- (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioners for following reliefs:- "a. The respondents be directed to give effect to the order dated 03.02.1989 so far this petitioners are concerned and to extend all the Benefits of regularization at par with the same and similarly situated persons for which he is legally entitled to. b. The respondents be directed to pay the petitioners regular salary and all service benefits inpersuance to the order of regularization dated 03.02.1989. c. The respondents be directed not to discriminate the petitioners and to extend all the service benefits for regularization to these petitioners without any further delay. d. The respondents be directed to pay the arrears of salary for the period from 14.05.1986 to 10.03.2008 i.e. from the date of put off to the date of joining for which he was put off in connection with the criminal case but subsequently were acquitted from the Criminal charge. e. The respondents be directed to treat the petitioners as regularized on and from 03.02.1989 i.e. the date when their juniors were regularized and give all consequential benefits thereon. f. Any other relief or reliefs for which these petitioners are entitled to.
(3.) Ms. M.M.Pal, learned senior counsel for the petitioner submits that while the petitioners were posted as Conductors, a criminal case was lodged against them on 20.02.1986 under Sections 452, 448, 384, 506 and 511 I.P.C. for which both the petitioners were sent up for trial and they were put off from duty vide order dated 14.04.1986 issued by the Chairman- cum- Managing Director of the respondent-Board. Lastly vide judgment dated 27.05.1988 both the petitioners were acquitted.;