Dipen Gogoi vs B. Kalayan Chakravarty And 5 Ors
2022 Latest Caselaw 471 Gua

                                                                  Page No.# 1/3

GAHC010016182022




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

                         Case No. : I.A.(Civil)/270/2022

         DIPEN GOGOI
         S/O- SUKHMA GOGOI, ASSTT. PROFESSOR (NON-SANCTIONED), DEPTT.
         OF EDUCATION, DHEMAJI COMMERCE COLLEGE, DHEMAJI, ASSAM-
         787057

         VERSUS

         B. KALAYAN CHAKRAVARTY AND 5 ORS.
         THE PRINCIPAL SECY., DEPTT. OF HIGHER EDUCATION, DISPUR, GHY-06

         2:PREETOM SAIKIA
          COMM. AND SECY.
          HIGHER EDUCATION DEPTT.
         ASSAM
          DISPUR
          GHY-06

         3:NIVEDITA LASKAR
         THE JOINT SECY.
          HIGHER EDUCATION
         ASSAM
          DISPUR
          GHY-06

         4:GITIMONI PHUKAN
          DIRECTOR OF HIGHER EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         5:ANJALI SAIKIA BARUAH
          JOINT SECY.
          DEPTT. OF HIGHER EDUCATION
          DISPUR
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             GHY-06

            6:SRI DHARMAKANTA MILI
            ACS
             DIRECTOR OF HIGHER EDUCATION
            ASSAM
             KAHILIPARA
             GHY-1

Advocate for the Petitioner   : MRS. R DEVI

Advocate for the Respondent :

                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        O R D E R

11.02.2022

Heard Ms. .R Devi, learned counsel for the petitoner.

2. Contempt Case(C) 244/2020 has been instituted alleging wilful and deliberate violation of the judgment and order dated 09.12.2019 in WP(C) No. 9062/2019. In the said contempt petition, the earlier Joint Secretary, Department of Higher Education Smti Nivedita Laskar and the earlier Director of Higher Education Smti Gitimoni Phukan were arrayed as respondents No. 3 and

4. It is stated that in the meantime Smti Anjali Saikia Baruah is the Joint Secretary of Department of Higher Education and Sri Dharma Kanta Mili is the Director of Higher Education, Assam and therefore, there is a requirement to implead the aforesaid two officers as respondent contemnors No. 5 and 6 respectively.

3. We are in agreement with the learned counsel for the applicant and accordingly allow the impleadment of Smti Anjali Saikia Baruah, Joint Secretary of Department of Higher Education and Sri Dharma Kanta Mili, Director of Page No.# 3/3

Higher Education, Assam as respondents contemnors No. 5 and 6 in the Contempt Cas(C) No. 244/2020.

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

The impleadment petition stands allowed and disposed of.

JUDGE

Comparing Assistant