Sri Tarun Bandopadhyay vs Jayasri Roy Chaudhuri & Ors
2023 Latest Caselaw 1140 Cal

10.02.2023 IN THE HIGH COURT AT CALCUTTA DL-109 SPECIAL CIVIL JURISDICTION (PP) APPELLATE SIDE

CPAN 1278 of 2022 in WPA 3039 of 2017 with CAN 1 of 2022

Sri Tarun Bandopadhyay Vs.

Jayasri Roy Chaudhuri & Ors.

Mr. Prosenjit Mukherjee, Ms. Tiyasa Ghosh ....for the applicant/petitioner.

Mr. Amitava Chaudhuri, Mr. N. Roy ....for the alleged contemnor no.1.

Mr. Sandip Kumar Bhattacharyya, Mr. Aheek Pandit, Ms. Sonakshi Mitra, Mr. Ali Ravi .....for the alleged contemnor no.4.

Mr. Mukherjee, learned counsel, appearing on

behalf of the applicant submits that the directions

passed by this Court by the judgment and order

dated August 26, 2022 have not been complied with.

Mr. Chaudhuri, learned counsel, appears on

behalf of the alleged contemnor no.1, the Director of

Public Instruction, Education Directorate and

submits that the order dated August 26, 2022 will be

complied with.

Mr. Bhattacharyya, learned counsel, appears on

behalf of the alleged contemnor no.4 and submits

that the said person does not hold the prescribed

office as described in the cause-title of the contempt

application. He further submits that the petitioner in

WPA 3039 of 2017 has not complied with the

directions passed by an Hon'ble Coordinate Bench of

this Court. A copy of the writ petition was not served

upon him and, therefore, he could not make

necessary submissions.

He submits that since the alleged contemnor

no.4 is neither the drawing nor the disbursing

authority of pension of the alleged contemnor no.2,

the erstwhile Principal of the College, the name of the

alleged contemnor no.4 should be deleted from the

array of parties.

Since it is fairly submitted by Mr. Mukherjee

that an appeal is pending from the order dated

August 26, 2022. Let the matter appear for further

consideration on March 24, 2023 under the same

heading "Application".

In Re: CAN 1 of 2022

It is submitted by Mr. Bhattacharyya, learned

counsel appearing on behalf of the applicant in CAN 1

of 2022 that his enrollment number which should be

read as 963 of 1995 has been wrongly stated to be

693 of 1995.

Leave is given to correct the said mistake.

All parties shall act on the server copies of this

order duly downloaded from the official website of

this Hon'ble Court.

(Lapita Banerji, J.)