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Mohor Ali Sheikh and 22 Ors. Vs. The State of Assam and 7 Ors.

  Gauhati High Court WP(C)/2729/2019
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Page No.# 1/683

GAHC010079182019

THE GAUHATI HIGH COURT

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

Case No. : WP(C)/2729/2019

MOHOR ALI SHEIKH AND 22 ORS.

S/O. LT. SEBAD ALI SK, R/O VILLAGE- NAYAPARA (BHATIPARA), WARD

NO. 10, P.O. AND P.S. GOALPARA, DIST.- GOALPARA (ASSAM), PIN- 783101.

CRAFT TEACHER IN PANISHALI HIGH SCHOOL.

2: MAIBAM BIJAYA DEVI

W/O Y. TAPAN KUMAR SINGHA

R/O. VILL.- TULARGRAM PART-II

COLLEGE ROAD

P.O. AND P.S. SONAI

DIST.- CACHAR (ASSAM)

PIN- 788119. CRAFT TEACHER IN BAM NABA KUMAR MEMORIAL HIGH

MADRASSA.

3: HIFZUR RAHMAN MAZUMDER

S/O MAHMUD ALI MAZUMDER

R/O. VILL.- HATIRHAR PART-II

P.O. SRIKONA

P.S. SILCHAR

DIST. CACHAR (ASSAM)

PIN- 788002. CRAFT TEACHER IN CHANDRAPUR PUBLIC HIGH SCHOOL.

4: MAHARAM ALI BARBHUIYA

S/O LT. HAZI JABED ALI BARBHUIYA

R/O. VILL.- DIDARKUSH PART-III

P.O. MATINAGAR

DIST.- CACHAR

(ASSAM). CRAFT TEACHER IN POLLARBUND GARDEN PUBLIC SCHOOL.

5: PURABI CHAKRABORTY

D/O. SRI NIRMALJYOTI CHAKRABORTY

R/O- MULUGRAM

P.O. AND P.S. SILCHAR

DIST. CACHAR Page No.# 1/683

GAHC010079182019

THE GAUHATI HIGH COURT

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

Case No. : WP(C)/2729/2019

MOHOR ALI SHEIKH AND 22 ORS.

S/O. LT. SEBAD ALI SK, R/O VILLAGE- NAYAPARA (BHATIPARA), WARD

NO. 10, P.O. AND P.S. GOALPARA, DIST.- GOALPARA (ASSAM), PIN- 783101.

CRAFT TEACHER IN PANISHALI HIGH SCHOOL.

2: MAIBAM BIJAYA DEVI

W/O Y. TAPAN KUMAR SINGHA

R/O. VILL.- TULARGRAM PART-II

COLLEGE ROAD

P.O. AND P.S. SONAI

DIST.- CACHAR (ASSAM)

PIN- 788119. CRAFT TEACHER IN BAM NABA KUMAR MEMORIAL HIGH

MADRASSA.

3: HIFZUR RAHMAN MAZUMDER

S/O MAHMUD ALI MAZUMDER

R/O. VILL.- HATIRHAR PART-II

P.O. SRIKONA

P.S. SILCHAR

DIST. CACHAR (ASSAM)

PIN- 788002. CRAFT TEACHER IN CHANDRAPUR PUBLIC HIGH SCHOOL.

4: MAHARAM ALI BARBHUIYA

S/O LT. HAZI JABED ALI BARBHUIYA

R/O. VILL.- DIDARKUSH PART-III

P.O. MATINAGAR

DIST.- CACHAR

(ASSAM). CRAFT TEACHER IN POLLARBUND GARDEN PUBLIC SCHOOL.

5: PURABI CHAKRABORTY

D/O. SRI NIRMALJYOTI CHAKRABORTY

R/O- MULUGRAM

P.O. AND P.S. SILCHAR

DIST. CACHAR

Page No.# 2/683

(ASSAM). CRAFT TEACHER IN SARBODAYA HIGH SCHOOL.

6: KABITA NATH

D/O APURBA KUMAR NATH

R/O. VIVEKANANDA ROAD

P.O. AND P.S. SILCHAR

DIST.- CACHAR

(ASSAM). CRAFT TEACHER IN SRI SRI RADHA RAMAN GOSWAMI HIGH

SCHOOL.

7: REBATI RANI DAS

W/O BIGHU LAL DAS

R/O. VILL.- CHANDINAGAR PT-IV

P.O. SAIDPUR AMTALA

P.S. KATIGORAH

DIST.- CACHAR

(ASSAM). PIN- 788815. CRAFT TEACHER IN SAIDPUR JANATA HIGH

SCHOOL.

8: ABDUL KADIR BARBHUIYA

S/O LT. NABAB ALI BARBHUIYA

R/O. VILL.- GONGAPUR

P.O. GANFAPUR

P.S. KATIGORAH

DIST.- CACHAR

(ASSAM)

PIN- 788804. CRAFT TEACHER IN GANGAPUR HIGH SCHOOL.

9: MUZIBUR RAHMAN LASKAR

S/O LT. MASMAN ALI LASKAR

R/O. VILL.- MANIKPUR

P.O. RAJNAGAR

P.S. SILCHAR

DIST. CACHAR

(ASSAM). PIN- 788026. CRAFT TEACHER IN EAST GOBINDPUR HIGH

SCHOOL.

10: ABDUL LATIF

S/O LT. ABDUL MANNAN

R/O. VILL. AND P.O. - LATTIMARA

DIST. CACHAR

(ASSAM). CRAFT TEACHER IN MAINUL HOQUE CHOUDHURY MEMORIAL

GIRLS HIGH MADRASSA.

11: BONTI BARTHAKUR

W/O BIKASH BARTHAKUR

R/O. MOLOWALI

P.O. AND P.S. JORHAT

Page No.# 3/683

DIST. JORHAT

(ASSAM). CRAFT TEACHER IN SARBAIBANDHA HIGH SCHOOL.

12: MANIKA BORAH

W/O GAUTAM GOGOI

R/O. TIMTIMIA GAON

P.O. KUNWARI PUKHURI

DIST.- JORHAT

(ASSAM). CRAFT TEACHER IN KUNWARI PHUKHURI GIRLS HIGH

SCHOOL.

13: DANDESWAR BORAH

S/O. MR. MAHENDDRA BORAH

R/O. VILL.- ALENGI

P.O. CHAKIAL

DIST.- JORHAT

(ASSAM). CRAFT TEACHER IN ARUNODAYA HIGH SCHOOL.

14: UTPAL TAMULI

S/O SRI LAKHIRAM TAMULI

R/O. NO. 1 LAKHIMIKHAT GAON

P.O. KOLIONI

DIST.- JORHAT

(ASSAM). CRAFT TEACHER IN BELGURI JANAJATI HIGH SCHOOL.

15: PUSPAKANTA BORAH

S/O LT. SONESWAR BORAH

R/O. MALOWPAM

P.O. MALOWPATI

P.S. PULIBOR

DIST.- JORHAT

(ASSAM). CRAFT TEACHER IN SORBODOI HIGH SCHOOL.

16: PARESH CH. BARMAN

S/O LT. RAMAKANTA BARMAN

R/O BALIZAR

P.O. KHARSITHA

P.S. BELSOR

DIST.- NALBARI

(ASSAM)

PIN- 781370. CRAFT TEACHER IN ADARSHA MILAN HIGH SCHOOL.

17: JOGEN CH. DEKA

S/O LT. BHADRA RAM DEKA

R/O. VILL.- JANIGOG

P.O. JANIGOG

P.S. NALBARI

DIST.- NALBARI

Page No.# 4/683

(ASSAM)

PIN- 781334. CRAFT TEACHER IN PRATAP TALUKDAR BIDYAPITH HIGH

SCHOOL.

18: MANJU HALOI

W/O RAMESH KUMAR HALOI

R/O. KUMARIKATA

P.O. DEHARKALAKUCHI

P.S. NALBARI

DIST.- NALBARI

(ASSAM)

PIN- 781310. CRAFT TEACHER IN DHARAM DEKA PAKOWA BAHJANI

HIGH SCHOOL.

19: JYOTSHNA KALITA

D/O LT. UMESH KALITA

R/O BARSARKUCHI

P.O. MILANPUR

P.S. NALBARI

DIST.- NALBARI

(ASSAM)

PIN- 781337. CRAFT TEACHER IN BORAJOL GIRLS HIGH SCHOOL.

20: DILIP KR. GOSWAMI

S/O LT. PRABHAT GOSWAMI

R/O. VILL.- DHURKUCHI

P.O. CHATAMA

P.S. GHOGRAPAR

DIST.- NALBARI

(ASSAM)

PIN- 781350. CRAFT TEACHER IN DHARANIDHAR VIDYAPITH HIGH

SCHOOL.

21: ARCHANA CHAKRABORTY

D/O ASOTOSH CHAKRABORTY

R/O. BAHBARI

P.O. KUMARIKATA

P.S. TAMULPUR

DIST.- BAKSA

(ASSAM)

PIN- 781360. CRAFT TEACHER IN KUMARIKATA GIRLS HIGH SCHOOL.

22: PRATIK SARMA

S/O. BHUPENDRA NATH SARMA

R/O GANDHYA

P.O. GANDHYA

P.S. BELSOR

DIST.- NALBARI

Page No.# 5/683

(ASSAM)

PIN- 781304. CRAFT TEACHER IN SATHIKUCHI JANATA HIGH SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR, GHY.-

06.

2:THE ADDL. CHIEF SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY.-06.

3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GHY.-06.

4:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPTT.

DISPUR

GHY.-06.

5:THE SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPTT.

DISPUR

GHY.-06.

6:THE UNDER SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPTT.

DISPUR

GHY.-06.

7:THE SECRETARY TO THE GOVT. OF ASSAM

LEGISLATIVE DEPTT.

DISPUR

GHY.-06.

8:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY.-19

Advocate for the Petitioner : MR. U K NAIR, N GAUTAM,MR. K N CHOUDHURY,MRS. K

DEVI,MS. R BARUAH

Advocate for the Respondent : SC, SEC. EDU., SC, FINANCE

Page No.# 6/683

Linked Case : WP(C)/5040/2021

DWIPEN KUMAR SARMAH AND 2 ORS

S/O LATE UPENDRA SARMAH

R/O PASCHIMPAR BAGBARI

P.O. RANGIA

DIST. KAMRUP (R)

2: NAREN CHANDRA KALITA

S/O LATE GIRISH CHANDRA KALITA

R/O DAIEHAPARA

P.O. BARENGHATI

P.O. RANGIA

DIST. KAMRUP (R)

3: GITASHREE DAS

W/O SR RAMONI RAJBONGSHI

R/O WARD NO. 3

RANGIA TOWN

BHATTAPARA

P.O. AND P.S. RANGIA

KAMRUP (R)

VERSUS

THE STATE OF ASSAM AND 5 ORS

REPRESENTED BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI 781006

2:ADDITIONAL CHIEF SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI 781006

3:PRINCIPAL SECY. TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI 781006

4:COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

FINANCE DEPTT.

Page No.# 7/683

DISPUR

GUWAHATI 781006

5:SECRETARY

LEGISLATIVE DEPTT.

DISPUR

GUWAHATI 781006

6:DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

GUWAHATI 19

------------

Advocate for : MR. B CHAKRABORTY

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/2446/2022

RITU SALOI KALITA AND 88 ORS

D/O- SACHINDRA NATH SALOI

ADD- BELTOLA

BHETAPARA

PO- BELTOLA

PS-HATIGAON

DIST. KAMRUP (M)

PIN-781028

2: DIBYAJYOTI SAIKIA

S.O- KANAKESWAR SAIKIA

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

3: DILIP UPADHYAYA

S/O- UMA KANTA UPADHYAYA

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

4: BISHNU KHANIKAR

S/O- LT. BIJOY KHANIKAR

PO-KHURACHUK

PS-GOGAMUKH

Page No.# 8/683

DIST. DHEMAJI (ASSAM)

PIN-787034

5: BAKUL GOGOI

S/O- LT. BHUBAN GOGOI

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

6: NAGEN CH. DOLEY

S/O LT. RAM CH. DOLEY

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

7: DIGANTA BANIA

S/O-MUHIRAM BANIA

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

8: BANTI HAZARIKA

D/O- LT. CHENIRAM HAZARIKA

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

9: AMBIKA KONWAR

S/O- LT. GAGAN CHANDRA KONWAR

PO-KADAMGURI

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

10: TANKESWAR SHARMA

S/O- LT. NARAPATI SHARMA

PO-KHURACHUK

PS-GOGAMUKH

DIST. DHEMAJI (ASSAM)

PIN-787034

11: BABUL DUTTA

S/O- LATE NABIN CH. DUTTA

VILL-NAHARANI

Page No.# 9/683

PO-LAKHIMPUR

PO-MORIDHAL

PO-LAHIMPUR

DIST. DHEMAJI

PIN-787057

12: ABDUL RAHMAN

S/O- LT. GOLAM MUNCHI

VILL-NAYAPARA PT-I

DIST. GOALPARA (ASSAM)

PIN-783125

13: GAZIBUR RAHMAN

S/O- JUBBER SEIKH

VILL -CHAGOLIA PART-I

DIST. GOALPARA (ASSAM)

PIN-783117

14: CHAYA RANI MEDHI

D/O- CHANDI CHARAN DAS

VILL- BAPUJI NAGAR

DIST-GOALPARA

ASSAM

PIN-783121

15: DIBAKAR CHANDRA NATH

S/O- PREM CHARAN NATH

VILL- BAKAITARI

DIST. GOALPARA (ASSAM)

PIN-783125

16: PADMA LOCHAN NATH

S/O- UMESH CH. NATH

VILL- BAKAITARI

DIST. GOALPARA (ASSAM)

PIN-783125

17: SHEIKH ABU HANIF

S/O- MD. AZIMUDDIN SHEIKH

VILL- SIMLITOLA

DIST. GOALPARA (ASSAM)

PIN-783130

18: ABDUR RAHEEM

S/O-MOKAM ALI

R/O VILL-UJIPARCHAR

DIST. BARPETA (ASSAM)

PIN-783101

Page No.# 10/683

19: DILIP BARUAH

S/O ARJUN CH. BARUAH

R/O VILL - SIMLITOLA

DIST. GOALPARA (ASSAM)

PIN-783130

20: SOLEMAN HUSSAIN

S/O-HAZRAT ALI

R/O NIDANPUR PT-I

DIST. GOALPARA (ASSAM)

PIN-783129

21: NIJARA BORO

D/O- LT. TARANI KT. BORO

VILL-BAIDA

DIST. GOALPARA (ASSAM)

PIN-783120

22: BABUL CH. RABHA

S/O- LT. DINESH CH. RABHA

R/O VILL- KUKURKATA

DIST. GOALPARA (ASSAM)

PIN-783126

23: KALPANA DAS

D/O- LT. DHARANI DHAR DAS

R/O VILL-DORA PARA

DIST. GOALPARA

ASSAM

PIN-783120

24: RINA DAS

S/O- LT. HARIMOHAN DAS

R/O VILL-CHANDARIA

DIST. GOALPARA (ASSAM)

PIN-783101

25: ABDUL MAZID

S/O-MEARUDDIN

R/O VILL-BAGHMARA CHAR

DIST. BARPETA (ASSAM)

PIN-781127

26: JEUTI PATGIRI

D/O- GOPAL PATGIRI

Page No.# 11/683

R/O VILL-BARBARI

DIST. GOALPARA

ASSAM-783130

27: MD. SAYED AHAMMED

S/O- LT. HASEN ALI

R/O VILL- RABHA PARA

DIST. GOALPARA (ASSAM)

PIN-783125

28: MAZIRUDDIN AHMED

S/O- MAHAMMAD ALI

R/O VILL-KATHALBARI

DIST. GOALPARA (ASSAM)

PIN-783134

29: MD. JAMAL UDDIN

S/O- MD. KOSER ALI

R/O VILL-MAJARCHAR

DIST. BARPETA (ASSAM)

PIN-781128

30: NABA KR. SARMA

S/O- LT. PRIYA NATH SARMA

R/O VILL- GERUAH

DIST. GOALPARA (ASSAM)

PIN-783130

31: NUROL ISLAM MONDAL

S/O- ABDUR RAHMAN MONDAL

R/O VILL- BHALUKDUBI

DIST. GOALPARA (ASSAM)

PIN-783101

32: KRISHNA KT. TALUKDAR

S/O- LT. MANINDRA MOHAN TALUKDAR

R/O VILL-NAGARBERA

DIST. KAMRUP

PIN-781127

33: SUBODH CH. MODAK

S/O- LT. SURESH CH. MODAK

R/O VILL- POKALAGI (PT-IV)

Page No.# 12/683

DIST. DHUBRI (ASSAM)

PIN-783335

34: ROHIJ UDDIN

S/O- TAHER BEPARI

R/O VILL-KATLITARA

DIST. GOALPARA (ASSAM)

PIN-783129

35: JURI MALA HAZARIKA

D/O- RAHUL BORA

R/O VILL- KAKI NO.2

DIST. HOJAI (ASSAM)

PIN-782446

36: NEJIFA BEGUM CHOUDHURY

D/O- MD. ISHA HAQUE CHOUDHURY

R/O VILL- SONAPUR

DIST. KAMRUP (METRO)

ASSAM

PIN-782402

37: DIPTI KALITA

D/O- LT. PRATAP KALITA

R/O VILL- KAKI NO.3

DIST. HOJAI (ASSAM)

PIN-782446

38: BIPUL KR. MUDOI

S/O- LT. ABHIRAM MUDOI

R/O VILL-THAISUPAR

DIST. HOJAI (ASSAM)

PIN-782446

39: NAMITA BORA

D/O- GUNAKANTA BORA

R/O VILL-KAKI NO.2/3M

BORAHGAON

DIST. HOJAI (ASSAM)

PIN-782446

40: DHARMENDRA KR. KOCH

S/O- LT. BETH RAM KOCH

VILL-CHECHAMUK DEWDHAR

Page No.# 13/683

DIST. NAGAON (ASSAM)

PIN-782002

41: LAL MAMUD

S/O- JAINUDDIN

R/O VILL-GAREMARI PATHAR

DIST. BARPETA

PIN-781309

42: SACHIN CH. KALITA

S/O- CHENI RAM KALITA

VILL-MAIHATI

DIST. KAMRUP

ASSAM

PIN-781382

43: PARUL DEKA

D/O- GOLOK DEKA

VILL-ATHGAON

DIST. KAMRUP (ASSAM)

PIN-781380

44: SAFNUR ALI

S/O- POHAR ALI

R/O VILL - BARUAJANI

DIST. KAMRUP (ASSAM)

PIN-781380

45: SASHINDRA DEKA

S/O- CHANDI RAM DEKA

VILL-ALTA

DIST. KAMRUP (ASSAM)

PIN-781380

46: DEBA KANTA MEDAK

S/O- NARANATH MEDAK

VILL-KANGKAN CHAPORI

DIST- LAHIMPUR (ASSAM)

PIN-787053

47: RAIMON PEGU

S/O-BIRSON PEGU

VILL-GOWALBARI

Page No.# 14/683

DIST. LAKHIMPUR (ASSAM)-787052

48: BOGARAM NARAH

S/O-CHAMORU NARAH

R/O VILL-RANGACHAHI

DIST. JORHAT (ASSAM)

PIN-785104

49: DWIPEN BORAH

S/O- HEMADHAR BORAH

R/O VILL-DIGHALI GAON

DIST. LAKHIMPUR (ASSAM)

PIN-787053

50: KESHAB CHUNGKRANG

S/O- LOKNATH CHUNGKRANG

R/O VILL-GOGAMUKH MAINAPARA

DIST. DHEMAJI (ASSAM)

PIN-787034

51: RASHMI REKHA DOLEY

D/O- DEBANANDA DOLEY

R/O VILL-GHUNA KHURACHUK

DIST. LAKHIMPUR (ASSAM)

PIN-787034

52: MAKHANI CHUTIA

D/O- DIMBESWAR CHUTIA

R/O VILL-LATHIA

DIST. DHEMAJI (ASSAM)

PIN-787034

53: MAHESWAR DUTTA

S/O-KAMAL CH. DUTTA

R/O VILL-BHAKAT GAON

DIST. LAKHIMPUR (ASSAM)

PIN-787053

54: KRISHNA KT. CHUTIA

S/O- LATE KUSUMBOR CHUTIA

R/O VILL- NA KUROIGORI

DIST-LAKHIMPUR (ASSAM)

Page No.# 15/683

PIN-787055

55: GUBIN CH. BORAH

S/O- NARAYAN BORAH

R/O VILL-NAYABAZAR

DIST. MAJULI (ASSAM)

PIN-785105

56: PURNANDA SAIKIA

S/O- LATE BUPARAM SAIKIA

VILL- NAVA RATANPUR

DIST. MAJULI (ASSAM)

PIN-785105

57: RENUMAI MORANG

D/O- LT. SARBESWAR MORANG

R/O VILL-AYENGIA BARGAON

DIST. LAKHIMPUR (ASSAM)

PIN-787055

58: HIRAN KUMAR SAIKIA

S/O- LT. BHIMKANTA SAIKIA

R/O VILL- 2 NO. BATAMARI

DIST. LAKHIMPUR (ASSAM)

PIN-787053

59: BANTI SAIKIA

D/O- BHUGENDRA SAIKIA

R/O VILL-MOINAPARA

DIST. LAKHIMPUR (ASSAM)

PIN-787053

60: JAHNABI SUBBA

D/O- BIRBAHADUR SUBBA

R/O VILL-MILAN NAGAR

DIST. LAKHIMPUR (ASSAM)

PIN-787053

61: MINALI BORA

D/O- SUREN DUTTA

R/O VILL-LECHAI GAON

DIST. LAKHIMPUR (ASSAM)

PIN-787052

Page No.# 16/683

62: GOMAN SINGH CHETRY

S/O- BISHNU BHAKTA CHETRY

R/O VILL-ROWMARI

DIST. SUNITPUR (ASSAM)

PIN-784105

63: THANESWAR PEGU

S/O- MOHENDRA PEGU

R/O VILL- KARAKANI

DIST. LAKHIMPUR

ASSAM

PIN-787032

64: PRADIP BASUMATARY

S/O- NARAYAN BASUMATARY

R/O VILL- THOU-THOWA

DIST. LAKHIMPUR

ASSAM

PIN-787032

65: MAHENDRA DAS

S/O-TILESWAR DAS

R/O VILL-KACHUA MAJGAON

DIST. LAKHIMPUR (ASSAM)

PIN-784165

66: SMRITI REKHA BORAH

S/O- DURNESWAR BOARH

R/O VILL-HARMOTI

DIST. LAKHIMPUR (ASSAM)

PIN-784160

67: MOUSUMI DUTTA

S/O- JIBAN DUTTA

R/O VILL-TANGNA GAON

DIST- BISWANATH

ASSAM

PIN-784168

68: LAKHYA HAZARIKA

S/O- HEMA HAZARIKA

VILL-BORIGAON

DIST- LAKHIMPUR (ASSAM)

Page No.# 17/683

PIN-784165

69: MRIDUL SAIKIA

S/O- LATE DAMBARU SAIKIA

R/O VILL- KUHIARBARI

DIST. LAKHIMPUR

PIN-787052

70: TULAN CH. NATH

S/O-HEMORAM NATH

R/O VILL-BUHINADIPAR

DIST. LAKHIMPUR

PIN-787052

71: RAMESH HAZARIKA

S/O-LATE KANAKESWAR HAZARIKA

R/O VILL-KACHUA

DIST. LAKHIMPUR (ASSAM)

PIN-784165

72: RUDRESWAR BORUAH

S/O- LATE SONARAM BORUAH

R/O VILL- NA PAM

DIST. LAKHIMPUR

PIN-787056

73: RAM PRASAD MAJI

S/O- LATE KABILASH MAJI

R/O VILL-GOGAMUKH

DIST.-DHEMAJI (ASSAM)

PIN-787034

74: MIZANUR RAHMAN

S/O- MUHIR UDDIN

R/O VILL- JARABARI

DIST. BARPETA (ASSAM)

PIN-781314

75: ARSHADUZ ZAMAN ANSARI

S/O- ABDUR RAHIM

R/O VILL-2 NO. SAMBORIA

DIST. NAGAON (ASSAM)

PIN-782446

76: SANTI RANI DEVI

D/O- LT. RAMESH CHANDRA NATH

Page No.# 18/683

R/O VILL-DIGHALDARI

DIST. NAGAON (ASSAM)

PIN-782103

77: MUSLIMA KHATUN MAZUMDER

W/O- SAMSUL ISLAM

R/O VILL- BORDOLOI PATHAR

DIST. HOJAI

PIN-782446

78: JURI PRAVA BURAGOHAIN

D/O- MOHAN CHANDRA BURAGOHAIN

R/O VILL-CHAULKARA

DIST. SIVASAGAR (ASSAM)

PIN-785667

79: MONIMALA HANDIQUE

D/O-HARIPAD GOGOI

R/O VILL-BHATIAPAR SENSUA

DIST. SIVASAGAR (ASSAM)

PIN-785667

80: SANJIB BORAH

S/O-TILESWAR BORAH

R/O VILL-KHATUAL

DIST. SIVASAGAR (ASSAM)

PIN-785667

81: SIMANTA GOGOI

S/O-PREMA GOGOI

R/O VILL-CHIRIPURIA

DIST. SIVASAGAR

PIN-785667

82: NARESH NATH

S/O- LATE BHOGESWAR NATH

R/O VILL-NATHGAON

DIST. SIVASAGAR (ASSAM)

PIN-785666

83: PRANJAL BORAH

S/O-LATE NOBIN BORAH

R/O VILL-GUAL GAON

DIST. SIVASAGAR (ASSAM)

PIN-785664

Page No.# 19/683

84: MOMTAZ KHATUN

S/O- JUL HUSSAIN AHMED

R/O VILL -KHABERBHITHA

DIST. BARPETA (ASSAM)

PIN-781352

85: MD. TABIBAR RAHMAN

S/O- LT. DALIL UDDIN

R/O VILL-KAYAKUCHI GAON

DIST. BARPETA (ASSAM)

PIN-781352

86: MAHIRUDDIN AHMED

S/O- RIAZ UDDIN

R/O VILL-MANDIA BARDALANI NO.4

DIST. BARPETA (ASSAM)

PIN-781308

87: MD. RAFIQUL ISLAM

S/O- MD. INTAZ ALI

R/O VILL-KHOLABANDHA

DIST. BARPETA (ASSAM)

PIN-781127

88: MD. TABIBAR RAHMAN

S/O- LT. DALIL UDDIN

R/O VILL-KAYAKUCHI GAON

DIST. BARPETA (ASSAM)

PIN-781352

89: ABUL BASHER

S/O- ABDUL MANNAN

R/O VILL-MAILKUCHI

DIST. BARPETA (ASSAM)

PIN-781309

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

Page No.# 20/683

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/6756/2018

HARESWAR NARAYAN KONWAR AND 180 ORS.

HM

DIGHALIPAR M.E. SCHOOL

MAHARIPARA

GORESWAR

BAKSA

2: BASANTA KALITA

AT

DIGHALIPAR M.E. SCHOOL

MAHARIPARA

GORESWAR

BAKSA

3: RAJAT CH. KALITA

AT

DIGHALIPAR M.E. SCHOOL

MAHARIPARA

GORESWAR

BAKSA

4: DIPAK CH. DEKA

AT

DIGHALIPAR M.E. SCHOOL

MAHARIPARA

GORESWAR

BAKSA

5: PITAMBAR KALITA

Page No.# 21/683

HT

DIGHALIPAR M.E. SCHOOL

MAHARIPARA

GORESWAR

BAKSA

6: TARUN CH. KALITA

G-IV

DIGHALIPAR M.E. SCHOOL

MAHARIPARA

GORESWAR

BAKSA

7: CHANDRADHAR DAS

HM

DEULKUCHI ADARSHA M.E. SCHOOL

DEULKUCHI

GORESWAR

BAKSA

8: RABIN CH. DAS

ST

DEULKUCHI ADARSHA M.E. SCHOOL

DEULKUCHI

GORESWAR

BAKSA

9: KAMESWAR BASUMATARY

AT

DEULKUCHI ADARSHA M.E. SCHOOL

DEULKUCHI

GORESWAR

BAKSA

10: UMESH KALITA

AT

NATHKUCHI MILAN ME SCHOOL

NATHKUCHI

GORESWAR

BAKSA.

11: PRANITA NATH

Page No.# 22/683

AT

NATHKUCHI MILAN ME SCHOOL

NATHKUCHI

GORESWAR

BAKSA.

12: MAHADEV THAKURIA

HM

NATHKUCHI MILAN ME SCHOOL

NATHKUCHI

GORESWAR BAKSA.

13: HEMANTA KUMAR DAS

AT

SONMAHARI M.E. SCHOOL

DAKHIN HARIZORA

GORESWAR

BAKSA.

14: SABITRI DEKA

AT

SONMAHARI M.E. SCHOOL

DAKHIN HARIZORA

GORESWAR

BAKSA.

15: RINGKUMANI BASUMATARY

AT

SONMAHARI M.E. SCHOOL

DAKHIN HARIZORA

GORESWAR

BAKSA.

16: PRABIN KALITA

AT

SONMAHARI M.E. SCHOOL

DAKHIN HARIZORA

GORESWAR

BAKSA.

17: RAJAT CH. NARZARY

G-IV

SONMAHARI M.E. SCHOOL

DAKHIN HARIZORA

GORESWAR

BAKSA.

Page No.# 23/683

18: KANAK CH. DAS

HM

KALBARI MILAN M.E. SCHOOL

NAOKATA

BAKSA.

19: MAHIDHAR NATH

AT

KALBARI MILAN M.E. SCHOOL

NAOKATA

BAKSA.

20: NAMITA PRABHA KONWAR

AT

KALBARI MILAN M.E. SCHOOL

NAOKATA

BAKSA.

21: UMESH CHOUDHURY

HM

BARPATHAR M.E. SCHOOL

BARPATHAR

RANGIA

BAKSA.

22: DEBESWAR DAS

ST

BARPATHAR M.E. SCHOOL

BARPATHAR

RANGIA

BAKSA.

23: DILIP DAS

G-IV

BARPATHAR M.E. SCHOOL

BARPATHAR

RANGIA

BAKSA.

24: DIGANTA MOHAN DIKSHIT RABHA

HM

BARIGAON BALIKA M.E. SCHOOL

CHENGAGAON

GORESWAR BAKSA.

Page No.# 24/683

25: MADHABI DAS

AT

BARIGAON BALIKA M.E. SCHOOL

CHENGAGAON

GORESWAR BAKSA.

26: LOHIT KUMAR NATH

AT

BARIGAON BALIKA M.E. SCHOOL

CHENGAGAON

GORESWAR BAKSA.

27: JAGAT KALITA

G-IV

BARIGAON BALIKA M.E. SCHOOL

CHENGAGAON

GORESWAR BAKSA.

28: KULENDRA BORO

HM

GOPCHAR BODO M.E. SCHOOL

GORESWAR

RANGIA

BAKSA

29: BILAI BORO

AT

GOPCHAR BODO M.E. SCHOOL

GORESWAR

RANGIA

BAKSA

30: MONGAL SINGH BORO

G-IV

GOPCHAR BODO M.E. SCHOOL

GORESWAR

RANGIA

BAKSA

31: HARI KANTA BORO

AT

GOPCHAR BODO M.E. SCHOOL

GORESWAR

Page No.# 25/683

RANGIA

BAKSA

32: MANIK BASUMATARY

AT

GOPCHAR BODO M.E. SCHOOL

GORESWAR

RANGIA

BAKSA

33: PHUKAN BORO

AT

GOPCHAR BODO M.E. SCHOOL

GORESWAR

RANGIA

BAKSA

34: DILIP BASUMATARY

AT

BATHOUFURI BODO ME SCHOOL

BARCHAKADAL

JALAH

BAKSA.

35: DINESH KHAKHLARY

HM

BANKADONGA BODO ME SCHOOL

GERUA

MUSALPUR

BAKSA.

36: LANKESWAR BORO

AT

BANKADONGA BODO ME SCHOOL

GERUA

MUSALPUR

BAKSA.

37: DIRENDR ALAL NARZARY

AT

BANKADONGA BODO ME SCHOOL

Page No.# 26/683

GERUA

MUSALPUR

BAKSA.

38: SUBHASH CH. RAMCHIARY

AT

BANKADONGA BODO ME SCHOOL

GERUA

MUSALPUR

BAKSA.

39: SHYMANTA NARZARY

G-IV

BANKADONGA BODO ME SCHOOL

GERUA

MUSALPUR

BAKSA.

40: PRADIP TAHBILDAR

HM

SIMLABARI ME SCHOOL

NAYABASTI

MUSALPUR

BAKSA

41: RAJEN TALUKDAR

AT

SIMLABARI ME SCHOOL

NAYABASTI

MUSALPUR

BAKSA

42: DHIREN KALITA

AT

SIMLABARI ME SCHOOL

NAYABASTI

MUSALPUR

BAKSA

43: NAGEN BHUYAN

G-IV

SIMLABARI ME SCHOOL

NAYABASTI

MUSALPUR

BAKSA

Page No.# 27/683

44: NARAD CH. BRAHMA

AT

BODOFA UPENDRA NATH BRAHMA ME SCHOOL

JARIPAR

BAKSA

45: SARBESWAR BRAHMA

AT

BODOFA UPENDRA NATH BRAHMA ME SCHOOL

JARIPAR

BAKSA

46: GAUTAM KR. BRAHMA

G-IV

BODOFA UPENDRA NATH BRAHMA ME SCHOOL

JARIPAR

BAKSA

47: ATOWAR RAHMAN

AT

MORHUM SIBARAT ALI SARKER M.E. MADRASSA

CHANGAON

KAMRUP RURAL

48: JAKIR HUSSAIN

AT

MORHUM SIBARAT ALI SARKER M.E. MADRASSA

CHANGAON

KAMRUP RURAL

49: SAFIQUL ISLAM

AT

MORHUM SIBARAT ALI SARKER M.E. MADRASSA

CHANGAON

KAMRUP RURAL

50: LIAKAT ALI AHMED

HM

B.S.S. M.E. MADRASSA SCHOOL

HAZO

KAMRUP RURAL

51: RAFIQUL ISLAM

AT

B.S.S. M.E. MADRASSA SCHOOL

HAZO

KAMRUP RURAL

Page No.# 28/683

52: KAMALESWAR RABHA

HM

MAIRAPUR M.E. SCHOOL

RANI WEST GUWAHATI

KAMRUP RURAL.

53: NABA KUMAR HALOI

AT

HARI CHANDRA TALUKDAR M.E. MADRASSA

HAZO

KAMRUP RURAL

54: MD. SABIRAT ALI

AT

JATIA BHANGRA ANCHALIK M.E. SCHOOL

LOCH

KARARA

KAMRUP RURAL

55: ANIL KUMAR SARMA

AT

JATIA BHANGRA ANCHALIK M.E. SCHOOL

LOCH

KARARA

KAMRUP RURAL

56: TAJUDDIN KHAN

AT

JATIA BHANGRA ANCHALIK M.E. SCHOOL

LOCH

KARARA

KAMRUP RURAL

57: KIRINDRA BISWAS

AT

SK. A. SIDDIQUE ME MADRASSA

KATHIATOLI

NAGAON.

58: MISS. FATIMA KHATUN

AT

SK. A. SIDDIQUE ME MADRASSA

KATHIATOLI

NAGAON.

59: MD. ABDUS SALAM

G-IV

Page No.# 29/683

SK. A. SIDDIQUE ME MADRASSA

KATHIATOLI

NAGAON.

60: MD. LUTFUR RAHMAN

HT

SK. A. SIDDIQUE ME MADRASSA

KATHIATOLI

NAGAON.

61: NOOR AHMED

HM

NABARUN MEM

KATHIATOLI

NAGAON.

62: HABIBUR RAHMAN

AM

NABARUN MEM

KATHIATOLI

NAGAON.

63: EMADADUL HAQUE

HM

BARKANDA GIRLA M.E. SCHOO

26 BILASIPARA

WEST DHUBRI.

64: ABU SYED MD. KAMLUZ ZAMAN

AT

BARKANDA GIRLA M.E. SCHOO

26 BILASIPARA

WEST DHUBRI.

65: TAIB ALI SHEIKH

AT

BARKANDA GIRLA M.E. SCHOO

26 BILASIPARA

WEST DHUBRI.

66: MONZU BEGUM

ST

BARKANDA GIRLA M.E. SCHOO

26 BILASIPARA

WEST DHUBRI.

67: BEGUM RUBIYA HUSSAIN

Page No.# 30/683

HT

BARKANDA GIRLA M.E. SCHOO

26 BILASIPARA

WEST DHUBRI.

68: BODIAR RAHMAN

G-IV

BARKANDA GIRLA M.E. SCHOO

26 BILASIPARA

WEST DHUBRI.

69: BIJAY KUMAR BASUMATARY

HM

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

70: ANANDA BRAHMA

AT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

71: NIBARON BRAHMA

AT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

72: JUNATHAN NARZARY

ST

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

73: MANOJ BASUMATARY

HT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

74: LABEN NARZARY

Page No.# 31/683

HT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

75: MAGDALI ISWARY

AT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

76: PREM PRASAD UPADHAYAY

AT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

77: LAXMI NEOPANI

ST

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

78: DILIP KR. SABEDY

HT

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

79: GANENDRA BASUMATARY

G-IV

HATISAR ME SCHOOL

SIDLI

BENGTOL

CHIRANG.

80: ANFAORI BRAHMA

HM

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

Page No.# 32/683

81: BEENA NARZARY

AT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

82: BIRGORAM DAIMARY

AT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

83: RAMSAI BASUMATARY

AT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

84: HANGKHRAI GIRI NARZARY

AT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

85: DALANATH SARMA

AT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

86: RITA GAUTAM

AT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

Page No.# 33/683

SIDLI

CHIRANG.

87: UDAY SARMA

HT

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

88: NIRNARAJ BASUMATARY

L T

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

89: KHWRWMDAO BASUMATARY

G-IV

NORTH AMTEKA ME SCHOOL

SIDLI

BENGTOL

SIDLI

CHIRANG.

90: ABDUL MANNAN MIAH

HT

KACHUDOLA ME SCHOOL

SIDLI

CHIRANG.

91: GIAS UDDIN AHMED

A T

KACHUDOLA ME SCHOOL

SIDLI

CHIRANG.

92: ABDUL SATTAR ALI MIAH

S T

KACHUDOLA ME SCHOOL

Page No.# 34/683

SIDLI

CHIRANG.

93: MALATI NATH

A T

KACHUDOLA ME SCHOOL

SIDLI

CHIRANG.

94: AZGAR ALI

H T

KACHUDOLA ME SCHOOL

SIDLI

CHIRANG.

95: HANIF ALI MONDAL

G-IV

KACHUDOLA ME SCHOOL

SIDLI

CHIRANG.

96: LAKHI CHARAN BASUMATARY

HT

JAOLIA DEWAN ME SCHOOL

SIDLI

CHIRANG

97: SANTALA BARGAYARY

AT

JAOLIA DEWAN ME SCHOOL

SIDLI

CHIRANG

98: DHANANJOY ISLARY

LT

JAOLIA DEWAN ME SCHOOL

SIDLI

CHIRANG

99: BHUSHEL ISLARY

AT

JAOLIA DEWAN ME SCHOOL

Page No.# 35/683

SIDLI

CHIRANG

100: MADON KUMAR NARZARY

AT

JAOLIA DEWAN ME SCHOOL

SIDLI

CHIRANG

101: MEHER BASUMATARY

G-IV

JAOLIA DEWAN ME SCHOOL

SIDLI

CHIRANG

102: BADSHA MIAH

HM

PATHR CHALI ME MADRASSA

MANDIA

BARPETA

103: SAIFUL ISLAM

AT

PATHR CHALI ME MADRASSA

MANDIA

BARPETA

104: ANCHAN ALI AHMED

HM

BHAIRARPAMM ME MADRASSA

MANDIA

BARPETA

105: JAHIDUL ISLAM

HM

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

106: ABDUL GAFAR AHMED

AT

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

Page No.# 36/683

107: JAKIR HUSSAIN

AT

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

108: AZUFA KHATUN

AT

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

109: HAZERA KHATUN

HT

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

110: AZIRAN NESA

AT

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

111: ABDUS SABUR

G-IV

GANDHARIPARA GIRLS ME MADRASSA

GOBARDHANA

BARPETA

112: ABDUS SABUR AHMED

HM

BARPETA ROAD ME MADRASSA

GOBARDHANA

BARPETA.

113: MAHALA BEGUM

AT

BARPETA ROAD ME MADRASSA

GOBARDHANA

BARPETA.

114: MD. NAJRUL ISLAM

AT

BARPETA ROAD ME MADRASSA

GOBARDHANA

BARPETA.

Page No.# 37/683

115: SAIFUL ISLAM

ST

BARPETA ROAD ME MADRASSA

GOBARDHANA

BARPETA.

116: AKBAR ALI

AT

BARPETA ROAD ME MADRASSA

GOBARDHANA

BARPETA.

117: BAHAR UDDIN AHMED

G-IV

BARPETA ROAD ME MADRASSA

GOBARDHANA

BARPETA.

118: FAKRUL ISLAM

AT

KAMALPUR PAM ME MADRASSA

BHAWANIPUR

BARPETA

119: SHEIKH FARID AHMED

HM

BHALAGURI GIRLS ME SCHOOL

BAJALI

BHAWANIPUR

BARPETA

120: MANOHAR SARMA

AT

BHALAGURI GIRLS ME SCHOOL

BAJALI

BHAWANIPUR

BARPETA

121: BHAWANI NATH

AT

BHALAGURI GIRLS ME SCHOOL

BAJALI

BHAWANIPUR

BARPETA

122: HARI CHARAN KALITA

Page No.# 38/683

G-IV

BHALAGURI GIRLS ME SCHOOL

BAJALI

BHAWANIPUR

BARPETA

123: BHANU DAS

HT

BHALAGURI GIRLS ME SCHOOL

BAJALI

BHAWANIPUR

BARPETA

124: AYESHA BEGUM

AT

BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL

GANDHINAGAR

BARPETA

125: PULENDRA DAS

ST

BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL

GANDHINAGAR

BARPETA

126: AKKEL ALI AHMED

HT

BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL

GANDHINAGAR

BARPETA

127: TAHER ALI

AT

BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL

GANDHINAGAR

BARPETA

128: RAHMAT ALI

G-IV

BARPETA DISTRICT SPECIAL PHYSICALLY HANDICAPPED ME SCHOOL

GANDHINAGAR

BARPETA

129: MD. OMAR ALI

HM

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

Page No.# 39/683

130: RAZIA KHATUN

AT

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

131: AMSER ALI AHMED

AT

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

132: MUSLEM UDDIN

ST

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

133: TARA MIAH

HT

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

134: ABDUL KHALEQUE ALI

AT

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

135: MAZIBAR RAHMAN

G-IV

DAKHIN CHAPRA M.E. MADRASSA

MANDIA

BARPETA

136: MD. SHAH KAMAL

HM

ISARAPARA KHANDAKARPARA M.E. MADRASSA

HOWLY

BARPETA

137: SEIKH FARID

G-IV

ISARAPARA KHANDAKARPARA M.E. MADRASSA

HOWLY

BARPETA

Page No.# 40/683

138: MAZIBAR RAHMAN

HM

D.H. NABABIKASH ME MADRASSA

HOWLY

BARPETA

139: SHIRAJUL HOQUE

AT

D.H. NABABIKASH ME MADRASSA

HOWLY BARPETA

140: JAHERUL ISLAM

AT

D.H. NABABIKASH ME MADRASSA

HOWLY BARPETA

141: MAZIBAR RAHMAN

ST

D.H. NABABIKASH ME MADRASSA

HOWLY BARPETA

142: ZAKIR HUSSAIN

HT

D.H. NABABIKASH ME MADRASSA

HOWLY BARPETA

143: ALEYA AHMED

A T

D.H. NABABIKASH ME MADRASSA

HOWLY BARPETA

144: FARHAD ALI

G-IV

D.H. NABABIKASH ME MADRASSA

HOWLY BARPETA

145: ABDUL GANI

AT

ADP GIRLS M.E. MADRASSA

BHAWANIPUR

BARPETA

146: AKAB ALI AHMED

AT

ADP GIRLS M.E. MADRASSA

BHAWANIPUR

BARPETA

Page No.# 41/683

147: ALI AZGAR

AT

ADP GIRLS M.E. MADRASSA

BHAWANIPUR

BARPETA

148: ABU MAIN KHANIZ ZAMAN

AT

ADP GIRLS M.E. MADRASSA

BHAWANIPUR

BARPETA

149: LOKMAN HAKIM

AT

ADP GIRLS M.E. MADRASSA

BHAWANIPUR

BARPETA

150: HEKMAT ALI

G-IV

ADP GIRLS M.E. MADRASSA

BHAWANIPUR

BARPETA

151: MD. HAFIZUR RAHMAN

ST

BATUWA M.E. MADRASSA

BAJALI

BARPETA

152: MD. NOJRUL ISLAM KHAN

AT

BATUWA M.E. MADRASSA

BAJALI

BARPETA

153: SAHERA KHATUN

HM

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

154: ABBAS UDDIN AHMED

AT

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

Page No.# 42/683

155: MD.BAHARUL ISLAM

AT

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

156: MAHIDUL ISLAM

ST

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

157: NURUL ISLAM KHAN

HT

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

158: SHAHNAZ SULTANA BEGUM

AT

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

159: MUTLEB ALI

G-IV

MODERN ME MADRASSA

KATHLIJHAR HOWLY

BARPETA

160: MD. JOGHUL HUSSAIN

HM

MILAN JYOTI M.E. MADRASSA

DABALIAPARA

BHAWANIPUR

BARPETA

161: JAHANARA KHATUN

AT

MILAN JYOTI M.E. MADRASSA

DABALIAPARA

BHAWANIPUR

BARPETA

Page No.# 43/683

162: MD. HANIF ALI SIKDAR

AT

MILAN JYOTI M.E. MADRASSA

DABALIAPARA

BHAWANIPUR

BARPETA

163: JAHANGIR ALAM

ST

MILAN JYOTI M.E. MADRASSA

DABALIAPARA

BHAWANIPUR

BARPETA

164: MD. MANIK CHAN

HT

MILAN JYOTI M.E. MADRASSA

DABALIAPARA

BHAWANIPUR

BARPETA

165: SHAHIDUL ISLAM

G-IV

MILAN JYOTI M.E. MADRASSA

DABALIAPARA

BHAWANIPUR

BARPETA

166: GURU CHARAN DAS

HM

BARPETA M.E. SCHOOL

MAINAMATA GOBARDHANA

BARPETA

167: KARUNA KANTA ROY

G-IV

BARPETA M.E. SCHOOL

MAINAMATA GOBARDHANA

BARPETA

168: SUDHIR CH. ROY

AT

BARPETA M.E. SCHOOL

MAINAMATA

Page No.# 44/683

GOBARDHANA

BARPETA

169: TIRTHA NATH BRAHMA

AT

BARPETA M.E. SCHOOL

MAINAMATA

GOBARDHANA

BARPETA

170: KUMUD CH. DAS

AT

BARPETA M.E. SCHOOL

MAINAMATA

GOBARDHANA

BARPETA

171: MINATI DAS

AT

BARPETA M.E. SCHOOL

MAINAMATA

GOBARDHANA

BARPETA

172: ANJU DAS

AT

AZARA KEOTPARA ME SCHOOL

AZARA

KAMRUP (M)

173: MOUSHUMI BEGUM

AT

AZARA KEOTPARA ME SCHOOL

AZARA

KAMRUP (M)

174: JAMINI KANTA BORO

HM

AKHAPHWR ME SCHOOL

BARIGAON

KHOIRABARI

UDALGURI

175: ATUL NARZARY

AT

AKHAPHWR ME SCHOOL

Page No.# 45/683

BARIGAON

KHOIRABARI

UDALGURI

176: KADAMI BASULATARY

LT

AKHAPHWR ME SCHOOL

BARIGAON

KHOIRABARI

UDALGURI

177: PRADIP DAIMARI

HT

AKHAPHWR ME SCHOOL

BARIGAON

KHOIRABARI

UDALGURI

178: LAGANU DAIMARY

G-IV

AKHAPHWR ME SCHOOL

BARIGAON

KHOIRABARI

UDALGURI

179: NURJAHAN BEGUM

AT

BIHPURIA ANCHALIK AHMEDAM ME MADRASSA

MARNOI

BIHPURIA

LAKHIMPUR

180: GITANJALI GOGOI

AT

BIHPURIA ANCHALIK AHMEDAM ME MADRASSA

MARNOI

BIHPURIA

LAKHIMPUR

181: MAJIBUR RAHMAN

HT

BIHPURIA ANCHALIK AHMEDAM ME MADRASSA

MARNOI

BIHPURIA

Page No.# 46/683

LAKHIMPUR

VERSUS

THE STATE OF ASSAM AND 6 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT.OF ASSAM

DISPUR

GUWAHATI -6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI -06.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-6.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI -19.

6:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GUWAHATI -19.

7:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL COUNCIL (BTC)

KOKRAJHAR

Page No.# 47/683

ASSAM.

------------

Advocate for : MR D DAS

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 6 ORS.

Linked Case : WP(C)/3414/2023

BHABESH CH MALI AND 3 ORS

S/O LATE GOLOK CH. MALI

VILL. AND P.O.- BAIHATA

DISTRICT- KAMRUP(R)

ASSAM

PIN- 781380.

2: MD. IAQUB HUSSAIN

S/O LATE IBRAHIM ALI

VILL. BARBHITHA

P.O.- JATRADIA

DIST- BARPETA

ASSAM

PIN- 781305.

3: HARMOHAN KALITA

S/O- LATE KASHIRAM KALITA

VILL- BIDYAPUR

NALBARI

WARD NO. 2

P.O. AND DIST.- NALBARI

ASSAM

PIN- 781335.

4: RATNA TALUKDAR

W/O PRANAY KR. DEKA

VILL DAKSHIN REHABARI

P.O. PUB REHABARI

Page No.# 48/683

DISTRICT BARPETA

ASSAM

PIN- 781329.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/117/2022

NAREN CHANDRA PEGU AND 105 ORS

S/O-SUKESHWAR PEGU

VILL- KANDULIJAN

P.O- KULAJAN

PS- SILAPATHAR

DIST-DHEMAJI(ASSAM)

PIN- 787110

KULAJAN M.E SCHOOL

2: KAMALA GOGOI

S/O-HEBI GOGOI

Page No.# 49/683

VILL- 2 NO. KARPHULANI PAM

P.O- BETANI PAM

P.S - SILAPATHAR

DIST-DHEMAJI(ASSAM) PIN-787059

KORPHULANISURUJMUHKI M.ESCHOOL

3: ABHINARAYAN SHARMA

S/O- LT- KRISHNA P. SHARMA

VILL- SILAPATHAR JUNAKINAGAR

P.O- SILAPATHAR

P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN- 787059

SAWAMI VIVIKANANDAM.E SCHOOL

4: DIMBESWAR GOGOI

S/O- BHULA GOGOI

VILL- SARUPAM JHANJI

P.O- BETANIPAM

P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN- 787059

SARUPAM GYANDEEP M.E SCHOOL

5: DILIP HAZARIKA

S/O - LT- BAP HAZARIKA

VILL- MODERGURI KALITAGAON

P.O- JAMUGURI PANCH ALI

P.S DHEMAJI

DIST- DHEMAJI (ASSAM) PIN- 787057

NO 3 SANTIPUR JANAJATI BORDER M.E SCHOOL

6: NAREN KALITA

S/O- LT- TITAI KALITA

VILL- MODERGURI KALITAGAON

P.O- JAMUGURI PANCH ALI

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM) PIN- 787057

Page No.# 50/683

MODER GURI M.E SCHOOL

7: TULAN BORUAH

S/O- TIRTHANATH BORUAH

VILL- HATIPARA BHAKAT KOIPATTA

P.O-LAKHI PATHAR

P.S -DHEMAJI

DIST-DHEMAJI (ASSAM) PIN- 787057

BHAKAT GAON SC M.E SCHOOL

8: BABITA PANGING

D/O- GUBINDA PANGING

VILL- MORUSITY P.O-LAKHIPATHAR

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM)

PIN- 787057

BALI CHAPORI M.E SCHOOL

9: RAJ KUMAR JOYSWAL

S/O- LT. DURGA PRASAD JOYSWAL

VILL- JORKATA BONGALI GAON

P.O- SISSIMUKH

P.S- MACHKHOWA

DIST- DHEMAJI (ASSAM) PIN- 787059

JORKATA PURBALI M.E SCHOOL

10: LINA GOGOI

D/O- DIMBESWAR GOGOI

VILL- TAKOBARI

P.O-SISSIBORGAON

P.S-SILAPATHAR

DIST- DHEMAJI (ASSAM)

PIN- 786110

SRIPANI JANAJATI M.E SCHOOL

11: GAYATRI CHUTIA HAZARIKA

W/O- DIGANTA HAZARIKA

VILL- SILALI MAJGAON P.O- JAMUGURIPAM

DIST- DHEMAJI (ASSAM) PIN- 787057

Page No.# 51/683

BASUDEV TINIALI M.E SCHOOL

12: DIGEN TAID

S/O- LACHING TAID

VILL- ADIKALIA

P.O-JAMUGURI P.S- DHEMAJI

DIST- DHEMAJI (ASSAM)

PIN - 787057

BALAMA ADIKALIA M.E SCHOOL

13: ASHINI MILI

S/O- BORAH MILI

VILL-MODERGURI MISSING P.O-JAMUGURI

P.S-DHEMAJI

DIST- DHEMAJI (ASSAM)

PIN - 787057

UTTAR DHEMAJI S/T M.E SCHOOL

14: BISNURAM NARAH

S/O- AICHAN NARAH

VILL- MAJULI KALIA

P.O- JAMUGURI

P.S- DHEMAJI DIST- DHEMAJI (ASSAM)

PIN - 787057

SAHBARI KALIA M.E SCHOOL

15: RANJAN KUMAR BHUYAN

S/O- SHANJOY BHUYAN

VILL- GARHMARA

P.O- SISSIBORGAON

P.S SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN-787057

ADAROSHA GIRLS ME SCHOOL

16: DIBYA DHAR BORAH

S/O- SASHIDAR BORAH

VILL- BHAJU JAL BHARI

P.O- BATGHARIA

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM)

Page No.# 52/683

PIN- 787057

BHAJU JAL BHARI M.E SCHOOL

17: MEMA LATA CHUTIA

D/O- BHUGENDRA CHUTIA

VILL- CHOWKHAMTING

P.O- SISSISBORGAON

P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM)

PIN - 787057

BARUWATI LACHIT M.E SCHOOL

18: PRANITA BHUYAN

D/O- JUGEN BHUYAN

VILL- CHOWKHAMTING

P.O-SISSISBORGAON

P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM)

PIN - 787057

CHOWKHAMTING M.E SCHOOL

19: HEMANTA MACHAHARY

S/O- ROBIN MACHARY

VILL- 4 NO. TEKJURI

P.O- BISNUPUR

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM) PIN-787057

NIRUPAMA HAGJER BODO M.E SCHOOL

20: KRISHNA KANTA BORUAH

S/O- JIBAN BORUAH

VILL- NO 3 TEKJURI

P.O- TEKJURI

P.S DHEMAJI

DIST- DHEMAJI (ASSAM) PIN-787057

TEKJURI MILONJYOTI M.E SCHOOL

21: JURI DIHINGIA

W/O- BHUBAN DIHINGIA

Page No.# 53/683

VILL- GUTUNG NAPAM

P.O- GUTUNG

P.S- DHEMAJI

DIST-DHEMAJI (ASSAM) PIN- 787057

JATAR KATIA JANAJATI M.E SCHOOL

22: NAREN PAMEY

S/O- USURAM PAMEY

VILL- AKAJAN

P.O- AKAJAN

P.S-SILAPATHAR

P.S DHEMAJI

DIST- DHEMAJI (ASSAM) PIN-787057

UPPER ASSAM TRIBAL M.E SCHOOL

23: AMIO KUMAR KEOT

S/O- PARDESHI KEOT

P.O- BISNUPURI BAMUNI GAON

P.O- BISNUPUR

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM) PIN-787057

UTTAR DHEMAJI S/C M.E SCHOOL

24: MAHANTA TAYE

S/O- PADMA PHUKAN TAYE

VILL- LAIPULIA

P.O- JAMUGURI

P.S- DHEMAJI

DIST- DHEMAJI (ASSAM)

BALESWARY TRIBAL M.E SCHOOL

25: SITARAM UPADHYAYA

S/O- LAKHI PRASAD UPADHYAYA

VILL- SANTIPUR TANGANAPARA

P.O- JAMUGURI

SANTIPUR SANKARDEV M.E. SCHOOL

26: ANIL KAPTAK

S/O-BIRINCHI KAPTAK

VILL- RAICHAPORI BOLOMA

P.O- JAMUGURI PANCHALI

P.S- DHEMAJI

Page No.# 54/683

RAICHAPARI GIRLS M.E. SCHOOL

27: NANDITA KALITA

W/O- LILARAM DUTTA

VILL- 2-NO NOGAON

P.O.-MORIDHAL

P.S. DHEMAJI (ASSAM)

MORIDHAL COLLEGIATE M.E.SCHOOL

28: NILIMA PHUKAN

W/O- HIREN GOGOI

VILL- RAITING

DIST- DHEMAJI (ASSAM)

LAKHIPUR JANAJATI M.E. SCHOOL

29: LOKNATH UPADHYAY

S/O- INDRALAL UPADHAY

VILL- SHYAMJULI

P.O- DIMOW

DIST- DHEMAJI (ASSAM)

ARYA BHATTA M.E. SCHOOL

30: BHABEN BASUMATARY

S/O- LT- UPEN BASUMATARY

VILL- NO 2 BIJOYPUR

P.O- DEKAPAM

PS.- SIMENCHAPORI

DIST- DHEMAJI (ASSAM)

DEKAPAM BODO M.E. SCHOOL

31: DOM BAHADUR RAI

S/O- LT- TIKARAJ RAI

VILL- CHIMENMUKH

P.O- CHIMENMUKH

DIST- DHEMAJI (ASSAM)

GYANDEEP M.E SCHOOL

32: MINAKSHI KAMAN

D/O- LT. BAGASON KAMAN

VILL- NAMKIR

P.O- DEKAPAM

DIST- DHEMAJI (ASSAM)

Page No.# 55/683

DEKAPAM TRIBAL GIRLS M.E. SCHOOL

33: RANJIT KHANAL

S/O- LATE NARAYAN KHANAL

VILL- NO 2 MAJARBARI

P.O- BHAGAWAN

P.S- CHIMENMUKH

DIST- DHEMAJI (ASSAM)

BRAHMAPUR M.E. SCHOOL

34: DIPANJALI HAZARIKA

D/O- RABINATH HAZARIKA

VILL- BARUAH ALI

P.O- SIMENCHAPORI

DIST- DHEMAJI (ASSAM)

HEMCHANDRA BARUAH M.E. SCHOOL

35: RAJ KUMARI BHUYAN

D/O- SADANANDA BHUYAN

VILL- GARAMARA

P.O- SISSIBORGAON

DIST- DHEMAJI (ASSAM)

HATULA CHUK M.E. SCHOOL

36: TEMPU BASUMATARY

S/O-TITAM BASUMATARY

VILL- NO 2 NAWKATA

P.O-DEKAPAM

DIST- DHEMAJI (ASSAM)

G.S. BODO M.E. SCHOOL

37: MADHAB CHINTEY

S/O - GORIA CHINTEY

VILL- BONGALMARI

P.O.- MATIKHULA

P.S.- DHEMAJI

DIST- DHEMAJI (ASSAM)

PIN. -787057

BONGALMARI JANAJATI M.E. SCHOOL

Page No.# 56/683

38: TILAK BAHADUR CHETRY

S/O- BAL BAHADUR CETRY

VILL- AMGURI NEPALI GAON

P.O.-BATUAMUKH

P.S. -SILAPATHAR

AMGURI CHARIALI TRIBAL M.E. SCHOOL

39: PANIRAM KARDONG

S/O- NAREN KARDONG

VILL- GERGERI

P.O. RANGKOP BULAKATA

GERGERI M.E. SCHOOL

40: BHUPEN NGATE

S/O. DANDESWAR NGATE

VILL- BATUAMUKH

P.O- MATIKHULA

BELTAI MIRI M.E. SCHOOL

41: BIROKANTA KARDONG

S/O- NAKUL KARDONG

VILL.- BAULIMIRI

P.O.-BAULI

KARPUNPULI M.E. SCHOOL

42: KULA PRASAD DOLEY

S/O- AMAL DOLEY

VILL.- BORLUNG

P.O.- BORLUNG

DIST- DHEMAJI (ASSAM)

KHAJUA JANAJATI M.E. SCHOOL

43: BIJU KANTA DOLEY

S/O- MOHENDRA DOLEY

VILL- KARDONGCHUK

DIST- DHEMAJI (ASSAM)

KARDONGCHUK RUWAD M.E. SCHOOL

44: JAI CHANDRA PEGU

S/O- MUKUTA PEGU

VILL- NAMONI BALI

P.O- JONKARENG

DIST- DHEMAJI (ASSAM)

KARPUNG PULI M.E. SCHOOL

45: SURJYA KANTA PEGU

Page No.# 57/683

S/O- RAJEN PEGU

VILL- ARI MARA

P.O- JONAI

DIST- DHEMAJI (ASSAM)

ARIMARA TRIBEL M.E. SCHOOL

46: JOGDIRAM DOLEY

S/O- PADUM DOLEY

VILL. - NO-3 RAYENG

P.O- JONAI

DIST- DHEMAJI (ASSAM)

RAYENG UTTAR PURBANCHAL M.E. SCHOOL

47: HEM BAHADUR CHETRY

S/O- RUDRA BAHADUR CHETRY

VILL.- 3 NO MURKONG SELEK

P.O/P.S. -JONAI

DIST- DHEMAJI (ASSAM)

SUNYODOY M.E. SCHOOL

48: DEBANANDA MODI

S/O- BEDESWAR MODI

VILL- REGBI

P.O- RATONPUR

DIST- DHEMAJI (ASSAM)

REGBI M.E. SCHOOL

49: SOCHI KT PEGU

S/O- LALIRAM PEGU

VILL. - 2 NO MILONPUR

P.O. GALIBORBALI

2 NO MILONPUR DEPI BITLAM M.E. SCHOOL

50: JOY PRAKASH YADAV

S/O- SUDHARCHON YADAV

VILL- BERACHAPORI

P.O- JONAI

DIST- DHEMAJI(ASSAM)

SWAHID KANAKLATA GIRLS M.E.SCHOOL

51: PRAMUD PAO

S/O- GANESH PAO

VILL- MAHMORA

P.O- JONAI

DIST- DHEMAJI(ASSAM)

SEDIMELO M.E. SCHOOL

Page No.# 58/683

52: JOTIN DOLEY

S/O- UKUMSING DOLEY

VILL- BIGARUWAD

P.O- JUNEKARENG

DIST- DHEMAJI (ASSAM)

SIGA GIRLS M.E. SCHOOL

53: HARESWAR SONOWAL

S/O- PRAFULLA SONOWAL

VILL- UDOIPUR

P.O- DEKAPAM

DIST- DHEMAJI (ASSAM)

UDOIPUR NAHARONI M.E. SCHOOL

54: BIRASON KULI

S/O- KAGEN KULI

VILL- PUNOI

P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM)

PIN- 787110

P.O- PIPOLGURI

CHIPAHIJAN MISHING M.E. SCHOOL

55: NIRANJAN JIMEY

S/O- MANEJAR JIMEY

VILL- JORI GURI

P.O- AKAJAN

P.S- SILAPATHAR

PIN.-787059

DIST- DHEMAJI(ASSAM)

JORIGURI M.E. SCHOOL

56: TILESWAR BHUYAN

S/O- KHUDASWAR BHUYAN

P.O- SISSIBORGAON

VILL- CHAKAMARA

CHAKAMARA KAIBATTA M.E. SCHOOL

57: KAMAL GUIDE

S/O- DHARAM BAHADUR GUIDE

P.O- SISSIMUKH

VILL- JORKATA BONGALI

DURPATI MUKH M.E. SCHOOL

58: RUBI CHUTIA

D/O HEMA KT. CHUTIA

VILL- GORMORA

Page No.# 59/683

P.S.- SILAPATHAR

DHUNAGURI TRIBAL M.E. SCHOOL

59: SABITRA DEVI

D/O- KARANANDA SARMA

VILL- DAKHINSOCIATY

P.O- SILAPATHAR

P.S-SILAPATHAR

AYENGIA CHARIALI M.E. SCHOOL

60: AJAMIL REGON

S/O- BHARMA REGON

VILL- KEBARANGO

P.O- MECHAKI TONGANI

KARJUN BORUH PEGU M.E. SCHOOL

61: ABESH SHRIBASTAVA

S/O- DHARMALAL SHRIBASTAVA

RATNESWAR PERMEY M.E. SCHOOL

62: TUTUMONI BORUAH

D/O- POBITRA BORUAH

GYAN SHIKHA JANAJATI M.E. SCHOOL

63: SAKUNTALA DOLEY

D/O-MILAI DOLEY

VILL. ADUT KHURACHUK

P.O-KHURACHUK

DIST- DHEMAJI

ADUT TENGAGORAH M.E.SCHOOL

64: BHAKTA BAHADUR CHETRY

S/O- GOBINDO BAHADUR

VILL- LOKHIPUR

P.O- TELAM

DIST- DHEMAJI (ASSAM)

LAKHIPUR M.E.SCHOOL

65: GUNAMOTI MISHONG

D/O- MANU MISHONG

VILL- JONBAR

DIST- DHEMAJI(ASSAM)

RAJAKHANA SONITPUR DONYI POLO M.E. SCHOOL

66: PRADIP KUMAR CHETRY

S/O- KARNA BAHADUR CHETRY

Page No.# 60/683

VILL-NO.3 RAYANGB ALIJAN

P.O- JONAI

DIST- DHEMAJI (ASSAM)

RAYANG MILON JYOTI M.E.S

67: MADAV SARMA

S/O- HARI PRASAD SARMA

VILL- RAMPUR

P.O- SILAPATHAR

P.S- SILAPATHAR

DIST- DHEMAJI (ASSAM) PIN- 787059

LAKHIPUR JANAJATI GIRLS M.E SCHOOL

68: LAKHINATH GOGOI

S/O - SUKHEN GOGOI

VILL. - SRIPANI AHOM GAON

P.O. - J.K. CHARIALI P.S. - SILAPATHAR

DIST. - DHEMAJI(ASSAM) PIN. - 786110

JOYMOTI GIRLS M.E.S.

69: BITUL DAWARAH

S/O - UPEN DOWARAH

VILL. - NILAKH NAGAON P.O. - PALENGI PANCHALI

P.S. - SILAPATHAR

DIST. - DHEMAJI (ASSAM) PIN. - 786110

NAVAJYOTI M.E.SCHOOL

70: SURAJIT BORUAH

S/O - TEPURAM BORUAH

VILL. - ROMYAPUR P.O. - ROMYAPUR

P.S. - DHEMAJI DIST. - DHEMAJI (ASSAM)

SANTIPUR M.E.SCHOOL

71: NILIMA HANDIQUI

D/O -MUHIRAM HANDIQUI

VILL. - 1 NO KHALIHAMARI

P.O - MAJ KHUA

BLOCK JANAJATI M.E. SCHOOL

72: PABITRA NARAH

S/O - KALIRAM NARAH

VILL. - PHATIHA

P.O. - KAITONG

PHATIHA BAM JANAJATI M.E.SCHOOL

73: NIJARA PANGING

S/O - LAKHESWAR PANGING

P.O. - BENGENAGARA

Page No.# 61/683

NAHARANI M.E. SCHOOL

74: ABIRAM KULI

S/O - NAMEDHAR KULI

P.S. SILAPATHAR

P.O. - KULAJAN

VILL. - BORSELEK

BHANGIDIA M.E. SCHOOL

75: CHAPNA PEGU

D/O - LILAMBOR PEGU

P.O. - NAMGHARIA

P.S - SILAPATHAR

NAMGHARIA M.E.SCHOOL

76: PRADIP PEGU

S/O - ABDUL PEGU

VILL. -MUKTIAR

P.O. - MUKTIAR

P.S. - SILAPATHAR

MUKTIAR KAROBARI M.E. SCHOOL

77: BHUGESWAR PAIT

S/O -TENUR PAIT

VILL. - PANBARI

P.O. MUKTIAR

P.S. - SILAPATHAR

SILAPATHAR TOWN M.E.SCHOOL

78: RAM PRASAD SARAHIYA

S/O -RAMLAL SARAHIYA

P.O. AKAJAN

P.S. SILAPATHAR

BUKAJAN TRIBAL M.E.SCHOOL

79: MAMTAJ JIMEY

S/O - KARHI NATH JIMEY

VILL. - SUMUNIA

P.O. - BURISHUTI

JADU DOLEY M.E.SCHOOL

80: RUPESWAR BORUAH

S/O -HARESWAR BORUAH

P.O. - BORASIRA

VILL. -GOTONG KANIBIL

TRIBENI M.E.SCHOOL

Page No.# 62/683

81: KHAGESWAR MISONG

S/O - RUDRESWAR MISONG

P.O. - SISSIMUKH

VILL. - GERJAI

BRAHMAPUTRA JANAJATI M.E. SCHOOL

82: CHATRA KUMAR DOLEY

S/O - THANURAM DOLEY

P.O. - KULAJAN

P.S. - SILAPATHAR

DR.B.R.AMBEDKAR M.E. SCHOOL

83: JAWAHARLAL DOLEY

S/O - ATER DOLEY

P.O. - SISSIMUKH

VILL. - GERJAI

NAMDANG JANAJATI M.E. SCHOOL

84: SUMITRA MILI

D/O - GOPINATH MILI

VILL. - JONU NAHARBARI

P.O. - NALBARI

DIST. - DHEMAJI (ASSAM)

UPPER KHURA CHUK GIRLS M.E.SCHOOL

85: NAGAR BASHI BHUYAN

S/O -MADHAB BHUYAN

VILL. -2 NO MOHARANIPUR

P.O. - SILABALI

P.S. - SILAPATHAR

DIST. - DHEMAJI

PIN. - 787059

ISWAR SANDRA BIDYASAGAR M.E. SCHOOL

86: SUNUMONI GOGOI

D/O- AMBURAM GOGOI

VILL. - BORDALAPA

P.O. - KACHARI PATHAR

DIST. - DHEMAJI (ASSAM)

BORDHEKERA M.E.SCHOOL

87: SIVA KONWAR

S/O- LT. MONI KONWAR

VILL. - BORDALAPA

P.O. - KACHARI PATHAR

DIST. -DHEMAJI (ASSAM)

BAPUJI M.E.SCHOOL

Page No.# 63/683

88: DURGA PRASAD NEWAR

S/O- KULMAN NEWAR

VILL. - JOYRAMPUR

P.O. - JOYRAMPUR

DIST- DHEMAJII

PIN. - 787026

BORBILA M.E. SCHOOL

89: PULAK JYOTI HAZARIKA

S/O- MANIK HAZARIKA

VILL. - MORAL GAON

P.O. - BORDOLONI

P.S. - GOGAMUKH

DIST. -DHEMAJI

PIN. - 787026

BALI CHAPORI M.E. SCHOOL

90: SANJAY DEORI

S/O - RAJARAM DEORI

VILL. - BAMCHENIA

P.O. - KODOM GURI

P.S. - GUGAMUKH

BAMCHENIA JANAJATI M.E.SCHOOL

91: NAVA DOLEY

S/O- KEIKO DOLEY

VILL. - ADUT KHURACHUK

P.O. KHURACHUK

RAJIV GANDI GIRLS M.E. SCHOOL

92: RINGKU MONI PEGU

D/O - BIREN PEGU

P.O- MINGMANG

DIST- DHEMAJI (ASSAM)

RUPAHI GARPARA JANAJATI M.E. SCHOOL

93: DIBYAJYOTI BORUAH

S/O - MULARAM BORUAH

VILL. PARBOTI PUR

P.O. - MINGMANG

DIST. - DHEMAJI (ASSAM)

CHABILAL RAJBANGSHI M.E.SCHOOL

94: RUMI PEGU

VILL. CHELAJAN

P.O. - GOGAMUKH

DIST. -DHEMAJI(ASSAM)

NA-PAM BERBHANGA JANJATI M.E.SCHOOL

Page No.# 64/683

95: NALINI BORO

D/O- SUNIRAM BORO

VILL. - KOWPATANI

P.O. - KOWPATANI

BAGIRAM PANINGING MIX M.E. SCHOOL

96: SANJIB MEDOK

S/O - KANTA MEDOK

VILL. - KACHUTALI

P.O. - UKHAMATI

DIST. - DHEMAJI (ASSAM)

BOGIRAM PANGING M.E. SCHOOL

97: KINGKANG BASUMATARY

S/O - ANANDARAM BASUMATARY

VILL. - KADAMTOLA

P.O. -NALBARI KOCHARI

DIST. DHEMAJI (ASSAM)

SANAPUR BODO M.E.SCHOOL

98: HINGHAJIT KALITA

S/O- PRIYARAM KALITA

P.O- J.K. CHARIALI

P.S-SILAPATHAR

DIST- DHEMAJI (ASSAM)

BALIJAN ASHOK M.E. SCHOOL

99: RANJU KUMAR PEGU

S/O- HUKUMSHING PEGU

VILL- NAOHOR BIJULI

P.O- JONKARENG

DIST- DHEMAJI(ASSAM)

NAHAR BURISUTI RUWAD M.E. SCHOOL

100: JILADHAR PATHORI

S/O- JUGEN PATHORI

VILL- CHRAKHOWA

P.O-GALIBORBALI

DIST- DHEMAJI (ASSAM)

KULAJAN BORDER M.E. SCHOOL

Page No.# 65/683

101: SHUNUWAL DOLEY

S/O- MALIA DOLEY

VILL- NEPALI BOSTI

P.O- JONAI

DIST- DHEMAJI(ASSAM)

MADHYA LAKHIPUR KARSANG M.E. SCHOOL

102: BIJOY LALUNG

S/O-TANGKESWAR LALUNG

VILL- JOYMAGURI

P.O- JONAI

DIST- DHEMAJI (ASSAM)

JOYMAGURI GIRLS M.E. SCHOOL

103: ANIL BASUMATARY

S/O- SIMENDRA BASUMATARY

DIST- DHEMAJI (ASSAM)

T.B. BODO M.E. SCHOOL

104: DIPTI DUTTA

D/O- TELASWAR DUTTA

VILL- PADMAPUR

P.O LAKHIPATHAR

DIST- DHEMAJI (ASSAM)

LAKHIPATHAR GIRLS M.E. SCHOOL

105: DIPAMONI GOGOI

D/O- BOGADHAR GOGOI

VILL- NARAYANPURIYA

P.O- SUBAHI

DIST- DHEMAJI (ASSAM)

NAVAJYOTI M.E. SCHOOL

106: GUNESWAR PAIT

S/O- BASANTA PAIT

VILL- TONGANI MACHGOAN

DIST- DHEMAJI (ASSAM)

TONGANI MISHING M.E. SCHOOL

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

Page No.# 66/683

DISPUR

GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION(ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. S SAHU

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/3481/2018

AJIT BORAH AND 47 ORS.

S/O- LT ANANDA BORAH

R/O- VILL- CHARAIMORIA

P.S. BOGINADI

PO- LAKHIMPUR

DIST- LAKHIMPUR

ASSAM

PIN-787032

2: BHADRA GOGOI

S/O- SRI SARUKON GOGOI

R/O- POHUMARA KHAGARI

PO- POHUMAR

DIST- LAKHIMPUR

PIN- 787031

3: PROVAT SARMAH

S/O- SRI NITYA NANDA SARMAH

R/O- VILL- SIRAJULI MAZ GAON

P.S. BOGINADI

PO- LAKHIMPUR

DIST- LAKHIMPUR

Page No.# 67/683

ASSAM

PIN-787032

4: REBA SAIKIA

S/O- SRIDHAR SAIKIA

R/O- VILL- SANTIPUR

PS- LALUK

PO-PHULBARI BOKANODI

DIST- LAKHIMPUR

ASSAM

PIN-787023

5: RAJIB BURAGOHAIN

S/O- SRI PHANI BURAGOHAIN

R/O- VILL- LOTHOW NO-1

PS- LAKHIMPUR

PO- NOWBOICHA

DIST- LAKHIMPUR

ASSAM

PIN-787023

6: NIRANJAN MONDAL

S/O- LT PROBHAT BANDHU MONDAL

R/O- VILL- SOLMORIA

PS- LALUK

PO- LALUK

DIST- LAKHIMPUR

ASSAM

PIN-787023

7: SMTI. NOMITA TAYE

D/O- PROFULLA TTAYE

R/O- VILL- BAMUNDOLONI

PS- NORTH LAKHIMPUR

PO- POHUMARA

DIST- LAKHIMPUR

ASSAM

PIN-787031

8: SMTI. AMBIKA DEVI

D/O- SRI LAL BAHADUR CHETRY

R/O- VILL- GOPALPUR

PS- LALUK

PO- SAGORPUR

DIST- LAKHIMPUR

ASSAM

PIN-787023

Page No.# 68/683

9: SMTI. BINA BORAH

D/O- SRI JENURAM BORAH

R/O- VILL- KATHAL PUKHURI

PS- LALUK

PO- SINGARA

DIST- LAKHIMPUR

ASSAM

PIN-787023

10: SMTI. PHULA BHUYAN

D/O- SRI NOMAL BHUYAN

R//O- VILL- NO-2

DHEMAGARAH

PS- LALUK

PO- SAGARPUR

DIST- LAKHIMPUR

ASSAM

PIN-787023

11: PROMOD PAWE

S/O- SRI LABADHAR PAWE

R/O- VILL- UJANI POHUMARA

PS- NORTH LAKHIMPUR

PO- POHUMARA

DIST- LAKHIMPUR

ASSAM

PIN-787031

12: SMTI. RANJITA PAYENG

D/O- SRI PHULESWAR PAYENG

R/O- VILL- PUTABIL GAON

PS- NORTH LAKHIMPUR

PO- BORGOYA KHAGORI

DISTT- LAKHIMPUR

ASSAM

PIN-787052

13: GHANA KT. BORI

S/O- SRI DULIRAM BORI

R/O- VILL- BAMUNDOLONI

PS- NORTH LAKHIMPUR

PO- POHUMARA

DIST- LAKHIMPUR

ASSAM

PIN-787031

14: JIBAN MORANG

S/O- SRI GUPI NATH MORANG

Page No.# 69/683

R/O- VILL- UJANI POHUMARA

PS- NORTH LAKHIMPUR

PO- POHUMARA

DIST- LAKHIMPUR

ASSAM

PIN-787031

15: AYESHA KHATUN

D/O- MD. ABDUL MUTALIB

R/O- VILL- BALITIKA

PS- LALUK

PO- KALAKHOWA

DIST- LAKHIMPUR

ASSAM

PIN-787023

16: MD. MOHIBUL HUSSAIN

S/O- LT NUR MAHMUD

R/O- VILL- DHARMAPUR NO-3

PS- LALUK

PO- DHARMAPUR

DIST- LAKHIMPUR

ASSAM

PIN-784160

17: ELIZA BEGUM

D/O- MD. IMAN ALI

R/O- VILL- BALITIKA

PS- LALUK

PO- KALAKHOWA

DIST- LAKHIMPUR

ASSAM

PIN-787023

18: SMTI. SURABHI NATH

D/O- LT RAJENDRA NATH

R/O- VILL- NO-2 KHALIHAMARI

P.S. NORTH LAKHIMPUR

PO- BORGOYAN KHAGORI

DIST- LAKHIMPUR

ASSAM

PIN-787023

19: LAKHYAPATI NATH

S/O- BISWA NATH

R/O- VILL- ROHALI

PS- NORTH LAKHIMPUR

Page No.# 70/683

PO- BONGALCHUK

DIST- LAKHIMPUR

ASSAM

PIN-787023

20: NABIN NATH

S/O- SRI KHAGEN NATH

R/O- VILL- GOSANIBARI

PS- NORTH LAKHIMPUR

PO- BONGALCHUK

DIST- LAKHIMPUR

ASSAM

PIN-787023

21: UMESWAR MILI

S/O- LT SONARAM MILI

R./O- VILL- PATRICHUK

PS- GHILAMARA

PO- PATRICHUK

DIST- LAKHIMPUR

ASSAM

PIN-787055

22: BASANTA PEGU

S/O- SRI ABHIRAM PEGU

R/O- VILL- LOHITI CHENGAMARI GAON

PS- PANIGAON

PO- KUHIYABARI

DIST- LAKHIMPUR

ASSAM

PIN-787052

23: MADHURI DOLEY

W/O- SRI GANDHIRAM DOLEY

R/O- VILL- PAKANIA

PS- NORTH LAKHIMPUR

PO- SALMORA

DIST- LAKHIMPUR

ASSAM

PIN-787052

24: BIJOYA BORUAH

D/O- LT BHIMESWAR BORUAH

R/O- VILL- LOTHOW NO-1

PS- LAKHIMPUR

PO- NOWBOICHA

DISTT- LAKHIMPUR

Page No.# 71/683

ASSAM

PIN-787023

25: MINARAM HAZARIKA

S/O- SRI BHUPEN HAZARIKA

R/O- VILL- BILOTIA

PS- NORTH LAKHIMPUR

PO- NOWBOICHA

DISTT- LAKHIMPUR

ASSAM

PIN-787023

26: SMTI. KALPANA PEGU

D/O- LT LANKESWAR PEGU

R/O- VILL- URIAMGURI AKEN

PS- BOGINADI

PO- PATHALIPAM

DIST- LAKHIMPUR

ASSAM

PIN- 787056

27: RITU GOGOI DAS

D/O- SRI NAREN DAS

R/O- VILL- NO-1 DAMATI SONAPUR

PS- BOGINADI

PO- PATHALIPAM

DIST- LAKHIMPUR

ASSAM

PIN-787056

28: SOMESWAR NEOG

S/O-LT TILAK NEOG

R/O- VILL- KHALITHAMARI

P.S. NORTH LAKHIMPUR

PO- NOWBOICHA

DIST- LAKHIMPUR

ASSAM

PIN-787028

29: REKHA PUDDER

W/O- SRI BIKASH BISWAS

R/O- VILL- DIGHPUHKURI

PS- LALUK

PO- SINGARA

DIST- LAKHIMPUR

Page No.# 72/683

ASSAM

PIN-787023

30: RANJIT DADHARA

S/O- LABHESWAR DADHARA

R/O- VILL- SRIMANTAPUR

PS- BOGINADI

PO- PATHALIPAM

DIST- LAKHIMPUR

ASSAM

PIN-787056

31: JUGGESH CH. DOLEY

S/O- DINONATH DOLEY

R/O- VILL- PATRICHUK

P.S. GHILAMARA

PO- PATRICHUK

DIST- LAKHIMPUR

ASSAM

PIN-787055

32: SMTI. RITAMONI PEGU

D/O- LT UKIRAM PEGU

R/O- VILL- BAGHMORA

PS- GHILAMARA

PO- BORKHAMUCH

DIST- LAKHIMPUR

ASSAM

PIN-787055

33: SMTI. BINITA PAYENG

D/O- BIRESWAR PAYENG

R/O- VILL- BANCHIRAM CHUK

P.S. GHILAMARA

PO- MORNOI BEBEJIA

DIST- LAKHIMPUR

ASSAM

PIN-787055

34: SALIM DOLEY

S/O- DHANIRAM DOLEY

R/O- VILL- LAMUCHUK SARIYANI

PS- GHILAMARA

PO- BILMUKH

DIST- LAKHIMPUR

ASSAM

Page No.# 73/683

PIN-787053

35: UPANANDA PATIR

S/O- NABIRAM PATIR

R/O- VILL- LAMUCHUK SARIYANI

PS- GHILAMARA

PO- BILMUKH

DIST- LAKHIMPUR

ASSAM

PIN-787053

36: SMTI. ANJUMONI CHUTIA

W/O- SRI LAKHINATH SONOWAL

R/O- VILL- SONARI CHAPARI MILAN NAGAR

PS- DHAKUAKHANA

PO- KEKURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

37: SMTI MANJU CHUTIA

W/O- LT KUMUD BORUAH

R/O- VILL- NAVA KATHOR BARI

P.S. DHAKUAKHANA

PO- DHAKUAKHANA

DIST- LAKHIMPUR

ASSAM

PIN-787055

38: SMTI RUPA MILI

D/O- LT HAREN MILI

R/O- VILL- AMARAGURI

P.S. DHAKUAKHANA

PO- OGURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

39: SMTI. MEENA TAID

D/O- LT MAHENDRA TAID

R/O- VILL-- DURPORI

P.S. DHAKUAKHANA

PO- JORKATA

DIST- LAKHIMPUR

ASSAM

PIN-787058

40: CHANDRA KT. SONOWAL

Page No.# 74/683

R/O- VILL- BALIJAN KACHARI

P.S. DHAKUAKHANA

P.O. KEKURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

41: MANUJ KR DAS

S/O- LT MAHADEV DAS

R/O- VILL- BALAHI

P.S. GHILAMARA

PO- GHILAMARA

DIST- LAKHIMPUR

ASSAM

PIN-787053

42: NRIPEN KHANIKAR

S/O- LT PADMESWAR KHANIKAR

R/O- VILL- KEKURI

P.S. DHAKUAKHANA

P.O. KEKKURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

43: RAJAT KHANIKAR

S/O- LT BINDA KHANIKAR

R/O- VILL- KEKURI

PS- DHAKUAKHANA

P.O. KEKURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

44: PRASANNA CHUTIA

S/O- LT PHULARAM CHUTIA

R/O- VILL- CHARIKARIA

P.S. DHAKUAKHANA

PO- KEKURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

45: SMTI. ANITA BORAH

D/O- LT DHANIRAM BORAH

R/O- VILL- CHAMPARA GHAT

P.S. GHILAMARA

Page No.# 75/683

PO- MORNOI BEBEJIA

DIST- LAKHIMPUR

ASSAM

PIN-787055

46: PARASHMONI CHUTIA

S/O- MULARAM CHUTIA

R/O- VILL- NAGPUR

P.S. GHILAMARA

PO- PATRICHUK

DIST- LAKHIMPUR

ASSAM

PIN-787055

47: ANIL SUTRADHAR

S/O- KAMESWAR SUTRADHAR

R/O- VILL- PHUSKARAMUKH

P.S. GHILAMARA

PO- PATRICHUK

DIST- LAKHIMPUR

ASSAM

PIN-787055

48: SMTI. BISHNUMAI SAIKIA

D/O- LT PHNIDHAR SAIKIA

R/O- VILL- CHARIKARIA

P.S. DHAKUAKHANA

PO- KEKURI

DIST- LAKHIMPUR

ASSAM

PIN-787055

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE COMMISSIONERR AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

ASSAM

DISPUR

GHY-6

3:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

Page No.# 76/683

ASSAM

DISPUR

GHY-6

4:THE SECRETARY

LEGISLATIVE DEPTT.

ASSAM

DISPUR

GHY-6

5:THE DIRECTOR

DIRECTORATE OF ELEMENTARY EDUCATION

KAHILIPARA

GHY-19

ASSAM

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

LAKHIMPUR

DIST- LAKHIMPUR

ASSAM

------------

Advocate for : MR. K R PATGIRI

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/7955/2017

DWARKA M.E. SCHOOL and 42 ORS.

ESTD.- 27.01.1994

EDUCATION BLOCK BALIJANA

REP. BY ITS HEAD MASTER NAMELY

PRANAB KR. BARMAN

VILL. and P.O. DWARKA

DIST. GOALPARA

ASSAM

PIN-783120.

2: K.C. BARMAN MEMORIAL M.E. SCHOOL

ESTD.- 11-12-1992

EDN. BLOCK- LAKHIMPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

SUKCHARAN BARMAN

S/O. AHAGEN CHANDRA BARMAN

VILL. ANDURBER

P.O. DHUMERGHAT

Page No.# 77/683

DIST. GOALPARA

ASSAM

PIN 783330.

3: VIDYAPITH M.E. MADRASSA

ESTD. 01-01-1996

EDN. BLOCK BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY

ABDUR ROSHID MIAH

S/O. LT. SURMAN ALI

VILL. JOYPUR BAZAR

DIST. GOALPARA

ASSAM

PIN 783129.

4: RAMHARICHAR SONERCHALA ME SCHOOL

ESTD. 25-01-1986

ETD. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY ABDUL BATEN

S/O. ABDUL HOQUE

VILL. BNOLONGA MAJERPARA

P.O. JOYPUR BAZAR

DIST. GOALPARA

ASSAM

PIN-783101.

5: KONGKAIR PAR M.E. MADRASSA

ESTD. 01-05-1985

EDN. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY

ROFIQUL ISLAM

S/O. LT. UKUM UDDIN

VILL. PUB KONG KAIR PAR

P.O. MARKULA

DIST. GOALPARA

ASSAM

PIN-783120.

6: NOLONGA MAJERPAR NABAJYOTI M.E. MADRASSA

ESTD. 01-014-1991

EDN. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY

SHAH ALOM

S/O. LT. AJIJUR RAHMAN

Page No.# 78/683

VILL. NOLONGA MAJERPAR

P.O. SIMLABARI

DIST. GOALPARA

ASSAM

PIN-783101.

7: AMBARI GIRLS' M.E. MADRASSA

ESTD. 01-01-1992

EDN. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MISTRESS NAMELY

NAZMA KHATUN

D/O. LT. ROMZAN ALI

VILL. AMBARI

P.O. BALARBHITA

DIST. GOALPARA

ASSAM

PIN-783129.

8: PAKHRITARI M.E. MADRASSA

ESTD. 02-02-1997

EDN. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY

MOKAM UDDIN AHMED

VILL. PAKHRITARI

P.O. BASHBARI

DIST. GOALPARA

ASSAM

PIN-783129.

9: BORPUKHURIPARA M.E. MADRASSA

ESTD. 12-02-1995

EDN. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY

AMIR HAMZA

S/O. MOKSED ALI

VILL. AMBARI

P.O. AMBARI BAZAR

DIST. GOALPARA

ASSAM

PIN-783129.

10: KOIMARI MARKULA M.E. MADRASSA

ESTD. 01-01-1987

EDN. BLOCK- BALIJANA

Page No.# 79/683

REPRESENTED BY ITS HEAD MASTER NAMELY AYNAL HOQUE

S/O. LT. ABDUL AUAL

VILL. BATABARI

P.O. MARKULA

DIST. GOALPARA

ASSAM

PIN-783120.

11: NOLONGA RESERVE M.E. MADRASSA

ESTD.- 01-01-1999

EDN. BLOCK- BALIJANA

REPRESENTED BY ITS HEAD MASTER NAMELY

SAIFUL ISLAM

S/O. EUNUS ALI

VILLAGE- DEWDHUTURI PANIKHETI

P.O. RAMHORICHAR

DIST. GOALPARA

ASSAM. PIN- 783101.

12: PAHARSINGPARA M.E. MADRASSA

ESTD.- 01-01-2001

EDN. BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

SAIDUR RAHMAN

S/O. LATE MOTIOR RAHMAN

VILL. PAHARSINGPARA

P.O. DUBAPARA

DIST. GOALPARA

ASSAM

PIN- 783101

13: NABAGATHITA RAKHYASINI M.E. SCHOOL

ESTD.- 01-01-1989

EDN. BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

ABDUL HAMID

S/O. LATE BAHADUR ALI

VILL. DAKAIDOL

P.O. DUBAPARA

DIST. GOALPARA

ASSAM

PIN- 783101.

14: PAKHIURA DAROGAR ALGA M.E. MADRASSA

ESTD.- 01-01-1992

EDN. BLOCK- MATIA

Page No.# 80/683

REPRESENTED BY ITS HEAD MASTER NAMELY

ABDUL BATEN

S/O. HAMID ALI

VILLAGE- PAKHIURA

P.O. DUBAPARA

DIST. GOALPARA

ASSAM

PIN- 783101.

15: AYSHA KHATUN MEMORIAL GIRLS' M.E. MADRASSA

ESTD.- 01-05-1997

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

KADAM ALI

S/O. ADAM ALI MULU MONDAL

VILL. and P.O. FETANGAPARA

DIST. GOALPARA

ASSAM

PIN- 783129.

16: RAJANIKANTA SINGHA MEMORIAL M.E. SCHOOL

ESTD.- 01-01-1997

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

MIRZA LIAKAT ALI AHMED

S/O. ABU TAUB

VILL. AKTLITARI

P.O. AMBARI BAZAR

DIST. GOALPARA

ASSAM

PIN- 783129

17: BHOISHMARI M.E. MADRASSA

ESTD.- 03-01-1984

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

ANOWAR HUSSAIN

S/O. KURBAN ALI

VILLAGE- PUB KONGKAIPAR

P.O. MARKULA

DIST. GOALPARA

ASSAM

PIN- 783129.

18: BORDAL M.E. MADRASSA

Page No.# 81/683

ESTD.- 01-04-1988

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MISTRESS NAMELY

MAHERA KHATUN

D/O. MOHAMMAD ALI

VILL. LEZAM CHARIALI

P.O. CHUNARI

DIST. GOALPARA

ASSAM

PIN- 783129.

19: PANIKAMRI ROHMANIA M.E. MADRASSA

ESTD.- 01-01-1993

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

JAMIR UDDIN AHMED

S/O. HOZROD ALI

VILLAGE- PANIKAMRI

P.O. MESERVITA

DIST. GOALPARA

ASSAM

PIN- 783129.

20: PUB KHONARPAR M.E. MADRASSA

ESTD.- 01-01-1992

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

ROKIBUL HUSSAIN

S/O. ABDUL HUSSAIN

VILLAGE- KHONAR PUBPAR

P.O. AOLATORI

DIST. GOALPARA

ASSAM

PIN- 783129.

21: SONALURTOL M.E. MADRASSA

ESTD.- 01-07-1993 EDN. BLOCK- LOKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

FOZLUR RAHMAN

S/O. AYNUDDIN

VILLAGE- SONALUTOL

P.O. MESERVITA

DIST. GOALPARA

ASSAM

PIN- 783129.

22: MN BOYS' M.E. MADRASSA

ESTD.- 03-01-1986

Page No.# 82/683

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

ABDUS SATTAR

S/O. JOHIR MONDAL

VILLAGE and P.O. MESERVITA

DIST. GOALPARA

ASSAM

PIN- 783129.

23: HB M.E. MADRASSA

ESTD.- 02-03-1987

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

HASHEM ALI

S/O. JOHOR ALI

VILL. SHIALKANDA

P.O. JALESWAR

DIST. GOALPARA

ASSAM

PIN- 783132.

24: RAKHALKILLA GIRLS' M.E. MADRASSA

ESTD.- 01-01-1993

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

KHAYBAR ALI SHEIKH

S/O. SARPAT ALI

VILL. RAKHALKILLA

P.O. SIMLABARI

DIST. GOALPARA

ASSAM

PIN- 78330.

25: SHALDHOWA KASHEITARI M.E. MADRASSA

ESTD.- 01-01-2001

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

SAKOWAT HUSSAIN

S/O. AZIZUR ROHMAN

VILL. SHALDHOWA

P.O. GAURNAGAR

DIST. GOALPARA

ASSAM

PIN- 783132.

26: DAKTARVITA M.E. MADRASSA

ESTD.-01-01-2001

Page No.# 83/683

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

FOZLUR RAHMAN MUGHAL

S/O. BAHADUR ISLAM

VILL. and P.O. DAKTARVITA

DIST. GOALPARA

ASSAM. PIN- 783129.

27: KESRAPARA M.E. MADRASSA

ESTD.-03-01-1986

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

MIZANUR RAHMAN

S/O. NAZRUL ISLAM

VILLAGE and P.O. RAJMITA

DIST. GOALPARA

ASSAM. PIN- 783129.

28: GAURNAGAR GIRLS' M.E. MADRASSA

ESTD.-01-01-2001

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MISTRESS NAMELY

ASHMA KHATUN

VILLAGE- GAURNAGAR

P.O. GAURNAGAR

DIST. GOALPARA

ASSAM. PIN- 783129.

29: MILONJYOTI M.E. MADRASSA

ESTD.-01-01-1994

EDUCATION BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

JURAN ALI

S/O. MOTIYOR ROHMAN

VILLAGE- KORTIMARI

P.O. DHUMERGHAT

DIST. GOALPARA

ASSAM

PIN- 783330.

30: PORABHITA BAUSHERTARI M.E. MADRASSA

ESTD.-01-01-1997

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

SAMSUL HOQUE CHOUDHARY

S/O. LATE SOHRAB ALI

Page No.# 84/683

VILL. BAUSHERTARY

P.O. DHUMERGHAT

DIST. GOALPARA

ASSAM. PIN- 783330.

31: SOUTH KATHURI M.E. MADRASSA

ESTD.-01-01-1996

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

AKKAS ALI

S/O. ABDUL KUDDUS

VILLAGE - PUB KATHURI

P.O. TAKIMARI

DIST. GOALPARA

ASSAM. PIN- 783129.

32: FAISARTARY M.E. MADRASSA

ESTD.-01-01-1984

EDUCATION BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

ZUL HOQUE MOLLAH

S/O. LATE AHAN ALI

VILL. SUPARIBHITA

P.O. TULSIBARI

DIST. GOALPARA

ASSAM. PIN- 783129.

33: HASHDOBA TULUPARA GIRLS' M.E. MADRASSA

ESTD.-12-03-2003

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

ATOWAR RAHMAN

S/O. SONTU SK.

VILL. and P.O. RAJMITA

DIST. GOALPARA

ASSAM. PIN- 783129.

34: KACHIKATA M.E. MADRASSA

ESTD.-01-01-2003

EDUCATION BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

NUR JALAL

S/O. SHAIN UDDIN

VILL. KHASU BHAJ

P.O. RAJMITA

DIST. GOALPARA

Page No.# 85/683

ASSAM. PIN- 783129.

35: KB MEMORIAL GIRLS M.E. MADRASSA

ESTD.-01-01-1997

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

ABU BOKKAR SIDDIQUE

S/O. ABDUL JOBBAR

VILL. and P.O. SIMLABARI

DIST. GOALPARA

ASSAM. PIN- 783330.

36: SUTARPARA GIRLS' M.E. MADRASSA

ESTD.-01-07-1993

EDN. BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

KHALILUR RAHMAN

S/O. MD. HAZRAT ALI

VILLAGE and P.O. SUTARPARA

DIST. GOALPARA

ASSAM

PIN- 783125.

37: RUPJYOTI M.E. SCHOOL

ESTD.-01-02-1993

EDN. BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

MOJIBOR RAHMAN

S/O. LATE BANE MONDAL

VILL. PAIKAN PT-II JHORABARI

P.O. KRISHNAI

DIST. GOALPARA

ASSAM. PIN- 783126.

38: PAIKAN ANCHOLIK M.E. SCHOOL

ESTD.-31-12-1987

EDN BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

LIJU KR. NATH

S/O. BIREN CHANDRA NATH

VILL. PAIKAN

P.O. KRISHNAI

DIST. GOALPARA

ASSAM

PIN- 783126.

Page No.# 86/683

39: HAZUAR CHAR M.E. MADRASSA

ESTD.-01-01-1992

EDUCATION BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

ABDUL MOZID

S/O. LATE INSAB ALI

VILL. KALADANGA CHAR

P.O. BALARBHITA

DIST. GOALPARA

ASSAM. PIN- 783129.

40: MAJJAKHAIL BATHOW BODO M.E. SCHOOL

ESTD.-01-01-1992

EDN. BLOCK- MATIA

REPRESENTED BY ITS HEAD MASTER NAMELY

BISHNU PROSHAD BORO

S/O. LATE PURNA KANTA KASHARY

VILL. TINKANIAPARA

P.O. DUBAPARA

DIST. GOALPARA

ASSAM

PIN- 783101.

41: SONAMOYEE GIRLS' M.E. MADRASSA

ESTD.-03-01-1986

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

NUR BADSA

S/O. GIAS UDDIN

VILL. SONAMOYEE

P.O. AOLATOLI

DIST. GOALPARA

ASSAM. PIN- 783129.

42: LEZAM CHARIALI M.E. MADRASSA

ESTD.-03-01-1995

EDN. BLOCK- LAKHIPUR

REPRESENTED BY ITS HEAD MASTER NAMELY

HAMIDUL ISLAM

S/O. LATE AHMED ALI

VILL. NIZ KURSHAKATI

P.O. AOLATOLI

DIST. GOALPARA

ASSAM. PIN- 783129.

43: PUB GHUGUDOBA GIRLS' M.E. MADRASSA

ESTD. 01-01-2003

Page No.# 87/683

EDN. BLOCK-LAKHIPUR REP. BY ITS HEAD MASTER NAMELY

NOZRUL HOQUE MONDAL

S/O SOHIRUL HOQUE MONDAL VILL- MANOSHPARA

P.O. LAKHIPUR DIST. GOALPARA

ASSAM PIN - 783129

VERSUS

THE STATE OF ASSAM and 5 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

EDUCATION DEPTT.

DISPUR

GHY.-06.

2:THE COMMISSIONER and SECRETARY TO THE GOVERNMENT OF ASSAM

EDUCATION ELEMENTARY DEPARTMENT

DISPUR

GHY-6.

3:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE MISSION DIRECTOR

SARBA SIKHSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GUWAHATI - 19.

5:THE DISTRICT LEVEL SCRUTINY COMMITTEE

REPRESENTED BY ITS CHAIRMAN-CUM-DEPUTY COMMISSIONER

GOALPARA

P.O. GOALPARA

DIST. GOALPARA

ASSAM

PIN-783001.

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

-CUM - DISTRICT MISSION CO-ORDINATOR

SSA

GOALPARA

ASSAM

PIN- 783001.

------------

Advocate for : MR.M P SARMA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM and 5 ORS.

