Kiriti Borah vs Preetom Saikia
2022 Latest Caselaw 646 Gua

                                                                   Page No.# 1/3

GAHC010113852020




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

                        Case No. : Cont.Cas(C)/359/2020

         KIRITI BORAH
         S/O LT. DURGESWAR BORAH, R/O VILL. DOSOTANI, P.O. GARUKHUTI, P.S.
         SIPAJHAR, DIST. DARRANG, ASSAM



         VERSUS

         PREETOM SAIKIA, IAS AND 6 ORS.
         THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         (SECONDARY) DEPTT., DISPUR, GUWAHATI-6, ASSAM.

         2:SHYAM JAGANNATHAN
          IAS
         THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM FINANCE DEPTT. DISPUR GUWAHATI-6
         ASSAM

         3:DILIP KUMAR BORAH
          IAS
          DEPUTY COMMISSIONER
          DARRANG
         THE CHAIRMAN
          DISTRICT SCRUTINY COMMITTEE
          DARRANG
          (CHAIRMAN)
          DARRANG
         ASSAM-784141

         4:PHANINDRA JIDUNG
         AES
         THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
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             GUWAHATI-19

            5:JUAHIRA TUBBASUN
            AES
            THE INSPECTOR OF SCHOOLS
             DARRANG DISTRICT CIRCLE

            6:DANDADHAR NATH
            THE PRINCIPAL
             GARUKHUTI HIGHER SECONDARY SCHOOL
             P.O. GARUKHUTI DIST. DARRANG
            ASSAM
             PIN-784145

            7:MONORANJAN KAKATI
            AES
            THE SECRETARY
            THE ASSAM HIGHER SECONDARY EDUCATION COUNCIL

             BAMUNIMAIDAN
             GUWAHATI-2

Advocate for the Petitioner   : MR S P DAS, MR N DAS

Advocate for the Respondent : MS N M SARMA




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

23.02.2022

Though Shri. S.M.T. Chistie, learned counsel for the respondents has placed before this Court a copy of the order dated 04.02.2021, Shri. S.P. Das, learned counsel for the petitioner submits that the said order cannot be deemed to be an order of compliance of the order of this Court, in as much as, the Court's order referred to an earlier judgment whereby, the benefit was given from 01.01.2013, whereas in the present order dated 04.02.2021, benefit has been given from 01.01.2021.

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The aspect would require some more hearing.

As agreed to by the parties, list on 03.03.2022.

On the said date, Shri. Chistie may be equipped with further instructions.

JUDGE

Comparing Assistant