Gauhati High Court
Amalendu Kumar Roy vs The State Of Assam And 3 Ors on 28 January, 2019
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/2
GAHC010125212014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3124/2014
1:AMALENDU KUMAR ROY
S/O- LT. RASAMOY ROY, PERMANENT R/O OF 1ST LINK ROAD, LANE NO.
14, HOUSE NO. 29, P.S. - SILCHAR, P.O. - SILCHAR, DIST.- CACHAR, ASSAM.
VERSUS
1:THE STATE OF ASSAM AND 3 ORS
REP. BY THE COMMISSIONER and SECY., GOVT. OF ASSAM, SECONDARY
EDUCATION DEPTT., DISPUR, GUWAHATI.
2:THE DIRECTOR
SECONDARY EDUCATION
KAHILIPARA
GHY- 19.
3:DY. INSPECTOR SCHOOLS
CACHAR
SILCHAR.
4:DR. SOIBAM HARIDAS SINGH
I/C PRINCIPAL
GOVT. GIRLS H.S. and M.P. SILCHAR
P.O. and P.S.- SILCHAR
DIST.- CACHAR
ASSAM
PIN- 788001
Advocate for the Petitioner : MR.I ISLAM
Advocate for the Respondent : MR.A BHATTACHARYA
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BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 28-01-2019 None appears for the petitioners on call.
Mr. PP Dutta, the learned standing counsel, Secondary Education, appears for the respondent No. 4 and Mr. C Bhatacharjee, learned counsel appears for the respondent Nos. 1, 2 & 3.
At the outset, the learned counsel for the respondent No. 4 submits that the petitioner has challenged the appointment of the respondent No. 4 as the in-charge Principal of Govt. Girls Higher Secondary and Multipurpose School, Silchar.
During the pendency of the writ petition, the respondent No. 4 has since retired on 30.11.2018 and therefore, the writ petition has become infructuous.
Mr. T SK, the learned counsel for the petitioner agrees with the same.
In view of above, the writ petition stands disposed of as infructuous.
JUDGE Comparing Assistant