Kalyanmoy Ganguli, J. - (1.) The petitioners, in instant application under Article 226 of the Constitution of India, inter alia, pray for a writ in the nature of mandamus commanding the respondent Nos. 1 to 4 to allow forthwith the petitioner No. 2 to join his duties under the respondent No. 1, to pay to the petitioner No. 2 wages and to grant other privileges at par with the regular workmen of the respondent No. 1 doing similar work and further commanding the said respondents to prepare a scheme on a rational basis for absorption of the petitioner No. 2 and other Muster Roll workmen who have been continuously working for more than one year under the respondent No. 1 and to give such workmen the wages, privileges, benefits and other facilities conferred on the regular workmen of the respondent No. 1 discharging similar functions.
(2.) The matter was contested by the respondents by filing an affidavit-in-opposition.
(3.) The petitioner No. 1 is a registered Trade Union and claims to look after the interests and welfare of the workmen of Mining & Allied Machinery Corporation Ltd. (M.A.M.C) in general and the petitioner No. 2 and similarly circumstanced workmen in particular.;