MOKBUL HOSSAIN Vs. MR. CHITTARANJAN MONDAL & ANR.

JUDGEMENT

(1.) This Court has been called upon to consider the merit in the Contempt Application, CPAN 9 of 2017 (for short CPAN) filed by the writ petitioner initially alleging deliberate violation by the Alleged Contemnor No.1 (AC1) of the order of this Court dated 30th December, 2016 in WP 30723(W) of 2016 (for short the WP).

(2.) During the course of hearing of the CPAN, the role of the Alleged Contemnor No.2 (AC2) has surfaced thereby necessitating adding AC2 as a party respondent to the CPAN. Both AC1 and AC2 have been defended through their Ld. Counsel.

(3.) It is, inter alia, alleged by the writ petitioner/applicant to the CPAN that by the order of this Court dated 30th December, 2016 in the WP, this Court directed the District Inspector of Schools (Secondary Education) (for short DI(SE)), Uttar Dinajpur to take a decision on approving the Life Membership of the writ petitioner/applicant as a member of the Managing Committee (MC) of the Respondent No.6/the Madrasah in issue by applying Rule 6(c) of the Notification No.906-SE (S) dated 5th July, 2002 (for short the 2002 Notification) of the State Government governing Madrasah Education. In short the 2002 Notification permits the MC of the Madrasah in issue upon acceptance of a minimum contribution of Rs. 20,100/- by an individual to be approved for inclusion as a life member to the MC of the Madrasah in issue.