Page No.# 1/3 vs Narayan Konwar
2026 Latest Caselaw 3120 Gua

Gauhati High Court

Page No.# 1/3 vs Narayan Konwar on 4 April, 2026

                                                                     Page No.# 1/3

GAHC010231832025




                                                               2026:GAU-AS:4951

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

                           Case No. : Cont.Cas(C)/537/2025

           HIRANYA KUMAR NATH AND ANR
           SON OF GAMBHIR CH NATH, RESIDENT OF MEDICAL COMPLEX,
           BHANGAGHAR, GUWAHATI-781032
           2: ANUP HAZARIKA
            SON OF BHADRA HAZARIKA
            RESIDENT OF NILACHAL HOUSING SOCIETY
            NANDAN PATH
            BHETAPARA
            PIN-781028
           ASSA

           VERSUS

           NARAYAN KONWAR, IAS
           THE SECRETARY TO THE GOVT. OF ASSAM, DEPARTMENT OF SCHOOL
           EDUCATION, DISPUR, GUWAHATI-06, ASSAM

Advocate for the Petitioner : MR. P BORAH, P LHAMU,K BHARALI,MR. S HAZARIKA
Advocate for the Respondent : MR. N J KHATANIAR, MR. U SARMA

                                      BEFORE
                HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
                                       ORDER

04-04-2026

1. None appears for the petitioners on call.

2. Heard Mr. U. Sarma, learned counsel representing the respondent.

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3. This Court under its common judgment & order dated 27.08.2024 passed in WP(C) No. 4325/2012 and WP(C) No. 7378/2013, directed the Commissioner, Department of Education, Government of Assam to cause an inquiry as regard the allegation of the petitioner regarding the qualification of some selected candidates to the post of Deputy Director/Inspector of School/District Elementary Education Officer etc., wherein the petitioner did participate. Such exercise was to be carried out within a period of two months from the date of receipt of a certified copy of the order.

4. Alleging non compliance of the aforesaid order, the present contempt petition is filed

5. Mr. Sarma, learned counsel representing the respondent submits that he has received a written instruction from the Secretary to the Government of Assam, Department of School Education, which reflects the following:-

"Further, with rgard to the first direction of the Hon'ble High Court in the Writ Petition. 4325/2012, to cause inquiry, it appears from the record that an Inquiry was made and Inquiry Report was also submitted on 10.12.24 and thereafter as per report of Inquiry Officer Show Cause/Charged under Rule 9 of the Assam Services (Discipline & Appeal) Rules, 1964 has also been issued. Hence, it appears that there is no willful violation of Hon'ble Court's order and same appears to have been complied with."

6. In view of the aforesaid, this Court is of the considered opinion that the common judgment and order dated 27.08.2024 passed in WP(C) No. 4325/2012 & another connected case is complied with.

7. Accordingly, this contempt petition stands closed.

JUDGE Page No.# 3/3

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