- (1.) Both these writ applications involving common question of fact and law were taken up for hearing together and in the facts and circumstances are being disposed by this common judgment.
(2.) The petitioner in C. O. No. 8814(W) of 1990 is directed against an order dated 22-5-1990 passed by West Bengal Board of Secondary Education and in C.O. No. 15580 (W) of 1991, the petition is directed against an order dated 10-10-1991.
(3.) The fact of the matter lies in a very narrow compass.;