Smti. Anita Singha vs M S Manivannan
2022 Latest Caselaw 2885 Gua

                                                                    Page No.# 1/2

GAHC010188112020




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

                             Case No. : Cont.Cas(C)/7/2021

           SMTI. ANITA SINGHA
           W/O LATE SUDHANYA SINGHA, R/O QUARTER NO. VIII (MIN), 6/1 CAPITAL
           COMPLEX, SUPERMARKET, OPPOSITE ANAND ACADEMY SCHOOL,
           DISPUR, GUWAHATI-6

           VERSUS

           M S MANIVANNAN, IAS AND ANR
           THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM,
           SECRETARIAT ADMINISTRATION DEPARTMENT, DISPUR, GUWAHATI-6

            2:BISWAJIT PEGU
             IAS
             THE DEPUTY COMMISSIONER
             KAMRUP (M) GUWAHATI-
Advocate for the Petitioner : MR. A M S MAZUMDER
Advocate for the Respondent : MRS. D DAS BARMAN (R-2)

                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                     O R D E R

10.08.2022

Mr. S Baruah Bora, Additional Secretary to the Government of Assam, General Administration (Secretariat Nazarat) Department shall remain personally present in the Court on 30.08.2022.

The personal appearance is ordered inasmuch as, where there is a direction of this Court in the order dated 14.06.2019 in WP(C) No. 2842/2018 to place Page No.# 2/2

the application of the petitioner for compassionate appointment before the concerned DLC for a fresh decision against any vacancy commensurating with the educational qualification of the petitioner in any department as per the Office Memorandum dated 01.06.2015, the Additional Secretary deemed it appropriate to pass an order dated 21.03.2022 that vacancies were not available and therefore, the application cannot be placed.

It appears that the Additional Secretary had passed a judgment over the judgment of the Court to have an effect of over ruling the judgment of the Court.

Mr. S Baruah Bora, Additional Secretary to the Government of Assam, General Administration (Secretariat Nazarat) Department be arrayed as respondent contemnor No. 3 in the contempt petition.

Registry to incorporate necessary correction in the cause title of the contempt petition.

Registry to inform the person concerned regarding the requirement of personally appearing before the Court on 30.08.2022.

List the matter again on 30.08.2022.

The communication dated 21.03.2022 of the Additional Secretary is kept on record.

JUDGE

Comparing Assistant