Mir Dara Sheko, J. - (1.) Hearing is concluded and the matter is taken up for delivery of judgment.
(2.) Heard learned Senior Counsel Mr Samit Talukdar being assisted by Ms. Vineeta Meharia and Ms. Trisha Mukherjee, learned Advocates representing the writ petitioners Mr. Talukdar invited attention of this Court that despite admission on the part of the respondent Eastern Coalfields Authority by issuing two letters in favour of the predecessor in interest of the writ petitioners, Badal Banerjee once since deceased, in the year 2009 and then in the year 2010 and though in the writ petition, being W.P. 1392 (W) of 1998 there was specific direction upon the ECL Authority to decide under intimation to the writ petitioners in respect of their claim but the impugned order was passed illegally without considering those admission.
(3.) Upon given facts and therefore ventilating grievance of the substituted writ petitioners, fact of which will be detailed hereafter, Mr. Talukdar submitted to issue Writ of Mandamus in terms of the prayer of the writ petition.;