Gauhati High Court
Rupam Patowary And 13 Ors vs The State Of Assam And 5 Ors on 25 January, 2019
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/5
GAHC010006982019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 224/2019
1:RUPAM PATOWARY AND 13 ORS.
S/O LATE NAGEN PATOWARY
A RESIDENT OF VILL- NAMASHALA, P.O. SARTHEBARY, DIST. BARPETA,
ASSAM, PIN - 781307.
2: SAIFUDDIN AHMED
S/O BASIR UDDIN SK
A RESIDENT OF VILL- FALIMARI
P.O. LAKHIPUR
DIST. GOALPARA
ASSAM
PIN - 783129.
3: NARAYAN CH. RAJA
S/O LATE BADAN CHANDRA RAJA
VILL- SILSAKU
P.O. BAGHARA
DIST. MORIGAON
ASSAM
PIN - 782105.
4: HITENDRA SARMA
S/O MONORANJAN SARMA
VILL- KAWARA
P.O. PATACHARKUCHI
DIST. BARPETA
ASSAM
PIN - 783126.
5: KABINDRA DAS
S/O HARESWAR DAS
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VILL- PARAHKUCHI PAM
P.O. RAMPUR (DEKAPARA)
DIST. BARPETA
ASSAM
PIN - 781375
6: NABAJIT DEKA
S/O BHUDHAR DEKA
TOWN- SARTHEBARI
P.O. SARTHEBARI
DIST. BARPETA (M)
ASSAM
PIN- 781307.
7: SONTOSH BASUMATARY
S/O RAJEN BASUMATARY
VILL- MOWAMARI
P.O. LELA
DIST. GOALPARA
ASSAM
PIN - 783124.
8: ANUPAM DAS
S/O LATE ATUL CH. DAS
VILL AND P.O. DOLGOMA
DIST. GOALPARA
ASSAM
PIN - 783125.
9: PANKAJ RABHA
S/O LATE DHANANJAY RABHA
VILL- TARAPARA
P.O. DARANGIRI
DIST. GOALPARA
ASSAM
PIN - 783134.
10: MIZANUR RAHMAN MONDAL
C/O SEKENDAR ALI MONDAL
VILL- NAYAPARA PT.I
P.O. BAHUTI
DIST. GOALPARA
ASSAM
PIN - 783125.
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11: GANESH LAL KHAKLARY
S/O PRABIN KHAKLARY
VILL- SALPARA
P.O. MANUPARA
DIST. GOALPARA
ASSAM
PIN - 781325.
12: DIPANKAR KAKATI
S/O LATE PREMESWAR KAKATI
VILL- LECHERA
P.O. BHETUA
DIST. BARPETA
ASSAM
PIN - 781325.
13: ANUPAM DEKA
S/O DINESH DEKA
R/O PATSALA
P.O. PATSALA
DIST. BARPETA
ASSAM
PIN -781325.
14: NIRMALI CHOUDHURY
W/O NILKANTA KAKATI
R/O PATSALA
P.O. MUGURIA
DIST. BARPETA
ASSAM
PIN - 78132
VERSUS
1:THE STATE OF ASSAM AND 5 ORS.
TO BE REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF
ASSAM,
EDUCATION (SECONDARY) DEPARTMENT,
DISPUR, GUWAHATI -06.
2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE MISSION DIRECTOR RASTRIYA MADHYAMIC SHIKSHA ABHIYAN
ASSAM
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KAHILIPARA
GUWAHATI-19.
4:THE UNIVERSITY GRANTS COMMISSION
BAHADUR SHAH ZAFOR MARG
NEW DELHI- 110002.
5:ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE)
NELSON MANDELA MARG
VASANT KUNJ
NEW DELHI
PIN -110070.
6:THE EASTERN INSTITUTE FOR
INTEGRATED LEARNING IN MANAGEMENT (EIILM) UNIVERSITY
(REP. BY VICE- CHANCELLOR)
JORETHANG
DIST. NAMCHI
SIKKIM- 737121.
(REP. BY VICE CHENCELLOR
Advocate for the Petitioner : MR A R BHUYAN
Advocate for the Respondent : SC, SEC. EDU.
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
Date : 25-01-2019 Heard Shri A. R. Bhuyan, learned counsel for the petitioners.
The grievance of the petitioners is non-consideration of their candidature for appointment to the posts of ICT Teachers against Provincialised High School. Questions regarding their Post Graduate Diploma in Computer Application have been raised by the respondent authorities which appeared to be the tentative reason for such non-consideration.
Issue notice of motion.
Shri A. Deka, learned Standing Counsel, Secondary Education Department, accepts notices on behalf of the respondent Nos. 1, 2 & 3 and Ms. K. Borjujari, learned counsel accepts notice on behalf Page No.# 5/5 of the respondent No. 4. Extra copies of the writ petition be served upon the respective learned counsels appearing today.
Steps for service of notices upon the respondent Nos. 5 & 6 be taken by registered A/D post.
Shri Deka, learned Standing Counsel, Secondary Education Department, submits that he has obtained instructions on this matter on the basis of which he states that the University in question was dissolved vide notification dated 30.03.2018, issued by the Government of Sikkim. Such stand is required to be put on affidavit so as to enable the petitioners to file appropriate rejoinder affidavit, if so advised.
The notices is made returnable by 4 (four) weeks and within that time, the rejoinder affidavit may be filed.
JUDGE Comparing Assistant