Page No.# 1/3 vs Narayan Konwar
2025 Latest Caselaw 6833 Gua

Gauhati High Court

Page No.# 1/3 vs Narayan Konwar on 29 August, 2025

                                                                  Page No.# 1/3

GAHC010188142025




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

                        Case No. : Cont.Cas(C)/452/2025

         SMTI ANJU DEVI
         W/OMOHAN CHANDRA SARMAH, RESIDENT OF VILLAGE - GOWALGAON,
         P.O. GOWAL CHAPARI, P.S. DHEMAJI, DISTRICT -DHEMAJI, ASSAM -
         787057. AND ASSISTANT TEACHER OF KAKOYAL L.P. SCHOOL, DISTRICT -
         DHEMAJI, ASSAM.

         VERSUS

         NARAYAN KONWAR, IAS AND 4 ORS
         THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM,
         ELEMENTARY EDUCATION DEPARTMENT, DISPUR, GUWAHATI- 781006.

         2:MRS SURANJANA SENAPATI
         THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI - 19.

         3:KABITA DEKA
         THE DISTRICT ELEMENTARY EDUCATION OFFICER
          DHEMAJI
          DISTRICT - DHEMAJI
         ASSAM - 787057.

         4:SUMI SAIKIA
         THE BLOCK ELEMENTARY EDUCATION OFFICER
          BORDOLONI BLOCK
          DISTRICT - DHEMAJI
         ASSAM.

         5:DHRUBAJYOTI CHETIA
         THE TREASURY OFFICER
          DHEMAJI
          DISTRICT - DHEMAJI
         ASSAM
                                                                         Page No.# 2/3


Advocate for the Petitioner   : MR B D DAS, MR. H R DAS,MR D KALITA,MR H K SARMA

Advocate for the Respondent : ,




                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN
                                    ORDER

29.08.2025

Heard Mr. B.D. Das, learned senior counsel assisted by Mr. D. Kalita, learned counsel for the petitioner.

2. This petition, under Sections 11 and 12 of the Contempt of Courts Act, read with Article 215 of the Constitution of India and also read with Rule 9 of the Contempt of Courts (Gauhati High Court) Rules, is preferred by the petitioner for initiating contempt proceeding against the contemnors/respondents.

3. Perused the petition as well as the documents placed on the record and also perused the judgment and order dated 08.01.2025, passed in W.P.(C) No. 3329/2016.

4. Let notice be issued to the respondents/contemnors, within a week from today, by registered post with A/D and also by usual process, returnable in 4 weeks.

5. Mr. Das, learned senior counsel for the petitioner submits that similarly situated petitioners have also initiated one contempt case, being Contempt Case No. 425/2025 and the present petition may be tagged with the aforementioned case.

6. Accordingly, it is provided that the registry shall tag this matter along with Page No.# 3/3

Contempt Case No. 425/2025 and list the same after 4 (four) weeks.

JUDGE

Comparing Assistant