Page No.# 1/2 vs M.S. Manivannan
2022 Latest Caselaw 1684 Gua

                                                                   Page No.# 1/2

GAHC010086712022




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

                                Case No. : Cont.Cas(C)/251/2022

            DIBRUGARH UNIVERSITY PENSIONERS ASSOCIATION AND ANR.
            HAVING ITS REGISTERED OFFICE AT VILLAGE TEKELACHIRING GAON,
            DIBRUGARH UNIVERSITY LINK ROAD, P.O. AND DIST.- DIBRUGARH,
            ASSAM, PIN- 786001, REPRESENTED BY ITS GENERAL SECRETARY, SRI
            CHANDRA KAMAL DAS.

            2: CHANDRA KAMAL DAS
             S/O- LATE BISWA BAHAN DAS
             R/O- SEUJEE PATH
            TEKELA CHIRING GAON
             P.O. AND DIST.- DIBRUGARH
             PIN- 786001

            VERSUS

            M.S. MANIVANNAN, IAS AND ANR.
            COMMISSIONER AND SECRETARY, GOVT. OF ASSAM, HIGHER
            EDUCATION DEPTT., ASSAM SECRETARIAT, BLOCK CM, 3RD FLOOR,
            DISPUR- 781006

            2:DR. JITEN HAZARIKA
             REGISTRAR
             DIBRUGARH UNIVERSITY
             DIBRUGARH
             PIN- 786004

Advocate for the Petitioner   : MR. K N CHOUDHURY

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



                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

Date : 18.5.2022

Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. D. J. Das, learned counsel for the petitioners.

This is an application alleging non compliance of judgment and order dated 19.5.2021 passed in WP(C) No. 2190/2016.

Issue notice returnable after four weeks.

Petitioners shall take steps for service of notice upon the respondents within a period of three days by way of registered post with A/D.

JUDGE

Comparing Assistant