ANIRUDDHA BOSE, J. - (1.) No one appears for the Municipality.
(2.) Heard Mr. Banerji, learned Advocate for the petitioners. The petitioners claim to be serving as drivers and helpers on contractual basis in respect of certain vehicles known as TATA ACE TIPPERS which are used for conservancy purpose. The petitioners claim to be working in that capacity since the year 2008 under an agency on contractual basis and now the municipal authorities are seeking to replace them with another set of candidates. The petitioners have made a representation before the Chairman of the Municipality, a copy of which has been made annexure "P2" to the writ petition.
(3.) Mr. Banerji, learned Advocate for the petitioners has confined his prayer at this stage only for a direction upon the municipal authorities to take a decision on the basis of such representation within such time as this Court may direct. Having regard to the limited nature of the prayer of the petitioners, I choose to dispose of this writ petition at this stage only without calling for any affidavit with a direction upon the Chairman of the Bidhan Nagar Municipality to take a decision on the petitioners' representation made on 3rd January, 2011 within a period of eight weeks from the date of communication of this order. The decision Salt Lake Municipality shall be communicated to the petitioners or their representatives within a further period of two weeks. Such decision shall be taken upon giving opportunity of hearing to a representative of the petitioners and any communication in this regard may be made to the learned Advocate on record for the petitioners as there are altogether 33 petitioners and it may be impractical to send individual notices to all of them. The decision in this regard shall be communicated to the representative of the petitioners and the petitioners shall be entitled to be represented in such hearing by their learned Advocate also.;