Paritosh Kumar Mukherjee, J. - (1.) This joint writ petition was initially moved on behalf of 230 Petitioners, inter alia, praying for issue of a writ in the nature of mandamus, upon the Respondents to absorb the writ Petitioners and to allow them to perform work at Haldia Dock Complex and permanently restraining the members of the other union from enjoying any right to work.
(2.) The Petitioners further prayed for issue of a writ in the nature of mandamus upon the Respondents to act according to law and according to the agreement dated September 2, 1978, (Annexure 'A' to the writ petition), and to dispose of the Petitioners' representations which have been also annexed to the writ petition, within a time to be fixed by this Hon'ble Court.
(3.) Although initially the writ petition was moved on behalf of 230 Petitioners, subsequently, an application for addition of party having been moved on behalf of 320 Applicants, the said application was allowed by my order dated May 13, 1993, and the interim order granted by Susanta Chatterji J. on September 24, 1992, in terms of prayer (e)(ii) of the writ petition was also extended to them. Prayer (e)(ii) of the writ petition runs as follows: By issuing an injunction restraining the Respondents and/or their officers, men and agents of the other union from appointing any worker/labour at the Haldia Dock in any way in contravention of the agreement dated 2.9.78 being Annexure 'A' of this writ application.;