STATE OF ASSAM Vs. RAMESH DIHINGIA

JUDGEMENT

(1.) Heard Mr. N.J. Khataniar, learned standing counsel for the Elementary Education Department, representing the two review petitioners.

(2.) As per the office notes and order dtd. 10/1/2023, passed in the proceedings before the Lawazima Court, the review petitioners have not taken steps by registered post with A/D and dasti mode for service of notice on the respondent nos. 1, 2, 3 and 8 despite directions given vide order dtd. 29/5/2019 and 7/12/2022 in the proceedings before the Lawazima Court.

(3.) The respondents herein are the writ petitioners in W.P.(C) 4529/2010, by which the respondents had prayed, amongst others, for setting aside the impugned order dtd. 19/4/2010, and two impugned orders dtd. 1/7/2010, and for a direction upon the authorities for payment of salary to the petitioners from the month of September, 2003. By order dtd. 13/8/2010, this Court had allowed the writ petition by directing as follows:-