Jiten Chandra Das vs The State Of Assam And 3 Ors
2023 Latest Caselaw 380 Gua

                                                                   Page No.# 1/3

GAHC010109272019




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

                                Case No. : I.A.(Civil)/1703/2019


            JITEN CHANDRA DAS
            S/O- LATE BENUDHAR DAS,
            R/O- SARPARA, P.O. SARPARA,
            PIN- 781122, P.S. PALASHBARI,
            DIST.- KAMRUP, ASSAM.

                              VERSUS

            1: THE STATE OF ASSAM AND 3 ORS.
            REP. BY THE SECRETARY TO THE DEPARTMENT
            OF SOCIAL WELFARE AND PROBATION, GOVT. OF ASSAM,
            DISPUR, GUWAHATI-781006.

            2:THE DIRECTOR
            DEPARTMENT OF SOCIAL WELFARE AND PROBATION
            GOVT. OF ASSAM GUWAHATI- 781001 ASSAM.

            3:THE PRINCIPAL
            GOVT. B.D.S. DEAF AND DUMB SCHOOL KAHILIPARA
            GUWAHATI- 781019 DIST.- KAMRUP(M) ASSAM.

            4:THE COMMISSIONER AND SECRETARY
            FINANCE DEPARTMENT GOVT. OF ASSAM
            DISPUR GHY-6


Advocate for the Petitioner   : MR. O P BHATI

Advocate for the Respondent : GA, ASSAM
                                                                                         Page No.# 2/3

                     -BEFORE-
HON'BLE THE CHIEF JUSTICE (ACTING) MR. N. KOTISWAR SINGH
          HON'BLE MR. JUSTICE SOUMITRA SAIKIA

                                                 ORDER

Date : 03-02-2023 [(N. Kotiswar Singh, CJ (Acting)]

Heard Mr. M.K. Gogoi, learned counsel for the applicant/appellant. Also heard Mr. P. Sarmah, learned Additional Senior Government Advocate, Assam, appearing for the respondent No.1.

Office note dated 03.02.2022 indicates that notice is deemed to be served in respect of the respondent No.3 under Section 27 of the General Clauses Act, 1897.

By this application under Rule 2 of Chapter V-A of the Gauhati High Court Rules read with Section 5 of the Limitation Act, 1963, the applicant/appellant has prayed for condonation of delay of 3 days in preferring the connected appeal against the judgment & order dated 06.03.2019 passed in WP(C) No.1573/2013.

Having heard the learned counsel appearing for the parties and considering the averments made in the application, the reasons assigned in this application seems to be bonafide and, therefore, the prayer for condoning the delay is allowed. The delay is condoned.

The interlocutory application is allowed.

Registry to register and number the connected appeal and list the same for admission hearing in the next week.

                        JUDGE                                 CHIEF JUSTICE (ACTING)
                       Page No.# 3/3

Comparing Assistant