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Judgment
This application is filed with a prayer to review the order dated 24.01.2020 passed in PT No.43/2020.
Heard Dr. Ashwani Bhardwaj, learned counsel for the applicant and Shri K. M. Singh, learned counsel for the respondents.
Cogent reasons were assigned in the order itself as to how the request of the applicants for permitting them to file OA before the Principal Bench, cannot be acceded to.
No fresh reasons are assigned. The mere fact that the first respondent is located at Delhi, does not make any difference. The applicants are working in the State of West Bengal and any adjudication can take place only with the participation of the 2nd respondent i.e., State of West Bengal.
RA is accordingly rejected.