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Aaqib Hussain Mazumder vs The State Of Assam And 4 Ors
2023 Latest Caselaw 4322 Gua

Citation : 2023 Latest Caselaw 4322 Gua
Judgement Date : 13 October, 2023

Gauhati High Court
Aaqib Hussain Mazumder vs The State Of Assam And 4 Ors on 13 October, 2023
                                                               Page No.# 1/2

GAHC010228382023




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

                          Case No. : WP(C)/6098/2023

         AAQIB HUSSAIN MAZUMDER
         S/O- LATE JALAL AHMED MAZUMDER,
         VILLAGE- SAIDPUR PART-IV, P.O. SAIDPUR MUKAN,
         P.S.- SILCHAR, DISTRICT- CACHAR, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVT. OF ASSAM,
         SECONDARY EDUCATION DEPARTMENT,
         DISPUR, GUWAHATI-6.

         2:THE STATE LEVEL COMMITTEE
          REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

         DISPUR
         GUWAHATI-6.

         3:THE DIRECTOR OF SECONDARY EDUCATION DEPARTMENT
         ASSAM
          KAHILIPARA
          GAUHATI -19.

         4:THE DISTRICT LEVEL COMMITTEE
          HAILAKANDI (FOR COMPASSIONATE APPOINTMENT)
          REPRESENTED BY ITS CHAIRMAN/ DEPUTY COMMISSIONER
          CACHAR

         P.O.
          P.S. SILCHAR
          DISTRICT- CACHAR
                                                                       Page No.# 2/2


            ASSAM.

            5:THE INSPECTOR OF SCHOOLS
             CDC
             CACHAR
             P.O.
             P.S. SILCHAR
             DISTRICT- CACHAR

            ASSAM

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : SC, SEC. EDU.




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

13.10.2023

Adjourned on the prayer of Mr. AM Barbhuiya, learned counsel for the petitioner in view of the submission that the issue involved in this writ petition has already been decided in an earlier proceeding and the learned counsel intends to produce the said judgment.

List after the ensuing Puja vacation.

JUDGE

Comparing Assistant

 
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