SUSHIL SAHA Vs. WEST BENGAL STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This is an application for contempt of Court alleging violation of my order dated 2nd March, 2000. It is relevant to record the background of this case on which the aforesaid order dated 2nd March, 2000 was passed.

(2.) The petitioners numbering 26 filed a writ petition claiming relief in their permanent absorption in the job which they have been functioning and also for payment of their salaries and other financial benefits.

(3.) It is the case of the petitioners that since 1985-86 in Bandel Thermal Power Station of the respondent No. 1 the petitioners have been working continuously in the Maintenance department. The factum of their services are evidenced by the certificate granted by the Superintending Engineer (Mechanical and Maintenance) and other officials by the West Bengal State Electricity Board.