Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) The following prayer has been made by the present nine petitioners : (c) A writ of certiorari or in nature thereof for quashing/cancelling/rescinding the decision/order of the Respondent D.V.C contained in letter Nos. 61-63, dated 03.01.2006 (Annexure-7). AND/ be pleased to issue any other appropriate writ(s)/order(s)/direction(s)/rules(s) in the facts and circumstances of this case and in the interest of Justice. (A) A writ of mandamus or in nature thereof commanding/directing- (i) The Respondent D.V.C to pay equal pay and benefits for equal work to the petitioners, who are Canteen employees, working as such since June, 1979 or thereafter, at Chandrapura Thermal Power Station, Chandrapura of D.V.C which is since been run/controlled/managed by H.R.D Department of CTPS, since 27.03.1998. The rate of said payments should be at per with Canteen Employees of Durgapur Thermal Power Station of D.V.C and should also be in view of decision of competent authority i.e. State of Jharkhand as contained in Annexures-4/A and 5 taken in pursuance of the directions of this Hon'ble Court as contained in Annexures-2 and 3. The said benefits have to be paid with effect from the date of the decision of the State Government dated 27.12.2003 and dated 7.01.2004 and should be with interest; (ii) The Respondent D.V.C to make the petitioners permanent canteen employees at CTPS, Chandrapura as decided and ordered by the competent authority i.e. the State Government on 27.12.2003 (Annexure4/C) and on 27.01.2004 (Annexure-5) in pursuance of orders and direction of this Hon'ble Court dated 15.06.2001 (Annexure-2) and 06.05.2003 (Annexure-3). (B) A writ of mandamus or in nature thereof commanding/directing the Respondent-State of Jharkhand to take all coercive actions against the Respondent D.V.C. and its officers for getting its orders as contained in Memo No. 810 dated 27.12.2003 (Annexure-4/C) and Memo No. 143, dated 27.01.2004 (Annexure-5) complied within time fixed as they have been passed in pursuance of the orders of this Hon'ble Court (Annexures-2 & 3). OR In alternative to suo motu start a proceeding of contempt against the concerned Officers of D.V.C. (c) A writ of certiorari or in nature thereof for quashing/cancelling/rescinding the decision/order of the Respondent D.V.C contained in letter Nos. 61-63, dated 03.01.2006 (Annexure-7). AND/OR be pleased to issue any other appropriate writ(s)/order(s)/direction(s)/rules(s) in the facts and circumstances of this case and in the interest of Justice.
(3.) Counsel for the petitioners for the present does not press the prayer No. 1(B) or (C).;