Smti Kalpana Devi vs The State Of Assam And 5 Ors
2025 Latest Caselaw 1424 Gua

Gauhati High Court

Smti Kalpana Devi vs The State Of Assam And 5 Ors on 23 July, 2025

                                                                    Page No.# 1/2

GAHC010128722022




                                                             undefined

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

                          Case No. : WP(C)/4534/2022

         SMTI KALPANA DEVI
         W/O SRI CHINMOY BHATTACHARYYA, R/O RANGIA WARD NO. 7, MILL
         ROAD, P.O.-RANGIA, P.S.-RANGIA, DIST-KAMRUP(R), ASSAM, PIN-781354



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, DEPARTMENT OF SECONDARY EDUCATION,
         DISPUR, GUWAHATI-6, ASSAM

         2:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-19

         3:THE INSPECTOR OF SCHOOLS
          KAMRUP DISTRICT CIRCLE
          KAMRUP
          PIN-781001

         4:THE STATE LEVEL SCRUTINY COMMITTEE
          REPRESENTED BY COMMISSIONER AND SECRETARY
          GOVERNMENT OF ASSAM
          DEPARTMENT OF EDUCATION
          KAHILIPARA
          GUWAHATI
          DIST-KAMRUP(M)
         ASSAM
          PIN-781019

         5:THE DISTRICT LEVEL SCRUTINY COMMITTEE
                                                                            Page No.# 2/2

             KAMRUP
             DIST-KAMRUP
             REPRESENTED BY THE DEPUTY COMMISSIONER
             KAMRUP (CHAIRMAN) OF THE DISTRICT LEVEL SCRUTINY COMMITTEE
             NALBARI
             PIN-781001

            6:THE PRINCIPAL
             MADHYA PANDURI HIGHER SECONDARY SCHOOL
             JAMTOLA
             RANGIA
             DIST-KAMRUP
            ASSAM
             PIN-78135

Advocate for the Petitioner   : MS. P BHATTACHARYA, MS P SARMA,MR. A BORUA

Advocate for the Respondent : SC, SEC. EDU., MR. B P SINHA (r-6)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date :23.07.2025

Heard Mr. T.J. Mahanta, learned Senior Counsel, assisted by Ms. P. Bhattacharya, learned counsel for the petitioner. Also heard Ms. D. Mushahary, learned standing counsel for the respondents in the Secondary Education Department.

Argument concluded.

Judgment reserved.

JUDGE

Comparing Assistant