MITON KANTI NATH Vs. KANAK CHANDRA SARMA

JUDGEMENT

(1.) Heard Mr. H. I. Choudhury and Mr. G. Uddin, learned counsel for the complainant. Also heard Mr. M. Bhagabati and Mr. G. Bora, learned counsel for respondent Nos.1, 2 and 3 as well as Mr. S. Borthakur, learned counsel for respondent Nos.4 and 5.

(2.) The complainant is before this Court with a grievance that the direction issued by this Court through the order dated 03.08.2017 passed in WA 148/2016 has not been compiled by the respondents by providing appointment on compassionate ground to the complainant as directed by this Court.

(3.) The respondent No.3 has filed the affidavit dated 21.02.2019. Though details are awaited to the issue involved, considering the fact that the order dated 03.08.2017 passed in WA 148/2016 has attained finality, the nature of consideration being made is also indicated therein. All that is necessary to be taken note from the affidavit is the statement as contained in paragraph 14 which reads as herein under: