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Purnima Hore And Anr Vs. The State Of Assam And 3 Ors

Gauhati High Court WP(C) 6403/2021

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Page No.# 1/409

GAHC010195202021

THE GAUHATI HIGH COURT

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

Case No. : WP(C)/6403/2021

PURNIMA HORE AND ANR

D/O KHITISH HORE,

W/O PRITISH DEY,

RESIDENT OF VILLAGE KALINAGAR, PO KALINAGAR, 7888801, PS

PANCHGRAM, DIST HAILAKANDI, ASSAM,ASSISTANT TEACHER 38 NO.

PURBO KALINAGAR L.P SCHOOL

2: NIKSON KUMAR SINGHA

S/O LATE BIRENDRA CHANDRA SINGHA

RESIDENT OF VILLAGE UTTAR KACHANPUR PART II

PO JONKI BAZAR

7888801

PS PANCHGRAM

DIST HAILAKANDI

ASSAM

ASSISTANT TEACHER OF 416 ANNUWARPAR L.P SCHOO

VERSUS

THE STATE OF ASSAM AND 3 ORS

THOUGH THE COMMISSIONER AND SECRETARY TO THE GOVT. OF

ASSAM. EDUCATION (ELEMENTARY) DEPARTMENT, DISPUR GUWAHATI

781006

2:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR GUWAHATI 781006

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM Page No.# 1/409

GAHC010195202021

THE GAUHATI HIGH COURT

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

Case No. : WP(C)/6403/2021

PURNIMA HORE AND ANR

D/O KHITISH HORE,

W/O PRITISH DEY,

RESIDENT OF VILLAGE KALINAGAR, PO KALINAGAR, 7888801, PS

PANCHGRAM, DIST HAILAKANDI, ASSAM,ASSISTANT TEACHER 38 NO.

PURBO KALINAGAR L.P SCHOOL

2: NIKSON KUMAR SINGHA

S/O LATE BIRENDRA CHANDRA SINGHA

RESIDENT OF VILLAGE UTTAR KACHANPUR PART II

PO JONKI BAZAR

7888801

PS PANCHGRAM

DIST HAILAKANDI

ASSAM

ASSISTANT TEACHER OF 416 ANNUWARPAR L.P SCHOO

VERSUS

THE STATE OF ASSAM AND 3 ORS

THOUGH THE COMMISSIONER AND SECRETARY TO THE GOVT. OF

ASSAM. EDUCATION (ELEMENTARY) DEPARTMENT, DISPUR GUWAHATI

781006

2:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR GUWAHATI 781006

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

Page No.# 2/409

KAHILIPARA

GUWAHATI 781019

4:THE DEPUTY INSPECTOR OF SCHOOLS

HAILAKANDI

PO AND DIST HAILAKANDI

ASSAM

78815

Advocate for the Petitioner : MR. S C BISWAS

Advocate for the Respondent : SC, ELEM. EDU

Linked Case : WP(C)/5409/2020

LAL BIAKTHANGI RALTE AND 10 ORS

D/O PAHLA RALTE

VILL-MAHUR GRADEN

P.O.-MAHUR

DIST-DIMA HASAO

ASSAM

PIN-788830

2: BIDHAN CHANDRA MOHANTA

VILL-NOON NAGAR

P.O.-KATIRAIL

DIST-CACHAR

PIN-788804

3: CHAWNGUL THIEK

P.O.-HARANGAJAO

DIST-DIMA HASAO

ASSAM

PIN-788818

4: SWAPNA PAUL

C/O SHYAMA SHILL

P.O.-HAFLONG

DIST-DIMA HASAO

ASSAM

PIN-788819

5: SADHANA KAR

C/O A.T. KAR

P.O.-MAHUR BAZAR

Page No.# 3/409

DIST-DIMA HASAO

ASSAM

PIN-788830

6: SAROJ KUMAR DEY

SMASHAN ROAD

SILCHAR MAA KALI LANE

P.O.-AMBIKA PATTY

DIST-CACHAR

ASSAM

PIN-788004

7: BIJOY KRISHNA ROY

VILL-DITTOCKCHERRA

P.O.-DITTOCKCHERRA

DIST-DIMA HASAO

ASSAM

PIN-788818

8: SEIKHOHEN CHANGSAN

W/O NEJALAM CHANGSAN

VILL-SONGRILING

HAFLONG

P.O. AND P.S.-HAFLONG

DIST-DIMA HASAO

ASSAM

PIN-788819

9: LALDAWNKIM HMAR

W/O SIEHKHOKAM

VILL-KHOMUNNOM

P.O.-MAHUR

DIST-DIMA HASAO

ASSAM

PIN-788830

10: DIZEING JEME

VILL-P. LONGKHAI

P.O.-MAHUR

DIST-DIMA HASAO

ASSAM

PIN-788830

11: CHINTAMONI CHETRY

W/O MINA KUMAR CHETRI

VILL-UPPER BAGATER

P.O.-HAFLONG

DIST-DIMA HASAO

Page No.# 4/409

ASSAM

PIN-788819

VERSUS

THE STATE OF ASSAM AND 7 ORS.

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

DEPARTMENT OF PENSION AND PUBLIC GRIEVANCES

DISPUR

GUWAHATI-6

2:THE PRINCIPAL SECRETARY (N)

DIMA HASAO AUTONOMOUS COUNCIL

HAFLONG

3:THE ADDITIONAL DIRECTOR

EDUCATION (HILLS)

ASSAM

HAFLONG

4:THE FINANCE AND ACCOUNT OFFICER (N)

DIMA HASAO AUTONOMOUS COUNCIL

HAFLONG

5:THE DIRECTOR

DIRECTORATE OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI-6

6:THE PRIMARY EDUCATION OFFICER

DIMA HASAO AUTONOMOUS COUNCIL

HAFLONG

7:THE ACCOUNTANT GENERAL (A AND E)

ASSAM

BELTOLA

GUWAHATI-29

8:THE COMMISSIONER AND SECRETARY

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

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

Advocate for : MRS. R DEVI

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/297/2021

DHANIRAM SAIKIA AND 3 ORS

Page No.# 5/409

S/O- SRI BISTU RAM SAIKIA

R/O- VILL- BONGALMORA THENGALGAON

P.O. ISLAMGAON

P.S. BIHPURIA

DIST.- LAKHIMPUR

ASSAM

PIN- 787054

2: LOKNATHDUTTA

S/O- SRI MEDHA RAM DUTTA

R/O- VILL- RAJBARI

P.O. RAJBARI

P.S. BIHPURIA

DIST.- LAKHIMPUR

ASSAM

PIN- 784161

3: RINABHUYAN

D/O- LT. JINA RAM BHUYAN

R/O- VILL- JUPJUP P.O. JUPJUP

P.S. BIHPURIA

DIST.- LAKHIMPUR

ASSAM

PIN- 784161

4: JAMMIRUDDIN

S/O- KAZIMUDDIN

R/O- VILL- SABOTI

P.O. SABOTI

P.S. LAKHIMPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 787001

VERSUS

THE STATE OF ASSAM AND 10 ORS

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

DEPTT. OF ELEMENTARY EDUCATION

DISPUR

GHY-06

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

FINANCE DEPTT.

DISPUR

GHY-06

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

Page No.# 6/409

GHY-19

4:THE ACCOUNTANT GENERAL (A AND E)

ASSAM

MAIDAMGAON

BELTOLA

PIN- 781029

5:THE DIRECTOR OF PENSION

ASSAM HOUSEFED COMPLEX

DISPUR

GHY-06

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

LAKHIMPUR

P.O. AND P.S. NORTH LAKHIMPUR

DIST.- NORTH LAKHIMPUR

ASSAM

PIN- 787001

7:THE DY. INSPECTOR OF SCHOOLS

NORTH LAKHIMPUR

P.O. AND P.S. NORTH LAKHIMPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 787001

8:THE TREASURY OFFICER

LAKHIMPUR

P.O. AND P.S. LAKHIMPUR

DIST.- NORTH LAKHIMPUR

ASSAM

PIN- 787001

9:THE BLOCK ELEMENTARY EDUCATION OFFICER

BIHPURIA

P.O. AND P.S. BIHPURIA

DIST.- LAKHIMPUR

ASSAM

PIN- 784161

10:THE BLOCK ELEMENTARY EDUCATION OFFICER

LAKHIMPUR

P.O. AND P.S. LAKHIMPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 787001

11:THE TREASURY OFFICER

BIHPURIA SUB-TREASURY

P.O. AND P.S. BIHPURIA

DIST.- LAKHIMPUR

ASSAM

PIN- 784161

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

Advocate for : MR. U K NAIR

Page No.# 7/409

Advocate for : SR. GA

ASSAM appearing for THE STATE OF ASSAM AND 10 ORS

Linked Case : WP(C)/5119/2020

SALIMA KHATUN BARBHUIYA AND 5 ORS.

D/O. HAJI HABIB ALI

W/O. SHARAF UDDIN

ASSTT. TEACHER OF JANAKAI BAJAR BASIC SCHOOL

HAILAKANDI

VILL. NIZ JALALPUR

P.O. JALALPUR

P.S. KATIGORH

DIST. CACHAR

ASSAM

PIN-788815.

2: J. MANGLEN SINGHA

S/O. J. BACHADHON SINGHA

ASSTT. TEACHER OF LAISHRANKUN METHEI M.E. SCHOOL

HAILAKANDI

VILL. RAJYESWARPUR PART-I

P.O. BORBOND-MONACHERRA

P.S. LALA

DIST. HAILAKANDI

ASSAM

PIN-788164.

3: JAMIR UDDIN BARBHUIYA

S/O. LT. MAHRAM ALI

BARBHUIYA ASSTT. TEACHER OF M.A. MAJUMDER M.E. SCHOOL

AMJURGHAT

VILL. RANGIRGHAT

PT-II

P.O. AMJURGHAT

P.S. SONAI

DIST. CACHAR

ASSAM

PIN-788119.

4: ALI AHMED LASKAR

S/O. LT. TURAB ALI LASKAR

ASSTT. TEACHAR OF DHOLAI MOLAI M.E. SCHOOL

VILL. DHOLAI PART II

P.O.

Page No.# 8/409

DHOLAI MOLAI (VIA-KATLICHERRA)

P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM

PIN-788161.

5: MD. ABDUL KAYUM CODHURY

S/O. LT. ABDUR ROHMAN CHOUDHURY

ASSTT. TEACHER OF CHIPOR SANGAN M.E. SCHOOL

VILL. NORTH NARAINPUR PART-II

P.O. NORTH NARAINPUR

P.S. ALGAPUR

DIST. HAILAKANDI

ASSAM

PIN-788801.

6: MOIN UDDIN

S/O. LT. JUNAB ALI

ASSTT. TEACHER OF SOMAJ KALYAN M.E. SCHOOL

VILL. NITAINAGAR PART-I

P.O. PURBOSUNAPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

PIN-788155.

VERSUS

THE STATE OF ASSAM AND 4 ORS.

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-06.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GUWAHATI-06.

3:THE DIRECTOR

ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE DIST. ELEMENTARY EDUCATION OFFICER

Page No.# 9/409

CACHAR

P.O. CACHAR

P.S. CACHAR

DIST. CACHAR

ASSAM.

5:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

P.O. HAILAKANDI

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM.

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

Advocate for : MR. A M BARBHUIYA

Advocate for : SC

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

Linked Case : WP(C)/6812/2022

SUNU MONI KALITA

D/O- SASHADHAR KALITA

W/O- SRI SAGAR DAS

R/O- VILL.- SIKARHATI

P.O. SIKARHATI

DIST. KAMRUP

ASSAM

PIN- 781125.

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI-781006

ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019.

3:THE DIRECTOR OF PENSION

ASSAM

Page No.# 10/409

HOUSEFED COMPLEX

DISPUR

GUWAHATI-781006

ASSAM

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI-781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/548/2021

BALORAM KARMAKAR AND 26 ORS

S/O. RADHA GOBINDA KARMAKAR

VILL. ARAIANI PART-II

P.O. BAGRIBARI

DIST. KOKRAJHAR

ASSAM

PIN-783349 ASSTT. TEACHER 146 NO. BAGRIBARI BANGLA L.P. SCHOOL.

2: KHARGESWARI NATH

S/O. BUDHESWAR DEV NATH

VILL. BARUAPARA

P.O. BARUAPARA

DIST. KOKRAJHAR

ASSAM

PIN-783349 ASSTT. TEACHER 2191 NO. KASLATTARI L.P. SCHOOL.

3: KHANIN CHANDRA DAS

S/O. ANANTA KUMAR DAS

VILL. KHALISATARI

P.O. DHANPUR

DIST. DHUBRI

ASSAM

PIN-783349

ASSTT. TEACHER KADAMTALA M.V. SCHOOL.

4: ABDUL BAREK MONDAL

S/O. NAZIMUDDIN MONDAL

VILL. SADHUBHASA PT. II

P.O. MAKRIJHORA

DIST. DHUBRI

Page No.# 11/409

ASSAM

PIN-783349

ASSTT. TEACHER AMBARI SHAHI ISLAMIYA HIGH MADRASSA

(AMALGAMATED).

5: HARUN ALI

S/O. JOYNAL ABEDIN

VILL. PATAKATA

P.O. BAGRIBARI

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER MASLAPARA M.E. MADRASSA SCHOOL.

(AMALGAMATED)

6: MONOWAR HUSSAIN

S/O. ABU BAKKAR ALI

VILL. JANGIRKILLA PT.I

P.O. MAKRIJHORA

DIST. KOKRAJHAR

ASSAM

PIN-783349 HEAD TEACHER 2404/B JHORARPAR L.P. SCHOOL.

7: SATTER ALI

S/O. SIRAJUL HAQUE

VILL. SADHUBHASA PT. II

P.O. MARKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER 1334 NO. PIAZBARI J.B. SCHOOL.

8: FOYZUL HOQUE

S/O. ABU BAKKAR SHEIKH

VILL. SADHUBHASA PT.IV

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER 1334 NO.PIAZBARI J.B. SCHOOL.

9: SHAHJAHAN AHMED

S/O. ASIRUDDIN AHMMED

VILL. BOYZERALGA PT. III

P.O. NAYERALGA

DIST. DHUBRI

ASSAM

PIN-783348 ASSTT. TEACHER NAYERALGA H.S. SCHOOL. (AMALGAMATED)

10: SOFIOR RAHMAN

S/O. AZIZUR RAHMAN

Page No.# 12/409

VILL. DALANERALGA PT. II

P.O. RANGAMATI (PANBARI) DIST. DHUBRI

ASSAM

PIN-783339 ASSTT. TEACHER MASLAPARA M.E. MADRASSA.

11: ATOWAR RAHMAN

S/O. JAFOR ALI

VILL. JHELURCHAR PT.III

P.O. BAGRIBARI

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 2322 NO. BAROWARI L.P. SCHOOL.

12: NURUL ISLAM

S/O. HAJI RUSTOM ALI

VILL. PATAKATA PT. I

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 1990 NO. BOROCHAR L.P. SCHOOL.

13: JOY KHATUN

D/O. FULCHAND ALI

VILL. PIAZBARI PT.II

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER PIAZBARI M.E. SCHOOL.

14: SANOWAR HUSSAIN

S/O. HABIBAR RAHMAN

VILL. BANIAMARI PT.II

P.O. KAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER AMBARI SAHI ISLAMIYA HIGH MADRASSA

(AMALGAMATED)

15: ABDUL SAMAD

S/O. ALAHI SHEIKH

VILL. BANIAMARI PT.V

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 2404/B PIAZBARI L.P. SCHOOL.

16: AZIZUR RAHMAN

S/O. RAHIMUDDIN BEPARI

Page No.# 13/409

VILL. SADHUBHASA PT.IV

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER P.S. SADHUBHASA M.E. MADRASSA.

17: HASEM ALI SHEIKH

S/O. ABDUL HAMID SHEIKH

VILL. BANIAMARI PT.VI

P.O. KAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER PIAZBARI M.E. SCHOOL.

18: SANJAB ALI MANDAL

S/O. SAMSUL HOQUE MONDAL

VILL. SADHUBHASA PT.II

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 2416/B NO. PUB PIAZBARI L.P. SCHOOL.

19: ASHAN ALI MONDAL

S/O. ISRAIL HOSSEN MIAH

VILL. JOHARMURA

P.O. BAGRIBARI

DIST. DHUBRI

ASSAM

PIN-783349 ASSTT. TEACHER KAUNBARI CHAUTARA M.E. MADRASSA.

20: SAIDUR RAHMAN

S/O. NOWSHAD ALI

VILL. CHARUAVITA

P.O. RANIGANJ

DIST. DHUBRI

ASSAM

PIN-783345 ASSTT. TEACHER BAGHMARI M.E. MADRASSA

21: SABED ALI MONDAL

S/O. INNAS ALI MONDAL

VILL. GUTIPARA PT. VI

P.O. BAGRIBARI

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 2041 ANDABARI L.P. SCHOOL.

22: SHUMAR ALI

S/O. ABDUR RAHMAN

Page No.# 14/409

VILL. SADHUBHASA PT.I

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER MANDALPARA L.P. SCHOOL.

23: KASER ALI MONDAL

S/O. TAHARUDDIN MONDAL

VILL. SADHUBHASA PT.I

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 2195 NO. CHAR BANIAMARI L.P. SCHOOL.

24: ALI AKBAR SK.

S/O. AKKAR ALI

VILL. MAMUDPURM

P.O. RANIGANJ

DIST. DHUBRI

ASSAM

PIN-783345 ASSTT. TEACHER BAGMARI M.E. MADRASSA.

25: HAZARAT ALI SK

S/O. JOYNAL ABEDIN VILL. SADHUBHASA PT. I

P.O. MAKRIJHORA

DIST. DHUBRI

ASSAM

PIN-783349 HEAD TEACHER 381 NO. SADHUBHASA L.P. SCHOOL.

26: DILBAR ALI

S/O. RAHMAN ALI

VILL. KASLOTTRI PT. II

P.O. HELAGARI

DIST. DHUBRI

ASSAM

PIN-783345 ASSTT. TEACHER 2056 NO. HAJIPARA L.P. SCHOOL.

27: MORIYAM BEGUM

D/O. ASMOT ALI

VILL. SIMALAKANDI

P.O. HELAGARI

DIST. DHUBRI

ASSAM

PIN-783345 ASSTT. TEACHER SIMLAKANDI M.E. SCHOOL.

VERSUS

THE STATE OF ASSAM AND 5 ORS

Page No.# 15/409

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-06.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GUWAHATI-06.

4:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GUWAHATI-06.

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI

ASSAM

PIN-783301.

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

KOKRAJHAR

ASSAM

PIN-783370.

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

Advocate for : MR. S A AHMED

Advocate for : SC

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

Linked Case : WP(C)/9187/2019

ABDUL JALIL CHOUDHURY AND ANR.

S/O- LT. GOLAM AZDANI CHOUDHURY

VILL. NOBINSUNAPUR

P.O. KALIBARI BAZAR

P.S. ALGAPUR

DIST. HAILAKANDI

ASSAM

PIN- 788150.

Page No.# 16/409

2: MOHIBUR RAHMAN LASKAR

S/O- LT. ABID RAJA LASKAR

VILL. NORTH NARAINPUR PT-I

P.O. NORTH NARAINPUR

P.S. ALGAPUR

DIST.- HAILAKANDI

ASSAM

PIN- 788801.

VERSUS

THE STATE OF ASSAM AND 5 ORS.

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

EDUCATION DEPTT.

ELEMENTARY EDUCATION

ASSAM

DISPUR

GHY.-06.

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

DISPUR

GHY.-06.

3:THE SECY.

FINANCE DEPTT. (BUDGET)

DISPUR

GHY.-06.

4:THE SECY.

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY.-06.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY.-19.

6:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST. HAILAKANDI

ASSAM

PIN- 788151.

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/234/2020

SULMA BEGUM LASKAR

Page No.# 17/409

W/O- ASHIK UDDIN LASKAR

VILL. GOBINDSPUR PART-I

P.O. DUNGRIPAR

P.S. SONAI

DIST.- CACHAR

ASSAM.

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

EDUCATION (ELE.) DEPTT.

DISPUR

GHY.-06.

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

FINANCE DEPTT.

DISPUR

GHY.-06.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY.-19.

4:THE DIST. ELEMENTARY EDUCATION OFFICER

CACHAR

P.O. SILCHAR

DIST. CACHAR

ASSAM.

5:TREASURY OFFICER

CACHAR DISTRICT

P.O. SILCHAR

ASSAM.

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

Advocate for : MR. A M BARBHUIYA

Advocate for : SC

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

Linked Case : WP(C)/5640/2021

DILIP KR KALITA

S/O- LT. ANANTA RAM KALITA

R/O- VILL- DOKUCHI NAGARBERA

P.O. AND P.S. NAGARBERA

DIST.- KAMRUP

ASSAM

Page No.# 18/409

PIN- 781127

VERSUS

THE STATE OF ASSAM AND 8 ORS

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

EDUCATION DEPTT.

(ELEMENTARY) DISPUR

GHY-6

2:THE DIRECTOR

ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

KAMRUP

AMINGAON

GHY-35

4:THE DY. INSPECTOR OF SCHOOLS

AMINGAON

KAMRUP

GHY-35

5:THE BLOCK ELEMENTARY EDUCATION OFFICER

BOKO BLOCK

DIST.- KAMRUP

ASSAM

CHAMARIA-35

6:THE TRESURY OFFICER

AMINGAON

GHY-35

7:THE DIRECTOR OF PENSION

ASSAM

DISPUR

GHY-6

8:THE ACCOUNTANT GENERAL (AANDE)

ASSAM

MAIDAMGAON

BELTOLA

GHY-29

9:THE SECRETARY

FINANCE DEPTT.

GOVT. OF ASSAM

DISPUR

GHY-6

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

Advocate for : MR. R M CHOUDHURY

Page No.# 19/409

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/5088/2019

BHUPEN BURAGOHAIN

S/O- UMANANDA BURAGOHAIN

R/O- VILL- GHAGRA

P.O. RANGATI CHARIALI

DIST- LAKHIMPUR

ASSAM

PIN-

VERSUS

THE STATE OF ASSAM AND 3 ORS.

REP. BY SECY. TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY-6

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

FINANCE DEPTT.

DISPUR

GHY-06

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

4:THE DY. INSPECTOR OF SCHOOL

NORTH LAKHIMPUR

ASSAM

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

Advocate for : MR. B J GHOSH

Advocate for : SC

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

Linked Case : WP(C)/8752/2019

SHAHAB UDDIN LASKAR AND ANR.

S/O LATE TAHIR ALI LASKAR

VILL-BASHDHAR PART-I

P.O.-MATIJURI

Page No.# 20/409

P.S.-HAILAKANDI

DIST-HAILAKANDI

ASSAM

PIN-

2: RAKHABATI SINGHA

VILL AND P.O.-RAJYESWARPUR PART-I

P.S.-LALA

DIST-HAILAKANDI

ASSAM

PIN-788163

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT

OF ASSAM

EDUCATION DEPARTMENT

ELEMENTARY EDUCATION

ASSAM

DISPUR

GUWAHATI-6

2:THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GUWAHATI-6

3:THE SECRETARY

FINANCE DEPARTMENT (BUDGET)

DISPUR

GUWAHATI-6

4:THE SECRETARY

PENSION AND PUBLIC GRIEVANCES DEPARTMENT

DISPUR

GUWAHATI-6

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

6:THE DISTRICT ELEMENTARUY EDUCATION OFFICER

HAILAKANDI

DIST-HAILAKANDI

ASSAM

PIN-788151

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

Advocate for : MR H R A CHOUDHURY

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS.

Page No.# 21/409

Linked Case : WP(C)/4892/2021

MANARANJAN BASUMATARY AND 38 ORS

S/O. SRI RABIRAM BASUMATARY

VILL. NO.12 KASHIGURI

P.O. PATGAON

DIST. KOKRAJHAR BTR ASSAM

SCHOOL- 900 NO. MESTABARI L.P SCHOOL

BLOCK KOKRAJHAR

PIN-783346.

2: KANDA RAM NARZARY

S/O. LT. DANDI RAM NARZARY

VILL. BALAGAON PT-1

P.O. HALTIGAON

DIST. KOKRAJHAR BTR ASSAM SCHOOL DIAJHJORI NAVAJYOTI ME

SCHOOL (AMALGAMATED) BLOCK- KOKRAJHAR

PIN-783370.

3: CHANKANG BASUMATARY

S/O. LT. TEMJI BASUMATARY VILL. 7 NO. AFLAGAON

P.O. KAKORMARI

DIST. KOKRAJHAR BTR ASSAM

SCHOOL- BHAORNDONDAR L.P SCHOOL (AMALGAMATED) BLOCK-

KOKRAJHAR

PIN-783346.

4: SAMAINA BASUMATARY

S/O. JYOTISH BASUMATARY

VILL. CHARAIKHOLA

P.O. CHARAIKHOLA

DIST. KOKRAJHAR BTR ASSAM SCHOOL CHARAIKHALA M.E SCHOOL

(AMALGAMATED) BLOCK KOKRAJHAR

PIN-783376.

5: DIDWM WARY

S/O. LT. CHITTARANJAN WARY

VILL. SIMBARGAON

P.O. SIMBARGAON

DIST. KOKRAJHAR BTR ASSAM SCHOOL MANIKPUR L.P SCHOOL

BLOCK KOKRAJHAR

PIN-783370

6: BALU RAM MARDI

S/O. LT. BABULAL MARDI

VILL. WEST PATGAON

P.O. PATGAON

Page No.# 22/409

DIST. KOKRAJHAR BTR ASSAM SCHOOL 521 NO. WEST MALIGAON L.P.

SCHOOL

BLOCK- KOKRAJHAR

PIN-783346.

7: RUCHANDRA BASUMATARY

S/O. LT. DEBENDRA BASUMATARY VILL. KASHPUR

P.O. KAKORMARY

DIST. KOKRAJHAR

SCHOOL- JOTHAIPARA L.P SCHOOL

BLOCK- KOKRAJHAR

PIN-783346.

8: RAIKHANG BASUMATARY

S/O. LT. JAGNESWAR BASUMATARY

VILL. SOUTH PATGAON (SALBANI)

P.O. PATGAON

DIST. KOKRAJHAR BTR ASSAM

SCHOOL 904 NO.MALIGAON BHUMRA L.P SCHOOL

BLOCK- KOKRAJHAR

PIN-783346.

9: AMARENDRA BRAHMA

S/O. LT. RABILACHAN BRAHMA

VILL. AMLAIGURI

P.O. KAKORMARI

DIST. KOKRAJHAR BTR ASSAM SCHOOL- AMLAIGURI TAPAVAN L.P

SCHOOL

BLOCK- KOKRAJHAR

PIN-783346.

10: PUSPHANJALI NARZARY

C/O. TIRTHA BRAHMA VILL. JENGAPARA W/NO.5

P.O. AND DIST. KOKRAJHAR SCHOOL 162 NO. BHATARMARI L.P SCHOOL

BLOCK-KOKRAJHAR

PIN-783370.

11: SABHANI MUSHAHARY

S/O- SATISH MUSHAHARY

VILL- SALBARI

P.O- PATGAON

DISTRICT- KOKRAJHAR BTR ASSAM

SCHOOL- SALBARI SWRANG PROV. L.P SCHOOL

BLOCK- KOKRAJHAR

PIN- 783346.

Page No.# 23/409

12: LALITA BRAHMA

C/O- LABRA BRAHMA

VILL- SANAPURI

P.O- PATGAON

DISTRICT- KOKRAJHAR

SCHOOL- 246 NO.GUABARI PATGAON L.P SCHOOL

BLOCK- KOKRAJHAR

PIN- 783346

13: BASHI RAM NARZARY

C/O- LAKSHIRAM NARZARY

VILL- BEDHANGMARI

P.O- NAYEKGAON

DISTRICT- KOKRAJHAR BTR ASSAM

SCHOOL- PUNDIBARI L.P SCHOOL

BLOCK- KOKRAJHAR

PIN- 783376

14: RAMALA NARZARY

C/O- SANTIRAM NARZARY

VILL- KAKORMARI

P.O- KAKORMARI

DISTRICT- KOKRAJHAR BTR ASSAM

SCHOOL- 323 NO. KAKORMARI L.P SCHOOL

BLOCK- KOKRAJHAR

PIN- 783346.

15: RAHENDRA NATH BRAHMA

C/O- LATE MANIK CH. BRAHMA

VILL- NORTH DOTMA

P.O- DOTMA

DISTRICT- KOKRAJHAR

SCHOOL- 10 NO. JB SCHOOL

BLOCK- DOTMA

PIN- 783347

16: ANANDA CH. BRAHMA

C/O- LACHAN CH. BRAHMA

VILL- GOYBARI

P.O- DOTMA

DISTRICT- KOKRAJHAR BTR

SCHOOL- SONAPUR L.P SCHOOL

Page No.# 24/409

BLOCK- DOTMA

PIN- 783347.

17: SAITANNYA BASUMATARY

C/O- BISWANATH BASUMATARY

VILL AND P.O- DOTMA

DISTRICT- KOKRAJHAR BTR

SCHOOL- 413 NO.BHUTIAPARA L.P SCHOOL

BEEO

DOTMA.

18: HIRA MUCHAHARY

C/O- NIZIMA KR. BASUMATARY

VILL- HABRUBARI

DISTRICT- KOKRAJHAR BTR

ASSAM

SCHOOL- ALARI L.P SCHOOL

BEEO

DOTMA

19: PROTIMA RAY

C/O- HAREN CH. RAY

VILL- KHUKSHI

P.O- SAKTIASHRAM

DISTRICT- KOKRAJHAR

SCHOOL- 146 NO. KHUKSHI J.B SCHOOL

BLOCK- DOTMA

PIN- 783354.

20: GOBINDA CH. BRAHMA

C/O- LATE GANESH CH. BRAHMA

VILL-SHIKARGAON

P.O- TELILIGURI

DISTRICT- KOKRAJHAR

SCHOOL- BETANI L.P SCHOOL

BLOCK- DOTMA

PIN- 783347.

21: MD. HAFIZUR RAHMAN

C/O- LATE NASU SK

VILL-BAMUNKURA

P.O- DHANPUR

DISTRICT- DHUBRI

SCHOOL- RAHMATULLAH MUNSHI L.P SCHOOL

DURAMARI

Page No.# 25/409

BLOCK- DOTMA

PIN- 783337

22: RISHAN MUSHAHARY

C/O- LATE DHARA MUSHAHARY

VILL-NO.2 HAZARIKA

P.O- PAKRIGURI

DISTRICT- KOKRAJHAR

SCHOOL- 715 NO. NEPALPARA L.P SCHOOL

BLOCK- DOTMA

PIN- 783346.

23: KWRWMKHANG PRASAD BRAHMA

C/O- LAHIT CH. BRAHMA

VILL- GUABARI

P.O- HOKMABIL

DISTRICT- KOKRAJHAR

SCHOOL- 144 NO. GUABARI L.P SCHOOL

BLOCK- DOTMA

PIN- 783347.

24: AYSHA KHATN

C/O- GDAPUDDIN SK.

VILL- BETANI

P.O- DOTMA

DISTRICT- KOKRAJHAR

SCHOOL- BETANI L.P SCHOOL

BLOCK- DOTMA

PIN- 783347.

25: CHARAN CH. BASUMATARY

C/O- LATE MADANANDA BASUMATARY

VILL- WEST BETABARI

P.O- AFLAGAON

DISTRICT- KOKRAJHAR

SCHOOL- UTTAR AFLAGAON L.P SCHOOL. BLOCK- DOTMA

PIN- 783346.

26: NRIPENDRA BASUMATARY

C/O- LATE SABIRAM BASUMATARY

VILL- SARAGAON

P.O- RAMFALBIL

Page No.# 26/409

DISTRICT- KOKRAJHAR

SCHOOL- 92 NO. HASRAOBARI L.P SCHOOL.

BLOCK- DOTMA

PIN- 783346.

27: HAMIDA BEGUM

C/O- SAHAJAHAN ALI

VILL- TOTPARA

P.O- FAKIRAGRAM

DISTRICT- KOKRAJHAR

SCHOOL- RAHAMTULLA MUNSHI L.P SCHOOL.

BLOCK- DOTMA

PIN- 783345.

28: DUKHESWARY BASUMATARY

C/O- ANGKARLAL BASUMATARY

VILL- EAST SONAPUR

P.O- PATGAON

DISTRICT- KOKRAJHAR

SCHOOL-1164 NO. BANSUMGURI L.P SCHOOL. BLOCK- DOTMA

PIN- 783346.

29: BIBARI NARZARY

C/O- UDAMG BASUMATARY

P.O- RAMFALBIL

DISTRICT- KOKRAJHAR

SCHOOL-931 NO. LAKSHNABARI L.P SCHOOL.

BLOCK- DOTMA

PIN- 783346.

30: DAYABATI BRAHMA

C/O- LATE KARLUNG BASUMATARY

VILL-ELENGMARI

P.O- DUMARIGURI

DISTRICT- KOKRAJHAR BTR

SCHOOL- 131 NO. SURJYAKHOTA L.P SCHOOL

BLOCK- DOTMA

31: RAJU CH. BRAHMA

C/O- LATE SARAT CH. BRAHMA

VILL- FERSUABARI

P.O- PATAKATA

DISTRICT- KOKRAJHAR

SCHOOL- 141 NO. ELENGMARI L.P SCHOOL

BLOCK- DOTMA

Page No.# 27/409

PIN- 783360.

32: DILIP KR. BRAHMA

C/O- LATE TARAN NATH BRAHMA

VILL- BORSHIJHORA

P.O- DOTMA

DISTRICT- KOKRAJHAR

BTR ASSAM

SCHOOL- 716 NO. MUCHIRGHOP L.P SCHOOL

BLOCK- DOTMA

PIN- 783347

33: PRANAY BASAUMATARY

C/O- LATE KABIRAM BASUMATARY

VILL- POKALAGI

P.O- SORAIBOL

DISTRICT- KOKRAJHAR

SCHOOL- MOJATI L.P SCHOOL

BLOCK- KOCHUGAON

PIN- 783350.

34: AJANTA MUCHAHARY

C/O- LATE MANGALK MUSHAHARY

VILL- NAINAGURI

P.O- GANJIA

DISTRICT- KOKRAJHAR

SCHOOL- 458 NO. NABINAGUR L.P SCHOOL

BLOCK-KOCHURGAON

PIN- 783350.

35: TARANI KANTA RAVA

C/O- LATE TOKOI RAVA

VILL-DEMDEMA

P.O- KACHUGAON

DISTRICT- KOKRAJHAR

SCHOOL- 303 NO. DEMDEMA L.P SCHOOL

36: FULSHRI BRAHMA

C/O- KANAKLAL BRAHMA

P.O AND VILL- RAMFALBIL

PIN-783346

DISTRICT- KOKRAJHAR

SCHOOL- 715 NO. NEPALPARA L.P SCHOOL

BLOCK-DOTMA.

37: RATNESWARI KOCH

C/O- GANESH CH. KOCH

Page No.# 28/409

VILL- KALABARI

P.O- SERFANGURI

PIN-783346

DISTRICT- KOKRAJHAR

SCHOOL- 922 NO. ATHIABARI L.P SCHOOL

BLOCK-DOTMA.

38: BINAPANI KOCH

C/O- GANESH CH. KOCH

VILL- KALABARI

P.O- SERFANGURI

PIN-783346

DISTRICT- KOKRAJHAR

SCHOOL- 195 NO. KALABARI L.P SCHOOL

BLOCK-DOTMA.

39: LWITHWMA NARZARY

C/O- LATE MANTRI NARZARY

VILL- NO.12 BHUMKA

P.O- BISHMURI

PIN-783370

DISTRICT- KOKRAJHAR

SCHOOL- SAMARPUR L.P SCHOOL

BLOCK-KOKRAJHAR.

VERSUS

THE STATE OF ASSAM AND 6 ORS

THROUGH THE COMM. AND SECY. TO THE GOVT. OF ASSAM

ELEMENTARY EDUCATION

DISPUR

GUWAHATI-781006.

2:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GUWAHATI-06.

3:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GUWAHATI-06.

4:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA

Page No.# 29/409

GUWAHATI-19.

5:THE BODOLAND TERRITORIAL REGION

REP. BY ITS THE PRINCIPAL SECY.

KOKRAJHAR

.O. AND DIST. KOKRAJHAR

PIN-783370

ASSAM.

6:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL REGION

KOKRAJHAR

P.O. AND DIST. KOKRAJHAR

PIN-783370

ASSAM.

7:THE DEPUTY INSPECTOR OF SCHOOLS

KOKRAJHAR

P.O. ND DIST. KOKRAJHAR

PIN-783370

ASSAM.

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

Advocate for : MR B D DAS

Advocate for : SC

ELEM appearing for THE STATE OF ASSAM AND 6 ORS

Linked Case : WP(C)/6949/2022

HEMANTA GOSWAMI

SON OF LATE HIREN GOSWAMI

RESIDENT OF VILLAGE AND P.O.- BHAGWATIPARA

DIST.- KAMRUP

ASSAM

PIN- 781132.

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

Page No.# 30/409

SACHIVALAYA

DISPUR

GUWAHATI- 781006

ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 781019.

3:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI- 781006

ASSAM.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI- 781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : SC

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

Linked Case : WP(C)/5032/2020

ABDUS SATTAR KHAN AND 2 ORS

S/O. LT. SHABAN ALI KHAN

R/O. CHOKIRBHITHA

P.O. BARPETA

DIST. BARPETA

ASSAM

PIN-781352 (WORKING AS HINDI TEACHER IN CHENGA H.S. SCHOOL).

2: MANTAZ ALI AHMED

S/O. MOFIZUDDIN AHMED

R/O. KATAJHAR GAON

P.O. KATAJHAR PATHAR

DIST. BAKSA

ASSAM

PIN-781315 (WORKING AS AND ASSTT. TEACHER IN DM. K.K. DAS

MEMORIAL GIRLS HIGH SCHOOL.

Page No.# 31/409

3: SAIFUDDIN AHMED

S/O. RAJ MAMUD

R/O. PULKIPARA

P.O. HOWLY

P.S. HOWLY

DIST. BARPETA

ASAM

PIN-781316 (WORKING AS HINDI TEACHER IN UTTAR BARPETA HIGH

SCHOOL).

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

EDUCATION (SECONDARY) DEPTT.

DISPUR

GUWAHATI-06.

2:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPTT.

DISPUR

GUWAHATI-06.

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE INSPECTOR OF SCHOOLS

BARPETA DISTRICT CIRCLE

DIST. BARPETA

ASSAM.

5:THE INSPECTOR OF SCHOOLS

BAKSA DISTRICT CIRCLE

DIST. BAKSA

ASSAM.

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Linked Case : WP(C)/8819/2019

GITA RANJAN NATH

Page No.# 32/409

S/O- LT. GOLAK CHANDRA NATH

VILL./P.O.- UMEDNAGAR

P.S. LALA

DIST- HAILAKANDI

ASSAM

PIN- 788183.

VERSUS

THE STATE OF ASSAM AND 5 ORS.

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

EDUCATION DEPTT.

ELE. EDUCATION

ASSAM

DISPUR

GHY.-06.

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

DISPUR

GHY.-06.

3:THE SECY.

FINANCE DEPTT. (BUDGET)

DISPUR

GHY.-06.

4:THE SECY.

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY.-06.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY.-19.

6:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST.- HAILAKANDI

ASSAM

PIN- 788151.

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/373/2023

Page No.# 33/409

MUKUL BHAGABATI

S/O- LT. NAREN BHAGABATI

VILL- MAKHIBAHA

P.O. MAKHIBAHA

DIST.- NALBARI

ASSAM

PIN- 781374

VERSUS

THE STATE OF ASSAM AND 8 ORS

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

DEPTT. OF SCHOOL EDUCATION

DISPUR

GHY-06

2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GHY-6

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

PENSION AND PUBLIC GRIEVANCE DEPTT.

DISPUR

GHY-6

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-29

5:THE DIRECTOR OF PENSION

ASSAM HOUSEFED COMPLEX

DISPUR

GHY-6

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NALBARI

DIST.- NALBARI (ASSAM)

PIN- 781335

7:THE DY. INSPECTOR OF SCHOOLS

NALBARI

DIST.- NALBARI (ASSAM)

PIN- 781335

8:THE BLOCK ELEMENTARY EDUCATION OFFICER

TIHU

BARAMA

PIN- 781346

9:THE TREASURY OFFICER

NALBARI

Page No.# 34/409

DIST.- NALBARI (ASSAM)

PIN- 781335

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

Advocate for : MR. K R PATGIRI

Advocate for : SC

ELEM. EDU appearing for THE STATE OF ASSAM AND 8 ORS

Linked Case : WP(C)/5460/2017

SIDA SAIKIA

S/O LT. CHENEHI SAIKIA R/O BHOLABARI

LAKHIMPUR

ASSAM

PIN - 787033.

VERSUS

THE STATE OF ASSAM and 3 ORS.

REP. BY THE SECRETARY TO THE GOVT. OF ASSAM

EDUCTION ELEMENTARY DEPARTMENT

DISPUR

GUWAHATI-6.

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI -6.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI -6.

4:THE DEPUTY INSPECTOR OF SCHOOLS

NORTH LAKHIMPUR

ASSAM

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

Advocate for : MR. B J GHOSH

Advocate for : SC

HEALTH appearing for THE STATE OF ASSAM and 3 ORS.

Linked Case : WP(C)/6951/2022

Page No.# 35/409

BIMALA KALITA DEKA

DAUGHTER OF LATE GOLOK KALITA

RESIDENT OF VILLAGE- KAHANAPARA

P.O.- KHANAPARA

DISTRICT- KAMRUP (METRO)

ASSAM

PIN- 781022.

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI- 781006

ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 781019.

3:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI- 781006

ASSAM.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI- 781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : SC

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

Linked Case : WP(C)/5419/2021

Page No.# 36/409

SARIF UDDIN AHMED AND 9 ORS

S/O LATE ARMAN ALI

A/T

JAMUNAMUKH MEM

NAGAON

VILL- BAKULGURI

P.O.-BARA PUTIA

P.S.-KAMPUR

DIST- NAGAON

ASSAM

2: MANTU RAM BORO

S/O MANGLU RAM BORO

A/T

BIRADUTTA HIGH SCHOOL

VILL-BORTULCHOKI

P.O.-BORTULCHOKI

DIST-KAMRUP (R)

ASSAM

3: BAPUTI KALITA

S/O LATE JILIKA KALITA

A/T

NO. 2 RANAFALI L.P. SCHOOL

VILL-PUB BALITARA

P.O.-BALITARA

DIST-NALBARI

ASSAM

4: SHAHJAHAN AHMED

S/O LATE MAFIJUDDIN AHMED

BARUATING MV SCHOOL

VILL-FALIHAMARI PAM

P.O.-FALIHAMARI PATHAR

P.S.-BHURAGAON

DIST-NALBARI

ASSAM

5: AMBIA KHATUN

W/O ABDUL JABBER

1 NO. SINGIMARI L.P SCHOOL

MORIGAON

BLOCK

BHURBHANDA ELE. EDN. OFFICE

VILL-BHEHUGURI

P.O.-SILPUKHURI

P.S.-MIKIRBHETA

Page No.# 37/409

DIST-MORIGAON

ASSAM

6: ABDUL AZIZ

S/O LATE MD. ABDUL MOZID

H/T

PHOLIAMARI LP SCHOOL

MORIGAON

VILL-MELEKADHING

P.O.-BALIKOTIA

P.S.-JURIA

DIST-NAGAON

ASSAM

7: HEM CHANDRA HANDIQUE

S/O LATE CHAKRESWAR HANDIQUE

DIGHALI PATHAR L.P. SCHOOL

GAMIRI

VILL-MILANPUR

P.O.-GHAHIGAON

P.S.-HALEM

DIST-SONITPUR

BISWANATH

ASSAM

8: ROMIZ UDDIN LASKAR

S/O SAKAT ALI LASKAR

R/O TUNDURKANDI

P.O.-SONAIMUKH

DIST- CACHAR

ASSAM

9: ABDUL JALIL BARBHUIYA

S/O LATE MEBESIL ALI BARBHUIYA

A/T

JAYNAGAR M.E. SCHOOL

DIST-CACHAR

ASSAM

10: AINUL HOQUER LASKAR

S/O TABARAK ALI LASKAR

VILL-NATUN RAM NAGAR PART-IV

P.O.-DAKSHIN MOHANPUR

P.S.- DIST-CACHAR

ASSAM

VERSUS

THE STATE OF ASSAM AND 6 ORS

Page No.# 38/409

TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVT.OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE ACCOUNTANT GENERAL (A AND E)

ASSAM

MAIDAMGAON

BELTOLA

GUWAHATI-29

4:THE ACCOUNTS OFFICER

ITS-II/GPF

OFFICE OF THE ACCOUNTANT GENERAL (A AND E)

ASSAM

MAIDAMGAON

BELTOLA

GUWAHATI-29

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

KAMRUP(R)

DIST-KAMRUP(R)

ASSAM

PIN-781382

7:THE DISTRICT ELEMENTARY EDUCATION OFFICER

SOUTH SALMARA MANKACHAR

DIST-SOUTH SALMARA MANKACHAR

ASSAM

PIN-783131

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

Advocate for : MR. A M BARBHUIYA

Advocate for : SC

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

Linked Case : WP(C)/6969/2022

ABHA RANI BHATTACHARYYA

D/O- LT. DEVA KANTA BHATTACHARYYA

R/O- VILL- LATAKATA BASISTHA

Page No.# 39/409

P.O. PILINGKATA

IN THE DIST. OF KAMRUP (M)

ASSAM

PIN- 781028

VERSUS

THE STATE OF ASSAM AND 3 ORS

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

EDUCATION DEPTT. (ELEMENTARY)

SACHIVALAYA

DISPUR

GHY-06

ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

3:THE DIRECTOR OF PENSION

ASSAM HOUSEFED COMPLEX DISPUR

GHY-06

ASSAM

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

DEPTT. OF FINANCE

DISPUR

GHY-06

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

Advocate for : MR T N SRINIVASAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6954/2022

AMRIT CHANDRA MALI

SON OF LATE RAJENS CHANDRA MALI

RESIDENT OF VILLAGE AND P.O.- SATPAKHALI

DISTRICT- KAMRUP

ASSAM

PIN- 781125.

Page No.# 40/409

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI- 781006

ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 781019.

3:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI- 781006

ASSAM.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI- 781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : SC

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

Linked Case : WP(C)/6031/2021

DILESWAR BORA AND 133 ORS

HEADMASTER

KONGJUK ATHOI HIGH SCHOOL

S/O LATE SANTA RAM BORA

R/O VILL AND P.O.-BORBIL GAON

P.S.-HOWRAGHAT

DIST- KARBI ANGLONG

2: ARABINDA HAZARIKA

ASSTT.TEACHER

KONGJUK ATHOI HIGH SCHOOL

S/O LT. NARESWAR HAZARIKA

R/O VILL-SIKARI PATHAR

Page No.# 41/409

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST-KARBI ANGLONG

3: SMTI PRANATI HAZARIKA

ASSTT. TEACHER

KONGJUK ATHOI HIGH SCHOOL

D/O LATE UTTAR HAZARIKA

R/O VILL-ATIGAON

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST-KARBI ANGLONG

4: CHANDRA SHEKHAR AZAD

ASSTT. TEACHER

KONGJUK ATHOI HIGH SCHOOL

S/O LATE MANOHAR PRASAD GUPTA

R/O VILL-ATI GAON

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST- KARBI ANGLONG

5: AWADESH PANDEY

HINDI TEACHER

KONGJUK ATHOI HIGH SCHOOL

S/O LATE GAURI SHANKAR PANDEY

R/O VILL- 2 NO. BALIJAN

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST- KARBI ANGLONG

6: THONG TERON

JR. ASSTT.

KONGJUK ATHOI HIGH SCHOOL

S/O LATE SING TERON

R/O VILL- KANIA TERON GAON

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST- KARBI ANGLONG

7: LONGKI TERANG

GR. IV

KONGJUK ATHOI HIGH SCHOOL

S/O LATE LANGTUK TERANG

VILL-LANGTUK TERANG GAON

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST-KARBI ANGLONG

Page No.# 42/409

8: PARASHURAM TAMANG

HEADMASTER

JENG RONGPI ENGLISH HIGH SCHOOL

S/O JIT BAHADUR TAMANG

R/O VILL-SELABOR RONGPI

RONGKUT

P.O.-RONGKUT

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

9: SMT. RINA DAS

ASSTT. TEACHER

JENG RONGPI ENGLISH HIGH SCHOOL

D/O NORANDA KUMAR DAS

R/O VILL-GONESHPUR

P.O.-RONGKUT

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

10: SMT. GANGA LAMA

ASSTT. TEACHER

JENG RONGPI ENGLISH HIGH SCHOOL

D/O DORJA LAMA

VILL-SELABOR RONGPI RONGKUT

P.O.-RONGKUT

P.S.-HOWRAGHAT

DIST- KARBI ANGLONG

11: ANUKUL BISWAS

ASSTT. TEACHER

JENG RONGPI ENGLISH HIGH SCHOOL

S/O PRAMUD BISWAS

R/O VILL-PALASA

P.O.-TETELISARA

P.S.-KAMPUR

DIST-NAGAON

12: ANUKUL CHAKRABARTY

HINDI TEACHER

JENG RONGPI ENGLISH HIGH SCHOOL

S/O TAJENDRA LAL CHAKRABORTY

VILL- UTTAR BORBIL

P.O.-UTTAR BORABIL

P.S.-HOWRAGHAT

DIST- KARBI ANGLONG

13: AJAY KUMAR DAS

Page No.# 43/409

ASSAMESE LANGUAGE TEACHER

JENG RONGPI ENGLISH HIGH SCHOOL

S/O NITYA GOPAL DAS

R/O VILL-RONGKUT

P.O.-RONGKUT

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

14: SMT. MINA RANI DHAR

ASSAMESE LANGUAGE TEACHER

JENG RONGPI ENGLISH HIGH SCHOOL

D/O BIRENDRA KUMAR DHAR

R/O VILL-SAMAGURI

P.O.-SAMAGURI

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

15: SIVODHOR RONGPHAR

JR. ASSTT.

JENG RONGPI ENGLISH HIGH SCHOOL

S.O LONGKI RONGPHAR

R/O VILL-SARTHE RONGHANG

P.O.-TARABASA

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

16: SANJOY RONGPI

GR. IV

JENG RONGPI ENGLISH HIGH SCHOOL

S/O SHYAM RONGPI

VILL-SARTHE RONGCHEHON

PO.-TARABASA

P.S.-HOWRAGHAT

DIST-KARBI NAGLONG

17: ATUL KALITA

HEADMASTER

DIPHU NIGHT HIGH SCHOOL

S/O BARUN CHANDRA KALITA

R/O VILL- RONGMILI

P.O.-DIPHU

P.S.-DIPHU

DIST- KARBI ANGLONG

18: BIRENDRA NATH DAS

ASSTT. TEACHER

DIPHU NIGHT HIGH SCHOOL

S/O BIHU RAM DAS

Page No.# 44/409

R/O VILL-PATTACHARKUCHI

P.O.-ODALGURI

P.S.-ODALGURI

DIST-BARPETA

19: RUPALEE TAMULY

ASSTT. TEACHER

DIPHU NIGHT HIGH SCHOOL

D/O RIKHESWAR TAMULY

R/O VILL- GAJPURIA GAON

P.O.-POTIAGAON

P.S.-BHUGDOI

DIST- JORHAT

20: JITUMONI DUTTA

ASSTT. TEACHER

DIPHU NIGHT HIGH SCHOOL

S/O SARAT DUTTA

R/O NEAR CNB SC. COLLEGE

P.O.-BOKAKHAT

P.S.-BOKAKHAT

DIST- GOLAGHAT

21: JONA SING SINGNER

GR. IV

DIPHU NIGHT HIGH SCHOOL

S/O LANGTUK SINGNER

R/O VILL-GEETA AASHRAM

P.O.-DIPHU

P.S.-DIPHU

DIST- KARBI ANGLONG

22: SHYAM BASUMATARY

HEADMASTER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O GAUTAM BASUMATARY

R/O VILL-RONGKUT MATIKHOLA

P.O.-RONGKUT BLOCK NO. 2

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

23: JAGADISH BASUMATARY

ASSTT. TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O JAGENDRA BASUMATARY

VILL-MAJ GAON

P.O.-KACHUPUKHURI

P.S.-HOWRAGHAT

Page No.# 45/409

DIST- KARBI ANGLONG

24: KUNJALAL BRAHMA

ASSTT. TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O GANESH BRAHMA

R/O VILL-GOROKHIA PUKHURI

P.O.-GOROKHIA PUKHURI

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

25: RANJIT BASUMATARY

ASSTT. TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O MAHENDRA BASUMATARY

R/O VILL- NO 2 MORJAN

P.O.-CHUNGAJAN

P.S.-CHUNGAJAN

DIST-GOLAGHAT

26: DHARMENDRA BASUMATARY

ASSTT. TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O RAMESH BASUMATARY

R/O LANGHIN TOWN WARD NO 4

P.O.-LANGHIN TINIALI

P.S.-DOKMOKA

DIST- KARBI ANGLONG

27: AMULYA BASUMATARY

HINDI TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O KAMESWAR BASUMATARY

R/O VILL- MAJ GAON

P.O.-KACHUPUKHURI

P.S.-BAKALIAGHAT

DIST- KARBI ANGLONG

28: PURAMAI BASUMATARY

ASSTT. TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

D/O DAGA RAM BASUMATARY

R/O HOWRAGHAT WARD NO. 3

P.O.-HOWRAGHAT

P.S.-HOWRAGHAT

DIST- KARBI ANGLONG

29: MANOJ KUMAR JHA

Page No.# 46/409

CLASSICAL TEACHER

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O AMARNATH JHA

VILL- 2 NO. BALIJAN

W/NO-3

P.O.-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST- KARBI ANGLONG

30: AMAR BASUMATARY

JR. ASSTT.

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O HEMA RAM BASUMATARY

R/O VILL- MAJ GAON

P.O.-KACHUPUKHURI

P.S.-BAKALIAGHAT

DIST-KARBI ANGLONG

31: DEBEN BORO

GR. IV

HOWRAGHAT TINIALI ANCHOLIK BODO MEDIUM HIGH SCHOOL

S/O LADURAM BORO

VILL-GORJOGA

P.O.-KACHUPUKHURI

P.S.-HOWRAGHAT

DIST-KARBI ANGLONG

32: MEDINI MOHAN SAIKIA

HEADMASTER

DILAOJAN HIGH SCHOOL

S/O LT. KHITESWAR SAIKIA

R/O VILL- BALIPATHER

P.O.-BALIPATHER

P.S.-BOKAJAN

DIST- KARBI ANGLONG

33: SUNIL CH. BHATTACHARJYA

ASSTT. TEACHER

DILAOJAN HIGH SCHOOL

S/O LT. BUDDHINATH BHATTACHARJYA

R/O VILL- BORDEKPAR

P.O.-BORDEKPAR

P.S.-KOMOLPUR

DIST- KARBI ANGLONG

34: DRONA KANTA BORA

ASST. TEACHER

DILAOJAN HIGH SCHOOL

Page No.# 47/409

S/O. LT. JOYRAM BORA

R/O.VILL-DILAOJAN

P.O-BALIPATHAR

P.S.-BOKOJAN

DIST.-KARBI ANGLONG.

35: KHARKA BAHADUR CHETRY

ASST. TEACHER

DILAOJAN HIGH SCHOOL

S/O. NARENDRA BAHADUR CHETRY

R/O.VILL-NO.5CHUGAJAN

P.O-CHUNGAJAN

P.S.- CHUNGAJAN

DIST.- GOLAGHAT.

36: JOGEN BORA

ASST.TEACHER

DILAOJAN HIGH SCHOOL

S/O. LT. SARUMAN BORA

R/O. VILL-DILAOJAN

P.O-BALIPATHAR

P.S.- BOKAJAN

DIST.- KARBI ANGLONG.

37: GOBIN BORA

ASST.TEACHER

DILAOJAN HIGH SCHOOL

S/O. LT. MUKHESWAR BORA

R/O.VILL-DILAOJAN

P.O-BALIPATHAR

P.S.BOKAJAN

DIST.-KARBI ANGLONG.

38: ROTNESWAR SAIKIA

JR. ASSTT.

DILAOJAN HIGH SCHOOL

S/O. LT. DINONATH SAIKIA

R/O.VILL-DILAOJAN

P.O-BALIPATHAR

P.S.- BOKAJAN

Page No.# 48/409

DIST.- KARBIANGLONG.

39: PUNYESWAR GOGOI

GRADE IV

DILAOJAN HIGH SCHOOL

S/O.LT. BIMAL CHANDRA GOGOI

R/O.VILL-DILAOJAN

P.O-BALIPATHAR

P.S.- BOKAJAN

DIST.- KARBI ANGLONG.

40: MAHESWAR BRAHMA

ASSTT. HEADMASTER

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. NALINI BRAHMA

R/O.VILL- GANESH PATHAR

P.O- LANGHIN MANIKPUR P.S.- DOKMOKA

DIST.- KARBI ANGLONG.

41: DHANIRAM BASUMATARY

ASSTT. TEACHER

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. BANDESWAR BASUMATARY

R/O.VILL-MANIKPUR

P.O-LANGHIN MANIKPUR

P.S.- DOKMOKA

DIST.-KARBIANGLONG.

42: BHADRESWAR BASUMATARY

ASSTT. TEACHER

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. KAYARAM BASUMATARY

R/O.VILL-SANTIPUR

P.O-LANGHIN MANIKPUR

P.S.- DOKMOKA

DIST.-KARBIANGLONG.

43: RATNESWAR BASUMATARY

ASSTT. TEACHER

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

Page No.# 49/409

S/O. RAMCHARAN BASUMATARY

R/O. VILL-PHATIKJAN

P.O - LANGHIN TINIALI

P.S.-DOKMOKA

DIST.- KARBI ANGLONG.

44: SHREE RAM TIWARI

HINDI TEACHER

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. PARAMHANSH TIWARI

R/O. VILL - PAMGAON

P.O - LANGHIN TINIALI P.S.- DOKMOKA

DIST.- KARBI ANGLONG.

45: ANJU BASUMATARY

HINDI TEACHER

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

D/O. ROBIRAM BASUMATARY

R/O.VILL-ALIPUR

P.O-DHENTAGHAT

P.S.- DOKOMOKA

DIST.-KARBI ANGLONG.

46: NARENDRA WARY

GR.IV

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. DEVARAM WARY

VILL - MANIKPUR

P.O - LANGHIN MANIKPUR

P.S.- DOKMOKA

DIST.- KARBI ANGLONG.

47: NIRMAL NARZARY

GR.IV

LANGHIN MANIKPUR BODO MEDIUM HIGH SCHOOL

S/O. LT. AKASH NARZARY

R/O.VILL-GANESH PATHAR

Page No.# 50/409

P.O-LANGHIN MANIKPUR

P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG.

48: AKHIL CHANDRA KHAKHLARY

HEADMASTER

AMONI GAON BODO MEDIUM HIGH SCHOOL.

S/O. LT. JAKHILA KHAKHLARY

R/O. VILL - KALAI GAON NO-1

P.O - ERADIGHALPANI

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG.

49: RUMILA BRAHMA

ASSTT. TEACHER

AMONI GAON BODO MEDIUM HIGH SCHOOL.

D/O. LT. PANIDHAR BRAHMA

R/O. VILL - KALAI GAON NO 1

P.O - ERADIGHATPANI

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG.

50: RAMCHARAN BASUMATARY

ASSTT. TEACHER

AMONI GAON BODO MEDIUM

HIGH SCHOOL.

S/O. LT. SATISH BASUMATARY

R/O. VILL-MIDUPATHAR

P.O-BAKALIAGHAT

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

51: SABITA MAHELA

ASSTT. TEACHER

AMONI GAON BODO MEDIUM HIGH SCHOOL.

D/O. LT. CHANDRA KANTA MAHELA

R/O.HOWRAGHAT WARD NO 5

P.O-HOWRAGHAT P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG.

52: ASHINI KUMAR NARZARY

ASSTT. TEACHER(SC.)

AMONIGAON BODO MEDIUM HIGH SCHOOL.

S/O. HALI RAM NARZARY

Page No.# 51/409

R/O.VILL-KALAIGAON NO.1

P.O-HOWRAGHAT P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG.

53: KAMAL BRAHMA

ASSTT. TEACHER(SC.)

AMONI GAON BODO MEDIUM HIGH SCHOOL.

S/O. LT. RUPA RAM BRAHMA

R/O. HOWRAGHAT WARD NO 5

P.O - HOWRAGHAT P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG.

54: SYAMANAND MUKHIA

HINDI TEACHER

AMONIGAON BODO MEDIUM

HIGH SCHOOL.

S/O. LT. PURAN MUKHIA

R/O.VILL-2NO.BALIJAN

P.O-BAKIALIGHAT

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

55: BANI KANTA GAIARY

ASSTT TEACHER (ALT)

AMONIGAON BODO MEDIUM HIGH SCHOOL.

S/O. LT. NAGEN CHANDRA GAIARY

R/O.VILL-AMONIGAON

P.O-AMONIGAON

P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG

56: RAMSARSHA YADAV

ASSTT TEACHER (SANS)

AMONIGAON BODO MEDIUM HIGH SCHOOL.

S/O. LT. MOTI YADAV

R/O.VILL-2NO.BALIJAN

P.O-BAKALIAGHAT

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

57: MANIK SWARGIARY

JR. ASSTT.

AMONI GAON BODO MEDIUM HIGH SCHOOL.

S/O. LT. GAYAT SWARGIARY

Page No.# 52/409

R/O. VILL-AMONIGAON

P.O-AMONIGAON

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG

58: RAJIB BASUMATARY

GR.IV

AMONI GAON BODO MEDIUM HIGH SCHOOL.

S/O. LT. DINAMAHAT BASUMATARY

R/O. VILL-AMONIGAON

P.O-AMONIGAON

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG.

59: UMESH KAKATI

HEADMASTER

PHONGLOKPET HIGH SCHOOL

S/O. HARINATH KAKATI

R/O. VILL - RAJAPATHAR TINIALI

P.O - SILPUTA TINIALI

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

60: MUNINDRA JYOTI SHARMA

ASSTT.TEACHER

PHONGLOKPET HIGH SCHOOL

S/O. TONKESWAR SHARMA

R/O. VILL-AATIGAON

P.O-BAKALIAGHAT

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

61: PRODIP KUMAR ACHARYYA

ASSTT.TEACHER

PHONGLOKPET HIGH SCHOOL

S/O. USHARANJAN ACHARYYA

R/O.VILL- NO. BALIJAN

P.O- BAKALIAGHAT

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

Page No.# 53/409

62: KRISHNA KANTA GOSWAMI

ASSTT.TEACHER

PHONGLOKPET HIGH SCHOOL

S/O. DEBENDRA NATH GOSWAMI

R/O. VILL - 1 NO. UDALI GAON

P.O -BAKALIAGHAT

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

63: KATOWARU GORH

ASSTT. TEACHER

PHONGLOKPET HIGH SCHOOL

S/O. PHAUDAR GORH

R/O. VILL - HAM TERON LALUNG GAON

P.O -PUB SILPUTA

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

64: AMOR TOKBI

JR. ASSTT.

PHONGLOKPET HIGH SCHOOL

S/O. LT. PANIRAM TOKBI

R/O. VILL - PALOM PHANGCHO GAON

P.O -PUB SILPUTA

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

65: BARUN CHANDRA BEY

GR.IV

PHONGLOKPET HIGH SCHOOL

S/O. LT. RONGBONG BEY

R/O. VILL - BASA GAON

P.O -PUB SILPUTA

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

66: RUPSING ENGTI

HEADMASTER

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. KAMSING ENGTI

Page No.# 54/409

R/O. VILL - SAR-ET SINGNAR GAON

P.O - BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

67: KAMALA KALITA

ASSTT. HEADMASTER

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. SARUKAN KALITA

R/O. VILL-KAMPURIA GAON

P.O-CHERAKALI GAON

P.S.-DOKMOKA

DIST.-KARBI ANGLONG.

68: PADMA TERONPI

ASSTT. TEACHER

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. KANIA TERON

R/O. VILL - RAM TERANG GAON

P.O - BAKALIAGHATM

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

69: JAYA DAS

ASSTT. TEACHER(SC.)

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. SONOT KUMAR DAS

R/O.VILL- 2NO.BALIJAN W/NO-03

P.O- BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

70: PINTU DAS

ASSTT. TEACHER(SC.)

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. NRIPENDRA DAS

R/O.VILL- 2 NO. BALIJAN W/NO-03

P.O- BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG.

Page No.# 55/409

71: DINESH CHOUHAN

HINDI TEACHER

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. RAMBADAN CHOUHAN

R/O.VILL-LONGSEKJAN

P.O-SAMPATHAR

P.S.- BAKALIAGHAT

DIST.-KARBI

ANGLONG.

72: KRISHNA UPADHYAY

HINDI TEACHER

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. RAM PRASAD UPADHYAY

R/O. VILL-ATI GAON

P.O-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST.- KARBI ANGLONG.

73: BIPLOB CHOUDHURY

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. BIKASH RANJAN CHOUDHURY

R/O.VILL-SIKARI PATHAR

P.O-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST.-KARBI ANGLONG

74: KAMSING TISSO

JR. ASSTT.

BAKALIA ENGLISH MEDIUM HIGH

SCHOOL

S/O. LT. BORSING TISSO

R/O. VILL-PUB KASOMARI

P.O-SILPUTA

P.S.- BAKALIAGHAT

DIST.- KARBI ANGLONG.

75: BIREN TIMUNG

GR.IV

BAKALIA ENGLISH MEDIUM HIGH SCHOOL

S/O. KOLOM TIMUNG

Page No.# 56/409

R/O.VILL-BAHANI ADORSHO

P.O-BAKALIAGHAT

P.S.-BAKALIAGHAT

DIST.-KARBIANGLONG.

76: DHON BAHADUR TAMANG

HEADMASTER

RANGSINA ENGLISH HIGH SCHOOL

S/O. DHAN BAHADUR TAMANG

VILL-SELABOR RONGPI GAON

P.O-RONGKUT

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG.

77: BIRESWAR DAS

ASSTT. TEACHER

RANGSINA ENGLISH HIGH SCHOOL

S/O. LT. HIRENDRA KUMAR DAS

R/O. VILL-RONGKUT BLOCK NO. 2

P.O-RONGKUT P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG.

78: SARAT CHANDRA NATH

ASSTT.TEACHER

RANGSINA ENGLISH HIGH SCHOOL

S/O. MANIK CH.NATH

R/O.VILL-BHOMORAGURI

P.O-HATIZUZUA

P.S.- BATADRABA

DIST.- NAGAON.

79: UTTAM BAHADUR TAMANG

ASSTT.TEACHER

RANGSINA ENGLISH HIGH SCHOOL

S/O. LT. JIT BAHADUR TAMANG

R/O. VILL-SELABOR RONGPI GAON

P.O - RONGKUT

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG.

80: ANIL CHANDRA DEKA

ASSTT. TEACHER

RANGSINA ENGLISH HIGH SCHOOL

Page No.# 57/409

S/O. LT. BHULAN CHANDRA DEKA

R/O. VILL-BAMUNKUCHI

P.O-BAMUNIKUCHI

P.S.- PATACHARKUCHI

DIST.-BARPETA.

81: UTTAM KUMAR SHILL

HINDI TEACHER

RANGSINA ENGLISH HIGH SCHOOL

S/O. LT. NANTU KUMAR SHILL

R/O.VILL-RONGKUT BLOCK NO 3

P.O-RONGKUT P.S.- HOWRAGHAT

DIST.- KARBI ANGLONG.

82: LANGTUK RONGPI

GR.IV

RANGSINA ENGLISH HIGH SCHOOL

S/O. LT. SARTHE RONGPI

R/O. VILL-SELABOR RONGPI GAON

P.O- RONGKUT

P.S.-HOWRAGHAT

DIST.-KARBI ANGLONG.

83: MURULI BORAH

HEADMASTER

RONGAGORA HIGH SCHOOL

S/O. LT. BHABI RAM BORA

R/O.VILL-DATAKATA

P.O-HATBOR

P.S.-HATBOR DIST.-NAGAON.

84: MRS. ILA PROVA GOGOI

ASSTT.TEACHER (RTD.)

RONGAGORA HIGH SCHOOL

D/O. LT. HOLI RAM GOGOI

R/O.VILL-UPOR DANGA

P.O-KUTHARI

DIST.- NAGAON.

85: MADAN KALITA

ASSTT. TEACHER

Page No.# 58/409

RONGAGORA HIGH SCHOOL

S/O. LT. SUREN KALITA

R/O.VILL-CHEPENA KUBUWA

P.O-KAZIRONGA

DIST.-GOLAGHAT.

86: MONUJ SHARMA

ASSTT. TEACHER

RONGAGORA HIGH SCHOOL

S/O. DRONA PRASAD SHARMA

R/O. VILL - KURHIMARI

P.O - KURHIMARI

DIST.- NAGAON.

87: JASOWANTA LAL CHAUHAN

ASSTT. TEACHER

RONGAGORA HIGH SCHOOL

S/O. RAMESH LAL CHAUHAN

R/O.VILL-JAKHALABANDHA

P.O- JAKHALABANDHA

DIST.- NAGAON.

88: KRISHNA KUMARI GOGOI

ASSTT.TEACHER

RONGAGORA HIGH SCHOOL

D/O. LT. UMAKANTA GOGOI

R/O.VILL-BOGORIJURI

P.O-KAZIRONGA

DIST.- GOLAGHAT.

89: BAJONTI BEYPI

JR. ASSTT.

RONGAGORA HIGH SCHOOL

D/O. LT. NIHANG BEY

R/O. VILL-RONGAGORA

P.O-KAT-TERON

DIST.- KARBI ANGLONG.

90: PURNA BAHADUR CHETRI

HEADMASTER

Page No.# 59/409

DHANSIRI ENGLISH HIGH SCHOOL

S/O. BAL BAHADUR CHETRI

R/O.VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

91: AKNATH UPADHYAYA

ASSTT. TEACHER

DHANSIRI ENGLISH HIGH SCHOOL

S/O. LT. GANPATI UPADHYAYA

R/O.VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

92: MRS. DIPA LASKAR

ASSTT. TEACHER (ALT)

DHANSIRI ENGLISH HIGH SCHOOL

D/O. LT. DHANI RAM LASKAR

R/O.VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

93: KRISHNA PRASAD DAHAL

ASSTT. TEACHER

DHANSIRI ENGLISH HIGH SCHOOL

S/O. RISHIKESH UPADHAYA

R/O.VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

94: PRADUMNA SHANDLAYA

ASSTT.TEACHER

DHANSIRI ENGLISH HIGH SCHOOL

S/O. LT. DEVI SHANDLAYA

R/O.VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

95: PURNA BAHADUR CHETRI (ADHIKARI)

ASSTT. TEACHER

DHANSIRI ENGLISH HIGH SCHOOL

S/O. LT. BISHNU BHAKTA CHETRI

Page No.# 60/409

R/O. VILL - DHANSIRI

P.O - DHANSIRI

DIST.-KARBI ANGLONG.

96: MRS. SITARA BORO

JR. ASSTT.

DHANSIRI ENGLISH HIGH SCHOOL

D/O. LT. GANARAM BORO

R/O.VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

97: BINOD KUMAR THAKUR

GR.IV

DHANSARI ENGLISH HIGH SCHOOL

S/O. UMA SHANKAR THAKUR

R/O. VILL-DHANSIRI

P.O-DHANSIRI

DIST.- KARBI ANGLONG.

98: DIPTI KUMARI DEVI

HEADMASTER

LANGSOLIET HIGH SCHOOL

D/O. LT. POWAL CHANDRA NATH

R/O.VILL-RONGTHEANG-02

P.O- RONGKHELON

P.S.- DIPHU

DIST.- KARBI ANGLONG.

99: KANTASWAR CHOUDHURY

ASSTT. TEACHER (RETD)

LANGSOLIET HIGH SCHOOL

S/O. LT. GOBINDA CHANDRA CHOUDHURY

R/O.VILL-BARBANG KHANDAPARA

P.O-BARBANG DIST.-BARPETA.

100: RUPA MAHANTA

ASSTT. TEACHER (ALT)

LANGSOLIET HIGH SCHOOL

D/O. LT. UPENDRA NATH MAHANTA

R/O. VILL-BORHOLLA BOSA ROAD

P.O-EKARANI DIST.-JORHAT.

Page No.# 61/409

101: RAM KUMAR CHUTIA

ASSTT. TEACHER (S.C)

LANGSOLIET HIGH SCHOOL

S/O. LT. ANANTA NATH CHUTIA

R/O. VILL-AMTALIA GAON

P.O-SELENGHGAT

DIST.-JORHAT.

102: DEBEN CHANDRA DAS

ASSTT. TEACHER (SANS)

LANGSOLIET HIGH SCHOOL

S/O. LT. CHANA RAM DAS

R/O.VILL-BALISATRA

H.NO.440

P.O- BALISATRA DIST.-KAMRUP.

103: PURANDAR KUMAR CHOUDHURY

ASSTT. TEACHER

LANGSOLIET HIGH SCHOOL

S/O. LT. GOBIN CHANDRA CHOUDHURY

R/O.VILL-BARBANG KHANDAPARA

P.O-BARBANG DIST.-BARPETA.

104: RAJENDRA HANSE

JR. ASSTT.

LANGSOLIET HIGH SCHOOL

S/O. LT. ELISA HANSE

R/O.VILL-LORULANGSO

P.O-DIPHU

DIST.- KARBI ANGLONG.

105: LANGTUK TERANG

GR.IV

LANGSOLIET HIGH SCHOOL

S/O. LT. MENSING TERANG

R/O.VILL-RAMSING HANSE GAON

P.O- LANGSOLIET DIST.- KARBI ANGLONG.

106: SUBHASH CHANDRA RAM

HEADMASTER

KISAN HINDI HIGH SCHOOL

S/O. HARSH NATH BORMA

Page No.# 62/409

R/O.VILL-KISHAN HINDI HIGH SCHOOL

P.O- BORLANGPHER

DIST.- KARBI ANGLONG.

107: RAM RATAN GIRI

ASSTT. TEACHER

KISAN HINDI HIGH SCHOOL

S/O. DEO LAL GIRI

R/O. VILL - KISHAN HINDI HIGH SCHOOL

P.O - BORLANGPHER

DIST.- KARBI ANGLONG.

108: NRIPENDRA NATH CHAKRABORTY

ASSTT. TEACHER

KISHAN HINDI HIGH SCHOOL

S/O. NANIGOPAL CHAKRABORTY

R/O.VILL-KISHAN HINDI HIGH SCHOOL

P.O- BORLANGPHER

DIST.- KARBI ANGLONG.

109: PRAVIN KUMAR VERMA

ASSTT.TEACHER

KISHAN HINDI HIGH SCHOOL

S/O. RAM NATH VARMA

R/O.VILL-KISHAN HINDI HIGH SCHOOL

P.O- BORLANGPHER

DIST.- KARBI ANGLONG.

110: ARIMARDAN SING

ASSTT.TEACHER(RETD)

KISHAN HINDI HIGH SCHOOL

S/O. CHANDRIKA SING

R/O.VILL-KISHAN HINDI HIGH SCHOOL

P.O. BORLANGPHER

DIST.- KARBI ANGLONG.

111: RAMASHISH CHAUHAN

ASSTT.TEACHER

KISHAN HINDI HIGH SCHOOL

S/O. BABU RAM CHAUHAN

R/O.VILL-KISHAN HINDI HIGH SCHOOL

P.O. BORLANGPHER

DIST.- KARBI ANGLONG.

Page No.# 63/409

112: PASURAM PRASAD

JR.ASSTT.

KISHAN HINDI HIGH SCHOOL

S/O. SUDARSHAN PRASAD

R/O.VILL-KISHAN HINDI HIGH SCHOOL

P.O. BORLANGPHER DIST.- KARBI ANGLONG.

113: KESHAB CHETRY

HEADMASTER

HOLOWKHUWA HIGH SCHOOL

S/O. RAGHU NATH CHETRY

R/O.VILL-HOLOWKHUWA

P.O-BARPATHAR

DIST.- KARBI ANGLONG.

114: PHATICK SAIKIA

ASSTT. TEACHER

HOLOWKHUWA HIGH SCHOOL

S/O. SUNARAM SAIKIA

R/O.VILL-KOLIABIL

P.O-DEOPANI

DIST.-KARBI ANGLONG.

115: REKHA SAIKIA

ASSTT. TEACHER

HOLOWKHUWA HIGH SCHOOL

D/O.TITARAM SAIKIA

R/O.VILL-HOLOWKHUWA

P.O-BARPATHAR

DIST.- KARBI ANGLONG.

116: SATYA RANJAN HAZARIKA

ASSTT.TEACHER(SC)

HOLOWKHUWA HIGH SCHOOL

S/O. PUNYESWAR HAZARIKA

R/O.VILL-DERGAON

P.O-DERGAON

DIST.- GOLAGHAT.

117: PABITRA DUTTA

ASSTT. TEACHER (SC)

HOLOWKHUWA HIGH SCHOOL

S/O. TANKESWAR DUTTA

R/O. VILL-DILUJAN

Page No.# 64/409

P.O-BALIPATHAR. DIST.- KARBI ANGLONG.

118: HEM LAL UPADHYAYA

ASSTT.TEACHER

HOLOWKHUWA HIGH SCHOOL

S/O. GOBIN PRASAD UPADHYAYA

R/O. VILL - KOARI GAON

P.O - NAOJAN

DIST.- GOLAGHAT.

119: AMAR PARAJULI

LDA

HOLOWKHUWA HIGH SCHOOL

S/O. KAMAL PARAJULI

R/O.VILL-HOLOWKHUWA

P.O-BARPATHAR

DIST.- KARBI ANGLONG.

120: MOHORI TERANG

GR.IV

HOLOWKHUWA HIGH SCHOOL

S/O.KANIYA TERANG

R/O.VILL-HOLOWKHUWA

P.O-BARPATHAR

DIST.- KARBI ANGLONG.

121: RUDRA MOHAN GOSWAMI

HEADMASTER

BARLANGFER HIGH SCHOOL

S/O. LATE JOGENDRA CHANDRA GOSWAMI

R/O.VILL-BORLANGFER

PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

122: INDIRA SAIKIA

ASSTT. TEACHER

BARLANGFER HIGH SCHOOL

D/O. LATE GATHU SAIKIA

R/O.VILL-BORLANGFER

PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

123: RAJENDRA CHAUHAN

ASSTT. TEACHER

Page No.# 65/409

BARLANGFER HIGH SCHOOL

S/O. PREMCHAND CHAUHAN

R/O.VILL-PULIABASTI

PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

124: RATNESWAR DEBNATH

HINDI TEACHER

BARLANGFER HIGH SCHOOL

S/O.LATE CHANDRA SEKHAR DEBNATH

R/O.VILL-BORLANGFER

PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

125: HARI NARAYAN SAH

JR. ASSTT.

BARLANGFER HIGH SCHOOL

S/O. LATE RAMAWADH SAH

R/O.VILL-BORLANGFER

PO AND PS-BORLANGFER- 782447 DIST.- KARBI ANGLONG.

126: KISAN PHANGCHO

GRADE-IV

BARLANGFER HIGH SCHOOL

S/O. LATE PATOR PHANGCHO

R/O.BORLANGFER

PO AND PS-BORLANGFER-782447 DIST.- KARBI ANGLONG.

127: DEB CHANDRA HAKMAO (RTD)

ASSTT. TEACHER

BARLANGFER HIGH SCHOOL

S/O. LATE SANY SING HAKMAO

R/O.BORLANGFER

PO AND PS-BORLANGFER-782447 DIST.- KARBI ANGLONG.

128: SILBERIUS EKKA

ASSTT. TEACHER

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. SIMON EKKA

R/O. VILL -SONAPUR

PO-BAGPANI

PS-DOKMOKA

DIST.- KARBI ANGLONG.

129: KARUNAMOY SARMAH

ASSTT. TEACHER

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. SACHINANDAN SARMAH

R/O.VILL-PAMGAON

PO-JURAPUKHURI

Page No.# 66/409

PS-LANKA DIST.-HOJAI.

130: DIBYA PRASAD SAIKIA

ASSTT. TEACHER

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. KHITESWAR SAIKIA

R/O.VILL-TELIABEBEJIA

PO-JURIA

PS-JURIA

DIST- NAGAON.

131: PRANJAL KR. NATH

ASSTT. TEACHER

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. LANKESWAR NATH

R/O. VILL-PIPARA GAON

PO-PUBGULMARI

PS-KAMPUR DIST.-NAGAON.

132: NARAYAM MACHAHARY

ASSTT. TEACHER

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. SANDIRAM MACHAHARY

R/O. VILL -MANDULI

PO-DHENTAGHAT

PS-SAMELANGSO

DIST.-KARBI ANGLONG.

133: SIKARI BEY

JR. ASSTT.

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. CHONGWIR BEY

R/O. VILL-HAVEBEY

PO-DHENTAGHAT

PS-SAMELANGSO

DIST.- KARBI ANGLONG.

134: RUPSING RONGPHAR

GRADE-IV

DHENTAGHAT ENGLISH MEDIUM HIGH SCHOOL

S/O. HAT RONGPHAR

R/O.VILL-MOISO ENGTI

PO-DHENTAGHAT

PS-SAMELANGSO

DIST.-KARBI ANGLONG.

VERSUS

THE STATE OF ASSAM AND 4 ORS

Page No.# 67/409

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

EDUCATION (SECONDARY) DEPARTMENT

DISPUR

ASSAM

GUWAHATI-6

2:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

3:THE INSPECTOR OF SCHOOLS

KARBI ANGLONG DISTIRCT CIRCLE

DIPHU

DIST-KARBI ANGLONG

ASSAM

PIN-782460

4:THE SECRETARY TO THE GOVERNMENT OF ASSAM

FINANCE DEPARTMENT

DISPUR

ASSAM

GUWAHATI-6

5:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED

BELTOLA

ASSAM

GUWAHATI-781006

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

Advocate for : MR. P J BARMAN

Advocate for : SC

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

Linked Case : WP(C)/8659/2019

MOINUL HAQUE MAZUMDAR

S/O- LATE HAZI RASHID MAZUMDAR

R/O- VILL- BHATERKUPA PART-I

P.O- CHANDIPUR

PIN- 788150

DIST- HAILAKANDI

ASSAM

VERSUS

THE STATE OF ASSAM AND 3 ORS

Page No.# 68/409

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

EDUCATION DEPTT (ELEMENTARY)

DISPUR

GUWAHATI- 781006

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT OF ASSAM

FINANCE DEPTT

DISPUR

ASSAM

GUWAHATI- 781006

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI

PIN- 781019

4:THE DIRECTOR OF PENSIONS

ASSAM

DISPUR

GUWAHATI

PIN- 781006

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

Advocate for : MR. M H RAJBARBHUIYAN

Advocate for : SC

EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/5608/2022

DEEPAK SAIKIA AND 3 ORS

S/O. LT. BIPIN SAIKIA

ASSTT. TEACHER

NO.577 CHOKIYL L.P. SCHOOL

R/O. VILL. TENGAPATHAR

DIST. LAKHIMPUR

ASSAM

PIN-784164.

2: SMT. MOMI ASSOMI AHMED

W/O. MD. ASGAR ALI

ASSTT. TEACHER OF DHANEHARA MADHABPUR LP SCHOOL

VILL. AND P.O. MOIDOMIA

P.S. N LAKHIMPUR

DIST. LAKHIMPUR

ASSAM

PIN-787032.

Page No.# 69/409

3: SMT. JUNMONI SAIKIA

W/O. LT. CHAMPAK HAZARIKA

ASSTT. TEACHER

JALBHARIA LP SCHOOL

P.O. PANBARI

DIST. LAKHIMPUR

ASSAM

PIN-784164.

4: SMT. MIRA NAZIR

W/O. BIMAN CHANDRA SAIKIA

ASSTT. TEACHER

HOWAJAN LP SCHOOL

R/O. WARD NO.3

NARAYANPUR

P.O. DIKRONG

DIST. LAKHIMPUR

ASSAM

PIN-784164.

VERSUS

THE STATE OF ASSAM AND 5 ORS

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-06.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NORTH LAKHIMPUR

ASSAM.

4:THE DI OF SCHOOLS

NORTH LAKHIMPUR

DIST. NORTH LAKHIMPUR

ASSAM.

5:THE PRINCIPAL SECRETARY

TO THE GOVT. OF ASSAM

DEPTT. OF FINANCE

ASSAM CIVIL SECRETARIAT

DISPUR

GUWAHATI

Page No.# 70/409

ASSAM

PIN-781006.

6:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI

ASSAM

PIN-781006.

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

Advocate for : MR. A K DUTTA

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/7259/2021

SAPTA SIKHA SAIKIA AND 75 ORS

D/O LT. RATNESWAR SAIKIA

R/O VILL-DR. UPANANDA BARUAH PATH

FUAZARYPATTY

NAGAON

DIST - NAGAON. ASSISTANT TEACHER MAHENDRA BORUAH L.P. SCHOOL.

2: SMTI RUMI BORA

D/O LT MATI RAM BORAH

R/O VILL- EAST AMOLAPATTY

NAGAON

DIST - NAGAON. ASSISTANT TEACHER SIVASTHAN PRIMARY SCHOOL.

3: NARENDRA NATH BORA

S/O LT GULUK BORA

R/O VILL - LAKHI NAGAR

NAGAON

DIST - NAGAON . ASSISTANT TEACHER MALA SING RANGILA L.P.

SCHOOL.

4: KUKIL HAZARIKA

S/O LT KESHOB HAZARIKA

R/O BIRAH BEBEJIA

NAGAON

DIST - NAGAON. ASSISTANT TEACHER 725 GHILANI MUKTAB L.P.

SCHOOL.( KAMPUR)

5: NIRANJAN BARUAH

S/O LT. SOMESWAR BARUAH

Page No.# 71/409

R/O VILL - DIGHALIATI

NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER DIGHALIATI TRIBAL L.P SCHOOL.

6: ABDUL QUDDUS

S/O LT MULU MIYA

R/O VILL -CHANKHULA

KACHUA NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER LUTUMARI AKADASH L.P. SCHOOL.

7: BANI SAIKIA LASKAR

S/O DEBA LASKAR

R/O KALYANPUR

KAMPUR

NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER BOREGUGA L.P. SCHOOL.

8: TUNTUN BORAH

S/O BIJU BORAH

R/O VILL- DEKAGAON

KAMPUR

NAGAON

ASSAM. ASSISTANT TEACHER BOREGUGA L.P. SCHOOL.

9: NILIMA KALITA

D/O LT SAJAN KALITA

R/O VILL -KALYANPUR

NEAR H.S ROAD

KAMPUR

NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER BOREGUGA L.P. SCHOOL.

10: ABDUN NOOR CHOUDHURY

S/O LT SHAHJAHAN CHOUDHURY

R/O VILL - ROMANI PATHAR

KACHUA

KAMPUR

NAGAON. DIST - NAGAON

ASSISTANT TEACHER PRAMILA ATI L.P. SCHOOL.

Page No.# 72/409

11: BHADRA DEVI

D/O BUKUL CH. DAS

R/O VILL - UTTAR CHANG CHAKI

KAMPUR

NAGAON

ASSISTANT TEACHER BAREGUGA L.P. SCHOOL.

12: MANJULA LASKAR

D/O KRISHNA KANTA MEDHI

R/O VILL - PAMILA JARANI

NAGAON

ASSAM . ASSISTANT TEACHER MADHABPARA L.P. SCHOOL.

13: LILIMAI BORA KALITA

D/O INDRA KALITA

R/O VILL - DEURIGAON

KAMPUR

NAGAON

ASSAM . ASSISTANT TEACHER KAPILI SANKAR SANGHA L.P. SCHOOL.

14: DIPIKA BARUAH

D/O KSHITISH DAS

R/O VILL - MADHAB KANDALI KSHETRA

KAMPUR

NAGAON

ASSISTANT TEACHER KOWARI ATI L.P. SCHOOL.

15: BISWAJIT GAYAN

S/O LT SHAMBHU RAM GAYAN

R/O VILL - NA - DEURI GAON

KAMPUR

NAGAON . DIST - NAGAON . ASSISTANT TEACHER ALTIANGANI L.P.

SCHOOL.

16: RUNU SAIKIA KALITA

D/O LT. CHENI RAM SAIKIA

R/O VILL - MUGASUNGIA GAON

KAMPUR

NAGAON. DIST - NAGAON

ASSAM. ASSISTANT TEACHER MUGASUNGIA L.P. SCHOOL.

17: DHARMESWAR BORAH

S/O SUKUMAL BORAH

R/O VILL - MAJPOTANI

NAGAON

DIST - NAGAON

ASSAM. ASSISTANT TEACHER RAMA KT. DEW L.P SCHOOL.

Page No.# 73/409

18: MOONMI KALITA

D/O LT ANANTA KALITA

R/O VILL- MAJPATHARI

NAGAON

ASSAM . ASSISTANT TEACHER MAJPATHARI THOTANGANI L.P. SCHOOL.

19: SURAJ SANGMA

S/O MANOLENDRA MARAK

R/O VILL - CHATOLMARI

KOCHUA

NAGAON

DIST. - NAGAON

ASSISTANT TEACHER KOMAR GAON L.P. SCHOOL.

20: RATNA BORDALOI

S/O BIREN CH. BORDALOI

R/O VILL - NATUN DUMAIHAGI

KACHUA

NAGAON. DIST - NAGAON. ASSISTANT TEACHER NAMBAR LALUNG

GAON L.P. SCHOOL.

21: MAHESH KUMAR NATH

S/O LT. MELESH NATH

R/O VILL - DHEMAJI GAON

NAGAON

DIST - NAGAON

ASSISTANT TEACHER BUKAMUKH GARGARIA L.P SCHOOL.

22: CHANDRA KT. RAJKHOWA

S/O LT. RAMA KT. RAJKHOWA

R/O VILL - MAHGARH

NAGAON

ASSAM

ASSISTANT TEACHER KAJAL JAN NEW L.P. SCHOOL.

23: ANUMAI MAZUMDAR

D/O LT PUTU MAZUMDAR

R/O VILL - BALIGAON

NAGAON

DIST - NAGAON

ASSISTANT TEACHER JAGIAL PETBOHA L.P SCHOOL.

24: NAZMA BEGUM

D/O LT BUBUL ALI

R/O VILL - PHULAGURI

RAHA

Page No.# 74/409

NAGAON

DIST - NAGAON

ASSISTANT TEACHER GARARMAJ L.P. SCHOOL.

25: SALIMA AKHTAR BEGUM

D/O LT MD. ABDUL MANNAN

R/O VILL - CHANGAJAN

KAMPUR

NAGAON

DIST - NAGAON. ASSISTANT TEACHER BATAMARI DHARAMUKH L.P.

SCHOOL.

26: ABDUL KARIM CHOUDHURY

S/O ARFIZ ALI CHOUDHURY

R/O VILL - SAMARALI

CHOUDHURY BAZAR

NAGAON

ASSAM

ASSISTANT TEACHER MARJONG PATHAR L.P SCHOOL.

27: MANJULA KALITA

D/O LT. PADMA KT. KALITA

R/O VILL - BATADRABA SARUHISA

NAGAON

DIST - NAGAON

ASSAM . ASSISTANT TEACHER BATARDRABA BARBHETI MKB SCHOOL.

28: HIRON BORKAKOTI

D/O KAMALA BORKAKOTI

R/O VILL - KHUTIKATIA

KALONGPAR NAGAON

DIST - NAGAON

ASSISTANT TEACHER HATIGAON TILAK DEKA SMRITI M.E SCHOOL.

( AMALGATED)

29: RUPA BORKAKOTI

D/O BROJO SHYAM BORKAKOTI

R/O VILL - CHOTA HAIBORGAON

NAGAON

DIST - NAGAON. ASSISTANT TEACHER CHOTAHAIBORGAON L.P SCHOOL.

30: ABDUR RAHMAN

S/O ABDUL NOOR

R/O VILL - SAMARALI BAZAR

NAGAON. ASSISTANT TEACHER PUB SAMARALI KASIMIA L.P SCHOOL.

31: SUCHITRA BORAH

D/O UMA KT BORAH

Page No.# 75/409

R/O VILL - PUTANI CHUTIAGAON

NAGAON. DIST - NAGAON. ASSISTANT TEACHER PACHIM CHANGMARA

L.P SCHOOL.

32: JAMALUDDIN

S/O MOSHAHID ALI

R/O VILL - SAMARATI BAZAR. ASSISTANT TEACHER SAMARALI JANATA

L.P. SCHOOL.

33: ALI HUSSAIN

S/O EUNUS ALI

R/O CHOKITUP

NAGAON

DIST - NAGAON. ASSISTANT TEACHER MAHRUL JAWAHARLAL NEHRU L.P

SCHOOL.

34: NURJAHAN KHATUN

D/O MANNAF PAICK

R/O VILL - UTTAR BANDARMELA

MURAJAR. ASSISTANT TEACHER OKSEK MIKIRGAON L.P SCHOOL.

35: RUENA BEGUM

D/O ABDUL HAKIMA DEWAN

R/O VILL - AMINPATTY

NAGAON. DIST - NAGAON . ASSISTANT TEACHER MAHENDRA BARUA L.P

SCHOOL.

36: JUNTI LASKAR

D/O DHARMESWAR LASKAR

R/O VILL - KUMARPATTY

NAGAON. ASSISTANT TEACHER NIZ NARIKALI L.P. SCHOOL.

