Dr. Rajat Deb vs Prof. Ganga Prasad Prasain
2024 Latest Caselaw 1473 Tri

Tripura High Court

Dr. Rajat Deb vs Prof. Ganga Prasad Prasain on 5 September, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                            HIGH COURT OF TRIPURA
                                  AGARTALA
                                Cont.Cas(C) 26 of 2024
Dr. Rajat Deb
                                                                           ---Petitioner(s)
                                   Versus
Prof. Ganga Prasad Prasain, The Vice Chancellor
                                                                         ---Respondent(s)

For Petitioner (s) : Mr. P Roy Barman, Advocate.

Mr. S. Bhattacharjee, Advocate.

For Respondent(s) : Mr. D. Bhattacharjee, Sr. Advocate.

HON'BLE MR. JUSTICE T. AMARNATH GOUD Order

05.09.2024

Heard learned counsel for the parties.

This is a petition under Article 215 of the Constitution of India read with

Section 12 of the Contempt Courts Court Act, 1971 for drawing up contempt

proceeding against the respondent-contemnor for willful and deliberate contempt of

this judgment and order dated 08.08.2023 passed in WP(C) 553 of 2021.

Today when the matter is taken up for consideration, Mr. D.

Bhattacharjee, learned senior counsel for the respondent has drawn the attention of this

court to the order dated 21.05.2024 passed by the respondent and to a subsequent order

dated 14.08.2024 passed by the Registrar, Tripura University stating that the matter of

the petitioner was not tenable as the same is not covered by the criteria laid in 10.0 (f)

(i) to (iii) of the UGC Regulations 2018.

In view of the orders dated 21.05.2024 and 14.08.2024, the present

contempt case is closed. The petitioner is at liberty to challenge the said orders, if he is

aggrieved.

JUDGE Dipak