Gauhati High Court
Uma Koiri vs The State Of Assam And 5 Ors on 4 May, 2019
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010084332019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 2569/2019
1:UMA KOIRI
W/O SHRI CHANDAN KOIRI, R/O SUNIL SARKAR LANE, HOSPITAL ROAD,
SILCHAR, P.O.- RANGIRKHAR, SILCHAR-788005, DIST.-CACHAR, ASSAM
VERSUS
1:THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
EDUCATION(SECONDARY), DEPTT. GUWAHATI-781006
2:DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
ASSAM
3:DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
ASSAM
4:THE DISTRICT ELEMENTARY EDUCATION OFFICER
CACHAR
SILCHAR
ASSAM
5:THE BLOCK ELEMENTARY EDUCATION OFFICER
LAKHIMPUR EDUCATIONAL BLOCK
SUB-DIVISION LAKHIMPUR
DIST.-CACHAR
ASSAM
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6:RAHIM UDDIN LASKAR
S/O LT. RASHID ALI LASKAR
R/O VILL. LABACPAR PART-I
P.O PAILAPOOL
SUB-DIVISION LAKHIMPUR
DIST.-CACHAR
ASSAM
PIN-78819
Advocate for the Petitioner : MR. M K CHOUDHURY
Advocate for the Respondent : SC, ELEM. EDU
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BEFORE
HONOURABLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 04-05-2019 Heard Mr. M. Sarma, learned counsel for the petitioner and Mr. J. Abedin, learned Standing Counsel, Elementary Education Department for the respondent Nos. 1 to 5.
Pursuant to the order of this Court dated 12.04.2019, Mr. Abedin, learned Standing Counsel, has produced the relevant records in original.
The matter relates to the appointment of Assistant Headmaster in Kashipur Vallavbhai Patel High School after Kashipur L.P. and Kashipur V.P.M.E. School were amalgamated with said Kashipur V.P. High School, pursuant to the order dated 03.08.2017 of the State Government in the Secondary Education Department under the scheme of Siksa Khetra, in pursuance of Office Memorandum dated 22.09.2016, allowing the respondent No. 6 to be the Assistant Headmaster in said Kashipur High School, disregarding the claim of the petitioner.
Issue notice returnable by 30.05.2019.
As Mr. J. Abedin, learned Standing Counsel, Elementary Education Department, accepts notice on behalf of the respondent Nos. 1 to 5, no formal notices need be issued to those respondents.
The petitioner shall serve requisite extra copies of this writ petition including the Annexures appended thereto to Mr. J. Abedin, learned Standing Counsel, Elementary Education Department, on or before 06.05.2019.
The petitioner shall take steps for service of notice on the respondent No. 6 by Dasti/personal service to be routed through the Registry of this Court. The petitioner shall take such steps on the respondent No. 6 by serving him a copy of this writ petition including the Annexures appended thereto and shall obtain a receipt from him in that regard in presence of one or more witnesses. Thereafter, the petitioner shall file an affidavit towards completion of such Dasti/personal service on the respondent No. 6.
List accordingly.
JUDGE Comparing Assistant