Md. Hussain Ahmed vs The State Of Assam And 5 Ors
2021 Latest Caselaw 77 Gua

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GAHC010169952016




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

                          Case No. : WP(C)/2137/2016

         MD. HUSSAIN AHMED
         S/O MORINUDDIN, VILL. GARUNI GAON, P.O. PHULTOLI BAZAR, DIST-
         NAGAON, ASSAM

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM,
         SECONDARY EDUCATION DEPTT., DISPUR, GHY-6

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

         3:THE SUPERINTENDENT CUM MEMBER SECY.
          MANAGING COMMITTEE/SELECTION COMMITTEE
          UDALI MOHAMMADIA SENIOR MADRASSA
          ZUTHANGBASTI
          NAGAON P.O. TINIALI BAZAR
          NAGAON DIST- NAGAON
         ASSAM

         4:THE SECY. TO THE GOVT. OF ASSAM
          FINANCE DEPTT. DISPUR
          GHY-6

         5:THE STATE LEVEL SCRUTINY COMMITTEE
          REP. BY ITS CHAIRMAN and JT. SECY. TO THE GOVT. OF ASSAM
          DEPTT. OF EDUCATION S
          DISPUR GHY-6

         6:RASHID AHMED
          S/O FAIZUR RAHMAN
          R/O KADARIGAON
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             P.S. UDALI BAZAR
             P.O. PHULTALI BAZAR
             DIST- NAGAON ASSA

Advocate for the Petitioner : MS.K LAHKAR
Advocate for the Respondent : SC, SECONDARY EDUCATION




                                           BEFORE
                HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                           ORDER

08-01-2021

Heard Mr. A. Ali, learned counsel for the petitioner. Also heard Mr. R. Mozumdar, learned Standing counsel, Secondary Education Department for the respondent Nos. 1, 2 and 5 and Mr. A. Chaliha, learned Standing counsel, Finance Department for the respondent No.4.

Mr. Ali, learned counsel for the petitioner placed before the Court that WP(C) No. 1402/2014 is similar to the present writ petition and the issues involved in that writ petition i.e., WP(C) No. 1402/2014 are identical.

The same is also reflected in the order dated 11.04.2018.

The petitioner has also annexed a copy of the order dated 18.11.2015, passed earlier in WP(C) No. 6942/2015.

After proper scrutiny of the matter, it is found that WP(C) No. 1402/2014 as well as WP(C) No. 6942/2015 were dismissed by a common judgment and order dated 22.07.2019, passed in WP(C) No. 7811/2015 (Nurul Islam Vs. State of Assam and Another) and other connected cases.

In view of the above, this writ petition stands dismissed.

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Comparing Assistant