Md. Abdur Rezzak vs The State Of Assam And 2 Ors
2023 Latest Caselaw 4875 Gua

Gauhati High Court

Md. Abdur Rezzak vs The State Of Assam And 2 Ors on 4 December, 2023

Author: Achintya Malla Bujor Barua

Bench: Achintya Malla Bujor Barua

                                                                   Page No.# 1/2

GAHC010264552023




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

                                 Case No. : WP(C)/6814/2023

            MD. ABDUR REZZAK
            S/O- MD. JINNAT ALI, GRADUATE ASSISTANT TEACHER, DR. ZAKIR
            HUSSAIN HIGHER SECONDARY SCHOOL, R/O- VILL. AND P.O. TAPAR
            PATHAR, P.S. CHHAYGAON, DIST. KAMRUP, ASSAM, PIN- 781137.



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM,
            SECONDARY EDUCATION DEPARTMENT, ASSAM CIVIL SECRETARIAT,
            DISPUR, GUWAHATI, ASSAM, PIN- 781006.

            2:THE DIRECTOR OF SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI
            ASSAM
             PIN- 781019.

            3:THE INSPECTOR OF SCHOOLS

             KAMRUP DISTRICT CIRCLE
             AMINGAON
             DIST. KAMRUP
             ASSA

Advocate for the Petitioner   : MR. B PURKAYASTHA

Advocate for the Respondent : SC, SEC. EDU.
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                                     BEFORE
         HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                                   O R D E R

04.12.2023

The Director of Secondary Education, Assam Smti Mamata Hojai to show cause as to why in spite of there being repeated judgments by the Court that a higher degree obtained without obtaining NOC is not an invalid degree under the law, the director is acting contrary to the said judgments.

The Director shall file an affidavit as to why the act of the Director should not be construed to be an act of violation of the Court's order.

The reply of the Director be placed on record on the next date.

List the matter again on 06.12.2023.

JUDGE

Comparing Assistant