Gauhati High Court

Md. Abdul Halim vs The State Of Assam And 5 Ors on 6 June, 2025

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GAHC010145242023




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

                         Case No. : WP(C)/3904/2023

         MD. ABDUL HALIM
         S/O LATE CHAND MAHMAD, VILL-BANBARI, P.O.-BHELLA, DIST-
         BARPETA, ASSAM, PIN-781309

         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, ELEMENTARY EDUCATION DEPARTMENT,
         DISPUR, GUWAHATI, ASSAM-781006

         2:THE BODOLAND TERRITORIAL COUNCIL
         THROUGH THE PRINCIPAL SECRETARY
          KOKRAJAHR
         ASSAM
          PIN-783370

         3:THE DIRECTOR
          ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-781019

         4:THE DIRECTOR OF EDUCATION
          BODOLAND TERRITORIAL COUNCIL
          KOKRAJHAR
         ASSAM
          PIN-783370

         5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          BAKSA
          MUSHALPUR
         ASSAM
          PIN-781372
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            6:THE BLOCK ELEMENTARY EDUCATION OFFICER
            TAMULPUR
             BAKSA
             PIN-78136

Advocate for the Petitioner    : MR. M SAIKIA,

Advocate for the Respondent : SC, ELEM. EDU, SC, BTC




                                          BEFORE
                              HON'BLE MR. JUSTICE KARDAK ETE


                                           ORDER

Date : 06.06.2025.

Heard Mr. M. Saikia, learned counsel for the petitioner.

Mr. S. Bora, learned standing counsel for the BTC submits that similar matter has been heard by the co-ordinate Bench of this Court and the judgment is awaited. Therefore, prays for listing this matter after four (4) weeks.

Prayer is allowed.

List the matter after four (4) weeks.

JUDGE

Comparing Assistant