Madhab Chandra Kalita vs Narayan Konwar
2025 Latest Caselaw 6908 Gua

Gauhati High Court

Madhab Chandra Kalita vs Narayan Konwar on 1 September, 2025

                                                                          Page No.# 1/2

GAHC010075432025




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                              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)
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

01.09.2025

Heard Mr. S. Sutradhar, learned counsel for the petitioner and Mr. N.J. Khataniar, learned counsel for the contemnor/respondent No. 1. Mr. Khataniar submits that he is contemplating to prefer one appeal against the judgment and order of this court, dated 27.02.2025, passed in W.P.(C) No. 3929/2024 and delay for condonation in preferring the appeal has been disposed of today and therefore, he prays for listing of the matter after Puja vacation.

The prayer is allowed.

List the matter on 22.10.2025.

JUDGE

Comparing Assistant