SABINA YEASMIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the matters are taken up together.

(2.) I have heard the learned advocates for the two petitioners and the learned counsel for the School Service Commission.

(3.) The application filed by the petitioners, namely Sabina Yeasmin and Ors., has been regularised and filed today in court. Let the same be kept with the record.