Page No.# 1/2 vs Suranjana Senapati And 2 Ors
2025 Latest Caselaw 8238 Gua

Gauhati High Court

Page No.# 1/2 vs Suranjana Senapati And 2 Ors on 31 October, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                           Page No.# 1/2

GAHC010223402025




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

                                  Case No. : Cont.Cas(C)/545/2025

            MASUM AHMED CHOUDHURY
            SON OF LATE ABDUL HAQUE CHOUDHURY, VILLAGE- LAKSHIRBOND,
            P.O. LAKSHIRBOND, P.S. AND DISTRICT- HAILAKANDI, ASSAM, PIN-
            788155.




            VERSUS


            SURANJANA SENAPATI AND 2 ORS
            THE DIRECTOR OF ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
            GUWAHATI -19.

            2:TAPASH DUTTA

             THE DISTRICT ELEMENTARY EDUCATION OFFICER
             HAILAKANDI
             P.O.
             P.S. AND DISTRICT- HAILAKANDI
             ASSAM

            3:MANOJ KUMAR KOIRI

             THE BLOCK ELEMENTARY EDUCATION OFFICER
             HAILAKANDI

Advocate for the Petitioner   : MRS R BEGUM, MS. S B CHOUDHURY

Advocate for the Respondent : ,
                                                                      Page No.# 2/2


                                  BEFORE
                      HONOURABLE MR. JUSTICE NELSON SAILO

                                     ORDER

Date : 31.10.2025

Heard Ms. S. B. Choudhury, learned counsel for the petitioner, who submits that the judgment and order dated 19.09.2024 passed by this Court in WP(C)/962/2024 has not been complied with by the respondents despite a copy of the same having been furnished to them.

In view of above, issue notice returnable by 4 (four) weeks.

Petitioner to take steps for service of notice upon the respondents by registered post with A/D within 3(three) working days.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant