Page No.# 1/2 vs The State Of Assam And 4 Ors
2022 Latest Caselaw 3470 Gua

                                                                 Page No.# 1/2

GAHC010148302021




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

                          Case No. : WP(C)/4829/2021
         BHABEN BHATTA AND 2 ORS.
         S/O LATE PRAFULLA BHATTA, R/O VILL-BARKURA, P.O.-BALIKURIA,
         DIST-NALBARI, ASSAM, PIN-781341

         2: PADMA DHAR DAS
          S/O SRI SONARAM DAS
          R/O VILL AND P.O.-RAMPUR
          DIST-NALBARI
         ASSAM
          PIN-781312

         3: BIKASH BEZBARUAH
          S/O LATE NARAYAN BEZBARUAH
          R/O VILL-GAMARIMURI
          P.O.-KAITHALKUCHI
          DIST-NALBARI
         ASSAM
          PIN-78137

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, EDUCATION (SECONDARY) DEPARTMENT, DISPUR,
         GUWAHATI-6

         2:THE STATE SELECTION BOARD
         THROUGH THE CHAIRMAN
          I.E. THE SECRETARY TO THE GOVT. OF ASSAM
          SECONDARY EDUCATION DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
                                                                        Page No.# 2/2

             GUWAHATI-781019

            4:THE DISTRICT SELECTION COMMITTEE
            THROUGH THE DEPUTY COMMISSIONER
             NALBARI
            VILL
             P.O. AND DIST-NALBARI
             PIN-781335

            5:THE INSPECTOR OF SCHOOLS
             NALBARI DISTRICT CIRCLE
             NALBARI
            VILL.
             P.O. AND DIST-NALBARI
            ASSAM
             PIN-78133

Advocate for the Petitioner    : MR. I H SAIKIA

Advocate for the Respondent : SC, SEC. EDU.


                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 09.09.2022

Heard Mr. I. H. Saikia, learned counsel for the appellants and Mr. R. Mazumdar, learned Standing counsel, Secondary Education Department, appearing for the State respondents.

The appellant has already filed written arguments and compilation of judgments relied upon by the appellant.

Mr. R. Mazumdar, learned counsel appearing for the State respondents to file written argument, if any, latest by 19.09.2022.

The matter is adjourned to 20.09.2022.

                              JUDGE                CHIEF JUSTICE

Comparing Assistant