Page No.# 88/683

Linked Case : WP(C)/3544/2022

SMTI. MANJU SAIKIA AND 2 ORS

ASSTT. TEACHER (HINDI) OF NARUATHAN M.E. SCHOOL

W/O SRI TIRTHA BARUAH

R/O VILL-PUWASAIKIA

P.O.-NARUAYJAN

P.S.-DHEMAJI

DIST- DHEMAJI

ASSAM

2: SMTI. AMBIKA CHANGMAI

ASST. TEACHER (HINDI) OF JYOTI RUPA M.E. SCHOOL

D/O BHUBAN CHANGMAI

R/O VILL-MAJGAON

P.O.-GUTUNG

DIST-DHEMAJI

ASSAM

3: RANJANA KONWAR

ASST. TEACHER (HINDI) OF NILAKH GIRLS M.E. SCHOOL

D/O PANINDRA KONWAR

R/O VILL-WARD NO. 1

NIMATICHUK

P.O.-DHEMAJI

DIST-DHEMAJI

ASSAM

VERSUS

THE STATE OF ASSAM AND 4 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWHAATI-781006

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

Page No.# 89/683

DISPUR

GUWAHATI-06

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. B K GOGOI

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/3686/2023

MUSLEM UDDIN CHOUDHURY AND 31 ORS

S/O- LATE ABDUL BAREK

R/O- VILL- BAGODI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781311

2: MANIRUL ISLAM

S/O- SHAMSUDDIN AHMED

R/O- VILL- BAGODI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781311

3: ABDUL MATLEB

S/O- LATE BARU MIAH

R/O- VILL- KHARDHARA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781309

4: MD. KITAB ALI

S/O- LATE ABDUL DULAL MIAH

R/O- VILL- KAWAIMARI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

5: ANOWARA KHATUN

W/O- SANOWAR HUSSAIN

R/O- VILL- BAGODI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781311

6: MD. ROKIBUL ISLAM

S/O- MD. SHAHJAHAN ALI

R/O- VILL- KHATARTARY IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781321

7: MD. SHAHJAHAN ALI

S/O- MD. TOFIQ UDDIN

Page No.# 90/683

R/O- VILL- SOILMARI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781321

8: ABUL HUSSAIN

S/O- MD. KURUN ALI

R/O- VILL- SOILMARI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781321

9: MD. SAIFUL ISLAM

S/O- ESAHAK ALI

R/O- VILL- KHABLAR BHITHA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

10: BAHADUR ALI AHMED

S/O- MOMIN ALI AHMED

R/O- VILL- KOKILA PART-2 IN THE DISTRICT OF BONGAIGAON (ASSAM)

PIN- 783392

11: MD. RAHIZ UDDIN

S/O- OSMAN GONI

R/O- VILL- BARBHITHA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781321

12: MOHIBUR RAHMAN

S/O- HABIBAR RAHMAN

R/O- VILL- HALDHIA GAON IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781319

13: MD. ABDUL MANNAN

S/O- LATE FAZLUR RAHMAN

R/O- VILL- KALGACHIA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781319

14: MD. ABDUL BATEN

S/O- MD. ABDUR RAHMAN

R/O- VILL- KOKILA MAZPARA IN THE DISTRICT OF BONGAIGAON

(ASSAM)

PIN- 783392

15: ATOWAR RAHMAN BHUYAN

S/O- MOMIN BHUYAN

R/O- VILL- TAPESWARA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781319

16: ALI HUSSAIN

S/O- ALTAF HUSSAIN

R/O- VILL- TAPESWARA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781319

Page No.# 91/683

17: KHUDEZA KHATUN

D/O- OSMAN ALI

R/O- VILL- KALGACHIA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781319

18: MD. ABU BAKKAR SIDDIQUE

S/O- LATE RIYAZ UDDIN

R/O- VILL- JOMERKUR IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781319

19: SHEIKH ABDULLAH

S/O- RAHIZ UDDIN AHMED

R/O- VILL- KHANDAKAR PARA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781316

20: HAIDAR ALI AHMED

S/O- TAHER HUSSAIN

R/O- VILL- BORBALA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781316

21: RAJAB ALI KHAN

S/O- FEDDUS ALI KHAN

R/O- VILL- GOROIMARI PATHAR IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781316

22: MUMTAZ BEGUM

W/O- ANOWAR HUSSAIN

R/O- VILL- KHOIRABARI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781315

23: OWAHEDUR RAHMAN

S/O- JAINUDDIN

R/O- VILL- BHULAKABARI PATHAR IN THE DISTRICT OF BARPETA

(ASSAM)

PIN- 781314

24: GOLAP KHAN

S/O- ABDUL LATIF KHAN

R/O- VILL- KALJHAR IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781316

25: ELIZA KHATUN

W/O- ABUL KASHEM

R/O- VILL- ITERVITA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781316

26: AMIR HAMZA

Page No.# 92/683

S/O- LATE NOWSER ALI

R/O- VILL- BORBALA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781316

27: HANIF ALI AHMED

S/O- LATE HYAT ALI

R/O- VILL- NOLIGAON IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

28: HABIBAR RAHMAN

S/O- LATE MAZIBUR

R/O- VILL- BHOWKAMARI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

29: AMINUL ISLAM AHMED

S/O- MASER ALI

R/O- VILL- KHABLAR BHITHA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

30: JAMAL UDDIN KHAN

S/O- ELIM UDDIN KHAN

R/O- VILL- KAWAIMARI BLOCK NO. 12 IN THE DISTRICT OF BARPETA

(ASSAM)

PIN- 781375

31: ABDUL MAZID KHAN

S/O- ABUL BASHAR KHAN

R/O- VILL- MARLARTARI IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

32: HAZERA KHATUN

W/O- S. JALIM

R/O- VILL- CHAKIR BHITHA IN THE DISTRICT OF BARPETA (ASSAM)

PIN- 781352

VERSUS

THE STATE OF ASSAM AND 2 ORS

REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-6

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GHY-6

Page No.# 93/683

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GHY-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/673/2018

SONAULLAH M.E. SCHOOL AND 37 ORS.

REP. BY MD. ABDUL GOFUR SHEIKH HEAD MASTER

VILL. DHARMASALA PT.-V

P.O. DHARMASALA

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE CHIEF SECRETARY

ASSAM

DISPUR

GHY.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY.

4:THE MISSION DIRECTOR

SARBA SHIKSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GUWAHATI

5:THE DIST. LEVEL SCRUTINY COMMITTEE

Page No.# 94/683

REP. BY ITS CHAIRMAN CUM DY. COMMISSIONER

DHUBRI

6:THE DIST. ELEMENTARY EDUCATION CUM DIST. MISSION

COORDINATOR

SSA

DHUBRI

------------

Advocate for : MR. A K SARMA

Advocate for : SC

ELEM. EDU. appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/5825/2023

UDDHAB CHANDRA PATHAK AND 52 ORS

S/O- KESHAB CHANDRA PATHAK

R/O VILL AND P.O- BHALUKI

DIST- BARPETA

ASSAM

PIN- 781371

2: PARAG GOSWAMI

S/O- LATE DHANESWAR GOSWAMI

R/O VILL- PATIKARA (JALKHANA)

P.O- JALKHANA

DIST- NALBARI

ASSAM

PIN- 781371

3: SMTI. NIVA DEVI

W/O- LATE TAPIT CH. ACHARJEE

R/O VILL - BEGARKASH

P.O- SHYAMTILA

P.S- DHULA

DIST- DARRANG

ASSAM

PIN- 784190

4: SMTI. NAZMA ARA BEGUM

C/O- ABDUL MALIK

R/O WARD NO. 6

JYOTINAGAR

MANGALDOI

Page No.# 95/683

DIST- DARRANG

ASSAM

PIN- 784125

5: SMTI. ARPANA HAZARIKA

D/O- KATIRAM HAZARIKA

R/O VILL- SUKAN SUTI

P.S- BEHALI

DIST- SONITPUR

ASSAM

PIN- 784167

6: KULENDRA NATH

C/O- RAJANI KANTA NATH

R/O VILL- ANANDAPUR

P.S- PATACHARKUCHI

P.O- NITYANANDA

DIST- BARPETA

ASSAM

PIN- 781329

7: JAGADISHWAR DAS

S/O- RAM DAS

R/O VILL- JAMBARI NO. 1

P.O- BAMUNIGAON

DIST- KAMRUP

PIN- 781141

8: MD. NURUL ISLAM

S/O LATE DARBESH ALI

R/O VILL- KUKARPAR

P.O- KHONGRA

P.S- SARTHEBARI

DIST- BARPETA

ASSAM

PIN- 781305

9: MD. FEDDUS ALI AHMED

S/O- LATE MAHAB ALI

R/O VILL- KATHALBHURI

P.S- SARTHEBARI

P.O- KHONGRA

DIST- BARPETA

ASSAM

PIN- 781305

10: MD. KHURSHED ALAM

S/O- ABDUL MANNAN

Page No.# 96/683

R/O VILL- GARAKHAT

P.O- DALGAON

DIST- DARRANG

ASSAM

PIN- 784116

11: MD. OSIOZ ZAMAN

S/O- ABDUS SALAM

R/O VILL- GASBARI

P.O AND P.S- MANGALDOI

DIST- DARRANG

ASSAM

PIN- 784125

12: MD. JAFIDUR RAHMAN

S/O-

ATE IBRAHIM ALI

R/O VILL- KAWADANGA

P.S- DHULA

P.O- BARBAGAN

DIST- DARRANG

ASSAM

PIN- 784190

13: MD. INAMUL HOQUE

S/O- INAMUL HOQUE

R/O VILL AND P.O- CHAMUAPARA

DIST- DARRANG

ASSAM

PIN- 784529

14: MD. ABDUL BARIQUE

S/O- OSMAN ALI SHEIKH

R/O VILL- BARKHAT

P.S- DHULA

P.O- SHYAMTILA

DIST- DARRANG

ASSAM

PIN- 784190

15: MD. NABUYAT ALI

S/O- TABIBULLA

R/O VILL- KANAI CHUBA

P.S- MANGALDOI

DIST- DARRANG

ASSAM

PIN- 784529

Page No.# 97/683

16: MD. MAZHARUL ISLAM

S/O- ABDUL KADIR

R/O- H.NO. 69

NH 15

NEAR LATPUL L.P. SCHOOL

VILL- MADHUPUR

BECHIMARI

DIST- DARRANG

ASSAM

PIN- 784514

17: MD. NIZAM UDDIN AHMED

S/O- ABDUL KADIR

R/O VILL- MADHUPUR

P.O- LALPUL

BECHIMARI

DIST- DARRANG

ASSAM

PIN- 784514

18: MD. ABDUL HAQUE

S/O- HAZI SARFAT ALI

R/O- H.NO. 228

VILL- BATABARI

P.S- DHULA

P.O- BALABARI

JOGIPARA

DIST- DARRANG

ASSAM

PIN- 784146

19: MD. MAINUL HOQUE

S/O- MAKBUL HUSSAIN

R/O VILL- HENGERAJHAR

P.S- MANGALDOI

DIST- DARRANG

ASSAM

PIN- 784125

20: MD. AMRUL HOQUE

S/O- SAIFUDDIN AHMED

R/O VILL- ADHIKARI

P.O- RAJGHAT

ALEKJHARI

DIST- DARRANG

ASSAM

PIN- 784125

Page No.# 98/683

21: MD. ABDUL KARIM

S/O- ABDUL HAKIM

R/O VILL- BARKHAT

CHALAN KUCHI

DIST- DARRANG

ASSAM

PIN- 784190

22: SMTI KALYANI BARMAN

D/O- HARIPAD BARMAN

R/O VILL- DAKSHIN BHALAGURI

P.O- BHALAGURI

DIST- BARPETA

ASSAM

PIN- 781318

23: SURAJIT CHOUDHURY

S/O- GNYANENDRA CHOUDHURY

R/O VILL AND P.O- PURON BHAWANI PUR

DIST- BARPETA

ASSAM

PIN- 781318

24: DEBAJIT TALUKDAR

S/O- HARENDRA NATH TALUKDAR

R/O VILL AND P.O- BARBANG

DIST- BARPETA

ASSAM

PIN- 781325

25: JAGAT SING BORO

S/O- TARANG BORO

R/O VILL- SHALAMUKH

P.S- BOKO

DIST- KAMRUP

ASSAM

PIN- 781123

26: MD. HUSSAIN ALI

S/O- ABDUL HAMID

R/O VILL AND P.O- JANGALPARA

DIST- DARRANG

ASSAM

PIN- 784116

27: MD. BILLAL HUSSAIN

S/O- ABDUL GAFUR

R/O VILL- 1 ULUBARI

Page No.# 99/683

P.O- JANGALPARA DALGAON GRANT

DIST- DARRANG

ASSAM

PIN- 784116

28: MD. SOFIQUL ISLAM KHANDAKAR

S/O- BADAR UDDIN

R/O VILL AND P.O- JARAMARI

DIST- NAGAON

ASSAM

PIN- 782122

29: MD. RAFIQUL ISLAM

S/O- JOINAL ABEDIN

R/O VILL- BHAKAT GAON

P.O- SILONGONI

P.S- NAGAON SADAR

DIST- NAGAON

ASSAM

PIN- 782002

30: MD. AMINUL ISLAM

S/O- ABDUL WAHAB

R/O VILL- SONAIBERA

P.O- ALITANGONI

P.S- JURIA

DIST- NAGAON

ASSAM

PIN- 782122

31: MD. AZADUR RAHMAN

S/O- JAMIR UDDIN AHMED

R/O VILL AND P.O- PATIA BHAPARI

P.S- DHING

DIST- NAGAON

ASSAM

PIN- 782123

32: MD. KHANZAL HOQUE

S/O- HAJI KASIMUDDIN

R/O VILL- NO. 1/2 BARUAJHAR

P.O- GALANDI

DIST- DARRANG

ASSAM

PIN- 784115

33: MD. ABDUL GOFUR

S/O- RAMUJ UDDIN

Page No.# 100/683

R/O VILL- JOGIPARA

P.O- BALABARI

P.S- DHULA

DIST- DARRANG

ASSAM

PIN- 784146

34: SUNIL GOHAIN

S/O- PRAFULLA GOHAIN

R/O- BOKAJAN

WARD NO. 1

P.O AND P.S- BOKAJAN

DIST- KARBI-ANGLONG

ASSAM

PIN- 782480

35: SHYAMAL SUTRADHAR

S/O- KUMUD SUTRADHAR

R/O VILL- WEST GHARIALDUBI

P.O AND P.S- BOKAJAN

DIST- KARBI-ANGLONG

ASSAM

PIN- 782480

36: MD. TAHER ALI

S/O- JAYAN UDDIN

R/O VILL- CHAULIABARI

P.O- SARUPETA

DIST- BARPETA

ASSAM

PIN- 781318

37: KUL PRASAD BHATTARAI

S/O- LILADHAR BHATTARAI

R/O VILL- BORAJULI

P.O- BEDATI

DIST- SONITPUR

ASSAM

PIN- 784179

38: SMTI. INDIRA DEVI

D/O- HARI PRASAD BORAL

R/O VILL- BORJARANI BONGALI

P.O- BORJARANI

DIST- SONITPUR

ASSAM

PIN- 784184

Page No.# 101/683

39: MD. ABU BAKKAR SIDDIQUE

S/O- SURHAB ALI

R/O VILL- NO. 1/2 BARUAJHAR

P.O- JUNGAL PARA

P.S- DALGAON

DIST- DARRANG

ASSAM

PIN- 784116

40: SMTI. BEGUM MOMATAZ SARKAR

D/O- OMAR ALI SARKAR

R/O VILL- KANHARA

P.O- TUKRAPARA

P.S- CHHAYGAON

DIST- KAMRUP

ASSAM

PIN- 781137

41: SMTI. MUSLIMA MAHMUDA

C/O- MOSHA ALI

R/O VILL- NO. 3 BARUAJHAR

P.O- BECHIMARI

DIST- DARRANG

ASSAM

PIN- 784514

42: MD. SHAHJAHAN ALI

S/O- BAHAZ UDDIN

R/O VILL- DAIPAM

P.O- DAIPAM

DIST- DARRANG

ASSAM

PIN- 784514

43: MD. ABU BAKKAR SIDDIQUE

S/O- YUNUSH ALI

R/O VILL- DULIA PARA

P.O- GOLONDI

P.S- DALGAON

DIST- DARRANG

ASSAM

PIN- 784115

44: MD. HAFIZUR RAHMAN

S/O- LATE SAHABUDDIN SARKAR

R/O VILL- KHETASWAR

P.O- KHARUPETIA

DIST- DARRANG

Page No.# 102/683

ASSAM

PIN- 784115

45: MD. HANIF ALI

S/O- LATE ABDUL KHALEK

R/O VILL- BOGDIA

P.O- BHAKOTPARA

DIST- DARRANG

ASSAM

PIN- 784190

46: MD. ABUL KASHEM

S/O- ALIMUDDIN

R/O VILL AND P.O- BALABARI

P.S- DHULA

DIST- DARRANG

ASSAM

PIN- 784146

47: MD. KHAZA MAINUDDIN AHMED

S/O- LATE OSMAN GANI

R/O VILL AND P.O- NO. 1 PUNIA

P.S- KHARUPETIA

DIST- DARRANG

ASSAM

PIN- 784115

48: MD. JONAB ALI

S/O- KAJAMUDDIN

R/O VILL- MORABEGAPAR

P.O- BHAKATPARA

P.S- KALAIGAON

DIST- UDALGURI

ASSAM

PIN-784190

49: MD. DOULAT ALI

S/O- NIL MAHMUD SHEIKH

R/O VILL- JUGIPARA

P.O- BALABARI

P.S- DHULA

DIST- DARRANG

ASSAM

PIN- 784146

50: MD. ABDUR RAZZAQUE

S/O- HAFEZ UDDIN

R/O VILL- NO. 1 DHANSIRIKASH

Page No.# 103/683

P.O- SHYAMTILA

P.S- KALAIGAON

DIST- DARRANG

ASSAM

PIN- 784190

51: ATUL MURARI

S/O- LAKSHI MURARI

R/O VILL- KADAMTALA BAGICHA

P.O- BHAKAT PARA

P.S- KALAIGAON

DIST- DARRANG

ASSAM

PIN- 784190

52: MD. RAHMAT ALI SHEIKH

S/O- LATE AFSHAR ALI SHEIKH

R/O- VILL- HEKAIPARA

P.O- CHANDRA PARA

DIST- KOKRAJHAR

ASSAM

PIN- 783370

53: TAPAN BARMAN

S/O- LATE TARANI KANTA BARMAN

R/O- VILL - ATHIABARI (BARMANPARA)

P.O- BARPETA ROAD

P.S- GOBARDHANA

DIST- BAKSA

ASSAM

PIN- 781315

VERSUS

THE STATE OF ASSAM AND 4 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI-781006

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI- 781006

3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

Page No.# 104/683

DISPUR

GUWAHATI- 781006

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI- 781006

5:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI- 781019

------------

Advocate for : MR. P J SAIKIA

SR. ADV

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/6989/2021

MADHABI RANI DAS AND 10 ORS.

W/O UZZAL KUMAR DAS

R/O GOALPARA TOWN

WARD NO.8

PS GOALPARA

DIST GOALPARA

ASSAM

SCHOOL NEW GOALPARA HIGH SCHOOL

2: SOMA ROY DUTTA

W/O KANCHAN DUTTA

VILL DOHABORA CHUK

PS JORHAT

DIST JARHAT

ASSAM

PIN 785001

SCHOOL SHREE BHARATEE HIGH SCHOOL

3: LIPIKA MONDAL

W/O LT MANIK CH BARMAN

VILL BADLAGAON

PO KARTIMARI

DIST KOKRAJHAR

ASSAM

PIN 783337

Page No.# 105/683

SCHOOL JOGDAI HIGH ENGLISH SCHOOL

4: RAJU KUMAR PAUL

S/O SRI SUDHIR CH PAUL

GOSSAIGAON TOWN

W/NO.4

PO AND PS GOSSAIGAON

DIST KAKRAJHAR

ASSAM

PIN 783360

SCHOOL BARJAN BARKHASUA HIGH SCHOOL

5: LIPIKA BARUAH (BHUYAN)

C/O SATYAJIT BHUYAN

VILL JOGDUAR NARENG PACHANI GAON

PO JOGDUAR (TEOK)

DIST JARHAT

ASSAM

PIN 785112

SCHOOL JOGDUAR HIGH SCHOOL

6: MANJIT GOGOI

S/O INDRESWAR GOGOI

VILL MAIBELIA GAON

PO GOHAIBARI

PS JORHAT

DIST JORHAT

ASSAM

PIN 785635

SCHOOL TARATALI HIGH SCHOOL

7: NANDITA DUTTA (BHUYAN)

W/O NABAJIT BHUYAN

VILL NO. 2 DARAKIAL GAON

PO NAKSARI

DIST JORHAT

ASSAM PIN 785635

SCHOOL NAKACHARI GIRLS HIGH SCHOOL

8: BHARGAV BHARATWAJ BHUYAN

S/O NARAYAN BHUYAN

VILL PUB BONGAL PUKHURI

PS JORHAT

DIST JORHAT

ASSAM

PIN 785001

SCHOOL KUWARI PUKHURI GIRLS HIGH SCHOOL

Page No.# 106/683

9: NAZIMA KHATUN

W/O ZAKIR HUSSAIN

STATION ROAD

WARD NO.9

PO AND PS DHUBRI (ASSAM)

PIN 783325

SCHOOL BOGRIBARI UCCHA MADHYAMIK VIDYALAYA

10: NURUL ISLAM

S/O ABDUS SUBHAN

VILL NICHUKA

PO KHAIRABARI

PS BARPETA

ASSAM

PIN 781315

SCHOOL NICHUKA HIGH SCHOOL

11: DUDU HUSSAIN SAIKIA

S/O MIYAR UDDIN SARKAR

VILL NAMARGAON

PO RADHAMADHOB HAT

PS MANKACHAR

DIST DHUBRI (ASSAM)

PIN 783131

SCHOOL NAMARGAON HIGH SCHOOL

VERSUS

THE STATE OF ASSAM AND 6 ORS.

REP BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM

DISPUR

GHY-6

2:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GHY-6

4:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT

ASSAM

Page No.# 107/683

DISPUR

GHY-6

5:THE SECRETARY TO THE GOVT OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT

ASSAM

DISPUR

GHY-6

6:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT OF ASSAM

DISPUR

GHY-6

7:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

------------

Advocate for : MR. W RAHMAN

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 6 ORS.

Linked Case : WP(C)/6210/2018

SE DI-MELO HIGH SCHOOL AND 5 ORS.

SITUATED AT VILL- MOHMARA

P.O/ P.S- DHEMAJI

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEADMASTER

SRI DONDI NATH PAO

S/O- LATE DINESWAR PAO

VILL- MOHMARA

P.O/P.S- JONAI

DIST- DHEMAJI

ASSAM

PIN- 787060

2: KHWLA MINGMANG BETBARI BODO HIGH SCHOOL

SITUATED AT VILL- BETBARI

P.O- KADAMGURI

P.S- GOGAMUKH

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEAD MASTER

SRI SILURAM SWARGIARY

Page No.# 108/683

S/O- LATE BHOLA RAM SWARGIARY

VILL NO. 1 KADAMGURI

P.O- KADAMGURI

P.S- GOGAMUKH

DIST- DHEMAJI

ASSAM

PIN- 787034

3: RATNESWAR PERMEY HIGH SCHOOL

SITUATED AT VILL- GOGAAMUKH TAIJIK GAON

P.O/P.S- GOGAMUKH

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEAD MASTER SMTI DIPA PEGU

W/O- ARUN DOLEY

VILL- KARCHANG NAGAR

P.O/ P.S- GOGAMUKH

DIST- DHEMAJI

ASSAM

PIN- 787034

4: SWAMI VIVEKANANDA HIGH SCHOOL

SITUATED AT VILL- NO. 3 DEBENDRA NAGAR

P.O- MAJAR BARI

P.S- SILAPUTHA

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEADMASTER SRI HARILAL MAZUMDAR

S/O- LATE SUDHANYA MAZUMDAR

VILL NO. 2 MAJAR BARI

P.O- MAJAR BARI

P.S- SILPUTHA

DIST- DHEMAJI

ASSAM

PIN- 787059

5: RAMDHAN DIKHARI HIGH SCHOOL

SITUATED AT VILL- RAMDHAN DIKHARI

P.S- SIMENCHAPORI

DIST- DHEMAJI

REP. BY ITS I/C SECRETARY CUM HEADMASTER SRI PURSHOTAM DOLEY

S/O- PUSPADHAR DOLEY

VILL- RAMDHAN

P.O- RAMDHAN DIKHARI

P.S- SIMEN CHAPORI

DIST- DHEMAJI

ASSAM

PIN- 787060

Page No.# 109/683

6: BISHNUPUR MADHAB DEV HIGH SCHOOL

SITUATED AT VILL- BISHNUPUR

P.O- BISHNUPUR

P.S- DHEMAJI

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEADMASTER

SRI KHOGEN KALITA

S/O- SRI PADARAM KALITA

VILL- BISHNUPUR KALITA GAON

P.O- BISHNUPUR

DIST- DHEMAJI

ASSAM

PIN- 787057

VERSUS

THE STATE OF ASSAM AND 4 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM

DISPUR

GUWAHATI- 6

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT OF ASSAM

EDUCATION DEPTT (SECONDARY)

DISPUR

GUWAHATI- 6

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT

GOVT OF ASSAM

DISPUR

GUWAHATI- 6

4:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

BAMUNIMAIDAM

GHY- 21

REP. BY ITS SECRETARY

------------

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/2447/2022

MANJU TALUKDAR AND 101 ORS

D/O- LT. MADHU SUDAN TALUKDAR

Page No.# 110/683

R/O VILL- SARTHEBARI

DIST. BARPETA (ASSAM)

PIN-781307

2: PHUL KUMARI DEKA

D/O- LT. KUNJALAL PATHAK

R/O VILL-BARBILA

DIST. BARPETA (ASSAM)

PIN-781309

3: PADMINI CHOUDHURY

D/O- LT. PRASANNA CHOUDHURY

R/O- SARTHEBARI BAPUJEE NAGAR

DIST. BARPETA (ASSAM)

PIN-781307

4: MUKUL NATH

S/O- LATE N.C. NATH

R/O VILL- BARKAPALA

DIST. BARPETA (ASSAM)

PIN-781307

5: MANIKA DEVI

D/O- JOGESWARSARMA

R/O VILL - BYASKUCHI

DIST. BARPETA (ASSAM)

PIN-781307

6: ABUL KALAM AZAD

S/O- LT. SHAHED ALI SIKDAR

R/O VILL-KUKARPAR

DIST. BARPETA (ASSAM)

PIN-781305

7: RUPAK DEKA

S/O- PABIN CH. DEKA

R/O VILL- KHUDRA GOMURA

DIST. BARPETA (ASSAM)

PIN-781307

8: MD. JAMIR ALI

S/O- TAHER ALI

R/O VILL- BHAKUATEPA

DIST. BARPETA (ASSAM)

PIN-78311

9: MD. HASHEM ALI

Page No.# 111/683

S/O- LATE BAHARUDDIN ALI

R/O VILL-BARMURA

DIST. BARPETA (ASSAM)

PIN-781311

10: JAKIR HUSSAIN

S/O- KHAIRUL ANAM

R/O VILL- BONGHUGI

DIST. BARPETA (ASSAM)

PIN-781321

11: MD. NURUL AMIN

S/O- EUSOB ALI

R/O VILL- KHATARTARY

DIST. BARPETA (ASSAM)

PIN-781321

12: MD. HASMOT ALI AHMED

S/O- ABUL KASHEM

R/O VILL-HATCHARA

DIST. BARPETA (ASSAM)

PIN-781321

13: MIRZA NAZRUL ISLAM HAQUE

S/O- MIRZA SHAMSUL HAQUE

R/O VILL- PATHLIKUCHI PATHAR

DIST.- BARPETA (ASSAM)

PIN-781314

14: ABU TAHER

S/O- NOOR MOHAMMAD MIAH

R/O VILL- CHAGOLIA PT-I

DIST. DHUBRI (ASSAM)

PIN-781314

15: FAZLUR RAHMAN SARKAR

S/O SURAT JAMAL SARKAR

R/O VILL- JALABILA

DIST. KOKRAJHAR (ASSAM)

PIN-783348

16: MOKTADI ALOM

S/O- MONSUR ALI BEPARI

R/O VILL-BERBHANGI PT-II

DIST. DHUBRI (ASSAM)

PIN-783334

Page No.# 112/683

17: SUSHMITA BHOWMIK

W/O- PROBIR KARMAKAR

R/O VILL-BILASIPARA SUBASH PALLI

WARD NO.5

DIST. DHUBRI (ASSAM)

PIN-783348

18: ABUL BASHAR

S/O SIRAJUL HOQUE

R/O VILL-DALANGER ALGA PT-I

DIST. DHUBRI (ASSAM)

PIN-783339

19: SHOKINA AHMED

S/O- MIRBOX MUREHI

R/O- ABHAYAPURI

DIST. BONGAIGAON

ASSAM

PIN-781321

20: NIRANJAN KALITA

S/O- LATE TULSHIRAM KALITA

R/O VILL- PACHARIA

DIST. KAMRUP (ASSAM)

PIN-781104

21: MD. SHIRAZUL ISLAM

S/O- ABDULLA BEPARI

R/O VILL- SONAPUR

DIST. BARPETA (ASSAM)

PIN-781314

22: SAHJAHAN ALI

S/O LT. AYUB ALI

R/O VILL-DAUKMARI

DIST. BARPETA (ASSAM)

PIN-781308

23: DEWAN DANES ALI

S/O LT. DEWAN MONTAZ ALI

R/O VILL- TAPAJULI

DIST. BARPETA (ASSAM)

Page No.# 113/683

PIN-781314

24: MAZIBAR RAHMAN

S/O- JALALUDDIN

R/O VILL- KAMULIPARA

DIST. BARPETA (ASSAM)

PIN-781316

25: ZAHIDUL ISLAM

S/O- ABDUL SALAM

R/O VILL-DHAKALIAPURA

DIST. BARPETA (ASSAM)

PIN-781316

26: MD. AMIR HAMZA

S/O- ATOWAR RAHMAN

R/O VILL- SONAPUR

DIST. BARPETA (ASSAM)

PIN-781319

27: EYAKUB ALI

S/O- LT. ISMAIL HUSSAIN

R/O - RUPAKUCHI

DIST. BARPETA (ASSAM)

PIN-781354

28: ABU BAKKAR SIDDIQUE

S/O-MD.JAIN UDDIN

R/O VILL-UTTAR CHAPRA

DIST. BARPETA (ASSAM)

PIN-781314

29: TABIBAR RAHMAN

S/O- MD. HABIBAR RAHMAN

R/O VILL-BHALMABARI

DIST. BARPETA (ASSAM)

PIN-781316

30: BHUPEN CH. MAHANTA

S/O- LATE DHANESWAR MAHANTA

R/O VILL-BRAJABASHI SATRA

DIST. KAMRUP (ASSAM)

PIN-781380

31: RUPALEE SARMA

D/O- DEBEN SARMA

R/O VILL-ISCHADAGHARIA

Page No.# 114/683

DIST. KAMRUP (ASSAM)

PIN-781380

32: MAHESH CH. DEKA

S/O- LATE MANHARI DEKA

R/O VILL-BARLECHAKONA

DIST. KAMRUP (ASSAM)

PIN-781354

33: DIPIKA SARMA

D/O- LATE GANGADHAR SARMA

R/O VILL-PACHIMPAR BAGHBARI

DIST. KAMRUP (ASSAM)

PIN-781354

34: PRANATI TALUKDAR

D/O- LT. GAURI KANTA TALUKDAR

R/O VILL-BIDYAPUR PART-II

DIST. NALBARI (ASSAM)

PIN-781335

35: BIPULJYOTI CHOUDHURY

S/O- ABHAY CHARAN CHOUDHURY

R/O VILL - DAGAON

DIST. KAMRUP (ASSAM)

PIN-781133

36: JYOTI PRASAD DAS

S/O- NAGEN CH. DAS

R/O VILL-DWIGUNPAR (LEZA)

DIST. KAMRUP (ASSAM)

PIN-781380

37: SABITRI MALI

S/O- BASAB CH. MALI

R/O VILL- TITKUCHI

DIST. KAMRUP (ASSAM)

PIN-781121

38: NEERUPAMA KALITA

D/O- KAN KALITA

R/O VILL-BORIPARA

MALIGAON

KAMRUP(M)

PIN-781012

Page No.# 115/683

39: MD. WAHIDUR RAHMAN KHAN

S/O- LT. MD. ATAUR RAHMAN KHAN

R/O VILL-KAURPARA PART-I

DIST. BARPETA (ASSAM)

PIN-781316

40: KANAK CHANDRA DAS

S/O- LT. HARICHARAN DAS

R/O VILL-KAMARPOTA

DIST. GOALPARA

ASSAM

PIN-783130

41: ARAZ ALI

S/O-LT. RAHMAN KHAN

R/O VILL-GOBINDAPUR

DIST. BARPETA (ASSAM)

PIN-781308

42: MAHANANDA DAS

S/O- LT. BUDHIRAM DAS

R/O VILL- NAGARBERA

DIST. KAMRUP

ASSAM

PIN-781127

43: JAMAL UDDIN AKANDA

S/O LT. ABDUL AZIZ AKANDA

R/O VILL-BHAKHURADIA

DIST. KAMRUP

ASSAM

PIN-781127

44: JAMSHER ALI AHMED

S/O- MD. RAHIM UDDIN

R/O VILL - BAGHMARA CHAR

DIST. BARPETA (ASSAM)

PIN-781127

45: MD. ZAKIR HUSSAIN

S/O- MOWLANA MD ABDUR RAHMAN

R/O VILL-BAGHMARA CHAR

DIST. BARPETA

Page No.# 116/683

ASSAM

PIN-781127

46: MD. ABDUL KADER

S/O- MD. JIAR UDDIN HAZI

R/O VILL- MAJAR CHAR

DIST. BARPETA (ASSAM)

PIN-781127

47: HASSAN ALI AHMED

S/O- JAHER UDDIN AHMED

R/O VILL-BHATNAPAITY CHAR

DIST- BARPETA

ASSAM

PIN-781127

48: MD. SAKENDER BADSHA

S/O- LT. ABU BAKKARSIDDIK

R/O VILL-BHATNAPAITY CHAR

DIST- BARPETA

ASSAM

PIN-781127

49: MOHAMMAD ALI

S/O- LT. MD. SHER ALI

R/O VILL- BAGHMARA CHAR

DIST. BARPETA (ASSAM)

PIN-781127

50: ASHRAFUL ISLAM

S/O- MOYEZ UDDIN SHEIKH

R/O VILL- RAKHYASHINI GARO PAHAR PART-I

DIST. GOALPARA

ASSAM

PIN-783101

51: SAIDUR RAHMAN

S/O- ABDUS SOBHAN

R/O VILL- KATAJHARGAON

DIST. BAKSA (ASSAM)

PIN-781315

52: SULTAN MAHMUD

S/O- BILAYET HUSSAIN

R/O VILL-AIKHARI BILOR PATHER

DIST. BAKSA (ASSAM)

PIN-781315

Page No.# 117/683

53: SAHJAHAN ALI

S/O- SUKUR MAHMUD

R/O VILL- BALABHITA

DIST. BARPETA (ASSAM)

PIN-781313

54: MAZEDA BEGUM

S/O- MAZIBUR RAHMAN

R/O HOWLY TOWN

WARD NO. 1

DIST. BARPETA (ASSAM)

PIN-781316

55: JOYNAL ABEDIN

S/O- HASSAN ALI

R/O VILL-ROWMARI

DIST. BARPETA (ASSAM)

PIN-781313

56: HASMAT ALI AHMED

S/O- LT. ABDUR RASHID AHMED

R/O HOWLY WARD NO.4

DIST. BARPETA

ASSAM

PIN-781316

57: OHAB ALI AHMED

S/O- ABDUL HALIM AHMED

R/O VILL-SATRA KANARA

DIST. BARPETA (ASSAM)

PIN-781308

58: KISMAT ALI

S/O- BASIR UDDIN

R/O VILL-SATRA KANARA

DIST. BARPETA (ASSAM)

PIN-781308

59: SHAIZ UDDIN AHMED

S/O-ABDUR RAHMAN

R/O VILL-KANARA GAON

DIST. BARPETA (ASSAM)

PIN-781308

Page No.# 118/683

60: SIKDER FAZLUR RAHMAN

S/O- SIKDER HARAN ALI

R/O VILL-SATRA KANARA

DIST. BARPETA (ASSAM)

PIN-781308

61: MAGBUL HOSSAIN

S/O- MONTAZ ALI

R/O VILL-SATRA KANARA

DIST. BARPETA (ASSAM)

PIN-781308

62: PASHAN ALI AHMED

S/O- AFAZ UDDIN

R/O VILL- SATRA KANARA

DIST. BARPETA (ASSAM)

PIN-781308

63: NURJAHAN KHATUN

W/O- WAHAB ALI AHMED

R/O VILL- MOURI GAON

DIST. BARPETA (ASSAM)

PIN-781308

64: AMBIA KHATUN

D/O- BILAYET HUSSAIN

R/O VILL-DANAKUCHI

DIST. BARPETA (ASSAM)

PIN-781314

65: JAKIR HUSSAIN KHAN

S/O- MD. ISMAIL HUSSAIN KHAN

R/O VILL- JOGIPAM

DIST. BARPETA (ASSAM)

PIN-781316

66: NAZIRUL ISLAM

S/O- ABU SAYED

R/O VILL-GOROIMARI PATHER

DIST. BARPETA (ASSAM)

PIN-781309

67: MD. HUKUM ALI

S/O- LT. ABDUL GANI

R/O VILL- HALANGA PARA

DIST. BARPETA (ASSAM)

PIN-781127

Page No.# 119/683

68: MAINUL HOQUE SIKDAR

S/O- MD. FAZAL ALI

R/O VILL-PAZARBHANGA

DIST. BARPETA (ASSAM)

PIN-781302

69: OMAR ALI AHMED

S/O- LATE SORHAB ALI

R/O VILL-DHULABARI

DIST. BAKSA

BTR (ASSAM)

PIN-781313

70: RUMI KHANAM

D/O- LATE JABEDUR RAHMAN

R/O VILL - KHABLAR BHITHA

DIST. BARPETA (ASSAM)

PIN-781316

71: MAFIDA KHATUN

D/O- LATE NABIBUR RAHMAN

R/O VILL-KALJHAR

DIST. BARPETA (ASSAM)

PIN-781516

72: A.M. TARIQUE HUSSAIN

S/O- MD. GULAP HUSSAIN

R/O VILL-BHULUKABARI

DIST. BARPETA (ASSAM)

PIN-781314

73: MISS JERINA BEGUM

S/O- MD. TAHAR ALI

R/O VILL- BARBARI

DIST. BARPETA (ASSAM)

PIN-781318

74: FAKARUDDIN

S/O- JALIL UDDIN SARKAR

R/O VILL-MAJOR GAON

DIST. BARPETA (ASSAM)

PIN-781314

Page No.# 120/683

75: ABDUL BAREK KHANDAKAR

S/O- JABED ALI KHANDAKAR

VILL-HARIPUR

PO-GUMAFULBARI

PS- TARABARI

DIST. BARPETA (ASSAM)

PIN-781302

76: SAHJAHAN ALI AHMED

S/O- MANTAZ ALI

R/O VILL-SATRA KANARA

DIST. BARPETA (ASSAM)

PIN-781308

77: MUKADDES ALI AHMED

S/O- MD. NAYAN UDDIN

R/O VILL-CHASRA NO. 2

DIST. BARPETA (ASSAM)

PIN-781308

78: MEHER ALI AHMED

S/O- AZGAR ALI

R/O VILL-DIGHIR PATHER

DIST. BARPETA (ASSAM)

PIN-781308

79: NUR MAHMMAD ALI

S/O- MD. NAYAN UDDIN

R/O VILL-PALHAZI

DIST. BARPETA (ASSAM)

PIN-781308

80: PARUL DAS

S/O- BHARAT DAS

R/O VILL- HAZUWA

DIST. BAKSA

BTR (ASSAM)

PIN-781330

81: JAMINI NARZARY

S/O- DHANESWAR NARZARY

R/O VILL- HAZUWA

DIST. BAKSA

BTR (ASSAM)

PIN-781330

Page No.# 121/683

82: NABADWEEP NATH

S/O- SURESH DEVNATH

R/O VILL- HAZUWA

DIST. BAKSA

BTR (ASSAM)

PIN-781330

83: RAJIB BRAHMA

S/O- LAMBADAR BRAMINA

R/O VILL-DONGPAR

DIST. BAKSA

BTR (ASSAM)

PIN-781327

84: ANUPAM BORAH

S/O- DHARMA BORAH

R/O VILL-KHUTIKATIA

DIST- BISWANATH (ASSAM)

PIN-784169

85: PABAN KEOT

S/O- SUBHESWAR KEOT

R/O VILL-KHAROIGURI

DIST. BISWANATH (ASSAM)

PIN-784169

86: PHULMAI BORAH

D/O- LT. DAMODAR BORAH

R/O VILL-KHUTIKATIA

DIST- BISWANATH (ASSAM)

PIN-784178

87: ANU BORA

D/O- SIDHESWAR BORA

R/O VILL-BAGICHA

DIST- LAKHIMPUR (ASSAM)

PIN-784161

88: SEWALI BORAH

S/O- KAMALESWAR BORAH

R/O VILL-HATIBANDHIA

DIST. BISWANATH

PIN-784172

Page No.# 122/683

89: RAJEN SAIKIA

S/O- LT. BHABA SAIKIA

R/O VILL-JARABARI

DIST. LAKHIMPUR

PIN-784164

90: ABDUL KADIR

S/O- LT. ABDUL AZIZ

R/O VILL- MORABEGAPAR

DIST. DARRANG

PIN-784190

91: ABUL KALAM AZAD

S/O- LT. ABDUL AZIZ

R/O VILL-KALYANPUR

DIST. GOALPARA

PIN-783129

92: HIRANYA NATH

S/O-RAMANI NATH

R/O VILL-WARD NO.2

MANGALDAI

DIST. DARRANG (ASSAM)

PIN-784125

93: PARBIN SULTANA MAZUMDER LASKAR

D/O- JAMIR UDDIN MAZUMDER

R/O WARD NO.2

MANGALDAI

DIST. DARRANG

ASSAM

PIN-784125

94: MOFIDUL ISLAM ANSARY

S/O- ASHUR UDDIN ANSARY

R/O VILL- NO. 2 TUPAMARI

DIST. KAMRUP

PIN-781127

95: NIREN SARMA

S/O- LT. HARI CHARAN SARMA

R/O VILL- MAHTALI

DIST. DARRANG (ASSAM)

PIN-784148

96: KRISHNA KANTA DEKA

S/O- TARANI DEKA

R/O VILL- PUBPAR JATIA BHANGARA

Page No.# 123/683

DIST. KAMRUP (ASSAM)

PIN-781381

97: BHUPEN CH. DAS

S/O- LT. SANMIL CH. DAS

R/O VILL- HUSSAINCHUBURI

DIST. DARRANG (ASSAM)

PIN-784144

98: PULIN BEZBARUAH

S/O- LT. LAKSHMI NATH BEZBARUAH

R/O VILL-DUARIPARA

DIST. DARRANG (ASSAM)

PIN-784145

99: MANESWAR KALITA

R/O VILL-SIKIJHAR

DIST. BAKSA (ASSAM)

PIN-781366

100: ALAKA BARUAH

S/O-KANTHI RAM BARUAH

R/O WARD NO.8

SANKAR NAGAR

MANGALDAI

DIST. DARRANG (ASSAM)

PIN-784125

101: KAMALESWAR DEKA

S/O- LT. KHUDI RAM DEKA

R/O VILL- NAGAON

SIPAJHAR

DIST. DARRANG (ASSAM)

PIN-784144

102: LAKSHYA DHAR SARMAH

SON OF LATE PRABODH SARMAH

RESIDENT OF VILL. SAHAN

DIST. KAMRUP

ASSAM

PIN- 781121

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

Page No.# 124/683

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : I.A.(Civil)/2142/2024

RAJIB CH BHUYAN AND 53 ORS

SON OF LATE NANDESWAR BHUYAN

VILLAGE KAKODUNGA CHOMUA GAON

P.O.- NAMKHATOWAL

DISTRICT - GOLAGHAT

ASSAM

PIN- 785626

ASSISTANT TEACHER

KAKODONGA PURBANCHALIK M.E. SCHOOL

2: MOTILAL DAS

SON OF DEWRAM BHARALI

VILLAGE - PANBARI

P.O. - BORJURI

DISTRICT - GOLAGHAT

ASSAM - 785612

ASSISTANT TEACHER

PANBARI ANUSUCHIT JATI ARU JANA JATI M.E. SCHOOL

3: RAMESWAR BORA

SON OF LATE KAMAL BORA

VILLAGE - DAPATHAR

P.O. CHUKIAPATHAR

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BAPUJI M.E. SCHOOL

Page No.# 125/683

4: TULSHI HANDIQUE

SON OF MODAN HANDIQUE

VILLAGE - BILPATHER

P.O. - NAOJAN

DISTRICT - GOLAGHAT

ASSAM - 785603

ASSISTANT TEACHER

BILPATHAR M.E. SCHOOL

5: MOHANTA DOLEY

SON OF LATE GONGARAM DOLEY

VILLAGE 1 NO. BALIJAN ADARSHA MISING GAON

P. O. - BALIJAN

BOKAKHAT

DISTRICT - GOLAGHAT

ASSAM - 785612

ASSISTANT TEACHER

KAZIRANGA RHINO LAND M.E. SCHOOL

6: JIBON PEGU

SON OF SRI BIPIN PEGU

VILLAGE BOKURA GAON

P.O. - BAHGURI

DISTRICT - GOLAGHAT

ASSAM - 7851614

ASSISTANT TEACHER

MILON JANAJATI M.E. SCHOOL

7: MOLARAM CHUTIA

SON OF TIKHESWAR CHUTIA

VILLAGE RAJAPUKHURI

P.O.- RAJAPUKHURI

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

RENGMAI M.E. SCHOOL

8: SMT. MAMONI DAS

DAUGHTER OF LATE MAHATRAM DAS

VILLAGE - BHAGYAPUR

P.O. - FALLANGANI

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

Page No.# 126/683

BHAGYAPUR M.E. SCHOOL

9: BUDHESWAR GOWALLA

SON OF PARSHU GOWALA

VILLAGE - GOHAIN GAON

P.O. - GOHAIN GAON

SARUPATHAR

DISTRICT - GOLAGHAT

ASSAM

PIN- 785621

ASSISTANT TEACHER

ANANDA GOWALA M.E. SCHOOL

10: REBA SAIKIA

SON OF LATE KHUTIRAM SAIKIA

VILLAGE - CHANGPUL

P.O. - DAPATHAR

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

ADARSHA M.E. SCHOOL

11: SMT. PADUMI BORAH

DAUGHTER OF CHANIRAM BORA

VILLAGE NO.2 FALLANGANI

P.O-FALLANGANI

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

GERUKANI KUSHAL KONWAR M.E. SCHOOL

12: SANJIB KR. BORAH

SON OF LATE PUNIRAM BORAH

VILLAGE PURANIMATI BHAKAT GAON

P.O. - NABHANGA

DISTRICT - GOLAGHAT

ASSAM

PIN- 785614

ASSISTANT TEACHER

PURANIMATI BHAKOTGAON M.E. SCHOOL

13: RANJU GOGOI

SON OF LATE LAKHIRAM GOGOI

VILLAGE BON BAGICHA (BOHUPATHAR)

P.O.- BHOLAGURI

Page No.# 127/683

DISTRICT - GOLAGHAT

ASSAM

PIN - 785611

ASSISTANT TEACHER

BALYA BIKASH M.E. SCHOOL

14: SMT. HEMOPROVA HAZARIKA

DAUGHTER OF DEHIRAM HAZARIKA

VILLAGE HABIGAON

P.O. - RONGAMATI

DISTRICT - GOLAGHAT

ASSAM - 785614

ASSISTANT TEACHER

RANGALITING PURBAPUR M.E. SCHOOL

15: SMT. BOBITA SAIKIA

DAUGHTER OF LATE MALIRAM SAIKIA

VILLAGE - RATANPUR

P.O. - BILGAON

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

DHONSIRI M.E. SCHOOL

16: SMT. BONTI MAHANTA

DAUGHTER OF BISHNU PRASAD MAHANTA

VILLAGE - LANTHA

P.O. - BORPATHAR

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

LANGTHA M.E. SCHOOL

17: SMT. BINU BORAH

DAUGHTER OF LATE AKONMAN BORAH

VILLAGE- PURONIMATI BHAKAT GAON

P.O.- NA-BHANGA

DISTRICT - GOLAGHAT

ASSAM

PIN- 785614

ASSISTANT TEACHER

PURANIMATI BHAKATGAON M.E. SCHOOL

18: ATMARAM MORANG

Page No.# 128/683

SON OF UMARAM MORANG

VILLAGE NO.1 KEKURI GAON

P.O. BILGAON

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

KEKURI JANA JATI M.E. SCHOOL

19: SUMANTA GOGOI

SON OF LATE MADHAB GOGOI

VILLAGE - KOROIGHAT

P.O. - URIAMGHAT

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

SARASWATI SIMANTA M.E. SCHOOL

20: POLASHMONI BORUAH

SON OF PUNA BORUAH

RESIDENT OF VILLAGE 5 NO. RONGBONG PATHAR

P.O.- KANAIGHAT

DISTRICT - GOLAGHAT

ASSAM - 785699

ASSISTANT TEACHER

RANGBONG M.E. SCHOOL

21: AJIT BARUAH

SON OF DINARAM BORUAH

VILLAGE - THURAJAN

P.O. - ULTAJAN

DISTRICT - GOLAGHAT

ASSAM - 785702

ASSISTANT TEACHER

NO. 2 BALIJAN CHAH JONAJATI M.E. SCHOOL

22: AJOY BOSUMATARY

SON OF KAHIRAM BOSUMATARY

VILLAGE - THURIBARI

P.O. - DHUPGURI

DISTRICT - GOLAGHAT

ASSAM - 785601

ASSISTANT TEACHER

MADHYAMPUR JANA JATI M.E. SCHOOL

23: ANJANA HAZARIKA

Page No.# 129/683

DAUGHTER OF LATE JOGAT HAZARIKA

VILLAGE KOCHARIHAT CHINATOLLY

P.O. - CHINATOLLY

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

NABHETA M.E. SCHOOL

24: BUDHESWAR BASUMATARY

SON OF LATE HARINDRA BASUMATARY

VILLAGE NO.2 LAKHIPATHAR

P.O.- DHUPGURI

DISTRICT - GOLAGHAT

ASSAM

PIN -785601

ASSISTANT TEACHER

GYANDEEP M.E. SCHOOL

25: SMT. KIRAN PROVA BORAH

DAUGHTER OF LATE BHADRAKANTA BORA

RESIDENT OF VILLAGE 2 NO. MURPHULONI

P.O.- MURPHULONI

DISTRICT - GOLAGHAT

ASSAM

PIN- 785621

ASSISTANT TEACHER

PHULBARI M.E. SCHOOL

26: BUDHIN BORAH

SON OF LATE BHOGESWAR BORAH

VILLAGE - FALLANGANI NAMGHURIYA

P.O.- FALLANGANI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

ARUNODOI M.E. SCHOOL

27: SMT. SWAPNA DOLEY

DAUGHTER OF DENESWAR DOLEY

RESIDENT OF VILLAGE BAGHEDHARA GAON

Page No.# 130/683

P.O. - GOMARIGURI

DISTRICT - GOLAGHAT

ASSAM

PIN- 785705

ASSISTANT TEACHER

BAGHEDHORA JONAJATI M.E. SCHOOL

28: SMT. JONMONI BORA

DAUGHTER OF LATE PURNAKANTA BORA

VILLAGE - BORJAN GAON

P.O. - BORJAN

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BHADRESWAR BORA GIRLS M.E. SCHOOL

29: NATHURAM DHANWAR

SON OF LATE PATRAS DHANWAR

VILLAGE - NO. 5 THURAJAN GAON

P.O. - ULTAJAN

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

NO. 5 THURAJAN BONUWA M.E. SCHOOL

30: SIBA SAWASI

SON OF MALBHOG SAWASI

RESIDENT OF VILLAGE BURALIKSON GAON

P.O. - KOTHALGURI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

BORPHALONG BAGISA M.E. SCHOOL

31: SMT. TARU DUTTA

DAUGHTER OF LATE GOLAP DUTTA

VILLAGE - GORIA BORPATHAR

P.O. - GORIA BORPATHAR

DISTRICT - GOLAGHAT

ASSAM

Page No.# 131/683

PIN - 785621

ASSISTANT TEACHER

MOHURAMUKH GIRLS M.E. SCHOOL

32: KHAGEN NATH

SON OF LATE HEMKANTA NATH

RESIDENT OF VILLAGE HAUTLEY NATH GAON

P.O. - MOWKHOWA

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

HOUTLEY HABICHOWA M.E. SCHOOL

33: BONDITA BORAH CHUTIA

WIFE OF DHRUBA JYOTI CHUTIA

VILLAGE - CHAKIAL GAON

P.O. - CHAKIAL

DISTRICT - JORHAT

ASSAM

PIN - 785108

ASSISTANT TEACHER

SRIMANTA M.E. SCHOOL

34: KHOGEN CH. SAIKIA

SON OF LATE SARUPAI SAIKIA

VILLAGE - CHAKIAL GAON

P.O. - CHAKIAL

DISTRICT - JORHAT

ASSAM

PIN - 785108

ASSISTANT TEACHER

SRIMANTA M.E. SCHOOL

35: KAMDEV TANTI

SON OF LATE SINDHUMONI TANTI

VILLAGE - HAUTLEY T. E.

P.O. - HAUTLEY

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

HOUTOLI PURONIMATI M.E. SCHOOL

36: ARUN NAYAK

SON OF BADAN NAYAK

VILLAGE - HAUTLEY T.E.

Page No.# 132/683

P.O. - HAUTLEY

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

HOUTOLI PURONIMATI T. E. M.E. SCHOOL

37: MD. SALIM ALI

SON OF LATE ISMAIL ALI

VILLAGE - FETA BOSTI

P.O. - FETA GAON

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

NAHORDUNGA M.E. SCHOOL

38: NOGEN KURMI

SON OF LATE GHONO KURMI

VILLAGE - BORUAKHAT GAON

P.O. - BADULIPAR

DISTRICT - GOLAGHAT

ASSAM

PIN - 785614

ASSISTANT TEACHER

BUTALIKHOWA BAGICHA M.E. SCHOOL

39: RASHMIREKHA BORAH

DAUGHTER OF CHIDA BORA

VILLAGE - KAILAKHAT

P.O. - BOKAKHAT

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

KAILAKHAT M.E. SCHOOL

40: KAMALUDDIN AHMED

SON OF LATE KHERAJUDDIN AHMED

VILLAGE - NAHARANI MAZGAON

P.O. - NAHARANI

DISTRICT-- GOLAGHAT

ASSAM

PIN - 785618

ASSISTANT TEACHER

MAJGAON GIRLS M.E. SCHOOL

Page No.# 133/683

41: SIRAJUDDIN AHMED

SON OF LATE NOZIR ALI

VILLAGE - NAHARANI MAZGAON

P.O. - NAHARANI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785618

ASSISTANT TEACHER

MAJGAON GIRLS M.E. SCHOOL

42: MAHMUDA BEGUM

DAUGHTER OF SOHIBUDDIN AHMED

VILLAGE - BATIPORIA

P.O. - BATIPORIA

DISTRICT - GOLAGHAT

ASSAM - 785618

ASSISTANT TEACHER

BATIPORIA M.E. SCHOOL

43: GULJAHAN BEGUM

DAUGHTER OF USUF ALI AHMED

VILLAGE - BATIPORIA

P.O. - BATIPORIA

DISTRICT - GOLAGHAT

ASSAM - 785618

ASSISTANT TEACHER

BATIPORIA M.E. SCHOOL

44: DHRUBAJYOTI BORDOLOI

SON OF LATE MANIC BORDOLOI

VILLAGE - DOLOI GAON

P.O. - MOHEEMA

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BHAGDHARA ZALOKIA BARI M.E. SCHOOL

45: SAMIR TANTI

SON OF DEBENDRA NATH TANTI

VILLAGE - HAUTLEY T.E.

P.O. - HAUTLEY

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

Page No.# 134/683

HABICHOWA BORPATHAR M.E. SCHOOL

46: JOYRAM GONJU

SON OF MOHAN GONJU

VILLAGE - BUTOLIKHOWA

P.O. - BADULIPAR

DISTRICT - GOLAGHAT

ASSAM - 785611

ASSISTANT TEACHER

BUTOLIKHOWA BAGICHA M.E. SCHOOL

47: GOJENDRA PATHORI

SON OF LATE MANIK PATHORI

VILLAGE GULUNGTEMERA

P.O.-BADULIPAR

DISTRICT - GOLAGHAT

ASSAM - 785611

ASSISTANT TEACHER

DISOI PORIA JANAJATI M.E. SCHOOL

48: RAJEN THAKURI

SON OF PREM KUMAR THAKURI

VILLAGE - CHUNGAJAN MAJGAON

P.O. - CHUNGAJAN

DISTRICT - GOLAGHAT

ASSAM

PIN - 785601

ASSISTANT TEACHER

AMGURI M.E. SCHOOL

49: DHAN KALITA

SON OF LATE NAREN KALITA

VILLAGE - NO.2 DAMUDAR GAON

P.O. - NAOJAN

DISTRICT - GOLAGHAT

ASSAM

PIN - 785601

ASSISTANT TEACHER

SWAHID DEBESWAR BORA M.E. SCHOOL

50: PRABHAT SARMA

SON OF UMESWAR SARMA

VILLAGE NO.2 KOIRI GAON

P.O. - NAOJAN

DISTRICT - GOLAGHAT

Page No.# 135/683

ASSAM - 785601

ASSISTANT TEACHER

KOIRIGAON M.E. SCHOOL

51: RATUL BORA

SON OF LATE KAMAL BORA

VILLAGE - PURAJANGHAL

P.O. - DHOLAGURI

DISTRICT - GOLAGHAT

ASSAM - 785613

ASSISTANT TEACHER

PURAJANGHAL M.E. SCHOOL

52: SMT. SIMITA CHETRY

DAUGHTER OF RATNA BAHADUR CHETRY

VILLAGE - BISHNUPUR

P.O. - URIAMGHAT

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

GYANPEETH SIMANTA M.E. SCHOOL

53: JITEN BHUYAN

SON OF LATE GOBIN BHUYAN

VILLAGE - UZIR GAON

P.O.- NAMKHATOWAL

DISTRICT - GOLAGHAT

ASSAM - 785601

ASSISTANT TEACHER

PUB KACHOMARI M.E. SCHOOL

54: BIRINDA PHUYEL

DAUGHTER OF LATE GUNIRAM PHUYEL

VILLAGE - HATIDUBI

P.O. - URIAMGHAT

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

SARASWATI SIMANTA M.E. SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI - 6.

Page No.# 136/683

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI - 19.

------------

Advocate for : MR. M AGARWALLA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/6973/2021

ABU TAHER SIDDIQUE AND 3 ORS

Page No.# 137/683

S/O- ABDUS SATTAR

R/O- TAKIMARI

DIST- GOALPARA

PIN- 783129

ASSAM

2: HEMALATA ROY

D/O-DEBEN CH

. ROY

R/O- MEDHIPARA (PASCHIM)

P.O- FUTKIBARI

DIST- DHUBRI

ASSAM

PIN-783301

3: SHANTARAM RABHA

S/O- KARMESWAR RABHA

R/O- BAIDA

P.S- LAKHIPUR

DIST- GOALPARA

PIN-783129

4: HITENDRA KR. NATH

S/O- LATE DIESH CH. NATH

R/O-BARUAPARA

P.O- BAGUAN

DIST- GOALPARA

PIN-783129

VERSUS

THE STATE OF ASSAM AND 6 ORS

REP. BY THE COMMISSIONER AND SECRETARY EDUCATION DEPARTMENT

(SECONDARY) TO THE GOVT. OF ASSAM

DISPUR-06

2:THE JOINT SECRETARY ( ADMIN)

ASSAM

HIGHER SECONDARY EDUCATION COUNCIL

BAMUNIMAIDAM

GHY-21

3:THE DEPUTY SECRETARY

EDUCATION DEPARTMENT (SECONDARY)

TO THE GOVT. OF ASSAM

DISPUR-06

4:THE UNDER SECRETARY

Page No.# 138/683

EDUCATION DEPARTMENT (SECONDARY) TO THE GOVT. OF ASSAM

DISPUR-06

5:THE DIRECTOR

SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

6:THE JOINT DIRECTOR

SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

7:THE INSPECTOR OF SCHOOLS

GOALPARA DISTRICT CIRCLE

DIST- GOALPARA

ASSAM

------------

Advocate for : MR B P BORAH

Advocate for : SC

EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/6311/2021

ROWSHANARA KHATUN

D/O. HAZI HAYET ALI

VILL. SATSIA

P.O. JAMADARHAT

P.S. FAKIR GANJ

DIST. DHUBRI

ASSAM.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

2:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

Page No.# 139/683

GUWAHATI-06.

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GUWAHATI-06.

5:THE SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-781006.

6:THE UNDERE SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-781006.

7:THE SECRETARY

LEGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-781006.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-06.

------------

Advocate for : MS. K JAIN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3058/2019

Page No.# 140/683

9 NO. YOUNGPUR VENTURE LOWER PRIMARY SCHOOL AND 5 ORS.

REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER

KUNJA BABU SINGHA

AGED 40 YEARS

S/O LATE HARENDRA SINGHA

VILLAGE- SUDARSHANPUR PART-II

P.O. SAMARIKHONA

DISTRICT- HAILAKANDI

ASSAM

PIN- 788155.

2: BISHNUPUR VENTURE LOWER PRIMARY SCHOOL

REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER

SHRI RAJIV SINHA

AGED ABOUT 45 YEARS

S/O INDRA SINHA

VILLAGE SUDARSHANPUR PART-II

P.O.- SAMARIKHONA

DISTRICT- HAILAKANDI

ASSAM

PIN- 788160.

3: SUDARSHANPUR NOYAGRAM VENTURE LOWER PRIMARY SCHOOL

REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER NAMELY AZMAT

ALI MAZARBHUIYA

AGED ABOUT 47 YEARS

S/O. LATE EJAJ ALI MAZARBHUIYA

VILLAGE- SUDARSHANPUR PART-II

P.O. SAMARIKHONA

DISTRICT- HAILAKANDI

ASSAM. PIN- 788160.

4: KUTUB UDDIN GARDEN VENTURE LOWER PRIMARY SCHOOL

REPRESENTED BY ITS ASSISTANT TEACHER PERBIN SULTANA

BARBHUIYA

AGED ABOUT 36 YEARS

W/O. AKRAM UDDIN LASKAR

VILLAGE SUDARSHANPUR PART-II

P.O. JAPIRBOND

DIST. HAILAKANDI

ASSAM

PIN- 788160.

5: DALKUTI GARDEN VENTURE LOWER PRIMARY SCHOOL

REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER

SRI PORITUSH SINHA

AGED ABOUT 52 YEARS

S/O. BHAIRAB SINHA

Page No.# 141/683

VILLAGE SUDARSHANPUR PART-II

P.O. SAMARIKHONA

DIST.- HAILAKANDI

ASSAM

PIN- 788160.

6: KAKRAKHAL FIRM VENTURE LOWER PRIMARY SCHOOL

REPRESENTED BY ITS SECRETARY-CUM-HEAD MASTER

SIRAJ UDDIN MAZARBHUIYA

AGED 38 YEARS

S/O. LATE EJAJ ALI MAZARBHUIYA

VILLAGE- SUDARSHANPUR PART-II

P.O.- SAMARIKUNA

DIST.- HAILAKANDI

ASSAM

PIN- 788160.

VERSUS

THE STATE OF ASSAM AND 3 ORS.

TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE AXOM SARVA SIKSHA ABHIJAN

REPRESENTED BY THE MISSION DIRECTOR

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE DEPUTY INSPECTOR OF SCHOOLS

HAILAKANDI

P.O. AND DIST. HAILAKANDI

ASSAM

PIN- 788151

------------

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS.

Page No.# 142/683

Linked Case : WP(C)/79/2022

GIRIJA NANDA LAHKAR AND 143 ORS.

S/O- ACHYUTA NANDA LAHKAR

PGT (TUTOR) OF ANCHALIK SR SECONDARY SCHOOL

BANGAON

VILL AND P.O- HELNA

DIST- BAJALI

PIN-781375.

2: DIPIKA DEVI

C/O- DR K.N.D SARMA

PGT (TUTOR) OF ANCHALIK SR SECONDARY SCHOOL

BANGAON

TOWN - PATSHALA P.O- MUGURIA ( MILANPUR) WARD NO - 6

DIST- BAJALI

PIN-781325.

3: HIRAN KALITA

S/O- LT HARGABINDRA KALITA

PG (TUTOR) OF ANCHALIK SR SECONDARY SCHOOL

BANGAON

VILL - KAUREHAGI

P.O- JALKHANA DIST- NALBARI

PIN-781374

4: DHANA KUMAR SARMA

S/O- PUSPA NATH SARMA

PGT (TUTOR) OF ANCHALIK SR

SECONDARY SCHOOL

BANGAON

VILL AND P.O- AMDAH

DIST- BAJALI

PIN-781325

5: ABDUL KASHEM

S/O- LATE TARA MIA

PGT (TUTOR) OF KAYAKUCHI SR.

SECONDARY SCHOOL

VILL - ITERVATA

P.O- BARBALA

DIST- BARPETA

PIN-781316

6: SHAHIDUR RAHMAN

Page No.# 143/683

S/O- ALI AKABBAR

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL ANDP.O- KHABLAR BHITA DIST- BARPETA

PIN-781352

7: SUFIA AHMED

C/O- ABDUS SATTAR CHOUDHORY

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- MARICHA

P.O- KAYAKUCHI DIST- BARPETA

PIN-781352

8: AHMED ALI

S/O- LT. MAUGGAM HUSSAIN

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- MARICHA

P.O- KAYAKUCHI DIST- BARPETA

PIN-781352

9: SABED ALI

S/O- MAZIBAR RAHMAN

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- TELERIA

P.O-NALIGAON

DIST- BARPETA

PIN-781352

10: JAHIR HUSSAIN

S/O- HAZRAT ALI

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- BHALUKI

P.O- BALABHITA DIST- BARPETA

PIN-781313.

11: MOBARAK ALI

S/O- LT. ABDUL HAMID

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL- THEKA PATHAR

P.O- KHARDHARA

DIST- BARPETA PIN-781309

Page No.# 144/683

12: KALPANA DEKA

C/O- MRINAL BAISHYA

PGT (TUTOR) OF KAYAKUCHI SR. SECONDARY SCHOOL

VILL AND P.O- BHAWANIPUR

DIST- BARPETA

PIN-781352.

13: GADA RAM KALITA

S/O- SARAT KALITA

PGT (TUTOR) OF RATIKANTA LAHKAR MAHAVIDYALAY SR. SECONDARY

SCHOOL.

VILL- PATSHALA SANTIPUR

WARD NO -3

P.O- PATSHALA

DIST- BARPETA

PIN-781325.

14: KHANINDRA TALUKDAR

S/O- SASHI MOHAN TALUKDAR

PGT (TUTOR) OF RATIKANTA LAHKAR MAHAVIDYALAY SR. SECONDARY

SCHOOL.

VILL- PATSHALA ( PRAGATI NAGAR)

WARD NO. 4

DIST- BARPETA

PIN-781325.

15: AMBARISH CHANDRA MALAKAR

S/O- GOPIRAM MALAKAR

PGT (TUTOR) OF RATIKANTA LAHKAR

MAHAVIDYALAY SR. SEC SCHOOL.

VILL- DUBI ( MALIPARA )

P.O- DUBI

DIST- BARPETA

PIN-781325.

16: JIBAN KUMAR SARKAR

S/O- JITENDRA CHANDRA SARKAR

PGT (TUTOR) OF RATIKANTA LAHKAR

MAHAVIDYALAY SR. SEC. SCHOOL.

VILL- ROUMARI

P.O- PURANA BHAWANIPUR

DIST- BARPETA PIN-781318.

Page No.# 145/683

17: PARAMESH CH. GOYARI

S/O- JAGENDRA GOYARY

PGT (TUTOR) OF RATIKANTA LAHKAR

MAHAVIDYALAY SR. SEC SCHOOL.

VILL-KATHALATARY

P.O- SARUTARA

DIST- BARPETA

PIN-781352.

18: AJIT DAS

S/O- BIPIN DAS

PGT (TUTOR) OF RATIKANTA LAHKAR

MAHAVIDYALAY SR. SEC SCHOOL.

VILL-BARSIMALA P.O- GOLIBANDHA

DIST- BARPETA

PIN-781375.

19: MD AMIR ALI

S/O- JASHIM UDDIN

PGT(TUTOR)OF RATIKANTA LAHKAR

MAHAVIDYALAY SR. SEC. SCHOOL.

VILL-HATIRTARI P.O- CHAPORBORI

DIST- BARPETA

PIN-781352.

20: MANJU BHUYAN

C/O- PRITAMBAR BHUYAN

PGT (TUTOR) OF RATIKANTA LAHKAR MAHAVIDYALAY SR. SECONDARY

SCHOOL.

VILL-BARGANDUBI

P.O- BANGAON DIST- BAJALI

PIN-781352.

21: MD JUMAR ALI

S/O- MD MATIAR RAHMAN

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL-NALIGAON

P.O- NALIGAON

DIST- BARPETA

PIN-781352.

22: MANOWAR HUSSAIN

S/O- ABDUL BASIR

Page No.# 146/683

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL AND P.O- KABLAR BHITHA

DIST-BARPETA

PIN-781352.

23: MD NAZESH ALI

S/O- GAZIUR RAHMAN

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL AND P.O- NALIGAON

DIST- BARPETA

PIN-781352.

24: MAHIR UDDIN AHMED

S/O- HABEZ UDDIN

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL AND P.O- NALIGAON

DIST- BARPETA

PIN-781352.

25: ABDUL MUTALEB

S/O- ABDUL GANI

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL- HELOCHAR PAM

P.O- NALIGAON

DIST- BARPETA

PIN-781352.

26: ABDUL KADER AHMED

S/O- JAYANAL ABEDIN

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL AND P.O- KAMALPUR

DIST- BARPETA

PIN-781352

27: SANOWAR AL- HASSAN

S/O- ABDUL AZIZ

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL- HELOCHARPAM

P.O- NALIGAON

DIST- BARPETA

PIN-781352.

28: MD OMAR ALI

S/O- AMZAD ALI

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL- KAYAKUCHI PAM

P.O- NALIGAON

Page No.# 147/683

DIST- BARPETA

PIN-781352.

29: ABDUL HAI

S/O- HABEZ UDDIN

PGT (TUTOR) OF HARANDRA CHITRA SR. SECONDARY SCHOOL.

VILL- HELOCHARPAM

P.O- NALIGAON

DIST- BARPETA

PIN-781352.

30: BABUL PATHAK

S/O- LT. PRABITRA PATHAK

PGT (TUTOR) OF PAZABHANGA ANCHALIK SR. SECONDARY SCHOOL.

VILL- SUHA

P.O- BHOGERPAR

DIST- BARPETA

PIN-781309.

31: JULHASH ALI AHMED

S/O- HAKIM ALI

PGT (TUTOR) OF PAZABHANGA

ANCHALIK SR. SECONDARY SCHOOL.

VILL- GOPALPUR

P.O- PAHUMARA DIST- BARPETA

PIN-781308.

32: SABIDUR RAHAMN

S/O- FAGAR ALI

PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL.

VILL AND P.O- GAHURPAM

DIST- BARPETA

PIN-781314.

33: MUSTAFA RAFIQUE HASSAN

S/O- MAFIZUDDIN AHMED

PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL.

VILL- DEWRIKUCHI

P.O- SUNKUCHI DIST- BARPETA

PIN-781314.

34: SAIFUL ISLAM

S/O- HAZRAT ALI

PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL.

VILL- MOURIGAON

P.O- MANDIYA DIST- BARPETA

PIN-781308.

Page No.# 148/683

35: HASMAT ALI

S/O- DANESH ALI

PGT (TUTOR) OF GOBARDHANA KHARIJA BIJNI SR. SECONDARY SCHOOL.

VILL- KATAJHAR PATHAR

P.O- KATAJHAR

DIST- BARPETA

PIN-781315.

36: RANJIT BARUA

S/O- ARABINDA BARUAH

PGT (TUTOR) OF GOBARDHANA KHARIJA BIJNI SR. SECONDARY SCHOOL.

VILL- HAKARTUP

P.O- ODALGURI

DIST- BARPETA

PIN-781325.

37: JAGANNATH DEKA

S/O- BHABANI DEKA

PGT (TUTOR) OF BISWANATH COMMERCE SR. SECONDARY SCHOOL.

VILL- KALYANPUR ( BISWANATH CHARIALI)

P.O- BISWANATH CHARIALI

DIST- SONITPUR

PIN- 784176.

38: MAYURI KALITA

C/O- LOCHAN CHANDRA KALITA

PGT (TUTOR) OF BISWANATH COMMERCE SR. SECONDARY SCHOOL. VILL

AND P.O- KETEKIBARI

DIST- SONITPUR

PIN-784154.

39: SANJIB KUMAR SARMAH

S/O- DEBENDRA KUMAR SARMAH

PGT (TUTOR) OF BISWANATH COMMERCE SR. SECONDARY SCHOOL. VILL-

KOCHGAON

P.O- CHARALI

DIST- SONITPUR

PIN-784176.

40: MANU KUMARI GOGOI

C/O- TIRTHESWAR GOGOI

PGT (TUTOR) OF K B SUBANSIRI SR. SECONDARY SCHOOL.

VILL- BOWALGURI

P.O- BOGALIJAN

DIST- NORTH LAKHIMPUR

Page No.# 149/683

PIN-787001.

41: NOMAL CH. DOLEY

S/O- DHATURAM DOLEY

PGT (TUTOR) OF GOGAMUKH GIRLS

SR. SECONDARY SCHOOL.

VILL- SINGARI GAON

P.O- 2 NO GOROIMARI

DIST- NORTH LAKHIMPUR

PIN-787032.

42: SUBARNA DOLEY

C/O- TEPU RAM DOLEY

PGT (TUTOR) OF GOGAMUKH GIRLS

SR. SECONDARY SCHOOL.

VILL- PUB BALIGAON

P.O- GOGAMUKH

DIST- DHEMAJI

PIN-787034.

43: ATUL CHAMUAH

S/O- SIBA NATH CHAMUAH

PGT (TUTOR) OF GOGAMUKH

GIRLS SR. SECONDARY SCHOOL.

VILL- NO-2 LATHIA GAON

P.O- GOGAMUKH

DIST- DHEMAJI PIN-787034.

44: BIKASH CHOUDHORY

S/O- HIRANYA CHOUDHORY

PGT (TUTOR) OF PUB HASTIBAPUR

SR. SECONDARY SCHOOL.

VILL- HARIPUR

P.O- BHAWANIPUR

DIST- BARPETA

PIN-781352.

45: CHANDRA KANTA KALITA

S/O- KAMALA KANTA KALITA

PGT (TUTOR) OF PUB HASTIBAPUR SR. SECONDARY SCHOOL.

VILL- GOBINDRAPUR (SAORA)

P.O- GOBINDAPUR

DIST- BARPETA

PIN-781326.

46: BISHNU DEV CHOUDHORY

Page No.# 150/683

S/O- LT SADA RAM CHOUDHORY

PGT (TUTOR) OF PUB HASTIBAPUR SR. SECONDARY SCHOOL.

VILL- NITANANDA PANBARI

P.O- BHAWANIPUR

DIST- BARPETA

PIN-781326.

47: PAKHILA KALITA

C/O- LT GOPI RAM KALITA

PGT (TUTOR) OF PUB HASTIBAPUR SR. SECONDARY SCHOOL

VILL- TIHU DEKHTA

P.O- HELANA

DIST- NALBARI

PIN- 781375

48: SUNITA MEDHI

C/O- LT NIKUNJA MEDHI

PGT (TUTOR) OF PUB HASTIBAPUR

SR. SECONDARY SCHOOL

VILL AND P.O- BAMAKHATA

DIST- BAJALI

PIN- 781325

49: BHUPEN DEKA

S/O- HEM CH DEKA

PGT (TUTOR) OF NORTH DARRANG SR. SECONDARY SCHOOL

WARD NO-4

P.O-TANGLA

DIST- UDALGURI (BTAD)

PIN- 784521.

50: TILAK CHANDRA NATH

S/O- LILADHAR NATH

PGT (TUTOR) OF NORTH DARRANG SR. SECONDARY SCHOOL.

VILL-SWETMODER (ATHIBARI)

P.O-BORDOULGURI

DIST- DARRANG

PIN- 784145.

51: JYOTSNA RANI SAHARIA

C/O- GOLOK CH. SAHARIA

PGT (TUTOR) OF NORTH DARRANG

SR.SECONDARY SCHOOL.

VILL-BARJALA (MILANPUR)

Page No.# 151/683

P.O-TANGLA

DIST- UDALGURI (BTAD)

PIN- 784521.

52: LAKSHI KANTA RAMCHIARY

S/O- HEM RAMCHIARY

PGT (TUTOR) OF NORTH DARRANG SR. SECONDARY SCHOOL. VILL-

HOSPITAL ROAD

P.O AND P.S -TANGLA

DIST- UDALGURI (BTAD)

PIN- 784521.

53: MAINUL HOQUE

S/O- ABDUL WAHAB

PGT (TUTOR) OF HOWLY SENIOR SR. SECONDARY SCHOOL

VILL - DHUPGURI

P.O- SIMLAGURI

DIST- BAKSA

PIN- 781313.

54: AVARANI DAS

C/O- SHAYLEN DAS

PGT (TUTOR) OF HOWLY SENIOR SR. SECONDARY SCHOOL

VILL - BASAKPARA

P.O- HOWLY

DIST- BARPETA

PIN- 781316.

55: MD IDRISH ALI

S/O- ABDUL AZIZ

PGT (TUTOR) OF SRIMANTA SANKAR-MADHAB SR. SECONDARY SCHOOL

VILL AND P.O- BARPALLY

DIST- BARPETA

PIN- 781314.

56: ABDUL HOQUE

S/O- SAMSER ALI

PGT (TUTOR) OF SRIMANTA SANKAR-MADHAB SR. SECONDARY SCHOOL

VILL - TAPESWARA

P.O- GUNIAL GURI

DIST- BARPETA

PIN- 781319.

57: BIJULI DAS

C/O- HRISHIKESH DAS

PGT (TUTOR) OF SRIMANTA SANKAR-MADHAB SR. SECONDARY SCHOOL

Page No.# 152/683

VILL - GAYAN HATI

P.O- AND DIST- BARPETA

PIN- 781301.

58: FAZILATON CHAUDHURY

C/O- INTAZ ALI CHAUDHURY

PGT (TUTOR) OF NAVASAKTI SR. SECONDARY SCHOOL

VILL - DHUPALPARA

P.O- MAJGAON DIST- BARPETA

PIN- 781313.

59: SAMSON NAHAR AHMED

C/O- ABDUL KALAM AZAD

PGT (TUTOR) OF NAVASAKTI SR. SECONDARY SCHOOL

TOWN - BARPETA RAOD

WARD NO. -09

DIST- BARPETA

PIN- 781313.

60: SEMINA AKTAR

C/O- MATIAR RAHMAN

PGT (TUTOR) OF NAVASAKTI SR. SECONDARY SCHOOL

TOWN - HOWLY

WARD NO. -4

P.O - HOWLY

DIST- BARPETA

PIN- 781316.

61: SARALA DAS

C/O- JAGIN DAS

PGT (TUTOR) OF RAJIB GANDHI SR. SECONDARY SCHOOL

VILL - BHEBLA (KEOT SUPA)

P.O - JALAH GHAT

DIST- BAKSA

PIN- 781327.

62: PINKU KUMAR SAHA

C/O- JAGADISH CH. SAHA

PGT (TUTOR) OF SINGIMARI MD. ALI HS SCHOOL ( COMMERCE STREAM)

VILL - THIATANGANI

P.S AND P.O - JURIA

DIST- NAGAON

PIN- 782124.

Page No.# 153/683

63: FORMAN ALI

C/O- BABOR ALI

PGT (TUTOR) OF SINGIMARI MD. ALI HS SCHOOL ( COMMERCE STREAM)

VILL AND P.O- BALIKATA

DIST- NAGAON

PIN- 782122.

64: BHUMIDHAR KALITA

S/O- GAURI KALITA

PGT (TUTOR) OF DAKSHIN BIJNI SR. SECONDARY SCHOOL

VILL- HAGURIGAON

P.O- MUGURIA

DIST- BAJALI PIN- 781325.

65: GARGESWAR BARO

S/O- LT. BATI RAM BARO

PGT (TUTOR) OF KOKLABARI CHAPAGURI SR. SECONDARY SCHOOL

VILL- JARABARI

P.O- JALAGAON

DIST- BAKSA PIN- 781373.

66: ARUP KUMAR KALITA

S/O- DANPATI KALITA

PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL

VILL- BARSIDHANI

P.O- BAGHMARA BAZAR

DIST- BARPETA PIN- 781328.

67: BEAUTY DEKA

PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL

VILL- SARTHEBARI ATTATHERCHUPA

P.O- SARTHEBARI

DIST- BARPETA PIN- 781307

68: BHRINGESWAR CHOUDHURY

PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL

VILL- BARBANG ( KEOTPARA)

P.O- BARBANG

DIST- BAJALI

PIN- 781325.

69: RANJU RANI DUTTA

PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL

VILL- NITYANANDA PANBARI

P.O- NITYANANDA

DIST- BAJALI

PIN- 781325.

Page No.# 154/683

70: MD. ABDUL KASHEM

C/O- HAZI MOHAMMAD ALI

PGT (TUTOR) OF FAKARUDDIN ALI AHMED MEMORIAL SR. SECONDARY

SCHOOL

VILL- TEDHARA GAON

P.O- MANDIA

DIST- BARPETA

PIN- 781308.

71: KRISHNA KANTA DAS

S/O- LT DIBAKAR CH. DAS

PGT (TUTOR) OF KUMARIKATA SR. SECONDARY SCHOOL

VILL- BAGANA

P.O- BANGAON

DIST- BAJALI

PIN- 781375.

72: BILLAL HAQUE

S/O- LT SHIRAZ UDDIN

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- KHANDAR PAR

P.O- KUJARPITH

DIST- BARPETA

PIN- 781316.

73: ABDUL KABIL UDDIN

S/O- LT PASHAN ALI

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- PUTLARTARARI

P.O- JARABARI

DIST- BARPETA

PIN- 781314.

74: PARUL DAS

C/O- GIRIN CHANDRA DAS

PGT (TUTOR) OF KOKLABARI CHAPAGURI SR. SECONDARY SCHOOL

VILL- HAZUWA

P.O- KOKLABARI

DIST- BAKSA

PIN- 781330.

75: JAMINI NARZARY

S/O- HANGKHRAI UZIR.

Page No.# 155/683

PGT (TUTOR) OF KOKLABARI CHAPAGURI SR. SECONDARY SCHOOL

VILL- HAZUWA

P.O- KOKLABARI

DIST- BAKSA

PIN- 781330.

76: PURNIMA HANDIQUE

C/O- GANDHESWAR BORAH.

PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL

DHEMAJI

VILL- NA ALI BHAJUGAON

P.O- JIADHAL

DIST- DHEMAJI

PIN- 787057.

77: KUNJA DUTTA

C/O- SIVANATH DUTTA.

PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL

DHEMAJI

VILL- MARIDHAL

P.O- MORIDHAL

DIST- DHEMAJI

PIN- 787057.

78: UTPAL SAIKIA

S/O- DIMBESWAR SAIKIA.

PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL

DHEMAJI

VILL AND P.O- BATGHARIA

DIST- DHEMAJI

PIN- 787057.

79: NABAJYOTI DUTTA

S/O- JITEN DUTTA

PGT (TUTOR) OF JIADHAL SR. SECONDARY SCHOOL

DHEMAJI

VILL AND P.O- MATHIKHULA

DIST- DHEMAJI

PIN- 787057.

80: MIZANUR RAHMAN

S/O- LT KADAM ALI.

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

VILL- BECHIMARI

P.O- KALGACHIA

DIST- BARPETA

Page No.# 156/683

PIN- 781319.

81: NIZIMA BEGUM

C/O- LT ALI AKBAR.

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

VILL- NAGARJHAR

P.O- HOWLY

DIST- BARPETA

PIN- 781316.

82: MD JAINAL ABDIN

S/O- LT JOHUR UDDIN.

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

VILL- MOHMARA

P.O- GORAIMARI

DIST- MORIGAON

PIN- 782104.

83: MD SAHABUDDIN

S/O- LT ABDUL JABBAR.

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

VILL AND P.O- DATIALBORI

DIST- MORIGAON

PIN- 782126.

84: AMRUL HUSSAIN

C/O- AMIR HUSSAIN

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

VILL AND P.O- DATIALBORI

DIST- MORIGAON

PIN- 782126.

85: DEBAL CHANDRA SAIKIA

S/O- PHATIK SAIKIA.

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

VILL AND P.O- KATHANI

DIST- MORIGAON

PIN- 782127.

86: SHOHIDUL ISLAM

S/O- LT MAMUD ALI.

PGT (TUTOR) OF LAHARIGHAT SR. SECONDARY SCHOOL

MORIGAON

Page No.# 157/683

VILL-ULUBARI

P.O- DOLOIGAON

DIST- MORIGAON

PIN- 782126.

87: JYOTSHNA DEVI

C/O- LT BANESWAR SARMA

PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL-BENGAPARA

P.O- SARTHEBARI

DIST- BARPETA

PIN- 781307

88: DEPALI DAS

C/O- LT BASANTA KR DAS.

PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL-BALBARI

P.O- BARKATALA

DIST- BARPETA

PIN- 781307.

89: AHMED ALI

S/O- LT HAZRAT ALI.

PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL AND AMANI

DIST - NALBARI

PIN- 781307.

90: MANOJ KUMAR DEKA

S/O- LT KHAGENDRA NATH DEKA.

PGT (TUTOR) OF KSHETRI DHARMAPUR SECONDARY SCHOOL

VILL-BANIYAKUCHI

P.O- SARTHEBARI

DIST- BARPETA PIN- 781307.

91: NUR MAHAMMAD ALI

S/O- LT KHABIR UDDIN.

PGT (TUTOR) OF RATNADBIP SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI.

DIST- BARPETA PIN- 781309.

92: ANOWARA KHATUN

Page No.# 158/683

C/O- HAJI MAFIZ UDDIN.

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI

DIST- BARPETA

PIN- 781309.

93: SAYEFUL ISLAM

S/O- LT. MAZIBAR RAHMAN

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI

DIST- BARPETA

PIN- 781309.

94: AKABBAR ALI

S/O- LT ALTAF HUSSAIN.

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- BAMUN DONGRA

P.O- HABIDONGRA

DIST- BARPETA

PIN- 781308.

95: RAHIL AMIN SIDDIQUE

S/O- LT TAFIZ UDDIN AHMED.

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL- BAMUN DONGRA

P.O- HABI DONGRA

DIST- BARPETA

PIN- 781308.

96: AFSAR KHAN

S/O- LT MONGAL KHAN.

PGT (TUTOR) OF AZAD ANCHALIK SR. SECONDARY SCHOOL

VILL AND P.O- PALHAZI

DIST- BARPETA

PIN- 781309.

97: MD MOZIBAR RAHMAN

S/O- MD SAKMAN ALI.

PGT (TUTOR) OF UTTAR BARPETA SR. SECONDARY SCHOOL

Page No.# 159/683

VILL - CHAWRDIA

P.O- MAHTOLI

DIST- KAMRUP

PIN- 781136.

98: SHAMSUN NEHAR

C/O- HAZRAT ALI.

PGT (TUTOR) OF SRIMANTA SANKAR MADHAB SR. SECONDARY SCHOOL

VILL AND P.O-PALHAZI

DIST- BARPETA PIN- 781309.

99: KISMAT ALI AHMED

S/O- HIKMAT ALI.

PGT (TUTOR) OF BHELLA ANCHALIK SR. SECONDARY SCHOOL

VILL -TEKLARBALA

P.O-PAHUMARA

DIST- BARPETA

PIN- 781309.

100: MD SHAHJAHAN ALI

S/O- TOMSER ALI

PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -RAMPUR

P.O- NIZ RAMPUR

DIST- BARPETA

PIN- 781319.

101: TAHERA KHATUN

C/O- TAMIJ UDDIN SHEIKH

PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -2 NO. MANAKOCHA

P.O- MANAKOCHA DIST- CHIRANG

PIN- 783391.

102: MIRZA IBRAHIM ALI

S/O- MIRZA MONTAZ ALI

PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -KALGACHIA

P.O- KALGACHIA DIST- BARPETA

PIN- 781319.

103: MD ABU BAKKAR SIDDIQUE

S/O- ABDUL SHEIKH

Page No.# 160/683

PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -HATCHARA

P.O- CHANDMAMA

DIST- BARPETA

PIN- 781321.

104: MD RAFIQUL ISLAM

S/O- ABDUS SAMAD MIAH

PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -BARBHITHA

P.O- CHANDAMAMA

DIST- BARPETA

PIN- 781321.

105: MD RAFIQUL ISLAM

S/O- MD. ABDUR RAHMAN

PGT (TUTOR) OF BORTHAL DOLOIGAON HIGHER SECONDARY SCHOOL

VILL - ULUBARI

P.O- DOLOIGAON

DIST- MORIGAON

PIN- 782126.

106: MD SHAHJAHAN ALI

S/O- MD. AHED ALI

PGT (TUTOR) OF BORTHAL DOLOIGAON HIGHER SECONDARY SCHOOL

VILL -SAHARIAGAON

P.O- SAHARIAGAON

DIST- MORIGAON

PIN- 782126.

107: JITENDRA NATH KALITA

S/O- LT UDDHAB CH. KALITA

PGT (TUTOR) OF THAMNA ANCHALIK SR. SECONDARY SCHOOL VILL AND

P.O -SARUMANIKPUR

DIST- BAKSA

PIN- 781329.

108: MD ABDUL MOZID MONDAL

S/O- MD ASIR UDDIN

PGT (TUTOR) OF AL AMEEN KDM SR. SECONDARY SCHOOL

VILL -RAMPUR

P.O- NIZ RAMPUR

DIST- BARPETA

Page No.# 161/683

PIN- 781319.

109: DIPAK GOGOI

S/O- LT TUARAM GOGOI

PGT (TUTOR) OF NAKACHARI SR. SECONDARY SCHOOL

JORHAT

VILL -BORGAON

P.O- GOHAINBARI

DIST- JORHAT

PIN- 785635.

110: JONMONI MOHAN

D/O- LT MONI RAM MOHAN

PGT (TUTOR) OF NAKACHARI SR. SECONDARY SCHOOL

JORHAT

VILL -MARIANI NATUNMATI

P.O- MARIANI

DIST- JORHAT

PIN- 785634.

111: RAJAT BORAHOM

S/O- LT PUNADHAR BORAHAM

PGT (TUTOR) OF NAKACHARI SR. SECONDARY SCHOOL

JORHAT

VILL -LIKHURAKHAN

P.O- NAGINIJAN NAKACHARI

DIST- JORHAT

PIN- 785635.

112: GIAS UDDIN

S/O- SHORIF UDDIN

PGT (TUTOR) OF UDALI SR. SECONDARY SCHOOL

VILL -NAMATI

P.O AND P.S - DOBOKA

DIST- HOJAI

PIN- 782440.

113: MD SAHAB UDDIN

S/O- LT AKTAR ALI

Page No.# 162/683

PGT (TUTOR) OF UDALI SR. SECONDARY SCHOOL

VILL -DHINGARATI

P.O AND P.S - LAHARIGHAT

DIST- MORIGAON

PIN- 782127.

114: ARATI SAIKIA

D/O- LT MADHU RAM SAIKIA

PGT (TUTOR) OF MAHATMA GANDHI SR. SECONDARY SCHOOL

VILL -BARUA BARI GAON

P.O AND P.S - MOUT GAON

DIST- JORHAT

PIN- 785001.

115: AMIYA SAIKIA

D/O- LT PRABHAT CH. SAIKIA

PGT (TUTOR) OF MAHATMA GANDHI SR. SECONDARY SCHOOL

VILL -KEUTIAMARI GAON

P.O - JORHAT -1

DIST- JORHAT

PIN- 785001.

116: MONI DUTTA

S/O- LT SUNIL DUTTA

PGT (TUTOR) OF MAHATMA GANDHI SR. SECONDARY SCHOOL

VILL -KALIAPANI ADARSHA GAON

P.O - KALIAPANI TEOK

DIST- JORHAT

PIN- 785112.

117: ROMEN CH. BORAH DUTTA

S/O- MR. HOREN BORAH

PGT (TUTOR) OF MAHATMA GANDHI

SR. SECONDARY SCHOOL

VILL -SEWJIPAR

P.O - KALAKHOWA

DIST- JORHAT

PIN- 785010.

Page No.# 163/683

118: PRADIP CHAMUAH

S/O- BHUPEN CH. CHAMUAH

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- NO 1 BANTOW

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

PIN- 787055.

119: DULEN CHAMUAH

S/O- ANANDA CHAMUAH

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- AMULAPATTY

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

PIN- 787055.

120: ANANTHA HAZARIKA

S/O- PUHESWAR HAZARIKA

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- NO 1 BANHPARA

P.O- BANHPARA

DIST- NORTH LAKHIMPUR

PIN- 787055.

SR. SECONDARY SCHOOL

121: MOHAN CHUTIA

S/O- LAKHI NATH CHUTIA

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- NO 1 BARJAN

P.O-MACHKHOWA

DIST- NORTH LAKHIMPUR

Page No.# 164/683

PIN- 787053.

122: KUSHAL GOHAIN

S/O- PHANIDHAR BURAGOHAIN

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- KATHARBARI

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

PIN- 787055.

123: TIRTHA BORAH

S/O- RAKHESWAR BORAH

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- KATHALGURI

P.O- NEMUTENANI

DIST- NORTH LAKHIMPUR

PIN- 787055.

124: RUPANJALI PHUKAN

D/O- KULA PRASHAD PHUKAN

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- NABAKATHARBARI

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

PIN- 787055.

125: BHUPEN DOWARAH

S/O- DURNA KANTA DOWARAH

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- KATHARBARI

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

Page No.# 165/683

PIN- 787055.

126: NANI GOGOI

S/O- RABI GOGOI

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- AMULAYAPATTY

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

PIN- 787055.

127: KANCHANA DUTTA

D/O- LAKHI NATH DUTTA

PGT (TUTOR) OF DHAKUKHANA

GIRLS SR. SECONDARY SCHOOL

VILL- AMULAYAPATTY

P.O- DHAKUAKHANA

DIST- NORTH LAKHIMPUR

PIN- 787055.

128: MANOJ KR DOWARAH

S/O- LT PHANIDHAR DOWARAH

PGT (TUTOR) OF SISSIBORGAON

SR. SECONDARY SCHOOL

VILL- NO-1 BETONIPAM

P.O- BETONIPAM

DIST- DHEMAJI

PIN- 787059.

129: GULENDRA KR BHUYAN

S/O- LT NABIN BHUYAN

PGT (TUTOR) OF SISSIBORGAON

SR. SECONDARY SCHOOL

VILL- NATUN MISSING GAON

P.O- SILAPATHAR

DIST- DHEMAJI

PIN- 787059.

Page No.# 166/683

130: RABIN KR CHETIA

S/O- LT PURNADHAR CHETIA

PGT (TUTOR) OF SISSIBORGAON

SR. SECONDARY SCHOOL

VILL- NO-2 BHARALICHUK

SURAJNAGAR WARD NO-5

P.O AND DIST- DHEMAJI

PIN- 787057.

131: RIHITESWAR DUTTA

S/O- JOGESWAR BORAH

PGT (TUTOR) OF LAKHIMPUR

PURBANCHAL SR. SECONDARY

SCHOOL

VILL- KHATGAON

P.O- BAHADURCHUK

DIST- NORTH LAKHIMPUR

PIN- 787031.

132: ITIMA BARUAH

D/O- SURESWAR BORAH

PGT (TUTOR) OF LAKHIMPUR

PURBANCHAL SR. SECONDARY

SCHOOL

VILL- KHELMATI

LACHIT NAGAR

P.O- KHELMATI

DIST- NORTH LAKHIMPUR

PIN- 787031.

133: DIBYAJYOTI DUTTA

S/O- TILESWAR DUTTA

PGT (TUTOR) OF LAKHIMPUR

PURBANCHAL SR. SECONDARY

SCHOOL

VILL- KHELMATI

LACHIT NAGAR

P.O- KHELMATI

DIST- NORTH LAKHIMPUR

Page No.# 167/683

PIN- 787031.

134: DIGANTA NATH

S/O- CHANDRA KANTA NATH

PGT (TUTOR) OF RAJABARI

SR. SECONDARY SCHOOL

VILL AND P.O- HATIGHULI

DIST- SIBSAGAR

PIN- 785664.

135: AKHIL BORGOHAIN

S/O- LT PROMOD BORGOHAIN

PGT (TUTOR) OF RAJABARI

SR. SECONDA SCHOOL

VILL- NAMTIAL GAON

P.O-KALOOGAON

DIST- SIBSAGAR

PIN- 785666.

136: JUGAL PRASAD GOGOI

S/O- KHAGEN GOGOI

PGT (TUTOR) OF RAJABARI

SR. SECONDARY SCHOOL

VILL- NO-2 CHAULKHOWA

P.O- AKHOIPUTHIA

DIST- SIBSAGAR

PIN- 785667

137: MRS DIKHA BORAH

D/O- MAKHAN BORAH

PGT (TUTOR) OF R.K JUNIOR

COLLEGE

R/O-C.D ROAD

WARD NO-4

NORTH LAHKIMPUR

P.O AND DIST- NORTH LAKHIMPUR

PIN- 787001.

138: SMTI KUSUM SONOWAL

D/O- INDRESWAR SONOWAL

PGT (TUTOR) OF R.K JUNIOR

Page No.# 168/683

COLLEGE

VILL- KADAM KACHARI

P.O. LAHKIMPUR

DIST- NORTH LAKHIMPUR

PIN- 787032.

139: KHIROD BORAH

S/O-BADAN BORAH

PGT (TUTOR) OF R.K JUNIOR

COLLEGE

VILL- BARBARI

P.O- PATHALIPAM

DIST- NORTH LAKHIMPUR

PIN- 787056

140: KHIRADA DUTTA

D/O- TILAK CH DUTTA

PGT (TUTOR) OF R.K JUNIOR

COLLEGE

VILL- NEWAR GAON

P.O- GUGAMUKH

DIST- DHEMAJI

PIN- 787034.

141: DULUMONI BORAH

D/O- LT MAHENDRA BORAH

PGT (TUTOR) OF TELAHI TUWARAM

NATH JUNIOR COLLEGE

VILL- MEDHICHUK GAON

P.O- PANIGAON

DIST- NORTH LAKHIMPUR

PIN- 787052

142: AJIT DUTTA

S/O-LT DINA NATH DUTTA

PGT (TUTOR) OF PANIGAON

H.S SCHOOL

VILL AND P.O- NARAGAON

DIST- NORTH LAKHIMPUR

Page No.# 169/683

PIN- 787052

143: PARESH SARMAH

S/O- LATESARBANANDA SARMAH

PGT (TUTOR) OF PANIGAON

H.S SCHOOL

VILL- SOLALGAON P.O- PANIGAON

DIST- NORTH LAKHIMPUR

PIN- 787052

144: TAFIQUL HUSSAIN

S/O-FAZIRUDDIN AHMED

PGT (TUTOR) OF PANIGAON

H.S SCHOOL

VILL- CHARAIMORIA

P.O- PHUKANARHAT

DIST- NORTH LAKHIMPUR

PIN- 787052

VERSUS

THE STATE OF ASSAM AND 4 ORS.

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI- 6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI- 6.

3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI-6

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-6

Page No.# 170/683

5:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-6.

------------

Advocate for : MR. K N CHOUDHURY

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3084/2023

NURUL ISLAM MAZUMDAR AND 3 ORS

S/O- LATE SAYEED AHMED MAZUMDAR

VILL. RONGPUR PART-VI

P.O.- RONGPUR SOUTH

DISTRICT- HAILAKANDI

ASSAM

PIN- 788163.

2: RAHUL KANTI NATH

S/O- LATE RADHA RAMAN ROY

VILL. RONGPUR PART-1

P.O.- APPIN

DIST.- HAILAKANDI

ASSAM

PIN- 788161.

3: ABUL KASHEM BARBHUIYA

S/O- MUBBIN UDDIN BARBHUIYA

TOWN LALA PART-1

P.O.- LALA

DIST.- HAILAKANDI

ASSAM

PIN- 788163.

Page No.# 171/683

4: ANUPAMA RANI NATH

D/O- LATE SUDHANGSHU MOHAN NATH

TOWN- P.K. ROAD NEAR P.K. SCHOOL

LALA

WARD NO.-4

P.O.- LALA

DISTRICT- HAILAKANDI

ASSAM

PIN- 788163.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI- 6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/5593/2021

SULTAN MAMUD AND 19 ORS

ASSTT. TEACHER (HINDI) OF THEKERABARI M.E. MADRASSA

S/O LATE ABDUL JALIL

VILL NO. 3 THEKERABARI

P.O.-BALABARI

Page No.# 172/683

DIST-DARRANG

ASSAM

2: M.M. FARIZUL HOQUE

ASSTT. TEACHER (HINDI) OF BARKHAT CHENIBARI M.E. MADRASSA

S/O LATE KAMARUDDIN AHMED

VILL- CHAMUAKHAT

DIST-DARRANG

ASSAM

3: MAINUL HOQUE

ASSTT. TEACHER (HINDI) OF TANGANIJHER M.E. SCHOOL

S/O LATE BHULA AHMED

VILL-PANIAKHAT

P.O.-DHULA

DIST-DARRANG

ASSAM

4: MD. SULTAN AHMED

ASSTT. TEACHER (HINDI) OF JUGIPARA M.E. SCHOOL

S/O AMZAD ALI

VILL-JUGIPARA

P.O.-BALABARI

DIST-DARRANG

ASSAM

5: JAHANARA BEGUM

ASSTT. TEACHER (HINDI) OF KABIRATNA MUBARAK ALI GIRLS M.E.

MADRASSA

W/O MEHBUBUL ISLAM

VILL-DAIPAM

P.O.-DAIPAM

DIST-DARRANG

ASSAM

6: HANIF ALI

ASSTT. TEACHER (HINDI) OF MAHAMMAD ALI M.E. MADRASSA

S/O SAMIR UDDIN AHMED

VILL-NAMATI

P.O.-DAIPAM

DIST-DARRANG

ASSAM

7: KAMRUDDIN AHMED

ASSTT. TEACHER (HINDI) OF NIZ SHYAMABARI GIRLS M.E. MADRASSA

S/O KASHEM ALI

VILL-RAJAPUKHURI HABI

P.O.-CHAMUAKHAT

Page No.# 173/683

DIST-DARRANG

ASSAM

8: ZAHANARA KHANAM

ASSTT. TEACHER (HINDI) OF SADEK ALI M.E. MADRASSA

W/O KHANDAKAR MOSHARAF HOSSAIN

VILL-BALOGARAH

P.O.-NIZ KHARUPETIA

DIST-DARRANG

ASSAM

9: REHENA SULTANA

ASSTT. TEACHER (HINDI) OF JANGALPARA M.E. MADRASSA

W/O IBRAHIM ALI

VILL-ULUBARI

P.O.-JANGALPARA

DIST-DARRANG

ASSAM

10: ARAB ALI

ASSTT. TEACHER (HINDI) OF BHUT PUKHURI JAN JAGARAN M.E.

MADRASSA

S/O LATE IBRAHIM ALI

VILL-BAGHARBARI

P.O.-GOLANDI

DIST-DARRANG

ASSAM

11: AKBAR ALI

ASSTT. TEACHER (HINDI) OF KAWADANGA M.E. MADRASSA

S/O LATE YAD ALI

VILL- GRANDLAND BAGICHA

P.O.-BARBAGAN

DIST-DARRANG

ASSAM

12: KAMAL CHAUHAN

ASSTT. TEACHER (HINDI) OF PANBARI M.E. SCHOOL

S/O LATE RAMDAS CHAUHAN

VILL- KADAMTOLA BAGICHA

P.O.-BHAKATPARA

DIST-DARRANG

ASSAM

13: ABDUR RASHID

ASSTT. TEACHER (HINDI) OF CHENIBARI B.A. GIRLS M.E. MADRASSA

S/O JUMAR ALI

VILL-BARJHAR

Page No.# 174/683

P.O.-BHERBHERI BIL

DIST-DARRANG

ASSAM

14: MD. TOMIZ ALI

ASSTT. TEACHER (HINDI) OF BARUJHAR GIRLS M.E. MADRASSA

S/O LATE MD. TALEB ALI

VILL- NO. 1/2 BARUJHAR

P.O.-GOLANDI

DIST-DARRANG

ASSAM

15: MONOWARA KHATUN

ASSTT. TEACHER (HINDI) OF JAMALPUR M.E. MADRASSA

W/O ABUL KALAM AZAD

VILL- NO. 2 MAJGAON

P.O.-LALPUL

DIST-DARRANG

ASSAM

16: MIRUJA BEGUM

ASSTT. TEACHER (HINDI) OF CHANDPUR BARUAHJHAR M.E. MADRASSA

W/O MD. EUSUF ALI

VILL- NO. 3 BARUAJHAR

P.O.-BECHIMARI

DIST- DARRANG

ASSAM

17: SULTANA REJIA BEGUM

ASSTT. TEACHER (HINDI) OF DHULA GIRLS M.E. SCHOOL

W/O MD. NURUL ISLAM

VILL- NO. 1 THEKERABARI

P.O.-BALABARI

DIST-DARRANG

ASSAM

18: MD. ABDUL KHALEQUE

ASSTT. TEACHER (HINDI) OF BARANGABARI M.E. MADRASSA

S/O LATE SAMSUL HOQUE

VILL- BARANGABARI

P.O.-JANGALPARA

DIST- DARRANG

ASSAM

19: FARIDA BEGUM

ASSTT. TEACHER (HINDI) OF KHATANIAPARA IBRAHIMIYA M.E.

