Gauhati High Court
Nilima Talukdar vs The State Of Assam And 6 Ors on 6 February, 2019
Author: Nelson Sailo
Bench: Nelson Sailo
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GAHC010180442015
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 7814/2015
1:NILIMA TALUKDAR
W/O. SRI SIVA RAM BAISHYA, VILL. DALIBARI, P.O. DADRA, P.S. HAJO,
DIST. KAMRUP, ASSAM.
VERSUS
1:THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMM. and SECY. TO THE GOVT. OF ASSAM, EDUCATION
DEPTT. SECONDARY, SACHIVALAYA, DISPUR, GHY.-06.
2:THE COMM. and SECY.
THE GOVT. OF ASSAM
EDUCATION DEPTT. SECONDARY
SACHIVALAYA
DISPUR
GHY.-06.
3:THE DIRECTOR
SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY.-19.
4:THE DIST. LEVEL SCRUTINY COMMITTEE
REP. BY THE DY. COMMISSIONERE
KAMRUP R
PIN-781031.
5:THE INSPECTOR OF SCHOOLS
KAMRUP DIST. CIRCLE
KAMRUP R
ASSAM
PIN-781031.
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6:THE PRINCIPAL
BONGSHAR HIGHER SECONDARY SCHOOL
P.O. BONGSHAR
DIST. KAMRUP R
ASSAM
PIN-781103.
7:SMT. RITA DEVI
W/O. SRI TANKESWAR CHAMUA
VILL. SARIGHAT DASUPA
P.O. BAJERA
P.S. BAIHATA
DIST. KAMRUP R
ASSAM
PIN-781121
Advocate for the Petitioner : MR.M SAIKIA
Advocate for the Respondent :
BEFORE
HON' BLE MR. JUSTICE NELSON SAILO
ORDER
Date : 06-02-2019 Mention has been made on behalf of Mr. M Saikia, the learned counsel for the petitioner to the effect that since he is out of station, the case may be adjourned for a week.
As prayed for, list the case after a week.
JUDGE Comparing Assistant