Smt. Satarupa Nama (Das) vs Dr. Pradip Kumar Chakraborty & Ors
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Tripura High Court

Smt. Satarupa Nama (Das) vs Dr. Pradip Kumar Chakraborty & Ors on 26 September, 2025

                           HIGH COURT OF TRIPURA
                                 AGARTALA
                             CONT CAS(C) 61 OF 2025

Smt. Satarupa Nama (Das)
                                                                            ..Petitioner
                                 Vrs.
Dr. Pradip Kumar Chakraborty & Ors.
                                                              ..Respondent-contemnors.

For the petitioner (s) : Mr. P. Roy Barman, Sr. Advocate.

Ms. Sutapa Debbarman, Advocate.

     For the respondent-           : None.
     contemnor(s)

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

Order 26.09.2025

Heard learned senior counsel Mr. P. Roy Barman, appearing for the petitioner.

Learned senior counsel refers to the judgment dated 15.05.2025, passed by this Court in WP(C) 712 of 2024, wherein the following directions were issued:

"10. In view of the above discussions, the writ petition is allowed. The respondents are directed to consider the application of the petitioner for her compassionate appointment under Die-in-Harness Scheme, if there is no other valid reason for negating her claim on any other ground. The respondents shall dispose of the petition of the petitioner for such compassionate appointment within 12 weeks of the date of receipt of a copy of this order.

With such observations and directions, the writ petition is disposed of.

Pending application(s), if any, shall also stands disposed of."

Learned senior counsel submits that despite specific directions issued by this Court to dispose of the petition of the petitioner within 12 weeks from the date of receipt of a copy of the order, the respondent-contemnors have not complied with the same.

Considered the submissions.

Issue notice upon the respondent-contemnor nos. 1 and 2 at this stage asking them to show cause as to why necessary contempt proceeding shall not be initiated against them.

Process is to be submitted within two weeks. List the matter after vacation.

JUDGE

SANJAY GHOSH Digitally signed by SANJAY GHOSH Date: 2025.09.26 18:13:50 +05'30'

sanjay