Page No.# 1/3 vs The State Of Assam And 4 Ors
2021 Latest Caselaw 1667 Gua

                                                                 Page No.# 1/3

GAHC010077072021




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

                          Case No. : WP(C)/3061/2021

         MANJU RANI TALUKDAR AND ANR
         W/O KISHORI MOHAN BAYAN, R/O VILL-CHENGA, P.O.-CHENGA, P.S.-
         TARABARI, DIST-BARPETA, ASSAM, PIN-781305

         2: RATUL TALUKDAR
          S/O LATE HARKANTA TALUKDAR
          R/O VILL-CHENGA
          P.O.-CHENGA
          P.S.-TARABARI
          DIST-BARPETA
         ASSAM
          PIN-78130

         VERSUS

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

         2:THE DIRECTOR OF SECONDARY EDUCATION
          KAHILIPARA
          GUWAHATI-19

         3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-6

         4:THE INSPECTOR OF SCHOOLS
          BARPETA DISTRICT CIRCLE
          BARPETA
          DIST-BARPETA
         ASSAM
                                                                      Page No.# 2/3


            5:THE SCREENING COMMITTEE CONSTITUTED UNDER ASSURED
            CAREER PROGRESSION SCHEME
             2011
             REPRESENTED BY ITS CHAIRPERSON CUM INSPECTOR OF SCHOOLS
             BARPETA DISTRICT CIRCLE
             BARPETA
             DIST-BARPETA
            ASSA

Advocate for the Petitioner   : MR. J AHMED

Advocate for the Respondent : SC, SEC. EDU.




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

15.07.2021

Mr. J Ahmed, learned counsel for the petitioners makes a submission that the claim of the writ petitioners are squarely covered by the judgment dated 19.06.2018 passed in WP(C)No.2397/2015 which is annexed as Annexure 9 page 36 to the writ petition.

Mr. SMT Chistie, learned counsel for the Education Department prays for an adjournment to examine the said submission.

List again in the next week.

JUDGE Page No.# 3/3

Comparing Assistant