- (1.) The nine petitioners in this art.226 petition are alleging that though having worked as enumerators in connection with the 1991 census they became entitled to be considered for registration with the Employment Exchange as exempted category jobseekers, the respondents have failed and neglected to consider their cases.
(2.) Mr Mondal appearing for the petitioners submits that the petitioners have worked for less than 60 days. He concedes that the petitioners could claim registration of their names only if they had worked as enumerators for at least 240 days.
(3.) Mr Banerjee appearing for the State questions the maintainability of the petition at the instance of as many as nine petitioners having separate causes of action.;