Page No.# 1/3 vs Madhab Chandra Kalita
2025 Latest Caselaw 6897 Gua

Gauhati High Court

Page No.# 1/3 vs Madhab Chandra Kalita on 1 September, 2025

                                                                   Page No.# 1/3

GAHC010169552025




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

                         Case No. : I.A.(Civil)/2490/2025

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY THE SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
         SCHOOL EDUCATION, ASSAM (CIVIL), SECRETARIAT, BLOCK-C, DISPUR,
         GUWAHATI, ASSAM, PIN 781006

         2: THE DIRECTOR OF SECONDARY EDUCATION

          ASSAM
          KAHILIPARA
          PIN 781019

         3: THE INSPECTOR OF SCHOOLS

          KAMRUP(M)
          DIST. CIRCLE
          PANBAZAR
          DIST. KAMRUP (M)
          ASSAM
          PIN 78100

         VERSUS

         MADHAB CHANDRA KALITA
         S/O JOGESWAR KALITA, R/O ADINGGIRI PATH, MALIGAON, P.O.
         MALIGAON RAILWAY HEADQUARTERS, PIN 781011M DIST. KAMRUP (M),
         ASSAM.

         2:NIRMALI CHOUDHURY

          R/O P.O. MALIGAON RAILWAY
          HEADQUARTERS
          PIN 781011
          DIST. KAMRUP (M)
          ASSAM
                                                                          Page No.# 2/3


Advocate for the Petitioner   : MR. N J KHATANIAR, SC, EDU,MR. R MAZUMDAR

Advocate for the Respondent : MR. B PURKAYASTHA (R-1),




             Linked Case : CRP/0/0

            THE STATE OF ASSSAM
            ASSAM


             VERSUS

            MADHAB CH KALITA
            ASSAM


             ------------

For petitioner/appellant(s) : Mr. N. J. Khataniar, Advocate

For respondent(s) : Mr. B. Purkayastha, Advocate

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 01.09.2025 (Ashutosh Kumar, CJ)

This Interlocutory Application has been filed by the applicants seeking condonation of delay of 81 days in preferring an appeal against the judgment and order dated 27.02.2025, passed by a learned Single Judge of this Court in WP(C) No. 3929/2024.

For the reasons stated in the application, we are satisfied that good cause has Page No.# 3/3

been shown for condoning such delay.

In that view of the matter, the delay of 81 days in preferring the appeal is condoned.

The Interlocutory Application stands allowed.

Registry is directed to process the writ appeal and, if it is found defect free, list the same on 22.09.2025 under appropriate Heading.

                                           JUDGE                         CHIEF JUSTICE



Comparing Assistant