PROKASH CHANDRA MALLICK, J. - (1.) In these two applications under Sec. 19 of the Administrative Tribunals Act, 1985, the applicants have prayed for a direction to the respondents to regularise them as Civilian Switch Board Operators (CSBO). When these applications were admitted, interim orders passed to the effect that the respondents shall not terminate the services of the applicants until further orders.
(2.) Since the applicants in these two cases were similarly circumstanced and had prayed for the same reliefs, the two applications were heard analogously and are being covered by a common judgement.
(3.) There are ten applicants in O.A. 743 of 1988. Applicants are Ex -servicemen and were sponsored by the Zila Sainik Board, Jalpaiguri, while applicant 10 was sponsored by the Employment Exchange, Jalpaiguri for appointment to the post of CSBO, Binnaguri Cantonment. They called for interview vide Annexure -A1. They duly participated in the written test and interview and received letters dated 6.1.86 informing them about their selection for the post. One such letter addressed to applicant is at Annexure -A2. Applicant No.1 was directed to report to the Head quarters on 15.1.86 for medical examination. It was indicated that appointment was being made on a purely temporary basis. Similar letters were received by the other applicants.;