Mr. D. J. Saha vs Unknown
2023 Latest Caselaw 158 Tri

                   HIGH COURT OF TRIPURA
                         AGARTALA

                        Cont. Cas(C) 13 of 2023

For the Petitioner(s)              :      Mr. D. J. Saha, Advocate
For Contemnor(s)                   :      None


             HON'BLE MR. JUSTICE ARINDAM LODH

                                       Order
09/02/2023

       Heard Mr. D. J. Saha, learned counsel appearing for the petitioner.
       This is a contempt petition filed by the petitioner under Section 12
of the Contempt of Courts Act, 1971 read with Article 215 of the
Constitution of India for alleged willful disobedience of this court's order
dated 22.08.2022 passed in WP(C) No.123 of 2021.
       Mr. Saha, learned counsel for the petitioner has drawn the attention
of this court at para 8 and 9 of the judgment and order dated 22.08.2022
passed in WP(C) No.123 of 2021and submitted that the order till today
has not been complied with. The relevant parts of the order are as under:-
       "8. The subject in dispute raised in this batch of writ petitions is
       squarely covered by the judgment passed in Hemant Pokhriyal supra
       and accordingly, stands disposed of with the directions that the
       respondents shall appoint the petitioners against the remaining

vacancies without disturbing the list of candidates till date and/or appointments already made by the respondents according to the merit list of general category candidates.

9. In view of this direction, the respondents shall prepare a revised select list accommodating the petitioners of this batch of writ petitions in the merit list of general category of candidates and appoint them against the available vacancies treating them as open competition candidates. Entire process must be completed within 2(two) months from today."

Issue notice calling upon the respondent-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 with 6(six) weeks. The petitioner shall take steps for service of notice upon the respondent-contemnors within 7(seven) days by registered post with AD.

List the matter on 23.03.2023.

JUDGE

Rohit