Gauhati High Court
Page No.# 1/149 vs Page No.# 21/149 on 5 April, 2022
Page No.# 1/149
GAHC010152942020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4688/2020
PARTHA PRATIM HAZARIKA AND 119 ORS
S/O LATE NAGEN HAZARIKA
VILLAGE KANACHUK GAON,
PO GARAMUR SATRA, PS GARAMUR,
DIST MAJULI ASSAM
2: ANJAN KUMAR DAS
S/O UDDHAB DAS
VILL. BAHARI
P.S. TARABARI
DIST. BARPETA
ASSAM.
3: RITUPARNA SARMA
S/O HITESH SARMA
VILL. BARATHIABARI
P.O. JANARAMCHOWKA
P.S. MANGALDAI
DIST. DARRANG
ASSAM.
4: KAKU MONI SARMAH
D/O BHAGABAN CHANDRA SARMAH
VILL. UPAHUPARA
MILANPUR
P.O. MANGALDAI
P.S. MANGALDAI
DIST. DARRANG
ASSAM.
5: MRINAL TALUKDAR
S/O DIPEN TALUKDAR
VILL. BAHARI
P.O. NIZ BAHARI
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P.S. TARABARI
DIST. BARPETA
ASSAM.
6: DINESH DEKA
S/O LATE NABIN CH. DEKA
VILL. 2NO. SARIKOT
P.O. SARIKOT
P.S. KAMALPUR
DIST. KAMRUP (R)
ASSAM.
7: ANUPA DAS
D/O BHUPE CH. DAS
VILL. MATIA
P.O. MATIA
P.S. MATIA
DIST. GOALPARA
ASSAM.
8: DHARITRI KALITA NATH
D/O DIBAKAR KALITA
VILL. MATIA
P.O. MATIA
P.S. MATIA
DIST. GOALPARA
ASSAM.
9: GITANJALI DEVI
D/O LATE GUNESWAR NATH
VILL. BHURAGAON (BORDUBATUP)
P.O. BHURAGAON
P.S. BHURAGAON
DIST. MORIGAON
ASSAM.
10: JYOTISMITA SARMA
C/O GUNIN SARMAH
VILL. DHOKAPARA
P.O. CHENGELIAJHAR
P.S. SIPAJHAR
DIST. DARRANG
ASSAM.
11: JAKIR HUSSAIN
S/O ABDUS SALAM
VILL. PACHIM SAMARALI
P.O. CHOWDHURY BAZAR
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P.S. MURAJHAR
DIST. HOJAI
ASSAM.
12: AZIZUL HOQUE
S/O ABDUL JALIL
VILL. UTTAR ASHINAGAR
P.O. NIBAGAN
P.S. DOBOKA
DIST. HOJAI
ASSAM.
13: MORTUZA HASSAN BARBHUYAN
S/O MONIR UDDIN BARBHUYAN
VILL. MAZ UDALI
P.O. PHULTOLI BAZAR
DIST. HOJAI
ASSAM.
14: BABUL HUSSAIN
S/O HABIBUR RAHMAN
VILL. NO. 2 BHELKAR
P.O. BHELKAR BAZAR
P.S. HAJO
DIST. KAMRUP (R)
ASSAM.
15: SHIRAJUL HOQUE
S/O HAZRAT ALI AHMED
VILL. NOONMATI
P.O. GHILAJARI
P.S. HOWLY
DIST. BARPETA
ASSAM.
16: NILUFAR AHMED
D/O TAZIMUDDIN AHMED
VILL. GHILAKURI
P.O. BARAMPUR
P.S. SIPAJHAR
DIST. DARRANG
ASSAM.
17: ABU SAYED ALI SHEIKH
S/O MOMIN ALI SHEIKH
VILL. PALASHKANDI
P.O. LAKHIPUR
P.S. LAKHIPUR
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DIST. GOALPARA
ASSAM.
18: WASHIM AHMED
S/O ABDUL MALEQUE
VILL. MOIRABARI
P.O. AND P.S. MOIRABARI
DIST. MORIGAON
ASSAM.
19: HASAN ALI
S/O HASIR ALI
VILL. TARMATHA
P.O. ARIKUCHI
P.S. NALBARI
DIST. NALBARI
ASSAM.
20: TAHMINA AKTAR
D/O SULTAN MAHMUD KHAN
VILL. SIMLABARI
P.O. SIMLABARI
P.S. LAKHIPUR
DIST. GOALPARA
ASSAM.
21: JIAUL HAQUE
S/O SOMSER ALI
VILL. BHEBARI
P.O. GURMOW
P.S. RANOIA
DIST. KAMRUP
ASSAM.
22: MRINAL KANTI MEDHI
S/O KARUNA KANTA MEDHI
VILL. BAHARI
P.O. NIZ BAHARI
P.S. TARABARI
DIST. BARPETA
ASSAM.
23: BISWAJIT RUDRA PAUL
S/O BIDHU BHUSAN RUDRA PAUL
VILL. JIADHARA
P.O. KARNAMADHU
P.S. KARIMGANJ
DIST. KARIMGANJ
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ASSAM.
24: BAHARUL ISLAM LASKAR
S/O LT. AFTAB UDDIN LASKAR
VILL. BOALIPAR PT. III
P.O. BOALIPAR BAZAR
P.S. HAILAKADI
DIST. HAILAKANDI
ASSAM.
25: ALIMA BEGUM
S/O ABDUS SUKKUR
VILL. WEST KANISHAIL
P.O. KANISHAIL
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
26: BOJLUR RAHMAN
S/O ABDUL MOZID MIAH
VILL. BOCHAIMARI
P.O. AIRKATA
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM.
27: NUR HUSSAIN
S/O ABDUL KARIM
VILL. BARJARI GAON
P.O. AND P.S. JAMUNAMUKH
DIST. HOJAI
ASSAM.
28: SHELIM UDDIN
S/O ABDUL MALIQUE
VILL. GUASINPUR
P.O. JANAKALYAN BOZAR
DIST. KARIMGANJ
ASSAM.
29: SHAMSUL ALAM TAPADAR
S/O MASADDAR ALI TAPADAR
VILL. MAJLISHPR
P.O. MARJATKANDI
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
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30: ASHRAFUL ALOM
S/O LT. ABUL HUSSAIN
VILL. PIRERCHOK
P.O. TILLABAZAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
31: AFZAL HUSSAIN
S/O MD. ABUL KALAM
VILL. SAYEDPUR
P.O. JAGANNATHI
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
32: IMRAN HUSSAIN
S/O YEASIN ALI
VILL. DEOPUR
P.O. TILLABAZAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
33: RATUL DAS
S/O RASARAJ DAS
VILL. DAKSHINGRAM
P.O. KARNAMADHU
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
34: SALIM AHMED
S/O MOULANA MUYEN UDDIN
VILL. BATAIYA
P.O. MULLAGANJ BAZAR
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.
35: SHABIR AHMED
S/O LT. BELAL AHMED
VILL. WEST KANISHAIL
P.O. KANISHAIL
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
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36: KHASRUL HAQUE
S/O LATE SHAMSUL HAQUE
VILL. WEST KANISHAIL
P.O. KANISHAIL
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
37: SARIMUL HAQUE CHOUDHURY
S/O JAMAL UDDIN CHOUDHURY
VILL. DASGRAM
P.O. DASGRAM
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.
38: KALIM UDDIN TAPADAR
S/O MOIN UDDIN TAPADAR
VILL. BATAIYA
P.O. MULLAGANJ BAZAR
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.
39: KAMRUZ ZAMAN
S/O RAFIQUL HAQUE
VILL. SRIKONA PART-II
P.O. SRIKONA
P.S. SILCHAR
DIST. CACHAR
ASSAM.
40: ABDUL HASIB
S/O ABDUL HANNAN
VILL. MASLY
P.O. BHNAGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
41: HIFJUR RAHMAN CHOUDHURY
S/O MATAB UDDIN CHOUDHURY
VILL. BORBADRI
P.O. MANIKGANJ
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
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42: BADRUL ISLAM TAPADAR
S/O HABIBUR RAHMAN TAPADAR
VILL. BHATAIL
P.O. JADUTILLA
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
43: MOSTUFA AHMED CHOUDHURY
S/O ABDUL HANNAN CHOUDHURY
VILL. DHIT
P.O. TILLABAZAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
44: BAHAR UDDIN
S/O ABDUL LATIF
VILL. BALIDIOR
P.O. ASHALKANDI
P.S. PATHERKANDI
DIST. KARIMGANJ
ASSAM.
45: DILWAR AHMED
S/O MOIN UDDIN
VILL. MEHERPUR
P.O. BARUALA
P.S. RATABARI
DIST. KARIMGANNJ
ASSAM.
46: BIPLOB CHAKRABORTY
S/O BINOY BHUSAN CHAKRABORTY
VILL. SARISHA
P.O. SILCHAR ROAD
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
47: HIMANKU CHOUDHURY
S/O HIRANMOY CHOUDHURY
ADDR. NEW MARKET
STATION ROAD
P.O. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
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48: SAYED JAKIR AHMED
S/O SAYED KAMAL AHMED
VILL. ILASHPUR
P.O. BARAIGRAM
P.S. PATHARKANDI
DIST. KARIMGANJ
ASSAM.
49: ZIAUR RAHMAN KHAN
S/O FAKHAR UDDIN KHAN
VILL. BANUGRAM
P.O. NILAMBAZAR
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.
50: RASHID AHMED
S/O AKLAQUR RAHMAN
VILL. JAYNAGAR
P.O. CHANTILLA
P.S. RATABARI
DIST. KARIMGANJ
ASSAM.
51: RUBIA KHANAM
D/O ABDUL HASIM
VILL. MAHAKAL
P.O. MAHAKAL
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
52: UTTAM CHANDA
S/O NARAYAN CHANDA
VILL. BILLBARI
P.O. BASUDEB NAGAR
P.S. PATHARKANDI
DIST. KARIMGNJ
ASSAM.
53: BAHARUL ALAM
S/O ABDUR RAHIM
VILL. BISHKUT
P.O. AYLABARI
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
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54: HASHIMUL ISLAM
S/O ASKAR ALI
VILL. GUASHPUR
P.O. JANAKALYAN BAZAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
55: MAHBUBUR RAHMAN
S/O MAKLISUR RAHMAN
VILL.NIAMOTHKHANI
P.O. MULLAGANJ BAZAR
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.
56: JASHIM AHMED
S/O LT. JAMAL AHMED
VILL. KANKALASH
P.O. BHANGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
57: AYESHA SULTANA CHOUDHURY
D/O AHMED MUSTAFA CHOUDHURY
VILL. BATARASHI
P.O. TILLABAZAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
58: JUBAL AHMED
S/O BASAL UDDIN
VILL. BARANTAR
P.O. JANAKALYAN BAZAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
59: ABDUL HAKIM
S/O ABDUL NOOR
VILL. FARAMPASHA
P.O. NILAMBAZAR
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.
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60: SOJINA BEGAM MAZUMDAR
D/O SIRAJ UDDIN MAZUMDER
VILL. BOALIPAR
P.O. BOALIPAR BAZAR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM.
61: MUSTAFA AHMED MOZUMDER
S/O MOIN UDDIN MAZUMDER
VILL. UJANKUPA PT-I
P.O. UJANKUPA
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM.
62: FULLNEHAR BEGUM MAZUMDER
D/O KHALIL UDDIN MAZUMDER
VILL. HAILAKANDI
W/NO -03 (MISSION ROAD)
P.O. R.P. ROAD
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM.
63: BADAR UDDIN
S/O TAIZ UDDIN
VILL. PATHU
P.O. PATHU
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
64: NAZLIN BEGUM
D/O ABDUL AZIZ
VILL. PATHU
P.O. PATHU
PS. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
65: RUHUL IMTIAZ PAPPU MAZUMDER
S/O NIZAM UDDIN MAZUMDER
TOWN HAILAKANDI W/NO 13 (COLLEGE ROAD)
P.O. R.P. ROAD
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM.
Page No.# 12/149
66: BAPAN AHMED
S/O ABDUL JALEEL
VILL. BASANTAPUR
P.O. NAIRGRAM
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSMA.
67: FAISAL AHMED
S/O MD. MASHUK AHMED
VILL. HILCHAR
P.O. SRIGOURI
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
68: KAILASH KAIRI
S/O LT. KESHAB KAIRI
VILL. RONGPUR PT-II
P.O. RONGPUR BOALIPAR
P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.
69: JAHANARA BEGAM CHOUDHURY
D/O SHAJAN CHOUDHURY
VILL. UTTARMOHANPUR
P.O. KAPTANPUR
P.S. SONAI
DIST. CACHAR
ASSAM.
70: ABED AHMED MAZUMDER
S/O MAHMADUL AMBIA MAZUMDER
VILL. JOGODISHPUR PT-V
P.O. JOGODISHPUR
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
71: TAHIRUL ISLAM
S/O LT. NAJIBUL ISLAM
VILL. KANKALASH
P.O. BHANGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
Page No.# 13/149
72: FATHIMA BEGOM BARBHUIYA
W/O MUKUL HUSSAIN
VILL. ROSULPUR (SOROPUR)
P.O. BHANGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
73: RAJINA SULTANA MAZUMDER
D/O MAHMADUL AMBIA MAZUMDER
VILL. JOGODISHPUR PT-V
P.O. JOGODISHPUR
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
74: SABBIR AHMED CHOUDHURY
S/O LT. ABDUL JALIL CHOUDHURY
VILL. RASULPUR
P.O. BHANGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
75: KABIR HUSSAIN
S/O NAZRUL ISLAM
VILL. SARAPUR EAST
P.O. BHANGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
76: SADDAM KHAN
S/O SIRAJDDIN KHAN
VILL. URIAMGURI
P.O. URIAMGURI
P.S. TEZPUR
DIST. SONITPUR
ASSAM.
77: SABINA YASMIN
D/O SHAMSUL HOQUE
VILL. PASCHIM MOINBARI
P.O. MOINBARI
P.S. KALGACHIA
DIST. BARPETA
ASSAM.
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78: ROSTOM ALI AKOND
S/O HATEM ALI AKOND
VILL.AMBARI BHUYAN PARA
P.O. BARKALIA SHERSHOW
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM.
79: RAKIB HUSSAIN KHANDAKAR
S/O SAMSUL ALOM KHANDAKAR
VILL. KUKURMARA
P.O. RADHAMADHAB HAT
P.S. MANKACHAR
DIST. SOUTH SALMARA MANKACHAR (ASSAM)
80: RAFIQUL ISLAM
S/O HAZRAT ALI
VILL. BHOJKHOWA CHAPORI
P.O. BHOJKHOWA CHAPORI
P.S. TEZPUR
DIST. SONITPUR
ASSAM.
81: PRAKASH SARMAH
S/O SRI PRAFULLA SARMAH
VILL. BALIPOTA
P.O. LAKSHIMPUR
DIST. DARRANG
ASSAM.
82: PANKIL MALLICK
S/O SRI JYOTISH MALLICK
VILL. KONWARPUR
P.O. KALAKHOWA
DIST. LAKHIMPUR
ASSAM.
83: NURJAHAN BEGUM
D/O LT. ABDUL LATIF
VILL. SUPRAKANDI
P.O. MANIKGANJ
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
84: MOKLESUR RAHMAN
S/O IDRIS ALI
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VILL. BORTALOWA
P.O. AND P.S. DHALI GAON
DIST. CHIRANG (BTR)
85: MASUMA BEGUM
D/O ABDUL SAMAD
VILL. PUBJARUNI
P.O. KARAIGURI
P.S. MURAJHAR
DIST. HOJAI
ASSAM.
86: INAMUL HOQUE CHOWDHURY
S/O ISLAMUDDIN AHMED
VILL. NO. 2 GHORASHAL
P.O. BYASPARA
P.S. SIPAJHAR
DIST. DARRANG
ASSAM.
87: HALIMA KHATUN
D/O MD. NOOR AHMED MOZUMDER
VILL. MOBARAK BOSTI
P.O. NILBAGAN
P.S. MURAJHAR
DIST. HOJAI
ASSAM.
88: DEWAN HAZARAT ALI
S/O DEWAN MAKBUL HUSSAIN
VILL. HALDHIA PATHER
P.O. GHUGUBARI
P.S. KALGACHIA
DIST. BARPETA
ASSAM.
89: ANITA KALITA
D/O SRI PRAMOD KALITA
VILL. KAKAYA
P.O. KAKAYA
P.S. BELSOR
DIST. NALBARI
ASSAM.
90: ABDUS SAHID CHOUDHURY
S/O MONAJJIR ALI CHOUDHURY
VILL. AND P.O. SUTARKANDI
P.S. KARIMGANJ
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DIST. KARIMGANJ
ASSAM.
91: KAUSHIK BHATTACHARJEE
S/O LT. KALI CHARAN BHATTACHARJEE
TOWN SAPATGRAM W/NO 3
P.O. SAPATGRAM
P.S. SAPATGRAM
DIST. DHUBRI
ASSAM.
92: SURANJAN DEKA
S/O DHARANIDHAR DEKA
VILL. GARIAPARA
P.O. BHURARGARH
P.S. MANGALDAI
DIST. DARRANG
ASSAM.
93: SUNIRMAL DAS
S/O MRINMOY DAS
VILL. AND P.O. DEBIPUR
P.S. DHOLAI
DIST. CACHAR
ASSAM.
94: SHOHID ALI
S/O BANIZ ALI
VILL. NASHKARA
P.O. AIRKATA
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM.
95: NABINUR RAHMAN
S/O LT. NURMAHAMMAD ALI
VILL. CHENGA
P.O. CHENGA
P.S. TARABARI
DIST. BARPETA
ASSAM.
96: ABDUR ROUF
S/O MD. EAQUB ALI
VILL. BAREMARI PATHER
P.O. GAREMARI (BAZAR)
P.S. BARPETA
DIST. BARPETA
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ASSAM.
97: SHOFIQUL ISLAM
S/O ABDUS SATTAR AKAND
VILL. GHUGUDOBA
P.O. RAJMITA
P.S. LAKHIPUR
DIST. GOALPARA
ASSAM.
98: SHORIFUL ISLAM
S/O MOHIR UDDIN
VILL. MERERCHAR
P.O. KUSHBARI
P.S. MERERCHAR
DIST. BONGAIGAON
ASSAM.
99: AZADUR RAHMAN
S/O JOYNAL ABDIN
VILL. KUMULLI PARA
P.O. GAREMARI
P.S. HOWLY
DIST. BARPETA
ASSAM.
100: SAYED NURUL HASSAN
S/O SAYED ATOWAR RAHMAN
VILL. KUMULLI PARA
P.O. GAREMARI
P.S. HOWLY
DIST. BARPETA
ASSAM.
101: MONOWAR ISLAM
S/O SOLEMAN HOQUE
VILL. BAGHARCHAR
P.O. JHOWDANGA
P.S. MANKACHAR
DIST. SOUTH SALMARA MANKACHAR (ASSAM)
102: PARBATI BARMAN
D/O RABIN BARMAN
VILL. KUSHLALGURI
P.O. PATILADAHA
P.S. MANIKPUR
DIST. BONGAIGAON
ASSAM.
Page No.# 18/149
103: JINA BEGUM
D/O AYUB ALI
VILL. BARLECHAKONA
P.O. MADHUKUCHI
P.S. RANGIA
DIST. KAMRUP
ASSAM.
104: JITUMONI DEWAN
D/O TAZUDDIN DEWAN
VILL. AZARA
P.O. SONESWAR
DIST. KAMRUP (ASSAM)
105: LALMAMUD ALI AHMED
S/O LT. ABUL HUSSAIN
VILL. BARBARIJHAR
P.O. MOUTUPURI
DIST. BARPETA
ASSAM.
106: REZAUL ARSHAD
S/O ATAUR RAHMAN
VILL. GHILAZARI
P.O. GHILAZARI
P.S. HOWLY
DIST. BARPETA
ASSAM
107: MUMSHAD THEENOORI AHMED
D/O KAMAL UDDIN
VILL. UTTAR ASHINAGAR
P.O. NILBAGAN
P.S. DOBOKA
DIST. HOJAI
ASSAM.
108: FAIZUDDIN ALI
S/O SUMEZ ALI
VILL. GOMA
P.O. GOMAFULBARI
P.S. TARABARI
DIST. BARPETA
ASSAM.
109: SHAHIDUJ ZAMAN BORBHUYAN
S/O MD. KUTUB UDDIN BORBHUYAN
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VILL. HATIKHALI
P.O. BORHAWAR
P.S. MURAJHAR
DIST. HOJAI
ASSAM.
110: JULI AHMED
D/O KARSID ALI
VILL. KARAIBARI
P.O. DAGAON
P.S. RANGIA
DIST. KAMRUP (R)
ASSAM.
111: LIKHAN SARMA
D/O LT. RAJEN SARMA
VILL. BARUAJANI
P.O. BARUAJANI
P.S. KAMALPUR
DIST. KAMRUP
ASSAM.
112: JIYAUL HOQUE BARBHUIYA
S/O TAHIR UDDIN BARBHUIYA
VILL. NIZ JALALPUR
P.O. JALALPUR
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
113: RIAJUL HOQUE
S/O MASKANDAR ALI
VILL. BHANGARPAR
P.O. KALAIN
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
114: MAMUD IKBAL
S/O ALI AHMED
VILL. NIZ JALALPUR
P.O. JALALPUR
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
115: KHASRUL HOQUE BARBHUIYA
S/O ABDUL WAHAB BARBHUIYA
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VILL. NATANPUR
P.O. KALAIN
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
116: JOY PRAKASH NUNIA
S/O LT. ROGHU BANSI NUNIA
VILL. SILCOORIE
P.O. SILCOORIE
P.S. SILCHAR SADAR
DIST. CACHAR
ASSAM.
117: MONJUARA KHATUN
D/O MOINUL HOQUE
VILL. ANANDAPUR
P.O. SUKMANAH
P.S. BARPETA
DIST. BARPETA
ASSAM.
118: NABAJEET DAS
S/O LT. BIPIN DAS
VILL. OUMURA
P.O. BHELLA
P.S. BARPETA
DIST. BARPETA
ASSAM.
