Page No.# 1/3 vs Narayan Konwar And 3 Ors
2025 Latest Caselaw 7696 Gua

Gauhati High Court

Page No.# 1/3 vs Narayan Konwar And 3 Ors on 26 September, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                 Page No.# 1/3

GAHC010214632025




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

                        Case No. : Cont.Cas(C)/524/2025

         RUBUL RAY CHOUDHURY AND 4 ORS.
         S/O LATE GOLOK RAY CHOUDHURY
         R/O VILL- AND P.O. DIRUA DIST. BAKSA, ASSAM

         2: MRIGENDRA NATH KALITA
          S/O LATE KHAGENDRA NATH KALITA
         R/O VILL- DALJANI
          P.O. ANANDA BAZAR
          DIST. BAKSA
         ASSAM

         3: ANOWAR HUSSAIN
          S/O ASHUR UDDIN AHMED
         R/O VILL- AND P.O. GUACHAKUCHI
          DIST. BAKSA
         ASSAM

         4: MAHESH CH. KALITA
          S/O LATE DHANI RAM KALITA
         R/O VILL- DEBOCHARA THANGURI
          DIST. BAKSA
         ASSAM

         5: ANANTA KAUMAR ROY
          S/O LATE RADHA KANTA ROY
         R/O P.O. JALHGHAT
          DIST. BAKSA
         ASSA

         VERSUS

         NARAYAN KONWAR AND 3 ORS.
         IAS,
         THE SECRETARY TO THE GOVT. OF ASSAM, DEPARTMENT OF SCHOOL
                                                                       Page No.# 2/3

            EDUCATION, DISPUR, GUWAHATI-06, ASSAM

            2:SHRI AMARJYOTI BARMAN
            ACS
            THE SECRETARY
             EDUCATION DEPARTMENT CUM CHAIRMAN
             DEPARTMENTAL SELECTION COMMITTEE
             BODOLAND TERRITORIAL COUNCIL
             KOKRAJHAR
            ASSAM
             PIN-783370.

            3:SHRI JAGADISH PRASAD BRAHMA
             DIRECTOR OF EDUCATION
             BODOLAND TETTIRORIAL COUNCIL
             KOKRAJHAR
            ASSAM
             PIN-783370.

            4:MD. JEHERUL ISLAM
            THE INSPECTOR OF SCHOOLS
             BAKSA
             DISTRICT CIRCLE
             MUSHALPUR
            ASSAM

Advocate for the Petitioner   : MS. PADMINI BARUA,

Advocate for the Respondent : ,




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                         ORDER

Date : 26.09.2025

Heard Ms. P. Baruah, learned counsel for the petitioner, who submits that the direction passed by this Court vide common Judgment and Order dated 12.06.2025 with the lead case being WP(C)/1735/2024 has not been complied with by the respondents despite a copy of the same having been furnished to them.

Page No.# 3/3

The learned counsel submits that the petitioners before this Court today were the petitioners in WP(C)/1735/2024, WP(C)/2339/2024 and WP(C)/1736/ 2024.

In view of above, issue notice returnable by 4 (four) weeks.

Petitioner to take steps for service of notice upon the respondents by registered post with A/D within 3(three) days.

List the matter after 4(four) weeks.

JUDGE

Comparing Assistant