Jibon Nessa Bewa vs The State Of Assam And 7 Ors
2021 Latest Caselaw 1222 Gua

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GAHC010055602021




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

                          Case No. : WP(C)/2146/2021

         JIBON NESSA BEWA
         W/O- LT. SOLEMAN MIAH @ SOLEMAN ALI MIAH, VILL- GUTIPARA PT.III,
         P.O. GUTIPARA, P.S. BILASIPARA, DIST.- DHUBRI, ASSAM, PIN- 783349



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         (ELEMENTARY) DEPTT., DISPUR, GHY-6

         2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPTT.
          DISPUR
          GHY-6

         3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR GHY-6

         4:THE ACCOUNTANT GENERAL (A AND E)
         ASSAM
          MAIDAMGAON
          BELTOLA
          GHY-29

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

         6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          DHUBRI
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             ASSAM
             PIN- 783301

             7:THE DIRECTOR OF PENSION
             ASSAM
              HOUSEFED COMPLEX
              DISPUR
              GHY-6

             8:THE TREASURY OFFICER
              DHUBRI
             ASSAM
              PIN- 78330

Advocate for the Petitioner    : MD H R AHMED

Advocate for the Respondent : SC, ELEM. EDU




                                  BEFORE
             HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                              ORDER

Date : 26/03/2021

Mr. H.R. Ahmed, learned counsel for the petitioner states that the dispute raised in this petition is covered by the judgment dated 19.02.2021 in WP(C) 963/2021.

Mr. S.R. Barua, learned counsel for the respondents No. 2 and 7 prays for an adjournment to examine whether the matter is covered.

List in the next week.

Mr. R. Talukdar, learned counsel appearing for the respondent No. 4 and Mr. A. Chaliha, learned counsel appearing for the respondents No. 3 and 8.

JUDGE

Comparing Assistant