REGENT COMPUTRONICS PVT. LTD.

SUBIR BANERJEE Appellant

V/S

SUNIL KUMAR DASGUPTA Respondents

Referred Judgements :-

PALLAV GOSWAMI V. AVA RANI SINHA [REFERRED TO]
WEST BENGAL BOARD OF PRIMARY EDUCATION V. STATE OF WEST BENGAL AND ORS. [REFERRED TO]
TISCO V. R.M.MITTAL [REFERRED TO]
BIMAN CHANDRA KARMAKAR AND ORS. V. STATE OF WEST BENGAL AND ORS. [REFERRED TO]
RATAN KUMAR SAHA'S CASE [REFERRED TO]
MOHAMMAD IDRIS VS. RUSTAM JEHANGIR BABUJI [REFERRED TO]
NOORALI BABUL THANEWALA VS. K M M SHETTY [REFERRED TO]
MOHAMMAD IQBAL KHANDAY VS. ABDUL MAJID RATHER [REFERRED TO]
NIAZ MOHAMMAD VS. STATE OF HARYANA [REFERRED TO]
DULAL CHANDRA BHAR VS. SUKUMAR BANERJEE [REFERRED TO]
SAIBAL KUMAR GUPTA VS. B K SEN [REFERRED TO]
SUNIL KUMAR GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) An application under the Contempt of Courts Act has been filed for furnishing Sri Sunil Kumar Dasgupta, Chairman, Ad-hoc Committee, District Primary School Council, 24-Parganas(N) Barasat for alleged violation of a judgment and order dated 22. 9.95 passed by a division bench of this court in FMAT No. 910/95, FMAT No. 927/95 & FMAT No. 1163/95.

(2.) This application has been filed by petitioners who are 12 in number in the following premises:

(3.) They were appointed by the Managing Committee of various Schools in Halisahar and Bijpur Circles between 1976 and 30th June, 1977. Allegedly such appointments were made pursuant to a Government order.

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SUBIR BANERJEE Vs. SUNIL KUMAR DASGUPTA

Referred Judgements :-

JUDGEMENT

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