Sri Dipankar Das vs Sri Debasish Sarkar And Anr
2023 Latest Caselaw 772 Tri

                   HIGH COURT OF TRIPURA
                         AGARTALA

                    Cont. Cas(C) No.138 of 2023

Sri Dipankar Das
                                                          ....Petitioner(s)
                   Versus

Sri Debasish Sarkar and Anr.

                                            ....Respondent-Contemnors(s)

For the Petitioner(s) : Mr. A. Bhaumik, Advocate For the Respondent-Contemnor(s) : None

HON'BLE MR. JUSTICE ARINDAM LODH

Order 14/09/2023

This is a contempt petition filed under Article 215 of the Constitution of India read with Section 12 of the Contempt of Courts Act, 1971, for willful and deliberate violation of the judgment & Order dated 22.05.2023 passed in WP(C) 425 of 2021.

Mr. Bhaumik, learned counsel for the petitioner has drawn the attention of this Court at para 6 of the judgment and order dated 22.05.2023 passed in WP(C) No.425 of 2023 and submitted that the order till today has not been complied with. The relevant part of the order is as under:-

"6. In the light of above, I direct the respondents-TSECL to consider the applications of the petitioner for granting leave in favour of him within a period of 2(two) months from today. It is made clear that if the petitioner has been in service and discharging his duties as assigned to him under the respondents-TSECL, then, they will consider the payment of his monthly salary.

With the aforesaid direction, the instant petition stands disposed."

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 as to why such further and other order(s) shall not be passed as this Court may deem fit and proper.

Notice is made returnable within 6(six) weeks.

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

List the matter on 17.11.2023.

JUDGE

SAIKA Digitally signed by SAIKAT KAR

T KAR Date: 2023.09.19 16:08:39 +05'30'

Rohit