SATYESH CH DEB Vs. C L DAS

JUDGEMENT

(1.) At the instance of the petitioner in the W.P.(C) 269 of 2002, this petition has been filed for drawing up a proceeding under Section 12 of the Contempt of Courts Act for wilful disobedience shown to the order dated 09.12.2013 passed by this Court in Rev. Pet. No.04 of 2005. It is not in dispute that the State of Tripura and other respondents filed the said review petition being Rev. Pet. No.04 of 2005 against the judgment and order dated 16.12.2013 delivered in W.P.(C) No.269 of 2002 on the solitary ground that the judgment in question was passed based on the law as culled down in Ajit Singh & Others (II) vs. State of Punjab and Others, 1999 7 SCC 209 and the said judgment has been debased by the Constitution (85th Amendment) Act, 2009 w.e.f. 17.06.1995 pursuant to the said amendment, the notification No.F.23(3)-GA(P &T) 2004 dated 27.01.2005 has been issued by the General Administration (Personnel & Training Department), Government of Tripura. By the judgment and order dated 09.12.2013 the said review petition was dismissed on observing that:

(2.) It is further required to be noted that by the judgment and order dated 16.12.2004 delivered in W.P.(C) No.269 of 2002, the following direction has been passed :

(3.) The State of Tripura and the other respondents by filing an application being CM. Appl. No.33 of 2005 approached the Court for extending the time 'to comply with the order dated 16.12.2004'. The said application was disposed of by the order dated 20.01.2005 on extending the time for complying the direction within 2(two) months w.e.f. 01.01.2005 on observing that :