J.K.Biswas, J. - (1.) Since the relevant facts as also the questions of law are identical in all these four appeals, we have heard them analogously; and we propose to decide them by this common judgment.
(2.) These four appeals arise out of four writ petitions filed by and on behalf of 102 students of four secondary schools recognized by the appellant Board. The appellant Board had refused to register the students' names for allowing them to appear at the Madhyamik Pariksha (Secondary Examination), 2002 from the said four schools. The ground was: the students had earlier got their names registered for the said examination from some other schools. This dispute led to the filing of the writ petitions.
(3.) In writ petition Nos. 18220(W) of 2001 and 18221(W) of 2001 a learned Judge of this Court passed two identical interim orders, both dated 9th January 2002, and those have been impugned in M.A.T. Nos. 308 of 2002 and 309 of 2002 respectively. Another learned Judge of this Court by one judgment and two final orders both dated 29th January 2002, allowed the writ petition No. 19523(W) of 2001 and 19524(W) of 2001, and the respective appeals against said final Orders are M.A.T. Nos. 338 of 2002 and 339 of 2002.;