SUBRATA TALUKDAR,J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause title.
(2.) Under consideration before this Court is CPAN 1493 of 2017, i.e. the Contempt Application arising out of the alleged contumacious act committed by two State Contemnors connected to non-implementation of the order dated 30th December, 2016 (for short W.P.-III).
(3.) C.P.A.N. 1493 of 2017 was dealt with by this Court by order dated 29th of August, 2018 in presence of Learned Counsel for the petitioner/applicant and for the alleged State Contemnors. By a fairly extensive recording of reasons this Court, inter alia, expressed its prima facie satisfaction based on the correspondence exchanged between the two alleged Contemnors, viz. the alleged Contemnor No.1/District Inspector of Schools (S.E.), Barrackpore and the alleged Contemnor No. 2/District Inspector of Schools (S.E.), (DI,SE) Birbhum that the steps required to be taken in terms of the order of this Court dated 30th December, 2016 in W.P.-III by the Headmaster/Teacher-in-Charge (TIC) of Barhara High School, District: Birbhum (the said school), have not been taken.;