Soma Sarkar vs Sri Manish Jain & Ors
2023 Latest Caselaw 6642 Cal

   Ct. 36
Item No.03
29.09.2023

(Suvendu) CPAN 954 OF 2022 In WPA 2280 of 2020

Soma Sarkar Vs.

Sri Manish Jain & Ors.

Ms. Papiya Chattopadhyay ......for the petitioner

Mr. Amitava Chowdhury Mr. Nirmalaya Roy Mr. Siddhartha Ghosh ....for the alleged contemnor nos. 1 & 2

Learned counsel appearing for the parties

inform the Court that the petitioner has been

reinstated in the position which the petitioner held at

the time of the impugned order of termination dated

27th January, 2020. The Court is informed that an

appeal carried by the alleged contemnors was

dismissed by the Division Bench on 12 th September,

2023. The alleged contemnors have acted in

compliance with the judgment of this Court dated

23rd March, 2022 after the order was passed by the

Division Bench.

The letter of the College authorities dated 18 th

September, 2023 directing the petitioner to resume

her duties on a temporary basis and the petitioner's

undated letter stating that the petitioner being

resumed her duty as a Computer Technician on and

from 20th September, 2023 are taken on record.

It is made clear that the reinstatement of the

petitioner shall be deemed to be on and from 24 th

March, 2022, that is the day after the date of the

judgment of this Court. The alleged contemnors

being the College authorities will treat that day to be

the date of reinstatement of the petitioner and paid

the petitioner's arrear dues on that basis.

List this matter on 13 th October, 2023 for the

alleged contemnors /College authorities to file an

affidavit of compliance.

The advocate on record of the petitioner shall

communicate a copy of this order on the alleged

contemnors /College authorities.

The alleged contemnor nos. 1 and 2 shall also

ensure the compliance of this order by the alleged

contemnors / College authorities on the next date of

hearing.

(Moushumi Bhattacharya, J.)