Madhab Chandra Kalita vs The State Of Assam And 3 Ors
2025 Latest Caselaw 3194 Gua

Gauhati High Court

Madhab Chandra Kalita vs The State Of Assam And 3 Ors on 14 February, 2025

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GAHC010156012024




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

                          Case No. : WP(C)/3929/2024

         MADHAB CHANDRA KALITA
         S/O- JOGESWAR KALITA, B.SC, B.ED, MA,
         SENIOR MOST ASSISTANT TEACHER, GOTANAGAR, NAMBARI HIGH
         SCHOOL,
         KAMRUP (M),
         R/O- ADINGIRI PATH, MALIGAON,
         P.O- MALIGAON RAILWAY HEADQUARTERS, DIST- KAMRUP (M), ASSAM,
         PIN-781011



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REP. BY THE SECRETARY TO THE GOVT OF ASSAM, DEPARTMENT OF
         SCHOOL EDUCATION (SECONDARY EDUCATION DEPARTMENT), ASSAM
         (CIVIL) SECRETARIAT, BLOCK-C, DISPUR, GUWAHATI, ASSAM, PIN-781006

         2:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI
         ASSAM
          PIN-781019

         3:THE INSPECTOR OF SCHOOLS
          KAMRUP (M) DISTRICT CIRCLE
          PANBAZAR
          DIST- KAMRUP (M)
         ASSAM
          PIN-781001

         4:NIRMALI CHOUDHURY
         ASSTT. TEACHER
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             CUM I/C HEAMASTER

            GOTANAGAR NAMBARI HIGH SCHOOL
            MALIGAON GUWAHATI

            KAMRUP (M)

            P.O- MALIGAON RAILWAY HEADQUARTERS

            DIST- KAMRUP (M)
            ASSAM
            PIN-78101

Advocate for the Petitioner   : MR. B PURKAYASTHA, J.P. BARUAH,MR. S SUTRADHAR

Advocate for the Respondent : SC, SEC. EDU., MS. ANASUYA C,MR. M SARMA(R-4),MR P
BHARDWAJ(R-4),MR. M K CHOUDHURY (R-4)




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

14.02.2025

Heard Mr. B. Purkayastha, learned counsel for the petitioner. Also heard Mr. M. Sarma, learned counsel for the respondent No.4 and Ms. P. Das, learned standing counsel, Secondary Education Department, appearing for the respondent Nos.1--3.

Argument concluded.

Judgment reserved.

Sd/- Robin Phukan JUDGE

Comparing Assistant