Deepa Baruah vs The State Of Assam And 4 Ors
2022 Latest Caselaw 1634 Gua

Citation : 2022 Latest Caselaw 1634 Gua
Judgement Date : 13 May, 2022

Gauhati High Court

Deepa Baruah vs The State Of Assam And 4 Ors on 13 May, 2022

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GAHC010000832019




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

                           Case No. : WP(C)/184/2019

         DEEPA BARUAH
         W/O LATE CHITRA MEDHI
         PRINCIPAL OF KUJIDAH H.S. SCHOOL,
          R/O SATI RADHIKA ROAD,
         P.O. HAIBARGAON
         DIST. NAGAON, ASSAM



         VERSUS

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

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

         3:THE SECRETARY

         SCRUTINY COMMITTEE FOR SELECTION OF PRINCIPALS OF HIGHER
         SECONDARY SCHOOL
         ASSAM C/O COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
         EDUCATION (SECONDARY) DEPARTMENT
         DISPUR
         GUWAHATI- 781006.

         4:THE INSPECTOR OF SCHOOLS

          NAGAON DISTRICT CIRCLE
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             NAGAON

Advocate for the Petitioner   : MR A C BORBORA

Advocate for the Respondent : SC, SEC. EDU.




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                           ORDER

Date : 13.05.2022

It is taken note that the regular appointment of the petitioner in the facts and circumstances of the present case including the judgment of this Court dated 24.07.2018 in WP(C)/4577/2017 continues to remain and the petitioner on no occasion appears to have not been continued as the Principal.

However, for a brief period between from 21.12.2018 31.12.2018, another incumbent being the respondent no. 5 Sri Mridu Paban Borah was also appointed against the same post.

The respondents intend to undertake a rectification process as may be advisable under the law.

List for further hearing on 07.06.2022.

JUDGE

Comparing Assistant