Gauhati High Court
Page No.# 1/206 vs The State Of Assam And 3 Ors on 18 May, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/206
GAHC010143842020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4455/2020
DIPANKAR GOGOI AND 152 ORS
S/O- DURNA GOGOI,
R/O - VILL- - BALIKHETIA, P.O- CHATIONAGURI, DIST- CHARAIDEO,
ASSAM-785692
2: SUMI TAMANG
C/O- LT CHAL BAHADUR TAMANG
R/O- VILL-- MOHARICAMP TORAJAN CHAPARI
P.O- UKHAMATI
DIST.-DHEMAJI
ASSAM
PIN- 787056
3: HIMAKSHI DEVI
C/O- PINAKI SARMA R/O- VILL- MILANPUR
P.O- SONAPUR
DISTRICT- KAMRUP (M)
ASSAM
PIN-782402
4: BARASHA DEVI GIRI
C/O-DHRUBAJYOTI NATH VILL-- MILANPUR
P.O- MANGALDAI
DIST.- DARRANG
PIN- 784125
Page No.# 2/206
5: SANTANU BARMAN
C/O- RAMESH CHANDRA BARMAN R/O -VILL-- RPUIABATHAN
P.O- CHAMATA
DIST.- NALBARI
ASSAM
PIN- 781306
6: BIKASH KUMAR
C/O- DEVA RAM KUMAR VILL-- GOTANAGAR
P.O-. GOTANAGAR
DIST. - KAMRUP (M)
PIN-781011
7: RAJIB RAJKHOWA
C/O- TARUN RAJKHOWA VILL-- KORDOIGURI
P.O- GUALGAON
DISTRICT- MAJULI
PIN- 785104
8: HIRAK JYOTI PATGIRI
C/O- LANKESWAR PATGIRI VILL- TITKA
P.O- PATHSALA DIST- BARPETA
PIN- 781325
9: ANU PATRA
C/O- BUBUL DUTTA VILL-- NAGAKHELIA
P.O- NAGAKHELIA
DIST- DHEMAJI
PIN- 787057
10: SATYAJIT SARMA
C/O.RAJENDRA NATH SARMA VILL-.PATHSALA
P.O.PATHSALA
DIST..BARPETA
PIN.781325
11: TARALI BARUAH
C/O.LAKSHAN BARUAH
VILL..AMRATTARY
P.O.ANANDA BAZAR
DIST.BAKSA
PIN.781318
Page No.# 3/206
12: ROFIKUL ISLAM
C/O.SHOHIS UDDIN VILL..NO.4
MALIBARI PATHER
P.O.MALIBARI PATHER BAZAR
DIST.KAMRUP RURAL
PIN.781136
13: BENAJIR JEBIN SULTANA
C/O.JAHURUL ISLAM VILL..NO1 THEKERABARI
P.O.BALABARI
DIST.DARRANG
PIN.784146
14: SHAHNAJ ROMI
C/O.ABDUR RAHIM VILL..SUKMANAH
P.O.SUKMANAH
DIST.BARPETA
PIN.781316
15: RONIA PARBIN
C/O.ABDUR RAHIM VILL..SUKMANAH
P.O.SUKMANAH
DIST.BARPETA
PIN.781316
16: PROTIMA RANI DAS
C/O.PURANDAR DAS VILL..RAIKATA ISLAMPUR
P.O.KOMORAKATA
DIST.HOJAI
PIN.782435
17: ANJUMA KHATUN
C/O.ANOWAR HUSSAIN VILL..SANTIPUR
P.O.CHAPAR
DIST.DHUBRI
PIN.783371
18: MITALI DEKA
C/O.PRAFULLA DEKA VILL..GAKHIRKHOWA PARA
P.O.JANARAMCHOWKA DIST.DARRANG
PIN.784529
19: PORISHMITA HATIMURIA
C/O.SONESWAR HATIMURIA VILL..SALAGURI PAHIGAON
P.O.KALOOGAON
DIST.SIVASAGAR
PIN.785666
Page No.# 4/206
20: BHAKTIMONI BORPATRA
C/O.NABAJYOTI GOGOI
VILL..KHUBALIA WARD NO 9
P.O.KHUBALIA
DIST..DHEMAJI
PIN.787057
21: LAL MAHMUD
C/O- RAMJAN ALI VILL.- KAMALPUR PAM P.O- BARBALADIST-
BARPETAPIN- 781316
22: REHENA PARBIN
C/O- MOZIBAR RAHMAN VILL-JYOTINAGARWARD NO 13 P.O-
BONGAIGAONDIST.- BONGAIGAONPIN- 783380
23: UPAMA
C/O- KHARGESWAR NATH VILL. - GOALTULI
P.O- GOALPARADIST.- GOALPARAPIN- 783101
24: TAWHIDA AKHTAR
C/O- TAFFAZZUL HUSSAIN VILL. - TENGAGURIP.O- TENGAGURI DIST-
MORIGAONPIN- 782127
25: DIPALI BHUYAN
C/O- KAMAL CH. BHUYAN VILL - JORHATIA GAON P.O- PATHALI
PAHARDIST- LAKHIMPUR
PIN- 784163
26: CHANDRAMA NATH
C/O- LACHIT BORAH VILL. - BORPOTHER
P.O- GOSAIBARIDIST- LAKHIMPUR PIN- 787033
27: MADHUSMITA DUTTA
C/O- ANURADHA DUTTA VILL. - BORPAK GOWALDOIP.O-
MACHKHOWADIST- DHEMAJI
PIN- 787058
28: PUSPADHAR DUARAH
C/O- GHANAKANTA DUARAH VILL. - HATIMURIA GAON P.O-
MORABAZARDIST- SIVASAGAR
PIN- 785680
29: MUNINDRA DAS
C/O- HEMA DAS VILL. - DOWERPER P.O- NARAGAON DISTRICT-
LAKHIMPUR787052
30: MOUCHUMI SALOI
Page No.# 5/206
JADAB CH. SALOI VILL. - BHATAPARA P.O- CHHAYGAON DIST- KAMRUP
RURAL
PIN- 781124
31: PALLABI DEVI
C/O- HARA KANTA SHARMA VILL.KERANIPAM P.O- ITAKHOLA DIST-
SONITPURPIN- 784182
32: JAHNU BARUAH
C/O- PABAN JYOTI BARUAH VILL. - NO 2 BARPATHER P.O- NAHARBARI
DIST- SONITPUR
PIN- 784182
33: JAYSHREE PATHAK
C/O JADAB CH. PATHAK VILL. - MURARA P.O- RANGIADIST- KAMRUP
RURAL PIN- 781354
34: HIMAKSHI CHOUDHURY
C/O- CHAKRADHAR CHOUDHURY VILL. - CHOUDHURYPARA P.O-
CHHAYGAON DIST- KAMRUP RURAL
PIN- 781124
35: HIRAMANI KALITA
C/O- RABIN CH. KALITA VILL. - CHOUDHURYPARA P.O- CHHAYGAON
DIST- KAMRUP RURAL
PIN- 781124
36: HASINA AHMADI
C/O- HABIBUR RAHMAN VILL. - GORBHITOR P.O- NIZDHAMDHAMA DIST-
BAKSA
PIN- 781349
37: PRIYANKA PATHAK
C/O- JADAB CH. PATHAK VILL. - MURARA P.O- RANGIA DIST- KAMRUP
RURAL
PIN- 781354
38: SABITA KONWAR
C/O- NARANATH KONWAR VILL. - RAJAPOOL HANDIQUE GAON P.O-
RAJAPOOL DIST- SIVASAGAR
785685
39: JAHANARA BEGUM
C/O- A KHALEQUEVILL. - WARD NO 2 P.O- MANGALDAI DIST- DARRANG
PIN- 784125
40: MOYURI KALITA
C/O- JITU KALITA VILL. - BUKUBHANGA P.O- NAGSANKAR DIST-
Page No.# 6/206
BISWANATH
PIN- 784189
41: NIHARIKA
C/O- BHURAM GOGOI VILL. - 2 NO NAHARANI P.O- KAKILA CHARIALI
DIST- BISWANATH
PIN- 784168
42: PRIYANKA HAZARIKA
C/O- JOGAT HAZARIKA VILL. - MUDOI GAON P.O- MUDOI GAON DIST-
GOLAGHAT
PIN- 785614
43: PRIYANKA BORAH
C/O- SADANANDA BORAH VILL. - MIKIR BORACHUK(KALABARI) P.O-
MIKIR BORA CHUK
DIST- BISWANATH
PIN- 784178
44: BHASKAR KAKATI
C/O- JANMIRAM KAKATI VILL. - UTTAR GANDHIBARI P.O- GANDHIBARI
DIST- BAKSA
PIN- 781367
45: LUCKY NATH
C/O- RAMESWAR NATH VILL. - BORSOLA P.O- BORSOLA DIST- SONITPUR
PIN- 784117
46: MAMPI RANI SAHA
C/O- AKHIL CH. SAHA VILL. - KOKILA NAYAPARA P.O- KOKILA DIST-
BONGAIGAON
PIN- 783392
47: NIBEDITA MEDHI
C/O- LAKSHI KANTA MEDHI VILL. MOLIGAON P.O- BOITAMARI DIST-
BONGAIGAON PIN- 783389
48: JOSHNA NEOG
C/O- GOLAP NEOG VILL. - 13 NO GOPALPUR P.O- PHULBARI BOKANODI
DIST- LAKHIMPUR PIN- 787023
49: MONALEE NEOG
C/O- AKAMAN NEOG VILL. - PUKHURI PORIA P.O- LALUK DIST-
LAKHIMPUR
PIN- 784160
50: PRANITA KALITA
C/O- JITU MONI KALITA VILL. - BHERUA P.O- DUNI
Page No.# 7/206
DIST- DARRANG
PIN- 784148
51: MANISHA KALITA
C/O- BHADRA KANTA KALITA VILL. - KAMARGAON
P.O- DUNI DIST- DARRANG
PIN- 784148
52: MAHJABIN SULTANA
C/O- MUJIBUR RHMAN VILL. - AMOLAPAM P.O- NAPAM DIST- SONITPUR
PIN- 784028
53: IMDAD HUSSAIN TALUKDAR
C/O- HABIBUR RAHMAN TALUKDAR VILL. -BHIMAR ALI P.O- PADUM
PUKHURI DIST- HOJAI PIN- 782435
54: BANDANA DEVI
C/O- DR. UTPAL KUMARBHATTACHARYYA VILL. - BABUPARA P.O-
DUDHNOI DIST- GOALPARA
PIN- 783124
55: HIRAK JYOTI BHUYAN
C/O-MANAB BHUYAN VILL. - SARTHEBARI P.O- SARTHEBARI DIST-
BARPETA
PIN- 781307
56: MONISHA PHUKAN
C/O- KUKHEAWAR PHUKAN VILL. - KADAMIAL P.O- NARAGAON DIST-
LAKHIMPURPIN-787052
57: DIPANWITA NATH
C/O- MAHESWAR NATH VILL. - CHOUDHURY KHAT P.O- CHOUDHURY
KHAT DIST- KAMRUP RURAL
PIN-781141
58: RIMPI SAIKIA
C/O-MANIK SAIKIA VILL. - KHAROIGURI P.O- HOWAJAN DIST-
BISWANATH
PIN-784169
59: TULIKA BORAH
C/O- DIMBESWAR BORAH VILL. - ANGARKHOWA
P.O- ANGARKHOWA DIST- LAKHIMPUR
PIN-787031
60: BAHNISHIKHA RAJKHOWA
C/O- DHIREN RAJKHOWA VILL. - BARICHOWA GAON P.O- MUDOI GAON
DIST- GOLAGHAT PIN-785614
Page No.# 8/206
61: KADAM BHUYAN
C/O- LATE ATAUR RAHMAN VILL. - CHAFAKAMAR
P.O- GOBARDHANA DIST- BARPETA
PIN-781315
62: MUSTAQUE AHMED
C/O- ALI AHMED VILL. - BARALIMARI
P.O BARALIMARI DIST- MORIGAON PIN-782121
63: SABITA CHETRY
C/O- LT RAM BAHADUR CHETRY VILL. - MOHARICAMP P.O- UKHAMATI
DIST- DHEMAJI
PIN-787056
64: PURABI BORAH
C/O- GOLAP BORAH VILL. - CHAIBARIBORACHUK
P.O- BAKOLA DIST- SONITPUR
PIN-784182
65: TRISHNA BASAK
C/O- DULAL CH. BASAK VILL. - KOKILA BAZAR P.O- KOKILA BAZAR
DIST- BONGAIGAON
PIN-783392
66: RASHMI MEDHI
C/O- KAMAL CH. MEDHI VILL. - MATIA P.O- MATIA DIST- GOALPARA
PIN-783125
67: ANJUMONI SAIKIA
C/O- JAYANTA SONOWAL VILL. - MORICHA PATHER NO 2 P.O- MORICHA
PATHER DIST- LAKHIMPUR
PIN-784161
68: NANDITA PHUKAN
C/O- GAJEN PHUKAN VILL. - BALIYANI P.O- GHILAMARA
DIST- LAKHIMPUR
PIN-787053
69: RUNJUN DUTTA BHARALI
C/O- NANDA NATH DUTTA VILL. - UJANI JALBHARI P.O- JALBHARI DIST-
LAKHIMPUR
PIN-787055
70: SWETA DEY
C/O- HIRALAL DEY VILL. - KALYANPUR P.O- CHARIALI DIST- BISWANATH
PIN-784176
Page No.# 9/206
71: ALIFA SAHNAZ
C/O- ATAUR RAHMAN VILL. - P DIN NAGARP.O- SIVASAGAR SIVASAGAR
PIN-785640
72: ANJUNI PHUKAN
C/O- DR. HUMEN CHUTIA VILL. - 2 NO BATAMARI P.O- BATAMARI DIST-
LAKHIMPUR
PIN-787053
73: PRANINDITA KOCH
C/O- BUDHEN KOCH VILL. - HAZARAPAR SANKAR NAGAR P.O- TEZPUR
DIST- SONITPUR
PIN-784001
74: LONI HAZARIKA
C/O- SARAT HAZARIKA VILL. - KHAIGARH P.O- KHAIGARH DIST-
NAGAON
PIN-782103
75: BAHARUL ISLAM LASKAR
C/O- NURUL HAQUE LASKAR VILL.MAHAMMEDPUR PART 2 P.O-
RONGPUR SOUTH DIST- HAILAKANDI
PIN-788163
76: NABAJIT SAIKIA
C/O- ARUNIMA GAYAN SAIKIA VILL. - KATHAMIA P.O- BHAKATI DUAR
DIST- MAJULI
PIN-785110
77: BOBITA CHETRY
C/O- CHANDRA CHETRY VILL. - SUNDAR NAGAR P.O- KHELMATI DIST-
LAKHIMPUR
PIN-787031
78: TRISHNA DAS
C/O- RUKMINI DAS VILL. - UDALGURI P.O-UDALGURI
DIST- UDALGURI
PIN-784509
79: MITALI MAHANTA
C/O- APURBA MAHANTA VILL. - PATIA CHUBURI
P.O- DEKARGAON DIST- SONITPUR
PIN-784501
80: RIAZ HAZARIKA
C/O- KUTUB UDDIN HAZARIKA VILL. - SONARIGAON
P.O- SONARIGAON DIST- NAGAON
Page No.# 10/206
PIN-782123
81: SHAHNAZ KHAN
C/O- FAZLUR RAHMAN KHAN VILL. - DHAKALIA PARA P.O-
JOSHIHATIPARA
DIST- BARPETA
PIN-781316
82: BAKHTIAR ULLA LASKAR
C/O- ASHRAF UDDIN LASKAR VILL. -JOYKRISHNAPUR P.O- RONGPUR
SOUTH
DIST- HAILAKANDI
PIN-788163
83: GITASRI PARASAR
C/O- RANJAN SHARMA VILL. - MILANPUR P.O- DERGAON DIST-
GOLAGHAT PIN-785614
84: SHAHANAZ SULTANA
C/O- ABDUS SOBUR AHMED VILL. - KHSBARI PART 2 P.O- KUSHBARI
DIST- BONGAIGAON
PIN-783384
85: MOUSUMI BORUAH
C/O- DIPU HAZARIKA VILL. - NAZIRA AMULAPOTTY
P.O- NAZIRA DIST- SIVASAGAR
PIN-785685
86: JONALI PATHAK
C/O- JITU KALITA VILL. - HOWLY HOWLY P.O- BARPETA
PIN-781316
87: JAHID IQBAL
C/O- MD NURKASHEM SHEIKH VILL. - NO 2 PALASHGURI P.O- SAPKATA
DIST- KOKRAJHAR
PIN-783360
88: REHENA BEGUM
C/O- SULTAN MOHAMMAD VILL. - BANGALPARA
P.O- TAPABORI DIST- KAMRUP RURAL
PIN-781102
89: NUR MAHMUDA BEGUM
C/O- SURUT JAMAN MOLLAH VILL. - BORO NICHINPUR P.O-
HABIBARANGABARI
DIST- DHUBRI
PIN-783330
Page No.# 11/206
90: FORIDUL ISLAM
C/O- ABDUL GOFUR VILL. - CHAKLA PART 1
P.O- CHAKLA DIST- BONGAIGAON
PIN-783392
91: MRINMOY DEKA
C/O- ACHYUTANANDA DEKA VILL. - HABIBARANGABARI
P.O- HABIBARANGABARI DISTRICT- MORIGAON
PIN-782106
92: PUSPANJALI KALITA
C/O- BISWAJIT KALITA VILL. - HOUSE NO7P.O- PUB SARANIYA
DISTRICT- KAMRUP (M)
PIN-781003
93: FAHMIDA YESMIN
C/O- SULTAN ZIAUR RAHMAN VILL. - BELTOLA TINIALI P.O- BELTOLA
DISTRICT- KAMRUP (M)
PIN-781028
94: ABDUL AZIZ AHMED
C/O- ABU MUSA ANSARI VILL. - HAPACHAR
P.O- P. CHATALA DISTRICT- BARPETA
PIN-781321
95: SOFIQUE HUSSAIN
C/O- HASSEN ALI VILL. - HAPACHAR
P.O- P.CHATALA
DISTRICT- BARPETA
PIN-781321
96: KAREN LAHKAR
C/O- LT RAJMAL LAHKAR VILL. - BARPULLA
P.O- BARANGHATI
DISTRICT- KAMRUP RURAL
PIN-781350
97: SYED INTAJUL HAQUE
C/O- SYED BHAINUR ALI VILL. - KACHARUA
P.O- PUTHIMARI
DISTRICT- KAMRUP RURAL
PIN-781380
98: MOKHTAR HUSSAIN
C/O- MD. MOKTAB ALI VILL. - DHUHI NO 2
P.O- DHUHI
DISTRICT- KAMRUP RURAL
PIN-781350
Page No.# 12/206
99: NARGIS SULTANA RASUL
C/O- SAFIOR RAHMAN VILL. - BUJRUK MANIKPUR
P.O- KRISHNAI
DISTRICT- GOALPARA
PIN-783126
100: MONIR UDDIN
C/O- MD TARIK UDDIN VILL. - GHORAMARA GAON
P.O- BHAURIA BHITHA
DISTRICT- KAMRUP RURAL
PIN-781136
101: INDRANI BORAH
C/O- ROBIN BORAH VILL. - BOGOLIJAN
P.O- BOGOLIJAN
DISTRICT- LAKHIMPUR
PIN-787031
102: MOSTAFIZUR RAHMAN
C/O- MD OMAR ALI VILL. - BAGURIGURI
P.O- MALIBARI PATHER
DISTRICT- KAMRUP RURAL
PIN-781136
103: RIJITA SARMA
C/O- AMULYA SARMA VILL. - BAMUNKUCHI
P.O- BAMUNKUCHI
DISTRICT- BARPETA
PIN-781326
104: SHILPA BORAH
C/O- PRADIP BORAH VILL- BHOMORAGURI
P.O- BHOMORAGURI
DISTRICT- NAGAON
PIN-782143
105: NARJIMA BEGUM
C/O- RAHMATULLA VILL. - NEW TOWN GERIMARI NO 1
P.O- MANGALDAI
DISTRICT- DARRANG
PIN-784125
106: RUNU LAILA
C/O- ABUL BASHAR AHMED VILL- KUJAR PITH
P.O- KUJAR PITH
DISTRICT- BARPETA
PIN-781316
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107: SHILPI DUTTA
C/O- JAYANTA SAIKIA VILL. - MADHUPUR
P.O- MADHUPUR
DISTRICT- LAKHIMPUR
PIN-787033
108: PRANITA SARMA
C/O- PRADIP KR. SARMA VILL. - 1 NO KOLONI
P.O- GOALPARA
DISTRICT- GOALPARA
PIN-783101
109: RAJASHREE SARMA
C/O- MANIPATI SARMA
VILL. - HOUSE NO 32 GOSAIBARI
P.O- GOSAIBARI
DISTRICT- KAMRUP
PIN-781028
110: GITANJALI KONWAR
C/O- NARANATH KONWAR VILL- RAJAPOOL HANDIQUE GAON
P.O- RAJAPOOL
DISTRICT- SIVASAGAR
PIN-785685
111: HIRAMANI DAS
C/O- PARAMESWAR DAS VILL. - BAREGAON
P.O- SORBHOG
DISTRICT- BARPETA
PIN-781317
112: GANESH PRADHAN
C/O- RAM BAHADUR PRADHAN VILL. - NAOJAN
P.O- NAOJAN
DISTRICT- GOLAGHAT
PIN- 785601
113: ASMINA BEGUM
C/O- ABDUL KHALEQUE VILL. - RAJAGADHUA
P.O- LAHARIGHAT
DISTRICT- MORIGAON
PIN- 782127
114: RUPANJALI KALITA
C/O- PADMA LOCHAN KALITA
VILL. - BAKAITARI
P.O- MATIA
Page No.# 14/206
DISTRICT- GOALPARA
PIN- 783125
115: RIMI DAS
C/O- DHIREN DAS VILL. - MOLAN NAGAR
MISSION CHARIALI
P.O- KETEKIBARI
DISTRICT- SONITPUR
PIN- 784154
116: SHAHIDUL ISLAM
C/O- ASIR UDDIN VILL. - PAKHAKATA
P.O- NASATRA
DISTRICT- BONGAIGAON
PIN- 783384
117: NAZMUL HUSSAIN TAPADAR
C/O- KHALIL AHMED TAPADAR VILL. - MAHAMMEDPUR PART 2
P.O- RONGPUR SOUTH
DISTRICT- HAILAKANDI
PIN-788163
118: RESHMINA AHMED
C/O- RIAZ UDDIN AHMED VILL. - BALIKURI
BALIKURI
DISTRICT- BARPETA
781319
119: MOKIBUL HOQUE
C/O- NURMAHMUD ALI AHMED VILL. - RANGESWARI
P.O- TUPAMARI
DISTRICT- KAMRUP RURAL
PIN- 781127
120: GITA MAHANTA
C/O- GOPINATH MAHANTA VILL. - BHALUKGHATA
P.O- BHALUKGHATA
DISTRICT- KAMRUP RURAL
PIN- 781123
121: ABU ANOWAR AMINUL HOQUE
C/O- MD KHALILUR RAHMAN VILL. - BUDUCHAR
P.O- DALGOMA
DISTRICT- GOALPARA
PIN- 783125
122: MIRJUFA BEGUM
C/O- MOJNUR HUSSAIN VILL. - DOSTINAGAR
Page No.# 15/206
GOALPARA
DISTRICT- GOALPARA
PIN-783101
123: FAIZUN NEHAR
C/O- ANWAR HUSSAIN VILL. - BATAMARI
BALIKATIA
DISTRICT- NAGAON
PIN-782122
124: SUNITA SAHA
D/O . KHUDIRAM SAHA TOWN . HOWLY ANANDA BAZAR
P.O . HOWLY
P.S . HOWLY
DIST . BARPETA
PIN . 781316
125: MOYURAKHSI BORUAH
W/O . CHAKRAPANI HAZARIKA VILL . KARANGA HAZARIKA GAON
BHAKAT SEUNI
P.O . KARANGA
P.S . JORHAT
DIST . JORHAT
PIN . 785008
126: SAIKEE NATH
D/O . Lt. KANAK CH. NATH VILL . TIPLAI
P.O . TIPLAI
P.S . RANGJULI
DIST . GOALPARA
PIN . 783130
127: DIPLU BORUAH
S/O . JITU BORUAH VILL . NO 2 BARUHABHAKAT
P.O . KALAKATA
P.S . DHEMAJI
DIST . DHEMAJI
PIN . 787058
128: JAGAT KUMAR NATH
S/O . PRAFULLA KR. NATH VILL . BAMUNKURA
P.O . DHANPUR
P.S . SAPATGRAM
DIST . DHUBRI
PIN . 783337
129: BHANITA NATH
D/O . DHARMESWAR NATH VILL . LALABORI
Page No.# 16/206
P.O . LALABORI
P.S . MORNAI
DIST . GOALPARA
P.S . 783126
130: TAPASH NANDI
D/O . HIMANGSHU NANDI TOWN . GOPI NAGAR WORD NO -10
P.O . NORTH LAKHIMPUR
P.S . NORT LAKHIMPUR
DIST . LAKHIMPUR
PIN . 787001
131: PRATIVA DAS
W/O . JITUMANI DAS VILL . SUKANJANI
P.O . KAMARGAO
P.S . SORBHOG
DIST . BARPETA
PIN . 781317
132: RIMI PATHAK
D/O . KRISHNA KANTA PATHAK VILL . TIPLAI
P.O . TIPLAI
P.S . RANG JULI
DIST . GOALPARA
PIN . 783130
133: KHURSHIDA WAHID
D/O . Lt. RAHMATULLAH SARKAR VILL . KAZIPARA PT I
P.O . CHAPAR
P.S . CHAPAR
DIST . DHUBRI
PIN . 783371
134: JISHNU DUTTA KALITA
S/O . HARMOHAN KALITA VILL . PATHALIPARA
P.O . NAGARBERA
P.S . NAGARBERA
DIST . KAMRUP (R)
PIN . 781127
135: NIRMALI DAS
VILL . RANGA JON MAJ HAON
P.O . GABHARU TUNIJAN
P.S . LALUK
DIST . LAKHIMPUR
PIN . 784160
136: UMME SADIKA
Page No.# 17/206
W/O . MOSTOFA IFTIKAR HUSSAIN KIBRIA VILL . MANGALDAI GAON
P.O . MANGALDAI
P.S . MANGALDAI
DIST . DARRANG
PIN . 784125
137: DIPANKAR DAS
S/O . Lt. APURBA KUMAR DAS VILL . HARALTARI
P.O . HARALTARI
P.S . SAPATGRAM
DIST . DHUBRI
138: BHUMITA THAKURIA
C/O . ARABINDA THAKURIA VILL . BONGALATOLA
P.O . MAJORKURI
P.S . HAJO
DIST . KAMRUP (R)
PIN . 781102
139: DHRUBAJYOTI BARMAN
C/O . BIRAJ BARMAN VILL . BALIKARIYA KHARJARA
P.O . GOPAL BAZAR
P.S . NALBARI
DIST . NALBARI
PIN . 781353
140: PRANAB KUMAR NATH
C/O . TAPAN NATH VILL . PACHIM MATIA
P.O . MATIA
P.S . MATIA
DIST . GOALPARA
PIN . 783125
141: MAYURI NATH
D/O . RAMA KANTA NATH VILL . BAKAITARI
P.O. BAKAITARI
P.S . MATIA
DIST . GOALPARA
PIN . 783125
142: KAMAL KUMAR ROY
S/O . NAGENDRA NATH ROY VILL . DUMARDAHA PT IV
P.O . BALAJAN
P.S . GAURIPUR
DIST . DHUBRI
PIN . 783331
143: PRANITA DEVI
Page No.# 18/206
D/O . DWIJEN NATH VILL . TIPLAI
P.O . TIPALI
P.S . RANG JULI
DIST . GOALPARA
PIN . 783130
144: BIJIT BORGOHAIN
S/O . PROMUD BORGOHAIN VILL . MORAN GAON
P.S . BARPATHAR
P.O . PREMHORA
DIST . GOLAGHAT
PIN . 785602
145: DOLI THAKURIA
C/O . ARBINDA THAKURIA VILL . BONGALATOLA
P.O . MAJORKURI
P.S. HAJO
DIST . KAMRUP (R)
PIN . 781102
146: AMRITA PRABHA DAS
C/O . AJIT KUMAR DAS VILL . DOSHIMA PARA
P.O . DARANGGIRI
P.S . RANG JULI
DIST . GOALPARA
PIN . 783134
147: RASHMI RAKHA MALI
C/O . APURBA TALUKDAR VILL . BAMAKHATA
P.O . BAMAKHATA
P.S. PATACHARKUCHI
DIST . BARPETA
PIN .781325
148: APURBA KR. DAS
S/O- . DEVEN CH. DAS VILL . SANTIPUR (BAGAN)
P.O . BARDUAR
P.S . PALASBARI
DIST . KAMRUP (R)
PIN . 781120
149: JURI SAHARIAH
C/O . MOHAN CHANDRA SAHARIA VILL . PACHIM CHUBA
P.O . SIPAJHAR
P.S . SIPAJHAR
DIST . DARRANG
PIN . 784145
Page No.# 19/206
150: SIMA DAS
C/O . RITU RANJAN DAS VILL . KUMURIA
P.O . SULIAKATA
P.S . SORBHOG
DIST . BARPETA
PIN . 781317
151: MRIGANKAR BORGOHAIN
S/O . PRABIN BORGOHAIN TOWN . DHEMAJI CHARIALI
P.O . DHEMAJI
P.S . DHEMAJI
DIST . DHEMAJI
PIN . 787057
152: UMME HABIBA KHAN
C/O . AMINUR RAHMAN VILL . JURBILL
P.O . BARALIMARI
P.S. BHURAGAON
DIST . MORIGAON
PIN . 782121
153: MITRADEB SAIKIA
C/O . MAYARAM SAIKIA VILL . SATIVETI
P.O . RAJAMAYONG
P.S. MAYONG
DIST . MORIGAON
PIN . 78241
VERSUS
THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY SECONDARY
EDUCATION, DISPUR GUWAHATI, ASSAM, PIN- 781006.
2:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
PIN-781019
3:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN (RMSA)
REPRESENTED BY ITS MISSION DIRECTOR
KAHILIPARA
GUWAHATI.781019
4:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION
ASSAM
Page No.# 20/206
REPRESENTED BY THE MEMBER SECRETARY
C/O MISSION DIRECTOR RMSA
KAHILIPARA
GUWAHATI
ASSAM
PIN. 781019
Advocate for the Petitioner : MR K K MAHANTA
Advocate for the Respondent : SC, SEC. EDU.
Linked Case : WP(C)/4361/2020
DIGANTA BORAH AND 39 ORS
C/O- MR. PHANIDHAR BORAH
VILL.- DHENUDHARA
P.O.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
2: ATIKUR ROHMAN
C/O- ABDUL RAHMAN
VILL.- BALIPUKHURI (NIPOLA BASTI)
P.O.- BURIGANG
DIST.- BISWANATH
PIN- 784176.
3: AJANTA DEURI
C/O- PAHARSING DEURI
VILL.- TENGABARI
P.O.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
4: PETITIONER NO. 4 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/211/2021
5: SUSMITA DEVI
C/O- SOMNATH GHIMIRE
VILL.- BALIPUKHURI
P.O.- BURIGANG
P.S.- GINGIA
DIST.- BISWANATH
Page No.# 21/206
PIN- 784176.
6: MAFIDUL ISLAM
C/O- LT. MOULABI HAJAT ALI
VILL.- BAJBATAMARI
P.O.- BAJBATAMARI
P.S.- KAMPUR
DIST.- NAGAON
PIN- 782425.
7: ELIUS ALAM
C/O- JALAL UDDIN AHMED
VILL.- SHIMULUATI
P.O.- ALITANGANI
P.S.- JURIA
DIST.- NAGAON
PIN- 782124.
8: JYOTI PRASAD PACHANI
C/O- LT. SOMESWAR PACHANI
VILL.- FALFALI (NEAR SANI MANDIR)
P.O.- CHARIALI
DIST.- BISWANATH
PIN- 784176.
9: MANOJ HAZARIKA
C/O- NAGEN HAZARIKA
VILL.- NAM BAGHMARA
P.O.- CHARIALI
DIST.- BISWANATH
PIN- 784176.
