Arijit Banerjee, J. - (1.) The facts and the points of law involved in these writ petitions are similar and hence these writ petitions are being disposed of by this common judgment and order.
(2.) The petitioners claim regularization of their services. Case of the petitioners:-
(3.) Digha Development Scheme (In short 'DDS') was constituted in the year 1956-57 by the State Government with the object of promoting tourism and connected development works in the Digha area. Subsequently, as per the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979, Digha Development Authority (In short 'DDA') was established in the year 1993 with the same object. DDA was renamed as Digha Shankarpur Development Authority (In short 'DSDA') in the year 2003. On 4 July, 2005 the administrative control of DDS was transferred to the Urban Development Department of the State Government along with all its assets and liabilities. Thereafter, DDS merged with DSDA with effect from 28 December, 2006 by virtue of a notification of that date with, inter alia, the direction that all posts in DDS shall be deemed to be posts under DSDA and all posts in DDS would be abolished and equal number of posts will be created in DSDA.;