ARNAB ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two writ petitions have been tagged together, bearing writ petition number WPA 7283 of 2020 and WPA 507 of 2021. The cause of action arises from two orders bearing writ petition number W.P. 1749 (W) of 2009 and W.P. 30068 (W) of 2013, wherein the co-ordinate bench of this court instructed respondent no. 3 to grant prior permission for the appointment of six non-teaching staff positions in the school, among which the position of one clerk and two laboratory attendants was included. The prayers of the two writ petitions have been delineated below: -

(2.) The factual matrix for writ petition number WPA 7283 of 2020 is as follows:

(3.) The factual matrix for writ petition number WPA 507 of 2021 is as follows: