Khairuzzaman Shahniar vs Smti. Mamata Hojai
2025 Latest Caselaw 2065 Gua

Gauhati High Court

Khairuzzaman Shahniar vs Smti. Mamata Hojai on 6 August, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                        Page No.# 1/2

GAHC010072822024




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

                               Case No. : Cont.Cas(C)/193/2024

            KHAIRUZZAMAN SHAHNIAR
            S/O MD. ABDUL HAQUE, R/O VILL- JAMADARPARA, P.O.-JAMADAR HAT,
            DIST- DHUBRI, ASSAM, PIN-783330

            VERSUS

            SMTI. MAMATA HOJAI, AES
            DIRECTOR OF SECONDARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI-781019, ASSAM

Advocate for the Petitioner   : MR. K N CHOUDHURY, N GAUTAM,MS N MAHANTA

Advocate for the Respondent : MR. D SAIKIA, MR S M T CHISTIE




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                          ORDER

Date : 06-08-2025

Mr. N Gautam, learned counsel appears for the petitioner while Mr. U Sharma, learned counsel appears for the sole respondent.

Perused the last Court's order dated 19.06.2025. Today, Mr. U Sharma, learned counsel submits that as per the instructions received by him, vide letter dated 05.08.2025 from the Director of Secondary Education, the said authority has called for the attendance of the petitioner for Page No.# 2/2

the years 2009-2010 to 2023-2024, which is in furtherance of the Court's judgment and order dated 12.04.2023. It is however seen that the judgment and order of this Court was passed more than 2 (two) years back and a copy of

the order was furnished to the Director of Secondary Education on 3 rd/4th May, 2023. It is not understood as to why the Director has only sought for the attendance information at this belated stage.

Under the circumstance, this Court hesitantly grants 3(three) weeks time to the respondent to file show-cause reply clearly indicating all the steps taken pursuant to the passing of the judgment and order dated 12.04.2023 in WP(C) 7026/2021, failing which the Director shall have to personally appear before this Court.

List the matter again on 29.08.2025.

JUDGE

Comparing Assistant