10: DEBASISH BORAH
C/O- DURGESHWAR BORAH
VILL.- BARATIMARA
P.O.- BEDETI
DIST.- BISWANATH
PIN- 784179.
11: PETITIONER NO. 11 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/211/2021
12: DIBYA HAZARIKA
C/O- MR. SAURABH HAZARIKA
VILL.- MAGONI
P.O.- GOHPUR (MAGANI)
DIST.- BISWANATH
PIN- 784168.
Page No.# 22/206
13: JAHNABI NEOG
C/O- MOHAN NEOG
VILL.- TINGALIBORI
P.O.- SIMOLUGURI
DIST.- BISWANATH
PIN- 784168.
14: DEVAKANTA NATH
C/O- DHARMESWAR NATH
VILL.- MONAL JOYPUR
P.O.- CHENGAMARI
DIST.- BISWANATH
PIN- 784175.
15: PETITIONER NO. 15 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/211/2021
16: DIPSHIKHA NATH
C/O- MR. ANIL KUMAR NATH
VILL.- HUKAJAN
P.O.- DHAHIGAON
DIST.- BISWANATH
PIN- 784170.
17: SUMI KAKOTI
VILL.- PAHUKATA
PO.- MAJIKUCHI
P.S.- GOHPUR
DIST.- BISWANATH
PIN- 784178.
18: BISHNU KUMAR DEY
C/O- ANIL CHANDRA DEY
VILL.- BAM GAON
P.O.- BISWANATH CHARIALI
DIST.- BISWANATH
PIN- 784176.
19: MADHUSMITA BORAH
C/O- INDRAJIT KALITA
VILL.- CHATRANG
P.O.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
20: MANASH NEOG
C/O- CHANDASWAR NEOG
Page No.# 23/206
VILL. AND P.O.- MOIDOMIA
DIST.- LAKHIMPUR
PIN- 787032.
21: PETITIONER NO. 21 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/273/2021
22: NIBEDITA MANDOL
C/O- JAGADISH MANDOL
VILL.- GOROIMARI
P.O.- HALEM
DIST.- SONITPUR
PIN- 784171.
23: SAMIRAN MUDOI
VILL.- SALENGI PATHER
P.O.- ELLENGI SATRA
P.S.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
24: PETITIONER NO.24 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/211/2021
25: JYOTIBHASKAR SAIKIA
C/O- BANSHI SAIKIA
VILL.- KHARONIJAN
P.O.- ELLENGI SATRA
P.S.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
26: ANUPAM BORAH
C/O- LT. BINANDA BORAH
VILL.- DEURIGAON
P.O.- HOWAJAN
DIST.- BISWANATH
PIN- 784169.
27: IRASHJYOTI SAIKIA
C/O- DANDRESWAR SAIKIA
VILL.- PUB KALITAGAON
P.O.- DIPHALU SATRA
P.S.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
28: DIMPI DIHINGIA
Page No.# 24/206
C/O- BHOGESWAR DIHINGIA
VILL.- MAGONI KACHARI
P.O.- GOHPUR
DIST.- BISWANATH
PIN- 784168.
29: SONLIPA BARHOI
C/O- PURNA BARHOI
VILL.- JARABARI
P.O.- BURIGANAG
DIST.- BISWANATH
PIN- 784174.
30: MINAKSHI DAS
C/O- PRODIP DAS
VILL.- BAMUNIPATHER
P.O.- PABHOI
DIST.- BISWANATH
PIN- 784174.
31: PETITIONER NO. 31 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/211/2021
32: NAYAN JYOTI ROY
C/O- KAMALESWAR ROY
VILL.- BORIGAON
P.O.- LEHUGAON
DIST.- BISWANATH
PIN- 784176.
33: BIRBAL GOWALA
C/O- RAJENDRA GOWALA
VILL.- SHAKOMATO TEA ESTATE
P.O.- CHARIALI
DIST.- BISWANATH
PIN- 784176.
34: MIRA KUMARI
C/O- SAMBHU SAHU
VILL.- CHANDAMARI
P.O.- HALEM
DIST.- BISWANATH
PIN- 784170.
35: MUBARAK HUSSAIN
C/O- JAFAR ALI
VILL.- RANGAGORA
P.O.- RANGAGORA NO. 2
Page No.# 25/206
P.S.- DHEKIAJULI
DIST.- SONITPUR
PIN- 784170.
36: PETITIONER NO. 36 IS STRUCK OFF
AS PER ORDER DATED 17.09.2021 PASSED IN IA(C)/478/2021
37: SILPI BORAH
C/O- RATUL BORAH
VILL. AND P.O.- LEHUGAON
DIST.- BISWANATH
PIN- 784176.
38: IKRAMUL HUSSAIN
C/O- NEKJAMAL MANDAL
VILL.- NO. 2 ADABHETI
P.O.- TEWARIPAL
DIST.- BISWANATH
PIN- 784175.
39: ANJURANI DAS
C/O- KASHIRAM DAS
VILL.- SANTIPUR
P.O.- CHARIALI
DIST.- BISWANATH
PIN- 784176.
40: ANAMIKA KALITA
C/O- BIDYUT KUMAR BHUYAN
R/O- HATIKHULI TEA ESTATE
P.O.- KAZIRANGA NATIONAL PARK
DIST.- GOLAGHAT
PIN- 785609.
VERSUS
THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY- 6.
2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY- 19.
3:MEMBER SECRETARY
EMPOWERED COMMITTEE FOR TET FOR SECONDARY EDUCATION
ASSAM
Page No.# 26/206
KAHILIPARA
GHY- 19.
4:THE MISSION DIRECTOR
RASHTRIYA MADHYAMIK SIKSHA ABHIJAN
ASSAM
KAHILIPARA
GHY- 19.
------------
Advocate for : MR. P J SAIKIA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS Linked Case : WP(C)/4065/2020 INAMUL HASAN AND 21 ORS. S/O ABDUL HAI VILLAGE AND P.O MAJGAON P.S AND DISTRICT BARPETA ASSAM PIN - 781313 2: MS. BARNALI KALITA W/O ARUP KALITA VILLAGE - BARJAR (PROFFESSOR COLONY BARAMA) P.O BARAMA P.S NALBARI DISTRICT - NALBARI ASSAM PIN - 781346 3: ROKIBUL ISLAM S/O MOBARAK ALI VILLAGE AND P.O CHENIMARI P.S Page No.# 27/206 TARABARI DISTRICT - BARPETA ASSAM PIN - 781305 4: SHAHIL RANA BHUYAN S/O AZAHARUL ISLAM BHUYAN VILLAGE - KHATARTARY P.O BONGHUGI P.S KALGACHIA PIN - 781321 DISTRICT - BARPETA ASSAM 5: MD. MUZAMMEL HOQUE S/O MD. BAHAR UDDIN VILLAGE - SOILMARI P.O CHIKNI P.S KALGACHIA PIN - 781321 DISTRICT - BARPETA ASSAM 6: MS. JINTUMONI BURAGOHAIN D/O BIRINCHI BURAGOHAIN FLAT NO. 12 BLOCK-G GRP CAMP BORIPARA MALIGAON GUWAHATI-781012 P.S JALUKBARI DISTRICT - KAMRUP (METRO) ASSAM Page No.# 28/206 7: SRI HIROK JYOTI MORAL S/O KUMUD CHANDRA MORAL VILLAGE - CHATAI PATHAR P.O KHETRI P.S KHETRI DISTRICT - KAMRUP (METRO) ASSAM PIN - 782403 8: MS. DIPIKA NATH D/O SAILEN NATH VILLAGE - DAHALI P.O BATARHAT DISTRICT - KAMRUP (RURAL) ASSAM P.S PALASHBARI PIN - 781122 9: SAFIKUL ISLAM S/O HUSSAIN ALI VILLAGE - NATHKUCHI NO.2 P.O BHALLA CHOWK P.S TIHU PIN - 781355 DISTRICT - NALBARI ASSAM 10: MS. PUJA BOSE D/O SUBAL BOSE VILLAGE - KHARIJA PAIKAN P.O AND P.S Page No.# 29/206 KRISHNAI DISTRICT - GOALPARA ASSAM PIN - 783126 11: MS. KARABI BORAH D/O PARTHA PRATIM KONWAR VILLAGE - OUGURI P.O BHURBANDHA P.S MORIGAON DISTRICT - MORIGAON ASSAM PIN - 782104 12: MS. JURI DAS D/O ABHIJIT TALUKDAR VILLAGE - UPARHALI NEAR PHC P.O BIJOYNAGAR P.S PALASHBARI DISTRICT - KAMRUP (RURAL) ASSAM PIN - 781122 13: TOFAZZAL CHOUDHURY S/O SAFIQUL ISLAM CHOUDHURY VILLAGE AND P.O BALAGAON DISTRICT - BARPETA ASSAM PIN - 781319 14: MS. SUMI SARMA D/O PRADIP SARMA AIR FORCE GATE P.O Page No.# 30/206 BONGARA P.S PALASHBARI DISTRICT - KAMRUP (RURAL) ASSAM PIN - 781122 15: ACHINTA CHETIA S/O SINARAM CHETIA VILLAGE - DORIKAPAR P.O NAMTIAL PATHER DISTRICT - SIVASAGAR ASSAM PIN - 785697 16: MS. HIMAKSHI MALI C/O BHUPEN MALI P.O RANGAMATI P.S PALASHBARI DISTRICT - KAMRUP (RURAL) ASSAM PIN - 781122 17: MS. RUPANJALI NATH D/O AMRIT CH. NATH P.O BHAGABATIPARA VILLAGE - RAJAPUKHURI PIN - 781132 DISTRICT - KAMRUP (ASSAM) 18: MS. SUMITA DEKA D/O LATE PARBANANDA DEKA R/O VILLAGE PO AND PS SARTHEBARI DIST BARPETA ASSAM PIN-781307 19: MS. JIMI SHARMA D/O Page No.# 31/206 KAILASH SHARMA VILLAGE - CHUKUNIAPARA P.O SINGRA DISTRICT - KAMRUP ASSAM PIN - 781135 20: MS. JAYASHREE DUTTA D/O MRINAL DUTTA P.O JALKHANA P.S TIHU DISTRICT - NALBARI ASSAM PIN - 781374 21: MS. LUNAMANI KALITA D/O KASHIRAM KALITA VILLAGE - CHETOKAMAR P.O BARPETA ROAD P.S AND DISTRICT BARPETA ASSAM 22: MS. MRIDULA DAS D/O MAHENDRA NATH DAS VILLAGE - BHAVANIPUR P.O BHAVANIPUR DISTRICT - BARPETA ASSAM PIN - 781307 VERSUS THE STATE OF ASSAM AND 3 ORS.
Page No.# 32/206 REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM DEPARTMENT OF SECONDARY EDUCATION JANATA BHAWAN DISPUR GUWAHATI -781006 ASSAM 2:THE DIRECTOR OF SECONDARY EDUCATION GOVERNMENT OF ASSAM HAVING ITS DIRECTORATE AT KAHILIPARA GUWAHATI ASSAM 781019 3:THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SHIKSHA ABHIYAN (RMSA) HAVING ITS OFFICE AT KAHILIPARA GUWAHATI ASSAM PIN 781019 4:EMPOWERED COMMITTEE FOR TET FOR SECONDARY EDUCATION ASSAM REPRESENTED BY ITS MEMBER SECRETARY HAVING ITS OFFICE AT KAHILIPARA GUWAHATI ASSAM 781019
------------
Advocate for : MR. U K NAIR Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/4198/2020 RAJIBLOSON MEDHI AND 58 ORS. S/O- HEMDHAR MEDHI R/O-VILL-CHEPTI P.O AND P.S-RANGIA DIST-KAMRUP (RURAL) STATE-ASSAM PIN-781354 2: CHANDANA MAHANTA D/O-MADHAB CHANDRA MAHANTA R/O-TOWN-RANGIA WARD NO-07 P.O AND P.S-RANGIA Page No.# 33/206 DIST-KAMRUP (RURAL) STATE-ASSAM PIN-781354 3: JINTI MANI BARMAN D/O-HARENDRA NATH BARMAN R/O-VILL AND P.O-NIZ NAMATI DIST-NALBARI (ASSAM) PIN-781355 4: TILOTTAMA BORAH D/O-LOKESWAR BORAH R/O-VILL-LACHIT NAGAR P.O-KHELMATI DIST-LAKHIMPUR PIN-787031 5: JASMIN IRAQUI D/O-LATE SALIM IRAQUI R/O-A.B ROAD WARD NO-12 NORTH LAKHIMPUR DIST-LAKHIMPUR (ASSAM) PIN-787001 6: PALLABI KALITA D/O-MOHENDRA NATH KALITA R/O-VILL-MANAHA KACHARI GAON P.O-MANAHA DIST-MORIGAON (ASSAM) PIN-782411 7: ANANYA BUJOR BORUAH W/O-PRASANTA ROY R/O-VILL-SOLMORIA P.O-DOOLAHAT DIST-LAKHIMPUR (ASSAM) PIN-787023 8: ASIKUR ROHMAN ALI S/O-MAMTAJ ALI R/O-VILL-OUGURI GAON BIJOY NAGAR P.O-RUPAI SIDING P.S-DOOMDOOMA DIST-TINSUKIA (ASSAM) PIN-786153 Page No.# 34/206 9: ABINASH BARUAH S/O- MAHENDRA BARUAH R/O-VILL-KHARKHOWA PARA P.O-DEOMORNOI DIST-DARRANG (ASSAM) PIN-784147 10: JAHNABI BARUAH W/O- SANDEEP GOGOI R/O-VILL-KAKOPATHER P.O-KAKOPATHER DIST-TINSUKIA (ASSAM) PIN-786152 11: OLI CHOUDHURY D/O-RATNA KANTA CHOUDHURY R/O-WARD NO-04 P.O-PATHSALA DIST-BARPETA (ASSAM) PIN-781325 12: JURI CHETIA D/O INDRA KUMAR CHETIA RESIDENT OF VILLAGE NALKATA PO BOGOLIJAN PS NORTH LAKHIMPUR DIST LAKHIMPUR ASSAM 787031 13: MINTU BORA S/O LATE BABUL BORA R/O RAIDANG TE P.O HANSARA P.S DOOMDOOMA DIST TINSUKIA (ASSAM) PIN 786190 14: USHAMONI GOGOI C/O JOGESH GOGOI R/O NEW GANDHINAGAR MAKUM DIST TINSUKIA (ASSAM) PIN 786170 15: KRISHNA DAS D/O RAJESWAR DAS Page No.# 35/206 R/O VILLANDP.O CHHAMARIA DIST KAMRUP (ASSAM) PIN 781136 16: SURUZ JAMAL HOQUE S/O ABU BAKKAR SIDDIQUE R/O VILL MAHCHARA P.OANDP.S KACHUMARA DIST BARPETA (ASSAM) PIN 781127 17: MD. ABDUR RASHID S/O MD ABBAS ALI R/O VILL KACHUMARA N.C P.OANDP.S KACHUMARA DIST BARPETA (ASSAM) PIN 781127 18: SHURUJUL HOQUE S/O MD AZMAL HOQUE R/O VILL BADLA PATHAR P.O BADLA BAZAR P.S NAGARBERA DIST KAMRUP (RURAL) PIN 781127 19: KASHMIR KHAUND D/O JUGAL CH KHAUND.
RESIDENT OF VILLAGE AND PO AZAD PS PANIGAON DIST LAKHIMPUR ASSAM 787031 20: SHAHJAHAN ALI C/O MD AZGAR ALI R/O VILL 1. NO. TUPAMARI P.O TUPAMARI P.S NAGARBERA DIST KAMRUP(R) PIN 781127 21: ABDUL WAHID C/O ABU SHAMA AHMED R/O VILL 1. NO. TUPAMARI P.O TUPAMARI P.S NAGARBERA DIST KAMRUP(R) PIN 781127 Page No.# 36/206 22: SHEIKH SHAH ZAMAN C/O MESER ALI R/O VILL LEMPARA P.O MARKULA P.S BAGUAN DIST GOALPARA PIN 783120 23: NABIN DAS C/O MAMAT DAS R/O VILL CHAPLAI P.O BAGDOBA P.S DHUPDHARA DIST GOALPARA (ASSAM) PIN 783123 24: ROKIBUL HUSSAIN AGE 26 YEARS S/O ABUL HUSSAIN R/O VILL BARUA GAON P.O BARUA PATHAR P.S BOKO DIST KAMRUP(R) ASSAM PIN 781136 25: GEETALI LAHKAR D/O KHAGEN LAHKAR R/O TOWNANDP.O SARTHEBARI DIST BARPETA (ASSAM) PIN 781307 26: BIJIT KUMAR SOUD S/O KANAK CHANDRA SOUD R/O VILLANDP.O BHALUKGHATA DIST KAMRUP(R) ASSAM PIN 781123 27: SUMI KONWAR D/O AJIT KONWAR R/O TOWNANDP.O GOLAGHAT DIST GOLAGHAT (ASSAM) PIN 785621 28: TUTUMANI KALITA Page No.# 37/206 D/O ARABINDA KALITA R/O VILL ANDP.O HARIBHANGA DIST NALBARI (ASSAM) PIN 781378 29: ARUP KALITA S/O MADAN KALITA R/O VILL KACHI PATHER P.O MAITRI ASHRAM P.S NORTH LAKHIMPUR DIST LAKHIMPUR (ASSAM) PIN 787051 30: MD AHAMMAD ALI S/O MD RAZAB ALI R/O VILL PUB MAHACHARA P.OANDP.S KACHUMARA DIST BARPETA (ASSAM) PIN 781127 31: MOHIBUL ISLAM S/O HUSSAIN ALI R/O VILL HATISHOLA GAON P.O BHAURIA BHITHA DIST KAMRUP(R) PIN 781136 32: SHIRUMONI GOGOI C/O HARAKANTA GOGOI R/O VILLANDP.O DHENUKHANA P.S GHILAMARA DIST LAKHIMPUR (ASSAM) PIN 787053 33: MUBARAK HUSSAIN C/O ABDUL KADIR R/O VILL LATANI CHAPARI P.O KAOIMARI P.S RUPAHI HAT DIST (NAGAON) PIN 782140 34: MEHESIN JAHAN C/O SHAKIL AHMED R/O VILLANDP.O SHALKATI PATHER P.S DHING DIST NAGAON PIN 782126 Page No.# 38/206 35: RAJU SARMA C/O LATE MANORANJAN SARMA R/O VILL BALIPARA P.O BHALUKI P.S PATACHARKUCHI DIS BARPETA (ASSAM) PIN 781371 36: MAUSUMI SAIKIA D/O JAGAT SAIKIA R/O BORJAN VILLAGE P.O BALIJAN DIGBOI DIST TINSUKIA PIN 786171 37: ABIDA SULTANA W/O NURUL AZIZ R/O VILL ISLAMNAGAR (BOGULAMARI) DIST DHUBRI (ASSAM) PIN 783323 38: NANDITA PHUKAN C/O AJIT PHUKAN R/O RAJABARI VILLAGE CHABUA DIST DIBRUGARH (ASSAM) PIN 786184 39: MONOWAR HUSSAIN S/O JOYEN UDDIN R/O VILL GOROIMARI P.O TUKRAPARA DIST KAMRUP (ASSAM) PIN 781137 40: PAVAN UPADHYAYA S/O SHANKAR UPADHYAYA R/O VILL KAPAHTALI P.O SAIKHOWAGHAT DIST TINSUKIA (ASSAM) PIN 786154 41: DEIJEE ROY D/O HARI ROY R/O VILL SINGRA P.O SINGRA Page No.# 39/206 DIST KAMRUP(R) ASSAM PIN 781135 42: SABITA DAS D/O THANESWAR DAS R/O VILLANDP.O SINGRA DIST KAMRUP(R) ASSAM PIN 781135 43: SANDHYA RANI DAS C/O SATISH DAS W/O SANKAR DAS R/O VILL MIRZA KOCHPARA P.O MIRZA P.S PALASBARI DIST KAMRUP(R) ASSAM PIN 781125 44: OWASIM AKANDA S/O ABDUL BASIT R/O VILL MILAN NAGAR (SANTIPUR) P.O BALADMARI P.S GOALPARA DIST GOALPARA (ASSAM) PIN 783121 45: ROKTIM GOGOI S/O DIMBESWAR GOGOI RESIDENT OF VILLAGE DHOLLA AHOM GAON PO SAIKHOWA GHAT PS DOOMDOOMA DIST TINSUKIA ASSAM 786154 46: MANOJ GOUTAM C/O KESHAB GOUTAM RESIDENT OF VILLAGE HATIGHULI PO SAIKHOWA GHAT DIST TINSUKIA ASSAM 786154 47: AZBINA SULTANA Page No.# 40/206 D/O JAMAL SEKH RESIDENT OF VILLAGE PANIGAON KACHALUKHUWA DIST NAGAON ASAM 782001 48: MORIUM HASAN D/O JOYEN UDDIN TALUKDAR RESIDENT OF VILLAGE GOROIMARI SATRA PO TUKRAPARA DIST KAMRUP R ASSAM 781137 49: JAYAMANI DAS C/O RABINDRA NATH DAS R/O VILL BARIGAON P.O DAHELA P.S DUDHNOI DIST GOALPARA ASSAM PIN 783125 50: LAKSHI RANI GHOSH D/O LATE MANURANJAN GHOSH R/O VILLANDP.O AZARBARI P.S LANKA DIST HOJAI ASSAM PIN 782442 51: ANWESHA KALITA C/O MOHESH KALITA R/O VILL KAWOIMARI CHINATOLI P.O KAWOIMARI DIST JORHAT ASSAM PIN 785112 52: KOHINUR BEGOM C/O AZMAL HAQUE R/O VILL TAMULDI P.O CHAMPUPARA BAZAR DIST KAMRUP (R) ASSAM PIN 781136 Page No.# 41/206 53: BINITA KALITA C/O MOHESH KALITA R/O VILL KAWOIMARI CHINATOLI P.O KAWOIMARI DIST JORHAT ASSAM PIN 785112 54: KOHINUR NASRIN SULTANA D/O KITAB ALI R/O VILL MOIRADHAZ P.O ROWMARI BILL P.S DHING DIST NAGAON ASSAM PIN 782123 55: PUJA SARMA D/O PRADIP SARMA R/O VILL DHAIBARI P.O TENGAPANI DIST SIVASAGAR ASSAM PIN 785671 56: RASHMI REKHA DEKA D/O ANIL DEKA R/O TOWN SARTHEBARI P.O ANDP.S SARTHEBARI DIST BARPETA ASSAM PIN 781307 57: HASINA SULTANA C/O SHEIKH ABDULLA R/O TOWN HASILAPARA WARD NO 11 P.O GOALPARA DIST GOALPARA ASSAM PIN 783101 58: SULTANA SHAHANAZ NOOREE D/O ABDUS SAMAD R/O VILL KANHARA P.O TUKRAPARA P.S CHHAYGAON Page No.# 42/206 DIST KAMRUP (R) ASSAM PIN 781137 59: JUHAIR AL KABIR S/O AKRAM RASUL AHMED R/O TOWN BILASHIPARA WARD NO 9 P.O HAKAMA DIST DHUBRI ASSAM PIN 783348 VERSUS THE STATE OF ASSAM AND 3 ORS. REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION (SECONDARY) DEPARTMENT DISPUR GUWAHTI 6 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI 19 3:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION REPRESENTED BY THE MEMBER SECRETARY O/O OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM KAHILIPARA GUWAHATI 19.
4:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN REPRESENTED BY THE MISSION DIRECTOR ASSAM KAHILIPARA GUWAHATI 19.
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Advocate for : MR. R P SARMAH Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/3435/2020 JAYANTA BARMAN AND 23 ORS. C/O -BASANTA BARMAN Page No.# 43/206 VILL. -DEHARKALAKUCHI P/O -DEHARKALAKUCHI DIST. -NALBARI PIN NO. 781310 2: MANASH PRATIM SARMA C/O -SARAT CH. SARMA VILL. AND P/O -PINGALESWAR DIST. KAMRUP PIN NO. 781381 3: NURUL AMIN C/O -FARMAN ALI VILL.-PADUPURI P/O - LALPOOL DIST. -DARRANG PIN NO. 784514 4: PRATHANA DUTTA C/O -KHAGESWAR DUTTA VILL.-K.B. ROAD BORMURIAGAON P/O -NORTH LAKHIMPUR DIST. -LAKHIMPUR PIN NO. 787001 5: INDRANI SALOI C/O -PRABHAT CH. SALOI VILL. AND P/O -HALOGAON DIST. -KAMRUP PIN NO. 781103 6: BHARATI CHANGMAI C/O -SANJIBSAIKIA VILL. -NO.1. BATAMARI P/O -BATAMARI DIST. -LAKHIMPUR PIN NO. 787053 7: BENAZIR KHANAM C/O -ABDUL QUADIR KHAN VILL. AND P/O -KALAHABHANGA (BIDYAPARA) DIST. -BARPETA PIN NO. 781315 8: TIRTHA KALITA C/O -MOHIN CHANDRA KALITA VILL.-MAKELI Page No.# 44/206 P/O -CHHAYGAON DIST.- KAMRUP (R) PIN NO. 781124 9: AYODHYA RAM ADHIKARY C/O -KALIPADAADHIKARY VILL.-FAFANGA PART -2 P/O -BALBALA DIST. -GOALPARA PIN NO. 783120 10: TULTUL DEWAN C/O -KASHEMDEWAN VILL. AND P/O -RADHAKUCHI DIST. -BARPETA PIN NO. 781309 11: GITALI GOGOI C/O -MEGHANATHGOGOI VILL. -MOHBALGAON P/O -BORDOIBAM DIST. -LAKHIMPUR PIN NO. 787053 12: SATYAJIT PATHAK C/O -MANMOHAN PATHAK VILL. -NAPARA P/O -SARUPETA DIST. -BARPETA PIN NO. 781318 13: DIPIKA CHOUDHURY C/O-RAMANIKANTA CHOUDHURY TOWN -PATHSALA WARD NO -3 (NEAR SANKARDEVSISHUNIKETAN) DIST. -BARPETA PIN NO. 781325 14: BHAGYASHREE KALITA C/O -PARIKHITKALITA VILL. -DEBANANDA P/O -HAZARIKAPARA DIST. -DARRANG PIN NO -784145 15: MD. SABINUR ISLAM C/O - MD. JOYNALHOQUE Page No.# 45/206 VILL. -TATIPARA P/O -HAZIRHAT DIST.- SOUTH SALMARAMANKACHAR PIN NO. 783128 16: DHANMANI KALITA C/O -KSHEMADHARKALITA VILL.-DEVANANDA P/O -HAZARIKAPARA DIST.-DARRANG PIN NO. 784145 17: SANTANU SONOWAL C/O -PRAFULLASONOWAL VILL. -MORICHAPATHER NO. 2 P/O -MORICHAPATHER DIST. -LAKHIMPUR PIN NO. 784161 18: BARNALI SARKAR C/O -SRI BRINDABAN SARKAR VILL.- WARD NO. 3 P/O -ABHAYAPURI DIST. -BONGAIGAON PIN NO. 783384 19: ABDUL WADUD C/O -HAKIM ALI VILL. -WARD NO. 6 NATUNPARA P/O -MANGALDAI DIST. -DARRANG PIN NO. 784125 20: NILUTPAL NATH C/O -PANCHANANNATH VILL.-MAYENGIA P/O -CHARAIBAHI DIST. -MORIGAON PIN NO. 782106 21: DIPTRISHA BORA C/O -SADANANDA BORA VILL. -SOUTH HAIBARGAON P/O -HAIBARGAON DIST. -NAGAON PIN NO. 782002 Page No.# 46/206 22: ILIAS KHAN C/O -MD. MOKSHED ALI KHAN VILL. -BARAGDIA P/O -GAHIYA DIST. -BARPETA PIN NO. 781311 23: JURI MEDHI C/O- KEERTI KAMAL DEKA VILL.-MANAHAKACHARIGAON P/O- MANAHA DIST.-MORIGAON PIN NO. 782411 24: MANASHJYOTI NATH C/O-DIBAKARNATH VILL-NIZSIPAJHAR P.O- SIPAJHAR DIST- DARRANG PIN-784145 VERSUS THE STATE OF ASSAM AND 2 ORS. REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM SECONDARY EDUCATION DEPTT. DISPUR GUWAHATI-6 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19 3:MEMBER SECRETARY EMPOWERED COMMITTEE FOR TET SECONDARY EDUCATION ASSAM 4:THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SHIKSHA ABHIJAN (RMSA) ASSAM.
KAHILIPARA GUWAHATI- 781019.
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Advocate for : MR S S TALUKDAR Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS.
Page No.# 47/206 Linked Case : WP(C)/3739/2020 HIMADRI KALITA AND 70 ORS. D/O - PRAFULLA KALITA R/O- VILL - AHUCHOUL GAON P.O - NORTH LAKHIMPUR DIST - LAKHIMPUR ASSAM PIN - 787001 2: SHRAVANI MUDOI D/O- LATE LAKHI KANTA MUDOI R/O -VILL P.O- PURANIGUDAM DIST-NAGAON ASSAM PIN- 782141 3: MANAS GOGOI S/O- THANESWAR GOGOI R/O- VILL- SOUTH BISHRAMPUR P.O- KAILASHPUR DIST- TINSUKIA ASSAM PIN- 786152 4: RUPASHRI KHATANIAR W/O- AMAR JYOTI SAIKIA R/O- VILL- SEAJULI P.O - DIRGHA DIST - LAKHIMPUR ASSAM PIN- 787032 5: TIKENDRAJIT NATH S/O- ANIL NATH R/O- VILL- SOLMARI P.O- KHAGA DIST- LAKHIMPUR ASSAM PIN- 787052 6: MUJAKKIR HUSSAIN S/O- HUSSAIN AHMED R/O- VILL- ISLAMPATTY Page No.# 48/206 PO- HAIBARGAON DIST- NAGAON ASSAM PIN- 782002 7: MANABENDRA BORAH S/O- LATE KHUDRAM BORAH R/O- VILL PO - JARABARI DIST- LAKHIMPUR ASSAM PIN- 784164 8: MINAKSHI BORAH D/O- GOBIN CHANDRA BORAH R/O- TOWN P.O. KAMPUR DISTRICT- NAGAON ASSAM PIN- 782426 9: NANDITA DUTTA W/O- PRANJAL HAZARIKA R/O- VILL- KAILAKHAT GAON P.O- BOKAKHAT DIST- GOLAGHAT ASSAM PIN- 785612 10: PRAKASH BHARALI S/O- KESHOB BHARALI R/O- VILL-NO 2 TOKOWANI P.O- NAZIRATING DIST- TINSUKIA ASSAM PIN-786171 11: PREETY BORAH D/O-NANDESWAR BORAH R/O- VILL-DERGAYAN P. O- PADMAPUR DIST-LAKHIMPUR ASSAM PIN-784164 12: BITUPON BORUAH AGED ABOUT 26 YEARS S/O- KHOGEN BORUAH Page No.# 49/206 R/O- VILL- NOVAJYOTI P.O- NOVAJYOTI DIST- TINSUKIA ASSAM PIN- 786152 13: JYOTIKA DEKA W/O-RUBUL DUTTA R/O- VILL- HINDU GAON P.O- NORTH LAKHIMPUR DIST- LAKHIMPUR ASSAM PIN- 787001 14: DIPANKAR MAHANTA S/O- JAGAT MAHANTA R/O- VILL- KHAKANBORI P.O -POHUMORA DIST- LAKHIMPUR ASSAM PIN- 787031 15: HIMASRI DEKA W/O- RAJDEEP DEKA R/O- VILL- NALBARI GAON GOHAINPARA P.O- CHOWKBAZAR DIST- NALBARI ASSAM PIN- 781334 16: BANAJIT DEKA S/O- HALIRAM DEKA R/O- VILL- NANARA PO- KARARA DIST- KAMRUP(R) ASSAM PIN- 781381 17: BITUPAN BORGOHAIN S/O - JAGADISH BORGOHAIN R/O - VILL- BOWALGURI PO - BOGOLIJAN DIST - LAKHIMPUR ASSAM PIN - 787031 18: ANURUPA DAS D/O- TARINI KANTA DAS Page No.# 50/206 R/O- VILL- KHUTABARI PO- BAGDOBA DST- GOALPARA ASSAM PIN- 783123 19: BHABANI SAIKIA D/O- LT. SUBHAN SAIKIA R/O- VILL- BAMUN GAON PO- DHAKUAKHANA DIST- LAKHIMPUR ASSAM PIN- 787055 20: SYADA NAZIRA AHMED W/O- AKRAM ULLAH R/O- VILL PO-KALIADINGA DIST- NAGAON ASSAM PIN-782124 21: HIMADRI SARMA D/O- DILIP SARMA R/O- VILL PO- NATHKUCHI DIST- NALBARI ASSAM PIN-781355 22: KAKALI DEKA W/O- MANAS PRATIM DEKA R/O- VILL- CHURATABORI P.O- MIKIRBHETA DIST- MORIGAON ASSAM PIN- 782106 23: BISWAJIT BHUYAN S/O- SATYA BHUYAN VILL- TULSHIJAN PO- OGURI DANGDHARA DIST- LAKHIMPUR ASSAM PIN- 787055 24: NABANITA BARMAN D/O- SHIBENDRA BARMAN Page No.# 51/206 R/O- VILL- KANURI PO- LAKHIMARI DIST- DHUBRI ASSAM PIN- 783334.
