Calcutta High Court (Appellete Side)
Sri Sujit Kora vs Coal India Limited And Others on 5 June, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
Serial No.9.
June 5, 2014.
SG
W.P. No.15758 (W) of 2003
Sri Sujit Kora
-versus-
Coal India Limited and others.
Mr Sanajit Kumar Ghosh
... for the petitioner.
Mr R.N. Majumdar
Mr Susanta Pal
Mr P. Basu
... for the respondents.
Prima facie, it appears that the officials of the respondent coal company are in contempt for not having complied with a Division Bench order of November 29, 2000.
Let the matter appear four weeks hence.
In the event the petitioner is not given the appointment by the relevant coal company in terms of the Division Bench order of November 29, 2000, apart from the appropriate orders that the petitioner may be entitled to for appointment in terms of the order, the petitioner will also be entitled to exemplary damages equivalent to the salary or wages that were due to the petitioner for the period that the petitioner had not been given an appointment in contumacious disregard of the order of the Division Bench.
A copy of this order should be brought to the notice of the chairman of the relevant coal company by Advocate for such coal company.
2(Sanjib Banerjee, J.)