119: SINTU PAUL
S/O SANJIT KUMAR PAUL
VILL. BAGARGOOL
P.O. RAKESHNAGAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM.
120: SAYEED HUSSAIN CHOUDHURY
S/O MD. MUHIBUL HOQUE CHOUDHURY
VILL. TALTALA
P.O. JANAKALYANN BAZAR
P.S. KALIGANJ
DIST. KARIMGANJ
ASSAM
VERSUS
Page No.# 21/149
THE STATE OF ASSAM AND 6 ORS
TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVT. OF ASSAM. ELEMENTARY EDUCATION DEPARTMENT, DISPUR,
GUWAHATI 6
3:THE COMMISSIONER AND SECY. SECONDARY EDUCATION
DEPTT.
DISPUR
GUWAHATI-6
4:THE DIRECTOR
SECONDARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI -19
5:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 19
6:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR
SECONDARY EDUCATION ASSAM
TO BE REPRESENTED BY ITS MEMBER SECY.
DISPUR
GUWAHATI 781006
7:THE RASHTRYA MADHYAMIK SIKSHA ABHIYAN MISSION
(R.M.S.A.)
8:THE ASSAM SARBA SIKSHA ABHIJAN MISSION
KAHILIPARA
GHY 19 (TO BE REPRESENTED BY ITS MISSION DIRECTOR
KAHILIPARA
GUWAHATI 19
Advocate for the Petitioner : MR A R BHUYAN
Advocate for the Respondent : SC, ELEM. EDU
Linked Case : WP(C)/4235/2020
MAHBUBUR RAHMAN AND 23 ORS
Page No.# 22/149
S/O. MD. HIFZUR RAHMAN
VILL. SARAPUR
P.O. BHANGA BAZAR
DIST. KARIMGANJ
ASSAM.
2: SULTAN AHMED
S/O. SALEH AHMED
VILL. BAKARSHAL
P.O. JABAINPUR
DIST. KARIMGANJ
ASSAM.
3: AHRAR UDDIN
S/O. ATAUR RAHMAN
R/O. BADEUTTAR
P.O. BHANGA BAZAR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
4: AHMAD FAIZ
S/O. LT. MOULANA MAKADDAS ALI
VILL. SATGHARI
P.O. KANAIBAZAR
P.S. PATHARKANDI
DIST. KARIMGANJ
ASSAM.
5: NAZIR HUSSAIN
S/O. LT. MOULANA ABDUS SUBHAN
VILL. BAGARSHANGON
P.O. KANAIBAZAR
P.S. PATHARKANDI
DIST. KARIMGANJ
ASSAM.
6: ABDUS SALAM TALUKDAR
S/O. SHUAIBUR RAHMAN TALUKDAR
VILL. NAYAPATAN
P.O. HASANPUR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM.
7: RASHID AHMED
Page No.# 23/149
S/O. MD. KAMAL UDDIN
VILL. BORGOOL (CHAMALA)
P.O. GHULCHARA
P.S. PATHARKANDI
DIST. KARIMGANJ
ASSAM.
8: SABBIR AHMED
S/O. ABDUL BARI
VILL. SAYEED PUR (BANDAR KUNA-1)
P.O. MULLAGANJ BAZAR
P.S. PATHARKANDI
DIST. KARIMGANJ
ASSAM.
9: IQBAL HUSSAIN LASKAR
S/O. SAFIQUR RAHMAN LASKAR
VILL. RONGPUR
P.O. RANGABAK
P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.
10: AFRARUZZAMAN
S/O. LT. ABDUL MANNAN
VILL. BUNDASHIL
P.O. BADARPUR
DIST. KARIMGANJ
ASSAM.
11: SK. MD. ESARUHULLAH
S/O. AZIZUR RAHMAN
VILL. UTTAR MARAGADADHAR
P.O. MARAGADADHAR
P.S. AGOMANI
DIST. DHUBRI
ASSAM.
12: ELIASUR RAHMAN
S/O. MD. MOTIAR RAHMAN SK
VILL. BHOMRABL PT-II
P.O. HARQPUTA
P.S. GOSSAIGAON
DIST. KOKRAJHAR
ASSAM.
13: SAMSUL HOQUE SK
Page No.# 24/149
S/O. ALAUDDIN SK
VILL. BARKHASUA
P.O. BARJAN
P.S. TAMARHAT
DIST. DHUBRI
ASSAM.
14: ASHRAFUL ISLAM
S/O. MD. ALIM UDDIN MUNCHI
VILL. CHOTO KALIA PT-II
P.O. AND P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM.
15: MOSTAFA ZAMAN SIDDIQUE
S/O. GOLAP UDDIN SK
VILL. POKALAGI
P.O. KAMANDANGA
P.S. TAMARHAT
DIST. DHUBRI
ASSAM.
16: SAYED ALI
S/O. SONTES ALI
VILL. CHIRKHOWA PT-V
P.O. ALOMGANJ
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM.
17: ABDUL MUKIT MIAH
S/O. NUR MOHAMMAD
VILL. BIDYARDABRI PT II
P.O. BIDYARDABRI
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM.
18: ABDUS SABUR UDDIN AKAND
S/O. SAKKAR ALI AKAND
VILL. HATI DURA
P.O. GHASHBARI
P.S. SAPATGRAM
DIST. DHUBRI
ASSAM.
Page No.# 25/149
19: SAIFUL ISLAM
S/O. ABDUR RASHID
VILL. CHOTO BASHANI
P.O. SAGOLCHARA
P.S. DHUBRI
DIST. DHUBRI
ASSAM.
20: ABDUL WAHAB SARKAR
S/O. GAZIUR RAHMAN
VILL. POKALAGI PART-II
P.O. POKALAGI
P.S. GOLAKGANJI
DIST. DHUBRI
ASSAM.
21: MAJIBUL HOQUE AHMED
S/O. ABUL KALAM AZAD
VILL. BHOLASKASH
P.O. CHOTOGUMA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM.
22: WAQQAS ALI
S/O. HASEN ALI
VILL. DHARMASALA
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM.
23: USMAN GONI
S/O. NASIR ALI
VILL. HANAPARA
P.O. ADABARI
P.S. MUKALMUA
DIST. NALBARI
ASSAM.
24: KAMRUL HUDA BARBHUIYA
S/O. ABDUL MATAHIR BARBHUIYA
VILL. GANIRGRAM PART-3
P.O. MAHADEVPUR
P.S. KATIGORAH
DIST. CACHAR
ASSAM.
Page No.# 26/149
VERSUS
THE STATE OF ASSAM AND 3 ORS
TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.
2:THE DIRECTOR
SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19.
3:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR
SECONDARY EDUCATION
ASSAM TO BE REP. BY ITS MAMBER SECRETARY
DISPUR
GUWAHATI-781006.
4:THE RASHTRYA MADHAYAMIK SIKSHA ABHIYAN MISSION (R.M.S.A.)
TO BE REP. BY ITS MISSION DIRECTOR
KAHILIPARA
GUWAHATI-19.
------------
Advocate for : MR A R BHUYAN Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS Linked Case : WP(C)/1440/2019 SAMANUR RAHMAN AND ANR. S/O- ABDUL HAKIM VILL AND P.O. BATADRAVA P.S. BATADRAVA DIST- NAGAON ASSAM PIN- 782122 2: MOZIBUR RAHMAN S/O- ABDUL HAKIM VILL AND P.O. BATADRAVA P.S. BATADRAVA DIST- NAGAON ASSAM PIN- 782122 VERSUS THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMM. TO THE GOVT. OF ASSAM Page No.# 27/149 EDUCATION DEPTT.
DISPUR GHY-6 2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM EDUCATION DEPTT.
(SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK C DISPUR GHY-6 3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GHY-19 4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GHY-19
------------
Advocate for : MR K K MAHANTA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/5268/2020 ZUHAID AHMED AND 10 ORS S/O- MUSTAFA UDDIN A R/O- VILL AND P.O. MAHAKAL P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 2: ABUL QUASIM TAPADAR S/O- FARUK HUSSAIN TAPADAR A R/O- VILL- BASHAIL P.O. MARJATKANDI P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 3: MUSFIQUR RAHMAN S/O- MD. SHAMSUL A R/O- VILL - NIAMATHKHANI P.O. MULLAGANJ BAZAR P.S. NILAMBAZAR DIST.- KARIMGANJ (ASSAM) 4: TIPU SULTAN TAPADAR Page No.# 28/149 S/O- NURUL ISLAM TAPADAR A R/O- VILL - BASHAIL P.O. MARJATKANDI P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 5: MD. ABDUL HAMID S/O- LT. ABDUL KADIR A R/O- VILL AND P.O. HASANPUR P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 6: MD. ABDUL MALIK S/O- ABDUL SUBHAN A R/O- VILL - ALAKULIPUR P.O. BADARPURGHAT P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 7: MD. JAKARIAH S/O- ALTAF HUSSAIN A R/O- VILL AND P.O. MAHAKAL P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 8: MD. AHBAB UDDIN S/O- MD. ATAUR RAHMAN A R/O- VILL - BADARPUR P.O. BHANGA BAZAR P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 9: JOYNAL AHMED S/O- SAFIQUR RAHMAN A R/O- VILL- KUDRAKANDI P.O. KALIGANJ BAZAR P.S. BADARPUR DIST.- KARIMGANJ (ASSAM) 10: MASUMA BEGUM D/O- ABDUL SAMAD A R/O- VILL- PUBJARUNI P.O. KARAIGURI DIST.- HOJAI (ASSAM) 11: HAILIMA KHATUN D/O- NOOR AHMED MAZUMDER Page No.# 29/149 A R/O- VILL - MUBARAK BOSTI P.O. NILBAGAN DIST.- HOJAI (ASSAM) VERSUS THE STATE OF ASSAM AND 6 ORS TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM (ELEMENTARY) EDUCATION DEPTT. DISPUR GHY-6 2:THE COMM. AND SECY. EDUCATION (SECONDARY) DEPTT. DISPUR GHY-6 3:THE DIRECTOR SECONDARY EDUCATION ASSAM KAHILIPARA GHY-19 4:THE DIRECTOR ELEMENTARY EDUCATION ASSAM KAHILIPARA GHY-19 5:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REP. BY ITS MEMBER SECY. DISPUR GHY-06 6:THE RASHTRYA MADHYAMIK SIKSHA ABHIYAN MISSION KAHILIPARA GHY-19 (R.M.S.A.) 7:THE ASSAM SARBA SIKSHA ABHIAN MISSION KAHILIPARA GHY-19 (TO BE REP. BY ITS MISSION DIRECTOR KAHILIPARA GHY-19)
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Advocate for : MR A R BHUYAN Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 6 ORS Linked Case : WP(C)/2788/2020 SOIDUR RAHMAN AND 16 ORS.
Page No.# 30/149 S/O- ABDUL JALIL R/O- VILL- KHARUBHAJ P.O- RAJMITA DIST- GOALPARA ASSAM 2: SAMSUN NEHAR SIDDIQUE D/O- SHAHAB UDDIN MONDAL R/O- VILL- KURSHAKATI P.O- AOLATOLI DIST- GOALPARA ASSAM 3: JEHERUL ISLAM S/O- SAKANDAR MULLAH R/O- VILL- BAISHA P.O- BHOGDIA DIST- BARPETA ASSAM 4: NAZRUL ISLAM S/O- KASIM UDDIN R/O- VILL- KUMULIPARA P.O- KUMULIPARA DIST- BARPETA ASSAM 5: SHAMSUL ALOM S/O- ABDUS SATTAR R/O- VILL- GUNIALGURI P.O- GUNIALGURI DIST- BARPETA ASSAM 6: AZMAL HOQUE S/O.- SAMSER ALI A RESIDENT OF VILL.- SIMLABARI P.O.- AMBARI DIST.- GOALPARA ASSAM.
7: CHHABINA YASMIN D/O.- ABDUL SALAM BEPARI A RESIDENT OF VILL.- NIDANPUR PART-I P.O.- LAKHIPUR DIST.- GOALPARA ASSAM.
8: REZAUL KARIM Page No.# 31/149 S/O.- GOLAP UDDIN A RESIDENT OF VILL.- PATAMARI P.O.- PATAMARI DIST.- DHUBRI ASSAM.
9: JOHIRUL ISLAM S/O.- ABDUL KUDDUS A RESIDENT OF VILL.- KURSHAPAKRI PART-II P.O.- HASHDOBA DIST.- GOALPARA ASSAM.
10: JOHIRUL ISLAM JOHN A RESIDENT OF VILLAGE TARANGAPUR P.O. TULSHIBARI IN THE DISTRICT OF GOALPARA ASSAM.
11: HACHANUR RAHMAN A RESIDENT OF VILLAGE- KHERBARI PART-3 P.O. KHERBARI IN THE DISTRICT OF DHUBRI ASSAM.
12: SHOHIDUL ISLAM S/O. JOYNAL ABEDIN A RESIDENT OF VILL. BAPURBHITA P.O. DHAMOR RESERVE IN THE DISTRICT OF GOALPARA ASSAM.
13: SUKUM UDDIN S/O. SHAHAB UDDIN A RESIDENT OF VILL. BHAGNIRKANDA P.O. B.K. SERSOW IN THE DISTRICT OF DHUBRI ASSAM.
14: ABDUR RAHIM MONDAL S/O. AMIRCHAND MONDAL A RESIDENT OF VILL. CHINABARI P.O. B.K. SERSOW IN THE DISTRICT OF DHUBRI ASSAM.
15: MIZANUR RAHMAN S/O. ABDUL KADER MOLLAH A RESIDENT OF VILL. PUB KATHORI P.O. TAKIMARI Page No.# 32/149 IN THE DISTRICT OF GOALPARA ASSAM 16: MOZIRUL HOQUE S/O. AFSAR ALI A RESIDENT OF VILL. KHARUBAZAR P.O. RAJMITA IN THE DISTRICT OF GOALPARA ASSAM.
17: ARFAN ALI S/O. NUR BOKTA SHEIKH A RESIDENT OF VILL. BAGHMARA CHAR P.O. BAGMARA CHAR IN THE DISTRICT OF BARPETA ASSAM.
VERSUS THE STATE OF ASSAM AND 3 ORS REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM EDUCATION ELEMENTARY DEPTT DISPUR GUWAHATI- 06 2:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI - 19. 3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM SECONDARY EDUCATION DEPARTMENT DISPUR- GUWAHATI-6 4:THE 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 : DR. B AHMED Advocate for : SC ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS Linked Case : I.A.(Civil)/932/2019 ABDUS SATTAR PRERI AND 116 ORS. S/O. LT. HURMAT ALI Page No.# 33/149 VILL. JUGIPARA P.O.- BALABARI DIST.- DARRANG PIN NO. 784146.
2: MD. JULFIKKAR ALI S/O LATE ABDUL AZIZ VILL.- CHUKABAHI P.O.- DAIPAM P.S.- DALGAON DIST.- DARRANG PIN NO.- 784514.
3: AMINUL ISLAM S/O-MD. ALAUDDIN AHMED VILL.- 139 GELAIDINGI P.O. - MENAPARA P.S.-MANGOLDAI DISTRICT- DARRANG PIN NO- 784146 4: MUKTADIR BILLAH S/O-KUTUB UDDIN VILL- GALAMDI P.O.- KUARI PUKHURI DISTRICT- DARRANG ( ASSAM) PIN NO.-784115 5: MD. ABDUL QUIUM S/O - HASAN ALI VILL. - MORA BEGA PAR P.O.-BHAKAT PARA DISTRICT - DARRANG PIN NO.-784190 6: RAFIKUL ISLAM S/O-ABBAS ALI VILL-KACHARIPARA JANGAL P.O. DALGAON P.S. DALGAON DIST- DARRANG ASSAM Page No.# 34/149 PIN-784116 7: KHAIRUL HOQUE S/O. MATLEB ALI VILL- GARAKHAT P.O. DALGAON P.S. DALGAON DIST- DARRANG PIN-784116 8: MEHEDI ALOM S/O - SULTAN ALI AHMED TOWN - WAHAB NAGAR WARD NO-7 P.O - KHARUPETIA P.S. KHARUPETIA DIST- DARRANG PIN- 784115 9: KHANDAKAR SAIFUDDIN S/O. KHADIMUL ISLAM VILL- KACHARIPARA JUNGLE P.O. DALGAON P.S. DALGAON DIST- DARRANG PIN- 784116 10: SHAHIDUR RAHMAN S/O. ABDUL HAMID VILL- SIALMARI NEPALIGAON P.O. KOUPATI P.S. DALGAON DIST- DARRANG PIN-784113 11: MUTASIM BILLAH S/O. JAIRUDDIN AHMED VILL- NO-3 GALANDI P.O. KUARI PUKHURI DIST- DARRANG PIN -784115 12: ELIAS ALI Page No.# 35/149 S/O. SHAH JAMAL VILL-BAGDIA P.O. BHAKATPRARA DIST- DARRANG PIN- 784190 13: AHAZUDDIN AHMED S/O. MD. ASAD ALI VILL- BAGHPARI P.O. MANGALDAI DIST- DARRANG PIN- 784125 14: MANJURUL KABIR S/O. SHOHRAB ALI VILL- BAGHPARI P.O. MANGALDAI DIST- DARRANG PIN- 784125 15: KUTUBUDDIN AHMED S/O. MD. ABDUL GAFUR VILL- NIZ BARUAJHAR P.O. PUNIA NO-1 DIST- DARRANG PIN- 784115 16: ASFIA KHATUN D/O. AMZAD HUSSAIN VILL- NIZ BISWANATH P.O. BISWANATH GHAT DIST-BISWANATH PIN- 784176 17: AMINUL HOQUE S/O. GIAS UDDIN AHMED VILL- DAIPAM P.O. DAIPAM DIST- DARRANG PIN- 784514 18: JAHUR ALI S/O. JAMIR UDDIN VILL- RANIPUKHURI P.O. KAJIAMATI Page No.# 36/149 DIST- UDALGURI PIN -784509 19: SADDAM HUSSAIN S/O. SAHAR ALI VILL- SHILLONGANI P.O. SHILLONGANI P.S. SADAR DIST- NAGAON PIN-782002 20: SHARIFUL ALOM S/O. KAMAL UDDIN VILL- BHAKATGAON P.O. SHILLONGANI P.S. SADAR DIST- NAGAON PIN- 782002 21: SHABNAM HABIBA D/O. ISLAM UDDIN AHMED VILL- KASARI SALMARI WARD NO-8 P.O. RANGIA P.S. RANGIA DIST- KAMRUP PIN- 781354 22: JAHIRUL ISLAM S/O. ALIM UDDIN VILL- KACHARI JAN P.O. KARATIPAM P.S. MORIGAON DIST- MORIGAON PIN- 782105 23: RIAZ HAZARIKA S/O. KUTUBUDDIN HAZARIKA VILL- SONARIGAON P.O. SANARIGAON P.S. DHING DIST- NAGAON PIN- 782123 24: RIJABUL HUSSAIN S/O. GIASUDDIN AHMED VILL- GEREKONI P.O. BECHAMARI DIST- NAGAON Page No.# 37/149 PIN- 782123 25: REKIBUL ALAM S/O. ABUL HASHIM VILL- SUTARGAON P.O. JUMARMUR DIST- NAGAON PIN- 782427 26: ISAHDUL ISLAM S/O. NAZIM UDDIN VILL- PACHIM FUTALJAR P.O. PUB FUTALJAR DIST- NAGAON PIN-782124 27: DILUWARA BEGUM D/O. ABUL KASHEM VILL AND P.O. SHILLONGANI P.S. SADAR DIST- NAGAON PIN-782002 28: SARIF UDDIN AHMED S/O. MD. ALI HUSSAIN VILL- BHAKATGAON P.O. SHILLONGANI DIST-NAGAON PIN-782002 29: ROUZATUN NEHAR D/O. ABDUL MANNAN VILL- SINGAIAGAON P.O. SINGARI MADRASSA P.S. JURIA DIST- NAGAON PIN-782124 30: AMINUL HOQUE S/O. LT. EBRAHIM ALI VILL- DALANI JURIA P.O. TINSOKIA DIST- NAGAON PIN-782124 31: ANJUWARA BEGUM Page No.# 38/149 D/O. ABDUL LATIB VILL- PASCIM JOGIJAN P.O. HOJAI DIST- NAGAON PIN-782122 32: NUR NEHAR PARBIN SULTANA D/O. LT. ABDUL MANNAS VILL- BHAKATGAON P.O. SHILLONGANI DIST- NAGAON PIN- 782002 33: JESMIN SULTANA D/O. MD. ABDUL HYE VILL. AND P.O. KUTUBPUR DIST- LAKHIMPUR PIN-787054 34: MUBARAK HUSSAIN S/O. ABDUL KADIR VILL- LATANI CHAPARI P.O. KAOIMARI P.S. RUPAHIHAT DIST- NAGAON PIN-782140 35: SHAHINA NASRIN D/O. NURUL HOQUE VILL- MAGURMARI P.O. MAGURMARI DIST- NAGAON PIN-782140 36: HIFZUR RAHMAN S/O. RIAZUDDIN AHMED VILL AND P.O. SILPUKHURI DIST- MORIGAON PIN-782123 37: MD. REKIBUR RAHMAN S/O. NURUL AMIN VILL- BATADRAVA BORBHETI P.O. BORBHETI DIST- NAGAON Page No.# 39/149 PIN- 782122 38: MD AHRAR UDDIN S/O-MD ATAUR RAHMAN VILL-BADEUTTAR P.O-BHANGA BAZAR DIST-KARIMGANJ PIN-788701 39: MOHIDUL ISLAM BARBHUIYA S/O- AFTAB UDDIN BARBHUIYA VILL-BOALIPAR PT -III P.O-BOALIPAR BAZAR P.S-HAILAKANDI DIST-HAILAKANDI PIN-788155 40: FAZLUL KARIM S/O-ALA UDDIN VILL-RATABARI P.O-RATABARI P.S-RATABARI DIST- KARIMGANJ PIN-788735 41: ISHAK AHMED LASKAR S/O-KUTUB UDDIN LASKAR VILL-LAKSHIRBOND PART-II P.O-LAKSHIRBOND P.S-HAILAKANDI DIST-HAILAKANDI PIN-788155 42: ZIAUR RAHMAN BARBHUIYA S/O-LATE ABDUN NOON BARBHUIYA VILL-HAILAKANDI TOWN WARD NO -1 P.O-HAILAKANDI P.S-HAILAKANDI DIST-HAILAKANDI PIN- 788151 43: ANIMESH DHAR S/O-LATE SUJIT DHAR VILL-SUBASH NAGAR WARD NO 15 P.O AND DIST- KARIMGANJ PIN- 788710 44: MD. ADIL AHMED CHOUDHURY Page No.# 40/149 S/O.MATAB UDDIN CHOUDHURY VILL- BADEUTTAR P.O. BANGA BAZAR DIST- KARIMGANJ PIN-788701 45: FAIZUL HOQUE S/O. FAKHAR UDDIN VILL- JAGANATHPUR P.O. BALIA DIST- KARIMGANJ PIN-788734 46: ABU MANSUR LASKAR S/O. ABDUR RAHMAN LASKAR VILL- MOHANPUR P.O. MOHANPUR DIST- HAILAKANDI PIN-788150 47: MD. SALIM UDDIN S/O. MD. ABDUL NOOR VILL- SEDRIKUNA P.O. TILLA BAZAR DIST- KARIMGANJ PIN-788709 48: MD. ERSHAD UDDIN S/O. MOHAMMAD ALI VILL- KHALOPAR P.O. SRIGOURI DIST- KARIMGANJ PIN- 788806 49: ZIAUR RAHMAN S/O. HELAL UDDIN VILL- RATANPUR P.O. KALIGANJ BAZAR DIST- KARIMGANJ PIN- 788720 50: NOZRUL ISLAM JAIGIRDAR S/O. ABDUL WAHID JAIGIRDAR VILL- BATAIYA P.O. MULLAGANJ BAZAR DIST- KARIMGANJ PIN- 788719 Page No.# 41/149 51: KABIR HUSSAIN S/O. LT. JAHIR ALI VILL- MASLY P.O. BHANGA BAZAR DIST- KARIMGANJ PIN- 788701 52: MD. JUBAYER AHMED S/O. SIRAJ UDDIN VILL- SUNATULA P.O. ASHALKANDI DIST- KARIMGANJ PIN-788723 53: ISMAT ARA CHOUDHURY D/O. ABDUL JABBAR COUDHURY VILL- MEDAL P.O. KANISHAIL DIST- KARIMGANJ PIN-788711 54: ZUBAIR AHMED LASKAR S/O. KALA RAJA LASKAR VILL- MATIJURI P.O. MATIJURI DIST- HAILAKANDI PIN-788155 55: MD. HIBRUL KARIM S/O. MD. ABDUL QUAIYUM VILL- LAMAJUAR P.O. LAMAJUAR DIST- KARIMGANJ PIN-788701 56: JAHANARA BEGAM D/O. JALAL UDDIN VILL- SHANTI NAGAR P.O. BIDYANAGAR DIST- KARIMGANJ PIN-788734 57: ABDUL FOYEZ S/O. ABDUL ROUF VILL- ROUTHGRAM P.O. KALIGANJ BAZAR Page No.# 42/149 DIST- KARIMGANJ PIN-788720 58: HAZERA KHANAM TAPADAR D/O. MD. MIFTAHUL HOQUE TAPADAR VILL- BAKARSHAL P.O. JABAINPUR DIST- KARIMGANJ PIN-788713 59: ABIDA KHANAM TABADAR D/O. MD. MIFTAHUL HOQUE TAPADAR VILL- NO-21 MAIZDIHI P.O. SETTLEMENT ROAD DIST- KARIMGANJ PIN-788712 60: SHAMIM AHMED LASKAR S/O. ABDUS SATTAR LASKAR VILL- GANDHARVAKHARI P.O. MULLAGANJ BAZAR DIST- KARIMGANJ PIN-788719 61: MD. MOKBUL AHMED S/O. MD. HABIBUR RAHMAN VILL- SALEHPUR P.O.BARIGRAM DIST- KARIMGANJ PIN-788723 62: A.K. AZAD TALUKDAR S/O. ABDUR ROUF VILL- RATABARI P.O. RATABARI DIST- KARIMGANJ PIN-788735 63: JASMIN SULTANA D/O. ABDUS SABUR VILL- FATHEPUR P.O. CHATAL DIST- KARIMGANJ PIN-788720 64: SAMPA DAS Page No.# 43/149 D/O. DHIRENDRA DAS VILL- DEBIGARH P.O. RAKESH NAGAR DIST- KARIMGANJ PIN-788701 65: AWLAD HUSSAIN S/O. AZIZUR RAHMAN VILL- DEWBARI P.O. KANAI BAZAR DIST- KARIMGANJ PIN-788724 66: SHAMIM AKHTAR SUBHANI S/O. LT. HARUN UDDIN VILL- GANDHARVAKHANI P.O. MULLAGANJ BAZAR DIST- KARIMGANJ PIN-788719 67: DILWAR HUSSAIN S/O. RAFIQUL HOQUE VILL- KAZIRGRAM P.O. BHANGA BAZAR DIST- KARIMGANJ PIN-788701 68: JESMINA BEGUM D/O GOLAP HUSSAIN VILL AND P.O SUTARPARA DISTRICT- GOALPARA PIN-783125 69: JIYARUL ISLAM S/O. GIASUDDIN MANDAL VILL. - NAYAPARA PART-I P.O. AND P.S- BAHATI DISTRICT- GOALPARA (ASSAM) PIN- 783125 70: HAREJ ALI S/O MOZID ALI VILL.-RANUA P.O. - BAHATI DISTRICT- GOALPARA PIN- 783125 Page No.# 44/149 71: HASAN MINHAZUL ISLAM S/O - ASHRAF ALI VILL-PAHARSINGPARA P.O-DUBARPARA P.S-MORNAI DISTRICT-GOALPARA (ASSAM) PIN NO.-783101 72: MAIDUL HUSSAIN S/O. NAJMUL HUSSAIN VILL. BAMUNPARA P.O. AND P.S. MATIA DIST. GOALPARA.
