Page No.# 1/679 vs The State Of Assam And 7 Ors on 4 October, 2024

[Cites 86, Cited by 0]

Gauhati High Court

Page No.# 1/679 vs The State Of Assam And 7 Ors on 4 October, 2024

Bench: Suman Shyam

Page No.# 1/679

GAHC010079182019

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

Case No. : WP(C)/2729/2019

MOHOR ALI SHEIKH AND 22 ORS.
S/O. LT. SEBAD ALI SK, R/O VILLAGE- NAYAPARA (BHATIPARA), WARD
NO. 10, P.O. AND P.S. GOALPARA, DIST.- GOALPARA (ASSAM), PIN- 783101.
CRAFT TEACHER IN PANISHALI HIGH SCHOOL.

2: MAIBAM BIJAYA DEVI
W/O Y. TAPAN KUMAR SINGHA
R/O. VILL.- TULARGRAM PART-II
COLLEGE ROAD
P.O. AND P.S. SONAI
DIST.- CACHAR (ASSAM)
PIN- 788119. CRAFT TEACHER IN BAM NABA KUMAR MEMORIAL HIGH
MADRASSA.

3: HIFZUR RAHMAN MAZUMDER
S/O MAHMUD ALI MAZUMDER
R/O. VILL.- HATIRHAR PART-II
P.O. SRIKONA
P.S. SILCHAR
DIST. CACHAR (ASSAM)
PIN- 788002. CRAFT TEACHER IN CHANDRAPUR PUBLIC HIGH SCHOOL.

4: MAHARAM ALI BARBHUIYA
S/O LT. HAZI JABED ALI BARBHUIYA
R/O. VILL.- DIDARKUSH PART-III
P.O. MATINAGAR
DIST.- CACHAR
(ASSAM). CRAFT TEACHER IN POLLARBUND GARDEN PUBLIC SCHOOL.

5: PURABI CHAKRABORTY
D/O. SRI NIRMALJYOTI CHAKRABORTY
R/O- MULUGRAM
P.O. AND P.S. SILCHAR
DIST. CACHAR
Page No.# 2/679

(ASSAM). CRAFT TEACHER IN SARBODAYA HIGH SCHOOL.

6: KABITA NATH
D/O APURBA KUMAR NATH
R/O. VIVEKANANDA ROAD
P.O. AND P.S. SILCHAR
DIST.- CACHAR
(ASSAM). CRAFT TEACHER IN SRI SRI RADHA RAMAN GOSWAMI HIGH
SCHOOL.

7: REBATI RANI DAS
W/O BIGHU LAL DAS
R/O. VILL.- CHANDINAGAR PT-IV
P.O. SAIDPUR AMTALA
P.S. KATIGORAH
DIST.- CACHAR
(ASSAM). PIN- 788815. CRAFT TEACHER IN SAIDPUR JANATA HIGH
SCHOOL.

8: ABDUL KADIR BARBHUIYA
S/O LT. NABAB ALI BARBHUIYA
R/O. VILL.- GONGAPUR
P.O. GANFAPUR
P.S. KATIGORAH
DIST.- CACHAR
(ASSAM)
PIN- 788804. CRAFT TEACHER IN GANGAPUR HIGH SCHOOL.

9: MUZIBUR RAHMAN LASKAR
S/O LT. MASMAN ALI LASKAR
R/O. VILL.- MANIKPUR
P.O. RAJNAGAR
P.S. SILCHAR
DIST. CACHAR
(ASSAM). PIN- 788026. CRAFT TEACHER IN EAST GOBINDPUR HIGH
SCHOOL.

10: ABDUL LATIF
S/O LT. ABDUL MANNAN
R/O. VILL. AND P.O. - LATTIMARA
DIST. CACHAR
(ASSAM). CRAFT TEACHER IN MAINUL HOQUE CHOUDHURY MEMORIAL
GIRLS HIGH MADRASSA.

11: BONTI BARTHAKUR
W/O BIKASH BARTHAKUR
R/O. MOLOWALI
P.O. AND P.S. JORHAT
Page No.# 3/679

DIST. JORHAT
(ASSAM). CRAFT TEACHER IN SARBAIBANDHA HIGH SCHOOL.

12: MANIKA BORAH
W/O GAUTAM GOGOI
R/O. TIMTIMIA GAON
P.O. KUNWARI PUKHURI
DIST.- JORHAT
(ASSAM). CRAFT TEACHER IN KUNWARI PHUKHURI GIRLS HIGH
SCHOOL.

13: DANDESWAR BORAH
S/O. MR. MAHENDDRA BORAH
R/O. VILL.- ALENGI
P.O. CHAKIAL
DIST.- JORHAT
(ASSAM). CRAFT TEACHER IN ARUNODAYA HIGH SCHOOL.

14: UTPAL TAMULI
S/O SRI LAKHIRAM TAMULI
R/O. NO. 1 LAKHIMIKHAT GAON
P.O. KOLIONI
DIST.- JORHAT
(ASSAM). CRAFT TEACHER IN BELGURI JANAJATI HIGH SCHOOL.

15: PUSPAKANTA BORAH
S/O LT. SONESWAR BORAH
R/O. MALOWPAM
P.O. MALOWPATI
P.S. PULIBOR
DIST.- JORHAT
(ASSAM). CRAFT TEACHER IN SORBODOI HIGH SCHOOL.

16: PARESH CH. BARMAN
S/O LT. RAMAKANTA BARMAN
R/O BALIZAR
P.O. KHARSITHA
P.S. BELSOR
DIST.- NALBARI
(ASSAM)
PIN- 781370. CRAFT TEACHER IN ADARSHA MILAN HIGH SCHOOL.

17: JOGEN CH. DEKA
S/O LT. BHADRA RAM DEKA
R/O. VILL.- JANIGOG
P.O. JANIGOG
P.S. NALBARI
DIST.- NALBARI
Page No.# 4/679

(ASSAM)
PIN- 781334. CRAFT TEACHER IN PRATAP TALUKDAR BIDYAPITH HIGH
SCHOOL.

18: MANJU HALOI
W/O RAMESH KUMAR HALOI
R/O. KUMARIKATA
P.O. DEHARKALAKUCHI
P.S. NALBARI
DIST.- NALBARI
(ASSAM)
PIN- 781310. CRAFT TEACHER IN DHARAM DEKA PAKOWA BAHJANI
HIGH SCHOOL.

19: JYOTSHNA KALITA
D/O LT. UMESH KALITA
R/O BARSARKUCHI
P.O. MILANPUR
P.S. NALBARI
DIST.- NALBARI
(ASSAM)
PIN- 781337. CRAFT TEACHER IN BORAJOL GIRLS HIGH SCHOOL.

20: DILIP KR. GOSWAMI
S/O LT. PRABHAT GOSWAMI
R/O. VILL.- DHURKUCHI
P.O. CHATAMA
P.S. GHOGRAPAR
DIST.- NALBARI
(ASSAM)
PIN- 781350. CRAFT TEACHER IN DHARANIDHAR VIDYAPITH HIGH
SCHOOL.

21: ARCHANA CHAKRABORTY
D/O ASOTOSH CHAKRABORTY
R/O. BAHBARI
P.O. KUMARIKATA
P.S. TAMULPUR
DIST.- BAKSA
(ASSAM)
PIN- 781360. CRAFT TEACHER IN KUMARIKATA GIRLS HIGH SCHOOL.

22: PRATIK SARMA
S/O. BHUPENDRA NATH SARMA
R/O GANDHYA
P.O. GANDHYA
P.S. BELSOR
DIST.- NALBARI
Page No.# 5/679

(ASSAM)
PIN- 781304. CRAFT TEACHER IN SATHIKUCHI JANATA HIGH SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR, GHY.-
06.

2:THE ADDL. CHIEF SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY.-06.

3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY.-06.

4:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GHY.-06.

5:THE SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GHY.-06.

6:THE UNDER SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GHY.-06.

7:THE SECRETARY TO THE GOVT. OF ASSAM
LEGISLATIVE DEPTT.
DISPUR
GHY.-06.

8:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY.-19

Advocate for the Petitioner : MR. U K NAIR, N GAUTAM,MR. K N CHOUDHURY,MRS. K
DEVI,MS. R BARUAH

Advocate for the Respondent : SC, SEC. EDU., SC, FINANCE
Page No.# 6/679

Linked Case : WP(C)/5040/2021

DWIPEN KUMAR SARMAH AND 2 ORS
S/O LATE UPENDRA SARMAH
R/O PASCHIMPAR BAGBARI
P.O. RANGIA
DIST. KAMRUP (R)

2: NAREN CHANDRA KALITA
S/O LATE GIRISH CHANDRA KALITA
R/O DAIEHAPARA
P.O. BARENGHATI
P.O. RANGIA
DIST. KAMRUP (R)

3: GITASHREE DAS

W/O SR RAMONI RAJBONGSHI
R/O WARD NO. 3
RANGIA TOWN
BHATTAPARA
P.O. AND P.S. RANGIA
KAMRUP (R)
VERSUS

THE STATE OF ASSAM AND 5 ORS
REPRESENTED BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI 781006

2:ADDITIONAL CHIEF SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI 781006

3:PRINCIPAL SECY. TO THE GOVT. OF ASSAM

DISPUR
GUWAHATI 781006

4:COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

FINANCE DEPTT.
Page No.# 7/679

DISPUR
GUWAHATI 781006

5:SECRETARY

LEGISLATIVE DEPTT.
DISPUR
GUWAHATI 781006

6:DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
GUWAHATI 19
------------
Advocate for : MR. B CHAKRABORTY
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/2446/2022

RITU SALOI KALITA AND 88 ORS
D/O- SACHINDRA NATH SALOI
ADD- BELTOLA
BHETAPARA
PO- BELTOLA
PS-HATIGAON
DIST. KAMRUP (M)
PIN-781028

2: DIBYAJYOTI SAIKIA
S.O- KANAKESWAR SAIKIA
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

3: DILIP UPADHYAYA
S/O- UMA KANTA UPADHYAYA
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

4: BISHNU KHANIKAR
S/O- LT. BIJOY KHANIKAR
PO-KHURACHUK
PS-GOGAMUKH
Page No.# 8/679

DIST. DHEMAJI (ASSAM)
PIN-787034

5: BAKUL GOGOI
S/O- LT. BHUBAN GOGOI
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

6: NAGEN CH. DOLEY
S/O LT. RAM CH. DOLEY
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

7: DIGANTA BANIA
S/O-MUHIRAM BANIA
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

8: BANTI HAZARIKA
D/O- LT. CHENIRAM HAZARIKA
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

9: AMBIKA KONWAR
S/O- LT. GAGAN CHANDRA KONWAR
PO-KADAMGURI
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

10: TANKESWAR SHARMA
S/O- LT. NARAPATI SHARMA
PO-KHURACHUK
PS-GOGAMUKH
DIST. DHEMAJI (ASSAM)
PIN-787034

11: BABUL DUTTA
S/O- LATE NABIN CH. DUTTA
VILL-NAHARANI
Page No.# 9/679

PO-LAKHIMPUR
PO-MORIDHAL
PO-LAHIMPUR
DIST. DHEMAJI
PIN-787057

12: ABDUL RAHMAN
S/O- LT. GOLAM MUNCHI
VILL-NAYAPARA PT-I
DIST. GOALPARA (ASSAM)
PIN-783125

13: GAZIBUR RAHMAN
S/O- JUBBER SEIKH
VILL -CHAGOLIA PART-I
DIST. GOALPARA (ASSAM)
PIN-783117

14: CHAYA RANI MEDHI
D/O- CHANDI CHARAN DAS
VILL- BAPUJI NAGAR
DIST-GOALPARA
ASSAM
PIN-783121

15: DIBAKAR CHANDRA NATH
S/O- PREM CHARAN NATH
VILL- BAKAITARI
DIST. GOALPARA (ASSAM)
PIN-783125

16: PADMA LOCHAN NATH
S/O- UMESH CH. NATH
VILL- BAKAITARI
DIST. GOALPARA (ASSAM)
PIN-783125

17: SHEIKH ABU HANIF
S/O- MD. AZIMUDDIN SHEIKH
VILL- SIMLITOLA
DIST. GOALPARA (ASSAM)
PIN-783130

18: ABDUR RAHEEM
S/O-MOKAM ALI
R/O VILL-UJIPARCHAR
DIST. BARPETA (ASSAM)
PIN-783101
Page No.# 10/679

19: DILIP BARUAH
S/O ARJUN CH. BARUAH
R/O VILL - SIMLITOLA
DIST. GOALPARA (ASSAM)
PIN-783130

20: SOLEMAN HUSSAIN
S/O-HAZRAT ALI
R/O NIDANPUR PT-I
DIST. GOALPARA (ASSAM)
PIN-783129

21: NIJARA BORO
D/O- LT. TARANI KT. BORO
VILL-BAIDA
DIST. GOALPARA (ASSAM)
PIN-783120

22: BABUL CH. RABHA
S/O- LT. DINESH CH. RABHA
R/O VILL- KUKURKATA
DIST. GOALPARA (ASSAM)
PIN-783126

23: KALPANA DAS
D/O- LT. DHARANI DHAR DAS
R/O VILL-DORA PARA
DIST. GOALPARA
ASSAM
PIN-783120

24: RINA DAS
S/O- LT. HARIMOHAN DAS
R/O VILL-CHANDARIA

DIST. GOALPARA (ASSAM)
PIN-783101

25: ABDUL MAZID
S/O-MEARUDDIN
R/O VILL-BAGHMARA CHAR

DIST. BARPETA (ASSAM)
PIN-781127

26: JEUTI PATGIRI
D/O- GOPAL PATGIRI
Page No.# 11/679

R/O VILL-BARBARI

DIST. GOALPARA
ASSAM-783130

27: MD. SAYED AHAMMED
S/O- LT. HASEN ALI
R/O VILL- RABHA PARA

DIST. GOALPARA (ASSAM)
PIN-783125

28: MAZIRUDDIN AHMED
S/O- MAHAMMAD ALI
R/O VILL-KATHALBARI

DIST. GOALPARA (ASSAM)
PIN-783134

29: MD. JAMAL UDDIN
S/O- MD. KOSER ALI
R/O VILL-MAJARCHAR
DIST. BARPETA (ASSAM)
PIN-781128

30: NABA KR. SARMA
S/O- LT. PRIYA NATH SARMA
R/O VILL- GERUAH

DIST. GOALPARA (ASSAM)
PIN-783130

31: NUROL ISLAM MONDAL
S/O- ABDUR RAHMAN MONDAL
R/O VILL- BHALUKDUBI

DIST. GOALPARA (ASSAM)
PIN-783101

32: KRISHNA KT. TALUKDAR
S/O- LT. MANINDRA MOHAN TALUKDAR
R/O VILL-NAGARBERA
DIST. KAMRUP
PIN-781127

33: SUBODH CH. MODAK
S/O- LT. SURESH CH. MODAK
R/O VILL- POKALAGI (PT-IV)
Page No.# 12/679

DIST. DHUBRI (ASSAM)
PIN-783335

34: ROHIJ UDDIN
S/O- TAHER BEPARI
R/O VILL-KATLITARA

DIST. GOALPARA (ASSAM)
PIN-783129

35: JURI MALA HAZARIKA
D/O- RAHUL BORA
R/O VILL- KAKI NO.2

DIST. HOJAI (ASSAM)
PIN-782446

36: NEJIFA BEGUM CHOUDHURY
D/O- MD. ISHA HAQUE CHOUDHURY
R/O VILL- SONAPUR
DIST. KAMRUP (METRO)
ASSAM
PIN-782402

37: DIPTI KALITA
D/O- LT. PRATAP KALITA
R/O VILL- KAKI NO.3

DIST. HOJAI (ASSAM)
PIN-782446

38: BIPUL KR. MUDOI
S/O- LT. ABHIRAM MUDOI
R/O VILL-THAISUPAR

DIST. HOJAI (ASSAM)
PIN-782446

39: NAMITA BORA
D/O- GUNAKANTA BORA
R/O VILL-KAKI NO.2/3M
BORAHGAON
DIST. HOJAI (ASSAM)
PIN-782446

40: DHARMENDRA KR. KOCH
S/O- LT. BETH RAM KOCH
VILL-CHECHAMUK DEWDHAR
Page No.# 13/679

DIST. NAGAON (ASSAM)
PIN-782002

41: LAL MAMUD
S/O- JAINUDDIN
R/O VILL-GAREMARI PATHAR
DIST. BARPETA
PIN-781309

42: SACHIN CH. KALITA
S/O- CHENI RAM KALITA
VILL-MAIHATI

DIST. KAMRUP
ASSAM
PIN-781382

43: PARUL DEKA
D/O- GOLOK DEKA
VILL-ATHGAON

DIST. KAMRUP (ASSAM)
PIN-781380

44: SAFNUR ALI
S/O- POHAR ALI
R/O VILL - BARUAJANI
DIST. KAMRUP (ASSAM)
PIN-781380

45: SASHINDRA DEKA
S/O- CHANDI RAM DEKA
VILL-ALTA

DIST. KAMRUP (ASSAM)
PIN-781380

46: DEBA KANTA MEDAK
S/O- NARANATH MEDAK
VILL-KANGKAN CHAPORI

DIST- LAHIMPUR (ASSAM)
PIN-787053

47: RAIMON PEGU
S/O-BIRSON PEGU
VILL-GOWALBARI
Page No.# 14/679

DIST. LAKHIMPUR (ASSAM)-787052

48: BOGARAM NARAH
S/O-CHAMORU NARAH
R/O VILL-RANGACHAHI

DIST. JORHAT (ASSAM)
PIN-785104

49: DWIPEN BORAH
S/O- HEMADHAR BORAH
R/O VILL-DIGHALI GAON

DIST. LAKHIMPUR (ASSAM)
PIN-787053

50: KESHAB CHUNGKRANG
S/O- LOKNATH CHUNGKRANG
R/O VILL-GOGAMUKH MAINAPARA
DIST. DHEMAJI (ASSAM)
PIN-787034

51: RASHMI REKHA DOLEY
D/O- DEBANANDA DOLEY
R/O VILL-GHUNA KHURACHUK

DIST. LAKHIMPUR (ASSAM)
PIN-787034

52: MAKHANI CHUTIA
D/O- DIMBESWAR CHUTIA
R/O VILL-LATHIA

DIST. DHEMAJI (ASSAM)
PIN-787034

53: MAHESWAR DUTTA
S/O-KAMAL CH. DUTTA
R/O VILL-BHAKAT GAON

DIST. LAKHIMPUR (ASSAM)
PIN-787053

54: KRISHNA KT. CHUTIA
S/O- LATE KUSUMBOR CHUTIA
R/O VILL- NA KUROIGORI

DIST-LAKHIMPUR (ASSAM)
Page No.# 15/679

PIN-787055

55: GUBIN CH. BORAH
S/O- NARAYAN BORAH
R/O VILL-NAYABAZAR

DIST. MAJULI (ASSAM)
PIN-785105

56: PURNANDA SAIKIA
S/O- LATE BUPARAM SAIKIA
VILL- NAVA RATANPUR

DIST. MAJULI (ASSAM)
PIN-785105

57: RENUMAI MORANG
D/O- LT. SARBESWAR MORANG
R/O VILL-AYENGIA BARGAON
DIST. LAKHIMPUR (ASSAM)
PIN-787055

58: HIRAN KUMAR SAIKIA
S/O- LT. BHIMKANTA SAIKIA
R/O VILL- 2 NO. BATAMARI

DIST. LAKHIMPUR (ASSAM)
PIN-787053

59: BANTI SAIKIA
D/O- BHUGENDRA SAIKIA
R/O VILL-MOINAPARA
DIST. LAKHIMPUR (ASSAM)
PIN-787053

60: JAHNABI SUBBA
D/O- BIRBAHADUR SUBBA
R/O VILL-MILAN NAGAR

DIST. LAKHIMPUR (ASSAM)
PIN-787053

61: MINALI BORA
D/O- SUREN DUTTA
R/O VILL-LECHAI GAON

DIST. LAKHIMPUR (ASSAM)
PIN-787052
Page No.# 16/679

62: GOMAN SINGH CHETRY
S/O- BISHNU BHAKTA CHETRY
R/O VILL-ROWMARI

DIST. SUNITPUR (ASSAM)
PIN-784105

63: THANESWAR PEGU
S/O- MOHENDRA PEGU
R/O VILL- KARAKANI
DIST. LAKHIMPUR
ASSAM
PIN-787032

64: PRADIP BASUMATARY
S/O- NARAYAN BASUMATARY
R/O VILL- THOU-THOWA
DIST. LAKHIMPUR
ASSAM
PIN-787032

65: MAHENDRA DAS
S/O-TILESWAR DAS
R/O VILL-KACHUA MAJGAON

DIST. LAKHIMPUR (ASSAM)
PIN-784165

66: SMRITI REKHA BORAH
S/O- DURNESWAR BOARH
R/O VILL-HARMOTI

DIST. LAKHIMPUR (ASSAM)
PIN-784160

67: MOUSUMI DUTTA
S/O- JIBAN DUTTA
R/O VILL-TANGNA GAON
DIST- BISWANATH
ASSAM
PIN-784168

68: LAKHYA HAZARIKA
S/O- HEMA HAZARIKA
VILL-BORIGAON

DIST- LAKHIMPUR (ASSAM)
Page No.# 17/679

PIN-784165

69: MRIDUL SAIKIA
S/O- LATE DAMBARU SAIKIA
R/O VILL- KUHIARBARI
DIST. LAKHIMPUR
PIN-787052

70: TULAN CH. NATH
S/O-HEMORAM NATH
R/O VILL-BUHINADIPAR

DIST. LAKHIMPUR
PIN-787052

71: RAMESH HAZARIKA
S/O-LATE KANAKESWAR HAZARIKA
R/O VILL-KACHUA
DIST. LAKHIMPUR (ASSAM)
PIN-784165

72: RUDRESWAR BORUAH
S/O- LATE SONARAM BORUAH
R/O VILL- NA PAM
DIST. LAKHIMPUR
PIN-787056

73: RAM PRASAD MAJI
S/O- LATE KABILASH MAJI
R/O VILL-GOGAMUKH
DIST.-DHEMAJI (ASSAM)
PIN-787034

74: MIZANUR RAHMAN
S/O- MUHIR UDDIN
R/O VILL- JARABARI
DIST. BARPETA (ASSAM)
PIN-781314

75: ARSHADUZ ZAMAN ANSARI
S/O- ABDUR RAHIM
R/O VILL-2 NO. SAMBORIA

DIST. NAGAON (ASSAM)
PIN-782446

76: SANTI RANI DEVI
D/O- LT. RAMESH CHANDRA NATH
Page No.# 18/679

R/O VILL-DIGHALDARI

DIST. NAGAON (ASSAM)
PIN-782103

77: MUSLIMA KHATUN MAZUMDER
W/O- SAMSUL ISLAM
R/O VILL- BORDOLOI PATHAR
DIST. HOJAI
PIN-782446

78: JURI PRAVA BURAGOHAIN
D/O- MOHAN CHANDRA BURAGOHAIN
R/O VILL-CHAULKARA
DIST. SIVASAGAR (ASSAM)
PIN-785667

79: MONIMALA HANDIQUE
D/O-HARIPAD GOGOI
R/O VILL-BHATIAPAR SENSUA
DIST. SIVASAGAR (ASSAM)
PIN-785667

80: SANJIB BORAH
S/O-TILESWAR BORAH
R/O VILL-KHATUAL

DIST. SIVASAGAR (ASSAM)
PIN-785667

81: SIMANTA GOGOI
S/O-PREMA GOGOI
R/O VILL-CHIRIPURIA
DIST. SIVASAGAR
PIN-785667

82: NARESH NATH
S/O- LATE BHOGESWAR NATH
R/O VILL-NATHGAON
DIST. SIVASAGAR (ASSAM)
PIN-785666

83: PRANJAL BORAH
S/O-LATE NOBIN BORAH
R/O VILL-GUAL GAON

DIST. SIVASAGAR (ASSAM)
PIN-785664
Page No.# 19/679

84: MOMTAZ KHATUN
S/O- JUL HUSSAIN AHMED
R/O VILL -KHABERBHITHA
DIST. BARPETA (ASSAM)
PIN-781352

85: MD. TABIBAR RAHMAN
S/O- LT. DALIL UDDIN
R/O VILL-KAYAKUCHI GAON

DIST. BARPETA (ASSAM)
PIN-781352

86: MAHIRUDDIN AHMED
S/O- RIAZ UDDIN
R/O VILL-MANDIA BARDALANI NO.4
DIST. BARPETA (ASSAM)
PIN-781308

87: MD. RAFIQUL ISLAM
S/O- MD. INTAZ ALI
R/O VILL-KHOLABANDHA
DIST. BARPETA (ASSAM)
PIN-781127

88: MD. TABIBAR RAHMAN
S/O- LT. DALIL UDDIN
R/O VILL-KAYAKUCHI GAON
DIST. BARPETA (ASSAM)
PIN-781352

89: ABUL BASHER
S/O- ABDUL MANNAN
R/O VILL-MAILKUCHI

DIST. BARPETA (ASSAM)
PIN-781309
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
Page No.# 20/679

FINANCE DEPARTMENT
DISPUR
GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/6756/2018

HARESWAR NARAYAN KONWAR AND 180 ORS.
HM
DIGHALIPAR M.E. SCHOOL
MAHARIPARA
GORESWAR
BAKSA

2: BASANTA KALITA
AT
DIGHALIPAR M.E. SCHOOL
MAHARIPARA
GORESWAR
BAKSA

3: RAJAT CH. KALITA
AT
DIGHALIPAR M.E. SCHOOL
MAHARIPARA

GORESWAR
BAKSA

4: DIPAK CH. DEKA
AT
DIGHALIPAR M.E. SCHOOL
MAHARIPARA

GORESWAR
BAKSA

5: PITAMBAR KALITA
Page No.# 21/679

HT
DIGHALIPAR M.E. SCHOOL
MAHARIPARA

GORESWAR
BAKSA

6: TARUN CH. KALITA
G-IV
DIGHALIPAR M.E. SCHOOL
MAHARIPARA

GORESWAR
BAKSA

7: CHANDRADHAR DAS
HM
DEULKUCHI ADARSHA M.E. SCHOOL
DEULKUCHI
GORESWAR
BAKSA

8: RABIN CH. DAS
ST
DEULKUCHI ADARSHA M.E. SCHOOL
DEULKUCHI
GORESWAR
BAKSA

9: KAMESWAR BASUMATARY
AT
DEULKUCHI ADARSHA M.E. SCHOOL
DEULKUCHI
GORESWAR
BAKSA

10: UMESH KALITA
AT
NATHKUCHI MILAN ME SCHOOL
NATHKUCHI

GORESWAR
BAKSA.

11: PRANITA NATH
Page No.# 22/679

AT
NATHKUCHI MILAN ME SCHOOL
NATHKUCHI
GORESWAR
BAKSA.

12: MAHADEV THAKURIA

HM
NATHKUCHI MILAN ME SCHOOL

NATHKUCHI
GORESWAR BAKSA.

13: HEMANTA KUMAR DAS
AT
SONMAHARI M.E. SCHOOL
DAKHIN HARIZORA
GORESWAR
BAKSA.

14: SABITRI DEKA
AT
SONMAHARI M.E. SCHOOL
DAKHIN HARIZORA
GORESWAR
BAKSA.

15: RINGKUMANI BASUMATARY
AT
SONMAHARI M.E. SCHOOL
DAKHIN HARIZORA
GORESWAR
BAKSA.

16: PRABIN KALITA
AT
SONMAHARI M.E. SCHOOL
DAKHIN HARIZORA
GORESWAR
BAKSA.

17: RAJAT CH. NARZARY
G-IV
SONMAHARI M.E. SCHOOL
DAKHIN HARIZORA
GORESWAR
BAKSA.
Page No.# 23/679

18: KANAK CH. DAS
HM
KALBARI MILAN M.E. SCHOOL
NAOKATA
BAKSA.

19: MAHIDHAR NATH
AT
KALBARI MILAN M.E. SCHOOL
NAOKATA
BAKSA.

20: NAMITA PRABHA KONWAR
AT
KALBARI MILAN M.E. SCHOOL
NAOKATA
BAKSA.

21: UMESH CHOUDHURY
HM
BARPATHAR M.E. SCHOOL

BARPATHAR
RANGIA
BAKSA.

22: DEBESWAR DAS
ST
BARPATHAR M.E. SCHOOL

BARPATHAR
RANGIA
BAKSA.

23: DILIP DAS
G-IV
BARPATHAR M.E. SCHOOL

BARPATHAR
RANGIA
BAKSA.

24: DIGANTA MOHAN DIKSHIT RABHA
HM
BARIGAON BALIKA M.E. SCHOOL
CHENGAGAON
GORESWAR BAKSA.
Page No.# 24/679

25: MADHABI DAS
AT
BARIGAON BALIKA M.E. SCHOOL
CHENGAGAON
GORESWAR BAKSA.

26: LOHIT KUMAR NATH
AT
BARIGAON BALIKA M.E. SCHOOL
CHENGAGAON
GORESWAR BAKSA.

27: JAGAT KALITA
G-IV
BARIGAON BALIKA M.E. SCHOOL
CHENGAGAON
GORESWAR BAKSA.

28: KULENDRA BORO
HM
GOPCHAR BODO M.E. SCHOOL

GORESWAR
RANGIA
BAKSA

29: BILAI BORO
AT
GOPCHAR BODO M.E. SCHOOL

GORESWAR
RANGIA
BAKSA

30: MONGAL SINGH BORO
G-IV
GOPCHAR BODO M.E. SCHOOL

GORESWAR
RANGIA
BAKSA

31: HARI KANTA BORO
AT
GOPCHAR BODO M.E. SCHOOL

GORESWAR
Page No.# 25/679

RANGIA
BAKSA

32: MANIK BASUMATARY
AT
GOPCHAR BODO M.E. SCHOOL

GORESWAR
RANGIA
BAKSA

33: PHUKAN BORO
AT
GOPCHAR BODO M.E. SCHOOL

GORESWAR
RANGIA
BAKSA

34: DILIP BASUMATARY
AT
BATHOUFURI BODO ME SCHOOL

BARCHAKADAL
JALAH
BAKSA.

35: DINESH KHAKHLARY
HM
BANKADONGA BODO ME SCHOOL

GERUA
MUSALPUR
BAKSA.

36: LANKESWAR BORO

AT
BANKADONGA BODO ME SCHOOL

GERUA
MUSALPUR
BAKSA.

37: DIRENDR ALAL NARZARY
AT
BANKADONGA BODO ME SCHOOL
Page No.# 26/679

GERUA
MUSALPUR
BAKSA.

38: SUBHASH CH. RAMCHIARY
AT
BANKADONGA BODO ME SCHOOL

GERUA
MUSALPUR
BAKSA.

39: SHYMANTA NARZARY
G-IV
BANKADONGA BODO ME SCHOOL

GERUA
MUSALPUR
BAKSA.

40: PRADIP TAHBILDAR

HM
SIMLABARI ME SCHOOL
NAYABASTI
MUSALPUR
BAKSA

41: RAJEN TALUKDAR
AT
SIMLABARI ME SCHOOL
NAYABASTI
MUSALPUR
BAKSA

42: DHIREN KALITA
AT
SIMLABARI ME SCHOOL
NAYABASTI
MUSALPUR
BAKSA

43: NAGEN BHUYAN
G-IV
SIMLABARI ME SCHOOL
NAYABASTI
MUSALPUR
BAKSA
Page No.# 27/679

44: NARAD CH. BRAHMA
AT
BODOFA UPENDRA NATH BRAHMA ME SCHOOL
JARIPAR
BAKSA

45: SARBESWAR BRAHMA
AT
BODOFA UPENDRA NATH BRAHMA ME SCHOOL
JARIPAR
BAKSA

46: GAUTAM KR. BRAHMA
G-IV
BODOFA UPENDRA NATH BRAHMA ME SCHOOL
JARIPAR
BAKSA

47: ATOWAR RAHMAN
AT
MORHUM SIBARAT ALI SARKER M.E. MADRASSA
CHANGAON
KAMRUP RURAL

48: JAKIR HUSSAIN
AT
MORHUM SIBARAT ALI SARKER M.E. MADRASSA
CHANGAON
KAMRUP RURAL

49: SAFIQUL ISLAM
AT
MORHUM SIBARAT ALI SARKER M.E. MADRASSA
CHANGAON
KAMRUP RURAL

50: LIAKAT ALI AHMED
HM
B.S.S. M.E. MADRASSA SCHOOL
HAZO
KAMRUP RURAL

51: RAFIQUL ISLAM
AT
B.S.S. M.E. MADRASSA SCHOOL
HAZO
KAMRUP RURAL
Page No.# 28/679

52: KAMALESWAR RABHA
HM
MAIRAPUR M.E. SCHOOL
RANI WEST GUWAHATI
KAMRUP RURAL.

53: NABA KUMAR HALOI
AT
HARI CHANDRA TALUKDAR M.E. MADRASSA
HAZO
KAMRUP RURAL

54: MD. SABIRAT ALI
AT
JATIA BHANGRA ANCHALIK M.E. SCHOOL
LOCH
KARARA
KAMRUP RURAL

55: ANIL KUMAR SARMA
AT
JATIA BHANGRA ANCHALIK M.E. SCHOOL
LOCH
KARARA
KAMRUP RURAL

56: TAJUDDIN KHAN
AT
JATIA BHANGRA ANCHALIK M.E. SCHOOL
LOCH
KARARA
KAMRUP RURAL

57: KIRINDRA BISWAS
AT
SK. A. SIDDIQUE ME MADRASSA
KATHIATOLI
NAGAON.

58: MISS. FATIMA KHATUN
AT
SK. A. SIDDIQUE ME MADRASSA
KATHIATOLI
NAGAON.

59: MD. ABDUS SALAM
G-IV
Page No.# 29/679

SK. A. SIDDIQUE ME MADRASSA
KATHIATOLI
NAGAON.

60: MD. LUTFUR RAHMAN
HT
SK. A. SIDDIQUE ME MADRASSA
KATHIATOLI
NAGAON.

61: NOOR AHMED
HM
NABARUN MEM
KATHIATOLI
NAGAON.

62: HABIBUR RAHMAN
AM
NABARUN MEM
KATHIATOLI
NAGAON.

63: EMADADUL HAQUE
HM
BARKANDA GIRLA M.E. SCHOO
26 BILASIPARA
WEST DHUBRI.

64: ABU SYED MD. KAMLUZ ZAMAN

AT
BARKANDA GIRLA M.E. SCHOO
26 BILASIPARA
WEST DHUBRI.

65: TAIB ALI SHEIKH
AT
BARKANDA GIRLA M.E. SCHOO
26 BILASIPARA
WEST DHUBRI.

66: MONZU BEGUM
ST
BARKANDA GIRLA M.E. SCHOO
26 BILASIPARA
WEST DHUBRI.

67: BEGUM RUBIYA HUSSAIN
Page No.# 30/679

HT
BARKANDA GIRLA M.E. SCHOO
26 BILASIPARA
WEST DHUBRI.

68: BODIAR RAHMAN
G-IV
BARKANDA GIRLA M.E. SCHOO
26 BILASIPARA
WEST DHUBRI.

69: BIJAY KUMAR BASUMATARY
HM
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

70: ANANDA BRAHMA
AT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

71: NIBARON BRAHMA
AT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

72: JUNATHAN NARZARY
ST
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

73: MANOJ BASUMATARY

HT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

74: LABEN NARZARY
Page No.# 31/679

HT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

75: MAGDALI ISWARY
AT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

76: PREM PRASAD UPADHAYAY
AT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

77: LAXMI NEOPANI
ST
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

78: DILIP KR. SABEDY
HT
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

79: GANENDRA BASUMATARY
G-IV
HATISAR ME SCHOOL
SIDLI
BENGTOL
CHIRANG.

80: ANFAORI BRAHMA
HM
NORTH AMTEKA ME SCHOOL
SIDLI
BENGTOL
SIDLI
CHIRANG.
Page No.# 32/679

81: BEENA NARZARY
AT
NORTH AMTEKA ME SCHOOL
SIDLI
BENGTOL
SIDLI
CHIRANG.

82: BIRGORAM DAIMARY
AT
NORTH AMTEKA ME SCHOOL
SIDLI
BENGTOL
SIDLI
CHIRANG.

83: RAMSAI BASUMATARY
AT
NORTH AMTEKA ME SCHOOL
SIDLI
BENGTOL
SIDLI
CHIRANG.

84: HANGKHRAI GIRI NARZARY
AT
NORTH AMTEKA ME SCHOOL
SIDLI
BENGTOL
SIDLI
CHIRANG.

85: DALANATH SARMA
AT
NORTH AMTEKA ME SCHOOL

SIDLI
BENGTOL
SIDLI
CHIRANG.

86: RITA GAUTAM
AT
NORTH AMTEKA ME SCHOOL

SIDLI
BENGTOL
Page No.# 33/679

SIDLI
CHIRANG.

87: UDAY SARMA
HT
NORTH AMTEKA ME SCHOOL

SIDLI
BENGTOL
SIDLI
CHIRANG.

88: NIRNARAJ BASUMATARY
LT
NORTH AMTEKA ME SCHOOL

SIDLI
BENGTOL
SIDLI
CHIRANG.

89: KHWRWMDAO BASUMATARY
G-IV
NORTH AMTEKA ME SCHOOL

SIDLI
BENGTOL
SIDLI
CHIRANG.

90: ABDUL MANNAN MIAH
HT
KACHUDOLA ME SCHOOL

SIDLI
CHIRANG.

91: GIAS UDDIN AHMED
AT
KACHUDOLA ME SCHOOL

SIDLI
CHIRANG.

92: ABDUL SATTAR ALI MIAH
ST
KACHUDOLA ME SCHOOL
Page No.# 34/679

SIDLI
CHIRANG.

93: MALATI NATH
AT
KACHUDOLA ME SCHOOL

SIDLI
CHIRANG.

94: AZGAR ALI
HT
KACHUDOLA ME SCHOOL

SIDLI
CHIRANG.

95: HANIF ALI MONDAL
G-IV
KACHUDOLA ME SCHOOL

SIDLI
CHIRANG.

96: LAKHI CHARAN BASUMATARY
HT
JAOLIA DEWAN ME SCHOOL

SIDLI
CHIRANG

97: SANTALA BARGAYARY
AT
JAOLIA DEWAN ME SCHOOL

SIDLI
CHIRANG

98: DHANANJOY ISLARY
LT
JAOLIA DEWAN ME SCHOOL

SIDLI
CHIRANG

99: BHUSHEL ISLARY
AT
JAOLIA DEWAN ME SCHOOL
Page No.# 35/679

SIDLI
CHIRANG

100: MADON KUMAR NARZARY
AT
JAOLIA DEWAN ME SCHOOL

SIDLI
CHIRANG

101: MEHER BASUMATARY
G-IV
JAOLIA DEWAN ME SCHOOL

SIDLI
CHIRANG

102: BADSHA MIAH
HM
PATHR CHALI ME MADRASSA
MANDIA
BARPETA

103: SAIFUL ISLAM
AT
PATHR CHALI ME MADRASSA
MANDIA
BARPETA

104: ANCHAN ALI AHMED
HM
BHAIRARPAMM ME MADRASSA
MANDIA

BARPETA

105: JAHIDUL ISLAM
HM
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA

106: ABDUL GAFAR AHMED
AT
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA
Page No.# 36/679

107: JAKIR HUSSAIN
AT
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA

108: AZUFA KHATUN
AT
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA

109: HAZERA KHATUN
HT
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA

110: AZIRAN NESA
AT
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA

111: ABDUS SABUR
G-IV
GANDHARIPARA GIRLS ME MADRASSA
GOBARDHANA
BARPETA

112: ABDUS SABUR AHMED
HM
BARPETA ROAD ME MADRASSA
GOBARDHANA
BARPETA.

113: MAHALA BEGUM
AT
BARPETA ROAD ME MADRASSA
GOBARDHANA
BARPETA.

114: MD. NAJRUL ISLAM
AT
BARPETA ROAD ME MADRASSA
GOBARDHANA
BARPETA.
Page No.# 37/679

115: SAIFUL ISLAM
ST
BARPETA ROAD ME MADRASSA
GOBARDHANA
BARPETA.

116: AKBAR ALI
AT
BARPETA ROAD ME MADRASSA
GOBARDHANA
BARPETA.

117: BAHAR UDDIN AHMED
G-IV
BARPETA ROAD ME MADRASSA
GOBARDHANA
BARPETA.

118: FAKRUL ISLAM
AT
KAMALPUR PAM ME MADRASSA

BHAWANIPUR
BARPETA

119: SHEIKH FARID AHMED
HM
BHALAGURI GIRLS ME SCHOOL
BAJALI
BHAWANIPUR
BARPETA

120: MANOHAR SARMA
AT
BHALAGURI GIRLS ME SCHOOL
BAJALI
BHAWANIPUR
BARPETA

121: BHAWANI NATH
AT
BHALAGURI GIRLS ME SCHOOL
BAJALI
BHAWANIPUR
BARPETA

122: HARI CHARAN KALITA
Page No.# 38/679

G-IV
BHALAGURI GIRLS ME SCHOOL
BAJALI
BHAWANIPUR
BARPETA

123: BHANU DAS
HT
BHALAGURI GIRLS ME SCHOOL
BAJALI
BHAWANIPUR
BARPETA

124: AYESHA BEGUM
AT
BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL
GANDHINAGAR
BARPETA

125: PULENDRA DAS
ST
BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL
GANDHINAGAR
BARPETA

126: AKKEL ALI AHMED
HT
BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL
GANDHINAGAR
BARPETA

127: TAHER ALI
AT
BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL
GANDHINAGAR
BARPETA

128: RAHMAT ALI
G-IV
BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL
GANDHINAGAR
BARPETA

129: MD. OMAR ALI
HM
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA
Page No.# 39/679

130: RAZIA KHATUN
AT
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA

131: AMSER ALI AHMED
AT
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA

132: MUSLEM UDDIN
ST
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA

133: TARA MIAH
HT
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA

134: ABDUL KHALEQUE ALI
AT
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA

135: MAZIBAR RAHMAN
G-IV
DAKHIN CHAPRA M.E. MADRASSA
MANDIA
BARPETA

136: MD. SHAH KAMAL
HM
ISARAPARA KHANDAKARPARA M.E. MADRASSA
HOWLY
BARPETA

137: SEIKH FARID
G-IV
ISARAPARA KHANDAKARPARA M.E. MADRASSA
HOWLY
BARPETA
Page No.# 40/679

138: MAZIBAR RAHMAN
HM
D.H. NABABIKASH ME MADRASSA
HOWLY
BARPETA

139: SHIRAJUL HOQUE
AT
D.H. NABABIKASH ME MADRASSA
HOWLY BARPETA

140: JAHERUL ISLAM
AT
D.H. NABABIKASH ME MADRASSA
HOWLY BARPETA

141: MAZIBAR RAHMAN
ST
D.H. NABABIKASH ME MADRASSA
HOWLY BARPETA

142: ZAKIR HUSSAIN
HT
D.H. NABABIKASH ME MADRASSA
HOWLY BARPETA

143: ALEYA AHMED
AT
D.H. NABABIKASH ME MADRASSA
HOWLY BARPETA

144: FARHAD ALI
G-IV
D.H. NABABIKASH ME MADRASSA
HOWLY BARPETA

145: ABDUL GANI
AT
ADP GIRLS M.E. MADRASSA
BHAWANIPUR
BARPETA

146: AKAB ALI AHMED
AT
ADP GIRLS M.E. MADRASSA
BHAWANIPUR
BARPETA
Page No.# 41/679

147: ALI AZGAR
AT
ADP GIRLS M.E. MADRASSA
BHAWANIPUR
BARPETA

148: ABU MAIN KHANIZ ZAMAN
AT
ADP GIRLS M.E. MADRASSA
BHAWANIPUR
BARPETA

149: LOKMAN HAKIM
AT
ADP GIRLS M.E. MADRASSA
BHAWANIPUR
BARPETA

150: HEKMAT ALI
G-IV
ADP GIRLS M.E. MADRASSA
BHAWANIPUR
BARPETA

151: MD. HAFIZUR RAHMAN
ST
BATUWA M.E. MADRASSA
BAJALI
BARPETA

152: MD. NOJRUL ISLAM KHAN
AT
BATUWA M.E. MADRASSA
BAJALI
BARPETA

153: SAHERA KHATUN
HM
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA

154: ABBAS UDDIN AHMED
AT
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA
Page No.# 42/679

155: MD.BAHARUL ISLAM
AT
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA

156: MAHIDUL ISLAM
ST
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA

157: NURUL ISLAM KHAN

HT
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA

158: SHAHNAZ SULTANA BEGUM
AT
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA

159: MUTLEB ALI
G-IV
MODERN ME MADRASSA
KATHLIJHAR HOWLY
BARPETA

160: MD. JOGHUL HUSSAIN
HM
MILAN JYOTI M.E. MADRASSA

DABALIAPARA
BHAWANIPUR
BARPETA

161: JAHANARA KHATUN
AT
MILAN JYOTI M.E. MADRASSA

DABALIAPARA
BHAWANIPUR
BARPETA
Page No.# 43/679

162: MD. HANIF ALI SIKDAR
AT
MILAN JYOTI M.E. MADRASSA

DABALIAPARA
BHAWANIPUR
BARPETA

163: JAHANGIR ALAM
ST
MILAN JYOTI M.E. MADRASSA

DABALIAPARA
BHAWANIPUR
BARPETA

164: MD. MANIK CHAN
HT
MILAN JYOTI M.E. MADRASSA

DABALIAPARA
BHAWANIPUR
BARPETA

165: SHAHIDUL ISLAM
G-IV
MILAN JYOTI M.E. MADRASSA

DABALIAPARA
BHAWANIPUR
BARPETA

166: GURU CHARAN DAS
HM
BARPETA M.E. SCHOOL
MAINAMATA GOBARDHANA
BARPETA

167: KARUNA KANTA ROY
G-IV
BARPETA M.E. SCHOOL
MAINAMATA GOBARDHANA
BARPETA

168: SUDHIR CH. ROY
AT
BARPETA M.E. SCHOOL
MAINAMATA
Page No.# 44/679

GOBARDHANA
BARPETA

169: TIRTHA NATH BRAHMA
AT
BARPETA M.E. SCHOOL
MAINAMATA
GOBARDHANA
BARPETA

170: KUMUD CH. DAS
AT
BARPETA M.E. SCHOOL
MAINAMATA
GOBARDHANA
BARPETA

171: MINATI DAS
AT
BARPETA M.E. SCHOOL
MAINAMATA
GOBARDHANA
BARPETA

172: ANJU DAS
AT
AZARA KEOTPARA ME SCHOOL
AZARA
KAMRUP (M)

173: MOUSHUMI BEGUM
AT
AZARA KEOTPARA ME SCHOOL
AZARA
KAMRUP (M)

174: JAMINI KANTA BORO
HM
AKHAPHWR ME SCHOOL
BARIGAON

KHOIRABARI
UDALGURI

175: ATUL NARZARY

AT
AKHAPHWR ME SCHOOL
Page No.# 45/679

BARIGAON

KHOIRABARI
UDALGURI

176: KADAMI BASULATARY
LT
AKHAPHWR ME SCHOOL
BARIGAON

KHOIRABARI
UDALGURI

177: PRADIP DAIMARI
HT
AKHAPHWR ME SCHOOL
BARIGAON

KHOIRABARI
UDALGURI

178: LAGANU DAIMARY
G-IV
AKHAPHWR ME SCHOOL
BARIGAON

KHOIRABARI
UDALGURI

179: NURJAHAN BEGUM
AT
BIHPURIA ANCHALIK AHMEDAM ME MADRASSA
MARNOI
BIHPURIA
LAKHIMPUR

180: GITANJALI GOGOI
AT
BIHPURIA ANCHALIK AHMEDAM ME MADRASSA
MARNOI
BIHPURIA
LAKHIMPUR

181: MAJIBUR RAHMAN
HT
BIHPURIA ANCHALIK AHMEDAM ME MADRASSA
MARNOI
BIHPURIA
Page No.# 46/679

LAKHIMPUR
VERSUS

THE STATE OF ASSAM AND 6 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT.OF ASSAM

DISPUR
GUWAHATI -6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
GUWAHATI -06.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM
DISPUR
GUWAHATI-6.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI -19.

6:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GUWAHATI -19.

7:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL COUNCIL (BTC)
KOKRAJHAR
Page No.# 47/679

ASSAM.
------------
Advocate for : MR D DAS
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 6 ORS.

Linked Case : WP(C)/3414/2023

BHABESH CH MALI AND 3 ORS
S/O LATE GOLOK CH. MALI

VILL. AND P.O.- BAIHATA
DISTRICT- KAMRUP(R)

ASSAM
PIN- 781380.

2: MD. IAQUB HUSSAIN
S/O LATE IBRAHIM ALI

VILL. BARBHITHA
P.O.- JATRADIA

DIST- BARPETA
ASSAM

PIN- 781305.

3: HARMOHAN KALITA
S/O- LATE KASHIRAM KALITA

VILL- BIDYAPUR
NALBARI
WARD NO. 2

P.O. AND DIST.- NALBARI
ASSAM

PIN- 781335.

4: RATNA TALUKDAR
W/O PRANAY KR. DEKA

VILL DAKSHIN REHABARI
P.O. PUB REHABARI
Page No.# 48/679

DISTRICT BARPETA
ASSAM

PIN- 781329.
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA
ASSAM
GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/117/2022

NAREN CHANDRA PEGU AND 105 ORS
S/O-SUKESHWAR PEGU

VILL- KANDULIJAN
P.O- KULAJAN
PS- SILAPATHAR

DIST-DHEMAJI(ASSAM)
PIN- 787110
KULAJAN M.E SCHOOL

2: KAMALA GOGOI
S/O-HEBI GOGOI
Page No.# 49/679

VILL- 2 NO. KARPHULANI PAM

P.O- BETANI PAM
P.S - SILAPATHAR

DIST-DHEMAJI(ASSAM) PIN-787059
KORPHULANISURUJMUHKI M.ESCHOOL

3: ABHINARAYAN SHARMA
S/O- LT- KRISHNA P. SHARMA

VILL- SILAPATHAR JUNAKINAGAR
P.O- SILAPATHAR
P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN- 787059
SAWAMI VIVIKANANDAM.E SCHOOL

4: DIMBESWAR GOGOI
S/O- BHULA GOGOI

VILL- SARUPAM JHANJI

P.O- BETANIPAM
P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN- 787059
SARUPAM GYANDEEP M.E SCHOOL

5: DILIP HAZARIKA
S/O - LT- BAP HAZARIKA

VILL- MODERGURI KALITAGAON

P.O- JAMUGURI PANCH ALI
P.S DHEMAJI

DIST- DHEMAJI (ASSAM) PIN- 787057
NO 3 SANTIPUR JANAJATI BORDER M.E SCHOOL

6: NAREN KALITA
S/O- LT- TITAI KALITA

VILL- MODERGURI KALITAGAON

P.O- JAMUGURI PANCH ALI
P.S- DHEMAJI
DIST- DHEMAJI (ASSAM) PIN- 787057
Page No.# 50/679

MODER GURI M.E SCHOOL

7: TULAN BORUAH
S/O- TIRTHANATH BORUAH
VILL- HATIPARA BHAKAT KOIPATTA

P.O-LAKHI PATHAR
P.S -DHEMAJI

DIST-DHEMAJI (ASSAM) PIN- 787057
BHAKAT GAON SC M.E SCHOOL

8: BABITA PANGING
D/O- GUBINDA PANGING

VILL- MORUSITY P.O-LAKHIPATHAR

P.S- DHEMAJI
DIST- DHEMAJI (ASSAM)
PIN- 787057
BALI CHAPORI M.E SCHOOL

9: RAJ KUMAR JOYSWAL
S/O- LT. DURGA PRASAD JOYSWAL
VILL- JORKATA BONGALI GAON

P.O- SISSIMUKH
P.S- MACHKHOWA

DIST- DHEMAJI (ASSAM) PIN- 787059
JORKATA PURBALI M.E SCHOOL

10: LINA GOGOI
D/O- DIMBESWAR GOGOI

VILL- TAKOBARI
P.O-SISSIBORGAON

P.S-SILAPATHAR
DIST- DHEMAJI (ASSAM)
PIN- 786110
SRIPANI JANAJATI M.E SCHOOL

11: GAYATRI CHUTIA HAZARIKA
W/O- DIGANTA HAZARIKA

VILL- SILALI MAJGAON P.O- JAMUGURIPAM
DIST- DHEMAJI (ASSAM) PIN- 787057
Page No.# 51/679

BASUDEV TINIALI M.E SCHOOL

12: DIGEN TAID
S/O- LACHING TAID

VILL- ADIKALIA
P.O-JAMUGURI P.S- DHEMAJI
DIST- DHEMAJI (ASSAM)
PIN - 787057
BALAMA ADIKALIA M.E SCHOOL

13: ASHINI MILI
S/O- BORAH MILI

VILL-MODERGURI MISSING P.O-JAMUGURI
P.S-DHEMAJI

DIST- DHEMAJI (ASSAM)
PIN - 787057
UTTAR DHEMAJI S/T M.E SCHOOL

14: BISNURAM NARAH
S/O- AICHAN NARAH

VILL- MAJULI KALIA
P.O- JAMUGURI
P.S- DHEMAJI DIST- DHEMAJI (ASSAM)

PIN - 787057
SAHBARI KALIA M.E SCHOOL

15: RANJAN KUMAR BHUYAN
S/O- SHANJOY BHUYAN

VILL- GARHMARA
P.O- SISSIBORGAON
P.S SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN-787057
ADAROSHA GIRLS ME SCHOOL

16: DIBYA DHAR BORAH
S/O- SASHIDAR BORAH

VILL- BHAJU JAL BHARI
P.O- BATGHARIA
P.S- DHEMAJI
DIST- DHEMAJI (ASSAM)
Page No.# 52/679

PIN- 787057
BHAJU JAL BHARI M.E SCHOOL

17: MEMA LATA CHUTIA
D/O- BHUGENDRA CHUTIA

VILL- CHOWKHAMTING
P.O- SISSISBORGAON
P.S- SILAPATHAR
DIST- DHEMAJI (ASSAM)

PIN - 787057
BARUWATI LACHIT M.E SCHOOL

18: PRANITA BHUYAN
D/O- JUGEN BHUYAN

VILL- CHOWKHAMTING
P.O-SISSISBORGAON
P.S- SILAPATHAR
DIST- DHEMAJI (ASSAM)

PIN - 787057
CHOWKHAMTING M.E SCHOOL

19: HEMANTA MACHAHARY
S/O- ROBIN MACHARY

VILL- 4 NO. TEKJURI
P.O- BISNUPUR

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM) PIN-787057
NIRUPAMA HAGJER BODO M.E SCHOOL

20: KRISHNA KANTA BORUAH
S/O- JIBAN BORUAH

VILL- NO 3 TEKJURI
P.O- TEKJURI
P.S DHEMAJI
DIST- DHEMAJI (ASSAM) PIN-787057
TEKJURI MILONJYOTI M.E SCHOOL

21: JURI DIHINGIA
W/O- BHUBAN DIHINGIA
Page No.# 53/679

VILL- GUTUNG NAPAM
P.O- GUTUNG
P.S- DHEMAJI
DIST-DHEMAJI (ASSAM) PIN- 787057
JATAR KATIA JANAJATI M.E SCHOOL

22: NAREN PAMEY
S/O- USURAM PAMEY

VILL- AKAJAN
P.O- AKAJAN
P.S-SILAPATHAR
P.S DHEMAJI
DIST- DHEMAJI (ASSAM) PIN-787057
UPPER ASSAM TRIBAL M.E SCHOOL

23: AMIO KUMAR KEOT
S/O- PARDESHI KEOT

P.O- BISNUPURI BAMUNI GAON
P.O- BISNUPUR
P.S- DHEMAJI
DIST- DHEMAJI (ASSAM) PIN-787057
UTTAR DHEMAJI S/C M.E SCHOOL

24: MAHANTA TAYE
S/O- PADMA PHUKAN TAYE

VILL- LAIPULIA
P.O- JAMUGURI
P.S- DHEMAJI
DIST- DHEMAJI (ASSAM)
BALESWARY TRIBAL M.E SCHOOL

25: SITARAM UPADHYAYA
S/O- LAKHI PRASAD UPADHYAYA
VILL- SANTIPUR TANGANAPARA
P.O- JAMUGURI

SANTIPUR SANKARDEV M.E. SCHOOL

26: ANIL KAPTAK
S/O-BIRINCHI KAPTAK

VILL- RAICHAPORI BOLOMA
P.O- JAMUGURI PANCHALI
P.S- DHEMAJI
Page No.# 54/679

RAICHAPARI GIRLS M.E. SCHOOL

27: NANDITA KALITA
W/O- LILARAM DUTTA
VILL- 2-NO NOGAON
P.O.-MORIDHAL
P.S. DHEMAJI (ASSAM)
MORIDHAL COLLEGIATE M.E.SCHOOL

28: NILIMA PHUKAN
W/O- HIREN GOGOI
VILL- RAITING
DIST- DHEMAJI (ASSAM)
LAKHIPUR JANAJATI M.E. SCHOOL

29: LOKNATH UPADHYAY
S/O- INDRALAL UPADHAY

VILL- SHYAMJULI
P.O- DIMOW

DIST- DHEMAJI (ASSAM)
ARYA BHATTA M.E. SCHOOL

30: BHABEN BASUMATARY
S/O- LT- UPEN BASUMATARY

VILL- NO 2 BIJOYPUR
P.O- DEKAPAM
PS.- SIMENCHAPORI
DIST- DHEMAJI (ASSAM)
DEKAPAM BODO M.E. SCHOOL

31: DOM BAHADUR RAI
S/O- LT- TIKARAJ RAI

VILL- CHIMENMUKH
P.O- CHIMENMUKH
DIST- DHEMAJI (ASSAM)
GYANDEEP M.E SCHOOL

32: MINAKSHI KAMAN
D/O- LT. BAGASON KAMAN

VILL- NAMKIR
P.O- DEKAPAM

DIST- DHEMAJI (ASSAM)
Page No.# 55/679

DEKAPAM TRIBAL GIRLS M.E. SCHOOL

33: RANJIT KHANAL
S/O- LATE NARAYAN KHANAL

VILL- NO 2 MAJARBARI
P.O- BHAGAWAN
P.S- CHIMENMUKH

DIST- DHEMAJI (ASSAM)
BRAHMAPUR M.E. SCHOOL

34: DIPANJALI HAZARIKA
D/O- RABINATH HAZARIKA

VILL- BARUAH ALI
P.O- SIMENCHAPORI
DIST- DHEMAJI (ASSAM)
HEMCHANDRA BARUAH M.E. SCHOOL

35: RAJ KUMARI BHUYAN
D/O- SADANANDA BHUYAN

VILL- GARAMARA
P.O- SISSIBORGAON

DIST- DHEMAJI (ASSAM)
HATULA CHUK M.E. SCHOOL

36: TEMPU BASUMATARY
S/O-TITAM BASUMATARY

VILL- NO 2 NAWKATA
P.O-DEKAPAM

DIST- DHEMAJI (ASSAM)
G.S. BODO M.E. SCHOOL

37: MADHAB CHINTEY
S/O - GORIA CHINTEY

VILL- BONGALMARI
P.O.- MATIKHULA
P.S.- DHEMAJI
DIST- DHEMAJI (ASSAM)
PIN. -787057
BONGALMARI JANAJATI M.E. SCHOOL
Page No.# 56/679

38: TILAK BAHADUR CHETRY
S/O- BAL BAHADUR CETRY
VILL- AMGURI NEPALI GAON
P.O.-BATUAMUKH
P.S. -SILAPATHAR
AMGURI CHARIALI TRIBAL M.E. SCHOOL

39: PANIRAM KARDONG
S/O- NAREN KARDONG

VILL- GERGERI
P.O. RANGKOP BULAKATA
GERGERI M.E. SCHOOL

40: BHUPEN NGATE
S/O. DANDESWAR NGATE
VILL- BATUAMUKH
P.O- MATIKHULA
BELTAI MIRI M.E. SCHOOL

41: BIROKANTA KARDONG
S/O- NAKUL KARDONG
VILL.- BAULIMIRI
P.O.-BAULI
KARPUNPULI M.E. SCHOOL

42: KULA PRASAD DOLEY
S/O- AMAL DOLEY

VILL.- BORLUNG
P.O.- BORLUNG
DIST- DHEMAJI (ASSAM)
KHAJUA JANAJATI M.E. SCHOOL

43: BIJU KANTA DOLEY
S/O- MOHENDRA DOLEY
VILL- KARDONGCHUK
DIST- DHEMAJI (ASSAM)
KARDONGCHUK RUWAD M.E. SCHOOL

44: JAI CHANDRA PEGU
S/O- MUKUTA PEGU
VILL- NAMONI BALI
P.O- JONKARENG
DIST- DHEMAJI (ASSAM)
KARPUNG PULI M.E. SCHOOL

45: SURJYA KANTA PEGU
Page No.# 57/679

S/O- RAJEN PEGU
VILL- ARI MARA
P.O- JONAI
DIST- DHEMAJI (ASSAM)
ARIMARA TRIBEL M.E. SCHOOL

46: JOGDIRAM DOLEY
S/O- PADUM DOLEY
VILL. - NO-3 RAYENG
P.O- JONAI
DIST- DHEMAJI (ASSAM)
RAYENG UTTAR PURBANCHAL M.E. SCHOOL

47: HEM BAHADUR CHETRY
S/O- RUDRA BAHADUR CHETRY
VILL.- 3 NO MURKONG SELEK
P.O/P.S. -JONAI
DIST- DHEMAJI (ASSAM)
SUNYODOY M.E. SCHOOL

48: DEBANANDA MODI
S/O- BEDESWAR MODI
VILL- REGBI
P.O- RATONPUR
DIST- DHEMAJI (ASSAM)
REGBI M.E. SCHOOL

49: SOCHI KT PEGU
S/O- LALIRAM PEGU
VILL. - 2 NO MILONPUR
P.O. GALIBORBALI
2 NO MILONPUR DEPI BITLAM M.E. SCHOOL

50: JOY PRAKASH YADAV
S/O- SUDHARCHON YADAV
VILL- BERACHAPORI
P.O- JONAI
DIST- DHEMAJI(ASSAM)
SWAHID KANAKLATA GIRLS M.E.SCHOOL

51: PRAMUD PAO
S/O- GANESH PAO
VILL- MAHMORA
P.O- JONAI

DIST- DHEMAJI(ASSAM)
SEDIMELO M.E. SCHOOL
Page No.# 58/679

52: JOTIN DOLEY
S/O- UKUMSING DOLEY
VILL- BIGARUWAD
P.O- JUNEKARENG
DIST- DHEMAJI (ASSAM)
SIGA GIRLS M.E. SCHOOL

53: HARESWAR SONOWAL
S/O- PRAFULLA SONOWAL
VILL- UDOIPUR
P.O- DEKAPAM
DIST- DHEMAJI (ASSAM)
UDOIPUR NAHARONI M.E. SCHOOL

54: BIRASON KULI
S/O- KAGEN KULI
VILL- PUNOI
P.S- SILAPATHAR
DIST- DHEMAJI (ASSAM)
PIN- 787110
P.O- PIPOLGURI
CHIPAHIJAN MISHING M.E. SCHOOL

55: NIRANJAN JIMEY
S/O- MANEJAR JIMEY
VILL- JORI GURI
P.O- AKAJAN
P.S- SILAPATHAR
PIN.-787059
DIST- DHEMAJI(ASSAM)
JORIGURI M.E. SCHOOL

56: TILESWAR BHUYAN
S/O- KHUDASWAR BHUYAN
P.O- SISSIBORGAON
VILL- CHAKAMARA
CHAKAMARA KAIBATTA M.E. SCHOOL

57: KAMAL GUIDE
S/O- DHARAM BAHADUR GUIDE
P.O- SISSIMUKH
VILL- JORKATA BONGALI
DURPATI MUKH M.E. SCHOOL

58: RUBI CHUTIA
D/O HEMA KT. CHUTIA

VILL- GORMORA
Page No.# 59/679

P.S.- SILAPATHAR
DHUNAGURI TRIBAL M.E. SCHOOL

59: SABITRA DEVI
D/O- KARANANDA SARMA
VILL- DAKHINSOCIATY
P.O- SILAPATHAR
P.S-SILAPATHAR
AYENGIA CHARIALI M.E. SCHOOL

60: AJAMIL REGON
S/O- BHARMA REGON
VILL- KEBARANGO
P.O- MECHAKI TONGANI
KARJUN BORUH PEGU M.E. SCHOOL

61: ABESH SHRIBASTAVA
S/O- DHARMALAL SHRIBASTAVA
RATNESWAR PERMEY M.E. SCHOOL

62: TUTUMONI BORUAH
D/O- POBITRA BORUAH
GYAN SHIKHA JANAJATI M.E. SCHOOL

63: SAKUNTALA DOLEY
D/O-MILAI DOLEY
VILL. ADUT KHURACHUK
P.O-KHURACHUK
DIST- DHEMAJI
ADUT TENGAGORAH M.E.SCHOOL

64: BHAKTA BAHADUR CHETRY
S/O- GOBINDO BAHADUR
VILL- LOKHIPUR

P.O- TELAM
DIST- DHEMAJI (ASSAM)
LAKHIPUR M.E.SCHOOL

65: GUNAMOTI MISHONG
D/O- MANU MISHONG
VILL- JONBAR
DIST- DHEMAJI(ASSAM)
RAJAKHANA SONITPUR DONYI POLO M.E. SCHOOL

66: PRADIP KUMAR CHETRY
S/O- KARNA BAHADUR CHETRY
Page No.# 60/679

VILL-NO.3 RAYANGB ALIJAN
P.O- JONAI
DIST- DHEMAJI (ASSAM)
RAYANG MILON JYOTI M.E.S

67: MADAV SARMA
S/O- HARI PRASAD SARMA
VILL- RAMPUR
P.O- SILAPATHAR
P.S- SILAPATHAR
DIST- DHEMAJI (ASSAM) PIN- 787059
LAKHIPUR JANAJATI GIRLS M.E SCHOOL

68: LAKHINATH GOGOI
S/O - SUKHEN GOGOI
VILL. - SRIPANI AHOM GAON
P.O. - J.K. CHARIALI P.S. - SILAPATHAR
DIST. - DHEMAJI(ASSAM) PIN. - 786110
JOYMOTI GIRLS M.E.S.

69: BITUL DAWARAH
S/O - UPEN DOWARAH
VILL. - NILAKH NAGAON P.O. - PALENGI PANCHALI
P.S. - SILAPATHAR
DIST. - DHEMAJI (ASSAM) PIN. - 786110
NAVAJYOTI M.E.SCHOOL

70: SURAJIT BORUAH
S/O - TEPURAM BORUAH
VILL. - ROMYAPUR P.O. - ROMYAPUR
P.S. - DHEMAJI DIST. - DHEMAJI (ASSAM)
SANTIPUR M.E.SCHOOL

71: NILIMA HANDIQUI
D/O -MUHIRAM HANDIQUI
VILL. - 1 NO KHALIHAMARI
P.O - MAJ KHUA
BLOCK JANAJATI M.E. SCHOOL

72: PABITRA NARAH
S/O - KALIRAM NARAH
VILL. - PHATIHA
P.O. - KAITONG
PHATIHA BAM JANAJATI M.E.SCHOOL

73: NIJARA PANGING
S/O - LAKHESWAR PANGING
P.O. - BENGENAGARA
Page No.# 61/679

NAHARANI M.E. SCHOOL

74: ABIRAM KULI
S/O - NAMEDHAR KULI
P.S. SILAPATHAR
P.O. - KULAJAN
VILL. - BORSELEK
BHANGIDIA M.E. SCHOOL

75: CHAPNA PEGU
D/O - LILAMBOR PEGU
P.O. - NAMGHARIA
P.S - SILAPATHAR
NAMGHARIA M.E.SCHOOL

76: PRADIP PEGU
S/O - ABDUL PEGU
VILL. -MUKTIAR
P.O. - MUKTIAR

P.S. - SILAPATHAR
MUKTIAR KAROBARI M.E. SCHOOL

77: BHUGESWAR PAIT
S/O -TENUR PAIT
VILL. - PANBARI
P.O. MUKTIAR
P.S. - SILAPATHAR
SILAPATHAR TOWN M.E.SCHOOL

78: RAM PRASAD SARAHIYA
S/O -RAMLAL SARAHIYA
P.O. AKAJAN
P.S. SILAPATHAR
BUKAJAN TRIBAL M.E.SCHOOL

79: MAMTAJ JIMEY
S/O - KARHI NATH JIMEY
VILL. - SUMUNIA
P.O. - BURISHUTI
JADU DOLEY M.E.SCHOOL

80: RUPESWAR BORUAH
S/O -HARESWAR BORUAH
P.O. - BORASIRA
VILL. -GOTONG KANIBIL
TRIBENI M.E.SCHOOL
Page No.# 62/679

81: KHAGESWAR MISONG
S/O - RUDRESWAR MISONG
P.O. - SISSIMUKH
VILL. - GERJAI
BRAHMAPUTRA JANAJATI M.E. SCHOOL

82: CHATRA KUMAR DOLEY
S/O - THANURAM DOLEY
P.O. - KULAJAN
P.S. - SILAPATHAR
DR.B.R.AMBEDKAR M.E. SCHOOL

83: JAWAHARLAL DOLEY
S/O - ATER DOLEY
P.O. - SISSIMUKH
VILL. - GERJAI
NAMDANG JANAJATI M.E. SCHOOL

84: SUMITRA MILI
D/O - GOPINATH MILI
VILL. - JONU NAHARBARI
P.O. - NALBARI
DIST. - DHEMAJI (ASSAM)
UPPER KHURA CHUK GIRLS M.E.SCHOOL

85: NAGAR BASHI BHUYAN
S/O -MADHAB BHUYAN
VILL. -2 NO MOHARANIPUR
P.O. - SILABALI
P.S. - SILAPATHAR
DIST. - DHEMAJI
PIN. - 787059
ISWAR SANDRA BIDYASAGAR M.E. SCHOOL

86: SUNUMONI GOGOI
D/O- AMBURAM GOGOI
VILL. - BORDALAPA
P.O. - KACHARI PATHAR
DIST. - DHEMAJI (ASSAM)
BORDHEKERA M.E.SCHOOL

87: SIVA KONWAR
S/O- LT. MONI KONWAR
VILL. - BORDALAPA
P.O. - KACHARI PATHAR
DIST. -DHEMAJI (ASSAM)
BAPUJI M.E.SCHOOL
Page No.# 63/679

88: DURGA PRASAD NEWAR
S/O- KULMAN NEWAR
VILL. - JOYRAMPUR
P.O. - JOYRAMPUR
DIST- DHEMAJII
PIN. - 787026
BORBILA M.E. SCHOOL

89: PULAK JYOTI HAZARIKA
S/O- MANIK HAZARIKA
VILL. - MORAL GAON
P.O. - BORDOLONI
P.S. - GOGAMUKH
DIST. -DHEMAJI
PIN. - 787026
BALI CHAPORI M.E. SCHOOL

90: SANJAY DEORI
S/O - RAJARAM DEORI
VILL. - BAMCHENIA
P.O. - KODOM GURI
P.S. - GUGAMUKH
BAMCHENIA JANAJATI M.E.SCHOOL

91: NAVA DOLEY
S/O- KEIKO DOLEY
VILL. - ADUT KHURACHUK
P.O. KHURACHUK
RAJIV GANDI GIRLS M.E. SCHOOL

92: RINGKU MONI PEGU
D/O - BIREN PEGU
P.O- MINGMANG
DIST- DHEMAJI (ASSAM)
RUPAHI GARPARA JANAJATI M.E. SCHOOL

93: DIBYAJYOTI BORUAH
S/O - MULARAM BORUAH
VILL. PARBOTI PUR
P.O. - MINGMANG
DIST. - DHEMAJI (ASSAM)
CHABILAL RAJBANGSHI M.E.SCHOOL

94: RUMI PEGU
VILL. CHELAJAN
P.O. - GOGAMUKH
DIST. -DHEMAJI(ASSAM)
NA-PAM BERBHANGA JANJATI M.E.SCHOOL
Page No.# 64/679

95: NALINI BORO
D/O- SUNIRAM BORO
VILL. - KOWPATANI
P.O. - KOWPATANI
BAGIRAM PANINGING MIX M.E. SCHOOL

96: SANJIB MEDOK
S/O - KANTA MEDOK
VILL. - KACHUTALI
P.O. - UKHAMATI
DIST. - DHEMAJI (ASSAM)
BOGIRAM PANGING M.E. SCHOOL

97: KINGKANG BASUMATARY
S/O - ANANDARAM BASUMATARY
VILL. - KADAMTOLA
P.O. -NALBARI KOCHARI

DIST. DHEMAJI (ASSAM)
SANAPUR BODO M.E.SCHOOL

98: HINGHAJIT KALITA
S/O- PRIYARAM KALITA

P.O- J.K. CHARIALI
P.S-SILAPATHAR

DIST- DHEMAJI (ASSAM)
BALIJAN ASHOK M.E. SCHOOL

99: RANJU KUMAR PEGU
S/O- HUKUMSHING PEGU

VILL- NAOHOR BIJULI
P.O- JONKARENG
DIST- DHEMAJI(ASSAM)
NAHAR BURISUTI RUWAD M.E. SCHOOL

100: JILADHAR PATHORI
S/O- JUGEN PATHORI

VILL- CHRAKHOWA
P.O-GALIBORBALI

DIST- DHEMAJI (ASSAM)
KULAJAN BORDER M.E. SCHOOL
Page No.# 65/679

101: SHUNUWAL DOLEY
S/O- MALIA DOLEY

VILL- NEPALI BOSTI
P.O- JONAI

DIST- DHEMAJI(ASSAM)
MADHYA LAKHIPUR KARSANG M.E. SCHOOL

102: BIJOY LALUNG
S/O-TANGKESWAR LALUNG

VILL- JOYMAGURI
P.O- JONAI

DIST- DHEMAJI (ASSAM)
JOYMAGURI GIRLS M.E. SCHOOL

103: ANIL BASUMATARY
S/O- SIMENDRA BASUMATARY

DIST- DHEMAJI (ASSAM)
T.B. BODO M.E. SCHOOL

104: DIPTI DUTTA
D/O- TELASWAR DUTTA
VILL- PADMAPUR
P.O LAKHIPATHAR

DIST- DHEMAJI (ASSAM)
LAKHIPATHAR GIRLS M.E. SCHOOL

105: DIPAMONI GOGOI
D/O- BOGADHAR GOGOI
VILL- NARAYANPURIYA
P.O- SUBAHI
DIST- DHEMAJI (ASSAM)
NAVAJYOTI M.E. SCHOOL

106: GUNESWAR PAIT
S/O- BASANTA PAIT
VILL- TONGANI MACHGOAN
DIST- DHEMAJI (ASSAM)
TONGANI MISHING M.E. SCHOOL
VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
Page No.# 66/679

DISPUR
GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION(ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. S SAHU
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/3481/2018

AJIT BORAH AND 47 ORS.
S/O- LT ANANDA BORAH
R/O- VILL- CHARAIMORIA
P.S. BOGINADI
PO- LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
PIN-787032

2: BHADRA GOGOI
S/O- SRI SARUKON GOGOI
R/O- POHUMARA KHAGARI
PO- POHUMAR
DIST- LAKHIMPUR
PIN- 787031

3: PROVAT SARMAH
S/O- SRI NITYA NANDA SARMAH
R/O- VILL- SIRAJULI MAZ GAON
P.S. BOGINADI
PO- LAKHIMPUR
DIST- LAKHIMPUR
Page No.# 67/679

ASSAM
PIN-787032

4: REBA SAIKIA
S/O- SRIDHAR SAIKIA
R/O- VILL- SANTIPUR
PS- LALUK
PO-PHULBARI BOKANODI
DIST- LAKHIMPUR
ASSAM
PIN-787023

5: RAJIB BURAGOHAIN
S/O- SRI PHANI BURAGOHAIN
R/O- VILL- LOTHOW NO-1
PS- LAKHIMPUR
PO- NOWBOICHA
DIST- LAKHIMPUR
ASSAM
PIN-787023

6: NIRANJAN MONDAL
S/O- LT PROBHAT BANDHU MONDAL
R/O- VILL- SOLMORIA
PS- LALUK
PO- LALUK
DIST- LAKHIMPUR
ASSAM
PIN-787023

7: SMTI. NOMITA TAYE
D/O- PROFULLA TTAYE
R/O- VILL- BAMUNDOLONI
PS- NORTH LAKHIMPUR
PO- POHUMARA
DIST- LAKHIMPUR
ASSAM
PIN-787031

8: SMTI. AMBIKA DEVI
D/O- SRI LAL BAHADUR CHETRY
R/O- VILL- GOPALPUR
PS- LALUK
PO- SAGORPUR
DIST- LAKHIMPUR
ASSAM
PIN-787023
Page No.# 68/679

9: SMTI. BINA BORAH
D/O- SRI JENURAM BORAH
R/O- VILL- KATHAL PUKHURI
PS- LALUK
PO- SINGARA
DIST- LAKHIMPUR
ASSAM
PIN-787023

10: SMTI. PHULA BHUYAN
D/O- SRI NOMAL BHUYAN
R//O- VILL- NO-2
DHEMAGARAH
PS- LALUK
PO- SAGARPUR
DIST- LAKHIMPUR
ASSAM
PIN-787023

11: PROMOD PAWE
S/O- SRI LABADHAR PAWE
R/O- VILL- UJANI POHUMARA
PS- NORTH LAKHIMPUR
PO- POHUMARA
DIST- LAKHIMPUR
ASSAM
PIN-787031

12: SMTI. RANJITA PAYENG
D/O- SRI PHULESWAR PAYENG
R/O- VILL- PUTABIL GAON
PS- NORTH LAKHIMPUR
PO- BORGOYA KHAGORI
DISTT- LAKHIMPUR
ASSAM
PIN-787052

13: GHANA KT. BORI
S/O- SRI DULIRAM BORI
R/O- VILL- BAMUNDOLONI
PS- NORTH LAKHIMPUR
PO- POHUMARA
DIST- LAKHIMPUR
ASSAM
PIN-787031

14: JIBAN MORANG
S/O- SRI GUPI NATH MORANG
Page No.# 69/679

R/O- VILL- UJANI POHUMARA
PS- NORTH LAKHIMPUR

PO- POHUMARA
DIST- LAKHIMPUR
ASSAM
PIN-787031

15: AYESHA KHATUN
D/O- MD. ABDUL MUTALIB
R/O- VILL- BALITIKA
PS- LALUK
PO- KALAKHOWA
DIST- LAKHIMPUR
ASSAM
PIN-787023

16: MD. MOHIBUL HUSSAIN
S/O- LT NUR MAHMUD
R/O- VILL- DHARMAPUR NO-3
PS- LALUK
PO- DHARMAPUR
DIST- LAKHIMPUR
ASSAM
PIN-784160

17: ELIZA BEGUM
D/O- MD. IMAN ALI
R/O- VILL- BALITIKA
PS- LALUK
PO- KALAKHOWA
DIST- LAKHIMPUR
ASSAM
PIN-787023

18: SMTI. SURABHI NATH
D/O- LT RAJENDRA NATH
R/O- VILL- NO-2 KHALIHAMARI
P.S. NORTH LAKHIMPUR
PO- BORGOYAN KHAGORI
DIST- LAKHIMPUR
ASSAM
PIN-787023

19: LAKHYAPATI NATH
S/O- BISWA NATH
R/O- VILL- ROHALI
PS- NORTH LAKHIMPUR
Page No.# 70/679

PO- BONGALCHUK
DIST- LAKHIMPUR
ASSAM
PIN-787023

20: NABIN NATH
S/O- SRI KHAGEN NATH
R/O- VILL- GOSANIBARI
PS- NORTH LAKHIMPUR
PO- BONGALCHUK
DIST- LAKHIMPUR
ASSAM
PIN-787023

21: UMESWAR MILI
S/O- LT SONARAM MILI
R./O- VILL- PATRICHUK
PS- GHILAMARA
PO- PATRICHUK
DIST- LAKHIMPUR
ASSAM
PIN-787055

22: BASANTA PEGU
S/O- SRI ABHIRAM PEGU
R/O- VILL- LOHITI CHENGAMARI GAON
PS- PANIGAON
PO- KUHIYABARI
DIST- LAKHIMPUR
ASSAM
PIN-787052

23: MADHURI DOLEY
W/O- SRI GANDHIRAM DOLEY
R/O- VILL- PAKANIA
PS- NORTH LAKHIMPUR
PO- SALMORA

DIST- LAKHIMPUR
ASSAM
PIN-787052

24: BIJOYA BORUAH
D/O- LT BHIMESWAR BORUAH
R/O- VILL- LOTHOW NO-1
PS- LAKHIMPUR
PO- NOWBOICHA
DISTT- LAKHIMPUR
Page No.# 71/679

ASSAM
PIN-787023

25: MINARAM HAZARIKA
S/O- SRI BHUPEN HAZARIKA
R/O- VILL- BILOTIA
PS- NORTH LAKHIMPUR
PO- NOWBOICHA
DISTT- LAKHIMPUR
ASSAM
PIN-787023

26: SMTI. KALPANA PEGU
D/O- LT LANKESWAR PEGU
R/O- VILL- URIAMGURI AKEN

PS- BOGINADI
PO- PATHALIPAM

DIST- LAKHIMPUR
ASSAM
PIN- 787056

27: RITU GOGOI DAS
D/O- SRI NAREN DAS
R/O- VILL- NO-1 DAMATI SONAPUR
PS- BOGINADI
PO- PATHALIPAM

DIST- LAKHIMPUR
ASSAM
PIN-787056

28: SOMESWAR NEOG
S/O-LT TILAK NEOG
R/O- VILL- KHALITHAMARI
P.S. NORTH LAKHIMPUR
PO- NOWBOICHA
DIST- LAKHIMPUR
ASSAM
PIN-787028

29: REKHA PUDDER
W/O- SRI BIKASH BISWAS
R/O- VILL- DIGHPUHKURI
PS- LALUK
PO- SINGARA
DIST- LAKHIMPUR
Page No.# 72/679

ASSAM
PIN-787023

30: RANJIT DADHARA
S/O- LABHESWAR DADHARA
R/O- VILL- SRIMANTAPUR
PS- BOGINADI
PO- PATHALIPAM

DIST- LAKHIMPUR
ASSAM
PIN-787056

31: JUGGESH CH. DOLEY
S/O- DINONATH DOLEY
R/O- VILL- PATRICHUK
P.S. GHILAMARA
PO- PATRICHUK
DIST- LAKHIMPUR
ASSAM
PIN-787055

32: SMTI. RITAMONI PEGU
D/O- LT UKIRAM PEGU
R/O- VILL- BAGHMORA
PS- GHILAMARA
PO- BORKHAMUCH
DIST- LAKHIMPUR
ASSAM
PIN-787055

33: SMTI. BINITA PAYENG
D/O- BIRESWAR PAYENG
R/O- VILL- BANCHIRAM CHUK
P.S. GHILAMARA

PO- MORNOI BEBEJIA
DIST- LAKHIMPUR
ASSAM
PIN-787055

34: SALIM DOLEY
S/O- DHANIRAM DOLEY
R/O- VILL- LAMUCHUK SARIYANI
PS- GHILAMARA
PO- BILMUKH
DIST- LAKHIMPUR
ASSAM
Page No.# 73/679

PIN-787053

35: UPANANDA PATIR
S/O- NABIRAM PATIR
R/O- VILL- LAMUCHUK SARIYANI
PS- GHILAMARA
PO- BILMUKH
DIST- LAKHIMPUR
ASSAM
PIN-787053

36: SMTI. ANJUMONI CHUTIA
W/O- SRI LAKHINATH SONOWAL
R/O- VILL- SONARI CHAPARI MILAN NAGAR
PS- DHAKUAKHANA
PO- KEKURI
DIST- LAKHIMPUR
ASSAM
PIN-787055

37: SMTI MANJU CHUTIA
W/O- LT KUMUD BORUAH
R/O- VILL- NAVA KATHOR BARI
P.S. DHAKUAKHANA
PO- DHAKUAKHANA
DIST- LAKHIMPUR
ASSAM
PIN-787055

38: SMTI RUPA MILI
D/O- LT HAREN MILI
R/O- VILL- AMARAGURI
P.S. DHAKUAKHANA
PO- OGURI
DIST- LAKHIMPUR
ASSAM
PIN-787055

39: SMTI. MEENA TAID
D/O- LT MAHENDRA TAID
R/O- VILL-- DURPORI
P.S. DHAKUAKHANA
PO- JORKATA
DIST- LAKHIMPUR
ASSAM
PIN-787058

40: CHANDRA KT. SONOWAL
Page No.# 74/679

R/O- VILL- BALIJAN KACHARI
P.S. DHAKUAKHANA
P.O. KEKURI
DIST- LAKHIMPUR
ASSAM
PIN-787055

41: MANUJ KR DAS
S/O- LT MAHADEV DAS
R/O- VILL- BALAHI
P.S. GHILAMARA
PO- GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN-787053

42: NRIPEN KHANIKAR
S/O- LT PADMESWAR KHANIKAR
R/O- VILL- KEKURI
P.S. DHAKUAKHANA
P.O. KEKKURI
DIST- LAKHIMPUR
ASSAM
PIN-787055

43: RAJAT KHANIKAR
S/O- LT BINDA KHANIKAR
R/O- VILL- KEKURI
PS- DHAKUAKHANA
P.O. KEKURI
DIST- LAKHIMPUR
ASSAM

PIN-787055

44: PRASANNA CHUTIA
S/O- LT PHULARAM CHUTIA
R/O- VILL- CHARIKARIA
P.S. DHAKUAKHANA
PO- KEKURI
DIST- LAKHIMPUR
ASSAM
PIN-787055

45: SMTI. ANITA BORAH
D/O- LT DHANIRAM BORAH
R/O- VILL- CHAMPARA GHAT
P.S. GHILAMARA
Page No.# 75/679

PO- MORNOI BEBEJIA
DIST- LAKHIMPUR
ASSAM
PIN-787055

46: PARASHMONI CHUTIA
S/O- MULARAM CHUTIA
R/O- VILL- NAGPUR
P.S. GHILAMARA
PO- PATRICHUK
DIST- LAKHIMPUR
ASSAM
PIN-787055

47: ANIL SUTRADHAR
S/O- KAMESWAR SUTRADHAR
R/O- VILL- PHUSKARAMUKH
P.S. GHILAMARA
PO- PATRICHUK
DIST- LAKHIMPUR
ASSAM
PIN-787055

48: SMTI. BISHNUMAI SAIKIA
D/O- LT PHNIDHAR SAIKIA
R/O- VILL- CHARIKARIA
P.S. DHAKUAKHANA
PO- KEKURI
DIST- LAKHIMPUR
ASSAM
PIN-787055
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE COMMISSIONERR AND SECRETARY
TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
ASSAM
DISPUR
GHY-6

3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
Page No.# 76/679

ASSAM
DISPUR
GHY-6

4:THE SECRETARY
LEGISLATIVE DEPTT.
ASSAM
DISPUR
GHY-6

5:THE DIRECTOR
DIRECTORATE OF ELEMENTARY EDUCATION
KAHILIPARA
GHY-19
ASSAM

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
------------
Advocate for : MR. K R PATGIRI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/7955/2017

DWARKA M.E. SCHOOL and 42 ORS.
ESTD.- 27.01.1994
EDUCATION BLOCK BALIJANA
REP. BY ITS HEAD MASTER NAMELY
PRANAB KR. BARMAN
VILL. and P.O. DWARKA
DIST. GOALPARA
ASSAM
PIN-783120.

2: K.C. BARMAN MEMORIAL M.E. SCHOOL

ESTD.- 11-12-1992
EDN. BLOCK- LAKHIMPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
SUKCHARAN BARMAN
S/O. AHAGEN CHANDRA BARMAN
VILL. ANDURBER
P.O. DHUMERGHAT
Page No.# 77/679

DIST. GOALPARA
ASSAM
PIN 783330.

3: VIDYAPITH M.E. MADRASSA

ESTD. 01-01-1996
EDN. BLOCK BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY
ABDUR ROSHID MIAH
S/O. LT. SURMAN ALI
VILL. JOYPUR BAZAR
DIST. GOALPARA
ASSAM
PIN 783129.

4: RAMHARICHAR SONERCHALA ME SCHOOL

ESTD. 25-01-1986
ETD. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY ABDUL BATEN
S/O. ABDUL HOQUE
VILL. BNOLONGA MAJERPARA
P.O. JOYPUR BAZAR
DIST. GOALPARA
ASSAM
PIN-783101.

5: KONGKAIR PAR M.E. MADRASSA

ESTD. 01-05-1985
EDN. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY
ROFIQUL ISLAM
S/O. LT. UKUM UDDIN
VILL. PUB KONG KAIR PAR
P.O. MARKULA
DIST. GOALPARA
ASSAM
PIN-783120.

6: NOLONGA MAJERPAR NABAJYOTI M.E. MADRASSA

ESTD. 01-014-1991
EDN. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY
SHAH ALOM
S/O. LT. AJIJUR RAHMAN
Page No.# 78/679

VILL. NOLONGA MAJERPAR
P.O. SIMLABARI
DIST. GOALPARA
ASSAM
PIN-783101.

7: AMBARI GIRLS' M.E. MADRASSA

ESTD. 01-01-1992
EDN. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MISTRESS NAMELY
NAZMA KHATUN
D/O. LT. ROMZAN ALI
VILL. AMBARI
P.O. BALARBHITA
DIST. GOALPARA
ASSAM
PIN-783129.

8: PAKHRITARI M.E. MADRASSA

ESTD. 02-02-1997
EDN. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY
MOKAM UDDIN AHMED
VILL. PAKHRITARI
P.O. BASHBARI
DIST. GOALPARA
ASSAM
PIN-783129.

9: BORPUKHURIPARA M.E. MADRASSA

ESTD. 12-02-1995
EDN. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY
AMIR HAMZA
S/O. MOKSED ALI
VILL. AMBARI
P.O. AMBARI BAZAR
DIST. GOALPARA
ASSAM
PIN-783129.

10: KOIMARI MARKULA M.E. MADRASSA

ESTD. 01-01-1987
EDN. BLOCK- BALIJANA
Page No.# 79/679

REPRESENTED BY ITS HEAD MASTER NAMELY AYNAL HOQUE
S/O. LT. ABDUL AUAL
VILL. BATABARI
P.O. MARKULA
DIST. GOALPARA
ASSAM
PIN-783120.

11: NOLONGA RESERVE M.E. MADRASSA
ESTD.- 01-01-1999
EDN. BLOCK- BALIJANA
REPRESENTED BY ITS HEAD MASTER NAMELY
SAIFUL ISLAM
S/O. EUNUS ALI
VILLAGE- DEWDHUTURI PANIKHETI
P.O. RAMHORICHAR
DIST. GOALPARA
ASSAM. PIN- 783101.

12: PAHARSINGPARA M.E. MADRASSA
ESTD.- 01-01-2001
EDN. BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
SAIDUR RAHMAN
S/O. LATE MOTIOR RAHMAN
VILL. PAHARSINGPARA
P.O. DUBAPARA
DIST. GOALPARA
ASSAM
PIN- 783101

13: NABAGATHITA RAKHYASINI M.E. SCHOOL

ESTD.- 01-01-1989
EDN. BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
ABDUL HAMID
S/O. LATE BAHADUR ALI
VILL. DAKAIDOL
P.O. DUBAPARA
DIST. GOALPARA
ASSAM
PIN- 783101.

14: PAKHIURA DAROGAR ALGA M.E. MADRASSA

ESTD.- 01-01-1992
EDN. BLOCK- MATIA
Page No.# 80/679

REPRESENTED BY ITS HEAD MASTER NAMELY
ABDUL BATEN
S/O. HAMID ALI
VILLAGE- PAKHIURA
P.O. DUBAPARA
DIST. GOALPARA
ASSAM
PIN- 783101.

15: AYSHA KHATUN MEMORIAL GIRLS' M.E. MADRASSA

ESTD.- 01-05-1997
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
KADAM ALI
S/O. ADAM ALI MULU MONDAL
VILL. and P.O. FETANGAPARA
DIST. GOALPARA
ASSAM
PIN- 783129.

16: RAJANIKANTA SINGHA MEMORIAL M.E. SCHOOL

ESTD.- 01-01-1997
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
MIRZA LIAKAT ALI AHMED
S/O. ABU TAUB
VILL. AKTLITARI
P.O. AMBARI BAZAR
DIST. GOALPARA
ASSAM
PIN- 783129

17: BHOISHMARI M.E. MADRASSA
ESTD.- 03-01-1984
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
ANOWAR HUSSAIN
S/O. KURBAN ALI
VILLAGE- PUB KONGKAIPAR
P.O. MARKULA
DIST. GOALPARA
ASSAM
PIN- 783129.

18: BORDAL M.E. MADRASSA
Page No.# 81/679

ESTD.- 01-04-1988
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MISTRESS NAMELY
MAHERA KHATUN
D/O. MOHAMMAD ALI
VILL. LEZAM CHARIALI
P.O. CHUNARI
DIST. GOALPARA
ASSAM
PIN- 783129.

19: PANIKAMRI ROHMANIA M.E. MADRASSA
ESTD.- 01-01-1993
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
JAMIR UDDIN AHMED
S/O. HOZROD ALI
VILLAGE- PANIKAMRI
P.O. MESERVITA
DIST. GOALPARA
ASSAM
PIN- 783129.

20: PUB KHONARPAR M.E. MADRASSA
ESTD.- 01-01-1992
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
ROKIBUL HUSSAIN
S/O. ABDUL HUSSAIN
VILLAGE- KHONAR PUBPAR
P.O. AOLATORI
DIST. GOALPARA
ASSAM
PIN- 783129.

21: SONALURTOL M.E. MADRASSA
ESTD.- 01-07-1993 EDN. BLOCK- LOKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
FOZLUR RAHMAN
S/O. AYNUDDIN
VILLAGE- SONALUTOL
P.O. MESERVITA
DIST. GOALPARA
ASSAM
PIN- 783129.

22: MN BOYS' M.E. MADRASSA
ESTD.- 03-01-1986
Page No.# 82/679

EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
ABDUS SATTAR
S/O. JOHIR MONDAL
VILLAGE and P.O. MESERVITA
DIST. GOALPARA
ASSAM
PIN- 783129.

23: HB M.E. MADRASSA
ESTD.- 02-03-1987
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
HASHEM ALI
S/O. JOHOR ALI
VILL. SHIALKANDA
P.O. JALESWAR
DIST. GOALPARA
ASSAM
PIN- 783132.

24: RAKHALKILLA GIRLS' M.E. MADRASSA
ESTD.- 01-01-1993
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
KHAYBAR ALI SHEIKH
S/O. SARPAT ALI
VILL. RAKHALKILLA
P.O. SIMLABARI
DIST. GOALPARA
ASSAM
PIN- 78330.

25: SHALDHOWA KASHEITARI M.E. MADRASSA

ESTD.- 01-01-2001
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
SAKOWAT HUSSAIN
S/O. AZIZUR ROHMAN
VILL. SHALDHOWA
P.O. GAURNAGAR
DIST. GOALPARA
ASSAM
PIN- 783132.

26: DAKTARVITA M.E. MADRASSA
ESTD.-01-01-2001
Page No.# 83/679

EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
FOZLUR RAHMAN MUGHAL
S/O. BAHADUR ISLAM
VILL. and P.O. DAKTARVITA
DIST. GOALPARA
ASSAM. PIN- 783129.

27: KESRAPARA M.E. MADRASSA
ESTD.-03-01-1986
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
MIZANUR RAHMAN
S/O. NAZRUL ISLAM
VILLAGE and P.O. RAJMITA
DIST. GOALPARA
ASSAM. PIN- 783129.

28: GAURNAGAR GIRLS' M.E. MADRASSA

ESTD.-01-01-2001
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MISTRESS NAMELY
ASHMA KHATUN
VILLAGE- GAURNAGAR
P.O. GAURNAGAR
DIST. GOALPARA
ASSAM. PIN- 783129.

29: MILONJYOTI M.E. MADRASSA
ESTD.-01-01-1994
EDUCATION BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
JURAN ALI
S/O. MOTIYOR ROHMAN
VILLAGE- KORTIMARI
P.O. DHUMERGHAT
DIST. GOALPARA
ASSAM
PIN- 783330.

30: PORABHITA BAUSHERTARI M.E. MADRASSA

ESTD.-01-01-1997
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
SAMSUL HOQUE CHOUDHARY
S/O. LATE SOHRAB ALI
Page No.# 84/679

VILL. BAUSHERTARY
P.O. DHUMERGHAT
DIST. GOALPARA
ASSAM. PIN- 783330.

31: SOUTH KATHURI M.E. MADRASSA
ESTD.-01-01-1996
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
AKKAS ALI
S/O. ABDUL KUDDUS
VILLAGE - PUB KATHURI
P.O. TAKIMARI
DIST. GOALPARA
ASSAM. PIN- 783129.

32: FAISARTARY M.E. MADRASSA

ESTD.-01-01-1984
EDUCATION BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
ZUL HOQUE MOLLAH
S/O. LATE AHAN ALI
VILL. SUPARIBHITA
P.O. TULSIBARI
DIST. GOALPARA
ASSAM. PIN- 783129.

33: HASHDOBA TULUPARA GIRLS' M.E. MADRASSA

ESTD.-12-03-2003
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
ATOWAR RAHMAN
S/O. SONTU SK.
VILL. and P.O. RAJMITA
DIST. GOALPARA
ASSAM. PIN- 783129.

34: KACHIKATA M.E. MADRASSA
ESTD.-01-01-2003
EDUCATION BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
NUR JALAL
S/O. SHAIN UDDIN
VILL. KHASU BHAJ
P.O. RAJMITA
DIST. GOALPARA
Page No.# 85/679

ASSAM. PIN- 783129.

35: KB MEMORIAL GIRLS M.E. MADRASSA
ESTD.-01-01-1997
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
ABU BOKKAR SIDDIQUE
S/O. ABDUL JOBBAR
VILL. and P.O. SIMLABARI
DIST. GOALPARA
ASSAM. PIN- 783330.

36: SUTARPARA GIRLS' M.E. MADRASSA

ESTD.-01-07-1993
EDN. BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
KHALILUR RAHMAN
S/O. MD. HAZRAT ALI
VILLAGE and P.O. SUTARPARA
DIST. GOALPARA
ASSAM
PIN- 783125.

37: RUPJYOTI M.E. SCHOOL

ESTD.-01-02-1993
EDN. BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
MOJIBOR RAHMAN
S/O. LATE BANE MONDAL
VILL. PAIKAN PT-II JHORABARI
P.O. KRISHNAI
DIST. GOALPARA
ASSAM. PIN- 783126.

38: PAIKAN ANCHOLIK M.E. SCHOOL
ESTD.-31-12-1987
EDN BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
LIJU KR. NATH
S/O. BIREN CHANDRA NATH
VILL. PAIKAN
P.O. KRISHNAI
DIST. GOALPARA
ASSAM
PIN- 783126.
Page No.# 86/679

39: HAZUAR CHAR M.E. MADRASSA
ESTD.-01-01-1992
EDUCATION BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
ABDUL MOZID
S/O. LATE INSAB ALI
VILL. KALADANGA CHAR
P.O. BALARBHITA
DIST. GOALPARA
ASSAM. PIN- 783129.

40: MAJJAKHAIL BATHOW BODO M.E. SCHOOL

ESTD.-01-01-1992
EDN. BLOCK- MATIA
REPRESENTED BY ITS HEAD MASTER NAMELY
BISHNU PROSHAD BORO
S/O. LATE PURNA KANTA KASHARY
VILL. TINKANIAPARA
P.O. DUBAPARA
DIST. GOALPARA
ASSAM
PIN- 783101.

41: SONAMOYEE GIRLS' M.E. MADRASSA
ESTD.-03-01-1986
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
NUR BADSA
S/O. GIAS UDDIN
VILL. SONAMOYEE
P.O. AOLATOLI
DIST. GOALPARA
ASSAM. PIN- 783129.

42: LEZAM CHARIALI M.E. MADRASSA
ESTD.-03-01-1995
EDN. BLOCK- LAKHIPUR
REPRESENTED BY ITS HEAD MASTER NAMELY
HAMIDUL ISLAM
S/O. LATE AHMED ALI
VILL. NIZ KURSHAKATI
P.O. AOLATOLI
DIST. GOALPARA
ASSAM. PIN- 783129.

43: PUB GHUGUDOBA GIRLS' M.E. MADRASSA
ESTD. 01-01-2003
Page No.# 87/679

EDN. BLOCK-LAKHIPUR REP. BY ITS HEAD MASTER NAMELY
NOZRUL HOQUE MONDAL
S/O SOHIRUL HOQUE MONDAL VILL- MANOSHPARA
P.O. LAKHIPUR DIST. GOALPARA
ASSAM PIN - 783129
VERSUS

THE STATE OF ASSAM and 5 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
DISPUR
GHY.-06.

2:THE COMMISSIONER and SECRETARY TO THE GOVERNMENT OF ASSAM
EDUCATION ELEMENTARY DEPARTMENT
DISPUR
GHY-6.

3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19.

4:THE MISSION DIRECTOR
SARBA SIKHSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GUWAHATI - 19.

5:THE DISTRICT LEVEL SCRUTINY COMMITTEE
REPRESENTED BY ITS CHAIRMAN-CUM-DEPUTY COMMISSIONER
GOALPARA
P.O. GOALPARA
DIST. GOALPARA
ASSAM
PIN-783001.

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
-CUM - DISTRICT MISSION CO-ORDINATOR
SSA
GOALPARA
ASSAM
PIN- 783001.
------------
Advocate for : MR.M P SARMA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM and 5 ORS.
Page No.# 88/679

Linked Case : WP(C)/3544/2022

SMTI. MANJU SAIKIA AND 2 ORS
ASSTT. TEACHER (HINDI) OF NARUATHAN M.E. SCHOOL
W/O SRI TIRTHA BARUAH
R/O VILL-PUWASAIKIA
P.O.-NARUAYJAN
P.S.-DHEMAJI
DIST- DHEMAJI
ASSAM

2: SMTI. AMBIKA CHANGMAI
ASST. TEACHER (HINDI) OF JYOTI RUPA M.E. SCHOOL
D/O BHUBAN CHANGMAI
R/O VILL-MAJGAON
P.O.-GUTUNG
DIST-DHEMAJI
ASSAM

3: RANJANA KONWAR
ASST. TEACHER (HINDI) OF NILAKH GIRLS M.E. SCHOOL
D/O PANINDRA KONWAR
R/O VILL-WARD NO. 1
NIMATICHUK
P.O.-DHEMAJI
DIST-DHEMAJI
ASSAM
VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWHAATI-781006

4:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVT. OF ASSAM
Page No.# 89/679

DISPUR
GUWAHATI-06

5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. B K GOGOI
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/3686/2023

MUSLEM UDDIN CHOUDHURY AND 31 ORS
S/O- LATE ABDUL BAREK
R/O- VILL- BAGODI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781311

2: MANIRUL ISLAM
S/O- SHAMSUDDIN AHMED
R/O- VILL- BAGODI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781311

3: ABDUL MATLEB
S/O- LATE BARU MIAH
R/O- VILL- KHARDHARA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781309

4: MD. KITAB ALI
S/O- LATE ABDUL DULAL MIAH
R/O- VILL- KAWAIMARI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352

5: ANOWARA KHATUN
W/O- SANOWAR HUSSAIN
R/O- VILL- BAGODI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781311

6: MD. ROKIBUL ISLAM
S/O- MD. SHAHJAHAN ALI
R/O- VILL- KHATARTARY IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781321

7: MD. SHAHJAHAN ALI
S/O- MD. TOFIQ UDDIN
Page No.# 90/679

R/O- VILL- SOILMARI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781321

8: ABUL HUSSAIN
S/O- MD. KURUN ALI
R/O- VILL- SOILMARI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781321

9: MD. SAIFUL ISLAM
S/O- ESAHAK ALI
R/O- VILL- KHABLAR BHITHA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352

10: BAHADUR ALI AHMED
S/O- MOMIN ALI AHMED
R/O- VILL- KOKILA PART-2 IN THE DISTRICT OF BONGAIGAON (ASSAM)
PIN- 783392

11: MD. RAHIZ UDDIN
S/O- OSMAN GONI
R/O- VILL- BARBHITHA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781321

12: MOHIBUR RAHMAN
S/O- HABIBAR RAHMAN
R/O- VILL- HALDHIA GAON IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781319

13: MD. ABDUL MANNAN
S/O- LATE FAZLUR RAHMAN
R/O- VILL- KALGACHIA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781319

14: MD. ABDUL BATEN
S/O- MD. ABDUR RAHMAN
R/O- VILL- KOKILA MAZPARA IN THE DISTRICT OF BONGAIGAON
(ASSAM)
PIN- 783392

15: ATOWAR RAHMAN BHUYAN
S/O- MOMIN BHUYAN
R/O- VILL- TAPESWARA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781319

16: ALI HUSSAIN
S/O- ALTAF HUSSAIN
R/O- VILL- TAPESWARA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781319
Page No.# 91/679

17: KHUDEZA KHATUN
D/O- OSMAN ALI
R/O- VILL- KALGACHIA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781319

18: MD. ABU BAKKAR SIDDIQUE
S/O- LATE RIYAZ UDDIN
R/O- VILL- JOMERKUR IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781319

19: SHEIKH ABDULLAH
S/O- RAHIZ UDDIN AHMED
R/O- VILL- KHANDAKAR PARA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781316

20: HAIDAR ALI AHMED
S/O- TAHER HUSSAIN
R/O- VILL- BORBALA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781316

21: RAJAB ALI KHAN
S/O- FEDDUS ALI KHAN
R/O- VILL- GOROIMARI PATHAR IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781316

22: MUMTAZ BEGUM
W/O- ANOWAR HUSSAIN
R/O- VILL- KHOIRABARI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781315

23: OWAHEDUR RAHMAN
S/O- JAINUDDIN
R/O- VILL- BHULAKABARI PATHAR IN THE DISTRICT OF BARPETA
(ASSAM)
PIN- 781314

24: GOLAP KHAN
S/O- ABDUL LATIF KHAN
R/O- VILL- KALJHAR IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781316

25: ELIZA KHATUN
W/O- ABUL KASHEM
R/O- VILL- ITERVITA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781316

26: AMIR HAMZA
Page No.# 92/679

S/O- LATE NOWSER ALI
R/O- VILL- BORBALA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781316

27: HANIF ALI AHMED
S/O- LATE HYAT ALI
R/O- VILL- NOLIGAON IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352

28: HABIBAR RAHMAN
S/O- LATE MAZIBUR
R/O- VILL- BHOWKAMARI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352

29: AMINUL ISLAM AHMED
S/O- MASER ALI
R/O- VILL- KHABLAR BHITHA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352

30: JAMAL UDDIN KHAN
S/O- ELIM UDDIN KHAN
R/O- VILL- KAWAIMARI BLOCK NO. 12 IN THE DISTRICT OF BARPETA
(ASSAM)
PIN- 781375

31: ABDUL MAZID KHAN
S/O- ABUL BASHAR KHAN
R/O- VILL- MARLARTARI IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352

32: HAZERA KHATUN
W/O- S. JALIM
R/O- VILL- CHAKIR BHITHA IN THE DISTRICT OF BARPETA (ASSAM)
PIN- 781352
VERSUS

THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-6

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-6
Page No.# 93/679

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GHY-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/673/2018

SONAULLAH M.E. SCHOOL AND 37 ORS.
REP. BY MD. ABDUL GOFUR SHEIKH HEAD MASTER
VILL. DHARMASALA PT.-V
P.O. DHARMASALA

VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE CHIEF SECRETARY
ASSAM
DISPUR
GHY.

2:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GHY.

4:THE MISSION DIRECTOR

SARBA SHIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GUWAHATI

5:THE DIST. LEVEL SCRUTINY COMMITTEE
Page No.# 94/679

REP. BY ITS CHAIRMAN CUM DY. COMMISSIONER
DHUBRI

6:THE DIST. ELEMENTARY EDUCATION CUM DIST. MISSION
COORDINATOR

SSA
DHUBRI
------------
Advocate for : MR. A K SARMA
Advocate for : SC
ELEM. EDU. appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/5825/2023

UDDHAB CHANDRA PATHAK AND 52 ORS
S/O- KESHAB CHANDRA PATHAK
R/O VILL AND P.O- BHALUKI
DIST- BARPETA
ASSAM
PIN- 781371

2: PARAG GOSWAMI
S/O- LATE DHANESWAR GOSWAMI
R/O VILL- PATIKARA (JALKHANA)
P.O- JALKHANA
DIST- NALBARI
ASSAM
PIN- 781371

3: SMTI. NIVA DEVI
W/O- LATE TAPIT CH. ACHARJEE
R/O VILL - BEGARKASH
P.O- SHYAMTILA
P.S- DHULA
DIST- DARRANG
ASSAM
PIN- 784190

4: SMTI. NAZMA ARA BEGUM
C/O- ABDUL MALIK
R/O WARD NO. 6
JYOTINAGAR
MANGALDOI
Page No.# 95/679

DIST- DARRANG
ASSAM
PIN- 784125

5: SMTI. ARPANA HAZARIKA
D/O- KATIRAM HAZARIKA
R/O VILL- SUKAN SUTI
P.S- BEHALI
DIST- SONITPUR
ASSAM
PIN- 784167

6: KULENDRA NATH
C/O- RAJANI KANTA NATH
R/O VILL- ANANDAPUR
P.S- PATACHARKUCHI
P.O- NITYANANDA
DIST- BARPETA
ASSAM
PIN- 781329

7: JAGADISHWAR DAS
S/O- RAM DAS
R/O VILL- JAMBARI NO. 1
P.O- BAMUNIGAON
DIST- KAMRUP
PIN- 781141

8: MD. NURUL ISLAM
S/O LATE DARBESH ALI
R/O VILL- KUKARPAR
P.O- KHONGRA
P.S- SARTHEBARI
DIST- BARPETA
ASSAM
PIN- 781305

9: MD. FEDDUS ALI AHMED
S/O- LATE MAHAB ALI
R/O VILL- KATHALBHURI
P.S- SARTHEBARI
P.O- KHONGRA
DIST- BARPETA
ASSAM
PIN- 781305

10: MD. KHURSHED ALAM
S/O- ABDUL MANNAN
Page No.# 96/679

R/O VILL- GARAKHAT
P.O- DALGAON
DIST- DARRANG
ASSAM
PIN- 784116

11: MD. OSIOZ ZAMAN
S/O- ABDUS SALAM
R/O VILL- GASBARI
P.O AND P.S- MANGALDOI
DIST- DARRANG
ASSAM
PIN- 784125

12: MD. JAFIDUR RAHMAN
S/O-
ATE IBRAHIM ALI
R/O VILL- KAWADANGA
P.S- DHULA
P.O- BARBAGAN
DIST- DARRANG
ASSAM
PIN- 784190

13: MD. INAMUL HOQUE
S/O- INAMUL HOQUE
R/O VILL AND P.O- CHAMUAPARA
DIST- DARRANG
ASSAM
PIN- 784529

14: MD. ABDUL BARIQUE
S/O- OSMAN ALI SHEIKH
R/O VILL- BARKHAT
P.S- DHULA
P.O- SHYAMTILA
DIST- DARRANG
ASSAM
PIN- 784190

15: MD. NABUYAT ALI
S/O- TABIBULLA
R/O VILL- KANAI CHUBA
P.S- MANGALDOI
DIST- DARRANG
ASSAM
PIN- 784529
Page No.# 97/679

16: MD. MAZHARUL ISLAM
S/O- ABDUL KADIR
R/O- H.NO. 69
NH 15
NEAR LATPUL L.P. SCHOOL
VILL- MADHUPUR
BECHIMARI
DIST- DARRANG
ASSAM
PIN- 784514

17: MD. NIZAM UDDIN AHMED
S/O- ABDUL KADIR
R/O VILL- MADHUPUR
P.O- LALPUL
BECHIMARI
DIST- DARRANG
ASSAM
PIN- 784514

18: MD. ABDUL HAQUE
S/O- HAZI SARFAT ALI
R/O- H.NO. 228
VILL- BATABARI
P.S- DHULA
P.O- BALABARI
JOGIPARA
DIST- DARRANG
ASSAM
PIN- 784146

19: MD. MAINUL HOQUE
S/O- MAKBUL HUSSAIN
R/O VILL- HENGERAJHAR
P.S- MANGALDOI
DIST- DARRANG
ASSAM
PIN- 784125

20: MD. AMRUL HOQUE
S/O- SAIFUDDIN AHMED
R/O VILL- ADHIKARI
P.O- RAJGHAT
ALEKJHARI
DIST- DARRANG
ASSAM
PIN- 784125
Page No.# 98/679

21: MD. ABDUL KARIM
S/O- ABDUL HAKIM
R/O VILL- BARKHAT
CHALAN KUCHI
DIST- DARRANG
ASSAM
PIN- 784190

22: SMTI KALYANI BARMAN
D/O- HARIPAD BARMAN
R/O VILL- DAKSHIN BHALAGURI
P.O- BHALAGURI
DIST- BARPETA
ASSAM
PIN- 781318

23: SURAJIT CHOUDHURY
S/O- GNYANENDRA CHOUDHURY
R/O VILL AND P.O- PURON BHAWANI PUR
DIST- BARPETA
ASSAM
PIN- 781318

24: DEBAJIT TALUKDAR
S/O- HARENDRA NATH TALUKDAR
R/O VILL AND P.O- BARBANG
DIST- BARPETA
ASSAM
PIN- 781325

25: JAGAT SING BORO
S/O- TARANG BORO
R/O VILL- SHALAMUKH
P.S- BOKO
DIST- KAMRUP
ASSAM
PIN- 781123

26: MD. HUSSAIN ALI
S/O- ABDUL HAMID
R/O VILL AND P.O- JANGALPARA
DIST- DARRANG
ASSAM
PIN- 784116

27: MD. BILLAL HUSSAIN
S/O- ABDUL GAFUR
R/O VILL- 1 ULUBARI
Page No.# 99/679

P.O- JANGALPARA DALGAON GRANT
DIST- DARRANG
ASSAM
PIN- 784116

28: MD. SOFIQUL ISLAM KHANDAKAR
S/O- BADAR UDDIN
R/O VILL AND P.O- JARAMARI
DIST- NAGAON
ASSAM
PIN- 782122

29: MD. RAFIQUL ISLAM
S/O- JOINAL ABEDIN
R/O VILL- BHAKAT GAON
P.O- SILONGONI
P.S- NAGAON SADAR
DIST- NAGAON
ASSAM
PIN- 782002

30: MD. AMINUL ISLAM
S/O- ABDUL WAHAB
R/O VILL- SONAIBERA
P.O- ALITANGONI
P.S- JURIA
DIST- NAGAON
ASSAM
PIN- 782122

31: MD. AZADUR RAHMAN
S/O- JAMIR UDDIN AHMED
R/O VILL AND P.O- PATIA BHAPARI
P.S- DHING
DIST- NAGAON
ASSAM
PIN- 782123

32: MD. KHANZAL HOQUE
S/O- HAJI KASIMUDDIN
R/O VILL- NO. 1/2 BARUAJHAR
P.O- GALANDI
DIST- DARRANG
ASSAM
PIN- 784115

33: MD. ABDUL GOFUR
S/O- RAMUJ UDDIN
Page No.# 100/679

R/O VILL- JOGIPARA
P.O- BALABARI
P.S- DHULA
DIST- DARRANG
ASSAM
PIN- 784146

34: SUNIL GOHAIN
S/O- PRAFULLA GOHAIN
R/O- BOKAJAN
WARD NO. 1
P.O AND P.S- BOKAJAN
DIST- KARBI-ANGLONG
ASSAM
PIN- 782480

35: SHYAMAL SUTRADHAR
S/O- KUMUD SUTRADHAR
R/O VILL- WEST GHARIALDUBI
P.O AND P.S- BOKAJAN
DIST- KARBI-ANGLONG
ASSAM
PIN- 782480

36: MD. TAHER ALI
S/O- JAYAN UDDIN
R/O VILL- CHAULIABARI
P.O- SARUPETA
DIST- BARPETA
ASSAM
PIN- 781318

37: KUL PRASAD BHATTARAI
S/O- LILADHAR BHATTARAI
R/O VILL- BORAJULI
P.O- BEDATI
DIST- SONITPUR
ASSAM
PIN- 784179

38: SMTI. INDIRA DEVI
D/O- HARI PRASAD BORAL
R/O VILL- BORJARANI BONGALI
P.O- BORJARANI
DIST- SONITPUR
ASSAM
PIN- 784184
Page No.# 101/679

39: MD. ABU BAKKAR SIDDIQUE
S/O- SURHAB ALI
R/O VILL- NO. 1/2 BARUAJHAR
P.O- JUNGAL PARA
P.S- DALGAON
DIST- DARRANG
ASSAM
PIN- 784116

40: SMTI. BEGUM MOMATAZ SARKAR
D/O- OMAR ALI SARKAR
R/O VILL- KANHARA
P.O- TUKRAPARA
P.S- CHHAYGAON
DIST- KAMRUP
ASSAM
PIN- 781137

41: SMTI. MUSLIMA MAHMUDA
C/O- MOSHA ALI
R/O VILL- NO. 3 BARUAJHAR
P.O- BECHIMARI
DIST- DARRANG
ASSAM
PIN- 784514

42: MD. SHAHJAHAN ALI
S/O- BAHAZ UDDIN
R/O VILL- DAIPAM
P.O- DAIPAM
DIST- DARRANG
ASSAM
PIN- 784514

43: MD. ABU BAKKAR SIDDIQUE
S/O- YUNUSH ALI
R/O VILL- DULIA PARA
P.O- GOLONDI
P.S- DALGAON
DIST- DARRANG
ASSAM
PIN- 784115

44: MD. HAFIZUR RAHMAN
S/O- LATE SAHABUDDIN SARKAR
R/O VILL- KHETASWAR
P.O- KHARUPETIA
DIST- DARRANG
Page No.# 102/679

ASSAM
PIN- 784115

45: MD. HANIF ALI
S/O- LATE ABDUL KHALEK
R/O VILL- BOGDIA
P.O- BHAKOTPARA
DIST- DARRANG
ASSAM
PIN- 784190

46: MD. ABUL KASHEM
S/O- ALIMUDDIN
R/O VILL AND P.O- BALABARI
P.S- DHULA
DIST- DARRANG
ASSAM
PIN- 784146

47: MD. KHAZA MAINUDDIN AHMED
S/O- LATE OSMAN GANI
R/O VILL AND P.O- NO. 1 PUNIA
P.S- KHARUPETIA
DIST- DARRANG
ASSAM
PIN- 784115

48: MD. JONAB ALI
S/O- KAJAMUDDIN
R/O VILL- MORABEGAPAR
P.O- BHAKATPARA
P.S- KALAIGAON
DIST- UDALGURI
ASSAM
PIN-784190

49: MD. DOULAT ALI
S/O- NIL MAHMUD SHEIKH
R/O VILL- JUGIPARA
P.O- BALABARI
P.S- DHULA
DIST- DARRANG
ASSAM
PIN- 784146

50: MD. ABDUR RAZZAQUE
S/O- HAFEZ UDDIN
R/O VILL- NO. 1 DHANSIRIKASH
Page No.# 103/679

P.O- SHYAMTILA
P.S- KALAIGAON
DIST- DARRANG
ASSAM
PIN- 784190

51: ATUL MURARI
S/O- LAKSHI MURARI
R/O VILL- KADAMTALA BAGICHA
P.O- BHAKAT PARA
P.S- KALAIGAON
DIST- DARRANG
ASSAM
PIN- 784190

52: MD. RAHMAT ALI SHEIKH
S/O- LATE AFSHAR ALI SHEIKH
R/O- VILL- HEKAIPARA
P.O- CHANDRA PARA
DIST- KOKRAJHAR
ASSAM
PIN- 783370

53: TAPAN BARMAN
S/O- LATE TARANI KANTA BARMAN
R/O- VILL - ATHIABARI (BARMANPARA)
P.O- BARPETA ROAD
P.S- GOBARDHANA
DIST- BAKSA
ASSAM
PIN- 781315
VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI-781006

2:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI- 781006

3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
Page No.# 104/679

DISPUR
GUWAHATI- 781006

4:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI- 781006

5:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI- 781019
------------
Advocate for : MR. P J SAIKIA
SR. ADV
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/6989/2021

MADHABI RANI DAS AND 10 ORS.
W/O UZZAL KUMAR DAS
R/O GOALPARA TOWN
WARD NO.8
PS GOALPARA
DIST GOALPARA
ASSAM
SCHOOL NEW GOALPARA HIGH SCHOOL

2: SOMA ROY DUTTA
W/O KANCHAN DUTTA
VILL DOHABORA CHUK
PS JORHAT
DIST JARHAT
ASSAM
PIN 785001
SCHOOL SHREE BHARATEE HIGH SCHOOL

3: LIPIKA MONDAL
W/O LT MANIK CH BARMAN
VILL BADLAGAON
PO KARTIMARI
DIST KOKRAJHAR
ASSAM
PIN 783337
Page No.# 105/679

SCHOOL JOGDAI HIGH ENGLISH SCHOOL

4: RAJU KUMAR PAUL
S/O SRI SUDHIR CH PAUL
GOSSAIGAON TOWN
W/NO.4
PO AND PS GOSSAIGAON
DIST KAKRAJHAR
ASSAM
PIN 783360
SCHOOL BARJAN BARKHASUA HIGH SCHOOL

5: LIPIKA BARUAH (BHUYAN)
C/O SATYAJIT BHUYAN
VILL JOGDUAR NARENG PACHANI GAON
PO JOGDUAR (TEOK)
DIST JARHAT
ASSAM
PIN 785112
SCHOOL JOGDUAR HIGH SCHOOL

6: MANJIT GOGOI
S/O INDRESWAR GOGOI
VILL MAIBELIA GAON
PO GOHAIBARI
PS JORHAT
DIST JORHAT
ASSAM
PIN 785635
SCHOOL TARATALI HIGH SCHOOL

7: NANDITA DUTTA (BHUYAN)
W/O NABAJIT BHUYAN
VILL NO. 2 DARAKIAL GAON
PO NAKSARI
DIST JORHAT
ASSAM PIN 785635
SCHOOL NAKACHARI GIRLS HIGH SCHOOL

8: BHARGAV BHARATWAJ BHUYAN
S/O NARAYAN BHUYAN
VILL PUB BONGAL PUKHURI
PS JORHAT
DIST JORHAT
ASSAM
PIN 785001
SCHOOL KUWARI PUKHURI GIRLS HIGH SCHOOL
Page No.# 106/679

9: NAZIMA KHATUN
W/O ZAKIR HUSSAIN
STATION ROAD
WARD NO.9
PO AND PS DHUBRI (ASSAM)
PIN 783325
SCHOOL BOGRIBARI UCCHA MADHYAMIK VIDYALAYA

10: NURUL ISLAM
S/O ABDUS SUBHAN
VILL NICHUKA
PO KHAIRABARI
PS BARPETA
ASSAM
PIN 781315
SCHOOL NICHUKA HIGH SCHOOL

11: DUDU HUSSAIN SAIKIA
S/O MIYAR UDDIN SARKAR
VILL NAMARGAON
PO RADHAMADHOB HAT
PS MANKACHAR
DIST DHUBRI (ASSAM)
PIN 783131
SCHOOL NAMARGAON HIGH SCHOOL
VERSUS

THE STATE OF ASSAM AND 6 ORS.
REP BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GHY-6

2:THE ADDITIONAL CHIEF SECRETARY
TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GHY-6

4:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
ASSAM
Page No.# 107/679

DISPUR
GHY-6

5:THE SECRETARY TO THE GOVT OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
ASSAM
DISPUR
GHY-6

6:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVT OF ASSAM
DISPUR
GHY-6

7:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
------------
Advocate for : MR. W RAHMAN
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 6 ORS.

Linked Case : WP(C)/6210/2018

SE DI-MELO HIGH SCHOOL AND 5 ORS.
SITUATED AT VILL- MOHMARA
P.O/ P.S- DHEMAJI
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEADMASTER
SRI DONDI NATH PAO
S/O- LATE DINESWAR PAO
VILL- MOHMARA
P.O/P.S- JONAI
DIST- DHEMAJI
ASSAM
PIN- 787060

2: KHWLA MINGMANG BETBARI BODO HIGH SCHOOL
SITUATED AT VILL- BETBARI
P.O- KADAMGURI
P.S- GOGAMUKH
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEAD MASTER
SRI SILURAM SWARGIARY
Page No.# 108/679

S/O- LATE BHOLA RAM SWARGIARY
VILL NO. 1 KADAMGURI
P.O- KADAMGURI
P.S- GOGAMUKH
DIST- DHEMAJI
ASSAM
PIN- 787034

3: RATNESWAR PERMEY HIGH SCHOOL
SITUATED AT VILL- GOGAAMUKH TAIJIK GAON
P.O/P.S- GOGAMUKH
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEAD MASTER SMTI DIPA PEGU
W/O- ARUN DOLEY
VILL- KARCHANG NAGAR
P.O/ P.S- GOGAMUKH
DIST- DHEMAJI
ASSAM
PIN- 787034

4: SWAMI VIVEKANANDA HIGH SCHOOL
SITUATED AT VILL- NO. 3 DEBENDRA NAGAR
P.O- MAJAR BARI
P.S- SILAPUTHA
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEADMASTER SRI HARILAL MAZUMDAR
S/O- LATE SUDHANYA MAZUMDAR
VILL NO. 2 MAJAR BARI
P.O- MAJAR BARI
P.S- SILPUTHA
DIST- DHEMAJI
ASSAM
PIN- 787059

5: RAMDHAN DIKHARI HIGH SCHOOL
SITUATED AT VILL- RAMDHAN DIKHARI

P.S- SIMENCHAPORI
DIST- DHEMAJI
REP. BY ITS I/C SECRETARY CUM HEADMASTER SRI PURSHOTAM DOLEY
S/O- PUSPADHAR DOLEY
VILL- RAMDHAN
P.O- RAMDHAN DIKHARI
P.S- SIMEN CHAPORI
DIST- DHEMAJI
ASSAM
PIN- 787060
Page No.# 109/679

6: BISHNUPUR MADHAB DEV HIGH SCHOOL
SITUATED AT VILL- BISHNUPUR
P.O- BISHNUPUR
P.S- DHEMAJI
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEADMASTER
SRI KHOGEN KALITA
S/O- SRI PADARAM KALITA
VILL- BISHNUPUR KALITA GAON
P.O- BISHNUPUR
DIST- DHEMAJI
ASSAM
PIN- 787057
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GUWAHATI- 6

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
EDUCATION DEPTT (SECONDARY)
DISPUR
GUWAHATI- 6

3:THE PRINCIPAL SECRETARY
FINANCE DEPTT
GOVT OF ASSAM
DISPUR
GUWAHATI- 6

4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
BAMUNIMAIDAM
GHY- 21
REP. BY ITS SECRETARY
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/2447/2022

MANJU TALUKDAR AND 101 ORS
D/O- LT. MADHU SUDAN TALUKDAR
Page No.# 110/679

R/O VILL- SARTHEBARI
DIST. BARPETA (ASSAM)
PIN-781307

2: PHUL KUMARI DEKA
D/O- LT. KUNJALAL PATHAK
R/O VILL-BARBILA

DIST. BARPETA (ASSAM)
PIN-781309

3: PADMINI CHOUDHURY
D/O- LT. PRASANNA CHOUDHURY
R/O- SARTHEBARI BAPUJEE NAGAR
DIST. BARPETA (ASSAM)
PIN-781307

4: MUKUL NATH
S/O- LATE N.C. NATH
R/O VILL- BARKAPALA
DIST. BARPETA (ASSAM)
PIN-781307

5: MANIKA DEVI
D/O- JOGESWARSARMA
R/O VILL - BYASKUCHI
DIST. BARPETA (ASSAM)
PIN-781307

6: ABUL KALAM AZAD
S/O- LT. SHAHED ALI SIKDAR
R/O VILL-KUKARPAR
DIST. BARPETA (ASSAM)
PIN-781305

7: RUPAK DEKA
S/O- PABIN CH. DEKA
R/O VILL- KHUDRA GOMURA
DIST. BARPETA (ASSAM)
PIN-781307

8: MD. JAMIR ALI
S/O- TAHER ALI
R/O VILL- BHAKUATEPA
DIST. BARPETA (ASSAM)
PIN-78311

9: MD. HASHEM ALI
Page No.# 111/679

S/O- LATE BAHARUDDIN ALI
R/O VILL-BARMURA

DIST. BARPETA (ASSAM)
PIN-781311

10: JAKIR HUSSAIN
S/O- KHAIRUL ANAM
R/O VILL- BONGHUGI
DIST. BARPETA (ASSAM)
PIN-781321

11: MD. NURUL AMIN
S/O- EUSOB ALI
R/O VILL- KHATARTARY
DIST. BARPETA (ASSAM)
PIN-781321

12: MD. HASMOT ALI AHMED
S/O- ABUL KASHEM
R/O VILL-HATCHARA
DIST. BARPETA (ASSAM)
PIN-781321

13: MIRZA NAZRUL ISLAM HAQUE
S/O- MIRZA SHAMSUL HAQUE
R/O VILL- PATHLIKUCHI PATHAR
DIST.- BARPETA (ASSAM)
PIN-781314

14: ABU TAHER
S/O- NOOR MOHAMMAD MIAH
R/O VILL- CHAGOLIA PT-I

DIST. DHUBRI (ASSAM)
PIN-781314

15: FAZLUR RAHMAN SARKAR
S/O SURAT JAMAL SARKAR
R/O VILL- JALABILA
DIST. KOKRAJHAR (ASSAM)
PIN-783348

16: MOKTADI ALOM
S/O- MONSUR ALI BEPARI
R/O VILL-BERBHANGI PT-II
DIST. DHUBRI (ASSAM)
PIN-783334
Page No.# 112/679

17: SUSHMITA BHOWMIK
W/O- PROBIR KARMAKAR
R/O VILL-BILASIPARA SUBASH PALLI
WARD NO.5
DIST. DHUBRI (ASSAM)
PIN-783348

18: ABUL BASHAR
S/O SIRAJUL HOQUE
R/O VILL-DALANGER ALGA PT-I
DIST. DHUBRI (ASSAM)
PIN-783339

19: SHOKINA AHMED
S/O- MIRBOX MUREHI
R/O- ABHAYAPURI

DIST. BONGAIGAON
ASSAM
PIN-781321

20: NIRANJAN KALITA
S/O- LATE TULSHIRAM KALITA
R/O VILL- PACHARIA

DIST. KAMRUP (ASSAM)
PIN-781104

21: MD. SHIRAZUL ISLAM
S/O- ABDULLA BEPARI
R/O VILL- SONAPUR

DIST. BARPETA (ASSAM)
PIN-781314

22: SAHJAHAN ALI
S/O LT. AYUB ALI
R/O VILL-DAUKMARI

DIST. BARPETA (ASSAM)
PIN-781308

23: DEWAN DANES ALI
S/O LT. DEWAN MONTAZ ALI
R/O VILL- TAPAJULI

DIST. BARPETA (ASSAM)
Page No.# 113/679

PIN-781314

24: MAZIBAR RAHMAN
S/O- JALALUDDIN
R/O VILL- KAMULIPARA
DIST. BARPETA (ASSAM)
PIN-781316

25: ZAHIDUL ISLAM
S/O- ABDUL SALAM
R/O VILL-DHAKALIAPURA
DIST. BARPETA (ASSAM)
PIN-781316

26: MD. AMIR HAMZA
S/O- ATOWAR RAHMAN
R/O VILL- SONAPUR
DIST. BARPETA (ASSAM)
PIN-781319

27: EYAKUB ALI
S/O- LT. ISMAIL HUSSAIN
R/O - RUPAKUCHI

DIST. BARPETA (ASSAM)
PIN-781354

28: ABU BAKKAR SIDDIQUE
S/O-MD.JAIN UDDIN
R/O VILL-UTTAR CHAPRA
DIST. BARPETA (ASSAM)
PIN-781314

29: TABIBAR RAHMAN
S/O- MD. HABIBAR RAHMAN
R/O VILL-BHALMABARI
DIST. BARPETA (ASSAM)
PIN-781316

30: BHUPEN CH. MAHANTA
S/O- LATE DHANESWAR MAHANTA
R/O VILL-BRAJABASHI SATRA
DIST. KAMRUP (ASSAM)
PIN-781380

31: RUPALEE SARMA
D/O- DEBEN SARMA
R/O VILL-ISCHADAGHARIA
Page No.# 114/679

DIST. KAMRUP (ASSAM)
PIN-781380

32: MAHESH CH. DEKA
S/O- LATE MANHARI DEKA
R/O VILL-BARLECHAKONA

DIST. KAMRUP (ASSAM)
PIN-781354

33: DIPIKA SARMA
D/O- LATE GANGADHAR SARMA
R/O VILL-PACHIMPAR BAGHBARI
DIST. KAMRUP (ASSAM)
PIN-781354

34: PRANATI TALUKDAR
D/O- LT. GAURI KANTA TALUKDAR
R/O VILL-BIDYAPUR PART-II
DIST. NALBARI (ASSAM)
PIN-781335

35: BIPULJYOTI CHOUDHURY
S/O- ABHAY CHARAN CHOUDHURY
R/O VILL - DAGAON

DIST. KAMRUP (ASSAM)
PIN-781133

36: JYOTI PRASAD DAS
S/O- NAGEN CH. DAS
R/O VILL-DWIGUNPAR (LEZA)
DIST. KAMRUP (ASSAM)
PIN-781380

37: SABITRI MALI
S/O- BASAB CH. MALI
R/O VILL- TITKUCHI
DIST. KAMRUP (ASSAM)
PIN-781121

38: NEERUPAMA KALITA
D/O- KAN KALITA
R/O VILL-BORIPARA

MALIGAON
KAMRUP(M)
PIN-781012
Page No.# 115/679

39: MD. WAHIDUR RAHMAN KHAN
S/O- LT. MD. ATAUR RAHMAN KHAN
R/O VILL-KAURPARA PART-I

DIST. BARPETA (ASSAM)
PIN-781316

40: KANAK CHANDRA DAS
S/O- LT. HARICHARAN DAS
R/O VILL-KAMARPOTA

DIST. GOALPARA
ASSAM
PIN-783130

41: ARAZ ALI
S/O-LT. RAHMAN KHAN
R/O VILL-GOBINDAPUR

DIST. BARPETA (ASSAM)
PIN-781308

42: MAHANANDA DAS
S/O- LT. BUDHIRAM DAS
R/O VILL- NAGARBERA
DIST. KAMRUP
ASSAM
PIN-781127

43: JAMAL UDDIN AKANDA
S/O LT. ABDUL AZIZ AKANDA
R/O VILL-BHAKHURADIA

DIST. KAMRUP
ASSAM
PIN-781127

44: JAMSHER ALI AHMED
S/O- MD. RAHIM UDDIN
R/O VILL - BAGHMARA CHAR
DIST. BARPETA (ASSAM)
PIN-781127

45: MD. ZAKIR HUSSAIN
S/O- MOWLANA MD ABDUR RAHMAN
R/O VILL-BAGHMARA CHAR
DIST. BARPETA
Page No.# 116/679

ASSAM
PIN-781127

46: MD. ABDUL KADER
S/O- MD. JIAR UDDIN HAZI
R/O VILL- MAJAR CHAR

DIST. BARPETA (ASSAM)
PIN-781127

47: HASSAN ALI AHMED
S/O- JAHER UDDIN AHMED
R/O VILL-BHATNAPAITY CHAR
DIST- BARPETA
ASSAM
PIN-781127

48: MD. SAKENDER BADSHA
S/O- LT. ABU BAKKARSIDDIK
R/O VILL-BHATNAPAITY CHAR
DIST- BARPETA
ASSAM
PIN-781127

49: MOHAMMAD ALI
S/O- LT. MD. SHER ALI
R/O VILL- BAGHMARA CHAR
DIST. BARPETA (ASSAM)
PIN-781127

50: ASHRAFUL ISLAM
S/O- MOYEZ UDDIN SHEIKH
R/O VILL- RAKHYASHINI GARO PAHAR PART-I
DIST. GOALPARA
ASSAM
PIN-783101

51: SAIDUR RAHMAN
S/O- ABDUS SOBHAN
R/O VILL- KATAJHARGAON
DIST. BAKSA (ASSAM)
PIN-781315

52: SULTAN MAHMUD
S/O- BILAYET HUSSAIN
R/O VILL-AIKHARI BILOR PATHER
DIST. BAKSA (ASSAM)
PIN-781315
Page No.# 117/679

53: SAHJAHAN ALI
S/O- SUKUR MAHMUD
R/O VILL- BALABHITA

DIST. BARPETA (ASSAM)
PIN-781313

54: MAZEDA BEGUM
S/O- MAZIBUR RAHMAN
R/O HOWLY TOWN
WARD NO. 1

DIST. BARPETA (ASSAM)
PIN-781316

55: JOYNAL ABEDIN
S/O- HASSAN ALI
R/O VILL-ROWMARI

DIST. BARPETA (ASSAM)
PIN-781313

56: HASMAT ALI AHMED
S/O- LT. ABDUR RASHID AHMED
R/O HOWLY WARD NO.4
DIST. BARPETA
ASSAM
PIN-781316

57: OHAB ALI AHMED
S/O- ABDUL HALIM AHMED
R/O VILL-SATRA KANARA
DIST. BARPETA (ASSAM)
PIN-781308

58: KISMAT ALI
S/O- BASIR UDDIN
R/O VILL-SATRA KANARA
DIST. BARPETA (ASSAM)
PIN-781308

59: SHAIZ UDDIN AHMED
S/O-ABDUR RAHMAN
R/O VILL-KANARA GAON
DIST. BARPETA (ASSAM)
PIN-781308
Page No.# 118/679

60: SIKDER FAZLUR RAHMAN
S/O- SIKDER HARAN ALI
R/O VILL-SATRA KANARA
DIST. BARPETA (ASSAM)
PIN-781308

61: MAGBUL HOSSAIN
S/O- MONTAZ ALI
R/O VILL-SATRA KANARA
DIST. BARPETA (ASSAM)
PIN-781308

62: PASHAN ALI AHMED
S/O- AFAZ UDDIN
R/O VILL- SATRA KANARA
DIST. BARPETA (ASSAM)
PIN-781308

63: NURJAHAN KHATUN
W/O- WAHAB ALI AHMED
R/O VILL- MOURI GAON
DIST. BARPETA (ASSAM)
PIN-781308

64: AMBIA KHATUN
D/O- BILAYET HUSSAIN
R/O VILL-DANAKUCHI
DIST. BARPETA (ASSAM)
PIN-781314

65: JAKIR HUSSAIN KHAN
S/O- MD. ISMAIL HUSSAIN KHAN
R/O VILL- JOGIPAM
DIST. BARPETA (ASSAM)
PIN-781316

66: NAZIRUL ISLAM
S/O- ABU SAYED
R/O VILL-GOROIMARI PATHER
DIST. BARPETA (ASSAM)
PIN-781309

67: MD. HUKUM ALI
S/O- LT. ABDUL GANI
R/O VILL- HALANGA PARA

DIST. BARPETA (ASSAM)
PIN-781127
Page No.# 119/679

68: MAINUL HOQUE SIKDAR
S/O- MD. FAZAL ALI
R/O VILL-PAZARBHANGA

DIST. BARPETA (ASSAM)
PIN-781302

69: OMAR ALI AHMED
S/O- LATE SORHAB ALI
R/O VILL-DHULABARI
DIST. BAKSA
BTR (ASSAM)
PIN-781313

70: RUMI KHANAM
D/O- LATE JABEDUR RAHMAN
R/O VILL - KHABLAR BHITHA
DIST. BARPETA (ASSAM)
PIN-781316

71: MAFIDA KHATUN
D/O- LATE NABIBUR RAHMAN
R/O VILL-KALJHAR

DIST. BARPETA (ASSAM)
PIN-781516

72: A.M. TARIQUE HUSSAIN
S/O- MD. GULAP HUSSAIN
R/O VILL-BHULUKABARI

DIST. BARPETA (ASSAM)
PIN-781314

73: MISS JERINA BEGUM
S/O- MD. TAHAR ALI
R/O VILL- BARBARI

DIST. BARPETA (ASSAM)
PIN-781318

74: FAKARUDDIN
S/O- JALIL UDDIN SARKAR
R/O VILL-MAJOR GAON
DIST. BARPETA (ASSAM)
PIN-781314
Page No.# 120/679

75: ABDUL BAREK KHANDAKAR
S/O- JABED ALI KHANDAKAR
VILL-HARIPUR
PO-GUMAFULBARI
PS- TARABARI
DIST. BARPETA (ASSAM)
PIN-781302

76: SAHJAHAN ALI AHMED
S/O- MANTAZ ALI
R/O VILL-SATRA KANARA
DIST. BARPETA (ASSAM)
PIN-781308

77: MUKADDES ALI AHMED
S/O- MD. NAYAN UDDIN
R/O VILL-CHASRA NO. 2
DIST. BARPETA (ASSAM)
PIN-781308

78: MEHER ALI AHMED
S/O- AZGAR ALI
R/O VILL-DIGHIR PATHER
DIST. BARPETA (ASSAM)
PIN-781308

79: NUR MAHMMAD ALI
S/O- MD. NAYAN UDDIN
R/O VILL-PALHAZI

DIST. BARPETA (ASSAM)
PIN-781308

80: PARUL DAS
S/O- BHARAT DAS
R/O VILL- HAZUWA

DIST. BAKSA
BTR (ASSAM)
PIN-781330

81: JAMINI NARZARY
S/O- DHANESWAR NARZARY
R/O VILL- HAZUWA

DIST. BAKSA
BTR (ASSAM)
PIN-781330
Page No.# 121/679

82: NABADWEEP NATH
S/O- SURESH DEVNATH
R/O VILL- HAZUWA

DIST. BAKSA
BTR (ASSAM)
PIN-781330

83: RAJIB BRAHMA
S/O- LAMBADAR BRAMINA
R/O VILL-DONGPAR

DIST. BAKSA
BTR (ASSAM)
PIN-781327

84: ANUPAM BORAH
S/O- DHARMA BORAH
R/O VILL-KHUTIKATIA
DIST- BISWANATH (ASSAM)
PIN-784169

85: PABAN KEOT
S/O- SUBHESWAR KEOT
R/O VILL-KHAROIGURI

DIST. BISWANATH (ASSAM)
PIN-784169

86: PHULMAI BORAH
D/O- LT. DAMODAR BORAH
R/O VILL-KHUTIKATIA
DIST- BISWANATH (ASSAM)
PIN-784178

87: ANU BORA
D/O- SIDHESWAR BORA
R/O VILL-BAGICHA
DIST- LAKHIMPUR (ASSAM)
PIN-784161

88: SEWALI BORAH
S/O- KAMALESWAR BORAH
R/O VILL-HATIBANDHIA
DIST. BISWANATH
PIN-784172
Page No.# 122/679

89: RAJEN SAIKIA
S/O- LT. BHABA SAIKIA
R/O VILL-JARABARI
DIST. LAKHIMPUR
PIN-784164

90: ABDUL KADIR
S/O- LT. ABDUL AZIZ
R/O VILL- MORABEGAPAR
DIST. DARRANG
PIN-784190

91: ABUL KALAM AZAD
S/O- LT. ABDUL AZIZ
R/O VILL-KALYANPUR
DIST. GOALPARA
PIN-783129

92: HIRANYA NATH
S/O-RAMANI NATH
R/O VILL-WARD NO.2
MANGALDAI
DIST. DARRANG (ASSAM)
PIN-784125

93: PARBIN SULTANA MAZUMDER LASKAR
D/O- JAMIR UDDIN MAZUMDER
R/O WARD NO.2
MANGALDAI
DIST. DARRANG
ASSAM
PIN-784125

94: MOFIDUL ISLAM ANSARY
S/O- ASHUR UDDIN ANSARY
R/O VILL- NO. 2 TUPAMARI
DIST. KAMRUP
PIN-781127

95: NIREN SARMA
S/O- LT. HARI CHARAN SARMA
R/O VILL- MAHTALI
DIST. DARRANG (ASSAM)
PIN-784148

96: KRISHNA KANTA DEKA
S/O- TARANI DEKA
R/O VILL- PUBPAR JATIA BHANGARA
Page No.# 123/679

DIST. KAMRUP (ASSAM)
PIN-781381

97: BHUPEN CH. DAS
S/O- LT. SANMIL CH. DAS
R/O VILL- HUSSAINCHUBURI
DIST. DARRANG (ASSAM)
PIN-784144

98: PULIN BEZBARUAH
S/O- LT. LAKSHMI NATH BEZBARUAH
R/O VILL-DUARIPARA
DIST. DARRANG (ASSAM)
PIN-784145

99: MANESWAR KALITA
R/O VILL-SIKIJHAR
DIST. BAKSA (ASSAM)
PIN-781366

100: ALAKA BARUAH
S/O-KANTHI RAM BARUAH
R/O WARD NO.8
SANKAR NAGAR
MANGALDAI
DIST. DARRANG (ASSAM)
PIN-784125

101: KAMALESWAR DEKA
S/O- LT. KHUDI RAM DEKA
R/O VILL- NAGAON
SIPAJHAR
DIST. DARRANG (ASSAM)
PIN-784144

102: LAKSHYA DHAR SARMAH
SON OF LATE PRABODH SARMAH
RESIDENT OF VILL. SAHAN
DIST. KAMRUP
ASSAM
PIN- 781121
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
Page No.# 124/679

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/6973/2021

ABU TAHER SIDDIQUE AND 3 ORS
S/O- ABDUS SATTAR
R/O- TAKIMARI
DIST- GOALPARA
PIN- 783129
ASSAM

2: HEMALATA ROY
D/O-DEBEN CH
. ROY
R/O- MEDHIPARA (PASCHIM)
P.O- FUTKIBARI
DIST- DHUBRI
ASSAM
PIN-783301

3: SHANTARAM RABHA
S/O- KARMESWAR RABHA
R/O- BAIDA
P.S- LAKHIPUR
DIST- GOALPARA
PIN-783129

4: HITENDRA KR. NATH
S/O- LATE DIESH CH. NATH
R/O-BARUAPARA
P.O- BAGUAN
DIST- GOALPARA
Page No.# 125/679

PIN-783129
VERSUS

THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMMISSIONER AND SECRETARY EDUCATION DEPARTMENT
(SECONDARY) TO THE GOVT. OF ASSAM
DISPUR-06

2:THE JOINT SECRETARY ( ADMIN)
ASSAM
HIGHER SECONDARY EDUCATION COUNCIL
BAMUNIMAIDAM
GHY-21

3:THE DEPUTY SECRETARY
EDUCATION DEPARTMENT (SECONDARY)

TO THE GOVT. OF ASSAM
DISPUR-06

4:THE UNDER SECRETARY
EDUCATION DEPARTMENT (SECONDARY) TO THE GOVT. OF ASSAM
DISPUR-06

5:THE DIRECTOR
SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

6:THE JOINT DIRECTOR
SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

7:THE INSPECTOR OF SCHOOLS
GOALPARA DISTRICT CIRCLE
DIST- GOALPARA
ASSAM
------------
Advocate for : MR B P BORAH
Advocate for : SC
EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/6311/2021
Page No.# 126/679

ROWSHANARA KHATUN
D/O. HAZI HAYET ALI
VILL. SATSIA
P.O. JAMADARHAT
P.S. FAKIR GANJ
DIST. DHUBRI
ASSAM.

VERSUS

THE STATE OF ASSAM AND 7 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

2:THE ADDL. CHIEF SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

4:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
DISPUR
GUWAHATI-06.

5:THE SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-781006.

6:THE UNDERE SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-781006.
Page No.# 127/679

7:THE SECRETARY

LEGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-781006.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI-06.
------------
Advocate for : MS. K JAIN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3058/2019

9 NO. YOUNGPUR VENTURE LOWER PRIMARY SCHOOL AND 5 ORS.
REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER
KUNJA BABU SINGHA
AGED 40 YEARS
S/O LATE HARENDRA SINGHA
VILLAGE- SUDARSHANPUR PART-II
P.O. SAMARIKHONA
DISTRICT- HAILAKANDI
ASSAM
PIN- 788155.

2: BISHNUPUR VENTURE LOWER PRIMARY SCHOOL
REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER
SHRI RAJIV SINHA
AGED ABOUT 45 YEARS
S/O INDRA SINHA
VILLAGE SUDARSHANPUR PART-II
P.O.- SAMARIKHONA
DISTRICT- HAILAKANDI
ASSAM
PIN- 788160.

3: SUDARSHANPUR NOYAGRAM VENTURE LOWER PRIMARY SCHOOL
REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER NAMELY AZMAT
ALI MAZARBHUIYA
AGED ABOUT 47 YEARS
S/O. LATE EJAJ ALI MAZARBHUIYA
Page No.# 128/679

VILLAGE- SUDARSHANPUR PART-II
P.O. SAMARIKHONA
DISTRICT- HAILAKANDI
ASSAM. PIN- 788160.

4: KUTUB UDDIN GARDEN VENTURE LOWER PRIMARY SCHOOL
REPRESENTED BY ITS ASSISTANT TEACHER PERBIN SULTANA
BARBHUIYA
AGED ABOUT 36 YEARS
W/O. AKRAM UDDIN LASKAR
VILLAGE SUDARSHANPUR PART-II
P.O. JAPIRBOND
DIST. HAILAKANDI
ASSAM
PIN- 788160.

5: DALKUTI GARDEN VENTURE LOWER PRIMARY SCHOOL
REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER
SRI PORITUSH SINHA
AGED ABOUT 52 YEARS
S/O. BHAIRAB SINHA
VILLAGE SUDARSHANPUR PART-II
P.O. SAMARIKHONA
DIST.- HAILAKANDI
ASSAM
PIN- 788160.

6: KAKRAKHAL FIRM VENTURE LOWER PRIMARY SCHOOL
REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER
SIRAJ UDDIN MAZARBHUIYA
AGED 38 YEARS
S/O. LATE EJAJ ALI MAZARBHUIYA
VILLAGE- SUDARSHANPUR PART-II
P.O.- SAMARIKUNA
DIST.- HAILAKANDI
ASSAM
PIN- 788160.
VERSUS

THE STATE OF ASSAM AND 3 ORS.
TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6.

2:THE AXOM SARVA SIKSHA ABHIJAN
REPRESENTED BY THE MISSION DIRECTOR
Page No.# 129/679

ASSAM
KAHILIPARA
GUWAHATI-19.

3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.

4:THE DEPUTY INSPECTOR OF SCHOOLS
HAILAKANDI
P.O. AND DIST. HAILAKANDI
ASSAM
PIN- 788151
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS.

Linked Case : WP(C)/79/2022

GIRIJA NANDA LAHKAR AND 143 ORS.
S/O- ACHYUTA NANDA LAHKAR
PGT (TUTOR) OF ANCHALIK SR SECONDARY SCHOOL
BANGAON
VILL AND P.O- HELNA
DIST- BAJALI
PIN-781375.

2: DIPIKA DEVI
C/O- DR K.N.D SARMA
PGT (TUTOR) OF ANCHALIK SR SECONDARY SCHOOL
BANGAON
TOWN - PATSHALA P.O- MUGURIA ( MILANPUR) WARD NO - 6
DIST- BAJALI
PIN-781325.

3: HIRAN KALITA
S/O- LT HARGABINDRA KALITA
PG (TUTOR) OF ANCHALIK SR SECONDARY SCHOOL
BANGAON
VILL - KAUREHAGI
P.O- JALKHANA DIST- NALBARI
PIN-781374

4: DHANA KUMAR SARMA
Page No.# 130/679

S/O- PUSPA NATH SARMA
PGT (TUTOR) OF ANCHALIK SR
SECONDARY SCHOOL
BANGAON
VILL AND P.O- AMDAH

DIST- BAJALI
PIN-781325

5: ABDUL KASHEM
S/O- LATE TARA MIA
PGT (TUTOR) OF KAYAKUCHI SR.
SECONDARY SCHOOL

VILL - ITERVATA
P.O- BARBALA

DIST- BARPETA
PIN-781316

6: SHAHIDUR RAHMAN
S/O- ALI AKABBAR
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL ANDP.O- KHABLAR BHITA DIST- BARPETA
PIN-781352

7: SUFIA AHMED
C/O- ABDUS SATTAR CHOUDHORY
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- MARICHA
P.O- KAYAKUCHI DIST- BARPETA
PIN-781352

8: AHMED ALI
S/O- LT. MAUGGAM HUSSAIN
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- MARICHA
P.O- KAYAKUCHI DIST- BARPETA
PIN-781352

9: SABED ALI
S/O- MAZIBAR RAHMAN
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- TELERIA
Page No.# 131/679

P.O-NALIGAON
DIST- BARPETA
PIN-781352

10: JAHIR HUSSAIN
S/O- HAZRAT ALI
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- BHALUKI
P.O- BALABHITA DIST- BARPETA
PIN-781313.

11: MOBARAK ALI
S/O- LT. ABDUL HAMID
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- THEKA PATHAR

P.O- KHARDHARA
DIST- BARPETA PIN-781309

12: KALPANA DEKA
C/O- MRINAL BAISHYA
PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL AND P.O- BHAWANIPUR
DIST- BARPETA
PIN-781352.

13: GADA RAM KALITA
S/O- SARAT KALITA
PGT (TUTOR) OF RATIKANTA LAHKAR MAHAVIDYALAY SR. SECONDARY
SCHOOL.
VILL- PATSHALA SANTIPUR
WARD NO -3
P.O- PATSHALA
DIST- BARPETA
PIN-781325.

14: KHANINDRA TALUKDAR
S/O- SASHI MOHAN TALUKDAR
PGT (TUTOR) OF RATIKANTA LAHKAR MAHAVIDYALAY SR. SECONDARY
SCHOOL.
VILL- PATSHALA ( PRAGATI NAGAR)
WARD NO. 4
DIST- BARPETA

PIN-781325.
Page No.# 132/679

15: AMBARISH CHANDRA MALAKAR
S/O- GOPIRAM MALAKAR
PGT (TUTOR) OF RATIKANTA LAHKAR
MAHAVIDYALAY SR. SEC SCHOOL.
VILL- DUBI ( MALIPARA )

P.O- DUBI
DIST- BARPETA

PIN-781325.

16: JIBAN KUMAR SARKAR
S/O- JITENDRA CHANDRA SARKAR
PGT (TUTOR) OF RATIKANTA LAHKAR
MAHAVIDYALAY SR. SEC. SCHOOL.
VILL- ROUMARI

P.O- PURANA BHAWANIPUR

DIST- BARPETA PIN-781318.

17: PARAMESH CH. GOYARI
S/O- JAGENDRA GOYARY
PGT (TUTOR) OF RATIKANTA LAHKAR
MAHAVIDYALAY SR. SEC SCHOOL.
VILL-KATHALATARY
P.O- SARUTARA

DIST- BARPETA
PIN-781352.

18: AJIT DAS
S/O- BIPIN DAS
PGT (TUTOR) OF RATIKANTA LAHKAR
MAHAVIDYALAY SR. SEC SCHOOL.
VILL-BARSIMALA P.O- GOLIBANDHA

DIST- BARPETA
PIN-781375.

19: MD AMIR ALI
S/O- JASHIM UDDIN
PGT(TUTOR)OF RATIKANTA LAHKAR
MAHAVIDYALAY SR. SEC. SCHOOL.
VILL-HATIRTARI P.O- CHAPORBORI
Page No.# 133/679

DIST- BARPETA
PIN-781352.

20: MANJU BHUYAN
C/O- PRITAMBAR BHUYAN
PGT (TUTOR) OF RATIKANTA LAHKAR MAHAVIDYALAY SR. SECONDARY
SCHOOL.
VILL-BARGANDUBI
P.O- BANGAON DIST- BAJALI
PIN-781352.

21: MD JUMAR ALI
S/O- MD MATIAR RAHMAN
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL-NALIGAON
P.O- NALIGAON
DIST- BARPETA
PIN-781352.

22: MANOWAR HUSSAIN
S/O- ABDUL BASIR
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL AND P.O- KABLAR BHITHA
DIST-BARPETA
PIN-781352.

23: MD NAZESH ALI
S/O- GAZIUR RAHMAN
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL AND P.O- NALIGAON
DIST- BARPETA
PIN-781352.

24: MAHIR UDDIN AHMED
S/O- HABEZ UDDIN
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL AND P.O- NALIGAON
DIST- BARPETA
PIN-781352.

25: ABDUL MUTALEB
S/O- ABDUL GANI
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL- HELOCHAR PAM
P.O- NALIGAON
DIST- BARPETA
PIN-781352.
Page No.# 134/679

26: ABDUL KADER AHMED
S/O- JAYANAL ABEDIN
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL AND P.O- KAMALPUR

DIST- BARPETA
PIN-781352

27: SANOWAR AL- HASSAN
S/O- ABDUL AZIZ
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL- HELOCHARPAM
P.O- NALIGAON
DIST- BARPETA
PIN-781352.

28: MD OMAR ALI
S/O- AMZAD ALI
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL- KAYAKUCHI PAM
P.O- NALIGAON
DIST- BARPETA
PIN-781352.

29: ABDUL HAI
S/O- HABEZ UDDIN
PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.
VILL- HELOCHARPAM
P.O- NALIGAON
DIST- BARPETA
PIN-781352.

30: BABUL PATHAK
S/O- LT. PRABITRA PATHAK
PGT (TUTOR) OF PAZABHANGA ANCHALIK SR. SECONDARY SCHOOL.
VILL- SUHA
P.O- BHOGERPAR
DIST- BARPETA
PIN-781309.

31: JULHASH ALI AHMED
S/O- HAKIM ALI
PGT (TUTOR) OF PAZABHANGA
ANCHALIK SR. SECONDARY SCHOOL.
VILL- GOPALPUR
P.O- PAHUMARA DIST- BARPETA
PIN-781308.
Page No.# 135/679

32: SABIDUR RAHAMN
S/O- FAGAR ALI
PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL.
VILL AND P.O- GAHURPAM

DIST- BARPETA
PIN-781314.

33: MUSTAFA RAFIQUE HASSAN
S/O- MAFIZUDDIN AHMED
PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL.
VILL- DEWRIKUCHI
P.O- SUNKUCHI DIST- BARPETA
PIN-781314.

34: SAIFUL ISLAM
S/O- HAZRAT ALI
PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL.
VILL- MOURIGAON
P.O- MANDIYA DIST- BARPETA
PIN-781308.

35: HASMAT ALI
S/O- DANESH ALI
PGT (TUTOR) OF GOBARDHANA KHARIJA BIJNI SR. SECONDARY SCHOOL.
VILL- KATAJHAR PATHAR
P.O- KATAJHAR
DIST- BARPETA
PIN-781315.

36: RANJIT BARUA
S/O- ARABINDA BARUAH
PGT (TUTOR) OF GOBARDHANA KHARIJA BIJNI SR. SECONDARY SCHOOL.
VILL- HAKARTUP

P.O- ODALGURI
DIST- BARPETA
PIN-781325.

37: JAGANNATH DEKA
S/O- BHABANI DEKA
PGT (TUTOR) OF BISWANATH COMMERCE SR. SECONDARY SCHOOL.
VILL- KALYANPUR ( BISWANATH CHARIALI)
P.O- BISWANATH CHARIALI
DIST- SONITPUR
PIN- 784176.

38: MAYURI KALITA
Page No.# 136/679

C/O- LOCHAN CHANDRA KALITA
PGT (TUTOR) OF BISWANATH COMMERCE SR. SECONDARY SCHOOL. VILL
AND P.O- KETEKIBARI
DIST- SONITPUR
PIN-784154.

39: SANJIB KUMAR SARMAH
S/O- DEBENDRA KUMAR SARMAH
PGT (TUTOR) OF BISWANATH COMMERCE SR. SECONDARY SCHOOL. VILL-
KOCHGAON
P.O- CHARALI
DIST- SONITPUR

PIN-784176.

40: MANU KUMARI GOGOI
C/O- TIRTHESWAR GOGOI
PGT (TUTOR) OF K B SUBANSIRI SR. SECONDARY SCHOOL.
VILL- BOWALGURI
P.O- BOGALIJAN
DIST- NORTH LAKHIMPUR
PIN-787001.

41: NOMAL CH. DOLEY
S/O- DHATURAM DOLEY
PGT (TUTOR) OF GOGAMUKH GIRLS
SR. SECONDARY SCHOOL.
VILL- SINGARI GAON
P.O- 2 NO GOROIMARI
DIST- NORTH LAKHIMPUR
PIN-787032.

42: SUBARNA DOLEY
C/O- TEPU RAM DOLEY
PGT (TUTOR) OF GOGAMUKH GIRLS
SR. SECONDARY SCHOOL.
VILL- PUB BALIGAON

P.O- GOGAMUKH
DIST- DHEMAJI
PIN-787034.

43: ATUL CHAMUAH
S/O- SIBA NATH CHAMUAH
PGT (TUTOR) OF GOGAMUKH
GIRLS SR. SECONDARY SCHOOL.
VILL- NO-2 LATHIA GAON
P.O- GOGAMUKH
Page No.# 137/679

DIST- DHEMAJI PIN-787034.

44: BIKASH CHOUDHORY
S/O- HIRANYA CHOUDHORY
PGT (TUTOR) OF PUB HASTIBAPUR
SR. SECONDARY SCHOOL.
VILL- HARIPUR
P.O- BHAWANIPUR
DIST- BARPETA
PIN-781352.

45: CHANDRA KANTA KALITA
S/O- KAMALA KANTA KALITA
PGT (TUTOR) OF PUB HASTIBAPUR SR. SECONDARY SCHOOL.
VILL- GOBINDRAPUR (SAORA)
P.O- GOBINDAPUR

DIST- BARPETA
PIN-781326.

46: BISHNU DEV CHOUDHORY
S/O- LT SADA RAM CHOUDHORY
PGT (TUTOR) OF PUB HASTIBAPUR SR. SECONDARY SCHOOL.
VILL- NITANANDA PANBARI
P.O- BHAWANIPUR
DIST- BARPETA
PIN-781326.

47: PAKHILA KALITA
C/O- LT GOPI RAM KALITA
PGT (TUTOR) OF PUB HASTIBAPUR SR. SECONDARY SCHOOL
VILL- TIHU DEKHTA
P.O- HELANA
DIST- NALBARI
PIN- 781375

48: SUNITA MEDHI
C/O- LT NIKUNJA MEDHI
PGT (TUTOR) OF PUB HASTIBAPUR
SR. SECONDARY SCHOOL
VILL AND P.O- BAMAKHATA
DIST- BAJALI
PIN- 781325

49: BHUPEN DEKA
S/O- HEM CH DEKA
PGT (TUTOR) OF NORTH DARRANG SR. SECONDARY SCHOOL
WARD NO-4
Page No.# 138/679

P.O-TANGLA

DIST- UDALGURI (BTAD)
PIN- 784521.

50: TILAK CHANDRA NATH
S/O- LILADHAR NATH
PGT (TUTOR) OF NORTH DARRANG SR. SECONDARY SCHOOL.
VILL-SWETMODER (ATHIBARI)

P.O-BORDOULGURI
DIST- DARRANG
PIN- 784145.

51: JYOTSNA RANI SAHARIA
C/O- GOLOK CH. SAHARIA

PGT (TUTOR) OF NORTH DARRANG
SR.SECONDARY SCHOOL.
VILL-BARJALA (MILANPUR)

P.O-TANGLA
DIST- UDALGURI (BTAD)

PIN- 784521.

52: LAKSHI KANTA RAMCHIARY
S/O- HEM RAMCHIARY
PGT (TUTOR) OF NORTH DARRANG SR. SECONDARY SCHOOL. VILL-
HOSPITAL ROAD
P.O AND P.S -TANGLA
DIST- UDALGURI (BTAD)
PIN- 784521.

53: MAINUL HOQUE
S/O- ABDUL WAHAB
PGT (TUTOR) OF HOWLY SENIOR SR. SECONDARY SCHOOL
VILL - DHUPGURI
P.O- SIMLAGURI
DIST- BAKSA
PIN- 781313.

54: AVARANI DAS
C/O- SHAYLEN DAS
PGT (TUTOR) OF HOWLY SENIOR SR. SECONDARY SCHOOL
VILL - BASAKPARA
P.O- HOWLY
DIST- BARPETA
Page No.# 139/679

PIN- 781316.

55: MD IDRISH ALI
S/O- ABDUL AZIZ
PGT (TUTOR) OF SRIMANTA SANKAR-MADHAB SR. SECONDARY SCHOOL
VILL AND P.O- BARPALLY
DIST- BARPETA
PIN- 781314.

56: ABDUL HOQUE
S/O- SAMSER ALI
PGT (TUTOR) OF SRIMANTA SANKAR-MADHAB SR. SECONDARY SCHOOL
VILL - TAPESWARA

P.O- GUNIAL GURI
DIST- BARPETA
PIN- 781319.

57: BIJULI DAS
C/O- HRISHIKESH DAS
PGT (TUTOR) OF SRIMANTA SANKAR-MADHAB SR. SECONDARY SCHOOL
VILL - GAYAN HATI

P.O- AND DIST- BARPETA

PIN- 781301.

58: FAZILATON CHAUDHURY
C/O- INTAZ ALI CHAUDHURY
PGT (TUTOR) OF NAVASAKTI SR. SECONDARY SCHOOL
VILL - DHUPALPARA
P.O- MAJGAON DIST- BARPETA
PIN- 781313.

59: SAMSON NAHAR AHMED
C/O- ABDUL KALAM AZAD
PGT (TUTOR) OF NAVASAKTI SR. SECONDARY SCHOOL
TOWN - BARPETA RAOD
WARD NO. -09
DIST- BARPETA
PIN- 781313.

60: SEMINA AKTAR
C/O- MATIAR RAHMAN
PGT (TUTOR) OF NAVASAKTI SR. SECONDARY SCHOOL
TOWN - HOWLY
WARD NO. -4
Page No.# 140/679

P.O - HOWLY
DIST- BARPETA
PIN- 781316.

61: SARALA DAS
C/O- JAGIN DAS
PGT (TUTOR) OF RAJIB GANDHI SR. SECONDARY SCHOOL
VILL - BHEBLA (KEOT SUPA)
P.O - JALAH GHAT
DIST- BAKSA

PIN- 781327.

62: PINKU KUMAR SAHA
C/O- JAGADISH CH. SAHA
PGT (TUTOR) OF SINGIMARI MD. ALI HS SCHOOL ( COMMERCE STREAM)
VILL - THIATANGANI
P.S AND P.O - JURIA
DIST- NAGAON
PIN- 782124.

63: FORMAN ALI
C/O- BABOR ALI
PGT (TUTOR) OF SINGIMARI MD. ALI HS SCHOOL ( COMMERCE STREAM)
VILL AND P.O- BALIKATA
DIST- NAGAON
PIN- 782122.

64: BHUMIDHAR KALITA
S/O- GAURI KALITA
PGT (TUTOR) OF DAKSHIN BIJNI SR. SECONDARY SCHOOL
VILL- HAGURIGAON
P.O- MUGURIA
DIST- BAJALI PIN- 781325.

65: GARGESWAR BARO
S/O- LT. BATI RAM BARO
PGT (TUTOR) OF KOKLABARI CHAPAGURI SR. SECONDARY SCHOOL
VILL- JARABARI
P.O- JALAGAON
DIST- BAKSA PIN- 781373.

66: ARUP KUMAR KALITA
S/O- DANPATI KALITA
PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL
VILL- BARSIDHANI
P.O- BAGHMARA BAZAR
DIST- BARPETA PIN- 781328.
Page No.# 141/679

67: BEAUTY DEKA
PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL
VILL- SARTHEBARI ATTATHERCHUPA
P.O- SARTHEBARI
DIST- BARPETA PIN- 781307

68: BHRINGESWAR CHOUDHURY
PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL
VILL- BARBANG ( KEOTPARA)
P.O- BARBANG
DIST- BAJALI
PIN- 781325.

69: RANJU RANI DUTTA
PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL
VILL- NITYANANDA PANBARI
P.O- NITYANANDA
DIST- BAJALI
PIN- 781325.

70: MD. ABDUL KASHEM
C/O- HAZI MOHAMMAD ALI
PGT (TUTOR) OF FAKARUDDIN ALI AHMED MEMORIAL SR. SECONDARY
SCHOOL
VILL- TEDHARA GAON
P.O- MANDIA
DIST- BARPETA
PIN- 781308.

71: KRISHNA KANTA DAS
S/O- LT DIBAKAR CH. DAS
PGT (TUTOR) OF KUMARIKATA SR. SECONDARY SCHOOL
VILL- BAGANA
P.O- BANGAON
DIST- BAJALI

PIN- 781375.

72: BILLAL HAQUE
S/O- LT SHIRAZ UDDIN
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- KHANDAR PAR

P.O- KUJARPITH
DIST- BARPETA
PIN- 781316.
Page No.# 142/679

73: ABDUL KABIL UDDIN
S/O- LT PASHAN ALI
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- PUTLARTARARI
P.O- JARABARI
DIST- BARPETA
PIN- 781314.

74: PARUL DAS
C/O- GIRIN CHANDRA DAS
PGT (TUTOR) OF KOKLABARI CHAPAGURI SR. SECONDARY SCHOOL
VILL- HAZUWA

P.O- KOKLABARI
DIST- BAKSA
PIN- 781330.

75: JAMINI NARZARY
S/O- HANGKHRAI UZIR.
PGT (TUTOR) OF KOKLABARI CHAPAGURI SR. SECONDARY SCHOOL
VILL- HAZUWA

P.O- KOKLABARI
DIST- BAKSA
PIN- 781330.

76: PURNIMA HANDIQUE
C/O- GANDHESWAR BORAH.
PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL
DHEMAJI
VILL- NA ALI BHAJUGAON
P.O- JIADHAL
DIST- DHEMAJI
PIN- 787057.

77: KUNJA DUTTA
C/O- SIVANATH DUTTA.
PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL
DHEMAJI
VILL- MARIDHAL
P.O- MORIDHAL
DIST- DHEMAJI
PIN- 787057.

78: UTPAL SAIKIA
S/O- DIMBESWAR SAIKIA.
Page No.# 143/679

PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL
DHEMAJI
VILL AND P.O- BATGHARIA
DIST- DHEMAJI
PIN- 787057.

79: NABAJYOTI DUTTA
S/O- JITEN DUTTA
PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL
DHEMAJI
VILL AND P.O- MATHIKHULA
DIST- DHEMAJI
PIN- 787057.

80: MIZANUR RAHMAN
S/O- LT KADAM ALI.
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL- BECHIMARI
P.O- KALGACHIA
DIST- BARPETA
PIN- 781319.

81: NIZIMA BEGUM
C/O- LT ALI AKBAR.
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL- NAGARJHAR
P.O- HOWLY
DIST- BARPETA
PIN- 781316.

82: MD JAINAL ABDIN
S/O- LT JOHUR UDDIN.
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL- MOHMARA
P.O- GORAIMARI
DIST- MORIGAON
PIN- 782104.

83: MD SAHABUDDIN
S/O- LT ABDUL JABBAR.
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL AND P.O- DATIALBORI
DIST- MORIGAON
PIN- 782126.
Page No.# 144/679

84: AMRUL HUSSAIN
C/O- AMIR HUSSAIN
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL AND P.O- DATIALBORI
DIST- MORIGAON
PIN- 782126.

85: DEBAL CHANDRA SAIKIA
S/O- PHATIK SAIKIA.
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL AND P.O- KATHANI
DIST- MORIGAON
PIN- 782127.

86: SHOHIDUL ISLAM
S/O- LT MAMUD ALI.
PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL
MORIGAON
VILL-ULUBARI
P.O- DOLOIGAON
DIST- MORIGAON
PIN- 782126.

87: JYOTSHNA DEVI
C/O- LT BANESWAR SARMA
PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL-BENGAPARA
P.O- SARTHEBARI
DIST- BARPETA
PIN- 781307

88: DEPALI DAS
C/O- LT BASANTA KR DAS.
PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL-BALBARI
P.O- BARKATALA
DIST- BARPETA
PIN- 781307.

89: AHMED ALI
S/O- LT HAZRAT ALI.
PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL
Page No.# 145/679

VILL AND AMANI
DIST - NALBARI
PIN- 781307.

90: MANOJ KUMAR DEKA
S/O- LT KHAGENDRA NATH DEKA.
PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL-BANIYAKUCHI

P.O- SARTHEBARI
DIST- BARPETA PIN- 781307.

91: NUR MAHAMMAD ALI
S/O- LT KHABIR UDDIN.
PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI.
DIST- BARPETA PIN- 781309.

92: ANOWARA KHATUN
C/O- HAJI MAFIZ UDDIN.
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI

DIST- BARPETA
PIN- 781309.

93: SAYEFUL ISLAM
S/O- LT. MAZIBAR RAHMAN
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI

DIST- BARPETA
PIN- 781309.

94: AKABBAR ALI
S/O- LT ALTAF HUSSAIN.
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- BAMUN DONGRA
P.O- HABIDONGRA

DIST- BARPETA
PIN- 781308.
Page No.# 146/679

95: RAHIL AMIN SIDDIQUE
S/O- LT TAFIZ UDDIN AHMED.
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- BAMUN DONGRA
P.O- HABI DONGRA
DIST- BARPETA
PIN- 781308.

96: AFSAR KHAN
S/O- LT MONGAL KHAN.
PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI

DIST- BARPETA
PIN- 781309.

97: MD MOZIBAR RAHMAN
S/O- MD SAKMAN ALI.
PGT (TUTOR) OF UTTAR BARPETA SR. SECONDARY SCHOOL

VILL - CHAWRDIA
P.O- MAHTOLI

DIST- KAMRUP
PIN- 781136.

98: SHAMSUN NEHAR
C/O- HAZRAT ALI.
PGT (TUTOR) OF SRIMANTA SANKAR MADHAB SR. SECONDARY SCHOOL

VILL AND P.O-PALHAZI
DIST- BARPETA PIN- 781309.

99: KISMAT ALI AHMED
S/O- HIKMAT ALI.
PGT (TUTOR) OF BHELLA ANCHALIK SR. SECONDARY SCHOOL

VILL -TEKLARBALA
P.O-PAHUMARA
DIST- BARPETA
PIN- 781309.

100: MD SHAHJAHAN ALI
S/O- TOMSER ALI
PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL
Page No.# 147/679

VILL -RAMPUR
P.O- NIZ RAMPUR
DIST- BARPETA
PIN- 781319.

101: TAHERA KHATUN
C/O- TAMIJ UDDIN SHEIKH
PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL
VILL -2 NO. MANAKOCHA
P.O- MANAKOCHA DIST- CHIRANG
PIN- 783391.

102: MIRZA IBRAHIM ALI
S/O- MIRZA MONTAZ ALI
PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL
VILL -KALGACHIA
P.O- KALGACHIA DIST- BARPETA
PIN- 781319.

103: MD ABU BAKKAR SIDDIQUE
S/O- ABDUL SHEIKH
PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL
VILL -HATCHARA
P.O- CHANDMAMA
DIST- BARPETA
PIN- 781321.

104: MD RAFIQUL ISLAM
S/O- ABDUS SAMAD MIAH
PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL
VILL -BARBHITHA
P.O- CHANDAMAMA
DIST- BARPETA
PIN- 781321.

105: MD RAFIQUL ISLAM
S/O- MD. ABDUR RAHMAN
PGT (TUTOR) OF BORTHAL DOLOIGAON HIGHER SECONDARY SCHOOL
VILL - ULUBARI

P.O- DOLOIGAON
DIST- MORIGAON

PIN- 782126.

106: MD SHAHJAHAN ALI
S/O- MD. AHED ALI
PGT (TUTOR) OF BORTHAL DOLOIGAON HIGHER SECONDARY SCHOOL
Page No.# 148/679

VILL -SAHARIAGAON

P.O- SAHARIAGAON

DIST- MORIGAON
PIN- 782126.

107: JITENDRA NATH KALITA
S/O- LT UDDHAB CH. KALITA
PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL VILL AND
P.O -SARUMANIKPUR
DIST- BAKSA
PIN- 781329.

108: MD ABDUL MOZID MONDAL
S/O- MD ASIR UDDIN
PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -RAMPUR
P.O- NIZ RAMPUR
DIST- BARPETA
PIN- 781319.

109: DIPAK GOGOI
S/O- LT TUARAM GOGOI
PGT (TUTOR) OF NAKACHARI SR. SECONDARY SCHOOL
JORHAT

VILL -BORGAON
P.O- GOHAINBARI

DIST- JORHAT
PIN- 785635.

110: JONMONI MOHAN
D/O- LT MONI RAM MOHAN
PGT (TUTOR) OF NAKACHARI SR. SECONDARY SCHOOL
JORHAT

VILL -MARIANI NATUNMATI

P.O- MARIANI
DIST- JORHAT

PIN- 785634.

111: RAJAT BORAHOM
S/O- LT PUNADHAR BORAHAM
Page No.# 149/679

PGT (TUTOR) OF NAKACHARI SR. SECONDARY SCHOOL
JORHAT

VILL -LIKHURAKHAN

P.O- NAGINIJAN NAKACHARI

DIST- JORHAT
PIN- 785635.

112: GIAS UDDIN
S/O- SHORIF UDDIN
PGT (TUTOR) OF UDALI SR. SECONDARY SCHOOL
VILL -NAMATI
P.O AND P.S - DOBOKA

DIST- HOJAI
PIN- 782440.

113: MD SAHAB UDDIN
S/O- LT AKTAR ALI
PGT (TUTOR) OF UDALI SR. SECONDARY SCHOOL

VILL -DHINGARATI

P.O AND P.S - LAHARIGHAT

DIST- MORIGAON
PIN- 782127.

114: ARATI SAIKIA
D/O- LT MADHU RAM SAIKIA
PGT (TUTOR) OF MAHATMA GANDHI SR. SECONDARY SCHOOL
VILL -BARUA BARI GAON

P.O AND P.S - MOUT GAON

DIST- JORHAT
PIN- 785001.

115: AMIYA SAIKIA
D/O- LT PRABHAT CH. SAIKIA
PGT (TUTOR) OF MAHATMA GANDHI SR. SECONDARY SCHOOL
VILL -KEUTIAMARI GAON

P.O - JORHAT -1
DIST- JORHAT
PIN- 785001.
Page No.# 150/679

116: MONI DUTTA
S/O- LT SUNIL DUTTA
PGT (TUTOR) OF MAHATMA GANDHI SR. SECONDARY SCHOOL
VILL -KALIAPANI ADARSHA GAON
P.O - KALIAPANI TEOK

DIST- JORHAT
PIN- 785112.

117: ROMEN CH. BORAH DUTTA
S/O- MR. HOREN BORAH
PGT (TUTOR) OF MAHATMA GANDHI
SR. SECONDARY SCHOOL

VILL -SEWJIPAR
P.O - KALAKHOWA

DIST- JORHAT
PIN- 785010.

118: PRADIP CHAMUAH
S/O- BHUPEN CH. CHAMUAH
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- NO 1 BANTOW

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

119: DULEN CHAMUAH
S/O- ANANDA CHAMUAH
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- AMULAPATTY

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

120: ANANTHA HAZARIKA
S/O- PUHESWAR HAZARIKA
PGT (TUTOR) OF DHAKUKHANA
Page No.# 151/679

GIRLS SR. SECONDARY SCHOOL

VILL- NO 1 BANHPARA

P.O- BANHPARA
DIST- NORTH LAKHIMPUR

PIN- 787055.
SR. SECONDARY SCHOOL

121: MOHAN CHUTIA
S/O- LAKHI NATH CHUTIA
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- NO 1 BARJAN

P.O-MACHKHOWA
DIST- NORTH LAKHIMPUR

PIN- 787053.

122: KUSHAL GOHAIN
S/O- PHANIDHAR BURAGOHAIN
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- KATHARBARI

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

123: TIRTHA BORAH
S/O- RAKHESWAR BORAH
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- KATHALGURI

P.O- NEMUTENANI
DIST- NORTH LAKHIMPUR

PIN- 787055.

124: RUPANJALI PHUKAN
Page No.# 152/679

D/O- KULA PRASHAD PHUKAN
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- NABAKATHARBARI

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

125: BHUPEN DOWARAH
S/O- DURNA KANTA DOWARAH
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- KATHARBARI

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

126: NANI GOGOI
S/O- RABI GOGOI
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- AMULAYAPATTY

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

127: KANCHANA DUTTA
D/O- LAKHI NATH DUTTA
PGT (TUTOR) OF DHAKUKHANA
GIRLS SR. SECONDARY SCHOOL

VILL- AMULAYAPATTY

P.O- DHAKUAKHANA
DIST- NORTH LAKHIMPUR

PIN- 787055.

128: MANOJ KR DOWARAH
Page No.# 153/679

S/O- LT PHANIDHAR DOWARAH
PGT (TUTOR) OF SISSIBORGAON
SR. SECONDARY SCHOOL

VILL- NO-1 BETONIPAM

P.O- BETONIPAM
DIST- DHEMAJI
PIN- 787059.

129: GULENDRA KR BHUYAN
S/O- LT NABIN BHUYAN
PGT (TUTOR) OF SISSIBORGAON
SR. SECONDARY SCHOOL

VILL- NATUN MISSING GAON

P.O- SILAPATHAR
DIST- DHEMAJI
PIN- 787059.

130: RABIN KR CHETIA
S/O- LT PURNADHAR CHETIA
PGT (TUTOR) OF SISSIBORGAON
SR. SECONDARY SCHOOL

VILL- NO-2 BHARALICHUK

SURAJNAGAR WARD NO-5
P.O AND DIST- DHEMAJI

PIN- 787057.

131: RIHITESWAR DUTTA
S/O- JOGESWAR BORAH
PGT (TUTOR) OF LAKHIMPUR
PURBANCHAL SR. SECONDARY
SCHOOL
VILL- KHATGAON

P.O- BAHADURCHUK
DIST- NORTH LAKHIMPUR

PIN- 787031.

132: ITIMA BARUAH
D/O- SURESWAR BORAH
PGT (TUTOR) OF LAKHIMPUR
Page No.# 154/679

PURBANCHAL SR. SECONDARY
SCHOOL
VILL- KHELMATI

LACHIT NAGAR
P.O- KHELMATI
DIST- NORTH LAKHIMPUR

PIN- 787031.

133: DIBYAJYOTI DUTTA
S/O- TILESWAR DUTTA
PGT (TUTOR) OF LAKHIMPUR
PURBANCHAL SR. SECONDARY
SCHOOL
VILL- KHELMATI

LACHIT NAGAR
P.O- KHELMATI
DIST- NORTH LAKHIMPUR

PIN- 787031.

134: DIGANTA NATH
S/O- CHANDRA KANTA NATH
PGT (TUTOR) OF RAJABARI
SR. SECONDARY SCHOOL
VILL AND P.O- HATIGHULI

DIST- SIBSAGAR
PIN- 785664.

135: AKHIL BORGOHAIN
S/O- LT PROMOD BORGOHAIN
PGT (TUTOR) OF RAJABARI
SR. SECONDA SCHOOL

VILL- NAMTIAL GAON

P.O-KALOOGAON
DIST- SIBSAGAR
PIN- 785666.

136: JUGAL PRASAD GOGOI
S/O- KHAGEN GOGOI
PGT (TUTOR) OF RAJABARI
SR. SECONDARY SCHOOL
VILL- NO-2 CHAULKHOWA
Page No.# 155/679

P.O- AKHOIPUTHIA
DIST- SIBSAGAR
PIN- 785667

137: MRS DIKHA BORAH
D/O- MAKHAN BORAH
PGT (TUTOR) OF R.K JUNIOR
COLLEGE

R/O-C.D ROAD
WARD NO-4

NORTH LAHKIMPUR
P.O AND DIST- NORTH LAKHIMPUR

PIN- 787001.

138: SMTI KUSUM SONOWAL
D/O- INDRESWAR SONOWAL
PGT (TUTOR) OF R.K JUNIOR
COLLEGE

VILL- KADAM KACHARI

P.O. LAHKIMPUR
DIST- NORTH LAKHIMPUR

PIN- 787032.

139: KHIROD BORAH
S/O-BADAN BORAH
PGT (TUTOR) OF R.K JUNIOR
COLLEGE

VILL- BARBARI
P.O- PATHALIPAM
DIST- NORTH LAKHIMPUR

PIN- 787056

140: KHIRADA DUTTA
D/O- TILAK CH DUTTA
PGT (TUTOR) OF R.K JUNIOR
COLLEGE

VILL- NEWAR GAON
P.O- GUGAMUKH
Page No.# 156/679

DIST- DHEMAJI
PIN- 787034.

141: DULUMONI BORAH
D/O- LT MAHENDRA BORAH
PGT (TUTOR) OF TELAHI TUWARAM
NATH JUNIOR COLLEGE

VILL- MEDHICHUK GAON
P.O- PANIGAON
DIST- NORTH LAKHIMPUR

PIN- 787052

142: AJIT DUTTA
S/O-LT DINA NATH DUTTA
PGT (TUTOR) OF PANIGAON
H.S SCHOOL

VILL AND P.O- NARAGAON
DIST- NORTH LAKHIMPUR

PIN- 787052

143: PARESH SARMAH
S/O- LATESARBANANDA SARMAH
PGT (TUTOR) OF PANIGAON
H.S SCHOOL

VILL- SOLALGAON P.O- PANIGAON
DIST- NORTH LAKHIMPUR

PIN- 787052

144: TAFIQUL HUSSAIN
S/O-FAZIRUDDIN AHMED
PGT (TUTOR) OF PANIGAON
H.S SCHOOL

VILL- CHARAIMORIA
P.O- PHUKANARHAT
DIST- NORTH LAKHIMPUR

PIN- 787052
VERSUS

THE STATE OF ASSAM AND 4 ORS.
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
Page No.# 157/679

ASSAM
DISPUR
GUWAHATI- 6.

2:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI- 6.

3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
EDUCATION DEPARTMENT (SECONDARY)
DISPUR
GUWAHATI-6

4:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI-6

5:THE DIRECTOR OF SECONDARY EDUCATION
GOVT. OF ASSAM
KAHILIPARA
GUWAHATI-6.
------------
Advocate for : MR. K N CHOUDHURY
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3084/2023

NURUL ISLAM MAZUMDAR AND 3 ORS
S/O- LATE SAYEED AHMED MAZUMDAR

VILL. RONGPUR PART-VI

P.O.- RONGPUR SOUTH

DISTRICT- HAILAKANDI
ASSAM

PIN- 788163.

2: RAHUL KANTI NATH
S/O- LATE RADHA RAMAN ROY
Page No.# 158/679

VILL. RONGPUR PART-1

P.O.- APPIN

DIST.- HAILAKANDI
ASSAM

PIN- 788161.

3: ABUL KASHEM BARBHUIYA
S/O- MUBBIN UDDIN BARBHUIYA

TOWN LALA PART-1

P.O.- LALA
DIST.- HAILAKANDI

ASSAM
PIN- 788163.

4: ANUPAMA RANI NATH
D/O- LATE SUDHANGSHU MOHAN NATH

TOWN- P.K. ROAD NEAR P.K. SCHOOL
LALA

WARD NO.-4
P.O.- LALA

DISTRICT- HAILAKANDI
ASSAM

PIN- 788163.
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI- 6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
Page No.# 159/679

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA
ASSAM
GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/5593/2021

SULTAN MAMUD AND 19 ORS
ASSTT. TEACHER (HINDI) OF THEKERABARI M.E. MADRASSA
S/O LATE ABDUL JALIL
VILL NO. 3 THEKERABARI
P.O.-BALABARI
DIST-DARRANG
ASSAM

2: M.M. FARIZUL HOQUE
ASSTT. TEACHER (HINDI) OF BARKHAT CHENIBARI M.E. MADRASSA
S/O LATE KAMARUDDIN AHMED
VILL- CHAMUAKHAT
DIST-DARRANG
ASSAM

3: MAINUL HOQUE
ASSTT. TEACHER (HINDI) OF TANGANIJHER M.E. SCHOOL
S/O LATE BHULA AHMED
VILL-PANIAKHAT
P.O.-DHULA
DIST-DARRANG
ASSAM

4: MD. SULTAN AHMED
ASSTT. TEACHER (HINDI) OF JUGIPARA M.E. SCHOOL
S/O AMZAD ALI
VILL-JUGIPARA
P.O.-BALABARI
DIST-DARRANG
ASSAM

5: JAHANARA BEGUM
Page No.# 160/679

ASSTT. TEACHER (HINDI) OF KABIRATNA MUBARAK ALI GIRLS M.E.
MADRASSA
W/O MEHBUBUL ISLAM
VILL-DAIPAM
P.O.-DAIPAM
DIST-DARRANG
ASSAM

6: HANIF ALI
ASSTT. TEACHER (HINDI) OF MAHAMMAD ALI M.E. MADRASSA
S/O SAMIR UDDIN AHMED
VILL-NAMATI
P.O.-DAIPAM
DIST-DARRANG
ASSAM

7: KAMRUDDIN AHMED
ASSTT. TEACHER (HINDI) OF NIZ SHYAMABARI GIRLS M.E. MADRASSA
S/O KASHEM ALI
VILL-RAJAPUKHURI HABI
P.O.-CHAMUAKHAT
DIST-DARRANG
ASSAM

8: ZAHANARA KHANAM
ASSTT. TEACHER (HINDI) OF SADEK ALI M.E. MADRASSA
W/O KHANDAKAR MOSHARAF HOSSAIN
VILL-BALOGARAH
P.O.-NIZ KHARUPETIA
DIST-DARRANG
ASSAM

9: REHENA SULTANA
ASSTT. TEACHER (HINDI) OF JANGALPARA M.E. MADRASSA
W/O IBRAHIM ALI
VILL-ULUBARI
P.O.-JANGALPARA
DIST-DARRANG
ASSAM

10: ARAB ALI
ASSTT. TEACHER (HINDI) OF BHUT PUKHURI JAN JAGARAN M.E.
MADRASSA
S/O LATE IBRAHIM ALI
VILL-BAGHARBARI
P.O.-GOLANDI
DIST-DARRANG
ASSAM
Page No.# 161/679

11: AKBAR ALI
ASSTT. TEACHER (HINDI) OF KAWADANGA M.E. MADRASSA
S/O LATE YAD ALI
VILL- GRANDLAND BAGICHA
P.O.-BARBAGAN
DIST-DARRANG
ASSAM

12: KAMAL CHAUHAN
ASSTT. TEACHER (HINDI) OF PANBARI M.E. SCHOOL
S/O LATE RAMDAS CHAUHAN
VILL- KADAMTOLA BAGICHA
P.O.-BHAKATPARA
DIST-DARRANG
ASSAM

13: ABDUR RASHID
ASSTT. TEACHER (HINDI) OF CHENIBARI B.A. GIRLS M.E. MADRASSA
S/O JUMAR ALI
VILL-BARJHAR
P.O.-BHERBHERI BIL
DIST-DARRANG
ASSAM

14: MD. TOMIZ ALI
ASSTT. TEACHER (HINDI) OF BARUJHAR GIRLS M.E. MADRASSA
S/O LATE MD. TALEB ALI
VILL- NO. 1/2 BARUJHAR
P.O.-GOLANDI
DIST-DARRANG
ASSAM

15: MONOWARA KHATUN
ASSTT. TEACHER (HINDI) OF JAMALPUR M.E. MADRASSA
W/O ABUL KALAM AZAD
VILL- NO. 2 MAJGAON
P.O.-LALPUL
DIST-DARRANG
ASSAM

16: MIRUJA BEGUM
ASSTT. TEACHER (HINDI) OF CHANDPUR BARUAHJHAR M.E. MADRASSA
W/O MD. EUSUF ALI
VILL- NO. 3 BARUAJHAR
P.O.-BECHIMARI
DIST- DARRANG
ASSAM
Page No.# 162/679

17: SULTANA REJIA BEGUM
ASSTT. TEACHER (HINDI) OF DHULA GIRLS M.E. SCHOOL
W/O MD. NURUL ISLAM
VILL- NO. 1 THEKERABARI
P.O.-BALABARI
DIST-DARRANG
ASSAM

18: MD. ABDUL KHALEQUE
ASSTT. TEACHER (HINDI) OF BARANGABARI M.E. MADRASSA
S/O LATE SAMSUL HOQUE
VILL- BARANGABARI
P.O.-JANGALPARA
DIST- DARRANG
ASSAM

19: FARIDA BEGUM
ASSTT. TEACHER (HINDI) OF KHATANIAPARA IBRAHIMIYA M.E.
MADRASSA
W/O ABU SAYEDUL KALAM
VILL- KHATANIAPARA
P.O.-DHULA
DIST- DARRANG
ASSAM

20: NAZIR ALI
ASSTT. TEACHER (HINDI) OF BALABARI GIRLS M.E. MADRASSA
S/O SURAP UDDIN
VILL- NO. 1 THEKERABARI
P.O.-BALABARI
DIST- DARRANG
ASSAM
VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
Page No.# 163/679

GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. B C DAS
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6192/2018

DAKSHINGAON HIGH SCHOOL AND 75 ORS.
VILL- DAKSHINGAON
P.O. KAHILIPARA
P.S. DISPUR
DIST. KAMRUP(M)
PIN- 781019. REPRESENTED BY HEAD MASTER- HELAL UDDIN
AGE - 45 YEARS.

2: CHOONSALI HIGH SCHOOL
P.O. NOONMATI
P.S. NOONMATI
DIST. KAMRUP(M)
PIN- 781020
REP. BY HEAD MASTER- MR. GIRIN CH. BARMAN
AGE- 42 YEARS.

3: JANASHIMALU HIGH SCHOOL
VILLAGE BOTAHGULI
P.O. PANJABARI
P.S. SATGAON
DIST. KAMRUP(M)
PIN- 781037. REPRESENTED BY HEAD MASTER- MR. KANAK KALITA
AGE 47 YEARS.

4: ADINGGIRI HIGH SCHOOL
P.O. MALIGAON
P.S. MALIGAON
DIST. KAMRUP(M)
PIN- 781011. REPRESENTED BY HEAD MASTER- MRS. JOSHNA KALITA
AGE- 43 YEARS.

5: BAMUNDI HIGH SCHOOL
VILL. BAMUNDI
Page No.# 164/679

P.O. BAMUNDI
P.S. SARTHEBARI
DIST. BARPETA
PIN- 781311
REP. BY HEAD MASTER- BIJOY KUMAR SARKAR
AGE- 40 YEARS.

6: MODERN HIGH SCHOOL
VILL. KATHLIJHAR
P.O. GHILAZARI
P.S. HOWLY
DIST. BARPETA
PIN- 781316
REP. BY HEAD MASTER- AKHTARAN NEHER
AGE- 46 YEARS.

7: DAKSHINGARI HIGH SCHOOL
VILL. DAKSHINGARI
P.O. DAKSHINGARI
P.S. NITYANANDA
DIST. BARPETA
PIN- 781329
REP. BY HEAD MASTER- SONTARA DAS
AGE- 43 YEARS.

8: PACHIM BARPETA U.M. SIKSHANNSTAN
P.O. BARPETA VIA JATIGAON
P.S. JATIGAON
DIST. BARPETA
PIN- 781301
REP. BY HEAD MASTER- RANJAN PATHAK
AGE- 45 YEARS.

9: BHATTADEV HIGH SCHOOL
VILL. BICHANKUCHI
P.O. NITYANANDA
P.S. NITYANANDA
DIST. BARPETA
PIN- 781329
REP. BY HEAD MASTER- HEMCHANDRA CHOUDHURY
AGE- 43 YEARS.

10: CHANDMAMA HIGH SCHOOL
VILL. CHANDMAMA
P.O. CHANDMAMA
P.S. KALGACHIA
DIST. BARPETA
PIN- 781321
Page No.# 165/679

REP. BY HEAD MASTER- NURMAN ALI
AGE- 45 YEARS.

11: SANKARDEV HIGH SCHOOL
P.O. BAKUAJARI
P.S. TIHU
DIST. NALBARI
PIN- 781340
REP. BY HEAD MASTER- MR. KHURSED ALI
AGE- 43 YEARS.

12: BIHAMPUR HIGH SCHOOL
P.O. BIHAMPUR
P.S. NALBARI
DIST. NALBARI
PIN- 781303
REP. BY HEAD MASTER- DHIREN BARMAN
AGE- 41 YEARS.

13: SIALMARI HIGH SCHOOL
VILL. BARSULIA
P.O. BHANGNAMARI
P.S. SIALMARI
DIST. NALBARI
PIN- 781126
REP. BY HEAD MASTER- ABDUR RAHIM
AGE- 42 YEARS.

14: JATINGAMUKH BADARPUR HIGH SCHOOL
P.O. NIZ JOYNAGAR
P.S. BARKHOLA
DIST. CACHAR
PIN- 788025
REP. BY HEAD MASTER- MR. MONJUR AHMED BARBHUYAN
AGE- 45 YEARS.

15: DUDHPUR HIGH SCHOOL
P.O. DUDHPUR
P.S. ARUNACHAL
DIST. CACHAR
PIN- 788025
REP. BY HEAD MASTER- LALIT MOHAN SINGHA
AGE- 42 YEARS.

16: SINGER HAWAR PUBLIC HIGH SCHOOL
VILL- JAMALPUR
P.O. JAMALPUR
P.S. BHANGA BAZAR
Page No.# 166/679

DIST. CACHAR
DIST.- CACHAR
PIN- 781340
REP. BY HEAD MASTER- FAKRUL ISLAM BARBHUIYA
AGE- 43 YEARS.

17: JALALPUR HIGH SCHOOL

VILL.- NIZ JALALPUR. PART-I
P.O. JALALPUR
P.S. KATIGORAH
DIST. CACHAR
PIN- 788816
REP. BY HEAD MASTER- DEBANUJ NATH
AGE- 45 YEARS.

18: FULERTAL PUBLIC HIGH SCHOOL
P.O. FULERTAL
P.S. LAKHIPUR
DIST. CACHAR
PIN- 788106
REP. BY HEAD MASTER- RAHIMA KHATUN
AGE- 40 YEARS.

19: JANATA HIGH SCHOOL
VILL. BARJATRAPUR
P.O. BARJATRAPUR
P.S. BARKHALA
DIST. CACHAR
PIN- 788110
REP. BY HEAD MASTER- BAHARUL ISLAM BARBHUYAN
AGE- 42 YEARS.

20: DALGOMA HIGH SCHOOL
VILL. DALGOMA
P.O. DALGOMA
P.S. MATIA
DIST. GOALPARA
PIN- 783125
REP. BY HEAD MASTER- SAURAV DAS
AGE- 40 YEARS.

21: CHANDARIA PATHAR HIGH SCHOOL
VILL. CHANDARIA PATHAR
P.O. BALAD MARI
DIST. GOALPARA
PIN- 783121
REP. BY HEAD MASTER- HIMANI MEDHI
Page No.# 167/679

AGE- 44 YEARS.

22: BAGUAN KHEROPARA HIGH SCHOOL
P.O. CHECHAPANI
VILL. KATHALBARI
P.S. MATIA
DIST. GOALPARA
PIN- 783134
REP. BY HEAD MASTER- SHEIKH MOZIBAR RAHMAN
AGE- 41 YEARS.

23: GARUCHATKA ANCHALIK HIGH SCHOOL
VILL. GARUCHATKA
P.O. TIPLAI
P.S. RANGJULI
DIST. GOALPARA
PIN- 783130
REP. BY HEAD MASTER- AJGAR ALI AHMED
AGE- 43 YEARS.

24: BARPATHAR BARDOBA HIGH SCHOOL
VILL. TIPLAI
P.O. TIPLAI
P.S. RANGJULI
DIST. GOALPARA
PIN- 783130
REP. BY HEAD MASTER- SARIFUDDIN AHMED
AGE- 45 YEARS.

25: FURHANI ATI HIGH SCHOOL
VILL. FURHANIATI
P.O. LETERIPAR BAZAR
P.S. JURIA
DIST. NAGAON
PIN- 783134
REP. BY HEAD MASTER- SARIFUDDIN AHMED
AGE- 40 YEARS.

26: INDIRA GANDHI HIGH SCHOOL
VILL.- NAM DOBOKA GAON
P.O. HINDU BLOCK
P.S. DOBOKA
DIST. NAGAON
PIN- 782440
REP. BY HEAD MASTER- ABDUL MONIM
AGE- 35 YEARS.

27: DHUPAGURI KALANI BOSTI ROSUTIPAR GIRLS HIGH SCHOOL
Page No.# 168/679

P.O. DHUPAGURI
VILL- DHUPAGURI
DIST. NAGAON
PIN- 782123
REP. BY HEAD MASTER- SHAHJAHAN ALI
AGE- 41 YEARS.

28: SINGIA POTANI GIRLS HIGH SCHOOL
VILL. RESERVE PANI GAON
P.O. BIHARIGAON
P.S. NONOI
DIST. NAGAON
PIN- 782101
REP. BY HEAD MASTER- RANJIT SAIKIA
AGE- 38 YEARS.

29: CHOTA RUPAHI ADARSHA HIGH SCHOOL
VILL. CHOTA RUPAHI
P.O. HERAPATI
P.S. SADAR
DIST. NAGAON
PIN- 782001
REP. BY HEAD MASTER- ABDUL KADIR
AGE- 40 YEARS.

30: TINSUKIA HIGH MADRASSA
VILL. TINSUKIA
P.O. NAGAON
P.S. JURIA
DIST. NAGAON
PIN- 782124
REP. BY HEAD MASTER- MAKIDUR RAHMAN
AGE- 45 YEARS.

31: SARIYAHTALI ANCHALIK HIGH SCHOOL
VILL. SARIYAHTALI
P.O. BAMUNIJAN
P.S. RAHA
DIST. NAGAON
PIN- 782425
REP. BY HEAD MASTER- NIRMAL CHANDRA DEKA
AGE- 43 YEARS.

32: MAHATMA GANDHI HIGH SCHOOL
VILL. SALMARA
P.O. BORBOKA MAJULI
DIST. MAJULI
PIN- 785102
Page No.# 169/679

REP. BY HEAD MASTER- DEHIRAM KALITA
AGE- 45 YEARS.

33: BALIJAN GELGELI HIGH SCHOOL
VILL. GELGALI
P.O. BETANIPAM
DIST. DHEMAJI
PIN- 787059
REP. BY HEAD MASTER- ATUL CHANDRA MAHANTA
AGE- 43 YEARS.

34: JYOTI VIDYAPITH HIGH SCHOOL
VILL. JYOTIPUR
P.O. BOKAKHAT
P.S. GOLAGHAT
DIST. GOLAGHAT
PIN- 785612
REP. BY HEAD MASTER- AJANTA BORDOLOI
AGE- 45 YEARS.

35: SRIMANTA SANKARDEV HIGH SCHOOL
VILL. 5 NO. RONGBONG
P.O. KANAIGHAT
P.S. NUMALIGARH
DIST. GOLAGHAT
PIN- 785699
REP. BY HEAD MASTER- NAREN BORA
AGE- 49 YEARS.

36: NAMONI BOHUPATHAR HIGH SCHOOL
VILL. LIKSON
P.O. BHOLAGURI
P.S. BADULIPAR
DIST. GOLAGHAT
PIN- 785611
REP. BY HEAD MASTER- LOKRAM GOGOI
AGE- 45 YEARS.

37: DUNGARPUR HIGH SCHOOL
VILL. DUNGARPUR
P.O. DUNGARPUR
P.S. BHURAGAON
DIST. MORIGAON
PIN- 782411
REP. BY HEAD MASTER- KHAGENDRA CHANDRA MANDAL
AGE- 45 YEARS.

38: PRIYA NEOG VIDYAPITH HIGH SCHOOL
Page No.# 170/679

VILL. BORKULOI
P.O. BORKULOI
P.S. JAGIROAD
DIST. MORIGAON
PIN- 782411
REP. BY HEAD MASTER- UTTAM CHANDRA BHUYAN
AGE- 46 YEARS.

39: GAGALMARI ANCHALIK HIGH SCHOOL
VILL. GAGALMARI
P.O. GAGALMARI
P.S. MAYONG
DIST. MORIGAON
PIN- 782121
REP. BY HEAD MASTER- SHAHIDUL ISLAM
AGE- 39 YEARS.

40: AGNIGARH VIDYAPITH
P.O. TEZPUR
P.S. TEZPUR
DIST. SONITPUR
PIN- 784001
REP. BY HEAD MASTER- TILAK CHANDRA BORA
AGE- 40 YEARS.

41: BURAGAON HIGH SCHOOL
P.O. CHARIDUAR
P.S. CHARIDUAR
DIST. SONITPUR
PIN- 784103
REP. BY HEAD MASTER- SARASWATI LAHKAR
AGE- 45 YEARS.

42: TAPATTARI HIGH SCHOOL

VILL. PIRADHARA
P.O. PIRADHARA
P.S. ABHAYAPURI
DIST. ABHAYAPURI
PIN- 783384
REP. BY HEAD MASTER- HARAM ALI
AGE- 45 YEARS.

43: DR. B.R. AMBEDKAR HIGH SCHOOL
VILL. ABHAYAPURI
P.O. ABHAYAPURI
P.S. ABHAYAPURI
DIST. BONGAIGAON
Page No.# 171/679

PIN- 783384
REP. BY HEAD MASTER- SAMAD AZAD
AGE- 42 YEARS.

44: BOTGURI HIGH SCHOOL
VILL. BOTGURI
P.O. BOTGURI
DIST. BONGAIGAON
PIN- 783383
REP. BY HEAD MASTER- TARUN KUMAR RAI
AGE- 45 YEARS.

45: TINDUBI CHALAKURA HIGH SCHOOL

VILL. JAMADARHAT
P.O. JAMADARHAT
P.S. FAKIRGANJ
DIST. DHUBRI
PIN- 783330
REP. BY HEAD MASTER- ANIMUL HAQUE CHOUDHARY
AGE- 43 YEARS.

