Gauhati High Court
Abdul Kuddus vs The State Of Assam And 4 Ors on 25 April, 2025
Page No.# 1/3
GAHC010183352023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4810/2023
ABDUL KUDDUS
SON OF - OSMAN ALI MANDAL,
R/O- VILL.- PALAHARTARI,
P.O. AND P.S.- NAGARBERA,
DIST.- KAMRUP, ASSAM,
PIN- 781127.
VERSUS
THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY,
GOVT. OF ASSAM,
DEPARTMENT OF SCHOOL EDUCATION (ELEMENTARY),
DISPUR, GUWAHATI-06.
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE DIRECTOR
ASSAM MINORITIES DEVELOPMENT BOARD
GANESHGURI
GUWAHATI-06
ASSAM.
4:THE DISTRICT ELEMENTARY EDUCATION OFFICER
KARMUP
DADARA
ASSAM
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PIN- 781104.
5:THE BLOCK ELEMENTARY EDUCATION OFFICER
KAMRUP
CHAMARIA BLOCK
ASSAM
PIN- 781127.
6:THE SECRETARY
GOVT. OF ASSAM
HOME AND POLITICAL DEPTT.
DISPUR
GHY-6
7:THE SUPERINTENDENT OF POLICE
CID
ULUBARI
GUWAHATI-0
Advocate for the Petitioner : MS. J DEKA, MS. A TALUKDAR
Advocate for the Respondent : SC, ELEM. EDU, GA, ASSAM,MR. B DEOURI (R-6,7)
BEFORE
HONOURABLE MR. JUSTICE ROBIN PHUKAN
ORDER
Date : 25.04.2025 Heard Ms. A. Talukdar, learned counsel for the petitioner. Also heard Mr. P.K. Borah, learned Standing counsel for the respondent Nos. 1, 2, 4 and 5 and Mr. B. Deuri, learned Junior Government Advocate for the respondent Nos. 6 and 7. None appears for the respondent No. 3.
Office note dated 22.04.2025, indicates that neither A/D card nor unserved notice has been received by the section till date and the postal consignment report tracked out from the website of Indiapost indicates that item has been delivered to the addressee.
Page No.# 3/3 In view of the said office note dated 22.04.2025, notice is deemed to have been served upon the respondent No. 3.
During the course of hearing, Mr. Deuri, learned Junior Government Advocate for the respondent Nos. 6 and 7 has produced one report from the Superintendent of Police, CID, Assam and submits that during investigation, it has been found that the petitioner had illegally passed the application for scholarship through NSP with mala fide intention for wrongful gains and the KYC, withdrawal details and other documents are yet to be received from the bank and physical verification of the beneficiaries is yet to be carried out.
Taking note of the aforementioned report, it is provided that Mr. Deuri shall produce up-to-date status of the verification being carried out by the Superintendent of Police, CID, Assam on next date.
List the matter on 26.05.2025.
JUDGE Comparing Assistant