Gauhati High Court
Shanku Namasudra And 11 Ors vs The State Of Assam And 2 Ors on 30 September, 2020
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/5
GAHC010129842020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3722/2020
1:SHANKU NAMASUDRA AND 11 ORS.
S/O- LT. RASAMAY NAMASUDRA, R/O- VILL- FANAIRBOND, P.O.
FANAIRBOND, DIST.- KARIMGANJ, ASSAM, 788737
2: SURAJ DAS
S/O- SRI SUSHANTA DAS
R/O- VILL- SINGLACHHERA PART-I
P.O. SINGLACHHERA
DIST.- KARIMGANJ
ASSAM
788736
3: PURNIMA BARDHAN
D/O- SRI RANJIT BARDHAN
R/O- VILL- DULLABCHERRA
P.O. DULLABCHHERA
DIST.- KARIMGANJ
ASSAM
788736
4: RAMA SHANKAR RABIDAS
S/O- SRI DHARAMDEO RABIDAS
R/O- VILL- LALCHERRA
P.O. FANAIRBOND
DIST.- KARIMGANJ
ASSAM
788737
5: GOURISHANKAR ROY
S/O- LT. DINESH CHANDRA ROY
VILL- BAGARGOOL
P.O. RAKESHNAGAR
DIST.- KARIMGANJ
ASSAM
Page No.# 2/5
788701
6: AYUSHI VERMA
D/O- LT. RATANLAL VERMA
R/O- VILL- DULLABCHHERA
BARA BAZAR
P.O. DULLABCHHERA
DIST.- KARIMGANJ
ASSAM
788736
7: PRANAMANGSHU BARMAN
S/O- SRI SUBHASH BARMAN
R/O- VILL- TARAPUR
NETAJI NAGAR
P.O. SILCHAR
DIST.- CACHAR
ASSAM
788003
8: RUPAM DAS
S/O- SRI KIRENDRA CHANDRA DAS
R/O- VILL- SUNIARPAR
P.O. GOBINDAGANJ BAZAR
DIST.- KARIMGANJ
ASSAM
788733
9: SWAPNA CHAKRABORTY
D/O- LT. RANJIT CHAKRABORTY
R/O- VILL- DHALCHARA PART-I
P.O. HAYAIRBOND
DIST.- CACHAR
ASSAM
788127
10: SWEETY CHAKRABORTY
D/O- LT. RANJIT CHAKRABORTY
R/O- VILL- DAYAPUR (CRPF CAMP ROAD)
P.O. UDHARBOND
DIST.- CACHAR
ASSAM
788030
11: SUTOPA DAS
D/O- LT. SURJAIT CHANDRA DAS
R/O- HOSPITAL ROAD
P.O. UDHARBOND
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DIST.- CACHAR
ASSAM
788030
12: MINARA BEGUM
D/O- MD. SAHAB UDDIN
R/O- VILL- NIZ BANSKANDI
PT-IV
P.O. KARAIKANDI
DIST.- CACHAR
ASSAM
78810
VERSUS
1:THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMM. AND SECY., TO THE GOVT. OF ASSAM, EDUCATION
ELEMENTARY DEPTT., DISPUR, GHY-06
2:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE UNION OF INDIA
REP. BY THE JOINT SECY. TO THE GOVT. OF INDIA
DEPTT. OF SCHOOL EDUCATION AND LITERACY
MINISTRY OF HUMAN RESOURCES DEVELOPMENT
SHASTRI BHAWAN
NEW DELHI- 11000
Advocate for the Petitioner : MR K K MAHANTA
Advocate for the Respondent : ASSTT.S.G.I.
Page No.# 4/5
WP(C) 3720/2020
with
WP(C) 3722/2020
with
WP(C) 3727/2020
with
WP(C) 3833/2020
with
WP(C) 3838/2020
with
WP(C) 3851/2020
with
WP(C) 3866/2020
with
WP(C) 3898/2020
BEFORE
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
30/09/2020 Heard Mr. K.K. Mahanta, leaned Senior counsel assisted by Mr. K.M. Mahanta, Mr. P.D. Nair, Mr. S Borthakur, Mr. A. Deka and Mr. L. Mahanta, learned counsels for the petitioners. Also heard Mr. D. Saikia, learned Senior counsel assisted by Ms. P Chakraborty, learned Standing counsel, Education Department and Ms. R Devi, learned CGSC for the respondents Union of India.
It is submitted by the learned counsels for the parties that issues involved in these writ petitions are similar to that in WP(C) Nos. 3720/2020 and 3722/2020.
As observed by the Court in its order dated 24.09.2020 passed in said WP(C) Nos. 3720/2020 and 3722/2020, in response to the advertisement dated 11.09.2020 of the Director of Elementary Education, Assam, the petitioners of these writ petitions have submitted their application forms before the said Director on or before 29.09.2020 in physical/offline mode.
Such physical/offline application forms submitted by the petitioners on or before 29.09.2020 pursuant to the said advertisement dated 11.09.2020 as noted above, shall be kept in the Directorate of Elementary Education, Assam and those shall not be processed by the respondents in the Elementary Education Department, Assam until further order of the Court.
Page No.# 5/5 The petitioners shall bring in such details of their applications submitted in physical/offline mode before the Director of Elementary Education, Assam by filing an additional affidavit on or before 05.10.2020.
The State respondents shall file their affidavit on or before 05.10.2020.
List these matters on 06.10.2020.
JUDGE Comparing Assistant