SUBRATA TALUKDAR,J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause-title.
(2.) In the contempt application, the petitioner alleges that the due process of filling up vacancies of Junior Engineering Assistant-IV (F and S) in the O.B.C. category (for short the said vacancy) by the Indian Oil Corporation Limited (IOCL)/ has been subverted. By filling up the vacancies one after another the IOCL/Alleged Contemnor has frustrated the procedure recognised both by the Hon'ble Division Bench and by this Court.
(3.) Mr. Basu, learned Counsel appearing in support of the Contempt Application, further relies on pleadings at Paragraphs- 4, 5 and 6 of the Affidavit used by the alleged contemnor to the Contempt Application which, read as follows:- "4. Subsequent thereto the said person was added as party respondent to the present application and since the petitioner apprehending that the said post of which he had applied would be filled in by another candidate, CAN 9987 of 2016 was filed in the Hon'ble High Court at Calcutta for obtaining interim order. 5. The said application was taken up by the Hon'ble Justice Subrata Talukdar on December 2, 2016 when it was openly stated by the learned counsel appearing for the Indian Oil Corporation that pursuant to an advertisement dated May 14, 2016 a Junior Engineering Assistant-IV (F and S) had been appointed by the name of Santanu Seth by appointment letter dated September 27, 2016. The said letter and the advertisement was also brought to the notice of the Hon'ble Justice Subrata Talukdar. However neither the said advertisement nor the appointment letter had been handed over to the petitioner's learned advocate. However since the said fact was recorded in the order dated December 2, 2016 it is clear that the respondent authority has clearly acted in a manner which has impeded in the way of administration of justice by this Hon'ble Court as such steps have been taken by the authority concerned in full knowledge that the present writ petition is pending for the final hearing after filing of affidavits and the action has been taken by the Indian Oil Corporation to subvert the decision-making process of this Hon'ble Court and the said illegal action is only contemptuous but is also illegal and befitting an statutory authority. A photocopy of the said order is annexed herewith and marked with the letter 'p-3'. 6. In the circumstances as aforesaid the Indian Oil Corporation authorities and more specifically the contemnor is responsible for holding the justice administration system at ransom and in full knowledge with due deliberation and active participation, has appointed another person in the post of Junior Engineering Assistant-IV, F and S. The said act is contemptuous and is also punishable as per the provisions of the Contempt of Court's Act, 1971 and the contemnor is liable to be imprisoned.;