Mr. R. Datta vs None
2021 Latest Caselaw 797 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA
                           Cont. Cas(C) No.50 of 2021
For Petitioner (s)               :     Mr. R. Datta, Adv.
For Respondent(s)                :     None

HON'BLE MR. JUSTICE S. TALAPATRA Order 26.08.2021

Heard Mr. R. Datta, learned counsel appearing for the petitioner. This is a petition under Section 12 of the Contempt of Courts Act, 1971 read with Section 215 of the Constitution of India for drawing up contempt proceeding for deliberate violation of the judgment and order dated 09.02.2021 delivered in W.P.(C) 160 of 2018 whereby the respondents were directed to consider the appointment in the post of driver under the project. It was directed to consider the appointment of the petitioner in the post of driver within a period of 3[three] months but it has been alleged in this petition that even after lapse of 5[five] months, no action has been forthcoming from the respondents.

Issue notice calling upon the respondent No.3 to show cause as to why a contempt proceeding should not be initiated for violation of the judgment and order dated 09.02.2021 delivered in W.P.(C) 160 of 2018 as prayed for; and/or any other order(s) shall not be passed as to this Court may deem fit and proper in the circumstances of the case.

Notice is made returnable on 27.09.2021.

The petitioner shall take steps for service of notice on the respondent No.3 by registered post with A.D within a week from today as per rule.

It is made clear that this court has not issued any notice on the remaining respondents for the time being.

JUDGE Sujay