Bahar Uddin Barbhuiya vs Smti. Suranjana Senapati
2025 Latest Caselaw 1136 Gua

Gauhati High Court

Bahar Uddin Barbhuiya vs Smti. Suranjana Senapati on 18 July, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

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GAHC010151492025




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

                          Case No. : Cont.Cas(C)/367/2025

          BAHAR UDDIN BARBHUIYA
          S/O LATE MAHBAT ALI BARBHUIYA, VILL AND P.O.- RAJYESWARPUR
          PART-III, P.S.- LALA, DIST- HAILAKANDI, ASSAM, PIN-788163

          VERSUS

          SMTI. SURANJANA SENAPATI, ACS
          DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
          GUWAHATI-19


Advocate for the Petitioner : MR H R A CHOUDHURY, MS S DAS,MR F U BARBHUIYA
Advocate for the Respondent : ,




                               BEFORE
                   HONOURABLE MR. JUSTICE NELSON SAILO

                                     ORDER

18.07.2025

Heard Mr. F. U. Barbhuiya, learned counsel for the petitioner, who submits that the judgment and order dated 29.04.2024 passed by this Court in WP(C) 3005/2023 has not been complied with by the respondent despite copy of the same having been furnished.

In view of above, issue notice, returnable by 4(four) weeks.

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Petitioner to take steps for service of notice upon the sole respondent by registered A/D within three working days.

List again after 4(four) weeks

JUDGE

Comparing Assistant