Rina Barman Kalita vs The State Of Assam And 5 Ors
2021 Latest Caselaw 1367 Gua

                                                                   Page No.# 1/2

GAHC010063812021




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

                          Case No. : WP(C)/2510/2021

         RINA BARMAN KALITA
         W/O- LT. HARINATH KALITA, R/O- VILL AND P.O. HARIBHANGA, DIST.-
         NALBARI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, ASSAM
         SECRETARIAT, DISPUR, GHY-06

         2:THE STATE LEVEL COMMITTEE FOR APPOINTMENT ON
         COMPASSIONATE GROUND
          REP. BY ITS CHAIRMAN
          DISPUR
          GHY-6

         3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          SECONDARY EDUCATION DEPTT.
         ASSAM SECRETARIAT
          DISPUR
          GHY-06

         4:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19
          KAMRUP (M)
         ASSAM

         5:THE DY. COMMISSIONER
          NALBARI
          P.O.
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             P.S. AND DIST.- NALBARI
             ASSAM

            6:THE INSPECTOR OF SCHOOLS
             NALBARI
             P.O.
             P.S. AND DIST.- NALBARI
            ASSA

Advocate for the Petitioner   : MR. R PHUKAN

Advocate for the Respondent : SC, SEC. EDU.




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

07.04.2021 Petitioner's claim for appointment on compassionate ground was rejected by the SLC on the ground of being over age.

Petitioner seeks for an adjournment to provide the relevant judgment of this Court as regards condonation of over age for compassionate appointment.

List immediately after the Bihu Vacation.

JUDGE

Comparing Assistant