Dilip Kr Kalita vs The State Of Assam And 8 Ors
2022 Latest Caselaw 65 Gua

                                                                  Page No.# 1/3

GAHC010170422021




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

                          Case No. : WP(C)/5640/2021

         DILIP KR KALITA
         S/O- LT. ANANTA RAM KALITA, R/O- VILL- DOKUCHI NAGARBERA, P.O.
         AND P.S. NAGARBERA, DIST.- KAMRUP, ASSAM, PIN- 781127



         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         DEPTT., (ELEMENTARY) DISPUR, GHY-6

         2:THE DIRECTOR
          ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          KAMRUP
         AMINGAON
          GHY-35

         4:THE DY. INSPECTOR OF SCHOOLS
         AMINGAON
          KAMRUP
          GHY-35

         5:THE BLOCK ELEMENTARY EDUCATION OFFICER
          BOKO BLOCK
          DIST.- KAMRUP
         ASSAM
          CHAMARIA-35
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            6:THE TRESURY OFFICER
            AMINGAON
             GHY-35

            7:THE DIRECTOR OF PENSION
            ASSAM
             DISPUR
             GHY-6

            8:THE ACCOUNTANT GENERAL (AANDE)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GHY-29

            9:THE SECRETARY
             FINANCE DEPTT.
             GOVT. OF ASSAM
             DISPUR
             GHY-

Advocate for the Petitioner   : MR. R M CHOUDHURY

Advocate for the Respondent : SC, ELEM. EDU




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

05.01.2022

Heard Mr. R.M. Choudhury, learned counsel for the petitioner and Mr. B. Chakraborty, learned Standing counsel for the Accountant General.

Mr. N.J. Khataniar, learned Standing counsel for the Elementary Education Department submits that similar writ petitions are stated to be listed on 21.01.2022 and along with other matters, on this matter also the learned Advocate General will make submissions. As the matter relates to pension and the learned counsel for the petitioner submits that the case of the petitioner is Page No.# 3/3

covered by judgment and order dated 12.08.2021 passed in WP(C) 8694/2018, the matter would not be adjourned on the next date of listing.

List the matter on 21.01.2022 in the admission column.

JUDGE

Comparing Assistant