Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 2 Ors on 7 February, 2025
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/4
GAHC010116802024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/499/2025
MD ABDUL WAHAB AND 14 ORS
S/O LATE ANOWAR HUUSAIN
VILL- KASHDOHA
P.O. DAKHIN BIJNI
DIST CHIRANG
2: SUJIT ROY
S/O SUKUMAR ROY
VILL MONESWARI
P.O. CHATIANGURI
DIST CHIRANG
3: BARUN CHANDRA DAS
S/O LATE JATINDRA CHANDRA DAS
VILL KAWATIKA
P.O. KAWATIKA
DIST CHIRANG
4: MD. KHALIL UDDIN SEIKH
S/O LATE RAFIZ UDDIN SEIKH
VILL NO. 2 CHARAGAON
P.O. HANCHARA
DIST CHIRANG
5: MANINDRA CHANDRA MALLICK
S/O LATE GIRENDRA CHANDRA MALLICK
VILL MATIAPARA
P.O. BANGALJHORA
DIST- CHIRANG
6: MALA MITRA
S/O LATE JITENDRA MITRA
VILL NO. 2 SARAGAON
P.O. HANCHARA
Page No.# 2/4
DIST- CHIRANG
7: KUSHAL MONDAL
S/O NAREN CHANDRA MONDAL
VILL NO. 2 CHATIANGURI
P.O. BIJNI
DIST- CHIRANG
8: RANJEET BARMAN
S/O LATE HARKUMAR BARMAN
VILL NO. 2 SARAGAON
P.O. HANCHARA
DIST- CHIRANG
9: KAMAL BASUMATARY
S/O LAKSHI RAM BASUMATARY
VILL BATABARI
P.O. HANCHARA
DIST CHIRANG
10: BEHULA BASUMATARY
C/O THEMAN CHANDRA BASUMATARY
VILL NO. 2 CHARIANGURI
P.O. CHARIANGURI
DIST CHIRANG
11: BINAY BASUMATRY
S/O LATE MANO MOHAN BASUMATARY
VILL HANCHARA
P.O. HANCHARA
DIST CHIRANG
12: MANOJ KUMAR NARZARY
S/O LATE BANIA RAM NARZARY
VILL BATABARI
P.O. HANCHARA
DIST CHIRANG
13: SATYEN BASUMATARY
S/O LATE DANDI MOHAN BASUMATARY
VILL NO. 2 SARAGAON
P.O. HANCHARA
DIST CHIRANG
14: SOHIDA KHATUN
C/O ABUL KASHEM ZINNAH
VILL NO. 2 GORAIMARI
P.O. ALUKHUNDA
Page No.# 3/4
DIST- CHIRANG
15: NAREN CHANDRA DEBNATH
S/O LATE KISTA DEBNATH
VILL NO. 3 BISHNUPUR
P.O. BHOTAGAON
DIST CHIRAN
VERSUS
THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, ELEMENTARY EDUCATION DEPARTMENT, DISPUR,
GUWAHATI-6
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
3:THE DIRECTOR OF ELEMENTARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-1
Advocate for the Petitioner : ANACLATAS AHMED, MR. M P SARMA
Advocate for the Respondent : SC, ELEM. EDU, SC, FINANCE DEPTT.
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
Page No.# 4/4
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
