Md. Roushan Jamal vs The State Of Assam And 3 Ors
2021 Latest Caselaw 1495 Gua

                                                                   Page No.# 1/2

GAHC010073242021




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

                                 Case No. : WP(C)/2752/2021

            MD. ROUSHAN JAMAL
            S/O- MD. SAFIOR RAHMAN, R/O- VILL- PADUPARA BIJOYPUR, BONGAON,
            P.O. AMBARI, DIST.- GOALPARA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
            DEPTT., DISPUR, GHY-6

            2:THE DIRECTOR OF ELEMENTARY EDUCATION
            ASSAM
             KAHILIPARA
             GHY-19

            3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
             GOALPARA
             P.O. AND P.S. GOALPARA
             DIST.- GOALPARA
            ASSAM
             PIN- 783101

            4:THE HEADMASTER
             PADUPARA BIJOYPUR M.E.MADRASSA
             P.O. AMBARI
             DIST.- GOALPARA
            ASSAM
             PIN- 78312

Advocate for the Petitioner   : MS. S B CHOUDHURY

Advocate for the Respondent : SC, ELEM. EDU
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                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

21-04-2021 Heard Ms. S.B. Choudhury, learned counsel for the petitioner, who claims regularization of his service. The petitioner claims to be working as Honorary Grade IV employee from 01.03.2011 after the retirement of his father who was a Grade IV employee in the Padupara Bijoypur M.E. Madrassa.

Issue Notice, returnable by 6 (six) weeks. Ms. M. Phukan, learned Standing Counsel, Education Department accepts notice on behalf of respondent nos. 1, 2, 3 & 4.

Extra copies be served upon her within 2(two) days. Maintainability of the Writ Petition however is kept open in view of the Judgment rendered by the Honorable Supreme Court in the case of Uma Devi(3)

JUDGE

Comparing Assistant