SHIVAKANT PRASAD,J. - (1.) By a common judgment dated 10.10.2012 several writ applications were allowed by the writ court directing the West Bengal Central School Service Commission for re-examination or re-evaluation of the answer scripts of the appellants/writ petitioners challenging the impugned judgment several appeals have been filed.
(2.) In respect of one writ application being W.P.18407(W) of 2012 another Hon'ble Judge sitting singly following the aforesaid judgment passed identical judgment against which another appeal being FMA 407 of 2015 has been filed. All the above appeals have been taken up together for hearing as they can be awarded by a common judgment because the appeals emanates from the common judgment passed in the aforesaid sets of writ petitions.
(3.) Mr. Abhijit Gangopadhyay, learned advocate for the appellants submitted that in absence of any Rule for reexamination/ re-evaluation of answer scripts order for reexamination/ re-evaluation cannot be passed.;