PROMODE BORO Vs. PARAMESH DUTTA

JUDGEMENT

(1.) The issues raised in this group of Contempt Petitions being common, all the cases were heard together and are being disposed of by this common order.

(2.) The petitioners in all the contempt petitions are school teachers who were appointed under the O.B.B. Scheme in the Mangaldoi Sub Division of Darrang District sometime in the year 2001. All such appointments were valid upto 31/3/2002 and the posts in which the petitioners were appointed were to be abolished on and from the said date i.e. 31/3/2002 i.e. on the date of expiry of the ninth five year plan. The writ petitioners along with other O.B.B, teachers, numbering 5218 in all, had instituted a series of writ petitions before this Court i.e. W.P.(C) No. 8764/ 2001 and other connected cases which were disposed of by this Court on 8.4.2002 with the following operative directions:

(3.) This Court by order dated 4/10/2005 passed in the present cases took note of the direction issued by this Court, as noticed here-inabove, and the stand taken in the affidavit filed by the contemner. Thereafter, by the said order dated 4/10/2005, this court recorded its conclusion that Sri Paramesh Dutta, the present Commissioner and Secretary to the Government of Assam, Education Department, is guilty of commission of contempt. However, on a plea being made by the contemner that he may be given some more time to implement this Court's order dated 8/4/2002, this Court deferred the question of imposition of sentence to a subsequent date i.e. 7/11/2005 (the date of reopening of the Court after the long vacation).