ARUN KR DEY Vs. SAROJ KR SANYAL

JUDGEMENT

(1.) The instant application has been taken out by the State of West Bengal, through the Joint Secretary Department of Agriculture, (Education Branch), Government of West Bengal, seeking recall of the order dated 7th April, 2010, passed in W.P. 4996(W) of 2006. By the said order, this Court disposed of that writ petition with certain directions upon the respondent Nos. 1 and 2, being Vice-Chancellor and the Registrar of Bidhan Chandra Krishi Viswavidyalaya, respectively. Later on, the writ petitioner filed a contempt petition, being CPAN 1478 of 2010, on 18th November, 2010, which is still pending. In the said contempt proceeding, on behalf of the Vice-Chancellor and the Registrar of the Bidhan Chandra Krishi Viswavidyalaya, being the alleged contemnor/respondent Nos. 1 and 2, it was contended that while the University authorities had taken all steps in the matter pursuant to the order dated 7th April, 2010, the Joint Secretary, Department of Agriculture, (Education Branch), Government of West Bengal, was standing in the way to ensure effective compliance of the said order passed by this Court.

(2.) In such circumstances, by an order dated 7th January, 2011, this Court directed the writ petitioner to add the Joint Secretary Department of Agriculture, (Education Branch), Government of West Bengal, as party to the contempt proceeding.

(3.) The contempt petition was thereafter heard from time to time. In the meanwhile, the applicant herein, who was not a party in the writ proceeding, filed the instant application on 28th July, 2011.