37: NITANJALI BORDOLAI

D/O NARENDRA NATH BORDOLOI

R/O VILL - PANIGAON SAY ALI

NAGAON. ASSISTANT TEACHER 198 NO. TOWN PANIGAON L.P. SCHOOL.

38: MARAMI DAS

D/O PABITRA KR. DAS

R/O VILL - NEW AMOLAPATTY B.B PATH

NAGAON. ASSISTANT TEACHER 198 NO. TOWN PANIGAON L.P. SCHOOL.

39: MEGHALI BORA

D/O RAJANI KT. BORA

R/O VILL - GOMOTHAGAON

URIAGAON

NAGAON. ASSISTANT TEACHER GOMOTHAGAON L.P. SCHOOL.

Page No.# 76/409

40: TULSI SAIKIA

D/O KHAGENDRA NATH SAIKIA

R/O VILL - DHING TOWN

NAGAON. ASSISTANT TEACHER DHING MARUWARI HINDI L.P. SCHOOL.

41: MAHENDRA SAIKIA

S/O HALI RAM SAIKIA

R/O VILL - ATHGAON

DHING

NAGAON. ASSISTANT TEACHER 704 NO. BILOTIA L.P. SCHOOL.

42: RUPJYOTI SAIKIA

D/O JALIRAM SAIKIA

R/O VILL - AMOLAPATTY PRATAP SHARMA PATH

NAGAON. ASSISTANT TEACHER NO.2 AMOLAPATTY N.B SCHOOL.

43: KHAIRUL ISLAM

S/O ABDUL KARIM

R/O BARBOLI

HOJAI. ASSISTANT TEACHER OKSEK TRISHAGHARI L.P. SCHOOL.

44: ANANDA GAYAN

S/O MAHENDRA GAYAN

R/O VILL. -2 NO. GHUGARGAON

NAGAON

DIST- NAGAON .ASSISTANT TEACHER PUTANI GOMATHA SWAHID BALIKA

L.P. SCHOOL.

45: PANKAJ SAIKIA

S/O CHANDRA KT. SAIKIA

R/O VILL - DHING CHARIALI

DHING

NAGAON. ASSISTANT TEACHER TUKTUKI BALIKA MKB SCHOOL.

46: MOROMI BARUAH

D/O HIRANYA BARUAH

R/O VILL - AMOLAPATTY

NAGAON

DIST - NAGAON

ASSAM . ASSISTANT TEACHER MANTESWARI SISHU AND PRIMARY

SCHOOL.

47: RATNESWAR BORAH

S/O SARULARA BORAH

R/O VILL - GOMATHAGAON

URIAGAON

NAGAON. ASSAM

ASSISTANT TEACHER GOMOTHAGAON L.P. SCHOOL.

Page No.# 77/409

48: NIVA RANI BORAH

D/O LAKHI RAM BORAH

R/O VILL - DIMARUGURI

NAGAON

ASSISTANT TEACHER 748 NO. DIMARUGURI GIRLS L.P SCHOOL.

49: AMINUR RAHMAN

S/O ABDUL HAMID

R/O VILL - CHENGMARA

NAGAON. DIST - NAGAON. ASSISTANT TEACHER 720 NO. KACHUBOSTI L.P

SCHOOL.

50: SAFIQUL ISLAM

S/O HABIBUR RAHMAN

R/O VILL - URIA GRANT

RANGOLOO

NAGAON. ASSISTANT TEACHER RANGOLOO URIGRANT L.P. SCHOOL.

51: RITA KUMARI KALUWAR

D/O ROBIN KALUWAR

R/O VILL - NATUN BAZAR

HOJAI. ASSISTANT TEACHER RAMPUR SHYAMBUDH L.P. SCHOOL.

52: DHARMA KT. BONIA

S/O CHENIRAM BONIA

R/O VILL - URIAGAON

NAGAON. DIST - NAGAON

ASSAM. ASSISTANT TEACHER GOMOTHAGAON L.P. SCHOOL.

53: CHITRALEKHA BORA

D/O NARAYAN CH. BORA

R/O VILL - MILANPUR

NAGAON. ASSISTANT TEACHER 198 NO. TOWN PANIGAON L.P. SCHOOL.

54: HIFZUR RAHMAN CHOWDHURY

S/O ABDUL MALIK CHOWDHURY

R/O VILL. - DIGHALJAR

HOJAI. ASSISTANT TEACHER SAHID CHOWDHURY L.P SCHOOL.

55: MUJIBUL HOQUE

S/O ABDUL JALIL

R/O VILL - DAKHIN SAMARALI

CHOUDHURY BAZAR. ASSISTANT TEACHERCHARING POTHAR L.P

SCHOOL.

56: TAYABUR RAHMAN BARBHUYAN

S/O ABDUR RAJJAK BARBHUYAN

Page No.# 78/409

R/O VILL - CHARING PATHAR

CHOWDHURY BAZAR. ASSISTANT TEACHER AHMED NAGAR L.P SCHOOL.

57: ANISUR RAHMAN

S/O ABDUL JABBAR

R/O VILL - DHUPAGURI PATHAR

NAGAON. ASSISTANT TEACHER BHERBHERI BALIKA L.P SCHOOL.

58: AMIRUDDIN AHMED

S/O RAJAB ALI

R/O VILL - RAMPUR PAM

BATADRABA

NAGAON. ASSISTANT TEACHER BHERBHERI MEM SCHOOL.

( AMALGATED)

59: KHAIRUL ISLAM

S/O ABDUL AZIZ

R/O VILL - PACHIM SAMARALI

ASSISTANT TEACHER OKSEK HATIBONDHA L.P SCHOOL.

60: RIDIP SARMAH

S/O RATNESWAR SARMAH

R/O VILL - BHAKATGAON

BARHAMPUR

NAGAON. ASSISTANT TEACHER GHUGARGAON SWAHID BALIKA L.P

SCHOOL.

61: JUNMONI BHUYAN

S/O DURGADHAR BHUYAN

R/O NONOI SUTARGAON

NAGAON

DIST - NAGAON. ASSISTANT TEACHER 50 NO. NONOI CHAKARIGAON L.P

SCHOOL.

62: NOBIUL HOQUE

S/O RAHMAN ALI

R/O VILL - KATANIGAON

PATHARI

NAGAON

ASSAM. ASSISTANT TEACHER SWAHID HIGH SCHOOL ( AMALGATD).

63: SUBARNA DAS

D/O LAKHIMAN DAS

R/O VILL - TETELISARA

NAGAON. DIST - NAGAON. ASSISTANT TEACHER KAKURIBARI L.P

SCHOOL.

64: DIPA HAZARIKA

Page No.# 79/409

D/O TILESWAR BONIA

R/O VILL - DEB NARIKOLI

NAGAON

DIST - NAGAON. ASSISTANT TEACHER KHAGARIJAN L.P SCHOOL.

65: IRA HAZARIKA

D/O LT PADMA KT BONIA

R/O VILL -DEB NARIKOLI

KAMPUR

NAGAON. DIST - NAGAON. ASSISTANT TEACHER POLASHBARI L.P

SCHOOL.

66: JAYANTA BORAH

S/O MAHOT RAM BORAH

R/O VILL - KATONIGAON

NAGAON. DIST - NAG

ON. ASSISTANT TEACHER KEYAJAN L.P SCHOOL.

67: NURUL HUDA

S/O NURUL HOQUE

R/O VILL - PAKHIMORIA

NAGAON

DIST - NAGAON. ASSISTANT TEACHER 721 NO. PUKHURIBOSTI L.P

SCHOOL.

68: JATIN SARMAH

S/O DEWKON SARMAH

R/O VILL - PUTANI MAHARTUP

NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER 47 NO. SINGIA PUTANI L.P SCHOOL.

69: NIPA BHUYAN

D/O LT. MUNINDRA BHUYAN

R/O VILL -BHAKATGAON

NAGAON

ASSAM. ASSISTANT TEACHER GHUGARGAON SWAHID BALIKA L.P

SCHOOL.

70: DURLOV BASSA

S/O TRIOLUKYA BASSA

R/O VILL - 2 NO. GHUGARGAON

BARHAMPUR

NAGAON. DIST - NAGAON

ASSAM. ASSISTANT TEACHER PUTONI GUMOTHA SWAHID BALIKA L.P

SCHOOL.

Page No.# 80/409

71: GOLAPI BASSA

D/O SARUBAPU BASSA

R/O 2NO. GHUGARGAON

BARHAMPUR

NAGAON. DIST - NAGAON

ASSAM

ASSISTANT TEACHER SRIMANTA SANKAR MISSION BLIND L.P SCHOOL.

72: SULTAN AHMED

S/O HAJJI AHMED ALI

S/O BONDARMELA

CHARING

HOJAI. ASSISTANT TEACHER BORPUKHURI CHARIALI L.P. SCHOOL.

73: BHABANI GOSWAMI

D/O NARAYAN CH. GOSWAMI

R/O VILL - NEW AMOLAPATTY

NAGAON

ASSAM. ASSISTANT TEACHER STATION ROAD L.P SCHOOL.

74: PRABHAT CH .BORA

S/O DINA RAM BORA

R/O VILL - AIBHETI POHUKATA

NAGAON

ASSAM

ASSISTANT TEACHER RAJAGAON ADARSHA SISHU BIDYALAYA.

75: KRISHNA KT. BORAH

S/O DEWRAM BORAH

R/O VILL. - AIBHETI

NAGAON

ASSAM

ASSISTANT TEACHER CHAKOLAGHAT J.B SCHOOL.

76: JITEN CH. BORAH

S/O KHARGESWAR BORAH

R/O VILL - GOBARGAON

NAGAON. DIST - NAGAON. ASSAM. ASSISTANT TEACHER BADALGAON

L.P SCHOOL.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION DEPARTMENT

DISPUR

GUWAHATI -06.

Page No.# 81/409

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVT.OF ASSAM

EDUCATION ( ELEMENTARY ) DEPARTMENT

DISPUR

GUWAHATI - 06.

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI -06.

4:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI -06.

5:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI -19.

6:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI -19.

7:THE INSPECTOR OF SCHOOLS

NAGAON DISTRICT CIRCLE

P.O AND DISTRICT - NAGAON

ASSAM

PIN - 782001.

8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON

P.O AND DISTRICT - NAGAON

PIN - 782001

ASSAM.

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

Advocate for : MR. P K MEDHI

Advocate for : SC

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

Linked Case : WP(C)/8618/2019

KABOKLEI SINGHA AND ANR.

W/O NONI BABU SINGHA

VILL.- PURBOKITTERBOND PT-II

P.O. PURBOKITTERBOND

P.S. LALA

Page No.# 82/409

DIST.- HAILAKANDI

ASSAM

PIN- 788163.

2: S. RAJENDRA KUMAR SINGHA

S/O- LT. GOPAL SINGHA

VILL.- NIMAICHANDPUR PT-II

P.O. NIMAICHANDPUR

P.S. LALA

DIST.- HAILAKANDI

ASSAM

PIN- 788168.

VERSUS

THE STATE OF ASSAM AND 5 ORS.

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

EDUCATION DEPTT.

ELE. EDUCATION

DISPUR

GHY.-O6.

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

DISPUR

GHY.-06.

3:THE SECY.

FINANCE DEPTT. (BUDGET)

DISPUR

GHY.-06.

4:THE SECY.

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY.-06.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY.-19.

6:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST.- HAILAKANDI

ASSAM

PIN- 788151.

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Page No.# 83/409

Linked Case : WP(C)/4973/2021

PADUMI THAKURIA

W/O- LT. JIBA KRISHNA THAKURIA

R/O- VILL- PIJUPARA

P.O. AND P.S. NAGARBERA

DIST.- KAMRUP

ASSAM

PIN- 781127

VERSUS

THE STATE OF ASSAM AND 7 ORS.

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

EDUCATION DEPTT.

(ELEMENTARY)

DISPUR

GHY-6

2:THE DIRECTOR

ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

KAMRUP

AMINGAON

GHY-35

4:THE DY. INSPECTOR OF SCHOOLS

AMINGAON

KAMRUP

GHY-35

5:THE BLOCK ELEMENTARY EDUCATION OFFICER

CHAMARIA BLOCK

DIST.- KAMRUP

ASSAM

CHAMARIA- 781136

6:THE TREASURY OFFICER

AMINGAON

GHY-35

7:THE DIRECTOR OF PENSION

ASSAM

DISPUR

GHY-6

8:THE ACCOUNTANT GENERAL (A AND E)

ASSAM

MAIDAMGAON

Page No.# 84/409

BELTOLA

GHY-29

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

Advocate for : MR. R M CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/2390/2022

GIASUDDIN AHMED AND 12 ORS

S/O- ABDUL GAFUR MUNSHI

VILL- PACHIM KAMARPARA

P.O- KUWARIPUKHURI

DIST- DARRANG

ASSAM

PIN-784115

ASST TEACHER OF KUWARIPUKHURI SIDDIQUEA M.E.M

2: MAINUL HAQUE

S/O- MAUSHAD ALI

VILL- NO.1 KUWARIPUKHURI

P.O- KUWARIPUKHURI

DIST- DARRANG

ASSAM

PIN-784115

ASST TEACHER OF KUWARIPUKHURI SIDDIQUEA M.E.M

3: ALI AHMED

S/O- LATE MIAR UDDIN

VILL- DULIAPARA

P.O- GOLANDI

DIST- DARRANG

ASSAM

PIN-784115

ASST TEACHER OF MOUSITHA H.S SCHOOL (AMALGAMATED)

4: SAMARTA BHANU

W/O- TARABUL ISLAM

VILL- NO.1 KUWARIPUKHURI

P.O- KUWARIPUKHURI

DIST- DARRANG

ASSAM

PIN-784115

Page No.# 85/409

ASST TEACHER OF KUWARIPUKHURI GIRLS M.E SCHOOL

5: AFSAR ALI

S/O- LATE HAJIRLAL SAN

VILL- NO.3 GOLANDI

P.O- GOLANDI

DIST- DARRANG

ASSAM

PIN-784115

ASST TEACHER OF KUWARIPUKHURI GIRLS M.E SCHOOL

6: OMAR ALI

S/O- LATE MOHAMMAD ALI

VILL- PUB KUMARPARA

P.O- GHONGIMULI

DIST- DARRANG

ASSAM

PIN-784115

ASST. TEACHER OF JUGIPARA L.P SCHOOL

7: IFTAJUR RAHMAN

S/O- AHSAN ALI

VILL- DALGAON

P.O- DALGAON

DIST- DARRANG

ASSAM

PIN-784116

ASST TEACHER OF BURIGAON L.P SCHOOL

8: MD. EUSUF ALI

S/O- LATE FARAZUDDIN

VILL AND P.O-DAIPAM

DIST- DARRANG

ASSAM

PIN-784514

ASST TEACHER OF 777 NOI NIZ GADHAJJHAR L.P SCHOOL

9: SURUJ ZAMAL

S/O- CHENU SHEIKH

VILL- KHARUPETIA WARD HOSPITAL ROAD

P.O- KHARUPETIA

DIST- DARRANG

ASSAM

Page No.# 86/409

PIN-784115

ASST TEACHER OF NO. 4 ARIMARI L.P SCHOOL

10: ANARUDDIN AHMED

S/O- MANUR UDDIN AHMED

VILL- PODOPURI

P.O- LALPUL

DIST- DARRANG

ASSAM

PIN-784514

ASST TEACHER OF ALI SINGA JANGAL L.P SCHOOL

11: SALMA BEGUM

W/O- LT OSMAN ALI

VILL- WARD NO.2 KHARUPETIA

P.O- KHARUPETIA

DIST- DARRANG

ASSAM

PIN-784115

ASST TEACHER OF GHANSIMALU L.P SCHOOL

12: MAZEDA BEGUM

W/O- ABDUL MUNAF SARKAR

VILL -KHARUPETIA WARD NO. 2

P.O- KHARUPETIA

DIST- DARRANG

ASSAM

PIN-784115

ASSTT. TEACHER OF BIHUDIA L.P SCHOOL

13: SAHIDUL ISLAM

S/O- LATE NUR MOHAMMAD

VILL- CHUKABAHI

P.O- DAIPAM

DIST- DARRANG

ASSAM

PIN-784115

ASSTT. TEACHER OF CHILAKATI L.P SCHOOL

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

Page No.# 87/409

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-6

2:THE DIRECTOR

OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

3:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DARRANG

DIST- DARRANG

ASSAM

PIN-784145

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

Advocate for : MR. N BORAH

Advocate for : SC

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

Linked Case : WP(C)/8596/2019

ABDUL MANAF BARBHUIYA AND ANR.

S/O- LT ABDUL LATIF BARBHUIYA

VILL- DAKSHIN JASNABAD PART-II

P.O. TANTOO

P.S. LALA

DIST- HAILAKANDI

ASSAM

PIN- 788163

2: AZIZUR RAHMAN LASKAR

S/O- LT MUHIBUR RAHMAN LASKAR

VILL- NARRAINPUR PART-I

P.O. CHANDIPUR WEST

P.S. HAILAKANDI

DIST- HAILAKANDI

Page No.# 88/409

ASSAM

PIN- 788152

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE COMM. AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT.

ELEMENTARY EDUCATION

ASSAM

DISPUR

GHY-6

2:THE CHIEF SECRETARY TO THE GOVT. OF ASSAM

DISPUR

GHY-6

3:THE SECRETARY

TO THE GOVT. OF ASSAM

DISPUR

GHY-6

4:THE SECRETARY

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY-6

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST- HAILAKANDI

ASSAM

PIN- 788151

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/1067/2021

SHIBU ROY AND 8 ORS

S/O LT. RAJENDRA CHANDRA ROY

R/O VILL. RANGABAK PART-I

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM.

Page No.# 89/409

2: GAUTAM CHANDA

S/O BIRESH RANJAN CHANDA

R/O VILL. ALEXANDER PUR

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM.

3: JOYDEEP SARMA

S/O JAGADISH SARMA

R/O VILL. RONGPUR PART-III

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM.

4: SUJIT RANJAN DEB

S/O SUDHIR RANJAN DEB

R/O VILL. RONGPUR PART-III

P.O. AND P.S. KATLICHERRA

DIST.HAILAKANDI

ASSAM.

5: KALYANMOY DUTTA

S/O LT. KARUNOMOY DUTTA

R/O VILL. RONGPUR PART-III

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM.

6: PETITIONER NO. 6 IS STRUCK OFF

AS PER ORDER DATED 23.02.2023.

7: BIPLAB KUMAR DUTTA @ BIPLAB DUTTA

S/O KANU BHUSAN DUTTA

R/O VILL. RAMPUR

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM.

8: TAPATI NATH

S/O LT. ATUL KUMAR NATH

R/O VILL. ALEXANDER PUR GRANT

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

Page No.# 90/409

ASSAM

PIN 788161

9: NEEL KAMAL DEB @ NIL KAMAL DEB

S/O LT. NISHI KANTA DEB

R/O VILL. RONGPUR PART-I

P.O. AND P.S. KATLICHERRA

DIST. HAILAKANDI

ASSAM

PIN 788161

VERSUS

THE STATE OF ASSAM AND 3 ORS

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

OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI 6

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI 19

3:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

P.O. AND DIST. HAILAKANDI

ASSAM

PIN 788151

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-5

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

Advocate for : DR. B AHMED

Advocate for : SC

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

Linked Case : WP(C)/4499/2022

JANARDAN SARMA

S/O LATE GHANA KANTA SARMA

VILL-SONARIGAON

Page No.# 91/409

KISAM-PACHATIA

MARIGAON TOWN

P.O.-MORIGAON

DIST-MORIGAON (ASSAM)

PIN-782105

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (SECONDARY)

DISPUR

GUWAHATI-781006

2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM

PENSION AND PUBLIC GRIEVANCES DEPARTMENT

DISPUR

GUWAHATI-781006

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

4:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI-06

5:THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM

FINANCE (ESTT-B) DEPARTMENT

DISPUR

GUWAHATI-781006

6:THE DIRECTOR OF ACCOUNTS AND TREASURIES

GOVT OF ASSAM

DISPUR

GUWAHATI-781006

7:THE TREASURY OFFICER

HOJAI

ASSAM

8:THE INSPECTOR OF SCHOOLS

N.D.C.

NAGAON

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

Advocate for : MR. N AHMED

Advocate for : SC

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

Page No.# 92/409

Linked Case : WP(C)/6377/2021

NAZRUL ISLAM AND 5 ORS

S/O LT. MOHIBUR RAHMAN

VILL. EST. KANSHIL

P.O. KANSHIL

P.S. KARIMGANJ

DIST. KARIMGANJ (ASSAM)

PIN 788711

2: NOOR UDDIN

S/O LT. SHAID ALI

VILL. KURTI

P.O. KATALTALI

P.S. BAZRICHERR

DIST. KARIMGANJ

ASSAM

PIN 788725

3: HALIMA KHATUN

W/O MD. LUQUMAN AHMED

VIL. BINODINI

P.O. ERALIGOOL

P.S. NILAMBAZAR

DIST. KARIMGANJ

ASSAM

PIN 788723

4: ARIFA HUSSAIN CHOUDHURY

W/O SAMSUL HOQUE

VILL. CHANDSRIKUNA

P.O. TITABAR

P.S. KARIMGANJ

DIST. KARIMGANJ

ASSAM

PIN788709

5: HAFIZ MD. ALI

S/O ABDUL MAZID

VILL. SADARASHI

P.O. SADARSHI

P.S. KARIMGANJ

Page No.# 93/409

DIST. KARIMGANJ

ASSAM

PIN 788709

6: ABDUR REJAQUE LASKAR

S/O LT. ASAB ALI LASKAR

VILL. NORTH NARAINPUR

P.S. ALGAPUR

DIST. HAILAKANDI

ASSAM

PIN 788801

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

ASSAM

EDUCATION (ELEMENTARY)

DISPUR

GUWAHATI 6

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

FINANCE DEPTT.

DISPUR

GUWAHATI 6

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI 19

4:THE DIST. ELEMENTARY EDUCATION OFFICER

KARIMGANJ

DIST. KARIMGANJ

ASSAM

PIN 788725

5:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST. HAILAKANDI

ASSAM

PIN 788801

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

Advocate for : MR R ISLAM

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Page No.# 94/409

Linked Case : WP(C)/4193/2019

BHUBAN CH. NATH AND 51 ORS.

S/O. HAZARIKA NATH

R/O. VILL. MIKIRGAON

P.O. PATUAKATA

DIST. MORIGAON

ASSAM

PIN-782104.

2: NABIJAN BEGUM

D/O. RAFIQUE ALI

VILL. TOKUNABORI

P.O. TOKUNABORI

DIST. MORIGAON

ASSAM

3: RAJU DEKA

D/O. DIPAR DEKA

VILL. MANAHA GAON

P.O. MANAHA

DIST. MORIGAON

ASSAM

4: BALLADEV DEKA

S/O. ROHINI KANT DEKA

VILL. DANDUA

P.O. DANDUA

DIST. MORIGAON

ASSAM

5: SURENDRA DEWRI

S/O. BAGIRAM DEWRI

VILL. KAHIBARI

P.O. JALUGUTI

DIST. MORIGAON

ASSAM

6: ABDUS SALAM

S/O. SAMIR UDDIN

VILL. TUMUKARBORI

P.O. ROWMARI BILL

Page No.# 95/409

DIST. MORIGAON

ASSAM

PIN-782123

7: MD. NUR HUSSAIN

S/O. MIR HUSSAIN

VILL. PURANI TAHAHI

P.O. BANGALDHARA

DIST. MORIGAON

ASSAM

8: AKLIMA BEGUM

D/O. AJIMAT ALI

VILL. MORI MUSLIMGAON

DIST. MORIGAON

ASSAM

PIN-782104.

9: PYAR JAHAN ALI

S/O. ASHRAT ALI

VILL. BORCHOKABAHA

P.O. TOKUNABORI

DIST. MORIGAON

ASSAM

PIN-782104.

10: MONMI BEGUM

D/O. TAMIJUDDIN AHMED

VILL. MORI MUSLIMGAON

DIST. MORIGAON

ASSAM

11: ABDUL ROUF

S/O. TASWAR ALI

VILL. JALUGUTI

P.O. JALUGUTI

DIST. MORIGAON

ASSAM

12: KALYAN KUMAR NATH

S/O. BHUGDHAR NATH

VILL. HABI HARANGABARI

P.O. HABI BARANGABARI

DIST. MORIGAON

ASSAM

Page No.# 96/409

PIN-782106.

13: LAKHI DHAR BARUAH

S/O. JUGARRAM BARUAH

VILL. TARABORI

P.O. TARABORI KALSIA SATRA

DIST. MORIGAON

ASSAM

14: LUHIT HAZARIKA

S/O. GHANA KANTA HAZARIKA

VILL. TARABORI

P.O. TARABORI KALSILA SATRA

DIST. MORIGAON

ASSAM

15: RAJANI DEKA

S/O. AMAR SING DEKA

VILL. DANDUA

P.O. DANDUA

DIST. MORIGAON

ASSAM

16: PRAFULLA CH. NATH

S/O. PURNANANDA NATH

VILL. WABORI

P.O. MIKIRBHETA

DIST. MORIGAON

ASSAM

PIN-782106.

17: MD. JAKIR HUSSAIN

S/O. ABDULLA SEIKH

VILL. THEKHALIBORI

P.O. MIKIRBHETA

DIST. MORIGAON

ASSAM

18: LAKSHYATARA KHATANIAR

S/O. GOBIN KHATANIAR

VILL. BAMUNBORI

P.O. BAMUNBORI

DIST. MORIGAON

ASSAM

Page No.# 97/409

PIN-782103.

19: SWAPNA DEVI

D/O. TILAK CH. NATH

C/O. SRI RAJU KUMAR KAKATI

VILL. HATIBAT

P.O. NAGABANDHA

DIST. MORIGAON

ASSAM

20: AKHIL CH. DAS

S/O. JAGABANDHU DAS

VILL. CHATIANTOLI

P.O. CHATIANTOLI

DIST. MORIGAON

ASSAM

PIN-782127

21: PURABI BANGTHAI

W/O. SRI ACHYUT GAONKHOWA

VILL. BARAPUJIA

P.O. BARAPUJIA

DIST. MORIGAON

ASSAM

22: GEETARAJKUMARI

D/O. LALIT CH. DEKA

VILL. DOLOICHUBA

P.O. DOLOICHUBA

DIST. MORIGAON

ASSAM

23: SURUJ ALI

S/O. ISMAIL HUSSAIN

VILL. MILANPUR

P.O. MORIGAON

DIST. MORIGAON

ASSAM

24: SARUAR HUSSIN

S/O. ROFIQUL HUSSAIN

VILL. BORHOL DOLOIGAON

P.O. DOLOIGAON

DIST. MORIGAON

Page No.# 98/409

ASSAM

25: ABU TAHER

S/O. ISAB ALI

VILL. MOIRABARI

P.O. MOIRABARI

DIST. MORIGAON

ASSAM

26: MINATI PAUL

D/O. JOGEN CH. PAUL

VILL. NATUN BANGALBORI

P.O. NATUN BANGALBORI

DIST. MORIGAON

ASSAM

27: PRANITA GOSWAMI

W/O. SRI PANAJ LASON GOSWAMI

C/O. LT. BIRENDRA GOSWAMI

VILL. RANGAMATI BARHANTI

(GOSAI MEDHIPARA)

P.O. BATARHAT

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

28: AJIT THAKURIA

S/O. LT. RAJANIKANTA THAKURIA

VILL. UPARHALI

P.O. BIJAYNAGAR

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781122.

29: JOGESWAR HAZARIKA

S/O. SRI RAMESWAR HAZARIKA

VILL. NAHIRA

P.O. NAHIRA

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781132.

Page No.# 99/409

30: NALINI THAKURIA

S/O. LT. PURNARAM THAKURIA

VILL. RANGAMATI

P.O. RANGAMATI

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781122.

31: DIMBESWAR MALI

S/O. LT. MADHAB CHANDRA MALI

VILL. RANGAMATI

P.O. RANGAMATI

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781122.

32: BHABESH KALITA

S/O. LT. DIENSH KALITA

VILL. PALASBARI (BORATOLI)

P.O. PALASBARI

P.S. PALASBARI

DIST. KAMRUP (R)

ASSAM

PIN-781122.

33: BHABESH GOSWAMI

S/O. LT. UPEN GOSWAMI

VILL. BHARANTI RANGAMATI GOSAI MEDHIPARA

P.O. BATARHAT

P.S. PALASBARI

DIST. KAMRUP (R)

ASSAM

PIN-781122.

34: PRANAB DAS

S/O. LT. RAMSARAN DAS

VILL. MIRZA

P.O. MIRZA

P.S. PALASBARI

DIST. KAMRUP (R)

ASSAM

PIN-781125.

35: PRATIMA BORO

W/O. NIRAJON BASUMATORY

D/O. KNOWER BORO

Page No.# 100/409

VILL. TAPANGTOLI

P.O. DEGARU

DIST. KAMRUP (R)

ASSAM

PIN-782401.

36: PHULESWAR RABHA

S/O. SRI UMESH CH. RABHA

VILL. KAHUAI

P.O. RATANPUR

DIST. KAMRUP (R)

ASSAM

PIN-781124.

37: KALPANA BARMON LAHKAR

D/O. LT. RAGHU RAM BARMON

VILL. M.G. PATH

HOUSE NO.4

CHRISTIAN BASTI

P.O. DISPUR

DIST. KAMRUP (R)

ASSAM

38: ABDUL KADER

S/O.

R/O. VILL. JAKIMARI

P.O. JAKIMARI

DIST. GOALPARA

ASSAM

39: SAMIUL HUSSAIN

S/O. NIZAMUDDIN AHMED

VILL. NORTH SATVENDI

P.O. JALESWAR

DIST. GOALPARA

ASSAM

40: SHAHIDUL ISLAM

S/O. LT. MUKTAR ALI

VILL. PAHARSINGHPARA

P.O. DUBAPARA

P.S. DUBAPARA

DIST. GOALPARA

ASSAM

Page No.# 101/409

41: SULTAN MAMUD

S/O. KURPAN ALI

VILL. PASCHIM KATHURI

P.O. RAJMITA

P.S. JALESWAR

DIST. GOALPARA

ASSAM

42: PRABHAT KALITA

S/O. LT. BANSHI RAM KALITA

VILL. RAMPUR (TALUKDARPARA)

P.O. RAMPUR

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781132.

43: CHANDANA DAS

D/O. LT. BHABEN DAS

VILL. RAMPUR

P.O. RAMPUR

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781132.

44: SEWALI DAS

W/O. SRI MUNINDRA MEDHI

D/O. LT. PURNA RAM DAS

VILL. RAMPUR

P.O. RAMPUR

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781132.

45: PARUL DAS

W/O. SRI PURNA DAS

D/O. LT. MANJAY DAS

VILL. HAROPARA (THIRD PART)

P.O. JAHROBARI

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781122.

Page No.# 102/409

46: DEBA KALITA

S/O. LT. RAJEN KALITA

VILL. HUDUMPUR

P.O. AND P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781128.

47: HAREN CH. BORO

S/O. LT. KANTIRAM BORO

VILL. SATHIKARPARA

P.O. BONGARA

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781015.

48: AKHIL KALITA

S/O. LT. ADIT KALITA

VILL. PARLLY

P.O. AND P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781128.

49: NIRAH MALI

S/O. SRI RAMCHARAN MALI

VILL. BARKUCHI

P.O. MIRZA

P.S. PALASHBARI

DIST. KAMRUP (R)

ASSAM

PIN-781125.

50: KIRAN DAS

D/O. LT. BIRENDRA CH. DAS

VILL. AZARA

P.O. AND P.S. AZARA

DIST. KAMRUP (R)

ASSAM

PIN-781017.

51: NABANITA KALITA

D/O. LT. HARENDRA NATH KALITA

VILL. GITANAGAR

GIRI PATH

ZOO ROAD

Page No.# 103/409

GUWAHATI-781021

P.O. BAMUNIMAIDAM

P.S. GITANAGAR

DIST. KAMRUP (M)

ASSAM

52: ASHOK KUMAR DAS

S/O. LT. UPEN DAS

R/O. VILL. MALIBAZAR

P.O. HAHARA

P.S. SONAPUR

DIST. KAMRUP (M)

ASSAM

PIN-782402.

VERSUS

THE STATE OF ASSAM AND 2 ORS.

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-781006.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019.

3:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

FINANCE DEPTT.

DISPUR

GUWAHATI-781006.

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

Advocate for : MR H DAS

Advocate for : SC

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

Linked Case : WP(C)/6849/2022

NABA KUMAR SARMAH

S/O SRI AKON SARMAH

R/O VILL- DHOPGURI

P.O.-SIKARHATI

DIST- KAMRUP

ASSAM

Page No.# 104/409

PIN-781125

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI-781006

ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

3:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI-781006

ASSAM

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI-781006

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

Advocate for : MR T N SRINIVASAN

Advocate for : SC

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

Linked Case : WP(C)/6051/2021

BHABA HANDIQUE

S/O LATE GOLAP HANDIQUE

RESIDENT OF VILLAGE GHAGARA

PO RANGATI CHARIALI

DIST LAKHIMPUR

ASSAM

784165

Page No.# 105/409

VERSUS

THE GOVT. OF ASSAM AND 4 ORS.

REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI 781006

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI 781006

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI 781019

4:THE DEPUTY INSPECTOR OF SCHOOL

NORTH LAKHIMPUR

ASSAM

787001

5:THE DIRECTOR

PENSION AND PUBLIC GRIEVANCE

GOVT. OF ASSAM

HOUSEFED COMPLEX

GUWAHATI 781006

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

Advocate for : MR. B J GHOSH

Advocate for : SC

ELEM. EDU appearing for THE GOVT. OF ASSAM AND 4 ORS.

Linked Case : WP(C)/3009/2022

BHOGIRAM KUMAR

S/O LATE GAJENDRA KUMAR

R/O DEOCHAR

P.O.-PONERY

DIST-KAMRUP

ASSAM

PIN-781123 (WORKING AS CRAFT TEACHER IN D.N.D. ANCHALIK HIGH

SCHOOL)

VERSUS

Page No.# 106/409

THE STATE OF ASSAM AND 3 ORS.

REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT DISPUR

GUWAHATI-6

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

4:THE INSPECTOR OF SCHOOLS

KAMRUP CIRCLE

DIST-KAMRUP

ASSAM

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Linked Case : WP(C)/336/2021

PRABIN SAIKIA AND 306 ORS

S/O. LT. SARULARA SAIKIA

VILL. NO.2 MOTIA

P.O. BARBALI

DIST. LAKHIMPUR

PIN-784163.

2: ANANTA RAM NATH

S/O-LATE TILA RAM NATH

VILL- DAHALI

P.O. BATARHAT

DIST -KAMRUP

PIN- 781122

3: NRIPENDRA NATH SARMA

S/O-LATE UPENDRA NATH SARMA

VILL-GERGERIA

P.O. PUB-REHABARI

DIST -BARPETA

PIN- 781329

Page No.# 107/409

4: RASUL UDDIN AHMED

S/O-LATE KABIJULLA

VILL-CHOWKATOLA

P.O.GURNAGAR

DIST -GOALPARA

PIN- 781120

5: ATUL CH. SARMA

S/O-LATE.SIVA NATH SARMA

VILL-CHARIDOLONG

P.O.NARAYANPUR

DIST -LAKHIMPUR

PIN- 784164

6: BHUPEN CHANDRA SAIKIA

S/O-LATE.GHANASHYAM SAIKIA

VILL-PANBARI

P.O. NARAYANPUR

DIST -LAKHIMPUR

PIN- 784164

7: JOGA MAYA BORAH

W/O-DIBYADHAR BORAH

VILL- DEOTOLA

P.O-BHUGPUR

BANDERDEWA HIGH SCHOOL

DIST- LAKHIMPUR

8: DILIP KUMAR ROY

S/O-LATE DAMBARUDHAR ROY.

VILL-NARAYANPURA

P.O.AGIA

DIST- AGIA

9: DEBAJANI DEWAN

S/O-LATE. RAJEN DEWAN

VILL-DALOIPARA

P.O.CHHAYGAON

DIST -KAMRUP(R)

PIN- 781124

10: MD.KAZIMUDDIN

S/O-LATE.TAYEM ALI

VILL-MAHIMARI

P.O.MAHIMARI

DIST -KAMRUP(R)

PIN- 781137

Page No.# 108/409

11: SABIN CH DAS

S/O-LATE.BIJOY CH DAS

VILL-BIKRAMPUR

P.O.AMRANGA

DIST -KAMRUP(R)

PIN- 781125

12: BHABEN CH RABHA

S/O-LATE. HAREN RABHA

VILL-ALIRA

P.O.LOHARGHAT

DIST -KAMRUP(R)

PIN- 781120

13: TAIBULLA AHMED

S/O- LATE SAMIR ALI

VILL-PAIRANGA

P.O. BOKO

DIST -KAMRUP(R)

PIN- 781123

14: JITENDRA CHOUDHURY

S/O-LATE RAMA KANTA CHOUDHURY

VILL-CHHAYGAON

P.O.CHHAYGAON

DIST -KAMRUP(R)

PIN- 781124

15: MAHESWAR KALITA

S/O- LATE ASHADI KALITA

VILL-NAWAPARA

P.O. PANERI

DIST -KAMRUP(R)

PIN- 781123

16: JADAB CH.MALAKAR

S/O-LATE.DHARANIDHAR MALAKAR

VILL-SATDALA

P.O.HAJO

DIST -KAMRUP(R)

PIN- 781102

17: ANIL CH DAS

S/O-LATE.KASHINATH DAS

VILL-HAJO

P.O.HAJO

DIST -KAMRUP(R)

PIN- 781102

Page No.# 109/409

18: SRIRAM CH MEDHI

S/O- LATE.GAJENDRA CH. MEDHI

VILL-JAMUGURI

P.O.CHOUDHURIKHAT

DIST -KAMRUP(R)

19: PARAMANANDA DAKUA

S/O-LATE.THANURAM DAKUA

VILL-KHATALPARA

P.O.BOKO

DIST -KAMRUP(R)

PIN- 781123

20: DIPAK DAS

S/O-LATE.BHUBAN MOHAN DAS

VILL-SATPUR

P.O.LOHARGHAT

DIST -KAMRUP(R)

PIN- 781120

21: HARIDAS KALITA

S/O-LATE.CHANDIRAM KALITA

VILL-KUMERIA

P.O.AMRANGA

DIST -KAMRUP(R)

PIN- 781125

22: MONOMOHAN KALITA

S/O-LATE.HARIN KALITA

VILL-DARISATRA

P.O.BHALUKGHATA

DIST -KAMRUP(R)

PIN- 781123

23: USHA DAS MALI

S/O- LATE.SANTO RAM MALI

VILL-MIRZA

P.O.MIRZA

DIST -KAMRUP(R)

PIN- 781125

24: GAGAN CH RABHA

S/O-LATE.UMAKANTA RABHA

VILL-KALABAKRA

P.O.CHOUDHURIKHAT

DIST -KAMRUP(R)

PIN- 781141

Page No.# 110/409

25: PRANESWAR NATH

S/O-LATE.HARICHARAN NATH

VILL-CHOUDHURIKHAT

P.O.CHOUDHURIKHAT

DIST -KAMRUP(R)

PIN- 781141

26: TIKEN KALITA

S/O-LATE. UPEN KALITA

VILL-1 NO.AMTOLA

P.O.AMTOLA

DIST -KAMRUP(R)

PIN- 781134

27: BINOD THAKURIA

S/O-LATE.KRISHNA KANTA THAKURIA

VILL-SATPAKHALI

P.O.SATPAKHALI

DIST -KAMRUP(R)

28: PRABIN KR.NATH

S/O-LATE.CHITESWAR NATH

VILL- NO.1BRUAH PATHAR

P.O.BARUAH PATHAR

DIST -KAMRUP(R)

PIN- 781136

29: PRAMILA DAS

D/O-NIRMAL DAS

VILL-CHATABARI

P.O.BIRPARA

DIST -KAMRUP(R)

PIN- 781123

30: CHITTARANJAN BISWAS

S/O-LATE. SUDHAN CH.BISWAS

VILL-MANDIRA

P.O.MANDIRA

DIST -KAMRUP(R)

PIN- 781127

31: MOHAMMAD ALI

S/O-LATE.BILAT ALI

VILL-TAMULDI

P.O.CHAMPUPARA

DIST -KAMRUP(R)

PIN- 781136

Page No.# 111/409

32: PADMA KALITA PATOWARY

S/OLATE.MADAN PATOWARY

VILL-KHANAPARA PATARKUCHI

P.O.KHANAPARA

DIST -KAMRUP (M)

PIN- 781022

33: ALTAF HUSSAIN

S/O-LATE.HAYAT ALI

VILL-TUKRAPARA

P.O.TUKRAPARA

DIST -KAMRUP(R)

34: ABDUL BARIK KHAN

S/O-LATE.JOSHIMUDDIN MONDAL

VILL-NO.3 TUPAMARI

P.O.TUPAMARI

DIST -KAMRUP(R)

PIN- 781127

35: RASHMI RABHA

D/O-LATE.HARESWAR RABHA

VILL-AMBUK HAKAJULI

P.O.AMBUK

DIST -GOALPARA

PIN- 783123

36: MAHESWAR NATH

S/O-LATE.KANAK NATH

VILL-VALLA

P.O.AMRANGA

DIST -KAMRUP(R)

PIN- 781125

37: JAMIRUDDIN AHMED

S/O-LATE.PALA ALI

VILL-FATURI

P.O.FATURI

DIST -KAMRUP(R)

PIN- 781122

38: SURJA KANTA DAS

S/O-LATE. KAJALU RAM DAS

VILL-DHARAMPUR

P.O.JHOROBORY

DIST -KAMRUP(R)

Page No.# 112/409

39: ANITA GOSWAMI

D/O-LATE.BALENDRA DEVA GOSWAMI

VILL-RAMPUR

P.O.RAMPUR

DIST -KAMRUP(R)

40: DHARANIDHAR MALAKAR

S/O-LATE.MAHENDRA MALAKAR

VILL-SATDALA

P.O.HAJO

DIST -KAMRUP(R)

PIN- 781102

41: RAMESH CH.KALITA

S/O-LATE.AMULYA KALITA

VILL-DAMDOMA

P.O.DAMDOMA

DIST -KAMRUP(R)

PIN- 781102

42: RAM KRISHNA GOSWAMI

S/O-LATE.SARAT CH GOSWAMI

VILL-DIHINA

P.O.DIHINA

DIST -KAMRUP(R)

43: ABDUL HAQUE

S/O-LATE. KUZRUP ALI

VILL-BHAURIA BHITHA

P.O.BHAURIA BHITHA

DIST -KAMRUP(R)

PIN- 781136

44: NAZIR HUSSAIN

S/O-LATE.SUDHAR ALI

VILL-DAMALCHOSE

P.O.DAMALCHOSE

DIST -KAMRUP(R)

PIN- 781135

45: PADMA RAM KALITA

S/O-LATE.HALI KANTA KALITA

VILL-DAMDORA

P.O.DAMDORA

DIST -KAMRUP(R)

PIN- 781102

46: DHIREN CH.BORO

Page No.# 113/409

S/O-LATE.GONDHIRAM BORO

VILL-LAMPARA

P.O.BIRPARA

DIST -KAMRUP(R)

PIN- 781123

47: ARUNA THAKURIA

D/O-LATE.BIPIN THAKURIA

VILL-MIRZA JONAKIPUR

P.O.MIRZA

DIST -KAMRUP(R)

PIN- 781125

48: HITESH CH CHOUDHURY

S/O-LATE.DEBEN CH.CHOUDHURY

VILL-PARAKUCHI

P.O.MANIARI TINIALI

DIST -KAMRUP(R)

49: JONAKI MAZUMDER

S/O-LATE.DURGESWAR MAZUMDER

VILL-UPARHALI

P.O.UPARHALI

DIST -KAMRUP(R)

PIN- 781122

50: FAZIRUDDIN AHMED

S/O-LATE.AASAN ALI

VILL-DEHARKURIHA

P.O.SANIADI

DIST -KAMRUP(R)

PIN- 781102

51: RAMANI KALITA

S/O-LATE.BASIRAM KALITA

VILL-TOKRADIA

P.O.TOKRADIA

DIST -KAMRUP(R)

PIN- 781102

52: KABINDRA KALITA

S/O-LATE.ALIRAM KALITA

VILL-TOKRADIA

P.O.TOKRADIA

DIST -KAMRUP(R)

PIN- 781102

53: PITAMBAR BAISHYA

Page No.# 114/409

S/O-LATE.KHARGARAM BAISHYA

VILL-TOKRADIA

P.O.TOKRADIA

DIST -KAMRUP(R)

PIN- 781102

54: SAMSER ALI

S/O-LATE.ZURO SHAIKH

VILL-SANIADI

P.O.SANIADI

DIST -KAMRUP(R)

PIN- 781102

55: KARIMUDDIN AHMED

S/O-LATE. KUTUBUDDIN AHMED

VILL-DAMPUR

P.O.DAMPUR

DIST -KAMRUP(R)

PIN- 781102

56: NIRANJAN CH. MALAKAR

S/O-AMRIT MALAKAR

VILL-SATDALA

P.O.HAJO

DIST -KAMRUP(R)

PIN- 781102

57: JAYNAL ABEDIN

S/O-LATE.TAMIZUDDIN AHMED

VILL-BARNI

P.O.BARNI

DIST -KAMRUP(R)

58: AMIN ALI

S/O-JAMIR ALI

VILL-TARMATHA

P.O.ARIKUCHI

DIST -NALBARI

PIN- 781354

59: BHAINUR ALI

S/O-SAFAR ALI

VILL-DAKOHA

P.O.ARANGMOW

DIST -NALBARI

PIN- 781354

60: HARAGOBINDA KALITA

Page No.# 115/409

S/O-HEMORAM KALITA

VILL-BATHAN

P.O.SRIHATI

DIST -KAMRUP(R)

61: ALTAF HUSSAIN

S/O-LATE. ATAUR RAHMAN

VILL-DAMPUR

P.O.DAMPUR

DIST -KAMRUP(R)

PIN- 781102

62: EZAHAR ALI

S/O-LATE.AZAD ALI

VILL-AGYATHURI

P.O.DADARA

DIST -KAMRUP(R)

PIN- 781104

63: DEBEN DAS

S/O-BHABEN CH DAS

VILL-DALIBARI

P.O.DADARA

DIST -KAMRUP(R)

PIN- 781104

64: ANIL KR.KAMAN

S/O-LATE.BHURAM KAMAN

VILL-UBHUTA CHAMPARA

P.O.MORNOI BEBEJIA

PATRICHUK HIGH SCHOOL

PATRICHUK

DIST-LAKHIMPUR

65: DIMBESWAR CHUTIA

S/O-GANESH CHUTIA

VILL-KATHGAON

P.O.MORNOI BEBEJIA

PATRICHUK HIGH SCHOOL

PATRICHUK

DIST-LAKHIMPUR

66: MULUK BORGOHAIN

S/O- LATE.JAIMAN BORGOHAIN

VILL-KHUBALIA

P.O.DHEMAJI

DIST-DHEMAJI

Page No.# 116/409

67: SURJYA KUMAR KONCH

S/O- LATE KUCHAN KONCH

VILL-NALONIPAM

P.O.DHEMAJI

DIST-DHEMAJI

68: BIDYADHAR DOLEY

S/O- LATE. BOGA DOLEY

VILL-PIPALGURI

P.O.PIPALGURI

DIST-DHEMAJI

69: AMRIT BURAGOHAIN

S/O- LATE. THANURAM BURAGOHAIN

VILL-KACHAITING

P.O.HATIGARH

DIST-DHEMAJI

70: KESHAB CHANDRA CHUTIA

S/O- LATE. THANESWAR CHUTIA

VILL-MISSAMARI

P.O.MISSAMARI

DIST-DHEMAJI

71: JAIGESWAR PEGU

S/O- LATE.LALITAAG PEGU

VILL-KATHALGURI

P.O.PIPALGURI

DIST-DHEMAJI

72: RAMESWAR BARUAH

S/O- LATE MANIK BARUAH

VILL-BAKALGAON

P.O.KHUBALIA

DIST-DHEMAJI

73: CHATRA KUMAR DOLEY

S/O- LATE.MONISING DOLEY

VILL-2 NO.MAJORBARI

P.O.BHAGABAN CHARIALI

DIST-DHEMAJI

74: DHANA KUMAR DOLEY

S/O- LATE BOGA DOLEY

VILL-PIPALGURI

P.O.PIPALGURI

DIST-DHEMAJI

Page No.# 117/409

75: UCHEIN DOLEY

S/O- LATE RATNA DOLEY

VILL-BEAGENAGARAH PATRICHUK

P.O. BEAGENAGARAH

DIST-DHEMAJI

76: ANURAM RABHA

S/O- LATE NICHAM RABHA

VILL-ARCHIPATHAR

P.O. BHAGABAN CHARIALI

DIST-DHEMAJI

77: SANKHADHAR SARMAH

S/O- LATE NABIN CHANDRA SARMAH

VILL-MACHKHOWA DOLOGURI

P.O. MCHKHOWA DOLOGURI

DIST-DHEMAJI

78: DILESWAR KUTUM

S/O- LATE KAUWA KUTUM

VILL-AMGURIBARI

P.O. MECHAKI YANGANI

DIST-DHEMAJI

79: BINDESWAR SONOWAL

S/O- LATE MOHAN SONOWAL

VILL-HOLLOWDUNGA

P.O. HOLLOWDUNGA

DIST-DHEMAJI

80: MRS.BIHUTI CHUTIA

D/O- LATE PURNAKANTA CHUTIA

VILL-MAIDAMIA PETAKAJAN

P.O. MAIDAMIA

DIST-DHEMAJI

81: DIMBESWAR BURAGOHAIN

S/O- LATE UPENDRA BURAGOHAIN

VILL-BORPATARIA

P.O. DHEMAJI

DIST- DHEMAJI

82: KHIRESWAR CHUTIA

VILL-BAGINADI MAZGAON

P.O.BAGINADI

DIST-LAKHIMPUR

83: MRS.KHAGESWARI HANDIQUE

Page No.# 118/409

W/O-DEBANANDA SAIKIA

VILL-BAGINADI MAZGAON

P.O.BAGINADI

DIST.-LAKHIMPUR

84: HEM CH BARMAN

S/O-LAMBHU RAM BARMAN

R/O- VILL-KRISHNANGAR

JAPORIGAON GUWAHATI -05

DIST- KAMRUP (M)

85: DEBESWAR SARMA

S/O-MADHAB CH.SARMA

R/O-VILL- HOUSE NO 5

SANKAR MADHAB PATH

BYE LAND 5 LAKSHMI NAGAR

JAPORIGAON GUWAHATI -05

DIST- KAMRUP (M)

86: PRAVABATI DEVI

S/O-ADYA NATH SARMA

R/O-VILL- PANJABARI

NAMGHOR PATH

BIDYA NAGAR

BYE LANE NO.1

SANKAR MADHAB PATH

HOUSE NO. 72 A GUWAHATI -37

DIST- KAMRUP (M)

87: SAMSER ALI

S/O-SAHRAB ALI

R/O-VILL AND P.O- PAB KALAKUCHI

DIST- NALBARI

88: BALEN CH.BORO

S/O-SELARAM BORO

R/O-VILL - GARCHUK

P.O- GARCHUK

GHY-35

DIST- KAMRUP (M)

89: RITA MAZUMDER

S/O-HARENDRA NATH DAS

R/O-VILL - BAGHORBORI

P.O- PANJABARI

DIST- KAMRUP (M)

90: DILIP KR.TIMSINA

Page No.# 119/409

S/O-SOMNATH TIMSINA

VILL-DHARAMGARH

P.O.SIMALUGURI

DIST-LAKHIMPUR

91: DHARMESWAR BARUAH

S/O-MAHESWAR BARUAH

R/O-VILL - DHARBAM

P.O- DHUPGURI

DIST- KAMRUP (M)

92: NAZMA BORA

S/O-FURKAN ALI

R/O-VILL - HOUSE NO-27 NAMGHARPATH PANZABARI

GHY-35 DIST- KAMRUP (M)

93: DEBAHUTI DAS

S/O-PRAFULLA CH DAS

R/O-VILL - ASSAM ENGINEERING COLLEGE

JALUKBARI PWD CHOCK

MALOYNAGAR

GHY-12

DIST- KAMRUP (M)

94: BHUBANESWAR BHUYAN

S/O-BENUDHAR BHUYAN

R/O-VILL - DHARBAM

P.O- DHUPGURI

DIST- KAMRUP (M)

95: PRAJNASHRI KHAUND

S/O-PRAFULLA CHANDRA KHOUND

R/O-VILL - HOUSE NO-203

MANIKYA APARTMENT

BHASKARNAGAR BYE LANE -1

BAMUNIMIDAN GUWAHATI

DIST- KAMRUP (M)

96: JITENDRA MOHAN SARMA

S/O-KAMINI MOHAN SARMA

R/O-VILL - DHARBAM

P.O- DHUPGURI

GHY-03

DIST- KAMRUP (M)

97: MRINALINI SAIKIA

S/O-KAMAL CH SAIKIA

R/O-VILL - F-28 PRAGJYOTI HOUSING

Page No.# 120/409

KHANKAH ROAD

BARSAJAI

BELTOLA.

