Tripura High Court

Sri Gopendra Suklabaidya vs Shri Raval H. Kumar on 28 May, 2025

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                  Cont. Cas(C ) No.34 of 2025

   Sri Gopendra Suklabaidya
                                                       ....Petitioner(s)
                             Versus
   Shri Raval H. Kumar, IAS & Ors.
                                                     ....Respondent(s)

   For Petitioner(s)           :     Ms. Aradhita Debbarma, Adv.

   For Respondent(s)           :     None.

          HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
                                   ORDER

28.05.2025.

Heard Ms. Aradhita Debbarma, learned counsel appearing

for the petitioner.

Learned counsel refers to the judgment passed by a

coordinate bench of this court dated 15.11.2021 whereby the

direction was given to the State-respondents to issue necessary

order for regularizing the service of the petitioner within a period

of 03(three) months from the date of receipt of copy of the

judgment. It was also further directed that the State-respondents

shall restore his service as Casual Worker in which capacity he

was working under the Principal, Government Degree College,

Dharmanagar within 3(three) weeks from the date of receipt of

the copy of the order.

Ms. Debbarma, learned counsel submits that said directions

were not complied with and, therefore, a contempt petition was

filed before the court bearing Cont. Cas(C) No.28 of 2022 which

was disposed of by the court on 26.04.2022 on the ground that

one intra-court appeal was already preferred against the said

judgment. Thereafter, in connected appeal bearing number WA

No.59 of 2022, the matter was disposed of by the Division Bench

of this court vide judgment dated 06.03.2024 by dismissing the

appeal and affirming the said judgment of the Coordinate Bench

of this Court.

Ms. Debbarma, learned counsel submits that said judgment

was passed by the Division Bench on 06.03.2024 and even if

three months is counted from that date, the related period had

been expired long ago, but despite the same the direction has

not been complied with.

Considered the submissions and also perused the record.

Issue notice upon respondent nos.1, 2 & 3 at this stage

calling upon them to show cause as to why a proceeding under

Section 12 of the Contempt of Courts Act, 1971 shall not be

initiated against the respondent nos.1, 2 & 3 for alleged violation

of the directions contained in the judgment and order dated

15.11.2021 passed in W.P(C) No.762 of 2020 as prayed for;

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

may deem fit and proper in the circumstances of the case.

Step to be taken by the petitioner within 07(seven) days.

List the matter on 09.07.2025.




                                                         JUDGE



SATABDI      Digitally signed by SATABDI
             DUTTA

DUTTA        Date: 2025.05.29 11:51:33
             +05'30'


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