Tuhin Biswas vs The State Of Assam And 5 Ors
2023 Latest Caselaw 1914 Gua

Citation : 2023 Latest Caselaw 1914 Gua
Judgement Date : 11 May, 2023

Gauhati High Court

Tuhin Biswas vs The State Of Assam And 5 Ors on 11 May, 2023

                                                                Page No.# 1/2

GAHC010221672022




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

                         Case No. : WP(C)/7051/2022

         TUHIN BISWAS
         S/O- LATE TARUN BISWAS,
         VILLAGE- SHYAMSUNDAR SCHOOL LANE,
         P.O- SETTLEMENT ROAD,
         P.S AND DIST- KARIMGANJ., ASSAM,
         PIN-788806



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
         ELEMENTARY EDUCATION DEPTT., DISPUR, GHY-06

         2:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         3:THE DEPUTY COMMISSIONER
          KARIMGANJ CUM CHAIRMAN
          DISTRICT LEVEL COMMITTEE FOR COMPASSIONATE APPOINTMENT
          DIST- KARIMGANJ
          PIN-788710

         4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

         KARIMGANJ
         DISTRICT- KARIMGANJ
         ASSAM
         PIN- 788710.

         5:THE DEPUTY INSPECTOR OF SCHOOLS
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              KARIMGANJ
             P.O AND DISTRICT- KARIMGANJ
             ASSAM
              PIN- 788710.

             6:THE BLOCK ELEMENTARY EDUCATION OFFICER
              P.O. AND DIST.- KARIMGANJ
             ASSAM

             PIN- 788710

Advocate for the Petitioner   : MR. I ALAM

Advocate for the Respondent : SC, ELEM. EDU




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

11.05.2023

Heard Mr. I. Alam, learned counsel for the petitioner. Also heard Ms. D.D. Barman, learned Additional Senior Government Advocate, Assam. Ms. D.D. Barman submits that there is an appeal preferred by the State against the judgment and order dated 30.01.2023 in WP(C) No.1646/2021 and other connected writ petitions, which are likely to be listed next week before the Hon'ble Davison Bench of this Court and accordingly, she prays that the matter be deferred for a week.

Accordingly, list the matter on 22.05.2023.

JUDGE

Comparing Assistant