MALAY ROY Vs. SANDIP BISWAS

JUDGEMENT

(1.) The applicant/petitioner is seeking contempt proceedings against the contemnor for violation of the solemn order dtd. 14/8/2019 passed by the learned Single Judge in W.P.A No.6918(W) of 2019.

(2.) Before considering the submissions made by Learned Counsel appearing on behalf of the respective parties, the chronological dates and events leading up to the filing of this contempt petition are required to be referred to and considered, which are as under:

(3.) One Malay Roy herein the applicant/petitioner moved a writ petition bearing WPA No.6918(W) of 2019, for a direction upon the Chairman, Raiganj Municipality Uttar Dinajpur herein the respondent authority/ alleged contemnor to take steps in accordance with the law in respect of the applicant/petitioner's representation dtd. 28/9/2018 for disbursement of pensionary benefits as well as salary and other admissible dues of the petitioner's wife who was a teacher in a school run by the respondent authorities.