Nazifa Sahani Barbhuiya vs Mamata Hojai
2023 Latest Caselaw 119 Gua

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GAHC010263852022




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

                               Case No. : Cont.Cas(C)/778/2022

            NAZIFA SAHANI BARBHUIYA
            D/O- SAMSUL HAQUE BARBHUIYA, R/O- HAILAKANDI TOWN WARD NO.
            12, ABDUL GANI LANE, P.S. AND DIST. HAILAKANDI, ASSAM

            VERSUS

            MAMATA HOJAI
            THE DIRECTOR, EDUCATION (SECONDARY) DEPARTMENT, ASSAM,
            KAHILIPARA, GUWAHATI-19.



Advocate for the Petitioner   : MR. A H M R CHOUDHURY

Advocate for the Respondent : SC, SEC. EDU.




                                          BEFORE
           HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

06-01-2023

Heard Mr. A.H.M.R. Choudhury, learned counsel for the petitioner and Mr. SMT Chistie, learned Standing Counsel, Secondary Education Department for the respondents.

List on 18.01.2023 enabling the Director of Secondary Education, Assam to place the relevant information regarding compliance of the judgment and order Page No.# 2/2

dated 08.09.2022, passed in WP(C) No. 6038/2019.

Petitioner shall serve 3 (three) extra copies of this contempt petition including the Annexures appended thereto to Mr. SMT Chistie, learned Standing Counsel, Secondary Education Department during the course of the day obtaining necessary acknowledgement from him in that regard.

JUDGE

Comparing Assistant