Gauhati High Court
Mamata Chakraborty vs The State Of Assam And 5 Ors on 25 June, 2025
Page No.# 1/2
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
DEPUTY REGISTRAR (BENCH) - MR. SAPTARSHI DAS
ORDER
Date : 25.06.2025 Case taken up before the Lawazima Court.
None appears on behalf of the petitioner.
Perused the records.
Perusal of the instant case record reveals that the earlier Lawazima Court vide its order Page No.# 2/2 dated 29.11.2024 had directed the petitioner to take fresh steps for issuance of notice to the respondent Nos. 5 & 6, within 7 (seven) days from the date of the said order.
Thereafter, when the instant matter was listed again before the Lawazima Court on 20.05.2025, the said Lawazima Court was pleased to allow the petitioner further one week time to comply with the Lawazima Court's order dated 29.11.2024.
However, perusal of the recent office note dated 25.06.2025 reveals that the petitioner has not yet taken any steps for issuance of notice to the respondent Nos. 5 & 6, despite being repeatedly directed to that effect.
In view of the observations made above, it may be discerned that the petitioner may not be interested to pursue the case. As such, the matter is laid before the Hon'ble Court.
Deputy Registrar (Bench) Comparing Assistant