LAWS(SC)-2019-3-150

SUNIL KUMAR BISWAS Vs. ORDINANCE FACTORY BOARD

Decided On March 29, 2019
Sunil Kumar Biswas Appellant
V/S
Ordinance Factory Board Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final judgment and order dated 16.07.2015 passed by the High Court at Calcutta in WPCT No.82 of 2015 whereby the High Court dismissed the writ petition filed by the appellant and respondent Nos.4­6 herein.

(3.) A few facts need mention hereinbelow for the disposal of the appeal, which involved a short point.