Dr. Goutam Roy vs V. K. Tripathi And Others
2022 Latest Caselaw 7429 Cal

15   09.11.                       CPAN 766 of 2022
     2022                                      in
     Ct. No. 04
                                  WP.CT 64 of 2021
                                             With
        Ab
                                   WP.CT 79 of 2021

                                    Dr. Goutam Roy
                                             Vs.
                               V. K. Tripathi and others.
                                        ---------------

Mr. Indranath Mitra, Mr. Subhankar Das.

... for the applicant.

Mr. Rabindra Nath Bag, Mr. Shankar Ranjan Sen.

... for the alleged contemnors.

It is submitted by the learned Advocate appearing for the alleged contemnors that an application being CAN 1 of 2022 filed under WP.CT 64 of 2021 and an application being CAN 2 of 2022 filed under WP.CT 79 of 2021 for recalling the judgment and order dated 28th April 2022 has been filed, which has not been disposed of.

It is submitted by the learned Advocate appearing for the applicant that despite the service of the copy of the judgment and order, the alleged contemnors have neither reinstated the applicant of WP.CT 64 of 2021 nor have cleared all arrears, pay/salary and consequential benefits treating the service as continuing one, but have made a partial payment, which cannot be construed to be in tune with the spirit of the order passed by this Court.

Since the applications for recalling of the said judgment and order were filed, let those applications be

listed on 30th November 2022.

Put up the matter as directed above.

(Harish Tandon, J.)

(Rabindranath Samanta, J.)