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Deepa Baruah vs Narayan Konwar And 2 Ors
2023 Latest Caselaw 4385 Gua

Citation : 2023 Latest Caselaw 4385 Gua
Judgement Date : 16 October, 2023

Gauhati High Court
Deepa Baruah vs Narayan Konwar And 2 Ors on 16 October, 2023
                                                                 Page No.# 1/2

GAHC010194322023




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

                               Case No. : Cont.Cas(C)/538/2023

            DEEPA BARUAH
            W/O- LATE CHITRA MEDHI,
            PRINCIPAL OF KUJIDAH H.S SCHOOL,
            R/O- SATI RADHIKA ROAD,
            P.O- HAIBARGAON, DIST- NAGAON, ASSAM



            VERSUS

            NARAYAN KONWAR AND 2 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, SCECONDARY EDUCATION DEPARTMENT, DISPUR,
            GUWAHATI-6.

            2:MAMATA HOJAI
             DIRECTOR OF SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI
             DIST. KAMRUP(M)
            ASSAM
             PIN- 781019.

            3:MRIDUL KUMAR NATH
             INSPECTOR OF SCHOOLS
             NAGAON DISTRICT CIRCLE
             NAGAON-78200

Advocate for the Petitioner   : MR A C BORBORA

Advocate for the Respondent : MR S M T CHISTIE
                                                                      Page No.# 2/2


                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                    ORDER

Date : 16.10.2023

The Director of Secondary Education as well as the Secretary of School Education Department to remain personally present before the Court tomorrow i.e. on 17.10.2023 or in the alternative appropriate processing of the pension papers be produced before the Court.

The reasoning given by the Director regarding the gap period of nine days is no longer acceptable in view of the judgment dated 07.06.2023 in WP(C)/184/2019 and the Director to take note of the said judgment.

List tomorrow i.e. on 17.10.2023.

JUDGE

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