S.B. Sinha, J. - (1.) This application is directed against a judgment and order dated 20.12.1999 passed by the West Bengal Administrative Tribunal, whereby and where under the petitioners' application for absorption was dismissed.
(2.) In view of the fact that the learned Tribunal has considered the factual matrix of the matter in great details, it is not necessary to reiterate the same.
(3.) The petitioners are stated to be working against a consolidated salary of Rs. 50/- and Rs. 20/- for a period of 20 years and 30 years respectively. According to the petitioners, in terms of certain policy decisions adopted by the State, they were entitled to be regularised in their services. Upon analysing the pros and cons of the circulars in question the learned Tribunal held that the only contention raised before it that the petitioners come within the purview of such other categories of workers", in the circular letter dated 3.8.1979 was unacceptable stating: "In the present case, it is established that the special programme has been undertaking by the State Government under the guideline of Government of India are required to be implemented with the help of the voluntary attendants. The purpose is to utilise the local human resources like Dais for meeting they need In that Iooality by giving some sorts of economic support. It has specifically been mentioned that such attendants will discharge their duties as voluntary attendants and receive a monthly remuneration and not salary. It is found that the petitioners have also disclosed in their applications that they were engaged on a fixed consolidated remunerations of Rs. 50/- and Rs. 20/- respectively p.m".;