Md. Abdul Kadir vs The State Of Assam And 7 Ors
2023 Latest Caselaw 3477 Gua

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GAHC010189902023




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

                          Case No. : I.A.(Civil)/2494/2023

         MD. ABDUL KADIR,
         S/O- ISAHAQUE ALI, R/O- VILL.- GORGORI, P.O. TINIPUKHURI, DIST.
         NALBARI, ASSAM, PIN- 781367.
         VERSUS
         THE STATE OF ASSAM AND 7 ORS.
         REPRESENTED BY COMMISSIONER AND SECRETARY, EDUCATION
         (SECONDARY) DEPARTMENT, ASSAM, DISPUR, GUWAHATI-6.
         2:THE JOINT SECRETARY TO THE GOVT. OF ASSAM
          EDUCATION (SECONDARY) DEPTT.
          DISPUR
          GHY-6.
         3:THE DIRECTOR OF SECONDARY EDUCATION
          ASSAM
          KAHILIPARA
          GUWAHATI-781019.
         4:THE INSPECTOR OF SCHOOLS
          NALBARI DISTRICT CIRCLE
          NALBARI
          ASSAM
         5:MD. AHEDUL HUSSAIN
          S/O- LATE ABDUL SAMAD
          R/O- VILL.- RANGIA
          WARD NO. 2
          (KURIARA PATH)
          P.O. AND P.S. RANGIA
          DIST. KAMRUP(R)
          ASSAM
         6:THE HEADMASTER
          PASCHIM BANBHAG ANCHALIK HIGH SCHOOL
          VILL.- NARAYANGAON
          P.O. TINIPUKHURI
          DIST. NALBARI
          ASSAM
          PIN- 781367.
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            7:THE DEPUTY COMMISSIONER
             NALBARI
             DIST. NALBARI
            . ASSAM

            8:THE TRESURY OFFICER
             NALBARI
             DIST. NALBARI


For the applicant (s)      : Mr. U.K. Das, Advocate.
For the respondent(s)      : Ms. D. Mushahary, Advocate.


                                          BEFORE
                        HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                       O R D E R

30.08.2023

1. The instant interlocutory application has been filed seeking withdrawal of the review petition in view of the order dated 16.08.2023 passed by the Secretary to the Government of Assam, Department of School Education, whereby the judgment of this Court dated 21.07.2022 passed in WP(C) No.6721/2018 linked with WP(C) No.4733/2018 has been already complied with.

2. Accordingly, the instant application seeking withdrawal of the review petition is allowed.

JUDGE

Comparing Assistant