TAPEN SEN,J. - (1.) WP 18398 (W) of 2011 with WP 9967 (W) of 2011 and Re : WP 9967 (W) of 2011. Affidavits-in-Opposition filed on behalf of Respondent nos. 5 and 6 are taken on record.
(2.) In view of the Judgment of the Full Bench passed in the case of Rina Dutta and Ors. v. Anjali Mahato and Ors. reported in 2010 (3) CHN Cal 168 and looking into the impugned Order dated 11/5/2011 , this Court is not inclined to interfere with the Writ Petition. The same is Dismissed. Re : WP 18398 (W) of 2011.
(3.) In this Writ Petition, the Petitioner prays for an Order commanding upon the Respondent no.2 (Principal, Thakur Panchanan Mahila Mahavidyalaya, Magazine Road, Coochbehar), to fix the pay scale of the Petitioner. In paragraphs 10, 11 and 12, the Petitioner has stated that due to the pendency of W.P. no. 9967 (W) of 2011, the salary of the Petitioner has not been fixed till date. Let it be recorded that the Writ Petition being W.P. no. 9967 (W) of 2011 has been dismissed today just prior to this case.;