- (1.) This contempt application is taken out on the alleged violation of order dated 1st February, 2011 passed in W.P. 26456 (w) of 2006 whereby and whereunder the Chairman, Howrah District Primary School Council was directed to consider the application filed by the petitioner seeking appointment on compassionate ground and to dispose of the same within three weeks from the date of the communication of this order.
(2.) The District Primary School Council, Howrah received the said order on 07.03.2011. On 09.03.2011, the petitioner was communicated by the secretary to meet the Chairman of the said council along with the application and relevant documents. The documents were submitted as requisitioned in Memo dated 09.03.2011.
(3.) By Memo dated 23.02.2011, the Chairman of the said council requested the petitioner to furnish the particulars mentioned therein which includes the signature of the ward and duly filled in prescribed proforma A countersigned by the Sub-inspector of School.;