Gauhati High Court
Assam Institute Of Health Allied ... vs Kasturi Bharali And 2 Ors on 9 June, 2023
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/3
GAHC010089182023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1096/2023
ASSAM INSTITUTE OF HEALTH ALLIED SCIENCE
REPRESENTED BY ITS MANAGING DIRECTOR, MANASHI CHALIHA DEKA,
AGED ABOUT 48 YEARS, W/O JAYANTA DEKA, R/O VILL-MAZGAON, P.O.-
TEZPUR, DIST-SONITPUR, ASSAM, PIN-784001
VERSUS
KASTURI BHARALI AND 2 ORS
THE DIRECTOR, EMPLOYMENT AND CRAFTSMAN TRAINING AND
MEMBER SECRETARY, ASSAM SKILL DEVELOPMENT INITIATIVE
SOCIETY, ASSAM, REHABARI, GUWAHATI-781008
2:MS ARTI AHUJA
THE SECRETARY TO THE MINISTRY OF LABOUR AND EMPLOYMENT
AND TRAINING GOVT. OF INDIA SHRAM SHAKTI BHAWAN RAFI MARG
NEW DELHI-110001.
3:MR. ATUL KUMAR TIWARI
THE SECRETARY OF THE MINISTRY OF SKILL DEVELOPMENT AND
ENTREPRENEURSHIP
GOVT. OF INDIA
ROOM NO. 524
SHRAM SHAKTI BHAWAN
RAFI MARG
NEW DELHI-110001
Advocate for the Petitioner : MR. S K DAS
Advocate for the Respondent : MR S P DAS
Page No.# 2/3
Linked Case : Cont.Cas(C)/139/2022
ASSAM INSTITUTE OF HEALTH ALLIED SCIENCE
REPRESENTED BY ITS MANAGING DIRECTOR
MANASHI CHALIHA DEKA
AGED ABOUT 48 YEARS
W/O JAYANTA DEKA
R/O VILL-MAZGAON
P.O.-TEZPUR
DIST-SONITPUR
ASSAM
PIN-784001
VERSUS
KASTURI BHARALI AND ANR.
THE DIRECTOR
EMPLOYMENT AND CRAFTSMAN TRAINING AND MEMBER SECRETARY
ASSAM SKILL DEVELOPMENT INITIATIVE SOCIETY
ASSAM
REHABARI
GUWAHATI-781008
2:MS. ARTI AHUJA
THE SECRETARY TO THE MINISTRY OF LABOUR AND EMPLOYMENT
DIRECTORATE GENERAL OF EMPLOYMENT AND TRAINING GOVT. OF
INDIA
SHRAM SHAKTI BHAWAN
RAFI MARG
NEW DELHI-110001.
------------
Advocate for : MR. S K DAS
Advocate for : MR S P DAS appearing for KASTURI BHARALI AND ANR.
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 09-06-2023 In view of order passed today in IA(C) 1096/2023, Registry shall implead the opposite party No.3 therein as respondent No. 3 in the Contempt petition.
Page No.# 3/3 Pending correction of the cause title, let a notice be issued to respondent No.3 returnable on 26.7.2023.
Petitioner shall take steps within two days from today for service of notice upon newly impleaded respondent No. 3.
Pendency of this Contempt petition shall not be a bar for the newly impleaded respondent No.3 to comply with the order of this Court.
List on 26.7.2023 JUDGE Comparing Assistant