PRASANTA KUMAR ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) BOTH writ petitions involves a common issue and, therefore, has been heard analogously and is disposed of by the judgment and order that follows.

(2.) THE writ petitioner in W. P. No. 5154 (W) of 2006 had applied for the purpose of being appointed as an Assistant Head Master of Kotalpur madhusudan High School, P. O. Kundarali, District South 24-Parganas, on the "basis of a notice dated 3rd January, 2005.

(3.) THE writ petitioner, was an Assistant Teacher in English in the same school, at the point of time he chose to apply for the post of Assistant headmaster.