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Saleha Begum vs The State Of Assam And 4 Ors
2022 Latest Caselaw 884 Gua

Citation : 2022 Latest Caselaw 884 Gua
Judgement Date : 11 March, 2022

Gauhati High Court
Saleha Begum vs The State Of Assam And 4 Ors on 11 March, 2022
                                                                 Page No.# 1/2

GAHC010037202022




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

                          Case No. : WP(C)/1352/2022

         SALEHA BEGUM
         W/O MUSTAFA SHAHIDUL ISLAM (EX MLA), R/O VILL. MOIRABARI, P.O.
         MOIRABARI, DIST. MORIGAON, ASSAM, PIN-782126



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         SECONDARY EDUCATION DEPTT. DISPUR, GUWAHATI-781006, ASSAM

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

         3:THE INSPECTOR OF SCHOOLS
          MORIGAON DISTRICT CIRCLE
          MORIGAON ASSAM PIN-782126

         4:THE STATE LEVEL SCRUTINY COMMITTEE
          REP. BY THE CHAIRMAN O/O THE DIRECTOR
          SECONDARY EDUCATION DEPTT. GOVT. OF ASSAM
          KAHILIPARA
          GUWAHATI ASSAM
          PIN-781019

         5:THE DISTRICT LEVEL SCRUTINY COMMITTEE
          REP. BY ITS CHAIRMAN
          O/O THE DEPUTY COMMISSIONER
          MORIGAON
         ASSAM
          PIN-78212
                                                                     Page No.# 2/2

Advocate for the Petitioner   : MR. M K CHOUDHURY

Advocate for the Respondent : SC, SEC. EDU.




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                       O R D E R

11.03.2022

Adjourn the matter to be listed again on 16.03.2022.

The respondents to produce the judgment of the Supreme Court, where it was provided that the respective candidates may make an application before the Government of Meghalaya as regards the decision on the validity of the degree obtained from the CMJ University. A judgment of this Court following the judgment of the Supreme Court on the same issue may also be produced.

JUDGE

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