SANJIB BANERJEE,J. - (1.) In view of the good grounds shown, the order dated May 04, 2018 dismissing the appeal being F.M.A. 3708 of 2014 for default is recalled and the appeal is re-admitted and CAN 2638 of 2018 is allowed.
(2.) The order impugned is rather unusual in that in the year 2014 the services of seven illegally appointed employees in a municipality have been restored with retrospective effect from 1991.
(3.) There is no dispute that the respondent-writ petitioners were inducted as casual employees in the Birnagar Municipality in Nadia in or about the year 1989. However, nothing turns on the writ petitioners having been initially inducted as casual employees since an order of regularisation passed by this Court in the pre-Umadevi days did not cover these writ petitioners.;