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Judgment
Arindam Lodh, J
Heard Mr. A. Bhaumik, learned counsel appearing for the petitioner. This is a contempt petition filed by the petitioner under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India for alleged willful disobedience of the court’s judgment and order dated 16.08.2023 passed in WP(C) No. 651 of 2022.
Mr. Bhaumik, learned counsel for the petitioner has drawn my attention to the impugned judgment and order dated 16.08.2023 where this Court had passed the following directions:-
“7.2. For the reasons stated and discussed here-in-above, I direct the Respondents-TSCST to complete the process of regularization and absorption of the petitioner to the post of Project Officer within a period of 3(three) months from the date of this judgment and till such process is completed, they are directed to release minimum pay in the regular pay scale to the petitioner as prescribed for the post of Project Officer from the month of August, 2023, which is payable in the month of September, 2023.”
Issue notice calling upon the respondent-contemnors to show cause as to why a proceeding under Section 12 of the Contempt of Courts Act shall not be drawn against them, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable within 6 (six) weeks.
The petitioner shall take steps for service of notice upon the respondent-contemnors within 7(seven) days by registered post with AD.
List the matter on 08.04.2024.