Swapan Kumar Singha vs The State Of Assam And 7 Ors
2022 Latest Caselaw 1567 Gua

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GAHC010080952022




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

                           Case No. : WA/154/2022

         SWAPAN KUMAR SINGHA
         S/O- LT JAGAT MOHAN SINGHA, R/O- LANE NO. 15, VIVEKANANDA ROAD,
         SILCHAR, DIST- CACHAR, ASSAM, PIN- 788003


         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         (SECONDARY) DEPTT., DISPUR, GHY-6

         2:THE STATE SELECTION BOARD
         THROUGH THE CHAIRMAN
          i.e.
         THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
          EDUCATION (SECONDARY) DEPTT.
          DISPUR
          GHY-6

         3:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         4:THE INSPECTOR OF SCHOOLS
          CACHAR DISTRICT CIRCLE
          SILCHAR
         ASSAM

         5:THE NATIONAL COUNCIL FOR TEACHER EDUCATION
         THROUGH THE CHAIRPERSON
          HANS BHAWAN (WING II)
          1 BAHADUR SHAH ZAFAR MARG
          NEW DELHI
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            6:SUPARNA SINGHA
             PRINCIPAL
             DESHA BHAKTA TARUN RAM PHUKAN HIGHER SECONDARY SCHOOL
             SILCHAR
             DIST- CACHAR (ASSAM)
             PIN- 788001

            7:GOVINDA CHAKRABORTY
             SUBJECT TEACHER
             SIRAJUL ALI H.S. SCHOOL
             BORKHOLA
             CACHAR
             PIN- 788110

            8:ABHIJIT SAHA
             PRINCIPAL D.N.N. K GIRLS H.S.SCHOOL
             SILCHAR
             PIN- 78800

Advocate for the Petitioner : MR. I H SAIKIA
Advocate for the Respondent : SC, SEC. EDU.




                                  BEFORE
                     HONOURABLE MR. JUSTICE SUMAN SHYAM
                    HONOURABLE MRS. JUSTICE MALASRI NANDI

                                         ORDER

Date : 11-05-2022 Suman Shyam, J

Heard Mr. I.H. Saikia, learned counsel for the appellant.

This writ appeal is presented against the judgment and order dated 05-04-2022

passed by the learned Single Judge in W.P.(C) No. 3214/2019, whereby the writ petition

filed by the appellant was dismissed.

By referring to the findings and conclusion of the learned Single Judge, Mr. Saikia

has argued that the matter calls for reconsideration.

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Ms. N. Saikia, learned counsel appearing for the private respondent No. 6, on the

other hand, has submitted that there is no merit in this appeal and the same deserves to

be dismissed.

After hearing the submission of learned counsel for both sides, we are of the view

that the matter would call for further consideration.

Issue notice returnable in 04 weeks.

Mr. R. Mazumder, learned standing counsel, Secondary Education has appeared and

accepted notice on behalf of respondent Nos. 1 to 4, whereas Mr. N.H. Borbhuyan,

learned standing counsel, NCTE has accepted notice on behalf of respondent No. 5.

Likewise, Ms. N. Saikia, learned counsel has accepted notice on behalf of respondent No.

6. As such, service of notice upon respondent Nos. 1 to 6 is deemed to be complete.

Appellant to, however, take steps for service of notice upon respondent Nos. 7 and

8 by registered post with A/D within a week from today.

In addition, appellant is also permitted to make dasti service of notice upon the

said respondents and thereafter, file affidavit of compliance.

Let the matter be listed accordingly.

                           JUDGE                        JUDGE
GS




Comparing Assistant