Dilruba Yesmin vs The State Of Assam And 4 Ors
2024 Latest Caselaw 250 Gua

Gauhati High Court

Dilruba Yesmin vs The State Of Assam And 4 Ors on 12 January, 2024

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                            Page No.# 1/3

GAHC010005072024




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

                         Case No. : WP(C)/133/2024

         DILRUBA YESMIN
         WIFE OF LATE FAKHARUDDIN ALI AHMED,
         VILLAGE- NO. 3 KANDHBARI,
         PO- KANDHBARI, PS- MUKALMUA,
         DISTRICT- NALBARI, ASSAM,
         PIN- 781126.



         VERSUS

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

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI
          PIN- 781006.

         3:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI
          PIN- 781019.

         4:THE INSPECTOR OF SCHOOLS
          NALBARI DISTRICT CIRCLE
          PO AND PS- NALBARI
                                                                          Page No.# 2/3

            DISTRICT- NALBARI (ASSAM)

            PIN- 781335.

            5:THE TREASURY OFFICER
             BALSOR
             PO AND PS- BELSOR

            DISTRICT- NALBARI (ASSAM)

            PIN- 781304

Advocate for the Petitioner   : MR. M K HUSSAIN

Advocate for the Respondent : SC, SEC. EDU.




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

12.01.2024 Heard Mr. M.K. Hussain, learned counsel for the petitioner. Also heard Mr. N.J. Khataniar, learned Standing Counsel, Secondary Education.

Essentially this writ petition has been filed seeking a direction for issuance of a writ or a direction for compliance of an earlier direction issued by a Co- ordinate Bench of this Court passed in W.P.(C) No. 1030/2016 dated 04.01.2019 .

The learned counsel for the petitioner has referred to relied upon the Judgment of Orissa High Court rendered in Gourahari Lenka Vs. State of Odisha and Ors [W.P(C) No. 34606/2021] in support of his contention.

At this stage, the Court does not consider it appropriate to issue a notice, however, the respondents are permitted to obtain the instructions as to the claim of the petitioner's late husband regarding arrear salary for the period Page No.# 3/3

mentioned.

Although Notices are not issued, extra copies be furnished to the respective counsels.

Matter be listed after three weeks.

JUDGE

Comparing Assistant