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Gauhati High Court

Assam Institute Of Health Allied ... vs Kasturi Bharali And Ors on 13 October, 2023

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                   Page No. 1/2

GAHC010049682022




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

                               Case No. : Cont.Cas(C)/139/2022

            ASSAM INSTITUTE OF HEALTH ALLIED SCIENCE
            REPRESENTED BY ITS MANAGING DIRECTOR, MANASHI CHALIHA DEKA,
            AGED ABOUT 48 YEARS, W/O JAYANTA DEKA, R/O VILL-MAZGAON, P.O.-
            TEZPUR, DIST-SONITPUR, ASSAM, PIN-784001

            VERSUS

            KASTURI BHARALI AND ORS.
            THE DIRECTOR, EMPLOYMENT AND CRAFTSMAN TRAINING AND
            MEMBER SECRETARY, ASSAM SKILL DEVELOPMENT INITIATIVE
            SOCIETY, ASSAM, REHABARI, GUWAHATI-781008

            2:MS. ARTI AHUJA
             THE SECRETARY TO THE MINISTRY OF LABOUR AND EMPLOYMENT
            DIRECTORATE GENERAL OF EMPLOYMENT AND TRAINING GOVT. OF
            INDIA
             SHRAM SHAKTI BHAWAN
             RAFI MARG
             NEW DELHI-110001.

            3:MR. ATUL KUMAR TIWARI
            THE SECRETARY OF THE MINISTRY OF SKILL DEVELOPMENT AND
            ENTREPRENEURSHIP
             GOVT. OF INDIA
             ROOM NO. 524
             SHRAM SHAKTI BHAWAN
             RAFI MARG
             NEW DELHI-110001

Advocate for the Petitioner   : MR. S K DAS

Advocate for the Respondent : MR S P DAS
                                                                                  Page No. 2/2


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : 13.10.2023 Mr. S.K. Das, learned counsel for the petitioner; Mr. S.P. Das, learned counsel for the respondent no. 1; Mr. K.K. Parasar, learned counsel for the respondent no. 2; Mr. R.K. Deb Choudhury, learned counsel for the respondent no. 3 are present.

Mr. S.P. Das, learned counsel for the respondent no. 1 has prayed for and is granted 2 [two] weeks' time to file an affidavit in response to the statements and averments made in the affidavit-in-opposition filed by the respondent no. 3.

List the case on 15.11.2023.

JUDGE Comparing Assistant