Arijit Banerjee, J. - (1.) Common issues of fact and law are involved in these three writ petitions and accordingly they are taken up for hearing and disposal together.
(2.) The short question that is involved in these writ petitions is whether or not a common panel can be prepared in respect of two recruitment processes initiated pursuant to different notifications for filling up separate vacant posts mentioned in the notifications. In other words, whether or not two recruitment processes for different years in respect of different vacancies can be clubbed together? If not, whether the petitioners are entitled to the reliefs claimed in the writ petitions?
(3.) Pursuant to the requisition dated 22 November, 2005 made by the Purba Medinipur District Primary School Council (in short the 'DPSC') names of candidates were sponsored by the concerned Employment Exchange for filling up 955 posts of primary school teachers out of total 1365 vacant posts since 30 per cent of the said 1365 posts were kept reserved pursuant to a Government Order issued by the Labour Department. Subsequently, on 1 March, 2006 another requisition was sent by the said DPSC to the concerned Employment Exchange in respect of 300 newly created posts out of which 30 per cent were kept reserved. Accordingly, requisition was sent for sponsoring the names of suitable candidates for filling up 210 additional posts of Primary School Teachers. The candidates sponsored by the Employment Exchange in response to the requisition dated 22 November, 2005, submitted their bio-datas and testimonials to the DPSC in the year 2006. The candidates, who were sponsored in response to the requisition dated 1 March, 2006 submitted their bio-datas and testimonials in the year 2007. For a long time thereafter, the DPSC did not take any further step for filling up the vacancies.;