Sunanda Barman vs Robinson Muchahary And 5 Ors
2021 Latest Caselaw 494 Gua

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GAHC010015782021




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

                         Case No. : I.A.(Civil)/210/2021
                                        in
                            Cont. Case (C) 210/2020

         SUNANDA BARMAN
         S/O- LT. TITHIRAM BARMAN, R/O- VILL- KHARUAJAN, P.O. KHARUA,
         DIST.- BAKSA, ASSAM

         VERSUS

         ROBINSON MUCHAHARY AND 5 ORS.
         SECRETARY, DEPTT. OF EDUCATION, BODOLAND TERRITORIAL
         COUNCIL, KOKRAJHAR

         2:RABI SHANKAR BORGAYARY
          DIRECTOR OF EDUCATION
          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR

         3:VERESH KOCHARY
          BLOCK ELEMENTARY EDUCATION OFFICER
         TIHU- BARAMA BLOCK
          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR

         4:T.C.BORA
          INSPECTOR OF SCHOOLS
          MUSHULPUR
          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR

         5:AMARJYOTI BARMAN
          SECRETARY
          DEPARTMENT OF EDUCATION
          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR
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             PIN- 783370

            6:J.P. BRAHMA
             DIRECTOR OF EDUCATION
             BODOLAND TERRITORIAL COUNCIL
             KOKKRAJHAR
             PIN- 78337

Advocate for the Petitioner   : MR R SINGHA

Advocate for the Respondent : MR R SINGHA


                                          BEFORE
                 HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                           ORDER

11-02-2021

Heard Mr. R. Singha, learned counsel for the applicant/petitioner.

By this application, the applicant/petitioner prays for impleadement of the new incumbents namely, Shri Amarjyoti Barman, Secretary, Department of Education, BTC, Kokrajhar as well as Shri J.P. Brahma, Director of Education, BTC, Kokrajhar as party respondents Nos. 5 and 6 in the connected Cont. Cas(C) No. 210/2020.

It is seen that the applicant has already submitted representation before the new Secretary, Department of Education, BTC, Kokrajhar on 27.11.2020 about the judgment and order dated 29.07.2019 passed in WP(C) No. 2948/2017 and about the pendency of the contempt case which was duly received by the office of the Secretary, Department of Education, BTC, Kokrajhar on 03.12.2020. Similarly, the applicant has filed application before the Director of Education, BTC, Kokrajhar on 04.12.2020.

In view of the above, this Interlocutory Application for impleadement of the new incumbents, noted above, is allowed.

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