Page No.# 1/3 vs The State Of Assam And 2 Ors
2025 Latest Caselaw 5300 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 2 Ors on 13 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                  Page No.# 1/3

GAHC010194182018




                                                           undefined

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

                          Case No. : WP(C)/6968/2018

         SONARAM BORO AND 4 ORS.
         S/O- LT. BEDERA BORO, VILL- KHATOWALPARA, PO- RATANPUR, PS-
         TANGLA, DIST- UDALGURI, BTAD, PIN- 784523

         2: SMTI NIRUPAMA BORO
          D/O- MATI RAM BORO
         VILL- PUB NALBARI
          PO- TANGLA
          PS- TANGLA
          DIST- UDALGURI
          BTAD
          PIN- 784521.

         3: SONARAM BORO
          S/O- RANTENG BORO
         VILL- BATAKUCHI
          PO- BATAKUCHI
          PS- TANGLA
          DIST- UDALGURI
          BTAD
          PIN- 784523.

         4: PRATUL KUMAR BAGLARI
          S/O- KHUDI RAM BAGLARI
         VILL- CHILABANDHA
          PO- BHAKATPARA
          PS- MANGALDOI
          DIST- DARRANG
          PIN- 784190.

         5: SANDHI RAM BORO
          S/O- LT. RABI RAM BORO
         VILL- KHATOWALPARA
          PO- RATANPUR
                                                                   Page No.# 2/3

             PS- TANGLA
             DIST- UDALGURI
             BTAD
             PIN- 784523

            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            THROUGH THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
            EDUCATION DEPARTMENT (SECONDARY), ASSAM, DISPUR-06.

            2:THE DIRECTOR OF SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GHY-19.

            3:THE PRINCIPAL SECRETARY

             BODOLAND TERRITORIAL COUNCIL
             KOKRAJHAR
             BTAD
             ASSAM
             PIN- 783370

Advocate for the Petitioner   : MR M H AHMED, MR. M R CHOUDHURY

Advocate for the Respondent : SC, EDU, SC BTAD
                                                                          Page No.# 3/3

                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

13.06.2025 The learned counsel for the petitioners has contended that the judgment which is relied upon on behalf of the petitioners is presently under review.

In view of the above, adjudication of this matter is deferred and the matter is directed to be listed after the Summer Vacation.

JUDGE

Comparing Assistant