PROKASH CHANDRA MALLICK, J. - (1.) C.R. 14226 (W) of 1979 was filed by Sheikh Bikanu (applicant No. 1) in the Calcutta High Court on 7.12.1979 praying for the quashing of the impugned order dated 19.10.1979 (Annexure -C) by which the names of the applicant and 3 others who were enlisted as unapproved substitutes in the Carriage Department of Eastern Railway were ordered to be deleted with immediate effect. An interim order of injunction was passed by the High Court on 27.2.1980 restraining the respondents from giving effect to the impugned order. Another order was issued by the High Court on 29.7.1980 to allow applicant No.1 to join his duty as an unapproved substitute as he was working previously, without prejudice to the rights and contention of the parties in the main rule.
(2.) On 27.4.1981, Subhas Chandra Bose filed an application in the Calcutta High Court that since he was similarly placed as applicant No.1 and was affected by the same impugned order, in order to avoid multiplicity of proceedings he may be allowed to be added as applicant No.2 in C.R. 14226 (W) of 1979. This application was allowed on 21.5.1981 and Subhas Ch. Bose was allowed to be added as a party respondent to the rule without prejudice to the rights and contention of the parties and objection that may be raised at the time of hearing of the rule.
(3.) The Civil Rule was received by this Bench on transfer under Sec. 29 of the Administrative Tribunals Act, 1985 and registered as T.A. 930 of 1986.;