STATE OF WEST BENGAL Vs. SWAPNA SENGUPTA

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 18.4.1994 passed by a learned single Judge of this court whereby and whereunder the said learned Judge directed implementation of award passed by Susanta Chatterji in terms of His Lordship's Judgment dated 26.2.1990 in C.O. No. 1434(W) of 1983.

(2.) The writ petitioners who are respondents in the present appeal, filed the writ application in the year 1993, inter alia, questioning the validity or otherwise of a panel formed in the year 1983. According to the writ petitioners, the said panel was illegally prepared and consisted of candidates who were either over-qualified or under-qualified. Before Chatterji, J. a consent order was passed and as the appeal involves interpretation thereof, it is necessary to set out the same in extenso :

(3.) As the said order was not implemented, the petitioners filed a writ petition which was marked as C.O. No. 12400(W) of 1993. The relevant statements have been made in paragraphs 3, 8 and 9 of the said writ application which are to the following effect :