PRADIP KUMAR BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This writ petition being C.R. 10303(w)/93 relates to absorption of the Petitioners who have performed their duties for long five years with not less than 120 days of work consecutively in regular basis in appropriate establishments.

(2.) From the record it appears that another writ petition being Company No. 19182(W)/94 (Pradip Kr. Biswas and Ors. v/s. Election Commission of India and Ors.) is also tagged with the matter for the purpose of analogues hearing. In the scone writ petition a challenge has been thrown not to give effect or further effect to the directives of the Election Commission in its letter No. 23/94 -vol. TV dated August 23, 1994 banning appointment of job workers as enumerators/supervisors/inspectors during the revisions of electoral rolls with reference to January 1, 1995 as the qualifying date as connected by the radiogram of the Chief Electoral Officer, West Bengal dated August 25, 1994 (Annexure 'C to the writ petition). Therefore, it appears to me that the second writ petition was directed to be heard with the first writ petition for a common purpose i.e. regularisation of service which is the ultimate purpose of the parties.

(3.) In the record, no papers relating to Company No. 14702(w) of 1994 is available although it was directed earlier to be heard analogously. Therefore, such writ petition has not been taken into consideration.