Mukul Kumar Deka vs The State Of Assam And 7 Ors
2021 Latest Caselaw 270 Gua

                                                                    Page No.# 1/2

GAHC010198052018




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

                          Case No. : WP(C)/6160/2018

         MUKUL KUMAR DEKA
         S/O- SRI BUDHI RAM DEKA, R/O- VILL NO.2, RAJAGARH, P.O AND P.S-
         KHOIRABARI, DIST- UDALGURI, BTAD, ASSAM, PIN- 784522

         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMMISSIONER AND SECRETARY, ELEMENTARY
         EDUCATION DEPTT, DISPUR, GUWAHATI- 781006

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

         3:THE BODOLAND TERRITORIAL COUNCIL
          REP. BY THE PRINCIPAL SECRETARY KOKRAJHAR
          PIN- 783370

         4:THE JOINT SECRETARY (BTC)
          EDUCATION DEPTT
          DIST- KOKRAJHAR
          PIN- 783370

         5:THE DIRECTOR OF EDUCATION(BTC)
          DIST- KOKRAJHAR
          PIN- 783370

         6:THE DISTRICT ELEMENTARY EDUCATION
          UDALGURI DIST- UDALGURI
          BTAD ASSAM PIN- 784509

         7:THE DEPUTY INSPECTOR OF SCHOOLS
          BHERGAON DIST- UDALGURI
                                                                                Page No.# 2/2

             BTAD ASSAM PIN- 784522

            8:THE BLOCK ELEMENTARY EDUCATION OFFICER
             KHOIRABARI BLOCK
             BHERGAON SUB DIVISION
             DIST- UDALGURI
             BTAD ASSAM PIN- 78452

Advocate for the Petitioner : MR. S CHAUHAN
Advocate for the Respondent : SC, ELEM. EDU




                                         BEFORE
                HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

28-01-2021

List on 05.02.2021 enabling Mr. B. Kaushik, learned Standing counsel, Elementary Education Department to apprise the Court as to whether the Court appointed Committee in terms of the judgment and order dated 06.04.2006, passed by the Court in the case of Sudhendu Mohan Talukdar Vs. State of Assam reported in 2006 (2) GLT 216 is still functioning or not, and if so, who are the present members of the said Committee.

If the said Court appointed Committee is not functioning presently, whether any Government order was passed in that regard, and if so, Mr. B. Kaushik, learned Standing counsel, Elementary Education Department shall place a copy of the same before the Court on the next date fixed.

JUDGE

Comparing Assistant