NIKHIL RANJAN CHAKRABORTY Vs. BRAJENDRA TRIPURA

JUDGEMENT

(1.) These writ appeals are filed against the common judgment and order dated 27-07-2012 passed by the learned Single Judge in WP(C) 104 of 2012, WP(C) 105 of 2012 and WP(C) 106 of 2012 whereby and whereunder the writ petitions of the respondent-writ petitioners were allowed.

(2.) Heard Mr. A.K. Bhowmik, learned Sr. Counsel assisted by Mr. R. Datta, learned counsel appearing for the appellants in all the aforesaid appels.

(3.) The appellants herein were the private respondents in these writ petitions. Initially, when the writ petitions were filed by the respondent writ petitioners, the present appellants were not made party, but subsequently on their applications they were added as respondents.