Gauhati High Court
The State Of Assam And 3 Ors vs Vicky Kumar Patel on 10 January, 2020
Author: Manish Choudhury
Bench: Manish Choudhury, Parthivjyoti Saikia
Page No. 1/2
GAHC010215042019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Review.Pet. 132/2019
1:THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECRETARY, GOVT. OF ASSAM, ASSAM
SACHILABALAYA, DISPUR, GHY.-06.
2: THE COMMISSIONER AND SECRETARY
HEALTH DEPTT.
GOVT. OF ASSAM
DISPUR
GHY. - 06
3: THE DIRECTOR OF MEDICAL EDUCATION
ASSAM
OFFICE OF THE DIRECTOR OF MEDICAL EDUCATION
SIXMILE
KHANAPARA
GHY.-22.
4: THE CONTROLLER OF EXAMINATIONS
OFFICE OF THE DIRECTOR OF MEDICAL EDUCATION
SIXMILE
KHANAPARA
GHY.-2
VERSUS
1:VICKY KUMAR PATEL
S/O. LT. SAKALDEO PATEL, R/O. VILL. RANIPATH, MORANHAT, P.O. AND
P.S. DIBRUGARH, ASSAM.
Advocate for the Petitioner : MR. D SAIKIA
Advocate for the Respondent : GA, ASSAM
Page No. 2/2
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 10-01-2020 (Manish Choudhury, J) Mr. D. Upamanyu, learned Standing Counsel, Health and Family Welfare Department referring to office note dated 21.10.2019, has submitted that he may be allowed to take fresh steps on the sole respondent by the registered post with A/D within 3 (three) working days.
The prayer is allowed.
The appellants shall take fresh steps for service of notice on the sole respondent by registered post with A/D within 3 (three) working days.
List after 4 (four) weeks.
JUDGE Comparing Assistant