BITHIKA SINGHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Upon consent of the parties, both the writ petitions are taken up together for hearing in view of a thematic unity between them.

(2.) The facts need to be adumbrated for effective adjudication of the writ petitions are as follows:

(3.) By an interim order passed by a coordinate Bench of this Court on 9/8/2010, Tapasi was allowed to continue to render her service in the post in the following words: