SAKTI PROSAD DATTA Vs. DM SPOLIA

JUDGEMENT

(1.) Petitioner alleges willful disobedience of an order passed by a Division Bench of this Court dated 30.9.2011. Petitioner in person has relied upon para 15 and 16 of the judgment which are reproduced below:-

(2.) Petitioner submits that in para 16 of the order the Division Bench had expressed their opinion that if relaxed standard is extended to other handicapped persons by the Government of India then the same treatment be accorded to the petitioner as well.

(3.) Having regard to the above the respondents were directed to look into the case of the petitioner and pass necessary orders within two months. Pursuant to the directions contained in the order dated 30.09.2011, the respondent has passed an order dated 2.5.2012.