Dipankar Datta, J. - (1.) A batch of 18 (eighteen) writ petitions was heard together by an Hon'ble Judge of this Court. All the writ petitions were dismissed by a common judgment and order dated September 24, 2013. These three intra-Court appeals and the applications for interim relief therein, are at the instance of the petitioners in 3 (three) out of such 18 (eighteen) writ petitions.
(2.) At the hearing of the applications, we called upon Mr. Surajit Samanta, learned advocate for the appellants/applicants, Mr. Hossain, learned advocate for the State, and Mr. Chatterjee, learned senior advocate for the District Primary School Council, 24 Parganas (South) (hereafter the DPSC) and its Chairman to argue the appeals. With the consent of all the parties, the appeals were heard dispensing with all formalities.
(3.) Since questions of law and fact involved in these appeals are common, we propose to decide the same together by this common judgment and order. However, at the outset, we wish to record that the judgment on these appeals was not delivered earlier because of pendency of another batch of intra-Court appeals where the exact question of law, arising for decision here, was involved (having arisen from the same selection process) and we did not intend to express our views on such question before reserving verdict on the other batch of appeals.;