Smti Juri Baruah vs The State Of Assam And 5 Ors
2025 Latest Caselaw 7382 Gua

Gauhati High Court

Smti Juri Baruah vs The State Of Assam And 5 Ors on 17 September, 2025

                                                                    Page No.# 1/3

GAHC010195252025




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

                           Case No. : Review.Pet./232/2025

         SMTI JURI BARUAH
         W/O SHRI KABIN CHOUDHURY, MUSIC TEACHER, BANI KANTA
         MEMORIAL HS SCHOOL, GUWAHATI, R/O HOUSE NO. 7, SARUMOTORIA,
         KUNDIL NAGAR PATH, GUWAHATI, KAMRUP (M), GUWAHATI, ASSAM, PIN
         781006



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE SECY. TO THE GOVT. OF ASSAM, DEPTT. OF
         SCHOOL EDUCATION, (SECONDARY EDUCATION), DISPUR, GUWAHATI,
         ASSAM, PIN 781006

         2:THE DIRECTOR OF SECONDARY EDUCATION

          ASSAM
          KAHILIPARA
          GUWAHATI
          ASSAM
          PIN 781019

         3:THE INSPECTOR OF SCHOOLS

          KAMRUP DIST. CIRCLE
          KAMRUP (M)
          GUWAHATI
          PAN BAZAR
          ASSAM
          PIN 781001

         4:THE PRINCIPAL
                                                                        Page No.# 2/3

             BANI KANTA MEMORIAL HS SCHOOL
             REHABARI
             GUWAHATI
             KAMRUP (M)
             ASSAM
             PIN 781008

            5:THE ACCOUNTANT GENERAL

             ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI
             ASSAM
             PIN 781029

            6:THE DIRECTOR OF PENSION

             HOUSE FED COMPLEX
             DISPUR
             GUWAHATI
             ASSAM
             PIN 78100

Advocate for the Petitioner   : MR. B PURKAYASTHA, MR. S SUTRADHAR

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




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 17.09.2025

Heard Mr. B. Purkayastha, learned counsel for the petitioner. Also heard Ms. P. Das, learned standing counsel for the respondent Nos. 1 to 3.

This review petition, under Article 226 of the Constitution of India, read with Section 114 and Order 47 Rule 1 of the CPC, read with Chapter-X of the Gauhati High Court Rules, is preferred for review of the judgment and order dated 23.05.2025, passed by this Court, in WP(C) No. 7474/2023.

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Perused the petition and the documents placed on record, and also perused the judgment and order dated 23.05.2025, passed by this Court, in WP(C) No. 7474/2023.

Let notice be issued to the respondents, returnable in four weeks.

As Ms. Das, learned standing counsel appears and accepts notice on behalf of the respondent Nos. 1 to 3, no formal notice is required to be issued to the said respondents. However, extra requisite copies of the petition be furnished to her during the course of the day.

Steps be taken upon the respondent Nos. 4 to 6, by way of registered post with A/D as well as by usual process within a week from today.

List the matter after four weeks.

JUDGE

Comparing Assistant