- (1.) The petitioner filed a writ application in this Court being C.O. No. 8672(W) of 1995 claiming, inter alia, the following reliefs :-"(a) A writ in the nature of Mandamus commanding the respondents, each of them, their men, agents and subordinates to act strictly in accordance with law and the respondent authorities be further directed to place the petitioner in terms of the medical advice either at the Institute of Phychitry Out patient Department, Calcutta or at the S.S.K.M. Hospital where there is little possibility of exertion keeping in view that the petitioner is suffering from heart trouble and the salary and other allowance of the petitioner month by month since the month of January, 1995 be given to the petitioner without any further delay;(b) A writ in the nature of Certiorari commanding the respondent to certify and transmit the records relating to the cases before this Hon'ble Court so that conscionable justice can be administered;(c) A writ in the nature of Prohibition prohibiting the respondents authorities from taking any steps and/or further steps against the petitioner till the disposal of the application".
(2.) The said writ application was disposed of by a letter dated 14-6-1995 in terms of the following. order :"Having heard the learned counsel for the parties, I am of the opinion that the Deputy Director of Health Services, Nursing, Government of West Bengal, may consider the representation of the petitioner as contained in annexure 'C' to the writ application sympathetically and pass an appropriate order upon taking into consideration of the facts and circumstances of the matter including the administrative exigencies and upon giving an opportunity of hearing to the petitioner. It will be proper if the said authority pass an appropriate order on the aforementioned representation of the petitioner at an early date and preferably within a period of two weeks from the date of communication of this order. The petitioner may file a copy of the writ application before the said authority within three days from date. There cannot be any doubt that if any admitted dues have not been paid to the petitioner, the same shall also be paid to the petitioner at an early date. Liberty is given to the learned counsels for the petitioner to take down the gist of this order and communicate the same to the concerned respondent. The writ application is disposed of with the aforementioned observations".
(3.) For alleged violation of the said order the petitioner has filed this application under the Contempt of Courts Act.;