Gauhati High Court
Gouranga Samanta vs The State Of Assam on 3 June, 2019
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010013852018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 427/2018
1:GOURANGA SAMANTA
R/O- VILL- KACHARIPARA, P.O. AND P.S. MANKACHAR, DIST- SOUTH
SALMARA MANKACHAR, ASSAM,PIN- 783131
VERSUS
1:THE STATE OF ASSAM
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
EDUCATION (SECONDARY) DEPTT., DISPUR, GHY-6
2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY-19
3:THE INSPECTOR OF SCHOOLS
DHUBRI DISTRICT CIRCLE
DHUBRI
ASSAM
P.O. AND DIST- DHUBRI
PIN-783301
4:THE SCHOOL SELECTION COMMITTEE CUM PRESIDENT
SMDC
RMSA
I.N. ACCADEMY HS SCHOOL
BILASIPARA
P.S. AND P.O. BILASIPARA
DIST- DHUBRI
ASSAM
PIN-783348
5:THE SCHOOL SELECTION COMMITTEE
REP. BY ITS MEMBER SECRETARY
Page No.# 2/3
SMDC
RMSA
I.N. ACCADEMY HS SCHOOL
BILASIPARA
P.S. AND P.O. BILASIPARA
DIST- DHUBRI
ASSAM
PIN-783348
6:MIRA DEVI
PRINCIPAL
I.N. ACADEMY HS SCHOOL
BILASIPARA
R/O- BILASIPARA W/NO. 7
P.O. HAKAMA
P.S. BILASIPARA
DIST- DHUBRI
ASSAM
PIN-78334
Advocate for the Petitioner : MR. M U MONDAL
Advocate for the Respondent : SC, EDU
BEFORE
HON' BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 03-06-2019 Heard Mr. I H Khan, learned counsel for the petitioner and Mr. J Abedin, learned Standing counsel, Secondary Education Department for the respondent Nos. 1 to 3.
By filing an affidavit on 21.05.2018, the petitioner has brought to the notice of the Court that the respondent Nos. 4 and 6 refused to accept the notice of this case when the petitioner along with 2 (two) other witnesses went to them to serve notice personally in terms of the order of this Court dated 11.04.2018.
Considering the same, service of notice on the said respondent Nos. 4 and 6 is deemed to be complete.
Office note reveals that A/D card in respect of respondent No. 5 has already been received Page No.# 3/3 after service of notice.
In view of the above, service of notice on all the respondents is complete. The State respondents have already filed their affidavit in the matter. List this matter for admission on 26.06.2019.
JUDGE Comparing Assistant