Miss Malati Bepari vs Narayn Konwar
2025 Latest Caselaw 8649 Gua

Gauhati High Court

Miss Malati Bepari vs Narayn Konwar on 18 November, 2025

                                                                            Page No.# 1/5

GAHC010129802024




                                                                     undefined

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

                               Case No. : Cont.Cas(C)/353/2024

            MISS MALATI BEPARI
            D/O LATE NARAYAN CHANDRA BEPARI, R/O VILL- KAIMARI PART-4, P.O.-
            KAIMARI, P.S.-GOLAKGANJ, DIST-DHUBRI, ASSAM



            VERSUS

            NARAYN KONWAR, IAS AND ANR
            THE SECRETARY TO THE GOVERNMENT OF ASSAM, ELEMENTARY
            EDUCATION DEPARTMENT, DISPUR, GUWAHATI-6 (REPRESENTED BY
            HIGH POWER COMMITTEE)

            2:SURANJANA SENAPATI
            THE DIRECTOR OF ELEMENTARY EDUCATION DEPARTMENT
             KAHILIPARA
             GUWAHATI-78101

Advocate for the Petitioner   : MR I HAQUE,

Advocate for the Respondent : MR. D SAIKIA (R-2), MR. N J KHATANIAR (R-1),MR. N J
KHATANIAR(R-2),MR B KAUSHIK(R-2)




             Linked Case : WP(C)/4689/2021

            MALATI BEPARI
            D/O SRI NARAYAN CHANDRA BEPARI

            RESIDENT OF KAIMARI PART 4
            PO KAIMARI
                                                         Page No.# 2/5

L PS GOLAKGANJ
DIST DHUBRI
ASSAM


VERSUS

THE STATE OF ASSAM AND 5 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
L EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR GUWAHATI 781006

2:THE SECRETARY
TO THE GOVT. OF ASSAM
 EDUCATION (ELEMENTARY) DEPARTMENT
 DISPUR
 GUWAHATI 781006

3:THE HIGH POWER COMMITTEE

REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR GUWAHATI 781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION DEPARTMENT

KAHILIPARA
GUWAHATI 781006

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI
ASSAM
783301

6:THE BLOCK ELEMENTARY.
AGOMANI
DIST DHUBRI
ASSAM
------------
Advocate for : MR. A R BHUYAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.



Linked Case : WP(C)/4960/2025
                                                      Page No.# 3/5

MISS MALATI BEPARI
D/O LATE NARAYAN CHANDRA BEPARI
R/O VILL- KAIMARI PART-4
P.O.- KAIMARI
P.S.- GOLAKGANJ
DIST- DHUBRI
ASSAM


VERSUS

THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE SECRETARY AND COMMISSIONER TO THE GOVT.
OF ASSAM
DEPARTMENT OF SCHOOL EDUCATION
JANATA BHAWAN
DISPUR
GUWAHATI-781006

2:THE SECRETARY TO THE GOVERNMENT OF ASSAM
 EDUCATION (ELEMENTARY) DEPTT
JANATA BHAWAN
 DISPUR
 GUWAHATI-6

3:THE HIGH POWER COMMITTEE
REPRESENTED BY SECRETARY TO THE GOVERNMENT OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
JANATA BHAWAN
DISPUR
GUWAHATI-781006

4:THE DIRRECTOR OF ELEMENTARY EDUCATION DEPARTMENT
KAHILIPARA
GUWAHATI-06

 5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
 DHUBRI
P.O. AND DIST- DHUBRI
ASSAM

 6:THE BLOCK ELEMENTARY EDUCATION OFFICER
AGOMANI
P.O.- AGOMONI
 DIST- DHUBRI
ASSAM
 ------------
Advocate for : MR. I HAQUE
                                                                           Page No.# 4/5

           Advocate for : SC
           ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS



                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

18.11.2025

Heard Mr. I. Haque, learned counsel for the petitioner and Mr. B. Kaushik, learned counsel for the contemnor Nos. 1 & 2.

It appears from the Judgment and Order, dated 21.03.2024, passed in WP(C) No. 4689/2021, for violation of which, this contempt proceeding is initiated; that the High Power Committee, represented by the Government of Assam, Education (Elementary) Department, Dispur, Guwahati, was arrayed as respondent No. 3. But, in this contempt proceeding, said respondent No. 3 has not been arrayed as a party.

In order to adjudicate the issue in this contempt proceeding, said High Power Committee, represented by the Secretary to the Government of Assam, Education (Elementary) Department, is required to be impleaded as respondent/contemnor and in that view of the matter, the petitioner is directed to take necessary steps, to implead said High Power Committee as a party in this contempt proceeding, represented by the Secretary, within two working days from today.

Registry shall list this matter on 25.11.2025.

JUDGE Page No.# 5/5

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