Dipankar Datta, J. - (1.) The original applicants in OA 335 of 2008, on the file of the Central Administrative Tribunal, Calcutta Bench, Kolkata (hereafter the tribunal), are the petitioners in this writ petition. They are aggrieved because the tribunal has dismissed the original application by a judgment and order dated June 27, 2012 for the reasons assigned therein.
(2.) The short question that arises for decision on this writ petition is, are the petitioners entitled to claim regularization of their promotional appointments made in the year 1988, despite the fact that such appointments were purely temporary and against a particular estimate, valid for period of 60 days, which has continued uninterruptedly for 20 years (as on date the tribunal was approached)?
(3.) Narration of the facts leading to presentation of the original application as a prelude to our decision would be apt.;