Page No.# 1/409 vs The State Of Assam And 3 Ors on 31 March, 2023

[Cites 36, Cited by 0]

Gauhati High Court

Page No.# 1/409 vs The State Of Assam And 3 Ors on 31 March, 2023

Bench: Devashis Baruah

Page No.# 1/409

GAHC010195202021

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

Case No. : WP(C)/6403/2021

PURNIMA HORE AND ANR
D/O KHITISH HORE,
W/O PRITISH DEY,
RESIDENT OF VILLAGE KALINAGAR, PO KALINAGAR, 7888801, PS
PANCHGRAM, DIST HAILAKANDI, ASSAM,ASSISTANT TEACHER 38 NO.
PURBO KALINAGAR L.P SCHOOL

2: NIKSON KUMAR SINGHA

S/O LATE BIRENDRA CHANDRA SINGHA

RESIDENT OF VILLAGE UTTAR KACHANPUR PART II
PO JONKI BAZAR
7888801
PS PANCHGRAM
DIST HAILAKANDI
ASSAM
ASSISTANT TEACHER OF 416 ANNUWARPAR L.P SCHOO

VERSUS

THE STATE OF ASSAM AND 3 ORS
THOUGH THE COMMISSIONER AND SECRETARY TO THE GOVT. OF
ASSAM. EDUCATION (ELEMENTARY) DEPARTMENT, DISPUR GUWAHATI
781006

2:THE SECRETARY
TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPARTMENT
DISPUR GUWAHATI 781006

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
Page No.# 2/409

KAHILIPARA
GUWAHATI 781019

4:THE DEPUTY INSPECTOR OF SCHOOLS

HAILAKANDI
PO AND DIST HAILAKANDI
ASSAM
78815

Advocate for the Petitioner : MR. S C BISWAS

Advocate for the Respondent : SC, ELEM. EDU

Linked Case : WP(C)/5409/2020

LAL BIAKTHANGI RALTE AND 10 ORS
D/O PAHLA RALTE
VILL-MAHUR GRADEN
P.O.-MAHUR
DIST-DIMA HASAO
ASSAM
PIN-788830

2: BIDHAN CHANDRA MOHANTA
VILL-NOON NAGAR
P.O.-KATIRAIL
DIST-CACHAR
PIN-788804

3: CHAWNGUL THIEK
P.O.-HARANGAJAO
DIST-DIMA HASAO
ASSAM
PIN-788818

4: SWAPNA PAUL
C/O SHYAMA SHILL
P.O.-HAFLONG
DIST-DIMA HASAO
ASSAM
PIN-788819

5: SADHANA KAR
C/O A.T. KAR
P.O.-MAHUR BAZAR
Page No.# 3/409

DIST-DIMA HASAO
ASSAM
PIN-788830

6: SAROJ KUMAR DEY
SMASHAN ROAD
SILCHAR MAA KALI LANE
P.O.-AMBIKA PATTY
DIST-CACHAR
ASSAM
PIN-788004

7: BIJOY KRISHNA ROY
VILL-DITTOCKCHERRA
P.O.-DITTOCKCHERRA
DIST-DIMA HASAO
ASSAM
PIN-788818

8: SEIKHOHEN CHANGSAN
W/O NEJALAM CHANGSAN
VILL-SONGRILING
HAFLONG
P.O. AND P.S.-HAFLONG
DIST-DIMA HASAO
ASSAM
PIN-788819

9: LALDAWNKIM HMAR
W/O SIEHKHOKAM
VILL-KHOMUNNOM
P.O.-MAHUR
DIST-DIMA HASAO
ASSAM
PIN-788830

10: DIZEING JEME
VILL-P. LONGKHAI
P.O.-MAHUR
DIST-DIMA HASAO
ASSAM
PIN-788830

11: CHINTAMONI CHETRY
W/O MINA KUMAR CHETRI
VILL-UPPER BAGATER
P.O.-HAFLONG
DIST-DIMA HASAO
Page No.# 4/409

ASSAM
PIN-788819
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
DEPARTMENT OF PENSION AND PUBLIC GRIEVANCES
DISPUR
GUWAHATI-6

2:THE PRINCIPAL SECRETARY (N)
DIMA HASAO AUTONOMOUS COUNCIL
HAFLONG
3:THE ADDITIONAL DIRECTOR
EDUCATION (HILLS)
ASSAM
HAFLONG
4:THE FINANCE AND ACCOUNT OFFICER (N)
DIMA HASAO AUTONOMOUS COUNCIL
HAFLONG
5:THE DIRECTOR
DIRECTORATE OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI-6
6:THE PRIMARY EDUCATION OFFICER
DIMA HASAO AUTONOMOUS COUNCIL
HAFLONG
7:THE ACCOUNTANT GENERAL (A AND E)
ASSAM
BELTOLA
GUWAHATI-29
8:THE COMMISSIONER AND SECRETARY
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.
------------
Advocate for : MRS. R DEVI
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/297/2021

DHANIRAM SAIKIA AND 3 ORS
Page No.# 5/409

S/O- SRI BISTU RAM SAIKIA
R/O- VILL- BONGALMORA THENGALGAON
P.O. ISLAMGAON
P.S. BIHPURIA
DIST.- LAKHIMPUR
ASSAM
PIN- 787054

2: LOKNATHDUTTA
S/O- SRI MEDHA RAM DUTTA
R/O- VILL- RAJBARI
P.O. RAJBARI
P.S. BIHPURIA
DIST.- LAKHIMPUR
ASSAM
PIN- 784161

3: RINABHUYAN
D/O- LT. JINA RAM BHUYAN
R/O- VILL- JUPJUP P.O. JUPJUP
P.S. BIHPURIA
DIST.- LAKHIMPUR
ASSAM
PIN- 784161

4: JAMMIRUDDIN
S/O- KAZIMUDDIN
R/O- VILL- SABOTI
P.O. SABOTI
P.S. LAKHIMPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 787001
VERSUS

THE STATE OF ASSAM AND 10 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF ELEMENTARY EDUCATION
DISPUR
GHY-06

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-06
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
Page No.# 6/409

GHY-19
4:THE ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
BELTOLA
PIN- 781029
5:THE DIRECTOR OF PENSION
ASSAM HOUSEFED COMPLEX
DISPUR
GHY-06
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
LAKHIMPUR
P.O. AND P.S. NORTH LAKHIMPUR
DIST.- NORTH LAKHIMPUR
ASSAM
PIN- 787001
7:THE DY. INSPECTOR OF SCHOOLS
NORTH LAKHIMPUR
P.O. AND P.S. NORTH LAKHIMPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 787001
8:THE TREASURY OFFICER
LAKHIMPUR
P.O. AND P.S. LAKHIMPUR
DIST.- NORTH LAKHIMPUR
ASSAM
PIN- 787001
9:THE BLOCK ELEMENTARY EDUCATION OFFICER
BIHPURIA
P.O. AND P.S. BIHPURIA
DIST.- LAKHIMPUR
ASSAM
PIN- 784161
10:THE BLOCK ELEMENTARY EDUCATION OFFICER
LAKHIMPUR
P.O. AND P.S. LAKHIMPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 787001
11:THE TREASURY OFFICER
BIHPURIA SUB-TREASURY
P.O. AND P.S. BIHPURIA
DIST.- LAKHIMPUR
ASSAM
PIN- 784161
------------
Advocate for : MR. U K NAIR
Page No.# 7/409

Advocate for : SR. GA
ASSAM appearing for THE STATE OF ASSAM AND 10 ORS

Linked Case : WP(C)/5119/2020

SALIMA KHATUN BARBHUIYA AND 5 ORS.
D/O. HAJI HABIB ALI
W/O. SHARAF UDDIN
ASSTT. TEACHER OF JANAKAI BAJAR BASIC SCHOOL
HAILAKANDI
VILL. NIZ JALALPUR
P.O. JALALPUR
P.S. KATIGORH
DIST. CACHAR
ASSAM
PIN-788815.

2: J. MANGLEN SINGHA
S/O. J. BACHADHON SINGHA
ASSTT. TEACHER OF LAISHRANKUN METHEI M.E. SCHOOL
HAILAKANDI
VILL. RAJYESWARPUR PART-I
P.O. BORBOND-MONACHERRA
P.S. LALA
DIST. HAILAKANDI
ASSAM
PIN-788164.

3: JAMIR UDDIN BARBHUIYA
S/O. LT. MAHRAM ALI
BARBHUIYA ASSTT. TEACHER OF M.A. MAJUMDER M.E. SCHOOL
AMJURGHAT
VILL. RANGIRGHAT
PT-II
P.O. AMJURGHAT
P.S. SONAI
DIST. CACHAR
ASSAM
PIN-788119.

4: ALI AHMED LASKAR

S/O. LT. TURAB ALI LASKAR
ASSTT. TEACHAR OF DHOLAI MOLAI M.E. SCHOOL
VILL. DHOLAI PART II
P.O.
Page No.# 8/409

DHOLAI MOLAI (VIA-KATLICHERRA)
P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM
PIN-788161.

5: MD. ABDUL KAYUM CODHURY

S/O. LT. ABDUR ROHMAN CHOUDHURY
ASSTT. TEACHER OF CHIPOR SANGAN M.E. SCHOOL
VILL. NORTH NARAINPUR PART-II
P.O. NORTH NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN-788801.

6: MOIN UDDIN
S/O. LT. JUNAB ALI
ASSTT. TEACHER OF SOMAJ KALYAN M.E. SCHOOL
VILL. NITAINAGAR PART-I
P.O. PURBOSUNAPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
PIN-788155.
VERSUS

THE STATE OF ASSAM AND 4 ORS.
TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-06.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-06.
3:THE DIRECTOR

ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
4:THE DIST. ELEMENTARY EDUCATION OFFICER
Page No.# 9/409

CACHAR
P.O. CACHAR
P.S. CACHAR
DIST. CACHAR
ASSAM.
5:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI
P.O. HAILAKANDI
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM.
------------
Advocate for : MR. A M BARBHUIYA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/6812/2022

SUNU MONI KALITA
D/O- SASHADHAR KALITA
W/O- SRI SAGAR DAS
R/O- VILL.- SIKARHATI
P.O. SIKARHATI
DIST. KAMRUP
ASSAM
PIN- 781125.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI-781006
ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019.
3:THE DIRECTOR OF PENSION
ASSAM
Page No.# 10/409

HOUSEFED COMPLEX
DISPUR
GUWAHATI-781006
ASSAM
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
DEPARTMENT OF FINANCE
DISPUR
GUWAHATI-781006.
------------
Advocate for : MR T N SRINIVASAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/548/2021

BALORAM KARMAKAR AND 26 ORS
S/O. RADHA GOBINDA KARMAKAR
VILL. ARAIANI PART-II
P.O. BAGRIBARI
DIST. KOKRAJHAR
ASSAM
PIN-783349 ASSTT. TEACHER 146 NO. BAGRIBARI BANGLA L.P. SCHOOL.

2: KHARGESWARI NATH
S/O. BUDHESWAR DEV NATH
VILL. BARUAPARA
P.O. BARUAPARA
DIST. KOKRAJHAR
ASSAM
PIN-783349 ASSTT. TEACHER 2191 NO. KASLATTARI L.P. SCHOOL.

3: KHANIN CHANDRA DAS
S/O. ANANTA KUMAR DAS
VILL. KHALISATARI
P.O. DHANPUR
DIST. DHUBRI
ASSAM
PIN-783349
ASSTT. TEACHER KADAMTALA M.V. SCHOOL.

4: ABDUL BAREK MONDAL
S/O. NAZIMUDDIN MONDAL
VILL. SADHUBHASA PT. II
P.O. MAKRIJHORA
DIST. DHUBRI
Page No.# 11/409

ASSAM
PIN-783349
ASSTT. TEACHER AMBARI SHAHI ISLAMIYA HIGH MADRASSA
(AMALGAMATED).

5: HARUN ALI
S/O. JOYNAL ABEDIN
VILL. PATAKATA
P.O. BAGRIBARI
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER MASLAPARA M.E. MADRASSA SCHOOL.
(AMALGAMATED)

6: MONOWAR HUSSAIN
S/O. ABU BAKKAR ALI
VILL. JANGIRKILLA PT.I
P.O. MAKRIJHORA
DIST. KOKRAJHAR
ASSAM
PIN-783349 HEAD TEACHER 2404/B JHORARPAR L.P. SCHOOL.

7: SATTER ALI
S/O. SIRAJUL HAQUE
VILL. SADHUBHASA PT. II
P.O. MARKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER 1334 NO. PIAZBARI J.B. SCHOOL.

8: FOYZUL HOQUE
S/O. ABU BAKKAR SHEIKH
VILL. SADHUBHASA PT.IV
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER 1334 NO.PIAZBARI J.B. SCHOOL.

9: SHAHJAHAN AHMED
S/O. ASIRUDDIN AHMMED
VILL. BOYZERALGA PT. III
P.O. NAYERALGA
DIST. DHUBRI
ASSAM
PIN-783348 ASSTT. TEACHER NAYERALGA H.S. SCHOOL. (AMALGAMATED)

10: SOFIOR RAHMAN
S/O. AZIZUR RAHMAN
Page No.# 12/409

VILL. DALANERALGA PT. II
P.O. RANGAMATI (PANBARI) DIST. DHUBRI
ASSAM
PIN-783339 ASSTT. TEACHER MASLAPARA M.E. MADRASSA.

11: ATOWAR RAHMAN
S/O. JAFOR ALI
VILL. JHELURCHAR PT.III
P.O. BAGRIBARI
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 2322 NO. BAROWARI L.P. SCHOOL.

12: NURUL ISLAM
S/O. HAJI RUSTOM ALI
VILL. PATAKATA PT. I
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 1990 NO. BOROCHAR L.P. SCHOOL.

13: JOY KHATUN
D/O. FULCHAND ALI
VILL. PIAZBARI PT.II
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER PIAZBARI M.E. SCHOOL.

14: SANOWAR HUSSAIN
S/O. HABIBAR RAHMAN
VILL. BANIAMARI PT.II
P.O. KAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER AMBARI SAHI ISLAMIYA HIGH MADRASSA
(AMALGAMATED)

15: ABDUL SAMAD
S/O. ALAHI SHEIKH
VILL. BANIAMARI PT.V
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 2404/B PIAZBARI L.P. SCHOOL.

16: AZIZUR RAHMAN
S/O. RAHIMUDDIN BEPARI
Page No.# 13/409

VILL. SADHUBHASA PT.IV
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER P.S. SADHUBHASA M.E. MADRASSA.

17: HASEM ALI SHEIKH
S/O. ABDUL HAMID SHEIKH
VILL. BANIAMARI PT.VI
P.O. KAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER PIAZBARI M.E. SCHOOL.

18: SANJAB ALI MANDAL
S/O. SAMSUL HOQUE MONDAL
VILL. SADHUBHASA PT.II
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 2416/B NO. PUB PIAZBARI L.P. SCHOOL.

19: ASHAN ALI MONDAL
S/O. ISRAIL HOSSEN MIAH
VILL. JOHARMURA
P.O. BAGRIBARI
DIST. DHUBRI
ASSAM
PIN-783349 ASSTT. TEACHER KAUNBARI CHAUTARA M.E. MADRASSA.

20: SAIDUR RAHMAN
S/O. NOWSHAD ALI
VILL. CHARUAVITA
P.O. RANIGANJ
DIST. DHUBRI
ASSAM
PIN-783345 ASSTT. TEACHER BAGHMARI M.E. MADRASSA

21: SABED ALI MONDAL
S/O. INNAS ALI MONDAL
VILL. GUTIPARA PT. VI
P.O. BAGRIBARI
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 2041 ANDABARI L.P. SCHOOL.

22: SHUMAR ALI
S/O. ABDUR RAHMAN
Page No.# 14/409

VILL. SADHUBHASA PT.I
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER MANDALPARA L.P. SCHOOL.

23: KASER ALI MONDAL
S/O. TAHARUDDIN MONDAL
VILL. SADHUBHASA PT.I
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 2195 NO. CHAR BANIAMARI L.P. SCHOOL.

24: ALI AKBAR SK.

S/O. AKKAR ALI
VILL. MAMUDPURM
P.O. RANIGANJ
DIST. DHUBRI
ASSAM
PIN-783345 ASSTT. TEACHER BAGMARI M.E. MADRASSA.

25: HAZARAT ALI SK
S/O. JOYNAL ABEDIN VILL. SADHUBHASA PT. I
P.O. MAKRIJHORA
DIST. DHUBRI
ASSAM
PIN-783349 HEAD TEACHER 381 NO. SADHUBHASA L.P. SCHOOL.

26: DILBAR ALI
S/O. RAHMAN ALI
VILL. KASLOTTRI PT. II
P.O. HELAGARI
DIST. DHUBRI
ASSAM
PIN-783345 ASSTT. TEACHER 2056 NO. HAJIPARA L.P. SCHOOL.

27: MORIYAM BEGUM
D/O. ASMOT ALI
VILL. SIMALAKANDI
P.O. HELAGARI
DIST. DHUBRI
ASSAM
PIN-783345 ASSTT. TEACHER SIMLAKANDI M.E. SCHOOL.
VERSUS

THE STATE OF ASSAM AND 5 ORS
Page No.# 15/409

REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-06.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE ADDL. CHIEF SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-06.
4:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-06.
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI
ASSAM
PIN-783301.
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

KOKRAJHAR
ASSAM
PIN-783370.
------------
Advocate for : MR. S A AHMED
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/9187/2019

ABDUL JALIL CHOUDHURY AND ANR.
S/O- LT. GOLAM AZDANI CHOUDHURY
VILL. NOBINSUNAPUR
P.O. KALIBARI BAZAR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN- 788150.
Page No.# 16/409

2: MOHIBUR RAHMAN LASKAR
S/O- LT. ABID RAJA LASKAR
VILL. NORTH NARAINPUR PT-I
P.O. NORTH NARAINPUR
P.S. ALGAPUR
DIST.- HAILAKANDI
ASSAM
PIN- 788801.
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELEMENTARY EDUCATION
ASSAM
DISPUR
GHY.-06.

2:THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.
3:THE SECY.
FINANCE DEPTT. (BUDGET)
DISPUR
GHY.-06.
4:THE SECY.
PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY.-06.
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY.-19.
6:THE DIST. ELEMENTARY EDUCATION OFFICER
HAILAKANDI
DIST. HAILAKANDI
ASSAM
PIN- 788151.
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/234/2020

SULMA BEGUM LASKAR
Page No.# 17/409

W/O- ASHIK UDDIN LASKAR
VILL. GOBINDSPUR PART-I
P.O. DUNGRIPAR
P.S. SONAI
DIST.- CACHAR
ASSAM.

VERSUS

THE STATE OF ASSAM AND 4 ORS
TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELE.) DEPTT.
DISPUR
GHY.-06.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY.-06.
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY.-19.
4:THE DIST. ELEMENTARY EDUCATION OFFICER
CACHAR
P.O. SILCHAR
DIST. CACHAR
ASSAM.
5:TREASURY OFFICER
CACHAR DISTRICT
P.O. SILCHAR
ASSAM.
------------
Advocate for : MR. A M BARBHUIYA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/5640/2021

DILIP KR KALITA
S/O- LT. ANANTA RAM KALITA
R/O- VILL- DOKUCHI NAGARBERA
P.O. AND P.S. NAGARBERA
DIST.- KAMRUP
ASSAM
Page No.# 18/409

PIN- 781127

VERSUS

THE STATE OF ASSAM AND 8 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
(ELEMENTARY) DISPUR
GHY-6

2:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
KAMRUP
AMINGAON
GHY-35
4:THE DY. INSPECTOR OF SCHOOLS
AMINGAON
KAMRUP
GHY-35
5:THE BLOCK ELEMENTARY EDUCATION OFFICER
BOKO BLOCK
DIST.- KAMRUP
ASSAM
CHAMARIA-35
6:THE TRESURY OFFICER
AMINGAON
GHY-35
7:THE DIRECTOR OF PENSION
ASSAM
DISPUR
GHY-6
8:THE ACCOUNTANT GENERAL (AANDE)
ASSAM
MAIDAMGAON
BELTOLA
GHY-29
9:THE SECRETARY
FINANCE DEPTT.
GOVT. OF ASSAM
DISPUR
GHY-6
------------
Advocate for : MR. R M CHOUDHURY
Page No.# 19/409

Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/5088/2019

BHUPEN BURAGOHAIN
S/O- UMANANDA BURAGOHAIN
R/O- VILL- GHAGRA
P.O. RANGATI CHARIALI
DIST- LAKHIMPUR
ASSAM
PIN-

VERSUS

THE STATE OF ASSAM AND 3 ORS.
REP. BY SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-06
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
4:THE DY. INSPECTOR OF SCHOOL
NORTH LAKHIMPUR
ASSAM
------------
Advocate for : MR. B J GHOSH
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS.

Linked Case : WP(C)/8752/2019

SHAHAB UDDIN LASKAR AND ANR.
S/O LATE TAHIR ALI LASKAR
VILL-BASHDHAR PART-I
P.O.-MATIJURI
Page No.# 20/409

P.S.-HAILAKANDI
DIST-HAILAKANDI
ASSAM
PIN-

2: RAKHABATI SINGHA
VILL AND P.O.-RAJYESWARPUR PART-I
P.S.-LALA
DIST-HAILAKANDI
ASSAM
PIN-788163
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT
OF ASSAM
EDUCATION DEPARTMENT
ELEMENTARY EDUCATION
ASSAM
DISPUR
GUWAHATI-6

2:THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GUWAHATI-6
3:THE SECRETARY
FINANCE DEPARTMENT (BUDGET)
DISPUR
GUWAHATI-6
4:THE SECRETARY
PENSION AND PUBLIC GRIEVANCES DEPARTMENT
DISPUR
GUWAHATI-6
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
6:THE DISTRICT ELEMENTARUY EDUCATION OFFICER
HAILAKANDI
DIST-HAILAKANDI
ASSAM
PIN-788151
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.
Page No.# 21/409

Linked Case : WP(C)/4892/2021

MANARANJAN BASUMATARY AND 38 ORS
S/O. SRI RABIRAM BASUMATARY
VILL. NO.12 KASHIGURI
P.O. PATGAON
DIST. KOKRAJHAR BTR ASSAM
SCHOOL- 900 NO. MESTABARI L.P SCHOOL
BLOCK KOKRAJHAR
PIN-783346.

2: KANDA RAM NARZARY
S/O. LT. DANDI RAM NARZARY
VILL. BALAGAON PT-1
P.O. HALTIGAON
DIST. KOKRAJHAR BTR ASSAM SCHOOL DIAJHJORI NAVAJYOTI ME
SCHOOL (AMALGAMATED) BLOCK- KOKRAJHAR
PIN-783370.

3: CHANKANG BASUMATARY
S/O. LT. TEMJI BASUMATARY VILL. 7 NO. AFLAGAON
P.O. KAKORMARI
DIST. KOKRAJHAR BTR ASSAM
SCHOOL- BHAORNDONDAR L.P SCHOOL (AMALGAMATED) BLOCK-
KOKRAJHAR
PIN-783346.

4: SAMAINA BASUMATARY
S/O. JYOTISH BASUMATARY
VILL. CHARAIKHOLA
P.O. CHARAIKHOLA
DIST. KOKRAJHAR BTR ASSAM SCHOOL CHARAIKHALA M.E SCHOOL
(AMALGAMATED) BLOCK KOKRAJHAR
PIN-783376.

5: DIDWM WARY
S/O. LT. CHITTARANJAN WARY
VILL. SIMBARGAON
P.O. SIMBARGAON
DIST. KOKRAJHAR BTR ASSAM SCHOOL MANIKPUR L.P SCHOOL
BLOCK KOKRAJHAR
PIN-783370

6: BALU RAM MARDI
S/O. LT. BABULAL MARDI
VILL. WEST PATGAON
P.O. PATGAON
Page No.# 22/409

DIST. KOKRAJHAR BTR ASSAM SCHOOL 521 NO. WEST MALIGAON L.P.
SCHOOL
BLOCK- KOKRAJHAR
PIN-783346.

7: RUCHANDRA BASUMATARY
S/O. LT. DEBENDRA BASUMATARY VILL. KASHPUR
P.O. KAKORMARY
DIST. KOKRAJHAR
SCHOOL- JOTHAIPARA L.P SCHOOL
BLOCK- KOKRAJHAR
PIN-783346.

8: RAIKHANG BASUMATARY
S/O. LT. JAGNESWAR BASUMATARY
VILL. SOUTH PATGAON (SALBANI)
P.O. PATGAON
DIST. KOKRAJHAR BTR ASSAM
SCHOOL 904 NO.MALIGAON BHUMRA L.P SCHOOL
BLOCK- KOKRAJHAR
PIN-783346.

9: AMARENDRA BRAHMA
S/O. LT. RABILACHAN BRAHMA
VILL. AMLAIGURI
P.O. KAKORMARI
DIST. KOKRAJHAR BTR ASSAM SCHOOL- AMLAIGURI TAPAVAN L.P
SCHOOL
BLOCK- KOKRAJHAR
PIN-783346.

10: PUSPHANJALI NARZARY
C/O. TIRTHA BRAHMA VILL. JENGAPARA W/NO.5
P.O. AND DIST. KOKRAJHAR SCHOOL 162 NO. BHATARMARI L.P SCHOOL
BLOCK-KOKRAJHAR
PIN-783370.

11: SABHANI MUSHAHARY
S/O- SATISH MUSHAHARY
VILL- SALBARI
P.O- PATGAON

DISTRICT- KOKRAJHAR BTR ASSAM
SCHOOL- SALBARI SWRANG PROV. L.P SCHOOL
BLOCK- KOKRAJHAR

PIN- 783346.
Page No.# 23/409

12: LALITA BRAHMA
C/O- LABRA BRAHMA
VILL- SANAPURI
P.O- PATGAON

DISTRICT- KOKRAJHAR
SCHOOL- 246 NO.GUABARI PATGAON L.P SCHOOL
BLOCK- KOKRAJHAR
PIN- 783346

13: BASHI RAM NARZARY
C/O- LAKSHIRAM NARZARY
VILL- BEDHANGMARI

P.O- NAYEKGAON

DISTRICT- KOKRAJHAR BTR ASSAM
SCHOOL- PUNDIBARI L.P SCHOOL
BLOCK- KOKRAJHAR
PIN- 783376

14: RAMALA NARZARY
C/O- SANTIRAM NARZARY
VILL- KAKORMARI
P.O- KAKORMARI

DISTRICT- KOKRAJHAR BTR ASSAM
SCHOOL- 323 NO. KAKORMARI L.P SCHOOL
BLOCK- KOKRAJHAR
PIN- 783346.

15: RAHENDRA NATH BRAHMA
C/O- LATE MANIK CH. BRAHMA
VILL- NORTH DOTMA
P.O- DOTMA

DISTRICT- KOKRAJHAR
SCHOOL- 10 NO. JB SCHOOL
BLOCK- DOTMA
PIN- 783347

16: ANANDA CH. BRAHMA
C/O- LACHAN CH. BRAHMA
VILL- GOYBARI
P.O- DOTMA

DISTRICT- KOKRAJHAR BTR
SCHOOL- SONAPUR L.P SCHOOL
Page No.# 24/409

BLOCK- DOTMA
PIN- 783347.

17: SAITANNYA BASUMATARY
C/O- BISWANATH BASUMATARY
VILL AND P.O- DOTMA
DISTRICT- KOKRAJHAR BTR
SCHOOL- 413 NO.BHUTIAPARA L.P SCHOOL
BEEO
DOTMA.

18: HIRA MUCHAHARY
C/O- NIZIMA KR. BASUMATARY
VILL- HABRUBARI
DISTRICT- KOKRAJHAR BTR
ASSAM
SCHOOL- ALARI L.P SCHOOL
BEEO
DOTMA

19: PROTIMA RAY
C/O- HAREN CH. RAY
VILL- KHUKSHI
P.O- SAKTIASHRAM

DISTRICT- KOKRAJHAR
SCHOOL- 146 NO. KHUKSHI J.B SCHOOL
BLOCK- DOTMA
PIN- 783354.

20: GOBINDA CH. BRAHMA
C/O- LATE GANESH CH. BRAHMA
VILL-SHIKARGAON
P.O- TELILIGURI

DISTRICT- KOKRAJHAR
SCHOOL- BETANI L.P SCHOOL
BLOCK- DOTMA
PIN- 783347.

21: MD. HAFIZUR RAHMAN
C/O- LATE NASU SK
VILL-BAMUNKURA
P.O- DHANPUR

DISTRICT- DHUBRI
SCHOOL- RAHMATULLAH MUNSHI L.P SCHOOL
DURAMARI
Page No.# 25/409

BLOCK- DOTMA
PIN- 783337

22: RISHAN MUSHAHARY
C/O- LATE DHARA MUSHAHARY
VILL-NO.2 HAZARIKA
P.O- PAKRIGURI

DISTRICT- KOKRAJHAR
SCHOOL- 715 NO. NEPALPARA L.P SCHOOL
BLOCK- DOTMA
PIN- 783346.

23: KWRWMKHANG PRASAD BRAHMA
C/O- LAHIT CH. BRAHMA
VILL- GUABARI
P.O- HOKMABIL

DISTRICT- KOKRAJHAR
SCHOOL- 144 NO. GUABARI L.P SCHOOL
BLOCK- DOTMA
PIN- 783347.

24: AYSHA KHATN
C/O- GDAPUDDIN SK.
VILL- BETANI
P.O- DOTMA

DISTRICT- KOKRAJHAR
SCHOOL- BETANI L.P SCHOOL
BLOCK- DOTMA

PIN- 783347.

25: CHARAN CH. BASUMATARY
C/O- LATE MADANANDA BASUMATARY
VILL- WEST BETABARI
P.O- AFLAGAON

DISTRICT- KOKRAJHAR
SCHOOL- UTTAR AFLAGAON L.P SCHOOL. BLOCK- DOTMA
PIN- 783346.

26: NRIPENDRA BASUMATARY
C/O- LATE SABIRAM BASUMATARY
VILL- SARAGAON
P.O- RAMFALBIL
Page No.# 26/409

DISTRICT- KOKRAJHAR
SCHOOL- 92 NO. HASRAOBARI L.P SCHOOL.
BLOCK- DOTMA
PIN- 783346.

27: HAMIDA BEGUM
C/O- SAHAJAHAN ALI
VILL- TOTPARA
P.O- FAKIRAGRAM

DISTRICT- KOKRAJHAR
SCHOOL- RAHAMTULLA MUNSHI L.P SCHOOL.
BLOCK- DOTMA
PIN- 783345.

28: DUKHESWARY BASUMATARY
C/O- ANGKARLAL BASUMATARY
VILL- EAST SONAPUR
P.O- PATGAON
DISTRICT- KOKRAJHAR
SCHOOL-1164 NO. BANSUMGURI L.P SCHOOL. BLOCK- DOTMA
PIN- 783346.

29: BIBARI NARZARY
C/O- UDAMG BASUMATARY
P.O- RAMFALBIL
DISTRICT- KOKRAJHAR
SCHOOL-931 NO. LAKSHNABARI L.P SCHOOL.
BLOCK- DOTMA
PIN- 783346.

30: DAYABATI BRAHMA
C/O- LATE KARLUNG BASUMATARY
VILL-ELENGMARI

P.O- DUMARIGURI

DISTRICT- KOKRAJHAR BTR
SCHOOL- 131 NO. SURJYAKHOTA L.P SCHOOL
BLOCK- DOTMA

31: RAJU CH. BRAHMA
C/O- LATE SARAT CH. BRAHMA
VILL- FERSUABARI
P.O- PATAKATA
DISTRICT- KOKRAJHAR
SCHOOL- 141 NO. ELENGMARI L.P SCHOOL
BLOCK- DOTMA
Page No.# 27/409

PIN- 783360.

32: DILIP KR. BRAHMA
C/O- LATE TARAN NATH BRAHMA
VILL- BORSHIJHORA
P.O- DOTMA
DISTRICT- KOKRAJHAR
BTR ASSAM
SCHOOL- 716 NO. MUCHIRGHOP L.P SCHOOL
BLOCK- DOTMA
PIN- 783347

33: PRANAY BASAUMATARY
C/O- LATE KABIRAM BASUMATARY
VILL- POKALAGI
P.O- SORAIBOL
DISTRICT- KOKRAJHAR
SCHOOL- MOJATI L.P SCHOOL
BLOCK- KOCHUGAON
PIN- 783350.

34: AJANTA MUCHAHARY
C/O- LATE MANGALK MUSHAHARY
VILL- NAINAGURI
P.O- GANJIA
DISTRICT- KOKRAJHAR
SCHOOL- 458 NO. NABINAGUR L.P SCHOOL
BLOCK-KOCHURGAON

PIN- 783350.

35: TARANI KANTA RAVA
C/O- LATE TOKOI RAVA
VILL-DEMDEMA
P.O- KACHUGAON
DISTRICT- KOKRAJHAR
SCHOOL- 303 NO. DEMDEMA L.P SCHOOL

36: FULSHRI BRAHMA
C/O- KANAKLAL BRAHMA
P.O AND VILL- RAMFALBIL
PIN-783346
DISTRICT- KOKRAJHAR
SCHOOL- 715 NO. NEPALPARA L.P SCHOOL
BLOCK-DOTMA.

37: RATNESWARI KOCH
C/O- GANESH CH. KOCH
Page No.# 28/409

VILL- KALABARI
P.O- SERFANGURI

PIN-783346
DISTRICT- KOKRAJHAR
SCHOOL- 922 NO. ATHIABARI L.P SCHOOL
BLOCK-DOTMA.

38: BINAPANI KOCH
C/O- GANESH CH. KOCH
VILL- KALABARI
P.O- SERFANGURI

PIN-783346
DISTRICT- KOKRAJHAR
SCHOOL- 195 NO. KALABARI L.P SCHOOL
BLOCK-DOTMA.

39: LWITHWMA NARZARY
C/O- LATE MANTRI NARZARY
VILL- NO.12 BHUMKA
P.O- BISHMURI
PIN-783370
DISTRICT- KOKRAJHAR
SCHOOL- SAMARPUR L.P SCHOOL
BLOCK-KOKRAJHAR.
VERSUS

THE STATE OF ASSAM AND 6 ORS
THROUGH THE COMM. AND SECY. TO THE GOVT. OF ASSAM
ELEMENTARY EDUCATION
DISPUR
GUWAHATI-781006.

2:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-06.
3:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-06.
4:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA
Page No.# 29/409

GUWAHATI-19.
5:THE BODOLAND TERRITORIAL REGION
REP. BY ITS THE PRINCIPAL SECY.
KOKRAJHAR
.O. AND DIST. KOKRAJHAR
PIN-783370
ASSAM.
6:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL REGION
KOKRAJHAR
P.O. AND DIST. KOKRAJHAR
PIN-783370
ASSAM.
7:THE DEPUTY INSPECTOR OF SCHOOLS

KOKRAJHAR
P.O. ND DIST. KOKRAJHAR
PIN-783370
ASSAM.
------------
Advocate for : MR B D DAS
Advocate for : SC
ELEM appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/6949/2022

HEMANTA GOSWAMI
SON OF LATE HIREN GOSWAMI

RESIDENT OF VILLAGE AND P.O.- BHAGWATIPARA

DIST.- KAMRUP
ASSAM

PIN- 781132.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)
Page No.# 30/409

SACHIVALAYA
DISPUR
GUWAHATI- 781006

ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 781019.
3:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR

GUWAHATI- 781006
ASSAM.
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
DEPARTMENT OF FINANCE
DISPUR

GUWAHATI- 781006.
------------
Advocate for : MR T N SRINIVASAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/5032/2020

ABDUS SATTAR KHAN AND 2 ORS
S/O. LT. SHABAN ALI KHAN
R/O. CHOKIRBHITHA
P.O. BARPETA
DIST. BARPETA
ASSAM
PIN-781352 (WORKING AS HINDI TEACHER IN CHENGA H.S. SCHOOL).

2: MANTAZ ALI AHMED
S/O. MOFIZUDDIN AHMED
R/O. KATAJHAR GAON
P.O. KATAJHAR PATHAR
DIST. BAKSA
ASSAM
PIN-781315 (WORKING AS AND ASSTT. TEACHER IN DM. K.K. DAS
MEMORIAL GIRLS HIGH SCHOOL.
Page No.# 31/409

3: SAIFUDDIN AHMED
S/O. RAJ MAMUD
R/O. PULKIPARA
P.O. HOWLY
P.S. HOWLY
DIST. BARPETA
ASAM
PIN-781316 (WORKING AS HINDI TEACHER IN UTTAR BARPETA HIGH
SCHOOL).
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GUWAHATI-06.

2:THE SECRETARY
TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT.
DISPUR
GUWAHATI-06.
3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
4:THE INSPECTOR OF SCHOOLS

BARPETA DISTRICT CIRCLE
DIST. BARPETA
ASSAM.
5:THE INSPECTOR OF SCHOOLS

BAKSA DISTRICT CIRCLE
DIST. BAKSA
ASSAM.
------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/8819/2019

GITA RANJAN NATH
Page No.# 32/409

S/O- LT. GOLAK CHANDRA NATH
VILL./P.O.- UMEDNAGAR
P.S. LALA
DIST- HAILAKANDI
ASSAM
PIN- 788183.

VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELE. EDUCATION
ASSAM
DISPUR
GHY.-06.

2:THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.
3:THE SECY.

FINANCE DEPTT. (BUDGET)
DISPUR
GHY.-06.
4:THE SECY.

PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY.-06.
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY.-19.
6:THE DIST. ELEMENTARY EDUCATION OFFICER
HAILAKANDI
DIST.- HAILAKANDI
ASSAM
PIN- 788151.
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/373/2023
Page No.# 33/409

MUKUL BHAGABATI
S/O- LT. NAREN BHAGABATI
VILL- MAKHIBAHA
P.O. MAKHIBAHA
DIST.- NALBARI
ASSAM
PIN- 781374

VERSUS

THE STATE OF ASSAM AND 8 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF SCHOOL EDUCATION
DISPUR
GHY-06

2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-6
3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCE DEPTT.
DISPUR
GHY-6
4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-29
5:THE DIRECTOR OF PENSION
ASSAM HOUSEFED COMPLEX
DISPUR
GHY-6
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NALBARI
DIST.- NALBARI (ASSAM)
PIN- 781335
7:THE DY. INSPECTOR OF SCHOOLS
NALBARI
DIST.- NALBARI (ASSAM)
PIN- 781335
8:THE BLOCK ELEMENTARY EDUCATION OFFICER
TIHU
BARAMA
PIN- 781346
9:THE TREASURY OFFICER
NALBARI
Page No.# 34/409

DIST.- NALBARI (ASSAM)
PIN- 781335
------------
Advocate for : MR. K R PATGIRI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/5460/2017

SIDA SAIKIA
S/O LT. CHENEHI SAIKIA R/O BHOLABARI
LAKHIMPUR
ASSAM
PIN - 787033.

VERSUS

THE STATE OF ASSAM and 3 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
EDUCTION ELEMENTARY DEPARTMENT
DISPUR
GUWAHATI-6.

2:THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT
DISPUR
GUWAHATI -6.
3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI -6.
4:THE DEPUTY INSPECTOR OF SCHOOLS

NORTH LAKHIMPUR
ASSAM
------------
Advocate for : MR. B J GHOSH
Advocate for : SC
HEALTH appearing for THE STATE OF ASSAM and 3 ORS.

Linked Case : WP(C)/6951/2022
Page No.# 35/409

BIMALA KALITA DEKA
DAUGHTER OF LATE GOLOK KALITA

RESIDENT OF VILLAGE- KAHANAPARA

P.O.- KHANAPARA

DISTRICT- KAMRUP (METRO)
ASSAM

PIN- 781022.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI- 781006
ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 781019.
3:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI- 781006
ASSAM.
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
DEPARTMENT OF FINANCE
DISPUR
GUWAHATI- 781006.
------------
Advocate for : MR T N SRINIVASAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/5419/2021
Page No.# 36/409

SARIF UDDIN AHMED AND 9 ORS
S/O LATE ARMAN ALI
A/T
JAMUNAMUKH MEM
NAGAON
VILL- BAKULGURI
P.O.-BARA PUTIA
P.S.-KAMPUR
DIST- NAGAON
ASSAM

2: MANTU RAM BORO
S/O MANGLU RAM BORO
A/T
BIRADUTTA HIGH SCHOOL
VILL-BORTULCHOKI
P.O.-BORTULCHOKI
DIST-KAMRUP (R)
ASSAM

3: BAPUTI KALITA
S/O LATE JILIKA KALITA
A/T
NO. 2 RANAFALI L.P. SCHOOL
VILL-PUB BALITARA
P.O.-BALITARA
DIST-NALBARI
ASSAM

4: SHAHJAHAN AHMED
S/O LATE MAFIJUDDIN AHMED
BARUATING MV SCHOOL
VILL-FALIHAMARI PAM
P.O.-FALIHAMARI PATHAR
P.S.-BHURAGAON
DIST-NALBARI
ASSAM

5: AMBIA KHATUN
W/O ABDUL JABBER
1 NO. SINGIMARI L.P SCHOOL
MORIGAON
BLOCK
BHURBHANDA ELE. EDN. OFFICE
VILL-BHEHUGURI
P.O.-SILPUKHURI
P.S.-MIKIRBHETA
Page No.# 37/409

DIST-MORIGAON
ASSAM

6: ABDUL AZIZ
S/O LATE MD. ABDUL MOZID
H/T
PHOLIAMARI LP SCHOOL
MORIGAON
VILL-MELEKADHING
P.O.-BALIKOTIA
P.S.-JURIA
DIST-NAGAON
ASSAM

7: HEM CHANDRA HANDIQUE
S/O LATE CHAKRESWAR HANDIQUE
DIGHALI PATHAR L.P. SCHOOL
GAMIRI
VILL-MILANPUR
P.O.-GHAHIGAON
P.S.-HALEM
DIST-SONITPUR
BISWANATH
ASSAM

8: ROMIZ UDDIN LASKAR
S/O SAKAT ALI LASKAR
R/O TUNDURKANDI
P.O.-SONAIMUKH
DIST- CACHAR
ASSAM

9: ABDUL JALIL BARBHUIYA
S/O LATE MEBESIL ALI BARBHUIYA
A/T
JAYNAGAR M.E. SCHOOL
DIST-CACHAR
ASSAM

10: AINUL HOQUER LASKAR
S/O TABARAK ALI LASKAR
VILL-NATUN RAM NAGAR PART-IV
P.O.-DAKSHIN MOHANPUR
P.S.- DIST-CACHAR
ASSAM
VERSUS

THE STATE OF ASSAM AND 6 ORS
Page No.# 38/409

TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVT.OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6

2:THE COMMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
3:THE ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
BELTOLA
GUWAHATI-29
4:THE ACCOUNTS OFFICER
ITS-II/GPF
OFFICE OF THE ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
BELTOLA
GUWAHATI-29
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
KAMRUP(R)
DIST-KAMRUP(R)
ASSAM
PIN-781382
7:THE DISTRICT ELEMENTARY EDUCATION OFFICER
SOUTH SALMARA MANKACHAR
DIST-SOUTH SALMARA MANKACHAR
ASSAM
PIN-783131
------------
Advocate for : MR. A M BARBHUIYA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/6969/2022

ABHA RANI BHATTACHARYYA
D/O- LT. DEVA KANTA BHATTACHARYYA
R/O- VILL- LATAKATA BASISTHA
Page No.# 39/409

P.O. PILINGKATA
IN THE DIST. OF KAMRUP (M)
ASSAM
PIN- 781028

VERSUS

THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELEMENTARY)
SACHIVALAYA
DISPUR
GHY-06
ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE DIRECTOR OF PENSION
ASSAM HOUSEFED COMPLEX DISPUR
GHY-06
ASSAM
4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF FINANCE
DISPUR
GHY-06
------------
Advocate for : MR T N SRINIVASAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6954/2022

AMRIT CHANDRA MALI
SON OF LATE RAJENS CHANDRA MALI

RESIDENT OF VILLAGE AND P.O.- SATPAKHALI

DISTRICT- KAMRUP
ASSAM

PIN- 781125.
Page No.# 40/409

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI- 781006
ASSAM.

Linked Case : WP(C)/6031/2021

DILESWAR BORA AND 133 ORS
HEADMASTER
KONGJUK ATHOI HIGH SCHOOL
S/O LATE SANTA RAM BORA
R/O VILL AND P.O.-BORBIL GAON
P.S.-HOWRAGHAT
DIST- KARBI ANGLONG

2: ARABINDA HAZARIKA
ASSTT.TEACHER
KONGJUK ATHOI HIGH SCHOOL
S/O LT. NARESWAR HAZARIKA
R/O VILL-SIKARI PATHAR
Page No.# 41/409

P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST-KARBI ANGLONG

3: SMTI PRANATI HAZARIKA
ASSTT. TEACHER
KONGJUK ATHOI HIGH SCHOOL
D/O LATE UTTAR HAZARIKA
R/O VILL-ATIGAON
P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST-KARBI ANGLONG

4: CHANDRA SHEKHAR AZAD
ASSTT. TEACHER
KONGJUK ATHOI HIGH SCHOOL
S/O LATE MANOHAR PRASAD GUPTA
R/O VILL-ATI GAON
P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST- KARBI ANGLONG

5: AWADESH PANDEY
HINDI TEACHER
KONGJUK ATHOI HIGH SCHOOL
S/O LATE GAURI SHANKAR PANDEY
R/O VILL- 2 NO. BALIJAN
P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST- KARBI ANGLONG

6: THONG TERON
JR. ASSTT.
KONGJUK ATHOI HIGH SCHOOL
S/O LATE SING TERON
R/O VILL- KANIA TERON GAON
P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST- KARBI ANGLONG

7: LONGKI TERANG
GR. IV
KONGJUK ATHOI HIGH SCHOOL
S/O LATE LANGTUK TERANG
VILL-LANGTUK TERANG GAON
P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST-KARBI ANGLONG
Page No.# 42/409

8: PARASHURAM TAMANG
HEADMASTER
JENG RONGPI ENGLISH HIGH SCHOOL
S/O JIT BAHADUR TAMANG
R/O VILL-SELABOR RONGPI
RONGKUT
P.O.-RONGKUT
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

9: SMT. RINA DAS
ASSTT. TEACHER
JENG RONGPI ENGLISH HIGH SCHOOL
D/O NORANDA KUMAR DAS
R/O VILL-GONESHPUR
P.O.-RONGKUT
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

10: SMT. GANGA LAMA
ASSTT. TEACHER
JENG RONGPI ENGLISH HIGH SCHOOL
D/O DORJA LAMA
VILL-SELABOR RONGPI RONGKUT
P.O.-RONGKUT
P.S.-HOWRAGHAT
DIST- KARBI ANGLONG

11: ANUKUL BISWAS
ASSTT. TEACHER
JENG RONGPI ENGLISH HIGH SCHOOL
S/O PRAMUD BISWAS
R/O VILL-PALASA
P.O.-TETELISARA
P.S.-KAMPUR
DIST-NAGAON

12: ANUKUL CHAKRABARTY
HINDI TEACHER
JENG RONGPI ENGLISH HIGH SCHOOL
S/O TAJENDRA LAL CHAKRABORTY
VILL- UTTAR BORBIL
P.O.-UTTAR BORABIL
P.S.-HOWRAGHAT
DIST- KARBI ANGLONG

13: AJAY KUMAR DAS
Page No.# 43/409

ASSAMESE LANGUAGE TEACHER
JENG RONGPI ENGLISH HIGH SCHOOL
S/O NITYA GOPAL DAS
R/O VILL-RONGKUT
P.O.-RONGKUT
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

14: SMT. MINA RANI DHAR
ASSAMESE LANGUAGE TEACHER
JENG RONGPI ENGLISH HIGH SCHOOL
D/O BIRENDRA KUMAR DHAR
R/O VILL-SAMAGURI
P.O.-SAMAGURI
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

15: SIVODHOR RONGPHAR
JR. ASSTT.
JENG RONGPI ENGLISH HIGH SCHOOL
S.O LONGKI RONGPHAR
R/O VILL-SARTHE RONGHANG
P.O.-TARABASA
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

16: SANJOY RONGPI
GR. IV
JENG RONGPI ENGLISH HIGH SCHOOL
S/O SHYAM RONGPI
VILL-SARTHE RONGCHEHON
PO.-TARABASA
P.S.-HOWRAGHAT
DIST-KARBI NAGLONG

17: ATUL KALITA
HEADMASTER
DIPHU NIGHT HIGH SCHOOL
S/O BARUN CHANDRA KALITA
R/O VILL- RONGMILI
P.O.-DIPHU
P.S.-DIPHU
DIST- KARBI ANGLONG

18: BIRENDRA NATH DAS
ASSTT. TEACHER
DIPHU NIGHT HIGH SCHOOL
S/O BIHU RAM DAS
Page No.# 44/409

R/O VILL-PATTACHARKUCHI
P.O.-ODALGURI
P.S.-ODALGURI
DIST-BARPETA

19: RUPALEE TAMULY
ASSTT. TEACHER
DIPHU NIGHT HIGH SCHOOL
D/O RIKHESWAR TAMULY
R/O VILL- GAJPURIA GAON
P.O.-POTIAGAON
P.S.-BHUGDOI
DIST- JORHAT

20: JITUMONI DUTTA
ASSTT. TEACHER
DIPHU NIGHT HIGH SCHOOL
S/O SARAT DUTTA
R/O NEAR CNB SC. COLLEGE
P.O.-BOKAKHAT
P.S.-BOKAKHAT
DIST- GOLAGHAT

21: JONA SING SINGNER
GR. IV
DIPHU NIGHT HIGH SCHOOL
S/O LANGTUK SINGNER
R/O VILL-GEETA AASHRAM
P.O.-DIPHU
P.S.-DIPHU
DIST- KARBI ANGLONG

22: SHYAM BASUMATARY
HEADMASTER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O GAUTAM BASUMATARY
R/O VILL-RONGKUT MATIKHOLA
P.O.-RONGKUT BLOCK NO. 2
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

23: JAGADISH BASUMATARY
ASSTT. TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O JAGENDRA BASUMATARY
VILL-MAJ GAON
P.O.-KACHUPUKHURI
P.S.-HOWRAGHAT
Page No.# 45/409

DIST- KARBI ANGLONG

24: KUNJALAL BRAHMA
ASSTT. TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O GANESH BRAHMA
R/O VILL-GOROKHIA PUKHURI
P.O.-GOROKHIA PUKHURI
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

25: RANJIT BASUMATARY
ASSTT. TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O MAHENDRA BASUMATARY
R/O VILL- NO 2 MORJAN
P.O.-CHUNGAJAN
P.S.-CHUNGAJAN
DIST-GOLAGHAT

26: DHARMENDRA BASUMATARY
ASSTT. TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O RAMESH BASUMATARY
R/O LANGHIN TOWN WARD NO 4
P.O.-LANGHIN TINIALI
P.S.-DOKMOKA
DIST- KARBI ANGLONG

27: AMULYA BASUMATARY
HINDI TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O KAMESWAR BASUMATARY
R/O VILL- MAJ GAON
P.O.-KACHUPUKHURI
P.S.-BAKALIAGHAT
DIST- KARBI ANGLONG

28: PURAMAI BASUMATARY
ASSTT. TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
D/O DAGA RAM BASUMATARY
R/O HOWRAGHAT WARD NO. 3
P.O.-HOWRAGHAT
P.S.-HOWRAGHAT
DIST- KARBI ANGLONG

29: MANOJ KUMAR JHA
Page No.# 46/409

CLASSICAL TEACHER
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O AMARNATH JHA
VILL- 2 NO. BALIJAN
W/NO-3
P.O.-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST- KARBI ANGLONG

30: AMAR BASUMATARY
JR. ASSTT.
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O HEMA RAM BASUMATARY
R/O VILL- MAJ GAON
P.O.-KACHUPUKHURI
P.S.-BAKALIAGHAT
DIST-KARBI ANGLONG

31: DEBEN BORO
GR. IV
HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL
S/O LADURAM BORO
VILL-GORJOGA
P.O.-KACHUPUKHURI
P.S.-HOWRAGHAT
DIST-KARBI ANGLONG

32: MEDINI MOHAN SAIKIA
HEADMASTER
DILAOJAN HIGH SCHOOL
S/O LT. KHITESWAR SAIKIA
R/O VILL- BALIPATHER
P.O.-BALIPATHER
P.S.-BOKAJAN
DIST- KARBI ANGLONG

33: SUNIL CH. BHATTACHARJYA
ASSTT. TEACHER
DILAOJAN HIGH SCHOOL
S/O LT. BUDDHINATH BHATTACHARJYA
R/O VILL- BORDEKPAR
P.O.-BORDEKPAR
P.S.-KOMOLPUR
DIST- KARBI ANGLONG

34: DRONA KANTA BORA
ASST. TEACHER
DILAOJAN HIGH SCHOOL
Page No.# 47/409

S/O. LT. JOYRAM BORA

R/O.VILL-DILAOJAN
P.O-BALIPATHAR
P.S.-BOKOJAN
DIST.-KARBI ANGLONG.

35: KHARKA BAHADUR CHETRY
ASST. TEACHER
DILAOJAN HIGH SCHOOL

S/O. NARENDRA BAHADUR CHETRY

R/O.VILL-NO.5CHUGAJAN
P.O-CHUNGAJAN
P.S.- CHUNGAJAN
DIST.- GOLAGHAT.

36: JOGEN BORA
ASST.TEACHER
DILAOJAN HIGH SCHOOL
S/O. LT. SARUMAN BORA

R/O. VILL-DILAOJAN
P.O-BALIPATHAR
P.S.- BOKAJAN
DIST.- KARBI ANGLONG.

37: GOBIN BORA
ASST.TEACHER
DILAOJAN HIGH SCHOOL

S/O. LT. MUKHESWAR BORA
R/O.VILL-DILAOJAN
P.O-BALIPATHAR
P.S.BOKAJAN
DIST.-KARBI ANGLONG.

38: ROTNESWAR SAIKIA
JR. ASSTT.
DILAOJAN HIGH SCHOOL

S/O. LT. DINONATH SAIKIA

R/O.VILL-DILAOJAN
P.O-BALIPATHAR
P.S.- BOKAJAN
Page No.# 48/409

DIST.- KARBIANGLONG.

39: PUNYESWAR GOGOI
GRADE IV
DILAOJAN HIGH SCHOOL

S/O.LT. BIMAL CHANDRA GOGOI

R/O.VILL-DILAOJAN
P.O-BALIPATHAR
P.S.- BOKAJAN
DIST.- KARBI ANGLONG.

40: MAHESWAR BRAHMA
ASSTT. HEADMASTER
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. NALINI BRAHMA

R/O.VILL- GANESH PATHAR
P.O- LANGHIN MANIKPUR P.S.- DOKMOKA
DIST.- KARBI ANGLONG.

41: DHANIRAM BASUMATARY
ASSTT. TEACHER
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. BANDESWAR BASUMATARY

R/O.VILL-MANIKPUR
P.O-LANGHIN MANIKPUR
P.S.- DOKMOKA
DIST.-KARBIANGLONG.

42: BHADRESWAR BASUMATARY
ASSTT. TEACHER
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. KAYARAM BASUMATARY

R/O.VILL-SANTIPUR
P.O-LANGHIN MANIKPUR
P.S.- DOKMOKA
DIST.-KARBIANGLONG.

43: RATNESWAR BASUMATARY
ASSTT. TEACHER
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL
Page No.# 49/409

S/O. RAMCHARAN BASUMATARY

R/O. VILL-PHATIKJAN
P.O - LANGHIN TINIALI
P.S.-DOKMOKA
DIST.- KARBI ANGLONG.

44: SHREE RAM TIWARI
HINDI TEACHER
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. PARAMHANSH TIWARI

R/O. VILL - PAMGAON
P.O - LANGHIN TINIALI P.S.- DOKMOKA
DIST.- KARBI ANGLONG.

45: ANJU BASUMATARY
HINDI TEACHER
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

D/O. ROBIRAM BASUMATARY

R/O.VILL-ALIPUR
P.O-DHENTAGHAT
P.S.- DOKOMOKA
DIST.-KARBI ANGLONG.

46: NARENDRA WARY
GR.IV
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. DEVARAM WARY

VILL - MANIKPUR
P.O - LANGHIN MANIKPUR

P.S.- DOKMOKA
DIST.- KARBI ANGLONG.

47: NIRMAL NARZARY
GR.IV
LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. AKASH NARZARY

R/O.VILL-GANESH PATHAR
Page No.# 50/409

P.O-LANGHIN MANIKPUR
P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG.

48: AKHIL CHANDRA KHAKHLARY
HEADMASTER
AMONI GAON BODO MEDIUM HIGH SCHOOL.
S/O. LT. JAKHILA KHAKHLARY

R/O. VILL - KALAI GAON NO-1
P.O - ERADIGHALPANI
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG.

49: RUMILA BRAHMA
ASSTT. TEACHER
AMONI GAON BODO MEDIUM HIGH SCHOOL.
D/O. LT. PANIDHAR BRAHMA

R/O. VILL - KALAI GAON NO 1
P.O - ERADIGHATPANI
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG.

50: RAMCHARAN BASUMATARY
ASSTT. TEACHER
AMONI GAON BODO MEDIUM
HIGH SCHOOL.
S/O. LT. SATISH BASUMATARY

R/O. VILL-MIDUPATHAR
P.O-BAKALIAGHAT
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.

51: SABITA MAHELA
ASSTT. TEACHER
AMONI GAON BODO MEDIUM HIGH SCHOOL.
D/O. LT. CHANDRA KANTA MAHELA

R/O.HOWRAGHAT WARD NO 5
P.O-HOWRAGHAT P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG.

52: ASHINI KUMAR NARZARY
ASSTT. TEACHER(SC.)
AMONIGAON BODO MEDIUM HIGH SCHOOL.
S/O. HALI RAM NARZARY
Page No.# 51/409

R/O.VILL-KALAIGAON NO.1
P.O-HOWRAGHAT P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG.

53: KAMAL BRAHMA
ASSTT. TEACHER(SC.)
AMONI GAON BODO MEDIUM HIGH SCHOOL.
S/O. LT. RUPA RAM BRAHMA
R/O. HOWRAGHAT WARD NO 5
P.O - HOWRAGHAT P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG.

54: SYAMANAND MUKHIA
HINDI TEACHER
AMONIGAON BODO MEDIUM
HIGH SCHOOL.
S/O. LT. PURAN MUKHIA

R/O.VILL-2NO.BALIJAN
P.O-BAKIALIGHAT
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.

55: BANI KANTA GAIARY
ASSTT TEACHER (ALT)
AMONIGAON BODO MEDIUM HIGH SCHOOL.
S/O. LT. NAGEN CHANDRA GAIARY

R/O.VILL-AMONIGAON
P.O-AMONIGAON
P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG

56: RAMSARSHA YADAV
ASSTT TEACHER (SANS)
AMONIGAON BODO MEDIUM HIGH SCHOOL.
S/O. LT. MOTI YADAV
R/O.VILL-2NO.BALIJAN
P.O-BAKALIAGHAT
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.

57: MANIK SWARGIARY
JR. ASSTT.
AMONI GAON BODO MEDIUM HIGH SCHOOL.
S/O. LT. GAYAT SWARGIARY
Page No.# 52/409

R/O. VILL-AMONIGAON
P.O-AMONIGAON
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG

58: RAJIB BASUMATARY
GR.IV
AMONI GAON BODO MEDIUM HIGH SCHOOL.
S/O. LT. DINAMAHAT BASUMATARY

R/O. VILL-AMONIGAON
P.O-AMONIGAON
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG.

59: UMESH KAKATI
HEADMASTER
PHONGLOKPET HIGH SCHOOL

S/O. HARINATH KAKATI

R/O. VILL - RAJAPATHAR TINIALI
P.O - SILPUTA TINIALI
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

60: MUNINDRA JYOTI SHARMA
ASSTT.TEACHER
PHONGLOKPET HIGH SCHOOL

S/O. TONKESWAR SHARMA

R/O. VILL-AATIGAON
P.O-BAKALIAGHAT
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.

61: PRODIP KUMAR ACHARYYA
ASSTT.TEACHER
PHONGLOKPET HIGH SCHOOL

S/O. USHARANJAN ACHARYYA

R/O.VILL- NO. BALIJAN
P.O- BAKALIAGHAT
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.
Page No.# 53/409

62: KRISHNA KANTA GOSWAMI
ASSTT.TEACHER
PHONGLOKPET HIGH SCHOOL

S/O. DEBENDRA NATH GOSWAMI

R/O. VILL - 1 NO. UDALI GAON
P.O -BAKALIAGHAT
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.

63: KATOWARU GORH
ASSTT. TEACHER
PHONGLOKPET HIGH SCHOOL
S/O. PHAUDAR GORH

R/O. VILL - HAM TERON LALUNG GAON
P.O -PUB SILPUTA
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

64: AMOR TOKBI
JR. ASSTT.
PHONGLOKPET HIGH SCHOOL

S/O. LT. PANIRAM TOKBI

R/O. VILL - PALOM PHANGCHO GAON
P.O -PUB SILPUTA
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

65: BARUN CHANDRA BEY
GR.IV
PHONGLOKPET HIGH SCHOOL

S/O. LT. RONGBONG BEY

R/O. VILL - BASA GAON
P.O -PUB SILPUTA
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

66: RUPSING ENGTI
HEADMASTER
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. KAMSING ENGTI
Page No.# 54/409

R/O. VILL - SAR-ET SINGNAR GAON
P.O - BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

67: KAMALA KALITA
ASSTT. HEADMASTER
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. SARUKAN KALITA
R/O. VILL-KAMPURIA GAON
P.O-CHERAKALI GAON
P.S.-DOKMOKA
DIST.-KARBI ANGLONG.

68: PADMA TERONPI
ASSTT. TEACHER
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. KANIA TERON

R/O. VILL - RAM TERANG GAON
P.O - BAKALIAGHATM
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

69: JAYA DAS
ASSTT. TEACHER(SC.)
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. SONOT KUMAR DAS

R/O.VILL- 2NO.BALIJAN W/NO-03
P.O- BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.

70: PINTU DAS
ASSTT. TEACHER(SC.)
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. NRIPENDRA DAS

R/O.VILL- 2 NO. BALIJAN W/NO-03
P.O- BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG.
Page No.# 55/409

71: DINESH CHOUHAN
HINDI TEACHER
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. RAMBADAN CHOUHAN
R/O.VILL-LONGSEKJAN
P.O-SAMPATHAR
P.S.- BAKALIAGHAT
DIST.-KARBI
ANGLONG.

72: KRISHNA UPADHYAY
HINDI TEACHER
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. RAM PRASAD UPADHYAY
R/O. VILL-ATI GAON
P.O-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST.- KARBI ANGLONG.

73: BIPLOB CHOUDHURY
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. BIKASH RANJAN CHOUDHURY

R/O.VILL-SIKARI PATHAR
P.O-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST.-KARBI ANGLONG

74: KAMSING TISSO
JR. ASSTT.
BAKALIA ENGLISH MEDIUM HIGH
SCHOOL

S/O. LT. BORSING TISSO
R/O. VILL-PUB KASOMARI
P.O-SILPUTA
P.S.- BAKALIAGHAT
DIST.- KARBI ANGLONG.

75: BIREN TIMUNG
GR.IV
BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. KOLOM TIMUNG
Page No.# 56/409

R/O.VILL-BAHANI ADORSHO
P.O-BAKALIAGHAT
P.S.-BAKALIAGHAT
DIST.-KARBIANGLONG.

76: DHON BAHADUR TAMANG
HEADMASTER
RANGSINA ENGLISH HIGH SCHOOL
S/O. DHAN BAHADUR TAMANG

VILL-SELABOR RONGPI GAON
P.O-RONGKUT
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG.

77: BIRESWAR DAS
ASSTT. TEACHER
RANGSINA ENGLISH HIGH SCHOOL
S/O. LT. HIRENDRA KUMAR DAS

R/O. VILL-RONGKUT BLOCK NO. 2
P.O-RONGKUT P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG.

78: SARAT CHANDRA NATH
ASSTT.TEACHER
RANGSINA ENGLISH HIGH SCHOOL
S/O. MANIK CH.NATH
R/O.VILL-BHOMORAGURI
P.O-HATIZUZUA
P.S.- BATADRABA
DIST.- NAGAON.

79: UTTAM BAHADUR TAMANG
ASSTT.TEACHER
RANGSINA ENGLISH HIGH SCHOOL

S/O. LT. JIT BAHADUR TAMANG

R/O. VILL-SELABOR RONGPI GAON
P.O - RONGKUT
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG.

80: ANIL CHANDRA DEKA
ASSTT. TEACHER
RANGSINA ENGLISH HIGH SCHOOL
Page No.# 57/409

S/O. LT. BHULAN CHANDRA DEKA

R/O. VILL-BAMUNKUCHI
P.O-BAMUNIKUCHI
P.S.- PATACHARKUCHI
DIST.-BARPETA.

81: UTTAM KUMAR SHILL
HINDI TEACHER
RANGSINA ENGLISH HIGH SCHOOL
S/O. LT. NANTU KUMAR SHILL

R/O.VILL-RONGKUT BLOCK NO 3
P.O-RONGKUT P.S.- HOWRAGHAT
DIST.- KARBI ANGLONG.

82: LANGTUK RONGPI
GR.IV
RANGSINA ENGLISH HIGH SCHOOL

S/O. LT. SARTHE RONGPI

R/O. VILL-SELABOR RONGPI GAON
P.O- RONGKUT
P.S.-HOWRAGHAT
DIST.-KARBI ANGLONG.

83: MURULI BORAH
HEADMASTER
RONGAGORA HIGH SCHOOL

S/O. LT. BHABI RAM BORA

R/O.VILL-DATAKATA
P.O-HATBOR
P.S.-HATBOR DIST.-NAGAON.

84: MRS. ILA PROVA GOGOI
ASSTT.TEACHER (RTD.)
RONGAGORA HIGH SCHOOL
D/O. LT. HOLI RAM GOGOI

R/O.VILL-UPOR DANGA
P.O-KUTHARI
DIST.- NAGAON.

85: MADAN KALITA
ASSTT. TEACHER
Page No.# 58/409

RONGAGORA HIGH SCHOOL

S/O. LT. SUREN KALITA

R/O.VILL-CHEPENA KUBUWA
P.O-KAZIRONGA
DIST.-GOLAGHAT.

86: MONUJ SHARMA
ASSTT. TEACHER
RONGAGORA HIGH SCHOOL

S/O. DRONA PRASAD SHARMA

R/O. VILL - KURHIMARI
P.O - KURHIMARI
DIST.- NAGAON.

87: JASOWANTA LAL CHAUHAN
ASSTT. TEACHER
RONGAGORA HIGH SCHOOL

S/O. RAMESH LAL CHAUHAN

R/O.VILL-JAKHALABANDHA
P.O- JAKHALABANDHA
DIST.- NAGAON.

88: KRISHNA KUMARI GOGOI
ASSTT.TEACHER
RONGAGORA HIGH SCHOOL

D/O. LT. UMAKANTA GOGOI
R/O.VILL-BOGORIJURI
P.O-KAZIRONGA
DIST.- GOLAGHAT.

89: BAJONTI BEYPI
JR. ASSTT.
RONGAGORA HIGH SCHOOL

D/O. LT. NIHANG BEY
R/O. VILL-RONGAGORA
P.O-KAT-TERON
DIST.- KARBI ANGLONG.

90: PURNA BAHADUR CHETRI
HEADMASTER
Page No.# 59/409

DHANSIRI ENGLISH HIGH SCHOOL
S/O. BAL BAHADUR CHETRI

R/O.VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

91: AKNATH UPADHYAYA
ASSTT. TEACHER
DHANSIRI ENGLISH HIGH SCHOOL
S/O. LT. GANPATI UPADHYAYA

R/O.VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

92: MRS. DIPA LASKAR
ASSTT. TEACHER (ALT)
DHANSIRI ENGLISH HIGH SCHOOL

D/O. LT. DHANI RAM LASKAR
R/O.VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

93: KRISHNA PRASAD DAHAL
ASSTT. TEACHER
DHANSIRI ENGLISH HIGH SCHOOL

S/O. RISHIKESH UPADHAYA
R/O.VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

94: PRADUMNA SHANDLAYA
ASSTT.TEACHER
DHANSIRI ENGLISH HIGH SCHOOL

S/O. LT. DEVI SHANDLAYA

R/O.VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

95: PURNA BAHADUR CHETRI (ADHIKARI)
ASSTT. TEACHER
DHANSIRI ENGLISH HIGH SCHOOL
S/O. LT. BISHNU BHAKTA CHETRI
Page No.# 60/409

R/O. VILL - DHANSIRI
P.O - DHANSIRI
DIST.-KARBI ANGLONG.