25: BABY QUEEN BORUAH D/O- SARUMAI KONWAR R/O- VILL- HILOIPORIYA BARI P.O - HOWAJAN DIST- BISWANATH ASSAM PIN - 784169 26: MANOJ KUMAR SAIKIA S/O - PRAMOD SAIKIA R/O - VILL PO - SILAPATHAR DIST- DHEMAJI ASSAM PIN- 787059 27: SMRITA MAHANTA D/O - RAM CHANDRA MAHANTA R/O - VILL- SANTAPUR PO - LAHOLIAL DIST -LAKHIMPUR ASSAM PIN - 784161 28: SMRITIMALA SARMAH D/O- UPEN SARMAH R/O- VILL- NARAYANPUR P O- DIKRONG DIST- LAKHIMAPUR ASSAM PIN-784164 29: RASHMI DEVI D/O- SAHADEV UPADHYAYA R/O- VILL-CHAMAGURI PO- MERAMUKH DIST- LAKHIMPUR ASSAM PIN- 784164 30: AKHIL BURAGOHAIN S/O- BHUPEN BURAGOHAIN Page No.# 52/206 R/O- VILL- KATHARBARI PO- DHAKUAKHANA DIST- LAKHIMPUR ASSAM PIN -787055 31: NABAJYOTI RAJBONGSHI S/O- DIMBESWAR RAJBONGSHI R/O- VILL- NO2 GORESWAR PO- GORESWAR DIST- BAKSA ASSAM PIN- 781366 32: CHAMPAK SARMA S/O- PRATUL SARMA R/O- VILL- JAPARKHUCHI PO- TERECHIA DIST- NALBARI ASSAM PIN-781334 33: PADMA GOGOI W/O- MANASHJYOTI SAIKIA R/O- NORTH LAKHIMPUR.WARD NO-6 PO- LAKHIMPUR DIST-LAKHIMPUR ASSAM PIN- 787001 34: JIBANTA BORAH S/O- MUHI CH BORAH R/O- VILL-KRISHNAPUR PO- OGURI DANGDHARA PS -DHAKUAKHANA DIST -LAKHIMPUR PIN -787055.
35: SANJITA GHOSH W/O- BIPUL CH. GHOSH R/O- VILL- TINIALI GAON PO- TINALI BAZAR DIST - HOJAI ASSAM PIN- 782446 36: BANDANA BAISHYA Page No.# 53/206 W/O- ASHIM KAKATI R/O- VILL- COLLEGE ROAD SUALKUCHI PO- SUALKUCHI DIST- KAMRUP(R) ASSAM PIN-781102 37: MAHENDRA PRASAD SAH S/O- MOHAN PRASAD SAH R/O- VILL PO- SRIRAMPUR DIST- KOKRAJHAR ASSAM PIN- 783361 38: MANJEET GHOSH S/O -SUBET CHANDRA GHOSH R/O- VILL- MERBIL CHAPARI GOAN PO -BHAKATIDUAR DIST- MAJULI ASSAM PIN-785110 39: ANUPAM DEKA S/O - MADHAB DEKA R/O- VILL PO-HARIBHANGA DIST- NALBARI ASSAM PIN-781378 40: DEVA KUMAR KONWAR S/O- PRAFULLA KUMAR KONWAR R/O- VILL- NO 1 BOHUPATHAR PO -DULIA PATHAR DIST- LAKHIMPUR ASSAM PIN- 784164 41: JYOTIPARTHA NEOG S/O- JIBAN CHANDRA NEOG R/O- VILL- GOSAIKHAT BALIJAN GAON PO- AMTOLA DIST- LAKHIMPUR ASSAM PIN-787052 42: PRAKASH GOGOI Page No.# 54/206 S/O- PRODIP GOGOI R/O- VILL- DA PATHAR MAJGAON PO- BETANIPAM DIST -DHEMAJI ASSAM PIN- 787059 43: OLIPRIYA HAZARIKA D/O JAGAT CH HAZARIKA R/O -VILL BARACHUK PO- PURANIGUDAM DIST- NAGAON ASSAM PIN-782141 44: MASUMA TABASSUM W/O- NAIM AHMED R/O- VILL PO- PURANIGUDAM DIST- NAGAON ASSAM PIN-782141 45: UDDIP TAMULI S/O- SISURAM TAMULI R/O- VILL PO- DERGAON DIST- GOLAGHAT ASSAM PIN- 785614 46: PRITI RANI BORAH D/O- BIDYADHAR BORAH R/O- VILL PO- PITHAKHOWA DIST- SONITPUR ASSAM PIN- 784153 47: AKASHI BORA W/O- MANASH JYOTI CHUTIA R/O- ONGC COLONYQTR NO B-72 PO- SIVASAGAR DIST- SIVASAGAR ASSAM PIN-785640 48: KRISTI BHUYAN Page No.# 55/206 D/O- PURNANANDA BHUYAN R/O- VILL PURANIGUDAM BARUACHUK DIST- NAGAON ASSAM PIN-782141 49: RAJEEB CHETIA PATOR S/O- ARUN CHETIA PATOR R/O- VILL- BETBARI LUTHURI CHETIA GOAN PO-MITHAPUKHURI DIST- SIVASAGAR ASSAM PIN-785640 50: RIMPI GOGOI C/O- NITAN GOGOI R/O- VILL-NO.1 HILOIDARI PO-DIGHOLA HILOIDARI DIST- LAKHIMPUR ASSAM PIN-787055 51: HIMASHRI BORAH D/O- BHURAM BORA R/O- VILL-JIAMORIA PO- DHAKUAKHANA DIST- LAKHIMPUR ASSAM PIN-787055 52: SNIGDHA SAIKIA W/O- SATYA RANJAN NATH R/O-USHANAGAR PO- TEZPUR DIST.- SONITPUR ASSAM PIN-784001 53: BUBUL TALUKDAR S/O- DIBAKAR TALUKDAR R/O- VILL-PIPALIBARI PO- PIPALIBARI DIST-NALBARI ASSAM PIN- 781338 54: BINITA DAS D/O-PRAFULLA DAS Page No.# 56/206 R/O- VILL-BAGHMARA PO- GHOGRAPAR DIST-NALBARI ASSAM PIN-781369 55: MITHU KUMAR NATH S/O- PRABIN KUMAR NATH R/O- VILL - DAKSHIN CHUBURI PO- SIPAJHAR DIST- DARRANG ASSAM PIN - 784145 56: PRANJAL NATH S/O- DINESWAR NATH R/O- VILL-RAJAPUKHURI PO -GARUKHUTI DIST DARRANG ASSAM PIN- 784145 57: SUSMITA DUTTA W/O- DIPU BORUAH R/O VILL - BOICHA GAON PO - MOIDOMIA DIST - LAKHIMPUR ASSAM PIN - 787032 58: RIMJIM HANDIQUE D/O - DIMBESWAR HANDIQUE VILLAGE -2 NO JAMUGURI PO- DIGHOLA HILOIDARI DIST-LAKHIMPUR ASSAM PIN-787055 59: BOBY GOGOI D/O- JUGEN GOGOI R/O- VILL P.O- GHILAMARA DIST- LAKHIMPUR ASSAM PIN-787053 60: TAPASWI BORUAH C/O- RUNU BORUAH Page No.# 57/206 R/O- VILL PO-GHILAMARA DIST- LAKHIMPUR ASSAM PIN- 787053 61: DHANJIT KUMAR DEKA S/O- DEBENDRA NATH DEKA R/O- VILL-BEZERA PO- BEZERA DIST- KAMRUP(R) ASSAM PIN- 781121 62: RASHMIREKHA GOSWAMI C/O- P K GOSWAMI R/O- VILL PO- SEAJULI DIST - LAKHIMPUR ASSAM PIN-787034 63: PALLABI SARMAH W/O-BHASKAR JYOTI SHARMA R/O- VILL-RUPBON DOIMUKHIYA GAON PO-DOOMDOOMA DIST-TINSUKIA ASSAM PIN- 786151 64: TRISHNA SAIKIA D/O- SOMESWAR SAIKIA R/O-VILL PO- PANITULA DIST- TINSUKIA ASSAM PIN- 786183 65: RESHMA DEVI D/O- KAMALA ACHARJYA R/O- VILL- NO.2 BORDIKORAI PO- RANGACHAKUA DIST- SONITPUR ASSAM PIN- 784182 66: DALI DEKA W/O- KULEN CH BAISHYA Page No.# 58/206 R/O- VILL PO- GUWAKUCHI DIST- NALBARI ASSAM PIN- 781369 67: NIHALI DEKA D/O- KANAK DEKA R/O- VILL PO- GOPALBAZAR DIST-NALBARI ASSAM PIN-781335 68: LEENA BARMAN D/O-RAMESH BARMAN R/O- VILL-NALBARI SATRA PO-CHOWK BAZAR DIST-NALBARI ASSAM PIN-781334 69: SANGHAMITRA BORAH W/O-HARI NARAYAN SAIKIA R/O- VILL- SEAJULI MAJGAON PO- DIRGHA DIST- LAKHIMPUR ASSAM PIN- 787032 70: CHAYANIKA GOGOI D/O- LT NABIN CH. GOGOI VILL- TARATALI GAON PO- KAMAR GAON DIST- DIBRUGARH ASSAM PIN-786614 71: DALIMI KALITA W/O- JOYDEV BARMAN R/O- VILL- JAPARKUCHI PO- CHOWKBAZAR DIST- NALBARI ASSAM PIN- 781334 VERSUS THE STATE OF ASSAM AND 3 ORS.
Page No.# 59/206 REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM EDUCATION (SECONDARY) DEPTT. DISPUR GHY-6 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19.
3:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION REPRESENTED BY THE MEMBER SECRETARY O/O OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM KAHILIPARA GUWAHATI- 19 4:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN REPRESENTED BY THE MISSION DIRECTOR ASSAM KAHILIPARA GUWAHATI- 19.
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Advocate for : MR. R P SARMAH Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/4109/2020 SMTI. PARISHMITA HAZARIKA AND 2 ORS. D/O SRI PHULESWAR HAZARIKA RESIDENT OF MORAL GAON PO BORDOLONI PS GOGAMUKH DIST DHEMAJI ASSAM 787026 2: SMTI. MINAKSHI BORUAH D/O BHUGIRAM BORUAH R/O VILL-AKARABASTI P.O.-DIRGHA MAJGAON P.S.-BAGINADI DIST-LAKHIMPUR ASSAM PIN-787032 3: SMTI. MRINALINI BORUAH Page No.# 60/206 D/O PARAMANANDA BORUAH R/O VILL-JAMUGURI JAP-JUP DIST-LAKHIMPUR ASSAM PIN-784162 VERSUS THE STATE OF ASSAM AND 2 ORS. REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM DEPARTMENT OF SECONDARY EDUCATION JANATA BHAWAN DISPUR GUWAHATI 781006 2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM DEPARTMENT OF SECONDARY EDUCATION JANATA BHAWAN DISPUR GUWAHATI-781006 3:THE DIRECTOR OF SECONDARY EDUCATION ASSAM GOVERNMENT OF ASSAM KAHILIPARA GUWAHATI-19
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Advocate for : MR. U DUTTA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS.
Linked Case : WP(C)/3881/2020 BHARGOB NATH AND 92 ORS. SON OF LATE LAKHI NATH RESIDENT OF VILL-CHARING NATH GAON P.O-CHARING P.S-GAURISAGAR DISTRICT-SIVASAGAR PIN-785664 2: SRI PRASANTA PATHAK SON OF MIRA PATHAK RESIDENT OF VILL-HIRAPARA P.O-DHULA Page No.# 61/206 DISTRICT-DARRANG PIN-784146 3: SRI RADHESHYAM CHOUHAN SON OF RAMCHANDRA CHOUHAN RESIDENT OF VILL-BORDUBA P.O AND P.S-BHURAGAON DISTRICT- MORIGAON PIN-782121 4: SMT INDUSHREE SAIKIA DAUGHTER OF REBA KANTA SAIKIA RESIDENT OF VILL-BARBORI P.O-JARABARI DISTRICT- NORTH LAKHIMPUR PIN-784164 5: SMT PURABI DEKA DAUGHTER OF SITARAM DEKA RESIDENT OF C/O PRANJAL CHOUDHURY VILL-WARD NO.6 NEAR BDO OFFICE P.O-RANGIA TINIALI KAMRUP PIN-781365 6: SRI NIRMAL SAIKIA AGED ABOUT 31 YEARS SON OF BOGESWAR SAIKIA RESIDENT OF VILL-BAHPATI PURANI P.O.-AZAD DISTRICT-NORTH LAKHIMPUR PIN-787001 7: SMT. BHANU DEKA DAUGHTER OF GAJENDRA CH. DEKA RESIDENT OF VILL-MANGALDAIGAON P. O-MANGALDAI (TAMULIPARA) DISTRICT-DARRANG PIN-784125 8: SRI RANJAN KOIRALA SON OF BISHNU KOIRALA RESIDENT OF VILL-RANGCHOLI SONARI Page No.# 62/206 P.O-JANATA P.S-BEHALI DISTRICT-BISWANATH CHARIALI PIN-784179 9: SRI RUPAM KR. DAS SON OF JYOTISH KUMAR RESIDENT OF VILL-KATANIPARA P.O-DEUDUAR P.S-CHANGSARI DISTRICT-KAMRUP PIN-781101 10: SRI JOGANANDA BORUAH SON OF PRASANTA BORUAH RESIDENT OF VIL-RAJABARI P.O-DHALPUR DISTRICT-NORTH LAKHIMPUR 11: SMT. SUBHARANI DAS DAUGHTER OF SANTSOSH DAS RESIDENT OF VILL-BORDUBA P.O AND P.S-BHURAGAON DISTRICT-MORIGAON PIN-782121 12: SRI RUPAM SAIKIA SON OF ANANDA SAIKIA RESIDENT OF VILL-MURAHAJALI P.O-TINGKHONG DISTRICT-DIBRUGARH PIN-786612 13: SRI KAMAL PATHAK SON OF DWIJEN PATHAK RESIDENT OF VILL-JENG RENG PARA P.O-KALPANI BAZAR P.S-GOBARDHANA DISTRICT-BAKSA PIN-7813015 14: MS. FAZILA KHATUN DAUGHTER OF ABDUL KADIR Page No.# 63/206 RESIDENT OF VILL-KAOIMARI P.O- KAOIMARI P.S-PUPAHI HAT DISTRICT-NAGAON PIN-782140 15: SRI BIKASH KALITA SON OF KAMALESWAR KALITA RESIDENT OF VIL-TAKARDIA P.O AND P.S-CHHAYGAON DISTRICT-KAMRUP(R) PIN-781124 16: MS. RAJIMA BEGAM DAUGHTER OF ABDUL KADIR RESIDENT OF VILL-HALIGAON P.O- BIJOYNAGAR P.S-PALASHBARI DISTRICT-KAMRUP(R) PIN-783130 17: MUSTAFIZUR RAHMAN SON OF LATE ABDUL KARIM RESIDENT OF VILL-NORTH SIMLITOLA P.O- SIMLITOLA P.S-MATIA DISTRICT-GOALPARA PIN-783130 18: SRI RAHUL SAHA SON OF LATE SIBARANJAN SAHA RESIDENT OF VILL-OLD SAHA PARA MANKACHAR P.O- MANKACHAR DISTRICT-SOUTH SALMARA MANKACHAR PIN-783131 19: MS. UMME SALMA DAUGHTER OF ABDUS SATTAR RESIDENT OF VILL-ISLAMPUR P.O AND P.S-DALGAON DISTRICT-DARRANG PIN-784116 Page No.# 64/206 20: SMT PALLABI KALITA DAUGHTER OF RABIN KALITA RESIDENT OF VILL-PADUMBORI P.O- GOTANAGAR P.S-JALUKBARI DISTRICT-KAMRUP PIN-782140 21: MONIRUL ISLAM AHMED SON OF FOZLEY KARIM AHMED RESIDENT OF VILL-KAIMBHASSANI PART-1 P.O- HOWRARPUR P.S AND DISTRICT-DHUBRI PIN-783324 22: SRI BANJIT DAS SON OF BALABHADRA DAS RESIDENT OF VILL-2 NO.DAKSHINIHATI P.O- BARPETA P.S. AND DISTRICT-BARPETA PIN-781301 23: JAMIR HUSSAIN SON OF ABDUS SABUR RESIDENT OF VILL-DANAKUCHI P.O- SONKUCHI P.S. AND DISTRICT-BARPETA PIN-781314 24: HAFIZUR RAHMAN SON OF FAZAR ALI AHMED RESIDENT OF VILL-BAGHEKHAITY P.O- KUSHBARI P.S-MERECHAR DISTRICT-BONGAIGAON PIN-783384 25: SMT MANDIRA DEVI DAUGHTER OF NARENDRA UPADHYAYA RESIDENT OF VILL-KHATOWALGAON P.O- SOOTEA DISTRICT-BISHWANATH Page No.# 65/206 PIN-784175 26: NEWAZUL ISLAM SON OF ABDUL AZIZ RESIDENT OF VILL-HALDHIA GAON P.O- GHUGUBARI DISTRICT-BARPETA PIN-781319 27: SMT DHANASHRI BHATTACHARYYA DAUGHTER OF AMIYA KR. BHATTACHARYA RESIDENT OF VILL- BARKUMARPARA P.O- PATHARIGHAT P.S-SIPJHAR DISTRICT-DARRANG PIN-784144 28: AFLUZA KHATUN SON OF ABDUL AZIZ RESIDENT OF VILL-SARIYAHAKUCHI P.O- GAHIYE P.S-SARTHEBARI DISTRICT-BARPETA PIN-781311 29: JAVED MEHDAD SON OF KUTUB UDDIN RESIDENT OF VILL-KUMBHIRDUBI P.O- BOROPUTIA P.S-KAMPUR DISTRICT-NAGAON PIN-7824248 30: SRI JYOTIRMOY KALITA SON OF CHINTA RAM KALITA RESIDENT OF VILL- DAGIYAPARA P.O- HATIMARA P.S-SIPAJHAR DISTRICT-DARRANG PIN-784144 31: SRI HIRAK JYOTI MAHANTA SON OF KARUNA KANTA MAHANTA Page No.# 66/206 RESIDENT OF VILL-BARHERAMDO P.O- AMRANGA P.S-PALASHBARI DISTRICT-KAMRUP(R) PIN-781125 32: ATIKUL AHMED SON OF ABDUR RASHID RESIDENT OF VILL-BORCHAPORI P.O- MOIRABARI P.S-BHELEWGORI DISTRICT-MORIGAON PIN-782126 33: SRI DHRUBAJYOTI NATH SON OF DEBESWAR NATH RESIDENT OF VILL-DHEKENABORI P.O- CHHAYAGAON DISTRICT-KAMRUP(RUARAL) PIN-781124 34: ABIRUL HOQUE SON OF ABDUL JALIL RESIDENT OF VILL-MAHTOLI P.O- MAHTOLI P.S-BOKO DISTRICT-KAMRUP(R) PIN-781136 35: SMT SUCHITRA SAHA DAUGHTER OF SUBHASH CH. SAHA RESIDENT OF VILL-GAURIPUR WARD NO.1 P.O- GAURIPUR DISTRICT-DHUBRI PIN-783331 36: SRI HIRAK JYOTI DAS SON OF LALIT KR. DAS RESIDENT OF VILL-PHULGURI P.O- SIKARHATI DISTRICT-KAMRUP PIN-785690 Page No.# 67/206 37: SMT ANIKA GOGOI DAUGHTER OF NABIN CHANDRA GOGOI RESIDENT OF VILL-WARD NO-13 P.O AND P.S-SONARI DISTRICT-SIVSAGAR PIN-7885690 38: SMT PARUL GOGOI DAUGHTER OF TANKAKAMAL GOGOI RESIDENT OF VIL-HABICHUA BORPOTHAR P.O- MELAMORA P.S AND DISTRICT-GOLAGHAT PIN-785702 39: SRI SANKAR SUTRADHAR SON OF MAKHAN SUTRADHAR RESIDENT OF VILL-BELGURI P.O- GUWAGACHA DISTRICT-BAKSA PIN-781313 40: SRI BANANI KUMARI DAUGHTER OF BHADRESWAR KUMAR RESIDENT OF VILL-RAMPUR P.O- RAMPUR P.S. AND DISTRICT-KAMRUP(R) PIN-781132 41: SRI MONJURUL HOQUE SON OF ABDUL MALEK RESIDENT OF VILL-BARPETA ROAD WARD NO.9 P.O- BARPETA ROAD DISTRICT-BARPETA PIN-781315 42: LIAKAT ALI SON OF ALAHI MIAH RESIDENT OF VILL-KHUDRAKUCHI P.O- BALAGAON P.S-KALGACHIA Page No.# 68/206 DISTRICT-BARPETA PIN-781319 43: SRI TUNMOY GOGOI SON OF KAMAL GOGOI RESIDENT OF VILL-KHUMTAI P.O- KHUMTAI P.O-KHUMTAI DISTRICT-GOLAGHAT PIN-785619 44: SMT JITUMANI MAZUMDAR DAUGHTER OF KALPA MAZUMDAR RESIDENT OF VILL-SADILAPUR P.O- AND P.S-PALASBARI DISTRICT-KAMRUP(R) PIN-781128 45: SRI MANOJ KR. KALITA SON OF LATE NAGEN CH. DAS RESIDENT OF VIL-AND P.S- DUBAPARA P.O-MORNAI DISTRICT-GAOLPARA PIN-783101 46: SMT. KRISHNA CHUTIA DAUGHTER OF DISEMBAR CHUTIA RESIDENT OF VILL-MOINAPARA P.O- GHILAMARA DISTRICT-NORTH LAKHIMPUR PIN-787053 47: SMT JUTIMA THAKURIA DAUGHTER OF HAREN THAKURIA RESIDENT OF VILL-UPARHALI P.O- UPARHALI P.S-PALASHBARI DISTRICT-KAMRUP(R) PIN-781128 48: SRI HIRAK JYOTI NATH SON OF BALADEV NATH Page No.# 69/206 RESIDENT OF VILL-THEKASU PART-III P.O- DUDHNOI DISTRICT-GOALPARA PIN-783124 49: SMT PAMPI KALITA DAUGHTER OF DEBESWAR KALITA RESIDENT OF VILL-MIRZA P.O- MIRZA P.S-PALASHBARI DISTRICT-KAMRUP(R) PIN-781125 50: ROMJAN ALI SON OF FAZOR ALI RESIDENT OF VILL-PATHALIPAR P.O- MATHOLI P.S-BOKO DISTRICT-KAMRUP(R) PIN-781136 51: SMT SARMILA THAKURIA DAUGHTER OF GOLAK THAKURIA RESIDENT OF VILL-UPARHALI P.O- UPARHALI P.S-PALASHBARI DISTRICT-KAMRUP(R) PIN-781122 52: SMT JURI TINIKURIA DAUGHTER OF LOKESWAR TINIKURIA RESIDENT OF VILL-SISHUMORA BAMSHUK P.O- TINGKHONG P.S-DIBRUGARH DISTRICT-KAMRUP(R) PIN-786612 53: SMT MANIKA THAKURIA DAUGHTER OF NARESWAR THAKURIA RESIDENT OF VILL-UPARHALI P.O- UPARHALI DISTRICT-KAMRUP(R) PIN-781122 Page No.# 70/206 54: AMINUR HOQUE SON OF MATIOR RAHMAN RESIDENT OF VILL-KALAPANI CHANDMARI P.O- BALBALA P.S-AGIA DISTRICT-GOALPARA PIN-783120 55: SMT DHIRAMANI ROY DAUGHTER OF HEMANTA ROY RESIDENT OF VILL-PUTHIMARI P.O- ODALGURI P.S-PATACHARKUCHI DISTRICT-BAJALI PIN-781325 56: AZAZUL HOQUE SON OF ABDUL MAJID RESIDENT OF VILL-BIDYARDABRI PT-III P.O- BIDYARDABRI P.S-GOLOKGANJ DISTRICT-DHUBRI PIN-783335 57: SMT PURBALI GOGOI DAUGHTER OF PURNANANDA GOGOI RESIDENT OF VILL-NO.1 BANTOW P.O AND P.S-DHAKUAKHANA DISTRICT-NORTH LAKHIMPUR PIN-787055 58: SMT RAJASHRI BORAH DAUGHTER OF MOHENDRA BORAH RESIDENT OF VILL-PODUMONI KHAT GAON P.O- BAHADURCHUK P.S AND DISTRICT-NORTH LAKHIMPUR PIN-787001 59: AYNAL HOQUE SON OF HASHMAT ALI Page No.# 71/206 RESIDENT OF VILL-DABONDIA P.O- GUNIALGURI P.S-KALGACHIA DISTRICT-BARPETA PIN-781319 60: SMT BEGUM FARIDA AHMED DAUGHTER OF FOZLEY KARIM AHMED RESIDENT OF VILL-KAIMBHASSANI PART-1 P.O- HOWRARPAR P.S-AND DISTRICT-DHUBRI PIN-783324 61: SMT TRIBENI BORAH DAUGHTER OF PRABHAT BORAH RESIDENT OF VILL-CHOWKHAM GAON P.O- GOWAL CHAPORI DISTRICT-DHEMAJI PIN-787057 62: SRI HRISHIKESH SARMA SON OF SAILESH SARMA RESIDENT OF VILL-BELBARI P.O- BARKAPALA P.S-SARTHEBARI DISTRICT-BARPETA PIN-781307 63: SRI PARTHA JYOTI BORAH SON OF RANGMAN BORAH RESIDENT OF VILL-WARD NO.13 P.O AND P.S-LACHIT NAGAR DISTRICT-DHEMAJI PIN-785057 64: SRI BIRAJ KRISHNA GOGOI SON OF PHATIK CHANDRA GOGOI RESIDENT OF VILL-MOINAPARA P.O- GHILAMARA DISTRICT-LAKHIMPUR PIN-787053 65: SMT DAISY BHUYAN Page No.# 72/206 DAUGHTER OF SUBHESWAR BHUYAN RESIDENT OF VILL-KOCHGAON P.O- CHARIALI DISTRICT-BISWANATH PIN-784176 66: SMT KANGKANA GOGOI DAUGHTER OF BIREN GOGOI RESIDENT OF VILL-DHENUKHANA P.O- DHENUKHANA DISTRICT-NORTH LAHIMPUR PIN-787053 67: SMT POMPI SAIKIA DAUGHTER OF BHUGESWAR SAIKIA RESIDENT OF VILL-2 NO. NAGAON P.O- MORIDHOL DISTRICT-DHEMAJI PIN-787057 68: SMT MADHUSMITA BHUYAN DAUGHTER OF GOPAL BHUYAN RESIDENT OF VILL- AND P.O- JORABARI P.S-BURIGANG DISTRICT-BISWANATH PIN-784176 69: UMME KALSUM DAUGHTER OF LATE ABU BAKKAR SIDDIQUE RESIDENT OF VILL AND P.O- SANTIPUKHURI P.S-SIPAJHAR DISTRICT-DARRANG PIN-784144 70: SMT RUBI BEZBARUAH DAUGHTER OF HARENDRA NATH BEZBARUAH RESIDENT OF VILL-MAJDIA P.O- MUGKUCHI P.S-NALBARI DISTRICT-NALBARI PIN-781334 Page No.# 73/206 71: SRI DIGANTA BORA SON OF KAMAL CHANDRA BORA RESIDENT OF VILL-BIHPURIA WARD NO.9 SEUJPUR P.O AND P.S-BIHPURIA DISTRICT-BARPETA PIN-781309 72: SMT MAYURI GOGOI DAUGHTER OF JITEN GOGOI RESIDENT OF VILL-BIHPURIA WARD NO.9 SEUJPUR P.O AND P.S-BIHPURIA DISTRICT-NORTH LAKHIMPUR PIN-784161 73: SRI MADHURYA DAS SON OF PITAMBAR DAS RESIDENT OF VILL-CHAMUA GAON P.O- GHARMORA DISTRICT-NORTH LAKHIMPUR PIN-787001 74: SMT NABASMITA DEKA DAUGHTER OF DHARMA KANTA DEKA RESIDENT OF VILL-KERAIKUCHI P.O- SAWKUCHI P.S-BASITHA DISTRICT-BARPETA PIN-780140 75: SMT. BHANU BARUAH DAUGHTER OF PRADIP RAI BARUAH RESIDENT OF VILL-NO.1 P.O- MANGALDAI DISTRICT-DARRANG PIN-784125 76: SMT. MANJU ROY DAUGHTER OF BHABENDRA NATH ROY RESIDENT OF VILL-BARKHASUA P.O- BARJAN P.S-TAMARHAT Page No.# 74/206 DISTRICT-DHUBRI PIN-783332 77: SMT GHRITACHEE DUTTA DAUGHTER OF GHANA DUTTA RESIDENT OF VILL-DHAPALIAL GAON P.O- GHILAMARA DISTRICT-NORTH LAKHIMPUR PIN-787053 78: SMT RASHMI REKHA GOWALA DAUGHTER OF REBA GOWALA RESIDENT OF VILL-BANTOW P.O- KHELMATI DISTRICT-NORTH LAKHIMPUR PIN-787031 79: SMT POLY SAIKIA DAUGHTER OF ROMESH SAIKIA RESIDENT OF VILL -KAMALBORIA P.O- PHUKARNARHAT DISTRICT-NORTH LAKHIMPUR PIN-787052 80: SMT PINKI MILI DAUGHTER OF CHANDRA KANTA MILI RESIDENT OF VILL-HARMOTI P.O- MERBIL DISTRICT-NORTH LAKHIMPUR PIN-784160 81: UMMEE SALMA DAUGHTER OF HAZRAT ALI CHOUDHURY RESIDENT OF VILL-KONWARPUR P.O- KALAKHOWA DISTRICT-NORTH LAKHIMPUR PIN-787023 82: SMT SURABHI NATH DAUGHTER OF THANESWAR NATH RESIDENT OF VILL-AGIA PT.2 P.O- AGIA Page No.# 75/206 DISTRICT-GOALPARA PIN-783120 83: SRI AMRIT SAIKIA SON OF BOGESWAR SAIKIA RESIDENT OF VILL-BAHPATI PURANI P.O- AZAD P.S-PANIGAON DISTRICT-NORTH LAKHIMPUR PIN-787031 84: SRI RAJESH SAHA SON OF RABI SAHA RESIDENT OF VILL-JYOTINAGAR P.O- AND P.S-KRISHNAI DISTRICT-GOALPARA PIN-783126 85: SMT MOUSUMI THAKURIA DAUGHTER OF KINARAM THAKURIA RESIDENT OF VILL-DHING TOWN P.O AND P.S-DHING DISTRICT-NAGAON PIN-782123 86: MD BABUL HUSSAIN SON OF MD IMAN ALI RESIDENT OF VILL AND P.O- SATRAKANARA P.S-BAGHBAR DISTRICT-BARPETA PIN-781308 87: ABDUS SALAM SON OF MONSER ALI RESIDENT OF VILL-PAHARPUR KATULI P.O- HABIDONGRA P.S-BAGHBAR DISTRICT-BARPETA PIN-781308 88: MS. SHIRIFIMA TANI DAUGHTER OF TAFIZ UDDIN AHMED Page No.# 76/206 RESIDENT OF VILL-KANARA GAIN P.O- SATRAKANARA P.S-BAGHBAR DISTRICT-BARPETA PIN-781308 89: SHAHJAHAN ALI AHMED SON OF MAIZUDDIN ALI AHMED RESIDENT OF VILL AND P.O- SATRKANARA P.S-BAGHBAR DISTRICT-BARPETA PIN-781308 90: SMT CHANDANA PATHAK DAUGHTER OF GHANAKANTA PATHAK RESIDENT OF VILL AND P.O- CHENGA P.S-TARABARI DISTRICT-BARPETA PIN-781305 91: SRI SURJYA SAHA SON OF SHYAMAL SAHA RESIDENT OF VILL-UTTAR AATIYABARI P.O AND P.S-BARPETA ROAD DISTRICT-BARPETA PIN-781315 92: ASHADUZ ZAMAN SON OF KHALEQUZ ZAMAN RESIDENT OF VILL-SHILA P.O- BHELLA P.S-BARPETA DISTRICT-BARPETA PIN-781309 93: SRI PRASANTA HAZARIKA SON OF LATE SUNIL HAZARIKA RESIDENT OF VILLAGE HARHI GHAT P. O- GOBINDAPUR P.S-SUB-DHAKUAKHANA DISTRICT-NORTH LAKHIMPUR PIN-787055 VERSUS Page No.# 77/206 THE STATE OF ASSAM AND 3 ORS. REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM DEPARTMENT OF SECONDARY EDUCATION JANATA BHAWAN DISPUR GUWAHATI -781006 ASSAM 2:THE DIRECTOR OF SECONDARY EDUCATION GOVERNMENT OF ASSAM HAVING ITS DIRECTORATE AT KAHILIPARA GUWAHATI ASSAM 781019 3:THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SHIKSHA ABHIYAN (RMSA) HAVING ITS OFFICE AT KAHILIPARA GUWAHATI ASSAM PIN 781019 4:EMPOWERED COMMITTEE FOR TET FOR SECONDARY EDUCATION ASSAM REPRESENTED BY ITS MEMBER SECRETARY HAVING ITS OFFICE AT KAHILIPARA GUWAHATI ASSAM 781019
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Advocate for : MR. U K NAIR Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/4303/2020 DIPANDITA DEKA AND 24 ORS D/O BHABEN DEKA R/O HALADHIBARI P.O. AND P.S. SATHEBARI DIST- BARPETA ASSAM PIN-781307 2: KRISHNA BHUYAN D/O DINABANDHU BHUYAN R/O VILL. AND P.O. HABIBARANGABARI P.S. MIKIRBHETA Page No.# 78/206 DIST- MORIGAON ASSAM PIN-782106 3: NIBEDITA SEN D/O SATYAJIT SEN R/O PRAGATI PATH LALGANESH BYE LANE NO.3 H/NO.7B P.O. ODALBAKRA DIST- KAMRUP METRO ASSAM PIN-781034 4: SIKAH JYOTI BORA D/O GAURI SANKAR BORA R/O BORJAHA P.O. BALIGAON DIST- NAGAON ASSAM PIN-782144 5: RANJIT BARUAH S/O TANKESWAR BARUAH R/O USHAPUR P.O. P.S. MORANHAT DIST- CHARAIDEO ASSAM PIN-785670 6: PUBALI BARUAH D/O SURENDAR NATH BARUAH R/O PHUKAN NAGAR SWAHID BINU DAS PATH P.O. SIVASAGAR DIST- SIVASAGAR ASSAM PIN-785640 7: MALAYA KALITA W/O MUNINDRA KUMAR MAZUMDAR R/O NARENGI BIRKUCHI SONALI PATH H./NO.7C P.O. NARENGI Page No.# 79/206 DIST- KAMRUP METRO ASSAM PIN-781026 8: PUJA BORA D/O UTTAM BORA R/O VILL. AND P.O. OPAR UJARA GAON P.S. SADAR DIST- NAGAON ASSAM PIN-782101 9: SINU BORPATRA GOHAIN W/O DR. PARAJYOTI GOGOI R/O JAYANAGAR P.O. JOYSAGAR DIST- SIVASAGAR ASSAM PIN-785665 10: RASHMI REKHA BARUAH D/O SUREN BARUAH R/O BISWANATH CHARIALI P.O. BISWANATH CHARIALI DIST- SONITPUR ASSAM PIN-784176 11: PADAM BAHADUR CHETRI S/O DAMBAR BAHADUR CHETRI R/O DHANIAPUR SUNPURA SADIYA DIST- TINSUKIA ASSAM PIN-786158 12: RITUMONI MORAN S/O BHADRESWAR MORAN R/O HEBEDA P.O. MAKUM DIST- TINSUKIA ASSAM PIN-786170 13: SUMI RANI SARMAH D/O GIRISH SARMAH R/O UTTAR BOKRAJHAR Page No.# 80/206 P.O. TENGABARI DIST- UDALGURI ASSAM PIN-784525 14: GITIKA DEVI D/O KHIROD CHANDRA SARMAH R/O GOPALPUR PO. DHEKIPARA P.S. SIPAJHAR DIST- DARRANG ASSAM PIN-784145 15: RAJASHREE BORAH W/O GYANENDRA DUTTA R/O KALUJAN P.O. JAMUGURI DIST- GOLAGHAT ASSAM PIN-785603 16: CHITRAPRAN BORA S/O TELESWAR BORA R/O POKADOL P.O. POKADOL P.S. BIHPURIA DIST- LAKHIMPUR ASSAM PIN-784161 17: KRISHNAJINA BORAH D/O SAILEN BORAH R/O VILL.
