JIM GOLDEN THINGUJAM Vs. SUKHAM PREMJIT SINGH

JUDGEMENT

(1.) This application has been filed by the applicant seeking to implead him as respondent No. 3 in the Contempt Case (C) No 51 of 2021 filed for the non-compliance of the order dtd. 28/2/2020 passed in W.P.(C) No. 1210 of 2018.

(2.) Heard Mr. Juno Rahman, learned counsel for the applicant, Mr. B.P. Shau, learned senior counsel for the first respondent/writ petitioner and also the respondents 2 and 3/contemnors.

(3.) Mr. Juno Rahman, learned counsel for the applicant submitted that challenging the promotion of the applicant to the post of Joint Director, SCERT, the first respondent filed the writ petition and by the order dtd. 28/2/2020, this Court allowed the writ petition. Aggrieved by the said order, the applicant preferred W.A.No. 18 of 2021 along with interim prayer for staying the order dtd. 28/2/2020. He would submit that the official respondents 2 and 3 have also preferred an appeal bearing W.A. No. 19 of 2021 against the very same order passed in the writ petition and in the said two appeals, the Division Bench of this Court ordered status quo to be maintained and the same is still in force.