96: MRS. SITARA BORO
JR. ASSTT.
DHANSIRI ENGLISH HIGH SCHOOL

D/O. LT. GANARAM BORO
R/O.VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

97: BINOD KUMAR THAKUR
GR.IV
DHANSARI ENGLISH HIGH SCHOOL

S/O. UMA SHANKAR THAKUR
R/O. VILL-DHANSIRI
P.O-DHANSIRI
DIST.- KARBI ANGLONG.

98: DIPTI KUMARI DEVI
HEADMASTER
LANGSOLIET HIGH SCHOOL

D/O. LT. POWAL CHANDRA NATH
R/O.VILL-RONGTHEANG-02
P.O- RONGKHELON

P.S.- DIPHU
DIST.- KARBI ANGLONG.

99: KANTASWAR CHOUDHURY
ASSTT. TEACHER (RETD)
LANGSOLIET HIGH SCHOOL
S/O. LT. GOBINDA CHANDRA CHOUDHURY
R/O.VILL-BARBANG KHANDAPARA
P.O-BARBANG DIST.-BARPETA.

100: RUPA MAHANTA
ASSTT. TEACHER (ALT)
LANGSOLIET HIGH SCHOOL

D/O. LT. UPENDRA NATH MAHANTA
R/O. VILL-BORHOLLA BOSA ROAD
P.O-EKARANI DIST.-JORHAT.
Page No.# 61/409

101: RAM KUMAR CHUTIA
ASSTT. TEACHER (S.C)
LANGSOLIET HIGH SCHOOL
S/O. LT. ANANTA NATH CHUTIA

R/O. VILL-AMTALIA GAON
P.O-SELENGHGAT
DIST.-JORHAT.

102: DEBEN CHANDRA DAS
ASSTT. TEACHER (SANS)
LANGSOLIET HIGH SCHOOL
S/O. LT. CHANA RAM DAS
R/O.VILL-BALISATRA
H.NO.440
P.O- BALISATRA DIST.-KAMRUP.

103: PURANDAR KUMAR CHOUDHURY
ASSTT. TEACHER
LANGSOLIET HIGH SCHOOL

S/O. LT. GOBIN CHANDRA CHOUDHURY
R/O.VILL-BARBANG KHANDAPARA
P.O-BARBANG DIST.-BARPETA.

104: RAJENDRA HANSE
JR. ASSTT.
LANGSOLIET HIGH SCHOOL
S/O. LT. ELISA HANSE
R/O.VILL-LORULANGSO
P.O-DIPHU
DIST.- KARBI ANGLONG.

105: LANGTUK TERANG
GR.IV
LANGSOLIET HIGH SCHOOL

S/O. LT. MENSING TERANG
R/O.VILL-RAMSING HANSE GAON
P.O- LANGSOLIET DIST.- KARBI ANGLONG.

106: SUBHASH CHANDRA RAM
HEADMASTER
KISAN HINDI HIGH SCHOOL

S/O. HARSH NATH BORMA
Page No.# 62/409

R/O.VILL-KISHAN HINDI HIGH SCHOOL
P.O- BORLANGPHER
DIST.- KARBI ANGLONG.

107: RAM RATAN GIRI
ASSTT. TEACHER
KISAN HINDI HIGH SCHOOL

S/O. DEO LAL GIRI

R/O. VILL - KISHAN HINDI HIGH SCHOOL

P.O - BORLANGPHER
DIST.- KARBI ANGLONG.

108: NRIPENDRA NATH CHAKRABORTY
ASSTT. TEACHER
KISHAN HINDI HIGH SCHOOL
S/O. NANIGOPAL CHAKRABORTY
R/O.VILL-KISHAN HINDI HIGH SCHOOL
P.O- BORLANGPHER
DIST.- KARBI ANGLONG.

109: PRAVIN KUMAR VERMA
ASSTT.TEACHER
KISHAN HINDI HIGH SCHOOL

S/O. RAM NATH VARMA
R/O.VILL-KISHAN HINDI HIGH SCHOOL
P.O- BORLANGPHER
DIST.- KARBI ANGLONG.

110: ARIMARDAN SING
ASSTT.TEACHER(RETD)
KISHAN HINDI HIGH SCHOOL

S/O. CHANDRIKA SING
R/O.VILL-KISHAN HINDI HIGH SCHOOL
P.O. BORLANGPHER
DIST.- KARBI ANGLONG.

111: RAMASHISH CHAUHAN
ASSTT.TEACHER
KISHAN HINDI HIGH SCHOOL
S/O. BABU RAM CHAUHAN
R/O.VILL-KISHAN HINDI HIGH SCHOOL
P.O. BORLANGPHER
DIST.- KARBI ANGLONG.
Page No.# 63/409

112: PASURAM PRASAD
JR.ASSTT.
KISHAN HINDI HIGH SCHOOL

S/O. SUDARSHAN PRASAD
R/O.VILL-KISHAN HINDI HIGH SCHOOL
P.O. BORLANGPHER DIST.- KARBI ANGLONG.

113: KESHAB CHETRY
HEADMASTER
HOLOWKHUWA HIGH SCHOOL

S/O. RAGHU NATH CHETRY
R/O.VILL-HOLOWKHUWA
P.O-BARPATHAR
DIST.- KARBI ANGLONG.

114: PHATICK SAIKIA
ASSTT. TEACHER
HOLOWKHUWA HIGH SCHOOL
S/O. SUNARAM SAIKIA

R/O.VILL-KOLIABIL
P.O-DEOPANI
DIST.-KARBI ANGLONG.

115: REKHA SAIKIA
ASSTT. TEACHER
HOLOWKHUWA HIGH SCHOOL
D/O.TITARAM SAIKIA
R/O.VILL-HOLOWKHUWA
P.O-BARPATHAR
DIST.- KARBI ANGLONG.

116: SATYA RANJAN HAZARIKA
ASSTT.TEACHER(SC)
HOLOWKHUWA HIGH SCHOOL
S/O. PUNYESWAR HAZARIKA
R/O.VILL-DERGAON
P.O-DERGAON
DIST.- GOLAGHAT.

117: PABITRA DUTTA
ASSTT. TEACHER (SC)
HOLOWKHUWA HIGH SCHOOL
S/O. TANKESWAR DUTTA
R/O. VILL-DILUJAN
Page No.# 64/409

P.O-BALIPATHAR. DIST.- KARBI ANGLONG.

118: HEM LAL UPADHYAYA
ASSTT.TEACHER
HOLOWKHUWA HIGH SCHOOL

S/O. GOBIN PRASAD UPADHYAYA
R/O. VILL - KOARI GAON

P.O - NAOJAN
DIST.- GOLAGHAT.

119: AMAR PARAJULI
LDA
HOLOWKHUWA HIGH SCHOOL

S/O. KAMAL PARAJULI
R/O.VILL-HOLOWKHUWA
P.O-BARPATHAR
DIST.- KARBI ANGLONG.

120: MOHORI TERANG
GR.IV
HOLOWKHUWA HIGH SCHOOL

S/O.KANIYA TERANG

R/O.VILL-HOLOWKHUWA
P.O-BARPATHAR
DIST.- KARBI ANGLONG.

121: RUDRA MOHAN GOSWAMI
HEADMASTER
BARLANGFER HIGH SCHOOL
S/O. LATE JOGENDRA CHANDRA GOSWAMI

R/O.VILL-BORLANGFER
PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

122: INDIRA SAIKIA
ASSTT. TEACHER
BARLANGFER HIGH SCHOOL
D/O. LATE GATHU SAIKIA
R/O.VILL-BORLANGFER
PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

123: RAJENDRA CHAUHAN
ASSTT. TEACHER
Page No.# 65/409

BARLANGFER HIGH SCHOOL
S/O. PREMCHAND CHAUHAN
R/O.VILL-PULIABASTI
PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

124: RATNESWAR DEBNATH
HINDI TEACHER
BARLANGFER HIGH SCHOOL
S/O.LATE CHANDRA SEKHAR DEBNATH
R/O.VILL-BORLANGFER
PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

125: HARI NARAYAN SAH
JR. ASSTT.
BARLANGFER HIGH SCHOOL
S/O. LATE RAMAWADH SAH
R/O.VILL-BORLANGFER
PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

126: KISAN PHANGCHO
GRADE-IV
BARLANGFER HIGH SCHOOL
S/O. LATE PATOR PHANGCHO
R/O.BORLANGFER
PO AND PS-BORLANGFER-782447 DIST.- KARBI ANGLONG.

127: DEB CHANDRA HAKMAO (RTD)
ASSTT. TEACHER
BARLANGFER HIGH SCHOOL
S/O. LATE SANY SING HAKMAO
R/O.BORLANGFER
PO AND PS-BORLANGFER-782447 DIST.- KARBI ANGLONG.

128: SILBERIUS EKKA
ASSTT. TEACHER
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. SIMON EKKA
R/O. VILL -SONAPUR
PO-BAGPANI
PS-DOKMOKA
DIST.- KARBI ANGLONG.

129: KARUNAMOY SARMAH
ASSTT. TEACHER
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. SACHINANDAN SARMAH
R/O.VILL-PAMGAON
PO-JURAPUKHURI
Page No.# 66/409

PS-LANKA DIST.-HOJAI.

130: DIBYA PRASAD SAIKIA
ASSTT. TEACHER
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. KHITESWAR SAIKIA
R/O.VILL-TELIABEBEJIA
PO-JURIA
PS-JURIA
DIST- NAGAON.

131: PRANJAL KR. NATH
ASSTT. TEACHER
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. LANKESWAR NATH
R/O. VILL-PIPARA GAON
PO-PUBGULMARI
PS-KAMPUR DIST.-NAGAON.

132: NARAYAM MACHAHARY
ASSTT. TEACHER
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. SANDIRAM MACHAHARY
R/O. VILL -MANDULI
PO-DHENTAGHAT
PS-SAMELANGSO
DIST.-KARBI ANGLONG.

133: SIKARI BEY
JR. ASSTT.
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. CHONGWIR BEY
R/O. VILL-HAVEBEY
PO-DHENTAGHAT
PS-SAMELANGSO
DIST.- KARBI ANGLONG.

134: RUPSING RONGPHAR
GRADE-IV
DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL
S/O. HAT RONGPHAR
R/O.VILL-MOISO ENGTI
PO-DHENTAGHAT
PS-SAMELANGSO
DIST.-KARBI ANGLONG.
VERSUS

THE STATE OF ASSAM AND 4 ORS
Page No.# 67/409

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
EDUCATION (SECONDARY) DEPARTMENT
DISPUR
ASSAM
GUWAHATI-6

2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
3:THE INSPECTOR OF SCHOOLS
KARBI ANGLONG DISTIRCT CIRCLE
DIPHU
DIST-KARBI ANGLONG
ASSAM
PIN-782460
4:THE SECRETARY TO THE GOVERNMENT OF ASSAM
FINANCE DEPARTMENT
DISPUR
ASSAM
GUWAHATI-6
5:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED
BELTOLA
ASSAM
GUWAHATI-781006
------------
Advocate for : MR. P J BARMAN
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/8659/2019

MOINUL HAQUE MAZUMDAR
S/O- LATE HAZI RASHID MAZUMDAR
R/O- VILL- BHATERKUPA PART-I
P.O- CHANDIPUR
PIN- 788150
DIST- HAILAKANDI
ASSAM

VERSUS

THE STATE OF ASSAM AND 3 ORS
Page No.# 68/409

TO BE REP. BY COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
EDUCATION DEPTT (ELEMENTARY)
DISPUR
GUWAHATI- 781006

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT OF ASSAM
FINANCE DEPTT
DISPUR
ASSAM
GUWAHATI- 781006
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI
PIN- 781019
4:THE DIRECTOR OF PENSIONS
ASSAM
DISPUR
GUWAHATI
PIN- 781006
------------
Advocate for : MR. M H RAJBARBHUIYAN
Advocate for : SC
EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/5608/2022

DEEPAK SAIKIA AND 3 ORS
S/O. LT. BIPIN SAIKIA
ASSTT. TEACHER
NO.577 CHOKIYL L.P. SCHOOL
R/O. VILL. TENGAPATHAR
DIST. LAKHIMPUR
ASSAM
PIN-784164.

2: SMT. MOMI ASSOMI AHMED

W/O. MD. ASGAR ALI
ASSTT. TEACHER OF DHANEHARA MADHABPUR LP SCHOOL
VILL. AND P.O. MOIDOMIA
P.S. N LAKHIMPUR
DIST. LAKHIMPUR
ASSAM
PIN-787032.
Page No.# 69/409

3: SMT. JUNMONI SAIKIA
W/O. LT. CHAMPAK HAZARIKA
ASSTT. TEACHER
JALBHARIA LP SCHOOL
P.O. PANBARI
DIST. LAKHIMPUR
ASSAM
PIN-784164.

4: SMT. MIRA NAZIR
W/O. BIMAN CHANDRA SAIKIA
ASSTT. TEACHER
HOWAJAN LP SCHOOL
R/O. WARD NO.3
NARAYANPUR
P.O. DIKRONG
DIST. LAKHIMPUR
ASSAM
PIN-784164.
VERSUS

THE STATE OF ASSAM AND 5 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-06.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NORTH LAKHIMPUR
ASSAM.
4:THE DI OF SCHOOLS

NORTH LAKHIMPUR
DIST. NORTH LAKHIMPUR
ASSAM.
5:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
DEPTT. OF FINANCE
ASSAM CIVIL SECRETARIAT
DISPUR
GUWAHATI
Page No.# 70/409

ASSAM
PIN-781006.
6:THE DIRECTOR OF PENSION

ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI
ASSAM
PIN-781006.
------------
Advocate for : MR. A K DUTTA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/7259/2021

SAPTA SIKHA SAIKIA AND 75 ORS
D/O LT. RATNESWAR SAIKIA
R/O VILL-DR. UPANANDA BARUAH PATH
FUAZARYPATTY
NAGAON
DIST - NAGAON. ASSISTANT TEACHER MAHENDRA BORUAH L.P. SCHOOL.

2: SMTI RUMI BORA
D/O LT MATI RAM BORAH
R/O VILL- EAST AMOLAPATTY
NAGAON
DIST - NAGAON. ASSISTANT TEACHER SIVASTHAN PRIMARY SCHOOL.

3: NARENDRA NATH BORA
S/O LT GULUK BORA
R/O VILL - LAKHI NAGAR
NAGAON
DIST - NAGAON . ASSISTANT TEACHER MALA SING RANGILA L.P.
SCHOOL.

4: KUKIL HAZARIKA
S/O LT KESHOB HAZARIKA
R/O BIRAH BEBEJIA
NAGAON
DIST - NAGAON. ASSISTANT TEACHER 725 GHILANI MUKTAB L.P.
SCHOOL.( KAMPUR)

5: NIRANJAN BARUAH
S/O LT. SOMESWAR BARUAH
Page No.# 71/409

R/O VILL - DIGHALIATI
NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER DIGHALIATI TRIBAL L.P SCHOOL.

6: ABDUL QUDDUS
S/O LT MULU MIYA
R/O VILL -CHANKHULA
KACHUA NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER LUTUMARI AKADASH L.P. SCHOOL.

7: BANI SAIKIA LASKAR
S/O DEBA LASKAR
R/O KALYANPUR
KAMPUR
NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER BOREGUGA L.P. SCHOOL.

8: TUNTUN BORAH
S/O BIJU BORAH
R/O VILL- DEKAGAON
KAMPUR
NAGAON
ASSAM. ASSISTANT TEACHER BOREGUGA L.P. SCHOOL.

9: NILIMA KALITA
D/O LT SAJAN KALITA
R/O VILL -KALYANPUR
NEAR H.S ROAD
KAMPUR
NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER BOREGUGA L.P. SCHOOL.

10: ABDUN NOOR CHOUDHURY
S/O LT SHAHJAHAN CHOUDHURY
R/O VILL - ROMANI PATHAR
KACHUA
KAMPUR
NAGAON. DIST - NAGAON
ASSISTANT TEACHER PRAMILA ATI L.P. SCHOOL.
Page No.# 72/409

11: BHADRA DEVI
D/O BUKUL CH. DAS
R/O VILL - UTTAR CHANG CHAKI
KAMPUR
NAGAON
ASSISTANT TEACHER BAREGUGA L.P. SCHOOL.

12: MANJULA LASKAR
D/O KRISHNA KANTA MEDHI
R/O VILL - PAMILA JARANI
NAGAON
ASSAM . ASSISTANT TEACHER MADHABPARA L.P. SCHOOL.

13: LILIMAI BORA KALITA
D/O INDRA KALITA
R/O VILL - DEURIGAON
KAMPUR
NAGAON
ASSAM . ASSISTANT TEACHER KAPILI SANKAR SANGHA L.P. SCHOOL.

14: DIPIKA BARUAH

D/O KSHITISH DAS
R/O VILL - MADHAB KANDALI KSHETRA
KAMPUR
NAGAON
ASSISTANT TEACHER KOWARI ATI L.P. SCHOOL.

15: BISWAJIT GAYAN
S/O LT SHAMBHU RAM GAYAN
R/O VILL - NA - DEURI GAON
KAMPUR
NAGAON . DIST - NAGAON . ASSISTANT TEACHER ALTIANGANI L.P.
SCHOOL.

16: RUNU SAIKIA KALITA
D/O LT. CHENI RAM SAIKIA
R/O VILL - MUGASUNGIA GAON
KAMPUR
NAGAON. DIST - NAGAON
ASSAM. ASSISTANT TEACHER MUGASUNGIA L.P. SCHOOL.

17: DHARMESWAR BORAH
S/O SUKUMAL BORAH
R/O VILL - MAJPOTANI
NAGAON
DIST - NAGAON
ASSAM. ASSISTANT TEACHER RAMA KT. DEW L.P SCHOOL.
Page No.# 73/409

18: MOONMI KALITA
D/O LT ANANTA KALITA
R/O VILL- MAJPATHARI
NAGAON
ASSAM . ASSISTANT TEACHER MAJPATHARI THOTANGANI L.P. SCHOOL.

19: SURAJ SANGMA
S/O MANOLENDRA MARAK
R/O VILL - CHATOLMARI
KOCHUA
NAGAON
DIST. - NAGAON
ASSISTANT TEACHER KOMAR GAON L.P. SCHOOL.

20: RATNA BORDALOI
S/O BIREN CH. BORDALOI
R/O VILL - NATUN DUMAIHAGI
KACHUA
NAGAON. DIST - NAGAON. ASSISTANT TEACHER NAMBAR LALUNG
GAON L.P. SCHOOL.

21: MAHESH KUMAR NATH
S/O LT. MELESH NATH
R/O VILL - DHEMAJI GAON
NAGAON
DIST - NAGAON
ASSISTANT TEACHER BUKAMUKH GARGARIA L.P SCHOOL.

22: CHANDRA KT. RAJKHOWA

S/O LT. RAMA KT. RAJKHOWA
R/O VILL - MAHGARH
NAGAON
ASSAM
ASSISTANT TEACHER KAJAL JAN NEW L.P. SCHOOL.

23: ANUMAI MAZUMDAR
D/O LT PUTU MAZUMDAR
R/O VILL - BALIGAON
NAGAON
DIST - NAGAON
ASSISTANT TEACHER JAGIAL PETBOHA L.P SCHOOL.

24: NAZMA BEGUM
D/O LT BUBUL ALI
R/O VILL - PHULAGURI
RAHA
Page No.# 74/409

NAGAON
DIST - NAGAON
ASSISTANT TEACHER GARARMAJ L.P. SCHOOL.

25: SALIMA AKHTAR BEGUM
D/O LT MD. ABDUL MANNAN
R/O VILL - CHANGAJAN
KAMPUR
NAGAON
DIST - NAGAON. ASSISTANT TEACHER BATAMARI DHARAMUKH L.P.
SCHOOL.

26: ABDUL KARIM CHOUDHURY
S/O ARFIZ ALI CHOUDHURY
R/O VILL - SAMARALI
CHOUDHURY BAZAR
NAGAON
ASSAM
ASSISTANT TEACHER MARJONG PATHAR L.P SCHOOL.

27: MANJULA KALITA
D/O LT. PADMA KT. KALITA
R/O VILL - BATADRABA SARUHISA
NAGAON
DIST - NAGAON
ASSAM . ASSISTANT TEACHER BATARDRABA BARBHETI MKB SCHOOL.

28: HIRON BORKAKOTI
D/O KAMALA BORKAKOTI
R/O VILL - KHUTIKATIA
KALONGPAR NAGAON
DIST - NAGAON
ASSISTANT TEACHER HATIGAON TILAK DEKA SMRITI M.E SCHOOL.
( AMALGATED)

29: RUPA BORKAKOTI
D/O BROJO SHYAM BORKAKOTI
R/O VILL - CHOTA HAIBORGAON
NAGAON
DIST - NAGAON. ASSISTANT TEACHER CHOTAHAIBORGAON L.P SCHOOL.

30: ABDUR RAHMAN
S/O ABDUL NOOR
R/O VILL - SAMARALI BAZAR
NAGAON. ASSISTANT TEACHER PUB SAMARALI KASIMIA L.P SCHOOL.

31: SUCHITRA BORAH
D/O UMA KT BORAH
Page No.# 75/409

R/O VILL - PUTANI CHUTIAGAON
NAGAON. DIST - NAGAON. ASSISTANT TEACHER PACHIM CHANGMARA
L.P SCHOOL.

32: JAMALUDDIN
S/O MOSHAHID ALI
R/O VILL - SAMARATI BAZAR. ASSISTANT TEACHER SAMARALI JANATA
L.P. SCHOOL.

33: ALI HUSSAIN
S/O EUNUS ALI
R/O CHOKITUP
NAGAON
DIST - NAGAON. ASSISTANT TEACHER MAHRUL JAWAHARLAL NEHRU L.P
SCHOOL.

34: NURJAHAN KHATUN
D/O MANNAF PAICK
R/O VILL - UTTAR BANDARMELA
MURAJAR. ASSISTANT TEACHER OKSEK MIKIRGAON L.P SCHOOL.

35: RUENA BEGUM
D/O ABDUL HAKIMA DEWAN
R/O VILL - AMINPATTY
NAGAON. DIST - NAGAON . ASSISTANT TEACHER MAHENDRA BARUA L.P
SCHOOL.

36: JUNTI LASKAR
D/O DHARMESWAR LASKAR
R/O VILL - KUMARPATTY
NAGAON. ASSISTANT TEACHER NIZ NARIKALI L.P. SCHOOL.

37: NITANJALI BORDOLAI
D/O NARENDRA NATH BORDOLOI
R/O VILL - PANIGAON SAY ALI
NAGAON. ASSISTANT TEACHER 198 NO. TOWN PANIGAON L.P. SCHOOL.

38: MARAMI DAS
D/O PABITRA KR. DAS
R/O VILL - NEW AMOLAPATTY B.B PATH
NAGAON. ASSISTANT TEACHER 198 NO. TOWN PANIGAON L.P. SCHOOL.

39: MEGHALI BORA
D/O RAJANI KT. BORA
R/O VILL - GOMOTHAGAON
URIAGAON
NAGAON. ASSISTANT TEACHER GOMOTHAGAON L.P. SCHOOL.
Page No.# 76/409

40: TULSI SAIKIA
D/O KHAGENDRA NATH SAIKIA
R/O VILL - DHING TOWN
NAGAON. ASSISTANT TEACHER DHING MARUWARI HINDI L.P. SCHOOL.

41: MAHENDRA SAIKIA
S/O HALI RAM SAIKIA
R/O VILL - ATHGAON
DHING
NAGAON. ASSISTANT TEACHER 704 NO. BILOTIA L.P. SCHOOL.

42: RUPJYOTI SAIKIA
D/O JALIRAM SAIKIA
R/O VILL - AMOLAPATTY PRATAP SHARMA PATH
NAGAON. ASSISTANT TEACHER NO.2 AMOLAPATTY N.B SCHOOL.

43: KHAIRUL ISLAM
S/O ABDUL KARIM
R/O BARBOLI
HOJAI. ASSISTANT TEACHER OKSEK TRISHAGHARI L.P. SCHOOL.

44: ANANDA GAYAN
S/O MAHENDRA GAYAN
R/O VILL. -2 NO. GHUGARGAON
NAGAON
DIST- NAGAON .ASSISTANT TEACHER PUTANI GOMATHA SWAHID BALIKA
L.P. SCHOOL.

45: PANKAJ SAIKIA
S/O CHANDRA KT. SAIKIA
R/O VILL - DHING CHARIALI
DHING
NAGAON. ASSISTANT TEACHER TUKTUKI BALIKA MKB SCHOOL.

46: MOROMI BARUAH
D/O HIRANYA BARUAH
R/O VILL - AMOLAPATTY
NAGAON
DIST - NAGAON
ASSAM . ASSISTANT TEACHER MANTESWARI SISHU AND PRIMARY
SCHOOL.

47: RATNESWAR BORAH
S/O SARULARA BORAH
R/O VILL - GOMATHAGAON
URIAGAON
NAGAON. ASSAM
ASSISTANT TEACHER GOMOTHAGAON L.P. SCHOOL.
Page No.# 77/409

48: NIVA RANI BORAH
D/O LAKHI RAM BORAH
R/O VILL - DIMARUGURI
NAGAON
ASSISTANT TEACHER 748 NO. DIMARUGURI GIRLS L.P SCHOOL.

49: AMINUR RAHMAN
S/O ABDUL HAMID
R/O VILL - CHENGMARA
NAGAON. DIST - NAGAON. ASSISTANT TEACHER 720 NO. KACHUBOSTI L.P
SCHOOL.

50: SAFIQUL ISLAM
S/O HABIBUR RAHMAN
R/O VILL - URIA GRANT
RANGOLOO
NAGAON. ASSISTANT TEACHER RANGOLOO URIGRANT L.P. SCHOOL.

51: RITA KUMARI KALUWAR
D/O ROBIN KALUWAR
R/O VILL - NATUN BAZAR
HOJAI. ASSISTANT TEACHER RAMPUR SHYAMBUDH L.P. SCHOOL.

52: DHARMA KT. BONIA
S/O CHENIRAM BONIA
R/O VILL - URIAGAON
NAGAON. DIST - NAGAON
ASSAM. ASSISTANT TEACHER GOMOTHAGAON L.P. SCHOOL.

53: CHITRALEKHA BORA
D/O NARAYAN CH. BORA
R/O VILL - MILANPUR
NAGAON. ASSISTANT TEACHER 198 NO. TOWN PANIGAON L.P. SCHOOL.

54: HIFZUR RAHMAN CHOWDHURY
S/O ABDUL MALIK CHOWDHURY
R/O VILL. - DIGHALJAR
HOJAI. ASSISTANT TEACHER SAHID CHOWDHURY L.P SCHOOL.

55: MUJIBUL HOQUE
S/O ABDUL JALIL
R/O VILL - DAKHIN SAMARALI
CHOUDHURY BAZAR. ASSISTANT TEACHERCHARING POTHAR L.P
SCHOOL.

56: TAYABUR RAHMAN BARBHUYAN
S/O ABDUR RAJJAK BARBHUYAN
Page No.# 78/409

R/O VILL - CHARING PATHAR
CHOWDHURY BAZAR. ASSISTANT TEACHER AHMED NAGAR L.P SCHOOL.

57: ANISUR RAHMAN
S/O ABDUL JABBAR
R/O VILL - DHUPAGURI PATHAR
NAGAON. ASSISTANT TEACHER BHERBHERI BALIKA L.P SCHOOL.

58: AMIRUDDIN AHMED
S/O RAJAB ALI
R/O VILL - RAMPUR PAM
BATADRABA
NAGAON. ASSISTANT TEACHER BHERBHERI MEM SCHOOL.
( AMALGATED)

59: KHAIRUL ISLAM
S/O ABDUL AZIZ
R/O VILL - PACHIM SAMARALI
ASSISTANT TEACHER OKSEK HATIBONDHA L.P SCHOOL.

60: RIDIP SARMAH
S/O RATNESWAR SARMAH
R/O VILL - BHAKATGAON
BARHAMPUR
NAGAON. ASSISTANT TEACHER GHUGARGAON SWAHID BALIKA L.P
SCHOOL.

61: JUNMONI BHUYAN
S/O DURGADHAR BHUYAN
R/O NONOI SUTARGAON
NAGAON
DIST - NAGAON. ASSISTANT TEACHER 50 NO. NONOI CHAKARIGAON L.P
SCHOOL.

62: NOBIUL HOQUE
S/O RAHMAN ALI
R/O VILL - KATANIGAON
PATHARI
NAGAON
ASSAM. ASSISTANT TEACHER SWAHID HIGH SCHOOL ( AMALGATD).

63: SUBARNA DAS
D/O LAKHIMAN DAS
R/O VILL - TETELISARA
NAGAON. DIST - NAGAON. ASSISTANT TEACHER KAKURIBARI L.P
SCHOOL.

64: DIPA HAZARIKA
Page No.# 79/409

D/O TILESWAR BONIA
R/O VILL - DEB NARIKOLI
NAGAON
DIST - NAGAON. ASSISTANT TEACHER KHAGARIJAN L.P SCHOOL.

65: IRA HAZARIKA
D/O LT PADMA KT BONIA
R/O VILL -DEB NARIKOLI
KAMPUR
NAGAON. DIST - NAGAON. ASSISTANT TEACHER POLASHBARI L.P
SCHOOL.

66: JAYANTA BORAH
S/O MAHOT RAM BORAH
R/O VILL - KATONIGAON
NAGAON. DIST - NAG
ON. ASSISTANT TEACHER KEYAJAN L.P SCHOOL.

67: NURUL HUDA
S/O NURUL HOQUE
R/O VILL - PAKHIMORIA
NAGAON
DIST - NAGAON. ASSISTANT TEACHER 721 NO. PUKHURIBOSTI L.P
SCHOOL.

68: JATIN SARMAH
S/O DEWKON SARMAH
R/O VILL - PUTANI MAHARTUP
NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER 47 NO. SINGIA PUTANI L.P SCHOOL.

69: NIPA BHUYAN
D/O LT. MUNINDRA BHUYAN
R/O VILL -BHAKATGAON
NAGAON
ASSAM. ASSISTANT TEACHER GHUGARGAON SWAHID BALIKA L.P
SCHOOL.

70: DURLOV BASSA
S/O TRIOLUKYA BASSA
R/O VILL - 2 NO. GHUGARGAON
BARHAMPUR
NAGAON. DIST - NAGAON
ASSAM. ASSISTANT TEACHER PUTONI GUMOTHA SWAHID BALIKA L.P
SCHOOL.
Page No.# 80/409

71: GOLAPI BASSA
D/O SARUBAPU BASSA
R/O 2NO. GHUGARGAON
BARHAMPUR
NAGAON. DIST - NAGAON
ASSAM
ASSISTANT TEACHER SRIMANTA SANKAR MISSION BLIND L.P SCHOOL.

72: SULTAN AHMED
S/O HAJJI AHMED ALI
S/O BONDARMELA
CHARING
HOJAI. ASSISTANT TEACHER BORPUKHURI CHARIALI L.P. SCHOOL.

73: BHABANI GOSWAMI
D/O NARAYAN CH. GOSWAMI
R/O VILL - NEW AMOLAPATTY
NAGAON
ASSAM. ASSISTANT TEACHER STATION ROAD L.P SCHOOL.

74: PRABHAT CH .BORA
S/O DINA RAM BORA
R/O VILL - AIBHETI POHUKATA
NAGAON
ASSAM
ASSISTANT TEACHER RAJAGAON ADARSHA SISHU BIDYALAYA.

75: KRISHNA KT. BORAH
S/O DEWRAM BORAH
R/O VILL. - AIBHETI
NAGAON
ASSAM
ASSISTANT TEACHER CHAKOLAGHAT J.B SCHOOL.

76: JITEN CH. BORAH
S/O KHARGESWAR BORAH
R/O VILL - GOBARGAON
NAGAON. DIST - NAGAON. ASSAM. ASSISTANT TEACHER BADALGAON
L.P SCHOOL.
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
EDUCATION DEPARTMENT
DISPUR
GUWAHATI -06.
Page No.# 81/409

2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVT.OF ASSAM
EDUCATION ( ELEMENTARY ) DEPARTMENT
DISPUR
GUWAHATI - 06.
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI -06.
4:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI -06.
5:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI -19.
6:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI -19.
7:THE INSPECTOR OF SCHOOLS

NAGAON DISTRICT CIRCLE
P.O AND DISTRICT - NAGAON
ASSAM
PIN - 782001.
8:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NAGAON
P.O AND DISTRICT - NAGAON
PIN - 782001
ASSAM.
------------
Advocate for : MR. P K MEDHI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/8618/2019

KABOKLEI SINGHA AND ANR.
W/O NONI BABU SINGHA
VILL.- PURBOKITTERBOND PT-II
P.O. PURBOKITTERBOND
P.S. LALA
Page No.# 82/409

DIST.- HAILAKANDI
ASSAM
PIN- 788163.

2: S. RAJENDRA KUMAR SINGHA
S/O- LT. GOPAL SINGHA
VILL.- NIMAICHANDPUR PT-II
P.O. NIMAICHANDPUR
P.S. LALA
DIST.- HAILAKANDI
ASSAM
PIN- 788168.
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELE. EDUCATION
DISPUR
GHY.-O6.

2:THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.
3:THE SECY.
FINANCE DEPTT. (BUDGET)
DISPUR
GHY.-06.
4:THE SECY.
PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY.-06.
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY.-19.
6:THE DIST. ELEMENTARY EDUCATION OFFICER
HAILAKANDI
DIST.- HAILAKANDI
ASSAM
PIN- 788151.
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.
Page No.# 83/409

Linked Case : WP(C)/4973/2021

PADUMI THAKURIA
W/O- LT. JIBA KRISHNA THAKURIA
R/O- VILL- PIJUPARA
P.O. AND P.S. NAGARBERA
DIST.- KAMRUP
ASSAM
PIN- 781127

VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
(ELEMENTARY)
DISPUR
GHY-6

2:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
KAMRUP
AMINGAON
GHY-35
4:THE DY. INSPECTOR OF SCHOOLS
AMINGAON
KAMRUP
GHY-35
5:THE BLOCK ELEMENTARY EDUCATION OFFICER
CHAMARIA BLOCK
DIST.- KAMRUP
ASSAM
CHAMARIA- 781136
6:THE TREASURY OFFICER
AMINGAON
GHY-35
7:THE DIRECTOR OF PENSION
ASSAM
DISPUR
GHY-6
8:THE ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
Page No.# 84/409

BELTOLA
GHY-29
------------
Advocate for : MR. R M CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/2390/2022

GIASUDDIN AHMED AND 12 ORS
S/O- ABDUL GAFUR MUNSHI
VILL- PACHIM KAMARPARA
P.O- KUWARIPUKHURI
DIST- DARRANG
ASSAM
PIN-784115
ASST TEACHER OF KUWARIPUKHURI SIDDIQUEA M.E.M

2: MAINUL HAQUE
S/O- MAUSHAD ALI
VILL- NO.1 KUWARIPUKHURI

P.O- KUWARIPUKHURI
DIST- DARRANG
ASSAM
PIN-784115
ASST TEACHER OF KUWARIPUKHURI SIDDIQUEA M.E.M

3: ALI AHMED
S/O- LATE MIAR UDDIN
VILL- DULIAPARA

P.O- GOLANDI
DIST- DARRANG
ASSAM
PIN-784115
ASST TEACHER OF MOUSITHA H.S SCHOOL (AMALGAMATED)

4: SAMARTA BHANU
W/O- TARABUL ISLAM
VILL- NO.1 KUWARIPUKHURI

P.O- KUWARIPUKHURI
DIST- DARRANG
ASSAM
PIN-784115
Page No.# 85/409

ASST TEACHER OF KUWARIPUKHURI GIRLS M.E SCHOOL

5: AFSAR ALI
S/O- LATE HAJIRLAL SAN
VILL- NO.3 GOLANDI

P.O- GOLANDI
DIST- DARRANG
ASSAM
PIN-784115
ASST TEACHER OF KUWARIPUKHURI GIRLS M.E SCHOOL

6: OMAR ALI
S/O- LATE MOHAMMAD ALI
VILL- PUB KUMARPARA

P.O- GHONGIMULI
DIST- DARRANG
ASSAM
PIN-784115
ASST. TEACHER OF JUGIPARA L.P SCHOOL

7: IFTAJUR RAHMAN
S/O- AHSAN ALI
VILL- DALGAON

P.O- DALGAON
DIST- DARRANG
ASSAM
PIN-784116
ASST TEACHER OF BURIGAON L.P SCHOOL

8: MD. EUSUF ALI
S/O- LATE FARAZUDDIN
VILL AND P.O-DAIPAM

DIST- DARRANG
ASSAM
PIN-784514
ASST TEACHER OF 777 NOI NIZ GADHAJJHAR L.P SCHOOL

9: SURUJ ZAMAL
S/O- CHENU SHEIKH
VILL- KHARUPETIA WARD HOSPITAL ROAD

P.O- KHARUPETIA
DIST- DARRANG
ASSAM
Page No.# 86/409

PIN-784115
ASST TEACHER OF NO. 4 ARIMARI L.P SCHOOL

10: ANARUDDIN AHMED
S/O- MANUR UDDIN AHMED
VILL- PODOPURI

P.O- LALPUL
DIST- DARRANG
ASSAM
PIN-784514
ASST TEACHER OF ALI SINGA JANGAL L.P SCHOOL

11: SALMA BEGUM
W/O- LT OSMAN ALI
VILL- WARD NO.2 KHARUPETIA

P.O- KHARUPETIA
DIST- DARRANG
ASSAM
PIN-784115
ASST TEACHER OF GHANSIMALU L.P SCHOOL

12: MAZEDA BEGUM
W/O- ABDUL MUNAF SARKAR
VILL -KHARUPETIA WARD NO. 2

P.O- KHARUPETIA
DIST- DARRANG
ASSAM
PIN-784115

ASSTT. TEACHER OF BIHUDIA L.P SCHOOL

13: SAHIDUL ISLAM
S/O- LATE NUR MOHAMMAD
VILL- CHUKABAHI
P.O- DAIPAM

DIST- DARRANG
ASSAM
PIN-784115

ASSTT. TEACHER OF CHILAKATI L.P SCHOOL
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
Page No.# 87/409

ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-6

2:THE DIRECTOR
OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
3:THE ADDL. CHIEF SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
4:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
DARRANG
DIST- DARRANG
ASSAM
PIN-784145
------------
Advocate for : MR. N BORAH
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/8596/2019

ABDUL MANAF BARBHUIYA AND ANR.
S/O- LT ABDUL LATIF BARBHUIYA
VILL- DAKSHIN JASNABAD PART-II
P.O. TANTOO
P.S. LALA
DIST- HAILAKANDI
ASSAM
PIN- 788163

2: AZIZUR RAHMAN LASKAR
S/O- LT MUHIBUR RAHMAN LASKAR
VILL- NARRAINPUR PART-I
P.O. CHANDIPUR WEST
P.S. HAILAKANDI
DIST- HAILAKANDI
Page No.# 88/409

ASSAM
PIN- 788152
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELEMENTARY EDUCATION
ASSAM
DISPUR
GHY-6

2:THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
DISPUR
GHY-6
3:THE SECRETARY
TO THE GOVT. OF ASSAM
DISPUR
GHY-6
4:THE SECRETARY
PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY-6
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
DIST- HAILAKANDI
ASSAM
PIN- 788151
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/1067/2021

SHIBU ROY AND 8 ORS
S/O LT. RAJENDRA CHANDRA ROY
R/O VILL. RANGABAK PART-I
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.
Page No.# 89/409

2: GAUTAM CHANDA

S/O BIRESH RANJAN CHANDA
R/O VILL. ALEXANDER PUR
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.

3: JOYDEEP SARMA

S/O JAGADISH SARMA
R/O VILL. RONGPUR PART-III
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.

4: SUJIT RANJAN DEB
S/O SUDHIR RANJAN DEB
R/O VILL. RONGPUR PART-III
P.O. AND P.S. KATLICHERRA
DIST.HAILAKANDI
ASSAM.

5: KALYANMOY DUTTA

S/O LT. KARUNOMOY DUTTA
R/O VILL. RONGPUR PART-III
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.

6: PETITIONER NO. 6 IS STRUCK OFF
AS PER ORDER DATED 23.02.2023.

7: BIPLAB KUMAR DUTTA @ BIPLAB DUTTA

S/O KANU BHUSAN DUTTA
R/O VILL. RAMPUR
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM.

8: TAPATI NATH
S/O LT. ATUL KUMAR NATH
R/O VILL. ALEXANDER PUR GRANT
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
Page No.# 90/409

ASSAM
PIN 788161

9: NEEL KAMAL DEB @ NIL KAMAL DEB

S/O LT. NISHI KANTA DEB
R/O VILL. RONGPUR PART-I
P.O. AND P.S. KATLICHERRA
DIST. HAILAKANDI
ASSAM
PIN 788161
VERSUS

THE STATE OF ASSAM AND 3 ORS
TO BE REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT.
OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI 6

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI 19
3:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI
P.O. AND DIST. HAILAKANDI
ASSAM
PIN 788151
4:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-5
------------
Advocate for : DR. B AHMED
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/4499/2022

JANARDAN SARMA
S/O LATE GHANA KANTA SARMA
VILL-SONARIGAON
Page No.# 91/409

KISAM-PACHATIA
MARIGAON TOWN
P.O.-MORIGAON
DIST-MORIGAON (ASSAM)
PIN-782105

VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION DEPARTMENT (SECONDARY)
DISPUR
GUWAHATI-781006

2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
PENSION AND PUBLIC GRIEVANCES DEPARTMENT
DISPUR
GUWAHATI-781006
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
4:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI-06
5:THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM
FINANCE (ESTT-B) DEPARTMENT
DISPUR
GUWAHATI-781006
6:THE DIRECTOR OF ACCOUNTS AND TREASURIES
GOVT OF ASSAM
DISPUR
GUWAHATI-781006
7:THE TREASURY OFFICER
HOJAI
ASSAM
8:THE INSPECTOR OF SCHOOLS
N.D.C.
NAGAON
------------
Advocate for : MR. N AHMED
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 7 ORS
Page No.# 92/409

Linked Case : WP(C)/6377/2021

NAZRUL ISLAM AND 5 ORS
S/O LT. MOHIBUR RAHMAN
VILL. EST. KANSHIL
P.O. KANSHIL
P.S. KARIMGANJ
DIST. KARIMGANJ (ASSAM)
PIN 788711

2: NOOR UDDIN

S/O LT. SHAID ALI
VILL. KURTI
P.O. KATALTALI
P.S. BAZRICHERR
DIST. KARIMGANJ
ASSAM
PIN 788725

3: HALIMA KHATUN

W/O MD. LUQUMAN AHMED
VIL. BINODINI
P.O. ERALIGOOL
P.S. NILAMBAZAR
DIST. KARIMGANJ
ASSAM
PIN 788723

4: ARIFA HUSSAIN CHOUDHURY

W/O SAMSUL HOQUE
VILL. CHANDSRIKUNA
P.O. TITABAR
P.S. KARIMGANJ
DIST. KARIMGANJ
ASSAM
PIN788709

5: HAFIZ MD. ALI

S/O ABDUL MAZID
VILL. SADARASHI
P.O. SADARSHI
P.S. KARIMGANJ
Page No.# 93/409

DIST. KARIMGANJ
ASSAM
PIN 788709

6: ABDUR REJAQUE LASKAR

S/O LT. ASAB ALI LASKAR
VILL. NORTH NARAINPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
PIN 788801
VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
ASSAM
EDUCATION (ELEMENTARY)
DISPUR
GUWAHATI 6

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

FINANCE DEPTT.
DISPUR
GUWAHATI 6
3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI 19
4:THE DIST. ELEMENTARY EDUCATION OFFICER

KARIMGANJ
DIST. KARIMGANJ
ASSAM
PIN 788725
5:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI
DIST. HAILAKANDI
ASSAM
PIN 788801
------------
Advocate for : MR R ISLAM
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS
Page No.# 94/409

Linked Case : WP(C)/4193/2019

BHUBAN CH. NATH AND 51 ORS.
S/O. HAZARIKA NATH
R/O. VILL. MIKIRGAON
P.O. PATUAKATA
DIST. MORIGAON
ASSAM
PIN-782104.

2: NABIJAN BEGUM
D/O. RAFIQUE ALI
VILL. TOKUNABORI
P.O. TOKUNABORI
DIST. MORIGAON
ASSAM

3: RAJU DEKA
D/O. DIPAR DEKA
VILL. MANAHA GAON
P.O. MANAHA
DIST. MORIGAON
ASSAM

4: BALLADEV DEKA
S/O. ROHINI KANT DEKA
VILL. DANDUA
P.O. DANDUA
DIST. MORIGAON
ASSAM

5: SURENDRA DEWRI
S/O. BAGIRAM DEWRI
VILL. KAHIBARI
P.O. JALUGUTI
DIST. MORIGAON
ASSAM

6: ABDUS SALAM
S/O. SAMIR UDDIN
VILL. TUMUKARBORI
P.O. ROWMARI BILL
Page No.# 95/409

DIST. MORIGAON
ASSAM
PIN-782123

7: MD. NUR HUSSAIN
S/O. MIR HUSSAIN
VILL. PURANI TAHAHI
P.O. BANGALDHARA
DIST. MORIGAON
ASSAM

8: AKLIMA BEGUM
D/O. AJIMAT ALI
VILL. MORI MUSLIMGAON
DIST. MORIGAON
ASSAM
PIN-782104.

9: PYAR JAHAN ALI
S/O. ASHRAT ALI
VILL. BORCHOKABAHA
P.O. TOKUNABORI
DIST. MORIGAON
ASSAM
PIN-782104.

10: MONMI BEGUM
D/O. TAMIJUDDIN AHMED
VILL. MORI MUSLIMGAON
DIST. MORIGAON
ASSAM

11: ABDUL ROUF
S/O. TASWAR ALI
VILL. JALUGUTI
P.O. JALUGUTI
DIST. MORIGAON
ASSAM

12: KALYAN KUMAR NATH
S/O. BHUGDHAR NATH
VILL. HABI HARANGABARI
P.O. HABI BARANGABARI
DIST. MORIGAON
ASSAM
Page No.# 96/409

PIN-782106.

13: LAKHI DHAR BARUAH
S/O. JUGARRAM BARUAH
VILL. TARABORI
P.O. TARABORI KALSIA SATRA
DIST. MORIGAON
ASSAM

14: LUHIT HAZARIKA
S/O. GHANA KANTA HAZARIKA
VILL. TARABORI
P.O. TARABORI KALSILA SATRA
DIST. MORIGAON
ASSAM

15: RAJANI DEKA
S/O. AMAR SING DEKA
VILL. DANDUA
P.O. DANDUA
DIST. MORIGAON
ASSAM

16: PRAFULLA CH. NATH
S/O. PURNANANDA NATH
VILL. WABORI
P.O. MIKIRBHETA
DIST. MORIGAON
ASSAM
PIN-782106.

17: MD. JAKIR HUSSAIN
S/O. ABDULLA SEIKH
VILL. THEKHALIBORI
P.O. MIKIRBHETA
DIST. MORIGAON
ASSAM

18: LAKSHYATARA KHATANIAR
S/O. GOBIN KHATANIAR
VILL. BAMUNBORI
P.O. BAMUNBORI
DIST. MORIGAON
ASSAM
Page No.# 97/409

PIN-782103.

19: SWAPNA DEVI
D/O. TILAK CH. NATH
C/O. SRI RAJU KUMAR KAKATI
VILL. HATIBAT
P.O. NAGABANDHA
DIST. MORIGAON
ASSAM

20: AKHIL CH. DAS
S/O. JAGABANDHU DAS
VILL. CHATIANTOLI
P.O. CHATIANTOLI
DIST. MORIGAON
ASSAM
PIN-782127

21: PURABI BANGTHAI
W/O. SRI ACHYUT GAONKHOWA
VILL. BARAPUJIA
P.O. BARAPUJIA
DIST. MORIGAON
ASSAM

22: GEETARAJKUMARI
D/O. LALIT CH. DEKA
VILL. DOLOICHUBA
P.O. DOLOICHUBA
DIST. MORIGAON
ASSAM

23: SURUJ ALI
S/O. ISMAIL HUSSAIN
VILL. MILANPUR
P.O. MORIGAON
DIST. MORIGAON
ASSAM

24: SARUAR HUSSIN
S/O. ROFIQUL HUSSAIN
VILL. BORHOL DOLOIGAON
P.O. DOLOIGAON
DIST. MORIGAON
Page No.# 98/409

ASSAM

25: ABU TAHER
S/O. ISAB ALI
VILL. MOIRABARI
P.O. MOIRABARI
DIST. MORIGAON
ASSAM

26: MINATI PAUL
D/O. JOGEN CH. PAUL
VILL. NATUN BANGALBORI
P.O. NATUN BANGALBORI
DIST. MORIGAON
ASSAM

27: PRANITA GOSWAMI
W/O. SRI PANAJ LASON GOSWAMI
C/O. LT. BIRENDRA GOSWAMI
VILL. RANGAMATI BARHANTI
(GOSAI MEDHIPARA)
P.O. BATARHAT
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM

28: AJIT THAKURIA
S/O. LT. RAJANIKANTA THAKURIA
VILL. UPARHALI
P.O. BIJAYNAGAR
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781122.

29: JOGESWAR HAZARIKA
S/O. SRI RAMESWAR HAZARIKA
VILL. NAHIRA
P.O. NAHIRA
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781132.
Page No.# 99/409

30: NALINI THAKURIA
S/O. LT. PURNARAM THAKURIA
VILL. RANGAMATI
P.O. RANGAMATI
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781122.

31: DIMBESWAR MALI
S/O. LT. MADHAB CHANDRA MALI
VILL. RANGAMATI
P.O. RANGAMATI
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781122.

32: BHABESH KALITA
S/O. LT. DIENSH KALITA
VILL. PALASBARI (BORATOLI)
P.O. PALASBARI
P.S. PALASBARI
DIST. KAMRUP (R)
ASSAM
PIN-781122.

33: BHABESH GOSWAMI
S/O. LT. UPEN GOSWAMI
VILL. BHARANTI RANGAMATI GOSAI MEDHIPARA
P.O. BATARHAT
P.S. PALASBARI
DIST. KAMRUP (R)
ASSAM
PIN-781122.

34: PRANAB DAS
S/O. LT. RAMSARAN DAS
VILL. MIRZA
P.O. MIRZA
P.S. PALASBARI
DIST. KAMRUP (R)
ASSAM
PIN-781125.

35: PRATIMA BORO
W/O. NIRAJON BASUMATORY
D/O. KNOWER BORO
Page No.# 100/409

VILL. TAPANGTOLI
P.O. DEGARU
DIST. KAMRUP (R)
ASSAM
PIN-782401.

36: PHULESWAR RABHA
S/O. SRI UMESH CH. RABHA
VILL. KAHUAI
P.O. RATANPUR
DIST. KAMRUP (R)
ASSAM
PIN-781124.

37: KALPANA BARMON LAHKAR
D/O. LT. RAGHU RAM BARMON
VILL. M.G. PATH
HOUSE NO.4
CHRISTIAN BASTI
P.O. DISPUR
DIST. KAMRUP (R)
ASSAM

38: ABDUL KADER
S/O.
R/O. VILL. JAKIMARI
P.O. JAKIMARI
DIST. GOALPARA
ASSAM

39: SAMIUL HUSSAIN

S/O. NIZAMUDDIN AHMED
VILL. NORTH SATVENDI
P.O. JALESWAR
DIST. GOALPARA
ASSAM

40: SHAHIDUL ISLAM
S/O. LT. MUKTAR ALI
VILL. PAHARSINGHPARA
P.O. DUBAPARA
P.S. DUBAPARA
DIST. GOALPARA
ASSAM
Page No.# 101/409

41: SULTAN MAMUD
S/O. KURPAN ALI
VILL. PASCHIM KATHURI
P.O. RAJMITA
P.S. JALESWAR
DIST. GOALPARA
ASSAM

42: PRABHAT KALITA
S/O. LT. BANSHI RAM KALITA
VILL. RAMPUR (TALUKDARPARA)
P.O. RAMPUR
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781132.

43: CHANDANA DAS
D/O. LT. BHABEN DAS
VILL. RAMPUR
P.O. RAMPUR
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781132.

44: SEWALI DAS
W/O. SRI MUNINDRA MEDHI
D/O. LT. PURNA RAM DAS
VILL. RAMPUR
P.O. RAMPUR
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781132.

45: PARUL DAS
W/O. SRI PURNA DAS
D/O. LT. MANJAY DAS
VILL. HAROPARA (THIRD PART)
P.O. JAHROBARI
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781122.
Page No.# 102/409

46: DEBA KALITA
S/O. LT. RAJEN KALITA
VILL. HUDUMPUR
P.O. AND P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781128.

47: HAREN CH. BORO
S/O. LT. KANTIRAM BORO
VILL. SATHIKARPARA
P.O. BONGARA
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781015.

48: AKHIL KALITA
S/O. LT. ADIT KALITA
VILL. PARLLY
P.O. AND P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781128.

49: NIRAH MALI
S/O. SRI RAMCHARAN MALI
VILL. BARKUCHI
P.O. MIRZA
P.S. PALASHBARI
DIST. KAMRUP (R)
ASSAM
PIN-781125.

50: KIRAN DAS
D/O. LT. BIRENDRA CH. DAS
VILL. AZARA
P.O. AND P.S. AZARA
DIST. KAMRUP (R)
ASSAM
PIN-781017.

51: NABANITA KALITA
D/O. LT. HARENDRA NATH KALITA
VILL. GITANAGAR
GIRI PATH
ZOO ROAD
Page No.# 103/409

GUWAHATI-781021
P.O. BAMUNIMAIDAM
P.S. GITANAGAR
DIST. KAMRUP (M)
ASSAM

52: ASHOK KUMAR DAS
S/O. LT. UPEN DAS
R/O. VILL. MALIBAZAR
P.O. HAHARA
P.S. SONAPUR
DIST. KAMRUP (M)
ASSAM
PIN-782402.
VERSUS

THE STATE OF ASSAM AND 2 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-781006.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-781019.
3:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI-781006.
------------
Advocate for : MR H DAS
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 2 ORS.

Linked Case : WP(C)/6849/2022

NABA KUMAR SARMAH
S/O SRI AKON SARMAH
R/O VILL- DHOPGURI
P.O.-SIKARHATI
DIST- KAMRUP
ASSAM
Page No.# 104/409

PIN-781125

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI-781006
ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-781019
3:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI-781006
ASSAM
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
DEPARTMENT OF FINANCE
DISPUR
GUWAHATI-781006
------------
Advocate for : MR T N SRINIVASAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6051/2021

BHABA HANDIQUE
S/O LATE GOLAP HANDIQUE

RESIDENT OF VILLAGE GHAGARA
PO RANGATI CHARIALI
DIST LAKHIMPUR
ASSAM
784165
Page No.# 105/409

VERSUS

THE GOVT. OF ASSAM AND 4 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI 781006

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI 781006
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 781019
4:THE DEPUTY INSPECTOR OF SCHOOL

NORTH LAKHIMPUR
ASSAM
787001
5:THE DIRECTOR

PENSION AND PUBLIC GRIEVANCE
GOVT. OF ASSAM
HOUSEFED COMPLEX
GUWAHATI 781006
------------
Advocate for : MR. B J GHOSH
Advocate for : SC
ELEM. EDU appearing for THE GOVT. OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3009/2022

BHOGIRAM KUMAR
S/O LATE GAJENDRA KUMAR
R/O DEOCHAR
P.O.-PONERY
DIST-KAMRUP
ASSAM
PIN-781123 (WORKING AS CRAFT TEACHER IN D.N.D. ANCHALIK HIGH
SCHOOL)

VERSUS
Page No.# 106/409

THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT DISPUR
GUWAHATI-6

2:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPARTMENT
DISPUR
GUWAHATI-6
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
4:THE INSPECTOR OF SCHOOLS
KAMRUP CIRCLE
DIST-KAMRUP
ASSAM
------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.

Linked Case : WP(C)/336/2021

PRABIN SAIKIA AND 306 ORS
S/O. LT. SARULARA SAIKIA
VILL. NO.2 MOTIA
P.O. BARBALI
DIST. LAKHIMPUR
PIN-784163.

2: ANANTA RAM NATH
S/O-LATE TILA RAM NATH
VILL- DAHALI
P.O. BATARHAT
DIST -KAMRUP
PIN- 781122

3: NRIPENDRA NATH SARMA
S/O-LATE UPENDRA NATH SARMA
VILL-GERGERIA
P.O. PUB-REHABARI
DIST -BARPETA
PIN- 781329
Page No.# 107/409

4: RASUL UDDIN AHMED
S/O-LATE KABIJULLA
VILL-CHOWKATOLA
P.O.GURNAGAR
DIST -GOALPARA
PIN- 781120

5: ATUL CH. SARMA
S/O-LATE.SIVA NATH SARMA
VILL-CHARIDOLONG
P.O.NARAYANPUR
DIST -LAKHIMPUR
PIN- 784164

6: BHUPEN CHANDRA SAIKIA
S/O-LATE.GHANASHYAM SAIKIA
VILL-PANBARI
P.O. NARAYANPUR
DIST -LAKHIMPUR
PIN- 784164

7: JOGA MAYA BORAH
W/O-DIBYADHAR BORAH
VILL- DEOTOLA
P.O-BHUGPUR
BANDERDEWA HIGH SCHOOL
DIST- LAKHIMPUR

8: DILIP KUMAR ROY
S/O-LATE DAMBARUDHAR ROY.
VILL-NARAYANPURA
P.O.AGIA
DIST- AGIA

9: DEBAJANI DEWAN
S/O-LATE. RAJEN DEWAN
VILL-DALOIPARA
P.O.CHHAYGAON
DIST -KAMRUP(R)
PIN- 781124

10: MD.KAZIMUDDIN
S/O-LATE.TAYEM ALI
VILL-MAHIMARI
P.O.MAHIMARI
DIST -KAMRUP(R)
PIN- 781137
Page No.# 108/409

11: SABIN CH DAS
S/O-LATE.BIJOY CH DAS
VILL-BIKRAMPUR
P.O.AMRANGA
DIST -KAMRUP(R)
PIN- 781125

12: BHABEN CH RABHA
S/O-LATE. HAREN RABHA
VILL-ALIRA
P.O.LOHARGHAT
DIST -KAMRUP(R)
PIN- 781120

13: TAIBULLA AHMED
S/O- LATE SAMIR ALI
VILL-PAIRANGA
P.O. BOKO
DIST -KAMRUP(R)
PIN- 781123

14: JITENDRA CHOUDHURY
S/O-LATE RAMA KANTA CHOUDHURY
VILL-CHHAYGAON
P.O.CHHAYGAON
DIST -KAMRUP(R)
PIN- 781124

15: MAHESWAR KALITA
S/O- LATE ASHADI KALITA
VILL-NAWAPARA
P.O. PANERI
DIST -KAMRUP(R)
PIN- 781123

16: JADAB CH.MALAKAR
S/O-LATE.DHARANIDHAR MALAKAR
VILL-SATDALA
P.O.HAJO
DIST -KAMRUP(R)
PIN- 781102

17: ANIL CH DAS
S/O-LATE.KASHINATH DAS
VILL-HAJO
P.O.HAJO
DIST -KAMRUP(R)
PIN- 781102
Page No.# 109/409

18: SRIRAM CH MEDHI
S/O- LATE.GAJENDRA CH. MEDHI
VILL-JAMUGURI
P.O.CHOUDHURIKHAT
DIST -KAMRUP(R)

19: PARAMANANDA DAKUA
S/O-LATE.THANURAM DAKUA
VILL-KHATALPARA
P.O.BOKO
DIST -KAMRUP(R)
PIN- 781123

20: DIPAK DAS
S/O-LATE.BHUBAN MOHAN DAS
VILL-SATPUR
P.O.LOHARGHAT
DIST -KAMRUP(R)
PIN- 781120

21: HARIDAS KALITA
S/O-LATE.CHANDIRAM KALITA
VILL-KUMERIA
P.O.AMRANGA
DIST -KAMRUP(R)
PIN- 781125

22: MONOMOHAN KALITA
S/O-LATE.HARIN KALITA
VILL-DARISATRA
P.O.BHALUKGHATA
DIST -KAMRUP(R)
PIN- 781123

23: USHA DAS MALI
S/O- LATE.SANTO RAM MALI
VILL-MIRZA
P.O.MIRZA
DIST -KAMRUP(R)
PIN- 781125

24: GAGAN CH RABHA
S/O-LATE.UMAKANTA RABHA
VILL-KALABAKRA
P.O.CHOUDHURIKHAT
DIST -KAMRUP(R)
PIN- 781141
Page No.# 110/409

25: PRANESWAR NATH
S/O-LATE.HARICHARAN NATH
VILL-CHOUDHURIKHAT
P.O.CHOUDHURIKHAT
DIST -KAMRUP(R)
PIN- 781141

26: TIKEN KALITA
S/O-LATE. UPEN KALITA
VILL-1 NO.AMTOLA
P.O.AMTOLA
DIST -KAMRUP(R)
PIN- 781134

27: BINOD THAKURIA
S/O-LATE.KRISHNA KANTA THAKURIA
VILL-SATPAKHALI
P.O.SATPAKHALI
DIST -KAMRUP(R)

28: PRABIN KR.NATH
S/O-LATE.CHITESWAR NATH
VILL- NO.1BRUAH PATHAR
P.O.BARUAH PATHAR
DIST -KAMRUP(R)
PIN- 781136

29: PRAMILA DAS
D/O-NIRMAL DAS
VILL-CHATABARI
P.O.BIRPARA
DIST -KAMRUP(R)
PIN- 781123

30: CHITTARANJAN BISWAS
S/O-LATE. SUDHAN CH.BISWAS
VILL-MANDIRA
P.O.MANDIRA
DIST -KAMRUP(R)
PIN- 781127

31: MOHAMMAD ALI
S/O-LATE.BILAT ALI
VILL-TAMULDI
P.O.CHAMPUPARA
DIST -KAMRUP(R)
PIN- 781136
Page No.# 111/409

32: PADMA KALITA PATOWARY
S/OLATE.MADAN PATOWARY
VILL-KHANAPARA PATARKUCHI
P.O.KHANAPARA
DIST -KAMRUP (M)
PIN- 781022

33: ALTAF HUSSAIN
S/O-LATE.HAYAT ALI
VILL-TUKRAPARA
P.O.TUKRAPARA
DIST -KAMRUP(R)

34: ABDUL BARIK KHAN
S/O-LATE.JOSHIMUDDIN MONDAL
VILL-NO.3 TUPAMARI
P.O.TUPAMARI
DIST -KAMRUP(R)
PIN- 781127

35: RASHMI RABHA
D/O-LATE.HARESWAR RABHA
VILL-AMBUK HAKAJULI
P.O.AMBUK
DIST -GOALPARA
PIN- 783123

36: MAHESWAR NATH
S/O-LATE.KANAK NATH
VILL-VALLA
P.O.AMRANGA
DIST -KAMRUP(R)
PIN- 781125

37: JAMIRUDDIN AHMED
S/O-LATE.PALA ALI
VILL-FATURI
P.O.FATURI
DIST -KAMRUP(R)
PIN- 781122

38: SURJA KANTA DAS
S/O-LATE. KAJALU RAM DAS
VILL-DHARAMPUR
P.O.JHOROBORY
DIST -KAMRUP(R)
Page No.# 112/409

39: ANITA GOSWAMI
D/O-LATE.BALENDRA DEVA GOSWAMI
VILL-RAMPUR
P.O.RAMPUR
DIST -KAMRUP(R)

40: DHARANIDHAR MALAKAR
S/O-LATE.MAHENDRA MALAKAR
VILL-SATDALA
P.O.HAJO
DIST -KAMRUP(R)
PIN- 781102

41: RAMESH CH.KALITA
S/O-LATE.AMULYA KALITA
VILL-DAMDOMA
P.O.DAMDOMA
DIST -KAMRUP(R)
PIN- 781102

42: RAM KRISHNA GOSWAMI
S/O-LATE.SARAT CH GOSWAMI
VILL-DIHINA
P.O.DIHINA
DIST -KAMRUP(R)

43: ABDUL HAQUE
S/O-LATE. KUZRUP ALI
VILL-BHAURIA BHITHA
P.O.BHAURIA BHITHA
DIST -KAMRUP(R)
PIN- 781136

44: NAZIR HUSSAIN
S/O-LATE.SUDHAR ALI
VILL-DAMALCHOSE
P.O.DAMALCHOSE
DIST -KAMRUP(R)
PIN- 781135

45: PADMA RAM KALITA
S/O-LATE.HALI KANTA KALITA
VILL-DAMDORA
P.O.DAMDORA
DIST -KAMRUP(R)
PIN- 781102

46: DHIREN CH.BORO
Page No.# 113/409

S/O-LATE.GONDHIRAM BORO
VILL-LAMPARA
P.O.BIRPARA
DIST -KAMRUP(R)
PIN- 781123

47: ARUNA THAKURIA
D/O-LATE.BIPIN THAKURIA
VILL-MIRZA JONAKIPUR
P.O.MIRZA
DIST -KAMRUP(R)
PIN- 781125

48: HITESH CH CHOUDHURY
S/O-LATE.DEBEN CH.CHOUDHURY
VILL-PARAKUCHI
P.O.MANIARI TINIALI
DIST -KAMRUP(R)

49: JONAKI MAZUMDER
S/O-LATE.DURGESWAR MAZUMDER
VILL-UPARHALI
P.O.UPARHALI
DIST -KAMRUP(R)
PIN- 781122

50: FAZIRUDDIN AHMED
S/O-LATE.AASAN ALI
VILL-DEHARKURIHA
P.O.SANIADI
DIST -KAMRUP(R)
PIN- 781102

51: RAMANI KALITA
S/O-LATE.BASIRAM KALITA
VILL-TOKRADIA
P.O.TOKRADIA
DIST -KAMRUP(R)
PIN- 781102

52: KABINDRA KALITA
S/O-LATE.ALIRAM KALITA
VILL-TOKRADIA
P.O.TOKRADIA
DIST -KAMRUP(R)
PIN- 781102

53: PITAMBAR BAISHYA
Page No.# 114/409

S/O-LATE.KHARGARAM BAISHYA
VILL-TOKRADIA
P.O.TOKRADIA
DIST -KAMRUP(R)
PIN- 781102

54: SAMSER ALI
S/O-LATE.ZURO SHAIKH
VILL-SANIADI
P.O.SANIADI
DIST -KAMRUP(R)
PIN- 781102

55: KARIMUDDIN AHMED
S/O-LATE. KUTUBUDDIN AHMED
VILL-DAMPUR
P.O.DAMPUR
DIST -KAMRUP(R)
PIN- 781102

56: NIRANJAN CH. MALAKAR
S/O-AMRIT MALAKAR
VILL-SATDALA
P.O.HAJO
DIST -KAMRUP(R)
PIN- 781102

57: JAYNAL ABEDIN
S/O-LATE.TAMIZUDDIN AHMED
VILL-BARNI
P.O.BARNI
DIST -KAMRUP(R)

58: AMIN ALI
S/O-JAMIR ALI
VILL-TARMATHA
P.O.ARIKUCHI
DIST -NALBARI
PIN- 781354

59: BHAINUR ALI
S/O-SAFAR ALI
VILL-DAKOHA
P.O.ARANGMOW
DIST -NALBARI
PIN- 781354

60: HARAGOBINDA KALITA
Page No.# 115/409

S/O-HEMORAM KALITA
VILL-BATHAN
P.O.SRIHATI
DIST -KAMRUP(R)

