Page No.# 1/2 vs Alaka Kalita And Anr. B
2022 Latest Caselaw 3498 Gua

                                                             Page No.# 1/2

GAHC010036812022




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

                            Case No. : WA/255/2022

         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
          ASSA

         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
          ASSA
                                                                      Page No.# 2/2

Advocate for the Petitioner   : SC, ELEM. EDU

Advocate for the Respondent : SC, BTC




                                     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 appellants.

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, the appellants shall verify whether the respondent No.1/writ petitioner has actually worked during the period as mentioned in the impugned judgment & order dated 22.01.2019 passed in WP(C) No.1728/2015 and may place before this Court the report. This will be subject to the further order of this Court.

                                 JUDGE            CHIEF JUSTICE


Comparing Assistant