Arindam Sinha, J. - (1.) The writ petitioner obtained order dated 21st December, 2015 in his writ petition. The Government of West Bengal, Education Directorate having had requested the Principal of Naba Ballygunge Mahavidyalaya to submit afresh extract of Governing Body Resolution to the issuing office for grant of pay fixation and other benefits without any condition as stipulated in Governing Body Resolution dated 3rd May, 2014 and the college not having done so, he had filed the writ petition. The offending part of the said resolution is extracted below: 'Regarding arrear salary it is unanimously resolved that the Governing Body has no objection if the Court gives direction to the DPI, Govt. of West Bengal (CS Branch) for disbursement of arrear salary and disbursement be made as and when arrear salary will be received by the college from the SPI, Govt. of West Bengal.'
(2.) The writ petition was disposed of with, inter alia, the following directions: 'As noted above, the disciplinary proceedings conducted afresh pursuant to the said judgment, delivered the finding that the petitioner was honourably acquitted. The State, it appears from the memo dated 13th April, 2015 issued by it, would like to deal with the matter at their instance without any condition imposed as stipulated by the Governing Body of the College. The college is directed to forthwith pass an appropriate resolution in terms of the requirement under the said memo dated 13th April, 2915 without imposing any condition or observation or opinion or any other such and forward the same forthwith to the concerned authority of the State regarding the petitioner's claim of payfixation and arrears of salary. The college is expected to do what is required within a period of four weeks from the date of communication of a copy of this order obtained from the website of this Court, to be made by the petitioner.'
(3.) An application for contempt was filed and moved by the writ petitioner alleging non-compliance with the directions made. The named alleged contemnor is the Principal and Secretary to the Governing body of the college which, in turn, filed and moved a review application. In the fitness of things this court first heard the review application which is being dealt with by this judgment.;