Bhaskar Jyoti Dutta vs The State Of Assam And 2 Ors
2022 Latest Caselaw 1934 Gua

                                                                 Page No.# 1/2

GAHC010104212022




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

                                 Case No. : WP(C)/3619/2022

            BHASKAR JYOTI DUTTA
            SON OF JOGENDRA NATH DUTTA, PRESENTLY RESIDING AT ARUN
            APARTMENT, PUB- SARANIA, CHANDMARI, GUWAHATI- 781003,
            KAMRUP(M), ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
            GOVERNMENT OF ASSAM, EDUCATION DEPARTMENT, DISPUR,
            GUWAHATI- 781006.

            2:THE DIRECTOR
             SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI-781019.

            3:THE PRINCIPAL
             COTTON COLLEGIATE
             GOVERNMENT H.S. SCHOOL
             PANBAZAR
             GUWAHATI- 781001
             DISTRICT- KAMRUP(METRO)
            ASSAM

Advocate for the Petitioner   : MR K P PATHAK

Advocate for the Respondent : SC, EDU
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                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                  O R D E R

01.06.2022

Mr. SMT Chisti, learned counsel for the respondents in the Secondary Education Department seeks for an adjournment till 08.06.2022 to effect necessary rectification in the order impugned.

Prima facie it appears that the Secretary to the Government of Assam in the Secondary Education Department is seeking to pass an order which will be rewriting the judgment of this Court and taking a contrary view.

List the matter again on 08.06.2022.

JUDGE

Comparing Assistant