Debangsu Basak, J. - (1.) The petitioners assail a decision dated November 20, 2015 of the State, which regulates the entry of medical representatives at Government Hospitals.
(2.) None appears for the State in spite of service of notice. Affidavit of service filed in Court, be kept with the records.
(3.) Learned advocate for the petitioners refers to Section 8 of the Sales Promotion Employees (Condition of Service) Act, 1976 and submits that the State Government through the Inspectors are obliged to protect the interest of the medical representatives. He refers the Central Government Notification issued under the provisions of the Drugs and Magic Remedies (Objectionable Advertisement) Act, 1954 and submits that the medical representatives are permitted to disburse medical literature.;