SUBHASISH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the writ petitioners and the respondents/State and its officials are represented by their respective learned advocates.

(2.) The affidavit-in-opposition as filed on behalf of the respondents/State is taken on record.

(3.) By filing the instant writ petition under Article 226 of the Constitution of India, the writ petitioners have prayed for an order for fixation of their salary/remuneration in terms of the Notification No. 1107-F(P) dtd. 25/2/2016 and Notification No. 1033-F(P2) dtd. 8/2/2019 as issued by the Finance (Audit) Department, Government of West Bengal.