Present vs For The
2021 Latest Caselaw 1218 Tri

                                     Page 1 of 1


                        HIGH COURT OF TRIPURA
                              AGARTALA

                         CONT. CAS(C) 103 OF 2021
Present:
    For the petitioner (s)        : Mr. T.K. Choudhury, Advocate.

     For the respondent (s)       : None.

HON'BLE MR.JUSTICE ARINDAM LODH 07.12.2021 Order This is a contempt application moved by the petitioner for non-compliance of the judgment and order dated 20.02.2020, passed in WP(C) No.326 of 2015, titled as Sri Pabitra Pathak Vrs. the Union of India & Ors. wherein the court had passed the following order:

"Learned counsel appearing for the petitioner has submitted that he is still unemployed. However, I direct the petitioner to produce a non- employment certificate to the respondent-CRPF. The entire process shall be carried out within a period of 30(thirty) days from the date the petitioner shall furnish the copy of this order to the appointing authority/appropriate authority of the respondents. However, from now the petitioner shall be treated as OBC, if his caste in the meantime is altered legally to OBC."

Heard Mr. T.K. Choudhury, learned counsel appearing for the petitioner.

Issue notice calling upon the respondent-contemnors to show cause as to why a contempt proceedings shall not be initiated against them for willful violation of the Court's order.

Notice is made returnable within six weeks. Petitioner is to take steps within seven days. List the matter on 27.01.2022.

JUDGE