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Promila Das vs The State Of Assam And 6 Ors
2022 Latest Caselaw 4755 Gua

Citation : 2022 Latest Caselaw 4755 Gua
Judgement Date : 2 December, 2022

Gauhati High Court
Promila Das vs The State Of Assam And 6 Ors on 2 December, 2022
                                                                  Page No.# 1/2

GAHC010013832020




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

                          Case No. : WP(C)/408/2020

         PROMILA DAS
         W/O- DWIJEN DAS, R/O- GANDHINAGAR, WARD NO.03, P.O AND P.S-
         BARPETA, DIST-BARPETA, ASSAM, PIN- 781301



         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         THROUGH THE COMMISSIONER AND SECRETARY TO THE GOVT OF
         ASAM, EDUCATION (ELEMENTARY) DEPTT, DISPUR, GHY- 06

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

         3:THE DIRECTOR OF PENSION
         ASSAM
          HOUSEFED COMPLEX
          BELTOLA
          GHY- 28

         4:THE ACCOUNTANT GENERAL
         ASSAM
          MAIDAMGAON
          BELTOLA
          GUWAHATI- 28

         5:THE PRINCIPAL SECRETARY
         TO THE GOVT OF ASSAM
          FINANCE DEPTT
          DISPUR
          GUWAHATI- 06
                                                                                        Page No.# 2/2


               6:THE PRINCIPAL OF SCHOOL
                GAHIYA HIGH SCHOOL
                P.O AND P.S- BARPETA
                DIST- BARPETA
               ASSAM

               7:PRONITA MEDHI
               W/O- LATE ASHOK KUMAR DAS
                R/O- KALJHAR
                DIST- BARPETA
               ASSAM
                PIN

Advocate for the Petitioner     : MR. S KALITA

Advocate for the Respondent : SC, ELEM. EDU


                                              BEFORE
                     HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                              ORDER

02-12-2022

The parties to this proceeding are allowed to go through the judgment rendered by this Court earlier in the case of Anil Sarma Dutta and others Vs. the State of Assam and others reported in 2018 (5) GLT 387.

List this matter on 13.12.2022.

Registry shall reflect the name of the Government Advocate, Assam under the respondent column in the cause list against this item.

JUDGE

Comparing Assistant

 
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