KAKALI MONDAL Vs. AMIT JYOTI BHATTACHARYA AND ANR.

JUDGEMENT

(1.) In spite of service no one appears on behalf of the alleged contemnors. Affidavit-of-service filed today be kept with the record.

(2.) The petitioner has alleged that in spite of the order dated 19th May, 2011, which was duly communicated to the alleged contemnor, no step has been taken in this regard.

(3.) On noticing the said order dated 19th May, 2011 it appears that the writ petition was disposed of by directing the District Project Officer, Krishnagar, the alleged contemnor herein, to approve engagement of the petitioner to the post of Para Teacher in Huda Digambarpur Primary School within three weeks from the date of communication of the order. The said order was duly communicated by the petitioner to the alleged contemnor on 24th May, 2011.