Page No.# 1/2 vs The State Of Assam And 5 Ors
2025 Latest Caselaw 4355 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 5 Ors on 21 March, 2025

                                                                  Page No.# 1/2

GAHC010106382023




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

                          Case No. : WP(C)/2820/2023

         MD. ABDUL ODUD BARBHUIYA AND ANR
         S/O- LATE ABDUL QUDDUS BARBHUIYA, VILL. AND P.O. GANIRGRAM,
         DIST. CACHAR, ASSAM

         2: FORJULLAH SK.
          S/O- LATE AFAZ UDDIN SK.
         VILL. AND P.O. DAFARPUR
          DIST. DHUBRI
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM,
         DEPARTMENT OF SCHOOL EDUCATION, DISPUR, GUWAHATI-06.

         2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
          DEPARTMENT OF SCHOOL EDUCATION
         ASSAM
          DISPUR
         GHY-06.

         3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GHY-06.

         4:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-19.

         5:THE INSPECTOR OF SCHOOLS
          CDC
                                                                       Page No.# 2/2


             CACHAR
             SILCHAR
             P.O. AND DIST. CACHAR
             ASSAM
             PIN- 788001.

            6:THE INSPECTOR OF SCHOOLS
             DHUBRI
             DHUBRI DISTRICT CIRCLE
             DHUBRI
             P.O. AND DIST. DHUBRI
            ASSAM
             PIN- 783301

Advocate for the Petitioner    : MR. M KHAN, MR A K DAS,MS J AKTAR

Advocate for the Respondent : SC, SEC. EDU., SC, FINANCE


                                          BEFORE
                              HON'BLE MR. JUSTICE KARDAK ETE
                                          ORDER

Date : 21.03.2025.

Heard Mr. M. Khan, learned counsel for the petitioners who submits that analogous matters have been heard by the coordinate Bench of this Court, in which the judgment is awaited. Therefore, he prays that this matter may be listed after disposal of those Writ Petitions i.e. WP(C) No.3035/2023 and WP(C) No.4353/2023.

Prayer is allowed.

Accordingly, list this matter after disposal of the WP(C) No.3035/2023 and WP(C) No.4353/2023.

JUDGE

Comparing Assistant