AMRITA SINHA,J. - (1.) Affidavit-of-service filed in Court today be taken on record.
(2.) None appears on behalf of the Municipality in spite of service.
(3.) The learned advocate appearing on behalf of the petitioner is directed to deposit the deficit court fees in respect of 73 writ petitioners within 29th November, 2019. The petitioners, 74 in number, are the casual workers/labourers under the Dankuni Municipality. They are serving the Municipality for near about 5 to 8 years. The petitioners made a representation before the Municipality on 10th January, 2017 praying for according certain financial benefits in their favour in terms of the memorandum being No. 1107-F(P) dated 25th February, 2016 issued by the Audit Branch, Finance Department, Government of West Bengal. ;