- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order passed by the High Court of Calcutta in C.P.A.N. No. 50 of 2010 arising out of W.P.S.T. No.47 of 2009 dated 19.05.2010. By the impugned judgment and order, the learned Judges of the High Court, though having accepted the unconditional apology offered by the contemnors, have passed some remarks against the members of the State Administrative Tribunal. Aggrieved by these observations, the appellants are before us in this civil appeal.
(3.) A Contempt Petition came to be filed by the petitioner in W.P.S.T. No.47 of 2009. The allegation in the complaint was that though the High Court had directed the Tribunal to advance the hearing of the application filed before it, the same had not been complied with by the Tribunal and had not passed appropriate orders on merits of the application filed by the petitioner.;