SUDESHNA MITRA Vs. JAYASRI ROYCHOWDHURY

JUDGEMENT

(1.) The complaint in this Contempt Application (CPAN 64 of 2018) connects to the alleged contumacious conduct of the alleged Sole Contemnor/the Director of Public Instruction (DPI). The Applicant to CPAN 64 of 2018 alleges that the DPI deliberately did not comply with the unequivocal directions passed by this Court through its order dated 17th May, 2017 deciding the parent Writ Petition.

(2.) Mr. Basu, Learned Counsel appearing for the Applicant, submits that this Court, inter alia, held as follows on the 17th of May, 2017 (supra).

(3.) Being satisfied on all of the above points (a), (b) and (c), (supra), this Court directed the DPI to revisit the issue in accordance with law and in the light of the observations made in the judgement dated 17th of May, 2017.