73: HAFIZUR RAHMAN S/O HASSAN ALI VILL. - CHAYSIMANA P.O- KADAMTALA P.S- ALOPOTI DISTRICT- BARPETA PIN-781308 74: MOINUL HAQUE S/O HASSAN ALI VILL- BASANTAPUR P.O DALGOMA DISTRICT GOALPARA PIN- 783125 75: ABDUL SALAM MONDAL S/O- SEKANDER ALI MONDAL VILL- NAYAPARA PT-I P.O BAHAT DISTRICT- GOALPARA PIN-783125 76: MOBARAK HUSSAIN S/O AJIAL HOQUE VILL- HARBHANGA PO- KARTIMARI DIST- KOKRAJHAR( ASSAM) PIN- 783337 77: HANNAN HUSSAIN S/O-MAZIBAR RAHMAN VILL -BAHADURPARA Page No.# 45/149 PO- SAPATGRAM DIST- KOKRAJHAR(ASSAM) PIN-78337 78: ATIKUR RAHMAN S/O- MOMINUR RAHMAN VILL-NO2 PALASHGURI PO- SAPKTA DIST- KOKRAJHAR BTAD( ASSAM) PIN- 783360 79: SEKANDAR ALI SHEIKH S/O- SHAHJALAL SHEIKH VILL- NO1 BURICHATAN PO- GOLADANGI DIST-KOKRAJHAR BTAD (ASSAM) PIN-783361 80: MUZAFFOR ALI SK S/O-RAJAB ALI SK VILL- NO 3 DAWAGUI PO-GOLADANGI DIST- KOKRAJHAR BTAD (ASSAM) PIN-783361 81: ROBIUL ISLAM S/O- EBAD ALI SHEIKH VILL- PATAKATHA PT II PO -BOGRIBARI DIST-DHUBRI PIN- 783349 82: MOTALEB MIAH S/O- MD MUNNAF ALI VILL- NAMBER PARA PT II PO-NAMBER PARA DIST-BONGAIGAON ( ASSAM) PIN- 783392 83: ABDUS SATTAR S/O- ABDUL LATIF VILL- SOLIMARI PO- CHIKNI DIST-BARPETA (ASSAM) PIN- 781321 84: ZAHIDUL ISLAM Page No.# 46/149 S/O- FORHAD ALI VILL- BECHIMARY PO- CHARCHARIA DIST- BARPETA (ASSAM) PIN- 781319 85: KAHINOOR AHMED D/O- KABIR HUSSAIN VILL-HELONARPAM PO-HOWLY DISTT-BAKSAR (ASSAM) PIN- 781319 86: SHAHAR ALI S/O- KUJRAT ALI VILL-KAIMARI P.O.- ANANDA BAZAAR DIST- BAKSA PIN-781318 87: SHAFIQUL ISLAM S/O- KAEHIM UDDIN VILL- SHAITO CHI P.O- DHARAM PARA PIN-781308 88: ILIAS KHAN S/O- MOKSHED ALI KHAN VILL- BARAGDIA P.O- GAHIYA DIST- BARPETA PIN-781311 89: MOFIDUL ISLAM S/O-ABDUL MOTALEB VILL-MATIA TO DALGOMA ROAD CHAYSIMANA P.O.-
DIST- BARPETA PIN-781308 90: ROHIJ UDDIN S/O- AHAMAD MONDAL VILL- BAGHMARA CHAR P.O.-BAGHMARA CHAR PIN- 781127 DIST- BARPETA Page No.# 47/149 91: KARUNA SIDHU MAHANTA BAISHNAB S/O-GYAN CHANDRA MAHANTA BAISNAB VILL- GAIKHOWA PT-1 P.O.-GOLAKGANJ DIST-DHUBRI PIN-783334 92: PANKAJ KUMAR ROY S/O-ANIL CHANDRA ROY VILL- BASMARI P.O.-BALAJAN DIST- DHUBURI PIN-783331 93: TAPASH KUMAR MANDAL S/O- ANIL CHANDRA MANDAL VILL- DEBOTTAR HASDAHA PT 1 P.O- DEBOTTAR HASDAHA DIST- DHUBRI PIN-783334 94: SIDDIQUL PRODHANI S/O- MOZAMMEL HOQUE PRODHANI VILL- MADHUSULMARI PT-1 P.O.- MADHUSULMARI DIST- DHUBRI PIN-783331 95: ROFIQUL ISLAM S/O- SOBJAR ALI VILL- GERAMARI P.O.- GERAMARI DIST- DHUBRI PIN- 783339 96: MD. MONER UDDIN S/O- NAUSHAD ALI SK VILL- GHARER ALGA PT 1 P.O.- GHERAMARI DIST- DHUBRI PIN- 7813339 97: NURUL HOQUE S/O- ROMZAN ALI VILL-RIVER BLOCK -III NC P.O.-PODMER ALGA DIST-DHUBRI PIN-783339 Page No.# 48/149 98: AKKAS ALI S/O- JOYNAL ABEDIN VILL- BHELENGAMARI P.O.- PODMER ALGA DIST.- DHUBRI PIN- 783339 99: SAJIDUR ISLAM SK S/O- WAZED ALI SK VILL- JHAGRARPAR PART-II P.O.- JHAGRARPAR DIST.- DHUBRI PIN- 783325 100: SULTANA HABIBA AHMED D/O- HASEN ALI AHMED VILL- GAURIPUR WARD NO- IV P.O.- GAURIPUR DIST.- DHUBRI PIN-
101: LALCHAND ALI S/O- AZAD ALI VILL- SALMARA PT-I P.O.- CHOUDHURICHAR DIST.- DHUBRI PIN- 783349 102: ANOWAR HUSSAIN SK S/O- ABUL KALAM SK VILL- JONGBANDHA P.O.- KAMANDANGA DIST.- DHUBRI PIN- 783332 103: ROBIAL HOQUE S/O- KOLIM UDDIN VILL- BHELENGAMARI DIST- DHUBRI PIN- 783339 104: JOHIRUL ISLAM S/O- ABDUL WOHEB MIAH VILL- BHELENGAMARI P.O.- PODMER ALGA DIST.- DHUBRI PIN- 783339 Page No.# 49/149 105: SHAHJAHAN ALOM S/O- ASIR UDDIN AHMED VILL- JHARNAR CHAR PT-II DIST- DHUBRI PIN- 783339 106: ABU JAHANGIR ALOM S/O- AFTAB UDDIN VILL- GHAGER ALGA PT-II P.O.- GERAMARI DIST- DHUBRI PIN- 783339 107: AZIZUR RAHMAN MOLLAH S/O- KABIL UDDIN MOLLAH VILL- JHARNAR CHAR PT-V P.O.- JHARNAR CHAR DIST.- DHUBRI PIN- 788339 108: KANIKA BRAMAN S/O- NARESWAR BARMAN VILL- UJANPETLA PT-I P.O.- UJANPETLA DIST.- DHUBRI PIN- 783332 109: SUMITA ROY S/O- DASARATH ROY VILL- SOUTH TOKRERCHARA PT- IV DIST.- DHUBRI PIN- 783334 110: MD. ABDUL BAREQUE MIAH S/O- MD. FULCHAND ALI VILL- BARKALIA NASHKARA P.O.- AIRKATA DIST.- DHUBRI PIN- 783330 111: MIRZA HASSAN AHMED S/O- MD. AYUB ALI AHMED VILL.- DUMARDAHA PT-III DIST.- DHUBRI PIN- 783331 112: MD. HANIF ALI SK Page No.# 50/149 S/O- MD. TOHIZ UDDIN SK VILL- GERAMARI PT-I P.O.- GERAMARI DIST.- DHUBRI PIN- 783339 113: MONIRUL HUSSAIN NUR SAYEDUR ISLAM S/O- AHEZ UDDIN SK VILL.- AAYER CHAR PT-III P.O.- NAYER ALGA DIST.- DHUBRI PIN- 783348 114: JOYNAL ABDIN S/O- ABUL HUSSAIN MONDAL VILL- BARKALA PART-I P.O.- FAKIRGANJ DIST- DHUBRI (ASSAM) PIN- 783330 115: ROFIQUL ISLAM S/O- ABDUR RAHIM VILL.- CHOTOKOLIA PART-II P.S.- FAKIRGANJ DIST.- DHBURI(ASSAM) PIN- 783330 116: SAMINUR RAHMAN S/O- MAJIBAR RAHMAN VIL.- BALAJAN P.O.- BALAJAN DIST.- DHUBRI PIN- 783331 117: WAHIDA SULTANA D/O ABDUL BARI MOLLAH VILL UDAYNAGAR P.O BALADMARI DIST- GOALPARA PIN- 783121 VERSUS THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMMISSIONER TO THE GOVT. OF ASSAM EDUCATION DEPTT.
DISPUR GUWAHATI- 781006.
Page No.# 51/149 2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION DEPTT.
(SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK C DISPUR GUWAHATI- 781006. 3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI- 781009. 4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI- 781009.
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Advocate for : MR. K M MAHANTA Advocate for : SC ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/1601/2019 GOUTAM MAZUMDAR AND 40 ORS. S/O. LATE SUCHIT MAZUMDAR P.O.- KHARUPETIA NEAR NT ROAD DIST- DARRANG PIN- 784115.
2: ASRAF ALI S/O- ASIMUDDIN AHMED VILL- JOGIPARA P.O.- DHULA DIST- DARRANG PIN-784146.
3: RAWSON ALI S/O- ABDUL MAZID VILL- BATABARI P.O. BALABARI DIST- DARRANG PIN- 784146 4: HRIDAY DEKA S/O- BHARAT DEKA Page No.# 52/149 VILL AND P.O.- NAHARBARI PIN- 784147 DIST.- DARRANAG.
5: TIRTHA KALITA S/O MOHIN CHANDRA KALITA VILL- MAKELI P.O.- CHHAYGAON PIN- 781124.
6: DHRUBAJYOTI NATH S/O- DEBESWAR NATH VILL- DHEKENABORI P.O. CHAYGAON DIST- KAMRUP PIN- 781124.
7: NIZAM UDDIN S/O- OMAR ALI VILL- NO. 1 MAZGAON P.O. DAIPAM DIST- DARRANG PIN- 784514.
8: AZIZUR ROHMAN S/O- SIRAJ AL VILL- NADIR KASH P.O.- LALPUL DIST. DARRAN PIN- 784514.
9: ABDUL AZIT S/O- SIRAJ ALI VILL- RANIPUKHURI P.O. KAZIAMATI DIST.- UDALGURI PIN-784509.
10: AHMED ALI S/O- AMIRUDDIN AHMED VILL- DHANSIR KASH P.O.- SHYAMTILA DIST- DARRANG PIN- 781490.
11: ABDUL MONNAF S/O- ABUBAKKAR SIDDIQUE VILL- MAGURMARI Page No.# 53/149 P.O. DHULA DIST- DARRANG PIN- 784146.
12: OMAR ALI S/O- MD. HANIF ALI VILL- GALANRI BABI P.O. BHAKATPARA DIST- DARRANG PIN-784190.
13: JAHURUL ISLAM S/O- ABDUL GANI VILL- MEDHIPARA P.O. KAJIAMATI DIST- UDALGURI (BTAD) PIN-784509.
14: FARUK HUSSAIN S/O- LATE HAZARAT ALI VILL- KHATANIAPARA P.O.- DHULA DIST- DARRANG PIN- 784146.
15: MD. SAINUR ISLAM S/O- ABDUL MANNA VILL- ISLAMPUR P.O.- KHARUPETIA DIST- DARRANG PIN- 784115.
16: MD. TAFIQUL ISLAM S/O- MD. ABDUL AKDIR VILL- NIZ BARUAJHAR P.O.- KUARIPUKHURI DIST.- DARRANG PIN- 784115.
17: IMRAN HUSSAIN S/O- MANSUR ALI AHMED VILL- GHILADHARI P.O.- KOUPATI DIST- DARRANG PIN- 784113.
18: CHAYANIKA DEVI D/O- MADAN CHANDRA NATH Page No.# 54/149 VILL- DAKHIN PAKABANGI (ATHIABARI) P.O.-BARDOULGURI DIST.- DARRANG PIN- 784145.
19: AZAHARUL ISLAM TALUKDAR S/O- AZIZUR RAHMAN TALUKDAR P.O.- BHAKATPARA DIST.- DARRANG PIN- 784190.
20: MANESWAR NATH S/O- ATUL CHANDRA NATH VILL- KALITAPARA P.O.- BHAKATPARA DIST.- UDALGURI PIN- 784190.
21: TOWHID RAHMAN S/O- ABDUL ALI VILL. NO. 1 MAJGAON P.O.- DAIPAM DIST.- DARRANG PIN- 784514.
22: AZIRAM NESSA VILL. NO. 1 MAZGAON P.O.0 DAIPAM DIST.- DARRANG PIN- 784514.
23: AYNUL HAQUE S/O- INSAN ALI VILL. AND P.O.- DAIPAM DIST- DARRANG PIN- 784514.
24: UTPAL KUMAR SAIKIA S/O- LATE GAJEN SAIKIA VILL.- BORTHEKERIBARI P.O. RANGAMATI DIST.- DARRANG PIN- 784529.
25: SILTANA YASMIN H/O- ABU SAYAD ALI VILL. NON-K-BANDIA CHAPARI DIST.- DARRANG Page No.# 55/149 PIN- 784125.
26: HUSNEY ANUWAR S/O- HAZARAT ALI VILL- HIRAPARA P.O.- DHULA DIST- DARRANG PIN- 784146.
27: ABDUL MAZID S/O- SAHIJUL HAQUE VILL- N.C. BANDIA P.O. MANGALDOI PIN- 784125.
28: MD ABDUL BASHAR S/O- AMZAD ALI VILL. NO. 1/2 BARUAJHAR P.O.- DAIPAM DIST.- DARRANG PIN- 784514.
29: ALIMA BEGUM D/O- ALI MORTAZA VILL- BATABARI P.O. BATABARI DIST. DARRANG PIN- 784146.
30: AKRAMUL HUSAIN S/O JAYNAL ABDIN P.O.- BALABARI DIST.- DARRANG PIN- 784146.
31: AFAZ UDDIN AHMED S/O- HANIF ALI VILL- ALISINGA JANGAL P.O. LALPUL DIST.- DARRANG PIN- 784514.
32: SAHABUDDIN AHMED S/O- ATAUR RAHMAN VILL- DHANSRIKASH P.O.- DHULA DIST.- DARRANG PIN- 784146.
Page No.# 56/149 33: YOUSUF ALI S/O- ABDUL HAMID VILL- JUGIPARA P.O.- BALABARI DIST- DARRANG PIN- 784146.
34: SAJIDUL ISLAM S/O- NUR ISLAM VILL- PANIKHAITI P.O. AMINPARA DIST- UDALGURI PIN- 784514.
35: JAHIRUL ISLAM S/O- ABUL KALAM VILL- OJHA GAON P.O. NIZKHARUPETIA DIST.- DARRANG PIN- 784115.
36: MANJUR HASSAN S/O- HANIF ALI VILL. CHALANIKUCHI P.O. BHAKATPARA DIST.- DARRANG PIN- 784190.
37: SAHIDUL ISLAM S/O- FAZAL HOQUE VILL- OJHA GAON P.O.- NIZ KHARUPETIA DIST- DARRANG PIN- 784115.
38: SADIQUR ISLAM S/O- MANIK ALI VILL AND P.O.- DAIPAM DIST. DARRANG PIN- 784514.
39: REEMA DEKA D/O- KRISHNA KATA DEKA VILL- PRAFULLA NAGAR (GERIMARI) P.O.- MANGALDOI PIN- 784125.
Page No.# 57/149 40: DHIRAJ KUMAR S/O- TARUN KUMAR VILL. AND P.O. MIRZA DIST. KAMRUP(R) PIN- 781125.
41: RINKU KUMAR S/O- BASANTA KUMAR VILL- BAZARAPARA P.O. MIRZA DIST. KAMRUP(R) PIN- 781125.
VERSUS THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMMISSIONER TO THE GOVT. OF ASSAM EDUCATION DEPTT.
DISPUR GUWAHATI-781006.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION DEPARTMENT (SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK C DISPUR GUWAHATI-781006. 3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI-781019. 4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-781019.
