Gauhati High Court
Page No.# 1/6 vs The State Of Assam And 2 Ors on 7 February, 2025
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/6
GAHC010116682024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/498/2025
SUNIT SARMAH AND 29 ORS
S/O LATE SATISH SARMAH,
RESIDENT OF VILLAGE MECH PARA, PO BARJAN, DIST DHUBRI, ASSAM
2: ZULKAR NYNE PARAMANIK
S/O ABDUL WAHAB PARAMANIK
VILL - KULAMUYA CHOTO NICHINPUR
P.O. MEDORTARI
DIST DHUBRI
3: MONOWARA KHATUN
C/O MD. ROSTOM ALI
VILL KULAMUYA CHOTO NICHINPUR
P.O. MEDORTARI
DIST DHUBRI
4: SK MD NURAT ZAMAN
S/O ABDUS SALAM MIAH
VILL NILOKHIA PT. II
P.O. NILOKHIA
DIST DHUBRI
5: REBATI CH. DAS
C/O KETU RAM DAS
VILL KHARKHARIA
P.O. JALABILA
DIST DHUBRI
6: MD. NOZRUL ISLAM
S/O MUSA SHEIKH
VILL SALA PARA PT -II
P.O. NILOKHIA
Page No.# 2/6
DIST DHUBRI
7: MONOWAR HUSSAIN
S/O LATE JAMATULLAH SHEIKH
VILL SALA PARA PT -II
P.O. NILOKHIA
DIST DHUBRI
8: SHEIKH SHIRAJUL
S/O LATE SHEIKH MUSA
VILL SALA PARA PT -II
P.O. NILOKHIA
DIST DHUBRI
9: SHEIKH ZOHIRUL ISLAM
S/O MUSA SHEIKH
VILL SALA PARA PT -II
P.O. NILOKHIA
DIST DHUBRI
10: BUDHESWAR CHANDRA BARMAN
S/O DHANG CH. BARMAN
VILL KHARKHARIA
P.O. JALABILA
DIST DHUBRI
11: SRI BHOLA NATH ROY
S/O LATE SATISH CH. ROY
VILL NATABARI
P.O. TAMARHAT
DIST DHUBRI
12: PROTIMA ROY
Page No.# 3/6
D/O DHARANI KANTA ROY
VILL BARKHASUA
P.O. BARJAN
DIST DHUBRI
13: GITA RANI ROY
D/O NALINI KANTAL ROY
VILL BASANTIPUR
P.O. GRAHAM PUR
DIST DHUBRI
14: USHA RANI ROY
D/O DEBENDRA NATH ROY
VILL BASANTIPUR
P.O. GRAHAM PUR
DIST DHUBRI
15: MOKBUL HOSSAIN
S/O MAHIRUDDIN SHEIKH
VILL MUSALMAN PARA
P.O. DING DINGA
DIST DHUBRI
16: MD. AFSAR ALI MOLLAH
S/O MD. MAYSAR ALI MOLLAH
VILL BHERBHERI
P.O. BARJAN
DIST DHUBRI
17: PADA RAM DAS
S/O LATE KHOKA RAM DAS
VILL KHARKHORIA
P.O. JALABILA
Page No.# 4/6
DIST DHUBRI
18: BADSHA ALI
S/O ABUL HOSSAIN
VILL BARAI BARI PART -IV
P.O. BARAI BARI
DIST DHUBRI
19: SOLEMAN HOSSAIN
S/O LATE APTAN UDDIN
VILL SAND BLOCK
P.O. JARUAR CHAR
DIST DHUBRI
20: MD. AHAD ALI MONDAL
S/O MD. KALU MONDAL
VILL KATDANGA
P.O. MOHURIR CHAR
DIST- DHUBRI
21: MALEKA KHATUN
C/O LATE ABDUS SALAM
VILL BARKALIA PART I
P.O. FAKIRAGANJ
DIST DHUBRI
22: MAYAZ UDDIN AHMED
S/O FILCHAND BEPARI
VILL KATIAR ALGA PART III
P.O. NILOKHIA
DIST DHUBRI
23: ROFIQUL ISLAM
S/O ABDUL JOLIL MIAH
VILL NILOKHIA PART I
P.O. NILOKHIA
DIST DHUBRI
24: ABDUS SALAM
S/O SHONA ULLAH SK
VILL NILOKHIA PART I
P.O. NILOKHIA
DIST DHUBRI
25: MOHAMMAD ALI MOLLAH
S/O ROBI MOLLAH
VILL SALAPARA PART III
P.O. NILOKHIA
Page No.# 5/6
DIST DHUBRI
26: SOFIOR ROHMAN
S/O FULCHAND ALI
VILL KATIAR ALGA PART - III
P.O. NILOKHIA
DIST DHUBRI
27: ROHIZ UDDIN SK
S/O ABDUL SOBAHAN SK
VILL NILOKHIA PART II
P.O. NILOKHIA
DIST DHUBRI
28: ABDUR RIAZUL ISLAM
S/O NUR MOHAMMAD MIAH
VILL CHAR KATDANGA PART I
P.O. MOHURIR CHAR
DIST DHUBRI
29: JAMAL UDDIN KHAN
S/O ABDUL MOZID KHAN
VILL SALAPARA PART II
P.O. NILOKHIA
DIST DHUBRI
30: AHMED ALI MONDAL
S/O ROSUL UDDIN
R/O VILLAGE GHRITINGAR KUTI
P.O. KAMAN DANGA
DIST DHUBR
VERSUS
THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM ELEMENTARY EDUCATION DEPARTMENT DISPUR GUWAHATI
06
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
3:THE DIRECTOR OF ELEMENTARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI 19
Page No.# 6/6
Advocate for the Petitioner : ANACLATAS AHMED, MR. M P SARMA
Advocate for the Respondent : SC, ELEM. EDU, SC, FINANCE
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 07/02/2025
Vijay Bishnoi, CJ
Heard Mr. Anaclatas Ahmed, learned counsel for the writ petitioners. We have also heard Mr. R.
Mazumar, learned Standing Counsel, Education Department, Assam, appearing for the respondents.
Learned counsel appearing for the parties are in agreement that the controversy involved in
this writ petition is squarely covered by the judgment dated 04.10.2024, rendered by this Court in
WP(C) 2729/2019. It is also submitted that a Division Bench of this Court has already disposed of
another identical writ petition, being WP(C) 4265/2023, in terms of the order dated 04.10.2024
passed by the Division Bench this Court in WP(C) 2729/2019.
In view of the above submission of the learned counsel for the parties, this writ petition is
disposed of in terms of the judgment dated 04.10.2024 passed by the Division Bench of this Court in
WP(C) 2729/2019.
JUDGE CHIEF JUSTICE
sukhamay
Comparing Assistant
