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Judgment
8 paragraphs · 198 wordsS. Datta Purkayastha, J
Heard Mr. Arijit Bhowmik, learned counsel for the petitioner.
Mr. Bhowmik, learned counsel submits that vide judgment dated 17.04.2025 passed in WP(C) No.497 of 2023 following direction was given:
“13. In view of the above discussions, so far the third prayer of the petitioners as indicated above is concerned, the instant writ petition is allowed. The respondents are therefore directed to go with such promotional exercise for filling up the vacant posts of Senior Manager Grade-A (Degree Holders) immediately and to complete such exercise within 12(twelve) weeks of receipt of copy of this Judgment.”
According to Mr. Bhowmik, learned counsel, despite direction given by this Court, no step has been taken by the respondents for promotional exercise and therefore, this petition has been filed.
Issue notice upon the respondents to show cause as to why a Contempt proceeding should not be initiated against them for willful disobedience of the Order dated 17.04.2025 as prayed for; and/or any other order(s) shall not be passed as this Court may deem fit and proper in the circumstances of the case.
Step to be taken by the petitioners within 7(seven) days.
Let the matter be listed on 22.08.2025.