Page No.# 1/2 vs The State Of Assam And 2 Ors
2021 Latest Caselaw 572 Gua

                                                                      Page No.# 1/2

GAHC010010562021




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

                                Case No. : I.A.(Civil)/193/2021

            THE GOVERNING BODY OF THE LAKHIMPUR KENDRIYA
            MAHAVIDYALAYA AND ANR
            REP. BY ITS SECRETARY, P.O. CHARAI MORIA, DIST.- LAKHIMPUR,
            ASSAM, PIN- 787032.

            2: THE PRINCIPAL

             LAKHIMPUR KENDRIYA MAHAVIDYALAYA
             P.O. CHARAI MORIA
             DIST.- LAKHIMPUR
             ASSAM
             PIN- 787032

            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            EDUCATION (HIGHER) DEPARTMENT, DISPUR, GUWAHATI-6.

            2:THE DIRECTOR OF HIGHER EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-19.

            3:HEMANTA KUMAR CHALIHA
             S/O- LATE NABA KUMAR CHALIHA
             R/O- RAILWAY STATION ROAD
            WARD NO. 2
             NORTH LAKHIMPUR
             DIST.- LAKHIMPUR
            ASSAM
             PIN- 785640

Advocate for the Petitioner   : MR. P MAHANTA
                                                                                       Page No.# 2/2


Advocate for the Respondent : SC, HIGHER EDU

:: BEFORE ::

HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

18.02.2021

(Sudhanshu Dhulia, CJ)

Heard Mr. P. Mahanta, learned counsel for the applicants/writ appellants. Also heard Mr. D. Upamanyu, learned counsel representing the Higher Education Department, Government of Assam.

The connected writ appeal has been belatedly filed against the judgment and order dated 04.12.2020 passed in WP(C) No.5090/2020. It is presently accompanied by a delay condonation application praying for condoning the delay of 15 days in filing the connected writ appeal.

Mr. Upamanyu, learned counsel, appearing for the Higher Education Department has no objection.

Having heard the learned counsel for the applicants and considering the averments made in the application, the prayer for condoning the delay is allowed. The delay is condoned.

Registry to register and number the connected writ appeal and list the same for Admission.

The interlocutory application is allowed.

                                    JUDGE                            CHIEF JUSTICE




Comparing Assistant