DIST- KAMRUP (M)

98: RUPA HAZARIKA

S/O-DIMBESWAR HAZARIKA

HOUSE NO- 30 MOHINI CHOCK

JAPARIGAON

GHYT- 05

99: ANADA MAYEE GOSWAMI

S/O-ASWINI KR.MITRA

R/O-VILL - G.N.B. ROAD

CHAMATA

P.O- SONAPUR

GHY-7824012

DIST- KAMRUP (M)

100: TILOTAMA DAS

S/O-NARENDRA NATH DAS

R/O-VILL - FATASIL AMBARI TINIALI

UDAY NAGR PATH

GHY-25

DIST- KAMRUP (M)

101: HARA KANTA PHUKON

S/O-LATE SALIRAM PHUKON

VILL-KOCHUA

P.O.KOCHUA

DIST-LAKHIMPUR

102: BHULARAM DUTTA

S/O-LATE DANDIRAM DUTTA

VILL-BANPUROI

P.O.BANPUROI

DIST-LAKHIMPUR

103: KESHAV CHANDRA SAIKIA

S/O-LATE NOMAL SAIKIA

VILL-GANDHIA

P.O.POKADOL

DIST-LAKHIMPUR

104: KAMALESWAR HAZARIKA

S/O- MONIRAM HAZARIKA

VILL-BANPUROI

P.O.BANPUROI

Page No.# 121/409

DIST-LAKHIMPUR

105: BIPIN DUTTA

S/O- LATE KAMAL DUTTA

VILL-AMGURI

P.O.BARELENGI

DIST-LAKHIMPUR

106: NIREN CH.HAZARIKA

S/O- LT.ANIRAM HAZARIKA

VILL-JAIPUR PICHALA

P.O.BHUGPUR

DIST-LAKHIMPUR

107: HARI KANTA GOSWAMI

S/O-HEM KANTA GOSWAMI

VILL-BARELENGI

P.O.BARELENGI SATRA

BOR-ELENGI SANKARDEV HIGH SCHOOL

DIST-LAKHIMPUR

108: TOSHESWAR BORA

S/O- RAMAKI BORAH

VILL-LAHOLIAL

P.O.LAHOLIAL

DIST-LAKHIMPUR

109: BHUMIDHAR BORAH

S/O- LABORAM BORAH

VILL-JAPJUP

P.O.JAPJUP

DIST-LAKHIMPUR

110: UPEN CH SAIKIA

S/O- LT.SUMESWAR SAIKIA

VILL-MORNOI THANGAL

P.O.KHORA MORNOI

DIST-LAKHIMPUR

111: JOGANANDA SARMA

S/O- LT.GOBIN SARMA

VILL-GOBINPUR

P.O.LAHOLIAL

DIST-LAKHIMPUR

112: TONKESWAR BORAH

S/O- LT.SUREN BORAH

VILL-2 NO.SIMALUGURI

Page No.# 122/409

P.O.SIMALUGURI

DIST-LAKHIMPUR

113: BOLORAM BORAH

S/O- LT.MITHARAM BORAH

VILL-KAMALPUR

P.O.PHULBARI BOKANADI

DIST-LAKHIMPUR

114: KAMAL CH.BARUAH

S/O- DEBESWAR BORUAH

VILL-BHUGPURIA

P.O.BHULBARI BOKANAD

DIST-LAKHIMPUR

115: KHUDESWAR HAZARIKA

S/O- LT.CHENIRAM HAZARIKA

VILL-BAGICHA

P.O.JAPJUP

DIST-LAKHIMPUR

116: DILIP SAIKIA

S/O- PADMESWAR SAIKIA

VILL-SAOKOSHI

P.O.DIKRONG

DIST-LAKHIMPUR

117: RINA BIDYARTHI

W/O-GOPAL BORAH

VILL-PHULBARI

P.O.PHULBARI BOKANADI DIST-LAKHIMPUR

118: SIDANANDA BURHAGOHAIN

S/O- LT.THULUK BURAGOHAIN

VILL-SECHA RAJGHAR

P.O.KAMALPUR

DIST-LAKHIMPUR

119: SURJYA BORAH

S/O- LT. NANDESWER BORAH.

VILL-BHIRGAON

P.O.PANIBHARA

DIST- SONITPUR

120: HIMADRI BARUAH

W/O- DAMBARU BORAH

VILL-SANGIA MAJOR CHUK

P.O.SALAGURI

Page No.# 123/409

DIST- SONITPUR

121: TILAK CH. KAKATY

S/O- BHUDHAR KAKOTY

VILL-BEBEJIA

MURHADOL

P.O.BAKOLA

DIST- SONITPUR

122: NITUMONI DEV

W/O-LT. ARUN BORTHAKUR

VILL-KUSUMTOLA PITHAGURIDOL

P.O.KARCHANTOA

DIST- SONITPUR

123: SONA GUPTA

W/O- UDAY NARAYAN PRASAD

VILL-WARD NO-6

P.O.DHEKIAJULI

DIST- SONITPUR

124: MARZIANA AHMED

S/O-LT. NURUDDIN AHMED

VILL-BAKOLA

P.O.BAKOLA

DIST- SONITPUR

125: SAGAR CHANDRA SARKAR

S/O-LT. JAGAT CH. SARKAR

VILL-PHATA SIMALU

P.O.PHATA SIMALU

DIST- SONITPUR

126: SARAJU BORKAKOTI

W/O- LT. HIRANYA KR. BARKAKOTI

VILL-MAZGAON NABAPUR

P.O.NIIKKAMOL

DIST- SONITPUR

127: BHOGEN BARUAH

S/O-LT. SOMESWER BARUAH

VILL-JAMUWANI

P.O.JANATA

DIST- SONITPUR

128: GOLAP CH.NATH

S/O-LATE.THULESWAR NATH

VILL-SARAGAON

Page No.# 124/409

P.O.SARAGAON

DIST- NAGAON

PIN-782103

129: PURNAMAL NATH

S/O-THARPARA NATH

VILL-NABARI

P.O-NATUAGAON

BATABARI HIGH SCHOOL

DIST- MARIGAON

130: HEM PRASAD BORA

S/O-PURANDAR BORA

VILL-AHOMGAON

P.O-CHARAIBAHI

DIST- MARIGAON

131: GUNA KANTA DEKA

S/O-ROHI RAM DEKA

VILL-KAHIBARI

P.O-BORCHALA

DIST- MARIGAON

132: PRADIP KR.HAZARIKA

S/O-KHARGESWAR HAZARIKA

R/O-SONARI GAON

P.O-SILGHAT DIST- NAGAON

133: TILOK CH. KALITA

S/O-LATE. PHATIK CH.KALITA

VILL-TOWN TELIAGAON

P.O.ITACHALI

DIST- NAGAON

134: DANDESWAR SAIKIA

S/O-LATE.SARBESWAR SAIKIA

VILL-NONOI GOMOTHA GAON

P.O.NONOI

DIST- NAGAON

135: NAGEN CH NATH

S/O- LT. NAREN CH. NATH

VILL- PUB UDALI

P.O-MAINAPUR BAZAR

DIST-NAGAON

136: DIPALI BARUAH

D/O- LT HARKANTA BARUAH

Page No.# 125/409

VILL-BARBHAGIA

P.O.JAMUGURIHAT

DIST- SONITPUR

137: PABITRA BORDOLOI

S/O- LT. GANESH BORDOLOI

VILL-SANGIA MAJOR CHUK

P.O. SALAGURI

DIST- SONITPUR

138: SATYEN KAKATY

S/O- LT.BIREN KAKOTY

VILL-KOCHGAON

P.O.SALAGURI

DIST- SONITPUR

139: INDRA PRASAS NEWAR

S/O- LT. MOHON MON NEWAR

VILL-SAMDHARA

P.O.NAHARBARI

DIST- SONITPUR

140: BIJOYA BORA

W/O- LT. RAMONI BORA

R/O-BAM PARBATIA LOHIT GOSWAMI PATH

P.O.JAMUGURIHAT

DIST- SONITPUR

141: UMA KANTA SAIKIA

S/O- LT. PHOTIK SAIKIYA

LATE.PHAATIK CH.SAIKIA

VILL-MORIKALONG SIALEKHUWA

P.O.CHOTAHAIHAR

DIST- NAGAON

142: DWIPEN KUMAR BORDOLOI

S/O- LT. HARANATH SARMA BORDOLOI

VILL AND P.O.- MODHUPUR

DIST- NAGAON

143: NIKUNJA BORA

W/O- ANIL KR. BORA

VILL-DAKHIN HAIBORGAON

P.O.HAIBARGAN

DIST- NAGAON

144: BANDANA SAIKIA

W/O- AMRIT KR. BORA

Page No.# 126/409

VILL-MORIKOLONG

P.O- NAGAON

DIST- NAGAON

145: SOMESWAR BORAH

S/O- LT. LILA KANTA BORAH

VILL-MAJPATHARI

P.O- MAJPATHARI

DIST- NAGAON

146: KAILASH SAHA

S/O- LATE.DIMBESWAR SAHA

VILL-GNB ROAD

DIST- NAGAON

147: BIREN KALITA

S/O- RUPAI KALITA

VILL-HALUWAGAON

P.O.BARANGATOLI

DIST- NAGAON

PIN- 782141

148: TABEEB ULLAH KHAN

S/O- LT. HUSSAIN AHMED KHAN

VILL-DICRAIJAN

P.O.NAPAM

DIST- SONITPUR

149: ANUPAMA DEVI

W/O-HARAKANTA SARMAH

VILL-KARANIPAM

P.O.HAKHOLA

DIST- SONITPUR

150: MUNINDRA DAS

S/O-NAGEN DAS

VILL-TALAKABARI

P.O.GAMIRIPAL

DIST- SONITPUR

151: SONARAM SAIKIA

S/O- LT. KALIMAN SAIKIA

VILL-PANCHIGAON

P.O.JAMUGURIHAT

DIST- SONITPUR

152: KUMUD CH.SARMAH

S/O- LT. TARANI CHARAN SHARMAH

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VILL-DAURIGAON

P.O.KETEKIBARI

DIST- SONITPUR

153: HEM CHANDRA SAIKIA

S/O-LT. JEURAM SAIKIYA

VILL-PUTHIKHATI

P.O.DEKARGAON

DIST- SONITPUR

154: PRAVAWATI SAIKIA

S/O-LATE.SISHURAM SAIKIA

VILL-CHANDMARI PATH

P.O.HAIBORGAON

DIST- NAGAON

155: RANU BARUAH

S/O- LATE. HEMA KANTA BARUAH

VILL-MOURACHUK

P.O.CHALCHALI

DIST- NAGAON

156: RUNU KOCH

S/O-LATE.CHANDRA MOHAN KOCH

VILL-KAILANPUR

P.O.KAMPUR

DIST- NAGAON

157: PRADIP KR.GAYAN

S/O- LT. SABHARAM GAYAN

VILL-MURHANI

P.O-SAMAGURI

DIST- NAGAON

158: NAREN CH PATHAK

S/O- LT BHOLA PATHOK

VILL-MURHANI

P.O-CHALCHALI

DIST- NAGAON

159: RENUKA BHATTACHARJEE

W/O- KUMUUD CH. BHATTACHARJEE

VILL-BARPATHORI SUTARGAON

P.O-PATHORI

DIST- NAGAON

160: MAYA GOSWAMI SARMA

W/O- PHONIDHAR SARMA

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VILL-PANIGAON JYOTINAGAR

P.O-ITACHALI

DIST- NAGAON

161: LILADHAR BORAH

S/O- LT. BHLA BORAH

VILL-MURHANI

P.O-CHALEHALI

DIST- NAGAON

162: TARUNA SAIKIA

S/O- LT. RABIN SAIKIA

VILL-HOOJ KAHUWATOLI

P.O- HOOJ RANGAGARA

DIST- NAGAON

163: PRADIP KR.BORAH

S/O-LT. BOLAI BORAH

VILL-TULSIMUKH KOCHAGAON

P.O-TULSIMUKH

DIST- NAGAON

164: RIPUNJOY BORAH

S/O- LT. PUWAL BORAH

VILL-FUTERPANI KHOWA CHOK

P.O-NANOIRPANI KHAHUWACHAK

DIST- NAGAON

165: DURGA CH.SARMAH

S/O-LT. MOHAN CH. SARMAH

VILL- NAKUCHI

P.O-GASPARA

DIST- NAGAON

166: MEENA BORUAH

W/O- LALIT BORUAH

VILL-GATANGA

P.O- GATANGA (RUPAHI)

DIST- NAGAON

167: ABDUR RASHID

S/O- LT. GAFUR SAEKAR

VILL-PATIACHAPARI

P.O-PATIACHAPARI

DIST- NAGAON

168: BRIJ MOHAN CHAUHAN

S/O- LT. PUJAN CHAUHAN

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VILL-SUTIRPAR

P.O-SUTIRPAR

DIST- NAGAON

169: JITENDRA NATH BORA

S/O- LT. BHOGRAM BORA

VILL-MAJARATI

P.O-MAJARATI

DIST- NAGAON

170: MOHAMMAD ALI

S/O- LT. ABDUL KADIR

VILL-SOLOGURI

P.O-SOLOGURI

DIST- NAGAON

171: JOGESWAR SAIKIA

S/O- LT. POHAR SAKIA

VILL-KURUWABAHI

P.O-JAMUGURI

DIST- NAGAON

172: DIMBESWAR SAIKIA

S/O- LT. MOHENDRA SAIKIA

VILL-NANOI KUMARGAON

P.O-NANOI

DIST- NAGAON

173: PRAVAWATI SAIKIA

W/O- PABON CH. SAIKIA

VILL-POLITEENI ROAD

P.O-ITACHALI

DIST- NAGAON

174: NILIMA BORA

D/O- LT. GOPAL BORA

VILL-DIMARUGURI

P.O-DIMARUGURI

DIST- NAGAON

175: HARA GAYAN

S/O- LT. KANPAI GAYAN

VILL-PANIGAON BARPANIGAON

P.O-BARPANIGAON

DIST- NAGAON

176: ANJANA DEVI

W/O- DULAL SARMA

Page No.# 130/409

VILL-FAKALI

P.O-RUPAHI

DIST- NAGAON

177: PUTULI DEVI

D/O- LT. GOPAL CH. SARMAH

VILL-RUPAHI

P.O-RUPAHI

DIST- NAGAON

178: ABDUR RAHMAN

S/O- LT. HASAN ALI

VILL-PUB-PHUTALJAR

P.O-PUB-PHUTALJAR

DIST- NAGAON

179: PREMALATA BORAH

W/O- JIBAN CH. BORAH

VILL-KOLONGPAR-HALUWAGAON

P.O-KOLONGPAR HALUWAGAON

DIST- NAGAON

180: CHANDRA KT.SARMAH

S/O- LT. JADURAM SARMAH

VILL-TELIAGAON

P.O-TELIAGAON

DIST- NAGAON

181: JOYNAL ABDIN

S/O- LT. KURBAN ALI

VILL-BARBHETI

P.O-BARBHETI

DIST- NAGAON

182: RANI DEVI

W/O- BHUBAN BARTHAKUR

VILL-ITACHALI

P.O-ITACHALI

DIST- NAGAON

183: DIMBESWAR KALITA

S/O- LT. THAGIRAM KALITA

VILL-TELIAGAON

P.O-TELIAGAON

DIST- NAGAON

184: BAPDHAN SAIKIA

S/O- LT. GANESH SAIKIA

Page No.# 131/409

VILL-TELIAGAON

P.O-TELIAGAON

DIST- NAGAON

185: ABDUL MALEQUE

S/O- LT. RAZ UDDIN

VILL-FAKALI

P.O-RUPAHI

DIST- NAGAON

186: BHUPEN CHANDRA KAKATI

S/O- LT. DUTIRAM KAKATI

VILL-BARBHETI SONARIGAON

P.O-BARBHETI

DIST- NAGAON

187: PUNARAM NATH

S/O- LT. JOGODISH NATH

VILL-NAAM DUMDUMIA

P.O-DHING

DIST- NAGAON

188: BRAJEN KR. DAS

S/O- LT. PASAN DAS

VILL- PATHALI

P.O- SIBASTHAN

DIST- NAGAON

189: MADHAB CH.BORAH

S/O- LT. MOHESH CH. BORAH

VILL-2NO GORUMORA

P.O- RONGAGORA

DIST- NAGAON

190: USHA BORAH

D/O- LT. KAMAL CH. BORAH

VILL- SAMDHORA GAON

P.O- SILGHAT

DIST- NAGAON

191: SRIPATI RAM BORAH

S/O-LT.DHARMARAM BORAH

R/O-VILL- KALAKUCHI

P.O. KALAKUCHI

DIST- BAKSA

192: BATIAR RAHMAN

S/O-LT.JAHED ALI KHAN

Page No.# 132/409

R/O-VILL- BARAPETA

P.O- MAINAMATA

DIST- BAKSA

193: DEBENDRA NATH BARMAN

S/O-LT.JAGA NATH BARMAN

R/O- VILL- MADULIJHAR (MASUA)

P.O-KHATALPARA

DIST- BAKSA

194: KANDARPA DEKA

S/O-LT.PRABIN DEKA

R/O- VILL- BAGULMARI

P.O- BAGULMARI

DIST- BAKSA

195: GANESH CH.DEKA

S/O-LT.RISHAV DEKA

VILL- BAGULMARI

P.O- BAGULMARI DIST- BAKSA

196: SAMAR CHANDRA DAS

S/O-LATE GOPAL CHANDRA DAS

R/O-VILL- LAKPALA

P.O- BARIMAKHA

DIST- BAKSA

197: HARKANTA DEKA

S/O-LATE.HAR MOHAN DEKA

R/O- VILL- NATHKUCHI NO. 2

P.O- NATHKUCHI

DIST- BAKSA

198: KANTESWAR THAKURIA

S/O-LT.LAKSHI KANTA THAKURIA

R/O- VILL- NIZ NAMATI

P.O- MAINAMATA

DIST- BAKSA

199: AMIYA KUMAR ROY

S/O-LT.KISHORI MOHAN RAY

R/O-VILL- BARAPETA

P.O- MAINAMATA

DIST- BAKSA

200: PRABIN CHANDRA

S/O-LATE. UDAY KALITA

VILL- BARBANG

Page No.# 133/409

P.O- BARBANG

DIST- BAKSA

201: THANESWAR DAS

S/O-LATE.RATIKANTA DAS

VILL- GARUWAPARA(MILONPAR)

P.O- SORUPETA

DIST- BAKSA

202: SARASWATI DEKA

S/O-LATE SARAT CH DEKA

VILL- BANGOLIPARA

P.O- BHABANIPUR

DIST- BAKSA

203: DILIP KUMAR DAS

S/O-LATE.GOPINATH DAS

VILL- HATIKHULA

P.O- ANANDABAZAR

DIST- BAKSA

204: RAJANI KT. THAKURIA

S/O-LATE.NABIN CH THAKURIA

VILL- MURKUCHIYAPARA

P.O- NIZ BANGALIPARA

DIST- BAKSA

205: BIPIN CH.BARMAN

S/O-LATE.BHABIT CH.BARMAN

VILL- MURKUCHI

P.O- MURKUCHI

DIST- BAKSA

206: KHAGEN BARMAN

S/O-LATE BHEURAM BARMAN

VILL- CHAPLEKUCHI

P.O- KENDUKUCHI

DIST- BAKSA

207: SARBESWAR DEKA

S/O-LATE.JADURAM DEKA

VILL- GELPEZAR

P.O- MURKUCHI

DIST- BAKSA

208: BASHAB CH THAKURIA

S/O-PARIMAL THAKURIA

VILL- ANANDAPUR

Page No.# 134/409

P.O- NIZ BANGALIPARA

DIST- BAKSA

209: MD.CHADHAT ALI

S/O-LATE. ECHUB ALI

VILL- BEBEJIYAPARA

P.O- BARAMCHARI

DIST- BAKSA

210: RAHMAN ALI

S/O-LATE HUSSAIN ALI

VILL- MAKHIBAHA

P.O- MAKHIBAHA

DIST- BAKSA

211: ANANTA ROY

S/O-LATE DHANARMA ROY

VILL- HOKARTUP

P.O- ODALGURI

DIST- BAKSA

212: BAIKUNTHA SARMA

S/O-LTE UPENDRA NATH SARMA

VILL- PIPALIBARI

P.O- HARIBHANGA

DIST- BAKSA

213: DEBEN CHANDRA BAISHYA

S/O-LATE NABIN CH BAISHUA

VILL- GOBARADAL

P.O- GOBARADAL

DIST- BAKSA

214: MUSTAFA ALI

S/O-LATE SAMSER ALI

VILL- DIGHELI

P.O- DIGHELI

DIST- BAKSA

215: PHANIDHAR SARMA

S/O-LATE GIRIDHAR SARMA

VILL-HERAMJAR

P.O- MADHAPUR

DIST- BAKSA

216: TARUN CHANDRA DAS

S/O-LTE.BHABENDRA NATH DAS

VILL- SARUMANIKPUR

Page No.# 135/409

P.O-SARUMANIKPUR

DIST- BAKSA

217: JANARDAN KALITA

S/O-LATE.DHARANIDHAR KALITA

VILL- BORBANG CHUKHUTI

P.O- BORBANG

DIST- BAKSA

218: SANTOSH CHANDRA DAS

S/O- LATE NRIPENDRA CH.DAS

VILL- MAIRAJHAR PATHAR

P.O- MAIRAJHAR

DIST.BAKSA

219: ANIMA DEVI

LTE.RAMANI KANTA SARMA

VILL- KALAPANI KALBARI

P.O- KALAPANI BAZAR

DIST- BAKSA

220: PHULEN CHANDRA BARA

S/O-LATE BHAGIRAM BARAH

VILL- AKYA

P.O- AKYA

DIST- BAKSA

221: KANDARPA KUMAR ROY

S/O-RAMESH CH.ROY

VILL- JARUPARA

P.O- ODALGURI

DIST- BAKSA

222: UDDHAB CH.TALUKDAR

S/O-LATE DURGESWAR DAS

VILL- BATIAMARI

P.O- KATHALMURIGHAT

DIST- BAKSA

223: AMBIKA DEVI

S/O-LATE KANU SARMA

VILL- GHOGAPAR

P.O- GHOGAPAR

DIST- BAKSA

224: BAIKUNTHA NATH DEKA

S/O-LATE PHANIDHAR DEKA

VILL- KHAGRABARI

Page No.# 136/409

P.O- KHAGRABARI

DIST- BAKSA

225: CHARITRAMAL KALITA

S/O-LATE BHELARAM KALITA

VILL-DALBARI

P.O- MAZDIYA

DIST- BAKSA

226: SATYA RAM DEKA

S/O-LATE SRIRAM DEKA

VILL- HAJURAMADIA UJANGURI

P.O- UJANGURI

DIST- BAKSA

227: DHARMA RAM DAS

S/O-LATE THAURAM DS

VILL- DAUDAHRA

P.O- RANGYA

DIST- BAKSA

228: SURENDRA NATH DAS

S/O-HARIN CH NATH

VILL- JARKANA

P.O-JARKANA

DIST- BAKSA

229: SARAT TALUKDAR

S/O-LATE BIPARU TALUKDAR

VILL-DHOLKUCHI

P.O- DHOLKUCHI

DIST- BAKSA

230: DIBAKAR SARMAH

S/O-LATE MAHADEV SARMA

VILL- CHAURAKARA

P.O- CHAMESWER

DIST- BAKSA

231: AHELYA MEDHI

D/O-LATE PADMANATH MEDHI

VILL- SRIPURDEOR

P.O- ADALBARI

DIST- BAKSA

232: RENU DEVI

LATE JAGAT SARMA

VILL- SRIPURDEOR

Page No.# 137/409

P.O- ADALBARI

DIST- BAKSA

233: BANI KT.MEDHI

S/O-LATE GOLAK MEDHI

VILL- SRIPURDEOR

P.O- ADALBARI

DIST- BAKSA

234: GOPAL RAJBONGSHI

S/O-LATE.NARENDRA RJBONGSHI

VILL- BARKHAPA

P.O- BARKHAPA

DIST- BAKSA

235: BASUNDHARI TALUKDAR

S/O- AMRIT TALUKDAR

VILL-BHURKUCHI

P.O. NIZ-NAMATI

DIST -NALBARI

PIN-781355

236: ATOWAR RAHMAN

S/O-LT.NIYAMAT ALI

VILL-AMANI

P.O. AMONI

DIST -NALBARI

PIN-781306

237: TAIJUDDIN AHMED

S/O-LT.RAHMAT ALI

VILL-CHAMATA

P.O. PACHIM CHAMATA

DIST -NALBARI

238: NARAYAN DAS

S/O-LT.KALIRAM DAS

VILL-KUMARIKATA

P.O. DEHAR KALAKUCHI

DIST -NALBARI

PIN-781301

239: BIPIN CH. BARMAN

S/O-LT.MADHURAM BARMAN

VILL-RUPIA BATHAN

P.O. CHAMATA

DIST -NALBARI

PIN-781306

Page No.# 138/409

240: SABER ALI

S/O-MEDA ALI

VILL-GHOGA

P.O. LAUTALA

DIST -NALBARI

PIN-781126

241: DIN MAHAMMAD

S/O-MAZIDAR RAHMAN

VILL-GHOGA

P.O. LAUTALA

DIST -NALBARI

PIN-781126

242: DEBENDRA BHATTACHARYYA

S/O-SIVANATH BHATTACHARYYA

VILL-SONDHA

P.O. SONDHA

DIST -NALBARI

PIN-781337

243: ANOWAR HUSSAIN SAIKIA

S/O-ISMAT HUSSAIN SAIKIA

SIVANATH BHATTACHARYYA

VILL-GHOGA

P.O. LAUTALA

DIST -NALBARI

PIN-781126

244: KHAIBAR ALI

S/O- AMUL ALI

VILL-2 NO

JOYSAGAR

P.O. 2 NO.JOYSAGAR

DIST -NALBARI

PIN-781126

245: JAHANARA BEGUM

S/O-LT.HFIZ ULLAH

VILL-DIPTA

P.O. SURADI

DIST -NALBARI

PIN-781340

246: SANATAN DEKA

S/O-LT.ABHIRAM DEKA

VILL-MATHURAPUR

Page No.# 139/409

P.O. TIHU

DIST -NALBARI

PIN-781371

247: RATNESWAR CHOUDHURY

RABIRAM CHOUDHURY

VILL-RATANPUR

P.O. SIALMARI

DIST -NALBARI

PIN-781371

248: BIJOY CH.HALOI

LT.KRISHNA KANTA HALOI

VILL-BORJHAR

P.O. BARAMA

DIST -NALBARI

PIN-781346

249: SARALA DEVI

W/O-RUPESWAR SARMA

VILL-BARNADI

P.O. BARNADI

DIST -NALBARI

PIN-781310

250: AJIT CH.KALITA

S/O- LATE BANAMALI KALITA

VILL-ARARA

P.O. ALLIA

DIST -NALBARI

PIN-781369

251: SYED TAINUR ALI

S/O- LATE AZIR ALI

VILL-JHARGAON

P.O. PACHIM JHARGAON

DIST -NALBARI

PIN-781367

252: PRABHAT CH KALITA

S/O-LT.BANCHA RAM KALITA

VILL-BORJHAR

P.O. BARAMA

DIST -NALBARI

PIN-781346

253: RAGHAB CH KALITA

S/O-LT. SIDHESWAR KALITA

Page No.# 140/409

VILL-ULABARI

P.O. ULABARI

DIST -NALBARI

254: CHANDRA PRAVA GOSWAMI

S/O-LT.KANAK CH.GOSWAMI

VILL-BAMANBARI

P.O. ASSAM SYANTEX

DIST -NALBARI

255: JAGADISH DAS

S/O-LT.JATIN DAS

VILL-SASHIPUR

P.O. BARRANGAMELA

DIST -BAKSA

PIN-781360

256: ABDUL MOTALEB TALUKDAR

LT.NUR ALI TALUKDAR

VILL-BHAKUAMARI

P.O. ANANDA -BAZAR

DIST -BAKSA

PIN-781318

257: NARENDRA UPADHAYA

S/O-LT.BIDYAPATI UPADHAYA

VILL-NIKASHI

P.O. ULABARI

DIST -BASKA

PIN-781372

258: SUNIL MALODAS

S/O- LT. MUNINDRA MALODAS

VILL-NIZ-BORSOLA

P.O. NIZ-BORSOLA

DIST -SONITPUR

259: GOPAL MISHRA

S/O- LT. BIDYANANDA MISHRA

VILL-SIRAJULI

P.O. SIRAJULI

DIST -SONITPUR

260: GAGAN CH.BRAHMA

S/O- LAGUNA BRAHMA

VILL-GHAGARA KACHARI

P.O. ULABARI

DIST -SONITPUR

Page No.# 141/409

261: MADIRAM SWARGIARY

S/O- LT. MABOW RAM SWRGIARY

VILL-BALISIHA

P.O. DHEKIAJULI

DIST -SONITPUR

262: MANINDRA DEBNATH

S/O-LT. MONORANJAN NATH

VILL-DAKHIN KANDURA

P.O. SANKARDEV NAGAR

PIN- 782442

DIST -HOJAI

263: CHITTA RANJAN DAS

S/O- LALIT MOHAN DAS

VILL-SARDAR GAON

P.O- MODERTOLI

PIN- 782440

DIST. -HOJAI

264: ARINDOM BHOWMIK

S/O- LT. TARANI BHHOWMIK

VILL-DOBOKA TOWN

WARD NO-9

P.O. DOBOKA

PIN- 782440

DIST -HOJAI

265: BIPIN CHANDRA DEKA

S/O- LT. LAHOR DEKA

VILL-1NO KAKI (NIZARA PAR)

P.O. KAKI

PIN- 782442

266: BHULARAM KALITA

S/O- LT. KAMAL KALITA

VILL-1NO. KAKI

P.O. - KAKI CHAR ALI

PIN- 782442

DIST -HOJAI

267: MAYA GUPTA

S/O- LT. JITENDRA KR. GUPTTA

VILL- DOBOKA TOWN

P.O.- DOBOKA

PIN- 782440

DIST -HOJAI

Page No.# 142/409

268: NAZIM UDDIN

S/O-LT.SARAFAT ALI

VILL-FARMARPAR

P.O. KHARIKHANA

PIN- 782446

DIST -HOJAI

269: ABDUL KASHEM CHOWDHURY

S/O- LT. MAKADAS ALI

VILL-JUNGLE BLOCK

P.O. - JUNGLE BLOCK

PIN- 782428

DIST -HOJAI

270: ABDUL HUSSAIN

S/O- LT. MOKHLISUR RAHMAN

VILL- JUNGLE BLOCK

P.O.- JUNGLE BLOCK

PIN- 782428

DIST -HOJAI

271: JITENDRA NATH BHUYAN

S/O- LT. BHOGESWER BHUYAN

VILL-1NO KAKI

P.O. - KAKI CHARI ALI

PIN- 782446

DIST -HOJAI

272: PRITHWIBANENDU ROY

S/O- LT. GURUDAS ROY

VILL-BISHNUPALLY HOJAI TOWN

WARD NO.18

P.O. - HOJAI

PIN- 782435

DIST -HOJAI

273: BIBHA PAUL

S/O- LT.DIGENDRA CH. PAUL

VILL-BISHNUPALLY HOJAI TOWN

WARD NO.17

P.O. - HOJAI

PIN- 782435

DIST -HOJAI

274: ASHRIKANA ROY

S/O- ANIL BARAN ROY

VILL-KRISHNA NAGAR WARD NO -17

Page No.# 143/409

P.O. - HOJAI

PIN- 782435

DIST -HOJAI

275: JUGENDRA DEKA

S/O-LT. MONGAL SHING DEKA

VILL- BARBARI

P.O. - GUSAIGAON

DIST -HOJAI

276: LOKNATH BORAH

S/O- LT. MIHIRAM BORAH

VILL-BHOGIRAM PATHAR

P.O. - DOBOKA

PIN- 782440

DIST -HOJAI

277: AMIR UDDIN AHMED

S/O- HAJIR AROZ ALI

VILL-RUNINI PATHAR

P.O. - MURAJHAR

PIN- 782439

278: RUSENA BEGUM

D/O- LT. TOZOMMUL HUSSAIN

VILL-SHARING PATHER

P.O. - CHOUDHURY BAZAR

PIN- 782439

DIST -HOJAI

279: ABDUL MANNAN

S/O- LT. MUBARAK ALI

VILL- DAKHIN SAMORALI

P.O. - CHOUDHURY BAZAR

PIN- 782439

DIST -HOJAI

280: LAKSHIMONI KURMI

S/O- LT. BIRSA KURMI

VILL-SHINGARI BASTI

P.O. - SHINGARI BASTI

PIN- 782435

DIST -HOJAI

281: ANITA RANI BHATTACHARJEE

W/O- LT. AMAR NATH LALA

R/O- VILL- SREEMA BHABAN ANANDA PALLI

Page No.# 144/409

WARD NO - 1 LUMDING TOWN

PIN- 782447

DIST -HOJAI

282: SEPHALI PAUL

D/O- GOPAL KRISHNA PAUL

VILL- BARBAZAR LUMDING TOWN

P.O. - LUMDING

PIN- 782447

DIST -HOJAI

283: SATISH CH. MAZUMDER

S/O- LT. JADAB CH. MAZUMDAR

VILL-ANANDA PALLI

WARD NO-1

UMDING TOWN

P.O. - HOJAI

PIN- 782447

DIST -HOJAI

284: AROTI DUTTA

W/O- SAMARENDRA NATH DUTTA

R/O- VILL-VIVEKANANDA PALLI

P.O. -SETTELMENT ROAD

PIN- 788772

DIST -HOJAI

285: FAZLUL KARIM

S/O-LT. HAFIZ USUF

VILL-MAHGURI

P.O-SINGARI MADRASSA

DIST-NAGAON

PIN-782124

286: PRADIP KR.MUKTIAR

S/O-LT. PREMA KNTA MUKTIAR

VILL-PASHIM JALAH

P.O-UPARUJARA

DIST-NAGAON

PIN-782101

287: SAJIDUR RAHMAN

S/O-LT. ABDUR KABIR

VILL-SOLOGURI

P.O-SOLOGURI

DIST-NAGAON

PIN-782123

Page No.# 145/409

288: AJIJUR RAHMAN

S/O-LT. SOFOR UDDIN

VILL-SOLOGURI

P.O-SOLOGURI

DIST-NAGAON

PIN-782123

289: TARUN CH. DEKA

S/O-BHOLARAM DEKA

VILL.-KATAH GURI

P.O-SARA GAON

DIST.-NAGAON

290: SOMESWAR NATH

S/O-LT. DINA RAM NATH

LT. DINARAM NATH

VILL-SARAGAON

P.O-SARAGAON

DIST-NAGAON

PIN-782103

291: PRABIN DEKA

S/O-LT. MUNIA DEKA

VILL-SARAGAON

P.O-SARAGAON

DIST-NAGAON

PIN-782103

292: SIRAJUL HOQUK

S/O- LT. ANUWARRUL HOQUE

VILL- 1NO KAKI

7NO GAON

P.O- KAKI CHALCHALI

DIST-HOJAI

PIN-782442

293: NOMAL CHANDRA HAZARIKA

S/O-HEMODHAR HAZARIKA

VILL-GOSABARI

P.O -BHAKTIDWAR

DIST -MAJULI

PIN- 785110

294: PRASANTA SAIKIA

S/O-DEWRAM SAIKIA

VILL-SILIKHAGURI

P.O-BHAKATI DUAR

Page No.# 146/409

DIST. -MAJULI

PIN- 785110

295: TIRTHA NATH SAIKIA

S/O-BHASI RAM SAIKIA

VILL-MEKHELI GAON

P.O. BONGAON

DIST -MAJULI

PIN- 785110

296: DHARMESWAR SAIKIA

S/O-KUSH RAM SAIKIA

VILL-BIHINPUR

P.O. TATAYA

DIST -MAJULI

PIN- 785106

297: NOREN CH.HAZARIKA

S/O-TOSESWAR HZARIKA

VILL-HAZARIKA GAON

P.O. HAZARIKA GAON

DIST -MAJULI

PIN- 78510

298: SASHIDHAR SAIKIA

S/O-BOGAI SAIKIA

VILL-MEKHELI GON

P.O. BONGAON

DIST -MAJULI

PIN- 785110

299: PRAFULLA PRAN MAHANTA

S/O-RAM CHANDRA MAHANTA

VILL-TATAYA

P.O. TATAYA

DIST -MAJULI

PIN- 785106

300: DIPEN BORAH

S/O-ROBIRAM BORAH

VILL-BORBIL

P.O.RATANPUR

DIST -MAJULI

PIN- 785105

301: LOHIT CHANDRA BORAH

S/O-CHANDIRAM BORAH

VILL-PANIKHATI

Page No.# 147/409

P.O.MOWAMARI

DIST -MAJULI

PIN- 785105

302: LAKHESWAR SAIKIA

S/O-BHOLARAM SAIKIA

VILL-TATAYA

P.O.TATAYA

DIST -MAJULI

PIN- 785106

303: AMRIT SAIKIA

S/O-BAPURAM SAIKIA

VILL-TATAYA

P.O.TATAYA

DIST -MAJULI

PIN- 785106

304: BUDURAM PAYENG

S/O-JAYGESWAR PAYENG

VILL- RANGACHAHI MISSING

P.O.NIKINIKHOWA

DIST -MAJULI

PIN- 785104

305: SWARNALATA MUDOI

S/O-DIGHALA MUDOI

VILL- GUWALGAON

P.O.GUWALGAON

DIST -MAJULI

PIN- 785104

306: DHIREN CH BARUAH

S/O- NITAI BARUAH

VILL- BHALUKMARA

P.O.GUWALGAON

DIST -MAJULI

PIN- 785104

307: DHARANI PATHAK

S/O- LATE. GHANAKANTA PATHAK

VILL- MURHANI

P.O.CHALCHALI

DIST -NAGAON

PIN- 782141

VERSUS

THE STATE OF ASSAM AND 4 ORS

Page No.# 148/409

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

EDUCATION DEPTT. (SECONDARY)

SACHIVALAYA

DISPUR

GUWAHATI-781006

ASSAM.

2:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019.

3:THE DY. SECRETARY TO THE GOVT. OF ASSAM

KAHILIPARA

GUWAHATI-781019.

4:THE DIRECTOR OF ACCOUNTS AND TREASURIES

GOVT. OF ASSAM

DISPUR

GUWAHATI-781006.

5:THE ADDL. CHIEF SECRETARY

TO THE GOVT. OF ASSAM

PENSION AND PUBLIC GRIEVANCE DEPTT.

DISPUR

GUWAHATI-781006.

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

Advocate for : MR S BORTHAKUR

Advocate for : SC

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

Linked Case : WP(C)/2360/2022

CHITTARANJAN GOGOI AND 38 ORS.

S/O- LATE PANDU KR. GOGOI

R/O- KUKURAPUHIA

P.O. SASONI

PIN-786610

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT CHACHANI JAMMUNAMUKH HIGH SCHOOL

(AMALGAMATED).

2: LOKNATH GOGOI

S/O- LATE CHAKRADHAR GOGOI

R/O- KALIAPANI

Page No.# 149/409

NIRMOLIA

P.O. KALIAPANI

PIN-786610

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT KALIAPANI HIGH SCHOOL(AMALGAMATED).

3: DEBOJYOTI PHUKAN

S/O- LATE KHEMA PHUKAN

R/O- ASOMIA GAON

P.O. BALIMORA

PIN- 786610

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT ASOMIA GAON M.E. SCHOOL(AMALGAMATED).

4: DEBAJIT BORUAH

S/O- LATE RATNESWAR BORUAH

R/O- HALMARI

DHIGHOLIA

P.O. HALMARI

PIN-786610

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT RAJGARH RANGALI HIGH SCHOOL.

5: BIJOY BAILUNG

S/O- LATE HARIKANTA BAILUNG

R/O- DANGAR PATHER

P.O. PHULAMPUR

PIN-786010

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT BOKEL HIGH SCHOOL (AMALGAMATED).

6: BUTUL BARPATRA

S/O- LATE BALI BARPATRA

R/O- LAHOAL PATRA GAON

P.O. LAHOAL

PIN-786010

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT BOKEL HIGH SCHOOL(AMALGAMATED).

7: SURAJ KONWAR

S/O- BADAN CH. KONWAR

R/O- MIZMOIDUMIA

P.O. MOHANBARI

Page No.# 150/409

PIN-786012

ASSISTANT TEACHER AT DIKOM P.D. M.E. SCHOOL.

8: JATISH DUTTA

S/O- GULUK DUTTA

R/O- DHUPABOR MAIJAN GAON

P.O. CHETIA GAON

PIN- 786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT HATIALI SENIOR BASIC SCHOOL.

