ASHIM KUMAR BANERJEE,J. - (1.) The respondent was a teacher in Primary School. According to her, fifth and seventh teacher in the panel were regularised whereas the Council was silent about her being in the sixth position in the panel. She filed a writ petition for having the identical benefit. The writ petition being W.P 7847(W) of 2003 is still pending and awaiting its disposal. Pertinent to note, her representation was considered by the Director of School Education in the mean time, Director of School Education asked the Council to consider her case as a special case and give her appointment. It was not done.
(2.) The Council challenged the order of Director of School Education by filing a separate writ petition being W.P 3167(W) of 2005.
(3.) In this backdrop, both the writ petitions were directed to be heard analogously.;