61: ALTAF HUSSAIN
S/O-LATE. ATAUR RAHMAN
VILL-DAMPUR
P.O.DAMPUR
DIST -KAMRUP(R)
PIN- 781102

62: EZAHAR ALI
S/O-LATE.AZAD ALI
VILL-AGYATHURI
P.O.DADARA
DIST -KAMRUP(R)
PIN- 781104

63: DEBEN DAS
S/O-BHABEN CH DAS
VILL-DALIBARI
P.O.DADARA
DIST -KAMRUP(R)
PIN- 781104

64: ANIL KR.KAMAN
S/O-LATE.BHURAM KAMAN
VILL-UBHUTA CHAMPARA
P.O.MORNOI BEBEJIA
PATRICHUK HIGH SCHOOL
PATRICHUK
DIST-LAKHIMPUR

65: DIMBESWAR CHUTIA
S/O-GANESH CHUTIA
VILL-KATHGAON
P.O.MORNOI BEBEJIA
PATRICHUK HIGH SCHOOL
PATRICHUK
DIST-LAKHIMPUR

66: MULUK BORGOHAIN
S/O- LATE.JAIMAN BORGOHAIN
VILL-KHUBALIA
P.O.DHEMAJI
DIST-DHEMAJI
Page No.# 116/409

67: SURJYA KUMAR KONCH
S/O- LATE KUCHAN KONCH
VILL-NALONIPAM
P.O.DHEMAJI
DIST-DHEMAJI

68: BIDYADHAR DOLEY
S/O- LATE. BOGA DOLEY
VILL-PIPALGURI
P.O.PIPALGURI
DIST-DHEMAJI

69: AMRIT BURAGOHAIN
S/O- LATE. THANURAM BURAGOHAIN
VILL-KACHAITING
P.O.HATIGARH
DIST-DHEMAJI

70: KESHAB CHANDRA CHUTIA
S/O- LATE. THANESWAR CHUTIA
VILL-MISSAMARI
P.O.MISSAMARI
DIST-DHEMAJI

71: JAIGESWAR PEGU
S/O- LATE.LALITAAG PEGU
VILL-KATHALGURI
P.O.PIPALGURI
DIST-DHEMAJI

72: RAMESWAR BARUAH
S/O- LATE MANIK BARUAH
VILL-BAKALGAON
P.O.KHUBALIA
DIST-DHEMAJI

73: CHATRA KUMAR DOLEY
S/O- LATE.MONISING DOLEY
VILL-2 NO.MAJORBARI
P.O.BHAGABAN CHARIALI
DIST-DHEMAJI

74: DHANA KUMAR DOLEY
S/O- LATE BOGA DOLEY
VILL-PIPALGURI
P.O.PIPALGURI
DIST-DHEMAJI
Page No.# 117/409

75: UCHEIN DOLEY
S/O- LATE RATNA DOLEY
VILL-BEAGENAGARAH PATRICHUK
P.O. BEAGENAGARAH
DIST-DHEMAJI

76: ANURAM RABHA
S/O- LATE NICHAM RABHA
VILL-ARCHIPATHAR
P.O. BHAGABAN CHARIALI
DIST-DHEMAJI

77: SANKHADHAR SARMAH
S/O- LATE NABIN CHANDRA SARMAH
VILL-MACHKHOWA DOLOGURI
P.O. MCHKHOWA DOLOGURI
DIST-DHEMAJI

78: DILESWAR KUTUM
S/O- LATE KAUWA KUTUM
VILL-AMGURIBARI
P.O. MECHAKI YANGANI
DIST-DHEMAJI

79: BINDESWAR SONOWAL
S/O- LATE MOHAN SONOWAL
VILL-HOLLOWDUNGA
P.O. HOLLOWDUNGA
DIST-DHEMAJI

80: MRS.BIHUTI CHUTIA
D/O- LATE PURNAKANTA CHUTIA
VILL-MAIDAMIA PETAKAJAN
P.O. MAIDAMIA
DIST-DHEMAJI

81: DIMBESWAR BURAGOHAIN
S/O- LATE UPENDRA BURAGOHAIN
VILL-BORPATARIA
P.O. DHEMAJI
DIST- DHEMAJI

82: KHIRESWAR CHUTIA
VILL-BAGINADI MAZGAON
P.O.BAGINADI
DIST-LAKHIMPUR

83: MRS.KHAGESWARI HANDIQUE
Page No.# 118/409

W/O-DEBANANDA SAIKIA
VILL-BAGINADI MAZGAON
P.O.BAGINADI
DIST.-LAKHIMPUR

84: HEM CH BARMAN
S/O-LAMBHU RAM BARMAN
R/O- VILL-KRISHNANGAR
JAPORIGAON GUWAHATI -05
DIST- KAMRUP (M)

85: DEBESWAR SARMA
S/O-MADHAB CH.SARMA
R/O-VILL- HOUSE NO 5
SANKAR MADHAB PATH
BYE LAND 5 LAKSHMI NAGAR
JAPORIGAON GUWAHATI -05
DIST- KAMRUP (M)

86: PRAVABATI DEVI
S/O-ADYA NATH SARMA
R/O-VILL- PANJABARI
NAMGHOR PATH
BIDYA NAGAR
BYE LANE NO.1
SANKAR MADHAB PATH
HOUSE NO. 72 A GUWAHATI -37
DIST- KAMRUP (M)

87: SAMSER ALI
S/O-SAHRAB ALI
R/O-VILL AND P.O- PAB KALAKUCHI
DIST- NALBARI

88: BALEN CH.BORO
S/O-SELARAM BORO
R/O-VILL - GARCHUK
P.O- GARCHUK
GHY-35
DIST- KAMRUP (M)

89: RITA MAZUMDER
S/O-HARENDRA NATH DAS
R/O-VILL - BAGHORBORI
P.O- PANJABARI
DIST- KAMRUP (M)

90: DILIP KR.TIMSINA
Page No.# 119/409

S/O-SOMNATH TIMSINA
VILL-DHARAMGARH
P.O.SIMALUGURI
DIST-LAKHIMPUR

91: DHARMESWAR BARUAH
S/O-MAHESWAR BARUAH
R/O-VILL - DHARBAM
P.O- DHUPGURI
DIST- KAMRUP (M)

92: NAZMA BORA
S/O-FURKAN ALI
R/O-VILL - HOUSE NO-27 NAMGHARPATH PANZABARI
GHY-35 DIST- KAMRUP (M)

93: DEBAHUTI DAS
S/O-PRAFULLA CH DAS
R/O-VILL - ASSAM ENGINEERING COLLEGE
JALUKBARI PWD CHOCK
MALOYNAGAR
GHY-12
DIST- KAMRUP (M)

94: BHUBANESWAR BHUYAN
S/O-BENUDHAR BHUYAN
R/O-VILL - DHARBAM
P.O- DHUPGURI
DIST- KAMRUP (M)

95: PRAJNASHRI KHAUND
S/O-PRAFULLA CHANDRA KHOUND
R/O-VILL - HOUSE NO-203
MANIKYA APARTMENT
BHASKARNAGAR BYE LANE -1
BAMUNIMIDAN GUWAHATI
DIST- KAMRUP (M)

96: JITENDRA MOHAN SARMA
S/O-KAMINI MOHAN SARMA
R/O-VILL - DHARBAM
P.O- DHUPGURI
GHY-03
DIST- KAMRUP (M)

97: MRINALINI SAIKIA
S/O-KAMAL CH SAIKIA
R/O-VILL - F-28 PRAGJYOTI HOUSING
Page No.# 120/409

KHANKAH ROAD
BARSAJAI
BELTOLA.
DIST- KAMRUP (M)

98: RUPA HAZARIKA
S/O-DIMBESWAR HAZARIKA
HOUSE NO- 30 MOHINI CHOCK
JAPARIGAON
GHYT- 05

99: ANADA MAYEE GOSWAMI
S/O-ASWINI KR.MITRA
R/O-VILL - G.N.B. ROAD
CHAMATA
P.O- SONAPUR
GHY-7824012
DIST- KAMRUP (M)

100: TILOTAMA DAS
S/O-NARENDRA NATH DAS
R/O-VILL - FATASIL AMBARI TINIALI
UDAY NAGR PATH
GHY-25
DIST- KAMRUP (M)

101: HARA KANTA PHUKON
S/O-LATE SALIRAM PHUKON
VILL-KOCHUA
P.O.KOCHUA
DIST-LAKHIMPUR

102: BHULARAM DUTTA
S/O-LATE DANDIRAM DUTTA
VILL-BANPUROI
P.O.BANPUROI
DIST-LAKHIMPUR

103: KESHAV CHANDRA SAIKIA
S/O-LATE NOMAL SAIKIA
VILL-GANDHIA
P.O.POKADOL
DIST-LAKHIMPUR

104: KAMALESWAR HAZARIKA
S/O- MONIRAM HAZARIKA
VILL-BANPUROI
P.O.BANPUROI
Page No.# 121/409

DIST-LAKHIMPUR

105: BIPIN DUTTA
S/O- LATE KAMAL DUTTA
VILL-AMGURI
P.O.BARELENGI
DIST-LAKHIMPUR

106: NIREN CH.HAZARIKA
S/O- LT.ANIRAM HAZARIKA
VILL-JAIPUR PICHALA
P.O.BHUGPUR
DIST-LAKHIMPUR

107: HARI KANTA GOSWAMI
S/O-HEM KANTA GOSWAMI
VILL-BARELENGI
P.O.BARELENGI SATRA
BOR-ELENGI SANKARDEV HIGH SCHOOL
DIST-LAKHIMPUR

108: TOSHESWAR BORA
S/O- RAMAKI BORAH
VILL-LAHOLIAL
P.O.LAHOLIAL
DIST-LAKHIMPUR

109: BHUMIDHAR BORAH
S/O- LABORAM BORAH
VILL-JAPJUP
P.O.JAPJUP
DIST-LAKHIMPUR

110: UPEN CH SAIKIA
S/O- LT.SUMESWAR SAIKIA
VILL-MORNOI THANGAL
P.O.KHORA MORNOI
DIST-LAKHIMPUR

111: JOGANANDA SARMA
S/O- LT.GOBIN SARMA
VILL-GOBINPUR
P.O.LAHOLIAL
DIST-LAKHIMPUR

112: TONKESWAR BORAH
S/O- LT.SUREN BORAH
VILL-2 NO.SIMALUGURI
Page No.# 122/409

P.O.SIMALUGURI
DIST-LAKHIMPUR

113: BOLORAM BORAH
S/O- LT.MITHARAM BORAH
VILL-KAMALPUR
P.O.PHULBARI BOKANADI
DIST-LAKHIMPUR

114: KAMAL CH.BARUAH
S/O- DEBESWAR BORUAH
VILL-BHUGPURIA
P.O.BHULBARI BOKANAD
DIST-LAKHIMPUR

115: KHUDESWAR HAZARIKA
S/O- LT.CHENIRAM HAZARIKA
VILL-BAGICHA
P.O.JAPJUP
DIST-LAKHIMPUR

116: DILIP SAIKIA
S/O- PADMESWAR SAIKIA
VILL-SAOKOSHI
P.O.DIKRONG
DIST-LAKHIMPUR

117: RINA BIDYARTHI
W/O-GOPAL BORAH
VILL-PHULBARI
P.O.PHULBARI BOKANADI DIST-LAKHIMPUR

118: SIDANANDA BURHAGOHAIN
S/O- LT.THULUK BURAGOHAIN
VILL-SECHA RAJGHAR
P.O.KAMALPUR
DIST-LAKHIMPUR

119: SURJYA BORAH
S/O- LT. NANDESWER BORAH.
VILL-BHIRGAON
P.O.PANIBHARA
DIST- SONITPUR

120: HIMADRI BARUAH
W/O- DAMBARU BORAH
VILL-SANGIA MAJOR CHUK
P.O.SALAGURI
Page No.# 123/409

DIST- SONITPUR

121: TILAK CH. KAKATY
S/O- BHUDHAR KAKOTY
VILL-BEBEJIA
MURHADOL
P.O.BAKOLA
DIST- SONITPUR

122: NITUMONI DEV
W/O-LT. ARUN BORTHAKUR
VILL-KUSUMTOLA PITHAGURIDOL
P.O.KARCHANTOA
DIST- SONITPUR

123: SONA GUPTA
W/O- UDAY NARAYAN PRASAD
VILL-WARD NO-6
P.O.DHEKIAJULI
DIST- SONITPUR

124: MARZIANA AHMED
S/O-LT. NURUDDIN AHMED
VILL-BAKOLA
P.O.BAKOLA
DIST- SONITPUR

125: SAGAR CHANDRA SARKAR
S/O-LT. JAGAT CH. SARKAR
VILL-PHATA SIMALU
P.O.PHATA SIMALU
DIST- SONITPUR

126: SARAJU BORKAKOTI
W/O- LT. HIRANYA KR. BARKAKOTI
VILL-MAZGAON NABAPUR
P.O.NIIKKAMOL
DIST- SONITPUR

127: BHOGEN BARUAH
S/O-LT. SOMESWER BARUAH
VILL-JAMUWANI
P.O.JANATA
DIST- SONITPUR

128: GOLAP CH.NATH
S/O-LATE.THULESWAR NATH
VILL-SARAGAON
Page No.# 124/409

P.O.SARAGAON
DIST- NAGAON
PIN-782103

129: PURNAMAL NATH
S/O-THARPARA NATH
VILL-NABARI
P.O-NATUAGAON
BATABARI HIGH SCHOOL
DIST- MARIGAON

130: HEM PRASAD BORA
S/O-PURANDAR BORA
VILL-AHOMGAON
P.O-CHARAIBAHI
DIST- MARIGAON

131: GUNA KANTA DEKA
S/O-ROHI RAM DEKA
VILL-KAHIBARI
P.O-BORCHALA
DIST- MARIGAON

132: PRADIP KR.HAZARIKA
S/O-KHARGESWAR HAZARIKA
R/O-SONARI GAON
P.O-SILGHAT DIST- NAGAON

133: TILOK CH. KALITA
S/O-LATE. PHATIK CH.KALITA
VILL-TOWN TELIAGAON
P.O.ITACHALI
DIST- NAGAON

134: DANDESWAR SAIKIA
S/O-LATE.SARBESWAR SAIKIA
VILL-NONOI GOMOTHA GAON
P.O.NONOI
DIST- NAGAON

135: NAGEN CH NATH
S/O- LT. NAREN CH. NATH
VILL- PUB UDALI
P.O-MAINAPUR BAZAR
DIST-NAGAON

136: DIPALI BARUAH
D/O- LT HARKANTA BARUAH
Page No.# 125/409

VILL-BARBHAGIA
P.O.JAMUGURIHAT
DIST- SONITPUR

137: PABITRA BORDOLOI
S/O- LT. GANESH BORDOLOI
VILL-SANGIA MAJOR CHUK
P.O. SALAGURI
DIST- SONITPUR

138: SATYEN KAKATY
S/O- LT.BIREN KAKOTY
VILL-KOCHGAON
P.O.SALAGURI
DIST- SONITPUR

139: INDRA PRASAS NEWAR
S/O- LT. MOHON MON NEWAR
VILL-SAMDHARA
P.O.NAHARBARI
DIST- SONITPUR

140: BIJOYA BORA
W/O- LT. RAMONI BORA
R/O-BAM PARBATIA LOHIT GOSWAMI PATH
P.O.JAMUGURIHAT
DIST- SONITPUR

141: UMA KANTA SAIKIA
S/O- LT. PHOTIK SAIKIYA
LATE.PHAATIK CH.SAIKIA
VILL-MORIKALONG SIALEKHUWA
P.O.CHOTAHAIHAR
DIST- NAGAON

142: DWIPEN KUMAR BORDOLOI
S/O- LT. HARANATH SARMA BORDOLOI
VILL AND P.O.- MODHUPUR
DIST- NAGAON

143: NIKUNJA BORA
W/O- ANIL KR. BORA
VILL-DAKHIN HAIBORGAON
P.O.HAIBARGAN
DIST- NAGAON

144: BANDANA SAIKIA
W/O- AMRIT KR. BORA
Page No.# 126/409

VILL-MORIKOLONG
P.O- NAGAON
DIST- NAGAON

145: SOMESWAR BORAH
S/O- LT. LILA KANTA BORAH
VILL-MAJPATHARI
P.O- MAJPATHARI
DIST- NAGAON

146: KAILASH SAHA
S/O- LATE.DIMBESWAR SAHA
VILL-GNB ROAD
DIST- NAGAON

147: BIREN KALITA
S/O- RUPAI KALITA
VILL-HALUWAGAON
P.O.BARANGATOLI
DIST- NAGAON
PIN- 782141

148: TABEEB ULLAH KHAN
S/O- LT. HUSSAIN AHMED KHAN
VILL-DICRAIJAN
P.O.NAPAM
DIST- SONITPUR

149: ANUPAMA DEVI
W/O-HARAKANTA SARMAH
VILL-KARANIPAM
P.O.HAKHOLA
DIST- SONITPUR

150: MUNINDRA DAS
S/O-NAGEN DAS
VILL-TALAKABARI
P.O.GAMIRIPAL
DIST- SONITPUR

151: SONARAM SAIKIA
S/O- LT. KALIMAN SAIKIA
VILL-PANCHIGAON
P.O.JAMUGURIHAT
DIST- SONITPUR

152: KUMUD CH.SARMAH
S/O- LT. TARANI CHARAN SHARMAH
Page No.# 127/409

VILL-DAURIGAON
P.O.KETEKIBARI
DIST- SONITPUR

153: HEM CHANDRA SAIKIA
S/O-LT. JEURAM SAIKIYA
VILL-PUTHIKHATI
P.O.DEKARGAON
DIST- SONITPUR

154: PRAVAWATI SAIKIA
S/O-LATE.SISHURAM SAIKIA
VILL-CHANDMARI PATH
P.O.HAIBORGAON
DIST- NAGAON

155: RANU BARUAH
S/O- LATE. HEMA KANTA BARUAH
VILL-MOURACHUK
P.O.CHALCHALI
DIST- NAGAON

156: RUNU KOCH
S/O-LATE.CHANDRA MOHAN KOCH
VILL-KAILANPUR
P.O.KAMPUR
DIST- NAGAON

157: PRADIP KR.GAYAN
S/O- LT. SABHARAM GAYAN
VILL-MURHANI
P.O-SAMAGURI
DIST- NAGAON

158: NAREN CH PATHAK
S/O- LT BHOLA PATHOK
VILL-MURHANI
P.O-CHALCHALI
DIST- NAGAON

159: RENUKA BHATTACHARJEE
W/O- KUMUUD CH. BHATTACHARJEE
VILL-BARPATHORI SUTARGAON
P.O-PATHORI
DIST- NAGAON

160: MAYA GOSWAMI SARMA
W/O- PHONIDHAR SARMA
Page No.# 128/409

VILL-PANIGAON JYOTINAGAR
P.O-ITACHALI
DIST- NAGAON

161: LILADHAR BORAH
S/O- LT. BHLA BORAH
VILL-MURHANI
P.O-CHALEHALI
DIST- NAGAON

162: TARUNA SAIKIA
S/O- LT. RABIN SAIKIA
VILL-HOOJ KAHUWATOLI
P.O- HOOJ RANGAGARA
DIST- NAGAON

163: PRADIP KR.BORAH
S/O-LT. BOLAI BORAH
VILL-TULSIMUKH KOCHAGAON
P.O-TULSIMUKH
DIST- NAGAON

164: RIPUNJOY BORAH
S/O- LT. PUWAL BORAH
VILL-FUTERPANI KHOWA CHOK
P.O-NANOIRPANI KHAHUWACHAK
DIST- NAGAON

165: DURGA CH.SARMAH
S/O-LT. MOHAN CH. SARMAH
VILL- NAKUCHI
P.O-GASPARA
DIST- NAGAON

166: MEENA BORUAH
W/O- LALIT BORUAH
VILL-GATANGA
P.O- GATANGA (RUPAHI)
DIST- NAGAON

167: ABDUR RASHID
S/O- LT. GAFUR SAEKAR
VILL-PATIACHAPARI
P.O-PATIACHAPARI
DIST- NAGAON

168: BRIJ MOHAN CHAUHAN
S/O- LT. PUJAN CHAUHAN
Page No.# 129/409

VILL-SUTIRPAR
P.O-SUTIRPAR
DIST- NAGAON

169: JITENDRA NATH BORA
S/O- LT. BHOGRAM BORA
VILL-MAJARATI
P.O-MAJARATI
DIST- NAGAON

170: MOHAMMAD ALI
S/O- LT. ABDUL KADIR
VILL-SOLOGURI
P.O-SOLOGURI
DIST- NAGAON

171: JOGESWAR SAIKIA
S/O- LT. POHAR SAKIA
VILL-KURUWABAHI
P.O-JAMUGURI
DIST- NAGAON

172: DIMBESWAR SAIKIA
S/O- LT. MOHENDRA SAIKIA
VILL-NANOI KUMARGAON
P.O-NANOI
DIST- NAGAON

173: PRAVAWATI SAIKIA
W/O- PABON CH. SAIKIA
VILL-POLITEENI ROAD
P.O-ITACHALI
DIST- NAGAON

174: NILIMA BORA
D/O- LT. GOPAL BORA
VILL-DIMARUGURI
P.O-DIMARUGURI
DIST- NAGAON

175: HARA GAYAN
S/O- LT. KANPAI GAYAN
VILL-PANIGAON BARPANIGAON
P.O-BARPANIGAON
DIST- NAGAON

176: ANJANA DEVI
W/O- DULAL SARMA
Page No.# 130/409

VILL-FAKALI
P.O-RUPAHI
DIST- NAGAON

177: PUTULI DEVI
D/O- LT. GOPAL CH. SARMAH
VILL-RUPAHI
P.O-RUPAHI
DIST- NAGAON

178: ABDUR RAHMAN
S/O- LT. HASAN ALI
VILL-PUB-PHUTALJAR
P.O-PUB-PHUTALJAR
DIST- NAGAON

179: PREMALATA BORAH
W/O- JIBAN CH. BORAH
VILL-KOLONGPAR-HALUWAGAON
P.O-KOLONGPAR HALUWAGAON
DIST- NAGAON

180: CHANDRA KT.SARMAH
S/O- LT. JADURAM SARMAH
VILL-TELIAGAON
P.O-TELIAGAON
DIST- NAGAON

181: JOYNAL ABDIN
S/O- LT. KURBAN ALI
VILL-BARBHETI
P.O-BARBHETI
DIST- NAGAON

182: RANI DEVI
W/O- BHUBAN BARTHAKUR
VILL-ITACHALI
P.O-ITACHALI
DIST- NAGAON

183: DIMBESWAR KALITA
S/O- LT. THAGIRAM KALITA
VILL-TELIAGAON
P.O-TELIAGAON
DIST- NAGAON

184: BAPDHAN SAIKIA
S/O- LT. GANESH SAIKIA
Page No.# 131/409

VILL-TELIAGAON
P.O-TELIAGAON
DIST- NAGAON

185: ABDUL MALEQUE
S/O- LT. RAZ UDDIN
VILL-FAKALI
P.O-RUPAHI
DIST- NAGAON

186: BHUPEN CHANDRA KAKATI
S/O- LT. DUTIRAM KAKATI
VILL-BARBHETI SONARIGAON
P.O-BARBHETI
DIST- NAGAON

187: PUNARAM NATH
S/O- LT. JOGODISH NATH
VILL-NAAM DUMDUMIA
P.O-DHING
DIST- NAGAON

188: BRAJEN KR. DAS
S/O- LT. PASAN DAS
VILL- PATHALI
P.O- SIBASTHAN
DIST- NAGAON

189: MADHAB CH.BORAH
S/O- LT. MOHESH CH. BORAH
VILL-2NO GORUMORA
P.O- RONGAGORA
DIST- NAGAON

190: USHA BORAH
D/O- LT. KAMAL CH. BORAH
VILL- SAMDHORA GAON
P.O- SILGHAT
DIST- NAGAON

191: SRIPATI RAM BORAH
S/O-LT.DHARMARAM BORAH
R/O-VILL- KALAKUCHI
P.O. KALAKUCHI
DIST- BAKSA

192: BATIAR RAHMAN
S/O-LT.JAHED ALI KHAN
Page No.# 132/409

R/O-VILL- BARAPETA
P.O- MAINAMATA
DIST- BAKSA

193: DEBENDRA NATH BARMAN
S/O-LT.JAGA NATH BARMAN
R/O- VILL- MADULIJHAR (MASUA)
P.O-KHATALPARA
DIST- BAKSA

194: KANDARPA DEKA
S/O-LT.PRABIN DEKA
R/O- VILL- BAGULMARI
P.O- BAGULMARI
DIST- BAKSA

195: GANESH CH.DEKA
S/O-LT.RISHAV DEKA
VILL- BAGULMARI
P.O- BAGULMARI DIST- BAKSA

196: SAMAR CHANDRA DAS
S/O-LATE GOPAL CHANDRA DAS
R/O-VILL- LAKPALA
P.O- BARIMAKHA
DIST- BAKSA

197: HARKANTA DEKA
S/O-LATE.HAR MOHAN DEKA
R/O- VILL- NATHKUCHI NO. 2
P.O- NATHKUCHI
DIST- BAKSA

198: KANTESWAR THAKURIA
S/O-LT.LAKSHI KANTA THAKURIA
R/O- VILL- NIZ NAMATI
P.O- MAINAMATA
DIST- BAKSA

199: AMIYA KUMAR ROY
S/O-LT.KISHORI MOHAN RAY
R/O-VILL- BARAPETA
P.O- MAINAMATA
DIST- BAKSA

200: PRABIN CHANDRA
S/O-LATE. UDAY KALITA
VILL- BARBANG
Page No.# 133/409

P.O- BARBANG
DIST- BAKSA

201: THANESWAR DAS
S/O-LATE.RATIKANTA DAS
VILL- GARUWAPARA(MILONPAR)
P.O- SORUPETA
DIST- BAKSA

202: SARASWATI DEKA
S/O-LATE SARAT CH DEKA
VILL- BANGOLIPARA
P.O- BHABANIPUR
DIST- BAKSA

203: DILIP KUMAR DAS
S/O-LATE.GOPINATH DAS
VILL- HATIKHULA
P.O- ANANDABAZAR
DIST- BAKSA

204: RAJANI KT. THAKURIA
S/O-LATE.NABIN CH THAKURIA
VILL- MURKUCHIYAPARA
P.O- NIZ BANGALIPARA
DIST- BAKSA

205: BIPIN CH.BARMAN
S/O-LATE.BHABIT CH.BARMAN
VILL- MURKUCHI
P.O- MURKUCHI
DIST- BAKSA

206: KHAGEN BARMAN
S/O-LATE BHEURAM BARMAN
VILL- CHAPLEKUCHI
P.O- KENDUKUCHI
DIST- BAKSA

207: SARBESWAR DEKA
S/O-LATE.JADURAM DEKA
VILL- GELPEZAR
P.O- MURKUCHI
DIST- BAKSA

208: BASHAB CH THAKURIA
S/O-PARIMAL THAKURIA
VILL- ANANDAPUR
Page No.# 134/409

P.O- NIZ BANGALIPARA
DIST- BAKSA

209: MD.CHADHAT ALI
S/O-LATE. ECHUB ALI
VILL- BEBEJIYAPARA
P.O- BARAMCHARI
DIST- BAKSA

210: RAHMAN ALI
S/O-LATE HUSSAIN ALI
VILL- MAKHIBAHA
P.O- MAKHIBAHA
DIST- BAKSA

211: ANANTA ROY
S/O-LATE DHANARMA ROY
VILL- HOKARTUP
P.O- ODALGURI
DIST- BAKSA

212: BAIKUNTHA SARMA
S/O-LTE UPENDRA NATH SARMA
VILL- PIPALIBARI
P.O- HARIBHANGA
DIST- BAKSA

213: DEBEN CHANDRA BAISHYA
S/O-LATE NABIN CH BAISHUA
VILL- GOBARADAL
P.O- GOBARADAL
DIST- BAKSA

214: MUSTAFA ALI
S/O-LATE SAMSER ALI
VILL- DIGHELI
P.O- DIGHELI
DIST- BAKSA

215: PHANIDHAR SARMA
S/O-LATE GIRIDHAR SARMA
VILL-HERAMJAR
P.O- MADHAPUR
DIST- BAKSA

216: TARUN CHANDRA DAS
S/O-LTE.BHABENDRA NATH DAS
VILL- SARUMANIKPUR
Page No.# 135/409

P.O-SARUMANIKPUR
DIST- BAKSA

217: JANARDAN KALITA
S/O-LATE.DHARANIDHAR KALITA
VILL- BORBANG CHUKHUTI
P.O- BORBANG
DIST- BAKSA

218: SANTOSH CHANDRA DAS
S/O- LATE NRIPENDRA CH.DAS
VILL- MAIRAJHAR PATHAR
P.O- MAIRAJHAR
DIST.BAKSA

219: ANIMA DEVI
LTE.RAMANI KANTA SARMA
VILL- KALAPANI KALBARI
P.O- KALAPANI BAZAR
DIST- BAKSA

220: PHULEN CHANDRA BARA
S/O-LATE BHAGIRAM BARAH
VILL- AKYA
P.O- AKYA
DIST- BAKSA

221: KANDARPA KUMAR ROY
S/O-RAMESH CH.ROY
VILL- JARUPARA
P.O- ODALGURI
DIST- BAKSA

222: UDDHAB CH.TALUKDAR
S/O-LATE DURGESWAR DAS
VILL- BATIAMARI
P.O- KATHALMURIGHAT
DIST- BAKSA

223: AMBIKA DEVI
S/O-LATE KANU SARMA
VILL- GHOGAPAR
P.O- GHOGAPAR
DIST- BAKSA

224: BAIKUNTHA NATH DEKA
S/O-LATE PHANIDHAR DEKA
VILL- KHAGRABARI
Page No.# 136/409

P.O- KHAGRABARI
DIST- BAKSA

225: CHARITRAMAL KALITA
S/O-LATE BHELARAM KALITA
VILL-DALBARI
P.O- MAZDIYA
DIST- BAKSA

226: SATYA RAM DEKA
S/O-LATE SRIRAM DEKA
VILL- HAJURAMADIA UJANGURI
P.O- UJANGURI
DIST- BAKSA

227: DHARMA RAM DAS
S/O-LATE THAURAM DS
VILL- DAUDAHRA
P.O- RANGYA
DIST- BAKSA

228: SURENDRA NATH DAS
S/O-HARIN CH NATH
VILL- JARKANA
P.O-JARKANA
DIST- BAKSA

229: SARAT TALUKDAR
S/O-LATE BIPARU TALUKDAR
VILL-DHOLKUCHI
P.O- DHOLKUCHI
DIST- BAKSA

230: DIBAKAR SARMAH
S/O-LATE MAHADEV SARMA
VILL- CHAURAKARA
P.O- CHAMESWER
DIST- BAKSA

231: AHELYA MEDHI
D/O-LATE PADMANATH MEDHI
VILL- SRIPURDEOR
P.O- ADALBARI
DIST- BAKSA

232: RENU DEVI
LATE JAGAT SARMA
VILL- SRIPURDEOR
Page No.# 137/409

P.O- ADALBARI
DIST- BAKSA

233: BANI KT.MEDHI
S/O-LATE GOLAK MEDHI
VILL- SRIPURDEOR
P.O- ADALBARI
DIST- BAKSA

234: GOPAL RAJBONGSHI
S/O-LATE.NARENDRA RJBONGSHI
VILL- BARKHAPA
P.O- BARKHAPA
DIST- BAKSA

235: BASUNDHARI TALUKDAR
S/O- AMRIT TALUKDAR
VILL-BHURKUCHI
P.O. NIZ-NAMATI
DIST -NALBARI
PIN-781355

236: ATOWAR RAHMAN
S/O-LT.NIYAMAT ALI
VILL-AMANI
P.O. AMONI
DIST -NALBARI
PIN-781306

237: TAIJUDDIN AHMED
S/O-LT.RAHMAT ALI
VILL-CHAMATA
P.O. PACHIM CHAMATA
DIST -NALBARI

238: NARAYAN DAS
S/O-LT.KALIRAM DAS
VILL-KUMARIKATA
P.O. DEHAR KALAKUCHI
DIST -NALBARI
PIN-781301

239: BIPIN CH. BARMAN
S/O-LT.MADHURAM BARMAN
VILL-RUPIA BATHAN
P.O. CHAMATA
DIST -NALBARI
PIN-781306
Page No.# 138/409

240: SABER ALI
S/O-MEDA ALI
VILL-GHOGA
P.O. LAUTALA
DIST -NALBARI
PIN-781126

241: DIN MAHAMMAD
S/O-MAZIDAR RAHMAN
VILL-GHOGA
P.O. LAUTALA
DIST -NALBARI
PIN-781126

242: DEBENDRA BHATTACHARYYA
S/O-SIVANATH BHATTACHARYYA
VILL-SONDHA
P.O. SONDHA
DIST -NALBARI
PIN-781337

243: ANOWAR HUSSAIN SAIKIA
S/O-ISMAT HUSSAIN SAIKIA
SIVANATH BHATTACHARYYA
VILL-GHOGA
P.O. LAUTALA
DIST -NALBARI
PIN-781126

244: KHAIBAR ALI
S/O- AMUL ALI
VILL-2 NO
JOYSAGAR
P.O. 2 NO.JOYSAGAR
DIST -NALBARI
PIN-781126

245: JAHANARA BEGUM
S/O-LT.HFIZ ULLAH
VILL-DIPTA
P.O. SURADI
DIST -NALBARI
PIN-781340

246: SANATAN DEKA
S/O-LT.ABHIRAM DEKA
VILL-MATHURAPUR
Page No.# 139/409

P.O. TIHU
DIST -NALBARI
PIN-781371

247: RATNESWAR CHOUDHURY
RABIRAM CHOUDHURY
VILL-RATANPUR
P.O. SIALMARI
DIST -NALBARI
PIN-781371

248: BIJOY CH.HALOI
LT.KRISHNA KANTA HALOI
VILL-BORJHAR
P.O. BARAMA
DIST -NALBARI
PIN-781346

249: SARALA DEVI
W/O-RUPESWAR SARMA
VILL-BARNADI
P.O. BARNADI
DIST -NALBARI
PIN-781310

250: AJIT CH.KALITA
S/O- LATE BANAMALI KALITA
VILL-ARARA
P.O. ALLIA
DIST -NALBARI
PIN-781369

251: SYED TAINUR ALI
S/O- LATE AZIR ALI
VILL-JHARGAON
P.O. PACHIM JHARGAON
DIST -NALBARI
PIN-781367

252: PRABHAT CH KALITA
S/O-LT.BANCHA RAM KALITA
VILL-BORJHAR
P.O. BARAMA
DIST -NALBARI
PIN-781346

253: RAGHAB CH KALITA
S/O-LT. SIDHESWAR KALITA
Page No.# 140/409

VILL-ULABARI
P.O. ULABARI
DIST -NALBARI

254: CHANDRA PRAVA GOSWAMI
S/O-LT.KANAK CH.GOSWAMI
VILL-BAMANBARI
P.O. ASSAM SYANTEX
DIST -NALBARI

255: JAGADISH DAS
S/O-LT.JATIN DAS
VILL-SASHIPUR
P.O. BARRANGAMELA
DIST -BAKSA
PIN-781360

256: ABDUL MOTALEB TALUKDAR
LT.NUR ALI TALUKDAR
VILL-BHAKUAMARI
P.O. ANANDA -BAZAR
DIST -BAKSA
PIN-781318

257: NARENDRA UPADHAYA
S/O-LT.BIDYAPATI UPADHAYA
VILL-NIKASHI
P.O. ULABARI
DIST -BASKA
PIN-781372

258: SUNIL MALODAS
S/O- LT. MUNINDRA MALODAS
VILL-NIZ-BORSOLA
P.O. NIZ-BORSOLA
DIST -SONITPUR

259: GOPAL MISHRA
S/O- LT. BIDYANANDA MISHRA
VILL-SIRAJULI
P.O. SIRAJULI
DIST -SONITPUR

260: GAGAN CH.BRAHMA
S/O- LAGUNA BRAHMA
VILL-GHAGARA KACHARI
P.O. ULABARI
DIST -SONITPUR
Page No.# 141/409

261: MADIRAM SWARGIARY
S/O- LT. MABOW RAM SWRGIARY
VILL-BALISIHA
P.O. DHEKIAJULI
DIST -SONITPUR

262: MANINDRA DEBNATH
S/O-LT. MONORANJAN NATH
VILL-DAKHIN KANDURA
P.O. SANKARDEV NAGAR
PIN- 782442
DIST -HOJAI

263: CHITTA RANJAN DAS
S/O- LALIT MOHAN DAS
VILL-SARDAR GAON
P.O- MODERTOLI
PIN- 782440
DIST. -HOJAI

264: ARINDOM BHOWMIK
S/O- LT. TARANI BHHOWMIK
VILL-DOBOKA TOWN
WARD NO-9
P.O. DOBOKA
PIN- 782440
DIST -HOJAI

265: BIPIN CHANDRA DEKA
S/O- LT. LAHOR DEKA
VILL-1NO KAKI (NIZARA PAR)
P.O. KAKI
PIN- 782442

266: BHULARAM KALITA
S/O- LT. KAMAL KALITA
VILL-1NO. KAKI
P.O. - KAKI CHAR ALI
PIN- 782442
DIST -HOJAI

267: MAYA GUPTA
S/O- LT. JITENDRA KR. GUPTTA
VILL- DOBOKA TOWN
P.O.- DOBOKA
PIN- 782440
DIST -HOJAI
Page No.# 142/409

268: NAZIM UDDIN
S/O-LT.SARAFAT ALI
VILL-FARMARPAR
P.O. KHARIKHANA
PIN- 782446
DIST -HOJAI

269: ABDUL KASHEM CHOWDHURY
S/O- LT. MAKADAS ALI
VILL-JUNGLE BLOCK
P.O. - JUNGLE BLOCK
PIN- 782428
DIST -HOJAI

270: ABDUL HUSSAIN
S/O- LT. MOKHLISUR RAHMAN
VILL- JUNGLE BLOCK
P.O.- JUNGLE BLOCK
PIN- 782428
DIST -HOJAI

271: JITENDRA NATH BHUYAN
S/O- LT. BHOGESWER BHUYAN
VILL-1NO KAKI
P.O. - KAKI CHARI ALI
PIN- 782446
DIST -HOJAI

272: PRITHWIBANENDU ROY
S/O- LT. GURUDAS ROY
VILL-BISHNUPALLY HOJAI TOWN
WARD NO.18
P.O. - HOJAI
PIN- 782435
DIST -HOJAI

273: BIBHA PAUL
S/O- LT.DIGENDRA CH. PAUL
VILL-BISHNUPALLY HOJAI TOWN
WARD NO.17
P.O. - HOJAI
PIN- 782435
DIST -HOJAI

274: ASHRIKANA ROY
S/O- ANIL BARAN ROY
VILL-KRISHNA NAGAR WARD NO -17
Page No.# 143/409

P.O. - HOJAI
PIN- 782435
DIST -HOJAI

275: JUGENDRA DEKA
S/O-LT. MONGAL SHING DEKA
VILL- BARBARI
P.O. - GUSAIGAON
DIST -HOJAI

276: LOKNATH BORAH
S/O- LT. MIHIRAM BORAH
VILL-BHOGIRAM PATHAR
P.O. - DOBOKA
PIN- 782440
DIST -HOJAI

277: AMIR UDDIN AHMED
S/O- HAJIR AROZ ALI
VILL-RUNINI PATHAR
P.O. - MURAJHAR
PIN- 782439

278: RUSENA BEGUM
D/O- LT. TOZOMMUL HUSSAIN
VILL-SHARING PATHER
P.O. - CHOUDHURY BAZAR
PIN- 782439
DIST -HOJAI

279: ABDUL MANNAN
S/O- LT. MUBARAK ALI
VILL- DAKHIN SAMORALI
P.O. - CHOUDHURY BAZAR
PIN- 782439
DIST -HOJAI

280: LAKSHIMONI KURMI
S/O- LT. BIRSA KURMI
VILL-SHINGARI BASTI
P.O. - SHINGARI BASTI
PIN- 782435
DIST -HOJAI

281: ANITA RANI BHATTACHARJEE
W/O- LT. AMAR NATH LALA
R/O- VILL- SREEMA BHABAN ANANDA PALLI
Page No.# 144/409

WARD NO - 1 LUMDING TOWN
PIN- 782447
DIST -HOJAI

282: SEPHALI PAUL
D/O- GOPAL KRISHNA PAUL
VILL- BARBAZAR LUMDING TOWN
P.O. - LUMDING
PIN- 782447
DIST -HOJAI

283: SATISH CH. MAZUMDER
S/O- LT. JADAB CH. MAZUMDAR
VILL-ANANDA PALLI
WARD NO-1
UMDING TOWN
P.O. - HOJAI
PIN- 782447
DIST -HOJAI

284: AROTI DUTTA
W/O- SAMARENDRA NATH DUTTA
R/O- VILL-VIVEKANANDA PALLI

P.O. -SETTELMENT ROAD
PIN- 788772
DIST -HOJAI

285: FAZLUL KARIM
S/O-LT. HAFIZ USUF
VILL-MAHGURI
P.O-SINGARI MADRASSA
DIST-NAGAON
PIN-782124

286: PRADIP KR.MUKTIAR
S/O-LT. PREMA KNTA MUKTIAR
VILL-PASHIM JALAH
P.O-UPARUJARA
DIST-NAGAON
PIN-782101

287: SAJIDUR RAHMAN
S/O-LT. ABDUR KABIR
VILL-SOLOGURI
P.O-SOLOGURI
DIST-NAGAON
PIN-782123
Page No.# 145/409

288: AJIJUR RAHMAN
S/O-LT. SOFOR UDDIN
VILL-SOLOGURI
P.O-SOLOGURI
DIST-NAGAON
PIN-782123

289: TARUN CH. DEKA
S/O-BHOLARAM DEKA
VILL.-KATAH GURI
P.O-SARA GAON
DIST.-NAGAON

290: SOMESWAR NATH
S/O-LT. DINA RAM NATH
LT. DINARAM NATH
VILL-SARAGAON
P.O-SARAGAON
DIST-NAGAON
PIN-782103

291: PRABIN DEKA
S/O-LT. MUNIA DEKA
VILL-SARAGAON
P.O-SARAGAON
DIST-NAGAON
PIN-782103

292: SIRAJUL HOQUK
S/O- LT. ANUWARRUL HOQUE
VILL- 1NO KAKI
7NO GAON
P.O- KAKI CHALCHALI
DIST-HOJAI
PIN-782442

293: NOMAL CHANDRA HAZARIKA
S/O-HEMODHAR HAZARIKA
VILL-GOSABARI
P.O -BHAKTIDWAR
DIST -MAJULI
PIN- 785110

294: PRASANTA SAIKIA
S/O-DEWRAM SAIKIA
VILL-SILIKHAGURI
P.O-BHAKATI DUAR
Page No.# 146/409

DIST. -MAJULI
PIN- 785110

295: TIRTHA NATH SAIKIA
S/O-BHASI RAM SAIKIA
VILL-MEKHELI GAON
P.O. BONGAON
DIST -MAJULI
PIN- 785110

296: DHARMESWAR SAIKIA
S/O-KUSH RAM SAIKIA
VILL-BIHINPUR
P.O. TATAYA
DIST -MAJULI
PIN- 785106

297: NOREN CH.HAZARIKA
S/O-TOSESWAR HZARIKA
VILL-HAZARIKA GAON
P.O. HAZARIKA GAON
DIST -MAJULI
PIN- 78510

298: SASHIDHAR SAIKIA
S/O-BOGAI SAIKIA
VILL-MEKHELI GON
P.O. BONGAON
DIST -MAJULI
PIN- 785110

299: PRAFULLA PRAN MAHANTA
S/O-RAM CHANDRA MAHANTA
VILL-TATAYA
P.O. TATAYA
DIST -MAJULI
PIN- 785106

300: DIPEN BORAH
S/O-ROBIRAM BORAH
VILL-BORBIL
P.O.RATANPUR
DIST -MAJULI
PIN- 785105

301: LOHIT CHANDRA BORAH
S/O-CHANDIRAM BORAH
VILL-PANIKHATI
Page No.# 147/409

P.O.MOWAMARI
DIST -MAJULI
PIN- 785105

302: LAKHESWAR SAIKIA
S/O-BHOLARAM SAIKIA
VILL-TATAYA
P.O.TATAYA
DIST -MAJULI
PIN- 785106

303: AMRIT SAIKIA
S/O-BAPURAM SAIKIA
VILL-TATAYA
P.O.TATAYA
DIST -MAJULI
PIN- 785106

304: BUDURAM PAYENG
S/O-JAYGESWAR PAYENG
VILL- RANGACHAHI MISSING
P.O.NIKINIKHOWA
DIST -MAJULI
PIN- 785104

305: SWARNALATA MUDOI
S/O-DIGHALA MUDOI
VILL- GUWALGAON
P.O.GUWALGAON
DIST -MAJULI
PIN- 785104

306: DHIREN CH BARUAH
S/O- NITAI BARUAH
VILL- BHALUKMARA
P.O.GUWALGAON
DIST -MAJULI
PIN- 785104

307: DHARANI PATHAK
S/O- LATE. GHANAKANTA PATHAK
VILL- MURHANI
P.O.CHALCHALI
DIST -NAGAON
PIN- 782141
VERSUS

THE STATE OF ASSAM AND 4 ORS
Page No.# 148/409

REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (SECONDARY)
SACHIVALAYA
DISPUR
GUWAHATI-781006
ASSAM.

2:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-781019.
3:THE DY. SECRETARY TO THE GOVT. OF ASSAM

KAHILIPARA
GUWAHATI-781019.
4:THE DIRECTOR OF ACCOUNTS AND TREASURIES

GOVT. OF ASSAM
DISPUR
GUWAHATI-781006.
5:THE ADDL. CHIEF SECRETARY
TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCE DEPTT.
DISPUR
GUWAHATI-781006.
------------
Advocate for : MR S BORTHAKUR
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/2360/2022

CHITTARANJAN GOGOI AND 38 ORS.
S/O- LATE PANDU KR. GOGOI
R/O- KUKURAPUHIA
P.O. SASONI
PIN-786610
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT CHACHANI JAMMUNAMUKH HIGH SCHOOL
(AMALGAMATED).

2: LOKNATH GOGOI
S/O- LATE CHAKRADHAR GOGOI
R/O- KALIAPANI
Page No.# 149/409

NIRMOLIA
P.O. KALIAPANI
PIN-786610
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT KALIAPANI HIGH SCHOOL(AMALGAMATED).

3: DEBOJYOTI PHUKAN
S/O- LATE KHEMA PHUKAN
R/O- ASOMIA GAON
P.O. BALIMORA
PIN- 786610
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT ASOMIA GAON M.E. SCHOOL(AMALGAMATED).

4: DEBAJIT BORUAH
S/O- LATE RATNESWAR BORUAH
R/O- HALMARI
DHIGHOLIA
P.O. HALMARI
PIN-786610
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT RAJGARH RANGALI HIGH SCHOOL.

5: BIJOY BAILUNG
S/O- LATE HARIKANTA BAILUNG
R/O- DANGAR PATHER
P.O. PHULAMPUR
PIN-786010
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT BOKEL HIGH SCHOOL (AMALGAMATED).

6: BUTUL BARPATRA
S/O- LATE BALI BARPATRA
R/O- LAHOAL PATRA GAON
P.O. LAHOAL
PIN-786010
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT BOKEL HIGH SCHOOL(AMALGAMATED).

7: SURAJ KONWAR
S/O- BADAN CH. KONWAR
R/O- MIZMOIDUMIA
P.O. MOHANBARI
Page No.# 150/409

PIN-786012
ASSISTANT TEACHER AT DIKOM P.D. M.E. SCHOOL.

8: JATISH DUTTA
S/O- GULUK DUTTA
R/O- DHUPABOR MAIJAN GAON
P.O. CHETIA GAON
PIN- 786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT HATIALI SENIOR BASIC SCHOOL.

9: MRS. PURNIMA PHUKAN
D/O- LATE UMA PHUKAN
R/O- BOKPARA
KUCHIAKHANA GAON
P.O. LAHOAL
PIN- 786010
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT BOKPARA M.E. SCHOOL.

10: MRS. PRERONA CHETIA
C/O- ROBIN SAIKIA
R/O- GHUGULONI BORBAM
P.O. GARHPATHER
PIN- 786613
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT BONFUL HIGH SCHOOL.

11: MRS. PROTIKSHA CHANGMAI
C/O- PUNESWAR GOGOI
R/O- RANGCHALI GAON
P/O- RANGCHALI
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT TILOI NAGAR HIGH SCHOOL.

12: MRS APARNA CHETIA
C/O- JITEN BORAH
R/O- MORAN JAYA NAGAR
P.O. MORAN HAT
PIN-785670
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT TILOI NAGAR HIGH SCHOOL.
Page No.# 151/409

13: HIMANTA KALITA
S/O- NOGEN KALITA
R/O- BHALUKMORA VILL
P.O. PITHAGUTTI
RAJGARH PIN- 786611
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT NILMONI M.V. SCHOOL.

14: MRS. PORI GOGOI
C/O- ANANTA GOGOI
R/O- NIJMANKATTA
KUCHIA KHANA GAON
P.O. LAHOAL
PIN-786010
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT BOKEL HIGH SCHOOL(AMALGAMATED).

15: MRS. BULBULI MOUT
C/O- TANKESWAR MOUT
R/O- VIII NO. CHETIA GAON
P.O. CHETIA GAON
PIN-786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT HATIALI SR. BASIC SCHOOL.

16: MRS. JOYA SONOWAL
C/O- PRONAB SONOWAL
R/O- BALIJAN CHAIDING
P.O. CHABUA
PIN-786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT HATIALI SR. BASIC SCHOOL.

17: HARISH SAIKIA
C/O- KHANGIRAM SAIKIA
R/O- 16 NO. KAMALA BARI ROAD DULIAJAN
P.O. DULIAJAN
PIN-786602
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT MADHUTING M.E. SCHOOL.

18: MRS. SWAPNALI SAIKIA
C/O- LATE PADMA NATH SAIKIA
Page No.# 152/409

R/O- 15 NO. JALONI GRANT
P.O. DULIAJAN
PIN- 786602
DIST- DIBRUGARH
ASSAM
ASSSISTANT TEACHER AT DULIAJAN UCCHA BIDYALAYA
(AMALGAMATED).

19: SIMANTA BORUAH
C/O- LATE HEMA BORUAH
R/O- SILGRANT
P.O. SILGRANT
PIN-786621
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT HARI CHANDA M.E. SCHOOL.

20: MRS. REETA DAS
C/O- RANJAN HAZARIKA
R/O- CHIRANG CHAPARI
ATEICAL PRESS BYELANE
P.O. DIBRUGARH
PIN- 786001
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT PALTAN BAZAR M.E. SCHOOL.

21: SAHADEB DAS
S/O- LATE SACHINDRA DAS
R/O- DIGBOIMUKH
P.O.LILAPUR
PIN-786602
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT MERBIL CHACHANI M.V. SCHOOL.

22: MRS. BANANI SAIKIA
C/O- MUNINDA BARUAH
R/O- CHING CHAPORI
P.O. DIBRUGARH
PIN- 786001
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT CHOWLKHOWA M.E. SCHOOL.

23: DEBAJIT BORAH
C/O- MANIK BORAH
R/O- DOLONIKUR GAON
Page No.# 153/409

P.O. KHOWANG GHAT
PIN-785676
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT HALODHIBARI M.V. SCHOOL.

24: MONURANJAN GOHAIN
C/O- ANIL KR GOHAIN
R/O- WARD NO.4
NAHARKATIA
PIN-786610
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT MERBIL CHACHANI M.V. SCHOOL.

25: MRS. PURABI GOGOI
C/O- DIGANTA DOWARAH
R/O- BORRIGA MATH
P.O. DIBRUGARH
PIN- 786003
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT TANTIA HIGH SCHOOL(AMALGAMATED).

26: MRS. JUGAMAI GOSWAMI
C/O- MONDIP SHARMA
R/O- CHARING CHAPORI PATH
P.O. DIBRUGARH
PIN-786001
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT GRAHAM BAZAR BOYS HIGH SCHOOL
(AMALGAMATED).

27: MRS MINAKSHI GOHAIN
C/O- RONJAN CHANGMAI
R/O- KUMARNICHIGA
HIRANAGAR
KAKOTI PATH
P.O. RAJABHETA
PIN- 786008
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT SRI DURGAMANDIR HINDI M.E. SCHOOL.

28: SRI SONTOSH KUMAR BORUAH
S/O-LATE SUSHIL BORUAH
R/O- VILL- SEPON DEROLIGHAT
Page No.# 154/409

P.O. SEPON
PIN- 785613
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT TELIAPATHER M.V. SCHOOL.

29: SRI FIRUS SONOWAL
S/O- LATE BHUSHAN SONOWAL
R/O- BORHULI
KACHARI GAON
P.O. NA-DEOGHURIA
PIN-786103
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT SENCHUR M.V. SCHOOL.

30: SRI RANJIT CHETIA
S/O- LATE LALIT CHETIA
R/O- LUHALI
P.O. MATIAKHANA VIA- CHABUA
PIN-786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT NAKARI M.V. SCHOOL.

31: SRI DIMBESWAR GOGOI
S/O- LATE MULUK GOGOI
R/O- ALIYACHUK
P.O. KOTOHA
PIN-785676
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT KALAKHOWA CHARIALI M.V. SCHOOL.

32: MR. BONIT MAHANTA
S/O- BADAN CH. MAHANTA
R/O- B.V.F.C.L. COLONY
NAMRUP QTR. NO. 21/III/B
P.O. PAR BARPUR
PIN- 786623
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT KAMAR GAON M.E. SCHOOL.

33: MRS. BINU BAKATIAL
C/O- BINOD GOGOI
R/O- BVFC NAMRUP COLONY SECTOR- C
QTR. NO. 53
Page No.# 155/409

P.O. PARBARPUR
PIN- 786623
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT NAHARKATIA GOVT. MVS SCHOOL.

34: SRI MUKUT SAIKIA
C/O- LATE SURJYA SAIKIA
R/O- CHUNGICHAUK GAON
P.O. BISHMILE
PIN-786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT DODHIA M.E. SCHOOL.

35: SRI AJAY DAS
C/O- LATE BANINDAR KUMAR DAS
R/O- BAMUN GAON
P.O. LILAPUR
PIN- 786623
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT TELPAN RESERVE L.P. SCHOOL.

36: MRS. BABY BHAGAWATI
C/O- GOBIN BAHADUR CHETRY
R/O- DESAMKINER GAON
P.O. KONWARI GAON
PIN-786610
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT NAHARKATIA TOWN L.P. SCHOOL.

37: SRI CHIRONJIT GOHAIN
S/O- UTTAM GOHAIN
R/O- BHARALUA GAON
P.O. DINJOY (CHABUA)
PIN-786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT HATIALI SAHBONUA L.P. SCHOOL.

38: SRI GUNAKANTA BHUYAN
S/O- SIBO PROSAD BHUYAN
R/O- DINJOY SATRA
P.O. DINJOY (CHABUA)
PIN-786184
DIST- DIBRUGARH
Page No.# 156/409

ASSAM
ASSISTANT TEACHER AT LUHALI L.P. SCHOOL.

39: SRI DIBYANANDA SAIKIA
C/O- NIPEN SAIKIA
R/O- KODOMONI GAON
P.O. CHABUA
PIN-786184
DIST- DIBRUGARH
ASSAM
ASSISTANT TEACHER AT UDALUGURI L.P. SCHOOL.
VERSUS

THE STATE OF ASSAM AND 8 ORS.
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT. DISPUR
GUWAHATI-06

2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06
4:THE ADDITIONAL CHIEF SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06
5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19
6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19
7:DISTRICT ELEMENTARY EDUCATION OFFICER
DIBRUGARH
P.O AND DISTRICT- DIBRUGARH
PIN-786001
ASSAM
8:THE INSPECTOR OF SCHOOLS DIBRUGARH DISTRICT CIRCLE
P.O AND DISTRICT- DIBRUGARH
ASSAM
Page No.# 157/409

PIN-786001
9:THE DEPUTY INSPECTOR OF SCHOOLS
DIBRUGARH DISTRICT CIRCLE
P.O AND DISTRICT- DIBRUGARH
ASSAM
PIN-786001
------------
Advocate for : MR. S C BISWAS
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/8822/2019

MUMTAZ BEGUM CHOUDHURY
W/O- MAINUL HAQUE LASKAR
VILL. AND P.O. PURBO SUNAPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
PIN- 788155.

VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELE. EDUCATION
ASSAM
GHY.-6.

2:THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY.-06.
3:THE SECY.

FINANCE DEPTT. (BUDGET)
DISPUR
GHY.-06.
4:THE SECY.

PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY.-06.
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
Page No.# 158/409

KAHILIPARA
GHY.-19.
6:THE DIST. ELEMENTARY EDUCATION OFFICER
HAILAKANDI
DIST.- HAILAKANDI
ASSAM
PIN- 788151.
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/225/2020

BURHAN UDDIN LASKAR AND 4 ORS
S/O- LATE TAFAJUL ALI LASKAR
VILL- RANGPUR PART-V
P.O- RANGPUR SOUTH
DIST- HAILAKANDI
ASSAM
PIN- 788155

2: ABDUL AZIZ LASKAR
S/O- LATE ABDUL LATIF LASKAR
VILL- APPIN PART II
P.O- APPIN
DIST- HAILAKANDI
ASSAM
PIN- 788155

3: SABNAM BAHAR LASKAR
S/O- MOSAID ALI BARBHUIYA
VILL- RAJESWARPUR PART-III
P.O- AMALA
DIST- HAILAKANDI
ASSAM
PIN- 788155

4: ALTAF HUSSAIN LASKAR
S/O- HARUS ALI LASKAR
VILL- NARAINPUR PART-II
P.O- CHANDPUR (WEST)
DIST- HAILAKANDI
ASSAM
PIN- 788155
Page No.# 159/409

5: RAHANA BEGUM BARBHUIYA
W/O- AM MANZIR AHMED CHOUDHURY
R/O- WARD NO. 11
P.O RATANPUR ROAD NATIONAL MARKETING ROAD
DIST- HAILAKANDI
ASSAM
PIN- 788155
VERSUS

THE STATE OF ASSAM AND 3 ORS
TO BE REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF
ASSAM
EDUCATION (ELEMENTARY) DEPTT
DISPUR
GUWAHATI- 06

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 19
3:THE DEEO
HAILAKANDI
P.O AND DIST- HAILAKANDI
ASSAM
PIN- 788151
4:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
------------
Advocate for : MR. N HOQUE
Advocate for : SC
EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/4541/2022

GEETA CHETRY AND 18 ORS
D/O.- LATE BEDBAHADUR CHETRY

VILL- DONGIBIL
P.O.- DONGIBIL

DIST.- LAKHIMPUR
ASSAM.
ASSTT. TEACHER OF 499 NO. SOLMARI
Page No.# 160/409

L.P. SCHOOL

2: PUSPA HATIBARUAH
D/O.- LT. LAKHESWAR HATIBARUAH
VILL- BAHUPATHAR
P.O.- DULIAPATHAR

DISTRICT- LAKHIMPUR
ASSAM.
ASTT. TEACHER OF PUB-GHILAMARA M.E. SCHOOL.

3: MADAN BORA
SON OF BHULA BORA
VILL- KACHAJULI
P.O.- GABHARU TUNIJAN

DISTRICT- LAKHIMPUR
ASSAM.
ASTT. TEACHER OF BISHRAMPUR L.P. SCHOOL

4: PURNA KT. PEGU
S/O.- LT. KANDU PEGU

VILL. AND P.O. - NA-ALI

DISTRICT- LAKIMPUR
ASSAM.
HEAD MASTER OF 755 NO. GHAGARMUKH BALIGAON L.P. SCHOOL

5: BANI KT. PEGU
SON OF GIRIN PEGU
VILL- MAGURMARI
P.O.- KHAGA

DISTRICT- LAKHIMPUR
ASSAM.
HEAD TEACHER OF UJANI KOHA CHAPORI L.P. SCHOOL

6: SUKARNA PEGU
D/O- JETMAL PEGU
VILL- BORUNCHUK
P.O.- KUMBANGCHUK

DISTRICT- LAKHIMPUR
ASSAM.
HEAD TEACHER OF MUWAMARI L.P. SCHOOL

7: RAJIB BORI
Page No.# 161/409

SON OF LT. PHULESWARI BORI
VILL- DIKHOWMUKHIA
P.O.-KHANAJAN

DISTRICT-LAKHIMPUR
ASSAM.
HEAD TEACHER OF BARBAM PATHAR L.P. SCHOOL

8: MONDESWAR DOLEY
SON OF LT. NONDESWAR DOLEY
VILL- GAMCHUK
P.O.- ACHARAKATA BALIJAN
DISTRICT- LAKHIMPUR
ASSAM.
STT. TEACHER OF SIMALUGURI PURNIMA L.P. SCHOOL

9: MD. NAJIULLAH
SON OF RASIDULLAH
VILL- MAJARTIKA
P.O.- ANGARKHOWA

DISTRICT- LAKHIMPUR
ASSAM.
ASTT.TEACHER OF FARUKIA M.E. MADRASSA.

10: GONESH PHUKAN
SON OF BHUGARAM PHUKAN
VILL- AMGURI
P.O.- KHAGA

DISTRICT- LAKHIMPUR
ASSAM.
ASTT.TEACHER OF TELAHI SUBANSIRI HIGH SCHOOL

11: SUNIL DAS
SON OF DIPSON DAS
VILL- NAGAR GAON
P.O.-KUMBANG GAON
DISTRICT- LAKHIMPUR
ASSAM.
ASTT.TEACHER OF HASTINAPUR L.P. SCHOOL

12: RANJAN PAYENG
SON OF JAGESWAR PAYENG
VILL- CHALICHUK
P.O.- GHUNASUTI

DISTRICT- LAKHIMPUR
Page No.# 162/409

ASSAM.
ASTT. TEACHER OF BHETTALIMUKH L.P. SCHOOL

13: RAJIKA PAYENG
D/O OF LT. DHRUBA PAYENG

VILL- GHUNASUTI CHALICHUK

P.O.- GHUNASUTI
DIST- LAKHIMPUR
ASSAM.
ASTT. TEACHER OF KHAMANMUKH MOYANGIA L.P. SCHOOL

14: PADMA TAID
D/O- LT. KALURAM TAID
VILL- MAJ BORKHA
P.O.- BORKHAMUKH

DISTRICT- LAKHIMPUR
ASSAM.
ASTT. TEACHER OF BHATIKHANDA ALIMUR L.P. SCHOOL

15: MANUJ KAMAN
S/O- ANDUK KAMAN
VILL.- BALICHAPORI
P.O.- BOGUM

DIST- LAKHIMPUR
ASSAM.
ASTT. TEACHER OF ALIMUR BANCHIRAM CHUK L.P. SCHOOL

16: DHIREN DOLEY
SON OF HEMKANTA
P.O.- MOUKHUWA

DISTRICT- LAKHIMPUR
ASSAM.
ASTT. TEACHER OF NAKUROIGURI L.P. SCHOOL.

17: JUGA PRAVA DEKA
DAUGHTER OF LATE GIRISH DEKA
VILL- WARD NO.3
NAKORI

P.O. AND P.S.- NORTH LAKHIMPUR
ASSAM.
ASTT. TEACHER OF SOMDIRI BANTOW L.P. SCHOOL.
Page No.# 163/409

18: PUSPANJALI GOGOI
DAUGHTER OF LATE RUHITESWAR GOGOI
VILL- MOIDAMIA
P.O.- MOIDAMIA

P.S.- NORTH LAKHIMPUR

DISTRICT- LAKHIMPUR
ASSAM.
ASSTT. TEACHER OF BADHAKARA M.E. SCHOOL.

19: BIJUMONI SAIKIA
WIFE OF
RI PRASANTA KR. BHUYAN
VILL- PANBARI MAJGAON

P.O.- PANBARI MAJGAON

P.O.- PANBARI
P.S.-NARAYANPUR

DISTRICT- LAKHIMPUR
ASSAM.
ASSTT. TEACHER OF PANBARI M.E. SCHOOL.
VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION ( ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI- 6.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE ADDITIONAL CHIEF SECRETARY
GOVERNMENT OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
4:THE COMMISSIONER AND SECRETARY
GOVERNMENT OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
Page No.# 164/409

LAKIMPUR
ASSAM
PIN- 784001
------------
Advocate for : MR. N BORAH
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/2258/2022

ABDUL MALEK AND 29 ORS.
S/O- ABUL HUSSAIN
R/O- MANDALPARA
P.O. GHANSIMULI
PIN- 784115
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT BAHABARI M.E.M.

2: ZAKIR HUSSAIN
S/O- CHAND MIAH
R/O- ALIKASH
P.O. GHANSIMULI
PIN- 784115
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT SIALMARI HIGH SCHOOL (AMALGAMATED).

3: EKRAM HUSSAIN
S/O- ABDUL KUDDUSH
R/O- BAHABARI
P.O. KHARUPETIA
PIN- 784115
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT BAHABARI M.E.M.

4: MAMTAZ BEGUM
D/O- NURUL ISLAM
R/O- BAHABARI
P.O. KHARUPETIA
PIN-784115
DIST.DARRANG
ASSAM
ASSISTANT TEACHER AT BAHABARI M.E.M.
Page No.# 165/409

5: PRADIP BISWAS
S/O- LATE SHYAM CH. BISWAS
R/O- PANBARI ROAD
W.NO. 10
P.O. KHARUPETIA
PIN-784115
DIST- DARRANG (ASSAM)
ASSISTANT TEACHER AT THAKURPATTY L.P. SCHOOL (KHARUPETIA).

6: ALI HUSSAIN

S/O- AZIZUL HOQUE
R/O- ALIKASH
P.O. GHANSIMULI
PIN-784115
DIST- DARRANG
ASSAM
ASSISTANT TEACHER AT KAMARPARA M.S. MADRASSA.

7: MAHMUDA BEGUM
D/O- PIAR ALI
R/O- SILBORI
P.O. SILBORI
PIN-784114
DIST- DARRANG
ASSAM
ASSISTANT TEACHER AT SIRAJUL HOQUE HIGH
SCHOOL(AMALGAMATED).

8: AULAD HUSSAIN
S/O- MUSARAF HUSSAIN
R/O- KONAKATAPARA
P.O. DALGAON
PIN- 784116
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT KHARUPETIA TOEN HINDI M.E. SCHOOL.

9: HAMIDUR RAHMAN
S/O- ABDUR ROUF KHALIFA
R/O- KOPATI GAON
P.O. SILBORI
PIN- 784114
DIST.DARRANG
ASSAM
HEAD MASTER AT NO. 3 KACAHRI VET TOP L.P. SCHOOL.

10: IBRAHIM ALI
Page No.# 166/409

S/O- ALI AKBAR
R/O- NAGAJAN
P.O. KHARUPETIA
PIN-784115
DIST- DARRANG
ASSAM
ASSISTANT TEACHER AT KHARUPETIA ADARSH HINDI M.E. SCHOOL.

11: ABDUS SAMAD
S/O- BUDU SHEIKH
R/O- MADHUPUR
P.O. LALPOOL
PIN-784514
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT DAKHIN NIZ BARUAJHAR L.P. SCHOOL.

12: ABDUL KALAM AZAD
S/O- AHMED ALI
R/O- ALISINGA JANGAL
P.O. LALPOOL
PIN- 784514
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT KALYAN BARUAJHAR L.P. SCHOOL.

13: EUSUF ALI

S/O- LATE ABDUL HAMID
R/O- NADIRMUKH
P.O. KHARUPETIA
PIN- 784115
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT BECHIMARI H.S. SCHOOL (AMALGAMATED).

14: NAZLEEN BEGUM
D/O- LATE ARAB ALI
R/O- DALGAON
P.O. DALGAON
PIN- 784116
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT CHAKARA BASTI M. E. M.

