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Judgment
8 paragraphs · 156 wordsOn 18th January, 2018, this Court had issued a rule against the alleged contemnor No.1. From the report of the department placed before us today, it
appears that the rule could not be served on the alleged contemnor No.1 since Sri Avanindra Singh, the alleged contemnor No.1 has been transferred
from the post of Commissioner of School Education, West Bengal.
Leave is granted to the petitioner to add the new incumbent in the post of Commissioner of School Education as added respondent. After such
addition, a copy of the contempt petition be served on the added respondent intimating that the matter will appear on 14th May, 2018.
The petitioner is directed to file an affidavit-of-service on the next date of hearing when the petitioner will apprise the Court of the present designation
and address of the alleged contemnor No.1.
 Let this matter appear in the list on 14th May, 2018 under the heading “For Ordersâ€.