Hussain Ahmed Barbhuiya vs The Board Of Secondary Education ...
2023 Latest Caselaw 893 Gua

                                                                   Page No.# 1/2

GAHC010166502019




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

                          Case No. : WP(C)/5103/2019

         HUSSAIN AHMED BARBHUIYA
         S/O- LATE MUJAMIL ALI BARBHUIYA, VILL AND P.O- PAIKAN, P.S AND
         DIST- HAILAKANDI, ASSAM, PIN- 788155



         VERSUS

         THE BOARD OF SECONDARY EDUCATION AND 5 ORS
         ASSAM, BAMUNIMAIDAM, GUWAHATI- 781021, REP. BY CHAIRMAN

         2:THE CONTROLLER OF BOARD OF SECONDARY EDUCATION
         ASSAM
          BAMUNIMAIDAM
          GUWAHATI- 781021

         3:THE DEPUTY CONTROLLER OF BOARD OF SECONDARY EDUCATION
         ASSAM
          BAMUNIMAIDAM
          GUWAHATI- 781021

         4:THE SECRETARY OF BOARD OF SECONDARY EDUCATION
         ASSAM
          BAMUNIMAIDAM
          GUWAHATI- 781021

         5:THE SECRETARY OF EXAMINATION OF BOARD OF SECONDARY
         EDUCATION
         ASSAM
          BAMUNIMAIDAM
          GUWAHATI- 781021

         6:THE PRINCIPAL
          GOVT VMHS SCHOOL
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               HAILAKANDI
               PIN- 788151

              7:IRPAN ALI MEMORIAL HIGH SCHOOL

               REPRESENTED BY IT'S HEAD MASTER
               NITAINAGAR
               HAILAKANDI
               P.O. RATANPUR ROAD
               DIST. HAILAKANDI (ASSAM) . PIN- 788155.

              8:THE HEAD MASTER
               IRPAN ALI MEMORIAL HIGH SCHOOL

               NITAINAGAR
               HAILAKANDI
               P.O. RATANPUR ROAD
               DIST. HAILAKANDI (ASSAM). PIN- 788155

Advocate for the Petitioner     : MR. A M MAZUMDER

Advocate for the Respondent : SC, SEBA


                                               BEFORE
                     HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                               ORDER

03-03-2023

List this matter on 09.03.2023 reflecting the name of Mr. D. Nath, learned Senior Government Advocate, Assam under the respondent column in the cause list.

Petitioner has furnished the relevant copy of the judgment relied upon by him and his Service Book.

JUDGE

Comparing Assistant