Gauhati High Court
Arati Rani Mazumder vs The State Of Assam And 4 Ors on 3 February, 2023
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010225422021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7265/2021
ARATI RANI MAZUMDER
W/O- SRI BIJAN KUMAR PURKAYASTHA, R/O- VILL.- BHEUL (SYEDPUR),
P.O. SYEDPUR, P.S. AND DIST.- HAILAKANDI, ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
EDUCATION DEPARTMENT, DISPUR, GUWAHATI-06.
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI
ASSAM
4:THE DEPUTY INSPECTOR OF SCHOOL
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI
ASSAM
PIN- 788155.
5:HEAD TEACHER
BARBOND M.E. SCHOOL
P.O. BOBOND PART-I
DIST.- HAILAKANDI
ASSAM
PIN- 788164
Advocate for the Petitioner : MD I H LASKAR
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Advocate for the Respondent : SC, EDU
BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
03.02.2023 Heard Mr. I H Laskar, learned counsel for the petitioner and Mr. SMT Chistie, learned Standing counsel, Department of School Education, Assam for the respondent Nos. 1 to 4.
Registry have also received a copy of affidavit filed by one Debdulal Das, Headmaster of Barbond M.E. School, respondent No. 5.
Service of notice is complete on all the respondents.
Notice in this case was issued on 04.04.2022, but the respondents in the Elementary Education Department have not filed their affidavit(s) in the matter till date.
List this matter on 10.02.2023 and on the said date, the respondents in the Elementary Education Department shall apprise the Court as to why the service of the petitioner was not provincialised in spite of the order of the Court and the finding of the committee concerned, failing which the authorities in the Elementary Education Department shall have to remain personally present before the Court.
JUDGE Comparing Assistant