RADHA GIRI PRADHAN Vs. ANANDA GHORAI

JUDGEMENT

(1.) These Mandamus-Appeals were heard analogously as the points involved in these two appeals are identical and relate to the filling up of the vacancy of a non-teaching staff of the selfsame educational institution.

(2.) Both the appeals have been preferred by one Smt. Radha Giri (Pradhan), a third party to the two separate writ-applications, and are directed against two separate orders, both dated 26th December, 2006, passed by a learned Single Judge of this Court in the two writ-applications, one filed by Ajoy Kumar Bej and the other, by Ananda Ghorai, by which His Lordship disposed of those two writ- applications filed by the above-named two persons on the very first day of moving the same by permitting them to appear at the interview for the post of clerk in a school along with the sponsored candidates from the Employment Exchange.

(3.) It appears from record that pursuant to those two orders passed by the learned Single Judge, the aforesaid two writ-petitioners appeared at the interview and they appeared in the selection panel as the first and second candidates respectively, whereas Smt. Radha Giri, the appellant before us, whose name was sponsored by the Employment Exchange stood at the third position in the panel.