- (1.) Jayanta Kumar Biswas This appeal has been preferred against the order of the Single Judge dated December 8, 2005, which is:- "After having heard both the learned Advocate Mr. B. K. Das and Mr. S. K. Mondal, appearing on behalf of the petitioners and the concerned respondents respectively, the order was passed Yesterday namely on 7.12.2005. The matter has appeared today in the cause list as "to be mentioned" at the instance of this Court. It is found from the cause title of the present writ petition that about 130 writ petitioners, who are employed as Home Guards have joined together and filed one writ application to obtain relief individually ,n their favour. If the writ petition succeeds, all the writ petitioners, who have joined together in this writ petition, will be individually benefitted in respect of their claims in this writ application. However, I am not minded to direct each writ petitioner to file a separate writ application at this stage. Instead the writ petitioners, who are 130 in number, shall individually pay Court fees, except those who have already paid Court fees, fixed for one writ application each within a period of four weeks from date. The above direction for payment of Court fees is to be treated to be mandatory by each of the writ petitioners herein. This order is to be treated as part of the order dated 7.12.2005."
(2.) The order impugned in the appeal was made in the writ petition (No. 195 of 2005) that was taken out by 130 persons jointly. All the petitioners were working as home guards in the Andaman and Nicobar Home Guard Organization under the A& N administration.
(3.) In view of the various decisions given from time to time by different Courts regarding regularisation and absorption of the home guards working under the A & N administration, the respondents in the writ petition prepared a scheme for the purpose. It was notified by the administration on April 05, 2005. Terms and conditions of the scheme were to govern all the writ petitioners.;