PRIYOTOSH SANYAL Vs. S K LAL

JUDGEMENT

(1.) THIS CPC has been filed against wilful, deliberate and contumacious violation and/or disobedience of the directions given by the Hon'ble Tribunal in the order dated 26.11.91 (Annexure-A/1) passed in O.A. No. 355/1989. It has been alleged that inspite of the directions of the Hon'ble Tribunal the petitioners were not considered for promotion alongwith other members of the staff of the Coal Controller, respondent No. 2 on the next chance of promotion being available which became available after the said decision.

(2.) The relevant portion of the Tribunal's judgment dated 26.11.91 is reproduced as under:-

(3.) THE contempt petition has been contested by the alleged contemners by filing reply to the contempt petition. Ms. K. Banerjee, learned Counsel led by Mr. R.N. Das, learned Counsel appeared for the alleged contemners and Mr. C.N. De, learned Counsel led by Mr. R.K. De, learned Counsel appeared for the petitioners. THE learned Counsel for both the parties have filed written arguments also in this case. We have gone through the contempt petition as well as reply to the contempt petition alongwith various enclosures annexed therewith. We have also gone through the written arguments submitted by the Counsel for both the sides. We have also heard the Counsel or both the sides.