Mala Bordoloi vs The State Of Assam And 5 Ors
2023 Latest Caselaw 2716 Gua

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GAHC010050342019




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

                          Case No. : WP(C)/1716/2019

         MALA BORDOLOI
         W/O. MR. BABUL CH. DEWRI, R/O. UZAN BAZAR, P.O. UZAN BAZAR, P.S.
         LATASIL, DIST. KAMRUP, ASSAM.



         VERSUS


         THE STATE OF ASSAM AND 5 ORS.
         REP. BY THE COMM. AND SECY., EDUCATION (ELEMENTARY) DEPTT.,
         DISPUR, GUWAHATI-06, ASSAM.

         2:THE COMMISSIONER AND SECY.

          TO THE GOVT. OF ASSAM FINANCE DEPTT.
          DISPUR
          GUWAHATI-06
          ASSAM.


         3:THE DIRECTOR

          ELEMENTARY EDUCATION
          KAHILIPARA
          ASSAM
          GUWAHATI-19.

         4:THE INSPECTOR OF SCHOOLS

          GUWAHATI
          NEAR GOSALA ATHGAON
          GHY.-781008.
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            5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

             KAMRUP (M)
             GUWAHATI
             NEAR GOSALA ATHGAON
             GHY.-781008.

            6:THE BLOCK ELEMENTARY EDUCATION OFFICER

             KAMRUP (M)
             GUWAHATI
             KAHILIPARA
             GHY.-19

Advocate for the Petitioner    : MR. P J SAIKIA

Advocate for the Respondent : SC, EDU




                                   BEFORE
                 HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK

                                            ORDER

19.07.2023 Heard Mr. L N Dihingia, learned counsel for the petitioner and Mr. P K Bora, learned Standing counsel, Department of School Education, Assam for the respondent Nos. 1, 3, 4, 5, 6. Also heard Mr. B Gogoi, learned Standing counsel, Finance Department, Assam for the respondent No. 2.

It is submitted that the issue involved in this writ petition has been decided by a Co-ordinate Bench of this Court vide common Judgment and Order dated 31.03.2023 passed in WP(C) No. 6403/2021 ( Purnima Hore and Anr. -Vs.- the State of Assam and 3 Ors.) and other connected cases, rejecting the claim of the similarly placed persons as that of the petitioner.

Against the same, Writ Appeal No. 156/2023 is presently pending before the Hon'ble Division Bench of this Court.

In view of the above, Registry shall list this matter accordingly, immediately after disposal of said Writ Appeal No. 156/2023.

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It is also made clear that after disposal of said Writ Appeal No. 156/2023, the petitioner shall also make a mention regarding listing of this matter.

JUDGE

Comparing Assistant