Shri Dilip Kumar Sarma vs The State Of Assam And 5 Ors
2022 Latest Caselaw 1319 Gua

                                                                Page No.# 1/2

GAHC010068212022




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

                           Case No. : WA/130/2022

         SHRI DILIP KUMAR SARMA
         S/O SRI NAGENDRA NATH SARMA
         RESIDENT OF VILLAGE LAILURI, DIST NAGAON, ASSAM

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, EDUCATION (SECONDARY) DEPARTMENT DISPUR GUWAHATI
         781006

         2:THE DIRECTOR
          SECONDARY EDUCATION ASSAM
          KAHILIPARA
          GUWAHATI 781019

         3:THE INSPECTOR OF SCHOOLS
          NAGAON DISTRICT CIRCLE
          NAGAON
          DIST NAGAON
         ASSAM 782001

         4:THE SCHOOL SELECTION COMMITTEE
          REPRESENTED BY THE MEMBER SECRETARY
          SINGIMARI MD. ALI HIGHER SECONDARY SCHOOL
          PO SINGIMARI
          DIST NAGAON
         ASSAM 782125

         5:THE STATE SELECTION BOARD
          HEADED BY THE CHAIRMAN OF THE STATE SELECTION BOARD
          KAHILIPARA
          GUWAHATI 781019
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            6:MD. IBRAHIM ALI
             SON OF LATE WAHID RESIDENT OF VILLAGE KASOKHAITY
             PO MAGURMARI
             PS RUPAHIHAT
             DIST NAGAON
            ASSAM 7821

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent : SC, SEC. EDU.




                                     BEFORE
                      HON'BLE MR. JUSTICE N. KOTISWAR SINGH
                         HON'BLE MR. JUSTICE NANI TAGIA

                                         ORDER

20.04.2022 [N. Kotiswar Singh, J.]

Heard Mr. K.N. Choudhury, learned Senior counsel assisted by Mr. R.M. Deka, for the

appellant. Also heard Mr. D.K. Das, learned counsel appearing for the respondent No.6 and

Mr. U. Sarma, learned standing counsel, Secondary Education Department, appearing for the

State respondents.

Hearing is concluded.

Judgment is reserved.

                 Sd/- Nani Tagia               Sd/- N. Kotiswar Singh
                       JUDGE                            JUDGE




Comparing Assistant