Nirupoma Nath vs The State Of Assam And 4 Ors
2021 Latest Caselaw 3414 Gua

                                                                  Page No.# 1/2

GAHC010206842021




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

                          Case No. : WP(C)/6639/2021

         NIRUPOMA NATH
         D/O LATE SUBIR CHANDRA NATH
         VILLAGE AND PO APPIN PART II, PS LALA. DIST HAILAKANDI, ASSAM
         788161



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM,EDUCATION DEPARTMENT (ELEMENTARY) DISPUR,
         GUWAHATI 06

         2:DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI 19

         3:THE STATE LEVEL COMMITTEE (SLC) FOR COMPASSIONATE
         APPOINTMENT

          REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
          DISPUR
          GUWAHATI 06

         4:THE DISTRICT LEVEL COMMITTEE (DLC)
          HAILAKANDI FOR COMPASSIONATE APPOINTMENT
          REPRESENTED BY THE DEPUTY COMMISSIONER
          HAILAKANDI
         ASSAM 788151

         5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
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             HAILAKANDI
             ASSAM 78815

Advocate for the Petitioner   : MR. S B LASKAR

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                          ORDER

Date : 10-12-2021 Heard Mr. S.B. Laskar, learned counsel for the petitioner and Mr. S.R. Baruah, learned Government Counsel appearing for the respondent Nos. 3 and 4 as well as Mr. B. Talukdar, learned Standing Counsel for Elementary Education Department, appearing for all the respondent Nos. 1, 2 and 5.

In view of the judgment and order dated 02.08.2021, passed by this Court, in WP (C) No. 3435/2021, let notice be issued, returnable 28.01.2022.

As all the respondents are represented, requisite additional copies of the writ petition be furnished to the learned Government as well as departmental Standing Counsel in course of the day today.

List on 24.01.2022.

JUDGE

Comparing Assistant