MADRASSA

W/O ABU SAYEDUL KALAM

Page No.# 175/683

VILL- KHATANIAPARA

P.O.-DHULA

DIST- DARRANG

ASSAM

20: NAZIR ALI

ASSTT. TEACHER (HINDI) OF BALABARI GIRLS M.E. MADRASSA

S/O SURAP UDDIN

VILL- NO. 1 THEKERABARI

P.O.-BALABARI

DIST- DARRANG

ASSAM

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. B C DAS

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6192/2018

DAKSHINGAON HIGH SCHOOL AND 75 ORS.

VILL- DAKSHINGAON

P.O. KAHILIPARA

P.S. DISPUR

DIST. KAMRUP(M)

PIN- 781019. REPRESENTED BY HEAD MASTER- HELAL UDDIN

Page No.# 176/683

AGE - 45 YEARS.

2: CHOONSALI HIGH SCHOOL

P.O. NOONMATI

P.S. NOONMATI

DIST. KAMRUP(M)

PIN- 781020

REP. BY HEAD MASTER- MR. GIRIN CH. BARMAN

AGE- 42 YEARS.

3: JANASHIMALU HIGH SCHOOL

VILLAGE BOTAHGULI

P.O. PANJABARI

P.S. SATGAON

DIST. KAMRUP(M)

PIN- 781037. REPRESENTED BY HEAD MASTER- MR. KANAK KALITA

AGE 47 YEARS.

4: ADINGGIRI HIGH SCHOOL

P.O. MALIGAON

P.S. MALIGAON

DIST. KAMRUP(M)

PIN- 781011. REPRESENTED BY HEAD MASTER- MRS. JOSHNA KALITA

AGE- 43 YEARS.

5: BAMUNDI HIGH SCHOOL

VILL. BAMUNDI

P.O. BAMUNDI

P.S. SARTHEBARI

DIST. BARPETA

PIN- 781311

REP. BY HEAD MASTER- BIJOY KUMAR SARKAR

AGE- 40 YEARS.

6: MODERN HIGH SCHOOL

VILL. KATHLIJHAR

P.O. GHILAZARI

P.S. HOWLY

DIST. BARPETA

PIN- 781316

REP. BY HEAD MASTER- A

HTARAN NEHER

AGE- 46 YEARS.

7: DAKSHINGARI HIGH SCHOOL

VILL. DAKSHINGARI

P.O. DAKSHINGARI

P.S. NITYANANDA

Page No.# 177/683

DIST. BARPETA

PIN- 781329

REP. BY HEAD MASTER- SONTARA DAS

AGE- 43 YEARS.

8: PACHIM BARPETA U.M. SIKSHANNSTAN

P.O. BARPETA VIA JATIGAON

P.S. JATIGAON

DIST. BARPETA

PIN- 781301

REP. BY HEAD MASTER- RANJAN PATHAK

AGE- 45 YEARS.

9: BHATTADEV HIGH SCHOOL

VILL. BICHANKUCHI

P.O. NITYANANDA

P.S. NITYANANDA

DIST. BARPETA

PIN- 781329

REP. BY HEAD MASTER- HEMCHANDRA CHOUDHURY

AGE- 43 YEARS.

10: CHANDMAMA HIGH SCHOOL

VILL. CHANDMAMA

P.O. CHANDMAMA

P.S. KALGACHIA

DIST. BARPETA

PIN- 781321

REP. BY HEAD MASTER- NURMAN ALI

AGE- 45 YEARS.

11: SANKARDEV HIGH SCHOOL

P.O. BAKUAJARI

P.S. TIHU

DIST. NALBARI

PIN- 781340

REP. BY HEAD MASTER- MR. KHURSED ALI

AGE- 43 YEARS.

12: BIHAMPUR HIGH SCHOOL

P.O. BIHAMPUR

P.S. NALBARI

DIST. NALBARI

PIN- 781303

REP. BY HEAD MASTER- DHIREN BARMAN

AGE- 41 YEARS.

13: SIALMARI HIGH SCHOOL

Page No.# 178/683

VILL. BARSULIA

P.O. BHANGNAMARI

P.S. SIALMARI

DIST. NALBARI

PIN- 781126

REP. BY HEAD MASTER- ABDUR RAHIM

AGE- 42 YEARS.

14: JATINGAMUKH BADARPUR HIGH SCHOOL

P.O. NIZ JOYNAGAR

P.S. BARKHOLA

DIST. CACHAR

PIN- 788025

REP. BY HEAD MASTER- MR. MONJUR AHMED BARBHUYAN

AGE- 45 YEARS.

15: DUDHPUR HIGH SCHOOL

P.O. DUDHPUR

P.S. ARUNACHAL

DIST. CACHAR

PIN- 788025

REP. BY HEAD MASTER- LALIT MOHAN SINGHA

AGE- 42 YEARS.

16: SINGER HAWAR PUBLIC HIGH SCHOOL

VILL- JAMALPUR

P.O. JAMALPUR

P.S. BHANGA BAZAR

DIST. CACHAR

DIST.- CACHAR

PIN- 781340

REP. BY HEAD MASTER- FAKRUL ISLAM BARBHUIYA

AGE- 43 YEARS.

17: JALALPUR HIGH SCHOOL

VILL.- NIZ JALALPUR. PART-I

P.O. JALALPUR

P.S. KATIGORAH

DIST. CACHAR

PIN- 788816

REP. BY HEAD MASTER- DEBANUJ NATH

AGE- 45 YEARS.

18: FULERTAL PUBLIC HIGH SCHOOL

P.O. FULERTAL

P.S. LAKHIPUR

DIST. CACHAR

Page No.# 179/683

PIN- 788106

REP. BY HEAD MASTER- RAHIMA KHATUN

AGE- 40 YEARS.

19: JANATA HIGH SCHOOL

VILL. BARJATRAPUR

P.O. BARJATRAPUR

P.S. BARKHALA

DIST. CACHAR

PIN- 788110

REP. BY HEAD MASTER- BAHARUL ISLAM BARBHUYAN

AGE- 42 YEARS.

20: DALGOMA HIGH SCHOOL

VILL. DALGOMA

P.O. DALGOMA

P.S. MATIA

DIST. GOALPARA

PIN- 783125

REP. BY HEAD MASTER- SAURAV DAS

AGE- 40 YEARS.

21: CHANDARIA PATHAR HIGH SCHOOL

VILL. CHANDARIA PATHAR

P.O. BALAD MARI

DIST. GOALPARA

PIN- 783121

REP. BY HEAD MASTER- HIMANI MEDHI

AGE- 44 YEARS.

22: BAGUAN KHEROPARA HIGH SCHOOL

P.O. CHECHAPANI

VILL. KATHALBARI

P.S. MATIA

DIST. GOALPARA

PIN- 783134

REP. BY HEAD MASTER- SHEIKH MOZIBAR RAHMAN

AGE- 41 YEARS.

23: GARUCHATKA ANCHALIK HIGH SCHOOL

VILL. GARUCHATKA

P.O. TIPLAI

P.S. RANGJULI

DIST. GOALPARA

PIN- 783130

REP. BY HEAD MASTER- AJGAR ALI AHMED

AGE- 43 YEARS.

Page No.# 180/683

24: BARPATHAR BARDOBA HIGH SCHOOL

VILL. TIPLAI

P.O. TIPLAI

P.S. RANGJULI

DIST. GOALPARA

PIN- 783130

REP. BY HEAD MASTER- SARIFUDDIN AHMED

AGE- 45 YEARS.

25: FURHANI ATI HIGH SCHOOL

VILL. FURHANIATI

P.O. LETERIPAR BAZAR

P.S. JURIA

DIST. NAGAON

PIN- 783134

REP. BY HEAD MASTER- SARIFUDDIN AHMED

AGE- 40 YEARS.

26: INDIRA GANDHI HIGH SCHOOL

VILL.- NAM DOBOKA GAON

P.O. HINDU BLOCK

P.S. DOBOKA

DIST. NAGAON

PIN- 782440

REP. BY HEAD MASTER- ABDUL MONIM

AGE- 35 YEARS.

27: DHUPAGURI KALANI BOSTI ROSUTIPAR GIRLS HIGH SCHOOL

P.O. DHUPAGURI

VILL- DHUPAGURI

DIST. NAGAON

PIN- 782123

REP. BY HEAD MASTER- SHAHJAHAN ALI

AGE- 41 YEARS.

28: SINGIA POTANI GIRLS HIGH SCHOOL

VILL. RESERVE PANI GAON

P.O. BIHARIGAON

P.S. NONOI

DIST. NAGAON

PIN- 782101

REP. BY HEAD MASTER- RANJIT SAIKIA

AGE- 38 YEARS.

29: CHOTA RUPAHI ADARSHA HIGH SCHOOL

VILL. CHOTA RUPAHI

P.O. HERAPATI

P.S. SADAR

Page No.# 181/683

DIST. NAGAON

PIN- 782001

REP. BY HEAD MASTER- ABDUL KADIR

AGE- 40 YEARS.

30: TINSUKIA HIGH MADRASSA

VILL. TINSUKIA

P.O. NAGAON

P.S. JURIA

DIST. NAGAON

PIN- 782124

REP. BY HEAD MASTER- MAKIDUR RAHMAN

AGE- 45 YEARS.

31: SARIYAHTALI ANCHALIK HIGH SCHOOL

VILL. SARIYAHTALI

P.O. BAMUNIJAN

P.S. RAHA

DIST. NAGAON

PIN- 782425

REP. BY HEAD MASTER- NIRMAL CHANDRA DEKA

AGE- 43 YEARS.

32: MAHATMA GANDHI HIGH SCHOOL

VILL. SALMARA

P.O. BORBOKA MAJULI

DIST. MAJULI

PIN- 785102

REP. BY HEAD MASTER- DEHIRAM KALITA

AGE- 45 YEARS.

33: BALIJAN GELGELI HIGH SCHOOL

VILL. GELGALI

P.O. BETANIPAM

DIST. DHEMAJI

PIN- 787059

REP. BY HEAD MASTER- ATUL CHANDRA MAHANTA

AGE- 43 YEARS.

34: JYOTI VIDYAPITH HIGH SCHOOL

VILL. JYOTIPUR

P.O. BOKAKHAT

P.S. GOLAGHAT

DIST. GOLAGHAT

PIN- 785612

REP. BY HEAD MASTER- AJANTA BORDOLOI

AGE- 45 YEARS.

Page No.# 182/683

35: SRIMANTA SANKARDEV HIGH SCHOOL

VILL. 5 NO. RONGBONG

P.O. KANAIGHAT

P.S. NUMALIGARH

DIST. GOLAGHAT

PIN- 785699

REP. BY HEAD MASTER- NAREN BORA

AGE- 49 YEARS.

36: NAMONI BOHUPATHAR HIGH SCHOOL

VILL. LIKSON

P.O. BHOLAGURI

P.S. BADULIPAR

DIST. GOLAGHAT

PIN- 785611

REP. BY HEAD MASTER- LOKRAM GOGOI

AGE- 45 YEARS.

37: DUNGARPUR HIGH SCHOOL

VILL. DUNGARPUR

P.O. DUNGARPUR

P.S. BHURAGAON

DIST. MORIGAON

PIN- 782411

REP. BY HEAD MASTER- KHAGENDRA CHANDRA MANDAL

AGE- 45 YEARS.

38: PRIYA NEOG VIDYAPITH HIGH SCHOOL

VILL. BORKULOI

P.O. BORKULOI

P.S. JAGIROAD

DIST. MORIGAON

PIN- 782411

REP. BY HEAD MASTER- UTTAM CHANDRA BHUYAN

AGE- 46 YEARS.

39: GAGALMARI ANCHALIK HIGH SCHOOL

VILL. GAGALMARI

P.O. GAGALMARI

P.S. MAYONG

DIST. MORIGAON

PIN- 782121

REP. BY HEAD MASTER- SHAHIDUL ISLAM

AGE- 39 YEARS.

40: AGNIGARH VIDYAPITH

P.O. TEZPUR

P.S. TEZPUR

Page No.# 183/683

DIST. SONITPUR

PIN- 784001

REP. BY HEAD MASTER- TILAK CHANDRA BORA

AGE- 40 YEARS.

41: BURAGAON HIGH SCHOOL

P.O. CHARIDUAR

P.S. CHARIDUAR

DIST. SONITPUR

PIN- 784103

REP. BY HEAD MASTER- SARASWATI LAHKAR

AGE- 45 YEARS.

42: TAPATTARI HIGH SCHOOL

VILL. PIRADHARA

P.O. PIRADHARA

P.S. ABHAYAPURI

DIST. ABHAYAPURI

PIN- 783384

REP. BY HEAD MASTER- HARAM ALI

AGE- 45 YEARS.

43: DR. B.R. AMBEDKAR HIGH SCHOOL

VILL. ABHAYAPURI

P.O. ABHAYAPURI

P.S. ABHAYAPURI

DIST. BONGAIGAON

PIN- 783384

REP. BY HEAD MASTER- SAMAD AZAD

AGE- 42 YEARS.

44: BOTGURI HIGH SCHOOL

VILL. BOTGURI

P.O. BOTGURI

DIST. BONGAIGAON

PIN- 783383

REP. BY HEAD MASTER- TARUN KUMAR RAI

AGE- 45 YEARS.

45: TINDUBI CHALAKURA HIGH SCHOOL

VILL. JAMADARHAT

P.O. JAMADARHAT

P.S. FAKIRGANJ

DIST. DHUBRI

PIN- 783330

REP. BY HEAD MASTER- ANIMUL HAQUE CHOUDHARY

Page No.# 184/683

AGE- 43 YEARS.

46: NAVO RASHMI GIRLS HIGH SCHOOL

VILL.KUKURMARA

P.O. RADHAMADHAB HAT

P.S. MANKACHAR

DIST. DHUBRI

PIN- 783121

REP. BY HEAD MASTER H/M- NAZMA BEGUM

AGE- 42 YEARS.

47: MURABARI HIGH SCHOOL

P.O. JALABILA

P.S. BILASHIPARA

DIST. DHURBI

PIN- 783348

REP. BY HEAD MASTER- PRAVAT CHANDRA SARKAR

AGE- 37 YEARS.

48: PAYESTI DIMATOLA HIGH SCHOOL

P.O. JARNAR CHAR

DIST. DHUBRI

PIN- 783339

REP. BY HEAD MASTER- NUR MOHAMMAD ALI

AGE- 45 YEARS.

49: CHOUDHURI CHAR HIGH SCHOOL

VILL. CHOUDHURI CHAR

P.O. CHOUDHURI CHAR

DIST. DHUBRI

REP. BY HEAD MASTER- SAHID ALI SEKH

AGE- 42 YEARS.

50: KAIMATI HIGH SCHOOL

VILL. CHOTOGRAM

P.O. CHOTOGRAM VIA AGOMONI

DIST. DHUBRI

PIN- 783335

REP. BY HEAD MASTER- KHALILUR RAHMAN

AGE 45 YEARS.

51: SANKAR AZAN MODEL HIGH SCHOOL

VILL. GERAMARI PART-I

P.O. GERAMARI

P.S. GOURIPUR

DIST. DHUBRI

PIN- 783339

REP. BY HEAD MASTER- MAHAMUDUL ISLAM

Page No.# 185/683

AGE- 46 YEARS.

52: BONDIA HIGH MADRASSA

VILL. BONDIA

P.O. MANGALDAI

P.S. BADULIPAR

DIST. DARRANG

PIN- 784125

REP. BY HEAD MASTER- ABDUL ADUD

AGE- 42 YEARS.

53: MAIRACHORA ANCHALIK HIGH SCHOOL

VILL. MAIRACHORA

P.O. DAMALCHOS

P.S. BOKO

DIST. KAMRUP(R)

PIN- 781135

REP. BY HEAD MASTER- AJMAL HOQUE

AGE- 45 YEARS.

54: JAYKUCHI JATIA BHANGARA HIGH SCHOOL

VILL. JAYKUCHI JATIA BHANGARA

P.O. LOCH

P.S. BAIHATA CHARIALI

DIST. KAMRUP(R)

PIN- 781381

REP. BY HEAD MASTER- PRADIP RAJBONGSHI

AGE- 40 YEARS.

55: PATRAPUR HIGH SCHOOL

VILL. PATRAPUR

P.O. KENDUA

P.S. BAIHATA CHARIALI

DIST. KAMRUP(R)

PIN- 781121

REP. BY HEAD MASTER- LATIF ALI

AGE- 42 YEARS.

56: PANIKHAITY ANCHALIK HIGH SCHOOL

VILL. PANIKHAITY

P.O. PANIKHAITY

P.S. CHHAYGAON

DIST. KAMRUP(R)

PIN- 781137

REP. BY HEAD MASTER- HISWA TALUKDAR

AGE- 45 YEARS.

57: PIYALIKHATA HIGH SCHOOL

Page No.# 186/683

VILL. BAIHATA CHARIALI

P.O. BAIHATA CHARIALI

P.S. CHANGSARI

DIST. KAMRUP(R)

PIN- 781381

REP. BY HEAD MASTER- SARIF ULLAH

AGE- 45 YEARS.

58: DAMPUR HIGH MADRASSA

VILL. DAMPUR

P.O. DAMPUR

P.S. HAJO

DIST. KAMRUP(R)

PIN- 781102

REP. BY HEAD MASTER- ANOWAR HUSSAIN

AGE- 46 YEARS.

59: BARAGOG HIGH SCHOOL

VILL. BARAGOG

P.O. DORAKAHARA

P.S. CHANGSARI

DIST. KAMRUP(R)

PIN- 781101

REP. BY HEAD MASTER- MADHAB KALIA.

60: KULAHATI UTTAM CHANDRA SUBHAPRIYA BHARALI HIGH SCHOOL

VILL. KULAHATI

P.O. KULAHATI

P.S. HAJO

DIST. KAMRUP(R)

PIN- 781104

REP. BY HEAD MASTER- UDDHAB DAS

AGE- 45 YEARS.

61: SAMBHURAM DAS TRIBAL GIRLS HIGH SCHOOL

VILL. BANGSHAR

P.O. BANGSHAR

P.S. SINGIMARI

DIST. KAMRUP(R)

PIN- 781103

REP. BY HEAD MASTER- PRADIP BAISHYA

AGE- 44 YEARS.

62: NAVODAY HIGH SCHOOL

VILL.TURUKPARA

P.O. BOKO

P.S. BOKO

Page No.# 187/683

DIST. KAMRUP(R)

PIN- 781123

REP. BY HEAD MASTER- RAHUL CHANDRA BARO

AGE- 43 YEARS.

63: HASANG JANAJATI VIDYAPITH HIGH SCHOOL

VILL. HASANG

P.O. MADHUKUNJ

P.S. RANGIA

DIST. KAMRUP(R)

PIN- 781354

REP. BY HEAD MASTER- AJIT RAJBONGSHI

AGE- 42 YEARS.

64: BARHAZARA HIGH SCHOOL

VILL. BARHAZARA

P.O. BHOMOLHATI

P.S. BAIHATA CHARIALI

DIST. KAMRUP(R)

PIN- 781121

REP. BY HEAD MASTER- KUMUD DEKA

AGE- 43 YEARS.

65: RANI NARAH HIGH SCHOOL

VILL. NAMONI DORGE

P.O. GELEKI

DIST. LAKHIMPUR

PIN- 787032

REP. BY HEAD MASTER- MUNINDRA KUMAR NARAH

AGE- 41 YEARS.

66: GORMUR JANAJATI HIGH SCHOOL

VILL. GORMUR

P.O. LALUK

DIST. LAKHIMPUR

PIN- 784160

REP. BY HEAD MASTER- KESHAB NEOG

AGE- 40 YEARS.

67: FATEHPUR S.U. HIGH SCHOOL

VILL. FATEHPUR

P.O. KUTUBPUR

DIST. LAKHIMPUR

PIN- 787054

REP. BY HEAD MASTER- BEGUM SAYEDA SULTANA

AGE- 41 YEARS.

68: MERGHULI HIGH SCHOOL

Page No.# 188/683

VILL. MERGHULI

P.O. GAURAIMARI

DIST. LAKHIMPUR

PIN- 787031

REP. BY HEAD MASTER- CHANDRA KAMAN

AGE- 40 YEARS.

69: LIGIRIMUKH HIGH SCHOOL

VILL. LIGIRIKUKH

P.O. DAFLAKATA

DIST. LAKHIMPUR

PIN- 787052

REP. BY HEAD MASTER- ANANDA DOLEY

AGE0 45 YEARS.

70: KARANGA BALAHI HIGH SCHOOL

VILL. KARANGAM

P.O. PATRI CHUK

DIST. LAKHIMPUR

PIN- 787055

REP. BY HEAD MASTER- TARANI KT. ROY

AGE- 46 YEARS.

71: SRI SRI SANKARDEV HIGH SCHOOL

VILL. CHENIMARI

P.O. JALBHARI

DIST. LAKHIMPUR

PIN- 787055

REP. BY HEAD MASTER- DHARMA KT. NATH

AGE- 42 YEARS.

72: ALL ASSAM MIRI GIRLS HIGH SCHOOL

VILL. BOGUM

P.O. BOGUM

DIST. LAKHIMPUR

PIN- 787053

REP. BY HEAD MASTER- THANURAM TAID

AGE- 40 YEARS.

73: BAMUNDOLONI HIGH SCHOOL

VILL. BAMUNDOLONI

P.O. BAMUNDOLONI

DIST. LAKHIMPUR

PIN- 787001

REP. BY HEAD MASTER- AJIT MORANG

AGE- 42 YEARS.

Page No.# 189/683

74: KANDULIMARI HIGH SCHOOL

VILL. KANDULIMARI

P.O. JOMUNAKUKH

P.S. JOMUNAMUKH

DIST. HOJAI

PIN- 782428

REP. BY HEAD MASTER- ABDUL RAZZAK

AGE- 40 YEARS.

75: LANKAJAN HIGH SCHOOL

VILL. LANKAJAN

P.O. KHARIAKHANA

P.S. LANKA

DIST. HOJAI

PIN- 782446

REP. BY HEAD MASTER- DEBABRATA KAR

AGE- 42 YEARS.

76: KRISHNA NAGAR HIGH SCHOOL

VILL. KRISHNA NAGAR

P.O. KHARIAKHANA

P.S. LANKA

DIST. HOJAI

PIN- 782446

REP. BY HEAD MASTER- DEBABRATA KAR

AGE- 46 YEARS.

VERSUS

THE STATE OF ASSAM AND 2 ORS.

REP. BY COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPTT.

DISPUR

GUWAHATI- 781006.

2:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 781019.

3:THE BOARD OF SECONDARY EDUCATION

ASSAM

BAMUNI MAIDAM

GUWAHATI- 781021

REPRESENTED BY THE SECRETARY.

------------

Advocate for : MR. Y S MANNAN

Advocate for : MS. P CHAKRABORTY (SC

EDUCATION (SECONDARY)

Page No.# 190/683

R-1 & 2) appearing for THE STATE OF ASSAM AND 2 ORS.

Linked Case : WP(C)/6015/2018

MURKONG SELEK COLLEGIATE HIGH SCHOOL AND 6 ORS.

SITUATED AT VILLAGE MURKONG SELEK

P.O/P.S- JONAI

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEADMASTER SRI MAHESH PEGU

VILL- MIGOM DOLUNG

P.O/P.S- JONAI

DIST- DHEMAJI

ASSAM

PIN- 787060

2: SATISH CHANDRA GOGOI HIGH SCHOOL

SITUATED AT VILL- BORDOI BAM TEA ESTATE

P.O- BORDOI BAM

P.S- GOGAMUKH

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEADMASTER

SRI BABU LAL AGARWALLA

52 YEARS

S/O- LATE HIRA LAL AGARWALLA

VILL- GOGAMUKH CHARIALI

P.O AND P.S- GOGAMUKH CHARIALI

DIST- DHEMAJI

ASSAM

PIN- 787034

3: H A B N HIGH SCHOOL

SITUATED AT VILL- ALIPUR

P.O- SITOLI

P.S- KALGACHIA

DIST- BARPETA

REP. BY ITS SECRETARY SRI AMIRUDDIN

S/O- LATE DANESH ALI

VILL- GOVINDAPUR

P.O- SITOLI

P.S- BAGBAR

DIST- BARPETA

ASSAM

PIN- 781308

4: MADHYA KAWAIMARI HIGH SCHOOL

SITUATED AT VILL- KAWAIMARI NO. 10 BLOCK

Page No.# 191/683

P.O- NALIGAON

P.S- SARTHEYBARI

DIST- BARPETA

REP. BY THE SECRETARY CUM HEADMASTER MD. ANOWAR HUSSAIN

S/O- SAGAR ALI

VILL- KAWAIMARI NO. 9 BLOCK

P.O- NALIGAON

P.S- SARTHEYBARI

DIST- BARPETA

ASSAM

PIN- 781352

5: CHANDRA KALA GIRLS HIGH SCHOOL

SITUATED AT VILL MISSING BALIGAON

P.O- MODARGURI

P.S- DHOKUA KHANA

DIST- LAKHIMPUR

REP. BY ITS SECRETARY CUM HEADMASTER

MULYA NATH PEGU

S/O- JOYGESWAR PEGU

VILL- MODERGURI

P.O- MODERGURI

P.S- DHOKUA KHANA

DIST- LAKHIMPUR

ASSAM

PIN- 787055

6: ABOTANI HIGH SCHOOL

SITUATED AT VILL- BOGORI DANGDHARA

P.O- BOKULGURI

P.S- DHOKHUA KHANA

REP. BY ITS SECRETARY CUM HEADMASTER

SRI SUBHASH LAGACHU

S/O- LATE URASON LAGACHU

VILL- BHITOR TEKELI PHUTA

P.O- BOKULGURI

P.S- DHOKUA KHANA

DIST- LAKHIMPUR

ASSAM

PIN- 787055

7: NAHAR BANDANA HIGH SCHOOL

SITUATED AT VILL- NAHAR BANDANA

P.O- JUNKARANG

P.S- JONAI

DIST- DHEMAJI

REP. BY ITS SECRETARY CUM HEADMASTER PRONAB PEGU

S/O- GOPAL CHANDRA PEGU

Page No.# 192/683

VILL- SIGAMAJ

P.O- JUNKARONG

P.S- JONAI

DIST- DHEMAJI

ASSAM

PIN- 787060

VERSUS

THE STATE OF ASSAM AND 4 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM

DISPUR

GUWAHATI- 6

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT OF ASSAM

EDUCATION DEPTT (SECONDARY)

DISPUR

GUWAHATI- 6

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT

GOVT OF ASSAM

DISPUR

GHY- 6

4:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 19

5:THE BOARD OF SECONDARY EDUCATION

ASSAM

BAMUNIMAIDAM

GHY- 21

REP. BY ITS SECRETARY

------------

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3038/2023

RANJAN GOSWAMI AND 3 ORS

S/O- TRAILOKYA GOSWAMI

R/O- VILL- ABHAYAPURI

WARD NO.3

Page No.# 193/683

P.O. AND P.S. ABHAYAPURI IN THE DISTRICT OF BONGAIGAON (ASSAM)

PIN- 783384

2: SULTANA AKHERI

D/O- SHAMSUDDIN AHM LT. MONIRUL ISLAM SARKAR

R/O- VILL- LAKHIGANZ

P.O. LAKHIGANZ IN THE DIST. OF DHUBRI (ASSAM)

PIN- 783345

3: LAKSHMAN SARKAR

S/O- PRANESWAR SARKAR

R/O- VILL- TALGURI

P.O. BOITAMARI IN THE DISTRICT OF BONGAIGAON (ASSAM)

PIN- 783389

4: KHOSHBUB ALAM AHMED

S/O- LATE ABDUL DULAL MIAH

R/O- VILL- KAZIPARA

P.O. CHAPAR IN THE DISTRICT OF DHUBRI (ASSAM)

PIN- 783371

VERSUS

THE STATE OF ASSAM AND 2 ORS

REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM

SECONDATY EDUCATION DEPTT.

DISPUR

GHY-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GHY-6

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GHY-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/688/2022

RANJIT DADHARA AND 5 ORS

P/R- VILL.- SRIMANTAPUR

Page No.# 194/683

P.O. PROTHALIPAM

P.S. BEGINODI

DIST.- LAKHIMPUR

ASSAM

PIN- 787056. NAME OF SCHOOL- URIAMGURI M.E. SCHOOL.

2: PRANITA PERMY

W/O- DUSYANTA NARA

P/R- VILL.- SAUDA BALIGAON

P.O. GOGAMUKH

P.S. HOGAMUKH

DIST. DHEMAJI

ASSAM

PIN- 787034

NAME OF SCHOOL- KATHALGURI M.E. SCHOOL.

3: KOMISON SONOWAL

S/O- PUNA SONOWAL

P/R- VILL.- BADHAKATA SONOWAL GAON

P.O. BADHAKARA

DIST.- LAKHIMPUR

ASSAM

PIN- 787032

NAME OF SCHOOL- BALIGAON MADHABDEV M.E. SCHOOL.

4: MINARAM HAZARIKA

S/O- BHUPEN HAZARIKA

P/R- VILL.- BILOTIA

P.O. NOWBOICHA

P.S. NORTH LAKHIMPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 787032

NAME OF SCHOOL- B.R. AMBEDKAR M.E. SCHOOL.

5: RAMA KANTA PEGU

S/O- GAUTOM PEGU

P/R.- VILL- DIPA GAON

P.O. KHURACHUK

P.S. GOGAMUKH

DIST.- DHEMAJI

ASSAM

PIN- 787034

NAME OF SCHOOL- DEEPA M.E. SCHOOL.

6: JAGDISH BARUAH

S/O- KULADHOR BARUAH

P/R.- VILL.- GOGAMUKH MAZGAON

Page No.# 195/683

P.O. AND P.S. GOGAMUKH

DIST. DHEMAJI

ASSAM

PIN- 787034

NAME OF SCHOOL.- SUBANSIRI SONAPUR M.E. SCHOOL.

VERSUS

THE STATE OF ASSAM AND 3 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

ASSAM

DISPUR

GUWAHATI-6.

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

ASSAM

DISPUR

GUWAHATI-6.

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

------------

Advocate for : MRS. K DEVI

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6945/2021

HIMANSHU PATHAK AND 14 ORS

S/O- DILIP KR. PATHAK

MUSIC TEACHER OF BARJAR HIGH SCHOOL

NALBARI

VILL- BALIKARIA

P.O- GOPUL BAZAR

PS AND DIST- NALBARI

Page No.# 196/683

ASSAM

PIN 781353

2: AMULLY RAJBONGSHI

S/O- LATE PRABHAT RAJBONGSHI

VILL- BONBHAG SOLMARI

PO- KHUKUNDI

DIST- NALBARI

ASSAM

3: HUSSAIN ALI

S/O- HAYET ALI

VILL- BANIARPARA

PO- GARAMARI (BAZAR)

PS AND DISTRICT- BARPETA

ASSAM

4: MD. JABED ALI AHMED

S/O- MD OMAR ALI

VILL- SIDHUNI

P.O- KADONG

DIST- BARPETA

ASSAM

5: SAMSUZ ZAMAN KHAN

S/O- M.MOHASIN ALI

VILL- BALARPATHAR

P.O- SHOWPUR

DIST- BARPETA

ASSAM

6: SAHERA KHATUN

D/O- SAMAJUDDIN

VILL AND P.O- MANDIA

P.S- BAGHBAR

DIST- BARPETA

ASSAM

7: ABDUS SATTAR AHMED

S/O- ABDUR RAHMAN

VILL- JOYPUR

P.O- TARAKANDI

P.S- BAGHBAR

DIST- BARPETA

ASSAM

8: BIPUL KR. DAS

S/O- LATE PURNA RAM DAS

Page No.# 197/683

VILL- AJASASTAR

P.O- SARUPETA

PIN-781318

DIST- BAJALI

ASSAM

9: ABUL KASEM

S/O- MOHAMMAD ALI

VILL- BANIARPARA

P.O- GAREMARI

PIN- 781314

DIST- BARPETA

ASSAM

10: KHALIDA RAHMAN

W/O- MOTIUR RAHMAN BHUYAN

VILL- KHATARTARY

PO- BONGHUGI

P.S-KALGACHIA

DIST- BARPETA

ASSAM

11: RINA RANI ROY

D/O PRABHAT ROY

W/O- KRISHNA KANTA ROY

VILL- HOUSE NO-29

BELTOLA TRIPURA ROAD

TRINAYAN NAGAR

DIST- KAMRUP(M) ASSAM

12: NAZMA RASHID

W/O- HARUN AL RASHID

RAJNAGAR

WARD NO. 11

P.O- NALBARI

PIN- 781335

DIST- NALBARI

ASSAM

13: SURJA KUMAR

Page No.# 198/683

S/O- NAREN KUMAR

VILL- KADAMTALA

P.O-BARAMA

DIST- BAKSA (BTAD)

ASSAM

14: HEMANTA TALUKDAR

D/O- AJIT TALUKDAR

VILL AND P.O- BAMAKHATA

DIST- BARPETA

ASSAM

15: BHUPALI DEVI

D/O- LATE RATNESWAR SARMA

VILL- TIHU TOWN

WARD NO. 1

P.O AND DISTRICT -NALBARI

ASSAM

VERSUS

THE STATE OF ASSAM AND 7 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GHY-06

2:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GHY-06

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT OF ASSAM

DISPUR

GHY-06

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GHY-06

5:THE SECRETARY

TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

Page No.# 199/683

GHY-06

6:THE UNDER SECRETARY

TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GHY-06

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT OF ASSAM

DISPUR

GHY-06

8:THE DIRECTOR

OF SECONDARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GHY-19

------------

Advocate for : MR. A R BHUYAN

Advocate for : SC

FINANCE appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3725/2018

SHAWRACHARA MAZARGAON NABAJAGARAN GIRLS M.E. MADRASSA

AND 110 ORS.

REP. BY ITS HEAD MASTER

NAMELY

OSMAN GONI BHUYAN

S//O- ABDUR RASHID BHUYAN

VILL- SHAWRACHARA

P.O- CHIKNI

P.S- KALGACHIA

BARPETA

ASSAM

PIN- 781321

2: PASCHIM DEULDI KAYAKUCHI GAON ME MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

FOZLUL HOQUE

S/O- ABDUL MOZID

VILL- NIZ MOINBORI

Page No.# 200/683

P.O- MOINBORI

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781321

3: MOHIA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

MONTAZ ALI AHMED

S/O- ABBAS ALI

VILL- MOHIA

P.O- CHANDMAMA

P.S- KALGACHIA

BARPETA

ASSAM

4: PATHARCHALI M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY BADSHA MIA

S/O- LATE RAHIM UDDIN

VILL- PATHARCHALI

P.O- P CHATALA

P.S- KALGACHIA

BARPETA

ASSAM

PIN- 781321

5: BHALUKI SALMARA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY MONOWARA KHATUN

S/O- SUMESH ALI AHMED

VILL- BHALUKI

P.O- BALABHITHA

P.S- BARPETA ROAD

DIST- BARPETA

ASSAM

PIN- 781313

6: KISMOT MOINBARI ANCHALIK GIRLS ME MADRASSA

REP. BY ITS HEAD MASTER

NAMELY FUL BANU

W/O- SALEH MD. BABOR

VILL- KISMAT MOINBARI

P.O- MOINBARI

P.S- KALGACHIA

DIST- BARPETA

Page No.# 201/683

ASSAM

7: SATRA KANARA J K GIRLS M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY BILLAL HUSSAIN

S/O- BISHU MIAH

VILL- SATRAKONARA

P.O- SATRAKONARA

P.S- BAGHBAR

DIST- BARPETA

ASSSAM

PIN- 781308

8: GADESHALI PAM ME MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

MD. IMDAD KHAN

S/O- GUMAN ALI KHAN

VILL- MAJDIA

P.O- PASCHIM MAJDIA

P.S- SARTHEBARI

DIST0 BARPETA

ASSAM

PIN- 781305

9: NIRELA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY TAIZUDDIN AHMED

S/O- HAZRAT ALI

VILL- NIRALA

P.O- NIRALA

P.S- KASUMARA

DIST- BARPETA

ASSAM

PIN- 781308

10: BANDALI M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY HANIF UDDIN

S/O- ASHAN ALI

VILL- BANDALI

P.O- JATRADIA

P.S- TARABARI

DIST- BARPETA

ASSAM

PIN- 781305

11: GOMA NABODAY M E MADRASSA

Page No.# 202/683

REP. BY ITS HEAD MASTER

NAMELY ABDUL MALEQUE

S/O- SORHAB ALI

VILL- GOMA

P.O- GOMAFULBARI

P.S- TARABARI

DIST- BARPETA

ASSAM

PIN- 781302

12: LUIT PURIA M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

MD. ASHAN MULLAH

VILL- GOMA

P.O- GOMAFULBARI

P.S- TARABARI

DIST- BARPETA

ASSAM

PIN- 781302

13: UTTAR SARIATPUR M E MADRASSA

REP BY ITS HEAD MASTER NAMELY

ALI AKBAR HUSSAIN

S/O- ALEF ALI AHMED

VILL- SARIATPUR

P.O- SHOWPUR

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781319

14: DABANDIA RUPJYOTI M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

MD. ASIR UDDIN AHMED

S/O- EAD ALI

VILL- DABANDIA

P.O- GUNIALGURI

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781319

15: KALGACHIA GIRLS M E SCHOOL

REP. BY ITS HEADMASTER

NAMELY

Page No.# 203/683

NAZRUL ISLAM MONDAL

S/O- IMAN ALI MONDAL

VILL- KALGACHIA

P.O- KALGACHIA

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781319

16: DABANDIA MADYAPARA M E MADRASSA

REP. BY ITS HEADMASTER

NAMELY

SHAHANAS PARVIN

W/O- GOLAM MUSTOFA

VILL- TAPESWARA

P.O- BALAGAON

DIST- BARPETA

ASSAM

PIN- 781319

17: P G ME MADRASSA

REP. BY IITS HEAD MASTER

NAMELY WAZEDUR RAHMAN

S/O- LATE MOISER ALI

VILL- GOBINDAPUR

P.O- SITOLI

P.S- BAGHBAR

DIST- BARPETA

ASSAM

PIN- 781308

18: S M K M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

ABDUL HALIM

S/O- HABEZ UDDIN

VILL- ALIPUR

P.O- SITOLI

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781308

19: MILAN PRAGATI M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY RAJENDRA NATH PATGIRI

S/O- LATE BHABIN CH PATGIRI

VILL- DALAIGAON

Page No.# 204/683

P.O- BAMAKHATA

P.S- PATACHARKUCHI

DIST- BARPETA

ASSAM

PIN- 781325

20: KATAHBARI BARKUR M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

RAIHAN ALI AHMED

S/O- LATE WAZED ALI AHMED

VILL- BARBHITA

P.O- B D PATHAR

P.S- PATACHARKUCHI

DIST- BARPETA

ASSAM

PIN- 781318

21: C S ME MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

ABDUR ROSHID

S/O- MESER ALI

VILL- CHIKNIR PAR

P.O- CHIKNI

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781321

22: JAURIMARI HASSAN ALI M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY ABDUL KUDDUS

S/O- SHUKUR ALI

VILL- JAURIMARI

P.O- CHIKNI

P.S- KALGACHIA

DIST- BARPETA

PIN- 781321

23: PASCHIM SOLIBARI M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

NURUL AMIN

S/O- ABDUL MOTALEB

VILL- SOILMARI

P.O- CHIKNI

P.S- KALGACHIA

Page No.# 205/683

DIST- BARPETA

ASSAM

PIN- 781321

24: PALARPAM GIRLS M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

BASHIR UDDIN

S/O- UAZ UDDIN

VILL- PALARPAM

P.O- DHARAMPUR

P.S- BAGHBAR

DIST- BARPETA

ASSAM

PIN- 781308

25: HATCHARA M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

ABDUS SATTER AHMED

S/O- AJGAR ALI

VILL- HATCHARA

P.O- CHANDMAMA

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 781321

26: SONABARI TAKAKATA MILON GIRLS M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

MOTLEB HUSSAIN

S/O- ESAHAQUE ALI

VILL- JAURIMARI

P.O- CHIKNI

P.S- KALGACHIA

DIST- BARPETA

ASSAM

27: KANARA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

SIKDAR ABUL KAYUM AHMED

S/O- SIKDAR HURMUZ ALI

VILL- SATARAKANARA

P.O- SATARAKANARA

P.S- BAGHBAR

DIST- BARPETA

ASSAM

PIN- 781308

Page No.# 206/683

28: MOHISH KHUTI M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

ANOWAR HUSSAIN

S/O- SHAMSUL HOQUE

VILL- BHATNAPAITY

P.O- BAGHMARA CHAR

P.S- ALUPOTI

DIST- BARPETA

ASSAM

PIN- 781127

29: BORHOLLOW KANDA ME MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

MD. ABDULLAH BAHER

S/O- RAMJAN ALI

VILL- HOLLOW KANDA

P.S- BHOURAGAON

DIST- MORIGAON

ASSAM

PIN- 782121

30: BALISORIA M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

MOTLEBUR RAHMAN

S/O- ABDUL KADIR

VILL- BOWALGURI

P.O- GORAIMARI

P.S- LAHORIGHAT

DIST-MORIGAON

ASSAM

PIN- 782104

31: LENGRIBARI GIRLS ME MADRASSA

REP. BY ITS HEAD MASTER NAMELY

MAFIZUL HOQUE

S/O- RUSMAT ALI

VILL- SAHARIAGAON

P.S- MOIRABARI

DIST- MORIGAON

ASSAM

32: BOWALGURI ANCHALIK M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

PHILSING BORDOLOY

S/O- RUPAM BORDOLOI

VILL- BARCHILA

P.O- BARCHILA

Page No.# 207/683

P.S- MIKIRBHETA

DIST- MORIGAON

ASSAM

PIN- 782142

33: BHURAGAON TOWN HINDI M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

AJIT SINGH

S/O- BAJA NATH SINGH

VILL- BHURAGAON

P.O- BHURAGAON

P.S- BHURAGAON

DIST- MORIGAON

ASSAM

PIN- 782121

34: KIRAKARA DHALPUR ANCHALIK M E MADRASSSA

REP. BY ITS HEAD MASTER NAMELY

ABDUR RAHIM

S/O- JAYNAL ABDIL

VILL- KIRAKARA

P.O- DHOLPUR

P.S- CHIPAJHAR

DIST- DARRANG

ASSAM

PIN- 784145

35: SANKARJYOTI M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

PRABHAT CHANDRA DEKA

S/O- LATE BHUPEN CHANDRA DEKA

VILL- NO.2 MAJGAON

P.O- MAJGAON

DIST- DARRANG

ASSAM

PIN- 784146

36: NO.2 APARIA M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

HASHMAT ALI

S/O- SHEIKH KUMAR UDDIN

VILL 3 NO. BOROLA

P.O- DHALPUR

P.S- CHIPAJHAR

DIST- DARRANG

ASSAM

PIN- 784145

Page No.# 208/683

37: MADHUPUR M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

PRATIMA DEVI

W/O- NIPEN DEV NATH

VILL- KHANAJAN ROAD

P.O- CHOPAHAIBAR

P.S- SADAR

DIST- NAGAON

ASSAM

PIN- 782002

38: KAWAIMARI M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

JAHNABI DAS

W/O- LATE ACHYUTANANDA DAS

VILL- KAWAIMARI

P.O- HAIBARGAON

P.S- SADAR

DIST- NAGAON

ASSAM

PIN- 782002

39: PASCHIM LARIMUKH M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

IMAMUL HOQUE

S/O- MD. MOTIUR RAHMAN

VILL- KADULIMARI

P.O- MITHAPUKHURIPAR

P.S- JURIA

DIST- NAGAON

ASSAM

PIN- 782124

40: HAJI HANIF SHEIKH M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

AFAZ UDDIN AHMED

S/O- LATE ABDUS SAVAN

VILL- AHOMGAON

P.O- BESAMARI

P.S- DHING

DIST- NAGAON

ASSAM

PIN- 782123

41: PANBARI M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

MD. BAHARUL ISLAM

Page No.# 209/683

S/O- LATE ABDUL QUDDUS

VILL- PANBARI

P.O- SALKATIPATHAR

P.S- DHING

DIST- NAGAON

ASSAM

PIN- 782123

42: LAHKARGAON RABIA QUDDUS M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

KHAIRUN NAHAR CHOUDHURY

W/O- SAIFUL ISLAM

VILL- LAHKARGAON

P.O- DHING

P.S- DHING

DIST- NAGAON

ASSAM

43: BAL BIKASH SIKSHA SADAN M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

RAMSAGAR THAKUR

S/O- YADNANNDAN THAKUR

VILL- SAMADDAR PATTY

P.O- HAIBARGAON

P.S- HAIBARGAON

DIST- NAGAON

ASSAM

PIN- 782002

44: CHALCALI JANAJATI ME SCHOOL

REP. BY ITS HEAD MASTER NAMELY

BUDHESWAR LASKAR

S/O- LATE NALIA LASKAR

VILL- SIMALUGURI

P.O- KACHAMARI

P.S- SADAR

DIST- NAGAON

PIN- 782002

45: AMBAGAN ME SCHOOL

REP. BY ITS HEAD MASTER NAMELY

SOMA BANIK

W/O- SUBHAS BANIK

VILL- PASCHIM SOWALONI

P.O- AMBAGAN

P.S RUPAHIHATI

DIST- NAGAON

ASSAM

Page No.# 210/683

PIN- 782120

46: BANISHREE NIKETAN M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

KAMALA DAS

W/O- PRADIP MAJUMDAR

VILL- KHRIGKHRING

P.O- AZARBBARI

P.S- KAKI

DIST- HOJAI

ASSAM

PIN- 782442

47: KANDHULIMARI M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

ABDUL KHALEQUE

S/O- LATE MOGBUL ALI BORBHUYAN

VILL- KANDULIMARI

P.S- JOGIJAN

P.S- HOJAI

DIST- HOJAI

ASSAM

PIN- 782429

48: ROWARPARA M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

NAZRUL HOQUE

S/O- MOIN UDDIN

VILL- ROWARPAR

P.O- KOROIGURI

P.S- MURAJHAR

DIST- HOJAI

PIN- 782440

49: DAKHIN GOLAGHATIA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

ASHUTOSH DEB

S/O- JAGADISH DEY

VILL- GOLAGHATIA

P.O- HOJAI

P.S - HOJAI

DIST- HOJAI

ASSAM

PIN- 782429

50: DEBENDRA NATH M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

SANJOY DEB NATH

Page No.# 211/683

VILL- GOLAGHATIA BASTI

P.O- HOJAI

P.S- HOJAI

DIST- HOJAI

ASSAM

PIN- 782435

51: NAMDOBOKA MD. ALI BAIG M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

MINARA BEGUM

W/O- BASHIR AHMED

VILL- NAMDOBOKA

P.O- DOBOKA BAZAR

P.S- DOBOKA

DIST- HOJAI

ASSAM

PIN- 782440

52: PUB JUGIJAN M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

JITEN BISWAS

S/O- BABULAL BISWAS

VILL- PUBJOGIJAN

P.O- JOJGIJAN

P.S- HOJAI

DIST- HOJAI

ASSAM

53: ALHAJ MONUHAR ALI M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

AZIRUDDIN TALUKDAR

S/O- LATE MUDARISH ALI TALUKDAR

VILL- AMLIPUKHURI

P.O- JUGUJAN

P.S- HOJAI

DIST- HOJAI

PIN- 782429

54: BHALUKMARI ADARSHA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

RANJIT KUMAR DAS

S/O- LATE MONORANJAN DAS

VILL- AZARBARI

P.O- AZARABARI

P.S- LANKA

DIST- HOJAI

ASSAM

PIN- 782442

Page No.# 212/683

55: LT GAYA PRASADGOURCHA JANAJATI M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

FAIZUR HOQUE CHOWDHARY

S/O- ABDUL KARIM HOUDHURY

VILL- BHELOGURI

P.O- SARUPATHAR

P.S- DOBOKA

DIST- HOJAI

ASSAM

PIN- 782440

56: NIL BAGAN ADARSHA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

SHIRAJ UDDIN BORBHUYAN

S/O- LATE ABDUL LATIF BORBHUYAN

VILL- NILBAGAN

P.O- NILBAGAN

P.S- MURAJHAR

DIST- HOJAI

ASSAM

PIN- 782440

57: BHUR BHALAPARA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

AMELA ISWARY

W/O- HARILAL BASUMAATARY

VILL 1 NO. SALBARI

P.O- KOKRAJHAR

P.S- RUNIKHATA

DIST- CHIRANG

ASSAM

PIN- 783394

58: SIDLI GIRLS M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

IVA RANI BARMAN

W/O- DWIP CHARAN BARMAN

VILL- NAAMALPUR

P.O- SIDLI

P.S- SIDLI

DIST- CHIRANG

ASSAM

PIN- 783373

59: SIMALUGURI M E SCHOOL

Page No.# 213/683

REP. BY ITS HEAD MASTER NAMELY

MAMOON DATTA BARMAN

W/O- ARJUN CH BARMAN

VILL- SIMLAGURI

P.O- SIMLAGURIP.S- DHALIGAON

DIST- CHIRANG

ASSAM

PIN- 783380

60: MOUKHOWA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

ANAMIKA DAS

D/O- SYOMCHARAN DAS VILL- PHERBHERY

P.O- BHULUKADOBA

P.S- SORBHOG

DIST- BARPETA

ASSAM

PIN- 781316

61: BANGALAPARA PURBA M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

JAMIR UDDIN

S/O- MAIN UDDIN

VILL- BONGLAPARA

P.O- GOALPARA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

PIN- 783384

62: SHOULMARI PROGATI M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

JAKIR HUSSAIN

S/O- LATE TAMSER ALI

VILL- NWAGAON

P.O- MWAGAON

P.S- ABHAYAPURI

ASSAM

PIN- 783392

63: SWAMI KRISHNANADA BRAHMACHARI M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

DIPAK KR. PATGIRI

S/O- LATE HAW RAM PATGIRI

VILL- BARBILA

P.O- MANIKPUR

P.S- MANIKPUR

Page No.# 214/683

DIST- BONGAIGAON

ASSAM

PIN- 783392

64: BONGARA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

DHARMESWAR NATH

S/O- KHARGESWAR NATH

VILL- BONGARA

P.O- BONGARA

P.S- PALASHBARI

DIST- KAMRUP

ASSAM

65: BORO NICHINPIUR M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

NURUJJAMAN SHAHNIAR

S/O- ABDUL HOQUE MIAH

VILL- KAMARADPARA

P.O- JAMADARHAT

P.S- FOKIRGANJ

DIST- DHUBRI

ASSAM

PIN- 783330

66: PADDARVITA ME MADRASSA

REP. BY ITS HEAD MASTER NAMELY

TARACHAN ALI

S/O- ABDUL REZZAQUE

VILL- PADDARVITA

P.O- MEDORTARY

P.S- FAKIRGANJ

DIST- DHUBRI

ASSAM

PIN- 783330

67: BALATARI BORO NICHINPUR M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

ABUL KALAM AZAD

S/O- LATE BASER ALI SK

VILL- SOUTHVANDI

P.O- JALESWAR

P.S- LAKHIPUR

DIST- DHUBRI

ASSAM

PIN- 783132

Page No.# 215/683

68: MOIN UDDIN MEMORIAL M E INSTITUTE

REP. BY ITS HEAD MASTER NAMELY

MAKLISHUR RAHMAN TAPADAR

S/O- LATE MOIN UDDIN TAPADAR

VILL- ALGAPUR PART-5

P.S- LAGAPUR

DIST- HAILAKANDI

ASSAM

PIN- 788150

69: HAZI ARFAN ALI MEMORIAL GIRLS M E INSTITUTE

REP. BY ITS HEAD MASTER NAMELY

JAHIRUL ABBAS LASKAR

S/O- ABDUL JALIL LASKAR

VILLL- ALGAPUR PART-3

P.S- ALGAPUR

DIST- HAILAKANDI

ASSAM

PIN- 788150

70: EAST ROWARPAR M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

KALAM UDDIN BARBHUIYAN

S/O- MASAARAF ALI BARBHUYAN

VILL- MAMUDPUR

P.O- DAKHIN RONGPUR

P.S- LALA

DIST- HAILAKANDI

ASSAM

71: S A CHOUDHURY M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

SABIR AHMED MAZAR BAR BHUIYAN

S/O- ABDUL MAZAR BHUYAN

VILL- BARBOND

P.O- BARBAND

P.S- HAILAKANDI

ASSAM

72: SARAPARA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

BOLORAM RABHA

S/O- KHUBEK RABHA

VILL- GORAIMARY

P.O- DARIDURI

P.S- GOWALPARA

DIST- GOALPARA

Page No.# 216/683

ASSAM

PIN- 783120

73: RAMHARIR CHAR SONARCHALA M E SCHOOL

REP. BY ITS HEAD MASTER NAMELY

ABDUL BATEN

S/O- ABDUL HOQUE

VILL- NALANGA

P.O- SIMLABARI

P.S- BAGUAN

DIST- GOALPARA

ASSAM

PIN- 783101

74: FAZLUR RAHMAN M E MADRASSA

REP. BY ITS HEAD MASTER NAMELY

NAZMUL HOQUE

S/O- KISMAT ALI

VILL- RAKHYASINI

P.O- BALADMARI CHAR

P.S- MOMOI

DIST- GOALPARA

ASSSAM

PIN- 783101

75: INDIRA GANDHI MEMORIAL GIRLS ME SCHOOL

REP. BY ITS HEAD MASTER NAMELY

RATNA RANI NATH

D/O- MANORANJAN NATH

VILL- DAKKIN MOHANPUR

P.O- GOVINDA NAGAR

P.S- SONAI

DIST- CACHAR

ASSAM

PIN- 788119

76: HARANG PAR M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELYSHAMS UDDIN BARBHUYAN

S/O- LATE BAZID ALI BARBHUYAN

VILL- BURIBAIL

P.O- BURIBAIL PT-2

P.S- BARKHALA

DIST- CACHAR

ASSAM

PIN- 788025

77: BHORAKHAI GARDEN ME SCHOOL

Page No.# 217/683

REP. BY ITS HEAD MASTER

NAMELY ASHOK KUMAR GOALA

S/O- JAGADISH GOALA

VILL- BHORAKHAI T E

P.O- SILCOORIE

P.S- SILCHAR

DIST- CACHAR

ASSAM

PIN- 788118

78: DAKHIN SEWTI RAHMATIA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY MAMUNUR RASHID TALUKDAR

S/O- LATE ABDUL MANAN TALUKDAR

VILL- BHANGARPAR PART-2

P.O- BHANGARPAR

P.S- BARKHALA

DIST- CACHAR

ASSAM

PIN- 788117

79: PUBLIK M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

B SUDHANGSHU BANERJEE

S/O- B IBUNGAHAL SHARMA

VILL- KAPTANPUR

P.O- CHHOTA

P.S- LAKHIPUR

DIST- CACHAR

ASSAM

PIN- 788126

80: KANDIGRAM POPULAR M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

NAZRUL HOQUE BARBHUIYA

S/O- LATE BASARAT ALI BARBHUIYA

VILL- DUDHPUR PART-III

P.O- DUDHPUR

P.S- KATIGORAH

DIST- CACHAR

ASSAM

PIN- 788025

81: CLEVER HOUSE M E SCHOOL

REP. BY ITS HEAD MASTER

Page No.# 218/683

NAMELY

DILIP SAHU

S/O- LATE LAXMAN SAHU

VILL- CLEVER HOUSE CHA BAGISA

P.O- CLEVER HOUSE

P.S- DHALAI

DIST- CACHAR

ASSAM

PIN- 788027

82: BHUBANESWAR M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

MAN KUMARI SINHA

D/O- LATE BRINDABAN SINHA

VILL- BHUBANESWAR NAGAR

P.O- BHUBANESWAR NAGAR

P.S- KATIGORAH

DIST- CACHAR

ASSAM

PIN- 788817

83: MOSAIRAM M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

NIBARAN DAS

S/O- LATE KAMINI MOHAN DAS

VILL- RONGHAR PT- III

P.O- BANGARPAR

P.S- BORKHOLA

DIST- CACHAR

ASSAM

PIN- 788817

84: BHEWARPAR AHMODIA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

RAHENA BEGOM

W/O- LATE KUSHID ALI

VILL- BHEWARPAR

P.O- BHANGARPAR

P.S- BORKHOLA

DIST- CACHAR

PIN- 788118

85: HAZI HNM GIRLS M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

Page No.# 219/683

MINARUL ISLAM

S/O- KAMRUL ISLAM

VILL- BIHARA PART- IV

P.O- BIHARA PT-IV

P.S- KATIGORAH

DIST- CACHAR

ASSAM

PIN- 788817

86: DAKSHIN BIHARA M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

MUJIBUR RAHMAN

S/O- LATE FAYEZ UDDIN

VILL- BIHARA PART-V

P.O- BHUBENESWAR NAGAR

P.S- KATIGORAH

DIST- CACHAR

ASSAM

PIN- 788817

87: NAGARBASTI SURO BALA RAY PUBLIC M E SCHOOL

DIGLI

REP. BY ITS HEAD MASTER

NAMELY

ROJATOVA BHATTACHARJEE

S/O- LATE RAMAPADA BHATTACHARJEE

VILL- DIGLI

P.O- TIRIGHAT

P.S- TIRIGHAT

DIST- CACHAR

ASSAM

PIN- 788104

88: BANIPAUL MEMORIAL M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

SUKENDRA KUMAR DAS

S/O- LATE SAKAI RAM DAS

VILL- SRINAGAR

P.O- CHOTADUDPATIL

P.S- MALUGRAM

DIST- CACHAR

ASSAM

PIN- 788002

89: LALITABEN MONI BHAI PATEL M E SCHOOL

REP. BY ITS HEAD MASTER

Page No.# 220/683

NAMELY

ANIMA GOALA

W/O- DILIP GUALA

VILL- DWARBAND

P.O- DWARBAND

P.S- SILCHAR

DIST- CACHAR

ASSAM

PIN- 788113

90: BABURUN NESSA M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

REAZ ALI BARBHUIYA

S/O- LATE SIKANDAR AI BARBHUIYA

VILL- TARAPUR PT-VI

P.O- RAMNAGAR

P.S- SILCHAR SADAR

DIST- CACHAR

ASSAM

PIN- 788003

91: JATRAPUR M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

JAMAL UDDIN LASKAR

S/O- LATE TAJAMUL ALI LASKAR

VILL- BARJATRAPUR

P.O- BARJATRAPUR

P.S- BORKHOLA

DIST- CACHAR

ASSAM

PIN- 788110

92: JALINGAMUKH BADARPUR M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

ALTAF HUSSAIN BARBHUIYA

S/O- LATE SOFIQUR RAHMAN

VILL- BADARPUR PT-I

P.O- NIZ JAYNAGAR

P.S- BORKHOLA

DIST- CACHAR

ASSAM

PIN- 788025

93: HUSSAIN MIA BARBHUIYA M E MADRASSA

REP. BY ITS HEAD MASTER

Page No.# 221/683

NAMELY

AZIM UDDIN BARBHUIYA

S/O- LATE IRSHAD ALI BARBHUIYA

VILL- TILAGRAM

P.O- TARAPUR

P.S- SILCHAR SADAR

DIST- CACHAR

ASSAM

PIN- 788003

94: PUTHIKHAL M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

HIRALAL KAIRI

S/O- LATE DUKHANTI KAIRI

VILL- PUTHIKHAL

P.O- ATHOROTILA

P.S- DHOLAI

DIST- CACHAR

ASSAM

PIN-788115

95: TIKALPAR ME SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

ROUSNA BEGUM MAZUMDAR

D/O- LATE BAKTER UDDIN MAZUMDAR

VILL- TIKALPAR

P.O- SALGONGA

P.S- UDHARBOND

DIST- CACHAR

ASSAM

PIN- 788031

96: YAKUB ALI BARBHUIYA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

REHAN UDDIN LASKAR

S/O- SAFIQUE UDDIN LASKAR

VILL- DHONEHARI PT-II

P.O- SAIDPURMUKAM

P.S- SILCHAR

DIST- CACHAR

ASSAM

PIN- 788113

97: HAJI MAFIZ ALI ME MADRASSA

Page No.# 222/683

REP. BY ITS HEAD MASTER

NAMELY

MUKTAR UDDIN MAZUMDER

S/O- LATE SAIF UDDIN MAZUMDER

VILL- KAPTANPUR

P.S- LAKHIPUR

DIST- CACHAR

ASSAM

PIN- 788119

98: RAMPUR BAGAN M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

RANJAN SINGH

S/O- LATE CHANDRA DEW SINGH

VILL- RAMPUR T E

P.O- DALU

P.S- BORKHOLA

DIST- CACHAR

ASSAM

99: SWAMI VIVEKANANDA M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

N G IBEMCHA SINGHA

S/O- W NILJEET SINGHA

R/O- VILL- SUNDARI PART-II

P.O- SUNDARI PART-II

P.S- KACHUDORON

DIST- CACHAR

ASSAM

PIN- 788116

100: SUNAHARI ALI M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

FAIZUR RAHMAN LASKAR

S/O- ABDUL KADIR LASKAR

R/O- VILL- KALINAGAR PART-6

P.O- NARAYANPUR

P.S- PANCHGRAM

DIST- HAILAKANDI

ASSAM

PIN- 788801

101: HARIWAL ME SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

Page No.# 223/683

RAHIMUDDIN CHOUDHURY

S/O- HASSAN RAJA CHOUDHURY

R/O- VILL- KALINAGAR PART-8

P.O- KALINAGAR

P.S- PANCHGRAM

DIST- HAILAKANDI

ASSAM

PIN- 788801

102: HAJI ABDUL BARI MEMORIAL M E SCHOOL

REP. BY THE HEAD MASTER

NAMELY

JAMIR HAMED CHOUDHURY

S/O- LATE LUKMAN ALI CHOUDHURY

R/O- VILL RANGPUR PART-I

P.O- APPIN

P.S- LALA

DIST- HAILAKANDI

ASSAM

PIN- 788161

103: ABDUL KHALIQUE MEMORIAL M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

SABIR AHMED CHOUDHURY

S/O- AZIRUDDIN CHOUDHURY

R/O- VILL- APPIN PART-2

P.O- APPIN

P.S- LALA

DIST- HAILAKANDI

ASSAM

PIN- 788161

104: KANDIGRAM M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

ABDUL MATIN MAZUMDAR

S/O- LATE TAHIR LAI MAZUMDAR

R/O- VILL- BAHDAR PART-2

P.O- MATIJURI

P.S- HAILAKANDI

DIST- HAILAKANDI

ASSAM

PIN- 788155

105: NETAJI VIDYAPITH M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

Page No.# 224/683

AMARENDRA DAS

S/O- JOGESH DAS

R/O- VILL- RADHARANI COLONY

P.O- PANCHAGRAM

P.S- PANCHAGRAM

DIST- HAILAKANDI

ASSAM

PIN- 788802

106: AMGURI JANAPRIYA M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

AKBOR ALI MULLAH

S/O- BISHA MULLAH

R/O- VILL- AMGURI

P.O- KALGACHIA

P.S- KALGACHIA

DIST- BARPETA

ASSAM

PIN- 788161

107: NO.3 DALANI PATHAR M E SCHOOL

REP. BY ITS HEAD MASTER

NAMELY

RIYAJUL ISLAM

S/O- MD. SAIDUL RAHMAN

R/O- VILL- BEDYAPUR

P.O- URIAMGHAT

P.S- URIAMGHAT

DIST- GOLAGHAT

ASSAM

PIN- 785601

108: JOPEA BOGLAMARI M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

ATOWAR RAHMAN

S/O- MOINUDDIN

R/O- VILL- JOPIA

P.O- MADRASAPARA

P.S- MERERCHAR

DIST- BONGAIGAON

ASSAM

PIN- 783384

109: ABDUL KHALIQUE LASKAR

REP. BY ITS HEAD MASTER

NAMELY

Page No.# 225/683

SOUMITRA DAS

S/O- SATYENDRA CHANDRA DAS

R/O- VILL BOLDABOLDI PART-II

P.O- SULTANICHERRA

P.S- KATLICHERRA

DIST- HAILAKANDI

ASSAM

PIN- 788162

110: KASHPUNJI M E MADRASSA

REP. BY ITS HEAD MASTER

NAMELY

RUSTANA BEGUM MAJARBHUIYA

W/O- ABDUS SUBAHAN BORBHUIYA

R/O- VILL- BALIKANDI PART-II

P.O- BATIRKUPA

HAILAKANDI

P.S- BHATIRKUPA

DIST- HAILAKANDI

ASSAM

PIN- 788152

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM

DISPUR

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT OF ASSAM

EDUCATION DEPTT(ELEMENTARY)

DISPUR

GUWAHATI-6

3:THE SECRETARY

TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPTT

DISPUR

GUWAHATI-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 19

5:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION

ASSAM

Page No.# 226/683

KAHILIPARA

GUWAHATI- 19

6:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL COUNCIL

KOKRAJHAR

ASSAM

------------

Advocate for : MR. P K DEKA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/2444/2024

ASHOK PEGU AND 48 ORS.

S/O SRI SIVANATH PEGU

R/O VILLAGE SILAPATHAR

P.O. SILAPATHAR

DISTRICT DHEMAJI

ASSAM

PIN 787059

2: IFTIKAR ALI AHMED

S/O SAMSUL ALOM

R/O VILLAGE CHAKLA

P.O. CHAKLA

DISTRICT BONGAIGAON

ASSAM

PIN 783392.

3: DIPALI GOGOI

W/O BIRESH HAZARIKA

R/O VILLAGE BALIJAN

P.O. AND P.S BAKALIAGHAT

DISTRICT KARBI ANGLONG

ASSAM

PIN 782482

4: MALABYA MOHAN BORA

S/O OF LATE NILA KANTA BORA

R/O VILLAGE 2 NO. DOIGRONG

P.O. LATEKUJAN

DISTRICT GOLAGHAT

ASSAM

PIN 785613

Page No.# 227/683

5: BIPIN CHANDRA BORAH

S/O BHOGESWAR BORAH

R/O GHUNUCHABARI

P.O. SRI RAM BONOMALI

DISTRICT MAJULI

ASSAM

PIN 785105

6: NIBHA BHUYAN

W/O HAREN SAIKIA

R/O WARD NO 7

BIHPURIA

DISTRICT LAKHIMPUR

ASSAM

PIN 784161

7: NILAMONI BORAH

S/O LATE BABULA BORAH

R/O VILLAGE DAKHINPAT KALITA GAON

P.O. DAKHINPAT SATRA

DISTRICT MAJULI

ASSAM

PIN 785102

8: MOJBINJINNATH SHAMIM

W/O ALA UDDIN/ABDUR RAHMAN

R/O VILLAGE JOHAJAN

P.O. LETERIPAR BAZAR

DISTRICT NAGAON

ASSAM

PIN 782124

9: JYOTI PRASAD DOLAKASHARIA

S/O LATE DEBANANDADOLAKASHARIA

R/O VILLAGE KOMAR KHATOWAL

P.O. KOMAR KHATOWAL

DISTRICT JORHAT

ASSAM

PIN 785107

10: ROSELIMA KONWAR

W/O MR RUPAM GOGOI

R/O VILLAGE BARPATHAR TOWN

P.O. BARPATHAR

DISTRICT GOLAGHAT

ASSAM

PIN 785602

Page No.# 228/683

11: UTTAM NATH

S/O BHOGESHWARNATH

R/O VILLAGE HAZARI GAON

P.O. RRL

DISTRICT JORHAT

ASSAM

PIN 785006

12: MANJU DOLEY

S/O LATE LAMBUDAR DOLEY

R/O VILLAGE SILAPATHAR

P.O. SILAPATHAR

DISTRICT DHEMAJI

ASSAM

PIN 787059

13: DR ROBIN KULI

S/O LATE PONGKURAM KULI

R/O VILLAGE PUNOI

P.O. PIPALGURI

DISTRICT DHEMAJI

ASSAM

PIN 787110

14: ARCHANA DEVI

W/O CHANDRAJIT BORAH

R/O VILLAGE MELENGMATELI GAON

P.O. LAHDOIGARH

DISTRICT JORHAT

ASSAM

PIN 785700

15: DR. PRANJAL BORA

S/O NAREN BORA

AGED ABOUT 42YEARS

R/O VILLAGE CHENIJANHATICHUNGI GAON

P.O. CHENIJAN

DISTRICT JORHAT

ASSAM

PIN 785010

16: DR. SUBHARANI BASUMATARY

D/O LATE MAHENDRA BASUMATARY

R/O VILLAGE NO.1 SIMEN CHAPORI

P.O. SIMEN CHAPORI

DISTRICT DHEMAJI

ASSAM

PIN 787061

Page No.# 229/683

17: DR. SINU PEGU

S/O SRI RAMA KANTA PEGU

R/O VILLAGE DEKAPAM

P.O. DEKAPAM

P.S SIMEN CHAPORI

DISTRICT DHEMAJI

ASSAM

18: LAILA PEGU

W/O RUPJYOTI PANGING

R/O VILLAGE MOHORI CAMP

P.O. UKHOMATI

DISTRICT DHEMAJI

ASSAM

PIN 787056

19: DURLOV BHARALI

S/O TUKHESWARBHARALI

R/O VILLAGE DALANIKUR GAON

P.O. KHOWANG GHAT

DISTRICT DIBRUGARH

ASSAM

PIN 785676

20: SULEKHA KONWAR

D/O LATE TRAILOKYA KONWAR

R/O VILLAGE NO.3 SIMEN CHAPORI

P.O. SIMEN CHAPORI

DISTRICT DHEMAJI

ASSAM

PIN 787061

21: MR. BHUPENDRA PEGU

S/O SRI TARANATH PEGU

R/O VILLAGE BANDANA

DHAKUAKHANA

P.O. KANGKANCHAPORI

DISTRICT LAKHIMPUR

ASSAM

PIN 787055

22: MRS. JURI DOLEY

W/O MR. DILIP KUMAR DOLEY

R/O VILLAGE MECHUKACHARI GAON

P.O. SILAPATHAR

DISTRICT DHEMAJI

ASSAM

Page No.# 230/683

PIN 787059

23: BHASKAR JYOTI BORA

SON OF KRISHNA RAM BORA

R/O VILLAGE RAIDONGIA

P.O. AIBHETI

DISTRICT NAGAON

ASSAM

PIN 782002

24: POBITRA DOLEY

S/O KON RAM DOLEY

R/O VILLAGE JAPUN CHUK

P.O. GEZERA

DISTRICT MAJULI

ASSAM

PIN 785110

25: RUPITADIHIDAR

W/O DEBA KT. BARUAH

R/O VILLAGE NAHARBARI

P.O. UPPER LANGTHA

DISTRICT GOLAGHAT

ASSAM

PIN 785602

26: DR.CHIRONJIT HAZARIKA

S/O MR DILIP HAZARIKA

R/O VILLAGE TANTI GAON

P.O. PURONATITABAR

DISTRICT JORHAT

ASSAM

PIN 785632

27: DR. RUBUL SAIKIA

S/O LATE MINESWAR SAIKIA

R/O VILLAGE GAJPURIA

P.O. GAJPURIA

DISTRICT JORHAT

ASSAM

PIN 785008

28: RAJIB KUMAR BORUAH

S/O BINANDA CH BORUAH

R/O VILLAGE KHARUABAHI SATRA

P.O. KHARUABAHISATRA

DISTRICT NUMALIGARH

ASSAM

Page No.# 231/683

PIN 785615

29: AISWARJYABOR BORUAH

AGED ABOUT 41YEARS

W/O BISWAJIT SAIKIA

R/O VILLAGE JELEHUA GAON

P.O. P.T.C

DISTRICT GOLAGHAT

ASSAM

PIN 785703

30: REKHAMONI GOGOI

W/O DIGANTA GOGOI

R/O VILLAGE NO.2 GANDHAKOROI GAON

P.O. CHUKIAPATHAR

DISTRICT GOLAGHAT

ASSAM

PIN 785601

31: ZAHIRUL ISLAM

S/O WAZED ALI

R/O VILLAGE HAKAMA PART-1

P.O. HAKAMA

DISTRICT DHUBRI

ASSAM

PIN 783348

32: DR. TULSI BORA

C/O MR JOGEN BORA

R/O VILLAGE JUGAL ATI GAON P.O. DHANSHIRI-MUKH (BOKAKHAT)

DISTRICT GOLAGHAT

ASSAM

PIN 785612

33: POLLAVI SAIKIA

WIFE OF MOHEN SAIKIA

R/O VILLAGE HAUTLEY TEA ESTATE

P.O. HAUTLEY

DISTRICT GOLAGHAT

ASSAM

PIN 785702

34: DR PANKAJ BARUAH

S/O LATE SURENDRA NATH BORUAH

R/O VILLAGE KOMAR KHATOWAL

P.O. KAKOJAN

DISTRICT JORHAT

ASSAM

Page No.# 232/683

PIN 785107

35: MRS. CHANEKI KUTUM

C/O LATE SYAMAL KUTUM

R/O VILLAGE KALYAN KENDRA

P.O. SILAPATHAR

DISTRICT DHEMAJI

ASSAM

PIN 787059

36: SAHJAHAN ALI

S/O SUBAHAN ALI

R/O VILLAGE HATISHALA PAM P.O. BHAURIABHITHA

DISTRICT KAMRUP

ASSAM

PIN 781137

37: DR. LAKHINANDAN BORA

S/O LATE MANIK CHANDRA BORA

R/O VILLAGE NO.2 PITHAGURI

P.O. PITHAGURI

DISTRICT LAKHIMPUR

PIN 784163

38: HIRAMONI RABHA

S/O SRI DHAJEN RABHA

R/O VILLAGE BAGHORGAON

P.O. BHALUKGHATA

DISTRICT KAMRUP

ASSAM

PIN 781123

39: DR ABDULLAH HIL KAFI

S/O HABIBUR RAHMAN

R/O VILLAGE BUDUCHAR

P.O. DALGOMA

DISTRICT GOALPARA

ASSAM

PIN 783125

40: BIJAY MEDHI

S/O UPEN MEDHI

R/O VILLAGE HATIMURIA

P.O. RAJAMAYONG

DISTRICT MORIGAON

ASSAM

PIN 782411

Page No.# 233/683

41: NIKI BHUSAN SARMA

D/O DR. TARUN SARMA

R/O VILLAGE BIDYAPUR

P.O. NALBARI

DISTRICT NALBARI

ASSAM

PIN 781335

42: MRS NILIMA BARUA

W/O MR DEBAJIT BARUAH

R/O VILLAGE UPAHUPARA

P.O. MANGALDOI

DISTRICT DARRANG

ASSAM

PIN 784125

43: LUHIT DOLEY

S/O PURAN CHANDRA DOLEY

R/O VILLAGE NALANIPAM

P.O. DHEMAJI

DISTRICT DHEMAJI

ASSAM

PIN 787057

44: DOST KHALILIR RAHMAN

S/O BANDESH ALI

R/O VILLAGE MAHTOLI

P.O. MAHTOLI

DISTRICT KAMRUP

ASSAM

PIN 781136

45: DIGANTA LIGIRA

S/O LATE MOHESWARLIGIRA

R/O VILLAGE CHARINGIA GAON

P.O.CHARINGIA

DISTRICT JORHAT

ASSAM

PIN 785006

46: BABITA DEKA

W/O MAKUNDA DEKA

R/O VILLAGE NO.1 GERIMARI

MANGALDOI

DISTRICT DARRANG

ASSAM

PIN 784125

Page No.# 234/683

47: AJIT KUMAR BHUYAN

S/O KUSHRAM BHUYAN

R/O VILLAGE MAJULI COLLEGE ROAD

P.O. KAMALABARI

DISTRICT MAJULI

ASSAM

PIN 785106

48: DR. JAHURUL HOQUE

S/O LATE NURUL HOQUE

R/O VILLAGE BARBALA

P.O. BARBALA

DISTRICT BARPETA

ASSAM

PIN 781316

49: MAMONI SAIKIA

W/O PRANAB JYOTI LAHON

R/O VILLAGE KHANAMUKHLAHON GAON

P.O. CHINTAMONI

DISTRICT JORHAT

ASSAM

PIN 785682

VERSUS

THE COMMISSIONER AND SECTETARY AND 3 ORS.

TO THE GOVERNMENT OF ASSAM

LEGISLATIVE DEPARTMENT

DISPUR

GUWAHATI-6

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY

HIGHER EDUCATION DEPARTMENT TO THE GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-781006

3:THE DIRECTOR OF HIGHER EDUCATION

KAHILIPARA. GUWAHATI-19

ASSAM

4:PRINCIPAL PRIVATE SECRETARY TO THE CHIEF MINISTER

ASSAM

DISPUR

GUWAHATI-781006

------------

Advocate for : MR A C BORBORA

Advocate for : MR. S DAS SC

Page No.# 235/683

HIGHER EDU for Resp.No.2 &3 appearing for THE COMMISSIONER AND

SECTETARY AND 3 ORS.

Linked Case : WP(C)/7955/2019

SUBRATA KUMAR RAY AND 22 ORS.

ASSTT. MUSIC TEACHER SATSEWRA KALYANAKAMI HIGH SCHOOL

S/O- KARNADHAR RAY

VILL- KISMAT HASDAHA PT-IV

P.O. KISMAT HASDAHA

DIST- DHUBRI (ASSAM)

PIN- 783334

2: MALABIKA DIHIDAR

ASSTT. MUSIC TEACHER GAURIPUR GIRLS HIGH SCHOOL

W/O- KAMAL SARMA

R/O- DIHIDER PARA

WARD NO. 2

P.O. AND P.S. GAURIPUR

PIN- 783331

DIST- DHUBRI

3: MITHU GHOSH

ASSTT. MUSIC TEACHER GAURIPUR GIRLS HIGH SCHOOL

W/O- LT KESHAB PAUL

R/O- KALIBARI

WARD NO. 2

P.O. AND P.S. GAURIPUR

PIN- 783331

DIST- DHUBRI

4: JINU DAS

ASSTT. MUSIC TEACHER

NEW HATIPOTA HIGH SCHOOL

D/O- ANANDA MOHAN DAS

R/O- VILL- KAZIPARA

P.O. AND P.S. CHAPAR

PIN- 783371

DIST- DHUBRI

5: SATYENDRA NATH

ASSTT. MUSIC TEACHER

BAHALPUR GIRLS HIGH SCHOOL

S/O- LT RABINDRA NATH

R/O- BALAHPUR (NATH PARA)

P.S. CHAPAR

Page No.# 236/683

P.O. BAHALPUR

PIN- 783371

DIST- DHUBRI

6: KALYANI PATHAK

ASSTT. MUSIC TEACHER

SRIMANTA SANKARDEV HIGH SCHOOL

NEW BONGAIGAON

W/O- PABITRA NATH DAS

R/O- IOCL

BONGAIGAON REFINERY TOWN SHIP

P.S. AND P.O. DHALIGAON

PIN- 783385

DIST- CHIRANG

7: ASHIM SAGAR DAS

ASSTT. MUSIC TEACHER SANTIDHAM KALIBARI HIGH SCHOOL

BONGAIGAON

S/O- ATUL GANDRA DAS

R/O- NATUN PARA

WARD NO. 10

P.S. AND P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

8: SHIBABRATA BHATTACHARJEE

ASSTT. MUSIC TEACHER

ADARSHA VIDYA NIKETAN HIGH SCHOOL

HOJAI

S/O- SAILESH CH. BHATTACHARJEE

R/O- VILL- GOBINDA PALLY

P.O. AND P.S. HOJAI

PIN- 782435

DIST- NAGAON

9: NANDINI TANTY

ASSTT. MUSIC TEACHER B.B.MEDHI HIGH SCHOOL

LALA CHERRA T E W/O- RADHA KANTA TANTY

R/O- KALINAGAR BAZAR

P.O. KALINAGAR TE

P.S. KALINAGAR

PIN- 788166

DIST- KARIMGANJ

10: SUBRATA DEB

ASSTT. MUSIC TEACHER

COOMBERGRAM HIGH SCHOOL

S/O- SUDHIR CH. DEB

Page No.# 237/683

R/O- UDHARBOND

HOSPITAL ROAD

P.O. AND P.S. UDHARBOND

PIN- 788030

DIST- CACHAR

11: KANKU DAS

ASSTT. MUSIC TEACHER

TRIBAL HIGH SCHOOL KATLICHERA

HAILAKANDI

D/O- LT BONOBEHARI DAS

P.O. KATLICHERA

P.S. HAILAKANDI

PIN- 788161

DIST- HAILAKANDI

12: SOUMEN PAUL

ASSTT. MUSIC TEACHER

ANGLARBAZAR PUBLIC HIGH SCHOOL

KARIMGANJ

S/O- LT SAMARENDRA CH. PAUL

R/O- VILL- DUTTAPUR

P.O. MARJATKANDI

P.S. BADARPUR

PIN- 788701

DIST- KARIMGANJ

13: SHITAL ROY

ASSTT. MUSIC TEACHER

PANCHGRAM TOWN HIGH SCHOOL

HAILAKANDI

S/O- DHIRENDRA LAL ROY

R/O- VILL- KALIBARI

P.O. AND P.S. RAMKRISHNA NAGAR

PIN- 788166

DIST- KARIMGANJ

14: SUSMITA NATH

ASSTT. MUSIC TEACHER

EAST KAZIDHAR HIGH SCHOOL

D/O- LILAMOY NATH

R/O- VILL AND P.O. KAZIDHAR PT-II

P.S. SONAI

PIN- 788115

DIST- CACHAR

15: SABITA SINGHA

ASSTT. MUSIC TEACHER SALEPUR LAIHAU DEVI MANIPURI HIGH

Page No.# 238/683

SCHOOL

NARSINGPUR

CACHAR

W/O- Y. ABHIJIT SINGHA

R/O- NARSINGPUR PART-I

P.O. NARSINGPUR PIN- 788115

DIST- CACHAR

16: PRATIMA SINGHA

ASSTT. MUSIC TEACHER

MADAM KULBATI HIGH SCHOOL

W/O- BUDHA CH. SINGHA

R/O- VILL- DAKSHIN MOHANPUR PT-II

P.O. THANGJAM LEIKAI

PIN- 788119

DIST- CACHAR

17: GITANJALI SINGHA

ASSTT. MUSIC TEACHER BORKHOLA MANIPURI HIGH SCHOOL

W/O- Y.BIRLA SINGHA

R/O- ITKHOLA MANIPURI PARA

P.O. SILCHAR

PIN- 788001

DIST- CACHAR

18: TAPASH CHAKRABARTY

ASSTT. MUSIC TEACHER

SAMABAY HIGH SCHOOL

S/O- LT NIHAR CHANDRA CHAKRABORTY

R/O- RAILWAY COLONY

BADARPUR

P.O. BADARPUR

PIN- 788806

DIST- KARIMGANJ

19: GAUTAM CHAKRABARTY

ASSTT. MUSIC TEACHER

BAKARSHAL HIGH SCHOOL

S/O- LT SHAILENDRA CH. CHAKRABORTY

R/O- RLY. DOCTORS COLONEY

RLY. QTR. NO. L-31 (A)P.O. BADARPUR

PIN- 788806

DIST- KARIMGANJ

20: SAHIDA BEGUM CHOUDHURY

ASSTT. MUSIC TEACHER

EAST GOBINDAPUR HIGH SCHOOL

W/O- RAIJ UDDIN BARBHUIYA

Page No.# 239/683

R/O- ITKHOLA

GHANIWALA

P.O. MALUGRAM

PIN- 788002

DIST- CACHAR

21: T. SARAT KUMAR SINGHA

ASSTT. MUSIC TEACHER NATUN HAILAKANDI HIGH MADRASA

CACHAR

S/O- T. CHANDESWAR SINGHA

R/O- VILL- LOUTHAI

P.O. ARKATIPUR

P.S. UDHARBOND

PIN- 788009

DIST- CACHAR

22: SANGITA BAISHAY

ASSTT. TEACHER NABODAY BALIKA VIDHYAPITH

KUMARPARA

NALBARI

W/O- AJAY KUMAR BARMAN

VILL- JAPARKUCHI

P.O. TERECHIA

PIN- 781310

DIST- NALBARI

23: TAIZUDDIN AHMED

ASSTT. MUSIC TEACHER CHAKIR VITA HIGH SCHOOL

S/O- MUJAFAR ALI

VILL- BANABAHAR

P.O. KOYAKUCHI

PIN- 781352

DIST- BARPETA

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT.

Page No.# 240/683

GOVT. OF ASSAM

DISPUR

GHY-6

4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GHY-6

5:THE SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-06

6:THE UNDER SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-06

7:THE SECRETARY

LEGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GHY-06

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GHY

------------

Advocate for : G UDDIN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/4217/2023

MOHD LUTFOR RAHMAN AND 7 ORS

S/O LATE ASAN UDDIN

R/O KESHARARVITA

P.O.-JHOWDANGA

DIST-SOUTH SALMARA (MANKACHAR)

ASSAM

PIN-783131

2: MD. WAZED ALI

Page No.# 241/683

S/O LATE EUNUS ALI SARKAR

R/O JORDANGA PT. II

P.O.-MANKACHAR

DIST-SOUTH SALMARA (MANKACHAR)

ASSAM

PIN-783131

3: MD. SOHIDUR ROHMAN AHMED

S/O LATE MOJAR ALI AHMED

R/O VILL- CHENGURCHAR

P.O.-PURAMDIARA

DIST-SOUTH SALMARA (MANKACHAR)

ASSAM

PIN-783135

4: MD ANOWER SHAHID SARKER

S/O MD. NOWSHAD ALI SARKER

R/O VILL- GOTABARI

P.O.-HAZIRHAT

DIST-SOUTH SALMARA (MANKACHAR)

ASSAM

PIN-783128

5: MOHASIN ALI

S/O LATE MOFIZAL HOQUE

R/O VILL- BHUEAJATA

P.O.-RUDRA MADHAB HAT

DIST-SOUTH SALMARA (MANKACHAR)

ASSAM

PIN-783131

6: MOTIAR RAHMAN

S/O LATE MD. NOZIM UDDIN AHMED

R/O VILL- PHULERCHAR

P.O.-PHEKAMARI

DIST-SOUTH SALMARA (MANKACHAR)

ASSAM

PIN-783135

7: ABDUL AWAL SHEIKH

S/O MOHOR ALI SHEIKH

R/O VILL-SIMLABARI PT-III

P.O. AND P.S.-CHAPAR

DIST-DHUBRI

ASSAM

PIN-

8: ZIAUR RAHMAN

Page No.# 242/683

S/O ABU CHAID MIAH

R/O P.O.-KAYETHPARA PT-II

VILL- KAYETHPARA

DIST-BONGAIGAON

ASSAM

PIN-

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19

------------

Advocate for : MR A CHAKRABORTY

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/5176/2020

ABBAS ALI MUKTAB SCHOOL AND 11 ORS.

REP. BY ITS HEAD MASTER

JAKIR HUSSAIN CHOWDHARI

S/O. ABBAS ALI

VILL. DHINGBORI CHAPORI

P.S. JURIA

P.O. LETRIPAR

DIST. NAGAON

ASSAM

PIN-782124.

2: PACHIM KADAMONI GAON HAJI RAJAB ALI L.P. SCHOOL

REP. BY ITS HEAD MASTER

SHAHNAWAS SULTANA

W/O. MIZANUL HOQUE

Page No.# 243/683

VILL. AND P.O. KADAMONI GAON

P.S. BATADRAVA

DIST. NAGAON

ASSAM

PIN-782122.

3: UTTAR BALIKATIA ADHARSHA BALIKA MUKTAB

REP. BY ITS HEAD MASTER

MIR HUSSAIN

S/O. IBRAHIM ALI

VILL. AND P.O. BALIKATIA

P.S. JURIA

DIST. NAGAON

ASSAM

PIN-782122.

4: KADAMONI GAON ANUWARA L.P. SCHOOL

REP. BY ITS HEAD MASTER

RAJAKA KHATUN

W/O. MAJIBUR RAHMAN

VILL. KATIMARI GRANT

P.O. HERAPATI

P.S. SADAR

DIST. NAGAON

PIN-782002.

5: DIGHALI BILPAR L.P. SCHOOL

REP. BY ITS HEAD MASTER

SARIF UDDIN

S/O. ABDUL RAHMAN

VILL. AND P.O. DIGHALI

P.S. RUPAHI

DIST. NAGAON

ASSAM

PIN-782125

6: UTTAR KALADUBA RABIA SHEIKH L.P. SCHOOL

REP. BY ITS HEAD TEACHER

EKRAMUL HUSSAIN

S/O. ABDUL MAMIN

VILL. AND P.O. JENGONI

P.S. DHING

DIST. NAGAON

ASSAM

PIN-782122

Page No.# 244/683

7: MADHYA JENGONI ALOM SHEKH MUKTAB SCHOOL

REP. BY ITS HEAD TEACHER

FIRUJA KHATUN

S/O. ABDUL HAKIM

VILL. AND P.O. JENGONI

P.S. DHING

DIST. NAGAON

ASSAM

PIN-782122

8: DHUPAGURI KACHARIGAON A R BALIKA MUKTAB

REP. BY ITS HEAD MASTER

AMBIA KHATUN

W/O. ATABUR RAHMAN

VILL. DHUPAGURI KACHARIGAON

P.O. DHUPAGURI

P.S. DHING

DIST. NAGAON

ASSAM

PIN-782123.

9: HATIPARA KANAKLATA MUKTAB

REP. BY ITS HEAD MASTER

MUJAMMIL HUSSAIN

S/O. NURUL AMIN

VILL. BARPAKA

P.O. TARABARI

P.S. RUPAHI (HAT)

DIST. NAGAON

ASSAM

PIN-782125

10: SANKAR MADHAB L.P. SCHOOL

REP. BY ITS HEAD MASTER

SRI PALLABI BHARALI

D/O. LT. KULENDRA BHARALI

VILL. NAMDHUMDUMIA SATRA

P.O. AND P.S. DHING

DIST. NAGAON

ASSAM

PIN-782123

11: JYOTI PRASAD L.P. SCHOOL

Page No.# 245/683

REP. BY ITS HEAD MASTER

SRI PRADIP NATH

S/O. LT. BAKUL NATH

VILL. NAMDUMDUMIA SATRA

P.O. AND P.S. DHING

DIST. NAGAON

ASSAM

PIN-782123

12: GARIA KAWAIMARI RAMPUR PAM BALIKA MUKTAB SCHOOL

REP. BY ITS HEAD MASTER

UMMUL MASAKEEN

S/O. IBRAHIM ALI

VILL. GARIA KAWAIMARI

P.O. BALIKATIA

P.S. JURIA

DIST. NAGAON

ASSAM

PIN-782122.

VERSUS

THE STATE OF ASSAM AND 9 ORS.

REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-06.

2:THE AXOM SARVA SIKKSHA ABHIJAN MISSION

REP. BY ITS MISSION DIRECTOR

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON

ASSAM.

5:THE BLOCK ELEMENTARY EDUCATION OFFICER

Page No.# 246/683

JURIA

NAGAON.

6:THE BLOCK ELEMENTARY EDUCATION OFFICER

BATADRABA

NAGAON.

7:THE BLOCK ELEMENTARY EDUCATION OFFICER

LAWKHOWA EDUCATION BLOCK

NAGAON

ASSAM.

8:THE SUB-INSPECTOR OF SCHOOLS

JURIA CIRCLE

NAGAON

ASSAM.

9:THE SUB-INSPECTOR OF SCHOOLS

BATADRAVA CIRCLE

NAGAON

ASSAM.

10:THE SUB INSPECTOR OF SCHOOLS

LAWKHOWA EDUCATION BLOCK

NAGAON

ASSAM.

------------

Advocate for : MR. A SARMA

Advocate for : SC

EDU appearing for THE STATE OF ASSAM AND 9 ORS.

Linked Case : WP(C)/6380/2022

KAMINI RABHA AND 69 ORS

C/O- PRANAY KR. RABHA

VILL- CHUKUNIAPARA

PO- SINGRA

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- NAVODAY MES BOKO

Page No.# 247/683

(ASSISTANT TEACHER)

2: SUNANDA RAM BORO

S/O- LATE DUTI RAM BORO

VILL- BHOGDABARI

PO- BOKO

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- AGCHIA ANCHALIK MES (ASSISTANT TEACHER)

3: RITAMANI BASUMATARI

D/O- JATINDRA BASUMATARI DOB- 06-08-1984

VILL- THAKURIAPARA

PO- RONGJULI

PS- RONGJULI

DIST -GOALPARA

NAME OF SCHOOL- KUKURMARA

MES

4: JAYANTA KUMAR PATOWARY

S/O- LATE DHARANIDHAR PATOWARY

VILL- DEKAPARA

DOB-08-01-1981

PO- SINGRA

PIN- 781135

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- KUKURMARA MES. (HINDI TEACHER)

5: PARESH RABHA

S/O- LATE LATHI RABHA

VILL- DAKSHIN PUKHARI PARA

PO- SINGRA

PIN- 781135

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- ANCHALIK JANATA MES (AT)

6: MD. MOBJEL HUSSAIN

C/O- MOKTAL HUSSAIN VILL- CHANDRA

PO- SIMILATARABARI

PIN- 781135

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- CHANDRIA ANCHALIK MES (HINDI TEACHER)

7: MRINAL KUMAR NATH

C/O- DHARMA KANTA NATH

Page No.# 248/683

VILL- MAIRACHORA

PO- DAMALCHOSE

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- CHANDARIA ANCHALIK MES (AT)

8: HEMRAJ SARMAH

S/O- LATE KAMRAJ SARMAH

VILL- LOWER LAMPI

PO- LAMPI

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL- LAMPI ANCHALIK MES (HINDI TEACHER)

9: DULAL KR. BISWAS

S/O- LATE PHANINDRA BISWAS

VILL- HOWLITARI

PO- CHAMARIA

PS- BOKO

DIST - KAMRUP (R)

NAME OF SCHOOL- HOWLI NEULDOBA MES (ASSISTANT TEACHER)

10: HIRANMAYEE KALITA

D/O- LATE KRISHNA KALITA VILL- DHUPDHARA

PO- DHUPDHARA

PS- DHUPDHARA

DIST- GOALPARA

NAME OF SCHOOL- CHARABAHA ANCHALIK MES(HINDI TEACHER)

11: RANU BASUMATARY

D/O- SRIKANTA BORO

VILL- KATHALMURI

PO- BOKO

PS- BOKO

DIST - KAMRUP (R)

NAME OF SCHOOL- DR. SARBAPALI RADHAKRISHNAN MES ( HINDI

TEACHER)

12: MIRZA HUMAYUN KABIR

S/O -AJGAR ALI VILL- GORAIMARI BILARJAN

PO- MAHTOLI

PS- BOKO

DIST- KAMRUP

NAME OF SCHOOL- EUSUF MANDAL MEMORIAL MES (ASSISTANT

TEACHER)

13: MUSAROOF HUSSAIN

C/O- AMEJ UDDIN

Page No.# 249/683

VILL- PATHALIPARA

PO- MAHTOLI

PS- BOKO

DIST- KAMRUP

PIN- 781136

NAME OF SCHOOL- MORICHAKANOI CHAR ANCHALIK MES (ASSISTANT

TEACHER)

14: ABDUL MOZID

C/O- JOMER ALI

VILL- DEKACHANG

PO- DEKACHANG

PS- BOKO

DIST- KAMRUP

PIN- 781136

NAME OF SCHOOL- PUB DEKACHANG MEM (ASSISTANT TEACHER)

15: NUR ALOM

C/O- ABDUL JABBAR

VILL- JAMLAI

PO- NAGARBERA

PS- NAGARBERA

DIST- KAMRUP (R)

NAME OF SCHOOL- 1 NO JAMLAI MEMS (AT)

16: PABITRA KALITA

AGE-01-01-1978

S/O- LT. BANESWAR KALITA

VILL-SAPARTARI KALAHIPARA

P.O- BANIAPARA

PIN- 781124

DIST-KAMRUP.

NAME OF SCHOOL- RAJENDRA BHAGWATI ME SCHOOL (ASSISTANT

TEACHER)

17: CHITRA DAS

W/O- SARBESWAR DAS

VILL- RATANPUR

PO- CHHAYGAON

PIN- 781124

DIST-KAMRUP

NAME OF SCHOOL- RAJENDRA BHAGWATI ME SCHOOL (HINDI TEACHER)

18: CHANDRADHAR KALITA

S/O- RAHIA KALITA

VILL- SAPARTARI

PO- NATUNJARABARI

PS- CHHAYGAON

Page No.# 250/683

DIST- KAMRUP (R)

PIN- 781124

NAME OF SCHOOL- JAYNARAYAN BANGKATA ME SCHOOL. (HINDI

TEACHER)

19: DIPEN CH.DAS

C/O- SADANANDA DAS

VILL- BHAILLABARI

PO- JAPIA

PS- HAJO

DIST- KAMRUP

NAME OF SCHOOL- SANKAR MADHAB MES (ASSISTANT TEACHER)

20: BEGUM SHAMSHUN NEHAR

C/O- PRANAY KR.RABHA

VILL- BIHDIA

PO- SANIADI

PS- HAJO

DIST- KAMRUP (R)

NAME OF SCHOOL- A.M.ME M SCHOOL

DEHARKURIHA.

