Calcutta High Court (Appellete Side)
Uttam Kumar Dutta vs Mr. Hemanta Rajak & Ors on 29 September, 2014
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
1 08 29.9.201
WP 8664(w) of 2007 4 with CPAN 560 of 2014 ar Re: CPAN 560 of 2014 Uttam Kumar Dutta Vs. Mr. Hemanta Rajak & Ors.
Mr. Bhaskar Nandi ... For the Petitioner Mr. Bhaskar Nandi, the learned advocate for the petitioner, submits that after the filing of the application for contempt the alleged contemnor no. 1 had been transferred as an Assistant Teacher to Rajnowagarh G.P.M High School, Village & P.O - Rajnowagarh, P.S. Manbazar, Dist-Purulia and in his place Mr. Hemanta Rajak has taken over the charge as the Chairman of the District Inspector of Schools.
The petitioner is directed to amend the cause title afresh today here and now by both changing the name of the alleged contemnor no. 1 as well Rule in Separate as inserting the name and address of the sheet previous alleged contemnor no. 1.
Let a Rule do issue upon the alleged contemnor no. 1 as well as alleged contemnor no. 1a.
Let this matter appear on November 14, 2 2014 under the same heading. The alleged contemnors are directed to file an answer to the Rule.
(Dr. Sambuddha Chakrabarti, J.)