9: MRS. PURNIMA PHUKAN

D/O- LATE UMA PHUKAN

R/O- BOKPARA

KUCHIAKHANA GAON

P.O. LAHOAL

PIN- 786010

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT BOKPARA M.E. SCHOOL.

10: MRS. PRERONA CHETIA

C/O- ROBIN SAIKIA

R/O- GHUGULONI BORBAM

P.O. GARHPATHER

PIN- 786613

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT BONFUL HIGH SCHOOL.

11: MRS. PROTIKSHA CHANGMAI

C/O- PUNESWAR GOGOI

R/O- RANGCHALI GAON

P/O- RANGCHALI

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT TILOI NAGAR HIGH SCHOOL.

12: MRS APARNA CHETIA

C/O- JITEN BORAH

R/O- MORAN JAYA NAGAR

P.O. MORAN HAT

PIN-785670

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT TILOI NAGAR HIGH SCHOOL.

Page No.# 151/409

13: HIMANTA KALITA

S/O- NOGEN KALITA

R/O- BHALUKMORA VILL

P.O. PITHAGUTTI

RAJGARH PIN- 786611

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT NILMONI M.V. SCHOOL.

14: MRS. PORI GOGOI

C/O- ANANTA GOGOI

R/O- NIJMANKATTA

KUCHIA KHANA GAON

P.O. LAHOAL

PIN-786010

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT BOKEL HIGH SCHOOL(AMALGAMATED).

15: MRS. BULBULI MOUT

C/O- TANKESWAR MOUT

R/O- VIII NO. CHETIA GAON

P.O. CHETIA GAON

PIN-786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT HATIALI SR. BASIC SCHOOL.

16: MRS. JOYA SONOWAL

C/O- PRONAB SONOWAL

R/O- BALIJAN CHAIDING

P.O. CHABUA

PIN-786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT HATIALI SR. BASIC SCHOOL.

17: HARISH SAIKIA

C/O- KHANGIRAM SAIKIA

R/O- 16 NO. KAMALA BARI ROAD DULIAJAN

P.O. DULIAJAN

PIN-786602

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT MADHUTING M.E. SCHOOL.

18: MRS. SWAPNALI SAIKIA

C/O- LATE PADMA NATH SAIKIA

Page No.# 152/409

R/O- 15 NO. JALONI GRANT

P.O. DULIAJAN

PIN- 786602

DIST- DIBRUGARH

ASSAM

ASSSISTANT TEACHER AT DULIAJAN UCCHA BIDYALAYA

(AMALGAMATED).

19: SIMANTA BORUAH

C/O- LATE HEMA BORUAH

R/O- SILGRANT

P.O. SILGRANT

PIN-786621

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT HARI CHANDA M.E. SCHOOL.

20: MRS. REETA DAS

C/O- RANJAN HAZARIKA

R/O- CHIRANG CHAPARI

ATEICAL PRESS BYELANE

P.O. DIBRUGARH

PIN- 786001

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT PALTAN BAZAR M.E. SCHOOL.

21: SAHADEB DAS

S/O- LATE SACHINDRA DAS

R/O- DIGBOIMUKH

P.O.LILAPUR

PIN-786602

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT MERBIL CHACHANI M.V. SCHOOL.

22: MRS. BANANI SAIKIA

C/O- MUNINDA BARUAH

R/O- CHING CHAPORI

P.O. DIBRUGARH

PIN- 786001

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT CHOWLKHOWA M.E. SCHOOL.

23: DEBAJIT BORAH

C/O- MANIK BORAH

R/O- DOLONIKUR GAON

Page No.# 153/409

P.O. KHOWANG GHAT

PIN-785676

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT HALODHIBARI M.V. SCHOOL.

24: MONURANJAN GOHAIN

C/O- ANIL KR GOHAIN

R/O- WARD NO.4

NAHARKATIA

PIN-786610

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT MERBIL CHACHANI M.V. SCHOOL.

25: MRS. PURABI GOGOI

C/O- DIGANTA DOWARAH

R/O- BORRIGA MATH

P.O. DIBRUGARH

PIN- 786003

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT TANTIA HIGH SCHOOL(AMALGAMATED).

26: MRS. JUGAMAI GOSWAMI

C/O- MONDIP SHARMA

R/O- CHARING CHAPORI PATH

P.O. DIBRUGARH

PIN-786001

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT GRAHAM BAZAR BOYS HIGH SCHOOL

(AMALGAMATED).

27: MRS MINAKSHI GOHAIN

C/O- RONJAN CHANGMAI

R/O- KUMARNICHIGA

HIRANAGAR

KAKOTI PATH

P.O. RAJABHETA

PIN- 786008

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT SRI DURGAMANDIR HINDI M.E. SCHOOL.

28: SRI SONTOSH KUMAR BORUAH

S/O-LATE SUSHIL BORUAH

R/O- VILL- SEPON DEROLIGHAT

Page No.# 154/409

P.O. SEPON

PIN- 785613

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT TELIAPATHER M.V. SCHOOL.

29: SRI FIRUS SONOWAL

S/O- LATE BHUSHAN SONOWAL

R/O- BORHULI

KACHARI GAON

P.O. NA-DEOGHURIA

PIN-786103

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT SENCHUR M.V. SCHOOL.

30: SRI RANJIT CHETIA

S/O- LATE LALIT CHETIA

R/O- LUHALI

P.O. MATIAKHANA VIA- CHABUA

PIN-786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT NAKARI M.V. SCHOOL.

31: SRI DIMBESWAR GOGOI

S/O- LATE MULUK GOGOI

R/O- ALIYACHUK

P.O. KOTOHA

PIN-785676

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT KALAKHOWA CHARIALI M.V. SCHOOL.

32: MR. BONIT MAHANTA

S/O- BADAN CH. MAHANTA

R/O- B.V.F.C.L. COLONY

NAMRUP QTR. NO. 21/III/B

P.O. PAR BARPUR

PIN- 786623

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT KAMAR GAON M.E. SCHOOL.

33: MRS. BINU BAKATIAL

C/O- BINOD GOGOI

R/O- BVFC NAMRUP COLONY SECTOR- C

QTR. NO. 53

Page No.# 155/409

P.O. PARBARPUR

PIN- 786623

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT NAHARKATIA GOVT. MVS SCHOOL.

34: SRI MUKUT SAIKIA

C/O- LATE SURJYA SAIKIA

R/O- CHUNGICHAUK GAON

P.O. BISHMILE

PIN-786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT DODHIA M.E. SCHOOL.

35: SRI AJAY DAS

C/O- LATE BANINDAR KUMAR DAS

R/O- BAMUN GAON

P.O. LILAPUR

PIN- 786623

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT TELPAN RESERVE L.P. SCHOOL.

36: MRS. BABY BHAGAWATI

C/O- GOBIN BAHADUR CHETRY

R/O- DESAMKINER GAON

P.O. KONWARI GAON

PIN-786610

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT NAHARKATIA TOWN L.P. SCHOOL.

37: SRI CHIRONJIT GOHAIN

S/O- UTTAM GOHAIN

R/O- BHARALUA GAON

P.O. DINJOY (CHABUA)

PIN-786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT HATIALI SAHBONUA L.P. SCHOOL.

38: SRI GUNAKANTA BHUYAN

S/O- SIBO PROSAD BHUYAN

R/O- DINJOY SATRA

P.O. DINJOY (CHABUA)

PIN-786184

DIST- DIBRUGARH

Page No.# 156/409

ASSAM

ASSISTANT TEACHER AT LUHALI L.P. SCHOOL.

39: SRI DIBYANANDA SAIKIA

C/O- NIPEN SAIKIA

R/O- KODOMONI GAON

P.O. CHABUA

PIN-786184

DIST- DIBRUGARH

ASSAM

ASSISTANT TEACHER AT UDALUGURI L.P. SCHOOL.

VERSUS

THE STATE OF ASSAM AND 8 ORS.

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT. DISPUR

GUWAHATI-06

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06

4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06

5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19

6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19

7:DISTRICT ELEMENTARY EDUCATION OFFICER

DIBRUGARH

P.O AND DISTRICT- DIBRUGARH

PIN-786001

ASSAM

8:THE INSPECTOR OF SCHOOLS DIBRUGARH DISTRICT CIRCLE

P.O AND DISTRICT- DIBRUGARH

ASSAM

Page No.# 157/409

PIN-786001

9:THE DEPUTY INSPECTOR OF SCHOOLS

DIBRUGARH DISTRICT CIRCLE

P.O AND DISTRICT- DIBRUGARH

ASSAM

PIN-786001

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

Advocate for : MR. S C BISWAS

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/8822/2019

MUMTAZ BEGUM CHOUDHURY

W/O- MAINUL HAQUE LASKAR

VILL. AND P.O. PURBO SUNAPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

PIN- 788155.

VERSUS

THE STATE OF ASSAM AND 5 ORS.

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

EDUCATION DEPTT.

ELE. EDUCATION

ASSAM

GHY.-6.

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

DISPUR

GHY.-06.

3:THE SECY.

FINANCE DEPTT. (BUDGET)

DISPUR

GHY.-06.

4:THE SECY.

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY.-06.

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

Page No.# 158/409

KAHILIPARA

GHY.-19.

6:THE DIST. ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST.- HAILAKANDI

ASSAM

PIN- 788151.

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/225/2020

BURHAN UDDIN LASKAR AND 4 ORS

S/O- LATE TAFAJUL ALI LASKAR

VILL- RANGPUR PART-V

P.O- RANGPUR SOUTH

DIST- HAILAKANDI

ASSAM

PIN- 788155

2: ABDUL AZIZ LASKAR

S/O- LATE ABDUL LATIF LASKAR

VILL- APPIN PART II

P.O- APPIN

DIST- HAILAKANDI

ASSAM

PIN- 788155

3: SABNAM BAHAR LASKAR

S/O- MOSAID ALI BARBHUIYA

VILL- RAJESWARPUR PART-III

P.O- AMALA

DIST- HAILAKANDI

ASSAM

PIN- 788155

4: ALTAF HUSSAIN LASKAR

S/O- HARUS ALI LASKAR

VILL- NARAINPUR PART-II

P.O- CHANDPUR (WEST)

DIST- HAILAKANDI

ASSAM

PIN- 788155

Page No.# 159/409

5: RAHANA BEGUM BARBHUIYA

W/O- AM MANZIR AHMED CHOUDHURY

R/O- WARD NO. 11

P.O RATANPUR ROAD NATIONAL MARKETING ROAD

DIST- HAILAKANDI

ASSAM

PIN- 788155

VERSUS

THE STATE OF ASSAM AND 3 ORS

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

ASSAM

EDUCATION (ELEMENTARY) DEPTT

DISPUR

GUWAHATI- 06

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 19

3:THE DEEO

HAILAKANDI

P.O AND DIST- HAILAKANDI

ASSAM

PIN- 788151

4:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

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

Advocate for : MR. N HOQUE

Advocate for : SC

EDU appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/4541/2022

GEETA CHETRY AND 18 ORS

D/O.- LATE BEDBAHADUR CHETRY

VILL- DONGIBIL

P.O.- DONGIBIL

DIST.- LAKHIMPUR

ASSAM.

ASSTT. TEACHER OF 499 NO. SOLMARI

Page No.# 160/409

L.P. SCHOOL

2: PUSPA HATIBARUAH

D/O.- LT. LAKHESWAR HATIBARUAH

VILL- BAHUPATHAR

P.O.- DULIAPATHAR

DISTRICT- LAKHIMPUR

ASSAM.

ASTT. TEACHER OF PUB-GHILAMARA M.E. SCHOOL.

3: MADAN BORA

SON OF BHULA BORA

VILL- KACHAJULI

P.O.- GABHARU TUNIJAN

DISTRICT- LAKHIMPUR

ASSAM.

ASTT. TEACHER OF BISHRAMPUR L.P. SCHOOL

4: PURNA KT. PEGU

S/O.- LT. KANDU PEGU

VILL. AND P.O. - NA-ALI

DISTRICT- LAKIMPUR

ASSAM.

HEAD MASTER OF 755 NO. GHAGARMUKH BALIGAON L.P. SCHOOL

5: BANI KT. PEGU

SON OF GIRIN PEGU

VILL- MAGURMARI

P.O.- KHAGA

DISTRICT- LAKHIMPUR

ASSAM.

HEAD TEACHER OF UJANI KOHA CHAPORI L.P. SCHOOL

6: SUKARNA PEGU

D/O- JETMAL PEGU

VILL- BORUNCHUK

P.O.- KUMBANGCHUK

DISTRICT- LAKHIMPUR

ASSAM.

HEAD TEACHER OF MUWAMARI L.P. SCHOOL

7: RAJIB BORI

Page No.# 161/409

SON OF LT. PHULESWARI BORI

VILL- DIKHOWMUKHIA

P.O.-KHANAJAN

DISTRICT-LAKHIMPUR

ASSAM.

HEAD TEACHER OF BARBAM PATHAR L.P. SCHOOL

8: MONDESWAR DOLEY

SON OF LT. NONDESWAR DOLEY

VILL- GAMCHUK

P.O.- ACHARAKATA BALIJAN

DISTRICT- LAKHIMPUR

ASSAM.

STT. TEACHER OF SIMALUGURI PURNIMA L.P. SCHOOL

9: MD. NAJIULLAH

SON OF RASIDULLAH

VILL- MAJARTIKA

P.O.- ANGARKHOWA

DISTRICT- LAKHIMPUR

ASSAM.

ASTT.TEACHER OF FARUKIA M.E. MADRASSA.

10: GONESH PHUKAN

SON OF BHUGARAM PHUKAN

VILL- AMGURI

P.O.- KHAGA

DISTRICT- LAKHIMPUR

ASSAM.

ASTT.TEACHER OF TELAHI SUBANSIRI HIGH SCHOOL

11: SUNIL DAS

SON OF DIPSON DAS

VILL- NAGAR GAON

P.O.-KUMBANG GAON

DISTRICT- LAKHIMPUR

ASSAM.

ASTT.TEACHER OF HASTINAPUR L.P. SCHOOL

12: RANJAN PAYENG

SON OF JAGESWAR PAYENG

VILL- CHALICHUK

P.O.- GHUNASUTI

DISTRICT- LAKHIMPUR

Page No.# 162/409

ASSAM.

ASTT. TEACHER OF BHETTALIMUKH L.P. SCHOOL

13: RAJIKA PAYENG

D/O OF LT. DHRUBA PAYENG

VILL- GHUNASUTI CHALICHUK

P.O.- GHUNASUTI

DIST- LAKHIMPUR

ASSAM.

ASTT. TEACHER OF KHAMANMUKH MOYANGIA L.P. SCHOOL

14: PADMA TAID

D/O- LT. KALURAM TAID

VILL- MAJ BORKHA

P.O.- BORKHAMUKH

DISTRICT- LAKHIMPUR

ASSAM.

ASTT. TEACHER OF BHATIKHANDA ALIMUR L.P. SCHOOL

15: MANUJ KAMAN

S/O- ANDUK KAMAN

VILL.- BALICHAPORI

P.O.- BOGUM

DIST- LAKHIMPUR

ASSAM.

ASTT. TEACHER OF ALIMUR BANCHIRAM CHUK L.P. SCHOOL

16: DHIREN DOLEY

SON OF HEMKANTA

P.O.- MOUKHUWA

DISTRICT- LAKHIMPUR

ASSAM.

ASTT. TEACHER OF NAKUROIGURI L.P. SCHOOL.

17: JUGA PRAVA DEKA

DAUGHTER OF LATE GIRISH DEKA

VILL- WARD NO.3

NAKORI

P.O. AND P.S.- NORTH LAKHIMPUR

ASSAM.

ASTT. TEACHER OF SOMDIRI BANTOW L.P. SCHOOL.

Page No.# 163/409

18: PUSPANJALI GOGOI

DAUGHTER OF LATE RUHITESWAR GOGOI

VILL- MOIDAMIA

P.O.- MOIDAMIA

P.S.- NORTH LAKHIMPUR

DISTRICT- LAKHIMPUR

ASSAM.

ASSTT. TEACHER OF BADHAKARA M.E. SCHOOL.

19: BIJUMONI SAIKIA

WIFE OF

RI PRASANTA KR. BHUYAN

VILL- PANBARI MAJGAON

P.O.- PANBARI MAJGAON

P.O.- PANBARI

P.S.-NARAYANPUR

DISTRICT- LAKHIMPUR

ASSAM.

ASSTT. TEACHER OF PANBARI M.E. SCHOOL.

VERSUS

THE STATE OF ASSAM AND 4 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION ( ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI- 6.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE ADDITIONAL CHIEF SECRETARY

GOVERNMENT OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

4:THE COMMISSIONER AND SECRETARY

GOVERNMENT OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

Page No.# 164/409

LAKIMPUR

ASSAM

PIN- 784001

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

Advocate for : MR. N BORAH

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/2258/2022

ABDUL MALEK AND 29 ORS.

S/O- ABUL HUSSAIN

R/O- MANDALPARA

P.O. GHANSIMULI

PIN- 784115

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT BAHABARI M.E.M.

2: ZAKIR HUSSAIN

S/O- CHAND MIAH

R/O- ALIKASH

P.O. GHANSIMULI

PIN- 784115

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT SIALMARI HIGH SCHOOL (AMALGAMATED).

3: EKRAM HUSSAIN

S/O- ABDUL KUDDUSH

R/O- BAHABARI

P.O. KHARUPETIA

PIN- 784115

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT BAHABARI M.E.M.

4: MAMTAZ BEGUM

D/O- NURUL ISLAM

R/O- BAHABARI

P.O. KHARUPETIA

PIN-784115

DIST.DARRANG

ASSAM

ASSISTANT TEACHER AT BAHABARI M.E.M.

Page No.# 165/409

5: PRADIP BISWAS

S/O- LATE SHYAM CH. BISWAS

R/O- PANBARI ROAD

W.NO. 10

P.O. KHARUPETIA

PIN-784115

DIST- DARRANG (ASSAM)

ASSISTANT TEACHER AT THAKURPATTY L.P. SCHOOL (KHARUPETIA).

6: ALI HUSSAIN

S/O- AZIZUL HOQUE

R/O- ALIKASH

P.O. GHANSIMULI

PIN-784115

DIST- DARRANG

ASSAM

ASSISTANT TEACHER AT KAMARPARA M.S. MADRASSA.

7: MAHMUDA BEGUM

D/O- PIAR ALI

R/O- SILBORI

P.O. SILBORI

PIN-784114

DIST- DARRANG

ASSAM

ASSISTANT TEACHER AT SIRAJUL HOQUE HIGH

SCHOOL(AMALGAMATED).

8: AULAD HUSSAIN

S/O- MUSARAF HUSSAIN

R/O- KONAKATAPARA

P.O. DALGAON

PIN- 784116

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT KHARUPETIA TOEN HINDI M.E. SCHOOL.

9: HAMIDUR RAHMAN

S/O- ABDUR ROUF KHALIFA

R/O- KOPATI GAON

P.O. SILBORI

PIN- 784114

DIST.DARRANG

ASSAM

HEAD MASTER AT NO. 3 KACAHRI VET TOP L.P. SCHOOL.

10: IBRAHIM ALI

Page No.# 166/409

S/O- ALI AKBAR

R/O- NAGAJAN

P.O. KHARUPETIA

PIN-784115

DIST- DARRANG

ASSAM

ASSISTANT TEACHER AT KHARUPETIA ADARSH HINDI M.E. SCHOOL.

11: ABDUS SAMAD

S/O- BUDU SHEIKH

R/O- MADHUPUR

P.O. LALPOOL

PIN-784514

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT DAKHIN NIZ BARUAJHAR L.P. SCHOOL.

12: ABDUL KALAM AZAD

S/O- AHMED ALI

R/O- ALISINGA JANGAL

P.O. LALPOOL

PIN- 784514

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT KALYAN BARUAJHAR L.P. SCHOOL.

13: EUSUF ALI

S/O- LATE ABDUL HAMID

R/O- NADIRMUKH

P.O. KHARUPETIA

PIN- 784115

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT BECHIMARI H.S. SCHOOL (AMALGAMATED).

14: NAZLEEN BEGUM

D/O- LATE ARAB ALI

R/O- DALGAON

P.O. DALGAON

PIN- 784116

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT CHAKARA BASTI M. E. M.

15: SALEHA KHATUN

W/O- MD. IBRAHIM ALI

R/O- KHETACHAR

Page No.# 167/409

P.O. KHARUPETIA

PIN-784115

DIST. DARRANG

ASSAM

HEAD MASTER AT NO.2 ARIMARI L.P. SCHOOL.

16: ABDUL HAI

S/O- ABDUL HUSSAIN

R/O- NAGAJAN

P.O. KHARUPETIA

PIN- 784115

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT 52 NO. BAGICHA KASH L.P. SCHOOL.

17: MD. MUBARAK ALI

S/O- MD. RAJAB ALI

R/O- BORANGABARI

P.O. JANGALPARA

PIN- 784116

DIST. DARRANG

ASSAM

HEAD MASTER AT NO.2 MAGURMARI M.V.S

BORANGABARI LP. SCHOOL.

18: ISLAM UDDIN

S/O- ABDUL SEIKH

R/O- GHANSIMULI

P.O. GHANSIMULI

PIN- 784115

DIST. DARRANG

ASSAM

HEAD MASTER AT KHAKJANI L.P. SCHOOL.

19: SAILEN CHANDRA GHOSH

S/O- LATE SURESH CHANDRA GHOSH

R/O- BALAGARAH

P.O. KHARUPETIA

PIN-784115

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT TAPOBAN M. E. SCHOOL.

20: MD. IMDADUL ISLAM

S/O- ABUL HUSSAIN

Page No.# 168/409

R/O- BARUAJHAR

P.O. JANGALPARA

PIN- 784116

DIST. DARRANG

ASSAM

HEAD MASTER AT ULUBARI L.P. SCHOOL.

21: KRISHNA KANTA MAJUMDAR

S/O- LATE JAGADISH CHANDRA MAJUMDAR

R/O- DALGAON

P.O. DALGAON

PIN-784116

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT DONGPARA L.P. SCHOOL.

22: AJMALA BEGUM

W/O- HATEM UDDIN AHMED

R/O- GADAIJHAR

P.O. DALGAON

PIN-784116

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT KHETASWAR L.P. SCHOOL.

23: MD. MUSA ALI

S/O- MOKJER ALI

R/O- KONAKATAPARA

P.O. DALGAON

PIN-784116

DIST. DARRANG

ASSAM

HEAD MASTER AT KONAKATAPARA L.P. SCHOOL.

24: KABAJ ALI

S/O- SHAHAB ALI

R/O- ISLAMPUR

P.O. DALGAON

PIN-784116

DIST. DARRANG

ASSAM

HEAD MASTER AT NC BAGHMARI L.P. SCHOOL.

25: MD. KISMAT ALI

S/O- LATE AZIZUL HOQUE

R/O- BARUAJHAR

P.O. BECHIMARI

Page No.# 169/409

PIN- 784114

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT CHANDPUR L.P. SCHOOL.

26: MD. ASHRAFUL ISLAM

S/O- LATE MD. ABUL KASSEM

R/O- CHAKARA BASTI

P.O. CHAKARABASTI

PIN-784116. DIST. DARRANG

ASSAM

HEAD MASTER AT KHAIRAKATA TAKIMARI L.P. SCHOOL.

27: ABDUL MAZID

S/O- AMIRUDDIN

R/O- NO. 5 BARUAJHAR

P.O. CHAKARABASTI

PIN- 784116

DIST. DARRANG

ASSAM

ASSISTANT TEACHER AT BECHIMARI H.S. SCHOOL (AMALGAMTED).

28: SURUJ ALI

S/O- LATE JAINAL ABDIN

R/O- SILBORI

P.O. SILBORI

PIN- 784113

DIST. DARRANG

ASSAM

HEAD MASTER AT NO.3 KACHARI VETI TOP L.P. SCHOOL.

29: SEKANDAR ALI

S/O- SAHAR ALI

R/O- NALBARI

P.O. SILBORI

PIN-784113

DIST. DARRANG

ASSAM

HEAD MASTER AT NALBARI L.P. SCHOOL.

30: SAHIDUL ISLAM

S/O- NUR MAHAMOD

R/O- CHUKABAHI

P.O. DAIPAM

PIN- 784514

DIST. DARRANG

Page No.# 170/409

ASSAM

HEAD MASTER AT 789 NO. CHITALKATI L. P. SCHOOL.

VERSUS

THE STATE OF ASSAM AND 8 ORS.

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06

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

FINANCE DEPARTMENT. DISPUR

GUWAHATI-06

4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06

5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

7:DISTRICT ELEMENTARY EDUCATION OFFICER

DARRANG

P.O AND DISTRICT- DARRANG

PIN-784529

ASSAM.

8:THE INSPECTOR OF SCHOOLS DARRANG DISTRICT CIRCLE

P.O AND DISTRICT- DARRANG

ASSAM

PIN-784529.

9:THE DEPUTY INSPECTOR OF SCHOOLS

DARRANG DISTRICT CIRCLE

Page No.# 171/409

P.O AND DISTRICT- DARRANG

ASSAM

PIN-784529.

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

Advocate for : MR D BANIA

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/438/2022

SANTA SEN GUPTA

W/O ASHIM SEN GUPTA

RESIDENT OF NORTH BONGAIGAON (BOC) GATE BONGAIGAON

PO AND DIST BONGAIGAON

ASSAM 783380

VERSUS

THE STATE OF ASSAM AND 4 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI 06

2:THE DIRECTOOR OF ELEMENTARY EDUCATION

ASSAM KAHILIPARA

GUWAHATI 19

3:THE DIRECTOR OF PENSION

BANPHOOL NAGAR

BASISTHPUR

GUWAHATI

781006

4:THE PRINCIPAL SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI 06

5:THE TREASURY OFFICER

BONGAIGAON DISTRICT

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

Page No.# 172/409

Advocate for : MR. S K DAS

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 4 ORS

Linked Case : WP(C)/7416/2017

KABITA SAIKIA

W/O. LAKHI SAIKIA

R/O. VILL. BORTHEKERABARI

P.O. HOWAJAN

DIST. LAKHIMPUR

ASSAM.

VERSUS

THE STATE OF ASSAM and 4 ORS.

REP. BY THE SECRETARY TO THE GOVT. OF ASSAM

EDUCATION ELEMENTARY DEPTT.

DISPUR

GUWAHATI-6.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE DEPUTY INSPECTOR OF SCHOOLS

NORTH LAKHIMPUR

ASSAM.

4:THE DIRECTOR OF PENSION

HOUSEFED COMPLEX

GUWAHATI

ASSAM.

5:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

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

Advocate for : MR.I ALAM

Advocate for : appearing for THE STATE OF ASSAM and 4 ORS.

Page No.# 173/409

Linked Case : WP(C)/5086/2021

PRANJAL PEGU AND 6 ORS

S/O- LT. PHULSON PEGU

R/O- DAKHIN CHAPARI

P.O. GOBINDAPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 784161 (WORKING AS ASSTT. TEACHER IN BONGALMORA H.S.

SCHOOL)

2: ABU BAKKAR SIDDIQUE

S/O- LT. INTAZ ALI

R/O- KUTUBPUR

P.O. KUTUBPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 784161 (WORKING AS ASSTT. TEACHER IN BONGALMORA H.S.

SCHOOL)

3: KHAGEN PEGU

S/O- LT. SUNESWAR PEGU

R/O- KACHUTALI

P.O. KACHUTALI

DIST.- LAKHIMPUR

ASSAM

PIN- 784161 (WORKING AS ASSTT. TEACHER IN MORI DIKRONG H.S.

SCHOOL)

4: PULIN DOLEY

S/O- LT. PADMESWAR DOLEY

R/O- DAKHIN CHAPARI

P.O. GOBINDAPUR

DIST.- LAKHIMPUR

ASSAM

PIN- 784161 (WORKING AS ASSTT. TEACHER IN JUGISUTI HIGH SCHOOL)

5: NIZARA DOLEY

D/O- BISWANATH DOLEY

R/O- ALIMUR DANGSHARA GAON

P.O. DHAKUAKHANA

DIST.- LAKHIMPUR

ASSAM

PIN- 784161 (WORKING AS ASSTT. TEACHER IN ALL ASSAM MIRI H.S.

SCHOOL)

6: KIRAN PEGU

Page No.# 174/409

S/O- ALIBOR PEGU

R/O- DHITAIPUKHURI

P.O. DHITAIPUKHURI

DIST.- SIVASAGAR

ASSAM

PIN- 785685 (WORKING AS CRAFT TEACHER IN DHITAIPUKHURI HIGH

SCHOOL)

7: NAMANJALI BARUAH

W/O- JIBAN BARUAH

R/O- NOWBOICHA

P.O. NOWBOICHA

DIST.- LAKHIMPUR

ASSAM

(WORKING AS ASSTT. TEACHER IN KANAKLATA MODEL GIRLS HIGH

SCHOOL)

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

EDUCATION (SECONDARY) DEPTT.

DISPUR

GHY-6

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPTT.

DISPUR

GHY-6

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

4:THE INSPECTOR OF SCHOOLS

LAKHIMPUR DISTRICT CIRCLE

DIST.- LAKHIMPUR

ASSAM

5:THE INSPECTOR OF SCHOOLS

SIVASAGAR DISTRICT CIRCLE

DIST.- SIVASAGAR

ASSAM

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Linked Case : WP(C)/5082/2021

Page No.# 175/409

DINENDRA BRAHMA AND 9 ORS

S/O- LATE LAKENDRA NATH BRAHMA

P.O- BASBARI

VILL- PAGLIJHORA PT-II

DIST- KOKRAJHAR

P.S- KAZIGAON

PIN NO.- 783337

ASSISTANT TEACHER OF LANGKHARGURI L.P SCHOOL.

2: LACHIT BASUMATARY

S/O- LAHENDRA BASUMATARY

P.O- HANCHARA

VILL- NO.2 CHARAGAON

DIST- CHIRANG

P.S- BIJNI

PIN NO.- 783390

ASSISTANT TEACHER OF KHERAISALI L.P SCHOOL

BLOCK- BOROBAZAR.

3: PHULEN BASUMATARY

S/O- LATE ANANDA BASUMATARY

P.O- JHARBISH PARI

VILL- KHAYERGURI

DIST- CHIRANG

P.S- BIJNI

PIN NO.- 783390

ASSISTANT TEACHER OF 539 NO. BATABARI L.P SCHOOL

BLOCK- BOROBAZAR.

4: LAKEN GOYARY

S/O- LATE BERGO RAM GOYARY

P.O- SILIKHAGURI

VILL- NO.1 LARKGAON (WEST)

DIST- CHIRANG

P.S- BIJNI

PIN NO.- 783390

ASSISTANT TEACHER OF 228 NO. LARKGAON L.P SCHOOL

BLOCK- BOROBAZAR.

5: UTTAM CH. KHERKATARY

S/O- LATE MANIRAM KHERKATARY

P.O- PANBARI

Page No.# 176/409

VILL- NO. 2 BWRICHAURANG

DIST- CHIRANG

P.S- PANBARI

PIN NO.- 783391

ASSISTANT TEACHER OF 1010 NO. BHATARMARI L.P SCHOOL

BLOCK- BOROBAZAR

6: DAMAYANTI BRAHMA

W/O- SURESH DAIMARY

P.O- PANBARI

VILL- BHATOPARA

DIST- CHIRANG

P.S- BIJNI

PIN NO.- 783391

ASSISTANT TEACHER OF 285 NO. BHATOPARA L.P SCHOOL

BLOCK- BOROBAZAR.

7: DAMANI DAIMARY

W/O- MILON GAYARY

P.O- PANBARI

VILL- UTTAR BURIKHAMAR

DIST- CHIRANG

P.S- BIJNI

PIN NO.- 783391

ASSISTANT TEACHER OF 126 NO. UTTAR BURIKHAMAR L.P SCHOOL

BLOCK- BOROBAZAR.

8: BABULAL GAYARY

S/O- LATE BALEN GAYARY

AGED ABOUT- 51

P.O- BAGORGAON

VILL- 2 NO. DEWANPARA

DIST- CHIRANG

PIN - 783390

ASSISTANT TEACHER OF 539 NO. BATABARI L.P SCHOOL

BLOCK- BOROBAZAR.

9: RAMEN BASUMATARY

S/O- LATE LALIT BASUMATARY

P.O- SILIKHAGURI

VILL- ANDHARGAON

DIST- CHIRANG

PIN - 783390

ASSISTANT TEACHER OF 334 NO. DAHA CHAURANG L.P SCHOOL

BLOCK- BOROBAZAR.

Page No.# 177/409

10: BHABEN GAYARY

S/O- LATE BEROGARAN GAYARY

P.O- SILIKHAGURI

VILL- KHUNDASBARI

DIST- CHIRANG

P.S- BIJNI

PIN NO.- 783390

ASSISTANT TEACHER OF 631 NO. BAORAIBARI L.P SCHOOL

BLOCK- BOROBAZAR.

VERSUS

THE STATE OF ASSAM AND 6 ORS

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

ELEMENTARY EDUCATION

DISPUR

GUWAHATI-781006.

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT. DISPUR

GUWAHATI-06

3:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06

4:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19

5:THE BODOLAND TERRITORIAL REGION REPRESENTED BY ITS

THE PRINCIPAL SECRETARY

KOKRAJHAR

P.O AND DISTRICT- KOKRAJHAR

PIN-783370

ASSAM

6:THE DIRECTOR OF EDUCATION

BODOLAND TERRITORIAL REGION

KOKRAJHAR

P.O AND DISTRICT- KOKRAJHAR

PIN-783370

ASSAM

7:THE DEPUTY INSPECTOR OF SCHOOLS

Page No.# 178/409

CHIRANG

KAJALGAON P.O AND DISTRICT- CHIRANG

PIN-783373

ASSAM

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

Advocate for : MR B D DAS

Advocate for : SC

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

Linked Case : WP(C)/5368/2022

DIPALI CHOUDHURY

W/O- SRI RUDRASINGH CHOUDHURY

RESIDENT OF VILL- BARBANG (CHOUDHURY PARA)

P.O.- BARBANG

P.S.- PATACHARKUCHI

DIST.- BAJALI (NOW)

ASSAM.

PIN- 781325.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE COMMISSIONER AND THE SECRETARY TO THE

GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-6

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

PENSION AND PUBLIC GRIEVANCE DEPTT.

ASSAM

DISPUR

GUWAHATI-6.

3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

ASSAM

DISPUR

GUWAHATI-6.

4:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

Page No.# 179/409

KAHILIPARA

GUWAHATI-19.

5:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI-6.

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

BAREPTA

DIST.- BARPETA ( ASSAM)

PIN- 781301.

7:THE DEPUTY INSPECTOR OF SCHOOLS

BAJALI SUB-DIVISION

PATHSALA

DIST.- BAJALI (NOW)

ASSAM

PIN- 781325.

8:THE TREASURY OFFICER

PATHSALA TREASURY

PATHSALA

DIST.- BAJALI (NOW)

ASSAM

PIN- 781325.

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

Advocate for : MR. K R PATGIRI

Advocate for : SC

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

Linked Case : WP(C)/947/2022

SMTI. DIPIKA TALUKDAR AND ANR

D/O THIRESWAR DAS

VILL- METUAKUCHI

P.O.-BARPETA

P.S.-BARPETA

DIST- BARPETA

ASSAM

2: MUSTAFA KAMAL

S/O LATE BHOGI SHEK

VILL- ISLAMPUR

P.O.-DALGAON

P.S.-DALGAON

DIST- DARRANG

Page No.# 180/409

ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS

TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

3:THE DIRECTOR

ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

4:THE ACCOUNTANT GENERAL

ASSAM

GUWAHATI

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

BARPETA

P.O.-BARPETA

P.S.-BARPETA

DIST-BARPETA

ASSAM

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

DARRANG

P.O.-DALGAON

P.S.-DALGAON

DIST-DARRANG

ASSAM

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

Advocate for : MR. A M BARBHUIYA

Advocate for : SC

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

Linked Case : WP(C)/6627/2021

KANAK CH DEKA AND 2 ORS

S/O SUKLASWAR DEKA

R/O DHEKIPARA

P.O. DHEKIPARA

DIST. DARRANG

Page No.# 181/409

ASSAM

PIN-784145

(WORKING AS ASSISTANT TEACHER IN KARCHARIDAL HIGH SCHOOL)

2: PRATUL SARMA

S/O MAKI NATH SARMA

R/O GOPALPUK

P.O. SIPAJHAR

DIST. DARRANG

ASSAM

PIN-784145

(WORKING AS ASSISTANT TEACHER IN DAHI GIRLS HIGH SCHOOL)

3: KUL BAHADUR CHETRY

S/O LATE PREM BAHADUR CHETRY

R/O BARNAGAON

P.O. BARNAGAON

DIST. UDALGURI

ASSAM

PIN-784509

(WORKING AS ASSISTANT TEACHER IN BACHIMARI H.S. SCHOOL)

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

EDUCATION (SECONDARY) DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE INSPECTOR OF SCHOOLS

DARRANG DISTRICT CIRCLE

DIST. DARRANG

ASSAM

5:THE INSPECTOR OF SCHOOL

Page No.# 182/409

UDALGURI DISTRICT CIRCLE

DISTRICT- UDALGURI

ASSAM

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Linked Case : WP(C)/336/2018

ANWAR UDDIN MAZARBHUIYA

S/O HAJI SANAHAR ALI MAZARBHUIYA

R/O VILL- BOALIPAR PART-II

P.O. BOALIPAR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER

OF KALINAGAR SR. BASIC SCHOOL

2: KUTUBUDDIN MAZUMDAR

S/O LT. ATAUR RAHMAN MAZUMDAR

R/O VILL- BARNAGED

P.O. BARNAGED

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF UTTAR NARAINPUR PUBLIC ME SCHOOL

3: TAYABUR RAHMAN LASKAR

S/O ABDUL HAQUE LASKAR

R/O VILL- BATIRKUPA

P.O. BATIRKUPA

P.S. AND DIST. HAILAKANDI

ASSTT. TEACHER OF HAZI JULAP RAJA MEM SCHOOL

4: FORIZUDDIN LASKAR

S/O JONAB ALI LASKAR

R/O VILL- BHATIRKUPA

P.O. BHATIRKUPA

P.S. AND DIST. HAILAKANDI

ASSTT. TEACHER OF 419 SAFAR ALI L.P. SCHOOL

5: NURUL HAQUE CHOUDHURY

S/O LT. MOZMON ALI CHOUDHURY

Page No.# 183/409

R/O VILL- BOALIPAR PART-V

P.O. BOALIPAR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF DHOLAI H.C. M.V. SCHOOL

6: NURUL ISLAM BARBHUIYA

S/O LT. ARJID ALI BARBHUIYA

R/O VILL- MOHANPUR

P.O. MOHANPUR

P.S. ALGAPUR

DIST. HAILAKANDI

ASSAM

7: MD NIZAMUDDIN MAZUMDAR

S/O MD. ABDUL KHALIQUE MAZUMDAR

R/O VILL- PURBASONAPUR

P.O. RATANAPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF RATANPUR ME SCHOOL

8: KAZI RAYHAN UDDIN

S/O KAZI MOTIUR RAHMAN

R/O VILL- BHATINPURA

P.O. BHATINPURA

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF BHATIRKUPA M.E. SCHOOL

9: RAFIQUE UDDIN LASKAR

S/O ALI AHMED LASKAR

R/O VILL- BALIRKUPA

P.O. BALIRKUPA

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER SARASPUR MEM SCHOOL

10: CHAMPA KHANOM LASKAR

S/O SAMSUDDIN LASKAR

R/O VILL- NIMAI CHANDRAPUR

P.O. NITYANANDAPUR

P.S. HAILAKANDI

Page No.# 184/409

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER 75 NIMAICHANPUR L.P. SCHOOL

11: IMDADUR RAHMAN LASKAR

S/O ABUL SATTAR LASKAR

R/O VILL- BTIRKUPA

P.O. BATIRKUPA

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 322 DIMAMUKH L.P. SCHOOL

12: SUNAB ALI BARBHUIYA

S/O M. UDDIN BARBHUIYA

VILL- NARAINPUR-II

P.O. NARAINPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 107 SAIBUTTAR L.P. SCHOOL

13: HAIDAR HUSSAIN BARBHUIYA

S/O MD ASHABUDDIN BARBHUIYA

R/O VILL- MATIJURI

P.O. MATIJURI

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF MUKAMTILLA L.P. SCHOOL

14: HENA BEGUM LASKAR

D/O LT. SAJID RAJA LASKAR

R/OVILL- BOALIPAR-1

P.O. BOALIPAR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 587 NO. PACHATILLA L.P. SCHOOL

15: ZAKIR HUSSAIN LASKAR

S/O ABDUL LATIF LASKAR

R/O VILL- APPIN -II

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF PAHARGAON AZIMIA M.E. SCHOOL

Page No.# 185/409

16: ABDUL HUSSAIN LASKAR

S/OMD. ALAUDDIN LASKAR

R/O VILL- VILL AND P.O. NARAINPUR PT.V

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF JANAMANGAL SR BASIC SCHOOL

17: SALEH AHMED BARBHUIYA

S/O GIYAS UDDIN BARBHUIYA

VILL- BRAJAPUR-III

P.O. BRJPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 19 DAKHIN MOHANPUR L.P. SCHOOL

18: ATAUR RAHMAN LASKAR

S/O LT. TAFAZUL ALI LASKAR

R/O VILL- RONGPUR NORTH P.O. RONGPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 69 NORTH NITYANANDAPUR L.P. SCHOOL

19: SOROFUDDIN LASKAR

S/O LT. MUJAMIL ALI LASKARR/O VILL- BARNAGAD

P.O. BARNAGAD

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 425 KUNAGRAM L.P. SCHOOL

20: ABDUR RAZZAK BARBHUYAN

S/O LT. JALAL UDDIN BARBHUIYA

VILL- BARNAGAD ALGAPUR

P.O. ALGAPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF NORTH MOHANPUR

GOVT. JR. BASIC SCHOOL.

21: BAHARUDDIN CHOUDHURY

S/O LT. AKADES ALI CHOUDHURY

R/O VILL AND P.O. ALGAPUR

P.S. HAILAKANDI

Page No.# 186/409

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF CHANDIPUR M.E. SCHOOL

22: FAKRUIL ISLAM LASKAR

S/O ABDULLA MIA LASKAR

P.O. KALIBARI BAZAR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 173 DHOLIDHAR L.P. SCHOOL

23: ABU SAYED LASKAR

S/O HARUN RASHID LASKAR

R/O VILL- TUPKHANA

P.O. NARAINPUR

P.S. HAILAKANDI

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 705 NO.KANCHANPUR L.P. SCHOOL

24: NURUL ISLAM MAZUMDER

S/O HABIBUR RAHMAN MAZUMDER

R/O VILL- BARNAGAD

P.O. KALIBARI BAZAR

P.S. ALGAPUR

DIST. HAILAKANDI

ASSAM

ASSTT. TEACHER OF 558 NO. SWARUPRAM L.P. SCHOOL

VERSUS

THE STATE OF ASSAM

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

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM KAHILIPARA

GUWAHATI-19

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

ASSAM

4:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR

Page No.# 187/409

GUWAHATI-6

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

Advocate for : MRS. K DEVI

Advocate for : SC

EDU appearing for THE STATE OF ASSAM

Linked Case : WP(C)/8911/2019

NAZRUL ISLAM LASKAR

S/O- LT MUBESSIN ALI LASKAR

VILL- BOALIPAR PART-III

P.O. BOALIPAR BAZAR

P.S. HAILAKANDI

DIST- HAILAKANDI

ASSAM

PIN- 788155

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE COMM. AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT.

ELEMENTARY EDUCATION

ASSAM

DISPUR

GHY-6

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

DISPUR

GHY-6

3:THE SECRETARY

FINANCE DEPTT. (BUDGET) DISPUR

GHY-6

4:THE SECRETARY

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY-6

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

DIST- HAILAKANDI

Page No.# 188/409

ASSAM

PIN- 788151

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/6893/2021

KHIREN MAHANTA

S/O LATE HIRA MAHANTA

RESIDENT OF LOMATI

PO DIGARU

PS SONAPUR

DIST KAMRUP ASSAM

782401

WORKING AS ASSISTANT TEACHER IN DIMORIA HIGH SCHOOL

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT

DISPUR GUWAHATI 06

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARMTENT

DISPUR GUWAHATI 06

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI 19

4:THE INSPECTOR OF SCHOOLS

KAMRUP DISTRICT CIRCLE

DIST KAMRUP ASSAM

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Page No.# 189/409

Linked Case : WP(C)/5679/2021

MAHANANDA TALUKDAR

S/O- LT. UBHESWAR TALUKDAR

R/O- DURAMARI

P.O. SORBHAG

DIST.- BARPETA

ASSAM

PIN- 781317 (WORKING AS LOWER DIVISIONAL ASSTT. IN RUPOSI HIGH

SCHOOL)

VERSUS

THE STATE OF ASSAM AND 4 ORS

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

EDUCATION (SECONDARY) DEPTT.

DISPUR

GHY-6

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

FINANCE (BUDGET) DEPTT.

DISPUR

GHY-6

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

4:THE DY. DIRECTOR SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

5:THE INSPECTOR OF SCHOOLS

BARPETA

DIST.- BARPETA

ASSAM

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

Advocate for : MRS K DEVI

Advocate for : SC

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

Linked Case : WP(C)/4902/2021

Page No.# 190/409

RAMENDRA NATH ROY AND 61 ORS

S/O- LATE RANJIT KR. ROY

VILL- GAURIPUR

WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783331

ASSISTANT TEACHER

GAURIPUR U.M BIDYALAYA M.E SCHOOL

DEPUTY INSPECTOR OF SCHOOLS DHUBRI.

2: KAMAL CHANDRA ROY

S/O- LATE HALESWAR ROY

VILL- SUKHATIKHATA

P.O -RUPSI

DISTRICT- DHUBRI

ASSAM

PIN- 783331

ASSISTANT TEACHER

SAHEBGANJ HIGH SCHOOL (AMALGAMATED) INSPECTOR OF SCHOOL

DHUBRI.

3: GOLAP UDDIN ALI SK.

S/O- OSMAN ALI SK.

VILL AND P.O- DEBOTTAR HASDAHA PT VI

P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783334

ASSISTANT TEACHER

KACHARIHAT M.E SCHOOL

DHUBRI.

4: DULAL CH. ROY

S/O- BROJOMOHAN ROY

VILL- GAURIPUR

WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783331

ASSISTANT TEACHER

PAGLAHAT M.V SCHOOL

BLOCK- AGOMONI.

Page No.# 191/409

5: MONOWAR HUSSAIN

S/O- SHANESH ALI

VILL- JHAGRARPAR(NEAR CIVIL HOSPITAL)

P.O -JHAGRARPAR

DISTRICT- DHUBRI

ASSAM

PIN- 783325

ASSISTANT TEACHER

GAURIPUR U.M BIDYALAYA M.E SCHOOL

DEPUTY INSPECTOR OF SCHOOLS DHUBRI.

