Page No.# 1/2 vs Madhab Chandra Kalita
2025 Latest Caselaw 6903 Gua

Gauhati High Court

Page No.# 1/2 vs Madhab Chandra Kalita on 1 September, 2025

                                                                   Page No.# 1/2

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.# 2/2



             For the applicants    :     Mr. N.J. Khataniar, Advocate
             For the respondent    :     Mr. B. Purkayastha, Advocate

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 06-08-2025 (Ashutosh Kumar, C.J.) This interlocutory application has been filed by the applicant seeking condonation of delay of 81 days in preferring the appeal against the judgment and order dated 27.02.2025 passed by a learned Single Judge of this Court in WP(C) 3929/2024.

Let notice be issued to the respondent. Mr. B. Purkayastha, learned counsel accepts notice on behalf of the respondent.

Since the respondent is duly represented, no formal steps need be taken. Let the response affidavit on behalf of the respondent be filed by the next date.

Re-notify on 01.09.2025.

                          JUDGE                        CHIEF JUSTICE



Comparing Assistant