ASHARFI MEHTO Vs. COMMISSIONER UNDER EMPLOYEES COMPANSATION

JUDGEMENT

(1.) The petitioner vide the present petition under Article 226 of the Constitution of India, seeks the following reliefs:

(2.) The relevant facts arising out of the instant petition are as follows:

(3.) Learned counsel appearing on behalf of the petitioners submitted that the petitioners' rights are being infringed upon due to the inaction on behalf of the respondents in executing the order dtd. 29/12/2022.