Pritam Kanjilal vs Sri Anoop Kumar Agarwal
2023 Latest Caselaw 1344 Cal

22.02.2023
Item No. 01
Ct. No. 25
PG

                                   C.P.A.N. 12 of 2023
                                            in
                                  W.P.A. 10784 of 2017
                                              r



                              Pritam Kanjilal
                                    Vs.
                      Sri Anoop Kumar Agarwal, IAS
               The Principal Secretary, Department of Mass
                Education Extension & Library Sciences &
                                   Ors.


              Ms. Debjani Sengupta
              Mr. Abhijit Chatterjee
              Ms. Koyel Bag
                                .........for the petitioner


                       This       is a    contempt   application   alleging

              violation of the judgment and order dated August 18,

              2022 passed in W.P.A. 10784 of 2017. It has been

              submitted      by     Ms.    Sengupta,    learned    counsel

              representing the petitioner that the order has been

              duly communicated to the respondent authorities and

a contempt notice has also been served upon them.

She submits that the proof of service of the said

communications has been annexed to this contempt

application.

The petitioner is directed to serve a copy of

this contempt application upon the alleged

contemnors along with all annexures. In addition, the

petitioner is further directed to serve a copy of this

application upon Mr. Supriyo Chattopadhyay, learned

advocate, who represented the State in the writ

petition.

The petitioner is directed to file an affidavit of

service showing compliance of this direction.

List this matter after three weeks.

(Hiranmay Bhattacharyya, J.)