SUBRATA TALUKDAR,J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) The 4 (four) writ petitions are taken up for analogous consideration since the facts and the principles of law argued on behalf of both the petitioners and the State-respondents are common.
(3.) The issue in all 4(four) writ petitions connects to the empanelment of the writ petitioners for the post of Anganwadi Helpers (AWH) in respect of which a panel was prepared in the year 2007. The panel was for two years up to 2009 and thereafter was extended for one year up to 2010.;