Dipankar Datta, J. - (1.) These writ petitions, each at the instance of several petitioners, along with 4 (four) others were presented originally before the Supreme Court under Article 32 of the Constitution of India. After substantial hearing on diverse dates, the Bench presided over by the Hon'ble the Chief Justice of India considered it proper that the writ petitions should be heard and decided by the appropriate Bench of the Calcutta High Court in exercise of its jurisdiction under Article 226 of the Constitution of India. An order dated December 4, 2014 was recorded whereby all such writ petitions were disposed of with the pending applications, and transferred for decision by the Calcutta High Court. On such transfer, the writ petitions were re -numbered and placed before the Hon'ble the Chief Justice. By an order dated March 3, 2015, Her Ladyship assigned these writ petitions and the others for hearing by this Bench.
(2.) On March 26, 2015, all the writ petitions were listed before this Bench. It was ascertained that subject matters of all the writ petitions are not common. An order was accordingly passed, segregating the writ petitions and it was directed that the matters pertaining to primary education shall form a bunch while those pertaining to secondary education shall form another bunch and considered separately. A writ petition, which the Bench had been informed, was filed in public interest, stood released for being placed before the appropriate Bench taking up public interest litigation.
(3.) The present bunch of writ petitions pertains to recruitment of primary teachers. In view of commonality of the subject matter of challenge, this Bench proposes to dispose of these writ petitions by this common judgment and order.;