Mahitosh Majumdar, J. - (1.) Both the appeals against the judgments of the Hon'ble Mr. Justice Umesh Chandra Banerjee and the Hon'ble Mr. Justice Bhagabati Prasad Banerjee involve common questions of Constitutional law in both the appeals, the Union of India and others are the appellant and Sri Virendra Prasad, for short, 'writ petitioner' herein is the respondent.
(2.) F.M.A.T. No. 1720 of 1986 is an appeal against the judgment of Mr. Justice Umesh Chandra Banerjee delivered on 3rd June, 1986, whereby the learned Judge quashed both the purported order of suspension and the purported charge sheet as challenged in the writ petition (Reported in 1986 (11) CHN 53).
(3.) F.M.A.T. No. 2057 of 1986 is another appeal against the judgment of the Hon'ble Mr. Justice Bhagabati Prasad Banerjee delivered on 8th July, 1986. By the said judgment, the learned Judge directed the appellants to promote the writ petitioner forthwith to the post of Central Provident Fund Commissioner, if necessary by creating a supernumerary post. (Reported in 1986 (11) CHN 118).;