Page No.# 1/3 vs Narayan Konwar
2025 Latest Caselaw 4097 Gua

Gauhati High Court

Page No.# 1/3 vs Narayan Konwar on 13 March, 2025

                                                                  Page No.# 1/3

GAHC010253772023




                                                            2025:GAU-AS:2650

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

                        Case No. : Cont.Cas(C)/676/2023

         ABDUL KADER MIAH
         S/O LATE MENAJ MOLLAH, R/O VILL-BAMUNIRVITA, P.O.-JALESWAR, P.S.-
         LAKHIPUR, DIST-GOALPARA, ASSAM, PIN-783132


         VERSUS


         NARAYAN KONWAR, IAS AND 4 ORS
         THE SECRETARY TO THE GOVT. OF ASSAM, DEPARTMENT OF SCHOOL
         EDUCATION, ASSAM, DISPUR, GUWAHATI-06


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


         3:BIKASH DAS
         AFS
          DIRECTOR OF PENSION
         ASSAM
          HOUSEFED COMPLEX
          DISPUR
          GUWAHATI-06


         4:JAYANT NARLIKAR
          IAS
          COMMISSIONER AND SECRETARY FINANCE
          GOVT. OF ASSAM
                                                                            Page No.# 2/3

             DISPUR
             GUWAHATI-06


            5:SHADULLAH KHAN
            AES-I
             I/C DEPUTY INSPECTOR OF SCHOOLS
             GOALPARA
             PIN-78310


Advocate for the Petitioner   : MR. A F N U MOLLAH, K ZAMAN


Advocate for the Respondent : MR B DEURI (r-3), MR S M T CHISTIE (R-5),MS K DAS(R-2),MR
S M T CHISTIE(R-2),MR. D SAIKIA(R-2),MR P NAYAK (R-4),MR A CHALIHA (R-4),MR. B
GOGOI (R-4)




                                   BEFORE
                     HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                         ORDER

Date : 13-03-2025

Heard Mr. R Amin, learned counsel appearing on behalf of Mr. AFNU Mollah, learned counsel for the petitioner.

Mr. SMT Chistie, learned counsel for the respondent Nos. 1, 2 & 5 submits that they have taken the necessary steps in compliance with the judgment and order of this Court dated 14.11.2022, passed in WP(C) 6869/2022 and a letter dated 12.03.2025 issued by the Joint Director, Elementary Education, Assam is produced by the learned counsel for the respondents regarding the amount of Rs.2,82,270/- which has been refunded to the account of the petitioner. The receipt of the said amount by the petitioner is also enclosed. The said documents produced are to be marked as "X" for ready reference.

In view of the above, the order dated 14.11.2022, passed in WP(C) Page No.# 3/3

6869/2022 being complied with, this contempt petition stands closed and disposed of.

JUDGE

Comparing Assistant