Gauhati High Court
Sahidur Rahman vs The State Of Assam And 7 Ors on 6 March, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/3
GAHC010223812018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7026/2018
1:SAHIDUR RAHMAN
S/O. LT. S.M. SAFIUR RAHMAN, EX-DPE, HAILAKANDI ATTACHED WITH
SMO, SSA, ASSAM R/O. ROOM NO. 4D, PALACIA EXOTICA, SURVEY,
BELTOLA, GUWAHATI-28, DIST. KAMRUP (M), ASSAM.
VERSUS
1:THE STATE OF ASSAM AND 7 ORS.
REP. BY ITS COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
EDUCATION ELEMENTARY DEPTT., DISPUR, GUWAHATI-06.
2:MISSION DIRECTOR
SARBA SIKSHA ABHIJAN KAHILIPARA
GUWAHATI-19
DIST. KAMRUP (M)
ASSAM-781019.
3:THE CHAIRMAN OF SSA
CACHAR CUM DEPUTY COMMISSIONER CACHAR
SILCHAR-788001.
4:EXECUTIVE DIRECTOR
SSA
ASSAM
KAHILIPARA
GHY.-19.
5:THE DY. COMMISSIONER
HAILAKANDI-788151.
6:DIST. MISSION COORDINATOR
SARBA SIKSHA ABHIJAN
DIST. HAILAKANDI
ASSAM-788151.
7:THE STATE PROJECT ENGINEER (SPE)
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SSA
ASSAM
GUWAHATI-19.
8:NIBARAN DAS
EX- DMC
CACHAR (SINCE RETIRED) S/O. UNKNOWN
HOUSE NO. 2 NEAR NAMGHAR DAWRKA NAGAR
GUWAHATI-06
P.O. AND P.S. DISPUR
DIST. KAMRUP (M)
ASSAM
Advocate for the Petitioner : MR. M J BARUAH
Advocate for the Respondent : SC, SSA
BEFORE
HONOURABLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 06-03-2019 By order dated 05.10.2018 notice was directed to be issued to respondent No.8 by registered post with AD.
Mr. M.J. Baruah, learned counsel for the petitioner submits that notice was issued to respondent No.8 in the correct address.
From the office note-sheets, it is seen that such notice was issued to respondent No.8 on 12.10.2018.
As per office note dated 20.11.2018, neither AD card nor unserved notice in respect of respondent No.8 was received by the office.
Having regard to the lapse of time since issuance of notice to respondent No.8, presumption as to service of notice on respondent No.8 may be drawn.
Accordingly, respondent No.8 is treated to have been served.
Service is complete.
List in the admission column after two weeks.
Page No.# 3/3 Respondents may file affidavit in the meanwhile.
JUDGE Comparing Assistant