Dr. Sambuddha Chakrabarti, J. - (1.) The petitioners have challenged an order dated November 10, 2017, passed by the Secretary (RD) i.e. the respondent No. 3 herein, rescinding the order dated October 09, 2017 passed by the Adhyaksha, Zilla Parishad i.e. the respondent No. 5 herein with immediate effect.
(2.) The essential facts necessary for the disposal of the writ petition may be stated in brief. The petitioners who were working in the Zilla Parishad had filed a writ petition earlier and this court had directed the Zilla Parishad to consider their claim. By a resolution dated February 15, 2016, the Zilla Parishad had decided to regularize the services of all the daily rated mazdoors.
(3.) That order was challenged by the present set of petitioners by another writ petition and High Court disposed of the same on June 15, 2017 directing the Zilla Parishad to implement the resolution subject to any approval or sanction to be obtained from the Andaman and Nicobar Administration or any other authority. Pursuant to that the Zilla Parishad through Adhyaksha had issued an order of appointment in favour of the petitioners.;