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Judgment
Goutam Bhaduri, J
The grievance of the petitioners in the instant Writ Petition is that they were initially appointed in the Panchayat Department and had put in about
more than 12 years of service, their services have been absorbed with the Education Department.
According to the counsel for the petitioners, they have already put in more than 12 years of service and as such they are entitled for the benefit of
Kramonnati/Higher Pay-Scale which the respondents have till date not considered.
Given the limited prayer which has been raised by the petitioners, let the petitioners make a fresh representation in addition to the representation if
any they have made to the respondent No.1 who in turn shall consider the same and pass an appropriate order in accordance with the rules and
regulations governing the field.
Let this exercise be completed within a period of 90 days from the date the petitioners make a fresh representation.
The Writ Petition accordingly stands disposed off.