Jamaluddin Ahmed vs The State Of Assam And 6 Ors
2025 Latest Caselaw 5299 Gua

Gauhati High Court

Jamaluddin Ahmed vs The State Of Assam And 6 Ors on 13 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/3

GAHC010036182017




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

                          Case No. : WP(C)/5111/2017

         JAMALUDDIN AHMED
         S/O SIDDIK ALI R/O VILL and P.O. BANGALIPARA, DIST. NALBARI, ASSAM



         VERSUS

         THE STATE OF ASSAM and 6 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         EDUCATION ELEMENTARY DEPARTMENT, DISPUR, GUWAHATI - 781006,
         ASSAM

         2:THE COMMISSIONER AND SECRETARY
         TO THE GOVT OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI - 781006
         ASSAM

         3:THE BODOLAND TERRITORIAL COUNCIL

          REP. BY ITS SECRETARY
          EDUCATION
          KOKRAJHAR
          ASSAM

         4:THE DIRECTOR OF EDUCAITON

          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR
          ASSAM

         5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
                                                                            Page No.# 2/3

             BAKSA
             B.T.A.D.
             ASSAM

             6:THE BLOCK ELEMENTARY EDUCATION OFFICER

             TAMULPUR BLOCK
             BAKSA
             ASSAM

             7:THE DEPUTY INSPECTOR OF SCHOOLS

             BAKSA
             MUSHALPUR
             ASSA

Advocate for the Petitioner   : MR. B SARMA,

Advocate for the Respondent : SC, FINANCE, MR. A DEKA(R-1),MS. K PHUKAN(R-8),MS. G
MAHILARY(R 3-7),MS. A VERMA (R-2),MS. K PHUKAN(R-8),SC, BTC,SC, ELEMENTARY
EDUCATION




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

WP(C)/5111/2017 BEFORE HON'BLE MR. JUSTICE SANJAY KUMAR MEDHI

13.06.2025

Both Shri B Sarma, learned counsel for the petitioner and Shri S Bora, learned Standing Counsel, BTC have jointly submitted that the series matters in which this writ petition was earlier a part have been finally heard and reserved for judgment.

Any decision in the aforesaid series matters may have a bearing in the adjudication of this present case.

Accordingly, a prayer for adjournment has been made.

Page No.# 3/3

In view of the above, list this case after the Summer Vacation.

JUDGE

Comparing Assistant