MD.NIZAMUDDIN, J. - (1.) Heard Learned Advocates appearing for the parties.
(2.) These three Writ Petitions have been filed by the petitioners seeking relief of permanent absorption and incidental reliefs.
(3.) In view of similarity of the facts, issues involved and relief claimed in these Writ Petitions I am inclined to take all the three Writ Petitions together. All the petitioners in the aforesaid three Writ Petitions were appointed on different dates as daily rated trainee workers for the post of Driver-cum- Conductor in Calcutta State Transport Corporation and their date of appointment and present status in the Corporation as per submission of the Learned Advocate for the respondents are hereunder. Writ Petition No. Date of Appointment of Present Status the Petitioner Petitioner No. 1 - 22.10.03 Still Working Has already attained the age of 60 W.P. 29705(W)/2014 years in May, 2018 as per official Petitioner No. 2 - 22.10.03 record. Petitioner No. 1 - 08.01.03 Has already attained the age of 60 years in January, 2019 as per official record. Petitioner No. 2 - 09.12.03 Has discontinued his job since 13.02.2019 without any authorized W.P. 29706(W)/2014 leave. Petitioner No. 3 - 11.12.03 Still Working Petitioner No. 1 - 22.10.03 Has already attained the age of 60 years as per official record. W.P. 32860(W)/2014 Petitioner No. 2 - 22.10.03 Has already attained the age of 60 years as per official. Petitioner No. 3 - 22.10.03 Has already attained the age of 60 years as per official. ;