Sri Mantu Ram Kalita vs The State Of Assam And 4 Ors
2022 Latest Caselaw 316 Gua

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GAHC010218462019




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

                        Case No. : I.A.(Civil)/2999/2019

         SRI MANTU RAM KALITA
         S/O- LATE NANDARAM KALITA, R/O- SAGARKUCHI, P.O. KHATIKUCHI, P.S.
         GHAGRAPAR, DIST.- NALBARI, ASSAM.


         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         EDUCATION DEPARTMENT, DISPUR, GUWAHATI-6.

         2:THE DIRECTOR
          SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI- 781019
          DIST.- KAMRUP(M)
         ASSAM.

         3:THE INSPECTOR OF SCHOOLS
          NALBARI DISTRICT CIRCLE
          NALBARI
         ASSAM.

         4:THE SUB-INSPECTOR OF SCHOOLS
          NALBARI DISTRICT CIRCLE
          NALBARI
         ASSAM.

         5:THE PACHIM BANBHAG H.S. SCHOOL
          P.O. HATIKUCHI
          DIST.- NALBARI
         ASSAM
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Advocate for the Petitioner   : MR. R C SAIKIA

Advocate for the Respondent : SC, EDU




                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 31-01-2022

The matter is taken up through video conferencing. Heard Ms. N Dey, learned counsel for the applicant. Also heard Ms. P Chakraborty, learned standing counsel, Education Department.

This application has been filed for condoning the delay of 102 days in filing the accompanying appeal against the judgment and order of the learned Single Judge dated 06.03.2018 in WP(C) No.96/2014.

Notices were sent and the respondents have been served. None appears for the private respondent No.5 though the name of the counsel for private respondent No.5 appears in the cause list.

After hearing the learned counsel for the applicant as well as the counsel for the State respondents and in the interest of justice, we hereby condone the delay in filing the accompanying appeal.

This interlocutory application is allowed.

Registry is directed to number the appeal and list it on 11.02.2022.

                                          JUDGE                CHIEF JUSTICE


Comparing Assistant