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Sri Prashanta Saha And Others vs Sri Abhishek Singh And Others
2025 Latest Caselaw 196 Tri

Citation : 2025 Latest Caselaw 196 Tri
Judgement Date : 28 July, 2025

Tripura High Court

Sri Prashanta Saha And Others vs Sri Abhishek Singh And Others on 28 July, 2025

                                  Page 1 of 2




                      HIGH COURT OF TRIPURA
                            AGARTALA
                      Cont. Cas(C) No.46 of 2025
Sri Prashanta Saha and others
                                                          ...... Petitioner(s)
                         VERSUS

Sri Abhishek Singh and others
                                                       ...... Respondent(s)

For Petitioner(s) : Mr. Arijit Bhowmik, Advocate.

Mr. Uday Das, Advocate.

Ms. Ishpa Chakma, Advocate.

For Respondent(s) : None.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA _O_R_D_E_R_

28/07/2025

Heard Mr. Arijit Bhowmik, learned counsel for the

petitioner.

Mr. Bhowmik, learned counsel submits that vide

judgment dated 17.04.2025 passed in WP(C) No.497 of 2023

following direction was given:

"13. In view of the above discussions, so far the third prayer of the petitioners as indicated above is concerned, the instant writ petition is allowed. The respondents are therefore directed to go with such promotional exercise for filling up the vacant posts of Senior Manager Grade-A (Degree Holders) immediately and to complete such exercise within 12(twelve) weeks of receipt of copy of this Judgment."

According to Mr. Bhowmik, learned counsel, despite

direction given by this Court, no step has been taken by the

respondents for promotional exercise and therefore, this petition has

been filed.

Issue notice upon the respondents to show cause as to

why a Contempt proceeding should not be initiated against them for

willful disobedience of the Order dated 17.04.2025 as prayed for;

and/or any other order(s) shall not be passed as this Court may

deem fit and proper in the circumstances of the case.

Step to be taken by the petitioners within 7(seven) days.

Let the matter be listed on 22.08.2025.

JUDGE

Rudradeep RUDRADEEP BANERJEE Digitally signed by RUDRADEEP BANERJEE Date: 2025.07.28 16:29:18 +05'30'

 
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