High Court Of Tripura vs Sri Hl Prasad And Ors
2023 Latest Caselaw 488 Tri

                             HIGH COURT OF TRIPURA
                                   AGARTALA
                                  Cont. Cas(C) 98/2023
         Sri Anirban Ghosh                                        ----Petitioner(s)
                                           Versus
         Sri HL Prasad and ors.                                   ---Respondent(s)

For Petitioner(s) : Mr. Rajib Saha, Advocate For Respondent(s) : Mr. B. Majumder, Dy. SGI.

HON'BLE MR. JUSTICE ARINDAM LODH Order 21/06/2023 Heard Mr. Rajib Saha, learned counsel appearing for the petitioner. Also heard Mr. B. Majumder, learned Deputy SGI appearing for the respondents. 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 drawing up a contempt proceeding against the respondents for willful and deliberate violation of the judgment and order dated 13.12.2022 passed by this court in WP(C) 701 of 2022 and other connected writ petitions. I have gone through the order dated 13.12.2022. The order dated 13.12.2022 clearly reflects that as and when the vacancy will arise, the concerned department shall not deprive the petitioner. The petitioner has failed to justify that any fresh vacancy arises, and appointments are made in violation of the order of this Court. Hence, I find no merit to issue notice of contempt upon the respondents. Accordingly, the instant contempt petition stands dismissed.

JUDGE

Saikat