Dipali Choudhury vs The State Of Assam And 7 Ors
2023 Latest Caselaw 1189 Gua

                                                              Page No.# 1/3

GAHC010161042022




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

                         Case No. : WP(C)/5368/2022

         DIPALI CHOUDHURY
         W/O- SRI RUDRASINGH CHOUDHURY,
         RESIDENT OF VILL- BARBANG (CHOUDHURY PARA),
         P.O.- BARBANG,
         P.S.- PATACHARKUCHI,
         DIST.- BAJALI (NOW), ASSAM.
         PIN- 781325.



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY THE COMMISSIONER AND THE SECRETARY TO THE
         GOVT. OF ASSAM, EDUCATION (ELEMENTARY) DEPTT., DISPUR,
         GUWAHATI-6

         2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCE DEPTT.
         ASSAM
          DISPUR
          GUWAHATI-6.

         3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
         ASSAM
          DISPUR
          GUWAHATI-6.

         4:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-19.
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            5:THE DIRECTOR OF PENSION
            ASSAM
             HOUSEFED COMPLEX
             DISPUR
             GUWAHATI-6.

            6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
             BAREPTA
             DIST.- BARPETA ( ASSAM)
             PIN- 781301.

            7:THE DEPUTY INSPECTOR OF SCHOOLS
             BAJALI SUB-DIVISION
             PATHSALA
             DIST.- BAJALI (NOW)
            ASSAM
             PIN- 781325.

            8:THE TREASURY OFFICER
             PATHSALA TREASURY
             PATHSALA

            DIST.- BAJALI (NOW)
            ASSAM

            PIN- 781325

Advocate for the Petitioner   : MR. K R PATGIRI

Advocate for the Respondent : SC, ELEM. EDU

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

23.03.2023

Heard Mr. K. R. Patgiri, the learned counsel for the petitioner and Mr. P. K. Bora, the learned counsel appearing on behalf of the Elementary Education Department as well as Mr. B. Gogoi, the learned counsel appearing on behalf of the Finance Department.

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After clearing certain doubts the matter is reserved for judgment along with the other writ petitions.

JUDGE

Comparing Assistant