P.O. LAHALIAL P.S. BIHPURIA DIST- LAKHIMPUR ASSAM PIN-784161 18: SUNIL KUMAR NATH S/O SARUSING NATH R/O VILL. AND P.O. HABIBARANGABARI P.S. MIKIRBHETA DIST- MARIGAON ASSAM PIN-782106 Page No.# 81/206 19: NIRMALA ROY D/O MUKUNDA CHANDRA ROY R/O UCHITA P.O. MOTERJHAR P.S. GOLAKGANJ DIST- DHUBRI ASSAM PIN-783334 20: DEVAJIT SAIKIA S/O ACHYUT SAIKIA R/O TATIBAHAR NO.1 P.O. PADMAPUR DIST- LAKHIMPUR ASSAM PIN-784164 21: SHIKHA BARMAN D/O SAILENDRA BARMAN R/O VILL. AND P.O. TENGABARI DIST- DARRANG ASSAM PIN-784525 22: TINKU PRASAD S/O MANIK PRASAD R/O GHAGARA P.O. RANGATI CHARIALI DIST- LAKHIMPUR ASSAM PIN-784165 23: NABAJYOTI BORGOHAIN S/O BIREN BORGOHAIN R/O TINIALI HANDIQUE P.O. RANGATI CHARIALI DIST- LAKHIMPUR ASSAM PIN-784165 24: PRANAB JYOTI BARUAH S/O GHANAKANTA BARUAH R/O NAWKATA P.O. DOLOICHUBA DIST- MORIGAON ASSAM PIN-782105 Page No.# 82/206 25: UTPALA DEVI W/O TAPAN KUMAR KAKATI R/O NAWKATA P.O. DOLOICHUBA DIST- MORIGAON ASSAM PIN-782105 VERSUS THE STATE OF ASSAM AND 3 ORS REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM DEPARTMENT OF SECONDARY EDUCATION JANATA BHAWAN DISPUR GHY-6 ASSAM 2:THE DIRECTOR OF SECONDARY EDUCATION GOVT. OF ASSAM KAHILIPARA GHY-19 3:THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SHIKSHA ABHIYAN (RMSA) HAVING ITS OFFICE AT KAHILIPARA GHY-19 ASSAM 4:EMPOWERED COMMITTEE FOR TET FOR SECONDARY EDUCATION ASSAM REP. BY ITS MEMBER SECY. HAVING ITS OFFICE AT KAHILIPARA GHY-19 ASSAM
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Advocate for : MR. S K DAS Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS Linked Case : WP(C)/4189/2020 RAHUL BORAH AND 135 ORS. S/O- POBAN BORAH R/O- VILL.- FECHUAL JOTOKIA GAON Page No.# 83/206 P.O- FECHUAL P.S- TEOK DIST- JORHAT PIN- 785635 ASSAM 2: RUMA HAZARIKA R/O- NAMTIDOLL MRIDONGIA GAON P.O- NAMTIDOLL DIST-SIVASAGAR PIN. 785684 ASSAM 3: DHANJIT RAY S/O GAJENDRA CHANDRA RAY R/O- VILL.- NAYAGAON P.O-NAYAGAON DIST- BONGAIGAON PIN. 783384 ASSAM 4: ANGKITA BORA D/O- PRODIP BORA R/O- BIPIN CH. BORA PATH MELACHUKAR P.O.- SIVASAGAR PIN- 785640.
DIST- SIVASAGAR ASSAM 5: SINMOYEE TAMULY D/O- MANIK TAMULY R/O- VILL.- KARANGA P.O- KARANGA DIST.- JORHAT PIN.- 785008 ASSAM Page No.# 84/206 6: PURABI KANCHAN KASHYAP D/O- ANIL SHARMA R/O- CHARAIBAHI BRAHMAN GAON P.S. AND DIST.- JORHAT P.O-DHALAJAN.
PIN- 785616 ASSAM 7: KARNO THAKUR YEARS S/O- JAWAHARLAL THAKUR R.O.- VILL.- SECONEE BORHOLA P.O. AND P.S.- JAKHALABANDHA DIST.- NAGAON PIN- 782136 ASSAM 8: PRIYANKA BORKOTOKY D/O- PRODIP BORKOTOKY R/O- TEPAR GAON P.S- DIBRUGARH DIST.- DIBRUGARH PIN.- 786003 ASSAM 9: NISHI JYOTSNA GOGOI D/O- JITEN GOGOI.
R/O-VILL.- 4 NO. KURUKANI P.O-KURUKANI DIST- CHARAIDEO PIN.- 785691 ASSAM.
10: MONMAYURI GOGOI D/O- JATINDRA NATH GOGOI R/O- SUNDARPUR GAON JOYSAGAR DIST.- SIVASAGAR PIN.- 785665 Page No.# 85/206 ASSAM 11: JESHMINA BEGUM D/O- GOLAP HUSSAIN R/O- VILL. AND P.O- SULTANPARA DIST.- GOALPARA PIN.- 783125 ASSAM 12: MRIDUSMITA DUTTA D/O- MUNIN DUTTA R/O- CHITRASEN KAKOTY PATH WARD NO.9 P.O- GOLAGHAT DIST-GOLAGHAT PIN.- 785621 ASSAM 13: MOUCHUMI SHARMA D/O- GHANASHYAM SHARMA R/O-BAMUNPUKHURI KAMAR GAON P.O- BAMUNPUKHURI P.S.- TEOK DIST.- JORHAT PIN.- 785683 ASSAM 14: DHANJITA KALITA D/O- PHONI KALITA R/O- VILL.- BAREGARH P.O- AMBARI P.S- ABHAYAPURI PIN.- 783384 DIST.- BONGAIGAON ASSAM 15: TRISHNA DUTTA Page No.# 86/206 D/O- MRIDUL DUTTA R/O- KAMARGAON P.O-KAMARGAON PIN.- 785619 DIST.GOLAGHAT ASSAM 16: ALAKANANDA DAS D/O- RAMENDRA NARAYAN DAS R/O- MORANHAT PEOLI NAGAR NETAI PATH DIST.- DIBRUGARH P.O- MORANHAT P.S- MORAN PIN- 785670 ASSAM 17: RASHMI BORUAH D/O- KHAGEN BORUAH R/O- WARD NO.1 NARAYANPUR NORTH LAKHIMPUR PIN.- 784164 DIST.- LAKHIMPUR ASSAM 18: CHAYANIKA DAS D/O- RAGHU RAM DAS R/O- VILL.- LANKESWAR P.O- JALUKBARI DIST- KAMRUP(M) PIN.- 781014 ASSAM.
19: MAHESH CHAUDHARY S/O- LT. RAGHUNATH CHAUDHARY Page No.# 87/206 R/O.- VIL.- BARLANGFER NEAR RLY. STATION P.O. AND P.S- BARLANGFER DIST.- KARBIANGLONG PIN.- 782447 ASSAM 20: TARALI KALITA D/O- DAMODAR KALITA R/O- VILL.- BORUNGURI P.S- RUPAHIHAT P.O- LAILURI PIN.- 782120 DIST- NAGAON ASSAM 21: BANDANA TARAFDER D/O- NRIPEN CHANDRATARAFDER. R/O- VILL.- MONGLAGAON P.O.KAJALGAON PIN.- 783385 DIST.- CHIRANG ASSAM 22: ABHIJIT BORA S/O- DEBEN BORA R/O- VILL.- MERAPANI P.O- KACHAMARI DIST- GOLAGHAT PIN.- 785705 ASSAM 23: POPY CHANGMAI D/O- KON CHANGMAI R/O- VILL. AND P.O- DA GAON DIST- JORHAT PIN.- 785682 ASSAM Page No.# 88/206 24: MOHAMMED ZAHEER ABBAS S/O- MD. NURUL ISLAM R/O-VILL. AND P.O- BARALIMARI P.S.- BHURAGAON DIST- MORIGAON PIN- 782121 ASSAM 25: PRIYAKHI LAHON D/O- LT. PRODIP LAHON R/O- JHANJI JAMUGURI SULATIA GAON P.O- JHANJI JAMUGURI P.S.- GAURISAGAR DIST.- SIVASAGAR PIN.- 785683 ASSAM.
26: DIPANJALI BARMAN D/O- DALIM SINGHA BARMAN R/O- VILL.- BHELAKOBA PT.1 P.O- SAPATGRAM P.S- BAGRIBARI DIST.- KOKRAJHAR PIN.- 783337 ASSAM 27: BIKASH DAS S/O- MANIK DAS R/O- VILL. NATUN KHARJAN PAR P.S.- MADHUPUR DIST.- MAJULI PIN.- 785104 ASSAM 28: BHASKAR DEKA Page No.# 89/206 S/O- RAMESH DEKA R/O- ACHABAM P.O- ACHABAM PIN.- 786621 DIST.- DIBRUGARH ASSAM 29: HIMADRI DAS D/O- PREMADIP KUMAR DAS R/O- BHAKATPARA P.O- BARPETA DIST AND P.S- BARPETA PIN.- 781301 ASSAM.
30: GITAKSHI HAZARIKA D/O- LAKHASWAR HAZARIKA R/O- DIKSHU SOMDER P.O.- DIKSHU P.S.- NAMTICHARIALI DIST SIVASAGAR ASSAM 31: DIBYAMOHAN GOGOI S/O- MOHEN GOGOI R/O- VILL.- PATIAPATHAR P.O- BADULIPAR DIST.- GOLAGHAT PIN.- 785611 ASSAM 32: PRATIMA DEVI D/O- CHANDRA SARMAH R/O- VILL. AND P.O.- THELAMARA DIST.- SONITPUR PIN.- 784149 ASSAM.
Page No.# 90/206 33: MRIGANKA BORA S/O- SUREN BORA R/O- VILL.- KATH KOTIA GAON P.O- GONOK PUKHURI DIST.- GOLAGHAT ASSAM 34: DEVAJANI BORAH D/O- BALURAM BORAH R/O- VILL.- TELAHI BANTON P.O- PHUKANARHUT DIST- LAKHIMPUR ASSAM 35: NAZMIN SULTANA D/O- MUHIBUL HUSSAIN R/O- VILL. AND P.O- MECHAGARH DIST.- SIVASAGAR PIN.- 785697 ASSAM.
36: MOSFIQUL ALAM S/O- KHAIRUL ANAM R/O- VILL. AND P.O- BARALIMARI P.S.- BHURAGAON PIN.- 782121 DIST- MORIGAON ASSAM 37: DEEPTI DEVI D/O -BIREN SINGHA R/O.- VIP ROAD MAGAZINE PATHARQUARY BEHIND ROYAL PLACE P.O- VIDAYA VIHAR DIST- KAMRUP(M) Page No.# 91/206 PIN.- 781171 ASSAM 38: GARGI GOGOI D/O- NOBIN GOGOI R/O.- HALUWA GAON P.O- CHARINGIA PHUKHURI DIST.- SIVASAGAR PIN.- 785680 ASSAM 39: AKLIMA AHMED D/O- JOYAN UDDIN AHMED R/O- VILL- GOPIGAON PT-III (NEW BELTOLI) P.O. HAKAMA DIST.- DHUBRI PIN- 783348 ASSAM 40: BORNALI BORAH D/O- LT. TARUN BORAH R/O-RAJABAHOR GAON P/O-DERGAON DIST-GOLAGHAT PIN-785614 ASSAM 41: SANGITA DEVI D/O-MOHENDRA NATH R/O-VILL-ACHARIKHANA P/O-SONARDHEKI P/S-PANIGAON DIST-LAKHIMPUR PIN-787001 ASSAM 42: SUMADHUR MOHAN D/O-JOGEN MOHAN R/O-BORKOLAGAON P.OAND P.S-SIMALUGURI Page No.# 92/206 DIST-SIVASAGAR PIN-785686 ASSAM 43: DEEPIKA BORAH D/O- SUSANTA BORAH R/O-VILL-DHEMAJI TINIALI WARD NO-1 P/O-DHEMAJI P/S- DHEMAJI DIST-DHEMAJI PIN-787057 ASSAM 44: RUPA GOSWAMI D/O- UMESH GOSWAMI R/O-VILL AND P.O-MATIA DIST-GOALPARA PIN-783125 ASSAM 45: LABONYA BORUAH D/O-NITUMONI BORUAH R/O-VILL-NO 3 SIMALUGURI P/O-SIMALUGURI P/S-BIHPURIA DIST-LAKHIMPUR PIN-784165 46: PARTHA PRATIM LAHON S/O- LATE PRADEEP LAHON R/O- JHANJI JAMUGURI SULATIAGAON P/O- JHANI JAMUGURI P/S-GAURISAGAR DIST-SIVASAGAR PIN-785683 47: PANGKAJ MILI Page No.# 93/206 S/O SHYAMANTA MILI R/O AMARAGURI P/O GURIDANGDHARA P/S DHAKUAKHANA DIST LAKHIMPUR PIN 787055 ASSAM 48: KANAKLATA DEVI W/O NITYANANDA DEKA R/O VILL BORLECHAKONA P/O MADHUKUCHI P/S RONGIA DIST KAMRUP(R) PIN 781354 49: DIPANGKAR MAHANTA S/O RANJIT MAHANTA R/O BAGHMARA P/O BAGHMARA BAZAR P/S PATACHARKUCHI DIST. BARPETA PIN 781328 ASSAM 50: SANTANA SAIKIA D/O KANTHIRAM SAIKIA R/O VILL DULAKHARIA P/O BORJAN DIST GOLAGHAT PIN 785625 ASSAM.
51: JYOTSHMITA HAZARIKA D/O BHABEN HAZARIKA R/O NAZIRA Page No.# 94/206 NO MATI BANHBORIA GOAN P/O NAZIRA P/S NAZIRA DIST SIVASAGAR PIN 785685 ASSAM 52: KAKALI DATTA D/O KALIPADA DATTA R/O BILASIPARA WARD NO 4 P/O AND P/S BILASIPARA DIST DHUBURI PIN 783348 ASSAM 53: ELIAS AHMED S/O ABDUS SALAM R/O VILL SIMLABARI P/O SIMLABARI P/S LAKHIPUR DIST GOALPARA PIN 783330 ASSAM 54: GOBINDA BASAK S/O MANGAL BASAK R/O WARD NO 2 BARPETA ROAD P/O AND P/S BARPETA ROAD DIST BARPETA PIN 781315 ASSAM 55: SWAPNA DUTTA D/O ROMESH DUTTA R/O PRANTAPUR CHINAKIPATH NEAR RRL Page No.# 95/206 P/O RRL P/S PULIBOR DIST JORHAT PIN 785006 ASSAM 56: MONGITA GOGOI D/O BINOD GOGOI R/O LAKHI NAGAR CLUB ROAD JORHAT P/O AND DIST JORHAT PIN 785001 ASSAM 57: TAHMINA HOSNEARA D/O NIZAM UDDIN R/O VILL RUPNAGAR BELTOLA P/O BALADMARI DIST GOALPARA PIN 783121 ASSAM 58: JEEVANANANDA RAY S/O AJIT CHANDRA RAY R/O VILL AND P.O GARUGAON DIST AND P.S BONGAIGAON PIN 783383 ASSAM 59: LIPIKA BAISHYA D/O MANINDRA BAISHYA R/O PATKATA NO 1 P.O MONAKOCHA P.S MANIKPUR DIST BONGAIGAON.
Page No.# 96/206 PIN 783391 ASSAM 60: BABITA KALITA D/O SUREN KALITA R/O DAKHIN GAON ROAD KAHILIPARA P.O KAHILIPARA P.S. DISPUR DIST KAMRUP(M) PIN 781019 ASSAM 61: HIMASHREE SARMA D/O MAHESWAR SARMA R/O VILL AND P.O MAKHIBAHA P.S. TIHU PIN 781374 DIST NALBARI ASSAM 62: PARASH MONI SAIKIA D/O BABUL SAIKIA R/O VILL. NO.1 RAJAPUKHURI P.O AND P.S URIAMGHAT DIST GOLAGHAT PIN 785601 ASSAM 63: BANDANA BHUYAN D/O BHAADRESWAR BHUYAN R/O VILL. TELAHI BHAKAT GAON P.O. BANGALDHARA P.S. DHARAMTUL DIST. MORIGAON PIN 782412 Page No.# 97/206 ASSAM 64: SUJIT SHANKAR NATH S/O HEMADHAR NATH R/O VILL. NIZ BIHAGURI P.O BIHAGURI DIST SONITPUR PIN. 784153 ASSAM 65: MANASHI SARMAH D/O KAMALA SARMAH R/O VILL. AND P.O BORPANIGAON DIST NAGAON PIN 782141 ASSAM 66: HIMAKSHI BORAH D/O MOHENDRA BORAH R/O VILL. 1 NO. BANHBARI GAON P.O KALAKHOWA CHARIALI PIN 786007 ASSAM.
67: DIMPAL GOGOI D/O DHARMESWAR GOGOI R/O VILL. NOHAT MAJ GAON P.O NOHAT DIST SIVASAGAR PIN. 785662 ASSAM 68: NAJMI BEGUM D/O MAMTAZ ALI R/O WARD NO.6 NEAR D.C.COURT P.O AND P.S NORTH LAKHIMPUR Page No.# 98/206 DIST LAKHIIMPUR PIN 787001 ASSAM 69: NILAKSHI BARUAH D/O JATIN BARUAH R/O VILL. AGEHIA P.S.ANDP.O AZARA DIST KAMRUP(M) PIN. 781128 ASSAM 70: RUBINA BEGUM D/O MD. NOOR HUSSAIN R/O LANKA PATTY WARD NO.4 P.O AND P.S LANKA DIST HOJAI PIN. 782446 ASSAM 71: CHINMOYEE DUWARAH D/O GUNARAM DUWARAH VILLAGE DUBIA PATHAR P.O. KALABARI DISTRICT SONITPUR ASSAM PIN 784178.
72: MRIDULA SARMA D/O CHAKRESWAR SARMA VILLAGE BANGALIKUCHI P.O. AND P.S. RANGIA DISTRICT KAMRUP (R) ASSAM PIN 781354.
73: SMITAKSHI BORA D/O JOGEN BORA VILLAGE RAIDONGIA GAON P.O. KAMARBANDHA ALI Page No.# 99/206 DISTRICT GOLAGHAT ASSAM PIN 785625.
74: RILI DOLEY D/O SANTI RAM DOLEY P.O. NAMRUPIA P.S. MARIANI DISTRICT JORHAT ASSAM PIN 785634 75: MANJIRA BARUAH D/O PRASANTA BARUAH VILLAGE DHALAIBILL P.O. NAHARBARI DISTRICT SONITPUR ASSAM PIN 784182.
76: BHARATI HAZARIKA D/O HARI PRASANNA HAZARIKA CHETIA GAON WARD NO.5 P.O. NORTH LAKHIMPUR DISTRICT LAKHIMPUR ASSAM PIN 787001.
77: KAKALI SARKAR D/O PABITRA KUMAR SARKAR VILLAGE AND P.O. BIDYARDABRI PT 3 P.S. GOLOKGANJ DISTRICT DHUBRI ASSAM PIN 783335.
78: SANGITA BORAH D/O GIRINDRA NATH BORAH VILLAGE BASAPOTI GAON P.O. KAKOJAN P.S. TEOK DISTRICT JORHAT Page No.# 100/206 ASSAM PIN 785107 79: MANURANJAN SARMAH S/O CHITRA SARMAH VILLAGE NO.1 THEKERAGURI P.O. GOBINDAPUR P.S. DHAKUAKHANA DISTRICT DHEMAJI ASSAM PIN 787055.
80: MANJIMA BARUAH D/O PRASANTA BARUAH VILLAGE DHALAIBILL P.O. NAHARBARI DISTRICT SONITPUR ASSAM PIN 784182.
81: GOPAL SHILL S/O NARAYAN SHILL R/O SARUFULCHAKI P.O. AND P.O. GORESWAR DISTRICT BAKSA ASSAM PIN 781366.
82: PANKAJ DIHINGIA S/O GHANASHYAM DIHINGIA R/O VILLAGE GELUA KENDUGURI P.O. AND P.S. SILAPATHAR DISTRICT DHEMAJI ASSAM PIN 787059 83: NIRANJITA SAIKIA W/ O SARANAN BORDOLOI R/O BURUK BARUAH GAON P.O. NA ALI DHEKIAJUI TITABAR P.S. TITABAR Page No.# 101/206 DISTRICT JORHAT ASSAM PIN 785009.
84: BHASKAR JYOTI BORA S/O JOYRAM BORA VILLAGE SORUKACHAR P. S. GHILADHARI DISTRICT GOLAGHAT ASSAM PIN 785631 ASSAM 85: KALYANI GOGOI D/O THANU GOGOI VILLAGE CHANDRA PUR P.O. AND P.S. BOKAJAN DISTRICT KARBI ANGLONG ASSAM PIN 782490.
86: USHA DEVI D/O KEWAL RAM SARMA VILLAGE NO.1 BHURBANDHA SOLLONG P.O. BORGHULI P.S. ULUWANI DISTRICT NAGAON ASSAM PIN 782143 87: PAPARI DEKA D/O LATE PURNAKANTA DEKA VILLAGE KUMONI PUKHURI PAR P.O. JAGI BHAKAT GAON P.S. JAGIROAD DISTRICT MARIGAON ASSAM PIN 782411 88: LAKHYAJYOTI DUARAH S/O ROMESH DUARAH VILLAGE TAMULI GAON Page No.# 102/206 P.O. MORIJHANJI P.S. BHOGAMUKH DISTRICT JORHAT ASSAM PIN 785682 89: SUMAN GOGOI S/O KAMAL GOGOI VILLAGE GHARPHALIA GAON P.O. CHINTAMONI GARH P.S. BHOGAMUKH DISTRICT JORHAT ASSAM PIN 785682.
90: GOURANGA NATH S/O MUKUT NATH VILLAGE NAPAMUA NATH GAON P.O. DA GAON P.S. BHOGAMUKH DISTRICT JORHAT ASSAM PIN 785682 91: SIMANTA DEKA S/O SABIN DEKA R/O VILLAGE ULANI P.O. DHOPGURI P.S. KHETRI DISTRICT KAMRUP (M) ASSAM PIN 782403 92: PROBALIKA PHUKAN D/O DIBAKAR PHUKAN R/O JAYANAGAR B.O.C. GATE P.O. DULIAJAN DISTRICT DIBRUGARH ASSAM PIN 786602 93: SUSHAMA ROY D/O DULAL CHANDRA ROY R/O VILLAGE MECHPARA Page No.# 103/206 P.O. BARJAN P.S. TAMARHAT DISTRICT DHUBRI ASSAM PIN 783332 94: INDRANI SAIKIA D/O THAGESWAR SAIKIA R/O VILLAGE NIKINIKHOWA GAON P.O. GAYAN GAON P.S. JENGRAIMUKH DISTRICT MAJULI ASSAM PIN 785110 95: ABDUR RAHIM S/O ABDUR RASHID MIAH R/O VILLAGE BAHATI PAST II P.O. BAHATI P.S. MATIA DISTRICT GOALPARA ASSAM PIN 783125 96: NIRMITA NATH D/O CHATRADHAR NATH R/O VILLAGE CHINABARI P.O. AND P.S. BAGUAN DISTRICT GOALPARA ASSAM PIN 783129.
97: SMITA DAS D/O NIRMAL CHANDRA DAS R/O VILLAGE AND P.O. SANTINAGAR P.S. BARPETA DISTRICT BARPETA ASSAM PIN 781314 98: HIMAKSHI DEVI D/O BABUL NATH R/O VILLAGE ACHARIKHAN NATH GAON P.O. SONORDHEKI Page No.# 104/206 DISTRICT LAKHIMPUR ASSAM PIN 787052.
99: PUJA DUTTA D/O BHUSAN DUTTA R/O SHIVA SINGHA NAGAR NEAR D.T.O. SIVASAGAR DORIKAPAR P.O. SIVASAGAR DISTRICT SIVASAGAR ASSAM PIN 785640.
100: SUSHMITA BARMAN D/O ATIN BARMAN R/O VILLAGE JOYDEVPUR P.O. DHANPUR P.S. SAPATGRAM DISTRICT DHUBRI ASSAM PIN 783337 101: UJJAL SAIKIA S/O SUNESWAR SAIKIA R/O VILLAGE NO. 2 RAMPUR P.O. KAMALPUR P.S. NARAYANPUR DISTRICT LAKHIMPUR ASSAM PIN 784165 102: SAIDUL ISLAM S/O ALAK SK R/O VILLAGE BOYSHABARI P.O. KALAPANI P.S. MANKACHAR DISTRICT SOUTH SALMARA MANKACHAR ASSAM PIN 783135 103: SARASWATI SAIKIA D/O PRAFULLA SAIKIA R/O VILLAGE HANCHARA SENSUWA GAON P.O. HANCHARA P.S. TEOK DISTRICT JORHAT Page No.# 105/206 ASSAM PIN 785683 104: DIBYAJYOTI KONWAR S/O MRINAL KONWAR R/O VILLAGE CHESSA RAJGARH P.O. KAMALPUR P.S. NARAYANPUR DISTRICT LAKHIMPUR ASSAM PIN 784165 105: UPASANA HAZARIKA D/O HARI PRASHAN HAZARIKA R/O CHETIA GAON WARD NO. 5 P.O. AND P.S. NORTH LAKHIMPUR DISTRICT LAKHIMPUR ASSAM PIN 787001.
106: BHASWATI SARMA D/O AMIYA SARMA R/O ABHAYAPURI P.O. AND P.S. ABHAYAPURI DISTRICT BONGAIGAON ASSAM PIN 783384.
107: BRISTI SAIKIA W/O ACHYUT BURAGOHAIN R/O VILL HALOWA GAON P.O GANAKPUKHURI DIST GOLAGHAT PIN 785622 ASSAM 108: RASHMI BARUAH D/O ARUN BARUAH R/O GARPARA GAON P.O.GARPARA (DIKOM) DIST DIBRUGARH Page No.# 106/206 PIN 786101 ASSAM 109: RAJINA SULTANA D/O MIZANUR RAHMAN R/O VILL CHAPRA P.O JANIA P.S BARPETA DIST BARPETA PIN 781314 ASSAM 110: GITANJALI DEVI D/O SACHINDRA DEV NATH R/O DHALIGAON DIST BONGAIGAON PIN 783385 ASSAM 111: DIPSIKHA DEVI D/O DIMBESWAR NATH R/O VILL BAKORI GAON P.O. BESSERIA P.S. TEZPUR PIN 784150 DIST SONITPUR 112: PRANJAL PRATIM DAS S/O JOYCHANDRA DAS VILL BORPAK KONCH GAON P.O MACHKHOWA P.S DHEMAJI DIST DHEMAJI PIN 787058 ASSAM 113: RUBI RAJKHUWA D/O LATE UMA KANTA RAJKHUWA R.O RAJAGAON WARD NO 1 Page No.# 107/206 P.O AND DIST MORIGAON PIN 782105 ASSAM 114: TAHIDUR ISLAM S/O ISMAIL ALI MONDAL R/O VILL NAYAPARA PART 1 P.O BAHATI P.S. MATIA DIST GOALPARA PIN 783125 ASSAM 115: RUMI GOGOI D/ O KIRAN GOGOI R.O. VILL NAREM PATHAR P.O BORHAT PIN 785693 DIST CHARAIDEW ASSAM 116: HALIMA KHATUN D/O ALIM UDDIN R/O MANASHPARA P.S. LAKHIPUR DIST GOALPARA ASSAM 117: DEEPRANJU DEVI D/O LATE BABUL CHANDRA NATH R.O. VILL PATIA CHUBURI P.O. DEKARGAON P.S. TEZPUR PIN 784501 DIST SONITPUR ASSAM Page No.# 108/206 118: NILA MONI SAIKIA S/O CHANDRA SAIKIA R/O BHAKAT GAON P.O. MIKIRBHETA DIST MORIGAON PIN 782103 ASSAM 119: OBAIDUL ISLAM S/O ABDUL HASHIM VILL BORDOOBA TOOP P.O.AND P.S BHURAGAON DIST MORIGAON PIN 782121 ASSAM 120: NAYANMANI DEVI YEARS D/O AJIT CHANDRA NATH R/O VILL. AND P.O AND P.S MIKIRBHETA PIN 782106 MORIGAON ASSAM 121: KAKALI SAIKIA D/O NABIN CHANDRA SAIKIA R/O WARD NO 12 LAKHIMPUR TOWN P.O.AND P.S. LAKHIMPUR PIN 787001 122: WAHIDA SULTANA D/O ABDUL BARI MOLLAH R/O VILL UDAYNAGAR P.O. BALADMARI DIST GOALPARA PIN 783121 123: ANUP CHUTIA S/O ANIL CHUTIA Page No.# 109/206 R/O BOKATA KOHAR GAON P.O. PATSAKU P.S. NEMUGURI DIST SIVASAGAR PIN 785673 124: HIMASHRI MAHANTA D/O TARUN MAHANTA R/O CHETIA GAON WARD NO 5 P.O.AND P.S. NORTH LAKHIMPUR DIST LAKHIMPUR PIN 787001 125: GOBINDA BARMAN S/O NIDDI BARMAN R/O BADLAGAON P.O. KARTIMARI P.S. GOSSAIGAON DIST KOKRAJHAR PIN 783337 ASSAM 126: MADHUSMITA DAS D/O ANANTA KUMAR DAS R/O VILL KATASHBARI P.O. NAYAGAON P.S. JOGIGHOPA DIST BONGAIGAON PIN 783384 127: GITANJALI BARUAH D/O BRAJENDRA NARAYAN BARUAH R/O ABHAYAPURI WARD NO 3(BATABARI) P.O.AND P.S. ABHAYAPURI DIST BONGAIGAON PIN 783384 128: PABANITA HAZARIKA Page No.# 110/206 D/O CHENIRAM HAZARIKA R/O VILL. KENDUGURI NO.2 BRAHMIN GAON P.O CHENGELI GAON P.S JORHAT DIST JORHAT PIN. 785010 ASSAM 129: UDDHAB KUMAR RAY S/O KAILASH CHANDRA RAY R/O GAURIPUR WARD NOO.1 P.O AND P.S GAURIPUR DIST DHUBRI PIN. 783331 ASSAM 130: LABHITA TALUKDAR D/O SARAT TALUKDAR R/O PANJABARI P.O BAGHARBARI P.S. SATGAON PIN. 781037 DIST. KAMRUP(M) ASSAM 131: AMIYA GOGOI D/O JATIN GOGOI R/O BORDIHINGIA P.S. AND P.O KAMARGAON PIN 785619 DIST GOLAGHAT ASSAM 132: MOFIDA KHATUN D/O NAZIM UDDIN Page No.# 111/206 R/O DEWAMARI P.O DEWAMARI P.S LAHARIGHAT PIN 782127 ASSAM 133: PRIYANKA KONCH DUTTA D/O BIDYA KONCH R/O MAYENG NARAH PATH WARD NO.3.
P.O AND P.S. DHEMAJI DIST DHEMAJI PIN. 787057 ASSAM.
134: PRABAL SARMA S/O SATISH CH. SARMA R/O MATHURAPUR P.OAND P.S.. TIHU DIST NALBARI PIN. 781371 ASSAM 135: PIKU SARMA D/O BHUPAL SARMA R/O WARD NO.1 DHARMAPUR P.O AND P.S ABHAYAPURI PIN. 783384 DIST BONGAIGAON ASSAM 136: MANASH JYOTI KALITA S/O MAHENDRA NATH KALITA R.O RAIPUR P.O PATHSALA P.S. PATACHARKUCHI PIN. 781325 Page No.# 112/206 DIST BARPETA ASSAM VERSUS THE STATE OF ASSAM AND 3 ORS. REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM EDUCATION(SECONDARY) DEPARTMENT DISPUR GUWAHATI-781006.
2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI 781019 3:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION REPRESENTED BY THE MEMBER SECRETARY O/O OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM KAHILIPARA GUWAHATI 781019.
4:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN (RMSA) REPRESENTED BY THE MISSION DIRECTOR ASSAM KAHIKIPARA GHY 781019
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Advocate for : MS D BORGOHAIN Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/3882/2020 HABIBUL HOQUE AND 12 ORS. S/O JAMSER ALI R/O VILL-BHIJAPARA P.O.-BARKHANDA P.S.-BILASIPARA DIST-DHUBRI ASSAM 2: KH. ABDUL MUHAYMUN S/O KH ABDUL KARIM VILL-BARBHITA Page No.# 113/206 P.O.-BARBHITA P.S.-PATACHARKUCHI DIST-BARPETA 3: SHARIFUL ISLAM S/O FAZLUR RAHMAN VILL-BARBALA P.S.-HOWLY DIST-BARPETA ASSAM 4: MD. AKKAS ALI S/O SAHAB UDDIN VILL-BARBHITHA P.O.-B.D. PATHAR P.S.-PATHARKUCHI DIST-BARPETA ASSAM 5: JABIN SULTANA CHOUDHURY W/O ANOWAR HUSSAIN VILL-MOIRABARI P.O. AND P.S.-MOIRABARI DIST-MOIRABARI ASSAM 6: SAIFUL KHAN S/O NAWAB KHAN VILL-HARIPUR P.O.-BAHARI HAT P.S.-TARABARI DIST-BARPETA ASSAM 7: INJAM UL HOQUE S/O AYUB UDDIN AHMED VILL-HARIPUR P.O.-BAHARI HAT P.S.-TARABARI DIST-BARPETA ASSAM 8: JAHANGIR ALI AHMED S/O SAIDUR RAHMAN AHMED VILL-KAKDHOWA P.O.-GHUMAFULBARI P.S.-TARABARI DIST-BARPETA Page No.# 114/206 ASSAM 9: SAHABUL HUSSAIN S/O KAMAL UDDIN VILL-HALANGAPARA P.O.-KACHUMARA P.S.-KACHUMARA DIST-BARPETA ASSAM 10: MOSTAFIZUR RAHMAN AKAND S/O RAJAB ALI AKAND VILL-BAMUNIGAON P.O.-KARTIMARI P.S.-GOSAIGAON DIST-KOKRAJAHR ASSAM 11: MRIMOY JOTI NATH S/O NILARAM NATH VILL-PRAFULLAPARA P.O.-MONGALDAI P.S.-MONGALDAI DIST-DARRANG ASSAM 12: MONSER ALI AHMED S/O ABDUL WOHAB MONDAL VILL-2 NO. SOUTH MUSALMANPARA P.O.-KAMALSING P.S.-GOSSAIGAON DIST-KOKRAJHAR BTAD ASSAM 13: ASMINA AKHTARA D/O IBRAHIM ALI AHMED VILL-BARBHITA P.O.-B.D. PATHAR DIST-BARPETA ASSAM VERSUS THE STATE OF ASSAM AND 2 ORS. TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVE NMENT OF ASSAM SECONDARY EDUCATION Page No.# 115/206 ASSAM DISPUR GUWAHATI-781006 2:THE DIRECTOR SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19 3:THE TET EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REPRESENTED BY ITS MEMBER SECRETARY DISPUR GUWAHATI-781006
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Advocate for : MR A R BHUYAN Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS.
Linked Case : WP(C)/978/2021 PINKY BORBORUAH AND 2 ORS D/O LATE KENKHARAM BORBAORUAH R/O MARGHERITA WARD NO. 3 P.O. AND P.S.-MARGHERITA DIST-TINSUKIA PIN-786181 2: PUSPANJALI KAWAR D/O KARTIK RAM KAWAR R/O RABARBARI P.O.-MAKUM P.S.-BORDUBI DIST-TINSUKIA PIN-786170 3: SUNIL MISHRA S/O UMASANKAR MISHRA R/O KAHARTOLI P.O.-TALAP VERSUS THE STATE OF ASSAM AND 3 ORS REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE Page No.# 116/206 GOVERNMENT OF ASSAM EDUCATION (SECONDARY) DEPARTMENT DISPUR GUWAHATI-6 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19 3:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION REPRESENTED BY THE MEMBER SECRETARY O/O THE MISSION DIRECTOR RASTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM KAHILIPARA GUWAHATI-19 4:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN REPRESENTED BY THE MISSION DIRECTOR ASSAM KAHILIPARA GUWAHATI-19
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Advocate for : MR H BEZBARUA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS Linked Case : WP(C)/3633/2020 DEEP JYOTI SARMAH AND 6 ORS. S/O MANTU SARMA R/O VILL. CHAKIAPARA P.O. CHAMATIAPARA DIST. DARRANG ASSAM PIN-784147 2: MUKUT BARUAH S/O BHADRESWAR BARUAH VILL. KAMARGAON P.O. DIPILA DIST. DARRANG ASSAM PIN-784144 3: RITAMANI KALITA D/O RAMANI KALITA VILL. NAGAON Page No.# 117/206 P.O. HATIMARA DIST. DARRANG ASSAM PIN-784144 4: NIRUP DEKA S/O KHUDI RAM DEKA VILL. NAGAON P.O. HATIMARA DIST. DARRANG ASSAM PIN-784144 5: DIPANKA SARMA S/O GHANA KANTA SARMA VIL. DAHA P.O. CHAMUAPARA DIST. DARRANG ASSAM PIN-784529 6: KISHOR KUMAR SAHARIA S/O HARENDRA SAHARIA VIL. ATHIABARI P.O. BAHMOLLA DIST. DARRANG ASSAM PIN-784522 7: BIDYUT DEKA S/O GANESH DEKA VILL. KATHPUIRI P.O. DAFALAPOTA DIST. UDALGURI ASSAM PIN-784114 VERSUS THE STATE OF ASSAM AND 2 ORS. REP BY THE COMMISSIONER AND SECRETARY SECONDARY EDUCATION DISPUR GUWAHATI ASSAM 2:THE DIRECTOR SECRONDARY EDUCATION KAHILIPARA ASSAM 3:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN (RMSA) Page No.# 118/206 REP. BY ITS MISSION DIRECTOR KAHILIPARA GUWAHATI-19 4:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION ASSAM REP. BY THE MEMBER SECRETARY C/O MISSION DIRECTOR RMSA KAHILIPARA GUWAHATI ASSAM PIN-781019
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Advocate for : MR K K MAHANTA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS.
Linked Case : WP(C)/4038/2020 PINKUMONI BORUAH W/O. SRI SANJOY GOHAIN R/O. HOUSE NO.25 BISHNU RABHA NAGAR NOONMATI P.O. AND P.S. NOONMATI GUWAHATI-781020.
VERSUS THE STATE OF ASSAM AND 9 ORS. REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM EDUCATION (SECONDARY) DEPTT. JANATA BHAWAN DISPUR GUWAHATI-781006.
2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM EDUCATION (SECONDARY) DEPTT. JANATA BHAWAN DISPUR GUWAHATI-781006.
3:THE DIRECTOR OF SECONDARY EDUCATION ASSAM GOVT. OF ASSAM KAHILIPARA Page No.# 119/206 GUWAHATI-781019.
4:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION ASSAM REP. BY ITS MEMBER SECRETARY EDUCATION (SECONDARY) DEPTT. GOVT. OF ASSAM OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
5:THE MEMBER SECRETARY EMPOWERED COMMITTEE FOR TET FOR SECONDARY EDUCATION ASSAM REP. BY ITS MEMBER SECRETARY EDUCATION (SECONDARY) DEPTT. GOVT. OF ASSAM OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
6:DIPSHIKHA LAHAN D/O. GOHIN LAHAN (TET ROLL NO.912010161 APPLN. NO.17500379) TO BE SERVED THROUGH THE MEMBER SECRETARY TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
7:DAISY BHUYAN D/O. MOHAN CHANDRA BHUYAN (TET ROLL NO.919020043 APPLN. NO.17541224) TO BE SERVED THROUGH THE MEMBER SECRETARY TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
8:TRISHNA MONI DEVI D/O. GUNA KT NATH (TET ROLL NO.922070153 APPLN. NO.17519269) TO BE SERVED THROUGH THE MEMBER SECRETARY Page No.# 120/206 TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
9:HARI DEV BARMAN S/O. PRAMOD BARMAN (TET ROLL NO.916020167 APPLN. NO.17520511) TO BE SERVED THROUGH THE MEMBER SECRETARY TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
10:ANAMIKA DAS D/O. ARABINDA DAS (TET ROLL NO.916010128 APPLN. NO.17570622) TO BE SERVED THROUGH THE MEMBER SECRETARY TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION OFFICE OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIYAN ASSAM KAHILIPARA GUWAHATI-781019.
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Advocate for : MR. P D NAIR Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 9 ORS.
Linked Case : WP(C)/4192/2020 MILAN CHETIA AND 170 ORS. S/O. BHARAT CHETIA VILL. BAGICHA GAON P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN-787055.
2: MINTU DUTTA S/O. MOINA DUTTA VILL. GOSAIBARI P.O. GOSAIBARI DIST. LAKHIMPUR Page No.# 121/206 ASSAM PIN-787033.
3: BINOD KULI S/O. RAJANI KANTA KULI VILL. AKEN DIGHALI MUKH P.O. KEKURI POMUA DIST. LAKHIMPUR ASSAM PIN-787055.
4: AKASHJYOTI DOWARAH S/O AMALJYOTI DOWARAH RESIDENT OF VILLAGE BAHAITING GAON P.O. JANAKALYAN CHARIALI DIST. DHEMAJI ASSAM PIN CODE 787110 5: DUL KALITA S/O KHAGESWAR KALITA RESIDENT OF VILLAGE CHANDRAPUR P.O. KHAGA DIST. LAKHIMPUR ASSAM PIN CODE 787052 6: ANANYA BORAH D/O BUDHIN BORAH RESIDENT OF VILLAGE SONARI P.O. SONARI DIST. CHARAIDEO ASSAM PIN CODE 785690 7: ANKANA NATH D/O RAMESH CHANDRA NATH RESIDENT OF VILLAGE KOCH GAON P.O. CHARIALI DIST. BISWANATH ASSAM PIN CODE 784176 8: ANUSHREE DUTTA D/O LT DILIP DUTTA RESIDENT OF VILLAGE HAJO GANESHTOLA P.O. HAJO Page No.# 122/206 DIST. KAMRUP(R) ASSAM PIN CODE 781102 9: ANWESHA DUTTA D/O LALIT DUTTA RESIDENT OF VILLAGE NAMTI KUKURACHOWA GAON P.O. NAMTIDOLE DIST. SIVASAGAR ASSAM PIN CODE 785684 10: AROTI SHILL D/O DILIP SHILL RESIDENT OF VILLAGE GUMNODI P.O. KAKOI RAJGARH DIST. LAKHIMPUR ASSAM PIN CODE 787051 11: ARPITA BORA D/O BUDHESWAR BORA RESIDENT OF VILLAGE KHANGIA GAON P.O. DAHOTIA DIST. JORHAT ASSAM PIN CODE 785617 12: ARPITA DAS D/O DILIP KUMAR DAS RESIDENT OF VILLAGE RAGHUNANDANPUR P.O. BOITAMARI DIST. BONGAIGAON ASSAM PIN CODE 783389.
13: BHAGYASHREE BORA D/O LATE PURNA BORA RESIDENT OF VILLAGE 2 NO KATHPAR GAON P.O. SIVASAGAR DIST. SIVASAGAR ASSAM PIN CODE 785640 14: BHAGYASREE BORAH D/O PUNYADHAR BORAH RESIDENT OF VILLAGE MOGORAHAT GARKAKHARIA Page No.# 123/206 P.O. MOGORAHAT DIST. SIVASAGAR ASSAM PIN CODE 785666 15: BHAGYASRI DUTTA D/O JIBAN DUTTA RESIDENT OF VILLAGE RAMUGAON P.O. SIMALUGURI DIST. SIBSAGAR ASSAM PIN CODE 785686 16: BHAGYASRI KHOUND D/O TANKESWAR KHOUND RESIDENT OF VILLAGE TATAYA GAON P.O. TATAYA DIST. MAJULI ASSAM PIN CODE 785106 17: BHASWATI SAIKIA D/O BODHESWAR SAIKIA RESIDENT OF VILLAGE KAMALPUR GOAN P.O. KAMALABARI DIST. MAJULI ASSAM PIN CODE 785106 18: BIJOYLAXHMI BORAH D/O BANAMALI BORAH RESIDENT OF VILLAGE SONARI TOWN P.O. SONARI DIST. CHARAIDEO ASSAM PIN CODE 785690 19: BIKASH BHUYAN S/O RAJANI KANTA BHUYAN RESIDENT OF VILLAGE BIHPURIA BAMUNGAON WARD NO. 09 P.O. BIHPURIA DIST. LAKHIMPUR ASSAM PIN CODE 784161 20: BIKASH GOGOI Page No.# 124/206 S/O THANESHWAR GOGOI RESIDENT OF VILLAGE DEMOW RAICHAI P.O. DEMOW DIST. SIVASAGAR ASSAM PIN CODE 785662 21: BINITA BARUAH D/O INDRESWAR BARUAH RESIDENT OF VILLAGE VILLKHANAJAN P.O. KHANAJAN DIST. LAKHIMPUR ASSAM PIN CODE 787031 22: BINITA KUMARI D/O LATE KANAK CHANDRA KUMAR RESIDENT OF VILLAGE MIRZA P.O. MIRZA DIST. KAMRUP (R) ASSAM PIN CODE 781125 23: BISMITA BORAH D/O ANANDA BORAH RESIDENT OF VILLAGE NA PAMUWA P.O. AZAD DIST. LAKHIMPUR ASSAM PIN CODE 787031 24: BITU DAS S/O KHUKAN DAS RESIDENT OF VILLAGE CHATRANG MAZGAON P.O. GOHPUR DIST. BISWANATH ASSAM PIN CODE 784168 25: BONDITA BARUAH D/O BIPIN BARUAH RESIDENT OF VILLAGE DULIAJAN P.O. DULIAJAN DIST. DIBRUGARH ASSAM PIN CODE 786602 26: BORNALEE KONWAR Page No.# 125/206 D/O MR. TUKHESWAR KONWAR RESIDENT OF VILLAGE AMULAPATTY P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 27: BORNALI DEHINGIA D/O MEGHA DEHINGIA RESIDENT OF VILLAGE BOKATA KHAMUN P.O. KHAMUN DIST. SIVASAGAR ASSAM PIN CODE 785697 28: BORNALI GOGOI D/O PRASANNA GOGOI RESIDENT OF VILLAGE MALAKHUBASA P.O. CHAMUA KHANIKOR DIST. SIVASAGAR ASSAM PIN CODE 785661 29: BORNALI HAZARIKA D/O NANDESWAR HAZARIKA RESIDENT OF VILLAGE TATAYA P.O. TATAYA DIST. MAJULI ASSAM PIN CODE 785106 30: BORUN TAMULI S/O BODHENDRANATH TAMULI RESIDENT OF VILLAGE SANKARPUR GARMUR P.O. JEC DIST. JORHAT ASSAM PIN CODE 785007 31: CHAKRAPANI BORUAH D/O RAJU BORUAH RESIDENT OF VILLAGE TIOKIA P.O. NEMUTENGANI DIST. LAKHIMPUR ASSAM PIN CODE 787058 32: CHAMPAK JYOTI BORAH Page No.# 126/206 S/O BHUBAN BORAH RESIDENT OF VILLAGE TEKELA GAON P.O. TEKELA GAON DIST. JORHAT ASSAM PIN CODE 785616 33: PALLABI GOGOI C/O DADHI NATH GOGOI VILL JALLAH VILLAGE P.O BENGENABARI PIN 785690 DIST CHARAIDEO ASSAM 34: CHAYANIKA HANDIQUE D/O JITEN HANDIQUE RESIDENT OF VILLAGE KATHARBARI P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 35: CHUMI BORUAH D/O GULUK BORUAH RESIDENT OF VILLAGE BALI GAON P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 36: DAISY PATHAK D/O SANKAR PATHAK RESIDENT OF VILLAGE MODERKHAT P.O. TINIALI NAGAON DIST. TINSUKIA ASSAM PIN CODE 786152 37: DARSHANA GOGOI D/O PHATIK GOGOI RESIDENT OF VILLAGE KONWAR GAON P.O. MOIDOIMIA DIST. LAKHIMPUR ASSAM PIN CODE 787032 38: DEVA PRATIM BHUYAN Page No.# 127/206 S/O PRADIP BHUYAN RESIDENT OF VILLAGE AMULAPATTY P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 39: DEVAJANI MORAH D/O MR. TIPESWAR MORAN RESIDENT OF VILLAGE JOYGUKHOWA GAON P.O. BORGAON MAKUM DIST. TINSUKIA ASSAM PIN CODE 786170 40: DHRUBAJYOTI SAIKIA S/O LAKHI SAIKIA RESIDENT OF VILLAGE BOGORIGURI SIMALUGURI P.O. ROMONI ALI DIST. SIVASAGAR ASSAM PIN CODE 785686 41: DUBYA JYOTI BHUYAN S/O DHARMESWAR BHUYAN RESIDENT OF VILLAGE PITHAGURI P.O. PITHAGURI DIST. LAKHIMPUR ASSAM PIN CODE 784163 42: DILRANJAN NATH S/O CHANDRA KNT NATH RESIDENT OF VILLAGE KHAGA P.O. KHAGA DIST. LAKHIMPUR ASSAM PIN CODE 787052 43: DIMPU GOGOI S/O GHANA KANTA GOGOI RESIDENT OF VILLAGE BOGOLIJAN P.O. BOGOLIJAN DIST. LAKHIMPUR ASSAM PIN CODE 787031 Page No.# 128/206 44: DIPANKAR DUTTA S/O BABUL DUTTA RESIDENT OF VILLAGE PATHALIPAHAR P.O. PATHALIPAHAR DIST. LAKHIMPUR ASSAM PIN CODE 784163 45: DIPASHREE BHUYAN D/O HARESWAR BHUYAN RESIDENT OF VILLAGE NA ALI DHEKIAJULI SONARI GAON P.O. NA ALI DHEKIAJULI DIST. JORHAT ASSAM PIN CODE 785009 46: DIPEN MURARI S/O SITARAM MURARI RESIDENT OF VILLAGE POWALI PATHER P.O. KACHARI PATHER DIST. DIBRUGARH ASSAM PIN CODE 786602 47: DORIN DIHINGIA D/O PURNANANDA DIHINGIA RESIDENT OF VILLAGE SONARI P.O. SONARI DIST. CHARAIDEO ASSAM PIN CODE 785690 48: EVA DUTTA D/O THANESWAR DUTTA RESIDENT OF VILLAGE HERAIPUWA P.O. NEMUTENGANI DIST. LAKHIMPUR ASSAM PIN CODE 787058 49: GAYATRI SAIKIA D/O DEBEN SAIKIA RESIDENT OF VILLAGE JUGUNIDHARI P.O. AUNIATI SATRA DIST. MAJULI ASSAM PIN CODE 785106 Page No.# 129/206 50: GEETALAKSHEE BORA D/O GHANA KT BORA.
RESIDENT OF VILLAGE KEKURI P.O. KEKURI DIST. LAKHIMPUR ASSAM PIN CODE 787055 51: GITARTHA KURMI S/O GANGARAM KURMI RESIDENT OF VILLAGE FETABASTI GAON P.O. FETAGAON DIST. GOLAGHAT ASSAM PIN CODE 785614 52: HIMSHIKHA GOGOI D/O DIPEN GOGOI RESIDENT OF VILLAGE MORAN LACHIT NAGAR P.O. MORANHAT DIST. DIBRUGARH ASSAM PIN CODE 785670 53: HIROK JYOTI BORAH S/O DEBESWAR BORAH RESIDENT OF VILLAGE RAWANA GAON P.O. TATAYA DIST. MAJULI ASSAM PIN CODE 785106 54: HUNUFA KHATUN D/O FUL MAHAMMED RESIDENT OF VILLAGE NIZ BISWANATH P.O. BISWANATH GHAT DIST. SONITPUR ASSAM PIN CODE 784177 55: JAHNU BORGOHAIN S/O MR. NONI BORGOHAIN R/ O VILLAGE LONGKAK GOHAIN GAON P.O. PANIBIL DIST. SIVASAGAR ASSAM PIN CODE 785685 Page No.# 130/206 56: JINAMONI SAIKIA D/O SADANANDA SAIKIA R/O VILLAGE DEMOW SUKAN PUKHURI P.O. NOHAT DIST. SIVASAGAR ASSAM PIN CODE 785662 57: JINTI DAS D/O LT. KHAGEN DAS R/O VILLAGE PASCHIM KHAGRABARI P.O. BAGHMARA BAZAR DIST. BAKSA ASSAM PIN CODE 781328.
58: JUNMAINA SAIKIA D/O DAMBARUDHAR SAIKIA RESIDENT OF VILLAGE GASBARI P.O. MORIGAON DIST. MORIGAON ASSAM PIN CODE 782105 59: JUNMONI BHUYAN D/O CHARAN BHUYAN R/O VILLAGE MORANJAN P.O. MORANJAN DIST. CHARAIDEO ASSAM PIN CODE 785673 60: JUNMONI DUTTA D/O BOLIN CH DUTTA R/O VILLAGE GOWALDOI P.O. MACHKHOWA DIST. DHEMAJI ASSAM PIN CODE 787058 61: KABERI GOGOI D/O MUKUNDA GOGOI R/O VILLAGE NO 1 DEOGHARIA GAON P.O. AGHUNIBARI DIST. DIBRUGARH ASSAM 786613 Page No.# 131/206 62: KABITA BORAH D/O PROMOD BORAH R/ O VILLAGE MOHBHETI GAON P.O. SRI RAM BONAMALI DIST. MAJULI ASSAM PIN CODE 785105 63: KABITA BORAH D/O DAMBORU DHAR BORAH R/O VILLAGE NO 3 PITHAGURI P.O. PATHALIPAHAR DIST. LAKHIMPUR ASSAM PIN CODE 784163 64: KAKALI SAIKIA D/O RAMANI SAIKIA R/O VILLAGE KECHERUGURI P.O. MACHKHOWA DIST. DHEMAJI ASSAM PIN CODE 787058 65: KAKOLI PHUKAN D/O LATE JIBA PRASAD PHUKAN. R/O VILLAGE MOIDOMIA P.O. NORTH LAKHIMPUR DIST. LAKHIMPUR ASSAM PIN CODE 787001 66: KALPAJYOTI BARUAH S/O DURLAV BARUAH R/O VILLAGE NO.1 KARUNABARI P.O. LALUK DIST.LAKHIMPUR ASSAM PIN CODE 784160 67: KANGKANA PHUKAN D/O PRODIP PHUKAN R/O VILLAGE BORDOBA SESAPUKHURI GOAN BOTAMORA MORANHAT P.O. BOTAMORA DIST. CHARAIDEO Page No.# 132/206 ASSAM PIN CODE 785670 68: KANYAKUMARI MAHANTA D/O PABITRA MAHANTA R/ O VILLAGE KACHIJAN P.O. KACHIJAN CHARIALI DIST. TINSUKIA ASSAM PIN CODE 786152 69: KARABI HAZARIKA D/O NARAYAN HAZARIKA R/O VILLAGE KARCHANTOLA P.O. KARCHANTOLA DIST. SONITPUR ASSAM PIN CODE 784189 70: KASHMIRI BARUAH D/O PRODIP BARUAH R/O VILLAGE PARBATIA P.O. CHARAIMURIA DIST. SIVASAGAR ASSAM PIN CODE 785666 71: KIRANJYOTI GOGOI D/O KULESWAR GOGOI R/O VILLAGE CHETIA GAON P.O. NORTH LAKHIMPUR DIST. LAKHIMPUR ASSAM PIN CODE 787001 72: KONGKON SAIKIA S/O ROMESH SAIKIA R/O VILLAGE KAMALABORIA P.O. PHUKANARHAT DIST. LAKHIMPUR ASSAM PIN CODE 787052 73: KUKIL BHARALI S/O LOLIT BHARALI R/O VILLAGE BARERA GAON P.O. TITABAR Page No.# 133/206 DIST. JORHAT ASSAM PIN CODE 785630 74: KULDEEP SHARMA S/O ATUL SHARMA R/O VILLAGE DULIAPATHER P.O. DULIAPATHER DIST. LAKHIMPUR ASSAM PIN CODE 784164 75: KULJIT KALITA S/O ATUL CH KALITA R/O VILLAGE CHHAYGAON BAZAR P.O. CHHAYGAON DIST. KAMRUP ASSAM PIN CODE 781124 76: MADHURIMA SARMA D/O AKHIL SARMA R/O VILLAGE BORMURIA TINIALI K.B. ROAD P.O. NORTH LAKHIMPUR DIST. LAKHIMPUR ASSAM PIN CODE 787001 77: MAINU GOGOI D/O ARUN GOGOI R/O VILLAGE SCHOOL CHARIALI MILAN NAGAR P.O. CHAPAKHOWA DIST. TINSUKIA ASSAM PIN CODE 786157 78: MANASH JYOTI SAIKIA S/O KAMAL SAIKIA R/O VILLAGE SRIRAM BALIGAON P.O. SRIRAM BANAMALI DIST. MAJULI ASSAM PIN CODE 785105 79: MANASHI BORAH Page No.# 134/206 D/O LILA KANTA BORAH R/O VILLAGE NO 1 SIMALUDUNGU P.O. GANDHIA TINIALI DIST. LAKHIMPUR ASSAM PIN CODE 787058 80: SHRABANIKA BORAH D/O BHADRESWAR BORAH VILL BAMUN GAON P.O DHAKUAKHANA DIST LAKHIMPUR ASSAM PIN 787055 81: KANJUSHRI DEVI D/O PHATIK SARMAH.
R/O VILLAGE CHANDMARI GOLAGHAT P.O. GOLAGHAT DIST. GOLAGHAT ASSAM PIN CODE 785621 82: MANOJ BORUAH S/O ANANDA BORUAH R/O VILLAGE MUDOIBIL P.O. MUDOIBIL DIST. MAJULI ASSAM PIN CODE 785105 83: MANUSHRI CHETIA D/O PROBHAT CHETIA R/O VILLAGE WARD NO 6 RATANPUR P.O. DHEMAJI DIST. DHEMAJI ASSAM PIN CODE 787057 84: MARJANA GOSWAMI D/O KHIROD KUMAR GOSWAMI R/O VILLAGE KHARGHULI GUWAHATI P.O. KHARGHULI Page No.# 135/206 DIST. KAMRUP METROPOLITAN ASSAM PIN CODE 781004 85: MARY BORGOHAIN D/O BISHNU BORGOHAIN R/O VILLAGE RONGPURIA P.O. AZAD DIST. LAKHIMPUR ASSAM PIN CODE 787001 86: MARY GOGOI D/O CHANDRA NATH GOGOI R/O VILLAGE JYOTINAGAR P.O. ARADHAL DIST. DHEMAJI ASSAM PIN CODE 787057 87: MAYURI GOGOI D/O BIREN GOGOI R/O VILLAGE BHOGBARI P.O. BHOGBARI DIST. CHARAIDEO ASSAM PIN CODE 785692 88: MAYURI SENCHOWA D/O PADMA KANTA SENCHOWA R/O VILLAGE BORHAT RUPSHEE ALI P.O. BORHAT DIST. CHARAIDEO ASSAM PIN CODE 785693 89: BISHAKHA DUTTA D/O MR DEVA KUMAR DUTTA R/O VILLAGE JUNAKI NAGAR P.O. DHULIAPAR DIST. SIVASAGAR ASSAM PIN CODE 785640 90: MOHESH SAIKIA Page No.# 136/206 S/O MINARAM SAIKIA R/O VILLAGE KHAGA P.O. KHAGA DIST. LAKHIMPUR ASSAM PIN CODE 787052 91: MONALISHA KONWAR D/O GONESH KONWAR R/O VILLAGE DEMOW KONWAR DEHINGIA GAON P.O. DEMOW DIST. SIVASAGAR ASSAM PIN CODE 785662 92: MOUSUMI DAS D/O MONINDRA DAS R/O VILLAGE MOLIGAON P.O. BOITAMARI DIST. BONGAIGAON ASSAM PIN CODE 783389 93: MOUSUMI ROY CHOUDHURY D/O DILIP ROY CHOUDHURY R/O VILLAGE WARD NO 7 P.O. KHARUPETIA DIST. DARRANG ASSAM PIN CODE 784115 94: MRIGEN DUTTA S/O ARUN DUTTA R/O VILLAGE BEZGAON P.O. BENGENAATI SATRA DIST. MAJULI ASSAM PIN CODE 785106 95: MUKUT DEKA S/O DILIP DEKA R/O VILLAGE BARJARI P.O. BARPAK Page No.# 137/206 DIST. MORIGAON ASSAM PIN CODE 782411 96: NABAJYOTI BORUAH S/O NOGEN CHANDRA BORUAH R/O VILLAGE JOHAKHAT GAON P.O. TEOK DIST. JORHAT ASSAM PIN CODE 785112 97: NABANITA BARUAH D/O DURLAV BARUAH R/O VILLAGE NO 1 KARUNABARI P.O. LALUK DIST. LAKHIMAPUR ASSAM PIN CODE 784160 98: NABANITA SAIKIA D/O MINARAM SAIKIA R/O VILLAGE DAKHIN HATICHUNGI GAON P.O. NAALI DHEKIAJULI DIST. JORHAT ASSAM PIN CODE 785009 99: NAMITA DEKA D/O DAMBARUDHAR DEKA R/O VILLAGE KAMARPUR P.O. KAMARPUR DIST. KAMRUP (METRO) ASSAM PIN CODE 782411 100: NAYAN MONI DAS D/O RAMESH DAS R/O VILLAGE BAGHJAP P.O. NATUN BANGALBORI DIST. MORIGAON ASSAM PIN CODE 782411 101: NAYAN MONI PEGU D/O GANGA RAM PEGU Page No.# 138/206 R/O VILLAGE KAWOIMARI P.O. BIHPURIA DIST. LAKHIMPUR ASSAM PIN CODE 784161 102: NEERAJANA BORA D/O BIPIN BORA R/O VILLAGE BHOLABORI P.O. BHOLABORI DIST. LAKHIMPUR ASSAM PIN CODE 787033 103: NIHARIKA KALITA D/O RAJAT KALITA R/O VILLAGE RAJAGAON P.O. MORIGAON DIST. MORIGAON ASSAM PIN CODE 782105 104: NITUMONI DIHINGIA D/O TILESWAR DIHINGIA R/O VILLAGE DEMOW SUKAN PUKHURI P.O. NOHAT DIST. SIVASAGAR ASSAM PIN CODE 785662 105: PABITRA BORAH S/O SIBA BORAH R/O VILLAGE RANGAJAN P.O. LETEKUPUKHURI DIST. LAKHIMPUR ASSAM PIN CODE 787033 106: PALLAB JYOTI BORUAH S/O ANANDA BORUAH R/O VILLAGE BAHGARAH VILLAGE P.O. MEZENGA DIST. SIBSAGAR Page No.# 139/206 ASSAM PIN CODE 785685 107: PALLAB MORAN D/O TULEN MORAN R/O VILLAGE MAKUM JYOTI NAGAR P.O. MAKUM DIST. TINSUKIA ASSAM PIN CODE 786170 108: PALLABI PHUKAN D/O JIBA PRASAD PHUKAN R/O VILLAGE MAUTOR CHUK P.O. BAHADUR CHUK DIST. LAKHIMPUR ASSAM PIN CODE 787031 109: PALLAVI MALI D/O AKAN CHANDRA MALI R/O VILLAGE MIRZA P.O. MIRZA DIST. KAMRUP (RURAL) ASSAM PIN CODE 781125 110: PAMPY BORAH D/O JOGESWAR BORAH R/O VILLAGE NAKARI WARD NO 1 P.O. NORTH LAKHIMPUR DIST. LAKHIMPUR ASSAM PIN CODE 787001 111: PARAG JYOTI DAS S/O CHENIRAM DAS R/O VILLAGE KACHU GAON P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 112: ARCHAD IKBAL C/O HAZRAT ALI VILL MOIDOMIA Page No.# 140/206 PO MOIDOMIA DISTLAKHIMPUR ASSAM787032 113: PARISMITA KALITA D/O MRIGANKA KALITA R/O VILLAGE CHILLYAPARA PART 1 P.O. SRIJANGRAM DIST. BONGAIGAON ASSAM PIN CODE 783384 114: ROHAN GHOSH S/O CHITTA RANJAN GHOSH ADDS. SALBARI WARD NUMBER 12 PO AND DIST. BONGAIGAON PIN 783380 115: PINKI CHANGMAI D/O PUTUL CHANGMAI R/O VILLAGE MERBIL CHANGMAI GAON P.O. BETBARI ALIMUR DIST. SIVASAGAR ASSAM PIN CODE 785640 116: PINKY BOROI D/O LATE AYODHYA BOROI R/O VILLAGE MORANHAT BISHNUPUR P.O. MORANHAT DIST. CHARAIDEO ASSAM PIN CODE 785670 117: POMPEE BORAH D/O AMULYA BORAH R/O VILLAGE NO. 1 MAJGAON P.O. PHULBARI BOKANADI DIST. LAKHIMPUR ASSAM PIN CODE 787023 118: POMPY GOGOI Page No.# 141/206 D/O NARAYAN GOGOI R/O VILLAGE HANDIQUE GAON P.O. TITABAR DIST. JORHAT ASSAM PIN CODE 785630 119: POPY DEKA D/O TANU RAM DEKA R/O VILLAGE NIZARAPAR P.O. JAGIROAD DIST. MORIGAON ASSAM PIN CODE 782410 120: PRANATI DAS D/O DHIRENDRA DAS R/O VILLAGE MALIGAON P.O. BOITAMARI DIST. BONGAIGAON ASSAM PIN CODE 783389 121: PRARTHANA SHARMA D/O AJIT SHARMA R/O VILLAGE JAPISAJIA P.O. JAPISAJIA DIST. LAKHIMPUR ASSAM PIN CODE 787031 122: PRIYAM POLLI BORA D/O ATUL CH.BORA R/O VILLAGE KACHIKATA P.O. BIHPURIYA DIST. LAKHIMPUR ASSAM PIN CODE 784161 123: PROYASHI SAIKIA D/O CHANDRA KAMAL SAIKIA R/O VILLAGE KAMALPUR P.O. KAMALABARI Page No.# 142/206 DIST. MAJULI ASSAM PIN CODE 785106 124: PUNAM TUTI D/O RAMESH TUTI R/O VILLAGE NANDANBAN TEA ESTATE P.O. BOCHAPATHER DIST. DIBRUGARH ASSAM PIN CODE 786101 125: RAHUL PATIRI S/O PUTALA PATIRI R/O VILLAGE BANJI CHAPARI P.O. KANGKAN CHAPARI DIST. LAKHIMPUR ASSAM PIN CODE 787055 126: RAJNI KASHYAP S/O LATE JALESWAR KASHYAP R/O VILLAGE DHEKIAJULI T.E MARIANI P.O. KHORIKOTIA DIST. JORHAT ASSAM PIN CODE 785633 127: RAMA KULI S/O LALIT KULI R/O VILLAGE NO2 DAHGHARIA P.O. BADATI DIST. LAKHIMPUR ASSAM PIN CODE 784161 128: REEMA CHUTIA S/O RATNESWAR CHUTIA R/O VILLAGE BOGINADI P.O. BOGINADI DIST. LAKHIMPUR ASSAM PIN CODE 787032 Page No.# 143/206 129: RIMASHREE GOGOI D/O LATE BHUBAN GOGOI R/O VILLAGE NAREM PATHER VILLAGE P.O. BORHAT DIST. CHARAIDEO ASSAM PIN CODE 785693 130: RIMPI BORUAH D/O MR. RUHINI BORUAH R/O VILLAGE J. E. C PROFESSOR COLONY GARAMUR JORHAT P.O. J. E. C DIST. JORHAT ASSAM PIN CODE 785007 131: DHARITRI MEDHI D/O JATIN MEDHI R/O VILLAGE LOHAR GHAT P.O. LOHAR GHAT DIST. KAMRUP ASSAM PIN CODE 781120 132: RINJU MONI D/O PADMA DUTTA R/O VILLAGE NO1MORISUTI RONGOTI P.O. PATHALIPAHAR DIST. LAKHIMPUR ASSAM PIN CODE 784163 133: RIPAMONI GOGOI D/O BHIM KANTA GOGOI R/O VILLAGE NO.1 SARUPATHER TIMON P.O. TIMON DIST. CHARAIDEO ASSAM PIN CODE 785691 Page No.# 144/206 134: RITUPARNA KONWAR D/O BHUPEN KONWAR R/O VILLAGE L. T. P . S MAIBELLA P.O. SUFFRY DIST. CHARAIDEO ASSAM PIN CODE 785689 135: RITURANI GOGOI D/O GOLAP GOGOI R/O VILLAGE BHARATPUR P.O. DULIAPATHAR DIST. LAKHIMPUR ASSAM PIN CODE 784164 136: RONIT SAHA S/O RADHAKANTA SAHA R/O VILLAGE BIJNI TOWN P.O. BIJNI DIST. CHIRANG ASSAM PIN CODE 783390 137: ROSELEENA HAZARIKA D/O LT BHUGEN HAZARIKA R/O VILLAGE BOZALTOLI P.O. BORGURI DIST. TINSUKIA ASSAM PIN CODE 786126 138: ROSY BHUYAN D/O PURNAM CH BHUYAN R/O VILLAGE NIZ NARIKALI P.O. NIZ NARIKALI DIST. NAGAON ASSAM PIN CODE 782426 139: SABITA SAIKIA D/O KHAGEN SAIKIA R/O VILLAGE MOIDOMIA P.O. MOIDOMIA DIST. LAKHIMPUR Page No.# 145/206 ASSAM PIN CODE 787032 140: SANJIB NATH S/O DEBESWAR NATH R/O VILLAGE DHEKENABORI P.O. CHHAYGAON DIST. KAMRUP (R) ASSAM PIN CODE 781124 141: SANJIB SAIKIA S/O CHENIRAM SAIKIA R/O VILL. UJANI KHAMTI BALIGAON P.O. BOGOLIJAN DIST. LAKHIMPUR ASSAM PIN CODE 787031 142: SEEMA PHUKAN D/O DHARMESWAR PHUKAN R/O VILL. GOHAINBARI P.O. DHAKUAKHANA DIST. LAKHIMPUR PIN 787055 143: SHAH MILAN S/O RUSTAM ALI R/O VILLAGE UDMARI P.O. SINGARI MADRASSA DIST. NAGAON ASSAM PIN CODE 782124 144: SHAHNAZ BEGUM D/O RUSTAM ALI R/O VILL. KADAMONI PATHER P.O. JURIA DIST. NAGAON ASSAM PIN CODE 782124 145: SHILPI RANI DAS D/O BHOLA DAS R/O VILLAGE BAPAKHAT P.O. PHUKANARHAT Page No.# 146/206 DIST. LAKHIMPUR ASSAM PIN CODE 787052 146: SIKHAMONI SAIKIA D/O JUGAL SAIKIA R/O VILLAGE NO1 KARUNABARI P.O. LALUK DIST. LAKHIMPUR ASSAM PIN CODE 784160 147: SOUNDOJYA BIKASH BORAH S/O JOGESWAR BORAH R/O VILLAGE RAJKHOWA GAON P.O. AZAD DIST. LAKHIMPUR ASSAM PIN CODE 787031 148: SUBHAM SAIKIA S/O ASHOK KUMAR SAIKIA R/O VILLAGE MORIKALONG P.O. NAGAON DIST. NAGAON ASSAM PIN CODE 782001 149: SUBHAN HATIBORUAH S/O MR. MANIK HATIBORUAH R/O VILLAGE NIMURI NO 3 P.O. RANGATI CHARIALI DIST. LAKHIMPUR ASSAM PIN CODE 784165 150: SUDARSHINA GOGOI D/O HOREN GOGOI R/O VILL TENPUR P.O. GOLAGHAT DIST. GOLAGHAT ASSAM PIN CODE 785621 151: SUMANJITA PHUKAN Page No.# 147/206 D/O PARAMANANDA PHUKAN R/O VILLAGE 1 NO BANTOW GAON P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 152: SUSHMITA BORUAH D/O PULIN BORUAH RESIDENT OF VILLAGE MIRIPATHER BHOJO P.O. MIRIPATHER DIST. CHARAIDEO ASSAM PIN CODE 785691 153: SUSHMITA MOHAN D/O PUTUL MOHAN R/O VILLAGE RONGAPATHER GAON P.O. SUFFRY DIST. CHARAIDEO ASSAM PIN CODE 785689 154: SUSMITA BORAH D/O MALBHOG BORAH R/O VILLAGE GOBINPUR P.O. LAHOLIAL DIST. LAKHIMPUR ASSAM PIN CODE 784161 155: THANU KALITA S/O TANURAM KALITA R/O VILLAGE MADHUPUR P.O. JAPJUP DIST. LAKHIMPUR ASSAM PIN CODE 784161 156: TIKENDRAJIT SAIKIA S/O NUMAL SAIKIA R/O VILLAGE BOGOLIJAN P.O. BOGOLIJAN Page No.# 148/206 DIST. LAKHIMPUR ASSAM PIN CODE 787031 157: TRIBENI GOGOI D/O KUKHESWAR GOGOI R/O VILLAGE BANHBARI P.O. BEKADOLONG DIST. CHARAIDEO ASSAM PIN CODE 785690 158: TRIDEEPA SARKAR D/O TARUN KUMAR SARKAR R/O VILLAGE BECHIMARI P.O. BOITAMARI DIST. BONGAIGAON ASSAM PIN CODE 783389 159: UDIPTA PRAN SARMA S/O PADMA NATH SARMA RESIDENT OF VILLAGE NATUN GAON P.O. JAGIROAD DIST. MORIGAON ASSAM PIN CODE 782410 160: UPASHONA BHUYAN D/O MUNINDRA BHUYAN R/O VILL. KAKOJAN ARANDHARA GAON P.O. RAJOI TINI ALI DIST. JORHAT ASSAM PIN CODE 785107 161: PRIYANKA BORAH D/O MAHENDRA NATH BORAH R/O VILLAGE MERBIL DIGHALIPAR P.O. MERBIL DIST. LAKHIMPUR ASSAM PIN CODE 784160 162: HARI PRASAD DAS S/O UMESH CH DAS Page No.# 149/206 R/O VILLAGE AHUCHAUL GAON P.O. NORTH LAKHIMPUR DIST. LAKHIMPUR ASSAM PIN CODE 787001 163: HEMANTA HAZARIKA S/O UMA KANTA HAZARIKA R/O VILLAGE SARJAN P.O. PANBARI DIST. LAKHIMPUR ASSAM PIN CODE 784164 164: PRANJAL HANDIQUE S/O NIRAN HANDIQUE R/O VILLAGE BAGICHA GAON P.O. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN CODE 787055 165: DEVABRATA SARMA S/O CHINTAMANI DEV SARMA R/O VILLAGE ABHAYAPURI P.O. ABHAYAPURI DIST. BONGAIGAON ASSAM PIN CODE 783384 166: BEAUTY KALITA D/O THOGIRAM KALITA R/O VILLAGE RAJBARI NO2 P.O. RAJBARI DIST. LAKHIMPUR ASSAM PIN CODE 784161 167: BARNALI BHUYAN D/O SUREN BHUYAN R/O VILLAGE NAGAYAN PORABIL P.O. BORBALI DIST. LAKHIMPUR ASSAM PIN CODE 784163 Page No.# 150/206 168: SURAJIT BORUAH S/O KOSHESWAR BORUAH R/O VILLAGE SANTIPUR P.O. BHOGPUR DIST. LAKHIMPUR ASSAM PIN CODE 787033 169: RADHA BORO S/O RAJEN BORO R/O VILLAGE NAKARI WARD NO2 P.O. NORTH LAKHIMPUR DIST. LAKHIMPUR ASSAM PIN CODE 787001 170: PARTHA PRATIM DUTTA S/O LT. AKAN DUTTA VILL BOKABIL P.O. SANTIPUR DIST SIVSAGAR ASSAM PIN 785667.
171: INDRA KANTA HAZARIKA S/O LATE MUKTI NATH HAZARIKA VILL NAHARATI P.O BAHGORAH DIST LAKHIMPUR ASSAM PIN 784161.
VERSUS THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION (SECONDARY) DEPTT. DISPUR GUWAHATI-06.
2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19.
3:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION REP. BY THE MEMBER SECRETARY Page No.# 151/206 O/O. OF THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM KAHILIPARA GUWAHATI-19.
4:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN REP. BY THE MISSION DIRECTOR ASSAM KAHILIPARA GUWAHATI-19.
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Advocate for : MR. R P SARMAH Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/3703/2020 JAMALUDDIN AHMED AND 16 ORS S/O- RAHIMUDDIN AHMED R/O- VILL- GHILAKURI P.O. BARAMPUR P.S. SIPAJHAR DIST.- DARRANG (ASSAM) PIN- 784144 2: DEBIKA DAS D/O- BIRENDRA CH. DAS R/O- WARD NO. 16 GOALPARA TOWN P.O. BALADMARI P.S. GOALPARA DIST.- GOALPARA (ASSAM) PIN- 783121 3: MD. RAFIQUL ISLAM S/O- OSMAN GANI R/O- VILL- P.O. DAIPAM P.S. DALGAON DIST.- DARRANG (ASSAM) PIN- 784116 4: TASLIMA NASRIN D/O- SIRAJUDDIN AHMED R/O- VILL- RANIPUKHURI P.O. KAJIYAMATI Page No.# 152/206 P.S. UDALGURI DIST.- UDALGURI (ASSAM) PIN- 784509 5: FARHIN SULTANA D/O- FARUK HUSSAIN R/O- VILL- GOG P.O. BARPALHA P.S. BAIHATA CHARIALI DIST.- KAMRUP (R) ASSAM PIN- 781121 6: DEEP JYOTI BOARH S/O- BHADRA KANTA BOARH R/O- VILL- NO. 1 BALIJAN P.O. BAKALIAGHAT P.S. BAKALIAGHAT DIST.- KARBI ANGLONG (ASSAM) PIN- 782482 7: ATIKUR RAHMAN S/O- ANSHER ALI R/O- VILL- PIPIRAKUCHI P.O. PATHARIGHAT P.S. SIPAJHAR DIST.- DARRANG (ASSAM) PIN- 784144 8: NAZRUL SARKAR S/O- ESAMUDDIN SARKAR R/O- VILL- BIDYARDABRI PART-I P.O. BIDYARDABRI P.S. AGOMANI DIST.- DHUBRI (ASSAM) PIN- 783335 9: ZAHIDUL ISLAM PRODHANI S/O- SAKBAR ALI PRODHANI R/O- VILL- BARBILA PART-2 P.O. HOWRARPAR P.S. DHUBRI DIST.- DHUBRI (ASSAM) PIN- 783324 10: KAMRUN NAHAR W/O- SHAH MAHBUB ALOM R/O- VILL- ALOPATI Page No.# 153/206 P.O. ALOPATI P.S.ALOPATI CHAR DIST.- BARPETA (ASSAM) PIN- 781127 11: HASINA WAZED CHOUDHURY W/O- OBAIDULLAH ANSARY R/O- VILL- SHALMARABORI P.O. BECHAMARI P.S. DHING DIST.- NAGAON (ASSAM) PIN- 782121 12: JAYANTA HAZARIKA S/O- SUSHIL HAZARIKA R/O- VILL- NEPALIBORI P.O. BATIAMARI P.S. BEHALI DIST.- BISWANATH (ASSAM) PIN- 784166 13: JOHN SARMA S/O- MUKUT BALLAV SARMA R/O- VILL- KSHUDRADIMU P.O. KSHUDRADIMU P.S. RANGIA DIST.- KAMRUP (R) ASSAM PIN- 781382 14: NAZIR HOSSAIN MOLLAH S/O- ABDUL KADER MOLLAH R/O- VILL- JHARNAR CHAR PT-I P.O. JORUAR CHAR P.S. FAKIRGANJ DIST.- DHUBRI (ASSAM) PIN- 783339 15: MD. YASIN ALI S/O- HUSSAIN ALI R/O- VILL- LAOGAON P.O. SOLMARI P.S. NAGAON SADAR DIST.- NAGAON (ASSAM) PIN- 782002 16: MD. RAFIKUL HUSSAIN S/O- CHAND MIA R/O- VILL- SOULMATI Page No.# 154/206 P.O. BAROPUTIA P.S. HOJAI DIST.- HOJAI (ASSAM) PIN- 782435 17: MAHMUD HUSSAIN LASKAR S/O- ABDUL KHALIK R/O- VILL- P.O. MODERTOLI P.S. DOBOKA DIST.- HOJAI (ASSAM) PIN- 782440 VERSUS THE STATE OF ASSAM AND 3 ORS REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM DISPUR GHY PIN- 781006 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GHY-19 3:THE EMPOWERED COMMITTEE FOR TET FOR SECONDARY EDUCATION ASSAM REP. BY THE MEMBER SECY. DISPUR GHY-06 4:THE RASHTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM REP. BY THE MISSION DIRECTOR KAHILIPARA GHY-19
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Advocate for : MR. M K HUSSAIN Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS Linked Case : WP(C)/4377/2020 SURYASPARSHA KALLULINI SAIKIA AND 8 ORS D/O- TARANGA KALLULINI SAIKIA R/O- VILL- DIGHALAPATHAR P.O. NAHARKATIA DIST.- DIBRUGARH ASSAM Page No.# 155/206 PIN- 786610 2: JADUMONI GOGOI S/O- BHADRESWAR GOGOI R/O- VILL- NO. 2 BAGHMORA GAON P.O. NAHARKATIA DIST.- DIBRUGARH ASSAM PIN- 786610 3: PRAKRITI BORA D/O- NOBIN CH. BORA R/O- ASSAM PETROCHEMICALS LTD. COLONY AREA (NAMRUP) QUARTER NO. E 40 DIST.- DIBRUGARH ASSAM PIN- 786622 4: BINITA LAMA D/O- ASHOK LAMA R/O- VILL- DEHING KINAR BAHDHARI GAON P.O. TIPLING BAHDHARI DIST.- DIBRUGARH ASSAM PIN- 786610 5: SHYAMOLIMA GOGOI D/O- JIBAKANTA GOGOI R/O- VILL- NO. 2 CHALAKATAKI GAON P.O. DULIAJAN DIST.- DIBRUGARH ASSAM PIN- 786602 6: PRIYANKA CHANGMAI D/O- PRADIP CHANGMAI R/O- KHOWANG DIST.- DIBRUGARH ASSAM PIN- 785676 7: PRAJWALITA SAIKIA D/O- BHUPEN SAIKIA R/O- VILL- KATHALGURI P.O. KATHALGURI DIST.- DIBRUGARH ASSAM PIN- 786602 Page No.# 156/206 8: DHAN BAHADUR CHETRY S/O- GOPAL CHETRY R/O- VILL- RAMPUR KACHAJULI GAON P.O. GABHARU TUNIJAN GAON DIST.- LAKHIMPUR ASSAM PIN- 784160 9: PAKIJA BORUAH GOGOI D/O- AMULYA BORUAH R/O- VILL- RAJGARH UDAYAN PATH P.O. RAJGARH DIST.- DIBRUGARH ASSAM PIN- 786611 VERSUS THE STATE OF ASSAM AND 4 ORS REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM EDUCATION (SECONDARY) DEPTT. DISPUR GHY-06 ASSAM 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GHY-19 3:TET EMPOWERED COMMITTEE FOR SECONDARY EDUCATION REP. BY THE MEMBER SECY. O/O THE MISSION DIRECTOR RASHTRIYA MADHYAMIK SIKSHA ABHIJAN ASSAM KAHILIPARA GHY-19 4:RASHTRIYA MADHYAMIK SIKSHA ABHIJAN REP. BY THE MISSION DIRECTOR ASSAM KAHILIPARA GHY-19 5:BARNALI BORAH W/O UJJAL JYOTI BORA R/O- LEHETIYA GAON NIMATI ROAD P.O PUB-CHARIGAON VIA CHENGALI GAON DISTRICT- JORHAT ASSAM Page No.# 157/206 PIN-785101.
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Advocate for : MR D SAIKIA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS BEFORE HONOURABLE MR. JUSTICE KALYAN RAI SURANA JUDGMENT AND ORDER (C.A.V.) 18.05.2022 Heard the learned senior counsel and the learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Advocate General, assisted by Mr. R. Mazumdar, learned standing counsel for the Secondary Education Department and Mr. K.N. Choudhury, learned senior counsel assisted by Mr. D.J. Das, learned counsel for the private respondent nos. 5 to 717 in W.P.(C) 3739/2020.
2. Based upon common facts, similar issues arise for determination in these series of writ petitions filed under Article 226 of the Constitution of India. At the instance of the learned senior counsel and counsel appearing for all the parties, these matters were heard in the admission stage. These writ petitions have broadly been segregated under four following categories, viz., i. One set of writ petitions would consist of W.P.(C) 4455/2020, where, amongst others, prayer is that only those who have passed Teacher Eligibility Test (TET for short) in the examination held on 19.01.2020 without grace marks should be allowed to participate in recruitment process to the post of teacher. In this category W.P.(C) Page No.# 158/206 nos. 3739/2020, 3881/2020, 4038/2020, 4065/2020, 4109/2020, 4189/2020, 4192/2020, 4198/2020, 4303/2020, 4361/2020, 4377/2020 and 978/2021 have been included because in all these cases the award of grace marks has been challenged with prayer for giving the petitioners preference over all those who were awarded grace marks. In some of these writ petitions, reference has been made to the relevant clause in the educational advertisement for holding Teachers Eligibility Test (TET) wherein it was provided that candidates would have to get the qualifying marks in both papers and that maximum twice the number of vacancies can be declared to be qualified;
ii. The second set of writ petition would include W.P.(C) 3882/2020, where prayer is to award grace marks as the petitioners have got the aggregate qualifying marks in both papers, but have not got qualifying marks in one paper;
iii. The third set of writ petition would include W.P.(C) 3435/2020, where the candidates would not qualify despite award of 5 grace marks and therefore, prayer is to the effect that they be given further grace marks and declared to be qualified. However, the case of the petitioners is that they had secured 60% in the aggregate, yet as they had not secured 60% in one part out of two parts, the petitioners were declared unsuccessful in the TET exams.
iv. The fourth set of writ petitions would include W.P.(C) 3633/2020, where the petitioner is also seeking award of grace marks and W.P.(C) 3703/2020 is also included herein, as it has been alleged that they were wrongly denied marks for correct answers given and therefore, Page No.# 159/206 prayers have been made for re-evaluation.
Case of the petitioners:
3. Shorn of unnecessary details, the case of the petitioners is that they are all graduates in different stream and that except for having TET qualification then, they otherwise have all the requisite qualification for being selected and appointed as teacher in the High Schools and Higher Secondary Schools in the State. On 13.11.2019, the Member Secretary, TET Empowered Committee had issued an advertisement bearing no. RMSA/Special TET/ 842/2017/172 in online portal inviting applications for medium wise (Assamese, Bengali, Bodo, Manipuri and Hindi medium) TET for Secondary level to be conducted by the Government of Assam. The pre-requisite for being eligible for appearing in TET was that the intending candidate must have Graduate/ Post Graduate Degree from a recognized University with 50% marks and a Degree of B.Ed. from National Council of Teacher Education (NCTE for short). It was specifically mentioned therein that the candidates would have to qualify in both the parts separately to qualify in the examination. Moreover, for general category candidates, 60% marks was required to be obtained in each part, i.e. Part-I and Part-II of the question booklet and in case of candidates belonging to SC/ST/OBC/MOBC/PWD category, relaxation of 5% marks was provided for, i.e. 55% marks was to be obtained in each of the two parts separately. Thereafter, the TET examination was held on 19.01.2020 and the result was declared on 04.03.2020.
4. After the result of the TET examination was declared on 04.03.2020, by way of an advertisement dated 15.05.2020, extension of time Page No.# 160/206 was granted to the candidates due to lockdown of Covid-19 pandemic, thereby allowing the candidates time to submit re-evaluation application through postal mode till 26.05.2020. The petitioners project that the notice dated 06.03.2020, which was referred to in the notice dated 15.05.2020 could not be obtained despite effort of the petitioners. It is projected that on 04.03.2020, when the result was declared, on merit 7417 candidates were declared passed out.
However, subsequently in the name of re-evaluation, grace marks were awarded to a large number of candidates, which had resulted in 4615 more candidates declared as TET qualified.
5. Thereafter, on 12.09.2020, an advertisement bearing no. GB- EST/ Advertisement/1 /2020/11 dated 11.09.2020 was published by the Government of Assam in the Secondary Education Department, by which applications were invited from TET qualified candidates for filing up 5746 number of vacant posts of Graduate Teachers (Science 1843 posts and Arts 3903 posts) in Provincialised High Schools/ Higher Secondary Schools in the State. In the advertisement, the last date for accepting applications was mentioned as midnight of 30.09.2020. Thereafter, the last date for submitting online applications was extended till 07.11.2020. In W.P.(C)4377/2020, the respondent no. 5 in her affidavit-in-opposition has stated that the district wise verification of documents was scheduled from 09.11.2020 to 17.11.2020.
6. Mr. K.K. Mahanta, learned senior counsel, Mr. R.P. Sarmah, learned senior counsel and Ms. D. Borgohain, learned counsel, appearing for the petitioners in the first and second set of writ petitions have submitted that on 04.03.2020, when the results of TET examinations was published, only 7417 Page No.# 161/206 candidates were declared to be TET qualified. Thereafter, on 15.05.2020, an advertisement was published to enable candidates to seek re-evaluation i.e. after 2 months 11 days of declaration of result. It has been submitted that in the name of re-evaluation, the respondent authorities had awarded grace marks upto the maximum of 5 marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one. Thus, the total candidates qualifying TET was increased from 7,417 to 11,322. Thereafter, a third attempt was made by the respondent authorities to increase the number of TET qualified candidates, which was done pursuant to a decision taken by the TET empowered committee in its meeting held on 17.06.2020, wherein it was decided to grant 1 (one) grace marks for each of the two incorrect answers, which was stated to be after receipt of report from the resource University that had set the question paper. Thus, by the said third process, the number of successful TET qualified candidates was increased by 710 candidates. In other words, the successful TET qualified candidates had increased from 11,322 to 12,032.
7. The learned senior counsel and the learned counsel for the petitioners had submitted that as per TET guidelines of 11.02.2011 by NCTE, the purpose was (i) to bring about a benchmark in teaching quality; (ii) to improve performance standard; and (iii) teacher quality was emphasized. Accordingly, it was submitted that when TET was introduced to upgrade the teacher quality and to improve quality of education by allowing only TET qualified teachers to have the job of teaching, there was no logic to award grace marks and to place many of such candidates at a position superior to a large number of candidates who had qualified in TET examination without any grace Page No.# 162/206 marks. As an example, it was submitted that assuming that the candidate who cleared TET had obtained 60 marks in each of the two papers aggregating 120 marks in total, and on the contrary one unsuccessful candidate had scored 70 in Part-I and scored 55 in Part-II, he would be getting 5 grace marks in Part-II and his aggregate score would be 125 and thereby he would steal a march over the candidates who were successful on merit without any grace marks. Hence, it was submitted that the process was discriminatory and awarding of grace marks after declaring result amounted to changing the rules of game after the game was over. It was also submitted that transparent method for declaring TET qualified candidate was not followed in as much as it was not mentioned in the educational (TET) advertisement dated 13.11.2019 that a candidate would be entitled to grace marks in any one out of two parts/papers. Therefore, it was submitted that the respondent authorities could not have granted grace marks, as it was not provided for in the advertisement or permissible under any Act, Rules or notification. In the said regard, it was submitted that a century ago, in Taylor v. Taylor (1876 Ch.D 426) , Tassel M.R. adopted the rule that where a power is given to do a certain thing in a certain way, the thing must be done in that way or not at all and that other methods of performance are necessarily forbidden and that the said rule has stood the test of time and was applied by the Privy Council in the case of Nazir Ahmed v Emperor, AIR 1936 P.C. 253, and later on applied by the Supreme Court of India in the case of Shiv Bahadur Singh v. State of U. P. (1954) 1 SCR 1098.
8. It was also submitted that the beneficiaries of illegal process, i.e. those who were illegally given grace marks have no legal right to be heard. It was also submitted that even after participation by a candidate, if there was Page No.# 163/206 any violation of Rules, such action contrary to the rules can be challenged.
9. It was also submitted that one of the conditions in the TET advertisement dated 13.11.2019 was that the candidates would have to qualify in both the parts separately to qualify in the examination. Moreover, for general category candidates, 60% marks was required to be obtained in each part, i.e. Part-I and Part-II of the question booklet and in case of candidates belonging to SC/ST/OBC/MOBC/PWD category, relaxation of 5% marks was provided for, i.e. 55% marks was to be secured in each of the two parts separately. The said condition of advertisement had merely clarified the requirement of Rule 10(2) of the Assam Secondary Education (Provincialised) Service (Amendment) Rules, 2018 (hereinafter referred to as "2018 Rules" for brevity) and therefore, the advertisement was not contradictory, but supplementary to the said rules.
10. Mr. S. Borthakur, appearing in W.P.(C) 3435/2020, i.e. the second set of writ petition where the petitioners are seeking grace marks in one part, had submitted that the petitioners had all secured 60% qualifying marks in the exam, but on the ground that they had not secured 60% marks in each of the two parts, they were not declared qualified in the exams. It has been submitted that as the clauses in the advertisement prescribing that one should qualify in each of the two papers/ parts with 60% was contradictory to the Rule 10(2) of 2018 Rules and NCTE guidelines, as such, the conditions given in the educational advertisement must give way to the provisions of Rule 10(2) of 2018 Rules which would prevail over the contradictory advertisement conditions. It has been submitted that under the facts of this case, the challenge made by the petitioners would be maintainable even after participating in the examination process because the illegality came to light only after TET result Page No.# 164/206 was altered in the second process undertaken by the respondent authorities. It was also submitted that perhaps without participating in the examination process, the petitioners would not have the locus to assail the illegality. It was also submitted that by participating in the examination process, the petitioners had agreed to compliance of the lawful part and not the illegality committed by the respondent authorities who had not adhered to the provisions of 10(2) of the 2018 Rules.
11. In the third and fourth set of writ petitions, the learned counsel for the said petitioners have submitted that there is no rationale in awarding only 5 grace marks and therefore, it was submitted that the petitioners were all entitled to further grace marks so as to be declared as TET qualified.
12. In connection with the third set of writ petition, i.e. W.P.(C) 3435/2020, it was submitted that out of the 24 petitioners, all the petitioners had obtained 120/110 marks or more in their respective unreserved/reserved, but they have still not qualified because in either of one out of two papers, the general category candidates had scored more than 60% and the reserved category candidates had secured 55%, but in the other paper, they did not score 60% and 55% respectively. Thus, even if upto 5 grace marks was to be awarded, the petitioners would still not qualify by a whisker of 1 or more marks. It has been submitted that grace marks of upto 5 was arbitrarily fixed without any rationale despite there being no mention of awarding any grace marks in the educational advertisement and therefore, it is prayed that the respondent authorities be directed to award appropriate grace marks and then declare the petitioners to be qualified. Thus, the case of the petitioners is that they had secured the requisite 60% and/or 55% in the aggregate under unreserved/ Page No.# 165/206 reserved category, yet as they had not secured 60% and/or 55% in one part out of two parts, the petitioners were declared unsuccessful in the TET exams.
13. In connection with the fourth set of writ petition, i.e. W.P.(C) 3633/2020, it has been submitted by the learned senior counsel for the petitioners that the respondent authorities have not given marks to the petitioners for 4 correct answers, two in each of two parts. By referring to Test booklet code 'R', it was submitted that question nos. 63 and 91 of Part-I, and question nos. 102 and 177 of Part-II were incorrectly evaluated on the basis of wrong answer key. It has been submitted that although the respondent authorities have awarded 1 (one) grace marks each for question nos. 99 and 197 in Booklet code R and equivalent jumbled questions in booklet P, Q and S, but the remaining two questions were wrongly evaluated. Similarly, in connection with W.P.(C) 3703/2020, it has been submitted that after declaration of result, it was found that the petitioners were wrongly denied marks for correct answers given in respect of 12 questions, however, subsequently, the respondent authorities had awarded 1 (one) grace marks each in respect of two questions. By referring to Test booklet Code 'P', it was submitted that wrong answer-key was provided for question nos. 74, 96, 128, 129, 130, 132, 176, 186, 187, 191, 194, and 197 and reference has been made to allegedly correct answer as narrated in para-7 of the writ petition. Thus, it has been submitted that the answer scripts of these petitioners be send for re-evaluation. In connection with W.P.(C) 3882/2020, it was submitted that as illegality was committed in the conduct of TET examination by awarding grace marks, the entire examination be scrapped and directions be issued to hold a fresh TET examination.
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14. The learned counsel for the remaining writ petitions have adopted the submissions made by the learned senior counsel for the petitioners. It may be mentioned that written argument was submitted in connection with W.P.(C) nos. 4455/2020, 3739/2020, 3881/2020, 3882/2020, 4038/2020, 4189/2020, and 4303/2020.
15. In support of their respective submissions, the following decisions were cited by Mr. R.P. Sarmah, and Mr. K.K. Mahanta, learned senior counsel as well as other learned counsel appearing for the petitioners, viz., (i) Dr. (Maj.) Meeta Sahai v. State of Bihar & Ors., 2019 SCC OnLine SC 1632; (ii) Municipal Corporation of Delhi v. Surender Singh & Ors., (2019) 8 SCC 67; (iii) Taniya Malik v. Registrar General of the High Court of Delhi, (2018) 14 SCC 129;
(iv) State of Uttar Pradesh & Anr. v. Anand Kumar Yadav, (2018) 13 SCC 560;
(v) Ashish Kumar v. State of Madhya Pradesh, (2018) 3 SCC 55; (vi) Bishnu Biswas & Ors. v. Union of India & Ors., (2014) 5 SCC 774; (vii) Tej Prakash Pathak & Ors. v. Rajasthan High Court & Ors., (2013) 4 SCC 540; (viii) Maa Vaishno Devi Mahila Mahavidyalaya v. State of Uttar Pradesh, (2013) 2 SCC 617;
(ix) Registrar, Rajiv Gandhi University of Health Sciences, Bangalore v. G. Hemlatha & Ors., (2012) 8 SCC 568; (x) Bhanu Pratap v. State of Haryana & Ors., (2011) 15 SCC 304; (xi) Bedanga Talukdar v. Saifudaullah Khan & Ors., (2011) 12 SCC 85; (xii) Orissa Public Service Commission & Anr. v. Rupashree Chowdhary & Anr., (2011) 8 SCC 108; (xiii) Himani Malhotra v. High Court of Delhi, (2008) 7 SCC 11; (xiv) K. Manjushree v. State of Andhra Pradesh & Anr., (2008) 3 SCC 512; (xv) A.P. Cooperative Oil Seeds Growers Federation Ltd. v. D.S. Rao, (2007) 13 SCC 320; (xvi) Umrao Singh v. Punjabi University, (2005) Page No.# 167/206 13 SCC 365; (xvii) Maharashtra State Board of Secondary and Higher Education v. Amit & Anr., (2002) 6 SCC 153; (xviii) Raj Kumar & Ors. v. Shakti Raj & Ors., MANU/SC/1409/1997: (1997) 9 SCC 527; (xix) Jammu and Kashmir Public Service Commission v. Dr. Narinder Mohan & Ors., (1994) 2 SCC 630; (xx) District Collector & Chairman, Vizianagaram Social Welfare Residential School Society v. M. Tripua Sundari Devi, (1990) 3 SCC 655; (xxi) Prabodh Verma v. State of Uttar Pradesh, (1984) 4 SCC 251; (xxii) S. Sumnyan & Ors. v. Limi Niri & Ors., 2010 (1) GLT 116; (xxiii) Matiur Rahman Bhuyan & Anr. v. State of Assam & Anr., 2002 (1) GLT 316.
Stand of the Secondary Education Department:
16. In this regard, it may be mentioned herein that the Director of Secondary Education had filed his affidavit-in- opposition in W.P.(C) Nos.
3435/2020, 3633/2020, 3703/2020, 3739/2020, 3881/2020, 4109/2020, 4192/2020, and 4198/2020 and those affidavits have been relied upon in all other cases.
17. In the said affidavit-in-opposition, it has been stated that only 6,879 candidates were declared TET qualified. Therefore, a conscious decision was taken and grace mark was awarded to the maximum of 5 marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one. After awarding grace marks, the number of TET qualified candidates stood at 11,322 and accordingly, the results were declared. Thereafter, as the answer keys were challenged, on receipt of clarification from the Resource University, the TET Empowered Committee had decided to award marks for two wrong answers given in the answer-key to those candidates who Page No.# 168/206 had not secured marks in the particular question and after this exercise, a total of 12,032 candidates were declared TET qualified, out of which 7417 candidates were qualified without grace marks and 4,615 candidates had qualified with award of grace marks. It may be mentioned that in course of his submissions, the learned standing counsel for the Secondary Education Department had clarified that as per records, 7589 candidates were qualified on merit and 4443 candidates had qualified with grace marks. The learned Advocate General had submitted that while calculating merit position, in accordance with the Schedule appended to Rule 10 of 2018 Rules the marks actually obtained in the TET examination, without considering the grace marks if any, will be taken into consideration. In other words, it was submitted that at the time of tabulation of marks in the selection process in question, only the actual marks obtained by the candidates without taking into account the grace marks, will be counted.
18. It was further submitted that the TET Empowered Committee, Secondary and Elementary Education Department, had held its meeting on 17.06.2020, wherein the Chairman had showed to the participant members the questions challenged by candidates as well as the clarification received from the question setter, and thereupon, it was decided that 1 (one) grace marks should be given to all candidates for the said two questions (jumbled in four alphabetical series).
19. The question papers were in four alphabetical series, viz., P, Q, R, and S. The two questions (jumbled up and placed in different serial number in four series), for which the answer keys were incorrect were, viz., (i) Q. No. 74 in P-series; Q. No. 83 in Q-series; Q. No. 91 in R-series; and Q. No. 52 in S-
Page No.# 169/206 series; and (ii) Q. No. 194 in P-series; Q. No. 198 in Q-series; Q. No. 177 in R- series; and Q. No. 184 in S-series. In this regard, reference has been made to the affidavit-in-opposition filed in W.P.(C) Nos. 3633/2020 and 3703/2020, wherein the marks obtained by the petitioners have been mentioned.
20. It was also submitted by the learned Advocate General that as per records available with him, as on 13.11.2019, the date of advertisement, 15,923 vacancies were available to be filled up. Accordingly, it has been submitted that there was no necessity of all the TET qualified candidates to worry if otherwise they have merit.
Stand of the respondent nos. 5 to 717 in W.P.(C) 3739/2020:
21. The learned senior counsel for the private respondents had submitted that Rule 10(2) of the 2018 Rules provide that for direct recruitment to the post, candidates shall have to appear and pass in the TET in the concern cadre by scoring 60% in case of unreserved category of candidates and minimum 55% in case of reserved category candidates and that as per 2018 Rules, a candidate has to qualify in the TET in addition to the academic and professional qualification for direct recruitment prescribed in the Schedule appended to the said 2018 Rules. It was submitted that the result was only for acquiring TET qualification, which was not to be equated to any recruitment process. Moreover, it was submitted that by exercising power under Section 33 of the 2018 Rules, the Government had the power and authority to relax the 2018 Rules if any Rule has caused any undue hardship in a particular case. Thus, it was submitted that the awarding of grace marks was a conscious decision of the Government to meet the requirement of having adequate TET Page No.# 170/206 qualified candidate. Hence, the decision of the Government to award 5 grace marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one was justified. It was also submitted that the condition in the advertisement relating to minimum qualifying marks for passing TET was contrary to Rule 10(2) and therefore, bad.
22. It was also submitted that it was provided in the employment advertisement dated 13.11.2019 that notwithstanding the minimum prescribed marks secured in TET examination, the number of candidates declared as TET examination qualified would be a maximum of double the number of vacancies of teachers and such candidates will be determined as per merit position. Accordingly, it has been submitted that the respondent authorities had not committed any wrong in awarding grace marks so that there may be sufficient number of TET qualified candidates. It was also submitted that TET is merely a qualification just like any marks obtained in any examination like Class-X or XII Board or Graduation, and therefore, TET is merely a qualification to apply and be considered for employment as teacher and that in no way the award of grace marks to the respondents and others have taken away the right of the petitioners to be considered for employment. Thus, it has been submitted that no hardship or prejudice has been caused to the petitioners and therefore, the petitioners did not have the locus and/or cause of action to challenge the award of grace marks in TET examination. It was further submitted that the three tests to see if the decision making process is liable to be interfered with are (i) illegality, (ii) irrationality, and (iii) procedural impropriety. Therefore, it has been submitted that in this case by awarding grace marks, no provisions of any Act, Rules, notifications including National Council for Teacher Education (NCTE for Page No.# 171/206 short) guidelines was violated as such the decision to award grace marks cannot be said to be illegal. It was further submitted that in connection with the notification of NCTE guidelines dated 11.02.2011, relied upon by the learned senior counsel for the petitioners, the Supreme Court of India had recorded the stand of the NCTE in the case of State of U.P. & Ors. v. Shiv Kumar Pathak & Ors., (2019) 12 SCC 595, which is quoted below:-
"16. There is no manner of doubt that the NCTE, acting as an 'academic authority' under Section 23 of the RTE Act, under the Notification dated 31st March, 2010 issued by the Central Government as well as under Sections 12 and 12A of the NCTE Act, was competent to issue Notifications dated 23rd August, 2010 and 11th February, 2011. The State Government was under obligation to act as per the said notifications and not to give effect to any contrary rule. However, since NCTE itself has taken the stand that notification dated 11th February, 2011 with regard to the weightage to be given to the marks obtained in TET is not mandatory which is also a possible interpretation, the view of the High Court in quashing the 15th Amendment to the 1981 Rules has to be interfered with. Accordingly, while we uphold the view that qualifications prescribed by the NCTE are binding, requirement of weightage to TET marks is not a mandatory requirement."
23. Therefore, it was submitted that as the State Government was neither obliged give nor gave any weightage to marks obtained in TET, no wrong was committed by the State Government in prescribing that no weightage would be given to grace-marks while recruiting teachers. In this regard, reliance was also placed on the case of The Maharashtra State Board of Secondary and Higher Secondary Education v. Amit & Anr., (2002) 6 SCC 153 , to bring home the point that reference to marks obtained and marks granted have different meaning and that when the State has taken a conscious decision to give weightage only to marks obtained and not the grace-marks, which comes within the meaning of marks granted, the petitioners would have no locus to Page No.# 172/206 question the grace marks awarded to the private respondents.
24. In support of his submissions, reliance was placed on the following cases, viz., (i) Pranav Verma & Ors. v. Registrar General of the High Court of Punjab and Haryana at Chandigarh & Anr., 2019 SCC OnLine SC 1610:
(2020) 15 SCC 377; (ii) Shiv Kumar Pathak & Ors. (supra); (iii) Ayaaubkhan Noorkhan Pathan v. State of Maharashtra & Ors., (2013) 4 SCC 465; (iv) Amit & Anr. (supra); (v) J.C. Yadav & Ors. v. State of Haryana & Ors., (1990) 2 SCC
189.
Reasons and decision:
(A) On whether the condition in the advertisement requiring a candidate to qualify with 60% and/or 55% in both papers was contradictory to Rule 10(2) of the 2018 Rules:
25. In the advertisement dated 13.11.2019, mention has been made about Rule 10 (1 and 2) of the 2018 Rules and about the requirement to score minimum 60% marks in case of general category candidate and 55% marks in case of SC/ST/OBC/ MOBC/Physically handicapped candidates. In the said view of the matter, one of the questions that arises for determination in this case is as to "whether the clause in the advertisement dated 13.11.2019 that candidates would have to qualify in both the parts separately to qualify in the examination, i.e. 60% marks in each part for general category candidates and 55% marks in each part for candidates belonging to SC/ST/ OBC/MOBC/PWD category is contrary to the provisions of Rule 10(2) of the 2018 Rules?" In this connection, it would be appropriate to quote below the provisions of Rules 10(1) Page No.# 173/206 and 10(2) of 2018 Rules, which reads as follows:-
"10. Academic and professional qualification:- (1) The academic and professional qualification for direct recruitment shall be as in Schedule-III. (2) In addition to such academic and professional qualifications mentioned in Schedule-III, for direct recruitment to the posts, the candidates shall have to appear and pass in the Teachers Eligibility Test (TET) in the concerned cadre, conducted by the Government scoring a minimum of 60% marks in case of Unreserved category candidates and minimum 55% marks in case of Scheduled Castes/ Scheduled Tribes/ Other Backward Classes and Persons with disabilities candidates:
Provided further that any experienced teacher who has appeared but could not secure the minimum qualifying marks in the TET, shall be awarded at least 60 marks in respect of the experience if he or she has already completed 15 years of teaching experience. Any marks secured by such experienced teacher over and above 60 qualifying marks in TET shall be counted additionally in respect of TET for such teacher for the purpose of selection for the post of Post Graduate Teacher and Graduate Teacher as the case may be."
26. In the said regard, we may also refer to the provisions of Clause 9 of the NCTE guidelines for conducting TET, as circulated vide NCTE letter no. 76-4/2010/NCTE/Acad dated 11.02.2011, which is quoted below:-
A person who scores 60% or more in the TET exam will be considered as TET pass. School managements (Government, local bodies, government aided and unaided)
(a) may consider giving concessions to persons belonging to SC/ST, OBC, differently abled persons, etc., in accordance with their extant reservation policy;
(b) should give weightage to the TET scores in the recruitment process, however, qualifying the TET would not confer a right on any person for recruitment/ employment as it is only one of the eligibility criteria for appointment ."
27. Thus, as per Rule 10(2) of the 2018 Rules read with NCTE guidelines dated 11.02.2011, there is no requirement of a candidate to score Page No.# 174/206 60% marks in each of the two parts. For the purpose of illustration only, it may be mentioned that the said Rule 10(2) condition appears to be the standard criteria in examinations like Board and University exams because in a Board or University examination, a student cannot be denied first class if he scores 60% in the aggregate, although having not scored 60% marks in each subject. Therefore, there is no doubt that the condition imposed in the educational advertisement dated 13.11.2019 that candidates would have to qualify in both the parts separately to qualify in the examination, i.e. 60% marks in each part for general category candidates and 55% marks in each part for candidates belonging to SC/ST/ OBC/MOBC/PWD category is contradictory to the provisions of Rule 10(2) of the 2018 Rules read with Clause 9 of NCTE guidelines for conducting TET dated 11.02.2011. The said point is answered accordingly.
28. In respect of the aforesaid finding, the Court is of the considered opinion that the candidates who have participated in the examination and are thereafter assailing the clause in the educational advertisement that a candidate has to secure the cut-off marks in both parts/ papers are not precluded from assailing such clause which is inconsistent with the provisions of Rule 10(2) of the 2018 Rules read with NCTE guidelines dated 11.02.2011. In this regard, the Court finds support from the ratio laid down in the case of Dr. (Maj.) Meeta Sahai (supra).
29. In light of the said finding, the respondent authorities i.e. the Secondary Education Department shall have to undertake an exercise to find out the candidates who belong to unreserved category and have obtained 60% in the aggregate of both parts/papers and candidates of reserved category who Page No.# 175/206 have obtained 55% in the aggregate of both parts/ papers would have to be declared TET qualified.
B. On the issue of awarding grace- marks:
30. Now the issue of granting grace marks to some candidates is taken up for examination.
31. It is not in dispute at the Bar that all the candidates whose TET result was declared on 04.03.2020 had qualified without any grace marks. Moreover, neither from the educational advertisement dated 13.11.2019, nor from the subsequent advertisement dated 15.05.2020, when applications for re- evaluation was invited, it could be shown that the decision of the Government in the Education (Secondary) Department to award grace-marks to certain category of examinees was mentioned. In the matter of awarding "grace marks"
awarded to a large number of candidates, none of the parties in these series of writ petitions including the Secondary Education Department have been able to refer to any law in force, including any Act, rules or notification by the Central Government, State Government or by the NCTE, whereby provisions had been made for awarding grace marks to either a person or a class of persons, save and except when evaluation of answer-script had been made basing on incorrect answer-key, as was done in this case in respect of two questions, morefully referred herein before. Be that as it may, no material has been brought on record to show that the decision to grant grace marks was taken before issuance of educational advertisement dated 13.11.2019. Inference to the aforesaid effect can be drawn from the fact that in the advertisement dated 13.11.2019 and 15.05.2020, it has not been specifically mentioned that grace Page No.# 176/206 marks of upto 5 would be awarded to those candidates who have a shortfall of 5 marks and below in any one part of the two parts of the question paper.
32. In these set of cases, it is apparent that the absence of any such information in the educational advertisement dated 13.11.2019 and advertisement dated 15.05.2020, inviting applications for re-evaluation, the petitioners in W.P.(C) nos. 3633/2020 and 3703/2020 were deprived from applying for re-evaluation, as they had accepted their fate, without any knowledge that the Government in the Secondary Education Department may award grace-marks. It may be mentioned that the Director of Secondary Education, Assam, in his affidavit-in-opposition, has not specifically mentioned as to whether the Secondary Education Department, of its own, and irrespective of applications for re-evaluation, had undertaken the exercise of examining all the answer-scripts and after finding out which of such remaining candidates would be entitled to grace-marks in terms of the alleged decision by the TET Empowered Committee. It would be worth mentioning that the Director, Secondary Education, Assam has even not disclosed the date when an alleged decision was taken by the competent authority to " award a maximum grace mark of 5 marks in either Part-I or Part-II to candidates who had qualified either of the two parts but failed in one", as mentioned in para 9 of the affidavit-in- opposition filed in W.P.(C) 3739/2020, and similarly, the source of power to award grace marks has also not been disclosed. The holding of TET examination was not under the 2018 Rules. Hence, power to relax the 2018 Rules could not have been exercised to award grace marks.
33. It is a fact that Rule 10(2) of the 2018 Rules provide that a Page No.# 177/206 candidate must score a minimum of 60% marks for general candidate and 55% marks for reserved category candidates. However, in contrast, the Member Secretary, TET Empowered Committee, had inserted a condition in the educational advertisement dated 13.11.2019 that a candidate has to score/ obtain 60% and/or 55% marks, as applicable, in both parts of the examination. Thus, it was apparent that atleast as on 13.11.2019, there was no intention of the Government in the Secondary Education Department or by the TET Empowered Committee to allow any candidate not scoring the minimum qualifying marks to be awarded with TET qualification. Therefore, there is no doubt that having declared the TET examination result on 04.03.2020, the decision, if any, by the Government in the Secondary Education Department to award grace marks was taken after declaration of the TET results on 04.03.2020. Thus, in this case, the rules of the game was changed after the game was over and after the results was declared.
34. Although the stand of the Secondary Education Department was that there was a conscious decision to award grace marks upto the maximum of 5 marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one part, but such a decision or the decision making process of the State has not been made a part of record by the Secondary Education Department in their affidavit-in-opposition filed in W.P.(C) 3739/2020. The statement in para-9 of the said affidavit is merely verified to be from knowledge, and such verification makes it clear that such statement is not borne by any record. Thus, in this case the decision making process to award grace marks is vitiated in absence of any provisions in any law for the time being in force. Moreover, this appears to be a fit, appropriate and proper case where the Page No.# 178/206 principles prescribed in Section 114, Illustration (g) of the Evidence Act, 1972 can be invoked to draw a presumption - "that the evidence which could be and not produced would, if produced, be unfavourable to the person who withholds it." Moreover, the purported advertisement for re-evaluation dated 15.05.2020, there was no indication that any grace marks was proposed to be awarded. Had such a decision been taken in advance, there was no reason for the authorities to not make a mention about the same in the subsequent re-evaluation advertisement dated 15.05.2020, which may have resulted in many more applications being submitted for re-evaluation of answer-scripts. At least, the petitioners in W.P.(C) nos. 3633/2020 and 3703/2020 could have approached for re-evaluation.
35. It may be mentioned that under the provisions of Section 23(1) of the Right of Children to Free and Compulsory Education Act, 2009 (RTE Act for short), the National Council of Teacher Education (NCTE for short) had issued guidelines from time to time and one such guideline circulated vide NCTE letter no. 76-4/2010/NCTE/Acad dated 11.02.2011, provides for qualifying marks in Clause 9 thereof. The said Clause-9 of NCTE Guidelines dated 11.02.2011 has been extracted herein before.
36. Notwithstanding that the Court finds force in the argument advanced by the learned senior counsel/ counsel for those petitioners who are assailing award of grace marks on the ground that by awarding grace marks, there is a likelihood that some of the beneficiaries might have scored above others who have qualified in TET without grace marks. However, the Court refrains from returning any finding in this regard because in order to test the Page No.# 179/206 said submission, the mark-sheets of all candidates were not sent to any expert body for making an enquiry in this regard.
37. Thus, in light of the discussions above, the Court is inclined to hold that the action of the respondent authorities in awarding "grace marks" to some candidates fails the test of Article 14 and 16 of the Constitution of India owing to the following reasons, viz., (i) the educational advertisement did not mention that any grace marks would be awarded; (ii) the results were declared on 04.03.2020 and thereafter, the advertisement dated 15.05.2020, issued for inviting applications for re-evaluation, but like the educational advertisement dated 13.11.2019, the said subsequent advertisement dated 15.05.2020 also did not contain any information that grace marks would be awarded. Therefore, the purported decision to award grace marks, which has not been produced before the Court, lacked transparency; (iii) Moreover, Rule 10(2) of the 2018 Rules and NCTE guidelines dated 11.02.2011 require that in order to qualify TET examination, a candidate must score 60% for general category and 55% for reserved category. Therefore, the condition in the advertisement that a candidate must score such minimum marks in each of the two parts is a condition contrary to the said Rule 10(2) of the 2018 Rules and also contradictory to NCTE guidelines dated 11.02.2011. Hence, the purported decision to award grace marks so as to enable some candidates to score the minimum marks in either of one part of examination is foreign to the provisions of Rule 10(2); (iv) the awarding of grace marks without making it a part of condition in the educational advertisement dated 13.11.2019 is contrary to the Clause 9 of the herein before referred guidelines circulated vide NCTE letter dated 11.02.2011; and (v) by award of grace marks to make candidate qualify Page No.# 180/206 TET does not satisfy the requirement of NCTE Act, Rules and notifications issued from time to time, which lays a lot of emphasis on improving the standard of teachers and teaching quality. Therefore, on facts and in light of the provisions of 2018 Rules and NCTE Act and Rules framed thereunder or the guidelines issued thereunder, the purported decision to award grace marks is not sustainable.
38. Now the decisions cited at the Bar is required to be examined to find out if award of grace marks in these writ petitions is sustainable.
39. The ratio which can be culled out from the cases cited at the learned senior counsel and counsel for the petitioners in those cases where grace-marks granted is being opposed are as follows:-
a. In the case of Rupashree Chowdhary (supra), the Supreme Court of India had not approved of rounding-off or granting of grace marks so as to bring up a candidate to the minimum requirement. In this case a 44.93% marks obtained by a candidate was rounded up to 45%.
Nonetheless, the said judgment was rendered in the context of a recruitment examination. Nonetheless, in the said case, the Supreme Court of India had observed that rules are statutory in nature and no dilution or amendment to such rules is permissible or possible by adding some words to the said statutory rules for giving the benefit of rounding off or relaxation.
b. In the case of Taniya Malik (supra), the Supreme Court of India did not approve of the relaxation of minimum pass marks. In the said case, examination was held for recruitment of District Judge. The prayer in Page No.# 181/206 the writ petition was that the minimum cut off marks in the written examination be relaxed from 40% to 33% in each paper on the ground that as a person who has obtained the highest marks, could not clear one of the papers by a narrow margin of one mark. In the said context, it was held that the minimum passing marks in each of the paper is absolutely necessary so as to adjudge the academic knowledge in various subjects and that merely by scoring highest marks in general knowledge and language paper is not going to help and that minimum knowledge in other subjects, civil and criminal law was also requisite and that is true for vice versa too, and that is why minimum passing marks had been prescribed and fixation of 40% was quite reasonable and proper and therefore, it was held that it would be not proper for the said Court to interfere in the same. It was also held that the candidates (petitioners therein) undertaking exam with stipulation of minimum cut-off marks in written and oral examination, having failed, cannot turn round and are estopped to contend to the contrary.
c. In the case of Matiur Rahman Bhuyan (supra), the Division Bench of this Court had held in context of recruitment examination conducted by Assam Public Service Commission that the Commission cannot change the criteria or basis of selection and directed the Commission to hold the examination again by giving reasonable opportunity to all the candidates who had applied earlier in response to the advertisement.
d. In the context of question of regularisation of service of Primary School teachers, it was held by the Supreme Court in the case of Anand Kumar Yadav (supra), that proper qualification was mandatory Page No.# 182/206 and cannot be relaxed and thus, the benefit of relaxation was not given to 1.78 lakh contractual para-teachers.
e. In the case of Registrar, Rajiv Gandhi University of Health Sciences (supra), the Supreme Court of India had observed that when emphasis is given in the rule itself to the minimum marks to be obtained, it is impermissible for relaxation or rounding off in the absence of statutory provisions for the same. Accordingly, it was held that when eligibility criteria are prescribed in a qualifying examination, it must be strictly adhered to and any dilution or tampering with it will work injustice on other candidates.
f. In the case of Bhanu Pratap (supra), the Supreme Court of India had observed to the effect that there is no power provided in the statute nor any such stipulation was made in the advertisement and also in the statutory Rules permitting any such rounding off or giving grace marks so as to bring up a candidate to the minimum requirement and that the Rules are statutory in nature and no dilution or amendment to such Rules is permissible or possible by adding some words to the said statutory Rules for providing or giving the benefit of rounding off or relaxation, therefore, both the Selection Committee as also the Appointing Authority are bound to act within the parameters of the Rules which are statutory in nature and any violation or any relaxation thereof whether by way of giving grace marks or rounding off would be acting beyond the parameters prescribed which would be illegal.
g. In the case of Amit & Anr. (supra), the Supreme Court of India had observed to the effect that it is only where the language of the statute is absolutely clear that the claim for the award of grace marks can be Page No.# 183/206 sustained and it was also observed that the grant of grace marks being a matter of concession and which tends to dilute academic standards, regulations dealing with grant of grace marks should not be generously and liberally construed. Moreover, it has been also observed that not possessing the desired merit would amount to interference in the right of the employer to have a suitable candidate and would also cause injustice to the other candidates who had participated in the process and had secured a better percentage.
h. In the case of Surender Singh (supra), the matter related to selection process of teachers and after selecting the last candidate securing 89.25%, there still remained 63 vacant posts out of the total notified vacancies and therefore, the Division Bench of the High Court had issued a direction for some candidates who had missed out due to marginally lower marks. In the said factual background, the Supreme Court of India had held that any undue sympathy shown to the private respondents so as to direct their selection despite not possessing the desired merit would amount to interference with the right of the employer to have suitable candidates and would also cause injustice to other candidates who had participated in the process and had secured a better marks than the private respondents herein but lower than the cut-off percentage and had accepted the legal position with regard to employer's right in selection process and accordingly, it was further held that providing the benefit to the private respondents by applying the principles laid down in the case of U.P. Jal Nigam & Anr. v. Jaswant Singh & Anr., (2006) 11 SCC 464 would not be justified.
i. In the case of Bedanga Talukdar (supra), the Supreme Court of India Page No.# 184/206 had held that there cannot be any relaxation in the terms and conditions of the advertisement unless such a power is specifically reserved and it was further observed that even if power of relaxation is provided in the rules, it must still be mentioned in the advertisement and that relaxation of any condition in advertisement without due publication would be contrary to the mandate of equality contained in Article 14 and 16 of the Constitution of India.
j. In the case of K. Manjushree (supra), the Supreme Court of India had held that changing the criteria after completion of the selection process when the entire selection proceeded on the basis that there will be no minimum marks for the interview was illegal.
k. In the case of Himani Malhotra (supra), it was held that if minimum marks are not prescribed for viva-voce before the commencement of the selection process, the authority concerned, cannot either during the selection process or after the selection process add an additional requirement/ qualification that the candidate should also secure minimum marks for the interview.
l. In the case of Tej Prakash Pathak (supra), the Supreme Court of India had observed that it is salutary principle not to permit the State or its instrumentality to tinker with the rules of the game in so far as the eligibility criteria is concerned.
m. In the case of Bishnu Biswas (supra), the Supreme Court of India had observed that the selection committee/ authority has no inherent jurisdiction to lay down such norms for selection in addition to the procedure prescribed by the rules and it was further observed that Page No.# 185/206 selection is to be made giving strict adherence to the statutory provisions and if such power i.e. inherent jurisdiction is claimed, it has to be explicit and cannot be read by necessary implication for the obvious reason that such deviation from the rules is likely to cause irreparable and irreversible harm.
n. In the case of S. Sumnyan & Ors. v. Limi Niri & Ors., 2010 (2) GLT 116, the Division Bench of this Court had held that essential conditions of recruitment cannot be relaxed.
o. In the case of Ashish Kumar (supra), the Supreme Court of India had held that advertisement contrary to the Rules must give way to the Rule.
p. In the case of Dr.(Maj.) Meeta Sahai (supra), the Supreme Court of India had held that even after participating in the process without challenging it, the selection process can be challenged because a candidate by agreeing to participate in the selection process only accepts the prescribed procedure and not illegality in it and that in a case where a candidate alleges misconstruction of statutory rules and discriminating consequences arising therefrom, cannot be condoned merely because a candidate had partaken in it. In this regard it was further observed that in fact, a candidate may not have locus to assail the incurable illegality or derogation of provisions of Constitution unless he/she participates in the selection process.
q. The case of Prabodh Verma (supra), was relied upon for the point if due to large number of affected parties some of them are arrayed in representative capacity, the writ petitions would be maintainable. In Page No.# 186/206 this context, it was submitted that some of the candidates who were awarded grace marks have been made party respondents in W.P.(C) 4038/2020 and W.P.(C) 3739/2020, thus, in representative capacity they are representing all those who may be adversely affected if award of grace marks is interfered with.
r. In the case of M. Tripura Sundari Devi (supra), the Supreme Court of India had observed as follows:-
"6. It must further be realised by all concerned that when an advertisement mentions a particular qualification and an appointment is made in disregard of the same, it is not a matter only between the appointing authority and the appointee concerned. The aggrieved are all those who had similar or even better qualifications than the appointee or appointees but who had not applied for the post because they did not possess the qualifications mentioned in the advertisement. It amounts to a fraud on public to appoint persons with inferior qualifications in such circumstances unless it is clearly stated that the qualifications are relaxable. No court should be a party to the perpetuation of the fraudulent practice. We are afraid that the Tribunal lost sight of this fact."
s. In the case of Umrao Singh (supra), the Supreme Court of India had observed as follows:-
"12. Another aspect which this Court has highlighted is the scope for relaxation of norms. Although the court must look with respect upon the performance of duties by experts in the respective fields, it cannot abdicate its functions of ushering in a society based on rule of law. Once it is most satisfactorily established that the Selection Committee did not have the power to relax essential qualification, the entire process of selection so far as the selected candidate is concerned gets vitiated. In P.K. Ramachandra Iyer v. Union of India, (1984) 2 SCC 141 this Court held that once it is established that there is no power to relax essential qualification, the entire process of selection of the candidate was in contravention of the established norms prescribed by advertisement. The power to relax must be clearly spelt out and cannot otherwise be exercised."
