Gauhati High Court
Ranjan Regon vs The State Of Assam And 3 Ors on 25 March, 2026
Page No.# 1/2
GAHC010243292025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6590/2025
RANJAN REGON
S/O- LATE BHOLARAM REGAN, RESIDENT OF VILLAGE- RANDHANI
CHUK, P.O - MORITUNI, DISTRICT- MAJULI, ASSAM, PIN -785106.
VERSUS
THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, DEPARTMENT OF SCHOOL EDUCATION, DISPUR, GUWAHATI-
06.
2:THE DIRECTOR OF SECONDARY EDUCATION
KAHILIPARA
GUWAHATI -19
DISTRICT- KAMARUP METRO
ASSAM.
3:THE INSPECTOR OF SCHOOLS
MAJULI
ASSAM
PIN-785106.
4:THE DISTRICT COMMISSIONER
MAJULI
ASSAM
PIN -785106
Advocate for the Petitioner : MR. P MAHANTA, MS. P SAHARIA,C SARMA
Advocate for the Respondent : SC, SEC. EDU., GA, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE KARDAK ETE
ORDER
Date : 25.03.2026 Heard Ms. P. Saharia, learned counsel for the petitioner.
In view of the order dated 20.02.2026, passed by this Court, wherein, on the submission of Mr. P. P. Dutta, learned Standing Counsel, Secondary Education Department, that the verification of the data pertaining to the school of the petitioner is at an advance stage and the same would be finalized on or before 20.03.2026, he was directed to apprise this Court about the outcome of the verification process. However, today, Mr. P. P. Dutta, learned Standing Counsel, Secondary Education Department, submits that he is yet to receive the instruction.
In view of the above, let this matter be listed on 30.03.2026 for placing the instructions, as directed by this Court.
JUDGE Comparing Assistant