Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Malek Uddin vs Anushila Chakravarty And 2 Ors. E
2022 Latest Caselaw 550 Gua

Citation : 2022 Latest Caselaw 550 Gua
Judgement Date : 16 February, 2022

Gauhati High Court
Malek Uddin vs Anushila Chakravarty And 2 Ors. E on 16 February, 2022
                                                                         Page No.# 1/2

GAHC010023422022




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

                                Case No. : Cont.Cas(C)/59/2022

            MALEK UDDIN
            S/O- LATE HABEZ UDDIN, PRINCIPAL, MANDIA ANCHALIK COLLEGE, R/O-
            VILL.- HAHCHARA, P.O. BAGODI, P.S. AND DIST.- BARPETA, ASSAM



            VERSUS

            ANUSHILA CHAKRAVARTY AND 2 ORS. E
            PRINCIPAL (I/C) PRINCIPAL, BILASIPARA COLLEGE, BILASIPARA,
            DHUBRI-783348, ASSAM

            2:GAUTAM CHOWDHURY
             PRESIDENT
             GOVERNING BODY
             BILASIPARA COLLEGE
             BILASIPARA
             DHUBRI-783348
            ASSAM

            3:DHARMAKANTA MILI
             DIRECTOR
             HIGHER EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-781019

Advocate for the Petitioner   : MR. D DAS SR. ADV

Advocate for the Respondent :
                                                                                      Page No.# 2/2

                                  BEFORE
             HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                            ORDER

Date : 16.02.2022

A situation has arisen to the extent that in the judgment dated 23.09.2021 in WP(C)/6166/2018, there was a direction to the Principal of the Bilasipara College to update the service book of the petitioner and transmit it to the Mandia Anchalik College.

2. This contempt petition is instituted on an allegation of non-compliance of the said direction.

3. The Principal of Bilasipara College who is present before the Court has made a statement that the updated service book could not be transmitted inasmuch as the Kokrajhar College where the petitioner served prior to his service in the Bilasipara College is yet to provide the service book of the petitioner to the Bilasipara College.

4. Mr. K Gogoi, learned counsel for the Higher Education Department, Government of Assam prays for an adjournment to look into the matter as to whether the departmental authorities can make the Kokrajhar College to forthwith transmit the service book of the petitioner Dr. Malek Uddin to the Bilasipara College so as to enable the Principal of Bilasipara College to do the needful of the judgment dated 23.09.2021 in WP(C)/6166/2018.

5. Further appearance of the Principal stands dispensed with.

List on 28.02.2022.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter