Citation : 2023 Latest Caselaw 3254 Cal
Judgement Date : 8 May, 2023
D/L
Item No. 15
08.05.2023
KOLE
CPAN 1523 of 2011
In
FMA 1282 of 2010
Sulochana Das
-Vs.-
Uma Mukherjee
Mr. Prokash Ch. Mondal,
Mr. Dinesh Ch. Mondal,
... for the petitioner.
.
This contempt application was filed way back in the
year 2011 for alleged willful violation of a judgment and
order dated January 5, 2011, whereby FMA 1282 of 2010 and
CAN 11050 of 2009 were disposed of by a coordinate bench.
The operative portion of the said judgment and order reads
as follows:-
"Accordingly, we direct the Director of Social Welfare, Government of West Bengal, to ensure that the petitioner/appellant can join at the transferred place and for this purpose all arrangements shall be made, if necessary, by taking police help. This shall be done within a period of eight weeks from the date of communication of this order."
Learned Advocate for the petitioner says that when
the petitioner/appellant went to join service at the
transferred place, he was not allowed to do so.
In 2011, when the contempt application was filed,
Smt. Uma Mukherjee was the Director of Social Welfare,
Government of West Bengal with office at Saltlake, Sector-I,
Kolkata 700064 and she was added as the contemnor/O.P.
Learned Advocate on record for the petitioner shall ascertain
if the same person still is the Director of Social Welfare. If
that be so, we should have no problem in proceeding with
this application. However, if it is found that Smt. Uma
Mukherjee is no more in the post of Director of Social
Welfare, learned Advocate on record for the petitioner will
be at liberty to add the present incumbent in that post and
carry out appropriate correction in the cause title of the
contempt petition before the next date.
List the matter on June 12, 2023.
(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)
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