The Governing Body Of Barbhag ... vs Dr. Hem Chandra Deka And 2 Ors
2021 Latest Caselaw 674 Gua

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GAHC010012812021




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

                                Case No. : I.A.(Civil)/219/2021

            THE GOVERNING BODY OF BARBHAG COLLEGE, NALBARI
            REP. BY ITS PRESIDENT, NALBARI, ASSAM, PIN- 783404.



            VERSUS

            DR. HEM CHANDRA DEKA AND 2 ORS.
            S/O- LATE BRAJARAM DEKA, VILL.- BIDYA NAGAR, KHETRI, P.O. KHETRI,
            DIST.- KAMRUP(M), ASSAM.

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

            3:THE DIRECTOR OF HIGHER EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-19

Advocate for the Petitioner   : MR. P K ROYCHOUDHURY

Advocate for the Respondent : SC, HIGHER EDU

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

24.02.2021 (Sudhanshu Dhulia, C.J.) Heard Mr. G Deka, learned counsel for the applicant/appellant. Also heard Mr. A Chaliha, learned counsel for respondent Nos.2 and 3.

The connected writ appeal has been filed by the appellant against the judgment and order dated 18.11.2019 passed by the learned Single Judge in WP(C) 5375/2017. The appeal is belated by 2 days and is accompanied by delay condonation petition.

Learned counsel for the respondents submits that he has no objection if the delay is condoned.

Accordingly, in the interest of justice, the delay in filing the connected appeal is condoned.

Registry to register and number the appeal.

This interlocutory application is allowed.

             JUDGE                                         CHIEF JUSTICE




Comparing Assistant