The Nikhil Bishnupriya Manipuri ... vs The State Of Assam And Ors on 11 June, 2025

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Gauhati High Court

The Nikhil Bishnupriya Manipuri ... vs The State Of Assam And Ors on 11 June, 2025

Bench: Sanjay Kumar Medhi

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GAHC010127722025




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

                       Case No. : I.A.(Civil)/1898/2025

         THE NIKHIL BISHNUPRIYA MANIPURI MAHASABHA
         BHAKATPUR, SILCHAR, 5 CACHAR, ASSAM, REP BY THE GENERAL
         SECRETARY OF THE ABOVE MAHASABHA, NAMELY SHRI PARTHA
         SARATHI SINGHA, AGED ABOUT 45 YEARS, SON OF LATE SANGRAMDEV
         SINGHA, VILLAGE RAJARGAON, PO PATHER KANDI, DIST SRIBHUMI,
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND ORS
         REPRESENTED BY THE SECRETARY, EDUCATION (ELEMENTARY)
         DEPARTMENT, DISPUR, GUWAHATI, PIN- 781006

         2:THE DIRECTOR
          ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI- 781019

         3:THE DIRECTOR
          SOCIAL WELFARE
         ASSAM
          M.G. ROAD
          UZANBAZAR
          GUWAHATI
         ASSAM
          PIN- 781001

         4:THE DIRECTOR
          STATE COUNCIL FOR EDUCATION RESEARCH TRAINING
          KAHILIPARA
          GUWAHATI
                                                                           Page No.# 2/3

             ASSAM
             PIN- 781019

            5:THE PRESIDENT
             BISHNUPRIYA MANIPURI SAHITYA SABHA
            ASSAM
             HAVING ITS HEAD OFFICE SITUATED AT MANIKANTA BHAWAN
             SARADAMANI LANE
             COLLEGE ROAD
             SILCHAR- 788004
             IN THE DISTRICT OF CACHAR
            ASSAM

            6:THE PRESIDENT
             NIKHIL BISHNUPRIYA MANIPURI SAHITYA PARISHAD (ASSAM)
             HAVING ITS OFFICE AT C/O. SRI SHIBENDRA SINHA
             CHINCOORIE ROAD
             P.O. BHAKATPUR
             P.S. SILCHAR (SADAR)
             SILCHAR- 788005
             DISTRICT- CACHAR
            ASSA

Advocate for the Petitioner   : MR. H ISLAM, MR B SINHA

Advocate for the Respondent : SC, ELEM. EDU, MR. D DOLEY,MR. R P SARMAH




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

11-06-2025 Heard Shri B. Sinha, learned counsel for the applicant, who by means of this application has sought impleadment as party respondent no. 7 in the connected WP(C)/5032/2024.

Shri Sinha, the learned counsel has submitted that the applicant is a necessary party and any orders that may be passed in the writ petition would affect his client.

Shri R. P. Sarmah, the learned Senior Counsel for the opposite party/writ Page No.# 3/3 petitioner has not objected to such impleadment. However, he has expressed urgency and prayed for early disposal of the matter. Also heard Shri N. N. Upadhyaya, learned counsel for the respondent no. 5 and Shri H. Baruah, learned Standing Counsel, SCERT.

Considering the above, the present IA for impleadment is allowed. The applicant is accordingly arrayed as respondent no. 7. IA stands disposed of.

The learned counsel for the writ petitioner may file an amended Cause Title by Monday.

JUDGE Comparing Assistant

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