Page No.# 1/4 vs The State Of Assam And 4 Ors
2025 Latest Caselaw 290 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And 4 Ors on 6 May, 2025

                                                             Page No.# 1/4

GAHC010197082024




                                                       2025:GAU-AS:5589

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

                          Case No. : WP(C)/4846/2024

         MRIDUL ALOM AND 8 ORS
         S/O- SHAHIDUL ALOM MOLLAH,
         R/O- VILLAGE- HAT SINGIMARI BIMA PARA,
         P.O- HAT SINGIMARI,
         P.S- SOUTH SALMARA
         DIST-SOUTH SALMARA MANKACHAR,
         ASSAM,
         PIN-783135

         2: MOTIUR RAHMAN AHMED
          S/O- ABDUR ROHIM SARKAR
         R/O- VILLAGE- PIPULBARI PART IV
         P.O- MANULLAPARA
         P.S- SOUTH SALMARA
         DIST-SOUTH SALMARA MANKACHAR
         ASSAM
         PIN-783135

         3: MAHMUDA KHATUN SIKDER
          W/O- HATEM ALI AHMED
         R/O- VILLAGE- MANULLAPARA
         P.O- MANULLAPARA
         P.S- SOUTH SALMARA
         DIST-SOUTH SALMARA MANKACHAR
          PIN-783135
         ASSAM

         4: ABDUL NUR SK
          S/O- ANOWAR ALI MUNSHI
         R/O- VILLAGE- NANDIA (PIPUL BARI PART -I)
         P.O- KALAPANI
         P.S- MANKACHAR
         DIST-SOUTH SALMARA MANKACHAR
          PIN-783135
                                    Page No.# 2/4

ASSAM


5: ZOHIRUL ISLAM AHMED
 S/O- MOKRAM ALI
R/O- VILLAGE- PACHAR KANDI.
P.O- MANULLAPARA
P.S- SOUTH MANKACHAR
DIST-SOUTH SALMARA MANKACHAR
 PIN-783135
ASSAM

6: ALOM AHMED
 S/O- JOSIMUDDIN
R/O- VILLAGE- KUMAR GATI.
P.O- DHANUA
P.S- MANKACHAR
DIST-SOUTH SALMARA MANKACHAR
 PIN-783135
ASSAM

7: SHAFIKUR RAHMAN MOLLAH
 S/O-SHALU MOLLAH
R/O- VILLAGE- FULERCHAR PART II.
P.O- FULERCHAR
P.S- SOUTH SALMARA
DIST-SOUTH SALMARA MANKACHAR
 PIN-783135
ASSAM

8: ZAKIR HUSSAIN AHMED
 S/O- JULMOT ALI
R/O- VILLAGE- PIPULBARI PART IV
P.O- MANULLAPARA
P.S- MANKACHAR
 DIST-SOUTH SALMARA MANKACHAR
ASSAM
 PIN-783135

9: SHOHID ALI
 S/O- AHAMMAD ALI SK
R/O- VILLAGE- MANULLAPARA
P.O- MANULLAPARA
P.S- SOUTH SALMARA
DIST-SOUTH SALMARA MANKACHAR
ASSAM
PIN-78313
                                                                       Page No.# 3/4

            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            THROUGH THE SECRETARY, TO THE GOVERNMENT OF ASSAM,
            EDUCATION (SECONDARY) DEPARTMENT, DISPUR, GUWAHATI- 781006.

            2:THE DIRECTOR OF SECONDARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI- 781019.

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

            4:THE SECRETARY
            ASSAM HIGHER SECONDARY EDUCATION COUNCIL (AHSEC)
             BAMUNIMAIDAM
             GUWAHATI-21

            5:THE CHAIRMAN
            ASSAM HIGHER SECONDARY EDUCATION COUNCIL (AHSEC)
             BAMUNIMAIDAM
             GUWAHATI-2

Advocate for the Petitioner   : MRS. K DEVI, L KIKON,MS S A KHALIFA

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




                                   BEFORE
                  HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                         ORDER

Date : 06.05.2025

Heard Mrs. K. Devi, learned counsel for the petitioners. Also heard Mr. S. M. T. Chistie, learned Standing Counsel, Secondary Education Department, for the respondent Nos. 1, 2 & 3 and Mr. D. K. Roy, learned Standing Counsel, ASSEB, for the respondent Nos. 4 & 5.

Page No.# 4/4

2. The 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."

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