Sri Partha Sarathi Manna vs Prof. Jayasri Roychowdhury
2023 Latest Caselaw 3358 Cal

150     11.05
Ct No
 24
        2023               In the High Court At Calcutta
AGM
                          Constitutional Writ Jurisdiction
                                   Appellate Side


                                  CPAN 187 of 2022
                                         in
                                  WPA 5112 of 2019

                              Sri Partha Sarathi Manna
                                          Vs
                            Prof. Jayasri Roychowdhury

                Mr. Kaustav Mishra
                                             ... For the Petitioner.


                Mr. Amitava Chaudhuri
                Mr. N. Roy                   ... for the Contemnor.


                     The judgment passed by this Bench on 19 th August,

                2021 was carried in appeal by the respondent State

through the Secretary, Department of Higher Education.

The Hon'ble Division Bench by judgment dated 13 th April,

2023 passed in MAT 899 of 2022 with CAN 2 of 2022 (The

State of West Bengal & Anr. Through the Secretary,

Department of Higher Education -vs- Partha Sarathi

Manna and Others) was pleased to dismiss the said

appeal.

In view of the dismissal of the appeal, the alleged

contemnor is bound to comply the order passed by this

Bench.

Learned advocate representing the alleged

contemnor submits, upon instruction that, a Special

Leave Petition has been filed before the Hon'ble Supreme

Court vide Diary No. 20418 of 2023. Accommodation has

been sought for.

The contempt application stands adjourned till 22 nd

June, 2023.

The affidavit of compliance shall positively be filed

on the said date.

( Amrita Sinha, J.)