Gauhati High Court
Abdul Basit vs The State Of Assam And 3 Ors on 20 May, 2019
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/2
GAHC010177682015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4553/2015
1:ABDUL BASIT
S/O MAZIBOR RAHMAN, VILL. JHOLARCHAR, P.O. JHOLARCHAR, DIST-
DHUBRI, ASSAM
VERSUS
1:THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
EDUCATION ELE DEPTT., DISPUR, GHY-6
2:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
DHUBRI
P.O. and P.S. DHUBRI
ASSAM
4:THE DISTRICT LEVEL SELECTION COMMITTEE
DHUBRI
ASSAM
TO BE REP. BY ITS MEMBER SECY. CUM DISTRICT ELEMENTARY
EDUCATION OFFICER
DHUBRI
DIST- DHUBRI
ASSA
Advocate for the Petitioner : MR.M A I HUSSAIN
Advocate for the Respondent :
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BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 20-05-2019 Heard Mr. A. R. Bhuyan, learned Counsel for the petitioner. The subject-matter in this writ petition is filling up of the post of Head Master in the Upper Primary Schools of Mankachar Sub-Division, District - Dhubri, more particularly, in Jhalorchar M.E. School.
Mr. Bhuyan, learned counsel for the petitioner has submitted that as per his instruction, the petitioner has been promoted, in the meantime, as the Head Master of Jhalorchar M.E. School by an order dated 03.11.2018 issued by the Director of Elementary Education, Assam.
In such view of the order, Mr. Bhuyan has submitted that as the petitioner has got the relief sought for, he has instruction not to press the instant writ petition.
In view of the submission so made, this writ petition stands, accordingly, closed.
JUDGE Comparing Assistant