Sanjib Banerjee, J. - (1.) -The appeal arises out of an order dated September 5, 2008 by which W.P. 063 of 2008 was allowed.
(2.) Of the 48 petitioners in W.P. 063 of 2008, the first 47 are employees of the A & N Islands Forest & Plantation Development Corporation Ltd, the fifth respondent to the writ petition. The last petitioner is an association of the employees of the Corporation.
(3.) Four employees of the Corporation had instituted proceedings on which a Division Bench order was ultimately made on November 24, 2005. By the order impugned in the present proceedings, the benefits conferred by the order dated November 24, 2005 on the other employees of the Corporation have been extended to the writ petitioners in the present proceedings.;