(1.) The instant writ petition has been filed by the petitioner, Sanghamitra Ghosh, praying for a writ of/or a writ in the nature of Mandamus for directions against the respondents to quash order being Memo No. HFW-35099/240/2021/222 dated January 31, 2022, to consider the representation of the petitioner dated February 11, 2022 and to pay the petitioner Rs.50,083.00 (Rupees Fifty Thousand and Eighty-three only) per month pending since December 1, 2021 on account of arrears of salary.
(2.) I have laid down the factual matrix of the instant case below:
(3.) The counsel for the petitioner has made the following submissions: