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Gauhati High Court

Banabina Brahma vs The State Of Assam And 5 Ors on 26 April, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                Page No.# 1/2

GAHC010159112023




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WA/268/2023

         BANABINA BRAHMA
         D/O- LT. BATENDRA NATH BRAHMA, R/O- WARD NO.6, HOSPITAL ROAD,
         P.O. KOKRAJHAR, DIST.- KOKRAJHAR, ASSAM- 783370


         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, HIGHER
         EDUCATION DEPTT., DISPUR, GHY-6

         2:THE ASSAM PUBLIC SERVICE COMMISSION
          REP. BY ITS CHAIRMAN
          JAWAHAR NAGAR
          KHANAPARA, GHY, ASSAM- 781022

         3:THE CHAIRMAN
         ASSAM PUBLIC SERVICE COMMISSION JAWAHAR NAGAR
          KHANAPARA
          GHY, ASSAM- 781022

         4:THE SELECTION COMMITTEE
          CONSTITUTED FOR SELECTION OF PRINCIPAL OF KOKRAJHAR GOVT.
         COLLEGE REP. BY THE CHAIRMAN
         ASSAM PUBLIC SERVICE COMMISSION JAWAHAR NAGAR
          KHANAPARA
          GHY, ASSAM- 781022

         5:THE PRINCIPAL CONTROLLER OF EXAMINATIONS
         ASSAM PUBLIC SERVICE COMMISSION
          KHANAPARA
          GHY, ASSAM- 781022

         6:DIMACHA DWIBRANG MWCHAHARY
                                                                               Page No.# 2/2

                  PRESENTLY SERVING AS ASSOCIATE PROFESSOR AND HEAD OF DEPTT.
                 (I/C)
                  MATHEMATICS
                  KOKRAJHAR GOVT. COLLEGE
                  ASSAM- 783370

                 7:THE BODOLAND TERRITORIAL COUNCIL
                  REP. BY THE PRINCIPAL SECRETARY
                  BODOFA NAGAR
                  KOKRAJHAR, ASSAM.

                 8:THE DIRECTOR OF EDUCATION
                  BODOLAND TERRITORIAL COUNCIL
                  KOKRAJHAR, ASSAM

Advocate for the Petitioner : MR B D DAS
Advocate for the Respondent : SC, HIGHER EDU

                                      BEFORE
                     HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR
                        HONOURABLE MR. JUSTICE SUMAN SHYAM

                                         ORDER

Date : 26-04-2024 (L.S.Jamir, J) Heard Mr. K.N. Choudhury, learned Senior counsel assisted by Mr. S. Ahmed, learned counsel for the appellant.

On request made by Mr. D. Saikia, learned Advocate General representing the BTC Authorities, list this matter after 10 (ten) days as a fixed item so as to enable him to examine the additional affidavit filed by the appellant.

In the meantime, Mr. P.P. Dutta, learned Standing counsel, APSC shall also receive instructions with regard to the allegations made in the additional affidavit.

                                       JUDGE                          JUDGE


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