Page No.# 1/2 vs Suranjana Senapati
2023 Latest Caselaw 1993 Gua

                                                                  Page No.# 1/2

GAHC010110592022




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

                        Case No. : Cont.Cas(C)/312/2022

         UJJAL DAS AND 4 ORS.
         S/O- RAJBALLAV DAS, VILL.- SOUTH TOKRERCHARA PART-IV, P.O. AND
         P.S. GOLAKGANJ, DIST. DHUBRI, ASSAM

         2: ILLA SARKAR
          D/O- GOPAL CH. SARKAR
         VILL.- LUMDING SANTIPARA PART-II
          P.O. AND P.S. LUMDING
          DIST. HOJAI
         ASSAM

         3: SAFATUN NESSA BARBHUIYA
          D/O- LATE ABDUL WAHAB BARBHUIYA
          R/O- VILL.- BHABANIPUR
          P.O. AMALA
          P.S. LALA
          DIST. HAILAKANDI
         ASSAM

         4: RUPAK KANTI DEY
          S/O- LATE JATINDRA MOHAN DEY
         VILL.- SHYAMA PRASAD ROAD
          P.O.
          P.S. AND DIST. KARIMGANJ
         ASSAM

         5: SUTRIPTI MUKHARJEE
         W/O- DIPAK KUMAR PAUL
          D/O- LATE SHRINIVAS MUKHARJEE
          R/O- HARI MOHAN LANE
          H/NO. 2
          P.O. AND P.S. RANGIRKHARI
          DIST. CACHAR
         ASSA
                                                                        Page No.# 2/2


            VERSUS

            SURANJANA SENAPATI
            DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI-19.



Advocate for the Petitioner   : MR. T A CHOUDHURY

Advocate for the Respondent :


                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

15-05-2023

Heard Mr. T.A. Choudhury, learned counsel for the petitioners. Mr. S.M.T. Chistie, learned counsel appears on behalf of the sole respondent. Accordingly, Service on the sole responded is deemed to be complete.

He is permitted 2 (two) weeks' time to obtain required instructions in regard to the compliance of the directions passed in WP(C) No.1199/2020 by a common judgment and order dated 21.12.2021.

List the matter after 2 (two) weeks. Extra copies of the petition be served to Mr. Chistie within 3 (three) working days from today.

JUDGE

Comparing Assistant