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40. We would now refer to the cases cited by the learned senior counsel appearing for private respondent nos. 5 to 717 in W.P.(C) 3739/2020, which is discussed herein after:-
a. In the case of Pranav Verma (supra), Writ Petitions were filed before the Supreme Court of India under Article 32 of the Constitution of India by more than 90 candidates challenging the entire selection process and evaluation method adopted in the Main (Written) Examination of Civil Judge (Junior Division) in the Haryana Civil Service (Judicial Branch) Examination, 2017 and seeking to quash the result declared on 11.4.2019 along with the directions to get all the papers of the Main Exam of the petitioners to be re-evaluated by an Independent Expert Committee, besides the constitution of an Independent Judicial Service Commission for conducting examinations for selection of Lower Judicial Officers. Out of 1195 candidates appeared in Main examination only 9 found fit for viva voce against 107 vacancies. The question which arose before the Supreme Court of India was Whether moderation of marks (grace marks) was needed in the facts and circumstances of the present case since the marking in Civil Law-I and Civil Law-II, both was strict and the marking of Civil Law-II was only marginally strict. Thus, it was held that equity can be well balanced by awarding 10 marks to every candidate in Civil Law-II paper and 20 marks in Civil Law-I. Thus, it was submitted that awarding of grace marks was not foreign to examination system.
b. In the case of Shiv Kumar Pathak (supra), the Supreme Court of India by referring to the notification dated 11.02.2011, upon which the Page No.# 188/206 learned senior counsel for the petitioners had placed reliance, had observed that the stand of the NCTE was as follows:-
"16. There is no manner of doubt that the NCTE, acting as an 'academic authority' under Section 23 of the RTE Act, under the Notification dated 31st March, 2010 issued by the Central Government as well as under Sections 12 and 12A of the NCTE Act, was competent to issue Notifications dated 23rd August, 2010 and 11th February, 2011. The State Government was under obligation to act as per the said notifications and not to give effect to any contrary rule. However, since NCTE itself has taken the stand that notification dated 11th February, 2011 with regard to the weightage to be given to the marks obtained in TET is not mandatory which is also a possible interpretation, the view of the High Court in quashing the 15th Amendment to the 1981 Rules has to be interfered with. Accordingly, while we uphold the view that qualifications prescribed by the NCTE are binding, requirement of weightage to TET marks is not a mandatory requirement."
c. In the case of Ayaaubkhan Noorkhan Pathan (supra), the Supreme Court had observed that a person who raises grievance, must show how he has suffered legal injury and that a stranger having no right whatsoever to any post or property, cannot be permitted to intervene in the affairs of others.
d. In the case of Amit & Anr. (supra), the Supreme Court of India had observed as follows:-
"13. Learned counsel for the appellant on the other hand submitted that sub-clause (3) of note 2 which refers to "a candidate obtaining not less than 105 marks" refers to the marks actually obtained by the candidate on the basis of his performance in the examination and not the marks deemed to have been obtained by him after granting grace marks. She submitted, and in our view rightly, that sub-clause (3) of note 2 is unambiguous, and permits of no confusion or controversy. The regulation clearly makes a distinction between marks "granted" and marks "obtained". Whenever the regulation refers to the marks obtained by a candidate, it refers to the marks awarded to him on the basis of his performance in the examination. But Page No.# 189/206 whenever it refers to marks granted, if refers to the grace marks which are given to the candidate as a matter of concession. She, therefore, submitted that the benefit of sub-clause (3) of note 2 may be given only to a candidate who has actually obtained in the examination 105 marks in the subjects mathematics and science taken together and not less than 38 marks in the subject of failure. So far as the appellant is concerned, for the purpose of sub-clause (3) of note 2, he should be considered to have obtained marks less than 38 in the subject of failure namely, mathematics since he actually secured only 19 marks. We find considerable force in the submission urged on behalf of the appellant and it must be upheld. Regulation 52 refers to the passing marks which a candidate "must obtain" or "must secure". Clause (3)
(a) which deals with grant of automatic condonation uses the words "shall be granted automatic condonation of marks". Similarly under clause (b) of sub-
clause (2) of regulation 3(a) the words used are "shall also be granted". Clause 'd' to 'f' only extend the grace marks upto 20. Under note 2 sub clause (2) which deals with automatic condonation of marks, reference is to the marks "granted". The scheme of the regulation is therefore quite clear and it clearly makes a distinction between marks "obtained" or "secured" and grace marks "granted". In the light of this, if we consider sub-clause (3) under note 2 it would be apparent that the said sub-clause does not at all deal with grant of grace marks. Regulation 52 is a comprehensive provision and sub-clause (3) under note 2 only deals with the grant of benefit of combined passing in the subjects mathematics and science. It begins with a non- obstante clause and lays down a special rule notwithstanding anything contained in clauses (1), (2) and (3)(a) of Regulation 52. It clearly implies that even if a candidate would have otherwise failed having regard to the provisions of clauses (1) and (2), despite grant of grace marks under clause (3)(a), yet under sub-clause (3) of note 2 he is entitled to the benefit of combined passing in the subjects mathematics and science, provided he has obtained not less than 105 marks in the aforesaid two subjects taken together, while obtaining not less than 38 marks in the subject or subjects of failure. We have already held that obtaining of not less than 38 marks refers to the marks actually obtained by a candidate in the examination on the basis of his performance, and without addition of grace marks. So construed sub- clause (3) of note 2 does not confer any benefit on a candidate like respondent no. 1 who secured only 19 marks in the subject mathematics and therefore, does not fulfill the second condition. We have therefore no hesitation in holding that sub-clause (3) of note 2 confers no benefit on the respondent no. 1 since he is not eligible thereunder for the benefit of combined passing, having secured less than 38 marks in the subject Page No.# 190/206 mathematics. The high Court was clearly in error in extending to the respondent no. 1, the benefit under the aforesaid provision.
e. In the case of J.S. Yadav (supra), the facts of the case was that the non-availability of suitable Class-II officers in Engineering Department, possessing the necessary and prescribed qualifications for promotion to Class-I posed a problem for the State Government, as on account of the large scale expansion of Engineering Department a number of posts in Class-I service were lying vacant. A similar situation prevailed in the Building and Road Branch of Public Works Department. In the circumstances, the State Government with a view to meet the particular situation decided to relax the qualifying length of service to such officers who had completed four years of service in Class-II and it therefore, relaxed the requirement of Rule 6(b) to the extent that a member of Class-II service having four years' of service was qualified for being considered for promotion to Class-I service. Under the aforesaid facts, the Supreme Court of India had observed that the relaxation had been granted to particular individuals with a view to meet the situation, which was in public interest and found no legal infirmity in the order of relaxation. In this regard, it is also submitted that in the present case in hand, a large number of posts of teachers were lying vacant as such, there was no infirmity in the decision of the respondent authorities to award grace marks, which is merely to make the candidates TET qualified, which in no way would guarantee employment to any of the TET qualified candidates.
41. Thus, from the submissions made by the learned Advocate Page No.# 191/206 General and Mr. K.N. Choudhury, learned senior counsel for the private respondents, it is made to appear that as on 04.03.2020, the date when the TET results were declared, there were sufficient vacant posts of teachers lying vacant in various schools and educational institutions throughout the State. Thus, in the first flush, the reliance on the ratio of the case of J.S. Yadav (supra) appears to be justified. However, the Court is unable to apply the ratio of the case of J.S. Yadav (supra) in the unique and distinguishable facts of these cases for the reason that the TET examination has no connection with the subsequently announced recruitment process of teachers for schools in the State. The statement in the educational advertisement (i.e. TET) that TET qualified candidate would be twice the number of vacancy also appears to be fallacious because of the fact that when the TET examination was announced, and the TET results were declared on 04.03.2020, and grace marks was granted after issuance of re-evaluation advertisement on 15.05.2020, the State Government in the Secondary Education Department had not yet made any public announcement of vacant posts of teachers which would be filled up subsequent to the said TET examination. Thus, the Court cannot take cognizance of any vacancy that existed when (i) educational advertisement was issued, (ii) TET result was declared, (iii) re-evaluation advertisement was issued, or (iv) grace-marks was awarded. Whereas, in the case of J.S. Yadav (supra), the Government had taken note of the factual situation and had taken a decision to relax the length of service. In the said case while the case of the appellants before the Supreme Court was considered for promotion from Grade- II to Grade-I by relaxing criteria of length of service by invoking Rule 22 of the applicable service rules and the case of the private respondent was not considered for promotion. The said Rule 22 relating to power to relax provided Page No.# 192/206 that "where Government is satisfied that the operation of any of these Rules causes undue hardship to any particular case, it may by order dispense with or relax the requirements of that Rule to such extent, and subject to such conditions, as it may consider necessary for dealing with the case in a just and equitable manner." Moreover, another factor was considered by the Supreme Court, which is that the appellants before the Court had completed eight years of service before January 15, 1980, the date on which the Division Bench of the High Court set aside their promotions and therefore, it was held that in view of the principles laid down in Ram Sarup vs. State of Haryana, AIR 1978 SC 1536:
(1979) 1 SCC 168, it was held that the appellants' appointment, even if irregular, stood regularised on the date they had completed eight years of their service and thereafter their promotions could not be set aside. Thus, the ratio of the case of J.S. Yadav (supra), would not apply under the unique and distinguishable facts of the present case.
42. The case of Amit & Anr. (supra), would also not help the respondent nos. 5 to 717 in W.P.(C) 3739/2020 or the Government in the Secondary Education Department because in the said case, under relevant Regulation 53, an examinee was entitled to grace marks as he had participated in sports at the State level. The other facts of the said case need not be discussed because in the present case in hand, no provisions of law has been shown that award of any grace marks was envisaged.
43. In the case of Pranav Verma (supra), a retired Hon'ble Judge of the Supreme Court of India had conducted an enquiry and on the basis of his report, the Supreme Court of India formed an opinion that the marks given in Page No.# 193/206 Civil Law-I and Civil Law-II were strict and accordingly, held that equity can be well balanced by awarding 10 grace marks in Civil Law-II and 20 grace marks in Civil Law-I. In the present case in hand, it is nobody's case that the marks awarded in the examination was strict and save and except two writ petitions, where there is a prayer for re-evaluation of allegedly four incorrectly evaluated questions, there is no prayer by any candidate for re-evaluation of all the answer-scripts on allegations that strict marks were given. Therefore, although the award of grace marks is not foreign to examination process, the case of Pranav Verma (supra) is distinguishable on facts of the present cases and therefore, the Court is not inclined to apply the ratio of the said case in this present set of cases. Rather, the ratio of the cases of Rupashree Chowdhary (supra), Taniya Malik (supra), Bhanu Pratap (supra), and Maharashtra State Board of Secondary Education and Higher Education (supra) would more aptly apply.
44. From the facts of the case of Shiv Kumar Pathak (supra), it appears that in the context of NCTE guidelines which were issued on 11.02.2011, the stand of the NCTE before the Supreme Court of India was that the notification dated 11.02.2011 that it was not mandatory to give weightage of marks obtained in TET, which was accepted by the Supreme Court of India as a possible interpretation. There appears to be no quarrel with the said proposition because even in the present case, the submission of the learned Advocate General appearing for the State was to the effect that the grace-marks granted to the candidates would not be considered. However, we cannot omit to take into consideration that in the present case no question has been raised as to whether or not the marks obtained in TET must be given any weightage, but Page No.# 194/206 the issue is whether the action of the respondent authorities in awarding grace marks upto the maximum of 5 marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one is sustainable.
45. From the ratio of the case of Dr. (Maj.) Meeta Sahai (supra), it is seen that where process in selection process and examination is demonstrated to be illegal, the writ petition would be maintainable at the instance of the candidate who had participated in the process.
46. As mentioned herein before, it is reiterated that there is no material on record to show that which authority had taken the decision to award grace marks of upto 5 marks. The respondent authorities have only shown that the TET Empowered Committee had taken a decision to award 1 (one) grace marks each for two incorrect answer-key after receipt of clarification from the resource University. Therefore, the Government in the Secondary Education Department has miserably failed to justify the award of such grace marks, except the award of grace marks for incorrect answer key.
47. Thus, coming to the present case in hand, the Court is unable to hold the award of grace-marks in TET examinations as sustainable for the following reasons:-
a. It has not been demonstrated that in the educational advertisement dated 13.11.2019, it has been mentioned that the respondent authorities had reserved power to award grace marks upto the maximum of 5 marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one part and in this Page No.# 195/206 regard, no reference has been made to any law including any Act, rules, regulation, notification, Office Memorandum or to any of the section/rule/ provisions/ clauses thereof. Therefore, the exercise of such power is dehors any provisions of law.
b. Moreover, in this case, it has not been shown that the decision to award grace-marks preceded the educational advertisement or before the results was declared on 04.03.2020 or even before issuance of advertisement dated 15.05.2020 inviting applications for re-evaluation. Therefore, no transparency was maintained in the matter of award of grace-marks.
c. The purpose of introducing TET qualification as mandatory apart from a candidate holding the prescribed educational qualification was to enhance teacher as well as teaching quality. The said purpose would be diluted by awarding of grace-marks by the respondent authorities. There appears to be no rationale to award grace-marks of upto 5 marks to in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one part.
d. The provisions of Rule 10(2) of the 2018 Rules read with Clause 9 of the NCTE guidelines circulated vide NCTE letter dated 11.02.2011, makes it clear that the prescription of law is that in order to qualify in the TET examination, a candidate has to secure 60% marks in the aggregate and not 60% in each individual paper. Nonetheless, having taken such stand, it would not be permissible for the respondent authorities to dilute the said requirement by liberally granting grace- marks and dilute merit by allowing candidates lacking merit to qualify. Thus, when the power to relax was not made widely known to the Page No.# 196/206 public, the exercise of such power is contrary to the principles of Article 14 and 16 of the Constitution of India. In this regard, the Court finds support from the case of P.K. Ramachandra Iyer (supra), and Bedanga Talukdar (supra).
e. The stand of the respondents is that there were sufficient vacancies when grace-marks was awarded is held to fallacious because nothing has been brought on record that the Government in the Secondary Education Department had announced vacant posts of teachers for the purpose of holding TET examinations. Moreover, the clause in the advertisement - "Notwithstanding the minimum prescribed marks secured in TET examination, the number of candidates declared as TET examination qualified would be a maximum of double the number of vacancies of teachers and such candidates will be determined as per merit position", cannot be interpreted to mean that the respondent authorities would award grace-marks so as to make sufficient number of candidates TET qualified to the extent of two times the number of vacant posts available. Moreover, in his affidavit-in-opposition filed by the Director of Secondary Education, Assam in W.P.(C) 3739/2020, the number of vacant posts of Graduate Teachers (Science and Arts) in provincialised High/ Higher Secondary Schools in Assam had not been disclosed for the reasons best known to the authorities. Therefore, the Court finds no merit in the justification on part of the respondent authorities to award grace-marks by projecting that after the results were declared on 04.03.2020, there was a meager number of TET qualified candidates. The subsequent advertisement inviting applications to fill up 5746 posts after results were announced cannot Page No.# 197/206 justify award of grace-marks prior in point of time.
f. The change in eligibility criteria after results were declared on 04.03.2020 cannot be sustained in light of the observations made by the Supreme Court of India in the case of Registrar, Rajiv Gandhi University of Health Sciences (supra), and Matiur Rahman Bhuyan (supra). The decision rendered in the case of Anand Prakash Yadav (supra) and Surender Singh (supra) deprecates relaxation of qualification. Moreover, in the case of Bedanga Talukdar (supra), the Supreme Court of India had held that relaxation of any condition of advertisement without due publication is contrary to the mandate of Article 14 and 16 of the Constitution of India.
g. Apart from mentioning that anomaly was detected by the resource University in two questions, viz., question no. 74 and 194 of 'P' series of the question booklet, the respondent authorities have not stated in the affidavit-in-opposition filed by the respondent no. 2 that after re- evaluation, the candidates secured higher marks. However, a specific stand has been taken in para 9 of the said affidavit-in-opposition to the effect that "... during evaluation of the results, it was noticed that only 6879 candidates had qualified the TET examination. Therefore, a conscious process was initiated regarding the poor performance of all candidates and several aspects were examined. After due deliberation a decision was taken to award a maximum grace mark of 5 marks in either Part-I or Part-II to candidates who had qualified either of the two parts but failed in one ..." appears to be an incorrect stand because of the fact that on 04.03.2020, the result of TET examination had been already declared. Therefore, the said decision was taken post Page No.# 198/206 declaration of the result. Such a decision was taken despite taking note of the poor performance of candidates and therefore, the action to award grace-marks to admittedly 'poor candidates' dilutes the purpose of the NCTE Act and Rules, which gives focus on enhancing teacher quality and teaching quality.
h. In this case, the award of grace- marks has the effect of diluting academic standard and therefore, the award of grace-marks is nowhere close to achieve greater public interest for which high academic standards was envisaged under NCTE Act and Rules framed thereunder. Otherwise, there would be no purpose to have any cut-off marks in any examination whatsoever and apply the same logic that mere marks obtained in examination would not entitle any person to any job.
i. A reference was made to the provisions of Section 33 of the 2018 Rules, which provides for the power of the Government to relax the Rules. The said provisions might apply in a given case in matters relating to service, but nothing has been shown that the said provision would apply also in the matter of awarding grace-marks in TET qualifying examination.
j. It is the categorical stand in the affidavit-in-opposition filed by respondent no. 2 that there was poor performance by candidates. Therefore, by awarding grace marks to admittedly poor candidates, (a) the right of the employer to employ suitable candidates would be interfered with, and (b) it would cause injustice to the other candidates who had participated in the examination and scored a better percentage of marks than the candidates who were granted grace-
Page No.# 199/206 marks.
k. In this case, the rules and result of the game was changed after the game was over, i.e. after results were announced and published on 04.03.2020, for which the respondent authorities had no inherent jurisdiction, having not been conferred by any law in force. Thus, in this aspect, the ratio of the cases of Himani Malhotra (supra), Tej Prakash Pathak (supra) and Bishnu Biswas (supra), appears to come to the aid of the case of the petitioners opposing granting of grace-marks.
l. The grant of grace marks in a sort of concession given to those candidates who did not qualify TET and in this regard, the Court is bound by the ratio laid down by the Supreme Court of India in the case of Amit & Anr. (supra), where it was held to the effect that regulations dealing with grant of grace marks should not be generously and liberally construed as grant of such marks tends to dilute academic standards.
m. The award of grace marks would be disadvantageous to the right of the employer to have a TET qualified candidate as teacher, as held in the case of Amit & Anr. (supra). It would also be disadvantageous to the other candidates who have cleared TET examination without any grace-marks. Thus, the ratio of the case of Registrar, Rajiv Gandhi University of Health Sciences (supra) and M. Tripura Sundari Devi (supra) squarely helps the cause of the petitioners, opposing award of grace marks.
n. Be that as it may, in so far as the decision of the TET Empowered Committee meeting held on 17.06.2020 is concerned, where on the Page No.# 200/206 basis of the clarification received from the question setter, it was decided that 1 (one) grace marks should be given to all candidates for the said two questions (jumbled in four alphabetical series), viz., (i) Q. No. 74 in P-series; Q. No. 83 in Q-series; Q. No. 91 in R-series; and Q. No. 52 in S-series; and (ii) Q. No. 194 in P-series; Q. No. 198 in Q- series; Q. No. 177 in R-series; and Q. No. 184 in S-series, the award of such grace marks is fully justified. The candidates must not suffer because of incorrect answer provided by the resource University. The award of 1 (one) grace marks each in respect of the said two questions is justified and cannot be interfered with.
C. Whether the petitioners in W.P.(C) nos. 3435/2020, 3633/2020 and 3703/2020 are entitled to grace marks and re-evaluation of answer scripts:
48. The petitioners in the said writ petitions did not avail the opportunity of having their answer-scripts re-evaluated pursuant to advertisement dated 15.05.2020, by which due to Covid-19 situation, the respondent authorities had extended the time to apply for re-evaluation.
Therefore, as the alleged wrong answer-key was not brought to the notice of the TET Empowered Committee, they did not have any occasion to ask for any clarification from the resource University. Therefore, due to laches on part of the petitioners in W.P.(C) Nos. 3633/2020 and 3703/2020, by not applying for re- evaluation, the petitioners therein are not found entitled to any equitable relief.
Reliefs:
Page No.# 201/206
49. The four sets of writ petitions are decided as follows:-
a. W.P.(C) Nos. 4455/2020, 3739/2020, 3881/2020, 4038/2020, 4065/2020, 4109/2020, 4189/2020, 4192/2020, 4198/2020, 4303/2020, 4361/2020, 4377/2020 and 978/2021, where challenge has been made against the grant of grace marks and prayer has been made for giving them preference over persons who were given grace marks are all allowed. The award of grace to the extent of 5(five) marks in either Part-I or Part-II to candidates who had qualified in either of the two parts but failed in one is held to be illegal. The respondent authorities would do the needful to recall such grace marks within a period of 2(two) months from service of a certified copy of this order.
b. However, the award of grace marks of 1 (one) grace marks in respect of two questions (jumbled in four alphabetical series), viz., (i) Q. No. 74 in P-series; Q. No. 83 in Q-series; Q. No. 91 in R-series; and Q. No. 52 in S-series; and (ii) Q. No. 194 in P-series; Q. No. 198 in Q-series;
Q. No. 177 in R-series; and Q. No. 184 in S-series, is held to be fully justified and saved because the resource University has admitted error in answer to those two questions.
c. In respect of the second set of writ petitions, i.e. W.P.(C) 3882/2020,
(i) the petitioners in the unreserved category, who had otherwise scored minimum 60%, and (ii) petitioners in the reserved category, who had otherwise scored minimum 55% in the aggregate and may not have scored 60%/55% in any one of two parts, are entitled to be declared as TET qualified, which would be in consonance with Rule 10(2) of the 2018 Rules read with Clause-9 of the NCTE Guidelines Page No.# 202/206 dated 11.02.2011. Resultantly, the respondent authorities are directed to do the exercise of revisiting the mark-sheets of all the candidates whose name/ roll number did not appear in the TET results declared on 04.03.2020, and if any candidates are found to have otherwise scored the minimum percentile marks of 60% and/or 55% (for unreserved/reserved category), all of such candidates be declared to be TET qualified in respect of examinations held on 19.01.2020, pursuant to educational advertisement dated 13.09.2019. The said exercise shall be carried out within the outer period of 2 (two) months from the date of service of certified copy of this order in the office of the Director of Secondary Education, Assam.
d. Owing to the reasons as discussed herein before, the petitioners in the third set and fourth set of writ petitions, i.e. W.P.(C) nos. 3435/2020, 3633/2020 and 3703/2020 are found not entitled to any relief and the said writ petitions fail and are dismissed.
e. The needful in terms of this order shall be done within a period of 2(two) months from the date of service of a certified copy of this order on the Director of Secondary Education, Assam.
50. Later on, after the pronouncement of judgment, Mr. K.N. Choudhury, assisted by the learned instructing counsel has produced a copy of action plan bearing memo no. GB-EST/Advertisement (GT)/1/2021/135 dated 07.05.2022 issued by the Director, Secondary Education, Assam by which certain timelines have been provided. The relevant bullet points as indicated in the said communication are extracted below:
1. The FINAL MERIT LIST of the selected candidates for the posts of Post Graduate Teacher, Page No.# 203/206 Graduate Teacher ( Arts / Science / Hindi / Sanskrit / ALT ) of provincialised Secondary Schools will be published in the official website at www.madhyamik.assam.gov.in on 11.05.2022.
2. The FINAL MERIT LISTS (PDF files and Excel Sheets) will be communicated to the 21 nos.
Inspector of Schools through E - mail as well as WhatsApp on 11.05.2022.
3. On receipt of the FINAL MERIT LIST, the Inspector of Schools, will take printout of the merit list from PDF files and will take approval the final merit list from the District Level Committee on the very same day i.e. on 11.05.2022.
4. The Inspector of Schools of 21 Plain District will have to reach the DSE Office on 12.05.2022 and stay till 13.05.2022 along with the below mentioned documents / personnel for receiving approval of DSE, Assam on the final merit list duly recommended by the District Level Committee for both Graduate and Post Graduate Teachers separately and preparation of appointment letters thereof;
i. Minutes (separate for PGT & GT) of the District Level Committee prepared on 11.05.2022.
ii. Recommended List of selected candidates for both PGT and GT duly signed by all the Members of the District Level Committee.
iii. Covering letters prepared and signed by the Inspector of Schools.
iv. Team of officials (at least two computer experts) and all other required Materials including 6 ( six ) nos . of files, Laptop , 2 ( two ) rims of Legal Size Paper, Seals of Inspector of Schools etc.
5. After obtaining approval of the final merit list from the DSE , Assam , the Inspector of Schools will prepare the appointment letters of the selected candidates in the office of undersigned on 12.05.2022 and 13.05.2013 and for this purpose, all Inspector of Schools must be present at the DSE Office on these two days.
6. Separate appointment letters (for PGT & GT) should be ready in the evening of 13.05.2022 positively.
7. The appointment letters will be distributed ceremonially to the appointees on 14.05.2022 in a centrally organized function at Guwahati.
8. After the ceremonial distribution of appointment letters, the selected candidates can download their appointment letters from the official website i.e. www.madhyamik.assam.gov.in in the evening of 14.05.2022.
9. The Inspector of Schools will receive and accept the JOINING REPORTS AND UNDERTAKINGS of the appointees as prescribed by the Finance (Budget) Department vide Page No.# 204/206 letter No. B.W.3 / Pt - II /1, dtd. 25.01.2005 regarding acceptance of "New Pension Scheme"
as well as execution of a "BOND" between the "Inspector of Schools" and "Appointee"
concerned on 18.05.2022 as per provision Govt. Office Memorandum No. ASE.626/ 2021/4, dtd. 06.04.2022 (Copy enclosed at Annexure - A) positively.
10. Both Final verification of testimonials/documents as well as Counseling for School- wise posting of the appointees will be done simultaneously in the office of the Inspector of Schools on 19.05.2022, 20.05.2022 and 21.05.2022 by the Inspector of Schools.
11. On the day of joining of the appointees (i.e. on 18.05.2022) at the office of the Inspector of Schools, the Inspector of Schools shall ensure the DISPLAY OF THE SCHEDULE AND VENUE for final verification of testimonials/documents as well as for counseling for School-wise posting on the OFFICE NOTICE BOARD for information of the appointees.
12. To display the category-wise, school -wise vacant posts during the Counseling session, the Inspector of Schools shall prepare a list of " NEED BASED SCHOOLS ".
13. GUIDELINES FOR SELECTION OF NEED BASED SCHOOLS (BOTH PGT AND GT) ALONGWITH THE FORMATS ARE ENCLOSED AT ANNEXURE "B" & " C " FOR YOUR READY REFERENCE.
14. The Inspector of Schools shall ensure that all formalities i.e. FINAL VERIFICATION OF TESTIMONIALS, COUNSELLING FOR SCHOOL- WISE POSTING ORDERS AS WELL AS ACCEPTED AND REJECTED LISTS etc. must be completed within 19.05.2022 , 20.05.2022 and 21.05.2022.
15. After issue of School-wise posting orders, the appointees will report to their respective Schools within 23.05.2022 and 24.05.2022 without fail.
16. The Inspector of Schools shall also properly supervise reporting/ joining of the appointees in their place of posting as per order.
17. The salary of the appointees will be counted from the date of joining in the respective Inspectorates i.e. w.e.f. 18.05.2022."
51. Accordingly, it is submitted that if the authorities are required to comply with the directions of this Court to do the exercise within a period of 2(two) months from the date of service of a certified copy of this order on the said authority, i.e. the Director of Secondary Education, Assam, the timelines as mentioned in the communication dated 07.05.2022, is required to correspondingly postponed.
Page No.# 205/206
52. In respect of the point raised, Mr. S.M.T. Chistie along with Mr. B. Kaushik, learned standing counsel for the Secondary Education Department had obtained instructions and it is submitted that the timelines as provided in the communication dated 07.05.2022 is only indicative of verification process, and that the timelines were not for a final exercise of posting persons in the post of Post Graduate Teacher and Graduate Teacher (Arts/Science/Hindi/Sanskrit/Alt.). It was submitted that appointment letters have already been issued. It is also submitted that the departmental authorities would like to go through the judgment and order of this Court passed today and to take an appropriate decision in this matter.
53. Considered the situation arising out of the communication by the Director, Secondary Education, Assam vide memo dated 07.05.2022. In this regard the Court is of the considered opinion that if the said authority, i.e. the Director of Secondary Education, Assam is proposing to comply with the judgment and order of this Court and re-visits the marks of candidates to ascertain whether they have scored 60%/55% in the aggregate, as indicated in this judgment, for which two months' time has been granted for doing the needful. Hence, the Court is of the considered opinion that the Director of Secondary Education, Assam may go ahead with the process of verification. However, no final appointment would be made without undertaking the exercise as indicated in the reliefs as granted in this writ petition so as to prevent any uncertainty to prevail while carrying out such exercise. Therefore, even if any order of appointment has been issued, the same would be subject to the exercise to be done by the Director, Secondary Education, Assam.
Page No.# 206/206
54. The communication dated 07.05.2022 as produced by learned senior counsel for the petitioners is retained on record.
55. The writ petition stands disposed of as indicated above.
56. The parties are left to bear their own cost.
JUDGE Comparing Assistant