Page No.# 1/2 vs Alaka Kalita And Anr. B
2022 Latest Caselaw 3495 Gua

                                                              Page No.# 1/2

GAHC010036812022




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

                           Case No. : I.A.(Civil)/2348/2022


         THE STATE OF ASSAM AND 3 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM EDUCATION (ELEMENTARY) DEPARTMENT
         DISPUR
         GUWAHATI 781006

         2: THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI 781019

         3: THE DISTRICT ELEMENTARY EDUCATION OFFICER
         NALBARI
         ASSAM


         4: THE DEPUTY INSPECTOR OF SCHOOLS
         NALBARI
         ASSAM

          VERSUS

         ALAKA KALITA AND ANR. B
         W/O SRI APURBA KUMAR TALUKDAR
         RESIDENT OF VILLAGE AND PO BANGAON
         DIST BARPETA .ASSAM

         2:THE DIRECTOR OF EDUCATION

         BODOLAND AUTONOMOUS COUNCIL
         KOKRAJHAR
         ASSAM
         ------------
                                                                      Page No.# 2/2

           Advocate for : SC
           ELEM. EDU
           Advocate for : SC
           BTC appearing for ALAKA KALITA AND ANR. B



                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

Date : 12.09.2022 (R.M. Chhaya, CJ.)

Heard Mr. D. Saikia, learned Advocate General, Assam, assisted by Mr. N.J. Khataniar, learned standing counsel, Education (Elementary) Department, appearing for the applicants.

Issue notice, returnable on 28.09.2022.

Since Mr. B.D. Das, learned senior counsel, assisted by Ms. R. Deka, learned counsel, accepts notice on behalf of the respondent Nos.1/writ petitioner and Mr. B. Choudhury, learned standing counsel, BTC, accepts notice on behalf of the respondent No.2, no formal steps are required to be taken.

Meanwhile, implementation of the impugned judgment & order dated 22.01.2019 passed in WP(C) No.1728/2015 shall remain stayed.

                      JUDGE             CHIEF JUSTICE




Comparing Assistant