Gauhati High Court
Page No.# 1/5 vs The State Of Assam And 6 Ors on 29 September, 2022
Page No.# 1/5
GAHC010203812022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6581/2022
NURAL HOQUE AND 8 ORS
S/O- LT. AMIR HUSSAIN,
VILL- CHEDAMARI,
P.O.- BALAPARA,
P.S.- JOGIGHOPA,
DIST- BONGAIGAON, ASSAM.
PIN- 783389.
2: ANOWAR HUSSAIN
S/O- LT. HAJI MD. ADAM ALI
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389.
3: MONOWAR HUSSAIN
S/O- ZEL HOQUE ALI
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389.
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4: KHADEJA KHATUN
W/O- NURAL HOQUE
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389.
5: ANOWAR HUSSAIN
S/O- LT. SIDDIQUE ALI
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389.
6: SAJEDUR RAHMAN
S/O LT. FAZLUR KARIM MIYA
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389.
7: JAYANTA KUMAR ROY
S/O- UPENDRA NATH ROY
VILL.- DE OTTAR HASDAHA
P.O.- K. HASDAHA
P.S.- DHUBRI
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DIST. DHUBRI
ASSAM
PIN- 78334
8: JAKIR HUSSAIN
S/O- SHAH ALOM
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389.
9: ABHINATH SUTRADHAR
S/O- LT. NAYAN SUTRADHAR
VILL- CHEDAMARI
P.O.- BALAPARA
P.S.- JOGIGHOPA
DIST- BONGAIGAON
ASSAM.
PIN- 783389
VERSUS
THE STATE OF ASSAM AND 6 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM,
DISPUR, GHY-06.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
DISPUR
GHY-06.
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19.
4:THE CHAIRMAN
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STATE LEVEL SCRUTINY COMMITTEE
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
DISPUR
GHY-06.
5:THE MEMBER SECRETARY
STATE LEVEL SCRUTINY COMMITTEE
ASSAM
DISPUR
GHY-06.
6:THE CHAIRMAN
DISTRICT LEVEL SCRUTINY COMMITTEE
REP. BY THE DEPUTY COMMISSIONER
BONGAIGAON
ASSAM
PIN- 783380.
7:THE MEMBER SECRETARY
DISTRICT LEVEL SCRUTINY COMMITTEE
REP. BY THE INSPECTOR OF SCHOOLS
BDC
BONGAIGAON
PIN- 783380
Advocate for the Petitioner : MR. M U MONDAL
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 29-09-2022
Heard Mr. MU Mondal, learned counsel for the petitioners, who submits
that the petitioners by filing this writ petition are claiming the benefit of
provincialization w.e.f. 01.01.2013 in terms of the recommendation made by
the State Scrutiny Committee and published in the website of the
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Government of Assam in the year 2015. The learned counsel submits that
the case of the petitioners is squarely covered by the earlier decision of this
Court vide judgment and order dated 03.10.2018 passed in WP(C) No.
6804/2017 and also similar order passed in WP(C) No. 7224/2018.
Mr. SMT Chistie, learned Standing Counsel, Secondary Education
Department submits that he may be given some time to obtain instructions in
the matter.
In view of above, issue notice of motion, returnable by 4 (four) weeks.
Mr. SMT Chistie, learned counsel appears and accepts notice on behalf of
respondent Nos. 1, 2, 3, 4, 5 and 7 while Mr. P Saikia, learned counsel appears
and accepts notice on behalf of respondent No. 6.
As such, notice is complete.
Petitioners to serve requisite extra copies of the writ petition to the
learned counsels for the respondents within 3 (three) days.
List the matter again after 4 (four) weeks.
JUDGE
Comparing Assistant
