Prakash Deka vs The State Of Assam And 7 Ors
2022 Latest Caselaw 1756 Gua

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GAHC010073032022




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

                           Case No. : WP(C)/2655/2022

         PRAKASH DEKA
         S/O- LT. PRATAB CH. DEKA, VILL. MAZDIA, P.O. MUGKUCHI, P.S. NALBARI,
         DIST. NALBARI, ASSAM.



         VERSUS

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

         2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GHY.-06.

         3:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY.-19.

         4:THE DIRECTOR OF PENSION
         ASSAM
          HOUSEFED COMPLEX
          NEW BUILDING
          DISPUR-6.

         5:THE DIST. ELE. EDUCATION OFFICER
          NALBARI DIST.
          P.O.
          P.S. AND DIST.- NALBARI
         ASSAM.
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           6:THE DY. INSPECTOR OF SCHOOLS
            NALBARI DIST.
            P.O.
            P.S. AND DIST.- NALBARI
           ASSAM.

           7:THE BLOCK ELEMENTARY EDUCATION OFFICER
            PASHIM NALBARI
            P.O.
            P.S. AND DIST.- NALBARI
           ASSAM.

           8:THE TREASURY OFFICER
            NALBARI
            P.O. P.S. AND DIST.- NALBARI
           ASSAM

Advocate for the Petitioner : MR. A M BARBHUIYA
Advocate for the Respondent : SC, ELEM. EDU

                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                     O R D E R

23.05.2022

It is stated by Mr. AM Barbhuiya, learned counsel for the petitioner that there are numerous judgments of the Supreme Court, which provides that in the event a person over stays his service period, the amount cannot be recovered.

The judgments referred may be produced.

List the matter again in the next week.

Till then, the interim order passed earlier shall continue.

JUDGE

Comparing Assistant