PRATIMA SENGUPTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) IN the December years of her carrer, she has been pursuing justice for over a decade from the authorities, whom she has served since the prime of her youth.

(2.) YET, justice has remained a teasing mirage for petitioner owing to apathy of the authorities compounded by years of long trail before an indifferent Tribunal.

(3.) HAVING been wronged at the hand of the authorities where her seniority stood de-escalated, she had approached the Tribunal, which kept her in the tenterhooks for a decade and then abruptly rolled down the shutters over her face with a total misconception of her prayer.