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Page No.# 1/3 vs Haji Md Abdul Rashid And 2 Ors
2025 Latest Caselaw 7402 Gua

Citation : 2025 Latest Caselaw 7402 Gua
Judgement Date : 17 September, 2025

Gauhati High Court

Page No.# 1/3 vs Haji Md Abdul Rashid And 2 Ors on 17 September, 2025

                                                               Page No.# 1/3

GAHC010157382023




                                                        undefined

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

                           Case No. : WP(C)/4226/2023

         MUSSTT FATEMA KHATUN AND ANR
         W/O- LATE AMIRUDDIN,
         RESIDENT OF VILLAGE AND P.O.- DHANIABHETI,
         P.S.- BATADRABA,
         DISTRICT- NAGAON, ASSAM,
         PIN- 782122.

         2: MD. SAIDUR RAHMAN
          S/O- LATE AMIRUDDIN

         RESIDENT OF VILLAGE AND P.O.- DHANIABHETI

         P.S.- BATADRABA

         DISTRICT- NAGAON
         ASSAM

         PIN- 782122

         VERSUS

         HAJI MD ABDUL RASHID AND 2 ORS
         S/O- LATE ASMAT FAKIR,
         RESIDENT OF VILLAGE- DHANIABHETI,
         P.S.- BATADRABA, P.O.- DHANIABHETI,
         DISTRICT- NAGAON, ASSAM,
         PIN- 782122.

         2:MD. AFAZUDDIN
          S/O- HAJI MD. ABDUL RASHID

         RESIDENT OF VILLAGE- DHANIABHETI

         P.S.- BATADRABA
                                                                             Page No.# 2/3

             P.O.- DHANIABHETI

            DISTRICT- NAGAON
            ASSAM

            PIN- 782122.

            3:DAKHIN DHANIABHETI BALIKA MUKTAB
             REPRESENTED BY THE SECRETARY OF THE MUKTAB SCHOOL

            DHANIABHETI VILLAGE

            P.S.- BATADRABA
             P.S.-DHANIABHETI

            DISTRICT- NAGAON
            ASSAM

            PIN- 782122.

            4:THE COMMISSIONER AND SECRETARY

             DEPARTMENT OF SCHOOL EDUCATION
             GOVERNMENT OF ASSAM
             DISPUR
             GUWAHATI-06.

            5:THE DIRECTOR

             OF ELEMENTARY EDUCATION KAHILIPARA
             GUWAHATI-1

Advocate for the Petitioner   : MR. P MAHANTA, MS. P SAHARIA

Advocate for the Respondent : MS. Z A ASADIA (R2), MS. Z A ASADIA(R-1,3),SC, ELEM.
EDU,MS B H SHIRIN (R2)




                                    BEFORE
                        HONOURABLE MR. JUSTICE KARDAK ETE

                                         ORDER

17.09.2025

Heard the learned counsel for the petitioners.

Page No.# 3/3

Heard Mr. B. Talukdar, learned Standing Counsel, Elementary Education Department who submits that he may be granted some time to go through the Judgment and Order dated 27.02.2024 passed by this Court in W.P.[C] no. 558/2024.

List the case accordingly after 3 [three] weeks.

JUDGE

Comparing Assistant

 
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