Calcutta High Court (Appellete Side)
Sishu Moyee Dasi vs Bikram Sen & Ors. Contemnors- on 26 August, 2014
Author: Aniruddha Bose
Bench: Aniruddha Bose
Form of Rule Nisi (Contempt)
(Form No.1)
N.37
High Court at Calcutta
Appellate Side
(Special Jurisdiction)
District. Birbhum
CPAN No. 498 of 2012
arising out of
W.P. 2777 (W) of 2006
In the matter of Sishu Moyee Dasi ... Applicant/ Petitioner
Versus
Bikram Sen & Ors. Contemnors-respondents.
For Petitioner (s) : Mr.Md. Salahuddin For Contemner-respondent(s):
Noting by Officer or by Advocate Serial Date Office notes, reports, orders or proceedings with signatures.
No 9 26.08.14. Upon reading a Petition of Sishu Moyee Dasi and her affidavit of verification thereof dated March, 28th 2012 and the exhibits and annexures to the said petition and upon hearing Mr. Md,. Salahuddin, Advocate for the Petitioner.
IT IS ORDERED that Rule do issue calling upon the alleged contemnor Nos. 4A. Mr. Asraf Ali Middya, W.B.E.S. District Inspector of Schools (SE), District-Birbhum and 5A. Mr. Ananda Das, son of Biswanath Das, Secretary, Tiorpara Radha Rani High School, Kahinagar, District-Birbhum as contained in the Contempt Application being C.P.A.N. No. 498 of 2012 arising out of W.P. 2777 (W) of 2006 to show cause why he should not be committed to prison or otherwise penalized or dealt with for willful and deliberate violation of Order dated March, 3rd 2011 passed by this Court in W.P. 2777 (W) of 2006.
The Rule is made returnable on 30th October, 2014. On the returnable date, IT IS ORDERED the alleged contemnor-respondent aforesaid shall appear personally before this Court at 10.30 a.m. and shall not leave Court without permission.
Let the Rule be served upon the alleged contemnors- respondents personally.
The petitioner is directed to put in necessary requisites and cost of service by Special Messenger within a period of two weeks for expeditious service upon the alleged contemnor.
(Aniruddha Bose, J.)