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Gauhati High Court

Kumud Gogoi vs The State Of Assam And 5 Ors on 21 December, 2018

Author: Achintya Malla Bujor Barua

Bench: Achintya Malla Bujor Barua

                                                                      Page No.# 1/2

GAHC010284622018




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

                           Case No. : WP(C) 8833/2018

         1:KUMUD GOGOI
         S/O. LT. DIMBESWAR GOGOI, R/O. VILL. NO.1 BANTOL, P.O. AND P.S.
         DHAKUAKHANA, JORHAT, DIST. LAKHIMPUR, ASSAM-787055.

         VERSUS

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

         2:THE COMMISSIONER AND SECY.
         TO THE GOVT. OF ASSAM
          EDUCATION (ELEMENTARY) DEPTT.
          SACHIVALAYA
          DISPUR
          GUWAHATI-06.

         3:THE COMMISSIONER AND SECY.
         TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          SACHIVALAYA
          DISPUR
          GHY.-06.

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

         5:THE DIST. ELEMENTARY EDUCATION OFFICER
          LAKHIMPUR
          NORTH LAKHIMPUR
         ASSAM.
                                                                                    Page No.# 2/2

             6:THE DY. INSPECTOR OF SCHOOLS
              DHAKUAKHANA
              DIST. LAKHIMPUR
             ASSAM

Advocate for the Petitioner   : MR. S BORTHAKUR

Advocate for the Respondent : SC, ELEM. EDU




                                  BEFORE
             HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                              ORDER

Date : 21-12-2018 Heard Mr. S Borthakur, learned counsel for the petitioner. Also heard Mr. A Deka, learned standing counsel for the Elementary Education Department, Mr. P Nayak, learned standing counsel, Finance Department, Assam.

Issue notice, returnable by four weeks.

Extra copies of the writ petition be served on all the learned counsel for the respective departments as indicated hereinabove within 3(three) days.

JUDGE Comparing Assistant