Present vs Mr. S. Saha
2023 Latest Caselaw 202 Tri

                      HIGH COURT OF TRIPURA
                            AGARTALA

                          IA 01 OF 2023 IN
                        WP(C) 917 OF 2022(D/O)

       The State of Tripura & 4 Ors. Vrs. Sri Soumitra Chakma.

Present:
    For the applicant(s)      : Mr. D. Bhattacharya, G.A.
                                Mr. S. Saha, Advocate.
     For the respondent(s)    : Ms. R. Purakayastha, Advocate.

HON'BLE MR.JUSTICE ARINDAM LODH 10.03.2023 Order Heard Mr. D. Bhattacharya, learned G.A. assisted by Mr. S. Saha, learned counsel appearing for the State-applicants. Also heard Ms. R. Purakayastha, learned counsel appearing for the respondent, i.e. the original writ petitioner.

Mr. D. Bhattacharya, learned G.A. has submitted that the State-applicant has filed the instant application to keep the judgment and order dated 14.11.2022, passed in WP(C) No.917/2022, in abeyance.

Ms. Purkayastha, learned counsel appearing for the original writ petitioner has submitted that the State-applicants by issuing Memorandum dated 20.02.2023, put the petitioner, Sri Soumitra Chakma again under suspension. It is pertinent to mention herein that the original suspension order passed upon the petitioner has already been set aside by this court.

In view of this, the Memorandum dated 20.02.2023 amounts to willful disobedience of the court's order. However, Mr. Bhattacharya, learned G.A. has submitted that the court should take a lenient view against the applicant-contemnors and he will take necessary steps so that the

petitioner Sri Soumitra Chakma can join his service on Monday i.e. 13.03.2023.

The instant I.A. stands dismissed in the light of the above order.

JUDGE

sanjay