Gauhati High Court
Rukia Khatun vs The State Of Assam And 6 Ors on 25 March, 2021
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/3
GAHC010046002021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
WP(C)/1806/2021
RUKIA KHATUN
D/O ABDUS SATTAR
R/O VILL. SATIAN
P.O. TINSUKIA
DIST. NAGAON
ASSAM
PIN 782124
VERSUS
THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
ASSAM
EDUCATION DEPTT. (ELEMENTARY)
DISPUR
GUWAHATI 6
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 19
3:THE DEPUTY DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 19
4:THE DIST. ELEMENTARY EDUCATION OFFICER
(DEEO)
NAGAON
ASSAM.
Page No.# 2/3
5:THE DIST. SCRUTINY COMMITTEE
NAGAON
REPRESENTED BY ITS CHAIRMAN
DIST. NAGAON
ASSAM
PIN 782001
6:MD. ABDUL JALIL
THE HEAD MASTER
NAGABANDHA M.E. MADRASSA
VILL. NAGABANDHA
P.O. SINGARI MADRASSA
DIST. NAGAON
ASSAM
PIN 782124
7:ASHADUZ ZAMAN
S/O ABDUL MANAN
R/O VILL. FAKHULI
P.O. SINGARI MADRASSA
DIST. NAGAON
ASSAM
PIN 782124
------------
Advocate for : MD. S ALOM
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
Date : 25/03/2021 Heard Mr. S. Alom, learned counsel for the petitioner. Also heard Mr. B. Kaushik, learned counsel for the respondents No. 1, 2, 3 and 4, Mr. S.R. Baruah, learned counsel for the respondent No.5.
Issue notice, returnable in 2 (two) weeks. Extra copies be furnished within three days. Steps on the respondent No. 6 and 7 by registered post with A/D within three days.
The petitioner alleges that two science teachers have been provincialised and therefore, it is contrary to Section 3(1)(xi) of Assam Education (Provincialisation of Services of Teachers and Re- Organization of Educational Institutions) Act, 2017.
Page No.# 3/3 In order to make out a case, the petitioner is also required to show as to what legal right of the petitioner had been violated.
The petitioner may file an appropriate Interlocutary Application, if so advised.
List after two weeks.
JUDGE Comparing Assistant