21: SAMINDRA MALAKAR

C/O -LATE BIRAHU MALAKAR

VILL- BAGTA BHUMARBORI

PO- HAJO

PS- HAJO

DIST- KAMRUP (R)

NAME OF SCHOOL- BHOMARBARI H.A.ME SCHOOL

22: OSMAN GONI

AGE_____YEARS

C/O- SAMSER MALLIK

VILL- CHARABORI

PO- HAJO

PS- HAJO

DIST- KAMRUP (R)

NAME OF SCHOOL- NATUN CHARABORI M.E.M.SCHOOL

23: BHANITA DEKA

C/O- GOJEN CH. BHARALI

VILL- BAIHATA

PO- BAIHATA

PS- KAMALPUR

DIST- KAMRUP (R)

NAME OF SCHOOL - SANKARJYOTI VIDYAPITH MES (AT)

24: GARJAN ALI

Page No.# 251/683

C/O- NIBHAR ALI

VILL- BARUAJANI

PO- BARUAHJANI

PS- KAMALPUR

DIST- KAMRUP

NAME OF SCHOOL - NABAJYOTI M.E.M.S. (AT)

25: KUNJALATA DAS

C/O- MANABENDRA DAS

VILL- AGDALA

PO- BIHATA CHARIALI

PS- BIHATACHARIALI

DIST- KAMRUP (R)

NAME OF SCHOOL - BISHNURAM RABHA M.E SCHOOL

(AT)

26: AKBAR ALI

C/O- IBRAHIM ALI

VILL- DWIGUNPAR

PO- BARDEKPAR

PS- KAMALPUR

DIST- KAMRUP (R)

NAME OF SCHOOL - SANKAR AZAN M.E. SCHOOL (AT)

27: PHANINDRA SARMA

C/O- DHAIRJYA NATH SARMA

VILL- BORDEKPAR

PO- BORDEKPAR

PS- KAMALPUR

DIST- KAMRUP (R)

NAME OF SCHOOL - HABERIKURA MES (AT)

28: SONESWAR DAS

C/O-ANANDA DAS

VILL- KHOKHAPARA

PO- BOGAN

PS- PALASHBARI

MIRZA

DIST- KAMRUP (R)

NAME OF SCHOOL - LADUGARI ME SCHOOL

(AT)

29: NARJINA BEGUM

C/O- ABDUL ZALIL AHMED

VILL- SARPARA

PO- SARPARA

PS- BAIASBARI

DIST- KAMRUP (R)

Page No.# 252/683

NAME OF SCHOOL - SARPARA M.E.M SCHOOL (AT)

30: PHANIL CH. ROY

AGE- ______YEARS

C/O- LATE. KAILASH ROY

VILL- DHARAMTALA

PO- BAMUNKUCHI

PIN- 781326

DIST- KAMRUP (R)

NAME OF SCHOOL - JALKHANA ME SCHOOL (AT)

31: HIMADRI DEVI

C/O- KAMAL NAYAN SARMA

VILL- NAYAKPARA

PO- DHEKIPARA

PS- SIPAJHAR

NAME OF SCHOOL - PAKADALI GIRLS ME SCHOOL

(AT)

32: MD. JALAL UDDIN

C/O- NAYEB ALI

VILL- NIMBURTARI

PO- MAHTOLI

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL - BASIRUDDIN MEMS (AT)

33: MUKUNDA SAHARIA

C/O- LT. PATIRAM SAHARIA

VILL- SARABARI

BARAMPUR

PO- BARAMPUR

PS- SIPAJHAR

PIN-784144

NAME OF SCHOOL - PUB NAGAON M.E. SCHOOL

34: BIPUL CHANDRA SAHARIA

C/O- MIMARAM SAHARIA

VILL- SARABARI BARAMPUR

PO- BARAMPUR

PS- SIPAJHAR

DIST- DARRANG

NAME OF SCHOOL - KAIKAIAPARA ANCHALIK MES (AT)

35: CHITRALEKHA BARUA

C/O- PARESH KR. DEKA

VILL- NIZ BARAMPUR

PO- BARAMPUR

Page No.# 253/683

PS- SIPAJHAR

DIST- DARANG (ASSAM)

NAME OF SCHOOL - PACHAKIA M.E. SCHOOL (AT)

36: FIROJA KHATUN

C/O-FIROZ NOBI

VILL- ALOPATI

PO- ALOPATI

PS- ALOPATI CHAR

DIST- BARPETA

NAME OF SCHOOL - 1 NO. JAMLAI ME SCHOOL

37: MOHIR UDDIN AHMED

AGE-

C/O-SHOMEJ UDDIN

VILL- NIZKATHMI

PO- KALATOLI BAZAR

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - NIZKATMI GIRLS MEM (AT)

38: PRANITA DAS

AGE- 01/03/1968

C/O- RAMESWAR DAS

VILL- BHURPARA

PO- BHURPARA

PS- PALASHBARI

DIST- KAMRUP (R)

NAME OF SCHOOL - BHURAPARA ANCHALIK MIDDLE SCHOOL (AT)

39: HEM CHANDRA RABHA

C/O- LT. NAMAL RABHA

VILL- BHERBHERI

PO- CHHAYGAON

781124

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - KAOIMARI ME SCHOOL (AT)

40: AHALYA DAS

DOB-13/1/1971

C/O- RAJESWAR DAS

VILL- KALYANPUR

PO- NAGARBERA

PS- NAGARBERA

DIST- KAMRUP (R)

NAME OF SCHOOL - NAITOR VIDYA NAGAR ME SCHOOL (AT)

Page No.# 254/683

41: SAHEBA SULTANA

DOB-3/01/1980

C/O- MD. HANIF ALI

VILL- NAITOR KHAMERI

PO- NAGARBERA

781127

PS- NAGARBERA

DIST- KAMRUP (R)

NAME OF SCHOOL - 1 NO. PALAHARTARI BALIKA MEM (AT)

42: FOKORUDDIN ALI AHMED

DOB-21/12/1970

S/O- LT. ABDUR RAHMAN

VILL- TUKRAPARA

PO- TUKRAPARA

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - TUKRAPARA MEM (AT)

43: JAVED ALI AHMED

C/O-JOLIM UDDIN

VILL- HAHCHOTI

PO- KALATOLI BAZAR

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - HAHCHOTI CHOUDHURY PAM MEM (AT)

44: TAJUDDIN AHMED

DOB-1/3/1974

C/O- LT. ABDUL HALIM

VILL- JORSHIMULI

PO- TAPAR PATHAR

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - JORSHMOLI MOHABIR PATHAR MEM (AT)

45: SAJAHAN ALI

C/O- LT. JAMAT ALI

VILL- CHOUTARA

PO- CHOUTARA

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - CHOUTARA MEM (AT)

46: BIPUL BAISHYA

C/O- GHANA KANTA BAISHYA

VILL- JOGIPARA

PO- MANDIRA

Page No.# 255/683

781127

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL - MANDIRA JOGIPARA ME SCHOOL (AT)

47: AZIZUL HOQUE

C/O- SHAI ZUDDIN

VILL- CHOUTARA

PO- BHITOR DUAR

781137

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - PUB HAHCHORI ADARSHA MEM (AT)

48: ABDUS SALAM

DOB-30/01/1974

C/O- NURUL JELAM

VILL- JAWKATADIA

PO- DEKACHANG

781136

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL - JAWKATA DIA MEM (AT)

49: ABDUL HAKIM

DOB-01/01/1976

C/O- LT. MOFIZ UDDIN

VILL- ROWMARI

PO- MAHTOL

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL - MAHTOLI GIRLS MEM (AT)

50: MONOWARA KHATUN

C/O- JAHIRUL ISLAM

VILL- MAHTOLI

PO- MAHTOLI

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL - MAHTOLI GIRLS MEM (AT)

51: ABDUL AZIZ AHMED

DOB-31/03/1977

C/O- HATEM ALI MONDAL

VILL- BAR ARIKATI

PO- MAHTOLI

781136

PS- BOKO

Page No.# 256/683

DIST- KAMRUP (R)

NAME OF SCHOOL - K.D.B. GIRLS MEM (AT)

52: ANAMIKA RABHA

DOB-24/03/1976

C/O- AJIT KR. RABHA

VILL- CHARAIBAHA

PO- PACHIA

781135

PS- BOKO

DIST- KAMRUP (R)

NAME OF SCHOOL - CHARAI BAHA ANCHALIK ME SCHOOL (AT)

53: SANIDUL ISLAM

DOB-02/11/1989

C/O- LT. ABDUL SALAM

VILL- SIMLABARI

PO- SIMLABARI

783330

PS- LAKHIPUR

DIST- GOA

PARA

NAME OF SCHOOL - SALBARI MEM (AT)

54: AZIDA PARVIN

DOB-26/11/1986

C/O- SHAHADOT ALI MOLLAH

VILL- TAKIMARI

PO- JALESWAR

783132

PS- LAKHIPUR

DIST- GOALPARA

NAME OF SCHOOL - TAKIMARI MEM (AT)

55: HALIMA KHATUN

C/O- JULFIKKAR BUTTU

VILL- BHULUKABARI

PO- BAURIA BHITA

781136

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - HAZI MUNHUP ALI MEMORIAL MEM (AT)

56: ABDUL HASHIN

C/O-ABDUL JALIM

VILL- BHULUKABRI

PO- BAURIA BHITHA

781136

Page No.# 257/683

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - UTTAR JORSHIMULI PURAN KUCHIA MEM

(AT)

57: SWARIFUL ISLAM

DOB-30/10/1987

C/O-ABDUS SATTAR

VILL- SUPARIVITA

PO- TULSIBARI

PS- LAKHIPUR

DIST- GOALPARA

NAME OF SCHOOL - JONAKI MEM (AT)

58: JOYNAL ABEDIN

DOB-1/8/1971

C/O- ARDOSH ALI

VILL- CHILARVITA

PO- TULSIBARI

PS- LAKHIPUR

DIST- GOALPARA

NAME OF SCHOOL - CHILARVITA MEM (AT)

59: HAFIZUR RAHMAN

DOB-30/10/1976

C/O- ABDUL LOTIF

VILL- CHILARVITA

PO- TULSIBARI

PS- LAKHIPUR

DIST- GOALPARA (ASSAM)

NAME OF SCHOOL - GERAPURI MEM (AT)

60: CHAHENARA BEGUM

D/O- DHARIBUDDIN AHMED

VILL- BHITOR CHENGMARI

PO- BONGAIGAON

DIST- BONGAIGAON (ASSAM)

NAME OF SCHOOL - BIDYAPUR ANCHALIK MEM (AT)

61: SUBASH CH. DAS

C/O- LT. KHITISH CH. DAS

VILL- AOLAGJARI

PO- AOLAGJARI

PS- MANIKPUR

DIST- BONGAIGAON (ASSAM)

NAME OF SCHOOL - BASHBARI NO. 5 MEM (AT)

62: NUR ISLAM

Page No.# 258/683

DOB-12/1/1985

C/O- ABDUR RAHMAN

VILL- HAHCHORI

PO- KALATALI BAZAR

781136

PS- CHHAYGAON

DIST- KAMRUP (R)

NAME OF SCHOOL - HAJI MONSUF ALI MEMORIAL MEM (AT)

63: ABDUR RAHMAN

DOB-28/10/1984

C/O-ABDUL KASHEM MOLLAH

VILL- HOLDIBARI

PO- DHUMERGHAT

PS- LAKHIPUR

DIST- GOALPARA (ASSAM)

NAME OF SCHOOL - NATUN HOLDIBARI MEM (AT)

64: HANNANUR HUSSAIN

C/O- HASAN ALI

VILL- BURHADAI

PO- SIPAJHAR

PS- SIPAJHAR

DIST- DARRANG

NAME OF SCHOOL -

65: PINGKEEMONI DAS

D/O- MINARAM DAS

VILL- BAMUNIA HILOIDHARI GAON

PO- CHETIA GAON

PS- CHABUA

DIST- DIBRUGARH (ASSAM)

NAME OF SCHOOL - DHOPABOR M.E.SCHOOL

(AT)

66: MANAB CHETIA

S/O-SATYEN CHETIA

VILL- JERAI NALANIHULLA

PO- CHABUA

PS- CHABUA

DIST- DIBRUGARH (ASSAM)

NAME OF SCHOOL - JERAI ME SCHOOL

(HINDI TEACHER)

67: LIPIKA DEVI

D/O-SARBESWAR NATH

VILL - NARENGKATI

P.O - NARENGKATI

Page No.# 259/683

784507

P.S - DHEKIAJULI

DIST - SONITPUR (ASSAM)

NAME OF SCHOOL - RATANJULI M.E. SCHOOL (SCIENCE TEACHER)

68: REETA RANI DEVI

DOB- 26-12-1970

C/O- TARANI KANTA SARMA

VILL- MATHURAPUR

PO- TIHU

PS- TIHU

DIST- NALBARI (ASSAM)

NAME OF SCHOOL - BARGAON M.E. SCHOOL (HINDI TEACHER)

69: SANJIV KR. SARMA

DOB- 2-1-1983

C/O- PRASEN SARMA

VILL - RANAKUCHI

P.O -TIHU

P.S - TIHU

DIST - NALBARI (ASSAM)

NAME OF SCHOOL - BARGAON MATHORAPUR RAMAKUCHI NAVODAY

MES (AT)

70: SURESH BORO

S/O- ROHESWAR BORO

VILL - HOLONG JULI

P.O - BAMUNIGAON

P.S - CHHAYGAON

DIST - KAMRUP (R)

NAME OF SCHOOL - BAGHESWARI M.E. SCHOOL (AT)

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI-781006

2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE DIRECTOR

ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

Page No.# 260/683

GUWAHATI-781019

------------

Advocate for : MR. U K BARMAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/3003/2023

TULUKAN BHARALI AND 10 ORS

WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT

SRIMANTA SANKAR MADHAB SENIOR SECONDARY SCHOOL

BHATKUCHI

BARPETA

S/O- SUREN BHARALI

RESIDENT OF BAR BHALUKI

BHALUKI

BAJALI

BARPETA

ASSAM

PIN- 781371.

2: DIGANTA DEKA

WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT

PASCHIM DARRANG SENIOR SECONDARY SCHOOL

S/O- NAREN DEKA

RESIDENT OF - MAHIPAL KUCHI

BALIKUCHI

KAMRUP

ASSAM

PIN- 781381.

3: ISMAIL HUSSAIN

WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT

UTTAR BARPETA SENIOR SECONDARY SCHOOL

S/O- ABDUS SOBHAN AHMED

RESIDENT OF SONKUCHI

Page No.# 261/683

P.O.- SONKUCHI

DONAKUCHI

BARPETA

ASSAM

PIN- 781314.

4: LAKSHI KANTA SARMA

WORKING AS TUTOR/PGT TEACHER OF GEOGRAPHY AT NAGABANDHA

SENIOR SECONDARY SCHOOL

S/O- BHUBAN SARMA

RESIDENT OF VILLAGE- BAGHARAGAON

MORIGAON

ASSAM

PIN- 782105.

5: MUKUL SARMA

WORKING AS TUTOR/PGT TEACHER OF GEOGRAPHY AT NALBARI GIRLS

HIGHER SECONDARY SCHOOL

NALBARI

S/O- AMBIKA PRASAD SARMA

BARBHAG

NALBARI

ASSAM

PIN- 781325.

6: PARESH BEZBARUAH

WORKING AS TUTOR/PGT TEACHER OF HINDI AT PASCHIM NALBARI

SENIOR SECONDARY SCHOOL

BARNADDI

S/O- DHARMESWAR BEZBARUAH

RESIDENT OF NALBARI TOWN

WARD NO. 10

NALBARI

ASSAM

PIN- 781335.

7: NIZAM UDDIN AHMED

Page No.# 262/683

WORKING AS TUTOR/PGT TEACHER OF ARABIC AT PASCHIM NALBARI

SENIOR SECONDARY SCHOOL

BARNADDI

S/O- MASEB ALI

RESIDENT OF - SIMALIYA

MULARKUCHI

NALBARI

ASSAM

PIN- 781303.

8: PARINITA PATAR

WORKING AS TUTOR/PGT TEACHER OF ADVANCE HINDI AT NELLIE

SENIOR SECONDARY SCHOOL

D/O- RATIRAM PATAR

RESIDENT OF KAAHIBARI

P.O.- BHUMURAGURI

CHARAIBAHI

MORIGAON

ASSAM

PIN- 782106.

9: SHAHIDUL ISLAM

WORKING AS TUTOR/PGT TEACHER OF ARABIC AT MOHAN BASHI DAS

SENIOR SECONDARY SCHOOL

S/O- ATABUDDIN AHMED

RESIDENT OF KHALONIBIL

BURHABURI

MORIGAON

ASSAM

PIN- 782411.

10: DR. GITANJALI TALUKDAR

WORKING AS TUTOR/PGT TEACHER OF ADVANCE ASSAMESE AT PUB-

BONGSOR SENIOR SECONDARY SCHOOL

PACHARIA

D/O- KANDARPA NATH TALUKDAR

RESIDENT OF HOUSE NO.-22

Page No.# 263/683

KAILASHPUR

NEAR LANKESWAR

P.O. GUWAHATI UNIVERSITY

KAMRUP(METRO)

ASSAM

PIN- 781014.

11: TRIPTI MONI DAS

WORKING AS TUTOR/PGT TEACHER OF LOGIC AND PHILOSOPHY AT PUB-

BONGSOR SENIOR SECONDARY SCHOOL

PACHARIA

C/O- SABITRI DAS

RESIDENT OF H.NO. 60

LAKHIMI PATH

LAKHIMI TENT HOUSE

BELTOLA TINIALI

BELTOLA

KAMRUP(METRO)

ASSAM

PIN- 781028.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM

DEPARTMENT OF SCHOOL EDUCATION

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

DEPTT. OF FINANCE

DISPUR

GUWAHATI-06.

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE INSPECTOR OF SCHOOLS

Page No.# 264/683

AMRUP DISTRICT CIRCLE

KAMRUP

DIST.- KAMRUP.

5:THE INSPECTOR OF SCHOOLS

NALBARI DISTRICT CIRCLE

NALBARI

DIST.- NALBARI.

6:THE INSPECTOR OF SCHOOLS

DARRANG DISTRICT CIRCLE

DARRANG

DIST.- DARRANG.

7:THE INSPECTOR OF SCHOOLS

BARPETA DISTRICT CIRCLE

BARPETA

DIST.- BARPETA.

8:THE INSPECTOR OF SCHOOLS

MORIGAON DISTRICT CIRCLE

MORIGAON

DIST.- MORIGAON.

------------

Advocate for : MR. S K DAS

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3479/2023

KHAIRUL ISLAM AND 21 ORS

VILLAGE SALAPARA PT. II

P.O.- NILOKHIA

DISTRICT- DHUBRI

ASSAM

PIN- 783128.

2: HASSAN UDDIN TALUKDAR

VILLAGE AND P.O.- RAJMITA

DISTRICT- GOALPARA

ASSAM

Page No.# 265/683

PIN- 783129.

3: ABU BOKOR SIDDIQUE MOLLAH

VILLAGE- TARANGAPUR

P.O.- TULSIBARI

DIST.- GOALPARA

ASSAM

PIN- 783132.

4: AKBAR ALI AKAND

VILLAGE- CHATAPARA

P.O.- KATARIHARA

DIST.- GOALPARA

ASSAM

PIN- 78332.

5: AMZAD HUSSAIN MOLLAH

VILLAGE- GUGHUDOBA

P.O.- RAJMITA

DIST.- GOALPARA

ASSAM

PIN- 783129.

6: RUPCHAND ALI

VILLAGE CHARALJHAR

P.O.- KHALISABHITA

P.S.- LAKHIPUR

DIST- GOALPARA

ASSAM

PIN- 783330.

7: JAHAN UDDIN AHMED

S/O LATE SHUKUR ALI

VILLAGE- HAPACHAR

P.O. P. CHALLA

DISTRICT- BARPETA

ASSAM

Page No.# 266/683

PIN- 781321.

8: MOFIDA KHATUN

D/O LATE BASIR MIAH

VILLAGE- LAKHIPUR

P.O.- LAKHIPUR

DISTRICT- GOALPARA

ASSAM

PIN- 783129.

9: M. MOSLEM UDDIN

S/O- ABUL KASHIM

VILLAGE- BAPURVITA PT III

P.O.- DHAMORE RESERVE

DISTRICT- GOALPARA

ASSAM

PIN- 783129.

10: MONOWAR HUSSAIN

S/O- ANOWAR HUSSAIN

VILLAGE- ARIKATA

P.O.-MEDOTARI

DISTRICT- DHUBRI

ASSAM

PIN- 783330.

11: HABIBUL HOQUE KHANDAKAR

S/O- ABDUL MOKTAL KHANDAKAR

VILLAGE- BANYAGURI

P.O.- JALESWAR

DISTRICT- GOALPARA

ASSAM

PIN- 783132.

Page No.# 267/683

12: SANOWAR HOSSAIN

S/O- MONIR UDDIN AHMED

VILLAGE- CHULKANI PARA

P.O.- TAKIMARI

DISTRICT- GOALPARA

783129.

13: REJAUL ISLAM

S/O MOTIOR RAHMAN

VILLAGE- MANASPARA

LAKHIPUR

783129

ASSAM.

14: NOBI HUSSAIN

S/O- HABIBUR RAHMAN

VILLAGE- KATLITACHI

P.O.- AMBARI BAZAR- 783129.

15: RUPCHAND BADSA

S/O- ISLAM UDDIN

VILLAGE- TARANGAPUR

P.O.- TULSHIBARI 783132.

16: ABU BOKKER SIDDIQUE

S/O ABDUL MAKIM

VILLAGE SIMULBARI

P.O.- AOLOTOLI

PIN- 783129.

17: SAIFUL ALMOM SARKAR

S/O AHMED ALI MIAH

VILLAGE- SHALBARI

P.O.- GAURNAGAR

PIN- 783132.

18: MD. IQUEBAL HUSSAIN

S/O ASHANUDDIN AHMED

Page No.# 268/683

VILLAGE- CHELABARI

P.O.- AMBARI

P.S. DHUP DHARA

DIST- GOALPARA

PIN- 783123.

19: ABDUL MANNAN AHMED

S/O- TAHADDAS ALI MUNCHI

VILLAGE- KHOLABONDHA

P.O.- KAEHUMARA

DISTRICT- BARPETA

ASSAM

PIN- 781127.

20: ABDUL MANNAN

C/O- JALAL UDDIN AHMED

VILLAGE- HARIPUR

P.O.- GOMAFULBARI

P.S.- TARABARI

DIST.- BARPETA

ASSAM

PIN- 781302.

21: JAKIR HUSSAIN AHMED

C/O- ABDUL WAHAB AHMED

VILLAGE- CHELABARI

P.O.- AMBARI

P.S.- DHUPDHARA

DIST.- GOALPARA

PIN- 783123.

22: RAFIKUL ISLAM

S/O- MD. MOFIZ UDDIN

Page No.# 269/683

VILLAGE- SANTALI SATRA

P.O.- MAHATOLI

DISTRICT- KAMRUP

PIN- 781136.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/9157/2019

MANJUWARA KHANAM AND ANR.

D/O- ABDUL WAHED KHAN

VILL. AND P.O. KHOPANI KUCHI

P.S.- HAJO

DIST- KAMRUP(R)

ASSAM

PIN- 781102.

2: DEVA KUMAR DAS

S/O. LAKSHI KANTA DAS

VILL/TOWN- BIJNI

L.N.B. ROAD

Page No.# 270/683

P.O. AND P.S. BIJNI

PIN-783390

DIST. CHIRANG (B.T.A.D.)

ASSAM.

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY.-06.

2:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-06.

3:THE PRINDIPAL SECRETARY

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

4:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GUWAHATI-06.

5:THE SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-06.

6:THE UNDER SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-06.

7:THE SECRETARY

LEGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

Page No.# 271/683

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-781019.

------------

Advocate for : MR A R BHUYAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/3662/2021

UNUS HUSSAIN AND 43 ORS

S/O. ABDUL AZIZ SK

ASSTT. TEACHER (ARABIC)

CHAGALCHARA PT.II

M.E. MADRASSA

VILL. CHAGALCHARA PT. III

P.O. CHAGALCHARA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

2: BIRESH CH. ROY

S/O. LT. RAJKANTA ROY

HEAD MASTER

TARINI KANTA M.E. SCHOOL

VILL. JHAGRARPAR PT.-IV

P.O. JHAGRARPAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325.

3: MANORANJAN ROY

S/O. GAJENDRA ROY

ASSTT. TEACHER (HINDI)

TARINI KANTA M.E. SCHOOL

VILL. JHAGRARPAR PT. III

P.O. JHAGRARPAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325.

Page No.# 272/683

4: ATOWAR RAHMAN

S/O. LT. KUTUB UDDIN SK

HEAD MASTER

NAVAJYOTI GAON M.E. SCHOOL

VILL. CHAGOLCHARA PT I

P.O. CHAGOLCHARA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

5: SAYFUR RAHMAN SHEIKH

S/O. LT. FAZAR ALI AHMED

HEAD TEACHER

BINNACHARA M.E. MADRASSA

VILL. BINNACHARA PT. I

P.O. BALADOBA

P.S. GOLAKGANJ

DIST. DHUBRI

ASSAM

PIN-783334.

6: MUKTAR HUSSAIN SK.

S/O. KOMOR UDDIN SK

HEAD MASTER

MAJHERCHAR CHALAKURA M.E. MADRASSA

VILL. KHALILPUR

P.O. KHALILPUR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

7: BAHARUL ISLAM

S/O. AZGAR ALI

ASSTT. TEACHAR

HARIMOHAN RAY M.E. SCHOOL

VILL. JHAGRARPAR PT. III

P.O. JHAGRARPAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325

8: ABDUL KADER SHEIKH

S/O. UMAR ALI

Page No.# 273/683

HEAD TEACHER

MUNSHIPARA M.E. MADRASSA

VILL. SINGIMARI PART-II

P.O. TISTERPAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324

9: MAINUL HOQUE CHOWDHURY

S/O. SORAB ALI SK

ASSTT. TEACHER (SCIENCE) OF CHARJUGIPARA M.E. SCHOOL

VILL. MATIABAG

P.O. AND P.S. GAURIPUR

DIST. DHUBRI

ASSAM

PIN-783331

10: GULNEHAR BEGUM

D/O. SHAFIATULLAH AHMED

ASSTT. TEACHER

BIRAJ MOHAN KUMUDINI DUTTA M.E. SCHOOL

VILL. JHAGRARPAR PART-I

P.O. KHALILPUR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325.

11: ANIL CHANDRA SARKAR

ASSTT. TEACHER

PUB CHHAGALIA KAMAL PRAMANIK MEMORIAL M.E. MADRASSA

VILL.SAGOLIA

P.S. GOLAKGANJ

DIST. DHUBRI

ASSAM

PIN-783335.

12: KALYANI SIKDAR

D/O. LT. SUDHIR KR. SIKDAR

W/O. SHYAMAL KR. ROY

ASSTT. TEACHER

POKALAGI GANSHERDHAM S.C. M.E. SCHOOL

VILL. SONAKHULI PT. I (HALAKURA)

P.O. MAHAMAYAHAT

P.S. GOLAKGANJ

DIST. DHUBRI

Page No.# 274/683

ASSAM

PIN-783335.

13: ANJALI ROY

W/O. BIREANDRA NATH RAY

ASSTT. TEACHER

UDAYAN M.E. SCHOOL

KHALILPUR

R/O. GAURIPUR TOWN

WARD NO.1 (CHARAKBARI) P.O. AND P.S. GAURIPUR

DIST. DHUBRI

ASSAM

PIN-783331.

14: MOZAMMEL HOQUE

S/O. LT. HEFAZUDDIN SARKAR

ASSTT. TEACHER

DURAHATI M.E. SCHOOL

VILL. DUARHATI

P.O. TISTERPER

P.S. DHUBRI AND DIST. DHUBRI

ASSAM

PIN-783324.

15: ABDUL MAZID SK.

C/O. ABER ALI SK

ASSTT. TEACHER

CHANDULLAH M.E. SCHOOL

VILL. AND P.O. DHARMASALA PT. V

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324

16: SHAMSUL HOQUE SARKAR

S/O. ABDULLAH SARKAR

ASSTT. TEACHER

CHALAKURA POYESTIR CHAR M.E. MADRASSA

VILL. CHALAKURA POYESTIR CHAR

P.O. MAGHER CHAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325

17: MONOWAR HUSSAIN SK

Page No.# 275/683

S/O. MOKBUL HUSSAIN SK

ASSTT. TEACHER

PUB KACHUARKHASH M.E. MADRASSA

VILL. KACHUARKHASH PT. I

P.O. DHARMASALA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324

18: JAHER ALI

C/O. FOYEZ UDDIN ASSTT. TEACHER (HINDI)

HARI MOHAN ROY M.E. SCHOOL

VILL. ADABARI PT. II

P.O. CHAGOLCHARA

DIST. DHUBRI

ASSAM

PIN-783324.

19: ABDUL BARIK SK.

S/O. KANDU SK. ASSTT. TEACHER

(HINDI) POYESTIRCHAR M.E. MADRASSA

VILL. CHALAKURA POYESTIRCHAR

P.O. MAJERCHAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325.

20: AZIZUL HOQUE

S/O. NIZAM UDDIN

ASSTT. TEACHER (HINDI)

PUB KACHUARKHASH M.E. MADRASSA

VILL. JHAGRARPAR PT. III

P.O. JHAGRARPAR

P.S. JHAGRARPAR

DIST. DHUBRI

ASSAM

PIN-783325.

21: NUR MOHAMMAD MONDAL

C/O. MOKSED ALI MONDAL

ASSTT. TEACHER (HINDI)

CHAR SILGHAGRI SAKIRAN MEMORIAL M.E. MADRASSA

VILL. SILGHAGRI PT. I

P.O. HOWRARPAR

P.S. DHUBRI

Page No.# 276/683

DIST. DHUBRI

ASSAM

PIN-783324

22: ABDUL HANIF MOLLAH

S/O. SABER ALI MOLLAH

ASSTT. TEACHER (HINDI)

PAYOSTI AIRANJANGLA M.E. MADRASSA

VILL. AIRANJANGLA PT. I

P.O. A.M.CO. ROAD

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783323.

23: JHUKUN DEB

S/O. ASHUTOSH DEB

ASSTT. TEACHER (HINDI)

UDAYAN M.E. SCHOOL

R/O. DHUBRI TOWN

WARD NO.14

(COLLEGE ROAD)

P.O. AND P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

24: SHASHADHAR RAY

S/O. DARPANATH RAY

ASSTT. TEACHER (HINDI)

KUTI GHEWMARI DUBIRPAR M.E. MADRASSA

VILL. SHINGIMARI PT. II

P.O. TISTERPER

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783334

25: MOMOTAZ BEGUM

W/O. NURAJJAMAN HAZARIKA

ASSTT. TEACHER (HINDI)

MAJERCHAR CHALAKURA M.E. MADRASSA

VILL. COLLEGE NAGAR

WARD NO.15

P.O. KHALILPUR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

Page No.# 277/683

PIN-783325

26: ABU USA

S/O. NURUL ISLAM

ASSTT. TEACHER (HINDI)

BURIR MARAI M.E. MADRASSA

VILL. KISMAT HAS DAHA PT. IV

P.O. KISMAT HAS DAHA

P.S. GOLOKGANJ

DIST. DHUBRI

ASSAM

PIN-783334.

27: MADHAB CHANDRA RAY

S/O. PRANKRISHNA RAY

ASSTT. TEACHER (HINDI)

BARUARVITA GIRL/S M.E. MADRASSA

VILL. DEBOTTAR HASDAHA PT. IV

P.O. KISMATHASDAHA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783334.

28: MAINUR HOQUE

S/O. JAHAR ALI

ASSTT. TEACHER (HINDI)

BASIRUL MEMORIAL M.E. SCHOOL

DHARMASALA

VILL. DHARMASALA

P.O. DHARMASALA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324

29: JAHINUR BEGUM

W/O. AFSAR ALI

ASSTT. TEACHER (HINDI)

BEPARIPARA

M.E. SCHOOL

DHARMASALA

VILL. DHARMASALA PART-V

P.O. DHARMASALA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

Page No.# 278/683

PIN-783324.

30: SOHAR ALI

S/O. JALBAHAR ALI

ASSTT. TEACHER (HINDI)

CHAGALCHARA PT. II M.E. MADRASSA

VILL. CHOTOBASHJARI

P.O. CHAGALCHARA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

31: HUSSAIN ALI

S/O. SAKBAR ALI

ASSTT. TEACHER (HINDI)

NAVAJYOTI GAON M.E. SCHOOL

VILL. CHAGALCHARA PT. I

P.O. HOWRARPAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324

32: NOWSAD ALI SHEIKH

S/O. BANDE ALI SK

ASSTT. TEACHER (HINDI)

PASCHIM KACHUAR KHASH MONDALPARA M.E. SCHOOL

VILL. KACHUAR KHASH PT. I

P.O. DHARMASALA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

33: MD. MOZID HOQUE

S/O. APIZ UDDIN MUNSHI

ASSTT. TEACHER (ARABIC)

PUB KACHUARKHASH M.E. MADRASSA

VILL. KACHUAR KHASH PT. II

P.O. DHARMASALA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

34: EMDADUL HOQUE

Page No.# 279/683

S/O. FORHAT ALI

ASSTT. TEACHER (ARABIC)

BARUAR VITA GIRL/S M.E. MADRASSA

VILL. KISMATHASDAHA PT. IV

P.O. KISMATHASDAHA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783334

35: AKTARUZZAMAN MOLLAH

S/O. LT. HELAL UDDIN MOLLAH

ASSTT. TEACHER (ARABIC)

CHAR SILGHAGRI SAKIRON MEMORIAL M.E. MADRASSA

VILL. AIRANGONGLA PT.-I

P.O. A.M. CO. ROAD

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783323.

36: RAFIQUL MUGHAL

S/O. ABDUL WAZED

ASSTT. TEACHER (ARABIC)

AMINERCHAR KATHIARALGA LOKPRIYA M.E. MADRASSA

VILL. AMINERCHAR

P.O. FAKIRGANJ

P.S. FAKIRGANJ

DIST. DHUBRI

ASSAM

PIN-783330.

37: ZAKIR HUSSAIN

S/O. LT. HAZRAT ALI SHEIKH

ASSTT. TEACHER (ARABIC)

PAISTY AIRANGONGLA

M.E. MADRASSA

VILL. AIRANJONGLA PT-I

P.O. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783323.

38: SHAH JAHAN ALI SK.

S/O. LT. ABBAS ALI BEPARI

ASSTT. TEACHER (ARABIC)

Page No.# 280/683

KUTI GHEWMARI M.E. MADRASSA

VILL. DHARMASALA

DIST. DHUBRI

ASSAM

PIN-783324.

39: SEKENDER BADSHA

S/O. SUKUR ALI SHEIKH

ASSTT. TEACHER (ARABIC) CHALAKURA POYESTICHAR M.E. MADRASSA

VILL. MAJERCHAR

P.O. MAJERCHAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783325

40: MD. SAMSUL HOQUE

S/O. LT. MD. ZAHIM UDDIN

ASSTT. TEACHER (ARABIC)

BINNACHARA M.E. MADRASSA

VILL. BINNACHARA PT. III

P.O. BOLADOVA

DIST. DHUBRI

ASSAM

PIN-783334.

41: BELLAL HUSSAIN

S/O. LT. MONSER ALI

ASSTT. TEACHER (ARABIC) MAHADDADIA M.E. MADRASSA

VILL. CHAGALCHARA PT. II

P.O. CHAGALCHARA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

42: HABIBAR RAHMAN

S/O. SHER ALI

ASSTT. TEACHER (ARABIC)

JALIL MEMORIAL M.E. MADRASSA

VILL. BHOGDAHAR

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324

43: AZIAUL ISLAM AHMED

S/O. GOLAM MOSTOPHA AHMED

Page No.# 281/683

ASSTT. TEACHER (ARABIC) KHALISABHITA GIRL/S M.E. MADRASSA

VILL. KHALISABHITA M. PARA

P.O. KHALISABHITA

P.S. LAKHIPUR

DIST. GOALPARA

ASSAM

PIN-783330.

44: MOUDADA BEGUM

W/O. MOSTAFIZUR RAHMAN

ASSTT. TEACHER (ARABIC) WEST GASPARA GIRLS M.E. MADRASSA

VILL. GASPARA

P.O. DHARMASALA

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

VERSUS

THE STATE OF ASSAM AND 5 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (ELEMENTARY)

DISPUR

GUWAHATI-06.

3:THE SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-06.

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

5:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GUWAHATI-19.

Page No.# 282/683

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI

ASSAM

DIST. DHUBRI

ASSAM

PIN-783301.

------------

Advocate for : MR. P K DEKA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/3297/2019

ALAM ALI AND ANR.

S/O- MD. AKASH ALI

R/O- BARMANIKPUR

P.O. SARUMANIKPUR

DIST- BARPETA

2: GUNAJIT BARMAN

S/O-

R/O- PIPOLA

P.O. NITYANANADA

DIST- BARPETA

ASSAM

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REP. BY ITS COMM. AND SECY. ELEMENTARY EDUCATION DEPTT.

TO THE GOVT. OF ASSAM

DISPUR-06

2:THE LEGISLATIVE DEPTT.

REP. BY ITS SECY.

DISPUR

GHY-06

3:THE DIRECTOR ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

4:THE INSPECTOR OF SCHOOLS

DIMA HASAO

Page No.# 283/683

HAFLONG

5:THE DY. INSPECTOR OF SCHOOLS

DIMA HASAO

HAFLONG

6:THE SCHOOL MANAGING COMMITTEE

REP. BY ITS SECY.

DOIHENG M.E.SCHOOL

DIST- DIMA HASAO

7:THE INSPECTOR OF SCHOOLS

BARPETA

BARPETA ASSAM

8:THE SCHOOL MANAGING COMMITTEE

REP. BY ITS SECY.

SWAHID JUTISH CHOUDHURY M.E. SCHOOL

BARPETA

------------

Advocate for : MR. B P BORAH

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/3110/2019

JAYNAL ABDIN AND 3 ORS.

S/O- RIAZ UDDIN AHMED

VILL. AND P.O.- KHOPANI KUCHI

P.S- HAJO

DIST.- KAMRUP(R)

ASSAM. PIN CODE- 781102

2: RAMJAN KHAN

S/O. LATE AYNAL KHAN

VILL. AND P.O.- KHOPANI KUCHI

P.S- HAJO

DIST.- KAMRUP(R)

ASSAM. PIN CODE- 781102.

3: ABDUS SOBHAN

S/O. LATE MENAZ UDDIN

VILL.- JAMBARI

P.O- MEDHORTARI

DIST.- DHUBRI

ASSAM.

Page No.# 284/683

4: JOHIRUL ISLAM SIKDER

S/O. MONOWAR SIKDER

VILL.- BALUGHAT

P.O- RAVATARI

DIST.- DHUBRI

ASSAM.

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REPRESENTED BY THE CHIEF SECRETARY

TO THE GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

2:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVERNMENT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI-6.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

Page No.# 285/683

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI- 781019.

------------

Advocate for : MR A R BHUYAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/3039/2023

RANJIT KR NATH AND 4 ORS

SON OF LATE PRAMOD CH. NATH

RESIDENT OF VILL. CHILLAPARA PART-1

P.O.- SRIJANGRAM

DIST.- BONGAIGAON

ASSAM

PIN- 783384.

2: BISWAJIT NATH

LATE SHIV CHARAN NATH

RESIDENT OF VILL. TENGNAMARI

WARD NO. 4

P.O. AND P.S.- ABHAYAPURI

IN THE DISTRICT OF BONGAIGAON (ASSAM)

PIN- 783384.

3: DIPAMONI BEZBARUAH

DAUGHTER OF LATE KARUNA BEZBARUAH

RESIDENT OF VILL. NARIKOLA UJANPARA

PO- SRIJANGRAM

IN THE DISTRICT OF BONGAIGAON

Page No.# 286/683

ASSAM

PIN- 783384.

4: RAJAB ALI AHMED

SON OF HAZRAT ALI AHMED

RESIDENT OF VILL. GOALPARA

PT-1

PO- GOALPARA

IN THE DISTRICT OF BONGAIGAON

ASSAM

PIN- 783384.

5: NAYEN UDDIN

SON OF MUSA SHEIKH

RESIDENT OF VILL. BAREGARH

PO- AMBARI

IN THE DISTRICT OF BONGAIGAON

ASSAM.

PIN- 783384.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

Page No.# 287/683

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/8148/2018

NUR ISLAM AND 51 ORS.

S/O LATE HAMIR ALI

VILL AND P.O. KOWARPUR

P.S.HAJO

DIST. KAMRUP(R)

PIN - 781102.

2: SRIMATI CHANDRAMA TALUKDAR

D/O PRABHAT CHANDRA RAJBONGSHI

VILL- AND P.O. BAIHATA

P.S. KAMALPUR

DIST. KAMRUP

PIN - 781380

3: SRI KAUSHIK BHARADWAJ

S/O SRI KAMESWAR SARMA

VILL- MAZDIA

P.O. MUGKUCHI

P.S. NALBARI

DIST. NALBARI

PIN - 781334.

4: SRI AMAR BAHADUR PRADHAN

S/O LATE SHER BAHADUR PRADHAN

VILL- SAHAPUR

P.O. TEBITOLLA

DIST. BAKSA

5: SABITA BARMAN

D/O SRI BIREN BARMAN

VILL- NAHARBARI

P.O. BHOLABARI

DIST. UDALGURI

PIN - 784525.

6: SRI BANKIM CHANDRA DAS

S/O LATE SAMPAT RAM DAS

VIL- ALIPUB

Page No.# 288/683

P.O. BAIHATA CHARIALI

DIST. KAMRUP (R)

PIN - 781381.

7: SRI BIREN DEKA

S/O LATE HARIMAL DEKA

VILL- BARPHUKAN KHAT

P.O. BETNA

GORESWAR

BAKSA

781366.

8: SRI BIBUNGSAR KHUNGUR BARO

S/O LATE MAHESWAR BARO

VILL- RAWMARI

P.O. BAGANPARA

DIST. BAKSA

PIN - 781344.

9: MISS. PRANAMI DEKA

D/O SRI LAKHI KANTA DEKA

VILL AND P.O. KERPAVITHA

DIST. BAKSHA

PIN - 781366

10: SRI MUKUL KUMAR SARMAH

S/O LATE SASHINDRA SARMAH

VILL- DAKSHIN CHUBURI

P.O. SIPAJHAR

DIST. DARRANG

PIN - 784145.

11: SRI MANAB SARMAH

S/O LATE CHANDI RAM SARMAH

VILL AND P.O. BYASPARA

DIST. DARRANG

PIN -784145.

12: SRI PRANAB KUMAR BARUAH

S/O SRI PRADIP CH. BARUAH

VILL AND P.O. BYASPARA

DIST. DARRANG

PIN - 784145.

13: SRI GANESH CH. DEKA

S/O LATE UMA KANTA DEKA

SANTIPARA WARD NO. 1

P.O. MANGALDAI

Page No.# 289/683

DIST. DARRANG

PIN - 784125.

14: SRI PRABAT CH. NATH

S/O MAHIDHAR NATH

VILL- KEKENIKUCHI

P.O. MARANJAN DIST. KAMRUP

15: SRI TARANI HALOI

S/O LAKSHIKANTA HALOI

VILL- LAKSHIPAR

P.O. DEBACHARA

P.S. BARAMA

DIST. BAKSA

PIN - 781333.

16: ALI HUSSAIN

S/O LATE SAMAD ALI

VILL- RANGIA

P.O. RANGIA

DIST. KAMRUP

17: SRI RATI PRASAD MOUCHAHARY

S/O CHASHIN MOUCHAHARY

VILL- BANGALIPARA

P.O.NIZ -BANGALIPA

P.S. BARAMA

PIN - 781333.

18: SRI DHARMESWARI NATH BORA

D/O SRI HARESWAR NATH

VILL- JOYPUR

P.O. HENGALPARA

P.S. SIPAJHAR

DIST. DARRANG

PIN - 781418

19: SRI DAIMALU BASUMATARY

S/O KULEN BASUMATARY

VILL- BALABARI

P.O. BAGHDOBA

P.S. GORESWAR DIST. BAKSA

Page No.# 290/683

PIN - 781366.

20: PRAGATI BARO

S/O RABI RAM BARO

VILL- 2 NO. GORESWAR

P.O. AND P.S. GORESWAR

DIST. BAKSA

PIN - 781366.

21: MISS. KALYANI LAHKAR

D/O SRI CHANDR ALAHKAR

TOWN- RANGIA W/N-4

P.O. RANGIA

DIST. KAMRUP

PIN - 781354.

22: SRI JAGANNATH KUMAR

S/O BHABA NANDA KUMAR

PO. BHARALUMUKH DURGASAROBAR

GUWAHATI - 781009.

23: SRI DEWAN SIDDIQUR RAHMAN

S/O DEWAN ABDUL ALI

VILL- KHABLARBHITHA

P.S. BARPETA

DIST. BARPETA

PIN - 781352.

24: SRI BABUR ALI

S/O JAHUR ALI

VILL- NAKUCHI GAON

P.O. NAKUCHI PATHER

DIST. BARPETA

PIN - 781352.

25: MR. NURMAHAMMAD AHMED

S/O MR. JOYNAL ABDIN

VILL- BHANGNAMARI

P.O. AND P.S. BHANGMARI

DIST. NALBARI

PIN- 781126.

26: PRANAB BARMAN

S/O RABIN BARMAN

Page No.# 291/683

VILL- KADAMTOLA

P.O. BARAMA

P.S. NALBARI

DIST. BAKSA

PIN - 781102.

27: SRI CHABIN CH. BAISHYA

S/O LATE HITESWAR BAISHYA

VILL- UJANKURI

P.O. UJANKURI

P.S. HAJO

DIST. KAMRUP

ASSAM

PIN - 781102

28: SRI RANJIT KR. DAS

S/O RAMDHAN DAS

VILL - HAJO

P.O. HAJO.

DIST. KAMRUP

PIN - 781102.

29: SRIMATI JONALI DEVI

S/O SARAT CH. SARMA

VILL- BARANGABARI

P.O. SONESWAR

P.S. KAMALPUR

DIST. KAMRUP

PIN - 781382

30: SRIMATI PRANJALI MAHANTA

D/O KHARGESWAR MAHANTA

VILL- AGDALA

P.O. BAIHATA CHARIALI

DIST. KAMRUP

PIN - 781381.

31: SRI PRANAB BARMAN

S/O NABIN BARMAN

VILL- KADAMTOL

P.O. BARAMA

DIST. BAKSA

PIN - 781346.

32: SRIMATI ARCHANA DEKA

D/O LUHIT DEKA

Page No.# 292/683

VILL- BATAKUCHI

P.O. JAMTOLA

P.S. RANGIA

DIST. KAMRUP

PIN - 781365

33: SRIMUNIN BARMAN

S/O PHUKAN BARMAN

VILL- SAPHAMOWO

P.O. GHOGRAPAR

P.S. GHOGRAPAR

DIST. KAMRUP

PIN -781365

34: SRI LANDRADHAR BORO

S/O RUPARAM BORO

VILL- CHIRAKHUNDI

P.O. DEULKUCHI

P.S. TAMULPUR

DIST. BAKSA

PIN - 781354.

35: SRI CHANAKYA SARMA

S/O LATE SARAT SARMA

VILL- AGDALA

P.O. BAIHATA CHARIALI

DIST. KAMRUP

PIN - 781381.

36: SRI UPEN SWARGIARY

S/O DHANURAM BARO

VILL- TITAKURI

P.O. TITAKURI

DIST. KAMRUP

PIN -781354.

37: SRI DHANESWAR TALUKDAR

S/O PRASANNA TALUKDAR

VILL- DALUA

P.O. GHAGRAPAR

DIST. NALBARI

PIN - 781369

38: SRI BHUBANESWAR TALUKDAR

S/O SRI ANATH TALUKDAR

VILL- DALUA

P.O. GHAGRAPAR

Page No.# 293/683

DIST. NALBARI

PIN - 781369

39: SRI KALYANI KALITA

D/O BASHAB KALITA

VILL- AKHARA

P.O. SURADI

DIST. NALBARI

PIN -781340

40: SRI CHANDRA KANTA DEKA

S/O RAMESH CH. DEKA

VILL AND P.O. NIZNAMATI

DIST. NALBARI

PIN - 781355.

41: SRIMATI MAYA SARKAR

D/O LATE SAILENDRA CH. SARKAR

VILL- WARD NO. 1

GOSSAIGAON

P.O. GOSSAIGAON

DIST. KOKRAJHAR

BTAD

PIN - 783360.

42: SRIMATI MADHUMITA SINGHA

D/O LATE MOHAN SINGHA

VILL- WARD NO. 4

GOSSAIGAON

P.O. GOSSAIGAON

DIST. KOKRAJHAR

BTAD

PIN - 783360.

43: SRIMATI RAMBHA CHOUDHURY

D/O BHARATH CH. CHOUDHURY

VILL- PALARA

P.O. KASHUDRADIMU

DIST. KAMRUP (R)

44: SRI DIBYAJYOTI HAZARIKA

S/O BHUBON HAZARIKA

VILL- BALIJANGAON

P.O. JALUKBARI

TITABAR DIST. JORHAT.

45: SRIMATI RUMI BORAH

Page No.# 294/683

D/O LATE KAMAL CH. BORAH

VILL AND P.O. ALENGMORA

SONARIGAON

DIST. JORHAT

PIN - 785106.

46: SRI RANJIT KUMAR BHARALI

S/O ANNARAM BHARALI

VILL- BOLOWA

P.O. BOLOWA

DIST. NALBARI

PIN - 781370.

47: SRIMATI RUMI BORAH

D/O SRI PRAFULLA BORAH

VILL- BISHNUPUR

KAMALPUR

P.O. TOIAYN

MAJULI.

48: SRIMATI AROTI ROY

D/O PRAMOD CH. ROY

VILL- NOHATIGARH

P.O. GURUFELA

DIST. KOKRAJHAR

BTAD

PIN - 783362.

49: SRI PRASANTA KR. SARMA

S/O KASHINATH SARMA

VILL- AMAYAPUR

P.O. BOGOLSROAD CHOWK

DIST. NALBARI

PIN - 781348

50: SRI NAGEN CH. KAKATI

S/O LATE GOLAP CH KAKATI

VILL- AND P.O. KALAG

DIST. NALBARI.

51: SRI PANKAJ MEDHI

S/O LATE MUKTARAM MEDHI

VILL AND P.O. BAGURIHATI

DIST. NALBARI

Page No.# 295/683

PIN - 781310

52: SRIMATI ANAMIKA BAISHYA

D/O SRI GIRISH CHANDRA BAISHYA

VILL- MUKALMUA

DIST. NALBARI

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOV.T OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI -06.

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM

DISPUR GUWAHATI -06.

4:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY) DISPUR

GUWAHATI-06.

5:THE SECRETARY TO THE GOVT.OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI -781006.

6:THE UNDER SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

Page No.# 296/683

GOVT. OF ASSAM

DISPUR

GUWAHATI -06.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

FINANCE DEPTT. appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/909/2022

ROHINI KUMAR NATH AND 99 ORS

S/O- KSHIREN CHANDRA NATH

VILL. KARIPARA

P.O. CHAKLA

P.S. MATIA

DIST. GOALPARA

PIN - 783125

KARIPARA GIRLS M.E. SCHOOL

2: SHAH JALAL

S/O - LATE RUSTOM ALI

VILL. AND P.O. NAGABANDHA

P.S. LAHARIGHAT

DIST. MORIGAON

PIN - 782106

UTTAR NAGABANDHA M.E.M

3: ASHIT KR. SARKAR

S/O - LATE BISWAMBARSARKAR

VILL. NO.1 SHYAMBARI

P.O AND P.S. LANKA

DIST. HOJAI

PIN - 782446

SHYAMBARI M.E. SCHOOL

4: PARESH MANDAL

Page No.# 297/683

S/O - LATE MAHADEVMANDAL

VILL. TETELIGURI

P.O. RAJAMAYONG

P.S. MAYONG

DIST. MORIGAON

NO.1 MURKATA M.E. SCHOOL

5: BALEN ENGTI

S/O - KAMESWARENGTI

VILL. CHANUABORI

P.O. AZARBARI

P.S. DHARAMTUL

DIST. MORIGAON

PIN - 782105

MERUA GAON ANCHALIC M.E. SCHOOL

6: FATIMA KHATUN

W/O - EUSHUF ALI

VILL. KALMOUBARI

P.O. SUKDALSARUBORI

P.S. MIKIRBHETA

DIST. MORIGAON

PIN - 782105

KALMOUBARI NAMABASTI M.E.M

7: SIRAJUL ISLAM

S/O - LATE MUSLEM ALI

VILL. JANTER

P.O. AHATGURI

P.S. DHARAMTUL

DIST. MORIGAON

PIN - 782412

BELAGURI TRIBAL M.E. SCHOOL

8: HABIBA AHMED

D/O - LATE RAHMOTULLAH

VILL. AND P.O. BATIALBORI

P.S. LAHIRIGHAT

DIST. MORIGAON

Page No.# 298/683

PIN - 782126

BORBORI ADARSHA M.E.M.

9: SAFIQUL ISLAM

S/O - LATE ABDUL HEKIM

VILL. TITATALA

P.O. BORIBANDHA

P.S. LAHARIGHAT

DIST. MORIGAON

PIN - 782127

PASCHIM KACHARI BORIJANPER M.E.M

10: NIPAN DEKA

S/O - LATE ATULDEKA

VILL. KUSHTOLI

P.S. LAHARIGHAT

DIST. MORIGAON

KASHTALI GIRLS M.E. SCHOOL

11: NIROLA KHATUN

D/O - ABDUL HYE

VILL. MIKIRGAON

P.O. KATHANI

P.S. LAHARIGHAT

DIST. MORIGAON

PIN - 782127

SRI KESHAV RAJBANSHI M.E. SCHOOL

12: SUKUMAR MANDAL

S/O - KHETRA MOHAN MANDAL

VILL. PAVAKATI

P.O. BURGAON

P.S. MAYONG

DIST. MORIGAON

RABINDRA RAY M.E.

13: FATIMA KHATUN

D/O - ABUL KASEM

VILL. AND P.O. DEWAGURI

P.S. LAHARIGHAT

Page No.# 299/683

DIST. MORIGAON

PIN - 782127

DEWAGURI GIRLS M.E.M.

14: SWARNALATA BISWAS

D/O - LATE HARIDASBISWAS

VILL. LECHARIBORI

P.O. BURGAON

P.S. MAYONG

DIST. MORIGAON

PIN - 782411

GAGALMARI ASHIGARH M.E. MADRASSA

15: HARIPAD NATH

S/O - SIDHESWAR NATH

VILL. RAJAGAON WARD NO.5

P.O. AND P.S. MORIGAON

DIST. MORIGAON

PIN - 782105

NABHEPI M.E. SCHOOL

16: NAZIM UDDIN CHOUDHARY

S/O - LATE AHMED ALI

VILL. BALIDUNGA

P.O AND P.S. BHURAGAON

DIST. MORIGAON

PIN - 782121

BALIDUNGA GIRLS M.E.M

17: NAZRUL ISLAM

S/O - EUNUS ALI

VILL. KUPATIMARI

P.O. AND P.S. BHURAGAON

DIST. MORIGAON

KUPATIMARI M.E.M.

18: TIKENDRA KR. NATH

S/O - LATE PITRAM NATH

VILL. BAGARIGURI

P.O. KAMURAGURI

DIST. MORIGAON

Page No.# 300/683

RUPAHIBORI M.E. SCHOOL

19: MUSHIDA BEGUM

D/O - SHAH ALAM

VILL. BORBORI

P.O. BELTOLA

P.S. DHARAMTUL

DIST. MORIGAON

PIN - 782425

BORBORI M.E. SCHOOL

20: AFRUJA BEGUM

D/O - ABDUL KUDDUS

VILL. KAPOUJARI

P.O. KARATIPAM

DIST. MORIGAON

CHUTAGARJAN M.E. SCHOOL

21: SALIM UDDIN AHMED

S/O - SOFIR UDDIN

VILL. BAGARIBARI

P.O. NAGABANDHA

P.S. MIKIRBHETA

DIST. MORIGAON

PIN - 782106

BAGARIBARI M.E. MADRASSA

22: AKANTI BHUYAN

S/O - MANIK CH. BHUYAN

VILL. AND P.O. SUKDOL SARUBORI

DIST. MORIGAON

BHAGOWATI GIRLS H.S. SCHOOL

23: ABDUL BARIQUE

S/O - ZAHED ALI SARKAR

VILL. TENGAGURI KACHARIGAON

P.O. TENGAGURI

P.S. LAHARIGHAT

DIST. MORIGAON

PIN - 782127

BOR HOLLOW KANDA HARIJAN M.E.M.

Page No.# 301/683

24: NITU PRABAN NATH

S/O - NETUL KR. NATH

VILL. AND P.O. KUMURAGURI

P.S. AND DIST. MORIGAON

PIN - 782105

KUMURAGURI M.E. SCHOOL

25: GEETA RANI SARKAR

D/O - MATILAL SARKAR

VILL. NO.1 BARPATHER

P.O. TAPTALA

P.S. BHURAGAON

DIST. MORIGAON

PIN - 782121

NO.1 BARPATHER M.E. SCHOOL

26: INDADUR RAHMAN

S/O - ABDUL LATIF

VILL. PARALIGURI

P.O. SILPUKHURI

P.S. MIKIRBHETA

DIST. MORIGAON

PIN - 782123

KHALAPRIA ASAN SARKAR SMRITY

M.E. MADRASSA

27: ABDUS SALEM

S/O - ABDUR RASHID

VILL. LENGRIBORI

P.O. SAHARIAGAON

P.S. MOIRABARI

DIST. MORIGAON

PIN - 782126

PHUKANABORI M.E.M.

28: MAINUL HOQUE

S/O - IDRISH ALI

VILL. SAHARIAPAM

P.O. SAHARIAGAON

P.S. MOIRADARA

DIST. MORIGAON

Page No.# 302/683

PIN - 782126

SAHARIGAON M.E.M.

29: NURUL HOQUE CHOWDHURY

S/O - LATE ABDUL RAHMAN

VILL. AND P.O. GOROIMARI

P.S. LAHARIGHAT

DIST. MORIGAON

GOROIMARI GIRLS M.E. SCHOOL

30: HOBIBUR RAHMAN

S/O - ABDUS SADEQUE

VILL. BOWALGURI

P.O. GORAIMARI

P.S. LAHARIGHAT

DIST. MORIGAON

PIN - 782104

PUB LELABORI M.E.M.

31: PRITHU BAHADUR LAMA

S/O - AMAR BAHADUR LAMA

VILL AND P.O. RAJAMAYONG

P.S. MAYONG

DIST. MORIGAON

RAJAMAYONG M.E. SCHOOL

32: PREM CHARAN BAIRAGI

S/O - SADHU CHARAN BAIRAGI

VILL. CHANAKA

P.O. RAJAMAYONG

P.S. MAYONG

DIST. MORIGAON

CHANAKA GAMARIGURA M.E. SCHOOL

33: DOULAT ALI KHAN

S/O - ABDUL ALI KHAN

VILL. AND P.O. BARCHALA

P.S. LAHARIGHAT

DIST. MORIGAON

BAHAPAHAR M.E. SCHOOL

34: JUNTI DEKA

D/O - NAREN DEKA

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VILL. AND P.O. NELLIE

P.S. JAGIROAD

DIST. MORIGAON

NELLIE BARPAK M.E. SCHOOL

35: FATEMA KHATUN

D/O - MD. MAKBUL HUSSAIN

VILL. AND P.O. SILCHANG

BASUNDHARI M.E.M.

36: ABDUS SALAM

S/O - LATE RUSTOM ALI

VILL. BHUYANBARI PATHER

P.O. CHATIANTOLI

P.S. LAHARIGHAT

DIST. MORIGAON

BHUYANBARI ADARSHA M.E.M.

37: KEDVAN NESSA

D/O - JULMAT KHAN

VILL. JHUKUA PARA

P.O. KOUPATI

P.S. ROWTA

DIST. UDALGURI

2ND SIALMARI M.E.M.

38: ABUL KALAM AZAD

S/O - ABDUL BASED

VILL. MADHUPUR

P.O. LALPUL BAZAAR

P.S. DALGAON

DIST. DARRANG

LALPUL GIRLS M.E.M.

39: SUFIYA KHATUN

D/O - SURHAB ALI

VILL. MORABEGAPARI

P.O. BAKATAPARA

P.S. KALAIGAON

DIST. UDALGURI

GALANDI CHAH BAGICHA M.E.M.

40: PRABIN KR. TAW

S/O - MAHENDRA TAW

Page No.# 304/683

VILL. GANDHIYA MISING

P.O. GANDHIYA TINIALI

P.S. GHILAMARA (DK)

DIST. LAKHIMPUR

SARIPARA M.E. SCHOOL

41: PRAKASH ADHIKARI

S/O - MOTISHANKAR ADHIKARI

VILL. GANDHIYA MISING

P.O. GANDHIYA TINIALI

P.S. GHILAMARA (DK)

DIST. LAKHIMPUR

GANDHIYA GIRLS M.E.S.

42: NAYAN ALI DEWAN

S/O - LATE ASHANUDDINDEWAN

VILL. BALARTARI( CHENIMARI)

P.O. TARABARI

P.S. CHENIMARI

DIST. BARPETA

PIN - 781305

KBC MILLON M.E.M.

43: MINNAT HUSSAIN

S/O - MAHAMMAD ALI

VILL. AND P.O. CHENGA

P.S. TARABARI

DIST. BARPETA

PIN - 781305

CHENGA BECHIMARI M.E.M.

44: MAINUL HOQUE

S/O - ABDUL HELIM

VILL. SONITPUR

P.O. PASCHIM MAZDIA

P.S. TARABORI

DIST. BARPETA

SONERTARI ANCHALIK M.E.M.

45: HAIDAR MIR

S/O - MUKADDES MIR

VILL. KHUDRA FALADI

Page No.# 305/683

P.O. BHOGDIA

P.S. SARTHEBARI

DIST. BARPETA

PANCHAGRAM M.E.M.

46: BHAJAHARI SARKAR

S/O - KULENDRA NATH SARKAR

VILL. GANAKPARA

P.O. MARIKUCHA

P.S. TARABARI

DIST. BARPETA

GANAKPARA BARAMARA M.E. SCHOOL

47: ANOWAR HUSSAIN

S/O - MAHEZUDDIN

VILL. GARIACHATALA

P.O. CHATALA

P.S. SARTHEBARI

DIST. BARPETA

GARIACHATLA M.E.M.

48: ABDUR RAHMAN

S/O - SAHED ALI

VILL. KUKAPAR

P.O. KHONGRA

P.S. SARTHEBARI

DIST. BARPETA

ADARSHA BALIKA VIDYAPEETH M.E.M.

49: DELUARA KHAMAN

D/O - ABDUL KUDDUS ALI

VILL. BARMARA

P.O. RAULI

P.S. SARTHEBARI

DIST. BARPETA

B.D.P M.E.M.

50: SUFIYA BEGUM

D/O - SHIRAJUDDIN AHMED

VILL. SANARTARI

P.O. KHONGRA

P.S. TARABORI

Page No.# 306/683

DIST. BARPETA

SONERTARI MALIPARA M.E.M.

51: SHAHIDUL ISLAM

S/O - HALIM ALI

VILL. KATHALBHURI

P.O. KHONGRA

P.S. SORTHEBARI

DIST. BARPETA

KATHABURI M.E.M.

52: MANJULATA DOLEY

D/O - LATE JIWAN DOLEY

VILL. NAMONI GEZERA

P.O. GEZERA

P.S. JENGRAIMUKH

DIST. MAJULI

SUNITPUR TRIBAL M.E.S.

53: NARAYAN CHANDRA NATH

S/O - KAMAL CHANDRA NATH

VILL. TATSHAL

P.O AND P.S. MISSAMARI

DIST. SONITPUR

PIN - 784506

KALI PRASAD BORA SCHOOL

54: RATAN SWARGIARY

S/O - LATE BANDHURAM SWARGIARY

VILL. NIZ SATHI SAMUKA

P.O. SATHI SUMUKA

P.S. PATACHARKUCHI

DIST. BARPETA

PIN - 781355

NALGHAGONI RANGAGORA NICHI M.E.

55: NARAYAN PRASAD SHARMA

S/O - HARILAL SHARMA

VILL. NANKE BAKULA

P.O.AND P.S. CHARIDUAR

DIST. SONITPUR

PIN - 784103

Page No.# 307/683

KARAMBIR N.C.B.S. ME SCHOOL

56: BIRAMAN PATIR

S/O- LATE BIRUPATIR

VILL. DHANDI

PO. RAJABARI

PS. GAHPUR

DIST. BISWANATH

PIN-784168

KHAROIPARLA TRIBAL MES

57: AHMED HUSSAIN

S/O- LT. ABUL HUSSAIN

VILL. AND PO. KAIMARI

DIST. DHUBRI

SHIMLABARI M.E

58: MD. ABDUL RAHIM

S/O- LATE MD. HABIB

VILL. J.B ROAD TEZPUR

P.O AND P.S- TEZPUR

DIST- SONITPUR

PIN- 784001

SONITPUR M.E MADRASSA

59: SABITRI ROY

W/O- BISHNU CHARAN ROY

VILL. KARMARI PAT V

PO. KAIMARI

PS. GOLAKGANJ

DIST. DHUBRI

PIN-783335

BATERHAT GIRLS MES

60: NARKESWAR KHAKHALARY

LAKSHI KANTA KHAKHALARY

VILL. AND PO. KUSHDHOWA

PS. RONJULI

DIST. GOALPARA

PIN-783124

DEULGURI MOUZA ME SCHOOL

61: JUNUKA HAJONG

D/O- DIGEN CH. HAJONG

VILL. AND PO. KUSHDHOWA

PS. RONJULI

Page No.# 308/683

DIST. GOALPARA

PIN-783124

DEULGURI MOUZA ME SCHOOL

62: AMINUL HOQUE

S/O- ABDUL AOWAL S.K.

VILL. ABRARBHITA

PO. BALARBHITA

PS. BAGUAN

DIST. GOALPARA

PIN-783129

ABRAR BHITA MEM

63: SHEKH MOZAMMEL HUSSAIN

S/O- SHEIKH ABDUL JABBAR

VILL. TUKIMARI

P.O. JALESWAR

PS. LAKHIPUR

DIST. GOALPARA

PIN-783132

TEKONA MEM

64: AYNAL HOQUE

S/O- ABDUS SAMAD

VILL. HOLDIBARI

PO. DHUMERGHAT

PS. LAKHIPUR

DIST. GOALPARA

PIN-783330

HALOIPARA IDD PATHER ME MADRASSA

65: ABUL HUSSAIN

S/O- PASHAN ALI

VILL. TAKIMARI BORBILA

PO. TAKIMARI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

BORBILA MEM

66: JOHIRUL ISLAM

S/O- ABUL KASHEM MONDAL

VILL. BAURARLTAL

PO. MESERBHITA

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

BAURARTAL BILPARA MEM

Page No.# 309/683

67: NAZIR HUSSAIN

S/O- LT. KOBAD HUSSAIN

VILL. SAKTOLA

PO. AOLATOLI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

SAKTOLA G.M.E MADRASSA

68: ABDUR RAHMAN

S/O- ANSER ALI

VILL. AND PO. RAJMITA

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

ZINZIRAM PARA MEM

69: ABUL KASHEM

S/O- OSMAN ALI

VILL. GHUGUDOBA

PO. RAJMITA

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

GHUGUDOBA CHALAKURA PARA MEM

70: RAIZUDDIN AHMED

S/O- KHORSED ALI

VILL. KHARUBHAJ

PO. RAJMITA

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

MOTHER TERESSA GIRLS MEM

71: ANARUZ ZAMAN SHEIKH

S/O- ABDUL BARI SHEIKH

VILL. DHUMBANDHA

PO. BASHBARI

PS. BAGUAN

DIST. DIST. GOALPARA

PIN-783129

KB MEMORIAL MEM

72: ASAN ALI SK

S/O- ROHOM ALI

VILL. CHILARBHITA PT.-I

Page No.# 310/683

PO.TULSHIBORI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

GERAPURI MEM

73: JYOTIRMOY RABHA

S/O- UMESHRABHA

VILL. GHENGAMARI

PO. BARDAMAL

PS. AGIA

DIST. GOALPARA

PIN-783120

BHOISHKHULI ME SCHOOL

74: JAINAB BANUE

D/O- ANAR ALI

VILL. PETKATA

P.O- HARIMURA

P.S - MORNAI

GOALPARA PIN- 781326

JWAHARLAL NEHRU MES

75: KHITISH CH. RABHA

S/O- BHAKTI RABHA

VILL. JONG PARA

PO. BAIDA

PS. LAKHIPUR

DIST. GOALPARA

PIN-783120

LEMAKONA MES

76: MONOWAR HUSSAIN

S/O- AKSED ALI

VILL. BATABARI

PO.MARKULA

PS. BAGUAN

DIST. GOALPARA

PIN-783120

PANIKHETI MEM

77: JANAK RABHA

S/O- GANESH CHRABHA

VILL. CHUTKI PO. DARIDURI

PS. AND DIST. GOALPARA

PIN-783101

PRAGATI VIDYAPITH MES

Page No.# 311/683

78: SARIFA BEGUM

D/O- SAMSULHOQUE

VILL. LAKHIPUR

PO. AND PS. LAKHIPUR

DIST. GOALPARA

PIN- 783129

FASSATARY GIRLS MES

79: MOZIBUR RAHMAN

S/O- MOYDAN ALI

VILL. TARANGAPAR

PO. TULSHIBORI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783132

TARANGAPUR BAZAR GIRLS MEM

80: FORHANA KHATUN

D/O- FOZLUR RAHMAN

VILL. MADHYA SIMALUBARI

PO. AOLATOLI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

KALAPANI MEM

81: ASHISH KUMAR SAHA

S/O- LT. BISHESWAR SAHA

VILL. LAKHIPUR

PO. LAKHIPUR

PS AND DIST. LAKHIPUR

PIN- 783129

CHILARBHITA MEM

82: SHAHJAHAN ALI

S/O- MONER ALI

VILL. BAPURBHITA

PO. DHAMAR RESERVE

PS. BAGUAN

DIST. GOALPARA

PIN-783129

BAPURBHITA GIRLS MEM

83: JAYNAL ABDIN MANDAL

S/O- NURUL ISLAM MANDAL

VILL. RAKHYASINI GAROPARA PT-II

PO.RAKHYASINI

PS. MORNAI

Page No.# 312/683

DIST. GOALPARA

LEWABARI FUTUPARA MEM

84: MONSUR RAHMAN

S/O- ABDUL MOLEB

VILL. RAKHALKILLA

PO. SIMLABARI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783330

CHAKLI MEM

85: ARJUMINA RAHMAN

D/O- AMZAD HUSSAIN AHMED

VILL. NIDANPUR PT-II

PO AND PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

JONAKI MEM

86: SOBOR UDDIN SK

S/O- LT. PAMOR UDDIN SK

VILL. CHATAIMARI

P. SIMALABARI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783330

CHATAIMARI MEM

87: MOMIRUL ISLAM

S/O- ASHKAR ALI

VILL. RAKHALKILLA

PO. SIMLABARI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783231

KB MEMORIAL MEM

88: JAIN UDDIN AHMED

S/O- LT. KOSIMUDDIN

VILL. TAKIMARI GREJING RESERVE

PO. TAKIMARI

PS. LAKHIPUR

DIST. GOALPARA

PIN-783129

TINIALI BAZAR MES

Page No.# 313/683

89: SHAHABUDDIN AHMED

S/O- LT. JESIM UDDIN DEWANI

VILL. BAPURBHITA PT-I

PO.DHAMAR RESERVE

PS. BAGUAN

DIST. GOALPARA

PIN-783129

AMPARA MEM

90: RENUKA DEVI

D/O- LT. KHADENDRA NARAYAN BARMAN

VILL. LAKHIPUR

PO. AND PS. LAKHIPUR

DIST. GOALPARA

PIN- 783129

NIDANPUR MES

91: KANAK CH. RABHA

S/O- CHUPRAK RAM RABHA

VILL. GORAIMARI

PO. DARIDURI

PS. GOALPARA

DIST. GOALPARA

PIN- 783101

MAKRI KALAGURU BISHNU PRASAD RABHA MES

92: ABDUR RAHIM

S/O- SURMAN ALI

VILL. TAPARBHITA

PO. AMBARI BAZAR

PS. BAGUAN

DIST. GOALPARA

PIN-783129

TAPARBHITA MEM

93: KHODIZA KHATUN

D/O- JOHURA DEWA

VILL. KADOTIKA

PO. AMBARI BAZAR

PS. BAGUAN

DIST. GOALPARA

PIN-783129

PACHIM KADOTIKA MEM

94: ELIASH AHMED

S/O- JAYNAL ABEDIN

VILL. NATUN HALDIBARI

PO. DHUMERGHAT

Page No.# 314/683

PS. LAKHIPUR

DIST. GOALPARA

PIN-783330

NATUN HALDIBARI MEM

95: ABDUS SOBHAN

S/O- ABDUS SAMAD

VILL. THEPKAI

PO. SIMLABARI

PS. BAGUAN

DIST. GOALPARA

PIN-783101

GYANPITH GIRLS MEM

96: ABDUL ALIM

S/O- LT. SORHAB ALI MONDAL

VILL. SOWARI POITARI

PO. JOYBHUM

PS. BAGUAN

DIST. GOALPARA

PIN-783129

KHUDRAPOITARI GIRLS MEM

97: ROFIQUL ISLAM

S/O- FOYZAL HOQUE

VILL. ABRARBHITA

PO. BALARBHITA

PS. BAGUAN

DIST. GOALPARA

PIN-783129

PURBA PARA MES

98: LAYTRI KHAKHALARY

W/O- DERHASAD BASUMATARY

VILL. MAJPARA

PO. KACHADAL

PS. RANGJULI

DIST. GOALPARA

PIN-783134

DR. S. RADHAKRISHNAN MES

99: HASINA KHATUN

D/O- ABUL HASHEM ZOTDER

VILL. MONIPARA

PO. BASHBARI

PS. BAGUAN

DIST. GOALPARA

PIN-783129

Page No.# 315/683

GOMIR ZOTDER GIRLS MEM

100: ABDUS SATTER

S/O- AMZAD ALI

VILL. ROWMARI

PO. JOYPUR BAZAR

PS. BAGUAN

DIST. GOALPARA

PIN-783129

BHASHANIPARA ANCHALIK ME SCHOOL

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. S SAHU

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6736/2018

DHARMESWAR BORO AND 129 ORS.

H/T

SIKHNA JWHWLAO LP SCHOOL

VILL- GELPEJAR

P.O. MERKUCHI

P.S. BARAMA

DIST. BAKSA

BTAD

ASSAM.

Page No.# 316/683

2: SUKRA RAM BORO

A/T

SIKHNA JWHWALAO LP SCHOOL

VILL. GELPEJAR

P.O. MERKUCHI

P.S. BARAMA

DISTRICT- BAKSA

BTAD

ASSAM.

3: MD RAHMAN ALI

A/T

PUB MERKUCHI LP SCHOOL

VILL. AND P.O. MERKUCHI

DISTRICT BAKSA

BTAD

ASSAM.

4: CHARAN BARO

H/T

BAREN BARO LP SCHOOL

VILL. AND P.O. THANGURI

DISTRICT BAKSA

BTAD

ASSAM.

5: DILIP BARO

A/T

BAREN BARO LP SCHOOL

VILL AND P.O. THANGURI

DIST. BAKSA

BTAD

ASSAM.

6: GAJEN CH BORO

A/T

1803 NO. GANASHAKTI LP SCHOOL

JALAH

DIST. BAKSA

BTAD

ASSAM.

7: DWIJEN CH BARO

H/T

LAKHAN BARO CHIRAKHUNDI LP SCHOOL

VILL. CHIRAKHUNDI

Page No.# 317/683

P.O. DEOLKUCHI

DIST. BAKSA

BTAD

ASSAM.

8: PRABHAT KALITA

H/T

PUB TENGAJHAR LP SCHOOL

VILL AND P.O. TENGACHAR

DIST. BAKSA

BTAD

ASSAM.

9: NIRANJAN KALITA

A/T

PUB TENGAJHAR LP SCHOOL

VILL AND P.O. TENGAJHAR

DIST. BAKSA

BTAD

ASSAM.

10: RATNESWAR BHARALI

H/T

GOPINATH LP SCHOOL

VILL KARIPARA

P.O. BAHAPARA

DIST. BAKSA

BTAD

ASSAM.

11: HIMADRI BHARALI

A/T

GOPINATH LP SCHOOL

VILL KARIPARA

P.O. BAHAPARA

DIST. BAKSA

BTAD

ASSAM.

12: HAREN DAS

H.M.

NIZ KACHULA PUKHURIPAR MILAN LP SCHOOL

VILL. NIZ KACHULA

P.O. MOHORIPARA

DIST. BAKSA

BTAD

ASSAM.

Page No.# 318/683

13: ATUL KALITA

A/T

NIZ KACHULA PUKHURIPAR MILAN LP SCHOOL

VILL. NIZ KACHULA

P.O. MOHORIPARA

DIST. BAKSA

BTAD

ASSAM.

14: DHIREN KALITA

H.M.

PARGHAT LP SCHOOL

VILL BARPATHAR

P.O. MOHORIPARA

DIST. BAKSA

BTAD

ASSAM.

15: KALPANA DAS

A/T

PARGHAT LP SCHOOL

VILL BARPATHAR

P.O. MOHORIPARA

DIST. BAKSA

BTAD

ASSAM.

16: BIJOY BASUMUTARY

H/T

SWMDWN JWHWLAO BAGHDOBA LP SCHOOL

VILL AND P.O. BAGHDOBA

DIST. BAKSA

BTAD

ASSAM.

17: NIJWSRI BORO

A/T

SWMDWM JWHWLAO BAGHDOBA LP SCHOOL

VILL AND P.O. BAGHDOBA

DIST. BAKSA

BTAD

ASSAM.

18: HARMOHAN NATH

H.M.

GYANPITH LP SCHOOL

VILL. KALBARI

P.O. NAOKATA

Page No.# 319/683

DIST. BAKSA

BTAD

ASSAM.

19: HAREN BASUMATARY

A/T

632 NO. LAWKURIGURI LP SCHOOL

VILL. LAWKURIGURI

P.O. ANANDA BAZAR

DIST. CHIRANG

BTAD

ASSAM.

20: JAYMALI BRAHMA

A/T

632 LAWKURIGURI LP SCHOOL

VILL. LAWKURIGURI

P.O. ANANDA BAZAR

DIST. CHIRANG

BTAD

ASSAM.

21: DENGKHW RANI BASUMATARY

A/T

NO. 286 BARPATHAR LP SCHOOL

P.O. BARPATHAR

DIST. CHIRANG

BTAD

ASSAM.

22: NANDA DEVI BORO

A/T

NO. 286 BARPATHAR LP SCHOOL

P.O. BARPATHAR

DIST. CHIRANG

BTAD

ASSAM.

23: SANSUMAI BASUMATARY

A/T

497 NO. DONGSHIAPARA LP SCHOOL

VILL. NO. 2 DONGSHIA PARA

P.O. DONGSHIA PARA

DIST. CHIRANG

BTAD

ASSAM.

24: HEMKANTA BASUMATARY

Page No.# 320/683

A/T

497 NO. DONGSHIAPARA LP SCHOOL

VILL. NO. 2 DONGSHIA PARA

P.O. DONGSHIA PARA

DIST. CHIRANG

BTAD

ASSAM.

25: PURNIMA NARZARY

A/T

1130 NO. BATABARI LP SCHOOL

VILL. BATABARI

P.O. BIJNI

DIST. CHIRANG

BTAD

ASSAM.

26: SONASHRI BASUMATARY

A/T

1130 NO. BATABARI LP SCHOOL

VILL. BATABARI

P.O. BIJNI

DIST. CHIRANG

BTAD

ASSAM.

27: MINATI BRAHMA

A/T

406 NO. AMGURI JB SCHOOL

P.O. AMGURI BAZAR

DIST. CHIRANG

BTAD

ASSAM.

28: SWMSHRI GOYARI

A/T

406 NO. AMGURI JB SCHOOL

P.O. AMGURI BAZAR

DIST. CHIRANG

BTAD

ASSAM.

29: BIBHA KHAKLARY

A/T

736 NO. PURADIA LP SCHOOL

VILL. PURADIA

P.O. BALLAMGURI

Page No.# 321/683

DIST. CHIRANG

BTAD

ASSAM.

30: PARBATI GOYARI

A/T

736 NO. PURADIA LP SCHOOL

VILL. PURADIA

P.O. BALLAMGURI

DIST. CHIRANG

BTAD

ASSAM.

31: PRAN GOBINDA DEBNATH

H/T

VIVEKANANDA LP SCHOOL

BASUGAON

GOGLAPARA

DIST. CHIRANG

BTAD

ASSAM.

32: RUPA DEVI

A/T

VIVEKANANDA LP SCHOOL

BASUGAON

GOGLAPARA

DIST. CHIRANG

BTAD

ASSAM.

33: AJMAL HAQUE KHANDAKAR

H/T

PACHIM DOLOGAON LP SCHOOL

VILL. DOLOGAON

P.S. SIDLI

DIST. CHIRANG

BTAD

ASSAM.

34: SAIZUDDIN DEWAN

A/T

PACHIM DOLOGAON LP SCHOOL

VILL. DOLOGAON

P.S. SIDLI

DIST. CHIRANG

BTAD

ASSAM.

Page No.# 322/683

35: SIBANDRA BARMAN

H/M

ATHIABARI LP SCHOOL

VILL. ATHIABARI

P.O. KASHIKOTRA

DIST. CHIRANG

BTAD

ASSAM.

36: ANOWAR HUSSAIN

H/T

NO. 3 AMGURI LP SCHOOL

VILL. AMGURI

P.O. GORUBHASA

DIST. CHIRANG

BTAD

ASSAM.

37: AKBAR AHMED

A/T

NO. 3 AMGURI LP SCHOOL

VILL. AMGURI

P.O. GORUBHASA

DIST. CHIRANG

BTAD

ASSAM.

38: BHANU RANI WARY

A/T

NO. 3 AMGURI LP SCHOOL

VILL. AMGURI

P.O. GORUBHASA

DIST. CHIRANG

BTAD

ASSAM.

39: RUPALA BASUMATARY

A/T

NO. 3 AMGURI LP SCHOOL

VILL. AMGURI

P.O. GORUBHASA

DIST. CHIRANG

BTAD

ASSAM.

40: MONOMOHAN BRAHMA

A/T

Page No.# 323/683

860 NO. BRINDABAN LP SCHOOL

VILL. NO.2 DAKHIN MOKORA

DIST. CHIRANG

BTAD

ASSAM.

41: DHARMESWARI NARZARY

A/T

860 NO. BRINDABAN LP SCHOOL

VILL. NO.2 DAKHIN MOKORA

DIST. CHIRANG

BTAD

ASSAM.

42: KAMAL CHANDRA BASUMATARY

A/T

797 NO. DARANGA ALOURI LP SCHOOL

VILL AND P.O. ANANDA BAZAR

DIST. CHIRANG

BTAD

ASSAM.

43: BINAPANI GOYARY

A/T

797 NO. DARANGA ALOURI LP SCHOOL

VILL AND P.O. ANANDA BAZAR

DIST. CHIRANG

BTAD

ASSAM.

44: PADMINI BASUMATARY

A/T

NO. 222 BATABARI LP SCHOOL

VILL AND P.O. NO. 2 CHOTOLADAMGURI

DISTRICT CHIRANG

BTAD

ASSAM.

45: BIMATA GOYARY

A/T

NO. 222 BATABARI LP SCHOOL

VILL AND P.O. NO. 2 CHOTOLADAMGURI

DISTRICT CHIRANG

BTAD

ASSAM.

46: SAMARENDRA GOYARY

A/T

Page No.# 324/683

1010 NO. BHATARMARI LP SCHOOL

VILL. BHATARMARI

P.O. PANBARI

DIST. CHIRANG

ASSAM.

47: PRAFULLA BASUMATARY

A/T

1010 NO. BHATARMARI LP SCHOOL

VILL. BHATARMARI

P.O. PANBARI

DIST. CHIRANG

ASSAM.

48: GOJEN BASUMATARY

A/T

NO. 889 GANESHPUR LP SCHOOL

VILL. NO. DARANGA

P.O. ANANDA BAZAR

DIST. CHIRANG

BTAD

ASSAM.

49: SWRANG BASUMATARY

A/T

NO. 889 GANESHPUR LP SCHOOL

VILL. NO. DARANGA

P.O. ANANDA BAZAR

DIST. CHIRANG

BTAD

ASSAM.

50: REBEKA KARZEE

A/T

THAIGIRGURI LP SCHOOL

VILL. AND P.O. THAIGIRGURI

DIST. CHIRANG

BTAD

ASSAM.

51: PHANIN GOYARY

A/T

THAIGIRGURI LP SCHOOL

VILL. AND P.O. THAIGIRGURI

DIST. CHIRANG

BTAD

ASSAM.

Page No.# 325/683

52: KHWMDWM BASUMATARY

H/T

ALANGBAR LP SCHOOL

VILL. LAUJIRITPARA

P.O. BETNAPARA

DIST. CHIRANG

BTAD

ASSAM.

53: HANGMA BASUMATARY

A/T

ALANGBAR LP SCHOOL

VILL. LAUJIRITPARA

P.O. BETNAPARA

DIST. CHIRANG

BTAD

ASSAM.

54: SUBAL CH BARMAN

H/T

DAKHIN KASHIKOTRA LP SCHOOL

VILL. NO. 1 KASHIKOTRA

P.O. KASHIKOTRA

DIST. CHIRANG

BTAD

ASSAM.

55: ARATI NARZARY

A/T

DAKHIN KASHIKOTRA LP SCHOOL

VILL. NO. 1 KASHIKOTRA

P.O. KASHIKOTRA

DIST. CHIRANG

BTAD

ASSAM.

56: NILKANTA BARMAN

A/T

DAKHIN KASHIKOTRA LP SCHOOL

VILL. NO. 1 KASHIKOTRA

P.O. KASHIKOTRA

DIST. CHIRANG

BTAD

ASSAM.

57: JESHMIN GOYARY

A/T

647 NO. SIMLABARI LP SCHOOL

Page No.# 326/683

VILL. SIMLABARI

P.O. KHAGRABARI

DIST. CHIRANG

BTAD

ASSAM.

58: JAIYASARY BASUMATARY

A/T

647 NO. SIMLABARI LP SCHOOL

VILL. SIMLABARI

P.O. KHAGRABARI

DIST. CHIRANG

BTAD

ASSAM.

59: CHABIN CH NATH

A/T

PATHALADIYA NEHRU LP SCHOOL

VILL. PATHALADIYA

P.O. RANI

DIST. KAMRUP(R)

ASSAM.

60: PABITRA RABHA

H/T

NOWGAON LP SCHOOL

VILL. UMCHAR

P.O. MATIARHAR

DIST. KAMRUP(R)

ASSAM.

61: RAMENDRA RABHA

A/T

NOWGAON LP SCHOOL

VILL. UMCHAR

P.O. MATIARHAR

DIST. KAMRUP(R)

ASSAM.

62: ABDUL BANIK AL-AMAN

H/T

ABDUL KALAM AZAD LP SCHOOL

VILL. LARUAJAN

P.O. BHAIRABHITHA

DIST. KAMRUP(R)

ASSAM.

63: SAMSUL HAQUE

Page No.# 327/683

H/T

PUB HATIPARA LP SCHOOL

VILL. HATIPARA

GORAIMARI

DIST. KAMRUP(R)

ASSAM.

64: MONOWARA KHATUN

A/T

PUB HATIPARA LP SCHOOL

VILL. HATIPARA

GORAIMARI

DIST. KAMRUP(R)

ASSAM.

65: MAHESHWAR KALITA

H/T

PUB NAOKATA LP SCHOOL

VILL. NAOKATA

P.O. NAOKATA

DIST. BAKSA

BTAD

ASSAM.

66: RAMANI KUMAR

A/T

PUB NAOKATA LP SCHOOL

VILL. NAOKATA

P.O. NAOKATA

DIST. BAKSA

BTAD

ASSAM.

67: KRISHNA KANTA SUTRADHAR

H/T

BAGDEVI LP SCHOOL

VILL. MALAYBARI

P.O. MALAYBARI

DIST. KAMRUP(R)

ASSAM.

68: AKHIL SARMA

A/T

BAGDEVI LP SCHOOL

VILL. MALAYBARI

P.O. MALAYBARI

DIST. KAMRUP(R)

ASSAM.

Page No.# 328/683

69: PREMANANDA MANDAL

H/T

MADHYA HOWLITARI BALIKA LP SCHOOL

VILL. HOWLI

P.O. CHAMARIA

DIST. KAMRUP(R)

ASSAM.

70: ANANDA RAM MANDAL

A/T

MADHYA HOWLITARI BALIKA LP SCHOOL

VILL. HOWLI

P.O. CHAMARIA

DIST. KAMRUP(R)

ASSAM.

71: BIJU KALITA

A/T

CHALTI RAM KALITA LP SCHOOL

VILL. BARAKHAT

P.O. CHAYGAON

DISTRICT- KAMRUP(R)

ASSAM.

72: ATOWAR RAHMAN

H/T

NIKTA RANGA DAKUA LP SCHOOL

VILL RANGDAKUA

P.O. HATIPARA

DIST. KAMRUP(R)

ASSAM.

73: ARFATUN BEGUM

A/T

NIKTA RANGA DAKUA LP SCHOOL

VILL RANGDAKUA

P.O. HATIPARA

DIST. KAMRUP(R)

ASSAM.

74: ABDUL RASHID

A/T

2 NO (KHA) BHOKUAMARI LP SCHOOL

VILL AND P.O. JAHIRPUR

DIST. KAMRUP(R)

ASSAM.

Page No.# 329/683

75: KAMINI KUMAR DAS

H/T

NATUN GARBHANGA LP SCHOOL

RANI

WEST GUWAHATI

DIST. KAMRUP(R)

ASSAM.

76: BIRENDRA NATH DEKA

H/T

PATIDARRANG ADARSHA LP SCHOOL

VILL AND P.O. LOCH

DIST. KAMRUP(R)

ASSAM.

77: ABDUR RAHMAN

H.M.

BTL LP SCHOOL

VILL AND P.O. BALIKUCHI

DIST. KAMRUP(R)

ASSAM.

78: PRAVA DEKA

A/T

BTL LP SCHOOL

VILL AND P.O. BALIKUCHI

DIST. KAMRUP(R)

ASSAM.

79: SATYENDRA NATH BARUAH

H/T

NEHRU ADARSH LP SCHOOL

VILL. AND P.O. BINDIA

DIST. KAMRUP(R)

ASSAM.

80: AMAL BARUAH

A/T

NEHRU ADARSH LP SCHOOL

VILL. AND P.O. BINDIA

DIST. KAMRUP(R)

ASSAM.

81: KANDARPA PATOWARY

H/T

LOKAPRIYA LP SCHOOL

VILL PUB PRAJATIA BHANGARA

P.O. CHATERGAON DIST. KAMRUP(R)

Page No.# 330/683

ASSAM.

82: RANJIT PATOWARY

A/T

LOKAPRIYA LP SCHOOL

VILL PUB PRAJATIA BHANGARA

P.O. CHATERGAON DIST. KAMRUP(R)

ASSAM.

83: SUBHASH CHOUDHURY

A/T

2 NO. PANIKHAITI LP SCHOOL

VILL AND P.O. PANIKHAITI

DISTRICT KAMRUP(R)

ASSAM.

84: RAHIMUDDIN ALI

A/T

KHARIDAL LP SCHOOL

VILL KHARIDAL

P.O. HATIPARA

DIST. KAMRUP(R)

ASSAM.

85: RAJENDRA NATH DEKA

H/M

RUP KONWAR LP SCHOOL

VILL NASATRA P.O. LOCH

DIST. KAMRUP(R)

ASSAM.

86: KRISHNA KANTA DEKA

A/T

RUP KONWAR LP SCHOOL

VILL NASATRA

P.O. LOCH

DIST. KAMRUP(R)

ASSAM.

87: SHAMPADA MAZUMDAR

H/T

2 NO TRILOCHAN DAKHINPARA BALIKA LP SCHOOL

VILL TRILOCHAN

P.O. CHAMARIA

DIST. KAMRUP(R)

ASSAM.

88: INDRA MOHAN MANDAL

Page No.# 331/683

A/T

2 NO TRILOCHAN DAKHINPARA BALIKA LP SCHOOL

VILL TRILOCHAN

P.O. CHAMARIA

DIST. KAMRUP(R)

ASSAM.

89: AJMAL HAQUE BHUYAN

A/T

MAJGUMI PUTHIMARI LP SCHOOL

VILL MAJGUMI PUTHIMARI

P.O. AGGUMI

DIST. KAMRUP(R)

ASSAM.

90: DAMODAR DEKA

H.M.

ADARSHA LP SCHOOL

VILL JHARGAON

P.O. BARALAKHAT

DIST. UDALGURI

BTAD

ASSAM.

91: SARU RAM DEKA

A/T

ADARSHA LP SCHOOL

VILL JHARGAON

P.O. BARALAKHAT

DIST. UDALGURI

BTAD

ASSAM.

92: JOGENDRA DEKA

H.M

NO 12 BHOLAGURI LP SCHOOL

VILL NIZ BHOLAGURI

P.O. BHOLAGURI

DIST. UDALGURI

BTAD

ASSAM.

93: RATNESWAR DEKA

A/T

NO 12 BHOLAGURI LP SCHOOL

VILL NIZ BHOLAGURI

P.O. BHOLAGURI

DIST. UDALGURI

Page No.# 332/683

BTAD

ASSAM.

94: SUKLESWAR BASUMATARY

H/M

PISLAPARA LP SCHOOL

VILL AND P.O. BOGPURI

DIST. UDALGURI

BTAD

ASSAM.

95: BINITA DEKA

H.M

DAKHIN SAIKIAPARA LP SCHOOL

VILL SAIKIA PARA

P.O. BARALAKHAT

DIST. UDALGURI

BTAD

ASSAM.

96: CHENI RAM SAIKIA

A/T

DAKHIN SAIKIAPARA LP SCHOOL

VILL SAIKIA PARA

P.O. BARALAKHAT

DIST. UDALGURI

BTAD

ASSAM.

97: ALBERT TOPPO

H.M

NO 3 AMGURI LP SCHOOL

VILL AMGURI

P.O. SIKARIBANGLA

DIST. UDALGURI

BTAD

ASSAM.

98: LAKHI BASUMATARY

A/T

NO 3 AMGURI LP SCHOOL

VILL AMGURI

P.O. SIKARIBANGLA

DIST. UDALGURI

BTAD

ASSAM.

99: LOKESWAR BARUAH

Page No.# 333/683

H.M

SANKARDEV LP SCHOOL

VILL KWAIMARI

P.O. ANDHERIGHAT

DIST. UDALGURI

BTAD

ASSAM.

100: JAPAN KUMAR DAIMARY

H.M

JANGTHIMA LP SCHOOL

VILL SHYAMA BARI

P.O. NICHILAMARI

DIST. UDALGURI

BTAD

ASSAM.

101: JWANGSHAR BRAHMA

A/T

JANGTHIMA LP SCHOOL

VILL SHYAMA BARI

P.O. NICHILAMARI

DIST UDALGURI

BTAD

ASSAM.

102: NAREN BARO

H.M

DHUPGURI MONAI BORO LP SCHOOL

VILL DHUPGURI

P.O. PANISHEU

DIST. UDALGURI

BTAD

ASSAM.

103: HAREN CH BARO

H.M

ULUBARI LP SCHOOL

VILL DINDANG

P.O. THAKURIAPARA

DIST. UDALGURI

BTAD

ASSAM.

104: RINA KOCHARY

A/T

ULUBARI LP SCHOOL

VILL DINDANG

Page No.# 334/683

P.O. THAKURIAPARA

DIST. UDALGURI

BTAD

ASSAM.

105: LOHIT CH BARO

H.M

ARENGPARA LP SCHOOL

VILL ARENGPARA

P.O. KHOIRABARI DIST. UDALGURI

BTAD

ASSAM.

106: LAMBODAR SAHARIA

H.M

BASANA LP SCHOOL

VILL AND P.O. JALUKBARI

DIST. UDALGURI

BTAD

ASSAM.

107: BINAN CH BARUAH

H.M

DAKHIN JALUKBARI LP SCHOOL

VILL AND P.O. JALUKBARI

DIST. UDALGURI

ASSAM.

108: JANOBALA RAJBONSHI

A/T

DAKHIN JALUKBARI LP SCHOOL

VILL AND P.O. JALUKBARI

DIST. UDALGURI

BTAD

ASSAM.

109: BHADRA KANTA BORO

H.M

PUB SINGIMARI LP SCHOOL

VILL SINGIMARI

P.O. BOGPURI

DIST. UDALGURI

BTAD

ASSAM.

110: PHANIDHAR KAKOTI

H/T

UTTAR GARANGPARA NABIN LP SCHOOL

Page No.# 335/683

VILL. GARANGAPARA

P.O. THAKURIPARA

DIST. UDALGURI

BTAD

ASSAM.

111: BALIRAM BARO

H.M

KATARA AIRACHI LP SCHOOL

VILL KATARA P.O. SANTIPUKHURI

DIST. UDALGURI

BTAD

ASSAM.

112: NALINI KUMAR BARUAH

H/M

NARAYAN VIDYAPITH LP SCHOOL

VILL. BORNADIJAR

P.O. ANDHERIGHAT

DIST. UDALGURI

BTAD

ASSAM.

113: DAYA RAJBONSHI

A/T

NARAYAN VIDYAPITH LP SCHOOL

VILL. BORNADIJAR

P.O. ANDHERIGHAT

DIST. UDALGURI

BTAD

ASSAM.

114: HARI CH BORO

A/T

SANJA PARBAHUCHUBA SANJOURANG LP SCHOOL

VILL PARBAHUCHUBA

P.O. BHERGAON

DIST. UDALGURI

BTAD

ASSAM.

115: PHULMATI SWARGIARY

H.M

SANJA PARBAHUCHUBA SANJOURANG LP SCHOOL

VILL PARBAHUCHUBA

P.O. BHERGAON

DIST. UDALGURI

BTAD

Page No.# 336/683

ASSAM.

116: DINANATH RABHA

H.M

GHOGAPARA LP SCHOOL

VILL DAROGA KHAT

P.O. BOGPURI

DIST. UDALGURI

BTAD

ASSAM.

117: DHARMESWAR BARO

H/T

BIHU RAM BORO LP SCHOOL

VILL AND P.O. DHAMDHAMA

DIST. NALBARI

ASSAM.

118: JOYSHREE RANI SWARGIARY

A/T

BIHU RAM BORO LP SCHOOL

VILL AND P.O. DHAMDHAMA

DIST. NALBARI

ASSAM.

119: GOLAP OSMANI

A/T

KHANDAR KUR LP SCHOOL

VILL KHANDAR KUR

P.O. JARABARI

DIST. BARPETA

ASSAM.

120: RITA BASUMATARY

H/T

NEW LAORI PARA LP SCHOOL

VILL NEW LAORI PARA

P.O. HOLTUGAON

DIST. KOKRAJHAR

BTAD

ASSAM.

121: BHUPEN CH ROY

A/T

NEW LAORI PARA LP SCHOOL

VILL NEW LAORI PARA

P.O. HOLTUGAON

DIST. KOKRAJHAR

Page No.# 337/683

BTAD

ASSAM.

122: ANITA NARZARY

A/T

NEW LAORI PARA LP SCHOOL

VILL NEW LAORI PARA

P.O. HOLTUGAON

DIST. KOKRAJHAR

BTAD

ASSAM.

123: PAROBALA ROY

A/T

NEW LAORI PARA LP SCHOOL

VILL NEW LAORI PARA

P.O. HOLTUGAON

DIST. KOKRAJHAR

BTAD

ASSAM.

124: MENEKA BRAHMA

H/T

BALAJAN TOWN LP SCHOOL

VILL NORTH BALAJAN

P.O. HOLTU GAON

DIST. KOKRAJHAR

BTAD

ASSAM.

125: BIHULA BASUMATARY

A/T

BALAJAN TOWN LP SCHOOL

VILL NORTH BALAJAN

P.O. HOLTU GAON

DIST. KOKRAJHAR

BTAD

ASSAM.

126: MINATI BASUMATARY

A/T

BALAJAN TOWN LP SCHOOL

VILL NORTH BALAJAN

P.O. HOLTU GAON

DIST. KOKRAJHAR

BTAD

ASSAM.

Page No.# 338/683

127: PRATIBHA ROY

A/T

BALAJAN TOWN LP SCHOOL

VILL NORTH BALAJAN

P.O. HOLTU GAON

DIST. KOKRAJHAR

BTAD

ASSAM.

128: PRONOY BASUMATARY

H/T

GWJWAN PURI LP SCHOOL

VILL UTTAR BASHBARI

P.O. KARIGAON

DIST. KOKRAJHAR

BTAD

ASSAM.

129: RAJU KUMAR BRAHMA

A/T

GWJWAN PURI LP SCHOOL

VILL UTTAR BASHBARI

P.O. KARIGAON

DIST. KOKRAJHAR

BTAD

ASSAM.

130: SAMSWAR BASUMATARY

H/T

JORDANPUR LP SCHOOL

VILL. JORDANPUR

P.O. BISHMURI

DIST. KOKRAJHAR

BTAD

ASSAM.

VERSUS

THE STATE OF ASSAM AND 6 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

Page No.# 339/683

3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI-6.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI-19.

6:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GUWAHATI-19.

7:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL COUNCIL (BTC)

KOKRAJHAR

ASSAM.

------------

Advocate for : MR D DAS

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 6 ORS.

Linked Case : WP(C)/5918/2021

RANJAN RAJKHOWA AND 54 ORS

SON OF RAKESWAR RAJKHOWA

RESIDENT OF VILLAGE TONGONAPARA AHOM

P.O.- JAMUGURI PANCHALI

DISTRICT - DHEMAJI

Page No.# 340/683

ASSAM

PIN - 787057

ASSISTANT TEACHER

UTTAR DHEMAJI SC GIRLS M.E. SCHOOL

2: SANJAY RAMCHIARY

SON OF HARESWAR RAMCHIARY

VILLAGE - BETBARI

P.O. - KADAMGURI

DISTRICT - DHEMAJI

ASSAM

PIN - 787034

ASSISTANT TEACHER

BOGIRAM PANGING M.E. SCHOOL

3: MULARAM NARZARY

SON OF ADAM NARZARY

RESIDENT OF VILLAGE ABHAYPUR

P.O -

NALBAIKACHARI

DISTRICT - DHEMAJI

ASSAM

PIN - 787035.

ASSISTANT TEACHER SONAPUR BODO M.E. SCHOOL

4: LALIT DOLEY

SON OF DEOBAR DOLEY

RESIDENT OF VILLAGE BEHKELI

KODAMGURI

DISTRICT - DHEMAJI

ASSAM

PIN - 787035

ASSISTANT TEACHER

TAKARA DOLEY M.E. SCHOOL

5: SMT. DILPEE PEGU

DAUGHTER OF CHANIRAM PEGU

VILLAGE - NAHORONI KULI GAON

P.O. - BAULI

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

NO. 1 KARPUNGPULI M.E. SCHOOL

Page No.# 341/683

6: UJUNATH KULI

SON OF LATE GOKUL KULI

VILLAGE - NAHORONIKULI GAON

P.O. - BAULI

DISTRICT- DHEMAJI

ASSAM- 787057

ASSISTANT TEACHER

NO. 1 KARPUNGPULI M.E. SCHOOL

7: DEVA KANTA NATH

SON OF NIRAL NATH

VILLAGE NO. 1 CHENGAJAN

P.O.- GOGAMUKH

DISTRICT - DHEMAJI

ASSAM

PIN - 787034

ASSISTANT TEACHER

NAPAM BERBHANGA JANAJATI M.E. SCHOOL

8: HEMA KANTA PANGING

SON OF AMERICAN PANGING

VILLAGE- RONGANOI

P.O. JAMUGURI PANCHALI

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

UTTAR DHEMAJI ADIKALIA BALI M.E. SCHOOL

9: JESU KUMAR PEGU

SON OF GANESH PEGU

VILLAGE - JORIGURI

P.O. - AKAJAN

DISTRICT - DHEMAJI

ASSAM - 787059

ASSISTANT TEACHER

JORIGURI M.E. SCHOOL

10: RINGKU TAID

SON OF BHIM TAID

VILLAGE - RAICHAPARI

JAMUGURI PANCHALI

DISTRICT - DHEMAJI

ASSAM

PIN- 787057

ASSISTANT TEACHER

RAICHAPARI GIRLS M.E. SCHOOL

Page No.# 342/683

11: JIBON KUMAR DOLEY

SON OF LALISON DOLEY

RESIDENT OF VILLAGE - MUKTIARKAKOBARI

DISTRICT - DHEMAJI

ASSAM - 787110

ASSISTANT TEACHER

MUKTIAR KAKOBARI M.E. SCHOOL

12: JUGANTA PANGING

SON OF UPENDRA PANGING

VILLAGE - RAICHAPARI JAMUGURI PANCHALI

DISTRICT - DHEMAJI

ASSAM - 787057

ASSISTANT TEACHER - UTTAR DHEMAJI M.E. SCHOOL

13: MAHINDRA BORUAH

SON OF SUMESWAR BORUAH

VILLAGE - JALAKIA SUTI

P.O- SILABARI

DISTRICT - DHEMAJI

ASSAM - 787059

ASSISTANT TEACHER

ISWAR CH. BIDYAGAR M.E. SCHOOL

14: DEVARAM DOLEY

SON OF MANSING DOLEY

VILLAGE - SILASUTI

P.O. - BOGOBAN

DISTRICT - DHEMAJI

ASSAM - 787059

ASSISTANT TEACHER

BRAMAPUR M.E. SCHOOL

15: RIBASH DOLEY

SON OF KULESWAR DOLEY

VILLAGE - NAMGHARIA

P.O - NAMGHARIA

DISTRICT - DHEMAJI

ASSAM

PIN- 787057

ASSISTANT TEACHER

NAMGHARIA GIRLS M.E. SCHOOL

Page No.# 343/683

16: MRINAL DOLEY

SON OF PADMESWAR DOLEY

VILLAGE - NAMGHARIA

P.O. - NAMGHARIA

DISTRICT - DHEMAJI

ASSAM - 787059

ASSISTANT TEACHER

JADU DOLEY M.E. SCHOOL

17: RATI KANTA DOLEY

SON OF GANESH DOLEY

VILLAGE - SARULUNG

P.O. - BORLUNG

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

SORULUNG TRIBAL M.E. SCHOOL

18: NIRANJAN BASUMATARY

SON OF BAPURAM BASUMATARY

VILLAGE - MAGUMARI

P. O. - SIMEN

DISTRICT - DHEMAJI

ASSAM

PIN - 787061

ASSISTANT TEACHER

DEKAPAM BODO M.E. SCHOOL

19: GOKUL CH. MISSONG

SON OF BOLURAM MISSONG

VILLAGE - BIJALPUR BALIJAN BORLUNG

DISTRICT - DHEMAJI

ASSAM - 787057

ASSISTANT TEACHER

BALIJAN TRIBAL M.E. SCHOOL

20: ASHUT KR. DOLEY

SON OF KABIRAM DOLEY

VILLAGE - NAMGHARIA

P.O- NAMGHARIA

DISTRICT - DHEMAJI

ASSAM - 787067

ASSISTANT TEACHER

Page No.# 344/683

NAMGHARIA GIRLS M.E. SCHOOL

21: KISHOR KR. PEGU

SON OF RAISHING DOLEY

VILLAGE - LAHARAM KHUTI

P.O. MACHEKI TONGANAI

DISTRICT - DHEMAJI

ASSAM

PIN - 786110

ASSISTANT TEACHER

JADU DOLEY M.E. SCHOOL

22: BHABANANDA TAID

SON OF KETONG TAID

VILLAGE - AYENGIA BALI

P.O.- AKAJAN

DISTRICT - DHEMAJI

ASSAM

PIN - 787059

ASSISTANT TEACHER

AYENGIA CHARIALI M.E. SCHOOL

23: JOYMAN LIMBU

SON OF KARNA BR. LIMBU

VILLAGE - MADHYA LAKHIPATHAR

P.O.- JANKARUNG

DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

RAYANG UTTAR PURBANCHAL M.E. SCHOOL

24: SHIBALAL DOLEY

SON OF GASIN DOLEY

VILLAGE - NO 2 MILANPUR

P.O- BORBIL

DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

NO. 2 MILANPUR DEPI BITTAM M.E. SCHOOL

25: RANJU MODI

SON OF PADMESWAR MODI

Page No.# 345/683

VILLAGE - RIGBI

P.O. - RATANPUR

DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

RIGBI M.E. SCHOOL

26: LILA KANTA PEGU

SON OF MAMBER PEGU

VILLAGE - UJANI BIJAYPUR

P.O.- JANKARENG DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

KARDONG CHUCK RUWAD M.E. SCHOOL.

