Joymalya Bagchi, J. - (1.) Let affidavit-of-service filed by the learned Counsel appearing for the petitioners in Court today be kept on record.
(2.) The petitioners, who claim to be the employees of the respondent no. 3 company, have, inter alia, assailed the decision of the respondent no. 1, Corporation, to terminate the lease of respondent no. 3 company.
(3.) Learned Counsel appearing for the petitioners contends that as a consequence of such termination their right to employment has been jeopardized and accordingly they are entitled to challenge the same. In support of his contention learned Counsel for the petitioners has relied on 2007(4) CHN 363 (Chairman Board of Trustees for the Port of Calcutta v. Ifteahan Khan & Ors.) and 2008(1) CHN 219 (Bholanath Mondal & Anr. v. State of West Bengal & Ors.) .;