Sidheswar Das vs The State Of Assam And 4 Ors on 4 December, 2020

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Gauhati High Court

Sidheswar Das vs The State Of Assam And 4 Ors on 4 December, 2020

Bench: Manojit Bhuyan

                                                                   Page No.# 1/2

GAHC010004582020




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

                          Case No. : WP(C)/231/2020

         SIDHESWAR DAS
         S/O- LT. DHIREN DAS, R/O- VILL. PUB DHARAMTUL, P.O. DHARAMTUL,
         P.S.- JAGIROAD, DIST- MORIGAON, ASSAM, PIN- 782412.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE COMM. AND SECY., GOVT. OF ASSAM, PWD (B) DEPTT.,
         DISPUR, GHY-06.

         2:THE BOARD OF SECONDARY EDUCATION
         ASSAM
          BAMUNIMAIDAN
          GUWAHATI-21.

         3:THE SECY.
          BOARD OF SECONDARY EDUCATION
         ASSAM
          BAMUNIMAIDAN
          GHY.-21.

         4:THE INSPECTOR OF SCHOOLS
          MORIGAON DISTRICT CIRCLE
          MORIGAON
         ASSAM
          PIN- 782105.

         5:THE HEAD MASTER
          DHARAMTUL GOVT. AIDED HIGH SCHOOL
          DHARAMTUL
          P.O. DHARAMTUL
          DIST.- MORIGAON
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             (ASSAM)
             PIN- 782412

Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : SC, PWD




                                    BEFORE
                     HONOURABLE MR. JUSTICE MANOJIT BHUYAN

                                            ORDER

04.12.2020 Heard Mr. M.U. Mahmud, learned counsel for the petitioner as well as Mr. D. Nath, learned counsel representing respondent no.1. Mr. D.K. Roy, learned counsel represents respondent nos. 2 and 3 whereas Ms. H. Terangpi, learned counsel appears for respondent no.4. Mr. I. Hussain, learned counsel appears on behalf of respondent no.5.

Common affidavit on behalf of respondent nos.2 and 3 as well as an affidavit on behalf of respondent no.5 is on record.

Issue Notice.

No fresh steps are required to be taken as all respondents are represented. However, extra copies of the writ petition be furnished to the counsels within 5 (five) days.

Matter be posted for Admission after 4 (four) weeks.

On the next date, Mr. Roy shall produce the records received from the school concerned, on the basis of which the age of the petitioner was recorded in the HSLC Admit. Mr. Hussain shall also produce the Admission Register of the school wherein the age of the petitioner is recorded as well as the original copy of the representation dated 12.03.1982, stated to have been submitted by the petitioner to the Headmaster, Dharamtul Government Aided High School.

JUDGE Comparing Assistant

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