Calcutta High Court (Appellete Side)
134W/2014 on 4 June, 2014
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 04.06.2014
W.P.C.R.C. 134(W) of 2014 ss Mr. Ashis Kumar Dutta ... For the petitioner Since previous incumbent has already been transferred and the new person has joined in the post and further since the new incumbent was incorporated in the contempt application, let a fresh rule be issued against the present District Inspector of Schools (SE), Burdwan.
The rule is made returnable after six weeks (16.7.2014).
(Ashoke Kumar Dasadhikari, J.)