Mir Dara Sheko, J. - (1.) Being aggrieved by the order of dismissal dated 29.02.2016 passed by learned Judge in W.P. 26643(w) of 2015 (Dr. Bulbul Sircar Ray v. The State of West Bengal and Ors.) the writ petitioner appellant has preferred the appeal being M.A.T. No. 458/2016 along with applications being CAN 2857 of 2016 for stay and CAN 8886 of 2016 for appropriate order. The merit of another W.P. No. 26641(W) of 2015 filed by Dr. Shampa Bhanja against the State of West Bengal and Ors. having also been held by the learned Judge as similarly situated as that of the Writ Petition No. 26643(W) of 2015 (supra), the same also was dismissed on 29.2.2016, and the writ petitioner Dr. Shampa Bhanja being aggrieved by said order of dismissal filed the appeal being M.A.T. No. 530 of 2016 along with applications being CAN No. 3662 of 2016 for stay and CAN 7414 of 2016 for appropriate order.
(2.) The case of the appellant Dr. Bulbul Sircar Ray was that appointment letter dated 01.02.1994 was issued by the Secretary of Jogesh Chandra Chaudhuri College of Law appointing him as a Part-time Lecturer in lieu of consolidated remuneration of Rs. 300/-per month.
(3.) There was a little bit deviation in the fact of the case of appellant Dr. Shampa Bhanja, since by issuing appointment letter dated 09.09.1991 she was appointed as a part-time lecturer on probation for a year in said Jogesh Chandra Chaudhuri College of Law at a consolidated remuneration of Rs. 200/- per month.;