Paban Rahang vs Bijoya Choudhury And 4 Ors
2025 Latest Caselaw 2908 Gua

Gauhati High Court

Paban Rahang vs Bijoya Choudhury And 4 Ors on 6 February, 2025

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

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GAHC010009812025




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

                                  Case No. : Cont.Cas(C)/38/2025

            PABAN RAHANG
            S/O- SATYA RAHANG, R/O- MITANI NONKE, P.S. SONAPUR, DIST.
            KAMRUP(M), PIN- 782402, ASSAM



            VERSUS

            BIJOYA CHOUDHURY AND 4 ORS.
            SECRETARY TO THE GOVERNMENT OF ASSAM, EDUCATION
            (SECONDARY) DEPARTMENT, DISPUR, GUWAHATI-781006, ASSAM

            2:MAMATA HOJAI
             DIRECTOR OF SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-781019.

            3:DIPIKA CHOUDHURY
             INSPECTOR OF SCHOOL KAMRUP

            4:JAYANT NARLIKAR
            THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
             DEPARTMENT OF FINANCE
             DISPUR
             GUWAHATI-781006

Advocate for the Petitioner   : MS. RUKMINI BARUA, MS. PADMINI BARUA

Advocate for the Respondent : ,
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                                BEFORE
                HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                     ORDER

Date : 06.02.2025 Heard Ms. R. Barua, learned counsel for the petitioner.

2. Alleging wilful and deliberate non-compliance of order dated 08.02.2024, passed in WP(C) 7246/2022 along with other connected matters, the petitioner has filed this contempt petition under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India.

3. The learned counsel for the petitioner submits that on 01.03.2024, when the petitioner had submitted his representation along with a copy of judgment and order dated 08.02.2024, passed by this Court in WP(C) 7246/2022 and other connected matters, Shri Narayan Konwar was the Secretary to the Govt. of Assam, Department of School Education. However, the petitioner had inadvertently arrayed incorrect person as respondent no.1 and accordingly, she prays to allow her to substitute the name of the respondent no.1.

4. Prayer is allowed.

5. Accordingly, the petitioner shall provide a freshly typed out cause title to the AO(J), Contempt Section, to be incorporated in this contempt petition.

6. Pending amendment of the cause title, issue notice returnable on 05.03.2025.

7. The petitioner shall take steps within 2 (two) days for service of notice on the respondents by registered post with A/D.

8. The pendency of this contempt petition shall not be a bar for the Page No.# 3/3

respondents to comply with the order of the Court.

9. List on 05.03.2025.

JUDGE

Comparing Assistant