Gauhati High Court
Abu Tayeeb Md. Ikrama Laskar And 18 Ors vs The State Of Assam And 2 Ors on 14 February, 2020
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
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GAHC010031322020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 933/2020
1:ABU TAYEEB MD. IKRAMA LASKAR AND 18 ORS.
S/O. ABDUN NOOR LASKAR, VILL/TOWN NARAINPUR PART-II, P.O. NORTH
NARAINPUR, P.S. ALGAPUR, DIST. HAILAKANDIL, ASSAM, 788801.
2: TAJ UDDIN LASKAR
S/O. JAHIR UDDIN LASKAR
VILL/TOWN SAYEDBOND PART-I
P.O. KALIBARI BAZAR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN-788150.
3: MASHUK AHMED MAZUMDER
S/O. MAKRAM ALI MAZUMDER
R/O. WARD NO.4 HAILAKANDI
P.O. AND DIST. HAILAKANDIL
ASSAM 788151.
4: AFZAL HUSSAIN CHOUDHURY
S/O. SAFIQUR RAHMAN CHOUDHURY
VILL. AND P.O. TANTOO
P.S. LALA
DIST. HAILAKANDIL
ASSAM 788163.
5: ZAKIR HUSSAIN BARBHUIYA
S/O. NURUL ISLAM BARBHUIYA
VILL. VICHINGCHA PART-II
P.O. VICHINGCHA
P.S. DIST. HAILAKANDIL
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ASSAM 788151.
6: ANWARUL ISLAM LASKAR
S/O. ABDUR RAHMAN LASKAR
VILL. ALGAPUR PART-I
P.O. KALIBARI BAZAR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN-788150.
7: MONOWARA BEGOM LASKAR
D/O. SAWKAT ALI LASKAR
VILL. NIAMOTHPUR
P.O. SARBANANDAPUR
P.S. LALA
DIST. HAILAKANDI
ASSAM 788163.
8: ABDUL KAIYUM LASKAR
S/O. SOMAR UDDIN LASKAR
VILL. PALOICHERRA PUNJI-II
P.O. RANGPUR SOUGH
P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM-788163.
9: JAHIR AHMED BARBHUIYA
S/O. NURUL RAHMAN BARBHUIYA
VILL. RANGPUR PART-III
P.O. RANGPUR SOUTH
P.S. KATLICHERRA
DIST. HAILAKANDIL
ASSAM 788163.
10: ALI AHMED BARBHUIYA
S/O. NURUL RAHMAN BARBHUIYA
VILL. RANGPUR PART-III
P.O. RANGPUR SOUTH
P.S. KATLICHERRA
DIST. HAILAKANDIL
ASSAM 788163.
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11: SALEHA BEGOM LASKAR
D/O. ABDUL KHALIQUE TAPADAR
VILL. KANCHANPUR
P.O. KANCHANPUR
P.S. AND DIST. HAILAKANDIL
ASSAM 788164.
12: JAHIRUL ISLAM CHOUDHURY
S/O. BADAR UDDIN CHOUDHURY
VILL. MAHAMMEDPUR PART-I
P.O. RANGPUR SOUTH
P.S. LALA
DIST. HAILAKANDIL
ASSAM 788163.
13: SAMSUL HOQUE LASKAR
S/O. LALU MIA
VILL. KACHUDARA PART-II
P.O. AND P.S. KACHUDARAM
DIST. CACHAR
ASSAM-788119.
14: SABUL ALOM BARBHUIYA
S/O. KUTI MIA BARBHUIYA
VILL. KACHUDARA PART-II
P.O. AND P.S. KACHUDARAM
DIST. CACHAR
ASSAM
788119.
15: SYEDA AMINA ISLAM
D/O. FOKHRUL ISLAM
VILL. BERENGA
P.O. BERENGA
P.S. SILCHAR SADAR
DIST. CACHAR
ASSAM
788006.
16: DAIRUL ISLAM BARBHUIYA
S/O. ABDUL AZIZ BARBHUIYA
VILL. NISCHINTAPUR
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P.O. JALALPUR
P.S. KATOGORAH
DIST. CACHAR
ASSAM-788816.
17: MUKTAR HUSSAIN
S/O. ISHAQUE ALI
R/O. VILL. AND P.O. MAHAKAL
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM-788701.
18: SAHIDUL HOQUE CHOUDHURY
S/O. BABUR ALI CHOUDHRY
VILL. CHANDIPUR PART-I
P.O. JANKIBAZAR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM-788801.
19: ABU MD. ZAFAR SADIQUE
S/O. ABDUS SUKUR
VILL. FARAMPASHA
P.O. KAYASTHAGRAM
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM-788719
VERSUS
1:THE STATE OF ASSAM AND 2 ORS.
TO BE REP. BY THE COMMISSIONER PRINCIPAL SECRETARY,
ELEMENTARY EDUCATION DEPTT., GOVT. OF ASSAM, DISPUR,
GUWAHATI-781005.
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE MISSION DIRECTOR
SARBA SHIKSHA ABHIJAN
ASSAM
KAHILIPARA
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GUWAHATI-19
Advocate for the Petitioner : MR. B CHAKRAVARTY
Advocate for the Respondent : SC, ELEM. EDU
BEFORE
HONOURABLE MR. JUSTICE N. KOTISWAR SINGH
ORDER
Date : 14-02-2020 Heard Mr. B. Chakravarty, learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Senior Standing Counsel, Education Department assisted Mr. S. Bora, learned Standing Counsel, SSA for the respondents.
The matter pertains to extension of time for submitting off-line application pursuant advertisement dated 11.03.2018 for appointment to the post of LP School Teachers.
This Court in number of cases filed earlier had extended time with the consent of the State initially till 04:30 pm of 13.02.2020 and later again extended up to 06:00 pm of 13.02.2020.
This Court is of the view that further extension of time may not be appropriate and may create inconvenience to the Administration. However, it is for the Administration, if the petitioners apply to the authorities in their wisdom and discretion to accept the applications or not.
Accordingly, the petitioners may approach the respondent No. 2 by filing off-line applications which may be duly considered by the authorities for acceptance in their wisdom.
With the above observation and direction, the present petition stands closed.
JUDGE Comparing Assistant