Durlav Baruah vs The State Of Assam And 4 Ors
2023 Latest Caselaw 4112 Gua

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GAHC010016212022




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

                                  Case No. : WP(C)/864/2022

            DURLAV BARUAH
            S/O- LATE BANDHU RAM BARUAH, R/O- WARD NO.4, SHANTIPUR, P.O
            AND P.S- MANGALDOI, DIST- DARRANG, ASSAM, PIN-784125



            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
            GOVERNMENT OF ASSAM, EDUCATION (SECONDARY) DEPARTMENT,
            DISPUR, GUWAHATI-781006

            2:THE PRINCIPAL SECRETARY
             CHAIRMAN OF BTC LEVEL SELECTION COMMITTEE
             BTC
             KOKRAJHAR

            3:THE DIRECTOR OF EDUCATION
             BTC
             KOKRAJHAR

            4:THE INSPECTOR OF SCHOOLS
             UDC
             UDALGURI

            5:JAYANTA SAHARIYA
             PRINCIPAL OF KALAIGAON H.S SCHOOL
             P.O- KALAIGAON
             DIST- UDALGURI (BTAD)
            ASSAM
             78452

Advocate for the Petitioner   : MS N SAIKIA
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Advocate for the Respondent : SC, BTC

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR

04.10.2023 ORDER

Heard Mrs. N. Saikia, learned counsel for the petitioner. Also heard Ms. D. Musahary, learned Standing Counsel, School Education Department, Government of Assam for respondent No.1; Ms. R.B. Bora, learned Standing Counsel, BTC for respondent Nos.2 to 4 and Mr. S. Borthakur, learned counsel for respondent No.5.

Hearing concluded.

Judgment is reserved.

JUDGE

Comparing Assistant