Page No.# 1/2 vs Mamoni Boro And Anr
2022 Latest Caselaw 5069 Gua

                                                               Page No.# 1/2

GAHC010260372022




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

                            Case No. : WA/394/2022

         UNION OF INDIA AND 3 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA. MINISTRY
         OF DEFENCE, ROOM NO. 234, SOUTH BLOCK, NEW DELHI 110011

         2: THE SAINIK SCHOOL SOCIETY
          ROOM NO. 101
         D-1 WING
          SENA BHAWAN
          NEW DELHI 110011

         3: THE PRINCIPAL
          SAINIK SCHOOL
          GOALPARA
          PO RAJAPARA
          DIST GOALPARA
         ASSAM 783133

         4: THE VICE PRINCIPAL
          SAINIK SCHOOL
          GOALPARA RAJAPARA
          DIST GOALPARA
         ASSA

         VERSUS

         MAMONI BORO AND ANR.
         M/O MASTER JASHANTA BORO, RESIDENT OF VILLAGE KARNACHARA,
         PO HUDUKHATA, DIST BAKSA, ASSAM 78131

         2:MASTER JASHANT BORO
          (MINOR)
         S/O MAMONI BORO

         RESIDENT OF VILLAGE KARNACHARA
                                                                         Page No.# 2/2

             PO HUDUKHATA
             DIST BAKSA
             ASSAM 7813

Advocate for the Petitioner   : ADDL. C G C

Advocate for the Respondent : MR. A K BARUAH (r-1)




                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 19.12.2022 (R.M. Chhaya, CJ.)

Heard Ms. A. Gayan, learned Central Government Counsel for the appellants. Issue notice, returnable on 18.01.2023. Mr. A.K. Baruah, learned counsel accepts notice on behalf of the respondents. Hence, no formal notice is required to be issued.

Till the returnable date, the operation of the impugned judgment and order dated 08.12.2022 passed by the learned Single Judge in WP(C) No. 6695/2022 shall remain stayed.

                               JUDGE                  CHIEF JUSTICE




Comparing Assistant