Kamala Kanta Phukan @ Kamala Phukan vs Narayan Konwar
2025 Latest Caselaw 2366 Gua

Gauhati High Court

Kamala Kanta Phukan @ Kamala Phukan vs Narayan Konwar on 27 January, 2025

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GAHC010005892025




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

                                Case No. : Cont.Case (C)/21/2025

           KAMALA KANTA PHUKAN @ KAMALA PHUKAN
           S/O LATE PADMESWAR PHUKAN, RESIDENT OF VILL PHUKAN GAON, P.O.
           AND P.S. GHILAMARA, DIST. LAKHIMPUR, ASSAM, PIN 787053.

           VERSUS

           NARAYAN KONWAR, IAS AND ANR
           THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
           EDUCATION (SECONDARY) DEPARTMENT (NOW SECRETARY,
           DEPARTMENT OF SCHOOL EDUCATION, ASSAM), DISPUR, GUWAHATI-6

           2:SMTI MAMTA HOJAI
           AES
           THE DIRECTOR OF SECONDARY EDUCATION
           ASSAM, KAHILIPARA, GUWAHATI-1

For petitioner/appellant(s) :       Mr. S. K. Singha, Advocate


For respondent(s)               :

- BEFORE -

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

27.01.2025 (Vijay Bishnoi, CJ)

Heard Mr. S. K. Singha, learned counsel appearing for the petitioner.

This Contempt Petition is filed by the applicant alleging wilful violation and Page No.# 2/2

non-compliance of the judgment and order dated 21.06.2024 passed by this Court in WA No. 185/2022.

Issue notice.

Steps for service of notice be taken by registered post with A/D.

Let the requisite for service of notice be filed within a week from today. Upon filing of the same, let notice be issued to the respondents, returnable in Six weeks thereafter.

                                       JUDGE                      CHIEF JUSTICE




Comparing Assistant