Gauhati High Court
Tilok Neog vs The State Of Assam And 4 Ors on 13 September, 2021
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
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GAHC010117892021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4212/2021
TILOK NEOG
S/O SRI THANURAM DAS,
RESIDENT OF VILLAGE RAJBARI, PO BIHOURIA, DIST LAKHIMPUR,
ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, ELEMENTARY EDUCATION DEPARTMENT, DISPUR,
GUWAHATI
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
ASSAM
KAHILIPARA
GUWAHATI 781019
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
LAKHIMPUR
DIST LAKHIMPUR
ASSAM
4:THE ADVISORY BOARD FOR ELEMENTARY EDUCATION
NORTH LAKHIMPUR
DIST LAKHIMPUR
ASSAM
THROUGH THE CHAIRMAN
LAKHIMPUR
ASSAM
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5:THE COMMISSIONER AND SECRETARY
DEPARTMENT OF FINANCE
GOVT. OF ASSAM
DISPUR GUWAHATI 78100
Advocate for the Petitioner : MR. M BISWAS
Advocate for the Respondent : SC, ELEM. EDU
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
O R D E R
13.09.2021 Heard Ms. M Das, learned counsel for the petitioner, Mr. PK Bora, learned counsel for the respondents No. 1, 2, 3 and 4 being the authorities under the Elementary Education Department of the Government of Assam and Mr. A Chaliha, learned counsel for the respondent No.5 being the authorities under the Finance Department of the Government of Assam.
Issue notice returnable in six weeks.
Extra copies of the writ petition be furnished to the respective learned counsel within three days.
List the matter after six weeks.
JUDGE Comparing Assistant