Malek Uddin vs Anushila Chakravarty And 2 Ors. E
2022 Latest Caselaw 937 Gua

                                                                         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 : MR. A R TAHBILDAR (r-3)




                                          BEFORE
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           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                     ORDER

Date : 16-03-2022

This contempt petition has been filed against the willful and deliberate violation of the judgment and order dated 23/09/2021 passed in WP(C) 6166/2018 whereby the opposite parties did not comply with the direction to immediately update the service book of the petitioner and transmit it to the authorities of Mandia Anchalik College.

It is stated that in the meantime the service book of the petitioner has been updated and the same is produced before the Court.

As the service book of the petitioner has in the meantime updated and produced before the Court, no adjudication is required in the matter.

In view of the above, the contempt petition stands closed.

JUDGE

Comparing Assistant