Kalyanmoy Ganguli, J. - (1.) In the instant application under Article 226 of the Constitution of India, the petitioners, inter-alia, pray for a writ in the nature of mandamus commanding the respondents to rescind, recall, cancel and withdraw the proposed retrenchment notices, a specimen copy of which has been annexed to the petition marked with the letter 'N' and to command the Food Corporation of India not to dehire the Central Warehousing Corporation godowns at Central Warehousing, Calcutta VIII (Presidency Jute Mills) Rishra, Central Warehousing, Calcutta X (Ambica Jute Mills), Central Warehouse, Calcutta II (Hanuman Jute Mills) and Central Warehouse Calcutta I (Shyamnagar South Jute Mills) and restraining the respondents from retrenching the workmen whose names appear in the Annexure marked with letter 'A' and in the alternative commanding the Food Corporation of India to transfer the said workmen to its nearby depots.
(2.) The petitioner No. 1 is a registered trade union seeking to spouse the cause of all sections of workers of the Food Corporation of India and the petitioner No. 12 is the President of the petitioner No. 1.
(3.) The case of the petitioners is that persons whose names appear at Annexure 'A' of the petition are in fact all employees of the Food Corporation of India although the Central Warehousing Corporation and sometimes the State Warehousing Corporations are responsible for the immediate payment of their wages.;