Bhaskar Bhattacharya, J. - (1.) These two mandamus appeals were heard together as points involved herein are almost similar.
(2.) We, however, propose to deliver separate judgment one after the other. MAT No. 021 of 2005 in W. P. No. 008 of 2005 Sandhya Baul vs. Director Panchayat & Anr.
(3.) This mandamus appeal is at the instance of the respondent No.l in a writ application filed by the Director of Panchayat and is directed against the order dated July 11, 2005 passed by a learned Judge of this Court thereby disposing of the said writ application under Article 226 of the Constitution of India against an award dated 25th March, 2004 in ID Case No. 11 of 2002.;