- (1.) The aforesaid contempt application (C.R. No. 20509 (W) of 1996) has arisen in connection with an order dated 18th April, 1994 passed in the aforesaid writ petition. The said writ petition was disposed of by The Hon'ble Mr. Justice Paritosh Kumar Mukherjee (as His Lordship then was). The operative portion of the said judgment and order non-compliance of which is alleged, is set out hereunder : "Accordingly, I dispose of the writ petition by directing all the respondents particularly respondent No. 2, the Director of School Education (Primary Branch) West Bengal, Bikash Bhavan, Salt Lake, Kolkata to grant approval of the appointment of the writ petitioner from the date of his appointment forthwith, preferably within one month from the date of communication of this order and further, to release the consequential benefits as admissible to him in accordance with law including the arrear salary, allowance within the period of six months from the date".
(2.) This order is however being made in respect of the present writ petitioner only and is applicable to him only.
(3.) In the said writ petition State of West Bengal, Director of School Education (Primary Branch), West Bengal, and the District Inspector of Schools (Primary Education), North 24 Paraganas, Lichu Bagan, Pio- neer Park, Post Office - Barasat was made party respondents. It appears that the State of West Bengal, Director of School Education and District Inspector of Schools preferred appeal against the aforesaid judgment and order and also filed connected stay application (the said appeal was marked as FMAT No. 1625 of 1994). During pendency of the said appeal since the order was not carried out a contempt application was filed (hereinafter referred as the first contempt) being CR No. 1019 (W) of 1995 against Sri Samarendra Bandyopadhya, the then Director of School Education, Sri Dilip Adhikary, the then District Inspector of Schools (Primary Education), North 24 Paraganas, Sri G.R. Saha, the then Secretary, Department of Education (Primary Branch) and Sri Bikash Chandra Dey, the then Headmaster of Basak Bagan Primary School. It is pertinent to mention that the petitioner was directed to be regularised in the said school viz. Basak Bagan Primary School.;