Page No.# 1/3 vs Narayan Konwar And 3 Ors
2025 Latest Caselaw 9095 Gua

Gauhati High Court

Page No.# 1/3 vs Narayan Konwar And 3 Ors on 8 December, 2025

                                                                   Page No.# 1/3

GAHC010262092025




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

                        Case No. : Cont.Cas(C)/636/2025

         PURNANANDA CHETIA AND 2 ORS
         (RETD.) ASSTT. TEACHER, NAMSAIJAN L. P. SCHOOL, NAZIRA SUB-
         DIVISION, SIVASAGAR, ASSAM.

         2: DIPAK RAJKHOWA

          ASSTT. TEACHER
          JYOTI PRAJA BASTI
          L. P. SCHOOL
          NAZIRA SUB-DIVISION
          SIVASAGAR
          ASSAM.

         3: DIMBESWAR HATIMURIA
          (RETD.) ASSTT. TEACHER
          MOHAN GOAN L. P. SCHOOL
          NAZIRA SUB-DIVISION
          SIVASAGAR
         ASSAM

         VERSUS

         NARAYAN KONWAR AND 3 ORS
         SECRETARY TO THE GOVERNMENT OF ASSAM, DEPARTMENT OF
         SCHOOL EDUCATION, DISPUR, GUWAHATI- 06.

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

         3:SMT. RAKHI SAHU
          BLOCK ELEMENTARY EDUCATION OFFICER
                                                                       Page No.# 2/3

             NAZIRA
             DISTRICT- SIVASAGAR
             ASSAM. PIN- 785685.

            4:DEBOJIT GOGOI
             DEPUTY INSPECTOR OF SCHOOLS
             NAZIRA
             DISTRICT- SIVASAGAR
            ASSAM. PIN -785685

Advocate for the Petitioner   : MR. S K GOSWAMI, MS P SARMA

Advocate for the Respondent : ,




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

08.12.2025 Heard Mr. P. Sarma, learned counsel for the petitioners.

This petition, under Sections 11 & 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, is preferred by the petitioner for non-compliance of the Judgment and Order, dated 16.07.2025, passed by this Court, in WP(C) No. 2516/2018.

Perused the petition and the documents placed on record and also perused the order, dated 16.07.2025.

Let notice be issued to the contemnors, returnable in 4 weeks.

Steps be taken by a registered speed post with A/D as well as by usual process, within a period of 2 weeks from today.

Page No.# 3/3

List this matter after 4 (four) weeks.

JUDGE

Comparing Assistant