Gauhati High Court
Sardary Basphore vs The State Of Assam And 4 Ors on 17 March, 2022
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010132262020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3812/2020
SARDARY BASPHORE
S/O RAMLAL BASPHORE
RAJAMAIDAM ROAD, JORHAT, 1 ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS.
REPRESENTED BY THE SECRETARY DEPARTMENT OF ELEMENTARY
EDUCATION, GOVERNMENT OF ASSAM, DISPUR, GUWAHATI 6
2:THE SECRETARY
DEPARTMENT OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM DISPUR
GUWAHATI 6
3:THE JOINT SECRETARY
DEPARTMENT OF ELEMENTARY EDUCATION
GOVT. OF ASSAM
DISPUR
GUWAHATI 6
4:THE DIRECTOR
STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING
ASSAM KAHILIPARA
GUWAHATI 19
5:THE PRINCIPAL
POST GRADUATE TRAINING COLLEGE
IASE
JORHAT ASSAM
6:THE COMMISSIONER AND SECRETARY
Page No.# 2/2
DEPARTMENT OF FINANCE
GOVERNMENT OF ASSAM.
DISPUR
GUWAHATI - 6
Advocate for the Petitioner : MR. R BARUAH
Advocate for the Respondent : MR. B. KAUSHIK, SC, ELEM. EDU (Resp. Nos. 1 to 3)
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 17.03.2022 Both sides are duly represented.
Mr. B. Gogoi, learned standing counsel for the Finance Department has submitted that the proposal of the petitioner is under active consideration before the competent authorities in the Finance Department. He submits that within a week, he is expecting to get further information.
Accordingly, list on 25.03.2022.
JUDGE Comparing Assistant