15: SALEHA KHATUN
W/O- MD. IBRAHIM ALI
R/O- KHETACHAR
Page No.# 167/409

P.O. KHARUPETIA
PIN-784115
DIST. DARRANG
ASSAM
HEAD MASTER AT NO.2 ARIMARI L.P. SCHOOL.

16: ABDUL HAI

S/O- ABDUL HUSSAIN
R/O- NAGAJAN
P.O. KHARUPETIA
PIN- 784115
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT 52 NO. BAGICHA KASH L.P. SCHOOL.

17: MD. MUBARAK ALI

S/O- MD. RAJAB ALI
R/O- BORANGABARI
P.O. JANGALPARA
PIN- 784116
DIST. DARRANG
ASSAM
HEAD MASTER AT NO.2 MAGURMARI M.V.S
BORANGABARI LP. SCHOOL.

18: ISLAM UDDIN
S/O- ABDUL SEIKH
R/O- GHANSIMULI
P.O. GHANSIMULI
PIN- 784115
DIST. DARRANG
ASSAM
HEAD MASTER AT KHAKJANI L.P. SCHOOL.

19: SAILEN CHANDRA GHOSH

S/O- LATE SURESH CHANDRA GHOSH
R/O- BALAGARAH
P.O. KHARUPETIA
PIN-784115
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT TAPOBAN M. E. SCHOOL.

20: MD. IMDADUL ISLAM
S/O- ABUL HUSSAIN
Page No.# 168/409

R/O- BARUAJHAR
P.O. JANGALPARA
PIN- 784116
DIST. DARRANG
ASSAM
HEAD MASTER AT ULUBARI L.P. SCHOOL.

21: KRISHNA KANTA MAJUMDAR

S/O- LATE JAGADISH CHANDRA MAJUMDAR
R/O- DALGAON
P.O. DALGAON
PIN-784116
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT DONGPARA L.P. SCHOOL.

22: AJMALA BEGUM
W/O- HATEM UDDIN AHMED
R/O- GADAIJHAR
P.O. DALGAON
PIN-784116
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT KHETASWAR L.P. SCHOOL.

23: MD. MUSA ALI
S/O- MOKJER ALI
R/O- KONAKATAPARA
P.O. DALGAON
PIN-784116
DIST. DARRANG
ASSAM
HEAD MASTER AT KONAKATAPARA L.P. SCHOOL.

24: KABAJ ALI
S/O- SHAHAB ALI
R/O- ISLAMPUR
P.O. DALGAON
PIN-784116
DIST. DARRANG
ASSAM
HEAD MASTER AT NC BAGHMARI L.P. SCHOOL.

25: MD. KISMAT ALI
S/O- LATE AZIZUL HOQUE
R/O- BARUAJHAR
P.O. BECHIMARI
Page No.# 169/409

PIN- 784114
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT CHANDPUR L.P. SCHOOL.

26: MD. ASHRAFUL ISLAM
S/O- LATE MD. ABUL KASSEM
R/O- CHAKARA BASTI
P.O. CHAKARABASTI
PIN-784116. DIST. DARRANG
ASSAM
HEAD MASTER AT KHAIRAKATA TAKIMARI L.P. SCHOOL.

27: ABDUL MAZID
S/O- AMIRUDDIN
R/O- NO. 5 BARUAJHAR
P.O. CHAKARABASTI
PIN- 784116
DIST. DARRANG
ASSAM
ASSISTANT TEACHER AT BECHIMARI H.S. SCHOOL (AMALGAMTED).

28: SURUJ ALI

S/O- LATE JAINAL ABDIN
R/O- SILBORI
P.O. SILBORI
PIN- 784113
DIST. DARRANG
ASSAM
HEAD MASTER AT NO.3 KACHARI VETI TOP L.P. SCHOOL.

29: SEKANDAR ALI

S/O- SAHAR ALI
R/O- NALBARI
P.O. SILBORI
PIN-784113
DIST. DARRANG
ASSAM
HEAD MASTER AT NALBARI L.P. SCHOOL.

30: SAHIDUL ISLAM
S/O- NUR MAHAMOD
R/O- CHUKABAHI
P.O. DAIPAM
PIN- 784514
DIST. DARRANG
Page No.# 170/409

ASSAM
HEAD MASTER AT 789 NO. CHITALKATI L. P. SCHOOL.
VERSUS

THE STATE OF ASSAM AND 8 ORS.
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT. DISPUR
GUWAHATI-06
4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06
5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM

KAHILIPARA
GUWAHATI-19.
6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19.
7:DISTRICT ELEMENTARY EDUCATION OFFICER

DARRANG
P.O AND DISTRICT- DARRANG
PIN-784529
ASSAM.
8:THE INSPECTOR OF SCHOOLS DARRANG DISTRICT CIRCLE
P.O AND DISTRICT- DARRANG
ASSAM
PIN-784529.
9:THE DEPUTY INSPECTOR OF SCHOOLS

DARRANG DISTRICT CIRCLE
Page No.# 171/409

P.O AND DISTRICT- DARRANG
ASSAM
PIN-784529.
------------
Advocate for : MR D BANIA
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/438/2022

SANTA SEN GUPTA
W/O ASHIM SEN GUPTA

RESIDENT OF NORTH BONGAIGAON (BOC) GATE BONGAIGAON
PO AND DIST BONGAIGAON
ASSAM 783380

VERSUS

THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI 06

2:THE DIRECTOOR OF ELEMENTARY EDUCATION

ASSAM KAHILIPARA
GUWAHATI 19
3:THE DIRECTOR OF PENSION

BANPHOOL NAGAR
BASISTHPUR
GUWAHATI
781006
4:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI 06
5:THE TREASURY OFFICER

BONGAIGAON DISTRICT
------------
Page No.# 172/409

Advocate for : MR. S K DAS
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/7416/2017

KABITA SAIKIA
W/O. LAKHI SAIKIA
R/O. VILL. BORTHEKERABARI
P.O. HOWAJAN
DIST. LAKHIMPUR
ASSAM.

VERSUS

THE STATE OF ASSAM and 4 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
EDUCATION ELEMENTARY DEPTT.
DISPUR
GUWAHATI-6.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM

KAHILIPARA
GUWAHATI-19.
3:THE DEPUTY INSPECTOR OF SCHOOLS
NORTH LAKHIMPUR

ASSAM.
4:THE DIRECTOR OF PENSION

HOUSEFED COMPLEX
GUWAHATI
ASSAM.
5:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
------------
Advocate for : MR.I ALAM
Advocate for : appearing for THE STATE OF ASSAM and 4 ORS.
Page No.# 173/409

Linked Case : WP(C)/5086/2021

PRANJAL PEGU AND 6 ORS
S/O- LT. PHULSON PEGU
R/O- DAKHIN CHAPARI
P.O. GOBINDAPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 784161 (WORKING AS ASSTT. TEACHER IN BONGALMORA H.S.
SCHOOL)

2: ABU BAKKAR SIDDIQUE
S/O- LT. INTAZ ALI
R/O- KUTUBPUR
P.O. KUTUBPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 784161 (WORKING AS ASSTT. TEACHER IN BONGALMORA H.S.
SCHOOL)

3: KHAGEN PEGU
S/O- LT. SUNESWAR PEGU
R/O- KACHUTALI
P.O. KACHUTALI
DIST.- LAKHIMPUR
ASSAM
PIN- 784161 (WORKING AS ASSTT. TEACHER IN MORI DIKRONG H.S.
SCHOOL)

4: PULIN DOLEY
S/O- LT. PADMESWAR DOLEY
R/O- DAKHIN CHAPARI
P.O. GOBINDAPUR
DIST.- LAKHIMPUR
ASSAM
PIN- 784161 (WORKING AS ASSTT. TEACHER IN JUGISUTI HIGH SCHOOL)

5: NIZARA DOLEY
D/O- BISWANATH DOLEY
R/O- ALIMUR DANGSHARA GAON
P.O. DHAKUAKHANA
DIST.- LAKHIMPUR
ASSAM
PIN- 784161 (WORKING AS ASSTT. TEACHER IN ALL ASSAM MIRI H.S.
SCHOOL)

6: KIRAN PEGU
Page No.# 174/409

S/O- ALIBOR PEGU
R/O- DHITAIPUKHURI
P.O. DHITAIPUKHURI
DIST.- SIVASAGAR
ASSAM
PIN- 785685 (WORKING AS CRAFT TEACHER IN DHITAIPUKHURI HIGH
SCHOOL)

7: NAMANJALI BARUAH
W/O- JIBAN BARUAH
R/O- NOWBOICHA
P.O. NOWBOICHA
DIST.- LAKHIMPUR
ASSAM
(WORKING AS ASSTT. TEACHER IN KANAKLATA MODEL GIRLS HIGH
SCHOOL)
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GHY-6

2:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT.
DISPUR
GHY-6
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
4:THE INSPECTOR OF SCHOOLS
LAKHIMPUR DISTRICT CIRCLE
DIST.- LAKHIMPUR
ASSAM
5:THE INSPECTOR OF SCHOOLS
SIVASAGAR DISTRICT CIRCLE
DIST.- SIVASAGAR
ASSAM
------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/5082/2021
Page No.# 175/409

DINENDRA BRAHMA AND 9 ORS
S/O- LATE LAKENDRA NATH BRAHMA

P.O- BASBARI
VILL- PAGLIJHORA PT-II
DIST- KOKRAJHAR
P.S- KAZIGAON
PIN NO.- 783337
ASSISTANT TEACHER OF LANGKHARGURI L.P SCHOOL.

2: LACHIT BASUMATARY

S/O- LAHENDRA BASUMATARY
P.O- HANCHARA
VILL- NO.2 CHARAGAON
DIST- CHIRANG
P.S- BIJNI
PIN NO.- 783390
ASSISTANT TEACHER OF KHERAISALI L.P SCHOOL
BLOCK- BOROBAZAR.

3: PHULEN BASUMATARY

S/O- LATE ANANDA BASUMATARY

P.O- JHARBISH PARI
VILL- KHAYERGURI
DIST- CHIRANG
P.S- BIJNI
PIN NO.- 783390
ASSISTANT TEACHER OF 539 NO. BATABARI L.P SCHOOL
BLOCK- BOROBAZAR.

4: LAKEN GOYARY
S/O- LATE BERGO RAM GOYARY

P.O- SILIKHAGURI
VILL- NO.1 LARKGAON (WEST)
DIST- CHIRANG
P.S- BIJNI
PIN NO.- 783390
ASSISTANT TEACHER OF 228 NO. LARKGAON L.P SCHOOL
BLOCK- BOROBAZAR.

5: UTTAM CH. KHERKATARY
S/O- LATE MANIRAM KHERKATARY
P.O- PANBARI
Page No.# 176/409

VILL- NO. 2 BWRICHAURANG
DIST- CHIRANG
P.S- PANBARI
PIN NO.- 783391
ASSISTANT TEACHER OF 1010 NO. BHATARMARI L.P SCHOOL
BLOCK- BOROBAZAR

6: DAMAYANTI BRAHMA
W/O- SURESH DAIMARY
P.O- PANBARI
VILL- BHATOPARA
DIST- CHIRANG
P.S- BIJNI
PIN NO.- 783391
ASSISTANT TEACHER OF 285 NO. BHATOPARA L.P SCHOOL
BLOCK- BOROBAZAR.

7: DAMANI DAIMARY

W/O- MILON GAYARY
P.O- PANBARI
VILL- UTTAR BURIKHAMAR
DIST- CHIRANG
P.S- BIJNI
PIN NO.- 783391
ASSISTANT TEACHER OF 126 NO. UTTAR BURIKHAMAR L.P SCHOOL
BLOCK- BOROBAZAR.

8: BABULAL GAYARY
S/O- LATE BALEN GAYARY
AGED ABOUT- 51
P.O- BAGORGAON
VILL- 2 NO. DEWANPARA
DIST- CHIRANG
PIN - 783390
ASSISTANT TEACHER OF 539 NO. BATABARI L.P SCHOOL
BLOCK- BOROBAZAR.

9: RAMEN BASUMATARY
S/O- LATE LALIT BASUMATARY

P.O- SILIKHAGURI
VILL- ANDHARGAON
DIST- CHIRANG
PIN - 783390
ASSISTANT TEACHER OF 334 NO. DAHA CHAURANG L.P SCHOOL
BLOCK- BOROBAZAR.
Page No.# 177/409

10: BHABEN GAYARY
S/O- LATE BEROGARAN GAYARY
P.O- SILIKHAGURI
VILL- KHUNDASBARI
DIST- CHIRANG
P.S- BIJNI
PIN NO.- 783390
ASSISTANT TEACHER OF 631 NO. BAORAIBARI L.P SCHOOL
BLOCK- BOROBAZAR.
VERSUS

THE STATE OF ASSAM AND 6 ORS
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
ELEMENTARY EDUCATION
DISPUR
GUWAHATI-781006.

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT. DISPUR
GUWAHATI-06
3:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06
4:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA
GUWAHATI-19
5:THE BODOLAND TERRITORIAL REGION REPRESENTED BY ITS

THE PRINCIPAL SECRETARY
KOKRAJHAR
P.O AND DISTRICT- KOKRAJHAR
PIN-783370
ASSAM
6:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL REGION
KOKRAJHAR
P.O AND DISTRICT- KOKRAJHAR
PIN-783370
ASSAM
7:THE DEPUTY INSPECTOR OF SCHOOLS
Page No.# 178/409

CHIRANG
KAJALGAON P.O AND DISTRICT- CHIRANG
PIN-783373
ASSAM
------------
Advocate for : MR B D DAS
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/5368/2022

DIPALI CHOUDHURY
W/O- SRI RUDRASINGH CHOUDHURY

RESIDENT OF VILL- BARBANG (CHOUDHURY PARA)

P.O.- BARBANG

P.S.- PATACHARKUCHI

DIST.- BAJALI (NOW)
ASSAM.
PIN- 781325.

VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE COMMISSIONER AND THE SECRETARY TO THE
GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCE DEPTT.
ASSAM
DISPUR
GUWAHATI-6.
3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
ASSAM
DISPUR
GUWAHATI-6.
4:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
Page No.# 179/409

KAHILIPARA
GUWAHATI-19.
5:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI-6.
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
BAREPTA
DIST.- BARPETA ( ASSAM)
PIN- 781301.
7:THE DEPUTY INSPECTOR OF SCHOOLS
BAJALI SUB-DIVISION
PATHSALA
DIST.- BAJALI (NOW)
ASSAM
PIN- 781325.
8:THE TREASURY OFFICER
PATHSALA TREASURY
PATHSALA

DIST.- BAJALI (NOW)
ASSAM

PIN- 781325.
------------
Advocate for : MR. K R PATGIRI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/947/2022

SMTI. DIPIKA TALUKDAR AND ANR
D/O THIRESWAR DAS
VILL- METUAKUCHI
P.O.-BARPETA
P.S.-BARPETA
DIST- BARPETA
ASSAM

2: MUSTAFA KAMAL
S/O LATE BHOGI SHEK
VILL- ISLAMPUR
P.O.-DALGAON
P.S.-DALGAON
DIST- DARRANG
Page No.# 180/409

ASSAM
VERSUS

THE STATE OF ASSAM AND 5 ORS
TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
3:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
4:THE ACCOUNTANT GENERAL
ASSAM
GUWAHATI
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
BARPETA
P.O.-BARPETA
P.S.-BARPETA
DIST-BARPETA
ASSAM
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
DARRANG
P.O.-DALGAON
P.S.-DALGAON
DIST-DARRANG
ASSAM
------------
Advocate for : MR. A M BARBHUIYA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/6627/2021

KANAK CH DEKA AND 2 ORS
S/O SUKLASWAR DEKA
R/O DHEKIPARA
P.O. DHEKIPARA
DIST. DARRANG
Page No.# 181/409

ASSAM
PIN-784145
(WORKING AS ASSISTANT TEACHER IN KARCHARIDAL HIGH SCHOOL)

2: PRATUL SARMA
S/O MAKI NATH SARMA
R/O GOPALPUK
P.O. SIPAJHAR
DIST. DARRANG
ASSAM
PIN-784145
(WORKING AS ASSISTANT TEACHER IN DAHI GIRLS HIGH SCHOOL)

3: KUL BAHADUR CHETRY
S/O LATE PREM BAHADUR CHETRY
R/O BARNAGAON
P.O. BARNAGAON
DIST. UDALGURI
ASSAM
PIN-784509
(WORKING AS ASSISTANT TEACHER IN BACHIMARI H.S. SCHOOL)
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT
DISPUR
GUWAHATI-6.

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT
DISPUR
GUWAHATI-6.
3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
4:THE INSPECTOR OF SCHOOLS

DARRANG DISTRICT CIRCLE

DIST. DARRANG
ASSAM
5:THE INSPECTOR OF SCHOOL
Page No.# 182/409

UDALGURI DISTRICT CIRCLE
DISTRICT- UDALGURI
ASSAM
------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/336/2018

ANWAR UDDIN MAZARBHUIYA
S/O HAJI SANAHAR ALI MAZARBHUIYA
R/O VILL- BOALIPAR PART-II

P.O. BOALIPAR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER
OF KALINAGAR SR. BASIC SCHOOL

2: KUTUBUDDIN MAZUMDAR
S/O LT. ATAUR RAHMAN MAZUMDAR
R/O VILL- BARNAGED
P.O. BARNAGED
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF UTTAR NARAINPUR PUBLIC ME SCHOOL

3: TAYABUR RAHMAN LASKAR
S/O ABDUL HAQUE LASKAR
R/O VILL- BATIRKUPA
P.O. BATIRKUPA
P.S. AND DIST. HAILAKANDI
ASSTT. TEACHER OF HAZI JULAP RAJA MEM SCHOOL

4: FORIZUDDIN LASKAR
S/O JONAB ALI LASKAR
R/O VILL- BHATIRKUPA
P.O. BHATIRKUPA
P.S. AND DIST. HAILAKANDI
ASSTT. TEACHER OF 419 SAFAR ALI L.P. SCHOOL

5: NURUL HAQUE CHOUDHURY
S/O LT. MOZMON ALI CHOUDHURY
Page No.# 183/409

R/O VILL- BOALIPAR PART-V

P.O. BOALIPAR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF DHOLAI H.C. M.V. SCHOOL

6: NURUL ISLAM BARBHUIYA
S/O LT. ARJID ALI BARBHUIYA
R/O VILL- MOHANPUR
P.O. MOHANPUR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM

7: MD NIZAMUDDIN MAZUMDAR
S/O MD. ABDUL KHALIQUE MAZUMDAR
R/O VILL- PURBASONAPUR
P.O. RATANAPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF RATANPUR ME SCHOOL

8: KAZI RAYHAN UDDIN
S/O KAZI MOTIUR RAHMAN
R/O VILL- BHATINPURA
P.O. BHATINPURA
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF BHATIRKUPA M.E. SCHOOL

9: RAFIQUE UDDIN LASKAR
S/O ALI AHMED LASKAR
R/O VILL- BALIRKUPA
P.O. BALIRKUPA
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER SARASPUR MEM SCHOOL

10: CHAMPA KHANOM LASKAR
S/O SAMSUDDIN LASKAR
R/O VILL- NIMAI CHANDRAPUR
P.O. NITYANANDAPUR
P.S. HAILAKANDI
Page No.# 184/409

DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER 75 NIMAICHANPUR L.P. SCHOOL

11: IMDADUR RAHMAN LASKAR
S/O ABUL SATTAR LASKAR
R/O VILL- BTIRKUPA
P.O. BATIRKUPA
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 322 DIMAMUKH L.P. SCHOOL

12: SUNAB ALI BARBHUIYA
S/O M. UDDIN BARBHUIYA
VILL- NARAINPUR-II
P.O. NARAINPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 107 SAIBUTTAR L.P. SCHOOL

13: HAIDAR HUSSAIN BARBHUIYA
S/O MD ASHABUDDIN BARBHUIYA
R/O VILL- MATIJURI
P.O. MATIJURI
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF MUKAMTILLA L.P. SCHOOL

14: HENA BEGUM LASKAR
D/O LT. SAJID RAJA LASKAR
R/OVILL- BOALIPAR-1
P.O. BOALIPAR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 587 NO. PACHATILLA L.P. SCHOOL

15: ZAKIR HUSSAIN LASKAR
S/O ABDUL LATIF LASKAR
R/O VILL- APPIN -II
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF PAHARGAON AZIMIA M.E. SCHOOL
Page No.# 185/409

16: ABDUL HUSSAIN LASKAR
S/OMD. ALAUDDIN LASKAR
R/O VILL- VILL AND P.O. NARAINPUR PT.V

P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF JANAMANGAL SR BASIC SCHOOL

17: SALEH AHMED BARBHUIYA
S/O GIYAS UDDIN BARBHUIYA
VILL- BRAJAPUR-III
P.O. BRJPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 19 DAKHIN MOHANPUR L.P. SCHOOL

18: ATAUR RAHMAN LASKAR
S/O LT. TAFAZUL ALI LASKAR
R/O VILL- RONGPUR NORTH P.O. RONGPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 69 NORTH NITYANANDAPUR L.P. SCHOOL

19: SOROFUDDIN LASKAR
S/O LT. MUJAMIL ALI LASKARR/O VILL- BARNAGAD
P.O. BARNAGAD
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 425 KUNAGRAM L.P. SCHOOL

20: ABDUR RAZZAK BARBHUYAN
S/O LT. JALAL UDDIN BARBHUIYA
VILL- BARNAGAD ALGAPUR
P.O. ALGAPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF NORTH MOHANPUR
GOVT. JR. BASIC SCHOOL.

21: BAHARUDDIN CHOUDHURY
S/O LT. AKADES ALI CHOUDHURY
R/O VILL AND P.O. ALGAPUR
P.S. HAILAKANDI
Page No.# 186/409

DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF CHANDIPUR M.E. SCHOOL

22: FAKRUIL ISLAM LASKAR
S/O ABDULLA MIA LASKAR
P.O. KALIBARI BAZAR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 173 DHOLIDHAR L.P. SCHOOL

23: ABU SAYED LASKAR
S/O HARUN RASHID LASKAR
R/O VILL- TUPKHANA
P.O. NARAINPUR
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 705 NO.KANCHANPUR L.P. SCHOOL

24: NURUL ISLAM MAZUMDER
S/O HABIBUR RAHMAN MAZUMDER
R/O VILL- BARNAGAD
P.O. KALIBARI BAZAR
P.S. ALGAPUR
DIST. HAILAKANDI
ASSAM
ASSTT. TEACHER OF 558 NO. SWARUPRAM L.P. SCHOOL
VERSUS

THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM KAHILIPARA
GUWAHATI-19
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
ASSAM
4:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT
DISPUR
Page No.# 187/409

GUWAHATI-6
------------
Advocate for : MRS. K DEVI
Advocate for : SC
EDU appearing for THE STATE OF ASSAM

Linked Case : WP(C)/8911/2019

NAZRUL ISLAM LASKAR
S/O- LT MUBESSIN ALI LASKAR
VILL- BOALIPAR PART-III
P.O. BOALIPAR BAZAR
P.S. HAILAKANDI
DIST- HAILAKANDI
ASSAM
PIN- 788155

VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELEMENTARY EDUCATION
ASSAM
DISPUR
GHY-6

2:THE CHIEF SECY. TO THE GOVT. OF ASSAM
DISPUR
GHY-6
3:THE SECRETARY
FINANCE DEPTT. (BUDGET) DISPUR
GHY-6
4:THE SECRETARY
PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY-6
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
DIST- HAILAKANDI
Page No.# 188/409

ASSAM
PIN- 788151
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/6893/2021

KHIREN MAHANTA
S/O LATE HIRA MAHANTA
RESIDENT OF LOMATI

PO DIGARU

PS SONAPUR
DIST KAMRUP ASSAM
782401
WORKING AS ASSISTANT TEACHER IN DIMORIA HIGH SCHOOL

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
DISPUR GUWAHATI 06

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARMTENT
DISPUR GUWAHATI 06
3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI 19
4:THE INSPECTOR OF SCHOOLS

KAMRUP DISTRICT CIRCLE
DIST KAMRUP ASSAM
------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS
Page No.# 189/409

Linked Case : WP(C)/5679/2021

MAHANANDA TALUKDAR
S/O- LT. UBHESWAR TALUKDAR
R/O- DURAMARI
P.O. SORBHAG
DIST.- BARPETA
ASSAM
PIN- 781317 (WORKING AS LOWER DIVISIONAL ASSTT. IN RUPOSI HIGH
SCHOOL)

VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT.
DISPUR
GHY-6
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
4:THE DY. DIRECTOR SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
5:THE INSPECTOR OF SCHOOLS
BARPETA
DIST.- BARPETA
ASSAM
------------
Advocate for : MRS K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/4902/2021
Page No.# 190/409

RAMENDRA NATH ROY AND 61 ORS
S/O- LATE RANJIT KR. ROY
VILL- GAURIPUR
WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM
PIN- 783331
ASSISTANT TEACHER
GAURIPUR U.M BIDYALAYA M.E SCHOOL
DEPUTY INSPECTOR OF SCHOOLS DHUBRI.

2: KAMAL CHANDRA ROY
S/O- LATE HALESWAR ROY
VILL- SUKHATIKHATA
P.O -RUPSI

DISTRICT- DHUBRI
ASSAM
PIN- 783331
ASSISTANT TEACHER
SAHEBGANJ HIGH SCHOOL (AMALGAMATED) INSPECTOR OF SCHOOL
DHUBRI.

3: GOLAP UDDIN ALI SK.
S/O- OSMAN ALI SK.
VILL AND P.O- DEBOTTAR HASDAHA PT VI

P.S -GAURIPUR
DISTRICT- DHUBRI ASSAM
PIN- 783334
ASSISTANT TEACHER
KACHARIHAT M.E SCHOOL
DHUBRI.

4: DULAL CH. ROY
S/O- BROJOMOHAN ROY
VILL- GAURIPUR
WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM
PIN- 783331
ASSISTANT TEACHER
PAGLAHAT M.V SCHOOL
BLOCK- AGOMONI.
Page No.# 191/409

5: MONOWAR HUSSAIN
S/O- SHANESH ALI
VILL- JHAGRARPAR(NEAR CIVIL HOSPITAL)

P.O -JHAGRARPAR

DISTRICT- DHUBRI
ASSAM
PIN- 783325
ASSISTANT TEACHER
GAURIPUR U.M BIDYALAYA M.E SCHOOL
DEPUTY INSPECTOR OF SCHOOLS DHUBRI.

6: PRASANTA DUTTA CHOUDHURY
S/O- LATE SUKUMAR DUTTA CHOUDHURY
VILL- GAURIPUR
WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM
PIN- 783331
ASSISTANT TEACHER
MADHUSOULMARI DARULUMM M.E MADRASSA
BLOCK (EDUCATIONAL)- GAURIPUR.

7: ANKITA ROY
C/O- PRASANATA DUTTA CHOUDHURY
VILL- GAURIPUR
WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM
PIN- 783331
ASSISTANT TEACHER
CHINMAYEE GIRLS HIGH SCHOOL
INSPECTOR OF SCHOOLS DHUBRI

8: KSHITISH KUMAR ROY
S/O- LATE SARBESWAR ROY
VILL- LALKURA
PT-1

P.O- SAHEBGANJ P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM
Page No.# 192/409

PIN- 783331
ASSISTANT TEACHER
CHAPGARH H.F.M
ACADEMY (AMALGAMATED) INSPECTOR OF SCHOOLS DHUBRI

9: DHANANJOY CHAKRABARTHY
S/O- NANI GOPAL CHAKRABORTY
VILL- GAURIPUR
WARD NO.3

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM
PIN- 783331
ASSISTANT TEACHER
LAKHIMARI M.E SCHOOL
BEEO- GOLAKGANJ.

10: BIDYUT KUMAR DEY
S/O- LATE BINOY KUMAR DEY
VILL- GAURIPUR
WARD NO.2

P.O -GAURIPUR
DISTRICT- DHUBRI
ASSAM
PIN- 783331
ASSISTANT TEACHER H.M.J MADRASSA
ASHARIKANDI BEEO- GAURIPUR.

11: MADHAB DEB CHOUDHURY
S/O- LATE JAGADISH CHANDRA CHOUDHURY
VILL- GAURIPUR
WARD NO.2
P.O -GAURIPUR
DISTRICT- DHUBRI ASSAM
PIN- 783331
ASSISTANT TEACHER
DIHIDARPARA M.V SCHOOL
GAURIPUR
DEPUTY INSPECTOR OF SCHOOL
DHUBRI.

12: RAMENDRA NATH ROY
S/O- LATE PURNA CH. ROY
VILL- DUKHI- SUKHI
PT-1
P.O -MOTERJHAR
Page No.# 193/409

PIN- 783334
DISTRICT- KOKRAJHAR (BTR) ASSAM

ASSISTANT TEACHER MAJERALGA
SIMULTOLA M.E MADRASSA
BLOCK- BEEO- GAURIPUR
DHUBRI

13: KALPANA RANI DEBNATH
C/O- JAYANTA KUMAR NATH
VILL- DUKHI- SUKHI
PT-1
P.O -GAURIPUR
WARD NO.3
DISTRICT- DHUBRI
ASSAM

PIN- 783331
ASSISTANT TEACHER
GAURIPUR GIRLS M.E.M. D.I
DHUBRI

14: DALIMI ROY
C/O- RAJIB ROY
VILL- BANIAMARI
P.O -SAHEBGANJ

DISTRICT- DHUBRI
PIN- 783331

ASSISTANT TEACHER NABA BHARAT
PATHSALA HIGH SCHOOL. I.S
DHUBRI

15: PULAK KUMAR DEY
S/O- DHIRENDRA KUMAR DEY
DOB- 30/11/1968
AGE-53
VILL- BIDYANDABRI PT-V

P.O -MAHAMAYAHAT
P.D- GOLAKANJ
DISTRICT- DHUBRI
PIN- 783331

ASSISTANT TEACHER MAILKANI DEVI
M.E SCHOOL.
BLOCK- EDUCATION
Page No.# 194/409

AGOMANI

16: APURBA GOHAIN
S/O- LATE MINA RAM GOHAIN
DOB- 01/12/1973
AGE-48
VILL- KALDOBA PART 1
P.O AND P.S -AGOMANI

DISTRICT- DHUBRI

PIN- 783335
ASSISTANT TEACHER
AGOMANI SENIOR BASIC SCHOOL.
BLOCK- EDUCATION
AGOMANI.

17: MADAN CH. SEAL
S/O- SRI LANKESWAR SEAL
DOB- 20/07/1973
AGE-48
P.O -DEBOTTAR GASDAHA

DISTRICT- DHUBRI
PIN- 783335

ASSISTANT TEACHER CHITTALKATI
M.E.M
BEEO- GAURIPUR.

18: MALAY KUMAR BARMAN
S/O- LATE SURESH CHANDRA BARMAN
VILL- GAURIPUR WARD NO. 1
P.O -GAURIPUR
DISTRICT- DHUBRI

PIN- 783335
ASSISTANT TEACHER
SOUTH SALMARA GIRLS HIGH SCHOOL
(AMALGAMATED)
INSPECTOR OF SCHOOLS
DHUBRI.

19: GOBINDA BISWAS
S/O- LATE SADANANDA BISWAS
DOB- 30/04/1973
AGE-48
VILL- RUPSI PART 1
Page No.# 195/409

P.O -RUPSI

DISTRICT- KOKRAJHAR
PIN- 783331

ASSISTANT TEACHER KHALISAMARI M.V
SCHOOL
FAKIRGANJ

BEEO- SOUTH SALMARA.

20: MIRZA MD. SHAHADAT HUSSAIN
S/O- LATE SAMSHER ALI
DOB- 30/04/1973
AGE-48
VILL- JHASHKAL PART II
P.O -RUPSI

P.S- AGOMANI
DISTRICT- DHUBRI

ASSAM
PIN- 783335
AGOMANI GIRLS
M.E SCHOOL
BLOCK- AGOMANI.

21: AYOUB ALI HUSSAIN
S/O- LATE MANUDDIN HUSSAIN
DOB- 30/04/1969
AGE-52
VILL- KALDOBA PART I
P.O - AGOMANI
P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
AGOMANI GIRLS
M.E SCHOOL
BLOCK- AGOMANI.

22: MINAJUL HAQUE
S/O- AFAZUDDIN SARKAR
DOB- 01/03/1967
AGE-54
VILL- JHAPUSABARI PART II
P.O - JHAPUSABARI
P.S- AGOMANI
Page No.# 196/409

DISTRICT- DHUBRI
ASSAM
PIN- 783335
RANPAGLI M.V SCHOOL.
BLOCK- AGOMANI.

23: BABAR ALI SK.
S/O- KASHEM ALI SK.
DOB- 30/04/1969
AGE-52
VILL- KACHAKHANA
P.O - KACHAKHANA

P.S- TAMARHAT
DISTRICT- DHUBRI

ASSAM
PIN- 783334
JHAKUABARI
M.E MADRASSA
BLOCK- AGOMANI.

24: AKHIL CHANDRA SHIL
S/O- LATE NITAI PADA SHIL
DOB- 01/02/1969
AGE-52
VILL- UJANPETA PART I
P.O - UJANPETA
DISTRICT- DHUBRI
ASSAM
PIN-
783332
KUMARGANJ HIGH
SCHOOL. (AMALGAMATED) I.S
DHUBRI

25: BHUPESH CH. KARMAKAR
S/O- LATE APURVA KARMAKAR
VILL- BORO CHARAIKHOLA
P.O - BORO CHARAIKHOLA

DISTRICT- DHUBRI
ASSAM
PIN- 783334
ASSISTANT TEACHER
CHARAIKHOLA HARIRDHAM UPGRADE M.V SCHOOL
BLOCK- AGOMANI.
Page No.# 197/409

26: AZAD ALI AHMED
S/O- LATE MANSUR ALI
DOB- 16/11/1978
AGE-43
VILL- BHAMANDAGA PART II
P.O - JHAPUSABARI
P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
MAILKANI DEVI SCHOOL.
(AMALGAMATED) BLOCK- AGOMANI.

27: AZIZUL HOQUE SARKAR
S/O- LATE RIAZUDDIN SARKAR
DOB- 05/01/1968
AGE-53
VILL- SAGOLIA PART II
P.O - SAGOLIA
P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
RATIADAHA CHAR
M.E MADRASSA
BLOCK- GOLAKGANJ.

28: ABDUL HANIF MOLLAH
S/O- SUJAN ALI MOLLAH
DOB- 24/04/1963
AGE-58
VILL- NORTH TOKRERCHARA PART I
P.O - GOLAKGANJ
DISTRICT- DHUBRI

PIN- 783334
RATIADAHA HIGH SCHOOL.
(AMALGAMATED) BLOCK- GOLAKGANJ.

29: SHYAMAL CH. BISWAS
S/O- DIGEN BISWAS
DOB- 30/04/1968
AGE-53
VILL- NOONMATI PART I
P.O - HATIPOTA
P.S- CHAPAR

DISTRICT- DHUBRI
Page No.# 198/409

PIN- 783348

RATIADAHA HIGH SCHOOL.
(AMALGAMATED).

30: SANJOY KUMAR ROY
S/O- LATE BIRENDRA NATH ROY
DOB- 25/11/1967
AGE-54
VILL- BANIAMARI
P.O - SAHEBGANJ
P.S- GOLAGANJ
DISTRICT- DHUBRI
PIN- 783331
1925 NO. DUMARDAHAKASBARI L.P SCHOOL. BEEO- GOLAKGANJ.

31: SANTA CHAKRABORTY
S/O- SRI SASHI BHUSAN CHAKRABORTY
DOB- 28/02/1971
AGE-50
VILL- KHEKSHIALY
P.O - DEBOTTAR HASDAHA
P.S- GOLAGANJ
DISTRICT- DHUBRI
PIN- 783334
262 NO. KURIRPAR L.P SCHOOL.
BEEO- GOLAKGANJ.

32: MANTESWAR RAY
S/O- LATE PARESH CH. RAY
DOB- 01/01/1974
AGE-47
VILL-PURNI
P.O - KACHAKHANA

P.S- GOLAGANJ
DISTRICT- DHUBRI

PIN- 783334
722 NO. MAISA TATIYA
L.P SCHOOL
BEEO- AGOMANI.

33: GIRISH CH. ROY
S/O- LATE BIPIN CH. ROY
DOB- 24/12/1964
AGE-57
VILL-BALAJAN
Page No.# 199/409

P.O - BALAJAN

P.S- GAURIPUR
DISTRICT- DHUBRI

PIN- 783331
2333 NO. UCHITA SOUTH
RAIPUR L.P SCHOOL
BEEO- GOLAKGANJ.

34: PRANAB KR. SAHA
S/O- LATE GANESH CH. SAHA
DOB- 04/03/1972
AGE-49
VILL-RAMRAI KUTI PT-II
P.O - SATRASAL

P.S- AGOMANI
DISTRICT- DHUBRI

PIN- 783335
ASSISTANT TEACHER SATRASAL M.E SCHOOL
(AMALGAMATED) BEEO- AGOMANI.

35: SEFALI BALA RAY
S/O- DALIM CH. RAY
DOB- 10/02/1974
AGE-47
VILL-GHARIALDANGA PT-I

P.O - MAHAMAYAHAT

P.S- GOLAKGANJ
DISTRICT- DHUBRI

PIN- 783335
ASSISTANT TEACHER
2351 NO. GHARIALDANGA L.P SCHOOL

BEEO- AGOMANI.

36: MAINUL HOQUE
S/O- SABUR ALI
DOB- 01/07/1969
AGE-52
VILL-KALDOBA PT-II
P.O AND
P.S - AGOMANI
Page No.# 200/409

DISTRICT- DHUBRI

PIN- 783335
HEAD TEACHER
2209 NO. SAINALER KUTI L.P SCHOOL

BEEO- AGOMANI.

37: ABDUR RAHMAN
S/O- LATE MAFIZ UDDIN SK.
DOB- 05/06/1967
AGE-54
VILL- TALLI PT-II

P.O - BELGURI
P.S- AGOMANI

DISTRICT- DHUBRI
PIN- 783334

HEAD TEACHER 1391 NO. RAMRAIKUTI
L.P SCHOOL
BEEO- AGOMANI.

38: SAIDUR RAHMAN SARKAR
S/O- LATE GIAS UDDIN SARKAR
DOB- 13/01/1966
AGE-55
VILL- JHAPUSABARI PT-3

P.O - S. JHAPUSABARI

P.S- AGOMANI
DISTRICT- DHUBRI

PIN- 783335
HEAD TEACHER
188(B) NO. JHAKUSAPARA U.G
L.P SCHOOL
BEEO- AGOMANI.

39: RAMZAN ALI
S/O- WAZ ALI SHEIKH
DOB- 29/01/1966
AGE-55
VILL- MADHUSOULMARI PT-II

P.O - MADHUSOULMARI
Page No.# 201/409

P.S- GAURIPUR
DISTRICT- DHUBRI

PIN- 783331
ASSISTANT TEACHER
MADHUSOULMARI DARULULUM

M.E MADRASSA
(AMALGAMATED)
BEEO- GAURIPUR.

40: AMZAD ALI SK.
S/O- LATE CHANADDI SK.
DOB-05/01/1965
AGE- 56
VILL- DAOBHANGI
P.O - RUPSI

P.S- GAURIPUR
DISTRICT- DHUBRI

PIN- 783331
HEAD TEACHER
1236 NO. KHAGRABARI L.P SCHOOL

BEEO- GOLAKGANJ.

41: JOYBOR ALI SK.
S/O- ANEULLAH SK.
DOB- 21/06/1975
AGE-45
VILL- BORHANGI PT-I
P.O - DIMAKURI

P.S- GOLAKGANJ
DISTRICT- DHUBRI

PIN- 783334
HEAD TEACHER
496 NO. KEDAR L.P SCHOOL

BEEO- GOLAKGANJ.

42: DIPAK NATH DAS
C/O- LATE KEDAR NATH DAS
DOB-12/04/1969
AGE- 52
Page No.# 202/409

P.O - GAURIPUR
BARUAPATTY
WARD NO.2
DISTRICT- DHUBRI

PIN- 783331
ASSISTANT TEACHER
7770 UTTAR BARUNDANGA L.P SCHOOL

BEEO- GOLAKGANJ.

43: MADAN MOHAN RAY.
C/O- LATE SATISH CHANDRA RAY
DOB-01/12/1965
AGE- 55
P.O - KACHARIHAT
DISTRICT- DHUBRI

PIN- 783334
HEAD TEACHER
2149 NO. DIMAKURI L.P SCHOOL

BEEO- GOLAKGANJ.

44: SAMUDA BEGUM.
C/O- LATE MOJBAR RAHMAN
DOB-29/02/1968
AGE- 53
P.O - BAGHMAR
DISTRICT- DHUBRI

PIN- 783345
ASSISTANT TEACHER
358 NO. BAGHMARI L.P SCHOOL

BEEO- BILASIPARA.

45: SHAHNAJ BEGUM
C/O- KETAB ALI
DOB-02/04/1975
AGE- 46
P.O - GAURIPUR WARD NO.4

DISTRICT- DHUBRI

PIN- 783345
ASSISTANT TEACHER
KHASH KHAMAR M.E SCHOOL
Page No.# 203/409

BEEO- GAURIPUR.

46: SABNAM SULTANA
C/O- MOFIZUL ISLAM PRADHANI
DOB-01/01/1977
AGE- 44
VILL- BIDYAPARA PT-II (BHATIGAON)
P.O - A.M.C ROAD
DISTRICT- DHUBRI

ASSISTANT TEACHER 1089 NO.
MORIOM MEMORIAL L.P SCHOOL

D.I
SCHOOL
DHUBRI.

47: ESKANDER MIRZA
C/O- AKHTAR HUSSAIN
DOB-31/12/1975
AGE- 46
P.O - TIAMARI
P.S- GAURIPUR
DISTRICT- DHUBRI
ASSISTANT TEACHER
113 NO. BEGUNTALII L.P SCHOOL

BEEO- GAURIPUR.

48: ZAKIR SARKAR
C/O- LATE ABDUR RAHMAN SARKAR
DOB-30/05/1964
AGE- 52
VILL- SINDURAI PT-II
P.S- AGOMANI
P.O - BELGURI
DISTRICT- DHUBRI

ASSISTANT TEACHER PHUTANIGANJ
M.E SCHOOL
BEEO- AGOMANI

49: SUSHANTA KR. SAHA
C/O- LATE BALLAB CH. SAHA
DOB-01/03/1974
AGE- 47
VILL AND P.O - BASHBARI
Page No.# 204/409

P.S- KAZIGAON

DISTRICT- KOKRAJHAR (BTAD)

PIN- 783337
2189 NO.
HARINCHORAKUTI L.P SCHOOL

BEEO- AGOMANI.

50: LENIN CH. ROY PRADHANI
C/O- LATE AMRIT ROY PRADHANI
DOB-20/01/1966
AGE- 55
VILL- MORAKURA
P.O - MOTERJHAR

DISTRICT- DHUBRI
ASSAM
PIN- 783334
243 NO. MORAKURA
L.P SCHOOL
BLOCK- GOLAKGANJ.

51: BANAMALI ROY.
C/O- LATE MAHENDRA NATH ROY
DOB-29/03/1966
AGE- 55
VILL- DHORARGHAT PT-II

P.O - SAHEBGANJ
P.S- GAURIPUR
DISTRICT- DHUBRI
ASSAM
PIN- 783331
171 NO. DHORARGHAT
L.P SCHOOL
BLOCK- GOLAKGANJ.

52: SHASHI MOHAN KARMAKAR
C/O- LATE SURENDRA NATH KARMAKAR
DOB-02/08/1963
AGE- 58
VILL AND P.O- BOROCHARAIKHOLA

P.S- GOLAKGANJ
DISTRICT- DHUBRI
Page No.# 205/409

PIN- 783334
ASSISTANT TEACHER
HARIRHAT BAZUR M.E SCHOOL

(AMALAGAMATED) BLOCK- AGOMANI.

53: ASHOK KARMAKAR
C/O- LATE ANUKUL KARMAKAR
DOB-02/02/1963
AGE- 58
VILL AND P.O - BAROCHARAIKHOLA

P.S- GOLAKGANJ
DISTRICT- DHUBRI

PIN- 783334
ASSISTANT TEACHER
131 NO. CHARAIKHOLA J.B SCHOOL

BLOCK- AGOMANI.

54: SHYAMA CHARAN ROY
C/O- DIGEN KARMAKAR
DOB-19/01/1968
AGE- 53
VILL- KHERBARI PT-I
P.O- KHERBARI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
567 NO. KALDOBA
L.P SCHOOL
BLOCK- AGOMANI.

55: AZIZUR RAHMAN
C/O- LATE BASIR ALI
DOB-01/03/1966
AGE-55
VILL- SINDURAI PT-II

P.O- BELGURI
DISTRICT- DHUBRI

PIN- 783334
1544 NO. TALLI
L.P SCHOOL
BLOCK- AGOMANI.
Page No.# 206/409

56: BEENA ROY
C/O- LATE BHABENDRA KR. ROY
DOB-24/05/1962
AGE-59
VILL- SINDURAI PT-II

P.O- BELGURI
DISTRICT- DHUBRI

PIN- 783334
724 NO. SINDURAI
L.P SCHOOL
BLOCK- AGOMANI.

57: ABDUL HAMID
C/O- LATE NACHAR UDDIN BEPARI
DOB-22/02/1975
AGE-46
VILL- JHASKAL PT-II

P.O- JHASKAL
P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
728 NO. SERNAGAR
L.P SCHOOL
BLOCK- AGOMANI.

58: RANA CHANDRA MANDAL
C/O- LATE RAMA NATH MANDAL
DOB- 01/01/1977
AGE-44
VILL- BIDYARDABRI PT-II

P.O- BIDYARDABRI
P.S- GOLAKGANJ
DISTRICT- DHUBRI
ASSAM
PIN- 783335
750 NO. GHOGRAPAR
L.P SCHOOL
BLOCK- AGOMANI.

59: TAMEZ ALI SK.
C/O- LATE NASIMUDDIN SK.
DOB- 13/11/1969
Page No.# 207/409

AGE-52
VILL- MADHYA PETLA

P.O- PETLAGAON
P.S- TAMARHAT
DISTRICT- DHUBRI
ASSAM
PIN- 783332
2216 NO. MADHYA PETLA
L.P SCHOOL
BLOCK- AGOMANI.

60: ABILASH CH. ROY
C/O- JADO NATH ROY
DOB- 20/01/1968
AGE-53
VILL- JHAPUSABARI PT-IV

P.O- SOUTH JHAPUSABARI

P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
9 NO. SARPAKATA
L.P SCHOOL
BLOCK- AGOMANI.

61: DELWAR HOSSAIN
C/O- LATE UMAR ALI SK.
DOB- 26/03/1965
AGE-56
VILL- JHAPUSABARI PT-V

P.O- SOUTH JHAPUSABARI

P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
306 NO. BAROHARIRDHAM
L.P SCHOOL
BLOCK- AGOMANI.

62: RAM CHANDRA BHAKAT
C/O- LATE ABHIRAM BHAKAT
DOB- 18/08/1968
AGE-53
Page No.# 208/409

VILL- JINKATA PT-I

P.O- MAHAMAYARHAT
P.S- AGOMANI
DISTRICT- DHUBRI
ASSAM
PIN- 783335
746 NO. GANESHERDHAM
L.P SCHOOL
BLOCK- AGOMANI.
VERSUS

THE STATE OF ASSAM AND 6 ORS
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT. DISPUR
GUWAHATI-06

2:THE STATE OF ASSAM

REPRESENTED BY THE THE COMMISSIONER AND SECRETARY TO THE
GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-06
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT. DISPUR
GUWAHATI-06
4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06
5:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA
GUWAHATI-19
6:DISTRICT ELEMENTARY EDUCATION OFFICER
DHUBRI
P.O AND DISTRICT- DHUBRI
PIN-781001
ASSAM
7:THE DEPUTY INSPECTOR OF SCHOOLS

DHUBRI DISTRICT CIRCLE
P.O AND DISTRICT- DHUBRI
Page No.# 209/409

ASSAM
PIN-783301
------------
Advocate for : MR B D DAS
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/8856/2019

NASHIR UDDIN LASKAR
S/O- LT TAZAMUL ALI LASKAR
VILL- BOALIPAR PART-III
P.O. BOALIPAR BAZAR
P.S. HAILAKANDI
DIST- HAILAKANDI
ASSAM
PIN- 788155

VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. AND SECY.
TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
ELEMENTARY EDUCATION
ASSAM
DISPUR
GHY-6

2:THE CHIEF SECRETARY
TO THE GOVT. OF ASSAM
DISPUR
GHY-6
3:THE SECRETARY
FINANCE DEPTT. (BUDGET) DISPUR
GHY-6
4:THE SECRETARY
PENSION AND PUBLIC GRIEVANCES DEPTT.
DISPUR
GHY-6
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
Page No.# 210/409

HAILAKANDI
DIST- HAILAKANDI
ASSAM
PIN- 788151
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/4055/2020

BHADRA KANTA BORAH AND 6 ORS
S/O. LT. KHUMAN CHANDRA BORAH
VILL. SRIMANTA PUR
P.O. POTHALIPAM
DIST. LAKHIMPUR
PIN-787034
ASSTT. TEACHER
S.B. BODO HIGH SCHOOL.

2: GHANAKANTA DOLEY
S/O. LT. PUNAI DOLEY
VILL. MOHAOUI CAMP
P.O. UKHAMATI
DIST. DHEMAJI
PIN-787056
ASSTT. TEACHER
JONAI HIGHER SECONDARY SCHOOL.

3: GAGAN KATUWAL CHETRY
S/O. SRI DURGA KATUAL CHETRY
VILL. MOHARI CAMP
P.O. UKHAMATI
DIST. DHEMAJI
PIN-787056
ASSTT. TEACHER
S.B. BODO HIGH SCHOOL.

4: PRAFULLA PEGU
S/O. LT. UMAKANTA PEGU
VILL. UALAMGURI
P.O. MINGMANG
DIST. DHEMAJI
PIN-787034
ASSTT. TEACHER
TELEM TRIBAL HIGH SCHOOL.
Page No.# 211/409

5: MAJOJ KR. CHETRY
S/O. LT. NARA BAHADUR CHETRY
VILL. MOHARI CAMP
P.O. UKHAMATI
DIST. DHEMAJI
PIN-787056
ASSTT. TEACHER
SISSIMUKH H.S. SCHOOL.

6: MUHIRAM BORGOHAIN
S/O. LT. GOLAP GORGOHAIN
VILL. KACHUTALI MAJGAON
P.O. UKHAMATI
P.S. GOGAMUKH
DIST. DHEMAJI
PIN-787056
ASSTT. TEACHER
CHEMENMUKH HIGH SCHOOL.

7: DINA NATH MILI
S/O. LT. MOHEN MILI
VILL. KACHUTALI
P.O. UKHAMATI
DIST. DHEMAJI
PIN-787056
ASSTT. TEACHER
KACHUTALI HIGH SCHOOL.
VERSUS

THE STATE OF ASSAM AND 4 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT.
DISPUR
GUWAHATI-06.

2:THE SECRETARY
TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT.
DISPUR
GUWAHATI-06.
3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
4:INSPECTOR OF SCHOOLS
Page No.# 212/409

DHEMAJI DISTRICT CIRCLE
DHEMAJI.
5:THE COMMISSIONER AND SECY.

PENSIONB AND PUBLIC GRIEVANCE DEPTT.
DISPUR
GUWAHATI-06.
------------
Advocate for : MR. N ANAND
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/6307/2014

INDRESWAR GOGOI and 2 ORS
S/O- LT. BHADRESWAR GOGOI
R/O VILL. and P.O.- CHARAIMORIA
P.S.- BOGINADI
DIST.- LAKHIMPUR
ASSAM.

2: TILAK CH. LAHAN
S/O- LT. DAMUDAR LAHAN
R/O VILL.- GUBURIHALI
P.S.- NORTH LAKHIMPUR
DIST.- LAKHIMPUR
ASSAM.

3: RINAMONI CHANGMAI
W/O- SRI BULTON GOGOI
R/O VILL.- SANTAPUR
P.O.- BIHPURIA
DIST.- LAKHIMPUR.
VERSUS

THE STATE OF ASSAM AND 7 ORS
THROUGH THE COMMISSIONER and SECY.
GOVT. OF ASSAM
EDUCATION SECONDARY DEPTT.
DISPUR
GHY- 6.

2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY - 6.
Page No.# 213/409

3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY- 19.
4:THE INSPECTOR OF SCHOOLS
LAKHIMPUR DIST. CIRCLE
DIST.- LAKHIMPUR.
5:THE TREASURY OFFICER
NORTH LAKHIMPUR
ASSAM.
6:THE HEADMASTER
KADAM HIGH SCHOOL
LAKHIMPUR
P.O.- CHARAIMORIA
DIST.- LAKHIMPUR
PIN- 787032.
7:THE HEADMASTER
S.T.K. HIGH SCHOOL
P.O. and DIST.- LAKHIMPUR
PIN- 787001.
8:THE HEADMASTER
TITABAHAR HIGH SCHOOL
P.O.- PODMAPUR
P.S.- BIHPURIA
DIST.- LAKHIMPUR
ASSAM
PIN- 784164.
------------
Advocate for : MR.K R PATGIRI
Advocate for : SC
FINANCE appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/7463/2017

DWIJEN CHANDRA KALITA and 18 ORS.
S/O. LT. BIPIN KALITA
R/O. VILLAGE- BARLAH
P.O. HALOGAON
P.S. SUALKUCHI
DIST.- KAMRUP
ASSAM
PIN-781103 ASSTT. TEACHER OF HALOGAON M.V. SCHOOL.

2: BHABESH THAKURIA

S/O. SRI NABIN CH. THAKURIA
Page No.# 214/409

R/O. VILL. HALOGAON
P.O. HALOGAON
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM
PIN-781103. ASSTT. TEACHER OF HALOGAON M.V. SCHOOL.

3: MRS. MAMANI KAKATI

W/O. SRI RANJAN KUMAR BAISHYA
R/O. VILL. RAJGARH
P.O./P.S. SUALKUCHI
ASSAM. ASSTT. TEACHER OF SUALKUCHI GIRL'S M.V. SCHOOL.

4: MRS. BIBHA RANI DAS

W/O. SRI BHAGABAN BAISHYA
R/O. VILL. BANGSHAR
P.O. BANGSHAR
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF DANGSHAR M.V. SCHOOL.

5: MAHESH DAS

S/O. LT. BISHNU RAM BAISHYA
R/O. VILL. RAJGARH
P.O./ P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF BANGSHAR M.V. SCHOOL.

6: SAIFULLAH ALI

S/O. LT. MOHIT ULLAH ALI
R/O. VILL. DAMPUR
P.S. HAJO
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF PADMA RAM BHARALI HIGH SCHOOL.

7: SARAT DAS

S/O. SRI HARIKANTA DAS
R/O. VILL. SARULAH
P.O. SRIHATI
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF DHARESWAR L.P. SCHOOL.
Page No.# 215/409

8: KUNJA BAISHYA

S/O. LT. NAREN CH. BAISHYA
R/O. VILL. SUALKUCHI
P.O. SUALKUCHI
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF 75 NO. SARULAH L.P. SCHOOL.

9: HIREN KARIKAR

S/O. LT. KESHAB CH. KARIKAR
R/O. VILL. SANTITOL
P.O. SUALKUCHI
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF SUALKUCHI GIRL'S M.V. SCHOOL.

10: KANDARPA KUMAR

S/O. LT. ABHIRAM KUMAR
R/O. VILL. SRIHATI
P.O. SRIHATI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF SRIHATI L.P. SCHOOL.

11: DHANESWAR KALITA

S/O. LT. MAHENDRA KALITA
R/O. VILL. SUALKUCHI KALITA MANDIR
P.O. SUALKUCHI
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF S.A.B. M.E. MADRASSA.

12: MADHU PATHAK

S/O. HARIKANTA PATHAK
R/O. VILL. BANGALTOLA
P.O. MAJARKURI
P.S. HAJO
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF BANGALTOLA JAGANNAT L.P. SCHOOL.

13: BABUL TALUKDAR

S/O. SRI JOGESWAR TALUKDAR
R/O. VILL. MAJORKURI
Page No.# 216/409

P.O. MAJORKURI
P.S. HAJO
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF BANGALTOLA L.P. SCHOOL.

14: RAJANI KALITA

S/O. SRI SASTI RAM KALITA
R/O. VILL. MAJORKURI
P.O. MAJORKURI
P.S. HAJO
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF 73 NO. MAJORKURI BALAK L.P. SCHOOL.

15: DEBEN CH. DAS

S/O. CHANA RAM DAS
R/O. VILL. BARLOH
P.O. HALOGAON
P.S. SUALKUCHI
ASSTT. TEACHER OF 1232 OF ABHAYAPURIA L.P. SCHOOL.

16: MD. ABDUL HUSSAIN

S/O. LT. FAJJ ALI AHMED
R/O. VILL. UJANKURI
P.O. UJANKURI
P.S. HAJO
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF BAGRA M.V. SCHOOL.

17: MD. FIROJ ALI

S/O. MD. RAFIQUE ALI
VILL. AGYATHURI
P.O. DADARA
P.S. HAJO
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF AGYATHURI M.E. SCHOOL.

18: RINAMAYEE DAS

S/O. SRI MATI RAM DAS
R/O. VILL. SRIHATI
P.O. SRIHATI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF BAMUNDI GIRL'S M.E. SCHOOL.
Page No.# 217/409

19: NAYANA DAS

S/O. LT. BHABESH DAS
R/O. VILL. BANGATOLA
P.O. BONGSHAR
P.S. SUALKUCHI
DIST. KAMRUP
ASSAM. ASSTT. TEACHER OF SINGIMARI M.E. SCHOOL.
VERSUS

THE STATE OF ASSAM and 3 ORS.
REPRESENTED BY THE COMMISSIONER and SECRETARY TO THE GOVT. OF
ASSAM
EDUCATION ELEMENTARY DEPARTMENT
DISPUR
GUWAHATI-6.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE DIST. ELEMENTARY EDUCATION OFFICER
KAMRUP
ASSAM.

4:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE BUDGET DEPTT.

DISPUR
GUWAHATI-6.
------------
Advocate for : MS.K DAS
Advocate for : SC
FINANCE appearing for THE STATE OF ASSAM and 3 ORS.

Linked Case : WP(C)/6953/2022

MANO RANJAN DAS
S/O- LT. THANURAM DAS
R/O- VILL AND P.O. AMTALA
IN THE DIST.- OF KAMRUP
ASSAM
PIN- 781134

VERSUS
Page No.# 218/409

THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELEMENTARY)
SACHIVALAYA
DISPUR
GHY-06
ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE DIRECTOR OF PENSION
ASSAM HOUSEFED COMPLEX
DISPUR
GHY-06
ASSAM
4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF FINANCE
DISPUR
GHY-06
------------
Advocate for : MR T N SRINIVASAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6575/2021

PAULAMI CHAKRABORTY AND 3 ORS
D/O BHUPENDRA CHANDRA CHAKRABORTY

R/O VILL- KALINAGAR PART-III
P.O KALINAGAR PIN CODE - 788801
P.S. PANCHGRAM
DIST. HAILAKANDI
ASSAM
ASSISTANT TEACHER OF 458 NO. VIVEKANANDA L.P. SCHOOL

2: BHUDEV DEY
S/O LATE KARTIK CHANDRA DEY
R/O VILL- KALINAGAR PART-III
P.O.KALINAGAR
PIN CODE 788801
P.S. PANCHGRAM
Page No.# 219/409

DIST. HAILAKANDI
ASSAM
ASSISTANT TEACHER OF BAKRIHAWAR PART-VI L.P. SCHOOL

3: SONTOSH DEY
S/O LATE DHIRENDRA DEY
R/O VILL- KALINAGAR PART-III
P.O. KALINAGAR
PIN CODE 788801
P.S. PANCHGRAM
DIST. HAILAKANDI
ASSAM
ASSISTANT TEACHER OF 42 NO. BAKRIHAWAR L.P. SCHOOL.

4: KRISHNA RANI DEY
D/O PROMODH RANJAN DEY
R/O JOGESH ROAD
NEAR TAAPUR PIN CODE - 788003
P.S. SILCHAR DIST. CACHAR
ASSAM

ASSISTANT TEACHER OF 289 POLARPAR L.P. SCHOOL
DIST. HAILAKANDI
ASSAM
VERSUS

THE STATE OF ASSAM AND 4 ORS
THROUGH THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-781006.

2:THE SECRETARY

TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPARTMENT
DISPUR
GUWAHATI-781006.
3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-781019
4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI
ASSAM
Page No.# 220/409

P.O. AND DIST. HAILAKANDI
ASSAM
5:THE DEPUTY INSPECTOR OF SCHOOLS

HAILAKANDI
P.O. AND DIST. HAILAKANDI
ASSAM
PIN CODE- 788155
------------
Advocate for : MR B D DAS
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/2259/2022

HORIHOR BORA AND 112 ORS.
S/O- LATE DIBAKAR BORA
R/O- BETIONI KAKUTI GAON
P.O. BETIONI
PIN- 785622
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT 2 NO. BETIONI BALIKA L.P. SCHOOL.

2: NIRANJAN HANDIQUE
S/O- DIMBESWAR HANDIQUE
R/O- SANSUA GAON
P.O. BILGAON
PIN-785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DHONDACHAM HIGH SCHOOL
(AMALGAMATED).

3: ROSHESWAR THENGAL
S/O- TONURAM THENGAL
R/O- THENGAL GAON
P.O. KAMAR GAON
PIN- 785619
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT SERAGAON TOWN SENIOR BASIC SCHOOL.

4: KUMUD GOGOI
S/O- LATE MOHENDRA GOGOI
R/O- BORUA GAON
Page No.# 221/409

P.O. KACHUPATHER
PIN- 785619
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NAKKATI BOHIKHOWA L.P.SCHOOL.

5: SEEMA BAKSHI
D/O- LATE SOILEN BAKSHI
R/O- GOLAGHAT TOWN
P.O. GOLAGHAT
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT GOLAGHAT BENGALI HIGH
SCHOOL(AMALGAMATED).

6: RIJU SAIKIA
C/O- LATE SONARAM SAIKIA
R/O- TALIA GAON
P.O. MORONGI CHARIALI. PIN- 785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT HALODHIBARI L.P. SCHOOL.

7: DANIEL MINJ
C/O- OSCAR MINJ
R/O- DOIGRONG PURABANGLA
P.O. LATAKUJAN
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT SHYAMARALPUR M.E. SCHOOL.

8: MODHUMITA SAIKIA
D/O- LATE KULADHAR SAIKIA
R/O- PATKOTIA GAON
P.O. DOIGRONG
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT B.G.K. L.P. SCHOOL.

9: KUSHAL URANG
S/O- PHULESWAR URANG
R/O- KANDUGURI
P.O. DOIGRONG
PIN- 785621
ASSISTANT TEACHER AT RONGJAN 2 NO. LINE L.P. SCHOOL.
Page No.# 222/409

10: ASHIM BORA
S/O- LATE GHANAKANTA BORA
R/O- NO.2 PONK GRANT (BISHNUPUR)
P.O. KANAIGHAT
PIN-785699
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MITHA AMCHAPARI L.P. SCHOOL.

11: BIJOY GOSWAMI
S/O- LATE ANANDA GOSWAMI
R/O- CHUTIA GAON
P.O. BOKOLAI
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT CHOTAJAN KATHONI PATHAR L.P. SCHOOL.

12: TUKHESWAR BORA
S/O- LATE SARUPAI BORA
R/O- NAMCHONIA GAON
P.O. KAMARBANDHA
PIN-785625
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT SAKITING BHATOUBARI M.E. SCHOOL.

13: MONISHA BORA
C/O- BUBAI BORA
R/O- PUB KHMTAI
P.O. PUB KHUMTAI
PIN- 785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BHULUKITING L.P. SCHOOL.

14: RUPKANTA DOWARA
S/O- LATE BAPIRAM DOWARA
R/O-BURAGUHAIN KHAT
P.O. BOKIAL
PIN-785613
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT KALIYANI BAGAN L.P. SCHOOL.

15: DIGANTA THENGAL
S/O- LATE TULARAM THENGAL
Page No.# 223/409

R/O- NO.2 KAIBATRA
P.O. MORONGI CHARIALI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT PANKA SENIOR BASIC SCHOOL.

16: BIPUL BORA
S/O- DANDIRAM BORA
R/O- TALIA GAON
P.O. MORONGI CHARIALI
PIN-785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BAMASUNDARI SENIOR BASIC SCHOOL.

17: GAYATRI PHUKON

D/O- LATE TILASWAR PHUKON
R/O- KATHIATOLI
P.O. KATHIATOLI
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BORTING NOWSHOLIA L.P. SCHOOL.

18: DULAL MAHANTA
S/O- LATE JITEN MAHANTA
R/O- JORHUTIA GAON
P.O. BORPATHAR
PIN-785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO.2 RATANPUR L.P. SCHOOL.

19: BONTI PROVA SAIKIA
D/O- LATE JITEN SAIKIA
R/O- SIALEKHAITI GAON
P.O. SIALEKHAITI
PIN-785621
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT SIALEKHATI L.P. SCHOOL.

20: JIBONTA BORA
S/O- PHOTICK BORA
R/O- PATKATIA GAON
P.O. DOIGRONG
Page No.# 224/409

PIN-785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT B.G.K. L.P. SCHOOL.

21: ARUP CH. BORA
S/O- LATE AKAMAN BORA
R/O- MOLIAGAON
P.O. DHAKIAL
PIN- 785622
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT POCHIM MISSAMORA GIRLS M.E. SCHOOL.

22: JAYANTA PHUKON

S/O- LATE PREMANANDA PHUKON
R/O- SENSOWA
P.O. RADHALA (DHAKIAL)
PIN-785622
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DAKHINHENGERA H.S. SCHOOL.

23: RAJIB BORA
S/O- LATE SONARAM BORA
R/O- CHUTIA GAON
P. O. BOKALAI
PIN- 785625
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NEW BALIJAN S. B. SCHOOL.

24: UDIP KUMAR PHUKON
S/O- KAMAL CH. PHUKON
R/O- HABICHUKIA GAON
P.O. HABICHUKIA GAON
PIN-785603
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BALIJAN HIGH SCHOOL.

25: TUTUMONI GOGOI
S/O- MANIK GOGOI
R/O- 2 NO. MURPHULONI P.O. MURPHULONI
PIN-785702
DIST. GOLAGHAT
ASSAM
Page No.# 225/409

HEAD TEACHER AT MURPHULANI NO.4 BAZAR LINE NEW L.P. SCHOOL.

26: AMAL PEGU

S/O- LATE GUNASON PEGU
R/O- NABHAGA GAON
P.O. NABHAGA
PIN- 785614
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NABHANGA BAPUJI HIGH SCHOOL.

27: PARUL DUTTA
D/O- LATE LOKHESWAR DUTTA
R/O- PHALLOGONI
840 GAON
P.O. PHALLOGONI
PIN-785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT FALLANGANI ADARSHA L.P. SCHOOL.

28: JAYANTA HAZARIKA
S/O- MODAN HAZARIKA
R/O- BHAGYAPUR GAON
P. O. PHALLONGONI
PIN-785602
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT SHYAMRAIPUR L.P. SCHOOL .

29: DULAL BORA

S/O- LATE HORESWAR BORA
R/O- KOCH GAON
P.O. FORKATING
PIN- 785621
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT HALMORAMUKH L.P. SCHOOL.

30: JULIE BORUAH
D/O- NAREN BORUAH
R/O- TALIAGAON
P.O. MORONGI CHARIALI
PIN- 785702
DIST. GOLAGHAT
ASSAM
Page No.# 226/409

ASSISTANT TEACHER AT MORONGI M.V. SCHOOL.

31: MONIKA BORA
D/O- HINDURAM BORA
R/O- PUBKHUMTAIGAON
P.O. KAMARBANDHA
PIN-785621
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT JATHIPOTIA L.P. SCHOOL.

