Ahmed Ibrahim Mazarbhuiya vs The State Of Assam And 3 Ors O Be ...
2024 Latest Caselaw 23 Gua

Gauhati High Court

Ahmed Ibrahim Mazarbhuiya vs The State Of Assam And 3 Ors O Be ... on 3 January, 2024

                                                                     Page No.# 1/2

GAHC010284052023




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

                                  Case No. : WP(C)/7349/2023

            AHMED IBRAHIM MAZARBHUIYA
            S/O- LATE NAZMUL IBRAHIM MAZARBHUIYA, R/O- HAILAKANDI TOWN,
            WARD-11, P.O.- R.P. ROAD, P.S. AND DIST.- HAILAKANDI, ASSAM.

                              VERSUS

            1: THE STATE OF ASSAM AND 3 ORS O BE REPRESENTED BY THE
            COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM,
            SCHOOL (ELEMENTARY) EDUCATION DEPARTMENT, DISPUR, GUWAHATI-
            6.

            2:THE DIRECTOR OF ELEMENTARY EDUCATION
            ASSAM KAHILIPARA GUWAHATI-19.

            3:THE DISTRICT LEVEL COMMITTEE FOR COMPASSIONATE
            APPOINTMENT (DLC) HAILAKANDI REPRESENTED BY ITS CHAIRMAN
            CUM DEPUTY COMMISSIONER HAILAKANDI P.O. P.S. AND DIST.-
            HAILAKANDI ASSAM.

            4:THE DISTTRICT ELEMENTARY EDUCATION OFFICER
            HAILAKANDI P.O. P.S. AND DIST.- HAILAKANDI ASSAM

Advocate for the Petitioner    : MR. M H LASKAR

Advocate for the Respondent : SC, ELEM. EDU

                             BEFORE
            HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                           ORDER

Date : 03-01-2024

Heard Mr. M.H. Laskar, learned counsel for the petitioner. Also heard Page No.# 2/2

Mr. A. Phukan, learned standing counsel, Education (Elementary) Department, representing the respondent Nos.1, 2 & 4 and Mr. B. Deori, learned Junior Government Advocate, Assam, representing the respondent No.3.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant