NAGESHWAR YADAV Vs. DAMODAR VALLY CORPORATION

JUDGEMENT

(1.) HEARD the learned Counsel for the parties and with their consent this writ application is being disposed of at this stage itself.

(2.) THE petitioners moved this Court earlier in C.W.J.C. No. 3683 of 1999 (R) praying for direction to the respondent D.V.C. to regularize the services of the petitioners, who were working as casual/daily wage workers. The said writ petition was disposed of by order -dated 01.05.2001 contained in Annexure -9 to this writ petition by which liberty was given to the petitioners to move the authorities concerned individually for regular appointment showing the details of their engagement with relevant evidence in their respective representation(s).

(3.) THIS order rejecting the prayer of the petitioners for their regularization has been challenged by the petitioners in this writ application. According to the petitioners, the respondents Corporation has illegally reduced the number of days worked, as claimed by the petitioners on the ground that they worked longer period at other project and, as such, they are not eligible. The number of days of the petitioners worked at T.S.C. Division III has been illegally deducted from the total number of days, though T.S.C. Division III is also under the respondents -Corporation.