32: ASHIM BORA
S/O- RABIRAM BORA
R/O- NAMGHARIA GAON
P.O. FALLANGANI
PIN-785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BAMISUNDARY SBS M.E. SCHOOL.

33: NABIN HAZARIKA
S/O- LATE RABIRAM HAZARIKA
R/O- 2 NO. FALLANGANI. P.O. FALLANGANI
PIN-785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO. 3 KOWANI PAHAR LINE L.P. SCHOOL.

34: REKHA MONI TAMULY
D/O- NOGENDRO NATH TAMULY
R/O- GOLAGHAT JUNAKI NAGAR
P.O. GOLAGHAT
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MURPHULANI ADIBASI L.P. SCHOOL.

35: SABITRY GOGOI
D/O-LATE KHOGESWAR GOGOI
R/O- MORONGIMOTOR GAON
P.O. MORONGI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MAJULI GAON L.P. SCHOOL.

36: DIPSHIKHA SAIKIA
D/O- LATE DEOTI SAIKIA
Page No.# 227/409

R/O- TAMULIGAON
P.O. PADUMONI
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT RUPKOLIA L.P. SCHOOL.

37: BISESWAR DAS
S/O- THANESWAR DAS
R/O- GANDHI GAON
P.O. LETEKUJAN
PIN- 785613
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT GANDHI GAON L.P. SCHOOL.

38: PRASANTA DUTTA
S/O- LATE BAPURAM DUTTA
R/O- PATKOTIA GAON
P.O. MORONGI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO.2 SOFELLA L.P. SCHOOL.

39: BIJU GOGOI
C/O- RUPAI GOGOI
R/O- BARUA GAON
P.O. BARUA GAON
PIN- 785603
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT KESHORAM NEOG M.E. SCHOOL.

40: LUHIT GOGOI
S/O- LATE GOPAL GOGOI
R/O- 1 NO. MURPHULANI
P.O. MURPHULANI
PIN- 785702
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT SANGRAMPUR NEW L.P. SCHOOL.

41: JITEN RAJKHOWA
S/O- LATE GULUK RAJKHOWA
R/O- BAMUN GAON
P.O. KAMARBANDHA
PIN- 785621
Page No.# 228/409

DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT SIALEKHATI SR. BASIC SCHOOL.

42: PURBAJYOTI BORA
S/O- LATE NONDESWAR BORA
R/O- LAKHIBARI GAON
P.O. LAKHIBARI
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT HATIGARH MATI KHULA NEW L.P. SCHOOL.

43: RANU KACHARI
D/O- UPEN KACHARI
R/O- BETIONI KAKATI GAON
P.O. BETIONI
PIN-785622
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT AMUGURI L.P. SCHOOL.

44: DHARMENDRA HAZARIKA

S/O- LATE LOKHINATH HAZARIKA
R/O- MOINAPURA
P.O. MOINAPURA
PIN- 785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT ABHAYJAN BAGAN L.P. SCHOOL.

45: SAMBHU NATH THAKUR
S/O- LATE DHARAMRAJ THAKUR
R/O- MURPHULANI TEA ESTATE
P.O. MURPHULANI TEA ESTATE
PIN-785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BORCHAPORI DIGHOLIMUKH L.P. SCHOOL.

46: ADITYA BORAH
S/O- LATE JOGESWAR BORAH
R/O- JOGONIA
P.O. GANAKPUKHURI
PIN- 785722
DIST. GOLAGHAT
ASSAM
Page No.# 229/409

ASSISTANT TEACHER AT HATIAKHOWA BOSTI LINE L.P. SCHOOL.

47: DULURAM BORA
S/O- TOSHESWAR BORA
R/O- THURAMUKH PATKATIA
P.O. MORONGI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT CHORIAKHAT L.P. SCHOOL.

48: DRONAKANTA GOGOI
S/O- LATE AKONI GOGOI
R/O- THURAMUKH BEBEJIA
P.O. MORONGI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO. 4 BALIJAN L.P. SCHOOL.

49: JOGESWAR SAIKIA
S/O- LATE INDRA SAIKIA
R/O-FULBARI
P.O. MURPHULANI
PIN-785702
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT LETEKUBASTI KACHARICHUK L.P. SCHOOL.

50: AMAL CHANDRA BORA
S/O- LATE LAMBODHAR BORA
R/O- THURAMUKH PATKOTIA GOAN
P.O. MORONGI
PIN- 785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT ASOMI HIGH SCHOOL.

51: JITU MONI BORA
S/O- LOKHESWAR BORA
R/O- BARPUKHURIPAR GAON
P.O. MUDOIGAON
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSITANT TEACHER AT AFUAGAON ANANTA DUTTA L.P. SCHOOL.

52: POBITRA SAIKIA
Page No.# 230/409

S/O- LATE LOKHESWAR SAIKIA
R/O- ABHAYAPURIA GAON
P.O. MORONGI
PIN-785621
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT NO.1 LETAKU BASTI L.P. SCHOOL.

53: GOJEN BORA
S/O- LATE NOGEN BORA
R/O- NO.2 KAIBOTTA GAON
P.O. MORONGI CHARIALI
PIN-785621
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT JACTION NEW L.P. SCHOOL.

54: DIMBESWAR KALITA
S/O- LATE ANIRAM KALITA
R/O- SINGORA JAN GAON
P.O. BARUA BAMUN GAON
PIN- 785618
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT HALOWA GAON L.P. SCHOOL.

55: UMAKANTA PACHANI

C/O- PADMA PACHANI
R/O- BHABOLI GAON
P.O. BARUA BAMUN GAON
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT PURANIMATI BHAKAT GAON L.P. SCHOOL.

56: RATUL DUTTA
C/O- ROSHESWAR DUTTA
R/O- MISSAMARA
P.O. MISSAMARA
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT GANDHIA GAON L.P. SCHOOL.

57: KAMALA MAHANTA
C/O- LATE LALIT MAHANTA
R/O- KHANIKOR
Page No.# 231/409

P.O. MISSAMARA
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT PURANIMATI BHAKAT GAON L.P. SCHOOL.

58: JITUPROKASH BORA
C/O- BHOBON CH. BORA
R/O- SINGORAJAN GAON
P.O. BARUA BAMUN GAON
PIN- 785618
DIST. GOLAGHAT
ASSAM
HEAD MASTER AT 6 NO. POTANJORA L.P. SCHOOL.

59: REKIBUDDIN AHMED
C/O- SIRAJUDDIN AHMED
R/O- MOUKHOWA
P.O. MOUKHOWA
PIN- 785702
DIST. GOLAGHAT
ASSAM
HEAD TEACHER AT MUDOI PATHAR L.P. SCHOOL.

60: DIGANTA GOGOI
C/O- LATE PRAFULLA GOGOI
R/O- KHUMTAI
P.O. KHUMTAI
PIN- 785619
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 1 NO. POTIA PATHAR SCHOOL.

61: ANJALI KONWAR
C/O- LATE GUNIN KONWAR
R/O- MELAMRA
P.O. MELAMARA
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT PADUMONI MAJDUR L.P. SCHOOL.

62: WAHIDA BEGUM
C/O- LATE MOFIJ ALI
R/O- NAHARANI
P.O. NAHARANI
PIN- 785618
DIST.GOLAGHAT
Page No.# 232/409

ASSAM
ASSISTANT TEACHER AT NAHORONI KHONGIA L.P. SCHOOL.

63: NONDESWAR BORA
C/O- LATE BAPAI BORA
R/O- DOMJORIA KOCHOLIAL GAON
P.O. HALDHIBARI
PIN-785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT UTTAR KAKODONGA M.E. SCHOOL.

64: SISURAM GOGOI
C/O- GHANASHYAM GOGOI
R/O- MODHUBAN GAON
P.O. ULTAJAN
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT THURAJAN AHOTGURI SATRA L.P. SCHOOL.

65: ABONI SAIKIA

C/O- LATE DANADHAR SAIKIA
R/O- THURAMUKH KATH KATIA GAON
P.O. MORONGI
PIN-785621
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 1 NO. ULTAJAN NOVA L.P. SCHOOL.

66: RUBIMAI BEGUM
C/O- AHIDUR RAHMAN
R/O- MOLIA GAON
P.O. DHEKIAL
PIN- 785622
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DOKHINHENGERA H.S. SCHOOL.

67: ARPANA CHETIA
C/O- GOBIN BORDOLOI
R/O- HABIAL
P.O. GANAK PUKHURI
PIN- 785622
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT SINGADHARI L.P. SCHOOL.
Page No.# 233/409

68: JITU KR. DUTTA
C/O- LATE TONKESWAR DUTTA
R/O- MOLIA GAON
P.O. DHEKIAL
PIN- 785622
ASSISTANT TEACHER AT BURALIKSON L.P. SCHOOL.

69: MUKTINATH BORA
C/O- LATE AKAN BORA
R/O- 4 NO. PURAJANGHAL
P.O. DHOLAGURI
PIN- 785626
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 2 NO. PURAJANGHAL L.P. SCHOOL.

70: JUNU GOGOI
C/O- NOREN GOGOI
R/O- THURAMUKH BEBEJIA GAON
P.O. MORONGI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 4 NO. RONGAJAL L.P. SCHOOL.

71: THANESWAR BORA
C/O- LATE NOREN BORA
R/O- KOWANI POTHER
P.O. ULTAJAN
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO.1 MURPHULANI NEW L.P. SCHOOL.

72: BIPUL CH. DADHARA
C/O- LATE NUMAL DADHARA
R/O- TENGASAPORI
P.O. FALLANGANI
PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO.2 MURPHULANI TENGAHULA L.P. SCHOOL.

73: SUREN TAMULY
C/O- LATE NOMAL TAMULY
R/O- THURAJAN ALAMI GAON
P.O. ULTAJAN
Page No.# 234/409

PIN-785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT PHULBARI NAVA L.P. SCHOOL.

74: MOUSUMI BORA
C/O- LATE GOLAP CH. BORA
R/O- ALENGMURIA
P.O. ALENGMURIA
PIN-785722
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 3 NO. TOWN CHANDMARI L.P. SCHOOL.

75: ROUSAMA BEGUM
C/O- DALNUR ALI
R/O- BOKAKHAT TOWN
P.O. BOKAKHAT
PIN-785612
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT HALMORA BAGAN L.P. SCHOOL.

76: ALTAF HUSSAIN
C/O- MOKBUL HUSSAIN
R/O- BOKAKHAT TOWN
P.O. BOKAKHAT
PIN-785612
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DIRING BAGICHA L.P. SCHOOL.

77: PUTUL SAIKIA
C/O- BABAI SAIKIA
R/O- HATIAKHOWA
P.O. HATIAKHOWA
PIN- 785626
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 3 NO. LUKHURAKHON L.P. SCHOOL.

78: MRS. SEWALI BORA
C/O- LATE KAMAL CH. BORA
R/O- DUBIAL GAON
P.O. DUBIAL
PIN- 785618
DIST. GOLAGHAT
ASSAM
Page No.# 235/409

ASSISTANT TEACHER AT NO.1 KURALGURI L.P. SCHOOL.

79: MRS. JYOTI HAZARIKA
C/O- LATE BEBAI HAZARIKA
R/O- RAJABAHAR GAON
P.O. DERGAON
PIN- 785614
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DHARAMPUR L.P. SCHOOL.

80: DURGESWAR LOYING
C/O- NODIMAL LOYING
R/O- 1 NO. JORAGURI
P.O. JORAGURI
PIN-785614
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MADHAB DEV M.E. SCHOOL.

81: NOBIN HAZARIKA

C/O- LATE BUDHESWAR HAZARIKA
R/O- GUAL GAON
P.O. MUDOI GAON
PIN-785614
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MUHIRAM H.S. SCHOOL.

82: GIRISH HAZARIKA
C/O- LATE KANURAM HAZARIKA
R/O- NO.1 KHAKANDA GURI GAON
P.O. JORAGURI
PIN-785614
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MUHIRAM H.S. SCHOOL.

83: IMAM AHMED
C/O- JEHIRUDDIN AHMED
R/O- NAHARANI MAJGAON
P.O. NAHARANI
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DERGAON TOWN S.B. SCHOOL.
Page No.# 236/409

84: SOFIKA BEGUM
C/O- LATE MOTIUR RAHMAN
R/O- BATIPORIA
P.O. BATIPORIA
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DERGAON TOWN S.B. SCHOOL.

85: MRS. MINOTI BORDOLOI

C/O- LATE MOHEN BORDOLOI
R/O- BONGAL GAON
P.O. DERGAON
PIN- 785614
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DERGAON TOWN S.B. SCHOOL.

86: MRS. MALABIKA BORA
C/O- LATE ROM BORA
R/O- HATIAKHOWA
P.O. HATIAKHOWA
PIN- 785626
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BAHBARI MOZDUR L.P. SCHOOL.

87: ASAD HUSSAIN

C/O- LATE IMDAD HUSSAIN
R/O- NAHARANI MAJGAON
P.O. NAHARANI
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BATIPORIA S.B. SCHOOL.

88: MRS. KAMALA CHAKRABORTY

C/O- LATE NISHI KANTA CHAKRABORTY
R/O- RANGAGORA TEA ESTATE
P.O. BADULIPAR
PIN- 785611
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT DEVAGRAM GIRLS M.E. SCHOOL.
Page No.# 237/409

89: PRAHLAD SARMAH
C/O- LATE HEMKANTA SARMAH
R/O- KAMAR GAON
P.O. KAMAR GAON
PIN- 785619
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NAKKATI TINISWEI M.E. SCHOOL.

90: MISS ANJU MONI KALITA

C/O- LATE REBA KANTA KALITA
R/O- CHABUK DHORA
P.O. NAMKHATOAL
PIN- 785626
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT 2 NO. CHABUKDHORA L.P. SCHOOL.

91: DURLOV DUTTA
C/O- PHANIDHAR DUTTA
R/O- FALLANGANI
P.O. FALLANGANI
PIN-785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NAHORNBARI BAGAN L.P. SCHOOL.

92: MRS. BONDANA BORA

C/O- LATE MUHIRAM BORA
R/O- KHANIKOR GAON
P.O. MISSAMORA
PIN- 785618
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT KHANIKOR SENIOR BASIC SCHOOL.

93: MRS. SANGITA BORA
C/O- LATE TILOK CH. BORA
R/O- HABIYAL. P.O. GANAK PUKHURI
PIN- 785622
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT GANAKPUKHURI SENIOR BASIC SCHOOL.

94: GOPAL TAMANG
C/O- LATE SHER BAHADUR TAMANG
Page No.# 238/409

R/O- BASAPATHER
P.O. BILGAON
PIN- 785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT BORHOLLA NAVAJAOTI M.E. SCHOOL.

95: DIP SAIKIA
C/O- GUNA KANTA SAIKIA
R/O- BETIONI
P.O. NAOJAN
PIN- 785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT JAWAHARLAL SENIOR BASIC SCHOOL

96: ARJUN GOWALLA
C/O- GUPAL GOWALLA
R/O- NO.2 GONDHAKOROI GAON
P.O. CHUKIAPATHAR
PIN-785601
DIST. GOLAGHAT
ASSAM
HEAD MASTER AT NO.2 CHAINPUR L.P. SCHOOL.

97: MRS. KIRON CHUTIA
C/O- LATE SUMESWAR CHTIA
R/O- GOAR GAON
P.O. UPPERLANGTHA
PIN-785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT GELABIL G.B. HIGH SCHOOL.

98: MRS. RANJUMONI HANDIQUE
C/O- UPEN HANDIQUE
R/O- NO.1 TAMULI GAON
P.O. BIL GAON
PIN- 785602
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO.2 TAMULIGAON SENIOR BASIC SCHOOL.

99: MRS. MONJUMONI PHUKAN

C/O- BIDYA DHAR PHUKAN
R/O- BARPATHURA GAON
P.O. BORPATHURA
Page No.# 239/409

PIN- 785702
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT ANGURI M.E. SCHOOL.

100: MRS. JOBA GOHAIN
C/O- LATE HEMADHAR GOHAIN
R/O- SINGIMARI GAON
P.O. BORPATHAR
DIST GOLAGHAT
ASSAM
ASSISTANT TEACHER AT TENGAHOLA HIGH SCHOOL.

101: BHABA SAIKIA
C/O- LATE HEMKANTA SAIKIA
R/O- NO.2 GONDHAKOROI GAON
P.O. CHUKIAPATHAR
PIN- 785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT ANGCHA JILDOI SHYAM HIGH SCHOOL.

102: BINITA SHYAM
C/O- CHANDRA SHYAM
R/O- BARAGHORIA GAON
P.O. URIAMGHAT
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT SWARGIYA LOKHESWAR BORAH M. E. SCHOOL.

103: RITA RANI RAY
C/O- LATE KHIROD RANJAN RAY
R/O- NO.2 WARD
SARUPATHAR TOWN
P.O. SARUPATHAR
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT KALIBARI HIGH SCHOOL.

104: AFRUJAN BEGUM
C/O- LATE HASAR ALI
R/O- URIAMGHAT (GELAJAN)
P.O. URIAMGHAT
PIN- 785601
DIST. GOLGHAT
ASSAM
Page No.# 240/409

ASSISTANT TEACHER AT UMESH DUTTA M.E. SCHOOL.

105: RAMLAL TUDU
C/O- SWAPAN TUDU
R/O-NO. 2 SARUPATHAR
P.O. CHUKIA PATHAR
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT MADHUPUR L.P. SCHOOL.

106: RUHINI BURAGOHAIN
C/O- KHARGESWAR BURAGOHAIN
R/O- TENGABARI
P.O. TENGABARI
PIN- 785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT KACHOMARI L.P. SCHOOL.

107: TARUN CHETIA
C/O- LATE AKON CHETIA
R/O- BEBEJIA
P.O. TENGABARI
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT KACHOMARI L.P. SCHOOL.

108: ANIL BHARALI
C/O- LATE GANESH BHARALI
R/O- CHUNAJAN ADORSHA
P.O. NAUJAN
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO. 2 CHAINPUR SCHOOL.

109: DHRUBA BARUAH
C/O- LATE JOGEN BARUAH
R/O-SARUPATHAR NO. 1 PODUMANI GAON
P.O. SARUPATHAR
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT JALJORI L.P. SCHOOL.

110: RADHA MOHAN SINGH
Page No.# 241/409

C/O- LATE BABAN SINGH
R/O- SARUPATHAR NO.2 PADUMONI
P.O. SARUPATHAR
PIN- 785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT GELABIL GANDHI L.P. SCHOOL.

111: MUKUL TURUNG
C/O- LATE SUREN TURUNG
R/O- NO. 1 RAJAPUKHURI TURUNG GAON
P.O. URIAMGHAT
PIN- 785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT NO.1 LACHIT GAON L.P. SCHOOL.

112: BIPIN CHANDRA GOGOI

C/O- LATE TITARAM GOGOI
R/O- NAOJAN GAON
P.O. NAOJAN
PIN- 785601
DIST. GOLAGHAT
ASSAM
HEAD MASTER AT HADHIBARI BAMCHUK L.P. SCHOOL.

113: INO BORO
C/O- LATE AKUL BORO
R/O- JANATA PATHAR
P.O. NAOJAN
PIN-785601
DIST. GOLAGHAT
ASSAM
ASSISTANT TEACHER AT JOWAHARLAL SENIOR BASIC SCHOOL.
VERSUS

THE STATE OF ASSAM AND 8 ORS.
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
Page No.# 242/409

ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT. DISPUR
GUWAHATI-06.
4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06.
5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19.
6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
7:THE INSPECTOR OF SCHOOLS

GOLAGHAT DISTRICT CIRCLE
P.O AND DISTRICT- GOLAGHAT
ASSAM
PI
-785621.
8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

GOLAGHAT
P.O AND DISTRICT- GOLAGHAT
ASSAM
PIN-785621.
9:THE DEPUTY INSPECTOR OF SCHOOLS

GOLAGHAT
P.O AND DISTRICT- GOLAGHAT
ASSAM
PIN-785621.
------------
Advocate for : MR B D DAS
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/5202/2021
Page No.# 243/409

BHARATI ROY
D/O. LT. RAGHUNATH ROY HEAD TEACHER
GULTILLA LP SCHOOL
UNDER DEEO RAJABAZAR (RETIRED ON 31.10.2019)
VILL. AND P.O. DEWAN TEA ESTATE
P.S. LAKHIPUR
DIST. CACHAR
ASSAM
PIN-788102.

VERSUS

THE STATE OF ASSAM AND 7 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI-06.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

CACHAR
SILCHAR
ASSAM.
4:THE DI OF SCHOOL

SILCHAR
DIST. CACHAR
ASSAM
PIN-788001.
5:THE BLOCK ELEMENTARY EDUCATION OFFICER

RAJABAZAR EDUCATIONAL BLOCK
DIST. CACHAR
ASSAM.
6:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
DEPTT. OF FINANCE
ASSAM CIVIL SECRETARIAT
DISPUR
GUWAHATI
ASSAM
PIN-781006.
Page No.# 244/409

7:THE TREASURY OFFICER

LAKHIPUR SUB TREASURY
LAKHIPUR SUB DIVISION
DIST. CACHAR
ASSAM.
8:THE DIRECTOR OF PENSION

ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI
ASSAM
PIN-781006.
------------
Advocate for : MR. A K DUTTA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/6970/2022

LABANYA BALA NATH
D/O. LT. MANIK CH. NATH
VILL. SATRAPARA
P.O. BATARHAT
DIT. KAMRUP
ASSAM
PIN-781122.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI-781006. ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-781019.
3:THE DIRECTOR OF PENSION
Page No.# 245/409

ASSAM HOUSEFED COMPLEX DISPUR
GUWAHATI-781006
ASSAM.
4:THE COMMISSIONER AND SECY.
TO THE GOVT. OF ASSAM
DEPTT. OF FINANCE
DISPUR
GUWAHATI-781006.
------------
Advocate for : MR T N SRINIVASAN
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/7256/2021

NARAYAN BARUAH AND 50 ORS
C/O LATE KATI RAM BARUAH
DISTRICT-NAGAON
ASSAM
ASSISTANT TEACHER CHALCHALI GIRLS M.V SCHOOL

2: RAMESH SAIKIA
C/O LT. DURGESWARSAIKIA
VILL- DIMARUGURI
DIST -NAGAON
ASSAM
ASSISTANT TEACHER DIMARUGURI HIGH SCHOOL
(AMALGATED)

3: DHARANIDHAR BORAH
C/O LT. KESHOB BORAH
VILL- GHANHIMAHARIATI
DIST - NAGAON
ASSAM
ASSISTANT TEACHER GHANHI M.V. SCHOOL.

4: PADUM CH. MUKTIAR
C/O LT. ADHAN CH. MUKTIAR
VILL - PACHIMJALAHGAON
DIST -NAGAON
ASSAM
ASSISTANT TEACHER MODERTOLI HIGH SCHOOL ( AMALGATED).

5: JUNAB ALI
C/O LT. ZAHED ALI
VILL- ALI TANGANI
Page No.# 246/409

DIST - NAGAON
ASSAM. ASSISTANT TEACHER LONGIAPBARPANI M.E SCHOOL.

6: FAKAR UDDIN AHMED
C/O LT. SAHAR ALI
VILL - ALI TANGANI
DIST - NAGAON
ASSAM
ASSISTANT TEACHER RAJA ALI M.E.M SCHOOL.

7: LALIT BORA
C/O LT. ULEN BORA
VILL- LANKA GAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER LUTUMARIANCHALIK M.E. SCHOOL.

8: PRANAY DAS
C/O LT. PRAFULLA DAS
VILL - UTTAR AMERI
DIST - NAGAON
ASSAM
ASSISTANT TEACHER SINIMARI M.E SCHOOL.

9: RUHUL AMIN CHOWDHURY
C/O LT. ABDUL AZIZ
VILL - MADHABPARA
DIST -NAGAON
ASSAM
ASSISTANT TEACHER SINIMARI M. E. SCHOOL.

10: PROMOD BORAH
C/O LT. KAFIA BORAH
VILL - POTANIGOMOTHAGAON
DIST - NAGAON
PIN -782102. ASISTANT TEACHER SINGIAPATANI M.V SCHOOL.

11: MATIUR RAHMAN
C/O ATAB ALI
VILL - RANGALUBASTI
KACHUA
DIST -NAGAON
PIN - 782426
ASSISTANT TEACHER KACHUA M.E SCHOOL.

12: NIRALA DEKA HAZARIKA
C/O RABIN HAZARIKA
VILL -DEBNARIKALI
Page No.# 247/409

DIST - NAGAON
ASSISANT TEACHER S.K.V HIGH SCHOOL.( AMALGATED)

13: REKHA BORA
C/O MOHAN BORA
VILL -MAHGHARIAATI
DIST - NAGAON
ASSISTANT TEACHER S.K.V HIGH SCHOOL.( AMALGATE ).

14: SABITRI BORAH
C/O LT. RUDRA KT. BORAH
VILL - BHALBHALIAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER NAVARATNA M.E SCHOOL.

15: MD. IDRISH ALI
C/O LT. AFAJUDDIN
VILL - DHARAMUKH
DIST -NAGAON
ASSAM
PIN -782425
ASSISTANT TEACHER BAZBATAMARI M.E. SCHOOL.

16: DIGANTA BARUAH
S/O SAMBHU RAM BARUAH
R/O NONOIGOMOTHAGAON
NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER NONOI SR. BASIC SCHOOL.

17: MITALI BHAGAWATI
D/O UPEN BHAGAWATI
R/O AMOLAPATTY B.G. ROAD
NAGAON
DIST - NAGAON
ASSAM
ASSISTANT TEACHER URIAGAON GIRLS M.V SCHOOL.

18: DIPAK KR. SAIKIA
S/O BANESWAR SAIKIA
R/O CHAKARIGAON
NAGAON
DIST- NAGAON
ASSAM
ASSISTANT TEACHER HATICHONG KASTURBA GIRLS SCHOOL
NAGAON.
Page No.# 248/409

19: RINKUMONI BORAH
D/O CHANDRA KT. BORAH
R/O NARTTOMGAON
NAGAON
ASSAM
ASSISTANT TEACHER URIAGAON M.V. SCHOOL
NAGAON.

20: MUNINDRA SAIKIA
S/O LT. AKON CHANDRA SAIKIA
R/O CHALCHOLI RANGIAGAON
NAGAON
ASSISTANT TEACHER CHALCHALI GIRLS M.V SCHOOL
NAGAON.

21: GIRIBALA SAIKIA
D/O LT. NAGEN SAIKIA
R/O PUB AMOLAPATTY
NAGAON
ASSISTANT TEACHER RANGOLOO HIGH SCHOOL
NAGAON.( AMALGATED)

22: SMTI MONIMALA DEVI
D/O JADU RAM NATH
R/O MOHGHARIA ATI GAON
KAMPUR
NAGAON
ASSAM
ASSISTANT TEACHER KACHUA M.E SCHOOL
NAGAON.

23: SMTI MINATI DEVI GOSWAMI
D/O DHARANI MISRA
R/O KAROIYANI HENGULICHUK
NAGAON
ASSISTANT TEACHER AUNIATI HIGH SCHOOL
NAGAON

24: RATUL SARMAH
D/O GOLAP SARMAH
R/O VILL- AMOLAPATTY BEZBORUA PATTY
NAGAON
ASSISTANT TEACHER AIBHETI D.K SR. BASIC SCHOOL
NAGAON.

25: MILAN BASUMATARI
Page No.# 249/409

D/O JOY KANTA BASUMATARI
R/O VILL- BORKOCHARI GAON
NAGAON
ASSISTANT TEACHER ANANTA KONDALI HIGH SCHOOL
NAGAON.

26: MURSIDA BEGUM
D/O ABDUL BARRY
R/O VILL PAKHIMORIA
NAGAON
ASSISTANT TEACHER RANOLOO HIGH SCHOOL
NAGAON
ASSAM.

27: BHADRA KT BORAH
S/O DHARANIDHAR BORA
R/O VILL TELIA PAHUKATA
URIAGAON
NAGAON
ASSISTANT TEACHER BHASKAR M.V SCHOOL
NAGAON.

28: TILUMAI DEVI
D/O LALOINATH
R/O VILL NANOI KHATORIGAON
NANOI
NAGAON. ASSISTANT TEACHER NANOI SR. BASIC SCHOOL
NAGAON.

29: FAJILA AKHTAR BEGUM
D/O ABDUR RAZZAQUE
R/O VILL- MADHUPUR
NAGAON
ASSISTANT TEACHER NANOI SR. BASIC SCHOOL
NAGAON.

30: KARABI BORUAH
D/O KALYAN KR. BORUAH
R/O VILL EAST AMOLAPATTY B.P. ROAD
ITACHALI
NAGAON
ASSISTANT TEACHER RANGOLOO HIGH SCHOOL
NAGAON.

31: BILAL UDDIN
S/O ABDUL HASHIN
R/O TENGATOLI
MURAZAR
Page No.# 250/409

ASSISTANT TEACHER DIGHIRPAR HIGH SCHOOL.( AMALGAMATED).

32: BALURAM THAKURIA
S/O BHUGRAM THAKURIA
R/O CHAMUAGAON
DHING
NAGAON
ASSISTANT TEACHER KAHIGURIBHALUKMARI M.V SCHOOL.

33: HAZARAT ALI
S/O AKASH ALI
R/O SOLOGURI
DHING
NAGAON
ASSISTANT TEACHER DAKAI BASTI M.E.M SCHOOL.

34: DILIP ROBI DAS
S/O BAKUL ROBI DAS
R/O BURHAPATIA GAON
KAMPUR
NAGAON
ASSISTANT TEACHER KAMPUR ADARSHA HIGH SCHOOL.

35: PRAFULLA BODO
S/O LT. BIRMAN BODO
R/O VILL -JUMURMUR
NAGAON
ASSISTANT TEACHER JURMURMUR MILAN VIDYAPITH HIGH SCHOO
NAGAON.

36: RANJIT KR. SARMAH
S/O RAMNATH SARMAH
R/O VILL - SIVA NAGAR
ITACHALI
NAGAON
ASSISTANT TEACHER BARPETA M.E. SCHOOL. NAGAON ASSAM.

37: TILESWAR NATH
S/O BOLOSINGH NATH
R/O VILL - JAMUGURI
NAGAON ASSISTANT TEACHER KAHIGURI BHALUKMARI M.V SCHOL
NAGAON. ASSAM.

38: TARUMANI HAZARIKA
S/O GULAP CH. HAZARIKA
R/O HAIBORGAON
NAGAON
ASSISTANT TEACHER KAHIGURI BHALUKMARI M.V SCHOOL
Page No.# 251/409

NAGAON.

39: ABDUL MOTIN
S/O ABDUL BARI
R/O VILL - CHARING PATHAR
ASSISTANT TEACHER SAMARALI TINIALI M.E SCHOOL
LANKA
NAGAON.

40: SUJIT KR. DEY
S/O DHARANIDHAR KR. DEY
R/O OKCHEK HATIBONDHA
ASSISTANT TEACHER SAMARATI TINIALI M.E SCHOOL.

41: NASIR UDDIN AHMED
S/O FERAMUJ ALI
R/O VILL -CHANGMORAGAON
RANGOLOO
NAGAON
ASSISTANT TEACHER RANGOLOO HIGH SCHOOL
NAGAON
( AMALGAMATED).

42: MUKIBUR ROHMAN
S/O LT ABDUL MATIN
R/O VILL - KATARIGAON
PATHARI
NAGAON
ASSISTANT TEACHER SWAHID HIGH SCHOOL
NAGAON
ASSAM.

43: PULU SAIKIA
D/O RUPESWAR SAIKIA
R/O VILL. - FOUZDARIPATTY
K.G ROAD
NAGAON
ASSISTANT TEACHER SRI GURU NANAK M.E SCHOOL. NAGAON.

44: SIBA PATHAK
S/O LT BHOLA PATHAK
R/O VILL - GHILANI
KAMPUR
NAGAON. ASSISTANT TEACHER KAMPUR ADARSH HIGH SCHOOL.

45: RAJIB BORA
S/O SARURAM BORA
R/O VILL - MOHGHARIA ATI
Page No.# 252/409

KAMPUR
NAGAON. ASSISTANT TEACHER PUBJARUANI HIGH SCHOOL.

46: PRANOB SAIKIA
S/O MAHENDRA NATH SAIKIA
R/O VILL - MORIKOLONG
NAGAON . ASSISTANT TEACHER MORIKOLONG HIGH SCHOOL.

47: SALEH AHMED
S/O ABDUL NOOL
R/O VILL - OKCHEK PATHAR
CHARING . ASSISTANT TEACHER BORBALI M.E SCHOOL.

48: DIPIKA KALITA
D/O NABIN KALITA
R/O VILL - KUJIDAH
HATICHUNG
NAGAON. ASSISTANT TEACHER HATICHONG TDS M.E SCHOOL.

49: SABINA YESMIN
D/O LT. HASEN ALI
R/O VILL - AZAD NAGAR
CHOTAHAIBOR
NAGAON. ASSISTANT TEACHER DR. S.K BHUYAN HIGH SCHOOL.

50: BANDONA DEKA
D/O KHARGASINGHA DEKA
R/O VILL -2 NO. GEDABORI
JAMUGURI
NAGAON. ASSISTANT TEACHER JAMUGURI MONBAR NATH M.V SCHOOL.

51: SMTI RINA BORA
D/O LT THANU RAM BORAH
R/O VILL - EAST AMOLAPATTY
DIST -NAGAON
ASSISTANT TEACHER SIVASTHAN PRIMARY SCHOOL.
VERSUS

THE STATE OF ASSAM AND 7 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
EDUCATION DEPARTMENT
DISPUR
GUWAHATI -06.

2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
Page No.# 253/409

EDUCATION ( ELEMENTARY ) DEPARTMENT
DISPUR
GUWAHATI -06.
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI -06.
4:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI -06.
5:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI -19.
6:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI -19.
7:THE INSPECTOR OF SCHOOLS
NAGAON DISTRICT CIRCLE
P.O AND DISTRICT - NAGAON
ASSAM

PIN -782001.
8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON
P.O AND DISTRICT - NAGAON
PIN - 782001
ASSAM.
------------
Advocate for : MR. P K MEDHI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3233/2022

MANIK CH KULI AND 3 ORS
S/O- LATE MATILAL KULI
R/O- BORMUKALI KULIGAON
P.O- SISSIBOR GAON
DIST- DHEMAJI
ASSAM
(WORKING AS ASSISTANT TEACHER IN PACHIM DHEMAJI HIGH SCHOOL)
Page No.# 254/409

2: GHANA KANTA GOGOI
S/O- LATE BHUDDESWAR GOGOI
R/O- KAWOIMARI
P.O- KALAKATA
DIST- DHEMAJI
ASSAM
(WORKING AS ASSISTANT TEACHER IN PACHIM DHEMAJI HIGH SCHOOL)

3: SANJIB KR. BORAH
S/O- SEDDHESWAR BORAH
R/O- RATANPUR
P.O AND DIST- DHEMAJI
PIN-787056
ASSAM
(WORKING AS ASSISTANT TEACHER IN SRIPANI HIGH SCHOOL)

4: RABIN GOGOI
S/O- LATE LARAM GOGOI
R/O- MAJGAON
P.O- GUTTONG
DIST- DHEMAJI
ASSAM
(WORKING AS HINDI TEACHER IN MARIDHAL HIGH SCHOOL)
VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF
ASSAM
EDUCATION (SECONDARY) DEPARTMENT
ASSAM
DISPUR
GUWAHATI-06

2:THE SECRETARY
TO THE GOVERNMENT OF ASSAM
FINANCE (BUDGET) DEPARTMENT
ASSAM
DISPUR
GUWAHATI-06
3:THE DIRECTOR
OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
4:THE INSPECTOR OF SCHOOLS
DHEMAJI DISTRICT CIRCLE
DIST- DHEMAJI
ASSAM
Page No.# 255/409

------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/770/2021

SHAH ALOM AND 2 ORS.
S/O- LT. ABDUL KADER MUNSHI
VILL- GHORAMARA PT.-I
P.O. RANGAPANI
P.S. MERERCHAR
DIST.- BONGAIGAON
ASSAM
PIN- 783384 ASSTT. TEACHER OF NARARVITA M.V.SCHOOL UNDER
SRIJONGRAM EDUCATION BLOCK OF BONGAIGAON DISTRICT

2: JOYFUL NESSA
W/O- ABDUL KUDDUS AHMED
VILL- TUPKAR CHAR
P.O. TOPGAON
P.S. MERERCHAR
DIST.- BONGAIGAON
ASSAM
PIN- 783384
ASSTT. TEACHER OF AMALGAMATED SARBAJONIN HIGH SCHOOL
MAINYAPARA UNDER B.D.C.
BONGAIGAON
ASSAM

3: MOHAMMAD ALI
S/O- LT. SAFOR ALI
VILL- BORJANA PT. III
P.O. BORJANA
P.S. JOGIGHOPA
DIST.- BONGAIGAON
ASSAM
PIN- 783382 RTD. ASSTT. TEACHER OF BORJANA M.V.SCHOOL UNDER
SRIJONGRAM EDUCATION BLOCK OF BONGAIGAON DISTRICT
VERSUS

THE STATE OF ASSAM AND 7 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
GHY-06
Page No.# 256/409

2:THE STATE OF ASSAM
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY-06
3:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT.
DISPUR
GHY-06
4:THE SECY. TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCE DEPTT.
DISPUR
GHY-06
5:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
6:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
7:THE INSPECTOR OF SCHOOLS
B.D.C.
BONGAIGAON (ASSAM)
PIN- 783380
8:THE DISTRICT ELEMENTARY EDUCATION OFFICER
BONGAIGAON ASSAM
PIN- 783380
------------
Advocate for : MR. A F N U MOLLAH
Advocate for : appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/5786/2020

KAMAL CH BORAH AND 103 ORS
S/O LT. BHIM KANTA BORAH
VILL-SOLMORIA
P.O.-DOOLAGHAT
DIST-LAKHIMPUR
ASSAM
ASSTT. TEACHER OF MOHGHULI BORGULA M.E. MADRASSA

2: MINARAM GOGOI
S/O LT. DIMBESWAR GOGOI
VILL AND P.O.-MOIDAMIA
DIST-LAKHIMPUR
Page No.# 257/409

ASSAM
ASSTT. TEACHER OF BADHAKARA M.E. SCHOOL

3: NAVA MIRI BORUAH
S/O LT. BOGARAM MIRI BORUAH
VILL-BORKHAMTI
P.O.-DIKRONG
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF JANKALYAN HIGH SCHOOL
(AMALGAMATED)

4: JADUMONI DAS
S/O LT. JUTIRAM DAS
VILL-KUHIMARI
P.O.-MOHAIJAN
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MIRIJORI HIGH SCHOOL (AMALGAMATED)

5: PUNESWAR DAS
S/O LT. SUREN DAS
VILL-KEYAMORA
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DIKRONG M.E. SCHOOL

6: ARUN SAIKIA
S/O LT. DEW RAM SAIKIA
VILL-POHOMARA
P.O.-PHULBARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BHITORIPAM M.E. SCHOOL

7: KHAGEN SARMAH
S/O LT. LAKHI NATH SARMAH
VILL-KOWADONGA NO. 2
P.O.-KOWADONGA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF UTTAR NOWBOICHA M.E. SCHOOL

8: SIDANANDA NATH
S/O BHABARAM NATH
VILL-MAJGAON
P.O.-PHULBARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF TUNIJAN M.V. SCHOOL

9: SMTI RAKHI SAIKIA
D/O LT. PITAMBOR SAIKIA
Page No.# 258/409

VILL-CHAKULIBHARIA
P.O.-SABOTI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF CHAKULIBHARIA M.V. SCHOOL

10: NABAJYOTI SARMAH
S/O LT. SUMESWAR SARMAH
VILL-GAHRMORA SATT
P.O.-GHARMORA
DIST-LAKHMIPUR
ASSAM. ASSTT. TEACHER OF MADHAB DEV M.E. SCHOOL

11: JIBAN SAIKIA
S/O LT. JURAI SAIKIA
VILL-JOHATIA
P.O.-CHARAIMORIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF ADIVASI JAWAHARJYOTI M.E. SCHOOL

12: SMTI MINA NEOG
W/O DULU HAZARIKA
VILL-MAHARA GOHAIN GAON
P.O.-GORAIMORIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NAVOJWAL HIGH SCHOOL

13: SMTI ANJALI HAZARIKA
W/O SRI DIMBESWAR SAIKIA
VILL-CHOWKHAM
P.O.-CHABOTI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NAVOJWAL HIGH SCHOOL

14: SARIFUL HOQUE TALUKDAR
S/O LT. SAMSUL HOQUE
VILL-RAWNAPUR
P.O.-CHARAIMORIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF RANGAJAN HIGH SCHOOL

15: PRASANTA SAIKIA
S/O LT. PROMUD CH. SAIKIA
VILL-CHOWKHAM
P.O.-CHABOTI
DIST-BISWANATH
ASSAM. ASSTT. TEACHER OF KAKOI RAJGORH HIGH SCHOOL

16: KRISHNA SAIKIA
Page No.# 259/409

S/O LT. UPEN SAIKIA
WARD NO. 2
P.O.- NORTH LAKHIMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF CHABOTI M.P. HIGH SCHOOL

17: PRASANTA SARMAH
S/O LT. GHANA KNT SARMAH
WARD NO-11
P.O.-NORTH LAKHIMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF CHABOTI M.P. HIGH SCHOOL

18: SMTI LILY DEVI
D/O LT. SURENDRA NATH BARDOLOI
WARD NO. 2
P.O.-NORTH LAKHIMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BOGINADI HIGH SCHOOL

19: RANJIT SONOWAL
S/O LT. DHARMESWAR SONOWAL
VILL-NATABARI
P.O.-SONARDHEKI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NAMONI DORGE M.E. SCHOOL

20: MONTURAM TAID
S/O LT. BUDHESWAR TAID
VILL-TAMAM CHUKL
P.O.-GHUNASUTI
DIST-BISWANATH
ASSAM. ASSTT. TEACHER OF UJANI HATIAMORA L.P. SCHOOL

21: DURLOV MILLI
S/O LT. KHASI MILLI
VILL-BAHMARA
P.O.-GHUNASUTI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF GHUNASUTI HIGH SCHOOL

22: SMTI KHIRADA DUTTA
D/O LT. SUMESWAR DUTTA
VILL-SUNARI GAON
P.O.-AZAD
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF GAREHAGA M.E. SCHOOL
Page No.# 260/409

23: SMTI TRALUKEY GOGOI
S/O LT. KARUNA GOGOI
WARD NO. 3
P.O.-NORTH LAKHIMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF N.L. RAILWAY HIGH SCHOOL

24: SMTI ANJALI HAZARIKA
W/O LT. MUNIN K.R. DUTTA
WARD NO. 3
P.O.-NORTH LAKHIMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF N.L. RAILWAY HIGH SCHOOL

25: HIREN CHETIA
S/O LT. PADMA CHETIA
VILL-SANTAPUR
P.O.-LAHOLIAL
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NO. 2 KONGKUR L.P. SCHOOL

26: GOPAL CH. HAZARIKA
S/O KNEKESWAR HAZARIKA
VILL-KAWOI MARI
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF FATEHPUR M.E. SCHOOL

27: SULEMA KHATUN
D/O MOHIUDDIN AHMED
VILL-MORNOI GAON
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF PACHIM BANGALMARA M.E. SCHOOL

28: SMTI RINA MAI BORAH
D/O JAIGURAM BORAH
VILL-GANDHIYA
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MERBIL PAKATOLI ADIBASI L.P. SCHOOL

29: KRISHNA KANTA DEURI
S/O DEPUTI DEURI
VILL-MAJORCHAPORI
P.O.-KINAPOTHARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KAMALPUR L.P. SCHOOL
Page No.# 261/409

30: SMTI TRIPTI NEOG
D/O UPEN NEOG
VILL-AMGURI
P.O.-MORNOI KHORA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF ADARSHA AMPARA L.P. SCHOOL

31: KHIRUD GOGOI
S/O JOIRAM GOGOI
VILL-JAKAPELUWA
P.O.-RAJBARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SANTAPUR CHICHAPATHAR M.E. SCHOOL

32: SMTI MIRA LEKHARU
D/O MOHESWAR LEKHARU
VILL-JAMUGURI
P.O.-JAPJUP
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BEDATI JANAJATI HIGH SCHOOL

33: DHARMESWAR BORA
S/O DUTTA RAM BORA
VILL-JAPJUP
P.O.-JAPJUP
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF LAHARLIAL M.V. SCHOOL

34: MAMANI HAZARIKA
D/O SUNARAM HAZARIKA
VILL-BAGICHA
P.O.-JAPJUP
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BADATI JANAJATI HIGH SCHOOL

35: BALIN BORAH
S/O MOHESWAR BORA
VILL-MARICHAPATHAR
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SANKARDEV M.E. SCHOOL

36: GANGADHAR SHARMA
S/O BASUDEV SARMAH
VILL-DONGIBILP
P.O.-BIHPURIA
DIST-LAKHIMPUR
Page No.# 262/409

ASSAM. ASSTT. TEACHER OF BIJOYPUR HIGH SCHOOL

37: SMTI DIPA BORUAH
D/O INDRESWAR BORUAH
VILL-JAMUNAKHAT
P.O.-JORABARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NEHRU HIGH SCHOOL

38: LALIT KR. BHUYAN
S/O LILA KNT BHUYAN
VILL-MERBIL
P.O.-HARMUTTY
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

39: PARASHMONI HAZARIKA
S/O SONARAM HAZARIKA
VILL-RAJBARI
P.O.-BIHPURIA
DIST-SONITPUR
ASSAM. ASSTT. TEACHER OF MORNOI M.E. SCHOOL

40: SADANANDA PHUKAN
S/O SONESWAR PHUKAN
VILL-NIJARA PAR
P.O.-SAGAR PRU
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF PUB PHULBARI HIGH SCHOOL

41: DIPAK CHAKRABARTY
S/O LOKNATH CHAKRABORTY
WARD NO. 1
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DONGIBIL HIGH SCHOOL

42: ATUL HAZARIKA
S/O KUSAI HAZARIKA
VILL-DHONABARI
P.O.-DHUNAGURI
DIST-LAKHIMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF LIKHAK DHUNABARI M.E. SCHOOL

43: SMTI DIPARANI HAZARIKA
D/O SABIRAM HAZARIKA
VILL-RAJABARI
Page No.# 263/409

P.O.-RAJABARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KACHIKATA GRANT L.P. SCHOOL

44: SMTI BIMALA BORA
D/O SARBESWAR BORA
VILL-PUKHWRIA
P.O.-SONSPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KEHUTOLI L.P. SCHOOL

45: SMTI SUMITRA TAYE
D/O DIPESWAR TAYE
VILL-HARMUTTY
P.O.-MERBIL
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

46: GOUTAM DUTTA
S/O LT. HEM CH. DUTTA
WARD NO. 3
P.O.-KOWADONGA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF CHABOTI M.P. HIGH SCHOOL

47: PRASANTA SAIKIA
S/O SONESWAR SAIKIA
VILL-PADOMONI
P.O.-LALUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MOHGULI BORGULA M.E. SCHHO

48: DABEN TAMULI
S/O ANANDARAM
VILL-PACHIM LALUK
P.O.-LALUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BICHAMPUR L.P. SCHOOL

49: NIRMOL BARLA
S/O JISWA BARLA
VILL- NA KHAGORI
P.O.-PAHOMARA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DHEMAGOR JANAJATI L.P. SCHOOL

50: RINA DULAKHARIA
D/O JOIRAM DULAKAHARIA
Page No.# 264/409

VILL-BONGALCHUK
P.O.-BONGALCHUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SONAPUR M.E. SCHOOL

51: SMTI MEJANTI GOGOI
W/O SARBESWAR PHUKAN
VILL-HARIBOR
P.O.-HARIBOR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF UTTAR NOWBOICHA M.E. SCHOOL

52: SMTI NIVA RANI BORA
S/O LT GHANA BORA
WARD NO. 1
P.O.-BIHPURIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHAR OF MADHABDEV HIGH SCHOOL

53: PRASANTA BARUAH
S/O UMARAM BARUAH
VILL-BONGALCHUK
P.O.-BONGALCHUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF TIOKIA L.P. SCHOOL

54: SMTI NOLONI MILI
D/O DEBEN MILI
VILL-SOLMORIA
P.O.-SOLMORIA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SINGRA MIRI L.P. SCHOOL

55: BINUD NEOG
S/O BUPARAM NEOG
VILL-DOLOPA PATAHRI
P.O.-PHULBARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF UDAIPUR L.P. SCHOOL

56: SMTI LILAWATI BORA
S/O GHITIR BORA
VILL AND P.O.-KHALIHAMARIL
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

57: BOKUL DAS
S/O SONTOSS DAS
Page No.# 265/409

VILL-NIS LALUK
P.O.-LALUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF PODUMONI L.P. SCHOOL

58: SMTI DIPTI SAIKIA
D/O SANDESWAR SAIKIA
VILL NO. PODUMONI
P.O.-LALUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF PODUMONI L.P. SCHOOL

59: ANASTASIA SURIM
S/O THEKERJAN SURIM
VILL-HARMUTTY
P.O.-HARMUTTY
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

60: KRISHNA BORA
S/O UMA KNT BORA
VILL-BONGALMARA
P.O.-ISALAMPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NO. 1 FATEHPUR L.P. SCHOOL

61: SMTI RUPA NEOG
D/O SIDHESWAR NEOG
VILL-KHALIHAMARI
P.O.-NOWBOICHA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACER OF SONAPUR M.E. SCHOOL

62: SMTI MITALI SAIKIA
W/O PRAFULLA HAZARIKA
VILL-KHALIHAMARI
P.O.-NOWBOICHA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF POHUMARA MAJGAON HIGH SCHOOL

63: RUDRA PD. DOWRAH
S/O TANKEWAR DOWRAH
VILL-HARIBOR DOLONI
P.O.-HARIBOR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KRISHNAPUR JANAJATI SCHOOL

64: SMTI RENU BORA
Page No.# 266/409

D/O SIDHESWAR BORA
VILL-SONAPUR NO. 2
P.O.-SONAPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MILAN L.P. SCHOOL

65: BHUGRAM SAIKIA
S/O PHULESWAR SAIKIA
VILL-PUKHURIPARIA
P.O.-LALUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF 2 NO. DHARMAPUR L.P. SCHOOL

66: SANKER PRASAD DEORI
S/O NORMAL CH. DEORI
VILL-BONGALMARA
P.O.-BONGALMARA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DOULATPUR 390 NO. NEHRU MISSING L.P.
SCHOOL

67: GHANA KNT. SAIKIA
S/O BAPURAM SAIKIA
VILL-LOKAMPUR
P.O.-SONAPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF 20 NO. LINE L.P. SCHOOL

68: RAM CH.. BORA
S/O PUNARAM BORA
VILL-LOKAMPUR
P.O.-SONAPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KRISHNADEV L.P. SCHOOL

69: JUNMONI BORA
W/O KAMAL CH. BORA
VILL-SOLMORIA
P.O.-DOOLAHAT
DIST-LAKHIMPUR
ASA. ASSTT. TEACHER OF KALKHOWA HIGH SCHOOL

70: ROMEN GOGOI
S/O LOKNATH GOGOI
VILL-PUKHURIPARIA
P.O.-LALUK
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KHERBARI L.P. SCHOOL
Page No.# 267/409

71: BADABRAT SAIKIA
S/O RATNESWAR SAIKIA
VILL-DUBI
P.O.-HARIBOR MERBIL
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SANKARDEV ANUCHUCHITRA HIGH
SCHOOL

72: AMULYA HAZARIKA
S/O GANGARAM HAZ
VILL-HARI DAH
P.O.-BANPUROI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KACHUWA M.P. HIGH SCHOOL

73: BIMAN BORAH
S/O BHADRESWAR BORAH
VILL-DHEMAGARH
P.O.-PULI NAHARANI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SANKAR MADHAB H.S. SCHOOL

74: SMTI TUTUMONI NEOG
D/O DEBESWAR NEOG
VILL-DULIAPATHAR
P.O.-DULIAPATHAR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DULIAPATHAR M.V. SCHOOL

75: SMTI BEUTI HAZARIKA
W/O DILIP KR. HAZARIKA
VILL-PURABIL
P.O.-LETEKUPUKHURI DIAT
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF LETEKUPUKHURI M.V. SCHOOL

76: PANKAJ BORUAH
S/O BISHNU BORUAH
VILL-SAWKUCHI
P.O.-DIKRONG
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MADHAVDEV COLLEGIATE H.S.

77: NIPEN DEURI
S/O DHANESWAR DEURI
VILL-MAJAR CHAPORI
P.O.-KINAPATHAR
Page No.# 268/409

DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MADHABDEV COLLEGIATE H.S.

78: HEMADHOR GOGOI
S/O GHANA GOGOI
VILL-BURHABURHI
P.O.-BHOLABARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF DHEMAGARH JUTULIBARI L.P. SCHOOL

79: TULARAM PHUKAN
S/O SONARAM PHUKAN
NO. 3 SIMOLUGURI
P.O.-SIMOLUGURI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NO. 1 PULINAHARANI L.P. SCHOOL

80: RAHIM NEOG
S/O POWAL NEOG
NO. 2 BARPATHAR
P.O.-KAMALPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NO. 3 RONGOTI L.P. SCHOOL

81: KRISHNA PD. UPADHYA
S/O DHANPATI UPADHYA
VILL-PITHAGURI
P.O.-PITHAGURI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BANDARDEWA HIGH SCHOOL

82: DIPAN SAIKIA
W.O JUGESWAR DUTTA
VILL-BANDERDUWA
P.O.-PATHALIPAHAR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF RAJGHAR L.P SCHOOL

83: SMTI NIRMALA HAZARIKA
W/O GOPAL BORA
VILL-BHATOWKUCHI
P.O.-DHALPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF 518 NO. GANAKDOLONI L.P. SCHOOL

84: BINUD BORUAH
S/O MINESWAR BORUAH
VILL-KHALIHAMARI
Page No.# 269/409

P.O.-HAWAJAN
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF PACHIM THEKERABARI L.P. SCHOOL

85: KABIN BORUAH
S/O RAMESWAR BORUAH
VILL-NO. 2 KHALIHAMARI
P.O.-HAWAJAN
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NAMGHILA SISHUKALYAN L.P. SCHOOL

86: PRADIP DAS
S/O MOLOKA DAS
NARAYANPUR WARD NO. 3
P.O.-DIKRONG
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF PUB-BAHUPATHAR L.P. SCHOOL

87: PRANJIB KUMAR PEGU
S/O DHANESWAR PEGU
VILL-PANBARI
P.O.-PANBARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NATUN CHUBA L.P SCHOOL

88: SMTI DHANAMAI NATUA SAIKIA
D/O RAMESWAR NATUA
VILL-SANKARPUR
P.O.-MODHUPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SHANTIJYOTI M.E. SCHOOL

89: TULARAM DEURI
S/O LT. PURUSUTTAM DEURI
VILL-SHAKRAHI
P.O.-DIKRONG
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BORDEORI JYOTI L.P. SCHOOL

90: DURGA PRASAD SAIKIA
S/O LT. HEM KANTA SAIKIA
S/O LT. HEM KANTA SAIKIA
VILL-APNBARI MAJGAON
P.O.-PANBARI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NARAYANPUR GIRLS M.V. SCHOOL

91: KRISHNA KHAUND
Page No.# 270/409

S/O LT. HEMCHANDRA KHAUND
VILL-DEUTULA
P.O.-BHOGPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NARAYANPUR GIRLS M.V. SCHOOL

92: SMTI BIJULEE NEOG
D/O JAGYESWAR NEOG
VILL-GOSAIPUKHURI
P.O.-ADI ELENGI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF GOSAI PUKHURI M.E. SCHOOL

93: BISHNU KUMAR BORAH
S/O KRISHNA BORAH
VILL-PHULBARI BOKANADI
P.O.-SINGRA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF TUNIJAN BISHNUPUR HIGH SCHOOL

94: SMTI ELA BORUAH
D/O HOREN BORAH
VILL-PHULBARI BOKANADI
P.O.-SINGRA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SONAPUR PUKHURIA M.E. SCHOOL

95: SMTI RUPA BORAH
W/O PARDIP PHUKAN
VILL-MADHUPUR
P.O.-MADHUPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF GARUBHANDA M.E. SCHOOL

96: BHABESH CHEKANIDHARA
S/O LT. MOHAN CHEKANIDHARA
VILL-CHARAIDOLONI
P.O.-MADHABPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF NARAYANPUR GIRLS M.V. SCHOOL

97: SMTI TORALI DOLEY
D/O ROMESH DOLEY
VILL-BORDEURI
P.O.-BORDEURI
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MAYAJYOTI L.P. SCHOOL (AMALGAMATED)
Page No.# 271/409

98: SMTI JOTSNA DEURI
D/O JAYSING DEURI
VILL-KINAPATHAR
P.O.-KINAPATHAR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF BORIJYOTI L.P. SCHOOL

99: SMTI BOBI BORAH
W/O LT. KARUNA BORAH
VILL-DERGAYAN
P.O.-PADMAPUR
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF 3 NO. TATIBAHAR BAPUJI L.P. SCHOOL

100: SMTI PUSPA NEOG
W/O LT. NARAYAN CHABUKDHAR
VILL-SAKRAHI
P.O.-DIKRONG
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF MADHABDEV L.P. SCHOOL

101: JADAV BORA
S/O HEMA BORA
VILL-DHEMAGAR
P.O.SOGORPUR
DIST-BISWANATH
ASSAM. ASSTT TEACHER OF KRISHNAPUR M.E. SCHOOL

102: BABUL DOEY
VILL-CHANENG GAON
P.O.-DATALAKATA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KALANI M.E. SCHOOL

103: HEMANTA DULAKASHARIA
VILL-DOLPOTA
P.O.-KHAGA
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF KARKA DOLEY M.E. SCHOOL

104: RINKUMONI SARMAH SARHAH
D/O AJOY SARMAH
VILL-BOCHAGAON
P.O.-PANIGAON
DIST-LAKHIMPUR
ASSAM. ASSTT. TEACHER OF SASTRY MEMORIAL HIGH SCHOOL
VERSUS
Page No.# 272/409

THE STATE OF ASSAM AND 4 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
3:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
LAKHIMPUR
DIST-LAKHIMPUR
ASSAM
PIN-784001
------------
Advocate for : MR. N BORAH
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/5843/2022

SORAF UDDIN LASKAR
S/O- LATE HAJI TAJAMUL ALI LASKAR

TEACHER OF NO. 927 AMIR ALI L.P. SCHOOL
RESIDENT OF VILLAGE- BORBOND PART-III
P.O. BORBOND
P.S. AND DISTRICT- HAILAKANDI
ASSAM.

VERSUS

THE STATE OF ASSAM AND 6 ORS
TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
Page No.# 273/409

GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.
3:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
4:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPARTMENT
DISPUR.
5:THE DIRECTOR
FINANCE (BUDGET) DEPARTMENT
DISPUR
ASSAM.
6:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
P.O.
P.S. AND DISTRICT- HAILAKANDI
ASSAM.
7:THE TREASURY OFFICER
HAILAKANDI
P.O.
P.S. AND DISTRICT- HAILAKANDI
ASSAM.
------------
Advocate for : MR. A M BARBHUIYA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/8900/2019

L. CHANDRAJINI DEVI
W/O- LAL MOHAN SINGHA
VILL- PURBOKITTERBOND PART-II
P.O- AMALA
P.S- LALA
DIST- HAILAKANDI
ASSAM
PIN- 788163
Page No.# 274/409

VERSUS

THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
EDUCATION DEPTT
ELEMENTARY EDUCATION
ASSAM
DISPUR
GUWAHATI-6

2:THE CHIEF SECRETARY
TO THE GOVT OF ASSAM
DISPUR
GHY- 06
3:THE SECRETARY
FINANCE DEPTT (BUDGET)
DISPUR
GHY- 06
4:THE SECRETARY
PENSION AND PUBLIC GRIEVANCES DEPTT
DISPUR
GUWAHATI- 06
5:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 19
6:THE DEEO
HAILAKANDI
DIST- HAILAKANDI
ASSAM
PIN- 788151
------------
Advocate for : MR H R A CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/3523/2022

MD. ABUL HASHIM
S/O- LATE HAJARAT ALI
R/O- AHMEDPUR BLOCK
P.O. KUTUBPUR
DIST. NORTH LAKHIMPUR
PIN- 781123. (WORKING AS ARABIC TEACHER IN DAULATPUR MADRASSA
Page No.# 275/409

HIGHER SECONDARY SCHOOL.

VERSUS

THE STATE OF ASSAM THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPARTMENT
DISPUR
GUWAHATI-6.

2:THE SECRETARY TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPARTMENT
DISPUR
GUWAHATI-6.
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19.
4:THE INSPECTOR OF SCHOOLS
NORTH LAKHIMPUR
DIST. NORTH LAKHIMPUR
ASSAM
------------
Advocate for : MRS. K DEVI
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM THE STATE OF ASSAM AND 3
ORS.

Linked Case : WP(C)/479/2021

ABDUL KUDDUS MIAH AND ANR
S/O- LT. ROHIZ UDDIN
VILL- MAYERCHAR PT.-II
P.O. NAYER ALGA
P.S. BILASIPARA
DIST.- DHUBRI
ASSAM
PIN- 783348
ASSTT. TEACHER OF KILLAHARA M.E. MADRASSA UNDER LAKHIPUR
EDUCATION BLOCK OF GOALPARA DISTRICT

2: SHIRAJUL ISLAM
S/O- LT. TAZUDDIN AHMED
VILL- BODO NICHINPUR
P.O. MEDORTARI
Page No.# 276/409

P.S. FAKIRGANJ
DIST.- DHUBRI
ASSAM
PIN- 783333 ASSTT. TEACHER OF AOLATOLI AMALGAMATED HIGH
MADRASSA UNDER G.D.C.
GOALPARA OF GOALPARA DISTRICT
VERSUS

THE STATE OF ASSAM AND 7 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (SECONDARY) DEPTT.
DISPUR
GHY-06

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY-06
3:THE SECY. TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT.
DISPUR
GHY-06
4:THE SECY. TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCE DEPTT.
DISPUR
GHY-06
5:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
6:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
7:THE INSPECTOR OF SCHOOLS
G.D.C.
GOALPARA (ASSAM)
PIN- 783301
8:THE DISTRICT ELEMENTARY EDUCATION OFFICER
GOALPARA
ASSAM
PIN- 783301
------------
Advocate for : MR. A F N U MOLLAH
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS
Page No.# 277/409

Linked Case : WP(C)/6942/2022

HAREN CHANDRA DAS
SON OF SRI DIPTI RAM DAS

RESIDENT OF VILLAGE- LACHIT NAGAR

P.O.- MIRZA

DISTRICT- KAMRUP
ASSAM

PIN- 781125.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT ( ELEMENTARY)

SACHIVALAYA
DISPUR

GUWAHATI- 781006
ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 781019.
3:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR

GUWAHATI- 781006
ASSAM.
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
DEPARTMENT OF FINANCE
DISPUR

GUWAHATI- 781006.
------------
Page No.# 278/409

Advocate for : MR T N SRINIVASAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/5375/2022

KAMESWAR BORUAH AND 24 ORS
S/O LATE TIPSON BORUAH
R/O CHAPAKHOWA
P.O.-CHAPAKHOWA
P.S.-SADIYA
PIN-786157
DIST-TINSUKIA
ASSAM

2: JYOTISH GOGOI
S/O LATE MOHEN CHANDRA GOGOI
R/O CHAULKHOWA NA-GAON
P.O. AND P.S.-SADIYA
PIN-786155
DIST-TINSUKIA
ASSAM

3: RUDRA PAYENG
S/O LATE PREMADHAR PAYENG
R/O MINGMANG (KHERONIBARI)
P.O.-AMARPUR
P.S.-SADIYA
PIN-786157
DIST-TINSUKIA
ASSAM

4: SMT. HEWALI DEORI
D/O SABINATAH DEORI
R/O SUNPURA DEORIGAON
P.O.-NATUN BALIJAN
P.S.-CHANG CHAP CHARIALI
PIN-786158
DIST-TINSUKIA
ASSAM

5: SMT. KALPANA DEORI
D/O HARENDRA NATH DEORI
R/O SUNPURA DEORIGAON
P.O.-NATUN BALIJAN
P.S.-CHANG CHAP CHARIALI
Page No.# 279/409

PIN-786158
DIST-TINSUKIA
ASSAM

6: SMT. RUPOHI BORGOHAIN
D/O SRI SHANGABAR BORGOHAIN
R/O CHAPAKHOWA
P.O.-CHAPAKHOWA
P.S.-SADIYA
PIN-786157
DIST-TINSUKIA
ASSAM

7: SMT. NIRUPAMA DEORI
D/O LATE CHATRADHAR DEORI
R/O CHAPAKHOWA MEDICAL CHARIALI
P.O.-CHAPAKHOWA
P.S.-SADIYA
PIN-786157
DIST-TINSUKIA
ASSAM

8: HEM CHANDRA KONWAR
S/O DANBORUDHAR KONWAR
R/O 2 NO. CHAPAKHOWA GAON
P.O.-CHAPAKHOWA
P.S.-SADIYA
PIN-786157
DIST-TINSUKIA
ASSAM

9: NARAYAN SHARMA
S/O LATE SHARMONANDO SHARMA
R/O AMBIKAPUR
P.O.-NATUN BALIJAN
P.S.-CHENGCHAP
PIN-786158
DIST-TINSUKIA
ASSAM

10: DIGANTA CHIRING
S/O LATE BHULANATH CHIRING
R/O JHIYA GAON
P.O.-SADIYA (GHUMTIBIL)
P.S.-SADIYA (CHAPAKHOWA)
PIN-786155
DIST-TINSUKIA
ASSAM
Page No.# 280/409

11: ANIL GOGOI
S/O LATE ANANDA GOGOI
R/O TELIKOLA GAON
P.O.-KUNDIL
P.S.-NA-SADIYA
PIN-786158
DIST-TINSUKIA
ASSAM

12: TANKESWAR GOGOI
S/O LATE NANADESWAR GOGOI
R/O CHAULKHOWA NA-GAON
P.O.-GHUMTIBIL
P.S.-SADIYA
PIN-786155
DIST-TINSUKIA
ASSAM

13: MRS. SUNANDA BURAGOHAIN
D/O LATE KATIYA BURAGOHAIN
R/O PUB LACHIT NAGAR
P.O.-CHAPAKHOWA
P.S.-CHAPAKHOWA
PIN-786157
DIST-TINSUKIA
ASSAM

14: SMT. PUTULI KURMI
D/O LATE HARADHA KURMI
R/O KHORIKOTIA GAON
P.O.-KUKUREA KHOWA
P.S.-PANITULA
PIN-786183
DIST-TINSUKIA
ASSAM

15: SMT. BISWAMIKA GOGOI
D/O LAKHESWAR GOGOI
R/O LAKHIMI PATHER
P.O.-CHAPAKHOWA
SADIYA
P.S.-SADIYA
PIN-786157
DIST-TINSUKIA
ASSAM

16: TROILUKYA BARUAH
Page No.# 281/409

S/O LATE TIYARAM BARUAH
R/O BISHNUPUR POHUKHOWAGAON
P.O.-SADIYA (GHUMTIBIL)
P.S.-SADIYA
PIN-786155
DIST-TINSUKIA
ASSAM

17: KESHAB BARUAH
S/O LATE GUMAN BARUAH
R/O KUKURAMARA
P.O.-KUKURAMARA (SADIYA)
P.S.-NA-SADIYA
PIN-786158
DIST-TINSUKIA
ASSAM

18: MISS PARINITA GOGOI
D/O LATE BIKAN CH. GOGOI
R/O JYOTISH NAGAR
P.O.-CHAPAKHOWA
P.S.-SADIYA (CHAPAKHOWA)
PIN-786157
DIST-TINSUKIA
ASSAM

19: ROWSON NAHAR AHMED
D/O LATE GAJANADI AHMED
R/O CHAPAKHOWA TOWN
P.O.-CHAPAKHOWA TOWN
P.S.-CHAPAKHOWA
PIN-786157
DIST-TINSUKIA
ASSAM

20: LOHIT KUMAR DEORI
S/O LATE DHANYARAM DEORI
R/O KOPOW PATHAR DEORIGAON
P.O.-CHAPAKHOWA
P.S.-CHAPAKHOWA
PIN-786157
DIST-TINSUKIA
ASSAM

21: SUMAL SARKAR
S/O SRI SUNAMONI SARKAR
R/O BICHANIMUKH KHERBARI
P.O.-AROIMURIA (DHOLLA)
Page No.# 282/409

P.S.-SAIKHOWA GHAT (DHOLLA)
PIN-786154
DIST-TINSUKIA
ASSAM

22: MISS RUPALI GOGOI
D/O HILESWAR GOGOI
R/O TUPSINGA GAON
P.O.-CHAPAKHOWA
P.S.-CHAPAKHOWA (SADIYA)
PIN-786157
DIST-TINSUKIA
ASSAM

23: MISS SUMIRPRABHA GOGOI
D/O LATE BIJOYRAM GOGOI
R/O ULLOWANI BAJAL GAON
P.O.-SADIYA
P.S.-SADIYA
PIN-786155
DIST-TINSUKIA
ASSAM

24: SMT. PRANATI BARUAH
D/O LATE GOHIN BARUAH
R/O PANITOLA GAON (BORDUBI ROAD)
P.O.-TINSUKIA
PANITULA
P.S.-TINSUKIA
PIN-786183
DIST-TINSUKIA
ASSAM

25: SMT. JUNU DEORI
D/O KULA NATH DEORI
R/O 2 NO. MOHANG BORDUMSA
P.O.-PURANI PUKHURI
P.S.-BORDUMSA
PIN-786174
DIST-TINSUKIA
ASSAM
VERSUS

THE STATE OF ASSAM AND 5 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
Page No.# 283/409

GUWAHATI-6

2:THE ADDITIONAL CHIEF SECRETARY
FINANCE DEPARTMENT
GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6
3:THE DIRECTOR
EDUCATION (ELEMENTARY) DEPARTMENT
KAHILIPARA
GUWAHATI-19
ASSAM
4:THE DISTRICT ELEMENTARY EDUCATION OFFICER
TINSUKIA
ASSAM
5:THE DEPUTY ELEMENTARY EDUCATION OFFICER
TINSUKIA
ASSAM
6:THE DEPUTY INSPECTOR OF SCHOOLS
SADIYA
CHAPAKHOWA
ASSAM
------------
Advocate for : MR. A D CHOUDHURY
Advocate for : SC
EDU appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/882/2023

ABDUS SATTAR AND 4 ORS.
S/O LATE SADAGAR ALI

R/O BHERBHERY

P.O.- KHAILSABHITA

P.S.- LAKHIPUR

DIST.- GOALPARA
ASSAM
PIN- 78330.

