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Judgment
Bhaskar Raj Pradhan, J
Heard Mr. Dipankar Majumdar, learned Counsel for the petitioner. It is his case that pursuant to the judgment passed by the Division Bench of this Court the matter was re-examined by the authorities and out of four claims made by the petitioner three claims were granted in their favour however, one of the claim was rejected. The petitioner is aggrieved by the impugned order to that extent and submits that they have no alternative remedy as per the budgetary scheme.
Issue notice upon the respondents, subject to filing of requisite within three days. Ms. Sangita Pradhan, learned Deputy Solicitor General of India on behalf of the respondent nos. 1 and 2 accepts notice and waives formal notice thereof.
List the matter on 17.04.2023.