Gauhati High Court
Md Shahadul Islam vs The State Of Assam And 4 Ors on 1 February, 2022
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
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GAHC010209762021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6768/2021
MD SHAHADUL ISLAM
S/O ABDUL QUDDUS
RESIDENT OF VILLAGE GORIA KAWAIMARI,PS JURIA, PO BALIKATIA,
DIST NAGAON, ASSAM 782122
VERSUS
THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE PRINCIPAL SECRETARY, HIGHER EDUCATION
DEPARTMENTES, ASSAM, DISPUR GUWAHATI 781006
2:THE DIRECTOR
HIGHER EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 781019
ASSAM
3:THE GOVERNING BODY OF THE NOWGONG COLLEGE
TO BE REPRESENTED BY THE CHAIRMAN
GOVERNING BODY OF NOWGONG COLLEGE
PO AND PS NAGAON
DIST NAGAON
ASSAM 782001
4:THE INTERVIEW COMMITTEE CONSTITUTED FOR SELECTION OF
LIBRARY BEARER OF THE NOWGONG COLLEGE
TO BE REPRESENTED BY THE CHAIRMAN
GOVERNING BODY OF NOWGONG COLLEGE
PO AND PS NAGAON
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DIST NAGAON
ASSAM 782001
5:THE PRINCIPAL
NOWGONG COLLEGE
PO AND PS NAGAON
DIST NAGAON
ASSAM 78200
Advocate for the Petitioner : ALHAJJ I UDDIN
Advocate for the Respondent : SC, HIGHER EDU
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
01-02-2022 Shri A.I. Uddin, learned counsel for the petitioner submits that he has instructions to withdraw this writ petition.
Shri S. Bhuyan, learned Standing Counsel, Higher Education Department is present.
The writ petition accordingly stands dismissed on withdrawal.
JUDGE Comparing Assistant