27: GUPAL BRAHMA

SON OF SADANANDA BRAHMA

VILLAGE - UJONI BIJOYPUR

P.O - JUNKARUG DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

T. B. BODO M.E. SCHOOL

28: SMT. JUNMONI KUTTUM

DAUGHTER OF BHUGESWAR KUTUM

VILLAGE - KHAJUA

P. O. - BORLUNG

DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

KHAJULA TRIBAL M.E. SCHOOL

29: SMT. PUJA CHETRY

DAUGHTER OF GOBIN CHETRY

VILLAGE - BORLUNG RUWAD

P.O. - BORLUNG DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

SORLUNG TRIBAL GIRLS M.E. SCHOOL

30: BIREN PEGU

SON OF BIPIN PEGU

Page No.# 346/683

VILLAGE - KHAJUA

P.O.- BULAKATA

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

KHOJUA TRIBAL M.E. SCHOOL

31: KANAI DOLEY

SON OF GATIL DOLEY

VILLAGE - KURIMARI

P.O. - BULAKATA

DISTRICT - DHEMAJI

ASSAM

PIN - 787058

ASSISTANT TEACHER

PUNSANG JANAJATI M.E. SCHOOL

32: DIMBESWAR PEGU

SON OF BHUBAN PEGU

VILLAGE - SISI KALGAHR

P.O. SISIMUKH

DISTRICT - DHEMAJI

ASSAM

PIN - 787058

ASSISTANT TEACHER

BRAHMAPUTRA JANAJATI M.E. SCHOOL

33: RAJEN DOLEY

SON OF BIJOY DOLEY

VILLAGE - RANGKOP CHAPORI

P.O.- SISIMUKH

DISTRICT - DHEMAJI

ASSAM

PIN - 787058

ASSISTANT TEACHER

BRAHMAPUTRA JANAJATI M.E. SCHOOL

34: KULADHAR MISSONG

SON OF TARUN MISSONG

VILLAGE - GERJAI

P.O. - SISIKALGHAR

DISTRICT - DHEMAJI

ASSAM

Page No.# 347/683

PIN - 787057

ASSISTANT TEACHER

BRAHMAPUTRA JANAJATI

M.E. SCHOOL

35: PULAN MISSONG

SON OF AMIYA MISSONG

VILLAGE - GERJAI

P.O. - SISIKALGHAR

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

BRAHMAPUTRA JANAJATI M.E. SCHOOL

36: BH

PEN CH. PEGU

SON OF DHENESH PEGU

VILLAGE - BAULIKUNCH

P.O. - AMGURI

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

BAULI GIRLS M.E. SCHOOL

37: SMT. DIPAMONI KARDONG

DAUGHTER OF KULA KARDONG

VILLAGE - LOHARANKUTI

P.O.- MECHAKI

DISTRICT - DHEMAJI

ASSAM

PIN - 787001

ASSISTANT TEACHER

KARJUN BORUA PEGU M.E. SCHOOL

38: THANU KARDONG

SON OF PURNA KARDONG

VILLAGE - GERGERI BULAKATA

P.O.-BULAKATA DISTRICT - DHEMAJI

ASSAM

PIN - 787047

ASSISTANT TEACHER

GERGERI M.E. SCHOOL

Page No.# 348/683

39: DIPOK KR. MISSONG

SON OF LILAMBOR MISSONG

VILLAGE- RONGKUP BULAKATA

P.O.- BULAKATA

DISTRICT - DHEMAJI

ASSAM

PIN - 787047

ASSISTANT TEACHER

GERGERI M.E. SCHOOL

40: BIMAL NARAH

SON OF JET RAM NARAH

VILLAGE - DOLPUNG

P.O. - BULAKATA

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

BELTAI MIRI M.E. SCHOOL

41: SMT. AINAWATI MORANG

DAUGHTER OF MOHENDRA MORANG

VILLAGE - NAHARBONDANA

P.O.-JUNKARENG DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

BARBALI M.E. SCHOOL

42: SMT. MEENA TAID

DAUGHTER OF MOHENDRATAID

VILLAGE - DURPATI CHUK

P.O. - SISIKALGHAR

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER DURPADEMUKH TRIBAL M.E. SCHOOL

43: KAMAL BURAGOHAIN

SON OF BIJOY BORGOHAIN

VILLAGE - CHANWARIA

P.O.- MACHKHOWA

DISTRICT - DHEMAJI

ASSAM

PIN - 787058

ASSISTANT TEACHER

JORKATA PURBALI M.E. SCHOOL

Page No.# 349/683

44: DIJEN SONOWAL

SON OF DHANESWAR SONOWAL

VILLAGE - BORBILA BEBELI

P.O.- JAIRAMPUR DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

BORBILA M.E. SCHOOL

45: PRASANNA BORAH

SON OF MANIK BORAH

VILLAGE - BISHNUPUR RAJBHAR

P.O.- BISHNUPUR

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

SAHBARI KALIA M.E. SCHOOL

46: KRISHNA KANTA DOLEY

SON OF CHABILA DOLEY

VILLAGE - COLLEGE COLONY

P.O.- JONAI

DISTRICT - DHEMAJI

ASSAM

PIN - 787067

ASSISTANT TEACHER

SURYODAY M.E. SCHOOL

47: SMT. DEEPTI PEGU

DAUGHTER OF KABIRAM PEGU

VILLAGE - NAHARJUN

P.O. - JENKARENG

DISTRICT - DHEMAJI

ASSAM

PIN - 787060

ASSISTANT TEACHER

CHIGA GIRLS M.E. SCHOOL

48: RAMEN KUTUM

SON OF GHANASYAM KUTUM

VILLAGE - ROTKEY

P.O. - JONAI

Page No.# 350/683

DISTRICT - DHEMAJI

ASSAM

PIN -787060

ASSISTANT TEACHER JOYMAGURI GIRLS M. E. SCHOOL

49: SMT. BENU BHATTARAI

DAUGHTER OF LATE HARI LAL BHATTARAI

VILLAGE - PANBARI

P.O. - JAIRAMPUR

DISTRICT - DHEMAJI

ASSAM

PIN - 787035

ASSISTANT TEACHER

PANBARI BORDER TRIBAL M.E. SCHOOL

50: ARABINDA SONOWAL

SON OF PUNYESWAR SONOWAL

VILLAGE - BORBAM KACHARI

P.O- BORBAM DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

BORBAM GIRLS M.E. SCHOOL

51: BHABEN SONOWAL

SON OF SARUKAN SONOWAL

VILLAGE- BORBAM KACHARI

P.O- BORBAM

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

LAKHIPATHAR GIRLS M.E. SCHOOL

52: SMT. BHARATI SAIKIA

DAUGHTER OF BHOGESWAR SAIKIA

VILLAGE GORUBANDHA

P.O. JAMUGURI PACHALI DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

NIRUPAMA HAGJER BODO M.E. SCHOOL

53: KANU PATIR

Page No.# 351/683

SON OF TASHIL PATIR

VILLAGE - MICHAMARA

P.O. - DEKAPAM

DISTRICT - DHEMAJI

ASSAM

PIN - 787061

ASSISTANT TEACHER

JORKATIA PUBALI M.E. SCHOOL

54: SMT. KABITA DOLEY PATIR

DAUGHTER OF MABRG DOLEY

VILLAGE - DEKAPAM

P.O. - DEKAPAM

DISTRICT - DHEMAJI

ASSAM

PIN - 787061

ASSISTANT TEACHER

KARPUNPULI M.E. SCHOOL.

55: RAKESH KONWAR

SON OF MOHAN KONWAR

VILLAGE - NAMDANG

P.O. - SISIMUKH

DISTRICT - DHEMAJI

ASSAM

PIN - 787057

ASSISTANT TEACHER

NAMDANG JANAJATI M.E. SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI - 6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

Page No.# 352/683

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI - 19.

------------

Advocate for : MR. U K NAIR

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/5504/2020

BAIJOYANTIPUR HIGH SCHOOL AND 3 ORS

SCHOOL CODE 0105905

ESTD. 1994

EDUCATION BLOCK BORDOLONI

CLUSTER NAME JOYRAMPUR

REPRESENTED BY ITS HEADMASTER NAMELY

SRI KRISHNA BISWAKARMA

AGED ABOUT 42 YEARS

S/O LATE INDRABIR BISWAKARMA

VILL. NO. 2 BOIJAYANTIPUR

P.O. JOYRAMPUR

P.S. GOGAMUKH

Page No.# 353/683

DIST. DHEMAJI

787026

ASSAM

PIN CODE 787026

ASSAM.

2: TINGIRI HIGH SCHOOL

SCHOOL CODE 17130116608

ESTD. 1999 REPRESENTED BY ITS HEADMASTER NAMELY

SRI MAHESH CHANDRA DOLEY

VILL. NO. TINGIRI

P.O. KHURACHUK

P.S. GOGAMUKH

DIST. DHEMAJI

PIN 787034

ASSAM.

3: DINESH JUGANTA ADARSHA HIGH SCHOOL

SCHOOL CODE 18130215206

ESTD 2000

EDUCATION BLOCK DAKHIN DHEMAJI

CLUSTER NAME DAKHIN DHEMAJI

REPRESENTED BY ITS HEADMASTER NAMELY

PABITRA KARDONG

VILL. NO. MATIKHULA

P.O. MATIKHULA

P.S. GOGAMUKH

DIST. DHEMAJI

PIN 787026

ASSAM.

4: PUB JIADHAL HIGH SCHOOL

SCHOOL CODE 18130202403

ESTD. 01.04.1994

EDUCATION BLOCK

DHEMAJI

CLUSTER NAME JIADHAL

REPRESENTED BY ITS HEADMASTER NAMELY

SRI HEMA KANTA PEGU

VILL. DIGHALGARA

P.O. JIADHAL

P.S JIADHAL

DIST. DHEMAJI

PIN 787057

ASSAM.

VERSUS

Page No.# 354/683

THE STATE OF ASSAM AND 5 ORS

REPRESENTED BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI 6

2:THE COMMISSIONER AND SECY.

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI 781006

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI 781019

4:THE INSPECTOR OF SCHOOLS

DHEMAJI

PIN 787025

5:THE CHAIRMAN

BOARD OF SECONDARY EDUCATION

ASSAM

GUWAHATI 781021

ASSAM.

6:THE DIST. SCRUTINY COMMITTEE

REPRESENTED BY THE DEPUTY COMMISSIONER

DHEMAJI

PIN 787205

------------

Advocate for : MR. A DEKA

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/3162/2021

MD. ANOWARUL ISLAM AND 8 ORS

S/O MD. BOKTAR ALI AKOND

R/O VILOL. TELIPARA

P.O. PURAN DIARA

P.S. MANKACHAR

DIST. SOUTH SALMARA

MANKACHAR

ASSAM.

2: ROBIOL HOQUE

Page No.# 355/683

S/O LATE ABDUL HAMID MIAH

R/O VILL. DAKERGAON

P.O. KAKRIPARA

DIST. SOUTH SALMARA

MAKACHAR

ASSAM.

3: AMIRUL ISLAM

S/O SOKIBAR RAHMAN

R/O VILL. DHARAKOBA

P.O. RADHAMADHAB HAT

DIST. SOUTH SALMARA

MANKACHAR

ASSAM.

4: SAIFUL ISLAM

S/O KHOTOM ALI

R/O VILL. KASHERVITA

P.O. JHAWDANGA

DIST. SOUTH SALMARA MANKACHAR

ASSAM.

5: FULBOR HUSSAIN

S/O LATE ABDUL SABOR

R/O VILL. BAMUNPARA

P.O. PURANDIA

DIST. SOUTH SALMARA

MANKACHAR

ASSAM.

6: ALI ASHAD

S/O LATE FOKOR UDDIN SHEIKH

R/O VILL. DAKERGAON

P.O. KAKRIPARA

DIST. SOUTH SALMARA

MANKACHAR

ASSAM.

7: ABUL HASEN

S/O LATE TURAB ALI

R/O VILL. KASHERVITA

P.O. JHOWDANGA

DIST. SOUTH SALMARA

Page No.# 356/683

MANKACHAR

ASSAM.

8: GUFFAR ALI

S/O LATE AYUB ALI

R/O VILL. DHARAKOBA

P.O. RADHAMADHAB HAT

DIST. SOUTH SALMARA

MANKACHAR

ASSAM.

9: HABIBAR RAHMAN

S/O LATE NOSER ALI

R/O VILL. DHARAKOBA

P.O. RADHAMADHAB HAT

DIST. SOUTH SALMARA

MANKACHAR

ASSAM.

VERSUS

THE STATE OF ASSAM AND 6 ORS

REPRESENTED BY THE COMMISSIONER AND SECY. TO THE GOVT. OF

ASSAM

ELEMENTARY EDUCATION DEPTT.

DISPUR

GUWAHATI 781006

2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

FINANCE DEPT.

DISPUR

GUWAHATI 781006

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI 781019

4:THE STATE LEVEL SCRUTINY COMMITTEE

REPRESENTED BY ITS CHAIRMAN

KAHILIPARA

GUWAHATI 781019

5:THE DIST. LEVEL SCRUTINY COMMITTEE

Page No.# 357/683

REPRESENTED BY ITS CHAIRMAN

DHUBRI

P.O. AND DIST. DHUBRI

ASSAM

PIN 783301

6:THE DIST. ELEMENTARY EDUCATION OFFICER CUM DIST. MISSION

COORDINATOR

DHUBRI

ASSAM

PIN 783301

7:THE BLOCK ELEMENTARY EDUCATION OFFICER

MANKACHAR

P.O. MANKACHAR

DIST. SOUTH SALMARA MANKACHAR

ASSAM

PIN 783131

------------

Advocate for : MR. S ISLAM

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/3100/2023

SAHAB UDDIN TALUKDAR AND ANR

S/O LATE AZFOR ALI TALUKDAR

VILL-NABIPUR

P.O.-BARAIGRAM

DIST-KARIMGANJ

ASSAM

PIN-788723

2: ABU SALEH TAJUL ISLAM TAFADAR

S/O LATE ABDUL FATTAH TAFADAR

VILL- CHAMALA AND P.O.-FAKUAGRAM

DIST-KARIMGANJ

ASSAM

PIN-788723

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

Page No.# 358/683

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/8497/2019

NILA KANTA BAGLARY AND 32 ORS.

PRINCIPAL

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

2: RUPAM KR. TALUKDAR

LECTURER

ASSAMESE

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

3: FAKRUDDIN JINNA

LETURER

POLITICAL SCIENCE

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

4: DHANURAM BASUMATARY

Page No.# 359/683

LETURER

BODO

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

5: NIKUNJA SAHARIA

LETURER

ECONOMICS

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

6: DAMBARU DHAR SARMA

UPPER DIVISION ASSTT.

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

7: UTTAM KR. BHOWMIK

LOWER DIVISION ASSTT.

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

8: GANAPATI DEKA

GRADE-IV

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

9: MADIRAM BASUMATARY

GRADE-IV

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

10: GOLAP DAS

GRADE-IV

Page No.# 360/683

ROWTA COLLEGE (JR.)P.O. ROWTA CHARIALI

DIST. UDALGURI

ASSAM

PIN-784508.

11: SMT. ARUNIMA BORA GOHAIN

PRINCIPAL

CHANDRAPUR JR. COLLEGE

CHANDRAPUR-781150

DIST. KAMRUP

ASSAM.

12: KISHOR SARMA

LECTURER

ACCOUNTANCY

CHANDRAPUR JD. COLLEGE

CHANDRAPUR-781150

DIST. KAMRUP

ASSAM.

13: SMT. JONALI DEVI

LECTURER

ASSAMESE

CHANDRAPUR JD. COLLEGE

CHANDRAPUR-781150

DIST. KAMRUP

ASSAM.

14: SMT. PALLAVI BHARALI

LECTURER

ENGLISH

CHANDRAPUR JD. COLLEGE

CHANDRAPUR-781150

DIST. KAMRUP

ASSAM.

15: HIRANYA KR. DEKA

LECTURER

ASSAMESE

CHANDRAPUR JD. COLLEGE

CHANDRAPUR-781150

DIST. KAMRUP

ASSAM.

16: MANOJ KR. BARMA

LECTURER

Page No.# 361/683

MATHEMATICS

CHANDRAPUR JD. COLLEGE

CHANDRAPUR-781150

DIST. KAMRUP

ASSAM.

17: SMT. MANJULA GOSWAMI

GOSWAMI

LECTURER

POLITICAL SCIENCE

NAGRIJULI JR. COLLEGE

P.O. NAGRIJULI

DIST. NALBARI

ASSAM.

18: SOFUR UDDIN MIAH

PRINCIPAL

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

19: HANIF TALUKDAR

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

20: ABDUS SALAM

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

21: ASHIR UDDIN AHMED

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

22: HAMID ALI SK

Page No.# 362/683

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

23: FORID UDDIN SK

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

24: MD. MAHMUD ALI SK

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

25: ABDUL MALEQUE

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

26: RAFIQUL ISLAM

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

27: KHAIRUL ISLAM MONDAL

LECTURER

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

28: JULHAS ALI SK

Page No.# 363/683

JR. ASSTT.

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

29: NURAL HOQUE

JR. ASSTT.

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

30: KHOLILUR RAHMAN

LIB. ASSTT.

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

31: SAMSUL HOQUE

GRADE-IV

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

32: SOKKER ALI

GRADE-IV

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

33: NAZRUL ISLAM

GRADE-IV

BAGRIBARI JUNIOR COLLEGE

BAGRIBARI

DIST. KOKRAJHAR

PIN-783349.

VERSUS

THE STATE OF ASSAM AND 4 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

Page No.# 364/683

DISPUR

GUWAHATI-06.

2:THE PRINCIPAL SECRETARY

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

3:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GUWAHATI-06.

4:THE SECRETARY

LAGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

5:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-06.

------------

Advocate for : MR. D DAS SR. ADV

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3045/2023

SALEH MAHAMMED SHAH ALAM AND 5 ORS

SON OF REAZ UDDIN AHMED

RESIDENT OF VILL KISMAT MOINBARI

P.O.- MOINBARI

IN THE DISTRICT OF BARPETA

ASSAM

PIN- 781321.

Page No.# 365/683

2: ABDUL MANNAF ALI

SON OF LATE ABDUL GOFUR MUNSHI

RESIDENT OF VILL. BALARCHAR PT. 1

P.O.- KIRTAN PARA

IN THE DISTRICT OF BONGAIGAON

ASSAM

PIN- 783384.

3: MD. ABDUL HAMID

SON OF MD. JURAN ALI

RESIDENT OF LATIBARI PT-3

P.O.- LATIBARI

IN THE DISTRICT OF BONGAIGAON

ASSAM

PIN- 783384.

4: ABDUL RAZZAK

SON OF LATE ABDUL KALAM AZAD

RESIDENT OF KANDULIA

P.O.- BONGHUGI

IN THE DISTRICT OF BARPETA

ASSAM

PIN- 781321.

5: ROFIQUL ISLAM

SON OF MOHIR UDDIN SARKAR

RESIDENT OF ISABPUR

P.O.- ISABPUR

IN THE DISTRICT OF BARPETA

PIN- 781321.

6: MD. OMAR ALI

SON OF KISMAT ALI

Page No.# 366/683

RESIDENT OF VILL- SHIMLABARI PT-1

PO- RANGAPANI

IN THE DISTRICT OF BONGAIGAON

PIN- 783384.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/6595/2018

BIJIT SARMA AND 8 ORS.

S/O LATE PRANESWAR SARMA

VILLAGE- KUSUMPUR

P.O.- HINGULI

P.S. KAMALPUR

DISTRICT- KAMRUP

ASSAM. PIN- 781380

2: DIPAK SARMA

S/O LATE THANESWAR SARMA

Page No.# 367/683

VILLAGE- CHAMPAK NAGAR

P.O. CHAMPAK NAGAR

P.S. CHHAYGAON

DISTRICT- KAMRUP

ASSAM

PIN- 781124

3: BEGUM SAYEDA SULTANA

D/O ABDUS SATTAR

VILLAGE- FATEHPUR

P.O. KUTUBPUR

P.S. - BIHPURIA

DISTRICT- LAKHIMPUR

ASSAM

PIN- 787054

4: SMTI SABITA BORAH

C/O BIMAN BORAH

VILLAGE- MATHPARA

P.O. CHAMPAKNAGAR

P.S. CHHAYGAON

DISTRICT- KAMRUP

ASSAM

PIN- 781124

5: KHAGEN HUZURI

S/O LATE HANFAN HUZURI

VILLAGE- MILANPUR

P.O. CHHAYGAON

P.S. CHHAYGAON

DISTRICT- KAMRUP

ASSAM

PIN- 781124

6: PADMA SONOWAL

S/O GANIRAM SONOWAL

VILLAGE- NO. 1 DEJOO PATHAR

P.O.- DEJOO

NLP

P.S.- NLP

DISTRICT- LAKHIMPUR

ASSAM

PIN- 787031

7: GANESH NARAH

S/O SUNIRAM NARAH

VILLAGE- KALIGAON

P.O.- KALIGAON

Page No.# 368/683

P.S. GHILAMORA

DISTRICT- LAKHIMPUR

ASSAM. PIN- 787053

8: SYED ZAMAL

S/O LATE KHODA BOKOSH SHAIKH

VILLAGE- KALAPANI PT. II

P.O. BALBALA

P.S.- AGIA

DISTRICT- GOALPARA

ASSAM

PIN- 783120

9: MD. FULBAR RAHMAN

S/O. JALAL UDDIN

VILLAGE- RAKHYASINI GARUPARA PT. II

P.O. RAKHYASINI

P.S. MORNOI

DISTRICT- GOALPARA

ASSAM

PIN- 783101

VERSUS

THE STATE OF ASSAM AND 2 ORS.

REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI- 781006.

2:THE DIRECTOR

SECONDARY EDUCATION DEPARTMENT

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE BOARD OF SECONDARY EDUCATION

ASSAM

REPRESENTED BY ITS SECRETARY

BAMUNIMAIDAN

GUWAHATI-21.

------------

Advocate for : MR. M BHAGABATI

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS.

Page No.# 369/683

Linked Case : WP(C)/1402/2022

SMTI. PADUMI DEKA AND 23 ORS

W/O LATE SHISHURAM DEKA

AGED ABOUT 43 YEARS

VILLAGE- MAJA GAON

P.O.- MAJA GAON

P.S.- JAJARI

DISTRICT-NAGAON

ASSAM

PIN -782142

2: MRS. AFIA KHATUN

W/O MD. ABDUL HAKIM

AGED ABOUT 54 YEARS

VILLAGE- KATAHGURI

P.O.- TUKTUKI

P.S.- DHING

DISTRICT-NAGAON

ASSAM

PIN -782123

3: ABDUL SAHID

S/O LATE HUSSAIN ALI

AGED ABOUT 48 YEARS

VILLAGE- KADAMONI GAON

P.O.- KADAMONI

P.S.- BATADRAVA

DISTRICT-NAGAON

ASSAM

PIN -782122

4: HUSNARA BEGUM

W/O ABDUL QUDDUS

AGED ABOUT 36 YEARS

Page No.# 370/683

VILLAGE- DHINGBORI CHAPORII

P.O.- LETERIPAR

P.S.- JURIA

DISTRICT-NAGAON

ASSAM

PIN -782125

5: MISS NIRU BARMAN

D/O LATE CHINMOY BARMAN

AGED ABOUT 52 YEARS

VILLAGE- PUB- PARILOCKRA

P.O.- BARDANGERIKUCHI

P.S.- BAIHATA CHARIALI

DISTRICT-KAMRUP

ASSAM

PIN - 781366

6: SMTI. ANITA GOGOI

W/O LATE DIMBESWAR BORA

AGED ABOUT 50 YEARS

VILLAGE- NEAR NAMGHAR KACHUAI GURI

P.O.- BORKOLA

DISTRICT-NAGAON

ASSAM

PIN -782142

7: ABDUL KUDDUS

S/O ABDUL KADIR

AGED ABOUT 44 YEARS

VILLAGE- 45 HATIJUJUA ROAD

P.O.- HATIJUJUA

P.S.- SADAR

DISTRICT-NAGAON

ASSAM

Page No.# 371/683

PIN -782122

8: LUTFUN NEHAR

W/O ABU KALAM

AGED ABOUT 44 YEARS

VILLAGE- PUB LARIMUKH

P.O.- AMBAGAN

DISTRICT-NAGAON

ASSAM

PIN -782120

9: SMTI. PINGKU DEVI

W/O SRI ANANTA NATH

AGED ABOUT 42 YEARS

VILLAGE- PIPARA GAON

P.O.- AMTALA

P.S.- RAHA

DISTRICT-NAGAON

ASSAM

PIN -782425

10: CHITTARANJAN SAIKIA

S/O DADHI SAIKIA

AGED ABOUT 55 YEARS

VILLAGE- DIMORU RAIDINGIA

P.O.- DARANGIAL

DISTRICT-NAGAON

ASSAM

PIN -782142

11: FARIDA AKTARA

W/O NUR MAHAMMAD

Page No.# 372/683

AGED ABOUT 50 YEARS

VILLAGE- SALANABORI

P.O.- AMLOKHI

P.S.- DHING

DISTRICT-NAGAON

ASSAM

PIN -782122

12: SMTI. SABITA RANI DEKA

W/O SHASHIKANTA DEKA

AGED ABOUT 46 YEARS

VILLAGE- BORAGAON

P.O.- KACHAMARI

P.S.- SADAR

DISTRICT-NAGAON

ASSAM

PIN -782142

13: FATIMA SULTANA

D/O EUSOB ALI

AGED ABOUT 48 YEARS

VILLAGE- RAMANI

P.O.- JURIAPAR

DISTRICT-NAGAON

ASSAM

PIN -782426

14: SMTI. SINDHU RANI SINGHA

W/O HEM CHANDRA DAS

AGED ABOUT 47 YEARS

VILLAGE- BHAKATPAR

GASHPARA

P.O.- CHAPARMUKH

Page No.# 373/683

DISTRICT-NAGAON

ASSAM

PIN -782425

15: RATNESWAR NATH

S/O LATE SARUMAN NATH

AGED ABOUT 49 YEARS

VILLAGE- BARIGAON

P.O.- BAMUNBORI

DISTRICT-MORIGAON

ASSAM

PIN -782103

16: ZAHED ALI

S/O LATE ASAN ALI

AGED ABOUT 49 YEARS

VILLAGE- KANDHULI MARI NO. 1

P.O.- KANDHULIMARI

DISTRICT-NAGAON

ASSAM

PIN -782123

17: HEMENDRA KUMAR NATH

S/O LATE PADMA KANTA NATH

AGED ABOUT 52 YEARS

VILLAGE- BAMUNGAON

P.O.- KACHAMARI

DISTRICT-NAGAON

ASSAM

PIN -782002

Page No.# 374/683

18: MARJINA BEGUM

W/O SAIFUL ISLAM

AGED ABOUT 45 YEARS

VILLAGE- KANDHULI MARI

P.O.- TARABARI

DISTRICT-NAGAON

ASSAM

PIN -782125

19: SABINA JASMIN

D/O LATE NASIR UDDIN

AGED ABOUT 43 YEARS

VILLAGE- PUB- MUKUNDA

P.O.- LETERIPAR

P.S.- JURIA

DISTRICT-NAGAON

ASSAM

PIN -782124

20: MD. SAIFUL ISLAM

S/O TAHER ALI

AGED ABOUT 53 YEARS

VILLAGE- KERIMERI

P.O.- ALITANGANI

P.S.- DHING

DISTRICT-NAGAON

ASSAM

PIN -782124

21: SHAMSUL HUDA

S/O MD. AHMED ALI

AGED ABOUT 55 YEARS

VILLAGE- PUBLORIR MUKH

Page No.# 375/683

P.O.- KATHPARA

DISTRICT-NAGAON

ASSAM

PIN -782120

22: TASLIMA BEGUM

W/O ISMAIL HUSSAIN

AGED ABOUT 36 YEARS

VILLAGE- SONAI BERA (PUB KHANDA)

P.O.- DAGAON

P.S.- DHING

DISTRICT-NAGAON

ASSAM

PIN -782124

23: MONIJA BEGUM

W/O IBADUL ISLAM BHUYAN

AGED ABOUT 46 YEARS

VILLAGE- MASJID HAIBARGAON

P.O.- KHUTIKATIA

DISTRICT-NAGAON

ASSAM

PIN -782002

24: TAJNUL HOQUE CHOWDHARI

SON OF HAFIZ UDDIN

VILLAGE AND P.O.- DHANIA BHETI

P.S.- BATADRAVA

DISTRICT - NAGAON

ASSAM

PIN - 782122

VERSUS

THE STATE OF ASSAM AND 8 ORS

Page No.# 376/683

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI - 781 006

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781 006

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI - 781 006

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

DISPUR

GUWAHATI - 781 006

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

DISPUR

GUWAHATI - 781 006

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI- 781006

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

DISPUR

GUWAHATI - 781 006

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI-781019

9:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON

PANIGAON NH-37

Page No.# 377/683

TRUNK ROAD

NAGAON

ASSAM

PIN-782001

------------

Advocate for : MR. C BORUAH

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/3040/2023

SHASINDRA KR BARUAH AND 2 ORS

S/O- NANDI CHANDRA BARUAH

R/O- DATARA

P.O. AND P.S. RANGIA

BONGAG

KAMRUP

PIN- 781354

2: KIRITI MOHAN NATH

S/O- KHANGIDHAR NATH

R/O- VILL- BASACHUBA

P.O. DHIKIPARA IN THE DISTRICT OF DARRANG

ASSAM

PIN- 784145

3: GOLOK CH. DEKA

S/O- HARESWAR DEKA

R/O- VILL- NAGAON

P.O. PUTHIMARI

IN THE DISTRICT OF KAMRUP

PIN- 781380

VERSUS

THE STATE OF ASSAM AND 2 ORS

REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GHY-6

3:THE DIRECTOR OF SECONDARY EDUCATION

Page No.# 378/683

KAHILIPARA

ASSAM

GHY-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/4213/2023

TANKESWAR SALOI AND 12 ORS

SON OF LATE RAJANI SALOI

RESIDENT OF DOBAK NO. 1

P.O.- DOBAK

P.S.- RANGIA

IN THE DISTRICT OF KAMRUP(ASSAM)

PIN- 781380.

2: SMTI MALABIKA DEKA

SON OF HITESH MALI

RESIDENT OF VILLAGE BORDAI PAKHIA

P.O.- BAIHATA

P.S.- KAMALPUR

IN THE DISTRICT OF KAMRUP(ASSAM)

PIN- 781380.

3: GULJAR HUSSAIN

S/O LATE ROBIULLAH

R/O VILL-GORAIMARI SATRA

P.O.-TUKRAPARA

DIST- KAMRUP (ASSAM)

PIN-781137

4: MD. MAHBUB HUSSAIN

S/O LATE ABDUR RAHIM

R/O VILL- MOHIMARI BILAR PATHER

P.O.-MOHIMARI

DIST- KAMRUP (ASSAM)

PIN-781137

Page No.# 379/683

5: JEHERUL ISLAM

S/O LATE SAGAR ALI

R/O VILL- SHIMLABARI

P.O.-RANGAPANI

DIST- KAMRUP (ASSAM)

PIN-781122

6: MUNINDRA DEKA

R/O VILL- MAUKUCHI

P.O.-PUTHIMARI

P.S.-KAMALPUR

DIST- KAMRUP (ASSAM)

PIN-781380

7: SULTAN MAHMUD

R/O VILL

P.O.

P.S.- NAGARBERA

DIST- KAMRUP (ASSAM)

PIN-781127

8: RABIUL HUSSAIN

R/O VILL- DHOUBORI

P.O.-BAGDOBA

DIST- GOALPARA (ASSAM)

PIN-783123

9: ABDUR RASID

R/O VILL - RANGESWARI

P.O.- TUPAMARI

P.S.-NAGERBERA

DIST- KAMRUP (ASSAM)

PIN-781127

10: MD. SULTAN MAHMUD

R/O VILL-BHAKURADIA

P.O.- TUPAWARI

P.S. - NAGARBERA

DIST-KAMRUP (ASSAM)

PIN-781127

11: ABDUL AWAL

R/O VILL NO. 1 BARUA PATHAR

P.O.-BARUA PATHAR

P.S.-BOKO

DIST- KAMRUP (ASSAM)

PIN-781136

Page No.# 380/683

12: INSHAR ALI

R/O VILL- NO. 1 BARUA PATHAR

P.O.- BARUA PATHAR

P.S.- BOKO

DIST- KAMRUP (ASSAM)

PIN- 781136

13: SAMBHU NATH SARMA

R/O VILL - PHAHUROBARI

P.O. - GORESWAR

DIST - BAKSA (ASSAM)

PIN - 781386

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/1406/2022

DIPAK KUMAR DAS AND 34 ORS

SON OF DHANESWAR DAS

VILLAGE- TULASHI MUKH

P.O. - TULSSHIMUKH

Page No.# 381/683

P.S- SADAR

DIST - NAGAON

PIN - 782101

2: MRS. MAHMUDA BEGUM

D/O- ABDUL QUDDUS SIDDIIQUE

VILLAGE AND P.O. -CHALAPATHER

DISTRICT - NAGAON

ASSAM

PIN- 782122

3: TAIJUR RAHMAN

SON OF - MIRJAFAT ALI

VILLAGE- ROWMARI

P.O- ROWMARI BILL

P.S - DHING

DIST - NAGAON

ASAM

PIN- 782123

4: PALLABI BORAH

D/O - LT. KAREN RAY

VILLAGE - AMONI BARHAMPUR

P.O - BARHAMPUR

P.S- SADAR

DIST- NAGAON

PIN- 78212

5: SABHA RAM BORAH

S/O - HORENDRA BORAH

VILLAGE - PRAMILA

P.O - SIMOLUGURI

P.S- KACHUA

DISTRICT - NAGAON

PIN- 782426

6: MRS BIJU HAZARIKA

D/O- LT. JOGENDRA NATH HAZARIKA

Page No.# 382/683

VILLAGE - BORAGAON

P.O - KACHAMARI

P.S - SADAR

DIST. - NAGAON

ASSAM

PIN- 782002

7: MD. JAKIR HUSSIN

S/O - LT. ABDUR RAHMAN

VILLAGE- KANDALMARI

P.O - TARABARI

P.S - RUPAHI

DIST. - NAGAON

ASSAM

PIN-782125

8: SABINA YESMIN

D/O - HAZARAT ALI

VILLAGE - KALIADINGA PAM

P.O - KALIADINGA

P.S- JURIA

DIST- NAGAON

ASSAM

PIN - 782124

9: MISS BHANU BORAH

D/O - KANAK CHANDRA BORAH

VILLAGE - MAKHAN GAON

P.O- BARAPANI

P.S - KACHUA

DIST. - NAGAON

ASSAM

PIN - 782450

10: PRADIP DAS

S/O - CHAPDHAN DAS

VILLAGE- LOAMATI

Page No.# 383/683

P.O -

P.S - SADAR

DIST. - NAGAON

ASSAM

PIN -

11: SMTI. MANDIP KOUR

D/O - LATE BHAKAT SINGH

VILLAGE - BARKOLA

P.O- BARKOLA

P.S - SADAR

DIST. - NAGAON

ASSAM

PIN -782144

12: MD. MATIUR RAHMAN

S/O - ABU TAHER

VILLAGE- DIGHALIATI

P.O - ALITANGANI

P.S- JURIA

DIST - NAGAON

ASSAM

PIN- 782122

13: MD. FAZLUL HOQUE CHOUDHURY

S/O - LT. KITAB ALI

VILLAGE - JAMUGURI

P.O - HATIZUZUA

DIST. - NAGAON

ASSAM

PIN- 782122

14: MD. AJIJUL ISLAM

S/O - ALI AHMED

VILLAGE- HATIZUZUA

P.O.- HATIJUJUA

P.S - BATADROBA

Page No.# 384/683

DIST - NAGAON

ASSAM

PIN - 782122

15: MD. MUKSHED ALI

S/O - LT. ABDUR RAHIM

VILLAGE - BARUNGURI

P.O- KASHARI

P.S - JURIA

DIST- NAGAON

ASSAM

PIN - 782124

16: MD. BURHAN ALI SARKAR

S/O. - MOHAMMAD JUBED ALI SARKAR

VILLAGE-SILPUKHURI

P.O - SILPUKHURI

P.S. - MIKIRBHETA

DIST - MORIGAON

ASSAM

PIN - 782123

17: MRS SABINA YEASMIN

D/O - IDRIS ALI

VILLAGE - LAILURI

P.O- LAILURI

DIST- NAGAON

ASSAM

PIN - 782120

18: MD

MUSHARAF HUSSAIN

S/O - ABDUS SATTAR

VILLAGE - PUB MUKUNDA ATI

P.O - LETRIPAR

P.S - JURIA

DIST. NAGAON

Page No.# 385/683

ASSAM

PIN - 782124

19: MD. FAKAR UDDIN ALI AHMED

S/O - USMAN ALI

VILLAGE - SALANABORI

P.O - AMLAKHI

DIST. - NAGAON

ASSAM

PIN 782122

20: MD. JULFIKAR ALI

S/O - ABUL KALAM

VILLAGE - MELEKADHING

P.O. BALIKOTIA

P.S- JURIA

DIST. - NAGAON

ASSAM

PIN - 782122

21: LUTFA HASSAN

D/O - HASSAN ALI

VILLAGE- GAYAN GAON

P.O - GAYAN GAON

P.S - DHING

DIST. - NAGAON

ASSAM

PIN - 782123

22: MUFASSEL ALI

S/O - LATE HABIBUR RAHMAN

VILLAGE- BARPETA

P.O - RAWMARI

P.S - RUPAHIHAT

DIST- NAGAON

ASSAM

PIN - 782125

Page No.# 386/683

23: ABDUL NASAR

S/O - ABDUL SAMED SARKAR

VILLAGE - URIA GRANT RANGALW

P.O - JUMARMUR

P.S - SADAR

DIST - NAGAON

ASSAM

PIN - 782427

24: MAFIARA KHATUN

D/O - MOMTAZ ALI

VILLAGE - TUKTUKI

P.O - TUKTUKI

P.S - DHING

DIST - NAGAON

ASSAM

PIN - 782123

25: JUGENDRA SHILL

S/O - LATE NARESH SHILL

VILLAGE - UPARBAR LALUNG GAON

P.O - KATHIATOLI

P.S - KAMPUR

DIST. - NAGAON

ASSAM

PIN- 782427

26: ASFIA KHANAM

D/O - TAMIZUR RAHMAN

VILLAGE - MARANGIAL

P.O. - CHUTOHAIBOR

P.S - NAGAON SADAR

DIST.- NAGAON

Page No.# 387/683

ASSAM

PIN 782003

27: MD. RAMJAN AHMED

S/O- LATE NUSIRUDDIN AHMED

VILLAGE - SAMGAON

P.O- CHAPANALLA

P.S.- SAMAGURI

DIST - NAGAON

ASSAM

PIN - 782135

28: SHARIFA KHATUN

D/O - MD. ABDUL MOTIN

VILLAGE - KUHUMTOLI

P.O.- SIBASTHAN

P.S - SAMAGURI

DIST.- NAGAON

ASSAM

PIN - 782120

29: JIBAN KRISHNA ROY

S/O - CHITTA RANJAN ROY

VILLAGE - LAILURI

P.O - LAILURI

P.S - RUPAHI HAT

DIST- NAGAON

PIN - 782120

30: MRS SHAHIDA BEGUM

D/O - MD. SOFIZ UDDIN

VILLAGE - DHING GAON

P.O - DAGAON

P.S - JURIA

DIST - NAGAON

ASSAM

PIN -782122

Page No.# 388/683

31: CHAMPESWAR NATH

S/O - MATHURA NATH

VILLAGE - GOSPORA KAKATI GAON

P.O - GOSPORA

DIST. - NAGAON

ASSAM

PIN -78245

32: MD. NASIRUDDIN AHMED

S/O- LT. TAJUDDIN AHMED

VILLAGE - RAMTILAATI

P.O - CHALCHALI

P.S - SAMAGURI

DIST- NAGAON

ASSAM

PIN -782141

33: SUFIA BEGUM

D/O - MOHD SIDDIQUE RAHMEN

VILLAGE - GANDHABA PATHAR

P.O.- HATIJUJUA

P.S - BATADROBA

DIST- NAGAON

ASSAM

PIN- 782122

34: SULTANA MOHSINA PARBIN

D/O - SIDDIQUE HUSSAIN

VILLAGE- GODAIMARI

P.O- KASHARI

P.S- JURIA

DIST - NAGAON

ASSAM

PIN- 782124

35: HASINA BEGAM

D/O LT. SHIRAJUL ALOM FAKIR

VILL- MARANGIAL

P.O.-CHOTA HAIBOR

P.S.-SADAR

Page No.# 389/683

DIST-NAGAON-782003

VERSUS

THE STATE OF ASSAM AND 8 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI

PIN- 781 006

2:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781 006

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI - 781 006

4:THE COMMISSIONER AND SECRETARY

TO THE GOVERNMENT

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

DISPUR

GUWAHATI - 781 006

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

DISPUR

GUWAHATI - 781 006

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI- 781006

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

DISPUR

GUWAHATI - 781 006

Page No.# 390/683

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI-781019

9:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON

PANIGAON NH-37

TRUNK ROAD

NAGAON

ASSAM

PIN -782001

------------

Advocate for : MR. C BORUAH

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/5351/2018

SAILEN SARKAR AND 76 ORS.

ASSTT. TEACHER CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

2: SRI PRAKASH SAIKIA

ASSTT. TEACHER

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

3: SRI SACHINDRA BISWAS

ASSTT. TEACHER

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

4: MRS. RINA BARUAH

HEAD MISTRESS

CHINANI HIGH SCHOOL

VILL- DALIMBARI

Page No.# 391/683

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

5: SRI DILIP KUMAR NATH

A/T (SC) ROYAL

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

6: SRI PHUNU SARMA

A/T (SC BIO)

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

7: SRI BALIN KUMAR NATH

HINDI TEACHER

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

8: SRI AMIYA NATH

CLASSICAL TEACHER

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

9: SRI RAMSING ENGLENG

JUNIOR ASSISTANT

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

Page No.# 392/683

10: SRI JANG PHANSO

GRADE-IV

CHINANI HIGH SCHOOL

VILL- DALIMBARI

P.O. GHASPARA

BAITHALANGSO

KARBI ANGLONG.

11: SRI KARUNA BORA

HEADMASTER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

12: SRI HARITUSH LAUBONGDISA

ASSTT. TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

13: SRI JAYANTA RAIJUNGSA

ASSTT. TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

14: SRI BIDYASING MILIK

ASSTT. TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

Page No.# 393/683

15: SRI KUSHAL BORUAH

A/T (SC BIO)

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

16: SRI PRODIP GOGOI

A/T (SC) ROYAL

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

17: SRI ARATI RAJKHOWA

HINDI TEACHER

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

18: SRI SANJAY HANSE

JUNIOR ASSISTANT

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

KARBI ANGLONG

19: SRI KHORSING ENGLENG

GRADE-IV

DALDALI HIGH SCHOOL

VILL- JOSEPH BASTI

P.O. DALDALI

DIPHU

Page No.# 394/683

KARBI ANGLONG

20: SRI PREMLAL BHARATI

HEADMASTER

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

21: SRI TAPAN CHETRY

ASSTT. TEACHER

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

22: SRI PRAKASH NIROLA

ASSTT. TEACHER

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

23: SRI GHNASHYAM UPADHYAYA

A/T (SC) ROYAL

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

24: SRI BHIM BD. SUNAR

A/T (SC BIO)

ROYAL

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

Page No.# 395/683

25: SRI JANG BD. CHAUHAN

HINDI TEACHER

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

26: SRI ROBIN CHANDRA NATH

ALT (ASSAMESE)

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

27: SRI PINUJ KUMAR MANDAL

C/TEACHER (SANS)

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

28: SRI MENSING BEY

JUNIOR ASSISTANT

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

29: SRI ROMEN RONGHANG

GRADE-IV

KRUNGJENG ENGLISH HIGH

VILL- HABE AON

P.O. KOLONGA

BAITHALANGSO

KARBI ANGLONG.

30: AYUB KHAN

SUPDT.

BARPETA ROAD HIGH MADRASSA

Page No.# 396/683

BLOCK- GOBARDHANA

SORBHOG

BARPETA

31: TAIBAR ALI

A/T (ARTS)

BARPETA ROAD HIGH MADRASSA

BLOCK- GOBARDHANA

SORBHOG

BARPETA

32: SHAFIQUL ISLAM BHUTTU

A/T (ARTS)

BARPETA ROAD HIGH MADRASSA

BLOCK- GOBARDHANA

SORBHOG

BARPETA

33: ABDUL KADIR

A/T (SCIENCE)

BARPETA ROAD HIGH MADRASSA

BLOCK- GOBARDHANA

SORBHOG

BARPETA

34: SHAMSUL ALAM

ARABIC TEACHER

BARPETA ROAD HIGH MADRASSA

BLOCK- GOBARDHANA

SORBHOG

BARPETA

35: SADEQUE ALI DEWAN

ARABIC TEACHER

BARPETA ROAD HIGH MADRASSA

BLOCK- GOBARDHANA

SORBHOG

BARPETA

36: EUSUF ALI KHAN

JUNIOR ASSISTANT

BARPETA ROAD HIGH MADRASSA

Page No.# 397/683

BLOCK- GOBARDHANA

SORBHOG

BARPETA

37: SUKUR ALI

GRADE-IV

BARPETA ROAD HIGH MADRASSA

BLOCK- GOBARDHANA

SORBHOG

BARPETA

38: SHAHJAHAN ALI AHMED

SUPDT.

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

39: MD. GULAP HUSSAIN

A/T (ARTS)

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

40: MINOWARA KHATUN

A/T (ARTS)

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

41: RAMAJAN ALI AHMED

A/T (SCIENCE)

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

42: MD. AMIR HAMEZA

A/T (SCIENCE)

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

43: MD. BILAL HUSSAIN

ARABIC TEACHER

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

44: SHAHNUR SIDDIQUE

ARABIC TEACHER

Page No.# 398/683

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

45: ABUL KALAM AZAD

CRAFT TEACHER

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

46: ABDUL HALIM AHMED

JUNIOR ASSISTANT

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

47: JAHIDUL ISLAM

GRADE-IV

A.D.P. GIRLS HIGH MADRASSA BHAWANIPUR

BAPETA

48: MD. LIYAQAT ALI

HEADMASTER

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

49: RAHIM UDDIN AHMED

A/T (ARTS)

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

50: ZAKIR HUSSAIN

A/T (SCIENCE)

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

Page No.# 399/683

51: ABDUL AZIZ

A/T (SCIENCE)

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

52: MD. RAFSED ALI

HINDI TEACHER

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

53: DULUMANI KALITA

SANSKRIT TEACHER

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

54: MD. TAIZUDDIN

GRADE-IV

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

55: NAZIRUL MIAH

GRADE IV

B.H. HIGH SCHOOL

GAREMARI

P.O. PALHAZI

BARPETA

56: NARENDRA NATH DAS

JUNIOR ASSTT.

MAHESH BAISHYA GIRLS HIGH SCHOOL

PATBAUSHI

Page No.# 400/683

BARPETA.

57: SAMSUL HUDA

SUPDT.

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

58: KUMUD CHANDRA BARMAN

A/T (ARTS)

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

59: SYEDA ANOWARA BEGUM

A/T (SCIENCE)

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

60: DIPAMONI KAKATI

A/T (SCIENCE)

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

61: TAIBUR RAHMAN

A/T (ARABIC)

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

62: ABDUL SUBHAM

A/T (ARABIC)

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

63: MD. TAZUL ISLAM

JUNIOR ASSISTANT

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

Page No.# 401/683

NALBARI

64: MD. CHANDMAHMMAD ALI

GRADE-IV

BORAJAL HIGH MADRASSA

BLOCK- BARIGOG BANBHAG

NALBARI

65: MAZNUR ALI

ASSTT. TEACHAR

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI

NALBARI

66: FAIZUR RAHMAN

ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI

NALBARI

67: NURUL ISLAM

ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI

NALBARI

68: MON MOHAN DAS

ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI

NALBARI

69: KHANINDRA DEKA

ASSTT. TEACHER

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI

NALBARI

Page No.# 402/683

70: NIRMAL CHANDRA BORO

L.D.

G.K. CHAUNGARBORI HIGH SCHOOL

BARKHETRI

NALBARI

71: NAUSADUL ISLAM

A/T (ARTS)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH

BONGAIGAON

72: NURUL HAQUE CHOUDHURY

A/T (ARTS)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH

BONGAIGAON

73: ABDUL MATIN PARAMANIK

A/T (SCIENCE)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH

BONGAIGAON

74: NUR BEGUM

A/T (HINDI)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH

BONGAIGAON

75: ABDUL MATIN SHEIKH

C/T (ARABIC)

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH

BONGAIGAON

Page No.# 403/683

77: SURAT JAMAL ALI

JR. ASSISTANT

MAJER ALGA HIGH SCHOOL

ABHAYAPURI SOUTH

BONGAIGAON

78: ABDUL MANNAF KHANDAKAR

A/T (ARABIC)

KHAGARPUR SALBARI HIGH SCHOOL

BOITAMARI

ABHAYAPURI SOUTH

BONGAIGAON.

VERSUS

THE STATE OF ASSAM AND 4 ORS.

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-6.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-6.

3:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI-06.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

5:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

Page No.# 404/683

KAHILIPARA

GUWAHATI.

------------

Advocate for : MR D DAS

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS.

Linked Case : WP(C)/536/2021

ALAUDDIN AHMED AND 16 ORS

ASSTT. TEACHER OF DALANERALGA NO. 2 L.P. SCHOOL

S/O. LT. ABDUL GOFUR

VILL. DALANERALGA NO.2

P.O. MAKRIJHORA

P.S. GAURIPUR

DIST. DHUBRI

ASSAM

PIN-783349.

2: KOHINOOR ROHMAN

ASSTT. TEACHER OF KHUDIGAON PT.II TILAPARA L.P. SCHOOL

S/O. ABUL HUSSAIN

VILL. DOLOGAON

P.O. LAKHIGANJ

P.S. BILASIPARA

DIST. DHUBRI

ASSAM

PIN-783345.

3: ESHA HOQUE ALI

ASSTT. TEACHER OF NAYA DHALAPARA RATNAPIT L.P. SCHOOL

S/O. HASHAN ALI

VILL. GUTIPARA PT. VI (KALAIRCHAR)

P.O. BAGRIBARI

P.S. BILASIPARA

DIST. DHUBRI

ASSAM

PIN-783349.

4: JALAL UDDIN SK

ASSTT. TEACHER OF DAKSHIN GASPARA JAMAL UDDIN MEMORIAL L.P.

SCHOOL

S/O. NAYAN ALI

VILL. GASPARA

P.O. DHARMASALA

Page No.# 405/683

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783324.

5: MOKTEL ALI

ASSTT. TEACHER OF SUTERPARA NAICHARDHAP L.P. SCHOOL

S/O. LT. AZID MIAH

VILL. NAICHARDHAP

P.O. BAGRIBARI

P.S. GAURIPUR

DIST. DHUBRI

ASSAM

PIN-783349.

6: JOYNAL ABEDIN

ASSTT. TEACHER OF KHUDIGAON PT. II DOLOGAON L.P. SCHOOL

S/O. ALAHI BAKSHA

VILL. DOLOGAON

P.O. LAKHIGANJ

P.S. BILASIPARA

DIST. DHUBRI

ASSAM

PIN-783345.

7: MD. BADSA SK

ASSTT. TEACHER OF UTTAR DALANERALGA L.P. SCHOOL

S/O. MD. JAHAN UDDIN SK

VILL. DALANERALGA PT.I

P.O. RANGAMATI (PANBARI)

P.S. GAURIPUR

DIST. DHUBRI

ASSAM

PIN-783339.

8: SAHAR ALI

ASSTT. TEACHER OF MAZGAON NIMNA PRATHAMIK BIDYALAYA L.P.

SCHOOL

S/O. HABEJ UDDIN

VILL. GUTIPARA PT. VI (KALAIRCHAR)

P.O. BAGRIBARI

P.S. BILASIPARA

DIST. DHUBRI

ASSAM

PIN-783349.

9: MAZINUR ISLAM

Page No.# 406/683

ASSTT. TEACHER OF SAHAR ALI MUNSHI L.P. SCHOOL

S/O. EUNUS ALI

VILL. ARANYA

P.O. TISTARPAR

P.S. GOLOKGANJ

DIST. DHUBRI

ASSAM

PIN-783334.

10: SANJAB ALI

ASSTT. TEACHER OF BHATIGUTIPARA L.P. SCHOOL

S/O. ABDUL AZIZ

VILL. RAJAPARA PT. I

P.O. AND P.S. BAGRIBARI

DIST. KOKRAJHAR

ASSAM

PIN-783349.

11: KOSER ALI

ASSTT. TEACHER OF KALAIRCHAR SISHUKALYAN L.P. SCHOOL

S/O. RUSTAM ALI

VILL. GUTIPARA PT. VI (KALAIRCHAR)

P.O. BAGRIBARI

P.S. BILASIPARA

DIST. DHUBRI

ASSAM

PIN-783349.

12: MAYA DAS

ASSTT. TEACHER OF DALBARI S.C. L.P. SCHOOL

W/O. GHUMEN MANI DAS

VILL. SRIGRAM PT. V

P.O. SALKOCHA

P.S. CHAPAR

DIST. DHUBRI

ASSAM

PIN-783348.

13: DELOWARA KHATUN

ASSTT. TEACHER OF SATER ALGA RIVER BLOCK L.P. SCHOOL

W/O. MD. ASRAF ALAM SARKAR

VILL. AND P.O. ASHARIKANDI

P.S. GAURIPUR

DIST. DHUBRI

ASSAM

PIN-7833331.

14: AMANUR RAHMAN

Page No.# 407/683

ASSTT. TEACHER OF ARANYA L.P. SCHOOL

S/O. AZIZUDDIN SHEIKH

VILL. ARANYA

P.O. KACHARIHAT

P.S. DHUBRI

DIST. DHUBRI

ASSAM

PIN-783334.

15: ABDUL AZIZ BEPARI

ASSTT. TEACHER OF KUMARGATI (GHEWMARI) L.P. SCHOOL

S/O. HOSSIAIN ALI SK

VILL. DURAHATI

P.O. TISTARPAR

DIST. DHUBRI

ASSAM

PIN-783324.

16: ABDUL SHEIKH

ASSTT. TEACHER OF CHAR DURAHATI L.P. SCHOOL

S/O. MOZIBAR RAHMAN

VILL. DURAHATI

P.O. TISTARPAR

DIST. DHUBRI

ASSAM

PIN-783324.

17: SHAHADOT HOSSAIN

ASSTT. TEACHER OF CHAR BALADOBA L.P. SCHOOL

S/O. ALI AHMED SK

VILL. BALADOBA PT.II

P.O. BALADOBA

DIST. DHUBRI

ASSAM

PIN-783334.

VERSUS

THE STATE OF ASSAM AND 6 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GHY.-06.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY.-06.

Page No.# 408/683

3:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

LEGISLATIVE DEPTT.

DISPUR

GHY.-06.

4:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GHY.-06.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY.-19.

6:THE DY. COMMISSIONER

DHUBRI

ASSAM

PIN-783301.

7:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI

ASSAM

PIN-783301.

------------

Advocate for : MD H R AHMED

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/1287/2020

ABDUS SATTER ALI AND 24 ORS.

ASSTT. CRAFT TEACHER OF UMAR UDDIN MEMORIAL HIGH SCHOOL

S/O- MONDAL MUNSHI

R/O- VILL- DHARMASALA PT-I

P.O. DHARMASALA

DIST.- DHUBRI

PIN- 783324

2: KRISHNA BARMAN

ASSTT. CRAFT TEACHER OF RANPAGLI HIGH SCHOOL

Page No.# 409/683

W/O- AMITAV PRODHANI

R/O- VILL- BELGURI PT-II

P.O. BELGURI

DIST.- DHUBRI

PIN- 783334

3: FAZLUR HOQUE

ASSTT. CRAFT TEACHER OF PABARCHARA HIGH MADRASA

S/O- ACHMATULLAH PRODHANI

R/O- VILL- TALLI PT-II

P.O. BELGURI

DIST.- DHUBRI

PIN- 783334

4: BIKUL CHANDRA ROY

ASSTT. CRAFT TEACHER OF GHATPAR HIGH SCHOOL

S/O- LT. SAJANI KANTA SARKAR

R/O- VILL- BISHKHOWA PT 4

P.O. BISHKHOWA DIST.- DHUBRI

PIN- 783334

5: NOOR JAHAN BEGUM

ASSTT. CRAFT TEACHER OF DAKHIN MADHUSOULMARI HIGH SCHOOL

D/O- KASEM ALI SK.

R/O- VILL- MADHUSOULMARI PT-I

P.O. MADHUSOULMARI

DIST.- DHUBRI

PIN- 783331

6: SHARAT CHANDRA BEPARI

ASSTT. CRAFT TEACHER OF KHERBARI HIGH SCHOOL

S/O- LT. PRAMATHA CHANDRA BEPARI

R/O- VILL- POKALAGI

P.O. POKALAGI

DIST.- DHUBRI

PIN- 783335

7: FOYZAL HOQUE MONDAL

ASSTT. CRAFT TEACHER OF SHILAKACHARI HIGH SCHOOL

S/O- LT. ABDUL AZIZ MONDUL

R/O- VILL- BARAIBARI

P.O. GERAMARI

DIST.- DHUBRI

PIN- 783339

8: JYOTSNA BALA ROY

ASSTT. CRAFT TEACHER OF BIRAT NAGAR CHARIALI HIGH SCHOOL

D/O- KRIPA NATH ROY SARKAR

Page No.# 410/683

R/O- VILL- BISONDOI PT-1

P.O. BISONDAI

DIST.- DHUBRI

PIN- 783334

9: PROTIMA ROY

ASSTT. CRAFT TEACHER OF ANANTA MOHAN HIGH SCHOOL

BISHKHOWA

D/O- LT. PRAN KUMAR ROY

R/O- VILL- NORTH RAIPUR PT-2

P.O. BISONDAI

DIST.- DHUBRI

PIN- 783334

10: JAHIRUL ISLAM CHOUDHURY

ASSTT. CRAFT TEACHER OF SATSIA JANAKALYAN HIGH MADRASA

S/O- AMIRUL HUSSAN

R/O- VILL- FAKIRGANJ

P.O. JAMADAR HAT

PIN- 783330

DIST.- DHUBRI

11: ZAKIRUL ISLAM

ASSTT. CRAFT TEACHER OF GOUR HARI H.E. VIDYAMANDIR

S/O- LT. NUR UDDIN AHMED

R/O- VILL- CHATLA PAR

P.O. FAKIRGANJ

DIST.- DHUBRI

PIN- 783330

12: ANOWAR HUSSAIN SARKAR

ASSTT. CRAFT TEACHER OF PHUTANIGANJ HIGH MADRASA

S/O- ABDUL HOQUE SARKAR

R/O- VILL- KALDOBA PT 3

P.O. AGOMANI

DIST.- DHUBRI

PIN- 783335

13: SIBU NATH ROY

ASSTT. CRAFT TEACHER OF PYARIMOHAN HIGH SCHOOL

S/O- CHALIHA ROY

R/O- VILL- DEBOTTAR HASDAHA PT 2

P.O. KACHARIHAT

PIN- 783334

DIST.- DHUBRI

14: GAJERUL HOQUE

Page No.# 411/683

ASSTT. CRAFT TEACHER OF BARKANDA GIRLS HIGH SCHOOL

S/O- MD. JOYTULLA SK.

R/O- BARKANDA

P.O. BARKANDA

DIST.- DHUBRI

PIN- 783348

15: MD. KHURSHIDUL HOQUE

ASSTT. CRAFT TEACHER OF BANGALIPARA HIGH MADRASA

S/O- ANOWAR HOSSAIN

R/O- VILL- BANGALI PARA PT 1

P.O. BILASIPARA

DIST.- DHUBRI

PIN- 783348

16: ANIMA DAS

ASSTT. CRAFT TEACHER OF AAI BHUBENESWARI GIRLS HIGH SCHOOL

W/O- BIMAL CH. MODAK

R/O- VILL- JHAPUSABARI

P.O. JHAPUSABARI

DIST.- DHUBRI

PIN- 783335

17: RITA SINGHA

ASSTT. CRAFT TEACHER OF NAYEKGAON JANAPRIYA HIGH SCHOOL

D/O- LT. SURESH SINGHA

R/O- VILL- CHAIBARI T.E.ESTATE

P.O. CHAIBARI

DIST.- DHUBRI

PIN- 783376

18: MD. NOOR ALAM

ASSTT. CRAFT TEACHER OF CHATAIMARI HIGH SCHOOL

S/O- ASGAR ALI SHEIKH

R/O- VILL- CHATAIMARI

P.O. SIMLABARI

DIST.- GOALPARA

PIN- 783101

19: MOYNAL HOQUE

ASSTT. CRAFT TEACHER OF JOYBHUM KAMAKHYABARI HIGH SCHOOL

S/O- SUMSUL HOQUE

R/O- VILL- JOYBHIM

P.O. JOYBHIM

DIST.- GOALPARA

PIN- 783129

20: LENESWAR RABHA

Page No.# 412/683

ASSTT. CRAFT TEACHER OF THORKO HIGH SCHOOL

S/O- TOSEN RABHA

R/O- VILL- JOYRAM KUCHI

P.O. GOYRAM KUCHI

DIST.- GOALPARA

PIN- 783129

21: ABDUL KARIM AZAD

ASSTT. CRAFT TEACHER OF KARBALA HIGH SCHOOL

S/O- MONIRUDDIN AHMED

R/O- VILL- BORBALU PARA

P.O. GOSAIBORI

DIST.- GOALPARA

PIN- 783125

22: MONUARA BEGUM

ASSTT. CRAFT TEACHER OF DHANDUA HIGH MADRASA

W/O- AJIJUR RAHMAN

R/O- IOCL

BONGAIGAON REFINERY TOWN SHIP

P.O. DANDUA

DIST.- MORIGAON

PIN- 782104

23: ABUBAKKAR SIDDIQUE

ASSTT. CRAFT TEACHER OF PADMAPUR SILOBARI HIGH SCHOOL

S/O- HAMID ALI

R/O- VILL- MALIBARI PATHAR

P.O. NO. 1 MALIBARI BAZZAR

DIST.- KAMRUP (R)

PIN- 781136

24: JEUTI BALA ROY

ASSTT. CRAFT TEACHER OF BALDIABATHAN HIGH SCHOOL

D/O- LT. JALESWAR ROY

R/O- VILL- BALDIABATHAN

P.O. SAKTI ASHRAM

DIST.- KOKRAJHAR

BTAD

PIN- 783354

25: MAJULEE BARGAYARY

ASSTT. CRAFT TEACHER OF BASHBARI HIGH SCHOOL

D/O- BASANTA BARGAYARI

R/O- VILL- PURANA TITAGURI

P.O. TITAGURI

DIST.- KOKRAJHAR

BTC

Page No.# 413/683

PIN- 783370

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE ADDL. CHIEF SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-6

3:THE PRINCIPAL SECY.

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GHY-6

4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GHY-6

5:THE SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-06

6:THE UNDER SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-06

7:THE SECY.

LEGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GHY-06

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GHY-06

------------

Advocate for : G UDDIN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Page No.# 414/683

Linked Case : WP(C)/1307/2020

ONKAR PRASAD KANOI HIGH SCHOOL AND 26 ORS.

REP. BY ITS SECRETARY CUM HEADMASTER SRI JIBAN KATOWAL

VILL AND P.O- NATUN SIRAJULI

DIST- SONITPUR

ASSAM

PIN- 784110

2: GAUTAM ROY MODEL HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SRI ISMAIL ALI LASKAR

VILL /P.O- SAHABAD

DIST- HAILAKANDI

ASSAM

PIN- 788163

3: CHARIGAON BHOJKHATI JANAJATI @ TRIBAL HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SRI MADHURJYA DOLEY

VILL- CHARIGAON

P.O- BARMUKALI

DIST- JORHAT

ASSAM

PIN- 785703

4: RAJOI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SRI DILIP PHUKON

VILL- RAJOI TE

P.O- RAJOI TINIALI

DIST- JORHAT

ASSAM

PIN- 785107

5: BISHNUJYOTI HIGH SCHOOL

REP. BY ITS I/C SECRETARY CUM HEADMASTER SRI BIPUL SARMAH

VILL- DIHINGA

P.O-BP TINIALI

DIST- SONITPUR

ASSAM

PIN- 784154

6: RAJGARH SUNJULI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SRI BAL BAHADUR KATHET

CHETRY

VILL- RAJGARH

Page No.# 415/683

P.O- DHARAMGARH

DIST- LAKHIMPUR

ASSAM

PIN- 784165

7: KALIAPANI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SMTI BASOBI DUTTA BORA

VILL AND P.O- KALIAPANI

DIST- JORHAT

ASSAM

PIN- 785112

8: KACHAGARAL PUBLIC HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SMTI SANTIRANI DUTTA

BORDOLOI

VILL- SONARI GAON

P.O- KACHAGORAL

DIST- JORHAT

ASSAM

PIN- 785010

9: MILANJYOTI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SRI PRODIP CHANGMA

VILL- NAKACHARI

P.O- NAGARIJAN

DIST- JORHAT

ASSAM

PIN- 785635

10: DAHATIA HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER KALPANA GOGOI

VILL- NAKACHARI

P.O- NAKACHARI

DIST- JORHAT

ASSAM

PIN- 785635

11: JADOVPUR TEA GARDEN HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER LATIKA BORAH

VILL- JADAVPUR

P.O- SOTAI

DIST- JORHAT

ASSAM

PIN- 785010

12: TURUNG GAON MAUT SHYAM HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER RATNESWAR GOGOI

VILL- PATHARGAON

Page No.# 416/683

P.O- DEOGHARI

DIST- JORHAT

ASSAM

PIN- 785630

13: DHIRAI MAJULI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER KALPANA GOGOI

VILL- DHIRAIMAJULI

P.O- GORUDUBA

DIST- SONITPUR

ASSAM

PIN- 784149

14: JIA BHARALI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER GITA BHUYAN

VILL AND P.O- SILONI NEPALI

DIST- SONITPUR

ASSAM

PIN- 784101

15: RANGAPARA BALIKA BIDYALAYA

REP. BY ITS SECRETARY CUM HEADMASTER BIVA DAS

VILL AND P.O- RANGAPARA

DIST- SONITPUR

ASSAM

PIN- 784505

16: GAREMARI MILAN HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER ABDUS SAMAD

VILL- GAREMARI

P.O- PASCHIM MAZDIA

DIST- BARPETA

ASSAM

PIN- 781305

17: KHONGRA HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER AMZAD ALI AHMED

VILL AND P.O- KHONGRA

DIST- BARPETA

ASSAM

PIN- 781305

18: BATUWA ANCHALIC NABAJYOTI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SRI SAHED ALI

VILL- BATUWA

P.O- SARUPETA

DIST- BARPETA

ASSAM

Page No.# 417/683

PIN- 781318

19: NAVARUP HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER BHUPEN BARMAN

VILL- TELIA PATHER

P.O- NA ALI (PANI GAON)

DIST- LAKHIMPUR

ASSAM

PIN- 787052

20: BONOPALLY HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SATYARANJAN DAS

VILL- BILAAIPUR

P.O- PRATAPPUR

DIST- HAILAKANDI

ASSAM

PIN- 788113

21: D H NAVA VIKASH HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SHAHIDUL ISLAM

VILL- HAZIPARA

P.O- JOSHIHATIPARA

DIST- BARPETA

ASSAM

PIN- 781316

22: CHAKARA BASTI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER PARTHASARATHI BISWAS

VILL AND P.O- CHAKARABASTI

DIST- DARRANG

ASSAM

PIN- 784116

23: BARNADIJHAR HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER JOGEN RAJBONGSHI

VILL- HAJALPARA

P.O- BETNA

DIST- BAKSA

ASSAM

PIN- 781366

24: KUMULLI PARA KHANDKAR PARA HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER KAMAL HASSAN BULBUL

VILL- KUMULLI PARA

P.O- JOSHIHATI PARA

DIST- BARPETA

ASSAM

PIN- 781316

Page No.# 418/683

25: NAHAR HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SARAT CHANGMAI

VILL- NAHARPUKHURI KONWAR

P.O- BORHAT

DIST- SIVASAGAR

ASSAM

PIN- 785693

26: GHAGRA HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER SUREN MECH

VILL- GONDURABIL

P.O- BINDUKURI

DIST- SONITPUR

ASSAM

PIN- 784502

27: NA ALI JANAJATI HIGH SCHOOL

REP. BY ITS SECRETARY CUM HEADMASTER HEMANTA PEGU

VILL AND P.O- NA ALI

DIST- LAKHIMPUR

ASSAM

VERSUS

THE STATE OF ASSAM AND 4 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM

DISPUR

GHY- 6

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT OF ASSAM

EDUCATION DEPTT(SECONDARY)

DISPUR

GUWAHATI- 06

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT

GOVT OF ASSAM

DISPUR

GUWAHATI- 06

4:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY- 19

5:THE BOARD OF SECONDARY EDUCATION

ASSAM

Page No.# 419/683

REP. BY ITS SECRETARY

BAMUNIMAIDAN

GUWAHATI- 21

------------

Advocate for : MR. A H ALAMGIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/3467/2023

JALAL UDDIN MAZUMDAR AND 5 ORS

S/O- LATE SWAKAT ALI MAZUMDAR

VILL. AND P.O.- BORJEDRAPUR

DIST.- CACHAR

ASSAM

PIN- 788110.

2: SHARIN SULTANA CHOUDHURY

D/O ABDUL BAIS CHOUDHURY

VILL PELADAHAR

P.O.- NIZ- JOYNAGAR

DIST.- CACHAR

ASSAM

PIN- 788025.

3: REHANA BEGAM LASKAR

D/O- LATE SAFIQUE UDDIN LASKAR

VILL. BADARPUR

P.O.- NIZ- JOYNAGAR

DIST.- CACHAR

ASSAM

PIN- 788025.

4: AYESHA BEGUM LASKAR

D/O LATE KHAIR UDDIN LASKAR

VILL. AND P.O.- BURIBAIR

Page No.# 420/683

DIST.- CACHAR

ASSAM

PIN- 788025.

5: GOPA DAS

S/O- LATE NARESH CHANDRA DAS

VILL. KHUDIRAM SARANI- TARAPUR-VI

P.O.- TARAPUR

DISTRICT- CACHAR

ASSAM

PIN- 788003.

6: CHANDRA SHEKHAR SINGHA

S/O LATE BIRENDRA SINGHA

VILL. HATIRHAR

SRIKONA-1

P.O.- SRIKONA

DIST.- CACHAR

ASSAM

PIN- 788026.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

Page No.# 421/683

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/5416/2021

FULERA AHMEDA AND 14 ORS

ASSTT. TEACHER ARABIC OF SADEK ALI M.E. MADRASSA

W/O ALI HOQUE

VILL. HIRA PARA

P.O. DHULA

DIST. DARRANG

ASSAM

2: MUSTAFA HUSSAIN

ASSTT. TEACHER ARABIC OF BHUT PUKHURI JANA JAGARAN M.E.

MADRASSA S/O ABDUL HAMEED VILL. BHAGAR BARI P.O. KUARIPUKHURI

DIST DARRANG

ASSAM

3: EUNUS ALI

ASSTT. TEACHER ARABIC OF KAWADANGA M.E. MADRASSA S/O LT.

KASER ALI

VILL KAWADANGA P.O. BARBAGAN

DIST. DARRANG

ASSAM

4: SAIFUL ISLAM

ASSTT. TEACHER ARABIC OF NO. 1/2 BARUAJHAR GIRLS M.E. MADRASSA

S/O NUR MAHAMMAD VILL. NO. 3 GALANDI P.O. GALONDI DIST.

DARRANG

ASSAM

5: ABUBAKKAR SIDDIQUE

ASSTT. TEACHER ARABIC OF BARKHAT CHENIBARI M.E. MADRASSA S/O

LT. JAMALUDDIN SARKAR

VILL. BARJHAR P.O. BHERBHERI BIL DIST. DARRANG

ASSAM

6: SIRAJUL ISLAM

ASSTT. TEACHER ARABIC OF CHENIBARI BA GIRLS M.E. MADRASSA S/O

LT. MUZAM ALI

VILL. RAJAPUKHURI HABI P.O. CHAMUAKHAT

Page No.# 422/683

DIST. DARRANG

ASSAM

7: FAZLUL HOQUE

ASSTT. TEACHER ARABIC OF JAMALPUR M.E. MADRASSA S/O LT. BASIR

ALI

VILL. JAMALPUR

P.O. DALGAON

DIST. DARRANG

ASSAM

8: MOJAFFAR ALI

ASSTT. TEACHER ARABIC OF GALANDI CHAH BAGICHA M.E. MADRASSA

S/O LT. JINNAT ALI VILL. NO. 3 GALANDI P.O. GOLANDI DIST. DARRANG

ASSAM

9: SK. AFZALUR RAHMAN

ASSTT. TEACHER ARABIC OF KABIRATNA MUBARAK ALI M.E. MADRASSA

S/O AFTABUDDIN AHMED VILL DAIPAM

P.O. DAIPAM DIST. DARRANG

ASSAM

10: MOHIBUR RAHMAN

ASSTT. TEACHER ARABIC OF ALIKASH GIRLS M.E. MADRASSA S/O

MOKDED ALI

VILL BAIGAARMARI

P.O. KHARUPETIA

DIST. DARRANG

ASSAM

11: MOHIUDDIN

ASSTT. TEACHER ARABIC OF LALPUL GIRLS M.E. MADRASSA S/O LT. NIL

MAMUD VILL. MADHUPUR DIST. DARRANG

ASSAM

12: RUHUL AMIN

ASSTT. TEACHER ARABIC OF PUNIA M.E. MADRASSA S/O MAHAMMED ALI

VILL. NO. 2 KUARI PUKHURI

P.O. KUARI PUKHURI DIST. DARRANG

ASSAM

13: MUSHARAF HUSSAIN

ASSTT. TEACHER ARABIC OF JANGALPARA M.E. MADRASSA S/O LT.

HUSSAIN ALI

VILL. GAGHAR BARI

P.O. JANGALPARA DIST. DARRANG

ASSAM

Page No.# 423/683

14: ABUL KALAM AZAD

ASSTT. TEACHER ARABIC CHANDPUR BARUAJHAR M.E. MADRASSA S/O

JAHUR ALI

VILL. CHAKARABASTI

P.O. CHAKARABASTI

DIST. DARRANG

ASSAM

15: ABDUL HAMID

ASSTT. TEACHER ARABIC OF MAHAMMAD ALI M.E. MADRASSA S/O LT.

NAZU SEIKH

VILL. NAMAGI

P.O. DAIPAM

DIST. DARRANG

ASSAM

VERSUS

THE STATE OF ASSAM AND 3 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION ELEMENTARY DEPTT. DISPUR

GUWAHATI-781006

3:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPTT. DISPUR

GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. B C DAS

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6278/2021

HARENDRA KALITA AND 15 ORS

HEAD MASTER

SHIVA MANDIR HIGH SCHOOL

Page No.# 424/683

S/O LATE MANAHORI KALITA

R/O VILL- PAKHA KETEKIBARI

PO - NITYANANDA DIST.- BAJALI

ASSAM

PIN - 781329.

2: PABITRA KALITA

ASST. TEACHER (SC)

SHIVA MANDIR HIGH SCHOOL

S/O LATE MOHAN CH. KALITA

R/O- VILL- BARNALIKUCHI

P.O AND P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN- 781326.

3: SMTI NILIMA CHOUDHURY

ASST. TEACHER (SC)

SHIVA MANDIR HIGH SCHOOL

W/O- DIPAK KALITA

R/O- VILL- BAGHMARA BAZAR

P.O- BAGHMARA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN- 781328.

4: SMTI PRATIMA NATH

ASST. TEACHER (HINDI)

SHIVA MANDIR HIGH SCHOOL

W/O- NRIPEN NATH

R/O- VILL- MARIPUR ANANDAPUR

P.O- NITYANANDA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN- 781329.

5: SMTI CHANDRA PRABHA DEKA

ASST. TEACHER (SANSKRIT)

SHIVA MANDIR HIGH SCHOOL

W/O- PRASANNA LAL MEDHI

R/O- VILL- BHATI ULUWA

P.O- NITYANANDA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN- 781329.

Page No.# 425/683

6: SMTI PULAMA TALUKDAR

GRADE- IV

SHIVA MANDIR HIGH SCHOOL

R/O- VILL- MARIPUR ANANDAPUR

P.O- NITYANANDA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN- 781329.

7: RANJIT KALITA

HEAD MASTER

UTTAR PIPLA HIGH SCHOOL

S/O LATE MANIK CH. KALITA

R/O VILLANDP.O- SARUMANIKPUR

DIST- BAJALI

ASSAM

PIN - 781329.

8: UTPAL KALITA

ASSTT. TEACHER (SC)

UTTAR PIPLA HIGH SCHOOL

S/O LATE DEBENDRA NATH KALITA

R/O VILLANDP.O- BARBANG

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN - 781325.

9: SIDDHARTHA SANKAR TALUKDAR

ASSTT. TEACHER (SC)

UTTAR PIPLA HIGH SCHOOL

S/O LATE NARAYAN TALUKDAR

R/O VILL- GAREMARI

P.O- ATHIYABARI

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN - 781377.

10: SMTI KIRAN ROY

ASSTT. TEACHER (ARTS)

UTTAR PIPLA HIGH SCHOOL

C/O BHABENDRA NATH ROY

R/O VILLANDP.O- BHOTANTA MOHITARA

P.S- PATACHARKUCHI

DIST- BAJALI

Page No.# 426/683

ASSAM

PIN - 781328.

11: KUMUD CH. PATHAK

ASSTT. TEACHER (ARTS)

UTTAR PIPLA HIGH SCHOOL

S/O LATE BANIKANTA PATHAK

R/O VILLANDP.O- AKAYA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN - 781325.

12: MANORANJAN DEKA

ASSTT. TEACHER (ARTS)

UTTAR PIPLA HIGH SCHOOL

S/O RAJMOHAN DEKA

R/O VILL- PUBPIPLA

P.O- NITYANANDA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN - 781329.

13: SAIFUDDIN ALI

ASSTT. TEACHER (HINDI)

UTTAR PIPLA HIGH SCHOOL

S/O SAMED ALI

R/O VILLANDP.O- SARUMANIKPUR

DIST- BAKSA

ASSAM

PIN - 781329.

14: UTPAL SARMA

ASSTT. TEACHER (SK)

UTTAR PIPLA HIGH SCHOOL

S/O LATE HEMKANTA SARMA

R/O VILL- PAKHA KETEKIBARI

P.O- NITYANANDA

P.S- PATACHARKUCHI

DIST- BAJALI

ASSAM

PIN - 781329.

15: DHARMESWAR DAS

OFFICE ASSTT.

UTTAR PIPLA HIGH SCHOOL

S/O LATE DEBENDRA NATH KALITA

Page No.# 427/683

R/O VILL- UTTAR PIPLA

P.O- SARUMANIKPUR

DIST- BAJALI

ASSAM

PIN - 781329.

16: PRAMOD MAZUMDAR

GRADE- IV

UTTAR PIPLA HIGH SCHOOL

S/O LATE KANDARPA MAZUMDAR

R/O VILL- UTTAR PIPLA

P.O- SARUMANIKPUR

DIST- BAJALI

ASSAM

PIN - 781329.

VERSUS

THE STATE OF ASSAM AND 4 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI-781006.

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI- 781006.

3:THE COMMISSIONERAND SECRETARY TO THE GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI-6.

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

5:THE DIRECTOR OF SECONDARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI- 781019.

------------

Advocate for : MR. R C SAIKIA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Page No.# 428/683

Linked Case : WP(C)/6045/2022

MAMANI KALITA AND ANR

W/O DHIREN CH. HALOI

VILL- BARJAR

P.O.-BARAMA

P.S. AND DIST- NALBARI

ASSAM

PIN-781346 (CRAFT TEACHER- BARJAR HIGH SCHOOL)

2: MD. ANOWAR HUSSAIN

S/O LATE MASHIM UDDIN AHMED

VILL- JOYPUR

P.O.-TARAKANDI

P.S.-BAGHBAR

DIST- BARPETA

ASSAM

PIN-781321 (CRAFT TEACHER- JOYPUR DHAKALIAPARA SSB HIGH

SCHOOL)

VERSUS

THE STATE OF ASSAM AND 4 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT

ASSAM

DISPUR

GHY-6

3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

ASSAM

DISPUR

GHY-6

4:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR GHY-6

5:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

Page No.# 429/683

KAHILIPARA

GHY-19

------------

Advocate for : MR A R BHUYAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/1959/2022

BHUBANESWAR LAHKAR AND 28 ORS

S/O LATE DHANIRAM LAHKAR

R/O VILL-BARSHIL

DIST-KAMRUP

ASSAM

PIN-781354

2: MUSLEM UDDIN AHMED

S/O OSMAN GANI

R/O VILL-KAHIBARI

DIST-BARPETA

ASSAM

PIN-781309

3: MANORANJAN BARUA

S/O LATE NARENDRA NATH SELA

R/O VILL-BARKAPALA

DIST-BARPETA

ASSAM

PIN-781307

4: ABDUL LATIF

S/O LATE ABU TALEB

R/O VILL-PADMAPARA

DIST-BARPETA

ASSAM

PIN-781305

5: SANOWER RAHMAN

S/O SAMEZ UDDIN AHMED

R/O VILL-MEDHIRTARY

DIST-BARPETA

ASSAM

PIN-781314

6: SABED BHUYAN

S/O ANOWAR BEGUM

Page No.# 430/683

R/O VILL-PAZARBHANGA

DIST-BARPETA

ASSAM

PIN-781302

7: BABLUR RAHMAN

S/O HAZRAT AHMED

R/O VILL-SUKMANAH

DIST-BARPETA

ASSAM

PIN-781316

8: SOFURA AHMED

D/O MIRBOXCO MUNCHI

R/O VILL-KUMULLIPARA

DIST-BARPETA

ASSAM

PIN-781316

9: ABDUL BATEN

S/O KAFILUDDIN AHMED

R/O SUTARPARA

DIST-GOALPARA

ASSAM

PIN-783125

10: TAIZ UDDIN SARKAR

S/O LATE AZIMUDDIN SARKAR

R/O VILL-BAGHMARA CHAR

DIST-BARPETA

ASSAM

PIN-781127

11: RATNESWAR KALITA

S/O HALI RAM KALITA

R/O VILL-MAIHATI

DIST-KAMRUP

ASSAM

PIN-781382

12: NIP KUMAR DAS

S/O LATE USHA NATH DAS

R/O VILL-MORNAI

DIST-GOALPARA

ASSAM

PIN-783101

13: LABINDRA CHANDRA RABHA

Page No.# 431/683

S/O ASWINI KUMAR RABHA

R/O VILL-DEPALSUNG

DIST-GOALPARA

ASSAM

PIN-783120

14: SAHJAHAN ALI

S/O MD. NOWSHER ALI

R/O VILL-UDMARI

DIST-BARPETA

ASSAM

PIN-781319

15: NIRANJAN BORA

S/O MD. ISHA HAQUE CHOUDHURY

R/O VILL-KAKI NO. 3

SHIVPUR

DIST-NAGAON

ASSAM

PIN-782446

16: KUMUD KUMAR TALUKDAR

S/O LATE PRATAP CHANDRA TALUKDAR

R/O VILL-KALUBARI

DIST-KAMRUP

ASSAM

PIN-781127

17: MONIRUL ISLAM MOLLAH

S/O LATE ABDUL MANNAN MOLLAH

R/O VILL-BADALMARI

PHE ROAD WARD NO. 18

DIST-GOALPARA

ASSAM

PIN-783121

18: ABDUL RAHIM

S/O LATE ABDUL HAMID

R/O VILL-MUBARAK BASTI

DIST-HOJAI

ASSAM

PIN-782445

19: MD. HIFJUR RAHMAN

S/O LATE TEEYAB ALI

R/O KACHUTALI

DIST-KAMRUP

ASSAM

Page No.# 432/683

PIN-782401

20: KHAGEN SAHARIAH

S/O JINA RAM SAHARIAH

R/O VILL- BOR-ATHIABARI

DIST-DARRANG

ASSAM

PIN-784145

21: DINA RAJBONGSHI

S/O LATE HALI RAM RAJBONGSHI

R/O VILL-BARNADIJHAR

DIST-UDALGURI

ASSAM

PIN-784148

22: KAMRUP HUDA

S/O LATE ASGAR ALI

R/O VILL-WARD NO. 2 MANGALDOI

DIST-DARRANG

ASSAM

PIN-784125

23: JINNATAR BEGUM

D/O LATE MAZIBAR RAHMAN CHOUDHURY

R/O VILL-RADHAKUCHI

DIST-KAMRUP

ASSAM

PIN-781381

24: SYED NAJRUL ISLAM

S/O MAHIBUDDIN AHMED

R/O VILL-GUIYA

DIST-KAMRUP

ASSAM

PIN-781382

25: GARGESWAR BARO

S/O LATE BATI TAM BARO

R/O VILL-JARABARI

DIST-BAKSA

ASSAM

PIN-781373

26: HARESWAR NEOG

S/O KHIRESWAR NEOG

R/O VILL-BORBALI

DIST-LAKHIMPUR

Page No.# 433/683

ASSAM

PIN-784163

27: THAKUR MEDAK

S/O KOMISON MEDAK

R/O VILL-BHATI MEDAK

DIST-LAKHIMPUR

ASSAM

PIN-787053

28: PRATAP CHUTIA

S/O LATE HABIRAM CHUTIA

R/O VILL-KEKURI

DIST-LAKHIMPUR

ASSAM

PIN-787055

29: ANIL CHANDRA KALITA

S/O JALI RAM KALITA

R/O VILL-HOWLY

DIST-BARPETA

ASSAM

PIN-781316

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19

------------

Advocate for : MR. U K NAIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Page No.# 434/683

Linked Case : WP(C)/6409/2021

NARAYAN KALITA AND 3 ORS

S/O. LT. KHAGENDRA NATH KALITA

VILL. AND P.O. KARIA

DIST. NALBARI

PIN-781339.

2: KALYANI DEVI

S/O. SRI NIRANJAN DAS

VILL. BARNALIKUCHI

P.O. PATACHARKUCHI

DIST. BARPETA

PIN-781326.

3: JUTIKA BORO

D/O. BAITI BORO

VILL. KACHARI SOLMARI

P.O. RANGIA

DIST. KAMRUP

PIN-781354.

4: SITA RANI BRAHMA

S/O. ANANDA BRAHMA

VILL. SILAKUTI

P.O. BARIMAKHA

DIST. BAKSA

PIN-781333.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

2:THE ADDL

CHIEF SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-06.

3:THE PRINCIPAL SECRETARY

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

Page No.# 435/683

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GUWAHATI-06.

5:THE SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-781006.

6:THE UNDER SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GUWAHATI-781006.

7:THE SECRETARY

LEGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GUWAHATI-06.

8:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-19.

------------

Advocate for : MR. U K NAIR

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/5732/2018

MANAGING COMMITTEE OF SUFFRY T.E. HIGH ENGLISH MODEL SCHOOL

AND ANR.

REP. BY ITS SECY. CUM HEAD MISTRESS SMTI. MAMONI GOGOI

W/O- LT CHARAN KONWAR

SUFFRY

CHARAIDEO

DIST- SIVASAGAR

ASSAM

Page No.# 436/683

2: MANAGING COMMITTEE OF DOPDAR GIRLS HIGH SCHOOL

REP. BY ITS SECY. CUM HEAD MISTRESS SMT. DIPTI BARUAH @ DIPTI

BORUAH BOISHYA

W/O- RANJIT BOISHYA

DOPDAR

DIST- SIVASAGAR

ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS.

THE DIRECTOR

SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

2:THE DIRECTOR

SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

3:THE JOINT DIRECTOR

SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

4:THE INSPECTOR OF SCHOOLS

S.D.C.

SIVASAGAR

ASSAM

PIN- 785640

5:THE INSPECTOR OF SCHOOLS

CHARAIDEO

SIVASAGAR

ASSAM

PIN- 782445

6:THE BOARD OF SECONDARY EDUCATION

ASSAM (SEBA) REP. BY ITS SECY.

BAMUNIMAIDAM

GHY-21

------------

Advocate for : MR. S BORTHAKUR

Advocate for : SC

Page No.# 437/683

SEC. EDU. appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/163/2020

BODOLAND GIRLS M.E. SCHOOL AND 8 ORS.

DISE CODE- 0238307

REP. BY ITS HEAD MASTER

NAMELY

SHRI BUDHESWAR DAS

S/O- LT. LANKASWAR DAS

VILL- KURSHAKATI

P.O. MOLANDUBI

DIST.- KOKRAJHAR

B.T.A.D.

ASSAM

PIN- 783334

2: LALMATI M.E.SCHOOL

DISE CODE- 0238603

REP. BY IT

HEAD MASTER

NAMELY

SHRI SIBU RAM ROY

AGED ABOUT 48 YEARS

S/O- LT. KHAGENDRA NATH BEPARI

VILL- UJANPETLA PT-I

P.O. UJANPETLA

P.S. TAMARHAT

DIST.- DHUBRI

ASSAM

PIN- 783332

3: KOTPARA M.E.SCHOOL

DISE CODE- 0118302

REP. BY ITS HEAD MASTER

NAMELY

SHRI NITAI CH. BARMAN

AGED ABOUT 55 YEARS

S/O- LT. BARADA KANTA BARMAN

VILL- BOGRIGURI

P.O. CHETHILA

P.S. FAKIRAGRAM

DIST.- KOKRAJHAR

ASSAM

PIN- 783354

Page No.# 438/683

4: NORTH KURSHAKATI M.E. MADRASSA

DISE CODE- 0238306

REP. BY ITS HEAD MASTER

NAMELY

SHRI ABDUL AWAL SK.

AGE ABOUT- 43 YEARS

S/O- MOKBUL HUSSAIN

VILL- MADHYAPETLA

P.O. PETLA GAON

P.S. TAMARHAT

DIST.- DHUBRI

ASSAM

PIN- 783334

5: KALJHAR GUWABARI M.E.SCHOOL

DISE CODE- 0110206

REP. BY ITS HEAD MASTER

NAMELY

SHRI AZADUL HOQUE

AGED ABOUT 40 YEARS

S/O- LT. ABDUL AZIZ

VILL- GUWABARI KALJHAR

P.O. FAKIRAGRAM

P.S. FAKIRAGRAM

DIST.- KOKRAJHAR

ASSAM

PIN- 783345

6: CHAKRASILA BITHORAI M.E. SCHOOL

DISE CODE- 0536502

REP. BY ITS HEAD MASTER

NAMELY

SHRI ACHUR UDDIN SK.

AGED ABOUT 40 YEARS

S/O- LT. NASUMUDDIN SK.

VILL- ASURBHUI

P.O. SILGARA

P.S. KOKRAJHAR

DIST.- KOKRAJHAR

B.T.A.D.

ASSAM

PIN- 783348

7: FAKIRAGRAM PURANI BAZAR GIRLS M.E.SCHOOL

DISE CODE- 0105205

REP. BY ITS HEAD MASTER

NAMELY

SHRI SARIFUDDIN AHMED

Page No.# 439/683

AGED ABOUT- 52 YEARS

S/O- LT. SOBAN UDDIN AHMED

VILL- MAGURMARI

P.O. FAKIRAGRAM

P.S. FAKIRAGRAM

DIST.- KOKRAJHAR

B.T.A.D.

ASSAM

PIN- 783345

8: MAGURMARI DASPARA M.E.SCHOOL

DISE CODE- 0105303

REP. BY ITS HEAD MASTER

NAMELY

SHRI MINTU KUMAR BARMAN

AGED ABOUT- 41 YEARS

S/O- MANOJ KUMAR BARMAN

VILL- SINGIMARI

P.O. SAKTI ASHRAM

P.S. FAKIRAGRAM

DIST.- KOKRAJHAR

B.T.A.D.

ASSAM

PIN- 783354

9: MONAKUCHA M.E.MADRASSA

DISE- 18050312403

REP. BY ITS HEAD MASTER

NAMELY

SHRI NURUL ISLAM

AGED ABOUT- 51 YEARS

S/O- SHOFIZ UDDIN

VILL- MONAKACHA

P.O. KALGACHIA

P.S. KALGACHIA

DIST.- BARPETA

ASSAM

PIN- 781319

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (ELEMENTARY)

DISPUR

Page No.# 440/683

GHY-6

3:THE SECY. TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPTT.

DISPUR

GHY-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

5:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GHY-19

6:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL COUNCIL (BTC)

KOKRAJHAR

ASSAM

------------

Advocate for : MR. P K DEKA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.

Linked Case : WP(C)/5955/2021

RANJIT BORUAH AND 95 ORS

SON OF KHETRADHAR BORUAH

VILLAGE - ADHAKHONA

P.O.- LIKHOK CHAPORI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787054.

ASSISTANT TEACHER

ADHAKHONA M.E. SCHOOL

2: SMT. ANJUMONI DEKA

DAUGHTER OF SONARAM DEKA

VILLAGE - GANAKDOLONI

P.O.- DHALPUR

DISTRICT - LAKHIMPUR

ASSAM - 784165

Page No.# 441/683

ASSISTANT TEACHER

NAIPARIA NIDAN CHOWA M.E. SCHOOL.

3: CHIT CH. DANG

SON OF HOLESWAR DANG

VILLAGE - TEMERA

P.O.- BORDEURI

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

TEMERA JANAJATI M.E. SCHOOL.

4: TAPAN DUWARAH

SON OF BAPURAM DUWARAH

VILLAGE - NO. 1 DHARAMGARH

P.O. DHARAMGARH DISTRICT - LAKHIMPUR

ASSAM - 784165.

ASSISTANT TEACHER

RAJGARH RAMPUR M.E. SCHOOL

5: RANJIT HAKHRARI

SON OF CHENIRAM HAKHRARI

RESIDENT OF VILLAGE 2 NO. RAMPUR (BISHNUPUR)

P.O. - DHARAMGARH

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

BISHNUPUR M.E. SCHOOL

6: SMT. RUNU GOGOI

DAUGHTER OF BOGAI GOGOI

RESIDENT OF VILLAGE 2 NO. RAMPUR (BISHNUPUR)

P.O. - DHARAMGARH

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

BISHNUPUR M.E. SCHOOL

7: PRASANTA CHARINGIA

SON OF JIBESWAR CHARINGIA

VILLAGE - JUTULIBARI

P.O.- DHARAMGARH

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

JUTULIBARI M.E. SCHOOL

Page No.# 442/683

8: SMT. ARUNI BORAH

DAUGHTER OF LILARAM BORAH

VILLAGE NO.1 TENGAPATHAR

P.O.- RAIDONGIA

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

DIGHALIBARI M.E. SCHOOL

9: MOHAN CH. BORAH

SON OF ROSHESWAR BORAH

VILLAGE 1 NO. TENGAPATHAR

P.O- RAIDONGIA

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

DIGHALIBARI M.E. SCHOOL

10: SMT. SANGITA PEGU

WIFE OF DEBANANDA PEGU

VILLAGE - BOTHAKHANA

P.O.- BONPOROI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

JORIGURI M.E. SCHOOL

11: SMT. MIRA PARAJULI

DAUGHTER OF TIKARAM PARAJULI

VILLAGE - SAMAGURI

P.O.- MERMUKH

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

PUB NARAYANPUR M.E. SCHOOL

12: BIMAN DAS

SON OF BASANTA DAS

VILLAGE - LETUKUJAN

P.O- KUKCHABARI

DISTRICT- LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

Page No.# 443/683

LETEKUJAN M.E. SCHOOL

13: SISURAM DOLEY

SON OF RAMAKANTA DOLEY

VILLAGE - BOTHAKHANA

P.O.- BONPOROI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

BRAHMAJAN JANAJATI M.E. SCHOOL

14: PADMAKANTA DOLEY

SON OF DANANJOY DOLEY

VILLAGE - BOTHAKHANA

P.O.- BONPOROI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

BRAHMAJAN JANAJATI M.E. SCHOOL

15: SMT. RANI DEURI

WIFE OF DURGA DEURI

VILLAGE - BORDEURI

P.O.- BORDEURI

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

DAKHIN BORDEURI M.E. SCHOOL

16: LABANYA PHUKAN RAJKHOWA

DAUGHTER OF MILARAM PHUKAN

VILLAGE - NARAYANPUR

WARD NO. 6

DISTRICT- LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

KINAPATHAR JANAJATI M.E. SCHOOL

17: PRANJOY DOLEY

SON OF BIREN DOLEY

VILLAGE - BOTHAKHANA

Page No.# 444/683

P.O. - BONPOROI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

ATHAPUKHURI MISING JANAJATI M.E. SCHOOL

18: RAMBILASH PEGU

SON OF PAKAR PEGU

VILLAGE - BOTHAKHANA

P.O. - BONPOROI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

ATHAPUKHURI MISING JANAJATI M.E. SCHOOL

19: SMT. MONJU BORAH

DAUGHTER OF SUNANDA BORAH

VILLAGE - RAIDONGIA

P.O. - RAIDONGIA

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

BAPUJI M.E. SCHOOL

20: SARAT PAWE

SON OF TUPIRAM PAWE

VILLAGE- TEMERA MIRI GAON

P.O.- BORDEURI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 784164

ASSISTANT TEACHER

TEMERA JANAJATI M.E. SCHOOL

21: NARAYAN PEGU

SON OF MOLAI PEGU

VILLAGE- DIKRONG MUKH

P.O.- MERMUKH

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

SRI SRI HARIDEV M.E. SCHOOL

22: PUTUL BARUAH

SON OF HEM CHANDRA BARUAH

VILLAGE - BALIPUKHURI

Page No.# 445/683

P.O.- DURPANG

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

SIMANTA JANAJATI M.E. SCHOOL

23: PUNYADHAR DOLEY

SON OF SANTIRAM DOLEY

VILLAGE - BOTHAKHANA

P.O-BONPOROI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

JORIGURI M.E. SCHOOL

24: PRADIP BHUYAN

SON OF BAPU BHUYAN

VILLAGE - ATHABARI

P.O. - KACHUA

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

BOKADOWAR JANAJATI M.E. SCHOOL

25: SMT. BENU ASTI

DAUGHTER OF INDRALAL ASTI

VILLAGE - AUNIBARI

P.O. - MERMUKH

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

DAKHIN BORDEURI M.E. SCHOOL

26: LIKHAN BORUAH

SON OF RANGAI BORUAH

VILLAGE - NIDAN CHOWA

P.O. - RUPTOLI

DISTRICT - LAKHIMPUR

ASSAM - 784165

ASSISTANT TEACHER

NAIPARI NIDAN CHOWA

M.E. SCHOOL

Page No.# 446/683

27: KOSHESWAR BORUAH

SON OF TEMESWAR BORAH

VILLAGE - BISWANATHIA

P.O. - DIKRONG

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

NAVAKALANI JANAJATI

M.E. SCHOOL

28: GOPAL DOLEY

SON OF CHATARAM DOLEY

VILLAGE - KUNDIL NAGAR (PANBARI)

P.O.- PANBARI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 784164

ASSISTANT TEACHER

JAMUPUKHURI JANAJATI M.E. SCHOOL

29: NAVA KR. DOLEY

SON OF DURGESWAR DOLEY

VILLAGE - POKONIA

P.O. - SALMARA

DISTRICT - LAKHIMPUR

ASSAM - 787052

ASSISTANT TEACHER

JORIGURI POKONIA M.E. SCHOOL

30: SMT. JYOTSHNA BISWAS

DAUGHTER OF PHALLU BISWAS

VILLAGE - BILGARH

P.O. - DEJOO T.E.

DISTRICT - LAKHIMPUR

ASSAM - 787031

ASSISTANT TEACHER

BILGORH ADIBASHI SRAMIK M.E. SCHOOL

31: SMT. NILIMA GOHAIN

DAUGHTER OF SOMESWAR GOHAIN

VILLAGE - NAKHAGARI

P.O. - PAHUMORA

Page No.# 447/683

DISTRICT - LAKHIMPUR

ASSAM - 787031

ASSISTANT TEACHER

DIKHOW MUKHIA M.E. SCHOOL

32: SMT. JOYA MORANG

DAUGHTER OF SOMESWAR MORANG

VILLAGE - DIKHOWMUKH

P.O.- KHONAJAN

DISTRICT - LAKHIMPUR

ASSAM - 787031

ASSISTANT TEACHER

DIKHOW MUKHIA M.E. SCHOOL

33: SMT. BASANTI DAS

DAUGHTER OF AKAN DAS

VILLAGE - TOWN BANTOW

P.O.- KHELMATI

DISTRICT - LAKHIMPUR

ASSAM - 787031

ASSISTANT TEACHER

BILGORH ADIBASHI SRAMIK M.E. SCHOOL

34: CHABINDRA GOGOI

SON OF GUNA KANTA GOGOI

VILLAGE - SONAPUR

P.O. - SONAPUR

DISTRICT - LAKHIMPUR

ASSAM - 784160

ASSISTANT TEACHER

PUB LALUK M.E. SCHOOL

35: CHENIRAM GOGOI

SON OF DAYARAM GOGOI

VILLAGE - GARHMUR

P.O.- LALUK

DISTRICT- LAKHIMPUR

ASSAM - 784160

ASSISTANT TEACHER

PUB LALUK M.E. SCHOOL

36: SMT. RINAMAI BORAH

DAUGHTER OF MOHENDRA NATH BORA

VILLAGE - KARIGAON

P.O. - DOLOHAT

Page No.# 448/683

DISTRICT - LAKHIMPUR

ASSAM - 787023

ASSISTANT TEACHER

NOWBOICHA M.E. SCHOOL

37: SMT. MONJU BORUAH

DAUGHTER OF NANDESWAR BORUAH

VILLAGE - UDOIPUR

P.O.- PHULBARI

BOKANADI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787031

ASSISTANT TEACHER

RAJGARH MILITA M.E. SCHOOL

38: RINKUMONI BHUYAN

DAUGHTER OF JOGESWAR BHUYAN

VILLAGE - PILKHANA

KAMALPUR

P.O.-

HARMOTY MERBIL

DISTRICT - LAKHIMPUR

ASSAM

PIN - 784160

ASSISTANT TEACHER

BOKANALA RAJGARH GIRLS M.E. SCHOOL

39: SMT. DULUMONI GOGOI

DAUGHTER OF SOMESWAR GOGOI

VILLAGE - PILKHANA PADUMONI

P.O.- HARMOTY MERBIL

DISTRICT - LAKHIMPUR

ASSAM

PIN - 784160.

ASSISTANT TEACHER

LAKHESWAR BORA M.E. SCHOOL

40: KRISHNA GOPAL DAS

SON OF PHATIK CH. DAS

VILLAGE - KAMALPUR

P.O.- GABHARUTUNIJAN

DISTRICT - LAKHIMPUR

ASSAM

PIN - 784160

ASSISTANT TEACHER

RAJDWAR SIMANTAWARTI M.E. SCHOOL

Page No.# 449/683

41: DULAL BORA

SON OF ROSHESWAR BORAH

VILLAGE - TUNIJAN BAHBARI

P.O.- HARMOTY MERBIL

DISTRICT- LAKHIMPUR

ASSAM-784160 ASSISTANT TEACHER

RAJDWAR SIMANTAWARTI M.E. SCHOOL

42: BUDHIN BORAH

SON OF DAMAN BORAH

VILLAGE - PILKHANA KAMALPUR

P.O.- HARMOTY MERBIL

DISTRICT - LAKHIMPUR

ASSAM - 784160

ASSISTANT TEACHER

BOGOLI M.E. SCHOOL

43: KHUDEJA KHATUN

DAUGHTER OF ABDUL MUTALIB

VILLAGE - KONWARPUR

P.O.- KALAKHOWA

DISTRICT - LAKHIMPUR

ASSAM - 787023

ASSISTANT TEACHER

PHUKANDOLONI M.E. SCHOOL

44: NAYAN BORI

SON OF JIBON BORI

VILLAGE - BORGOYA KHAGORI

P.O.-

BORGOYA KHAGORI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787031.

