P.K.Mukherjee, J. - (1.) For enforcement of the terms of agreement dated June 7, 1982, and July 1, 1982, entered into by the Corporation of Calcutta and their workmen represented by Falta Water Works and Employees Union of Jalkal Road, 2, No. Gate P.O. Barrackpore, 24-Parganas, which is Annexure "C" to the present writ petition, has been moved on behalf of some of the employees who are 69 in number who are all members of the said Union.
(2.) At the time of admission of the writ petition, Mahitosh Majumder, J, of this Court,, having admitted the writ petition after dispensing with the requirement of Rule 27 of the Rules issued Civil Order and also granted interim order, thereby, the petitioners were directed to function under the Calcutta Municipal Corporation.
(3.) This writ petition has come up for final bearing in the presence of Mr. Rupendra Nath Mitra, Mr. Majibar Rahaman and Mr. Debotosh Khan, learned Advocates for the petitioners and Mr. Mihir Kumar Roy, Mr. S. K. Roy, learned Advocates appearing for the Calcutta Municipal Corporation, and was heard in part on July 12, 1990.;