46: NAVO RASHMI GIRLS HIGH SCHOOL
VILL.KUKURMARA
P.O. RADHAMADHAB HAT
P.S. MANKACHAR
DIST. DHUBRI
PIN- 783121
REP. BY HEAD MASTER H/M- NAZMA BEGUM
AGE- 42 YEARS.

47: MURABARI HIGH SCHOOL
P.O. JALABILA
P.S. BILASHIPARA
DIST. DHURBI
PIN- 783348
REP. BY HEAD MASTER- PRAVAT CHANDRA SARKAR
AGE- 37 YEARS.

48: PAYESTI DIMATOLA HIGH SCHOOL
P.O. JARNAR CHAR
DIST. DHUBRI
PIN- 783339
REP. BY HEAD MASTER- NUR MOHAMMAD ALI
AGE- 45 YEARS.

49: CHOUDHURI CHAR HIGH SCHOOL
VILL. CHOUDHURI CHAR
Page No.# 172/679

P.O. CHOUDHURI CHAR
DIST. DHUBRI
REP. BY HEAD MASTER- SAHID ALI SEKH
AGE- 42 YEARS.

50: KAIMATI HIGH SCHOOL
VILL. CHOTOGRAM
P.O. CHOTOGRAM VIA AGOMONI
DIST. DHUBRI
PIN- 783335
REP. BY HEAD MASTER- KHALILUR RAHMAN
AGE 45 YEARS.

51: SANKAR AZAN MODEL HIGH SCHOOL
VILL. GERAMARI PART-I
P.O. GERAMARI
P.S. GOURIPUR
DIST. DHUBRI
PIN- 783339
REP. BY HEAD MASTER- MAHAMUDUL ISLAM
AGE- 46 YEARS.

52: BONDIA HIGH MADRASSA
VILL. BONDIA
P.O. MANGALDAI
P.S. BADULIPAR
DIST. DARRANG
PIN- 784125
REP. BY HEAD MASTER- ABDUL ADUD
AGE- 42 YEARS.

53: MAIRACHORA ANCHALIK HIGH SCHOOL
VILL. MAIRACHORA
P.O. DAMALCHOS
P.S. BOKO
DIST. KAMRUP(R)
PIN- 781135
REP. BY HEAD MASTER- AJMAL HOQUE
AGE- 45 YEARS.

54: JAYKUCHI JATIA BHANGARA HIGH SCHOOL
VILL. JAYKUCHI JATIA BHANGARA
P.O. LOCH
P.S. BAIHATA CHARIALI
DIST. KAMRUP(R)
PIN- 781381
REP. BY HEAD MASTER- PRADIP RAJBONGSHI
AGE- 40 YEARS.
Page No.# 173/679

55: PATRAPUR HIGH SCHOOL
VILL. PATRAPUR
P.O. KENDUA
P.S. BAIHATA CHARIALI
DIST. KAMRUP(R)
PIN- 781121
REP. BY HEAD MASTER- LATIF ALI
AGE- 42 YEARS.

56: PANIKHAITY ANCHALIK HIGH SCHOOL
VILL. PANIKHAITY
P.O. PANIKHAITY
P.S. CHHAYGAON
DIST. KAMRUP(R)
PIN- 781137
REP. BY HEAD MASTER- HISWA TALUKDAR
AGE- 45 YEARS.

57: PIYALIKHATA HIGH SCHOOL
VILL. BAIHATA CHARIALI
P.O. BAIHATA CHARIALI
P.S. CHANGSARI
DIST. KAMRUP(R)
PIN- 781381
REP. BY HEAD MASTER- SARIF ULLAH
AGE- 45 YEARS.

58: DAMPUR HIGH MADRASSA

VILL. DAMPUR
P.O. DAMPUR
P.S. HAJO
DIST. KAMRUP(R)
PIN- 781102
REP. BY HEAD MASTER- ANOWAR HUSSAIN
AGE- 46 YEARS.

59: BARAGOG HIGH SCHOOL
VILL. BARAGOG
P.O. DORAKAHARA
P.S. CHANGSARI
DIST. KAMRUP(R)
PIN- 781101
REP. BY HEAD MASTER- MADHAB KALIA.

60: KULAHATI UTTAM CHANDRA SUBHAPRIYA BHARALI HIGH SCHOOL
VILL. KULAHATI
Page No.# 174/679

P.O. KULAHATI
P.S. HAJO
DIST. KAMRUP(R)
PIN- 781104
REP. BY HEAD MASTER- UDDHAB DAS
AGE- 45 YEARS.

61: SAMBHURAM DAS TRIBAL GIRLS HIGH SCHOOL
VILL. BANGSHAR
P.O. BANGSHAR
P.S. SINGIMARI
DIST. KAMRUP(R)
PIN- 781103
REP. BY HEAD MASTER- PRADIP BAISHYA
AGE- 44 YEARS.

62: NAVODAY HIGH SCHOOL
VILL.TURUKPARA
P.O. BOKO
P.S. BOKO
DIST. KAMRUP(R)
PIN- 781123
REP. BY HEAD MASTER- RAHUL CHANDRA BARO
AGE- 43 YEARS.

63: HASANG JANAJATI VIDYAPITH HIGH SCHOOL
VILL. HASANG
P.O. MADHUKUNJ
P.S. RANGIA
DIST. KAMRUP(R)
PIN- 781354
REP. BY HEAD MASTER- AJIT RAJBONGSHI
AGE- 42 YEARS.

64: BARHAZARA HIGH SCHOOL
VILL. BARHAZARA
P.O. BHOMOLHATI
P.S. BAIHATA CHARIALI
DIST. KAMRUP(R)
PIN- 781121
REP. BY HEAD MASTER- KUMUD DEKA
AGE- 43 YEARS.

65: RANI NARAH HIGH SCHOOL
VILL. NAMONI DORGE
P.O. GELEKI
DIST. LAKHIMPUR
PIN- 787032
Page No.# 175/679

REP. BY HEAD MASTER- MUNINDRA KUMAR NARAH
AGE- 41 YEARS.

66: GORMUR JANAJATI HIGH SCHOOL
VILL. GORMUR
P.O. LALUK
DIST. LAKHIMPUR
PIN- 784160
REP. BY HEAD MASTER- KESHAB NEOG
AGE- 40 YEARS.

67: FATEHPUR S.U. HIGH SCHOOL
VILL. FATEHPUR
P.O. KUTUBPUR
DIST. LAKHIMPUR
PIN- 787054
REP. BY HEAD MASTER- BEGUM SAYEDA SULTANA
AGE- 41 YEARS.

68: MERGHULI HIGH SCHOOL

VILL. MERGHULI
P.O. GAURAIMARI
DIST. LAKHIMPUR
PIN- 787031
REP. BY HEAD MASTER- CHANDRA KAMAN
AGE- 40 YEARS.

69: LIGIRIMUKH HIGH SCHOOL
VILL. LIGIRIKUKH
P.O. DAFLAKATA
DIST. LAKHIMPUR
PIN- 787052
REP. BY HEAD MASTER- ANANDA DOLEY
AGE0 45 YEARS.

70: KARANGA BALAHI HIGH SCHOOL
VILL. KARANGAM
P.O. PATRI CHUK
DIST. LAKHIMPUR
PIN- 787055
REP. BY HEAD MASTER- TARANI KT. ROY
AGE- 46 YEARS.

71: SRI SRI SANKARDEV HIGH SCHOOL
VILL. CHENIMARI
P.O. JALBHARI
DIST. LAKHIMPUR
Page No.# 176/679

PIN- 787055
REP. BY HEAD MASTER- DHARMA KT. NATH
AGE- 42 YEARS.

72: ALL ASSAM MIRI GIRLS HIGH SCHOOL
VILL. BOGUM
P.O. BOGUM
DIST. LAKHIMPUR
PIN- 787053
REP. BY HEAD MASTER- THANURAM TAID
AGE- 40 YEARS.

73: BAMUNDOLONI HIGH SCHOOL
VILL. BAMUNDOLONI
P.O. BAMUNDOLONI
DIST. LAKHIMPUR
PIN- 787001
REP. BY HEAD MASTER- AJIT MORANG
AGE- 42 YEARS.

74: KANDULIMARI HIGH SCHOOL
VILL. KANDULIMARI
P.O. JOMUNAKUKH
P.S. JOMUNA
UKH
DIST. HOJAI
PIN- 782428
REP. BY HEAD MASTER- ABDUL RAZZAK
AGE- 40 YEARS.

75: LANKAJAN HIGH SCHOOL
VILL. LANKAJAN
P.O. KHARIAKHANA
P.S. LANKA
DIST. HOJAI
PIN- 782446
REP. BY HEAD MASTER- DEBABRATA KAR
AGE- 42 YEARS.

76: KRISHNA NAGAR HIGH SCHOOL
VILL. KRISHNA NAGAR
P.O. KHARIAKHANA
P.S. LANKA
DIST. HOJAI
PIN- 782446
REP. BY HEAD MASTER- DEBABRATA KAR
AGE- 46 YEARS.
VERSUS
Page No.# 177/679

THE STATE OF ASSAM AND 2 ORS.
REP. BY COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GUWAHATI- 781006.

2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 781019.

3:THE BOARD OF SECONDARY EDUCATION
ASSAM
BAMUNI MAIDAM
GUWAHATI- 781021
REPRESENTED BY THE SECRETARY.
------------
Advocate for : MR. Y S MANNAN
Advocate for : MS. P CHAKRABORTY (SC
EDUCATION (SECONDARY)
R-1 & 2) appearing for THE STATE OF ASSAM AND 2 ORS.

Linked Case : WP(C)/1396/2022

MD. RUSMAT ALI AND 21 ORS
S/O FAIZUDDIN

AGED ABOUT 49 YEARS

VILLAGE- JAMUGURI

P.O.- ALITANGONI
P.S.- JURIA
DISTRICT-NAGAON
ASSAM

PIN -782124

2: IMDADUL HUSSAIN
S/O ABDUL SATTAR

AGED ABOUT 33 YEARS

VILLAGE- RANGALOO URIAGRANT TUBUKI
P.O.- JOMARMUR
Page No.# 178/679

DISTRICT-NAGAON
ASSAM

PIN -782427

3: SHAHJAHAN ALI
S/O ABDUR RASHID

AGED ABOUT 43 YEARS

VILLAGE- BHERBHERI

P.O.- DHUPAGURI

P.S.- BATADRAVA

DISTRICT-NAGAON
ASSAM

PIN -782123

4: WAHIDA KHATUN
W/O MAFIJUL ISLAM

AGED ABOUT 42 YEARS

VILLAGE- DHANIA BHETI GAON

P.O.- DHANIABHETI

DISTRICT-KAMRUP
ASSAM

PIN - 782122

5: AFAZ UDDIN
S/O LATE HATEM ALI

AGED ABOUT 51 YEARS

VILLAGE- KATAHGURI

P.O.- TUKTUKI
P.S.- DHING
DISTRICT-NAGAON
ASSAM

PIN -782123
Page No.# 179/679

6: ALI HUSSAIN
S/O LATE ABDUL KADIR

AGED ABOUT 52 YEARS

VILLAGE- BATAMARI

P.O.- BATAMARI

DISTRICT-NAGAON
ASSAM

PIN -782122

7: TASNIA AFRIN
D/O ASHIKUR AHMAN

AGED ABOUT 32 YEARS

VILLAGE- KHAIRAMARI

P.O.- KANDHULIMARI

DISTRICT-NAGAON
ASSAM

PIN -782123

8: TASLIMA KHATUN
W/O MD. USMAN ALI

AGED ABOUT 35 YEARS

VILLAGE- CHANGAJAN

P.O.- BAJBATAMARI

DISTRICT-NAGAON
ASSAM

PIN -782425

9: MD. RAHMAT ULLAH
S/O MOFIJ UDDIN

AGED ABOUT 48 YEARS
Page No.# 180/679

VILLAGE- SOLMARI

P.O.- MAGURMARI
P.S.- RUPOHI
DISTRICT-NAGAON
ASSAM

PIN -782425

10: FAZILA KHATUN
W/O ASMAT ALI

AGED ABOUT 43 YEARS

VILLAGE- UTTAR POTAKALANG

P.O.- AMBAGAN

DISTRICT-NAGAON
ASSAM

PIN -782120

11: ABUL HUSSAIN
S/O LATE JASIMUDDIN

AGED ABOUT 46 YEARS

VILLAGE- BARPETA

P.O.- RAWMARI

P.S.- RUPAHIHAT

DISTRICT-NAGAON
ASSAM

PIN -782125

12: MRS. ASIA KHATUN
W/O ABDUR RASHID

AGED ABOUT 44 YEARS

VILLAGE- KALIADINGA PAM

P.O.- KALIADINGA
P.S.- JURIA
Page No.# 181/679

DISTRICT-NAGAON
ASSAM

PIN -782124

13: FIRUJA KHATUN
W/O LATE ABDUL QUDDUS

AGED ABOUT 55 YEARS

VILLAGE- 2 NO. BARALIMARI

P.O.- PUB BARALIMARI

DISTRICT-NAGAON
ASSAM

PIN -782124

14: RAFIQUL ISLAM
S/O JUBED ALI

AGED ABOUT 52 YEARS

VILLAGE- MADHABPARA

P.O.- JURIPAR

DISTRICT-NAGAON
ASSAM

PIN -782426

15: MD. NURUL ISLAM
S/O MUNTAJ ALI

AGED ABOUT 41 YEARS

VILLAGE- DHARAMUKH

P.O.- BAZBATAMARI

DISTRICT-NAGAON
ASSAM

PIN -782425

16: ROFIQUL ISLAM
Page No.# 182/679

S/O AFTAB UDDIN

AGED ABOUT 47 YEARS

VILLAGE- JAMUGURI

P.O.- HATIJUJUA

DISTRICT-NAGAON
ASSAM

PIN -782124

17: FATIMA ROHMAN
W/O MOTIBUR RAHMAN

AGED ABOUT 35 YEARS

VILLAGE- SONAIBERA

P.O.- ALITANGANI

DISTRICT-NAGAON
ASSAM

PIN -782124

18: MD. HARUN RASHID
S/O MIRAJ ALI

AGED ABOUT 48 YEARS

VILLAGE- DHUPAGURI PATHAR

P.O.- DHUPAGURI

DISTRICT-NAGAON
ASSAM

PIN -782123

19: RAHIMA KHATUN
W/O ABU TALIB

AGED ABOUT 47 YEARS

VILLAGE- MELEKADHING
Page No.# 183/679

P.O.- BALIKATIA

DISTRICT-NAGAON
ASSAM

PIN -782125

20: MOHAMMAD ALI
S/O AKBAR ALI

AGED ABOUT 46 YEARS

VILLAGE- SUNSERI

P.O.- KANDHULIMARI
P.S.-DHING
DISTRICT-NAGAON
ASSAM

PIN -782123

21: MD. ABU TAHIR
S/O MD. NURUL HOQUE

AGED ABOUT 36 YEARS

VILLAGE- NARAMARI

P.O.- SHILLONGANI
P.S.- SADAR
DISTRICT-NAGAON
ASSAM

PIN -782002

22: ANZARUZ ZAMAN
S/O ARFAN ALI

AGED ABOUT 35 YEARS

VILLAGE- 2 NO. BHATIAKHALI

P.O.- KATHPARA BAZAR

DISTRICT-NAGAON
ASSAM

PIN -782120
Page No.# 184/679

VERSUS

THE STATE OF ASSAM AND 8 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI

PIN - 781 006.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781 006

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI - 781 006

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
DISPUR
GUWAHATI - 781 006

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
DISPUR
GUWAHATI - 781 006

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI- 781006

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
DISPUR
GUWAHATI - 781 006

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
Page No.# 185/679

GUWAHATI-781019

9:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NAGAON
PANIGAON
NH-37
TRUNK ROAD
NAGAON
ASSAM
PIN- 782001
------------
Advocate for : MR. C BORUAH
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/6015/2018

MURKONG SELEK COLLEGIATE HIGH SCHOOL AND 6 ORS.
SITUATED AT VILLAGE MURKONG SELEK
P.O/P.S- JONAI
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEADMASTER SRI MAHESH PEGU
VILL- MIGOM DOLUNG
P.O/P.S- JONAI
DIST- DHEMAJI
ASSAM
PIN- 787060

2: SATISH CHANDRA GOGOI HIGH SCHOOL
SITUATED AT VILL- BORDOI BAM TEA ESTATE
P.O- BORDOI BAM
P.S- GOGAMUKH
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEADMASTER
SRI BABU LAL AGARWALLA
52 YEARS
S/O- LATE HIRA LAL AGARWALLA
VILL- GOGAMUKH CHARIALI
P.O AND P.S- GOGAMUKH CHARIALI
DIST- DHEMAJI
ASSAM
PIN- 787034

3: H A B N HIGH SCHOOL
SITUATED AT VILL- ALIPUR
P.O- SITOLI
Page No.# 186/679

P.S- KALGACHIA
DIST- BARPETA
REP. BY ITS SECRETARY SRI AMIRUDDIN
S/O- LATE DANESH ALI
VILL- GOVINDAPUR
P.O- SITOLI
P.S- BAGBAR
DIST- BARPETA
ASSAM
PIN- 781308

4: MADHYA KAWAIMARI HIGH SCHOOL
SITUATED AT VILL- KAWAIMARI NO. 10 BLOCK
P.O- NALIGAON
P.S- SARTHEYBARI
DIST- BARPETA
REP. BY THE SECRETARY CUM HEADMASTER MD. ANOWAR HUSSAIN
S/O- SAGAR ALI
VILL- KAWAIMARI NO. 9 BLOCK
P.O- NALIGAON
P.S- SARTHEYBARI
DIST- BARPETA
ASSAM
PIN- 781352

5: CHANDRA KALA GIRLS HIGH SCHOOL
SITUATED AT VILL MISSING BALIGAON
P.O- MODARGURI
P.S- DHOKUA KHANA
DIST- LAKHIMPUR
REP. BY ITS SECRETARY CUM HEADMASTER
MULYA NATH PEGU
S/O- JOYGESWAR PEGU
VILL- MODERGURI
P.O- MODERGURI
P.S- DHOKUA KHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055

6: ABOTANI HIGH SCHOOL
SITUATED AT VILL- BOGORI DANGDHARA
P.O- BOKULGURI
P.S- DHOKHUA KHANA
REP. BY ITS SECRETARY CUM HEADMASTER
SRI SUBHASH LAGACHU
S/O- LATE URASON LAGACHU
VILL- BHITOR TEKELI PHUTA
Page No.# 187/679

P.O- BOKULGURI
P.S- DHOKUA KHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055

7: NAHAR BANDANA HIGH SCHOOL
SITUATED AT VILL- NAHAR BANDANA
P.O- JUNKARANG
P.S- JONAI
DIST- DHEMAJI
REP. BY ITS SECRETARY CUM HEADMASTER PRONAB PEGU
S/O- GOPAL CHANDRA PEGU
VILL- SIGAMAJ
P.O- JUNKARONG
P.S- JONAI
DIST- DHEMAJI
ASSAM
PIN- 787060
VERSUS

THE STATE OF ASSAM AND 4 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GUWAHATI- 6

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
EDUCATION DEPTT (SECONDARY)
DISPUR
GUWAHATI- 6

3:THE PRINCIPAL SECRETARY
FINANCE DEPTT
GOVT OF ASSAM
DISPUR
GHY- 6

4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 19

5:THE BOARD OF SECONDARY EDUCATION
ASSAM
BAMUNIMAIDAM
GHY- 21
REP. BY ITS SECRETARY
Page No.# 188/679

------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3038/2023

RANJAN GOSWAMI AND 3 ORS
S/O- TRAILOKYA GOSWAMI
R/O- VILL- ABHAYAPURI
WARD NO.3
P.O. AND P.S. ABHAYAPURI IN THE DISTRICT OF BONGAIGAON (ASSAM)
PIN- 783384

2: SULTANA AKHERI
D/O- SHAMSUDDIN AHM LT. MONIRUL ISLAM SARKAR
R/O- VILL- LAKHIGANZ
P.O. LAKHIGANZ IN THE DIST. OF DHUBRI (ASSAM)
PIN- 783345

3: LAKSHMAN SARKAR
S/O- PRANESWAR SARKAR
R/O- VILL- TALGURI
P.O. BOITAMARI IN THE DISTRICT OF BONGAIGAON (ASSAM)
PIN- 783389

4: KHOSHBUB ALAM AHMED
S/O- LATE ABDUL DULAL MIAH
R/O- VILL- KAZIPARA
P.O. CHAPAR IN THE DISTRICT OF DHUBRI (ASSAM)
PIN- 783371
VERSUS

THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
SECONDATY EDUCATION DEPTT.
DISPUR
GHY-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
Page No.# 189/679

ASSAM
GHY-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/688/2022

RANJIT DADHARA AND 5 ORS
P/R- VILL.- SRIMANTAPUR
P.O. PROTHALIPAM
P.S. BEGINODI
DIST.- LAKHIMPUR
ASSAM
PIN- 787056. NAME OF SCHOOL- URIAMGURI M.E. SCHOOL.

2: PRANITA PERMY
W/O- DUSYANTA NARA
P/R- VILL.- SAUDA BALIGAON
P.O. GOGAMUKH
P.S. HOGAMUKH
DIST. DHEMAJI
ASSAM
PIN- 787034
NAME OF SCHOOL- KATHALGURI M.E. SCHOOL.

3: KOMISON SONOWAL
S/O- PUNA SONOWAL
P/R- VILL.- BADHAKATA SONOWAL GAON
P.O. BADHAKARA
DIST.- LAKHIMPUR
ASSAM
PIN- 787032
NAME OF SCHOOL- BALIGAON MADHABDEV M.E. SCHOOL.

4: MINARAM HAZARIKA
S/O- BHUPEN HAZARIKA
P/R- VILL.- BILOTIA
P.O. NOWBOICHA
P.S. NORTH LAKHIMPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 787032
NAME OF SCHOOL- B.R. AMBEDKAR M.E. SCHOOL.
Page No.# 190/679

5: RAMA KANTA PEGU
S/O- GAUTOM PEGU
P/R.- VILL- DIPA GAON
P.O. KHURACHUK
P.S. GOGAMUKH
DIST.- DHEMAJI
ASSAM
PIN- 787034
NAME OF SCHOOL- DEEPA M.E. SCHOOL.

6: JAGDISH BARUAH
S/O- KULADHOR BARUAH
P/R.- VILL.- GOGAMUKH MAZGAON
P.O. AND P.S. GOGAMUKH
DIST. DHEMAJI
ASSAM
PIN- 787034
NAME OF SCHOOL.- SUBANSIRI SONAPUR M.E. SCHOOL.
VERSUS

THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
ASSAM
DISPUR
GUWAHATI-6.

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
ASSAM
DISPUR
GUWAHATI-6.

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
------------
Advocate for : MRS. K DEVI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS
Page No.# 191/679

Linked Case : WP(C)/6945/2021

HIMANSHU PATHAK AND 14 ORS
S/O- DILIP KR. PATHAK
MUSIC TEACHER OF BARJAR HIGH SCHOOL
NALBARI

VILL- BALIKARIA

P.O- GOPUL BAZAR

PS AND DIST- NALBARI

ASSAM
PIN 781353

2: AMULLY RAJBONGSHI
S/O- LATE PRABHAT RAJBONGSHI
VILL- BONBHAG SOLMARI
PO- KHUKUNDI
DIST- NALBARI
ASSAM

3: HUSSAIN ALI
S/O- HAYET ALI
VILL- BANIARPARA
PO- GARAMARI (BAZAR)
PS AND DISTRICT- BARPETA
ASSAM

4: MD. JABED ALI AHMED
S/O- MD OMAR ALI
VILL- SIDHUNI
P.O- KADONG
DIST- BARPETA
ASSAM

5: SAMSUZ ZAMAN KHAN
S/O- M.MOHASIN ALI
VILL- BALARPATHAR
P.O- SHOWPUR
DIST- BARPETA
ASSAM

6: SAHERA KHATUN
D/O- SAMAJUDDIN
VILL AND P.O- MANDIA
P.S- BAGHBAR
Page No.# 192/679

DIST- BARPETA
ASSAM

7: ABDUS SATTAR AHMED
S/O- ABDUR RAHMAN
VILL- JOYPUR
P.O- TARAKANDI
P.S- BAGHBAR
DIST- BARPETA
ASSAM

8: BIPUL KR. DAS
S/O- LATE PURNA RAM DAS
VILL- AJASASTAR

P.O- SARUPETA
PIN-781318
DIST- BAJALI
ASSAM

9: ABUL KASEM
S/O- MOHAMMAD ALI
VILL- BANIARPARA

P.O- GAREMARI
PIN- 781314

DIST- BARPETA
ASSAM

10: KHALIDA RAHMAN
W/O- MOTIUR RAHMAN BHUYAN

VILL- KHATARTARY
PO- BONGHUGI

P.S-KALGACHIA
DIST- BARPETA
ASSAM

11: RINA RANI ROY
D/O PRABHAT ROY
W/O- KRISHNA KANTA ROY

VILL- HOUSE NO-29
BELTOLA TRIPURA ROAD

TRINAYAN NAGAR
Page No.# 193/679

DIST- KAMRUP(M) ASSAM

12: NAZMA RASHID
W/O- HARUN AL RASHID
RAJNAGAR
WARD NO. 11
P.O- NALBARI
PIN- 781335
DIST- NALBARI
ASSAM

13: SURJA KUMAR
S/O- NAREN KUMAR
VILL- KADAMTALA
P.O-BARAMA
DIST- BAKSA (BTAD)
ASSAM

14: HEMANTA TALUKDAR
D/O- AJIT TALUKDAR
VILL AND P.O- BAMAKHATA
DIST- BARPETA
ASSAM

15: BHUPALI DEVI
D/O- LATE RATNESWAR SARMA
VILL- TIHU TOWN
WARD NO. 1

P.O AND DISTRICT -NALBARI
ASSAM
VERSUS

THE STATE OF ASSAM AND 7 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GHY-06

2:THE ADDITIONAL CHIEF SECRETARY
TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GHY-06

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVT OF ASSAM
Page No.# 194/679

DISPUR
GHY-06

4:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GHY-06

5:THE SECRETARY
TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GHY-06

6:THE UNDER SECRETARY
TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GHY-06

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVT OF ASSAM

DISPUR
GHY-06

8:THE DIRECTOR
OF SECONDARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GHY-19
------------
Advocate for : MR. A R BHUYAN
Advocate for : SC
FINANCE appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3725/2018

SHAWRACHARA MAZARGAON NABAJAGARAN GIRLS M.E. MADRASSA
AND 110 ORS.
REP. BY ITS HEAD MASTER
NAMELY
OSMAN GONI BHUYAN
S//O- ABDUR RASHID BHUYAN
Page No.# 195/679

VILL- SHAWRACHARA
P.O- CHIKNI
P.S- KALGACHIA
BARPETA
ASSAM
PIN- 781321

2: PASCHIM DEULDI KAYAKUCHI GAON ME MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
FOZLUL HOQUE
S/O- ABDUL MOZID
VILL- NIZ MOINBORI
P.O- MOINBORI
P.S- KALGACHIA

DIST- BARPETA
ASSAM
PIN- 781321

3: MOHIA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
MONTAZ ALI AHMED
S/O- ABBAS ALI
VILL- MOHIA
P.O- CHANDMAMA
P.S- KALGACHIA
BARPETA
ASSAM

4: PATHARCHALI M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY BADSHA MIA
S/O- LATE RAHIM UDDIN
VILL- PATHARCHALI
P.O- P CHATALA
P.S- KALGACHIA
BARPETA
ASSAM
PIN- 781321

5: BHALUKI SALMARA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY MONOWARA KHATUN
S/O- SUMESH ALI AHMED
VILL- BHALUKI
P.O- BALABHITHA
Page No.# 196/679

P.S- BARPETA ROAD
DIST- BARPETA
ASSAM
PIN- 781313

6: KISMOT MOINBARI ANCHALIK GIRLS ME MADRASSA
REP. BY ITS HEAD MASTER
NAMELY FUL BANU
W/O- SALEH MD. BABOR
VILL- KISMAT MOINBARI
P.O- MOINBARI
P.S- KALGACHIA
DIST- BARPETA
ASSAM

7: SATRA KANARA J K GIRLS M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY BILLAL HUSSAIN
S/O- BISHU MIAH
VILL- SATRAKONARA
P.O- SATRAKONARA
P.S- BAGHBAR
DIST- BARPETA
ASSSAM
PIN- 781308

8: GADESHALI PAM ME MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
MD. IMDAD KHAN
S/O- GUMAN ALI KHAN
VILL- MAJDIA
P.O- PASCHIM MAJDIA
P.S- SARTHEBARI
DIST0 BARPETA
ASSAM
PIN- 781305

9: NIRELA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY TAIZUDDIN AHMED
S/O- HAZRAT ALI
VILL- NIRALA
P.O- NIRALA
P.S- KASUMARA
DIST- BARPETA
ASSAM
PIN- 781308
Page No.# 197/679

10: BANDALI M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY HANIF UDDIN
S/O- ASHAN ALI
VILL- BANDALI
P.O- JATRADIA
P.S- TARABARI
DIST- BARPETA
ASSAM
PIN- 781305

11: GOMA NABODAY M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY ABDUL MALEQUE
S/O- SORHAB ALI
VILL- GOMA
P.O- GOMAFULBARI
P.S- TARABARI
DIST- BARPETA
ASSAM
PIN- 781302

12: LUIT PURIA M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
MD. ASHAN MULLAH
VILL- GOMA
P.O- GOMAFULBARI
P.S- TARABARI
DIST- BARPETA

ASSAM
PIN- 781302

13: UTTAR SARIATPUR M E MADRASSA
REP BY ITS HEAD MASTER NAMELY
ALI AKBAR HUSSAIN
S/O- ALEF ALI AHMED
VILL- SARIATPUR
P.O- SHOWPUR
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781319

14: DABANDIA RUPJYOTI M E MADRASSA
REP. BY ITS HEAD MASTER
Page No.# 198/679

NAMELY
MD. ASIR UDDIN AHMED
S/O- EAD ALI
VILL- DABANDIA
P.O- GUNIALGURI
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781319

15: KALGACHIA GIRLS M E SCHOOL
REP. BY ITS HEADMASTER
NAMELY
NAZRUL ISLAM MONDAL
S/O- IMAN ALI MONDAL
VILL- KALGACHIA
P.O- KALGACHIA
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781319

16: DABANDIA MADYAPARA M E MADRASSA
REP. BY ITS HEADMASTER
NAMELY
SHAHANAS PARVIN
W/O- GOLAM MUSTOFA
VILL- TAPESWARA
P.O- BALAGAON
DIST- BARPETA
ASSAM
PIN- 781319

17: P G ME MADRASSA
REP. BY IITS HEAD MASTER
NAMELY WAZEDUR RAHMAN
S/O- LATE MOISER ALI
VILL- GOBINDAPUR
P.O- SITOLI
P.S- BAGHBAR
DIST- BARPETA
ASSAM
PIN- 781308

18: S M K M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
ABDUL HALIM
Page No.# 199/679

S/O- HABEZ UDDIN
VILL- ALIPUR
P.O- SITOLI
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781308

19: MILAN PRAGATI M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY RAJENDRA NATH PATGIRI
S/O- LATE BHABIN CH PATGIRI
VILL- DALAIGAON
P.O- BAMAKHATA
P.S- PATACHARKUCHI
DIST- BARPETA
ASSAM
PIN- 781325

20: KATAHBARI BARKUR M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
RAIHAN ALI AHMED
S/O- LATE WAZED ALI AHMED
VILL- BARBHITA
P.O- B D PATHAR
P.S- PATACHARKUCHI
DIST- BARPETA
ASSAM
PIN- 781318

21: C S ME MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
ABDUR ROSHID
S/O- MESER ALI
VILL- CHIKNIR PAR
P.O- CHIKNI
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781321

22: JAURIMARI HASSAN ALI M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY ABDUL KUDDUS
S/O- SHUKUR ALI
VILL- JAURIMARI
Page No.# 200/679

P.O- CHIKNI
P.S- KALGACHIA
DIST- BARPETA
PIN- 781321

23: PASCHIM SOLIBARI M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
NURUL AMIN
S/O- ABDUL MOTALEB
VILL- SOILMARI
P.O- CHIKNI
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781321

24: PALARPAM GIRLS M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
BASHIR UDDIN
S/O- UAZ UDDIN
VILL- PALARPAM
P.O- DHARAMPUR
P.S- BAGHBAR
DIST- BARPETA
ASSAM
PIN- 781308

25: HATCHARA M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
ABDUS SATTER AHMED
S/O- AJGAR ALI
VILL- HATCHARA
P.O- CHANDMAMA
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 781321

26: SONABARI TAKAKATA MILON GIRLS M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
MOTLEB HUSSAIN
S/O- ESAHAQUE ALI
VILL- JAURIMARI
P.O- CHIKNI
P.S- KALGACHIA
DIST- BARPETA
ASSAM
Page No.# 201/679

27: KANARA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
SIKDAR ABUL KAYUM AHMED
S/O- SIKDAR HURMUZ ALI
VILL- SATARAKANARA
P.O- SATARAKANARA
P.S- BAGHBAR
DIST- BARPETA
ASSAM
PIN- 781308

28: MOHISH KHUTI M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
ANOWAR HUSSAIN
S/O- SHAMSUL HOQUE
VILL- BHATNAPAITY
P.O- BAGHMARA CHAR
P.S- ALUPOTI
DIST- BARPETA
ASSAM
PIN- 781127

29: BORHOLLOW KANDA ME MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
MD. ABDULLAH BAHER
S/O- RAMJAN ALI
VILL- HOLLOW KANDA
P.S- BHOURAGAON
DIST- MORIGAON
ASSAM
PIN- 782121

30: BALISORIA M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
MOTLEBUR RAHMAN
S/O- ABDUL KADIR
VILL- BOWALGURI
P.O- GORAIMARI
P.S- LAHORIGHAT
DIST-MORIGAON
ASSAM
PIN- 782104

31: LENGRIBARI GIRLS ME MADRASSA
REP. BY ITS HEAD MASTER NAMELY
Page No.# 202/679

MAFIZUL HOQUE
S/O- RUSMAT ALI
VILL- SAHARIAGAON
P.S- MOIRABARI
DIST- MORIGAON
ASSAM

32: BOWALGURI ANCHALIK M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
PHILSING BORDOLOY
S/O- RUPAM BORDOLOI
VILL- BARCHILA
P.O- BARCHILA
P.S- MIKIRBHETA
DIST- MORIGAON
ASSAM
PIN- 782142

33: BHURAGAON TOWN HINDI M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
AJIT SINGH
S/O- BAJA NATH SINGH
VILL- BHURAGAON
P.O- BHURAGAON
P.S- BHURAGAON
DIST- MORIGAON
ASSAM
PIN- 782121

34: KIRAKARA DHALPUR ANCHALIK M E MADRASSSA
REP. BY ITS HEAD MASTER NAMELY
ABDUR RAHIM
S/O- JAYNAL ABDIL
VILL- KIRAKARA
P.O- DHOLPUR
P.S- CHIPAJHAR
DIST- DARRANG
ASSAM
PIN- 784145

35: SANKARJYOTI M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
PRABHAT CHANDRA DEKA
S/O- LATE BHUPEN CHANDRA DEKA
VILL- NO.2 MAJGAON
P.O- MAJGAON
DIST- DARRANG
ASSAM
Page No.# 203/679

PIN- 784146

36: NO.2 APARIA M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
HASHMAT ALI
S/O- SHEIKH KUMAR UDDIN
VILL 3 NO. BOROLA

P.O- DHALPUR
P.S- CHIPAJHAR
DIST- DARRANG
ASSAM
PIN- 784145

37: MADHUPUR M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
PRATIMA DEVI
W/O- NIPEN DEV NATH
VILL- KHANAJAN ROAD
P.O- CHOPAHAIBAR
P.S- SADAR
DIST- NAGAON
ASSAM
PIN- 782002

38: KAWAIMARI M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
JAHNABI DAS
W/O- LATE ACHYUTANANDA DAS
VILL- KAWAIMARI
P.O- HAIBARGAON
P.S- SADAR
DIST- NAGAON
ASSAM
PIN- 782002

39: PASCHIM LARIMUKH M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
IMAMUL HOQUE
S/O- MD. MOTIUR RAHMAN
VILL- KADULIMARI
P.O- MITHAPUKHURIPAR
P.S- JURIA
DIST- NAGAON
ASSAM
PIN- 782124

40: HAJI HANIF SHEIKH M E MADRASSA
Page No.# 204/679

REP. BY ITS HEAD MASTER NAMELY
AFAZ UDDIN AHMED
S/O- LATE ABDUS SAVAN
VILL- AHOMGAON
P.O- BESAMARI
P.S- DHING
DIST- NAGAON
ASSAM
PIN- 782123

41: PANBARI M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
MD. BAHARUL ISLAM
S/O- LATE ABDUL QUDDUS
VILL- PANBARI
P.O- SALKATIPATHAR
P.S- DHING
DIST- NAGAON
ASSAM
PIN- 782123

42: LAHKARGAON RABIA QUDDUS M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
KHAIRUN NAHAR CHOUDHURY
W/O- SAIFUL ISLAM
VILL- LAHKARGAON
P.O- DHING
P.S- DHING
DIST- NAGAON
ASSAM

43: BAL BIKASH SIKSHA SADAN M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
RAMSAGAR THAKUR
S/O- YADNANNDAN THAKUR
VILL- SAMADDAR PATTY
P.O- HAIBARGAON
P.S- HAIBARGAON
DIST- NAGAON
ASSAM
PIN- 782002

44: CHALCALI JANAJATI ME SCHOOL
REP. BY ITS HEAD MASTER NAMELY
BUDHESWAR LASKAR
S/O- LATE NALIA LASKAR
VILL- SIMALUGURI
P.O- KACHAMARI
Page No.# 205/679

P.S- SADAR
DIST- NAGAON
PIN- 782002

45: AMBAGAN ME SCHOOL
REP. BY ITS HEAD MASTER NAMELY
SOMA BANIK
W/O- SUBHAS BANIK
VILL- PASCHIM SOWALONI
P.O- AMBAGAN
P.S RUPAHIHATI
DIST- NAGAON
ASSAM
PIN- 782120

46: BANISHREE NIKETAN M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
KAMALA DAS
W/O- PRADIP MAJUMDAR
VILL- KHRIGKHRING
P.O- AZARBBARI
P.S- KAKI
DIST- HOJAI
ASSAM
PIN- 782442

47: KANDHULIMARI M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
ABDUL KHALEQUE
S/O- LATE MOGBUL ALI BORBHUYAN
VILL- KANDULIMARI
P.S- JOGIJAN
P.S- HOJAI
DIST- HOJAI
ASSAM
PIN- 782429

48: ROWARPARA M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
NAZRUL HOQUE
S/O- MOIN UDDIN
VILL- ROWARPAR
P.O- KOROIGURI
P.S- MURAJHAR
DIST- HOJAI
PIN- 782440

49: DAKHIN GOLAGHATIA M E SCHOOL
Page No.# 206/679

REP. BY ITS HEAD MASTER NAMELY
ASHUTOSH DEB
S/O- JAGADISH DEY
VILL- GOLAGHATIA
P.O- HOJAI
P.S - HOJAI
DIST- HOJAI
ASSAM
PIN- 782429

50: DEBENDRA NATH M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
SANJOY DEB NATH
VILL- GOLAGHATIA BASTI
P.O- HOJAI
P.S- HOJAI
DIST- HOJAI
ASSAM
PIN- 782435

51: NAMDOBOKA MD. ALI BAIG M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
MINARA BEGUM
W/O- BASHIR AHMED
VILL- NAMDOBOKA
P.O- DOBOKA BAZAR
P.S- DOBOKA
DIST- HOJAI
ASSAM
PIN- 782440

52: PUB JUGIJAN M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
JITEN BISWAS
S/O- BABULAL BISWAS
VILL- PUBJOGIJAN
P.O- JOJGIJAN
P.S- HOJAI
DIST- HOJAI
ASSAM

53: ALHAJ MONUHAR ALI M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
AZIRUDDIN TALUKDAR
S/O- LATE MUDARISH ALI TALUKDAR
VILL- AMLIPUKHURI
P.O- JUGUJAN
P.S- HOJAI
Page No.# 207/679

DIST- HOJAI
PIN- 782429

54: BHALUKMARI ADARSHA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
RANJIT KUMAR DAS
S/O- LATE MONORANJAN DAS
VILL- AZARBARI
P.O- AZARABARI
P.S- LANKA
DIST- HOJAI
ASSAM
PIN- 782442

55: LT GAYA PRASADGOURCHA JANAJATI M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY
FAIZUR HOQUE CHOWDHARY
S/O- ABDUL KARIM HOUDHURY
VILL- BHELOGURI
P.O- SARUPATHAR
P.S- DOBOKA
DIST- HOJAI
ASSAM

PIN- 782440

56: NIL BAGAN ADARSHA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
SHIRAJ UDDIN BORBHUYAN
S/O- LATE ABDUL LATIF BORBHUYAN
VILL- NILBAGAN
P.O- NILBAGAN
P.S- MURAJHAR
DIST- HOJAI
ASSAM
PIN- 782440

57: BHUR BHALAPARA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
AMELA ISWARY
W/O- HARILAL BASUMAATARY
VILL 1 NO. SALBARI
P.O- KOKRAJHAR
P.S- RUNIKHATA
DIST- CHIRANG
ASSAM
PIN- 783394
Page No.# 208/679

58: SIDLI GIRLS M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
IVA RANI BARMAN
W/O- DWIP CHARAN BARMAN
VILL- NAAMALPUR
P.O- SIDLI
P.S- SIDLI
DIST- CHIRANG
ASSAM
PIN- 783373

59: SIMALUGURI M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
MAMOON DATTA BARMAN
W/O- ARJUN CH BARMAN
VILL- SIMLAGURI
P.O- SIMLAGURIP.S- DHALIGAON
DIST- CHIRANG
ASSAM
PIN- 783380

60: MOUKHOWA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
ANAMIKA DAS
D/O- SYOMCHARAN DAS VILL- PHERBHERY
P.O- BHULUKADOBA
P.S- SORBHOG
DIST- BARPETA
ASSAM
PIN- 781316

61: BANGALAPARA PURBA M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
JAMIR UDDIN
S/O- MAIN UDDIN
VILL- BONGLAPARA
P.O- GOALPARA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM
PIN- 783384

62: SHOULMARI PROGATI M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
JAKIR HUSSAIN
S/O- LATE TAMSER ALI
VILL- NWAGAON
Page No.# 209/679

P.O- MWAGAON
P.S- ABHAYAPURI
ASSAM
PIN- 783392

63: SWAMI KRISHNANADA BRAHMACHARI M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
DIPAK KR. PATGIRI
S/O- LATE HAW RAM PATGIRI
VILL- BARBILA
P.O- MANIKPUR
P.S- MANIKPUR
DIST- BONGAIGAON
ASSAM
PIN- 783392

64: BONGARA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
DHARMESWAR NATH
S/O- KHARGESWAR NATH
VILL- BONGARA
P.O- BONGARA
P.S- PALASHBARI
DIST- KAMRUP
ASSAM

65: BORO NICHINPIUR M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
NURUJJAMAN SHAHNIAR
S/O- ABDUL HOQUE MIAH
VILL- KAMARADPARA
P.O- JAMADARHAT
P.S- FOKIRGANJ
DIST- DHUBRI
ASSAM
PIN- 783330

66: PADDARVITA ME MADRASSA
REP. BY ITS HEAD MASTER NAMELY
TARACHAN ALI
S/O- ABDUL REZZAQUE

VILL- PADDARVITA
P.O- MEDORTARY
P.S- FAKIRGANJ
DIST- DHUBRI
Page No.# 210/679

ASSAM
PIN- 783330

67: BALATARI BORO NICHINPUR M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
ABUL KALAM AZAD
S/O- LATE BASER ALI SK
VILL- SOUTHVANDI
P.O- JALESWAR
P.S- LAKHIPUR
DIST- DHUBRI
ASSAM
PIN- 783132

68: MOIN UDDIN MEMORIAL M E INSTITUTE
REP. BY ITS HEAD MASTER NAMELY
MAKLISHUR RAHMAN TAPADAR
S/O- LATE MOIN UDDIN TAPADAR
VILL- ALGAPUR PART-5
P.S- LAGAPUR
DIST- HAILAKANDI
ASSAM
PIN- 788150

69: HAZI ARFAN ALI MEMORIAL GIRLS M E INSTITUTE
REP. BY ITS HEAD MASTER NAMELY
JAHIRUL ABBAS LASKAR
S/O- ABDUL JALIL LASKAR
VILLL- ALGAPUR PART-3
P.S- ALGAPUR
DIST- HAILAKANDI
ASSAM
PIN- 788150

70: EAST ROWARPAR M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
KALAM UDDIN BARBHUIYAN
S/O- MASAARAF ALI BARBHUYAN
VILL- MAMUDPUR
P.O- DAKHIN RONGPUR
P.S- LALA
DIST- HAILAKANDI
ASSAM

71: S A CHOUDHURY M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
SABIR AHMED MAZAR BAR BHUIYAN
S/O- ABDUL MAZAR BHUYAN
Page No.# 211/679

VILL- BARBOND
P.O- BARBAND
P.S- HAILAKANDI
ASSAM

72: SARAPARA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
BOLORAM RABHA
S/O- KHUBEK RABHA
VILL- GORAIMARY
P.O- DARIDURI
P.S- GOWALPARA
DIST- GOALPARA
ASSAM
PIN- 783120

73: RAMHARIR CHAR SONARCHALA M E SCHOOL
REP. BY ITS HEAD MASTER NAMELY
ABDUL BATEN
S/O- ABDUL HOQUE
VILL- NALANGA
P.O- SIMLABARI
P.S- BAGUAN
DIST- GOALPARA
ASSAM
PIN- 783101

74: FAZLUR RAHMAN M E MADRASSA
REP. BY ITS HEAD MASTER NAMELY
NAZMUL HOQUE
S/O- KISMAT ALI
VILL- RAKHYASINI
P.O- BALADMARI CHAR
P.S- MOMOI
DIST- GOALPARA
ASSSAM
PIN- 783101

75: INDIRA GANDHI MEMORIAL GIRLS ME SCHOOL
REP. BY ITS HEAD MASTER NAMELY
RATNA RANI NATH
D/O- MANORANJAN NATH
VILL- DAKKIN MOHANPUR
P.O- GOVINDA NAGAR
P.S- SONAI
DIST- CACHAR
ASSAM
PIN- 788119
Page No.# 212/679

76: HARANG PAR M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELYSHAMS UDDIN BARBHUYAN
S/O- LATE BAZID ALI BARBHUYAN
VILL- BURIBAIL
P.O- BURIBAIL PT-2
P.S- BARKHALA
DIST- CACHAR
ASSAM
PIN- 788025

77: BHORAKHAI GARDEN ME SCHOOL
REP. BY ITS HEAD MASTER
NAMELY ASHOK KUMAR GOALA

S/O- JAGADISH GOALA
VILL- BHORAKHAI T E
P.O- SILCOORIE
P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN- 788118

78: DAKHIN SEWTI RAHMATIA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY MAMUNUR RASHID TALUKDAR
S/O- LATE ABDUL MANAN TALUKDAR
VILL- BHANGARPAR PART-2
P.O- BHANGARPAR
P.S- BARKHALA
DIST- CACHAR
ASSAM
PIN- 788117

79: PUBLIK M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
B SUDHANGSHU BANERJEE
S/O- B IBUNGAHAL SHARMA
VILL- KAPTANPUR
P.O- CHHOTA
P.S- LAKHIPUR
DIST- CACHAR
ASSAM
PIN- 788126

80: KANDIGRAM POPULAR M E SCHOOL
Page No.# 213/679

REP. BY ITS HEAD MASTER
NAMELY
NAZRUL HOQUE BARBHUIYA
S/O- LATE BASARAT ALI BARBHUIYA
VILL- DUDHPUR PART-III
P.O- DUDHPUR
P.S- KATIGORAH
DIST- CACHAR
ASSAM
PIN- 788025

81: CLEVER HOUSE M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
DILIP SAHU
S/O- LATE LAXMAN SAHU
VILL- CLEVER HOUSE CHA BAGISA
P.O- CLEVER HOUSE
P.S- DHALAI
DIST- CACHAR
ASSAM
PIN- 788027

82: BHUBANESWAR M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
MAN KUMARI SINHA
D/O- LATE BRINDABAN SINHA
VILL- BHUBANESWAR NAGAR
P.O- BHUBANESWAR NAGAR
P.S- KATIGORAH
DIST- CACHAR
ASSAM
PIN- 788817

83: MOSAIRAM M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
NIBARAN DAS
S/O- LATE KAMINI MOHAN DAS
VILL- RONGHAR PT- III
P.O- BANGARPAR
P.S- BORKHOLA
DIST- CACHAR
ASSAM
PIN- 788817

84: BHEWARPAR AHMODIA M E MADRASSA
Page No.# 214/679

REP. BY ITS HEAD MASTER
NAMELY
RAHENA BEGOM
W/O- LATE KUSHID ALI
VILL- BHEWARPAR
P.O- BHANGARPAR
P.S- BORKHOLA
DIST- CACHAR
PIN- 788118

85: HAZI HNM GIRLS M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
MINARUL ISLAM
S/O- KAMRUL ISLAM
VILL- BIHARA PART- IV
P.O- BIHARA PT-IV
P.S- KATIGORAH
DIST- CACHAR
ASSAM
PIN- 788817

86: DAKSHIN BIHARA M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
MUJIBUR RAHMAN
S/O- LATE FAYEZ UDDIN
VILL- BIHARA PART-V
P.O- BHUBENESWAR NAGAR
P.S- KATIGORAH
DIST- CACHAR
ASSAM
PIN- 788817

87: NAGARBASTI SURO BALA RAY PUBLIC M E SCHOOL
DIGLI
REP. BY ITS HEAD MASTER
NAMELY
ROJATOVA BHATTACHARJEE
S/O- LATE RAMAPADA BHATTACHARJEE
VILL- DIGLI
P.O- TIRIGHAT
P.S- TIRIGHAT
DIST- CACHAR
ASSAM
PIN- 788104

88: BANIPAUL MEMORIAL M E SCHOOL
Page No.# 215/679

REP. BY ITS HEAD MASTER
NAMELY
SUKENDRA KUMAR DAS
S/O- LATE SAKAI RAM DAS
VILL- SRINAGAR
P.O- CHOTADUDPATIL
P.S- MALUGRAM
DIST- CACHAR
ASSAM
PIN- 788002

89: LALITABEN MONI BHAI PATEL M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
ANIMA GOALA
W/O- DILIP GUALA
VILL- DWARBAND
P.O- DWARBAND
P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN- 788113

90: BABURUN NESSA M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
REAZ ALI BARBHUIYA
S/O- LATE SIKANDAR AI BARBHUIYA
VILL- TARAPUR PT-VI
P.O- RAMNAGAR
P.S- SILCHAR SADAR
DIST- CACHAR
ASSAM
PIN- 788003

91: JATRAPUR M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
JAMAL UDDIN LASKAR
S/O- LATE TAJAMUL ALI LASKAR
VILL- BARJATRAPUR
P.O- BARJATRAPUR
P.S- BORKHOLA
DIST- CACHAR
ASSAM
PIN- 788110

92: JALINGAMUKH BADARPUR M E SCHOOL
Page No.# 216/679

REP. BY ITS HEAD MASTER
NAMELY
ALTAF HUSSAIN BARBHUIYA
S/O- LATE SOFIQUR RAHMAN
VILL- BADARPUR PT-I
P.O- NIZ JAYNAGAR
P.S- BORKHOLA
DIST- CACHAR
ASSAM
PIN- 788025

93: HUSSAIN MIA BARBHUIYA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
AZIM UDDIN BARBHUIYA
S/O- LATE IRSHAD ALI BARBHUIYA
VILL- TILAGRAM
P.O- TARAPUR
P.S- SILCHAR SADAR
DIST- CACHAR
ASSAM
PIN- 788003

94: PUTHIKHAL M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
HIRALAL KAIRI
S/O- LATE DUKHANTI KAIRI

VILL- PUTHIKHAL
P.O- ATHOROTILA
P.S- DHOLAI
DIST- CACHAR
ASSAM
PIN-788115

95: TIKALPAR ME SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
ROUSNA BEGUM MAZUMDAR
D/O- LATE BAKTER UDDIN MAZUMDAR
VILL- TIKALPAR
P.O- SALGONGA
P.S- UDHARBOND
DIST- CACHAR
ASSAM
PIN- 788031
Page No.# 217/679

96: YAKUB ALI BARBHUIYA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
REHAN UDDIN LASKAR
S/O- SAFIQUE UDDIN LASKAR
VILL- DHONEHARI PT-II
P.O- SAIDPURMUKAM
P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN- 788113

97: HAJI MAFIZ ALI ME MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
MUKTAR UDDIN MAZUMDER
S/O- LATE SAIF UDDIN MAZUMDER
VILL- KAPTANPUR
P.S- LAKHIPUR
DIST- CACHAR
ASSAM
PIN- 788119

98: RAMPUR BAGAN M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
RANJAN SINGH
S/O- LATE CHANDRA DEW SINGH
VILL- RAMPUR T E
P.O- DALU
P.S- BORKHOLA
DIST- CACHAR
ASSAM

99: SWAMI VIVEKANANDA M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
N G IBEMCHA SINGHA
S/O- W NILJEET SINGHA
R/O- VILL- SUNDARI PART-II
P.O- SUNDARI PART-II
P.S- KACHUDORON
DIST- CACHAR
ASSAM
PIN- 788116

100: SUNAHARI ALI M E SCHOOL
REP. BY ITS HEAD MASTER
Page No.# 218/679

NAMELY
FAIZUR RAHMAN LASKAR
S/O- ABDUL KADIR LASKAR
R/O- VILL- KALINAGAR PART-6
P.O- NARAYANPUR
P.S- PANCHGRAM
DIST- HAILAKANDI
ASSAM
PIN- 788801

101: HARIWAL ME SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
RAHIMUDDIN CHOUDHURY
S/O- HASSAN RAJA CHOUDHURY
R/O- VILL- KALINAGAR PART-8
P.O- KALINAGAR
P.S- PANCHGRAM
DIST- HAILAKANDI
ASSAM
PIN- 788801

102: HAJI ABDUL BARI MEMORIAL M E SCHOOL
REP. BY THE HEAD MASTER
NAMELY
JAMIR HAMED CHOUDHURY
S/O- LATE LUKMAN ALI CHOUDHURY
R/O- VILL RANGPUR PART-I
P.O- APPIN
P.S- LALA
DIST- HAILAKANDI
ASSAM
PIN- 788161

103: ABDUL KHALIQUE MEMORIAL M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
SABIR AHMED CHOUDHURY
S/O- AZIRUDDIN CHOUDHURY
R/O- VILL- APPIN PART-2
P.O- APPIN
P.S- LALA
DIST- HAILAKANDI
ASSAM
PIN- 788161

104: KANDIGRAM M E MADRASSA
REP. BY ITS HEAD MASTER
Page No.# 219/679

NAMELY
ABDUL MATIN MAZUMDAR
S/O- LATE TAHIR LAI MAZUMDAR
R/O- VILL- BAHDAR PART-2
P.O- MATIJURI
P.S- HAILAKANDI
DIST- HAILAKANDI
ASSAM
PIN- 788155

105: NETAJI VIDYAPITH M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
AMARENDRA DAS
S/O- JOGESH DAS
R/O- VILL- RADHARANI COLONY
P.O- PANCHAGRAM
P.S- PANCHAGRAM
DIST- HAILAKANDI
ASSAM
PIN- 788802

106: AMGURI JANAPRIYA M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
AKBOR ALI MULLAH
S/O- BISHA MULLAH
R/O- VILL- AMGURI
P.O- KALGACHIA
P.S- KALGACHIA
DIST- BARPETA
ASSAM
PIN- 788161

107: NO.3 DALANI PATHAR M E SCHOOL
REP. BY ITS HEAD MASTER
NAMELY
RIYAJUL ISLAM
S/O- MD. SAIDUL RAHMAN
R/O- VILL- BEDYAPUR
P.O- URIAMGHAT
P.S- URIAMGHAT
DIST- GOLAGHAT
ASSAM
PIN- 785601

108: JOPEA BOGLAMARI M E MADRASSA
REP. BY ITS HEAD MASTER
Page No.# 220/679

NAMELY
ATOWAR RAHMAN
S/O- MOINUDDIN
R/O- VILL- JOPIA
P.O- MADRASAPARA
P.S- MERERCHAR
DIST- BONGAIGAON
ASSAM
PIN- 783384

109: ABDUL KHALIQUE LASKAR
REP. BY ITS HEAD MASTER
NAMELY
SOUMITRA DAS
S/O- SATYENDRA CHANDRA DAS
R/O- VILL BOLDABOLDI PART-II
P.O- SULTANICHERRA
P.S- KATLICHERRA
DIST- HAILAKANDI
ASSAM
PIN- 788162

110: KASHPUNJI M E MADRASSA
REP. BY ITS HEAD MASTER
NAMELY
RUSTANA BEGUM MAJARBHUIYA
W/O- ABDUS SUBAHAN BORBHUIYA
R/O- VILL- BALIKANDI PART-II
P.O- BATIRKUPA
HAILAKANDI
P.S- BHATIRKUPA
DIST- HAILAKANDI
ASSAM
PIN- 788152
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
EDUCATION DEPTT(ELEMENTARY)
DISPUR
GUWAHATI-6

3:THE SECRETARY
Page No.# 221/679

TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPTT
DISPUR
GUWAHATI-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 19

5:THE MISSION DIRECTOR
SARVA SIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GUWAHATI- 19

6:THE DIRECTOR OF EDUCATION
BODOLAND TERRITORIAL COUNCIL
KOKRAJHAR
ASSAM
------------
Advocate for : MR. P K DEKA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/2444/2024

ASHOK PEGU AND 48 ORS.
S/O SRI SIVANATH PEGU
R/O VILLAGE SILAPATHAR
P.O. SILAPATHAR
DISTRICT DHEMAJI
ASSAM
PIN 787059

2: IFTIKAR ALI AHMED
S/O SAMSUL ALOM
R/O VILLAGE CHAKLA
P.O. CHAKLA
DISTRICT BONGAIGAON
ASSAM
PIN 783392.

3: DIPALI GOGOI
W/O BIRESH HAZARIKA
R/O VILLAGE BALIJAN
Page No.# 222/679

P.O. AND P.S BAKALIAGHAT
DISTRICT KARBI ANGLONG
ASSAM
PIN 782482

4: MALABYA MOHAN BORA
S/O OF LATE NILA KANTA BORA
R/O VILLAGE 2 NO. DOIGRONG
P.O. LATEKUJAN
DISTRICT GOLAGHAT
ASSAM
PIN 785613

5: BIPIN CHANDRA BORAH
S/O BHOGESWAR BORAH
R/O GHUNUCHABARI
P.O. SRI RAM BONOMALI
DISTRICT MAJULI
ASSAM
PIN 785105

6: NIBHA BHUYAN
W/O HAREN SAIKIA
R/O WARD NO 7
BIHPURIA
DISTRICT LAKHIMPUR
ASSAM
PIN 784161

7: NILAMONI BORAH
S/O LATE BABULA BORAH
R/O VILLAGE DAKHINPAT KALITA GAON
P.O. DAKHINPAT SATRA
DISTRICT MAJULI
ASSAM
PIN 785102

8: MOJBINJINNATH SHAMIM
W/O ALA UDDIN/ABDUR RAHMAN
R/O VILLAGE JOHAJAN
P.O. LETERIPAR BAZAR
DISTRICT NAGAON
ASSAM
PIN 782124

9: JYOTI PRASAD DOLAKASHARIA
S/O LATE DEBANANDADOLAKASHARIA
R/O VILLAGE KOMAR KHATOWAL
Page No.# 223/679

P.O. KOMAR KHATOWAL
DISTRICT JORHAT
ASSAM
PIN 785107

10: ROSELIMA KONWAR
W/O MR RUPAM GOGOI
R/O VILLAGE BARPATHAR TOWN
P.O. BARPATHAR
DISTRICT GOLAGHAT
ASSAM
PIN 785602

11: UTTAM NATH
S/O BHOGESHWARNATH
R/O VILLAGE HAZARI GAON
P.O. RRL
DISTRICT JORHAT
ASSAM
PIN 785006

12: MANJU DOLEY
S/O LATE LAMBUDAR DOLEY
R/O VILLAGE SILAPATHAR
P.O. SILAPATHAR
DISTRICT DHEMAJI
ASSAM
PIN 787059

13: DR ROBIN KULI
S/O LATE PONGKURAM KULI
R/O VILLAGE PUNOI
P.O. PIPALGURI
DISTRICT DHEMAJI
ASSAM
PIN 787110

14: ARCHANA DEVI
W/O CHANDRAJIT BORAH
R/O VILLAGE MELENGMATELI GAON
P.O. LAHDOIGARH
DISTRICT JORHAT
ASSAM
PIN 785700

15: DR. PRANJAL BORA
S/O NAREN BORA
AGED ABOUT 42YEARS
Page No.# 224/679

R/O VILLAGE CHENIJANHATICHUNGI GAON
P.O. CHENIJAN
DISTRICT JORHAT
ASSAM
PIN 785010

16: DR. SUBHARANI BASUMATARY
D/O LATE MAHENDRA BASUMATARY
R/O VILLAGE NO.1 SIMEN CHAPORI
P.O. SIMEN CHAPORI
DISTRICT DHEMAJI
ASSAM
PIN 787061

17: DR. SINU PEGU
S/O SRI RAMA KANTA PEGU
R/O VILLAGE DEKAPAM
P.O. DEKAPAM
P.S SIMEN CHAPORI
DISTRICT DHEMAJI
ASSAM

18: LAILA PEGU
W/O RUPJYOTI PANGING
R/O VILLAGE MOHORI CAMP
P.O. UKHOMATI
DISTRICT DHEMAJI
ASSAM
PIN 787056

19: DURLOV BHARALI
S/O TUKHESWARBHARALI
R/O VILLAGE DALANIKUR GAON
P.O. KHOWANG GHAT
DISTRICT DIBRUGARH
ASSAM
PIN 785676

20: SULEKHA KONWAR
D/O LATE TRAILOKYA KONWAR
R/O VILLAGE NO.3 SIMEN CHAPORI
P.O. SIMEN CHAPORI
DISTRICT DHEMAJI
ASSAM
PIN 787061

21: MR. BHUPENDRA PEGU
S/O SRI TARANATH PEGU
Page No.# 225/679

R/O VILLAGE BANDANA
DHAKUAKHANA
P.O. KANGKANCHAPORI
DISTRICT LAKHIMPUR
ASSAM
PIN 787055

22: MRS. JURI DOLEY
W/O MR. DILIP KUMAR DOLEY
R/O VILLAGE MECHUKACHARI GAON
P.O. SILAPATHAR
DISTRICT DHEMAJI
ASSAM
PIN 787059

23: BHASKAR JYOTI BORA
SON OF KRISHNA RAM BORA
R/O VILLAGE RAIDONGIA
P.O. AIBHETI
DISTRICT NAGAON
ASSAM
PIN 782002

24: POBITRA DOLEY
S/O KON RAM DOLEY
R/O VILLAGE JAPUN CHUK
P.O. GEZERA
DISTRICT MAJULI
ASSAM
PIN 785110

25: RUPITADIHIDAR
W/O DEBA KT. BARUAH
R/O VILLAGE NAHARBARI
P.O. UPPER LANGTHA
DISTRICT GOLAGHAT
ASSAM
PIN 785602

26: DR.CHIRONJIT HAZARIKA
S/O MR DILIP HAZARIKA
R/O VILLAGE TANTI GAON
P.O. PURONATITABAR
DISTRICT JORHAT
ASSAM
PIN 785632

27: DR. RUBUL SAIKIA
Page No.# 226/679

S/O LATE MINESWAR SAIKIA
R/O VILLAGE GAJPURIA
P.O. GAJPURIA
DISTRICT JORHAT
ASSAM
PIN 785008

28: RAJIB KUMAR BORUAH
S/O BINANDA CH BORUAH
R/O VILLAGE KHARUABAHI SATRA
P.O. KHARUABAHISATRA
DISTRICT NUMALIGARH
ASSAM
PIN 785615

29: AISWARJYABOR BORUAH
AGED ABOUT 41YEARS
W/O BISWAJIT SAIKIA
R/O VILLAGE JELEHUA GAON
P.O. P.T.C
DISTRICT GOLAGHAT
ASSAM
PIN 785703

30: REKHAMONI GOGOI
W/O DIGANTA GOGOI
R/O VILLAGE NO.2 GANDHAKOROI GAON
P.O. CHUKIAPATHAR
DISTRICT GOLAGHAT
ASSAM
PIN 785601

31: ZAHIRUL ISLAM
S/O WAZED ALI
R/O VILLAGE HAKAMA PART-1
P.O. HAKAMA
DISTRICT DHUBRI
ASSAM
PIN 783348

32: DR. TULSI BORA
C/O MR JOGEN BORA
R/O VILLAGE JUGAL ATI GAON P.O. DHANSHIRI-MUKH (BOKAKHAT)
DISTRICT GOLAGHAT
ASSAM
PIN 785612

33: POLLAVI SAIKIA
Page No.# 227/679

WIFE OF MOHEN SAIKIA
R/O VILLAGE HAUTLEY TEA ESTATE
P.O. HAUTLEY
DISTRICT GOLAGHAT
ASSAM
PIN 785702

34: DR PANKAJ BARUAH
S/O LATE SURENDRA NATH BORUAH
R/O VILLAGE KOMAR KHATOWAL
P.O. KAKOJAN
DISTRICT JORHAT
ASSAM
PIN 785107

35: MRS. CHANEKI KUTUM
C/O LATE SYAMAL KUTUM
R/O VILLAGE KALYAN KENDRA
P.O. SILAPATHAR
DISTRICT DHEMAJI
ASSAM
PIN 787059

36: SAHJAHAN ALI
S/O SUBAHAN ALI
R/O VILLAGE HATISHALA PAM P.O. BHAURIABHITHA
DISTRICT KAMRUP
ASSAM
PIN 781137

37: DR. LAKHINANDAN BORA
S/O LATE MANIK CHANDRA BORA
R/O VILLAGE NO.2 PITHAGURI
P.O. PITHAGURI
DISTRICT LAKHIMPUR
PIN 784163

38: HIRAMONI RABHA
S/O SRI DHAJEN RABHA
R/O VILLAGE BAGHORGAON
P.O. BHALUKGHATA
DISTRICT KAMRUP
ASSAM
PIN 781123

39: DR ABDULLAH HIL KAFI
S/O HABIBUR RAHMAN
R/O VILLAGE BUDUCHAR
Page No.# 228/679

P.O. DALGOMA
DISTRICT GOALPARA
ASSAM
PIN 783125

40: BIJAY MEDHI
S/O UPEN MEDHI
R/O VILLAGE HATIMURIA
P.O. RAJAMAYONG
DISTRICT MORIGAON
ASSAM
PIN 782411

41: NIKI BHUSAN SARMA
D/O DR. TARUN SARMA
R/O VILLAGE BIDYAPUR
P.O. NALBARI
DISTRICT NALBARI
ASSAM
PIN 781335

42: MRS NILIMA BARUA
W/O MR DEBAJIT BARUAH
R/O VILLAGE UPAHUPARA
P.O. MANGALDOI
DISTRICT DARRANG
ASSAM
PIN 784125

43: LUHIT DOLEY
S/O PURAN CHANDRA DOLEY
R/O VILLAGE NALANIPAM
P.O. DHEMAJI
DISTRICT DHEMAJI
ASSAM
PIN 787057

44: DOST KHALILIR RAHMAN
S/O BANDESH ALI
R/O VILLAGE MAHTOLI
P.O. MAHTOLI
DISTRICT KAMRUP
ASSAM
PIN 781136

45: DIGANTA LIGIRA
S/O LATE MOHESWARLIGIRA
R/O VILLAGE CHARINGIA GAON
Page No.# 229/679

P.O.CHARINGIA
DISTRICT JORHAT
ASSAM
PIN 785006

46: BABITA DEKA
W/O MAKUNDA DEKA
R/O VILLAGE NO.1 GERIMARI
MANGALDOI
DISTRICT DARRANG
ASSAM
PIN 784125

47: AJIT KUMAR BHUYAN
S/O KUSHRAM BHUYAN
R/O VILLAGE MAJULI COLLEGE ROAD
P.O. KAMALABARI
DISTRICT MAJULI
ASSAM
PIN 785106

48: DR. JAHURUL HOQUE
S/O LATE NURUL HOQUE
R/O VILLAGE BARBALA
P.O. BARBALA
DISTRICT BARPETA
ASSAM
PIN 781316

49: MAMONI SAIKIA
W/O PRANAB JYOTI LAHON
R/O VILLAGE KHANAMUKHLAHON GAON
P.O. CHINTAMONI
DISTRICT JORHAT
ASSAM
PIN 785682
VERSUS

THE COMMISSIONER AND SECTETARY AND 3 ORS.
TO THE GOVERNMENT OF ASSAM
LEGISLATIVE DEPARTMENT
DISPUR
GUWAHATI-6

2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY
HIGHER EDUCATION DEPARTMENT TO THE GOVERNMENT OF ASSAM
DISPUR
Page No.# 230/679

GUWAHATI-781006

3:THE DIRECTOR OF HIGHER EDUCATION
KAHILIPARA. GUWAHATI-19
ASSAM

4:PRINCIPAL PRIVATE SECRETARY TO THE CHIEF MINISTER
ASSAM
DISPUR
GUWAHATI-781006
------------
Advocate for : MR A C BORBORA
Advocate for : MR. S DAS SC
HIGHER EDU for Resp.No.2 &3 appearing for THE COMMISSIONER AND
SECTETARY AND 3 ORS.

Linked Case : WP(C)/7955/2019

SUBRATA KUMAR RAY AND 22 ORS.
ASSTT. MUSIC TEACHER SATSEWRA KALYANAKAMI HIGH SCHOOL
S/O- KARNADHAR RAY
VILL- KISMAT HASDAHA PT-IV
P.O. KISMAT HASDAHA
DIST- DHUBRI (ASSAM)
PIN- 783334

2: MALABIKA DIHIDAR
ASSTT. MUSIC TEACHER GAURIPUR GIRLS HIGH SCHOOL
W/O- KAMAL SARMA
R/O- DIHIDER PARA
WARD NO. 2
P.O. AND P.S. GAURIPUR
PIN- 783331
DIST- DHUBRI

3: MITHU GHOSH
ASSTT. MUSIC TEACHER GAURIPUR GIRLS HIGH SCHOOL
W/O- LT KESHAB PAUL
R/O- KALIBARI
WARD NO. 2
P.O. AND P.S. GAURIPUR
PIN- 783331
DIST- DHUBRI

4: JINU DAS
ASSTT. MUSIC TEACHER
Page No.# 231/679

NEW HATIPOTA HIGH SCHOOL
D/O- ANANDA MOHAN DAS
R/O- VILL- KAZIPARA
P.O. AND P.S. CHAPAR
PIN- 783371
DIST- DHUBRI

5: SATYENDRA NATH
ASSTT. MUSIC TEACHER
BAHALPUR GIRLS HIGH SCHOOL
S/O- LT RABINDRA NATH
R/O- BALAHPUR (NATH PARA)
P.S. CHAPAR
P.O. BAHALPUR
PIN- 783371
DIST- DHUBRI

6: KALYANI PATHAK
ASSTT. MUSIC TEACHER
SRIMANTA SANKARDEV HIGH SCHOOL
NEW BONGAIGAON
W/O- PABITRA NATH DAS
R/O- IOCL
BONGAIGAON REFINERY TOWN SHIP
P.S. AND P.O. DHALIGAON
PIN- 783385
DIST- CHIRANG

7: ASHIM SAGAR DAS
ASSTT. MUSIC TEACHER SANTIDHAM KALIBARI HIGH SCHOOL
BONGAIGAON
S/O- ATUL GANDRA DAS
R/O- NATUN PARA
WARD NO. 10
P.S. AND P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON

8: SHIBABRATA BHATTACHARJEE
ASSTT. MUSIC TEACHER
ADARSHA VIDYA NIKETAN HIGH SCHOOL
HOJAI
S/O- SAILESH CH. BHATTACHARJEE
R/O- VILL- GOBINDA PALLY
P.O. AND P.S. HOJAI
PIN- 782435
DIST- NAGAON
Page No.# 232/679

9: NANDINI TANTY
ASSTT. MUSIC TEACHER B.B.MEDHI HIGH SCHOOL
LALA CHERRA T E W/O- RADHA KANTA TANTY
R/O- KALINAGAR BAZAR
P.O. KALINAGAR TE
P.S. KALINAGAR
PIN- 788166
DIST- KARIMGANJ

10: SUBRATA DEB
ASSTT. MUSIC TEACHER
COOMBERGRAM HIGH SCHOOL
S/O- SUDHIR CH. DEB
R/O- UDHARBOND
HOSPITAL ROAD
P.O. AND P.S. UDHARBOND
PIN- 788030
DIST- CACHAR

11: KANKU DAS
ASSTT. MUSIC TEACHER
TRIBAL HIGH SCHOOL KATLICHERA
HAILAKANDI
D/O- LT BONOBEHARI DAS
P.O. KATLICHERA
P.S. HAILAKANDI
PIN- 788161
DIST- HAILAKANDI

12: SOUMEN PAUL
ASSTT. MUSIC TEACHER
ANGLARBAZAR PUBLIC HIGH SCHOOL
KARIMGANJ
S/O- LT SAMARENDRA CH. PAUL
R/O- VILL- DUTTAPUR
P.O. MARJATKANDI
P.S. BADARPUR
PIN- 788701
DIST- KARIMGANJ

13: SHITAL ROY
ASSTT. MUSIC TEACHER
PANCHGRAM TOWN HIGH SCHOOL
HAILAKANDI
S/O- DHIRENDRA LAL ROY
R/O- VILL- KALIBARI
P.O. AND P.S. RAMKRISHNA NAGAR
PIN- 788166
Page No.# 233/679

DIST- KARIMGANJ

14: SUSMITA NATH
ASSTT. MUSIC TEACHER
EAST KAZIDHAR HIGH SCHOOL
D/O- LILAMOY NATH
R/O- VILL AND P.O. KAZIDHAR PT-II
P.S. SONAI
PIN- 788115
DIST- CACHAR

15: SABITA SINGHA
ASSTT. MUSIC TEACHER SALEPUR LAIHAU DEVI MANIPURI HIGH
SCHOOL
NARSINGPUR
CACHAR
W/O- Y. ABHIJIT SINGHA
R/O- NARSINGPUR PART-I
P.O. NARSINGPUR PIN- 788115
DIST- CACHAR

16: PRATIMA SINGHA
ASSTT. MUSIC TEACHER
MADAM KULBATI HIGH SCHOOL
W/O- BUDHA CH. SINGHA
R/O- VILL- DAKSHIN MOHANPUR PT-II
P.O. THANGJAM LEIKAI
PIN- 788119
DIST- CACHAR

17: GITANJALI SINGHA
ASSTT. MUSIC TEACHER BORKHOLA MANIPURI HIGH SCHOOL
W/O- Y.BIRLA SINGHA
R/O- ITKHOLA MANIPURI PARA
P.O. SILCHAR
PIN- 788001
DIST- CACHAR

18: TAPASH CHAKRABARTY
ASSTT. MUSIC TEACHER
SAMABAY HIGH SCHOOL
S/O- LT NIHAR CHANDRA CHAKRABORTY
R/O- RAILWAY COLONY
BADARPUR
P.O. BADARPUR
PIN- 788806
DIST- KARIMGANJ
Page No.# 234/679

19: GAUTAM CHAKRABARTY
ASSTT. MUSIC TEACHER
BAKARSHAL HIGH SCHOOL
S/O- LT SHAILENDRA CH. CHAKRABORTY
R/O- RLY. DOCTORS COLONEY
RLY. QTR. NO. L-31 (A)P.O. BADARPUR
PIN- 788806
DIST- KARIMGANJ

20: SAHIDA BEGUM CHOUDHURY
ASSTT. MUSIC TEACHER
EAST GOBINDAPUR HIGH SCHOOL
W/O- RAIJ UDDIN BARBHUIYA
R/O- ITKHOLA
GHANIWALA
P.O. MALUGRAM
PIN- 788002
DIST- CACHAR

21: T. SARAT KUMAR SINGHA
ASSTT. MUSIC TEACHER NATUN HAILAKANDI HIGH MADRASA
CACHAR
S/O- T. CHANDESWAR SINGHA
R/O- VILL- LOUTHAI
P.O. ARKATIPUR
P.S. UDHARBOND
PIN- 788009
DIST- CACHAR

22: SANGITA BAISHAY
ASSTT. TEACHER NABODAY BALIKA VIDHYAPITH
KUMARPARA
NALBARI
W/O- AJAY KUMAR BARMAN
VILL- JAPARKUCHI
P.O. TERECHIA
PIN- 781310
DIST- NALBARI

23: TAIZUDDIN AHMED
ASSTT. MUSIC TEACHER CHAKIR VITA HIGH SCHOOL
S/O- MUJAFAR ALI
VILL- BANABAHAR
P.O. KOYAKUCHI
PIN- 781352
DIST- BARPETA
VERSUS
Page No.# 235/679

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE ADDL. CHIEF SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-6

3:THE PRINCIPAL SECRETARY
FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-6

4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)

DISPUR
GHY-6

5:THE SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-06

6:THE UNDER SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-06

7:THE SECRETARY
LEGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-06

8:THE DIRECTOR OF SECONDARY EDUCATION
GOVT. OF ASSAM
KAHILIPARA
GHY
------------
Advocate for : G UDDIN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.
Page No.# 236/679

Linked Case : WP(C)/4217/2023

MOHD LUTFOR RAHMAN AND 7 ORS
S/O LATE ASAN UDDIN
R/O KESHARARVITA
P.O.-JHOWDANGA
DIST-SOUTH SALMARA (MANKACHAR)
ASSAM
PIN-783131

2: MD. WAZED ALI
S/O LATE EUNUS ALI SARKAR
R/O JORDANGA PT. II
P.O.-MANKACHAR
DIST-SOUTH SALMARA (MANKACHAR)
ASSAM
PIN-783131

3: MD. SOHIDUR ROHMAN AHMED
S/O LATE MOJAR ALI AHMED
R/O VILL- CHENGURCHAR
P.O.-PURAMDIARA
DIST-SOUTH SALMARA (MANKACHAR)
ASSAM
PIN-783135

4: MD ANOWER SHAHID SARKER
S/O MD. NOWSHAD ALI SARKER
R/O VILL- GOTABARI
P.O.-HAZIRHAT
DIST-SOUTH SALMARA (MANKACHAR)
ASSAM
PIN-783128

5: MOHASIN ALI
S/O LATE MOFIZAL HOQUE
R/O VILL- BHUEAJATA
P.O.-RUDRA MADHAB HAT
DIST-SOUTH SALMARA (MANKACHAR)
ASSAM
PIN-783131

6: MOTIAR RAHMAN
S/O LATE MD. NOZIM UDDIN AHMED
R/O VILL- PHULERCHAR
P.O.-PHEKAMARI
Page No.# 237/679

DIST-SOUTH SALMARA (MANKACHAR)
ASSAM
PIN-783135

7: ABDUL AWAL SHEIKH
S/O MOHOR ALI SHEIKH
R/O VILL-SIMLABARI PT-III
P.O. AND P.S.-CHAPAR
DIST-DHUBRI
ASSAM
PIN-

8: ZIAUR RAHMAN
S/O ABU CHAID MIAH
R/O P.O.-KAYETHPARA PT-II
VILL- KAYETHPARA
DIST-BONGAIGAON
ASSAM
PIN-
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19
------------
Advocate for : MR A CHAKRABORTY
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/5176/2020

ABBAS ALI MUKTAB SCHOOL AND 11 ORS.
REP. BY ITS HEAD MASTER
Page No.# 238/679

JAKIR HUSSAIN CHOWDHARI
S/O. ABBAS ALI
VILL. DHINGBORI CHAPORI
P.S. JURIA
P.O. LETRIPAR
DIST. NAGAON
ASSAM
PIN-782124.

2: PACHIM KADAMONI GAON HAJI RAJAB ALI L.P. SCHOOL
REP. BY ITS HEAD MASTER
SHAHNAWAS SULTANA
W/O. MIZANUL HOQUE
VILL. AND P.O. KADAMONI GAON
P.S. BATADRAVA
DIST. NAGAON
ASSAM
PIN-782122.

3: UTTAR BALIKATIA ADHARSHA BALIKA MUKTAB
REP. BY ITS HEAD MASTER
MIR HUSSAIN
S/O. IBRAHIM ALI
VILL. AND P.O. BALIKATIA
P.S. JURIA
DIST. NAGAON
ASSAM
PIN-782122.

4: KADAMONI GAON ANUWARA L.P. SCHOOL

REP. BY ITS HEAD MASTER
RAJAKA KHATUN
W/O. MAJIBUR RAHMAN
VILL. KATIMARI GRANT
P.O. HERAPATI
P.S. SADAR
DIST. NAGAON
PIN-782002.

5: DIGHALI BILPAR L.P. SCHOOL

REP. BY ITS HEAD MASTER
SARIF UDDIN
S/O. ABDUL RAHMAN
VILL. AND P.O. DIGHALI
P.S. RUPAHI
DIST. NAGAON
Page No.# 239/679

ASSAM
PIN-782125

6: UTTAR KALADUBA RABIA SHEIKH L.P. SCHOOL

REP. BY ITS HEAD TEACHER
EKRAMUL HUSSAIN
S/O. ABDUL MAMIN
VILL. AND P.O. JENGONI
P.S. DHING
DIST. NAGAON
ASSAM
PIN-782122

7: MADHYA JENGONI ALOM SHEKH MUKTAB SCHOOL

REP. BY ITS HEAD TEACHER
FIRUJA KHATUN
S/O. ABDUL HAKIM
VILL. AND P.O. JENGONI
P.S. DHING
DIST. NAGAON
ASSAM
PIN-782122

8: DHUPAGURI KACHARIGAON A R BALIKA MUKTAB

REP. BY ITS HEAD MASTER
AMBIA KHATUN
W/O. ATABUR RAHMAN
VILL. DHUPAGURI KACHARIGAON
P.O. DHUPAGURI
P.S. DHING
DIST. NAGAON
ASSAM
PIN-782123.

9: HATIPARA KANAKLATA MUKTAB

REP. BY ITS HEAD MASTER
MUJAMMIL HUSSAIN
S/O. NURUL AMIN
VILL. BARPAKA
P.O. TARABARI
P.S. RUPAHI (HAT)
DIST. NAGAON
ASSAM
PIN-782125
Page No.# 240/679

10: SANKAR MADHAB L.P. SCHOOL

REP. BY ITS HEAD MASTER
SRI PALLABI BHARALI
D/O. LT. KULENDRA BHARALI
VILL. NAMDHUMDUMIA SATRA
P.O. AND P.S. DHING
DIST. NAGAON
ASSAM
PIN-782123

11: JYOTI PRASAD L.P. SCHOOL

REP. BY ITS HEAD MASTER
SRI PRADIP NATH
S/O. LT. BAKUL NATH
VILL. NAMDUMDUMIA SATRA
P.O. AND P.S. DHING
DIST. NAGAON
ASSAM
PIN-782123

12: GARIA KAWAIMARI RAMPUR PAM BALIKA MUKTAB SCHOOL

REP. BY ITS HEAD MASTER
UMMUL MASAKEEN
S/O. IBRAHIM ALI
VILL. GARIA KAWAIMARI
P.O. BALIKATIA
P.S. JURIA
DIST. NAGAON
ASSAM
PIN-782122.
VERSUS

THE STATE OF ASSAM AND 9 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-06.

2:THE AXOM SARVA SIKKSHA ABHIJAN MISSION

REP. BY ITS MISSION DIRECTOR
ASSAM
KAHILIPARA
GUWAHATI-19.
Page No.# 241/679

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.

4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON
ASSAM.

5:THE BLOCK ELEMENTARY EDUCATION OFFICER

JURIA
NAGAON.

6:THE BLOCK ELEMENTARY EDUCATION OFFICER

BATADRABA
NAGAON.

7:THE BLOCK ELEMENTARY EDUCATION OFFICER

LAWKHOWA EDUCATION BLOCK
NAGAON
ASSAM.

8:THE SUB-INSPECTOR OF SCHOOLS

JURIA CIRCLE
NAGAON
ASSAM.

9:THE SUB-INSPECTOR OF SCHOOLS

BATADRAVA CIRCLE
NAGAON
ASSAM.

10:THE SUB INSPECTOR OF SCHOOLS

LAWKHOWA EDUCATION BLOCK
NAGAON
ASSAM.
------------
Advocate for : MR. A SARMA
Advocate for : SC
Page No.# 242/679

EDU appearing for THE STATE OF ASSAM AND 9 ORS.

Linked Case : WP(C)/6380/2022

KAMINI RABHA AND 69 ORS
C/O- PRANAY KR. RABHA
VILL- CHUKUNIAPARA
PO- SINGRA
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL- NAVODAY MES BOKO
(ASSISTANT TEACHER)

2: SUNANDA RAM BORO
S/O- LATE DUTI RAM BORO
VILL- BHOGDABARI
PO- BOKO
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL- AGCHIA ANCHALIK MES (ASSISTANT TEACHER)

3: RITAMANI BASUMATARI
D/O- JATINDRA BASUMATARI DOB- 06-08-1984
VILL- THAKURIAPARA
PO- RONGJULI
PS- RONGJULI
DIST -GOALPARA
NAME OF SCHOOL- KUKURMARA
MES

4: JAYANTA KUMAR PATOWARY
S/O- LATE DHARANIDHAR PATOWARY
VILL- DEKAPARA
DOB-08-01-1981
PO- SINGRA
PIN- 781135
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL- KUKURMARA MES. (HINDI TEACHER)

5: PARESH RABHA
S/O- LATE LATHI RABHA
VILL- DAKSHIN PUKHARI PARA
PO- SINGRA
PIN- 781135
PS- BOKO
Page No.# 243/679

DIST- KAMRUP (R)
NAME OF SCHOOL- ANCHALIK JANATA MES (AT)

6: MD. MOBJEL HUSSAIN
C/O- MOKTAL HUSSAIN VILL- CHANDRA
PO- SIMILATARABARI
PIN- 781135
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL- CHANDRIA ANCHALIK MES (HINDI TEACHER)

7: MRINAL KUMAR NATH
C/O- DHARMA KANTA NATH
VILL- MAIRACHORA
PO- DAMALCHOSE
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL- CHANDARIA ANCHALIK MES (AT)

8: HEMRAJ SARMAH
S/O- LATE KAMRAJ SARMAH
VILL- LOWER LAMPI
PO- LAMPI
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL- LAMPI ANCHALIK MES (HINDI TEACHER)

9: DULAL KR. BISWAS
S/O- LATE PHANINDRA BISWAS
VILL- HOWLITARI
PO- CHAMARIA
PS- BOKO
DIST - KAMRUP (R)
NAME OF SCHOOL- HOWLI NEULDOBA MES (ASSISTANT TEACHER)

10: HIRANMAYEE KALITA
D/O- LATE KRISHNA KALITA VILL- DHUPDHARA
PO- DHUPDHARA
PS- DHUPDHARA
DIST- GOALPARA
NAME OF SCHOOL- CHARABAHA ANCHALIK MES(HINDI TEACHER)

11: RANU BASUMATARY
D/O- SRIKANTA BORO
VILL- KATHALMURI
PO- BOKO
PS- BOKO
DIST - KAMRUP (R)
Page No.# 244/679

NAME OF SCHOOL- DR. SARBAPALI RADHAKRISHNAN MES ( HINDI
TEACHER)

12: MIRZA HUMAYUN KABIR
S/O -AJGAR ALI VILL- GORAIMARI BILARJAN
PO- MAHTOLI
PS- BOKO
DIST- KAMRUP
NAME OF SCHOOL- EUSUF MANDAL MEMORIAL MES (ASSISTANT
TEACHER)

13: MUSAROOF HUSSAIN
C/O- AMEJ UDDIN
VILL- PATHALIPARA
PO- MAHTOLI
PS- BOKO
DIST- KAMRUP
PIN- 781136
NAME OF SCHOOL- MORICHAKANOI CHAR ANCHALIK MES (ASSISTANT
TEACHER)

14: ABDUL MOZID
C/O- JOMER ALI
VILL- DEKACHANG
PO- DEKACHANG
PS- BOKO
DIST- KAMRUP
PIN- 781136
NAME OF SCHOOL- PUB DEKACHANG MEM (ASSISTANT TEACHER)

15: NUR ALOM
C/O- ABDUL JABBAR
VILL- JAMLAI
PO- NAGARBERA
PS- NAGARBERA
DIST- KAMRUP (R)
NAME OF SCHOOL- 1 NO JAMLAI MEMS (AT)

16: PABITRA KALITA
AGE-01-01-1978
S/O- LT. BANESWAR KALITA
VILL-SAPARTARI KALAHIPARA
P.O- BANIAPARA
PIN- 781124
DIST-KAMRUP.
NAME OF SCHOOL- RAJENDRA BHAGWATI ME SCHOOL (ASSISTANT
TEACHER)
Page No.# 245/679

17: CHITRA DAS
W/O- SARBESWAR DAS
VILL- RATANPUR
PO- CHHAYGAON
PIN- 781124
DIST-KAMRUP
NAME OF SCHOOL- RAJENDRA BHAGWATI ME SCHOOL (HINDI TEACHER)

18: CHANDRADHAR KALITA
S/O- RAHIA KALITA
VILL- SAPARTARI
PO- NATUNJARABARI
PS- CHHAYGAON
DIST- KAMRUP (R)
PIN- 781124
NAME OF SCHOOL- JAYNARAYAN BANGKATA ME SCHOOL. (HINDI
TEACHER)

19: DIPEN CH.DAS
C/O- SADANANDA DAS
VILL- BHAILLABARI
PO- JAPIA
PS- HAJO
DIST- KAMRUP
NAME OF SCHOOL- SANKAR MADHAB MES (ASSISTANT TEACHER)

20: BEGUM SHAMSHUN NEHAR
C/O- PRANAY KR.RABHA
VILL- BIHDIA
PO- SANIADI
PS- HAJO
DIST- KAMRUP (R)
NAME OF SCHOOL- A.M.ME M SCHOOL
DEHARKURIHA.

21: SAMINDRA MALAKAR
C/O -LATE BIRAHU MALAKAR
VILL- BAGTA BHUMARBORI
PO- HAJO
PS- HAJO
DIST- KAMRUP (R)
NAME OF SCHOOL- BHOMARBARI H.A.ME SCHOOL

22: OSMAN GONI
AGE_____YEARS
C/O- SAMSER MALLIK
VILL- CHARABORI
PO- HAJO
Page No.# 246/679

PS- HAJO
DIST- KAMRUP (R)
NAME OF SCHOOL- NATUN CHARABORI M.E.M.SCHOOL

23: BHANITA DEKA
C/O- GOJEN CH. BHARALI
VILL- BAIHATA
PO- BAIHATA
PS- KAMALPUR
DIST- KAMRUP (R)
NAME OF SCHOOL - SANKARJYOTI VIDYAPITH MES (AT)

24: GARJAN ALI
C/O- NIBHAR ALI
VILL- BARUAJANI
PO- BARUAHJANI
PS- KAMALPUR
DIST- KAMRUP
NAME OF SCHOOL - NABAJYOTI M.E.M.S. (AT)

25: KUNJALATA DAS
C/O- MANABENDRA DAS
VILL- AGDALA
PO- BIHATA CHARIALI
PS- BIHATACHARIALI
DIST- KAMRUP (R)
NAME OF SCHOOL - BISHNURAM RABHA M.E SCHOOL
(AT)

26: AKBAR ALI
C/O- IBRAHIM ALI
VILL- DWIGUNPAR
PO- BARDEKPAR
PS- KAMALPUR
DIST- KAMRUP (R)
NAME OF SCHOOL - SANKAR AZAN M.E. SCHOOL (AT)

27: PHANINDRA SARMA
C/O- DHAIRJYA NATH SARMA
VILL- BORDEKPAR
PO- BORDEKPAR
PS- KAMALPUR
DIST- KAMRUP (R)
NAME OF SCHOOL - HABERIKURA MES (AT)

28: SONESWAR DAS
C/O-ANANDA DAS
VILL- KHOKHAPARA
Page No.# 247/679

PO- BOGAN
PS- PALASHBARI
MIRZA
DIST- KAMRUP (R)
NAME OF SCHOOL - LADUGARI ME SCHOOL
(AT)

29: NARJINA BEGUM
C/O- ABDUL ZALIL AHMED
VILL- SARPARA
PO- SARPARA
PS- BAIASBARI
DIST- KAMRUP (R)
NAME OF SCHOOL - SARPARA M.E.M SCHOOL (AT)

30: PHANIL CH. ROY
AGE- ______YEARS
C/O- LATE. KAILASH ROY
VILL- DHARAMTALA
PO- BAMUNKUCHI
PIN- 781326
DIST- KAMRUP (R)
NAME OF SCHOOL - JALKHANA ME SCHOOL (AT)

31: HIMADRI DEVI
C/O- KAMAL NAYAN SARMA
VILL- NAYAKPARA
PO- DHEKIPARA
PS- SIPAJHAR
NAME OF SCHOOL - PAKADALI GIRLS ME SCHOOL
(AT)

32: MD. JALAL UDDIN
C/O- NAYEB ALI
VILL- NIMBURTARI
PO- MAHTOLI
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - BASIRUDDIN MEMS (AT)

33: MUKUNDA SAHARIA
C/O- LT. PATIRAM SAHARIA
VILL- SARABARI
BARAMPUR
PO- BARAMPUR
PS- SIPAJHAR
PIN-784144
NAME OF SCHOOL - PUB NAGAON M.E. SCHOOL
Page No.# 248/679

34: BIPUL CHANDRA SAHARIA
C/O- MIMARAM SAHARIA
VILL- SARABARI BARAMPUR
PO- BARAMPUR
PS- SIPAJHAR
DIST- DARRANG
NAME OF SCHOOL - KAIKAIAPARA ANCHALIK MES (AT)

35: CHITRALEKHA BARUA
C/O- PARESH KR. DEKA
VILL- NIZ BARAMPUR
PO- BARAMPUR
PS- SIPAJHAR
DIST- DARANG (ASSAM)
NAME OF SCHOOL - PACHAKIA M.E. SCHOOL (AT)

36: FIROJA KHATUN
C/O-FIROZ NOBI
VILL- ALOPATI
PO- ALOPATI
PS- ALOPATI CHAR
DIST- BARPETA
NAME OF SCHOOL - 1 NO. JAMLAI ME SCHOOL

37: MOHIR UDDIN AHMED
AGE-
C/O-SHOMEJ UDDIN
VILL- NIZKATHMI
PO- KALATOLI BAZAR
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - NIZKATMI GIRLS MEM (AT)

38: PRANITA DAS
AGE- 01/03/1968
C/O- RAMESWAR DAS
VILL- BHURPARA
PO- BHURPARA
PS- PALASHBARI
DIST- KAMRUP (R)
NAME OF SCHOOL - BHURAPARA ANCHALIK MIDDLE SCHOOL (AT)

39: HEM CHANDRA RABHA
C/O- LT. NAMAL RABHA
VILL- BHERBHERI
PO- CHHAYGAON
781124
Page No.# 249/679

PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - KAOIMARI ME SCHOOL (AT)

40: AHALYA DAS
DOB-13/1/1971
C/O- RAJESWAR DAS
VILL- KALYANPUR
PO- NAGARBERA
PS- NAGARBERA
DIST- KAMRUP (R)
NAME OF SCHOOL - NAITOR VIDYA NAGAR ME SCHOOL (AT)

41: SAHEBA SULTANA
DOB-3/01/1980
C/O- MD. HANIF ALI
VILL- NAITOR KHAMERI
PO- NAGARBERA
781127
PS- NAGARBERA
DIST- KAMRUP (R)
NAME OF SCHOOL - 1 NO. PALAHARTARI BALIKA MEM (AT)

42: FOKORUDDIN ALI AHMED
DOB-21/12/1970
S/O- LT. ABDUR RAHMAN
VILL- TUKRAPARA
PO- TUKRAPARA
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - TUKRAPARA MEM (AT)

43: JAVED ALI AHMED
C/O-JOLIM UDDIN
VILL- HAHCHOTI
PO- KALATOLI BAZAR
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - HAHCHOTI CHOUDHURY PAM MEM (AT)

44: TAJUDDIN AHMED
DOB-1/3/1974
C/O- LT. ABDUL HALIM
VILL- JORSHIMULI
PO- TAPAR PATHAR
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - JORSHMOLI MOHABIR PATHAR MEM (AT)
Page No.# 250/679

45: SAJAHAN ALI
C/O- LT. JAMAT ALI
VILL- CHOUTARA
PO- CHOUTARA
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - CHOUTARA MEM (AT)

46: BIPUL BAISHYA
C/O- GHANA KANTA BAISHYA
VILL- JOGIPARA
PO- MANDIRA
781127
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - MANDIRA JOGIPARA ME SCHOOL (AT)

47: AZIZUL HOQUE
C/O- SHAI ZUDDIN
VILL- CHOUTARA
PO- BHITOR DUAR
781137
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - PUB HAHCHORI ADARSHA MEM (AT)

48: ABDUS SALAM
DOB-30/01/1974
C/O- NURUL JELAM
VILL- JAWKATADIA
PO- DEKACHANG
781136
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - JAWKATA DIA MEM (AT)

49: ABDUL HAKIM
DOB-01/01/1976
C/O- LT. MOFIZ UDDIN
VILL- ROWMARI
PO- MAHTOL
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - MAHTOLI GIRLS MEM (AT)

50: MONOWARA KHATUN
C/O- JAHIRUL ISLAM
Page No.# 251/679

VILL- MAHTOLI
PO- MAHTOLI
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - MAHTOLI GIRLS MEM (AT)

51: ABDUL AZIZ AHMED
DOB-31/03/1977
C/O- HATEM ALI MONDAL
VILL- BAR ARIKATI
PO- MAHTOLI
781136
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - K.D.B. GIRLS MEM (AT)

52: ANAMIKA RABHA
DOB-24/03/1976
C/O- AJIT KR. RABHA
VILL- CHARAIBAHA
PO- PACHIA
781135
PS- BOKO
DIST- KAMRUP (R)
NAME OF SCHOOL - CHARAI BAHA ANCHALIK ME SCHOOL (AT)

53: SANIDUL ISLAM
DOB-02/11/1989
C/O- LT. ABDUL SALAM
VILL- SIMLABARI
PO- SIMLABARI
783330
PS- LAKHIPUR
DIST- GOALPARA
NAME OF SCHOOL - SALBARI MEM (AT)

54: AZIDA PARVIN
DOB-26/11/1986
C/O- SHAHADOT ALI MOLLAH
VILL- TAKIMARI
PO- JALESWAR
783132
PS- LAKHIPUR
DIST- GOALPARA
NAME OF SCHOOL - TAKIMARI MEM (AT)

55: HALIMA KHATUN
C/O- JULFIKKAR BUTTU
Page No.# 252/679

VILL- BHULUKABARI
PO- BAURIA BHITA
781136
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - HAZI MUNHUP ALI MEMORIAL MEM (AT)

56: ABDUL HASHIN
C/O-ABDUL JALIM
VILL- BHULUKABRI
PO- BAURIA BHITHA
781136
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - UTTAR JORSHIMULI PURAN KUCHIA MEM
(AT)

57: SWARIFUL ISLAM
DOB-30/10/1987
C/O-ABDUS SATTAR
VILL- SUPARIVITA
PO- TULSIBARI
PS- LAKHIPUR
DIST- GOALPARA
NAME OF SCHOOL - JONAKI MEM (AT)

58: JOYNAL ABEDIN
DOB-1/8/1971
C/O- ARDOSH ALI
VILL- CHILARVITA
PO- TULSIBARI
PS- LAKHIPUR
DIST- GOALPARA
NAME OF SCHOOL - CHILARVITA MEM (AT)

59: HAFIZUR RAHMAN
DOB-30/10/1976
C/O- ABDUL LOTIF
VILL- CHILARVITA
PO- TULSIBARI
PS- LAKHIPUR
DIST- GOALPARA (ASSAM)
NAME OF SCHOOL - GERAPURI MEM (AT)

60: CHAHENARA BEGUM
D/O- DHARIBUDDIN AHMED
VILL- BHITOR CHENGMARI
PO- BONGAIGAON
Page No.# 253/679

DIST- BONGAIGAON (ASSAM)
NAME OF SCHOOL - BIDYAPUR ANCHALIK MEM (AT)

61: SUBASH CH. DAS
C/O- LT. KHITISH CH. DAS
VILL- AOLAGJARI
PO- AOLAGJARI
PS- MANIKPUR
DIST- BONGAIGAON (ASSAM)
NAME OF SCHOOL - BASHBARI NO. 5 MEM (AT)

62: NUR ISLAM
DOB-12/1/1985
C/O- ABDUR RAHMAN
VILL- HAHCHORI
PO- KALATALI BAZAR
781136
PS- CHHAYGAON
DIST- KAMRUP (R)
NAME OF SCHOOL - HAJI MONSUF ALI MEMORIAL MEM (AT)

63: ABDUR RAHMAN
DOB-28/10/1984
C/O-ABDUL KASHEM MOLLAH
VILL- HOLDIBARI
PO- DHUMERGHAT
PS- LAKHIPUR
DIST- GOALPARA (ASSAM)
NAME OF SCHOOL - NATUN HOLDIBARI MEM (AT)

64: HANNANUR HUSSAIN
C/O- HASAN ALI
VILL- BURHADAI
PO- SIPAJHAR
PS- SIPAJHAR
DIST- DARRANG
NAME OF SCHOOL -

65: PINGKEEMONI DAS
D/O- MINARAM DAS
VILL- BAMUNIA HILOIDHARI GAON
PO- CHETIA GAON
PS- CHABUA
DIST- DIBRUGARH (ASSAM)
NAME OF SCHOOL - DHOPABOR M.E.SCHOOL
(AT)

66: MANAB CHETIA
Page No.# 254/679

S/O-SATYEN CHETIA
VILL- JERAI NALANIHULLA
PO- CHABUA
PS- CHABUA
DIST- DIBRUGARH (ASSAM)
NAME OF SCHOOL - JERAI ME SCHOOL
(HINDI TEACHER)

67: LIPIKA DEVI
D/O-SARBESWAR NATH
VILL - NARENGKATI
P.O - NARENGKATI
784507
P.S - DHEKIAJULI
DIST - SONITPUR (ASSAM)
NAME OF SCHOOL - RATANJULI M.E. SCHOOL (SCIENCE TEACHER)

68: REETA RANI DEVI
DOB- 26-12-1970
C/O- TARANI KANTA SARMA
VILL- MATHURAPUR
PO- TIHU
PS- TIHU
DIST- NALBARI (ASSAM)
NAME OF SCHOOL - BARGAON M.E. SCHOOL (HINDI TEACHER)

69: SANJIV KR. SARMA
DOB- 2-1-1983
C/O- PRASEN SARMA
VILL - RANAKUCHI
P.O -TIHU
P.S - TIHU
DIST - NALBARI (ASSAM)
NAME OF SCHOOL - BARGAON MATHORAPUR RAMAKUCHI NAVODAY
MES (AT)

70: SURESH BORO
S/O- ROHESWAR BORO
VILL - HOLONG JULI
P.O - BAMUNIGAON
P.S - CHHAYGAON
DIST - KAMRUP (R)
NAME OF SCHOOL - BAGHESWARI M.E. SCHOOL (AT)
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
Page No.# 255/679

DISPUR
GUWAHATI-781006

2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE DIRECTOR
ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. U K BARMAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/3003/2023

TULUKAN BHARALI AND 10 ORS
WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT
SRIMANTA SANKAR MADHAB SENIOR SECONDARY SCHOOL

BHATKUCHI
BARPETA

S/O- SUREN BHARALI

RESIDENT OF BAR BHALUKI
BHALUKI

BAJALI
BARPETA
ASSAM

PIN- 781371.

