RAJANVIR SINGH KAPUR Vs. TRIPTI RANJAN ROY

JUDGEMENT

(1.) These two appeals are connected in nature. APO 37 of 2022 arises out of a contempt application number CC 3 of 2021. CC 3 of 2021 in turn arises out of the alleged non-compliance by the appellants of the parent Order dtd. 19/10/2020 in the writ petition being WPO 288 of 2020. The appellant before this Court is the West Bengal Transport Corporation Limited (for short the Corporation) represented by its Managing Director (the MD).

(2.) The contesting respondent in both the appeals is the writ petitioner in WPO 288 of 2020 who is the applicant in CC 3 of 2021, one Tripti Ranjan Roy.

(3.) By the parent Order dtd. 19/10/2020, the Hon'ble Single Bench primarily dealt with the question of payment of salaries to the writ petitioner for the period between 28/1/2020 and May, 2020. It would be relevant to note that the writ petitioner was served with a showcause notice on 28/5/2020 for an alleged event of delinquent behaviour which took place on the 27th of January, 2020 on the Bus Route Joka to Digha of which the writ petitioner was the Conductor.