P.C.Ghosh, J. - (1.) -This is an application filed by the petitioner inter alia praying for :- (a) A writ in the nature of Mandamus commanding the respondents to absorb the petitioners permanently in the regular establishment and to extend all service benefits as enjoyed by similarly circumstanced employed who are under the regular establishment of them; (b) A writ in the nature of Mandamus commanding the respondents not to appoint any staff like the petitioners directly until and unless the petitioner are totally absorbed in the regular establishment; (c) A writ in the nature of Certiorari directing the respondents to transmit and certify to this Hon'ble Court all the records of the case had before them to be in this court dealt with so that conscionable justice may be done to the petitioners in terms of prayers; (d) A Rule NISI in terms of prayers (a), (b) and (c) above; (e) An ad-interim order of injunction directing the respondents to maintain status quo as on date as regard the services of the petitioners and not to appoint any similar incumbents from outside.
(2.) Subsequent to the filing of the writ application the petitioner filed a writ application to compel the Central Government to issue a notification under section 10 of the Contract Labour (Regulation & Abolition) Act, 1970. Such Affidavit is affirmed by one Bishnu Pada Jana on 23rd September, 1996.
(3.) The grievance of the writ petitioners is that the petitioners have been doing works at the Haldia Township and elsewhere and the Central Government ought to have exercised its power under section 10 of the said Act and should have directed abolition of employment of Contract Labour and direct absorption of the petitioners and members of the petitioner No. 1.;