Moniruzzaman Sk vs Bijoya Choudhury And Anr
2022 Latest Caselaw 1171 Gua

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GAHC010064412022




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

                                Case No. : Cont.Cas(C)/187/2022

            MONIRUZZAMAN SK.,
            S/O- MD. NURUL ISLAM SK., VILL.- KANAIMARA, P.O. SOUTH SALMARA,
            DIST. SOUTH SALMARA MANKACHAR, ASSAM



            VERSUS

            BIJOYA CHOUDHURY AND ANR
            THE DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI-19.

            2:DEEPAK NARAIN
            THE ACCOUNTANT GENERAL (A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI-29

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent :




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 01.04.2022

Heard Mr. A M Barbhuiya, learned counsel for the petitioner.

By alleging willful disobedience of the judgment and order dated 12.11.2021 passed in Page No.# 2/2

WP(C)/3912/2021, the present contempt petition has been filed.

Issue notice, returnable on 11.05.2022.

The petitioner shall take steps within two days for services of notices on the respondents by registered post with A/D.

Pendency of this contempt petition shall not be a bar for the respondent authorities to comply with the directions issued by this Court.

List on 11.05.2022.

JUDGE

Comparing Assistant