Altaf Hussain vs The State Of Assam And 4 Ors
2025 Latest Caselaw 1311 Gua

Gauhati High Court

Altaf Hussain vs The State Of Assam And 4 Ors on 21 July, 2025

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GAHC010182392022




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

                                 Case No. : WP(C)/5996/2022

            ALTAF HUSSAIN
            S/O HAJI MOSLEM UDDIN,
            VILL. AND P.O.- KATARIHARA,
            DIST.- GOALPARA, ASSAM.

            VERSUS

            THE STATE OF ASSAM AND 4 ORS.
            TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY, TO THE
            GOVT. OF ASSAM, EDUCATION (SECONDARY) DEPTT., DISPUR, GHY- 06.

            2:THE COMMISSIONER AND SECRETARY
             GOVERNMENT OF ASSAM FINANCE DEPARTMENT
             DISPUR
             GUWAHATI- 6.

            3:THE DIRECTOR
             SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GHY- 19.

            4:THE INSPECTOR OF SCHOOLS
             GOALPARA DISTRICT CIRCLE
             DIST.- GOLAPARA
            ASSAM.

            5:THE HEAD MASTER
             INDIRA HIGH SCHOOL
            VILL. AND P.O.- PUKURIPARA
             DIST.- GOALPARA
            ASSAM

Advocate for the Petitioner   : MR. A R BHUYAN, MR. M A I HUSSAIN,MRS. S ISLAM
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Advocate for the Respondent : SC, SEC. EDU., MRS. G SARMA (R-5),MR. U B SARMA (R-5),SC,
FINANCE




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                       ORDER

Date : 21.07.2025

Heard Mr. A. R. Bhuyan, learned counsel for the petitioner and also heard Mr. B. Gogoi, learned counsel for the respondents.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant