Gauhati High Court
Miss Hassina Begum vs The State Of Assam And Ors on 5 February, 2019
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GAHC010105602010
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 513/2010
1:MISS HASSINA BEGUM
W/O MD. HILAL UDDIN VILL. RAUMARI CHAPARI, P.O. AND P.S.
DALGAON, DIST DARRANG, ASSAM
VERSUS
1:THE STATE OF ASSAM AND ORS
REP BY THE COMMISSIONER AND SECY. TO THE GOVT.OF ASSAM, DEPTT.
OF SOCIAL WELFARE DEPTT, DISPUR, GHY-6, ASSAM
2:THE DIRECTOR OF SOCIAL WELFARE
ASSAM
UJANBAZAR
GHY-1 DIST. KAMRUP M
ASSAM.
3:THE CHILD DEVELOPMENT PROJECT OFFICER
DALGAON SIALMARI INTEGRATED CHILD DEVELOPMENT SERVICE
PROJECT
KHARUPETIA
P
P. KHARUPETIA
DIST. DARRANG
ASSAM.
4:THE SELECTION COMMITTEE
FOR THE POSTS OF ANGANWADI WORKERS AND HELPERS OF
ANGANWADI CENTRES OF DALGAON SILAMARI INTEGRATED CHILD
DEVELOPMENT SERVICE PROJECT
REP. BY THE IDPO O FDALGAON SIALMARI ICDS PROJECT
KHARUPETIA
P.O. KHARUPETIA
DIST. DARRANG
ASSAM.
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5:MISS SURJYABHAN NESSA
W/O HAMIDUR RAHMAN VILL- RAUMARI CHAPARI
P.O and P.S. DALGAON
DIST. DARRANG
ASSAM
Advocate for the Petitioner : MR. M A SHEIKH
Advocate for the Respondent :
BEFORE
MR. DHRUPAD KASHYAP DAS, REGISTRAR (JUDICIAL)
ORDER
Date : 05-02-2019 None appeared for the petitioner.
Seen the office note dated 21-01-2019.
As per the office note as well as from the records of the case, neither A/D card nor unserved notice has been returned for Respondent No. 5 The postal journal in respect of service of notice in respect of Respondent No. 5 is placed on record (at Flag 'Y').
From the office note, it is seen that steps were taken on 27-09-2018 by registered post with A/D. Upon tracking of postal consignments from www.indiapost.gov.in, it is seen that the said item (notice) bearing Consignment No. RS513671330IN was booked on 29-09-2018 from Guwahati G.P.O and was received on 01/10/2018 in the office of Guwahati RMS (CRC). No further information is available.
The Consignment tracking report is attached herewith.
Therefore, Petitioner is directed to take fresh steps at the correct and proper address of Respondent no. 5 within a period of 2 (two) weeks.
Matter may be listed again before lawazima court after one month of taking steps.
REGISTRAR (JUDICIAL) Page No.# 3/3 Comparing Assistant