ARIJIT SONAR Vs. RAJ CHAKRABORTY

JUDGEMENT

(1.) Heard Mr. J.P. Chauhan, learned counsel appearing for the petitioner. Also heard Ms. K. Phukan, learned Government Counsel appearing for the respondent/contemnor Nos. 3 and 5.

(2.) By way of this petition under Sec. 12 of the Contempt of Court Act, 1971, read with Article 215 of the Constitution of India, the petitioner is drawing the attention of this court to the alleged willful and deliberate disobedience of the order dt. 28/6/2019 passed by this court in WP(C) No. 4477/2019.

(3.) The brief facts of the case are that the petitioner, by filing WP(C) No. 4477/2019, sought consideration of the petitioner's case for appointment of the petitioner under the die-in-harness scheme in view of the fact that his father, Late Gautam Sonar, expired on 27/10/2015. This court, after hearing the learned counsels for the parties, was pleased to dispose of the said writ petition by observing and directing as under: