Bhabani Chetry vs The State Of Assam And 4 Ors
2024 Latest Caselaw 4226 Gua

Gauhati High Court

Bhabani Chetry vs The State Of Assam And 4 Ors on 12 June, 2024

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GAHC010114712024




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

                         Case No. : WP(C)/2987/2024

         BHABANI CHETRY
         S/O- LATE RATNA BAHADUR CHETRY,
         R/O- VILLAGE KARIBIL NEPALI,
         P.O.- KAWNI PATHAR,
         DISTRICT- BISWANATH, ASSAM,
         PIN- 784176.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         THROUGH-
         THE SECRETARY,
         TO THE GOVERNMENT OF ASSAM,
         SCHOOL EDUCATION DEPARTMENT,
         DISPUR, GUWAHATI- 781006.

         2:THE STATE LEVEL COMMITTEE
          REPRESENTED BY ITS CHAIRMAN CUM THE CHIEF SECRETARY

         TO THE GOVERNMENT OF ASSAM

         DISPUR
         GUWAHATI- 781006.

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

         4:THE DISTRICT LEVEL COMMITTEE FOR COMPASSIONATE
         APPOINTMENT
          REPRESENTED BY ITS CHAIRMAN CUM THE DISTRICT COMMISSIONER
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              BISWANATH

             P.O.- BISWANATH CHARIALI

             DISTRICT- BISWANATH
             ASSAM

             PIN- 784176.

             5:THE INSPECTOR OF SCHOOLS
              SONITPUR DISTRICT CIRCLE
             TEZPUR
              DISTRICT- SONITPUR

             ASSAM
             PIN- 784001

Advocate for the Petitioner     : MR. S C BISWAS

Advocate for the Respondent : SC, SEC. EDU.




                                     BEFORE
                    HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                                ORDER

Date : 12.06.2024

Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Ms. P. Das, learned standing counsel, Secondary Education Department.

It is contended at the Bar that appeals have been preferred by the State against the judgment and order relied upon in the present proceeding by the petitioner i.e. the order dated 30.01.2023 passed in WP(C) 1696/2021 and others analogous matters and the same are presently pending consideration by the Division Bench.

The writ petition be listed after disposal of the connected writ appeals.

JUDGE

Comparing Assistant