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Advocate for : MR K K MAHANTA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/1321/2019 IMRAN HUSSAIN AND 31 ORS. S/O. PEAR ALI VILL. SATHAMOW P.O. AND P.S. GHOGRAPAR Page No.# 58/149 DIST. NALBARI ASSAM-781369.
2: MD. RUHUL AMIN S/O. LT. SAMSER ALI VILL. SAHAN P.O. AND P.S. RANGIA DIST. KAMRUP (R) ASSAM-781354.
3: SHARIFUL ISLAM S/O. HASMAT ALI VILL. HELONARPAM P.O. HOWLY P.S. GOBARDHANA DIST. BAKSA ASSAM-781316.
4: ISFAQUR RAHMAN S/O. MAZIBUR RAHMAN VILL. BAGHMARA P.O. AND P.S. GHOGRAPAR DIST. NALBARI ASSAM-781369.
5: ASHFIA RASUL D/O. RUPCHAND ALI VILL. AND P.O. BARNI P.S. HAJO DIST. KAMRUP (R) ASSAM-781102.
6: SAMSUL ALI S/O. SAHNUR ALI VILL. CHOURAKARA P.O. SONESWAR P.S. KAMALPUR DIST. KAMRUP (R) ASSAM-781382.
7: MAIDUL ISLAM S/O. MAHSEN ALI VILL. AND P.O. JAMTOLA P.S. RANGIA DIST. KAMRUP (R) ASSAM-781354.
8: SANGITA PATOWARY Page No.# 59/149 D/O. LT. KESHAB PATOWARY VILL. BIDYAPUR P.O. AND P.S. NALBARI DIST. NALBARI ASSAM-781335.
9: SUMPI DEKA D/O. HARGOBINDA DEKA VILL. AND P.O. RUPIABATHAN P.S. BELSOR DIST. NALBARI ASSAM-781306.
10: NAZMA BEGUM D/O. RIAZUDDIN AHMED VILL. AND P.O. BARNI P.S. HAJO DIST. KAMRUP (R) ASSAM-781102.
11: ALTAF ALI S/O. ASRAF ALI VILL. AND P.O. LOHARKATHA P.S. MUKALMUA DIST. NALBARI ASSAM-781126.
12: ABDUL HUSSAIN S/O. EYAS ALI VILL. SUTARKUCHI P.O. ADABARI P.S. MUKALMUA DIST. NALBARI ASSAM-781126.
13: SAIFUL ISLAM S/O. HASMAT ALI AHMED R/O. VILL. HELONARPAM P.O. HOWLY P.S. GOBARDHANA DIST. BAKSA ASSAM-781316.
14: NURJAMAL HOQUE S/O. RAHIJUDDIN Page No.# 60/149 VILL. BATIAMARI P.O. MALIBARI PATHAR DIST. KAMRUP (R) ASSAM.
15: MD. MOSTAFIZUR RAHMAN S/O. MD. OMAR ALI R/O. VILL. BAGURIGURI P.O. MALIBARI PATHER BAZAR P.S. BOKO DIST. KAMRUP (R) ASSAM-781136.
16: NUR MOHAMMED ALI S/O. ABDUL JALIL R/O. VILL. BAGURIGURI P.O. MALIBARI PATHER BAZAR P.S. BOKO DIST. KAMRUP (R) ASSAM-781136.
17: ABHISHEK TALUKDAR S/O. SANCHIT TALUKDAR VILL. BABUPATTI P.O. SIVASAGAR DIST. SIVASAGAR ASSAM-785640.
18: MD. ANOWAR HUSSAIN S/O. MD. FAZAR ALI VILL. TAPATTARI P.O. PIRADHARA P.S. ABHAYAPURI DIST. BONGAIGAON ASSAM-783384.
19: MD. HASEN ALI S/O. LT. SULTAN ALI VILL. CHAKLA PART-I P.O. CHAKLA P.S. ABHAYAPURI DIST. BONGAIGAON ASSAM-783392.
Page No.# 61/149 20: SHAHANUR ALOM S/O. SAFIQUL WAHID R/O. VILL. SIMLABARI PART-I P.O. AND P.S. CHAPAR DIST. DHUBRI ASSAM-783371.
21: MD. MAIN UDDIN C/O. ABDUL RAHMAN R/O. VILL. NO.1 TUPAMARI DIST. KAMRUP ASSAM-781127.
22: SHEIKH SHAH ZAMAN S/O. MESER ALI VILL. LEMPARA P.O. MARKULA P.S. BAGUAN DIST. GOALPARA ASSAM-783120.
23: SHAHJAHAN ALI S/O. MD. AZGAR ALI R/O. VILL. NO.1 TUPAMARI P.S. NAGARBERA DIST. KAMRUP (R) ASSAM-781127.
24: MD. MINAZ ALOM VILL. AND P.O. TUKRAPARA DIST. KAMRUP (R) ASSAM-781137.
25: ABDUL WAHID S/O. ABU SHAMA AHMED VILL. NO.1 TUPAMARI P.O. TUPAMARI P.S. NAGARBERA DIST. KAMRUP (R) ASSAM-781127.
26: BONIWARA AHMED W/O. HUMAYUN KOBIR R/O. 2 NO. SOUTH RANGAPANI Page No.# 62/149 P.O. BADLA BAZAR P.S. BOKO DIST. KAMRUP (R) ASSAM-781127.
27: ABIRUL HOQUE S/O. ABDUL JALIL R/O. MAHTALI P.O. MAHTALI P.S. BOKO DIST. KAMRUP (R) ASSAM-781136.
28: NABIR HUSSAIN S/O. DILBAR HUSSAIN R/O. BHAKHURADIA P.O. TUPAMARI P.S. NAGARBERA DIST. KAMRUP (R) ASSAM-781127.
29: ABDUL MATIN CHOUDHURY S/O. FAJLUL HOQUE CHOUDHURY VILL. TUKRAPARA P.S. CHHAYGAON DIST. KAMRUP (R) ASSAM-781137.
30: HAFIZUR RAHMAN S/O. MD. JOYNAL ABDIN R/O. VILL. 2 NO. TUPAMARI P.O. TUPAMARI P.S. NAGARBERA DIST. KAMRUP (R) ASSAM-781127.
31: SAFIKUR RAHMAN C/O. LT. RUSTOM ALI VILL. MONIARI P.O. MONIARI TINIALI P.S. PALASHBARI DIST. KAMRUP ASSAM-781125.
Page No.# 63/149 32: UMMEHANI KHATUN D/O. SULTAN ALI R/O. VILL. NO.2 PALAHARTARI P.O. AND P.S. NAGARBERA DIST. KAMRUP (R) ASSAM-781127.
VERSUS THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMMISSIONER TO THE GOVT. OF ASSAM EDUCATION DEPTT.
DISPUR GUWAHATI-781006.
2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM EDUCATION DEPTT. (SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK-C DISPUR GUWAHATI-781006. 3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI-781019. 4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-781019.
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Advocate for : MR. A K DUTTA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/3080/2020 ABDUL MALIQUE BARBHUIYA S/O- NAZRUL ISLAM BARBHUIYA R/O- VILL AND P.O- GANGPAR DHUMKAR PART 3 P.S- HAILAKANDI DIST- CACHAR ASSAM Page No.# 64/149 VERSUS THE STATE OF ASSAM AND 4 ORS TO BE REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM SECONDARY EDUCATION ASSAM DISPUR GUWAHATI- 06 2:THE DIRECTOR SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI- 19 3:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM EDUCATION ELEMENTARY DEPTT DISPUR GUWAHATI- 06 4:THE DIRECTOR ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI- 19 5:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REP. 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 4 ORS Linked Case : WP(C)/1863/2019 HIKMOT ALI AND 37 ORS. S/O KAIM UDDIN VILL- KALAR CHAR P.O- KALA CHAR P.S.- BHANGNAMARI DIST.-NALBARI ASSAM PIN-781312 Page No.# 65/149 2: USUF ALI S/O ALI HUSSAIN VILL.- KANIHA P.O.-RANGIYA DIST.- KAMRUP RURAL ASSAM PIN-781380 3: AMINUL HOQUE S/O ANOWAR HUSSAIN VILL.- PIPIRAKUCHI P.O.- DIGHIRPAR P.S.- SIPAJHAR DIST.-DARRANG ASSAM PIN-784144 4: HABEZ UDDIN MONDOL S/O ABDUL QUDDUS MONDOL VILL-POYESTI CHALAKURA P.O- MAJHER P.S.- CHAR DIST.-DHUBRI ASSAM PIN-783325 5: HUNUFA KAHTUN S/O AYUB ALI VILL.-LARKUCHI NO. 2 P.O.- LARKUCHI NO. 2 P.S.- MUKALMUA DIST.-NALBARI ASSAM PIN-781312 6: NUR ISLAM ALI S/O ALAUDDIN VILL- LARKUCHI P.O.-LARKUCHI P.S.- MUKALMUA DIST.-NALBARI ASSAM PIN-781138 7: RENUKA KAHTUN S/O ABDUS SALAM MOLLA VILL.- BONPURA P.O.-BONPURA P.S.- MUKALMUA Page No.# 66/149 DIST.-NALBARI ASSAM PIN-781138 8: ATOWAR RAHMAN S/O SAITULLAH SHEIKH VILL.-PADUPARA P.O.- AMBARI P.S.- DHUPDHARA DIST.-GOALPARA ASSAM PIN-783123 9: HAFIZ AYUB HUSSAIN S/O AZIM UDDIN VILL.-KURSHAKATI P.O.- BAHALPUR P.S.- CHAPAR DIST.-DHUBRI ASSAM PIN-783371 10: SALIMA BEGUM S/O SIDDIQUE ALI VILL.-PUB SAHAN P.O.-RANGIA P.S.-RANGIA DIST.-KAMRUP ASSAM PIN-781351 11: GULAM ALI S/O ABDUL GANI VILL.-ALISINGA JANGAL P.O-LALPOOL P.S.- DALGAON DIST.-DHUBRI ASSAM PIN-784514 12: AZMAL HAQUE S/O MD. BILAT ALI VILL.-CHOUDHURI PAM P.S.- DALGAON DIST.-KAMRUP (R) ASSAM. PIN-781136 13: EUNUS ALI MOLLAH Page No.# 67/149 S/O ABDUL JALIL MOLLAH VILL.-SARA ARIKATI P.O.- MAHTOLI P.S.- BOKO DIST.-KAMRUP (R) ASSAM PIN-781136 14: JOIN UDDIN AHMED S/O MOJIBAR RAHMAN VILL.-CHOUDHURI PAM P.O-KALATOLI P.S.- CHHAYGAON DIST.-KAMRUP (R) ASSAM PIN-781136 15: KHALIDA AHMED S/O ABDUL KHALEQUE VILL.-HARIPUR P.O- BAHARI HAT P.S.- TRABARI DIST.-BARPETA ASSAM PIN-781302 16: ABDUL HANNAN CHAWDHURY S/O JABED ALI MOULABI VILL.-BHAKHURADIA P.O- TUPAMARI P.S.- NAGARBERA DIST.-KAMRUP (R) ASSAM PIN-781127 17: ASHRAFUL ALOM S/O NURUL ISLAM SK VILL-BAROMERA P.O.-AGOMANI P.S.-GOLAKGANG DIST.- DHUBRI ASSAM -781136 18: ABDUL AZIZ S/O ABUL KASHIM VILL.-MOUKHOWA CHAR P.O.- UZIRAR CHAR P.S.- ALUPATI Page No.# 68/149 DIST.-BARPETA ASSAM-783101 19: SHAMSUL ALOM S/O ABDUS SATTAR VILL. AND P.O.- GUNIAL GURI DIST.-BARPETA ASSAM-781319 20: IKRAMUL ISLAM S/O ABDUL HASHIM VILL. BILOTIA NO. 1 P.O. AND P.S.- DHING DIST.-NAGAON ASSAM-781136 21: MD. TAFIQUE ISLAM S/O MD. MAZIBUR RAHMAN VILL. TARANI P.O. DHING P.S. TARANI DIST.- KAMRUP ASSAM-781354 22: SAYEDUR RAHMAN S/O SAMSER ALI VILL.-GHAKHIRKHOWAPARA P.O.- JANARAMA CHOWKA DIST.-DARANG ASSAM-784529 23: MD. SHAHIDUL ISLAM VILL.-HAHCHORI P.O.- KALATOLI BAZAR P.S.- CHHAYGAON DIST. KAMRUP (R) ASSAM-781136 24: MD. JOYNAL ABDIN S/O MD. JAMAL UDDIN VILL.-BAGULAMARI P.O.-BALAGAON P.S-KALGACHIA DIST.-BARPETA ASSAM-781319 25: MOHIDUL ISLAM Page No.# 69/149 S/O NURUL ISLAM VILL.- BHALUKABARI P.O- TUKRAPARA P.S.- CHHAYGAON DIST.-KAMRUP (R) ASSAM PIN-781137 26: SHAHIDUL AHMED S/O NIYAMAT ALI VILL P.O. AND P.S.-BHANGNAMARI DIST.-NALBARI ASSAM-781126 27: ABDUL KALAM AZAD S/O MONSER ALI VILL- CHOUDHURI PAM P.O-KALATOLI P.S.- CHHAYGAON DIST.-KAMRUP ASSAM-781136 28: RAFIQUL ISLAM S/O AFSER ALI VILL.- MAIL KUCHI P.O.-DHAKUA DIST.-BARPETA ASSAM-781309 29: JAKIR HUSSAIN S/O HAMED ALI VILL.-CHATALA P.O. AND P.S.-SARTHEBARI DIST.-BARPETA ASSAM-781312 30: ASFIKA BEGUM S/O ABDUL KHALEQUE VILL.-LANKAJAN P.O.-TINIALI BAJAR P.S.-LANKA DIST.-HOJAI ASSAM-781312 31: SEMIM SULTANA S/O FAKHARUDDIN AHMED VILL-GOALPARA Page No.# 70/149 P.O- KENDUGURI P.S.- SIPAJHAR DIST.-DARRANG ASSAM-784148 32: ABDUL MALEQUE S/O ABDUL LATIF VILL-SOILMARI P.O.-CHIKNI P.S.-KALGACHIA DIST.-BARPETA ASSAM-781312 33: MD. ROFIQUL ISLAM S/O AFSAR ALI VILL.-GADLARPUM P.O. AND P.S.-LAKHIPUR DIST.-GOALPARA ASSAM-783129 34: ABDUL WAHAB SARKAR S/O GAZIUR RAHMAN VILL.-PKALAGI PART 3 P.O.-POKALAGI P.S.-GOLAKGANJ DIST.-DHUBRI ASSAM-783335 35: MD. ALTAF HUSSAIN S/O SUNA UDDIN VILL.-BAGERSANGAU P.O.- JAGANNATHI DIST.-KARIGANJ PIN-788709 36: KAMRUN NEHAR D/O ABDUS SALAM VILL AND P.O.-ALOPATICHAR DIST.-BARPETA ASSAM-781127 37: BODIUZ ZAMAN BHUYAN S/O ABDUL MOZID BHUYAN VILL- BATABARI P.O- MARKULA DIST.-GOALPARA ASSAM-783120 Page No.# 71/149 38: NUR AHMED KHANDAKAR S/O MD. NURUL HOQUE KHANDAKAR VILL- URAR BHUI P.O- RADHA MADHAB HAT DIST.-SOUTH SALMARA-MANKACHAR PIN-783131 VERSUS THE STATE OF ASSAM AND 4 ORS. TO BE REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM SECONDARY EDUCATION ASSAM DISPUR GUWAHATI-6 2:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19 3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION ELEMENTARY DEPTT. DISPUR GUWAHATI-6 4:THE DIRECTOR ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19 5:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REP. BY ITS MEMBER SECRETARY DISPUR GUWAHATI-781006
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Advocate for : MR A R BHUYAN Advocate for : SC ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS.
Linked Case : WP(C)/1814/2019 RUNA LAILA AND 58 ORS. W/O CHAHEB ALI VILLAGE- JATIGAON P.O. JAHURPAM P.S. BARPETA Page No.# 72/149 DIST. BARPETA ASSAM PIN- 781314.
2: SADDAM HUSSAIN S/O- SAJEDUL ISLAM VILL.- BANIARA PARA P.O. GAREMARI DIST.- BARPETA ASSAM PIN- 781314.
3: MAINUR RAHMAN S/O- IMAN ALI VILLAGE- JARABARI P.O. JARABARI P.S.- HOWLY DIST.- BARPETA ASSAM PIN- 781314.
4: TAHMINA AHMED D/O- ABDUL AZIZ VILL.- KUMULLIPARA P.O. JASHIHATI PARA P.S. HOWLY DIST.- BARPETA ASSAM. PIN- 781316.
5: MD. ZINNA S/O- MD. SAMSUL HOQUE VILL.- BANIARAPARA P.O. GAREMARI P.S. BARPETA DIST. BARPETA ASSAM. PIN- 781314.
6: RAKIBUL ISLAM S/O DALA MIA VILL.- BHULUKABARI PATHAR P.O. JARABARI P.S. BARPETA DIST.- BARPETA ASSAM. PIN-781314.
7: HUSMIARA DEWAN D/O- DEWAN ABDUL BAREQUE VILLAGE- BARBALA Page No.# 73/149 P.O. BARBALA P.S. HOWLY DIST. BARPETA ASSAM. PIN- 781316.
8: SHARIFUL ISLAM S/O. FAZLUR RAHMAN VILLAGE BARBALA P.O. BARBALA P.S. HOWLY DIST.- BARPETA ASSAM PIN- 781316.
9: SAIFUL ISLAM S/O- ABDUL KASHEM VILL. BARBALA P.O. BARBALA P.S. HOWLY DIST. BARPETA ASSAM. PIN- 781316.
10: MAHIBUL KHAN S/O- HARUNAL RASHID KHAN VILL. BETBARI P.O. BARBALA P.S. HOWLY DIST. BARPETA ASSAM. PIN- 781315.
11: ABDUL HAI S/O. LT. KASHEM ALI VILLAGE- BARGHOLA PT. I P.O. CHALANTA PARA P.S. JOGIGHOPA DIST. BONGAIGAON ASSAM PIN- 783388.
12: ELIAS ALI S/O. LT. AKTAR ALI VILL.- BARGHOLA PT. I P.O. CHALANTA PARA ABHUYAPURI DIST.- BONGAIGAON ASSAM PIN- 783388.
Page No.# 74/149 13: ALOM MIAH S/O- ABDUL BASER MIA VILL. KOLILA MAZPARA P.O. KOKILA P.S ABHAYAPURI DIST. BONGAIGAON ASSAM PIN- 783392.
14: AFZALUR RAHMAN S/O. ABDUS SAMAD VILLAGE- MAHAMMADPUR P.O. KADANG P.S. BARPETA ASSAM PIN- 781314.
15: ALIYA PARBIN D/O. AYNAL HOQUE VILL. BARBALA P.O. BARBALA P.S. BARBALA DIST. BARPETA ASSAM. PIN- 781316.
16: NURUN NAHAR D/O- ANOWAR HUSSAIN VILL. DHUPAL PARA P.O. MAJGAON P.S. BARPETA ROAD DIST.- BARPETA ASSAM PIN- 781313.
17: FARIDA KHATUN W/O- AMIR HAMZA VILLAGE- KAURAPARA P.O. HOWLY P.S. GOBORDHANA DIST. BAKSA ASSAM PIN- 781316.
18: MAMPY SAHA D/O- LT. SUKUMAR SAHA VILLAGE- KRISHNA NAGAR P.O. BARPETA ROAD P.S. BARPETA ROAD Page No.# 75/149 DIST. BARPETA ASSAM PIN- 781315.
19: EUSUF KHAN S/O- ABDUL KUDDUS KHAN VILLAGE- KAURPARA P.O. HOWLY P.S. GOBORDHANA DIST. BAKSA ASSAM PIN-781316.
20: GOLAP HUSSAIN S/O OMAR ALI VILL.- HATIJANA P.O. JOSHIHATIPARA P.S. HOWLY DIST. BARPETA ASSAM PIN- 781316.
21: MD. SHAHJAHAN ALI S/O. - LT. ABDUS SATTAR VILL. PUB LOWARSHUR P.O. MAJGAON P.S. BARPETA DIST. BARPETA ASSAM PIN- 781313.
22: HASINA KHATUN W/O. HAFIZUR RAHMAN VILL. ANANDAPUR P.O. MAJGAON P.S. BARPETA ROAD DIST. BARPETA ASSAM PIN- 781313.
23: KAYEMA TALUKDAR W/O. KAZI ANOWAR HUSSAIN VILL. HELONAR PAM P.O. HOWLY P.S. HOWLY DIST. BARPETA ASSAM PIN- 781316.
Page No.# 76/149 24: MD. ABDUL MUHIB KHAN S/O. ABDUL KHALEQUE KHAN VILL. KAURPARA P.O. HOWLY P.S. GOBORDHANA DIST. BAKSA ASSAM PIN- 781316.
25: MD. TARAB ALI S/O- AYNAL HOQUE VILL. KAYAKUCHI PAM P.O. NALIGAON P.S. BARPETA DIST. BARPETA ASSAM PIN- 78152.
26: KULSOM NESSA D/O- KURPAN ALI VILL. HATIRTARI P.O. CHAPARBORI P.S. SARTHEBARI DIST. BARPETA ASSAM PIN-781352.
27: MAKIBUL ISLAM S/O- ABDUR RAHMAN VILL. SUKMANAH P.O. HOWLY P.S. SUKMANAH DIST. BARPETA ASSAM PIN- 781316.
28: FARHA NASRIN D/O- FAKHRUL ISLAM VILLAGE- MURAJHAR P.O. MURAJHAR P.S. MURAJHAR DIST. HOJAI ASSAM PIN- 782439.
29: JAKIR AHMED S/O ABDUL NOOR Page No.# 77/149 VILLAGE- PACHIM JUGIJAN PO. BAROFUTIA P.S. HOJAI DIST. HOJAI ASSAM PIN- 782428.
30: RUBINA YEASMIN D/O- MOSOROF ALI BARBHUIYAN VILL. BORBALI P.O. BROBALI P.S MURAJHAR DIST. HOJAI ASSAM PIN- 782481.