2: GOLAWARA KHATUN
W/O ABDUL WAHAB

R/O MESERBHITA
Page No.# 284/409

P.O.- MESERBHITA

P.S.- LAKHIPUR

DIST.- GOALPARA
ASSAM
PIN- 783129.

3: SAMSUL HOQUE
S/O LATE ABU TALEB

R/O GHUGUDOBA

P.O.- RAJMITA

P.S.- LAKHIPUR

DIST.- GOALPARA
ASSAM
PIN- 783129.

4: NOWSAD ALI
S/O JOYNAL ABEDIN

R/O MANASH PARA RESERVE

P.O.- RAJMITA

P.S.- LAKHIPUR

DIST.- GOALPARA
ASSAM
PIN- 783129.

5: ATAUR RAHMAN MANDAL
S/O ABDUL BARI MANDAL

R/O KUSHBARI

P.O.- AIRKATA

P.S.- FAKIRGANJ

DIST.- GOALPARA
ASSAM
PIN- 78330.
VERSUS
Page No.# 285/409

THE STATE OF ASSAM AND 4 ORS.
REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GUWAHATI- 6.

2:THE SECRETARY
TO THE GOVT. OF ASSAM
FINANCE (BUDGET) DEPTT. DISPUR
GUWAHATI- 6.
3:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 19.
4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 19.
5:THE INSPECTOR OF SCHOOLS
GOALPARA CIRCLE
DIST.- GOALPARA
ASSAM.
------------
Advocate for : MRS. K DEVI
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/5394/2017

MUKUNDA BORAH
S/O LT. BABULA BORAH R/O NO. 2
NIMURI
HOUSE NO. 85
RANGATI
LAKHIMPUR
ASSAM
PIN - 784165.

VERSUS

THE STATE OF ASSAM and 3 ORS.
REP. BY SECRETARY TO THE GOVT. OF ASSAM
EDUCATION ELEMENTARY DEPARTMENT
DISPUR
Page No.# 286/409

GUWAHATI -6.

2:THE COMMISIONER and SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT
DISPUR
GUWAHATI -06.
3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI -19.
4:THE DEPUTY INSPECTOR OF SCHOOL
NORTH LAKHIMPUR
ASSAM
------------
Advocate for : MR.B J GHOSH
Advocate for : MRSA VERMA appearing for THE STATE OF ASSAM and 3 ORS.

Linked Case : WP(C)/6961/2022

BIJOY LAKSHMI DUTTA
D/O. LT. RAM CHANDRA DUTTA
VILL. ANDP .O. SARPARA
DIST. KAMRUP
ASSAM
PIN-781122.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
EDUCATION DEPTT. (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI-781006
ASSAM.

2:TH DIRECTOR OF ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-781019.
3:THE DIRECTOR OF PENSION
Page No.# 287/409

Linked Case : WP(C)/6955/2022

DIPAK CH PATHAK
SON OF LATE PRAFULLA CH. PATHAK

RESIDENT OF VILLAGE AND P.O.- SARPARA

DISTRICT- KAMRUP
ASSAM

PIN- 781122.

VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
EDUCATION DEPARTMENT (ELEMENTARY)
SACHIVALAYA
DISPUR
GUWAHATI- 781006
ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI- 781019.
3:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI- 781006
Page No.# 288/409

ASSAM.
4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
DEPARTMENT OF FINANCE
DISPUR
GUWAHATI- 781006.
------------
Advocate for : MR T N SRINIVASAN
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/2261/2022

MOLIN CHOUDHURY AND 53 ORS.
S/O- LATE NAGENDRA CHANDRA CHOUDHURY
R/O- NOWAGAON
P.O. MULAGAON
PIN-783380
DISTRICT- BONGAIGAON ASSAM
ASSISTANT TEACHER AT UTTAR MAJGAON L.P. SCHOOL.

2: RINA RAY
W/O- UDDHAB CHANDRA SINGHA
R/O- CHITKAGAON
(CHAPRAKATA) P.O -CHAPRAKATA
DISTRICT- BONGAIGAON
ASSAM PIN- 783380
ASSISTANT TEACHER AT 50 NO. UTTAR BONGAIGAON L.P.SCHOOL.

3: HIMANI CHOUDHURY
W/O- DINESH SINGHA
R/O- ALUGAON (MAJPARA)
P.O. MULAGAON
PIN- 783380
DISTRICT- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT
ALUGAON UZANPARA L.P. SCHOOL.

4: BHARATI BALA BARMAN
W/O- KUMAR BHUPENDRA NR DEV
R/O- PURONI BONGAIGAON (ULUBARI)
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
Page No.# 289/409

ASSISTANT TEACHER AT 50 NO. UTTAR BONGAIGAON L.P. SCHOOL.

5: NIPUN DAS
S/O- LATE PREMANANDA DAS
R/O- KAHIPARA
P.O. CHAKAPARA
PIN- 783380
DIST- BONGAIGAON
ASSAM ASSISTANT TEACHER AT PURANI BONGAIGAON UCCHA
BUNIYADI VIDYALAYA.

6: ARUN KUMAR RAY
S/O- LATE LANKESWAR RAY
R/O- BHAKARIVITA
WARD NO. 18
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 354 NO. GURUGAON L.P. SCHOOL.

7: MAHENDRA BARMAN
S/O- LATE BISWANATH BARMAN
R/O- DIGDARI
KAKRAGAON
PIN- 783372
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT MILONPUR L.P. SCHOOL.

8: SUPRIYA SARKAR
W/O- RABINDRA BARMAN
R/O- BARPATHAR
P.O. DHALIGAON
PIN- 783385
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 672 NO. GHILAGURI L.P. SCHOOL.

9: CHANDANA BHATTACHARYA
W/O- ANJAN BHATTACHARYA
R/O- NETAJI NAGAR
BABUPARA
W.NO. 11
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
Page No.# 290/409

ASSISTANT TEACHER AT NETAJI VIDYANIKETON M.E. SCHOOL
(PAULPARA).

10: SARITA SINGHA PAUL
W/O- TANAY PAUL
R/O- T.R. PHUKAN ROAD
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 1050 BONGAIGAON VIDYAPITH L.P.SCHOOL.

11: DIPALI RAY
D/O- LATE MAJEN RAY
R/O- KHARIJA DALAIGAON
PART-1
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 48 NO.CHITKAGAON
L.P. SCHOOL.

12: NABAJYOTI SINGHA PATHAK

D/O- LATE GHITESWAR PATHAK
R/O- DHALAGAON
P.O. SIMLAGURI
PIN- 783381
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 487 NO. DHALAPUKHURI L.P. SCHOOL.

13: RAJU MANDAL
S/O- LATE TEJAM MANDAL
R/O- OLD COLONY NEAR RAILWAY QUARTER
143/B
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT HINDI VIDYALAYA M.E. SCHOOL
BONGAIGAON.

14: JOGIN CHANDRA SINGHA
S/O- LATE DHIRENDRA KUMAR SINGHA
R/O- CHAKAPARA
MERAKOCHA
Page No.# 291/409

P.O. CHAKAPARA
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT KANAKLATA GIRLS M.E. SCHOOL
CHAKAPARA.

15: BISWAJIT MANDAL
S/O- LATE PULIN MANDAL
R/O- SASTRI ROAD
WARD NO. 8
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT ADARSHA VIDYA MANDIR M.E. SCHOOL.
(AMALGAMATED)

16: PRANAB KUMAR BANIK
S/O- LATE NIDHILAL BANIK
R/O- OLD COLONY
SASTRI ROAD
W.NO. 9
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT SANTIDHAM KALIBARI HIGH SCHOOL.
(AMALGAMATED)

17: PARTHA ROY
S/O- LATE NARAYAN CHANDRA ROY
R/O- SALBARI UDAYNAGAR
W-25
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT VIDYA BHAVAN L.P. SCHOOL.

18: KRISHNA PRASAD
S/O- RAGHUBIR PRASAD
R/O- B.T. ROAD
W.NO-1
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
Page No.# 292/409

ASSISTANT TEACHER AT S.P.D.D. M.E. SCHOOL
BONGAIGAON.

19: JAMUNA SINGHA
D/O- LATE TARANI KANTA SINGHA
R/O- BARSHAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT BIRJHARA GIRLS HIGH SCHOOL.
(AMALGAMATED).

20: SIBA SINGHA RAY
S/O- LATE NARESWAR RAY
R/O- CHIPONCHILA
P.O. CHIPONCHILA
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT CHIPONCHILA M.E. SCHOOL.

21: PHANISH NARAYAN DEV

S/O- LATE BHUBAN NARAYAN DEV
R/O- JAKUAPARA
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT PURANI BONGAIGAON UCCHA-BUNIYADI
VIDYALAYA (AMALGAMATED).

22: MD. NABIYAR RAHMAN
S/O- MD. AYNAL HAQUE
R/O- CHIKIBI
P.O. VIDYAPUR
PIN- 783372
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT ASHRAFUL ULUM MEM. BOGULAMARI
(AMALGAMATED).

23: DWIP RAY

S/O- LATE MAHESWAR RAY
R/O- CHANDAL
P.O. CHIPONCHILA
Page No.# 293/409

PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT GANDHI GIRLS M.E. SCHOOL.

24: KAILYANI BALA RAY
R/O- CHAKAPARA
PT-1
P.O. CHAKAPARA
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT CHAKAPARA HIGH SCHOOL (AMALGAMATED).

25: JYOTIRMAY SINGHA
S/O- LATE LALIT MOHAN SINGHA
R/O- P.K. ROAD
W.NO
5
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT BONGAIGAON TOWN M.E. SCHOOL
(AMALGAMATED).

26: LABEN BARMAN
S/O- LATE NARASWAR BARMAN
R/O- BHADRAGAON
P.O. VIDYAPUR
PIN- 783372
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 498 NO. BHADRAGAON L.P. SCHOOL.

27: TARANGA KUMAR SINGHA

S/O- LATE MAJEN CHANDRA SINGHA R/O- MULAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT POPRAGAON M.E. SCHOOL.

28: RATI KANTA CHOUDHURY

S/O- LATE BANESWAR CHOUDHURY
R/O- DHOLAGAON
Page No.# 294/409

P.O. NORTH BOITAMARI
PIN- 78380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT DHOLAGAON M. E. SCHOOL (AMALGAMATED).

29: DIPOK KUMAR SINGHA
S/O- LATE HITESWAR SINGHA
R/O- GHANDAL
P.O. CHIPONCHILA
PIN- 783380
DIST- BONGAIGAON
ASSISTANT TEACHER AT KATHALGURI PRATHAMIK VIDYALAYA.

30: ARUN KUMAR GOSWAMI
S/O- LATE CHANDRA KANTA GOSWAMI
R/O- BOGULAMARI
P.O. BILASHPUR
PIN- 783372
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 503 NO. BOGULAMARI L.P.SCHOOL.

31: RANGMALA RAY
D/O- LATE AKRAM RAY
R/O- CHAKIHALI
P.O. CHAKIHALI
PIN- 783392
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT ADLAGURI M.V. SCHOOL.

32: SAITYENDRA MEDHI
S/O- LATE ANANDA PRSAD MEDHI
R/O- NOAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
HEADMASTER AT PANEHAPUR M.E. SCHOOL.

33: HARI MOHAN RAY
R/O- SOUTH DHALIGAON
P.O.- NEW BONGAIGAON
PIN- 783381
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 678 NO. HOLLAGURI L.P.SCHOOL.
Page No.# 295/409

34: BIDYUT CHANDRA RAY
S/O- LATE BIRENDRA RAY
R/O- DEWRIPARA
P.O. BONGAIGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT BONGAIGAON TOWN HIGH SCHOOL
(AMALGAMATED).

35: BIMALA PRASAD SINGHA

S/O- LATE FESTA RAM SINGHA
R/O- MULAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT LAL BAHADUR SHASTRI BIDYAPITH
MULAGAON (AMALGAMATED).

36: MAHESH CHANDRA BARMAN

S/O- LATE BHERA RAM BARMAN
R/O- NAGARIYAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 6 NO. RASHIGAON BAHIRA CHENGMARI
L.P.SCHOOL.

37: LILABATI NATH
D/O- LATE DHANESWAR NATH
R/O- JHAWBARI
P.O. CHAKHIALI
PIN- 783392
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT NOWAGAON HIGH SCHOOL (A
MALGAMATED).

38: AKHIL KUMAR RAY
S/O- LATE DHARANI KANTA RAY
R/O- KAMARPARA
P.O. CHAKAPARA
PIN- 783380
Page No.# 296/409

DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT NABA KUMAR MEMORIAL M.E. SCHOOL.

39: ARUP KUMAR SARKAR
S/O-LATE UMESH CHANDRA SARKAR
R/O- BHAKARIVITA
W.NO.18
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT BHAKARIVITA M.E. SCHOOL (AMALGAMATED).

40: CHINTA HORON CHOUDHURY
S/O- LATE ASWINI KUMAR CHOUDHURY
R/O- MULAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 214 NO. SAONAGAON L.P.SCHOOL.

41: RAMENDRA CHANDRA SINGHA

S/O- LATE MRIGENDRA CHANDRA SINGHA
R/O- MULAGAON
P.O. MULAGAON
PIN- 783380
ASSISTANT TEACHER AT TENGAIGAON HIGH SCHOOL (AMALGAMATED).

42: PARIMAL BARMAN

S/O- LATE PALASH CHANDRA BARMAN
R/O- BASHBARI
P.O. NORTH BOITAMARI
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 827 BIDYAPUR RAGHUNATH L.P.SCHOOL.

43: LAKSHMI BASUMATARY

D/O- GAYARAM BASUMATARY
R/O- NANKARGAON
DHONTOLA BAZAR
PIN- 783372
DIST- BONGAIGAON
Page No.# 297/409

ASSAM
ASSISTANT TEACHER AT NANKARGAON HIGH SCHOOL
(AMALGAMATED).

44: HARKUMAR SINGHA
S/O- LATE MAHENDRA SINGHA
R/O- BARSHAGAON
P.O. MULAGAON
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT PURANI BONGAIGAON UCHA BUNIYADI
BIDYALAYA (AMALGAMATED).

45: BISESWAR DAS

S/O- LATE SUKRABANI DAS
R/O- KOTHALGURI
P.O. CHIPONCHILA
PIN-783380
DIST- BONGAIGAON
ASSAM
HEAD TEACHER AT KOTHALGURI PRATHAMIK VIDYALAYA.

46: MIRI CHANDRA MUCHAHARY
S/O- LATE ARGESWAR MUCHAHARY
R/O- TILAKGAON
P.O. TILAKGAON
PIN- 783373
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT SRIMANTA SANKARDEV L.P.SCHOOL.

47: NILIMA DEVI
D/O- LATE DHARANI KANTA NATH
R/O- BASHBARI
P.O. NORTH BOITAMARI
PIN-783380
ASSISTANAT TEACHER AT NORTH BOITAMARI HIGH SCHOOL.

48: JONALI DAS
D/O-LATE NAGEN CHANDRA DAS
R/O- BARPARA
W.NO.21
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
Page No.# 298/409

ASSISTANT TEACHER AT BIRJHARA GIRLS HIGH SCHOOL
(AMALGAMATED).

49: RUNUMI DAS
D/O- LATE PRAFULLA DAS
R/O- BHAKARIVITA
UJANPARA
W.NO.18
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT BIRJHARA GIRLS HIGH
SCHOOL(AMALGAMATED).

50: PRANAB KUMAR RAY
S/O- LATE KARUNA KANTA RAY
R/O- KAKAIJANA
P.O. SALMARA
PIN-783383
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT 280 NO. CHARAKOLA L.P.SCHOOL.

51: JEUTIMALA SARKAR
D/O- LATE DHRUBA LACHON SARKAR
R/O- CHAKAPARA
P.O. CHAKAPARA
PIN- 783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT NOWAGAON
L.P. SCHOOL.

52: BALA BHADRA SARKAR
S/O- LATE SUKURU RAM SARKAR
R/O- BANIPARA
P.O. DHANTALA BAZAR
PIN- 783372
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT DHALKATA L.P.SCHOOL.

53: DANDESWAR SINGHA
S/O- LATE KAMALA KANTA SINGHA
R/O- BECHIMARI
P.O. BOITAMARI
PIN-783389
Page No.# 299/409

DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT BHUTKURA L.P.SCHOOL.

54: BHUBAN CHANDRA DAS
S/O- LATE BASANTA KUMAR DAS
R/O- BONGAIGAON
BHAKHARAPARA-II
W.NO. 23
P.O. BONGAIGAON
PIN-783380
DIST- BONGAIGAON
ASSAM
ASSISTANT TEACHER AT POPRAGAON M.E.SCHOOL.
VERSUS

THE STATE OF ASSAM AND 8 ORS.
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
ELEMENTARY EDUCATION DEPARTMENT
DISPUR
GUWAHATI-06
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT. DISPUR
GUWAHATI-06.
4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06.
5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19.
6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION

ASSAM
KAHILIPARA
GUWAHATI-19.
7:THE INSPECTOR OF SCHOOLS
Page No.# 300/409

BONGAIGAON DISTRICT CIRCLE
P.O AND DISTRICT- BONGAIGAON
ASSAM
PIN-783380.
8:THE DISTRICT ELEMENTARY EDUCATION OFFICER
BONGAIGAON
P.O AND DISTRICT- BONGAIGAON
ASSAM
PIN-783380.
9:THE DEPUTY INSPECTOR OF SCHOOLS

BONGAIGAON
P.O AND DISTRICT- BONGAIGAON
ASSAM
PIN-783380.
------------
Advocate for : MR B D DAS
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/382/2022

KARTIK SAHU AND ANR
S/O LATE SAMBHU SAHU
RESIDENT OF NORTH GORUNGA TEA ESTATE NO. 1
PO HAUTOLY
PS AND DIST GOLAGHAT
ASSAM

2: SMTI RANI DIHINGIA
W/O SRI UMA KANTA GOGOI

RESIDENT OF BURALIKSAON GAON
PO PUB KOTHALGURI
PS KOMARGAON
DIST GOLAGHAT
ASSAM
VERSUS

THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
EDUCATION ELEMENTARY DEPARTMENT
DISPUR
GUWAHATI 06
Page No.# 301/409

2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI 06
3:THE DIRECTOR
ELEMENTARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI 19
4:THE INSPECTOR OF SCHOOLS

GOLAGHAT
ASSAM
------------
Advocate for : MR. P J SAIKIA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/4353/2022

SMT. SWARNALATA DOLEY AND 33 ORS.
W/O SRI PREMO DEURI
HEAD TEACHER
PAVABHEKELI NEW LP SCHOOL
PAVABHEKELI
R/O VILL. AND PO LIKHAKCHAPORI
DIST. NORTH LAKHIMPUR
ASSAM
PIN-787054.

2: KIRAN DEURI
S/O LATE INDRESWAR DEURI
HEAD TEACHER
PAVABHEKELI LP SCHOOL
PAVABHEKELI
R/O VILL. BAHGORAHDEURIGAON
PO BAHGORAH
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784161

3: BABUDHAR DEURI
S/O LATE JANAISING DEURI
ASSISTANT TEACHER
NO.1 AUNIBARI LP SCHOOL
Page No.# 302/409

AUNIBARI
R/O VILL. BAHGORAHDEURIGAON
PO BAHGORAH
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784161

4: SMTI PRATIVA PRASAD
D/O LATE HAREKRISHNA PRASAD
ASSISTANT TEACHER
POKADOL LP SCHOOL
POKADOL
R/O VILL. GANDHIA
PO BIHPURIA
DIST. LAKHIMPUR
ASSAM
PIN-784161

5: SMTI RUBI BORUAH
W/O SRI KRISHNARAM BHUYAN
ASSISTANT TEACHER
KHORA LP SCHOOL
KHORAPATHAR
R/O VILL. BAMUNGAON
PO BIHPURIA
DIST. LAKHIMPUR
ASSAM
PIN-784161

6: KIRITI PEGU
S/O LATE DHANIRAM PEGU
ASSISTANT TEACHER
KANIAJAN LP SCHOOL
KANIAJAN
R/O VILL. AND PO BARHATIGAON
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784165

7: HARESWAR KUTUM
S/O SRI LILADHAR KUTUM
HEAD TEACHER
NO.2 DAHGHARIA LP SCHOOL
PO AND PS BIHPURIA
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784161
Page No.# 303/409

8: HEMANTA DUTTA
S/O SRI GHANA KANTA DUTTA
ASSISTANT TEACHER
PAVABHEKELI NEW LP SCHOOL
R/O VILL. CHOUDAPUNIA
PO BIHPURIA
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784161

9: NARAYAN DEURI
S/O LATE RAVENI DEURI
HEAD TEACHER
NO.458 KACHIKATADEURILP SCHOOL
KACHIKATA
R/O VILL. KACHIKATAAND PO BIHPURIA
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784161

10: MD. SARIFUL ISLAM
S/O TALEB ALI
ASSISTANT TEACHER
DOULATPURUTTARPARA NEW LP SCHOOL
DOULATPUR
R/O DOULATPUR
PO BANGALMARA
PS BANGALMARA
DIST. NORTH LAKHIMPUR
ASSAM
PIN-787054

11: SMTI KUNJA KAKOTI NEOG
W/O BIPIN CHANDRA NEOG
ASSISTANT TEACHER
NO.383 RAJBARI LP SCHOOL
RAJBARI
R/O CHAMUAGAON
PO RAJBARI
PS BIHPURIA
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784163

12: SMTI GEETASHREE BOIRAGI
W/O LATE DHARMESWAR KALITA
ASSISTANT TEACHER
(DIED IN HARNESS ON 16.06.2014) TINTHENGIA LP SCHOOL
Page No.# 304/409

R/O VILL. SHREE BHUYANGAON
PO AND PS BIHPURIA
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784161

13: KUKIL NEOG
S/O TIKAL NEOG
ASSISTANT TEACHER
MAJOR CHAPORI LP SCHOOL
R/O VILL. AND PO PANBARI
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

14: JOTIN GOGOI
S/O SRI KHAGESWAR GOGOI
ASSISTANT TEACHER
NO.1 PULINAHARANI LP SCHOOL
R/O VILL. NO.1 CHESSAPANIGAON
PO SIMALUGURI
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784165

15: ANIL SARMAH
S/O LATE DINDI RAM SARMAH
ASSISTANT TEACHER
ANUBOICHA LP SCHOOL
R/O MADHABPUR
PO DIKRONG
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

16: LOKNATH SAIKIA
S/O LATE BALURAM SAIKIA
ASSISTANT TEACHER
BONPURNOI LP SCHOOL
R/O VILL. LATABARI
PO BONPHROI
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784165

17: SMTI REKHA MONI PHUKAN
W/O LATE TILESWAR BARUAH ASSISTANT TEACHER
MAJGAON LP SCHOOL
Page No.# 305/409

R/O VILL. ANUBOICHA PO MERAMUKH
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

18: SMTI. RINA KAKOTI
W/O JAGAT HAZARIKA
ASSISTANT TEACHER
KALYANPUR LP SCHOOL
R/O VILL. CHARIDOLONI PO MADHABPUR
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

19: SMTI HEMAPROVA BARUAH
W/O AMULYA NEOG
ASSISTANT TEACHER
PANBARI ME SCHOOL
VILL. AND PO PANBARI
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

20: SMTI SUMESWARI DEURI
W/O BEA KUMAR DEURI
ASSISTANT TEACHER
11(1) BORDEURI LP SCHOOL
R/O VILL AND PO BORDEURI
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

21: SMTI DULUMONI BORAH
W/O LATE PRASANNA RAJKHOWA
ASSISTANT TEACHER
262 NO RAIDONGIA LP SCHOOL
R/O VILL. AND PO RAIDONGIA DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164

22: KARUNA BORAH
S/O CHENIRAM BORAH ASSISTANT TEACHER
NAPUMA LP SCHOOL
R/O VILLAND PO MERMUKH
DIST. NORTH LAKHIMPUR
ASSAM
PIN-784164
Page No.# 306/409

23: PRAHLAD DEURI
S/O LATE MAMAN SINGH DEURI
ASSISTANT TEACHER
ASSAM ANDHA SISHU VIDYALAYA
URBAN AREA
R/O MAJARCHAPORI
PO KINAPATHAR
PS NARAYANPUR
DIST. LAKHIMPUR
ASSAM
PIN-784164

24: MUKUT DUTTA
S/O LATE HIRA DUTTA
ASSISTANT TEACHER
ASSAM ANDHASISHUVIDYALAYA
URBAN AREA
R/O CHAMUAHGAON
PO GHARMARA
PS NORTH LAKHIMPUR
DIST. LAKHIMPUR
ASSAM
PIN-787001

25: JAWHARLAL PEGU
S/O LATE MEGHNATH PEGU
ASSISTANT TEACHER
CHLEK LP SCHOOL
R/O VILL. PERANIBHETI
PO ARIMARATINIALI
PS DHOLPUR
DIST. LAKHIMPUR
ASSAM
PIN-784165

26: MEGHARAM DOLEY
S/O LATE SIBANATH DOLEY
ASSISTANT TEACHER
UPORARIMARA LP SCHOOL
R/O VILL. ARIMARA
PO ARIMARATINIALI
PS DHOLPUR
DIST. LAKHIMPUR
ASSAM
PIN-784165

27: SMTI. DIPAMONI PEGU
D/O PABAN DOLEY
Page No.# 307/409

ASSISTANT TEACHER
SOYANGPATIR LP SCHOOL
R/O VILL. MAJARCHAPORI
PO MERAMUKH
PS NARAYANPUR
DIST. LAKHIMPUR
ASSAM
PIN-784164

28: KHIRESWAR SAIKIA
S/O LATE THANESWAR SAIKIA
ASSISTANT TEACHER
PHUTABHOGRANGAJAN LP SCHOOL
R/O VILL. BORTHEKERABARI
PO HOWJAN
PS DHOLPUR
DIST. LAKHIMPUR
ASSAM
PIN-784165

29: DEBASISH KAKATI
S/O GOBIN KAKATI
ASSISTANT TEACHER
BHATMOW ME SCHOOL
R/O VILL. NO.3 SIMALUGARI
PO AND PS SIMALUGURI
DIST. LAKHIMPUR
ASSAM
PIN-784165

30: PRANAB JYOTI SONOWAL
S/O LATE MADHARAM SONOWAL
ASSISTANT TEACHER
DIRGHALALPANI LP SCHOOL
R/O NO.2
SENCHUWAGAON
PO TARIONEBERBHANGA
DIST.LAKHIMPUR
ASSAM
PIN-787032

31: AMAL HAZARIKA
S/O LATE LILA RAM HAZARIKA
ASSISTANT TEACHER
DHANEHARAMADHABPUR LP SCHOOL
R/O VILL. CHAMUAGAON
PO GHARMARA
DIST. LAKHIMPUR
Page No.# 308/409

ASSAM
PIN-787032

32: SMTI SWAPNA DEVI
W/O DIPAK BORA
ASSISTANT TEACHER
BAKULBARI LP SCHOOL
R/O VILL. TELIAGAON
PO JAPISAJIA
DIST. LAKHIMPUR
ASSAM
PIN-787031

33: MISS KARUNA DUTTA
D/O DAYAL DUTTA
ASSISTANT TEACHER
SHANTIPUR LP SCHOOL
R/O WARD NO.11
K B ROAD
PS
PO AND DIST. LAKHIMPUR
ASSAM
PIN-787001

34: DURNAKANTA HAZARIKA
S/O SRI KUKHAI HAZARIKA
ASSISTANT TEACHER
TUNIJAN MV SCHOOL
R/O NO.2 SONAPUR
PO SONAPUR
DIST. LAKHIMPUR
ASSAM
PIN-784160
VERSUS

THE STATE OF ASSAM AND 5 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
EDUCATION (ELEMENTARY) DEPARTMENT
DISPUR
GUWAHATI-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI-19
3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NORTH LAKHIMPUR
Page No.# 309/409

ASSAM
4:THE DI OF SCHOOLS
NORTH LAKHIMPUR
DIST. NORTH LAKHIMPUR
ASSAM
5:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
DEPARTMENT OF FINANCE
ASSAM CIVIL SECRETARIAT
DISPUR
GUWAHATI
ASSAM
PIN-781006
6:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI
ASSAM
PIN-781006
------------
Advocate for : MR. A K DUTTA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/2256/2022

CHANDAN CHANDA AND 17 ORS.
S/O-LATE DEBAL CHANDA
R/O-COLLEGE ROAD
P.O. GOALPARA
PIN-783101
DIST- GOALPARA
ASSAM
HEAD MASTER AT 269 NO. KHAGRABARI L.P. SCHOOL.

2: JYOTIKONA DAS
W/O- JYOTIN DAS
R/O- GOALTULI
P.O. BALADMARI
PIN-783101

DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT NEW GOALPARA HIGH SCHOOL
(AMALGAMATED).
Page No.# 310/409

3: BIBHA DAS
D/O. LATE GAJENDRA CHANDRA ROY

R/O- KALITAPARA
P.O. GOALPARA
PIN-783101
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT BHATIPARA L.P. SCHOOL.

4: IMANUL HOQUE MONDAL
S/O- LATE DUKHI MONDAL
R/O- GOBINDAPUR
P.O. GOALPARA
PIN-783101
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT RAHMATPUR L.P. SCHOOL

5: KALPANA DEKA
D/O- LATE JOGENDRA NATH DEKA
R/O- BALADMARI
W.NO.7
P.O. BALADMARI
PIN- 783121
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT 3 NO. BALADMARI L.P. SCHOOL.

6: ANJAN SARKAR
S/O- LATE MANGAL CHANDRA SARKAR
R/O- S.N. ROAD
GOALPARA
P.O. GOALPARA
PIN- 78101
DIST-GOALPARA
ASSAM
ASSISTANT TEACHER AT HARIJAN PRAK L.P. SCHOOL .

7: RATUL CHAKRABORTY
S/O- LATE JADUNATH CHAKRABORTY
R/O- RANGJULI
P.O RANGJULI
PIN-783130
DIST.-GOALPARA
ASSAM
HEAD MASTER AT GARUCHATKA M.V. SCHOOL.
Page No.# 311/409

8: DEEPAK KUMAR DAS

S/O- LATE KAMAKHYA DAS
R/O- RANGJULI
P.O. RANGJULI
PIN-783130
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT DHANUBHANGA M.E. SCHOOL(AMALGAMATED).

9: JUDHISTHIR RABHA
S/O- LATE CHANDRA KANTA RABHA
R/O- KAYASTHAPARA
P.O. RANGJULI
PIN-783130
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT PADUPARA BIJOYPUR MEM.

10: MADHAB SARKAR
S/O- LATE DEBESHWAR SARKAR
R/O- SUTERPARA
P.O. RANGJULI
PIN-783130
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT BALBALA H.S. SCHOOL(AMALGAMATED).

11: BINOY KUMAR ROY
S/O- LATE SURESH CHANDRA RAY
R/O- KAYASTHAPARA
P.O. RANGJULI
PIN-783130
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT SIKIAJULI KUHIARBARI M.E.
SCHOOL(AMALGAMATED).

12: DAMAYANTI BARUAH
D/O- LATE BINANDA BARUAH
R/O- P.O. KHARMUZA
P.S. BAGUAN
PIN- 783101
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT KARAIKHOWA M.V. SCHOOL.

13: NOZMUL HOQUE
Page No.# 312/409

S/O-LATE MOHIRUDDIN MANDAL R/O- KALAYAMPUR
P.O. BAGUAN
PIN-783129
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT KHARMUZA H.S. SCHOOL (AMALGAMATED).

14: PRADIP RAY
S/O- LATE RAKHAL CHANDRA ROY
R/O- KHAGRABARI
P.O. BALBALA
PIN- 783120
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT GOPINATH BARDOLOI L.P. SCHOOL.

15: MINAKSHI NATH
D/O- LATE BHABENDRA NATH
R/O- DHUPDHARA
P.O. DHUPDHARA
PIN- 783123
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT LELA HIGH SCHOOL(AMALGAMATED).

16: PROLAY SANGMA
S/O- LATE SUBODH REMA
R/O- WEST KADAMTALA
P.O. MATIA
PIN-783125
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT 701 NO. GOPALPUR L.P. SCHOOL.

17: BALARAM RABHA
S/O- LATE BHABANI PRASAD RABHA
R/O- NOWAPARA
P.O.LELA (DUDHNOI)
PIN-783124
DIST- GOALPARA
ASSAM
ASSISTANT TEACHER AT 91 NO. E DOHELA KHADARJOM L.P. SCHOOL.

18: NIVA DEVI RABHA
D/O- LATE RAMESHWAR RABHA
R/O- KHARAPARA
PT-2
P.O. DUDHNOI
Page No.# 313/409

PIN-783124
DIST. GOALPARA
ASSAM
ASSISTANT TEACHER AT UPARTOLA SENIOR BASIC SCHOOL.
VERSUS

THE STATE OF ASSAM AND 8 ORS.
THROUGH
THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDUCATION DEPARTMENT. DISPUR
GUWAHATI-06

2:THE STATE OF ASSAM

TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-06
5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM
KAHILIPARA
GUWAHATI-19.
6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION ASSAM

KAHILIPARA
GUWAHATI-19.
7:DISTRICT ELEMENTARY EDUCATION OFFICER

GOALPARA
P.O AND DISTRICT- GOALPARA
PIN-783101
ASSAM.
8:THE INSPECTOR OF SCHOOLS GOALPARA
DISTRICT CIRCLE
P.O AND DISTRICT- GOALPARA
ASSAM
PIN-783101.
9:THE DEPUTY INSPECTOR OF SCHOOLS
GOALPARA DISTRICT CIRCLE
Page No.# 314/409

P.O AND DISTRICT- GOALPARA
ASSAM
PIN-783101.
------------
Advocate for : MR B D DAS
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/5037/2020

SORAF UDDIN LASKAR
S/O- LT. HAJI TAJAMUL ALI LASKAR
TEACHER OF NO. 927 AMIR ALI L.P.SCHOOL
R/O- VILL- BORBOND PART-III
P.O. BORBOND
P.S. AND DIST.- HAILKANDI
ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS.
TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY-6
3:THE DIRECTOR
ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
4:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI
ASSAM
5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI
ASSAM
Page No.# 315/409

6:THE TREASURY OFFICER
HAILAKANDI
P.O.
P.S. AND DIST.- HAILAKANDI
ASSAM
------------
Advocate for : MR. A M BARBHUIYA
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/5895/2021

PAILODI PHONGLO
W/O- LT. HINDU BHUCHON PHONGLO
R/O- VILL- DIDAMBRA
P.O. MAIBANG
P.S. MAIBANG
DIST.- DIMA HASAO
ASSAM

VERSUS

THE STATE OF ASSAM AND 6 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
DEPTT. OF ELEMENTARY EDUCATION
DISPUR
PIN- 781006
DIST.- KAMRUP (M)
ASSAM

2:THE PRINCIPAL SECRETARY
DIMA HASAO AUTONOMOUS COUNCIL
HAFLONG
PIN- 788819
DIST.- DIMA HASAO
ASSAM
3:THE ADDL. DIRECTOR
EDUCATION (ELEMENTARY) DEPTT.
DIMA HASAO AUTONOMOUS COUNCIL
PIN- 788819
P.O. HAFLONG
DIST.- DIMA HASAO ASSAM
4:DISTRICT PRIMARY EDUCATION OFFICER
DIMA HASAO AUTONOMOUS COUNCIL
HAFLONG
Page No.# 316/409

P.O. AND P.S. HAFLONG
DIMA HASAO
ASSAM
5:THE DIRECTOR OF PENSION
GOVT. OF ASSAM
HOUSEFED COMPLEX
6TH FLOOR
HOUSEFED COMPLEX
BELTOLA
DIST.- KAMRUP (M)
ASSAM
6:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR PIN- 781006
DIST.- KAMRUP (M)
ASSAM
7:THE ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
BELTOLA
GHY KAMRUP (M)
ASSAM
------------

Advocates for the Petitioners
Mr. B. D. Das, Mr. U. K. Nair, Senior Advocates; Mr. S. C. Biswas, Mr. A.
Hussain, Mr. K. R. Patgiri, Mr. B. J. Ghosh, Ms. K. Devi, Mr. S. Chauhan, Mr. H.
Das, Mrs. P. Rai, Mr. F. U. Borbhuiya, Mr. M. H. Rajbarbhuiyan, Mr. N. Hoque, Mr.
A. M. Barbhuiya, Mr. N. Borah, Mr. S. Borthakur, Mr. A. F. N. Mollah, Mr. S. A.
Ahmed, Dr. B. Ahmed, Mr. R. M. Choudhury, Mr. A. K. Dutta, Mr. D. Gogoi, Mr. P.
J. Barman, Ms. A. Hussain, Mr. P. K. Medhi, Mr. S. K. Das, Mr. M. K. Neog, Mrs.
R. Begum, Mr. S. Deka, Mr. T. N. Srinivasan; Advocates.

Advocates for the Respondents

Mr. R. Borpujari, Standing Counsel, Finance; Mr. R. A. Mazumdar, Standing
Counsel, School Education Department and Mr. R. M. Das, Standing Counsel,
Dima Hasao.
Page No.# 317/409

BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH

Date of Hearing : 23.02.2023

Date of Judgment : 31.03.2023

JUDGMENT AND ORDER (CAV)
Heard the learned senior counsels as well as all the counsels representing the
petitioners and Mr. R. Borpujari, the learned counsel appearing on behalf of the Finance
Department; Mr. R. A. Mazumdar, the learned counsel appearing on behalf of the School
Education Department and Mr. R. M. Das, the learned counsel appearing on behalf of
the Dima Hasao District Council.

2. The issue involved in the instant batch of writ petitions largely to say is as to
whether the petitioners are entitled to pension in terms with the provisions of the Assam
Services (Pension) Rules, 1969 (for short, 'the Rules of 1969') or as to whether the
petitioners are covered by the "New Pension Scheme" which was brought into effect
from 01.02.2005.

3. The larger issue as stated supra involves determination taking into account that in
the instant batch of the writ petitions, the services of the petitioners were recruited to the
services and posts in connection with the affairs of the Government of Assam in
different modes for which it would be relevant for this Court to deal with the method by
which the petitioners were inducted to services and posts of the Government of Assam.
Broadly speaking, it appears that the petitioners in the instant batch of writ petitions can
be compartmentalized into six different groups on the basis of their nature of
appointment. The six different groups in the opinion of this Court taking into account the
facts involved are (i) Stipendiary Teachers; (ii) Dropped Teachers; (iii) Teachers
appointed against the Scheme, i.e. the Operation Black Board; (iv) Excess Teachers; (v)
Page No.# 318/409

Ad-hoc grant teachers and lastly (vi) Teachers appointed in the 6 th Schedule areas and
more particularly in the instant batch of writ petitions by the Dima Hasao District
Autonomous Council.

4. This Court would in the later part of the instant judgment deal with the specific
reasons as to why the petitioners have been grouped in the above categories. However,
before doing so, this Court finds it relevant to take into account the overall dispute
involved in the instant proceedings. The dispute arose out of compulsion due to pension
liability of the State Government of Assam which was rising exponentially. In the
meantime, the Government of India had also introduced the Contributory Pension
Scheme for its employees. Taking into account the same, a policy decision was taken by
the State Government to formulate a similar Contributory Pension Scheme applicable to
future State Government employees who joined the services and posts in connection
with the affairs of the State Government on or after 01.02.2005. In view of the said
policy decision, the Commissioner and Secretary to the Government of Assam, Finance
Department had issued a circular on 25.01.2005 wherein it was mentioned that in view
of the decision of the Government to have a Contributory Pension Scheme applicable in
future to the State Government employees who joined the services of the State
Government on or after 01.02.2005, it was mandatory to mention in all advertisements
for filling up of vacant posts under the State Government as well as in the appointment
letters of the selected candidates that they would be governed by the new set of pension
rules which have been formulated in line with the Contributory Pension Scheme
announced by the Government of India. Further to that, it was also decided that those
fresh recruits joining the services of the State Government on or after 01.02.2005 had
also to furnish an undertaking along with the joining report to the effect that they would
be governed by the New Pension Rules and not to be governed by the existing Rules of
1969. It is apposite herein to mention and take into account that in the said
communication dated 25.01.2005, the Finance Department of the Government of Assam
Page No.# 319/409

apprised all concerned Government officials that all advertisement henceforth has to
contain the following prescription which is reproduced herein below:-

"Government servants joining the service of the State Government on or after 1 st
February, 2005 shall not be Government by the existing Assam Services (Pension) Rules, 1969
and orders issued thereunder from time to time. So far as their pension and other retirement
benefits are concerned, they will be governed by a new set of Pension Rules, which are being
formulated in line with the Contributory Pension Scheme announced by the Government of
India recently"

5. Further to that, in respect to fresh recruits joining the services of the State
Government on or after 01.02.2005, the undertaking to be given was also prescribed in
the said communication which is also reproduced herein below:-

"I understand and accept that Government servants joining the service of the State

Government on or after 1st February, 2005 shall not be governed by the existing Assam
Services (Pension) Rules 1969 and orders issued thereunder from time to time and that their
pension and other retirement benefits will be governed by a set of new Pension Rules, which are
being formulated in line with the Contributory Pension Scheme of Government of India and
going to be notified in due course."

6. Subsequent thereto, it further reveals that an Office Memorandum dated 06.10.2009
was issued by the Finance (Budget) Department. The said Office Memorandum brings
into effect the New Defined Contribution Pension Schemes (for short, NDCPS). A
perusal of the said Office Memorandum dated 06.10.2009 shows that there is a reference
to the communication dated 25.01.2005 whereby the Government had taken a policy
decision to introduce the Contributory Pension Scheme for employees joining the State
Government services on or after 01.02.2005 in tandem with the Government of India. It
is on the basis thereof, the Governor of Assam was pleased to introduce the "New
Defined Contributory Pension Scheme". It was made clear that the Scheme would be
application to all new entrants joining the State Government services on regular basis
against vacant sanctioned posts on or after 01.02.2005. The details and the workability
Page No.# 320/409

of the Scheme have been mentioned in the various Clauses of the said Office
Memorandum dated 06.10.2009. It is pertinent to mention that the Office Memorandum
dated 06.10.2009 had the backing of the Cabinet decision which was approved on
04.09.2009.

7. It is also relevant to take note of that Clause 12 of the said Office Memorandum
dated 06.10.2009 stipulated about the Guidelines for the NDCPS which was appended to
the said Office Memorandum. It was mentioned that the Scheme shall be deemed to
have come into effect from 01.02.2005 as circulated by the communication dated
25.01.2005.

8. Clause 3 of the said Guidelines stipulates that the Scheme shall be applicable to all
new entrants joining the State Government services on regular basis against sanctioned
posts filled up with the approval of either the SLEC or the Finance (SIU) Department on
or after 01.02.2005. It was further made clear in the said Clause that it shall also be
applicable to all Government servants whose services were/will be regularized against
regular posts on or after 01.02.2005 with the benefit of prospective date. Clause 4 of the
said Guidelines stipulates that the teaching and non-teaching employees of
provincialised educational institutions as well as those Panchayat who joined the State
Government services on or after 01.02.2005 on regular basis shall come within the
purview of the NDCPS. Clause 5 stipulates that it is mandatory for all new employees
mentioned in the foregoing Clauses of the said guidelines who are recruited on or after
01.02.2005 to become members of NDCPS. Clause 6 stipulates that the Rules of 1969
and its amendments made from time to time thereon will not be applicable to the
Government servants who joined on or after 01.02.2005. Clause 7 is also pertinent for
the purpose of the instant dispute in as much as it stipulates that the Government
servants who were in the State Government service before 01.02.2005 but joined in a
new Government service on direct recruitment after resignation which is in the nature of
technical resignation is eligible for pension governed under the provisions of the Rules
Page No.# 321/409

of 1969. The remaining Clauses of the said Guidelines pertain to the modus operandi of
the NDCPS which however for the purpose of the instant dispute is not relevant to
discuss further. It further appears from the records that though there was a policy
decision taken in the year 2005 and the NDCPS was introduced vide the Office
Memorandum dated 06.10.2009, but the Government realized that sans any amendment
being carried out to the Rules of 1969, by way of executive instructions, it would not be
possible to overshadow the statutory effect of the Rules of 1969. Therefore, pursuant to
the approval of the Cabinet held on 05.07.2011, the Pension and Public Grievances
Department, Government of Assam in exercise of the power conferred under the proviso
to Article 309 of the Constitution issued a notification vide No.PPG(P)88/20009/37

dated 14th July, 2011 thereby amending the Rules of 1969. The said notification by
which the Rules of 1969 was amended being relevant is quoted herein below:-

"GOVERNMENT OF ASSAM
PENSION AND PUBLIC GRIEVANCES DEPARTMENT
DISPUR ::GUWAHATI::6
Order by the Governor
NOTIFICATION
Dated Dispur, the14th July, 2011

No.PPG(P)88/20009/37: In pursuance of the approval of Cabinet held on 05.07.2011 and in
exercise of the powers conferred by the proviso to Article 309 of the Constitution of Indian,
the Governor of Assam is pleased to make the following rules further to amend the Assam
Services (Pension) Rules, 1969, hereinafter referred to as the principal Rules namely:

Short title and commencement 1. (1) These rules may be called the Assam Services
(Pension) Amendment) Rules, 2011.

(2) They shall be deemed to have come into force
with effect from 01-02-2005.

Insertion of new rule 2A 2. In the principal Rules, after rule 2, the following
new rule 2A shall be inserted, namely:-

"2A. Provisions of these rules shall not apply to
Government servants appointed on or after 01.02.2005
Page No.# 322/409

to the services and posts in connection with the affairs of
the State Government of Assam which are borne on
pensionable establishment, whether temporary or
permanent. Such employees shall be governed by the
"New Defined Contribution Pension Scheme, 2009"
newly introduced by the Government of Assam."

(Smti. G. Baruah, IAS),
Commissioner & Secy. To the Govt. of Assam,
Pension & Public Grievances Department."

9. Further to that vide another notification No.PPG(P) 88/2009/38, the General
Provident Fund (Assam Services) Rules, 1937 was further amended. The said
notification being further relevant for the purpose of the instant dispute is reproduced
herein below:-

"GOVERNMENT OF ASSAM
PENSION AND PUBLIC GRIEVANCES DEPARTMENT
DISPUR ::GUWAHATI::6

Order by the Governor
NOTIFICATION

Dated Dispur, the14th July, 2011

No.PPG(P)88/20009/38: In pursuance of the approval of Cabinet held on 05/07/2011 and in
exercise of the powers conferred by the proviso to Article 309 of the Constitution of Indian, the
Governor of Assam is pleased to make the following rules further to amend the General
Provident Fund (Assam Services) Rules, 1937, hereinafter referred to as the principal Rules
namely:

Short title and commencement 1. (1) These rules may be called the General
Provident Fund (Assam Services) (Amendment)
Rules, 2011.

(2) They shall be deemed to have come into force
with effect from 01-02-2005.

2. In the principal Rules, in rule 4, after proviso 2, the
Page No.# 323/409

following new proviso shall be inserted, namely:-

"Provided further more that the Government Servant
appointed on or after 01.02.2005 to the services and posts
in connection with the affairs of the State Government of
Assam which are borne on pensionable establishment,
whether temporary or permanent, shall not be eligible to
join the Fund."

(Smti. G. Baruah, IAS),
Commissioner & Secy. to the Govt. of Assam,
Pension & Public Grievances Department."

10. It further appears that the Secretary to the Government of Assam, Pension &
Public Grievances Department had vide a Corrigendum bearing No.PPG(P)140/2009/41
dated 17.09.2011 thereby requesting all concerned to read the Government notifications
which have been quoted herein above as dated 14.07.2011 instead of 13.07.2011.

11. This Court finds it relevant at this stage to take note of another development in the
meantime. The Director of Finance (Budget) Department issued a communication
bearing No.BW.3/2003/Part II/203 dated 24.02.2010 to the Deputy Accountant General
(P&F) stating inter-alia that the teachers who were appointed on stipendiary basis on
fixed pay prior to 01.02.2005, but brought under the regular time scale of pay on or after
01.02.2005 would not be entitled to subscribe to GPF account as per the provisions of
Assam Services (GPF) Rules, 1939 (for short, 'the Rules of 1939') as the services of
these employees are governed by the New Pension Scheme not by the Assam Services
(Pension) Rules, 1969.

12. Before proceeding further, this Court would like to take into account the
amendment made to the Rules of 1969 vide the Assam Service (Pension) Amendment)
Rules, 2011 (for short, "the Amending Rules"). Rule 1 (2) of the Amending Rules
stipulates that the said Amending Rules shall come into effect w.e.f. 01.02.2005 meaning
thereby that the amendment to the Rules of 1969 was brought into effect retrospectively
Page No.# 324/409

w.e.f. 01.02.2005. It is relevant to mention herein that in the present batch of writ
petitions there is no challenge to the Amending Rules. Rule 2 of the Amending Rules
further mentioned the introduction of a new Rule 2A after Rule 2 of the Rules of 1969. A
perusal of the Rule 2A stipulates that the Rules of 1969 shall not apply to Government
servants appointed on or after 01.02.2005 to the services and posts in connection with
the affairs of the State Government of Assam which are borne on pensionable
establishment whether temporary or permanent. Such employees shall be governed by
NDCPS, 2009 newly introduced by the Government of Assam. Therefore, a perusal of
Rule 2A stipulates that the Rules of 1969 shall not apply if the following conditions are
fulfilled:-

(i) The employee has to be a Government servant appointed on or after
01.02.2005 to the services and posts in connection with the affairs of the State
Government of Assam;

(ii) The appointment so made are to be borne on pensionable establishment
whether temporary or permanent.

13. From the above, it would be seen that a Government servant who has been
appointed to post which are borne on pensionable establishment whether temporary or
permanent on or after 01.02.2005 would not come within the ambit of the Rules of 1969.

14. At this stage, this Court would like to take into account that the Rules of 1969
though defines temporary appointment but do not define the term "temporary or
permanent post". However, the Fundamental Rules and Subsidiary Rules as applicable
to the State of Assam and more particularly FR 9 (22) defines "permanent post" to mean
a post carrying a definite rate of pay sanctioned without a limit of time. Again, FR 9 (30)
defines "temporary post" to mean a post carrying a definite rate of pay sanctioned for a
limited time.

15. This Court further would also take into account that the Rules of 1969 do not
Page No.# 325/409

define the term "pensionable establishment". However, in Note 2 of Rule 44 of the
Rules of 1969 certain services have been stated to be not in pensionable service. Note 2
of Rule 44, being relevant, is quoted herein below:-

"Note 2- The following are not in pensionable service-

(i) Government servants who are paid for work done for Government but whose whole
time is not retained for the public service.

(ii) Government servants who are paid from a contract grant whether such grant is a
fixed amount or consists of fees.

(iii) Government servants holding post which have been declared by the authority which
created them to be non-pensionable.

(iv) Government servants who are not in receipt of pay but are remunerated by-

(a) fees or commission, or

(b) the grant of a tenure of land or of any other source of revenue, or of a right
to collect money."

16. It appears from the above quoted Note 2 of Rule 44 that the Government servants
who are paid for work done for Government but whose whole time is not retained for the
public service; the Government servants who are paid from a contract grant whether
such grant is a fixed pay or consists of fees; Government servants holding posts which
have been declared by the authority which created them to be non-pensionable and the
Government servants who are not in receipt of pay but are remunerated by (a) fees or
commission (b) the grant of tenure of land or any other source of revenue or of a right to
collect money are not in pensionable service.

17. The Rules of 1969 as already stated herein above have not defined the term
"pensionable establishment" although the term has been used in various provisions of
the said Rules of 1969 such as Rule 2A itself and Rule 139.

18. At this stage, this Court finds it relevant to refer to the judgment of the Supreme
Court in the case of K. Anbazhagan and Another vs. the Registrar General High Court of
Page No.# 326/409

Madras and Another, reported in (2018) 9 SCC 293 wherein the Supreme Court was called

upon to answer as to whether the appointments of the appellants therein were on
pensionable establishment. Likewise to the present Rules of 1969, Tamil Nadu Pension
Rules, 1978 also does not define the expression "pensionable establishment". In such
circumstances, the Supreme Court taking into account the facts involved in the said case
to the effect that the appellants therein though appointed on Ad-hoc basis, but as would
draw a pay scale of Rs.15000-400-18600/- and other usual allowances; the appellants
were appointed in the judicial establishment of the district and were part of the
Subordinate Courts under the High Court and further to that taking into account that the
payment of salary of the appellants were made from the same source by which the other
Additional District Judges and other Judicial Officers of the State were paid was of the
opinion that the Fast Track Court so established on the basis of the scheme and the
appointments of the appellants therein were in pensionable establishment. Paragraph
Nos.27 to 32 of the said judgment, being relevant, are quoted herein below:-

27. The first issue to be answered is as to whether the appointments of the appellants were
appointment on "pensionable establishment" or not. The expression "pensionable
establishment" is not defined under the 1978 Rules. Rule 2 of the 1978 Rules which provides
for application of the Rules is as follows:
"2. Application.--Save as otherwise provided in these Rules, these Rules shall apply to
all government servants appointed to services and posts in connection with the affairs of
the State which are borne on pensionable establishments, whether temporary or
permanent, but shall not apply to--
(a) Persons in causal and daily-rated employment;
(b) Persons paid from contingencies;
(c) Persons employed on contract except when the contract provides otherwise;
(d) Members of the All-India Services;
* * *
(f) Persons who are entitled to the benefits under the Factories Act, 1948 and the
Employees Provident Fund Act, 1952 excluding those who are governed by Statutory
Page No.# 327/409

Service Rules and belong to pensionable service."
28. The expression "pensionable establishment" has been used in Rule 2. Rule 11 sub-rule (3)
also uses the expression "non-pensionable establishment". An indication in Chapter 12 of the
Rules i.e. Rule 84 is given that service paid for from a local fund does not qualify for pension
which indicates that services paid for from a local fund are services in "non-pensionable
establishment". For the purposes of this case, we have to only consider as to whether the
establishment where the appellants were appointed and working was a "pensionable
establishment" or "non-pensionable establishment".
29. We have noticed above the Government Order dated 18-12-2001 by which the State
Government created nineteen Fast Track Courts of District Judges (Additional District Judges)
in the pay scale of Rs 15,000-18,600. The appellants in their appointment Order dated 14-2-
2002 were also referred to as having been appointed as Additional District and Sessions Judges
(Fast Track Courts) on ad hoc basis. The appointment order further provided that the
appellants as Additional District and Sessions Judges will draw a pay in the scale of Rs 15,000-
400-18,600 and other usual allowances. The appellants were appointed in the judicial
establishment of the district and were part of the subordinate courts under the control of the
High Court. Clause 9 of the Government Order dated 18-12-2001 read as follows:
"9. The expenditure involved in the proposal shall be debited to 2014.00 Administration
of Justice -800-other Expenditure-II State Plan -- JA Eleventh Finance Commission--
Upgradation and Special Problem Grant setting up of additional courts for disposal of
long pending cases 0.9 Grants in Adl. 03. Other grants for Specific Scheme (DPC No.
2014.00 800 JA 0934)."
30. The payment of salary to the appellants were made from same sources by which other
Additional District Judges and other Judicial Officers of the State were being paid. There is no
indication from any of the material produced before us that the appellants were appointed on
any different establishment than the judicial establishment of the district.
31. We have noticed above that this Court in Brij Mohan Lal v. Union of India in para 10 of the
judgment has directed that persons appointed under the Scheme (Fast Track Courts Scheme)
shall be governed, for the purposes of leave, reimbursement of medical expenses, TA/DA and
conduct rules and such other service benefits, by the rules and regulations which are applicable
to the members of the judicial services of the State of equivalent status.
32. By Direction 10(16), this Court had directed the State Governments to ensure compliance,
Page No.# 328/409

hence, the terms and conditions of service of the appellants were same as those other judicial
officers of the State as per order of this Court. The High Court in its judgment although
observed that Fast Track Courts cannot be said to have been created in "pensionable
establishment" but the said conclusion has been arrived at without considering relevant
materials and without giving any cogent reasons. We thus are of the view that appointment of
the appellants was in "pensionable establishment".
19. Therefore, from the above judgment, it would be clear that in absence of the Rules
of 1969 defining what is a pensionable establishment, it is to be seen from the attending
facts involved in each case as to whether the appointments so made were to pensionable
establishment in as much as the Supreme Court in its judgment in the case of K.
Anbazhagan (supra) had observed that the same would have to be seen from the attending

facts of each case. Be that as it may, it is clear from Rule 2A of the Rules of 1969 as
brought into effect from 01.02.2005 that the Rules of 1969 shall not apply to the
Government servants appointed on or after 01.02.2005 to services and posts in
connection with the affairs of the State Government of Assam which are borne on
pensionable establishment whether temporary or permanent. The said Rules further
expressly mention that such employees shall be governed by the NDCPS, 2009. It would
further be clear that in view of Rule 2A of the Rules of 1969, such Government servants
appointed on or after 01.02.2005, would be regulated in terms with the NDCPS, 2009.

20. The questions therefore beg consideration in the batch of writ petitions are:-

(i) Whether the petitioners prior to 01.02.2005 were entitled to be covered under
the Rules of 1969?

(ii) If the answer to be first question is in the negative, are the petitioners still
entitled to claim benefit under the Rules of 1969 by virtue of they being inducted
into services and posts connected with affairs of the Government of Assam after
01.02.2005?

21. In the backdrop of the above, let this Court therefore take into consideration the
Page No.# 329/409

entitlement of the petitioners in the instant batch of writ petitions who have been
separately grouped as stated herein above.

Stipendiary Teachers

22. The case of the Stipendiary Teachers are in WP(C) No.5843/2022; WP(C)
No.5037/2020; WP(C) No.5394/2017; WP(C) No.5460/2017; WP(C)
No.5088/2019; WP(C) No.297/2021; WP(C) No.5202/2021; WP(C)
No.6051/2021; WP(C) No.373/2023; WP(C) No.5368/2022; WP(C)
No.5608/2022; WP(C) No.438/2022 and WP(C) No.234/2020.

23. This categorized group of teachers were appointed against the vacant sanctioned
posts pursuant to a selection process under the provisions of Assam Elementary
Education (Provincialisation) Act, 1974 (for short, 'the Act of 1974') and the Assam
Elementary Education (Provincialisation) Rules, 1977 (for short, 'the Rules of 1977').
At this stage, it may be relevant to mention that the Rules of 1977 as it exists today
underwent various amendments from time to time. It is pertinent to mention that notable
amendments were carried out on 10.11.2005 and thereafter on 25.10.2012. The case of
the petitioners herein relates to a period prior to amendments carried out on 10.11.2005.
These teachers were initially paid a stipend. Subsequent thereto, after undergoing the
Junior Basic teachers training for one year and becoming successful in the training, were
given regular time scale of pay as prescribed in the ROP Rules, 1990 plus other
allowances as admissible under the Rules from the date of announcement of the result.
At this stage, it is relevant to mention that the Junior Basic Training was an inhouse
Training which the Government of Assam was required to provide. The petitioners or for
that matter the other similarly situated persons so appointed could not have on their own
undergone the Training without the Government of Assam providing the Training. In
the batch of the writ petitions before this Court, all the teachers were appointed prior to
01.02.2005 as Stipendiary Teachers by the concerned Deputy Inspector of Schools
against vacant sanctioned posts. The details as regards the petitioners are given in the
Page No.# 330/409

following charts:-

STIPENDIARY TEACHER'S DETAILS
Case No. Name of Petitioners Date of appointment of Confirmed Date of regular Vacant post
Petitioner time scale of pay arose on

W.P.(C) 5843/2022; Soraf Uddin 31.03.1995 subsequently on July/2005 11.11.2002 14.02.1994
WP(C) No.5037/2020 11.11.2002 the petitioner was
Laskar
regularized against existing
vacancy which arose due to
retirement of Nripash Chandra
Das

W.P.(C) 5394//2017 Sri Mukunda Borah 08.03.2001 as fixed pay Joined in Govt. w.e.f. 20.10.2012 29.11.1975
assistant teacher service on
12.03.2001, actually paid on
confirmed April, 2015
service from
19.10.2015

W.P.(C) 5460/2017 Sri Sida Saikia 08.03.2001 as fixed pay Joined service 20.10.2012, but 29.11.1975
assistant teacher. Appointed on 13.03.2001 in fact was paid
against the existing vacancy of only from April,
Uma Gogoi 2015.

W.P.(C)5088/2019 Sri Bhupen 08.03.2001 as fixed pay Confirmed 20.10.2012 29.11.1975
Buragohain assistant teacher service on
19.10.2015

W.P.(C) 297/2021 Sri Dhaniran Saikia 31.03.2001 30.01.2001 31.08.2006 Against the
retirement
vacancy of
Sambhuram
Goyari at
Borimuir LP
School

Sri Loknath Dutta 31.03.2001 02.02.2001 31.08.2006 Against the
retirement
vacancy of
Shamshul
Ishlam at Laluk
LP School

Smti. Reena 01.08.2001 01.02.2001 31.08.2006 Against the
Bhuyan retirement
Page No.# 331/409

vacancy of
Runu Das at
Badati Janajati
LP School

Jamiuddin 02.04.2001 04.01.2010 31.08.2006 Against the
retirement
vacancy of
Naren Doley at
Malual LP
School

W.P.(C) 5202/2021 Smt. Bharati Roy 30.03.1995 Allowed to 21.10.2005 18.01.1995

continue as 2nd
teacher of the
Guttilal LP
School

W.P.(C) 6051/2021 Sri Bhaba Handique 08.03.2001 20.10.2012 29.11.1975

W.P.(C) 373/2023 Mukul Bhagabati Appointed on 31.07.1999, 20.10.2012 21.05.1999
joined on 01.08.1999

WP(C) No.5368/2022 Dipali Choudhury 22.05.2001 07.02.2022 22.12.2011 Against the
retirement
vacancy of
Madhab Ch.
Das

WP(C) No.5608/2022 Sri Deepak Saikia 08.03.2001 20.10.2012 Against the
retirement
vacancy of
Tankeswar
Hazarika at
Kinapather LP
School

Smti. Momi Assomi 08.03.2001 04.02.2006 Against the
Ahmed retirement
vacancy of
Kanaklata Bora
at Rupjyoti LP
School
Page No.# 332/409

Smti. Jonmoni 08.03.2001 20.09.2007 Against the
Saikia retirement
vacancy of
Upendra Nath
Neog at Rajgrah
LP School

Smti. Mira Nazir 31.03.2001 20.09.2007 Against the
retirement
vacancy of Lalit
Saikia at
Majardalani LP
School

WP(C) No.438/2022 Santa Sen Gupta 12.03.2001 19.07.2016 20.09.2009 Against the
retirement
vacancy of
Lalita Das at
Kalibari
BidyaniketanLP
School

WP(C) No.234/2020 Smti. Sulma Begum 08.07.2003 Created on 06.05.2005 Against the
Laskar 06.08.2003 and retirement
adjusted against vacancy of Md.
the retirement Nazir Ali
vacancy of Md. Mazumdar, H/T
Nazir Ali 948 No.
Mazumdar, H/T Dubakata LP
948 No. School
Dubakata LP
School

24. The Act of 1974 and more particularly Section 12 deals with the effect of
recognition of the Elementary Schools. It categorically stipulates that all existing
teachers as defined in Section 2 (o) of the Act of 1974 and other employees of the school
those to be appointed in an Elementary School under the Act of 1974 except autonomous
district, shall be deemed to be appointed by the State Government in their corresponding
rank.

25. The Rules of 1977 provides the methods of recruitment, payment of liability of the
Page No.# 333/409

Board and the management of the elementary schools etc. Rule 3 as it stood prior to the
Amendment dated 10.11.2005 stipulates the method of recruitment. In terms with Rule 3
(i) which stipulates the method of recruitment, the Deputy Inspector of Schools in the
month of January every year shall invite applications in prescribed form for vacancies of
Elementary School Teachers which is likely to occur in the year in his establishment.
The qualification was stipulated in Rule 3 (iii) of the Rules of 1977 to be (a)
Matriculation/High School/School Leaving Certificate Examination or any other
examination of equivalent standard shall be the minimum qualification for the post of
teacher in Lower Primary and Junior Basic Schools preference being given to candidates
trained in Senior Basic, Normal and Junior Basic Training Courses and (b) For M.V. and
Senior Basic Schools, qualification shall be Matric, Normal or P.U. or intermediate or its
equivalent.

