Momena Khatun vs The State Of Assam And 4 Ors
2021 Latest Caselaw 1523 Gua

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GAHC010020362021




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

                         Case No. : WP(C)/1139/2021

         MOMENA KHATUN
         W/O- AHER ALI AHMED,
         RESIDENT OF BARPETA ROAD, NICHUKA, P.O.- BARPETA ROAD, PIN-
         781315,
         DIST.- BARPETA, ASSAM

         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         (ELEMENTARY) DEPTT., DISPUR, GHY-6

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

         3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          BARPETA

         4:THE STATE OF ASSAM
          DY. COMMISSIONER
          BARPETA
         ASSAM

         5:INNUS ALI AHMED
          S/O- ABDUL KHALEK
         VILL- NICHUKA
          P.O. KALAHBHANGA
          BARPETA ROAD
          DIST.- BARPETA
         ASSAM
          PIN- 78131
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Advocate for the Petitioner     : S KHANIKAR

Advocate for the Respondent : SC, ELEM. EDU




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

23-04-2021 It appears that the dispute raised in this Writ Petition is a matter of adjudication by the Education Tribunal which have been constituted after a Full Bench Judgment of this Court and enacted thereafter.

Ms. S. Khanikar, learned counsel for the petitioner shall obtain instructions in this regard.

List this matter after 2(two) weeks.

JUDGE

Comparing Assistant