Rahela Khanam vs The State Of Assam And 8 Ors
2026 Latest Caselaw 1067 Gua

Gauhati High Court

Rahela Khanam vs The State Of Assam And 8 Ors on 11 February, 2026

                                                                   Page No.# 1/3

GAHC010025292023




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

                          Case No. : WP(C)/713/2023

         RAHELA KHANAM
         W/O- LT. MATIUR RAHMAN, VILL- SUPRAKANDI, P.O. MANIKGANJ, P.S.
         AND DIST.- KARIMGANJ, PIN- 788712



         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         TO BE REP. BY THE SECY. TO THE GOVT. OF ASSAM, ELEMENTARY
         EDUCATION DEPTT., DISPUR, GHY-6

         2:THE DIRECTOR OF PENSION
         ASSAM
          GHY-6

         3:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         4:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          KARIMGANJ
          P.O. AMD P.S. AND DIST.- KARIMGANJ

         5:THE ACCOUNTANT GENERAL (A AND E)
         ASSAM
          MAIDAMGAON
          GHY-29

         6:THE REGIONAL MANAGER
          REGIONAL BUSINESS
          OFFICE
          (REGION-I)
                                                                                       Page No.# 2/3

             2ND FLOOR
             STATE BANK OF INDIA
             SILCHAR BRANCH
             PARK ROAD
             SILCHAR-01

             7:THE CHIEF MANAGER
              STATE BANK OF INDIA
              KARIMGANJ BRANCH
              P.O.
              P.S. AND DIST.- KARIMGANJ
              PIN- 788710

             8:THE TREASURY OFFICER
              OFFICE OF THE TREASURY OFFICER
              KARIMGANJ
              P.O.
              P.S. AND DIST.- KARIMGANJ
              PIN- 788710

             9:RUKIA BEGUM
             W/O- LT. MATIUR RAHMAN
             VILL- AMALA
              P.S. PATHARKANDI
              P.O. BAROIGRAM
              DIST.- KARIMGANJ
              PIN- 78872

Advocate for the Petitioner    : MR. D HUSSAIN, MR. R A CHOUDHURY,MR. R A MAZUMDER

Advocate for the Respondent : SC, ELEM. EDU, MR U SARMA (r-6,7),M. HOSSAIN (R9),MR. S
ROY (R9),MR. M H LASKAR (R9),SC, FINANCE,GA, ASSAM,SC, AG (A AND E)




                                     BEFORE
                         HONOURABLE MR. JUSTICE KARDAK ETE

                                              ORDER

Date : 11.02.2026

Mr. R. A. Choudhury, learned counsel for the petitioner submits that he could not prepare the matter is adress the Court and therefore prays for accommodation.

Prayer not being objected to by the learned counsel for the respondents.

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Let this matter be listed after 3 (three) weeks.

Interim order, if any, passed earlier shall continue till then.

Mr. B. Sharma, learned Standing Counsel, AG; Mr. M. Sarma, learned counsel for the respondents No. 6 and 7 and Mr. M.H. Laskar, learned counsel for the respondent No.9 are present.

JUDGE

Comparing Assistant