Protik Prakash Banerjee, J. - (1.) Other backward class candidates are aggrieved with a selection process for public employment. They complain that when the Constitution of India has guaranteed affirmative action in their favour, the State, while implementing the statutory rules for such selection, has done exactly the opposite. That is why, they say, that for candidates from the "general" better called "unreserved" category, the cut-off marks for being called to sit for the written test is 60% while for them it is 68%.
(2.) Three sets of writ petitioners are appellants in these three appeals. These appeals are directed against three several judgments and orders, all dated May 13, 2010 passed by the learned single Judge.
(3.) The first of these judgements was passed in WP No. 9524 (W) of 2010 [Prashanta Mahato and Others-v-The State of West Bengal and Others], dismissing the writ petition, without calling for affidavits. WP No.9038 (W) of 2010 [Mahadev Mahato and Others-v-The State of West Bengal and Others] and WP No.9037 (W) of 2010 [Ram Shankar Mahato and Others-v-The State of West Bengal Others] were also listed on the same day. They were dismissed by separate orders on May 13, 2010 itself, following the ratio of the judgment passed in WP No.9524 (W) of 2010. The learned single Judge held that the issue sought to be raised in these other writ petitions were more or less identical to the first writ petition dismissed by His Lordship.;