Dipankar Kalita vs M. S. Manivannan
2025 Latest Caselaw 9343 Gua

Gauhati High Court

Dipankar Kalita vs M. S. Manivannan on 5 December, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                        Page No.# 1/2

GAHC010182612024




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

                               Case No. : Cont.Cas(C)/486/2024

            DIPANKAR KALITA
            S/O- LATE SURENDRA CHANDRA KALITA, R/O- HOUSE NO. 31,
            HENGRABARI ROAD, FOREST GATE, NAMGHAR PATH, DISPUR,
            GUWAHATI, PIN- 781006, KAMRUP.



            VERSUS

            M. S. MANIVANNAN
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            PERSONNEL (A) DEPARTMENT, ASSAM SECRETARIAT, DISPUR,
            GUWAHATI, KAMRUP(M), ASSAM, PIN- 781006.



Advocate for the Petitioner   : MR. M K CHOUDHURY, MR P BHARDWAJ,MR. M SARMA,MS.
ANASUYA C

Advocate for the Respondent : MR. D NATH, O ASSUMI




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

05.12.2025

Heard Mr. M Sarma, learned counsel for the petitioner. Also heard Mr. P.

Hazarika, learned counsel appearing on behalf of Mr. SR Rabha, learned counsel Page No.# 2/2

for the respondent.

Mr. H Sarma, learned counsel for the petitioner submits that the writ

appeal which was preferred by the State of Assam against the Judgment and

Order dated 08.05.2024 passed in WP(C) No.1467/2024 came to be dismissed

by a Division Bench of this Court by Judgment and Order dated 24.11.2025

passed in WA No.422/2024. This writ appeal was preferred after contempt

petition was filed. However, in spite of the appeal being dismissed, the direction

contained in the order 08.05.2024 passed in WP(C) No.1467/2024 has not been

compiled with.

By the Judgment and Order dated 08.05.2024 passed in WP(C)

No.1467/2024 the direction was given for reinstatement of the petitioner in

service in any non sensitive post. However, till date he has not been reinstated.

Let the matter be listed again on 12.12.2025, by which date learned

counsel for the respondent will apprise the Court as to what steps have been

taken for compliance of the Judgment and Order dated 08.05.2024 passed in

WP(C) No.1467/2024.

JUDGE

Comparing Assistant