Gauhati High Court
Smti Kalpana Baruah vs The State Of Assam And 3 Ors on 13 May, 2019
Author: A. S. Bopanna
Bench: A. S. Bopanna, Arup Kumar Goswami
Page No.# 1/2
GAHC010182282018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WA 285/2018
1:SMTI KALPANA BARUAH
W/O LATE PANKAJ CHANGKAKATI, R/O K.P.M. CHARIALI, NEAR THE AILA
GAS AGENCY ROAD, P.O. AND P.S. SIVSAGAR, SIBSAGAR 785640
VERSUS
1:THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF
ASSAM, EDUCATION (SECONDARY) DEPTT., DISPUR, GUWAHATI 781006
2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 781019
3:THE INSPECTOR OF SCHOOLS
SIVSAGAR CIRCLE
SIVSAGAR
ASSAM
PIN 785640
4:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GUWAHATI -0
Advocate for the Petitioner : MR. S K BARKATAKI
Advocate for the Respondent : SC, SEC. EDU.
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BEFORE
HON'BLE THE CHIEF JUSTICE MR. A. S. BOPANNA
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI
ORDER
13.05.2019:
(A. S. Bopanna, CJ) Heard Mr. D. K. Nath, learned counsel for the appellant. Also heard Mr. S. K. Ghosh, learned Standing Counsel, Education (Secondary) Department for respondent Nos.1 to 3.
Taking note of the nature of the contention put forth, the appeal requires detailed consideration. Hence, admit.
The pendency of this appeal shall not be treated as an impediment by the respondents for implementation of the benefit granted by the learned Single Judge through order dated 31.05.2018 and the benefit thereof received by the appellant would be without prejudice to the contention urged in this appeal.
JUDGE CHIEF JUSTICE Comparing Assistant