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Page No.# 1/5 vs The State Of Assam And 3 Ors
2022 Latest Caselaw 3547 Gua

Citation : 2022 Latest Caselaw 3547 Gua
Judgement Date : 14 September, 2022

Gauhati High Court
Page No.# 1/5 vs The State Of Assam And 3 Ors on 14 September, 2022
                                                                    Page No.# 1/5

GAHC010158402022




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

                         Case No. : Review.Pet./142/2022

         TAJ UDDIN LASKAR AND 12 ORS,
         S/O LT. JAHIR UDDIN LASKAR, R/O- VILL- SAYEDBOND PART-I, P.O.
         KALIBARI, P.S. ALGAPUR, DIST.- HAILAKANDI, ASSAM, PIN- 788150

         2: ZAKIR HUSSAIN BARBHUIYA
          S/O- NURUL ISLAM BARBHUIYA
          R/O- VILL- VICHINGCHA PART-2
          P.O. VICHINGCHA
          P.S. HAILAKANDI
          DIST.- HAILAKANDI
         ASSAM
          PIN- 788151

         3: ABDUL KAIYUM LASKAR
          S/O- SOMAR UDDIN LASKAR
          R/O- VILL- PALOICHERRAPUNJI-III
          P.O. SULTANICHERRA
          P.S. RAMNATHPUR
          DIST.- HAILAKANDI
         ASSAM
          PIN- 788162

         4: SALEHA BEGUM LASKAR
         W/O- SHAFIQUL ISLAM LASKAR
          R/O- VILL- KANCHANPUR
          P.O. KANCHANPUR
          P.S. HAILAKANDI
          DIST.- HAILAKANDI
         ASSAM
          PIN- 788151

         5: MONOWARA BEGUM LASKAR
          D/O- SAWKAT ALI LASKAR
          R/O- VILL- NIAMOTHPUR
                                          Page No.# 2/5

P.O. SARBANANDAPUR
P.S. LALA
DIST.- HAILAKANDI
ASSAM
PIN- 788163

6: SAMSUL HOQUE LASKAR
 S/O- LT. LALU MIYA LASKAR
 R/O- VILL- KACHUDARAM PART-II
 P.O. AND P.S. KACHUDARAM
 DIST.- CACHAR
ASSAM
 PIN- 788119

7: SABUL ALOM BARBHUIYA
 S/O- KUTI MIA BARBHUIYA
 R/O- VILL- KACHUDARAM PART-I
 P.O. AND P.S. KACHUDARAM
 DIST.- CACHAR
ASSAM
 PIN- 788119

8: NAMITA SARKAR
W/O- BADAL SHARMA
 R/O- VILL- PATIDOI VERELA
 P.O. GARUBANDHA
 P.S. MISSAMARI
 DIST.- SONITPUR (ASSAM)
 PIN- 784506

9: ILA SARKAR
 D/O- GOPAL CHANDRA SARKAR
 R/O- VILL- SOUTH HILL COLONEY LUMDING
 P.O. AND P.S. LAMDING
 DIST.- HOJAI
ASSAM
 PIN- 782447

10: UJJAL DAS
 S/O- RAJBALLAV DAS
 R/O- VILL- SOUTH TOKRERCHARA PART-IV
 P.O. GOLAKGANJ
 P.S. GOLAKGANJ
 DIST.- DHUBRI
ASSAM
 PIN- 783334

11: SAFATUN NESSA BARBHUIYA
                                                        Page No.# 3/5

D/O- LT. ABDUL WAHAB BARBHUIYA
R/O- VILL- BHABANIPUR
P.O. AMALA
P.S. LALA
DIST.- HAILAKANDI
ASSAM
PIN- 788164

12: SYEDA AMINA ISLAM
 D/O- LT. MD. FOKHRUL ISLAM
 R/O- VILL- BERENGA
 P.O. BERENGA
 P.S. SILCHAR SADAR
 DIST.- CACHAR
ASSAM
 PIN- 788005

13: HIMADRI KALITA
W/O- PULEN DUTTA
 R/O- VILL- RANGIA
WARD NO.7
 P.O. AND P.S. RANGIA
 DIST.- KAMRUP (R)
ASSAM
 PIN- 78135

VERSUS

THE STATE OF ASSAM AND 3 ORS..
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
(ELEMENTARY) DEPTT., DISPUR, GHY-06

2:THE PERSONAL (B) DEPTT.
 GOVT. OF ASSAM
 REP. BY ITS PRINCIPAL SECY.
 DISPUR
 GHY-6

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

4:THE MISSION DIRECTOR
AXOM SARBA SIKSHA ABHIYAN MISSION
 KAHILIPARA
 GHY-1
                                                                                   Page No.# 4/5

Advocate for the Petitioner   : MR. J LASKAR

Advocate for the Respondent : GA, ASSAM




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

Date : 14-09-2022

Heard Mr. J Laskar, learned counsel for the review petitioners. Also heard Mr. N J Khataniar, learned counsel for the authorities under the Education Department both Secondary and Elementary.

2. The review petitioners who were writ petitioners no. 1, 3, 4, 5, 7, 8, 9, 10, 11, 12, 13, 16 and 17 in WP(C) No. 4177/2020 has instituted this review petition against the common judgment and order dated 30.05.2022 in WP(C) No. 2238/2020 and other writ petitions which also includes WP(C) No. 4177/2020.

3. By the said judgment and order dated 30.05.2022 in paragraph 14, the writ petitioners were required to submit individual applications before the Secretary to the Government of Assam in the Secondary Education Department who shall, by taking note of the provisions of Clause 4 of the notification dated 03.05.1951 pass a reasoned order on such applications by taking into account the interest of fair dealing as well as the public interest that may be involved.

4. This review petition is instituted that the review petitioners herein who are the writ petitioners no. 1, 3, 4, 5, 7, 8, 9, 10, 11, 12, 13, 16 and 17 in WP(C)/4177/2020 are from the Elementary Education Department and not from the Secondary Education Department and therefore, their respective applications for condoning the upper age limit ought to be before the Secretary to the Government of Assam in the Elementary Education Department.

5. Accordingly, paragraph 14 of the judgment and order dated 30.05.2022 in WP(C)/4177/2020 in respect of the present review petitioners namely, Taj Uddin Laskar, Zakir Hussain Barbhuiya, Abdul Kaiyum Laskar, Saleha Begum Laskar, Monowawra Begum Laskar, Samsul Hoque Laskar, Sabul Alom Barbhuiya, Namita Sarkar, Ila Sarkar, Ujjal Das, Safatun Page No.# 5/5

Nessa, Syeda Anima Islam and Himadri Kalita be read to be the Secretary to the Government of Assam in the Elementary Education Department while retaining the other provisions of the said judgment and order dated 30.05.2022 in WP(C) No. 2238/2020 and other writ petitions. Correspondingly, the date of the relevant advertisement be also construed to be the date of advertisement in respect of the Elementary Education Department and not the Secondary Education Department.

Review petition is allowed as indicated above.

JUDGE

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