Dr. Tulumoni Devi vs The State Of Assam And 5 Ors
2022 Latest Caselaw 1698 Gua

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GAHC010039072022




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

                          Case No. : WP(C)/1509/2022

         DR. TULUMONI DEVI
         W/O RATUL NEOG, R/O PANIGAON CHARIALI, BISHNU RABHA PATH, P.O.-
         NAGAON, PIN-782001



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY ITS COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, ELEMENTARY EDUCATION, DISPUR-06

         2:THE SPECIAL COMMISSIONER
          ELEMENTARY EDUCATION DEPARTMENT
          DISPUR
          GUWAHATI-06

         3:THE DIRECTOR
          SCERT
         ASSAM
          KAHILIPARA
          GUWAHATI-19

         4:THE ADDITIONAL SECRETARY TO THE GOVERNMENT OF ASSAM
          ELEMENTARY EDUCATION DEPARTMENT
          KAHILIPARA
          GHY-19

         5:THE DEPUTY COMMISSIONER
          NAGAON
         ASSAM

         6:BINITA PATHAK
          LECTURER GOVT. SIKSHAN MAHAVIDALAYA NAGAO
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Advocate for the Petitioner      : MR A C BORBORA

Advocate for the Respondent : SC, ELEM. EDU




                                  BEFORE
             HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                            ORDER

Date : 19.05.2022

It is stated by Mr. A C Borbora, learned senior counsel for the petitioner that in view of the judgment and order dated 19.05.2022 passed in WP(C)/3001/2022, no further adjudication in WP(C)/1509/1011 is required and the provisions of the said judgment would also cover this writ petition.

In view of the above submission, this writ petition stands closed.

JUDGE

Comparing Assistant