R.K. Merathia, J. - (1.) I.A. No. 1418 of 2004.
(2.) THIS Interlocutory application has been filed for amending the writ petition. Petitioners want to challenge the Press Notice dated 22.1.1996, whereby it was notified that due to paucity of fund, the Project. Work was not in a position to proceed and therefore the daily wages employee were advised to receive the arrears and compensation legally payable to them under the provisions of 25A of the I. D Act. The amendment, sought for, is allowed by amending the prayer portion, as prayed. I.A. No. 1418 of 2004 is allowed. C.W. J. No. 2352 of 1995 1. Petitioners have filed this writ petition for their absorption/regularization on class III and IV posts. Admittedly, petitioners filed a writ petition for the self same relief being CAV.JC No. 4865 of 1988 (R), which was dismissed as withdrawn on 25.8.1988 by passing the following order. After some argument, learned Counsel for the petitioners seeks permission to withdraw this application to pursue internal remedies. The application is, accordingly, permitted to be withdrawn.
(3.) MRS . Pal appearing for the petitioners submitted that after withdrawal of the first writ petition, petitioners pursued internal remedy by filing application before the respondents, but, as they did not get relief this second writ petition was filed. She further submitted that a group of 40 employees raised industrial dispute for their appointment, in which award was passed in their favour which was confirmed up to Supreme Court. -. Moreover, by a common press notice dated 22.1.1996 petitioners and the said 40 employees were asked to receive their retrenchment compensation as, per Section 25F of the Industrial Disputes Act, Thus, the petitioners are similarly situated and are entitled to the same relief which the said group of employees got.;