ANIRUDDHA BOSE,J. - (1.) Affidavit-in-opposition is filed on behalf of the respondents/Coal Companies. Affidavit-in-reply on behalf of the petitioners is also taken on record.
(2.) The two petitioners in this proceeding question the legality of an order issued by the Eastern Coalfields Ltd. on 5th March, 2011 requiring them to be posted in Bejdih Colliery and Mithani Colliery as store personnel.
(3.) The contention of the petitioners is that there are several positions in "stores" which are known as sensitive positions and in the event the petitioners are posted in any of the sensitive posts, then the petitioners ought to be given the consequential benefits attached to such posts.;