2: DIGANTA DEKA
WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT
PASCHIM DARRANG SENIOR SECONDARY SCHOOL

S/O- NAREN DEKA

RESIDENT OF - MAHIPAL KUCHI
BALIKUCHI
Page No.# 256/679

KAMRUP
ASSAM
PIN- 781381.

3: ISMAIL HUSSAIN
WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT
UTTAR BARPETA SENIOR SECONDARY SCHOOL

S/O- ABDUS SOBHAN AHMED

RESIDENT OF SONKUCHI
P.O.- SONKUCHI

DONAKUCHI
BARPETA
ASSAM

PIN- 781314.

4: LAKSHI KANTA SARMA
WORKING AS TUTOR/PGT TEACHER OF GEOGRAPHY AT NAGABANDHA
SENIOR SECONDARY SCHOOL

S/O- BHUBAN SARMA

RESIDENT OF VILLAGE- BAGHARAGAON
MORIGAON
ASSAM

PIN- 782105.

5: MUKUL SARMA
WORKING AS TUTOR/PGT TEACHER OF GEOGRAPHY AT NALBARI GIRLS
HIGHER SECONDARY SCHOOL
NALBARI

S/O- AMBIKA PRASAD SARMA

BARBHAG
NALBARI
ASSAM

PIN- 781325.

6: PARESH BEZBARUAH
WORKING AS TUTOR/PGT TEACHER OF HINDI AT PASCHIM NALBARI
SENIOR SECONDARY SCHOOL
Page No.# 257/679

BARNADDI

S/O- DHARMESWAR BEZBARUAH

RESIDENT OF NALBARI TOWN
WARD NO. 10

NALBARI
ASSAM
PIN- 781335.

7: NIZAM UDDIN AHMED
WORKING AS TUTOR/PGT TEACHER OF ARABIC AT PASCHIM NALBARI
SENIOR SECONDARY SCHOOL
BARNADDI

S/O- MASEB ALI

RESIDENT OF - SIMALIYA
MULARKUCHI
NALBARI

ASSAM
PIN- 781303.

8: PARINITA PATAR
WORKING AS TUTOR/PGT TEACHER OF ADVANCE HINDI AT NELLIE
SENIOR SECONDARY SCHOOL

D/O- RATIRAM PATAR

RESIDENT OF KAAHIBARI
P.O.- BHUMURAGURI
CHARAIBAHI

MORIGAON
ASSAM
PIN- 782106.

9: SHAHIDUL ISLAM
WORKING AS TUTOR/PGT TEACHER OF ARABIC AT MOHAN BASHI DAS
SENIOR SECONDARY SCHOOL

S/O- ATABUDDIN AHMED

RESIDENT OF KHALONIBIL
BURHABURI
Page No.# 258/679

MORIGAON
ASSAM
PIN- 782411.

10: DR. GITANJALI TALUKDAR
WORKING AS TUTOR/PGT TEACHER OF ADVANCE ASSAMESE AT PUB-
BONGSOR SENIOR SECONDARY SCHOOL
PACHARIA

D/O- KANDARPA NATH TALUKDAR

RESIDENT OF HOUSE NO.-22
KAILASHPUR

NEAR LANKESWAR
P.O. GUWAHATI UNIVERSITY

KAMRUP(METRO)
ASSAM

PIN- 781014.

11: TRIPTI MONI DAS
WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT PUB-
BONGSOR SENIOR SECONDARY SCHOOL
PACHARIA

C/O- SABITRI DAS

RESIDENT OF H.NO. 60
LAKHIMI PATH
LAKHIMI TENT HOUSE

BELTOLA TINIALI
BELTOLA
KAMRUP(METRO)

ASSAM
PIN- 781028.
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM

DEPARTMENT OF SCHOOL EDUCATION

DISPUR
GUWAHATI-6.
Page No.# 259/679

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
DEPTT. OF FINANCE
DISPUR
GUWAHATI-06.

3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.

4:THE INSPECTOR OF SCHOOLS
AMRUP DISTRICT CIRCLE
KAMRUP
DIST.- KAMRUP.

5:THE INSPECTOR OF SCHOOLS
NALBARI DISTRICT CIRCLE
NALBARI
DIST.- NALBARI.

6:THE INSPECTOR OF SCHOOLS
DARRANG DISTRICT CIRCLE
DARRANG
D
ST.- DARRANG.

7:THE INSPECTOR OF SCHOOLS
BARPETA DISTRICT CIRCLE
BARPETA
DIST.- BARPETA.

8:THE INSPECTOR OF SCHOOLS
MORIGAON DISTRICT CIRCLE
MORIGAON
DIST.- MORIGAON.
------------
Advocate for : MR. S K DAS
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3479/2023

KHAIRUL ISLAM AND 21 ORS
VILLAGE SALAPARA PT. II
Page No.# 260/679

P.O.- NILOKHIA

DISTRICT- DHUBRI
ASSAM

PIN- 783128.

2: HASSAN UDDIN TALUKDAR
VILLAGE AND P.O.- RAJMITA

DISTRICT- GOALPARA
ASSAM

PIN- 783129.

3: ABU BOKOR SIDDIQUE MOLLAH
VILLAGE- TARANGAPUR

P.O.- TULSIBARI
DIST.- GOALPARA

ASSAM
PIN- 783132.

4: AKBAR ALI AKAND
VILLAGE- CHATAPARA
P.O.- KATARIHARA

DIST.- GOALPARA
ASSAM
PIN- 78332.

5: AMZAD HUSSAIN MOLLAH
VILLAGE- GUGHUDOBA

P.O.- RAJMITA
DIST.- GOALPARA

ASSAM
PIN- 783129.

6: RUPCHAND ALI
VILLAGE CHARALJHAR

P.O.- KHALISABHITA

P.S.- LAKHIPUR
DIST- GOALPARA
Page No.# 261/679

ASSAM
PIN- 783330.

7: JAHAN UDDIN AHMED
S/O LATE SHUKUR ALI

VILLAGE- HAPACHAR
P.O. P. CHALLA

DISTRICT- BARPETA
ASSAM

PIN- 781321.

8: MOFIDA KHATUN
D/O LATE BASIR MIAH

VILLAGE- LAKHIPUR

P.O.- LAKHIPUR

DISTRICT- GOALPARA
ASSAM

PIN- 783129.

9: M. MOSLEM UDDIN
S/O- ABUL KASHIM

VILLAGE- BAPURVITA PT III

P.O.- DHAMORE RESERVE

DISTRICT- GOALPARA
ASSAM

PIN- 783129.

10: MONOWAR HUSSAIN
S/O- ANOWAR HUSSAIN

VILLAGE- ARIKATA
P.O.-MEDOTARI

DISTRICT- DHUBRI
ASSAM
Page No.# 262/679

PIN- 783330.

11: HABIBUL HOQUE KHANDAKAR
S/O- ABDUL MOKTAL KHANDAKAR

VILLAGE- BANYAGURI
P.O.- JALESWAR

DISTRICT- GOALPARA
ASSAM

PIN- 783132.

12: SANOWAR HOSSAIN
S/O- MONIR UDDIN AHMED

VILLAGE- CHULKANI PARA

P.O.- TAKIMARI
DISTRICT- GOALPARA
783129.

13: REJAUL ISLAM
S/O MOTIOR RAHMAN

VILLAGE- MANASPARA
LAKHIPUR
783129
ASSAM.

14: NOBI HUSSAIN
S/O- HABIBUR RAHMAN

VILLAGE- KATLITACHI

P.O.- AMBARI BAZAR- 783129.

15: RUPCHAND BADSA
S/O- ISLAM UDDIN
VILLAGE- TARANGAPUR
P.O.- TULSHIBARI 783132.

16: ABU BOKKER SIDDIQUE
S/O ABDUL MAKIM

VILLAGE SIMULBARI

P.O.- AOLOTOLI
Page No.# 263/679

PIN- 783129.

17: SAIFUL ALMOM SARKAR
S/O AHMED ALI MIAH

VILLAGE- SHALBARI

P.O.- GAURNAGAR
PIN- 783132.

18: MD. IQUEBAL HUSSAIN
S/O ASHANUDDIN AHMED

VILLAGE- CHELABARI
P.O.- AMBARI

P.S. DHUP DHARA
DIST- GOALPARA
PIN- 783123.

19: ABDUL MANNAN AHMED
S/O- TAHADDAS ALI MUNCHI

VILLAGE- KHOLABONDHA
P.O.- KAEHUMARA

DISTRICT- BARPETA
ASSAM

PIN- 781127.

20: ABDUL MANNAN
C/O- JALAL UDDIN AHMED

VILLAGE- HARIPUR

P.O.- GOMAFULBARI

P.S.- TARABARI

DIST.- BARPETA
ASSAM

PIN- 781302.

21: JAKIR HUSSAIN AHMED
C/O- ABDUL WAHAB AHMED
Page No.# 264/679

VILLAGE- CHELABARI

P.O.- AMBARI

P.S.- DHUPDHARA

DIST.- GOALPARA

PIN- 783123.

22: RAFIKUL ISLAM
S/O- MD. MOFIZ UDDIN

VILLAGE- SANTALI SATRA

P.O.- MAHATOLI

DISTRICT- KAMRUP

PIN- 781136.
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM

EDUCATION DEPARTMENT

DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/9157/2019
Page No.# 265/679

MANJUWARA KHANAM AND ANR.
D/O- ABDUL WAHED KHAN
VILL. AND P.O. KHOPANI KUCHI
P.S.- HAJO
DIST- KAMRUP(R)
ASSAM
PIN- 781102.

2: DEVA KUMAR DAS
S/O. LAKSHI KANTA DAS
VILL/TOWN- BIJNI
L.N.B. ROAD
P.O. AND P.S. BIJNI
PIN-783390
DIST. CHIRANG (B.T.A.D.)
ASSAM.
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.

2:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.

3:THE PRINDIPAL SECRETARY
FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

4:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
DISPUR
GUWAHATI-06.

5:THE SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.
Page No.# 266/679

6:THE UNDER SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.

7:THE SECRETARY

LEGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI-781019.
------------
Advocate for : MR A R BHUYAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/3662/2021

UNUS HUSSAIN AND 43 ORS
S/O. ABDUL AZIZ SK
ASSTT. TEACHER (ARABIC)
CHAGALCHARA PT.II
M.E. MADRASSA
VILL. CHAGALCHARA PT. III
P.O. CHAGALCHARA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

2: BIRESH CH. ROY
S/O. LT. RAJKANTA ROY
HEAD MASTER
TARINI KANTA M.E. SCHOOL
VILL. JHAGRARPAR PT.-IV
P.O. JHAGRARPAR
P.S. DHUBRI
DIST. DHUBRI
Page No.# 267/679

ASSAM
PIN-783325.

3: MANORANJAN ROY
S/O. GAJENDRA ROY
ASSTT. TEACHER (HINDI)
TARINI KANTA M.E. SCHOOL
VILL. JHAGRARPAR PT. III
P.O. JHAGRARPAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325.

4: ATOWAR RAHMAN
S/O. LT. KUTUB UDDIN SK
HEAD MASTER
NAVAJYOTI GAON M.E. SCHOOL
VILL. CHAGOLCHARA PT I
P.O. CHAGOLCHARA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

5: SAYFUR RAHMAN SHEIKH
S/O. LT. FAZAR ALI AHMED
HEAD TEACHER
BINNACHARA M.E. MADRASSA
VILL. BINNACHARA PT. I
P.O. BALADOBA
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN-783334.

6: MUKTAR HUSSAIN SK.

S/O. KOMOR UDDIN SK
HEAD MASTER
MAJHERCHAR CHALAKURA M.E. MADRASSA
VILL. KHALILPUR
P.O. KHALILPUR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.
Page No.# 268/679

7: BAHARUL ISLAM
S/O. AZGAR ALI
ASSTT. TEACHAR
HARIMOHAN RAY M.E. SCHOOL
VILL. JHAGRARPAR PT. III
P.O. JHAGRARPAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325

8: ABDUL KADER SHEIKH
S/O. UMAR ALI
HEAD TEACHER
MUNSHIPARA M.E. MADRASSA
VILL. SINGIMARI PART-II
P.O. TISTERPAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324

9: MAINUL HOQUE CHOWDHURY
S/O. SORAB ALI SK
ASSTT. TEACHER (SCIENCE) OF CHARJUGIPARA M.E. SCHOOL
VILL. MATIABAG
P.O. AND P.S. GAURIPUR
DIST. DHUBRI
ASSAM
PIN-783331

10: GULNEHAR BEGUM
D/O. SHAFIATULLAH AHMED
ASSTT. TEACHER
BIRAJ MOHAN KUMUDINI DUTTA M.E. SCHOOL
VILL. JHAGRARPAR PART-I
P.O. KHALILPUR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325.

11: ANIL CHANDRA SARKAR
ASSTT. TEACHER
PUB CHHAGALIA KAMAL PRAMANIK MEMORIAL M.E. MADRASSA
VILL.SAGOLIA
P.S. GOLAKGANJ
DIST. DHUBRI
Page No.# 269/679

ASSAM
PIN-783335.

12: KALYANI SIKDAR

D/O. LT. SUDHIR KR. SIKDAR
W/O. SHYAMAL KR. ROY
ASSTT. TEACHER
POKALAGI GANSHERDHAM S.C. M.E. SCHOOL
VILL. SONAKHULI PT. I (HALAKURA)
P.O. MAHAMAYAHAT
P.S. GOLAKGANJ
DIST. DHUBRI
ASSAM
PIN-783335.

13: ANJALI ROY

W/O. BIREANDRA NATH RAY
ASSTT. TEACHER
UDAYAN M.E. SCHOOL
KHALILPUR
R/O. GAURIPUR TOWN
WARD NO.1 (CHARAKBARI) P.O. AND P.S. GAURIPUR
DIST. DHUBRI
ASSAM
PIN-783331.

14: MOZAMMEL HOQUE
S/O. LT. HEFAZUDDIN SARKAR
ASSTT. TEACHER
DURAHATI M.E. SCHOOL
VILL. DUARHATI
P.O. TISTERPER
P.S. DHUBRI AND DIST. DHUBRI
ASSAM
PIN-783324.

15: ABDUL MAZID SK.

C/O. ABER ALI SK
ASSTT. TEACHER
CHANDULLAH M.E. SCHOOL
VILL. AND P.O. DHARMASALA PT. V
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324
Page No.# 270/679

16: SHAMSUL HOQUE SARKAR
S/O. ABDULLAH SARKAR
ASSTT. TEACHER
CHALAKURA POYESTIR CHAR M.E. MADRASSA
VILL. CHALAKURA POYESTIR CHAR
P.O. MAGHER CHAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325

17: MONOWAR HUSSAIN SK

S/O. MOKBUL HUSSAIN SK
ASSTT. TEACHER
PUB KACHUARKHASH M.E. MADRASSA
VILL. KACHUARKHASH PT. I
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324

18: JAHER ALI
C/O. FOYEZ UDDIN ASSTT. TEACHER (HINDI)
HARI MOHAN ROY M.E. SCHOOL
VILL. ADABARI PT. II
P.O. CHAGOLCHARA
DIST. DHUBRI
ASSAM
PIN-783324.

19: ABDUL BARIK SK.
S/O. KANDU SK. ASSTT. TEACHER
(HINDI) POYESTIRCHAR M.E. MADRASSA
VILL. CHALAKURA POYESTIRCHAR
P.O. MAJERCHAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325.

20: AZIZUL HOQUE
S/O. NIZAM UDDIN
ASSTT. TEACHER (HINDI)
PUB KACHUARKHASH M.E. MADRASSA
VILL. JHAGRARPAR PT. III
Page No.# 271/679

P.O. JHAGRARPAR
P.S. JHAGRARPAR
DIST. DHUBRI
ASSAM
PIN-783325.

21: NUR MOHAMMAD MONDAL
C/O. MOKSED ALI MONDAL
ASSTT. TEACHER (HINDI)
CHAR SILGHAGRI SAKIRAN MEMORIAL M.E. MADRASSA
VILL. SILGHAGRI PT. I
P.O. HOWRARPAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324

22: ABDUL HANIF MOLLAH
S/O. SABER ALI MOLLAH
ASSTT. TEACHER (HINDI)
PAYOSTI AIRANJANGLA M.E. MADRASSA
VILL. AIRANJANGLA PT. I
P.O. A.M.CO. ROAD
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783323.

23: JHUKUN DEB
S/O. ASHUTOSH DEB
ASSTT. TEACHER (HINDI)
UDAYAN M.E. SCHOOL
R/O. DHUBRI TOWN
WARD NO.14
(COLLEGE ROAD)
P.O. AND P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

24: SHASHADHAR RAY
S/O. DARPANATH RAY
ASSTT. TEACHER (HINDI)
KUTI GHEWMARI DUBIRPAR M.E. MADRASSA
VILL. SHINGIMARI PT. II
P.O. TISTERPER
P.S. DHUBRI
DIST. DHUBRI
Page No.# 272/679

ASSAM
PIN-783334

25: MOMOTAZ BEGUM
W/O. NURAJJAMAN HAZARIKA
ASSTT. TEACHER (HINDI)
MAJERCHAR CHALAKURA M.E. MADRASSA
VILL. COLLEGE NAGAR
WARD NO.15
P.O. KHALILPUR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325

26: ABU USA
S/O. NURUL ISLAM
ASSTT. TEACHER (HINDI)
BURIR MARAI M.E. MADRASSA
VILL. KISMAT HAS DAHA PT. IV
P.O. KISMAT HAS DAHA
P.S. GOLOKGANJ
DIST. DHUBRI
ASSAM
PIN-783334.

27: MADHAB CHANDRA RAY
S/O. PRANKRISHNA RAY
ASSTT. TEACHER (HINDI)
BARUARVITA GIRL/S M.E. MADRASSA
VILL. DEBOTTAR HASDAHA PT. IV
P.O. KISMATHASDAHA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783334.

28: MAINUR HOQUE

S/O. JAHAR ALI
ASSTT. TEACHER (HINDI)
BASIRUL MEMORIAL M.E. SCHOOL
DHARMASALA
VILL. DHARMASALA
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
Page No.# 273/679

PIN-783324

29: JAHINUR BEGUM
W/O. AFSAR ALI
ASSTT. TEACHER (HINDI)
BEPARIPARA
M.E. SCHOOL
DHARMASALA
VILL. DHARMASALA PART-V
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

30: SOHAR ALI
S/O. JALBAHAR ALI
ASSTT. TEACHER (HINDI)
CHAGALCHARA PT. II M.E. MADRASSA
VILL. CHOTOBASHJARI
P.O. CHAGALCHARA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

31: HUSSAIN ALI
S/O. SAKBAR ALI
ASSTT. TEACHER (HINDI)
NAVAJYOTI GAON M.E. SCHOOL
VILL. CHAGALCHARA PT. I
P.O. HOWRARPAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324

32: NOWSAD ALI SHEIKH
S/O. BANDE ALI SK
ASSTT. TEACHER (HINDI)
PASCHIM KACHUAR KHASH MONDALPARA M.E. SCHOOL
VILL. KACHUAR KHASH PT. I
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.
Page No.# 274/679

33: MD. MOZID HOQUE

S/O. APIZ UDDIN MUNSHI
ASSTT. TEACHER (ARABIC)
PUB KACHUARKHASH M.E. MADRASSA
VILL. KACHUAR KHASH PT. II
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

34: EMDADUL HOQUE
S/O. FORHAT ALI
ASSTT. TEACHER (ARABIC)
BARUAR VITA GIRL/S M.E. MADRASSA
VILL. KISMATHASDAHA PT. IV
P.O. KISMATHASDAHA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783334

35: AKTARUZZAMAN MOLLAH
S/O. LT. HELAL UDDIN MOLLAH
ASSTT. TEACHER (ARABIC)
CHAR SILGHAGRI SAKIRON MEMORIAL M.E. MADRASSA
VILL. AIRANGONGLA PT.-I
P.O. A.M. CO. ROAD
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783323.

36: RAFIQUL MUGHAL

S/O. ABDUL WAZED
ASSTT. TEACHER (ARABIC)
AMINERCHAR KATHIARALGA LOKPRIYA M.E. MADRASSA
VILL. AMINERCHAR
P.O. FAKIRGANJ
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM
PIN-783330.

37: ZAKIR HUSSAIN
S/O. LT. HAZRAT ALI SHEIKH
Page No.# 275/679

ASSTT. TEACHER (ARABIC)
PAISTY AIRANGONGLA
M.E. MADRASSA
VILL. AIRANJONGLA PT-I
P.O. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783323.

38: SHAH JAHAN ALI SK.

S/O. LT. ABBAS ALI BEPARI
ASSTT. TEACHER (ARABIC)
KUTI GHEWMARI M.E. MADRASSA
VILL. DHARMASALA
DIST. DHUBRI
ASSAM
PIN-783324.

39: SEKENDER BADSHA
S/O. SUKUR ALI SHEIKH
ASSTT. TEACHER (ARABIC) CHALAKURA POYESTICHAR M.E. MADRASSA
VILL. MAJERCHAR
P.O. MAJERCHAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783325

40: MD. SAMSUL HOQUE
S/O. LT. MD. ZAHIM UDDIN
ASSTT. TEACHER (ARABIC)
BINNACHARA M.E. MADRASSA
VILL. BINNACHARA PT. III
P.O. BOLADOVA
DIST. DHUBRI
ASSAM
PIN-783334.

41: BELLAL HUSSAIN
S/O. LT. MONSER ALI
ASSTT. TEACHER (ARABIC) MAHADDADIA M.E. MADRASSA
VILL. CHAGALCHARA PT. II
P.O. CHAGALCHARA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.
Page No.# 276/679

42: HABIBAR RAHMAN
S/O. SHER ALI
ASSTT. TEACHER (ARABIC)
JALIL MEMORIAL M.E. MADRASSA
VILL. BHOGDAHAR
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324

43: AZIAUL ISLAM AHMED
S/O. GOLAM MOSTOPHA AHMED
ASSTT. TEACHER (ARABIC) KHALISABHITA GIRL/S M.E. MADRASSA
VILL. KHALISABHITA M. PARA
P.O. KHALISABHITA
P.S. LAKHIPUR
DIST. GOALPARA
ASSAM
PIN-783330.

44: MOUDADA BEGUM
W/O. MOSTAFIZUR RAHMAN
ASSTT. TEACHER (ARABIC) WEST GASPARA GIRLS M.E. MADRASSA
VILL. GASPARA
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.
VERSUS

THE STATE OF ASSAM AND 5 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

2:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELEMENTARY)
DISPUR
GUWAHATI-06.

3:THE SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.
Page No.# 277/679

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.

5:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GUWAHATI-19.

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI
ASSAM
DIST. DHUBRI
ASSAM
PIN-783301.
------------
Advocate for : MR. P K DEKA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/3297/2019

ALAM ALI AND ANR.
S/O- MD. AKASH ALI
R/O- BARMANIKPUR
P.O. SARUMANIKPUR
DIST- BARPETA

2: GUNAJIT BARMAN
S/O-
R/O- PIPOLA
P.O. NITYANANADA
DIST- BARPETA
ASSAM
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY ITS COMM. AND SECY. ELEMENTARY EDUCATION DEPTT.
TO THE GOVT. OF ASSAM
DISPUR-06
Page No.# 278/679

2:THE LEGISLATIVE DEPTT.
REP. BY ITS SECY.
DISPUR
GHY-06

3:THE DIRECTOR ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

4:THE INSPECTOR OF SCHOOLS
DIMA HASAO
HAFLONG

5:THE DY. INSPECTOR OF SCHOOLS
DIMA HASAO
HAFLONG

6:THE SCHOOL MANAGING COMMITTEE
REP. BY ITS SECY.
DOIHENG M.E.SCHOOL
DIST- DIMA HASAO

7:THE INSPECTOR OF SCHOOLS
BARPETA
BARPETA ASSAM

8:THE SCHOOL MANAGING COMMITTEE
REP. BY ITS SECY.
SWAHID JUTISH CHOUDHURY M.E. SCHOOL
BARPETA
------------
Advocate for : MR. B P BORAH
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/3110/2019

JAYNAL ABDIN AND 3 ORS.
S/O- RIAZ UDDIN AHMED
VILL. AND P.O.- KHOPANI KUCHI
P.S- HAJO
DIST.- KAMRUP(R)
ASSAM. PIN CODE- 781102
Page No.# 279/679

2: RAMJAN KHAN
S/O. LATE AYNAL KHAN
VILL. AND P.O.- KHOPANI KUCHI
P.S- HAJO
DIST.- KAMRUP(R)
ASSAM. PIN CODE- 781102.

3: ABDUS SOBHAN
S/O. LATE MENAZ UDDIN
VILL.- JAMBARI
P.O- MEDHORTARI
DIST.- DHUBRI
ASSAM.

4: JOHIRUL ISLAM SIKDER
S/O. MONOWAR SIKDER
VILL.- BALUGHAT
P.O- RAVATARI
DIST.- DHUBRI
ASSAM.
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REPRESENTED BY THE CHIEF SECRETARY
TO THE GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

2:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVERNMENT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION DEPARTMENT (SECONDARY)
DISPUR
GUWAHATI-6.
Page No.# 280/679

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

8:THE DIRECTOR OF SECONDARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI- 781019.
------------
Advocate for : MR A R BHUYAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/3039/2023

RANJIT KR NATH AND 4 ORS
SON OF LATE PRAMOD CH. NATH

RESIDENT OF VILL. CHILLAPARA PART-1

P.O.- SRIJANGRAM

DIST.- BONGAIGAON
ASSAM

PIN- 783384.

2: BISWAJIT NATH
LATE SHIV CHARAN NATH

RESIDENT OF VILL. TENGNAMARI
WARD NO. 4
Page No.# 281/679

P.O. AND P.S.- ABHAYAPURI

IN THE DISTRICT OF BONGAIGAON (ASSAM)

PIN- 783384.

3: DIPAMONI BEZBARUAH
DAUGHTER OF LATE KARUNA BEZBARUAH

RESIDENT OF VILL. NARIKOLA UJANPARA

PO- SRIJANGRAM
IN THE DISTRICT OF BONGAIGAON
ASSAM

PIN- 783384.

4: RAJAB ALI AHMED
SON OF HAZRAT ALI AHMED

RESIDENT OF VILL. GOALPARA
PT-1

PO- GOALPARA
IN THE DISTRICT OF BONGAIGAON
ASSAM

PIN- 783384.

5: NAYEN UDDIN
SON OF MUSA SHEIKH

RESIDENT OF VILL. BAREGARH

PO- AMBARI

IN THE DISTRICT OF BONGAIGAON
ASSAM.
PIN- 783384.
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
Page No.# 282/679

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA
ASSAM

GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/8148/2018

NUR ISLAM AND 51 ORS.
S/O LATE HAMIR ALI
VILL AND P.O. KOWARPUR
P.S.HAJO
DIST. KAMRUP(R)
PIN - 781102.

2: SRIMATI CHANDRAMA TALUKDAR
D/O PRABHAT CHANDRA RAJBONGSHI
VILL- AND P.O. BAIHATA
P.S. KAMALPUR
DIST. KAMRUP
PIN - 781380

3: SRI KAUSHIK BHARADWAJ
S/O SRI KAMESWAR SARMA
VILL- MAZDIA
P.O. MUGKUCHI
P.S. NALBARI
DIST. NALBARI
PIN - 781334.

4: SRI AMAR BAHADUR PRADHAN
S/O LATE SHER BAHADUR PRADHAN
VILL- SAHAPUR
P.O. TEBITOLLA
Page No.# 283/679

DIST. BAKSA

5: SABITA BARMAN
D/O SRI BIREN BARMAN
VILL- NAHARBARI

P.O. BHOLABARI
DIST. UDALGURI
PIN - 784525.

6: SRI BANKIM CHANDRA DAS
S/O LATE SAMPAT RAM DAS
VIL- ALIPUB
P.O. BAIHATA CHARIALI
DIST. KAMRUP (R)
PIN - 781381.

7: SRI BIREN DEKA
S/O LATE HARIMAL DEKA
VILL- BARPHUKAN KHAT
P.O. BETNA
GORESWAR
BAKSA
781366.

8: SRI BIBUNGSAR KHUNGUR BARO
S/O LATE MAHESWAR BARO
VILL- RAWMARI
P.O. BAGANPARA
DIST. BAKSA
PIN - 781344.

9: MISS. PRANAMI DEKA
D/O SRI LAKHI KANTA DEKA
VILL AND P.O. KERPAVITHA
DIST. BAKSHA
PIN - 781366

10: SRI MUKUL KUMAR SARMAH
S/O LATE SASHINDRA SARMAH
VILL- DAKSHIN CHUBURI
P.O. SIPAJHAR
DIST. DARRANG
PIN - 784145.

11: SRI MANAB SARMAH
S/O LATE CHANDI RAM SARMAH
VILL AND P.O. BYASPARA
Page No.# 284/679

DIST. DARRANG
PIN -784145.

12: SRI PRANAB KUMAR BARUAH
S/O SRI PRADIP CH. BARUAH
VILL AND P.O. BYASPARA
DIST. DARRANG
PIN - 784145.

13: SRI GANESH CH. DEKA
S/O LATE UMA KANTA DEKA
SANTIPARA WARD NO. 1
P.O. MANGALDAI
DIST. DARRANG
PIN - 784125.

14: SRI PRABAT CH. NATH
S/O MAHIDHAR NATH
VILL- KEKENIKUCHI

P.O. MARANJAN DIST. KAMRUP

15: SRI TARANI HALOI
S/O LAKSHIKANTA HALOI
VILL- LAKSHIPAR

P.O. DEBACHARA
P.S. BARAMA

DIST. BAKSA

PIN - 781333.

16: ALI HUSSAIN
S/O LATE SAMAD ALI
VILL- RANGIA
P.O. RANGIA
DIST. KAMRUP

17: SRI RATI PRASAD MOUCHAHARY

S/O CHASHIN MOUCHAHARY
VILL- BANGALIPARA
P.O.NIZ -BANGALIPA
P.S. BARAMA
PIN - 781333.

18: SRI DHARMESWARI NATH BORA
Page No.# 285/679

D/O SRI HARESWAR NATH
VILL- JOYPUR
P.O. HENGALPARA
P.S. SIPAJHAR
DIST. DARRANG

PIN - 781418

19: SRI DAIMALU BASUMATARY
S/O KULEN BASUMATARY
VILL- BALABARI
P.O. BAGHDOBA
P.S. GORESWAR DIST. BAKSA

PIN - 781366.

20: PRAGATI BARO
S/O RABI RAM BARO
VILL- 2 NO. GORESWAR
P.O. AND P.S. GORESWAR
DIST. BAKSA
PIN - 781366.

21: MISS. KALYANI LAHKAR
D/O SRI CHANDR ALAHKAR
TOWN- RANGIA W/N-4
P.O. RANGIA
DIST. KAMRUP
PIN - 781354.

22: SRI JAGANNATH KUMAR
S/O BHABA NANDA KUMAR
PO. BHARALUMUKH DURGASAROBAR
GUWAHATI - 781009.

23: SRI DEWAN SIDDIQUR RAHMAN
S/O DEWAN ABDUL ALI
VILL- KHABLARBHITHA

P.S. BARPETA
DIST. BARPETA
PIN - 781352.

24: SRI BABUR ALI
S/O JAHUR ALI
VILL- NAKUCHI GAON

P.O. NAKUCHI PATHER
Page No.# 286/679

DIST. BARPETA
PIN - 781352.

25: MR. NURMAHAMMAD AHMED
S/O MR. JOYNAL ABDIN
VILL- BHANGNAMARI
P.O. AND P.S. BHANGMARI
DIST. NALBARI
PIN- 781126.

26: PRANAB BARMAN
S/O RABIN BARMAN
VILL- KADAMTOLA
P.O. BARAMA
P.S. NALBARI
DIST. BAKSA

PIN - 781102.

27: SRI CHABIN CH. BAISHYA
S/O LATE HITESWAR BAISHYA
VILL- UJANKURI
P.O. UJANKURI
P.S. HAJO
DIST. KAMRUP
ASSAM
PIN - 781102

28: SRI RANJIT KR. DAS
S/O RAMDHAN DAS
VILL - HAJO
P.O. HAJO.
DIST. KAMRUP
PIN - 781102.

29: SRIMATI JONALI DEVI
S/O SARAT CH. SARMA
VILL- BARANGABARI
P.O. SONESWAR
P.S. KAMALPUR

DIST. KAMRUP
PIN - 781382

30: SRIMATI PRANJALI MAHANTA
D/O KHARGESWAR MAHANTA
VILL- AGDALA
Page No.# 287/679

P.O. BAIHATA CHARIALI
DIST. KAMRUP
PIN - 781381.

31: SRI PRANAB BARMAN
S/O NABIN BARMAN
VILL- KADAMTOL
P.O. BARAMA
DIST. BAKSA
PIN - 781346.

32: SRIMATI ARCHANA DEKA
D/O LUHIT DEKA
VILL- BATAKUCHI
P.O. JAMTOLA
P.S. RANGIA
DIST. KAMRUP
PIN - 781365

33: SRIMUNIN BARMAN
S/O PHUKAN BARMAN
VILL- SAPHAMOWO
P.O. GHOGRAPAR
P.S. GHOGRAPAR
DIST. KAMRUP
PIN -781365

34: SRI LANDRADHAR BORO
S/O RUPARAM BORO
VILL- CHIRAKHUNDI
P.O. DEULKUCHI
P.S. TAMULPUR
DIST. BAKSA
PIN - 781354.

35: SRI CHANAKYA SARMA
S/O LATE SARAT SARMA

VILL- AGDALA
P.O. BAIHATA CHARIALI
DIST. KAMRUP
PIN - 781381.

36: SRI UPEN SWARGIARY
S/O DHANURAM BARO
VILL- TITAKURI
P.O. TITAKURI
DIST. KAMRUP
Page No.# 288/679

PIN -781354.

37: SRI DHANESWAR TALUKDAR
S/O PRASANNA TALUKDAR
VILL- DALUA
P.O. GHAGRAPAR
DIST. NALBARI
PIN - 781369

38: SRI BHUBANESWAR TALUKDAR
S/O SRI ANATH TALUKDAR
VILL- DALUA
P.O. GHAGRAPAR
DIST. NALBARI
PIN - 781369

39: SRI KALYANI KALITA
D/O BASHAB KALITA
VILL- AKHARA
P.O. SURADI
DIST. NALBARI
PIN -781340

40: SRI CHANDRA KANTA DEKA
S/O RAMESH CH. DEKA
VILL AND P.O. NIZNAMATI
DIST. NALBARI
PIN - 781355.

41: SRIMATI MAYA SARKAR
D/O LATE SAILENDRA CH. SARKAR
VILL- WARD NO. 1

GOSSAIGAON
P.O. GOSSAIGAON
DIST. KOKRAJHAR
BTAD
PIN - 783360.

42: SRIMATI MADHUMITA SINGHA
D/O LATE MOHAN SINGHA
VILL- WARD NO. 4
GOSSAIGAON
P.O. GOSSAIGAON
DIST. KOKRAJHAR
BTAD
PIN - 783360.
Page No.# 289/679

43: SRIMATI RAMBHA CHOUDHURY
D/O BHARATH CH. CHOUDHURY
VILL- PALARA
P.O. KASHUDRADIMU
DIST. KAMRUP (R)

44: SRI DIBYAJYOTI HAZARIKA
S/O BHUBON HAZARIKA
VILL- BALIJANGAON
P.O. JALUKBARI
TITABAR DIST. JORHAT.

45: SRIMATI RUMI BORAH

D/O LATE KAMAL CH. BORAH
VILL AND P.O. ALENGMORA
SONARIGAON
DIST. JORHAT
PIN - 785106.

46: SRI RANJIT KUMAR BHARALI

S/O ANNARAM BHARALI
VILL- BOLOWA
P.O. BOLOWA
DIST. NALBARI
PIN - 781370.

47: SRIMATI RUMI BORAH
D/O SRI PRAFULLA BORAH
VILL- BISHNUPUR
KAMALPUR
P.O. TOIAYN
MAJULI.

48: SRIMATI AROTI ROY
D/O PRAMOD CH. ROY

VILL- NOHATIGARH
P.O. GURUFELA
DIST. KOKRAJHAR
BTAD
PIN - 783362.

49: SRI PRASANTA KR. SARMA
S/O KASHINATH SARMA
VILL- AMAYAPUR
P.O. BOGOLSROAD CHOWK
Page No.# 290/679

DIST. NALBARI
PIN - 781348

50: SRI NAGEN CH. KAKATI
S/O LATE GOLAP CH KAKATI
VILL- AND P.O. KALAG
DIST. NALBARI.

51: SRI PANKAJ MEDHI
S/O LATE MUKTARAM MEDHI
VILL AND P.O. BAGURIHATI
DIST. NALBARI
PIN - 781310

52: SRIMATI ANAMIKA BAISHYA
D/O SRI GIRISH CHANDRA BAISHYA
VILL- MUKALMUA
DIST. NALBARI
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOV.T OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI -06.

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM
DISPUR GUWAHATI -06.

4:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION DEPARTMENT (SECONDARY) DISPUR
GUWAHATI-06.

5:THE SECRETARY TO THE GOVT.OF ASSAM

SECONDARY EDUCATION DEPARTMENT
Page No.# 291/679

DISPUR
GUWAHATI -781006.

6:THE UNDER SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

DISPUR
GUWAHATI -06.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
FINANCE DEPTT. appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/909/2022

ROHINI KUMAR NATH AND 99 ORS
S/O- KSHIREN CHANDRA NATH
VILL. KARIPARA
P.O. CHAKLA

P.S. MATIA
DIST. GOALPARA

PIN - 783125
KARIPARA GIRLS M.E. SCHOOL

2: SHAH JALAL
S/O - LATE RUSTOM ALI
VILL. AND P.O. NAGABANDHA

P.S. LAHARIGHAT
Page No.# 292/679

DIST. MORIGAON
PIN - 782106
UTTAR NAGABANDHA M.E.M

3: ASHIT KR. SARKAR
S/O - LATE BISWAMBARSARKAR
VILL. NO.1 SHYAMBARI
P.O AND P.S. LANKA
DIST. HOJAI
PIN - 782446
SHYAMBARI M.E. SCHOOL

4: PARESH MANDAL
S/O - LATE MAHADEVMANDAL
VILL. TETELIGURI
P.O. RAJAMAYONG

P.S. MAYONG
DIST. MORIGAON
NO.1 MURKATA M.E. SCHOOL

5: BALEN ENGTI
S/O - KAMESWARENGTI
VILL. CHANUABORI
P.O. AZARBARI

P.S. DHARAMTUL
DIST. MORIGAON

PIN - 782105
MERUA GAON ANCHALIC M.E. SCHOOL

6: FATIMA KHATUN
W/O - EUSHUF ALI
VILL. KALMOUBARI

P.O. SUKDALSARUBORI

P.S. MIKIRBHETA

DIST. MORIGAON
PIN - 782105
KALMOUBARI NAMABASTI M.E.M

7: SIRAJUL ISLAM
S/O - LATE MUSLEM ALI
VILL. JANTER
P.O. AHATGURI
Page No.# 293/679

P.S. DHARAMTUL
DIST. MORIGAON

PIN - 782412
BELAGURI TRIBAL M.E. SCHOOL

8: HABIBA AHMED
D/O - LATE RAHMOTULLAH
VILL. AND P.O. BATIALBORI

P.S. LAHIRIGHAT
DIST. MORIGAON

PIN - 782126
BORBORI ADARSHA M.E.M.

9: SAFIQUL ISLAM
S/O - LATE ABDUL HEKIM
VILL. TITATALA
P.O. BORIBANDHA

P.S. LAHARIGHAT
DIST. MORIGAON
PIN - 782127
PASCHIM KACHARI BORIJANPER M.E.M

10: NIPAN DEKA
S/O - LATE ATULDEKA
VILL. KUSHTOLI
P.S. LAHARIGHAT

DIST. MORIGAON

KASHTALI GIRLS M.E. SCHOOL

11: NIROLA KHATUN
D/O - ABDUL HYE
VILL. MIKIRGAON
P.O. KATHANI

P.S. LAHARIGHAT
DIST. MORIGAON

PIN - 782127
SRI KESHAV RAJBANSHI M.E. SCHOOL

12: SUKUMAR MANDAL
Page No.# 294/679

S/O - KHETRA MOHAN MANDAL
VILL. PAVAKATI
P.O. BURGAON

P.S. MAYONG
DIST. MORIGAON
RABINDRA RAY M.E.

13: FATIMA KHATUN
D/O - ABUL KASEM
VILL. AND P.O. DEWAGURI

P.S. LAHARIGHAT
DIST. MORIGAON

PIN - 782127
DEWAGURI GIRLS M.E.M.

14: SWARNALATA BISWAS
D/O - LATE HARIDASBISWAS
VILL. LECHARIBORI
P.O. BURGAON

P.S. MAYONG
DIST. MORIGAON
PIN - 782411
GAGALMARI ASHIGARH M.E. MADRASSA

15: HARIPAD NATH
S/O - SIDHESWAR NATH
VILL. RAJAGAON WARD NO.5

P.O. AND P.S. MORIGAON
DIST. MORIGAON

PIN - 782105
NABHEPI M.E. SCHOOL

16: NAZIM UDDIN CHOUDHARY
S/O - LATE AHMED ALI
VILL. BALIDUNGA
P.O AND P.S. BHURAGAON
DIST. MORIGAON
PIN - 782121
BALIDUNGA GIRLS M.E.M

17: NAZRUL ISLAM
S/O - EUNUS ALI
Page No.# 295/679

VILL. KUPATIMARI

P.O. AND P.S. BHURAGAON

DIST. MORIGAON
KUPATIMARI M.E.M.

18: TIKENDRA KR. NATH
S/O - LATE PITRAM NATH
VILL. BAGARIGURI
P.O. KAMURAGURI

DIST. MORIGAON
RUPAHIBORI M.E. SCHOOL

19: MUSHIDA BEGUM
D/O - SHAH ALAM
VILL. BORBORI
P.O. BELTOLA

P.S. DHARAMTUL
DIST. MORIGAON
PIN - 782425
BORBORI M.E. SCHOOL

20: AFRUJA BEGUM
D/O - ABDUL KUDDUS
VILL. KAPOUJARI
P.O. KARATIPAM

DIST. MORIGAON
CHUTAGARJAN M.E. SCHOOL

21: SALIM UDDIN AHMED
S/O - SOFIR UDDIN
VILL. BAGARIBARI
P.O. NAGABANDHA

P.S. MIKIRBHETA
DIST. MORIGAON

PIN - 782106
BAGARIBARI M.E. MADRASSA

22: AKANTI BHUYAN
S/O - MANIK CH. BHUYAN
VILL. AND P.O. SUKDOL SARUBORI
DIST. MORIGAON
Page No.# 296/679

BHAGOWATI GIRLS H.S. SCHOOL

23: ABDUL BARIQUE
S/O - ZAHED ALI SARKAR
VILL. TENGAGURI KACHARIGAON

P.O. TENGAGURI
P.S. LAHARIGHAT

DIST. MORIGAON
PIN - 782127
BOR HOLLOW KANDA HARIJAN M.E.M.

24: NITU PRABAN NATH
S/O - NETUL KR. NATH
VILL. AND P.O. KUMURAGURI

P.S. AND DIST. MORIGAON
PIN - 782105
KUMURAGURI M.E. SCHOOL

25: GEETA RANI SARKAR
D/O - MATILAL SARKAR
VILL. NO.1 BARPATHER
P.O. TAPTALA

P.S. BHURAGAON
DIST. MORIGAON

PIN - 782121
NO.1 BARPATHER M.E. SCHOOL

26: INDADUR RAHMAN
S/O - ABDUL LATIF
VILL. PARALIGURI
P.O. SILPUKHURI

P.S. MIKIRBHETA
DIST. MORIGAON

PIN - 782123
KHALAPRIA ASAN SARKAR SMRITY
M.E. MADRASSA

27: ABDUS SALEM
S/O - ABDUR RASHID
VILL. LENGRIBORI
P.O. SAHARIAGAON
Page No.# 297/679

P.S. MOIRABARI
DIST. MORIGAON

PIN - 782126
PHUKANABORI M.E.M.

28: MAINUL HOQUE
S/O - IDRISH ALI
VILL. SAHARIAPAM
P.O. SAHARIAGAON

P.S. MOIRADARA
DIST. MORIGAON

PIN - 782126
SAHARIGAON M.E.M.

29: NURUL HOQUE CHOWDHURY
S/O - LATE ABDUL RAHMAN
VILL. AND P.O. GOROIMARI
P.S. LAHARIGHAT
DIST. MORIGAON
GOROIMARI GIRLS M.E. SCHOOL

30: HOBIBUR RAHMAN
S/O - ABDUS SADEQUE
VILL. BOWALGURI
P.O. GORAIMARI

P.S. LAHARIGHAT
DIST. MORIGAON

PIN - 782104
PUB LELABORI M.E.M.

31: PRITHU BAHADUR LAMA
S/O - AMAR BAHADUR LAMA
VILL AND P.O. RAJAMAYONG

P.S. MAYONG
DIST. MORIGAON
RAJAMAYONG M.E. SCHOOL

32: PREM CHARAN BAIRAGI
S/O - SADHU CHARAN BAIRAGI
VILL. CHANAKA
P.O. RAJAMAYONG
Page No.# 298/679

P.S. MAYONG
DIST. MORIGAON
CHANAKA GAMARIGURA M.E. SCHOOL

33: DOULAT ALI KHAN
S/O - ABDUL ALI KHAN
VILL. AND P.O. BARCHALA
P.S. LAHARIGHAT
DIST. MORIGAON
BAHAPAHAR M.E. SCHOOL

34: JUNTI DEKA
D/O - NAREN DEKA
VILL. AND P.O. NELLIE
P.S. JAGIROAD
DIST. MORIGAON
NELLIE BARPAK M.E. SCHOOL

35: FATEMA KHATUN
D/O - MD. MAKBUL HUSSAIN
VILL. AND P.O. SILCHANG
BASUNDHARI M.E.M.

36: ABDUS SALAM
S/O - LATE RUSTOM ALI
VILL. BHUYANBARI PATHER
P.O. CHATIANTOLI

P.S. LAHARIGHAT
DIST. MORIGAON
BHUYANBARI ADARSHA M.E.M.

37: KEDVAN NESSA
D/O - JULMAT KHAN
VILL. JHUKUA PARA
P.O. KOUPATI

P.S. ROWTA
DIST. UDALGURI
2ND SIALMARI M.E.M.

38: ABUL KALAM AZAD
S/O - ABDUL BASED
VILL. MADHUPUR
P.O. LALPUL BAZAAR

P.S. DALGAON
DIST. DARRANG
Page No.# 299/679

LALPUL GIRLS M.E.M.

39: SUFIYA KHATUN
D/O - SURHAB ALI
VILL. MORABEGAPARI
P.O. BAKATAPARA

P.S. KALAIGAON
DIST. UDALGURI
GALANDI CHAH BAGICHA M.E.M.

40: PRABIN KR. TAW
S/O - MAHENDRA TAW
VILL. GANDHIYA MISING

P.O. GANDHIYA TINIALI

P.S. GHILAMARA (DK)
DIST. LAKHIMPUR
SARIPARA M.E. SCHOOL

41: PRAKASH ADHIKARI
S/O - MOTISHANKAR ADHIKARI
VILL. GANDHIYA MISING

P.O. GANDHIYA TINIALI

P.S. GHILAMARA (DK)
DIST. LAKHIMPUR
GANDHIYA GIRLS M.E.S.

42: NAYAN ALI DEWAN
S/O - LATE ASHANUDDINDEWAN
VILL. BALARTARI( CHENIMARI)
P.O. TARABARI
P.S. CHENIMARI

DIST. BARPETA
PIN - 781305
KBC MILLON M.E.M.

43: MINNAT HUSSAIN
S/O - MAHAMMAD ALI
VILL. AND P.O. CHENGA
P.S. TARABARI
DIST. BARPETA
PIN - 781305
CHENGA BECHIMARI M.E.M.
Page No.# 300/679

44: MAINUL HOQUE
S/O - ABDUL HELIM
VILL. SONITPUR
P.O. PASCHIM MAZDIA

P.S. TARABORI
DIST. BARPETA
SONERTARI ANCHALIK M.E.M.

45: HAIDAR MIR
S/O - MUKADDES MIR
VILL. KHUDRA FALADI
P.O. BHOGDIA

P.S. SARTHEBARI
DIST. BARPETA
PANCHAGRAM M.E.M.

46: BHAJAHARI SARKAR
S/O - KULENDRA NATH SARKAR
VILL. GANAKPARA
P.O. MARIKUCHA

P.S. TARABARI
DIST. BARPETA
GANAKPARA BARAMARA M.E. SCHOOL

47: ANOWAR HUSSAIN
S/O - MAHEZUDDIN
VILL. GARIACHATALA
P.O. CHATALA

P.S. SARTHEBARI
DIST. BARPETA
GARIACHATLA M.E.M.

48: ABDUR RAHMAN
S/O - SAHED ALI
VILL. KUKAPAR
P.O. KHONGRA

P.S. SARTHEBARI
DIST. BARPETA
ADARSHA BALIKA VIDYAPEETH M.E.M.

49: DELUARA KHAMAN
D/O - ABDUL KUDDUS ALI
Page No.# 301/679

VILL. BARMARA
P.O. RAULI

P.S. SARTHEBARI
DIST. BARPETA
B.D.P M.E.M.

50: SUFIYA BEGUM
D/O - SHIRAJUDDIN AHMED
VILL. SANARTARI
P.O. KHONGRA

P.S. TARABORI
DIST. BARPETA
SONERTARI MALIPARA M.E.M.

51: SHAHIDUL ISLAM
S/O - HALIM ALI
VILL. KATHALBHURI
P.O. KHONGRA

P.S. SORTHEBARI
DIST. BARPETA
KATHABURI M.E.M.

52: MANJULATA DOLEY
D/O - LATE JIWAN DOLEY
VILL. NAMONI GEZERA
P.O. GEZERA

P.S. JENGRAIMUKH
DIST. MAJULI
SUNITPUR TRIBAL M.E.S.

53: NARAYAN CHANDRA NATH
S/O - KAMAL CHANDRA NATH
VILL. TATSHAL
P.O AND P.S. MISSAMARI

DIST. SONITPUR
PIN - 784506
KALI PRASAD BORA SCHOOL

54: RATAN SWARGIARY
S/O - LATE BANDHURAM SWARGIARY
VILL. NIZ SATHI SAMUKA

P.O. SATHI SUMUKA
Page No.# 302/679

P.S. PATACHARKUCHI

DIST. BARPETA
PIN - 781355
NALGHAGONI RANGAGORA NICHI M.E.

55: NARAYAN PRASAD SHARMA
S/O - HARILAL SHARMA
VILL. NANKE BAKULA
P.O.AND P.S. CHARIDUAR

DIST. SONITPUR
PIN - 784103
KARAMBIR N.C.B.S. ME SCHOOL

56: BIRAMAN PATIR
S/O- LATE BIRUPATIR
VILL. DHANDI
PO. RAJABARI

PS. GAHPUR
DIST. BISWANATH
PIN-784168
KHAROIPARLA TRIBAL MES

57: AHMED HUSSAIN
S/O- LT. ABUL HUSSAIN
VILL. AND PO. KAIMARI
DIST. DHUBRI

SHIMLABARI M.E

58: MD. ABDUL RAHIM
S/O- LATE MD. HABIB
VILL. J.B ROAD TEZPUR
P.O AND P.S- TEZPUR
DIST- SONITPUR
PIN- 784001
SONITPUR M.E MADRASSA

59: SABITRI ROY
W/O- BISHNU CHARAN ROY
VILL. KARMARI PAT V
PO. KAIMARI
PS. GOLAKGANJ
DIST. DHUBRI
PIN-783335
BATERHAT GIRLS MES
Page No.# 303/679

60: NARKESWAR KHAKHALARY
LAKSHI KANTA KHAKHALARY
VILL. AND PO. KUSHDHOWA
PS. RONJULI
DIST. GOALPARA
PIN-783124
DEULGURI MOUZA ME SCHOOL

61: JUNUKA HAJONG
D/O- DIGEN CH. HAJONG
VILL. AND PO. KUSHDHOWA
PS. RONJULI
DIST. GOALPARA
PIN-783124
DEULGURI MOUZA ME SCHOOL

62: AMINUL HOQUE
S/O- ABDUL AOWAL S.K.
VILL. ABRARBHITA
PO. BALARBHITA
PS. BAGUAN
DIST. GOALPARA
PIN-783129
ABRAR BHITA MEM

63: SHEKH MOZAMMEL HUSSAIN
S/O- SHEIKH ABDUL JABBAR
VILL. TUKIMARI
P.O. JALESWAR
PS. LAKHIPUR
DIST. GOALPARA
PIN-783132
TEKONA MEM

64: AYNAL HOQUE
S/O- ABDUS SAMAD
VILL. HOLDIBARI
PO. DHUMERGHAT
PS. LAKHIPUR
DIST. GOALPARA
PIN-783330
HALOIPARA IDD PATHER ME MADRASSA

65: ABUL HUSSAIN
S/O- PASHAN ALI
VILL. TAKIMARI BORBILA
PO. TAKIMARI
Page No.# 304/679

PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
BORBILA MEM

66: JOHIRUL ISLAM
S/O- ABUL KASHEM MONDAL
VILL. BAURARLTAL
PO. MESERBHITA
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
BAURARTAL BILPARA MEM

67: NAZIR HUSSAIN
S/O- LT. KOBAD HUSSAIN
VILL. SAKTOLA
PO. AOLATOLI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
SAKTOLA G.M.E MADRASSA

68: ABDUR RAHMAN
S/O- ANSER ALI
VILL. AND PO. RAJMITA
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
ZINZIRAM PARA MEM

69: ABUL KASHEM
S/O- OSMAN ALI
VILL. GHUGUDOBA
PO. RAJMITA
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
GHUGUDOBA CHALAKURA PARA MEM

70: RAIZUDDIN AHMED
S/O- KHORSED ALI
VILL. KHARUBHAJ
PO. RAJMITA
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
MOTHER TERESSA GIRLS MEM
Page No.# 305/679

71: ANARUZ ZAMAN SHEIKH
S/O- ABDUL BARI SHEIKH
VILL. DHUMBANDHA
PO. BASHBARI
PS. BAGUAN
DIST. DIST. GOALPARA
PIN-783129
KB MEMORIAL MEM

72: ASAN ALI SK
S/O- ROHOM ALI
VILL. CHILARBHITA PT.-I
PO.TULSHIBORI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
GERAPURI MEM

73: JYOTIRMOY RABHA
S/O- UMESHRABHA
VILL. GHENGAMARI
PO. BARDAMAL
PS. AGIA
DIST. GOALPARA
PIN-783120
BHOISHKHULI ME SCHOOL

74: JAINAB BANUE
D/O- ANAR ALI
VILL. PETKATA
P.O- HARIMURA
P.S - MORNAI
GOALPARA PIN- 781326
JWAHARLAL NEHRU MES

75: KHITISH CH. RABHA
S/O- BHAKTI RABHA
VILL. JONG PARA
PO. BAIDA
PS. LAKHIPUR
DIST. GOALPARA
PIN-783120
LEMAKONA MES

76: MONOWAR HUSSAIN
S/O- AKSED ALI
VILL. BATABARI
Page No.# 306/679

PO.MARKULA
PS. BAGUAN
DIST. GOALPARA
PIN-783120
PANIKHETI MEM

77: JANAK RABHA
S/O- GANESH CHRABHA
VILL. CHUTKI PO. DARIDURI
PS. AND DIST. GOALPARA
PIN-783101
PRAGATI VIDYAPITH MES

78: SARIFA BEGUM
D/O- SAMSULHOQUE
VILL. LAKHIPUR
PO. AND PS. LAKHIPUR
DIST. GOALPARA
PIN- 783129
FASSATARY GIRLS MES

79: MOZIBUR RAHMAN
S/O- MOYDAN ALI
VILL. TARANGAPAR
PO. TULSHIBORI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783132
TARANGAPUR BAZAR GIRLS MEM

80: FORHANA KHATUN
D/O- FOZLUR RAHMAN
VILL. MADHYA SIMALUBARI
PO. AOLATOLI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
KALAPANI MEM

81: ASHISH KUMAR SAHA
S/O- LT. BISHESWAR SAHA
VILL. LAKHIPUR
PO. LAKHIPUR
PS AND DIST. LAKHIPUR
PIN- 783129
CHILARBHITA MEM

82: SHAHJAHAN ALI
Page No.# 307/679

S/O- MONER ALI
VILL. BAPURBHITA
PO. DHAMAR RESERVE
PS. BAGUAN
DIST. GOALPARA
PIN-783129
BAPURBHITA GIRLS MEM

83: JAYNAL ABDIN MANDAL
S/O- NURUL ISLAM MANDAL
VILL. RAKHYASINI GAROPARA PT-II
PO.RAKHYASINI
PS. MORNAI
DIST. GOALPARA

LEWABARI FUTUPARA MEM

84: MONSUR RAHMAN
S/O- ABDUL MOLEB
VILL. RAKHALKILLA
PO. SIMLABARI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783330
CHAKLI MEM

85: ARJUMINA RAHMAN
D/O- AMZAD HUSSAIN AHMED
VILL. NIDANPUR PT-II
PO AND PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
JONAKI MEM

86: SOBOR UDDIN SK
S/O- LT. PAMOR UDDIN SK
VILL. CHATAIMARI
P. SIMALABARI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783330
CHATAIMARI MEM

87: MOMIRUL ISLAM
S/O- ASHKAR ALI
VILL. RAKHALKILLA
PO. SIMLABARI
PS. LAKHIPUR
Page No.# 308/679

DIST. GOALPARA
PIN-783231
KB MEMORIAL MEM

88: JAIN UDDIN AHMED
S/O- LT. KOSIMUDDIN
VILL. TAKIMARI GREJING RESERVE
PO. TAKIMARI
PS. LAKHIPUR
DIST. GOALPARA
PIN-783129
TINIALI BAZAR MES

89: SHAHABUDDIN AHMED
S/O- LT. JESIM UDDIN DEWANI
VILL. BAPURBHITA PT-I
PO.DHAMAR RESERVE
PS. BAGUAN
DIST. GOALPARA
PIN-783129
AMPARA MEM

90: RENUKA DEVI
D/O- LT. KHADENDRA NARAYAN BARMAN
VILL. LAKHIPUR
PO. AND PS. LAKHIPUR
DIST. GOALPARA
PIN- 783129
NIDANPUR MES

91: KANAK CH. RABHA
S/O- CHUPRAK RAM RABHA
VILL. GORAIMARI
PO. DARIDURI
PS. GOALPARA
DIST. GOALPARA
PIN- 783101
MAKRI KALAGURU BISHNU PRASAD RABHA MES

92: ABDUR RAHIM
S/O- SURMAN ALI
VILL. TAPARBHITA
PO. AMBARI BAZAR
PS. BAGUAN
DIST. GOALPARA
PIN-783129
TAPARBHITA MEM
Page No.# 309/679

93: KHODIZA KHATUN
D/O- JOHURA DEWA
VILL. KADOTIKA
PO. AMBARI BAZAR
PS. BAGUAN
DIST. GOALPARA
PIN-783129
PACHIM KADOTIKA MEM

94: ELIASH AHMED
S/O- JAYNAL ABEDIN
VILL. NATUN HALDIBARI
PO. DHUMERGHAT
PS. LAKHIPUR
DIST. GOALPARA
PIN-783330
NATUN HALDIBARI MEM

95: ABDUS SOBHAN
S/O- ABDUS SAMAD
VILL. THEPKAI
PO. SIMLABARI
PS. BAGUAN
DIST. GOALPARA
PIN-783101
GYANPITH GIRLS MEM

96: ABDUL ALIM
S/O- LT. SORHAB ALI MONDAL
VILL. SOWARI POITARI
PO. JOYBHUM
PS. BAGUAN
DIST. GOALPARA
PIN-783129
KHUDRAPOITARI GIRLS MEM

97: ROFIQUL ISLAM
S/O- FOYZAL HOQUE
VILL. ABRARBHITA
PO. BALARBHITA
PS. BAGUAN
DIST. GOALPARA
PIN-783129
PURBA PARA MES

98: LAYTRI KHAKHALARY
W/O- DERHASAD BASUMATARY
VILL. MAJPARA
Page No.# 310/679

PO. KACHADAL
PS. RANGJULI
DIST. GOALPARA
PIN-783134
DR. S. RADHAKRISHNAN MES

99: HASINA KHATUN
D/O- ABUL HASHEM ZOTDER
VILL. MONIPARA
PO. BASHBARI
PS. BAGUAN
DIST. GOALPARA
PIN-783129
GOMIR ZOTDER GIRLS MEM

100: ABDUS SATTER
S/O- AMZAD ALI
VILL. ROWMARI
PO. JOYPUR BAZAR
PS. BAGUAN
DIST. GOALPARA
PIN-783129
BHASHANIPARA ANCHALIK ME SCHOOL
VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. S SAHU
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS
Page No.# 311/679

Linked Case : WP(C)/6736/2018

DHARMESWAR BORO AND 129 ORS.
H/T
SIKHNA JWHWLAO LP SCHOOL
VILL- GELPEJAR
P.O. MERKUCHI
P.S. BARAMA
DIST. BAKSA
BTAD
ASSAM.

2: SUKRA RAM BORO

A/T
SIKHNA JWHWALAO LP SCHOOL
VILL. GELPEJAR
P.O. MERKUCHI
P.S. BARAMA
DISTRICT- BAKSA
BTAD
ASSAM.

3: MD RAHMAN ALI
A/T
PUB MERKUCHI LP SCHOOL
VILL. AND P.O. MERKUCHI
DISTRICT BAKSA
BTAD
ASSAM.

4: CHARAN BARO
H/T
BAREN BARO LP SCHOOL
VILL. AND P.O. THANGURI
DISTRICT BAKSA
BTAD
ASSAM.

5: DILIP BARO
A/T
BAREN BARO LP SCHOOL
VILL AND P.O. THANGURI
DIST. BAKSA
BTAD
ASSAM.
Page No.# 312/679

6: GAJEN CH BORO
A/T
1803 NO. GANASHAKTI LP SCHOOL
JALAH
DIST. BAKSA
BTAD
ASSAM.

7: DWIJEN CH BARO
H/T
LAKHAN BARO CHIRAKHUNDI LP SCHOOL
VILL. CHIRAKHUNDI
P.O. DEOLKUCHI
DIST. BAKSA
BTAD
ASSAM.

8: PRABHAT KALITA
H/T
PUB TENGAJHAR LP SCHOOL
VILL AND P.O. TENGACHAR
DIST. BAKSA
BTAD
ASSAM.

9: NIRANJAN KALITA
A/T
PUB TENGAJHAR LP SCHOOL
VILL AND P.O. TENGAJHAR
DIST. BAKSA
BTAD
ASSAM.

10: RATNESWAR BHARALI
H/T
GOPINATH LP SCHOOL
VILL KARIPARA
P.O. BAHAPARA
DIST. BAKSA
BTAD
ASSAM.

11: HIMADRI BHARALI
A/T
GOPINATH LP SCHOOL
VILL KARIPARA
P.O. BAHAPARA
Page No.# 313/679

DIST. BAKSA
BTAD
ASSAM.

12: HAREN DAS
H.M.
NIZ KACHULA PUKHURIPAR MILAN LP SCHOOL
VILL. NIZ KACHULA
P.O. MOHORIPARA
DIST. BAKSA
BTAD
ASSAM.

13: ATUL KALITA
A/T
NIZ KACHULA PUKHURIPAR MILAN LP SCHOOL
VILL. NIZ KACHULA
P.O. MOHORIPARA
DIST. BAKSA
BTAD
ASSAM.

14: DHIREN KALITA
H.M.
PARGHAT LP SCHOOL
VILL BARPATHAR
P.O. MOHORIPARA
DIST. BAKSA
BTAD
ASSAM.

15: KALPANA DAS
A/T
PARGHAT LP SCHOOL
VILL BARPATHAR
P.O. MOHORIPARA
DIST. BAKSA
BTAD
ASSAM.

16: BIJOY BASUMUTARY
H/T
SWMDWN JWHWLAO BAGHDOBA LP SCHOOL
VILL AND P.O. BAGHDOBA
DIST. BAKSA
BTAD
ASSAM.
Page No.# 314/679

17: NIJWSRI BORO
A/T
SWMDWM JWHWLAO BAGHDOBA LP SCHOOL
VILL AND P.O. BAGHDOBA
DIST. BAKSA
BTAD
ASSAM.

18: HARMOHAN NATH
H.M.
GYANPITH LP SCHOOL
VILL. KALBARI
P.O. NAOKATA
DIST. BAKSA
BTAD
ASSAM.

19: HAREN BASUMATARY
A/T
632 NO. LAWKURIGURI LP SCHOOL
VILL. LAWKURIGURI
P.O. ANANDA BAZAR
DIST. CHIRANG
BTAD
ASSAM.

20: JAYMALI BRAHMA
A/T
632 LAWKURIGURI LP SCHOOL
VILL. LAWKURIGURI
P.O. ANANDA BAZAR
DIST. CHIRANG
BTAD
ASSAM.

21: DENGKHW RANI BASUMATARY
A/T
NO. 286 BARPATHAR LP SCHOOL
P.O. BARPATHAR
DIST. CHIRANG
BTAD
ASSAM.

22: NANDA DEVI BORO
A/T
NO. 286 BARPATHAR LP SCHOOL
P.O. BARPATHAR
DIST. CHIRANG
Page No.# 315/679

BTAD
ASSAM.

23: SANSUMAI BASUMATARY
A/T
497 NO. DONGSHIAPARA LP SCHOOL
VILL. NO. 2 DONGSHIA PARA
P.O. DONGSHIA PARA
DIST. CHIRANG
BTAD
ASSAM.

24: HEMKANTA BASUMATARY
A/T
497 NO. DONGSHIAPARA LP SCHOOL
VILL. NO. 2 DONGSHIA PARA
P.O. DONGSHIA PARA
DIST. CHIRANG
BTAD
ASSAM.

25: PURNIMA NARZARY

A/T
1130 NO. BATABARI LP SCHOOL
VILL. BATABARI
P.O. BIJNI
DIST. CHIRANG
BTAD
ASSAM.

26: SONASHRI BASUMATARY
A/T
1130 NO. BATABARI LP SCHOOL
VILL. BATABARI
P.O. BIJNI
DIST. CHIRANG
BTAD
ASSAM.

27: MINATI BRAHMA
A/T
406 NO. AMGURI JB SCHOOL
P.O. AMGURI BAZAR
DIST. CHIRANG
BTAD
ASSAM.
Page No.# 316/679

28: SWMSHRI GOYARI
A/T
406 NO. AMGURI JB SCHOOL
P.O. AMGURI BAZAR
DIST. CHIRANG
BTAD
ASSAM.

29: BIBHA KHAKLARY
A/T
736 NO. PURADIA LP SCHOOL
VILL. PURADIA
P.O. BALLAMGURI
DIST. CHIRANG
BTAD
ASSAM.

30: PARBATI GOYARI
A/T
736 NO. PURADIA LP SCHOOL
VILL. PURADIA
P.O. BALLAMGURI
DIST. CHIRANG
BTAD
ASSAM.

31: PRAN GOBINDA DEBNATH
H/T
VIVEKANANDA LP SCHOOL
BASUGAON
GOGLAPARA
DIST. CHIRANG
BTAD
ASSAM.

32: RUPA DEVI
A/T
VIVEKANANDA LP SCHOOL
BASUGAON
GOGLAPARA
DIST. CHIRANG
BTAD
ASSAM.

33: AJMAL HAQUE KHANDAKAR
H/T
PACHIM DOLOGAON LP SCHOOL
VILL. DOLOGAON
Page No.# 317/679

P.S. SIDLI
DIST. CHIRANG
BTAD
ASSAM.

34: SAIZUDDIN DEWAN
A/T
PACHIM DOLOGAON LP SCHOOL
VILL. DOLOGAON
P.S. SIDLI
DIST. CHIRANG
BTAD
ASSAM.

35: SIBANDRA BARMAN
H/M
ATHIABARI LP SCHOOL
VILL. ATHIABARI
P.O. KASHIKOTRA
DIST. CHIRANG
BTAD
ASSAM.

36: ANOWAR HUSSAIN
H/T
NO. 3 AMGURI LP SCHOOL
VILL. AMGURI
P.O. GORUBHASA
DIST. CHIRANG
BTAD
ASSAM.

37: AKBAR AHMED
A/T
NO. 3 AMGURI LP SCHOOL
VILL. AMGURI
P.O. GORUBHASA
DIST. CHIRANG
BTAD
ASSAM.

38: BHANU RANI WARY
A/T
NO. 3 AMGURI LP SCHOOL
VILL. AMGURI
P.O. GORUBHASA
DIST. CHIRANG
BTAD
Page No.# 318/679

ASSAM.

39: RUPALA BASUMATARY
A/T
NO. 3 AMGURI LP SCHOOL
VILL. AMGURI
P.O. GORUBHASA
DIST. CHIRANG
BTAD
ASSAM.

40: MONOMOHAN BRAHMA
A/T
860 NO. BRINDABAN LP SCHOOL
VILL. NO.2 DAKHIN MOKORA
DIST. CHIRANG
BTAD
ASSAM.

41: DHARMESWARI NARZARY
A/T
860 NO. BRINDABAN LP SCHOOL
VILL. NO.2 DAKHIN MOKORA
DIST. CHIRANG
BTAD
ASSAM.

42: KAMAL CHANDRA BASUMATARY
A/T
797 NO. DARANGA ALOURI LP SCHOOL
VILL AND P.O. ANANDA BAZAR
DIST. CHIRANG
BTAD
ASSAM.

43: BINAPANI GOYARY
A/T
797 NO. DARANGA ALOURI LP SCHOOL
VILL AND P.O. ANANDA BAZAR
DIST. CHIRANG
BTAD
ASSAM.

44: PADMINI BASUMATARY
A/T
NO. 222 BATABARI LP SCHOOL
VILL AND P.O. NO. 2 CHOTOLADAMGURI
DISTRICT CHIRANG
Page No.# 319/679

BTAD
ASSAM.

45: BIMATA GOYARY
A/T
NO. 222 BATABARI LP SCHOOL
VILL AND P.O. NO. 2 CHOTOLADAMGURI
DISTRICT CHIRANG
BTAD
ASSAM.

46: SAMARENDRA GOYARY
A/T
1010 NO. BHATARMARI LP SCHOOL
VILL. BHATARMARI
P.O. PANBARI
DIST. CHIRANG
ASSAM.

47: PRAFULLA BASUMATARY
A/T
1010 NO. BHATARMARI LP SCHOOL
VILL. BHATARMARI
P.O. PANBARI
DIST. CHIRANG
ASSAM.

48: GOJEN BASUMATARY
A/T
NO. 889 GANESHPUR LP SCHOOL
VILL. NO. DARANGA
P.O. ANANDA BAZAR
DIST. CHIRANG
BTAD
ASSAM.

49: SWRANG BASUMATARY
A/T
NO. 889 GANESHPUR LP SCHOOL
VILL. NO. DARANGA
P.O. ANANDA BAZAR
DIST. CHIRANG
BTAD
ASSAM.

50: REBEKA KARZEE
A/T
THAIGIRGURI LP SCHOOL
Page No.# 320/679

VILL. AND P.O. THAIGIRGURI
DIST. CHIRANG
BTAD
ASSAM.

51: PHANIN GOYARY
A/T
THAIGIRGURI LP SCHOOL
VILL. AND P.O. THAIGIRGURI
DIST. CHIRANG
BTAD
ASSAM.

52: KHWMDWM BASUMATARY
H/T
ALANGBAR LP SCHOOL
VILL. LAUJIRITPARA
P.O. BETNAPARA
DIST. CHIRANG
BTAD
ASSAM.

53: HANGMA BASUMATARY
A/T
ALANGBAR LP SCHOOL
VILL. LAUJIRITPARA
P.O. BETNAPARA
DIST. CHIRANG
BTAD
ASSAM.

54: SUBAL CH BARMAN
H/T
DAKHIN KASHIKOTRA LP SCHOOL
VILL. NO. 1 KASHIKOTRA
P.O. KASHIKOTRA
DIST. CHIRANG
BTAD
ASSAM.

55: ARATI NARZARY
A/T
DAKHIN KASHIKOTRA LP SCHOOL
VILL. NO. 1 KASHIKOTRA
P.O. KASHIKOTRA
DIST. CHIRANG
BTAD
ASSAM.
Page No.# 321/679

56: NILKANTA BARMAN
A/T
DAKHIN KASHIKOTRA LP SCHOOL
VILL. NO. 1 KASHIKOTRA
P.O. KASHIKOTRA
DIST. CHIRANG
BTAD
ASSAM.

57: JESHMIN GOYARY
A/T
647 NO. SIMLABARI LP SCHOOL
VILL. SIMLABARI
P.O. KHAGRABARI
DIST. CHIRANG
BTAD
ASSAM.

58: JAIYASARY BASUMATARY
A/T
647 NO. SIMLABARI LP SCHOOL
VILL. SIMLABARI
P.O. KHAGRABARI
DIST. CHIRANG
BTAD
ASSAM.

59: CHABIN CH NATH
A/T
PATHALADIYA NEHRU LP SCHOOL
VILL. PATHALADIYA
P.O. RANI
DIST. KAMRUP(R)
ASSAM.

60: PABITRA RABHA
H/T
NOWGAON LP SCHOOL
VILL. UMCHAR
P.O. MATIARHAR
DIST. KAMRUP(R)
ASSAM.

61: RAMENDRA RABHA
A/T
NOWGAON LP SCHOOL
VILL. UMCHAR
Page No.# 322/679

P.O. MATIARHAR
DIST. KAMRUP(R)
ASSAM.

62: ABDUL BANIK AL-AMAN
H/T
ABDUL KALAM AZAD LP SCHOOL
VILL. LARUAJAN
P.O. BHAIRABHITHA
DIST. KAMRUP(R)
ASSAM.

63: SAMSUL HAQUE
H/T
PUB HATIPARA LP SCHOOL
VILL. HATIPARA
GORAIMARI
DIST. KAMRUP(R)
ASSAM.

64: MONOWARA KHATUN
A/T
PUB HATIPARA LP SCHOOL
VILL. HATIPARA
GORAIMARI
DIST. KAMRUP(R)
ASSAM.

65: MAHESHWAR KALITA
H/T
PUB NAOKATA LP SCHOOL
VILL. NAOKATA
P.O. NAOKATA
DIST. BAKSA
BTAD
ASSAM.

66: RAMANI KUMAR
A/T
PUB NAOKATA LP SCHOOL
VILL. NAOKATA
P.O. NAOKATA
DIST. BAKSA
BTAD
ASSAM.

67: KRISHNA KANTA SUTRADHAR
H/T
Page No.# 323/679

BAGDEVI LP SCHOOL
VILL. MALAYBARI
P.O. MALAYBARI
DIST. KAMRUP(R)
ASSAM.

68: AKHIL SARMA
A/T
BAGDEVI LP SCHOOL
VILL. MALAYBARI
P.O. MALAYBARI
DIST. KAMRUP(R)
ASSAM.

69: PREMANANDA MANDAL
H/T
MADHYA HOWLITARI BALIKA LP SCHOOL
VILL. HOWLI
P.O. CHAMARIA
DIST. KAMRUP(R)
ASSAM.

70: ANANDA RAM MANDAL
A/T
MADHYA HOWLITARI BALIKA LP SCHOOL
VILL. HOWLI
P.O. CHAMARIA
DIST. KAMRUP(R)
ASSAM.

71: BIJU KALITA
A/T
CHALTI RAM KALITA LP SCHOOL
VILL. BARAKHAT
P.O. CHAYGAON
DISTRICT- KAMRUP(R)
ASSAM.

72: ATOWAR RAHMAN
H/T
NIKTA RANGA DAKUA LP SCHOOL
VILL RANGDAKUA
P.O. HATIPARA
DIST. KAMRUP(R)
ASSAM.

73: ARFATUN BEGUM
A/T
Page No.# 324/679

NIKTA RANGA DAKUA LP SCHOOL
VILL RANGDAKUA
P.O. HATIPARA
DIST. KAMRUP(R)
ASSAM.

74: ABDUL RASHID
A/T
2 NO (KHA) BHOKUAMARI LP SCHOOL
VILL AND P.O. JAHIRPUR
DIST. KAMRUP(R)
ASSAM.

75: KAMINI KUMAR DAS
H/T
NATUN GARBHANGA LP SCHOOL
RANI
WEST GUWAHATI
DIST. KAMRUP(R)
ASSAM.

76: BIRENDRA NATH DEKA
H/T
PATIDARRANG ADARSHA LP SCHOOL
VILL AND P.O. LOCH
DIST. KAMRUP(R)
ASSAM.

77: ABDUR RAHMAN
H.M.
BTL LP SCHOOL
VILL AND P.O. BALIKUCHI
DIST. KAMRUP(R)
ASSAM.

78: PRAVA DEKA
A/T
BTL LP SCHOOL
VILL AND P.O. BALIKUCHI
DIST. KAMRUP(R)
ASSAM.

79: SATYENDRA NATH BARUAH
H/T
NEHRU ADARSH LP SCHOOL
VILL. AND P.O. BINDIA
DIST. KAMRUP(R)
ASSAM.
Page No.# 325/679

80: AMAL BARUAH
A/T
NEHRU ADARSH LP SCHOOL
VILL. AND P.O. BINDIA
DIST. KAMRUP(R)
ASSAM.

81: KANDARPA PATOWARY
H/T
LOKAPRIYA LP SCHOOL
VILL PUB PRAJATIA BHANGARA
P.O. CHATERGAON DIST. KAMRUP(R)
ASSAM.

82: RANJIT PATOWARY
A/T
LOKAPRIYA LP SCHOOL
VILL PUB PRAJATIA BHANGARA
P.O. CHATERGAON DIST. KAMRUP(R)
ASSAM.

83: SUBHASH CHOUDHURY
A/T
2 NO. PANIKHAITI LP SCHOOL
VILL AND P.O. PANIKHAITI
DISTRICT KAMRUP(R)
ASSAM.

84: RAHIMUDDIN ALI
A/T
KHARIDAL LP SCHOOL
VILL KHARIDAL
P.O. HATIPARA
DIST. KAMRUP(R)
ASSAM.

85: RAJENDRA NATH DEKA
H/M
RUP KONWAR LP SCHOOL
VILL NASATRA P.O. LOCH
DIST. KAMRUP(R)
ASSAM.

86: KRISHNA KANTA DEKA
A/T
RUP KONWAR LP SCHOOL
VILL NASATRA
Page No.# 326/679

P.O. LOCH
DIST. KAMRUP(R)
ASSAM.

87: SHAMPADA MAZUMDAR
H/T
2 NO TRILOCHAN DAKHINPARA BALIKA LP SCHOOL
VILL TRILOCHAN
P.O. CHAMARIA
DIST. KAMRUP(R)
ASSAM.

88: INDRA MOHAN MANDAL
A/T
2 NO TRILOCHAN DAKHINPARA BALIKA LP SCHOOL
VILL TRILOCHAN
P.O. CHAMARIA
DIST. KAMRUP(R)
ASSAM.

89: AJMAL HAQUE BHUYAN
A/T
MAJGUMI PUTHIMARI LP SCHOOL
VILL MAJGUMI PUTHIMARI
P.O. AGGUMI
DIST. KAMRUP(R)
ASSAM.

90: DAMODAR DEKA
H.M.
ADARSHA LP SCHOOL
VILL JHARGAON
P.O. BARALAKHAT
DIST. UDALGURI
BTAD
ASSAM.

91: SARU RAM DEKA
A/T
ADARSHA LP SCHOOL
VILL JHARGAON
P.O. BARALAKHAT
DIST. UDALGURI
BTAD
ASSAM.

92: JOGENDRA DEKA
H.M
Page No.# 327/679

NO 12 BHOLAGURI LP SCHOOL
VILL NIZ BHOLAGURI
P.O. BHOLAGURI
DIST. UDALGURI
BTAD
ASSAM.

93: RATNESWAR DEKA
A/T
NO 12 BHOLAGURI LP SCHOOL
VILL NIZ BHOLAGURI
P.O. BHOLAGURI
DIST. UDALGURI
BTAD
ASSAM.

94: SUKLESWAR BASUMATARY
H/M
PISLAPARA LP SCHOOL
VILL AND P.O. BOGPURI
DIST. UDALGURI
BTAD
ASSAM.

95: BINITA DEKA
H.M
DAKHIN SAIKIAPARA LP SCHOOL
VILL SAIKIA PARA
P.O. BARALAKHAT
DIST. UDALGURI
BTAD
ASSAM.

96: CHENI RAM SAIKIA
A/T
DAKHIN SAIKIAPARA LP SCHOOL
VILL SAIKIA PARA
P.O. BARALAKHAT
DIST. UDALGURI
BTAD
ASSAM.

97: ALBERT TOPPO
H.M
NO 3 AMGURI LP SCHOOL
VILL AMGURI
P.O. SIKARIBANGLA
DIST. UDALGURI
Page No.# 328/679

BTAD
ASSAM.

98: LAKHI BASUMATARY
A/T
NO 3 AMGURI LP SCHOOL
VILL AMGURI
P.O. SIKARIBANGLA
DIST. UDALGURI
BTAD
ASSAM.

99: LOKESWAR BARUAH
H.M
SANKARDEV LP SCHOOL
VILL KWAIMARI
P.O. ANDHERIGHAT
DIST. UDALGURI
BTAD
ASSAM.

100: JAPAN KUMAR DAIMARY
H.M
JANGTHIMA LP SCHOOL
VILL SHYAMA BARI
P.O. NICHILAMARI
DIST. UDALGURI
BTAD
ASSAM.

101: JWANGSHAR BRAHMA
A/T
JANGTHIMA LP SCHOOL
VILL SHYAMA BARI
P.O. NICHILAMARI
DIST UDALGURI
BTAD
ASSAM.

102: NAREN BARO
H.M
DHUPGURI MONAI BORO LP SCHOOL
VILL DHUPGURI
P.O. PANISHEU
DIST. UDALGURI
BTAD
ASSAM.
Page No.# 329/679

103: HAREN CH BARO
H.M
ULUBARI LP SCHOOL
VILL DINDANG
P.O. THAKURIAPARA
DIST. UDALGURI
BTAD
ASSAM.

104: RINA KOCHARY
A/T
ULUBARI LP SCHOOL
VILL DINDANG
P.O. THAKURIAPARA
DIST. UDALGURI
BTAD
ASSAM.

105: LOHIT CH BARO
H.M
ARENGPARA LP SCHOOL
VILL ARENGPARA
P.O. KHOIRABARI DIST. UDALGURI
BTAD
ASSAM.

106: LAMBODAR SAHARIA
H.M
BASANA LP SCHOOL
VILL AND P.O. JALUKBARI
DIST. UDALGURI
BTAD
ASSAM.

107: BINAN CH BARUAH
H.M
DAKHIN JALUKBARI LP SCHOOL
VILL AND P.O. JALUKBARI
DIST. UDALGURI
ASSAM.

108: JANOBALA RAJBONSHI
A/T
DAKHIN JALUKBARI LP SCHOOL
VILL AND P.O. JALUKBARI
DIST. UDALGURI
BTAD
ASSAM.
Page No.# 330/679

109: BHADRA KANTA BORO
H.M
PUB SINGIMARI LP SCHOOL
VILL SINGIMARI
P.O. BOGPURI
DIST. UDALGURI
BTAD
ASSAM.

110: PHANIDHAR KAKOTI
H/T
UTTAR GARANGPARA NABIN LP SCHOOL
VILL. GARANGAPARA
P.O. THAKURIPARA
DIST. UDALGURI
BTAD
ASSAM.

111: BALIRAM BARO
H.M
KATARA AIRACHI LP SCHOOL
VILL KATARA P.O. SANTIPUKHURI
DIST. UDALGURI
BTAD
ASSAM.

112: NALINI KUMAR BARUAH
H/M
NARAYAN VIDYAPITH LP SCHOOL
VILL. BORNADIJAR
P.O. ANDHERIGHAT
DIST. UDALGURI
BTAD
ASSAM.

113: DAYA RAJBONSHI
A/T
NARAYAN VIDYAPITH LP SCHOOL
VILL. BORNADIJAR
P.O. ANDHERIGHAT
DIST. UDALGURI
BTAD
ASSAM.

114: HARI CH BORO
A/T
SANJA PARBAHUCHUBA SANJOURANG LP SCHOOL
Page No.# 331/679

VILL PARBAHUCHUBA
P.O. BHERGAON
DIST. UDALGURI
BTAD
ASSAM.

115: PHULMATI SWARGIARY
H.M
SANJA PARBAHUCHUBA SANJOURANG LP SCHOOL
VILL PARBAHUCHUBA
P.O. BHERGAON
DIST. UDALGURI
BTAD
ASSAM.

116: DINANATH RABHA
H.M
GHOGAPARA LP SCHOOL
VILL DAROGA KHAT
P.O. BOGPURI
DIST. UDALGURI
BTAD
ASSAM.

117: DHARMESWAR BARO
H/T
BIHU RAM BORO LP SCHOOL
VILL AND P.O. DHAMDHAMA
DIST. NALBARI
ASSAM.

118: JOYSHREE RANI SWARGIARY
A/T
BIHU RAM BORO LP SCHOOL
VILL AND P.O. DHAMDHAMA
DIST. NALBARI
ASSAM.

119: GOLAP OSMANI
A/T
KHANDAR KUR LP SCHOOL
VILL KHANDAR KUR
P.O. JARABARI
DIST. BARPETA
ASSAM.

120: RITA BASUMATARY
H/T
Page No.# 332/679

NEW LAORI PARA LP SCHOOL
VILL NEW LAORI PARA
P.O. HOLTUGAON
DIST. KOKRAJHAR
BTAD
ASSAM.

121: BHUPEN CH ROY
A/T
NEW LAORI PARA LP SCHOOL
VILL NEW LAORI PARA
P.O. HOLTUGAON
DIST. KOKRAJHAR
BTAD
ASSAM.

122: ANITA NARZARY
A/T
NEW LAORI PARA LP SCHOOL
VILL NEW LAORI PARA
P.O. HOLTUGAON
DIST. KOKRAJHAR
BTAD
ASSAM.

123: PAROBALA ROY
A/T
NEW LAORI PARA LP SCHOOL
VILL NEW LAORI PARA
P.O. HOLTUGAON
DIST. KOKRAJHAR
BTAD
ASSAM.

124: MENEKA BRAHMA
H/T
BALAJAN TOWN LP SCHOOL
VILL NORTH BALAJAN
P.O. HOLTU GAON
DIST. KOKRAJHAR
BTAD
ASSAM.

125: BIHULA BASUMATARY
A/T
BALAJAN TOWN LP SCHOOL
VILL NORTH BALAJAN
P.O. HOLTU GAON
Page No.# 333/679

DIST. KOKRAJHAR
BTAD
ASSAM.

126: MINATI BASUMATARY
A/T
BALAJAN TOWN LP SCHOOL
VILL NORTH BALAJAN
P.O. HOLTU GAON
DIST. KOKRAJHAR
BTAD
ASSAM.

127: PRATIBHA ROY
A/T
BALAJAN TOWN LP SCHOOL
VILL NORTH BALAJAN
P.O. HOLTU GAON
DIST. KOKRAJHAR
BTAD
ASSAM.

128: PRONOY BASUMATARY
H/T
GWJWAN PURI LP SCHOOL
VILL UTTAR BASHBARI
P.O. KARIGAON
DIST. KOKRAJHAR
BTAD
ASSAM.

129: RAJU KUMAR BRAHMA
A/T
GWJWAN PURI LP SCHOOL
VILL UTTAR BASHBARI
P.O. KARIGAON
DIST. KOKRAJHAR
BTAD
ASSAM.

130: SAMSWAR BASUMATARY
H/T
JORDANPUR LP SCHOOL
VILL. JORDANPUR
P.O. BISHMURI
DIST. KOKRAJHAR
BTAD
ASSAM.
Page No.# 334/679

VERSUS

THE STATE OF ASSAM AND 6 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
GUWAHATI-6.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

5:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM

KAHILIPARA
GUWAHATI-19.

6:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GUWAHATI-19.

7:THE DIRECTOR OF EDUCATION
BODOLAND TERRITORIAL COUNCIL (BTC)
KOKRAJHAR
ASSAM.
------------
Advocate for : MR D DAS
Advocate for : GA
Page No.# 335/679

ASSAM appearing for THE STATE OF ASSAM AND 6 ORS.

Linked Case : WP(C)/5918/2021

RANJAN RAJKHOWA AND 54 ORS
SON OF RAKESWAR RAJKHOWA
RESIDENT OF VILLAGE TONGONAPARA AHOM

P.O.- JAMUGURI PANCHALI

DISTRICT - DHEMAJI
ASSAM
PIN - 787057

ASSISTANT TEACHER
UTTAR DHEMAJI SC GIRLS M.E. SCHOOL

2: SANJAY RAMCHIARY
SON OF HARESWAR RAMCHIARY
VILLAGE - BETBARI
P.O. - KADAMGURI

DISTRICT - DHEMAJI
ASSAM
PIN - 787034
ASSISTANT TEACHER
BOGIRAM PANGING M.E. SCHOOL

3: MULARAM NARZARY
SON OF ADAM NARZARY
RESIDENT OF VILLAGE ABHAYPUR
P.O -
NALBAIKACHARI
DISTRICT - DHEMAJI
ASSAM

PIN - 787035.
ASSISTANT TEACHER SONAPUR BODO M.E. SCHOOL

4: LALIT DOLEY
SON OF DEOBAR DOLEY
RESIDENT OF VILLAGE BEHKELI
KODAMGURI
DISTRICT - DHEMAJI
ASSAM
PIN - 787035
Page No.# 336/679

ASSISTANT TEACHER
TAKARA DOLEY M.E. SCHOOL

5: SMT. DILPEE PEGU
DAUGHTER OF CHANIRAM PEGU
VILLAGE - NAHORONI KULI GAON
P.O. - BAULI
DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
NO. 1 KARPUNGPULI M.E. SCHOOL

6: UJUNATH KULI
SON OF LATE GOKUL KULI
VILLAGE - NAHORONIKULI GAON
P.O. - BAULI
DISTRICT- DHEMAJI
ASSAM- 787057
ASSISTANT TEACHER
NO. 1 KARPUNGPULI M.E. SCHOOL

7: DEVA KANTA NATH
SON OF NIRAL NATH
VILLAGE NO. 1 CHENGAJAN
P.O.- GOGAMUKH
DISTRICT - DHEMAJI
ASSAM
PIN - 787034
ASSISTANT TEACHER
NAPAM BERBHANGA JANAJATI M.E. SCHOOL

8: HEMA KANTA PANGING
SON OF AMERICAN PANGING
VILLAGE- RONGANOI
P.O. JAMUGURI PANCHALI
DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
UTTAR DHEMAJI ADIKALIA BALI M.E. SCHOOL

9: JESU KUMAR PEGU
SON OF GANESH PEGU
VILLAGE - JORIGURI
P.O. - AKAJAN

DISTRICT - DHEMAJI
Page No.# 337/679

ASSAM - 787059
ASSISTANT TEACHER
JORIGURI M.E. SCHOOL

10: RINGKU TAID
SON OF BHIM TAID
VILLAGE - RAICHAPARI
JAMUGURI PANCHALI
DISTRICT - DHEMAJI
ASSAM
PIN- 787057
ASSISTANT TEACHER
RAICHAPARI GIRLS M.E. SCHOOL

11: JIBON KUMAR DOLEY
SON OF LALISON DOLEY
RESIDENT OF VILLAGE - MUKTIARKAKOBARI

DISTRICT - DHEMAJI
ASSAM - 787110
ASSISTANT TEACHER
MUKTIAR KAKOBARI M.E. SCHOOL

12: JUGANTA PANGING
SON OF UPENDRA PANGING
VILLAGE - RAICHAPARI JAMUGURI PANCHALI
DISTRICT - DHEMAJI
ASSAM - 787057
ASSISTANT TEACHER - UTTAR DHEMAJI M.E. SCHOOL

13: MAHINDRA BORUAH
SON OF SUMESWAR BORUAH
VILLAGE - JALAKIA SUTI
P.O- SILABARI

DISTRICT - DHEMAJI
ASSAM - 787059
ASSISTANT TEACHER
ISWAR CH. BIDYAGAR M.E. SCHOOL

14: DEVARAM DOLEY
SON OF MANSING DOLEY
VILLAGE - SILASUTI
P.O. - BOGOBAN

DISTRICT - DHEMAJI
ASSAM - 787059
ASSISTANT TEACHER
Page No.# 338/679

BRAMAPUR M.E. SCHOOL

15: RIBASH DOLEY
SON OF KULESWAR DOLEY
VILLAGE - NAMGHARIA
P.O - NAMGHARIA

DISTRICT - DHEMAJI
ASSAM
PIN- 787057
ASSISTANT TEACHER
NAMGHARIA GIRLS M.E. SCHOOL

16: MRINAL DOLEY
SON OF PADMESWAR DOLEY
VILLAGE - NAMGHARIA
P.O. - NAMGHARIA
DISTRICT - DHEMAJI
ASSAM - 787059
ASSISTANT TEACHER
JADU DOLEY M.E. SCHOOL

17: RATI KANTA DOLEY
SON OF GANESH DOLEY
VILLAGE - SARULUNG
P.O. - BORLUNG

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
SORULUNG TRIBAL M.E. SCHOOL

18: NIRANJAN BASUMATARY
SON OF BAPURAM BASUMATARY
VILLAGE - MAGUMARI
P. O. - SIMEN

DISTRICT - DHEMAJI
ASSAM
PIN - 787061
ASSISTANT TEACHER
DEKAPAM BODO M.E. SCHOOL

19: GOKUL CH. MISSONG
SON OF BOLURAM MISSONG
VILLAGE - BIJALPUR BALIJAN BORLUNG
Page No.# 339/679

DISTRICT - DHEMAJI
ASSAM - 787057
ASSISTANT TEACHER
BALIJAN TRIBAL M.E. SCHOOL

20: ASHUT KR. DOLEY
SON OF KABIRAM DOLEY
VILLAGE - NAMGHARIA
P.O- NAMGHARIA

DISTRICT - DHEMAJI
ASSAM - 787067
ASSISTANT TEACHER
NAMGHARIA GIRLS M.E. SCHOOL

21: KISHOR KR. PEGU
SON OF RAISHING DOLEY
VILLAGE - LAHARAM KHUTI
P.O. MACHEKI TONGANAI
DISTRICT - DHEMAJI
ASSAM
PIN - 786110
ASSISTANT TEACHER
JADU DOLEY M.E. SCHOOL

22: BHABANANDA TAID
SON OF KETONG TAID
VILLAGE - AYENGIA BALI
P.O.- AKAJAN

DISTRICT - DHEMAJI
ASSAM
PIN - 787059
ASSISTANT TEACHER
AYENGIA CHARIALI M.E. SCHOOL

23: JOYMAN LIMBU
SON OF KARNA BR. LIMBU
VILLAGE - MADHYA LAKHIPATHAR

P.O.- JANKARUNG
DISTRICT - DHEMAJI

ASSAM
PIN - 787060

ASSISTANT TEACHER
RAYANG UTTAR PURBANCHAL M.E. SCHOOL
Page No.# 340/679

24: SHIBALAL DOLEY
SON OF GASIN DOLEY
VILLAGE - NO 2 MILANPUR
P.O- BORBIL
DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
NO. 2 MILANPUR DEPI BITTAM M.E. SCHOOL

25: RANJU MODI
SON OF PADMESWAR MODI
VILLAGE - RIGBI
P.O. - RATANPUR

DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
RIGBI M.E. SCHOOL

26: LILA KANTA PEGU
SON OF MAMBER PEGU
VILLAGE - UJANI BIJAYPUR
P.O.- JANKARENG DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
KARDONG CHUCK RUWAD M.E. SCHOOL.

27: GUPAL BRAHMA
SON OF SADANANDA BRAHMA
VILLAGE - UJONI BIJOYPUR
P.O - JUNKARUG DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
T. B. BODO M.E. SCHOOL

28: SMT. JUNMONI KUTTUM
DAUGHTER OF BHUGESWAR KUTUM
VILLAGE - KHAJUA
P. O. - BORLUNG
DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
Page No.# 341/679

KHAJULA TRIBAL M.E. SCHOOL

29: SMT. PUJA CHETRY
DAUGHTER OF GOBIN CHETRY
VILLAGE - BORLUNG RUWAD
P.O. - BORLUNG DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
SORLUNG TRIBAL GIRLS M.E. SCHOOL

30: BIREN PEGU
SON OF BIPIN PEGU
VILLAGE - KHAJUA
P.O.- BULAKATA

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
KHOJUA TRIBAL M.E. SCHOOL

31: KANAI DOLEY
SON OF GATIL DOLEY
VILLAGE - KURIMARI
P.O. - BULAKATA

DISTRICT - DHEMAJI
ASSAM
PIN - 787058
ASSISTANT TEACHER
PUNSANG JANAJATI M.E. SCHOOL

32: DIMBESWAR PEGU
SON OF BHUBAN PEGU
VILLAGE - SISI KALGAHR
P.O. SISIMUKH

DISTRICT - DHEMAJI
ASSAM
PIN - 787058
ASSISTANT TEACHER
BRAHMAPUTRA JANAJATI M.E. SCHOOL

33: RAJEN DOLEY
SON OF BIJOY DOLEY
VILLAGE - RANGKOP CHAPORI
P.O.- SISIMUKH
Page No.# 342/679

DISTRICT - DHEMAJI
ASSAM
PIN - 787058
ASSISTANT TEACHER
BRAHMAPUTRA JANAJATI M.E. SCHOOL

34: KULADHAR MISSONG
SON OF TARUN MISSONG
VILLAGE - GERJAI
P.O. - SISIKALGHAR

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
BRAHMAPUTRA JANAJATI
M.E. SCHOOL

35: PULAN MISSONG
SON OF AMIYA MISSONG
VILLAGE - GERJAI
P.O. - SISIKALGHAR

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
BRAHMAPUTRA JANAJATI M.E. SCHOOL

36: BHUPEN CH. PEGU
SON OF DHENESH PEGU
VILLAGE - BAULIKUNCH
P.O. - AMGURI

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
BAULI GIRLS M.E. SCHOOL

37: SMT. DIPAMONI KARDONG
DAUGHTER OF KULA KARDONG
VILLAGE - LOHARANKUTI
P.O.- MECHAKI

DISTRICT - DHEMAJI
ASSAM
PIN - 787001
Page No.# 343/679

ASSISTANT TEACHER
KARJUN BORUA PEGU M.E. SCHOOL

38: THANU KARDONG
SON OF PURNA KARDONG
VILLAGE - GERGERI BULAKATA
P.O.-BULAKATA DISTRICT - DHEMAJI
ASSAM
PIN - 787047
ASSISTANT TEACHER
GERGERI M.E. SCHOOL

39: DIPOK KR. MISSONG
SON OF LILAMBOR MISSONG
VILLAGE- RONGKUP BULAKATA
P.O.- BULAKATA
DISTRICT - DHEMAJI
ASSAM
PIN - 787047
ASSISTANT TEACHER
GERGERI M.E. SCHOOL

40: BIMAL NARAH
SON OF JET RAM NARAH
VILLAGE - DOLPUNG
P.O. - BULAKATA

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
BELTAI MIRI M.E. SCHOOL

41: SMT. AINAWATI MORANG
DAUGHTER OF MOHENDRA MORANG
VILLAGE - NAHARBONDANA
P.O.-JUNKARENG DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
BARBALI M.E. SCHOOL

42: SMT. MEENA TAID
DAUGHTER OF MOHENDRATAID
VILLAGE - DURPATI CHUK
P.O. - SISIKALGHAR
DISTRICT - DHEMAJI
ASSAM
Page No.# 344/679

PIN - 787057
ASSISTANT TEACHER DURPADEMUKH TRIBAL M.E. SCHOOL

43: KAMAL BURAGOHAIN
SON OF BIJOY BORGOHAIN
VILLAGE - CHANWARIA
P.O.- MACHKHOWA
DISTRICT - DHEMAJI
ASSAM
PIN - 787058
ASSISTANT TEACHER
JORKATA PURBALI M.E. SCHOOL

44: DIJEN SONOWAL
SON OF DHANESWAR SONOWAL
VILLAGE - BORBILA BEBELI
P.O.- JAIRAMPUR DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
BORBILA M.E. SCHOOL

45: PRASANNA BORAH
SON OF MANIK BORAH
VILLAGE - BISHNUPUR RAJBHAR

P.O.- BISHNUPUR
DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
SAHBARI KALIA M.E. SCHOOL

46: KRISHNA KANTA DOLEY
SON OF CHABILA DOLEY
VILLAGE - COLLEGE COLONY
P.O.- JONAI

DISTRICT - DHEMAJI
ASSAM
PIN - 787067
ASSISTANT TEACHER
SURYODAY M.E. SCHOOL

47: SMT. DEEPTI PEGU
DAUGHTER OF KABIRAM PEGU
VILLAGE - NAHARJUN
P.O. - JENKARENG
Page No.# 345/679

DISTRICT - DHEMAJI
ASSAM
PIN - 787060
ASSISTANT TEACHER
CHIGA GIRLS M.E. SCHOOL

48: RAMEN KUTUM
SON OF GHANASYAM KUTUM
VILLAGE - ROTKEY
P.O. - JONAI

DISTRICT - DHEMAJI
ASSAM
PIN -787060
ASSISTANT TEACHER JOYMAGURI GIRLS M. E. SCHOOL

49: SMT. BENU BHATTARAI
DAUGHTER OF LATE HARI LAL BHATTARAI
VILLAGE - PANBARI
P.O. - JAIRAMPUR

DISTRICT - DHEMAJI
ASSAM
PIN - 787035
ASSISTANT TEACHER
PANBARI BORDER TRIBAL M.E. SCHOOL

50: ARABINDA SONOWAL
SON OF PUNYESWAR SONOWAL
VILLAGE - BORBAM KACHARI
P.O- BORBAM DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
BORBAM GIRLS M.E. SCHOOL

51: BHABEN SONOWAL
SON OF SARUKAN SONOWAL

VILLAGE- BORBAM KACHARI
P.O- BORBAM
DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
LAKHIPATHAR GIRLS M.E. SCHOOL
Page No.# 346/679

52: SMT. BHARATI SAIKIA
DAUGHTER OF BHOGESWAR SAIKIA

VILLAGE GORUBANDHA
P.O. JAMUGURI PACHALI DISTRICT - DHEMAJI
ASSAM
PIN - 787057

ASSISTANT TEACHER
NIRUPAMA HAGJER BODO M.E. SCHOOL

53: KANU PATIR
SON OF TASHIL PATIR
VILLAGE - MICHAMARA
P.O. - DEKAPAM
DISTRICT - DHEMAJI
ASSAM
PIN - 787061
ASSISTANT TEACHER
JORKATIA PUBALI M.E. SCHOOL

54: SMT. KABITA DOLEY PATIR
DAUGHTER OF MABRG DOLEY
VILLAGE - DEKAPAM
P.O. - DEKAPAM

DISTRICT - DHEMAJI
ASSAM
PIN - 787061
ASSISTANT TEACHER
KARPUNPULI M.E. SCHOOL.