26. Rule 3 (v), (vi) , (vii), (viii) and (ix) as stood on 23.06.1979 and prior to
10.11.2005 are reproduced herein below:-

(v) Selection Committee
There shall be a selection Committee in each Educational Sub-Division to be constituted
by the Sub-Division Level Advisory Board for Elementary Education. The Chairman of
the Sub-Division Level Advisory Board for Elementary Education and the D.I. of
Schools shall be the Chairman and Secretary of the Selection Committee respectively.
(vi) On receipt of applications, the Selection Committee shall scrutinize the mark
sheets and other necessary testimonials of the candidates and prepare a list of
candidates for interview by the Selection Committee.
The selection Committee shall then finalise the list of successful candidates in order of
merit after interview and shall put up the list before the Board for approval. While
approving the list, the Board shall be guided by the declared policies of the Government
and instructions issued by the Government from time to time. After approval of the list
by the Board the same shall be sent to the Director of Elementary Rules and
Government instruction for the time being in force.
The Deputy Inspector of Schools will appoint the selected candidates in order of merit
Page No.# 334/409

from the list approved by the Director of Elementary Education as and when required as
per Government Rules and Government instructions for the time being in force.
The list shall be valid for one year unless its validity is extended by Government.
(vii) Reservation
There shall be reservation of posts for Scheduled Castes and Scheduled Tribes as
per rules made by Government from time to time.
(viii) Physical fitness.
(a) A candidate shall be of sound health both physically and mentally and free
form organic defects or bodily infirmity likely to interfere with his/her duties.
(b) A candidate shall be required to undergo medical examination and to
produce a medical certificate of fitness.
(ix) An appointed candidate may be required to undergo such in-service training as
Government may decide from time to time.
27. Rule 4 of the Rules of 1977 as it stood in the year 1979 stipulates that except as
otherwise provided in the Act and the Rules all matters relating to pay, allowances,
leave, pension, discipline and other conditions of service shall be regulated by the
general rules framed by the Government from time to time. Rule 4 of the Rules of 1977,
being relevant is quoted herein below:-
4. Other provisions relating to candidates for services. Except as provided otherwise in
the Act and in these rules all matters relating to pay, allowances, leave, pension,
discipline and other conditions of service shall be regulated by the general rules framed
by the Government from time to time.
28. Therefore, from a reading of Rules 3 & 4 as it stood as on 22.06.1979 and prior to
10.11.2005, it would be seen that upon application being invited by the Deputy Inspector
of Schools, the Selection Committee so formed in terms with Rule 3 (v) shall scrutinize
the mark sheets and other necessary testimonials of the candidates and prepare a list of
candidates for interviews by the Selection Committee. Thereupon, the Selection
Committee shall finalize the list of successful candidates in order of merit after
interview and shall put up the list before the Board for approval. The Board, while
approving the list, shall be guided by the declared policies of the Government and the
Page No.# 335/409

instructions issued by the Government from time to time. After approval of the list by
the Board, the same shall be sent to the Director of Elementary Education for his final
approval. The Deputy Inspector of Schools will then appoint the selected candidates in
order of merit from the list approved by the Director of Elementary Education as and
when required as per the Government Rules and Government instructions for the time
being in force. Rule 3 (ix) is pertinent in as much as it stipulates that an appointed
candidate may be required to undergo such in-service training as Government may
decide from time to time. This Rule makes it clear that the Training is a follow up to an
appointment to a vacant sanctioned post to the services of the Government.

29. The condition of undergoing such in-service training was purely dependent upon
the Government providing the said Stipendiary Teachers the opportunity to avail the
training. Though it was mandated in the appointment letters of the petitioners who were
appointed on stipend that their appointment was subject to passing out the training in
question and upon passing the said training they would be given the regular time scale of
pay, but for all purposes, the writ petitioners who were appointed on a fixed stipend
were duly appointed to the Government service and their services were regulated by the
general Rules framed by the Government including for pension which were the Rules of
1969. It is also be relevant herein to take note of that the Government vide an Office
Memorandum dated 27.04.2015 had also duly admitted the fact that due to lack of
facilities, the petitioners herein along with others who were appointed on stipend could
not be sent to training and accordingly has decided to grant the regular scale of pay to
those teachers on the basis of the said Officer Memorandum dated 27.04.2015. This
clearly shows that on account of an unworkable condition, some of the petitioners herein
could not undergo the training. In the opinion of this Court, such conditions admittedly
being unworkable and the imposition thereupon to deprive the petitioners of their
benefits under the Rules of 1969 would be arbitrary and unfair. More so, when by virtue
of Section 12 of the Act of 1974 and the Rules of 1977, the petitioners duly qualify
Page No.# 336/409

under the Rules of 1969 for entitlement of pension. It would also be relevant that it is not
the case of the respondent State that the petitioners were afforded training and they
failed.

30. The respondent State, however, on the basis of the communication dated
23.02.2010 issued by the Director of Finance (Budget) Department to the Deputy
Accountant General (P&A) had observed that the teachers who were appointed on
stipendiary basis on fixed pay prior to 01.02.2005, but brought under the regular time
scale of pay on or after 01.02.2005, would not be entitled to a GPF Account as well as
the provisions of the Rules of 1939 as the services of these employees are governed by
the New Pension Scheme and not by the Rules of 1969. This on the face of it, in the
opinion of this Court, is erroneous in as much as the Rule 2A of the Rules 1969 which
was brought into effect from 01.02.2005 as well as the newly inserted proviso brought
into effect by the General Provident Fund (Assam Services) (Amendment) Rules, 2011
do not in any manner mention that teachers appointed on stipendiary basis on fixed pay
prior to 01.02.2005, but brought under the regular time scale of pay on or before
01.02.2005 would not be entitled to subscribe to a GPF Account as per the provisions of
the Rules of 1939 as well as the benefits under the Rules of 1969. Even upon perusal of
the NDCPS, 2009 it does not deprive the teachers appointed on stipendiary basis who
have been granted the regular time scale of pay on or after 01.02.2005, the benefits
under the Rules of 1969. Under such circumstances, this Court, therefore, is of the
opinion that the writ petitioners herein who have been initially appointed on stipendiary
basis but granted the regular scale of pay after 01.02.2005 would be entitled to the
benefits under the Rules of 1969 or in other words would be covered under the Old
Pension Scheme in terms with the Rules of 1969. Further to that, these writ petitioners
who were appointed on stipendiary basis but granted the regular time scale of pay after
01.02.2005 would also be entitled to subscribe to the GPF Account as per the Rules of
1939. This aspect of the matter is also covered by the judgment of the Coordinate Bench
Page No.# 337/409

of this Court in the case of Manati Basumatary vs. State of Assam & Others , reported in (2021)
6 GLR 659 wherein also the issue involved is similar to the case of the writ petitioners

who were appointed on stipendiary basis. Paragraph Nos.10, 11, 12, 13 & 16 being
relevant are reproduced herein below:-

"10. It is evident on the face of the record that by relying on the OM dated 6.10.2009, the
Government of Assam in the Department of Pension and Public Grievance, had issued the
Office Memorandum dated 14.1.2016 laying down the guidelines for payment of
invalid/extraordinary/special family pension to the Government servants appointed on or after
1.2.2005.

11. The learned departmental counsel have argued that the eligibility of the petitioner's
husband to receive regular pay scale was only with effect from 20.9.2007 and, therefore, his
appointment prior to 20.9.2007 cannot be treated to be regular. However, it is to be noted here-
in that by the order dated 12.3.2001, the petitioner's husband was appointed against a regular
vacancy. He was not allowed to draw the regular pay scale merely because he had not
completed the Junior Basic Training.

12. Rule 4 of the Assam Elementary Education (Provincialised) Services and Conduct Rules,
1981 lays down the provisions for confirmation of an employee and as per rule 4(b). Successful
completion of the departmental training is one of the criteria for confirmation of services of the
employee. From a perusal of the said rules, it is clear that the employees coming within the
purview of the Rules of 1981 would be entitled to confirmation only upon completion of the Jr.
Basic Training. Accordingly, the petitioner has been allowed to draw the regular pay scale
upon completion of the basic training. However, the Rules of 1981 does not debar appointment
of Assistant Teachers who have not completed the Jr. Basic Training. Rather, it appears that Jr.
Basic Training is a part of in-service training and fulfillment of that criteria merely has a
bearing on the confirmation of the employee and his right to receive regular pay scale.
Therefore, it cannot be said that under the Rules, non-completion of Jr. Basic Training would
make the appointment of the candidate itself as irregular. If a candidate is appointed in the post
of Assistant Teacher by following the prescription of the relevant Rules and against a regular
vacancy, his appointment cannot be termed as irregular merely on the ground that the
candidate had not acquired the qualification of having passed the basic training since the rules
do not say so.
Page No.# 338/409

13. Regular appointment in services is one thing and permitting an employee to draw a
regular pay scale upon achieving certain qualification is altogether a different thing. It may be
the case that the petitioner was not allowed to draw the regular pay scale due to want of his
qualification of having successfully completed the Junior Basis training. Completion of Junior
Basic Training, in the considered opinion of this court, was one of the condition prescribed by
the Rules for confirmation in service and also to permit drawal of regular pay scale and,
therefore, non-completion of Junior Basic Training may create a bar for the employee to avail
certain in service benefit including regular pay scale but the same by itself cannot be a valid
ground to treat the appointment itself as irregular. Moreover, unless the initial appointment of
the candidate is against a regular vacancy and in accordance with the Rules, his services
cannot be regularized merely on completion of the Jr. Basic Training. It is not the case of the
department that the initial appointment of the petitioner's husband was de hors the Rules.

16. In another decision of this court rendered in the case of Binoy Kumar Nath and Others v.
State of Assam and Others [WP(C) Nos.5559 and 3999/2014 decided on 12.4.2018] relied upon
by Mr. R. Borpujari, the learned Single Judge has observed that the NPS scheme introduced by
the OM dated 6.10.2009 would also be applicable to those employees whose services are
regularized against regular post after 1.2.2005. However, as has been held above, this is not a
case when the service of the petitioner's husband had been regularized after 1.2.2005. He had
merely been allowed to draw regular time scale of pay after 1.2.2005. Therefore, the ratio laid
down in the aforesaid decision, in the opinion of this court, would not be applicable in this
case."

31. Another very important aspect of the matter to be taken note of are the provisions
of the Assam Elementary Education (Provincialisation) Service and Conduct Rules,
1981 (for short, 'the Rules of 1981'). Rule 2 (iv) defines the term 'Period of Service' as
the period of continuous service against a sanctioned post. Rule 2(xii) defines 'Service'
to mean service rendered under the State Board for Elementary Education under the
Assam Elementary Education Act, 1968 and the service rendered under the Government
before or after provincialisation both in respect of teachers and other employees. Rule 2
(xiii) defines 'Teachers Training' to mean the Junior Basic Training, Senior Basic
Training, Normal Training, Pre-Primary Training or any other training recognized by the
Page No.# 339/409

Government. Rule 3 of the Rules of 1981 stipulates the terms and conditions. Taking
into account its relevance Rule 3 (v), (vi) & (vii) are extracted herein below:-

"3. (v) The minimum qualification for the posts of elementary schools shall be
Matriculation.
The teachers on appointment should be required to undergo Junior Basic or Normal
Teachers Training Course or any other training recognized by the Government.
(vi) Recruitment to the posts of teachers of elementary schools shall be made under the
provisions of Part I, Rule 3 of the Elementary Education (Provincialisation) Rules,
1977.
(vii) Unless otherwise directed by Government the cadre of a teacher of a provincialised
school shall be the cadre to which he is entitled to be admitted on the date of
Provincialisation as shown in the Schedule I."
It may be relevant herein to mention that from the above, it would be seen that the
minimum qualification for the posts of elementary schools shall be Matriculation and the
teachers on appointment should be required to undergo Junior Basic or Normal Teachers
Training Course or any other training recognized by the Government. In terms with Rule
3 (vi), the recruitment to the post of teachers of elementary school shall be made as per
Rule 3 of the Rules of 1977.
32. Rule 4 of the Rules of 1981 stipulates when the member of the service would be
confirmed. The said Rule being very relevant is reproduced herein below:-

"4. Confirmation.
Subject to availability of a permanent vacancy every member of the service shall be
confirmed in the cadre/class/grade to which he/she is appointed substantively, if-
(a) he/she has completed at least 3 years' continuous service after Provincialisation;
(b) he/she has successfully undergone necessary training as may be prescribed by this
Department and facilities for which have been offered to him/her by the department
during the period of 3 years:
Provided that those teachers who have completed 45 years of age or have completed 3
years of continuous service after Provincialisation but no facilities have been provided
to him/her for the prescribed training, will be confirmed provided there is nothing
Page No.# 340/409

adverse against him/her:
Provided further that all teachers whose services have been confirmed and approved by

the State Board or the Regional Board prior to 5 th September, 1975 shall be deemed to
have been duly confirmed with effect from the date of such
confirmation."
It would show from Rule 4 (b) that a member of the service would be confirmed
when he/she had successfully undergone necessary training as may be prescribed by the
Government and facilities for which have been offered to him/her by the Department
during the period of 3 years. The proviso further mandates that in case those teachers
who had completed 45 years of age or had completed 3 years of continuous service but
no facilities have been provided to him/her for the prescribed training, such teachers will
be confirmed provided there is nothing adverse against him/her. Pertinent herein to
mention that it not the case of the respondent State there was anything adverse against
the petitioners for which they were not confirmed after 3 years of continuous service.
33. Rule 6 of the Rules of 1981 is also relevant for which the same is reproduced
herein under:-

"6. Pension and gratuity etc.

The teachers shall be entitled to pension, gratuity and other pensionary benefits
as admissible to the Government employees. The teachers who opt for pension scheme
will discontinue their C.P.F., contribution and open fresh G.P.F. account and deposit the
amount of their own C.P.F. contribution along with interest accrued thereon into the
G.P.F. account so opened.
For the purpose of pension the period of service shall be counted from the date
on which they were qualified to receive the benefit of C.P.F. during the Boards' regime."
This Rule categorically mandates that the teachers shall be entitled to pension,
gratuity and other pensionary benefits as admissible to the Government employees. The
said Rule does not differentiate between Trained Teachers and Untrained Teachers. The
reason is obvious in as much as Rule 3 (vii) of the Rules of 1981 stipulates the cadre of
teachers of a provincialised school in terms with Schedule I and Schedule I contains
Page No.# 341/409

both trained and untrained teachers.
34. In view of the above reasons, this Court, therefore, holds that the petitioners herein
would be entitled to pension in terms with the Rules of 1969 and would further be
entitled to subscribe to GPF. The petitioners in respect to present category which also be
entitled to all other pensionary benefits as admissible to the Government employees of
equal rank who are regulated in terms with the Rules of 1969.

Dropped Teachers

35. The case of the Dropped Teachers are in WP(C) No.8822/2019; WP(C)
No.8900/2019; WP(C) No.8911/2019; WP(C) No.9187/2019; WP(C) No.770/2021;
WP(C) No.4055/2020; WP(C) No.8618/2019; WP(C) No.479/2021; WP(C)
No.5086/2021; WP(C) No.382/2022; WP(C) No.5419/2021; WP(C) No.6893/2021;
WP(C) No.947/2022; WP(C) No.8856/2019; WP(C) No.3523/2022;
WP(C)No.8659/2019;WP(C) No.3233/2022; WP(C) No.6377/2021;
WP(C)No.6627/2021;WP(C) No.5119/2020; WP(C) No.3009/2022; WP(C)
No.5032/2020; WP(C) No.882/2023; WP(C) No.8819/2019; WP(C)No.8752/2019;
WP(C) No.6307/2014; WP(C) No.8596/2019 and 5679/2021.

36. Let this Court first analyze the concept of Dropped Teachers. The petitioners in the
above writ petitions were appointed by the School Managing Committee prior to taking
over of the said schools under the provisions of the Act of 1974 read with the Rules of
1977. At the time of provincialisation of those respective schools wherein the petitioners
were working, the services of the petitioners were not provincialised. Under such
circumstances, such teachers like the petitioners are commonly referred to as 'Dropped
Teachers'. It is the case of the petitioners that though their services were not
provincialised, but they continued to render the services in the respective schools
without any break. Under such circumstances, these petitioners along with others whose
services were not provincialised submitted repeated representations before the
respondent authorities. The respondent authorities, taking into account the grievances of
Page No.# 342/409

these petitioners along with similarly situated others, issued a notification dated
21.06.2000 thereby constituting a Task Force with officials of the Government of
Assam.

37. At this stage, it may also be relevant herein to mention that the petitioners herein
claim continuity of their services since their initial appointment and further assert that
such continuation was with the knowledge and concurrence of the District Level
Officers of the Education Department. From a perusal of the notification dated
21.06.2000, the purpose behind the issuance of the notification can be discerned. The
reason behind it was for verification of dropped and honourary teachers. The concerned
Inspectors/DEO/DI of the Schools were to submit proposals to the Director of
Secondary Education/Director of Elementary Education with documents and the
Director of Secondary Education and the Director of Elementary Education as the case
may be, after verification of the records were to submit the proposals to the Task Force
for examination of the records and the Task Force, after examination of the proposals,
were to submit recommendations for the next steps to regularize such teachers and to
complete entire process within 90 days. It further appears from a perusal of the judgment
of this Court in the case of Jiban Chandra Deka and Others vs. State of Assam and Others ,
reported in 2008 (3) GLT 229 that an affidavit was filed by the State in the said
proceedings wherein it was stated that the State was not unmindful of the plight of the
Dropped Teachers' claims. Over 6000 such teachers were adjusted against regular posts
in accordance with the norms, policies and guidelines introduced from time to time. It
was also mentioned that such norms and policies have been periodically reviewed in the
light of the experience gained and the ever changing commitment and the constraints of
the State. A policy document dated 13.01.2003 was enclosed to the said affidavit which
was introduced to cover the cases of Dropped Teachers. It was stated in the said affidavit
that such cases will be dealt with by the State in accordance with the said policy and all
those who were found to be eligible would be regularized in phased manner as indicated
Page No.# 343/409

in the policy. It was also conceded that the said policy would apply to members of non-
teaching staffs also whose cases will be similarly dealt with. Before further proceeding
with the said judgment in the case of Jiban Chandra Deka (supra), this Court finds it
relevant to quote the policy document dated 13.01.2003 which is as under:-

"GOVERNMENT OF ASSAM
EDUCATION (ELEMENTARY) -----DEPARTMENT NOTIFICATION
ORDERS BY THE GOVERNOR OF ASSAM

Dated, Dispur, the 13 Jan. 2003

Memo No.--(LC).26/2002/ 341 /69:- In order to stream line the procedure of adjustment of
dropped teachers of M.E / M.E.M. / M.V and High Schools of various Districts in the state the
following criteria will be adopted with prospective effect:
i) The teacher must have put in at least two years of continuous
service immediately preceding the taking over of the concerned
schools by the Government.
ii) The appointment of dropped teachers must have been duly
approved by the concerned District Elementary Education Officer/
Inspector of Schools.
iii) The appointment of dropped teachers by the Managing
Committee must be commensurate with the enrolment of the
students in the school at the time of provincialisation.

iv) The school wise norms of number of sanctioned posts to be
maintained.
v) The provincialisation particulars submitted by the then District
Elementary Education Officer/ Inspector of Schools and available
in the respective directorates will be used as reference documents.
vi) Teachers fulfilling the above criteria will be considered for
regularisation of the services subject to the availability of
sanctioned post in the concerned districts.

Sd/-Prem Saran
Commissioner & Secretary, to the Government of Assam
Education Department.
Dispur, Dated 13 Jan. 2003
Page No.# 344/409

Memo No.---(LC). 26/2002/341/69-A Dtd. Kahilipara the 13 Jan, 03
Copy to:

1. The P.S. to the Hon'ble Minister, Education, Assam.

2. The P.S to the Secretary, Education.

3. The Director of Secondary Education, Assam, Kahilipara, Guwahati 19.

4. The Director of Elementary Education, Kahilipara, Guwahati-19.

5. Elementary/ Secondary Branch

They are hereby directed to submit proposals by
duly taking into account all the criteria mentioned
above within three months for the approval of the
Government ----proposal in piece---manner should
be submitted to Government.

By order etc.
Commissioner & Secretary, to the Government of Assam
Education Department."
38. It further appears from the said judgment in the case of Jiban Chandra Deka (supra)
that certain changes were made to the said policy document on the basis of consensus in
respect to the Condition Nos.1 & 2 of the policy document dated 13.01.2003.
Furthermore, by way of an affidavit, the State mentioned that the regularization would
be made prospective but had agreed to give the benefit of previous services rendered, for
the purpose of pension and retirement dues. Consequently, this Court, therefore,
disposed of the said writ petitions with the direction as stipulated in paragraph No.6 of
the said judgment in the case of Jiban Chandra Deka (supra) which is reproduced herein
below:-

"(6 ) In view of the above, this bunch of cases will stand now disposed of with the following
directions:

(i) The cases of the petitioners in each of the cases will be considered in accordance
with the norms, criteria and eligibility conditions prescribed by the policy document
dated 13. 1. 2003 subject to the modification in Condition Nos. 1 and 2, as stated
Page No.# 345/409

above.

(ii) The Chief Secretary to the Government of Assam, shall within 7 days from today,
constitute a Committee to examine the cases of the petitioners in the present bunch
of cases and such other cases, as may be referred to the said Committee, from time
to time, by this Court. As the said Committee will be executing and implementing the
policy decision taken by the state, this Court considers it appropriate to leave it to
the discretion of the Chief Secretary to the Government of Assam to decide on the
composition of the Committee with the suggestion that the Committee may be a high
powered Committee consisting of 3 members and the present Secretary to the
Government of Assam, Education Department may act as the Member Secretary.

(iii) The Committee, upon due verification of the cases before it, shall within 6
months from the date of its constitution, prepare district wise list of "dropped
teachers" eligible for regularisation in terms of the norms and criteria laid down as
per direction No. 1 above. The eligible persons, on being identified, shall be
arranged in the district wise lists, in order of seniority.

(iv) Suitable adjustments in the placements assigned in the district wise lists, as may
be required, upon consideration of such other cases which may be referred to the
Committee in the future shall be made by the Committee.

(v) Appointment against available posts in each district shall be made on the basis of
the lists prepared.

(vi) All appointments made would be prospective but will carry the benefit of past
services for the purpose of computation of pensionary benefits."

39. From a perusal of the above quoted directions, it is apparent that the cases of the
petitioners in each case would be considered in accordance with the norms, criteria,
eligibility conditions prescribed in the policy document dated 13.01.2003 subject to the
modification in Condition Nos.1 & 2 as mentioned in paragraph No.4 of the said
judgment in Jiban Chandra Deka (supra). Paragraph Nos.6 (ii), 6 (iii) & 6 (iv) stipulate the
manner of verification and scrutiny of the cases of the petitioner in the bunch of said
writ petitions. Paragraph No.6 (v) mentions that appointments shall be made against
Page No.# 346/409

available posts in each district on the basis of the lists prepared meaning thereby that
such appointments shall be made after carrying out the verification and scrutiny in terms
with paragraph Nos.6 (ii) to 6 (iv). It is further mentioned in paragraph No.6 (vi) that all
appointments made would be prospective but will carry the benefit of past services for
the purpose of computation of pensionary benefits.

40. At this stage, this Court finds it relevant to take note of that till the date of passing
of the said order in the case of Jiban Chandra Deka (supra), the petitioners therein were
not in Government service. It was also categorically mandated that it is only after
carrying out the exercise as stipulated in paragraph Nos.6 (ii) to 6 (iv), appointments
shall be made which shall be prospective meaning thereby the appointments to be made
would not be counted from the date of their initial appointment for the purpose of
seniority or pay protection. Although paragraph No.6 (vi) stipulates that the benefits of
past services for the purpose of computation of pensionary benefits would be given but
this Court fails to comprehend as to how the benefit of past services can be given, if the
appointments were to be made prospective. This aspect of the matter would be dealt
with in detail at the subsequent stage after considering as to whether the respondents can
resist the present petitions. Be that as it may, at that relevant point of time when the
policy dated 13.01.2003 was made or the judgment in the case of Jiban Chandra Deka
(supra) was pronounced on 01.09.2003, there was no policy decision of the Government
to come up with the NDCPS as well as the NDCPS, 2009 or the Amending Rules were
not in existence.

41. It appears from the records that the writ petitioners herein were appointed against
the vacant sanctioned posts after 01.02.2005. The case of the writ petitioners in the
present batch of writ petitions is that as per the direction in paragraph No.6 (vi) in the
judgment rendered in the case of in the case of Jiban Chandra Deka (supra) wherein it
categorically mandated that the past services of the petitioners would be taken up for the
purpose of computation of pensionary benefits. The petitioners, therefore, claim to be
Page No.# 347/409

entitled to the pension in terms with the Rules of 1969 and not as per the New Pension
Scheme. In that regard reference was made to the order dated 12.05.2015 passed in
WP(C) No.4169/2009; order dated 09.10.2020 passed in WA No.148/2019 and order
dated 11.02.2021 passed in Review Pet No.16/2019. In the order dated 12.05.2015, it
was held that in view of the judgment and order dated 01.09.2003 in the case of Jiban
Chandra Deka (supra) have attained finality, the services of the petitioners therein should

be counted as per the Rules of 1969 and the benefit of past services should be counted
for the purpose of pensionary benefits and accordingly the State respondents were
directed to count the benefit of past services of the petitioners therein for the purpose of
pensionary benefits as per the Rules of 1969. It was further submitted that against the
order dated 28.04.2015 passed in WP(C) No.3662/2009 where similar directions were
passed thereby granting benefits under the Rules of 1969 to the petitioners therein, a
review was filed contending that while passing the order dated 28.04.2015 in WP(C)
No.3662/2009, Rule 2A of the Rules of 1969 which was given retrospective effect from
01.02.2005 was not taken into consideration. It was further submitted that the
Coordinate Bench of this Court in the order dated 11.02.2021 in Review Pet No.16/2019
had dismissed the Review Application holding inter-alia that as the petitioners therein
became Government servants on 04.06.2008 and as on that date, the Rules of 1969 was
in force, by way of executive instructions, the statutory law could not have been
overshadowed. It is therefore the submission of the learned counsel for the petitioners
that the question of entitlement of pension as per the Rules of 1969 in respect to those
Dropped Teachers who were regularized after 01.02.2005 would be entitled to pension
in terms with the Rules of 1969 is no longer res integra. It was further submitted that the
State in terms with the various judgments or orders as referred herein above, had granted
the benefits to similarly situated persons like that of the petitioners as such to maintain
consistency in identical situations, this Court therefore, also should hold and declare that
the petitioners herein are entitled to pension under the Rules of 1969. Further to that, it
was also submitted that on the basis of the principles of constructive res judicata which
Page No.# 348/409

applies to a proceedings under Article 226 of the Constitution as well as estoppel, the
respondents are barred from resisting the claims of the petitioners in as much as the
respondents have allowed those judgments to attain finality and have granted the benefit
to those petitioners in whose favour such judgment or orders have been passed.

42. On the other hand, it is the submission of the learned counsel appearing on behalf
of the Finance Department that the order dated 12.05.2015 passed in WP(C)
No.4169/2009 and the order dated 09.11.2020 passed in WA No.148/2009 are judgments
per incuriam and as such are not binding precedents upon this Court. Reference was
made in that regard to the judgment of the Supreme Court rendered in the case of
Secretary to the Govt. of Kerala, Irrigation Department & Others vs. James Varghese & Others,

reported in (2022) 9 SCC 593. As regards the order dated 11.02.2021 passed in Review Pet
No.16/2019, the learned counsel appearing on behalf of the Finance Department
submitted that the said judgment cannot be regarded as a binding precedent in view of
the Rule of sub-silentio. Reference in that regard was made to the judgment of the
Supreme Court in the case of MCD vs. Gurnam Kaur, reported in (1989) 1 SCC 1001. On the
question of constructive res judicata as well as estoppels on the ground that the State
had allowed the order dated 12.05.2015 in WP(C) No.4169/2009; order dated
09.10.2020 passed in WA No.148/2019 and order dated 11.02.2021 passed in Review
Pet No.16/2019 and other writ petitions to attain finality, the learned counsel appearing
on behalf of the respondent Finance Department submitted that the State is not
prevented or barred from challenging the subsequent decisions or resisting subsequent
writ petitions even though judgment in a case involving similar issue was allowed to
reach finality in the case of others. He submitted that it is not the case of the writ
petitioners herein that the State had adopted a pick and choose method only to exclude
the petitioners on account of malafide or ulterior motives. He further submitted that
neither the principles of res judicata nor the principles of estoppel are attracted to such
cases. Further, the administrative law principle of legitimate expectation of fairness in
Page No.# 349/409

action is also not attracted. Reference in that regard was made to the judgment of the
Supreme Court in the case of Col. (Retd.) B. J. Akkara vs. Govt. of India & Others , reported in
(2006) 11 SCC 709 as well as the recent judgment of the Supreme Court in the case of

Union of India & Others vs. Dr. O.P. Nijhawan & Others , reported in (2020) 14 SCC 420. On

merits, the learned counsel appearing on behalf of the Finance Department further
submitted that though the policy decision was taken on 13.01.2003 to bring the Dropped
Teachers within the fold of the Government servants by issuing appointment orders, but
subsequent thereto, in view of financial necessity, the Government of Assam had to take
a policy decision which was conveyed to all concerned by the communication dated
25.01.2005 that all persons appointed to Government services with effect from
01.02.2005 would be brought under the NDCPS. Therefore, the decision which was
taken in the case of Jiban Chandra Deka (supra) on 01.09.2003 was at a time when there
was no policy decision to have a Contributory Pension Scheme. The learned counsel for
the Finance Department further submitted that in all the appointment letters wherein the
petitioners were appointed to sanctioned vacant posts in the services of the Government
of Assam, it was specifically informed to them that they would come under the purview
of New Pension Scheme. The petitioners herein have thereafter joined their services
without any demurrer and almost a decade ago and now some of them have challenged
the conditions in their appointment letters that they would not come under the New
Pension Scheme and the condition that they would be regulated by the New Pension
Scheme is illegal and arbitrary. The learned counsel further submitted that if the
petitioners' appointment in terms with the directions passed in Jiban Ch. Deka (supra) is
to be prospective meaning thereby that their entry into the Government service would be
counted from their date of appointment, it is difficult to comprehend that without being
in the Government service how can their services be taken into account for the purpose
of pension. He submitted that the directions in paragraph No.6 (vi) in the case of Jiban
Ch. Deka (supra) cannot be applied after the Amending Rules have come into effect as

well as the NDCPS, 2009. In that regards, the learned counsel for the petitioners had
Page No.# 350/409

referred to the judgment of the Supreme Court in the case of Parmeswar Nanda and Others
vs. State of Jharkhand through the Chief Secretary and Others , reported in (2020) 12 SCC 131.

Furthermore, it is the submission of the learned counsel for the respondents that the
Coordinate Bench of this Court in the order dated 12.05.2015 in WP(C) No.4169/2009
and the Division Bench in the order dated 09.10.2020 in WA No.148/2019 did not at all
take into consideration Rule 2A of the Rules of 1969 as brought into effect from
01.02.2005 and as such the said orders so passed cannot be treated as a precedent as the
said orders are per incuriam. The learned counsel for the petitioners submitted that in the
order dated 11.02.2021 in Review Pet. No.16/2019, though the Coordinate Bench in
paragraph No.3 had duly taken note of that the Rule 2A of the Rules of 1969 was
brought with retrospective effect from 01.02.2005, but in paragraph Nos.6 & 9 did not
take into consideration that the amendment was to the Rules of 1969 w.e.f. 01.02.2005
but rather came to an opinion that the Rules of 1969 was amended in the year 2011 and
as such the same cannot be treated as a precedent in view of the Rule of sub-silentio.

43. Upon hearing the learned counsel for the parties in the present category of cases,
let this Court first take into consideration as to whether the respondent State can be
allowed to resist the writ petitions after having allowed the order dated 12.05.2015 in
WP(C) No.4169/2009; the order of the Division Bench dated 09.10.2020 in WA
No.148/2019 as well as the order dated 11.02.2021 in Review Pet. No.16/2019 to attain
finality and thereupon granting benefits to those petitioners in the said proceedings.

44. The learned counsels for the petitioners have relied upon the judgments of the
Supreme Court in the case of Forward Construction Co. & Ors. Vs. Prabhat Mandal (Regd.)
Andheri & Others, reported in (1986) 1 SCC 100; Supreme Court Employees' Welfare Association

vs. Union Of India and Another, reported in (1989) 4 SCC 189 and the case of P.K. Vijayan vs

Kamalakshi Amma And Others, reported in (1994) 4 SCC 53 to submit that on the ground of

res judicata and constructive res judicata, the respondent State cannot resist the writ
petitions in view of allowing the orders above mentioned to attain finality and the
Page No.# 351/409

benefits thereupon being granted to the petitioners therein.

45. This Court has perused the judgments relied upon by the learned counsels for the
petitioners. The judgments so placed relates to res judicata and constructive res judicata.
It is well settled that the doctrine of res judicata is a universal doctrine laying down the
finality to litigation between the parties meaning thereby when a particular decision has
become final and binding between the parties, it cannot be set at naught on the ground
that such a decision is violative of Article 14 of the Constitution. It is well settled that so
far as the parties are concerned, they will always be bound by the said decision. In the
instant case, the petitioners herein were not parties to those proceedings on the basis of
which the orders dated 12.05.2015; 09.10.2020 and 11.02.2021 were passed. Under such
circumstances, the question of applying the principle of res judicata and constructive res
judicata do not arise to the facts of the instant case. This aspect would be further clear
from the judgments of the Supreme Court rendered in the case of Col. (Retd.) B. J. Akkara
(supra) as well as Dr. O.P. Nijhawan (supra). In the case of Col. (Retd.) B. J. Akkara (supra),
the issue involved therein, relevant for the purpose of the instant case, was that in the
case of Civilian Medical Officers, the nodal Ministry had issued circulars dated
17.12.1998 and 29.10.1999 (corresponding to the Defence Ministry's Circulars dated
07.06.1999 and 11.09.2001). Some civilian Medical Officer Retirees challenged the
circular dated 29.10.1999 directing that NPA shall not be added to minimum pay in the
revised scale before the Delhi High Court. The said writ petition was allowed by the
Delhi High Court vide an order dated 18.05.2002 and that the said order was not
challenged by the Union of India, but on the other hand, was implemented by adding
NPA to basic pay while stepping up the pension in the case of civilian Medical Doctors
who had retired prior to 01.01.1996. It is under such circumstances, it was the plea so
raised in the said case that the respondents having accepted and implemented the
decision of the Delhi High Court in the case of civilian Medical Officers, cannot
discriminate against the Defence Service Medical Officers placed in identical position
Page No.# 352/409

and therefore the benefit given to the civilian Medical Officers in pursuance of the
decision of the Delhi High Court should also be extended to them. The Supreme Court
in the said case observed that neither the principle of res judicata nor the principle of
estoppel is attracted and the State cannot be prevented or barred from resisting
subsequent writ petitions even though judgment in a case involving similar issue was
allowed to reach finality in the case of others. However, an exception was culled out that
if petitioners plead and prove that the State had adopted a 'pick and choose' method only
to exclude petitioners on account of malafides or ulterior motives, then the respondent
State can be barred from resisting subsequent writ petitions. Paragraph Nos.25 & 26 of
the said judgment, being relevant, is quoted herein below:-

"25. A similar contention was considered by this Court in State of Maharashtra v. Digambar'.
This Court held:

"Sometimes, as it was stated on behalf of the State, the State Government may not
choose to file appeals against certain judgments of the High Court rendered in writ
petitions when they are considered as stray cases and not worthwhile invoking the
discretionary jurisdiction of this Court under Article 136 of the Constitution, for seeking
redressal therefor. At other times, it is also possible for the State, not to file appeals
before this Court in some matters on account of improper advice or negligence or
improper conduct of officers concerned. It is further possible, that even where SLPs are
filed by the State against judgments of the High Court, such SLPs may not be
entertained by this Court in exercise of its discretionary jurisdiction under Article 136
of the Constitution either because they are considered as individual cases or because
they are considered as cases not involving stakes which may adversely affect the interest
of the State. Therefore, the circumstance of the non-filing of the appeals by the State in
some similar matters or the rejection of some SLPs in limine by this Court in some other
similar matters by itself, in our view, cannot be held as a bar against the State in filing
an SLP or SLPs in other similar matter(s) where it is considered on behalf of the State
that non-filing of such SLP or SLPs and pursuing them is likely to seriously jeopardise
the interest of the State or public interest."

26. The said observations apply to this case. A particular judgment of the 2 High Court may not
Page No.# 353/409

be challenged by the State where the financial repercussions are negligible or where the appeal
is barred by limitation. It may also not be challenged due to negligence or oversight of the
dealing officers or on account of wrong legal advice, or on account of the non-comprehension
of the seriousness or magnitude of the issue involved. However, when similar matters
subsequently crop up and the magnitude of Db the financial implications is realised, the State is
not prevented or barred from challenging the subsequent decisions or resisting subsequent writ
petitions, even though judgment in a case involving similar issue was allowed to reach finality
in the case of others. Of course, the position would be viewed differently, if petitioners plead
and prove that the State had adopted a "pick and-choose" method only to exclude petitioners
on account of malafides or ulterior motives, Be that as it may. On the facts and circumstances,
neither the principle of res judicata nor the principle of estoppel is attracted. The
administrative law principles of legitimate expectation or fairness in action are also not
attracted. Therefore, the fact that in some cases the validity of the circular dated 29-10-1999
(corresponding to the Defence Ministry circular dated 11-9-2001) has been upheld and that
decision has attained finality will not come in the way of the State defending or enforcing its
circular dated 11-9-2001."

46. It further appears that in a very recent judgment in the case of Dr. O.P. Nijhawan
(supra) wherein the issue involved amongst others was that some Scientists similarly
situated to the respondents therein filed Original Application claiming that order has not
been implemented and they have been denied computation of special pay for the purpose
of pension. The Central Administrative Tribunal, vide its order dated 22.01.2013,
allowed the Original Application. Thereupon, a writ petition was filed before the Delhi
High Court which was dismissed. The Union of India thereafter preferred an appeal
before the Supreme Court. In the said Appeal, it was contended on behalf of the
respondent that similar to the respondent, there were other Scientists who had filed
similar Original Applications before the Central Administrative Tribunal which were
allowed and thereupon the writ petition which was filed was dismissed by the Delhi
High Court. Subsequent thereto, the Union of India had also carried out Special Leave to
Appeals before the Supreme Court which were dismissed. It was therefore the case of
the respondents therein that as the same issues have been raised in the appeal before the
Page No.# 354/409

Supreme Court, the same ought to be also dismissed. The Supreme Court, in paragraph
No.28 of the said judgment, did not accept the said submission made on behalf of the
respondents therein to the effect that the Union of India was precluded from raising the
issue on the question of law which was earlier left open by the Court. It was further
observed that even if various orders of the Central Administrative Tribunal have attained
finality and implemented upon, then also the Union of India was not precluded to raise
the issue again in as much as the principle of res judicata or estoppel are not attracted.
Paragraph Nos.24 to 26 of the judgment in the case of (Retd.) B. J. Akkara (Supra) were
relied upon by the Supreme Court and in paragraph No.32, the Supreme Court observed
as follows:-

"32. The ratio as laid down by this Court in above case is fully attracted in the facts of the
present case, thus, we conclude that the fact that the appellant has implemented the earlier
orders passed by the Central Administrative Tribunals and the High Courts and issued order
for including special pay in the pay for the purpose of computation of pension, the Union of
India is not precluded to raise the issues again, the principle of res judicata or estoppel are not
attracted."

47. In view of the above law laid down by the Supreme Court, this Court is therefore
of the opinion that on the principles of res judicata or estoppels, the State cannot be
barred or prevented from resisting the present writ petitions. More so, when no case of
pick and choose has been pleaded and proved.

48. In the backdrop of the above, let this Court take into consideration as to whether
the petitioners in the present category of cases are entitled to the Old Pension Scheme in
terms with Rules 1969 or they are covered in terms with the NDCPS. The genesis of the
petitioners' claim is on the basis of the judgment of the Coordinate Bench of this Court
in the case of Jiban Chandra Deka (supra).

49. Admittedly, the petitioners in the present category of cases were brought within the
fold of the Government services after 01.02.2005. This Court in the forgoing paragraphs
Page No.# 355/409

of the instant judgment has already dealt with the policy dated 13.01.2003 and the
judgment of the Coordinate Bench of this Court in the case of Jiban Chandra Deka
(supra). At the cost of repetition it is reiterated that at the time when the judgment was
delivered in Jiban Chandra Deka (supra), i.e. dated 01.09.2003, there was no policy
decision of the Government to bring in the NDCPS. Paragraph No. 6 (vi) of the
judgment in the case of Jiban Chandra Deka (supra) had directed that all appointments
made would be prospective while carrying the benefit of past services for the purpose of
computation of pensionary benefits. It is on account of the said direction the orders
dated 12.05.2015 and 09.10.2020 in WP(C) No.4169/2009 and in WA No.148/2019
respectively were passed.

50. At this stage, this Court finds it relevant to take note of that pension though not a
bounty but the entitlement thereto is only when the condition precedent provided for in
the Statute are fulfilled. The Statute in question is the Rules of 1969. Rule 31 of the said
Rules of 1969 stipulates the conditions when a service of an officer qualifies for
pension. Rule 31, being relevant, is quoted herein below:-

"31. Conditions to qualifying service.- The service of an officer does not qualify for pension
unless it conforms to the following three conditions:
Firstly, the service must be under Government;
Secondly, the employment must be substantive and permanent;
Thirdly, the servant must be paid by Government.

Provided that the Governor may, even though either or both of conditions (1) and (2)
above are not fulfilled, --

(i) declare that any specified kind of service rendered in a non-Gazetted capacity
shall qualify for pension, and

(ii) in individual cases and subject to such conditions as he may think fit to
impose in each case allow service rendered by an officer to count for pension."

51. A perusal of the above Rules will show that the service of an officer does not
qualify for pension unless three conditions are met, i.e. service must be under
Page No.# 356/409

Government; the employment must be substantive and permanent and the service must
be paid by the Government. The proviso to the said Rule stipulates that the Governor
may even though either or both of the conditions, i.e. the service must be under the
Government and the employment must be substantive and permanent are not met, can
declare that (i) any kind of service rendered in a non-Gazetted capacity shall qualify for
pension and (ii) in individual cases and subject to such conditions as he may think fit to
impose in each case allows service rendered by an officer to count for pension. In the
case of the present category of writ petitions, admittedly prior to the petitioners'
appointments, which were given after 01.02.2005, they were not rendering service under
the Government; their employment were also not substantive and permanent in the
services of the Government and they were also not paid by the Government. Under such
circumstances, the services of the petitioners prior to their appointments to vacant
sanctioned posts after 01.02.2005, in the opinion of this Court, could not have been
taken into account for the purpose of computation of pensionary benefits. Besides, there
is also no order of the Governor in terms with the proviso to Rule 31. This Court further
fails to understand how the petitioners would meet the third condition even if the first
two conditions are done away with by declaration given by the Governor. Therefore, it is
beyond comprehension as to how the past services of the petitioners in the present
category could be taken into account for the purpose of computation of pensionary
benefits.

52. At this stage, this Court finds it also relevant to take note of the judgment in the
case of Parmeshwar Nanda (supra) wherein the appointment letters of the Project Officers
contained two clauses amongst others. In terms with Clause 4 of the appointment letter,
it was mentioned that the adjusted employees shall be covered under the Old Pension
Scheme and their service period prior to retrenchment shall be counted for the purpose
of pension. In terms with Clause 5 of the appointment letter, it was mentioned that
adjustment of the surplus Project Officers shall be considered as fresh appointment and
Page No.# 357/409

benefit of seniority on the basis of their service rendered prior to becoming surplus shall
not be admissible to them. This aspect of the matter could be seen from a perusal of the
paragraph No.18 of the said judgment which is reproduced herein under:-

"18. In the present case, Clause 11 of the notification dated 30-5-2007 issued by the
Government of Jharkhand is to the effect that absorption of the surplus personnel will be
considered as new appointments and they will not be granted benefit of seniority on the basis of
their past service. Neither will such past service entitle them to such pay protection. One of the
appointment letters appointing 65 candidates as Project Officers was issued of 20-12-2007,
such appointment letter had following clauses which read as under:

"4. Adjusted employees shall be covered under the old Pension Scheme. Their service
period prior to retrenchment shall be counted for the purpose of pension. Period of
retrenchment shall not be counted for the purpose of pension.

5. Adjustment of above surplus Project Officers shall be considered as fresh
appointment and benefit of seniority on the basis their service rendered prior to
becoming surplus shall not be admissible to them."

The appointment letters to the other employees is on similar lines."

53. In paragraph No.23 of the said judgment, the Supreme Court held that the
appellants therein having been appointed as fresh candidates and therefore their period
of service has to be calculated from the date of their regular appointment and therefore
they cannot claim any benefit of past services rendered by them. Paragraph No.23 of the
said judgment is therefore quoted herein below:-

"23. The case of Baliram Singh arises out of the policy of the State of Bihar wherein the past
service has been specifically ordered to be considered for pension. Since in the State of
Jharkhand, the policy decision is to treat them as fresh appointments without any benefit of
seniority and pay protection, therefore, to count the period when the appellants were working
under a Project as pensionable service is beyond comprehension. The appellants have been
appointed as fresh candidates and, therefore, their period of service for pension has to be
calculated from the date of their regular appointment and therefore they cannot get any benefit
of past service rendered by them."
Page No.# 358/409

54. Keeping in mind the above perspective, let this Court therefore take into account
the order passed by the Coordinate Bench in the order dated 12.05.2015 in WP(C)
No.4169/2009 and the order of the Division Bench dated 09.10.2020 in WA
No.148/2019.

55. A perusal of the order dated 12.05.2015, the Coordinate Bench of this Court held at
paragraph Nos.18 & 19 as herein under:-

"18. In view of the fact that the judgment and order dated 01.09.2003 has attained finality
and as it has been directed in the Direction No. 6 that all appointments made would be
prospective but will carry the benefit of past services for the purpose of computation of
pensionary benefits, I find that the petitioners ' service should be counted as per the Assam
Services (Pension) Rules, 1969 and the benefit of past service should be counted for the
purpose of computation of pensionary benefits.

19. Accordingly, the respondents are directed to count the benefits of past services of the
petitioners for the purpose of pensionary benefits as per the Assam Services (Pension) Rules,
1969."

56. A perusal of the above quoted paragraphs would reveal that on the ground that the
judgment and order dated 01.09.2003 had attained finality and there was a direction in
paragraph No.6 that all appointments made would be prospective but will carry the
benefit of past services for the purpose of computation of pensionary benefit, it was held
that the petitioners' services should be counted as per the Rules of 1969 and the benefit
of past services should be counted for the purpose of computation of pensionary benefit.
This Court had perused the entire order dated 12.05.2015 passed by the Coordinate
Bench and with great respect to my learned esteemed Brother, this Court would observe
that though the judgment was rendered in the year 2015, neither the Rule 2A nor the
Rule 31 of the Rules of 1969 was taken into consideration. This Court also with great
respect would observe that the Coordinate Bench did not also take into account that an
additional fact would have made a world of difference between conclusion in two cases
even when the same principles were applied to.
Page No.# 359/409

57. Now coming to the order dated 09.10.2020 passed by the Division Bench of this
Court in WP No.148/2019, it appears that the writ appeal was filed on the ground that
the writ petition was dismissed by another Coordinate Bench of this Court on the ground
of delay of 7 years 8 months from the date of regularization of the services of the
appellants therein. The Division Bench of this Court was only to decide as to whether
the appellants therein would be entitled to the same benefit in terms with the order dated
12.05.2015 passed in WP(C) No.4169/2009 although there was a delay in filing the writ
petition after 7 years 8 months from the date of regularization of the services of the
appellants therein. The Division Bench, without going into the issue as regard the
entitlement in terms with the judgment and order dated 01.09.2003 in Jiban Chandra Deka
(supra), opined in paragraph No.10 that even though the appellants may have
approached the Court belatedly, but taking into account the stand taken by the State
Government that they have agreed to give the benefit of previous services rendered for
the purpose of pensionary and retirement benefits, the said benefit ought to be conferred
to the appellants therein as well. It was further observed that as the petitioners/appellants
therein were still in service, the delay in approaching the Court ought not to deprive the
aforesaid benefits which have already been voluntarily given by the State Government
and accordingly allowed the said Writ Appeal. Paragraph No.10 & 11 of the said
judgment is reproduced herein under:-

"10. In view of above, we are of the opinion that even though the appellants may have
approached this Court belatedly, in view of the stand taken by the State Government that they
had agreed to give the benefit of previous service rendered for the purpose of benefit of the
pensionary and retiral benefits, the said benefit ought to be conferred on the petitioners as well.
Since the petitioners are still in service and have not yet retired from service, the grant of
pensionary benefits are not yet forthcoming now, as such, the aforesaid delay in approaching
this Court ought not deprive the aforesaid benefit which had been already voluntarily given by
the State Government.

11. In view of above, we allow the writ appeal and direct that the State respondents shall not
Page No.# 360/409

act upon the undertaking given by the appellants to the aforesaid effect in their appointment
orders and the State Government shall count the benefits of past service of all the appellants for
the purpose of pensionary benefits as per provision of Assam Services (Pension) Rules, 1969."

58. A perusal of the above order dated 09.10.2020 in WA No.148/2019 would show
that the question before the Division Bench of this Court was as to whether the similar
benefits in terms with the order dated 12.05.2015 passed in WP(C) No.4169/2009
should be granted to the appellants therein or not on the ground of approaching the
Court late for which reason the Coordinate Bench of this Court had dismissed the writ
petition. It further transpires that the Division Bench of this Court, with great respect,
did not take into account the Amending Rules, the newly inserted Rule 2A as well as
Rule 31 of the Rules of 1969 as the same was not in issue before the Division Bench of
this Court.

59. This Court further deems it appropriate to take note of the order dated 11.02.2021
passed in Review Pet. No.16/2019. It is relevant to mention that review was sought for
to the order dated 28.04.2015 passed by this Court in WP(C) No.3662/2009 whereby
this Court had directed that in view of the judgment and order dated 01.09.2003 passed
in CR No.1571/1998, the writ petitioners in WP(C) No.3662/2019 were to given the
pensionary benefit as per the Rules of 1969 and that their past services should also be
counted for the purpose of computation of pensionary benefit in terms with the Rules of
1969. A further perusal of the order dated 11.02.2021 would show that the ground for
review was that the Rules of 1969 was amended on 14.07.2011 vide the Amending
Rules which was given retrospective effect from 01.02.2005. The Coordinate Bench of
this Court in paragraph Nos.6 & 9 though observed that the Rules of 1969 was amended
vide the Amending Rules vide notification dated 14.07.2011 with retrospective effect
given from 01.02.2005, but as the petitioners services were regularized prior to the Rules
being amended, they would be entitled to the pensionary benefit under the Rules of
1969.
Page No.# 361/409

60. This Court with due respect to the learned Coordinate Bench would like to observe
that the learned Coordinate Bench did not take into consideration Rule 31 of the Rules
of 1969 which categorically mandated that the services of an officer to qualify for
pension has to confirm to three conditions mentioned therein. With due respect, this
Court further would like to observe that the Amending Rules may have been notified on
14.07.2011, but was given retrospective operation from 01.02.2005 and this aspect of the
matter of giving retrospective operation was not put to challenge in the said proceedings,
and therefore, the mandate of the law in terms with the amendment would be that Rule
@A of the Rules of 1969 had come into effect as on 01.02.2005 by virtue of Rule 1(2) of
the Amending Rules.

61. Now therefore the question arises in the backdrop of the above orders rendered by
the Coordinate Bench as well as the Division Bench as to whether the same can be said
to be precedent on the basis of which this Court would be bound on the ground of
judicial discipline to follow the same.

62. It is submitted on behalf of the petitioners that this Court is bound on the ground of
judicial discipline whereas the counsel appearing on behalf of the respondent State had
categorically submitted that the above referred orders by the Coordinate Benches and
Division Bench are the orders rendered per incuriam and as such not binding upon this
Court.

63. Let this Court first take note of the concept of per incuriam. In the Seven Judges
Bench of the Supreme Court in the case of Bengal Immunity Co. Ltd. vs. State of Bihar and
Others, reported in AIR 1955 SC 661 the Acting Chief Justice Mr. S. R. Das (as His

Lordship then was) observed that in England, the Court of Appeal had imposed upon its
power of review of earlier precedents a limitation, subject to certain exceptions. The
limitation thus accepted is that it is bound to follow its own decisions and those of
Courts of Coordinate jurisdiction and the Full Court is in the same position in this
respect as a Division Court consisting of three members. The only exception to the said
Page No.# 362/409

Rule were (i) the Court is entitled and bound to decide which of the two conflicting
decisions of its own it will follow; (ii) the Court is bound to refuse to follow a decision
of its own which, though not expressly overruled, cannot in its opinion stand with a
decision of the House of Lords; and (iii) the Court is not bound to follow a decision of
its own, if it is satisfied that the decision was given per incuriam, e.g., where a Statute or
a rule having statutory effect which would have affected the decision was not brought to
the attention of the earlier Court.

64. The Supreme Court in the judgment rendered in the case of State of U.P. and Another
vs. M/S Synthetics and Chemicals Ltd. and Another, reported in (1991) 4 SCC 139 explained the

concept of per incuriam as well as the Rule of sub-silentio in paragraph Nos. 40 & 41
which is quoted herein under:-

"40. Incuria literally means carelessness. In practice per incuriam appears to mean per
ignoratium. English courts have developed this principle in relaxation of the rule of stare
decisis. The quotable in law is avoided and ignored if it is rendered, in ignoratium of a statute
or other binding authority. (Young v. Bristol Aeroplane Co. Ltd. {(1944) 1KB 718 : (1944) 2 All
ER 293}). Same has been accepted, approved and adopted by this Court while interpreting
Article 141 of the Constitution which embodies the doctrine of precedents as a matter of law. In
Jaisri Sahu v. Rajdewan Dubey {(1962) 2 SCR 558 : AIR 1962 SC 83} this Court while pointing
out the procedure to be followed when conflicting decisions are placed before a bench extracted
a passage from Halsburys Laws of England incorporating one of the exceptions when the
decision of an appellate court is not binding.

41. Does this principle extend and apply to a conclusion of law, which was neither raised nor
preceded by any consideration. In other words can such conclusions be considered as
declaration of law? Here again the English courts and jurists have carved out an exception to
the rule of precedents. It has been explained as rule of sub-silentio. "A decision passes sub-
silentio, in the technical sense that has come to be attached to that phrase, when the particular
point of law involved in the decision is not perceived by the court or present to its mind."
(Salmond on Jurisprudence 12th Edn, p. 153). In Lancaster Motor Company (London) Ltd. v.
Bremith Ltd. {(1941) 1KB 675,677} the Court did not feel bound by earlier decision as it was
Page No.# 363/409

rendered without any argument, without reference to the crucial words of the rule and without
any citation of the authority. It was approved by this Court in Municipal Corporation of Delhi
v. Gumam Kaur {(1989) 1 SCC 101}. The bench held that, precedents sub-silentio and without
argument are of no moment. The courts thus have taken recourse to this principle for relieving
from injustice perpetrated by unjust precedents. A decision which is not express and is not
founded on reasons nor it proceeds on consideration of issue cannot be deemed to be a law
declared to have a binding effect as is contemplated by Article 141. Uniformity and consistency
are core of judicial discipline. But that which escapes in the judgment without any occasion is
not ratio decidendi. In B. Shama Rao v. Union Territory of Pondicherry {AIR 1967 SC 1480} it
was observed, it is trite to say that a decision is binding not because of its conclusions but in
regard to its ratio and the principles, laid down therein. Any declaration or conclusion arrived
without application of mind or preceded without any reason cannot be deemed to be
declaration of law or authority of a general nature binding as a precedent. Restraint in
dissenting or overruling is for sake of stability and uniformity but rigidity beyond reasonable
limits is inimical to the growth of law.

65. In another judgment of the Supreme Court in the case of Sundeep Kumar Bafna vs
State of Maharashtra & Another, reported in (2014) 16 SCC 623 , it was observed in paragraph

No.19 that a decision or a judgment can be per incuriam any provision in a Statute, Rule
or Regulation which was not brought to the notice of the Court. It was observed that a
decision or a judgment can also be per incuriam if it is not possible to reconcile its ratio
with that of a previously pronounced judgment of co-equal or Larger Bench; or if the
decision of a High Court is not in consonance with the view of the Supreme Court. It
was further observed that the per incuriam rule strictly and correctly is applicable to the
ratio decidendi and not to obiter dicta. Paragraph 19 of the said judgment, being
relevant, is quoted herein below:-

"19. It cannot be over-emphasised that the discipline demanded by a precedent or the
disqualification or diminution of a decision on the application of the per incuriam rule is of
great importance, since without it, certainty of law, consistency of rulings and comity of Courts
would become a costly casualty. A decision or judgment can be per incuriam any provision in a
statute, rule or regulation, which was not brought to the notice of the Court. A decision or
Page No.# 364/409

judgment can also be per incuriam if it is not possible to reconcile its ratio with that of a
previously pronounced judgment of a Co-equal or Larger Bench; or if the decision of a High
Court is not in consonance with the views of this Court. It must immediately be clarified that the
per incuriam rule is strictly and correctly applicable to the ratio decidendi and not to obiter
dicta. It is often encountered in High Courts that two or more mutually irreconcilable decisions
of the Supreme Court are cited at the Bar. We think that the inviolable recourse is to apply the
earliest view as the succeeding ones would fall in the category of per incuriam."

66. In a recent judgment by the Supreme Court in the case of Secretary to the Govt. of
Kerala, Irrigation Department & Others vs. James Varghese & Others , reported in (2022) 9 SCC

593 while explaining the concept of per incuriam, the same principles were reiterated.

67. This Court further would take into account another judgment of the Supreme Court
rather in a different context but pertinent to the instant case. The judgment is in the case
of Regional Manager vs. Pawan Kumar Dubey and Another, reported in (1976) 3 SCC 334
wherein at paragraph No.7, it was observed that one additional or different fact can
make a world of difference between conclusions in two cases even when the same
principles are applied in each case to similar facts. Paragraph No.7 of the said judgment
is quoted herein below:-

"7. We think that the principles involved in applying Article 311(2) having been sufficiently
explained in Shamsher Singh's case it should no longer be possible to urge that Sughar Singh's
case could give rise to some misapprehension of the law. Indeed, we do not think that the
principles of law declared and applied so often have really changed. But, the application of the
same law to the differing circumstances and facts of various cases which have come up to this
Court could create the impression sometimes that there is some conflict between different
decisions of this Court. Even where there appears to be some conflict, it would, we think,
vanish when the ratio decidendi of each case is correctly understood. It is the rule deducible
from the application of law to the facts and circumstances of a case which constitutes its ratio
decidendi and not some conclusion based upon facts which may appear to be similar. One
additional or different fact can make a world of difference between conclusions in two cases
even when the same principles are applied in each case to similar facts."
Page No.# 365/409

68. In a recent judgment of the Supreme Court in the case of Kotak Mahindra Bank
Limited vs. A. Balakrishnan, reported in (2022) 9 SCC 186, the Supreme Court reiterating

the principles as laid down in the case of Pawan Kumar Dubey (supra) observed at
paragraph No.64 that one additional or different fact can make a world of difference
between conclusions in two cases even when the same principles are applied in each
case to similar facts.

69. Let this Court first take into account the judgment of the Coordinate Bench in the
case of Jiban Chandra Deka (supra) as to whether the said judgment could have been
applied to without taking into consideration the policy decision to bring into effect the
NDCPS, the amendment brought into effect to the Rules of 1969 by insertion of Rule 2A
by the Amending Rules and the NDCPS, 2009. As already observed herein above, the
judgment in the case of Jiban Chandra Deka (supra) was rendered on 01.09.2003 and at
that relevant point of time there was no policy decision to bring into effect the
Contribution Pension Scheme, the NDCPS, 2009 as well as the insertion of Rule 2A to
the Rules of 1969. Applying the law as laid down by the Supreme Court in the case of
Pawan Kumar Dubey (supra) which categorically mandates that one additional or different

fact can make a world of difference between the conclusion in two cases even when the
same principles are applied in each case to similar facts, this Court is of the opinion that
the policy decision taken to bring the Contribution Pension Scheme in the year 2005, the
NDCPS, 2009, the insertion of Rule 2A to the Rules of 1969 by the Amending Rules
w.e.f. 01.02.2005 would have made a world of difference in applying the judgment of
the Coordinate Bench in the case of Jiban Chandra Deka (supra). Therefore, this Court is
of the opinion that merely because in paragraph No.6 (vi) of the judgment in the case of
Jiban Chandra Deka (supra), it was mentioned that the benefit of past services would be

taken into consideration for the purpose of computation of pensionary benefits the same
could not have been applied without taking into consideration the policy decision of the
Government in the year 2005, the NDCPS, 2009 as well the insertion of Rule 2A to the
Page No.# 366/409

Rules of 1969 vide the Amending Rules w.e.f. 01.02.2005. It is pertinent herein to
mention that if these relevant facts are taken into consideration, the directions in
paragraph No.6 (vi) of the judgment in the case of Jiban Chandra Deka (supra) had
become redundant. With due respect, this Court further would like to observe that the
Coordinate Bench as well as the Division bench of this Court in its order dated
12.05.2015 and the order dated 09.10.2020 have applied paragraph No.6(vi) without
taking into consideration the above aspect of the matter as well as without taking note of
the judgment of the Supreme Court in the case of Pawan Kumar Dubey (supra).
Consequently, this Court with great hesitation and utmost respect holds the order dated
12.05.2015 in WP(C) No.4169/2009 and the order dated 09.10.2020 in WA No.148/2019
as orders rendered per incuriam and hence not binding . It would also be seen from the
foregoing paragraphs of the instant judgment that the Coordinate Bench had by its order
dated 28.04.2015 in WP(C) 3662/2019 had also applied the same principle as was done
by the Coordinate Bench in its order dated 12.05.2015 in WP(C) No.4169/2009. Upon a
review being filed against the order dated 28.04.2015 in WP(C) No.3662/2019 wherein
specific attention was drawn to the effect that Rule 2A of the Rules of 1969 was inserted
vide the Amending Rules with retrospective effect from 01.02.2005, the Coordinate
Bench of this Court in its order dated 11.02.2021 in Review Pet. No.16/2019 had
dismissed the Review petition holding inter-alia that the NDCPS came into effect by
way of the Amending Rules vide notification dated 14.07.2011 with retrospective effect
given from 01.02.2005, but as the petitioners were regularized prior to the amendment
brought into effect on 04.06.2008, the Executive instructions issued could not have
overridden the statutory law. With due respect, this Court is constrained to observe that
the Amending Rules and more particularly Rule 1(2) of the Amending Rules
categorically stipulated that the Amending Rules shall come into force with effect from
01.02.2005. Therefore, the amendment to the Statutory Rules by insertion of Rule 2A
was bought to the Statute Book retrospectively from 01.02.2005. The said Rules having
not been put to challenge, more particularly Rule 1(2) of the Amending Rules, this Court
Page No.# 367/409

with due respect observes that the Coordinate Bench having not taken into account Rule
1(2) of the Amending Rules, the said order dated 11.02.2021 in Review Pet. No.16/2019
is per incuriam in view of the law laid down by the Supreme Court in the case of M/S
Synthetics and Chemicals Ltd. (supra) and Sundeep Kumar Bafna (supra) wherein it has been

categorically held that a decision or judgment can also be per incuriam if any provision
in the Statute or Rule or Regulation was not noticed by the Court. Consequently, the said
order dated 11.02.2021 with great respect to my esteemed brother was rendered per
incuriam and hence not binding.

70. The above aspect of the matter can also be seen from another angle in view of Rule
31 of the Rules of 1969 as well as the judgment of the Supreme Court in the case of
Parmeshwar Nanda (supra). This Court has already referred to Rule 31 of the Rules of

1969 in details wherein it would be seen that it is the mandate of Rule 31 that for the
service of an officer to qualify for pension, firstly it is the requirement that the service
must be under the Government; secondly the employment under the Government must
be substantive and permanent and thirdly, the service must be paid by the Government.

71. At the cost of repetition, this Court further would reiterate that it is only in terms
with the proviso to Rule 31 that the Governor may, if the Condition No.1 & 2 are not
fulfilled, i.e. the services must be under the Government and the employment under the
Government must be substantive and permanent, has the power to declare any specified
type of service rendered in the non-Gazetted capacity to qualify for pension and in
individual cases and subject to such conditions as he may think fit to impose in each
case allow service rendered by an officer to count for pension. This power in terms with
Rule 31 is only given to the Governor. However, the Governor cannot, as per the Rules
of 1969, forego the requirement of the third condition that the service must be paid by
the Government. The first part of paragraph No.6 (vi) in the judgment rendered in the
case of Jiban Chandra Deka (supra) categorically mandates that all appointments made
would be prospective meaning thereby that after carrying out such verification in terms
Page No.# 368/409

with Clause 6 (ii), 6(iii) & 6 (v) shall make the appointments meaning thereby the
appointment would be reckoned only from the date of appointment. This Court finds it
difficult to comprehend as to how the past services of the petitioners herein till they have
entered into the Government service can be used for the purpose of computation of
pensionary benefits when they have not entered the Government service as well as their
appointments were neither substantive and permanent under the Government and that
too without there being any order passed by the Governor as is required under the
proviso to Rule 31. This aspect of the matter is clear from paragraph No.23 of the
judgment in the case of Parmeshwar Nanda (supra) wherein also the Supreme Court while
taking into account the parametria Rule, i.e. Rule 31 of the Jharkhand Pension Rules had
observed that it was beyond comprehension to count the period when the appellants
therein were working under the project as pensionable service in as much as the
appellants were appointed as fresh candidates and therefore, the period of services for
pension has to be calculated from the date of their regular appointment and therefore
they cannot get any benefit of past services rendered by them.

72. At the cost of repetition, this Court would reiterate that in paragraph No.18 of the
judgment in the case of Parmeshwar Nanda (supra) which has already been quoted herein
above it was specifically mentioned in the appointment letters that the service period
prior to retrenchment shall be counted for the purpose of pension in the appointment
letters. Now the question arises is as to whether the Government by way of an affidavit
agree to give the benefit of previous service rendered in the non-Government service for
the purpose of pension and retirement dues. In a recent judgment by the Supreme Court
in the case of Ashok Ram Parhad & Others vs. the State of Maharashtra , reported in 2023 SCC
Online SC 265 had observed that the Government's resolution cannot override statutory

Rules. Under such circumstances, this Court is of the opinion that the Government could
not have bypassed the provision of Rule 31 of the Rules of 1969 and agree to give the
benefit of previous services rendered not in Government service for the purpose of
Page No.# 369/409

pension and retirement dues if the Rule 31 of Rules of 1969 does not permit so. As held
by the Privy Counsel in the case of Nazir Ahmad vs. King Emperor, reported in AIR 1936 PC
253 (2), it is well settled that if a statute requires a thing to be done in a particular manner

it should be done in that manner or not at all. This very principle of law have found wide
spread acceptance and have also been reiterated by the Supreme Court in the case of
Municipal Corporation of Greater Mumbai (MCGM) vs. Abhilash Lal & Others , reported in

(2020) 13 SCC 234. In view of the above, without there being any amendment brought to

Rule 31 of the Rules of 1969 or appropriate declaration being made in terms with the
proviso to Rule 31 by the Governor (which however has not been done in the instant
case), the question of granting benefit of past services for computation of the pensionary
benefits do not arise in the facts of the instant case when the petitioners herein do not
comply to any of the three conditions as mandated under Rule 31 of the Rules of 1969. It
is also relevant to take note of that the judgment rendered in the case of Jiban Chandra
Deka (supra) was on the basis of a consensus arrived at without averting to Rule 31 of

the Rules of 1969.

73. As the entire edifice of the case of the petitioners in the present category of cases is
on the basis of the judgment of the Coordinate Bench in the case of Jiban Chandra Deka
(supra) and more particularly paragraph No.6 (vi) which is not workable for the reasons
assigned above, the orders passed by the Coordinate Bench and Divisions Bench
referred to herein above, this Court with due respect is of the opinion that the same are
not binding upon this Court and the law declared in the case of Parmeshwar Nanda (supra)
which is binding for which this Court cannot declare that the petitioners are entitled to
pension under the Rules of 1969. This Court further, in the present facts of the case, is of
the opinion that the petitioners have failed to make out a case for issuing a mandamus
upon the respondent authorities to give the benefit under the Rules of 1969 for the
reason above mentioned. The petitioners in terms with their appointment orders would
be only be entitled to pension under the NDCPS, 2009.
Page No.# 370/409

Teachers Appointed under Operation Black Board

74. The case of the teachers appointed under Operation Black Board Scheme are in
WP(C) No.2258/2022; WP(C) No.2256/2022; WP(C) No.4353/2022; WP(C)
No.5786/2020; WP(C) No.7259/2021; WP(C) No.2390/2022;WP(C) No.7256/2021;
WP(C) No.4541/2022; WP(C) No.2261/2022; WP(C)No.548/2021;
WP(C)No.5318/2022; WP(C)No.2259/2022; WP(C)No.5375/2022;
WP(C)No.4193/2019; WP(C)No.4892/2021;WP(C) No.5082/2021; WP(C)
No.4902/2021; WP(C) No.2360/2022 and 7416/2017.