6: PRASANTA DUTTA CHOUDHURY

S/O- LATE SUKUMAR DUTTA CHOUDHURY

VILL- GAURIPUR

WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783331

ASSISTANT TEACHER

MADHUSOULMARI DARULUMM M.E MADRASSA

BLOCK (EDUCATIONAL)- GAURIPUR.

7: ANKITA ROY

C/O- PRASANATA DUTTA CHOUDHURY

VILL- GAURIPUR

WARD NO.1

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783331

ASSISTANT TEACHER

CHINMAYEE GIRLS HIGH SCHOOL

INSPECTOR OF SCHOOLS DHUBRI

8: KSHITISH KUMAR ROY

S/O- LATE SARBESWAR ROY

VILL- LALKURA

PT-1

P.O- SAHEBGANJ P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

Page No.# 192/409

PIN- 783331

ASSISTANT TEACHER

CHAPGARH H.F.M

ACADEMY (AMALGAMATED) INSPECTOR OF SCHOOLS DHUBRI

9: DHANANJOY CHAKRABARTHY

S/O- NANI GOPAL CHAKRABORTY

VILL- GAURIPUR

WARD NO.3

P.O AND P.S -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783331

ASSISTANT TEACHER

LAKHIMARI M.E SCHOOL

BEEO- GOLAKGANJ.

10: BIDYUT KUMAR DEY

S/O- LATE BINOY KUMAR DEY

VILL- GAURIPUR

WARD NO.2

P.O -GAURIPUR

DISTRICT- DHUBRI

ASSAM

PIN- 783331

ASSISTANT TEACHER H.M.J MADRASSA

ASHARIKANDI BEEO- GAURIPUR.

11: MADHAB DEB CHOUDHURY

S/O- LATE JAGADISH CHANDRA CHOUDHURY

VILL- GAURIPUR

WARD NO.2

P.O -GAURIPUR

DISTRICT- DHUBRI ASSAM

PIN- 783331

ASSISTANT TEACHER

DIHIDARPARA M.V SCHOOL

GAURIPUR

DEPUTY INSPECTOR OF SCHOOL

DHUBRI.

12: RAMENDRA NATH ROY

S/O- LATE PURNA CH. ROY

VILL- DUKHI- SUKHI

PT-1

P.O -MOTERJHAR

Page No.# 193/409

PIN- 783334

DISTRICT- KOKRAJHAR (BTR) ASSAM

ASSISTANT TEACHER MAJERALGA

SIMULTOLA M.E MADRASSA

BLOCK- BEEO- GAURIPUR

DHUBRI

13: KALPANA RANI DEBNATH

C/O- JAYANTA KUMAR NATH

VILL- DUKHI- SUKHI

PT-1

P.O -GAURIPUR

WARD NO.3

DISTRICT- DHUBRI

ASSAM

PIN- 783331

ASSISTANT TEACHER

GAURIPUR GIRLS M.E.M. D.I

DHUBRI

14: DALIMI ROY

C/O- RAJIB ROY

VILL- BANIAMARI

P.O -SAHEBGANJ

DISTRICT- DHUBRI

PIN- 783331

ASSISTANT TEACHER NABA BHARAT

PATHSALA HIGH SCHOOL. I.S

DHUBRI

15: PULAK KUMAR DEY

S/O- DHIRENDRA KUMAR DEY

DOB- 30/11/1968

AGE-53

VILL- BIDYANDABRI PT-V

P.O -MAHAMAYAHAT

P.D- GOLAKANJ

DISTRICT- DHUBRI

PIN- 783331

ASSISTANT TEACHER MAILKANI DEVI

M.E SCHOOL.

BLOCK- EDUCATION

Page No.# 194/409

AGOMANI

16: APURBA GOHAIN

S/O- LATE MINA RAM GOHAIN

DOB- 01/12/1973

AGE-48

VILL- KALDOBA PART 1

P.O AND P.S -AGOMANI

DISTRICT- DHUBRI

PIN- 783335

ASSISTANT TEACHER

AGOMANI SENIOR BASIC SCHOOL.

BLOCK- EDUCATION

AGOMANI.

17: MADAN CH. SEAL

S/O- SRI LANKESWAR SEAL

DOB- 20/07/1973

AGE-48

P.O -DEBOTTAR GASDAHA

DISTRICT- DHUBRI

PIN- 783335

ASSISTANT TEACHER CHITTALKATI

M.E.M

BEEO- GAURIPUR.

18: MALAY KUMAR BARMAN

S/O- LATE SURESH CHANDRA BARMAN

VILL- GAURIPUR WARD NO. 1

P.O -GAURIPUR

DISTRICT- DHUBRI

PIN- 783335

ASSISTANT TEACHER

SOUTH SALMARA GIRLS HIGH SCHOOL

(AMALGAMATED)

INSPECTOR OF SCHOOLS

DHUBRI.

19: GOBINDA BISWAS

S/O- LATE SADANANDA BISWAS

DOB- 30/04/1973

AGE-48

VILL- RUPSI PART 1

Page No.# 195/409

P.O -RUPSI

DISTRICT- KOKRAJHAR

PIN- 783331

ASSISTANT TEACHER KHALISAMARI M.V

SCHOOL

FAKIRGANJ

BEEO- SOUTH SALMARA.

20: MIRZA MD. SHAHADAT HUSSAIN

S/O- LATE SAMSHER ALI

DOB- 30/04/1973

AGE-48

VILL- JHASHKAL PART II

P.O -RUPSI

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

AGOMANI GIRLS

M.E SCHOOL

BLOCK- AGOMANI.

21: AYOUB ALI HUSSAIN

S/O- LATE MANUDDIN HUSSAIN

DOB- 30/04/1969

AGE-52

VILL- KALDOBA PART I

P.O - AGOMANI

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

AGOMANI GIRLS

M.E SCHOOL

BLOCK- AGOMANI.

22: MINAJUL HAQUE

S/O- AFAZUDDIN SARKAR

DOB- 01/03/1967

AGE-54

VILL- JHAPUSABARI PART II

P.O - JHAPUSABARI

P.S- AGOMANI

Page No.# 196/409

DISTRICT- DHUBRI

ASSAM

PIN- 783335

RANPAGLI M.V SCHOOL.

BLOCK- AGOMANI.

23: BABAR ALI SK.

S/O- KASHEM ALI SK.

DOB- 30/04/1969

AGE-52

VILL- KACHAKHANA

P.O - KACHAKHANA

P.S- TAMARHAT

DISTRICT- DHUBRI

ASSAM

PIN- 783334

JHAKUABARI

M.E MADRASSA

BLOCK- AGOMANI.

24: AKHIL CHANDRA SHIL

S/O- LATE NITAI PADA SHIL

DOB- 01/02/1969

AGE-52

VILL- UJANPETA PART I

P.O - UJANPETA

DISTRICT- DHUBRI

ASSAM

PIN-

783332

KUMARGANJ HIGH

SCHOOL. (AMALGAMATED) I.S

DHUBRI

25: BHUPESH CH. KARMAKAR

S/O- LATE APURVA KARMAKAR

VILL- BORO CHARAIKHOLA

P.O - BORO CHARAIKHOLA

DISTRICT- DHUBRI

ASSAM

PIN- 783334

ASSISTANT TEACHER

CHARAIKHOLA HARIRDHAM UPGRADE M.V SCHOOL

BLOCK- AGOMANI.

Page No.# 197/409

26: AZAD ALI AHMED

S/O- LATE MANSUR ALI

DOB- 16/11/1978

AGE-43

VILL- BHAMANDAGA PART II

P.O - JHAPUSABARI

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

MAILKANI DEVI SCHOOL.

(AMALGAMATED) BLOCK- AGOMANI.

27: AZIZUL HOQUE SARKAR

S/O- LATE RIAZUDDIN SARKAR

DOB- 05/01/1968

AGE-53

VILL- SAGOLIA PART II

P.O - SAGOLIA

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

RATIADAHA CHAR

M.E MADRASSA

BLOCK- GOLAKGANJ.

28: ABDUL HANIF MOLLAH

S/O- SUJAN ALI MOLLAH

DOB- 24/04/1963

AGE-58

VILL- NORTH TOKRERCHARA PART I

P.O - GOLAKGANJ

DISTRICT- DHUBRI

PIN- 783334

RATIADAHA HIGH SCHOOL.

(AMALGAMATED) BLOCK- GOLAKGANJ.

29: SHYAMAL CH. BISWAS

S/O- DIGEN BISWAS

DOB- 30/04/1968

AGE-53

VILL- NOONMATI PART I

P.O - HATIPOTA

P.S- CHAPAR

DISTRICT- DHUBRI

Page No.# 198/409

PIN- 783348

RATIADAHA HIGH SCHOOL.

(AMALGAMATED).

30: SANJOY KUMAR ROY

S/O- LATE BIRENDRA NATH ROY

DOB- 25/11/1967

AGE-54

VILL- BANIAMARI

P.O - SAHEBGANJ

P.S- GOLAGANJ

DISTRICT- DHUBRI

PIN- 783331

1925 NO. DUMARDAHAKASBARI L.P SCHOOL. BEEO- GOLAKGANJ.

31: SANTA CHAKRABORTY

S/O- SRI SASHI BHUSAN CHAKRABORTY

DOB- 28/02/1971

AGE-50

VILL- KHEKSHIALY

P.O - DEBOTTAR HASDAHA

P.S- GOLAGANJ

DISTRICT- DHUBRI

PIN- 783334

262 NO. KURIRPAR L.P SCHOOL.

BEEO- GOLAKGANJ.

32: MANTESWAR RAY

S/O- LATE PARESH CH. RAY

DOB- 01/01/1974

AGE-47

VILL-PURNI

P.O - KACHAKHANA

P.S- GOLAGANJ

DISTRICT- DHUBRI

PIN- 783334

722 NO. MAISA TATIYA

L.P SCHOOL

BEEO- AGOMANI.

33: GIRISH CH. ROY

S/O- LATE BIPIN CH. ROY

DOB- 24/12/1964

AGE-57

VILL-BALAJAN

Page No.# 199/409

P.O - BALAJAN

P.S- GAURIPUR

DISTRICT- DHUBRI

PIN- 783331

2333 NO. UCHITA SOUTH

RAIPUR L.P SCHOOL

BEEO- GOLAKGANJ.

34: PRANAB KR. SAHA

S/O- LATE GANESH CH. SAHA

DOB- 04/03/1972

AGE-49

VILL-RAMRAI KUTI PT-II

P.O - SATRASAL

P.S- AGOMANI

DISTRICT- DHUBRI

PIN- 783335

ASSISTANT TEACHER SATRASAL M.E SCHOOL

(AMALGAMATED) BEEO- AGOMANI.

35: SEFALI BALA RAY

S/O- DALIM CH. RAY

DOB- 10/02/1974

AGE-47

VILL-GHARIALDANGA PT-I

P.O - MAHAMAYAHAT

P.S- GOLAKGANJ

DISTRICT- DHUBRI

PIN- 783335

ASSISTANT TEACHER

2351 NO. GHARIALDANGA L.P SCHOOL

BEEO- AGOMANI.

36: MAINUL HOQUE

S/O- SABUR ALI

DOB- 01/07/1969

AGE-52

VILL-KALDOBA PT-II

P.O AND

P.S - AGOMANI

Page No.# 200/409

DISTRICT- DHUBRI

PIN- 783335

HEAD TEACHER

2209 NO. SAINALER KUTI L.P SCHOOL

BEEO- AGOMANI.

37: ABDUR RAHMAN

S/O- LATE MAFIZ UDDIN SK.

DOB- 05/06/1967

AGE-54

VILL- TALLI PT-II

P.O - BELGURI

P.S- AGOMANI

DISTRICT- DHUBRI

PIN- 783334

HEAD TEACHER 1391 NO. RAMRAIKUTI

L.P SCHOOL

BEEO- AGOMANI.

38: SAIDUR RAHMAN SARKAR

S/O- LATE GIAS UDDIN SARKAR

DOB- 13/01/1966

AGE-55

VILL- JHAPUSABARI PT-3

P.O - S. JHAPUSABARI

P.S- AGOMANI

DISTRICT- DHUBRI

PIN- 783335

HEAD TEACHER

188(B) NO. JHAKUSAPARA U.G

L.P SCHOOL

BEEO- AGOMANI.

39: RAMZAN ALI

S/O- WAZ ALI SHEIKH

DOB- 29/01/1966

AGE-55

VILL- MADHUSOULMARI PT-II

P.O - MADHUSOULMARI

Page No.# 201/409

P.S- GAURIPUR

DISTRICT- DHUBRI

PIN- 783331

ASSISTANT TEACHER

MADHUSOULMARI DARULULUM

M.E MADRASSA

(AMALGAMATED)

BEEO- GAURIPUR.

40: AMZAD ALI SK.

S/O- LATE CHANADDI SK.

DOB-05/01/1965

AGE- 56

VILL- DAOBHANGI

P.O - RUPSI

P.S- GAURIPUR

DISTRICT- DHUBRI

PIN- 783331

HEAD TEACHER

1236 NO. KHAGRABARI L.P SCHOOL

BEEO- GOLAKGANJ.

41: JOYBOR ALI SK.

S/O- ANEULLAH SK.

DOB- 21/06/1975

AGE-45

VILL- BORHANGI PT-I

P.O - DIMAKURI

P.S- GOLAKGANJ

DISTRICT- DHUBRI

PIN- 783334

HEAD TEACHER

496 NO. KEDAR L.P SCHOOL

BEEO- GOLAKGANJ.

42: DIPAK NATH DAS

C/O- LATE KEDAR NATH DAS

DOB-12/04/1969

AGE- 52

Page No.# 202/409

P.O - GAURIPUR

BARUAPATTY

WARD NO.2

DISTRICT- DHUBRI

PIN- 783331

ASSISTANT TEACHER

7770 UTTAR BARUNDANGA L.P SCHOOL

BEEO- GOLAKGANJ.

43: MADAN MOHAN RAY.

C/O- LATE SATISH CHANDRA RAY

DOB-01/12/1965

AGE- 55

P.O - KACHARIHAT

DISTRICT- DHUBRI

PIN- 783334

HEAD TEACHER

2149 NO. DIMAKURI L.P SCHOOL

BEEO- GOLAKGANJ.

44: SAMUDA BEGUM.

C/O- LATE MOJBAR RAHMAN

DOB-29/02/1968

AGE- 53

P.O - BAGHMAR

DISTRICT- DHUBRI

PIN- 783345

ASSISTANT TEACHER

358 NO. BAGHMARI L.P SCHOOL

BEEO- BILASIPARA.

45: SHAHNAJ BEGUM

C/O- KETAB ALI

DOB-02/04/1975

AGE- 46

P.O - GAURIPUR WARD NO.4

DISTRICT- DHUBRI

PIN- 783345

ASSISTANT TEACHER

KHASH KHAMAR M.E SCHOOL

Page No.# 203/409

BEEO- GAURIPUR.

46: SABNAM SULTANA

C/O- MOFIZUL ISLAM PRADHANI

DOB-01/01/1977

AGE- 44

VILL- BIDYAPARA PT-II (BHATIGAON)

P.O - A.M.C ROAD

DISTRICT- DHUBRI

ASSISTANT TEACHER 1089 NO.

MORIOM MEMORIAL L.P SCHOOL

D.I

SCHOOL

DHUBRI.

47: ESKANDER MIRZA

C/O- AKHTAR HUSSAIN

DOB-31/12/1975

AGE- 46

P.O - TIAMARI

P.S- GAURIPUR

DISTRICT- DHUBRI

ASSISTANT TEACHER

113 NO. BEGUNTALII L.P SCHOOL

BEEO- GAURIPUR.

48: ZAKIR SARKAR

C/O- LATE ABDUR RAHMAN SARKAR

DOB-30/05/1964

AGE- 52

VILL- SINDURAI PT-II

P.S- AGOMANI

P.O - BELGURI

DISTRICT- DHUBRI

ASSISTANT TEACHER PHUTANIGANJ

M.E SCHOOL

BEEO- AGOMANI

49: SUSHANTA KR. SAHA

C/O- LATE BALLAB CH. SAHA

DOB-01/03/1974

AGE- 47

VILL AND P.O - BASHBARI

Page No.# 204/409

P.S- KAZIGAON

DISTRICT- KOKRAJHAR (BTAD)

PIN- 783337

2189 NO.

HARINCHORAKUTI L.P SCHOOL

BEEO- AGOMANI.

50: LENIN CH. ROY PRADHANI

C/O- LATE AMRIT ROY PRADHANI

DOB-20/01/1966

AGE- 55

VILL- MORAKURA

P.O - MOTERJHAR

DISTRICT- DHUBRI

ASSAM

PIN- 783334

243 NO. MORAKURA

L.P SCHOOL

BLOCK- GOLAKGANJ.

51: BANAMALI ROY.

C/O- LATE MAHENDRA NATH ROY

DOB-29/03/1966

AGE- 55

VILL- DHORARGHAT PT-II

P.O - SAHEBGANJ

P.S- GAURIPUR

DISTRICT- DHUBRI

ASSAM

PIN- 783331

171 NO. DHORARGHAT

L.P SCHOOL

BLOCK- GOLAKGANJ.

52: SHASHI MOHAN KARMAKAR

C/O- LATE SURENDRA NATH KARMAKAR

DOB-02/08/1963

AGE- 58

VILL AND P.O- BOROCHARAIKHOLA

P.S- GOLAKGANJ

DISTRICT- DHUBRI

Page No.# 205/409

PIN- 783334

ASSISTANT TEACHER

HARIRHAT BAZUR M.E SCHOOL

(AMALAGAMATED) BLOCK- AGOMANI.

53: ASHOK KARMAKAR

C/O- LATE ANUKUL KARMAKAR

DOB-02/02/1963

AGE- 58

VILL AND P.O - BAROCHARAIKHOLA

P.S- GOLAKGANJ

DISTRICT- DHUBRI

PIN- 783334

ASSISTANT TEACHER

131 NO. CHARAIKHOLA J.B SCHOOL

BLOCK- AGOMANI.

54: SHYAMA CHARAN ROY

C/O- DIGEN KARMAKAR

DOB-19/01/1968

AGE- 53

VILL- KHERBARI PT-I

P.O- KHERBARI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

567 NO. KALDOBA

L.P SCHOOL

BLOCK- AGOMANI.

55: AZIZUR RAHMAN

C/O- LATE BASIR ALI

DOB-01/03/1966

AGE-55

VILL- SINDURAI PT-II

P.O- BELGURI

DISTRICT- DHUBRI

PIN- 783334

1544 NO. TALLI

L.P SCHOOL

BLOCK- AGOMANI.

Page No.# 206/409

56: BEENA ROY

C/O- LATE BHABENDRA KR. ROY

DOB-24/05/1962

AGE-59

VILL- SINDURAI PT-II

P.O- BELGURI

DISTRICT- DHUBRI

PIN- 783334

724 NO. SINDURAI

L.P SCHOOL

BLOCK- AGOMANI.

57: ABDUL HAMID

C/O- LATE NACHAR UDDIN BEPARI

DOB-22/02/1975

AGE-46

VILL- JHASKAL PT-II

P.O- JHASKAL

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

728 NO. SERNAGAR

L.P SCHOOL

BLOCK- AGOMANI.

58: RANA CHANDRA MANDAL

C/O- LATE RAMA NATH MANDAL

DOB- 01/01/1977

AGE-44

VILL- BIDYARDABRI PT-II

P.O- BIDYARDABRI

P.S- GOLAKGANJ

DISTRICT- DHUBRI

ASSAM

PIN- 783335

750 NO. GHOGRAPAR

L.P SCHOOL

BLOCK- AGOMANI.

59: TAMEZ ALI SK.

C/O- LATE NASIMUDDIN SK.

DOB- 13/11/1969

Page No.# 207/409

AGE-52

VILL- MADHYA PETLA

P.O- PETLAGAON

P.S- TAMARHAT

DISTRICT- DHUBRI

ASSAM

PIN- 783332

2216 NO. MADHYA PETLA

L.P SCHOOL

BLOCK- AGOMANI.

60: ABILASH CH. ROY

C/O- JADO NATH ROY

DOB- 20/01/1968

AGE-53

VILL- JHAPUSABARI PT-IV

P.O- SOUTH JHAPUSABARI

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

9 NO. SARPAKATA

L.P SCHOOL

BLOCK- AGOMANI.

61: DELWAR HOSSAIN

C/O- LATE UMAR ALI SK.

DOB- 26/03/1965

AGE-56

VILL- JHAPUSABARI PT-V

P.O- SOUTH JHAPUSABARI

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

306 NO. BAROHARIRDHAM

L.P SCHOOL

BLOCK- AGOMANI.

62: RAM CHANDRA BHAKAT

C/O- LATE ABHIRAM BHAKAT

DOB- 18/08/1968

AGE-53

Page No.# 208/409

VILL- JINKATA PT-I

P.O- MAHAMAYARHAT

P.S- AGOMANI

DISTRICT- DHUBRI

ASSAM

PIN- 783335

746 NO. GANESHERDHAM

L.P SCHOOL

BLOCK- AGOMANI.

VERSUS

THE STATE OF ASSAM AND 6 ORS

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT. DISPUR

GUWAHATI-06

2:THE STATE OF ASSAM

REPRESENTED BY THE THE COMMISSIONER AND SECRETARY TO THE

GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-06

3:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT. DISPUR

GUWAHATI-06

4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06

5:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19

6:DISTRICT ELEMENTARY EDUCATION OFFICER

DHUBRI

P.O AND DISTRICT- DHUBRI

PIN-781001

ASSAM

7:THE DEPUTY INSPECTOR OF SCHOOLS

DHUBRI DISTRICT CIRCLE

P.O AND DISTRICT- DHUBRI

Page No.# 209/409

ASSAM

PIN-783301

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

Advocate for : MR B D DAS

Advocate for : SC

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

Linked Case : WP(C)/8856/2019

NASHIR UDDIN LASKAR

S/O- LT TAZAMUL ALI LASKAR

VILL- BOALIPAR PART-III

P.O. BOALIPAR BAZAR

P.S. HAILAKANDI

DIST- HAILAKANDI

ASSAM

PIN- 788155

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REP. BY THE COMM. AND SECY.

TO THE GOVT. OF ASSAM

EDUCATION DEPTT.

ELEMENTARY EDUCATION

ASSAM

DISPUR

GHY-6

2:THE CHIEF SECRETARY

TO THE GOVT. OF ASSAM

DISPUR

GHY-6

3:THE SECRETARY

FINANCE DEPTT. (BUDGET) DISPUR

GHY-6

4:THE SECRETARY

PENSION AND PUBLIC GRIEVANCES DEPTT.

DISPUR

GHY-6

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

Page No.# 210/409

HAILAKANDI

DIST- HAILAKANDI

ASSAM

PIN- 788151

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/4055/2020

BHADRA KANTA BORAH AND 6 ORS

S/O. LT. KHUMAN CHANDRA BORAH

VILL. SRIMANTA PUR

P.O. POTHALIPAM

DIST. LAKHIMPUR

PIN-787034

ASSTT. TEACHER

S.B. BODO HIGH SCHOOL.

2: GHANAKANTA DOLEY

S/O. LT. PUNAI DOLEY

VILL. MOHAOUI CAMP

P.O. UKHAMATI

DIST. DHEMAJI

PIN-787056

ASSTT. TEACHER

JONAI HIGHER SECONDARY SCHOOL.

3: GAGAN KATUWAL CHETRY

S/O. SRI DURGA KATUAL CHETRY

VILL. MOHARI CAMP

P.O. UKHAMATI

DIST. DHEMAJI

PIN-787056

ASSTT. TEACHER

S.B. BODO HIGH SCHOOL.

4: PRAFULLA PEGU

S/O. LT. UMAKANTA PEGU

VILL. UALAMGURI

P.O. MINGMANG

DIST. DHEMAJI

PIN-787034

ASSTT. TEACHER

TELEM TRIBAL HIGH SCHOOL.

Page No.# 211/409

5: MAJOJ KR. CHETRY

S/O. LT. NARA BAHADUR CHETRY

VILL. MOHARI CAMP

P.O. UKHAMATI

DIST. DHEMAJI

PIN-787056

ASSTT. TEACHER

SISSIMUKH H.S. SCHOOL.

6: MUHIRAM BORGOHAIN

S/O. LT. GOLAP GORGOHAIN

VILL. KACHUTALI MAJGAON

P.O. UKHAMATI

P.S. GOGAMUKH

DIST. DHEMAJI

PIN-787056

ASSTT. TEACHER

CHEMENMUKH HIGH SCHOOL.

7: DINA NATH MILI

S/O. LT. MOHEN MILI

VILL. KACHUTALI

P.O. UKHAMATI

DIST. DHEMAJI

PIN-787056

ASSTT. TEACHER

KACHUTALI HIGH SCHOOL.

VERSUS

THE STATE OF ASSAM AND 4 ORS.

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

EDUCATION DEPTT.

DISPUR

GUWAHATI-06.

2:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPTT.

DISPUR

GUWAHATI-06.

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:INSPECTOR OF SCHOOLS

Page No.# 212/409

DHEMAJI DISTRICT CIRCLE

DHEMAJI.

5:THE COMMISSIONER AND SECY.

PENSIONB AND PUBLIC GRIEVANCE DEPTT.

DISPUR

GUWAHATI-06.

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

Advocate for : MR. N ANAND

Advocate for : SC

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

Linked Case : WP(C)/6307/2014

INDRESWAR GOGOI and 2 ORS

S/O- LT. BHADRESWAR GOGOI

R/O VILL. and P.O.- CHARAIMORIA

P.S.- BOGINADI

DIST.- LAKHIMPUR

ASSAM.

2: TILAK CH. LAHAN

S/O- LT. DAMUDAR LAHAN

R/O VILL.- GUBURIHALI

P.S.- NORTH LAKHIMPUR

DIST.- LAKHIMPUR

ASSAM.

3: RINAMONI CHANGMAI

W/O- SRI BULTON GOGOI

R/O VILL.- SANTAPUR

P.O.- BIHPURIA

DIST.- LAKHIMPUR.

VERSUS

THE STATE OF ASSAM AND 7 ORS

THROUGH THE COMMISSIONER and SECY.

GOVT. OF ASSAM

EDUCATION SECONDARY DEPTT.

DISPUR

GHY- 6.

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

FINANCE DEPTT.

DISPUR

GHY - 6.

Page No.# 213/409

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY- 19.

4:THE INSPECTOR OF SCHOOLS

LAKHIMPUR DIST. CIRCLE

DIST.- LAKHIMPUR.

5:THE TREASURY OFFICER

NORTH LAKHIMPUR

ASSAM.

6:THE HEADMASTER

KADAM HIGH SCHOOL

LAKHIMPUR

P.O.- CHARAIMORIA

DIST.- LAKHIMPUR

PIN- 787032.

7:THE HEADMASTER

S.T.K. HIGH SCHOOL

P.O. and DIST.- LAKHIMPUR

PIN- 787001.

8:THE HEADMASTER

TITABAHAR HIGH SCHOOL

P.O.- PODMAPUR

P.S.- BIHPURIA

DIST.- LAKHIMPUR

ASSAM

PIN- 784164.

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

Advocate for : MR.K R PATGIRI

Advocate for : SC

FINANCE appearing for THE STATE OF ASSAM AND 7 ORS

Linked Case : WP(C)/7463/2017

DWIJEN CHANDRA KALITA and 18 ORS.

S/O. LT. BIPIN KALITA

R/O. VILLAGE- BARLAH

P.O. HALOGAON

P.S. SUALKUCHI

DIST.- KAMRUP

ASSAM

PIN-781103 ASSTT. TEACHER OF HALOGAON M.V. SCHOOL.

2: BHABESH THAKURIA

S/O. SRI NABIN CH. THAKURIA

Page No.# 214/409

R/O. VILL. HALOGAON

P.O. HALOGAON

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM

PIN-781103. ASSTT. TEACHER OF HALOGAON M.V. SCHOOL.

3: MRS. MAMANI KAKATI

W/O. SRI RANJAN KUMAR BAISHYA

R/O. VILL. RAJGARH

P.O./P.S. SUALKUCHI

ASSAM. ASSTT. TEACHER OF SUALKUCHI GIRL'S M.V. SCHOOL.

4: MRS. BIBHA RANI DAS

W/O. SRI BHAGABAN BAISHYA

R/O. VILL. BANGSHAR

P.O. BANGSHAR

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF DANGSHAR M.V. SCHOOL.

5: MAHESH DAS

S/O. LT. BISHNU RAM BAISHYA

R/O. VILL. RAJGARH

P.O./ P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF BANGSHAR M.V. SCHOOL.

6: SAIFULLAH ALI

S/O. LT. MOHIT ULLAH ALI

R/O. VILL. DAMPUR

P.S. HAJO

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF PADMA RAM BHARALI HIGH SCHOOL.

7: SARAT DAS

S/O. SRI HARIKANTA DAS

R/O. VILL. SARULAH

P.O. SRIHATI

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF DHARESWAR L.P. SCHOOL.

Page No.# 215/409

8: KUNJA BAISHYA

S/O. LT. NAREN CH. BAISHYA

R/O. VILL. SUALKUCHI

P.O. SUALKUCHI

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF 75 NO. SARULAH L.P. SCHOOL.

9: HIREN KARIKAR

S/O. LT. KESHAB CH. KARIKAR

R/O. VILL. SANTITOL

P.O. SUALKUCHI

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF SUALKUCHI GIRL'S M.V. SCHOOL.

10: KANDARPA KUMAR

S/O. LT. ABHIRAM KUMAR

R/O. VILL. SRIHATI

P.O. SRIHATI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF SRIHATI L.P. SCHOOL.

11: DHANESWAR KALITA

S/O. LT. MAHENDRA KALITA

R/O. VILL. SUALKUCHI KALITA MANDIR

P.O. SUALKUCHI

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF S.A.B. M.E. MADRASSA.

12: MADHU PATHAK

S/O. HARIKANTA PATHAK

R/O. VILL. BANGALTOLA

P.O. MAJARKURI

P.S. HAJO

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF BANGALTOLA JAGANNAT L.P. SCHOOL.

13: BABUL TALUKDAR

S/O. SRI JOGESWAR TALUKDAR

R/O. VILL. MAJORKURI

Page No.# 216/409

P.O. MAJORKURI

P.S. HAJO

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF BANGALTOLA L.P. SCHOOL.

14: RAJANI KALITA

S/O. SRI SASTI RAM KALITA

R/O. VILL. MAJORKURI

P.O. MAJORKURI

P.S. HAJO

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF 73 NO. MAJORKURI BALAK L.P. SCHOOL.

15: DEBEN CH. DAS

S/O. CHANA RAM DAS

R/O. VILL. BARLOH

P.O. HALOGAON

P.S. SUALKUCHI

ASSTT. TEACHER OF 1232 OF ABHAYAPURIA L.P. SCHOOL.

16: MD. ABDUL HUSSAIN

S/O. LT. FAJJ ALI AHMED

R/O. VILL. UJANKURI

P.O. UJANKURI

P.S. HAJO

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF BAGRA M.V. SCHOOL.

17: MD. FIROJ ALI

S/O. MD. RAFIQUE ALI

VILL. AGYATHURI

P.O. DADARA

P.S. HAJO

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF AGYATHURI M.E. SCHOOL.

18: RINAMAYEE DAS

S/O. SRI MATI RAM DAS

R/O. VILL. SRIHATI

P.O. SRIHATI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF BAMUNDI GIRL'S M.E. SCHOOL.

Page No.# 217/409

19: NAYANA DAS

S/O. LT. BHABESH DAS

R/O. VILL. BANGATOLA

P.O. BONGSHAR

P.S. SUALKUCHI

DIST. KAMRUP

ASSAM. ASSTT. TEACHER OF SINGIMARI M.E. SCHOOL.

VERSUS

THE STATE OF ASSAM and 3 ORS.

REPRESENTED BY THE COMMISSIONER and SECRETARY TO THE GOVT. OF

ASSAM

EDUCATION ELEMENTARY DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE DIST. ELEMENTARY EDUCATION OFFICER

KAMRUP

ASSAM.

4:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE BUDGET DEPTT.

DISPUR

GUWAHATI-6.

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

Advocate for : MS.K DAS

Advocate for : SC

FINANCE appearing for THE STATE OF ASSAM and 3 ORS.

Linked Case : WP(C)/6953/2022

MANO RANJAN DAS

S/O- LT. THANURAM DAS

R/O- VILL AND P.O. AMTALA

IN THE DIST.- OF KAMRUP

ASSAM

PIN- 781134

VERSUS

Page No.# 218/409

THE STATE OF ASSAM AND 3 ORS

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

EDUCATION DEPTT. (ELEMENTARY)

SACHIVALAYA

DISPUR

GHY-06

ASSAM

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

3:THE DIRECTOR OF PENSION

ASSAM HOUSEFED COMPLEX

DISPUR

GHY-06

ASSAM

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

DEPTT. OF FINANCE

DISPUR

GHY-06

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

Advocate for : MR T N SRINIVASAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6575/2021

PAULAMI CHAKRABORTY AND 3 ORS

D/O BHUPENDRA CHANDRA CHAKRABORTY

R/O VILL- KALINAGAR PART-III

P.O KALINAGAR PIN CODE - 788801

P.S. PANCHGRAM

DIST. HAILAKANDI

ASSAM

ASSISTANT TEACHER OF 458 NO. VIVEKANANDA L.P. SCHOOL

2: BHUDEV DEY

S/O LATE KARTIK CHANDRA DEY

R/O VILL- KALINAGAR PART-III

P.O.KALINAGAR

PIN CODE 788801

P.S. PANCHGRAM

Page No.# 219/409

DIST. HAILAKANDI

ASSAM

ASSISTANT TEACHER OF BAKRIHAWAR PART-VI L.P. SCHOOL

3: SONTOSH DEY

S/O LATE DHIRENDRA DEY

R/O VILL- KALINAGAR PART-III

P.O. KALINAGAR

PIN CODE 788801

P.S. PANCHGRAM

DIST. HAILAKANDI

ASSAM

ASSISTANT TEACHER OF 42 NO. BAKRIHAWAR L.P. SCHOOL.

4: KRISHNA RANI DEY

D/O PROMODH RANJAN DEY

R/O JOGESH ROAD

NEAR TAAPUR PIN CODE - 788003

P.S. SILCHAR DIST. CACHAR

ASSAM

ASSISTANT TEACHER OF 289 POLARPAR L.P. SCHOOL

DIST. HAILAKANDI

ASSAM

VERSUS

THE STATE OF ASSAM AND 4 ORS

THROUGH THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-781006.

2:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR

GUWAHATI-781006.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019

4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

ASSAM

Page No.# 220/409

P.O. AND DIST. HAILAKANDI

ASSAM

5:THE DEPUTY INSPECTOR OF SCHOOLS

HAILAKANDI

P.O. AND DIST. HAILAKANDI

ASSAM

PIN CODE- 788155

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

Advocate for : MR B D DAS

Advocate for : SC

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

Linked Case : WP(C)/2259/2022

HORIHOR BORA AND 112 ORS.

S/O- LATE DIBAKAR BORA

R/O- BETIONI KAKUTI GAON

P.O. BETIONI

PIN- 785622

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT 2 NO. BETIONI BALIKA L.P. SCHOOL.

2: NIRANJAN HANDIQUE

S/O- DIMBESWAR HANDIQUE

R/O- SANSUA GAON

P.O. BILGAON

PIN-785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DHONDACHAM HIGH SCHOOL

(AMALGAMATED).

3: ROSHESWAR THENGAL

S/O- TONURAM THENGAL

R/O- THENGAL GAON

P.O. KAMAR GAON

PIN- 785619

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT SERAGAON TOWN SENIOR BASIC SCHOOL.

4: KUMUD GOGOI

S/O- LATE MOHENDRA GOGOI

R/O- BORUA GAON

Page No.# 221/409

P.O. KACHUPATHER

PIN- 785619

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NAKKATI BOHIKHOWA L.P.SCHOOL.

5: SEEMA BAKSHI

D/O- LATE SOILEN BAKSHI

R/O- GOLAGHAT TOWN

P.O. GOLAGHAT

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT GOLAGHAT BENGALI HIGH

SCHOOL(AMALGAMATED).

6: RIJU SAIKIA

C/O- LATE SONARAM SAIKIA

R/O- TALIA GAON

P.O. MORONGI CHARIALI. PIN- 785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT HALODHIBARI L.P. SCHOOL.

7: DANIEL MINJ

C/O- OSCAR MINJ

R/O- DOIGRONG PURABANGLA

P.O. LATAKUJAN

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT SHYAMARALPUR M.E. SCHOOL.

8: MODHUMITA SAIKIA

D/O- LATE KULADHAR SAIKIA

R/O- PATKOTIA GAON

P.O. DOIGRONG

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT B.G.K. L.P. SCHOOL.

9: KUSHAL URANG

S/O- PHULESWAR URANG

R/O- KANDUGURI

P.O. DOIGRONG

PIN- 785621

ASSISTANT TEACHER AT RONGJAN 2 NO. LINE L.P. SCHOOL.

Page No.# 222/409

10: ASHIM BORA

S/O- LATE GHANAKANTA BORA

R/O- NO.2 PONK GRANT (BISHNUPUR)

P.O. KANAIGHAT

PIN-785699

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MITHA AMCHAPARI L.P. SCHOOL.

11: BIJOY GOSWAMI

S/O- LATE ANANDA GOSWAMI

R/O- CHUTIA GAON

P.O. BOKOLAI

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT CHOTAJAN KATHONI PATHAR L.P. SCHOOL.

12: TUKHESWAR BORA

S/O- LATE SARUPAI BORA

R/O- NAMCHONIA GAON

P.O. KAMARBANDHA

PIN-785625

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT SAKITING BHATOUBARI M.E. SCHOOL.

13: MONISHA BORA

C/O- BUBAI BORA

R/O- PUB KHMTAI

P.O. PUB KHUMTAI

PIN- 785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BHULUKITING L.P. SCHOOL.

14: RUPKANTA DOWARA

S/O- LATE BAPIRAM DOWARA

R/O-BURAGUHAIN KHAT

P.O. BOKIAL

PIN-785613

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT KALIYANI BAGAN L.P. SCHOOL.

15: DIGANTA THENGAL

S/O- LATE TULARAM THENGAL

Page No.# 223/409

R/O- NO.2 KAIBATRA

P.O. MORONGI CHARIALI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT PANKA SENIOR BASIC SCHOOL.

16: BIPUL BORA

S/O- DANDIRAM BORA

R/O- TALIA GAON

P.O. MORONGI CHARIALI

PIN-785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BAMASUNDARI SENIOR BASIC SCHOOL.

17: GAYATRI PHUKON

D/O- LATE TILASWAR PHUKON

R/O- KATHIATOLI

P.O. KATHIATOLI

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BORTING NOWSHOLIA L.P. SCHOOL.

18: DULAL MAHANTA

S/O- LATE JITEN MAHANTA

R/O- JORHUTIA GAON

P.O. BORPATHAR

PIN-785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO.2 RATANPUR L.P. SCHOOL.

19: BONTI PROVA SAIKIA

D/O- LATE JITEN SAIKIA

R/O- SIALEKHAITI GAON

P.O. SIALEKHAITI

PIN-785621

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT SIALEKHATI L.P. SCHOOL.

20: JIBONTA BORA

S/O- PHOTICK BORA

R/O- PATKATIA GAON

P.O. DOIGRONG

Page No.# 224/409

PIN-785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT B.G.K. L.P. SCHOOL.

21: ARUP CH. BORA

S/O- LATE AKAMAN BORA

R/O- MOLIAGAON

P.O. DHAKIAL

PIN- 785622

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT POCHIM MISSAMORA GIRLS M.E. SCHOOL.

22: JAYANTA PHUKON

S/O- LATE PREMANANDA PHUKON

R/O- SENSOWA

P.O. RADHALA (DHAKIAL)

PIN-785622

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DAKHINHENGERA H.S. SCHOOL.

23: RAJIB BORA

S/O- LATE SONARAM BORA

R/O- CHUTIA GAON

P. O. BOKALAI

PIN- 785625

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NEW BALIJAN S. B. SCHOOL.

24: UDIP KUMAR PHUKON

S/O- KAMAL CH. PHUKON

R/O- HABICHUKIA GAON

P.O. HABICHUKIA GAON

PIN-785603

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BALIJAN HIGH SCHOOL.

25: TUTUMONI GOGOI

S/O- MANIK GOGOI

R/O- 2 NO. MURPHULONI P.O. MURPHULONI

PIN-785702

DIST. GOLAGHAT

ASSAM

Page No.# 225/409

HEAD TEACHER AT MURPHULANI NO.4 BAZAR LINE NEW L.P. SCHOOL.

26: AMAL PEGU

S/O- LATE GUNASON PEGU

R/O- NABHAGA GAON

P.O. NABHAGA

PIN- 785614

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NABHANGA BAPUJI HIGH SCHOOL.

27: PARUL DUTTA

D/O- LATE LOKHESWAR DUTTA

R/O- PHALLOGONI

840 GAON

P.O. PHALLOGONI

PIN-785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT FALLANGANI ADARSHA L.P. SCHOOL.

28: JAYANTA HAZARIKA

S/O- MODAN HAZARIKA

R/O- BHAGYAPUR GAON

P. O. PHALLONGONI

PIN-785602

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT SHYAMRAIPUR L.P. SCHOOL .

29: DULAL BORA

S/O- LATE HORESWAR BORA

R/O- KOCH GAON

P.O. FORKATING

PIN- 785621

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT HALMORAMUKH L.P. SCHOOL.

30: JULIE BORUAH

D/O- NAREN BORUAH

R/O- TALIAGAON

P.O. MORONGI CHARIALI

PIN- 785702

DIST. GOLAGHAT

ASSAM

Page No.# 226/409

ASSISTANT TEACHER AT MORONGI M.V. SCHOOL.

31: MONIKA BORA

D/O- HINDURAM BORA

R/O- PUBKHUMTAIGAON

P.O. KAMARBANDHA

PIN-785621

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT JATHIPOTIA L.P. SCHOOL.

32: ASHIM BORA

S/O- RABIRAM BORA

R/O- NAMGHARIA GAON

P.O. FALLANGANI

PIN-785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BAMISUNDARY SBS M.E. SCHOOL.

33: NABIN HAZARIKA

S/O- LATE RABIRAM HAZARIKA

R/O- 2 NO. FALLANGANI. P.O. FALLANGANI

PIN-785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO. 3 KOWANI PAHAR LINE L.P. SCHOOL.

34: REKHA MONI TAMULY

D/O- NOGENDRO NATH TAMULY

R/O- GOLAGHAT JUNAKI NAGAR

P.O. GOLAGHAT

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MURPHULANI ADIBASI L.P. SCHOOL.

35: SABITRY GOGOI

D/O-LATE KHOGESWAR GOGOI

R/O- MORONGIMOTOR GAON

P.O. MORONGI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MAJULI GAON L.P. SCHOOL.

36: DIPSHIKHA SAIKIA

D/O- LATE DEOTI SAIKIA

Page No.# 227/409

R/O- TAMULIGAON

P.O. PADUMONI

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT RUPKOLIA L.P. SCHOOL.

37: BISESWAR DAS

S/O- THANESWAR DAS

R/O- GANDHI GAON

P.O. LETEKUJAN

PIN- 785613

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT GANDHI GAON L.P. SCHOOL.

38: PRASANTA DUTTA

S/O- LATE BAPURAM DUTTA

R/O- PATKOTIA GAON

P.O. MORONGI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO.2 SOFELLA L.P. SCHOOL.

39: BIJU GOGOI

C/O- RUPAI GOGOI

R/O- BARUA GAON

P.O. BARUA GAON

PIN- 785603

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT KESHORAM NEOG M.E. SCHOOL.

40: LUHIT GOGOI

S/O- LATE GOPAL GOGOI

R/O- 1 NO. MURPHULANI

P.O. MURPHULANI

PIN- 785702

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT SANGRAMPUR NEW L.P. SCHOOL.

41: JITEN RAJKHOWA

S/O- LATE GULUK RAJKHOWA

R/O- BAMUN GAON

P.O. KAMARBANDHA

PIN- 785621

Page No.# 228/409

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT SIALEKHATI SR. BASIC SCHOOL.

42: PURBAJYOTI BORA

S/O- LATE NONDESWAR BORA

R/O- LAKHIBARI GAON

P.O. LAKHIBARI

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT HATIGARH MATI KHULA NEW L.P. SCHOOL.

43: RANU KACHARI

D/O- UPEN KACHARI

R/O- BETIONI KAKATI GAON

P.O. BETIONI

PIN-785622

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT AMUGURI L.P. SCHOOL.

44: DHARMENDRA HAZARIKA

S/O- LATE LOKHINATH HAZARIKA

R/O- MOINAPURA

P.O. MOINAPURA

PIN- 785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT ABHAYJAN BAGAN L.P. SCHOOL.

45: SAMBHU NATH THAKUR

S/O- LATE DHARAMRAJ THAKUR

R/O- MURPHULANI TEA ESTATE

P.O. MURPHULANI TEA ESTATE

PIN-785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BORCHAPORI DIGHOLIMUKH L.P. SCHOOL.

46: ADITYA BORAH

S/O- LATE JOGESWAR BORAH

R/O- JOGONIA

P.O. GANAKPUKHURI

PIN- 785722

DIST. GOLAGHAT

ASSAM

Page No.# 229/409

ASSISTANT TEACHER AT HATIAKHOWA BOSTI LINE L.P. SCHOOL.

47: DULURAM BORA

S/O- TOSHESWAR BORA

R/O- THURAMUKH PATKATIA

P.O. MORONGI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT CHORIAKHAT L.P. SCHOOL.

48: DRONAKANTA GOGOI

S/O- LATE AKONI GOGOI

R/O- THURAMUKH BEBEJIA

P.O. MORONGI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO. 4 BALIJAN L.P. SCHOOL.

49: JOGESWAR SAIKIA

S/O- LATE INDRA SAIKIA

R/O-FULBARI

P.O. MURPHULANI

PIN-785702

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT LETEKUBASTI KACHARICHUK L.P. SCHOOL.

50: AMAL CHANDRA BORA

S/O- LATE LAMBODHAR BORA

R/O- THURAMUKH PATKOTIA GOAN

P.O. MORONGI

PIN- 785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT ASOMI HIGH SCHOOL.

51: JITU MONI BORA

S/O- LOKHESWAR BORA

R/O- BARPUKHURIPAR GAON

P.O. MUDOIGAON

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSITANT TEACHER AT AFUAGAON ANANTA DUTTA L.P. SCHOOL.

52: POBITRA SAIKIA

Page No.# 230/409

S/O- LATE LOKHESWAR SAIKIA

R/O- ABHAYAPURIA GAON

P.O. MORONGI

PIN-785621

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT NO.1 LETAKU BASTI L.P. SCHOOL.

53: GOJEN BORA

S/O- LATE NOGEN BORA

R/O- NO.2 KAIBOTTA GAON

P.O. MORONGI CHARIALI

PIN-785621

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT JACTION NEW L.P. SCHOOL.

