Page No.# 1/2 vs Sri Chandrama Devi And 2 Ors
2023 Latest Caselaw 2762 Gua

                                                              Page No.# 1/2

GAHC010152982023




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

                        Case No. : Review.Pet./94/2023

         THE STATE OF ASSAM
         REPRESENTED BY THE SECRETARY TO THE DEPARTMENT OF SCHOOL
         EDUCATION DISPUR GUWAHATI 781006

         2: THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-19.

         3: THE JOINT DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-19

         4: THE INSPECTOR OF SCHOOLS
          KAMRUP(M)
          GUWAHATI
          KAHILIPARA
          GUWAHATI-19

         VERSUS

         SRI CHANDRAMA DEVI AND 2 ORS
         ASSISTANT TEACHER ARTS, HONORARY, SABITRI BHARALI HIGH
         SCHOOL, ODALBAKRA, GUWAHATI 781034

         2:THE DISTRICT LEVEL SCRUTINY COMMITTEE
          FOR PROVINCIALISATION OF EMPLOYEES IN HIGH SCHOOLS/HIGH
         MADRASSA
          KAMRUP (METRO) DISTRICT
          REP. BY ITS CHAIRMAN AND DEPUTY COMMISSIONER
          KAMRUP (METRO)
          GUWAHATI-1.
                                                                         Page No.# 2/2

           3:THE SABITRI BHARALI HIGH SCHOOL
            ODALBAKRA
            GUWAHATI-34
            REP. BY ITS HEAD MASTER

Advocate for the Petitioner : MR. R MAZUMDAR
Advocate for the Respondent :


                                    BEFORE
         HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                                   O R D E R

25.07.2023

Heard Mr. R Mazumdar, learned counsel for the review petitioner.

Issue notice returnable on 22.08.2023.

Petitioner to take steps for service of notice on the respondents within three days.

It is submitted by Mr. R Mazumdar, learned counsel for the review petitioner that after subsequent verification of the records, it had been detected that there is a possible manipulation of the records, which had resulted in the earlier judgment being passed.

In view of the above submission, the operation of the judgment under review dated 23.02.2021 in WP(C) No. 596/2018 shall remain stayed until further order.

List the matter again on 22.08.2023.

JUDGE

Comparing Assistant