75. The claim of the petitioners herein is that they should be granted the benefit of
pension in terms with the Rules of 1969 and not as per the NDCPS, 2009. Before
dealing with the issues involved in these batch of writ petitions, this Court finds it
relevant to enumerate the basic facts infra.

76. In the year 1987, the Ministry of Human Resources Development, Government of
India had introduced the Centrally Sponsored Scheme of "Operation Black Board" (for
short, "OBB") laying down the minimum level of facility to be provided in all primary
schools of the State, such as provisions of at least two teachers for every primary
schools. On 28.04.1998, the Government of Assam created 4040 posts of Assistant
Teachers in regular time scale of pay under the OBB Scheme stating therein that the

posts would be abolished after the 9th Plan period is over and the incumbents would be
adjusted/absorbed in existing vacancies as the Government of India would not reimburse

the expenditure after the end of 9th Plan. The 9th Plan ended on 31.03.2002. The
Government of Assam took a decision that the teachers who were appointed against the
4040 posts would be adjusted against vacant posts in phase manner as per the terms laid
down during creation of the said posts. 2378 posts out of those 4040 posts were actually
filled up and the rest of the posts were abolished.

77. It further appears that the Government of Assam vide another letter dated
Page No.# 371/409

08.03.2001 created 7066 posts of Lower Primary and Middle School Teachers under the
OBB Scheme in the fixed pay of Rs.1,900/- per month for Lower Primary Schools and
Rs.2,000/- for Middle School for the period from 08.03.2001 to 31.03.2002 on the
condition that " if the Government of India is not agreed to continue the posts beyond

the 9th Plan under the CSS, then these posts will stand abolished from 01.04.2002."

78. Prior to this development, another significant event had taken place. The Director
of Elementary Education, Assam had issued an advertisement on 28.12.1996 inviting
application for participating in a selection process in respect of 7600 posts of Assistant
Teachers in provincialised Assamese/Middle, English/Madrasa/Sr. Basic/Jr. Basic/Lower
Primary School of various districts of Assam. Although the said selection process was
initiated but there was a ban on appointment for which the said selection process could
be brought to its logical end. In the meantime, the Government of Assam as already
stated herein above vide a communication dated 08.03.2021 created 7066 (LP 4976 and
2090 Middle) posts of Lower Primary School and Middle School teachers in the fixed
pay of Rs.1,800/- per month for LP Schools and Rs.2,000/- per month for Middle
Schools with effect from 08.03.2001 to 31.03.2002 subject to certain conditions which
were:- (i) that the appointment letters are legally vetted; (ii) to be made absolutely clear
that the appointments on stipendiary/contract basis terminate automatically on
31.03.2002 and (iii) if the Government of India is not agreed to continue these posts

beyond 9th Plan period under the CSS, then those posts would stand abolished from
01.04.2002. On the very same day, the Government of Assam, by way of a WT Message,
lifted the ban on appointments on fixed pay teachers of LP Schools and ME/MV/MEM
posts created under OBB Scheme. It was also mentioned in the WT Message that no
new application would be called for and those candidates who had already applied with
treasury challan would only be called for interview. Further, the earlier select list may be
placed before the new Board for verification etc. It was categorically mentioned in the
said WT Message that the appointments were up to 31.03.2002 and will stand terminated
Page No.# 372/409

on 31.03.2002.

79. It further reveals that on 23rd April, 2001 that the Director of Elementary
Education, Assam, Kahilipara had issued a communication to the Secretary to the
Government of Assam thereby providing the breakup list of 7066 posts district wise.
Relevant to mention that as per the said breakup list, 2690 posts were for the Middle
Schools and 4376 were for the LP Schools.

80. The petitioners herein along with others who had applied pursuant to the
advertisement dated 28.12.1996 were appointed against the aforesaid 7066 posts created
under the OBB Scheme. A perusal of the appointment letters in the various writ petitions
which are similar in content shows that the petitioners herein were appointed against the
posts created vide the Government letter dated 08.03.2001 and appointments were
purely on temporary basis and would continue up to 31.03.2002. It was categorically
mentioned in the said appointment letters that the appointments were for a fixed period
only and no right shall accrue for continuation of service beyond the fixed term up to
31.03.2002. The Head of Account under which the salary was to be paid to the
petitioners was in respect to Centrally Sponsored Scheme pertaining to OBB. As the
appointment letters have relevance, one of such appointment letters, which are similar in
content with others is reproduced herein under:-

"::GOVT OF ASSAM::
OFFICE OF THE DEPUTY INSPECTOR OF SCHOOLS:::::GOALPARA

ORDER

Shri/Smti. Chandan Chanda S/O, D/O/, W/O- Debal Chanda of Village- Goalpara, P.O.- Goalpara, District- Goalpara is hereby appointed as Assistant Teacher in Kashallya LP School on fixed pay of Rs.1800/- per month against the posts created vide Govt. Letter No.PMA24/96/215 dtd.8.3.2001 and allotted by D.E.E., Assam vide No.EPD/OB/14/2001/6 dated 8-3-2001. The appointment is purely temporary basis and will continue up to 31-3-2002. The appointment made for the fixed period only and no right shall accrue for continuation of the service beyond the fixed term up to Page No.# 373/409 31.03.2002.

The expenditure will be dubitable to the head of accounts 2202-Genl.Edn-III- Centrally sponsored Scheme-01-Ele-Edn-102 Assistance to Non-Govt Primary Schools- 549-Operation Black Board (i) & (ii) salaries plan 2001-2002.

Sd/- A Islam I/C, Deputy Inspector of Schools, Goalpara.

      Memo No.Apptt/OBB/2001/8526-33                                     Dated: 13/3/2001

      Copy to the:-

1. Secretary to the Govt. of Assam, Edn. Deptt., Assam, Guwahati-6, for favour of information.

2. Director of Elementary Education, Assam, Kahilipara, Guwahati-19, for favour of information.

3. District Elementary Education Officer, Goalpara, for favour of information.

4. Treasury Officer, Goalpara, for favour of information.

5. Block Elementary Education Officer, Officer, Dudhnoi/ Lakhipur/Balijana & Matia.

He is requested to ensure release of the appointee on 31.03-2002 by the Head Pandit concerned and to recover the salary of the period of overstay (if any) from the Head Pandit who violate the above instruction.

6. Sub-Inspector of Schools, Sader Circle.

7. Head Pandit, Kashallya L.P Schoo. He is requested to ensure release of the appointee on the afternoon 31.03-2002 without fail. Otherwise salary due for the period of overstay will be recovered from him.

8. Person concerned.

I/C, Deputy Inspector of Schools, Goalpara."

81. It further appears from the records that various persons who had been appointed had approached this Court by filing writ petitions in the year 2001 and 2002 claiming regularization of their services in regular sanctioned posts of Assistant Teachers of Page No.# 374/409 LP/MV/MEM Schools; not to terminate the services at the end of March, 2002 pending regularization of their services and to pay them the monthly salary with effect from the respective dates of their joining.

82. The Coordinate Bench of this Court vide the judgment and order dated 08.04.2002 allowed all such writ petitions. In the said judgment in the case of Nirmali Borah & Others and others vs. State of Assam & Others , reported in 2002 (1) GLT 462, the Coordinate Bench while allowing the writ petitions was of the opinion that the signing of the Memorandum between the State and the Central Government on 13.01.2000 cannot be shown as a watershed to mark the change in the Government policy for adjusting one batch of OBB Teachers against regularly sanctioned posts after 31.03.2002 to discontinuing the services of another batch of OBB Teachers after 31.03.2002 for the simple reason that the Memorandum had excluded altogether the posts in the education sector from the purview of economic measures to be taken by the State Government. It was further observed that there was no basis for differential treatment between the teachers appointed against 4040 OBB posts created before the date of signing of the memorandum and the teachers appointed against 7066 OBB posts created thereafter. The Coordinate Bench of this Court was also of the opinion that the differential treatment meted out between the one batch of OBB Teachers of 4040 posts with the other batch of OBB Teachers of 7066 OBB posts was discriminatory and constitute violation of the Article 14 of the Constitution. Accordingly, in paragraph No.25 of the said judgment in the case of Nirmali Borah (supra), the Coordinate Bench of this Court disposed of the with petition with a direction to the Government of Assam and the other State respondents to regularize the services of the petitioners appointed as teachers against the post created under the OBB Scheme by adjusting/absorbing them in regularly sanctioned posts/vacancies of Assistant Teachers of LP/Middle Schools of Assam in a phased manner and not to terminate their services pending such regularisation thereby allowing them to continue in service beyond 31.3.2002 by sanctioning retention of these Page No.# 375/409 temporary posts created under the Operation Blackboard Scheme till completion of the process of such regularisation. Further the State respondents were further directed to pay the monthly salary to the writ petitioners therein along with arrears for the period they have been found actually rendering service as teachers in the respective schools within three months from the date of the said judgment. Paragraph No.25 & 26 of the said judgment being relevant is reproduced herein under:-

"25. In view of what has been stated above, the above mentioned batch of writ petitions are disposed of with a direction to the Govt. of Assam and other State respondents to regularise the services of the writ petitioners appointed as teachers against the posts created under the Operation Blackboard Scheme by adjusting/absorbing them in regularly sanctioned posts vacancies of Assistant Teachers of LP/Middle Schools of Assam in a phased manner and not to terminate their services pending such regularisation allowing them to continue in service beyond 31.3.2002 by sanctioning retention of these temporary posts created under the Operation Blackboard Scheme till completion of the process of such regularisation.

26. The State respondents are further directed to pay the monthly salary to the writ petitioners along with arrears for the period they have been found actually rendering service as teachers in the respective schools, within three months from the date of this order."

83. It appears that the State being aggrieved by the said judgment rendered in the case of Nirmali Borah (supra) filed a Writ Appeal before the Division Bench of this Court being WA No.376/2002. At the time of entertaining the writ appeal, there was no stay to the directions passed by the Coordinate Bench in its judgment and order dated 08.04.2002 in Nirmali Borah (supra). The Division Bench of this Court subsequently vide the judgment and order dated 01.07.2008 dismissed the writ appeal with the following observations and discussions as could be seen in paragraph No.39 of the said judgment which is reproduced herein under:-

"( 39 ) It is pertinent to mention herein that this Appeal was filed on 1.7.2002 challenging the impugned Judgment which was rendered on 8.4.02 and no interim relief whatsoever at the time of admission of this Appeal, was granted in favour of the State appellant staying the operation of the impugned judgment. That being so, it is placed on record that nothing has been done by Page No.# 376/409 the State respondents to comply with the directions given by the writ court for last 6 years save and except the payment of salaries only upto 28.2.2006. While confirming the impugned common judgment and keeping in view the severe hardship faced by the respondents, as submitted on behalf of the respondents, we do order that the directions given in paragraphs-25 and 26 in the impugned Judgment and Order dated 8.4.2002, as quoted hereinabove, with all consequential reliefs be implemented as expeditiously as possible preferably within a period of 6 (six) months from today. Having heard the learned counsel for the parties, we find enough and sufficient force in the submissions of the learned Senior Counsel representing the respondents. We do hereby accept the findings and views recorded by the learned Single Judge in toto and we do not find any cogent and plausible grounds to dislodge the impugned common judgment. Consequently, this State Appeal is bereft of any merit and the same stands dismissed. Considering the facts and circumstances of the case, there shall be no order as to costs."

84. A perusal of the above quoted paragraph of the Division Bench's judgment makes it clear that the State respondents did not comply with the direction given by the Coordinate Bench for the last 6 years save and except the payment of salary only upto 28.02.2006. The Division Bench of this Court while confirming the judgment dated 08.04.2002 passed by the Coordinate Bench directed that keeping in view the severe hardship faced by the respondents therein, the directions given in paragraph Nos.25 & 26 in the judgment and order dated 08.04.2002 in Nirmali Borah (supra) with all consequential reliefs be implemented as expeditiously as possible preferably within a period of 6 (six) months from the date of the said judgment by the Division Bench.

85. This Court before further dealing with the matter in issue finds it relevant to note that the Division Bench of this Court in the judgment had taken into account the judgment of the Supreme Court in the case of State of Kerala vs. Umadevi (3), reported in (2006) 4 SCC 1. It is however relevant to take into account the judgment of the Supreme Court in the case of State of Jammu and Kashmir and Others vs. District Bar Association, Bandipora, reported in (2017) 3 SCC 410 wherein the Supreme Court explained the judgment of the Supreme Court in the case of Umadevi (3) (supra) and observed that the issues which had arisen before the Constitution Bench in Umadevi (3) (supra) were Page No.# 377/409 primarily two issues, i.e. (i) the right of the employees seeking regularization on the strength of long and continuous work and (ii) the correctness of the directions issued by the courts for regularization of employees under Article 226 of the Constitution. The Constitution Bench's judgment in case of Umadevi (3) (supra), as observed by the Supreme Court in the case of District Bar Association, Bandipora (supra) dealt firstly with the right claimed by temporary employees to be regularised in service on the basis of long, continuance, legitimate expectations, employment under the State and the Directive Principles. It was further observed that the second salient question which the Constitution Bench was called upon to answer as to whether the courts would be justified in issuing directions for regularisation based on such features such as equality and long spells of service. It was observed that in both the counts, the Constitution Bench held against the temporary employees. It was further observed that the Constitution Bench in the case of Umadevi (3) (supra) is not an authority for the proposition that the Executive or the Legislature cannot frame a scheme for regularisation. In fact the Constitution Bench in the case of Umadevi (3) (supra) did not denude the State or its instrumentalities from framing a scheme for regularization which is apparent from a perusal of paragraph No.53 of the judgment in the case of Umadevi (3) (supra).

86. This Court further before proceeding with the dispute also would like to refer to paragraph No.26 of the said judgment in the case of District Bar Association, Bandipora (supra) wherein the Supreme Court explained the concept of regularization to mean that regularization is not a source of recruitment nor is it intended to confer permanency upon appointments which have been made without following the due process envisaged under Articles 14 and 16 of the Constitution. It was observed that a scheme for regularization essentially, in order to be held to be legally valid, must be one which is aimed at validating certain irregular appointments which may have come to be made in genuine and legitimate administrative exigencies. In all such cases, it was left open to Page No.# 378/409 Courts to lift the veil to enquire whether the scheme is aimed at achieving the above objective and is a genuine attempt at validating irregular appointments. It was further observed that the State and its instrumentalities cannot be permitted to use this window to validate illegal appointments. The second rider which must necessarily be placed as per the Supreme Court is that the principle as formulated is not meant to create or invest in a temporary or ad-hoc employee the right to seek a writ commanding the State to frame a scheme for regularization in as much as this would simply reinvigorate a class of claims which has been shut out permanently by the Constitution Bench in the case of Umadevi (3) (supra). It was further observed that it would ultimately be the decision of the State and its instrumentalities to consider whether the circumstances warrant such a scheme be formulated. Further to that the formulation of such a scheme cannot be accorded the status of an enforceable right. Paragraph No.26 of the judgment in the case of District Bar Association, Bandipora (supra) being relevant is extracted herein below:-

"26. The principles will have to be formulated bearing in mind the position set out in the above judgments. Regularisation is not a source of recruitment nor is it intended to confer permanency upon appointments which have been made without following the due process envisaged by Articles 14 and 16 of the Constitution. Essentially a scheme for regularisation, in order to be held to be legally valid, must be one which is aimed at validating certain irregular appointments which may have come to be made in genuine and legitimate administrative exigencies. In all such cases it may be left open to Courts to lift the veil to enquire whether the scheme is aimed at achieving the above objective and is a genuine attempt at validating irregular appointments. The State and its instrumentalities cannot be permitted to use this window to validate illegal appointments. The second rider which must necessarily be placed is that the principle as formulated above is not meant to create or invest in a temporary or ad hoc employee the right to seek a writ commanding the State to frame a scheme for regularisation. Otherwise, this would simply reinvigorate a class of claims which has been shut out permanently by Umadevi (3). Ultimately, it would have to be left to the State and its instrumentalities to consider whether the circumstances warrant such a scheme being formulated. The formulation of such a scheme cannot be Page No.# 379/409 accorded the status of an enforceable right. It would perhaps be prudent to leave it to a claimant to establish whether he or she falls within the exceptions carved out in paragraph 53 and falls within the ambit of a scheme that may be formulated by the State. Subject to the riders referred to above, a scheme of regularisation could fall within the permissible limits of Umadevi (3) and be upheld."

87. Now coming back to the facts involved, it would further appear from the perusal of the materials in the writ petitions that the petitioners have been given appointments pursuant to the judgment of the Division Bench on 01.07.2008 after 01.02.2005. Now the question therefore raised by the learned counsels for the petitioners is that it was on account of the delay which was caused by the State in not complying with the directions contained in paragraph Nos.25 & 26 in the judgment rendered in the case of Nirmali Borah (supra) which has resulted in the appointment of the petitioners after 01.02.2005 and as such on account of the fault of the State to comply with the directions, the petitioners cannot be penalized for not being given the benefit of the pension in terms with the Rules of 1969. It is further relevant to take note of another submission made by the learned counsels for the petitioners to the effect that the advertisement dated 28.12.1996 on the basis of which the petitioners were issued appointment letters at a time when the pension in terms with the Rules of 1969 was holding the field and therefore their subsequent appointments/regularization so made after 01.02.2005 cannot denude the petitioners of their claims for pension in terms with the Rules of 1969. In that regard various judgments of the Delhi High Court have been placed to canvas the point that as the advertisement was issued when the Rules of 1969 was holding the field, the subsequent appointments made to the petitioners after 01.02.2005, the petitioners cannot be deprived of the benefit of the Rules of 1969. Reference in that regard was made to the judgment of the Delhi High Court amongst many to Shyam Kumar Choudhary & Others vs. Union of India & Others, reported in 2019 SCC OnLine Del 11891. The learned counsels for the petitioners further placed reliance upon a judgment of the Division Bench of this Court in the case of Sanjay Kumar & Another vs. Union of India & Others , reported in 2022 Page No.# 380/409 SCC OnLine Gau 214 wherein also the selection proceedings were initiated under the Old Pension Scheme but there was delay in issuance of appointment letters for a period of 19 months and the Division Bench of this Court approving the judgment of the Delhi High Court in the case of Shyam Kumar Choudhary (supra) held that the cases of the petitioners in the case of Sanjay Kumar & Another (supra) would be covered under the Old Pension Scheme of 2003.

88. On the other hand, the learned counsel appearing on behalf of the respondent Finance Department had submitted that the advertisement so issued in the year 1996 had nothing to do with the appointments being given to the petitioners pursuant to the judgment rendered in the case of Nirmali Borah (supra). The learned counsel appearing on behalf of the Finance Department submitted that the judgments in the case of Shyam Kumar Choudhary (supra) as well as Sanjay Kumar & Another (supra) were rendered in completely different facts in as much as in those cases, the selection proceedings were initiated at the time when the Old Pension Scheme was holding the field and the appointment orders in respect to those selection proceedings were issued pursuant to coming into effect the New Pension Scheme and as such both the Delhi High Court and the Division Bench of this Court had granted the benefits to the petitioners therein that they would be covered by the Old Pension Scheme. The learned counsel appearing on behalf of the respondent Finance Department further submitted that the instant case is completely different in as much as the advertisement which was issued in the year 1996 could not be brought to a logical conclusion at that relevant time as there was a ban on appointment. No doubt, the petitioners herein had applied in pursuance of the said advertisement. It was only on 08.03.2001, the Government of Assam had created 7066 posts specifically for the period of only 2 years, i.e. uptill 31.03.2002. Upon creation of those posts, the Government in its wisdom, instead of initiating a fresh process had used the uncompleted selection process pursuant to the advertisement of 1996 for the purpose of filling up the 7066 posts. The learned counsel appearing on behalf of the Finance Page No.# 381/409 Department further submitted that appointment orders were specific and clear that the said appointments were only valid uptill 31.03.2002 and the posts would be abolished. It is, therefore, the case of the respondent Finance Department that the facts in the case of Shyam Kumar Choudhary (supra) as well as Sanjay Kumar & Another (supra) as rendered by the Delhi High Court as well as the Division Bench of this Court are completely different. The learned counsel appearing on behalf of the Finance Department further in order to distinguish the facts submitted that the petitioners very well knew that the appointments given to them in the year 2001 were only till 31.03.2002 and that too temporarily. The learned counsel appearing on behalf of the Finance Department submitted that the question of the petitioners getting pension then, on the basis of the appointment orders of 2001, did not arise at all in as much as the petitioners were appointed temporarily in respect to posts created under a Scheme for the period uptill 31.03.2002. He further submitted that thereupon the Coordinate Bench of this Court in Nirmali Borah (supra) vide the judgment and order dated 08.04.2002 directed the State authorities to regularize the services of the petitioners by adjusting/absorbing them in regularly sanctioned posts in the vacancies of Assistant Teachers of LP/Middle Schools of Assam in phased manner. This direction of the Coordinate Bench of this Court vide judgment and order dated 08.04.2002 was affirmed by the Division Bench on 01.07.2008 in WA No.376/2002 wherein there was specific direction issued by the Division Bench to comply with the judgment and order dated 08.04.2002 in Nirmali Borah (supra). It is in pursuance of the judgment delivered by the Coordinate Bench on 08.04.2002 in Nirmali Borah (supra) as well as the judgment dated 01.07.2008 in WA No.376/2002 that the petitioners were given appointments to vacant sanctioned posts freshly after 01.02.2005, and as such, the question of the petitioners getting any benefit under the Rules of 1969 do not arise in the facts of the instant case. He further submitted that some of the similarly situated persons like the petitioners had earlier approached this Court by filing a petition in the case of Binoy Kumar Nath & Others vs. the State of Assam & Others, reported in MANU/GH/0316/2018 wherein they claimed payment of regular Page No.# 382/409 scale of pay from the date of the initial appointment or from the date of the judgment dated 08.04.2002 in Nirmali Borah (supra). The learned counsel appearing on behalf of the respondent Finance Department submitted that in the said judgment delivered in the case of Binoy Kumar Nath (supra), the Coordinate Bench of this Court categorically held that the petitioners therein had failed to make out a case for a direction to pay the regular scale of pay from the date of the initial appointment or a case could be made out for a direction for grant of regularization with retrospective effect from the date of initial appointment or from the date of the judgment and order dated 08.04.2002 in Nirmali Borah (supra). The learned counsel appearing on behalf of the respondent Finance Department further submitted that in the said judgment, i.e in the case of Binoy Kumar Nath (supra), another additional issue was taken up by the Coordinate Bench as to whether the petitioners would be entitled to pension in terms with the Rules of 1969 or they would be covered by the New Pension Scheme as formulated by the authorities in the Government of Assam by the notification dated 02.05.2015, which was implemented by the notification of 2009 w.e.f. 01.02.2005. The Coordinate Bench of this Court in the said judgment instead of deciding the said issue, referred the matter to the Finance Department to the Government of Assam to take a decision. The learned counsel appearing on behalf of the respondent Finance Department further submitted with all fairness that the Finance Department is yet to take a call on the said aspect of the matter in view of the pendency of the present writ petitions. Be that as it may, the learned counsel appearing on behalf of the respondent Finance Department submitted that the said aspect of the matter can be decided by this Court on the basis of the judgment of the Supreme Court in the case of Surendra Kumar & Others vs. Greater Noida Industrial Development Authority & Others, reported in (2015) 14 SCC 382.

89. On merits, the learned counsel appearing on behalf of the respondent Finance Department submitted that the petitioners were appointed against a particular scheme and as such under no circumstances they can be said to be Government servants, and Page No.# 383/409 therefore, the question of the services rendered by the petitioners under the scheme to be counted for the purpose of deciding their pensionary benefits does not arise. In that regard, the learned counsel appearing on behalf of the Finance Department relied upon the following judgments of the Supreme Court.

(i) Parameshar Nanda (supra);

ii) State of Bihar & Others vs. Rajmati Devi & Another, reported in 2022 SCC OnLine SC 669;

(iii) Avas Vikas Sansthan & Another vs. Avas Vikas Sansthan Engineers Association & Others, reported in (2006) 4 SCC 132;

(iv) State of Bihar vs. S. A. Hassan & Another, reported in (2002) 3 SCC 566; and

(v) Dhyan Singh & Others vs. State of Haryana & Others, reported in (2002) 10 SCC 656.

90. This Court has taken into consideration the submission made by the learned counsels for the parties. The first question which arises is as to whether the petitioners claim their rights to appointment to the posts presently held on the basis of the advertisement dated 28.12.1996 or on the basis of the orders passed by this Court which resulted in the appointment of the petitioners. From the materials on records, it is apparent that though the advertisement was issued on 28.12.1996 for selection of 7600 teachers, but the said selection process initiated was not brought to a logical conclusion. It was only on 08.03.2001 that the Government had taken a decision for creating 7066 posts that too for a limited period up to 31.03.2002. Though the State Government did not initiate any fresh advertisement but on the basis of the selection proceedings through advertisement dated 28.12.1996, the petitioners were appointed on the various dates but it was made absolutely and categorically clear in the appointment letters that their appointments were at fixed pay and for a period uptill 31.03.2002. In the said appointment letters, a reference was made to the order of creation of the posts dated 08.03.2001 wherein it was categorically mentioned that if the Government of India was Page No.# 384/409 not agreeable to continue these posts beyond the 9 th Plan period under CSS then these posts would stand abolished from 01.04.2002. The petitioners accepted those appointments.

91. At this stage, it may further be relevant herein to mention that in the advertisement dated 28.12.1996, it was categorically mentioned that the scale of pay would be paid to the teachers who were appointed however in the appointment letters, it was categorically mentioned that they would be entitled to fixed pay of Rs.1,800.00/Rs.2,000.00 per month. The petitioners duly accepted such appointments without any demurrer. Later on, at the time when the period was ending, the petitioners along with similarly situated persons approached this Court by filing writ petitions seeking the relief of regularization; not to terminate their services and to pay them the monthly salary with effect from respective date of their joining in services. This Court vide the judgment dated 08.04.2002 in Nirmali Borah (supra) had directed the State to regularize the services of the petitioners therein by adjusting/absorbing them in regular posts/vacancies of Assistant Teachers of LP/Middle Schools of Assam in phased manner and not to terminate the services pending regularization. The Division Bench subsequently vide an order dated 01.07.2008 taking into account that the judgment dated 08.04.2002 was not complied with, directed compliance to the said judgment within 6 months more particularly to paragraph Nos.25 & 26 in Nirmali Borah (supra) which have been quoted herein above. Subsequent thereto, the petitioners have been issued appointment letters thereby bringing them within the fold of the regular Government cadre. Therefore, the question of the petitioners claiming their rights to accrue on the basis of the advertisement dated 28.12.1996, in the opinion of this Court, is completely fallacious and misconceived in as much as the appointments of the petitioners to the Government services are on the basis of the orders passed by the Coordinate Bench of this Court dated 08.04.2002 and the Division Bench dated 01.07.2008 respectively. Therefore, in the opinion of this Court, the judgments in the case of Shyam Kumar Choudhary (supra) as Page No.# 385/409 well as Sanjay Kumar & Another (supra) cannot be made applicable to the facts of the instant case in as much as in those cases, the selection proceedings were initiated by way of an advertisement at that relevant point of time when the Old Pension Scheme was in operation, but on account of the delay by the respondents therein in issuing the appointment letters, the New Pension Scheme had kicked in.

92. This Court in the foregoing paragraphs has dealt with the concept of regularization which has been explained by the Supreme Court in detail in case of District Bar Association, Bandipora (supra). This Court is further of the opinion taking into account the observation of the Supreme Court that as regularization is not a source of recruitment, it is the requirement of law that pursuant to the scheme of regularization as framed by the Legislature or the Executive there has to be appointment which would bring the persons within the fold of the Government servants. Otherwise, regularization simply would be a source of recruitment. The services of the petitioners which have been regularized pursuant to the judgment dated 08.04.2002 and the subsequent judgment of the Division Bench dated 01.07.2008 have led the petitioners herein being brought within the fold of Government service and into pensionable establishment. In other words being brought to the cadre of the school in question. In terms with the Rules governing the Elementary as well as Secondary Schools, the induction to the cadre of the schools has to be either by way of promotion or appointment. As in the case of the petitioners they were for the first time brought to the general cadre of the Government of Assam. Therefore, the regularization of their services has to be understood as appointment being given to them.

93. The Coordinate Bench of this Court in Binoy Kumar Nath (supra) in paragraph No.52 had categorically held that the similarly situated persons, like the petitioners, have failed to make out a case for a direction to pay the regular scale of pay from the date of their initial appointment. It was also observed that neither a case could be made out for a direction for grant of regularization with retrospective effect from the date of initial appointments nor from the date of the judgment and order in the earlier writ petition, i.e. Page No.# 386/409 WP(C) No.8764/2001. Therefore, as the question of retrospective regularization cannot be allowed in the case of the petitioners in view of the judgment of the Coordinate Bench in paragraph No.52, the question of the petitioners' past services being taken into account prior to the appointment upon regularization does not arise. This Court, at this stage, would like to extract the paragraph No.52 of the judgment in the case of Binoy Kumar Nath (supra) which is as under:-

"52. In view of the aforesaid discussions and conclusions arrived at, this Court is of the view that the petitioners have failed to make out any case for a direction to pay the regular scale of pay from the date of their initial appointment, nor a case could be made out for a direction for grant of regularization with retrospective effect from the date of initial appointment or from the date of the judgment and order in the earlier writ petitions i.e. WP(C) No. 8764/2001."

94. Before further continuing, this Court would further like to take note of another observation by the Coordinate Bench of this Court in the case of Binoy Kumar Nath (supra) whereby the Finance Department was directed to take a wholesome decision as to whether the class of employees who had a legal right to be appointed or regularized prior to 01.02.2005, but because of certain other intervening circumstances, such right of regularization was not affected prior to such date are to be governed by the Rules of 1969 or the New Contributory Pension Scheme . Paragraph No.54 to 56 of the judgment in the case of Binoy Kumar Nath (supra) being pertinent is quoted herein under:-

"54. The new defined Contribution Pension Scheme as introduced by the Office Memorandum dated 06.10.2009 provides that the Finance Department of the Govt. of Assam had decided to introduce the Contributory Pension Scheme for the employees joining the State Government service on or after 01.02.2005. The guidelines to the New Defined Contributory Pension Scheme provides that the scheme shall be applicable to all new employees joining the State Government service on a regular basis against the sanctioned vacant post after 01.02.2005 and that it shall also be applicable to those government servant, whose service will be regularized against the regular post after 01.02.2005. The said provision gives an indication that the persons who were appointed or regularized after 01.02.2005 shall be governed by the New Page No.# 387/409 Defined Contributory pension Scheme. From the said point of view, it is apparently clear that the class of persons, who were either appointed or regularized prior to 01.02.2005 would be governed by the Assam Service Pension Rules, 1969, whereas those employees who were appointed or regularized after 01.02.2005 shall be governed by the New Defined Pension Scheme.

55. But in between, another class of employees are also in existence like those of the present petitioners. This class of employees had a legal right to be appointed or to be regularized prior to 01.02.2005 and had the said legal right to be appointed or regularized been honoured by the State respondent authorities, they would have otherwise come within the class of people who were appointed or regularized prior to 01.02.2005 and as such, would have been governed by the Assam Service Pension Rules, 1969. But in spite of having such legal right, the respondent authorities had neither appointed nor regularized them prior to 01.02.2005, and on the other hand they were regularized subsequently. Neither the Assam Service Pension Rules, 1969 nor the New Defined Contribution Pension Scheme makes any provision for such category of employees. Although occasionally we have the instruction from the appropriate authorities in the Finance Department that such category of employees will be covered by the New Defined Pension Scheme, but such instructions are more of a view expressed by the concerned official rather than, a decision itself by the Finance Department in the Govt. of Assam.

56. In a legal parlance, a decision means a determination by the authorities by taking into account all such relevant parameters that are required to be taken into consideration to arrive at a definite conclusion. Accordingly, it is deemed appropriate that interest of justice will be satisfied if the highest authority in the Finance Department of the Govt. of Assam which is stated to be Addl. Chief Secretary in the Finance Department, takes a wholesome decision on the aforesaid factor as to whether the class of employees, who had a legal right to be appointed or regularized prior to 01.02.2005 but because of certain other intervening circumstance, such right of regularization was not effected prior to such date are to be convened by the Assam Service (Pension) Rules, 1969 or by the New Contributory Pension Scheme. In arriving at the decision, the authority shall state in detail the relevant parameters that they would take into consideration and the reasons thereof as to why the authority arrives at the decision that it would take."

95. The learned counsel appearing in behalf of the respondent Finance Department Page No.# 388/409 submitted that till date, the Finance Department has not taken a call on the said decision in view of the pendency of the present writ petitions. Reference was made to the judgment of the Supreme Court in the case of Surendra Kumar (supra).

96. In the said judgment rendered in Surendra Kumar (supra) at paragraph No.11, it was observed that when the vacancies for the post of Assistant Manager (Civil) were advertised on 20.11.2002, the scheme for regularization of contractual employees was not in vogue and it was only subsequently on 16.04.2003, respondent No.1 therein had taken a policy decision regarding regularization of 27 contractual employees and the scheme was approved by the State Government vide letter dated 05.03.2008 and it is only thereafter, the appellants therein came to be appointed on 06.08.2010. It was observed that when the vacancies were initially advertised, the appellants did not have any substantive right against the notified vacancies. Further, it was observed that the appellants cannot be said to have acquired such right to be regularised by virtue of the decision of the learned Single Judge reported in Surendra Kumar & State of U.P., 2005 SCC OnLine All 899 as in Umadevi (3) (supra), the Supreme Court held that the High Court should not issue directions for regularization, unless the recruitment itself was made in terms of the constitutional Scheme and the wide power under Article 226 are not intended to be used for issuance of such directions for regularization. In paragraph No.14 of the said judgment, the Supreme Court further observed in the said case that the appellants therein were initially engaged on contractual basis and they were not appointed against any sanctioned post before they were substantially appointed to the said posts on 6.08.2010. It was observed that even though advertisement dated 20.11.2002 indicated that there were vacancies, the policy of regularization of contractual employees was approved by the State Government only on 05.03.2008. The appellants were thereafter appointed on the post of Assistant Manager (Civil) only pursuant to the policy decision of the respondents for regularisation of contractual employees and thus, the appellants cannot seek for regularization with retrospective Page No.# 389/409 effect from 20.11.2002, that is when the advertisement was issued, because at that time regularisation policy was not in vogue. By the policy of regularisation, it was intended to give the benefit only from the date of appointment. Further it was mentioned that the appellants therein having accepted the appointment orders and joined the posts, the appellants cannot turn around and claim regularisation with retrospective effect. Paragraph Nos. 10, 11 & 14 of the said judgment in the case of Surendra Kumar & Others (supra) being relevant is reproduced herein under:-

"10. The main issue that arises for consideration is whether the policy decision extending the benefit of regularisation to contractual employees against 60% vacant posts will be deemed to regularise the services of the appellants from the retrospective date, that is, 20.11.2002, when the said posts were first advertised.

11. At the outset, it is to be pointed out that when the vacancies for the post of Assistant Manager (Civil) were advertised on 20-11-2002, the scheme for regularisation of contractual employees was not in vogue and it was only subsequently on 16-4-2003, Respondent 1 had taken a policy decision regarding regularisation of 27 contractual employees and the scheme was approved by the State Government vide Letter dated 5-3-2008 and it is only thereafter, the appellants came to be appointed on 6-8-2010. Thus, when the vacancies were initially advertised, the appellants did not have any substantive right against the notified vacancies. The appellants cannot be said to have acquired such right to be regularised by virtue of the decision of the learned Single Judge in Surendra Kumar v. State of U.P. as in Umadevi (3) case, this Court held that the High Court should not issue directions for regularisation, unless the recruitment itself was made in terms of the constitutional scheme and the wide power under Article 226 are not intended to be used for issuance of such directions for regularisation. The appellants were actually regularised only by virtue of the policy decision taken by Respondent 1 and not by virtue of the decision of the High Court.

14. The appellants were initially engaged on contractual basis and they were not appointed against any sanctioned post before they were substantially appointed on the said post on 6.08.2010. Even though advertisement dated 20.11.2002 indicated that there were vacancies, the policy of regularization of contractual employees was approved by the State Government only on 05.03.2008. The appellants were appointed on the post of Assistant Manager (Civil) Page No.# 390/409 only pursuant to the policy decision of the respondents for regularisation of contractual employees and thus, the appellants cannot seek for regularization with retrospective effect from 20.11.2002, that is when the advertisement was issued, because at that time regularisation policy was not in vogue. By policy of regularisation, it was intended to give the benefit only from the date of appointment. The Court cannot read anything into the policy decision which is plain and unambiguous. Having accepted the appointment orders dated 6.08.2010 and also joined the post, the appellants cannot turn round and claim regularisation with retrospective effect."

97. In the instant case, it would be seen that the directions which was issued by the Coordinate Bench on 08.04.2002 was to regularize the services of the petitioners therein in a phased manner. There was no time limit mentioned therein. However, the Division Bench in its judgment dated 01.07.2008 directed compliance of paragraph Nos.25 & 26 within a period of 6 months. Under such circumstances, a question arises can it be said that the petitioners accrued their right in respect to the posts presently held under the Government of Assam cadre on the basis of the directions passed by this Court or on the basis of their appointment orders?

98. It cannot also be lost sight of that as per the Constitutional Bench mandate in Umadevi (3) (supra), this Court ought not to issue direction for regularization unless the recruitment itself was made in terms with the Constitutional Scheme. It was also provided in Umadevi (3) (supra) that the wide powers under Article 226 was not intended to be used for issuance of such direction for regularization. The Supreme Court in the case of District Bar Association, Bandipora (supra) had categorically held that regularization is not a mode of recruitment and the scheme of regularization does not confer any enforceable right. Under such circumstances, it cannot be said that the petitioners had any legal right to be appointed on the basis of the judgment rendered in Nirmali Borah (supra) prior to 01.02.2005 in as much as the duty of the Court is only to determine a right as well as to enforce a right. Therefore, it is only when the order of appointments have been issued, the petitioners would be entitled to the benefits that accrue on the Page No.# 391/409 basis of their appointment. In the instant category of writ petitions, the petitioners were issued appointment letters after 01.02.2005. Under such circumstances, this Court is therefore of the opinion that in view of the law declared by the Supreme Court in Surendra Kumar & Others (supra) and District Bar Association, Bandipora (supra), the petitioners having been appointed after 01.02.2005, the question of the petitioners getting benefit under the Rules of 1969 do not arise in the facts of the instant cases.

99. This aspect of the matter can also be seen from another angle in as much as the Supreme Court in the case of Dhyan Singh & Others (supra); Parameshar Nanda (supra); Avas Vikas Sansthan & Another (supra) and S. A. Hassan & Another (supra) had categorically held that the prior service rendered in a non-Government service cannot be reckoned for the purpose of computation of pensionary benefits. In the case of Dhyan Singh & Others (supra), the Supreme Court categorically observed that the Supervisor in the Adult Education Scheme cannot be held to an employment under any establishment of the Government. It was observed that such schemes are taken up for certain contingencies when money for the same is provided either by the Central Government or at times by some foreign countries. But the employment under such scheme, not being a part of the formal cadre of the State Government, it is difficult to hold that the period for which an employee rendered service under such scheme can be counted either for the purposes of deciding their pensionary benefits or even for fixing of their salary in the scale of pay once they are regularly absorbed. The relevant portion of the judgment in the case of Dhyan Singh & Others (supra) is quoted herein below:-

"XXXXXX " The continuance/engagement of the appellants under the specific scheme cannot be held to an employment under any establishment of the Government. Such schemes are taken up for certain contingencies when money for the same is provided either by the Central Government or at times by some foreign countries. But the employment under such scheme not being a part of the formal cadre of the State Government, it is difficult to hold that the period for which an employee rendered service under such scheme can be counted either for the purposes of Page No.# 392/409 deciding their pensionary benefits or even for fixing of their salary in the scale of pay once they are regularly absorbed.

XXXXXXXXXX"

100. Similarly, in the case of Parameshar Nanda (supra), the persons therein were employed under the Adult Education and Non-Formal Education Project who were later absorbed by the State on closure of the Project. The question before the Supreme Court was as to whether their past services could be taken into account for the purpose of computation of pension. This Court in the foregoing paragraphs of the instant judgment has already mentioned about the appointment letters issued to the appellants therein wherein it was categorically mentioned that prior to their retrenchment, their services shall be counted for the purpose of pension. The Supreme Court categorically held in paragraph No.23 that when the appellants were appointed as fresh candidates, their period of services for pension has to be calculated from the date of their regular appointment and therefore they cannot get any benefit of their past services rendered by them. Paragraph No.23 has already been quoted herein above. Further to that in paragraph No.26, the Supreme Court further mentioned that the appellants therein were absorbed as fresh appointees without pay protection and seniority as a consequence thereof, they will not be entitled to count their past services rendered under the Project for the purpose of pension. Paragraph No.26 of the said judgment is extracted herein below:-

"26. Since the appellants were absorbed as fresh appointees without pay protection and seniority, as a consequence thereof, they will not be entitled to count their past service rendered under the Project for the purpose of pension. We, thus, do not find any error in the order passed by the High Court which may warrant interference in the present appeals."

101. Taking into account the said, this Court is of the unhesitant opinion that the petitioners herein cannot claim to be entitled to pension in terms with the Rules of 1969.

Page No.# 393/409 Excess Teachers

102. The writ petitions in the excess category group are WP(C) No.225/2020; WP(C) No.6970/2022; WP(C) No.6955/2022; WP(C) No.5640/2021; WP(C) No.1067/2021; WP(C) No.4973/2021; WP(C) No.6949/2022; WP(C) No.6403/2021; WP(C) No.7463/2017; WP(C) No.6969/2022; WP(C) No.6951/2022; WP(C) No.6954/2022; WP(C) No.6961/2022; WP(C) No.336/2018; WP(C) No.6953/2022; WP(C) No.6942/2022; WP(C) No.6575/2021; WP(C) No.6812/2022 and WP(C) No.6849/2022. The details as regards the petitioners are given in the following charts:-

Details of Excess Teachers Case No. Name of Petitioners Date of regularisation order WP(C) Burhan Uddin Laskar 18th August, 2005 No.225/2020 WP(C) Labanya Bala Nath 11th August, 2005 No.6970/2022 WP(C) Dipak Ch. Pathak 11th August No.6955/2022 WP(C) Dilip Kr. Kalita 11th August, 2005 No.5640/2021 WP(C) Shibu Roy 18th August, 2005 No.1067/2021 WP(C) Padumi Thakuria 11th August, 2005 No.4973/2021 Page No.# 394/409 WP(C) Himanta Goswami 11th August, 2005 No.6949/2022 WP(C) Purnima Hore 16th August, 2005 No.6403/2021 WP(C) Dwijen Chadra Kalita 11th August, 2005 No.7463/2017 WP(C) Abha Rani Bhattacharyya 11th August, 2005 No.6969/2022 WP(C) Bimala Kalita Deka 11th August, 2005 No.6951/2022 WP(C) Amrit Chandra Mali 11th August, 2005 No.6954/2022 WP(C) Bijoy Lakshmi Dutta 11th August, 2005 No.6961/2022 WP(C) Anwar Uddin Mazarbhuiya 18th August, 2005 No.336/2018 WP(C) Mano Ranjan Das 11th August, 2005 No.6953/2022 WP(C) Haren Chndra Das 11th August, 2005 No.6942/2022 WP(C) Paulami Chakraborty & 4 Ors. 18th August, 2005 No.6575/2021 WP(C) Sunu Moni Kalita 11th August, 2005 No.6812/2022 Page No.# 395/409 WP(C) Naba Kumar Sarma 11th August, 2005 No.6849/2022

103. These writ petitioners were appointed by the Deputy Inspector of Schools and they received their salary and allowances from the date of initial appointment up to the year 1996 and thereafter they were not paid. At that relevant point of time, certain irregularities in the appointments were detected in the Education Department and the Education Department was unable to determine as to which of the appointments were illegal, irregular or regular. In view of the above, an Enquiry Committee was constituted headed by Sri S. Manoharan, IAS which in common parlance called the Manoharan Committee. The cases of various teachers were subjected to scrutiny by the Manoharan Committee. It is an admitted position that the Manoharan Committee had categorized the appointments of teachers who were subjected to scrutiny into three categories. The first category being such teachers whose entry into the service was found to be illegal; the second category being such teachers whose entry to the services were found to be irregular and the third category being such teachers whose entry in the service were considered to be legitimate. While making the scrutiny, it was found that there were various appointments which were made in excess of the vacant posts and such teachers who were appointed in excess of the vacant posts are commonly termed as Excess Teachers. It is an admitted position that in respect to the second category of cases, whose entry into the service was considered to be irregular, two Cabinet decisions were taken being dated 20.01.2000 and 24.02.2005. In the first Cabinet decision dated 20.01.2000, a decision was taken to regularly induct into services 3511 number of teachers. In the second Cabinet decision which was taken on 24.02.2005, a decision was taken to induct further 2776 number of teachers. It is an admitted fact that in respect to the petitioners before this Court, their services were regularized after 01.02.2005 on the dates so mentioned in the chart hereinabove. They had given an undertaking at the time of Page No.# 396/409 submitting the joining report that they would come within the ambit of New Pension Scheme. One very important aspect of the matter is that these petitioners, pursuant to their regularization in the year 2005 itself, have accepted their appointment order without any demurrer and now have approached this Court in the year 2020, 2021, 2022, i.e. almost after around 15 years.

104. This Court while dealing with the category of teachers belonging to the OBB Scheme has dealt with the concept of regularization as observed by the Supreme Court in the case District Bar Association, Bandipora (supra). In doing so, this Court has also opined that as regularization is not a source of recruitment but is aimed at validating certain irregular appointments which may have come to be made in genuine and legitimate administrative exigencies, the State would be within its power to formulate a Scheme within the exception curved out in paragraph No.53 of the judgment of the Supreme Court in the case of Umadevi (3) (supra). The Manoharan Committee and the Cabinet decisions have categorically observed that appointments of those teachers which were irregular were to be regularized by virtue of the Cabinet decision. In a recent judgment passed by the Coordinate Bench of this Court in the case of Abani Baruah & Others vs. State of Assam & Others, reported in MANU/GH/0368/2022, the Coordinate Bench dealt with the question as to whether those teachers who were appointed in excess of the sanctioned posts as in the instant case, would be governed by the Rules of 1969. The Coordinate Bench of this Court after taking into account Rule 31 of the Rules of 1969 held that the petitioners therein, having been appointed in excess of the available sanctioned vacant posts, their entry into the Government services prior to 01.02.2005 were not legitimate under law and the petitioners therein have to be accepted that they have not entered the Government service in a manner so as to be given the entitlement to the aforesaid period to be included as a part of the Government service that they have rendered. The Coordinate Bench of this Court further held that there was no infirmity in the order of regularization dated 22.08.2005 which categorically provided that the Page No.# 397/409 petitioners therein would be governed by the NDCPS. Paragraph No.17 to 21 of the said judgment, being relevant, is quoted herein under:-

"17. On a conjoint reading of the aforesaid pronouncements laid down by the Supreme Court, it would be discernible that in order to be in a substantive employment the conditions to be fulfilled, amongst others, would be that the person holds the post for indefinite period, i.e., for a long duration in contradistinction to a person who holds it for a definite or a temporary period, the appointment to the post is made by the proper authority after the person concerned passes the prescribed test and the post to which the appointment is made is vacant, although it may be immaterial as to in what manner the post is designated in officialese. If all the three conditions are simultaneously satisfied it could be understood that the person concerned was in a substantive employment.

18. Having taken note of the requirements to accept an employment to be a substantive employment, we have to understand that the second condition in Rule 31 of the Pension Rules of 1969 requires that the appointment to the post is made by the proper authority after the person concerned passes the prescribed test and the post to which the appointment is made is vacant i.e. a sanctioned vacant post.

19. In the aforesaid context, in the instant case, it is an admitted position that the writ petitioners were appointed in the year 1993, may be, by following some process, but it was in excess of the available sanctioned vacant posts. If it is accepted that the petitioners were in employment from the year 1993 and the same may have been for a long duration, but as regards the other conditions that the appointment to the post is to be made by a proper authority after the person concerned passes the prescribed test and that the post to which the appointment was made is a sanctioned vacant post, would not be satisfied in the facts and circumstances of the present case, more so, in view of the conclusion that had already been arrived that the petitioners were appointed in excess of the available sanctioned vacant posts. Having been appointed in excess of the available sanctioned vacant posts, not only the condition that the post is required to be a vacant sanctioned post would not be satisfied, even the requirement that the person concerned would have to pass the prescribed test may also be not satisfied as the selection or the prescribed test was done only in respect of the available sanctioned vacant posts for which the selection process was undertaken and, therefore, even if the petitioners may have participated in some selection process, it cannot be said that they have Page No.# 398/409 passed the prescribed test which is a requirement to be in a substantive employment.

20. In the absence of the satisfaction of two of the conditions precedent that the petitioners ought to have been appointed on regular basis and against sanctioned vacant posts, prior to 01.02.2005, which is the cutoff date for the applicability of the NDCPS, it has to be understood that the present writ petitioners have not joined the Government services on a substantive and permanent employment prior to 01.02.2005, although they may have been appointed or continued in service in some other manner. Further, as the petitioners were not in an employment which was substantive and permanent, they have not satisfied the requirement of the condition of qualifying service provided in Rule 31 of the Pension Rules of 1969 that the employment must be substantive and permanent. If the entry into Government service of the present writ petitioners in the year 1993 were not legitimate under the law, it has to be accepted that they have not entered the Government service in a legitimate manner, so as to be given an entitlement to the aforesaid period of service to be also included as a part of the Government services they had rendered.

21. When we look into the order dated 22.08.2005 by which the petitioners were regularized in service w.e.f. the date of joining against the vacant posts, it is discernible that the petitioners had joined the Government services on a regular basis against sanctioned vacant posts subsequent to 01.02.2005. From such point of view, we do not find any infirmity in the order dated 22.08.2005 which provides that the petitioners would be governed by the NDCPS."

105. In the instant cases, as the facts are similar to the facts in the case of Abani Baruah (supra), this Court has no reasons to differ with the observation so made in the above quoted paragraphs.

106. This Court further may add, in view of the submissions made by the learned counsels appearing on behalf of the petitioners, that the petitioners are entitled to the similar treatment in view of the order dated 12.05.2015 in WP(C) No.4169/2009 as well as the order dated 04.08.2015 in WP(C) No.5705/2011. It is also the categorical submission that pursuant to the order dated 04.08.2015 passed in WP(C) No.5705/2011, the petitioners therein have already been granted the relief by the Director of Education thereby counting the past services for the purpose of computation of pensionary benefits Page No.# 399/409 as per the provisions of the Rules of 1969.

107. This Court while dealing with the category of Dropped Teachers by following the law laid down by the Supreme Court in the case of Col. (Retd.) B. J. Akkara (supra) as well as Dr. O.P. Nijhawan (supra) held that the principle of res judicata or estoppel shall not bar the State from resisting the instant writ petitions in respect to the similarly situated persons though the order passed by this Court had already been implemented upon. At this stage, it is relevant to mention that the order dated 12.05.2015 in WP(C) No.4169/2009, this Court had already held that the said order shall not be a precedent in view of the fact that the said order was passed ignoring the insertion of Rule 2A by the Amending Rules with effect from 01.02.2005 as well as Rule 31 of the Rules of 1969. Apart from the above, the said order dated 12.05.2015 in WP(C) No.4169/2009 was passed in the case of Dropped Teachers and this Court is baffled with the submissions made by the learned counsel for the petitioners that the said order should be applied to the facts of the instant case which is in the category of Excess Teachers. As regards the order dated 04.08.2015 passed in WP(C) No.5705/2011, this Court with due respect is constrained to observe that it seems the attention of the Coordinate Bench of this Court was not drawn that there is a major difference between teachers who fall in the category of Dropped Teachers and those teachers who have been found to be irregular on account of being appointed against non-sanctioned vacancies and thereby termed as Excess Teachers. If the said aspect would have brought to the notice of the Coordinate Bench of this Court, the Coordinate Bench would not have applied the judgment of the Coordinate Bench of this Court dated 12.05.2015 passed in WP(C) No.4169/2009 to the case of Excess Teachers.

108. Under such circumstances, this Court is further of the opinion that the claim of the writ petitioners to be granted the benefit under the Old Pension Scheme thereby treating the period of service rendered earlier prior to being regularized for the purpose of pension is totally misconceived. Besides, the petitioners having accepted the order of Page No.# 400/409 regularization passed in the year 2005 and thereupon having waited for a period of almost 15 years, this Court is of the opinion that the petitioners are not entitled to relief as claimed for. Taking into account the orders of Regularization, the petitioners in the instant category of cases cannot claim rights under the Rules of 1969. They shall be regulated under the NDCPS, 2009.

Teachers Appointed on Ad-hoc Grant Basis

109. The writ petitions in the instant category are in WP(C) No.336/2021; WP(C) No.6031/2021 and WP(C) No.4499/2022.

110. The petitioners herein were appointed by the respective School Managing Committees. These schools received ad-hoc grant under planned budget from time to time. Subsequent thereto, on the basis of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011, the services of the employees of Venture Educational Institutions in the State were provincialised. It is relevant to take note of that in terms with Section 5 of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011, the terms and conditions of service have been enumerated. Section 5 (2) of the said Act being relevant is quoted herein below:-

"(2) All such employees shall get such emoluments as salary and allowances as may be prescribed with effect from the date of provincialisation of their services and the past service rendered by them shall not be counted for any purpose whatsoever, and all such employees shall get same pay and allowances as if they are fresh appointees and in respect of pension, they shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank."

111. A perusal of the said Sub-Section categorically mandates that all such employees shall get such emolument as salary and allowances as may be prescribed with effect from the date of Provincialisation of their services and the past services rendered by them shall not be counted for any purpose whatsoever and all such employees shall get same pay and allowances as if they are fresh appointees and in respect of pension they Page No.# 401/409 shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank.

112. It would also transpire from a perusal of the order of provincialisation of the services of the petitioners that they would be governed by the New Pension Scheme and they shall submit an undertaking as per the format. The petitioners herein have duly accepted those orders of provincialisation of their services and have submitted undertakings to the effect that they would be governed by the New Pension Scheme. Be that as it may, it is also pertinent herein to take note of that the Division Bench of this Court vide its judgment and order dated 23.09.2016 in WP(C) No.3190/2012 along with other writ petitions, had struck down the provision of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 as well as the Assam Venture Educational Institutions (Provincialisation of Services) (Amendment) Act, 2012 and the Assam Venture Educational Institutions (Provincialisation of Services) (Amendment) Act, 2013 on the ground that it offends the Right of Children to Free and Compulsory Education Act, 2009 as well as the Article 21A of the Constitution of India. The appointments of the petitioners herein were based upon the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 which was held to be ultra vires the Constitution. However, by Section 24 of the Assam Education (Provincialisation of Services of Teachers and Re-organization of Educational Institutions) Act, 2017, the appointment of the petitioners were however saved subject to their cases be reviewed as per the eligibility norms set out for provincialisation under the Act of 2017. Section 24 of the said Act of 2017 is quoted herein under:-

"24. Repeal and savings: The Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 ( Assam Act No.XVII of 2011) as amended vide the Assam Venture Educational Institutions (Provincialisation of Services) (Amendment) Act, 2012 (Assam Act No.XXI of 2012) and the Assam Venture Educational Institutions (Provincialisation of Services) (Amendment) Act, 2013 (Assam Act No. XX of 2013), which have been struck down by the Hon'ble Gauhati High Court vide order dated 23.09.2016 in WP(C) Page No.# 402/409 No. 3190/2012, and all rules, orders, notifications issued thereunder, shall stand repealed, however, 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."

Taking into account the above, as the appointments of the petitioners were during the period prior to striking down of the Assam Venture Educational Institutions (Provincialisation of Services) Act, 2011 and they were regulated at that relevant point of time by Section 5 (2) of the said Act of 2011, they would be bound by the said provision, if the petitioners seek to take benefit of provincialisation of their services under the said Act of 2011. More so, in the provincialisation orders, it was specifically mentioned that they would be covered under the New Pension Scheme which the petitioners have duly accepted without any demurrer.

113. It is however relevant herein to take note of another aspect of the matter in the present batch of writ petitions which is a claim to bring in the death-cum-retirement gratuity facility in respect to the provincialised category employees under the Government of Assam as has already been provided by the Central Government as well as some other State Governments. In fact, the Additional Chief Secretary to the Government of Assam, Pension & Public Grievances Department had issued an Office Memorandum dated 01.02.2021 thereby extending the benefit of retirement gratuity and death gratuity to the State Government employees covered under the NDCPS. The said Office Memorandum, being relevant, is quoted herein under:-

"GOVERNMENT OF ASSAM PENSION & PUBLIC GRIEVANCES DEPARTMENT DISPUR::::GUWAHATI::6 No.PPG(P)165/2014/36 Dated Dispur, the 1st February, 2021 OFFICE MEMORANDUM Subject: Extension of benefits of 'Retirement Gratuity and Death Gratuity' to the State Government employees covered by New Defined Contribution Pension System (National Pension System) -- regarding.

Page No.# 403/409 Government servants appointed on or after 01.02.2005 are regulated by the New Defined Contribution Pension System (known as National Pension System), notified by the Finance (Budget) Department's circular No. BW.3/2003/Pt.II/1, dated 25/01/2005. Later on, orders were issued for payment of gratuity on provisional basis in respect of employees covered under National Pension System on their retirement from Government service on invalidation or death in service, vide this Department's OM No. PPG(P)165/2014/17, dated 14/01/2016.

2. The issue of grant of gratuity in respect of government employees covered by the National Pension System has been under consideration of the Government for some time. After careful examination, it has been decided that the government employees covered by National Pension System shall be eligible for the benefit of 'Retirement Gratuity and Death Gratuity' on the same terms and conditions, as are applicable to employees covered by Assam Services (Pension) Rules, 1969.

3. These orders issue with the concurrence of Finance (Budget) Department communicated vide their endt. dated 25/01/2021.

4. These orders will be applicable to those State Government employees who joined Government service on or after 01.02.2005 and are covered by National Pension System and will take effect from the same date i.e. 02.02.2005.

Sd/- V.S. Bhaskar, IAS Addl. Chief Secretary to the Govt. of Assam Pension & Public Grievances Department."

114. By way of an additional affidavit, the petitioners has also brought to the attention of this Court that the said Office Memorandum dated 01.02.2021 as quoted herein above, has also been acted upon and in that regard various similarly situated persons have been granted the benefits who were covered under the New Pension Scheme. Taking into account the said Office Memorandum dated 01.02.2021 as well as the various orders by which the benefits of the said Office Memorandum has been given to those persons who come under the New Pension Scheme, this Court deems it proper to observe and direct that that as the petitioners herein have been brought within the fold of State Government employees by provincialisation of the services and are governed by Page No.# 404/409 the New Pension Scheme, the petitioners coming under the ambit of NDCPS, 2009 would be entitled to the benefit in terms with the Office Memorandum dated 01.02.2021.

Teachers Appointed in the 6th Schedule Area (Dima Hasao District Council)

115. The cases of the teachers of the instant category are in WP(C) No.5409/2020 and WP(C) No.5895/2021. In these two cases, this Court had earlier reserved the judgment on 23.02.2023. However, in the meantime, an additional affidavit-in-opposition was filed by the District Primary Education Officer, Dima Hasao, Hallong on 15.03.2022. Taking into account the said affidavit, this Court further heard these matters on 23.03.2023. Before dealing with the facts involved, it would be relevant to take note of that in the 6th Schedule Areas, more particularly in the Dima Hasao District Council, the said District Council has two sets of employees working; one category of employees is governed by the Service Rules of the North Cachar Hill Autonomous Council (presently known as Dima Hasao Autonomous Council) where employees are not entitled for pension and they are known as the Normal Sector Employees. Their salaries are being paid from the revenue earned by the Autonomous Council. The other category of employees are governed by the Assam State Government Service Rules and they are entitled for pension and other service benefits as declared by the State Government from time to time and they are called District Cadre State Sector Employees. In respect to later category of employees, their salaries are being paid by the State Government from the State Exchequer. It is also a practice that when vacancy arises in the State Sector, the employees working under the Normal Sector get an opportunity to apply for the same and as per the requirement and the qualification of the candidates, they are brought within the fold of the State Sector.

116. It is an admitted position that the petitioners in both the writ petitions were first appointed as the Normal Sector Employees by the North Cachar Hill Autonomous Council (as it was then existed). Subsequent thereto, when the vacancies arose in the Page No.# 405/409 State Sector, the North Cachar Hill Autonomous Council/Dima Hasao Autonomous Council allowed regularization of the LP School teachers thereby brining in them within the fold of State Sector by passing appropriate orders. A perusal of the writ petition in WP(C) No.5409/2020 would show that on 25.10.2010 and on 28.06.2013, the petitioners herein who were serving under non-sanctioned posts (Normal), their services was regularized to the Government sanctioned posts (Non-Plan) caused due to retirement/death of the incumbents. In WP(C) No.5895/2021, the service of the petitioner herein was regularized under the Government sanctioned vacancy due to retirement/death of the incumbent. The petitioners in both the writ petitions, therefore, prior to the order dated 25.10.2010 and 28.06.2013 were admittedly not entitled to pension in terms with the Rules of 1969. Although, in the order it has been mentioned that the services of the petitioners were regularized, but in the true sense, the same cannot be said to be regularization in view of the exposition of the term 'regularization' by the Supreme Court in the case of District Bar Association, Bandipora (supra). In fact, the petitioners were brought within the fold of the Government service on the basis of the said order dated 25.10.2010 and 28.06.2013. Under such circumstances, the petitioners cannot claim to be entitled to the pension in terms with the Rules of 1969 in view of the mandate of Rule 31 of the Rules of 1969 and Rule 2A of the said Rules. Under such circumstances, this Court does not find any merit in the instant writ petitions for issuing a mandamus as sought for.

117. Lastly, this Court would also take up one further contention so raised by the learned counsels appearing on behalf of the petitioners. The contention being that the petitioners have rendered services for long period, and as such, it would be unjust not to take into consideration of their past services rendered and thereby not grant them the benefits of the Old Pension Scheme under the Rules of 1969. This Court finds it apt to take note of the observation of the Supreme Court in the case of Uttar Haryana Bijli Vitran Nigam Ltd. v. Surji Devi, reported in (2008) 2 SCC 310 wherein the Supreme Court Page No.# 406/409 categorically observed that a sentiment and sympathy alone cannot be a ground for taking a different view for what is permissible in law. Paragraph Nos.16 & 17, being relevant, is quoted herein under:-

"16. The Scheme relating to grant of family pension was made under a statute. A person would be entitled to the benefit thereof subject to the statutory interdicts. From a bare perusal of the provisions contained in the Punjab Civil Services Rules, Vol. 2 vis-à-vis the Family Pension Scheme, it would be evident that the respondent was not entitled to the grant of any family pension. The husband of the respondent was a work-charged employee. His services had never been regularised. It may be unfortunate that he had worked for 11 years. He expired before he could get the benefit of the regularisation scheme but sentiments and sympathy alone cannot be a ground for taking a view different from what is permissible in law. (See Maruti Udyog Ltd. v. Ram Lal, State of Bihar v. Amrendra Kumar Mishra, SBI v. Mahatma Mishra, State of Karnataka v. Ameerbi and State of M.P. v. Sanjay Kumar Pathak.)

17. The statutory provisions, as noticed hereinbefore, debar grant of family pension in favour of the family members as the deceased employee was a work-charged employee and not a permanent employee or temporary employee. The period during which an employee worked as a work-charged employee could be taken into consideration only when his services are regularised and he becomes permanent and not otherwise."

Under such circumstances, this Court, therefore, is of the opinion that merely because of the fact that the petitioners in the various categories of teachers other than the Stipendiary Teachers have rendered services for long time before entering the services of the Government that cannot entitle them to the Old Pension Scheme regulated by the Rules of 1969.

118. In the backdrop of the above, this Court, therefore, disposes of the instant batch of writ petitions with the following observations and directions:-

(i) The writ petitioners who come within the fold of Stipendiary Teachers are entitled to the benefits under the Rules of 1969 and they are not covered under the NDCPS, 2009. The said petitioners are also entitled to subscribe to the GPF. The said petitioners would also be entitled to all other Page No.# 407/409 pensionary benefits to which a Government servant of corresponding rank is entitled to.

(ii) The writ petitioners who come within the fold of Dropped Teachers are not entitled to pension in terms with the Rules of 1969 as well as also shall not be entitled to join the fund in terms with the General Provident Fund (Assam Service) Rules, 1937, but they shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank.

(iii) The teachers coming within the fold of Teachers Appointed under the Operation Black Board, and more particularly, those teachers who were appointed pursuant to the creation of 7066 posts on 08.03.2021, would not be entitled to pension in terms with Rules of 1969 as well as also shall not be entitled to join the fund in terms with the General Provident Fund (Assam Service) Rules, 1937. They shall be governed by the New Pension Scheme applicable to State Government employees of corresponding rank.

(iv) The writ petitioners who come within the fold of Excess Teachers would not be entitled to the pension in terms with the Rules of 1969 as well as also shall not entitled to subscribe to the fund in terms with the General Provident Fund (Assam Service) Rules, 1937, but they shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank.

(v) The writ petitioners who come within the category of Teachers appointed on Ad-hoc Grant Basis would not be entitled to pension in terms with the Rules of 1969, but shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank.

They would also not be entitled to join the fund in terms with the General Provident Fund (Assam Service) Rules, 1937.

Page No.# 408/409

(vi) The Teachers who have been brought within the fold of the State Sector Employees by regularization of their services by the Dima Hasao Autonomous District Council on or after 01.02.2005 would not get the benefit in terms with the Rules of 1969, but they shall be governed by the New Pension Scheme applicable to the State Government employees of the corresponding rank.

(vii) The teachers coming within the category of Dropped Teachers, Operation Black Board, Excess, Ad-hoc Grant as well as Dima Hasao as mentioned in Sub-Paragraph Nos.(ii), (iii), (iv) (v) & (vi) herein above as they come within the ambit of the New Defined Contribution Pension Scheme, 2009 shall be eligible for the benefit of retirement gratuity and death gratuity on the same terms and conditions as are applicable to the employees covered by the Rules of 1969 in view of the Office Memorandum dated 01.02.2021.

(viii) The communication dated 23.02.2010 issued by the Director, Finance (Budget) Department to the Deputy Accountant General (P&A) is set aside and quashed.

(ix) It is observed that the instant judgment will come into effect prospectively. The State Government shall not be entitled to claim refund of any pension or pensionary benefits already granted to an employee on the basis of the directions passed by the various orders of this Court earlier. This direction has been given specifically for the fact that the State Government had allowed such orders so passed by the Coordinate Bench as well as the Division Bench of this Court to attain finality and have granted benefit to them. These persons shall continue to be entitled to the pension under the Rules of 1969 as per the directions of this Court earlier. The above directions is based upon the judgment of the Supreme Court in the Page No.# 409/409 case of Umadevi (3) (supra) wherein the Supreme Court at paragraph No.53 had categorically observed that those regularizations, if any, already made but not subjudiced need not be reopened based on the observations made in the said judgment.

(x) This Court further is of the opinion that the persons similarly situated to that of the writ petitioners coming within the category of Stipendiary Teachers, but who have not been able to approach this Court on account of various reasons, need not be deprived of the benefits of pension in terms with the Rules of 1969 as well as to subscribe to the fund in terms with the General Provident Fund (Assam Service) Rules, 1937. This Court, therefore, directs the respondent authorities to grant the benefits of pension in terms with the Rules of 1969 as well as to allow such persons to subscribe to the fund in terms with the General Provident Fund (Assam Service) Rules, 1937 after completing the necessary verification in that regard. The same may be done within a period of 6 (six) months from the date of the instant judgment.

119. Taking into account the facts involved in the instant batch of writ petitions, there is no order as to costs.

JUDGE Comparing Assistant

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Gauhati High Court