(1.) HEARD learned counsel for the parties.
(2.) IN both these writ applications, the same impugned order dated 19.04.2010 has been challenged by the two petitioners, whereby and whereunder the claim of the petitioners for their absorption in service of Shahid Chandranath Balika Uchcha Vidyalaya Gorhari has been rejected on the ground that there was no sanctioned post of physical trained teacher within the prescribed staffing patter of the Project School. Both the abovenamed petitioners, therefore, primarily have assailed the same impugned order contained in office Order No. 125 (P) dated 19.04.2010 passed by the Director, Secondary Education and have also prayed for consequential relief by way of payment of salary with effect from 01.01.1989 upon absorption of their services.
(3.) LEARNED counsel for the petitioners, in both the cases, in fact, has sopught to highlight that the order of rejection of the case of absorption of the petitoenrs, in fact, suffers from apparent error because the petitioners were working in the Project school and therefore, their absorption should have been made. To that extent, they have also submitted that the decisions which was taken by the Director, Secondary Education earlier on 22.07.2008 was bad and that is how both the petitoners had filed their representations which got rejected by the persent impugned order dated 19.04.2010.
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