- (1.) Re : CAN 11610 of 2017 On the prayer made on behalf of the applicants/appellants, leave is granted to the applicants/appellants to file affidavit of service in course of the day.
(2.) This is an application filed by the applicants/appellants for addition of Steel Authority of India Limited and IISCO Steel Plant, Burnpur, as party respondents to this appeal.
(3.) It is submitted by Mr. Bikash Ranjan Bhattacharya, learned Senior Advocate, appearing for the applicants, that the circular impugned to the writ application is implemented by the respondent No.3 so far as the members of the appellant No.1 are concerned. For that reason the respondent No.3 has been made a party to the writ application and as a result he is a party to this appeal. However, it is submitted by Mr. Bikash Ranjan Bhattacharya that in view of the fact that the circular dated October 16, 2017, which is under challenge, was issued by the authority of the Steel Authority of India Limited and IISCO Steel Plant, Burnpur. Therefore, according to him, in order to avoid all technicalities an application has already been filed before the learned Single Judge in the writ application for their addition as parties and in this appeal also.;