Calcutta High Court (Appellete Side)
10619W/2014 on 27 June, 2014
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1
Form of Suo Motu Rule
W.P. No.10619 (W) OF 2014
HIGH COURT AT CALCUTTA
Appellate Side
(Special Jurisdiction)
The Court in its own motion -
In Re : The President of the Governing Body and the
Treacher-in-Charge of Saldiha College, P.,O.
Saldiha, District Bankura, Pin-722101.
For Petitioner :
For Respondent Nos.3 & 4 : Mr. D. Saha Roy, Mr. Anit Kr. Das
Noting by Officer Serial Date Office notes, reports, orders or proceedings with or Advocate No. signatures.
27.06.2014 It appears that the order passed on 18th June, 2014 has not been complied with. Therefore, IT IS ORDERED that a suo motu contempt Rule do issue calling upon the The President of the Governing Body and the Treacher-in-Charge of Saldiha College, P.,O. Saldiha, District Bankura, Pin-722101, to show cause why they should not be committed to prison or otherwise penalized or dealt with for attempting to prevent this Court from passing an Order. Attempt to prevent the Court from passing an Order amounts to contempt and this Court initiates suo motu contempt proceedings against the The President of the Governing Body and the Treacher-in-Charge of Saldiha College, with a direction that they must appear on 25th July, 2014 at 10.30 a.m. The suo motu Rule is made returnable on 25th July, 2014.
On the returnable date, IT IS ORDERED 1 2 that the President of the Governing Body and the Treacher-in-Charge of Saldiha College, shall appear personally before this Court on 25th July, 2014 at 10.30 a.m. and shall not leave the Court without permission.
(Ashoke Kumar Dasadhikari, J.) 2