BANKIM SARDAR COLLEGE Vs. SWARUPA BANDOPADHYAY

JUDGEMENT

(1.) TWO appeals were filed by two different groups of respondents challenging a common interim order passed by the Learned Trial Judge on 14th May, 2014 in W.P. No. 2835(W) of 2014. The appeal which was filed by the college authority was registered as M.A.T. No. 1007 of 2014. The application for stay which was filed in connection with the said appeal was registered as CAN 7987 of 2014. The other appeal was registered as MAT 1015 of 2014. The said application which was filed in connection therewith was registered as CAN 5863 of 2014. Though the subject matter of challenge in both the appeals is a common order but the grounds of challenge are different.

(2.) SINCE both the appeals arose out of a common order passed in one writ petition, we have heard both the appeals simultaneously and proposed to pass a common order disposing of both the appeals for avoiding conflict of decision.

(3.) LET us now consider the merit of both the aforesaid appeals and the writ petition in the facts of the instant case.