Gauhati High Court

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

                                                                 Page No.# 1/3

GAHC010090582025




                                                           2025:GAU-AS:5378

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

                          Case No. : WP(C)/2286/2025

         MOUSUMI BHATTACHARJEE AND ORS
         W/O ARUP CHAKRABORTY R/O AMIYO COMPLEX FLAT NO 3/D 4TH
         FLOOR 2ND LINK ROAD SILCHAR 6 CACHAR ASSAM PIN 788126

         2: RINA YADAV
          D/O JAGANNATH GOALA R/O 2N D LINK ROAD LANE NO 12 H NO 05
         SILCHAR CACHAR ASSAM PIN 788006

         3: MANNA KISHORE DAS
          S/O LT RAJKUMAAR DAS R/O 2ND LINK ROAD LANE 13 H NO. 10A PO
         LINK ROAD SILCHAR CACHAR ASSAM PIN 788006

         4: PAWAN KUMAR TEWARI
          S/O PYARILAL TEWARI R/O VIL ADN PO NUTAN RAMNAGAR PS SONAI
         DIST CACHAR ASSAM PIN 788126

         5: RAMBABU GOALA
          S/O LT LALJI GOALA R/O VILL KHALKURI PO BINNAKANDI TEA ESTATE
         PS LAKHIPUR DIST CACHAR ASSAM PIN 78812



         VERSUS


         THE STATE OF ASSAM AND ORS
         REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
         EDUCATION SECONDRAY DEPTT DISPUR GUWAHATI 6

         2:THE DIRECTOR OF SECONDARY EDUCATION
          KAHILIPARA ASSAM GUWAHATI 19

         3:THE SECRETARY
         ASSAM STATE SCHOOL EDUCATION BOARD BAMUNIMADUM GUWAHATI
                                                                                    Page No.# 2/3

            21

            4:THE INSPECTOR OF SCHOOLS CACHAR
             DIST CACHAR ASSAM PIN 78812



Advocate for the Petitioner   : MR D C NATH, MR D C NATH

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




                                     BEFORE
                    HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                           ORDER

Date : 02.05.2025

1. Heard Mr. D.C. Nath, learned counsel for the petitioners. Also heard Ms. N.M. Sarma, learned standing counsel, Secondary Education Department, for the respondent Nos. 1, 2 & 4 and Mr. D.K. Roy, learned standing counsel, Assam State School Education Board, for the respondent No. 3.

2. Learned counsel for the parties submit that the issue involved in this writ petition is similar in facts and in law with WP(C) No. 3224/2024, which was disposed of by this Court on 07.04.2025. It is, accordingly, submitted that the directions, passed in WP(C) No. 3224/2024, shall cover the present writ petition.

3. This Court, by the Judgment and Order dated 07.04.2025, disposed of the WP(C) No. 3224/2024 with the following directions:

"35. Accordingly, the respondent authorities, namely, the Secretary to the govt. of Assam, Secondary Education Department and the Director of Secondary Education, Assam as well as the AHSEC are directed to consider the case of the petitioners, within a period of three (3) weeks, from the date of receipt of certified copy of this order."

Page No.# 3/3

4. Accordingly, this writ petition is disposed of in terms of the directions passed by this Court on 07.04.2025 in WP(C) No. 3224/2024, which shall also cover the case of the petitioners in the present writ petition.

JUDGE

Comparing Assistant