31: KHADIJA PARBIN W/O- ZAKIR HUSSAIN VILL. SONERTARI P.O. PACHIM MAZDIA P.S. BARPETA DIST. BARPETA ASSAM PIN- 781305.
32: OMME ASMA BEGUM D/O AMZAD HUSSAIN VILL. CHAPRA P.O. JAHURPAM P.S. BARPETA DIST. BARPETA ASSAM. PIN- 781314.
33: ASRAF ALI S/O HAMED ALI VILL. JATIGAON P.O. JAHURPAM P.S. BARPETA DIST.- BARPETA ASSAM PIN- 781314.
34: RAFIQUE ALAM S/O- KAMAL UDDIN VILLAGE- KAWAIMARI GHA BLOCK P.O. NALIGAON P.S. BARPETA DIST.- BARPETA Page No.# 78/149 ASSAM PIN- 781352.
35: RAZAUL KARIM S/O- SEKANDER ALI VILL.- BONIARA PARA P.O. BAREMARI P.S. BARPETA DIST. BARPETA ASSAM PIN- 781314.
36: RAFIQUL ISLAM S/O. BASER ALI VILLAGE- DHANBANDHA P.O. SONKUCHI P.S. BARPETA DIST. BARPETA ASSAM PIN- 781314.
37: EKBAL KHAN S/O. RANGU KHAN VILL. AGDIA P.O. GAHIA P.S. SARTHABARI DIST. BARPETA ASSAM PIN- 781311 38: MANZUWARA BEGUM D/O. AMIR HUSSAIN VILL. AGDIA PATHAR P.O. GAHIA P.S. SARTHABARI DIST. BARPETA ASSAM PIN- 781311.
39: MAFIDA BEGUM D/O. ANOWAR HUSSAIN VILLAGE- MAZDIA P.O. PACHIM MAZDIA P.S. TARABARI DIST. BARPETA ASSAM PIN- 781305.
Page No.# 79/149 40: MD. BABUL HUSSAIN S/O. MD. IMAN ALI VILL.- SATRAKANARA P.O. BAGBARI P.S. BAGBAR DIST. BARPETA ASSAM PIN- 781352.
41: MAFIDUL ISLAM S/O. BUDDU MIA VILL. BAGHBAR P.O. BAGHBAR P.S. BAGHBAR DIST. BARPETA ASSAM PIN- 781352.
42: ABDUL BATEN SIKDER S/O. ABDUS SALAM VILLAGE- TARABARI P.O. TARABARI P.S. TARABARI DIST.- BARPETA ASSAM PIN- 781314.
43: MD. ABDUL ALI S/O- NIZAM UDDIN VILLAGE- NAKUCHI PATHER P.O. NAKUCHI PATHER P.S. BARPETA ROAD DIST. BARPETA ASSAM PIN- 781352.
44: ANJUWARA AHMED W/O. AMINUL ISLAM VILL. NAKUCHI GAON P.O. NAKUCHI PATHAR P.S. BARPETA DIST. BARPETA ASSAM PIN- 781352.
45: SAHIDA KHATUN D/O AHAMMAD ALI VILL.- NICHUKA Page No.# 80/149 P.O. BARPETA ROAD P.S. BARPETA ROAD DIST. BARPETA ASSAM PIN- 781315.
46: MAHMUDUL ISLAM S/O. SHAHIDUL ISLAM VILL. KARBALLI P.O. KALGACHIA P.S. KALGACHIA DIST. BARPETA ASSAM PIN- 781314.
47: PRASHANTA NATH S/O. LAKSHI KANTA NATH R/O. SORBHUG TOWN WARD NO. 3 P.O. SORBHUG P.S. SORBHUG DIST. BARPETA ASSAM PIN- 781352.
48: NILAKANTAH NATH S/O- KULESWAR NATH VILLAGE- UTTAR GANAK GARI P.O. SORBHUG P.S. SORBHUG DIST. BARPETA ASSAM PIN-781317.
49: PRITAM NATH S/O. BHADRESWAR NATH VILL. BAYAN PARA WARD NO.1 P.O. NAKUCHI PATHER P.S. SORBHUG DIST. BARPETA ASSAM PIN- 781317.
50: PALLABI DAS D/O. LT. HARENDRA KUMAR DAS VILL. MADHYA METUAKUCHI P.O. AND P.S. BARPETA Page No.# 81/149 DIST. BARPETA ASSAM PIN- 781314.
51: HRIDAY DAS S/O HARICHANDRA DAS VILL. KALBARI P.O. BHAWANIPUR P.S. BHAWANIPUR DIST. BARPETA ASSAM PIN- 781352.
52: LAL MAMUD S/O. RAMJAN ALI VILL. KAMALPUR PAM P.O. BARBALA P.S. BARPETA DIST. BARPETA ASSAM PIN- 781316.
53: ASIFA BEGUM D/O- LT. ABUL HUSSAIN VILL. NO. 3 GORESWAR P.O. GOBORDHANA P.S. GOBORDHANA DIST. BAKSA ASSAM PIN- 781366.
54: SAYED TAHIDUL HUSSAIN S/O. MAZAMIL HUSSAIN R/O. BORKURIHA P.O. TITKURI PS. RANGIA DIST. KAMRUP RURAL ASSAM PIN- 781345.
55: MD. ILIAS KHAN S/O. MD. MUKSHED ALI KHAN R/O. BARAGDIA P.O. GAHIYA P.S. BARPETA DIST. BARPETA ASSAM PIN- 781311.
Page No.# 82/149 56: MAMONI TALUKDAR W/O. KAZI ROKIBUL ISLAM R/O. VILL. KOKILA MOULABIPARA P.O. KOKILA P.S. ABHAYAPURI DIST. BONGAIGAON ASSAM PIN- 783392.
57: JAHIDUL ISLAM S/O. HANIF ALI R/O. VILL. BILASHIPARA GAON P.O. BILASHIPARA BAZAR P.S. BARPETA DIST. BARPETA ASSAM PIN- 781315.
58: JIYAUR RAHMAN TALUKDAR S/O- ABDUL MAZID TALUKDAR R/O. VILL- ANANDAPUR P.O. MAJGAON P.S. BARPETA ASSAM PIN- 781313.
59: ANOWARA KHATUN D/O- ATOWAR RAHMAN R/O. VILL.- ANANDAPUR P.O. MAJGAON P.S. BARPETA DIST. BARPETA ASSAM PIN- 781313.
VERSUS THE STATE OF ASSAM AND 4 ORS. TO BE REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM SECONDARY EDUCATION ASSAM. DISPUR GUWAHATI-6.
2:THE DIRECTOR SECONDARY EDUCATION ASSAM Page No.# 83/149 KAHILIPARA GUWAHATI-19.
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION ELEMENTARY DEPARTMENT DISPUR GUWAHATI-6.
4:THE DIRECTOR ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19.
5:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REP. 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 4 ORS.
Linked Case : WP(C)/3499/2020 ABUL KALAM AZAD AND 9 ORS. S/O LATE AJGAR ALI RESIDENT OF VILLAGE JORSHIMULY PO TAPAR PATHER PS CHHAYAGAON DIST KAMRUP ASSAM 781137 2: MIRZA BOYANOOR ISLAM S/O NISHAN ALI RESIDENT OF VILLAGE CHOUDHURY PAM PO KALATOLI PS CHHAYGAON DIST KAMRUP ASSAM 781137 3: ERAJ UDDIN S/O NABI HUSSAIN A RESIDENT OF VILLAGE KADAMONI PATHER PO KADAMONI PS BATADRAVA DIST NAGAON ASSAM 4: MUKLISHA SULTANA D/O NAZRUL HOQUE Page No.# 84/149 A RESIDENT OF VILLAGE DHING GAON PO DAGAON PS JURIA DIST NAGAON ASSAM 5: MUKSADUL ISLAM S/O LATE HUSSAIN ALI RESIDENT OF VILLAGE KALANI JALAH PO JURIA PS JURIA DIST NAGAON ASSAM 6: MUSTAFIZUL HOQUE S/O ABDUL RAHIM A RESIDENT OF VILLAGE ALITANGANI PO ALITANGANI PS JURIA NAGAON ASSAM 7: MAZAHARUL ISLAM S/O RUHUL ISLAM A RESIDENT OF VILLAGE ALITANGANI PO ALITANGANI PS JURIA DIST NAGOAN ASSAM 8: ABUL KALAM AZAD S/O LATE MONSER ALI A RESIDENT OF VILLAGE CHOUDHURY PAM PO KALATOLI PS CHHAYAGAON DIST KAMRUP ASSAM 781137 9: MD. JULFIKKAR ALI S/O ABDUL AZIZ A RESIDENT OF VILLAGE CHAKABAHI PO DAIPAM PS DALGAON DIST DARRANG ASSAM 784514 10: JIYARUL ISLAM S/O GIASUDDIN MONDAL A RESIDENT OF VILLAGE NAYAPARA PT I PO BAHATALI PS MATIA DIST GOALPARA ASSAM 783125 Page No.# 85/149 VERSUS THE STATE OF ASSAM AND 3 ORS. TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION ELEMENTARY DEPARTMENT DISPUR GUWAHATI 6 2:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI 19 3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM SECONDARY EDUCATION DEPARTMENT GUWAHATI DISPUR 6 4:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION TO BE REPRESENTED BY ITS MEMBER SECRETARY DISPUR GUWAHATI 781006
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Advocate for : DR. B AHMED Advocate for : SC ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/4785/2019 DIPIKA MEDHI AND 3 ORS. D/O HAREN MEDHI VILL. HAJO CHAKAMTALI P.O. AND P.S. HAJO DIST. KAMRUP(R) ASSAM. PIN- 781102.
2: MD. ASHADUL ISLAM S/O. MD. ABDUL MANNAN VILL. SALMARABORI P.O. BECHAMARI P.S. DHING DIST. NAGAON ASSAM. PIN- 782123.
3: NUR ISLAM S/O- KHURSED ALI VILL. AND P.O. BAGODI VIA NAGAON P.S. AND DIST. BARPETA Page No.# 86/149 ASSAM. PIN- 781311.
4: JESMINA SIDDIQUA D/O- AHAMMAD ALI SIDDIQUE VILL. AND P.O. PALHAJI P.S. AND DIST.- BARPETA (ASSAM) PIN- 781309.
VERSUS THE STATE OF ASSAM AND 5 ORS. REP. BY THE COMMISSIONER TO THE GOVT. OF ASSAM EDUCATION DEPTT.
DISPUR GHY.- 781006.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION DEPTT.
(SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK C DISPUR GHY.- 781006.
3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GHY.- 781019.
4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GHY.- 781019.
5:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION (ELEMENTARY) DEPTT. DISPUR GUWAHATI- 781006. 6:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REP. BY ITS MEMBER SECRETARY DISPUR GUWAHATI- 781006.
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Advocate for : MR. A F N U MOLLAH Advocate for : SC ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.
Linked Case : WP(C)/1554/2019 Page No.# 87/149 SOHIDUL ISLAM AND 11 ORS. D/O- GULAMANJAN SHEIKH VILL- SINGIMARI CHAR P.O. MORNAI P.S. MORNAI DIST- GOALPARA PIN- 783101 2: BHANITA DAS D/O- PRADIP DAS VILL- DALGOMA P.S. MATIA DIST- GOALPARA (ASSAM) PIN- 783125 3: SOFIQUR RAHMAN S/O- ABDUR RAHMAN VILL- DUBAPARA LUPTAECHAR P.O. DUBAPARA DIST- GOALPARA PIN- 783101 4: HASHIM AKHTAR S/O- SYED ALI VILL- CHANDAMARI P.O. BALBALA DIST- GOALPARA (ASSAM) PIN- 783120 5: AZMAL HOQUE S/O- SAMSER ALI VILL- SIMLABARI P.O. AMBARI DIST- GOALPARA (ASSAM) PIN- 783123 6: ARFAN ALI S/O- NURBOKTA SEIKH VILL AND P.O. BAGHMARA CHAR DIST- BARPETA (ASSAM) PIN- 781127 7: JAFOR ALI S/O- SUMER ALI VILL- RANUA P.S. MATIA Page No.# 88/149 P.O. BAHATI DIST- GOALPARA PIN- 783125 8: HUMAYUN KABIR S/O- ABUL HUSSAIN VILL- BHATIPARA P.O. DUBAPARA DIST- GOALPARA (ASSAM) PIN- 783101 9: AMINUL ISLAM CHOUDHURY S/O- ABDUS SALAM CHOUDHURY VILL- RAKHYASINI PART-II P.O. RAKHYASINI DIST- GOALPARA (ASSAM) PIN- 783101 10: ANJUMA BEGUM W/O- MEHIBUR RAHMAN VILL- NAGARBERA P.O. AND P.S. NAGARBERA DIST- KAMRUP ASSAM PIN- 781127 11: DULAL HUSSAIN S/O- MAZIBAR RAHMAN VILL- BAGHMARA CHAR P.O. BAGHMARA CHAR DIST- BARPETA ASSAM PIN- 781127 12: ABDUS SOBUR S/O- HASEN ALI VILL- BAHATI NC P.O. BAHATI P.S. MATIA DIST- GOALPARA ASSAM PIN- 783125 VERSUS THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMM. TO THE GOVT. OF ASSAM EDUCATION DEPTT.
DISPUR Page No.# 89/149 GHY-6 2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM EDUCATION DEPTT.
(SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK C DISPUR GHY-6 3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GHY-19 4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GHY-19
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Advocate for : MR K K MAHANTA Advocate for : SC ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/3782/2020 ALL ASSAM MADRASSA TET QUALIFIED CANDIDATES ASSOCIATION AND 2 ORS.
TO BE REPRESENTED BY ITS PRESIDENT AND GENERAL SECRETARY OFFICE ADDRESS SIJUBARI HATIGAON PO AND PS HATIGAON DIST KAMRUP M ASSAM 2: SAFIUL ISLAM S/O JOYNAL ABEDIN VILLAGE KHOLIHAMARI DIST SONITPUR ASSAM 3: BAHARUL ISLAM S/O ABDUL HAMID SARKAR RESIDENT OF VILLAGE BORBALU PO HAZIRHAT DIST SOUTH SALMARA MANKACHAR ASSAM Page No.# 90/149 VERSUS THE STATE OF ASSAM AND 3 ORS. TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM SECONDARY EDUCATION ASSAM DISPUR GUWAHATI 6 2:THE DIRECTOR SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI 19 3:THE EMPOWERED COMMITTEE OF TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REPRESENTED BY ITS MEMBER SECRETARY DISPUR GUWAHATI 781006 4:THE RASHTRYA MADHYAMIK SIKSHA ABHIYAN MISSION (RMSA) TO BE REPRESENTED BY ITS MISSION DIRECTOR KAHILIPARA GUWAHATI 19
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Advocate for : MR A R BHUYAN Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/1866/2019 GULZAR HUSSAIN BHUYAN AND 49 ORS. S/O. ABDUL JABBAR BHUYAN VILL. GEREKI GAON P.O. KUMAR GAON P.S. RUPAHIHAT DIST. NAGAON ASSAM.
2: JIAUR RAHMAN S/O. KASHEM ALI MANDAL VILL. HALDIBARI P.S. LAKHIPUR DIST. GOALPARA ASSAM.
3: ROSTAM ALI Page No.# 91/149 S/O. ALEK UDDIN VILL. SHALBARI P.O. GOURNAGAR P.S. LAKHIPUR DIST. GOALPARA ASSAM.
4: ENSAN ALI VILL. AMBARI P.O. BARKOLI SERSOW P.S. FAKIRGANJ DIST. DHUBRI ASSAM.
5: ASHAHADUT ZAMAN VILL. BOCHAKATA P.O. KALPANI P.S. MANKARCHAR DIST. SOUTH SALMARA MANKACHAR ASSAM.
6: SK. JAHANGIR HUSSAIN VILL. ROWA PART-2 P.O. MODHUSOULMARI P.S. DHUBRI DIST. DHUBRI ASSAM.
7: NAJIM AMHMED S/O. NABAB ALI VILL. DIKHOWMUKHIA P.O. KHANAIAN P.S. NORTH LAKHIPUR DIST. LAKHIPUR ASSAM.
8: MD. NURUL ISLAM S/O. LT. KHALILUR RAHMAN VILL. BURHADAI P.O. KHANAIAN P.S. SIPAJHAR DIST. DARRANG ASSAM.
9: EKBAL HUSSAIN S/O. ABDUL KUDDUS Page No.# 92/149 VILL. BECHAMARI P.O. BECHIMARI P.S. DHING DIST. NAGAON ASSAM.
10: SAHIDUL ISLAM S/O. ALLAL UDDIN AHMED VILL. KUBAIKATA P.O. DHANIABHETI P.S. BATDRAVA DIST. NAGAON ASSAM.
11: ARIF MD. AHSAN S/O. HAFIZ UDDIN AHMED VILL. LALIPATHER P.O. BECHIMARI P.S. DHING DIST. NAGAON ASSAM.
12: SAHIDUL ALAM VILL. SALMARA BORI P.O. BECHIMARI P.S. DHING DIST. NAGAON ASSAM.
13: ZIAUR RAHMAN S/O. LT. AHER ALI VILL. ROWMARI P.O. ROWMARI BILL P.S. DHING DIST. NAGAON ASSAM.
14: MD. ASHADUL ISLAM S/O. MD. ABDUL SUBAN VILL. SHALMARA BORI P.O. BECHIMARI P.S. DHING DIST. NAGAON ASSAM.
15: SHAHNAJ SULTANA Page No.# 93/149 D/O. SHAHAB UDDIN VILL. GOREMATIKHOWA P.O. RUPAHIHAT P.S. RUPAHI DIST. NAGAON ASSAM.
16: SHAHIDA KHATUN D/O. AHAMMAD ALI VILL. NICHUKA P.O. BARPETA ROAD P.S. BARPETA ROAD DIST. BARPETA ASSAM.
17: SAFIAH YESMIN D/O. MD. SORHAB ALI VILL. HATSINGIMARI P.O. HATSINGIMARI P.S. SOUTH SALMARA DIST. SOUTH SALMARA ASSAM.
18: KOMAL KRISHNA NATH VILL. ULUPARA P.O. AGIA P.S. AGIA DIST. GOALPARA ASSAM.
19: NEKABUL ISLAM S/O. ABDUL SHAHID VILL. SUTAR PARA P.O. SUTAR PARA P.S. MATIA DIST. GOALPARA ASSAM.
20: DHAN BAHADUR CHETRI S/O. GOPAL CETRI VILL. RAMPUR KACHAJULI P.O. GABHARU TUMIJAN P.S. LALUK DIST. LAKHIMPUR ASSAM.
Page No.# 94/149 21: DANESH ALI S/O. RABU MIAH VILL. DATIR BORI P.O. CHAPAR BORI P.S. BARPETA DIST. BARPETAA ASSAM.
22: JAHEDUL ISLAM VILL. SUTAR PARA P.O. SATUR PARA P.S. MATIA DIST. GOALPARA ASSAM.
23: ALIMUL ISLAM S/O. ABDUR ROHMAN VILL. KAWAHAGI P.O. TUMNI P.S. SOUTH SALMARA DIST. DHUBRI ASSAM.
24: MOSFIQUR RAHMAN S/O. ABDUS SALAM VILL. BATAMARI P.O. BATAMARI P.S. BATADRAVA DIST. NAGAON ASSAM.
25: FUZAIL AHMED S/O. GOLAM MOSTAFA VILL. BHURAKATA P.O. RADHAMADHAB HAT P.S. MANKACHAR DIST. SOUTH SALMARA ASSAM.
26: SALMINA PARBIN D/O. TAZUDDIN AHMED VILL. JOYPUR Page No.# 95/149 P.O. HOWLY P.S. BARPETA DIST. BARPETA ASSAM.
27: MONJURAL HOQUE S/O. ABDUL MALEK VILL. BARPETA ROAD WARD NO.09 P.O. BARPETA ROAD P.S. BARPETA ROAD DIST. BARPETA ASSAM.
28: SHYAMLAL SARKAR S/O. ASHUTOSH SARKAR VILL. JAKHLERPAR P.O. SIMLAGURI P.S. BAKSA DIST. BAKSA ASSAM.
29: SHAHIDA KHATUN D/O. AHAMMAD ALI VILL. NICHUKA P.O. BARPETA ROAD P.S. BARPETA ROAD DIST. BARPETA ASSAM.
30: FIROZ ALI S/O. PANIR ALI VILL. KALDOBA PT.-II P.O. AGOMANI P.S. AGOMANI DIST. DHUBRI ASSAM.
31: AFZAL HOSSAIN S/O. ABDUR RASHID VILL. RAKHAL DUBI P.O. BALARBHITA P.S. BAGUAN Page No.# 96/149 DIST. GOALPARA ASSAM.
32: KHAIRUL ISLAM KHAN S/O. ABDUL HOQUE VILL. KATAHGURI P.O. JUKTUKI P.S. DHING DIST. NAGAON ASSAM.
33: KHAIRUL ISLAML S/O. ABDUL GOFUR SK VILL. BALIA BIBI P.O. KALAPANI P.S. MANKARCHAR DIST. S.S. MANKARCHAR ASSAM.
34: USUF ALI S/O. ALI HUSSAIN VILL. KANIHA P.O. KANIHA P.S. RANGIYA DIST. KAMRUP (R) ASSAM-781380.
35: HABEZ UDDIN MONDOL S/O. ABDUL QUDDUS MONDOL VILL. POYESTI CHALAKURA P.O. MAJHER P.S. CHAR DIST. DHUBRI ASSAM-783325.
36: HUNUFA KAHTUN S/O. AYUB ALI VILL. LARKUCHI NO.2 P.O. LARKUCHI NO.2 P.S. MUKALMUA DIST. NALBARI ASSAM-781312.
37: ATOWAR RAHMAN Page No.# 97/149 S/O. SAITULLAH SHEIKH VILL. PADUPARA P.O. AMBARI P.S. DHUPDHARA DIST. GOALPARA ASSAM-783123.
38: SALIMA BEGUM S/O. SIDDIQUE ALI VILL. PUB SAHAN P.O. RANGIA P.S. RANGIA DIST. KAMRUP ASSAM-781351.
