Mr. T. Debbarma vs None
2021 Latest Caselaw 741 Tri

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                    HIGH COURT OF TRIPURA
                           AGARTALA
                     Cont.Cas(C)No.48 of 2021

For Petitioner(s)      :    Mr. T. Debbarma, Adv.

For Respondent(s)      :    None

HON'BLE MR. JUSTICE S. TALAPATRA

Order

20/07/2021 Heard Mr. T. Debbarma, learned counsel appearing for the

petitioner.

This is a petition under Section 12 of the Contempt of

Courts Act, 1971 read with Article 215 of the Constitution of

India for drawing up the contempt proceeding against the

respondents for their wilful disobedience to the order dated

16.04.2021 passed in W.P.(C) 404 of 2020 titled as Onkar

Sadhan Adhikari vs. Tripura University and Ors whereby

this court has directed to release the pension and other retiral

benefits of the petitioner within two months from the day of the

judgment. But a condition has been attached in the event of

non-payment, that the due amount shall carry interest @7%

per annum from the date when the amount fell due till the

amount is paid.

Be that as it may, since this amount has not been paid the

petitioner has approached this court for drawing up a contempt

proceeding.

Issue notice calling upon the respondents to show cause

as to why a contempt proceeding under Section 12 of the

Contempt of Courts Act, 1971 read with Article 215 of the

Constitution of India should not be drawn up for violation of the

order dated 16.04.2021 passed in W.P.(C) 404 of 2020 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 27.08.2021.

Steps as per rule for service of notice on the respondents

shall be taken by the petitioner within a week from today by

registered post with A.D.

JUDGE

Moumita