Machuma Khatun vs The State Of Assam And 5 Ors
2022 Latest Caselaw 375 Gua

                                                                   Page No.# 1/2

GAHC010015102022




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

                           Case No. : WP(C)/667/2022

         MACHUMA KHATUN
         D/O- LATE ABDUL KHALEK KHAN, VILL.- KAIMARI PT-III, P.O. KAIMARI,
         DIST. DHUBRI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         TO BE REP. BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, EDUCATION (ELEMENTARY) DEPARTMENT,
         DISPUR, GUWAHATI-6.

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

         3:THE DIRECTORATE OF PENSION

          BANPHOOL NAGAR
          DISPUR
          BASISTHPUR
          GUWAHATI
          ASSAM-781006.

         4:THE DIRECTOR

          ELEMENTARY EDUCATION
          ASSAM
          KAHILIPARA
          GUWAHATI-19.

         5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
                                                                   Page No.# 2/2

             DHUBRI
             ASSAM

            6:THE TREASURY OFFICER
             DHUBRI
             P.O. AND DIST.- DHUBRI
            ASSA

Advocate for the Petitioner   : MR. A R BHUYAN

Advocate for the Respondent : GA, ASSAM




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

04.02.2022

List again on 14.02.2022.

The Director of Pension to inform the Court as to why he had taken a view which is substantially different from the adjudication in the judgment dated 10.03.2021 passed in WP(C)No.2561/2020.

JUDGE

Comparing Assistant