Gauhati High Court
Mamata Chakraborty vs The State Of Assam And 5 Ors on 29 November, 2024
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GAHC010043372017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6218/2017
MAMATA CHAKRABORTY
W/O- SRI JYOTISH CHAKRABORTY, HEAD MISTRESS OF SVB BIDYA
MANDIR ME SCHOOL, P.O- SILCHAR- 788001, R/O- LANE NO.1, LINK ROAD,
SILCHAR, P.O AND P.S- SILCHAR, DIST- CACHAR, ASSAM
VERSUS
THE STATE OF ASSAM AND 5 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
EDUCATIONELEMENTARY DEPTT., ASSAM CIVIL SECRETARIAT, DISPUR,
GHY- 06, ASSAM
Advocate for the Petitioner : MR. S CHOUDHURY, MR. S BARUA
Advocate for the Respondent : , SC, ELEMENTARY EDUCATION
BEFORE
JOINT REGISTRAR (JUDL.) MR. CHINMOY BARUAH
ORDER
Date : 29.11.2024 Case taken up before the Lawazima Court.
Learned counsel Ms. R. Medhi appears on behalf of Mr. S. Choudhury, learned counsel for the petitioner.
Page No.# 2/2 Perused the records.
Perusal of the office note dated 29.11.2024 reveals that notice was issued to the respondent Nos. 5 & 6 by registered post with A/D on 26.10.2017.
However, in respect of the aforesaid notice issued to the respondent Nos. 5 & 6, it appears that neither the A/D cards nor the un-served notices have been received by the concerned section till date. In addition to the aforesaid, it appears that the postal track consignment reports regarding the aforementioned notice are also not available at the Indian Post website.
In view of the above, the petitioner is directed to take fresh steps for service of notice upon the respondent Nos. 5 & 6 by registered post with A/D as well as by usual Court process through the office of the learned Civil Judge (Junior Division), Cachar, within 7 (seven) day from the date of this order.
Let the matter be listed again before the Lawazima Court in the first week of January, 2025.
Joint Registrar (Judicial) Comparing Assistant