Smti. Kizukala Jamir And 3 Ors vs Jan E Alam
2025 Latest Caselaw 2271 Gua

Gauhati High Court

Smti. Kizukala Jamir And 3 Ors vs Jan E Alam on 24 January, 2025

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GAHC010076912022




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

                        Case No. : Cont.Cas(C)/228/2022

         1: SMTI. KIZUKALA JAMIR AND 3 ORS
         D/O SRI IMO JAMIR, R/O HOUSE NO. B-23,
         PERACIEZEI COLONY, KOHIMA, NAGALAND

         2: DR. TOSHINUNGLA AO
         D/O SRI T. CHUBA AO R/O HOUSE NO. 328
         LANE 20 DUNCAN BASTI DIMAPUR NAGALAND

         3: LIMAMANEN PHOM
         S/O SRI CHUBANUNGBA PHOM R/O HOUSE NO. 71
         NYENGCHING WARD (W 2) LONGLENG NAGALAND

         4: SMTI. ZEVELOU KOZA
         D/O SRI TEZULHOU KOZA R/O 6TH MILE COLONY
         DIMAPUR NAGALAND

                   VERSUS

         1: JAN E ALAM, IAS AND 3 ORS
         CHIEF SECRETARY TO THE GOVERNMENT OF NAGALAND,
         NAGALAND CIVIL SECRETARIAT, KOHIMA, NAGALNAD, PIN-797001

         2:AMARDEEP SINGH BHATIA, IAS, THE PRINCIPAL SECRETARY TO THE
         GOVERNMENT OF NAGALAND DEPARTMENT OF HEALTH AND FAMILY
         WELFARE NAGALAND CIVIL SECRETARIAT KOHIMA NAGALAND PIN-
         797001

         3:YONGCHINGKUMLA, THE JOINT SECRETARY TO THE GOVERNMENT OF
         NAGALAND DEPARTMENT OF HEALTH AND FAMILY WELFARE
         NAGALAND CIVIL SECRETARIAT KOHIMA NAGALAND PIN-797001

         4:DR. NEIKHRIELIE KHIMIAO, THE PRINCIPAL DIRECTOR GOVERNMENT
         OF NAGALAND DIRECTORATE OF NAGALAND DIRECTORATE OF HEALTH
         AND FAMILY WELFARE KOHIMA NAGALAND PIN-79700
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For the Petitioner(s)     : Mr. D.J. Kapil, Advocate.
For the Respondent(s)     :

-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE KAUSHIK GOSWAMI

24.01.2025 (Vijay Bishnoi, CJ)

This contempt petition is filed by the petitioners complaining non- compliance of the direction given by this Court vide judgment & order dated 03.01.2022 passed in Writ Appeal No.152/2021.

Earlier the contempt petition was deferred as the judgment & order dated 03.01.2022 was challenged before the Hon'ble Supreme Court by way of SLP. However, the said SLP has now came to be dismissed vide order dated 28.11.2024 by the Hon'ble Supreme Court.

Mr. D.J. Kapil, learned counsel for the petitioners has submitted that at present some of the officers, who had been impleaded as party respondents in the present contempt petition, have been transferred and new incumbents have joined. The learned counsel for the petitioners has, therefore, prayed for some time to substitute the present incumbents in the contempt petition.

2(two) weeks' time, as prayed for by the learned counsel for the petitioners, is granted to do the needful.

List after 2(two) weeks.

                        JUDGE                           CHIEF JUSTICE




Comparing Assistant