39: EUNUS ALI MOLLAH S/O. ABDUL JALIL MOLLAH VILL. SARA ARIKATI P.O. MAHTOLI P.S. BOKO DIST. KAMRUP (R) ASSAM-781136.
40: ABDUL AZIZ S/O. ABUL KASHEM VILL. MOUKHOWA CHAR P.O. UZIRAR CHAR P.S. ALUPATI DIST. BARPETA ASSAM-783101.
41: IKRAMUL ISLAM S/O. ABDUL HASHIM VILL. BILOTIA NO.1 P.O. DHING P.S. DHING DIST. NAGAON ASSAM-781136.
42: JOYNAL ABDIN S/O. MD. JAMAL UDDIN VILL. BAGULAMARI P.O. BALAGAON P.S. KALGACHIA DIST. BARPETA Page No.# 98/149 ASSAM-781319.
43: MOHIDUL ISLAM S/O. NURUL ISLAM VILL. BHALUKABARI P.O. TUKRAPARA P.S. CHHAYGAON DIST. KAMRUP (R) ASSAM-781137.
44: SEMIM SULTANA S/O. FAKHARUDDIN AHMED VILL. GOALPARA P.O. KENDUGURI P.S. SIPAJHAR DIST. DARRANG ASSAM-784148.
45: ABDUL MALEQUE S/O. ABDUL LATIF VILL. SOILMARI P.O. CHIKNI P.S. KALGACHIA DIST. BARPETA ASSAM-781312.
46: IKRAMUL HUSSAIN S/O. ABUL KASHEM VILL. 2 NO. BARALIMARI P.O. PUB BARALIMARI DIST. NAGAON PIN-782124.
47: RONJUMA AHMED D/O. TARA MIAH VILL. SUTAR GAON P.O. GAYAN GAON DIST. NAGAON PIN-782126.
48: FARHANA NARGIS SULTANA W/O. BAHARUL ISLAM VILL. PUB FUTALJAHAR P.O. PUB FUTALJAHAR DIST. NAGAON Page No.# 99/149 PIN-782128.
49: TARIK UDDIN AHMED S/O. TAJ UDDIN AHMED VILL. TUKTUKI P.O. TUKTUKI DIST. NAGAON PIN-782123.
50: JOHIRUL ISLAM S/O. NURUL ISLAM VILL. PACHIM MUKUNDO ATI P.O. BALIKOTIA DIST. NAGAON PIN-782124.
VERSUS THE STATE OF ASSAM AND 4 ORS. TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM SECONDARY EDUCATION ASSAM DISPUR GUWAHATI-06.
2:THE DIRECTOR SECONDATY EDUCATION ASSAM KAHILIPARA GUWAHATI-19.
3:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM EDUCATION ELEMENTARY DEPTT. DISPUR GUWAHATI-06.
4:THE DIRECTOR ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI-19.
5:THE EMPOWERED COMMITTEE TEACHERS ELIGIBILITY TEST FOR SECONDARY EDUCATION ASSAM TO BE REP. BY ITS MEMBER SECRETARY DISPUR GUWAHATI-781006.
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Advocate for : MR A R BHUYAN Advocate for : SC EDU appearing for THE STATE OF ASSAM AND 4 ORS.
Page No.# 100/149 Linked Case : WP(C)/1051/2019 ABDUS SATTAR PRERI AND 116 ORS. S/O. LT. HURMAT ALI VILL. JUGIPARA P.O.- BALABARI DIST.- DARRANG PIN NO. 784146.
2: MD. JULFIKKAR ALI S/O LATE ABDUL AZIZ VILL.- CHUKABAHI P.O.- DAIPAM P.S.- DALGAON DIST.- DARRANG PIN NO.- 784514.
3: AMINUL ISLAM S/O-MD. ALAUDDIN AHMED VILL.- 139 GELAIDINGI P.O. - MENAPARA P.S.-MANGOLDAI DISTRICT- DARRANG PIN NO- 784146 4: MUKTADIR BILLAH S/O-KUTUB UDDIN VILL- GALAMDI P.O.- KUARI PUKHURI DISTRICT- DARRANG ( ASSAM) PIN NO.-784115 5: MD. ABDUL QUIUM S/O - HASAN ALI VILL. - MORA BEGA PAR P.O.-BHAKAT PARA DISTRICT - DARRANG PIN NO.-784190 6: RAFIKUL ISLAM Page No.# 101/149 S/O-ABBAS ALI VILL-KACHARIPARA JANGAL P.O. DALGAON P.S. DALGAON DIST- DARRANG ASSAM PIN-784116 7: KHAIRUL HOQUE S/O. MATLEB ALI VILL- GARAKHAT P.O. DALGAON P.S. DALGAON DIST- DARRANG PIN-784116 8: MEHEDI ALOM S/O - SULTAN ALI AHMED TOWN - WAHAB NAGAR WARD NO-7 P.O - KHARUPETIA P.S. KHARUPETIA DIST- DARRANG PIN- 784115 9: KHANDAKAR SAIFUDDIN S/O. KHADIMUL ISLAM VILL- KACHARIPARA JUNGLE P.O. DALGAON P.S. DALGAON DIST- DARRANG PIN- 784116 10: SHAHIDUR RAHMAN S/O. ABDUL HAMID VILL- SIALMARI NEPALIGAON P.O. KOUPATI P.S. DALGAON DIST- DARRANG PIN-784113 11: MUTASIM BILLAH S/O. JAIRUDDIN AHMED VILL- NO-3 GALANDI Page No.# 102/149 P.O. KUARI PUKHURI DIST- DARRANG PIN -784115 12: ELIAS ALI S/O. SHAH JAMAL VILL-BAGDIA P.O. BHAKATPRARA DIST- DARRANG PIN- 784190 13: AHAZUDDIN AHMED S/O. MD. ASAD ALI VILL- BAGHPARI P.O. MANGALDAI DIST- DARRANG PIN- 784125 14: MANJURUL KABIR S/O. SHOHRAB ALI VILL- BAGHPARI P.O. MANGALDAI DIST- DARRANG PIN- 784125 15: KUTUBUDDIN AHMED S/O. MD. ABDUL GAFUR VILL- NIZ BARUAJHAR P.O. PUNIA NO-1 DIST- DARRANG PIN- 784115 16: ASFIA KHATUN D/O. AMZAD HUSSAIN VILL- NIZ BISWANATH P.O. BISWANATH GHAT DIST-BISWANATH PIN- 784176 17: AMINUL HOQUE S/O. GIAS UDDIN AHMED VILL- DAIPAM P.O. DAIPAM DIST- DARRANG Page No.# 103/149 PIN- 784514 18: JAHUR ALI S/O. JAMIR UDDIN VILL- RANIPUKHURI P.O. KAJIAMATI DIST- UDALGURI PIN -784509 19: SADDAM HUSSAIN S/O. SAHAR ALI VILL- SHILLONGANI P.O. SHILLONGANI P.S. SADAR DIST- NAGAON PIN-782002 20: SHARIFUL ALOM S/O. KAMAL UDDIN VILL- BHAKATGAON P.O. SHILLONGANI P.S. SADAR DIST- NAGAON PIN- 782002 21: SHABNAM HABIBA D/O. ISLAM UDDIN AHMED VILL- KASARI SALMARI WARD NO-8 P.O. RANGIA P.S. RANGIA DIST- KAMRUP PIN- 781354 22: JAHIRUL ISLAM S/O. ALIM UDDIN VILL- KACHARI JAN P.O. KARATIPAM P.S. MORIGAON DIST- MORIGAON PIN- 782105 23: RIAZ HAZARIKA S/O. KUTUBUDDIN HAZARIKA VILL- SONARIGAON P.O. SANARIGAON P.S. DHING DIST- NAGAON PIN- 782123 Page No.# 104/149 24: RIJABUL HUSSAIN S/O. GIASUDDIN AHMED VILL- GEREKONI P.O. BECHAMARI DIST- NAGAON PIN- 782123 25: REKIBUL ALAM S/O. ABUL HASHIM VILL- SUTARGAON P.O. JUMARMUR DIST- NAGAON PIN- 782427 26: ISAHDUL ISLAM S/O. NAZIM UDDIN VILL- PACHIM FUTALJAR P.O. PUB FUTALJAR DIST- NAGAON PIN-782124 27: DILUWARA BEGUM D/O. ABUL KASHEM VILL AND P.O. SHILLONGANI P.S. SADAR DIST- NAGAON PIN-782002 28: SARIF UDDIN AHMED S/O. MD. ALI HUSSAIN VILL- BHAKATGAON P.O. SHILLONGANI DIST-NAGAON PIN-782002 29: ROUZATUN NEHAR D/O. ABDUL MANNAN VILL- SINGAIAGAON P.O. SINGARI MADRASSA P.S. JURIA DIST- NAGAON PIN-782124 30: AMINUL HOQUE S/O. LT. EBRAHIM ALI Page No.# 105/149 VILL- DALANI JURIA P.O. TINSOKIA DIST- NAGAON PIN-782124 31: ANJUWARA BEGUM D/O. ABDUL LATIB VILL- PASCIM JOGIJAN P.O. HOJAI DIST- NAGAON PIN-782122 32: NUR NEHAR PARBIN SULTANA D/O. LT. ABDUL MANNAS VILL- BHAKATGAON P.O. SHILLONGANI DIST- NAGAON PIN- 782002 33: JESMIN SULTANA D/O. MD. ABDUL HYE VILL. AND P.O. KUTUBPUR DIST- LAKHIMPUR PIN-787054 34: MUBARAK HUSSAIN S/O. ABDUL KADIR VILL- LATANI CHAPARI P.O. KAOIMARI P.S. RUPAHIHAT DIST- NAGAON PIN-782140 35: SHAHINA NASRIN D/O. NURUL HOQUE VILL- MAGURMARI P.O. MAGURMARI DIST- NAGAON PIN-782140 36: HIFZUR RAHMAN S/O. RIAZUDDIN AHMED VILL AND P.O. SILPUKHURI DIST- MORIGAON PIN-782123 Page No.# 106/149 37: MD. REKIBUR RAHMAN S/O. NURUL AMIN VILL- BATADRAVA BORBHETI P.O. BORBHETI DIST- NAGAON PIN- 782122 38: MD AHRAR UDDIN S/O-MD ATAUR RAHMAN VILL-BADEUTTAR P.O-BHANGA BAZAR DIST-KARIMGANJ PIN-788701 39: MOHIDUL ISLAM BARBHUIYA S/O- AFTAB UDDIN BARBHUIYA VILL-BOALIPAR PT -III P.O-BOALIPAR BAZAR P.S-HAILAKANDI DIST-HAILAKANDI PIN-788155 40: FAZLUL KARIM S/O-ALA UDDIN VILL-RATABARI P.O-RATABARI P.S-RATABARI DIST- KARIMGANJ PIN-788735 41: ISHAK AHMED LASKAR S/O-KUTUB UDDIN LASKAR VILL-LAKSHIRBOND PART-II P.O-LAKSHIRBOND P.S-HAILAKANDI DIST-HAILAKANDI PIN-788155 42: ZIAUR RAHMAN BARBHUIYA S/O-LATE ABDUN NOON BARBHUIYA VILL-HAILAKANDI TOWN WARD NO -1 P.O-HAILAKANDI P.S-HAILAKANDI DIST-HAILAKANDI PIN- 788151 43: ANIMESH DHAR Page No.# 107/149 S/O-LATE SUJIT DHAR VILL-SUBASH NAGAR WARD NO 15 P.O AND DIST- KARIMGANJ PIN- 788710 44: MD. ADIL AHMED CHOUDHURY S/O.MATAB UDDIN CHOUDHURY VILL- BADEUTTAR P.O. BANGA BAZAR DIST- KARIMGANJ PIN-788701 45: FAIZUL HOQUE S/O. FAKHAR UDDIN VILL- JAGANATHPUR P.O. BALIA DIST- KARIMGANJ PIN-788734 46: ABU MANSUR LASKAR S/O. ABDUR RAHMAN LASKAR VILL- MOHANPUR P.O. MOHANPUR DIST- HAILAKANDI PIN-788150 47: MD. SALIM UDDIN S/O. MD. ABDUL NOOR VILL- SEDRIKUNA P.O. TILLA BAZAR DIST- KARIMGANJ PIN-788709 48: MD. ERSHAD UDDIN S/O. MOHAMMAD ALI VILL- KHALOPAR P.O. SRIGOURI DIST- KARIMGANJ PIN- 788806 49: ZIAUR RAHMAN S/O. HELAL UDDIN VILL- RATANPUR P.O. KALIGANJ BAZAR DIST- KARIMGANJ PIN- 788720 Page No.# 108/149 50: NOZRUL ISLAM JAIGIRDAR S/O. ABDUL WAHID JAIGIRDAR VILL- BATAIYA P.O. MULLAGANJ BAZAR DIST- KARIMGANJ PIN- 788719 51: KABIR HUSSAIN S/O. LT. JAHIR ALI VILL- MASLY P.O. BHANGA BAZAR DIST- KARIMGANJ PIN- 788701 52: MD. JUBAYER AHMED S/O. SIRAJ UDDIN VILL- SUNATULA P.O. ASHALKANDI DIST- KARIMGANJ PIN-788723 53: ISMAT ARA CHOUDHURY D/O. ABDUL JABBAR COUDHURY VILL- MEDAL P.O. KANISHAIL DIST- KARIMGANJ PIN-788711 54: ZUBAIR AHMED LASKAR S/O. KALA RAJA LASKAR VILL- MATIJURI P.O. MATIJURI DIST- HAILAKANDI PIN-788155 55: MD. HIBRUL KARIM S/O. MD. ABDUL QUAIYUM VILL- LAMAJUAR P.O. LAMAJUAR DIST- KARIMGANJ PIN-788701 56: JAHANARA BEGAM D/O. JALAL UDDIN VILL- SHANTI NAGAR P.O. BIDYANAGAR DIST- KARIMGANJ PIN-788734 Page No.# 109/149 57: ABDUL FOYEZ S/O. ABDUL ROUF VILL- ROUTHGRAM P.O. KALIGANJ BAZAR DIST- KARIMGANJ PIN-788720 58: HAZERA KHANAM TAPADAR D/O. MD. MIFTAHUL HOQUE TAPADAR VILL- BAKARSHAL P.O. JABAINPUR DIST- KARIMGANJ PIN-788713 59: ABIDA KHANAM TABADAR D/O. MD. MIFTAHUL HOQUE TAPADAR VILL- NO-21 MAIZDIHI P.O. SETTLEMENT ROAD DIST- KARIMGANJ PIN-788712 60: SHAMIM AHMED LASKAR S/O. ABDUS SATTAR LASKAR VILL- GANDHARVAKHARI P.O. MULLAGANJ BAZAR DIST- KARIMGANJ PIN-788719 61: MD. MOKBUL AHMED S/O. MD. HABIBUR RAHMAN VILL- SALEHPUR P.O.BARIGRAM DIST- KARIMGANJ PIN-788723 62: A.K. AZAD TALUKDAR S/O. ABDUR ROUF VILL- RATABARI P.O. RATABARI DIST- KARIMGANJ PIN-788735 63: JASMIN SULTANA D/O. ABDUS SABUR Page No.# 110/149 VILL- FATHEPUR P.O. CHATAL DIST- KARIMGANJ PIN-788720 64: SAMPA DAS D/O. DHIRENDRA DAS VILL- DEBIGARH P.O. RAKESH NAGAR DIST- KARIMGANJ PIN-788701 65: AWLAD HUSSAIN S/O. AZIZUR RAHMAN VILL- DEWBARI P.O. KANAI BAZAR DIST- KARIMGANJ PIN-788724 66: SHAMIM AKHTAR SUBHANI S/O. LT. HARUN UDDIN VILL- GANDHARVAKHANI P.O. MULLAGANJ BAZAR DIST- KARIMGANJ PIN-788719 67: DILWAR HUSSAIN S/O. RAFIQUL HOQUE VILL- KAZIRGRAM P.O. BHANGA BAZAR DIST- KARIMGANJ PIN-788701 68: JESMINA BEGUM D/O GOLAP HUSSAIN VILL AND P.O SUTARPARA DISTRICT- GOALPARA PIN-783125 69: JIYARUL ISLAM S/O. GIASUDDIN MANDAL VILL. - NAYAPARA PART-I P.O. AND P.S- BAHATI DISTRICT- GOALPARA (ASSAM) PIN- 783125 70: HAREJ ALI Page No.# 111/149 S/O MOZID ALI VILL.-RANUA P.O. - BAHATI DISTRICT- GOALPARA PIN- 783125 71: HASAN MINHAZUL ISLAM S/O - ASHRAF ALI VILL-PAHARSINGPARA P.O-DUBARPARA P.S-MORNAI DISTRICT-GOALPARA (ASSAM) PIN NO.-783101 72: MAIDUL HUSSAIN S/O. NAJMUL HUSSAIN VILL. BAMUNPARA P.O. AND P.S. MATIA DIST. GOALPARA.
73: HAFIZUR RAHMAN S/O HASSAN ALI VILL. - CHAYSIMANA P.O- KADAMTALA P.S- ALOPOTI DISTRICT- BARPETA PIN-781308 74: MOINUL HAQUE S/O HASSAN ALI VILL- BASANTAPUR P.O DALGOMA DISTRICT GOALPARA PIN- 783125 75: ABDUL SALAM MONDAL S/O- SEKANDER ALI MONDAL VILL- NAYAPARA PT-I P.O BAHAT DISTRICT- GOALPARA PIN-783125 76: MOBARAK HUSSAIN S/O AJIAL HOQUE VILL- HARBHANGA Page No.# 112/149 PO- KARTIMARI DIST- KOKRAJHAR( ASSAM) PIN- 783337 77: HANNAN HUSSAIN S/O-MAZIBAR RAHMAN VILL -BAHADURPARA PO- SAPATGRAM DIST- KOKRAJHAR(ASSAM) PIN-78337 78: ATIKUR RAHMAN S/O- MOMINUR RAHMAN VILL-NO2 PALASHGURI PO- SAPKTA DIST- KOKRAJHAR BTAD( ASSAM) PIN- 783360 79: SEKANDAR ALI SHEIKH S/O- SHAHJALAL SHEIKH VILL- NO1 BURICHATAN PO- GOLADANGI DIST-KOKRAJHAR BTAD (ASSAM) PIN-783361 80: MUZAFFOR ALI SK S/O-RAJAB ALI SK VILL- NO 3 DAWAGUI PO-GOLADANGI DIST- KOKRAJHAR BTAD (ASSAM) PIN-783361 81: ROBIUL ISLAM S/O- EBAD ALI SHEIKH VILL- PATAKATHA PT II PO -BOGRIBARI DIST-DHUBRI PIN- 783349 82: MOTALEB MIAH S/O- MD MUNNAF ALI VILL- NAMBER PARA PT II PO-NAMBER PARA DIST-BONGAIGAON ( ASSAM) PIN- 783392 83: ABDUS SATTAR Page No.# 113/149 S/O- ABDUL LATIF VILL- SOLIMARI PO- CHIKNI DIST-BARPETA (ASSAM) PIN- 781321 84: ZAHIDUL ISLAM S/O- FORHAD ALI VILL- BECHIMARY PO- CHARCHARIA DIST- BARPETA (ASSAM) PIN- 781319 85: KAHINOOR AHMED D/O- KABIR HUSSAIN VILL-HELONARPAM PO-HOWLY DISTT-BAKSAR (ASSAM) PIN- 781319 86: SHAHAR ALI S/O- KUJRAT ALI VILL-KAIMARI P.O.- ANANDA BAZAAR DIST- BAKSA PIN-781318 87: SHAFIQUL ISLAM S/O- KAEHIM UDDIN VILL- SHAITO CHI P.O- DHARAM PARA PIN-781308 88: ILIAS KHAN S/O- MOKSHED ALI KHAN VILL- BARAGDIA P.O- GAHIYA DIST- BARPETA PIN-781311 89: MOFIDUL ISLAM S/O-ABDUL MOTALEB VILL-MATIA TO DALGOMA ROAD CHAYSIMANA P.O.-
DIST- BARPETA PIN-781308 Page No.# 114/149 90: ROHIJ UDDIN S/O- AHAMAD MONDAL VILL- BAGHMARA CHAR P.O.-BAGHMARA CHAR PIN- 781127 DIST- BARPETA 91: KARUNA SIDHU MAHANTA BAISHNAB S/O-GYAN CHANDRA MAHANTA BAISNAB VILL- GAIKHOWA PT-1 P.O.-GOLAKGANJ DIST-DHUBRI PIN-783334 92: PANKAJ KUMAR ROY S/O-ANIL CHANDRA ROY VILL- BASMARI P.O.-BALAJAN DIST- DHUBURI PIN-783331 93: TAPASH KUMAR MANDAL S/O- ANIL CHANDRA MANDAL VILL- DEBOTTAR HASDAHA PT 1 P.O- DEBOTTAR HASDAHA DIST- DHUBRI PIN-783334 94: SIDDIQUL PRODHANI S/O- MOZAMMEL HOQUE PRODHANI VILL- MADHUSULMARI PT-1 P.O.- MADHUSULMARI DIST- DHUBRI PIN-783331 95: ROFIQUL ISLAM S/O- SOBJAR ALI VILL- GERAMARI P.O.- GERAMARI DIST- DHUBRI PIN- 783339 96: MD. MONER UDDIN S/O- NAUSHAD ALI SK VILL- GHARER ALGA PT 1 P.O.- GHERAMARI DIST- DHUBRI PIN- 7813339 Page No.# 115/149 97: NURUL HOQUE S/O- ROMZAN ALI VILL-RIVER BLOCK -III NC P.O.-PODMER ALGA DIST-DHUBRI PIN-783339 98: AKKAS ALI S/O- JOYNAL ABEDIN VILL- BHELENGAMARI P.O.- PODMER ALGA DIST.- DHUBRI PIN- 783339 99: SAJIDUR ISLAM SK S/O- WAZED ALI SK VILL- JHAGRARPAR PART-II P.O.- JHAGRARPAR DIST.- DHUBRI PIN- 783325 100: SULTANA HABIBA AHMED D/O- HASEN ALI AHMED VILL- GAURIPUR WARD NO- IV P.O.- GAURIPUR DIST.- DHUBRI PIN-
101: LALCHAND ALI S/O- AZAD ALI VILL- SALMARA PT-I P.O.- CHOUDHURICHAR DIST.- DHUBRI PIN- 783349 102: ANOWAR HUSSAIN SK S/O- ABUL KALAM SK VILL- JONGBANDHA P.O.- KAMANDANGA DIST.- DHUBRI PIN- 783332 103: ROBIAL HOQUE S/O- KOLIM UDDIN VILL- BHELENGAMARI DIST- DHUBRI PIN- 783339 Page No.# 116/149 104: JOHIRUL ISLAM S/O- ABDUL WOHEB MIAH VILL- BHELENGAMARI P.O.- PODMER ALGA DIST.- DHUBRI PIN- 783339 105: SHAHJAHAN ALOM S/O- ASIR UDDIN AHMED VILL- JHARNAR CHAR PT-II DIST- DHUBRI PIN- 783339 106: ABU JAHANGIR ALOM S/O- AFTAB UDDIN VILL- GHAGER ALGA PT-II P.O.- GERAMARI DIST- DHUBRI PIN- 783339 107: AZIZUR RAHMAN MOLLAH S/O- KABIL UDDIN MOLLAH VILL- JHARNAR CHAR PT-V P.O.- JHARNAR CHAR DIST.- DHUBRI PIN- 788339 108: KANIKA BRAMAN S/O- NARESWAR BARMAN VILL- UJANPETLA PT-I P.O.- UJANPETLA DIST.- DHUBRI PIN- 783332 109: SUMITA ROY S/O- DASARATH ROY VILL- SOUTH TOKRERCHARA PT- IV DIST.- DHUBRI PIN- 783334 110: MD. ABDUL BAREQUE MIAH S/O- MD. FULCHAND ALI VILL- BARKALIA NASHKARA P.O.- AIRKATA DIST.- DHUBRI PIN- 783330 Page No.# 117/149 111: MIRZA HASSAN AHMED S/O- MD. AYUB ALI AHMED VILL.- DUMARDAHA PT-III DIST.- DHUBRI PIN- 783331 112: MD. HANIF ALI SK S/O- MD. TOHIZ UDDIN SK VILL- GERAMARI PT-I P.O.- GERAMARI DIST.- DHUBRI PIN- 783339 113: MONIRUL HUSSAIN NUR SAYEDUR ISLAM S/O- AHEZ UDDIN SK VILL.- AAYER CHAR PT-III P.O.- NAYER ALGA DIST.- DHUBRI PIN- 783348 114: JOYNAL ABDIN S/O- ABUL HUSSAIN MONDAL VILL- BARKALA PART-I P.O.- FAKIRGANJ DIST- DHUBRI (ASSAM) PIN- 783330 115: ROFIQUL ISLAM S/O- ABDUR RAHIM VILL.- CHOTOKOLIA PART-II P.S.- FAKIRGANJ DIST.- DHBURI(ASSAM) PIN- 783330 116: SAMINUR RAHMAN S/O- MAJIBAR RAHMAN VIL.- BALAJAN P.O.- BALAJAN DIST.- DHUBRI PIN- 783331 117: WAHIDA SULTANA D/O ABDUL BARI MOLLAH VILL UDAYNAGAR P.O BALADMARI DIST- GOALPARA PIN- 783121 VERSUS Page No.# 118/149 THE STATE OF ASSAM AND 3 ORS. REP. BY THE COMMISSIONER TO THE GOVT. OF ASSAM EDUCATION DEPTT.
