Calcutta High Court (Appellete Side)
144W/2013 on 10 January, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
10.01.2014.
sn W.P.C.R.C. No.144 (W) of 2013 The Court in its own motion In re : Narayan Das Banerjee Mr. A. Ganguly ... For the petitioner Mr. A.P. Lahiri ..for the State Having heard the learned Counsel appearing for the respective parties I find that the petitioner has already joined his service. The authority has taken necessary steps in the matter by replacing the managing committee of Kanaipur High School, P.O. Kanaipur, District Hooghly by an administrator.
In view of the above, there is no wilful disobedience in the order passed in the writ application.
The contempt Rule is discharged. Urgent photostat certified copy be supplied to the parties, if applied for, on priority basis.
( Debasish Kar Gupta, J. )