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Miss. Sikha Saha vs The State Of Assam And 3 Ors
2022 Latest Caselaw 1948 Gua

Citation : 2022 Latest Caselaw 1948 Gua
Judgement Date : 2 June, 2022

Gauhati High Court
Miss. Sikha Saha vs The State Of Assam And 3 Ors on 2 June, 2022
                                                                 Page No.# 1/2

GAHC010015592015




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

                          Case No. : WP(C)/3491/2015

         MISS. SIKHA SAHA
         D/O LT. RADHA GOBINDA SAHA, R/O W/NO.3, B.B. ROAD, MANGADAI
         TOWN, P.O. MANGALDAI, DIST- DARRANG, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM,
         PERZONNEL B DEPTT., DISPUR, GHY-6

         2:THE CHAIRMAN CUM DY. COMMISSIONER
          SELECTION COMMITTEE
          DARRANG
          MANGALDAI
          DIST- DARRANG
         ASSAM

         3:RAJU NATH
          S/O SRI JITEN NATH
         VILL. DAKHIN CHUBURI
          P.O. and P.S. SIPAJHAR
          DIST- DARRANG
         ASSAM
          PIN-784145

         4:PRANAB JYOTI SARMAH
          S/O SRI NILA KANTA SARMAH
         VILL. TENGABARI
          P.O. CHAPAI
          P.S. MANGALDAI
          DIST- DARRANG
         ASSAM
                                                                              Page No.# 2/2

             PIN-78452

Advocate for the Petitioner   : MR.J ABEDIN

Advocate for the Respondent : MRS.D SHARMAR-3 and 4




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

02.06.2022 Shri M. Islam, learned counsel for the petitioner, in support of his case, has relied upon the cases of Rajesh Kumar Dariya Vs. Rajasthan Public Service Commission reported in (2007) 8 SCC 785 and Saurav Yadav Vs. State of Uttar Pradesh reported in (2021) 4 SCC 542.

Shri R. Dhar, learned State Counsel prays for and is granted some time to go through the said judgments to formulate his arguments.

As agreed to by the parties, list this case for admission hearing on 07.06.2022.

JUDGE

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