Madhab Chandra Kalita vs Narayan Konwar
2025 Latest Caselaw 8178 Gua

Gauhati High Court

Madhab Chandra Kalita vs Narayan Konwar on 30 October, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                          Page No.# 1/3

GAHC010075432025




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

                               Case No. : Cont.Cas(C)/198/2025

            MADHAB CHANDRA KALITA
            S/O JOGESWAR KALITA, B.SC., B.ED, MA, SENIOR MOST ASSISTANT
            TEACHER, GOTANAGAR NAMBARI HIGH SCHOOL, KAMRUP (M), R/O
            ADINGGIRI PATH, MALIGAON, P.O MALIGAON RAILWAY
            HEADQUARTERS, DISTRICT- KAMRUP (METRO), ASSAM, PIN-781011

            VERSUS

            NARAYAN KONWAR, IAS AND 2 ORS.
            THE SECRETARY TO THE GOVT. OF ASSAM, DEPARTMENT OF SCHOOL
            EDUCATION, ASSAM CIVIL SECRETARIAT, BLOCK C, DISPUR, GUWAHATI,
            ASSAM, PIN-781006

            2:SMTI. MAMATA HOJAI
            THE DIRECTOR OF SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI
            ASSAM
             PIN-781019

            3:SMTI. DIPIKA CHOUDHURY
            THE INSPECTOR OF SCHOOLS
             KAMRUP METRO DISTRICT CIRCLE
             PANBAZAR
            ASSAM
             PIN-78100

Advocate for the Petitioner   : MR. B PURKAYASTHA, J.P. BARUAH

Advocate for the Respondent : MR. N J KHATANIAR (R-1), MR. N J KHATANIAR (R-2),MR B
KAUSHIK(R-1)
                                                                      Page No.# 2/3


                                BEFORE
                    HONOURABLE MR. JUSTICE NELSON SAILO

                                      ORDER

Date : 30.10.2025

Mr. B. Purkayastha, learned counsel for the petitioner and Mr. B. Kaushik, learned counsel for the respondent No. 1, are present.

Allegation made is non-compliance of the Judgment and Order dated 27.02.2025 passed by this Court in WP(C) No. 3929 of 2024.

Mr. B. Kaushik, learned counsel submits that against the said Judgment and Order the State has preferred an appeal, which is registered as Writ Appeal No. 293 of 2025. It is submitted at the bar that due to unavailability of the appropriate Bench, the matter could not be taken up.

Mr. B. Kaushik, learned counsel submits that considering the pending appeal, the case may be posted after three (3) weeks.

Mr. B. Purkayastha, learned counsel for the petitioner, on the other hand submits that in a case of similar nature the Order of the Court was complied with subject to the outcome of appeal proposed to be filed. He, therefore, submits that a similar order can be passed by the respondents as well.

Considering the above submissions, this Court of the view that the matter should be posted after three (3) weeks and the respondents should ensure that the appeal is listed for consideration at an early date.

Page No.# 3/3

List the matter again on 24.11.2025.

JUDGE

Comparing Assistant