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Gauhati High Court

Assam Institute Of Health Allied ... vs Kasturi Bharali And Ors on 18 September, 2023

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                  Page No.# 1/2

GAHC010049682022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : 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 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
            DIRECTORATE GENERAL OF 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.# 2/2




                                   BEFORE
                  HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

18.09.2023 Mr. S.K. Das, learned counsel for the petitioner is present. Mr. K. Kalita, learned counsel who has appeared for the respondent no. 3, has submitted that he has received instructions to withdraw the power by a written communication received from the respondent no. 3.

List the case after a week.

JUDGE Comparing Assistant