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Madan Chandra Kaibarta vs The State Of Assam And 3 Ors
2025 Latest Caselaw 2145 Gua

Citation : 2025 Latest Caselaw 2145 Gua
Judgement Date : 21 January, 2025

Gauhati High Court

Madan Chandra Kaibarta vs The State Of Assam And 3 Ors on 21 January, 2025

Author: Soumitra Saikia
Bench: Soumitra Saikia
                                                              Page No.# 1/2

GAHC010152052024




                                                       undefined

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

                        Case No. : WP(C)/4000/2024

         MADAN CHANDRA KAIBARTA
         S/O- RATNADHAR KAIBARTA,
         RETIRED GRADUATE ASSISTANT TEACHER,
         BDS GOVT. HIGHER SECONDARY SCHOOL FOR HEARING IMPAIRED,
         KAHILIPARA, GUWAHATI,
         R/O- STAFF QUARTER,
         OF BDS DEAF AND DUMB SCHOOL COMPLEX,
         GUWAHATI, ASSAM, PIN- 781019.



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE SECRETARY,
         TO THE GOVT. OF ASSAM,
         DEPARTMENT OF SOCIAL JUSTICE AND EMPOWERMENT DEPARTMENT,
         DISPUR, GUWAHATI, ASSAM, PIN- 781006.

         2:THE DIRECTOR OF SOCIAL JUSTICE AND EMPOWERMENT
         ASSAM
          BELTOLA
          GUWAHATI
         ASSAM
          PIN- 781028.

         3:THE PRINCIPAL
          GOVT. BDS DEAF AND DUMB SCHOOL
          KAHILIPARA
          GUWAHATI
         ASSAM
          PIN- 781019.

         4:THE ACCOUNTANT GENERAL
                                                                          Page No.# 2/2

             ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI
             ASSAM

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

Advocate for the Respondent : SC, SOCIAL JUSTICE AND EMPOWERMENT, SC, AG




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

21.01.2025

Heard Mr. J.P. Baruah, learned counsel for the petitioner. Also heard Mr.

R.M. Das, learned Standing Counsel, Social Judgment and Empowerment.

At the request of the learned counsel for the petitioner, list the matter in

the next week.

JUDGE

Comparing Assistant

 
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