REGISTRAR GENERAL, HIGH COURT, CALCUTTA Vs. MINAKSHI CHAKRABORTY

JUDGEMENT

(1.) These two appeals have been preferred by the High Court at Calcutta through its Registrar General against the judgment and order passed by the Learned Single Judge on 24th August 2011. This judgment was in respect of Writ Petition No. 1730 of 2008 filed by Minakshi Chakraborty (hereinafter referred to as Minakshi) and W.P. No. 1730 of 2008 and 8192(W) of 2010 preferred by Chaitali Kundu (hereinafter referred to as Chaitali). APO No. 365 of 2011 has been preferred against the common judgement and order passed in Minakshi's petition while M.A.T. No. 253 of 2012 has been preferred against the decision in Chaitali's case.

(2.) The brief facts relating to these appeals are as follows:-

(3.) Chaitali on the other hand in her petition prayed that she was entitled to be posted as Civil Judge Junior Division as she had already received the appointment letter in her favour from the High Court.