DEBASISH KAR GUPTA,J. - (1.) This an application filed by the applicant with the following prayer:- "In the circumstances stated above your applicant most humbly prays that Your Lordships would be graciously pleased to pass an order in modifying/varying/recalling the order dated 11.06.2018 passed by this Hon'ble Court in W.P. No.74 of 2016 and allowing your applicant an opportunity to file an application for taking exception against the CBI report and/or to pass such other or further order or orders as to your Lordships may seem fit and proper. AND YOUR APPLICANT AS IN DUTY BOUND SHALL EVER PRAY."
(2.) A prayer has been made by the applicant in this application for modifying/varying/recalling of a judgment and order dated June 11, 2018 passed in the above writ application. The above writ application was filed in the nature of public interest litigation and the applicant was a party to the above proceeding.
(3.) The case of the petitioner in the above writ application was that the Directorate of Social Welfare, Andaman and Nicobar Administration had been given an amount of Rs. 147 lakhs between the year 1999 to 2002 as National Programme for Rehabilitation of Person with Disability Scheme in Andaman and Nicobar Islands earmarked for the disability persons for these islands. But the said amount was allegedly utilized for that purpose. According to the petitioner diversion/misappropriation of the above fund was at the instance of the public servants and as a result no step was taken with regard to the complaints lodged against the diversion/misappropriation of the above funds.;