Hegde, J. - (1.) These are appeals by special leave. They arise from the order made by the High Court of Andhra Pradesh in two conceded revision petitions.
(2.) The material facts of the case are as follows. The respondent-plaintiff is serving in the company of defendant-appellant. The defendant company framed charges against him in respect of certain matters. Pending enquiry of those charges the plaintiff was placed under suspension. Immediately he was placed under suspension, the plaintiff rushed to the court and filed a suit challenging the validity of the enquiry ordered against him. He also challenged the validity of his suspension. He pleaded that the proceedings against him were initiated on malicious grounds. His case was that the General Manager of the defendant company was inimically disposed towards him and that was the reason for proceeding against him. In the suit he applied for an interim order staying the operation of his suspension as well as the proceedings in the enquiry directed against him. The learned trial Judge issued an interim ex parte order as prayed for by him, but at later stage he revoked that order after hearing both the parties.
(3.) Aggrieved by that decision, the plaintiff went up in appeal. The appellate court modified the order of the trial court. It directed defendant to refrain from proceeding with the enquiry ordered till the decision of the suit but as regards suspension of the plaintiff it sustained the order of the trial Court.;