SANKARI SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) INTRODUCTION justice is always above law. Yet, it has to be administered in accordance with the law.

(2.) RECONCILING with the later and by way of abiding with the former, our foray in the factual agony of the present Petitioner, which has charted this habeas Corpus Application begins. BACKGROUND FACTS

(3.) ONCE upon a time there lived a railway Man by the name of. Shri nanda Kumar Sarkar attached to the Loco Workshop at the Asansol Division of the Eastern Railways. He superannuated from the Railways on 31. 10. 1993 and since then he was the recipient of pension from the Railways and other entitlements.