Smti. Indrakala Devi vs Guljari Lal (Ia And As) And 6 Ors
2021 Latest Caselaw 3318 Gua

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GAHC010190962021




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : Cont.Cas(C)/449/2021

         SMTI. INDRAKALA DEVI
         WIFE OF LATE LOKNATH SARMA, RESIDENT OF JAIL ROAD, NAGAON, P.S.
         SADAR, DISTRICT NAGAON, ASSAM, PIN 782001.



         VERSUS

         GULJARI LAL (IA AND AS) AND 6 ORS
         THE PRINCIPAL ACCOUNTS OFFICER (A AND E), MAIDAMGAON,
         BELTOLA, GUWAHATI-24

         2:SRI V.S. BHASKAR
          IAS

          ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
          DISPUR
          GUWAHATI-06.

         3:SRI S.K. DHAR

          THE SENIOR ACCOUNTS OFFICER I/C PEN-2 SECTION
          OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL (A AND E)
          ASSAM
          MAIDAMGAON
          BELTOLA
          GUWAHATI-29

         4:DR. BIJOYA CHOUDHURY
         ACS

          THE DIRECTOR
          ELEMENTARY EDUCATION
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             KAHILIPARA
             GUWAHATI
             ASSAM
             PIN 781019.

            5:SMTI. GAYATRI NAIDING

             DISTRICT ELEMENTARY EDUCATION OFFICER
             NAGAON
             ASSAM

            6:SRI MRIDUL KUMAR NATH

             THE INSPECTOR OF SCHOOLS
             NAGAON DISTRICT CIRCLE
             NAGAON
             ASSAM
             PIN 782001.

            7:SRI BUDDHA KATAKY

             THE DEPUTY INSPECTOR OF SCHOOLS
             NAGAON
             ASSAM
             PIN 782001

Advocate for the Petitioner   : MRS. P BARMAN (BORKAKOTI)

Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

06.12.2021 Heard Mrs. P. Barman, learned counsel for the petitioner, who submits that the judgment & order dated 08.04.2021 passed in WP(C) No. 1681/2018 has not been complied with.

Issue notice, returnable in 4 weeks.

Petitioner to take steps for service of notice upon the respondents by registered post with A/D within 3 days.

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List the matter after 4 weeks.

JUDGE

Comparing Assistant