Tingneikhowl vs The State Of Assam And 7 Ors
2023 Latest Caselaw 4866 Gua

Gauhati High Court

Tingneikhowl vs The State Of Assam And 7 Ors on 4 December, 2023

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                    Page No.# 1/3

GAHC010145922021




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

                          Case No. : WP(C)/4672/2021

         TINGNEIKHOWL
         W/O- MR. R.K NGENTE, R/O- MUOLOI, HAFLONG, P.O. AND P.S. HAFLONG,
         DIST.- DIMA HASAO, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 7 ORS.
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         (ELEMENTARY) DEPTT., DISPUR, PIN- 781006, DIST.- KAMRUP (M), ASSAM

         2:THE DIRECTOR
          ELEMENTARY EDUCATION DEPTT.
          KAHILIPARA MAIN ROAD
          KAHILIPARA
          GHY
          PIN- 781019
          DIST.- KAMRUP (M)
         ASSAM

         3:THE PRINCIPAL SECRETARY
          DIMA HASAO AUTONOMOUS COUNCIL
          HAFLONG
          PIN- 788819
          DIST.- DIMA HASAO
         ASSAM

         4:THE ADDL. DIRECTOR
          EDUCATION (ELEMENTARY) DEPTT.
          DIMA HASAO
          PIN- 788819
          P.O. HAFLONG
          DIST.- DIMA HASAO
                                                                       Page No.# 2/3

             ASSAM

            5:DISTRICT PRIMARY EDUCATION OFFICER
             DIMA HASAO AUTONOMOUS COUNCIL
             HAFLONG
             P.O. AND P.S. HAFLONG
             DIMA HASAO
            ASSAM

            6:THE DIRECTOR OF PENSION
             GOVT. OF ASSAM
             HOUSEFED COMPLEX
             6TH FLOOR
             HOUSEFED COMPLEX
             BELTOLA
             DIST.- KAMRUP (M)
            ASSAM

            7:THE ACCOUNTANT GENERAL (A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GHY
             DIST.- KAMRUP (M)
            ASSAM

            8:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
             FINANCE DEPTT.
             DISPUR
             PIN- 781006
             DIST.- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. R BORA

Advocate for the Respondent : SC, ELEM. EDU




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

04.12.2023 It is submitted at the bar that the issue raised in the writ petition stand Page No.# 3/3

covered by the Judgment dated 31.03.2023 passed in W.P.(C) No. 6403/2021. It is also submitted that an appeal stand preferred which is pending before the appellate Bench being W.A. No. 797/2023. It is submitted that the appeal has been admitted therefore the findings of the appellate Court will govern the issues raised in the present writ petition.

Since the appeal is stated to be pending, let the matter be listed in the Month of February, 2024.

JUDGE

Comparing Assistant