Krishna Kanta Das vs The State Of Assam And 4 Ors
2025 Latest Caselaw 2192 Gua

Gauhati High Court

Krishna Kanta Das vs The State Of Assam And 4 Ors on 22 January, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                         Page No.# 1/2

GAHC010267532024




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

                                 Case No. : WP(C)/6993/2024

            KRISHNA KANTA DAS
            S/O- LATE LOKNATH DAS, RESIDENT OF VILLAGE- KUMARPATTY, P.O.-
            DOOMDOMA AND P.S. DOOMDOOMA, DISTRICT- TINSUKIA, ASSAM, PIN-
            786151 RETIRED ASSISTANT TEACHER OF RABARGURI L.P.SCHOOL,
            TINSUKIA

            VERSUS

            THE STATE OF ASSAM AND 4 ORS.
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
            DEPARTMENT OF SCHOOL EDUCATION, DISPUR, GUWAHATI-6

            2:THE DIRECTOR OF ELEMENTARY EDUCATION
            ASSAM
             KAHILIPARA GUWAHATI-19
             DISTRICT- KAMRUP (M)
            ASSAM

            3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
            TINSUKIA
             DISTRICT- TINSUKIA
            ASSAM

            4:THE DEPUTY INSPECTOR OF SCHOOLS
            TINSUKIA DISTRICT- TINSUKIA ASSAM

            5:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
             FINANCE DEPARTMENT
             DISPUR GUWAHATI-

Advocate for the Petitioner   : MR. N BORAH, MR M.J. BHARALI

Advocate for the Respondent : SC, ELEM. EDU, SC, FINANCE DEPTT.
                                                                      Page No.# 2/2




                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                       ORDER

Date : 22.01.2025

Heard Mr. N. Borah, learned counsel for the petitioner.

The petitioner's case is that the present cases are covered by the judgment and order dated 31.03.2023 passed in WP(C) 6403/2021.

Issue notice, returnable in three weeks.

Mr. B. Talukdar, learned counsel accepts notice on behalf of the respondent Nos. 1 to 4. He submits that he would have to go through the said judgment and order, to ascertain as to whether the present case is a covered case.

List this matter on 20.02.2025.

JUDGE

Comparing Assistant