55: RAKESH KONWAR
SON OF MOHAN KONWAR
VILLAGE - NAMDANG
P.O. - SISIMUKH

DISTRICT - DHEMAJI
ASSAM
PIN - 787057
ASSISTANT TEACHER
NAMDANG JANAJATI M.E. SCHOOL
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
Page No.# 347/679

GUWAHATI - 6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI - 19.
------------
Advocate for : MR. U K NAIR
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/5504/2020
Page No.# 348/679

BAIJOYANTIPUR HIGH SCHOOL AND 3 ORS
SCHOOL CODE 0105905
ESTD. 1994
EDUCATION BLOCK BORDOLONI
CLUSTER NAME JOYRAMPUR
REPRESENTED BY ITS HEADMASTER NAMELY
SRI KRISHNA BISWAKARMA
AGED ABOUT 42 YEARS
S/O LATE INDRABIR BISWAKARMA
VILL. NO. 2 BOIJAYANTIPUR
P.O. JOYRAMPUR
P.S. GOGAMUKH
DIST. DHEMAJI
787026
ASSAM
PIN CODE 787026
ASSAM.

2: TINGIRI HIGH SCHOOL
SCHOOL CODE 17130116608
ESTD. 1999 REPRESENTED BY ITS HEADMASTER NAMELY
SRI MAHESH CHANDRA DOLEY
VILL. NO. TINGIRI
P.O. KHURACHUK
P.S. GOGAMUKH
DIST. DHEMAJI
PIN 787034
ASSAM.

3: DINESH JUGANTA ADARSHA HIGH SCHOOL
SCHOOL CODE 18130215206
ESTD 2000
EDUCATION BLOCK DAKHIN DHEMAJI
CLUSTER NAME DAKHIN DHEMAJI
REPRESENTED BY ITS HEADMASTER NAMELY
PABITRA KARDONG
VILL. NO. MATIKHULA
P.O. MATIKHULA
P.S. GOGAMUKH
DIST. DHEMAJI
PIN 787026
ASSAM.

4: PUB JIADHAL HIGH SCHOOL

SCHOOL CODE 18130202403
ESTD. 01.04.1994
EDUCATION BLOCK
Page No.# 349/679

DHEMAJI
CLUSTER NAME JIADHAL
REPRESENTED BY ITS HEADMASTER NAMELY
SRI HEMA KANTA PEGU
VILL. DIGHALGARA
P.O. JIADHAL
P.S JIADHAL
DIST. DHEMAJI
PIN 787057
ASSAM.
VERSUS

THE STATE OF ASSAM AND 5 ORS
REPRESENTED BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI 6

2:THE COMMISSIONER AND SECY.
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI 781006

3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 781019

4:THE INSPECTOR OF SCHOOLS
DHEMAJI
PIN 787025

5:THE CHAIRMAN
BOARD OF SECONDARY EDUCATION
ASSAM
GUWAHATI 781021
ASSAM.

6:THE DIST. SCRUTINY COMMITTEE
REPRESENTED BY THE DEPUTY COMMISSIONER
DHEMAJI
PIN 787205
------------
Advocate for : MR. A DEKA
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 5 ORS
Page No.# 350/679

Linked Case : WP(C)/3162/2021

MD. ANOWARUL ISLAM AND 8 ORS
S/O MD. BOKTAR ALI AKOND
R/O VILOL. TELIPARA
P.O. PURAN DIARA
P.S. MANKACHAR
DIST. SOUTH SALMARA
MANKACHAR
ASSA
.

2: ROBIOL HOQUE

S/O LATE ABDUL HAMID MIAH
R/O VILL. DAKERGAON
P.O. KAKRIPARA
DIST. SOUTH SALMARA
MAKACHAR
ASSAM.

3: AMIRUL ISLAM

S/O SOKIBAR RAHMAN
R/O VILL. DHARAKOBA
P.O. RADHAMADHAB HAT
DIST. SOUTH SALMARA
MANKACHAR
ASSAM.

4: SAIFUL ISLAM

S/O KHOTOM ALI
R/O VILL. KASHERVITA
P.O. JHAWDANGA
DIST. SOUTH SALMARA MANKACHAR
ASSAM.

5: FULBOR HUSSAIN

S/O LATE ABDUL SABOR
R/O VILL. BAMUNPARA
P.O. PURANDIA
DIST. SOUTH SALMARA
MANKACHAR
ASSAM.

6: ALI ASHAD
Page No.# 351/679

S/O LATE FOKOR UDDIN SHEIKH
R/O VILL. DAKERGAON
P.O. KAKRIPARA
DIST. SOUTH SALMARA
MANKACHAR
ASSAM.

7: ABUL HASEN

S/O LATE TURAB ALI
R/O VILL. KASHERVITA
P.O. JHOWDANGA
DIST. SOUTH SALMARA
MANKACHAR
ASSAM.

8: GUFFAR ALI

S/O LATE AYUB ALI
R/O VILL. DHARAKOBA
P.O. RADHAMADHAB HAT
DIST. SOUTH SALMARA
MANKACHAR
ASSAM.

9: HABIBAR RAHMAN

S/O LATE NOSER ALI
R/O VILL. DHARAKOBA
P.O. RADHAMADHAB HAT
DIST. SOUTH SALMARA
MANKACHAR
ASSAM.
VERSUS

THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
ASSAM
ELEMENTARY EDUCATION DEPTT.
DISPUR
GUWAHATI 781006

2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

FINANCE DEPT.
DISPUR
GUWAHATI 781006
Page No.# 352/679

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI 781019

4:THE STATE LEVEL SCRUTINY COMMITTEE

REPRESENTED BY ITS CHAIRMAN
KAHILIPARA
GUWAHATI 781019

5:THE DIST. LEVEL SCRUTINY COMMITTEE

REPRESENTED BY ITS CHAIRMAN
DHUBRI
P.O. AND DIST. DHUBRI
ASSAM
PIN 783301

6:THE DIST. ELEMENTARY EDUCATION OFFICER CUM DIST. MISSION
COORDINATOR

DHUBRI
ASSAM
PIN 783301

7:THE BLOCK ELEMENTARY EDUCATION OFFICER

MANKACHAR
P.O. MANKACHAR
DIST. SOUTH SALMARA MANKACHAR
ASSAM
PIN 783131
------------
Advocate for : MR. S ISLAM
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/3100/2023

SAHAB UDDIN TALUKDAR AND ANR
S/O LATE AZFOR ALI TALUKDAR
VILL-NABIPUR
P.O.-BARAIGRAM
DIST-KARIMGANJ
Page No.# 353/679

ASSAM
PIN-788723

2: ABU SALEH TAJUL ISLAM TAFADAR
S/O LATE ABDUL FATTAH TAFADAR
VILL- CHAMALA AND P.O.-FAKUAGRAM
DIST-KARIMGANJ
ASSAM
PIN-788723
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/8497/2019

NILA KANTA BAGLARY AND 32 ORS.
PRINCIPAL
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

2: RUPAM KR. TALUKDAR

LECTURER
ASSAMESE
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
Page No.# 354/679

DIST. UDALGURI
ASSAM
PIN-784508.

3: FAKRUDDIN JINNA
LETURER
POLITICAL SCIENCE
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

4: DHANURAM BASUMATARY

LETURER
BODO
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

5: NIKUNJA SAHARIA

LETURER
ECONOMICS
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

6: DAMBARU DHAR SARMA
UPPER DIVISION ASSTT.
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

7: UTTAM KR. BHOWMIK
LOWER DIVISION ASSTT.
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

8: GANAPATI DEKA
GRADE-IV
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
Page No.# 355/679

ASSAM
PIN-784508.

9: MADIRAM BASUMATARY

GRADE-IV
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

10: GOLAP DAS
GRADE-IV
ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI
DIST. UDALGURI
ASSAM
PIN-784508.

11: SMT. ARUNIMA BORA GOHAIN
PRINCIPAL
CHANDRAPUR JR. COLLEGE
CHANDRAPUR-781150
DIST. KAMRUP
ASSAM.

12: KISHOR SARMA
LECTURER
ACCOUNTANCY
CHANDRAPUR JD. COLLEGE
CHANDRAPUR-781150
DIST. KAMRUP
ASSAM.

13: SMT. JONALI DEVI
LECTURER
ASSAMESE
CHANDRAPUR JD. COLLEGE
CHANDRAPUR-781150
DIST. KAMRUP
ASSAM.

14: SMT. PALLAVI BHARALI
LECTURER
ENGLISH
CHANDRAPUR JD. COLLEGE
CHANDRAPUR-781150
DIST. KAMRUP
ASSAM.
Page No.# 356/679

15: HIRANYA KR. DEKA

LECTURER
ASSAMESE
CHANDRAPUR JD. COLLEGE
CHANDRAPUR-781150
DIST. KAMRUP
ASSAM.

16: MANOJ KR. BARMA

LECTURER
MATHEMATICS
CHANDRAPUR JD. COLLEGE
CHANDRAPUR-781150
DIST. KAMRUP
ASSAM.

17: SMT. MANJULA GOSWAMI

GOSWAMI
LECTURER
POLITICAL SCIENCE
NAGRIJULI JR. COLLEGE
P.O. NAGRIJULI
DIST. NALBARI
ASSAM.

18: SOFUR UDDIN MIAH

PRINCIPAL
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

19: HANIF TALUKDAR

LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

20: ABDUS SALAM

LECTURER
Page No.# 357/679

BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

21: ASHIR UDDIN AHMED
LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

22: HAMID ALI SK

LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

23: FORID UDDIN SK

LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

24: MD. MAHMUD ALI SK

LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

25: ABDUL MALEQUE

LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

26: RAFIQUL ISLAM

LECTURER
BAGRIBARI JUNIOR COLLEGE
Page No.# 358/679

BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

27: KHAIRUL ISLAM MONDAL

LECTURER
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

28: JULHAS ALI SK

JR. ASSTT.
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

29: NURAL HOQUE

JR. ASSTT.
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

30: KHOLILUR RAHMAN

LIB. ASSTT.
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

31: SAMSUL HOQUE
GRADE-IV
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.

32: SOKKER ALI

GRADE-IV
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
Page No.# 359/679

DIST. KOKRAJHAR
PIN-783349.

33: NAZRUL ISLAM
GRADE-IV
BAGRIBARI JUNIOR COLLEGE
BAGRIBARI
DIST. KOKRAJHAR
PIN-783349.
VERSUS

THE STATE OF ASSAM AND 4 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

2:THE PRINCIPAL SECRETARY

FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

3:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
DISPUR
GUWAHATI-06.

4:THE SECRETARY

LAGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

5:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI-06.
------------
Advocate for : MR. D DAS SR. ADV
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS.
Page No.# 360/679

Linked Case : WP(C)/3045/2023

SALEH MAHAMMED SHAH ALAM AND 5 ORS
SON OF REAZ UDDIN AHMED

RESIDENT OF VILL KISMAT MOINBARI

P.O.- MOINBARI

IN THE DISTRICT OF BARPETA
ASSAM

PIN- 781321.

2: ABDUL MANNAF ALI
SON OF LATE ABDUL GOFUR MUNSHI

RESIDENT OF VILL. BALARCHAR PT. 1

P.O.- KIRTAN PARA

IN THE DISTRICT OF BONGAIGAON

ASSAM
PIN- 783384.

3: MD. ABDUL HAMID
SON OF MD. JURAN ALI

RESIDENT OF LATIBARI PT-3

P.O.- LATIBARI

IN THE DISTRICT OF BONGAIGAON
ASSAM

PIN- 783384.

4: ABDUL RAZZAK
SON OF LATE ABDUL KALAM AZAD
RESIDENT OF KANDULIA

P.O.- BONGHUGI

IN THE DISTRICT OF BARPETA
ASSAM

PIN- 781321.
Page No.# 361/679

5: ROFIQUL ISLAM
SON OF MOHIR UDDIN SARKAR

RESIDENT OF ISABPUR

P.O.- ISABPUR
IN THE DISTRICT OF BARPETA

PIN- 781321.

6: MD. OMAR ALI
SON OF KISMAT ALI

RESIDENT OF VILL- SHIMLABARI PT-1

PO- RANGAPANI
IN THE DISTRICT OF BONGAIGAON

PIN- 783384.
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA
ASSAM

GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS
Page No.# 362/679

Linked Case : WP(C)/6595/2018

BIJIT SARMA AND 8 ORS.
S/O LATE PRANESWAR SARMA
VILLAGE- KUSUMPUR
P.O.- HINGULI
P.S. KAMALPUR
DISTRICT- KAMRUP
ASSAM. PIN- 781380

2: DIPAK SARMA
S/O LATE THANESWAR SARMA
VILLAGE- CHAMPAK NAGAR
P.O. CHAMPAK NAGAR
P.S. CHHAYGAON
DISTRICT- KAMRUP
ASSAM
PIN- 781124

3: BEGUM SAYEDA SULTANA
D/O ABDUS SATTAR
VILLAGE- FATEHPUR
P.O. KUTUBPUR
P.S. - BIHPURIA
DISTRICT- LAKHIMPUR
ASSAM
PIN- 787054

4: SMTI SABITA BORAH
C/O BIMAN BORAH
VILLAGE- MATHPARA
P.O. CHAMPAKNAGAR
P.S. CHHAYGAON
DISTRICT- KAMRUP
ASSAM
PIN- 781124

5: KHAGEN HUZURI
S/O LATE HANFAN HUZURI
VILLAGE- MILANPUR
P.O. CHHAYGAON
P.S. CHHAYGAON
DISTRICT- KAMRUP
ASSAM
PIN- 781124

6: PADMA SONOWAL
Page No.# 363/679

S/O GANIRAM SONOWAL
VILLAGE- NO. 1 DEJOO PATHAR
P.O.- DEJOO
NLP
P.S.- NLP
DISTRICT- LAKHIMPUR
ASSAM
PIN- 787031

7: GANESH NARAH
S/O SUNIRAM NARAH
VILLAGE- KALIGAON
P.O.- KALIGAON
P.S. GHILAMORA
DISTRICT- LAKHIMPUR
ASSAM. PIN- 787053

8: SYED ZAMAL
S/O LATE KHODA BOKOSH SHAIKH
VILLAGE- KALAPANI PT. II
P.O. BALBALA
P.S.- AGIA
DISTRICT- GOALPARA
ASSAM
PIN- 783120

9: MD. FULBAR RAHMAN
S/O. JALAL UDDIN
VILLAGE- RAKHYASINI GARUPARA PT. II
P.O. RAKHYASINI
P.S. MORNOI
DISTRICT- GOALPARA
ASSAM
PIN- 783101
VERSUS

THE STATE OF ASSAM AND 2 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION DEPARTMENT (SECONDARY)
DISPUR
GUWAHATI- 781006.

2:THE DIRECTOR

SECONDARY EDUCATION DEPARTMENT
ASSAM
KAHILIPARA
GUWAHATI-19.
Page No.# 364/679

3:THE BOARD OF SECONDARY EDUCATION
ASSAM

REPRESENTED BY ITS SECRETARY
BAMUNIMAIDAN
GUWAHATI-21.
------------
Advocate for : MR. M BHAGABATI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS.

Linked Case : WP(C)/1402/2022

SMTI. PADUMI DEKA AND 23 ORS
W/O LATE SHISHURAM DEKA

AGED ABOUT 43 YEARS

VILLAGE- MAJA GAON

P.O.- MAJA GAON
P.S.- JAJARI
DISTRICT-NAGAON
ASSAM

PIN -782142

2: MRS. AFIA KHATUN
W/O MD. ABDUL HAKIM

AGED ABOUT 54 YEARS

VILLAGE- KATAHGURI

P.O.- TUKTUKI
P.S.- DHING
DISTRICT-NAGAON
ASSAM

PIN -782123

3: ABDUL SAHID
S/O LATE HUSSAIN ALI

AGED ABOUT 48 YEARS
Page No.# 365/679

VILLAGE- KADAMONI GAON

P.O.- KADAMONI
P.S.- BATADRAVA
DISTRICT-NAGAON
ASSAM
PIN -782122

4: HUSNARA BEGUM
W/O ABDUL QUDDUS

AGED ABOUT 36 YEARS

VILLAGE- DHINGBORI CHAPORII

P.O.- LETERIPAR
P.S.- JURIA
DISTRICT-NAGAON
ASSAM

PIN -782125

5: MISS NIRU BARMAN
D/O LATE CHINMOY BARMAN

AGED ABOUT 52 YEARS

VILLAGE- PUB- PARILOCKRA

P.O.- BARDANGERIKUCHI
P.S.- BAIHATA CHARIALI
DISTRICT-KAMRUP
ASSAM

PIN - 781366

6: SMTI. ANITA GOGOI
W/O LATE DIMBESWAR BORA

AGED ABOUT 50 YEARS

VILLAGE- NEAR NAMGHAR KACHUAI GURI
P.O.- BORKOLA

DISTRICT-NAGAON
ASSAM
Page No.# 366/679

PIN -782142

7: ABDUL KUDDUS
S/O ABDUL KADIR

AGED ABOUT 44 YEARS

VILLAGE- 45 HATIJUJUA ROAD

P.O.- HATIJUJUA
P.S.- SADAR
DISTRICT-NAGAON
ASSAM

PIN -782122

8: LUTFUN NEHAR
W/O ABU KALAM

AGED ABOUT 44 YEARS

VILLAGE- PUB LARIMUKH

P.O.- AMBAGAN

DISTRICT-NAGAON
ASSAM

PIN -782120

9: SMTI. PINGKU DEVI
W/O SRI ANANTA NATH

AGED ABOUT 42 YEARS

VILLAGE- PIPARA GAON

P.O.- AMTALA
P.S.- RAHA
DISTRICT-NAGAON
ASSAM

PIN -782425

10: CHITTARANJAN SAIKIA
S/O DADHI SAIKIA

AGED ABOUT 55 YEARS
Page No.# 367/679

VILLAGE- DIMORU RAIDINGIA

P.O.- DARANGIAL

DISTRICT-NAGAON
ASSAM

PIN -782142

11: FARIDA AKTARA
W/O NUR MAHAMMAD

AGED ABOUT 50 YEARS

VILLAGE- SALANABORI

P.O.- AMLOKHI
P.S.- DHING
DISTRICT-NAGAON
ASSAM

PIN -782122

12: SMTI. SABITA RANI DEKA
W/O SHASHIKANTA DEKA

AGED ABOUT 46 YEARS

VILLAGE- BORAGAON

P.O.- KACHAMARI
P.S.- SADAR
DISTRICT-NAGAON
ASSAM

PIN -782142

13: FATIMA SULTANA
D/O EUSOB ALI

AGED ABOUT 48 YEARS

VILLAGE- RAMANI

P.O.- JURIAPAR

DISTRICT-NAGAON
Page No.# 368/679

ASSAM

PIN -782426

14: SMTI. SINDHU RANI SINGHA
W/O HEM CHANDRA DAS

AGED ABOUT 47 YEARS

VILLAGE- BHAKATPAR
GASHPARA

P.O.- CHAPARMUKH

DISTRICT-NAGAON
ASSAM

PIN -782425

15: RATNESWAR NATH
S/O LATE SARUMAN NATH

AGED ABOUT 49 YEARS

VILLAGE- BARIGAON

P.O.- BAMUNBORI

DISTRICT-MORIGAON
ASSAM

PIN -782103

16: ZAHED ALI
S/O LATE ASAN ALI

AGED ABOUT 49 YEARS

VILLAGE- KANDHULI MARI NO. 1

P.O.- KANDHULIMARI

DISTRICT-NAGAON
ASSAM

PIN -782123

17: HEMENDRA KUMAR NATH
Page No.# 369/679

S/O LATE PADMA KANTA NATH

AGED ABOUT 52 YEARS

VILLAGE- BAMUNGAON

P.O.- KACHAMARI

DISTRICT-NAGAON
ASSAM

PIN -782002

18: MARJINA BEGUM
W/O SAIFUL ISLAM

AGED ABOUT 45 YEARS

VILLAGE- KANDHULI MARI

P.O.- TARABARI

DISTRICT-NAGAON
ASSAM

PIN -782125

19: SABINA JASMIN
D/O LATE NASIR UDDIN

AGED ABOUT 43 YEARS

VILLAGE- PUB- MUKUNDA

P.O.- LETERIPAR
P.S.- JURIA
DISTRICT-NAGAON
ASSAM

PIN -782124

20: MD. SAIFUL ISLAM
S/O TAHER ALI

AGED ABOUT 53 YEARS

VILLAGE- KERIMERI
Page No.# 370/679

P.O.- ALITANGANI
P.S.- DHING
DISTRICT-NAGAON
ASSAM

PIN -782124

21: SHAMSUL HUDA
S/O MD. AHMED ALI

AGED ABOUT 55 YEARS

VILLAGE- PUBLORIR MUKH

P.O.- KATHPARA

DISTRICT-NAGAON
ASSAM

PIN -782120

22: TASLIMA BEGUM
W/O ISMAIL HUSSAIN

AGED ABOUT 36 YEARS

VILLAGE- SONAI BERA (PUB KHANDA)
P.O.- DAGAON

P.S.- DHING
DISTRICT-NAGAON
ASSAM
PIN -782124

23: MONIJA BEGUM
W/O IBADUL ISLAM BHUYAN

AGED ABOUT 46 YEARS

VILLAGE- MASJID HAIBARGAON

P.O.- KHUTIKATIA

DISTRICT-NAGAON
ASSAM

PIN -782002
Page No.# 371/679

24: TAJNUL HOQUE CHOWDHARI
SON OF HAFIZ UDDIN

VILLAGE AND P.O.- DHANIA BHETI

P.S.- BATADRAVA
DISTRICT - NAGAON
ASSAM

PIN - 782122
VERSUS

THE STATE OF ASSAM AND 8 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI - 781 006

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781 006

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI - 781 006

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
DISPUR
GUWAHATI - 781 006

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
DISPUR
GUWAHATI - 781 006

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI- 781006

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
Page No.# 372/679

GOVERNMENT OF ASSAM
DISPUR
DISPUR
GUWAHATI - 781 006

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI-781019

9:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NAGAON
PANIGAON NH-37
TRUNK ROAD
NAGAON
ASSAM
PIN-782001
------------
Advocate for : MR. C BORUAH
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/3040/2023

SHASINDRA KR BARUAH AND 2 ORS
S/O- NANDI CHANDRA BARUAH
R/O- DATARA
P.O. AND P.S. RANGIA
BONGAG
KAMRUP
PIN- 781354

2: KIRITI MOHAN NATH
S/O- KHANGIDHAR NATH
R/O- VILL- BASACHUBA
P.O. DHIKIPARA IN THE DISTRICT OF DARRANG
ASSAM
PIN- 784145

3: GOLOK CH. DEKA
S/O- HARESWAR DEKA
R/O- VILL- NAGAON
P.O. PUTHIMARI
IN THE DISTRICT OF KAMRUP
PIN- 781380
VERSUS
Page No.# 373/679

THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GHY-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/4213/2023

TANKESWAR SALOI AND 12 ORS
SON OF LATE RAJANI SALOI

RESIDENT OF DOBAK NO. 1

P.O.- DOBAK
P.S.- RANGIA

IN THE DISTRICT OF KAMRUP(ASSAM)
PIN- 781380.

2: SMTI MALABIKA DEKA
SON OF HITESH MALI

RESIDENT OF VILLAGE BORDAI PAKHIA

P.O.- BAIHATA
P.S.- KAMALPUR

IN THE DISTRICT OF KAMRUP(ASSAM)

PIN- 781380.
Page No.# 374/679

3: GULJAR HUSSAIN
S/O LATE ROBIULLAH
R/O VILL-GORAIMARI SATRA
P.O.-TUKRAPARA
DIST- KAMRUP (ASSAM)
PIN-781137

4: MD. MAHBUB HUSSAIN
S/O LATE ABDUR RAHIM
R/O VILL- MOHIMARI BILAR PATHER
P.O.-MOHIMARI
DIST- KAMRUP (ASSAM)
PIN-781137

5: JEHERUL ISLAM
S/O LATE SAGAR ALI
R/O VILL- SHIMLABARI
P.O.-RANGAPANI
DIST- KAMRUP (ASSAM)
PIN-781122

6: MUNINDRA DEKA
R/O VILL- MAUKUCHI
P.O.-PUTHIMARI
P.S.-KAMALPUR
DIST- KAMRUP (ASSAM)
PIN-781380

7: SULTAN MAHMUD
R/O VILL
P.O.
P.S.- NAGARBERA
DIST- KAMRUP (ASSAM)
PIN-781127

8: RABIUL HUSSAIN
R/O VILL- DHOUBORI
P.O.-BAGDOBA
DIST- GOALPARA (ASSAM)
PIN-783123

9: ABDUR RASID
R/O VILL - RANGESWARI
P.O.- TUPAMARI
P.S.-NAGERBERA
DIST- KAMRUP (ASSAM)
PIN-781127
Page No.# 375/679

10: MD. SULTAN MAHMUD
R/O VILL-BHAKURADIA
P.O.- TUPAWARI
P.S. - NAGARBERA
DIST-KAMRUP (ASSAM)
PIN-781127

11: ABDUL AWAL
R/O VILL NO. 1 BARUA PATHAR
P.O.-BARUA PATHAR
P.S.-BOKO
DIST- KAMRUP (ASSAM)
PIN-781136

12: INSHAR ALI
R/O VILL- NO. 1 BARUA PATHAR
P.O.- BARUA PATHAR
P.S.- BOKO
DIST- KAMRUP (ASSAM)
PIN- 781136

13: SAMBHU NATH SARMA
R/O VILL - PHAHUROBARI
P.O. - GORESWAR
DIST - BAKSA (ASSAM)
PIN - 781386
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Page No.# 376/679

Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/1406/2022

DIPAK KUMAR DAS AND 34 ORS
SON OF DHANESWAR DAS

VILLAGE- TULASHI MUKH

P.O. - TULSSHIMUKH

P.S- SADAR
DIST - NAGAON

PIN - 782101

2: MRS. MAHMUDA BEGUM
D/O- ABDUL QUDDUS SIDDIIQUE

VILLAGE AND P.O. -CHALAPATHER

DISTRICT - NAGAON
ASSAM
PIN- 782122

3: TAIJUR RAHMAN
SON OF - MIRJAFAT ALI
VILLAGE- ROWMARI
P.O- ROWMARI BILL
P.S - DHING
DIST - NAGAON
ASAM
PIN- 782123

4: PALLABI BORAH
D/O - LT. KAREN RAY
VILLAGE - AMONI BARHAMPUR
P.O - BARHAMPUR

P.S- SADAR
DIST- NAGAON

PIN- 78212

5: SABHA RAM BORAH
Page No.# 377/679

S/O - HORENDRA BORAH

VILLAGE - PRAMILA
P.O - SIMOLUGURI

P.S- KACHUA

DISTRICT - NAGAON
PIN- 782426

6: MRS BIJU HAZARIKA
D/O- LT. JOGENDRA NATH HAZARIKA

VILLAGE - BORAGAON
P.O - KACHAMARI

P.S - SADAR
DIST. - NAGAON
ASSAM
PIN- 782002

7: MD. JAKIR HUSSIN
S/O - LT. ABDUR RAHMAN

VILLAGE- KANDALMARI

P.O - TARABARI

P.S - RUPAHI
DIST. - NAGAON
ASSAM
PIN-782125

8: SABINA YESMIN
D/O - HAZARAT ALI
VILLAGE - KALIADINGA PAM

P.O - KALIADINGA

P.S- JURIA
DIST- NAGAON

ASSAM
PIN - 782124

9: MISS BHANU BORAH
D/O - KANAK CHANDRA BORAH
Page No.# 378/679

VILLAGE - MAKHAN GAON

P.O- BARAPANI

P.S - KACHUA
DIST. - NAGAON

ASSAM
PIN - 782450

10: PRADIP DAS
S/O - CHAPDHAN DAS
VILLAGE- LOAMATI

P.O -
P.S - SADAR
DIST. - NAGAON
ASSAM
PIN -

11: SMTI. MANDIP KOUR
D/O - LATE BHAKAT SINGH

VILLAGE - BARKOLA

P.O- BARKOLA

P.S - SADAR
DIST. - NAGAON

ASSAM
PIN -782144

12: MD. MATIUR RAHMAN
S/O - ABU TAHER
VILLAGE- DIGHALIATI

P.O - ALITANGANI

P.S- JURIA
DIST - NAGAON

ASSAM
PIN- 782122

13: MD. FAZLUL HOQUE CHOUDHURY
S/O - LT. KITAB ALI
VILLAGE - JAMUGURI
Page No.# 379/679

P.O - HATIZUZUA

DIST. - NAGAON

ASSAM
PIN- 782122

14: MD. AJIJUL ISLAM
S/O - ALI AHMED
VILLAGE- HATIZUZUA
P.O.- HATIJUJUA
P.S - BATADROBA
DIST - NAGAON

ASSAM
PIN - 782122

15: MD. MUKSHED ALI
S/O - LT. ABDUR RAHIM
VILLAGE - BARUNGURI

P.O- KASHARI

P.S - JURIA
DIST- NAGAON
ASSAM
PIN - 782124

16: MD. BURHAN ALI SARKAR
S/O. - MOHAMMAD JUBED ALI SARKAR

VILLAGE-SILPUKHURI

P.O - SILPUKHURI

P.S. - MIKIRBHETA
DIST - MORIGAON
ASSAM
PIN - 782123

17: MRS SABINA YEASMIN
D/O - IDRIS ALI
VILLAGE - LAILURI

P.O- LAILURI
DIST- NAGAON
Page No.# 380/679

ASSAM
PIN - 782120

18: MD
MUSHARAF HUSSAIN
S/O - ABDUS SATTAR
VILLAGE - PUB MUKUNDA ATI

P.O - LETRIPAR

P.S - JURIA

DIST. NAGAON

ASSAM
PIN - 782124

19: MD. FAKAR UDDIN ALI AHMED
S/O - USMAN ALI
VILLAGE - SALANABORI
P.O - AMLAKHI
DIST. - NAGAON

ASSAM
PIN 782122

20: MD. JULFIKAR ALI
S/O - ABUL KALAM
VILLAGE - MELEKADHING

P.O. BALIKOTIA
P.S- JURIA

DIST. - NAGAON
ASSAM

PIN - 782122

21: LUTFA HASSAN
D/O - HASSAN ALI

VILLAGE- GAYAN GAON

P.O - GAYAN GAON
P.S - DHING
DIST. - NAGAON
ASSAM
PIN - 782123
Page No.# 381/679

22: MUFASSEL ALI
S/O - LATE HABIBUR RAHMAN

VILLAGE- BARPETA

P.O - RAWMARI

P.S - RUPAHIHAT
DIST- NAGAON

ASSAM
PIN - 782125

23: ABDUL NASAR
S/O - ABDUL SAMED SARKAR

VILLAGE - URIA GRANT RANGALW
P.O - JUMARMUR

P.S - SADAR
DIST - NAGAON

ASSAM
PIN - 782427

24: MAFIARA KHATUN
D/O - MOMTAZ ALI

VILLAGE - TUKTUKI

P.O - TUKTUKI

P.S - DHING
DIST - NAGAON

ASSAM
PIN - 782123

25: JUGENDRA SHILL
S/O - LATE NARESH SHILL
VILLAGE - UPARBAR LALUNG GAON

P.O - KATHIATOLI

P.S - KAMPUR
DIST. - NAGAON
Page No.# 382/679

ASSAM
PIN- 782427

26: ASFIA KHANAM
D/O - TAMIZUR RAHMAN

VILLAGE - MARANGIAL

P.O. - CHUTOHAIBOR

P.S - NAGAON SADAR

DIST.- NAGAON
ASSAM

PIN 782003

27: MD. RAMJAN AHMED
S/O- LATE NUSIRUDDIN AHMED
VILLAGE - SAMGAON

P.O- CHAPANALLA

P.S.- SAMAGURI
DIST - NAGAON

ASSAM
PIN - 782135

28: SHARIFA KHATUN
D/O - MD. ABDUL MOTIN
VILLAGE - KUHUMTOLI

P.O.- SIBASTHAN

P.S - SAMAGURI
DIST.- NAGAON

ASSAM
PIN - 782120

29: JIBAN KRISHNA ROY
S/O - CHITTA RANJAN ROY
VILLAGE - LAILURI

P.O - LAILURI
P.S - RUPAHI HAT
DIST- NAGAON
Page No.# 383/679

PIN - 782120

30: MRS SHAHIDA BEGUM
D/O - MD. SOFIZ UDDIN
VILLAGE - DHING GAON

P.O - DAGAON

P.S - JURIA
DIST - NAGAON
ASSAM
PIN -782122

31: CHAMPESWAR NATH
S/O - MATHURA NATH

VILLAGE - GOSPORA KAKATI GAON
P.O - GOSPORA
DIST. - NAGAON
ASSAM
PIN -78245

32: MD. NASIRUDDIN AHMED
S/O- LT. TAJUDDIN AHMED
VILLAGE - RAMTILAATI

P.O - CHALCHALI

P.S - SAMAGURI
DIST- NAGAON
ASSAM
PIN -782141

33: SUFIA BEGUM
D/O - MOHD SIDDIQUE RAHMEN
VILLAGE - GANDHABA PATHAR

P.O.- HATIJUJUA

P.S - BATADROBA
DIST- NAGAON
ASSAM
PIN- 782122

34: SULTANA MOHSINA PARBIN
D/O - SIDDIQUE HUSSAIN
VILLAGE- GODAIMARI
Page No.# 384/679

P.O- KASHARI

P.S- JURIA
DIST - NAGAON
ASSAM
PIN- 782124

35: HASINA BEGAM
D/O LT. SHIRAJUL ALOM FAKIR
VILL- MARANGIAL
P.O.-CHOTA HAIBOR
P.S.-SADAR
DIST-NAGAON-782003
VERSUS

THE STATE OF ASSAM AND 8 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI

PIN- 781 006

2:THE ADDITIONAL CHIEF SECRETARY
TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781 006

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI - 781 006

4:THE COMMISSIONER AND SECRETARY
TO THE GOVERNMENT
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
DISPUR
GUWAHATI - 781 006

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
DISPUR
GUWAHATI - 781 006
Page No.# 385/679

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI- 781006

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
DISPUR
GUWAHATI - 781 006

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI-781019

9:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NAGAON
PANIGAON NH-37
TRUNK ROAD
NAGAON
ASSAM
PIN -782001
------------
Advocate for : MR. C BORUAH
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/5351/2018

SAILEN SARKAR AND 76 ORS.
ASSTT. TEACHER CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

2: SRI PRAKASH SAIKIA
ASSTT. TEACHER
CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.
Page No.# 386/679

3: SRI SACHINDRA BISWAS
ASSTT. TEACHER
CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

4: MRS. RINA BARUAH
HEAD MISTRESS
CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

5: SRI DILIP KUMAR NATH
A/T (SC) ROYAL
CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

6: SRI PHUNU SARMA
A/T (SC BIO)

CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

7: SRI BALIN KUMAR NATH
HINDI TEACHER

CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

8: SRI AMIYA NATH
CLASSICAL TEACHER

CHINANI HIGH SCHOOL
VILL- DALIMBARI
Page No.# 387/679

P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

9: SRI RAMSING ENGLENG
JUNIOR ASSISTANT

CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

10: SRI JANG PHANSO
GRADE-IV
CHINANI HIGH SCHOOL
VILL- DALIMBARI
P.O. GHASPARA
BAITHALANGSO
KARBI ANGLONG.

11: SRI KARUNA BORA
HEADMASTER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

12: SRI HARITUSH LAUBONGDISA
ASSTT. TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

13: SRI JAYANTA RAIJUNGSA
ASSTT. TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
Page No.# 388/679

DIPHU
KARBI ANGLONG

14: SRI BIDYASING MILIK
ASSTT. TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

15: SRI KUSHAL BORUAH
A/T (SC BIO)

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

16: SRI PRODIP GOGOI
A/T (SC) ROYAL

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

17: SRI ARATI RAJKHOWA
HINDI TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

18: SRI SANJAY HANSE
JUNIOR ASSISTANT

DALDALI HIGH SCHOOL
Page No.# 389/679

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

19: SRI KHORSING ENGLENG
GRADE-IV

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI
P.O. DALDALI
DIPHU
KARBI ANGLONG

20: SRI PREMLAL BHARATI
HEADMASTER

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

21: SRI TAPAN CHETRY
ASSTT. TEACHER

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

22: SRI PRAKASH NIROLA
ASSTT. TEACHER

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

23: SRI GHNASHYAM UPADHYAYA
A/T (SC) ROYAL

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
Page No.# 390/679

BAITHALANGSO
KARBI ANGLONG.

24: SRI BHIM BD. SUNAR
A/T (SC BIO)
ROYAL

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

25: SRI JANG BD. CHAUHAN
HINDI TEACHER

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

26: SRI ROBIN CHANDRA NATH
ALT (ASSAMESE)

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

27: SRI PINUJ KUMAR MANDAL
C/TEACHER (SANS)

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

28: SRI MENSING BEY
JUNIOR ASSISTANT

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.
Page No.# 391/679

29: SRI ROMEN RONGHANG
GRADE-IV

KRUNGJENG ENGLISH HIGH
VILL- HABE AON
P.O. KOLONGA
BAITHALANGSO
KARBI ANGLONG.

30: AYUB KHAN
SUPDT.
BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

31: TAIBAR ALI
A/T (ARTS)

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

32: SHAFIQUL ISLAM BHUTTU
A/T (ARTS)

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

33: ABDUL KADIR
A/T (SCIENCE)

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

34: SHAMSUL ALAM
ARABIC TEACHER

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA
Page No.# 392/679

35: SADEQUE ALI DEWAN
ARABIC TEACHER

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

36: EUSUF ALI KHAN
JUNIOR ASSISTANT

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

37: SUKUR ALI
GRADE-IV

BARPETA ROAD HIGH MADRASSA
BLOCK- GOBARDHANA
SORBHOG
BARPETA

38: SHAHJAHAN ALI AHMED
SUPDT.
A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

39: MD. GULAP HUSSAIN
A/T (ARTS)

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

40: MINOWARA KHATUN
A/T (ARTS)
A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

41: RAMAJAN ALI AHMED
A/T (SCIENCE)
A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

42: MD. AMIR HAMEZA
A/T (SCIENCE)
Page No.# 393/679

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

43: MD. BILAL HUSSAIN
ARABIC TEACHER

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

44: SHAHNUR SIDDIQUE
ARABIC TEACHER

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

45: ABUL KALAM AZAD
CRAFT TEACHER

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

46: ABDUL HALIM AHMED
JUNIOR ASSISTANT

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

47: JAHIDUL ISLAM
GRADE-IV

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR
BAPETA

48: MD. LIYAQAT ALI
HEADMASTER

B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA

49: RAHIM UDDIN AHMED
A/T (ARTS)

B.H. HIGH SCHOOL
Page No.# 394/679

GAREMARI
P.O. PALHAZI
BARPETA

50: ZAKIR HUSSAIN
A/T (SCIENCE)

B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA

51: ABDUL AZIZ
A/T (SCIENCE)

B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA

52: MD. RAFSED ALI
HINDI TEACHER
B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA

53: DULUMANI KALITA
SANSKRIT TEACHER

B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA

54: MD. TAIZUDDIN
GRADE-IV

B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA
Page No.# 395/679

55: NAZIRUL MIAH
GRADE IV

B.H. HIGH SCHOOL

GAREMARI
P.O. PALHAZI
BARPETA

56: NARENDRA NATH DAS
JUNIOR ASSTT.
MAHESH BAISHYA GIRLS HIGH SCHOOL
PATBAUSHI
BARPETA.

57: SAMSUL HUDA
SUPDT.
BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

58: KUMUD CHANDRA BARMAN
A/T (ARTS)

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

59: SYEDA ANOWARA BEGUM
A/T (SCIENCE)

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

60: DIPAMONI KAKATI
A/T (SCIENCE)

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

61: TAIBUR RAHMAN
A/T (ARABIC)

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI
Page No.# 396/679

62: ABDUL SUBHAM
A/T (ARABIC)

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

63: MD. TAZUL ISLAM
JUNIOR ASSISTANT

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

64: MD. CHANDMAHMMAD ALI
GRADE-IV

BORAJAL HIGH MADRASSA
BLOCK- BARIGOG BANBHAG
NALBARI

65: MAZNUR ALI
ASSTT. TEACHAR

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI
NALBARI

66: FAIZUR RAHMAN
ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI
NALBARI

67: NURUL ISLAM
ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI
NALBARI

68: MON MOHAN DAS
ASSTT. TEACHER
Page No.# 397/679

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI
NALBARI

69: KHANINDRA DEKA
ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI
NALBARI

70: NIRMAL CHANDRA BORO
L.D.
G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI
NALBARI

71: NAUSADUL ISLAM
A/T (ARTS)
MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH
BONGAIGAON

72: NURUL HAQUE CHOUDHURY

A/T (ARTS)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH
BONGAIGAON

73: ABDUL MATIN PARAMANIK
A/T (SCIENCE)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH
BONGAIGAON

74: NUR BEGUM
A/T (HINDI)
Page No.# 398/679

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH
BONGAIGAON

75: ABDUL MATIN SHEIKH
C/T (ARABIC)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH
BONGAIGAON

77: SURAT JAMAL ALI
JR. ASSISTANT

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH
BONGAIGAON

78: ABDUL MANNAF KHANDAKAR
A/T (ARABIC)
KHAGARPUR SALBARI HIGH SCHOOL

BOITAMARI
ABHAYAPURI SOUTH
BONGAIGAON.
VERSUS

THE STATE OF ASSAM AND 4 ORS.
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM

DISPUR
GUWAHATI-6.

3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)
Page No.# 399/679

DISPUR
GUWAHATI-06.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

5:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI.
------------
Advocate for : MR D DAS
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/536/2021

ALAUDDIN AHMED AND 16 ORS
ASSTT. TEACHER OF DALANERALGA NO. 2 L.P. SCHOOL
S/O. LT. ABDUL GOFUR
VILL. DALANERALGA NO.2
P.O. MAKRIJHORA
P.S. GAURIPUR
DIST. DHUBRI
ASSAM
PIN-783349.

2: KOHINOOR ROHMAN
ASSTT. TEACHER OF KHUDIGAON PT.II TILAPARA L.P. SCHOOL
S/O. ABUL HUSSAIN
VILL. DOLOGAON
P.O. LAKHIGANJ
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783345.

3: ESHA HOQUE ALI
ASSTT. TEACHER OF NAYA DHALAPARA RATNAPIT L.P. SCHOOL
S/O. HASHAN ALI
VILL. GUTIPARA PT. VI (KALAIRCHAR)
Page No.# 400/679

P.O. BAGRIBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783349.

4: JALAL UDDIN SK

ASSTT. TEACHER OF DAKSHIN GASPARA JAMAL UDDIN MEMORIAL L.P.
SCHOOL
S/O. NAYAN ALI
VILL. GASPARA
P.O. DHARMASALA
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783324.

5: MOKTEL ALI
ASSTT. TEACHER OF SUTERPARA NAICHARDHAP L.P. SCHOOL
S/O. LT. AZID MIAH
VILL. NAICHARDHAP
P.O. BAGRIBARI
P.S. GAURIPUR
DIST. DHUBRI
ASSAM
PIN-783349.

6: JOYNAL ABEDIN
ASSTT. TEACHER OF KHUDIGAON PT. II DOLOGAON L.P. SCHOOL
S/O. ALAHI BAKSHA
VILL. DOLOGAON
P.O. LAKHIGANJ
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783345.

7: MD. BADSA SK

ASSTT. TEACHER OF UTTAR DALANERALGA L.P. SCHOOL
S/O. MD. JAHAN UDDIN SK
VILL. DALANERALGA PT.I
P.O. RANGAMATI (PANBARI)
P.S. GAURIPUR
DIST. DHUBRI
ASSAM
PIN-783339.
Page No.# 401/679

8: SAHAR ALI
ASSTT. TEACHER OF MAZGAON NIMNA PRATHAMIK BIDYALAYA L.P.
SCHOOL
S/O. HABEJ UDDIN
VILL. GUTIPARA PT. VI (KALAIRCHAR)
P.O. BAGRIBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783349.

9: MAZINUR ISLAM
ASSTT. TEACHER OF SAHAR ALI MUNSHI L.P. SCHOOL
S/O. EUNUS ALI
VILL. ARANYA
P.O. TISTARPAR
P.S. GOLOKGANJ
DIST. DHUBRI
ASSAM
PIN-783334.

10: SANJAB ALI
ASSTT. TEACHER OF BHATIGUTIPARA L.P. SCHOOL
S/O. ABDUL AZIZ
VILL. RAJAPARA PT. I
P.O. AND P.S. BAGRIBARI
DIST. KOKRAJHAR
ASSAM
PIN-783349.

11: KOSER ALI
ASSTT. TEACHER OF KALAIRCHAR SISHUKALYAN L.P. SCHOOL
S/O. RUSTAM ALI
VILL. GUTIPARA PT. VI (KALAIRCHAR)
P.O. BAGRIBARI
P.S. BILASIPARA
DIST. DHUBRI
ASSAM
PIN-783349.

12: MAYA DAS
ASSTT. TEACHER OF DALBARI S.C. L.P. SCHOOL
W/O. GHUMEN MANI DAS
VILL. SRIGRAM PT. V
P.O. SALKOCHA
P.S. CHAPAR
DIST. DHUBRI
Page No.# 402/679

ASSAM
PIN-783348.

13: DELOWARA KHATUN
ASSTT. TEACHER OF SATER ALGA RIVER BLOCK L.P. SCHOOL
W/O. MD. ASRAF ALAM SARKAR
VILL. AND P.O. ASHARIKANDI
P.S. GAURIPUR
DIST. DHUBRI
ASSAM
PIN-7833331.

14: AMANUR RAHMAN
ASSTT. TEACHER OF ARANYA L.P. SCHOOL
S/O. AZIZUDDIN SHEIKH
VILL. ARANYA
P.O. KACHARIHAT
P.S. DHUBRI
DIST. DHUBRI
ASSAM
PIN-783334.

15: ABDUL AZIZ BEPARI
ASSTT. TEACHER OF KUMARGATI (GHEWMARI) L.P. SCHOOL
S/O. HOSSIAIN ALI SK
VILL. DURAHATI
P.O. TISTARPAR
DIST. DHUBRI
ASSAM
PIN-783324.

16: ABDUL SHEIKH
ASSTT. TEACHER OF CHAR DURAHATI L.P. SCHOOL
S/O. MOZIBAR RAHMAN
VILL. DURAHATI
P.O. TISTARPAR
DIST. DHUBRI
ASSAM
PIN-783324.

17: SHAHADOT HOSSAIN
ASSTT. TEACHER OF CHAR BALADOBA L.P. SCHOOL
S/O. ALI AHMED SK
VILL. BALADOBA PT.II
P.O. BALADOBA
DIST. DHUBRI
ASSAM
PIN-783334.
Page No.# 403/679

VERSUS

THE STATE OF ASSAM AND 6 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.

2:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY.-06.

3:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
LEGISLATIVE DEPTT.
DISPUR
GHY.-06.

4:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY.-06.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GHY.-19.

6:THE DY. COMMISSIONER

DHUBRI
ASSAM
PIN-783301.

7:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI
ASSAM
PIN-783301.
------------
Advocate for : MD H R AHMED
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS
Page No.# 404/679

Linked Case : WP(C)/1287/2020

ABDUS SATTER ALI AND 24 ORS.
ASSTT. CRAFT TEACHER OF UMAR UDDIN MEMORIAL HIGH SCHOOL
S/O- MONDAL MUNSHI
R/O- VILL- DHARMASALA PT-I
P.O. DHARMASALA
DIST.- DHUBRI
PIN- 783324

2: KRISHNA BARMAN
ASSTT. CRAFT TEACHER OF RANPAGLI HIGH SCHOOL
W/O- AMITAV PRODHANI
R/O- VILL- BELGURI PT-II
P.O. BELGURI
DIST.- DHUBRI
PIN- 783334

3: FAZLUR HOQUE
ASSTT. CRAFT TEACHER OF PABARCHARA HIGH MADRASA
S/O- ACHMATULLAH PRODHANI
R/O- VILL- TALLI PT-II
P.O. BELGURI
DIST.- DHUBRI
PIN- 783334

4: BIKUL CHANDRA ROY
ASSTT. CRAFT TEACHER OF GHATPAR HIGH SCHOOL
S/O- LT. SAJANI KANTA SARKAR
R/O- VILL- BISHKHOWA PT 4
P.O. BISHKHOWA DIST.- DHUBRI
PIN- 783334

5: NOOR JAHAN BEGUM
ASSTT. CRAFT TEACHER OF DAKHIN MADHUSOULMARI HIGH SCHOOL
D/O- KASEM ALI SK.
R/O- VILL- MADHUSOULMARI PT-I
P.O. MADHUSOULMARI
DIST.- DHUBRI
PIN- 783331

6: SHARAT CHANDRA BEPARI
ASSTT. CRAFT TEACHER OF KHERBARI HIGH SCHOOL
S/O- LT. PRAMATHA CHANDRA BEPARI
R/O- VILL- POKALAGI
P.O. POKALAGI
DIST.- DHUBRI
Page No.# 405/679

PIN- 783335

7: FOYZAL HOQUE MONDAL
ASSTT. CRAFT TEACHER OF SHILAKACHARI HIGH SCHOOL
S/O- LT. ABDUL AZIZ MONDUL
R/O- VILL- BARAIBARI
P.O. GERAMARI
DIST.- DHUBRI
PIN- 783339

8: JYOTSNA BALA ROY
ASSTT. CRAFT TEACHER OF BIRAT NAGAR CHARIALI HIGH SCHOOL
D/O- KRIPA NATH ROY SARKAR
R/O- VILL- BISONDOI PT-1
P.O. BISONDAI
DIST.- DHUBRI
PIN- 783334

9: PROTIMA ROY
ASSTT. CRAFT TEACHER OF ANANTA MOHAN HIGH SCHOOL
BISHKHOWA
D/O- LT. PRAN KUMAR ROY
R/O- VILL- NORTH RAIPUR PT-2
P.O. BISONDAI
DIST.- DHUBRI
PIN- 783334

10: JAHIRUL ISLAM CHOUDHURY
ASSTT. CRAFT TEACHER OF SATSIA JANAKALYAN HIGH MADRASA
S/O- AMIRUL HUSSAN
R/O- VILL- FAKIRGANJ
P.O. JAMADAR HAT
PIN- 783330
DIST.- DHUBRI

11: ZAKIRUL ISLAM
ASSTT. CRAFT TEACHER OF GOUR HARI H.E. VIDYAMANDIR
S/O- LT. NUR UDDIN AHMED
R/O- VILL- CHATLA PAR
P.O. FAKIRGANJ
DIST.- DHUBRI
PIN- 783330

12: ANOWAR HUSSAIN SARKAR
ASSTT. CRAFT TEACHER OF PHUTANIGANJ HIGH MADRASA
S/O- ABDUL HOQUE SARKAR
R/O- VILL- KALDOBA PT 3
P.O. AGOMANI
Page No.# 406/679

DIST.- DHUBRI
PIN- 783335

13: SIBU NATH ROY
ASSTT. CRAFT TEACHER OF PYARIMOHAN HIGH SCHOOL
S/O- CHALIHA ROY
R/O- VILL- DEBOTTAR HASDAHA PT 2
P.O. KACHARIHAT
PIN- 783334
DIST.- DHUBRI

14: GAJERUL HOQUE
ASSTT. CRAFT TEACHER OF BARKANDA GIRLS HIGH SCHOOL
S/O- MD. JOYTULLA SK.
R/O- BARKANDA
P.O. BARKANDA
DIST.- DHUBRI
PIN- 783348

15: MD. KHURSHIDUL HOQUE
ASSTT. CRAFT TEACHER OF BANGALIPARA HIGH MADRASA
S/O- ANOWAR HOSSAIN
R/O- VILL- BANGALI PARA PT 1
P.O. BILASIPARA
DIST.- DHUBRI
PIN- 783348

16: ANIMA DAS
ASSTT. CRAFT TEACHER OF AAI BHUBENESWARI GIRLS HIGH SCHOOL
W/O- BIMAL CH. MODAK
R/O- VILL- JHAPUSABARI
P.O. JHAPUSABARI
DIST.- DHUBRI
PIN- 783335

17: RITA SINGHA
ASSTT. CRAFT TEACHER OF NAYEKGAON JANAPRIYA HIGH SCHOOL
D/O- LT. SURESH SINGHA
R/O- VILL- CHAIBARI T.E.ESTATE
P.O. CHAIBARI
DIST.- DHUBRI
PIN- 783376

18: MD. NOOR ALAM
ASSTT. CRAFT TEACHER OF CHATAIMARI HIGH SCHOOL
S/O- ASGAR ALI SHEIKH
R/O- VILL- CHATAIMARI
Page No.# 407/679

P.O. SIMLABARI
DIST.- GOALPARA
PIN- 783101

19: MOYNAL HOQUE
ASSTT. CRAFT TEACHER OF JOYBHUM KAMAKHYABARI HIGH SCHOOL
S/O- SUMSUL HOQUE
R/O- VILL- JOYBHIM
P.O. JOYBHIM
DIST.- GOALPARA
PIN- 783129

20: LENESWAR RABHA
ASSTT. CRAFT TEACHER OF THORKO HIGH SCHOOL
S/O- TOSEN RABHA
R/O- VILL- JOYRAM KUCHI
P.O. GOYRAM KUCHI
DIST.- GOALPARA
PIN- 783129

21: ABDUL KARIM AZAD
ASSTT. CRAFT TEACHER OF KARBALA HIGH SCHOOL
S/O- MONIRUDDIN AHMED
R/O- VILL- BORBALU PARA
P.O. GOSAIBORI
DIST.- GOALPARA
PIN- 783125

22: MONUARA BEGUM
ASSTT. CRAFT TEACHER OF DHANDUA HIGH MADRASA
W/O- AJIJUR RAHMAN
R/O- IOCL
BONGAIGAON REFINERY TOWN SHIP
P.O. DANDUA
DIST.- MORIGAON
PIN- 782104

23: ABUBAKKAR SIDDIQUE
ASSTT. CRAFT TEACHER OF PADMAPUR SILOBARI HIGH SCHOOL
S/O- HAMID ALI
R/O- VILL- MALIBARI PATHAR
P.O. NO. 1 MALIBARI BAZZAR
DIST.- KAMRUP (R)
PIN- 781136

24: JEUTI BALA ROY
ASSTT. CRAFT TEACHER OF BALDIABATHAN HIGH SCHOOL
D/O- LT. JALESWAR ROY
Page No.# 408/679

R/O- VILL- BALDIABATHAN
P.O. SAKTI ASHRAM
DIST.- KOKRAJHAR
BTAD
PIN- 783354

25: MAJULEE BARGAYARY
ASSTT. CRAFT TEACHER OF BASHBARI HIGH SCHOOL
D/O- BASANTA BARGAYARI
R/O- VILL- PURANA TITAGURI
P.O. TITAGURI
DIST.- KOKRAJHAR
BTC
PIN- 783370
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE ADDL. CHIEF SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-6

3:THE PRINCIPAL SECY.
FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-6

4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
DISPUR
GHY-6

5:THE SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-06

6:THE UNDER SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-06

7:THE SECY.
Page No.# 409/679

LEGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-06

8:THE DIRECTOR OF SECONDARY EDUCATION
GOVT. OF ASSAM
KAHILIPARA
GHY-06
------------
Advocate for : G UDDIN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/1307/2020

ONKAR PRASAD KANOI HIGH SCHOOL AND 26 ORS.
REP. BY ITS SECRETARY CUM HEADMASTER SRI JIBAN KATOWAL
VILL AND P.O- NATUN SIRAJULI
DIST- SONITPUR
ASSAM
PIN- 784110

2: GAUTAM ROY MODEL HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SRI ISMAIL ALI LASKAR
VILL /P.O- SAHABAD
DIST- HAILAKANDI
ASSAM
PIN- 788163

3: CHARIGAON BHOJKHATI JANAJATI @ TRIBAL HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SRI MADHURJYA DOLEY
VILL- CHARIGAON
P.O- BARMUKALI
DIST- JORHAT
ASSAM
PIN- 785703

4: RAJOI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SRI DILIP PHUKON
VILL- RAJOI TE
P.O- RAJOI TINIALI
DIST- JORHAT
ASSAM
PIN- 785107
Page No.# 410/679

5: BISHNUJYOTI HIGH SCHOOL
REP. BY ITS I/C SECRETARY CUM HEADMASTER SRI BIPUL SARMAH
VILL- DIHINGA
P.O-BP TINIALI

DIST- SONITPUR
ASSAM
PIN- 784154

6: RAJGARH SUNJULI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SRI BAL BAHADUR KATHET
CHETRY
VILL- RAJGARH
P.O- DHARAMGARH
DIST- LAKHIMPUR
ASSAM
PIN- 784165

7: KALIAPANI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SMTI BASOBI DUTTA BORA
VILL AND P.O- KALIAPANI
DIST- JORHAT
ASSAM
PIN- 785112

8: KACHAGARAL PUBLIC HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SMTI SANTIRANI DUTTA
BORDOLOI
VILL- SONARI GAON
P.O- KACHAGORAL
DIST- JORHAT
ASSAM
PIN- 785010

9: MILANJYOTI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SRI PRODIP CHANGMA
VILL- NAKACHARI
P.O- NAGARIJAN
DIST- JORHAT
ASSAM
PIN- 785635

10: DAHATIA HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER KALPANA GOGOI
VILL- NAKACHARI
P.O- NAKACHARI
DIST- JORHAT
ASSAM
Page No.# 411/679

PIN- 785635

11: JADOVPUR TEA GARDEN HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER LATIKA BORAH
VILL- JADAVPUR
P.O- SOTAI
DIST- JORHAT
ASSAM
PIN- 785010

12: TURUNG GAON MAUT SHYAM HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER RATNESWAR GOGOI
VILL- PATHARGAON
P.O- DEOGHARI
DIST- JORHAT
ASSAM
PIN- 785630

13: DHIRAI MAJULI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER KALPANA GOGOI
VILL- DHIRAIMAJULI
P.O- GORUDUBA
DIST- SONITPUR
ASSAM
PIN- 784149

14: JIA BHARALI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER GITA BHUYAN
VILL AND P.O- SILONI NEPALI
DIST- SONITPUR
ASSAM
PIN- 784101

15: RANGAPARA BALIKA BIDYALAYA
REP. BY ITS SECRETARY CUM HEADMASTER BIVA DAS
VILL AND P.O- RANGAPARA
DIST- SONITPUR
ASSAM
PIN- 784505

16: GAREMARI MILAN HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER ABDUS SAMAD
VILL- GAREMARI
P.O- PASCHIM MAZDIA
DIST- BARPETA
ASSAM
PIN- 781305
Page No.# 412/679

17: KHONGRA HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER AMZAD ALI AHMED
VILL AND P.O- KHONGRA
DIST- BARPETA
ASSAM
PIN- 781305

18: BATUWA ANCHALIC NABAJYOTI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SRI SAHED ALI
VILL- BATUWA
P.O- SARUPETA
DIST- BARPETA
ASSAM
PIN- 781318

19: NAVARUP HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER BHUPEN BARMAN
VILL- TELIA PATHER
P.O- NA ALI (PANI GAON)
DIST- LAKHIMPUR
ASSAM
PIN- 787052

20: BONOPALLY HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SATYARANJAN DAS
VILL- BILAAIPUR
P.O- PRATAPPUR
DIST- HAILAKANDI
ASSAM
PIN- 788113

21: D H NAVA VIKASH HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SHAHIDUL ISLAM
VILL- HAZIPARA
P.O- JOSHIHATIPARA
DIST- BARPETA
ASSAM
PIN- 781316

22: CHAKARA BASTI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER PARTHASARATHI BISWAS
VILL AND P.O- CHAKARABASTI
DIST- DARRANG
ASSAM
PIN- 784116

23: BARNADIJHAR HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER JOGEN RAJBONGSHI
Page No.# 413/679

VILL- HAJALPARA
P.O- BETNA
DIST- BAKSA
ASSAM
PIN- 781366

24: KUMULLI PARA KHANDKAR PARA HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER KAMAL HASSAN BULBUL
VILL- KUMULLI PARA
P.O- JOSHIHATI PARA
DIST- BARPETA
ASSAM
PIN- 781316

25: NAHAR HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SARAT CHANGMAI
VILL- NAHARPUKHURI KONWAR
P.O- BORHAT
DIST- SIVASAGAR
ASSAM
PIN- 785693

26: GHAGRA HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER SUREN MECH
VILL- GONDURABIL
P.O- BINDUKURI
DIST- SONITPUR
ASSAM
PIN- 784502

27: NA ALI JANAJATI HIGH SCHOOL
REP. BY ITS SECRETARY CUM HEADMASTER HEMANTA PEGU
VILL AND P.O- NA ALI
DIST- LAKHIMPUR
ASSAM
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GHY- 6

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
EDUCATION DEPTT(SECONDARY)
DISPUR
GUWAHATI- 06
Page No.# 414/679

3:THE PRINCIPAL SECRETARY
FINANCE DEPTT
GOVT OF ASSAM
DISPUR
GUWAHATI- 06

4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY- 19

5:THE BOARD OF SECONDARY EDUCATION
ASSAM
REP. BY ITS SECRETARY
BAMUNIMAIDAN
GUWAHATI- 21
------------
Advocate for : MR. A H ALAMGIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/3467/2023

JALAL UDDIN MAZUMDAR AND 5 ORS
S/O- LATE SWAKAT ALI MAZUMDAR

VILL. AND P.O.- BORJEDRAPUR

DIST.- CACHAR
ASSAM

PIN- 788110.

2: SHARIN SULTANA CHOUDHURY
D/O ABDUL BAIS CHOUDHURY

VILL PELADAHAR
P.O.- NIZ- JOYNAGAR

DIST.- CACHAR
ASSAM
PIN- 788025.

3: REHANA BEGAM LASKAR
D/O- LATE SAFIQUE UDDIN LASKAR
Page No.# 415/679

VILL. BADARPUR

P.O.- NIZ- JOYNAGAR

DIST.- CACHAR
ASSAM

PIN- 788025.

4: AYESHA BEGUM LASKAR
D/O LATE KHAIR UDDIN LASKAR

VILL. AND P.O.- BURIBAIR

DIST.- CACHAR
ASSAM

PIN- 788025.

5: GOPA DAS
S/O- LATE NARESH CHANDRA DAS

VILL. KHUDIRAM SARANI- TARAPUR-VI

P.O.- TARAPUR
DISTRICT- CACHAR

ASSAM
PIN- 788003.

6: CHANDRA SHEKHAR SINGHA
S/O LATE BIRENDRA SINGHA

VILL. HATIRHAR
SRIKONA-1

P.O.- SRIKONA

DIST.- CACHAR
ASSAM

PIN- 788026.
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
Page No.# 416/679

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA
ASSAM
GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/5416/2021

FULERA AHMEDA AND 14 ORS
ASSTT. TEACHER ARABIC OF SADEK ALI M.E. MADRASSA
W/O ALI HOQUE
VILL. HIRA PARA
P.O. DHULA
DIST. DARRANG
ASSAM

2: MUSTAFA HUSSAIN
ASSTT. TEACHER ARABIC OF BHUT PUKHURI JANA JAGARAN M.E.
MADRASSA S/O ABDUL HAMEED VILL. BHAGAR BARI P.O. KUARIPUKHURI
DIST DARRANG
ASSAM

3: EUNUS ALI
ASSTT. TEACHER ARABIC OF KAWADANGA M.E. MADRASSA S/O LT.
KASER ALI
VILL KAWADANGA P.O. BARBAGAN
DIST. DARRANG
ASSAM

4: SAIFUL ISLAM
ASSTT. TEACHER ARABIC OF NO. 1/2 BARUAJHAR GIRLS M.E. MADRASSA
S/O NUR MAHAMMAD VILL. NO. 3 GALANDI P.O. GALONDI DIST.
Page No.# 417/679

DARRANG
ASSAM

5: ABUBAKKAR SIDDIQUE
ASSTT. TEACHER ARABIC OF BARKHAT CHENIBARI M.E. MADRASSA S/O
LT. JAMALUDDIN SARKAR
VILL. BARJHAR P.O. BHERBHERI BIL DIST. DARRANG
ASSAM

6: SIRAJUL ISLAM
ASSTT. TEACHER ARABIC OF CHENIBARI BA GIRLS M.E. MADRASSA S/O
LT. MUZAM ALI
VILL. RAJAPUKHURI HABI P.O. CHAMUAKHAT
DIST. DARRANG
ASSAM

7: FAZLUL HOQUE
ASSTT. TEACHER ARABIC OF JAMALPUR M.E. MADRASSA S/O LT. BASIR
ALI
VILL. JAMALPUR
P.O. DALGAON
DIST. DARRANG
ASSAM

8: MOJAFFAR ALI
ASSTT. TEACHER ARABIC OF GALANDI CHAH BAGICHA M.E. MADRASSA
S/O LT. JINNAT ALI VILL. NO. 3 GALANDI P.O. GOLANDI DIST. DARRANG
ASSAM

9: SK. AFZALUR RAHMAN
ASSTT. TEACHER ARABIC OF KABIRATNA MUBARAK ALI M.E. MADRASSA
S/O AFTABUDDIN AHMED VILL DAIPAM
P.O. DAIPAM DIST. DARRANG
ASSAM

10: MOHIBUR RAHMAN
ASSTT. TEACHER ARABIC OF ALIKASH GIRLS M.E. MADRASSA S/O
MOKDED ALI
VILL BAIGAARMARI
P.O. KHARUPETIA
DIST. DARRANG
ASSAM

11: MOHIUDDIN
ASSTT. TEACHER ARABIC OF LALPUL GIRLS M.E. MADRASSA S/O LT. NIL
MAMUD VILL. MADHUPUR DIST. DARRANG
ASSAM
Page No.# 418/679

12: RUHUL AMIN
ASSTT. TEACHER ARABIC OF PUNIA M.E. MADRASSA S/O MAHAMMED ALI
VILL. NO. 2 KUARI PUKHURI
P.O. KUARI PUKHURI DIST. DARRANG
ASSAM

13: MUSHARAF HUSSAIN
ASSTT. TEACHER ARABIC OF JANGALPARA M.E. MADRASSA S/O LT.
HUSSAIN ALI
VILL. GAGHAR BARI
P.O. JANGALPARA DIST. DARRANG
ASSAM

14: ABUL KALAM AZAD
ASSTT. TEACHER ARABIC CHANDPUR BARUAJHAR M.E. MADRASSA S/O
JAHUR ALI
VILL. CHAKARABASTI
P.O. CHAKARABASTI
DIST. DARRANG
ASSAM

15: ABDUL HAMID
ASSTT. TEACHER ARABIC OF MAHAMMAD ALI M.E. MADRASSA S/O LT.
NAZU SEIKH
VILL. NAMAGI
P.O. DAIPAM
DIST. DARRANG
ASSAM
VERSUS

THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
EDUCATION ELEMENTARY DEPTT. DISPUR
GUWAHATI-781006

3:THE SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT. DISPUR
GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
Page No.# 419/679

GUWAHATI-781019
------------
Advocate for : MR. B C DAS
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6278/2021

HARENDRA KALITA AND 15 ORS
HEAD MASTER
SHIVA MANDIR HIGH SCHOOL
S/O LATE MANAHORI KALITA
R/O VILL- PAKHA KETEKIBARI
PO - NITYANANDA DIST.- BAJALI
ASSAM
PIN - 781329.

2: PABITRA KALITA
ASST. TEACHER (SC)
SHIVA MANDIR HIGH SCHOOL
S/O LATE MOHAN CH. KALITA
R/O- VILL- BARNALIKUCHI
P.O AND P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN- 781326.

3: SMTI NILIMA CHOUDHURY
ASST. TEACHER (SC)
SHIVA MANDIR HIGH SCHOOL
W/O- DIPAK KALITA
R/O- VILL- BAGHMARA BAZAR
P.O- BAGHMARA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN- 781328.

4: SMTI PRATIMA NATH
ASST. TEACHER (HINDI)
SHIVA MANDIR HIGH SCHOOL
W/O- NRIPEN NATH
R/O- VILL- MARIPUR ANANDAPUR
P.O- NITYANANDA
P.S- PATACHARKUCHI
DIST- BAJALI
Page No.# 420/679

ASSAM
PIN- 781329.

5: SMTI CHANDRA PRABHA DEKA
ASST. TEACHER (SANSKRIT)
SHIVA MANDIR HIGH SCHOOL
W/O- PRASANNA LAL MEDHI
R/O- VILL- BHATI ULUWA
P.O- NITYANANDA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN- 781329.

6: SMTI PULAMA TALUKDAR
GRADE- IV
SHIVA MANDIR HIGH SCHOOL
R/O- VILL- MARIPUR ANANDAPUR
P.O- NITYANANDA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN- 781329.

7: RANJIT KALITA
HEAD MASTER
UTTAR PIPLA HIGH SCHOOL
S/O LATE MANIK CH. KALITA
R/O VILLANDP.O- SARUMANIKPUR
DIST- BAJALI
ASSAM
PIN - 781329.

8: UTPAL KALITA
ASSTT. TEACHER (SC)
UTTAR PIPLA HIGH SCHOOL
S/O LATE DEBENDRA NATH KALITA
R/O VILLANDP.O- BARBANG
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN - 781325.

9: SIDDHARTHA SANKAR TALUKDAR
ASSTT. TEACHER (SC)
UTTAR PIPLA HIGH SCHOOL
S/O LATE NARAYAN TALUKDAR
R/O VILL- GAREMARI
Page No.# 421/679

P.O- ATHIYABARI
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN - 781377.

10: SMTI KIRAN ROY
ASSTT. TEACHER (ARTS)
UTTAR PIPLA HIGH SCHOOL
C/O BHABENDRA NATH ROY
R/O VILLANDP.O- BHOTANTA MOHITARA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN - 781328.

11: KUMUD CH. PATHAK
ASSTT. TEACHER (ARTS)
UTTAR PIPLA HIGH SCHOOL
S/O LATE BANIKANTA PATHAK
R/O VILLANDP.O- AKAYA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN - 781325.

12: MANORANJAN DEKA
ASSTT. TEACHER (ARTS)
UTTAR PIPLA HIGH SCHOOL
S/O RAJMOHAN DEKA
R/O VILL- PUBPIPLA
P.O- NITYANANDA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN - 781329.

13: SAIFUDDIN ALI
ASSTT. TEACHER (HINDI)
UTTAR PIPLA HIGH SCHOOL
S/O SAMED ALI
R/O VILLANDP.O- SARUMANIKPUR
DIST- BAKSA
ASSAM
PIN - 781329.

14: UTPAL SARMA
ASSTT. TEACHER (SK)
Page No.# 422/679

UTTAR PIPLA HIGH SCHOOL
S/O LATE HEMKANTA SARMA
R/O VILL- PAKHA KETEKIBARI
P.O- NITYANANDA
P.S- PATACHARKUCHI
DIST- BAJALI
ASSAM
PIN - 781329.

15: DHARMESWAR DAS
OFFICE ASSTT.
UTTAR PIPLA HIGH SCHOOL
S/O LATE DEBENDRA NATH KALITA
R/O VILL- UTTAR PIPLA
P.O- SARUMANIKPUR
DIST- BAJALI
ASSAM
PIN - 781329.

16: PRAMOD MAZUMDAR
GRADE- IV
UTTAR PIPLA HIGH SCHOOL
S/O LATE KANDARPA MAZUMDAR
R/O VILL- UTTAR PIPLA
P.O- SARUMANIKPUR
DIST- BAJALI
ASSAM
PIN - 781329.
VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI-781006.

2:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI- 781006.

3:THE COMMISSIONERAND SECRETARY TO THE GOVERNMENT OF ASSAM
EDUCATION DEPARTMENT (SECONDARY)
DISPUR
GUWAHATI-6.

4:THE SECRETARY
Page No.# 423/679

LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

5:THE DIRECTOR OF SECONDARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI- 781019.
------------
Advocate for : MR. R C SAIKIA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/6045/2022

MAMANI KALITA AND ANR
W/O DHIREN CH. HALOI
VILL- BARJAR
P.O.-BARAMA
P.S. AND DIST- NALBARI
ASSAM
PIN-781346 (CRAFT TEACHER- BARJAR HIGH SCHOOL)

2: MD. ANOWAR HUSSAIN
S/O LATE MASHIM UDDIN AHMED
VILL- JOYPUR
P.O.-TARAKANDI
P.S.-BAGHBAR
DIST- BARPETA
ASSAM
PIN-781321 (CRAFT TEACHER- JOYPUR DHAKALIAPARA SSB HIGH
SCHOOL)
VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
ASSAM
DISPUR
GHY-6
Page No.# 424/679

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
ASSAM
DISPUR
GHY-6

4:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR GHY-6

5:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
------------
Advocate for : MR A R BHUYAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/1959/2022

BHUBANESWAR LAHKAR AND 28 ORS
S/O LATE DHANIRAM LAHKAR
R/O VILL-BARSHIL
DIST-KAMRUP
ASSAM
PIN-781354

2: MUSLEM UDDIN AHMED
S/O OSMAN GANI
R/O VILL-KAHIBARI
DIST-BARPETA
ASSAM
PIN-781309

3: MANORANJAN BARUA
S/O LATE NARENDRA NATH SELA
R/O VILL-BARKAPALA
DIST-BARPETA
ASSAM
PIN-781307

4: ABDUL LATIF
S/O LATE ABU TALEB
R/O VILL-PADMAPARA
Page No.# 425/679

DIST-BARPETA
ASSAM
PIN-781305

5: SANOWER RAHMAN
S/O SAMEZ UDDIN AHMED
R/O VILL-MEDHIRTARY
DIST-BARPETA
ASSAM
PIN-781314

6: SABED BHUYAN
S/O ANOWAR BEGUM
R/O VILL-PAZARBHANGA
DIST-BARPETA
ASSAM
PIN-781302

7: BABLUR RAHMAN
S/O HAZRAT AHMED
R/O VILL-SUKMANAH
DIST-BARPETA
ASSAM
PIN-781316

8: SOFURA AHMED
D/O MIRBOXCO MUNCHI
R/O VILL-KUMULLIPARA
DIST-BARPETA
ASSAM
PIN-781316

9: ABDUL BATEN
S/O KAFILUDDIN AHMED
R/O SUTARPARA
DIST-GOALPARA
ASSAM
PIN-783125

10: TAIZ UDDIN SARKAR
S/O LATE AZIMUDDIN SARKAR
R/O VILL-BAGHMARA CHAR
DIST-BARPETA
ASSAM
PIN-781127

11: RATNESWAR KALITA
S/O HALI RAM KALITA
Page No.# 426/679

R/O VILL-MAIHATI
DIST-KAMRUP
ASSAM
PIN-781382

12: NIP KUMAR DAS
S/O LATE USHA NATH DAS
R/O VILL-MORNAI
DIST-GOALPARA
ASSAM
PIN-783101

13: LABINDRA CHANDRA RABHA
S/O ASWINI KUMAR RABHA
R/O VILL-DEPALSUNG
DIST-GOALPARA
ASSAM
PIN-783120

14: SAHJAHAN ALI
S/O MD. NOWSHER ALI
R/O VILL-UDMARI
DIST-BARPETA
ASSAM
PIN-781319

15: NIRANJAN BORA
S/O MD. ISHA HAQUE CHOUDHURY
R/O VILL-KAKI NO. 3
SHIVPUR
DIST-NAGAON
ASSAM
PIN-782446

16: KUMUD KUMAR TALUKDAR
S/O LATE PRATAP CHANDRA TALUKDAR
R/O VILL-KALUBARI
DIST-KAMRUP
ASSAM
PIN-781127

17: MONIRUL ISLAM MOLLAH
S/O LATE ABDUL MANNAN MOLLAH
R/O VILL-BADALMARI
PHE ROAD WARD NO. 18
DIST-GOALPARA
ASSAM
PIN-783121
Page No.# 427/679

18: ABDUL RAHIM
S/O LATE ABDUL HAMID
R/O VILL-MUBARAK BASTI
DIST-HOJAI
ASSAM
PIN-782445

19: MD. HIFJUR RAHMAN
S/O LATE TEEYAB ALI
R/O KACHUTALI
DIST-KAMRUP
ASSAM
PIN-782401

20: KHAGEN SAHARIAH
S/O JINA RAM SAHARIAH
R/O VILL- BOR-ATHIABARI
DIST-DARRANG
ASSAM
PIN-784145

21: DINA RAJBONGSHI
S/O LATE HALI RAM RAJBONGSHI
R/O VILL-BARNADIJHAR
DIST-UDALGURI
ASSAM
PIN-784148

22: KAMRUP HUDA
S/O LATE ASGAR ALI
R/O VILL-WARD NO. 2 MANGALDOI
DIST-DARRANG
ASSAM
PIN-784125

23: JINNATAR BEGUM
D/O LATE MAZIBAR RAHMAN CHOUDHURY
R/O VILL-RADHAKUCHI
DIST-KAMRUP
ASSAM
PIN-781381

24: SYED NAJRUL ISLAM
S/O MAHIBUDDIN AHMED
R/O VILL-GUIYA
DIST-KAMRUP
ASSAM
Page No.# 428/679

PIN-781382

25: GARGESWAR BARO
S/O LATE BATI TAM BARO
R/O VILL-JARABARI
DIST-BAKSA
ASSAM
PIN-781373

26: HARESWAR NEOG
S/O KHIRESWAR NEOG
R/O VILL-BORBALI
DIST-LAKHIMPUR
ASSAM
PIN-784163

27: THAKUR MEDAK
S/O KOMISON MEDAK
R/O VILL-BHATI MEDAK
DIST-LAKHIMPUR
ASSAM
PIN-787053

28: PRATAP CHUTIA
S/O LATE HABIRAM CHUTIA
R/O VILL-KEKURI
DIST-LAKHIMPUR
ASSAM
PIN-787055

29: ANIL CHANDRA KALITA
S/O JALI RAM KALITA
R/O VILL-HOWLY
DIST-BARPETA
ASSAM
PIN-781316
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
Page No.# 429/679

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
ASSAM
GUWAHATI-19
------------
Advocate for : MR. U K NAIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/6409/2021

NARAYAN KALITA AND 3 ORS
S/O. LT. KHAGENDRA NATH KALITA
VILL. AND P.O. KARIA
DIST. NALBARI
PIN-781339.

2: KALYANI DEVI
S/O. SRI NIRANJAN DAS
VILL. BARNALIKUCHI
P.O. PATACHARKUCHI
DIST. BARPETA
PIN-781326.

3: JUTIKA BORO
D/O. BAITI BORO
VILL. KACHARI SOLMARI
P.O. RANGIA
DIST. KAMRUP
PIN-781354.

4: SITA RANI BRAHMA
S/O. ANANDA BRAHMA
VILL. SILAKUTI
P.O. BARIMAKHA
DIST. BAKSA
PIN-781333.
VERSUS

THE STATE OF ASSAM AND 7 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06.
Page No.# 430/679

2:THE ADDL
CHIEF SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-06.

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

4:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
DISPUR
GUWAHATI-06.

5:THE SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-781006.

6:THE UNDER SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GUWAHATI-781006.

7:THE SECRETARY

LEGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GUWAHATI-06.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM
KAHILIPARA
GUWAHATI-19.
------------
Advocate for : MR. U K NAIR
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS
Page No.# 431/679

Linked Case : WP(C)/5732/2018

MANAGING COMMITTEE OF SUFFRY T.E. HIGH ENGLISH MODEL SCHOOL
AND ANR.
REP. BY ITS SECY. CUM HEAD MISTRESS SMTI. MAMONI GOGOI
W/O- LT CHARAN KONWAR
SUFFRY
CHARAIDEO
DIST- SIVASAGAR
ASSAM

2: MANAGING COMMITTEE OF DOPDAR GIRLS HIGH SCHOOL
REP. BY ITS SECY. CUM HEAD MISTRESS SMT. DIPTI BARUAH @ DIPTI
BORUAH BOISHYA
W/O- RANJIT BOISHYA
DOPDAR
DIST- SIVASAGAR
ASSAM
VERSUS

THE STATE OF ASSAM AND 5 ORS.
THE DIRECTOR
SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

2:THE DIRECTOR
SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

3:THE JOINT DIRECTOR
SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

4:THE INSPECTOR OF SCHOOLS
S.D.C.
SIVASAGAR
ASSAM
PIN- 785640
Page No.# 432/679

5:THE INSPECTOR OF SCHOOLS
CHARAIDEO
SIVASAGAR
ASSAM
PIN- 782445

6:THE BOARD OF SECONDARY EDUCATION
ASSAM (SEBA) REP. BY ITS SECY.
BAMUNIMAIDAM
GHY-21
------------
Advocate for : MR. S BORTHAKUR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/163/2020

BODOLAND GIRLS M.E. SCHOOL AND 8 ORS.
DISE CODE- 0238307
REP. BY ITS HEAD MASTER
NAMELY
SHRI BUDHESWAR DAS
S/O- LT. LANKASWAR DAS
VILL- KURSHAKATI
P.O. MOLANDUBI
DIST.- KOKRAJHAR
B.T.A.D.
ASSAM
PIN- 783334

2: LALMATI M.E.SCHOOL
DISE CODE- 0238603
REP. BY ITS HEAD MASTER
NAMELY
SHRI SIBU RAM ROY
AGED ABOUT 48 YEARS
S/O- LT. KHAGENDRA NATH BEPARI
VILL- UJANPETLA PT-I
P.O. UJANPETLA
P.S. TAMARHAT
DIST.- DHUBRI
ASSAM
PIN- 783332

3: KOTPARA M.E.SCHOOL
DISE CODE- 0118302
Page No.# 433/679

REP. BY ITS HEAD MASTER
NAMELY
SHRI NITAI CH. BARMAN
AGED ABOUT 55 YEARS
S/O- LT. BARADA KANTA BARMAN
VILL- BOGRIGURI
P.O. CHETHILA
P.S. FAKIRAGRAM
DIST.- KOKRAJHAR
ASSAM
PIN- 783354

4: NORTH KURSHAKATI M.E. MADRASSA
DISE CODE- 0238306
REP. BY ITS HEAD MASTER
NAMELY
SHRI ABDUL AWAL SK.
AGE ABOUT- 43 YEARS
S/O- MOKBUL HUSSAIN
VILL- MADHYAPETLA
P.O. PETLA GAON
P.S. TAMARHAT
DIST.- DHUBRI
ASSAM
PIN- 783334

5: KALJHAR GUWABARI M.E.SCHOOL
DISE CODE- 0110206
REP. BY ITS HEAD MASTER
NAMELY
SHRI AZADUL HOQUE
AGED ABOUT 40 YEARS
S/O- LT. ABDUL AZIZ
VILL- GUWABARI KALJHAR
P.O. FAKIRAGRAM
P.S. FAKIRAGRAM
DIST.- KOKRAJHAR
ASSAM
PIN- 783345

6: CHAKRASILA BITHORAI M.E. SCHOOL
DISE CODE- 0536502
REP. BY ITS HEAD MASTER
NAMELY
SHRI ACHUR UDDIN SK.
AGED ABOUT 40 YEARS
S/O- LT. NASUMUDDIN SK.
VILL- ASURBHUI
Page No.# 434/679

P.O. SILGARA
P.S. KOKRAJHAR
DIST.- KOKRAJHAR
B.T.A.D.
ASSAM
PIN- 783348

7: FAKIRAGRAM PURANI BAZAR GIRLS M.E.SCHOOL
DISE CODE- 0105205
REP. BY ITS HEAD MASTER
NAMELY
SHRI SARIFUDDIN AHMED
AGED ABOUT- 52 YEARS
S/O- LT. SOBAN UDDIN AHMED
VILL- MAGURMARI
P.O. FAKIRAGRAM
P.S. FAKIRAGRAM
DIST.- KOKRAJHAR
B.T.A.D.
ASSAM
PIN- 783345

8: MAGURMARI DASPARA M.E.SCHOOL
DISE CODE- 0105303
REP. BY ITS HEAD MASTER
NAMELY
SHRI MINTU KUMAR BARMAN
AGED ABOUT- 41 YEARS
S/O- MANOJ KUMAR BARMAN
VILL- SINGIMARI
P.O. SAKTI ASHRAM
P.S. FAKIRAGRAM
DIST.- KOKRAJHAR
B.T.A.D.
ASSAM
PIN- 783354

9: MONAKUCHA M.E.MADRASSA
DISE- 18050312403
REP. BY ITS HEAD MASTER
NAMELY
SHRI NURUL ISLAM
AGED ABOUT- 51 YEARS
S/O- SHOFIZ UDDIN
VILL- MONAKACHA
P.O. KALGACHIA
P.S. KALGACHIA
DIST.- BARPETA
Page No.# 435/679

ASSAM
PIN- 781319
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELEMENTARY)
DISPUR
GHY-6

3:THE SECY. TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPTT.
DISPUR
GHY-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

5:THE MISSION DIRECTOR
SARVA SIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GHY-19

6:THE DIRECTOR OF EDUCATION
BODOLAND TERRITORIAL COUNCIL (BTC)
KOKRAJHAR
ASSAM
------------
Advocate for : MR. P K DEKA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/5955/2021

RANJIT BORUAH AND 95 ORS
SON OF KHETRADHAR BORUAH
VILLAGE - ADHAKHONA
P.O.- LIKHOK CHAPORI
DISTRICT - LAKHIMPUR
Page No.# 436/679

ASSAM
PIN - 787054.
ASSISTANT TEACHER
ADHAKHONA M.E. SCHOOL

2: SMT. ANJUMONI DEKA
DAUGHTER OF SONARAM DEKA
VILLAGE - GANAKDOLONI
P.O.- DHALPUR

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
NAIPARIA NIDAN CHOWA M.E. SCHOOL.

3: CHIT CH. DANG
SON OF HOLESWAR DANG
VILLAGE - TEMERA
P.O.- BORDEURI

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
TEMERA JANAJATI M.E. SCHOOL.

4: TAPAN DUWARAH
SON OF BAPURAM DUWARAH
VILLAGE - NO. 1 DHARAMGARH

P.O. DHARAMGARH DISTRICT - LAKHIMPUR
ASSAM - 784165.
ASSISTANT TEACHER
RAJGARH RAMPUR M.E. SCHOOL

5: RANJIT HAKHRARI
SON OF CHENIRAM HAKHRARI
RESIDENT OF VILLAGE 2 NO. RAMPUR (BISHNUPUR)
P.O. - DHARAMGARH
DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
BISHNUPUR M.E. SCHOOL

6: SMT. RUNU GOGOI
DAUGHTER OF BOGAI GOGOI
RESIDENT OF VILLAGE 2 NO. RAMPUR (BISHNUPUR)
P.O. - DHARAMGARH
DISTRICT - LAKHIMPUR
Page No.# 437/679

ASSAM - 784165
ASSISTANT TEACHER
BISHNUPUR M.E. SCHOOL

7: PRASANTA CHARINGIA
SON OF JIBESWAR CHARINGIA
VILLAGE - JUTULIBARI
P.O.- DHARAMGARH
DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
JUTULIBARI M.E. SCHOOL

8: SMT. ARUNI BORAH
DAUGHTER OF LILARAM BORAH
VILLAGE NO.1 TENGAPATHAR
P.O.- RAIDONGIA
DISTRICT - LAKHIMPUR
ASSAM - 784164

ASSISTANT TEACHER
DIGHALIBARI M.E. SCHOOL

9: MOHAN CH. BORAH
SON OF ROSHESWAR BORAH
VILLAGE 1 NO. TENGAPATHAR
P.O- RAIDONGIA
DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
DIGHALIBARI M.E. SCHOOL

10: SMT. SANGITA PEGU
WIFE OF DEBANANDA PEGU
VILLAGE - BOTHAKHANA
P.O.- BONPOROI

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
JORIGURI M.E. SCHOOL

11: SMT. MIRA PARAJULI
DAUGHTER OF TIKARAM PARAJULI

VILLAGE - SAMAGURI
P.O.- MERMUKH
Page No.# 438/679

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
PUB NARAYANPUR M.E. SCHOOL

12: BIMAN DAS
SON OF BASANTA DAS
VILLAGE - LETUKUJAN
P.O- KUKCHABARI
DISTRICT- LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
LETEKUJAN M.E. SCHOOL

13: SISURAM DOLEY
SON OF RAMAKANTA DOLEY
VILLAGE - BOTHAKHANA
P.O.- BONPOROI

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
BRAHMAJAN JANAJATI M.E. SCHOOL

14: PADMAKANTA DOLEY
SON OF DANANJOY DOLEY

VILLAGE - BOTHAKHANA
P.O.- BONPOROI

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
BRAHMAJAN JANAJATI M.E. SCHOOL

15: SMT. RANI DEURI
WIFE OF DURGA DEURI

VILLAGE - BORDEURI
P.O.- BORDEURI

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
DAKHIN BORDEURI M.E. SCHOOL

16: LABANYA PHUKAN RAJKHOWA
DAUGHTER OF MILARAM PHUKAN
Page No.# 439/679

VILLAGE - NARAYANPUR
WARD NO. 6

DISTRICT- LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
KINAPATHAR JANAJATI M.E. SCHOOL

17: PRANJOY DOLEY
SON OF BIREN DOLEY
VILLAGE - BOTHAKHANA
P.O. - BONPOROI
DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
ATHAPUKHURI MISING JANAJATI M.E. SCHOOL

18: RAMBILASH PEGU
SON OF PAKAR PEGU
VILLAGE - BOTHAKHANA
P.O. - BONPOROI

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
ATHAPUKHURI MISING JANAJATI M.E. SCHOOL

19: SMT. MONJU BORAH
DAUGHTER OF SUNANDA BORAH
VILLAGE - RAIDONGIA
P.O. - RAIDONGIA

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
BAPUJI M.E. SCHOOL

20: SARAT PAWE
SON OF TUPIRAM PAWE
VILLAGE- TEMERA MIRI GAON
P.O.- BORDEURI
DISTRICT - LAKHIMPUR
ASSAM
PIN - 784164
ASSISTANT TEACHER
TEMERA JANAJATI M.E. SCHOOL
Page No.# 440/679

21: NARAYAN PEGU
SON OF MOLAI PEGU
VILLAGE- DIKRONG MUKH
P.O.- MERMUKH
DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
SRI SRI HARIDEV M.E. SCHOOL

22: PUTUL BARUAH
SON OF HEM CHANDRA BARUAH
VILLAGE - BALIPUKHURI
P.O.- DURPANG
DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TE
CHER
SIMANTA JANAJATI M.E. SCHOOL

23: PUNYADHAR DOLEY
SON OF SANTIRAM DOLEY

VILLAGE - BOTHAKHANA
P.O-BONPOROI
DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
JORIGURI M.E. SCHOOL

24: PRADIP BHUYAN
SON OF BAPU BHUYAN

VILLAGE - ATHABARI
P.O. - KACHUA

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
BOKADOWAR JANAJATI M.E. SCHOOL

25: SMT. BENU ASTI
DAUGHTER OF INDRALAL ASTI
VILLAGE - AUNIBARI
P.O. - MERMUKH

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
Page No.# 441/679

DAKHIN BORDEURI M.E. SCHOOL

26: LIKHAN BORUAH
SON OF RANGAI BORUAH
VILLAGE - NIDAN CHOWA
P.O. - RUPTOLI

DISTRICT - LAKHIMPUR
ASSAM - 784165
ASSISTANT TEACHER
NAIPARI NIDAN CHOWA
M.E. SCHOOL

27: KOSHESWAR BORUAH
SON OF TEMESWAR BORAH
VILLAGE - BISWANATHIA
P.O. - DIKRONG

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
NAVAKALANI JANAJATI
M.E. SCHOOL

28: GOPAL DOLEY
SON OF CHATARAM DOLEY

VILLAGE - KUNDIL NAGAR (PANBARI)

P.O.- PANBARI
DISTRICT - LAKHIMPUR

ASSAM
PIN - 784164
ASSISTANT TEACHER
JAMUPUKHURI JANAJATI M.E. SCHOOL

29: NAVA KR. DOLEY
SON OF DURGESWAR DOLEY
VILLAGE - POKONIA
P.O. - SALMARA

DISTRICT - LAKHIMPUR
ASSAM - 787052
ASSISTANT TEACHER
JORIGURI POKONIA M.E. SCHOOL

30: SMT. JYOTSHNA BISWAS
Page No.# 442/679

DAUGHTER OF PHALLU BISWAS
VILLAGE - BILGARH
P.O. - DEJOO T.E.

