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Page No.# 1/4 vs Sri Preetom Saikia And Anr
2025 Latest Caselaw 6923 Gua

Citation : 2025 Latest Caselaw 6923 Gua
Judgement Date : 2 September, 2025

Gauhati High Court

Page No.# 1/4 vs Sri Preetom Saikia And Anr on 2 September, 2025

                                                                    Page No.# 1/4

GAHC010076462018




                                                           2025:GAU-AS:11792

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

                        Case No. : Cont.Cas(C)/195/2018

         MAHENDRA NATH MAHANTA AND 12 ORS.
         ASSTT TEACHER, RAJAPUL L P SCHOOL, NAZIRA, SUB DIVISION,
         SIVASAGAR

         2: CHITTARANJAN BORGOHAIN
         ASSTT. TEACHER
          PHULONIBARI L P SCHOOL
          NAZIRA
          SUB DIVISION
          SIVASAGAR

         3: AJIT KALITA
         ASSTT. TEACHER
          215 NO. CHANBASHA L P SCHOOL
          NAZIRA SUB DIVISION SIVASAGAR

         4: AMULYA DUTTA
         ASSTT. TEACHER
          BAHBARI MAZDOOR L P SCHOOL
          NAZIRA SUB DIVISION
          SIVASAGAR

         5: KAMAL BAILUNG
         ASSTT. TEACHER
          NO. 981 NAGAON L P SCHOOL
          NAZIRA SUB DIVISION
          SIVASAGAR

         6: RAJU KONWAR
         ASSTT. TEACHER
          OUGURIJAN L P SCHOOL
          NAZIRA SUB DIVISION
          SIVASAGAR
                                                    Page No.# 2/4

7: RANTUMONI KHANIKAR
ASSTT. TEACHER
TOM TOM TALA L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGAR

8: LAKHESWAR DAS
ASSTT. TEACHER
 653 NO. MOLAGAON(2) L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGAR

9: PADMESWAR GOGOI
ASSTT. TEACHER
 SAH SRAMIK GYANJYOTI L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGAR

10: MAHENDRA GOGOI
ASSTT. TEACHER
 NAGA GAON L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGAR

11: MRIDUPABAN GOSWAMI
ASSTT. TEACHER
 BENGMURIA KONWAR GAON L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGAR

12: BOLIN CH BARUAH
ASSTT. TEACHER
 BALIGHAT TRIBAL L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGAR

13: SUDARSHAN PRASAD
ASSTT. TEACHER
 6 NO. LAKHIMIJAN L P SCHOOL
 NAZIRA SUB DIVISION
 SIVASAGA

VERSUS

SRI PREETOM SAIKIA AND ANR.
COMMISSIONER AND SECRETARY, ELEMENTARY EDUCATION, GOVT OF
ASSAM, DISPUR, GUWAHATI-6
                                                                                Page No.# 3/4

            2:NARAYAN KONWAR
             IAS
             SECRETARY TO THE GOVERNMENT OF ASSAM
             ELEMENTARY EDUCATION DEPARTMENT
            ASSAM
             DISPUR
             GUWAHATI-6

Advocate for the Petitioner   : MR. S K GOSWAMI, MR. A KALITA

Advocate for the Respondent : MR. D SAIKIA (R-2), MR S M T CHISTIE(R-2)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 02.09.2025

Heard Mr. R. Sarma, learned counsel for the petitioners. Also heard Mr. U. Sarma, learned counsel appearing on behalf of Mr. S.M.T. Chistie, learned counsel for the respondents/contemnors.

Mr. Sarma, learned counsel appearing on behalf of Mr. Chistie, learned counsel for the respondents/contemnors has produced the judgment and order dated 16.07.2025, passed by this Court, in WP(C) No. 6435/2017 and other connected writ petition, and submits that the order dated 18.12.2017, was an interim order passed in the aforementioned petitions and the said writ petitions have finally been disposed of, vide judgment and order dated 16.07.2025, and as such, the interim order stands merged with the final judgment and order dated 16.07.2025, and consequently, this contempt petition becomes infructuous and accordingly, it is contended to close the same.

Taking note of the submissions of learned counsel for both the parties, and also considering the fact that WP(C) No. 6435/2017 and another connected writ Page No.# 4/4

petition had already been disposed of, vide judgment and order dated 16.07.2025, and the interim order dated 18.12.2017, stands merged with the final judgment and order dated 16.07.2025, this contempt petition stands closed.

JUDGE

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