ASSISTANT TEACHER

BORGOYA KHAGORI M.E. SCHOOL

45: DIL BAHADUR RAI

SON OF TILAK RAI

VILLAGE - BHITORI PAM

P.O.- SAGARPUR

DISTRICT - LAKHIMPUR

ASSAM - 787023

ASSISTANT TEACHER

JURESWAR RADHIKA DEURI M.E. SCHOOL

Page No.# 450/683

46: DHARMALAL SHARMA

SON OF PURNA PRASAD SHARMAH

VILLAGE - NO. 1 BOGIBIL

P.O.- RAMPUR DEURI

DISTRICT - LAKHMPUR

ASSAM- 787031

ASSISTANT TEACHER

JURESWAR RADHIKA DEURI M.E. SCHOOL

47: SMT. JEUTI NARAH

DAUGHTER OF SUREN NARAH

VILLAGE - BORGOYA KHAGORI

P.O.- BORGOYA KHAGORI

DISTRICT- LAKHIMPUR

ASSAM

PIN - 787031.

ASSISTANT TEACHER

BORGOYA KHAGORI M.E. SCHOOL

48: JATIN SAIKIA

SON OF MOINA SAIKIA

VILLAGE - GABHARUTUNIJAN

P.O.- GABHARU TUNIJAN

DISTRICT - LAKHIMPUR

ASSAM

PIN - 784160

ASSISTANT TEACHER

TARAJULI PRAKTON CHAH JANAJATI M.E. SCHOOL

49: CHANDRA KT. TAW

SON OF DIBYADHAR TAW

VILLAGE - GANDHIAMISING

P.O.- GANDHIA TINIALI

DISTRICT- LAKHIMPUR

ASSAM-787058 ASSISTANT TEACHER

VEREKI ADARSHA M.E. SCHOOL

50: HAREN CHUTIA

SON OF KAN NATH CHUTIA

VILLAGE - SIMALUDUNGA

P.O. - SAPATIA

DISTRICT - LAKHIMPUR

ASSAM - 787058

ASSISTANT TEACHER

SARAIPARA M.E. SCHOOL

Page No.# 451/683

51: MANUJ KUMAR MALAH

SON OF PRATIRAJ MALAH

VILLAGE - GANDHIATINIALI

P.O.- GANDHIA TINAILI

DIST. - LAKHIMPUR

ASSAM- 787058

ASSISTANT TEACHER

VEREKI ADARSHA M.E. SCHOOL

52: JITENDRA MALAH

SON OF JOYRAM MALAH

VILLAGE - GANDHIATINIALI

P.O.- GANDHIA TINAILI

DISTRICT-LAKHIMPUR

ASSAM-787058 ASSISTANT TEACHER

VEREKI ADARSHA M.E. SCHOOL

53: NAVAJYOTI PEGU

SON OF TAKLONGPEGU

VILLAGE - GANDHIA MISING

P.O.- GANDHIA TINIALI

DISTRICT-LAKHIMPUR

ASSAM-787058

ASSISTANT TEACHER

RENGAM MISING M.E. SCHOOL

54: RAM CH. CHUNGKRANG

SON OF DIMBESWAR CHUNGRANG

VILLAGE - KALI GAON

P.O. - KALI GAON

DISTRICT - LAKHIMPUR

ASSAM - 787053

ASSISTANT TEACHER

KALI GAON GIRLS M.E. SCHOOL

55: DHIRAJ CHAYENGIA

SON OF LILAKANTA CHAYENGIA

VILLAGE - PAMEGAON

P.O. - GEREKI

DISTRICT - LAKHIMPUR

ASSAM - 787032

ASSISTANT TEACHER

GHAGARMUKH M.E. SCHOOL

56: DHARMESWAR PAMEGAM

Page No.# 452/683

SON OF ROBICHANDRA PAMEGAM

VILLAGE - PAMEGAON

P.O. - GEREKI

DISTRICT - LAKHIMPUR

ASSAM - 787032

ASSISTANT TEACHER

GHAGARMUKH M.E. SCHOOL

57: KABIN DOLEY

SON OF GHANA KT. DOLEY

VILLAGE- LAMUCHUK CHARIALI

P.O.- BILMUKH

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787053

ASSISTANT TEACHER

DOYNI POLO KONENG M.E. SCHOOL

58: SMT. RENUKA MILI

DAUGHTER OF ANATA MILI

VILLAGE - 1 NO. PARGHAT

P.O.- MORNOI BEBEJIA

DIST.- LAKHIMPUR

ASSAM- 787055

ASSISTANT TEACHER

1 NO. PARGHAT M.E. SCHOOL

59: SMT. ANUJA DOLEY

WIFE OF GANDHIRAM DOLEY

VILLAGE- LAMUCHUK CHARIALI

P.O.- BILMUKH

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787053

ASSISTANT TEACHER

DOYNI POLO KONENG M.E. SCHOOL

60: TILESWAR DOLEY

SON OF MONIBOR DOLEY

VILLAGE - ADUT KHURA CHUK

P.O.- KHURACHUK

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787034.

ASSISTANT TEACHER

AVNSIRI GHUNA KHURACHUK M.E. SCHOOL

Page No.# 453/683

61: SMT. DULUMONI BHARALI

DAUGHTER OF NOMAL BHARALI

VILLAGE- RUPAHI RAJGARH

P.O.- PATHALIPAM

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787056

ASSISTANT TEACHER

RUPOHI RAJGARH ADIBASI M.E. SCHOOL

62: SMT. TARULATA SAIKIA

DAUGHTER OF SURENDRA NATH SAIKIA

VILLAGE - KATHALGURI NAGAON

P.O.- PATHALIPAM

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787056

ASSISTANT TEACHER

KATHALGURI M.E. SCHOOL

63: SMT. PRANITA PERMEY

DAUGHTER OF SONARAM PERMEY

VILLAGE - KATHALGURI NAGAON

P.O. - S.K. ADARSHA

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787056.

ASSISTANT TEACHER

KATHALGURI M.E. SCHOOL

64: MADINI MOHAN CHUNGKRANG

SON OF BALURAM CHUNGKRANG

VILLAGE - BAIKUNTHAPUR

P.O.- GOROIMARI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

GOROIMARI JANAJATI GIRLS M.E. SCHOOL

65: DULAL CHUTIA

SON OF BHADRA CHUTIA

VILLAGE - MORNOI CHAPORI

P.O.- PATRICHUK

DISTRICT - LAKHIMPUR

Page No.# 454/683

ASSAM

PIN - 787055

ASSISTANT TEACHER

MORNOI M.E. SCHOOL

66: ANIL SUTRADHAR

SON OF KAMESWAR SUTRADHAR

VILLAGE - PHUSKARAMUKH

P.O.- PATRI CHUK

DISTRICT - LAKHIMPUR

ASSAM

PIN -787055

ASSISTANT TEACHER

NAGPUR KARANGA S.C. M.E. SCHOOL

67: SMT. ANITA BORAH

DAUGHTER OF DHANIRAM BORAH

VILLAGE - CHAMPARA GHAT

P.O.- MORNOI BEBEJIA

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787055

ASSISTANT TEACHER

BALIJAN KOIBARTTA M.E. SCHOOL

68: SUMITRA PEGU DOLEY

DAUGHTER OF LAMBUDHAR PEGU

VILLAGE - GHUNA KHURACHUK

P.O.- BILMUKH

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787053

ASSISTANT TEACHER

AVNSIRI GHUNA KHURACHUK M.E. SCHOOL

69: MOJIBUR RAHMAN

SON OF IMAN ALI

VILLAGE - MORNOI GAON

P.O. - BIHPURIA

DISTRICT - LAKHIMPUR

ASSAM - 784161

ASSISTANT TEACHER

BIHPURIA ANCHALIC AHMEDIA M.E. SCHOOL

70: SMT. GITANJALI GOGOI

DAUGHTER OF GUPAL KRISHNA GOGOI

Page No.# 455/683

VILLAGE - BIHPURIA

P.O. - BIHPURIA

DISTRICT - LAKHIMPUR

ASSAM - 784161

ASSISTANT TEACHER

BIHPURIA ANCHALIC AHMEDIA M.E. SCHOOL

71: RAM PRASAD PEGU

SON OF PANIRAM PEGU

VILLAGE - MAJAR CHAPORI

P.O.- THEKERA

KATA BALIGAON

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787055.

ASSISTANT TEACHER

MAJAR CHAPORI M.E. SCHOOL

72: KHAGEN SONOWAL

SON OF DINANATH SONOWAL

VILLAGE - TARIONI RAJGARH

P.O.- TARIONI BERBHANGA

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

RAJGARH M.E. SCHOOL

73: DINESH PADI

SON OF KHUDIRAM PADI

VILLAGE - GHAGARMUKH TUKU GAON

P.O.- GEREKI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

CHENCHA SUNALI TETERE U. P. SCHOOL

74: BHABEN CHUNGKRANG

SON OF MENDAL CHUNGKRANG

VILLAGE - NO.1 GEREKI

P.O. - GEREKI

DISTRICT - LAKHIMPUR

ASSAM - 787032

ASSISTANT TEACHER

GHAGARMUKH M.E. SCHOOL

Page No.# 456/683

75: PUNARAM KHANIKAR

SON OF HEM KT. KHANIKAR

VILLAGE - SORIONI GAON

P.O. - BOGINODI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

BHIMPARA JANAJATI M.E. SCHOOL

76: SMT. NIRMALI BORA

DAUGHTER OF NAREN BORA

VILLAGE - KHELMATI

WARD NO. 14

P.O.-KHELMATI

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787031.

ASSISTANT TEACHER CHANDMARI M.E. SCHOOL

77: SMT. JANMONI DAS

DAUGHTER OF DIMBEDHAR DAS

VILLAGE - BACHAGAON

P.O. - PANIGAON

DISTRICT - LAKHIMPUR

ASSAM - 787052

ASSISTANT TEACHER

SATI RADHIKA GIRLS M.E. SCHOOL

78: SMT. USHARANI SAIKIA

DAUGHTER OF NABIN CH. SAIKIA

VILLAGE - BACHAGAON

P.O. - PANIGAON

DISTRICT - LAKHIMPUR

ASSAM - 787052

ASSISTANT TEACHER

SATI RADHIKA GIRLS M.E. SCHOOL

79: KAMAL BAHADUR CHETRY

SON OF MAN BAHADUR CHETRI

VILLAGE - BHITORIPAM

P.O.- SAGARPUR

DISTRICT - LAKHIMPUR

ASSAM - 787023

Page No.# 457/683

ASSISTANT TEACHER

SHANTI ASHRAM JANAJATI M.E. SCHOOL

80: NETRA KR. CHETRY

SON OF KHANKA BAHADUR CHETRI

VILLAGE - BHITORIPAM

P.O.- SAGARPUR

DISTRICT - LAKHIMPUR

ASSAM - 787023

ASSISTANT TEACHER

TILAK RAI M.E. SCHOOL

81: BOKULMONI GOGOI

DAUGHTER OF GAGAN CH. GOGOI

VILLAGE - KADAMIYAL

P.O. - NARAGAON

DISTRICT - LAKHIMPUR

ASSAM - 787052

ASSISTANT TEACHER

RANGANADI GIRLS M.E. SCHOOL

82: SMT. PRANATI DAS

DAUGHTER OF MAHALAL DAS

VILLAGE - DUWARPARA

P.O. - NARAGAON

DISTRICT - LAKHIMPUR

ASSAM - 787052

ASSISTANT TEACHER

RANGANADI GIRLS M.E. SCHOOL

83: KALPANA KHANIKAR

DAUGHTER OF HAREN KHANIKAR

VILLAGE - BOGOLIJAN

P.O. - BOGOLIJAN

DISTRICT - LAKHIMPUR

ASSAM - 787031

ASSISTANT TEACHER

BOWALGURI MULTIPURPOSE M.E. SCHOOL

84: BIRAJ KR. SONOWAL

SON OF BHALIRAM SONOWAL

VILLAGE- GENGRAI

P.O.- BHIMPARA BALIGAON

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

Page No.# 458/683

RAJGARH M.E. SCHOOL

85: NABIN NEWAR

SON OF MON PRASAD NEWAR

VILLAGE - BERBHANGA

P.O. - TARIONI BERBHANGA

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

GOPALPUR RAJGARH M.E. SCHOOL

86: SMT. JUNMONI HAZARIKA

DAUGHTER OF DANDESWAR HAZARIKA

VILLAGE - GOPALPUR

P.O. - NO. 2 BOKANALA

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787032

ASSISTANT TEACHER

GOPALPUR RAJGARH M.E. SCHOOL

87: MEENA DEVI SARMAH

DAUGHTER OF PURNA PRASAD SARMAH

VILLAGE - SAGARPUR

P.O. - SAGARPUR

DISTRICT - LAKHIMPUR

ASSAM - 787023

ASSISTANT TEACHER

3 NO. BOGIBIL M.E. SCHOOL

88: SMT. MINOTI PHUKAN

DAUGHTER OF DIMBESWAR PHUKAN

VILLAGE - BOWALGURI

P.O. - BOGOLIJAN

DISTRICT -LAKHIMPUR

ASSAM

PIN - 787031

ASSISTANT TEACHER

RANGANADI DONI M.E. SCHOOL

89: KANAK PANGING

SON OF GANDESWAR PANGING

VILLAGE - KALIGAON

P.O. - KALIGAON

DISTRICT - LAKHIMPUR

Page No.# 459/683

ASSAM - 787053

ASSISTANT TEACHER

KALI GAON GIRLS M.E. SCHOOL

90: DILIP KR. PEGU

SON OF PALURAM PEGU

VILLAGE - MAJAR CHAPORI GAON

P.O.- THEKERAKOTA BALIGAON

DISTRICT- LAKHIMPUR

ASSAM

PIN - 787052

ASSISTANT TEACHER

MAJAR CHAPORI M.E. SCHOOL

91: BIRAJ TAMULI

SON OF ATUL TAMULI

VILLAGE - BOWALGURI

P.O. - BOGOLIJAN

DISTRICT - LAKHIMPUR

ASSAM - 787031

ASSISTANT TEACHER

BOWALGURI MULTIPURPOSE M.E. SCHOOL

92: RUPESWAR DOLEY

SON OF BIMAN DOLEY

VILLAGE - LIGIRA MUKH CHANANG GAON

P.O.- DAFALA KATA

DISTRICT - LAKHIMPUR

ASSAM

PIN - 787052

ASSISTANT TEACHER

LIGIRA MUKH CHANANG M.E. SCHOOL

93: GOPINATH DOLEY

SON OF PUDHAR DOLEY

VILLAGE- CHANANG GAON

P.O. - DAFALA KATA

DISTRICT - LAKHIMPUR

ASSAM

PIN -787052

ASSISTANT TEACHER

LIGIRA MUKH CHANANG M.E. SCHOOL

94: JHANSI DEURI

DAUGHTER OF BASANTA KR. DEURI

VILLAGE - NARAYANPUR

WARD NO. 6

Page No.# 460/683

DISTRICT- LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

KINAPATHAR JANAJATI M.E. SCHOOL

95: RAJIB HAZARIKA

SON OF HALIRAM HAZARIKA

VILLAGE - BALIPUKHURI

P.O. - DURPANG

DISTRICT - LAKHIMPUR

ASSAM - 787033

ASSISTANT TEACHER

BALIPATHAR MAJGAON M.E. SCHOOL

96: SMT. RAJUMONI TAMULI

DAUGHTER OF GANESH TAMULI

VILLAGE - JORABARI

P.O. - JORABARI

DISTRICT - LAKHIMPUR

ASSAM - 784164

ASSISTANT TEACHER

DORPANG SIMANTA M.E. SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI - 6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI - 781006.

Page No.# 461/683

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI - 19.

------------

Advocate for : MR. U K NAIR

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/175/2020

SAIF UDDIN CHOUDHURY

ASSTT. TEACHER BALADHAN M.E. SCHOOL

DIMA HASAO DISTRICT

S/O- ABDUL MUMIT CHOUDHURY

R/O- VILL. SHIBNARAINPUR

P.O. SIALTEK

P.S. KATIGORAH

DIST- CACHAR (ASSAM)

PIN- 788802.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY.-06.

2:THE ADDL. CHIEF SECY. TO THE GOVT. OF ASSAM

Page No.# 462/683

ELEMENTARY EDUCATION DEPTT.

DISPUR

GHY.-06.

3:THE PRINCIPAL SECY.

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GHY.-06.

4:THE COMM. AND SECY. TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (ELE.)

DISPUR

GHY.-06.

5:THE SECY. TO THE GOVT. OF ASSAM

ELEMENTARY EDUCATION DEPTT.

DISPUR

GHY.- 781006.

6:THE UNDER SECY. TO THE GOVT. OF ASSAM

ELEMENTARY EDUCATION DEPTT.

DISPUR

GHY-06.

7:THE SECY.

LEGISLATIVE DEPTT.

GOVT. OF ASSAM

DISPUR

GHY-06.

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GHY.-19.

------------

Advocate for : MR. N H LASKAR

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/5810/2021

PHUKAN LAL BAISHYA AND 3 ORS

S/O- LT. KESHAB BAISHYA

VILL- KHAR KALDI

Page No.# 463/683

P.O. BONPPURA

P.S. MUKALMUA

DIST.- NALBARI

ASSAM

PIN- 781138

NAME OF SCHOOL- BELBELI LARKUCHI M.E. MADRASSA

2: MD. TAIJUDDIN AHMED

S/O- LT. JIKIR ALI

VILL- NO.2 KANDHBARI

P.O. KANDHBARI

P.S. MUKALMUA

DIST.- NALBARI

ASSAM

PIN- 781126

NAME OF SCHOOL- SAPKATA MILON MEM

3: FULCHAN ALI

S/O- LT. MANIRUDDIN AHMED

VILL- NO.2 KANDHBARI

P.O. KANDHBARI

P.S. MUKALMUA

DIST.- NALBARI

ASSAM

PIN- 781126

NAME OF SCHOOL- SAKLA M.E.MADRASSA

4: MAINUL HOQUE

S/O- LT. PANDIT ALI

VILL- BHANGNAMARI

P.O. AND P.S. BHANGNAMARI

DIST.- NALBARI

ASSAM

PIN- 781126

NAME OF SCHOOL- BHANGNAMARI BORBIL M.E. MADRASSA

VERSUS

THE STATE OF ASSAM AND 3 ORS

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

ASSAM

DISPUR

GHY-6

Page No.# 464/683

3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM

FINANCE DEPTT.

ASSAM

DISPUR

GHY-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

------------

Advocate for : MR. W RAHMAN

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/1085/2022

THAGI RAM NATH AND 169 ORS

S/O - LATE MAHESWAR NATH

RESIDENT OF BASACHUBA

P.O- DHEKIPARA

P.S-SIPAJHAR

DISTRICT- DARRANG

ASSAM

ASSISTANT TEACHER

PACHIM LOKRAI M.E.S.

2: PURABI KALITA SAIKIA

W/O - KHITISH CH. SAIKIA

RESIDENT OF BELTOLA BISHNU RABHA PATH

GUWAHATI

SECOND BYLANE

GOPAL APARTMENT

P.O- BELTOLA

PS- HATIGAON

DIST-KAMRUP (M)

ASSAM

ASSISTANT TEACHER

MAIDAMGAON M.E.S

NEAR A.G OFFICE

3: KHANDAKAR RUSTOM AHMED

SON OF ASIMUDDIN

Page No.# 465/683

RESIDENT OF BAGARIBARI

P.O- NAGABANDHA

P.S-MIKIR BHETA

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

BAGARIBARI M.E.M

4: FAIJUR RAHMAN

SON OF LT. NURUDDIN AHMED

RESIDENT OF MOLLA PARA

P.O-HOWLY MOHAN PUR

P.S- MANGALDAI

DIST- DARRANG

ASSAM

ASSISTANT TEACHER

NAGARBAHI M.E. S.

5: RAMDHAN NATH

SON OF KRISHNA RAM NATH

RESIDENT OF BORIBANDHA

P.O- BORIBANDHA

P.S-LAHARIGHAT

DIST- MORIGAON

ASSAM

ASSISTANT TEACHER

SUKUTIPUTA M.E.

6: AZIZUL HOQUE

SON OF NAWSHAD ALI

RESIDENT OF BARUAJHAR

P.O- GALANDI

P.S- DALGAON

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

BARUAJHAR GIRLS M.E.M.

7: PULAGITA DEVI

W/O OF BIPUL CHANDRA NATH

RESIDENT OF NIZ SIPAJHAR

P.O- SIPAJHAR

P.S-SIPAJHAR

DIST-DARRANG

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ASSAM

ASSISTANT TEACHER

NIZ SIPAJHAR M.E.S.

8: RUMI SAHARIA

D/O - LT PRAFULLA SAHARIA

RESIDENT OF NO -2 BYASPARA

P.O- HOWLY MOHAN PUR

P.S-MANGALDAI

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

HOWLY HENGERAJHAR M.E.S.

9: REJIA SULTANA

W/O- ABU SALEH

RESIDENT OF WARD NO -6

KARIM CHOWKA

P.O- MANGALDAI

P.S- MANGALDAI

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

MANGALDAI M.E.M

10: DURLAV KALITA

SON OF LT LALIT CHANDRA KALITA

RESIDENT OF MOLLAPARA

P.O- HOWLY MOHAN PUR

P.S-MANGALDAI

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

BHARATI M.E.S

11: DIBAKAR BARUA

SON OF LT PRADIP BARUA

RESIDENT OF BHUKTABARI

P.O- SIPAJHAR

P.S-SIPAJHAR

DIST-DARRANG

ASSAM

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ASSISTANT TEACHER

SIPAJHAR GIRLS M.E.S

12: SURUJ ALI

SON OF DEWAN ALI

RESIDENT OF LATAKHAT

P.O- BALABARI

P.S- DHULA

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

NIZ SHYAMABARI M.E.M

13: SIRAJUL HOQUE

SON OF LT KALIMUDDIN AHMED

RESIDENT OF GORAKHAT

P.O- DALGAON

P.S- DALGAON

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

PUB DALGAON M.E.S

14: KHURSHID ALAM

SON OF LT HAKIM ALI

RESIDENT OF DALGAON KHUTI

P.O- DALGAON

P.S-DALGAON

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

JAMALPUR M.E.M

15: ANIL SARMA

SON OF LT RABI RAM SARMA

RESIDENT OF BAINAOJHA

P.O- AULACHOWKA

P.S- MANGALDAI

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

Page No.# 468/683

ARATI GIRLS M.E.S

16: RASHID AHMED

SON OF LT EUNUS ALI

RESIDENT OF NO 1 PUNIA

P.O- NO 1 PUNIA

P.S- KHARUPETIA

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

PUNIA M.E.M

17: AFRUJA BEGUM

D/O- LT KHAIRULLA ALI

RESIDENT OF HETAMTOLA

P.O- GANESH KUWARI

P.S-SIPAJHAR

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

HETAMTOLA M.E.S

18: TAPAN CHANDRA BORA

SON OF LT. RATNESWAR BORA

RESIDENT OF BOR THEKERABRI

P.O- RANGAMATI

P.S- MANGALDAI

DIST-DARRANG

ASSAM

ASSISTANT TEACHER

PRAGATI M.E.S

19: ANUWAR HUSSAIN

SON OF RAMIJUDDIN

RESIDENT OF HALADHI BARI

P.O- SAPMARI

P.S- MORIGAON

DIST-MORIGAON

ASSAM

Page No.# 469/683

ASSISTANT TEACHER

LOCHANBARI KHIROD BARUA M.E.S

20: SUDHIR KUMAR SARKAR

SON OF RAMCHARAN SARKAR

RESIDENT OF BARAMARI PAM

P.O- BURGAON

P.S- MAYONG

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

RABINDRA RAY M.E.S

21: PHOKHEN BORDOLOI

SON OF MILA RAM BORDOLOI

RESIDENT OF MAHGRAM BORI

P.O- CHUBUKDHARA

P.S- MIKIR BHATA

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

CHARIPUNIA M.E.S

22: PURNIMA BORDOLOI

W/O RUPNATH BORDOLOI

RESIDENT OF MANIPUR

P.O- MONIPUR

P.S-MORIGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

MONIPUR M.E.S

23: RATUL BORA

SON OF GHANASHYAM BORA

RESIDENT OF SUKDAL BARBORI

P.O- SUKDAL BARBORI

P.S- MIKIRBHETA

DIST-MORIGAON

ASSAM

Page No.# 470/683

ASSISTANT TEACHER

BHAGAWATI GIRLS M.E.S

24: PRASANTA KUMAR GOSWAMI

SON OF SUKDEV GOSWAMI

RESIDENT OF NO 2 BATALIMARI

P.O- SANDOBA

P.S- BHURA GAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

RADHANATH SARKAR M.E.S

25: ABUL HASHEN

SON OF ABDUL LATIF

RESIDENT OF KUKUWARI

P.O- KUWANIBARI

P.S- MAYONG

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

NO 2 KHULABHUYAN M.E.S

26: KHALADA AKHATARA KHANAM

W/O - ABDUL JALIL

RESIDENT OF TITATALA

P.O- BARIBANDHA

P.S- LAHARIGHAT

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

PACHIM KACHARIBARI JANPAR M.E.M

27: ARPANA RAJKUMARI

W/O OF GOPINATH BORDOLOI

RESIDENT OF LAW BHURUNGA

P.O- BARANGANI

P.S- LAHARIGHAT

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

KUSHTULI GIRLS M.E.S

Page No.# 471/683

28: RATAN CHANDRA MANDAL

SON OF RAM CHANDRA MANDAL

RESIDENT OF NO 1 BARPATHAR

P.O- TAPTOLA

P.S- BHURAGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

NO 1 BOR PATHAR M.E.S

29: OMAR ALI

SON OF KASEM ALI

RESIDENT OF KHANDHAKAITI

P.O- KHANDHAKAITI

P.S- DHARAMTOL

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

BORBARI M.E.S

30: UPANANDA BORDOLOI

SON OF MANAB BORDOLOI

RESIDENT OF JANPAR JANAJATI

P.O- AHATGURI

P.S- DHARAMTOL

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

BELBORI TRIBEL M.E.S

31: NILAMANI BORDOLOI

SON OF BHADRA KANTA BORDOLOI

RESIDENT OF LILABARI

P.O- BORIBANDHA

P.S- LAHARIGHAT

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

PUB LILABARI M.E.M

32: JAGAT SAIKIA

SON OF SUREN SAIKIA

RESIDENT OF CHANAKA

P.O- RAJA MAYONG

Page No.# 472/683

P.S- MAYONG

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

CHANAKA GAMAHIGURI M.E.S

33: BABUL ISLAM

SON OF ABDUL JABBAR

RESIDENT OF DATIALBORI

P.O- DATIALBORI

P.S- BHELOWGURI

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

DATIALBORI GIRLS M.E.S

34: ABDUL JALIL

SON OF SARIFUDDIN

RESIDENT OF NAGABANDHA

P.O- NAGABANDHA

P.S- LAHARIGHAT

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

UTTAR NAGABANDHA M.E.M

35: DHARMA SING BORDOLOI

SON OF JAIRAM BORDOLOI

RESIDENT OF DHULIGAON

P.O- BAGHARA

P.S- MORIGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

GALCHEPA ANCHALIK M.E.S

36: NUR BANU

W/O OF AZIZUR RAHMAN

RESIDENT OF GOROIMARI

P.O- GOROIMARI

P.S- LAHARIGHAT

Page No.# 473/683

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

GOROIMARI GIRLS M.E.M

37: AFRICALAL RABIDAS

SON OF PIYARILAL RABIDAS

RESIDENT OF BORHOLOUKHANDA

P.O- HOLOUKHANDA

P.S- BHURAGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

BORHOLOUKHANDA HARIJAN M.E.M

38: SHYAMAL ROY

SON OF GADADHAR ROY

RESIDENT OF CHUTAGARJAN KARMARI

P.O- KARATIPAM

P.S- MAYONG

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

CHUTAGARJAN M.E.S

39: HAREKRISHNA BISHWA

SON OF DEBENDRA BISWA

RESIDENT OF BHAKUAMARI PAM

P.O- FALIHAMARI PATAR

P.S- BHURAGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

KRISHNA GURU KISHOR VIDYAJYOTI M.E.S

40: SAHED ALI

SON OF IDRISH ALI

RESIDENT OF NAGABANDHA

P.O- NAGABANDHA

Page No.# 474/683

P.S- LAGARIGHAT

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

MAHUMARA M.E.M

41: NIBEDITA DEKA

SON OF JADAB RAM BORA

RESIDENT OF MADHUPUR

P.O- JAJI BHAKATGAON

P.S- JAGIROD

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

TIKHABORI M.E.S

42: BHOGESWAR KONWAR

SON OF GUNAVI KONWAR

RESIDENT OF KUMOI KACHARIGAON

P.O- JAJI BHAKATGAON

P.S- JAGIROAD

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

KHIROD BARUA M.E.S

43: GOLOK CHANDRA ROY

SON OF JURAN CHANDRA ROY

RESIDENT OF BARALIMARI BILL

P.O- BHURAGAON

P.S- BHURAGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

KUBETARIGAON M.E.M

44: MATIBUR RAHMAN

SON OF MARJAT ALI

RESIDENT OF KALMOUBARI NAMABASTI

P.O- SUKDAL SARUBORI

P.S- MIKIRBHETA

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

Page No.# 475/683

KALMOUBARI NAMABASTI M.E.M

45: JEHERUL ISLAM

SON OF LIYAKAT ALI SARKAR

RESIDENT OF SILPUKHURI

P.O- SILPUKHURI

P.S- MIKIRBHETA

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

KHALAPIA ASAN SARKAR SAMRITI M.E.M

46: HARIDAS NATH

SON OF LOIRAM NATH

RESIDENT OF PARASUTANGANI

P.O- HABIBARANGABARI

P.S- MIKIRBHETA

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

PARASUTANGANI ADARSHA M.E.S

47: BABUL ISLAM

(SCIENCE TEACHER)

SON OF ABDUL SAMED

RESIDENT OF NAGABANDHA

P.O- NAGABANDHA

P.S- LAHARIGHAT

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

UTTAR NAGABANDHA M.E.M

48: BABUL HUSSAIN

SON OF WAIZUDDIN

RESIDENT OF SANDOH KHAITY

P.O- SANDOKHAITY

P.S- MAYONG

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

ALIPHUKHURI S.D.M.E.M

Page No.# 476/683

49: EUSUF ALI

SON OF KHALILUR RAHMAN

RESIDENT OF FALIHAMARI PAM

P.O- PALIHAMARI PATHAR

P.S- BHURAGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

BATALIMARI M.E.M

50: PARIMAL CHODHARY

SON OF SRICHARAN CHODHARY

RESIDENT OF JHARGAON

P.O- JHARGAON

P.S- MORIGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

JHARGAON M.E.S

51: MANALISHA BARDOLOI

SON OF ARUP BARDOLOI

RESIDENT OF NABHETI

P.O- MORIGAON

P.S- MORIGAON

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

NABHETI M.E.S

52: NIRMAL DAS

SON OF PRIYARANJAN DAS

RESIDENT OF JHARGAON

P.O- JHARGAON

P.S- JAGIROAD

DIST-MORIGAON

ASSAM

ASSISTANT TEACHER

SWARGIYA MUKUMDA DAS M.E.S

53: MINUARA BEGUM

W/O JAINUDDIN ANSARI

Page No.# 477/683

RESIDENT OF MEDHESUBURI

P.O- MEDHISUBURI

P.S- DHEKIAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

MEDHICUBURI M.E.S

54: JITUMANI DEVI

W/O- DULUMANI NATH

RESIDENT OF KHADOICHUK

P.O- JAMUGURI HAT

P.S- JAMUGURI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

DIKARI PARIYA M.E.S

55: OMIO KUMAR RABHA

SON OF RABIRAM RABHA

RESIDENT OF PIRAKATA

P.O- NATUN SIRAJULI

P.S- DHEKIYAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

BHART RATNA RAJIB GANDHI M.E.S

56: BHARAT CHANDRA KOCH

SON OF SANTA RAM KOCH

RESIDENT OF NIZ BARSALA

P.O- BARSALA

P.S- DHEKIAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

UTTAR BORSALA M.E.S

57: MANOKHEE BORA DEKA

SON OF HARENDRA DEKA

RESIDENT OF NATUN PAM

P.O- SIRAJULI

Page No.# 478/683

P.S- DHEKIAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

SIRAJULI GIRLS M.E.S

58: JOMIR ALI

SON OF HARIDAR ALI

RESIDENT OF GORBHITOR

P.O- BISWANATH GHAT

P.S- BISWANATH CHARIALI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

MOULANA ABUL KALAM AZAD M.E.S

59: BABUL WARY

SON OF LT. DHIREN WARY

RESIDENT OF BATASIPUR

P.O- BATASIPUR

P.S- DHEKIAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

BATACIPUR MILON BODO M.E.S

60: HIRALAL KOCH

SON OF RESIDENT OF BARJAR

P.O- BARSALA

P.S- DHEKIAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

UTTAR BARSAL M.E.S

61: PANKAJ KUMAR ROY

SON OF LT. GOPINATH ROY

RESIDENT OF MARABELSIRI

P.O- FARSHIPAM

P.S- DHEKIJULI

Page No.# 479/683

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

NIBARN MONDAL M.E.S

62: JAHNABI SAIKIA

SON OF JAYNTA BORA

RESIDENT OF BALISHIHA

P.O- DHEKIAJULI

P.S- DHEKIAJULI

DIST-SONITPUR

ASSAM

ASSISTANT TEACHER

RATANJULI M.E.S

63: PALI SAIKIA

D/O- LT. SUSHAN SAIKIA

RESIDENT OF DHOLIA GAON

P.O- MARANGI

P.S- GOLAGHAT

DIST-GOLAGHAT

ASSAM

ASSISTANT TEACHER

MOCHORBHANGA M.E.S

64: MANIKA SAIKIA GOGOI

D/O- JUGEN SAIKIA

RESIDENT OF DULIAJAN BISHNU NAGAR

P.O- DULIAJAN

P.S- DULIAJAN

DIST-DIBRUGARH

ASSAM

ASSISTANT TEACHER

PANCHAJYOTI M.E.S

65: DIPANJALI DUTTA

WIFE OF LATE LOHIT CH. DUTTA

RESIDENT OF HATKHOLA

P.O- HATKHOLA

P.S- LAHUWAL

DIST-DIBRUGARH

ASSAM

Page No.# 480/683

ASSISTANT TEACHER

SAWMARPEETH M.E.S

66: KRISHNA SONOWAL

SON OF LATE GANGA SONOWAL

RESIDENT OF RONGCHANGI GAON

P.O- RONGCHANGI

P.S- TENGA KHAT

DIST-DIBRUGARH

ASSAM

ASSISTANT TEACHER

UDALGURI M.E.S

67: PUTUL DUTTA (HINDI)

SON OF ANIL DUTTA

RESIDENT OF DHUPA BAR MAIJAN GAON

P.O- CHETIAGAON (CHUBA)

P.S- ROHMORI

DIST-DIBRUGARH

ASSAM

ASSISTANT TEACHER

UDYAN M.E.S

68: MRIDULA BORAH (HINDI)

SON OF LATE BHADRA BORAH

RESIDENT OF KAPAHUWA

P.O- JOYPUR

P.S- JOYPUR

DIST-DIBRUGARH

ASSAM

ASSISTANT TEACHER

JOYPUR GIRLS M.E.S

69: JYOTSHAN BARUAH (HINDI)

SON OF LATE BHAGYESWAR BARUAH

RESIDENT OF ALIMUR

P.O- ALIMUR (DIKAM)

P.S- LAHUWAL

DIST-DIBRUGARH

ASSAM

ASSISTANT TEACHER

SOMARPETH M.E.S

Page No.# 481/683

70: MAINUL HOQUE CHOUDHARY

SON OF LT. SORAB ALI SK

RESIDENT OF MATIA

P.O AND P.S- GAURIPUR

DIST-DHUBRI

ASSAM

ASSISTANT TEACHER

CHARJUGIPARA M.E.S

71: JHUKUN DEB

SON OF AJOY PAUL

RESIDENT OF KUMARBARI BY LANE DHUBRI

W/NO- XIV

P.O- BIDYAPARA

COLLEGE ROAD

P.S- DHUBRI

COLLEGE ROAD

DIST-DHUBRI

ASSAM

ASSISTANT TEACHER

UDAYAN M.E.S

72: MAMTAZ BEGUM

SON OF NURZAMAN HAZARIKA

RESIDENT OF P.O- KHALIPUR 15

P.S- DHUBRI COLLEGE ROAD

DIST-DHUBRI

ASSAM

ASSISTANT TEACHER

MAJHERCHARCHALA KURA M.E.M

73: SHEKH HABIBAR RAHMAN

SON OF MUSLIMUDDIN

RESIDENT OF KAT DANGA

P.O- MOHURIR CHAR

P.S- SOUTH SALMARA

DIST-DHUBRI

ASSAM

ASSISTANT TEACHER

MONIRCHAR RESERVE M.E.M

Page No.# 482/683

74: ABU BOKKAR SIDDIQUE

SON OF KUDRAT ALI

RESIDENT OF KURSHAAPAKRI (PART II)

P.O- HAS DOBA

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

BAURARTI BILPARA M.E.M

75: ABDUR REZZAQUE

SON OF JALAL HUSSAIN

RESIDENT OF TAKIMARI

P.O- TAKIMARI

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

TINIALI M.E.S

76: SOMER ALI MOLLAH

SON OF LT. SATTAR MOLLAH

RESIDENT OF SAKTOLA

P.O- AOLA TOLI

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

SAKTOLA GIRLS M.E.M

77: RAHANA PARBIN SULTANA

WIFE OF JAHANUDDIN

RESIDENT OF BANIAPARA

P.O- MESARVITA

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

BANIAPARA M.E.M

Page No.# 483/683

78: RAHUL AMIN

SON OF ATOWAR RAHMAN

RESIDENT OF JOY BHUM

P.O- AOLATOLI

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

KHUDRAPAITARI ANCHALIK JANATA M.E.M

79: SHOHIDUL ISLAM

SON OF JABED ALI

RESIDENT OF GUGU DOBA

P.O- RAZMITA

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

GHUGUDOBA CHLAKURAPARA M.E.M

80: BABUL ISLAM

SON OF ABDUS SAMAD

RESIDENT OF THEKAI SHIMLABARI

P.O- SHIMLA BARI

P.S- BAGUN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

GYANPITH GIRLS M.E.M

81: SOKINA KHATUN

WIFE OF BAHARUL ISLAM

RESIDENT OF BATABARI

P.O- DHAMAR RESERVE

P.S- BAGUN

DIST-GOALPARA

ASSAM

Page No.# 484/683

ASSISTANT TEACHER

BAPURBHILA GIRLS MEM

82: AKAN CH. RABHA

WIFE OF PARENDRA CH. RABHA

RESIDENT OF DARANI

P.O- BARADAMAL

P.S- GOALPARA

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

RANGSAPARA M.E.M

83: MOFIDA KHATUN

WIFE OF ABDUS SALAM

RESIDENT OF NOLONGA PAHARTALI

P.O- RAMHARIRCHAR

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

PANIKHTI M.E.M

84: MUKTAR HUSSAIN

SON OF MAFIZUDDIN AHMED

RESIDENT OF SOWARIPOITARI

P.O- JOY BHUM

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

KHUDRAPAITARI GIRLS M.E.M

85: PINTU CH. RABHA

SON OF ASOM CH. RABHA

RESIDENT OF PANDOBA

P.O- MORKOLA

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

PANDOBA RABHAPARA M.E.S

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86: BAHARUL ISLAM

SON OF ALHAZ FAJARALI

RESIDENT OF HALDIBARI NO 1

P.O- RAJMITA

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

HOLOIPARA IDD PATHER M.E.M

87: ASHAN ALI

SON OF MOZER ALI SK

RESIDENT OF SAK TOLI

P.O- AOLATOLI

P.S- LAKHIPUR

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

SAKTOLA KHONARPARA M.E.M

88: AMINUL HOQUE

SON OF NURUDDIN

RESIDENT OF BATABARI

P.O- MARKOLA

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

K.B.M.E. SCHOOL

89: MOHIR UDDIN

SON OF MAMUD ALI

RESIDENT OF AMBARI

P.O- AMBARI BAZAR

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

KONAKUCHIPARA M.E.M

90: ABDUS SAMAD MOLLAH

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SON OF HAJI ABDUL KHALEK

RESIDENT OF ABRARBHITA

P.O- BALARBHITA

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

ABRAR BHITA M.E.M

91: CHAN ALI BHUYAN

SON OF NASIMUDDIN BHUYAN

RESIDENT OF MARKOLA

P.O- MARKOLA

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

PANDOBA M.E.S

92: NURJAHAN BEGUM

WIFE OF HABIBAR RAHMAN

RESIDENT OF BHASHANI PARA

P.O- JOYPUR

P.S- PANCHARATNA

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

BHASANIPARA ANCHALIC M.E.S

93: ABDUL HANNAN

SON OF LT. ABDUL KADIR

RESIDENT OF KALYANPUR

P.O- BAGUAN

P.S- BAGUAN

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

KALYANPUR M.E.M

94: WELSMINATH SANGAM

SON OF MIRANG SANGMA

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RESIDENT OF RAJA PARA

P.O- TISIMPUR

P.S- AGIA

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

RONGSPARA M.E.S

95: KAMESWAR RABHA

SON OF DHANINDRA RABHA

RESIDENT OF DARANI

P.O- BAR DAMAL

P.S- AGIA

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

KOLAI RABHA MEMORIAL M.E.S

96: DALIM CH. NATH

SON OF KHARGESWAR NATH

RESIDENT OF DOMANI

P.O- MATIA

P.S- MATIA

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

SOMANI M.E.S

97: HAFIJUL ISLAM

SON OF SHAHAJUDDIN AHMED

RESIDENT OF PAKALAGI

P.O- SATARPARA

P.S- MATIA

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

BAGUAN HACHERABORI M.E.S

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98: SURABHI DAS

WIFE OF SIDDHESWAR KALITA

RESIDENT OF DAHELA

P.O- DAHELA

P.S- DUDHNAI

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

DAHELA M.E.S

99: NABADIP KHAKHALARY

SON OF UDAY KHAKHALARY

RESIDENT OF JONAIMARI

P.O- DAHELA

P.S- DUDHNOI

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

SARBAPALI RADHAKRISHNAM M.E.S

100: HAZARAT ALI

SON OF SISHAN ALI

RESIDENT OF PETKATA

P.O-HARIMURA

P.S- MORNAI

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER

JAWAHARLAL NEHERU M.E.S

101: ROBIN CH. RABHA

SON OF KHAGEN CH RABHA

RESIDENT OF RANGAORA

P.O- GOBINDA PUR

P.S- GOALPARA

DIST-GOALPARA

ASSAM

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ASSISTANT TEACHER

PRAGATI VIDYPITH

102: RITA KALITA DEKA

WIFE OF BHARAT CH. KALITA

RESIDENT OF PALARA

P.O- KSHUDRADIMU

P.S- KAMALPUR

DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

PALARA MILANJYOTI MES

103: UTTARA DEKA (HINDI)

WIFE OF SURENDRA NATH DEKA

RESIDENT OF BARANGHATI

P.O- BARANGHATI

P.S- KAYAN

DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

BARANGHATI M.E.S

104: JUTIKA DEVI

WIFE OF NIROD CH SARMA

RESIDENT OF KUSUMPUR

P.O- HINGULI

P.S- KAMALPUR

DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

KUSUMPUR KHUDRA CHEEHA M.E.S

105: BHAGABAN DEKA

SON OF LATE RAMANI DEKA

RESIDENT OF 2 NO SARIKOT

P.O- KHARIKOT

P.S- KAMALPUR

DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

MADANKURI M.E.S

106: PUNAM CHOUDHARY

C/O- MAHENDRA CHOUDHARY

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RESIDENT OF BG. COLONY PRAGJYTISH NAGAR BY LANE NO 8 GHY 11

P.O- MALIGAON

P.S- JALUKBARI

DIST-KAMRUP (M)

ASSAM

ASSISTANT TEACHER

ADINGGIRI M.E.S

107: TIKEN KALITA

SON OF LATE RABI RAM KALITA

RESIDENT OF TAKARADI

P.O- CHHAYGAON

P.S- CHHAY GAON

DIST-KAMRUP (R) ASSAM

ASSISTANT TEACHER

JAY NARAYAN BANKA KATA M.E.S

108: BARUN KALITA

SON OF LATE JANMIRAM KALITA

RESIDENT OF DACHAPARA

P.O- LAHKAR PAR

P.S- KAYAN

DIST-KAMRUP

ASSAM

ASSISTANT TEACHER

PURNA KHUMDUM M.E.S

109: HARICHARAN KALITA

SON OF LATE PUSPA RAM KALITA

RESIDENT OF KAYAN

P.O- BARANGHATI

P.S- KAYAN

DIST-KAMRUP

ASSAM

ASSISTANT TEACHER

ADARSHA BALIKA M.E.S

110: HALDHAR KALITA

SON OF BHARA RAM KALITA

RESIDENT OF BARAMPUR

P.O- PITAMBAR

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P.S- RANGIA

DIST-KAMRUP

ASSAM

ASSISTANT TEACHER

JAYANTIPUR BALIKA M.E.S

111: SISTIYA AHMEDA

WIFE OF ASRAFUL ALAM

RESIDENT OF BARKURYA

P.O- PITAMBAR

P.S- RANGIA

DIST-KAMRUP

ASSAM

ASSISTANT TEACHER

MIR ALI M.E.S

112: RAMJAN ALI

SON OF JALALUDDIN

RESIDENT OF BORDOLONG

P.O- KHARIKHANA

P.S- LANKA

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

KHARIKHANA M.E.S

113: MARAMI SARMAH

SON OF LATE RUHIT SARMA

RESIDENT OF 1 NO KAKI 3 NO GAON

P.O- KAKI

P.S- KAKI

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

KHRING KHRIN M.E.S

114: JAGANNATH DAS

SON OF KRISHNAKANTA DAS

RESIDENT OF 1 NO. KAKI 1 NO. GAON

P.O- KAKI

P.S- KAKI

DIST-HOJAI

ASSAM

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ASSISTANT TEACHER

KHARIKHANA M.E.S

115: DEBAJIT DUTTA

SON OF LATE BHUPATI DUTTA

RESIDENT OF LANKA TOWN WARD NO 7

P.O- LANKA

P.S- LANKA

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

RANGMAHAL M.E.S

116: TEKMAYA KARKI

SON OF BISHNU CHETRY

RESIDENT OF RANI PUKHURI

P.O- BHALUK MARI

P.S- BHALIK MARI

DIST-NAGAON

ASSAM

ASSISTANT TEACHER

MAHATMA GANDHI M.E.S

117: KANTA BISWAS

SON OF RANTU BISWAS

RESIDENT OF RANI PUKHURI

P.O- BHALUKMARI

P.S- LANKA

DIST-NAGAON

ASSAM

ASSISTANT TEACHER

MAHATMA GANDHI MES

118: SUKUMAR DAS

SON OF HARADHAN DAS

RESIDENT OF RANIPUKHURI

P.O- BHALUKMARI

P.S- LANKA

DIST-NAGAON

ASSAM

ASSISTANT TEACHER

MAHATMA GANDHI M.E.S

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119: ABDUL KALAM (HINDI)

SON OF LT. SAMIR ALI

RESIDENT OF UDALIGAON

P.O- UDALIBAZAR

P.S- LANKA

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

KAKI JOYPUR M.E.S

120: MARZIA BEGUM

WIFE OF REAJUDDIAN

RESIDENT OF SHIBPUR NO 1

P.O- MURAJHAR

P.S- MURAJHAR

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

SHIBPUR M.E.S

121: MD. EBAD HUSSAIN

SON OF FIRAJUL HOQUE

RESIDENT OF KAKI CHALCHOLI

P.O- KAKI CHALCHOLI

P.S- KAKI NO 1

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

HAJI MOKBUL ALI CHOUDHURY M.E.S

122: PREMIKA CHAKRABORTY

WIFE OF BABUL CHAKRABORTY

RESIDENT OF KHRING KHRING

P.O- AZARBARI

P.S- KAKI

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

KHRING KHRING M.E

123: SUTUPA DEVI

SON OF LATE ARJUN DAS

RESIDENT OF LANKA TOWN LINK ROAD

P.O- LANKA

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P.S- LANKA

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

SHYAM BARI M.E.S

124: LUKY POUL

W/O- NIRMAL SUTRADHAR

RESIDENT OF LANKA TOWN WARD NO 7

P.O- LANKA

P.S- LANKA

DIST-HOJAI

ASSAM

ASSISTANT TEACHER

RANG MAHAL M.E.S

125: NABAMI RAJBANGSHI

SON OF DHIREN DAS

RESIDENT OF DHULABARI

P.O- DEULKUCHI

P.S- TAMOLPUR

DIST-BAKSA

ASSAM

ASSISTANT TEACHER

BARKURIHA NAVA MILAN M.E.S

126: ABUL KALAM AZAD

SON OF HASAN ALI

RESIDENT OF BHANDARA NO 1

P.O- BHANDARA BAZAR

P.S- MANIKPUR

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

BHANDARA GIRLS M.E.M

127: MD. OMAR ALI

SON OF ABDUL GANI

RESIDENT OF AMBARI

P.O- AMBARI

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

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ASSISTANT TEACHER

BATHANPARA M.E.S

128: NURUDDIN ALI AHMED

SON OF LT AZGAR ALI AHMED

RESIDENT OF KECHARIPATY PART II

P.O- AMBARI

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

HAZRAT GIAS UDDIN AOWHYA M.E.M

129: MD. JULLU RAHMAN

SON OF LT. HAMID ALI SK

RESIDENT OF TELKAJHAR

P.O- MOLAGAON

P.S- BONGAIGAON

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

JELKAJHAR M.E.S

130: NARJINARA KHANAM

W/O SONOWAR HUSSAIN

RESIDENT OF CHAKLA PT II

P.O- CHAKLA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

HAZI AZIM UDDIN MEMORIAL M.E.M

131: SULEMAN ALI AHMED

SON OF FORKAN ALI

RESIDENT OF NOWAGAON

P.O- NOWAGAON

P.S- MANIKPUR

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

ARUNODAY GIRLS M.E.S

Page No.# 496/683

132: MOKBUL HUSSAIN

SON OF LT. KOSER ALI

RESIDENT OF KAZIPARA

P.O- CHAPAR

P.S- CHAPAR DIST-

BONGAIGAON

ASSAM

ASSISTANT TEACHER

GASPARA M.E.M

133: MOZAMMEL HUSSAIN

SON OF LT ABDUL AZIZ BHUYAN

RESIDENT OF KOKILA PART II

P.O- KOKILA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

JNANODAY GIRLS M.E.S

134: HRISHIKESH SARKAR

SON OF LT. SARAT CH. SARKAR

RESIDENT OF TELKAJHAR

P.O- MULAGAON

P.S- BONGAIGAON

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

JELKAJHAR M.E.S

135: UMED ALI AHMED

SON OF SAHAR ALI

RESIDENT OF KAYETHPARA PART II

P.O- KAYETHPARA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

KAYETHPARA M.E.S

136: REENA AHMED

SON OF SAHJAMAL SK

Page No.# 497/683

RESIDENT OF PONEHA GAON

P.O- DHANTOLA BAZAR

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

PANCHAGAON GIRLS M.E.S

137: KALPANA RAJBONGSHI

W/O PARAMESWAR MAZUMDAR

RESIDENT OF BARPARA

P.O- BONGAIGAON

P.S- BONGAIGAON

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

BARPETA M.E.S

138: NIRUPAMA GOSWAMI

W/O DIPEN KUMAR CHAKRAWATTY

RESIDENT OF DEWANGAON

P.O- NORTH BAITAMARI

P.S- BONGAIGAON DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

BIDYA BHARATI M.E.S

139: EUSOF MONDAL

SON OF MOULLANA NUR MOHAMMAD

RESIDENT OF BALARCHAR

P.O- KITANPARA

P.S- MERARCHAR

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

M. BALACHAR NABAJYOTI M.E.M

140: LONCHA RAM ROY

SON OF LT RAMESH CH. ROY

RESIDENT OF KEYETPARA

Page No.# 498/683

P.O- KAYETPARA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

DHAKNABARI ADARSHAGAON M.E.S

141: RUNUMANI RAY

W/O PRADYUT SINHA

RESIDENT OF CHITKAGAON

P.O- CHAPARAKATA

P.S- BONGAIGAON

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

CHITKAGAON M.E.S

142: NIRUPAMA DAS

W/O- SIBCHARAN DAS

RESIDENT OF ABADI

P.O- CHAKIHALI

P.S- MANIKPUR

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

ABADI BALA M.E.S

143: ABDUL HALIM

SON OF LT. AKKEL ALI

RESIDENT OF BAREGARH

P.O- AMBARI

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

BAREGARH TILAPARA GIRLS M.E.M

144: SADHANA DEVI

W/O DHANESWAR NATH

Page No.# 499/683

RESIDENT OF GHILAGURI PART II

P.O- GHILAGURI

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

EKRBARI ANCHALIK GIRLS M.E.S

145: SHAMEZ UDDIN AHMED

SON OF LT SABED ALI

RESIDENT OF GOLA PARA PART II

P.O- GOLAPARA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

S. ALI M.E.M

146: DIPALI DEVI

W/O MONESWAR NATH

RESIDENT OF NAWAGAON

P.O- NAWAGAON

P.S- JOGIGHOPA

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

NAYAGAON M.E.S

147: JAHENARA KHATUN

W/O MOZNUR RAHMAN

RESIDENT OF SONTOSHPUR

P.O- SONTOSHPUR

P.S- MERARCHAR

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

S.G.D. GIRLS M.E.M

148: SULTAN HOQUE

SON OF SIKIM ALI SK

RESIDENT OF AREARJHAR PART II

P.O- CHAPAR

Page No.# 500/683

P.S- CHAPAR

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

JHARKURA M.E.S

149: JALAL UDDIN AHMED

SON OF HAZI HAFEJUDDIN

RESIDENT OF MAMBERPARA PART II

P.O- NORTH NUMBERPARA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

NAMBERPARA M.E.S

150: SUFIA KHATUN

W/O AZAHARUDDIN PAROMANIK

RESIDENT OF PARARCHAR PART II

P.O- LENGTI SINGA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

PERERCHAR NABAJYOTI M.E.M

151: NIVA BALA RAY

RESIDENT OF KHADRENARI KALA

P.O- BARIGAON

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

ASSISTANT TEACHER

MAHABIR SILARAY M.E.S

152: AFUJA KHATUN

W/O NAYEBALI

RESIDENT OF GONBINNA

P.O- GOLAJAMA

P.S- ABHYAPURI

DIST-BONGAIGAON

ASSAM

Page No.# 501/683

ASSISTANT TEACHER

GONBINNA M.E.M

153: SAYED SAMSUL HAQUE

SON OF LT ABDUL LATIF

RESIDENT OF SANDHELI

P.O- SANDHELI

P.S- BELSOR

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

SWAMI PARAMANANDA M.E.S

154: NAKUL DEKA

SON OF BAPURAM DEKA

P.O- JAGARA

P.S- BELSOR

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

SUDHANGSHU M.E.S

155: MAINUDDIN AHMED

SON OF LT. MAKSHED ALI

RESIDENT OF LAWTOLA

P.O- LAWTOLA

P.S- MUKALMUA

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

GOSWAMI M.E.S

156: MITIL HUSSAIN

SON OF MAZABAR HUSSAIN

RESIDENT OF BALIKUCHI

P.O- BALIKUCHI

P.S- MUKALMUA

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

BALUKUCHI M.E.S

157: HEMALATA DEKA

Page No.# 502/683

SON OF GIRISH CH. BARMAN

RESIDENT OF BIHAMPUR

P.O- MUKALMUA

P.S- BELSOR

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

BAKHAR ALI M.E.M

158: RAMEN BARMAN

SON OF LT RATNESWAR BARMAN

RESIDENT OF BARKHETRI BARNI

P.O- BANAGRAM

P.S- BESLOR

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

JALTI SADAGAR M.E.S

159: BIPUL DEKA

SON OF LT MANGALA DEKA

RESIDENT OF DARANGIPARA

P.O- DAGAPARA

P.S- MUKALMUA

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

DARANGIPARA M.E.S

160: SAFIKUL ISLAM

SON OF ASRAF ALI AHMED

RESIDENT OF LARKUCHI

P.O- LARKUCHI

P.S- MUKALMUA

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

LARKUCHI BALIKA M.E.M

161: PARESH CH. DAS

SON OF PRAFULLA CH. DAS

RESIDENT OF KHARSITHA

P.O- KHARSITHA

P.S- BELSOR

Page No.# 503/683

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

GANDHI BALIKA M.E.S

162: PADUMI BARMAN

SON OF LT. SRIKANTA KAKATI

RESIDENT OF SAPKATA

P.O- MUKALMUA

P.S- MUKALMUA

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

SAPKATA 2 NO M.E.S

163: MASIMUSSIN AHMED

SON OF LT. MESHER ALI

RESIDENT OF KHARSITHA

P.O- KHARSITHA

P.S- BELSOR

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

AUHATI M.E.M

164: NIVA DEVI

SON OF MANORANJAN SARMA

RESIDENT OF BAR AZARA

P.O- BAR AZARA

P.S- NALBARI

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

SWAMI PARAMANANDA M.E.S

165: MUSLIMA BEGUM

SON OF MAJIBAR RAHMAN

RESIDENT OF SAPKATA

P.O- MUKALMUA

P.S- MUKALMUA

DIST-NALBARI

ASSAM

Page No.# 504/683

ASSISTANT TEACHER

SAKPATA MILAN M.E.S

166: RANJIT KUMAR HALOI

SON OF JOGESWAR HALOI

RESIDENT OF KAKAYA

P.O- KAKAYA

P.S- BELSOR

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

ADARSHA BALIKA BIDYAPITH

167: GITARANI DEKA

SON OF PRAMESH DEKA

RESIDENT OF KHAKHARISHAL

P.O- KHAKHARISHAL

P.S- MUKALMUA

DIST-NALBARI

ASSAM

ASSISTANT TEACHER

NAVODAYA BALIKA M.E.S

168: RUBI DAS

WIFE OF GUNESWAR DAS

RESIDENT OF PANIGAON PUTANI MUKH

P.O- NONOI

P.S- SADAR

DIST-NAGAON

ASSAM

ASSISTANT TEACHER

PUBNONOI MADHAB KANDALI M.E.S

169: JUNU NEOG HAZARIKA

SON OF DUL HAZARIKA

RESIDENT OF MAJURIAGAON

P.O- URIGAON

P.S- SADAR

DIST-NAGAON

ASSAM

ASSISTANT TEACHER

HATIBANDHA M.E.S

Page No.# 505/683

170: TAGAR CHANDRA SAIKIA

SON OF SULLABH SAIKIA

RESIDENT OF KATAHGURI

P.O- SARAGAON

P.S- RAHA

DIST-NAGAON

ASSAM

ASSISTANT TEACHER

KATAHGURI M.E.S

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI-781006

2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE DIRECTOR

ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. K N CHOUDHURY

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/6616/2021

PANKAJ MAHANTA AND 11 ORS

SON OF SIVA KANTA MAHANTA

VILL- 2 NO. UDALI

P.O. BAKALIA GHAT

DIST. KARBI ANGLONG

PIN-782482

2: KARENG TERONPI

D/O RISWEL TERON

VILL- UMPANAI

Page No.# 506/683

P.O. UMPANAI

P.S. BAITHALANGSO

DIST. WEST KARBI ANGLONG

PIN-782410

3: RUSTOM BEY

S/ O KANIA BEY

VILL- HIDIBONGLONG

P.O. HIDIBONGLONG

P.S. HOWRAGHAT

DIST. KARBI ANGLONG

PIN-782481

4: SANJOY NATH

S/O SANTOSH NATH

VILL- THEPLI NAGLONG

P.O. BAKALIA

GHAT

P.S. BAKALIA GHAT

DIST. KARBI ANGLONG

PIN-782482

5: UTTAM KUMAR MAZUMDAR

S/O ANIL CHANDRA MAZUMDAR

VILL- RONKUT UDHARJAN

P.O. RONGKUT

P.S. HOWRAGHAT

DIST. KARBI ANGLONG

PIN-782481

6: LAXMI DEVI LAMA

D/O SOM BAHADUR LAMA

VILL- SELABOR RONGPI GAON

P.O. RONGKUT

P.S. HOWRAGHAT

DIST. KARBI ANGLONG

PIN-782481

7: MANURAMA DEVI

D/O BHUMIDHAR NATH

VILL- GUHA GAON

P.O. GOSAI GAON

P.S. KHERONI

DIST. WEST KARBI ANGLONG

Page No.# 507/683

PIN-782446

8: DINESH CHAUHAN

S/O CHHOTELAL CHAUHAN

VILL- CHERAPATHAR P.O. MENMEJI

P.S. KHERONI

DIST. WEST KARBI ANGLONG

PIN-782435

9: BISWA BAHADUR KHARKA CHETRY

S/O RAM BAHADUR KHARKA CHETRY

VILL AND P.O. DAYANGMUKH

P.S. KHERONI

DIST. WEST KARBI ANGLONG

PIN-782448

10: BIJOY SHARMA

S/O JHABILAL SHARMA

VILL AND P.O. LAMSAKHANG

P.S. KHERONI

DIST. WEST KARBI ANGLONG

PIN-782446

11: RABITA RANI DAS

D/O NRIPENDRA CHANDRA DAS

VILL- RONGKUT

P.O. RONGKUT

BLOCK-4

P.S. HOWRAGHAT

DIST. KARBI ANGLONG

PIN-782481

12: SUNITA DAS

D/O KHOKA DAS

VILL- IRRIGATION COLONY

P.O. AND P.S. BAKALIA GHAT

DIST. KARBI ANGLONG

PIN-782482

VERSUS

THE STATE OF ASSAM AND 5 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-781006.

Page No.# 508/683

2:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-781006

3:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI-6.

4:THE JOINT SECRETARY

DEPARTMENT OF SECONDARY EDUCATION

KARBI ANGLONG AUTONOMOUS COUNCIL

DIPHU-782460

5:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWAHATI-6.

6:THE DIRECTOR OF SECONDARY EDUCATION

GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. P J BARMAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/5912/2021

MUKHESWAR REGON AND 8 ORS

S/O KANRAM REGON

R/O VILL-BURHASENCHOWA MISING GAON

P.O.-BHURAMARA

P.S.-KAMALABARI

DIST-MAJULI

Page No.# 509/683

ASSAM

PIN-785104

ASSISTANT TEACHER

SRI SRI ANIRUDHA DEV M.E. SCHOOL

2: LALIT CHANDRA DAS

SON OF SONDRA DAS

RESIDENT OF VILLAGE THAKURBARI

P.O.- CHAMAGURISATRA

P.S.- KAMALABARI

DISTRICT - MAJULI

ASSAM - 785104. ASSISTANT TEACHER

NAVAJYOTI M.E. SCHOOL

3: NIRANJAN PEGU

SON OF ALICHAN PEGU

RESIDENT OF VILLAGE BHEKELI GAON

P.O- KHAKANGURI

DISTRICT- MAJULI

ASSAM

PIN- 785108. ASSISTANT TEACHER

RENGAM JANAJATI BALIKA M.E.SCHOOL

4: SMT. PRABHA HAZARIKA

DAUGHTER OF KAMAL HAZARIKA

RESIDENT OF VILLAGE MOHKINA GAON

P.O.- BORGAYA NO.1

P.S.- KAMALABARI

DISTRICT - MAJULI

ASSAM

PIN- 785104

ASSISTANT TEACHER

HARIGHAT RANGALI BAHAR GIRLS M.E. SCHOOL.

5: SMT. RUNUMONI PAYENG

WIFE OF MEGHANATH PAYENG

RESIDENT OF VILLAGE RANDHANI CHUK GAON

P.O- MORITUNI

P.S.- KAMALABARI

DISTRICT - MAJULI

ASSAM

PIN- 785106

ASSISTANT TEACHER

PANCHAJYOTI JANA JATI M.E. SCHOOL

Page No.# 510/683

6: PRANJAL BORTHAKUR

SON OF MAHENDRA BORTHAKUR

RESIDENT OF VILLAGE - KALANI BARI

P.O.- GAYAN GAON

P.S.- BONGAON

DISTRICT - MAJULI

ASSAM

PIN- 785110

ASSISTANT TEACHER

GREZING KOIBARTA KOLONIBARI M.E. SCHOOL

7: CHANDRQA DHAR DAS

SON OF HEMKANTA DAS

RESIDENT OF VILLAGE DEKASENCHOWA

P.O. - CHAMUGURI SATRA

P.S.- BONGAON

DISTRICT - MAJULI

ASSAM

PIN - 785110

ASSISTANT TEACHER

AMGURI RONGDOI M.E. SCHOOL

8: AMAR JYOTI MILI

SON OF SALANG MILI

RESIDENT OF VILLAGE AJAR GURI MILI GAON

P.O.- JOKAI BOWA

P. S.- GARAMUR

DISTRICT - MAJULI

ASSAM

PIN - 785104

ASSISTANT TEACHER- MANIKPUR BOGORIGURI M.E. SCHOOL

9: JATIN CH. BORAH

SON OF KANDEUTI BORAH

RESIDENT OF VILLAGE - DEODI AATI GAON

P.O.- BENGENA ATI SATRA

P.S.- KAMALABARI

DISTRICT - MAJULI

ASSAM

PIN- 785106

ASSISTANT TEACHER

Page No.# 511/683

TRIBENI MISING JANAJATI M.E. SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI-6

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI - 19.

------------

Advocate for : MR. U K NAIR

Page No.# 512/683

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/3774/2022

PURNIMA GOGOI AND 67 ORS

D/O - SHANTIRAM GOGOI

VILL - KHAGORI GAON

P.O. - PAHUMARA

P.S. - NORTH LAKHIMPUR

DISTRICT - LAKHIMPUR

PIN - 787031

RASHARAJ BEZBARUAH M.E.S.

2: DHANTI DEKA

S/O - LATE ANECHAR DEKA

VILL - TAPTALA

P.O. - TAPTALA

P.S. - BHURAGAON

DISTRICT - MORIGAON

PIN - 782121

SALMARAPAM M.E. SCHOOL

3: MRS. LABANYA PHUKAN RAJKHOWA

W/O - MR. HIRANYA RAJKHOWA

VILL - PANBARI (COLLEGEPARA)

P.O. - PANBARI

P.S. - NARAYANPUR

DISTRICT - LAKHIMPUR

PIN - 784164

KINAPATHAR JANAJATI M.E. SCHOOL

4: NABAJYOTI MILI

S/O - LATE BARMAUH MILI

VILL - JARIGURI

P.O. - SALMARA

P.S. - NORTH LAKHIMPUR

DISTRICT - LAKHIMPUR

PIN - 787052

JARIGURI PAKANIA M.E. SCHOOL

5: BASANTA PEGU

S/O - LATE ABHIRAM PEGU

VILL - LOLITY CHENGMARI

P.O. - KOHIYARBARI

P.S. - PANIGAON

Page No.# 513/683

DISTRICT - LAKHIMPUR

PIN - 787052

CHENGMARI M.E. SCHOOL

6: JEUTI NARAH

D/O - SURIN NARAH

VILL - BORGOYA KHAGORI

P.O. - BORGOYA KHAGORI

P.S. - NORTH LAKHIMPUR

DISTRICT - LAKHIMPUR

PIN - 787031

BORGOYA KHAGORI M.E. SCHOOL

7: GHANA KANTA BORI

S/O - DULIRAM BORI

VILL - BAMUDOLONI

P.O. - POHUMARA

DISTRICT - LAKHIMPUR

PIN - 787031

RANGANADI M.E.S.

8: TILAK BAHADUR CHETRY

S/O - LATE KHARGA BAHADUR CHETRY

VILL - MANDIRA

P.O. - MANDIRA

P.S. - BOKO

DISTRICT - KAMRUP

PIN - 781127

MANDIRA JOGI PARA M.E.S.

9: JUNUMAI DOLEY

D/O - MONI KANTA DOLEY

VILL - PATRICHUK MAJ GAON

P.O. - PATRICHUK

P.S. - GHILAMARA

DISTRICT - LAKHIMPUR

PIN - 787055

SWARGWSWAR PEGU M.E. SCHOOL

10: RANJITA PAYENG

D/O - PHULESWAR PAYENG

PUTABIL

P.S. - LAKHIMPUR

DISTRICT - LAKHIMPUR

PIN - 787032

RANGANADI DONI M.E.S.

11: ABDUL HAMID SHEIKH

Page No.# 514/683

S/O - ABDUS SATTAR

VILL - PANCHARATNA

P.O. - GOBINDAPUR

P.S. - GOALPARA

DISTRICT - GOALPARA

PIN - 783101

GOBINDAPUR M.E. SCHOOL

12: PARASHMONI CHUTIA

D/O - MULARAM CHUTIA

VILL - NAGPUR

P.O. - PATRICHUK

P.S. - GHILAMARA

DISTRICT - LAKHIMPUR

PIN - 787055

NAGPUR KARANGA S.C.M.E. SCHOOL

13: DASHIRAM TAID

S/O - BHULANATH TAID

VILL - ALIMUR BALIGOAN

P.O. - MORNOI BEBEJIA

P.S. - GHILAMARA

DISTRICT - LAKHIMPUR

PIN - 787055

ALIMUR SUMONI BENCHIRAM M.E.S

14: SANJIT KR.KHERKATARY

S/O - LATE BHADRA SINGH KHERKATARY

VILL - DHUNGLAGA

P.O. - RUPAHI

P.S. - SALBARI

DISTRICT - BAKSA

PIN - 781318

MADHAPUR M.D.D. M.E. SCHOOL

15: MRS. RANJANA DAS

D/O - LATE BAGAMAL DAS

VILL - MAJGAON

P.O. - MORNOI BEBEJIA

P.S. - GHILAMARA

DISTRICT - LAKHIMPUR

PIN - 787055

BALIJAN KOIBARTTA MIE.S.

16: RAJIB PEGU

S/O - KANIRAM PEGU

VILL. AKEN DIGHALI MUKH

P.O-KEKURI POMUA MIRI

Page No.# 515/683

P.S- DHAKUA KHANA DISTRICT - LAKHIMPUR

PIN-787055

AKEN DIGHALIMUKH TRIBLE GIRLS M.E.SCHOOL

17: MONOWARA BEGUM

D/O-ANOWAR HUSSAIN

VILL-NABI NAGAR P.O- BALAD MAR CHAR

P.S- GOALPARA DISTRICT-GOALPARA

PIN-783101

NABI NAGAR M.E. SCHOOL

18: ZAKIR HUSSAIN

S/O - ABDUR RASHID

VILL - MARKULA

P.O. - MARKULA

P.S. -BAGUAN

DISTRICT - GOALPARA

PIN - 783120

PANDOBA M.E. SCHOOL

19: KHEM BAHADUR KATOWAL

S/O - LATE KHARGA BAHADUR KATOWAL

VILL - SINGRI BANGALI

P.O. - SINGRI

P.S. - DHEKIAJULI

DISTRICT - SONITPUR

PIN - 784110

PIRAKATA M.E. SCHOOL

20: MUNIN ROY

S/O - MUKUNDA ROY

VILL - MAHARANI

P.O. - BAGHMARA BAZAR

P.S. - PATACHARKUCHI

DISTRICT - BARPETA

PIN - 781328

ABHIRAM M.E. SCHOOL

21: PINKU MODAK

S/O - LATE AMUKLYA MODAK

VILL - MADHAPUR

P.O. - RUPAHI

P.S. - PATACHARKUCHI

DISTRICT - BARPETA

PIN - 781318

MADAHAPUR M.D.D. ME SCHOOL

22: MRS. MANJU BORAH

Page No.# 516/683

D/O - LATE SUNANDRA BORAH

VILL - RAIDANGIA

P.O. - RAIDANGIA

P.S. - NARAYANPUR

DISTRICT - LAKHIMPUR

PIN - 784164

BAPUJI M.E. SCHOOL

23: MRS. BIDYA DUTTA

W/O - PUSHPA KR. DUTTA

VILL - JAL BHARI

P.O. - JAL BHARI

P.S. - DHAKUAKHANA

DISTRICT - LAKHIMPUR

PIN - 787055

MAHATMA ADARSHA M.E. SCHOOL

24: PARIMAL KANTI BARMAN

S/O - HALADHAR BARMAN

VILL - MARICHBARI

P.O. - DHUMER GHAT

P.S. - LAKHIPUR

DISTRICT - GOALPARA

PIN - 783330

M.J. M.E. MADRASSA

25: ARUN SAIKIA

S/O - LATE DURGESWAR SAIKIA

VILL - KARGNA

P.O. - PATRICHUK

P.S. - GHILAMARA

DISTRICT - LAKHIMPUR

PIN - 787055

MARNOI M.E. SCHOOL

26: SALIM DOLEY

S/O - DHANIRAM DOLEY

VILL - LAMUCHUK SARIYAM

P.O. - BILMUKH

P.S. - GHILAMARA

DISTRICT - LAKHIMPUR

PIN - 787053

LAMUCHUK HARIYANI M.E. SCHOOL

27: MRS. NABANITA DAS

W/O - MR. PRADIP DAS

VILL - BARKHAMTI GAON

P.O. - DIKRONG

Page No.# 517/683

P.S. - NARAYANPUR

DISTRICT - LAKHIMPUR

PIN - 784164

SRI SRI HARIDEV M.E. SCHOOL

28: PRANATI DAS

D/O - MAHALAL DAS

VILL. DOWARPAR

P.O.- NORAGAON

P.S.- PANIGAON

DIST. LAKHIMPUR

PIN - 787052

RANGANADI GIRLS M.E.S.

29: DIMBESWAR BARUAH

S/O - TILESWAR BARUAH

VILL. PULI NAHARANI

P.S.- BIHPURIA

DIST. LAKHIMPUR

PIN - 784165

NO.1 DHEMAGARH M.E.S.

30: KUNJALATA RAJKHOWA

D/O - PANIRAM RAJKHOWA

VILL. MOUT GAON

PO. PANIGAON

PS. PANIGAON

DIST. LAKHIMPUR

PIN - 787055

DR. B R AMBEDKAR M.E.S.

31: ABDUS SALAM BARBHUIYA

S/O MOSHAID ALI BORBHUYAN

VILL-BORBALI

P.O.-BORBALI

P.S.-MURAZHAR

DIST-HOJAI

PIN-782481

DAKHIN DEBOSTHAN ME SCHOOL

32: BAHARUL ISLAM

S/O - LATE ABDUL AZIZ

VILL. MOTHABARI

PO. JOYBHUM

PS. BAGUAN

DIST. GOALPARA

PIN-783129

MOTHABARI M.E.M.

Page No.# 518/683

33: ZAKIR HUSSAIN

S/O - ABDUL KASHEN

VILL. DARIR PAR

PO. BASHBARI

PS. BAGUAN

DIST. GOALPARA

PIN-783129

BAHAJIA M.E.M

34: MANUJ KUMAR DAS

S/O - LATE MAHADEV DAS

VILL. BALAHI

P.O. AND PS. GHILAMARA

DIST. LAKHIMPUR

PIN-787053

RUPAHI GIRLS M.E. SCHOOL

35: ARUNI BORAH

W/O - BHABA KANTA BORAH

VILL. NO.1 TENGAPATHAR

PO. RAIDONGIA

PS. NARAYANPUR

DIST. LAKHIMPUR

PIN-784164

BIGHALIBARI M.E. SCHOOL

36: JOY CHANDRA BORAH

S/O - NIREN BORAH

VILL. BIHPURIA

PS. NORTH LAKHIMPUR

DIST. LAKHIMPUR

UTTAR PULINAHARANI M.E.S.

37: BIPUL DOWARAH

S/O - LATE PITOW DOWARAH

VILL. JUTULIBARI

PS. NARAYANPUR

DIST. LAKHIMPUR

PIN-787033

BALIPATHAR MAJGAON M.E.S.

38: CHANDRA KANTA PHUKAN

S/O - DEBEN CHANDRA PHUKAN

VILL. NO.3 SIMALUGURI

PO. SIMALUGURI

DIST. LAKHIMPUR

Page No.# 519/683

COLLEGIATE ADARSHA M.E. SCHOOL

39: JATIN DUTTA

S/O - JOYRAM DUTTA

VILL- BHAGAMUKH

DHAKUAKHANA

DIST- LAKHIMPUR

RUHA M.E. SCHOOL

40: MD. RAIZ UDDIN

S/O MD. NIZAM UDDIN

VILL-KARAGARI GAON

P.O.-CHAPARBORI

P.S.-BARPETA

DIST-BARPETA ANCHALIK M.E. MADRASSA (HATIRTARI)

41: MRS. MEERA DAIMARI

D/O - BABULI BORO

VILL. GHATUA PATHAR

PO. GHATUA

PS. THELAMARA

DSIT. SONITPUR

PIN-784149

BARBIL M.E. SCHOOL

42: MOFRUZA BEGUM

D/O - OSMAN GONI

VILL. KATANI GAON

PO AND PS. THELAMARA

DIST. SONITPUR

PIN-784149

DA-GAON ANCHALIK M.E. SCHOOL

43: BHONMONI DUTAA

W/O - RABIRAM BHUYAN

VILL. RANTIJAN

PO. KUHIARBARI

PS. PANIGAON

DIST. LAKHIMPUR

PIN- 787052

RADHKRISHAN M.E. SCHOOL

44: DALIMI KALITA

D/O - KHIREN KALITA

VILL. KARIPARA PT.3

PO. CHAKLA

P.S. MATIA

DIST. GOALPARA

Page No.# 520/683

PIN - 783125

DAHELA M.E.S.

45: JUGANANDA TAID

S/O- BOLURAM TIDE

VILL. 1 NO. PARGHAT

P.O- MORNOI

BEBEJIA

P.S- GHILAMARA

DIST- LAKHIMPUR

PIN- 787055

1 NO. PARGHAT MES

46: PRASANNA CHUTIA

S/O- PHULAM CHUTIA

VILL. CHARIKRIA

P.O- KEAKURI

P.S- DHAKUAKHANA

DIST- LAKHIMPUR

PIN- 787055

CHARISUTI MUKH MES

47: RUPA MILI

W/O- HARENDRA MILI

VILL. AMARA GURI DHANGDHARA

P.O- AO

GURI DHANGDHARA

P.S- DHAKUAKHANA

DIST- LAKHIMPUR

PIN- 787055

NAVA CHAWREK MES

48: MALIN MEDHI

S/O- LT. MEDA RAM MEDHI

VILL. KAMAGAON

P.O- KAMAGAON

P.S- SARBHOG

DIST- BARPETA

PIN- 781317

KHARIJA BIJNI GIRLS ME

49: NABIN BASUMATARY

S/O- LT. KALARAM BASUMATARY

VILL. JENGRENGPARA

P.O- KALPANI BAZAR

P.S- GOBARDHANA

DIST- BAKSA

PIN- 781315

Page No.# 521/683

JERGRENGPARA MES

50: HEMLATA NATH

W/O- UDHAB CH. NATH

VILL. 3 NO. LARKUCHI (GORAKSHATTARY)

P.O- RAMPUR

P.S- MUKALMUA

DIST- NALBARI

PIN- 781312

RAULY M.E SCHOOL

51: PURABI DOLEY

D/O- CHAKABHAL DOLEY

VILL. BAGHMARA

P.O- 2 NO BARSHAMUKH

P.S- GHILAMARA

DIST- LAKHIMPUR

PIN- 787055

BAGHMARA M.E SCHOOL

52: MAMONI GOGOI

D/O- LT. BAGEN GOGOI

VILL. CHAKULI

P.O- MAHEMARI

P.S- GHILAMARA

DIST- LAKHIMPUR

PIN- 787055

KARHA BALAHI M.E SCHOOL

53: MRS USHARANI SAIKIA

W/O SRI KRISHNA DAS

VILL-BOICHAGAON

P.O. AND P.S.-PANIGAON

DIST-LAKHIMPUR

SATI RADHIKA GIRLS M.E. SCHOOL

54: SEWALI RABHA

W/O- DHANBAR RABHA

VILL. MASLAM PT 1

P.O- KOTHAKUTHI

P.S- DHUPDHARA

DIST- GOALPARA

PIN- 783123

MADANG TILAPARA ME SCHOOL

55: RENUMAI DOLEY

D/O- BHIMKANTA DOLEY

VILL. KHAJUA MILI

Page No.# 522/683

P.O- KHAJUA PATIR

P.S- DHAKUAKHANA

DIST- LAKHIMPUR

PIN- 787055

KHAJUA KHERKATA GIRLS MES

56: BHAKTA RAM BARMAN

S/O- HARENDRA NARAYAN BARMAN

VILL. BAUSATARI

P.O- DHUMEARGHAT

P.S- LAKHIPUR

DIST- GOALPARA

PIN- 783330

PACHIM RAKHALKILL MES

57: JAYANTA SAIKIA

S/O- HARAKANTA SAIKIA

VILL. KHAGA

P.O- KHAGA

P.S- PANIGAON

DIST- LAKHIMPUR

PIN- 787052

KUTUHAGURI JANAJATI ME SCHOO

58: SWARNA MONI DAS

D/O- HARA KANTA DAS

VILL- KAHUA ATI P.O- BORSHILA

PS- MIKIRBHETA

DHANIRAM BARUAH GIRLS M E SCHOOL

59: JAMILA KHATUN

W/O- NASAR UDDIN

VILL- GORIABORI GAON

PO- LUCHANABORI

PS- MOIRABARI

DIST- MORIGAON ASSAM

PUB TUMUKABORI ME M

60: DIBAKAR NATH

S/O- BISHNU RAM NATH

VILL- BORIBANDHA

PO- BORIBANDHA

PS- LAHORIGHAT

DIST- MORIGAON

SUKUTIPUTA ME SCHOOL

61: MRS CHITRA DEKA

Page No.# 523/683

W/O- BASANTA DEKA

VILL- BETANI

PO- DOMAL

PS- DHARAMTUL

DIST- MORIGAON

SARU SINGHA DEKA ME SCHOOL

62: JADU NANDA NATH

S/O- DHIREN CHANDRA NATH

VILL- BOR BAGUAN

PO- BAGUAN

PS- BAGUAN DIST- GOALPARA

PANDOBA RABHAPARA M.E. SCHOOL

63: SWORNABALA BORO

S/O- LATE BATISH CHANDRA BORO

VILL- GOMURA

P.O- BHALAGURI

P.S- PATACHARKUCHI

DIST- BARPETA

NARSHINGBARI MES

64: ABDUL RAHIM

S/O- LATE MD. HABIB

J.B ROAD TEZPUR

P.O AND P.S- TEZPUR

DIST- SONITPUR

SONITPUR ME MADRASSA

65: RAMPRASHAD PEGU

S/O- LATE PANIRAM

VILL- MAJOR CHAPORI

P.O- ACHERAKATA BALIJAN

P.S- PANIGAON

DIST- LAKHIMPUR

MAJORCHAPORI M.E SCHOOL

66: GOPINATH DOLEY

S/O- LATE PUDHAR DOLEY

VILL- CHARANG GAON

P.O- DAFALAKATA

P.S- PANIGAON

DIST- LAKHIMPUR

LIGIRAMUKH CHARANG ME SCHOOL

67: BHUBANESHWAR PATHAK

S/O- LT. LABO RAM PATHAK

VILL- CHEKI

Page No.# 524/683

P.O- HATHINAPIR

P.S- PATACHARKUCHI

DIST- BAJALI

BAHBARI NARSHING BAR MES

68: MOUSHUMI BEGUM

W/O- JEHRUL HAQUE

VILL- DAMPUR (KHANDAPARA)

P.O- DAMPUR

P.S- HAJO

DIST- KAMRUP (R)

AZARA KEOTPARA ME SCHOOL

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-06

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-781006

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

------------

Advocate for : MR. S SAHU

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/759/2021

SIMALUGURI COLLEGIATE ADARSHA HIGH SCHOOL AND 2 ORS

(REP. BY ITS SECY. CUM HEADMASTER

SRI HEMEN GOGOI

AGE ABOUT- 48 YEARS)

VILL./P.O. SIMALUGURI

P.S. BIHPURIA

Page No.# 525/683

DIST.- LAKHIMPUR (ASSAM)

PIN- 784165

2: AMBIKAPUR HIGH SCHOOL

(REP. BY ITS SECY. CUM HEADMASTER SRI TARAMAN LIMBU

AGE ABOUT- 52 YEARS)

VILL- AMBIKAPUR

P.O. NATUN BALIJAN (SADIA)

DIST.- TINSUKIA (ASSAM)

PIN- 786158

3: SINGIMARI GIRLS HIGH SCHOOL

(REP. BY ITS SECY. CUM HEADMASTER SMTI. KALPANA BORAH AGE

ABOUT- 54 YEARS)

VILL- RAJAGAON

P.O. BORPANI

DIST.- NAGAON (ASSAM)

PIN- 782450

VERSUS

THE STATE OF ASSAM AND 4 ORS

REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM

DISPUR

GHY-6

2:THE COMM. AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT. (SECONDARY)

DISPUR

GHY-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPT.

GOVT. OF ASSAM

DISPUR

GHY-6

4:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

5:THE BOARD OF SECONDARY EDUCATION

ASSAM

REP. BY ITS SECY.

BAMUNIMAIDAN

GHY-21

------------

Page No.# 526/683

Advocate for : MR. A H ALAMGIR

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/5594/2022

LUHITA DOLEY AND ANR.

W/O- PURNANANDA PEGU

R/O- UDAIPUR

JONAI

P.O AND P.S- JONAI

DIST- DHEMAJI

ASSAM

2: JYOTI DOLEY

W/O- PINKU PEGU

R/O- AGAM DOLUNGM

P.O AND P.S- JONAI

DIST- DHEMAJI

ASSAM

VERSUS

THE STATE OF ASSAM AND 3 ORS.

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

HIGHER EDUCATION DEPARTMENT

DISPUR

GUWAHATI-781006

KAMRUP METROPOLITAN DISTRICT

ASSAM

2:THE DIRECTOR OF HIGHER EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

KAMRUP METROPOLITAN DISTRICT

ASSAM

3:THE DISTRICT LEVEL SCRUTINY COMMITTEE

DHEMAJI

Page No.# 527/683

ASSAM

REP. BY ITS CHAIRMAN

THE DEPUTY COMMISSIONER

DHEMAJI

ASSAM

4:THE MANAGING COMMITTEE OF JONAI GIRLS COLLEGE

DHEMAJI

ASSAM

------------

Advocate for : MR S BORTHAKUR

Advocate for : SC

HIGHER EDU appearing for THE STATE OF ASSAM AND 3 ORS.

Linked Case : WP(C)/2656/2024

MALAYA KALITA

WIFE OF BISESWAR KALITA

RESIDENT OF PANCHAWATI

SILPUKHURI

P.S.- CHANDMARI

DIST.- KAMRUP(M)

ASSAM

PIN- 781003.

VERSUS

THE STATE OF ASSAM AND 2 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

Page No.# 528/683

3:THE DIRECTOR OF SECONDARY EDUCATION

KAHILIPARA

ASSAM

GUWAHATI-19.

------------

Advocate for : MR. M P SARMA

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 2 ORS

Linked Case : WP(C)/2225/2022

KUNTALA DEKA AND 7 ORS

W/O- AMUJ KR. MAJUMDAR

R/O- RUPNAGAR

HOUSE NO. 1

SANKARDEV PATH

KAMRUP (M)

GUWAHATI- 32

SCHOOL- MADHAB DAS HIGH SCHOOL

2: JONALI DAS

W/O-HEMANGA CHOUDHURY

R/O- GMC ROAD

KACHARI BASTI

HOUSE NO. 48

KAMRUP (M)

GUWAHATI- 32

SCHOOL- DISPUR UDAYACHAL HIGH SCHOOL

3: ARCHANA KALITA

W/O- GUNA HAZARIKA

R/O- JUTIA MANDAKINI UJJAL NAGAR

MANDAKINI PATH

KAHILIPARA

KAMRUP (M)

GUWAHATI- 19

SCHOOL- TIWA NAGAR HIGH SCHOOL

4: KABITA TALUKDAR

W/O- JAYANTA BARMAN

R/O- KRISNANAGART

Page No.# 529/683

NANDANPUR PATH

P.O- JAPORIGOG

P.S - DISPUR

KAMRUP (M)

ASSAM

GUWAHATI- 05

SCHOOL- BONDA ANCHALIK HIGH SCHOOL

5: REZAK ALI

S/O- LATE CHOWKAT ALI

VILL AND P.O- HABLAKHA

P.S- HAJO

DIST- KAMRUP (M)

ASSAM

PIN-- 781102

SCHOOL- SAYEDA ANOWARA TAIMUR HIGH SCHOOL

6: PARAN ALI

S/O-ARMAN ALI

R/O- VILL KONWARPUR

P.O- KHOPONI KUCHI

P.S- HAJO

DIST-KAMRUP PIN-781102

SCHOOL- B.K.A.F HIGH SCHOOL

7: PRANETA BAYAN

W/O-KAPIL KUMAR TALUKDAR

R/O- VILLAGE BAHARI (MANDALPARA)

P.O- BAHARIHAT

P.S- TARABARI

DIST BARPETA

ASSAM

PIN-781302

SCHOOL- G.O.C JANATA HIGH SCHOOL

8: SUNANDA MORAL

S/O KRISHNA KANTA MORAL

VILL. BAHARI

P.O BAHARIHAT

P.S TARABARI

DIST. BARPETA

ASSAM

PIN- 781302

SCHOOL PANCHAGRAM HIGH SCHOOL.

VERSUS

Page No.# 530/683

THE STATE OF ASSAM AND 6 ORS

REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM

DISPUR

GHY-06

2:THE ADDL. CHIEF SECRETARY

THE CHIEF SECRETARY TO THE GOVT OF ASSAM

SECONDARY EDUCATION DEPARTMENT

ASSAM

DISPUR

GHY-06

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

TO THE GOVT OF ASSAM

DISPUR

GHY-06

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWHATI-06

DIST-KAMRUP(M)

ASSAM

5:THE SECRETARY

TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWHATI-06

DIST-KAMRUP(M)

ASSAM

6:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVT. OF ASSAM

DISPUR

GUWHATI-06

DIST-KAMRUP(M)

ASSAM

7:THE DIRECTOR

OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

Page No.# 531/683

------------

Advocate for : MR. A R BHUYAN

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/5952/2021

RAJIB CH BHUYAN AND 53 ORS

SON OF LATE NANDESWAR BHUYAN

VILLAGE KAKODUNGA CHOMUA GAON

P.O.- NAMKHATOWAL

DISTRICT - GOLAGHAT

ASSAM

PIN- 785626

ASSISTANT TEACHER

KAKODONGA PURBANCHALIK M.E. SCHOOL

2: MOTILAL DAS

SON OF DEWRAM BHARALI

VILLAGE - PANBARI

P.O. - BORJURI

DISTRICT - GOLAGHAT

ASSAM - 785612

ASSISTANT TEACHER

PANBARI ANUSUCHIT JATI ARU JANA JATI M.E. SCHOOL

3: RAMESWAR BORA

SON OF LATE KAMAL BORA

VILLAGE - DAPATHAR

P.O. CHUKIAPATHAR

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BAPUJI M.E. SCHOOL

4: TULSHI HANDIQUE

SON OF MODAN HANDIQUE

VILLAGE - BILPATHER

P.O. - NAOJAN

DISTRICT - GOLAGHAT

ASSAM - 785603

ASSISTANT TEACHER

BILPATHAR M.E. SCHOOL

Page No.# 532/683

5: MOHANTA DOLEY

SON OF LATE GONGARAM DOLEY

VILLAGE 1 NO. BALIJAN ADARSHA MISING GAON

P. O. - BALIJAN

BOKAKHAT

DISTRICT - GOLAGHAT

ASSAM - 785612

ASSISTANT TEACHER

KAZIRANGA RHINO LAND M.E. SCHOOL

6: JIBON PEGU

SON OF SRI BIPIN PEGU

VILLAGE BOKURA GAON

P.O. - BAHGURI

DISTRICT - GOLAGHAT

ASSAM - 7851614

ASSISTANT TEACHER

MILON JANAJATI M.E. SCHOOL

7: MOLARAM CHUTIA

SON OF TIKHESWAR CHUTIA

VILLAGE RAJAPUKHURI

P.O.- RAJAPUKHURI

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

RENGMAI M.E. SCHOOL

8: SMT. MAMONI DAS

DAUGHTER OF LATE MAHATRAM DAS

VILLAGE - BHAGYAPUR

P.O. - FALLANGANI

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BHAGYAPUR M.E. SCHOOL

9: BUDHESWAR GOWALLA

SON OF PARSHU GOWALA

VILLAGE - GOHAIN GAON

P.O. - GOHAIN GAON

SARUPATHAR

DISTRICT - GOLAGHAT

ASSAM

PIN- 785621

ASSISTANT TEACHER

Page No.# 533/683

ANANDA GOWALA M.E. SCHOOL

10: REBA SAIKIA

SON OF LATE KHUTIRAM SAIKIA

VILLAGE - CHANGPUL

P.O. - DAPATHAR

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

ADARSHA M.E. SCHOOL

11: SMT. PADUMI BORAH

DAUGHTER OF CHANIRAM BORA

VILLAGE NO.2 FALLANGANI

P.O-FALLANGANI

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

GERUKANI KUSHAL KONWAR M.E. SCHOOL

12: SANJIB KR. BORAH

SON OF LATE PUNIRAM BORAH

VILLAGE PURANIMATI BHAKAT GAON

P.O. - NABHANGA

DISTRICT - GOLAGHAT

ASSAM

PIN- 785614

ASSISTANT TEACHER

PURANIMATI BHAKOTGAON M.E. SCHOOL

13: RANJU GOGOI

SON OF LATE LAKHIRAM GOGOI

VILLAGE BON BAGICHA (BOHUPATHAR)

P.O.- BHOLAGURI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785611

ASSISTANT TEACHER

BALYA BIKASH M.E. SCHOOL

14: SMT. HEMOPROVA HAZARIKA

DAUGHTER OF DEHIRAM HAZARIKA

VILLAGE HABIGAON

P.O. - RONGAMATI

Page No.# 534/683

DISTRICT - GOLAGHAT

ASSAM - 785614

ASSISTANT TEACHER

RANGALITING PURBAPUR M.E. SCHOOL

15: SMT. BOBITA SAIKIA

DAUGHTER OF LATE MALIRAM SAIKIA

VILLAGE - RATANPUR

P.O. - BILGAON

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

DHONSIRI M.E. SCHOOL

16: SMT. BONTI MAHANTA

DAUGHTER OF BISHNU PRASAD MAHANTA

VILLAGE - LANTHA

P.O. - BORPATHAR

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

LANGTHA M.E. SCHOOL

17: SMT. BINU BORAH

DAUGHTER OF LATE AKONMAN BORAH

VILLAGE- PURONIMATI BHAKAT GAON

P.O.- NA-BHANGA

DISTRICT - GOLAGHAT

ASSAM

PIN- 785614

ASSISTANT TEACHER

PURANIMATI BHAKATGAON M.E. SCHOOL

18: ATMARAM MORANG

SON OF UMARAM MORANG

VILLAGE NO.1 KEKURI GAON

P.O. BILGAON

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

KEKURI JANA JATI M.E. SCHOOL

19: SUMANTA GOGOI

SON OF LATE MADHAB GOGOI

VILLAGE - KOROIGHAT

Page No.# 535/683

P.O. - URIAMGHAT

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

SARASWATI SIMANTA M.E. SCHOOL

20: POLASHMONI BORUAH

SON OF PUNA BORUAH

RESIDENT OF VILLAGE 5 NO. RONGBONG PATHAR

P.O.- KANAIGHAT

DISTRICT - GOLAGHAT

ASSAM - 785699

ASSISTANT TEACHER

RANGBONG M.E. SCHOOL

21: AJIT BARUAH

SON OF DINARAM BORUAH

VILLAGE - THURAJAN

P.O. - ULTAJAN

DISTRICT - GOLAGHAT

ASSAM - 785702

ASSISTANT TEACHER

NO. 2 BALIJAN CHAH JONAJATI M.E. SCHOOL

22: AJOY BOSUMATARY

SON OF KAHIRAM BOSUMATARY

VILLAGE - THURIBARI

P.O. - DHUPGURI

DISTRICT - GOLAGHAT

ASSAM - 785601

ASSISTANT TEACHER

MADHYAMPUR JANA JATI M.E. SCHOOL

23: ANJANA HAZARIKA

DAUGHTER OF LATE JOGAT HAZARIKA

VILLAGE KOCHARIHAT CHINATOLLY

P.O. - CHINATOLLY

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

NABHETA M.E. SCHOOL

Page No.# 536/683

24: BUDHESWAR BASUMATARY

SON OF LATE HARINDRA BASUMATARY

VILLAGE NO.2 LAKHIPATHAR

P.O.- DHUPGURI

DISTRICT - GOLAGHAT

ASSAM

PIN -785601

ASSISTANT TEACHER

GYANDEEP M.E. SCHOOL

25: SMT. KIRAN PROVA BORAH

DAUGHTER OF LATE BHADRAKANTA BORA

RESIDENT OF VILLAGE 2 NO. MURPHULONI

P.O.- MURPHULONI

DISTRICT - GOLAGHAT

ASSAM

PIN- 785621

ASSISTANT TEACHER

PHULBARI M.E. SCHOOL

26: BUDHIN BORAH

SON OF LATE BHOGESWAR BORAH

VILLAGE - FALLANGANI NAMGHURIYA

P.O.- FALLANGANI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

ARUNODOI M.E. SCHOOL

27: SMT. SWAPNA DOLEY

DAUGHTER OF DENESWAR DOLEY

RESIDENT OF VILLAGE BAGHEDHARA GAON

P.O. - GOMARIGURI

DISTRICT - GOLAGHAT

ASSAM

PIN- 785705

ASSISTANT TEACHER

BAGHEDHORA JONAJATI M.E. SCHOOL

28: SMT. JONMONI BORA

DAUGHTER OF LATE PURNAKANTA BORA

Page No.# 537/683

VILLAGE - BORJAN GAON

P.O. - BORJAN

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BHADRESWAR BORA GIRLS M.E. SCHOOL

29: NATHURAM DHANWAR

SON OF LATE PATRAS DHANWAR

VILLAGE - NO. 5 THURAJAN GAON

P.O. - ULTAJAN

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

NO. 5 THURAJAN BONUWA M.E. SCHOOL

30: SIBA SAWASI

SON OF MALBHOG SAWASI

RESIDENT OF VILLAGE BURALIKSON GAON

P.O. - KOTHALGURI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

BORPHALONG BAGISA M.E. SCHOOL

31: SMT. TARU DUTTA

DAUGHTER OF LATE GOLAP DUTTA

VILLAGE - GORIA BORPATHAR

P.O. - GORIA BORPATHAR

DISTRICT - GOLAGHAT

ASSAM

PIN - 785621

ASSISTANT TEACHER

MOHURAMUKH GIRLS M.E. SCHOOL

32: KHAGEN NATH

SON OF LATE HEMKANTA NATH

RESIDENT OF VILLAGE HAUTLEY NATH GAON

P.O. - MOWKHOWA

DISTRICT - GOLAGHAT

ASSAM

Page No.# 538/683

PIN - 785621

ASSISTANT TEACHER

HOUTLEY HABICHOWA M.E. SCHOOL

33: BONDITA BORAH CHUTIA

WIFE OF DHRUBA JYOTI CHUTIA

VILLAGE - CHAKIAL GAON

P.O. - CHAKIAL

DISTRICT - JORHAT

ASSAM

PIN - 785108

ASSISTANT TEACHER

SRIMANTA M.E. SCHOOL

34: KHOGEN CH. SAIKIA

SON OF LATE SARUPAI SAIKIA

VILLAGE - CHAKIAL GAON

P.O. - CHAKIAL

DISTRICT - JORHAT

ASSAM

PIN - 785108

ASSISTANT TEACHER

SRIMANTA M.E. SCHOOL

35: KAMDEV TANTI

SON OF LATE SINDHUMONI TANTI

VILLAGE - HAUTLEY T. E.

P.O. - HAUTLEY

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

HOUTOLI PURONIMATI M.E. SCHOOL

36: ARUN NAYAK

SON OF BADAN NAYAK

VILLAGE - HAUTLEY T.E.

P.O. - HAUTLEY

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

HOUTOLI PURONIMATI T. E. M.E. SCHOOL

37: MD. SALIM ALI

SON OF LATE ISMAIL ALI

VILLAGE - FETA BOSTI

P.O. - FETA GAON

Page No.# 539/683

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

NAHORDUNGA M.E. SCHOOL

38: NOGEN KURMI

SON OF LATE GHONO KURMI

VILLAGE - BORUAKHAT GAON

P.O. - BADULIPAR

DISTRICT - GOLAGHAT

ASSAM

PIN - 785614

ASSISTANT TEACHER

BUTALIKHOWA BAGICHA M.E. SCHOOL

39: RASHMIREKHA BORAH

DAUGHTER OF CHIDA BORA

VILLAGE - KAILAKHAT

P.O. - BOKAKHAT

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

KAILAKHAT M.E. SCHOOL

40: KAMALUDDIN AHMED

SON OF LATE KHERAJUDDIN AHMED

VILLAGE - NAHARANI MAZGAON

P.O. - NAHARANI

DISTRICT-- GOLAGHAT

ASSAM

PIN - 785618

ASSISTANT TEACHER

MAJGAON GIRLS M.E. SCHOOL

41: SIRAJUDDIN AHMED

SON OF LATE NOZIR ALI

VILLAGE - NAHARANI MAZGAON

P.O. - NAHARANI

DISTRICT - GOLAGHAT

ASSAM

PIN - 785618

ASSISTANT TEACHER

MAJGAON GIRLS M.E. SCHOOL

Page No.# 540/683

42: MAHMUDA BEGUM

DAUGHTER OF SOHIBUDDIN AHMED

VILLAGE - BATIPORIA

P.O. - BATIPORIA

DISTRICT - GOLAGHAT

ASSAM - 785618

ASSISTANT TEACHER

BATIPORIA M.E. SCHOOL

43: GULJAHAN BEGUM

DAUGHTER OF USUF ALI AHMED

VILLAGE - BATIPORIA

P.O. - BATIPORIA

DISTRICT - GOLAGHAT

ASSAM - 785618

ASSISTANT TEACHER

BATIPORIA M.E. SCHOOL

44: DHRUBAJYOTI BORDOLOI

SON OF LATE MANIC BORDOLOI

VILLAGE - DOLOI GAON

P.O. - MOHEEMA

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

BHAGDHARA ZALOKIA BARI M.E. SCHOOL

45: SAMIR TANTI

SON OF DEBENDRA NATH TANTI

VILLAGE - HAUTLEY T.E.

P.O. - HAUTLEY

DISTRICT - GOLAGHAT

ASSAM - 785621

ASSISTANT TEACHER

HABICHOWA BORPATHAR M.E. SCHOOL

46: JOYRAM GONJU

SON OF MOHAN GONJU

VILLAGE - BUTOLIKHOWA

P.O. - BADULIPAR

DISTRICT - GOLAGHAT

ASSAM - 785611

ASSISTANT TEACHER

BUTOLIKHOWA BAGICHA M.E. SCHOOL

Page No.# 541/683

47: GOJENDRA PATHORI

SON OF LATE MANIK PATHORI

VILLAGE GULUNGTEMERA

P.O.-BADULIPAR

DISTRICT - GOLAGHAT

ASSAM - 785611

ASSISTANT TEACHER

DISOI PORIA JANAJATI M.E. SCHOOL

48: RAJEN THAKURI

SON OF PREM KUMAR THAKURI

VILLAGE - CHUNGAJAN MAJGAON

P.O. - CHUNGAJAN

DISTRICT - GOLAGHAT

ASSAM

PIN - 785601

ASSISTANT TEACHER

AMGURI M.E. SCHOOL

49: DHAN KALITA

SON OF LATE NAREN KALITA

VILLAGE - NO.2 DAMUDAR GAON

P.O. - NAOJAN

DISTRICT - GOLAGHAT

ASSAM

PIN - 785601

ASSISTANT TEACHER

SWAHID DEBESWAR BORA M.E. SCHOOL

50: PRABHAT SARMA

SON OF UMESWAR SARMA

VILLAGE NO.2 KOIRI GAON

P.O. - NAOJAN

DISTRICT - GOLAGHAT

ASSAM - 785601

ASSISTANT TEACHER

KOIRIGAON M.E. SCHOOL

51: RATUL BORA

SON OF LATE KAMAL BORA

VILLAGE - PURAJANGHAL

P.O. - DHOLAGURI

DISTRICT - GOLAGHAT

ASSAM - 785613

Page No.# 542/683

ASSISTANT TEACHER

PURAJANGHAL M.E. SCHOOL

52: SMT. SIMITA CHETRY

DAUGHTER OF RATNA BAHADUR CHETRY

VILLAGE - BISHNUPUR

P.O. - URIAMGHAT

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

GYANPEETH SIMANTA M.E. SCHOOL

53: JITEN BHUYAN

SON OF LATE GOBIN BHUYAN

VILLAGE - UZIR GAON

P.O.- NAMKHATOWAL

DISTRICT - GOLAGHAT

ASSAM - 785601

ASSISTANT TEACHER

PUB KACHOMARI M.E. SCHOOL

54: BIRINDA PHUYEL

DAUGHTER OF LATE GUNIRAM PHUYEL

VILLAGE - HATIDUBI

P.O. - URIAMGHAT

DISTRICT - GOLAGHAT

ASSAM - 785602

ASSISTANT TEACHER

SARASWATI SIMANTA M.E. SCHOOL

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF

ASSAM

DISPUR

GUWAHATI - 6.

2:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

3:THE PRINCIPAL SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6.

Page No.# 543/683

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

DISPUR

GUWAHATI - 781006.

5:THE SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

6:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI - 781006.

7:THE SECRETARY

LEGISLATIVE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6

8:THE DIRECTOR OF ELEMENTARY EDUCATION

GOVERNMENT OF ASSAM

KAHILIPARA

GUWAHATI - 19.

------------

Advocate for : MR. U K NAIR

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/525/2023

ARCHANA DAS AND 6 ORS

D/O- DHARMESWAR DAS

VILLAGE- KUMAR GAON

P.S.- MANIKPUR (DOMPARA)

DISTRICT- BONGAIGAON

ASSAM.

2: TAZER ALI AHMED

S/O- FAZAR ALI AHMED

Page No.# 544/683

VILLAGE- SALABILA NO. 2

P.O.- SALABILA

DISTRICT- BONGAIGAON

ASSAM.

3: BHUMIDHAR KALITA

S/O- GOTHO RAM KALITA

VILLAGE- BECHIMARI

P.O. ADLAGURI

DIST.- BONGAIGAON

ASSAM.

4: ABDUL MOTALEB

S/O- MUNSER ALI

VILLAGE- BASHBARI NO. 1

P.O. SALABILA

DIST.- BONGAIGAON

ASSAM.

5: ABU SHAMA AHMED

S/O- AZMAT ALI AHMED

VILL- MATRAGHOLA

P.O.- KIRTONPARA

P.S.- ABHAYAPURI

DIST.- BONGAIGAON

ASSAM.

6: RUP BHANU KHATUN

D/O- MD. KITAB ALI

VILL- KHUDRAKUSHI

P.O.- BALAGAON

Page No.# 545/683

DIST.- BARPETA.

7: NIRANJAN MONDAL

S/O- PRANESWAR MANDAL

VILLAGE- NOWAPARA NO. 2

P.S.- MANIKPUR

DIST.- BONGAIGAON

ASSAM

PIN- 783392.

VERSUS

THE STATE OF ASSAM AND ANR

REPRESENTED BY SECRETARY TO THE GOVT. OF ASSAM

SCHOOL EDUCATION DEPARTMENT (FORMERLY SECONDARY EDUCATION

DEPARTMENT)

DISPUR

GUWAHATI-6.

2:THE DIRECTOR OF SCHOOL EDUCATION DEPARTMENT

(FORMERLY THE EDUCATION SECONDARY DEPARTMENT)

KAHILIPARA

GUWAHATI- 781019.

------------

Advocate for : MR. M DUTTA

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND ANR

Linked Case : WP(C)/141/2018

SUNAICHERRA TEA GARDEN M.E. SCHOOL

REP. BY ITS HEADMASTER AMIYO KANTA DEB

S/O. JITENDRA KANTA DEB

VILL. SUNAICHERRA T.E.

P.O. GAMARIA

DIST. KARIMGANJ

ASSAM.

2: MADHURBAND M.E. SCHOOL

Page No.# 546/683

REP. BY ITS HEAD MASTER MONORUZZAMAN

S/O. ABDUL MANNAN

VILL. MADHURBAND

P.O. BURUNGA

DIST. KARIMGANJ

ASSAM

3: DASGRAM MODEL M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL FATTHA

S/O. ABDUL ROUF

VILL. DASGRAM

P.O. DASGRAM

DIST. KARIMGANJ

ASSAM.

4: BHURUNGA PUNGEE M.E. MADRASSA

REP. BY ITS HEADMASTER AMINUL HOQUE CHOUDHURY

S/O. LT. MOINUL HOQUE CHOUDHURY

VILL. CHERRAGAON

P.O. BHURUNGA

DIST KARIMGANJ

ASSAM

5: BARTHAL M.E. SCHOOL

REP. BY ITS HEADMASTER NAZRUL ISLAM

S/O. HAZI MUJAMMIL ALI

VILL. BARTHAL

P.O. KATABARI

DIST. KARIMGANJ

ASSAM

6: BALIA GUNAI M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL BASIT

S/O. LT. ANSAR HUSSAIN

VILL. KHILORBAND

P.O. BHURUNGA

DIST. KARIMGANJ

ASSAM.

7: KRISHNA KANTA SINHA M.E. SCHOOL

REP. BY ITS HEADMASTER RAKHAL SINHA

S/O. LT. HARAPRASAD

VILL. HAZARICHAK

P.O. PATHERKANDI

Page No.# 547/683

DIST. KARIMGANJ

ASSAM

8: CHANDRAPUR PUBLIC M.E. SCHOOL

REP. BY ITS HEADMASTER ASHISH CHAKRABARTY

S/O. HARI NARAYAN CHAKRABARTY

VILL. CHANDRAPUR

P.O. RAKESH NAGAR

DIST. KARIMGANJ

ASSAM

9: HOITARKHA M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL NAYEEM TAPADDAR

S/O. LT. ABDUL HAMID TAPADDAR

VILL. KANDIGRAM

P.O. KANAIBAZAR

DIST. KARIMGANJ

ASSAM.

10: DEOLA KHAL M.E. SCHOOL

REP. BY ITS HEADMASTER RAJESH SINHA

S/O. LT. MOHENDRA KUMAR SINHA

VILL. DEOLAKHAL

P.O. TINAKHAL

DIST. KARIMGANJ

ASSAM

11: NIBARAN CHANDRA LASKAR M.E. SCHOOL

REP. BY ITS HEADMASTER BIRENDRA LAL ROY

S/O. NARESH CHANDRA ROY

VILL. PINNAGAR

P.O. GIRISHGANJ BAZAR

DIST. KARIMGANJ

ASSAM.

12: BIDYANAGAR CHA BAGAN SRAMIK M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL MANAF

S/O. LT. ABDUL AZIZ

VILL. BIDYANAGAR

P.O. BIDYANAGAR

DIST. KARIMGANJ

ASSAM.

13: KADAIRGOOL ASHANALA M.E. MADRASSA

Page No.# 548/683

REP. BY ITS HEADMASTER SAHAB UDDIN

S/O. MOKKADES ALI

VILL. KADIRGOOL

P.O. GULCHERRA BAZAR

DIST. KARIMGANJ

ASSAM.

14: NAYATILA M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL MALIK TALUKDAR

S/O. LT. MONUHOR ALI

VILL. TIKARPARA

P.O. ANGLAR BAZAR

DIST. KARIMGANJ

ASSAM.

15: NABAJAGARAN M.E. SCHOOL

REP. BY ITS HEADMASTER JUBER AHMED

S/O. RAFIQUE UDDIN

VILL. BARUAIL

P.O. BHUBRIGHAT

DIST. KARIMGANJ

ASSAM.

16: KAMALABARI M.E. MADRASSA

REP. BY ITS HEADMASTER SABBIR AHMED

S/O. ABDUS SHAHID

VILL. UTTAR BANDARKUNA PART-II

P.O. ERALIGOOL

DIST. KARIMGANJ

ASSAM.

17: DUBAG BASTI M.E. SCHOOL

REP. BY ITS HEADMASTER PORENDRA KUMAR NATH

S/O. PRASIDDO KUMAR NATH

VILL. BAGHAN

P.O. KATHALTOLI

DIST. KARIMGNJ

ASSAM.

18: T.A. MEMORIAL M.E. SCHOOL

REP. BY ITS HEADMASTER ABDUL KADIR

S/O. LT. TAJAMUL ALI

Page No.# 549/683

VILL. BERAJAL

P.O. NILAMBAZAR

DIST. KARIMGANJ

ASSAM.

19: LOKOPRIYA M.E. MADRASSA

REP. BY ITS HEADMASTER SOFIULLAH AYUBI

S/O. QARI FAYED ALI

VILL. BISKUT

P.O. AYLABARI

DIST. KARIMGANJ

ASSAM

VERSUS

THE STATE OF ASSAM

REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

ASSAM

GHY.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY.

3:THE STATE LEVEL SCRUTINY COMMITTEE

REP. BY ITS CHAIRMAN

DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

DISPUR

GHY.

4:THE DIRECTOR

ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GHY.

5:THE MISSION DIRECTOR

SARVA SIKSHA ABHIJAN MISSION

ASSAM

KAHILIPARA

GHY.

6:THE DIST. SCRUTINY COMMITTEE

Page No.# 550/683

REP. BY ITS CHAIRMAN

THE DY. COMMISSIONER

KARIMGANJ

P.O. AND DIST. KARIMGANJ

7:THE DIST. ELEMENTARY EDUCATION OFFICER

KARIMGANJ

P.O. AND DIST. KARIMGANJ

------------

Advocates for the Petitioners : Mr. B. C. Das, Sr. Advocate.

Mr. A. C. Borbora, Sr. Advocate.

Mr. K. N. Choudhury, Sr. Advocate.

Mr. D. Das, Sr. Advocate.

Mr. M. Goswami, Advocate.

Mr. R. C. Saikia, Advocate.

Mr. S. Borthakur, Advocate.

Mr. A. Kalita, Advocate.

Mr. C. Baruah, Advocate.

Mr. Y. S. Mannan, Advocate.

Mr. A. R. Bhuyan, Advocate.

Mr. M. Bhagawati, Advocate.

Mr. B. Chakraborty, Advocate.

Mrs. K. Devi, Advocate.

Mr. M. Dutta, Advocate.

Mr. M. P. Sarma, Advocate.

Mr. R. Islam, Advocate.

Mr. K. R. Patgiri, Advocate.

Mr. P. K. Deka, Advocate.

Mr. F. U. Barbhuiya, Advocate.

Mr. A. H. Alamgir, Advocate.

Mr. J. Hatimuria, Advocate.

Mr. N. H. Laskar, Advocate.

Mr. G. Uddin, Advocate.

Mr. B. P. Borah, Advocate.

Mr. B. K. Gogoi, Advocate.

Mr. U. K. Barman, Advocate.

Mr. R. B. Sah, Advocate.

Mr. S. Sahu, Advocate.

Mr. S. Islam, Advocate.

Mr. A. Sarma, Advocate.

Advocates for the Respondents : Mr. D. Saikia, Advocate General, Assam.

Mr. P. Nayak, SC, Finance Deptt., Assam.

Page No.# 551/683

Mr. K. Gogoi, SC, Dept. of Higher Edu.

Mr. R. Mazumdar, SC, Dept. of School Edu.

Mr. N. J. Khataniar, SC, Dept. of School Edu.

Mr. B. Kaushik, SC, Dept. of School Edu.

BEFORE

HON’BLE MR. JUSTICE SUMAN SHYAM

HON’BLE MR. JUSTICE ARUN DEV CHOUDHURY

Dates of hearing:- 21.05.2024, 18.06.2024, 19.06.2024, 20.06.2024, 21.06.2024,

24.06.2024, 26.06.2024, 16.07.2024, 17.07.2024, 18.07.2024, 19.07.2024, 25.07.2024 &

02.08.2024.

Date of judgment : 04.10.2024

Case Laws referred :

1. Bhavnagar University vs. Palitana Sugar Mill (P) Ltd. para 33, reported in (2003) 2 SCC 111

2. P. D. Agarwal vs. The State of U. P. reported in (1987) 3 SCC 622

3. Union of India vs. Tushar Ranjan Mohanty reported in (1994) 5 SCC 450

4. Railway Board vs. C. R. Rangadhamiah reported in (1997) 6 SCC 623

5. State of Punjab vs. Mohar Singh Pratap Singh [AIR 1955 SC 84]

6. Jindal Oil Mills vs. Godhra Electricity Co. Ltd. [AIR 1969 SC 1225]

7. D. S. Nakara and others vs. Union of India reported in (1983) 1 SCC 305

8. Navtej Singh Zohar vs. Union of India, Ministry of Law and others reported in (2018) 10 SCC 1

9. Shayara Bano vs. Union of India and others (triple talak case) reported in

(2017) 9 SCC 1

10. State of Bihar and others Vs. The Bihar Secondary Teachers Struggle Committee, Munger and

others reported in (2019) 18 SCC 301,

11. Rajneesh Kumar Pandey and others Vs. Union of India and others reported in (2021) 17 SCC 1,

12. Arun Kumar and others Vs. Union of India and others reported in (2007) 1 SCC 732

13. Calcutta Gujrati Education Society and another Vs. Calcutta Municipal Corporation and others

reported in (2003)10 SCC 533.

14. Thyssen Stahlunion GMBH Vs. Steel Authority of India Ltd. reported in (1999) 9 SCC 334.

15. I.T. Commissioner Vs Shah Sadia & Sons reported in (1987) 3 SCC 516

16. Deepak Sibal vs. Punjab University reported in (1989) 2 SCC 145

17. R.L.D. Chamarbaughwalla and another Vs. Union of India reported in AIR 1957 SC 628.

18. (2005) 9 SCC 779 [Dolly Chhanda Vs. Chairman, JEE & Ors.]

19. (2005) 6 SCC 754 [ State of Punjab & Ors. Vs. Amar Nath Goyal & Ors.]

Page No.# 552/683

20. (2008) 14 SCC 702 [Govt. of Andhra Pradesh & Ors. Vs. N. Subbarayudu & Ors.]

21. (2020) 17 SCC 401 [Hirendra Kumar Vs. High Court of Judicature at Allahabad]

22. (2020) 14 SCC 625 [All Manipur Pensioners Association by its Secretary Vs. State of Manipur and

others]

23. 2022 SCC OnLine page 425 [Shikhar Vs. National Board of Examination]

24. Md. Imdad Uddin Barbhuiya Vs. The State of Assam, to be represented by the Principal

Secretary to the Government of Assam, Education (Secondary) Department and others : 2022

0 Supreme(Gau) 24

25. Chandan Kumar Neog and others Vs. State of Assam and others reported in 2016 (5) GLT 296

26. Manish Kumar Vs. Union of India and others reported in MANU/SC/0029/2021 : (2021) 5 SCC 1

27. Phillips India Ltd. vs. Labour Court reported in (1985) 3 SCC 103

28. Osmania University Teachers Association vs. State of A.P. reported in (1987) 4 SCC 671

29. State of Rajasthan and others Vs. Basant Nahata reported in (2015) 12 SCC 77

30. Gujarat Ambuja Exports Ltd. and another Vs. State of Uttarakhand and others reported in

(2016) 3 SCC 601

31. X. Vs. Principal Secretary, Health and Family Welfare Department, Govt. of NCT of Delhi and

others reported in AIR 2022 SC 4917

32. State of Punjab and others Vs. Amar Nath Goyal and others reported in (2005) 6 SCC 754

33. Shikhar Vs. National Board of Examination reported in 2022 SCC OnLine SC 425

34. Golak Nath Vs. State of Punjab reported in Air 1967 SC 1643

35. N. P. Verghese Vs. ITO (1981)[27)

36. E.P. Royappa Vs. State of Tamil Nadu reported in (1974) 4 SCC 3

37. Maneka Gandhi vs. Union of India reported in (1978)1 SCC 248

38. Gajraj Singh and others Vs. State Transport Appellate Tribunal and others reported in (1997) 1

SCC 650

39. J. S. Yadav Vs. State of Uttar Pradesh and another reported in (2011)6 SCC 570

40. State of Rajasthan and others vs. Basant Agrotech (India) Limited reported in (2013) 15 SCC 1

41. Suhas H. Pophale Vs. Oriental Insurance Co. Ltd. and its Estate Officer reported in (2014) 4 SCC

657

42. Union of India and others Vs. IND-SWIFT Laboratories Ltd. reported in (2011) 4 SCC 635

43. Indra Das Vs. State of Assam reported in (2011) 3 SCC 380

44. Ashutosh Gupta Vs. State of Rajasthan and others reported in (2002) 4 SCC 34

45. Amita Vs. Union of India and others reported in (2005) 13 SCC 721

46. Kunj Bihari Lal Butail Vs. State of Himachal Pradesh reported in (2000) 3 SCC 40

47. State of A.P. Vs. Medowell & Co. Ltd. reported in (1996) 3 SCC 709

48. Budhan Choudhury and others Vs. State of Bihar reported in AIR 1955 SC 191

49. State of West Bengal Vs. Anwar Ali Sarkar reported in 1952 AIR SC 75

50. Ramesh Chandra Sharma and others Vs. State of Uttar Pradesh and others reported in (2024) 5

SCC 217

Page No.# 553/683

JUDGMENT & ORDER (CAV)

(Suman Shyam,J)

Introduction :-

This batch of writ petitions instituted by several Venture Educational Institutions,

individual as well as groups of teaching and non-teaching staffs of Venture

Educational Institutions from the State of Assam, lay challenge to several provisions of

“The Assam Education (Provincialisation of Services of Teachers and Re-organisation

of Educational Institutions) Act, 2017” (hereinafter referred to as “the Act of 2017”) as

well as the provisions of “The Assam Education (Provincialisation of Services of

Teachers and Re-organisation of Educational Institutions) (Amendment) Act, 2018”

(here-in-after referred to as the Amendment Act of 2018). The writ petitioners are

basically aggrieved due to failure on the part of the State Government of Assam to

provincialise their services. Since the vires of the Act of 2017 as well as the

Amendment Act of 2018 are under challenge in these writ petitions, hence, by the

order dated 27/04/2023 passed in W.P.(c) 2729/2019 and the batch of connected

writ petitions, all these 80 writ petitions were bunched together and posted for

analogous hearing. During the course of hearing, for the sake of convenience, these

writ petitions had been further sub-divided and classified into multiple groups

numbered and referred to as Group 1 to 23, based on the different provisions of the

Statute that are involved there-in.

2. Since, different provisions of the Act of 2017 and the Amendment Act of 2018

are under challenge in this batch of writ petitions, hence, at the outset the provisions

Page No.# 554/683

of the Statute under challenge are reproduced herein below for ready reference :-

“THE ASSAM EDUCATION (PROVINCIALISATION OF SERVICES OF TEACHERS AND

RE-ORGANISATION OF EDUCATIONAL INSTITUTIONS) ACT, 2017

2(h) “District Scrutiny Committee” means the District Scrutiny Committee

constituted under Section 12 for each District to recommend names of Venture

Educational Institutions along with the names of teachers and tutors whose

services are considered eligible for provincialisation under this Act.

2 (i) “DISE Code” means District Information System for Education Code

prepared by the Sarba Siksha Abhijan, Assam and as available in the records

of the National University of Educational Planning and Administration, New

Delhi.

2 (j) “employee” means and includes all serving teachers and tutors as the

case may be, of Venture Educational Institutions who have been appointed

and joined in the concerned Venture Educational Institution before the 1

st

day

of January, 2011 and whose services are being or would be provincialised

under this Act.

2 (t) “Teacher” means Teachers, Assistant Teachers, Classical Teachers and also

includes Lectures, Assistant Professors, Associate Professors, Professors, Principal,

Vice-Principal, Demonstrator, Headmaster, Assistant Headmaster,

Superintendent, Assistant Superintendent and any person of the teaching

faculty working in the Venture Educational Institution having required

educational and professional qualification as per norms and standards fixed by

the Right of Children to Free and Compulsory Education Act, 2009 (Central Act

No. 35 of 2009), National Council for Teachers Education Act, 1993 (Central Act

No. 73 of 1993), University Grants Commission Act, 1956 (Central Act No. 3 of

1956) and the relevant rules and regulations framed thereunder and any other

Act as the case may be, as applicable on the day of provincialisation and

whose services are provincialised under this Act in the post of teacher or in any

other post in the teaching faculty but, not as tutor under this Act.

Page No.# 555/683

2 (u) "tutor" means and includes Teachers, Assistant Teachers, Classical

Teachers and also includes Lecturers, Assistant Professors, Associate Professors,

Professors, Principal, Vice Principal, Demonstrator, Headmaster, Assistant

Headmaster, Superintendent, Assistant Superintendent in a provincialised

educational institution under this Act who are not eligible for provincialisation of

their services and whose services cannot be provincialised in the post of

Teacher under this Act due to lack of his/her educational and professional

qualifications required as per the Right of Children to Free and Compulsory

Education Act, 2009, National Council for Teachers Education Act, 1993,

University Grants Commission Act, 1956 and the relevant rules and regulations

framed thereunder and any other Act, as the case may be, as applicable on

the date of provincialisation, however, his/her service is provincialised as tutor

with separate terms and conditions of service, to be notified by the competent

Administrative Department: Provided that a tutor shall not be eligible to hold

the post of Professors, Principal, Vice-Principal, Headmaster, Assistant

Headmaster, Superintendent, Assistant Superintendent, as the case may be, in

an educational institution provincialised under this Act.

2 (x) "Venture High School" means High School imparting education up to class

X and established by the people of the locality prior to 1.1.2006 which has

received permission from the State Government and recognition from the

Board of Secondary Education, Assam on or before 1.1.2006 and whereof the

services of the teachers have not been provincialised under any Act enacted

by the State legislature so far.

2 (za) "Venture ME School" including "Venture ME Madrassa " means an Upper-

Primary School imparting education from class VI up to class VIII and

established by the people of the locality prior to 1.1.2006 which has received

recognition from the competent authority on or before 01.01.2006 and

captured in the DISE Code up to 2009-10 and whereof the services of the

teachers have not been provincialised under any Act enacted by the State

legislature so far:

Page No.# 556/683

Provided that the DISE Code shall have to be issued on or before 2009-10 and

DISE Code issued there after shall not be considered for the purpose of

provincialisation of services of any employee of the institution;

2 (zb) "Venture Lower Primary School" or "Venture LP School " means a School

imparting education up to Class V and established by the people of the

locality prior to 1.1.2006 whose name figure in the DISE Code up to 2009-10 and

prior to that and whereof the services of the teachers have not been

provincialised under any Act enacted by the State legislature so far:

Provided that the DISE Code shall have to be issued on or before 2009-10 and

DISE Code issued thereafter shall not be considered for the purpose of

provincialisation of services of any employee of the institution;

3. Eligibility criteria for selection of educational institution for provincialisation of

services of teachers/ tutors:- (1) Subject to the provisions of Article 30 of the

Constitution of India, the following categories of Venture Educational

Institutions shall be eligible for being considered for provincialisation of the

services of their teachers and tutors:-

(i) The Venture Educational Institutions which have been established and

had obtained the required permission, recognition, affiliation, concurrence, as

the case may be, up to the last and highest class required for the concerned

institution from the respective competent Authority or Authorities on or before

1.1.2006:

Provided that the order for such permission, recognition, affiliation,

concurrence etc. shall have to be issued on or before 01.01.2006 and any

order issued thereafter with any retrospective effect, shall not be considered

for the purpose of provincialisation of services of any teacher and tutor, as the

case may be, of the institution;

(ii) The land, building and other infrastructure of such Venture

Educational Institutions in case of Venture Primary and Upper Primary Schools

shall be as far as practicable at par with the provisions under the Right of

Page No.# 557/683

Children to Free and Compulsory Education Act, 2009 and Rules framed there

under; Venture Educational Institutions in the case of Venture Secondary and

Higher Secondary Schools and Junior Colleges shall be as far as practicable at

par with the provisions under Assam Non-Government Educational Institutions

(Regulation and Management) Act., 2006 and Rules framed thereunder, and in

case of Degree Colleges, same shall be as per norms set by University Grants

Commission.

(iii) The concerned Venture Educational Institution must have land in the

name of the Institution with clear and exclusive title and possession over the

land before 01.01.2006 and no lease or rent or donor agreement executed at

any point of time, shall not be considered in any manner for this purpose:

Provided that in case of institutions situated in Forest area, Forest Possession

Certificate from the competent Forest Authority certifying that the institution

has been in possession of Forest Land prior to 01.01.2006 and in case of

institutions situated in Tea Gardens, certificate from Tea Garden Authority

certifying that the institution has been in possession of Tea Garden Land prior to

01.01.2006, shall have to produced by the concerned educational institution

before the District Scrutiny Committee constituted under section 13.

(iv) Venture Educational Institutions has a minimum total enrolment of 30

students if it is a Venture Primary or Upper Primary School as on the date of

coming into force of this Act;

(v) The Venture Educational Institutions has a minimum total enrolment of

25 students in class-X, if it is a Venture High School; 25 students in Class-Xll if it is a

Venture Higher Secondary School or a Venture Junior College; 30 students in

the Final year of Three Year Degree Course. If it is a Venture Degree College, as

on the date of coming into force of this Act;

(vi) In case of a Venture High School or a Venture Higher Secondary

School or a Venture Junior College or a Venture Degree College, the

concerned Venture Educational Institution must have a consistent good

Page No.# 558/683

academic performance which would mean that at least 30% of the

candidates appearing for the final examination as a whole must have passed

in the last three consecutive examinations held during previous three

consecutive years prior to the date of coming into force of this Act.

(vii) In addition to the provision under clause (v) above, at least 10

students must have appeared in the last final examination in any subject in

case of Venture High School, Venture High Madrassa, or Venture Higher

Secondary School or Venture Junior College. At least 15 students in any subject

must have appeared in case of Venture Degree College in the last final

examination.

(viii) In case of Venture ME School, there must be one Science teacher or

tutor to teach Science and Mathematics subject. In case of Venture High

School, there must be one teacher or tutor to each core subject i.e.

Mathematics, Science, English, MIL and Social Studies;

(ix) For provincialisation of services of additional teacher or tutor, as the

case may be, for a particular subject including the core subjects, in addition to

the post mentioned in Section 3(1)(vii), in any Venture High School or Venture

High Madrassa or Venture Higher Secondary School or Venture Senior

Secondary School, the minimum students appearing in the last final

examination of the highest class of the said school for that particular subject

must exceed eighty for one additional post and one hundred fifty for the

second additional post. Further, for provincialisation of services of additional

teacher or tutor, as the case may be, for a particular subject, in addition to the

posts mentioned in Section 3(1)(vii), in a Venture Degree College, the minimum

students appearing in the last final examination of the highest class for that

particular subject must be more than one hundred fifty for one additional post.

(x) Two numbers of teachers and/ or tutors of the Venture LP School shall

be provincialised under this Act and their services shall be merged with the

Base School identified in respect of the area wherein the said venture school

Page No.# 559/683

was situated. After so merger in the Base School, the minimum number of

teacher as specified in the schedule of the Right of Children to Free and

Compulsory Education Act, 2009 (Central Act No. 35 of 2009) shall be followed.

The deficit in number of post of teacher in the Base School shall be filled up in

accordance with the norms and standards of the said Act and following the

provision of relevant Act and Rules in force for filling up of vacant post.

(xi) In case of Venture Upper Primary School there shall be minimum

three teachers or tutors at least one teacher each for (a) Science and

Mathematics (b) Social Studies and (c) Languages:

Provided that for additional posts it shall be considered in accordance with the

norms and standard stipulated in the Schedule under sections 19 and 25 of the

Right of Children to Free and Compulsory Education Act, 2009 (Central Act No.

35 of 2009).

(xii) The enrolment shall be verified with the data as per DISE Code 2009-

10 or before as available in the records of the National University of

Educational Planning and Administration, New Delhi. There shall be physical

verification of students and checking of records of attendance of students of

last three years.

(xiii) In case of mixed medium school for provincialisation of teacher

and/ or tutor each medium of instruction of such school shall be treated as a

separate school except for the post of Head of the institution who shall be the

Head of the Institution in respect of both the schools.

(2) In case of a Venture Degree College and a Venture Higher Secondary

School or a Venture Junior College the eligibility criteria specified in sub-section

(1) above regarding date of recognition, affiliation or concurrence, minimum

enrolment and performance would mean in respect of each of the subjects

with or without 'Major' as the case may be, and the services of the teachers

appointed or engaged in connection with such subject or subjects shall be

considered for provincialisation under the provisions of this Act, only if the

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specified eligibility criteria as per University Grants Commission Act, 1956,

National Council for Teachers Education Act, 1993 and relevant rules and

regulations framed thereunder, as the case may be, as applicable on the date

of provincialisation, are satisfied and having sufficient enrolment in the

concerned School or Colleges including in the concerned subject.

(3) The concerned Venture Educational Institution must have the required

infrastructure as specified by the concerned University to which the College is

affiliated in case of Venture Degree Colleges; and as specified in the Schedule

of the Right of Children to Free and Compulsory Education Act, 2009 as far as

practicable and having DISE Code for the year 2009-2010 or prior to that in

case of Venture Primary or Upper Primary School and in case of all other

Educational Institutions, the concerned institution must have the required

infrastructure as specified in section 10 of the Assam Non-Government

Educational Institutions (Regulation and Management) Act, 2006 as far as

practicable.

(4) Subject to the provisions of the Statutes, Ordinances and Regulations

made by the concerned affiliating University, in case of a Venture Degree

College; subject to the provisions of the Right of Children to Free and

Compulsory Education Act, 2009, in case of a Venture Primary or Venture

Upper Primary School ; and, in case of all other institutions, subject to the

provisions of the Assam Non-Government Educational Institutions (Regulation

and Management) Act, 2006, if an educational institution which does not fulfill

the eligibility criteria as stated hereinabove on the date of coming into force of

this Act, such institution, shall not be eligible to be considered for

provincialisation of the services of its teachers, but, may be allowed to run as a

Private Institution or a Non-Government Educational Institution as before

subject to fulfillment of other statutory norms in force.

(5) If any Venture Educational Institution established and administered

under Article 30 of the Constitution of India prefers to come under the ambit of

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this Act and if the services of teachers of such institutions are provincialised

under this Act, such institutions shall not remain under the ambit of the

provisions of Article 30 of the Constitution of India with effect from the date of

such provincialisation.

(6) (a) The Government of Assam shall identify Base School for the purpose

of provincialisation of services of teachers of the Venture Educational

Institutions so as to fulfill the norms and standards required for providing

educational institutions within a specified area as follows:-

(i) at least one Lower Primary School within a radius of 1 Km;

(ii) at least one Upper Primary School within a radius of 3 Kms;

(iii) at least one High School or High Madrassa within a radius of 5 Kms;

and

(iv) at least one Higher Secondary School or Junior College within a

radius of 7 Kms.

(b) If any Provincialised School already exists within the aforesaid radius, the

existing Provincialised School shall be identified as the Base School at the

exclusion of a Venture Educational Institution within the said radius:

Provided that in case of two or more existing provincialised Educational

Institutions within the radius of the area as specified in clause (a), the District

Scrutiny Committee shall identify only .one of such educational institutions as

the Base School, considering the existing infrastructure and other amenities and

facilities available in such educational institution.

(7) All the Teachers including Tutors and the students of an Educational

Institution provincialised under this Act shall be merged with the Base School, to

fulfill and maintain norms and standard of Educational Institution including Pupil

Teacher Ratio (PTR) and all other Statutory requirements for the purpose to

reorganize in education sector in all levels. The Base School can be an existing

provincialised School or it may be a Venture Educational Institution eligible for

provincialisation under this Act having adequate infrastructure:

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Provided that the existing provincialised School shall be preferred over a

Venture Educational Institution for identification as a Base School.

(8) Educational institution which are running professional courses and

private institution run with the fees realised from the students shall not be

considered for provincialisation of services of the teachers under this Act.

(9) Save and except an institution covered under Article 30 of the

Constitution of India which is already getting financial assistance or grants-in-

aid from the Government, no other Private or Non-Government educational

institution shall be entitled to get any aid or assistance from the State

Government in any form with effect from the date of coming into force of this

Act.

(10) If any eligible Venture Educational Institution intends to remain outside

the purview of provincialisation of services of their teachers and/ or tutors

under this Act, such institution shall give their option in writing expressing their

intention to remain outside the purview of this Act, before the District Scrutiny

Committee within one year from the date of coming in to force of this Act.

4. Teachers and/ or tutors to be Government servants :- (1) Subject to

fulfillment of all other provisions of this Act, the services of the teachers and/or

tutors of all Venture Educational Institutions eligible under section 3 shall be

deemed to have been provincialised on the date of publication of the

provincialisation order by Notification in the Official Gazette and they shall

become employees of the State Government with effect from such date.

(2) The teachers and/or tutors to be provincialised under this Act,-

(i) must have been working as a teacher in the concerned Venture

Educational Institution that have been fully recognized up to the last and

highest class required for such Institution by the competent authority on

or before 01.01.2006;

(ii) must have minimum educational and professional qualifications as

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laid down under different Acts, Rules and Regulations as mentioned

under section 6 or any other relevant statutory provisions, as the case

may be;

(iii) must have rendered at least six years continuous service as on

1.1.2017 from the date of joining in the concerned Venture Educational

Institution which must be on 31.12.2010 or prior to that date.

(iv) in case of teachers and/or tutors of the Schools for special subject

like Sanskrit, Arabic, Hindi, Craft Teacher, Music Teacher and other

Classical Teachers, the number of students appeared in the concerned

final examination like HSLC and HS (10 + 2) conducted by the SEBA or the

ASHEC, as the case may be, shall not be less than 10 students in each

class per year during last three years.

6. Educational and Professional qualification of teachers:- (1) The services

of teachers in a Venture Educational Institution from the Primary level up to the

Degree Level, shall be considered for provincialisation in the post of teachers or

relevant teaching faculty in appropriate nomenclature, as the case may be,

subject to fulfillment of the eligibility criteria relating to educational and

professional qualifications as laid down under the following Acts, Rules and

Regulations:-

(a) The Right of Children to Free and Compulsory Education Act, 2009

and its Rules;

(b) The National Council for Teachers Education Act, 1993 and its

Regulations in force at the time of provincialisation of services.

(c) The Assam Secondary Education (Provincialised) Service Rules, 2003,

as amended in 2012;

(d) The University Grants Commission Act, 1956 and University Grants

Commission Regulations on Minimum Qualifications for Appointment of

Teachers and other Academic Staff in Universities and Colleges and

Measures for the Maintenance of Standards in Higher Education, 2010,

framed thereunder, as the case may be.

(2) The services of a teaching employee in a Venture Educational Institution

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shall be considered for provincialisation as teacher only if they have the

requisite academic and professional qualifications prescribed under the

relevant Acts, Rules or Regulations as mentioned in sub-section (1) of this

section which are applicable for the time being in force, otherwise their

services shall be provincialized as tutor.

(3) In case of teachers for special subjects like Sanskrit, Arabic, Hindi, Craft

Teacher, Music Teacher, and any other Classical Teachers, the qualification

should be as per the qualification prescribed by the relevant statutory Rules of

the State Government in force,

7. Educational and Professional qualification of tutor:- (1) The tutor must

acquire the prescribed educational and professional qualifications within a

period of five years from the date of publication of the order of

provincialisation of services of the teachers and or tutors of the concerned

Venture Educational Institutions in the Official Gazette and after acquirement

of required qualification, they shall be upgraded to the post of teacher in

appropriate cadre.

(2) If such tutor fail to acquire such prescribed qualifications within a period

of five years from the date of publication of the order of provincialisation in the

Official Gazette, their cases shall not be considered for up-gradation to the

post of teacher after the lapse of a period of five years from the date of

publication of provincialisation order in the Official Gazette and they shall

continue to function as tutor as per same terms and conditions which were

applicable to them before provincialisation of the concerned Venture

Educational Institution.

8. Terms and conditions of service:- (1) Subject to the provisions of this Act

and the Rules made hereunder all rules including service rules and rules of

conduct and discipline which are applicable to State Government servant of

corresponding ranks, shall be applicable to all teachers of educational

institution whose services have been or to be provincialised under the

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provisions of this Act.

(2) The teachers whose services have been provincialised under this Act

shall get full scale of pay and such emoluments as salary and allowances as

per norms of the State Government applicable to the employees of the

corresponding rank with effect from the date of provincialisation of their

services, as if they are fresh appointees and they cannot claim any benefit

whatsoever in respect of past services rendered by them before

provincialisation and in respect of pension, they shall be governed by the New

Pension Scheme applicable to the State Government teachers of the

corresponding rank.

(3) For the tutors whose services are provincialised as tutors under this Act,

their scope of work and other condition of service shall be notified by the

concerned administrative department separately. The emoluments for tutor

shall be paid at the rate as specified in the Schedule appended to this Act

subject to the condition that the enhanced emoluments after 2(two) years as

per schedule shall be admissible in respect of a tutor on submission of a

satisfactory performance report by the head of the concerned educational

institution to the Drawing and Disbursing Officer after completion of 2(two)

years service from the date of provincialisation. In the event of subsequent

acquirement of educational and professional qualification by such tutors within

5 years from the date of provincialisation of the services of teachers in the

concerned Venture Educational Institution, they shall be eligible for upgrading

their posts as teachers. In the event of failure in acquiring required qualification

within five years from the date of provincialisation of the Venture Educational

Institutions, he shall continue as a tutor only under the terms and conditions of

service including their salary and allowances as may be notified by the

Government under sub-section (4) of this section.

(4) The scope of work and other terms and conditions of service of the

tutors shall be notified by the respective administrative departments

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separately.

(5) The teachers, who have completed sixty years of age as on the date of

coming into force of this Act, shall be deemed to have retired with effect from

that date and they shall have no claim whatsoever from the State Government

as regards their pay allowances and retirement benefits for services already

rendered by them in such educational institutions before the date of

provincialisation.

(6) The teachers and tutors provincialised under this Act shall hold personal

posts to be created for provincialisation of their services. These posts shall be

outside the cadre which shall stand abolished on cessation of services by the

concerned teacher or tutor as the case may be, due to retirement, death,

resignation or any other reason whatsoever.

24. Repeal and savings:- The Assam Venture Educational Institutions

(Provincialisation of Services) Act, 2011 as amended vide the Assam Venture

Educational Institutions (Provincialisation of Services) (Amendment) Act, 2012

and the Assam Venture Educational Institutions (Provincialisation of Services)

(Amendment) Act, 2013, which have been struck down by the Hon'ble

Gauhati High Court vide order dated 23.09.2016 in WP(C) No. 3190/2012, and

all rules, orders, notifications issued thereunder, shall stand repealed, however,

all the teachers whose services were provincialised prior to 23.9.2016, shall

continue and their cases shall be reviewed as per the eligibility norms set forth

for provincialisation under this Act.

THE ASSAM EDUCATION (PROVINCIALISATION OF SERVICES OF TEACHERS AND

RE-ORGANISATION OF EDUCATIONAL INSTITUTIONS) (AMENDMENT) ACT, 2018

Amendment of Section 3. In the principal Act, in Section 3, in sub-section (1), for

the existing clauses (i), (vii) and (ix), the following shall be substituted

respectively, namely:-

(i) The Venture Educational Institutions which have been established

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and had obtained the required permission, recognition, affiliation,

concurrence, as the case may be, required for the concerned institution

from the respective competent Authority or Authorities on or before 01-

01-2006:

Provided that the permission for 1

st

year HS classes in respect of Higher

Secondary School (erstwhile Junior College), recognition from Board of

Secondary Education, Assam for class-IX in respect of High School,

concurrence for TDC Part-I in respect of Degree College received from the

Government on or before 01-01-2006 shall be treated as the permission,

concurrence or recognition as the case may be, for the purpose of

provincialisation of services of teachers and/ or tutors under this Act:

Provided further that the order for such permission, recognition and

concurrence shall have to be issued on or before 01-01-2006 and any order

issued thereafter with any retrospective effect, shall not be considered for the

purpose of provincialisation of services of any teacher and tutor, as the case

may be, of the institution.

(vii) For provincialisation of services of one teacher or tutor, as the case may

be, in each subject including the core subjects, in case of Venture High School

or Venture High Madrassa or Venture Higher Secondary School or Venture

Senior Secondary School, at least 10 students must have appeared in the last

final examination in that particular subject from that institution. Further, for

provincialisation of services of maximum limit of three teachers or tutors in a

particular subject, as the case may be, in case of a Venture Degree College,

at least 15 students in that particular subject, must have appeared in the last

final examination from that college.”

3. It is to be noted herein that the category of teachers/ schools asserting their

rights as well as the grounds of challenge in the different writ petitions differ from one

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another. Notwithstanding the same, the facts involved in the individual writ petitions

are not of much significance as we do not intend to embark on a process of

adjudication of the rights of the individual writ petitioners, asserted on the basis of the

facts involved in the respective writ petitions. However, for a better understanding of

the nature and characteristic of the controversy as well as the gamut of issues raised

in the writ petitions, we deem it appropriate to briefly refer to the submissions of the

learned counsel for the parties, based on the projections made in the various writ

petitions, as hereunder :-

Submissions :-

GROUP – 1 [ Challenge to Sec.2(u), 4(2)(iv), 6, 7 & 24 of the Act of 2017]

4. WP(C) No.2729/2019 [Mohor Ali Sheikh and others vs. State of Assam & others]

has been instituted by a batch of “Craft Teachers” engaged in different Venture High

Schools/High Madrassas in the State of Assam. According to the writ petitioners, they

had been rendering services as Venture High School/High Madrassa teachers for the

last 12 to 26 years. They are also holding Diploma from Industrial Training Institutes

(ITIs). According to the writ petitioners, by virtue of rendering long years of service in

the venture educational institutions they were eligible for provincialisation of their

services under the Act of 2011 as they fulfilled the requirement of the law as

prescribed under the Act of 2011. It is also their contention that the names of these

writ petitioners were actually recommended for provincialisation by the competent

authorities by following the prescription of the Act of 2011. According to these writ

petitioners, by following the same procedure, services of approximately 42 thousand

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employees serving in the venture educational institutions had already been

provincialised under the Act of 2011. However, while the proposal for provincialisation

of their services were pending finalization before the concerned authorities, the Act

of 2011 was struck down by this Court as unconstitutional. Subsequently, by enacting

the Act of 2017, the ‘cut-off’ date of 01.01.2006 has been sought to be enforced with

retrospective effect and with greater force. thus completely taking away the avenue

for provincialisation of the services of the petitioners with retrospective effect. As such,

the writ petitioners have assailed the Act of 2017, more particularly sections 2(u),4(2)

(iv), 6, 7 and 24 of the Act of 2017 as unconstitutional being violative of their

fundamental rights.

5. While addressing arguments on behalf of the writ petitioners in this group of

writ petitions, Mr. K. N. Choudhury, learned senior counsel has contended that Section

4, read with Section 2(h) of the repealed Act (i.e. Act of 2011) had a deeming

provision, by virtue of which, the services of the writ petitioners, who were otherwise

eligible under the Act for being provincialised, ought to be deemed to have been

provincialised by operation of law during the currency of the Act of 2011. According

to Mr. K. N. Choudhury, an indefeasible right of the petitioners for being provincialised

had vested upon them under the Act of 2011 based on the procedure initiated by

the department for provincialisation of the services of his clients and therefore, by

enacting the Act of 2017 the State cannot take away such vested rights of his clients.

By referring to the decision of the Supreme Court rendered in the case of Bhavnagar

University vs. Palitana Sugar Mill (P) Ltd. para 33, reported in (2003) 2 SCC 111 Mr.

Choudhury has argued that when a statute creates a legal fiction, it would be the

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duty of the Court to give effect to such fiction. Since the Act of 2011 is not a

validating legislation, hence, according to Mr. Choudhury, the provisions of the

statute cannot apply retrospectively and to that effect, the vested right of the writ

petitioners to be provincialised also cannot be taken away with retrospective effect

by relying upon any of the provisions contained in the Act of 2017. Relying on another

decision of the Supreme Court rendered in the case of P. D. Agarwal vs. The State of

U. P. reported in (1987) 3 SCC 622 Mr. Choudhury has argued that any law which

purports to take away the vested right of the citizens with retrospective effect would

infringe upon the fundamental rights of the citizens guaranteed under Articles 14 and

16 of the Constitution and hence, would be unconstitutional.

6. Relying upon the decision of the Apex Court rendered in the case of Union of

India vs. Tushar Ranjan Mohanty reported in (1994) 5 SCC 450 Mr. Choudhury has

further argued that the legislative power of the State cannot be used to justify

arbitrary, illegal and unconstitutional acts of the State. Mr. Choudhury has also relied

upon and referred to the decision of the Supreme Court rendered in the case of

Railway Board vs. C. R. Rangadhamiah reported in (1997) 6 SCC 623 to contend that

a rule which seeks to reverse from an anterior date, a benefit which had been

granted or availed, can be assailed on the ground of the same being violative of

Articles 14 and 16 of the Constitution of India, to the extent it operates retrospectively.

According to Mr. Choudhury, in view of the provisions of Section 6(c) of the Assam

General Clauses Act, 1915 read with Section 24 of the Act of 2017, the right of the

petitioners to be considered for provincialisation of their services have been saved

and such right cannot be abridged by enacting the subsequent legislation in the

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form of the Act of 2017. As a matter of fact, Mr. Choudhury, has submitted that in

view of the steps taken by the departmental authorities for provincialisation of the

services of the writ petitioners by following the prescription of the Act of 2011, it is a

clear case of deemed provincialisation of the services of his clients and therefore, the

respondents are duty bound to issue individual orders of provincialisation of services

of the petitioners under the Act of 2011 itself by treating them at par with those 42,000

(approx) similarly situated teachers of venture institutions whose services were

provincialised under the Act of 2011. In support of his above arguments Mr.

Choudhury has also relied upon the decision of the Supreme Court in the case of

State of Punjab vs. Mohar Singh Pratap Singh [AIR 1955 SC 84] and Jindal Oil Mills vs.

Godhra Electricity Co. Ltd. [AIR 1969 SC 1225].

7. WP(C) 8148/2018 : The 52 writ petitioners in this writ petition were all engaged

as “Music Teachers” in different venture educational institutions across the State of

Assam. As per the projection made in the writ petition, the petitioners have been

appointed/engaged as Music Teachers on various dates, during the period from 1994

till about 2005. Therefore, according to the petitioners, all of them were eligible and

qualified for provincialisation of their services under the Act of 2011. It has been

asserted that the writ petitioners are neither “dropped” nor “excess” teachers and as

per the requirement of music teachers in every school under the Schedule of the Act

of 2011, all of them were entitled to be considered for provincialisation of their

services under the said Act. The petitioners have also claimed that the respective

district scrutiny committees, constituted as per Section 10 of the Act of 2011, have not

only verified the credentials of the petitioners but have also made recommendations

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in their favour paving the way for provincialisation of their services during the

currency of the Act of 2011. Under such circumstances, the respondents cannot now

deny the benefit of provincialisation of services of the writ petitioners by enacting the

Act of 2017. What would, however, be significant to note herein is that in this writ

petition no writ in the nature of mandamus has been prayed for by the petitioners for

directing the authorities to issue order of appointment in their favour based on the

report submitted by the District Scrutiny Committee dated 06.06.2016 recommending

provincialisation of services of the 214 Music Teachers who were shown to be eligible

for being provincialised under the Act of 2011.

8. By referring to the materials available on record Mr. Manish Goswami, learned

counsel for the writ petitioners has argued that on 28.07.2014 a notification under

Section 14 of the Act of 2011 was issued, laying down the qualification and eligibility

criteria for provincialisation of services of music teachers. Thereafter, on 15.02.2016 a

further notification was issued under section 14 of the Act, thus reiterating the earlier

position. On 06.06.2016 the district scrutiny committee had submitted its report

recommending the provincialisation of services of 214 music teachers who were

found to be eligible for being provincialised under the Act of 2011 and the names of

the writ petitioners find place in the aforesaid list. Mr. Goswami further submits that on

22.06.2016 and 24.08.2016 two letters were issued by the Under Secretary to the

Government of Assam, Secondary Education Department, pertaining to the follow up

action that had been undertaken by the State for provincialisation of services of

those 214 music teachers in terms of the recommendations dated 06.06.2016.

Notwithstanding the same, no order of provincialisation of services of these writ

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petitioners (Music Teachers) has been issued till date. Mr. Goswami, therefore, submits

that taking advantage of the striking down of the Act of 2011 the State is now seeking

to deny the benefit of provincialisation of services to the writ petitioners for no valid

reason. According to Mr. Goswami, the services of his clients were provincialised

under the Act of 2011 for all practical purposes and therefore, a vested right had

accrued upon the petitioners which cannot be taken away retrospectively by

enacting the Act of 2017 since the same would amount to violation of the

fundamental rights of the petitioners guaranteed under Articles 14 and 16 of the

Constitution. In support of his above arguments, Mr. Goswami has also relied upon

and referred to the decisions in the case of P. D. Agarwal (supra) and Tushar Ranjan

Mohanty (supra). The learned counsel for the writ petitioners has further argued that

his clients stand on the same footing as the 42,000 (approx) employees whose

services were provincialised under the Act of 2011 inasmuch as there is no rational

basis for the State to differentiate between those teachers serving in the venture

schools whose services were provincialised and his clients. Therefore, submits Mr.

Goswami, refusal on the part of the State to provincialise the services of the writ

petitioners, who have rendered long years of dedicated services as music teachers,

would be highly unjust, unreasonable and unfair and hence, violative of the

fundamental rights guaranteed to the petitioners by the Constitution of India.

9. In the context of his above arguments Mr. Goswami has also referred to

Sections 4(2)(iv) and 6(3) of the Act of 2017 to contend that these provisions are both

onerous and oppressive inasmuch as the writ petitioners cannot be reasonably

expected to comply with the conditions laid down by the above provisions since it

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would not be within their domain and control to do so. The net result of enactment of

Section 4(2)(iv) of the Act of 2017, according to Mr. Goswami, would be that even if

the writ petitioners acquire the necessary eligibility criteria, the chances of

provincialisation of their services would still be uncertain and contingent upon a

particular school having at least 10 students in the previous three years in Classes-X to

XII which is a completely unfair stipulation. According to Mr. Goswami, Section 6(3) is

nothing but a provision to discriminate and exploit the skilled persons such as the writ

petitioners available to the State. Since the expression “equivalent qualification” is

not a defined expression under the Assam Secondary Education (Provincialised

Schools) Service Rules, 2018, the same is working to the disadvantage of the writ

petitioners leading to their discrimination. To conclude his arguments, Mr. Goswami

has submitted that the rights of his clients to be provincialised had crystalised under

the communication dated 06.06.2016 issued by the Scrutiny Committee during the

currency of the Act of 2011 and therefore, a writ of mandamus be issued for

implementation of the recommendations made in favour of the writ petitioners in the

said communication.

10. WP(C) No.3110/2019, WP(C) No.9157/2019, WP(C) No.6945/2021, WP(C)

No.6989/2021, W.P.(C) No 6409/2021, WP(C) No.2225/2022 and WP(C) No.6045/2022 :-

The writ petitioners in all these writ petitions are also serving as music teachers and are

amongst the 214 music teachers who were engaged in the venture schools in Assam,

whose candidatures were recommended by the district scrutiny committee vide

letter dated 06.06.2016, for provincialisation of their services. These writ petitioners,

who are represented by Mr. A. R. Bhuyan, learned counsel, have adopted the

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arguments advanced by the petitioners’ counsel in WP(C) No.8148/2018.

11. WP(C) No.7955/2019 :- The petitioners in this writ petition were also engaged

as music teachers in various venture schools. Save and except the writ petitioner

Nos.12 and 13 the names of all the other petitioners find place in the list prepared

and forwarded by the district scrutiny committee on 06.06.2016. Mr. G. Uddin,

learned counsel for the petitioners has argued that the petitioner Nos.12 and 13 have

subsequently submitted representation before the authorities to consider their case

for provincialisation since they have rendered long years of service as music teachers.

However, according to Mr. Uddin, his clients are not aware of the outcome of their

representations. The learned counsel has adopted the submissions of the petitioners’

counsel in WP(C) No.8148/2018 in support of the other claims of the writ petitioners.

12. WP(C) No.6409/2021 :- The writ petitioners in this petition were also appointed

as music teachers and their names also find place in the list of 214 music teachers

issued on 06.06.2016. Mr. A. Chakraborty, learned counsel for the petitioners has

adopted the arguments advanced by the petitioners’ counsel in WP(C)

No.8148/2018.

GROUP – 2 [Challenge to Sec 3(1)(i) of the Amendment Act

of 2018]

13. WP(C) No.7955/2017 :- This writ petition has been instituted by 43 Venture

Schools assailing the proviso to Section 3(1)(i) of the Amendment Act of 2018 which

lays down that a Venture Institution which has not received the order of

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permission/recognition on or before 01.01.2006 would not be entitled for

provincialisation of the services of their employees. Mr. R. Islam, learned counsel

appearing for the writ petitioners has argued that the process of regularization of the

services of teachers in various other venture schools including the writ petitioners

herein was initiated by the authorities prior to 01.01.2006. However, while the

permission/recognition was communicated to a number of schools prior to

01.01.2006, in the case of the writ petitioners, the communication was received after

01.01.2006 although the venture schools were established during the years 1991, 1992

to 1999. Mr. Islam, therefore, submits that in view of the proviso to Section 3(1)(i) of

the Amendment Act of 2018 the petitioners would now be disentitled from the benefit

of provincialisation under the Act of 2017 for no fault on their part. The learned

counsel further submits that the impugned proviso seeks to take away the vested right

of the petitioners with retrospective effect and therefore, the proviso to Section 3(1)(i)

of the Amendment Act of 2018 is liable to be struck down as unconstitutional.

14. WP(C) No.141/2018 :- As many as 19 M. E. Schools and M. E. Madrassas from

the Karimganj District in the State of Assam have joined together to institute this writ

petition. Mr. M. Khan, learned counsel appearing for the writ petitioners has submitted

that his clients are also aggrieved by the proviso to Section 3(1)(i) of the Amendment

Act of 2018 as the same seeks to take away a right that had vested upon the

petitioners, not only under the Act of 2011 but also under the Act of 2017, for

provincialisation of their services. WP(C) No.673/2018 also raises similar grievance.

15. WP(C) No.3725/2018 and WP(C) No.163/2020 :- In these two writ petitions

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also the petitioners have assailed the constitutional validity of the proviso to Section

3(1)(i) of the Amendment Act of 2018 on the ground that the said provision abridges

the fundamental rights guaranteed to the petitioners, both under the Act of 2011 as

well as the Act of 2017. Mr. P. K. Deka, learned counsel for the petitioners has argued

that fixing 01.01.2006 as the cut off date is arbitrary and does not have any

reasonable nexus with the object sought to be achieved by the Act.

16. WP(C) No.6192/2018 :- 76 venture schools have approached this Court by

filing the instant writ petition assailing the proviso to Section 3(1)(i) of the Amendment

Act of 2018 on identical grounds. In addition to the grounds urged on behalf of the

petitioners in WP(C) No.7955/2017, Mr. Y. S. Mannan, learned counsel for the

petitioners has further argued that recognition of venture L. P. Schools (high schools)

ought to be treated from Class VIII and not Class IX as projected in the Amendment

Act, which clearly curtails the rights of his clients.

17. WP(C) No.6210/2018 :- Mr. F. U. Barbhuiya, learned counsel for the petitioners

has argued that the classification/distinction adopted by the State authorities for the

purpose of provincialisation of services of the teachers of the venture schools by

introducing the proviso to Section 3(1)(i) of the Amendment Act of 2018 is

discriminatory and hence, unconstitutional. By referring to the law laid down in the

case of D. S. Nakara and others vs. Union of India reported in (1983) 1 SCC 305 and

C. R. Rangadhamiah (supra) Mr. Barbhuiya has prayed for declaring the proviso to

Section 3(1)(i) of the Amendment Act of 2018 as constitutional.

18. WP(C) No.6595/2018 :- In this writ petition also the petitioners have

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challenged the proviso to Section 3(1)(i) of the Amendment Act of 2018. However,

none has appeared to argue the matter at the time of hearing of this writ petition.

19. WP(C) No.1307/2020, WP(C) No.5504/2020 & WP(C) No.759/2021 :- in these writ

petitions also the proviso to Section 3(1)(i) of the Amendment Act of 2018 is under

challenge on similar grounds. The other writ petitions in this Group, projecting similar

grievance, is WP(C) No.3725/2018.

GROUP – 3 [Challenge to Sec. 3(xi), 8(3) of the Act of 2017]

20. WP(C) No.3481/2018 :- The 48 writ petitioners in this writ petition who have

been rendering services as Assistant Teachers for more than 15/20 years have

approached this Court by filing the present writ petition challenging Section 3(1)(xi)

and Section 8(3) of the Act of 2017 on various grounds. The case of the writ

petitioners, in a nutshell, is that although their appointments as provincialised teachers

were provisionally approved by the authorities, yet, in view of sections 3(1)(xi) and

8(3) of the Act of 2017 their services have not been provincialised. Mr. K. R. Patgiri,

learned counsel for the writ petitioners has argued that these two provisions of the

Statute are unconstitutional as the same seek to discriminate one set of employees

against the other for no valid reason.

GROUP – 4 [Challenge to Sec. 2(j),2(x), 2(u), 3(1)(i), 6, 7 and

24 of the Act of 2017]

21. WP(C) No.5351/2018 :- 77 writ petitioners, who are the teachers and staff of

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the venture educational institutions, have approached this Court by filing the instant

writ petition challenging Sections 2(j), 2(x), 2(u), 3(1)(i), 6, 7 and 24 of the Act of 2017.

Mr. D. Das learned Senior Counsel and Mr. Anjan Kalita, learned counsel appearing

for the writ petitioners has invited the attention of this Court to the object clauses of

the Act of 2011 as well as the Act of 2017 to submit that the statutory provisions under

challenge do not have any reasonable nexus with the object sought to be achieved

under the new Act. According to the petitioners’ counsel, by introducing an arbitrary

cutoff date of 01.01.2006 for obtaining permission/recognition, the State has made an

attempt to create two different classes of venture school teachers thus, discriminating

one against the other. Contending that financial constraint cannot be a ground for

the State to discriminate one set of teachers against the others, Mr. Kalita has argued

that the offending sections of the statute are liable to be struck down by this Court

purely on the ground of the same being violative of Articles 14 and 16 of the

Constitution of India.

22. The case projected by the 16 writ petitioners in WP(C) No.6278/2021 is similar to

that of the petitioners in WP(C) No.5351/2018 and therefore, Mr. J. Hatimuria, learned

counsel for the petitioners has adopted the arguments advanced by Mr. Anjan Kalita

in support of the prayer made in the writ petition by his clients.

GROUP – 5 [Challenge to Sec. 2(x) of the Act of 2017 and

Sec. 3(1)(i) of the Amendment Act of 2018]

23. WP(C) No.5732/2018 :- This writ petition has been instituted by two venture

schools established in the years 1988 and 1995, assailing Section 2(x) of the Act of

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2017 and the proviso to Section 3(1)(i) of the Amendment Act of 2018. However,

during the pendency of this writ petition, it appears that the petitioner No.1 got relief

under some other scheme and therefore, by filing I.A.(Civil) No.1271/2022 the

petitioner No.1 had prayed for striking off its name from the array of petitioners, which

prayer was allowed by the Court. The case of the petitioner No.2 is that it had got

recognition from the competent authority by the letter dated 18.12.2006 with effect

from 01.01.2006. However, due to the cutoff date envisaged by the proviso to Section

3(1)(i) of the Amendment Act of 2018, the petitioner No.2 school has been denied the

benefit of provincialisation.

24. Mr. S. Borthakur, learned counsel appearing for the writ petitioner has argued

that proviso to Section 3(1)(i) of the Amendment Act of 2018 is unconstitutional

inasmuch as the cutoff date has been introduced arbitrarily, thus creating an artificial

distinction amongst two categories of schools which were standing on equal footing.

Mr. Borthakur further submits that there is no rational basis for the provisions with the

object of the Act viz., curtailment of mushrooming of venture schools as until the

enactment of the Act of 2011 and the Act of 2017, all the Venture School Teachers

and Staff were placed on equal footing and continued to work as private

employees. It has also been submitted by Mr. Borthakur that the deficiencies in the

original Act i.e. the Act of 2011, which were noticed by the Division Bench in the

earlier judgment, have neither been rectified nor adequately addressed under the

new Act (Act of 2017). To sum up his arguments, Mr. Borthakur has submitted that

instead of facilitating provincialisation of similarly situated venture schools, the Act of

2017 has created four different group of schools, thus, discriminating one against the

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other. According to Mr. Borthakur, the four groups are (i) the Venture

Schools/Educational Institutions established on or before 01.01.2006 and which had

also got permission before 01.01.2006; (ii) those Venture Schools/ Educational

Institutions which were established prior to 01.01.2006 but received the permission

after 01.01.2006; (iii) those Venture Schools/Educational Institutions which were

established prior to 01.01.2006 which had received the approval but still the services

of their employees were not provincialised; and (iv) complete exclusion of those

Venture Schools/Educational Institutions which were established prior to 01.01.2006

but had applied for permission after 01.01.2006. According to Mr. Borthakur, there is

no rational basis for creating such classification of the Venture Educational Institutions

in the State.

25. By referring to the decisions of the Supreme Court rendered in the case of

Navtej Singh Zohar vs. Union of India, Ministry of Law and others reported in (2018) 10

SCC 1 Mr. Borthakur has further argued that the very basis of the classification

amongst the venture schools/educational institutions runs counter to the object of the

Act and therefore, the impugned legislation is hit by the vice of arbitrariness. By

referring to the decision of the Supreme Court rendered in the case of Shayara Bano

vs. Union of India and others (triple talak case) reported in (2017) 9 SCC 1 Mr.

Borthakur has further submitted that arbitrary legislations can be struck down by the

Court on the ground of the same being arbitrary. According to Mr. Borthakur, the

provisions of the Act of 2017 and the Amendment Act of 2018, which are under

challenge in this batch of writ petitions, are wholly arbitrary in as much as they do not

have any reasonable nexus with the purpose sought to be achieved by the

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legislation and also tend to violate the fundamental right of equality of the venture

schools and teachers, guaranteed under Articles 14 and 16 of the Constitution of

India. Therefore, the same deserve to be struck down by this Court as

unconstitutional.

GROUP – 6 [Challenge to Sec. 2(j), 2(u), 3(1)(i), 6 & 7 of the Act of 2017]

26. WP(C) No.6015/2018 & WP(C) No.5825/2023 :- These writ petitions have been

instituted by Venture High Schools through the Secretary-cum- Headmaster of the

respective schools. In both these writ petitions Sections 2(j), 2(u), 6 and 7 of the Act of

2017 as well as the proviso to Section 3(1)(i), Sections 6 and 7 of the Amendment Act

of 2018 have been put under challenge on more or less identical grounds i.e. on the

ground of discrimination and arbitrariness. The primary contention of Mr. F. U.

Barbhuiya and Mr. N. M. Das, learned counsel representing the petitioners in these

writ petitions is that merely because there is some delay in communicating the order

of recognition/ approval of these venture schools by the competent authorities, the

petitioners cannot be held responsible for the same since the delay was attributable

to the authorities of the State and not the petitioners.

GROUP – 7 [Challenge to Sec. 2(zb), 2(u), 6,7 and 24 of the Act of 2017]

27. WP(C) No.6736/2018 :- The 130 writ petitioners in the present proceeding are

teachers of Venture L. P. Schools. They have assailed Sections 2(zb), 2(u), 6, 7 and 24

of the Act of 2017 primarily on the ground that those provisions are discriminatory and

violative of the constitutional rights of the petitioners.

GROUP – 8 [Challenge to Sec. 2(j), 2(za), 2(u), 3(1)(i), 6,7 and 24

of the Act of 2017 ]

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28. WP(C) No.6756/2018 :- 181 writ petitioners in this writ petition are M. E. School

teachers. They have approached this Court by filing the instant writ petition

challenging the provisions of Sections 2(j), 2(za), 2(u), 6, 7 and 24 of the Act of 2017 as

well as the proviso to Section 3(1)(i) of the Amendment Act of 2018.

GROUP – 9 [ Challenge to Sec. 2(Zb) of the Act of 2017]

29. WP(C) No.3058/2019 & WP(C) No.5176/2020 :- Section 2 (zb) of the Act of

2017 is under challenge in these two writ petitions instituted by a number of Venture

Lower Primary Schools. According to the writ petitioners, the requirement of obtaining

of DISE data ought not to have been made compulsory for provincialisation of

services of the venture school teachers. It is also their case that the cutoff date of

01.01.2006 is arbitrary and illegal.

GROUP – 10 [Challenge to Sec. 2(j),4(2) and 4(3) of the Act

of 2017]

30. WP(C) No.3297/2019 :- The two writ petitioners, who are serving as Assamese

and Hindi Subject Teachers in different M. E. Schools, have approached this Court by

filing the instant writ petition assailing Sections 2(j), 4(2) and 4(3) of the Act of 2017

inter-alia contending that introduction of a cut-off date for provincialisation of

services of venture school teachers is arbitrary and discriminatory. It is also the

contention of the writ petitioners that there is apparent repugnancy between the Act

of 2017 as well as the NCTA Regulations thus rendering the Act of 2017 as ultra vires

the Constitution. Mr. B. P. Borah, learned counsel appearing for the writ petitioners has

referred to the provisions of RTE Rules of 2011 so as to highlight the apparent

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repugnancy between the provisions of the Rules as well as the Act of 2017 with

regard to various practices and procedures laid down therein pertaining to the

procedure to be followed for grant of recognition to the venture school.

GROUP – 11 [Challenge to Sec 2j), 2(u), 6, 7 and 24 of the Act of 2017 ]

31. WP(C) No.8497/2019 :- In this writ petition the 33 petitioners are the teaching

and non-teaching staff of Junior Colleges [ now known as Higher Secondary Schools].

They have challenged the validity of sections 2(j), 2(u), 6, 7 and 24 of the Act of 2017

primarily on the ground that the same are discriminatory and violative of the

fundamental rights of the writ petitioners.

GROUP – 12 [Challenge to Sec. 2(u), 6, 7 and 24 of the Act]

32. WP(C) No.175/2020 :- The sole petitioner in this case has challenged

Sections 2(u), 6, 7 and 24 of the Act of 2017. The writ petitioner is serving as assistant

teacher in a venture school, who was initially engaged in the year 1998. The venture

school in which he is serving, had received recognition in the year 1994 but his service

has not been provincialised as assistant teacher till date although the services of

other similarly situated teachers have already been provincialised. Mr. N. H. Laskar,

learned counsel for the petitioner submits that since the petitioner is H. S. passed

candidate, in view of Section 2(u) of the Act of 2017, the respondents have refused to

provincialise the services of the petitioner on a retrospective application of the Act of

2017 in a manner which is impermissible in the eyes of law.

GROUP – 13 [Challenge to Sec. 3(1)(xi) of the Act]

33. WP(C) No.5593/2021 has been instituted by a group of Hindi Teachers

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whereas, WP(C) No.5416/2021 has been filed by a group of Arabic Teachers of Upper

Primary Schools inter-alia assailing the provision of Section 3(1)(xi) of the Act of 2017

to contend that by introducing the aforesaid provision the avenues for

provincialisation of services of the Hindi Teachers and the Arabic Teachers have been

completely obliterated. Mr. B. C. Das, learned senior counsel appearing for the writ

petitioners has invited the attention of this Court to the definition of provincialisation

under the old Act as well as the new Act to argue that if the provision under

challenge in these writ petitions are struck down then the same would establish parity

in respect of the Hindi Teachers and Arabic Teachers with similarly situated teachers

of other discipline.

34. While addressing this Court on the brief history of growth of the institutional set

up of elementary education in the State of Assam vis-à-vis the Middle English

Madrassas, Mr. Das has argued that these Madrasas are in existence in the State

since early part of 20

th

Century and were involved in imparting general education

mainly with a religious fervor. While the education imparted by these Middle English

Madrassas were only upto the level of Class-III, secondary education used to be

imparted from the Classes-IV to X. At the secondary stage, there were Middle English

Schools, Middle Vernacular Schools and Middle English Madrassas which, according

to Mr. Das, had imparted education upto Class-VI i.e. the middle level of secondary

education. Mr. Das has further argued that these Middle English Madrassas were

actually Middle English Schools which used to impart education in Islamic subjects

over and above other subjects. The said practice has continued and in the present

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day, in addition to the general subjects that are taught in the Middle English Schools,

Arabic language is taught only in the Middle English Madrassas. Since the Arabic

language is taught compulsorily in these Middle English Madrassas, the requirement

of Arabic Teachers cannot be completely dispensed with by altogether excluding

them from the purview of provincialisation under the Act of 2017.

35. Likewise, submits Mr. Das, Hindi is taught as 3

rd

language in these middle level

schools. As per the National Education Policy, 2020, the three language formula,

namely, 1

st

language of mother tongue, 2

nd

language in English and the 3

rd

language in Hindi is required to be pursued with a view to promote multi-languism

and national unity. According to Mr. Das, the three language formula is being

implemented in various schools across the State of Assam wherein Hindi is taught as a

compulsory subject in the Upper Primary schools. As such, the services of Hindi

Teachers could not have been dispensed with in such a fashin in the Upper Primary

Schools by enacting the Act of 2017.

36. The learned senior counsel has further argued that the venture educational

institutions were set up on a need based criteria and these institutions had imparted

education to the students situated in remote corners of the State. These Venture

Educational Institutions were allowed to function by the State since sufficient

Government Institutions were not available at the relevant point of time. Therefore,

the move to now deny sufficient avenue for provincialisation of service of the Hindi

Teachers as well as Arabic Teachers under the Act of 2017 is wholly arbitrary,

unconstitutional and hence, liable to be declared so by this Court.

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37. In support of his above arguments Mr. Das has relied upon the decision of the

Supreme Court in the case of Shayera Bano Vs. Union of India and others reported in

(2017)9 SCC 1, State of Bihar and others Vs. The Bihar Secondary Teachers Struggle

Committee, Munger and others reported in (2019) 18 SCC 301, Rajneesh Kumar

Pandey and others Vs. Union of India and others reported in (2021) 17 SCC 1, Arun

Kumar and others Vs. Union of India and others reported in (2007) 1 SCC 732 and

Calcutta Gujrati Education Society and another Vs. Calcutta Municipal Corporation

and others reported in (2003)10 SCC 533.

38. Appearing for the writ petitioners in WP(C) No.1085/2022, who are serving as

Assistant Teachers in various schools whose appointments had been made by the

Managing Committees of the respective schools prior to 01.01.2011, Mr.

K.N.Choudhury, learned senior counsel has submitted that although his clients were

entitled to provincialisation of their service, in view of the ceiling imposed under

section 3(1)(xi) of the Act of 2017, their services have not been provincialised. The

learned senior counsel has further argued that NCTE (Determination of Minimum

Qualification for Recruitment of Teachers in Schools) Regulation 2001 prescribes the

minimum qualification for appointment of Teachers in the Elementary Schools. Since

his clients fulfilled the norms under the said notification, the State cannot deny

appointment to them merely on the ground that under the Act of 2017 they were not

qualified to be appointed as Teachers. Mr. Choudhury further submits that in the

absence of Rules framed under the Act, section 3(1)(xi) has provided un bridled

power to the State which power has been misused by the authorities in this case. The

other writ petitions belonging to this Group, projecting similar nature of grievance, are

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WP(C) No.536/2021, WP(C) No.3162/2021, WP(C) No.3662/2021, WP(C) No.5416/2021,

WP(C) No.5810/2021, WP(C) No.117/2022, WP(C) No.688/2022, WP(C) No.909/2022, ,

WP(C) No.1396/2022, WP(C) No.1402/2022, WP(C) No.1406/2022, WP(C)

No.3544/2022, WP(C) No.3774/2022, WP(C) No.6380/2022, WP(C) No.5912/2021,

WP(C) No.5918/2021, WP(C) No.5952/2021 and WP(C) No.5955/2021.

GROUP – 14 [Challenge to Sec. 3(1)(vii), 4(2)(iv) and 24 of the

Act of 2017]

39. WP(C) No.5040/2021 :- The three writ petitioners in this writ petition, who are

serving as Lecturers in the Venture Educational Institutions established on 13.08.1990,

have approached this Court assailing Sections 3(1)(vii), 4(2)(iv) and 24 of the Act of

2017 by means of which, a separate class of teachers have been created. Mr. B.

Chakraborty, learned counsel for the petitioners submits that the only ground on

which his clients were not appointed as Teachers is on account of the fact that the

school does not have at least 10 enrolments in last three years. The learned counsel,

however, submits that enrolment of students in a school is beyond the control of the

teaching staff and therefore, the same ought not to have been taken as a criteria for

provincialisation of services of the teachers.

GROUP – 15 [Challenge to Sec. 2(u), 4(2)(iv) and 24 of the Act of 2017]

40. WP(C) No.6311/2021 and WP(C) No.1287/2020 :- In this group of writ petitions

challenge has been made to Sections 2(u), 4(2)(iv) and 24 of the Act of 2017. The 26

writ petitioners in these two writ petitions are working as Craft Teachers in High

Schools/ High Madrassas. It is their pleaded stand that the impugned provisions of the

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Act of 2017 has taken away their right of provincialisation in service. However, the

petitioners’ counsel has not appeared to argue these matters during the course of

hearing of the writ petitions.

GROUP – 16 [Challenge to Sec. 2(j), 2(u), 3(1)(i),7 & 24 of the Act]

41. WP(C) No.6616/2021 :- The writ petitioners numbering 12 in total are working

as Tutors in 8 venture High Schools situated in the district of Karbi Anglong. These

petitioners have also alleged that the impugned provisions of the Act 2017 are highly

discriminatory in nature and therefore, those are liable to be struck down by this

court. However, none has appeared for the petitioners to argue the case during the

course of hearing.

GROUP – 17 [Challenge to Sec. 3(2) of the Act of 2017]

42. In WP(C) No.3003/2023 the petitioners, who are serving as Tutors (PGT)/ PGT in

different Senior Secondary Schools have challenged Section 3(2) of the Act of 2017

on the ground that the said provision introduces unreasonable classification amongst

the teachers in a manner which is violative of fundamental rights of the petitioners

guaranteed under Article 14 of the Constitution. It is the case of the writ petitioner

that although the Venture Educational Institution where they are serving had got the

recognition/ concurrence prior to 01.01.2006, yet, the subject concurrence in respect

of the subjects taught by them was received after 01.01.2006 although the process

was initiated much earlier. On such ground their services had not been provincialised.

In other words, the petitioners were left out from the zone of consideration for

provincialisation of their services only due to late receipt of subject concurrence. The

other two writ petitions in this group are WP(C) No.5594/2022 and WP(C)

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No.6973/2021.

Groups-18 [Challenge to Sec 2(j), 2(u), 4(2)(iii),6, 7 & 24 of the Act]

43. WP(C) No.79/2022 :- The 144 writ petitioners, who are serving as teaching staff

in different Senior Secondary Schools for periods ranging between 29 to 20 years,

have approached this Court by filing the present writ petition assailing the validity of

Sections 2(j), 2(u), 4(2)(iii),6, 7 & 24 of the Act of 2017 by urging that the said statutory

provisions are unconstitutional and hence, liable to be struck down by this Court. The

writ petitioners have also prayed for a writ of mandamus directing the respondents to

pay them full salary and other financial benefits including pensionary benefits that

has been made available to other similarly situated persons.

Groups-19- [Challenge to Sec 8(3) of the Act of 2017]

44. WP(C) No.1959/2022 :- The 29 writ petitioners, who are serving in various Senior

Secondary Schools (formerly known as Junior College) have approached this Court

challenging Section 8(3) of the Act of 2017 on the ground that the same is ultra vires

the constitution. The writ petitioners have also prayed for a writ of mandamus

directing the respondents to provincialise their services as “Principal” instead of

“Principal (Tutor)” with all consequential benefits with effect from the date of

provincialisation of their respective Colleges.

Groups-20 [Challenge to Sec 8(3) of the Act of 2017]

45. WP(C) No.2447/2022, WP(C) No.2446/2022 and WP(C) No.2656/2024 :- The 192

writ petitioners in these three writ petitions are also serving as teachers under various

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Senior Secondary Schools (formerly known as Junior Colleges) and have approached

this Court by filing the three writ petitions challenging the validity of Section 8(3) of the

Act of 2017 by urging that the said provision is unconstitutional. The writ petitioners

have also prayed for a writ of mandamus directing the respondents to provincialise

their services as “PG Teachers” instead of “Tutor” with all consequential service

benefits.

GROUP – 21 [Challenge to Sec. 3(1)(vi), 4(2)(iv) of the Act of 2017]

46. WP(C) No.525/2023 :- The 7 writ petitioners in this writ petition are serving as

teachers in the Shrimanta Shankardev High School, Bongaigaon. They have

approached this Court by jointly filing this writ petition assailing the validity of the Act

of 2017. Mr. M. Dutta, learned counsel for the petitioners has argued that although

the schools where the writ petitioners are serving did fulfill the eligibility requirement

prescribed by the Act 2011, yet, their services were not provincialised during the

currency of the Act, By enacting the new Act, completely new criteria has now been

prescribed which cannot be fulfilled by the petitioners at this point of time. Mr. Dutta

has further argued that the modified criteria introduced by the Act of 2017 is

manifestly arbitrary and hence, deserves to be struck down by this court only on such

ground. Referring to the deeming provision in Section 4(1)(ii)and (iii) of the Act of 2011

Mr. Dutta has argued that this is a clear case where the accrued rights of the

petitioners has been taking away with retrospective effect by enacting the Act of

2017. In support of his above arguments, Mr. Dutta has relied upon Thyssen Stahlunion

GMBH Vs Steel Authority of India reported in AIR 1999 SC 3923 and I.T. Commissioner

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Vs Shah Sadia & Sons reported in (1987) 3 SCC 516.

47. WP(C) No.4213/2023, WP(C) No.3038/2023, WP(C) No.3039/2023, WP(C)

No.3040/2023, WP(C) No.3045/2023, WP(C) No.3084/2023, WP(C) No.3100/2023,

WP(C) No.3414/2023, WP(C) No.3467/2023, WP(C) No.3479/2023, WP(C)

No.3686/2023, WP(C) No.4217/2023 :- These writ petitions have been instituted by

serving teachers of various schools assailing the provisions of Section 6(1), 6(2) and

8(3)of the Act of 2017 on the grounds that those are wholly arbitrary and

discriminatory in nature. The petitioners in this group of writ petitions have also prayed

for a direction to be issued by this Court to the respondents to provincialise their

services as “PG Teachers” instead of “Tutor”.

GROUP – 23 [Challenge to Sec 2(j)(t)(u), 3(1)(i)(vii)(ix), 3(2),

4(2)(ii) and 8(6) of the Act of 2017]

48. WP(C) No.2444/2024 :- This writ petition has been instituted by 49 petitioners

who are serving as Lecturers under the different Venture Colleges which have the

recognition of the Dibrugarh University and the Gauhati University. Mr. A. C. Borbora,

learned senior counsel appearing for the writ petitioners has argued that all the

petitioners were appointed in these venture Colleges on different dates between

1999 and 2010. Notwithstanding the same, by introducing a criteria of atleast 150

students in each College for receiving the sanction of additional posts on the basis of

Section 3(1)(ix) in the Act of 2017, the State is making an attempt to permanently take

away the right of the petitioners for their services to be provincialised. Contending

that each post in the Venture Colleges ought to be treated as equal, Mr. Borbora has

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argued that the offending provisions of the statute has introduced a completely

unreasonable classification amongst the similarly situated Lecturers for no valid

reason. According to Mr. Borbora, the introduction of the cutoff date of 01.01.2006 by

the proviso to Section 3(1)(i) of the Act is wholly arbitrary and superficial, the same not

having any rational basis or reasonable nexus with the object of the statute.

Contending that all the petitioners did meet the requirement of the statute for

provincialisation of their services as per the criteria prescribed by the recognizing

Universities namely, the Dibrugarh University and the Gauhati University and they also

fulfill the norms laid down under the Act of 2017 Mr. Borbora submits that by the

impugned enactment, the State has extended a discriminatory treatment to his

clients thus depriving them of the vested right of being provincialised. On such count

the petitioners have approached this Court by assailing the Sections 2(j)(t)(u), 3(1)(i)

(vii)(ix), 3(2), 4(2)(ii) and 8(6) of the Act of 2017. In support of his above arguments Mr.

Borbora has placed heavy reliance in the case of D. S. Nakara and others (supra)

and Deepak Sibal vs. Punjab University reported in (1989) 2 SCC 145.

49. Assailing Section 8(6) of the Act, Mr. Borbora has further argued that “The

Assam College Employees (Provincialisation) Act, 2005” is still in existence and

therefore, the provisions of the Act cannot be either ignored or negated by the Act

of 2017, as amended up to date. Contending that provincialisation under the Act of

2005 is in respect of a post and not any individual, Mr. Borbora has argued that the

recourse sought to be adopted by the State by enacting the Act of 2017, thus

extending the benefit of provincialisation to individual teachers, is wholly

impermissible in the eyes of law. To drive home his argument Mr. Borbora has also

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referred to the doctrine of severability, as envisaged in the decision of the Seven

Judges Bench of the Supreme Court in the case of R.L.D. Chamarbaughwalla and

another Vs. Union of India reported in AIR 1957 SC 628.

50. On the point of repugnancy of the statute with the provisions of the NCTE Act

of 1993, Mr. Borbora has referred to the minimum qualification prescribed under the

UGC Regulation to contend that there was no justifiable ground for the State to

impose the impugned criteria by enacting the statutory provisions under challenge.

51. To sum up his arguments Mr. Borbora has contended that the Act of 2017

cannot override the provisions of (1) the University Grants Commission Act, 1956, (2)

the National Council for Teachers Education Act, 1993 and (3) the Right of Children to

Free and Compulsory Education Act, 2009 since all these statutes enacted by the

Parliament operate in the field of education. The learned senior counsel further

submits that if the provisions of the Act of 2017 contradicts any of the provisions of the

law made by the Parliament, then in that event, in view of the edict of Article 13(3)(a)

of the Constitution of India, such provisions of the 2017 Act would be liable to be

struck down on the ground of repugnancy.

52. On the question of validity of Section 8(6) of the Act of 2017, Mr. Borbora has

argued that there is no authority of the State to create and allow any incumbent to

hold a personal post for the purpose of provincialisation of service as such a scheme

would run counter to the Central Acts occupying the field. Mr. Borbora has

concluded his arguments by submitting that Government policy must be fair, rational

and in public interest. But the policy sought to be implemented by the impugned

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enactment is highly discriminatory. Contending that by enacting the Amendment Act

of 2018 the State has made an attempt to deprive the long serving teachers of the

benefit of provincialisation for no valid reason, Mr. Borbora has therefore, prayed for

striking down the impugned provisions of the Act as ultra-vires the Constitution.

53. Responding to the arguments advanced by the learned counsel appearing

for the writ petitioners in the batch of writ petitions, Mr. D. Saikia, learned Advocate

General, Assam appearing for the respondents has argued that a cutoff date for

granting permission to the venture schools was not introduced for the first time under

the Act of 2017 but such a criteria was in existence even under the Act of 2011.

Contending that the State, having due regards to its resources, is entitled to prescribe

a cutoff date for extending benefit of a particular legislation, Mr. Saikia has argued

that when it is a question of extending pecuniary benefit to a large number of

persons, there is always a cutoff date in which event, everybody cannot be satisfied

in such matters. Contending that retrospective permission/recognition processed

after 01.01.2006 has also been backed by introducing the amended provision of

section 3(1)(i) of the Amendment Act of 2018 Mr. Saikia has argued that several

instances of fraud and/or malpractices indulged in by a number of venture

institutions, so as to overcome the hurdle of the cutoff date of 01.01.2006 by adopting

dubious means, has come to light which had prompted the insertion of Section 3(1)(i)

of the Amendment Act of 2018. Contending that such a provision had to be

introduced by keeping in mind the public interest at large and so as to prevent any

fraudulent transaction Mr. Saikia has argued that the provision of Section 3(1)(i) of the

Amendment Act of 2018 does not call for any interference.

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54. Mr. Saikia has further argued that the Act of 2017 does not suffer from any

legislative incompetence nor can the same be termed as arbitrary. The basic object

of the Act is to streamline the educational set up in the State. Therefore, merely

because some of the provisions of the Statute have turned out to be inconvenient to

some the Venture Educational Institutions and the employees serving there-in, the

same cannot be a ground for the court to strike down the Statute. Contending that

the Act of 2017 has extended benefit to several Venture Educational Institutions,

which were otherwise not entitled to any benefit from the State, Mr. Saikia has argued

that there is no good ground for this court to interfere in the matter. In support of his

above arguments, Mr. Saikia has relied upon and referred to the following decisions :-

(1) (2005) 9 SCC 779 [Dolly Chhanda Vs. Chairman, JEE & Ors.]

(2) (2005) 6 SCC 754 [ State of Punjab & Ors. Vs. Amar Nath Goyal & Ors.]

(3) (2008) 14 SCC 702 [Govt. of Andhra Pradesh & Ors. Vs. N. Subbarayudu &

Ors.]

(4) (2020) 17 SCC 401 [Hirendra Kumar Vs. High Court of Judicature at

Allahabad]

(5) (2020) 14 SCC 625 [All Manipur Pensioners Association by its Secretary

Vs. State of Manipur and others]

(6) 2022 SCC OnLine page 425 [ Shikhar Vs. National Board of

Examination]

Brief Historical and Legislative Background of the Controversy :-

55. Having regard to the nature of controversy and the core issues involved in this

batch of writ petitions, we deem it appropriate to begin with a brief survey of the

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history of development of the education system in the State of Assam.

56. From the materials placed on record, the arguments advanced by the

learned counsel for the parties as well as the literature available in public domain it

appears that during the pre-British era, an indigenous system of imparting education

through the “Pathshalas” (for the Hindus), “Tools” ( for the Brahmins), “ Muktabs” (for

the Muslims) and “Satras” (for the Vaishnavas) was prevalent in the State of Assam.

After the signing of the “Treaty of Yandaboo” in the year 1826 and the advent of the

British in India, significant steps were taken for development of the modern

educational system in the State. Under the initiative of Sir David Scott, who was the

first representative of the East India Company, several schools were opened in Assam

for imparting modern education. In the year 1882, the Hunter Commission laid

significant stress on the involvement of local bodies in expanding the primary

education system. It was argued that phase that the first college for imparting higher

education viz., the iconic Cotton College was established in Guwahati in the year

1901. This well known College was named after Sir Henry Cotton, its founder, and was

subsequently upgraded to the status of an University.

57. The Assam Local Self Government Act, 1915 gave wide power to the local

bodies to manage the affairs of primary and middle level educational institutions. The

Assam Primary Education Act, 1926 was passed with a view to make primary

education compulsory. After independence, the Assam government continued with

this effort to further strengthen the basic education in Assam and accordingly, the

Assam Basic Education Act, 1954 was passed. This Act inter-alia provided for setting

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up of a State level Board to advise the Government on matters relating to control

and management of government schools at the basic, elementary and MV level. This

Act had also provided for constitution of School Boards at regional level. These School

Boards were body corporate with perpetual succession and a common seal and

were also competent to hold or transfer movable and immovable properties for the

purpose of carrying out the duties and functions entrusted under the Act. The Assam

Elementary Education Act, 1962, which had repealed the Assam Basic Education Act,

1954, was enacted with the object of development, expansion, management and

control of elementary education in Assam. This Act also contained a similar provision

for constituting a State Board for management and control of the basic schools.

58. It further appears that notwithstanding the above mentioned steps taken by the

Government, until the middle part of the 20

th

Century, the number of Government

schools in the State imparting modern education in the subjects of humanities,

science and language were very few and far in between. Due to the geographical

barrier and financial constraints, access to such schools were available to only a

chosen few. During that period there was dearth of state run schools in Assam in the

Lower Primary, Upper Primary and High School level as well as qualified teachers. With

a view to address this issue, in the year 1957, the Government of Assam had

introduced a system of maintenance grant which was commonly known as deficit

grant. The primary objective of the scheme was to extend the benefit of Government

approved pay scale to the teachers so as to attract quality teachers. In the process,

the teachers in the deficit grant schools got the benefit of the pay scale which was

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applicable to the teachers serving in the government schools. A few schools, which

were not covered under the deficit grant, however, received a lumpsum ad-hoc

grant from the government.

59. The two categories of schools referred to above were not sufficient to meet the

growing demand for educational institutions in the state, more particularly in the

Elementary, Lower Primary and Middle School Levels. As such, the local communities

came up with schools in different localities with their own resources which came to be

known as “Venture Schools”. For imparting education with a religious fervour,

“Venture Madrassas” which were also established through community effort. While a

large number of these institutions were run and managed privately, some of these

venture institutions were covered under a Government scheme named as “ deficit

financing” and started receiving financial assistance from the Government [see :

Md. Imdad Uddin Barbhuiya Vs. The State of Assam , to be represented by the

Principal Secretary to the Government of Assam, Education (Secondary) Department

and others : 2022 0 Supreme(Gau) 24].

60. With a view to regulate the service conditions of teachers already employed in

the Govt. aided Middle English Schools and Middle English Madrassas “The Assam

Aided Middle English School [and Middle English Madrassa] employees Rules, 1960”

was framed, which inter-alia laid down the procedure for recruitment, academic and

other qualifications of the teachers and certain conditions of their service. Likewise,

“The Assam Aided High and Higher Secondary Schools and High Madrassa

Employees Rules, 1960” was framed for the higher schools.

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61. Thereafter, on 19

th

of August, 1976 “The Assam Aided Higher Secondary, High

and Middle English School Management Rules, 1976” was framed which was to

operate in supersession of the Rules framed earlier under Section 11 of Chapter III of

Assam Education Department Rules and Orders as well as any subsequent order

there-under issued by the Governor of Assam. Thus, the Rules of 1976 had put in place

a consolidated set of Rules which were made applicable to Govt. aided Schools at

all levels.

62. In the meantime, with a view to provide for the management and control of

elementary education and for free and compulsory elementary education in Assam,

“The Assam Elementary Education Act, 1968 (Assam Act XVII of 1969) was enacted

which was published in the Assam Gazette on the 9

th

of August, 1969 (herein after

referred to as the Act of 1968). The Act inter-alia provided for establishing a State

Level Board for elementary education to be headed by the Minister of Education, for

management, improvement and expansion of elementary education in the State

and also to advise the Government on matters relating to elementary education.

Amongst the powers and functions of the State Board was included the responsibility

to lay down principles or norms for sanction of non-recurring grants to Elementary

Schools for maintenance of school buildings; provision of furniture, educational aids,

supervision of the activities of the Regional Boards, laying down procedure and

conditions of granting financial assistance to the schools of pre-elementary stage

and also in the matters of recognition, amalgamation, expansion, opening and

closing of elementary schools and to make financial allotments to the Regional

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Boards for carrying out their functions under the Act. Chapter VI of the Act had

provided for creation of Elementary Education Fund which was to be maintained by

the State Board.

63. For managing those schools which were not maintained and managed by the

“local authorities” such as Municipal Board, Town Committee, Anchalik Panchayat

and Gaon Panchayat, provision was made under the Act of 1968 for establishing a

Regional Board. The Regional Board was required to function as per the regulations

framed by the State Board and carry out activities such as establishment and take-

over of elementary schools subject to financial allotments made by the State Board;

to expand, re-distribute and amalgamate existing elementary schools; to appoint,

transfer, discharge, dismiss or punish teachers and grade-IV employees in

accordance with the rules and procedure prepared by the State Board; to raise

funds for the “Elementary Education Fund” through donation and subscription. From

an examination of the scheme of the Act of 1968 it appears that although there was

some effort on the part of the State Government of Assam to streamline the

functioning of Elementary Educational institutions within the State, yet, the State

Board and the Regional Board did not have complete control and ownership over

such educational institutions. It would be relevant to mention here-in that the Assam

Elementary Education Act, 1962 was repealed by the Act of 1968.

64. The Assam Elementary Education (Provincialisation) Act, 1974 (herein after

referred to as the Act of 1974) was passed with the objective of provincialising the

services of the employees of the different categories of the State Board and Regional

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Boards of Elementary Education constituted under the Act of 1968 so as to bring them

under the direct management and control of the State Government. With the

publication of the Act of 1974, all the assets and liabilities of the State Board and the

Regional Boards had also vested on the Government of Assam. Thus, the Act of 1974,

more particularly Section 14 thereof, had laid down a robust foundation for a

compulsory elementary education system upto a certain age in the State of Assam

by exercising direct Government control upon those elementary education

institutions which were earlier run and managed by the Regional Boards.

65. In exercise of powers conferred under the proviso to Article 309 of the

Constitution of India “The Elementary Education (Provincialisation) Rules, 1977” was

framed by the Governor of Assam for implementing the provisions of the Act of 1974,

inter alia laying down the age, qualification, method of recruitment in the Lower

Primary Schools and Upper Primary Schools. As per Rule 3(iii) (as amended), the

minimum qualification of a person to be eligible for appointment as a teacher in the

elementary school shall be as per notification issued by the State Government from

time to time in conformity with NCTE norms. It was further provided that these

qualifications shall be applicable to all category of elementary schools.

66. The Assam Secondary Education (Provincialisation) Act, 1977 (Assam Act XIX of

1977) (hereinafter referred to as the Act of 1977) was enacted with the object of

provincialising the services of employees in the various secondary schools in Assam

covered by the deficit scheme with a view to take over the control and

management of all employees of all the secondary schools coming within the

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purview of the Act. Section 2(iii) defines “deficit school” so as to mean and include a

school receiving grant from the State Government under the deficit scheme of grant

in aid. As per Section 2(x) secondary education means education imparted upto

Class-XII in different types of schools including Middle English Schools, Middle

Madrassa, High Schools, High Madrassas and Higher Secondary Schools. Section 2(xi)

defines “Secondary School” to mean and include a school where secondary

education is imparted and is covered by deficit or ad hoc system of grants-in-aid.

Section 3 provides that all employees of all secondary schools coming under the

purview of the Act shall become employees of the State Government of Assam with

effect from the date of appointment subject to the terms and conditions laid down

by the Rule.

67. The Assam Secondary Education (Provincialisation) Rules of 2003, which had

repealed the earlier Rules corresponding to these Rules, were framed under the Act

of 1977, laying down the Class, Cadre, Method of recruitment of Principals/ Teachers

in the Higher Secondary and Multipurpose Schools including their academic

qualifications etc. These Rules were subsequently repealed by the Assam Secondary

Education (Provinsialised Schools) Service Rules, 2018.The Rules of 2018 were made

applicable to the teaching and non-teaching staff of the Senior Secondary Schools,

Higher Secondary Schools, Assam High Madrassas and High Schools which were

provincialised under the Act of 1977, Assam Venture Educational Institutions

(Provincialisation of Services) Act 2011, Assam Junior Colleges (Provincialisation ) Act,

2012 and Assam Education (Provincialisation of Services of Teachers and Re-

organisation of Educational Institutions) Act 2017. Rule 10 lays down the academic &

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professional qualification for direct recruitment. As per Rule 10(2) , in addition to the

academic qualifications prescribed by the Rules, a candidate shall have to appear

and pass the Teachers Eligibility Test (TET) with minimum 60% marks. Schedule -III of

Rule 10 of the Rules of 2018 lays down as follows :-

“Schedule – III

[See Rules 10(1)(2)]

Minimum educational and professional qualifications for direct recruitment in

the post of :

(i) Post Graduate Teacher :- Post Graduation with at least 50%

marks (or its equivalent) from recognized University and Bachelor of

Education (B.Ed.) from National Council for Teacher Education

recognized institution, but degrees obtained from off-campus and

distance education institution shall not be considered as valid;

(ii) Graduate Teacher :- Graduate/Post Graduate from recognized

University with at least 50% marks in either Graduation or Post Graduation

(or its equivalent) Bachelor of Education (B.Ed.) from National Council

for Teacher Education recognized institution, but degrees obtained from

off-campus and distance education institution shall not be considered as

valid;

(iii) Under Graduate Teacher :- As per academic and professional

qualification prescribed by the National Council for Teacher Education

(NCTE) for the post of Teachers in Lower Primary and Upper Primary

School, but degrees obtained from off-campus and distance education

institution shall not be considered as valid;

(iv) Hindi Teacher :- Pravin/Ratna in Hindi with 50% marks and degree

qualification with 50% or Post Graduate degree in Arts with 50% marks

from any recognized University, but degrees obtained from off-campus

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and distance education institution shall not be considered as valid;

Or

B.A. with 50% marks and having Hindi as one of the subjects with 50%

marks or Post Graduate degree in Arts with 50% marks provided that he

has passed B.A. with one of the subjects as Hindi with 50% marks in Hindi;

And

(v) B.T./B.Ed degree from any recognized University [Parangat to be

treated as B.Ed degree only for the purpose of Hindi teaching], but

degrees obtained from off-campus and distance education institution

shall not be considered as valid;

(i) Classical Teacher (Sanskrit, Arabic, Urdu, Persian etc.) :- MM

with 50% marks and degree qualification with 50% marks in

concerned subject or post Graduate degree in Arts with 50% marks

in concerned subject from any recognized University, but degrees

obtained from off-campus and distance education institution shall

not be considered as valid;

Or

B.A. with 50% marks and having Arabic as one of the subjects with

50% marks or Post Graduate degree in Arts with 50% marks

provided that he has passed B.A. with one of the subjects as

Arabic with 50% marks in Arabic;

And

B.T/B.Ed degree from any recognized University, but degrees

obtained from off-campus and distance education institution shall

not be considered as valid;

(vi) (vi) Classical Teacher (Assamese Language, Manipuri

Language) :- B.A. with Hons/Major in the concerned subject with 50%

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marks and B.T/B.Ed degree from any recognized University, but degrees

obtained from off-campus and distance education institution shall not

be considered as valid;

(vii) Music Teacher :- B. Music or equivalent with 50% marks in degree

qualification from any recognized University, but degrees obtained from

off-campus and distance education institution shall not be considered as

valid;

(ii) Craft Teacher :- Diploma/Certificate from ITI in appropriate

Grade with minimum 60% marks;

(viii) Junior Assistant :- Graduate from any recognized University with one

year Degree/Diploma in Computer application from Government

recognized Institution, but degree obtained from off-campus and

distance education institution shall not be considered as valid;

(ix) Library Assistant :- Graduate from any recognized University

with Diploma in Library Science, but degrees obtained from off-campus

and distance education institution shall not be considered as valid;

(x) Grade – IV :- HSLC passed or as per Circular/Guidelines issued

by the Personnel Department, but degree obtained from off-campus

and distance education institution shall not be considered as valid.”

68. In exercise of power conferred under Section 7 of the Act of 1977, “The Assam

Secondary Education (Middle English Schools and High Schools) (Provincialisation)

Rules, 1979” was framed for provincialisation of the services of the employees of the

secondary schools. The minimum eligibility requirements for provincialisation of service

of an employee serving in the High Schools and Middle English School has been laid

down in Rules 3 and 4 of the Rules of 1979 respectively, which are reproduced herein

below for ready reference :-

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“3. Eligibility of High Schools for Provincialisation.- The minimum requirement as on the

fixed date for a High School to have the service of its employees provincialised shall

be as given below :

(i) Minimum enrolment shall be 120 in case of 3 class High School and 240 in case

of 6 class High School; provided that this minimum shall be 70 in case of Secondary

Schools meant only for female students and 140 in case of any school in the areas

administered under the provisions of the Sixth Schedule to the Constitution of India ;

(ii) Every such school must have-

(a) a trained Graduate Teacher with at least 5 years teaching experience as

Headmaster;

(b) where there are 6 classes, an Assistant Headmaster who is graduate with

minimum 3 years teaching experience ;

(c) graduate teachers, excluding the Headmaster and the Assistant Headmaster

equal to the number of Sections in the upper three classes and at least one of them

must be a graduate in Science. In case of a school where there is co-education,

there should be at least one graduate lady teacher ;

(d) one graduate with classical subject in his degree course or holder of matric

title for every classical subject ;

(e) one Hindi teacher having qualification in Hindi equivalent to Bachelor's

degree;

(f) one office Assistant:

Page No.# 608/683

Provided that the Government may relax any of the minimum requirements in the

public interests in the areas prescribed in the Sixth Schedule of the Constitution.

4. Eligibility of Middle English Schools for provincialisation. - The minimum

requirement as on the fixed date of a Middle English School to have the services of its

employees Provincialised shall be as given below:

(i) one intermediate passed or Matric-normal or Normal passed teacher for every

section of Classes V to VIII. There should be at least 3 intermediate passed teachers

amongst them ;

(ii) the minimum total enrolment 70 relaxable up to 50 at the discretion of the

Director of Public Instruction or the Director of Elementary Education as the case may

be, in areas administered under Sixth Schedule of the Constitution of India and other

more backward areas as defined by the Government from time to time;

(iii) Every such school must have-

(a) a Headmaster who is a Graduate relaxable up to Intermediate, P.U. (two

years) by the Government in exceptional cases ;

(b) Assistant teachers who are either Normal Matric or Intermediate passed ;

(c) minimum one teacher (including Headmaster) for each section ;

(d) one Hindi teacher having qualification in Hindi equivalent to Intermediate

Examination :

Provided that the Government may relax any of the minimum requirements in the

public interest in the areas prescribed in the Sixth Schedule of the Constitution.”

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69. Rule 5 of the Rules of 1979 provides that upon publication of the notification of

provincialisation of service of any employee in the High School or Middle English

School, all the provisions of the Act and the Rules framed thereunder shall apply to

them.

70. While the aforementioned Acts and Rules were framed for provincialisation of

the services of employees in the M.E. Schools and High Schools, there was a similar

move on the part of the Government to provincialise the services of the employees

serving under the Venture Madrassas which were covered by the deficit finance

scheme. Accordingly, “The Assam Madrassa Education (Provincialisation) Act, 1995

(herein after referred to as the Act of 1995) was enacted by the State Legislature

providing for the same. Consequently, a number of Venture Madrassas covered by

the deficit scheme, were provincialised under the Act of 1995. It appears that as

many as 74 Madrassa were originally provincialised under the Act of 1995. Thereafter,

the State had come up with “The Assam Venture Madrassa Educational Institutions

(Provincialisation of Services) Act, 2011 (herein after referred to as the Act of 2011 (as

amended in the years 2013-14). Under the aforesaid Act, some more Venture

Madrassas were provincialised. The Act of 2011 was, however, repealed by the

Assam Madrassa Education (Provincialisation of Services of Employees and

Reorganisation of Madrassa Educational Institutions) Act, 2018. However, it appears

that even after the repeal of the Act of 2011, these Madrassas continued to impart

religious educational instructions despite being wholly maintained out of the State

funds.

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71. In the above context it would be pertinent to mention herein that by framing

the “Assam Venture Sanskrit and Pali Educational Institutions (Provincialisation of

Services) Act, 2012”, provisions were made for provincialisation of the services of the

employees of the Venture Sanskrit and Pali Educational Institutions. The preamble of

the Act mentions that the object of the Act was to restrict further establishment of

such educational institutions in the State.

72. Pursuant to a decision of the Council of Ministers in its meeting held on

13.11.2020, a move was initiated by the Government of Assam to convert all the

provincialised Madrassas into regular High Schools by withdrawing the teachings in

the theological subjects imparted in these Madrassas. A decision to similar effect was

also taken in respect of those Sanskrit Tools which were earlier provincialised under

“The Assam Venture Sanskrit and Pali Educational Institutions (Provincialisation of

Services) Act, 2012”. Consequently, the Assam Repealing Act of 2020 was passed by

the State Legislature repealing the Assam Madrassa Education (Provincialisation) Act,

1995 as well as the Assam Madrassa Education (Provincialisation of Services of

Teachers and Reorganisation of Educational Institutions) Act, 2018. In the result, the

Madrassas were turned into High Schools functioning under the State Education

Board with their religious teachings and instructions being withdrawn. The State

Madrassa Education Board was also dissolved and all records, Bank accounts of the

Board stood transferred to the Board of Secondary Education, Assam.

