Dipen Gogoi vs B. Kalayan Chakravarthy And 3 Ors
2022 Latest Caselaw 1773 Gua

                                                                  Page No.# 1/3

GAHC010086902020




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

                        Case No. : Cont.Cas(C)/244/2020

         DIPEN GOGOI
         S/O- SUKHMA GOGOI, ASSTT. PROFESSOR (NON-SANCTIONED), DEPTT.
         OF EDUCATION, DHEMAJI COMMERCE COLLEGE, DHEMAJI, ASSAM-
         787057



         VERSUS

         B. KALAYAN CHAKRAVARTHY AND 3 ORS.
         THE PRINCIPAL SECY., DEPTT. OF HIGHER EDUCATION, DISPUR, GHY-06

         2:PREETOM SAIKIA
          COMM. AND SECY.
          HIGHER EDUCATION DEPTT.
         ASSAM
          DISPUR
          GHY-06

         3:NIVEDITA LASKAR
         THE JOINT SECY.
          HIGHER EDUCATION
         ASSAM
          DISPUR
          GHY-06

         4:GITIMONI PHUKAN
          DIRECTOR OF HIGHER EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         5:ANJALI SAIKIA BARUAH
          JOINT SECRETARY
                                                                       Page No.# 2/3

            DEPARTMENT OF HIGHER EDUCATION
            DISPUR
            GUWAHATI-06

            6:DRI DHARMA KANTA MILI
            ACS
             DIRECTOR OF HIGHER EDUCATION
            ASSAM
            KAHILIPARA-1

Advocate for the Petitioner   : MRS. R DEVI

Advocate for the Respondent : MR. D SAIKIA




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        O R D E R

24.05.2022

The Additional Secretary to the Government of Assam Dr. Deepak Majumdar, IAS to show cause as to why contempt proceeding should not be drawn up for a wilful and deliberate violation of the order of this Court dated 09.12.2019 in WP(C) No. 9062/2019.

We have perused the communication dated 23.05.2022 of the Additional Secretary to the Government of Assam in the Higher Education Department, from which it is discernible that the Additional Secretary will comply with the judgment of this Court only after receiving certain further factual information from the Department and not otherwise. In other words, it has to be understood that the Additional Secretary is trying to deliver a judgment over the judgment of this Court, which is, under the law, is a contempt of Court.

List the matter again on 27.05.2022.

A copy of this order be immediately transmitted to Dr. Deepak Majumdar, Page No.# 3/3

IAS, Additional Secretary to the Government of Assam in the Higher Education Department.

Let a copy of this order be also furnished to Mr. K Gogoi, learned counsel for the Higher Education Department for doing the needful.

JUDGE

Comparing Assistant