Gauhati High Court
Ratan Singh vs The State Of Assam And 9 Ors on 21 February, 2022
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/3
GAHC010025502022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1110/2022
RATAN SINGH
S/O- LATE M BABU SINGH, R/O- VILL.- BINNAKANDI PART-II, P.O.
BINNAKANDI GHAT, P.S. LAKHIPUR, DIST. CACHAR, ASSAM, PIN- 788126.
VERSUS
THE STATE OF ASSAM AND 9 ORS
REP. BY THE COMMISSIONER AND SECRETARY, REVENUE AND DISASTER
MANAGEMENT DEPARTMENT, DISPUR, GUWAHATI-781006, ASSAM
2:THE COMMISSIONER AND SECRETARY
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-781006
ASSAM
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
ASSAM
4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
ASSAM
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
SILCHAR
CACHAR-788007.
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6:THE DEPUTY COMMISSIONER
CACHAR
SILCHAR-788001.
7:THE INSPECTOR OF SCHOOL
SILCHAR
CACHAR-788007.
8:RUTH JOAN SINGHA
W/O- PH. MANIDHON SINGHA
R/O- VILL.- LALANG PT-I
P.O. PALIAPOOL
P.S. LAKHIPUR
DIST. CACHAR
ASSAM
PIN- 788098.
9:MOIRANGTHEM DEB SINGH MEMORIAL ACADEMY
REP. BY ITS HEADMASTER
PH. MANIDHON SINGHA
SON OF LATE PH. BALADEB SINGHA
BINNAKANDI PART-II
P.O. BINNAKANDI GHAT
P.S. LAKHIPUR
DIST. CACHAR
ASSAM-788126.
10:THE DIRECTOR
BIBLES INTERNATIONAL INDIA SOCIETY
P.O. PAILAPOOL
CACHAR
PIN- 788098
Advocate for the Petitioner : MR. U K NAIR
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
Date : 21-02-2022 Heard Mr. U K Nair, learned senior counsel for the petitioner. Also heard Mr. B J Page No.# 3/3 Talukdar, learned counsel for the respondents no. 1 and 6 being the authorities under the Revenue and Disaster Management Department and Deputy Commissioner, Cachar, Silchar.
2. Considering the nature of the order proposed to be passed, notices are not required to be issued to the respondents no. 8, 9 and 10.
3. The petitioner raises a limited grievance that the representation dated 04.05.2021 has been submitted before the Commissioner and Secretary to the Government of Assam in the Elementary Education Department but the said representation has not been given its consideration.
4. Considering the limited grievance raised, we require the Commissioner and Secretary to consider the same and pass a reasoned order thereon. In doing so, if the Commissioner and Secretary is of the view that the respondents no. 8, 9 and 10 are also required to be given a hearing, the Commissioner may do the needful.
5. We are clarifying that requiring the Commissioner to pass a reasoned order, we are not expressing any view on the merit of the claim made in the representation nor we are expressing any view that the issue raised requires a consideration by the Commissioner and Secretary and it would for the Commissioner to pass his own order as the Commissioner may deem appropriate.
6. Writ petition stands disposed of with the above observation.
JUDGE Comparing Assistant