Notwithstanding the Repealing Act of 2020, the functioning of the “Community

Madrassa” or the “Qawmi Madrassas” and “Maktabs” continued as institutions

coming under the purview of Article 30 of the Constitution of India.

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73. The Assam Repealing Act of 2020 was put under challenge before this Court

by filing WP(C) No.3038/2021. However, by the judgment and order dated 04.02.2022

the Division Bench of this Court had upheld the validity of the Assam Repealing Act of

2020 as well as the executive orders passed thereunder, in a decision rendered in the

case of Md. Imdad Uddin Barbhuiya & others (supra).

74. For provincialisation of services of the employees of the non-Government

Colleges which were in receipt of deficit grants-in-aid from the State, “The Assam

College Employees (Provincialisation) Act, 2005 was enacted laying down the

modalities of provincialisation of service of the employees of these Colleges

belonging to both teaching and non-teaching category. As per Section 4 of the Act

of 2005 these provincialised Colleges would be distinct from the Government

Colleges in Assam but the condition of service of these provincialised employees shall

be treated at par with the Government employees on and from the date on which

the Colleges had been brought under the deficit system of grants-in-aid by following

the criteria laid down in the Act. It would be pertinent to mention herein that as per

Section 5 of the Act, the services of those employees who do not exercise the option

provided under Section 3(d) to continue in the service of the existing institutions within

the period of three months from the date of coming into effect of the Act, shall vest

with the Government with effect from the date of provincialisation of the Colleges.

75. The “Assam Junior Colleges (Provincialisation) Act, 2012” contains similar

provisions for provincialisation of services of the employees of Junior Colleges in

Assam which were brought under the deficit system of grant-in-aid. As per Section 3

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of this Act, subject to the provisions of Article 30 of the Constitution of India, all existing

employees, both teaching and non-teaching of the Junior Colleges, as specified in

the Schedule of the Act, shall become employees of the State Government upon

provincialisation of the institutions, with effect from the date from which those

institutions have been brought under the deficit system of grants-in-aid. Section 4 of

the Act of 2012 laid down that the land, building and other properties owned or held

by the Junior Colleges coming within the purview of the Act and whose employees

were provincialised, shall vest in the State Government.

76. During the period from 1960 till 2011, various other Acts and Rules regulating

the affairs of the various institutions in the field of education in Assam, had been

notified. However, since those Acts and Rules would not have any direct bearing in

these proceeding, hence, we do not deem it necessary to burden this judgment by

referring to those Statues and Rules. However, from a careful analysis of the various

statutes, rules and regulations as discussed above, it is apparent that since the year

1960 the Government of Assam had expanded its reach and control in the field of

education, right from the primary level to the degree level, not only by regulating the

affairs of the educational institutions brought under the system of deficit grants-in-aid

from time to time but also by gradually taking over the control and management of

these institutions by provincialising the services of the teaching and non-teaching

staff of these educational institutions, thus converting them into full time Government

employees. What would, however, be significant to note herein is that all these

statutes, rules and regulations for provincialisation of the educational institutions and

their employees were applied prospectively.

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77. It further appears that prior to the year 2006, there was no regulatory frame

work for controlling the growth and management of Non-Governmental Educational

Institutions in the State. The Assam Non-Government Educational Institutions

(Regulation and Management) Act, 2006 (herein after referred to as the Act of 2006)

was enacted by the Assam Legislative Assembly with the object of regulating the

establishment and management of Non-Government Educational Institutions in

Assam. This Act had received the assent of the Governor of Assam on 12

th

January,

2007. From the statement of object and reasons of the Act, it appears that the

primary objective of the Act was to curb the unplanned and mushrooming growth of

Non-Governmental Educational Institutions at Primary, Secondary and Higher

Secondary level in the urban and semi-urban areas of the State and also to regulate

the establishment and management of all such Non-Governmental Educational

Institutions i.e. Educational Institutions established and run by individuals, Association

of Individual Society or Trusts, at Primary, Secondary and Higher Secondary level

which were not receiving any grant-in-aid or financial assistance from the

Government. These educational institutions are the Venture Educational Institutions

established by the communities.

78. Section 4 of the Act of 2006 lays down that prior permission and registration

would be necessary for establishing and running a Non-Governmental Educational

Institutions. As per section 4(2), the Director of Secondary Education, Assam, would be

the appropriate authority either to grant or refuse permission to the applicant for

opening a Non-Governmental Educational Institution. Section 6 of the Act of 2006

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lays down that the existing Non-Governmental Educational Institutions would be

required to submit application for their registration before the concerned Director by

furnishing full particulars and information and on payment of such fee, as may be

prescribed, relating to the Institution sought to be registered within the stipulated

period. Proviso to section 6 lays down that in the event of failure on the part of any

existing Institution to register within one year from the date of coming into force of the

Act, the Director shall issue notice to close down the Institution in a phased manner

and there shall not be any admission in the lowest class of the School from the next

academic year and such Institution shall be completely closed down after passing

out of the students in the highest class of the Institution.

79. By the Constitutional 86

th

Amendment, Article 21-A was inserted in the

Constitution making Right to Education of Children of the Age of 6 to 14 years by

providing free and compulsory education, as a fundamental right . In order to give

effect to Article 21-A of the Constitution of India, “The Right of Children to Free and

Compulsory Education Act, 2009” (hereinafter referred to as “the Act of 2009) was

enacted. The Act of 2009, more particularly Section 6, had cast a duty upon the

appropriate Government and the local authority to establish schools within such area

or limits of neighbourhood as may be prescribed within a period of three years from

the commencement of the Act. The Act of 2009 recognizes the right of every child of

the age of 6 to 14 years to free and compulsory education in a neighbourhood

school till the completion of his/her elementary education. Section 38 of the Act of

2009 confers power upon the appropriate Government to make Rules for carrying out

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the provisions of the Act.

80. Section 18 of the Act of 2009 provides that no school to be established without

obtaining certificate of recognition. Section 19 of the Act of 2009 lays down the norms

and standards of schools to be set up in accordance with the provisions of the Act.

Section 19(1) lays down that no school shall be established or recognised under

Section 18, unless it fulfils the norms and standards specified in the Schedule. Section

25 of the Act of 2009 lays down that within 03 years from the date of commencement

of the Act, the appropriate Government and the local authority shall ensure that the

Pupil-Teacher Ratio, as specified in the Schedule, is maintained in each school. The

schedule to the Act lays down the norms and standards for a school as prescribed by

Section 19 and 25 of the Act, which is reproduced here-in-below for ready reference:

“THE SCHEDULE

(See sections 19 and 25)

NORMS AND STANDARDS FOR A SCHOOL

Sl.

No.

Item Norms and standards

1.Numbers of teachers:

(a) For first class to fifth

class

Admitted children Number of

teachers

Up to Sixty Two

Between sixty-one to ninety Three

Between Ninety-one to one hundred and

twenty

Four

Between One hundred and twenty one to

two hundred

Five

Above One hundred and fifty children Five plus one

Head teacher

(b) For sixth class to eight(1) At least one teacher per class so that there shall be at

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class least one teacher each for—

(i) Science and Mathematics;

(ii) Social Studies;

(iii) Language

(2) At least one teacher for every thirty-five children

(3) Where admission of children is above one hundred –

(i) a full time head-teacher;

(ii) part time instructor for

(A) Art Education;

(B) Health and Physical Education;

(C) Work Education.

2.Building All-weather building consisting of –

(i) at least one class-room for every teacher and an office-

cum-store-cum-Head teacher’s room;

(ii) barrier-free access;

(iii) separate toilets for boys and girls;

(iv) safe and adequate drinking water facility to all children;

(v) a kitchen where mid-day meal is cooked in the school;

(vi) Playground;

(vii) arrangements for securing the school building by

boundary wall or fencing.

3.Minimum number of

working days/

(i) two hundred working days for first class to fifth class;

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instructional hours in an

academic year

(ii) two hundred and twenty working days for sixth class to

eighth class;

(iii) eight hundred instructional hours per academic year for

first class to fifth class;

(iv) one thousand instructional hours per academic year for

sixth class to eighth class

4.Minimum number of

working hours per week

for the teacher

Forty-five teaching including preparation hours.

5.Teaching learning

equipment

Shall be provided to each class as required.

6.Library There shall be a library in each school providing newspaper,

magazines and books on all subjects, including story-books.

7.Play materials, games

and sports equipment

Shall be provided to each class as required.

81. In exercise of power conferred under Section 38 of the Act of 2009, “The

Assam Right of Children to Free and Compulsory Education Rules, 2011 (herein after

referred to as the Rules of 2011) were framed, laying down the contours, inter-alia for

recognition of schools for the purpose of Section 18 of the Act of 2009, which provides

that no school shall be established without obtaining certificate of recognition. The

Rules of 2011 were followed by framing of “Assam Venture Educational Institutions

(Provincialisation of Services) Act, 2011, which Act was declared to be

unconstitutional by a Division Bench of this Court by the judgment and order dated

23.09.2016 passed in WP(C) No.3190/2012 as mentioned herein above. Pursuant to

the aforesaid judgment, the Act of 2011 was repealed by the State Legislature

whereafter, the Assam Education (Provincialisation of Services of Teachers and

Reorganisation of Educational Institutions) Act, 2017, as amended by the

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Amendment Act of 2018, has been enacted by the Assam State Legislature. The Act

of 2017 and the Amendment Act of 2018 are under challenge in these proceedings.

82. The Act of 2011 contained certain specific provisions permitting

provincialisation of the services of the employees of the venture educational

institutions. However, a large number of employees of such venture educational

institutions were aggrieved by Sections 4(2) and 10(4) as well as the schedule

appended to the Act of 2011 whereby, the State had fixed the cap of maximum

number of employees whose services could be provincialised in the relevant

category in the existing venture institutions. Accordingly, as noted here-in-above,

Sections 4(2) and 10(4) of the Act of 2011 were put under challenge by the

aggrieved teachers in WP(C) No.3190/2012 [Sri Chandan Kumar Neog and 376 others

vs. State of Assam and others, 2016 (5) GLT 296] and the batch of connected writ

petitions.

83. It would be pertinent to mention herein that Section 4(2) of the Act of 2011 laid

down that the services of all the teaching and non-teaching employees, who had

completed 10 years of continuous service without a break in that venture

educational institution, shall be provincialised with effect from the date on which they

complete the required 10 years of service as stipulated under sub-section (1)

provided that the number of employees in both teaching and non-teaching cadre in

each of the institution, whose services are provincialised or is to be provincialised

under the Act, shall not exceed the number as specified in the schedule appended

to the Act, provided further that where the number of such employees serving in such

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venture educational institutions exceed the number as specified in the schedule, the

provincialisation of the services of the employees shall be on the basis of seniority in

the respective category in the concerned educational institution. The State

Government shall have no liability whatsoever in respect of the excess employees.

84. Section 10(1) of the Act of 2011 envisaged constitution of a District Screening

Committee in each district separately for elementary, secondary and for higher

education so as to scrutinize the service records and other related issues of the

serving teachers and staff of Venture Educational Institutions pertaining to

provincialisation of their services. As per Section 10(4), the District Screening

Committee was required to forward the verified list of eligible teachers, school-wise, in

accordance with the number of posts specified in the schedule appended to the

Act, to the concerned Director who, after making such further scrutiny, as may be

required, was required to forward the same to the concerned department of the

State Government for consideration and for issuing notification in respect of those

institutions and employees, eligible for getting their services provincialised.

85. Section 4(2) of the Act of 2011 was primarily assailed on the ground that

although sub-section (1) of Section 4 of the Act did not impose any ceiling in respect

of the number of employees whose services could be provincialised, sub-section (2)

of Section 4 had curtailed the scope of Section 4(1) by inserting the schedule to the

Act and therefore, according to these writ petitioners, the statutory provision suffered

from the vice of irrationality inasmuch as, it did not have any reasonable nexus with

the object sought to be achieved by enacting the provincialisation Act. By referring

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to Section 2(o), (p), (q), (r) and (s) which laid down a cutoff date of “01.01.2006” for

receiving affiliation/permission/ recognition from the competent authority in respect

of “venture degree colleges”, “venture high schools”, “venture M. E. school” and

“venture primary schools” it was argued that prescribing limitations/cutoff dates, thus

imposing a cap on further establishment of venture educational schools in the given

circumstances, would undermine the obligation of the State under Article 21-A of the

Constitution of India.

86. In so far as the challenge to Section 10(4) of the Act of 2011 is concerned, the

said statutory provision also assailed primarily on the ground that Section 10(4) did not

have any reasonable nexus with the object of the Act sought to be achieved

thereunder. This provision of the statute was challenged on the additional ground

that the same was enacted in violation of the reservation laws relating to SC/ST

category as well as women and candidates belonging to disabled groups.

87. It appears from the materials available on record that during the pendency of

the aforesaid proceedings, the learned Additional Advocate General for the State of

Assam had made a submission before the Court, admitting that there were several

shortcomings in the Act of 20211 as a result of which, the matter was being reviewed

by the Government at the appropriate level. Thereafter, the Secretary to the

Government of Assam, Secondary Education Department had filed an additional

affidavit dated 22.09.2016 virtually admitting that there were some glaring

irregularities in the Act of 2011. Based on such affidavit, the learned Additional

Advocate General, Assam had also made a further submission before the Court that

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the Government of Assam has taken a decision to revisit the provincialisation Act,

2011 with a view to either repeal the law or to make comprehensive amendments to

the Act so as to ensure that provisions of the Act conforms to the Constitutional

requirements.

88. While it is not clear to us from the materials on record as to on what basis the

departmental Secretary had filed an affidavit taking a stand that a plenary statute

enacted by the State Legislature was defective, inviting the Court to declare the

statute as unconstitutional, yet, it appears that such a stand was in fact taken by the

State respondents before the Court. Taking note of the facts and circumstances of

the case as well as the stand of the Government, as noted above, by the judgment

and order dated 23.09.2016 passed in WP(C) No.3190/2012 and the batch of

connected writ petitions, the Division Bench of this Court had declared the Act of

2011 as constitutionally invalid. The observations made in paragraphs 35 to 40 in the

judgment dated 23.09.2016 are relevant for the purpose of this case and therefore,

are being reproduced herein below for ready reference :-

“35. The venture schools which were set up bonafide on need basis, in our

perception, do serve the students in remote places and it may not be wrong to

say that due to the inability of the State to discharge its constitutional

obligations, the venture educational institutions were allowed to function. We

may also say that the State has been discharging its constitutional obligation

through these venture educational institutions. In this backdrop, when the

venture schools are taken over, the government in a sense is taking steps

towards discharging is constitutional obligations. However the action of the

State in taking over such schools with only a given number of teachers, when

the number is not commensurate with the prescribed requirements of the RTE

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Act (the law framed for implementation of Article 21A), the relevant

prescription is absolutely arbitrary. The spirit of Article 21A stands defeated in

our perception if the mechanism prescribed under the RTE Act is not

conformed to encourage those bonafide elements who have aided the State

in discharging its constitutional obligation.

36. It is also questionable whether the mode of entry into government

service facilitated by the Provincialisation Act can ignore the applicable

reservation laws relating to SC/ST category, women and disabled groups. The

role of the authorities in the field of education in the Sixth Schedule areas of

Assam is also undermined by the 2011 Act.

37. The appointment of teachers in the venture institutions is not competition

based and is opaque and therefore quality of education is bound to suffer if

this is allowed to continue. This naturally will negatively impact the next

generation of our State. Moreover, the norms and qualification prescribed by

the competent authorities like the UGC, NCTE, SEBA, etc. is the major casualty

in application of the Provincialisation Act.

38. When such substantial defects are perceived, in a given context, the

court can strike down only the offending provisions. However when

unconstitutionality is noticed in the major provisions starting from the Preamble

to the Schedule of the Provincialisation Act, striking down the offending portion

will practically de-capacitate the 2011 Act. In other words, the statute itself will

become inoperable although the ultra vires declaration is limited to some

segments of the Act.

39. Therefore, we feel that a piecemeal exercise will not serve the purpose.

But at the same time, to suggest how the Provincialisation Act should be re-

shaped would be intruding into the domain of the legislature. Moreover

amendment exercise might have to be preceded by a consultative process

with all the stakeholders and this is surely the responsibility of the State. That

apart it is certainly difficult to separate the bad from the good portion of the

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Provincialisation Act. Under these compulsions, being convinced with the

arguments of the petitioners, we declare that the Assam Venture Educational

Institutions (Provincialization of Services) Act, 2011 is constitutionally invalid. As

the State has decided to bring in a fresh legislation, considering the likely time

needed for the process, we direct the State to do their exercise as committed

in the additional affidavit, expeditiously and preferably in the next 6(six)

months. It is ordered accordingly.

40. With the above order, the cases stand allowed without any order on cost

in the manner indicated.”

89. The State Government of Assam, through the Secretary, Education

(Secondary) Department had thereafter, preferred a Review Petition numbered and

registered as Review Petition No.167/2016 arising out of WP(C) No.5825/2012 seeking

clarification as to whether, the verdict of the court rendered on 23.09.2016 would

have prospective effect without any implication for the already provincialised

schools/posts or, on account of declaration that the Act of 2011 was unconstitutional

and void, all actions taken under the struck down legislation, since inception, would

be set at naught. Review Petition No.167/2016 was disposed of by the Division Bench

by the judgment and order dated 02.01.2017 with the following observations and

directions :-

“17. In the backdrop of the above discussion, let us now examine whether

equitable consideration should be applied in the present context. Because of

the legal deficiencies in the Provincialization Act 2011 the legislation was

declared as constitutionally invalid. The State conceded to the legal defects

and has decided to bring a fresh Act to deal with the teachers and staff of the

venture educational institutions of Assam. Therefore, provincialisation of more

persons under the proposed legislation, is expected in due course. If that be

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the future scenario, those whose services were regularized through due process

under the recently repealed legislation, deserve to be protected in the

interregnum (since the new Act can legitimately address this contingency) as

the litigants who challenged the vires of the Provincialisation Act, never desired

disruption of the concluded rights of those, who benefited under the repealed

Act.

18. The State in their application have stated that the group they are

concerned with are those who have retired and are drawing pension, another

category who are now Govt. employees and are receiving regular scale of

pay and people of same class, who have moved on in their careers and in life.

There are around 41,634 employees for whom vested rights are already

created under the 2011 enactment but through retrospective application of

our 23

rd

September, 2016 judgment, they may not only lose their govt. jobs but

will also be disentitled to pension and salary. Moreover, the question of

recovery of the already disbursed salary and pension may emerge. The harsh

impact of the retrospective application will be crippling for the already

provincialised ground and their livelihood and in turn life itself, will be adversely

impacted. All such debilitating consequences will occur without any

opportunity or hearing to this category. Many families, dependent on the

earnings of the provincialised staff are enjoying a measure of social and

economic security, and they all will be thrown to the streets, without any fault

on their part.

19. In the above circumstances, we are of the considered view that the

rights of the employees who have been benefited under the struck down

statute can be taken care of by giving retrospective effect to the proposed

legislation, if the legislature so desires. Till then it is ordered that the services of

the provincialised category and their status as govt. employees shall not be

disturbed and they will continue to receive all the benefits which they are

getting under the Provincialisation Act, 2011, since struck down by the

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judgment under review. With this observation and direction, the matter stands

disposed of.”

90. Pursuant to the judgement and order dated 23.09.2016 passed by the Division

Bench of this Court, the Act of 2017 was enacted by the Assam State Legislative

Assembly by repealing the Act of 2011. The Act of 2017 had received the assent of

the Governor of Assam on the 6

th

of April, 2017 whereafter, it was published in the

official Gazette on 11.04.2017.

91. The Act of 2017 was thereafter amended by the Amendment Act of 2018

which had received the assent of the Governor of Assam on 9

th

May, 2018 and was

published in the Assam Extraordinary Gazette on 16.05.2018. By the Amendment Act

of 2018.

92. The Act of 2017 had introduced, for the first time, the concept of “tutor” as

provincialised teachers with a fixed pay. However, the Act of 2017 lays down certain

other conditions for provincialisation of the employees of the Venture Institutions

which, according to the writ petitioners, are nothing but re-introduction of similar

unconstitutional provisions in the statute as were present in the Act of 2011. Situated

thus, several provisions of the Act of 2017 including Section 3 of the Amendment Act

of 2018, have been put under challenge in this batch of writ petitions.

93. It would be pertinent to mention herein that the National Council for Teachers

Education (NCTE) Act, 1993 was enacted by the Parliament. The Act was notified in

the Official Gazette on 29

th

of December, 1993. Section 12A of the Act confers power

upon the Council to determine minimum standards of education of school teachers

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for the purpose of maintaining standard of education in the schools. In exercise of

powers conferred under Section 32(2) read with section 12A of the Act of 1993 the

National Council for Teachers Education (Determination of Minimum Qualifications for

Persons to be Recruited as Education Teachers and Physical Education Teachers in

Pre-Primary, Primary, Upper Primary, Secondary, Senior Secondary or Intermediate

Schools or Colleges) Regulations, 2014 has been framed which was notified on 12

th

of

November, 2014. The Schedule to the said notification lays down the educational

qualification norms that would be applicable to the teachers of the aforesaid

categories.

94. Likewise, the UGC Regulation on minimum qualification framed in exercise of

power conferred under Clause (e) and (g) of sub-Section (1) of Section 26 of the

University Grants Commission Act, 1956, which was published in the official gazette on

30

th

of June, 2010 prescribes the minimum qualification for appointment of teachers

and other academic staff in Universities and Colleges. The eligibility criteria for

provincialisation of services of teachers in schools and Colleges in Assam under the

provision of Section 6(1) of the Act of 2017 apparently adheres to the qualification

norms laid down in the aforesaid Regulations. Notwithstanding the same, the relevant

provisions of the Act of 2017 have been put under challenge by taking the plea of

repugnancy of the provisions of the Act with the Rules framed in exercise of powers

conferred under the Central Act on the grounds stated herein-above.

Relevant Principles of Statutory Interpretation :-

95. At the very outset, it must be noted herein that the Act of 2017, as amended

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up-to-date, is a plenary legislation enacted by the Assam State Legislative Assembly.

The grounds on which a plenary legislation can be struck down by the Court is well

settled in view of the number of judicial pronouncements of the Hon’ble Supreme

Court of India whereby, it has been categorically laid down that a statute can be

struck down by the Court only on the twin grounds of (i) lack of legislative

competence and (ii) the same being violative of the rights guaranteed under Part-III

of the Constitution of India. In addition to the above, it has also been held by the

Supreme Court that a plenary legislation, if found to be manifestly arbitrary, would

also become vulnerable. [See : (1) Navtej Singh Johar and Ors. vs. Union of India and

Ors. (2018) 10 SCC 1; (2) Joseph Shine vs. Union of India (2019) 3 SCC 39; (3) Justice

K. S. Puttuswamy and Ors. Vs. Union of India and Ors (2017)10 SCC 1]

96. While summing up the law applicable in this domain, a three Judges Bench of

the Hon’ble Supreme Court has made the following observations in the case of

Manish Kumar Vs. Union of India and others reported in MANU/SC/0029/2021 : (2021)

5 SCC 1 :-

“CHALLENGE TO PLENARY LEGISLATION; GROUNDS

47. The grounds on which plenary law can be challenged are well

established. In the first two decades decisions of this Court unerringly point to

three grounds which render legislation vulnerable. A law can be successfully

challenged if contrary to the division of powers, either the Parliament or the

State Legislature usurps power that does not fall within its domain thus,

rendering it incompetent to make such law. Secondly, a law made

contravening Fundamental Rights guaranteed under Part III of the Constitution

of India would be visited with unconstitutionality and declared void to the

extent of its contravention. Needless to say, a law within the meaning of Article

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19 of the Constitution would remain valid qua a non-citizen (see in this

regard The State of Gujarat and others v. Shri Ambica Mills Ltd., Ahmedabad

and Others. MANU/SC/0092/1974 : (1974) 4 SCC 656).. Thirdly, apart from

Fundamental Rights, the supremacy of the Constitution vis-a-vis the ordinary

legislation, even when the law is plenary legislation, is preserved with a view

that legislation must be in conformity with the other provisions of the

Constitution.

48. While on breaches of the Fundamental Right, furnishing a plank of attack

against plenary law, it is necessary to notice a challenge to law under Article

14, was essentially confined to the law, being class legislation. In other words, a

law, if it manifested reasonable classification for treating different persons or

things differently, the law would pass muster. Interestingly, even while the

theory of reasonable classification had come to be proclaimed in the first year

of the Republic, and what is more followed in State of West-Bengal v. Anwar

Ali MANU/SC/0033/1952 : AIR 1952 SC 75, the following doubts were

expressed by Justice Vivian Bose:

“82. I can conceive of cases where there is the utmost good faith and

where the classification is scientific and rational and yet which would

offend this law. Let us take an imaginary cases in which a State

legislature considers that all accused persons whose skull measurements

are below a certain standard, or who cannot pass a given series of

intelligence tests, shall be tried summarily whatever the offence on the

ground that the less complicated the trial the fairer it is to their sub-

standard of intelligence. Here is classification. It is scientific and

systematic. The intention and motive are good. There is no question of

favouritism, and yet I can hardly believe that such a law would be

allowed to stand. But what would be the true basis of the decision?

Surely simply this that the judges would not consider that fair and proper.

However much the real ground of decision may be hidden behind a

screen of words like 'reasonable', 'substantial', 'rational' and 'arbitrary' the

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fact would remain that judges are substituting their own judgment of

what is right and proper and reasonable and just for that of the

legislature; and up to a point that, I think, is inevitable when a judge is

called upon to crystallise a vague generality like Article 14 into a

concrete concept. Even in England, where Parliament is supreme, that is

inevitable, for, as Dicey tells us in his Law of the Constitution:

"Parliament is the supreme legislator, but from, the moment

Parliament has uttered its will as law-giver, that will becomes

subject to the interpretation put upon it by the judges of the land,

and the judges, who are influenced by the feelings of magistrates

no less than by the general spirit of the common law, are disposed

to construe statutory exceptions to common law principles in a

mode which would not commend itself either to a body of

officials, or the Houses of Parliament, if the Houses were called

upon to interpret their own enactments.”

But the following caveat by the learned Judge is worth noticing:

“83. This, however, does not mean that judges are to determine what is

for the good of the people and substitute their individual and personal

opinions for that of the government of the day, or that they may usurp

the functions of the legislature. That is not their province and though

there must always be a narrow margin within which judges, who are

human, will always be influenced by subjective factors, their training and

their tradition makes the main body of their decisions speak with the

same voice and reach impersonal results whatever their personal

predilections or their individual backgrounds. It is the function of the

legislature alone, headed by the government of the day, to determine

what is, and what is not, good and proper for the people of the land and

they must be given the widest latitude to exercise their functions within

the ambit of their powers, else all progress us barred. But, because of the

Constitution, there are limits beyond which they cannot go and even

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though it falls to the lot of judges to determine where those limits, lie, the

basis of their decision cannot be whether the Court thinks the law is for

the benefit of the people of not. Cases of this type must be decided

solely on the basis whether the Constitution forbids it.” (Emphasis

supplied)

49. The seed of this idea had a muted growth. It was in the decision of this

Court in E.P. Royappa v. State of Tamil Nadu and Another .

MANU/SC/0380/1973 : (1974) 4 SCC 3 that this Court laid bare a new

dimension in the majestic provisions of Article 14. This Court took the view that

arbitrariness and fairness are sworn enemies. The guarantee of Article 14 is not

confined in other words to it being a prohibition against equals being

discriminated against or unequals being treated alike. State action must be fair

and not arbitrary if it is to be pass muster in a court of law. It is essentially

following the dicta laid down as aforesaid that this Court in the case

of Shayara Bano v. Union of India, MANU/SC/1031/2017 : (2017) 9 SCC 1,

wherein one of us (Justice Rohinton F. Nariman), speaking for the majority, held

as follows:

“101. It will be noticed that a Constitution Bench of this Court in Indian

Express Newspapers (Bombay) (P) Ltd. v. Union of India [Indian Express

Newspapers (Bombay) (P) Ltd. v. Union of India, MANU/SC/0406/1984 :

(1985)1 SCC 641 : 1985 SCC (TAX) 121] stated that it was settled law that

subordinate legislation can be challenged on any of the grounds

available for challenge against plenary legislation. This being the case,

there is no rational distinction between the two types of legislation when

it comes to this ground of challenge under Article 14. The test of manifest

arbitrariness, therefore, as laid down in the aforesaid judgments would

apply to invalidate legislation as well as subordinate legislation

under Article 14. Manifest arbitrariness, therefore, must be something

done by the legislature capriciously, irrationally and/or without adequate

determining principle. Also, when something is done which is excessive

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and disproportionate, such legislation would be manifestly arbitrary. We

are, therefore, of the view that arbitrariness in the sense of manifest

arbitrariness as pointed out by us above would apply to negate

legislation as well under Article 14.” (Emphasis supplied)”

97. It is a cardinal rule of interpretation of statute that a statute must be read as a

whole and in its context so as to gather the true intent of the Legislature. In Justice G.

P. Singh’s “Principles of Statutory Interpretation, 14

th

Edition” it has been stated in

page 3 on the subject of “Intention of the Legislature”:-

“A statute is an edict of the Legislature and the conventional way of

interpreting or construing a statute is to seek the ‘intention’ of its maker. A

statute is to be construed according ‘to the intent of those that make it’ and

‘the duty of judicature is to act upon the true intention of the Legislature – the

mens or sentential legis’. The expression intention of the Legislature’ is a

shorthand reference to the meaning of the words used by the Legislature

objectively determined with the guidance furnished by the accepted

principles of interpretation. If a statutory provision is open to more than one

interpretation the court has to choose that interpretation which represents the

true intention of the Legislature, in other words the ‘legal meaning’ or ‘true

meaning’ of the statutory provision. The task is often not an easy one and the

difficulties arise because of various reasons. To mention a few of them : Words

in any language are not scientific symbols having any precise or definite

meaning, and language is but an imperfect medium to convey one’s thought,

much less of a large assembly consisting of persons of various shades of

opinion. It is impossible even for the most imaginative Legislature to forestall

exhaustive situations and circumstances that may emerge after enacting a

statute where its application may be called for. The function of the courts is

only to expound and not to legislate. The numerous rules of interpretation or

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construction formulated by courts are expressed differently by different judges

and support may be found in these formulations for apparently contradictory

propositions.”

98. The above rule of interpretation of statute, which has by now become formally

established, as would be evident from the various decisions of the Supreme Court

including the decisions in the case of Phillips India Ltd. vs. Labour Court reported in

(1985) 3 SCC 103 and Osmania University Teachers Association vs. State of A.P.

reported in (1987) 4 SCC 671 lays down that the intention of the legislature must be

found by reading the statute. As per the Principles of Statutory Interpretation of G. P.

Singh, this rule is referred to as an “elementary rule” by Viscount Simonds; a

“compelling rule” by Lord Somervell of Harro and a “settled rule” by B. K. Mukherjee,

J.

99. In the aforesaid volume of Principles of Interpretation of Statute it has been

observed as follows :-

“When the words of a statute are clear, plain or unambiguous, i.e., they

are reasonably susceptible to only one meaning, the courts are bound to give

effect to that meaning irrespective of consequences. The rule stated by

TINDAL, CJ in Sussex Peerage case is in the following form : “If the words of the

statute are in themselves precise and unambiguous, then no more can be

necessary than to expound those words in their natural and ordinary sense. The

words themselves do alone in such cases best declare the intent of the

lawgiver”. The rule is also stated in another form : “When a language is plain

and unambiguous and admits of only one meaning no question of

construction of a statute arises, for the Act speaks for itself”. The results of the

construction are then not a matter for the court, even though they may be

strange or surprising, unreasonable or unjust or oppressive. “Again and again,

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said VISCOUNT SIMONDS, LC., “this Board has insisted that in construing

enacted words we are not concerned with the policy involved or with the

results, injurious or otherwise, which may follow from giving effect to the

language used”. As said by Gajendragadkar, J. : “If the words used are

capable of one construction only then it would not be open to the courts to

adopt any other hypothetical construction on the ground that such

construction is more consistent with the alleged object and policy of the Act”.

100. By referring to the Rule in Heydon’s case; purposive construction : mischief rule,

the principles applicable to the said rule have been succinctly stated in G.P. Singhs

Principles of Statutory Interpretation as follows :-

“(b) Rule in Heydon’s case: purposive construction : mischief rule

When the material words are capable of bearing two or more

constructions the most firmly established rule for construction of such words “of

all statutes in general (be they penal or beneficial, restrictive or enlarging of the

common law)” is the rule laid down in Heydon’s case (1584) 3 Co. Rep. 7a,

p.7b : 76 ER 637) which has now attained the status of a ‘classic’. The rule

which is also known as ‘purposive construction’ or ‘mischief rule’, enables

consideration of four matters in construing an Act : (1) What was the law

before the making of the Act, (ii) What was the mischief or defect for which the

law did not provide, (iii) What is the remedy that the Act has provided, and (iv)

What is the reason of the remedy. The rule then directs that the courts must

adopt that construction which “shall suppress the mischief and advance the

remedy”. The rule was explained in the Bengal Immunity Co. vs. State of Bihar

by S.R. Das, CJI as follows, “It is a sound rule of construction of a statute firmly

established in England as far back as 1584 when Heydon’s case was decided

that for the sure and true interpretation of all Statutes in general (be they

penal or beneficial, restrictive or enlarging of the common law) four things are

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to be discerned and considered :

1

st

– What was the common law before the making of the Act,

2

nd

– What was the mischief and defect for which the common law did

not provide,

3

rd

-- What remedy the Parliament hath resolved and appointed to

cure the disease of the commonwealth, and

4

th

– The true reason of the remedy;

and then the office of all the judges is always to make such construction as

shall suppress the mischief, and advance the remedy, and to suppress subtle

intentions and evasions for continuance of the mischief, and pro privato

commodo, and to add force and life to the cure and remedy, according to

the true intent of the makers of the Act, pro bono publico.”

101. Maxwell on The Interpretation of Statutes [Twelfth Edition] has observed that “it

will be the duty of the judge to make such construction of statute as shall suppress the

mischief and advance the remedy”.

Analysis & Decision :-

102. Having enunciated the principles of interpretation of statute, as above, we

would now proceed to deal with the core controversy involved in this batch of writ

petitions.

103. As has been noted herein above, the Act of 2011 was declared as un-

constitutional by a Division bench of this court by the judgement and order dated

23.09.2016 in Chandan Kumar Neog and others (supra). In that proceeding, the State

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had taken a stand virtually admitting that there were certain defects in the Act of

2011 which requires rectification. However, according to the State, what were those

defects in the Act of 2011 is not clearly spelt out. Taking note of such stand of the

State Government, the Division Bench of this Court had passed the judgment and

order dated 23.09.2016 declaring the Act of 2011 as unconstitutional.

104. Since the petitioners have urged that although the Act of 2017 was enacted

as a remedial legislation so as to rectify the defects in the Act of 2011, yet, instead of

remedying the situation, the new Act has, in fact, taken away the rights that had

accrued upon the various Venture Educational Institutions under the previous Act,

although the Act of 2011 has already been effaced, it will be necessary for us to

briefly refer to the relevant provisions of the Act of 2011, which was repealed by the

Act of 2017. We, therefore, propose to begin by reproducing some of the relevant

provisions of the Act of 2011 herein under.

105. Section 2(t) of the Act of 2011 had laid down the definition of Venture

Educational Institution to mean and include Venture Degree College, Venture Higher

Secondary School, Venture High School, Venture ME School and Venture Primary

School situated within the State of Assam.

106. Sections 2(m) to 2(s) of the Act had provided the definition of provincialised

school as well as the various venture institutions coming within the purview of the Act

of 2011 as follows:-

“(m) “Provincialised School” or ‘Provincialised College” means a Venture

Educational Institution wherein the services of employees are provincialised

under this Act;

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(n) “University” means the affiliating University in the state, namely; the

Gauhati University, the Dibrugarh University, or the Assam University, as the

case may be;

(o) “Venture Degree College” means a Degree College imparting

education beyond Higher Secondary stage established by the people of

the locality prior to 1.1.2006 and which has also received affiliation from the

concerned University and concurrence from the State Government on or

before 1.1.2006 and not provincialised under any Act enacted by the State

legislature so far;

(p) “Venture High School” means High School including a High Madrassa

imparting education upto class X and established by the people of the

locality prior to 1.1.2006 which has received permission from the State

Government and recognition from the Board of Secondary Education,

Assam on or before 1.1.2006 and not provincialised under any Act enacted

by the State legislature so far;

(q) ’’Venture Higher Secondary School” means a Higher Secondary School

imparting education upto Class XII and established by the people of the

locality prior to 1.1.2006 which has received permission from the State

Government prior to 01.01.2006 and not provincialised under any Act earlier

enacted by the State legislature so far and it includes a Junior College

established by the people of the locality prior to 1.1.2006 which has

received concurrence from the Government and permission from the

Assam Higher Secondary Education Council on or before 01.01.06;

(r) “Venture ME School” including “ME Madrassa” means an Upper-Primary

School imparting education upto Class VIII and established by the people

of the locality prior to 1.1.2006 which has received recognition from the

competent authority on or before 01.01.2006 and not provincialised under

any Act enacted by the State legislature so far;

(s) “Venture Primary School” means a Primary School imparting education

upto Class V and established by the people of the locality prior to 1.1.2006

and not provincialised under any Act enacted by the State legislature so

far”

107. The object clause of the Act of 2011 had laid down that it was an Act “to

provincialise the services of the employees of the venture educational institutions in

the State of Assam and to restrict further establishment of such educational institutions

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in the State”.

108. Section 3 of the Act of 2011 laid down the eligibility criteria for selection of

educational institutions for provincialisation of services of its employees pertaining to

the different cadres of Venture Educational Institutions. Section 3(1) to (6) are

reproduced here-in-below for ready reference:

“3. (1) Subject to the provisions of Article 30 of the Constitution of India, the

following categories of Venture Educational Institutions shall be eligible for

being considered for provincialisation of the services of its employees :-

(i) the Venture Educational Institutions which have been established and

had obtained the required permission or recognition or affiliation or

concurrence, as the case may be, from the respective competent Authority

or Authorities before 1.1.2006;

(ii) it has a minimum enrolment of 25 students in the highest class i.e.

Class-V, if it is a Primary School; Class-VIII, if it is an upper-Primary School;

Class-X, if it is a High School; and Class-XII, if it is a Higher Secondary School

or a Junior College; and Final year of Three Year Degree Course, if it is a

Degree College, as on the date of coming into force of this Act;

(iii) in case of a High School or a Higher Secondary School or a Junior

College or a Degree College, the concerned educational institution must

have a consistent good academic performance which would mean that at

least 30% of the candidates appearing for the final examination must have

passed in any three examinations held since 01.01.2006.

(2) In case of a Degree College and a Junior College, the eligibility criteria

specified in sub-section (1) above regarding date of recognition, affiliation or

concurrence, minimum enrolment and performance would mean in respect of

each of the subjects with or without ‘Major’ as the case may be, and the

services of the employees appointed or engaged in connection with such

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subject or subjects shall be considered for provincialisation under the provisions

of this Act, only if the specified eligibility criteria are satisfied.

(3) The concerned educational institution must have the required

infrastructure (i) in case of Degree College as specified by the concerned

University to which the College is affiliated; (ii) if it is primary or Upper Primary

School as specified in Item-2 of the Schedule of the Right of Children to Free

and Compulsory Education Act, 2009 and in case of all other educational

institutions, the concerned institution must have the required infrastructure as

specified in section 10 of the Assam Non-Government Educational Institutions

(Regulation and Management) Act, 2006.

(4) An institution, which does not have the required infrastructure specified

in sub-section (3) above, may be considered as eligible for provincialisation of

the services of the employees, provided such institution acquires the required

infrastructure within two years from the date of commencement of this Act.

(5) Subject to the provisions of the Statutes, Ordinances and Regulations

made by the concerned affiliating University, in case of a Degree College and

subject to the provisions of the Right of Children to Free and Compulsory

Education Act, 2009, in case of a Primary or Upper Primary School and in case

of all other institutions, subject to the provisions of the Assam Non-Government

Educational Institutions (Regulation and Management) Act, 2006, an

educational institution which does not fulfill the eligibility criteria as on the date

of coming into force of this Act or does not acquire eligibility under sub-section

(4) above within the two years period as aforesaid shall not be eligible to be

considered for provincialisation of the services of its employees, but may be

allowed to run as a Private Institution or a Non-Government Educational

Institution.

(6) Save and except an institution covered under Article 30 of the

Constitution of India which is already getting some financial assistance or

grants-in-aid, no Private or Non-Government educational institution shall be

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entitled to get any aid or assistance from the State Government in any form

with effect from the date of coming into force of this Act.”

109. Section 4 of the Act of 2011 inter-alia laid down that the services of the

employees of all eligible venture educational institutions under Section 3, who have

already completed 10 years of services in such educational institutions without any

break would be liable to be provincialised. Section 4(1) and (2) of the Act of 2011 is

reproduced herein below for ready reference :-

“4. (1) The services of the employees of all eligible Venture Educational

Institutions under section 3 and who have already completed ten years

of services in such Educational Institution without any break from the

date of affiliation, recognition, concurrence or permission as the case

may be, of the concerned educational institutions as on the date of

coming into force of this Act, shall be deemed to have been

provincialised and they shall become employees of the State

Government with effect from that date.

(2) The services of all the teaching and non-teaching employees, who

have not yet completed ten years of continuous services without break

in that Venture Educational Institutions as under sub-section (1) shall be

provincialised with effect from the date on which they complete the

required ten years of service as stipulated under sub-section(l):

Provided that the numbers of employees in both teaching and non-

teaching cadre in each of the institution, services of whom are

provincialised or to be provincialised under this Act, shall not exceed as

specified in the Schedule appended to this Act:

Provided further that where the number of such employees serving in

such Venture Educational Institutions exceeds the numbers as specified

in the Schedule, the provincialisation of the services of the employees

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shall be on the basis of seniority in the respective category in the

concerned educational institution. The State Government shall have no

liability whatsoever in regard to such excess employees.”

110. From an analysis of the above provisions of the repealed Act of 2011, it is

apparent that the requirement of establishing the venture school/college prior to

01.01.2006 along with affiliation from the concerned University and concurrence from

the State Government on or before 01.01.2006 was there even under the Act of 2011.

111. It would, however, be significant to note herein that from the materials placed

before us we find that although the Act of 2011 was put under challenge in the earlier

round, yet, section 3(1) of the Act introducing the cut-off date of 01.01.2006 was

neither specifically put to challenge nor has the Division Bench recorded any finding

a to the validity of the said provision. The fact remains that nearly 42,000 Venture

Educational Institutions have received the benefit of provincialisation under the Act

of 2011 which was holding the field for about four years before being declared by this

Court as unconstitutional. The Act of 2011 has since been repealed. Therefore, there is

no scope for this Court to re-open the issue of validity of the “cut-off” date of

01.01.2006 inserted by the repealed Act to the extent the same has been continued

in the Act of 2017.

112. A conjoint reading of Sections 3(1)& (2) and 4(1) & (2) of the Act of 2011 leaves

no room for doubt that there was a deeming provision under section 4 of the

repealed Act according to which, subject to fulfillment of conditions of the Act, the

venture educational institutions described in Section 3 whose employees have

completed 10 years of service without a break from the date of affiliation,

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recognition, concurrence or permission, shall be deemed to have been

provincialised and shall become Government employees with effect from that date.

As per Section 4(2), those teaching and non-teaching employees who had not

completed 10 years of continuous service without a break, their services will be

provincialised with effect from the date of completion of 10 years of service.

113. Thus, it can be seen that subject to fulfillment of the conditions laid down in

Sections 3 and 4 of the Act of 2011, the teaching and non-teaching staff of those

Venture Educational Institutions coming under the purview of section 3 of the

repealed Act would automatically be clothed with the eligibility for their services to

be provincialised under the Act of 2011.

114. Section 5(1) of the Act of 2011 had laid down the terms and conditions of

service of the employees, according to which, subject to the provisions of this Act

and the Rules made there-under, all rules including service rules and rules of conduct

of corresponding ranks, shall be applicable to all employees of the educational

institutions whose services have been or would be provincialised under the provisions

of this Act.

115. Section 6 of the Act of 2011 had made it clear that with effect from the date of

publication of the notification under sub-section (4) of section 10, the administration,

management and control of all provincialised educational institutions coming within

the purview of this Act shall vest in the State Government.

116. From the record available before this court, we find that a number of Venture

Educational Institutions and/or the teaching and non-teaching staff serving under

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them had, in reality attained the requisite eligibility for their services to be

provincialised under the Act of 2011. In some cases [ ref: 214 music teachers ] we find

that even the District Scrutiny Committee constituted under Section 10 of the Act of

2011 had verified their credentials whereafter, recommendation were also made on

06.06.2016 in favour of provincialisation of their services. Pursuant to such

recommendation, these teachers had acquired the status of Government

employees under the Act of 2011 for all practical purposes with only the issuance of

formal orders of provincialisation of their services remaining pending with the

Government. Therefore, we are of the opinion that a valuable right had undoubtedly

accrued in favour of those eligible teachers/music teacher for issuance of formal

order of provincialisation of their service under the Act of 2011. Notwithstanding the

same, their services were not provincialised apparently due to repealing of the Act of

2011.

117. Likewise, there are other categories of Venture Educational Institution which

were established before 01.01.2006, they fulfilled the eligibility norms prescribed under

the Act of 2011 and had applied for recognition/permission/ affiliation before the

concerned authority prior to 01.01.2006 and had also received the

permission/recognition from the concerned authority. But merely because, the date

of communication of such recognition/permission/affiliation was beyond 01.01.2006,

the benefit of provincialisation of service was not extended to these venture

institutions.

118. Having regard to the Scheme of the Act of 2011 and the various provisions

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contained therein, we are of the unhesitant opinion that in case of those Venture

Educational Institutions, which were established before 01.01.2006, had fulfilled the

eligibility norms prescribed under the Act of 2011 and had applied for

recognition/permission/affiliation before the concerned authority prior to 01.01.2006,

a vested right had accrued in their favour to receive the benefit of provincialisation

under the Act of 2011.In the absence of any allegation of fraud, misrepresentation or

mal-practice on their part, the right so accrued to these Venture Educational

Institutions and their teaching/ non-teaching staff for provicialisation under Act of

2011 , in our opinion, could not have been denied to them merely on the ground that

there was delay in communicating the grant of permission/recognition/ affiliation, as

the case may be, by the concerned authority.

119. As has been noted here-in-before, the State has taken a stand before the

Division Bench in the earlier round of litigation that there were certain defects in the

pre-existing statutes (Act of 2011), which calls for rectification. As such, considering

the fact that according to the State the Act of 2017 has been enacted so as to

rectify certain defects in the repealed Act and having regard to the fact that the

new Act prescribes the procedure for provincialisation of the services of the Venture

Educational Institutions and their employees thus conferring certain benefits upon

them, it is apparent that the Statute has a benevolent object. Therefore, the Act of

2017 can be treated as a remedial statute. As such, the provisions of the Act of 2017,

in our view, would call for liberal construction.

120. As per Blacks Law Dictionary [Eighth Edition] a Remedial Statute is a law that

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affords a remedy. These Statutes are also called Curative Statute.

121. Laying down the principles for interpretation of remedial statutes, it has been

observed in the 11

th

Edition of Interpretation of Statutes by Amita Dhanda , as

follows:-

“Remedial Statutes and their Interpretation

Remedial statutes correct defects in the pre-existing law, statutory or

otherwise. The purpose of such statutes is to keep pace with the views of

society. They serve to keep the system of jurisprudence up to date and in

harmony with new ideas or conceptions of what constitutes just and proper

human conduct. Their legitimate purpose is to advance human rights and

relationships. Unless legislations perform such functions, they are not entitled to

be known as remedial legislations nor to be liberally construed. Manifestly a

construction that promotes improvements in the administration of justice and

the eradication of defects in the system of jurisprudence should be favoured

over one that perpetuates a wrong. It seems proper to assume that the

lawmakers intended to advance our laws forward as far as our conception of

justice and proper conduct extend. For this reason alone, if for no other, is

remedial legislation entitled to a liberal construction. In most of the cases,

applying the rule that remedial statutes are to be liberally construed,

‘remedial’ is employed to mean the converse of legislation imposing criminal or

other severe penalties. Therefore, where the burdens imposed by a statute are

limited to compensatory damages, the statute is frequently regarded as

remedial. Similarly, legislation providing for the remission of penalties has often

been accorded a liberal construction on the ground that such legislation is

remedial in nature. And it is not uncommon to find decisions referring to

‘remedial’ statutes in the conflicts sense as meaning the converse of penal

legislation.

Sutherland observes:

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“But the mere fact that a statute is given liberal interpretation because is

a remedial statute is of little value in statutory construction unless the term

‘remedial’ has some sort of restrictive meaning. For, if all laws are ‘remedial’

(and certainly all statutes are enacted to remedy some defect in existing laws),

the rule amounts to nothing more than a statement that all legislations is to be

liberally construed. Possibly the trend, today favours a liberal construction of all

legislation with the view to effectuating the legislative purpose. Traditionally,

however, the courts have been more discriminating, and in selecting a liberal

or strict construction the emphasis has usually been placed upon the persons,

things or interest effected by the statute. An examination of the decision will

show that the courts have assumed that the term ‘remedial’ has a limited

meaning in two respects. They are:

(i) usually ‘remedial’ is used in connection with legislation which is not

penal or criminal in nature, in that such laws do not impose criminal or

other harsh penalties.

(ii) the term ‘remedial’ is often employed to describe legislation which is

procedural in nature in that it does not affect substantive rights.”

In Construction and Interpretation of Laws, Blackstone observes in relation to

the doctrine under consideration that. ‘It may also be stated generally that the

courts are more disposed to relax the severity of this rule (which is really a rule

of strict construction) in the case of statues obviously remedial in their nature or

designed to effect a beneficent purpose’. Remedial statutes are liberally

construed, and in cases of doubt or ambiguity that construction is adopted

which will best advance the remedy provided and help to suppress the

mischief against which it was aimed. Starting from antiquity, this rule has often

been invoked by courts, though within well defined limits, to prevent statutes

from becoming nullities or failing to achieve their purposes on account of

unskillful or inartistic drafting.”

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122. The Act of 2017 begins with an object clause which reads as follows :-

“An Act “to provincialise the services of the teachers of the venture

educational institutions and also to reorganize and streamline the

educational institutions upto degree level in the State of Assam”.

123. The Preamble of the Act of 2017 reads as follows :-

“Whereas it is expedient to provincialise the services of the teachers of

the venture educational institutions and also to reorganize and

streamline the educational institutions upto degree level in Assam so as

to conform to the prevailing statutory norms and standards with a further

objective to restrict any further growth of such venture educational

institutions in the State of Assam.”

124. In the case of State of Rajasthan and others Vs. Basant Nahata reported in

(2015) 12 SCC 77, the Supreme Court has observed that when the language of the

statute is capable of more than one meaning than the preamble or the statement of

objects and reasons can be looked into.

125. In Gujarat Ambuja Exports Ltd. and another Vs. State of Uttarakhand and others

reported in (2016) 3 SCC 601, the Supreme Court has held that preamble of a statute

cannot control the enacting part. However, the preamble, read with provision of a

statute, makes the legislative scheme clear and can be used to determine the true

meaning of the enacting provision.

126. In another recent decision rendered in the case of X. Vs. Principal Secretary,

Health and Family Welfare Department, Govt. of NCT of Delhi and others reported in

AIR 2022 SC 4917, the Supreme Court has made the following observations in the

context of purposive interpretation of statute:-

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“31. The cardinal principle of the construction of statutes is to identify the

intention of the legislature and the true legal meaning of the enactment. The

intention of the legislature is derived by considering the meaning of the words

used in the statute, with a view to understanding the purpose or object of the

enactment, the mischief, and its corresponding remedy that the enactment is

designed to actualise. Ordinarily, the language used by the legislature is

indicative of legislative intent. In Kanailal Sur v. Paramnidhi Sadhu Khan,

Gajendragadkar, J. (as the learned Chief Justice then was) opined that “the

first and primary rule of construction is that the intention of the Legislature must

be found in the words used by the Legislature itself.” But when the words are

capable of bearing two or more constructions, they should be construed in

light of the object and purpose of the enactment. The purposive construction

of the provision must be “illumined by the goal, though guided by the word.”

Aharon Barak opines that in certain circumstances this may indicate giving “an

unusual and exceptional meaning” to the language and words used. Before

we engage in the exercise of purposive construction, we must caution that a

court’s power to purposively interpret a statutory text does not imply that a

judge can substitute legislative intent with their own individual notions. The

alternative construction propounded by the judge must be within the ambit of

the statute and should help carry out the purpose and object of the Act in

question.

32. The interpretation of a subordinate legislation should be consistent with the

enabling Act. A subordinate legislation must be reasonable and in

consonance with the legislative policy. It should be interpreted in a meaningful

manner, so as to give effect to the purpose and object of the enabling Act.

The interpretation which is in consonance with the statutory scheme and gives

effect to the statute must be adopted.

33. In Principles of Statutory Interpretation by Justice G.P. Singh, it is stated that

a statute must be read in its context when attempting to interpret its purpose.

Context includes reading the statute as a whole, referring to the previous state

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of law, the general scope of the statute, surrounding circumstances and the

mischief that it was intended to remedy. The treatise explains that:

“For ascertaining the purpose of a statute one is not restricted to

the internal aid furnished by the statute itself, although the text of

the statute taken as a whole is the most important material for

ascertaining both the aspects of ‘intention’. Without intending to

lay down a precise and exhaustive list of external aids, Lord

Somervell has stated: “The mischief against which the statute is

directed and, perhaps though to an undefined extent the

surrounding circumstances can be considered. Other statutes in

pari materia and the state of the law at the time are admissible.”

These external aids are also brought in by widening the concept of

‘context’ “as including not only other enacting provisions of the

same statute, but its preamble, the existing state of the law, other

statutes in pari materia, and the mischief which the statute was

intended to remedy.” In the words of Chinappa Reddy, J.:

“Interpretation must depend on the text and the context. They are

the bases of interpretation. One may well say if the text is the

texture, context is what gives colour. Neither can be ignored. Both

are important. That interpretation is best which makes the textual

interpretation match the contextual. A statute is best interpreted

when we know why it was enacted.”

127. From a careful reading of the object clause as well as the preamble of the

Statute (Act of 2017) we find that just like the repealed Act, the dominant intent of

the Legislation is to provincialise the services of the teachers in the Venture

Educational Institutions with a view to streamline the educational institutions in the

State, which is undoubtedly a laudable objective. However, it will be significant to

note herein that although the Act of 2017 seeks to also restrict further growth of

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venture institutions, we do not find any provision in the Act 2017 which, either directly

or in-directly, aims at doing so. Rather, section 3(4) of the Act of 2017 provides that

subject to fulfillment of the provisions of the Act of 2006, referred to here-in-above, the

Venture Educational Institution which are not provincialised will be allowed to run as

private institution or as non-government institution. As per section3(9) these private

institutions would however, not be entitled to any aid or assistance from the

Government with effect from the coming into effect of the of the Act. The only

statute framed by the State so as to restrict the growth of non-governmental

institution is the Act of 2006. As such, form a careful reading of the provisions of the

Act of 2017 we find that the provisions contained therein do not have any reasonable

nexus with only that part of the preamble of the Act viz “ to restrict any further growth

of Venture Educational Institutes in the State”

128. It is also not clear as to how, such an objective of the statute of restricting the

growth of venture educational institutes can be achieved with retrospective effect

since the Act of 2017 does not restrict the functioning of the already established

Venture Educational Institutions operating within the State. Expressions such a

“restricting” in the context of “growth”, in their ordinary connotation, in our

considered opinion, can only have a prospective operation. We also do not find

anything on record to indicate reason for the choice of 01.01.2006 as the cut-off

date. Be that as it may, since prescribing a “cut-off” date would lie within the realm of

policy decision of the State, we find ourselves in agreement with the submissions of

Mr. Saikia, learned AG, Assam, that having regard to the resource constraints faced

by the State, it was permissible for the Legislature to prescribe a “cut-off” date for

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certain activities by enacting a Statute more so when the Statute has a beneficial

object with financial implications. Moreover, in view of what has been observed here-

in-above, we are of the opinion that the issue of legitimacy of the cut-off date of

01.01.2006 can neither be agitated nor gone into by this Court in the present

proceedings.

129. A plain reading of the provisions of the Act of 2017 makes it evident that the

same is a Class Legislation, wherein a distinction is sought to be made between the

pre and post 01.01.2006 Venture Educational Institutions for the purpose of their

provincialisation under the Act of 2017.

130. In the case of D. S. Nakara (supra) one of the important questions arising for

decision was that “would differential treatment to pensioners related to the date of

retirement qua the revised formula for computation of pension attract Article 14 of

the Constitution and an element of discrimination and therefore, would be liable to

be declared unconstitutional as being violative of Article 14?” In that case the

Supreme Court has held that classification has to be based on some rational principle

and the rational principle must have nexus to the object sought to be achieved.

131. In the case of Budhan Choudhury and others Vs. State of Bihar reported in AIR

1955 SC 191 it has been held that while Article 14 forbids class legislation, it does not

forbid reasonable classification for the purpose of the legislation. In order to pass the

test of permissible classification two conditions must be fulfilled. (1) The classification

must be founded on an intelligible differentia which distinguishes persons or things

that are good together from others left out of the group and (2) the differentia must

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have a rational relation to the object sought to be achieved by the statute in

question.

132. Taking note of the fact that reasonable classification test was introduced to the

Indian jurisprudence in State of West Bengal Vs. Anwar Ali Sarkar reported in 1952 AIR

SC 75, after examining the decisions rendered in several judgments on the aforesaid

issue, the Supreme Court in a recent decision rendered in the case of Ramesh

Chandra Sharma and others Vs. State of Uttar Pradesh and others reported in (2024) 5

SCC 217 in the context of reasonable classification test, has observed as follows :-

“ For any classification to survive the test of Article 14 the classification must be

based on intelligible differentia and it must have a rational nexus to the object

sought to be achieved by the law. At this stage it is important to note that the

object sought to be achieved must also be lawful and if the object of the law

itself is found to be discriminatory then such discrimination must be struck down.

This has been held in a catena of judgments.”

133. In State of Punjab and others Vs. Amar Nath Goyal and others reported in

(2005) 6 SCC 754 relied upon by Mr. Saikia, it has been held that fixing of “cut-off”

would lie within domain of the Executive Authority and the court should not normally

interfere with such cut–off date unless the same in found to be blatantly

discriminatory and arbitrary.

134. In another recent decision of the Supreme Court referred to by Mr. Saikia in

Shikhar Vs. National Board of Examination reported in 2022 SCC OnLine SC 425 the

Hon’ble Supreme Court has observed that a cut-off date cannot be dubbed as

arbitrary unless it is shown that it is un-reasonable, capricious or whimsical even if no

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reason are forthcoming as to the choice of the date. Therefore, fixing a ‘cut-off’

would not be per se illegal unless it offends Article 14.

135. From an analysis of the various provisions contained in the Act of 2017, we also

find that just like in the repealed Act, the Act of 2017 also mandates the requirement

of establishing the venture schools/degree colleges as described in Sections 2(w) to

(zd) prior to 01.01.2006 However, by adding a proviso to Section 3(1) of the Act of

2017, it has been laid down that in order to be eligible for provincialisation of the

services of the “teachers” and “tutors” of those venture educational institutions, the

permission/ recognition/ affiliation/ concurrence etc. shall have to be issued on or

before 01.01.2006 and any order issued thereafter, with retrospective effect, shall not

be considered for the purpose of provincialisation of services of any ‘teacher’ and

‘tutor, as the case may be. Thus, by enacting Section 3(1)(i) in the Act of 2017 the

venture educational institutions’, which were established prior to 01.01.2006 and had

also had applied for permission, recognition, affiliation and concurrence prior to that

date but had received the permission/concurrence/affiliation/ recognition after

01.01.2006 have altogether been excluded from the purview of the Act for the

purpose of provincialisation, regardless of the date on which they had submitted their

application seeking permission/recognition/ concurrence/affiliation from the

competent authority.

136. Having inserted Section 3(1)(i) in the Act of 2017, a further restriction on these

Venture Educational Institutions have been imposed by the Amendment Act of 2018

whereby, sub-clause (i) of Section 3(1) has been amended to provide that the order

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of permission, recognition and concurrence shall have to be issued on or before

01.01.2006 and any order issued thereafter with any retrospective effect shall not be

considered for the purpose of provincialisation of services of any ‘teacher’ and ‘tutor.

By amending clauses 3(vii) and (ix) the minimum number of students who have to

appear in the last final examination from the venture degree college for

provincialisation of service of one teacher or tutor has been laid down in the manner

indicated herein above. ‘

137. We have already held that it will be permissible for the State to prescribe a

“cut-off” date for implementation of beneficial schemes having financial implication.

The question that would, however, arise for consideration in these cases, is as to

whether, such “cut-date” can be applied with retro-activity so as to take away any

right vested under the repealed Statute ?

138. It would be pertinent to note here-in that as per section 3(1)(i), the permission

for Higher Secondary Schools (erstwhile Junior College), High School recognized by

the Board of Secondary Education, Assam (SEBA) and TDC part-I for Degree Colleges

is to be granted by the Government of Assam for the purpose of provincialisation of

the services of their teachers/tutors. The permission will be treated as valid only when

the same is granted by the Government. The use of the expression “shall” in the

proviso to the amended provision of Section 3(1)(i), clearly denotes that the

responsibility of granting such permission has been entrusted upon the Government.

Notwithstanding the same, the liability in case of delay in grant of permission beyond

01.01.2006, for any reason whatsoever, has been put on the applicant/Venture

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Educational Institutions, thus clearly shifting the responsibility upon such institutions to

obtain the permission/recognition/concurrence from the Government in a manner,

which in our view, runs counter to the scheme of the Statute itself. When the Statue

clearly mandates that the permissions ‘shall’ be granted by the Government, the

Venture Educational Institutions, which were established prior to 01.01.2006 and had

submitted their applications within the cut-off date 01.01.2006, could not have been

held responsible for any delay in issuing such permission by the Government.

Therefore, fixing the liability upon the Venture Educational Institutions for the delay in

grant of permissions even when the applications seeking such permissions, had been

made in the prescribed format and within the period prescribed by the repealed Act

of 2011, in our considered opinion would be wholly arbitrary, illegal and hence, liable

to be declared so by this court.

139. We also find that Section 3(1)(i) of the Act of 2017 seeks to retrospectively take

away the right of provincialisation of those venture institutions, which had acquired

the eligibility as well as the status of provincialised institutions due to the operation of

the deeming provisions under the Act of 2011. This we say so because of the fact that

the Venture Educational Institutions which had fulfilled the eligibility conditions under

the Act of 20111 and had submitted their applications seeking permissions from the

government prior to 01.01.2006, were without any doubt standing on equal footing as

the 42 thousand odd Venture Educational Institutions which were granted the benefit

of provincialisation under the Act of 2011 before the same was repealed. Therefore,

these institutions, in our view had a vested right to be considered for provincialisation

under Act of 2011, at par with the other venture institutions, which were

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provincialised. Denying them the benefit accruing under the Act of 2011, that too

with retrospective effect, in our opinion, would amount to hostile discrimination to

those institutions and their teachers and hence, would militate against the basic

principle of equality as enshrined under Article 14 of the Constitution of India.

140. Not only that, we also find that the amendments carried out to Section 3(1)(i)

by the Amendment Act of 2018 also takes away even the remedy available to those

genuine applicants who were aggrieved by the un-reasonable delay on the part of

the government to grant necessary permission, leaving them with no opportunity to

seek appropriate legal remedy in the matter.

141. It is to be noted herein that Section 13(1) of the Act of 2017 provides for a

District Scrutiny Committee in each district separately for Elementary, Secondary and

Higher education so as to scrutinize the service records and credentials of the serving

teachers of the Venture Educational Institutions for the purpose of provincialisation of

their services. Section 14 of the Act provides for an Appellate Authority, which would

be empowered to hear appeals against any recommendation of the District Scrutiny

Committee. Section 14 further provides that the State Government, in the concerned

administrative department, shall be the Appellate Authority against any

recommendation of the State Level Committee.

142. During the course of argument Mr. Saikia, learned Advocate General, Assam

has made a submission to the effect that several Venture Educational Institutions,

which were actually set up after 01.01.2006, had resorted to fraudulent practices and

misrepresented before the authorities to show that those institutions had not only

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been set up prior to 01.01.2006 but their application seeking permission were also

submitted before the concerned authority prior to the cut- off date so as to avail the

benefit under the Act of 2011. According to Mr. Saikia, in order to comprehensively

deal with such fraudulent practices, the cut- off date of 01.01.2006 had to be

enforced in stricter terms by carrying out amendments to the Act of 2017. We are

unable to agree with such submission of the learned Advocate General, Assam. We

say so because, the District and State level Scrutiny Committees created by the Act

of 2017 are the statutory authorities specifically set up so as to carry out proper

scrutiny of the credentials of any applicant seeking provincialisation. Therefore, if any

doubt arises as to the genuineness of their claim, there is nothing preventing the

department from referring those case for scrutiny by the statutory committees. The

answer to such a malady, if any, cannot lie in retrospectively taking away the rights of

the applicants to even submit their claims.

143. For the above reason, we find that Section 3(1)(i) of the Act of 2017 as well as

the amended provision of Section 3(1)(i) of the Amendment Act of 2018 to the extent

the same seeks to retrospectively take away the eligibility of those Venture

Educational Institutions to seek provincialisation are highly discriminatory and offends

Article 14 of the Constitution. By necessary implication, the aforesaid provisions take

away the rights vested on these Venture Educational Institutions for being considered

for provincialisation with retrospective effect, although the Act of 2017 does not

specifically provide for the same.

144. It would be relevant to mention herein that Section 24 of the Act of 2017, which

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is the repealing provision of the Act of 2011, does not lay down that the rights and

privileges that had accrued upon the Venture Educational Institutions under the Act

of 2011 would stand extinguished with retrospective effect. Rather, Section 24

protects all action taken for provincialisation of services of teachers prior to

23.09.2016. Such action, in our considered opinion, would also mean and include

actions taken by the Departmental Authorities in processing the application

submitted by the respective Venture Institutions prior to 01.01.2006 seeking

permission/affiliation/permission/concurrence as well as the decisions and

recommendations of the District Scrutiny Committees, if any, recommending

provincialisation of the services of the teaching and non-teaching staffs of the

different Venture Educational Institutions. We are of the view that those employees, in

whose favour, recommendations were made by the Scrutiny Committee had a

vested right for their claims to be taken to its logical conclusion under the Act of 2011.

As such, such vested rights of those employees could not have been taken away by

the subsequent enactment of the Act of 2017.

145. Clause 6 of the General Clauses Act, 1897 deals with the effect of repeal of a

statute. As per Clause 6(c), repeal of an Act shall not affect any right, privilege,

obligation or liability acquired, accrued or incurred under any enactment so

repealed unless a different intention appears from the Act. The Assam General

Clauses Act, 1915 contains a pari materia provision in the form of Section 6, which is

reproduced herein below :-

” 6. Effect of repeal.

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Where any Act repeals any enactment hitherto made, or hereafter to be

made, then, unless a different intention appears, the repeal shall not –

(a) revive anything not in force or existing at the time at which the

repeal takes effect; or

(b) alter the previous operation of any enactment so repealed or

anything duly done or suffered thereunder; or

(c) affect any right, privilege, obligation, or liability acquired,

accrued or incurred under any enactment so repealed; or

(d) affect any investigation, legal proceeding or remedy in

respect of any such right, privilege, obligation, liability, penalty,

forfeiture, or punishment as aforesaid;

and any such investigation, legal proceeding or remedy

may be instituted, continued or enforced, and any such penalty,

forfeiture or punishment may be imposed as if the Repealing Act

had not been passed.”

146. From a plain reading of Section 6, it is clear that right, if any, including privileges

that had vested under the Act of 2011, would stand protected under Section 6 of the

Act of 2015 even after the repeal of the Act of 2011.

147. Article 13(2) of the Constitution of India provides that “the State shall not make

any law which takes away or abridges the rights conferred by this Part and any law

made in contravention of this clause shall, to the extent of the contravention, be

void”. The expression “this Part” used in Article 13(2) obviously refers to Part-III of the

Constitution which contains the Fundamental Rights including the right of equality

before law.

148. In Golak Nath Vs. State of Punjab reported in Air 1967 SC 1643, the Supreme

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Court has observed that fundamental rights of the citizens cannot be taken away

even by constitutional amendments, be it prospective or retrospective.

149. In N. P. Verghese Vs. ITO (1981)[27), the Supreme Court has held that a statute

cannot be construed retrospectively if it takes away or abridges vested rights

acquired under the existing law.

150. In the case of P. D. Agarwal (supra) relied upon by Mr. K. N. Choudhury, the

Hon’ble Supreme Court has held, by relying upon the decision of the Court in the

case of E.P. Royappa Vs. State of Tamil Nadu reported in (1974) 4 SCC 3 and Maneka

Gandhi vs. Union of India reported in (1978)1 SCC 248, that there should not be

arbitrariness in State action which must ensure fairness and equality of treatment. It is

open to judicial review as to whether any Rule or provision of any Act has violated

the principles of equality and thereby invaded the rights of citizens guaranteed under

Articles 14 and 16 of the Constitution of India.

151. On the question of accrual of right, the Supreme Court has made significant

observations in the case of Gajraj Singh and others Vs. State Transport Appellate

Tribunal and others reported in (1997) 1 SCC 650 wherein it has been observed in

paragraph 42 as follows :-

“42. There is a distinction between right acquired or accrued, and privilege,

hope and expectation to get a right, as rightly pointed out by the High Court in

the impugned judgment. A right to apply for renewal and to get a favorable

order would not e deemed to be a right accrued unless some positive acts are

done, before repeal of Act 4 of 1939 or corresponding law to secure that right

of renewal. In Gujarat Electricity Board vs. Shantilal [AIR 1969 SC 239], this Court

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had pointed out that before Section 71 of the Electricity Supply Act was

amended the appellant had issued a notice under Section 7 thereof,

exercising the option to purchase the undertaking. It was held that a right to

purchase the electrical undertaking which has accrued to the Electricity Board

was saved by Section 6 of the GC Act.”

152. In Thyssen Stahlunion GMBH (supra) the Apex Court had observed that there

would be a presumption that the Legislature did not intend to limit or take away

vested rights unless the language clearly points to the contrary. While dealing with the

aforesaid issue in the context of interpretation of Section 6 of the General Clauses Act

it was further observed that there are cases where a right did exist but then nothing

was done to show that any Act was done or advantage taken of the enactment

under which the right exist till it was repealed. In the present case we find that, as has

been noted here-in-above, many Venture Educational Institutions and/ or their

teaching and non-teaching staffs had in fact taken significant steps asserting their

rights as per the Act of 2011. Therefore, it cannot be said that these institutions and/or

their employees had failed to assert their rights under the Act of 2011.

153. In the case of J. S. Yadav Vs. State of Uttar Pradesh and another reported in

(2011)6 SCC 570 the expression “vest” in the context of accrued right has been

interpreted by the Hon’ble Supreme Court. The observations made in paragraphs 21

and 22 of the said decision are reproduced herein below for ready reference :-

“21. The word "vest" is normally used where an immediate fixed right in present

or future enjoyment in respect of a property is created. With the long usage the

said word "vest" has also acquired a meaning as "an absolute or indefeasible

right". It had a "legitimate" or "settled expectation" to obtain right to enjoy the

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property etc. Such "settled expectation" can be rendered impossible of

fulfilment due to change in law by the Legislature. Besides this, such a "settled

expectation" or the so-called "vested right" cannot be countenanced against

public interest and convenience which are sought to be served by

amendment of the law. (Vide: Howrah Municipal Corpn. & Ors. v. Ganges

Rope Co. Ltd. & Ors., (2004) 1 SCC 663).

22. Thus, "vested right" is a right independent of any contingency. Such a right

can arise from a contract, statute or by operation of law. A vested right can be

taken away only if the law specifically or by necessary implication provide for

such a course.”

154. In the case of State of Rajasthan and others vs. Basant Agrotech (India) Limited

reported in (2013) 15 SCC 1, dealing with the issue of retrospective effect of a

legislation the Hon’ble Supreme Court has held that the Legislature has the authority

to pass a law both retrospectively and prospectively within the constitutional

parameters provided it did not take away or limit any vested right which accrued

under any existing law.

155. In the case of Suhas H. Pophale Vs. Oriental Insurance Co. Ltd. and its Estate

Officer reported in (2014) 4 SCC 657 the Hon’ble Supreme Court has held as follows :-

“32. It has been laid down by this Court through a number of judgments

rendered over the years, that a legislation is not to be given a retrospective

effect unless specifically provided for, and not beyond the period that is

provided therein. Thus, a Constitution Bench held in Garkiapati Veeraya Vs. N.

Subbiah Choudhry reported in AIR 1957 SC 540 that in the absence of anything

in the enactment to show that it is to be retrospective, it cannot be so

constructed, as to have the effect of altering the law applicable to a claim in

litigation at the time when the act 45 Page 46 was passed. In that matter, the

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Court was concerned with the issue as to whether the appellant’s right to file

an appeal continued to be available to him for filing an appeal to the Andhra

Pradesh High Court after it was created from the erstwhile Madras High Court.

The Constitution Bench held that the right very much survived, and the vested

right of appeal can be taken away only by a subsequent enactment, if it so

provides expressly or by necessary intendment and not otherwise.”

156. As has been noted herein above, the State can certainly prescribe “cut –off”

date for extending the benefit of any statute, particularly when the same has

financial implications. However, having decided on the cut-off date, financial

constrain cannot be pressed into service by the State as a ground to discriminate

amongst similarly situated persons and/or institutions by creating a different class,

without any intelligible differentia and merely on the basis of circumstances as in the

present case, which, in our view, are completely fortuitous. We are, therefore,

constrained to hold that the provisions of Section 3(1)(i) of the Act of 2017 as well as

the amended provisions of Section 3(1)(i) of the Act of 2018 are in clear violation of

the principles of equality as enshrined under Article 14 of the Constitution of India. As

such Section3(1)(i) as amended up-to-date, is liable to be held as ultra vires the

Constitution of India.

157. Law is fairly well settled that the rule of reading down provisions of a statute is

nothing but harmonious construction of the provisions of the statute. Dealing with the

above issue, the Hon’ble Supreme Court has made the following observations in

paragraph 35 in the case of Calcutta Gujarati Education Society Vs. Calcutta

Municipal Corporation and others reported in (2003) 10 SCC 533, which is reproduced

herein below for ready reference :-

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“35. The rule of "reading down" a provision of law is now well recognised. It is a

rule of harmonious construction in a different name. It is resorted to smoothen

the crudities or ironing the creases found in a statute to make it workable. In

the garb of `reading down', however, it is not open to read words and

expressions not found in it and thus venture into a kind of judicial legislation. The

rule of reading down is to be used for the limited purpose of making a

particular provision workable and to bring it in harmony with other provisions of

the statute. It is to be used keeping in view the scheme of the statute and to

fulfill its purposes. See the following observations of this Court in the case of BR

Enterprises vs. State of U.P. [1999(9) SCC 700].

"First attempt should be made by the courts to uphold the charged

provisions and not to invalidate it merely because one of the possible

interpretation leads to such a result, howsoever attractive it may be.

Thus, where there are two possible interpretations, one invalidating the

law and the other upholding, the latter should be adopted. For this, the

courts have been endeavouring, sometimes to give restrictive or

expansive meaning keeping in view the nature of legislation, may be

beneficial, penal or fiscal etc. Cumulatively, it is to sub-serve the object

of the legislation. Old golden rule is of respecting the wisdom of

legislature, that they are aware of the law and would never have

intended for an invalid legislation. This also keeps courts within their track

and checks individual zeal of going wayward. Yet in spite of this, if the

impugned legislation cannot be saved the courts shall not hesitate to

strike it down. Similarly, for upholding any provision, if it could be saved

by reading it down, it should be done, unless plain words are so clear to

be in defiance of the Constitution. These interpretations spring out

because of concern of the courts to salvage a legislation to achieve its

objective and not to let it fall merely because of a possible ingenious

interpretation. The words are not static but dynamic. This infuses fertility in

the field of interpretation. This equally helps to save an Act but also the

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cause of attack on the Act. Here the courts have to play a cautious role

of weeding out the wild from the crop, of course, without infringing the

Constitution. For doing this, the courts have taken help from the

Preamble, Objects, the scheme of the act, its historical background, the

purpose for enacting such a provision, the mischief, if any which existed,

which is sought to be eliminated. The principle of reading down,

however, will not be available where the plain and literal meaning from

a bare reading of any impugned provisions clearly shows that it confers

arbitrary, uncanalised or unbridled power."

[emphasis supplied]

158. In Union of India and others Vs. IND-SWIFT Laboratories Ltd. reported in (2011) 4

SCC 635, the Supreme Court has, however, cautioned that while reading down the

provision of the statute, it would not be open for the Court to read wards and

expressions not found in the provisions / statute and thus, venture into a kind of

judicial legislation. Rule of reading down the statute is to be used for the limited

purpose of making a particular provision workable and to bring it in harmony with

other provisions of the statute.

159. In the case of Indra Das Vs. State of Assam reported in (2011) 3 SCC 380 the

Supreme Court had observed that when a particular statute violates the

constitutional provision, primary attempt should be to read down the statute so as to

make it constitutional as otherwise the statute has to be declared as unconstitutional.

160. Having regard to the observations made herein above, we are of the

considered opinion that Section 3(1)(i) of the Act of 2017 as amended by the Act of

2018 can be saved only if the same is read down by this Court to hold that such

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Venture Educational Institutions which were set up prior to 01.01.2006 and which

fulfilled the eligibility conditions laid down in the Act of 2011 for provincialisation of

those institutions and the services of their teachers and employees and had

genuinely submitted their applications, through proper channel, seeking permission,

concurrence, recognition from the competent authority prior to the cut off dated of

01.06.2006, their claim(s) for provincialisation cannot be extinguished merely on

account of non-receipt of and/or retrospective communication of the order of

approval/concurrence/ recognition/permission from the competent authority. We

accordingly, read down the provision of Section 3(1)(i) of the Act of 2017, as

amended by the Amendment Act of 2018, so as to save the said statutory provisions

from being declared unconstitutional.

161. For the reason stated above, we, therefore, clarify that the Venture

Educational Institutions falling under the above category, which had a live claim for

provincialisation under the repealed Act of 2011, would be entitled to pursue their

claim, notwithstanding the enactment of the Act of 2017. We, however, also make it

clear that in case of any doubt or dispute regarding the bonafide of the

credentials/claims made by the Venture Educational Institutions seeking

provincialisation, the same shall be resolved by referring the matter to the concerned

District Scrutiny Committee constituted under Section 13 of the Act of 2017, in a time

bound manner. Such an interpretation of the provision of Section 3(1)(i) as amended

by the Amendment Act of 2018, in our considered opinion, would not be only be just

and reasonable but will also lead to harmonious construction of the provisions of the

Statute thus, saving the provision from being struck down on the ground of the same

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being in contravention of Article 13(2) of the Constitution of India.

162. The next question that arises for consideration in this batch of writ petitions is

pertaining to the remuneration of fixed salary paid to the “Tutors” upon

provincialisation of their services. It will be pertinent to note herein that the under the

Act of 2011 the category of teachers known as Tutor was not included. The

expression “Tutor” however, appears in the Act of 2017 which refers to that category

of teachers of Venture Educational Institutions who did not fulfill the qualification

norms, for being appointed as a Teacher, under section 23 of the Act of 2009.

However, in view of the long years of service rendered by this category of teachers

and with a view to extend the benefit of the Act of 2017 to them, the term “Tutor”

was used in the Act of 2017.

163. Section 2(u) of the Act of 2017 defines “Tutor” so as to mean and include

Teachers, Assistant Teachers, Classical Teachers including Lecturers, Assistant

Professors, Associate Professors, Professors, Vice Principals and Principals etc. who

were not eligible for provincialisation of their services and whose services cannot be

provincialised in the post of teacher under the Act due to lack of educational and

professional qualification required under the Act of 2009, National Council of

Teachers’ Education Act, 1993 and University Grants Commission Act, 1956 as well as

the relevant Rules and Regulations framed there-under.

164. Although the services of “Tutor” were provincialised by giving them a fixed pay

which was less than the pay scale offered to the teachers fulfilling the qualification

norms, yet, they were given 5 (five) years time to acquire the requisite qualification

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and thereafter, seek upgradation to the post of Teacher. If, however, they failed to

acquire the requisite qualification within the prescribed time, than, as per section 7(2)

of the Act of 2017, their cases shall not be considered for upgradation to the post of

teacher after the lapse of the period of five years from the date of publication of the

provincialisation Order and they shall continue to function as “Tutor”.

165. Section 8(3) of the Act of 2017 lays down the emoluments which will be

payable to the Tutors, according to which, they would be entitled to a fixed salary as

per the projection made in the schedule to the Act of 2017, which is reproduced

herein below, for ready reference :-

“Provincialisation matter

Schedule

[See section 8(3)]

Fixed salary admissible to a Tutor

Category of institution Category of post held by the

employee in the institution

prior to provincialisation

Fixed salary for 1

st

to

2

nd

year.

(in Rs.)

Fixed salary for 3

rd

year to 5

th

year.

(in Rs.)

Degree College Principal 36000 40000

Assistant Professor 27000 30000

Junior College

Principal 20700 23000

Lecturer 16200 18000

Demonstrator 14400 16000

Higher Secondary

School

Subject Teacher 16200 18000

Demonstrator 14400 16000

High School/ High

Madrassa

Headmaster/ Superintendent 16200 18000

Asstt. Headmaster/ Asstt.

Superintendent

14400 16000

Graduate Teacher

(BA/B.Com/B.Sc.)

12600 14000

Sr. Hindi Teacher 12600 14000

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Music Teacher/ Classical

Teacher

12600 14000

Craft Teacher 9900 11000

Upper Primary School

(ME School/ ME

Madrassa)

Headmaster 12150 13500

Assistant Teacher 10800 12000

Graduate (Science &

Mathematics) Teacher

11700 13000

Hindi Teacher/ Arabic

Teacher/ Language Teacher

10800 12000

Primary School (L.P.

School)

Assistant Teacher 10800 12000

S.M. Buzar Baruah

Commissioner & Secretary to the Govt. of Assam

Legislative Department, Dispur, Guwahati-6”

166. According to the learned counsel appearing for the group of Tutors, since the

Tutors upon provincialisation of their services are also treated as Government servants

under the Act of 2017 whereby, all the Rules and notifications applicable to the

Government servants, have also been made applicable to them, restricting their

emoluments to a fixed salary during the entire period of service, more particularly,

when they fail to acquire the requisite qualification as prescribed by section 7(1) &(2)

is highly discriminatory, inasmuch as, the Tutors are also entitled to pay scale and

regular salary at par with the other Government servants.

167. Responding to the above arguments, Mr. D. Saikia, learned Advocate General,

Assam, has submitted that since the Tutors did not fulfill the norms of educational

qualification, as laid down under the various Acts including the Act of 2009, there was

no obligation on the part of the State Government to provincialise their service at all.

However, as an act of benevolence and considering the long years of services

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rendered by them, the Government has come up with an innovative scheme to

provide some recognition to these Tutors by providing them a fixed salary pursuant to

their provincialisation in service, which according to Mr. Saikia, cannot be termed as

discriminatory. The learned AG, Assam, has further contended that each Tutor would

have five years time from the date of issuance of the notification of provincialisation

of their service so as to acquire the prescribed qualification and seek up-gradation to

the post of Teacher. Therefore, it is only for those Tutors who fail to acquire the

prescribed qualification within the aforesaid period of five years that would be paid

the fixed salary for the entire period of their service.

168. In order to appreciate the aforesaid arguments, it will be necessary to refer to

section 3(1)(i) of the Act of 2017, which provides that for the purpose of

provincialisation of services of the teachers and tutors under this Act, the Government

shall create and sanction such number of ex-cadre posts that shall be personal to the

incumbent. These personal posts shall stand abolished on cessation of services of the

teachers for any reason whatsoever including retirement/resignation, death etc.

Further, section 4(1) of the Act of 2017 clearly lays down that with effect from the

date of publication of the notification of provincialisation in the official gazette such

employees including teachers and/ or tutors of venture educational institutions, shall

become employees of the State Government with effect from such date.

169. From the above, it is apparent that whatever may be the consideration for

provincialisation of the services of the group of teachers of the Venture Educational

Institutions who did not fulfill the qualification norms as prescribed by the Act of 2009,

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the Act of 1993, the Act of 2012 and the University Grants Commission Act, 1956,

pursuant to issuance of the notification of provincialisation of their services as Tutor

and publication of the same in the official gazettes, the services of these teachers

would stand provincialised and they will be referred to under the nomenclature of

“Tutor”. The Tutors would then be treated as Government servant for all intent and

purpose. Just like the teachers whose services are provincialised under the Act even

the Tutors would serve against the posts created by the Government so as to

accommodate them. These posts would, however, be liable to be extinguished on

the death, retirement or resignation of the Tutors/Teachers, as the case may be.

170. Being Government servants, the Tutors would also be subjected to all the

provisions of the Act, Rules and laws, that are applicable to an employee of the State

Government of Assam. Their job would also be a teaching job. The only distinction

that would be applicable in their case is that the Tutors will be entitled to a fixed

salary as opposed to a regular pay scale enjoyed by all the other category of

teachers/ employees serving under the Government of Assam.

171. Whether the services of the Tutors should have been provincialised or not, is a

matter which would lie exclusively in the domain of the policy decision of the State

and this Court would not have any opinion to express in that regard. However, once

a decision has been taken to provincialise the services of the Tutors by following the

provisions of the Statute, will it be permissible for the State to extend a differential

treatment to them as compared to other Government servant who are enjoying a

regular pay scale which is normally payable under the law? The answer to the said

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question has to be in the negative for such a measure would amount to denial of

equal treatment to the Tutors under the Law.

172. It is to be noted here-in that the services of the Teachers and Tutors have been

provincialised under the same Statute and by following the same procedure. Their

nature of duties and responsibilities are similar and both the categories of teachers

are involved primarily in teaching job. It may be correct to say that due to difference

in their educational qualifications, Teachers and Tutors belong to two different classes

and therefore, they cannot claim equal pay. However, the question here is not of

equal pay for the work done by the two categories of teachers but of “equal

treatment “ and “equal protection “ under the law. What cannot be denied is that

by virtue of their acquired status as employees of the State Government of Assam,

the Tutors would be entitled to equal treatment under the law as is extended to the

other Government employees. Therefore, since the other employees are enjoying the

benefit of a regular pay scale, whatever may be the pay scale extended to them, it

will be incumbent upon the Government to extend a regular pay scale to the Tutors

also as otherwise same would not only amount to unfair treatment extended to the

Tutors but may also have a demoralizing effect on them, which in turn may have an

adverse impact on the performance of their duties as Tutors.

173. While deliberating on the concept of equality, as enshrined under Article 14 of

the Constitution, the Hon’ble Supreme Court has observed in the case of Ashutosh

Gupta Vs. State of Rajasthan and others reported in (2002) 4 SCC 34, that the concept

of equality before law does not involve the idea of absolute equality amongst all

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which may be physically impossible. All that Article 14 guarantees is similarity of

treatment and not identical treatment. Equality before law means that among all

equals, the law should be equal and should be equally administered and the likes

should be treated alike.

174. In the case of Amita Vs. Union of India and others reported in (2005) 13 SCC 721

the Supreme Court has observed that the first expression “equality before the law”

which is taken from the English Common Law, is a declaration of equality of all

persons within the territory of India implying thereby absence of any special privilege

in favour of any individual. It also means that amongst the equals, the law should be

equal and should be equally administered and that the likes should be treated alike.

Thus, what Article 14 forbids is discrimination between persons who are substantially in

similar circumstances or condition.

175. As noted above the provincialised Teachers and Tutors are similarly situated in

so far as their status as Government Employees is concerned. To that extent, they are

entitled to be treated alike. Whether the quantum of fixed salary paid to the Tutors, is

just, reasonable or adequate is neither a question raised before this Court, nor are we

inclined to enter into the said aspect of the matter. However, by following the

equality clause envisaged under Article 14, if any pay scale is extended to the Tutors

considered fit and proper by the Government, the same would, in our opinion, meet

the ends of justice.

176. We have noticed that section 20 of the Act of 2017 lays down a provision for

removal of difficulty by the State Government and also for framing Rules, wherever it

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appears necessary and expedients for the purpose of removing the difficulty.

Moreover, under section 23, the Government has the power to frame Rules

prescribing the service conditions, scope of work, emoluments etc. of the Teachers

and Tutors. Section 23(1)(2) & (3) are quoted herein below for ready reference :-

“23. The State Government shall create a special pool of fund to facilitate implementation of

the provisions of this Act in consultation with the Finance Department of the Government of

Assam in due course of time.

(1) The State Government may, by notification published in the Official Gazette, make rules for

carrying out the provisions of this Act.

(2) Without prejudice to the generality of the foregoing provisions, such rules may provide for all

or any of the following matters, namely:-

(i) prescribing service conditions and specifying the duties and responsibilities of all

teachers whose services have been provincialised under this Act;

(ii) preparation and maintenance of service records of the teachers whose services

have been provincialised;

(iii) for management of the educational institutions;

(iv) specifying the powers, duties and responsibilities of the Managing Committee or

Governing Body of the educational institutions;

(v) prescribing the scope of work, emoluments and remuneration, and other terms and

condition of service of tutors provincialised under this Act .

(3) All rules made by the State Government under this Act shall, as soon as may be after they

are made, be laid before the Assam Legislative Assembly while it is in session, for a total period

of not less than fourteen days which may be comprised in one session or two or more

successive sessions and shall, unless some later date is appointed, take effect from the date of

their publication in the Official Gazette subject to such modifications or annulments as the

Legislative Assembly may, during the said period agree to make, so however, that any such

modification or annulment shall be without prejudice to the validity of anything previously done

thereunder.”

177. Section 23(2)(v) contains a provision for framing Rules for the prescribing the

remuneration/ emoluments of the Tutors. Therefore, the power to frame Rules have

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been delegated by the Legislature to the Government. The Rules so framed by the

Government would, however, have to be laid before the State Legislative Assembly,

which shall have the power to prescribe modification and / or annulment of the Rules

so framed. Such Rules are required to be framed under section 23 of the Act so as to

give effect to the provisions of the Statute. However, the Rules so framed would be

open to judicial review if the same contravenes the provisions of the Statute or

offends the provisions of the Constitution of India.

178. In the case of Kunj Bihari Lal Butail Vs. State of Himachal Pradesh reported in

(2000) 3 SCC 40, the Supreme Court has observed that it is common for the

Legislature to provide general rule making power to carry out the purposes of the

Act. When such a power is given, it may be permissible to find out the object of the

enactment and then see if the Rules framed thereunder satisfy the test of

functionality. While framing the Rules the Government will have to be guided by the

prescription of the parent Act.

179. It is true that the courts cannot direct the legislature to enact law in a

particular manner. However, in discharge of its statutory obligation the Government,

in exercise of its Rule making power, will have a duty to frame Rules for proper

implementation of the provisions of the Statute. While framing the Rules, the State will

also be under a bounden duty to, not only to act in terms of the scheme of the Act

but also to unflinchingly adhere to the Constitutional norms of equality. It will,

therefore, be in the fitness of things that the State Government itself, in exercise of its

Rule making power under section 23 of the Act, takes necessary steps to provide for a

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regular pay scale to the Tutors, which can even be commensurate to the pay

structure indicated in the Schedule of the Governing Act. Such a measure, in our

view, will restore the equality of treatment to this category of Teachers with the other

Government employees and at the same time will not become burdensome to the

exchequer. We, therefore, direct the respondents to initiate necessary steps in the

matter, in the light of the observations made here-in-above, as expeditiously as

possible, preferably within a period of 6 (six) months from today.

180. In so far as the challenge to sections 2(u), (j), (x), (xb), (za), (t) of the Act of 2017

are concerned, we find that these provisions merely lay down the definition of various

expressions used in the Statute. The purpose of providing definition in a statute is

generally aimed at avoiding repetition of these expression in the body of the statute.

Some of these provisions have also been assailed primarily due to the cut- off date of

01/01/2006 used there-in. After a careful examination of these provisions of the

Statute we are of the view that, save and except the cut-off dates prescribed in

some of the provisions, in so far as their retrospective application is concerned, they

do not offend any provision of the Constitution making them vulnerable. Read

individually, in the context of the Statute, we also find that these provisions do not

suffer from any illegality, requiring interference by this court. In so far as the

application of the cut-off date is concerned, in view of the determination made

here-in above on the said issue, no further discussion in the matter is deemed

necessary at this stage.

181. In so far as the challenge made to Sections 3(1)(vi), 3(1)(viii), 3(1)(ix), 3(1)(xi)

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and 3(2) are concerned, we find that these are operative provisions of the Statute

which deal with the various criteria laid down under the Act for provincialisation of

Teachers/Tutors of these educational institutions and, therefore, in our opinion, the

plea raised by the writ petitioners, assailing the validity of these provisions do not

require any independent consideration over and above the consideration extended

to the plea of validity of section 3(1)(i). In the above context it will be pertinent to

mention herein that the criteria for having a consistent academic performance, the

requirement of minimum number of Teacher/Tutor in certain subjects including core

subjects, laying down the requirement of at least one Teacher/Tutor for the subjects

of Mathematics, Social Studies and Languages, not only appear to be just and

reasonable but such criteria, in our view, would lie in the realm of policy decision of

the State. Moreover, these criteria also appear to be wholly consistent with the Act of

2009 as well as the provisions of the Act of 1974, Act of 1977 as well as the Rules of

1979, which provisions were never put under challenge.

182. That apart, contrary to the argument advanced by Mr. Das, learned senior

counsel for some of the writ petitioners, we find that Section 3 (1)(xi) of the Act of 2017

does not completely take away the rights of his client to be provincialized but it

imposes a limit in respect thereof while permitting consideration of additional posts for

provincialisation, subject to adherence to the schedule framed under sections 19 and

25 of the Act of 2009. We find that the various sub-sections of section 3 of the Act

including those under challenge in these writ petitions largely lay down the policy

decisions of the State which are in consonance with various Central Government

Acts such as the Act of 2009. Even the requirement of DISE Code under section 3(1)

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(xii), which prima-facie aims at ensuring physical verification of students and records

of attendance, is in accord with the existing Governments schemes. These provisions

of the statute merely lays down the decision of the State to implement the provisions

of the Act by adhering to certain criteria and therefore, subject to the observations

made here-in-above, we find that there is no good ground for this court to declare

any of them as unconstitutional.

183. In so far as the challenge made to the provisions of sections 4(2)(ii), (iii) and (iv)

of the Act are concerned, these provisions also deal with the terms and conditions for

provincialisation of service of Teachers/Tutors of the venture educational institutions.

Section 4(2)(ii) deals with minimum educational qualification and professional

experience required for the purpose, clause (iii) deals with length of continuous

service from the date of joining which must be fulfilled by the concerned candidate

and (iv) lays down the teachers –student ratio for engaging teachers in subjects, such

as Sanskrit, Arabic, Hindi, Craft teacher, Music teacher and other classical teachers.

These provisions prescribing the criteria for provincialisation of Teachers, in our

opinion, are also policy matters and hence, it will be permissible for the State to

prescribe criteria in respect thereof. Therefore, the State legislature would be

competent to lay down specific criteria for provincialisation of services of those

teachers by enacting a Statute. After considering the arguments made by learned

counsel for the parties, we are of the view that none of these provisions , in any

manner, offend the mandate of Article 14 of the Constitution of India. In such view of

the matter, we do not find any justifiable ground to interfere with the said provisions

as well.

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184. The next provision under challenge is Section 6 of the Act which deals with

educational and professional qualification of Teachers. Section 6(1)(ii) & (iii) lay down

that the teachers in venture educational institutions from the primary level up to the

degree level shall be considered for provincialisation in the post of teachers or

relevant teaching faculty in appropriate nomenclature, subject to fulfillment of

eligibility criteria relating to educational and professional qualifications, as laid down

under (a) The Right of Children to Free and Compulsory Education Act, 2009 and its

Rules; (b) The National Council for Teachers Education Act, 1992 and its Regulations in

force at the time of provincialisation of services; (c) The Assam Secondary Education

(Provincialised) Services Rules, 2003 , as amended in 2012 and (d) The University Grant

Commission Act, 1956. After a careful examination of these provisions of the Acts and

Rules, we do not find any inconsistency or repugnancy in these provisions, warranting

interference by this Court. Rather, we are of the opinion that, Entry- 25 of the

Concurrent List under the Seventh Schedule of the Constitution, the Parliament as well

as the State Legislature are both empowered to bring in enactments, laying down

norms, criteria and regulations for upgrading the standard of education in the

respective States keeping in mind a National Education Policy. These provisions, in our

opinion, do not curtail the right of any eligible candidate from being provincialised in

a manner which can be termed as arbitrary or discriminatory. Rather, we find that the

criteria laid down in this provision makes a clear distinction between different sets of

teachers based on their educational qualification and expertise, which is permissible

under the law. Therefore, we do not find any justifiable ground to interfere with the

said provision.

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185. Section 7 of the Act deals with educational and professional qualification of

Tutors. Here also, we find that as per the prescription of the Act of 2009, unless the

teachers fulfill the norms of educational qualification or acquire the qualification

within a prescribed period of time, their services cannot be provincialised as

teachers. Under such circumstances, section 7 permits provincialisation of service of

that category of teachers, who do not fulfill the educational norms, as prescribed by

the Act of 2009 as Tutor. Even after provincialisation of their services, the Tutors have

been given the liberty to acquire the educational qualification within a period of five

years and seek up-gradation. On a careful reading of the provisions of Section 7, we

do not find any justifiable ground for this Court to interfere with the said provision of

the statute.

186. We now turn to the challenge made to section 8(6) of the Act of 2017

whereby, it has been laid down that the Tutors shall hold personal posts, to be

created for provincialisation of their services and these posts shall be outside the

cadre, which would stand abolished on cessation of their services by the concerned

teachers or Tutors, as the case may be, due to retirement, death, resignation or any

other reason, whatsoever. Having regard to the provisions of the statute, we are of

the opinion that it was well within the competence and jurisdiction of the State

Legislature to enact section 8(6), permitting creation of personal posts so as to

provincialise the services of teachers and Tutors. Creation or abolishing any post is the

prerogative of the State Government and therefore, the writ petitioner cannot have

any grievance against creation of such post since such an act does not in any way

violate any of their rights. As such, we are of the considered opinion that no case,

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whatsoever, is made out for interference with the said provision of the Statute as well.

187. In so far as the challenge made to section 24 of the Act is concerned, the

same being a repealing provision of the Act of 2011 and considering the fact that the

Teachers and employees of the venture educational institutions, whose services had

already been provincialised under the Act of 2011, have been protected under the

repeal and saving provision, in view of the determination here-in-above, we do not

find any good ground for this Court to declare section 24 as un-constitutional.

188. We also find that the Act of 2017, which replaces the Act of 2011, lays down

certain duties and functions to be carried out by the appropriate Government and

local authorities. Appropriate Government in this case would mean the State

Government of Assam. There can be no doubt about the fact that enactment of the

Act of 2017, is an effective steps initiated by the State of Assam with a view to realize

the constitutional goal enshrined under Article 21-A of the Constitution as well as for

realization of the object of the Act of 2009 by further streamlining the educational

system in the State of Assam. Therefore, unless the State Government agencies are

ad-idem with the Central Government Agencies operating in the field of education,

it would be well neigh impossible for the State to achieve the desired objective as

set out under section 21-A of the Constitution. As has been noted above, the

requirement of educational qualification, pupil – teacher ratio etc. are laid down not

only in the Act of 2009 itself but also in several previous enactment of the State and

the Act of 2017 merely seeks to implement such criteria while provincialising the

service of the employees of the Venture Educational Institutions. It may be correct to

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say that the criteria of pupil-teacher ratio, minimum student criteria etc. may curtail

the number of teacher whose services could be provincialised under the Act of 2017

but these criteria can neither be termed as irrational nor can it be said that such

criteria would permanently restricts the avenue of provincialisation of any particular

class of teacher even though the same many restrict their opportunity to some

extent. The pupil-teacher ratio concept as envisaged under Act of 2009 has received

the approval of the Hon’ble Supreme Court [see; Rajneesh Kumar Pandey & others

vs. Union of India and others reported in (2021) 17 SCC 1 ]. Whether the student–

teacher ratio prescribed under Act of 2017 is proportionate or not cannot be an issue

that can be agitated before this Court in the present proceedings.

189. In the case of State of A.P. Vs. Medowell & Co. Ltd. reported in (1996) 3 SCC

709, the Supreme Court has observed that doctrine of proportionality would not be

applicable while interpreting the legislation for it is doubtful if the doctrine would be

applicable even in the field of administrative law.

190. It is trite that a Statutory enactment cannot be struck down by the court on

the plea that it is unreasonable, unnecessary or unwarranted. Discrimination is no

doubt a well established ground for striking out legislation on account of violation of

Article 14 of the Constitution of India. However, mere allegation of discrimination will

not be sufficient for the Court to declare a statute unconstitutional. Such allegations

will have to be established by the party complaining so as to enable the Court to act.

191. It is to be borne in mind that provincialisation of services of the Venture

Educational Institutions would be permissible only under the Act of 2017 (as well as

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under the repealed Act of 2011).The finances required for paying the salary of the

teachers and other expenses is to be borne by the State. Therefore, it will always be

permissible for the State Government to lay down reasonable pre-conditions for

provincialisation of services of the employees of the Venture Educational Institutions.

As long as these conditions do not offend the provisions of the Constitution including

Article 14 they would not be vulnerable.

192. It is no doubt correct that some of the provisions incorporated in the Act of

2017 as pre-condition for provincialisation of service of a particular class of employees

may seem onerous, work to the disadvantage of one group of teacher or other and

may even appear to be wholly unreasonable and irrational to some. However, while

interpreting the provisions of the Statute, the courts have to bear in mind that a

plenary statute cannot be struck down on the grounds of unreasonableness,

irrationality, illegality of procedural impropriety or even on account of violation of

principles of natural justice. Although these grounds may very well be the legitimate

grounds for judicial review of an administrative action of the state, the same cannot

be pressed into service so as to assail a plenary legislation enacted by the Legislature.

Therefore, while examining the constitutional validity of a Statute, the Courts must be

sapient and conscious of the context in which the legislation has been brought

about.

Conclusion :-

193. For the reasons stated here-in-before, we do not find any justifiable ground

either to strike down the Act of 2017 or any provisions contained there-in. However,

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section 3(1)(i) of the Act of 2017 as well as the amended provisions of 3(1)(i) of the

Act of 2018 are hereby read down in the manner indicated here-in-above. Subject to

the determination, observation and directions made here-in-above, the validity of

Act of 2017 as well as the Amendment Act of 2018 are hereby up-held.

194. We have already noted here-in-above indicating that we are not entering into

adjudication in respect of any question of fact involved in the individual writ petitions

in this batch of petitions leading to passing of separate order(s) granting or rejecting

the prayers made there-in. Therefore, in the light of the determination made herein

above, it would now be open for the respective petitioners to seek appropriate legal

remedy, before the appropriate forum, as may be permissible under the law, if so

advised.

195. All the writ petitions stand disposed of accordingly.

Parties to bear their own costs.

JUDGE JUDGE

T U Choudhury/Sr.PS

Comparing Assistant

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