SRIRUPA ROY Vs. LALIT KUMAR COMMANDER

JUDGEMENT

(1.) This complaint of contempt has a checkered saga. The complainant happens to be the legally wedded wife of the seventh respondent herein namely, Captain Himadri Sarkar. Complainant vide representation dtd. 22/7/2022 had requested the fourth respondent-Flag Officer Commanding-in-Chief for granting monthly maintenance from the salary of her husband. The same was pending consideration and therefore, she had filed W.P.No.19085/2022 wherein a learned Single Judge of this Court vide judgement dtd. 18/10/2022 directed consideration of the said application in accordance with law after giving an opportunity of hearing to the Husband. A period of three months was prescribed for compliance. This judgement refers to certain abortive proceedings taken up by the complainant. Be that as it may.

(2.) It is the case of complainant that she and her minor son have been without any source of livelihood and that the life was proving hard to them and therefore, the Naval Authorities are not justified in not duly complying with the writ issued by the learned Single Judge.

(3.) A Co-ordinate Bench of this Court vide order dtd. 29/8/2023 had observed as under:-