Gokul Borah vs Prithwish Kumar Chaki And 2 Ors
2025 Latest Caselaw 1045 Gua

Gauhati High Court

Gokul Borah vs Prithwish Kumar Chaki And 2 Ors on 15 July, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

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GAHC010258182022




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

                               Case No. : Cont.Cas(C)/779/2022

            GOKUL BORAH
            S/O- LATE GHANA KANTA BORAH,
            VILL AND P.O- PATIAPAM,
            P.S- KAMPUR, BONGAIGAON,
            DIST- NAGAON, ASSAM, PIN-782426


            VERSUS


            PRITHWISH KUMAR CHAKI AND 2 ORS
            DIRECTOR OF PENSION,
            ASSAM HOUSEFED COMPLEX,
            LAST GATE, DISPUR, GHY-06


            2:GULJARI LAL
            ACCOUNTANT GENERAL
             MAIDAMGAON
             BELTOLA
             GUWAHATI29


            3:MRIDUL NEOG
             INSPECTOR OF SCHOOLS (I.S)
            NAGAON DISTRICT CIRCLE
            PIN-78200


Advocate for the Petitioner   : MR MINTU SAIKIA,

Advocate for the Respondent : SC, SEC. EDU., MR S M T CHISTIE,MR. R MAZUMDAR
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                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

Date : 15-07-2025

No one appears for the petitioner on call, while Mr. SMT Chistie, learned counsel appears for the respondent No. 3.

Vide judgment and order dated 28.02.2018 passed in WP(C) 1103/2018, the Director of Secondary Education Assam was to ensure that the School records were kept in the custody of the petitioner, as per the consent of the parties. The said not having been done, the contempt petition was filed by the petitioner.

This Court had dismissed the contempt case for non-prosecution, vide order dated 27.09.2023 and the same was restored to file, vide order dated 19.12.2023.

Vide order dated 22.01.2024, the learned counsel for the petitioner was to place on record documents, to show that he had complied with the requirements made in the order dated 19.04.2023, with regard to submission of certain documents, records, pass book, etc before the Headmaster of the High School, for issuance of a Non-Liability Certificate by the Headmaster of the School.

The order dated 26.02.2024 passed by this Court shows that the petitioner had been granted 2 (two) days time, to bring on record the documents submitted by him, to show that he had complied with the order dated 19.04.2023. However, there is nothing to show that the petitioner has complied with the order dated 19.04.2023 till date.

Last chance is provided to the petitioner to show that he has submitted Page No.# 3/3

documents as required in the order dated 19.04.2023.

List the matter after a week.

JUDGE

Comparing Assistant