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Gauhati High Court

Gouranga Samanta vs The State Of Assam on 15 December, 2020

Author: Achintya Malla Bujor Barua

Bench: Achintya Malla Bujor Barua

                                                                  Page No.# 1/2

GAHC010013852018




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

                          Case No. : WP(C)/427/2018

         GOURANGA SAMANTA
         R/O- VILL- KACHARIPARA, P.O. AND P.S. MANKACHAR, DIST- SOUTH
         SALMARA MANKACHAR, ASSAM,PIN- 783131



         VERSUS

         THE STATE OF ASSAM
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         EDUCATION (SECONDARY) DEPTT., DISPUR, GHY-6

         2:THE DIRECTOR OF SECONDARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19

         3:THE INSPECTOR OF SCHOOLS
          DHUBRI DISTRICT CIRCLE
          DHUBRI
         ASSAM
          P.O. AND DIST- DHUBRI
          PIN-783301

         4:THE SCHOOL SELECTION COMMITTEE CUM PRESIDENT
          SMDC
          RMSA
          I.N. ACCADEMY HS SCHOOL
          BILASIPARA
          P.S. AND P.O. BILASIPARA
          DIST- DHUBRI
         ASSAM
          PIN-783348
                                                                                             Page No.# 2/2

              5:THE SCHOOL SELECTION COMMITTEE
               REP. BY ITS MEMBER SECRETARY
               SMDC
               RMSA
               I.N. ACCADEMY HS SCHOOL
               BILASIPARA
               P.S. AND P.O. BILASIPARA
               DIST- DHUBRI
              ASSAM
               PIN-783348

              6:MIRA DEVI
               PRINCIPAL
               I.N. ACADEMY HS SCHOOL
               BILASIPARA
               R/O- BILASIPARA W/NO. 7
               P.O. HAKAMA
               P.S. BILASIPARA
               DIST- DHUBRI
              ASSAM
               PIN-78334

Advocate for the Petitioner       : MR. M U MONDAL

Advocate for the Respondent : SC, EDU




                                   BEFORE
              HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                                  ORDER

15.12.2020 Mr. I.H. Khan, learned counsel for the petitioner states that the affidavit-in-reply has been filed but it is not on record.

List along with the affidavit-in-reply.

JUDGE Comparing Assistant