Calcutta High Court
Krishna Deo Dubey vs Sheo Kumar Chandak & Ors on 1 August, 2008
Author: Sengupta
Bench: Sengupta
Order Sheet
CC No. 208 of 2006
WP No. 2255 of2003
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
KRISHNA DEO DUBEY
Versus
SHEO KUMAR CHANDAK & ORS.
BEFORE:
The Hon'ble JUSTICE SENGUPTA
Date: 1st August, 2008.
It appears that Mr. Aniruddha Ganguly, the District Inspector of Schools (SE), Kolkata, after having been added as a party and being served with a copy of the contempt application, did not carry out the order of the Court. Therefore, there will be a Rule as against him. The Rule is made returnable one week after the Puja vacation.
I am told that this gentleman has been transferred and another person has taken charge. Therefore, leave is given to add the present District Inspector of Schools (SE), Kolkata as a party.
Let necessary amendment be done within a week from date and let a copy of the amended contempt application be served upon the present District Inspector of Schools concerned within a fortnight.
For this purpose, let the matter appear after a fortnight. Department and all parties concerned are to act on a signed copy of this order.
Signed copy of this order be supplied to the parties upon putting in requisition for drawing up and completion of the order as well as for obtaining certified copy thereof.
(SENGUPTA, J.) S.Kumar R.O.(Ct.)