Abdul Awal vs The State Of Assam And 3 Ors
2025 Latest Caselaw 3560 Gua

Gauhati High Court

Abdul Awal vs The State Of Assam And 3 Ors on 27 February, 2025

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GAHC010173462024




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

                          Case No. : WP(C)/4362/2024

         ABDUL AWAL
         S/O- LT. MESSIR UDDIN, VILLAGE- NO.1 PUBERGAON (MANKACHAR), P.O.
         AND P.S. MANKACHAR, DIST.- SOUTH SALMARA MANKACHAR, ASSAM,
         PIN- 783131



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
         DEPARTMENT OF SCHOOL EDUCATION (SECONDARY), DISPUR,
         GUWAHATI-06

         2:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM -CUM- CHAIRMAN OF THE STATE LEVEL SCRUTINY COMMITTEE
         ASSAM
          KAHILIPARA
          GUWAHATI-19

         3:THE DEPUTY COMMISSIONER -CUM- CHAIRMAN
          OF DISTRICT SCRUTINY COMMITTEE
          DHUBRI
          P.O. DHUBRI
          DISTRICT- DHUBRI
         ASSAM
          PIN- 783301

         4:THE INSPECTOR OF SCHOOLS
          DHUBRI DISTRICT CIRCLE (DDC)
          DHUBRI
          P.O. AND P.S. DHUBRI
          DISTRICT- DHUBRI
         ASSAM
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             PIN- 78330

Advocate for the Petitioner   : MR. M R KHANDAKAR, MR. A ROHMAN

Advocate for the Respondent : SC, SEC. EDU., GA, ASSAM




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

Date : 27.02.2025

Heard Mr. M.R. Khandakar, learned counsel for the petitioner also heard Mr. U. Sharma, learned counsel for the respondent Nos. 1,2 & 4 and Mr. B. Deuri, learned counsel for the respondent No.3.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant