State Of Assam And Others vs Keshab Kumar Chetry
2024 Latest Caselaw 4822 Gua

Gauhati High Court

State Of Assam And Others vs Keshab Kumar Chetry on 15 July, 2024

                                                                        Page No.# 1/2

GAHC010295022023




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

                            Case No. : I.A.(Civil)/18/2024
                        In WA No.15317/2023 (Filing Number)

           1.STATE OF ASSAM AND OTHERS
           REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
           DISPUR GUWWAHATI 06

           2: THE COMMISSIONER AND SECRETARY
           TO THE GOVT OF ASSAM, PERSONNEL (B) DEPARTMENT,
            DISPUR GUWAHATI 0

           VERSUS

           1.KESHAB KUMAR CHETRY
           S/O LATE GOPAL BAHADUR JOGI, RESIDENT OF GOSAIGAON HGAKHIR
           CHOWK, PACHIM BORAGAON, PO AND PS GARCHUK, DIST KAMRUP M
           ASSAM 781035

           2:THE COMMISSIONER AND SECRETARY
           TO THE GOVT. OF ASSAM, SECONDARY EDUCATION DEPARTMENT
            DISPUR GUWAHATI 06

           3:THE STATE LEVEL SELECTION COMMITTEE
            REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
            DISPUR GUWAHATI 06 ASSAM

           4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM
            KAHILIPARA GUWAHATI 781019

           5:THE DISTRICT LEVEL COMMITTEE (DLC)
            REPRESENTED BY THE DEPUTY COMMISSIONER KAMRUP M ASSAM

           6:THE INSPECTOR OF SCHOOLS
            KAMRUP DISTRICT CIRCLE PANBAZAR GUWAHATI 78100

For the Applicant(s)        :     Mr. D. Nath, Senior Government Advocate, Assam.
For the Respondent(s)       :     Ms. J. Aktar, Advocate.

Page No.# 2/2

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE KARDAK ETE

15.07.2024 (Vijay Bishnoi, CJ)

Ms. J. Aktar, learned counsel puts in appearance on behalf of the sole respondent.

This Interlocutory Application, under Section 5 of the Limitation Act, 1963, is preferred on behalf of the applicants with a prayer to condone the delay of 283 days occasioned in filing the connected writ appeal.

Mr. D. Nath, learned Senior Government Advocate, Assam appearing for the applicants has submitted that against the judgment impugned in the connected writ appeal, identical appeals have already been admitted by this Court after condoning the delay.

Ms. J. Aktar, learned counsel appearing on behalf of the sole respondent has not seriously opposed the Interlocutory Application.

In such circumstances, the present Interlocutory Application is allowed and the delay of 283 days in filing the connected writ appeal is condoned.

The Registry is directed to register and number the connected writ appeal and list the same before this Court for admission after a week.

The present Interlocutory Application is, accordingly, disposed of.

                      JUDGE                                       CHIEF JUSTICE


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