JAYANTA KUMAR BISWAS, J. - (1.) The eleven petitioners in this writ petition dated September 10, 2007 are seeking a mandamus commanding the respondents to provide them with employment to Group D posts in accordance with the policy decision of Damodar Valley Corporation dated September 6, 1996, the order of the Chairman of the Corporation dated November 1, 2001 and the order of this Court dated March 18, 2002 in W.P. No. 2320 (W)/2002 (Shri Prem Singh and Others v. Union of India and Others).
(2.) The policy decision dated September 6, 1996 is Annexure P4 at p. 55. It was issued by the Corporation with respect to introduction of Group D and restructuring to Group C and Group B posts in the Corporation. The decision of the Chairman of the corporation dated November 1, 2001 is Annexure P6 at p.62. It was given in compliance with an order dated July 6, 2001, Annexure P5 at p.61, made in W.P. No. 8748 (W)/2001 (Prem Singh and Others v. State of West Bengal and Others).
(3.) The decision of the Chairman of the Corporation dated November 1, 2001 is set out below : "The undersigned, Chairman, Damodar Valley Corporation has considered the representation dated June 4, 2001 submitted by Shri Prem Singh and Others, empanelled casual workers, in terms of the order dated July 6, 2001 passed by the Hon' ble Kolkata High Court in Shri P. Singh and Others v. UOI and Others (supra). In this connection, it is pertinent to mention here that Damodar Valley Corporation is a multi-purpose organisation, primarily generating and transmitting electrical energy as per DVC Act, 1948 (Act XIV of 1948). DVC has a permanent manpower of 13,187 as on date. Casual workers are time to time engaged by DVC for casual nature of jobs in different departments at DVC Hqrs. as well as in its various field formations situated in several places both in the States of Jharkhand and West Bengal.- In DVC Headquarters employment has already been given to empanelled casual labourers and persons on compassionate ground in the lowest category of unskilled employees i.e. Group-D (erstwhile Group-C)on 1 : 1 quota on overall Group-D vacancies subject to availability of vacancies and after complying with the reservation rules of Government of India. Already 74 empanelled casual workers have been given employment in DVC Hqrs. The panel of casual workers at present contains name of 37 casual workers which also includes the names of the petitioners and they may be considered for regular employment in DVC Hqrs. in the event vacancies arise in future. There fore, the undersigned, after considering all the relevant aspects of the matter, hereby disposes of the representation dated June 4, 2001 submitted by Shri P. Singh and Others with the direction that the cases of the petitioner who are empanelled casual workers may be considered for regular employment in DVC Headquarters as and when their turn comes for employment as per their panel position, depending upon clear vacancy, actual requirement and reservation rules.;