Syed Mohbubul Majid vs Dr. Bijoya Choudhury And Ors
2025 Latest Caselaw 3942 Gua

Gauhati High Court

Syed Mohbubul Majid vs Dr. Bijoya Choudhury And Ors on 10 March, 2025

                                                                 Page No.# 1/3

GAHC010228412022




                                                          undefined

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

                        Case No. : Cont.Cas(C)/633/2022

         SYED MOHBUBUL MAJID
         S/O- SYED ABDUL MAJID,
         R/O- BALIJAN FASUWAL GAON,
         P.O. AND P.S.- BORUWA GAON,
         DISTRICT- GOLAGHAT, ASSAM,
         PIN- 785621.


         VERSUS

         DR. BIJOYA CHOUDHURY AND ORS
         SECRETARY,
         DEPARTMENT OF SCHOOL EDUCATION,
         GOVERNMENT OF ASSAM,
         DISPUR, GUWAHATI- 781006.

         2:SMT. MAMTA HOJAI
         THE DIRECTOR
          SECONDARY EDUCATION
         ASSAM
         KAHILIPARA
          GUWAHATI- 19.

         3:BHABESH DEKA
         THE DIRECTOR
         DIRECTORATE OF PENSION
         HOUSEFED COMPLEX
          DISPUR
         GUWAHATI- 781006.

         4:K.S. GOPINATHAN NARAYAN
         THE ACCOUNTANT GENERAL
         ASSAM
          MAIDAMGAON
                                                                        Page No.# 2/3


            BELTOLA
            GUWAHATI- 781029.

            5:SAMIRAN BORA
            THE INSPECTOR OF SCHOOL
             GOLAGHAT
            DIST.- GOLAGHAT
            ASSAM
             PIN- 785621.

            6:SYED MUSLEHUS ZAMAN
             THE PRINCIPAL
            KACHARIHAT GIRLS HIGHER SCHOOL
            P.O.-KACHARIHAT
            DIST.- GOLAGHAT
            ASSAM
            PIN- 785621.

            7:SRI BIKASH DAS
            THE DIRECTOR
            DIRECTORATE OF PENSION
            HOUSEFED COMPLEX
            DISPUR
            GUWAHATI-78100

Advocate for the Petitioner   : MR A W AMAN, MR S T ADNAN,MS SURAYA RAHMAN,MR
SARFRAZ NAWAZ

Advocate for the Respondent : SC, SEC. EDU., MR B DEURI,MRS. D DAS BARMAN,MR S M T
CHISTIE (R-5),SC, AGA,GA, ASSAM




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                        ORDER

Date : 10-03-2025

Mr. A Rahman, learned counsel appears on behalf of Mr. AW Aman, learned counsel for the petitioner and submits that they have taken necessary steps upon respondent No. 7. It is seen that in the office note dated 16.09.2024 that the respondent No. 7 is duly represented by filing a Page No.# 3/3

vakalatnama. In view of above, notice upon respondent No. 7 is deemed to be complete.

The learned counsel for the petitioner submits that the respondents are taking steps in compliance with the judgment and order dated 09.05.2022 passed in WP(C) 2013/2021 and has prayed for further time.

In view of above, list the matter after 2 (two) weeks.

JUDGE

Comparing Assistant