- (1.) On 23rd August, 1984 the present writ application was moved by 10 employees of the Food Corporation of India challenging the decision of the Corporation to absorb in its services and treat as it regular employees approximately about 2837 employees of the Government of West Bengal on deputation with the said Corporation. Rule nisi was issued and interim order was also passed restraining the respondents from taking any step or further steps for absorption of the deputationists.
(2.) An application has been filed by the Food Corporation of India for vacating the said interim order. Some of the deputationists who are affected by the said interim order have made an application for being added as parties to the writ application. The said application was allowed. The added respondents have also filed an application for vacating the said interim order.
(3.) Elaborate arguments have been made by Mr. Dipankar Gupta, for the writ petitioner, Mr. Saktinath Mukherjee for the added respondents and Mr. Kanan Ghosh for the Food Corporation of India. Before I deal with the respective contentions it is necessary to set out certain facts.;