Samir Mazumdar vs The State Of Assam And 5 Ors
2024 Latest Caselaw 4277 Gua

Gauhati High Court

Samir Mazumdar vs The State Of Assam And 5 Ors on 13 June, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                            Page No.# 1/2

GAHC010066892022




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

                        Case No. : I.A.(Civil)/293/2023




         SAMIR MAZUMDAR
         S/O LT. SONTOSH CHANDRA MAJUMDAR
         M.SC. B.ED VICE PRINCIPAL
         GOVT. GIRLS HIGHER SECONDARY SCHOOL
         HAFLONG
         DIMA HASAO
         788819


          VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         THROUGH THE COMMISSIONER AND SECRETARY TO THE GOVT. OF
         ASSAM
         EDUCATION DEPTT. (SECONDARY)
         DISPUR
         GUWAHATI-6

         2:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
         KAHILIPARA
          GUWAHATI-19
          3:NORTH CACHAR HILLS AUTONOMOUS COUNCIL
         REP. BY PRINCIPAL SECRETARY DIMA HASAO
          HAFLONG ASSAM
          4:THE ADDITIONAL DIRECTOR OF EDUCATION (H)
         ASSAM
         HAFLONG
          DIMA HASAO
         ASSAM
          5:THE INSPECTOR OF SCHOOLS
         DIMA HASAO DISTRICT CIRCLE
                                                                                Page No.# 2/2

           HAFLONG
           ASSAM
           6:BOBITA ENGTIPI
           SUBJECT TEACHER
           GOVT. GIRLS HIGHER SEC. SCHOOL
           HAFLONG
           W/O DR. MENSING ENGHI
           R/O R.K. MISSION ROAD
           DSA COMPLEX
           KARBI RONGPANGTUI HAFLONG
           DIMA HASAO
           DIST. DIMA HASAO 788819
           ------------
           Advocate for : MR. A K DUTTA
           Advocate for : SC
           SEC. EDU. appearing for THE STATE OF ASSAM AND 5 ORS.



                                 BEFORE
                   HONOURABLE MR. JUSTICE SUMAN SHYAM
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                           ORDER

13.06.2024 (Suman Shyam, J)

In view of the judgment and order dated 13.06.2024 passed by this Court in the

connected appeal i.e. Writ Appeal No.124/2022, this interlocutory application

stands disposed of.

                                   JUDGE                           JUDGE




Comparing Assistant