LAWS(CAL)-2019-7-147

STATE OF WEST BENGAL Vs. KAILASHPATI JHA

Decided On July 25, 2019
STATE OF WEST BENGAL Appellant
V/S
Kailashpati Jha Respondents

JUDGEMENT

(1.) Heard both sides.

(2.) These appeals filed by the appellants/State Authorities concerned, arise out of a common judgment and order dated 4th Dec., 2015 passed in writ petitions being W.P No. 27464 (W) of 2013 (Kailashpati Jha & Ors. Vs. The State of West Bengal & Ors) and W.P No. 19811 (W) 2013 (Sk. Mainul Islam & Ors. Vs. The State of West Bengal & Ors.) allowing the writ petitions and quashing the impugned order dated 26th March, 2010 passed by the Director of School Education, West Bengal, and directing him to take decision on the question of approval of appointment of the writ petitioners empanelled under non-teaching staff for the post of Laboratory Assistant and clerk respectively.

(3.) We were inclined to hear both the aforesaid appeals arising out of the aforesaid common judgment and order for the reasons of involvement of similar facts, questions of law, and reliefs claimed in both the writ petitions. In order to appreciate the issues involved in these appeals it is necessary to set out the relevant facts in brief hereunder as appears on perusal of relevant records.