Mr. S. Dey vs None
2022 Latest Caselaw 208 Tri

                  HIGH COURT OF TRIPURA
                          AGARTALA
                    Cont. Cas (C) 19 /2022
For the Petitioner(s)      :     Mr. S. Dey, Advocate
For Respondent(s)          :     None

HON'BLE MR. JUSTICE ARINDAM LODH Order 21/02/2022 Heard Mr. S. Dey, learned counsel appearing on behalf of the petitioner. This is a contempt petition filed by the petitioner under Article 215 of the Constitution of India read with Section 12 of the Contempt of Courts Act, 1971 for allegedly willful and deliberate violation of the court's order dated 10.09.2021 passed in WP(C) 34 of 2021. The relevant portion of the order is reproduced here-under:-

"Be that as it may, since there are vacant posts available, the respondents are directed to initiate necessary steps to appoint the petitioners in the post of Senior Instructor under any of the ITIs. The entire exercise shall be completed within a period of 3 months from the date when the respondents shall receive a copy of this order since direction to complete the exercise within a period of 4 (four) months in terms of the judgment and order dated 05.08.2020 in WP(C) 106 of 2017 and WP(C) 864 of 2017 have already been elapsed over.

In the result, the instant writ petitions stand disposed of in the above terms".

In view of the submission of learned counsel that the aforesaid order has not been complied with till today, this court is inclined to issue notice upon the Contemnors.

Issue Notice calling upon the Contemnors to show cause as to why a proceeding under Section 12 of the Contempt of Courts Act shall not be drawn against them, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper. Notice is made returnable on 04.04.2022.

The petitioner shall take steps for service of notice upon the Contemnors within 7 (seven) days by registered post with AD.

JUDGE

Saikat