WEST BENGAL STATE GOVERNMENT HOMOEOPATHY OFFICERS ASSOCIATION & OTHERS Vs. STATE OF WEST BENGAL & OTHERS

JUDGEMENT

(1.) The present writ petition, being C. R. No. 3239(W) of 1990, was initially moved on March 30, 1990, on behalf of West Bengal State Government Homoeopath Officers Association and its 31 members, Inter alia, praying for issue of suitable directions upon the respondents to act and proceed according to law and to revoke, rescind, cancel and/or set aside the West Bengal Services (Revision of Pay and Allowances), Rules, 1990, so far as, the petitioners are concerned and to refix the petitioners pay, in accordance with law.

(2.) At the time of admission of the writ petition, K.M. Yusuf, J. (as His Lordship then was), issued Rule and gave liberty to the petitioners to 'exercise option', without prejudice to their rights and contentions, subject to the decision of the writ petition.

(3.) The second writ petition, being C. R. No. 3240(W) of 1990 was also moved on behalf of West Bengal State Government Homoeopath Officers Association and its 100 members, inter alia, praying for directions upon the respondents to act and proceed according to law and to revoke, rescind, cancel and/or set aside the West Bengal services (Revision of Pay and Allowances), Rules 1990, so far as, the petitioners are concerned and "to refix" the petitioners, pay, in accordance with law.