Ajoy Nath Ray, J. - (1.) This is a writ petition by some 80 workmen who have been engaged in the distribution of Coke Breeze, for obtaining permanent employment as regular employees of the respondent No. 2.
(2.) The writ application was filed in 1988.
(3.) By that time these workers had worked for six years. They obtained a favourable interim order on a contested hearing. That order is still operating now. No appeal was preferred therefrom.;