UTPAL GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the writ petitions as filed under Article 226 of the Constitution of India are taken up together for judgement because of their identical nature of facts and circumstances, parties to the writ petitions are interrelated and involvment common questions of law.

(2.) For effective adjudication of the instant two writ petitions some admitted facts are required to be discussed which are as under:-

(3.) Both the sets of writ petitioners have assailed the said orders dtd. 12/3/2019 and 13/3/2019 as passed by SDCFS, Malda by filing the instant two writ petitions.