- (1.) In Re: CAN 7686 of 2017 This is an application filed by the applicant, who is working for gain as 'Sorter' (Group "S"), Department of Finance, Government of West Bengal, for his addition as party respondent to this writ petition.
(2.) This writ petition is arising out of a judgment dated February 16, 2017 passed by the West Bengal Administrative Tribunal in O.A. No. 1154 of 2016.
(3.) The original application was filed by the Association of the State Government employees praying for the following reliefs: "(a) A direction upon the respondents authorities to forthwith release the 50% dearness allowances which is due upto January, 2006 immediately within a period of 1 (one) month from the date of receiving of the order; (b) A direction upon the respondent authorities to immediately comply with the report and the recommendations of the 5th Pay Commission Report positively and without fail within a period of 1 (one) month from the communication of the order; (c) A direction upon the respondent authorities to release the 50% of dearness allowances as the State Government without releasing the 50% dearness allowances for mere eye-wash set up a 6th Pay Commission who recommended for 10% interim relief upon the basic pay. But no whisper about due 50% dearness allowances and unless the court intervince into it there may be every possibility of forfeiture of that 50% due dearness allowances which is the penultimate goal and gain of the State Government and the applicants will suffer irreparable loss and injury; (d) The applicants pray for relief order directing the respondent authorities to grant 50% of the Dearness Allowances as that of the Central Government with arrear upto January, 2016 within a period of two weeks from the date of order; (e) Costs pertaining to this application and incidental thereto; (f) Such other further order or orders as Your Lordships may deem fit and proper.";