Sri Dhananjoy Roy Mondal vs Sri Bamdeb Majumder And Anr
2024 Latest Caselaw 843 Tri

Tripura High Court

Sri Dhananjoy Roy Mondal vs Sri Bamdeb Majumder And Anr on 24 May, 2024

Author: Arindam Lodh

Bench: Arindam Lodh

                                     Page 1 of 2
``


                              HIGH COURT OF TRIPURA
                                      AGARTALA
                               Cont. Cas(C) 32 of 2024

     Sri Dhananjoy Roy Mondal
                                                                  --- Petitioner(s)
                                            Versus
     Sri Bamdeb Majumder and Anr.

                                                                   ---Respondent

For the Petitioner(s) : Mr. Somik Deb, Sr. Advocate Mr. P. Chakraborty, Advocate For the Respondent-Contemnor(s) : None

HON'BLE MR. JUSTICE ARINDAM LODH

Order 24.05.2024

This Court vide judgment and order dated 05.01.2024 in WP(C) 541 of 2022 had passed the following directions:-

"12. Keeping in mind the precedence made by the respondents- TLA in promoting Sri Harinanda Hrangkhawal and Sri Sishir Kumar Reang, I direct the respondents-TLA to apply their mind on this aspect and consider the promotion of Sri Dhananjoy Roy Mondal, the petitioner herein by creating supernumerary post of Section Officer. Accordingly, I remit the matter to respondents-TLA to revisit the grievance of the petitioner since it appears to be genuine, considering the precedence made by the respondents-TLA in promoting Harinanda Hrangkhawal and Sri Sishir Kumar Reang maintaining the seniority position at the level of Office Superintendent from which promotion was made to the post of Section Officer.

13. The entire exercise shall be made within a period of 3(three) months from the date of receipt of copy of this order."

Mr. Somik Deb, learned senior counsel has submitted that in terms of the aforesaid direction of the High Court, the petitioner submitted representation to the respondent-contemnors on 31.01.2024, but, though in the meantime, 3(three) months have already been elapsed, the respondent- contemnors have not yet complied with the directions passed by this Court.

In view of this, 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 why such further and other order(s) shall not be passed as to 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 speed post.

List the matter on 28.06.2024.

JUDGE

Rohit

SANJAY byGHOSH

GHOSH Date: 2024.05.24 17:29:22 +05'30'