DEBASISH KAR GUPTA,J. - (1.) Let the affidavit-in-opposition to the writ application filed by the learned Advocate for the petitioners and the affidavit-in-reply thereto filed by the learned Advocate for the State in Court today be kept on record.
(2.) This writ application is directed against a final order dated June 30, 2017 passed by the State Administrative Tribunal in the original application.
(3.) By virtue of the order impugned to this writ application, the original application was dismissed.;