(1.) Heard learned counsel for the petitioner, State and respondent no. 11.
(2.) Both writ applications arise out of orders passed by the District Teachers Appointment Appellate Authority at Purnea dated 26.4.2011 and 17.5.2012 respectively in Case No. 803 of 2010 and 1071 fiied by respondent no. 11.
(3.) The order dated 26.4.2011 terminates the appointment of the petitioner. The order dated 17.5.2012 directs consideration for appointment of respondent no. 11.