Jarjina Yesmin Ansari vs Bijaya Choudhury And Anr
2022 Latest Caselaw 2627 Gua

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GAHC010012892022




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

                                Case No. : Cont.Cas(C)/43/2022

            JARJINA YESMIN ANSARI
            W/O- SELIM CHOUDHURY, R/O- VILL..- MOIRABARI, P.O. AND P.S.
            MOIRABARI, DIST.- MORIGAON, ASSAM, PIN- 782126.



            VERSUS

            BIJAYA CHOUDHURY AND ANR
            DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI-781019.

            2:LAVJA JARAMBUSA
             DISTRICT ELEMENTARY EDUCATION OFFICER
             NAGAON
            ASSA

Advocate for the Petitioner   : MR H DAS

Advocate for the Respondent : MR. A PHUKAN




                                     BEFORE
                         HONOURABLE MR. JUSTICE NANI TAGIA

                                           ORDER

Date : 30.07.2022 Heard Mr. H. Das, learned counsel for the petitioner and Mr. A. Phukan, learned counsel representing all the respondents.

Mr. Phukan, learned counsel for the respondents has produced before this Court Page No.# 2/2

an order dated 10.06.2022, passed by the Director of Elementary Education Department, Assam, Kahilipara, Guwahati-19, vide Memo. No.EPD/H/170/2021, stating to be an order passed in compliance of the judgment & order dated 06.08.2021, passed in WP(C)3118/2021.

A copy of the aforesaid order has also been furnished to Mr. H. Das, learned counsel for the petitioner, who, on perusal of the said order submits that the order passed in the writ petition has been complied with by the respondents.

In view of the above, this contempt petition stands closed, with a liberty granted to the petitioner to challenge the order dated 10.06.2022, passed by the Director of Elementary Education Department, Assam, Kahilipara, Guwahati-19, vide Memo. No.EPD/H/170/2021.

A copy of the order dated 10.06.2022, passed by the Director of Elementary Education Department, Assam, Kahilipara, Guwahati-19, vide Memo. No.EPD/H/170/2021, produced by Mr. Phukan, learned counsel for the respondents is taken on record, which shall form part of the record and shall be marked as 'x' for identification.

JUDGE

Comparing Assistant