S.J.MUKHOPADHAYA, J. - (1.) IN these cases, the petitioners have prayed for regularisation of services/or regular appointment of their members or those who are working in Minor Irrigation Department of the State.
(2.) THE case of the petitioners Association of CWJC No. 10238 of 1998 is that there are 53 members named at paragraph No. 3 working as Pump Operator, Khalasi etc. Since long, but their cases have not been considered for regularisation/regular appointment as per the policy decision of the Government, as contained in Resolution No. 5940 dated 18th June, 1993. It is also alleged that those members have not been paid wages of certain period, as shown at paragraph 4 to the writ petition.
(3.) ACCORDING to the petitioner -Association of CWJC No. 10277 of 1998, their members named at Paragraph 3. who are also working on daily wage since long, their cases also have not been considered for regularisation/ regular appointment and they have also not been paid wages of certain period.;