Gauhati High Court
Dr. Abdul Mannan vs The State Of Assam And 3 Ors on 5 March, 2020
Page No.# 1/2
GAHC010018342014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 6005/2014
1:DR. ABDUL MANNAN
S/O ALHAZ ABDUL JUBBAR MUNCHI, R/O VILLAGE NO.2 KARUNABARI,
P.O. and P.S. LALUK, DIST- LAKHIMPUR, ASSAM
VERSUS
1:THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM, DEPTT.
OF HIGHER EDUCATION, DISPUR, GHY-6
2:THE DIRECTOR OF HIGHER EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE GOVERNING BODY
LALUK COLLEGE
LALUK
LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
PIN-784160
REP. BY ITS PRESIDENT
4:THE PRINCIPAL
LALUK COLLEGE
LALUK
LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
PIN-78416
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Advocate for the Petitioner : MR.B D KONWAR
Advocate for the Respondent : SC, HIGHER EDUCATION
BEFORE
MR. ROMEN BARUAH, REGISTRAR (ADMINISTRATION)
ORDER
Date : 05-03-2020 Case has been put up before the undersigned today since Registrar (Judicial) is on leave.
None has appeared on behalf of the petitioner.
Seen the office note dated 03-03-2020 which reflects that notices were issued upon Respondent Nos. 3 and 4 by registered post with A/D, but neither A/D card nor unserved notice have been received back till date. The postal journal of Respondent Nos. 3 & 4 is placed at Flag "PJ". The postal journal shows that notices were issued upon Respondent Nos. 3 & 4 on 10-01-2015. The postal consignment nos. RS431212187IN and RS431212071IN of the notices are tracked out from www.indiapost.gov.in, but no consignment details are found.
Since, notices were issued a very long time back and no service report has been received till date, the petitioner is again directed to take fresh steps within a period of 2 (two) weeks for issuance of notices upon Respondent Nos. 3 & 4 by registered post with A/D and as well as through usual process.
The matter may be listed again before Lawazima court in the second week of April, 2020.
REGISTRAR (ADMINISTRATION) Comparing Assistant