Dilip Kumar Kalita vs Dr Ravi Kota
2026 Latest Caselaw 106 Gua

Gauhati High Court

Dilip Kumar Kalita vs Dr Ravi Kota on 7 January, 2026

Author: K.R. Surana

Bench: Kalyan Rai Surana

                                                                           Page No.# 1/3

GAHC010245582025




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

                                  Case No. : Cont.Cas(C)/569/2025

            DILIP KUMAR KALITA
            SON OF LATE BHABA KANTA KALITA, RESIDENT OF SENCHOWA TINIALI,
            P.O. SENCHOWA, DISTRICT NAGAON, ASSAM, PIN - 782002.



            VERSUS

            DR RAVI KOTA, AND 2 ORS.
            IAS, CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM, JANATA,
            BHAWAN, DISPUR, GUWAHATI - 781006.

            2:SRI AJAY TIWARI
             IAS
            ADDITIONAL CHIEF SECRETARY TO THEGOVERNMENT OF ASSAM
             HOME AND POLITICAL DEPARTMENT
             JANATA
             BHAWAN
             DISPUR
             GUWAHATI - 781006.

            3:SHRI BISWAJIT PEGU
             IAS
             COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
             HOME AND POLITICAL DEPARTMENT
             JANATA
             BHAWAN
             DISPUR
             GUWAHATI - 781006

Advocate for the Petitioner   : MR. D DAS SR. ADV, MR D J HALOI,MR. S A HUSSAIN,MR S
DAS

Advocate for the Respondent : ,
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                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA
                 HONOURABLE MR. JUSTICE ANJAN MONI KALITA

                                      ORDER

Date : 07.01.2026 (K.R. Surana, J)

Heard Mr. D. Das, learned senior counsel, assisted by Mr. S. Das, learned counsel for the petitioner.

2. By filing this contempt petition under section 12 of Contempt of Court Act, 1971, read with Article 215 of the Constitution of India, the wilful disregard and disobedience of the judgment and order dated 20.06.2025, passed in WA 59/2023, WA 333/2021 and WA 50/2021 is alleged.

3. The learned senior counsel for the petitioner has referred to the directions contained in paragraph 140(1) of the said judgment and has submitted that the discharge order in respect of the petitioners were set aside by this Court and therefore, the petitioners could not have been relegated back to the position of Officers on Probation in Assam Police Service vide Notification No.HMA.11/ 2025/183, dated 29.07.2025.

4. Issue notice on the respondent no.3 returnable on 09.02.2026.

5. The petitioner shall take steps within 2 (two) days for service of notice on the respondent no.3 by registered post with A/D.

6. The learned instructing counsel for the petitioner is granted liberty to collect the postal receipt number from the Registry and submit postal track Page No.# 3/3

report prior to the next date of listing.

7. It may be stated that at this stage, notice has not been issued on the respondent nos.1 and 2.

8. List on 09.02.2026.

                        JUDGE               JUDGE




Comparing Assistant