Gauhati High Court
Smt. Swarnalata Das vs The State Of Assam And 4 Ors on 5 April, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010225872014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2910/2014
1:SMT. SWARNALATA DAS
D/O LT. JAGAT DAS, VILL. TERECHIA, P.S. NALBARI, P.O. TERECHIA, DIST-
NALBARI
VERSUS
1:THE STATE OF ASSAM AND 4 ORS
NOTICE THROUGH THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, SOCIAL WELFARE DEPARTMENT, DISPUR
2:THE DIRECTOR OF SOCIAL WELFARE DEPARTMENT
ASSAM
GUWAHATI
3:PROJECT OFFICER
INTEGRATED CHILD DEVELOPMENT PROJECT
NALBARI
4:BIRAJA KALITA
D/O SRI NABIN CH. KALITA
VILL. TERECHIA
P.S.
P.O. and DIST- NALBARI
5:RINKU DEVI
D/O LT. PRABIN SARMA
VILL. PUB BAHJANI
P.S.. and DIST- NALBAR
Advocate for the Petitioner : MR.T ALI
Advocate for the Respondent :
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
05.04.2019 Heard Mr. T. Ali, learned counsel for the petitioner as well as Mr. N. Goswami, learned Govt. Advocate for the State respondents.
It is seen that steps for service of notice on the respondent Nos. 4 & 5 was taken about year back on 20.03.2018. Office note dated 01.04.2019 indicates that A/D card has been received in respect of respondent No.4 after service of notice but neither A/D card nor unserved notice has been received in respect of respondent No.5 till date.
Therefore, service of notice on the respondent No.4 is deemed to be served. The petitioner is directed to take fresh steps for service of notice on the respondent No.5 by registered post with A/D within a period of 3(three) days. Liberty is granted to the petitioner to collect the postal receipt number from the Registry so as to enable him to track service through the Postal Website of India Post and to submit the track report before the Registry of this Court prior to the next date fixed.
List the matter on 20.05.2019 awaiting service of notice on respondent No.5.
JUDGE Comparing Assistant