Page No.# 1/3 vs The State Of Assam And 4 Ors
2022 Latest Caselaw 3606 Gua

                                                           Page No.# 1/3

GAHC010189392022




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

                            Case No. : WP(C)/6104/2022

         AVADHESH KUMAR SINGH AND 2 ORS.
         HEADMASTER , BAPUJI HIGH SCHOOL (HINDI MEDIUM),
         R/O- VILLAGE NAKHOLA,
         P.O AND P.S- JAGIROAD,
         DIST- MORIGAON, ASSAM, PIN-782410

         2: THE SCHOOL MANAGING COMMITTEE
          BAPUJI HIGH SCHOOL (HINDI MEDIUM)
          REP. BY THE THEN PRESIDENT
         ACHHA LAL SAH

         S/O- LATE MAHESWAR SAH

         R/O- VILLAGE NAKHOLA

         P.O AND P.S- JAGIROAD

         DIST- MORIGAON
         ASSAM
         PIN-782410

         3: THE HEADMASTER
          BAPUJI HIGH SCHOOL (HINDI MEDIUM)


         P.O - JAGIROAD

         DIST- MORIGAON
         ASSAM
         PIN-78241

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
                                                                 Page No.# 2/3

            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, DEPARTMENT OF SECONDARY EDUCATION, DISPUR,
            GUWAHATI, ASSAM, PIN- 781006.

            2:THE DIRECTOR OF SECONDARY EDUCATION

             ASSAM
             KAHILIPARA
             GUWAHATI-19
             ASSAM

            3:THE INSPECTOR OF SCHOOLS
             MORIGAON DISTRICT CIRCLE
             MORIGAON

            DIST- MORIGAON
            PIN-782105

            4:THE DISTRICT LEVEL SCRUTINY COMMITTEE
             REPRESENTED BY ITS CHAIRMAN
            THE DEPUTY COMMISSIONER
             MORIGAON
             P.O AND DIST-MORIGAON
            ASSAM
             PIN-782105

            5:RAMANAND JHA
             S/O- KRISHNA KANTA JHA
             C/O- LATE NAYAN TALIKDAR

            R/O- VILLAGE NAKHOLA

            P.O AND P.S- JAGIROAD

            DIST- MORIGAON
            ASSAM
            PIN-78241

Advocate for the Petitioner   : MR. U K GOSWAMI

Advocate for the Respondent : SC, SEC. EDU.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                                                                          Page No.# 3/3

                                      ORDER

16.09.2022 Heard Shri MK Choudhury, learned Senior Counsel for the petitioners, who has put to challenge a judgment and order dated 20.08.2022 passed by the learned Education Tribunal cum District Judge, Morigaon in Education (T) Case No. 02/2016. By the impugned judgment, the case of the respondent no. 5 has been allowed and he has been directed to be reinstated in service and as a consequence thereof, the petitioner would be ousted from the said post of Headmaster of the school in question.

Shri U. Sarma, learned Standing Counsel, Secondary Education Department is directed to obtain the instructions with regard to the present status pursuant to the aforesaid judgment.

Shri MA Sheikh, learned counsel for the respondent no. 5 is present, who has also filed a caveat.

Since urgency has been expressed, list this case for motion on 19.09.2022.

JUDGE

Comparing Assistant