Amareshwar Sahay, J. - (1.) HEARD Mr. Anil Kumar Sinha, learned senior counsel on behalf of the contemnor as well as Mr. Atanu Banerjee, learned Counsel for the petitioner on the point of sentence.
(2.) IT appears that in the order dated 22/12/2009, holding the contemnor guilty for contempt of Court a typing error has occured at page 6 of the order. In the 8 line from top at page 6 the word "initially" has wrongly been typed in place of "intentionally". Such typing mistake is purely a clerical error and, as such, the same may be read as "intentionally" in place of "initially". Pursuant to the order dated 22/12/2009, passed by this Court in the present proceeding, the contemnor Fidelis Soreng, Director, (Secondary Education) Human Resources Development Department, Government of Jharkhand has filed his show cause on the point of sentence. In his show cause he has stated that he had no intention as such not to comply the order of this Court passed on 29/11/2006. It is submitted mat the contemnor did not willfully disobey the order of this Court and he has never been punished nor has been called upon in any contempt proceeding at any time earlier and, therefore, in place of awarding punishment he may be let of after due admonition. It is further stated that the order of this Court passed on 29/11/2006 has already been complied with and the entire salary for those periods has already been paid to the petitioner.
(3.) BY order dated 22/12/2009, in this proceeding, this Court has already held that the contemnor has intentionally and deliberately violated the order of this Court passed on 29/11/2006 in W.P.S. No. 2407 of 2006 and, therefore, he has committed contempt of this Court.;