Gauhati High Court
Namrata Singh vs The Union Of India And 3 Ors on 13 December, 2021
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010057922021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2121/2021
NAMRATA SINGH
W/O SRI SANJAY SINGH
RESIDENT OF 17, BHUTNATH, PO BHARALUMUKH, GUWAHATI ,DIST
KAMRUP M ASSAM
VERSUS
THE UNION OF INDIA AND 3 ORS
MINISTRY OF EDUCATION, REPRESENTED BY ITS SECRETARY, 127-C,
SHASTRI BHAWAN, NEW DELHI 110001
2:NATIONAL INSTITUTE OF OPEN SCHOOLING
FORMERLY NATIONAL OPEN SCHOOLING
REPRESENTED BY ITS CHAIRMAN
MHRD
GOVT. OF INDIA
INDUSTRIAL AREA
NH 24
SECTOR 62
NOIDA
DIST GAUTAM BUDDH NAGAR
UTTAR PRADESH
3:THE REGIONAL DIRECTOR
NATIONAL INSTITUTE OF OPEN SCHOOLING
BUILDING OF ASSAM PUBLICATION BOARD
1ST FLOOR
BAMUNIMAIDAM
GUWAHATI
DIST KAMRUPM ASSAM
781021
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4:GOVERNMENT BANIKANTA COLLEGE OF TEACHER EDUCATION (IASE-
GHY)
A STUDY CENTRE OF NATIONAL INSTITUTE OF OPEN SCHOOLING
REPRESENTED BY ITS CO ORDINATOR
SITUATED AT LACHIT NAGAR
GUWAHATI
KAMRUPM ASSAM 78100
Advocate for the Petitioner : MR. A BHATTACHARYYA
Advocate for the Respondent : ASSTT.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 13.12.2021 Mr. A. Bhattacharyya, learned counsel for the petitioner and Mr. K. Gogoi, learned CGC is present.
It is seen that the name of Mrs. R. Borah, learned standing counsel for the NIOS is not reflected in the cause list. As such, she is not present when the matter is called.
Accordingly, let the matter be listed again on 20.12.2021.
Registry shall reflect the name of Mrs. R. Borah, standing counsel, NIOS while listing the matter next.
JUDGE Comparing Assistant