SAMBUDDHA CHAKRABARTI,J. - (1.) This is an application for appropriate order in connection with two appeals being nos. MAT 821 of 2008 and MAT 822 of 2008. The appeals are otherwise ready and with the consent of the parties, we proposed to dispose of the appeals treating the same as on day's list.
(2.) These two appeals have been filed against two orders passed by a learned single Judge on July 9, 2008 in W.P. 12987 (W) of 2008 and on September 11, 2008 in CAN 6352 of 2008 filed in connection with the writ-petition.
(3.) By the first order, the learned single Judge ex parte disposed of the writ-petition by directing the concerned authorities to allow the petitioner to "see and scrutinize her answer-scripts in terms of her prayer made in the letter dated 03/07/2008.";