ARUN KUMAR DINDA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred being aggrieved by the judgment and order dtd. 21/12/2023 passed in WPA 25080 of 2015 thereby dismissing the Writ Petition on merit.

(2.) On hearing the parties and from the materials on record, the following is evident:-

(3.) It is thus the case of the Appellant that the said conduct of the concerned authorities is contrary to the judgment and order dtd. 8/10/2013, as the commission was trying to re-examine the disability of the petitioner.