High Court Of Tripura vs Sri Ajay Kumar Bhalla And Ors
2023 Latest Caselaw 893 Tri

                        HIGH COURT OF TRIPURA
                               AGARTALA
                         Cont. Cas (C) 156 /2023
 Sri Sattya Bhushan Barman                                                  ----Petitioner(s)
                                                  Versus
 Sri Ajay Kumar Bhalla and ors.                                             ----Respondent(s)

For the Petitioner(s) : Ms. Sudipa Nath, Advocate For Contemnor(s) : None HON'BLE MR. JUSTICE ARINDAM LODH Order 16/11/2023 Heard Ms. Sudipa Nath, learned counsel appearing on behalf of the petitioner.

This is a contempt application filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 for allegedly willful disobedience of the court's order dated 22.08.2022 passed in WP(C) 123 of 2021. The relevant portion of the order is reproduced here-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."

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 03.01.2024.

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

               Digitally signed by SAIKAT KAR
                                                                      JUDGE
SAIKAT KAR     Date: 2023.11.16 12:30:55
               +05'30'