PHAGULAL PRASAD Vs. UDDHAB CHANDRA DAS

JUDGEMENT

(1.) Heard Mr. M. H. Choudhury, learned counsel appearing for the petitioner. Also heard Mr. R. Majumdar, learned Standing counsel, Elementary Education Department, appearing for the respondents.

(2.) This had Court passed an order on 18.07.2019 directing personal appearance of the Commissioner and Director of Elementary Education Department, Assam, under the circumstances mentioned in the said order. The said order dated 18.07.2019 reads as follows:

(3.) Accordingly, on 11.09.2019, Mr. P. Saikia, IAS, Commissioner of Elementary Education Department, and Mr. S. Bhuyan, Director of Elementary Education Department, appeared in person before this Court and explained their position. This Court, after hearing the officers, granted one month's time to the respondents to prove or raise the plea of genuineness of the submission made that the appointment of the petitioner was manipulated. However, this Court also cautioned that in the event of failure on the part of the authorities to get any favourable order from the higher judicial forum to stall the contempt proceeding before this Court, this Court will proceed further with the contempt petition and the respondent authorities shall deposit a Cheque of Rs. 5,00,000/- before this Court on the next date, drawn in the name of the petitioner, so that the said amount can be released to the petitioner. The matter was, thereafter, fixed on 23.10.2019 and personal appearance of the Commissioner and Director of Elementary Education Department was dispensed with until further order.