S.J.MUKHOPADHAYA,J. - (1.) THIS application was preferred by 25 (twenty five) petitioners for direction on the respondents to provide the petitioners same facility as given to the Canteen employees of Durgapur Thermal Power Station (DTPS) with additional prayer to abolish the system of contract labour in the canteen at Chandrapura Thermal Power Station (CTPS).
(2.) THE brief facts of the case show that both the aforesaid Thermal Power Stations, namely, DTPS and CTPS are being managed and run by the respondent - Damodar Valley Corporation (DVC). The petitioners are workmen of contractors running the canteen within the premises of CTPS, Chandrapura.
(3.) IT appears that tripartite agreement reached between the canteen workmen on the one hand and the Assistant Commissioner. Labour, Dhanbad on the other, on 18th August. 1980 to provide certain benefits to the contractors workmen working in the canteen. It was agreed upon to provide same benefits to the contractors workmen as being given to the workmen working in the canteen in DTPS, Durgapur. Subsequently, the contractors workmen, who were working in the canteen situated within DTPS, Durgapur were provided regular appointment in 1997, vide Annexure 3 Series, but no such benefit having provided to the petitioners, the contractors workmen working in the canteen situated within CTPS, Chandrapura, the present writ petition was preferred.;