DISTRICT - LAKHIMPUR
ASSAM - 787031
ASSISTANT TEACHER
BILGORH ADIBASHI SRAMIK M.E. SCHOOL

31: SMT. NILIMA GOHAIN
DAUGHTER OF SOMESWAR GOHAIN
VILLAGE - NAKHAGARI
P.O. - PAHUMORA
DISTRICT - LAKHIMPUR
ASSAM - 787031
ASSISTANT TEACHER
DIKHOW MUKHIA M.E. SCHOOL

32: SMT. JOYA MORANG
DAUGHTER OF SOMESWAR MORANG
VILLAGE - DIKHOWMUKH
P.O.- KHONAJAN
DISTRICT - LAKHIMPUR
ASSAM - 787031
ASSISTANT TEACHER
DIKHOW MUKHIA M.E. SCHOOL

33: SMT. BASANTI DAS
DAUGHTER OF AKAN DAS
VILLAGE - TOWN BANTOW
P.O.- KHELMATI
DISTRICT - LAKHIMPUR
ASSAM - 787031
ASSISTANT TEACHER
BILGORH ADIBASHI SRAMIK M.E. SCHOOL

34: CHABINDRA GOGOI
SON OF GUNA KANTA GOGOI
VILLAGE - SONAPUR
P.O. - SONAPUR

DISTRICT - LAKHIMPUR
ASSAM - 784160
ASSISTANT TEACHER
PUB LALUK M.E. SCHOOL

35: CHENIRAM GOGOI
SON OF DAYARAM GOGOI
Page No.# 443/679

VILLAGE - GARHMUR
P.O.- LALUK

DISTRICT- LAKHIMPUR
ASSAM - 784160
ASSISTANT TEACHER
PUB LALUK M.E. SCHOOL

36: SMT. RINAMAI BORAH
DAUGHTER OF MOHENDRA NATH BORA
VILLAGE - KARIGAON
P.O. - DOLOHAT

DISTRICT - LAKHIMPUR
ASSAM - 787023
ASSISTANT TEACHER
NOWBOICHA M.E. SCHOOL

37: SMT. MONJU BORUAH
DAUGHTER OF NANDESWAR BORUAH
VILLAGE - UDOIPUR
P.O.- PHULBARI
BOKANADI
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787031
ASSISTANT TEACHER
RAJGARH MILITA M.E. SCHOOL

38: RINKUMONI BHUYAN
DAUGHTER OF JOGESWAR BHUYAN
VILLAGE - PILKHANA
KAMALPUR
P.O.-
HARMOTY MERBIL
DISTRICT - LAKHIMPUR
ASSAM
PIN - 784160
ASSISTANT TEACHER
BOKANALA RAJGARH GIRLS M.E. SCHOOL

39: SMT. DULUMONI GOGOI
DAUGHTER OF SOMESWAR GOGOI
VILLAGE - PILKHANA PADUMONI
P.O.- HARMOTY MERBIL
DISTRICT - LAKHIMPUR
ASSAM
PIN - 784160.
Page No.# 444/679

ASSISTANT TEACHER
LAKHESWAR BORA M.E. SCHOOL

40: KRISHNA GOPAL DAS
SON OF PHATIK CH. DAS
VILLAGE - KAMALPUR
P.O.- GABHARUTUNIJAN
DISTRICT - LAKHIMPUR
ASSAM
PIN - 784160
ASSISTANT TEACHER
RAJDWAR SIMANTAWARTI M.E. SCHOOL

41: DULAL BORA
SON OF ROSHESWAR BORAH
VILLAGE - TUNIJAN BAHBARI
P.O.- HARMOTY MERBIL
DISTRICT- LAKHIMPUR
ASSAM-784160 ASSISTANT TEACHER
RAJDWAR SIMANTAWARTI M.E. SCHOOL

42: BUDHIN BORAH
SON OF DAMAN BORAH
VILLAGE - PILKHANA KAMALPUR
P.O.- HARMOTY MERBIL
DISTRICT - LAKHIMPUR
ASSAM - 784160
ASSISTANT TEACHER
BOGOLI M.E. SCHOOL

43: KHUDEJA KHATUN
DAUGHTER OF ABDUL MUTALIB
VILLAGE - KONWARPUR
P.O.- KALAKHOWA

DISTRICT - LAKHIMPUR
ASSAM - 787023
ASSISTANT TEACHER
PHUKANDOLONI M.E. SCHOOL

44: NAYAN BORI
SON OF JIBON BORI
VILLAGE - BORGOYA KHAGORI
P.O.-
BORGOYA KHAGORI
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787031.
Page No.# 445/679

ASSISTANT TEACHER
BORGOYA KHAGORI M.E. SCHOOL

45: DIL BAHADUR RAI
SON OF TILAK RAI
VILLAGE - BHITORI PAM
P.O.- SAGARPUR

DISTRICT - LAKHIMPUR
ASSAM - 787023
ASSISTANT TEACHER
JURESWAR RADHIKA DEURI M.E. SCHOOL

46: DHARMALAL SHARMA
SON OF PURNA PRASAD SHARMAH
VILLAGE - NO. 1 BOGIBIL
P.O.- RAMPUR DEURI
DISTRICT - LAKHMPUR
ASSAM- 787031
ASSISTANT TEACHER
JURESWAR RADHIKA DEURI M.E. SCHOOL

47: SMT. JEUTI NARAH
DAUGHTER OF SUREN NARAH
VILLAGE - BORGOYA KHAGORI
P.O.- BORGOYA KHAGORI
DISTRICT- LAKHIMPUR
ASSAM
PIN - 787031.
ASSISTANT TEACHER
BORGOYA KHAGORI M.E. SCHOOL

48: JATIN SAIKIA
SON OF MOINA SAIKIA
VILLAGE - GABHARUTUNIJAN
P.O.- GABHARU TUNIJAN
DISTRICT - LAKHIMPUR
ASSAM

PIN - 784160

ASSISTANT TEACHER
TARAJULI PRAKTON CHAH JANAJATI M.E. SCHOOL

49: CHANDRA KT. TAW
SON OF DIBYADHAR TAW
VILLAGE - GANDHIAMISING
P.O.- GANDHIA TINIALI
Page No.# 446/679

DISTRICT- LAKHIMPUR
ASSAM-787058 ASSISTANT TEACHER
VEREKI ADARSHA M.E. SCHOOL

50: HAREN CHUTIA
SON OF KAN NATH CHUTIA
VILLAGE - SIMALUDUNGA
P.O. - SAPATIA
DISTRICT - LAKHIMPUR
ASSAM - 787058
ASSISTANT TEACHER
SARAIPARA M.E. SCHOOL

51: MANUJ KUMAR MALAH
SON OF PRATIRAJ MALAH
VILLAGE - GANDHIATINIALI
P.O.- GANDHIA TINAILI
DIST. - LAKHIMPUR
ASSAM- 787058

ASSISTANT TEACHER
VEREKI ADARSHA M.E. SCHOOL

52: JITENDRA MALAH
SON OF JOYRAM MALAH
VILLAGE - GANDHIATINIALI
P.O.- GANDHIA TINAILI
DISTRICT-LAKHIMPUR
ASSAM-787058 ASSISTANT TEACHER
VEREKI ADARSHA M.E. SCHOOL

53: NAVAJYOTI PEGU
SON OF TAKLONGPEGU
VILLAGE - GANDHIA MISING
P.O.- GANDHIA TINIALI
DISTRICT-LAKHIMPUR
ASSAM-787058
ASSISTANT TEACHER
RENGAM MISING M.E. SCHOOL

54: RAM CH. CHUNGKRANG
SON OF DIMBESWAR CHUNGRANG
VILLAGE - KALI GAON
P.O. - KALI GAON

DISTRICT - LAKHIMPUR
ASSAM - 787053
ASSISTANT TEACHER
Page No.# 447/679

KALI GAON GIRLS M.E. SCHOOL

55: DHIRAJ CHAYENGIA
SON OF LILAKANTA CHAYENGIA
VILLAGE - PAMEGAON
P.O. - GEREKI

DISTRICT - LAKHIMPUR
ASSAM - 787032
ASSISTANT TEACHER
GHAGARMUKH M.E. SCHOOL

56: DHARMESWAR PAMEGAM
SON OF ROBICHANDRA PAMEGAM
VILLAGE - PAMEGAON
P.O. - GEREKI

DISTRICT - LAKHIMPUR
ASSAM - 787032
ASSISTANT TEACHER
GHAGARMUKH M.E. SCHOOL

57: KABIN DOLEY
SON OF GHANA KT. DOLEY
VILLAGE- LAMUCHUK CHARIALI
P.O.- BILMUKH
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787053
ASSISTANT TEACHER
DOYNI POLO KONENG M.E. SCHOOL

58: SMT. RENUKA MILI
DAUGHTER OF ANATA MILI
VILLAGE - 1 NO. PARGHAT
P.O.- MORNOI BEBEJIA
DIST.- LAKHIMPUR
ASSAM- 787055
ASSISTANT TEACHER
1 NO. PARGHAT M.E. SCHOOL

59: SMT. ANUJA DOLEY
WIFE OF GANDHIRAM DOLEY
VILLAGE- LAMUCHUK CHARIALI
P.O.- BILMUKH
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787053
Page No.# 448/679

ASSISTANT TEACHER
DOYNI POLO KONENG M.E. SCHOOL

60: TILESWAR DOLEY
SON OF MONIBOR DOLEY
VILLAGE - ADUT KHURA CHUK
P.O.- KHURACHUK
DISTRICT - LAKHIMPUR
ASSAM

PIN - 787034.
ASSISTANT TEACHER
AVNSIRI GHUNA KHURACHUK M.E. SCHOOL

61: SMT. DULUMONI BHARALI
DAUGHTER OF NOMAL BHARALI
VILLAGE- RUPAHI RAJGARH
P.O.- PATHALIPAM
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787056
ASSISTANT TEACHER
RUPOHI RAJGARH ADIBASI M.E. SCHOOL

62: SMT. TARULATA SAIKIA
DAUGHTER OF SURENDRA NATH SAIKIA
VILLAGE - KATHALGURI NAGAON
P.O.- PATHALIPAM
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787056

ASSISTANT TEACHER
KATHALGURI M.E. SCHOOL

63: SMT. PRANITA PERMEY
DAUGHTER OF SONARAM PERMEY
VILLAGE - KATHALGURI NAGAON
P.O. - S.K. ADARSHA
DISTRICT - LAKHIMPUR
ASSAM

PIN - 787056.
ASSISTANT TEACHER
KATHALGURI M.E. SCHOOL

64: MADINI MOHAN CHUNGKRANG
SON OF BALURAM CHUNGKRANG
Page No.# 449/679

VILLAGE - BAIKUNTHAPUR
P.O.- GOROIMARI
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787032
ASSISTANT TEACHER
GOROIMARI JANAJATI GIRLS M.E. SCHOOL

65: DULAL CHUTIA
SON OF BHADRA CHUTIA
VILLAGE - MORNOI CHAPORI
P.O.- PATRICHUK
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787055
ASSISTANT TEACHER
MORNOI M.E. SCHOOL

66: ANIL SUTRADHAR
SON OF KAMESWAR SUTRADHAR
VILLAGE - PHUSKARAMUKH
P.O.- PATRI CHUK
DISTRICT - LAKHIMPUR
ASSAM
PIN -787055
ASSISTANT TEACHER
NAGPUR KARANGA S.C. M.E. SCHOOL

67: SMT. ANITA BORAH
DAUGHTER OF DHANIRAM BORAH
VILLAGE - CHAMPARA GHAT

P.O.- MORNOI BEBEJIA
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787055

ASSISTANT TEACHER
BALIJAN KOIBARTTA M.E. SCHOOL

68: SUMITRA PEGU DOLEY
DAUGHTER OF LAMBUDHAR PEGU
VILLAGE - GHUNA KHURACHUK
P.O.- BILMUKH
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787053
ASSISTANT TEACHER
Page No.# 450/679

AVNSIRI GHUNA KHURACHUK M.E. SCHOOL

69: MOJIBUR RAHMAN
SON OF IMAN ALI
VILLAGE - MORNOI GAON
P.O. - BIHPURIA
DISTRICT - LAKHIMPUR
ASSAM - 784161
ASSISTANT TEACHER
BIHPURIA ANCHALIC AHMEDIA M.E. SCHOOL

70: SMT. GITANJALI GOGOI
DAUGHTER OF GUPAL KRISHNA GOGOI
VILLAGE - BIHPURIA
P.O. - BIHPURIA

DISTRICT - LAKHIMPUR
ASSAM - 784161
ASSISTANT TEACHER
BIHPURIA ANCHALIC AHMEDIA M.E. SCHOOL

71: RAM PRASAD PEGU
SON OF PANIRAM PEGU
VILLAGE - MAJAR CHAPORI
P.O.- THEKERA
KATA BALIGAON
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787055.
ASSISTANT TEACHER
MAJAR CHAPORI M.E. SCHOOL

72: KHAGEN SONOWAL
SON OF DINANATH SONOWAL
VILLAGE - TARIONI RAJGARH
P.O.- TARIONI BERBHANGA
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787032
ASSISTANT TEACHER
RAJGARH M.E. SCHOOL

73: DINESH PADI
SON OF KHUDIRAM PADI
VILLAGE - GHAGARMUKH TUKU GAON
P.O.- GEREKI
DISTRICT - LAKHIMPUR
ASSAM
Page No.# 451/679

PIN - 787032
ASSISTANT TEACHER
CHENCHA SUNALI TETERE U. P. SCHOOL

74: BHABEN CHUNGKRANG
SON OF MENDAL CHUNGKRANG
VILLAGE - NO.1 GEREKI
P.O. - GEREKI
DISTRICT - LAKHIMPUR
ASSAM - 787032
ASSISTANT TEACHER
GHAGARMUKH M.E. SCHOOL

75: PUNARAM KHANIKAR
SON OF HEM KT. KHANIKAR
VILLAGE - SORIONI GAON
P.O. - BOGINODI
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787032
ASSISTANT TEACHER
BHIMPARA JANAJATI M.E. SCHOOL

76: SMT. NIRMALI BORA
DAUGHTER OF NAREN BORA
VILLAGE - KHELMATI
WARD NO. 14
P.O.-KHELMATI
DISTRICT - LAKHIMPUR
ASSAM

PIN - 787031.
ASSISTANT TEACHER CHANDMARI M.E. SCHOOL

77: SMT. JANMONI DAS
DAUGHTER OF DIMBEDHAR DAS
VILLAGE - BACHAGAON
P.O. - PANIGAON
DISTRICT - LAKHIMPUR
ASSAM - 787052
ASSISTANT TEACHER
SATI RADHIKA GIRLS M.E. SCHOOL

78: SMT. USHARANI SAIKIA
DAUGHTER OF NABIN CH. SAIKIA
VILLAGE - BACHAGAON
P.O. - PANIGAON
Page No.# 452/679

DISTRICT - LAKHIMPUR
ASSAM - 787052
ASSISTANT TEACHER
SATI RADHIKA GIRLS M.E. SCHOOL

79: KAMAL BAHADUR CHETRY
SON OF MAN BAHADUR CHETRI

VILLAGE - BHITORIPAM
P.O.- SAGARPUR
DISTRICT - LAKHIMPUR
ASSAM - 787023
ASSISTANT TEACHER
SHANTI ASHRAM JANAJATI M.E. SCHOOL

80: NETRA KR. CHETRY
SON OF KHANKA BAHADUR CHETRI
VILLAGE - BHITORIPAM
P.O.- SAGARPUR
DISTRICT - LAKHIMPUR
ASSAM - 787023
ASSISTANT TEACHER
TILAK RAI M.E. SCHOOL

81: BOKULMONI GOGOI
DAUGHTER OF GAGAN CH. GOGOI
VILLAGE - KADAMIYAL
P.O. - NARAGAON

DISTRICT - LAKHIMPUR
ASSAM - 787052
ASSISTANT TEACHER
RANGANADI GIRLS M.E. SCHOOL

82: SMT. PRANATI DAS
DAUGHTER OF MAHALAL DAS
VILLAGE - DUWARPARA
P.O. - NARAGAON
DISTRICT - LAKHIMPUR
ASSAM - 787052
ASSISTANT TEACHER
RANGANADI GIRLS M.E. SCHOOL

83: KALPANA KHANIKAR
DAUGHTER OF HAREN KHANIKAR
VILLAGE - BOGOLIJAN
P.O. - BOGOLIJAN
Page No.# 453/679

DISTRICT - LAKHIMPUR
ASSAM - 787031
ASSISTANT TEACHER
BOWALGURI MULTIPURPOSE M.E. SCHOOL

84: BIRAJ KR. SONOWAL
SON OF BHALIRAM SONOWAL
VILLAGE- GENGRAI
P.O.- BHIMPARA BALIGAON
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787032
ASSISTANT TEACHER
RAJGARH M.E. SCHOOL

85: NABIN NEWAR
SON OF MON PRASAD NEWAR
VILLAGE - BERBHANGA
P.O. - TARIONI BERBHANGA
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787032
ASSISTANT TEACHER
GOPALPUR RAJGARH M.E. SCHOOL

86: SMT. JUNMONI HAZARIKA
DAUGHTER OF DANDESWAR HAZARIKA
VILLAGE - GOPALPUR
P.O. - NO. 2 BOKANALA
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787032
ASSISTANT TEACHER
GOPALPUR RAJGARH M.E. SCHOOL

87: MEENA DEVI SARMAH
DAUGHTER OF PURNA PRASAD SARMAH
VILLAGE - SAGARPUR
P.O. - SAGARPUR
DISTRICT - LAKHIMPUR
ASSAM - 787023
ASSISTANT TEACHER
3 NO. BOGIBIL M.E. SCHOOL

88: SMT. MINOTI PHUKAN
DAUGHTER OF DIMBESWAR PHUKAN
VILLAGE - BOWALGURI
P.O. - BOGOLIJAN
Page No.# 454/679

DISTRICT -LAKHIMPUR
ASSAM
PIN - 787031
ASSISTANT TEACHER
RANGANADI DONI M.E. SCHOOL

89: KANAK PANGING
SON OF GANDESWAR PANGING
VILLAGE - KALIGAON
P.O. - KALIGAON

DISTRICT - LAKHIMPUR
ASSAM - 787053
ASSISTANT TEACHER
KALI GAON GIRLS M.E. SCHOOL

90: DILIP KR. PEGU
SON OF PALURAM PEGU
VILLAGE - MAJAR CHAPORI GAON
P.O.- THEKERAKOTA BALIGAON
DISTRICT- LAKHIMPUR
ASSAM
PIN - 787052
ASSISTANT TEACHER
MAJAR CHAPORI M.E. SCHOOL

91: BIRAJ TAMULI
SON OF ATUL TAMULI
VILLAGE - BOWALGURI
P.O. - BOGOLIJAN
DISTRICT - LAKHIMPUR
ASSAM - 787031
ASSISTANT TEACHER
BOWALGURI MULTIPURPOSE M.E. SCHOOL

92: RUPESWAR DOLEY
SON OF BIMAN DOLEY
VILLAGE - LIGIRA MUKH CHANANG GAON

P.O.- DAFALA KATA
DISTRICT - LAKHIMPUR
ASSAM
PIN - 787052
ASSISTANT TEACHER
LIGIRA MUKH CHANANG M.E. SCHOOL

93: GOPINATH DOLEY
Page No.# 455/679

SON OF PUDHAR DOLEY
VILLAGE- CHANANG GAON
P.O. - DAFALA KATA
DISTRICT - LAKHIMPUR
ASSAM
PIN -787052
ASSISTANT TEACHER
LIGIRA MUKH CHANANG M.E. SCHOOL

94: JHANSI DEURI
DAUGHTER OF BASANTA KR. DEURI
VILLAGE - NARAYANPUR
WARD NO. 6
DISTRICT- LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
KINAPATHAR JANAJATI M.E. SCHOOL

95: RAJIB HAZARIKA
SON OF HALIRAM HAZARIKA
VILLAGE - BALIPUKHURI
P.O. - DURPANG
DISTRICT - LAKHIMPUR
ASSAM - 787033
ASSISTANT TEACHER
BALIPATHAR MAJGAON M.E. SCHOOL

96: SMT. RAJUMONI TAMULI
DAUGHTER OF GANESH TAMULI
VILLAGE - JORABARI
P.O. - JORABARI

DISTRICT - LAKHIMPUR
ASSAM - 784164
ASSISTANT TEACHER
DORPANG SIMANTA M.E. SCHOOL
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI - 6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6
Page No.# 456/679

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI - 19.
------------
Advocate for : MR. U K NAIR
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/175/2020

SAIF UDDIN CHOUDHURY
ASSTT. TEACHER BALADHAN M.E. SCHOOL
DIMA HASAO DISTRICT
S/O- ABDUL MUMIT CHOUDHURY
R/O- VILL. SHIBNARAINPUR
P.O. SIALTEK
Page No.# 457/679

P.S. KATIGORAH
DIST- CACHAR (ASSAM)
PIN- 788802.

VERSUS

THE STATE OF ASSAM AND 7 ORS
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.

2:THE ADDL. CHIEF SECY. TO THE GOVT. OF ASSAM
ELEMENTARY EDUCATION DEPTT.
DISPUR
GHY.-06.

3:THE PRINCIPAL SECY.
FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY.-06.

4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELE.)
DISPUR
GHY.-06.

5:THE SECY. TO THE GOVT. OF ASSAM
ELEMENTARY EDUCATION DEPTT.
DISPUR
GHY.- 781006.

6:THE UNDER SECY. TO THE GOVT. OF ASSAM
ELEMENTARY EDUCATION DEPTT.
DISPUR
GHY-06.

7:THE SECY.

LEGISLATIVE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-06.

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVT. OF ASSAM
KAHILIPARA
Page No.# 458/679

GHY.-19.
------------
Advocate for : MR. N H LASKAR
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/5810/2021

PHUKAN LAL BAISHYA AND 3 ORS
S/O- LT. KESHAB BAISHYA
VILL- KHAR KALDI
P.O. BONPPURA
P.S. MUKALMUA
DIST.- NALBARI
ASSAM
PIN- 781138
NAME OF SCHOOL- BELBELI LARKUCHI M.E. MADRASSA

2: MD. TAIJUDDIN AHMED
S/O- LT. JIKIR ALI
VILL- NO.2 KANDHBARI
P.O. KANDHBARI
P.S. MUKALMUA
DIST.- NALBARI
ASSAM
PIN- 781126
NAME OF SCHOOL- SAPKATA MILON MEM

3: FULCHAN ALI
S/O- LT. MANIRUDDIN AHMED
VILL- NO.2 KANDHBARI
P.O. KANDHBARI
P.S. MUKALMUA
DIST.- NALBARI
ASSAM
PIN- 781126
NAME OF SCHOOL- SAKLA M.E.MADRASSA

4: MAINUL HOQUE
S/O- LT. PANDIT ALI
VILL- BHANGNAMARI
P.O. AND P.S. BHANGNAMARI
DIST.- NALBARI
ASSAM
PIN- 781126
NAME OF SCHOOL- BHANGNAMARI BORBIL M.E. MADRASSA
Page No.# 459/679

VERSUS

THE STATE OF ASSAM AND 3 ORS
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
ASSAM
DISPUR
GHY-6

3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
ASSAM
DISPUR
GHY-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
------------
Advocate for : MR. W RAHMAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/1085/2022

THAGI RAM NATH AND 169 ORS
S/O - LATE MAHESWAR NATH
RESIDENT OF BASACHUBA
P.O- DHEKIPARA
P.S-SIPAJHAR
DISTRICT- DARRANG
ASSAM

ASSISTANT TEACHER
PACHIM LOKRAI M.E.S.

2: PURABI KALITA SAIKIA
W/O - KHITISH CH. SAIKIA
RESIDENT OF BELTOLA BISHNU RABHA PATH
GUWAHATI
SECOND BYLANE
Page No.# 460/679

GOPAL APARTMENT
P.O- BELTOLA

PS- HATIGAON
DIST-KAMRUP (M)
ASSAM
ASSISTANT TEACHER
MAIDAMGAON M.E.S
NEAR A.G OFFICE

3: KHANDAKAR RUSTOM AHMED
SON OF ASIMUDDIN
RESIDENT OF BAGARIBARI
P.O- NAGABANDHA
P.S-MIKIR BHETA
DIST-MORIGAON
ASSAM
ASSISTANT TEACHER
BAGARIBARI M.E.M

4: FAIJUR RAHMAN
SON OF LT. NURUDDIN AHMED
RESIDENT OF MOLLA PARA
P.O-HOWLY MOHAN PUR

P.S- MANGALDAI

DIST- DARRANG
ASSAM
ASSISTANT TEACHER
NAGARBAHI M.E. S.

5: RAMDHAN NATH
SON OF KRISHNA RAM NATH
RESIDENT OF BORIBANDHA
P.O- BORIBANDHA
P.S-LAHARIGHAT
DIST- MORIGAON
ASSAM

ASSISTANT TEACHER
SUKUTIPUTA M.E.

6: AZIZUL HOQUE
SON OF NAWSHAD ALI
RESIDENT OF BARUAJHAR
P.O- GALANDI
Page No.# 461/679

P.S- DALGAON
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
BARUAJHAR GIRLS M.E.M.

7: PULAGITA DEVI
W/O OF BIPUL CHANDRA NATH
RESIDENT OF NIZ SIPAJHAR
P.O- SIPAJHAR
P.S-SIPAJHAR
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
NIZ SIPAJHAR M.E.S.

8: RUMI SAHARIA
D/O - LT PRAFULLA SAHARIA
RESIDENT OF NO -2 BYASPARA
P.O- HOWLY MOHAN PUR
P.S-MANGALDAI
DIST-DARRANG
ASSAM

ASSISTANT TEACHER

HOWLY HENGERAJHAR M.E.S.

9: REJIA SULTANA
W/O- ABU SALEH
RESIDENT OF WARD NO -6
KARIM CHOWKA
P.O- MANGALDAI
P.S- MANGALDAI
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
MANGALDAI M.E.M

10: DURLAV KALITA
SON OF LT LALIT CHANDRA KALITA
RESIDENT OF MOLLAPARA
P.O- HOWLY MOHAN PUR
P.S-MANGALDAI
DIST-DARRANG
Page No.# 462/679

ASSAM

ASSISTANT TEACHER
BHARATI M.E.S

11: DIBAKAR BARUA
SON OF LT PRADIP BARUA
RESIDENT OF BHUKTABARI
P.O- SIPAJHAR
P.S-SIPAJHAR
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
SIPAJHAR GIRLS M.E.S

12: SURUJ ALI
SON OF DEWAN ALI
RESIDENT OF LATAKHAT
P.O- BALABARI
P.S- DHULA
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
NIZ SHYAMABARI M.E.M

13: SIRAJUL HOQUE
SON OF LT KALIMUDDIN AHMED
RESIDENT OF GORAKHAT
P.O- DALGAON
P.S- DALGAON
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
PUB DALGAON M.E.S

14: KHURSHID ALAM
SON OF LT HAKIM ALI
RESIDENT OF DALGAON KHUTI
P.O- DALGAON
P.S-DALGAON

DIST-DARRANG
ASSAM

ASSISTANT TEACHER
Page No.# 463/679

JAMALPUR M.E.M

15: ANIL SARMA
SON OF LT RABI RAM SARMA

RESIDENT OF BAINAOJHA

P.O- AULACHOWKA
P.S- MANGALDAI
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
ARATI GIRLS M.E.S

16: RASHID AHMED
SON OF LT EUNUS ALI

RESIDENT OF NO 1 PUNIA
P.O- NO 1 PUNIA
P.S- KHARUPETIA
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
PUNIA M.E.M

17: AFRUJA BEGUM
D/O- LT KHAIRULLA ALI
RESIDENT OF HETAMTOLA
P.O- GANESH KUWARI
P.S-SIPAJHAR
DIST-DARRANG
ASSAM

ASSISTANT TEACHER
HETAMTOLA M.E.S

18: TAPAN CHANDRA BORA
SON OF LT. RATNESWAR BORA

RESIDENT OF BOR THEKERABRI

P.O- RANGAMATI
P.S- MANGALDAI
DIST-DARRANG
ASSAM
Page No.# 464/679

ASSISTANT TEACHER
PRAGATI M.E.S

19: ANUWAR HUSSAIN
SON OF RAMIJUDDIN

RESIDENT OF HALADHI BARI

P.O- SAPMARI
P.S- MORIGAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

LOCHANBARI KHIROD BARUA M.E.S

20: SUDHIR KUMAR SARKAR
SON OF RAMCHARAN SARKAR
RESIDENT OF BARAMARI PAM

P.O- BURGAON
P.S- MAYONG

DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

RABINDRA RAY M.E.S

21: PHOKHEN BORDOLOI
SON OF MILA RAM BORDOLOI
RESIDENT OF MAHGRAM BORI
P.O- CHUBUKDHARA
P.S- MIKIR BHATA
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
CHARIPUNIA M.E.S

22: PURNIMA BORDOLOI
W/O RUPNATH BORDOLOI
RESIDENT OF MANIPUR
P.O- MONIPUR
P.S-MORIGAON
DIST-MORIGAON
Page No.# 465/679

ASSAM

ASSISTANT TEACHER
MONIPUR M.E.S

23: RATUL BORA
SON OF GHANASHYAM BORA
RESIDENT OF SUKDAL BARBORI
P.O- SUKDAL BARBORI
P.S- MIKIRBHETA
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
BHAGAWATI GIRLS M.E.S

24: PRASANTA KUMAR GOSWAMI
SON OF SUKDEV GOSWAMI
RESIDENT OF NO 2 BATALIMARI
P.O- SANDOBA
P.S- BHURA GAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

RADHANATH SARKAR M.E.S

25: ABUL HASHEN
SON OF ABDUL LATIF
RESIDENT OF KUKUWARI
P.O- KUWANIBARI
P.S- MAYONG
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

NO 2 KHULABHUYAN M.E.S

26: KHALADA AKHATARA KHANAM
W/O - ABDUL JALIL
RESIDENT OF TITATALA
P.O- BARIBANDHA
P.S- LAHARIGHAT
DIST-MORIGAON
ASSAM
ASSISTANT TEACHER
Page No.# 466/679

PACHIM KACHARIBARI JANPAR M.E.M

27: ARPANA RAJKUMARI
W/O OF GOPINATH BORDOLOI
RESIDENT OF LAW BHURUNGA
P.O- BARANGANI
P.S- LAHARIGHAT
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
KUSHTULI GIRLS M.E.S

28: RATAN CHANDRA MANDAL
SON OF RAM CHANDRA MANDAL
RESIDENT OF NO 1 BARPATHAR
P.O- TAPTOLA
P.S- BHURAGAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
NO 1 BOR PATHAR M.E.S

29: OMAR ALI
SON OF KASEM ALI
RESIDENT OF KHANDHAKAITI
P.O- KHANDHAKAITI
P.S- DHARAMTOL
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
BORBARI M.E.S

30: UPANANDA BORDOLOI
SON OF MANAB BORDOLOI
RESIDENT OF JANPAR JANAJATI
P.O- AHATGURI
P.S- DHARAMTOL
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
BELBORI TRIBEL M.E.S

31: NILAMANI BORDOLOI
SON OF BHADRA KANTA BORDOLOI
Page No.# 467/679

RESIDENT OF LILABARI
P.O- BORIBANDHA
P.S- LAHARIGHAT
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
PUB LILABARI M.E.M

32: JAGAT SAIKIA
SON OF SUREN SAIKIA
RESIDENT OF CHANAKA
P.O- RAJA MAYONG
P.S- MAYONG
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

CHANAKA GAMAHIGURI M.E.S

33: BABUL ISLAM
SON OF ABDUL JABBAR
RESIDENT OF DATIALBORI
P.O- DATIALBORI
P.S- BHELOWGURI
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
DATIALBORI GIRLS M.E.S

34: ABDUL JALIL
SON OF SARIFUDDIN
RESIDENT OF NAGABANDHA
P.O- NAGABANDHA
P.S- LAHARIGHAT
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

UTTAR NAGABANDHA M.E.M

35: DHARMA SING BORDOLOI
SON OF JAIRAM BORDOLOI
RESIDENT OF DHULIGAON
P.O- BAGHARA
Page No.# 468/679

P.S- MORIGAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

GALCHEPA ANCHALIK M.E.S

36: NUR BANU
W/O OF AZIZUR RAHMAN
RESIDENT OF GOROIMARI
P.O- GOROIMARI
P.S- LAHARIGHAT
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
GOROIMARI GIRLS M.E.M

37: AFRICALAL RABIDAS
SON OF PIYARILAL RABIDAS
RESIDENT OF BORHOLOUKHANDA
P.O- HOLOUKHANDA
P.S- BHURAGAON

DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

BORHOLOUKHANDA HARIJAN M.E.M

38: SHYAMAL ROY
SON OF GADADHAR ROY
RESIDENT OF CHUTAGARJAN KARMARI
P.O- KARATIPAM
P.S- MAYONG
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
CHUTAGARJAN M.E.S

39: HAREKRISHNA BISHWA
SON OF DEBENDRA BISWA
RESIDENT OF BHAKUAMARI PAM
P.O- FALIHAMARI PATAR
P.S- BHURAGAON
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DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

KRISHNA GURU KISHOR VIDYAJYOTI M.E.S

40: SAHED ALI
SON OF IDRISH ALI

RESIDENT OF NAGABANDHA
P.O- NAGABANDHA
P.S- LAGARIGHAT
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
MAHUMARA M.E.M

41: NIBEDITA DEKA
SON OF JADAB RAM BORA
RESIDENT OF MADHUPUR
P.O- JAJI BHAKATGAON
P.S- JAGIROD
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
TIKHABORI M.E.S

42: BHOGESWAR KONWAR
SON OF GUNAVI KONWAR
RESIDENT OF KUMOI KACHARIGAON
P.O- JAJI BHAKATGAON
P.S- JAGIROAD
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
KHIROD BARUA M.E.S

43: GOLOK CHANDRA ROY
SON OF JURAN CHANDRA ROY
RESIDENT OF BARALIMARI BILL
P.O- BHURAGAON
P.S- BHURAGAON
DIST-MORIGAON
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ASSAM

ASSISTANT TEACHER
KUBETARIGAON M.E.M

44: MATIBUR RAHMAN
SON OF MARJAT ALI
RESIDENT OF KALMOUBARI NAMABASTI
P.O- SUKDAL SARUBORI
P.S- MIKIRBHETA
DIST-MORIGAON
ASSAM
ASSISTANT TEACHER

KALMOUBARI NAMABASTI M.E.M

45: JEHERUL ISLAM
SON OF LIYAKAT ALI SARKAR
RESIDENT OF SILPUKHURI
P.O- SILPUKHURI
P.S- MIKIRBHETA
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

KHALAPIA ASAN SARKAR SAMRITI M.E.M

46: HARIDAS NATH
SON OF LOIRAM NATH
RESIDENT OF PARASUTANGANI
P.O- HABIBARANGABARI
P.S- MIKIRBHETA
DIST-MORIGAON
ASSAM
ASSISTANT TEACHER

PARASUTANGANI ADARSHA M.E.S

47: BABUL ISLAM
(SCIENCE TEACHER)
SON OF ABDUL SAMED
RESIDENT OF NAGABANDHA
P.O- NAGABANDHA
P.S- LAHARIGHAT
DIST-MORIGAON
ASSAM
ASSISTANT TEACHER
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UTTAR NAGABANDHA M.E.M

48: BABUL HUSSAIN
SON OF WAIZUDDIN
RESIDENT OF SANDOH KHAITY
P.O- SANDOKHAITY
P.S- MAYONG
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
ALIPHUKHURI S.D.M.E.M

49: EUSUF ALI
SON OF KHALILUR RAHMAN
RESIDENT OF FALIHAMARI PAM
P.O- PALIHAMARI PATHAR
P.S- BHURAGAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
BATALIMARI M.E.M

50: PARIMAL CHODHARY
SON OF SRICHARAN CHODHARY
RESIDENT OF JHARGAON
P.O- JHARGAON
P.S- MORIGAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
JHARGAON M.E.S

51: MANALISHA BARDOLOI
SON OF ARUP BARDOLOI
RESIDENT OF NABHETI
P.O- MORIGAON
P.S- MORIGAON
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER
NABHETI M.E.S

52: NIRMAL DAS
Page No.# 472/679

SON OF PRIYARANJAN DAS
RESIDENT OF JHARGAON
P.O- JHARGAON
P.S- JAGIROAD
DIST-MORIGAON
ASSAM

ASSISTANT TEACHER

SWARGIYA MUKUMDA DAS M.E.S

53: MINUARA BEGUM
W/O JAINUDDIN ANSARI
RESIDENT OF MEDHESUBURI
P.O- MEDHISUBURI
P.S- DHEKIAJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
MEDHICUBURI M.E.S

54: JITUMANI DEVI
W/O- DULUMANI NATH
RESIDENT OF KHADOICHUK
P.O- JAMUGURI HAT
P.S- JAMUGURI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
DIKARI PARIYA M.E.S

55: OMIO KUMAR RABHA
SON OF RABIRAM RABHA
RESIDENT OF PIRAKATA
P.O- NATUN SIRAJULI
P.S- DHEKIYAJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER

BHART RATNA RAJIB GANDHI M.E.S

56: BHARAT CHANDRA KOCH
SON OF SANTA RAM KOCH
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RESIDENT OF NIZ BARSALA
P.O- BARSALA
P.S- DHEKIAJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
UTTAR BORSALA M.E.S

57: MANOKHEE BORA DEKA
SON OF HARENDRA DEKA
RESIDENT OF NATUN PAM
P.O- SIRAJULI
P.S- DHEKIAJULI

DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
SIRAJULI GIRLS M.E.S

58: JOMIR ALI
SON OF HARIDAR ALI
RESIDENT OF GORBHITOR
P.O- BISWANATH GHAT
P.S- BISWANATH CHARIALI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER

MOULANA ABUL KALAM AZAD M.E.S

59: BABUL WARY
SON OF LT. DHIREN WARY
RESIDENT OF BATASIPUR
P.O- BATASIPUR
P.S- DHEKIAJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER

BATACIPUR MILON BODO M.E.S

60: HIRALAL KOCH
SON OF RESIDENT OF BARJAR
P.O- BARSALA
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P.S- DHEKIAJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
UTTAR BARSAL M.E.S

61: PANKAJ KUMAR ROY
SON OF LT. GOPINATH ROY
RESIDENT OF MARABELSIRI
P.O- FARSHIPAM
P.S- DHEKIJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
NIBARN MONDAL M.E.S

62: JAHNABI SAIKIA
SON OF JAYNTA BORA
RESIDENT OF BALISHIHA
P.O- DHEKIAJULI
P.S- DHEKIAJULI
DIST-SONITPUR
ASSAM

ASSISTANT TEACHER
RATANJULI M.E.S

63: PALI SAIKIA
D/O- LT. SUSHAN SAIKIA
RESIDENT OF DHOLIA GAON
P.O- MARANGI
P.S- GOLAGHAT
DIST-GOLAGHAT
ASSAM

ASSISTANT TEACHER
MOCHORBHANGA M.E.S

64: MANIKA SAIKIA GOGOI
D/O- JUGEN SAIKIA
RESIDENT OF DULIAJAN BISHNU NAGAR
P.O- DULIAJAN
P.S- DULIAJAN
DIST-DIBRUGARH
ASSAM
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ASSISTANT TEACHER
PANCHAJYOTI M.E.S

65: DIPANJALI DUTTA
WIFE OF LATE LOHIT CH. DUTTA
RESIDENT OF HATKHOLA

P.O- HATKHOLA
P.S- LAHUWAL

DIST-DIBRUGARH
ASSAM

ASSISTANT TEACHER

SAWMARPEETH M.E.S

66: KRISHNA SONOWAL
SON OF LATE GANGA SONOWAL
RESIDENT OF RONGCHANGI GAON
P.O- RONGCHANGI
P.S- TENGA KHAT
DIST-DIBRUGARH
ASSAM

ASSISTANT TEACHER
UDALGURI M.E.S

67: PUTUL DUTTA (HINDI)
SON OF ANIL DUTTA
RESIDENT OF DHUPA BAR MAIJAN GAON
P.O- CHETIAGAON (CHUBA)
P.S- ROHMORI
DIST-DIBRUGARH
ASSAM

ASSISTANT TEACHER
UDYAN M.E.S

68: MRIDULA BORAH (HINDI)
SON OF LATE BHADRA BORAH
RESIDENT OF KAPAHUWA
P.O- JOYPUR
P.S- JOYPUR
DIST-DIBRUGARH
ASSAM
Page No.# 476/679

ASSISTANT TEACHER
JOYPUR GIRLS M.E.S

69: JYOTSHAN BARUAH (HINDI)
SON OF LATE BHAGYESWAR BARUAH
RESIDENT OF ALIMUR
P.O- ALIMUR (DIKAM)
P.S- LAHUWAL
DIST-DIBRUGARH
ASSAM

ASSISTANT TEACHER
SOMARPETH M.E.S

70: MAINUL HOQUE CHOUDHARY
SON OF LT. SORAB ALI SK
RESIDENT OF MATIA
P.O AND P.S- GAURIPUR
DIST-DHUBRI
ASSAM

ASSISTANT TEACHER
CHARJUGIPARA M.E.S

71: JHUKUN DEB
SON OF AJOY PAUL
RESIDENT OF KUMARBARI BY LANE DHUBRI
W/NO- XIV
P.O- BIDYAPARA
COLLEGE ROAD
P.S- DHUBRI
COLLEGE ROAD
DIST-DHUBRI
ASSAM

ASSISTANT TEACHER
UDAYAN M.E.S

72: MAMTAZ BEGUM
SON OF NURZAMAN HAZARIKA
RESIDENT OF P.O- KHALIPUR 15
P.S- DHUBRI COLLEGE ROAD
DIST-DHUBRI
ASSAM

ASSISTANT TEACHER

MAJHERCHARCHALA KURA M.E.M
Page No.# 477/679

73: SHEKH HABIBAR RAHMAN
SON OF MUSLIMUDDIN
RESIDENT OF KAT DANGA
P.O- MOHURIR CHAR
P.S- SOUTH SALMARA
DIST-DHUBRI
ASSAM

ASSISTANT TEACHER

MONIRCHAR RESERVE M.E.M

74: ABU BOKKAR SIDDIQUE
SON OF KUDRAT ALI

RESIDENT OF KURSHAAPAKRI (PART II)

P.O- HAS DOBA
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
BAURARTI BILPARA M.E.M

75: ABDUR REZZAQUE
SON OF JALAL HUSSAIN
RESIDENT OF TAKIMARI
P.O- TAKIMARI
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
TINIALI M.E.S

76: SOMER ALI MOLLAH
SON OF LT. SATTAR MOLLAH
RESIDENT OF SAKTOLA

P.O- AOLA TOLI
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
SAKTOLA GIRLS M.E.M
Page No.# 478/679

77: RAHANA PARBIN SULTANA
WIFE OF JAHANUDDIN

RESIDENT OF BANIAPARA
P.O- MESARVITA
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
BANIAPARA M.E.M

78: RAHUL AMIN
SON OF ATOWAR RAHMAN
RESIDENT OF JOY BHUM
P.O- AOLATOLI
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

KHUDRAPAITARI ANCHALIK JANATA M.E.M

79: SHOHIDUL ISLAM
SON OF JABED ALI

RESIDENT OF GUGU DOBA
P.O- RAZMITA
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

GHUGUDOBA CHLAKURAPARA M.E.M

80: BABUL ISLAM
SON OF ABDUS SAMAD

RESIDENT OF THEKAI SHIMLABARI
P.O- SHIMLA BARI
P.S- BAGUN

DIST-GOALPARA
ASSAM
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ASSISTANT TEACHER
GYANPITH GIRLS M.E.M

81: SOKINA KHATUN
WIFE OF BAHARUL ISLAM

RESIDENT OF BATABARI

P.O- DHAMAR RESERVE
P.S- BAGUN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
BAPURBHILA GIRLS MEM

82: AKAN CH. RABHA
WIFE OF PARENDRA CH. RABHA
RESIDENT OF DARANI
P.O- BARADAMAL
P.S- GOALPARA
DIST-GOALPARA
ASSAM
ASSISTANT TEACHER
RANGSAPARA M.E.M

83: MOFIDA KHATUN
WIFE OF ABDUS SALAM

RESIDENT OF NOLONGA PAHARTALI
P.O- RAMHARIRCHAR
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
PANIKHTI M.E.M

84: MUKTAR HUSSAIN
SON OF MAFIZUDDIN AHMED
RESIDENT OF SOWARIPOITARI
P.O- JOY BHUM
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
Page No.# 480/679

KHUDRAPAITARI GIRLS M.E.M

85: PINTU CH. RABHA
SON OF ASOM CH. RABHA
RESIDENT OF PANDOBA
P.O- MORKOLA
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

PANDOBA RABHAPARA M.E.S

86: BAHARUL ISLAM
SON OF ALHAZ FAJARALI
RESIDENT OF HALDIBARI NO 1
P.O- RAJMITA
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

HOLOIPARA IDD PATHER M.E.M

87: ASHAN ALI
SON OF MOZER ALI SK
RESIDENT OF SAK TOLI
P.O- AOLATOLI
P.S- LAKHIPUR
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

SAKTOLA KHONARPARA M.E.M

88: AMINUL HOQUE
SON OF NURUDDIN
RESIDENT OF BATABARI
P.O- MARKOLA
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
K.B.M.E. SCHOOL
Page No.# 481/679

89: MOHIR UDDIN
SON OF MAMUD ALI
RESIDENT OF AMBARI
P.O- AMBARI BAZAR
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
KONAKUCHIPARA M.E.M

90: ABDUS SAMAD MOLLAH
SON OF HAJI ABDUL KHALEK
RESIDENT OF ABRARBHITA
P.O- BALARBHITA
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
ABRAR BHITA M.E.M

91: CHAN ALI BHUYAN
SON OF NASIMUDDIN BHUYAN
RESIDENT OF MARKOLA
P.O- MARKOLA
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
PANDOBA M.E.S

92: NURJAHAN BEGUM
WIFE OF HABIBAR RAHMAN
RESIDENT OF BHASHANI PARA

P.O- JOYPUR
P.S- PANCHARATNA
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

BHASANIPARA ANCHALIC M.E.S

93: ABDUL HANNAN
Page No.# 482/679

SON OF LT. ABDUL KADIR
RESIDENT OF KALYANPUR
P.O- BAGUAN
P.S- BAGUAN
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
KALYANPUR M.E.M

94: WELSMINATH SANGAM
SON OF MIRANG SANGMA

RESIDENT OF RAJA PARA

P.O- TISIMPUR
P.S- AGIA
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
RONGSPARA M.E.S

95: KAMESWAR RABHA
SON OF DHANINDRA RABHA
RESIDENT OF DARANI

P.O- BAR DAMAL
P.S- AGIA

DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

KOLAI RABHA MEMORIAL M.E.S

96: DALIM CH. NATH
SON OF KHARGESWAR NATH
RESIDENT OF DOMANI
P.O- MATIA
P.S- MATIA
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
SOMANI M.E.S
Page No.# 483/679

97: HAFIJUL ISLAM
SON OF SHAHAJUDDIN AHMED
RESIDENT OF PAKALAGI

P.O- SATARPARA
P.S- MATIA
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

BAGUAN HACHERABORI M.E.S

98: SURABHI DAS
WIFE OF SIDDHESWAR KALITA
RESIDENT OF DAHELA

P.O- DAHELA
P.S- DUDHNAI
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
DAHELA M.E.S

99: NABADIP KHAKHALARY
SON OF UDAY KHAKHALARY
RESIDENT OF JONAIMARI

P.O- DAHELA
P.S- DUDHNOI

DIST-GOALPARA
ASSAM

ASSISTANT TEACHER

SARBAPALI RADHAKRISHNAM M.E.S

100: HAZARAT ALI
SON OF SISHAN ALI

RESIDENT OF PETKATA

P.O-HARIMURA
P.S- MORNAI
DIST-GOALPARA
ASSAM
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ASSISTANT TEACHER

JAWAHARLAL NEHERU M.E.S

101: ROBIN CH. RABHA
SON OF KHAGEN CH RABHA
RESIDENT OF RANGAORA

P.O- GOBINDA PUR
P.S- GOALPARA
DIST-GOALPARA
ASSAM

ASSISTANT TEACHER
PRAGATI VIDYPITH

102: RITA KALITA DEKA
WIFE OF BHARAT CH. KALITA
RESIDENT OF PALARA

P.O- KSHUDRADIMU
P.S- KAMALPUR
DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER
PALARA MILANJYOTI MES

103: UTTARA DEKA (HINDI)
WIFE OF SURENDRA NATH DEKA
RESIDENT OF BARANGHATI
P.O- BARANGHATI
P.S- KAYAN
DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER
BARANGHATI M.E.S

104: JUTIKA DEVI
WIFE OF NIROD CH SARMA
RESIDENT OF KUSUMPUR
P.O- HINGULI
P.S- KAMALPUR
DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

KUSUMPUR KHUDRA CHEEHA M.E.S
Page No.# 485/679

105: BHAGABAN DEKA
SON OF LATE RAMANI DEKA
RESIDENT OF 2 NO SARIKOT
P.O- KHARIKOT
P.S- KAMALPUR
DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER
MADANKURI M.E.S

106: PUNAM CHOUDHARY
C/O- MAHENDRA CHOUDHARY
RESIDENT OF BG. COLONY PRAGJYTISH NAGAR BY LANE NO 8 GHY 11
P.O- MALIGAON
P.S- JALUKBARI
DIST-KAMRUP (M)
ASSAM

ASSISTANT TEACHER
ADINGGIRI M.E.S

107: TIKEN KALITA
SON OF LATE RABI RAM KALITA
RESIDENT OF TAKARADI
P.O- CHHAYGAON
P.S- CHHAY GAON
DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

JAY NARAYAN BANKA KATA M.E.S

108: BARUN KALITA
SON OF LATE JANMIRAM KALITA
RESIDENT OF DACHAPARA
P.O- LAHKAR PAR
P.S- KAYAN
DIST-KAMRUP
ASSAM

ASSISTANT TEACHER
PURNA KHUMDUM M.E.S

109: HARICHARAN KALITA
SON OF LATE PUSPA RAM KALITA
RESIDENT OF KAYAN
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P.O- BARANGHATI
P.S- KAYAN

DIST-KAMRUP
ASSAM

ASSISTANT TEACHER
ADARSHA BALIKA M.E.S

110: HALDHAR KALITA
SON OF BHARA RAM KALITA
RESIDENT OF BARAMPUR
P.O- PITAMBAR
P.S- RANGIA
DIST-KAMRUP
ASSAM

ASSISTANT TEACHER

JAYANTIPUR BALIKA M.E.S

111: SISTIYA AHMEDA
WIFE OF ASRAFUL ALAM
RESIDENT OF BARKURYA
P.O- PITAMBAR
P.S- RANGIA
DIST-KAMRUP
ASSAM

ASSISTANT TEACHER
MIR ALI M.E.S

112: RAMJAN ALI
SON OF JALALUDDIN
RESIDENT OF BORDOLONG
P.O- KHARIKHANA
P.S- LANKA
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
KHARIKHANA M.E.S

113: MARAMI SARMAH
SON OF LATE RUHIT SARMA
RESIDENT OF 1 NO KAKI 3 NO GAON
P.O- KAKI
P.S- KAKI
Page No.# 487/679

DIST-HOJAI
ASSAM

ASSISTANT TEACHER
KHRING KHRIN M.E.S

114: JAGANNATH DAS
SON OF KRISHNAKANTA DAS
RESIDENT OF 1 NO. KAKI 1 NO. GAON
P.O- KAKI
P.S- KAKI
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
KHARIKHANA M.E.S

115: DEBAJIT DUTTA
SON OF LATE BHUPATI DUTTA
RESIDENT OF LANKA TOWN WARD NO 7
P.O- LANKA
P.S- LANKA
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
RANGMAHAL M.E.S

116: TEKMAYA KARKI
SON OF BISHNU CHETRY
RESIDENT OF RANI PUKHURI
P.O- BHALUK MARI
P.S- BHALIK MARI
DIST-NAGAON
ASSAM
ASSISTANT TEACHER
MAHATMA GANDHI M.E.S

117: KANTA BISWAS
SON OF RANTU BISWAS
RESIDENT OF RANI PUKHURI
P.O- BHALUKMARI
P.S- LANKA
DIST-NAGAON
ASSAM

ASSISTANT TEACHER
MAHATMA GANDHI MES
Page No.# 488/679

118: SUKUMAR DAS
SON OF HARADHAN DAS
RESIDENT OF RANIPUKHURI
P.O- BHALUKMARI
P.S- LANKA
DIST-NAGAON
ASSAM

ASSISTANT TEACHER

MAHATMA GANDHI M.E.S

119: ABDUL KALAM (HINDI)
SON OF LT. SAMIR ALI
RESIDENT OF UDALIGAON
P.O- UDALIBAZAR
P.S- LANKA
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
KAKI JOYPUR M.E.S

120: MARZIA BEGUM
WIFE OF REAJUDDIAN
RESIDENT OF SHIBPUR NO 1
P.O- MURAJHAR
P.S- MURAJHAR
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
SHIBPUR M.E.S

121: MD. EBAD HUSSAIN
SON OF FIRAJUL HOQUE
RESIDENT OF KAKI CHALCHOLI
P.O- KAKI CHALCHOLI
P.S- KAKI NO 1
DIST-HOJAI
ASSAM
ASSISTANT TEACHER

HAJI MOKBUL ALI CHOUDHURY M.E.S

122: PREMIKA CHAKRABORTY
WIFE OF BABUL CHAKRABORTY
Page No.# 489/679

RESIDENT OF KHRING KHRING
P.O- AZARBARI
P.S- KAKI
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
KHRING KHRING M.E

123: SUTUPA DEVI
SON OF LATE ARJUN DAS
RESIDENT OF LANKA TOWN LINK ROAD
P.O- LANKA
P.S- LANKA
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
SHYAM BARI M.E.S

124: LUKY POUL
W/O- NIRMAL SUTRADHAR
RESIDENT OF LANKA TOWN WARD NO 7
P.O- LANKA
P.S- LANKA
DIST-HOJAI
ASSAM

ASSISTANT TEACHER
RANG MAHAL M.E.S

125: NABAMI RAJBANGSHI
SON OF DHIREN DAS
RESIDENT OF DHULABARI
P.O- DEULKUCHI
P.S- TAMOLPUR
DIST-BAKSA
ASSAM

ASSISTANT TEACHER

BARKURIHA NAVA MILAN M.E.S

126: ABUL KALAM AZAD
SON OF HASAN ALI
RESIDENT OF BHANDARA NO 1
P.O- BHANDARA BAZAR
P.S- MANIKPUR
Page No.# 490/679

DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
BHANDARA GIRLS M.E.M

127: MD. OMAR ALI
SON OF ABDUL GANI
RESIDENT OF AMBARI
P.O- AMBARI
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
BATHANPARA M.E.S

128: NURUDDIN ALI AHMED
SON OF LT AZGAR ALI AHMED
RESIDENT OF KECHARIPATY PART II
P.O- AMBARI
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

HAZRAT GIAS UDDIN AOWHYA M.E.M

129: MD. JULLU RAHMAN
SON OF LT. HAMID ALI SK
RESIDENT OF TELKAJHAR
P.O- MOLAGAON
P.S- BONGAIGAON
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
JELKAJHAR M.E.S

130: NARJINARA KHANAM
W/O SONOWAR HUSSAIN
RESIDENT OF CHAKLA PT II
P.O- CHAKLA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM
Page No.# 491/679

ASSISTANT TEACHER
HAZI AZIM UDDIN MEMORIAL M.E.M

131: SULEMAN ALI AHMED
SON OF FORKAN ALI
RESIDENT OF NOWAGAON
P.O- NOWAGAON
P.S- MANIKPUR
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
ARUNODAY GIRLS M.E.S

132: MOKBUL HUSSAIN
SON OF LT. KOSER ALI
RESIDENT OF KAZIPARA
P.O- CHAPAR
P.S- CHAPAR DIST-
BONGAIGAON
ASSAM

ASSISTANT TEACHER
GASPARA M.E.M

133: MOZAMMEL HUSSAIN
SON OF LT ABDUL AZIZ BHUYAN
RESIDENT OF KOKILA PART II
P.O- KOKILA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
JNANODAY GIRLS M.E.S

134: HRISHIKESH SARKAR
SON OF LT. SARAT CH. SARKAR
RESIDENT OF TELKAJHAR
P.O- MULAGAON
P.S- BONGAIGAON
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
JELKAJHAR M.E.S

135: UMED ALI AHMED
Page No.# 492/679

SON OF SAHAR ALI

RESIDENT OF KAYETHPARA PART II
P.O- KAYETHPARA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
KAYETHPARA M.E.S

136: REENA AHMED
SON OF SAHJAMAL SK
RESIDENT OF PONEHA GAON
P.O- DHANTOLA BAZAR
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

PANCHAGAON GIRLS M.E.S

137: KALPANA RAJBONGSHI
W/O PARAMESWAR MAZUMDAR
RESIDENT OF BARPARA
P.O- BONGAIGAON
P.S- BONGAIGAON
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
BARPETA M.E.S

138: NIRUPAMA GOSWAMI
W/O DIPEN KUMAR CHAKRAWATTY
RESIDENT OF DEWANGAON
P.O- NORTH BAITAMARI
P.S- BONGAIGAON DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
BIDYA BHARATI M.E.S

139: EUSOF MONDAL
SON OF MOULLANA NUR MOHAMMAD
RESIDENT OF BALARCHAR
Page No.# 493/679

P.O- KITANPARA
P.S- MERARCHAR
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

M. BALACHAR NABAJYOTI M.E.M

140: LONCHA RAM ROY
SON OF LT RAMESH CH. ROY
RESIDENT OF KEYETPARA

P.O- KAYETPARA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

DHAKNABARI ADARSHAGAON M.E.S

141: RUNUMANI RAY
W/O PRADYUT SINHA
RESIDENT OF CHITKAGAON
P.O- CHAPARAKATA
P.S- BONGAIGAON
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
CHITKAGAON M.E.S

142: NIRUPAMA DAS
W/O- SIBCHARAN DAS
RESIDENT OF ABADI

P.O- CHAKIHALI
P.S- MANIKPUR
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
ABADI BALA M.E.S

143: ABDUL HALIM
SON OF LT. AKKEL ALI
Page No.# 494/679

RESIDENT OF BAREGARH

P.O- AMBARI
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

BAREGARH TILAPARA GIRLS M.E.M

144: SADHANA DEVI
W/O DHANESWAR NATH
RESIDENT OF GHILAGURI PART II
P.O- GHILAGURI
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

EKRBARI ANCHALIK GIRLS M.E.S

145: SHAMEZ UDDIN AHMED
SON OF LT SABED ALI

RESIDENT OF GOLA PARA PART II
P.O- GOLAPARA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
S. ALI M.E.M

146: DIPALI DEVI
W/O MONESWAR NATH
RESIDENT OF NAWAGAON
P.O- NAWAGAON
P.S- JOGIGHOPA
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
NAYAGAON M.E.S

147: JAHENARA KHATUN
W/O MOZNUR RAHMAN
Page No.# 495/679

RESIDENT OF SONTOSHPUR
P.O- SONTOSHPUR
P.S- MERARCHAR
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
S.G.D. GIRLS M.E.M

148: SULTAN HOQUE
SON OF SIKIM ALI SK
RESIDENT OF AREARJHAR PART II
P.O- CHAPAR
P.S- CHAPAR
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
JHARKURA M.E.S

149: JALAL UDDIN AHMED
SON OF HAZI HAFEJUDDIN
RESIDENT OF MAMBERPARA PART II
P.O- NORTH NUMBERPARA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
NAMBERPARA M.E.S

150: SUFIA KHATUN
W/O AZAHARUDDIN PAROMANIK
RESIDENT OF PARARCHAR PART II
P.O- LENGTI SINGA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER

PERERCHAR NABAJYOTI M.E.M

151: NIVA BALA RAY
RESIDENT OF KHADRENARI KALA
P.O- BARIGAON
P.S- ABHYAPURI
DIST-BONGAIGAON
Page No.# 496/679

ASSAM

ASSISTANT TEACHER
MAHABIR SILARAY M.E.S

152: AFUJA KHATUN
W/O NAYEBALI
RESIDENT OF GONBINNA
P.O- GOLAJAMA
P.S- ABHYAPURI
DIST-BONGAIGAON
ASSAM

ASSISTANT TEACHER
GONBINNA M.E.M

153: SAYED SAMSUL HAQUE
SON OF LT ABDUL LATIF
RESIDENT OF SANDHELI
P.O- SANDHELI
P.S- BELSOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER

SWAMI PARAMANANDA M.E.S

154: NAKUL DEKA
SON OF BAPURAM DEKA
P.O- JAGARA
P.S- BELSOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
SUDHANGSHU M.E.S

155: MAINUDDIN AHMED
SON OF LT. MAKSHED ALI
RESIDENT OF LAWTOLA
P.O- LAWTOLA
P.S- MUKALMUA
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
GOSWAMI M.E.S
Page No.# 497/679

156: MITIL HUSSAIN
SON OF MAZABAR HUSSAIN
RESIDENT OF BALIKUCHI
P.O- BALIKUCHI
P.S- MUKALMUA
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
BALUKUCHI M.E.S

157: HEMALATA DEKA
SON OF GIRISH CH. BARMAN
RESIDENT OF BIHAMPUR
P.O- MUKALMUA
P.S- BELSOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
BAKHAR ALI M.E.M

158: RAMEN BARMAN
SON OF LT RATNESWAR BARMAN
RESIDENT OF BARKHETRI BARNI
P.O- BANAGRAM
P.S- BESLOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
JALTI SADAGAR M.E.S

159: BIPUL DEKA
SON OF LT MANGALA DEKA
RESIDENT OF DARANGIPARA
P.O- DAGAPARA
P.S- MUKALMUA
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
DARANGIPARA M.E.S

160: SAFIKUL ISLAM
SON OF ASRAF ALI AHMED
RESIDENT OF LARKUCHI
Page No.# 498/679

P.O- LARKUCHI
P.S- MUKALMUA
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
LARKUCHI BALIKA M.E.M

161: PARESH CH. DAS
SON OF PRAFULLA CH. DAS
RESIDENT OF KHARSITHA
P.O- KHARSITHA
P.S- BELSOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
GANDHI BALIKA M.E.S

162: PADUMI BARMAN
SON OF LT. SRIKANTA KAKATI
RESIDENT OF SAPKATA
P.O- MUKALMUA
P.S- MUKALMUA
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
SAPKATA 2 NO M.E.S

163: MASIMUSSIN AHMED
SON OF LT. MESHER ALI
RESIDENT OF KHARSITHA
P.O- KHARSITHA
P.S- BELSOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
AUHATI M.E.M

164: NIVA DEVI
SON OF MANORANJAN SARMA
RESIDENT OF BAR AZARA
P.O- BAR AZARA
P.S- NALBARI
DIST-NALBARI
ASSAM
Page No.# 499/679

ASSISTANT TEACHER

SWAMI PARAMANANDA M.E.S

165: MUSLIMA BEGUM
SON OF MAJIBAR RAHMAN
RESIDENT OF SAPKATA
P.O- MUKALMUA
P.S- MUKALMUA
DIST-NALBARI
ASSAM

ASSISTANT TEACHER
SAKPATA MILAN M.E.S

166: RANJIT KUMAR HALOI
SON OF JOGESWAR HALOI
RESIDENT OF KAKAYA
P.O- KAKAYA
P.S- BELSOR
DIST-NALBARI
ASSAM

ASSISTANT TEACHER

ADARSHA BALIKA BIDYAPITH

167: GITARANI DEKA
SON OF PRAMESH DEKA
RESIDENT OF KHAKHARISHAL
P.O- KHAKHARISHAL
P.S- MUKALMUA
DIST-NALBARI
ASSAM
ASSISTANT TEACHER

NAVODAYA BALIKA M.E.S

168: RUBI DAS
WIFE OF GUNESWAR DAS
RESIDENT OF PANIGAON PUTANI MUKH
P.O- NONOI
P.S- SADAR
DIST-NAGAON
ASSAM

ASSISTANT TEACHER
Page No.# 500/679

PUBNONOI MADHAB KANDALI M.E.S

169: JUNU NEOG HAZARIKA
SON OF DUL HAZARIKA
RESIDENT OF MAJURIAGAON
P.O- URIGAON
P.S- SADAR
DIST-NAGAON
ASSAM

ASSISTANT TEACHER
HATIBANDHA M.E.S

170: TAGAR CHANDRA SAIKIA
SON OF SULLABH SAIKIA
RESIDENT OF KATAHGURI
P.O- SARAGAON
P.S- RAHA
DIST-NAGAON
ASSAM

ASSISTANT TEACHER
KATAHGURI M.E.S
VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI-781006

2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE DIRECTOR
ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. K N CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 2 ORS
Page No.# 501/679

Linked Case : WP(C)/6616/2021

PANKAJ MAHANTA AND 11 ORS
SON OF SIVA KANTA MAHANTA
VILL- 2 NO. UDALI
P.O. BAKALIA GHAT
DIST. KARBI ANGLONG
PIN-782482

2: KARENG TERONPI
D/O RISWEL TERON
VILL- UMPANAI
P.O. UMPANAI
P.S. BAITHALANGSO
DIST. WEST KARBI ANGLONG
PIN-782410

3: RUSTOM BEY
S/ O KANIA BEY
VILL- HIDIBONGLONG
P.O. HIDIBONGLONG
P.S. HOWRAGHAT

DIST. KARBI ANGLONG
PIN-782481

4: SANJOY NATH
S/O SANTOSH NATH
VILL- THEPLI NAGLONG
P.O. BAKALIA
GHAT
P.S. BAKALIA GHAT
DIST. KARBI ANGLONG
PIN-782482

5: UTTAM KUMAR MAZUMDAR
S/O ANIL CHANDRA MAZUMDAR
VILL- RONKUT UDHARJAN

P.O. RONGKUT
P.S. HOWRAGHAT

DIST. KARBI ANGLONG
PIN-782481

6: LAXMI DEVI LAMA
D/O SOM BAHADUR LAMA
Page No.# 502/679

VILL- SELABOR RONGPI GAON
P.O. RONGKUT
P.S. HOWRAGHAT

DIST. KARBI ANGLONG
PIN-782481

7: MANURAMA DEVI
D/O BHUMIDHAR NATH
VILL- GUHA GAON
P.O. GOSAI GAON
P.S. KHERONI
DIST. WEST KARBI ANGLONG
PIN-782446

8: DINESH CHAUHAN
S/O CHHOTELAL CHAUHAN
VILL- CHERAPATHAR P.O. MENMEJI
P.S. KHERONI
DIST. WEST KARBI ANGLONG
PIN-782435

9: BISWA BAHADUR KHARKA CHETRY
S/O RAM BAHADUR KHARKA CHETRY
VILL AND P.O. DAYANGMUKH
P.S. KHERONI
DIST. WEST KARBI ANGLONG
PIN-782448

10: BIJOY SHARMA
S/O JHABILAL SHARMA
VILL AND P.O. LAMSAKHANG
P.S. KHERONI
DIST. WEST KARBI ANGLONG
PIN-782446

11: RABITA RANI DAS
D/O NRIPENDRA CHANDRA DAS
VILL- RONGKUT

P.O. RONGKUT
BLOCK-4

P.S. HOWRAGHAT

DIST. KARBI ANGLONG
PIN-782481
Page No.# 503/679

12: SUNITA DAS
D/O KHOKA DAS
VILL- IRRIGATION COLONY
P.O. AND P.S. BAKALIA GHAT
DIST. KARBI ANGLONG
PIN-782482
VERSUS

THE STATE OF ASSAM AND 5 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-781006.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT
GOVT. OF ASSAM

DISPUR
GUWAHATI-781006

3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)
DISPUR
GUWAHATI-6.

4:THE JOINT SECRETARY

DEPARTMENT OF SECONDARY EDUCATION
KARBI ANGLONG AUTONOMOUS COUNCIL
DIPHU-782460

5:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM
DISPUR
GUWAHATI-6.

6:THE DIRECTOR OF SECONDARY EDUCATION
GOVT. OF ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. P J BARMAN
Page No.# 504/679

Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/5912/2021

MUKHESWAR REGON AND 8 ORS
S/O KANRAM REGON
R/O VILL-BURHASENCHOWA MISING GAON
P.O.-BHURAMARA
P.S.-KAMALABARI
DIST-MAJULI
ASSAM
PIN-785104
ASSISTANT TEACHER
SRI SRI ANIRUDHA DEV M.E. SCHOOL

2: LALIT CHANDRA DAS
SON OF SONDRA DAS
RESIDENT OF VILLAGE THAKURBARI
P.O.- CHAMAGURISATRA
P.S.- KAMALABARI
DISTRICT - MAJULI
ASSAM - 785104. ASSISTANT TEACHER
NAVAJYOTI M.E. SCHOOL

3: NIRANJAN PEGU
SON OF ALICHAN PEGU
RESIDENT OF VILLAGE BHEKELI GAON
P.O- KHAKANGURI
DISTRICT- MAJULI
ASSAM
PIN- 785108. ASSISTANT TEACHER
RENGAM JANAJATI BALIKA M.E.SCHOOL

4: SMT. PRABHA HAZARIKA
DAUGHTER OF KAMAL HAZARIKA
RESIDENT OF VILLAGE MOHKINA GAON
P.O.- BORGAYA NO.1
P.S.- KAMALABARI

DISTRICT - MAJULI
ASSAM
PIN- 785104
ASSISTANT TEACHER
HARIGHAT RANGALI BAHAR GIRLS M.E. SCHOOL.
Page No.# 505/679

5: SMT. RUNUMONI PAYENG
WIFE OF MEGHANATH PAYENG
RESIDENT OF VILLAGE RANDHANI CHUK GAON

P.O- MORITUNI
P.S.- KAMALABARI

DISTRICT - MAJULI
ASSAM
PIN- 785106
ASSISTANT TEACHER
PANCHAJYOTI JANA JATI M.E. SCHOOL

6: PRANJAL BORTHAKUR
SON OF MAHENDRA BORTHAKUR
RESIDENT OF VILLAGE - KALANI BARI

P.O.- GAYAN GAON
P.S.- BONGAON
DISTRICT - MAJULI
ASSAM
PIN- 785110
ASSISTANT TEACHER
GREZING KOIBARTA KOLONIBARI M.E. SCHOOL

7: CHANDRQA DHAR DAS
SON OF HEMKANTA DAS
RESIDENT OF VILLAGE DEKASENCHOWA

P.O. - CHAMUGURI SATRA
P.S.- BONGAON
DISTRICT - MAJULI
ASSAM
PIN - 785110
ASSISTANT TEACHER
AMGURI RONGDOI M.E. SCHOOL

8: AMAR JYOTI MILI
SON OF SALANG MILI

RESIDENT OF VILLAGE AJAR GURI MILI GAON

P.O.- JOKAI BOWA
P. S.- GARAMUR

DISTRICT - MAJULI
ASSAM
PIN - 785104
Page No.# 506/679

ASSISTANT TEACHER- MANIKPUR BOGORIGURI M.E. SCHOOL

9: JATIN CH. BORAH
SON OF KANDEUTI BORAH

RESIDENT OF VILLAGE - DEODI AATI GAON

P.O.- BENGENA ATI SATRA
P.S.- KAMALABARI
DISTRICT - MAJULI
ASSAM
PIN- 785106
ASSISTANT TEACHER
TRIBENI MISING JANAJATI M.E. SCHOOL
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
DISPUR
GUWAHATI-6

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.
Page No.# 507/679

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI - 19.
------------
Advocate for : MR. U K NAIR
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3774/2022

PURNIMA GOGOI AND 67 ORS
D/O - SHANTIRAM GOGOI
VILL - KHAGORI GAON
P.O. - PAHUMARA
P.S. - NORTH LAKHIMPUR
DISTRICT - LAKHIMPUR
PIN - 787031
RASHARAJ BEZBARUAH M.E.S.

2: DHANTI DEKA
S/O - LATE ANECHAR DEKA
VILL - TAPTALA
P.O. - TAPTALA
P.S. - BHURAGAON
DISTRICT - MORIGAON
PIN - 782121
SALMARAPAM M.E. SCHOOL

3: MRS. LABANYA PHUKAN RAJKHOWA
W/O - MR. HIRANYA RAJKHOWA
VILL - PANBARI (COLLEGEPARA)
P.O. - PANBARI
P.S. - NARAYANPUR
DISTRICT - LAKHIMPUR
PIN - 784164
KINAPATHAR JANAJATI M.E. SCHOOL

4: NABAJYOTI MILI
Page No.# 508/679

S/O - LATE BARMAUH MILI
VILL - JARIGURI
P.O. - SALMARA
P.S. - NORTH LAKHIMPUR
DISTRICT - LAKHIMPUR
PIN - 787052
JARIGURI PAKANIA M.E. SCHOOL

5: BASANTA PEGU
S/O - LATE ABHIRAM PEGU
VILL - LOLITY CHENGMARI
P.O. - KOHIYARBARI
P.S. - PANIGAON
DISTRICT - LAKHIMPUR
PIN - 787052
CHENGMARI M.E. SCHOOL

6: JEUTI NARAH
D/O - SURIN NARAH
VILL - BORGOYA KHAGORI
P.O. - BORGOYA KHAGORI
P.S. - NORTH LAKHIMPUR
DISTRICT - LAKHIMPUR
PIN - 787031
BORGOYA KHAGORI M.E. SCHOOL

7: GHANA KANTA BORI
S/O - DULIRAM BORI
VILL - BAMUDOLONI
P.O. - POHUMARA
DISTRICT - LAKHIMPUR
PIN - 787031
RANGANADI M.E.S.

8: TILAK BAHADUR CHETRY
S/O - LATE KHARGA BAHADUR CHETRY
VILL - MANDIRA
P.O. - MANDIRA
P.S. - BOKO
DISTRICT - KAMRUP
PIN - 781127
MANDIRA JOGI PARA M.E.S.

9: JUNUMAI DOLEY
D/O - MONI KANTA DOLEY
VILL - PATRICHUK MAJ GAON
P.O. - PATRICHUK
P.S. - GHILAMARA
Page No.# 509/679

DISTRICT - LAKHIMPUR
PIN - 787055
SWARGWSWAR PEGU M.E. SCHOOL

10: RANJITA PAYENG
D/O - PHULESWAR PAYENG
PUTABIL
P.S. - LAKHIMPUR
DISTRICT - LAKHIMPUR
PIN - 787032
RANGANADI DONI M.E.S.

11: ABDUL HAMID SHEIKH
S/O - ABDUS SATTAR
VILL - PANCHARATNA
P.O. - GOBINDAPUR
P.S. - GOALPARA
DISTRICT - GOALPARA
PIN - 783101
GOBINDAPUR M.E. SCHOOL

12: PARASHMONI CHUTIA
D/O - MULARAM CHUTIA
VILL - NAGPUR
P.O. - PATRICHUK
P.S. - GHILAMARA
DISTRICT - LAKHIMPUR
PIN - 787055
NAGPUR KARANGA S.C.M.E. SCHOOL

13: DASHIRAM TAID
S/O - BHULANATH TAID
VILL - ALIMUR BALIGOAN
P.O. - MORNOI BEBEJIA
P.S. - GHILAMARA
DISTRICT - LAKHIMPUR
PIN - 787055
ALIMUR SUMONI BENCHIRAM M.E.S

14: SANJIT KR.KHERKATARY
S/O - LATE BHADRA SINGH KHERKATARY
VILL - DHUNGLAGA
P.O. - RUPAHI
P.S. - SALBARI
DISTRICT - BAKSA
PIN - 781318
MADHAPUR M.D.D. M.E. SCHOOL
Page No.# 510/679

15: MRS. RANJANA DAS
D/O - LATE BAGAMAL DAS
VILL - MAJGAON
P.O. - MORNOI BEBEJIA
P.S. - GHILAMARA
DISTRICT - LAKHIMPUR
PIN - 787055
BALIJAN KOIBARTTA MIE.S.

16: RAJIB PEGU
S/O - KANIRAM PEGU
VILL. AKEN DIGHALI MUKH
P.O-KEKURI POMUA MIRI
P.S- DHAKUA KHANA DISTRICT - LAKHIMPUR
PIN-787055
AKEN DIGHALIMUKH TRIBLE GIRLS M.E.SCHOOL

17: MONOWARA BEGUM
D/O-ANOWAR HUSSAIN
VILL-NABI NAGAR P.O- BALAD MAR CHAR
P.S- GOALPARA DISTRICT-GOALPARA
PIN-783101
NABI NAGAR M.E. SCHOOL

18: ZAKIR HUSSAIN
S/O - ABDUR RASHID
VILL - MARKULA
P.O. - MARKULA
P.S. -BAGUAN
DISTRICT - GOALPARA
PIN - 783120
PANDOBA M.E. SCHOOL

19: KHEM BAHADUR KATOWAL
S/O - LATE KHARGA BAHADUR KATOWAL
VILL - SINGRI BANGALI
P.O. - SINGRI
P.S. - DHEKIAJULI
DISTRICT - SONITPUR
PIN - 784110
PIRAKATA M.E. SCHOOL

20: MUNIN ROY
S/O - MUKUNDA ROY
VILL - MAHARANI
P.O. - BAGHMARA BAZAR
P.S. - PATACHARKUCHI
DISTRICT - BARPETA
Page No.# 511/679

PIN - 781328
ABHIRAM M.E. SCHOOL

21: PINKU MODAK
S/O - LATE AMUKLYA MODAK
VILL - MADHAPUR
P.O. - RUPAHI
P.S. - PATACHARKUCHI
DISTRICT - BARPETA
PIN - 781318
MADAHAPUR M.D.D. ME SCHOOL

22: MRS. MANJU BORAH
D/O - LATE SUNANDRA BORAH
VILL - RAIDANGIA
P.O. - RAIDANGIA
P.S. - NARAYANPUR
DISTRICT - LAKHIMPUR
PIN - 784164
BAPUJI M.E. SCHOOL

23: MRS. BIDYA DUTTA
W/O - PUSHPA KR. DUTTA
VILL - JAL BHARI
P.O. - JAL BHARI
P.S. - DHAKUAKHANA
DISTRICT - LAKHIMPUR
PIN - 787055
MAHATMA ADARSHA M.E. SCHOOL

24: PARIMAL KANTI BARMAN
S/O - HALADHAR BARMAN
VILL - MARICHBARI
P.O. - DHUMER GHAT
P.S. - LAKHIPUR
DISTRICT - GOALPARA
PIN - 783330
M.J. M.E. MADRASSA

25: ARUN SAIKIA
S/O - LATE DURGESWAR SAIKIA
VILL - KARGNA
P.O. - PATRICHUK
P.S. - GHILAMARA
DISTRICT - LAKHIMPUR
PIN - 787055
MARNOI M.E. SCHOOL
Page No.# 512/679

26: SALIM DOLEY
S/O - DHANIRAM DOLEY
VILL - LAMUCHUK SARIYAM
P.O. - BILMUKH
P.S. - GHILAMARA
DISTRICT - LAKHIMPUR
PIN - 787053
LAMUCHUK HARIYANI M.E. SCHOOL

27: MRS. NABANITA DAS
W/O - MR. PRADIP DAS
VILL - BARKHAMTI GAON
P.O. - DIKRONG
P.S. - NARAYANPUR
DISTRICT - LAKHIMPUR
PIN - 784164
SRI SRI HARIDEV M.E. SCHOOL

28: PRANATI DAS
D/O - MAHALAL DAS
VILL. DOWARPAR
P.O.- NORAGAON
P.S.- PANIGAON
DIST. LAKHIMPUR
PIN - 787052
RANGANADI GIRLS M.E.S.

29: DIMBESWAR BARUAH
S/O - TILESWAR BARUAH
VILL. PULI NAHARANI
P.S.- BIHPURIA
DIST. LAKHIMPUR
PIN - 784165
NO.1 DHEMAGARH M.E.S.

30: KUNJALATA RAJKHOWA
D/O - PANIRAM RAJKHOWA
VILL. MOUT GAON
PO. PANIGAON
PS. PANIGAON
DIST. LAKHIMPUR
PIN - 787055
DR. B R AMBEDKAR M.E.S.

31: ABDUS SALAM BARBHUIYA
S/O MOSHAID ALI BORBHUYAN
VILL-BORBALI
P.O.-BORBALI
Page No.# 513/679

P.S.-MURAZHAR
DIST-HOJAI
PIN-782481
DAKHIN DEBOSTHAN ME SCHOOL

32: BAHARUL ISLAM
S/O - LATE ABDUL AZIZ
VILL. MOTHABARI
PO. JOYBHUM
PS. BAGUAN
DIST. GOALPARA
PIN-783129
MOTHABARI M.E.M.

33: ZAKIR HUSSAIN
S/O - ABDUL KASHEN
VILL. DARIR PAR
PO. BASHBARI
PS. BAGUAN
DIST. GOALPARA
PIN-783129
BAHAJIA M.E.M

34: MANUJ KUMAR DAS
S/O - LATE MAHADEV DAS
VILL. BALAHI
P.O. AND PS. GHILAMARA

DIST. LAKHIMPUR
PIN-787053
RUPAHI GIRLS M.E. SCHOOL

35: ARUNI BORAH
W/O - BHABA KANTA BORAH
VILL. NO.1 TENGAPATHAR
PO. RAIDONGIA
PS. NARAYANPUR
DIST. LAKHIMPUR
PIN-784164
BIGHALIBARI M.E. SCHOOL

36: JOY CHANDRA BORAH
S/O - NIREN BORAH
VILL. BIHPURIA
PS. NORTH LAKHIMPUR
DIST. LAKHIMPUR
UTTAR PULINAHARANI M.E.S.
Page No.# 514/679

37: BIPUL DOWARAH
S/O - LATE PITOW DOWARAH
VILL. JUTULIBARI
PS. NARAYANPUR
DIST. LAKHIMPUR
PIN-787033
BALIPATHAR MAJGAON M.E.S.

38: CHANDRA KANTA PHUKAN
S/O - DEBEN CHANDRA PHUKAN
VILL. NO.3 SIMALUGURI
PO. SIMALUGURI
DIST. LAKHIMPUR
COLLEGIATE ADARSHA M.E. SCHOOL

39: JATIN DUTTA
S/O - JOYRAM DUTTA
VILL- BHAGAMUKH
DHAKUAKHANA
DIST- LAKHIMPUR
RUHA M.E. SCHOOL

40: MD. RAIZ UDDIN
S/O MD. NIZAM UDDIN
VILL-KARAGARI GAON
P.O.-CHAPARBORI
P.S.-BARPETA
DIST-BARPETA ANCHALIK M.E. MADRASSA (HATIRTARI)

41: MRS. MEERA DAIMARI
D/O - BABULI BORO
VILL. GHATUA PATHAR
PO. GHATUA
PS. THELAMARA
DSIT. SONITPUR
PIN-784149
BARBIL M.E. SCHOOL

42: MOFRUZA BEGUM
D/O - OSMAN GONI
VILL. KATANI GAON
PO AND PS. THELAMARA
DIST. SONITPUR
PIN-784149
DA-GAON ANCHALIK M.E. SCHOOL

43: BHONMONI DUTAA
W/O - RABIRAM BHUYAN
Page No.# 515/679

VILL. RANTIJAN
PO. KUHIARBARI
PS. PANIGAON
DIST. LAKHIMPUR
PIN- 787052
RADHKRISHAN M.E. SCHOOL

44: DALIMI KALITA
D/O - KHIREN KALITA
VILL. KARIPARA PT.3
PO. CHAKLA
P.S. MATIA
DIST. GOALPARA
PIN - 783125
DAHELA M.E.S.

45: JUGANANDA TAID
S/O- BOLURAM TIDE
VILL. 1 NO. PARGHAT
P.O- MORNOI
BEBEJIA
P.S- GHILAMARA
DIST- LAKHIMPUR
PIN- 787055
1 NO. PARGHAT MES

46: PRASANNA CHUTIA
S/O- PHULAM CHUTIA
VILL. CHARIKRIA
P.O- KEAKURI
P.S- DHAKUAKHANA
DIST- LAKHIMPUR
PIN- 787055
CHARISUTI MUKH MES

47: RUPA MILI
W/O- HARENDRA MILI
VILL. AMARA GURI DHANGDHARA
P.O- AO
GURI DHANGDHARA
P.S- DHAKUAKHANA
DIST- LAKHIMPUR
PIN- 787055
NAVA CHAWREK MES

48: MALIN MEDHI
S/O- LT. MEDA RAM MEDHI
VILL. KAMAGAON
Page No.# 516/679

P.O- KAMAGAON
P.S- SARBHOG
DIST- BARPETA
PIN- 781317
KHARIJA BIJNI GIRLS ME

49: NABIN BASUMATARY
S/O- LT. KALARAM BASUMATARY
VILL. JENGRENGPARA
P.O- KALPANI BAZAR
P.S- GOBARDHANA
DIST- BAKSA
PIN- 781315
JERGRENGPARA MES

50: HEMLATA NATH
W/O- UDHAB CH. NATH
VILL. 3 NO. LARKUCHI (GORAKSHATTARY)
P.O- RAMPUR
P.S- MUKALMUA
DIST- NALBARI
PIN- 781312
RAULY M.E SCHOOL

51: PURABI DOLEY
D/O- CHAKABHAL DOLEY
VILL. BAGHMARA
P.O- 2 NO BARSHAMUKH
P.S- GHILAMARA
DIST- LAKHIMPUR
PIN- 787055
BAGHMARA M.E SCHOOL

52: MAMONI GOGOI
D/O- LT. BAGEN GOGOI
VILL. CHAKULI
P.O- MAHEMARI
P.S- GHILAMARA
DIST- LAKHIMPUR
PIN- 787055
KARHA BALAHI M.E SCHOOL

53: MRS USHARANI SAIKIA
W/O SRI KRISHNA DAS
VILL-BOICHAGAON
P.O. AND P.S.-PANIGAON
DIST-LAKHIMPUR
SATI RADHIKA GIRLS M.E. SCHOOL
Page No.# 517/679

54: SEWALI RABHA
W/O- DHANBAR RABHA
VILL. MASLAM PT 1
P.O- KOTHAKUTHI
P.S- DHUPDHARA
DIST- GOALPARA
PIN- 783123
MADANG TILAPARA ME SCHOOL

55: RENUMAI DOLEY
D/O- BHIMKANTA DOLEY
VILL. KHAJUA MILI
P.O- KHAJUA PATIR
P.S- DHAKUAKHANA
DIST- LAKHIMPUR
PIN- 787055
KHAJUA KHERKATA GIRLS MES

56: BHAKTA RAM BARMAN
S/O- HARENDRA NARAYAN BARMAN
VILL. BAUSATARI
P.O- DHUMEARGHAT
P.S- LAKHIPUR
DIST- GOALPARA
PIN- 783330
PACHIM RAKHALKILL MES

57: JAYANTA SAIKIA
S/O- HARAKANTA SAIKIA
VILL. KHAGA
P.O- KHAGA
P.S- PANIGAON
DIST- LAKHIMPUR
PIN- 787052
KUTUHAGURI JANAJATI ME SCHOOL

58: SWARNA MONI DAS
D/O- HARA KANTA DAS
VILL- KAHUA ATI P.O- BORSHILA
PS- MIKIRBHETA
DHANIRAM BARUAH GIRLS M E SCHOOL

59: JAMILA KHATUN
W/O- NASAR UDDIN
VILL- GORIABORI GAON
PO- LUCHANABORI
PS- MOIRABARI
Page No.# 518/679

DIST- MORIGAON ASSAM
PUB TUMUKABORI ME M

60: DIBAKAR NATH
S/O- BISHNU RAM NATH
VILL- BORIBANDHA
PO- BORIBANDHA
PS- LAHORIGHAT
DIST- MORIGAON
SUKUTIPUTA ME SCHOOL

61: MRS CHITRA DEKA
W/O- BASANTA DEKA
VILL- BETANI
PO- DOMAL
PS- DHARAMTUL
DIST- MORIGAON
SARU SINGHA DEKA ME SCHOOL

62: JADU NANDA NATH
S/O- DHIREN CHANDRA NATH
VILL- BOR BAGUAN
PO- BAGUAN
PS- BAGUAN DIST- GOALPARA
PANDOBA RABHAPARA M.E. SCHOOL

63: SWORNABALA BORO
S/O- LATE BATISH CHANDRA BORO
VILL- GOMURA
P.O- BHALAGURI
P.S- PATACHARKUCHI
DIST- BARPETA
NARSHINGBARI MES

64: ABDUL RAHIM
S/O- LATE MD. HABIB
J.B ROAD TEZPUR
P.O AND P.S- TEZPUR
DIST- SONITPUR
SONITPUR ME MADRASSA

65: RAMPRASHAD PEGU
S/O- LATE PANIRAM
VILL- MAJOR CHAPORI
P.O- ACHERAKATA BALIJAN
P.S- PANIGAON
DIST- LAKHIMPUR
MAJORCHAPORI M.E SCHOOL
Page No.# 519/679

66: GOPINATH DOLEY
S/O- LATE PUDHAR DOLEY
VILL- CHARANG GAON
P.O- DAFALAKATA
P.S- PANIGAON
DIST- LAKHIMPUR
LIGIRAMUKH CHARANG ME SCHOOL

67: BHUBANESHWAR PATHAK
S/O- LT. LABO RAM PATHAK
VILL- CHEKI
P.O- HATHINAPIR
P.S- PATACHARKUCHI
DIST- BAJALI
BAHBARI NARSHING BAR MES

68: MOUSHUMI BEGUM
W/O- JEHRUL HAQUE
VILL- DAMPUR (KHANDAPARA)
P.O- DAMPUR
P.S- HAJO
DIST- KAMRUP (R)
AZARA KEOTPARA ME SCHOOL
VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
------------
Advocate for : MR. S SAHU
Advocate for : GA
Page No.# 520/679

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/759/2021

SIMALUGURI COLLEGIATE ADARSHA HIGH SCHOOL AND 2 ORS
(REP. BY ITS SECY. CUM HEADMASTER
SRI HEMEN GOGOI
AGE ABOUT- 48 YEARS)
VILL./P.O. SIMALUGURI
P.S. BIHPURIA
DIST.- LAKHIMPUR (ASSAM)
PIN- 784165

2: AMBIKAPUR HIGH SCHOOL
(REP. BY ITS SECY. CUM HEADMASTER SRI TARAMAN LIMBU
AGE ABOUT- 52 YEARS)
VILL- AMBIKAPUR
P.O. NATUN BALIJAN (SADIA)
DIST.- TINSUKIA (ASSAM)
PIN- 786158

3: SINGIMARI GIRLS HIGH SCHOOL
(REP. BY ITS SECY. CUM HEADMASTER SMTI. KALPANA BORAH AGE
ABOUT- 54 YEARS)
VILL- RAJAGAON
P.O. BORPANI
DIST.- NAGAON (ASSAM)
PIN- 782450
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY-6

2:THE COMM. AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
DISPUR
GHY-6

3:THE PRINCIPAL SECRETARY
FINANCE DEPT.
GOVT. OF ASSAM
DISPUR
GHY-6
Page No.# 521/679

4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19

5:THE BOARD OF SECONDARY EDUCATION
ASSAM
REP. BY ITS SECY.
BAMUNIMAIDAN
GHY-21
------------
Advocate for : MR. A H ALAMGIR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/5594/2022

LUHITA DOLEY AND ANR.
W/O- PURNANANDA PEGU

R/O- UDAIPUR
JONAI

P.O AND P.S- JONAI

DIST- DHEMAJI
ASSAM

2: JYOTI DOLEY
W/O- PINKU PEGU

R/O- AGAM DOLUNGM
P.O AND P.S- JONAI

DIST- DHEMAJI
ASSAM
VERSUS

THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
HIGHER EDUCATION DEPARTMENT
DISPUR
GUWAHATI-781006
KAMRUP METROPOLITAN DISTRICT
Page No.# 522/679

ASSAM

2:THE DIRECTOR OF HIGHER EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-781019
KAMRUP METROPOLITAN DISTRICT
ASSAM

3:THE DISTRICT LEVEL SCRUTINY COMMITTEE
DHEMAJI
ASSAM

REP. BY ITS CHAIRMAN
THE DEPUTY COMMISSIONER
DHEMAJI
ASSAM

4:THE MANAGING COMMITTEE OF JONAI GIRLS COLLEGE
DHEMAJI
ASSAM
------------
Advocate for : MR S BORTHAKUR
Advocate for : SC
HIGHER EDU appearing for THE STATE OF ASSAM AND 3 ORS.

Linked Case : WP(C)/2656/2024

MALAYA KALITA
WIFE OF BISESWAR KALITA

RESIDENT OF PANCHAWATI
SILPUKHURI

P.S.- CHANDMARI
DIST.- KAMRUP(M)

ASSAM
PIN- 781003.

VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
Page No.# 523/679

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA
ASSAM
GUWAHATI-19.
------------
Advocate for : MR. M P SARMA
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/2225/2022

KUNTALA DEKA AND 7 ORS
W/O- AMUJ KR. MAJUMDAR
R/O- RUPNAGAR
HOUSE NO. 1
SANKARDEV PATH
KAMRUP (M)
GUWAHATI- 32

SCHOOL- MADHAB DAS HIGH SCHOOL

2: JONALI DAS
W/O-HEMANGA CHOUDHURY
R/O- GMC ROAD
KACHARI BASTI
HOUSE NO. 48
KAMRUP (M)

GUWAHATI- 32
SCHOOL- DISPUR UDAYACHAL HIGH SCHOOL

3: ARCHANA KALITA
W/O- GUNA HAZARIKA
Page No.# 524/679

R/O- JUTIA MANDAKINI UJJAL NAGAR
MANDAKINI PATH
KAHILIPARA

KAMRUP (M)

GUWAHATI- 19
SCHOOL- TIWA NAGAR HIGH SCHOOL

4: KABITA TALUKDAR
W/O- JAYANTA BARMAN
R/O- KRISNANAGART
NANDANPUR PATH
P.O- JAPORIGOG
P.S - DISPUR

KAMRUP (M)
ASSAM
GUWAHATI- 05
SCHOOL- BONDA ANCHALIK HIGH SCHOOL

5: REZAK ALI
S/O- LATE CHOWKAT ALI
VILL AND P.O- HABLAKHA
P.S- HAJO
DIST- KAMRUP (M)
ASSAM
PIN-- 781102
SCHOOL- SAYEDA ANOWARA TAIMUR HIGH SCHOOL

6: PARAN ALI
S/O-ARMAN ALI
R/O- VILL KONWARPUR
P.O- KHOPONI KUCHI
P.S- HAJO
DIST-KAMRUP PIN-781102
SCHOOL- B.K.A.F HIGH SCHOOL

7: PRANETA BAYAN
W/O-KAPIL KUMAR TALUKDAR
R/O- VILLAGE BAHARI (MANDALPARA)
P.O- BAHARIHAT
P.S- TARABARI
DIST BARPETA
ASSAM
PIN-781302

SCHOOL- G.O.C JANATA HIGH SCHOOL
Page No.# 525/679

8: SUNANDA MORAL
S/O KRISHNA KANTA MORAL
VILL. BAHARI
P.O BAHARIHAT
P.S TARABARI
DIST. BARPETA
ASSAM
PIN- 781302
SCHOOL PANCHAGRAM HIGH SCHOOL.
VERSUS

THE STATE OF ASSAM AND 6 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM
DISPUR
GHY-06

2:THE ADDL. CHIEF SECRETARY
THE CHIEF SECRETARY TO THE GOVT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
ASSAM
DISPUR
GHY-06

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
TO THE GOVT OF ASSAM
DISPUR
GHY-06

4:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWHATI-06
DIST-KAMRUP(M)
ASSAM

5:THE SECRETARY
TO
THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWHATI-06
DIST-KAMRUP(M)
ASSAM

6:THE SECRETARY
Page No.# 526/679

LEGISLATIVE DEPARTMENT
GOVT. OF ASSAM

DISPUR
GUWHATI-06
DIST-KAMRUP(M)
ASSAM

7:THE DIRECTOR
OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
------------
Advocate for : MR. A R BHUYAN
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/5952/2021

RAJIB CH BHUYAN AND 53 ORS
SON OF LATE NANDESWAR BHUYAN
VILLAGE KAKODUNGA CHOMUA GAON
P.O.- NAMKHATOWAL
DISTRICT - GOLAGHAT
ASSAM
PIN- 785626
ASSISTANT TEACHER
KAKODONGA PURBANCHALIK M.E. SCHOOL

2: MOTILAL DAS
SON OF DEWRAM BHARALI
VILLAGE - PANBARI
P.O. - BORJURI
DISTRICT - GOLAGHAT
ASSAM - 785612
ASSISTANT TEACHER
PANBARI ANUSUCHIT JATI ARU JANA JATI M.E. SCHOOL

3: RAMESWAR BORA
SON OF LATE KAMAL BORA
VILLAGE - DAPATHAR
P.O. CHUKIAPATHAR

DISTRICT - GOLAGHAT
ASSAM - 785621
Page No.# 527/679

ASSISTANT TEACHER
BAPUJI M.E. SCHOOL

4: TULSHI HANDIQUE
SON OF MODAN HANDIQUE
VILLAGE - BILPATHER
P.O. - NAOJAN

DISTRICT - GOLAGHAT
ASSAM - 785603
ASSISTANT TEACHER
BILPATHAR M.E. SCHOOL

5: MOHANTA DOLEY
SON OF LATE GONGARAM DOLEY
VILLAGE 1 NO. BALIJAN ADARSHA MISING GAON

P. O. - BALIJAN
BOKAKHAT

DISTRICT - GOLAGHAT
ASSAM - 785612
ASSISTANT TEACHER
KAZIRANGA RHINO LAND M.E. SCHOOL

6: JIBON PEGU
SON OF SRI BIPIN PEGU
VILLAGE BOKURA GAON
P.O. - BAHGURI
DISTRICT - GOLAGHAT
ASSAM - 7851614
ASSISTANT TEACHER
MILON JANAJATI M.E. SCHOOL

7: MOLARAM CHUTIA
SON OF TIKHESWAR CHUTIA
VILLAGE RAJAPUKHURI
P.O.- RAJAPUKHURI
DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
RENGMAI M.E. SCHOOL

8: SMT. MAMONI DAS
DAUGHTER OF LATE MAHATRAM DAS
VILLAGE - BHAGYAPUR
P.O. - FALLANGANI
DISTRICT - GOLAGHAT
Page No.# 528/679

ASSAM - 785621
ASSISTANT TEACHER
BHAGYAPUR M.E. SCHOOL

9: BUDHESWAR GOWALLA
SON OF PARSHU GOWALA
VILLAGE - GOHAIN GAON
P.O. - GOHAIN GAON
SARUPATHAR
DISTRICT - GOLAGHAT
ASSAM
PIN- 785621
ASSISTANT TEACHER
ANANDA GOWALA M.E. SCHOOL

10: REBA SAIKIA
SON OF LATE KHUTIRAM SAIKIA
VILLAGE - CHANGPUL
P.O. - DAPATHAR

DISTRICT - GOLAGHAT
ASSAM - 785602
ASSISTANT TEACHER
ADARSHA M.E. SCHOOL

11: SMT. PADUMI BORAH
DAUGHTER OF CHANIRAM BORA
VILLAGE NO.2 FALLANGANI
P.O-FALLANGANI
DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
GERUKANI KUSHAL KONWAR M.E. SCHOOL

12: SANJIB KR. BORAH
SON OF LATE PUNIRAM BORAH
VILLAGE PURANIMATI BHAKAT GAON

P.O. - NABHANGA
DISTRICT - GOLAGHAT
ASSAM
PIN- 785614

ASSISTANT TEACHER
PURANIMATI BHAKOTGAON M.E. SCHOOL

13: RANJU GOGOI
SON OF LATE LAKHIRAM GOGOI
Page No.# 529/679

VILLAGE BON BAGICHA (BOHUPATHAR)
P.O.- BHOLAGURI
DISTRICT - GOLAGHAT
ASSAM
PIN - 785611

ASSISTANT TEACHER
BALYA BIKASH M.E. SCHOOL

14: SMT. HEMOPROVA HAZARIKA
DAUGHTER OF DEHIRAM HAZARIKA
VILLAGE HABIGAON
P.O. - RONGAMATI
DISTRICT - GOLAGHAT
ASSAM - 785614
ASSISTANT TEACHER
RANGALITING PURBAPUR M.E. SCHOOL

15: SMT. BOBITA SAIKIA
DAUGHTER OF LATE MALIRAM SAIKIA
VILLAGE - RATANPUR
P.O. - BILGAON

DISTRICT - GOLAGHAT
ASSAM - 785602
ASSISTANT TEACHER
DHONSIRI M.E. SCHOOL

16: SMT. BONTI MAHANTA
DAUGHTER OF BISHNU PRASAD MAHANTA
VILLAGE - LANTHA
P.O. - BORPATHAR
DISTRICT - GOLAGHAT
ASSAM - 785602
ASSISTANT TEACHER
LANGTHA M.E. SCHOOL

17: SMT. BINU BORAH
DAUGHTER OF LATE AKONMAN BORAH
VILLAGE- PURONIMATI BHAKAT GAON

P.O.- NA-BHANGA
DISTRICT - GOLAGHAT
ASSAM
PIN- 785614

ASSISTANT TEACHER
PURANIMATI BHAKATGAON M.E. SCHOOL
Page No.# 530/679

18: ATMARAM MORANG
SON OF UMARAM MORANG
VILLAGE NO.1 KEKURI GAON
P.O. BILGAON
DISTRICT - GOLAGHAT
ASSAM - 785602
ASSISTANT TEACHER
KEKURI JANA JATI M.E. SCHOOL

19: SUMANTA GOGOI
SON OF LATE MADHAB GOGOI
VILLAGE - KOROIGHAT
P.O. - URIAMGHAT

DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
SARASWATI SIMANTA M.E. SCHOOL

20: POLASHMONI BORUAH
SON OF PUNA BORUAH
RESIDENT OF VILLAGE 5 NO. RONGBONG PATHAR
P.O.- KANAIGHAT
DISTRICT - GOLAGHAT
ASSAM - 785699

ASSISTANT TEACHER
RANGBONG M.E. SCHOOL

21: AJIT BARUAH
SON OF DINARAM BORUAH
VILLAGE - THURAJAN
P.O. - ULTAJAN
DISTRICT - GOLAGHAT
ASSAM - 785702
ASSISTANT TEACHER
NO. 2 BALIJAN CHAH JONAJATI M.E. SCHOOL

22: AJOY BOSUMATARY
SON OF KAHIRAM BOSUMATARY
VILLAGE - THURIBARI
P.O. - DHUPGURI

DISTRICT - GOLAGHAT
ASSAM - 785601
ASSISTANT TEACHER
MADHYAMPUR JANA JATI M.E. SCHOOL
Page No.# 531/679

23: ANJANA HAZARIKA
DAUGHTER OF LATE JOGAT HAZARIKA
VILLAGE KOCHARIHAT CHINATOLLY

P.O. - CHINATOLLY
DISTRICT - GOLAGHAT
ASSAM
PIN - 785621

ASSISTANT TEACHER
NABHETA M.E. SCHOOL

24: BUDHESWAR BASUMATARY
SON OF LATE HARINDRA BASUMATARY
VILLAGE NO.2 LAKHIPATHAR
P.O.- DHUPGURI
DISTRICT - GOLAGHAT
ASSAM
PIN -785601
ASSISTANT TEACHER
GYANDEEP M.E. SCHOOL

25: SMT. KIRAN PROVA BORAH
DAUGHTER OF LATE BHADRAKANTA BORA
RESIDENT OF VILLAGE 2 NO. MURPHULONI

P.O.- MURPHULONI
DISTRICT - GOLAGHAT
ASSAM
PIN- 785621

ASSISTANT TEACHER
PHULBARI M.E. SCHOOL

26: BUDHIN BORAH
SON OF LATE BHOGESWAR BORAH
VILLAGE - FALLANGANI NAMGHURIYA

P.O.- FALLANGANI
DISTRICT - GOLAGHAT
ASSAM
PIN - 785621

ASSISTANT TEACHER
ARUNODOI M.E. SCHOOL

27: SMT. SWAPNA DOLEY
Page No.# 532/679

DAUGHTER OF DENESWAR DOLEY
RESIDENT OF VILLAGE BAGHEDHARA GAON

P.O. - GOMARIGURI
DISTRICT - GOLAGHAT
ASSAM
PIN- 785705

ASSISTANT TEACHER
BAGHEDHORA JONAJATI M.E. SCHOOL

28: SMT. JONMONI BORA
DAUGHTER OF LATE PURNAKANTA BORA
VILLAGE - BORJAN GAON
P.O. - BORJAN
DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
BHADRESWAR BORA GIRLS M.E. SCHOOL

29: NATHURAM DHANWAR
SON OF LATE PATRAS DHANWAR
VILLAGE - NO. 5 THURAJAN GAON

P.O. - ULTAJAN
DISTRICT - GOLAGHAT
ASSAM
PIN - 785621

ASSISTANT TEACHER
NO. 5 THURAJAN BONUWA M.E. SCHOOL

30: SIBA SAWASI
SON OF MALBHOG SAWASI
RESIDENT OF VILLAGE BURALIKSON GAON

P.O. - KOTHALGURI
DISTRICT - GOLAGHAT
ASSAM
PIN - 785621

ASSISTANT TEACHER
BORPHALONG BAGISA M.E. SCHOOL

31: SMT. TARU DUTTA
DAUGHTER OF LATE GOLAP DUTTA
VILLAGE - GORIA BORPATHAR
P.O. - GORIA BORPATHAR
Page No.# 533/679

DISTRICT - GOLAGHAT
ASSAM
PIN - 785621

ASSISTANT TEACHER
MOHURAMUKH GIRLS M.E. SCHOOL

32: KHAGEN NATH
SON OF LATE HEMKANTA NATH
RESIDENT OF VILLAGE HAUTLEY NATH GAON
P.O. - MOWKHOWA
DISTRICT - GOLAGHAT
ASSAM
PIN - 785621

ASSISTANT TEACHER
HOUTLEY HABICHOWA M.E. SCHOOL

33: BONDITA BORAH CHUTIA
WIFE OF DHRUBA JYOTI CHUTIA
VILLAGE - CHAKIAL GAON
P.O. - CHAKIAL
DISTRICT - JORHAT
ASSAM
PIN - 785108
ASSISTANT TEACHER
SRIMANTA M.E. SCHOOL

34: KHOGEN CH. SAIKIA
SON OF LATE SARUPAI SAIKIA
VILLAGE - CHAKIAL GAON
P.O. - CHAKIAL
DISTRICT - JORHAT
ASSAM
PIN - 785108
ASSISTANT TEACHER
SRIMANTA M.E. SCHOOL

35: KAMDEV TANTI
SON OF LATE SINDHUMONI TANTI
VILLAGE - HAUTLEY T. E.
P.O. - HAUTLEY
DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
HOUTOLI PURONIMATI M.E. SCHOOL

36: ARUN NAYAK
Page No.# 534/679

SON OF BADAN NAYAK
VILLAGE - HAUTLEY T.E.
P.O. - HAUTLEY
DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
HOUTOLI PURONIMATI T. E. M.E. SCHOOL

37: MD. SALIM ALI
SON OF LATE ISMAIL ALI
VILLAGE - FETA BOSTI
P.O. - FETA GAON

DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
NAHORDUNGA M.E. SCHOOL

38: NOGEN KURMI
SON OF LATE GHONO KURMI
VILLAGE - BORUAKHAT GAON

P.O. - BADULIPAR
DISTRICT - GOLAGHAT
ASSAM
PIN - 785614
ASSISTANT TEACHER
BUTALIKHOWA BAGICHA M.E. SCHOOL

39: RASHMIREKHA BORAH
DAUGHTER OF CHIDA BORA
VILLAGE - KAILAKHAT
P.O. - BOKAKHAT
DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
KAILAKHAT M.E. SCHOOL

40: KAMALUDDIN AHMED
SON OF LATE KHERAJUDDIN AHMED
VILLAGE - NAHARANI MAZGAON
P.O. - NAHARANI
DISTRICT-- GOLAGHAT
ASSAM

PIN - 785618

ASSISTANT TEACHER
Page No.# 535/679

MAJGAON GIRLS M.E. SCHOOL

41: SIRAJUDDIN AHMED
SON OF LATE NOZIR ALI
VILLAGE - NAHARANI MAZGAON
P.O. - NAHARANI
DISTRICT - GOLAGHAT
ASSAM

PIN - 785618

ASSISTANT TEACHER
MAJGAON GIRLS M.E. SCHOOL

42: MAHMUDA BEGUM
DAUGHTER OF SOHIBUDDIN AHMED
VILLAGE - BATIPORIA
P.O. - BATIPORIA
DISTRICT - GOLAGHAT
ASSAM - 785618
ASSISTANT TEACHER
BATIPORIA M.E. SCHOOL

43: GULJAHAN BEGUM
DAUGHTER OF USUF ALI AHMED
VILLAGE - BATIPORIA
P.O. - BATIPORIA

DISTRICT - GOLAGHAT
ASSAM - 785618
ASSISTANT TEACHER
BATIPORIA M.E. SCHOOL

44: DHRUBAJYOTI BORDOLOI
SON OF LATE MANIC BORDOLOI
VILLAGE - DOLOI GAON
P.O. - MOHEEMA

DISTRICT - GOLAGHAT
ASSAM - 785621
ASSISTANT TEACHER
BHAGDHARA ZALOKIA BARI M.E. SCHOOL

45: SAMIR TANTI
SON OF DEBENDRA NATH TANTI
VILLAGE - HAUTLEY T.E.
P.O. - HAUTLEY
DISTRICT - GOLAGHAT
Page No.# 536/679

ASSAM - 785621
ASSISTANT TEACHER
HABICHOWA BORPATHAR M.E. SCHOOL

46: JOYRAM GONJU
SON OF MOHAN GONJU
VILLAGE - BUTOLIKHOWA
P.O. - BADULIPAR
DISTRICT - GOLAGHAT
ASSAM - 785611
ASSISTANT TEACHER
BUTOLIKHOWA BAGICHA M.E. SCHOOL

47: GOJENDRA PATHORI
SON OF LATE MANIK PATHORI
VILLAGE GULUNGTEMERA
P.O.-BADULIPAR
DISTRICT - GOLAGHAT
ASSAM - 785611
ASSISTANT TEACHER
DISOI PORIA JANAJATI M.E. SCHOOL

48: RAJEN THAKURI
SON OF PREM KUMAR THAKURI
VILLAGE - CHUNGAJAN MAJGAON
P.O. - CHUNGAJAN
DISTRICT - GOLAGHAT
ASSAM

PIN - 785601
ASSISTANT TEACHER
AMGURI M.E. SCHOOL

49: DHAN KALITA
SON OF LATE NAREN KALITA
VILLAGE - NO.2 DAMUDAR GAON

P.O. - NAOJAN
DISTRICT - GOLAGHAT
ASSAM
PIN - 785601

ASSISTANT TEACHER
SWAHID DEBESWAR BORA M.E. SCHOOL

50: PRABHAT SARMA
SON OF UMESWAR SARMA
VILLAGE NO.2 KOIRI GAON
Page No.# 537/679

P.O. - NAOJAN
DISTRICT - GOLAGHAT
ASSAM - 785601
ASSISTANT TEACHER
KOIRIGAON M.E. SCHOOL

51: RATUL BORA
SON OF LATE KAMAL BORA
VILLAGE - PURAJANGHAL
P.O. - DHOLAGURI

DISTRICT - GOLAGHAT
ASSAM - 785613
ASSISTANT TEACHER
PURAJANGHAL M.E. SCHOOL

52: SMT. SIMITA CHETRY
DAUGHTER OF RATNA BAHADUR CHETRY
VILLAGE - BISHNUPUR
P.O. - URIAMGHAT
DISTRICT - GOLAGHAT
ASSAM - 785602
ASSISTANT TEACHER
GYANPEETH SIMANTA M.E. SCHOOL

53: JITEN BHUYAN
SON OF LATE GOBIN BHUYAN
VILLAGE - UZIR GAON
P.O.- NAMKHATOWAL
DISTRICT - GOLAGHAT
ASSAM - 785601
ASSISTANT TEACHER
PUB KACHOMARI M.E. SCHOOL

54: BIRINDA PHUYEL
DAUGHTER OF LATE GUNIRAM PHUYEL
VILLAGE - HATIDUBI
P.O. - URIAMGHAT

DISTRICT - GOLAGHAT
ASSAM - 785602
ASSISTANT TEACHER
SARASWATI SIMANTA M.E. SCHOOL
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM
Page No.# 538/679

DISPUR
GUWAHATI - 6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

3:THE PRINCIPAL SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
DISPUR
GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI - 781006.

