Suraj Kumar Singh (Minor) vs The Union Of India And 4 Ors
2024 Latest Caselaw 4088 Gua

Gauhati High Court

Suraj Kumar Singh (Minor) vs The Union Of India And 4 Ors on 7 June, 2024

                                                              Page No.# 1/2

GAHC010001062024




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

                          Case No. : WP(C)/25/2024

         SURAJ KUMAR SINGH (MINOR)
         REPRESENTED BY HIS FATHER SHRI DHAN BAHADUR SINGH,
         S/O- LT. GOPTESHWAR SINGH,
         RESIDENT OF VILL- DAS BASTI,
         P/S AND P/O- KHERONI, HAMREN,
         DIST.- WEST KARBI ANGLONG,
         ASSAM.


         VERSUS

         THE UNION OF INDIA AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF INDIA,
         MINISTRY OF HUMAN RESOURCE DEVELOPMENT,
         NEW DELHI.

         2:NAVADOYA VIDYALAYA SAMITI
          REPRESENTED BY ITS CHAIRMAN
         HAVING ITS HEAD OFFICE AT B-15
          INSTITUTIONAL AREA
          SECTOR 62
          NOIDA
          PIN- 201307
          UTTAR PRADESH.

         3:THE DEPUTY COMMISSIONER
          REGIONAL OFFICE
          NAVADOYA VIDYALAYA SAMITI
          SHILLONG
          BARIK POINT
         TEMPLE ROAD
          LOWER LACHUMIERE
          SHILLONG
                                                                       Page No.# 2/2

             PIN- 783001
             MEGHALAYA.

            4:THE PRINCIPAL
             JAWAHAR NAVADOYA VIDYALAYA
             BAITHALANGSO
             PO- HONGKRAM
             PIN- 782450
             DIST- WEST KARBI ANGLONG.

            5:THE DEPUTY COMMISSIONER
            WEST KARBI ANGLONG- CUM-CHAIRMAN
             JNV
             BAITHALANGSO
             PO AND PS.- HAMREN
             DIST.- WEST KARBI ANGLONG
            ASSAM

Advocate for the Petitioner   : MR. K A MAZUMDER

Advocate for the Respondent : DY.S.G.I.


                                          BEFORE
                HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR
                                      ORDER

07.06.2024

Heard Mr. K. A. Mazumdar, learned counsel for the petitioner as well as Ms. R. S. Choudhury, learned Standing Counsel, NVS, for respondent Nos.2 to 4 and Mr. B. Deuri, learned Government Advocate, Assam.

Hearing concluded.

Judgment is reserved.

JUDGE

Comparing Assistant