Ranjan Tamuli vs Haresh Chandra Sarmah And 5 Ors
2022 Latest Caselaw 4479 Gua

                                                             Page No.# 1/3

GAHC010140012022




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

                       Case No. : I.A.(Civil)/2305/2022

         RANJAN TAMULI
         S/O- LATE ROMA KANTA TAMULI, SUBJECT TEACHER, CHAKALAGHAT
         HIGHER SECONDARY SCHOOL, DIST. NAGAON, ASSAM



         VERSUS

         HARESH CHANDRA SARMAH AND 5 ORS.
         S/O- LATE BADAN CHANDRA SARMAH, R/O- SOUTH HAIBARGAON, NEW
         COLONY PATH, HAIBARGAON, DIST. NAGAON, ASSAM, PIN- 782002.

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM
          SECONDARY EDUCATION DEPARTMENT
          DISPUR
          GUWAHATI-781006.

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

         4:THE INSPECTOR OF SCHOOLS
          NAGAON DISTRICT CIRCLE
          NAGAON.

         5:THE PRINCIPAL
          CHAKALAGHAT HIGHER SECONDARY SCHOOL
          P.O. CHAKALAGHAT
          DIST. NAGAON
         ASSAM
          PIN- 782124.
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             6:KHIROD KR. BARUAH
              S/O- LATE BHULARAM BARUAH
              R/O- VILLAGE NO. 2 MULLAPATTY HAIBARGAON
              P.O. HAIBARGAON
              DIST. NAGAON
             ASSA

Advocate for the Petitioner   : MR. B CHAKRABORTY

Advocate for the Respondent : SC, SEC. EDU.




             Linked Case : WA No. 8528/2022 (Filing Number)

             RANJAN TAMULI



             VERSUS

             HARESH CHANDRA SARMAH AND 5 ORS. F



             ------------
             Advocate for : MR. B CHAKRABORTY
             Advocate for : appearing for HARESH CHANDRA SARMAH AND 5 ORS. F



                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 15.11.2022 (R.M. Chhaya, CJ.)

Heard Mr. B. Chakraborty, learned counsel for the applicant. Also heard Mr. K.P. Pathak, learned standing counsel, Education (Secondary) Department appearing for the respondent Nos.2, 3 & 4 and Mr. A. Deka, learned counsel Page No.# 3/3

appearing for the respondent No.5.

By this application, the applicant has prayed for leave to file an appeal against the judgment & order dated 21.06.2022 passed by the learned Single Judge in WP(C) No.2229/2019. It is mainly averred in the application that as the selection has been cancelled by the impugned judgment, the rights of the applicants are affected.

The learned counsels appearing for the respondents have no objection if the application is allowed.

Considering the grievance raised in this application, the same deserves to be allowed. Accordingly, the interlocutory application is allowed.

Registry to register and number the connected appeal and list the same for admission hearing on 01.12.2022.

                  JUDGE                 CHIEF JUSTICE


Comparing Assistant