7:THE SECRETARY
LEGISLATIVE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI - 19.
------------
Advocate for : MR. U K NAIR
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/525/2023
Page No.# 539/679

ARCHANA DAS AND 6 ORS
D/O- DHARMESWAR DAS

VILLAGE- KUMAR GAON

P.S.- MANIKPUR (DOMPARA)

DISTRICT- BONGAIGAON
ASSAM.

2: TAZER ALI AHMED
S/O- FAZAR ALI AHMED

VILLAGE- SALABILA NO. 2

P.O.- SALABILA

DISTRICT- BONGAIGAON
ASSAM.

3: BHUMIDHAR KALITA
S/O- GOTHO RAM KALITA

VILLAGE- BECHIMARI

P.O. ADLAGURI

DIST.- BONGAIGAON
ASSAM.

4: ABDUL MOTALEB
S/O- MUNSER ALI

VILLAGE- BASHBARI NO. 1

P.O. SALABILA

DIST.- BONGAIGAON
ASSAM.

5: ABU SHAMA AHMED
S/O- AZMAT ALI AHMED

VILL- MATRAGHOLA

P.O.- KIRTONPARA
Page No.# 540/679

P.S.- ABHAYAPURI

DIST.- BONGAIGAON

ASSAM.

6: RUP BHANU KHATUN
D/O- MD. KITAB ALI

VILL- KHUDRAKUSHI

P.O.- BALAGAON

DIST.- BARPETA.

7: NIRANJAN MONDAL
S/O- PRANESWAR MANDAL

VILLAGE- NOWAPARA NO. 2

P.S.- MANIKPUR

DIST.- BONGAIGAON
ASSAM

PIN- 783392.
VERSUS

THE STATE OF ASSAM AND ANR
REPRESENTED BY SECRETARY TO THE GOVT. OF ASSAM

SCHOOL EDUCATION DEPARTMENT (FORMERLY SECONDARY EDUCATION
DEPARTMENT)

DISPUR
GUWAHATI-6.

2:THE DIRECTOR OF SCHOOL EDUCATION DEPARTMENT
(FORMERLY THE EDUCATION SECONDARY DEPARTMENT)

KAHILIPARA
GUWAHATI- 781019.
------------
Advocate for : MR. M DUTTA
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND ANR
Page No.# 541/679

Linked Case : WP(C)/141/2018

SUNAICHERRA TEA GARDEN M.E. SCHOOL
REP. BY ITS HEADMASTER AMIYO KANTA DEB
S/O. JITENDRA KANTA DEB
VILL. SUNAICHERRA T.E.
P.O. GAMARIA
DIST. KARIMGANJ
ASSAM.

2: MADHURBAND M.E. SCHOOL

REP. BY ITS HEAD MASTER MONORUZZAMAN

S/O. ABDUL MANNAN
VILL. MADHURBAND
P.O. BURUNGA
DIST. KARIMGANJ
ASSAM

3: DASGRAM MODEL M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL FATTHA
S/O. ABDUL ROUF
VILL. DASGRAM
P.O. DASGRAM
DIST. KARIMGANJ
ASSAM.

4: BHURUNGA PUNGEE M.E. MADRASSA

REP. BY ITS HEADMASTER AMINUL HOQUE CHOUDHURY
S/O. LT. MOINUL HOQUE CHOUDHURY
VILL. CHERRAGAON
P.O. BHURUNGA
DIST KARIMGANJ
ASSAM

5: BARTHAL M.E. SCHOOL
REP. BY ITS HEADMASTER NAZRUL ISLAM
S/O. HAZI MUJAMMIL ALI
VILL. BARTHAL
P.O. KATABARI
DIST. KARIMGANJ
ASSAM

6: BALIA GUNAI M.E. SCHOOL
Page No.# 542/679

REP. BY ITS HEADMASTER ABDUL BASIT
S/O. LT. ANSAR HUSSAIN
VILL. KHILORBAND
P.O. BHURUNGA
DIST. KARIMGANJ
ASSAM.

7: KRISHNA KANTA SINHA M.E. SCHOOL

REP. BY ITS HEADMASTER RAKHAL SINHA
S/O. LT. HARAPRASAD
VILL. HAZARICHAK
P.O. PATHERKANDI
DIST. KARIMGANJ
ASSAM

8: CHANDRAPUR PUBLIC M.E. SCHOOL

REP. BY ITS HEADMASTER ASHISH CHAKRABARTY
S/O. HARI NARAYAN CHAKRABARTY
VILL. CHANDRAPUR
P.O. RAKESH NAGAR
DIST. KARIMGANJ
ASSAM

9: HOITARKHA M.E. SCHOOL
REP. BY ITS HEADMASTER ABDUL NAYEEM TAPADDAR
S/O. LT. ABDUL HAMID TAPADDAR
VILL. KANDIGRAM
P.O. KANAIBAZAR
DIST. KARIMGANJ
ASSAM.

10: DEOLA KHAL M.E. SCHOOL

REP. BY ITS HEADMASTER RAJESH SINHA
S/O. LT. MOHENDRA KUMAR SINHA
VILL. DEOLAKHAL
P.O. TINAKHAL
DIST. KARIMGANJ
ASSAM

11: NIBARAN CHANDRA LASKAR M.E. SCHOOL

REP. BY ITS HEADMASTER BIRENDRA LAL ROY
S/O. NARESH CHANDRA ROY
VILL. PINNAGAR
P.O. GIRISHGANJ BAZAR
Page No.# 543/679

DIST. KARIMGANJ
ASSAM.

12: BIDYANAGAR CHA BAGAN SRAMIK M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL MANAF
S/O. LT. ABDUL AZIZ
VILL. BIDYANAGAR
P.O. BIDYANAGAR
DIST. KARIMGANJ
ASSAM.

13: KADAIRGOOL ASHANALA M.E. MADRASSA

REP. BY ITS HEADMASTER SAHAB UDDIN
S/O. MOKKADES ALI
VILL. KADIRGOOL
P.O. GULCHERRA BAZAR
DIST. KARIMGANJ
ASSAM.

14: NAYATILA M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL MALIK TALUKDAR
S/O. LT. MONUHOR ALI
VILL. TIKARPARA
P.O. ANGLAR BAZAR
DIST. KARIMGANJ
ASSAM.

15: NABAJAGARAN M.E. SCHOOL

REP. BY ITS HEADMASTER JUBER AHMED
S/O. RAFIQUE UDDIN
VILL. BARUAIL
P.O. BHUBRIGHAT
DIST. KARIMGANJ
ASSAM.

16: KAMALABARI M.E. MADRASSA

REP. BY ITS HEADMASTER SABBIR AHMED
S/O. ABDUS SHAHID
VILL. UTTAR BANDARKUNA PART-II
P.O. ERALIGOOL
DIST. KARIMGANJ
ASSAM.
Page No.# 544/679

17: DUBAG BASTI M.E. SCHOOL

REP. BY ITS HEADMASTER PORENDRA KUMAR NATH
S/O. PRASIDDO KUMAR NATH
VILL. BAGHAN
P.O. KATHALTOLI
DIST. KARIMGNJ
ASSAM.

18: T.A. MEMORIAL M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL KADIR
S/O. LT. TAJAMUL ALI
VILL. BERAJAL
P.O. NILAMBAZAR
DIST. KARIMGANJ
ASSAM.

19: LOKOPRIYA M.E. MADRASSA

REP. BY ITS HEADMASTER SOFIULLAH AYUBI
S/O. QARI FAYED ALI
VILL. BISKUT
P.O. AYLABARI
DIST. KARIMGANJ
ASSAM
VERSUS

THE STATE OF ASSAM
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
ASSAM
GHY.

2:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY.

3:THE STATE LEVEL SCRUTINY COMMITTEE
REP. BY ITS CHAIRMAN
DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
DISPUR
GHY.

4:THE DIRECTOR
Page No.# 545/679

ELEMENTARY EDUCATION ASSAM
KAHILIPARA
GHY.

5:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION
ASSAM
KAHILIPARA
GHY.

6:THE DIST. SCRUTINY COMMITTEE
REP. BY ITS CHAIRMAN
THE DY. COMMISSIONER
KARIMGANJ
P.O. AND DIST. KARIMGANJ

7:THE DIST. ELEMENTARY EDUCATION OFFICER

KARIMGANJ
P.O. AND DIST. KARIMGANJ
------------

Advocates for the Petitioners : Mr. B. C. Das, Sr. Advocate.
Mr. A. C. Borbora, Sr. Advocate.
Mr. K. N. Choudhury, Sr. Advocate.
Mr. D. Das, Sr. Advocate.
Mr. M. Goswami, Advocate.
Mr. R. C. Saikia, Advocate.
Mr. S. Borthakur, Advocate.
Mr. A. Kalita, Advocate.
Mr. C. Baruah, Advocate.
Mr. Y. S. Mannan, Advocate.
Mr. A. R. Bhuyan, Advocate.
Mr. M. Bhagawati, Advocate.
Mr. B. Chakraborty, Advocate.
Mrs. K. Devi, Advocate.
Mr. M. Dutta, Advocate.
Mr. M. P. Sarma, Advocate.
Mr. R. Islam, Advocate.
Mr. K. R. Patgiri, Advocate.
Page No.# 546/679

Mr. P. K. Deka, Advocate.
Mr. F. U. Barbhuiya, Advocate.
Mr. A. H. Alamgir, Advocate.
Mr. J. Hatimuria, Advocate.
Mr. N. H. Laskar, Advocate.
Mr. G. Uddin, Advocate.
Mr. B. P. Borah, Advocate.
Mr. B. K. Gogoi, Advocate.
Mr. U. K. Barman, Advocate.
Mr. R. B. Sah, Advocate.
Mr. S. Sahu, Advocate.
Mr. S. Islam, Advocate.
Mr. A. Sarma, Advocate.

Advocates for the Respondents : Mr. D. Saikia, Advocate General, Assam.
Mr. P. Nayak, SC, Finance Deptt., Assam.
Mr. K. Gogoi, SC, Dept. of Higher Edu.
Mr. R. Mazumdar, SC, Dept. of School Edu.
Mr. N. J. Khataniar, SC, Dept. of School Edu.
Mr. B. Kaushik, SC, Dept. of School Edu.

BEFORE
HON'BLE MR. JUSTICE SUMAN SHYAM
HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY

Dates of hearing:- 21.05.2024, 18.06.2024, 19.06.2024, 20.06.2024, 21.06.2024,
24.06.2024, 26.06.2024, 16.07.2024, 17.07.2024, 18.07.2024,
19.07.2024, 25.07.2024 & 02.08.2024.

Date of judgment : 04.10.2024

Case Laws referred :
1. Bhavnagar University vs. Palitana Sugar Mill (P) Ltd. para 33, reported in (2003) 2 SCC 111
2. P. D. Agarwal vs. The State of U. P. reported in (1987) 3 SCC 622
3. Union of India vs. Tushar Ranjan Mohanty reported in (1994) 5 SCC 450
4. Railway Board vs. C. R. Rangadhamiah reported in (1997) 6 SCC 623
5. State of Punjab vs. Mohar Singh Pratap Singh [AIR 1955 SC 84]
6. Jindal Oil Mills vs. Godhra Electricity Co. Ltd. [AIR 1969 SC 1225]
7. D. S. Nakara and others vs. Union of India reported in (1983) 1 SCC 305
8. Navtej Singh Zohar vs. Union of India, Ministry of Law and others reported in (2018) 10 SCC 1
9. Shayara Bano vs. Union of India and others (triple talak case) reported in
Page No.# 547/679

(2017) 9 SCC 1
10. State of Bihar and others Vs. The Bihar Secondary Teachers Struggle Committee, Munger and
others reported in (2019) 18 SCC 301,
11. Rajneesh Kumar Pandey and others Vs. Union of India and others reported in (2021) 17 SCC 1,
12. Arun Kumar and others Vs. Union of India and others reported in (2007) 1 SCC 732
13. Calcutta Gujrati Education Society and another Vs. Calcutta Municipal Corporation and others
reported in (2003)10 SCC 533.
14. Thyssen Stahlunion GMBH Vs. Steel Authority of India Ltd. reported in (1999) 9 SCC 334.
15. I.T. Commissioner Vs Shah Sadia & Sons reported in (1987) 3 SCC 516
16. Deepak Sibal vs. Punjab University reported in (1989) 2 SCC 145
17. R.L.D. Chamarbaughwalla and another Vs. Union of India reported in AIR 1957 SC 628.
18. (2005) 9 SCC 779 [Dolly Chhanda Vs. Chairman, JEE & Ors.]
19. (2005) 6 SCC 754 [ State of Punjab & Ors. Vs. Amar Nath Goyal & Ors.]
20. (2008) 14 SCC 702 [Govt. of Andhra Pradesh & Ors. Vs. N. Subbarayudu & Ors.]
21. (2020) 17 SCC 401 [Hirendra Kumar Vs. High Court of Judicature at Allahabad]
22. (2020) 14 SCC 625 [All Manipur Pensioners Association by its Secretary Vs. State of Manipur and
others]
23. 2022 SCC OnLine page 425 [Shikhar Vs. National Board of Examination]
24. Md. Imdad Uddin Barbhuiya Vs. The State of Assam, to be represented by the Principal
Secretary to the Government of Assam, Education (Secondary) Department and others : 2022
0 Supreme(Gau) 24
25. Chandan Kumar Neog and others Vs. State of Assam and others reported in 2016 (5) GLT 296
26. Manish Kumar Vs. Union of India and others reported in MANU/SC/0029/2021 : (2021) 5 SCC 1
27. Phillips India Ltd. vs. Labour Court reported in (1985) 3 SCC 103
28. Osmania University Teachers Association vs. State of A.P. reported in (1987) 4 SCC 671
29. State of Rajasthan and others Vs. Basant Nahata reported in (2015) 12 SCC 77
30. Gujarat Ambuja Exports Ltd. and another Vs. State of Uttarakhand and others reported in
(2016) 3 SCC 601
31. X. Vs. Principal Secretary, Health and Family Welfare Department, Govt. of NCT of Delhi and
others reported in AIR 2022 SC 4917
32. State of Punjab and others Vs. Amar Nath Goyal and others reported in (2005) 6 SCC 754
33. Shikhar Vs. National Board of Examination reported in 2022 SCC OnLine SC 425
34. Golak Nath Vs. State of Punjab reported in Air 1967 SC 1643
35. N. P. Verghese Vs. ITO (1981)[27)
36. E.P. Royappa Vs. State of Tamil Nadu reported in (1974) 4 SCC 3
37. Maneka Gandhi vs. Union of India reported in (1978)1 SCC 248
38. Gajraj Singh and others Vs. State Transport Appellate Tribunal and others reported in (1997) 1
SCC 650
39. J. S. Yadav Vs. State of Uttar Pradesh and another reported in (2011)6 SCC 570
Page No.# 548/679

40. State of Rajasthan and others vs. Basant Agrotech (India) Limited reported in (2013) 15 SCC 1
41. Suhas H. Pophale Vs. Oriental Insurance Co. Ltd. and its Estate Officer reported in (2014) 4 SCC
657
42. Union of India and others Vs. IND-SWIFT Laboratories Ltd. reported in (2011) 4 SCC 635
43. Indra Das Vs. State of Assam reported in (2011) 3 SCC 380
44. Ashutosh Gupta Vs. State of Rajasthan and others reported in (2002) 4 SCC 34
45. Amita Vs. Union of India and others reported in (2005) 13 SCC 721
46. Kunj Bihari Lal Butail Vs. State of Himachal Pradesh reported in (2000) 3 SCC 40
47. State of A.P. Vs. Medowell & Co. Ltd. reported in (1996) 3 SCC 709
48. Budhan Choudhury and others Vs. State of Bihar reported in AIR 1955 SC 191
49. State of West Bengal Vs. Anwar Ali Sarkar reported in 1952 AIR SC 75
50. Ramesh Chandra Sharma and others Vs. State of Uttar Pradesh and others reported in (2024) 5
SCC 217

JUDGMENT & ORDER (CAV)

(Suman Shyam,J)

Introduction :-

This batch of writ petitions instituted by several Venture Educational Institutions,

individual as well as groups of teaching and non-teaching staffs of Venture

Educational Institutions from the State of Assam, lay challenge to several provisions of

"The Assam Education (Provincialisation of Services of Teachers and Re-organisation

of Educational Institutions) Act, 2017" (hereinafter referred to as "the Act of 2017") as

well as the provisions of "The Assam Education (Provincialisation of Services of

Teachers and Re-organisation of Educational Institutions) (Amendment) Act, 2018"

(here-in-after referred to as the Amendment Act of 2018). The writ petitioners are

basically aggrieved due to failure on the part of the State Government of Assam to

provincialise their services. Since the vires of the Act of 2017 as well as the

Amendment Act of 2018 are under challenge in these writ petitions, hence, by the

order dated 27/04/2023 passed in W.P.(c) 2729/2019 and the batch of connected
Page No.# 549/679

writ petitions, all these 80 writ petitions were bunched together and posted for

analogous hearing. During the course of hearing, for the sake of convenience, these

writ petitions had been further sub-divided and classified into multiple groups

numbered and referred to as Group 1 to 23, based on the different provisions of the

Statute that are involved there-in.

2. Since, different provisions of the Act of 2017 and the Amendment Act of 2018

are under challenge in this batch of writ petitions, hence, at the outset the provisions

of the Statute under challenge are reproduced herein below for ready reference :-

"THE ASSAM EDUCATION (PROVINCIALISATION OF SERVICES OF TEACHERS AND
RE-ORGANISATION OF EDUCATIONAL INSTITUTIONS) ACT, 2017
2(h) "District Scrutiny Committee" means the District Scrutiny Committee
constituted under Section 12 for each District to recommend names of Venture
Educational Institutions along with the names of teachers and tutors whose
services are considered eligible for provincialisation under this Act.

2 (i) "DISE Code" means District Information System for Education Code
prepared by the Sarba Siksha Abhijan, Assam and as available in the records
of the National University of Educational Planning and Administration, New
Delhi.

2 (j) "employee" means and includes all serving teachers and tutors as the
case may be, of Venture Educational Institutions who have been appointed

and joined in the concerned Venture Educational Institution before the 1 st day
of January, 2011 and whose services are being or would be provincialised
under this Act.

2 (t) "Teacher" means Teachers, Assistant Teachers, Classical Teachers and also
includes Lectures, Assistant Professors, Associate Professors, Professors, Principal,
Vice-Principal, Demonstrator, Headmaster, Assistant Headmaster,
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Superintendent, Assistant Superintendent and any person of the teaching
faculty working in the Venture Educational Institution having required
educational and professional qualification as per norms and standards fixed by
the Right of Children to Free and Compulsory Education Act, 2009 (Central Act
No. 35 of 2009), National Council for Teachers Education Act, 1993 (Central Act
No. 73 of 1993), University Grants Commission Act, 1956 (Central Act No. 3 of
1956) and the relevant rules and regulations framed thereunder and any other
Act as the case may be, as applicable on the day of provincialisation and
whose services are provincialised under this Act in the post of teacher or in any
other post in the teaching faculty but, not as tutor under this Act.

2 (u) "tutor" means and includes Teachers, Assistant Teachers, Classical
Teachers and also includes Lecturers, Assistant Professors, Associate Professors,
Professors, Principal, Vice Principal, Demonstrator, Headmaster, Assistant
Headmaster, Superintendent, Assistant Superintendent in a provincialised
educational institution under this Act who are not eligible for provincialisation of
their services and whose services cannot be provincialised in the post of
Teacher under this Act due to lack of his/her educational and professional
qualifications required as per the Right of Children to Free and Compulsory
Education Act, 2009, National Council for Teachers Education Act, 1993,
University Grants Commission Act, 1956 and the relevant rules and regulations
framed thereunder and any other Act, as the case may be, as applicable on
the date of provincialisation, however, his/her service is provincialised as tutor
with separate terms and conditions of service, to be notified by the competent
Administrative Department: Provided that a tutor shall not be eligible to hold
the post of Professors, Principal, Vice-Principal, Headmaster, Assistant
Headmaster, Superintendent, Assistant Superintendent, as the case may be, in
an educational institution provincialised under this Act.

2 (x) "Venture High School" means High School imparting education up to class
X and established by the people of the locality prior to 1.1.2006 which has
received permission from the State Government and recognition from the
Page No.# 551/679

Board of Secondary Education, Assam on or before 1.1.2006 and whereof the
services of the teachers have not been provincialised under any Act enacted
by the State legislature so far.

2 (za) "Venture ME School" including "Venture ME Madrassa " means an Upper-
Primary School imparting education from class VI up to class VIII and
established by the people of the locality prior to 1.1.2006 which has received
recognition from the competent authority on or before 01.01.2006 and
captured in the DISE Code up to 2009-10 and whereof the services of the
teachers have not been provincialised under any Act enacted by the State
legislature so far:

Provided that the DISE Code shall have to be issued on or before 2009-10 and
DISE Code issued there after shall not be considered for the purpose of
provincialisation of services of any employee of the institution;

2 (zb) "Venture Lower Primary School" or "Venture LP School " means a School
imparting education up to Class V and established by the people of the
locality prior to 1.1.2006 whose name figure in the DISE Code up to 2009-10 and
prior to that and whereof the services of the teachers have not been
provincialised under any Act enacted by the State legislature so far:

Provided that the DISE Code shall have to be issued on or before 2009-10 and
DISE Code issued thereafter shall not be considered for the purpose of
provincialisation of services of any employee of the institution;

3. Eligibility criteria for selection of educational institution for provincialisation of
services of teachers/ tutors:- (1) Subject to the provisions of Article 30 of the
Constitution of India, the following categories of Venture Educational
Institutions shall be eligible for being considered for provincialisation of the
services of their teachers and tutors:-

(i) The Venture Educational Institutions which have been established and
had obtained the required permission, recognition, affiliation, concurrence, as
the case may be, up to the last and highest class required for the concerned
Page No.# 552/679

institution from the respective competent Authority or Authorities on or before
1.1.2006:

Provided that the order for such permission, recognition, affiliation,
concurrence etc. shall have to be issued on or before 01.01.2006 and any
order issued thereafter with any retrospective effect, shall not be considered
for the purpose of provincialisation of services of any teacher and tutor, as the
case may be, of the institution;

(ii) The land, building and other infrastructure of such Venture
Educational Institutions in case of Venture Primary and Upper Primary Schools
shall be as far as practicable at par with the provisions under the Right of
Children to Free and Compulsory Education Act, 2009 and Rules framed there
under; Venture Educational Institutions in the case of Venture Secondary and
Higher Secondary Schools and Junior Colleges shall be as far as practicable at
par with the provisions under Assam Non-Government Educational Institutions
(Regulation and Management) Act., 2006 and Rules framed thereunder, and in
case of Degree Colleges, same shall be as per norms set by University Grants
Commission.

(iii) The concerned Venture Educational Institution must have land in the
name of the Institution with clear and exclusive title and possession over the
land before 01.01.2006 and no lease or rent or donor agreement executed at
any point of time, shall not be considered in any manner for this purpose:

Provided that in case of institutions situated in Forest area, Forest Possession
Certificate from the competent Forest Authority certifying that the institution
has been in possession of Forest Land prior to 01.01.2006 and in case of
institutions situated in Tea Gardens, certificate from Tea Garden Authority
certifying that the institution has been in possession of Tea Garden Land prior to
01.01.2006, shall have to produced by the concerned educational institution
before the District Scrutiny Committee constituted under section 13.

(iv) Venture Educational Institutions has a minimum total enrolment of 30
Page No.# 553/679

students if it is a Venture Primary or Upper Primary School as on the date of
coming into force of this Act;

(v) The Venture Educational Institutions has a minimum total enrolment of
25 students in class-X, if it is a Venture High School; 25 students in Class-Xll if it is a
Venture Higher Secondary School or a Venture Junior College; 30 students in
the Final year of Three Year Degree Course. If it is a Venture Degree College, as
on the date of coming into force of this Act;

(vi) In case of a Venture High School or a Venture Higher Secondary
School or a Venture Junior College or a Venture Degree College, the
concerned Venture Educational Institution must have a consistent good
academic performance which would mean that at least 30% of the
candidates appearing for the final examination as a whole must have passed
in the last three consecutive examinations held during previous three
consecutive years prior to the date of coming into force of this Act.

(vii) In addition to the provision under clause (v) above, at least 10
students must have appeared in the last final examination in any subject in
case of Venture High School, Venture High Madrassa, or Venture Higher
Secondary School or Venture Junior College. At least 15 students in any subject
must have appeared in case of Venture Degree College in the last final
examination.

(viii) In case of Venture ME School, there must be one Science teacher or
tutor to teach Science and Mathematics subject. In case of Venture High
School, there must be one teacher or tutor to each core subject i.e.
Mathematics, Science, English, MIL and Social Studies;

(ix) For provincialisation of services of additional teacher or tutor, as the
case may be, for a particular subject including the core subjects, in addition to
the post mentioned in Section 3(1)(vii), in any Venture High School or Venture
High Madrassa or Venture Higher Secondary School or Venture Senior
Secondary School, the minimum students appearing in the last final
Page No.# 554/679

examination of the highest class of the said school for that particular subject
must exceed eighty for one additional post and one hundred fifty for the
second additional post. Further, for provincialisation of services of additional
teacher or tutor, as the case may be, for a particular subject, in addition to the
posts mentioned in Section 3(1)(vii), in a Venture Degree College, the minimum
students appearing in the last final examination of the highest class for that
particular subject must be more than one hundred fifty for one additional post.

(x) Two numbers of teachers and/ or tutors of the Venture LP School shall
be provincialised under this Act and their services shall be merged with the
Base School identified in respect of the area wherein the said venture school
was situated. After so merger in the Base School, the minimum number of
teacher as specified in the schedule of the Right of Children to Free and
Compulsory Education Act, 2009 (Central Act No. 35 of 2009) shall be followed.
The deficit in number of post of teacher in the Base School shall be filled up in
accordance with the norms and standards of the said Act and following the
provision of relevant Act and Rules in force for filling up of vacant post.

(xi) In case of Venture Upper Primary School there shall be minimum
three teachers or tutors at least one teacher each for (a) Science and
Mathematics (b) Social Studies and (c) Languages:

Provided that for additional posts it shall be considered in accordance with the
norms and standard stipulated in the Schedule under sections 19 and 25 of the
Right of Children to Free and Compulsory Education Act, 2009 (Central Act No.
35 of 2009).

(xii) The enrolment shall be verified with the data as per DISE Code 2009-
10 or before as available in the records of the National University of
Educational Planning and Administration, New Delhi. There shall be physical
verification of students and checking of records of attendance of students of
last three years.

(xiii) In case of mixed medium school for provincialisation of teacher
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and/ or tutor each medium of instruction of such school shall be treated as a
separate school except for the post of Head of the institution who shall be the
Head of the Institution in respect of both the schools.

(2) In case of a Venture Degree College and a Venture Higher Secondary
School or a Venture Junior College the eligibility criteria specified in sub-section
(1) above regarding date of recognition, affiliation or concurrence, minimum
enrolment and performance would mean in respect of each of the subjects
with or without 'Major' as the case may be, and the services of the teachers
appointed or engaged in connection with such subject or subjects shall be
considered for provincialisation under the provisions of this Act, only if the
specified eligibility criteria as per University Grants Commission Act, 1956,
National Council for Teachers Education Act, 1993 and relevant rules and
regulations framed thereunder, as the case may be, as applicable on the date
of provincialisation, are satisfied and having sufficient enrolment in the
concerned School or Colleges including in the concerned subject.

(3) The concerned Venture Educational Institution must have the required
infrastructure as specified by the concerned University to which the College is
affiliated in case of Venture Degree Colleges; and as specified in the Schedule
of the Right of Children to Free and Compulsory Education Act, 2009 as far as
practicable and having DISE Code for the year 2009-2010 or prior to that in
case of Venture Primary or Upper Primary School and in case of all other
Educational Institutions, the concerned institution must have the required
infrastructure as specified in section 10 of the Assam Non-Government
Educational Institutions (Regulation and Management) Act, 2006 as far as
practicable.

(4) Subject to the provisions of the Statutes, Ordinances and Regulations
made by the concerned affiliating University, in case of a Venture Degree
College; subject to the provisions of the Right of Children to Free and
Compulsory Education Act, 2009, in case of a Venture Primary or Venture
Page No.# 556/679

Upper Primary School ; and, in case of all other institutions, subject to the
provisions of the Assam Non-Government Educational Institutions (Regulation
and Management) Act, 2006, if an educational institution which does not fulfill
the eligibility criteria as stated hereinabove on the date of coming into force of
this Act, such institution, shall not be eligible to be considered for
provincialisation of the services of its teachers, but, may be allowed to run as a
Private Institution or a Non-Government Educational Institution as before
subject to fulfillment of other statutory norms in force.

(5) If any Venture Educational Institution established and administered
under Article 30 of the Constitution of India prefers to come under the ambit of
this Act and if the services of teachers of such institutions are provincialised
under this Act, such institutions shall not remain under the ambit of the
provisions of Article 30 of the Constitution of India with effect from the date of
such provincialisation.

(6) (a) The Government of Assam shall identify Base School for the purpose
of provincialisation of services of teachers of the Venture Educational
Institutions so as to fulfill the norms and standards required for providing
educational institutions within a specified area as follows:-

(i) at least one Lower Primary School within a radius of 1 Km;
(ii) at least one Upper Primary School within a radius of 3 Kms;
(iii) at least one High School or High Madrassa within a radius of 5 Kms;
and
(iv) at least one Higher Secondary School or Junior College within a
radius of 7 Kms.
(b) If any Provincialised School already exists within the aforesaid radius, the
existing Provincialised School shall be identified as the Base School at the
exclusion of a Venture Educational Institution within the said radius:

Provided that in case of two or more existing provincialised Educational
Institutions within the radius of the area as specified in clause (a), the District
Page No.# 557/679

Scrutiny Committee shall identify only .one of such educational institutions as
the Base School, considering the existing infrastructure and other amenities and
facilities available in such educational institution.

(7) All the Teachers including Tutors and the students of an Educational
Institution provincialised under this Act shall be merged with the Base School, to
fulfill and maintain norms and standard of Educational Institution including Pupil
Teacher Ratio (PTR) and all other Statutory requirements for the purpose to
reorganize in education sector in all levels. The Base School can be an existing
provincialised School or it may be a Venture Educational Institution eligible for
provincialisation under this Act having adequate infrastructure:

Provided that the existing provincialised School shall be preferred over a
Venture Educational Institution for identification as a Base School.

(8) Educational institution which are running professional courses and
private institution run with the fees realised from the students shall not be
considered for provincialisation of services of the teachers under this Act.

(9) Save and except an institution covered under Article 30 of the
Constitution of India which is already getting financial assistance or grants-in-
aid from the Government, no other Private or Non-Government educational
institution shall be entitled to get any aid or assistance from the State
Government in any form with effect from the date of coming into force of this
Act.

(10) If any eligible Venture Educational Institution intends to remain outside
the purview of provincialisation of services of their teachers and/ or tutors
under this Act, such institution shall give their option in writing expressing their
intention to remain outside the purview of this Act, before the District Scrutiny
Committee within one year from the date of coming in to force of this Act.

4. Teachers and/ or tutors to be Government servants:- (1) Subject to
fulfillment of all other provisions of this Act, the services of the teachers and/or
tutors of all Venture Educational Institutions eligible under section 3 shall be
Page No.# 558/679

deemed to have been provincialised on the date of publication of the
provincialisation order by Notification in the Official Gazette and they shall
become employees of the State Government with effect from such date.

(2) The teachers and/or tutors to be provincialised under this Act,-

(i) must have been working as a teacher in the concerned Venture
Educational Institution that have been fully recognized up to the last and
highest class required for such Institution by the competent authority on
or before 01.01.2006;

(ii) must have minimum educational and professional qualifications as
laid down under different Acts, Rules and Regulations as mentioned
under section 6 or any other relevant statutory provisions, as the case
may be;

(iii) must have rendered at least six years continuous service as on
1.1.2017 from the date of joining in the concerned Venture Educational
Institution which must be on 31.12.2010 or prior to that date.

(iv) in case of teachers and/or tutors of the Schools for special subject
like Sanskrit, Arabic, Hindi, Craft Teacher, Music Teacher and other
Classical Teachers, the number of students appeared in the concerned
final examination like HSLC and HS (10 + 2) conducted by the SEBA or the
ASHEC, as the case may be, shall not be less than 10 students in each
class per year during last three years.

6. Educational and Professional qualification of teachers:- (1) The services
of teachers in a Venture Educational Institution from the Primary level up to the
Degree Level, shall be considered for provincialisation in the post of teachers or
relevant teaching faculty in appropriate nomenclature, as the case may be,
subject to fulfillment of the eligibility criteria relating to educational and
professional qualifications as laid down under the following Acts, Rules and
Regulations:-
Page No.# 559/679

(a) The Right of Children to Free and Compulsory Education Act, 2009
and its Rules;
(b) The National Council for Teachers Education Act, 1993 and its
Regulations in force at the time of provincialisation of services.
(c) The Assam Secondary Education (Provincialised) Service Rules, 2003,
as amended in 2012;
(d) The University Grants Commission Act, 1956 and University Grants
Commission Regulations on Minimum Qualifications for Appointment of
Teachers and other Academic Staff in Universities and Colleges and
Measures for the Maintenance of Standards in Higher Education, 2010,
framed thereunder, as the case may be.
(2) The services of a teaching employee in a Venture Educational Institution
shall be considered for provincialisation as teacher only if they have the
requisite academic and professional qualifications prescribed under the
relevant Acts, Rules or Regulations as mentioned in sub-section (1) of this
section which are applicable for the time being in force, otherwise their
services shall be provincialized as tutor.

(3) In case of teachers for special subjects like Sanskrit, Arabic, Hindi, Craft
Teacher, Music Teacher, and any other Classical Teachers, the qualification
should be as per the qualification prescribed by the relevant statutory Rules of
the State Government in force,

7. Educational and Professional qualification of tutor:- (1) The tutor must
acquire the prescribed educational and professional qualifications within a
period of five years from the date of publication of the order of
provincialisation of services of the teachers and or tutors of the concerned
Venture Educational Institutions in the Official Gazette and after acquirement
of required qualification, they shall be upgraded to the post of teacher in
appropriate cadre.

(2) If such tutor fail to acquire such prescribed qualifications within a period
of five years from the date of publication of the order of provincialisation in the
Official Gazette, their cases shall not be considered for up-gradation to the
Page No.# 560/679

post of teacher after the lapse of a period of five years from the date of
publication of provincialisation order in the Official Gazette and they shall
continue to function as tutor as per same terms and conditions which were
applicable to them before provincialisation of the concerned Venture
Educational Institution.

8. Terms and conditions of service:- (1) Subject to the provisions of this Act
and the Rules made hereunder all rules including service rules and rules of
conduct and discipline which are applicable to State Government servant of
corresponding ranks, shall be applicable to all teachers of educational
institution whose services have been or to be provincialised under the
provisions of this Act.

(2) The teachers whose services have been provincialised under this Act
shall get full scale of pay and such emoluments as salary and allowances as
per norms of the State Government applicable to the employees of the
corresponding rank with effect from the date of provincialisation of their
services, as if they are fresh appointees and they cannot claim any benefit
whatsoever in respect of past services rendered by them before
provincialisation and in respect of pension, they shall be governed by the New
Pension Scheme applicable to the State Government teachers of the
corresponding rank.

(3) For the tutors whose services are provincialised as tutors under this Act,
their scope of work and other condition of service shall be notified by the
concerned administrative department separately. The emoluments for tutor
shall be paid at the rate as specified in the Schedule appended to this Act
subject to the condition that the enhanced emoluments after 2(two) years as
per schedule shall be admissible in respect of a tutor on submission of a
satisfactory performance report by the head of the concerned educational
institution to the Drawing and Disbursing Officer after completion of 2(two)
years service from the date of provincialisation. In the event of subsequent
Page No.# 561/679

acquirement of educational and professional qualification by such tutors within
5 years from the date of provincialisation of the services of teachers in the
concerned Venture Educational Institution, they shall be eligible for upgrading
their posts as teachers. In the event of failure in acquiring required qualification
within five years from the date of provincialisation of the Venture Educational
Institutions, he shall continue as a tutor only under the terms and conditions of
service including their salary and allowances as may be notified by the
Government under sub-section (4) of this section.

(4) The scope of work and other terms and conditions of service of the
tutors shall be notified by the respective administrative departments
separately.

(5) The teachers, who have completed sixty years of age as on the date of
coming into force of this Act, shall be deemed to have retired with effect from
that date and they shall have no claim whatsoever from the State Government
as regards their pay allowances and retirement benefits for services already
rendered by them in such educational institutions before the date of
provincialisation.

(6) The teachers and tutors provincialised under this Act shall hold personal
posts to be created for provincialisation of their services. These posts shall be
outside the cadre which shall stand abolished on cessation of services by the
concerned teacher or tutor as the case may be, due to retirement, death,
resignation or any other reason whatsoever.

24. Repeal and savings:- The Assam Venture Educational Institutions
(Provincialisation of Services) Act, 2011 as amended vide the Assam Venture
Educational Institutions (Provincialisation of Services) (Amendment) Act, 2012
and the Assam Venture Educational Institutions (Provincialisation of Services)
(Amendment) Act, 2013, which have been struck down by the Hon'ble
Gauhati High Court vide order dated 23.09.2016 in WP(C) No. 3190/2012, and
all rules, orders, notifications issued thereunder, shall stand repealed, however,
Page No.# 562/679

all the teachers whose services were provincialised prior to 23.9.2016, shall
continue and their cases shall be reviewed as per the eligibility norms set forth
for provincialisation under this Act.

THE ASSAM EDUCATION (PROVINCIALISATION OF SERVICES OF TEACHERS AND
RE-ORGANISATION OF EDUCATIONAL INSTITUTIONS) (AMENDMENT) ACT, 2018
Amendment of Section 3. In the principal Act, in Section 3, in sub-section (1), for
the existing clauses (i), (vii) and (ix), the following shall be substituted
respectively, namely:-

(i) The Venture Educational Institutions which have been established
and had obtained the required permission, recognition, affiliation,
concurrence, as the case may be, required for the concerned institution
from the respective competent Authority or Authorities on or before 01-
01-2006:

Provided that the permission for 1st year HS classes in respect of Higher
Secondary School (erstwhile Junior College), recognition from Board of
Secondary Education, Assam for class-IX in respect of High School,
concurrence for TDC Part-I in respect of Degree College received from the
Government on or before 01-01-2006 shall be treated as the permission,
concurrence or recognition as the case may be, for the purpose of
provincialisation of services of teachers and/ or tutors under this Act:

Provided further that the order for such permission, recognition and
concurrence shall have to be issued on or before 01-01-2006 and any order
issued thereafter with any retrospective effect, shall not be considered for the
purpose of provincialisation of services of any teacher and tutor, as the case
may be, of the institution.

(vii) For provincialisation of services of one teacher or tutor, as the case may
be, in each subject including the core subjects, in case of Venture High School
or Venture High Madrassa or Venture Higher Secondary School or Venture
Page No.# 563/679

Senior Secondary School, at least 10 students must have appeared in the last
final examination in that particular subject from that institution. Further, for
provincialisation of services of maximum limit of three teachers or tutors in a
particular subject, as the case may be, in case of a Venture Degree College,
at least 15 students in that particular subject, must have appeared in the last
final examination from that college."

3. It is to be noted herein that the category of teachers/ schools asserting their

rights as well as the grounds of challenge in the different writ petitions differ from one

another. Notwithstanding the same, the facts involved in the individual writ petitions

are not of much significance as we do not intend to embark on a process of

adjudication of the rights of the individual writ petitioners, asserted on the basis of the

facts involved in the respective writ petitions. However, for a better understanding of

the nature and characteristic of the controversy as well as the gamut of issues raised

in the writ petitions, we deem it appropriate to briefly refer to the submissions of the

learned counsel for the parties, based on the projections made in the various writ

petitions, as hereunder :-

Submissions :-
GROUP - 1 [ Challenge to Sec.2(u), 4(2)(iv), 6, 7 & 24 of the Act of 2017]

4. WP(C) No.2729/2019 [Mohor Ali Sheikh and others vs. State of Assam & others]

has been instituted by a batch of "Craft Teachers" engaged in different Venture High

Schools/High Madrassas in the State of Assam. According to the writ petitioners, they

had been rendering services as Venture High School/High Madrassa teachers for the

last 12 to 26 years. They are also holding Diploma from Industrial Training Institutes
Page No.# 564/679

(ITIs). According to the writ petitioners, by virtue of rendering long years of service in

the venture educational institutions they were eligible for provincialisation of their

services under the Act of 2011 as they fulfilled the requirement of the law as

prescribed under the Act of 2011. It is also their contention that the names of these

writ petitioners were actually recommended for provincialisation by the competent

authorities by following the prescription of the Act of 2011. According to these writ

petitioners, by following the same procedure, services of approximately 42 thousand

employees serving in the venture educational institutions had already been

provincialised under the Act of 2011. However, while the proposal for provincialisation

of their services were pending finalization before the concerned authorities, the Act

of 2011 was struck down by this Court as unconstitutional. Subsequently, by enacting

the Act of 2017, the 'cut-off' date of 01.01.2006 has been sought to be enforced with

retrospective effect and with greater force. thus completely taking away the avenue

for provincialisation of the services of the petitioners with retrospective effect. As such,

the writ petitioners have assailed the Act of 2017, more particularly sections 2(u),4(2)

(iv), 6, 7 and 24 of the Act of 2017 as unconstitutional being violative of their

fundamental rights.

5. While addressing arguments on behalf of the writ petitioners in this group of

writ petitions, Mr. K. N. Choudhury, learned senior counsel has contended that Section

4, read with Section 2(h) of the repealed Act (i.e. Act of 2011) had a deeming

provision, by virtue of which, the services of the writ petitioners, who were otherwise

eligible under the Act for being provincialised, ought to be deemed to have been

provincialised by operation of law during the currency of the Act of 2011. According
Page No.# 565/679

to Mr. K. N. Choudhury, an indefeasible right of the petitioners for being provincialised

had vested upon them under the Act of 2011 based on the procedure initiated by

the department for provincialisation of the services of his clients and therefore, by

enacting the Act of 2017 the State cannot take away such vested rights of his clients.

By referring to the decision of the Supreme Court rendered in the case of Bhavnagar

University vs. Palitana Sugar Mill (P) Ltd. para 33, reported in (2003) 2 SCC 111 Mr.

Choudhury has argued that when a statute creates a legal fiction, it would be the

duty of the Court to give effect to such fiction. Since the Act of 2011 is not a

validating legislation, hence, according to Mr. Choudhury, the provisions of the

statute cannot apply retrospectively and to that effect, the vested right of the writ

petitioners to be provincialised also cannot be taken away with retrospective effect

by relying upon any of the provisions contained in the Act of 2017. Relying on another

decision of the Supreme Court rendered in the case of P. D. Agarwal vs. The State of

U. P. reported in (1987) 3 SCC 622 Mr. Choudhury has argued that any law which

purports to take away the vested right of the citizens with retrospective effect would

infringe upon the fundamental rights of the citizens guaranteed under Articles 14 and

16 of the Constitution and hence, would be unconstitutional.

6. Relying upon the decision of the Apex Court rendered in the case of Union of

India vs. Tushar Ranjan Mohanty reported in (1994) 5 SCC 450 Mr. Choudhury has

further argued that the legislative power of the State cannot be used to justify

arbitrary, illegal and unconstitutional acts of the State. Mr. Choudhury has also relied

upon and referred to the decision of the Supreme Court rendered in the case of

Railway Board vs. C. R. Rangadhamiah reported in (1997) 6 SCC 623 to contend that
Page No.# 566/679

a rule which seeks to reverse from an anterior date, a benefit which had been

granted or availed, can be assailed on the ground of the same being violative of

Articles 14 and 16 of the Constitution of India, to the extent it operates retrospectively.

According to Mr. Choudhury, in view of the provisions of Section 6(c) of the Assam

General Clauses Act, 1915 read with Section 24 of the Act of 2017, the right of the

petitioners to be considered for provincialisation of their services have been saved

and such right cannot be abridged by enacting the subsequent legislation in the

form of the Act of 2017. As a matter of fact, Mr. Choudhury, has submitted that in

view of the steps taken by the departmental authorities for provincialisation of the

services of the writ petitioners by following the prescription of the Act of 2011, it is a

clear case of deemed provincialisation of the services of his clients and therefore, the

respondents are duty bound to issue individual orders of provincialisation of services

of the petitioners under the Act of 2011 itself by treating them at par with those 42,000

(approx) similarly situated teachers of venture institutions whose services were

provincialised under the Act of 2011. In support of his above arguments Mr.

Choudhury has also relied upon the decision of the Supreme Court in the case of

State of Punjab vs. Mohar Singh Pratap Singh [AIR 1955 SC 84] and Jindal Oil Mills vs.

Godhra Electricity Co. Ltd. [AIR 1969 SC 1225].

7. WP(C) 8148/2018 : The 52 writ petitioners in this writ petition were all engaged

as "Music Teachers" in different venture educational institutions across the State of

Assam. As per the projection made in the writ petition, the petitioners have been

appointed/engaged as Music Teachers on various dates, during the period from 1994

till about 2005. Therefore, according to the petitioners, all of them were eligible and
Page No.# 567/679

qualified for provincialisation of their services under the Act of 2011. It has been

asserted that the writ petitioners are neither "dropped" nor "excess" teachers and as

per the requirement of music teachers in every school under the Schedule of the Act

of 2011, all of them were entitled to be considered for provincialisation of their

services under the said Act. The petitioners have also claimed that the respective

district scrutiny committees, constituted as per Section 10 of the Act of 2011, have not

only verified the credentials of the petitioners but have also made recommendations

in their favour paving the way for provincialisation of their services during the

currency of the Act of 2011. Under such circumstances, the respondents cannot now

deny the benefit of provincialisation of services of the writ petitioners by enacting the

Act of 2017. What would, however, be significant to note herein is that in this writ

petition no writ in the nature of mandamus has been prayed for by the petitioners for

directing the authorities to issue order of appointment in their favour based on the

report submitted by the District Scrutiny Committee dated 06.06.2016 recommending

provincialisation of services of the 214 Music Teachers who were shown to be eligible

for being provincialised under the Act of 2011.

8. By referring to the materials available on record Mr. Manish Goswami, learned

counsel for the writ petitioners has argued that on 28.07.2014 a notification under

Section 14 of the Act of 2011 was issued, laying down the qualification and eligibility

criteria for provincialisation of services of music teachers. Thereafter, on 15.02.2016 a

further notification was issued under section 14 of the Act, thus reiterating the earlier

position. On 06.06.2016 the district scrutiny committee had submitted its report

recommending the provincialisation of services of 214 music teachers who were
Page No.# 568/679

found to be eligible for being provincialised under the Act of 2011 and the names of

the writ petitioners find place in the aforesaid list. Mr. Goswami further submits that on

22.06.2016 and 24.08.2016 two letters were issued by the Under Secretary to the

Government of Assam, Secondary Education Department, pertaining to the follow up

action that had been undertaken by the State for provincialisation of services of

those 214 music teachers in terms of the recommendations dated 06.06.2016.

Notwithstanding the same, no order of provincialisation of services of these writ

petitioners (Music Teachers) has been issued till date. Mr. Goswami, therefore, submits

that taking advantage of the striking down of the Act of 2011 the State is now seeking

to deny the benefit of provincialisation of services to the writ petitioners for no valid

reason. According to Mr. Goswami, the services of his clients were provincialised

under the Act of 2011 for all practical purposes and therefore, a vested right had

accrued upon the petitioners which cannot be taken away retrospectively by

enacting the Act of 2017 since the same would amount to violation of the

fundamental rights of the petitioners guaranteed under Articles 14 and 16 of the

Constitution. In support of his above arguments, Mr. Goswami has also relied upon

and referred to the decisions in the case of P. D. Agarwal (supra) and Tushar Ranjan

Mohanty (supra). The learned counsel for the writ petitioners has further argued that

his clients stand on the same footing as the 42,000 (approx) employees whose

services were provincialised under the Act of 2011 inasmuch as there is no rational

basis for the State to differentiate between those teachers serving in the venture

schools whose services were provincialised and his clients. Therefore, submits Mr.

Goswami, refusal on the part of the State to provincialise the services of the writ
Page No.# 569/679

petitioners, who have rendered long years of dedicated services as music teachers,

would be highly unjust, unreasonable and unfair and hence, violative of the

fundamental rights guaranteed to the petitioners by the Constitution of India.

9. In the context of his above arguments Mr. Goswami has also referred to

Sections 4(2)(iv) and 6(3) of the Act of 2017 to contend that these provisions are both

onerous and oppressive inasmuch as the writ petitioners cannot be reasonably

expected to comply with the conditions laid down by the above provisions since it

would not be within their domain and control to do so. The net result of enactment of

Section 4(2)(iv) of the Act of 2017, according to Mr. Goswami, would be that even if

the writ petitioners acquire the necessary eligibility criteria, the chances of

provincialisation of their services would still be uncertain and contingent upon a

particular school having at least 10 students in the previous three years in Classes-X to

XII which is a completely unfair stipulation. According to Mr. Goswami, Section 6(3) is

nothing but a provision to discriminate and exploit the skilled persons such as the writ

petitioners available to the State. Since the expression "equivalent qualification" is

not a defined expression under the Assam Secondary Education (Provincialised

Schools) Service Rules, 2018, the same is working to the disadvantage of the writ

petitioners leading to their discrimination. To conclude his arguments, Mr. Goswami

has submitted that the rights of his clients to be provincialised had crystalised under

the communication dated 06.06.2016 issued by the Scrutiny Committee during the

currency of the Act of 2011 and therefore, a writ of mandamus be issued for

implementation of the recommendations made in favour of the writ petitioners in the

said communication.
Page No.# 570/679

10. WP(C) No.3110/2019, WP(C) No.9157/2019, WP(C) No.6945/2021, WP(C)

No.6989/2021, W.P.(C) No 6409/2021, WP(C) No.2225/2022 and WP(C) No.6045/2022 :-

The writ petitioners in all these writ petitions are also serving as music teachers and are

amongst the 214 music teachers who were engaged in the venture schools in Assam,

whose candidatures were recommended by the district scrutiny committee vide

letter dated 06.06.2016, for provincialisation of their services. These writ petitioners,

who are represented by Mr. A. R. Bhuyan, learned counsel, have adopted the

arguments advanced by the petitioners' counsel in WP(C) No.8148/2018.

11. WP(C) No.7955/2019 :- The petitioners in this writ petition were also engaged

as music teachers in various venture schools. Save and except the writ petitioner

Nos.12 and 13 the names of all the other petitioners find place in the list prepared

and forwarded by the district scrutiny committee on 06.06.2016. Mr. G. Uddin,

learned counsel for the petitioners has argued that the petitioner Nos.12 and 13 have

subsequently submitted representation before the authorities to consider their case

for provincialisation since they have rendered long years of service as music teachers.

However, according to Mr. Uddin, his clients are not aware of the outcome of their

representations. The learned counsel has adopted the submissions of the petitioners'

counsel in WP(C) No.8148/2018 in support of the other claims of the writ petitioners.

12. WP(C) No.6409/2021 :- The writ petitioners in this petition were also appointed

as music teachers and their names also find place in the list of 214 music teachers

issued on 06.06.2016. Mr. A. Chakraborty, learned counsel for the petitioners has

adopted the arguments advanced by the petitioners' counsel in WP(C)
Page No.# 571/679

No.8148/2018.

GROUP - 2 [Challenge to Sec 3(1)(i) of the Amendment Act
of 2018]

13. WP(C) No.7955/2017 :- This writ petition has been instituted by 43 Venture

Schools assailing the proviso to Section 3(1)(i) of the Amendment Act of 2018 which

lays down that a Venture Institution which has not received the order of

permission/recognition on or before 01.01.2006 would not be entitled for

provincialisation of the services of their employees. Mr. R. Islam, learned counsel

appearing for the writ petitioners has argued that the process of regularization of the

services of teachers in various other venture schools including the writ petitioners

herein was initiated by the authorities prior to 01.01.2006. However, while the

permission/recognition was communicated to a number of schools prior to

01.01.2006, in the case of the writ petitioners, the communication was received after

01.01.2006 although the venture schools were established during the years 1991, 1992

to 1999. Mr. Islam, therefore, submits that in view of the proviso to Section 3(1)(i) of

the Amendment Act of 2018 the petitioners would now be disentitled from the benefit

of provincialisation under the Act of 2017 for no fault on their part. The learned

counsel further submits that the impugned proviso seeks to take away the vested right

of the petitioners with retrospective effect and therefore, the proviso to Section 3(1)(i)

of the Amendment Act of 2018 is liable to be struck down as unconstitutional.

14. WP(C) No.141/2018 :- As many as 19 M. E. Schools and M. E. Madrassas from
Page No.# 572/679

the Karimganj District in the State of Assam have joined together to institute this writ

petition. Mr. M. Khan, learned counsel appearing for the writ petitioners has submitted

that his clients are also aggrieved by the proviso to Section 3(1)(i) of the Amendment

Act of 2018 as the same seeks to take away a right that had vested upon the

petitioners, not only under the Act of 2011 but also under the Act of 2017, for

provincialisation of their services. WP(C) No.673/2018 also raises similar grievance.

15. WP(C) No.3725/2018 and WP(C) No.163/2020 :- In these two writ petitions

also the petitioners have assailed the constitutional validity of the proviso to Section

3(1)(i) of the Amendment Act of 2018 on the ground that the said provision abridges

the fundamental rights guaranteed to the petitioners, both under the Act of 2011 as

well as the Act of 2017. Mr. P. K. Deka, learned counsel for the petitioners has argued

that fixing 01.01.2006 as the cut off date is arbitrary and does not have any

reasonable nexus with the object sought to be achieved by the Act.

16. WP(C) No.6192/2018 :- 76 venture schools have approached this Court by

filing the instant writ petition assailing the proviso to Section 3(1)(i) of the Amendment

Act of 2018 on identical grounds. In addition to the grounds urged on behalf of the

petitioners in WP(C) No.7955/2017, Mr. Y. S. Mannan, learned counsel for the

petitioners has further argued that recognition of venture L. P. Schools (high schools)

ought to be treated from Class VIII and not Class IX as projected in the Amendment

Act, which clearly curtails the rights of his clients.

17. WP(C) No.6210/2018 :- Mr. F. U. Barbhuiya, learned counsel for the petitioners

has argued that the classification/distinction adopted by the State authorities for the
Page No.# 573/679

purpose of provincialisation of services of the teachers of the venture schools by

introducing the proviso to Section 3(1)(i) of the Amendment Act of 2018 is

discriminatory and hence, unconstitutional. By referring to the law laid down in the

case of D. S. Nakara and others vs. Union of India reported in (1983) 1 SCC 305 and

C. R. Rangadhamiah (supra) Mr. Barbhuiya has prayed for declaring the proviso to

Section 3(1)(i) of the Amendment Act of 2018 as constitutional.

18. WP(C) No.6595/2018 :- In this writ petition also the petitioners have

challenged the proviso to Section 3(1)(i) of the Amendment Act of 2018. However,

none has appeared to argue the matter at the time of hearing of this writ petition.

19. WP(C) No.1307/2020, WP(C) No.5504/2020 & WP(C) No.759/2021:- in these writ

petitions also the proviso to Section 3(1)(i) of the Amendment Act of 2018 is under

challenge on similar grounds. The other writ petitions in this Group, projecting similar

grievance, is WP(C) No.3725/2018.

GROUP - 3 [Challenge to Sec. 3(xi), 8(3) of the Act of 2017]

20. WP(C) No.3481/2018 :- The 48 writ petitioners in this writ petition who have

been rendering services as Assistant Teachers for more than 15/20 years have

approached this Court by filing the present writ petition challenging Section 3(1)(xi)

and Section 8(3) of the Act of 2017 on various grounds. The case of the writ

petitioners, in a nutshell, is that although their appointments as provincialised teachers

were provisionally approved by the authorities, yet, in view of sections 3(1)(xi) and

8(3) of the Act of 2017 their services have not been provincialised. Mr. K. R. Patgiri,
Page No.# 574/679

learned counsel for the writ petitioners has argued that these two provisions of the

Statute are unconstitutional as the same seek to discriminate one set of employees

against the other for no valid reason.

GROUP - 4 [Challenge to Sec. 2(j),2(x), 2(u), 3(1)(i), 6, 7 and
24 of the Act of 2017]
21. WP(C) No.5351/2018 :- 77 writ petitioners, who are the teachers and staff of

the venture educational institutions, have approached this Court by filing the instant

writ petition challenging Sections 2(j), 2(x), 2(u), 3(1)(i), 6, 7 and 24 of the Act of 2017.

Mr. D. Das learned Senior Counsel and Mr. Anjan Kalita, learned counsel appearing

for the writ petitioners has invited the attention of this Court to the object clauses of

the Act of 2011 as well as the Act of 2017 to submit that the statutory provisions under

challenge do not have any reasonable nexus with the object sought to be achieved

under the new Act. According to the petitioners' counsel, by introducing an arbitrary

cutoff date of 01.01.2006 for obtaining permission/recognition, the State has made an

attempt to create two different classes of venture school teachers thus, discriminating

one against the other. Contending that financial constraint cannot be a ground for

the State to discriminate one set of teachers against the others, Mr. Kalita has argued

that the offending sections of the statute are liable to be struck down by this Court

purely on the ground of the same being violative of Articles 14 and 16 of the

Constitution of India.

22. The case projected by the 16 writ petitioners in WP(C) No.6278/2021 is similar to

that of the petitioners in WP(C) No.5351/2018 and therefore, Mr. J. Hatimuria, learned

counsel for the petitioners has adopted the arguments advanced by Mr. Anjan Kalita
Page No.# 575/679

in support of the prayer made in the writ petition by his clients.

GROUP - 5 [Challenge to Sec. 2(x) of the Act of 2017 and
Sec. 3(1)(i) of the Amendment Act of 2018]

23. WP(C) No.5732/2018 :- This writ petition has been instituted by two venture

schools established in the years 1988 and 1995, assailing Section 2(x) of the Act of

2017 and the proviso to Section 3(1)(i) of the Amendment Act of 2018. However,

during the pendency of this writ petition, it appears that the petitioner No.1 got relief

under some other scheme and therefore, by filing I.A.(Civil) No.1271/2022 the

petitioner No.1 had prayed for striking off its name from the array of petitioners, which

prayer was allowed by the Court. The case of the petitioner No.2 is that it had got

recognition from the competent authority by the letter dated 18.12.2006 with effect

from 01.01.2006. However, due to the cutoff date envisaged by the proviso to Section

3(1)(i) of the Amendment Act of 2018, the petitioner No.2 school has been denied the

benefit of provincialisation.

24. Mr. S. Borthakur, learned counsel appearing for the writ petitioner has argued

that proviso to Section 3(1)(i) of the Amendment Act of 2018 is unconstitutional

inasmuch as the cutoff date has been introduced arbitrarily, thus creating an artificial

distinction amongst two categories of schools which were standing on equal footing.

Mr. Borthakur further submits that there is no rational basis for the provisions with the

object of the Act viz., curtailment of mushrooming of venture schools as until the

enactment of the Act of 2011 and the Act of 2017, all the Venture School Teachers

and Staff were placed on equal footing and continued to work as private

employees. It has also been submitted by Mr. Borthakur that the deficiencies in the
Page No.# 576/679

original Act i.e. the Act of 2011, which were noticed by the Division Bench in the

earlier judgment, have neither been rectified nor adequately addressed under the

new Act (Act of 2017). To sum up his arguments, Mr. Borthakur has submitted that

instead of facilitating provincialisation of similarly situated venture schools, the Act of

2017 has created four different group of schools, thus, discriminating one against the

other. According to Mr. Borthakur, the four groups are (i) the Venture

Schools/Educational Institutions established on or before 01.01.2006 and which had

also got permission before 01.01.2006; (ii) those Venture Schools/ Educational

Institutions which were established prior to 01.01.2006 but received the permission

after 01.01.2006; (iii) those Venture Schools/Educational Institutions which were

established prior to 01.01.2006 which had received the approval but still the services

of their employees were not provincialised; and (iv) complete exclusion of those

Venture Schools/Educational Institutions which were established prior to 01.01.2006

but had applied for permission after 01.01.2006. According to Mr. Borthakur, there is

no rational basis for creating such classification of the Venture Educational Institutions

in the State.

25. By referring to the decisions of the Supreme Court rendered in the case of

Navtej Singh Zohar vs. Union of India, Ministry of Law and others reported in (2018) 10

SCC 1 Mr. Borthakur has further argued that the very basis of the classification

amongst the venture schools/educational institutions runs counter to the object of the

Act and therefore, the impugned legislation is hit by the vice of arbitrariness. By

referring to the decision of the Supreme Court rendered in the case of Shayara Bano

vs. Union of India and others (triple talak case) reported in (2017) 9 SCC 1 Mr.
Page No.# 577/679

Borthakur has further submitted that arbitrary legislations can be struck down by the

Court on the ground of the same being arbitrary. According to Mr. Borthakur, the

provisions of the Act of 2017 and the Amendment Act of 2018, which are under

challenge in this batch of writ petitions, are wholly arbitrary in as much as they do not

have any reasonable nexus with the purpose sought to be achieved by the

legislation and also tend to violate the fundamental right of equality of the venture

schools and teachers, guaranteed under Articles 14 and 16 of the Constitution of

India. Therefore, the same deserve to be struck down by this Court as

unconstitutional.

GROUP - 6 [Challenge to Sec. 2(j), 2(u), 3(1)(i), 6 & 7 of the Act of 2017]

26. WP(C) No.6015/2018 & WP(C) No.5825/2023:- These writ petitions have been

instituted by Venture High Schools through the Secretary-cum- Headmaster of the

respective schools. In both these writ petitions Sections 2(j), 2(u), 6 and 7 of the Act of

2017 as well as the proviso to Section 3(1)(i), Sections 6 and 7 of the Amendment Act

of 2018 have been put under challenge on more or less identical grounds i.e. on the

ground of discrimination and arbitrariness. The primary contention of Mr. F. U.

Barbhuiya and Mr. N. M. Das, learned counsel representing the petitioners in these

writ petitions is that merely because there is some delay in communicating the order

of recognition/ approval of these venture schools by the competent authorities, the

petitioners cannot be held responsible for the same since the delay was attributable

to the authorities of the State and not the petitioners.

GROUP - 7 [Challenge to Sec. 2(zb), 2(u), 6,7 and 24 of the Act of 2017]
Page No.# 578/679

27. WP(C) No.6736/2018 :- The 130 writ petitioners in the present proceeding are

teachers of Venture L. P. Schools. They have assailed Sections 2(zb), 2(u), 6, 7 and 24

of the Act of 2017 primarily on the ground that those provisions are discriminatory and

violative of the constitutional rights of the petitioners.

GROUP - 8 [Challenge to Sec. 2(j), 2(za), 2(u), 3(1)(i), 6,7 and 24
of the Act of 2017 ]
28. WP(C) No.6756/2018 :- 181 writ petitioners in this writ petition are M. E. School

teachers. They have approached this Court by filing the instant writ petition

challenging the provisions of Sections 2(j), 2(za), 2(u), 6, 7 and 24 of the Act of 2017 as

well as the proviso to Section 3(1)(i) of the Amendment Act of 2018.

GROUP - 9 [ Challenge to Sec. 2(Zb) of the Act of 2017]

29. WP(C) No.3058/2019 & WP(C) No.5176/2020 :- Section 2 (zb) of the Act of

2017 is under challenge in these two writ petitions instituted by a number of Venture

Lower Primary Schools. According to the writ petitioners, the requirement of obtaining

of DISE data ought not to have been made compulsory for provincialisation of

services of the venture school teachers. It is also their case that the cutoff date of

01.01.2006 is arbitrary and illegal.

GROUP - 10 [Challenge to Sec. 2(j),4(2) and 4(3) of the Act
of 2017]

30. WP(C) No.3297/2019 :- The two writ petitioners, who are serving as Assamese

and Hindi Subject Teachers in different M. E. Schools, have approached this Court by

filing the instant writ petition assailing Sections 2(j), 4(2) and 4(3) of the Act of 2017

inter-alia contending that introduction of a cut-off date for provincialisation of
Page No.# 579/679

services of venture school teachers is arbitrary and discriminatory. It is also the

contention of the writ petitioners that there is apparent repugnancy between the Act

of 2017 as well as the NCTA Regulations thus rendering the Act of 2017 as ultra vires

the Constitution. Mr. B. P. Borah, learned counsel appearing for the writ petitioners has

referred to the provisions of RTE Rules of 2011 so as to highlight the apparent

repugnancy between the provisions of the Rules as well as the Act of 2017 with

regard to various practices and procedures laid down therein pertaining to the

procedure to be followed for grant of recognition to the venture school.

GROUP - 11 [Challenge to Sec 2j), 2(u), 6, 7 and 24 of the Act of 2017 ]

31. WP(C) No.8497/2019 :- In this writ petition the 33 petitioners are the teaching

and non-teaching staff of Junior Colleges [ now known as Higher Secondary Schools].

They have challenged the validity of sections 2(j), 2(u), 6, 7 and 24 of the Act of 2017

primarily on the ground that the same are discriminatory and violative of the

fundamental rights of the writ petitioners.

GROUP - 12 [Challenge to Sec. 2(u), 6, 7 and 24 of the Act]

32. WP(C) No.175/2020 :- The sole petitioner in this case has challenged

Sections 2(u), 6, 7 and 24 of the Act of 2017. The writ petitioner is serving as assistant

teacher in a venture school, who was initially engaged in the year 1998. The venture

school in which he is serving, had received recognition in the year 1994 but his service

has not been provincialised as assistant teacher till date although the services of

other similarly situated teachers have already been provincialised. Mr. N. H. Laskar,

learned counsel for the petitioner submits that since the petitioner is H. S. passed
Page No.# 580/679

candidate, in view of Section 2(u) of the Act of 2017, the respondents have refused to

provincialise the services of the petitioner on a retrospective application of the Act of

2017 in a manner which is impermissible in the eyes of law.

GROUP - 13 [Challenge to Sec. 3(1)(xi) of the Act]

33. WP(C) No.5593/2021 has been instituted by a group of Hindi Teachers

whereas, WP(C) No.5416/2021 has been filed by a group of Arabic Teachers of Upper

Primary Schools inter-alia assailing the provision of Section 3(1)(xi) of the Act of 2017

to contend that by introducing the aforesaid provision the avenues for

provincialisation of services of the Hindi Teachers and the Arabic Teachers have been

completely obliterated. Mr. B. C. Das, learned senior counsel appearing for the writ

petitioners has invited the attention of this Court to the definition of provincialisation

under the old Act as well as the new Act to argue that if the provision under

challenge in these writ petitions are struck down then the same would establish parity

in respect of the Hindi Teachers and Arabic Teachers with similarly situated teachers

of other discipline.

34. While addressing this Court on the brief history of growth of the institutional set

up of elementary education in the State of Assam vis-à-vis the Middle English

Madrassas, Mr. Das has argued that these Madrasas are in existence in the State

since early part of 20th Century and were involved in imparting general education

mainly with a religious fervor. While the education imparted by these Middle English

Madrassas were only upto the level of Class-III, secondary education used to be

imparted from the Classes-IV to X. At the secondary stage, there were Middle English
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Schools, Middle Vernacular Schools and Middle English Madrassas which, according

to Mr. Das, had imparted education upto Class-VI i.e. the middle level of secondary

education. Mr. Das has further argued that these Middle English Madrassas were

actually Middle English Schools which used to impart education in Islamic subjects

over and above other subjects. The said practice has continued and in the present

day, in addition to the general subjects that are taught in the Middle English Schools,

Arabic language is taught only in the Middle English Madrassas. Since the Arabic

language is taught compulsorily in these Middle English Madrassas, the requirement

of Arabic Teachers cannot be completely dispensed with by altogether excluding

them from the purview of provincialisation under the Act of 2017.

35. Likewise, submits Mr. Das, Hindi is taught as 3 rd language in these middle level

schools. As per the National Education Policy, 2020, the three language formula,

namely, 1st language of mother tongue, 2nd language in English and the 3 rd

language in Hindi is required to be pursued with a view to promote multi-languism

and national unity. According to Mr. Das, the three language formula is being

implemented in various schools across the State of Assam wherein Hindi is taught as a

compulsory subject in the Upper Primary schools. As such, the services of Hindi

Teachers could not have been dispensed with in such a fashin in the Upper Primary

Schools by enacting the Act of 2017.

36. The learned senior counsel has further argued that the venture educational

institutions were set up on a need based criteria and these institutions had imparted

education to the students situated in remote corners of the State. These Venture
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Educational Institutions were allowed to function by the State since sufficient

Government Institutions were not available at the relevant point of time. Therefore,

the move to now deny sufficient avenue for provincialisation of service of the Hindi

Teachers as well as Arabic Teachers under the Act of 2017 is wholly arbitrary,

unconstitutional and hence, liable to be declared so by this Court.

37. In support of his above arguments Mr. Das has relied upon the decision of the

Supreme Court in the case of Shayera Bano Vs. Union of India and others reported in

(2017)9 SCC 1, State of Bihar and others Vs. The Bihar Secondary Teachers Struggle

Committee, Munger and others reported in (2019) 18 SCC 301, Rajneesh Kumar

Pandey and others Vs. Union of India and others reported in (2021) 17 SCC 1, Arun

Kumar and others Vs. Union of India and others reported in (2007) 1 SCC 732 and

Calcutta Gujrati Education Society and another Vs. Calcutta Municipal Corporation

and others reported in (2003)10 SCC 533.

38. Appearing for the writ petitioners in WP(C) No.1085/2022, who are serving as

Assistant Teachers in various schools whose appointments had been made by the

Managing Committees of the respective schools prior to 01.01.2011, Mr.

K.N.Choudhury, learned senior counsel has submitted that although his clients were

entitled to provincialisation of their service, in view of the ceiling imposed under

section 3(1)(xi) of the Act of 2017, their services have not been provincialised. The

learned senior counsel has further argued that NCTE (Determination of Minimum

Qualification for Recruitment of Teachers in Schools) Regulation 2001 prescribes the

minimum qualification for appointment of Teachers in the Elementary Schools. Since
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his clients fulfilled the norms under the said notification, the State cannot deny

appointment to them merely on the ground that under the Act of 2017 they were not

qualified to be appointed as Teachers. Mr. Choudhury further submits that in the

absence of Rules framed under the Act, section 3(1)(xi) has provided un bridled

power to the State which power has been misused by the authorities in this case. The

other writ petitions belonging to this Group, projecting similar nature of grievance, are

WP(C) No.536/2021, WP(C) No.3162/2021, WP(C) No.3662/2021, WP(C) No.5416/2021,

WP(C) No.5810/2021, WP(C) No.117/2022, WP(C) No.688/2022, WP(C) No.909/2022, ,

WP(C) No.1396/2022, WP(C) No.1402/2022, WP(C) No.1406/2022, WP(C)

No.3544/2022, WP(C) No.3774/2022, WP(C) No.6380/2022, WP(C) No.5912/2021,

WP(C) No.5918/2021, WP(C) No.5952/2021 and WP(C) No.5955/2021.

GROUP - 14 [Challenge to Sec. 3(1)(vii), 4(2)(iv) and 24 of the
Act of 2017]

39. WP(C) No.5040/2021 :- The three writ petitioners in this writ petition, who are

serving as Lecturers in the Venture Educational Institutions established on 13.08.1990,

have approached this Court assailing Sections 3(1)(vii), 4(2)(iv) and 24 of the Act of

2017 by means of which, a separate class of teachers have been created. Mr. B.

Chakraborty, learned counsel for the petitioners submits that the only ground on

which his clients were not appointed as Teachers is on account of the fact that the

school does not have at least 10 enrolments in last three years. The learned counsel,

however, submits that enrolment of students in a school is beyond the control of the

teaching staff and therefore, the same ought not to have been taken as a criteria for

provincialisation of services of the teachers.
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GROUP - 15 [Challenge to Sec. 2(u), 4(2)(iv) and 24 of the Act of 2017]

40. WP(C) No.6311/2021 and WP(C) No.1287/2020 :- In this group of writ petitions

challenge has been made to Sections 2(u), 4(2)(iv) and 24 of the Act of 2017. The 26

writ petitioners in these two writ petitions are working as Craft Teachers in High

Schools/ High Madrassas. It is their pleaded stand that the impugned provisions of the

Act of 2017 has taken away their right of provincialisation in service. However, the

petitioners' counsel has not appeared to argue these matters during the course of

hearing of the writ petitions.

GROUP - 16 [Challenge to Sec. 2(j), 2(u), 3(1)(i),7 & 24 of the Act]

41. WP(C) No.6616/2021 :- The writ petitioners numbering 12 in total are working

as Tutors in 8 venture High Schools situated in the district of Karbi Anglong. These

petitioners have also alleged that the impugned provisions of the Act 2017 are highly

discriminatory in nature and therefore, those are liable to be struck down by this

court. However, none has appeared for the petitioners to argue the case during the

course of hearing.

GROUP - 17 [Challenge to Sec. 3(2) of the Act of 2017]

42. In WP(C) No.3003/2023 the petitioners, who are serving as Tutors (PGT)/ PGT in

different Senior Secondary Schools have challenged Section 3(2) of the Act of 2017

on the ground that the said provision introduces unreasonable classification amongst

the teachers in a manner which is violative of fundamental rights of the petitioners
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guaranteed under Article 14 of the Constitution. It is the case of the writ petitioner

that although the Venture Educational Institution where they are serving had got the

recognition/ concurrence prior to 01.01.2006, yet, the subject concurrence in respect

of the subjects taught by them was received after 01.01.2006 although the process

was initiated much earlier. On such ground their services had not been provincialised.

In other words, the petitioners were left out from the zone of consideration for

provincialisation of their services only due to late receipt of subject concurrence. The

other two writ petitions in this group are WP(C) No.5594/2022 and WP(C)

No.6973/2021.

Groups-18 [Challenge to Sec 2(j), 2(u), 4(2)(iii),6, 7 & 24 of the Act]

43. WP(C) No.79/2022 :- The 144 writ petitioners, who are serving as teaching staff

in different Senior Secondary Schools for periods ranging between 29 to 20 years,

have approached this Court by filing the present writ petition assailing the validity of

Sections 2(j), 2(u), 4(2)(iii),6, 7 & 24 of the Act of 2017 by urging that the said statutory

provisions are unconstitutional and hence, liable to be struck down by this Court. The

writ petitioners have also prayed for a writ of mandamus directing the respondents to

pay them full salary and other financial benefits including pensionary benefits that

has been made available to other similarly situated persons.

Groups-19- [Challenge to Sec 8(3) of the Act of 2017]

44. WP(C) No.1959/2022 :- The 29 writ petitioners, who are serving in various Senior

Secondary Schools (formerly known as Junior College) have approached this Court

challenging Section 8(3) of the Act of 2017 on the ground that the same is ultra vires
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the constitution. The writ petitioners have also prayed for a writ of mandamus

directing the respondents to provincialise their services as "Principal" instead of

"Principal (Tutor)" with all consequential benefits with effect from the date of

provincialisation of their respective Colleges.

Groups-20 [Challenge to Sec 8(3) of the Act of 2017]

45. WP(C) No.2447/2022, WP(C) No.2446/2022 and WP(C) No.2656/2024 :- The 192

writ petitioners in these three writ petitions are also serving as teachers under various

Senior Secondary Schools (formerly known as Junior Colleges) and have approached

this Court by filing the three writ petitions challenging the validity of Section 8(3) of the

Act of 2017 by urging that the said provision is unconstitutional. The writ petitioners

have also prayed for a writ of mandamus directing the respondents to provincialise

their services as "PG Teachers" instead of "Tutor" with all consequential service

benefits.

GROUP - 21 [Challenge to Sec. 3(1)(vi), 4(2)(iv) of the Act of 2017]

46. WP(C) No.525/2023 :- The 7 writ petitioners in this writ petition are serving as

teachers in the Shrimanta Shankardev High School, Bongaigaon. They have

approached this Court by jointly filing this writ petition assailing the validity of the Act

of 2017. Mr. M. Dutta, learned counsel for the petitioners has argued that although

the schools where the writ petitioners are serving did fulfill the eligibility requirement

prescribed by the Act 2011, yet, their services were not provincialised during the
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currency of the Act, By enacting the new Act, completely new criteria has now been

prescribed which cannot be fulfilled by the petitioners at this point of time. Mr. Dutta

has further argued that the modified criteria introduced by the Act of 2017 is

manifestly arbitrary and hence, deserves to be struck down by this court only on such

ground. Referring to the deeming provision in Section 4(1)(ii)and (iii) of the Act of 2011

Mr. Dutta has argued that this is a clear case where the accrued rights of the

petitioners has been taking away with retrospective effect by enacting the Act of

2017. In support of his above arguments, Mr. Dutta has relied upon Thyssen Stahlunion

GMBH Vs Steel Authority of India reported in AIR 1999 SC 3923 and I.T. Commissioner

Vs Shah Sadia & Sons reported in (1987) 3 SCC 516.

47. WP(C) No.4213/2023, WP(C) No.3038/2023, WP(C) No.3039/2023, WP(C)

No.3040/2023, WP(C) No.3045/2023, WP(C) No.3084/2023, WP(C) No.3100/2023,

WP(C) No.3414/2023, WP(C) No.3467/2023, WP(C) No.3479/2023, WP(C)

No.3686/2023, WP(C) No.4217/2023 :- These writ petitions have been instituted by

serving teachers of various schools assailing the provisions of Section 6(1), 6(2) and

8(3)of the Act of 2017 on the grounds that those are wholly arbitrary and

discriminatory in nature. The petitioners in this group of writ petitions have also prayed

for a direction to be issued by this Court to the respondents to provincialise their

services as "PG Teachers" instead of "Tutor".

GROUP - 23 [Challenge to Sec 2(j)(t)(u), 3(1)(i)(vii)(ix), 3(2),
4(2)(ii) and 8(6) of the Act of 2017]

48. WP(C) No.2444/2024 :- This writ petition has been instituted by 49 petitioners
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who are serving as Lecturers under the different Venture Colleges which have the

recognition of the Dibrugarh University and the Gauhati University. Mr. A. C. Borbora,

learned senior counsel appearing for the writ petitioners has argued that all the

petitioners were appointed in these venture Colleges on different dates between

1999 and 2010. Notwithstanding the same, by introducing a criteria of atleast 150

students in each College for receiving the sanction of additional posts on the basis of

Section 3(1)(ix) in the Act of 2017, the State is making an attempt to permanently take

away the right of the petitioners for their services to be provincialised. Contending

that each post in the Venture Colleges ought to be treated as equal, Mr. Borbora has

argued that the offending provisions of the statute has introduced a completely

unreasonable classification amongst the similarly situated Lecturers for no valid

reason. According to Mr. Borbora, the introduction of the cutoff date of 01.01.2006 by

the proviso to Section 3(1)(i) of the Act is wholly arbitrary and superficial, the same not

having any rational basis or reasonable nexus with the object of the statute.

Contending that all the petitioners did meet the requirement of the statute for

provincialisation of their services as per the criteria prescribed by the recognizing

Universities namely, the Dibrugarh University and the Gauhati University and they also

fulfill the norms laid down under the Act of 2017 Mr. Borbora submits that by the

impugned enactment, the State has extended a discriminatory treatment to his

clients thus depriving them of the vested right of being provincialised. On such count

the petitioners have approached this Court by assailing the Sections 2(j)(t)(u), 3(1)(i)

(vii)(ix), 3(2), 4(2)(ii) and 8(6) of the Act of 2017. In support of his above arguments Mr.

Borbora has placed heavy reliance in the case of D. S. Nakara and others (supra)
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and Deepak Sibal vs. Punjab University reported in (1989) 2 SCC 145.

49. Assailing Section 8(6) of the Act, Mr. Borbora has further argued that "The

Assam College Employees (Provincialisation) Act, 2005" is still in existence and

therefore, the provisions of the Act cannot be either ignored or negated by the Act

of 2017, as amended up to date. Contending that provincialisation under the Act of

2005 is in respect of a post and not any individual, Mr. Borbora has argued that the

recourse sought to be adopted by the State by enacting the Act of 2017, thus

extending the benefit of provincialisation to individual teachers, is wholly

impermissible in the eyes of law. To drive home his argument Mr. Borbora has also

referred to the doctrine of severability, as envisaged in the decision of the Seven

Judges Bench of the Supreme Court in the case of R.L.D. Chamarbaughwalla and

another Vs. Union of India reported in AIR 1957 SC 628.

50. On the point of repugnancy of the statute with the provisions of the NCTE Act

of 1993, Mr. Borbora has referred to the minimum qualification prescribed under the

UGC Regulation to contend that there was no justifiable ground for the State to

impose the impugned criteria by enacting the statutory provisions under challenge.

51. To sum up his arguments Mr. Borbora has contended that the Act of 2017

cannot override the provisions of (1) the University Grants Commission Act, 1956, (2)

the National Council for Teachers Education Act, 1993 and (3) the Right of Children to

Free and Compulsory Education Act, 2009 since all these statutes enacted by the

Parliament operate in the field of education. The learned senior counsel further

submits that if the provisions of the Act of 2017 contradicts any of the provisions of the
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law made by the Parliament, then in that event, in view of the edict of Article 13(3)(a)

of the Constitution of India, such provisions of the 2017 Act would be liable to be

struck down on the ground of repugnancy.

52. On the question of validity of Section 8(6) of the Act of 2017, Mr. Borbora has

argued that there is no authority of the State to create and allow any incumbent to

hold a personal post for the purpose of provincialisation of service as such a scheme

would run counter to the Central Acts occupying the field. Mr. Borbora has

concluded his arguments by submitting that Government policy must be fair, rational

and in public interest. But the policy sought to be implemented by the impugned

enactment is highly discriminatory. Contending that by enacting the Amendment Act

of 2018 the State has made an attempt to deprive the long serving teachers of the

benefit of provincialisation for no valid reason, Mr. Borbora has therefore, prayed for

striking down the impugned provisions of the Act as ultra-vires the Constitution.

53. Responding to the arguments advanced by the learned counsel appearing

for the writ petitioners in the batch of writ petitions, Mr. D. Saikia, learned Advocate

General, Assam appearing for the respondents has argued that a cutoff date for

granting permission to the venture schools was not introduced for the first time under

the Act of 2017 but such a criteria was in existence even under the Act of 2011.

Contending that the State, having due regards to its resources, is entitled to prescribe

a cutoff date for extending benefit of a particular legislation, Mr. Saikia has argued

that when it is a question of extending pecuniary benefit to a large number of

persons, there is always a cutoff date in which event, everybody cannot be satisfied
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in such matters. Contending that retrospective permission/recognition processed

after 01.01.2006 has also been backed by introducing the amended provision of

section 3(1)(i) of the Amendment Act of 2018 Mr. Saikia has argued that several

instances of fraud and/or malpractices indulged in by a number of venture

institutions, so as to overcome the hurdle of the cutoff date of 01.01.2006 by adopting

dubious means, has come to light which had prompted the insertion of Section 3(1)(i)

of the Amendment Act of 2018. Contending that such a provision had to be

introduced by keeping in mind the public interest at large and so as to prevent any

fraudulent transaction Mr. Saikia has argued that the provision of Section 3(1)(i) of the

Amendment Act of 2018 does not call for any interference.

54. Mr. Saikia has further argued that the Act of 2017 does not suffer from any

legislative incompetence nor can the same be termed as arbitrary. The basic object

of the Act is to streamline the educational set up in the State. Therefore, merely

because some of the provisions of the Statute have turned out to be inconvenient to

some the Venture Educational Institutions and the employees serving there-in, the

same cannot be a ground for the court to strike down the Statute. Contending that

the Act of 2017 has extended benefit to several Venture Educational Institutions,

which were otherwise not entitled to any benefit from the State, Mr. Saikia has argued

that there is no good ground for this court to interfere in the matter. In support of his

above arguments, Mr. Saikia has relied upon and referred to the following decisions :-

(1) (2005) 9 SCC 779 [Dolly Chhanda Vs. Chairman, JEE & Ors.]

(2) (2005) 6 SCC 754 [ State of Punjab & Ors. Vs. Amar Nath Goyal & Ors.]
Page No.# 592/679

(3) (2008) 14 SCC 702 [Govt. of Andhra Pradesh & Ors. Vs. N. Subbarayudu &
Ors.]

(4) (2020) 17 SCC 401 [Hirendra Kumar Vs. High Court of Judicature at
Allahabad]

(5) (2020) 14 SCC 625 [All Manipur Pensioners Association by its Secretary
Vs. State of Manipur and others]

(6) 2022 SCC OnLine page 425 [Shikhar Vs. National Board of
Examination]

Brief Historical and Legislative Background of the Controversy :-

55. Having regard to the nature of controversy and the core issues involved in this

batch of writ petitions, we deem it appropriate to begin with a brief survey of the

history of development of the education system in the State of Assam.

56. From the materials placed on record, the arguments advanced by the

learned counsel for the parties as well as the literature available in public domain it

appears that during the pre-British era, an indigenous system of imparting education

through the "Pathshalas" (for the Hindus), "Tools" ( for the Brahmins), " Muktabs" (for

the Muslims) and "Satras" (for the Vaishnavas) was prevalent in the State of Assam.

After the signing of the "Treaty of Yandaboo" in the year 1826 and the advent of the

British in India, significant steps were taken for development of the modern

educational system in the State. Under the initiative of Sir David Scott, who was the

first representative of the East India Company, several schools were opened in Assam

for imparting modern education. In the year 1882, the Hunter Commission laid

significant stress on the involvement of local bodies in expanding the primary
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education system. It was argued that phase that the first college for imparting higher

education viz., the iconic Cotton College was established in Guwahati in the year

1901. This well known College was named after Sir Henry Cotton, its founder, and was

subsequently upgraded to the status of an University.

57. The Assam Local Self Government Act, 1915 gave wide power to the local

bodies to manage the affairs of primary and middle level educational institutions. The

Assam Primary Education Act, 1926 was passed with a view to make primary

education compulsory. After independence, the Assam government continued with

this effort to further strengthen the basic education in Assam and accordingly, the

Assam Basic Education Act, 1954 was passed. This Act inter-alia provided for setting

up of a State level Board to advise the Government on matters relating to control

and management of government schools at the basic, elementary and MV level. This

Act had also provided for constitution of School Boards at regional level. These School

Boards were body corporate with perpetual succession and a common seal and

were also competent to hold or transfer movable and immovable properties for the

purpose of carrying out the duties and functions entrusted under the Act. The Assam

Elementary Education Act, 1962, which had repealed the Assam Basic Education Act,

1954, was enacted with the object of development, expansion, management and

control of elementary education in Assam. This Act also contained a similar provision

for constituting a State Board for management and control of the basic schools.

58. It further appears that notwithstanding the above mentioned steps taken by the

Government, until the middle part of the 20th Century, the number of Government
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schools in the State imparting modern education in the subjects of humanities,

science and language were very few and far in between. Due to the geographical

barrier and financial constraints, access to such schools were available to only a

chosen few. During that period there was dearth of state run schools in Assam in the

Lower Primary, Upper Primary and High School level as well as qualified teachers. With

a view to address this issue, in the year 1957, the Government of Assam had

introduced a system of maintenance grant which was commonly known as deficit

grant. The primary objective of the scheme was to extend the benefit of Government

approved pay scale to the teachers so as to attract quality teachers. In the process,

the teachers in the deficit grant schools got the benefit of the pay scale which was

applicable to the teachers serving in the government schools. A few schools, which

were not covered under the deficit grant, however, received a lumpsum ad-hoc

grant from the government.

59. The two categories of schools referred to above were not sufficient to meet the

growing demand for educational institutions in the state, more particularly in the

Elementary, Lower Primary and Middle School Levels. As such, the local communities

came up with schools in different localities with their own resources which came to be

known as "Venture Schools". For imparting education with a religious fervour,

"Venture Madrassas" which were also established through community effort. While a

large number of these institutions were run and managed privately, some of these

venture institutions were covered under a Government scheme named as "deficit

financing" and started receiving financial assistance from the Government [see :

Md. Imdad Uddin Barbhuiya Vs. The State of Assam, to be represented by the
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Principal Secretary to the Government of Assam, Education (Secondary) Department

and others : 2022 0 Supreme(Gau) 24].

60. With a view to regulate the service conditions of teachers already employed in

the Govt. aided Middle English Schools and Middle English Madrassas "The Assam

Aided Middle English School [and Middle English Madrassa] employees Rules, 1960"

was framed, which inter-alia laid down the procedure for recruitment, academic and

other qualifications of the teachers and certain conditions of their service. Likewise,

"The Assam Aided High and Higher Secondary Schools and High Madrassa

Employees Rules, 1960" was framed for the higher schools.

61. Thereafter, on 19th of August, 1976 "The Assam Aided Higher Secondary, High

and Middle English School Management Rules, 1976" was framed which was to

operate in supersession of the Rules framed earlier under Section 11 of Chapter III of

Assam Education Department Rules and Orders as well as any subsequent order

there-under issued by the Governor of Assam. Thus, the Rules of 1976 had put in place

a consolidated set of Rules which were made applicable to Govt. aided Schools at

all levels.

62. In the meantime, with a view to provide for the management and control of

elementary education and for free and compulsory elementary education in Assam,

"The Assam Elementary Education Act, 1968 (Assam Act XVII of 1969) was enacted

which was published in the Assam Gazette on the 9 th of August, 1969 (herein after

referred to as the Act of 1968). The Act inter-alia provided for establishing a State

Level Board for elementary education to be headed by the Minister of Education, for
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management, improvement and expansion of elementary education in the State

and also to advise the Government on matters relating to elementary education.

Amongst the powers and functions of the State Board was included the responsibility

to lay down principles or norms for sanction of non-recurring grants to Elementary

Schools for maintenance of school buildings; provision of furniture, educational aids,

supervision of the activities of the Regional Boards, laying down procedure and

conditions of granting financial assistance to the schools of pre-elementary stage

and also in the matters of recognition, amalgamation, expansion, opening and

closing of elementary schools and to make financial allotments to the Regional

Boards for carrying out their functions under the Act. Chapter VI of the Act had

provided for creation of Elementary Education Fund which was to be maintained by

the State Board.

63. For managing those schools which were not maintained and managed by the

"local authorities" such as Municipal Board, Town Committee, Anchalik Panchayat

and Gaon Panchayat, provision was made under the Act of 1968 for establishing a

Regional Board. The Regional Board was required to function as per the regulations

framed by the State Board and carry out activities such as establishment and take-

over of elementary schools subject to financial allotments made by the State Board;

to expand, re-distribute and amalgamate existing elementary schools; to appoint,

transfer, discharge, dismiss or punish teachers and grade-IV employees in

accordance with the rules and procedure prepared by the State Board; to raise

funds for the "Elementary Education Fund" through donation and subscription. From

an examination of the scheme of the Act of 1968 it appears that although there was
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some effort on the part of the State Government of Assam to streamline the

functioning of Elementary Educational institutions within the State, yet, the State

Board and the Regional Board did not have complete control and ownership over

such educational institutions. It would be relevant to mention here-in that the Assam

Elementary Education Act, 1962 was repealed by the Act of 1968.

64. The Assam Elementary Education (Provincialisation) Act, 1974 (herein after

referred to as the Act of 1974) was passed with the objective of provincialising the

services of the employees of the different categories of the State Board and Regional

Boards of Elementary Education constituted under the Act of 1968 so as to bring them

under the direct management and control of the State Government. With the

publication of the Act of 1974, all the assets and liabilities of the State Board and the

Regional Boards had also vested on the Government of Assam. Thus, the Act of 1974,

more particularly Section 14 thereof, had laid down a robust foundation for a

compulsory elementary education system upto a certain age in the State of Assam

by exercising direct Government control upon those elementary education

institutions which were earlier run and managed by the Regional Boards.

65. In exercise of powers conferred under the proviso to Article 309 of the

Constitution of India "The Elementary Education (Provincialisation) Rules, 1977" was

framed by the Governor of Assam for implementing the provisions of the Act of 1974,

inter alia laying down the age, qualification, method of recruitment in the Lower

Primary Schools and Upper Primary Schools. As per Rule 3(iii) (as amended), the

minimum qualification of a person to be eligible for appointment as a teacher in the
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elementary school shall be as per notification issued by the State Government from

time to time in conformity with NCTE norms. It was further provided that these

qualifications shall be applicable to all category of elementary schools.

66. The Assam Secondary Education (Provincialisation) Act, 1977 (Assam Act XIX of

1977) (hereinafter referred to as the Act of 1977) was enacted with the object of

provincialising the services of employees in the various secondary schools in Assam

covered by the deficit scheme with a view to take over the control and

management of all employees of all the secondary schools coming within the

purview of the Act. Section 2(iii) defines "deficit school" so as to mean and include a

school receiving grant from the State Government under the deficit scheme of grant

in aid. As per Section 2(x) secondary education means education imparted upto

Class-XII in different types of schools including Middle English Schools, Middle

Madrassa, High Schools, High Madrassas and Higher Secondary Schools. Section 2(xi)

defines "Secondary School" to mean and include a school where secondary

education is imparted and is covered by deficit or ad hoc system of grants-in-aid.

Section 3 provides that all employees of all secondary schools coming under the

purview of the Act shall become employees of the State Government of Assam with

effect from the date of appointment subject to the terms and conditions laid down

by the Rule.

67. The Assam Secondary Education (Provincialisation) Rules of 2003, which had

repealed the earlier Rules corresponding to these Rules, were framed under the Act

of 1977, laying down the Class, Cadre, Method of recruitment of Principals/ Teachers
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in the Higher Secondary and Multipurpose Schools including their academic

qualifications etc. These Rules were subsequently repealed by the Assam Secondary

Education (Provinsialised Schools) Service Rules, 2018.The Rules of 2018 were made

applicable to the teaching and non-teaching staff of the Senior Secondary Schools,

Higher Secondary Schools, Assam High Madrassas and High Schools which were

provincialised under the Act of 1977, Assam Venture Educational Institutions

(Provincialisation of Services) Act 2011, Assam Junior Colleges (Provincialisation ) Act,

2012 and Assam Education (Provincialisation of Services of Teachers and Re-

organisation of Educational Institutions) Act 2017. Rule 10 lays down the academic &

professional qualification for direct recruitment. As per Rule 10(2) , in addition to the

academic qualifications prescribed by the Rules, a candidate shall have to appear

and pass the Teachers Eligibility Test (TET) with minimum 60% marks. Schedule -III of

Rule 10 of the Rules of 2018 lays down as follows :-

"Schedule - III
[See Rules 10(1)(2)]
Minimum educational and professional qualifications for direct recruitment in
the post of :
(i) Post Graduate Teacher :- Post Graduation with at least 50%
marks (or its equivalent) from recognized University and Bachelor of
Education (B.Ed.) from National Council for Teacher Education
recognized institution, but degrees obtained from off-campus and
distance education institution shall not be considered as valid;

(ii) Graduate Teacher :- Graduate/Post Graduate from recognized
University with at least 50% marks in either Graduation or Post Graduation
(or its equivalent) Bachelor of Education (B.Ed.) from National Council
for Teacher Education recognized institution, but degrees obtained from
Page No.# 600/679

off-campus and distance education institution shall not be considered as
valid;

(iii) Under Graduate Teacher :- As per academic and professional
qualification prescribed by the National Council for Teacher Education
(NCTE) for the post of Teachers in Lower Primary and Upper Primary
School, but degrees obtained from off-campus and distance education
institution shall not be considered as valid;

(iv) Hindi Teacher :- Pravin/Ratna in Hindi with 50% marks and degree
qualification with 50% or Post Graduate degree in Arts with 50% marks
from any recognized University, but degrees obtained from off-campus
and distance education institution shall not be considered as valid;

B.A. with 50% marks and having Hindi as one of the subjects with 50%
marks or Post Graduate degree in Arts with 50% marks provided that he
has passed B.A. with one of the subjects as Hindi with 50% marks in Hindi;

And

(v) B.T./B.Ed degree from any recognized University [Parangat to be
treated as B.Ed degree only for the purpose of Hindi teaching], but
degrees obtained from off-campus and distance education institution
shall not be considered as valid;

(i) Classical Teacher (Sanskrit, Arabic, Urdu, Persian etc.) :- MM
with 50% marks and degree qualification with 50% marks in
concerned subject or post Graduate degree in Arts with 50% marks
in concerned subject from any recognized University, but degrees
obtained from off-campus and distance education institution shall
not be considered as valid;

B.A. with 50% marks and having Arabic as one of the subjects with
Page No.# 601/679

50% marks or Post Graduate degree in Arts with 50% marks
provided that he has passed B.A. with one of the subjects as
Arabic with 50% marks in Arabic;

And

B.T/B.Ed degree from any recognized University, but degrees
obtained from off-campus and distance education institution shall
not be considered as valid;

(vi) (vi) Classical Teacher (Assamese Language, Manipuri
Language) :- B.A. with Hons/Major in the concerned subject with 50%
marks and B.T/B.Ed degree from any recognized University, but degrees
obtained from off-campus and distance education institution shall not
be considered as valid;

(vii) Music Teacher :- B. Music or equivalent with 50% marks in degree
qualification from any recognized University, but degrees obtained from
off-campus and distance education institution shall not be considered as
valid;

(ii) Craft Teacher :- Diploma/Certificate from ITI in appropriate
Grade with minimum 60% marks;

(viii) Junior Assistant :- Graduate from any recognized University with one
year Degree/Diploma in Computer application from Government
recognized Institution, but degree obtained from off-campus and
distance education institution shall not be considered as valid;

(ix) Library Assistant :- Graduate from any recognized University
with Diploma in Library Science, but degrees obtained from off-campus
and distance education institution shall not be considered as valid;

(x) Grade - IV :- HSLC passed or as per Circular/Guidelines issued
by the Personnel Department, but degree obtained from off-campus
and distance education institution shall not be considered as valid."
Page No.# 602/679

68. In exercise of power conferred under Section 7 of the Act of 1977, "The Assam

Secondary Education (Middle English Schools and High Schools) (Provincialisation)

Rules, 1979" was framed for provincialisation of the services of the employees of the

secondary schools. The minimum eligibility requirements for provincialisation of service

of an employee serving in the High Schools and Middle English School has been laid

down in Rules 3 and 4 of the Rules of 1979 respectively, which are reproduced herein

below for ready reference :-

"3. Eligibility of High Schools for Provincialisation.- The minimum requirement as

on the fixed date for a High School to have the service of its employees

provincialised shall be as given below :

(i) Minimum enrolment shall be 120 in case of 3 class High School and 240 in

case of 6 class High School; provided that this minimum shall be 70 in case of

Secondary Schools meant only for female students and 140 in case of any

school in the areas administered under the provisions of the Sixth Schedule to

the Constitution of India ;

(ii) Every such school must have-

(a) a trained Graduate Teacher with at least 5 years teaching

experience as Headmaster;

(b) where there are 6 classes, an Assistant Headmaster who is graduate with

minimum 3 years teaching experience ;
Page No.# 603/679

(c) graduate teachers, excluding the Headmaster and the
Assistant Headmaster equal to the number of Sections in the
upper three classes and at least one of them must be a
graduate in Science. In case of a school where there is co-
education, there should be at least one graduate lady
teacher ;

(d) one graduate with classical subject in his degree course or
holder of matric title for every classical subject ;

(e) one Hindi teacher having qualification in Hindi equivalent to
Bachelor's degree;

(f) one office Assistant:

Provided that the Government may relax any of the minimum
requirements in the public interests in the areas prescribed in the
Sixth Schedule of the Constitution.

4. Eligibility of Middle English Schools for provincialisation. - The minimum
requirement as on the fixed date of a Middle English School to have the
services of its employees Provincialised shall be as given below:

(i) one intermediate passed or Matric-normal or Normal passed teacher
for every section of Classes V to VIII. There should be at least 3 intermediate
passed teachers amongst them ;

(ii) the minimum total enrolment 70 relaxable up to 50 at the discretion of
the Director of Public Instruction or the Director of Elementary Education as the
case may be, in areas administered under Sixth Schedule of the Constitution of
India and other more backward areas as defined by the Government from
time to time;

(iii) Every such school must have-
Page No.# 604/679

(a) a Headmaster who is a Graduate relaxable up to
Intermediate, P.U. (two years) by the Government in
exceptional cases ;

(b) Assistant teachers who are either Normal Matric or
Intermediate passed ;

(d) one Hindi teacher having qualification in Hindi equivalent to
Intermediate Examination :

Provided that the Government may relax any of the minimum
requirements in the public interest in the areas prescribed in the Sixth
Schedule of the Constitution."

69. Rule 5 of the Rules of 1979 provides that upon publication of the notification of

provincialisation of service of any employee in the High School or Middle English

School, all the provisions of the Act and the Rules framed thereunder shall apply to

them.

70. While the aforementioned Acts and Rules were framed for provincialisation of

the services of employees in the M.E. Schools and High Schools, there was a similar

move on the part of the Government to provincialise the services of the employees

serving under the Venture Madrassas which were covered by the deficit finance

scheme. Accordingly, "The Assam Madrassa Education (Provincialisation) Act, 1995

(herein after referred to as the Act of 1995) was enacted by the State Legislature

providing for the same. Consequently, a number of Venture Madrassas covered by

the deficit scheme, were provincialised under the Act of 1995. It appears that as
Page No.# 605/679

many as 74 Madrassa were originally provincialised under the Act of 1995. Thereafter,

the State had come up with "The Assam Venture Madrassa Educational Institutions

(Provincialisation of Services) Act, 2011 (herein after referred to as the Act of 2011 (as

amended in the years 2013-14). Under the aforesaid Act, some more Venture

Madrassas were provincialised. The Act of 2011 was, however, repealed by the

Assam Madrassa Education (Provincialisation of Services of Employees and

Reorganisation of Madrassa Educational Institutions) Act, 2018. However, it appears

that even after the repeal of the Act of 2011, these Madrassas continued to impart

religious educational instructions despite being wholly maintained out of the State

funds.

71. In the above context it would be pertinent to mention herein that by framing

the "Assam Venture Sanskrit and Pali Educational Institutions (Provincialisation of

Services) Act, 2012", provisions were made for provincialisation of the services of the

employees of the Venture Sanskrit and Pali Educational Institutions. The preamble of

the Act mentions that the object of the Act was to restrict further establishment of

such educational institutions in the State.

