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Judgment
8 paragraphs · 370 wordsRajasekhar Mantha, J
The alleged contemnor Asanul Karim is personally present in Court. He submits that he was posted as District Inspector of Schools (SE), Malda in August, 2019 and was transferred therefrom in January, 2020. He therefore, submits that firstly, a copy of the order dated 3rd July, 2020 was served when he was posted thereat and, secondly, that the Assistant Inspector of Schools (SE), Malda one Mr. Abdul Muin, ought to have placed the matter before him.
This Court is not satisfied with the explanation given by Mr. Asanul Karim, alleged contemnor that for the five months he was functioning as D.I. of Schools (SE), Malda, he could take steps to comply with the order in question.
However, since a plea is taken that the Assistant Inspector of Schools had not placed the matter before him, and that such Assistant Inspector of Schools functioned during the relevant period between July, 2019 and January, 2020 and even today, the current D.I. (SE), Malda one Mr. Udayan Bhowmik shall take immediate steps to cause an enquiry as to why the said Abdul Muin did not place the file before the erstwhile D.I. of Schools. A copy of this order shall also be served on Mr. Abdul Moin to give appropriate explanation, both to the current D.I. of Schools, namely, Mr. Udayan Bhowmik as also to this Court.
Although not summoned before this Court, Mr. Udayan Bhowmik, current D.I. of Schools is present before this Court. The same is appreciated. He submits that a hearing has been fixed on March 25, 2020 and notice thereof has been issued to the petitioner and the School Authorities.
Let this matter stand adjourned and be listed on March 30, 2020 when the Assistant Inspector of Schools Mr. Abdul Moin, the alleged contemnor Mr. Asanul Karim shall be present in Court. The current D.I. of Schools Mr. Udayan Bhowmik may at his convenience, either be personally present or send an authorized representative on his behalf.
The personal presence of the alleged contemnor is dispensed with on his undertaking to be present in the Court on the next date of hearing.
Urgent photostat certified copy of this order, if applied for, be given to the parties.