54: DIMBESWAR KALITA

S/O- LATE ANIRAM KALITA

R/O- SINGORA JAN GAON

P.O. BARUA BAMUN GAON

PIN- 785618

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT HALOWA GAON L.P. SCHOOL.

55: UMAKANTA PACHANI

C/O- PADMA PACHANI

R/O- BHABOLI GAON

P.O. BARUA BAMUN GAON

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT PURANIMATI BHAKAT GAON L.P. SCHOOL.

56: RATUL DUTTA

C/O- ROSHESWAR DUTTA

R/O- MISSAMARA

P.O. MISSAMARA

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT GANDHIA GAON L.P. SCHOOL.

57: KAMALA MAHANTA

C/O- LATE LALIT MAHANTA

R/O- KHANIKOR

Page No.# 231/409

P.O. MISSAMARA

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT PURANIMATI BHAKAT GAON L.P. SCHOOL.

58: JITUPROKASH BORA

C/O- BHOBON CH. BORA

R/O- SINGORAJAN GAON

P.O. BARUA BAMUN GAON

PIN- 785618

DIST. GOLAGHAT

ASSAM

HEAD MASTER AT 6 NO. POTANJORA L.P. SCHOOL.

59: REKIBUDDIN AHMED

C/O- SIRAJUDDIN AHMED

R/O- MOUKHOWA

P.O. MOUKHOWA

PIN- 785702

DIST. GOLAGHAT

ASSAM

HEAD TEACHER AT MUDOI PATHAR L.P. SCHOOL.

60: DIGANTA GOGOI

C/O- LATE PRAFULLA GOGOI

R/O- KHUMTAI

P.O. KHUMTAI

PIN- 785619

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 1 NO. POTIA PATHAR SCHOOL.

61: ANJALI KONWAR

C/O- LATE GUNIN KONWAR

R/O- MELAMRA

P.O. MELAMARA

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT PADUMONI MAJDUR L.P. SCHOOL.

62: WAHIDA BEGUM

C/O- LATE MOFIJ ALI

R/O- NAHARANI

P.O. NAHARANI

PIN- 785618

DIST.GOLAGHAT

Page No.# 232/409

ASSAM

ASSISTANT TEACHER AT NAHORONI KHONGIA L.P. SCHOOL.

63: NONDESWAR BORA

C/O- LATE BAPAI BORA

R/O- DOMJORIA KOCHOLIAL GAON

P.O. HALDHIBARI

PIN-785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT UTTAR KAKODONGA M.E. SCHOOL.

64: SISURAM GOGOI

C/O- GHANASHYAM GOGOI

R/O- MODHUBAN GAON

P.O. ULTAJAN

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT THURAJAN AHOTGURI SATRA L.P. SCHOOL.

65: ABONI SAIKIA

C/O- LATE DANADHAR SAIKIA

R/O- THURAMUKH KATH KATIA GAON

P.O. MORONGI

PIN-785621

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 1 NO. ULTAJAN NOVA L.P. SCHOOL.

66: RUBIMAI BEGUM

C/O- AHIDUR RAHMAN

R/O- MOLIA GAON

P.O. DHEKIAL

PIN- 785622

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DOKHINHENGERA H.S. SCHOOL.

67: ARPANA CHETIA

C/O- GOBIN BORDOLOI

R/O- HABIAL

P.O. GANAK PUKHURI

PIN- 785622

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT SINGADHARI L.P. SCHOOL.

Page No.# 233/409

68: JITU KR. DUTTA

C/O- LATE TONKESWAR DUTTA

R/O- MOLIA GAON

P.O. DHEKIAL

PIN- 785622

ASSISTANT TEACHER AT BURALIKSON L.P. SCHOOL.

69: MUKTINATH BORA

C/O- LATE AKAN BORA

R/O- 4 NO. PURAJANGHAL

P.O. DHOLAGURI

PIN- 785626

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 2 NO. PURAJANGHAL L.P. SCHOOL.

70: JUNU GOGOI

C/O- NOREN GOGOI

R/O- THURAMUKH BEBEJIA GAON

P.O. MORONGI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 4 NO. RONGAJAL L.P. SCHOOL.

71: THANESWAR BORA

C/O- LATE NOREN BORA

R/O- KOWANI POTHER

P.O. ULTAJAN

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO.1 MURPHULANI NEW L.P. SCHOOL.

72: BIPUL CH. DADHARA

C/O- LATE NUMAL DADHARA

R/O- TENGASAPORI

P.O. FALLANGANI

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO.2 MURPHULANI TENGAHULA L.P. SCHOOL.

73: SUREN TAMULY

C/O- LATE NOMAL TAMULY

R/O- THURAJAN ALAMI GAON

P.O. ULTAJAN

Page No.# 234/409

PIN-785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT PHULBARI NAVA L.P. SCHOOL.

74: MOUSUMI BORA

C/O- LATE GOLAP CH. BORA

R/O- ALENGMURIA

P.O. ALENGMURIA

PIN-785722

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 3 NO. TOWN CHANDMARI L.P. SCHOOL.

75: ROUSAMA BEGUM

C/O- DALNUR ALI

R/O- BOKAKHAT TOWN

P.O. BOKAKHAT

PIN-785612

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT HALMORA BAGAN L.P. SCHOOL.

76: ALTAF HUSSAIN

C/O- MOKBUL HUSSAIN

R/O- BOKAKHAT TOWN

P.O. BOKAKHAT

PIN-785612

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DIRING BAGICHA L.P. SCHOOL.

77: PUTUL SAIKIA

C/O- BABAI SAIKIA

R/O- HATIAKHOWA

P.O. HATIAKHOWA

PIN- 785626

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 3 NO. LUKHURAKHON L.P. SCHOOL.

78: MRS. SEWALI BORA

C/O- LATE KAMAL CH. BORA

R/O- DUBIAL GAON

P.O. DUBIAL

PIN- 785618

DIST. GOLAGHAT

ASSAM

Page No.# 235/409

ASSISTANT TEACHER AT NO.1 KURALGURI L.P. SCHOOL.

79: MRS. JYOTI HAZARIKA

C/O- LATE BEBAI HAZARIKA

R/O- RAJABAHAR GAON

P.O. DERGAON

PIN- 785614

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DHARAMPUR L.P. SCHOOL.

80: DURGESWAR LOYING

C/O- NODIMAL LOYING

R/O- 1 NO. JORAGURI

P.O. JORAGURI

PIN-785614

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MADHAB DEV M.E. SCHOOL.

81: NOBIN HAZARIKA

C/O- LATE BUDHESWAR HAZARIKA

R/O- GUAL GAON

P.O. MUDOI GAON

PIN-785614

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MUHIRAM H.S. SCHOOL.

82: GIRISH HAZARIKA

C/O- LATE KANURAM HAZARIKA

R/O- NO.1 KHAKANDA GURI GAON

P.O. JORAGURI

PIN-785614

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MUHIRAM H.S. SCHOOL.

83: IMAM AHMED

C/O- JEHIRUDDIN AHMED

R/O- NAHARANI MAJGAON

P.O. NAHARANI

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DERGAON TOWN S.B. SCHOOL.

Page No.# 236/409

84: SOFIKA BEGUM

C/O- LATE MOTIUR RAHMAN

R/O- BATIPORIA

P.O. BATIPORIA

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DERGAON TOWN S.B. SCHOOL.

85: MRS. MINOTI BORDOLOI

C/O- LATE MOHEN BORDOLOI

R/O- BONGAL GAON

P.O. DERGAON

PIN- 785614

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DERGAON TOWN S.B. SCHOOL.

86: MRS. MALABIKA BORA

C/O- LATE ROM BORA

R/O- HATIAKHOWA

P.O. HATIAKHOWA

PIN- 785626

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BAHBARI MOZDUR L.P. SCHOOL.

87: ASAD HUSSAIN

C/O- LATE IMDAD HUSSAIN

R/O- NAHARANI MAJGAON

P.O. NAHARANI

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BATIPORIA S.B. SCHOOL.

88: MRS. KAMALA CHAKRABORTY

C/O- LATE NISHI KANTA CHAKRABORTY

R/O- RANGAGORA TEA ESTATE

P.O. BADULIPAR

PIN- 785611

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT DEVAGRAM GIRLS M.E. SCHOOL.

Page No.# 237/409

89: PRAHLAD SARMAH

C/O- LATE HEMKANTA SARMAH

R/O- KAMAR GAON

P.O. KAMAR GAON

PIN- 785619

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NAKKATI TINISWEI M.E. SCHOOL.

90: MISS ANJU MONI KALITA

C/O- LATE REBA KANTA KALITA

R/O- CHABUK DHORA

P.O. NAMKHATOAL

PIN- 785626

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT 2 NO. CHABUKDHORA L.P. SCHOOL.

91: DURLOV DUTTA

C/O- PHANIDHAR DUTTA

R/O- FALLANGANI

P.O. FALLANGANI

PIN-785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NAHORNBARI BAGAN L.P. SCHOOL.

92: MRS. BONDANA BORA

C/O- LATE MUHIRAM BORA

R/O- KHANIKOR GAON

P.O. MISSAMORA

PIN- 785618

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT KHANIKOR SENIOR BASIC SCHOOL.

93: MRS. SANGITA BORA

C/O- LATE TILOK CH. BORA

R/O- HABIYAL. P.O. GANAK PUKHURI

PIN- 785622

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT GANAKPUKHURI SENIOR BASIC SCHOOL.

94: GOPAL TAMANG

C/O- LATE SHER BAHADUR TAMANG

Page No.# 238/409

R/O- BASAPATHER

P.O. BILGAON

PIN- 785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT BORHOLLA NAVAJAOTI M.E. SCHOOL.

95: DIP SAIKIA

C/O- GUNA KANTA SAIKIA

R/O- BETIONI

P.O. NAOJAN

PIN- 785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT JAWAHARLAL SENIOR BASIC SCHOOL

96: ARJUN GOWALLA

C/O- GUPAL GOWALLA

R/O- NO.2 GONDHAKOROI GAON

P.O. CHUKIAPATHAR

PIN-785601

DIST. GOLAGHAT

ASSAM

HEAD MASTER AT NO.2 CHAINPUR L.P. SCHOOL.

97: MRS. KIRON CHUTIA

C/O- LATE SUMESWAR CHTIA

R/O- GOAR GAON

P.O. UPPERLANGTHA

PIN-785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT GELABIL G.B. HIGH SCHOOL.

98: MRS. RANJUMONI HANDIQUE

C/O- UPEN HANDIQUE

R/O- NO.1 TAMULI GAON

P.O. BIL GAON

PIN- 785602

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO.2 TAMULIGAON SENIOR BASIC SCHOOL.

99: MRS. MONJUMONI PHUKAN

C/O- BIDYA DHAR PHUKAN

R/O- BARPATHURA GAON

P.O. BORPATHURA

Page No.# 239/409

PIN- 785702

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT ANGURI M.E. SCHOOL.

100: MRS. JOBA GOHAIN

C/O- LATE HEMADHAR GOHAIN

R/O- SINGIMARI GAON

P.O. BORPATHAR

DIST GOLAGHAT

ASSAM

ASSISTANT TEACHER AT TENGAHOLA HIGH SCHOOL.

101: BHABA SAIKIA

C/O- LATE HEMKANTA SAIKIA

R/O- NO.2 GONDHAKOROI GAON

P.O. CHUKIAPATHAR

PIN- 785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT ANGCHA JILDOI SHYAM HIGH SCHOOL.

102: BINITA SHYAM

C/O- CHANDRA SHYAM

R/O- BARAGHORIA GAON

P.O. URIAMGHAT

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT SWARGIYA LOKHESWAR BORAH M. E. SCHOOL.

103: RITA RANI RAY

C/O- LATE KHIROD RANJAN RAY

R/O- NO.2 WARD

SARUPATHAR TOWN

P.O. SARUPATHAR

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT KALIBARI HIGH SCHOOL.

104: AFRUJAN BEGUM

C/O- LATE HASAR ALI

R/O- URIAMGHAT (GELAJAN)

P.O. URIAMGHAT

PIN- 785601

DIST. GOLGHAT

ASSAM

Page No.# 240/409

ASSISTANT TEACHER AT UMESH DUTTA M.E. SCHOOL.

105: RAMLAL TUDU

C/O- SWAPAN TUDU

R/O-NO. 2 SARUPATHAR

P.O. CHUKIA PATHAR

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT MADHUPUR L.P. SCHOOL.

106: RUHINI BURAGOHAIN

C/O- KHARGESWAR BURAGOHAIN

R/O- TENGABARI

P.O. TENGABARI

PIN- 785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT KACHOMARI L.P. SCHOOL.

107: TARUN CHETIA

C/O- LATE AKON CHETIA

R/O- BEBEJIA

P.O. TENGABARI

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT KACHOMARI L.P. SCHOOL.

108: ANIL BHARALI

C/O- LATE GANESH BHARALI

R/O- CHUNAJAN ADORSHA

P.O. NAUJAN

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO. 2 CHAINPUR SCHOOL.

109: DHRUBA BARUAH

C/O- LATE JOGEN BARUAH

R/O-SARUPATHAR NO. 1 PODUMANI GAON

P.O. SARUPATHAR

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT JALJORI L.P. SCHOOL.

110: RADHA MOHAN SINGH

Page No.# 241/409

C/O- LATE BABAN SINGH

R/O- SARUPATHAR NO.2 PADUMONI

P.O. SARUPATHAR

PIN- 785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT GELABIL GANDHI L.P. SCHOOL.

111: MUKUL TURUNG

C/O- LATE SUREN TURUNG

R/O- NO. 1 RAJAPUKHURI TURUNG GAON

P.O. URIAMGHAT

PIN- 785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT NO.1 LACHIT GAON L.P. SCHOOL.

112: BIPIN CHANDRA GOGOI

C/O- LATE TITARAM GOGOI

R/O- NAOJAN GAON

P.O. NAOJAN

PIN- 785601

DIST. GOLAGHAT

ASSAM

HEAD MASTER AT HADHIBARI BAMCHUK L.P. SCHOOL.

113: INO BORO

C/O- LATE AKUL BORO

R/O- JANATA PATHAR

P.O. NAOJAN

PIN-785601

DIST. GOLAGHAT

ASSAM

ASSISTANT TEACHER AT JOWAHARLAL SENIOR BASIC SCHOOL.

VERSUS

THE STATE OF ASSAM AND 8 ORS.

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

Page No.# 242/409

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06

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

FINANCE DEPARTMENT. DISPUR

GUWAHATI-06.

4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06.

5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

7:THE INSPECTOR OF SCHOOLS

GOLAGHAT DISTRICT CIRCLE

P.O AND DISTRICT- GOLAGHAT

ASSAM

-785621.

8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

GOLAGHAT

P.O AND DISTRICT- GOLAGHAT

ASSAM

PIN-785621.

9:THE DEPUTY INSPECTOR OF SCHOOLS

GOLAGHAT

P.O AND DISTRICT- GOLAGHAT

ASSAM

PIN-785621.

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

Advocate for : MR B D DAS

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/5202/2021

Page No.# 243/409

BHARATI ROY

D/O. LT. RAGHUNATH ROY HEAD TEACHER

GULTILLA LP SCHOOL

UNDER DEEO RAJABAZAR (RETIRED ON 31.10.2019)

VILL. AND P.O. DEWAN TEA ESTATE

P.S. LAKHIPUR

DIST. CACHAR

ASSAM

PIN-788102.

VERSUS

THE STATE OF ASSAM AND 7 ORS

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI-06.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

CACHAR

SILCHAR

ASSAM.

4:THE DI OF SCHOOL

SILCHAR

DIST. CACHAR

ASSAM

PIN-788001.

5:THE BLOCK ELEMENTARY EDUCATION OFFICER

RAJABAZAR EDUCATIONAL BLOCK

DIST. CACHAR

ASSAM.

6:THE PRINCIPAL SECRETARY

TO THE GOVT. OF ASSAM

DEPTT. OF FINANCE

ASSAM CIVIL SECRETARIAT

DISPUR

GUWAHATI

ASSAM

PIN-781006.

Page No.# 244/409

7:THE TREASURY OFFICER

LAKHIPUR SUB TREASURY

LAKHIPUR SUB DIVISION

DIST. CACHAR

ASSAM.

8:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI

ASSAM

PIN-781006.

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

Advocate for : MR. A K DUTTA

Advocate for : SC

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

Linked Case : WP(C)/6970/2022

LABANYA BALA NATH

D/O. LT. MANIK CH. NATH

VILL. SATRAPARA

P.O. BATARHAT

DIT. KAMRUP

ASSAM

PIN-781122.

VERSUS

THE STATE OF ASSAM AND 3 ORS

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

EDUCATION DEPTT. (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI-781006. ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019.

3:THE DIRECTOR OF PENSION

Page No.# 245/409

ASSAM HOUSEFED COMPLEX DISPUR

GUWAHATI-781006

ASSAM.

4:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

DEPTT. OF FINANCE

DISPUR

GUWAHATI-781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/7256/2021

NARAYAN BARUAH AND 50 ORS

C/O LATE KATI RAM BARUAH

DISTRICT-NAGAON

ASSAM

ASSISTANT TEACHER CHALCHALI GIRLS M.V SCHOOL

2: RAMESH SAIKIA

C/O LT. DURGESWARSAIKIA

VILL- DIMARUGURI

DIST -NAGAON

ASSAM

ASSISTANT TEACHER DIMARUGURI HIGH SCHOOL

(AMALGATED)

3: DHARANIDHAR BORAH

C/O LT. KESHOB BORAH

VILL- GHANHIMAHARIATI

DIST - NAGAON

ASSAM

ASSISTANT TEACHER GHANHI M.V. SCHOOL.

4: PADUM CH. MUKTIAR

C/O LT. ADHAN CH. MUKTIAR

VILL - PACHIMJALAHGAON

DIST -NAGAON

ASSAM

ASSISTANT TEACHER MODERTOLI HIGH SCHOOL ( AMALGATED).

5: JUNAB ALI

C/O LT. ZAHED ALI

VILL- ALI TANGANI

Page No.# 246/409

DIST - NAGAON

ASSAM. ASSISTANT TEACHER LONGIAPBARPANI M.E SCHOOL.

6: FAKAR UDDIN AHMED

C/O LT. SAHAR ALI

VILL - ALI TANGANI

DIST - NAGAON

ASSAM

ASSISTANT TEACHER RAJA ALI M.E.M SCHOOL.

7: LALIT BORA

C/O LT. ULEN BORA

VILL- LANKA GAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER LUTUMARIANCHALIK M.E. SCHOOL.

8: PRANAY DAS

C/O LT. PRAFULLA DAS

VILL - UTTAR AMERI

DIST - NAGAON

ASSAM

ASSISTANT TEACHER SINIMARI M.E SCHOOL.

9: RUHUL AMIN CHOWDHURY

C/O LT. ABDUL AZIZ

VILL - MADHABPARA

DIST -NAGAON

ASSAM

ASSISTANT TEACHER SINIMARI M. E. SCHOOL.

10: PROMOD BORAH

C/O LT. KAFIA BORAH

VILL - POTANIGOMOTHAGAON

DIST - NAGAON

PIN -782102. ASISTANT TEACHER SINGIAPATANI M.V SCHOOL.

11: MATIUR RAHMAN

C/O ATAB ALI

VILL - RANGALUBASTI

KACHUA

DIST -NAGAON

PIN - 782426

ASSISTANT TEACHER KACHUA M.E SCHOOL.

12: NIRALA DEKA HAZARIKA

C/O RABIN HAZARIKA

VILL -DEBNARIKALI

Page No.# 247/409

DIST - NAGAON

ASSISANT TEACHER S.K.V HIGH SCHOOL.( AMALGATED)

13: REKHA BORA

C/O MOHAN BORA

VILL -MAHGHARIAATI

DIST - NAGAON

ASSISTANT TEACHER S.K.V HIGH SCHOOL.( AMALGATE ).

14: SABITRI BORAH

C/O LT. RUDRA KT. BORAH

VILL - BHALBHALIAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER NAVARATNA M.E SCHOOL.

15: MD. IDRISH ALI

C/O LT. AFAJUDDIN

VILL - DHARAMUKH

DIST -NAGAON

ASSAM

PIN -782425

ASSISTANT TEACHER BAZBATAMARI M.E. SCHOOL.

16: DIGANTA BARUAH

S/O SAMBHU RAM BARUAH

R/O NONOIGOMOTHAGAON

NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER NONOI SR. BASIC SCHOOL.

17: MITALI BHAGAWATI

D/O UPEN BHAGAWATI

R/O AMOLAPATTY B.G. ROAD

NAGAON

DIST - NAGAON

ASSAM

ASSISTANT TEACHER URIAGAON GIRLS M.V SCHOOL.

18: DIPAK KR. SAIKIA

S/O BANESWAR SAIKIA

R/O CHAKARIGAON

NAGAON

DIST- NAGAON

ASSAM

ASSISTANT TEACHER HATICHONG KASTURBA GIRLS SCHOOL

NAGAON.

Page No.# 248/409

19: RINKUMONI BORAH

D/O CHANDRA KT. BORAH

R/O NARTTOMGAON

NAGAON

ASSAM

ASSISTANT TEACHER URIAGAON M.V. SCHOOL

NAGAON.

20: MUNINDRA SAIKIA

S/O LT. AKON CHANDRA SAIKIA

R/O CHALCHOLI RANGIAGAON

NAGAON

ASSISTANT TEACHER CHALCHALI GIRLS M.V SCHOOL

NAGAON.

21: GIRIBALA SAIKIA

D/O LT. NAGEN SAIKIA

R/O PUB AMOLAPATTY

NAGAON

ASSISTANT TEACHER RANGOLOO HIGH SCHOOL

NAGAON.( AMALGATED)

22: SMTI MONIMALA DEVI

D/O JADU RAM NATH

R/O MOHGHARIA ATI GAON

KAMPUR

NAGAON

ASSAM

ASSISTANT TEACHER KACHUA M.E SCHOOL

NAGAON.

23: SMTI MINATI DEVI GOSWAMI

D/O DHARANI MISRA

R/O KAROIYANI HENGULICHUK

NAGAON

ASSISTANT TEACHER AUNIATI HIGH SCHOOL

NAGAON

24: RATUL SARMAH

D/O GOLAP SARMAH

R/O VILL- AMOLAPATTY BEZBORUA PATTY

NAGAON

ASSISTANT TEACHER AIBHETI D.K SR. BASIC SCHOOL

NAGAON.

25: MILAN BASUMATARI

Page No.# 249/409

D/O JOY KANTA BASUMATARI

R/O VILL- BORKOCHARI GAON

NAGAON

ASSISTANT TEACHER ANANTA KONDALI HIGH SCHOOL

NAGAON.

26: MURSIDA BEGUM

D/O ABDUL BARRY

R/O VILL PAKHIMORIA

NAGAON

ASSISTANT TEACHER RANOLOO HIGH SCHOOL

NAGAON

ASSAM.

27: BHADRA KT BORAH

S/O DHARANIDHAR BORA

R/O VILL TELIA PAHUKATA

URIAGAON

NAGAON

ASSISTANT TEACHER BHASKAR M.V SCHOOL

NAGAON.

28: TILUMAI DEVI

D/O LALOINATH

R/O VILL NANOI KHATORIGAON

NANOI

NAGAON. ASSISTANT TEACHER NANOI SR. BASIC SCHOOL

NAGAON.

29: FAJILA AKHTAR BEGUM

D/O ABDUR RAZZAQUE

R/O VILL- MADHUPUR

NAGAON

ASSISTANT TEACHER NANOI SR. BASIC SCHOOL

NAGAON.

30: KARABI BORUAH

D/O KALYAN KR. BORUAH

R/O VILL EAST AMOLAPATTY B.P. ROAD

ITACHALI

NAGAON

ASSISTANT TEACHER RANGOLOO HIGH SCHOOL

NAGAON.

31: BILAL UDDIN

S/O ABDUL HASHIN

R/O TENGATOLI

MURAZAR

Page No.# 250/409

ASSISTANT TEACHER DIGHIRPAR HIGH SCHOOL.( AMALGAMATED).

32: BALURAM THAKURIA

S/O BHUGRAM THAKURIA

R/O CHAMUAGAON

DHING

NAGAON

ASSISTANT TEACHER KAHIGURIBHALUKMARI M.V SCHOOL.

33: HAZARAT ALI

S/O AKASH ALI

R/O SOLOGURI

DHING

NAGAON

ASSISTANT TEACHER DAKAI BASTI M.E.M SCHOOL.

34: DILIP ROBI DAS

S/O BAKUL ROBI DAS

R/O BURHAPATIA GAON

KAMPUR

NAGAON

ASSISTANT TEACHER KAMPUR ADARSHA HIGH SCHOOL.

35: PRAFULLA BODO

S/O LT. BIRMAN BODO

R/O VILL -JUMURMUR

NAGAON

ASSISTANT TEACHER JURMURMUR MILAN VIDYAPITH HIGH SCHOO

NAGAON.

36: RANJIT KR. SARMAH

S/O RAMNATH SARMAH

R/O VILL - SIVA NAGAR

ITACHALI

NAGAON

ASSISTANT TEACHER BARPETA M.E. SCHOOL. NAGAON ASSAM.

37: TILESWAR NATH

S/O BOLOSINGH NATH

R/O VILL - JAMUGURI

NAGAON ASSISTANT TEACHER KAHIGURI BHALUKMARI M.V SCHOL

NAGAON. ASSAM.

38: TARUMANI HAZARIKA

S/O GULAP CH. HAZARIKA

R/O HAIBORGAON

NAGAON

ASSISTANT TEACHER KAHIGURI BHALUKMARI M.V SCHOOL

Page No.# 251/409

NAGAON.

39: ABDUL MOTIN

S/O ABDUL BARI

R/O VILL - CHARING PATHAR

ASSISTANT TEACHER SAMARALI TINIALI M.E SCHOOL

LANKA

NAGAON.

40: SUJIT KR. DEY

S/O DHARANIDHAR KR. DEY

R/O OKCHEK HATIBONDHA

ASSISTANT TEACHER SAMARATI TINIALI M.E SCHOOL.

41: NASIR UDDIN AHMED

S/O FERAMUJ ALI

R/O VILL -CHANGMORAGAON

RANGOLOO

NAGAON

ASSISTANT TEACHER RANGOLOO HIGH SCHOOL

NAGAON

( AMALGAMATED).

42: MUKIBUR ROHMAN

S/O LT ABDUL MATIN

R/O VILL - KATARIGAON

PATHARI

NAGAON

ASSISTANT TEACHER SWAHID HIGH SCHOOL

NAGAON

ASSAM.

43: PULU SAIKIA

D/O RUPESWAR SAIKIA

R/O VILL. - FOUZDARIPATTY

K.G ROAD

NAGAON

ASSISTANT TEACHER SRI GURU NANAK M.E SCHOOL. NAGAON.

44: SIBA PATHAK

S/O LT BHOLA PATHAK

R/O VILL - GHILANI

KAMPUR

NAGAON. ASSISTANT TEACHER KAMPUR ADARSH HIGH SCHOOL.

45: RAJIB BORA

S/O SARURAM BORA

R/O VILL - MOHGHARIA ATI

Page No.# 252/409

KAMPUR

NAGAON. ASSISTANT TEACHER PUBJARUANI HIGH SCHOOL.

46: PRANOB SAIKIA

S/O MAHENDRA NATH SAIKIA

R/O VILL - MORIKOLONG

NAGAON . ASSISTANT TEACHER MORIKOLONG HIGH SCHOOL.

47: SALEH AHMED

S/O ABDUL NOOL

R/O VILL - OKCHEK PATHAR

CHARING . ASSISTANT TEACHER BORBALI M.E SCHOOL.

48: DIPIKA KALITA

D/O NABIN KALITA

R/O VILL - KUJIDAH

HATICHUNG

NAGAON. ASSISTANT TEACHER HATICHONG TDS M.E SCHOOL.

49: SABINA YESMIN

D/O LT. HASEN ALI

R/O VILL - AZAD NAGAR

CHOTAHAIBOR

NAGAON. ASSISTANT TEACHER DR. S.K BHUYAN HIGH SCHOOL.

50: BANDONA DEKA

D/O KHARGASINGHA DEKA

R/O VILL -2 NO. GEDABORI

JAMUGURI

NAGAON. ASSISTANT TEACHER JAMUGURI MONBAR NATH M.V SCHOOL.

51: SMTI RINA BORA

D/O LT THANU RAM BORAH

R/O VILL - EAST AMOLAPATTY

DIST -NAGAON

ASSISTANT TEACHER SIVASTHAN PRIMARY SCHOOL.

VERSUS

THE STATE OF ASSAM AND 7 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION DEPARTMENT

DISPUR

GUWAHATI -06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

Page No.# 253/409

EDUCATION ( ELEMENTARY ) DEPARTMENT

DISPUR

GUWAHATI -06.

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI -06.

4:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI -06.

5:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI -19.

6:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI -19.

7:THE INSPECTOR OF SCHOOLS

NAGAON DISTRICT CIRCLE

P.O AND DISTRICT - NAGAON

ASSAM

PIN -782001.

8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NAGAON

P.O AND DISTRICT - NAGAON

PIN - 782001

ASSAM.

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

Advocate for : MR. P K MEDHI

Advocate for : SC

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

Linked Case : WP(C)/3233/2022

MANIK CH KULI AND 3 ORS

S/O- LATE MATILAL KULI

R/O- BORMUKALI KULIGAON

P.O- SISSIBOR GAON

DIST- DHEMAJI

ASSAM

(WORKING AS ASSISTANT TEACHER IN PACHIM DHEMAJI HIGH SCHOOL)

Page No.# 254/409

2: GHANA KANTA GOGOI

S/O- LATE BHUDDESWAR GOGOI

R/O- KAWOIMARI

P.O- KALAKATA

DIST- DHEMAJI

ASSAM

(WORKING AS ASSISTANT TEACHER IN PACHIM DHEMAJI HIGH SCHOOL)

3: SANJIB KR. BORAH

S/O- SEDDHESWAR BORAH

R/O- RATANPUR

P.O AND DIST- DHEMAJI

PIN-787056

ASSAM

(WORKING AS ASSISTANT TEACHER IN SRIPANI HIGH SCHOOL)

4: RABIN GOGOI

S/O- LATE LARAM GOGOI

R/O- MAJGAON

P.O- GUTTONG

DIST- DHEMAJI

ASSAM

(WORKING AS HINDI TEACHER IN MARIDHAL HIGH SCHOOL)

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF

ASSAM

EDUCATION (SECONDARY) DEPARTMENT

ASSAM

DISPUR

GUWAHATI-06

2:THE SECRETARY

TO THE GOVERNMENT OF ASSAM

FINANCE (BUDGET) DEPARTMENT

ASSAM

DISPUR

GUWAHATI-06

3:THE DIRECTOR

OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

4:THE INSPECTOR OF SCHOOLS

DHEMAJI DISTRICT CIRCLE

DIST- DHEMAJI

ASSAM

Page No.# 255/409

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Linked Case : WP(C)/770/2021

SHAH ALOM AND 2 ORS.

S/O- LT. ABDUL KADER MUNSHI

VILL- GHORAMARA PT.-I

P.O. RANGAPANI

P.S. MERERCHAR

DIST.- BONGAIGAON

ASSAM

PIN- 783384 ASSTT. TEACHER OF NARARVITA M.V.SCHOOL UNDER

SRIJONGRAM EDUCATION BLOCK OF BONGAIGAON DISTRICT

2: JOYFUL NESSA

W/O- ABDUL KUDDUS AHMED

VILL- TUPKAR CHAR

P.O. TOPGAON

P.S. MERERCHAR

DIST.- BONGAIGAON

ASSAM

PIN- 783384

ASSTT. TEACHER OF AMALGAMATED SARBAJONIN HIGH SCHOOL

MAINYAPARA UNDER B.D.C.

BONGAIGAON

ASSAM

3: MOHAMMAD ALI

S/O- LT. SAFOR ALI

VILL- BORJANA PT. III

P.O. BORJANA

P.S. JOGIGHOPA

DIST.- BONGAIGAON

ASSAM

PIN- 783382 RTD. ASSTT. TEACHER OF BORJANA M.V.SCHOOL UNDER

SRIJONGRAM EDUCATION BLOCK OF BONGAIGAON DISTRICT

VERSUS

THE STATE OF ASSAM AND 7 ORS.

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

EDUCATION (SECONDARY) DEPTT.

GHY-06

Page No.# 256/409

2:THE STATE OF ASSAM

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY-06

3:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPTT.

DISPUR

GHY-06

4:THE SECY. TO THE GOVT. OF ASSAM

PENSION AND PUBLIC GRIEVANCE DEPTT.

DISPUR

GHY-06

5:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

6:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

7:THE INSPECTOR OF SCHOOLS

B.D.C.

BONGAIGAON (ASSAM)

PIN- 783380

8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

BONGAIGAON ASSAM

PIN- 783380

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

Advocate for : MR. A F N U MOLLAH

Advocate for : appearing for THE STATE OF ASSAM AND 7 ORS.

Linked Case : WP(C)/5786/2020

KAMAL CH BORAH AND 103 ORS

S/O LT. BHIM KANTA BORAH

VILL-SOLMORIA

P.O.-DOOLAGHAT

DIST-LAKHIMPUR

ASSAM

ASSTT. TEACHER OF MOHGHULI BORGULA M.E. MADRASSA

2: MINARAM GOGOI

S/O LT. DIMBESWAR GOGOI

VILL AND P.O.-MOIDAMIA

DIST-LAKHIMPUR

Page No.# 257/409

ASSAM

ASSTT. TEACHER OF BADHAKARA M.E. SCHOOL

3: NAVA MIRI BORUAH

S/O LT. BOGARAM MIRI BORUAH

VILL-BORKHAMTI

P.O.-DIKRONG

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF JANKALYAN HIGH SCHOOL

(AMALGAMATED)

4: JADUMONI DAS

S/O LT. JUTIRAM DAS

VILL-KUHIMARI

P.O.-MOHAIJAN

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MIRIJORI HIGH SCHOOL (AMALGAMATED)

5: PUNESWAR DAS

S/O LT. SUREN DAS

VILL-KEYAMORA

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DIKRONG M.E. SCHOOL

6: ARUN SAIKIA

S/O LT. DEW RAM SAIKIA

VILL-POHOMARA

P.O.-PHULBARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BHITORIPAM M.E. SCHOOL

7: KHAGEN SARMAH

S/O LT. LAKHI NATH SARMAH

VILL-KOWADONGA NO. 2

P.O.-KOWADONGA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF UTTAR NOWBOICHA M.E. SCHOOL

8: SIDANANDA NATH

S/O BHABARAM NATH

VILL-MAJGAON

P.O.-PHULBARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF TUNIJAN M.V. SCHOOL

9: SMTI RAKHI SAIKIA

D/O LT. PITAMBOR SAIKIA

Page No.# 258/409

VILL-CHAKULIBHARIA

P.O.-SABOTI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF CHAKULIBHARIA M.V. SCHOOL

10: NABAJYOTI SARMAH

S/O LT. SUMESWAR SARMAH

VILL-GAHRMORA SATT

P.O.-GHARMORA

DIST-LAKHMIPUR

ASSAM. ASSTT. TEACHER OF MADHAB DEV M.E. SCHOOL

11: JIBAN SAIKIA

S/O LT. JURAI SAIKIA

VILL-JOHATIA

P.O.-CHARAIMORIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF ADIVASI JAWAHARJYOTI M.E. SCHOOL

12: SMTI MINA NEOG

W/O DULU HAZARIKA

VILL-MAHARA GOHAIN GAON

P.O.-GORAIMORIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NAVOJWAL HIGH SCHOOL

13: SMTI ANJALI HAZARIKA

W/O SRI DIMBESWAR SAIKIA

VILL-CHOWKHAM

P.O.-CHABOTI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NAVOJWAL HIGH SCHOOL

14: SARIFUL HOQUE TALUKDAR

S/O LT. SAMSUL HOQUE

VILL-RAWNAPUR

P.O.-CHARAIMORIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF RANGAJAN HIGH SCHOOL

15: PRASANTA SAIKIA

S/O LT. PROMUD CH. SAIKIA

VILL-CHOWKHAM

P.O.-CHABOTI

DIST-BISWANATH

ASSAM. ASSTT. TEACHER OF KAKOI RAJGORH HIGH SCHOOL

16: KRISHNA SAIKIA

Page No.# 259/409

S/O LT. UPEN SAIKIA

WARD NO. 2

P.O.- NORTH LAKHIMPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF CHABOTI M.P. HIGH SCHOOL

17: PRASANTA SARMAH

S/O LT. GHANA KNT SARMAH

WARD NO-11

P.O.-NORTH LAKHIMPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF CHABOTI M.P. HIGH SCHOOL

18: SMTI LILY DEVI

D/O LT. SURENDRA NATH BARDOLOI

WARD NO. 2

P.O.-NORTH LAKHIMPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BOGINADI HIGH SCHOOL

19: RANJIT SONOWAL

S/O LT. DHARMESWAR SONOWAL

VILL-NATABARI

P.O.-SONARDHEKI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NAMONI DORGE M.E. SCHOOL

20: MONTURAM TAID

S/O LT. BUDHESWAR TAID

VILL-TAMAM CHUKL

P.O.-GHUNASUTI

DIST-BISWANATH

ASSAM. ASSTT. TEACHER OF UJANI HATIAMORA L.P. SCHOOL

21: DURLOV MILLI

S/O LT. KHASI MILLI

VILL-BAHMARA

P.O.-GHUNASUTI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF GHUNASUTI HIGH SCHOOL

22: SMTI KHIRADA DUTTA

D/O LT. SUMESWAR DUTTA

VILL-SUNARI GAON

P.O.-AZAD

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF GAREHAGA M.E. SCHOOL

Page No.# 260/409

23: SMTI TRALUKEY GOGOI

S/O LT. KARUNA GOGOI

WARD NO. 3

P.O.-NORTH LAKHIMPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF N.L. RAILWAY HIGH SCHOOL

24: SMTI ANJALI HAZARIKA

W/O LT. MUNIN K.R. DUTTA

WARD NO. 3

P.O.-NORTH LAKHIMPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF N.L. RAILWAY HIGH SCHOOL

25: HIREN CHETIA

S/O LT. PADMA CHETIA

VILL-SANTAPUR

P.O.-LAHOLIAL

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NO. 2 KONGKUR L.P. SCHOOL

26: GOPAL CH. HAZARIKA

S/O KNEKESWAR HAZARIKA

VILL-KAWOI MARI

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF FATEHPUR M.E. SCHOOL

27: SULEMA KHATUN

D/O MOHIUDDIN AHMED

VILL-MORNOI GAON

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF PACHIM BANGALMARA M.E. SCHOOL

28: SMTI RINA MAI BORAH

D/O JAIGURAM BORAH

VILL-GANDHIYA

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MERBIL PAKATOLI ADIBASI L.P. SCHOOL

29: KRISHNA KANTA DEURI

S/O DEPUTI DEURI

VILL-MAJORCHAPORI

P.O.-KINAPOTHARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KAMALPUR L.P. SCHOOL

Page No.# 261/409

30: SMTI TRIPTI NEOG

D/O UPEN NEOG

VILL-AMGURI

P.O.-MORNOI KHORA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF ADARSHA AMPARA L.P. SCHOOL

31: KHIRUD GOGOI

S/O JOIRAM GOGOI

VILL-JAKAPELUWA

P.O.-RAJBARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SANTAPUR CHICHAPATHAR M.E. SCHOOL

32: SMTI MIRA LEKHARU

D/O MOHESWAR LEKHARU

VILL-JAMUGURI

P.O.-JAPJUP

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BEDATI JANAJATI HIGH SCHOOL

33: DHARMESWAR BORA

S/O DUTTA RAM BORA

VILL-JAPJUP

P.O.-JAPJUP

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF LAHARLIAL M.V. SCHOOL

34: MAMANI HAZARIKA

D/O SUNARAM HAZARIKA

VILL-BAGICHA

P.O.-JAPJUP

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BADATI JANAJATI HIGH SCHOOL

35: BALIN BORAH

S/O MOHESWAR BORA

VILL-MARICHAPATHAR

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SANKARDEV M.E. SCHOOL

36: GANGADHAR SHARMA

S/O BASUDEV SARMAH

VILL-DONGIBILP

P.O.-BIHPURIA

DIST-LAKHIMPUR

Page No.# 262/409

ASSAM. ASSTT. TEACHER OF BIJOYPUR HIGH SCHOOL

37: SMTI DIPA BORUAH

D/O INDRESWAR BORUAH

VILL-JAMUNAKHAT

P.O.-JORABARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NEHRU HIGH SCHOOL

38: LALIT KR. BHUYAN

S/O LILA KNT BHUYAN

VILL-MERBIL

P.O.-HARMUTTY

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

39: PARASHMONI HAZARIKA

S/O SONARAM HAZARIKA

VILL-RAJBARI

P.O.-BIHPURIA

DIST-SONITPUR

ASSAM. ASSTT. TEACHER OF MORNOI M.E. SCHOOL

40: SADANANDA PHUKAN

S/O SONESWAR PHUKAN

VILL-NIJARA PAR

P.O.-SAGAR PRU

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF PUB PHULBARI HIGH SCHOOL

41: DIPAK CHAKRABARTY

S/O LOKNATH CHAKRABORTY

WARD NO. 1

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DONGIBIL HIGH SCHOOL

42: ATUL HAZARIKA

S/O KUSAI HAZARIKA

VILL-DHONABARI

P.O.-DHUNAGURI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF LIKHAK DHUNABARI M.E. SCHOOL

43: SMTI DIPARANI HAZARIKA

D/O SABIRAM HAZARIKA

VILL-RAJABARI

Page No.# 263/409

P.O.-RAJABARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KACHIKATA GRANT L.P. SCHOOL

44: SMTI BIMALA BORA

D/O SARBESWAR BORA

VILL-PUKHWRIA

P.O.-SONSPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KEHUTOLI L.P. SCHOOL

45: SMTI SUMITRA TAYE

D/O DIPESWAR TAYE

VILL-HARMUTTY

P.O.-MERBIL

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

46: GOUTAM DUTTA

S/O LT. HEM CH. DUTTA

WARD NO. 3

P.O.-KOWADONGA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF CHABOTI M.P. HIGH SCHOOL

47: PRASANTA SAIKIA

S/O SONESWAR SAIKIA

VILL-PADOMONI

P.O.-LALUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MOHGULI BORGULA M.E. SCHHO

48: DABEN TAMULI

S/O ANANDARAM

VILL-PACHIM LALUK

P.O.-LALUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BICHAMPUR L.P. SCHOOL

49: NIRMOL BARLA

S/O JISWA BARLA

VILL- NA KHAGORI

P.O.-PAHOMARA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DHEMAGOR JANAJATI L.P. SCHOOL

50: RINA DULAKHARIA

D/O JOIRAM DULAKAHARIA

Page No.# 264/409

VILL-BONGALCHUK

P.O.-BONGALCHUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SONAPUR M.E. SCHOOL

51: SMTI MEJANTI GOGOI

W/O SARBESWAR PHUKAN

VILL-HARIBOR

P.O.-HARIBOR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF UTTAR NOWBOICHA M.E. SCHOOL

52: SMTI NIVA RANI BORA

S/O LT GHANA BORA

WARD NO. 1

P.O.-BIHPURIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHAR OF MADHABDEV HIGH SCHOOL

53: PRASANTA BARUAH

S/O UMARAM BARUAH

VILL-BONGALCHUK

P.O.-BONGALCHUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF TIOKIA L.P. SCHOOL

54: SMTI NOLONI MILI

D/O DEBEN MILI

VILL-SOLMORIA

P.O.-SOLMORIA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SINGRA MIRI L.P. SCHOOL

55: BINUD NEOG

S/O BUPARAM NEOG

VILL-DOLOPA PATAHRI

P.O.-PHULBARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF UDAIPUR L.P. SCHOOL

56: SMTI LILAWATI BORA

S/O GHITIR BORA

VILL AND P.O.-KHALIHAMARIL

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

57: BOKUL DAS

S/O SONTOSS DAS

Page No.# 265/409

VILL-NIS LALUK

P.O.-LALUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF PODUMONI L.P. SCHOOL

58: SMTI DIPTI SAIKIA

D/O SANDESWAR SAIKIA

VILL NO. PODUMONI

P.O.-LALUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF PODUMONI L.P. SCHOOL

59: ANASTASIA SURIM

S/O THEKERJAN SURIM

VILL-HARMUTTY

P.O.-HARMUTTY

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DUBI HIGH SCHOOL

60: KRISHNA BORA

S/O UMA KNT BORA

VILL-BONGALMARA

P.O.-ISALAMPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NO. 1 FATEHPUR L.P. SCHOOL

61: SMTI RUPA NEOG

D/O SIDHESWAR NEOG

VILL-KHALIHAMARI

P.O.-NOWBOICHA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACER OF SONAPUR M.E. SCHOOL

62: SMTI MITALI SAIKIA

W/O PRAFULLA HAZARIKA

VILL-KHALIHAMARI

P.O.-NOWBOICHA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF POHUMARA MAJGAON HIGH SCHOOL

63: RUDRA PD. DOWRAH

S/O TANKEWAR DOWRAH

VILL-HARIBOR DOLONI

P.O.-HARIBOR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KRISHNAPUR JANAJATI SCHOOL

64: SMTI RENU BORA

Page No.# 266/409

D/O SIDHESWAR BORA

VILL-SONAPUR NO. 2

P.O.-SONAPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MILAN L.P. SCHOOL

65: BHUGRAM SAIKIA

S/O PHULESWAR SAIKIA

VILL-PUKHURIPARIA

P.O.-LALUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF 2 NO. DHARMAPUR L.P. SCHOOL

66: SANKER PRASAD DEORI

S/O NORMAL CH. DEORI

VILL-BONGALMARA

P.O.-BONGALMARA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DOULATPUR 390 NO. NEHRU MISSING L.P.

SCHOOL

67: GHANA KNT. SAIKIA

S/O BAPURAM SAIKIA

VILL-LOKAMPUR

P.O.-SONAPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF 20 NO. LINE L.P. SCHOOL

68: RAM CH.. BORA

S/O PUNARAM BORA

VILL-LOKAMPUR

P.O.-SONAPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KRISHNADEV L.P. SCHOOL

69: JUNMONI BORA

W/O KAMAL CH. BORA

VILL-SOLMORIA

P.O.-DOOLAHAT

DIST-LAKHIMPUR

ASA. ASSTT. TEACHER OF KALKHOWA HIGH SCHOOL

70: ROMEN GOGOI

S/O LOKNATH GOGOI

VILL-PUKHURIPARIA

P.O.-LALUK

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KHERBARI L.P. SCHOOL

Page No.# 267/409

71: BADABRAT SAIKIA

S/O RATNESWAR SAIKIA

VILL-DUBI

P.O.-HARIBOR MERBIL

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SANKARDEV ANUCHUCHITRA HIGH

SCHOOL

72: AMULYA HAZARIKA

S/O GANGARAM HAZ

VILL-HARI DAH

P.O.-BANPUROI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KACHUWA M.P. HIGH SCHOOL

73: BIMAN BORAH

S/O BHADRESWAR BORAH

VILL-DHEMAGARH

P.O.-PULI NAHARANI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SANKAR MADHAB H.S. SCHOOL

74: SMTI TUTUMONI NEOG

D/O DEBESWAR NEOG

VILL-DULIAPATHAR

P.O.-DULIAPATHAR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DULIAPATHAR M.V. SCHOOL

75: SMTI BEUTI HAZARIKA

W/O DILIP KR. HAZARIKA

VILL-PURABIL

P.O.-LETEKUPUKHURI DIAT

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF LETEKUPUKHURI M.V. SCHOOL

76: PANKAJ BORUAH

S/O BISHNU BORUAH

VILL-SAWKUCHI

P.O.-DIKRONG

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MADHAVDEV COLLEGIATE H.S.

