- (1.) An affidavit-of-service is filed in Court today; let the same be kept with the record.
(2.) This is an application under Article 226 of the Constitution of India challenging an order dated March 8, 2011 passed by the West Bengal Administration Tribunal, in Original Application No. 1491 of 2010.
(3.) By filing the said original application the writ petitioners prayed for their absorption in government service as 'Tahashil Mohurriors'. Tahashil Mohurriors were seasonal workers appointed by the government for collection of land revenue on contract basis.;