Arun Kumar Mitra, J. - (1.) This writ petition has been moved by sixteen petitioners praying inter alia for a writ of mandamus to regularise the service of the petitioners in the permanent posts with effect from their respective dates of completion of 240 days of service in the first year and to give entire benefit from the respective dates of permanent absorption.
(2.) The case as has been made out by the petitioners in the writ petition is inter alia as follows : University of Calcutta the Respondent No. 1 has an agricultural experimental farm situated in Baruipur, South 24 Parganas. The Respondent No. 4 is the Head of the Department, University College of Agriculture and the said farm is managed and controlled by the Respondent No. 4 under the guidance of the University of Calcutta and its Vice-Chancellor. The petitioners No. 1 to 14 and 16 have been working in the said farm for a long time as casual labours on daily wage basis and they have been working since 1970 and the petitioner No. 15 after the resettlement of his father has been working since 1979 till date in the said agricultural farm.
(3.) The petitioners have been working in the said farm for more than 240 days in a year and they are still working. A chart is annexed containing the list of casual workers working in the said agricultural experiment farm of & he University of Calcutta, Baruipur which shows the working period of the petitioners. The petitioners have annexed a list containing the qualifications and period of service of the petitioners which has been made Annexure-A to the petition and have also annexed the chart prepared by the farm manager which has been made Annexure-B to the petition. During their period of service as casual labours the petitioners have been getting their remuneration and payments which according to them have been recorded in the pay-rent register of the agricultural experimental farm of the University of Calcutta, the petitioners claim that since they have been serving for a considerable period for more than 17 years as casual labours and they have worked for more than 240 days in each year, they are entitled to absorption in regular service under the University of Calcutta.;