72. Pursuant to a decision of the Council of Ministers in its meeting held on

13.11.2020, a move was initiated by the Government of Assam to convert all the

provincialised Madrassas into regular High Schools by withdrawing the teachings in

the theological subjects imparted in these Madrassas. A decision to similar effect was

also taken in respect of those Sanskrit Tools which were earlier provincialised under

"The Assam Venture Sanskrit and Pali Educational Institutions (Provincialisation of
Page No.# 606/679

Services) Act, 2012". Consequently, the Assam Repealing Act of 2020 was passed by

the State Legislature repealing the Assam Madrassa Education (Provincialisation) Act,

1995 as well as the Assam Madrassa Education (Provincialisation of Services of

Teachers and Reorganisation of Educational Institutions) Act, 2018. In the result, the

Madrassas were turned into High Schools functioning under the State Education

Board with their religious teachings and instructions being withdrawn. The State

Madrassa Education Board was also dissolved and all records, Bank accounts of the

Board stood transferred to the Board of Secondary Education, Assam.

Notwithstanding the Repealing Act of 2020, the functioning of the "Community

Madrassa" or the "Qawmi Madrassas" and "Maktabs" continued as institutions

coming under the purview of Article 30 of the Constitution of India.

73. The Assam Repealing Act of 2020 was put under challenge before this Court

by filing WP(C) No.3038/2021. However, by the judgment and order dated 04.02.2022

the Division Bench of this Court had upheld the validity of the Assam Repealing Act of

2020 as well as the executive orders passed thereunder, in a decision rendered in the

case of Md. Imdad Uddin Barbhuiya & others (supra).

74. For provincialisation of services of the employees of the non-Government

Colleges which were in receipt of deficit grants-in-aid from the State, "The Assam

College Employees (Provincialisation) Act, 2005 was enacted laying down the

modalities of provincialisation of service of the employees of these Colleges

belonging to both teaching and non-teaching category. As per Section 4 of the Act

of 2005 these provincialised Colleges would be distinct from the Government
Page No.# 607/679

Colleges in Assam but the condition of service of these provincialised employees shall

be treated at par with the Government employees on and from the date on which

the Colleges had been brought under the deficit system of grants-in-aid by following

the criteria laid down in the Act. It would be pertinent to mention herein that as per

Section 5 of the Act, the services of those employees who do not exercise the option

provided under Section 3(d) to continue in the service of the existing institutions within

the period of three months from the date of coming into effect of the Act, shall vest

with the Government with effect from the date of provincialisation of the Colleges.

75. The "Assam Junior Colleges (Provincialisation) Act, 2012" contains similar

provisions for provincialisation of services of the employees of Junior Colleges in

Assam which were brought under the deficit system of grant-in-aid. As per Section 3

of this Act, subject to the provisions of Article 30 of the Constitution of India, all existing

employees, both teaching and non-teaching of the Junior Colleges, as specified in

the Schedule of the Act, shall become employees of the State Government upon

provincialisation of the institutions, with effect from the date from which those

institutions have been brought under the deficit system of grants-in-aid. Section 4 of

the Act of 2012 laid down that the land, building and other properties owned or held

by the Junior Colleges coming within the purview of the Act and whose employees

were provincialised, shall vest in the State Government.

76. During the period from 1960 till 2011, various other Acts and Rules regulating

the affairs of the various institutions in the field of education in Assam, had been

notified. However, since those Acts and Rules would not have any direct bearing in
Page No.# 608/679

these proceeding, hence, we do not deem it necessary to burden this judgment by

referring to those Statues and Rules. However, from a careful analysis of the various

statutes, rules and regulations as discussed above, it is apparent that since the year

1960 the Government of Assam had expanded its reach and control in the field of

education, right from the primary level to the degree level, not only by regulating the

affairs of the educational institutions brought under the system of deficit grants-in-aid

from time to time but also by gradually taking over the control and management of

these institutions by provincialising the services of the teaching and non-teaching

staff of these educational institutions, thus converting them into full time Government

employees. What would, however, be significant to note herein is that all these

statutes, rules and regulations for provincialisation of the educational institutions and

their employees were applied prospectively.

77. It further appears that prior to the year 2006, there was no regulatory frame

work for controlling the growth and management of Non-Governmental Educational

Institutions in the State. The Assam Non-Government Educational Institutions

(Regulation and Management) Act, 2006 (herein after referred to as the Act of 2006)

was enacted by the Assam Legislative Assembly with the object of regulating the

establishment and management of Non-Government Educational Institutions in

Assam. This Act had received the assent of the Governor of Assam on 12 th January,

2007. From the statement of object and reasons of the Act, it appears that the

primary objective of the Act was to curb the unplanned and mushrooming growth of

Non-Governmental Educational Institutions at Primary, Secondary and Higher
Page No.# 609/679

Secondary level in the urban and semi-urban areas of the State and also to regulate

the establishment and management of all such Non-Governmental Educational

Institutions i.e. Educational Institutions established and run by individuals, Association

of Individual Society or Trusts, at Primary, Secondary and Higher Secondary level

which were not receiving any grant-in-aid or financial assistance from the

Government. These educational institutions are the Venture Educational Institutions

established by the communities.

78. Section 4 of the Act of 2006 lays down that prior permission and registration

would be necessary for establishing and running a Non-Governmental Educational

Institutions. As per section 4(2), the Director of Secondary Education, Assam, would be

the appropriate authority either to grant or refuse permission to the applicant for

opening a Non-Governmental Educational Institution. Section 6 of the Act of 2006

lays down that the existing Non-Governmental Educational Institutions would be

required to submit application for their registration before the concerned Director by

furnishing full particulars and information and on payment of such fee, as may be

prescribed, relating to the Institution sought to be registered within the stipulated

period. Proviso to section 6 lays down that in the event of failure on the part of any

existing Institution to register within one year from the date of coming into force of the

Act, the Director shall issue notice to close down the Institution in a phased manner

and there shall not be any admission in the lowest class of the School from the next

academic year and such Institution shall be completely closed down after passing

out of the students in the highest class of the Institution.
Page No.# 610/679

79. By the Constitutional 86th Amendment, Article 21-A was inserted in the

Constitution making Right to Education of Children of the Age of 6 to 14 years by

providing free and compulsory education, as a fundamental right . In order to give

effect to Article 21-A of the Constitution of India, "The Right of Children to Free and

Compulsory Education Act, 2009" (hereinafter referred to as "the Act of 2009) was

enacted. The Act of 2009, more particularly Section 6, had cast a duty upon the

appropriate Government and the local authority to establish schools within such area

or limits of neighbourhood as may be prescribed within a period of three years from

the commencement of the Act. The Act of 2009 recognizes the right of every child of

the age of 6 to 14 years to free and compulsory education in a neighbourhood

school till the completion of his/her elementary education. Section 38 of the Act of

2009 confers power upon the appropriate Government to make Rules for carrying out

the provisions of the Act.

80. Section 18 of the Act of 2009 provides that no school to be established without

obtaining certificate of recognition. Section 19 of the Act of 2009 lays down the norms

and standards of schools to be set up in accordance with the provisions of the Act.

Section 19(1) lays down that no school shall be established or recognised under

Section 18, unless it fulfils the norms and standards specified in the Schedule. Section

25 of the Act of 2009 lays down that within 03 years from the date of commencement

of the Act, the appropriate Government and the local authority shall ensure that the

Pupil-Teacher Ratio, as specified in the Schedule, is maintained in each school. The

schedule to the Act lays down the norms and standards for a school as prescribed by
Page No.# 611/679

Section 19 and 25 of the Act, which is reproduced here-in-below for ready reference:

"THE SCHEDULE
(See sections 19 and 25)
NORMS AND STANDARDS FOR A SCHOOL

Sl. Item Norms and standards
No.
1. Numbers of teachers:
(a) For first class to fifth Admitted children Number of
class teachers
Up to Sixty Two
Between sixty-one to ninety Three
Between Ninety-one to one hundred and Four
twenty
Between One hundred and twenty one to Five
two hundred
Above One hundred and fifty children Five plus one
Head teacher
(b) For sixth class to eight (1) At least one teacher per class so that there shall be at
class least one teacher each for--

(i) Science and Mathematics;

(ii) Social Studies;

(iii) Language

(2) At least one teacher for every thirty-five children

(3) Where admission of children is above one hundred -

(i) a full time head-teacher;

(ii) part time instructor for

(A) Art Education;

(B) Health and Physical Education;
Page No.# 612/679

2. Building All-weather building consisting of -

(i) at least one class-room for every teacher and an office-
cum-store-cum-Head teacher's room;

(ii) barrier-free access;

(iii) separate toilets for boys and girls;

(iv) safe and adequate drinking water facility to all children;

(v) a kitchen where mid-day meal is cooked in the school;

(vi) Playground;

(vii) arrangements for securing the school building by
boundary wall or fencing.

3. Minimum number of (i) two hundred working days for first class to fifth class;
working days/
instructional hours in an (ii) two hundred and twenty working days for sixth class to
academic year eighth class;

(iii) eight hundred instructional hours per academic year for
first class to fifth class;

(iv) one thousand instructional hours per academic year for
sixth class to eighth class

4. Minimum number of Forty-five teaching including preparation hours.
working hours per week
for the teacher
5. Teaching learning Shall be provided to each class as required.
equipment

6. Library There shall be a library in each school providing newspaper,
magazines and books on all subjects, including story-books.

7. Play materials, games Shall be provided to each class as required.
and sports equipment
Page No.# 613/679

81. In exercise of power conferred under Section 38 of the Act of 2009, "The

Assam Right of Children to Free and Compulsory Education Rules, 2011 (herein after

referred to as the Rules of 2011) were framed, laying down the contours, inter-alia for

recognition of schools for the purpose of Section 18 of the Act of 2009, which provides

that no school shall be established without obtaining certificate of recognition. The

Rules of 2011 were followed by framing of "Assam Venture Educational Institutions

(Provincialisation of Services) Act, 2011, which Act was declared to be

unconstitutional by a Division Bench of this Court by the judgment and order dated

23.09.2016 passed in WP(C) No.3190/2012 as mentioned herein above. Pursuant to

the aforesaid judgment, the Act of 2011 was repealed by the State Legislature

whereafter, the Assam Education (Provincialisation of Services of Teachers and

Reorganisation of Educational Institutions) Act, 2017, as amended by the

Amendment Act of 2018, has been enacted by the Assam State Legislature. The Act

of 2017 and the Amendment Act of 2018 are under challenge in these proceedings.

82. The Act of 2011 contained certain specific provisions permitting

provincialisation of the services of the employees of the venture educational

institutions. However, a large number of employees of such venture educational

institutions were aggrieved by Sections 4(2) and 10(4) as well as the schedule

appended to the Act of 2011 whereby, the State had fixed the cap of maximum

number of employees whose services could be provincialised in the relevant

category in the existing venture institutions. Accordingly, as noted here-in-above,

Sections 4(2) and 10(4) of the Act of 2011 were put under challenge by the

aggrieved teachers in WP(C) No.3190/2012 [Sri Chandan Kumar Neog and 376 others
Page No.# 614/679

vs. State of Assam and others, 2016 (5) GLT 296] and the batch of connected writ

petitions.

83. It would be pertinent to mention herein that Section 4(2) of the Act of 2011 laid

down that the services of all the teaching and non-teaching employees, who had

completed 10 years of continuous service without a break in that venture

educational institution, shall be provincialised with effect from the date on which they

complete the required 10 years of service as stipulated under sub-section (1)

provided that the number of employees in both teaching and non-teaching cadre in

each of the institution, whose services are provincialised or is to be provincialised

under the Act, shall not exceed the number as specified in the schedule appended

to the Act, provided further that where the number of such employees serving in such

venture educational institutions exceed the number as specified in the schedule, the

provincialisation of the services of the employees shall be on the basis of seniority in

the respective category in the concerned educational institution. The State

Government shall have no liability whatsoever in respect of the excess employees.

84. Section 10(1) of the Act of 2011 envisaged constitution of a District Screening

Committee in each district separately for elementary, secondary and for higher

education so as to scrutinize the service records and other related issues of the

serving teachers and staff of Venture Educational Institutions pertaining to

provincialisation of their services. As per Section 10(4), the District Screening

Committee was required to forward the verified list of eligible teachers, school-wise, in

accordance with the number of posts specified in the schedule appended to the
Page No.# 615/679

Act, to the concerned Director who, after making such further scrutiny, as may be

required, was required to forward the same to the concerned department of the

State Government for consideration and for issuing notification in respect of those

institutions and employees, eligible for getting their services provincialised.

85. Section 4(2) of the Act of 2011 was primarily assailed on the ground that

although sub-section (1) of Section 4 of the Act did not impose any ceiling in respect

of the number of employees whose services could be provincialised, sub-section (2)

of Section 4 had curtailed the scope of Section 4(1) by inserting the schedule to the

Act and therefore, according to these writ petitioners, the statutory provision suffered

from the vice of irrationality inasmuch as, it did not have any reasonable nexus with

the object sought to be achieved by enacting the provincialisation Act. By referring

to Section 2(o), (p), (q), (r) and (s) which laid down a cutoff date of "01.01.2006" for

receiving affiliation/permission/ recognition from the competent authority in respect

of "venture degree colleges", "venture high schools", "venture M. E. school" and

"venture primary schools" it was argued that prescribing limitations/cutoff dates, thus

imposing a cap on further establishment of venture educational schools in the given

circumstances, would undermine the obligation of the State under Article 21-A of the

Constitution of India.

86. In so far as the challenge to Section 10(4) of the Act of 2011 is concerned, the

said statutory provision also assailed primarily on the ground that Section 10(4) did not

have any reasonable nexus with the object of the Act sought to be achieved

thereunder. This provision of the statute was challenged on the additional ground
Page No.# 616/679

that the same was enacted in violation of the reservation laws relating to SC/ST

category as well as women and candidates belonging to disabled groups.

87. It appears from the materials available on record that during the pendency of

the aforesaid proceedings, the learned Additional Advocate General for the State of

Assam had made a submission before the Court, admitting that there were several

shortcomings in the Act of 20211 as a result of which, the matter was being reviewed

by the Government at the appropriate level. Thereafter, the Secretary to the

Government of Assam, Secondary Education Department had filed an additional

affidavit dated 22.09.2016 virtually admitting that there were some glaring

irregularities in the Act of 2011. Based on such affidavit, the learned Additional

Advocate General, Assam had also made a further submission before the Court that

the Government of Assam has taken a decision to revisit the provincialisation Act,

2011 with a view to either repeal the law or to make comprehensive amendments to

the Act so as to ensure that provisions of the Act conforms to the Constitutional

requirements.

88. While it is not clear to us from the materials on record as to on what basis the

departmental Secretary had filed an affidavit taking a stand that a plenary statute

enacted by the State Legislature was defective, inviting the Court to declare the

statute as unconstitutional, yet, it appears that such a stand was in fact taken by the

State respondents before the Court. Taking note of the facts and circumstances of

the case as well as the stand of the Government, as noted above, by the judgment

and order dated 23.09.2016 passed in WP(C) No.3190/2012 and the batch of
Page No.# 617/679

connected writ petitions, the Division Bench of this Court had declared the Act of

2011 as constitutionally invalid. The observations made in paragraphs 35 to 40 in the

judgment dated 23.09.2016 are relevant for the purpose of this case and therefore,

are being reproduced herein below for ready reference :-

"35. The venture schools which were set up bonafide on need basis, in our
perception, do serve the students in remote places and it may not be wrong to
say that due to the inability of the State to discharge its constitutional
obligations, the venture educational institutions were allowed to function. We
may also say that the State has been discharging its constitutional obligation
through these venture educational institutions. In this backdrop, when the
venture schools are taken over, the government in a sense is taking steps
towards discharging is constitutional obligations. However the action of the
State in taking over such schools with only a given number of teachers, when
the number is not commensurate with the prescribed requirements of the RTE
Act (the law framed for implementation of Article 21A), the relevant
prescription is absolutely arbitrary. The spirit of Article 21A stands defeated in
our perception if the mechanism prescribed under the RTE Act is not
conformed to encourage those bonafide elements who have aided the State
in discharging its constitutional obligation.

36. It is also questionable whether the mode of entry into government
service facilitated by the Provincialisation Act can ignore the applicable
reservation laws relating to SC/ST category, women and disabled groups. The
role of the authorities in the field of education in the Sixth Schedule areas of
Assam is also undermined by the 2011 Act.

37. The appointment of teachers in the venture institutions is not competition
based and is opaque and therefore quality of education is bound to suffer if
this is allowed to continue. This naturally will negatively impact the next
generation of our State. Moreover, the norms and qualification prescribed by
Page No.# 618/679

the competent authorities like the UGC, NCTE, SEBA, etc. is the major casualty
in application of the Provincialisation Act.

38. When such substantial defects are perceived, in a given context, the
court can strike down only the offending provisions. However when
unconstitutionality is noticed in the major provisions starting from the Preamble
to the Schedule of the Provincialisation Act, striking down the offending portion
will practically de-capacitate the 2011 Act. In other words, the statute itself will
become inoperable although the ultra vires declaration is limited to some
segments of the Act.

39. Therefore, we feel that a piecemeal exercise will not serve the purpose.
But at the same time, to suggest how the Provincialisation Act should be re-
shaped would be intruding into the domain of the legislature. Moreover
amendment exercise might have to be preceded by a consultative process
with all the stakeholders and this is surely the responsibility of the State. That
apart it is certainly difficult to separate the bad from the good portion of the
Provincialisation Act. Under these compulsions, being convinced with the
arguments of the petitioners, we declare that the Assam Venture Educational
Institutions (Provincialization of Services) Act, 2011 is constitutionally invalid. As
the State has decided to bring in a fresh legislation, considering the likely time
needed for the process, we direct the State to do their exercise as committed
in the additional affidavit, expeditiously and preferably in the next 6(six)
months. It is ordered accordingly.

40. With the above order, the cases stand allowed without any order on cost
in the manner indicated."

89. The State Government of Assam, through the Secretary, Education

(Secondary) Department had thereafter, preferred a Review Petition numbered and

registered as Review Petition No.167/2016 arising out of WP(C) No.5825/2012 seeking

clarification as to whether, the verdict of the court rendered on 23.09.2016 would
Page No.# 619/679

have prospective effect without any implication for the already provincialised

schools/posts or, on account of declaration that the Act of 2011 was unconstitutional

and void, all actions taken under the struck down legislation, since inception, would

be set at naught. Review Petition No.167/2016 was disposed of by the Division Bench

by the judgment and order dated 02.01.2017 with the following observations and

directions :-

"17. In the backdrop of the above discussion, let us now examine whether
equitable consideration should be applied in the present context. Because of
the legal deficiencies in the Provincialization Act 2011 the legislation was
declared as constitutionally invalid. The State conceded to the legal defects
and has decided to bring a fresh Act to deal with the teachers and staff of the
venture educational institutions of Assam. Therefore, provincialisation of more
persons under the proposed legislation, is expected in due course. If that be
the future scenario, those whose services were regularized through due process
under the recently repealed legislation, deserve to be protected in the
interregnum (since the new Act can legitimately address this contingency) as
the litigants who challenged the vires of the Provincialisation Act, never desired
disruption of the concluded rights of those, who benefited under the repealed
Act.

18. The State in their application have stated that the group they are
concerned with are those who have retired and are drawing pension, another
category who are now Govt. employees and are receiving regular scale of
pay and people of same class, who have moved on in their careers and in life.
There are around 41,634 employees for whom vested rights are already
created under the 2011 enactment but through retrospective application of

our 23rd September, 2016 judgment, they may not only lose their govt. jobs but
will also be disentitled to pension and salary. Moreover, the question of
Page No.# 620/679

recovery of the already disbursed salary and pension may emerge. The harsh
impact of the retrospective application will be crippling for the already
provincialised ground and their livelihood and in turn life itself, will be adversely
impacted. All such debilitating consequences will occur without any
opportunity or hearing to this category. Many families, dependent on the
earnings of the provincialised staff are enjoying a measure of social and
economic security, and they all will be thrown to the streets, without any fault
on their part.

19. In the above circumstances, we are of the considered view that the
rights of the employees who have been benefited under the struck down
statute can be taken care of by giving retrospective effect to the proposed
legislation, if the legislature so desires. Till then it is ordered that the services of
the provincialised category and their status as govt. employees shall not be
disturbed and they will continue to receive all the benefits which they are
getting under the Provincialisation Act, 2011, since struck down by the
judgment under review. With this observation and direction, the matter stands
disposed of."

90. Pursuant to the judgement and order dated 23.09.2016 passed by the Division

Bench of this Court, the Act of 2017 was enacted by the Assam State Legislative

Assembly by repealing the Act of 2011. The Act of 2017 had received the assent of

the Governor of Assam on the 6 th of April, 2017 whereafter, it was published in the

official Gazette on 11.04.2017.

91. The Act of 2017 was thereafter amended by the Amendment Act of 2018

which had received the assent of the Governor of Assam on 9 th May, 2018 and was

published in the Assam Extraordinary Gazette on 16.05.2018. By the Amendment Act

of 2018.
Page No.# 621/679

92. The Act of 2017 had introduced, for the first time, the concept of "tutor" as

provincialised teachers with a fixed pay. However, the Act of 2017 lays down certain

other conditions for provincialisation of the employees of the Venture Institutions

which, according to the writ petitioners, are nothing but re-introduction of similar

unconstitutional provisions in the statute as were present in the Act of 2011. Situated

thus, several provisions of the Act of 2017 including Section 3 of the Amendment Act

of 2018, have been put under challenge in this batch of writ petitions.

93. It would be pertinent to mention herein that the National Council for Teachers

Education (NCTE) Act, 1993 was enacted by the Parliament. The Act was notified in

the Official Gazette on 29th of December, 1993. Section 12A of the Act confers power

upon the Council to determine minimum standards of education of school teachers

for the purpose of maintaining standard of education in the schools. In exercise of

powers conferred under Section 32(2) read with section 12A of the Act of 1993 the

National Council for Teachers Education (Determination of Minimum Qualifications for

Persons to be Recruited as Education Teachers and Physical Education Teachers in

Pre-Primary, Primary, Upper Primary, Secondary, Senior Secondary or Intermediate

Schools or Colleges) Regulations, 2014 has been framed which was notified on 12 th of

November, 2014. The Schedule to the said notification lays down the educational

qualification norms that would be applicable to the teachers of the aforesaid

categories.

94. Likewise, the UGC Regulation on minimum qualification framed in exercise of

power conferred under Clause (e) and (g) of sub-Section (1) of Section 26 of the
Page No.# 622/679

University Grants Commission Act, 1956, which was published in the official gazette on

30th of June, 2010 prescribes the minimum qualification for appointment of teachers

and other academic staff in Universities and Colleges. The eligibility criteria for

provincialisation of services of teachers in schools and Colleges in Assam under the

provision of Section 6(1) of the Act of 2017 apparently adheres to the qualification

norms laid down in the aforesaid Regulations. Notwithstanding the same, the relevant

provisions of the Act of 2017 have been put under challenge by taking the plea of

repugnancy of the provisions of the Act with the Rules framed in exercise of powers

conferred under the Central Act on the grounds stated herein-above.

Relevant Principles of Statutory Interpretation :-

95. At the very outset, it must be noted herein that the Act of 2017, as amended

up-to-date, is a plenary legislation enacted by the Assam State Legislative Assembly.

The grounds on which a plenary legislation can be struck down by the Court is well

settled in view of the number of judicial pronouncements of the Hon'ble Supreme

Court of India whereby, it has been categorically laid down that a statute can be

struck down by the Court only on the twin grounds of (i) lack of legislative

competence and (ii) the same being violative of the rights guaranteed under Part-III

of the Constitution of India. In addition to the above, it has also been held by the

Supreme Court that a plenary legislation, if found to be manifestly arbitrary, would

also become vulnerable. [See : (1) Navtej Singh Johar and Ors. vs. Union of India and

Ors. (2018) 10 SCC 1; (2) Joseph Shine vs. Union of India (2019) 3 SCC 39; (3) Justice

K. S. Puttuswamy and Ors. Vs. Union of India and Ors (2017)10 SCC 1]
Page No.# 623/679

96. While summing up the law applicable in this domain, a three Judges Bench of

the Hon'ble Supreme Court has made the following observations in the case of

Manish Kumar Vs. Union of India and others reported in MANU/SC/0029/2021 : (2021)

5 SCC 1 :-

"CHALLENGE TO PLENARY LEGISLATION; GROUNDS
47. The grounds on which plenary law can be challenged are well
established. In the first two decades decisions of this Court unerringly point to
three grounds which render legislation vulnerable. A law can be successfully
challenged if contrary to the division of powers, either the Parliament or the
State Legislature usurps power that does not fall within its domain thus,
rendering it incompetent to make such law. Secondly, a law made
contravening Fundamental Rights guaranteed under Part III of the Constitution
of India would be visited with unconstitutionality and declared void to the
extent of its contravention. Needless to say, a law within the meaning of Article
19 of the Constitution would remain valid qua a non-citizen (see in this
regard The State of Gujarat and others v. Shri Ambica Mills Ltd., Ahmedabad
and Others. MANU/SC/0092/1974 : (1974) 4 SCC 656).. Thirdly, apart from
Fundamental Rights, the supremacy of the Constitution vis-a-vis the ordinary
legislation, even when the law is plenary legislation, is preserved with a view
that legislation must be in conformity with the other provisions of the
Constitution.

48. While on breaches of the Fundamental Right, furnishing a plank of attack
against plenary law, it is necessary to notice a challenge to law under Article
14, was essentially confined to the law, being class legislation. In other words, a
law, if it manifested reasonable classification for treating different persons or
things differently, the law would pass muster. Interestingly, even while the
theory of reasonable classification had come to be proclaimed in the first year
of the Republic, and what is more followed in State of West-Bengal v. Anwar
Page No.# 624/679

Ali MANU/SC/0033/1952 : AIR 1952 SC 75, the following doubts were
expressed by Justice Vivian Bose:

"82. I can conceive of cases where there is the utmost good faith and
where the classification is scientific and rational and yet which would
offend this law. Let us take an imaginary cases in which a State
legislature considers that all accused persons whose skull measurements
are below a certain standard, or who cannot pass a given series of
intelligence tests, shall be tried summarily whatever the offence on the
ground that the less complicated the trial the fairer it is to their sub-
standard of intelligence. Here is classification. It is scientific and
systematic. The intention and motive are good. There is no question of
favouritism, and yet I can hardly believe that such a law would be
allowed to stand. But what would be the true basis of the decision?
Surely simply this that the judges would not consider that fair and proper.
However much the real ground of decision may be hidden behind a
screen of words like 'reasonable', 'substantial', 'rational' and 'arbitrary' the
fact would remain that judges are substituting their own judgment of
what is right and proper and reasonable and just for that of the
legislature; and up to a point that, I think, is inevitable when a judge is
called upon to crystallise a vague generality like Article 14 into a
concrete concept. Even in England, where Parliament is supreme, that is
inevitable, for, as Dicey tells us in his Law of the Constitution:

"Parliament is the supreme legislator, but from, the moment
Parliament has uttered its will as law-giver, that will becomes
subject to the interpretation put upon it by the judges of the land,
and the judges, who are influenced by the feelings of magistrates
no less than by the general spirit of the common law, are disposed
to construe statutory exceptions to common law principles in a
mode which would not commend itself either to a body of
officials, or the Houses of Parliament, if the Houses were called
Page No.# 625/679

upon to interpret their own enactments."

But the following caveat by the learned Judge is worth noticing:
"83. This, however, does not mean that judges are to determine what is
for the good of the people and substitute their individual and personal
opinions for that of the government of the day, or that they may usurp
the functions of the legislature. That is not their province and though
there must always be a narrow margin within which judges, who are
human, will always be influenced by subjective factors, their training and
their tradition makes the main body of their decisions speak with the
same voice and reach impersonal results whatever their personal
predilections or their individual backgrounds. It is the function of the
legislature alone, headed by the government of the day, to determine
what is, and what is not, good and proper for the people of the land and
they must be given the widest latitude to exercise their functions within
the ambit of their powers, else all progress us barred. But, because of the
Constitution, there are limits beyond which they cannot go and even
though it falls to the lot of judges to determine where those limits, lie, the
basis of their decision cannot be whether the Court thinks the law is for
the benefit of the people of not. Cases of this type must be decided
solely on the basis whether the Constitution forbids it." (Emphasis
supplied)

49. The seed of this idea had a muted growth. It was in the decision of this
Court in E.P. Royappa v. State of Tamil Nadu and Another .
MANU/SC/0380/1973 : (1974) 4 SCC 3 that this Court laid bare a new
dimension in the majestic provisions of Article 14. This Court took the view that
arbitrariness and fairness are sworn enemies. The guarantee of Article 14 is not
confined in other words to it being a prohibition against equals being
discriminated against or unequals being treated alike. State action must be fair
and not arbitrary if it is to be pass muster in a court of law. It is essentially
following the dicta laid down as aforesaid that this Court in the case
Page No.# 626/679

of Shayara Bano v. Union of India, MANU/SC/1031/2017 : (2017) 9 SCC 1,
wherein one of us (Justice Rohinton F. Nariman), speaking for the majority, held
as follows:

"101. It will be noticed that a Constitution Bench of this Court in Indian
Express Newspapers (Bombay) (P) Ltd. v. Union of India [Indian Express
Newspapers (Bombay) (P) Ltd. v. Union of India, MANU/SC/0406/1984 :
(1985)1 SCC 641 : 1985 SCC (TAX) 121] stated that it was settled law that
subordinate legislation can be challenged on any of the grounds
available for challenge against plenary legislation. This being the case,
there is no rational distinction between the two types of legislation when
it comes to this ground of challenge under Article 14. The test of manifest
arbitrariness, therefore, as laid down in the aforesaid judgments would
apply to invalidate legislation as well as subordinate legislation
under Article 14. Manifest arbitrariness, therefore, must be something
done by the legislature capriciously, irrationally and/or without adequate
determining principle. Also, when something is done which is excessive
and disproportionate, such legislation would be manifestly arbitrary. We
are, therefore, of the view that arbitrariness in the sense of manifest
arbitrariness as pointed out by us above would apply to negate
legislation as well under Article 14." (Emphasis supplied)"

97. It is a cardinal rule of interpretation of statute that a statute must be read as a

whole and in its context so as to gather the true intent of the Legislature. In Justice G.

P. Singh's "Principles of Statutory Interpretation, 14 th Edition" it has been stated in

page 3 on the subject of "Intention of the Legislature":-

"A statute is an edict of the Legislature and the conventional way of
interpreting or construing a statute is to seek the 'intention' of its maker. A
statute is to be construed according 'to the intent of those that make it' and
Page No.# 627/679

'the duty of judicature is to act upon the true intention of the Legislature - the
mens or sentential legis'. The expression intention of the Legislature' is a
shorthand reference to the meaning of the words used by the Legislature
objectively determined with the guidance furnished by the accepted
principles of interpretation. If a statutory provision is open to more than one
interpretation the court has to choose that interpretation which represents the
true intention of the Legislature, in other words the 'legal meaning' or 'true
meaning' of the statutory provision. The task is often not an easy one and the
difficulties arise because of various reasons. To mention a few of them : Words
in any language are not scientific symbols having any precise or definite
meaning, and language is but an imperfect medium to convey one's thought,
much less of a large assembly consisting of persons of various shades of
opinion. It is impossible even for the most imaginative Legislature to forestall
exhaustive situations and circumstances that may emerge after enacting a
statute where its application may be called for. The function of the courts is
only to expound and not to legislate. The numerous rules of interpretation or
construction formulated by courts are expressed differently by different judges
and support may be found in these formulations for apparently contradictory
propositions."

98. The above rule of interpretation of statute, which has by now become formally

established, as would be evident from the various decisions of the Supreme Court

including the decisions in the case of Phillips India Ltd. vs. Labour Court reported in

(1985) 3 SCC 103 and Osmania University Teachers Association vs. State of A.P.

reported in (1987) 4 SCC 671 lays down that the intention of the legislature must be

found by reading the statute. As per the Principles of Statutory Interpretation of G. P.

Singh, this rule is referred to as an "elementary rule" by Viscount Simonds; a

"compelling rule" by Lord Somervell of Harro and a "settled rule" by B. K. Mukherjee,
Page No.# 628/679

99. In the aforesaid volume of Principles of Interpretation of Statute it has been

observed as follows :-

"When the words of a statute are clear, plain or unambiguous, i.e., they
are reasonably susceptible to only one meaning, the courts are bound to give
effect to that meaning irrespective of consequences. The rule stated by
TINDAL, CJ in Sussex Peerage case is in the following form : "If the words of the
statute are in themselves precise and unambiguous, then no more can be
necessary than to expound those words in their natural and ordinary sense. The
words themselves do alone in such cases best declare the intent of the
lawgiver". The rule is also stated in another form : "When a language is plain
and unambiguous and admits of only one meaning no question of
construction of a statute arises, for the Act speaks for itself". The results of the
construction are then not a matter for the court, even though they may be
strange or surprising, unreasonable or unjust or oppressive. "Again and again,
said VISCOUNT SIMONDS, LC., "this Board has insisted that in construing
enacted words we are not concerned with the policy involved or with the
results, injurious or otherwise, which may follow from giving effect to the
language used". As said by Gajendragadkar, J. : "If the words used are
capable of one construction only then it would not be open to the courts to
adopt any other hypothetical construction on the ground that such
construction is more consistent with the alleged object and policy of the Act".

100. By referring to the Rule in Heydon's case; purposive construction : mischief rule,

the principles applicable to the said rule have been succinctly stated in G.P. Singhs

Principles of Statutory Interpretation as follows :-

"(b) Rule in Heydon's case: purposive construction : mischief rule
Page No.# 629/679

When the material words are capable of bearing two or more
constructions the most firmly established rule for construction of such words "of
all statutes in general (be they penal or beneficial, restrictive or enlarging of the
common law)" is the rule laid down in Heydon's case (1584) 3 Co. Rep. 7a,
p.7b : 76 ER 637) which has now attained the status of a 'classic'. The rule
which is also known as 'purposive construction' or 'mischief rule', enables
consideration of four matters in construing an Act : (1) What was the law
before the making of the Act, (ii) What was the mischief or defect for which the
law did not provide, (iii) What is the remedy that the Act has provided, and (iv)
What is the reason of the remedy. The rule then directs that the courts must
adopt that construction which "shall suppress the mischief and advance the
remedy". The rule was explained in the Bengal Immunity Co. vs. State of Bihar
by S.R. Das, CJI as follows, "It is a sound rule of construction of a statute firmly
established in England as far back as 1584 when Heydon's case was decided
that for the sure and true interpretation of all Statutes in general (be they
penal or beneficial, restrictive or enlarging of the common law) four things are
to be discerned and considered :

1st - What was the common law before the making of the Act,

2nd - What was the mischief and defect for which the common law did
not provide,

3rd -- What remedy the Parliament hath resolved and appointed to
cure the disease of the commonwealth, and

4th - The true reason of the remedy;

and then the office of all the judges is always to make such construction as
shall suppress the mischief, and advance the remedy, and to suppress subtle
intentions and evasions for continuance of the mischief, and pro privato
commodo, and to add force and life to the cure and remedy, according to
the true intent of the makers of the Act, pro bono publico."
Page No.# 630/679

101. Maxwell on The Interpretation of Statutes [Twelfth Edition] has observed that "it

will be the duty of the judge to make such construction of statute as shall suppress the

mischief and advance the remedy".

Analysis & Decision :-

102. Having enunciated the principles of interpretation of statute, as above, we

would now proceed to deal with the core controversy involved in this batch of writ

petitions.

103. As has been noted herein above, the Act of 2011 was declared as un-

constitutional by a Division bench of this court by the judgement and order dated

23.09.2016 in Chandan Kumar Neog and others (supra). In that proceeding, the State

had taken a stand virtually admitting that there were certain defects in the Act of

2011 which requires rectification. However, according to the State, what were those

defects in the Act of 2011 is not clearly spelt out. Taking note of such stand of the

State Government, the Division Bench of this Court had passed the judgment and

order dated 23.09.2016 declaring the Act of 2011 as unconstitutional.

104. Since the petitioners have urged that although the Act of 2017 was enacted

as a remedial legislation so as to rectify the defects in the Act of 2011, yet, instead of

remedying the situation, the new Act has, in fact, taken away the rights that had

accrued upon the various Venture Educational Institutions under the previous Act,

although the Act of 2011 has already been effaced, it will be necessary for us to

briefly refer to the relevant provisions of the Act of 2011, which was repealed by the
Page No.# 631/679

Act of 2017. We, therefore, propose to begin by reproducing some of the relevant

provisions of the Act of 2011 herein under.

105. Section 2(t) of the Act of 2011 had laid down the definition of Venture

Educational Institution to mean and include Venture Degree College, Venture Higher

Secondary School, Venture High School, Venture ME School and Venture Primary

School situated within the State of Assam.

106. Sections 2(m) to 2(s) of the Act had provided the definition of provincialised

school as well as the various venture institutions coming within the purview of the Act

of 2011 as follows:-

"(m) "Provincialised School" or 'Provincialised College" means a Venture
Educational Institution wherein the services of employees are provincialised
under this Act;

(n) "University" means the affiliating University in the state, namely; the
Gauhati University, the Dibrugarh University, or the Assam University, as the
case may be;

(o) "Venture Degree College" means a Degree College imparting
education beyond Higher Secondary stage established by the people of
the locality prior to 1.1.2006 and which has also received affiliation from the
concerned University and concurrence from the State Government on or
before 1.1.2006 and not provincialised under any Act enacted by the State
legislature so far;

(p) "Venture High School" means High School including a High Madrassa
imparting education upto class X and established by the people of the
locality prior to 1.1.2006 which has received permission from the State
Government and recognition from the Board of Secondary Education,
Assam on or before 1.1.2006 and not provincialised under any Act enacted
by the State legislature so far;

(q) ''Venture Higher Secondary School" means a Higher Secondary School
imparting education upto Class XII and established by the people of the
locality prior to 1.1.2006 which has received permission from the State
Government prior to 01.01.2006 and not provincialised under any Act earlier
Page No.# 632/679

enacted by the State legislature so far and it includes a Junior College
established by the people of the locality prior to 1.1.2006 which has
received concurrence from the Government and permission from the
Assam Higher Secondary Education Council on or before 01.01.06;

(r) "Venture ME School" including "ME Madrassa" means an Upper-Primary
School imparting education upto Class VIII and established by the people
of the locality prior to 1.1.2006 which has received recognition from the
competent authority on or before 01.01.2006 and not provincialised under
any Act enacted by the State legislature so far;

(s) "Venture Primary School" means a Primary School imparting education
upto Class V and established by the people of the locality prior to 1.1.2006
and not provincialised under any Act enacted by the State legislature so
far"

107. The object clause of the Act of 2011 had laid down that it was an Act "to

provincialise the services of the employees of the venture educational institutions in

the State of Assam and to restrict further establishment of such educational institutions

in the State".

108. Section 3 of the Act of 2011 laid down the eligibility criteria for selection of

educational institutions for provincialisation of services of its employees pertaining to

the different cadres of Venture Educational Institutions. Section 3(1) to (6) are

reproduced here-in-below for ready reference:

"3. (1) Subject to the provisions of Article 30 of the Constitution of India, the
following categories of Venture Educational Institutions shall be eligible for
being considered for provincialisation of the services of its employees :-

(i) the Venture Educational Institutions which have been established and
had obtained the required permission or recognition or affiliation or
concurrence, as the case may be, from the respective competent Authority
or Authorities before 1.1.2006;
Page No.# 633/679

(ii) it has a minimum enrolment of 25 students in the highest class i.e.
Class-V, if it is a Primary School; Class-VIII, if it is an upper-Primary School;
Class-X, if it is a High School; and Class-XII, if it is a Higher Secondary School
or a Junior College; and Final year of Three Year Degree Course, if it is a
Degree College, as on the date of coming into force of this Act;

(iii) in case of a High School or a Higher Secondary School or a Junior
College or a Degree College, the concerned educational institution must
have a consistent good academic performance which would mean that at
least 30% of the candidates appearing for the final examination must have
passed in any three examinations held since 01.01.2006.

(2) In case of a Degree College and a Junior College, the eligibility criteria
specified in sub-section (1) above regarding date of recognition, affiliation or
concurrence, minimum enrolment and performance would mean in respect of
each of the subjects with or without 'Major' as the case may be, and the
services of the employees appointed or engaged in connection with such
subject or subjects shall be considered for provincialisation under the provisions
of this Act, only if the specified eligibility criteria are satisfied.

(3) The concerned educational institution must have the required
infrastructure (i) in case of Degree College as specified by the concerned
University to which the College is affiliated; (ii) if it is primary or Upper Primary
School as specified in Item-2 of the Schedule of the Right of Children to Free
and Compulsory Education Act, 2009 and in case of all other educational
institutions, the concerned institution must have the required infrastructure as
specified in section 10 of the Assam Non-Government Educational Institutions
(Regulation and Management) Act, 2006.

(4) An institution, which does not have the required infrastructure specified
in sub-section (3) above, may be considered as eligible for provincialisation of
the services of the employees, provided such institution acquires the required
infrastructure within two years from the date of commencement of this Act.
Page No.# 634/679

(5) Subject to the provisions of the Statutes, Ordinances and Regulations
made by the concerned affiliating University, in case of a Degree College and
subject to the provisions of the Right of Children to Free and Compulsory
Education Act, 2009, in case of a Primary or Upper Primary School and in case
of all other institutions, subject to the provisions of the Assam Non-Government
Educational Institutions (Regulation and Management) Act, 2006, an
educational institution which does not fulfill the eligibility criteria as on the date
of coming into force of this Act or does not acquire eligibility under sub-section
(4) above within the two years period as aforesaid shall not be eligible to be
considered for provincialisation of the services of its employees, but may be
allowed to run as a Private Institution or a Non-Government Educational
Institution.

(6) Save and except an institution covered under Article 30 of the
Constitution of India which is already getting some financial assistance or
grants-in-aid, no Private or Non-Government educational institution shall be
entitled to get any aid or assistance from the State Government in any form
with effect from the date of coming into force of this Act."

109. Section 4 of the Act of 2011 inter-alia laid down that the services of the

employees of all eligible venture educational institutions under Section 3, who have

already completed 10 years of services in such educational institutions without any

break would be liable to be provincialised. Section 4(1) and (2) of the Act of 2011 is

reproduced herein below for ready reference :-

"4. (1) The services of the employees of all eligible Venture Educational
Institutions under section 3 and who have already completed ten years
of services in such Educational Institution without any break from the
date of affiliation, recognition, concurrence or permission as the case
may be, of the concerned educational institutions as on the date of
coming into force of this Act, shall be deemed to have been
Page No.# 635/679

provincialised and they shall become employees of the State
Government with effect from that date.

(2) The services of all the teaching and non-teaching employees, who
have not yet completed ten years of continuous services without break
in that Venture Educational Institutions as under sub-section (1) shall be
provincialised with effect from the date on which they complete the
required ten years of service as stipulated under sub-section(l):

Provided that the numbers of employees in both teaching and non-
teaching cadre in each of the institution, services of whom are
provincialised or to be provincialised under this Act, shall not exceed as
specified in the Schedule appended to this Act:

Provided further that where the number of such employees serving in
such Venture Educational Institutions exceeds the numbers as specified
in the Schedule, the provincialisation of the services of the employees
shall be on the basis of seniority in the respective category in the
concerned educational institution. The State Government shall have no
liability whatsoever in regard to such excess employees ."

110. From an analysis of the above provisions of the repealed Act of 2011, it is

apparent that the requirement of establishing the venture school/college prior to

01.01.2006 along with affiliation from the concerned University and concurrence from

the State Government on or before 01.01.2006 was there even under the Act of 2011.

111. It would, however, be significant to note herein that from the materials placed

before us we find that although the Act of 2011 was put under challenge in the earlier

round, yet, section 3(1) of the Act introducing the cut-off date of 01.01.2006 was

neither specifically put to challenge nor has the Division Bench recorded any finding

a to the validity of the said provision. The fact remains that nearly 42,000 Venture
Page No.# 636/679

Educational Institutions have received the benefit of provincialisation under the Act

of 2011 which was holding the field for about four years before being declared by this

Court as unconstitutional. The Act of 2011 has since been repealed. Therefore, there is

no scope for this Court to re-open the issue of validity of the "cut-off" date of

01.01.2006 inserted by the repealed Act to the extent the same has been continued

in the Act of 2017.

112. A conjoint reading of Sections 3(1)& (2) and 4(1) & (2) of the Act of 2011 leaves

no room for doubt that there was a deeming provision under section 4 of the

repealed Act according to which, subject to fulfillment of conditions of the Act, the

venture educational institutions described in Section 3 whose employees have

completed 10 years of service without a break from the date of affiliation,

recognition, concurrence or permission, shall be deemed to have been

provincialised and shall become Government employees with effect from that date.

As per Section 4(2), those teaching and non-teaching employees who had not

completed 10 years of continuous service without a break, their services will be

provincialised with effect from the date of completion of 10 years of service.

113. Thus, it can be seen that subject to fulfillment of the conditions laid down in

Sections 3 and 4 of the Act of 2011, the teaching and non-teaching staff of those

Venture Educational Institutions coming under the purview of section 3 of the

repealed Act would automatically be clothed with the eligibility for their services to

be provincialised under the Act of 2011.

114. Section 5(1) of the Act of 2011 had laid down the terms and conditions of
Page No.# 637/679

service of the employees, according to which, subject to the provisions of this Act

and the Rules made there-under, all rules including service rules and rules of conduct

of corresponding ranks, shall be applicable to all employees of the educational

institutions whose services have been or would be provincialised under the provisions

of this Act.

115. Section 6 of the Act of 2011 had made it clear that with effect from the date of

publication of the notification under sub-section (4) of section 10, the administration,

management and control of all provincialised educational institutions coming within

the purview of this Act shall vest in the State Government.

116. From the record available before this court, we find that a number of Venture

Educational Institutions and/or the teaching and non-teaching staff serving under

them had, in reality attained the requisite eligibility for their services to be

provincialised under the Act of 2011. In some cases [ ref: 214 music teachers ] we find

that even the District Scrutiny Committee constituted under Section 10 of the Act of

2011 had verified their credentials whereafter, recommendation were also made on

06.06.2016 in favour of provincialisation of their services. Pursuant to such

recommendation, these teachers had acquired the status of Government

employees under the Act of 2011 for all practical purposes with only the issuance of

formal orders of provincialisation of their services remaining pending with the

Government. Therefore, we are of the opinion that a valuable right had undoubtedly

accrued in favour of those eligible teachers/music teacher for issuance of formal

order of provincialisation of their service under the Act of 2011. Notwithstanding the
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same, their services were not provincialised apparently due to repealing of the Act of

2011.

117. Likewise, there are other categories of Venture Educational Institution which

were established before 01.01.2006, they fulfilled the eligibility norms prescribed under

the Act of 2011 and had applied for recognition/permission/ affiliation before the

concerned authority prior to 01.01.2006 and had also received the

permission/recognition from the concerned authority. But merely because, the date

of communication of such recognition/permission/affiliation was beyond 01.01.2006,

the benefit of provincialisation of service was not extended to these venture

institutions.

118. Having regard to the Scheme of the Act of 2011 and the various provisions

contained therein, we are of the unhesitant opinion that in case of those Venture

Educational Institutions, which were established before 01.01.2006, had fulfilled the

eligibility norms prescribed under the Act of 2011 and had applied for

recognition/permission/affiliation before the concerned authority prior to 01.01.2006,

a vested right had accrued in their favour to receive the benefit of provincialisation

under the Act of 2011.In the absence of any allegation of fraud, misrepresentation or

mal-practice on their part, the right so accrued to these Venture Educational

Institutions and their teaching/ non-teaching staff for provicialisation under Act of

2011 , in our opinion, could not have been denied to them merely on the ground that

there was delay in communicating the grant of permission/recognition/ affiliation, as

the case may be, by the concerned authority.
Page No.# 639/679

119. As has been noted here-in-before, the State has taken a stand before the

Division Bench in the earlier round of litigation that there were certain defects in the

pre-existing statutes (Act of 2011), which calls for rectification. As such, considering

the fact that according to the State the Act of 2017 has been enacted so as to

rectify certain defects in the repealed Act and having regard to the fact that the

new Act prescribes the procedure for provincialisation of the services of the Venture

Educational Institutions and their employees thus conferring certain benefits upon

them, it is apparent that the Statute has a benevolent object. Therefore, the Act of

2017 can be treated as a remedial statute. As such, the provisions of the Act of 2017,

in our view, would call for liberal construction.

120. As per Blacks Law Dictionary [Eighth Edition] a Remedial Statute is a law that

affords a remedy. These Statutes are also called Curative Statute.

121. Laying down the principles for interpretation of remedial statutes, it has been

observed in the 11th Edition of Interpretation of Statutes by Amita Dhanda , as

follows:-

"Remedial Statutes and their Interpretation

Remedial statutes correct defects in the pre-existing law, statutory or
otherwise. The purpose of such statutes is to keep pace with the views of
society. They serve to keep the system of jurisprudence up to date and in
harmony with new ideas or conceptions of what constitutes just and proper
human conduct. Their legitimate purpose is to advance human rights and
relationships. Unless legislations perform such functions, they are not entitled to
be known as remedial legislations nor to be liberally construed. Manifestly a
construction that promotes improvements in the administration of justice and
Page No.# 640/679

the eradication of defects in the system of jurisprudence should be favoured
over one that perpetuates a wrong. It seems proper to assume that the
lawmakers intended to advance our laws forward as far as our conception of
justice and proper conduct extend. For this reason alone, if for no other, is
remedial legislation entitled to a liberal construction. In most of the cases,
applying the rule that remedial statutes are to be liberally construed,
'remedial' is employed to mean the converse of legislation imposing criminal or
other severe penalties. Therefore, where the burdens imposed by a statute are
limited to compensatory damages, the statute is frequently regarded as
remedial. Similarly, legislation providing for the remission of penalties has often
been accorded a liberal construction on the ground that such legislation is
remedial in nature. And it is not uncommon to find decisions referring to
'remedial' statutes in the conflicts sense as meaning the converse of penal
legislation.

Sutherland observes:

"But the mere fact that a statute is given liberal interpretation because is
a remedial statute is of little value in statutory construction unless the term
'remedial' has some sort of restrictive meaning. For, if all laws are 'remedial'
(and certainly all statutes are enacted to remedy some defect in existing laws),
the rule amounts to nothing more than a statement that all legislations is to be
liberally construed. Possibly the trend, today favours a liberal construction of all
legislation with the view to effectuating the legislative purpose. Traditionally,
however, the courts have been more discriminating, and in selecting a liberal
or strict construction the emphasis has usually been placed upon the persons,
things or interest effected by the statute. An examination of the decision will
show that the courts have assumed that the term 'remedial' has a limited
meaning in two respects. They are:

(i) usually 'remedial' is used in connection with legislation which is not
penal or criminal in nature, in that such laws do not impose criminal or
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other harsh penalties.

(ii) the term 'remedial' is often employed to describe legislation which is
procedural in nature in that it does not affect substantive rights."

In Construction and Interpretation of Laws, Blackstone observes in relation to
the doctrine under consideration that. 'It may also be stated generally that the
courts are more disposed to relax the severity of this rule (which is really a rule
of strict construction) in the case of statues obviously remedial in their nature or
designed to effect a beneficent purpose'. Remedial statutes are liberally
construed, and in cases of doubt or ambiguity that construction is adopted
which will best advance the remedy provided and help to suppress the
mischief against which it was aimed. Starting from antiquity, this rule has often
been invoked by courts, though within well defined limits, to prevent statutes
from becoming nullities or failing to achieve their purposes on account of
unskillful or inartistic drafting."

122. The Act of 2017 begins with an object clause which reads as follows :-

"An Act "to provincialise the services of the teachers of the venture
educational institutions and also to reorganize and streamline the
educational institutions upto degree level in the State of Assam".

123. The Preamble of the Act of 2017 reads as follows :-

"Whereas it is expedient to provincialise the services of the teachers of
the venture educational institutions and also to reorganize and
streamline the educational institutions upto degree level in Assam so as
to conform to the prevailing statutory norms and standards with a further
objective to restrict any further growth of such venture educational
institutions in the State of Assam."

124. In the case of State of Rajasthan and others Vs. Basant Nahata reported in
Page No.# 642/679

(2015) 12 SCC 77, the Supreme Court has observed that when the language of the

statute is capable of more than one meaning than the preamble or the statement of

objects and reasons can be looked into.

125. In Gujarat Ambuja Exports Ltd. and another Vs. State of Uttarakhand and others

reported in (2016) 3 SCC 601, the Supreme Court has held that preamble of a statute

cannot control the enacting part. However, the preamble, read with provision of a

statute, makes the legislative scheme clear and can be used to determine the true

meaning of the enacting provision.

126. In another recent decision rendered in the case of X. Vs. Principal Secretary,

Health and Family Welfare Department, Govt. of NCT of Delhi and others reported in

AIR 2022 SC 4917, the Supreme Court has made the following observations in the

context of purposive interpretation of statute:-

"31. The cardinal principle of the construction of statutes is to identify the
intention of the legislature and the true legal meaning of the enactment. The
intention of the legislature is derived by considering the meaning of the words
used in the statute, with a view to understanding the purpose or object of the
enactment, the mischief, and its corresponding remedy that the enactment is
designed to actualise. Ordinarily, the language used by the legislature is
indicative of legislative intent. In Kanailal Sur v. Paramnidhi Sadhu Khan,
Gajendragadkar, J. (as the learned Chief Justice then was) opined that "the
first and primary rule of construction is that the intention of the Legislature must
be found in the words used by the Legislature itself." But when the words are
capable of bearing two or more constructions, they should be construed in
light of the object and purpose of the enactment. The purposive construction
of the provision must be "illumined by the goal, though guided by the word."
Page No.# 643/679

Aharon Barak opines that in certain circumstances this may indicate giving "an
unusual and exceptional meaning" to the language and words used. Before
we engage in the exercise of purposive construction, we must caution that a
court's power to purposively interpret a statutory text does not imply that a
judge can substitute legislative intent with their own individual notions. The
alternative construction propounded by the judge must be within the ambit of
the statute and should help carry out the purpose and object of the Act in
question.

32. The interpretation of a subordinate legislation should be consistent with the
enabling Act. A subordinate legislation must be reasonable and in
consonance with the legislative policy. It should be interpreted in a meaningful
manner, so as to give effect to the purpose and object of the enabling Act.
The interpretation which is in consonance with the statutory scheme and gives
effect to the statute must be adopted.

33. In Principles of Statutory Interpretation by Justice G.P. Singh, it is stated that
a statute must be read in its context when attempting to interpret its purpose.
Context includes reading the statute as a whole, referring to the previous state
of law, the general scope of the statute, surrounding circumstances and the
mischief that it was intended to remedy. The treatise explains that:

"For ascertaining the purpose of a statute one is not restricted to
the internal aid furnished by the statute itself, although the text of
the statute taken as a whole is the most important material for
ascertaining both the aspects of 'intention'. Without intending to
lay down a precise and exhaustive list of external aids, Lord
Somervell has stated: "The mischief against which the statute is
directed and, perhaps though to an undefined extent the
surrounding circumstances can be considered. Other statutes in
pari materia and the state of the law at the time are admissible."
These external aids are also brought in by widening the concept of
Page No.# 644/679

'context' "as including not only other enacting provisions of the
same statute, but its preamble, the existing state of the law, other
statutes in pari materia, and the mischief which the statute was
intended to remedy." In the words of Chinappa Reddy, J.:

"Interpretation must depend on the text and the context. They are the bases of interpretation. One may well say if the text is the texture, context is what gives colour. Neither can be ignored. Both are important. That interpretation is best which makes the textual interpretation match the contextual. A statute is best interpreted when we know why it was enacted."

127. From a careful reading of the object clause as well as the preamble of the Statute (Act of 2017) we find that just like the repealed Act, the dominant intent of the Legislation is to provincialise the services of the teachers in the Venture Educational Institutions with a view to streamline the educational institutions in the State, which is undoubtedly a laudable objective. However, it will be significant to note herein that although the Act of 2017 seeks to also restrict further growth of venture institutions, we do not find any provision in the Act 2017 which, either directly or in-directly, aims at doing so. Rather, section 3(4) of the Act of 2017 provides that subject to fulfillment of the provisions of the Act of 2006, referred to here-in-above, the Venture Educational Institution which are not provincialised will be allowed to run as private institution or as non-government institution. As per section3(9) these private institutions would however, not be entitled to any aid or assistance from the Government with effect from the coming into effect of the of the Act. The only statute framed by the State so as to restrict the growth of non-governmental institution is the Act of 2006. As such, form a careful reading of the provisions of the Page No.# 645/679 Act of 2017 we find that the provisions contained therein do not have any reasonable nexus with only that part of the preamble of the Act viz " to restrict any further growth of Venture Educational Institutes in the State"

128. It is also not clear as to how, such an objective of the statute of restricting the growth of venture educational institutes can be achieved with retrospective effect since the Act of 2017 does not restrict the functioning of the already established Venture Educational Institutions operating within the State. Expressions such a "restricting" in the context of "growth", in their ordinary connotation, in our considered opinion, can only have a prospective operation. We also do not find anything on record to indicate reason for the choice of 01.01.2006 as the cut-off date. Be that as it may, since prescribing a "cut-off" date would lie within the realm of policy decision of the State, we find ourselves in agreement with the submissions of Mr. Saikia, learned AG, Assam, that having regard to the resource constraints faced by the State, it was permissible for the Legislature to prescribe a "cut-off" date for certain activities by enacting a Statute more so when the Statute has a beneficial object with financial implications. Moreover, in view of what has been observed here- in-above, we are of the opinion that the issue of legitimacy of the cut-off date of 01.01.2006 can neither be agitated nor gone into by this Court in the present proceedings.

129. A plain reading of the provisions of the Act of 2017 makes it evident that the same is a Class Legislation, wherein a distinction is sought to be made between the pre and post 01.01.2006 Venture Educational Institutions for the purpose of their Page No.# 646/679 provincialisation under the Act of 2017.

130. In the case of D. S. Nakara (supra) one of the important questions arising for decision was that "would differential treatment to pensioners related to the date of retirement qua the revised formula for computation of pension attract Article 14 of the Constitution and an element of discrimination and therefore, would be liable to be declared unconstitutional as being violative of Article 14?" In that case the Supreme Court has held that classification has to be based on some rational principle and the rational principle must have nexus to the object sought to be achieved.

131. In the case of Budhan Choudhury and others Vs. State of Bihar reported in AIR 1955 SC 191 it has been held that while Article 14 forbids class legislation, it does not forbid reasonable classification for the purpose of the legislation. In order to pass the test of permissible classification two conditions must be fulfilled. (1) The classification must be founded on an intelligible differentia which distinguishes persons or things that are good together from others left out of the group and (2) the differentia must have a rational relation to the object sought to be achieved by the statute in question.

132. Taking note of the fact that reasonable classification test was introduced to the Indian jurisprudence in State of West Bengal Vs. Anwar Ali Sarkar reported in 1952 AIR SC 75, after examining the decisions rendered in several judgments on the aforesaid issue, the Supreme Court in a recent decision rendered in the case of Ramesh Chandra Sharma and others Vs. State of Uttar Pradesh and others reported in (2024) 5 SCC 217 in the context of reasonable classification test, has observed as follows :-

Page No.# 647/679 " For any classification to survive the test of Article 14 the classification must be based on intelligible differentia and it must have a rational nexus to the object sought to be achieved by the law. At this stage it is important to note that the object sought to be achieved must also be lawful and if the object of the law itself is found to be discriminatory then such discrimination must be struck down. This has been held in a catena of judgments."

133. In State of Punjab and others Vs. Amar Nath Goyal and others reported in (2005) 6 SCC 754 relied upon by Mr. Saikia, it has been held that fixing of "cut-off"

would lie within domain of the Executive Authority and the court should not normally interfere with such cut-off date unless the same in found to be blatantly discriminatory and arbitrary.

134. In another recent decision of the Supreme Court referred to by Mr. Saikia in Shikhar Vs. National Board of Examination reported in 2022 SCC OnLine SC 425 the Hon'ble Supreme Court has observed that a cut-off date cannot be dubbed as arbitrary unless it is shown that it is un-reasonable, capricious or whimsical even if no reason are forthcoming as to the choice of the date. Therefore, fixing a 'cut-off' would not be per se illegal unless it offends Article 14.

135. From an analysis of the various provisions contained in the Act of 2017, we also find that just like in the repealed Act, the Act of 2017 also mandates the requirement of establishing the venture schools/degree colleges as described in Sections 2(w) to (zd) prior to 01.01.2006 However, by adding a proviso to Section 3(1) of the Act of 2017, it has been laid down that in order to be eligible for provincialisation of the services of the "teachers" and "tutors" of those venture educational institutions, the permission/ recognition/ affiliation/ concurrence etc. shall have to be issued on or Page No.# 648/679 before 01.01.2006 and any order issued thereafter, with retrospective effect, shall not be considered for the purpose of provincialisation of services of any 'teacher' and 'tutor, as the case may be. Thus, by enacting Section 3(1)(i) in the Act of 2017 the venture educational institutions', which were established prior to 01.01.2006 and had also had applied for permission, recognition, affiliation and concurrence prior to that date but had received the permission/concurrence/affiliation/ recognition after 01.01.2006 have altogether been excluded from the purview of the Act for the purpose of provincialisation, regardless of the date on which they had submitted their application seeking permission/recognition/ concurrence/affiliation from the competent authority.

136. Having inserted Section 3(1)(i) in the Act of 2017, a further restriction on these Venture Educational Institutions have been imposed by the Amendment Act of 2018 whereby, sub-clause (i) of Section 3(1) has been amended to provide that the order of permission, recognition and concurrence shall have to be issued on or before 01.01.2006 and any order issued thereafter with any retrospective effect shall not be considered for the purpose of provincialisation of services of any 'teacher' and 'tutor. By amending clauses 3(vii) and (ix) the minimum number of students who have to appear in the last final examination from the venture degree college for provincialisation of service of one teacher or tutor has been laid down in the manner indicated herein above. '

137. We have already held that it will be permissible for the State to prescribe a "cut-off" date for implementation of beneficial schemes having financial implication.

Page No.# 649/679 The question that would, however, arise for consideration in these cases, is as to whether, such "cut-date" can be applied with retro-activity so as to take away any right vested under the repealed Statute ?

138. It would be pertinent to note here-in that as per section 3(1)(i), the permission for Higher Secondary Schools (erstwhile Junior College), High School recognized by the Board of Secondary Education, Assam (SEBA) and TDC part-I for Degree Colleges is to be granted by the Government of Assam for the purpose of provincialisation of the services of their teachers/tutors. The permission will be treated as valid only when the same is granted by the Government. The use of the expression "shall" in the proviso to the amended provision of Section 3(1)(i), clearly denotes that the responsibility of granting such permission has been entrusted upon the Government. Notwithstanding the same, the liability in case of delay in grant of permission beyond 01.01.2006, for any reason whatsoever, has been put on the applicant/Venture Educational Institutions, thus clearly shifting the responsibility upon such institutions to obtain the permission/recognition/concurrence from the Government in a manner, which in our view, runs counter to the scheme of the Statute itself. When the Statue clearly mandates that the permissions 'shall' be granted by the Government, the Venture Educational Institutions, which were established prior to 01.01.2006 and had submitted their applications within the cut-off date 01.01.2006, could not have been held responsible for any delay in issuing such permission by the Government. Therefore, fixing the liability upon the Venture Educational Institutions for the delay in grant of permissions even when the applications seeking such permissions, had been made in the prescribed format and within the period prescribed by the repealed Act Page No.# 650/679 of 2011, in our considered opinion would be wholly arbitrary, illegal and hence, liable to be declared so by this court.

139. We also find that Section 3(1)(i) of the Act of 2017 seeks to retrospectively take away the right of provincialisation of those venture institutions, which had acquired the eligibility as well as the status of provincialised institutions due to the operation of the deeming provisions under the Act of 2011. This we say so because of the fact that the Venture Educational Institutions which had fulfilled the eligibility conditions under the Act of 20111 and had submitted their applications seeking permissions from the government prior to 01.01.2006, were without any doubt standing on equal footing as the 42 thousand odd Venture Educational Institutions which were granted the benefit of provincialisation under the Act of 2011 before the same was repealed. Therefore, these institutions, in our view had a vested right to be considered for provincialisation under Act of 2011, at par with the other venture institutions, which were provincialised. Denying them the benefit accruing under the Act of 2011, that too with retrospective effect, in our opinion, would amount to hostile discrimination to those institutions and their teachers and hence, would militate against the basic principle of equality as enshrined under Article 14 of the Constitution of India.

140. Not only that, we also find that the amendments carried out to Section 3(1)(i) by the Amendment Act of 2018 also takes away even the remedy available to those genuine applicants who were aggrieved by the un-reasonable delay on the part of the government to grant necessary permission, leaving them with no opportunity to seek appropriate legal remedy in the matter.

Page No.# 651/679

141. It is to be noted herein that Section 13(1) of the Act of 2017 provides for a District Scrutiny Committee in each district separately for Elementary, Secondary and Higher education so as to scrutinize the service records and credentials of the serving teachers of the Venture Educational Institutions for the purpose of provincialisation of their services. Section 14 of the Act provides for an Appellate Authority, which would be empowered to hear appeals against any recommendation of the District Scrutiny Committee. Section 14 further provides that the State Government, in the concerned administrative department, shall be the Appellate Authority against any recommendation of the State Level Committee.

142. During the course of argument Mr. Saikia, learned Advocate General, Assam has made a submission to the effect that several Venture Educational Institutions, which were actually set up after 01.01.2006, had resorted to fraudulent practices and misrepresented before the authorities to show that those institutions had not only been set up prior to 01.01.2006 but their application seeking permission were also submitted before the concerned authority prior to the cut- off date so as to avail the benefit under the Act of 2011. According to Mr. Saikia, in order to comprehensively deal with such fraudulent practices, the cut- off date of 01.01.2006 had to be enforced in stricter terms by carrying out amendments to the Act of 2017. We are unable to agree with such submission of the learned Advocate General, Assam. We say so because, the District and State level Scrutiny Committees created by the Act of 2017 are the statutory authorities specifically set up so as to carry out proper scrutiny of the credentials of any applicant seeking provincialisation. Therefore, if any doubt arises as to the genuineness of their claim, there is nothing preventing the Page No.# 652/679 department from referring those case for scrutiny by the statutory committees. The answer to such a malady, if any, cannot lie in retrospectively taking away the rights of the applicants to even submit their claims.

143. For the above reason, we find that Section 3(1)(i) of the Act of 2017 as well as the amended provision of Section 3(1)(i) of the Amendment Act of 2018 to the extent the same seeks to retrospectively take away the eligibility of those Venture Educational Institutions to seek provincialisation are highly discriminatory and offends Article 14 of the Constitution. By necessary implication, the aforesaid provisions take away the rights vested on these Venture Educational Institutions for being considered for provincialisation with retrospective effect, although the Act of 2017 does not specifically provide for the same.

144. It would be relevant to mention herein that Section 24 of the Act of 2017, which is the repealing provision of the Act of 2011, does not lay down that the rights and privileges that had accrued upon the Venture Educational Institutions under the Act of 2011 would stand extinguished with retrospective effect. Rather, Section 24 protects all action taken for provincialisation of services of teachers prior to 23.09.2016. Such action, in our considered opinion, would also mean and include actions taken by the Departmental Authorities in processing the application submitted by the respective Venture Institutions prior to 01.01.2006 seeking permission/affiliation/permission/concurrence as well as the decisions and recommendations of the District Scrutiny Committees, if any, recommending provincialisation of the services of the teaching and non-teaching staffs of the Page No.# 653/679 different Venture Educational Institutions. We are of the view that those employees, in whose favour, recommendations were made by the Scrutiny Committee had a vested right for their claims to be taken to its logical conclusion under the Act of 2011. As such, such vested rights of those employees could not have been taken away by the subsequent enactment of the Act of 2017.

145. Clause 6 of the General Clauses Act, 1897 deals with the effect of repeal of a statute. As per Clause 6(c), repeal of an Act shall not affect any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed unless a different intention appears from the Act. The Assam General Clauses Act, 1915 contains a pari materia provision in the form of Section 6, which is reproduced herein below :-

" 6. Effect of repeal.

Where any Act repeals any enactment hitherto made, or hereafter to be made, then, unless a different intention appears, the repeal shall not -

(a) revive anything not in force or existing at the time at which the repeal takes effect; or

(b) alter the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or

(c) affect any right, privilege, obligation, or liability acquired, accrued or incurred under any enactment so repealed; or

(d) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid;

and any such investigation, legal proceeding or remedy Page No.# 654/679 may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the Repealing Act had not been passed."

146. From a plain reading of Section 6, it is clear that right, if any, including privileges that had vested under the Act of 2011, would stand protected under Section 6 of the Act of 2015 even after the repeal of the Act of 2011.

147. Article 13(2) of the Constitution of India provides that "the State shall not make any law which takes away or abridges the rights conferred by this Part and any law made in contravention of this clause shall, to the extent of the contravention, be void". The expression "this Part" used in Article 13(2) obviously refers to Part-III of the Constitution which contains the Fundamental Rights including the right of equality before law.

148. In Golak Nath Vs. State of Punjab reported in Air 1967 SC 1643, the Supreme Court has observed that fundamental rights of the citizens cannot be taken away even by constitutional amendments, be it prospective or retrospective.

149. In N. P. Verghese Vs. ITO (1981)[27), the Supreme Court has held that a statute cannot be construed retrospectively if it takes away or abridges vested rights acquired under the existing law.

150. In the case of P. D. Agarwal (supra) relied upon by Mr. K. N. Choudhury, the Hon'ble Supreme Court has held, by relying upon the decision of the Court in the case of E.P. Royappa Vs. State of Tamil Nadu reported in (1974) 4 SCC 3 and Maneka Gandhi vs. Union of India reported in (1978)1 SCC 248, that there should not be Page No.# 655/679 arbitrariness in State action which must ensure fairness and equality of treatment. It is open to judicial review as to whether any Rule or provision of any Act has violated the principles of equality and thereby invaded the rights of citizens guaranteed under Articles 14 and 16 of the Constitution of India.

151. On the question of accrual of right, the Supreme Court has made significant observations in the case of Gajraj Singh and others Vs. State Transport Appellate Tribunal and others reported in (1997) 1 SCC 650 wherein it has been observed in paragraph 42 as follows :-

"42. There is a distinction between right acquired or accrued, and privilege, hope and expectation to get a right, as rightly pointed out by the High Court in the impugned judgment. A right to apply for renewal and to get a favorable order would not e deemed to be a right accrued unless some positive acts are done, before repeal of Act 4 of 1939 or corresponding law to secure that right of renewal. In Gujarat Electricity Board vs. Shantilal [AIR 1969 SC 239], this Court had pointed out that before Section 71 of the Electricity Supply Act was amended the appellant had issued a notice under Section 7 thereof, exercising the option to purchase the undertaking. It was held that a right to purchase the electrical undertaking which has accrued to the Electricity Board was saved by Section 6 of the GC Act."

152. In Thyssen Stahlunion GMBH (supra) the Apex Court had observed that there would be a presumption that the Legislature did not intend to limit or take away vested rights unless the language clearly points to the contrary. While dealing with the aforesaid issue in the context of interpretation of Section 6 of the General Clauses Act it was further observed that there are cases where a right did exist but then nothing was done to show that any Act was done or advantage taken of the enactment Page No.# 656/679 under which the right exist till it was repealed. In the present case we find that, as has been noted here-in-above, many Venture Educational Institutions and/ or their teaching and non-teaching staffs had in fact taken significant steps asserting their rights as per the Act of 2011. Therefore, it cannot be said that these institutions and/or their employees had failed to assert their rights under the Act of 2011.

153. In the case of J. S. Yadav Vs. State of Uttar Pradesh and another reported in (2011)6 SCC 570 the expression "vest" in the context of accrued right has been interpreted by the Hon'ble Supreme Court. The observations made in paragraphs 21 and 22 of the said decision are reproduced herein below for ready reference :-

"21. The word "vest" is normally used where an immediate fixed right in present or future enjoyment in respect of a property is created. With the long usage the said word "vest" has also acquired a meaning as "an absolute or indefeasible right". It had a "legitimate" or "settled expectation" to obtain right to enjoy the property etc. Such "settled expectation" can be rendered impossible of fulfilment due to change in law by the Legislature. Besides this, such a "settled expectation" or the so-called "vested right" cannot be countenanced against public interest and convenience which are sought to be served by amendment of the law. (Vide: Howrah Municipal Corpn. & Ors. v. Ganges Rope Co. Ltd. & Ors., (2004) 1 SCC 663).

22. Thus, "vested right" is a right independent of any contingency. Such a right can arise from a contract, statute or by operation of law. A vested right can be taken away only if the law specifically or by necessary implication provide for such a course."

154. In the case of State of Rajasthan and others vs. Basant Agrotech (India) Limited reported in (2013) 15 SCC 1, dealing with the issue of retrospective effect of a Page No.# 657/679 legislation the Hon'ble Supreme Court has held that the Legislature has the authority to pass a law both retrospectively and prospectively within the constitutional parameters provided it did not take away or limit any vested right which accrued under any existing law.

155. In the case of Suhas H. Pophale Vs. Oriental Insurance Co. Ltd. and its Estate Officer reported in (2014) 4 SCC 657 the Hon'ble Supreme Court has held as follows :-

"32. It has been laid down by this Court through a number of judgments rendered over the years, that a legislation is not to be given a retrospective effect unless specifically provided for, and not beyond the period that is provided therein. Thus, a Constitution Bench held in Garkiapati Veeraya Vs. N. Subbiah Choudhry reported in AIR 1957 SC 540 that in the absence of anything in the enactment to show that it is to be retrospective, it cannot be so constructed, as to have the effect of altering the law applicable to a claim in litigation at the time when the act 45 Page 46 was passed. In that matter, the Court was concerned with the issue as to whether the appellant's right to file an appeal continued to be available to him for filing an appeal to the Andhra Pradesh High Court after it was created from the erstwhile Madras High Court. The Constitution Bench held that the right very much survived, and the vested right of appeal can be taken away only by a subsequent enactment, if it so provides expressly or by necessary intendment and not otherwise."

156. As has been noted herein above, the State can certainly prescribe "cut -off"

date for extending the benefit of any statute, particularly when the same has financial implications. However, having decided on the cut-off date, financial constrain cannot be pressed into service by the State as a ground to discriminate amongst similarly situated persons and/or institutions by creating a different class, without any intelligible differentia and merely on the basis of circumstances as in the Page No.# 658/679 present case, which, in our view, are completely fortuitous. We are, therefore, constrained to hold that the provisions of Section 3(1)(i) of the Act of 2017 as well as the amended provisions of Section 3(1)(i) of the Act of 2018 are in clear violation of the principles of equality as enshrined under Article 14 of the Constitution of India. As such Section3(1)(i) as amended up-to-date, is liable to be held as ultra vires the Constitution of India.

157. Law is fairly well settled that the rule of reading down provisions of a statute is nothing but harmonious construction of the provisions of the statute. Dealing with the above issue, the Hon'ble Supreme Court has made the following observations in paragraph 35 in the case of Calcutta Gujarati Education Society Vs. Calcutta Municipal Corporation and others reported in (2003) 10 SCC 533, which is reproduced herein below for ready reference :-

"35. The rule of "reading down" a provision of law is now well recognised. It is a rule of harmonious construction in a different name. It is resorted to smoothen the crudities or ironing the creases found in a statute to make it workable. In the garb of `reading down', however, it is not open to read words and expressions not found in it and thus venture into a kind of judicial legislation. The rule of reading down is to be used for the limited purpose of making a particular provision workable and to bring it in harmony with other provisions of the statute. It is to be used keeping in view the scheme of the statute and to fulfill its purposes. See the following observations of this Court in the case of BR Enterprises vs. State of U.P. [1999(9) SCC 700].

"First attempt should be made by the courts to uphold the charged provisions and not to invalidate it merely because one of the possible interpretation leads to such a result, howsoever attractive it may be.

Page No.# 659/679 Thus, where there are two possible interpretations, one invalidating the law and the other upholding, the latter should be adopted. For this, the courts have been endeavouring, sometimes to give restrictive or expansive meaning keeping in view the nature of legislation, may be beneficial, penal or fiscal etc. Cumulatively, it is to sub-serve the object of the legislation. Old golden rule is of respecting the wisdom of legislature, that they are aware of the law and would never have intended for an invalid legislation. This also keeps courts within their track and checks individual zeal of going wayward. Yet in spite of this, if the impugned legislation cannot be saved the courts shall not hesitate to strike it down. Similarly, for upholding any provision, if it could be saved by reading it down, it should be done, unless plain words are so clear to be in defiance of the Constitution. These interpretations spring out because of concern of the courts to salvage a legislation to achieve its objective and not to let it fall merely because of a possible ingenious interpretation. The words are not static but dynamic. This infuses fertility in the field of interpretation. This equally helps to save an Act but also the cause of attack on the Act. Here the courts have to play a cautious role of weeding out the wild from the crop, of course, without infringing the Constitution. For doing this, the courts have taken help from the Preamble, Objects, the scheme of the act, its historical background, the purpose for enacting such a provision, the mischief, if any which existed, which is sought to be eliminated. The principle of reading down, however, will not be available where the plain and literal meaning from a bare reading of any impugned provisions clearly shows that it confers arbitrary, uncanalised or unbridled power."

[emphasis supplied]

158. In Union of India and others Vs. IND-SWIFT Laboratories Ltd. reported in (2011) 4 SCC 635, the Supreme Court has, however, cautioned that while reading down the Page No.# 660/679 provision of the statute, it would not be open for the Court to read wards and expressions not found in the provisions / statute and thus, venture into a kind of judicial legislation. Rule of reading down the statute is to be used for the limited purpose of making a particular provision workable and to bring it in harmony with other provisions of the statute.

159. In the case of Indra Das Vs. State of Assam reported in (2011) 3 SCC 380 the Supreme Court had observed that when a particular statute violates the constitutional provision, primary attempt should be to read down the statute so as to make it constitutional as otherwise the statute has to be declared as unconstitutional.

160. Having regard to the observations made herein above, we are of the considered opinion that Section 3(1)(i) of the Act of 2017 as amended by the Act of 2018 can be saved only if the same is read down by this Court to hold that such Venture Educational Institutions which were set up prior to 01.01.2006 and which fulfilled the eligibility conditions laid down in the Act of 2011 for provincialisation of those institutions and the services of their teachers and employees and had genuinely submitted their applications, through proper channel, seeking permission, concurrence, recognition from the competent authority prior to the cut off dated of 01.06.2006, their claim(s) for provincialisation cannot be extinguished merely on account of non-receipt of and/or retrospective communication of the order of approval/concurrence/ recognition/permission from the competent authority. We accordingly, read down the provision of Section 3(1)(i) of the Act of 2017, as amended by the Amendment Act of 2018, so as to save the said statutory provisions Page No.# 661/679 from being declared unconstitutional.

161. For the reason stated above, we, therefore, clarify that the Venture Educational Institutions falling under the above category, which had a live claim for provincialisation under the repealed Act of 2011, would be entitled to pursue their claim, notwithstanding the enactment of the Act of 2017. We, however, also make it clear that in case of any doubt or dispute regarding the bonafide of the credentials/claims made by the Venture Educational Institutions seeking provincialisation, the same shall be resolved by referring the matter to the concerned District Scrutiny Committee constituted under Section 13 of the Act of 2017, in a time bound manner. Such an interpretation of the provision of Section 3(1)(i) as amended by the Amendment Act of 2018, in our considered opinion, would not be only be just and reasonable but will also lead to harmonious construction of the provisions of the Statute thus, saving the provision from being struck down on the ground of the same being in contravention of Article 13(2) of the Constitution of India.

162. The next question that arises for consideration in this batch of writ petitions is pertaining to the remuneration of fixed salary paid to the "Tutors" upon provincialisation of their services. It will be pertinent to note herein that the under the Act of 2011 the category of teachers known as Tutor was not included. The expression "Tutor" however, appears in the Act of 2017 which refers to that category of teachers of Venture Educational Institutions who did not fulfill the qualification norms, for being appointed as a Teacher, under section 23 of the Act of 2009. However, in view of the long years of service rendered by this category of teachers Page No.# 662/679 and with a view to extend the benefit of the Act of 2017 to them, the term "Tutor" was used in the Act of 2017.

163. Section 2(u) of the Act of 2017 defines "Tutor" so as to mean and include Teachers, Assistant Teachers, Classical Teachers including Lecturers, Assistant Professors, Associate Professors, Professors, Vice Principals and Principals etc. who were not eligible for provincialisation of their services and whose services cannot be provincialised in the post of teacher under the Act due to lack of educational and professional qualification required under the Act of 2009, National Council of Teachers' Education Act, 1993 and University Grants Commission Act, 1956 as well as the relevant Rules and Regulations framed there-under.

164. Although the services of "Tutor" were provincialised by giving them a fixed pay which was less than the pay scale offered to the teachers fulfilling the qualification norms, yet, they were given 5 (five) years time to acquire the requisite qualification and thereafter, seek upgradation to the post of Teacher. If, however, they failed to acquire the requisite qualification within the prescribed time, than, as per section 7(2) of the Act of 2017, their cases shall not be considered for upgradation to the post of teacher after the lapse of the period of five years from the date of publication of the provincialisation Order and they shall continue to function as "Tutor".

165. Section 8(3) of the Act of 2017 lays down the emoluments which will be payable to the Tutors, according to which, they would be entitled to a fixed salary as per the projection made in the schedule to the Act of 2017, which is reproduced herein below, for ready reference :-

Page No.# 663/679 "Provincialisation matter Schedule [See section 8(3)] Fixed salary admissible to a Tutor Category of institution Category of post held by the Fixed salary for 1st to Fixed salary for 3rd employee in the institution 2nd year. year to 5th year.

                            prior to provincialisation                                      (in Rs.)
                                                                    (in Rs.)
   Degree College                   Principal                       36000                   40000
                               Assistant Professor                  27000                   30000
                                    Principal                       20700                   23000
   Junior College                   Lecturer                        16200                   18000
                                 Demonstrator                       14400                   16000
  Higher Secondary             Subject Teacher                      16200                   18000
       School
                                 Demonstrator                       14400                   16000
                          Headmaster/ Superintendent                16200                   18000
                            Asstt. Headmaster/ Asstt.               14400                   16000
                                 Superintendent
                               Graduate Teacher                     12600                   14000
  High School/ High
                               (BA/B.Com/B.Sc.)
      Madrassa
                                Sr. Hindi Teacher                   12600                   14000
                            Music Teacher/ Classical                12600                   14000
                                    Teacher
                                 Craft Teacher                      9900                    11000
                                 Headmaster                         12150                   13500
                               Assistant Teacher                    10800                   12000
Upper Primary School
  (ME School/ ME            Graduate (Science &                     11700                   13000
    Madrassa)               Mathematics) Teacher
                             Hindi Teacher/ Arabic                  10800                   12000
                          Teacher/ Language Teacher
 Primary School (L.P.          Assistant Teacher                    10800                   12000
       School)



                                                                       S.M. Buzar Baruah
                                                        Commissioner & Secretary to the Govt. of Assam
                                                           Legislative Department, Dispur, Guwahati-6"
                                                                        Page No.# 664/679

166. According to the learned counsel appearing for the group of Tutors, since the Tutors upon provincialisation of their services are also treated as Government servants under the Act of 2017 whereby, all the Rules and notifications applicable to the Government servants, have also been made applicable to them, restricting their emoluments to a fixed salary during the entire period of service, more particularly, when they fail to acquire the requisite qualification as prescribed by section 7(1) &(2) is highly discriminatory, inasmuch as, the Tutors are also entitled to pay scale and regular salary at par with the other Government servants.

167. Responding to the above arguments, Mr. D. Saikia, learned Advocate General, Assam, has submitted that since the Tutors did not fulfill the norms of educational qualification, as laid down under the various Acts including the Act of 2009, there was no obligation on the part of the State Government to provincialise their service at all.

However, as an act of benevolence and considering the long years of services rendered by them, the Government has come up with an innovative scheme to provide some recognition to these Tutors by providing them a fixed salary pursuant to their provincialisation in service, which according to Mr. Saikia, cannot be termed as discriminatory. The learned AG, Assam, has further contended that each Tutor would have five years time from the date of issuance of the notification of provincialisation of their service so as to acquire the prescribed qualification and seek up-gradation to the post of Teacher. Therefore, it is only for those Tutors who fail to acquire the prescribed qualification within the aforesaid period of five years that would be paid the fixed salary for the entire period of their service.

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168. In order to appreciate the aforesaid arguments, it will be necessary to refer to section 3(1)(i) of the Act of 2017, which provides that for the purpose of provincialisation of services of the teachers and tutors under this Act, the Government shall create and sanction such number of ex-cadre posts that shall be personal to the incumbent. These personal posts shall stand abolished on cessation of services of the teachers for any reason whatsoever including retirement/resignation, death etc. Further, section 4(1) of the Act of 2017 clearly lays down that with effect from the date of publication of the notification of provincialisation in the official gazette such employees including teachers and/ or tutors of venture educational institutions, shall become employees of the State Government with effect from such date.

169. From the above, it is apparent that whatever may be the consideration for provincialisation of the services of the group of teachers of the Venture Educational Institutions who did not fulfill the qualification norms as prescribed by the Act of 2009, the Act of 1993, the Act of 2012 and the University Grants Commission Act, 1956, pursuant to issuance of the notification of provincialisation of their services as Tutor and publication of the same in the official gazettes, the services of these teachers would stand provincialised and they will be referred to under the nomenclature of "Tutor". The Tutors would then be treated as Government servant for all intent and purpose. Just like the teachers whose services are provincialised under the Act even the Tutors would serve against the posts created by the Government so as to accommodate them. These posts would, however, be liable to be extinguished on the death, retirement or resignation of the Tutors/Teachers, as the case may be.

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170. Being Government servants, the Tutors would also be subjected to all the provisions of the Act, Rules and laws, that are applicable to an employee of the State Government of Assam. Their job would also be a teaching job. The only distinction that would be applicable in their case is that the Tutors will be entitled to a fixed salary as opposed to a regular pay scale enjoyed by all the other category of teachers/ employees serving under the Government of Assam.

171. Whether the services of the Tutors should have been provincialised or not, is a matter which would lie exclusively in the domain of the policy decision of the State and this Court would not have any opinion to express in that regard. However, once a decision has been taken to provincialise the services of the Tutors by following the provisions of the Statute, will it be permissible for the State to extend a differential treatment to them as compared to other Government servant who are enjoying a regular pay scale which is normally payable under the law? The answer to the said question has to be in the negative for such a measure would amount to denial of equal treatment to the Tutors under the Law.

172. It is to be noted here-in that the services of the Teachers and Tutors have been provincialised under the same Statute and by following the same procedure. Their nature of duties and responsibilities are similar and both the categories of teachers are involved primarily in teaching job. It may be correct to say that due to difference in their educational qualifications, Teachers and Tutors belong to two different classes and therefore, they cannot claim equal pay. However, the question here is not of equal pay for the work done by the two categories of teachers but of "equal Page No.# 667/679 treatment " and "equal protection " under the law. What cannot be denied is that by virtue of their acquired status as employees of the State Government of Assam, the Tutors would be entitled to equal treatment under the law as is extended to the other Government employees. Therefore, since the other employees are enjoying the benefit of a regular pay scale, whatever may be the pay scale extended to them, it will be incumbent upon the Government to extend a regular pay scale to the Tutors also as otherwise same would not only amount to unfair treatment extended to the Tutors but may also have a demoralizing effect on them, which in turn may have an adverse impact on the performance of their duties as Tutors.

173. While deliberating on the concept of equality, as enshrined under Article 14 of the Constitution, the Hon'ble Supreme Court has observed in the case of Ashutosh Gupta Vs. State of Rajasthan and others reported in (2002) 4 SCC 34, that the concept of equality before law does not involve the idea of absolute equality amongst all which may be physically impossible. All that Article 14 guarantees is similarity of treatment and not identical treatment. Equality before law means that among all equals, the law should be equal and should be equally administered and the likes should be treated alike.

174. In the case of Amita Vs. Union of India and others reported in (2005) 13 SCC 721 the Supreme Court has observed that the first expression "equality before the law"

which is taken from the English Common Law, is a declaration of equality of all persons within the territory of India implying thereby absence of any special privilege in favour of any individual. It also means that amongst the equals, the law should be Page No.# 668/679 equal and should be equally administered and that the likes should be treated alike.

Thus, what Article 14 forbids is discrimination between persons who are substantially in similar circumstances or condition.

175. As noted above the provincialised Teachers and Tutors are similarly situated in so far as their status as Government Employees is concerned. To that extent, they are entitled to be treated alike. Whether the quantum of fixed salary paid to the Tutors, is just, reasonable or adequate is neither a question raised before this Court, nor are we inclined to enter into the said aspect of the matter. However, by following the equality clause envisaged under Article 14, if any pay scale is extended to the Tutors considered fit and proper by the Government, the same would, in our opinion, meet the ends of justice.

176. We have noticed that section 20 of the Act of 2017 lays down a provision for removal of difficulty by the State Government and also for framing Rules, wherever it appears necessary and expedients for the purpose of removing the difficulty. Moreover, under section 23, the Government has the power to frame Rules prescribing the service conditions, scope of work, emoluments etc. of the Teachers and Tutors. Section 23(1)(2) & (3) are quoted herein below for ready reference :-

"23. The State Government shall create a special pool of fund to facilitate implementation of the provisions of this Act in consultation with the Finance Department of the Government of Assam in due course of time.

(1) The State Government may, by notification published in the Official Gazette, make rules for carrying out the provisions of this Act.

(2) Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:-

Page No.# 669/679

(i) prescribing service conditions and specifying the duties and responsibilities of all teachers whose services have been provincialised under this Act;

(ii) preparation and maintenance of service records of the teachers whose services have been provincialised;

(iii) for management of the educational institutions;

(iv) specifying the powers, duties and responsibilities of the Managing Committee or Governing Body of the educational institutions;

(v) prescribing the scope of work, emoluments and remuneration, and other terms and condition of service of tutors provincialised under this Act .

(3) All rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulments as the Legislative Assembly may, during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder."

177. Section 23(2)(v) contains a provision for framing Rules for the prescribing the remuneration/ emoluments of the Tutors. Therefore, the power to frame Rules have been delegated by the Legislature to the Government. The Rules so framed by the Government would, however, have to be laid before the State Legislative Assembly, which shall have the power to prescribe modification and / or annulment of the Rules so framed. Such Rules are required to be framed under section 23 of the Act so as to give effect to the provisions of the Statute. However, the Rules so framed would be open to judicial review if the same contravenes the provisions of the Statute or offends the provisions of the Constitution of India.

178. In the case of Kunj Bihari Lal Butail Vs. State of Himachal Pradesh reported in (2000) 3 SCC 40, the Supreme Court has observed that it is common for the Page No.# 670/679 Legislature to provide general rule making power to carry out the purposes of the Act. When such a power is given, it may be permissible to find out the object of the enactment and then see if the Rules framed thereunder satisfy the test of functionality. While framing the Rules the Government will have to be guided by the prescription of the parent Act.

179. It is true that the courts cannot direct the legislature to enact law in a particular manner. However, in discharge of its statutory obligation the Government, in exercise of its Rule making power, will have a duty to frame Rules for proper implementation of the provisions of the Statute. While framing the Rules, the State will also be under a bounden duty to, not only to act in terms of the scheme of the Act but also to unflinchingly adhere to the Constitutional norms of equality. It will, therefore, be in the fitness of things that the State Government itself, in exercise of its Rule making power under section 23 of the Act, takes necessary steps to provide for a regular pay scale to the Tutors, which can even be commensurate to the pay structure indicated in the Schedule of the Governing Act. Such a measure, in our view, will restore the equality of treatment to this category of Teachers with the other Government employees and at the same time will not become burdensome to the exchequer. We, therefore, direct the respondents to initiate necessary steps in the matter, in the light of the observations made here-in-above, as expeditiously as possible, preferably within a period of 6 (six) months from today.

180. In so far as the challenge to sections 2(u), (j), (x), (xb), (za), (t) of the Act of 2017 are concerned, we find that these provisions merely lay down the definition of various Page No.# 671/679 expressions used in the Statute. The purpose of providing definition in a statute is generally aimed at avoiding repetition of these expression in the body of the statute. Some of these provisions have also been assailed primarily due to the cut- off date of 01/01/2006 used there-in. After a careful examination of these provisions of the Statute we are of the view that, save and except the cut-off dates prescribed in some of the provisions, in so far as their retrospective application is concerned, they do not offend any provision of the Constitution making them vulnerable. Read individually, in the context of the Statute, we also find that these provisions do not suffer from any illegality, requiring interference by this court. In so far as the application of the cut-off date is concerned, in view of the determination made here-in above on the said issue, no further discussion in the matter is deemed necessary at this stage.

181. In so far as the challenge made to Sections 3(1)(vi), 3(1)(viii), 3(1)(ix), 3(1)(xi) and 3(2) are concerned, we find that these are operative provisions of the Statute which deal with the various criteria laid down under the Act for provincialisation of Teachers/Tutors of these educational institutions and, therefore, in our opinion, the plea raised by the writ petitioners, assailing the validity of these provisions do not require any independent consideration over and above the consideration extended to the plea of validity of section 3(1)(i). In the above context it will be pertinent to mention herein that the criteria for having a consistent academic performance, the requirement of minimum number of Teacher/Tutor in certain subjects including core subjects, laying down the requirement of at least one Teacher/Tutor for the subjects of Mathematics, Social Studies and Languages, not only appear to be just and Page No.# 672/679 reasonable but such criteria, in our view, would lie in the realm of policy decision of the State. Moreover, these criteria also appear to be wholly consistent with the Act of 2009 as well as the provisions of the Act of 1974, Act of 1977 as well as the Rules of 1979, which provisions were never put under challenge.

182. That apart, contrary to the argument advanced by Mr. Das, learned senior counsel for some of the writ petitioners, we find that Section 3 (1)(xi) of the Act of 2017 does not completely take away the rights of his client to be provincialized but it imposes a limit in respect thereof while permitting consideration of additional posts for provincialisation, subject to adherence to the schedule framed under sections 19 and 25 of the Act of 2009. We find that the various sub-sections of section 3 of the Act including those under challenge in these writ petitions largely lay down the policy decisions of the State which are in consonance with various Central Government Acts such as the Act of 2009. Even the requirement of DISE Code under section 3(1)

(xii), which prima-facie aims at ensuring physical verification of students and records of attendance, is in accord with the existing Governments schemes. These provisions of the statute merely lays down the decision of the State to implement the provisions of the Act by adhering to certain criteria and therefore, subject to the observations made here-in-above, we find that there is no good ground for this court to declare any of them as unconstitutional.

183. In so far as the challenge made to the provisions of sections 4(2)(ii), (iii) and (iv) of the Act are concerned, these provisions also deal with the terms and conditions for provincialisation of service of Teachers/Tutors of the venture educational institutions.

Page No.# 673/679 Section 4(2)(ii) deals with minimum educational qualification and professional experience required for the purpose, clause (iii) deals with length of continuous service from the date of joining which must be fulfilled by the concerned candidate and (iv) lays down the teachers -student ratio for engaging teachers in subjects, such as Sanskrit, Arabic, Hindi, Craft teacher, Music teacher and other classical teachers. These provisions prescribing the criteria for provincialisation of Teachers, in our opinion, are also policy matters and hence, it will be permissible for the State to prescribe criteria in respect thereof. Therefore, the State legislature would be competent to lay down specific criteria for provincialisation of services of those teachers by enacting a Statute. After considering the arguments made by learned counsel for the parties, we are of the view that none of these provisions , in any manner, offend the mandate of Article 14 of the Constitution of India. In such view of the matter, we do not find any justifiable ground to interfere with the said provisions as well.

184. The next provision under challenge is Section 6 of the Act which deals with educational and professional qualification of Teachers. Section 6(1)(ii) & (iii) lay down that the teachers in venture educational institutions from the primary level up to the degree level shall be considered for provincialisation in the post of teachers or relevant teaching faculty in appropriate nomenclature, subject to fulfillment of eligibility criteria relating to educational and professional qualifications, as laid down under (a) The Right of Children to Free and Compulsory Education Act, 2009 and its Rules; (b) The National Council for Teachers Education Act, 1992 and its Regulations in force at the time of provincialisation of services; (c) The Assam Secondary Education Page No.# 674/679 (Provincialised) Services Rules, 2003 , as amended in 2012 and (d) The University Grant Commission Act, 1956. After a careful examination of these provisions of the Acts and Rules, we do not find any inconsistency or repugnancy in these provisions, warranting interference by this Court. Rather, we are of the opinion that, Entry- 25 of the Concurrent List under the Seventh Schedule of the Constitution, the Parliament as well as the State Legislature are both empowered to bring in enactments, laying down norms, criteria and regulations for upgrading the standard of education in the respective States keeping in mind a National Education Policy. These provisions, in our opinion, do not curtail the right of any eligible candidate from being provincialised in a manner which can be termed as arbitrary or discriminatory. Rather, we find that the criteria laid down in this provision makes a clear distinction between different sets of teachers based on their educational qualification and expertise, which is permissible under the law. Therefore, we do not find any justifiable ground to interfere with the said provision.

185. Section 7 of the Act deals with educational and professional qualification of Tutors. Here also, we find that as per the prescription of the Act of 2009, unless the teachers fulfill the norms of educational qualification or acquire the qualification within a prescribed period of time, their services cannot be provincialised as teachers. Under such circumstances, section 7 permits provincialisation of service of that category of teachers, who do not fulfill the educational norms, as prescribed by the Act of 2009 as Tutor. Even after provincialisation of their services, the Tutors have been given the liberty to acquire the educational qualification within a period of five years and seek up-gradation. On a careful reading of the provisions of Section 7, we Page No.# 675/679 do not find any justifiable ground for this Court to interfere with the said provision of the statute.

186. We now turn to the challenge made to section 8(6) of the Act of 2017 whereby, it has been laid down that the Tutors shall hold personal posts, to be created for provincialisation of their services and these posts shall be outside the cadre, which would stand abolished on cessation of their services by the concerned teachers or Tutors, as the case may be, due to retirement, death, resignation or any other reason, whatsoever. Having regard to the provisions of the statute, we are of the opinion that it was well within the competence and jurisdiction of the State Legislature to enact section 8(6), permitting creation of personal posts so as to provincialise the services of teachers and Tutors. Creation or abolishing any post is the prerogative of the State Government and therefore, the writ petitioner cannot have any grievance against creation of such post since such an act does not in any way violate any of their rights. As such, we are of the considered opinion that no case, whatsoever, is made out for interference with the said provision of the Statute as well.

187. In so far as the challenge made to section 24 of the Act is concerned, the same being a repealing provision of the Act of 2011 and considering the fact that the Teachers and employees of the venture educational institutions, whose services had already been provincialised under the Act of 2011, have been protected under the repeal and saving provision, in view of the determination here-in-above, we do not find any good ground for this Court to declare section 24 as un-constitutional.

188. We also find that the Act of 2017, which replaces the Act of 2011, lays down Page No.# 676/679 certain duties and functions to be carried out by the appropriate Government and local authorities. Appropriate Government in this case would mean the State Government of Assam. There can be no doubt about the fact that enactment of the Act of 2017, is an effective steps initiated by the State of Assam with a view to realize the constitutional goal enshrined under Article 21-A of the Constitution as well as for realization of the object of the Act of 2009 by further streamlining the educational system in the State of Assam. Therefore, unless the State Government agencies are ad-idem with the Central Government Agencies operating in the field of education, it would be well neigh impossible for the State to achieve the desired objective as set out under section 21-A of the Constitution. As has been noted above, the requirement of educational qualification, pupil - teacher ratio etc. are laid down not only in the Act of 2009 itself but also in several previous enactment of the State and the Act of 2017 merely seeks to implement such criteria while provincialising the service of the employees of the Venture Educational Institutions. It may be correct to say that the criteria of pupil-teacher ratio, minimum student criteria etc. may curtail the number of teacher whose services could be provincialised under the Act of 2017 but these criteria can neither be termed as irrational nor can it be said that such criteria would permanently restricts the avenue of provincialisation of any particular class of teacher even though the same many restrict their opportunity to some extent. The pupil-teacher ratio concept as envisaged under Act of 2009 has received the approval of the Hon'ble Supreme Court [see; Rajneesh Kumar Pandey & others vs. Union of India and others reported in (2021) 17 SCC 1 ]. Whether the student- teacher ratio prescribed under Act of 2017 is proportionate or not cannot be an issue Page No.# 677/679 that can be agitated before this Court in the present proceedings.

189. In the case of State of A.P. Vs. Medowell & Co. Ltd. reported in (1996) 3 SCC 709, the Supreme Court has observed that doctrine of proportionality would not be applicable while interpreting the legislation for it is doubtful if the doctrine would be applicable even in the field of administrative law.

190. It is trite that a Statutory enactment cannot be struck down by the court on the plea that it is unreasonable, unnecessary or unwarranted. Discrimination is no doubt a well established ground for striking out legislation on account of violation of Article 14 of the Constitution of India. However, mere allegation of discrimination will not be sufficient for the Court to declare a statute unconstitutional. Such allegations will have to be established by the party complaining so as to enable the Court to act.

191. It is to be borne in mind that provincialisation of services of the Venture Educational Institutions would be permissible only under the Act of 2017 (as well as under the repealed Act of 2011).The finances required for paying the salary of the teachers and other expenses is to be borne by the State. Therefore, it will always be permissible for the State Government to lay down reasonable pre-conditions for provincialisation of services of the employees of the Venture Educational Institutions. As long as these conditions do not offend the provisions of the Constitution including Article 14 they would not be vulnerable.

192. It is no doubt correct that some of the provisions incorporated in the Act of 2017 as pre-condition for provincialisation of service of a particular class of employees may seem onerous, work to the disadvantage of one group of teacher or other and Page No.# 678/679 may even appear to be wholly unreasonable and irrational to some. However, while interpreting the provisions of the Statute, the courts have to bear in mind that a plenary statute cannot be struck down on the grounds of unreasonableness, irrationality, illegality of procedural impropriety or even on account of violation of principles of natural justice. Although these grounds may very well be the legitimate grounds for judicial review of an administrative action of the state, the same cannot be pressed into service so as to assail a plenary legislation enacted by the Legislature. Therefore, while examining the constitutional validity of a Statute, the Courts must be sapient and conscious of the context in which the legislation has been brought about.

Conclusion :-

193. For the reasons stated here-in-before, we do not find any justifiable ground either to strike down the Act of 2017 or any provisions contained there-in. However, section 3(1)(i) of the Act of 2017 as well as the amended provisions of 3(1)(i) of the Act of 2018 are hereby read down in the manner indicated here-in-above. Subject to the determination, observation and directions made here-in-above, the validity of Act of 2017 as well as the Amendment Act of 2018 are hereby up-held.

194. We have already noted here-in-above indicating that we are not entering into adjudication in respect of any question of fact involved in the individual writ petitions in this batch of petitions leading to passing of separate order(s) granting or rejecting the prayers made there-in. Therefore, in the light of the determination made herein above, it would now be open for the respective petitioners to seek appropriate legal Page No.# 679/679 remedy, before the appropriate forum, as may be permissible under the law, if so advised.

195. All the writ petitions stand disposed of accordingly.

Parties to bear their own costs.

                            JUDGE                              JUDGE

T U Choudhury/Sr.PS




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