Calcutta High Court (Appellete Side)
Biswajit Das & Ors vs Tapas Kumar Sanyal & Anr on 22 March, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 22.03.2017 Item No.17 ad W.P.C.R.C 44(W) of 2017 The Court in its own motion In re: Satya Ranjan Baidya, Section Officer, Ministry of Statistics & P.I Central Statistics Office (Industrial Statistics Wing) Kolkata-700 001 With W.P.C.R.C 45(W) of 2017 In W.P.C.T 224 of 2016 With C.A.N 1476 of 2017 Biswajit Das & Ors.
Vs. Tapas Kumar Sanyal & Anr.
Mr. Soumya Majumder, Mr. Victor Chatterjee ...... For the petitioners Mr. Anirban Mitra, Mr. Sudarshan Lamba ...... For the contemnors The contemnor nos.1 and 2 are present in court. We had issued Rule suo motu to Satya Ranjan Baidya, Section Officer, Central Statistics Office (Industrial Statistics Wing) (I.S Wing) and it was made returnable today. He is also present in court.
An adjournment is sought to file affidavits to show-cause why the contemnors should not be punished under the Contempt of Courts Act.
The affidavits shall be filed within two weeks from today. 2 The monthly salary of March, 2017 shall be the same as was paid to the employees in November, 2014. Arrears of salary which are payable for the months of December, 2016, January, 2017 and February, 2017 in terms of our order dated 21st December, 2016 shall be paid along with the salary for the month of March, 2017.
List the matter on 06.04.2017. Personal appearance of the contemnors is dispensed with for the day. The contemnors shall be present on every date of hearing till their presence is dispensed with.
(Nishita Mhatre, A.C.J.) (Tapabrata Chakraborty, J.)