Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties. The writ petitioners in both the cases, have made a prayer for granting them the benefit of regularization of service taking into account that they have been regularly and continuously working under the Respondent Corporation at various projects on daily wage basis for the last several years.
(2.) The matter was heard on previous occasion and by order dated 27th November, 2013, learned counsel for the RespondentCorporation was directed to file an affidavit indicating the financial status of the Corporation.
(3.) In the affidavit filed thereafter by Respondent Corporation on 3rd January, 2014, the respondents have brought on record the profit and loss account (unaudited) of the Corporation for the last 3 financial years (2010-11 to 2012-13). It has been stated that from perusal of the profit and loss account of the Corporation, it would be evident that the financial position of the Corporation has declined from 229 lakhs in the preceding periods. The profit and loss account of the aforesaid periods reflects the status of 11 mining projects and 12th project is of coal trading under the New Coal Distribution Policy, 2007 formulated by the Ministry of Coal, Government of India . It is further stated that out of the various mining units of the Corporation shown in the Chart at Annexure F, 3 out of 11 mining units are operational as on date. Most of the Units of the Corporation are nonoperational and the establishment expenses of the Corporation are being compensated from the interest earned from the fixed deposit account of the Corporation.;