Pramod Kumar Dash vs Aswathy S
2023 Latest Caselaw 3483 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 1713 of 2023

            Pramod Kumar Dash                  ....                     Petitioner
                                                       Mr. S.P. Sahoo, Advocate

                                           -versus-
            Aswathy S, IAS,                                  Opposite Parties/
            Secretary to Government of                           Contemnors
            Odisha, School & Mass                     Mr. Iswar Mohanty, ASC
            Education Department,              ....
            Secretariat Bhawan,
            Bhubaneswar and others.

                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                          ORDER

13.04.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 20.10.2022 passed by this Court in WPC(OAC) No.4678 of 2016.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Parties-Contemnors to comply with the direction of this Court dated 20.10.2022 passed by this Court in WPC(OAC) No.4678 of 2016, if the same has not been complied with in the meantime, within a period of six weeks from the date of service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, the Contemnor shall be liable to be prosecuted under the Contempt of Courts Act for willful and deliberate violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

5. Urgent certified copy of this order be granted on proper application.

(A.K. Mohapatra) Judge

Debasis