Debasish Kar Gupta, J. - (1.) The petitioner files this writ application under Article 226 of the Constitution of India being W.P. No. 18236(W) of 1996 praying for a direction upon the respondent Nos.3 and 4 to regularise the services of the petitioner in the group of 3rd Language, i.e. Sanskrit in the Belenda Adarsha Jr. High School P.O. Phulgram, Distt. Burdwan.
(2.) The writ application being W.P. No. 13906(W) of 1997 is filed by the petitioner for setting aside the order of prior permission to fill up the vacancies to appoint teacher of Physical Education in the Belenda Adarsha Jr. High School, P.O. Phulgram, Dist. Burdwan from the candidates sponsored by the Employment Exchange and consequential effect of holding interview on July 8, 1997 and other consequential effect of approval, if any. The petitioner further prays for his absorption in the post of Assistant Teacher of Physical Education in the above school after condoning the age bar.
(3.) In view of the aforesaid prayers both the writ applications being W.P. No. 18236(W) of 1996 and W.P. No. 13906(W) are taken up for analogous hearing.;