Pratima Chetia vs The State Of Assam And 6 Others
2025 Latest Caselaw 7396 Gua

Gauhati High Court

Pratima Chetia vs The State Of Assam And 6 Others on 17 September, 2025

                                                                      Page No.# 1/3

GAHC010118702025




                                                               undefined

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

                            Case No. : I.A.(Civil)/1706/2025


         PRATIMA CHETIA
         D/O. PHANI CHETIA
         R/O. CHETIA GAON
         HARHI SAPATIA
         DIST. LAKHIMPUR
         ASSAM
         PIN-787058.


                   VERSUS

         THE STATE OF ASSAM AND 6 OTHERS
         REP BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
         GUWAHATI
         ASSAM

         2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM.
         EDUCATION (HIGHER) DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:THE COMMISSIONER AND SECRETARY
         EDUCATION (HIGHER) DEPARTMENT
         GOVT OF ASSAM
         DISPUR
         GUWAHATI-781006.

         4:THE COMMISSIONER AND SECRETARY
         FINANCE DEPARTMENT
         GOVT. OF ASSAM
         DISPUR
         GUWAHATI-781006

          5:THE DIRECTOR OF HIGHER EDUCATION
                                                                          Page No.# 2/3

          KAHILIPARA
          GUWAHATI-19
          ASSAM.

          6:HARHI COLLEGE
          LAKHIMPUR
          REP. BY ITS PRINCIPAL

          7:PARINITA BORAH
          W/O. SRI MUKTA SAIKIA
          VILL.- BATAMARI
          P/O. GHURAMARA
          DIST. LAKHIMPUR
          ASSAM
          PIN-787032.
          ------------

For the applicant : Mr. J.I. Borbhuiya, Advocate

For the respondents : Mr. A.R. Tahbildar, S.C., Higher Education Mr. A.C. Borbora, Sr. Advocate Assisted by Mr. M. Smith, Advocate For respondent No.7

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

17-09-2025

(Ashutosh Kumar, C.J.)

This Interlocutory Application has been filed by the applicant/appellant seeking condonation of delay of 1305 days in preferring an appeal against the judgment and order dated 10.09.2021 passed by a learned Single Judge of this Court in WP(C) No.4041/2019.

Page No.# 3/3

Mr. A.C. Borbora, learned senior counsel for the respondent No.7 submits that he shall file his objection to such petition.

Let such objection be filed by the next date.

Re-notify on 27.10.2025.

                      JUDGE                     CHIEF JUSTICE




Comparing Assistant