Subha Laxmi Bora vs State Of Assam And 6 Ors Represented By ...
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Gauhati High Court

Subha Laxmi Bora vs State Of Assam And 6 Ors Represented By ... on 24 June, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                            Page No.# 1/2

GAHC010145032024




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

                                  Case No. : WP(C)/3789/2024

            SUBHA LAXMI BORA
            DAUGHTER OF LATE BHOGESWAR BORA, R/O- VILLAGE- KALABIL
            MORNOI, P.O.- KALABIL, PIN- 787054, DISTRICT- LAKHIMPUR, ASSAM.

                              VERSUS

            1: STATE OF ASSAM AND 6 ORS REPRESENTED BY THE COMMISSIONER
            AND SECRETARY TO THE GOVERNMENT OF ASSAM, DEPARTMENT OF
            ELEMENTARY EDUCATION, DISPUR-6.

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

            3:DIRECTOR OF ELEMENTARY EDUCATION
            KAHILIPARA GHY-19.

            4:DIRECTOR OF PENSION
            HOUSE PAD COMPLEX NEW BUILDING DISPUR-6.

            5:DISTRICT ELEMENTARY EDUCATION OFFICER
            DIST.- LAKHIMPUR.

            6:DEPUTY INSPECTOR OF SCHOOL
            DISTRICT- LAKHIMPUR.

            7:THE BLOCK ELEMENTARY OFFICER
            BIHPURIA


Advocate for the Petitioner    : MS. G BORAH,

Advocate for the Respondent : SC, ELEM. EDU, GA, ASSAM,SC, FINANCE DEPTT.

Page No.# 2/2

- BEFORE -

HON'BLE MR. JUSTICE NELSON SAILO

Date : 24-06-2025

Heard Ms. G. Borah, learned counsel for the petitioner, who submits that the case of the petitioner is squarely covered by the judgment & order dated 25.04.2023 passed by this Court in WP(C) No.1873/2022.

Issue notice of motion, returnable by 4(four) weeks. Ms. S. Chetia, learned Standing Counsel, Education (Elementary) Department, accepts notice on behalf of the respondent Nos.1, 3, 5, 6 & 7; Mr. R. Borpujari, learned Standing Counsel, Finance Department, accepts notice on behalf of the respondent No.2 and Ms. S. Konwar, learned Junior Government Advocate, Assam, accepts notice on behalf of the respondent Nos.4.

Service is, therefore, complete.

However, the petitioner shall furnish requisite extra copies of the writ petition to the learned counsel appearing for the respective respondents within 2(two) days.

Learned counsel appearing for the respondents shall also examine as to whether the case of the petitioner is indeed covered by the judgment & order dated 25.04.2023 passed in WP(C) No.1873/2022.

List again after 4(four) weeks.

JUDGE

Comparing Assistant