Kanika Chaudhury vs Preetom Saikia And 3 Ors
2025 Latest Caselaw 4160 Gua

Gauhati High Court

Kanika Chaudhury vs Preetom Saikia And 3 Ors on 17 March, 2025

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GAHC010016422022




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

                               Case No. : Cont.Cas(C)/46/2022

            KANIKA CHAUDHURY
            W/O- SIDDHARTHA SANKAR DAS, TUTOR, POLLY MANGAL BORBOND
            M.E. MADRASSA, VILLAGE AND P.O. BORBOND PART-I, P.S. AND DIST.-
            HAILAKANDI, ASSAM



            VERSUS

            PREETOM SAIKIA AND 3 ORS
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            EDUCATION (ELEMENATRY) DEPARTMENT, DISPUR, GUWAHATI-6.

            2:DR. BIJOYA CHOUDHURY
            THE DIRECTOR OF ELEMENTARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-19.

            3:ROHAN KR. JHA
             DEPUTY COMMISSIONER
             HAILAKANDI
             P.O.
             P.S. AND DIST.- HAILAKANDI
            ASSAM

            4:IKBAL HUSSAIN BARBHUIYA
            THE DISTRICT ELEMENTARY EDUCATION OFFICER
             HAILAKANDI
             P.O.
             P.S. AND DIST.- HAILAKANDI
            ASSA

Advocate for the Petitioner   : MR. A M BARBHUIYA, MS S R MAZARBHUIYA,MS A BEGUM
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Advocate for the Respondent : MR. D SAIKIA (r-2), MR S M T CHISTIE (r-2)




                                    BEFORE
                      HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                         ORDER

Date : 17-03-2025

Ms. S.R. Mazarbhuiya, learned counsel for the petitioner is present, along with Mr. S.M.T. Chistie, learned counsel for respondent Nos. 1, 2 & 4.

The learned counsel for the respondent by submitting a letter dated 18.02.2022 issued by the Director, Elementary Education, Assam, Kahilipara, Guwahati-19, submits that the judgment of this Court dated 18.08.2021 passed in WP(C) No. 3743/2021 has been complied with.

Mr. J. Laskar, learned counsel for the petitioner also submits that the said Order dated 18.02.2022 has complied with the judgment and order of this Court dated 18.08.2021 passed in WP(C) No. 3743/2021.

In view of the above, the instant Cont.Cas(C) No. 46/2022 stands closed and disposed of on compliance.

JUDGE

Comparing Assistant