BISWANATH GHOSH Vs. BISHNUPADA SAU

JUDGEMENT

(1.) Both the appeals in question are against the same order of a learned Single Judge dated 7.6.1999 in W.P. No. 19928(W) of 1998.

(2.) In M.A.T. No. 1864/99 the President of the Governing Body is the appellant.

(3.) M.A.T. No. 2042 of 1999 is filed by the members of the Governing Body who were not impleaded as respondents in the said writ petition No. 19928(W) of 1998. The appeal was filed along with an application for grant of leave to file the appeal. The Governing Body has approved the appointment of the Principal recommended by the College Service Commission upon being duly selected for appointment as the Principal of Sushil Kar College. In our opinion, since the writ petition filed by respondent No. 1 herein pertains to the action of the Governing Body of the college in question leave to file the appeal has to be granted and is accordingly granted.