Gauhati High Court
Ranjan Regon vs The State Of Assam And 3 Ors on 20 February, 2026
Page No.# 1/2
GAHC010243292025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6590/2025
RANJAN REGON
S/O- LATE BHOLARAM REGAN, RESIDENT OF VILLAGE- RANDHANI
CHUK, P.O - MORITUNI, DISTRICT- MAJULI, ASSAM, PIN -785106.
VERSUS
THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, DEPARTMENT OF SCHOOL EDUCATION, DISPUR, GUWAHATI-
06.
2:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
GUWAHATI -19
DISTRICT- KAMARUP METRO
ASSAM.
3:THE INSPECTOR OF SCHOOLS
MAJULI
ASSAM
PIN-785106.
4:THE DISTRICT COMMISSIONER
MAJULI
ASSAM
PIN -785106
Advocate for the Petitioner : MR. P MAHANTA, MS. P SAHARIA,C SARMA
Advocate for the Respondent : SC, SEC. EDU., GA, ASSAM
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BEFORE
HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR
ORDER
20/02/2026 Mr. P P Dutta, learned Standing counsel, Education Department submits that the verification of the data pertaining to the school of the petitioner is at an advance stage and the same would be finalized on or before 20.03.2026.
Registry to list this matter again on 25.03.2026, on which date, the respondents shall apprise this Court about the outcome of the verification process carried out in respect of the school of the petitioner.
JUDGE Comparing Assistant