P.K.Mukherjee, J. - (1.) This appeal arises out of the judgment and order dated October 11, 1991 delivered by N. K. Mitra, J. of this Court whereby the writ application was finally disposed of by the learned Judge by directing the respondents to allow 91 persons (who affirmed supplementary affidavits and had been able to prove the authenticity of. their respective titles) to be absorbed without any delay by Damodar Valley Corporation (hereinafter referred to as D. V. C.) .
(2.) The facts leading to the moving of the writ petition by the Damodar Valley Displaced Employees' Union (hereinafter referred to as the Union), and the others are set out hereinbelow.
(3.) Petitioner No.1 the Union and petitioner Nos. 2 and 3, who were added as petitioners, moved this joint writ petition, inter alia, praying for writ in the nature of Mandamus upon the respondents concerned, to give appointment to the "displaced persons" not only from the "existing approved panel in existing formation" as per office circular dated April 6, 1990, being Annexure "E" to the writ petition, but also from the added writ applicants of Civil Order No. 1716(W) of 1988, as per earlier directions of the Hon'ble Court.;