UMESH CHANDRA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. A Todi, learned counsel for the petitioner. Also heard Mr. B Kaushik, learned counsel for the respondents No.1, 2, 3 and 4 being the authorities under the Elementary Education Department, Government of Assam and Mr. SR Barua, learned counsel for the respondents No.5 and 6 being the Chief Secretary to the Government of Assam and the Deputy Commissioner, Goalpara.

(2.) Office note of 29/9/2021 shows that in terms of Sec. 27 of the General Clauses Act, 1897 read with Order 5 Rule 9(5) proviso of the CPC, notice on respondent No.10 is deemed to have been served. The office note further reveals that A/D cards showing service of notice in respect of respondents No.7 to 9 have already been received back.

(3.) Further considering the nature of the order proposed to be passed, we are of the view that the respondents No.7, 8, 9 and 10 are not required to be heard for the present.