Bhaskar Bhattacharya, J. - (1.) These two mandamus-appeals were heard analogously and are directed against the order dated May 17, 2007 passed by a learned Single Judge of this Court by which His Lordship allowed the writ application and set aside the appointment of the respondent No. 6 of the writ application to the post of Gram Panchayat Karmee on the ground that his selection was vitiated by various irregularities committed by the selectors.
(2.) Being dissatisfied, the respondent No. 6 (hereinafter referred to as Netai) has preferred one of these two appeals; the other appeal has been preferred by the writ petitioner (hereinafter referred to as Ninnal) being dissatisfied with the refusal of the prayer for direction upon the Panchayat Authority to appoint him in place of Netai.
(3.) There is no dispute that for the appointment to the post of a Gram Panchayat Karmee a process of selection was commenced wherein both Netai and Ninnal were applicants. Apart from Netai and Nirmal, there are other candidates, but we are concerned only with the entitlement of Netai and Nirmal in these mandatnus-appeals.;