- (1.) Since both these writ petitions are interrelated with each other and further since a common question of law is involved in both these writ petitions, this Court heard both these writ petitions analogously and proposed to dispose of both these writ petitions by a common order for avoiding conflict of decisions.
(2.) Let me give the short background of the disputes between the parties leading to filing of these two writ petitions by the respective petitioners. The writ petition being W. P. No. 12141 (W) of 2005 was filed by Rajib Mitra seeking issuance of a writ of mandamus commending the respondents their agents and servants particularly the school authority to allow the petitioner to appear in the interview for filling up the post of Group-D staff of Chandannagar Banga Vidyalay along with other sponsored candidates with an alternative prayer for regularisation of his service in the said post.
(3.) Admittedly, the name of the petitioner was not sponsored by the Employment Exchange. As a result, the school authority did not permit the petitioner to participate in the selection process for the said post.;