DISPUR GUWAHATI- 781006.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM EDUCATION DEPTT.
(SECONDARY) JANATA BHAWAN GROUND FLOOR BLOCK C DISPUR GUWAHATI- 781006. 3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM KAHILIPARA GUWAHATI- 781009. 4:THE DIRECTOR OF SECONDARY EDUCATION ASSAM KAHILIPARA GUWAHATI- 781009.
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Advocate for : MR K K MAHANTA Advocate for : SC SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
BEFORE HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY Date of Hearing : 27.01.2022, 03.02.2022, 08.02.2022, 10.02.2022 15.02.2022 & 17.02.2022 Date of Judgement: 05.04.2022 JUDGEMENT & ORDER (CAV) Heard Mr. K. K. Mahanta, the learned Senior Counsel assisted by Ms. N. Page No.# 119/149 Begum, the learned counsel for the petitioners in WP(C)/1051/2019, WP(C)/1440/2019, WP(C)/1554/2019 and WP(C)/1601/2019. Also heard Mr. A. R. Bhuyan, the learned counsel for the petitioners in WP(C)/4688/2020, WP(C)/1814/2019, WP(C)/1863/2019, WP(C)/1866/2019, WP(C)/3080/2020, WP(C)/3782/2020, WP(C)/4235/2020, WP(C)/2788/2020, WP(C)/3499/2020 and WP(C)/5268/2020, Mr. A. F. N. U. Mollah, the learned counsel for the petitioners in WP(C)/4785/2019 and Mr. B. Purkayastha, the learned counsel for the petitioners in WP(C)/1321/2019. Also heard Mr. D. Saikia, the learned Advocate General, Assam representing the State of Assam, assisted by Ms. P. Chakraborty, the learned Standing Counsel for the Secondary Education Department, Government of Assam.
2. These writ petitions are taken together for disposal as the same are interlinked and arises out of similar causes of action.
The first challenge is of a Notification dated 05.01.2019, whereby Notifications dated 29.10.2018 and 21.11.2018 were withdrawn. The Notifications dated 29.10.2018 and 21.11.2018 were issued allowing the petitioners, who had qualified Madrassa TET examination to participate in a selection process initiated by an advertisement dated 11.03.2018. These writ petitioners had qualified Madrassa TET examination for HS Pre Senior Section, F.M. Pre Senior and Assistant Teachers, Hindi.
The other challenge is Notification dated 10.09.2020 whereby all earlier Notifications allowing Madrassa TET qualified teachers including Hindi and Arabic Teachers to participate in the selection process for selection of teachers in Upper Primary (UP) and Lower Primary (LP) Schools under Secondary and Elementary Education Department were cancelled. These Madrassa TET Page No.# 120/149 qualified candidates in Hindi and Arabic were earlier allowed to participate in the selection process initiated by advertisement dated 11.03.2018.
The third challenge is the advertisements dated 11.09.2020 and 24.09.2020 which were issued for filling up the posts of Graduate Teachers in Science and Arts in Provincialised High and Higher Secondary School in Assam.
3. The undisputed background facts:
(i) The Government of Assam in Secondary Education Department by way of an advertisement dated 03.08.2014 initiated the process of conducting Teachers Eligibility Test for the Madrassa Institutions with a view of offering quality education in Provincialised Madrassa Institutions.
(In short MTET). The petitioner participated in the said TET examination for Assistant Teacher, HS Pre-Senior Section, F.M. Pre-Senior Section, Assistant Teacher, Hindi.
(ii) On 17.10.2015 by order of the Governor, the Secretary to the Government of Assam, Secondary Education Department, issued a notification stating that due to non-availability of TET qualified candidates to fill up the posts of Arabic Teachers and Hindi Teachers in provincialised Schools/ Madrassas, the same need to be filled up from MTET qualified candidates.
(iii) On 11.03.2018, the Director of Elementary Education issued an advertisement for filling up the post of Teachers in Upper Primary Schools of Assam. Clause 13 of the said advertisement made MTET qualified in F.M (pre-senior Section) candidates eligible for the post of Arabic Teachers and Clause.14 made MTET (Hindi) qualified candidates eligible for the Page No.# 121/149 posts of Assistant Teacher in Hindi. The same is in conformity with notification dated 17.10.2015. However, no other MTET qualified candidates like HS Pre-Senior Section were made eligible to participate in the said Selection Process.
(iv) On 08.08.2018, the Director of Secondary Education, Assam issued a letter addressed to the Commissioner & Secretary to the Government of Assam stating that the office of the Director of Secondary Education is having no objection, if Government considers MTET for filling up of posts teachers in Arabic, Social Science and General Science in ME Schools.
(v) On 29.10.2018, the Commissioner & Secretary to the Government of Assam issued a notification in the name of the Governor that candidates who acquired MTET in H.S. Pre Senior Section, having all other required qualification prescribed in the respective Service Rule, shall be eligible to apply for the post of teachers in Arabic, Social Science and General Science in ME Schools.
(vi) On 02.11.2018 another notification was issued by the Joint Secretary to the Govt. of Assam, Secondary Education, Department declaring that MTET (Pre Senior Section) qualified candidates having all other required qualification will be eligible to apply for the post of Teachers (B.A), Teachers (B.Sc.) and Teachers in Assamese Language in ME/High Schools/ High Madrassa Schools.
(vii) Thereafter, On 03.11.2018 by way of Addendum (II) to the advertisement dated 11.03.2018, the Directorate of Secondary Education, Page No.# 122/149 Assam declared that the MTET (Pre Senior Section) qualified candidates having all other required qualification will be eligible to apply for the post of Assistant Teacher, Hindi Teacher, Arabic Teacher and Science Teacher.
(viii) On the basis of such Addendum the petitioners (MTET, H.S. Pre Senior Section) became eligible to participate in the selection process initiated vide advertisement dtd.11.03.2018 and the petitioners applied for the posts in question.
(ix) Thereafter, on 05.01.2019, by an even dated order, the Commissioner & Secretary to the Government of Assam, canceled the above two notifications dated 29.10.2018 and 02.11.2018, thus excluded the petitioners (MTET, H.S. Pre Senior Section) from the purview of the selection initiated by Advertisement dtd.11.03.2018. Such Notification is under challenge in some of the writ petitions, where petitioners are MTET qualified (H.S. Pre Senior Section).
(x) On 8.03.2019, yet another Notification similar to the notification dated 17.10.2015 was issued, whereby the MTET FM (pre Senior) and MTET Hindi, were treated to be qualified for the posts of Arabic and Hindi teachers in ME Schools.
(xi) Thereafter, on 10.09.2020, a notification in the name of the Governor was issued, whereby and where under all previous Notifications allowing MTET qualified teachers to participate in the selection process for the selection of Teachers in Upper Primary and Lower Primary Schools under Secondary and Elementary education Department, including the Notification dated 17.10.2015, were cancelled forthwith. This Notification Page No.# 123/149 in under Challenge in some of the writ petitions preferred by petitioners having MTET qualification, (H.S. Pre Section) and F.M. (Arabic) and MTET (Hindi).
(xii) Thereafter, on 11.09.2020, another advertisement was issued for filling up posts of Graduate Teachers in Science and Arts in Provincialised High/Higher Secondary Schools in Assam. This Advertisement is also under challenge in some of the writ petitions as the same does not allow any MTET qualified candidates to participate in the selection process.
(xiii) Yet another Advertisement dated 24.09.2020 was issued for filling up posts of Assistant Teachers in Upper Primary and Lower Primary Schools on contractual Basis and only Assam TET qualified Candidates were made eligible. The same is also under challenge in some of the writ petitions.
4. Leading the argument, Mr. K.K. Mahanta, learned Senior Counsel assisted By Ms. N. Begum, the learned counsel representing some of the MTET (H.S. Pre Senior Section) qualified candidates submits:
(i) The action of the respondent State is hit by the principles of promissory estoppel.
(ii) The state by issuing the Notification dated 29.10.2018 and 02.11.2018 made the petitioners eligible to participate in the selection in question and resultantly, issued the Addendum (II) dated 3.11.2018. Such action is nothing but an unequivocal promise on the part of the state respondents and the petitioners by participating in the process of selection acted upon such unequivocal promise and the state cannot now be Page No.# 124/149 allowed to resile from such unequivocal promise. The state respondents have withdrawn the promise so made by the impugned notification dated
05.01.2019 and 10.09.2020 to the detriment of the petitioners. Therefore the same is liable to be set aside.
(iii) The impugned action of the state is also unreasonable, arbitrary and result of gross abuse of power. The state authority has acted upon the representation of the petitioners and similarly situated candidates and made them eligible to participate in the selection by way of administrative decision, which is within the power of the state. Thus such action led to the legitimate expectation and the state has issued the impugned orders arbitrarily and unreasonably in gross abuse of their powers. Therefore, such decision is liable to be struck down. To buttress his argument on the point of promissory estoppel and legitimate expectation, Mr. Mahanta relies upon the judgment of Hon'ble Apex Court in Monnet Ispat and Energy Limited -Vs- Union of India and Others reported in 2012(11)SCC 1 and in State of Jharkhand -VS- Brahmaputra Metallics Limited Ranchi and Another reported in 2021(1)SCJ 131.
(iv) The impugned orders disqualifying the petitioners to participate in the selection process in question, is illegal being issued in contravention of Article 166 of the Constitution of India. The notification dated 29.10.2018 making the MTET (H.S. Pre Senior Section) qualified candidates eligible to participate in the selection process was duly issued in the name of the Governor, as required under Article 166 of the Constitution of India but the notification impugned has not been issued in the name of the Governor and thus issued in contravention of the Article 166 of the Constitution of Page No.# 125/149 India. Such action is not permissible under Law. Order issued in the name of the Governor can only be withdrawn in the name of the Governor. In support of his argument Mr. Mahanta relies upon the judgment of Hon'ble Apex Court passed in AIR 1964 SC 1823.
(v) The impugned order is also in violation of Rule 11 and 12 of the Assam Rules of Executive Business, 1961 which mandates that all orders or instruments made on behalf of Government of Assam shall be expressed to be made or executed in the name of Governor and shall be signed either by the Secretary, Additional Secretary etc which, has not been followed while issuing the impugned notifications.
5. Mr. A.R. Bhuyan, learned Counsel while adopting the arguments of Mr. K.K. Mahanta, Learned Senior Counsel relating to Principles of Promissory estoppel, principles of Legitimate expectation and violation of provisions of Article 166 of the Constitution of India and violation of provisions of Rules 11 and 12 of Rule Of Executive Business, 1968 further submits:
(i) The arguments of Mr. K.K. Mahanta relating to promissory estoppel and legitimate expectation are equally applicable to the impugned notification dated 10.09.2020 and subsequent advertisements dated 11.09.2020 and dated 24.09.2020.
(ii) There is no difference between the Madrassa TET and Assam TET. TET is based on a syllabus determined by expert body. Therefore, TET qualified candidates cannot be classified into two groups, violating right of the petitioners.
(iii) Though the petitioners have passed the Madrassa TET, they are Page No.# 126/149 eligible for appointment in general school also inasmuch as the definition 2(K) of the Madrassa Education Provincialisation Act, 1995 clarifies that the syllabus of Madrassa as well as syllabus of students of general school are same as determined by Secondary Education Board, Assam. There is no distinction in the curriculum, however, only distinction is in the nomenclature of the degrees. Therefore, such classification is not based on any rational criteria.
(iv) The State has created two classes without any rational and therefore, same is hit by Article 14 and 16 of the Constitution of India. The right of the petitioners' under Article 21 of the Constitution of India is also being violated as the petitioners' right to livelihood has been taken way without due process of law.
(v) There is no mandate in the RTE Act'2009 to fix the total marks in TET exam at 150. The RTE Act'2009 only mandates for maintaining the quality of education. The fixation of mark is by the State as the secondary education is a State subject. On the basis of such power the State has already fixed the total mark and conducted the MTET exam and therefore, the State cannot resile now to say that it was a mistake on their part.
(vi) While issuing the impugned order, the satisfaction of the Commissioner is only expressed. However, to come to a findings that there are difference between the general TET and Madrassa TET, the body under RTE Act, 2009 must take such a decision.
6. Mr. A.F.N. U. Mullah, and Mr. B. Purkayastha, the learned counsels, adopt the arguments advanced by M Mr. K. K. Mahanta, the learned Senior Page No.# 127/149 Counsel and Mr. A. R. Bhuyan, the learned Counsel.
7. Mr. D. Saikia, Learned Advocate General, State of Assam assisted by Ms. P. Chakraborty, learned counsel submits:
(i) Different kinds of TETs are being held in Assam. The first is the general TET for Assam, known as Assam TET meant for recruitment of teachers in General Schools. There were some Siksha Mitra's working in different UP and LP Schools, who sought for their regularizations. As no order of regularization could be made, these Siksha Mitra's were given a chance so that they can get qualified for their absorption, accordingly a Special TET for Siksha Mitra's was also held. As the Sixth Schedule Areas of the Assam were not having sufficient number of qualified teachers from those areas, the State of Assam had also taken a decision to have a special TET for Sixth Schedule Areas so as to give an opportunity to the persons/candidates who are residents of Sixth Schedule Areas. Accordingly TET for Sixth Schedule Areas was held. The Government of Assam also took a conscious decision to have a separate TET for Madrassa Schools for the purpose of appointment of teachers in the Madrassa Schools, keeping in mind the syllabus etc of Madrassa Schools. Accordingly the Madrassa TET was held.
(ii) The decision to held Madrassa TET was pursuant to the decision of Hon'ble Division Bench of this Court dated 22.01.2014 passed in a PIL 48/2013 (Peoples Society and Another -Vs- State of Assam and Others.) In peoples Society, (supra) an undertaking was given on behalf of the State of Assam that a decision to introduce Teacher Eligibility Test for the recruitment of teachers in provincialised Madrassas has Page No.# 128/149 already been taken. Accordingly, the said PIL was disposed of with an observation that the State shall comply with the undertaking in letter and spirit, while recruiting the teachers in the Madrassa institutions strictly on the basis of norms set out for the selection.
(iii) Subsequent to such decision, the advertisement dated 03.08.2014 for conducting MTET for unreserved post in provincialised Madrassa institution was issued.
(iv) The advertisement dated 30.08.2014 clearly stipulates that the Madrassa TET was held only for the purpose of recruiting teachers in the Provincialised Madrassa institutions and not for general schools.
(v) On the basis of such advertisement, the petitioners had participated in the TET examination and got qualified. Therefore, there was no unequivocal promise on the part of the State that the petitioners would be accommodated in general schools.
(vi) Therefore, the submission of the petitioners that they are having legitimate expectation and the action of the State is hit by promissory estoppel is having no legs to stand.
(vii) There cannot be any promissory estoppel and /or legitimate expectation against law.
(viii) There are marked differences between the structures, syllabus etc. between the General TET and the Madrassa TET inasmuch as the Madrassa TET was conducted only for recruiting teachers in the provincialised Madrassa Schools and not for general Schools.
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(ix) The intervening decision between holding of Madrassa TET and allowing some persons having qualification of Madrassa TET to participate in the selection process for General Schools was erroneous inasmuch as said decision was in contravention of the Central Legislation i.e. RTE Act'2009 and Rules framed thereunder. Therefore, the Government was within its jurisdiction to rectify such decision taken in contravention of law. The impugned decision was taken in the interest of students of general schools.
(x) There is no violation of Article 166 of Constitution of India and all the orders issued were in the name of Governor.
(xi) He further submits that it is always presumed that any Executive Instruction is taken in the name of the Governor until and unless, it is proved contrary. In support of his such submission of Mr. Saikia relies on the decision of the Hon'ble Apex Court reported in 1964 6 SCR 368, 1970 1 SCC 443, 2016 16 SCC 168, 2011 12 SCC 333.
(xii) There was no promise on the part of the state respondents. The advertisement dated 3.08.2014 to conduct TET exam, wherein the petitioners participated and qualified was initiated only for the purpose of filling up posts of teachers in provincialised Madrassas and therefore, even if there was any promise, it was against law. Accordingly, the same was rectified and therefore, there can neither be promissory estoppel nor the petitioners can have any legitimate expectation to participate in the selection of teacher meant for general Schools.
(xiii) Arabic and Hindi Teachers were allowed for want of qualified Page No.# 130/149 candidates and since this persons are qualified in Hindi and Arabic and not required to teach other subjects accordingly, in exigencies and in public interest they were allowed to participate in the selection process initiated by advertisement dated 11.03.2018. Therefore the cases of Arabic and Hindi Teachers so far relating to the advertisement dated 11.03.2018 cannot be equated with the other Teachers i.e. HS (Pre Senior).
8. Findings and observation of the Court:
A: RTE Act, 2009, NCTE Act, 1993:
(i) The Parliament enacted the Right to Education Act, 2009, (in short RTE Act, 2009) on 4th August, 2009. The object of the said Act is to fix the procedure and modalities for implementation of free and compulsory education for children aged between 6 to 16 years as mandated under the Article 21 (A) of the Constitution of India. This Act came into effect on 1 st April, 2010.
(ii) Section 23(1) of the RTE Act, 2009 provides that any person possessing any such minimum qualification, as laid down by an academic authority, authorized by the Central Government, by Notification, shall be eligible for appointment as teachers.
(iii) The National Council for Teachers Education Act, 1993 (in short NCTE Act, 1993) was enacted to provide for establishment of a National Council for Teachers Education (NCTE) with a view to achieve planned and coordinated development of teachers' education system throughout the Country. The further object was to regulate and maintain the norms and standards in the teacher's education system and for matters connected Page No.# 131/149 therewith.
(iv) Section 12 of the NCTE Act, 1993, provides functions of the NCTE.
Pursuant to the enactment of RTE Act, 2009, the NCTE Act, 1993 was amended and a Section namely 12(A) was incorporated in the principal act. The Section 12(A) of NCTE Act, 1993, provides that for the purpose of maintaining standard of education in Schools, the Council may by regulation determine the qualification of persons for being recruited as Teachers in any Pre-Primary, Primary, Upper Primary, Secondary, Senior Secondary or intermediate Schools and Colleges.
(v) Thereafter, in exercise of power conferred by Sub-Section 1 of Section 23 of the RTE Act, 2009, the NCTE issued a notification dated 23.08.2010 declaring the minimum qualification of teachers. The notification dated 23.08.2010 provides the following qualification, for being teachers of Class I to VIII:-
"(i) Classes I-V.
(a) Senior Secondary (or its equivalent) with at least 50% marks and 2 -
year Diploma in Elementary Education (by whatever name know) OR Senior Secondary (or its equivalent with at least 45% marks and 2-year Diploma in Elementary Education (by whatever name known), in accordance with the NCTE (Recognition Norms and Procedure), Regulations 2002.
