- (1.) The Petitioners are aggrieved by the decision of the West Bengal Administrative Tribunal passed in different original applications filed by them.
(2.) It appears that only one set of court fees have been submitted by the Petitioners although separate original applications have been filed. The Petitioners shall immediately deposit the required court fees in the office.
(3.) It appears that OA-420 of 2016 and OA-421 of 2016 were filed by the Petitioners. The applications were heard together by the Tribunal and were disposed of.;