T. Sen, J. - (1.) In this Writ Petition 153 Petitioners are before this Court with a prayer that the Respondents be directed to appoint 151 of them (Petitioners 1 to 151) on a valid Scheme for compassionate appointment against the 4th Phase of recruitment advertised in the Employment News dated 8 -14.12.2007 (Annexure P -9). They have further prayed that they be directed to act in accordance with the Minutes of the Meeting held on 23.4.2006 and 11.5.2006 between the Petitioner Union (GRSE Ltd. Workmen's Union) and the Management of Garden Reach Ship Builders & Engineers Ltd. (hereinafter referred to as the GRSE).
(2.) The Petitioners have further prayed that the Respondents be directed to complete the enquiry in relation to the Notice dated 9.3.2009 as contained in Annexure P -11 whereby and whereunder the decision of the Management of GRSE in relation to the various demands of the Workmen have been replied to and which, according to the Petitioners, have stalled the process of recruitment in the 4th Phase.
(3.) According to the Petitioners, the employees of the GRSE Ltd. on whom the Petitioner Nos. 1 to 151 and their family members had been dependent, had died during the course of employment while in harness and as such they have been subjected to sudden penury and financial hardships. The Petitioners had given details of their predecessors -in -interest vide Annexure P -1 which indicates their dates of death being 1996, 1998, 1999 and so on and so forth.;