High Court Of Tripura vs Sri Saradindu Choudhury And Ors
2023 Latest Caselaw 495 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                       Cont. Cas(C) 106/2023
Sri Snehashish Roy                                              ----Petitioner(s)
                               Versus
Sri Saradindu Choudhury and ors.                                ---Respondent(s)

For Petitioner(s) : Mr. Somik Deb, Sr. Advocate Ms. R. Chakraborty, Advocate For Respondent(s) : None.

HON'BLE MR. JUSTICE ARINDAM LODH Order 03/07/2023 Heard Mr. Somik Deb, learned senior counsel assisted by Ms. R. Chakraborty, learned counsel appearing for the petitioner. This is a petition filed under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for willful and deliberate violation of the judgment and order dated 25.01.2023 passed in WP(C) 21 of 2023.

Learned senior counsel has drawn my attention to the order passed by this court on 25.01.2023 in connection with WP(C) 21 of 2023, titled as Sri Snehashish Roy vs. The State of Tripura and 6 others, wherein, this court had made the following order:

"10. In the light of above, I direct the respondents-State i.e. authorities concerned to recast/re-arrange the select list dated 06.12.2022 (Annexure 5 to the writ petition) taking into account the well-settled principle of 50% ceiling limit in the matter of reservation, and also bearing in mind the principle laid down in Pankaj Bhowmik (supra) case.

11. Accordingly, the select list dated 06.12.2022 (Annexure 5 to the writ petition) stands set-aside and quashed. The entire process of re-casting/re-arranging of select list shall be concluded within a period of 4 (four) weeks from today in terms of the above directions".

Mr. Deb, learned senior counsel has contended that the said direction has not been complied with till today.

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 shall not be drawn against the respondents for taking penal action for deliberately violating the court's order, as prayed for; and/or why such further or other order(s) shall not be passed as to this court may deem fit and proper.

Notice is made returnable on 21.08.2023. The petitioner shall take steps for service of notice upon the respondents within 7 days by registered post with AD.

JUDGE

SAIKA Digitally signed by SAIKAT KAR

T KAR Date: 2023.07.03 16:18:23 +05'30'