(1.) Challenging the judgement and order dated 11th August, 2008 passed in Writ Petition No. 11974 (w) of 2008 and the judgement and order dated 7.8.2008 passed in writ petition No. 7991 (w) of 2008 these appeals MAT No. 815 of 2008 and MAT No. 816 of 2008 respectively were preferred by the High Court, Calcutta through the Registrar General, High Court, Calcutta. The judgement dated 11th August, 2008 passed in W.P. No. 11974 (w) of 2008 as assailed in the Appeal MAT No. 815 of 2008 read such :-
(2.) The judgement dated 7th August, 2008 passed in W. P. No. 79991 (w) of 2008 assailed in the appeal MAT No. 816 of 2008 read such :-
(3.) In both appeals a common question of law is involved namely interpretation of Rules for recruitment to the West Bengal Civil Service (Judicial) and more particularly the point as to whether a person initially enrolled himself as an Advocate of the State Bar Council when voluntarily suspend his right to practice as an Advocate is eligible to appear in the examination of 2007. In both the writ applications challenge was made about the decision of Public Service Commission declaring them ineligible though in the meantime they appeared in the written examination. This decision of Public Service Commission was out come of unanimous resolution of the selection committee constituted with one sitting Judge of High Court, Calcutta as a nominee of the Hon'ble The Chief Justice.
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