- (1.) Mr. Saha Roy, learned Counsel appearing on behalf of the petitioners has indicated that the court fees for all the petitioners may not have been deposited and accordingly, prays leave to deposit the same within seven days.
(2.) Department is directed to take steps accordingly.
(3.) This is an application under Article 226 of the Constitution of India wherein the writ petitioners are retired officers of Paschim Banga Gramin Bank. Their grievance is that the gratuity that is being paid to them is being calculated based on a wrong assumption that dearness allowance is not to be included in the last pay received by them.;