OR Senior Secondary (or its equivalent) with at least 50% marks and 4 year Page No.# 132/149 Bachelor of Elementary Education (B El.Ed.) OR Senior Secondary (or its equivalent) with at least 50% marks and 2 year Diploma in Education (Special Education) AND
(b) Pass in the Teacher Eligibility Test (TET), to be conducted by the appropriate Government in accordance with the Guidelines framed by the NCTE for the purpose. (Emphasize supplied)
(i) Classes VI-VIII
(a) B.A/B.Sc and 2- year Diploma in Elementary Education (by whatever name known) OR B.A/B.Sc with at least 50% marks and 1-year Bachelor in Education (B.Ed) OR B.A./B.Sc. with at least 45% marks and 1 - year Bachelor in Education (B.Ed). in accordance with the NCTE (Recognition Norms and Procedure) Regulations issued from time to time in this regard.
OR Senior Secondary (or its equivalent) with at least 50% marks and 4 year Bachelor in elementary Education (B.El.Ed) OR B.A./B.Sc. with at least 50% marks and 1-year B.Ed. (Special Education) Page No.# 133/149 AND
(b) Pass in the Teacher Eligibility Test (TET), to be conducted by the appropriate Government in accordance with the Guidelines framed by the NCTE for the purpose". (Emphasize supplied).
(vi) Thus, it has become mandatory to have TET qualification for the purpose of being appointed as Teacher in the Schools imparting education from Class-I to Class-VIII.
(vii) Subsequent to this, a guideline in exercise of power under Sub Section 1 of Section 23 of the RTE Act, 2009 was issued on 11.02.2011 by NCTE for conducting Teacher Eligibility Test. Thus NCTE has become the Academic Authority as reflected in Sub Section 1 of Section 23 of the RTE, Act, 2009 by virtue of the amendment of NCTE, Act, 1993 i.e. incorporation of Section 12(A) of the Act as aforesaid.
(viii) The structure and content as envisaged in the Guideline dated 11.02.2011 at Clause 7, which is necessary so far relating to the teachers who are aspirant for teaching to Class-I to Class-VIII, are as follows:-.
"Clause 7: There will be two papers of the TET.
Paper I will be for a person who intends to be a teacher for classes I to V. Paper II will be for a person who intends to be a teacher for classes VI to VIII. A person who intends to be a teacher either for classes I to V or for classes VI to VIII will have to appear in both papers (Paper I and Paper II).
"Paper I (for classes I to V), No. of MCQs - 150;
Page No.# 134/149 Duration of examination: one-and-a-half hours Structure and Content (All Compulsory)
(i) Child Development and Pedagogy 30 MCQs 30 Marks
(ii) Language I 30 MCQs 30 Marks
(iii) Language II 30 MCQs 30 Marks
(iv) Mathematics 30 MCQs 30 Marks
(v) Environmental Studies 30 MCQs 30 Marks"
"Paper II (for classes VI to VIII), No. of MCQs - 150;
Duration of examination: one-and-a-half hours Structure and Content
(i) Child Development & Pedagogy (Compulsory) 30 MCQs 30 Marks
(ii) Language I (Compulsory) 30 " 30 "
(iii) Language II (Compulsory) 30 " 30 "
(iv) (a) For Mathematics and Science teacher : Mathematics and Science - 60 MCQs of 1 mark each.
(b) For Social Studies teacher : Social Studies - 60 MCQs of 1 mark each
(c) For any other teacher - either 4(a) or 4(b)".
(ix) It was mandated in the said guideline that the question in the test for Paper-I will be based on the topics of the prescribed syllabus of the State for Class-I to Class-V. Page No.# 135/149
(x) As a result, the students who are getting education in Class-I to Class-VIII in the Schools run by the appropriate Government including Madrassa Institutions are having a statutorily recognized right to have qualified teachers, having the TET qualification.
B. Madrassa Education and Incorporation of TET:
(i) The State Legislature enacted Madrassa Education (Provincialisation) Act, 1995 (since repealed) with an object to provincialise the services of teachers and supporting staff of 74 numbers of Senior Madrassas, Title Madrassas and Arabic Colleges imparting instructions at the secondary level. The said institutions had long been under deficit system of Grant-in-
Aid. Thus the services of Teachers and other staff of the Madrassa institutions as aforesaid were brought under the Government fold and under the Secondary Education Department.
(ii) The Act, 1995 defines Madrassa education as a system of education in which instruction is imparted in Arabic, Urdu, Persian, Quran, Tafsir, Hadith, Fiqh, Usul, Aquaid, Mantique, Hiqmat, Balagat, Islamic History along with some or all general subjects like Modern Indian Language, Science, Social Science, Computer Science, Technical and Vocational education up to Secondary School level; the syllabi, curriculum and examination are regulated by the State Madrassa Education Board, Assam up to the level of Fadilul-Ma'rif (F.M) and Mumtaz-ul-Muhaddithin (M.M).
(iii) A Notification dated 12.09.2012 was issued by the Commissioner and Secretary to the Government of Assam, Education (Secondary) Department laying down the procedure for selection and appointment of Page No.# 136/149 candidates in provincialised Madrassa institutions in Assam.
(iv) The object of the said Notification was to decentralize the selection of teachers in Madrassa Institutions and delegated it to the Managing Committees and the Governing Bodies of the Madrassa institutions. Accordingly, it mandated for constitution of Selection Committees. The Clause 8 of the said Notification directed the Managing Committees, Governing Bodies so constituted under the said Notification to give wide publicity locally for such selection process.
(v) Pursuant to such Notification different Madrassa Institutions started issuing advertisement for filling up of the post and Managing Committees/Selection Committees were constituted.
(vi) The qualification of TET was not made an essential qualification for the purpose of such selection though such qualification, in the meantime had become essential qualification for appointment of teachers in Schools run by appropriate government and imparting education from Class I to Class VIII.
(vii) A PIL (Peoples Scciety) was filed challenging the Notification dated 12.09.2012 as well as all the advertisements and recruitment processes initiated pursuant to the Notification dated 12.09.2012 with a further prayer to direct the respondents to follow the minimum qualification as prescribed by NCTE vide regulation dated 23.08.2010 and 26.08.2010 for the purpose of recruitment of teachers in the 74 numbers of provincialised Madrassa Institutions of the State.
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(viii) In the proceeding of said PIL, the State Government took a stand that State has taken a decision to introduce Teachers Eligibility Test (TET) for recruitment of the teachers in these provincialised Madrassa Institutions. It was a stand taken by the State of Assam through the learned Additional Advocate General that the decision impugned in the PIL has already been revoked and the Government has taken a decision to introduce the TET for recruitment of teachers in these provincialised Madrassa Institutions.
(ix) In view of such stand, the Hon'ble Division Bench of this Court closed the said PIL with an observation that the statement made by the learned Additional Advocate General, Assam on behalf of the State shall be complied with in letter and spirit by the State while making recruitment of teachers in the concerned Institutions strictly on the basis of norms set out for selection.
(x) Alleging non compliance of the aforesaid direction and decision of the Hon'ble Division Bench of this Court, the PIL petitioners filed a contempt petition which was disposed of by the Hon'ble Division Bench giving six months time to the respondent authorities to comply with the order passed in the PIL.
(xi) Pursuant to this, the Teachers Eligibility Test for Madrassa Education was initiated by the advertisement dated 30.08.2014.
(xii) A reading of the advertisement dated 30.08.2014 shows that the said advertisement was issued in view of the decision of the Government to incorporate the qualification of TET so far relating to the Madrassa Page No.# 138/149 Institutions. The said advertisement reflects the decision of the Government fixing minimum standard of qualification for Teachers Eligibility Test for Madrassa Institutions under the Directorate of Madrassa Education in accordance with the NCTE Regulation.
(xiii) The advertisement further reflects that, such decision was taken with an object to offer quality education in the provincialised Madrassa Institutions in Assam.
(xiv) The advertisement also reflects that the said TET examination was held for filling up un-reserved post of teachers in provincialised Madrassa Institutions.
(xv) By that time, by virtue of the mandate of RTE Act, 2009, of NCTE Act, 1993 and Guideline dated 11.02.2011; the qualification of TET has become mandatory for recruitment of teachers in schools managed by appropriate Govt. from Class I to VIII, which includes Provincialised Madrassa Institutions in Assam.
(xvi) Accordingly, the advertisement dated 03.08.2014 was issued. The writ petitioners participated in the MTET examination pursuant to the said advertisement dated 03.08.2014. The relevant portion of said advertisement, so far relating to the Assistant Teachers HS (Pre-Senior Section), Assistant Teacher (Hindi) and F.M. (Arabic) which are the subject matter of the present writ petitions declaring the intent of the advertisement are quoted herein below:
"GOVERNMENT OF ASSAM SECONDARY EDUCATION DEPARTMENT Page No.# 139/149 Advertisement No. RMSA/TET/MADRASSA/342/2014/1 Dated 30.08.2014 Teachers Eligibility Test (TET) of Madrassa Education for the unreserved posts in Provincialised Madrassa Institutions With a view of offering quality education in the Provincialised Madrassa Institutions of Assam, the Govt. of Assam has fixed the minimum standard of qualification for teacher's eligibility for the Madrassa Institutions under the Directorate of Madrassa Education in accordance with NCTE Regulation. (Emphasize supplied) Article 3 of the Assam Madrassa Education (Provincialisation) Act, 1995 refers that as per the provisions of Article 309 of the Constitution of India, all employees of Madrassa, now covered by deficit scheme of grants-in-aid under the Government of Assam shall be deemed to have become the employees of the Government on and from the appointed day on the following terms and conditions. Further section 3(a) of the said Act. reads as:
· All rules including service rules and rules of conduct and discipline, which are applicable to the Government servants of corresponding grade, similarly placed shall be applicable to all employees of the Madrassa.
So, in the light of strength conferred by the Act. and to bring quality education to the doorsteps of Madrassa Institutions. Teachers Eligibility Test (TET) for teachers positions in the Madrassa Institutions will be conducted tentatively in the Month of November, 2014 by the Government of Assam, Secondary Education Department". (Emphasize supplied) (xvi) The structure and content of the test relating to F.M. (Pre Senior Section), Assistant Teacher (Hindi), and Assistant Teacher (Pre Senior Section) mandated in the advertisement are as follows:-
"(i) For the position Assistant Teacher, H.S. (Pre Senior Section): (Medium of Questions will be in English Language).
Page No.# 140/149 SL Subject Number of Marks No. Question 1 General English 20 MCQs 20 2. General Mathematics (10th 10 MCQs 10 Standard) 3. Arabian History 10 MCQs 10 3. General Knowledge & 10 MCQs 10 Current Affairs Total 50 MCQs 50 "(g) For the position Assistant Teacher, Hindi : (Medium of Questions will be in English Language).
SL Subject Number of Marks No. Question 1 Pedagogy 20 MCQs 20 2. General English 20 MCQs 20 3. Hindi Language 20 MCQs 20 4. Arabian History 20 MCQs 20 5. General Knowledge & 20 MCQs 20 Current Affairs Total 100 MCQs 100 Page No.# 141/149 "(d) For the position F.M.(Assistant Teacher): (Pre Senior Section): (Medium of Questions will be in Urdu Language).
SL Subject Number of Marks No. Question 1 Theology (Quaran & 20 MCQs 20 Hadith) 2. Arabic Literature 20 MCQs 20 3. Arabic Grammar 20 MCQs 20 4. Islamic History 20 MCQs 20 5. General Knowledge & 20 MCQs 20 Current Affairs Total 100 MCQs 100 (xvii) A comparison of both i.e. the Guideline dated 11.02.2011 issued by
the NCTE and the advertisement dated 30.08.2014, clearly reflects difference in structure, content and marks.
However, this Court is not entering into the arena whether such difference as laid in the advertisement dated 30.08.2014 is in contravention of the NCTE Guideline as the same is not under challenge and is not an issue in the present lis.
09. Now let this Court deal with the arguments advanced in the given facts and circumstances of the present case.
Page No.# 142/149 A. Promissory Estoppel and Legitimate Expectation.
(i) The doctrine of Estoppel debars a person/authority from negating any fact constituted to be truth either by action or deeds or by representation of that person/authority. Promissory estoppel is a kind of estoppel based on promise made by one party to the other and such promise is made without any enforceable contract. However such promise must be unequivocal on the basis of which, the promisee has already acted and if such promise is withdrawn, the same shall be detrimental to the promisee. However, such principle of promissory estoppel cannot be used against law.
(ii) The Legitimate expectation is an expectation of relief or remedy or benefit. Such benefit, relief or remedy comes from a promise or an established practice. When it is an established practice, it should be a regular, consistent, predictable practice and certain act of the decision making authority. Legitimate means logical, valid and reasonable. Therefore, an expectation to be a legitimate expectation, it should be valid, logical and reasonable. Legitimate expectation is a doctrine conceptualized by a Courts and such doctrine has evolved for the purpose of judicial review of administrative action.
(iii) An expectation, legitimate, needs to be created by the action of administrative body on the basis of either a representation or on the basis of past practice. Being a part of promissory estoppel, the person who claims remedy under the doctrine of legitimate expectation must show that he has relied on the action of the administrative authority that an expectation was created and rejection of that expectation has worked to Page No.# 143/149 the detriment of the said person. In claims based legitimate expectation, it need to be shown that the authority has acted arbitrarily, unreasonably and gross abuse of power or such decision has not been taken in public interest.
(iv) Thus this Court can conclude that the doctrine of legitimate expectation applies when an administration decision is taken on the basis of a representation or on the basis of prevalent practice leading to expectation which is within the power of the authority to take such decision in that way, subject to public interest. On the basis of this principle the Court can interfere only when the Court comes to a conclusion that the decision was arbitrary, unreasonable and in gross abuse of power or in violation of the principle of natural justice and not taken in public interest.
(v) The Hon'ble Apex in Monnet Ispat,(supra) while laying down the guideline for applying the principle of promissory estoppel, amongst other, held at paragraph 182.5 that in no case the doctrine of promissory estoppel can be pressed in to and to compel the Government or the public authority to carry out a representation or promise which is contrary to law or which was outside the authority or power of the officer of the government or the public authority to make. It was further held that no promise can be enforced which is statutorily prohibited or is against public policy.
At paragraph 183, the Hon'ble Apex Court in Monnet Ispat (supra) held that there are parallels between the doctrines of promissory estoppel and legitimate expectation because both these doctrines are founded on the concept of fairness and arise out of natural justice.
Page No.# 144/149 At paragraph 188, the Hon'ble Apex Court summarized the principle relating to the doctrine of legitimate expectation. The ratio of Monnet Ispat (Supra) lays down that legitimate expectation can be invoked as substantive and enforceable rights and it is founded on reasonableness, fairness, principle of natural justice, however subject to the condition that if the decision of the authority is founded in public interest as per executive policy or law, the Court should be reluctant to interfere by invoking the doctrine of legitimate expectation.
The Hon'ble Apex Court has gone further by holding that legitimate expectation is different from anticipation and same cannot be invoke to fetter changes in the administrative policy, if it is in the public interest to do so.
The ratio laid down in Brahmaputra Metallic's (supra), relied on by Mr. K.K. Mahanta, Learned Senior Counsel, is also similar to the ratio laid down in Monnet Ispat (supra). In fact Monnet Ispat (Supra) was discussed at paragraph 40 of the said judgment.
(vi) Coming to case in hand, it is apparent that the NCTE Act, 1993 and the Guideline mandates TET to be an essential qualification for being recruited as Teachers in Schools run by appropriate Government, including the Provincialised Madrassa Institutes in Assam. The TET for Madrassa Institutions was conducted with a specific syllabus and content specially designed for recruitment of Teachers in Provincialised Madrassa Institutes and admittedly the petitioners are qualified in these special drive. Therefore, they cannot have a legitimate expectation to participate in selection process for appointment of Teachers for General School on the Page No.# 145/149 basis of their TET qualification.
In view of specific provision and intent of Advertisment dated 03.08.2014, as held hereinabove, the State could not have issued the notifications dated 29.10.2018 and 02.11.2018 allowing the petitioners (H.S. Pre Senior) to participate and get appointed in General Schools whereas, they were qualified the TET conducted only for the purpose of recruitment of teachers in Provincialised Madrassa Schools. Therefore, even if there is some promise made, such promise cannot be enforced applying the doctrine of promissory estoppel and legitimate expectation.
The impugned Notifications and advertisement cannot also be said to be arbitrary, unreasonable and result of gross abuse of power or in violation of the principle of natural justice in as much as such expectation was created only by virtue of Notifications date 29.10.2018 and 21.11.2018, which were not in conformity with the executive policy of the Government to hold special TET for Madrassa Institute as reflected in advertisement dated 30.08.2014. When the petitioners are qualified TET for recruitment in Madrassa Institutes, they cannot have a legitimate expectation beyond their TET qualification to get recruited in General Schools.
(vii) The stand of the State respondents that it was a mistake on their part allowing the H.S. Pre-Senior TET qualified candidates to participate in the selection process and such mistake has been rectified by issuing the order impugned in the present writ petitions and the same was done in public interest cannot therefore, be faulted with, in view of the aforesaid findings of the Court.
Page No.# 146/149
(viii) That being the position the doctrine of legitimate expectation cannot be invoked to fetter changes in administrative policy taken in the public interest. Since, the qualification of TET acquired by the petitioners was only for recruitment in the Provincialised Madrassa Institutions, this Court is of the considered opinion that the action of the State authorities in issuing the impugned notifications and advertisement for selection of teachers in general Schools cannot be said to be unreasonable and unfair. In the totality of the matter, therefore, the argument of the learned Senior Counsels are rejected.
B. Violation of Article 166 of the Constitution of India and Rule 11 and 12 of the Assam Rule of Executive Business, 1968:
(i) The further argument of Mr. K. K. Mahanta, the learned Senior Counsel is the non compliance of mandate of Article 166 of the Constitution of India. It is the case of Mr. Mahanta, the learned Senior Counsel that the notifications dated 17.10.2015, 29.10.2018 and 02.11.2018 allowing the petitioners to participate in the selection process for appointment of Teachers in Provincialised Madrassa Schools reflects that the same has been issued under the authority of Governor of Assam and the notification was issued under the signature of Secretary to the Government of Assam, Education Department. However, he submits that the impugned notification dated 05.01.2019 and 10.09.2020 reflects that the same has not been issued in the name of Governor. A bare perusal of impugned notification dated 05.01.2019, reflects that the said notification had been issued by orders of Governor. Since this issue has vehemently been argued, the heading of two notifications is quoted below:-
Page No.# 147/149 "GOVERNMENT OF ASSAM SECONDARY EDUCATION DEPARTMENT DISPUR:: GUWAHATI-5 ORDERS BY THE GOVERNOR NOTIFICATION"
(ii) The two notifications as aforesaid had been issued under the signature of the Commissioner & Secretary to the Government Assam, Secondary Education Department and as "ORDERS BY GOVERNOR".
Therefore, it is the considered opinion of this court that the provision of Article 166 of the Constitution of India and Rule 11 and 12 of the Assam Rule of Executive Business,1968 had substantially been complied with while issuing the two notifications. Therefore, the case laws relied on by the Learned Counsels in this regard i.e. effect of non compliance of Article 166 of the Constitution of India is not necessary to be discussed.
C. The remaining arguments:
(i) The Madrassa TET was a special examination and the advertisement dated 30.08.2014 clearly shows that the purpose was to create a separate class of qualified candidates for selection of Teachers only for the Madrassa Institutions. Therefore, the argument of Mr. A. R. Bhuyan, the learned counsel that both the TETs i.e. MTET and Assam TET are same and that similarly situated persons are treated unequally is rejected.
(ii) The further argument that Degree granted to Madrassa educated students and Degree granted to students of General Schools are similar is Page No.# 148/149 also having no relevance for determination of the present case in view of findings of this Court regarding purport and intent of holding Madrassa TET.
(iii) The argument of Mr. A. R. Bhuyan, the learned counsel that impugned order has been issued on the basis of satisfaction of the Commissioner only but same ought to have been issued on the basis of expert body under RTE Act, 2009, also do not find favour of this Court for the reason that the decision to allow the petitioners to participate in the selection process in question is not by the expert body under RTE Act, 2009 inasmuch as the TET in which the petitioners participated and got qualified held by the expert body was only for recruitment to the Provincialised Madrassa Institutions.
10. A stand has been taken by the learned Advocate General, Assam that the MTET qualified Arabic and Hindi Teachers were allowed to participate in the selection process initiated by advertisement dated 11.03.2018, as there were dearth of candidates. The same position was also clarified by notification dated 03.11.2018. Subsequent to issuance of the impugned notifications dated 05.01.2019, another notification dated 08.03.2019 was issued further clarifying that MTET F.M. (Pre Senior) and MTET Hindi were treated to be qualified for Arabic and Hindi Teachers in ME Schools. Therefore, this Court is not interfering with such decisions, not being under challenge.
11. However, the decisions reached by this Court shall be applicable to the notification dated 10.09.2020 and advertisements dated 11.09.2020 and dated 24.09.2020. The impugned order dated 10.09.2020 cancelled all earlier notifications allowing MTET qualified candidates to participate in the selection Page No.# 149/149 process, including the notification dated 17.10.2015 allowing the MTET F.M. (Pre Senior) and MTET Hindi qualified candidates. No specific relaxation has been granted in favour of MTET F.M. (Pre Senior) and MTET Hindi, though the learned Advocate General, Assam, has verbally submitted that the State is allowing the MTET F.M. (Pre Senior) and MTET Hindi to participate in selection process relating to appointment of Hindi and Arabic Teachers in Provincialised Schools as they need to teach their respective subject only i.e. Arabic and Hindi and not any other subjects. However, such submission is contrary to the notification dated 10.09.2020 and no subsequent notification has been placed on record recalling the notification dated 10.09.2020, so far relating to the MTET F.M. (Pre Senior) and MTET Hindi. Therefore, it is made clear that though this Court is not interfering with the notification dated 10.09.2020, for the reasons enumerated hereinabove, the State is at liberty to take a fresh decision in that regard, as has been submitted by the learned Advocate General, Assam verbally.
12. In term of the aforesaid discussions, reasons, and observations, these writ petitions are dismissed. Interim order if any, stands vacated.
JUDGE Comparing Assistant