Debasish Kar Gupta, J. - (1.) None appears on behalf of the respondent nos. 3 to 5 in spite of service of copies of the writ applications upon them. Let the affidavit of service filed in Court today be kept on record.
(2.) At the very outset, it is submitted by Mr. Raghunath Chakraborty, learned Advocate appearing on behalf of the petitioners, in his usual fairness, that he is not pressing prayers (b) and (c) to this writ application. According to him, his prayer is restricted to get equal pay to that of paid to the Group-D employees of the respondent Municipality.
(3.) It is submitted by the learned Advocate appearing on behalf of the petitioners that on an earlier occasions the similarly circumstance Group-D employees under the respondent Municipality got the benefit of equal pay for equal work at per with other Group-D employees of the respondent Municipality. Reliance is placed by him upon two unreported judgement of this Court which have been annexed to this writ application at pages 39 and 42 respectively.;