Calcutta High Court (Appellete Side)
‐ vs ‐ on 13 February, 2015
Author: Debasish Kargupta
Bench: Debasish Kargupta
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13.02.15
rc
W.P.C.R.C. 227(W) of 2014
IN
W.P.No.7854(W) of 2013
Jayasri Bose
‐Versus‐
Sri Tapas Kumar Biswas & Anr.
Mr. Tusidas Maity
Mr. Pradip Kumar Ghosh .. For the Applicant
Mr. Kamalesh Bhattacharjee
Mr. Bidhan Biswas .. For the alleged contemnors
ule drawn in separate sheet
This is an application filed under the Contempt of Courts Act,
1971 for willful disobedience of the order passed in the writ
application. In compliance of the order dated January 30, 2015, Shri
Tapas Kumar Biswas, District Inspector of School (SE), Howrah
(Alleged Contemnor No. 1) is present before this Court.
It is submitted by Mr. Kamalesh Bhattacharjee, learned senior
Government Advocate, High Court, Calcutta, on instruction, that the
order passed in the writ application has already been complied with.
The pension payment order has been issued by the Director of Pension,
Provident Fund and Group Insurance, West Bengal. The above matter
has also been forwarded to the Office of the Treasury Officer, Uluberia,
Howrah for taking necessary steps. It is further submitted by Mr.
Bhattacharjee that there was a reminder given to the Treasury Officer,
Uluberia, District - Howrah.
It was followed by a reminder given to the Treasury Officer,
Uluberia, Howrah for taking necessary steps ensuring compliance of
the order passed in the writ application. According to Mr.
Bhattacharjee the above Treasury Officer is sitting tight over the matter.
On the prayer made on behalf of the applicant/ writ
petitioner leave is granted to him to add Birendra Nath
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Prodhan, Treasury Officer, Uluberia, Howrah as alleged
contemnor no. 2 in this application.
Let the contempt rule be issued against the Treasury Officer, Mr.
Birendra Nath Prodhan, Treasury Officer, Uluberia, Howrah
(respondent no. 6 of the writ application).
Contempt Rule be issued against the alleged contemnor no. 2, returnable on February 27, 2015 at 2.00 P.M. Let this Rule be served upon the alleged contemnors no. 2 by a Special Messenger of this Court at the costs of the petitioner to be deposited by February 16, 2015.
The personal appearance of the alleged contemnor no. 1 is dispensed with until further orders.
( DEBASISH KAR GUPTA,J) 2 3 3