T. Sen, J. - (1.) These two Appeals arise out of a common Order dated October 9, 2002 passed by a learned single Judge of this Court in two writ petitions being (1) W.P. No. 7586 (W)/1999 Md. Momtaj Hossain v/s. Bank of India and Ors. Durgapur and (2) W.P. No.7659 (W)/1999 Om Prakash Balmiky v/s. Chairman, Bank of India, Mumbai and Ors. whereby and whereunder both the writ petitions were 1 disposed of with a direction upon the Bank of India to consider, in accordance with law and in terms of the available schemes for regularization of casual workers, the case pertaining to the regularization of the two writ petitioners with a further direction that so long as they were not so considered, they would continue under the "present working arrangement.
(2.) The learned single Judge also directed the respondent Bank to release all arrears of salary from February 1999 till date as early as possible and preferably within a period of two -weeks from the date of communication of the Order.
(3.) Being aggrieved, the Bank has filed these two Appeals through its Zonal Manager as well as the Branch Manager (respondent Nos. 2 and 4 in both the connected writ petitions).;