77: NIPEN DEURI

S/O DHANESWAR DEURI

VILL-MAJAR CHAPORI

P.O.-KINAPATHAR

Page No.# 268/409

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MADHABDEV COLLEGIATE H.S.

78: HEMADHOR GOGOI

S/O GHANA GOGOI

VILL-BURHABURHI

P.O.-BHOLABARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF DHEMAGARH JUTULIBARI L.P. SCHOOL

79: TULARAM PHUKAN

S/O SONARAM PHUKAN

NO. 3 SIMOLUGURI

P.O.-SIMOLUGURI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NO. 1 PULINAHARANI L.P. SCHOOL

80: RAHIM NEOG

S/O POWAL NEOG

NO. 2 BARPATHAR

P.O.-KAMALPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NO. 3 RONGOTI L.P. SCHOOL

81: KRISHNA PD. UPADHYA

S/O DHANPATI UPADHYA

VILL-PITHAGURI

P.O.-PITHAGURI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BANDARDEWA HIGH SCHOOL

82: DIPAN SAIKIA

W.O JUGESWAR DUTTA

VILL-BANDERDUWA

P.O.-PATHALIPAHAR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF RAJGHAR L.P SCHOOL

83: SMTI NIRMALA HAZARIKA

W/O GOPAL BORA

VILL-BHATOWKUCHI

P.O.-DHALPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF 518 NO. GANAKDOLONI L.P. SCHOOL

84: BINUD BORUAH

S/O MINESWAR BORUAH

VILL-KHALIHAMARI

Page No.# 269/409

P.O.-HAWAJAN

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF PACHIM THEKERABARI L.P. SCHOOL

85: KABIN BORUAH

S/O RAMESWAR BORUAH

VILL-NO. 2 KHALIHAMARI

P.O.-HAWAJAN

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NAMGHILA SISHUKALYAN L.P. SCHOOL

86: PRADIP DAS

S/O MOLOKA DAS

NARAYANPUR WARD NO. 3

P.O.-DIKRONG

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF PUB-BAHUPATHAR L.P. SCHOOL

87: PRANJIB KUMAR PEGU

S/O DHANESWAR PEGU

VILL-PANBARI

P.O.-PANBARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NATUN CHUBA L.P SCHOOL

88: SMTI DHANAMAI NATUA SAIKIA

D/O RAMESWAR NATUA

VILL-SANKARPUR

P.O.-MODHUPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SHANTIJYOTI M.E. SCHOOL

89: TULARAM DEURI

S/O LT. PURUSUTTAM DEURI

VILL-SHAKRAHI

P.O.-DIKRONG

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BORDEORI JYOTI L.P. SCHOOL

90: DURGA PRASAD SAIKIA

S/O LT. HEM KANTA SAIKIA

VILL-APNBARI MAJGAON

P.O.-PANBARI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NARAYANPUR GIRLS M.V. SCHOOL

91: KRISHNA KHAUND

Page No.# 270/409

S/O LT. HEMCHANDRA KHAUND

VILL-DEUTULA

P.O.-BHOGPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NARAYANPUR GIRLS M.V. SCHOOL

92: SMTI BIJULEE NEOG

D/O JAGYESWAR NEOG

VILL-GOSAIPUKHURI

P.O.-ADI ELENGI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF GOSAI PUKHURI M.E. SCHOOL

93: BISHNU KUMAR BORAH

S/O KRISHNA BORAH

VILL-PHULBARI BOKANADI

P.O.-SINGRA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF TUNIJAN BISHNUPUR HIGH SCHOOL

94: SMTI ELA BORUAH

D/O HOREN BORAH

VILL-PHULBARI BOKANADI

P.O.-SINGRA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SONAPUR PUKHURIA M.E. SCHOOL

95: SMTI RUPA BORAH

W/O PARDIP PHUKAN

VILL-MADHUPUR

P.O.-MADHUPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF GARUBHANDA M.E. SCHOOL

96: BHABESH CHEKANIDHARA

S/O LT. MOHAN CHEKANIDHARA

VILL-CHARAIDOLONI

P.O.-MADHABPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF NARAYANPUR GIRLS M.V. SCHOOL

97: SMTI TORALI DOLEY

D/O ROMESH DOLEY

VILL-BORDEURI

P.O.-BORDEURI

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MAYAJYOTI L.P. SCHOOL (AMALGAMATED)

Page No.# 271/409

98: SMTI JOTSNA DEURI

D/O JAYSING DEURI

VILL-KINAPATHAR

P.O.-KINAPATHAR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF BORIJYOTI L.P. SCHOOL

99: SMTI BOBI BORAH

W/O LT. KARUNA BORAH

VILL-DERGAYAN

P.O.-PADMAPUR

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF 3 NO. TATIBAHAR BAPUJI L.P. SCHOOL

100: SMTI PUSPA NEOG

W/O LT. NARAYAN CHABUKDHAR

VILL-SAKRAHI

P.O.-DIKRONG

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF MADHABDEV L.P. SCHOOL

101: JADAV BORA

S/O HEMA BORA

VILL-DHEMAGAR

P.O.SOGORPUR

DIST-BISWANATH

ASSAM. ASSTT TEACHER OF KRISHNAPUR M.E. SCHOOL

102: BABUL DOEY

VILL-CHANENG GAON

P.O.-DATALAKATA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KALANI M.E. SCHOOL

103: HEMANTA DULAKASHARIA

VILL-DOLPOTA

P.O.-KHAGA

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF KARKA DOLEY M.E. SCHOOL

104: RINKUMONI SARMAH SARHAH

D/O AJOY SARMAH

VILL-BOCHAGAON

P.O.-PANIGAON

DIST-LAKHIMPUR

ASSAM. ASSTT. TEACHER OF SASTRY MEMORIAL HIGH SCHOOL

VERSUS

Page No.# 272/409

THE STATE OF ASSAM AND 4 ORS.

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

3:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

LAKHIMPUR

DIST-LAKHIMPUR

ASSAM

PIN-784001

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

Advocate for : MR. N BORAH

Advocate for : SC

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

Linked Case : WP(C)/5843/2022

SORAF UDDIN LASKAR

S/O- LATE HAJI TAJAMUL ALI LASKAR

TEACHER OF NO. 927 AMIR ALI L.P. SCHOOL

RESIDENT OF VILLAGE- BORBOND PART-III

P.O. BORBOND

P.S. AND DISTRICT- HAILAKANDI

ASSAM.

VERSUS

THE STATE OF ASSAM AND 6 ORS

TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

Page No.# 273/409

GOVT. OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6.

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

FINANCE DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR

ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR.

5:THE DIRECTOR

FINANCE (BUDGET) DEPARTMENT

DISPUR

ASSAM.

6:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

P.O.

P.S. AND DISTRICT- HAILAKANDI

ASSAM.

7:THE TREASURY OFFICER

HAILAKANDI

P.O.

P.S. AND DISTRICT- HAILAKANDI

ASSAM.

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

Advocate for : MR. A M BARBHUIYA

Advocate for : SC

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

Linked Case : WP(C)/8900/2019

L. CHANDRAJINI DEVI

W/O- LAL MOHAN SINGHA

VILL- PURBOKITTERBOND PART-II

P.O- AMALA

P.S- LALA

DIST- HAILAKANDI

ASSAM

PIN- 788163

Page No.# 274/409

VERSUS

THE STATE OF ASSAM AND 5 ORS.

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

EDUCATION DEPTT

ELEMENTARY EDUCATION

ASSAM

DISPUR

GUWAHATI-6

2:THE CHIEF SECRETARY

TO THE GOVT OF ASSAM

DISPUR

GHY- 06

3:THE SECRETARY

FINANCE DEPTT (BUDGET)

DISPUR

GHY- 06

4:THE SECRETARY

PENSION AND PUBLIC GRIEVANCES DEPTT

DISPUR

GUWAHATI- 06

5:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 19

6:THE DEEO

HAILAKANDI

DIST- HAILAKANDI

ASSAM

PIN- 788151

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

Advocate for : MR H R A CHOUDHURY

Advocate for : SC

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

Linked Case : WP(C)/3523/2022

MD. ABUL HASHIM

S/O- LATE HAJARAT ALI

R/O- AHMEDPUR BLOCK

P.O. KUTUBPUR

DIST. NORTH LAKHIMPUR

PIN- 781123. (WORKING AS ARABIC TEACHER IN DAULATPUR MADRASSA

Page No.# 275/409

HIGHER SECONDARY SCHOOL.

VERSUS

THE STATE OF ASSAM THE STATE OF ASSAM AND 3 ORS.

REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

EDUCATION (SECONDARY) DEPARTMENT

DISPUR

GUWAHATI-6.

2:THE SECRETARY TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPARTMENT

DISPUR

GUWAHATI-6.

3:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

4:THE INSPECTOR OF SCHOOLS

NORTH LAKHIMPUR

DIST. NORTH LAKHIMPUR

ASSAM

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

Advocate for : MRS. K DEVI

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM THE STATE OF ASSAM AND 3

ORS.

Linked Case : WP(C)/479/2021

ABDUL KUDDUS MIAH AND ANR

S/O- LT. ROHIZ UDDIN

VILL- MAYERCHAR PT.-II

P.O. NAYER ALGA

P.S. BILASIPARA

DIST.- DHUBRI

ASSAM

PIN- 783348

ASSTT. TEACHER OF KILLAHARA M.E. MADRASSA UNDER LAKHIPUR

EDUCATION BLOCK OF GOALPARA DISTRICT

2: SHIRAJUL ISLAM

S/O- LT. TAZUDDIN AHMED

VILL- BODO NICHINPUR

P.O. MEDORTARI

Page No.# 276/409

P.S. FAKIRGANJ

DIST.- DHUBRI

ASSAM

PIN- 783333 ASSTT. TEACHER OF AOLATOLI AMALGAMATED HIGH

MADRASSA UNDER G.D.C.

GOALPARA OF GOALPARA DISTRICT

VERSUS

THE STATE OF ASSAM AND 7 ORS

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

EDUCATION (SECONDARY) DEPTT.

DISPUR

GHY-06

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY-06

3:THE SECY. TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPTT.

DISPUR

GHY-06

4:THE SECY. TO THE GOVT. OF ASSAM

PENSION AND PUBLIC GRIEVANCE DEPTT.

DISPUR

GHY-06

5:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

6:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

7:THE INSPECTOR OF SCHOOLS

G.D.C.

GOALPARA (ASSAM)

PIN- 783301

8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

GOALPARA

ASSAM

PIN- 783301

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

Advocate for : MR. A F N U MOLLAH

Advocate for : SC

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

Page No.# 277/409

Linked Case : WP(C)/6942/2022

HAREN CHANDRA DAS

SON OF SRI DIPTI RAM DAS

RESIDENT OF VILLAGE- LACHIT NAGAR

P.O.- MIRZA

DISTRICT- KAMRUP

ASSAM

PIN- 781125.

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT ( ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI- 781006

ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 781019.

3:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI- 781006

ASSAM.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI- 781006.

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

Page No.# 278/409

Advocate for : MR T N SRINIVASAN

Advocate for : SC

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

Linked Case : WP(C)/5375/2022

KAMESWAR BORUAH AND 24 ORS

S/O LATE TIPSON BORUAH

R/O CHAPAKHOWA

P.O.-CHAPAKHOWA

P.S.-SADIYA

PIN-786157

DIST-TINSUKIA

ASSAM

2: JYOTISH GOGOI

S/O LATE MOHEN CHANDRA GOGOI

R/O CHAULKHOWA NA-GAON

P.O. AND P.S.-SADIYA

PIN-786155

DIST-TINSUKIA

ASSAM

3: RUDRA PAYENG

S/O LATE PREMADHAR PAYENG

R/O MINGMANG (KHERONIBARI)

P.O.-AMARPUR

P.S.-SADIYA

PIN-786157

DIST-TINSUKIA

ASSAM

4: SMT. HEWALI DEORI

D/O SABINATAH DEORI

R/O SUNPURA DEORIGAON

P.O.-NATUN BALIJAN

P.S.-CHANG CHAP CHARIALI

PIN-786158

DIST-TINSUKIA

ASSAM

5: SMT. KALPANA DEORI

D/O HARENDRA NATH DEORI

R/O SUNPURA DEORIGAON

P.O.-NATUN BALIJAN

P.S.-CHANG CHAP CHARIALI

Page No.# 279/409

PIN-786158

DIST-TINSUKIA

ASSAM

6: SMT. RUPOHI BORGOHAIN

D/O SRI SHANGABAR BORGOHAIN

R/O CHAPAKHOWA

P.O.-CHAPAKHOWA

P.S.-SADIYA

PIN-786157

DIST-TINSUKIA

ASSAM

7: SMT. NIRUPAMA DEORI

D/O LATE CHATRADHAR DEORI

R/O CHAPAKHOWA MEDICAL CHARIALI

P.O.-CHAPAKHOWA

P.S.-SADIYA

PIN-786157

DIST-TINSUKIA

ASSAM

8: HEM CHANDRA KONWAR

S/O DANBORUDHAR KONWAR

R/O 2 NO. CHAPAKHOWA GAON

P.O.-CHAPAKHOWA

P.S.-SADIYA

PIN-786157

DIST-TINSUKIA

ASSAM

9: NARAYAN SHARMA

S/O LATE SHARMONANDO SHARMA

R/O AMBIKAPUR

P.O.-NATUN BALIJAN

P.S.-CHENGCHAP

PIN-786158

DIST-TINSUKIA

ASSAM

10: DIGANTA CHIRING

S/O LATE BHULANATH CHIRING

R/O JHIYA GAON

P.O.-SADIYA (GHUMTIBIL)

P.S.-SADIYA (CHAPAKHOWA)

PIN-786155

DIST-TINSUKIA

ASSAM

Page No.# 280/409

11: ANIL GOGOI

S/O LATE ANANDA GOGOI

R/O TELIKOLA GAON

P.O.-KUNDIL

P.S.-NA-SADIYA

PIN-786158

DIST-TINSUKIA

ASSAM

12: TANKESWAR GOGOI

S/O LATE NANADESWAR GOGOI

R/O CHAULKHOWA NA-GAON

P.O.-GHUMTIBIL

P.S.-SADIYA

PIN-786155

DIST-TINSUKIA

ASSAM

13: MRS. SUNANDA BURAGOHAIN

D/O LATE KATIYA BURAGOHAIN

R/O PUB LACHIT NAGAR

P.O.-CHAPAKHOWA

P.S.-CHAPAKHOWA

PIN-786157

DIST-TINSUKIA

ASSAM

14: SMT. PUTULI KURMI

D/O LATE HARADHA KURMI

R/O KHORIKOTIA GAON

P.O.-KUKUREA KHOWA

P.S.-PANITULA

PIN-786183

DIST-TINSUKIA

ASSAM

15: SMT. BISWAMIKA GOGOI

D/O LAKHESWAR GOGOI

R/O LAKHIMI PATHER

P.O.-CHAPAKHOWA

SADIYA

P.S.-SADIYA

PIN-786157

DIST-TINSUKIA

ASSAM

16: TROILUKYA BARUAH

Page No.# 281/409

S/O LATE TIYARAM BARUAH

R/O BISHNUPUR POHUKHOWAGAON

P.O.-SADIYA (GHUMTIBIL)

P.S.-SADIYA

PIN-786155

DIST-TINSUKIA

ASSAM

17: KESHAB BARUAH

S/O LATE GUMAN BARUAH

R/O KUKURAMARA

P.O.-KUKURAMARA (SADIYA)

P.S.-NA-SADIYA

PIN-786158

DIST-TINSUKIA

ASSAM

18: MISS PARINITA GOGOI

D/O LATE BIKAN CH. GOGOI

R/O JYOTISH NAGAR

P.O.-CHAPAKHOWA

P.S.-SADIYA (CHAPAKHOWA)

PIN-786157

DIST-TINSUKIA

ASSAM

19: ROWSON NAHAR AHMED

D/O LATE GAJANADI AHMED

R/O CHAPAKHOWA TOWN

P.O.-CHAPAKHOWA TOWN

P.S.-CHAPAKHOWA

PIN-786157

DIST-TINSUKIA

ASSAM

20: LOHIT KUMAR DEORI

S/O LATE DHANYARAM DEORI

R/O KOPOW PATHAR DEORIGAON

P.O.-CHAPAKHOWA

P.S.-CHAPAKHOWA

PIN-786157

DIST-TINSUKIA

ASSAM

21: SUMAL SARKAR

S/O SRI SUNAMONI SARKAR

R/O BICHANIMUKH KHERBARI

P.O.-AROIMURIA (DHOLLA)

Page No.# 282/409

P.S.-SAIKHOWA GHAT (DHOLLA)

PIN-786154

DIST-TINSUKIA

ASSAM

22: MISS RUPALI GOGOI

D/O HILESWAR GOGOI

R/O TUPSINGA GAON

P.O.-CHAPAKHOWA

P.S.-CHAPAKHOWA (SADIYA)

PIN-786157

DIST-TINSUKIA

ASSAM

23: MISS SUMIRPRABHA GOGOI

D/O LATE BIJOYRAM GOGOI

R/O ULLOWANI BAJAL GAON

P.O.-SADIYA

P.S.-SADIYA

PIN-786155

DIST-TINSUKIA

ASSAM

24: SMT. PRANATI BARUAH

D/O LATE GOHIN BARUAH

R/O PANITOLA GAON (BORDUBI ROAD)

P.O.-TINSUKIA

PANITULA

P.S.-TINSUKIA

PIN-786183

DIST-TINSUKIA

ASSAM

25: SMT. JUNU DEORI

D/O KULA NATH DEORI

R/O 2 NO. MOHANG BORDUMSA

P.O.-PURANI PUKHURI

P.S.-BORDUMSA

PIN-786174

DIST-TINSUKIA

ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

Page No.# 283/409

GUWAHATI-6

2:THE ADDITIONAL CHIEF SECRETARY

FINANCE DEPARTMENT

GOVERNMENT OF ASSAM

DISPUR

GUWAHATI-6

3:THE DIRECTOR

EDUCATION (ELEMENTARY) DEPARTMENT

KAHILIPARA

GUWAHATI-19

ASSAM

4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

TINSUKIA

ASSAM

5:THE DEPUTY ELEMENTARY EDUCATION OFFICER

TINSUKIA

ASSAM

6:THE DEPUTY INSPECTOR OF SCHOOLS

SADIYA

CHAPAKHOWA

ASSAM

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

Advocate for : MR. A D CHOUDHURY

Advocate for : SC

EDU appearing for THE STATE OF ASSAM AND 5 ORS

Linked Case : WP(C)/882/2023

ABDUS SATTAR AND 4 ORS.

S/O LATE SADAGAR ALI

R/O BHERBHERY

P.O.- KHAILSABHITA

P.S.- LAKHIPUR

DIST.- GOALPARA

ASSAM

PIN- 78330.

2: GOLAWARA KHATUN

W/O ABDUL WAHAB

R/O MESERBHITA

Page No.# 284/409

P.O.- MESERBHITA

P.S.- LAKHIPUR

DIST.- GOALPARA

ASSAM

PIN- 783129.

3: SAMSUL HOQUE

S/O LATE ABU TALEB

R/O GHUGUDOBA

P.O.- RAJMITA

P.S.- LAKHIPUR

DIST.- GOALPARA

ASSAM

PIN- 783129.

4: NOWSAD ALI

S/O JOYNAL ABEDIN

R/O MANASH PARA RESERVE

P.O.- RAJMITA

P.S.- LAKHIPUR

DIST.- GOALPARA

ASSAM

PIN- 783129.

5: ATAUR RAHMAN MANDAL

S/O ABDUL BARI MANDAL

R/O KUSHBARI

P.O.- AIRKATA

P.S.- FAKIRGANJ

DIST.- GOALPARA

ASSAM

PIN- 78330.

VERSUS

Page No.# 285/409

THE STATE OF ASSAM AND 4 ORS.

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GUWAHATI- 6.

2:THE SECRETARY

TO THE GOVT. OF ASSAM

FINANCE (BUDGET) DEPTT. DISPUR

GUWAHATI- 6.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 19.

4:THE DIRECTOR OF SECONDARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 19.

5:THE INSPECTOR OF SCHOOLS

GOALPARA CIRCLE

DIST.- GOALPARA

ASSAM.

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

Advocate for : MRS. K DEVI

Advocate for : SC

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

Linked Case : WP(C)/5394/2017

MUKUNDA BORAH

S/O LT. BABULA BORAH R/O NO. 2

NIMURI

HOUSE NO. 85

RANGATI

LAKHIMPUR

ASSAM

PIN - 784165.

VERSUS

THE STATE OF ASSAM and 3 ORS.

REP. BY SECRETARY TO THE GOVT. OF ASSAM

EDUCATION ELEMENTARY DEPARTMENT

DISPUR

Page No.# 286/409

GUWAHATI -6.

2:THE COMMISIONER and SECRETARY TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI -06.

3:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI -19.

4:THE DEPUTY INSPECTOR OF SCHOOL

NORTH LAKHIMPUR

ASSAM

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

Advocate for : MR.B J GHOSH

Advocate for : MRSA VERMA appearing for THE STATE OF ASSAM and 3 ORS.

Linked Case : WP(C)/6961/2022

BIJOY LAKSHMI DUTTA

D/O. LT. RAM CHANDRA DUTTA

VILL. ANDP .O. SARPARA

DIST. KAMRUP

ASSAM

PIN-781122.

VERSUS

THE STATE OF ASSAM AND 3 ORS

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

EDUCATION DEPTT. (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI-781006

ASSAM.

2:TH DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-781019.

3:THE DIRECTOR OF PENSION

Page No.# 287/409

ASSAM HOUSEFED COMPLEX DISPUR

GUWAHATI-781006

ASSAM.

4:THE COMMISSIONER AND SECY.

TO THE GOVT. OF ASSAM

DEPTT. OF FINANCE

DISPUR

GUWAHATI-781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : GA

ASSAM appearing for THE STATE OF ASSAM AND 3 ORS

Linked Case : WP(C)/6955/2022

DIPAK CH PATHAK

SON OF LATE PRAFULLA CH. PATHAK

RESIDENT OF VILLAGE AND P.O.- SARPARA

DISTRICT- KAMRUP

ASSAM

PIN- 781122.

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE

GOVERNMENT OF ASSAM

EDUCATION DEPARTMENT (ELEMENTARY)

SACHIVALAYA

DISPUR

GUWAHATI- 781006

ASSAM.

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI- 781019.

3:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI- 781006

Page No.# 288/409

ASSAM.

4:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF

ASSAM

DEPARTMENT OF FINANCE

DISPUR

GUWAHATI- 781006.

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

Advocate for : MR T N SRINIVASAN

Advocate for : SC

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

Linked Case : WP(C)/2261/2022

MOLIN CHOUDHURY AND 53 ORS.

S/O- LATE NAGENDRA CHANDRA CHOUDHURY

R/O- NOWAGAON

P.O. MULAGAON

PIN-783380

DISTRICT- BONGAIGAON ASSAM

ASSISTANT TEACHER AT UTTAR MAJGAON L.P. SCHOOL.

2: RINA RAY

W/O- UDDHAB CHANDRA SINGHA

R/O- CHITKAGAON

(CHAPRAKATA) P.O -CHAPRAKATA

DISTRICT- BONGAIGAON

ASSAM PIN- 783380

ASSISTANT TEACHER AT 50 NO. UTTAR BONGAIGAON L.P.SCHOOL.

3: HIMANI CHOUDHURY

W/O- DINESH SINGHA

R/O- ALUGAON (MAJPARA)

P.O. MULAGAON

PIN- 783380

DISTRICT- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT

ALUGAON UZANPARA L.P. SCHOOL.

4: BHARATI BALA BARMAN

W/O- KUMAR BHUPENDRA NR DEV

R/O- PURONI BONGAIGAON (ULUBARI)

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

Page No.# 289/409

ASSISTANT TEACHER AT 50 NO. UTTAR BONGAIGAON L.P. SCHOOL.

5: NIPUN DAS

S/O- LATE PREMANANDA DAS

R/O- KAHIPARA

P.O. CHAKAPARA

PIN- 783380

DIST- BONGAIGAON

ASSAM ASSISTANT TEACHER AT PURANI BONGAIGAON UCCHA

BUNIYADI VIDYALAYA.

6: ARUN KUMAR RAY

S/O- LATE LANKESWAR RAY

R/O- BHAKARIVITA

WARD NO. 18

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 354 NO. GURUGAON L.P. SCHOOL.

7: MAHENDRA BARMAN

S/O- LATE BISWANATH BARMAN

R/O- DIGDARI

KAKRAGAON

PIN- 783372

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT MILONPUR L.P. SCHOOL.

8: SUPRIYA SARKAR

W/O- RABINDRA BARMAN

R/O- BARPATHAR

P.O. DHALIGAON

PIN- 783385

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 672 NO. GHILAGURI L.P. SCHOOL.

9: CHANDANA BHATTACHARYA

W/O- ANJAN BHATTACHARYA

R/O- NETAJI NAGAR

BABUPARA

W.NO. 11

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

Page No.# 290/409

ASSISTANT TEACHER AT NETAJI VIDYANIKETON M.E. SCHOOL

(PAULPARA).

10: SARITA SINGHA PAUL

W/O- TANAY PAUL

R/O- T.R. PHUKAN ROAD

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 1050 BONGAIGAON VIDYAPITH L.P.SCHOOL.

11: DIPALI RAY

D/O- LATE MAJEN RAY

R/O- KHARIJA DALAIGAON

PART-1

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 48 NO.CHITKAGAON

L.P. SCHOOL.

12: NABAJYOTI SINGHA PATHAK

D/O- LATE GHITESWAR PATHAK

R/O- DHALAGAON

P.O. SIMLAGURI

PIN- 783381

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 487 NO. DHALAPUKHURI L.P. SCHOOL.

13: RAJU MANDAL

S/O- LATE TEJAM MANDAL

R/O- OLD COLONY NEAR RAILWAY QUARTER

143/B

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT HINDI VIDYALAYA M.E. SCHOOL

BONGAIGAON.

14: JOGIN CHANDRA SINGHA

S/O- LATE DHIRENDRA KUMAR SINGHA

R/O- CHAKAPARA

MERAKOCHA

Page No.# 291/409

P.O. CHAKAPARA

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT KANAKLATA GIRLS M.E. SCHOOL

CHAKAPARA.

15: BISWAJIT MANDAL

S/O- LATE PULIN MANDAL

R/O- SASTRI ROAD

WARD NO. 8

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT ADARSHA VIDYA MANDIR M.E. SCHOOL.

(AMALGAMATED)

16: PRANAB KUMAR BANIK

S/O- LATE NIDHILAL BANIK

R/O- OLD COLONY

SASTRI ROAD

W.NO. 9

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT SANTIDHAM KALIBARI HIGH SCHOOL.

(AMALGAMATED)

17: PARTHA ROY

S/O- LATE NARAYAN CHANDRA ROY

R/O- SALBARI UDAYNAGAR

W-25

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT VIDYA BHAVAN L.P. SCHOOL.

18: KRISHNA PRASAD

S/O- RAGHUBIR PRASAD

R/O- B.T. ROAD

W.NO-1

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

Page No.# 292/409

ASSISTANT TEACHER AT S.P.D.D. M.E. SCHOOL

BONGAIGAON.

19: JAMUNA SINGHA

D/O- LATE TARANI KANTA SINGHA

R/O- BARSHAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT BIRJHARA GIRLS HIGH SCHOOL.

(AMALGAMATED).

20: SIBA SINGHA RAY

S/O- LATE NARESWAR RAY

R/O- CHIPONCHILA

P.O. CHIPONCHILA

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT CHIPONCHILA M.E. SCHOOL.

21: PHANISH NARAYAN DEV

S/O- LATE BHUBAN NARAYAN DEV

R/O- JAKUAPARA

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT PURANI BONGAIGAON UCCHA-BUNIYADI

VIDYALAYA (AMALGAMATED).

22: MD. NABIYAR RAHMAN

S/O- MD. AYNAL HAQUE

R/O- CHIKIBI

P.O. VIDYAPUR

PIN- 783372

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT ASHRAFUL ULUM MEM. BOGULAMARI

(AMALGAMATED).

23: DWIP RAY

S/O- LATE MAHESWAR RAY

R/O- CHANDAL

P.O. CHIPONCHILA

Page No.# 293/409

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT GANDHI GIRLS M.E. SCHOOL.

24: KAILYANI BALA RAY

R/O- CHAKAPARA

PT-1

P.O. CHAKAPARA

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT CHAKAPARA HIGH SCHOOL (AMALGAMATED).

25: JYOTIRMAY SINGHA

S/O- LATE LALIT MOHAN SINGHA

R/O- P.K. ROAD

W.NO

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT BONGAIGAON TOWN M.E. SCHOOL

(AMALGAMATED).

26: LABEN BARMAN

S/O- LATE NARASWAR BARMAN

R/O- BHADRAGAON

P.O. VIDYAPUR

PIN- 783372

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 498 NO. BHADRAGAON L.P. SCHOOL.

27: TARANGA KUMAR SINGHA

S/O- LATE MAJEN CHANDRA SINGHA R/O- MULAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT POPRAGAON M.E. SCHOOL.

28: RATI KANTA CHOUDHURY

S/O- LATE BANESWAR CHOUDHURY

R/O- DHOLAGAON

Page No.# 294/409

P.O. NORTH BOITAMARI

PIN- 78380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT DHOLAGAON M. E. SCHOOL (AMALGAMATED).

29: DIPOK KUMAR SINGHA

S/O- LATE HITESWAR SINGHA

R/O- GHANDAL

P.O. CHIPONCHILA

PIN- 783380

DIST- BONGAIGAON

ASSISTANT TEACHER AT KATHALGURI PRATHAMIK VIDYALAYA.

30: ARUN KUMAR GOSWAMI

S/O- LATE CHANDRA KANTA GOSWAMI

R/O- BOGULAMARI

P.O. BILASHPUR

PIN- 783372

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 503 NO. BOGULAMARI L.P.SCHOOL.

31: RANGMALA RAY

D/O- LATE AKRAM RAY

R/O- CHAKIHALI

P.O. CHAKIHALI

PIN- 783392

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT ADLAGURI M.V. SCHOOL.

32: SAITYENDRA MEDHI

S/O- LATE ANANDA PRSAD MEDHI

R/O- NOAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

HEADMASTER AT PANEHAPUR M.E. SCHOOL.

33: HARI MOHAN RAY

R/O- SOUTH DHALIGAON

P.O.- NEW BONGAIGAON

PIN- 783381

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 678 NO. HOLLAGURI L.P.SCHOOL.

Page No.# 295/409

34: BIDYUT CHANDRA RAY

S/O- LATE BIRENDRA RAY

R/O- DEWRIPARA

P.O. BONGAIGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT BONGAIGAON TOWN HIGH SCHOOL

(AMALGAMATED).

35: BIMALA PRASAD SINGHA

S/O- LATE FESTA RAM SINGHA

R/O- MULAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT LAL BAHADUR SHASTRI BIDYAPITH

MULAGAON (AMALGAMATED).

36: MAHESH CHANDRA BARMAN

S/O- LATE BHERA RAM BARMAN

R/O- NAGARIYAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 6 NO. RASHIGAON BAHIRA CHENGMARI

L.P.SCHOOL.

37: LILABATI NATH

D/O- LATE DHANESWAR NATH

R/O- JHAWBARI

P.O. CHAKHIALI

PIN- 783392

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT NOWAGAON HIGH SCHOOL (A

MALGAMATED).

38: AKHIL KUMAR RAY

S/O- LATE DHARANI KANTA RAY

R/O- KAMARPARA

P.O. CHAKAPARA

PIN- 783380

Page No.# 296/409

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT NABA KUMAR MEMORIAL M.E. SCHOOL.

39: ARUP KUMAR SARKAR

S/O-LATE UMESH CHANDRA SARKAR

R/O- BHAKARIVITA

W.NO.18

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT BHAKARIVITA M.E. SCHOOL (AMALGAMATED).

40: CHINTA HORON CHOUDHURY

S/O- LATE ASWINI KUMAR CHOUDHURY

R/O- MULAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 214 NO. SAONAGAON L.P.SCHOOL.

41: RAMENDRA CHANDRA SINGHA

S/O- LATE MRIGENDRA CHANDRA SINGHA

R/O- MULAGAON

P.O. MULAGAON

PIN- 783380

ASSISTANT TEACHER AT TENGAIGAON HIGH SCHOOL (AMALGAMATED).

42: PARIMAL BARMAN

S/O- LATE PALASH CHANDRA BARMAN

R/O- BASHBARI

P.O. NORTH BOITAMARI

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 827 BIDYAPUR RAGHUNATH L.P.SCHOOL.

43: LAKSHMI BASUMATARY

D/O- GAYARAM BASUMATARY

R/O- NANKARGAON

DHONTOLA BAZAR

PIN- 783372

DIST- BONGAIGAON

Page No.# 297/409

ASSAM

ASSISTANT TEACHER AT NANKARGAON HIGH SCHOOL

(AMALGAMATED).

44: HARKUMAR SINGHA

S/O- LATE MAHENDRA SINGHA

R/O- BARSHAGAON

P.O. MULAGAON

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT PURANI BONGAIGAON UCHA BUNIYADI

BIDYALAYA (AMALGAMATED).

45: BISESWAR DAS

S/O- LATE SUKRABANI DAS

R/O- KOTHALGURI

P.O. CHIPONCHILA

PIN-783380

DIST- BONGAIGAON

ASSAM

HEAD TEACHER AT KOTHALGURI PRATHAMIK VIDYALAYA.

46: MIRI CHANDRA MUCHAHARY

S/O- LATE ARGESWAR MUCHAHARY

R/O- TILAKGAON

P.O. TILAKGAON

PIN- 783373

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT SRIMANTA SANKARDEV L.P.SCHOOL.

47: NILIMA DEVI

D/O- LATE DHARANI KANTA NATH

R/O- BASHBARI

P.O. NORTH BOITAMARI

PIN-783380

ASSISTANAT TEACHER AT NORTH BOITAMARI HIGH SCHOOL.

48: JONALI DAS

D/O-LATE NAGEN CHANDRA DAS

R/O- BARPARA

W.NO.21

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

Page No.# 298/409

ASSISTANT TEACHER AT BIRJHARA GIRLS HIGH SCHOOL

(AMALGAMATED).

49: RUNUMI DAS

D/O- LATE PRAFULLA DAS

R/O- BHAKARIVITA

UJANPARA

W.NO.18

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT BIRJHARA GIRLS HIGH

SCHOOL(AMALGAMATED).

50: PRANAB KUMAR RAY

S/O- LATE KARUNA KANTA RAY

R/O- KAKAIJANA

P.O. SALMARA

PIN-783383

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT 280 NO. CHARAKOLA L.P.SCHOOL.

51: JEUTIMALA SARKAR

D/O- LATE DHRUBA LACHON SARKAR

R/O- CHAKAPARA

P.O. CHAKAPARA

PIN- 783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT NOWAGAON

L.P. SCHOOL.

52: BALA BHADRA SARKAR

S/O- LATE SUKURU RAM SARKAR

R/O- BANIPARA

P.O. DHANTALA BAZAR

PIN- 783372

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT DHALKATA L.P.SCHOOL.

53: DANDESWAR SINGHA

S/O- LATE KAMALA KANTA SINGHA

R/O- BECHIMARI

P.O. BOITAMARI

PIN-783389

Page No.# 299/409

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT BHUTKURA L.P.SCHOOL.

54: BHUBAN CHANDRA DAS

S/O- LATE BASANTA KUMAR DAS

R/O- BONGAIGAON

BHAKHARAPARA-II

W.NO. 23

P.O. BONGAIGAON

PIN-783380

DIST- BONGAIGAON

ASSAM

ASSISTANT TEACHER AT POPRAGAON M.E.SCHOOL.

VERSUS

THE STATE OF ASSAM AND 8 ORS.

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06.

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06

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

FINANCE DEPARTMENT. DISPUR

GUWAHATI-06.

4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06.

5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19.

7:THE INSPECTOR OF SCHOOLS

Page No.# 300/409

BONGAIGAON DISTRICT CIRCLE

P.O AND DISTRICT- BONGAIGAON

ASSAM

PIN-783380.

8:THE DISTRICT ELEMENTARY EDUCATION OFFICER

BONGAIGAON

P.O AND DISTRICT- BONGAIGAON

ASSAM

PIN-783380.

9:THE DEPUTY INSPECTOR OF SCHOOLS

BONGAIGAON

P.O AND DISTRICT- BONGAIGAON

ASSAM

PIN-783380.

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

Advocate for : MR B D DAS

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/382/2022

KARTIK SAHU AND ANR

S/O LATE SAMBHU SAHU

RESIDENT OF NORTH GORUNGA TEA ESTATE NO. 1

PO HAUTOLY

PS AND DIST GOLAGHAT

ASSAM

2: SMTI RANI DIHINGIA

W/O SRI UMA KANTA GOGOI

RESIDENT OF BURALIKSAON GAON

PO PUB KOTHALGURI

PS KOMARGAON

DIST GOLAGHAT

ASSAM

VERSUS

THE STATE OF ASSAM AND 3 ORS

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION ELEMENTARY DEPARTMENT

DISPUR

GUWAHATI 06

Page No.# 301/409

2:THE COMMISSIONER AND SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI 06

3:THE DIRECTOR

ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI 19

4:THE INSPECTOR OF SCHOOLS

GOLAGHAT

ASSAM

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

Advocate for : MR. P J SAIKIA

Advocate for : SC

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

Linked Case : WP(C)/4353/2022

SMT. SWARNALATA DOLEY AND 33 ORS.

W/O SRI PREMO DEURI

HEAD TEACHER

PAVABHEKELI NEW LP SCHOOL

PAVABHEKELI

R/O VILL. AND PO LIKHAKCHAPORI

DIST. NORTH LAKHIMPUR

ASSAM

PIN-787054.

2: KIRAN DEURI

S/O LATE INDRESWAR DEURI

HEAD TEACHER

PAVABHEKELI LP SCHOOL

PAVABHEKELI

R/O VILL. BAHGORAHDEURIGAON

PO BAHGORAH

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784161

3: BABUDHAR DEURI

S/O LATE JANAISING DEURI

ASSISTANT TEACHER

NO.1 AUNIBARI LP SCHOOL

Page No.# 302/409

AUNIBARI

R/O VILL. BAHGORAHDEURIGAON

PO BAHGORAH

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784161

4: SMTI PRATIVA PRASAD

D/O LATE HAREKRISHNA PRASAD

ASSISTANT TEACHER

POKADOL LP SCHOOL

POKADOL

R/O VILL. GANDHIA

PO BIHPURIA

DIST. LAKHIMPUR

ASSAM

PIN-784161

5: SMTI RUBI BORUAH

W/O SRI KRISHNARAM BHUYAN

ASSISTANT TEACHER

KHORA LP SCHOOL

KHORAPATHAR

R/O VILL. BAMUNGAON

PO BIHPURIA

DIST. LAKHIMPUR

ASSAM

PIN-784161

6: KIRITI PEGU

S/O LATE DHANIRAM PEGU

ASSISTANT TEACHER

KANIAJAN LP SCHOOL

KANIAJAN

R/O VILL. AND PO BARHATIGAON

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784165

7: HARESWAR KUTUM

S/O SRI LILADHAR KUTUM

HEAD TEACHER

NO.2 DAHGHARIA LP SCHOOL

PO AND PS BIHPURIA

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784161

Page No.# 303/409

8: HEMANTA DUTTA

S/O SRI GHANA KANTA DUTTA

ASSISTANT TEACHER

PAVABHEKELI NEW LP SCHOOL

R/O VILL. CHOUDAPUNIA

PO BIHPURIA

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784161

9: NARAYAN DEURI

S/O LATE RAVENI DEURI

HEAD TEACHER

NO.458 KACHIKATADEURILP SCHOOL

KACHIKATA

R/O VILL. KACHIKATAAND PO BIHPURIA

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784161

10: MD. SARIFUL ISLAM

S/O TALEB ALI

ASSISTANT TEACHER

DOULATPURUTTARPARA NEW LP SCHOOL

DOULATPUR

R/O DOULATPUR

PO BANGALMARA

PS BANGALMARA

DIST. NORTH LAKHIMPUR

ASSAM

PIN-787054

11: SMTI KUNJA KAKOTI NEOG

W/O BIPIN CHANDRA NEOG

ASSISTANT TEACHER

NO.383 RAJBARI LP SCHOOL

RAJBARI

R/O CHAMUAGAON

PO RAJBARI

PS BIHPURIA

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784163

12: SMTI GEETASHREE BOIRAGI

W/O LATE DHARMESWAR KALITA

ASSISTANT TEACHER

(DIED IN HARNESS ON 16.06.2014) TINTHENGIA LP SCHOOL

Page No.# 304/409

R/O VILL. SHREE BHUYANGAON

PO AND PS BIHPURIA

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784161

13: KUKIL NEOG

S/O TIKAL NEOG

ASSISTANT TEACHER

MAJOR CHAPORI LP SCHOOL

R/O VILL. AND PO PANBARI

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

14: JOTIN GOGOI

S/O SRI KHAGESWAR GOGOI

ASSISTANT TEACHER

NO.1 PULINAHARANI LP SCHOOL

R/O VILL. NO.1 CHESSAPANIGAON

PO SIMALUGURI

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784165

15: ANIL SARMAH

S/O LATE DINDI RAM SARMAH

ASSISTANT TEACHER

ANUBOICHA LP SCHOOL

R/O MADHABPUR

PO DIKRONG

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

16: LOKNATH SAIKIA

S/O LATE BALURAM SAIKIA

ASSISTANT TEACHER

BONPURNOI LP SCHOOL

R/O VILL. LATABARI

PO BONPHROI

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784165

17: SMTI REKHA MONI PHUKAN

W/O LATE TILESWAR BARUAH ASSISTANT TEACHER

MAJGAON LP SCHOOL

Page No.# 305/409

R/O VILL. ANUBOICHA PO MERAMUKH

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

18: SMTI. RINA KAKOTI

W/O JAGAT HAZARIKA

ASSISTANT TEACHER

KALYANPUR LP SCHOOL

R/O VILL. CHARIDOLONI PO MADHABPUR

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

19: SMTI HEMAPROVA BARUAH

W/O AMULYA NEOG

ASSISTANT TEACHER

PANBARI ME SCHOOL

VILL. AND PO PANBARI

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

20: SMTI SUMESWARI DEURI

W/O BEA KUMAR DEURI

ASSISTANT TEACHER

11(1) BORDEURI LP SCHOOL

R/O VILL AND PO BORDEURI

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

21: SMTI DULUMONI BORAH

W/O LATE PRASANNA RAJKHOWA

ASSISTANT TEACHER

262 NO RAIDONGIA LP SCHOOL

R/O VILL. AND PO RAIDONGIA DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

22: KARUNA BORAH

S/O CHENIRAM BORAH ASSISTANT TEACHER

NAPUMA LP SCHOOL

R/O VILLAND PO MERMUKH

DIST. NORTH LAKHIMPUR

ASSAM

PIN-784164

Page No.# 306/409

23: PRAHLAD DEURI

S/O LATE MAMAN SINGH DEURI

ASSISTANT TEACHER

ASSAM ANDHA SISHU VIDYALAYA

URBAN AREA

R/O MAJARCHAPORI

PO KINAPATHAR

PS NARAYANPUR

DIST. LAKHIMPUR

ASSAM

PIN-784164

24: MUKUT DUTTA

S/O LATE HIRA DUTTA

ASSISTANT TEACHER

ASSAM ANDHASISHUVIDYALAYA

URBAN AREA

R/O CHAMUAHGAON

PO GHARMARA

PS NORTH LAKHIMPUR

DIST. LAKHIMPUR

ASSAM

PIN-787001

25: JAWHARLAL PEGU

S/O LATE MEGHNATH PEGU

ASSISTANT TEACHER

CHLEK LP SCHOOL

R/O VILL. PERANIBHETI

PO ARIMARATINIALI

PS DHOLPUR

DIST. LAKHIMPUR

ASSAM

PIN-784165

26: MEGHARAM DOLEY

S/O LATE SIBANATH DOLEY

ASSISTANT TEACHER

UPORARIMARA LP SCHOOL

R/O VILL. ARIMARA

PO ARIMARATINIALI

PS DHOLPUR

DIST. LAKHIMPUR

ASSAM

PIN-784165

27: SMTI. DIPAMONI PEGU

D/O PABAN DOLEY

Page No.# 307/409

ASSISTANT TEACHER

SOYANGPATIR LP SCHOOL

R/O VILL. MAJARCHAPORI

PO MERAMUKH

PS NARAYANPUR

DIST. LAKHIMPUR

ASSAM

PIN-784164

28: KHIRESWAR SAIKIA

S/O LATE THANESWAR SAIKIA

ASSISTANT TEACHER

PHUTABHOGRANGAJAN LP SCHOOL

R/O VILL. BORTHEKERABARI

PO HOWJAN

PS DHOLPUR

DIST. LAKHIMPUR

ASSAM

PIN-784165

29: DEBASISH KAKATI

S/O GOBIN KAKATI

ASSISTANT TEACHER

BHATMOW ME SCHOOL

R/O VILL. NO.3 SIMALUGARI

PO AND PS SIMALUGURI

DIST. LAKHIMPUR

ASSAM

PIN-784165

30: PRANAB JYOTI SONOWAL

S/O LATE MADHARAM SONOWAL

ASSISTANT TEACHER

DIRGHALALPANI LP SCHOOL

R/O NO.2

SENCHUWAGAON

PO TARIONEBERBHANGA

DIST.LAKHIMPUR

ASSAM

PIN-787032

31: AMAL HAZARIKA

S/O LATE LILA RAM HAZARIKA

ASSISTANT TEACHER

DHANEHARAMADHABPUR LP SCHOOL

R/O VILL. CHAMUAGAON

PO GHARMARA

DIST. LAKHIMPUR

Page No.# 308/409

ASSAM

PIN-787032

32: SMTI SWAPNA DEVI

W/O DIPAK BORA

ASSISTANT TEACHER

BAKULBARI LP SCHOOL

R/O VILL. TELIAGAON

PO JAPISAJIA

DIST. LAKHIMPUR

ASSAM

PIN-787031

33: MISS KARUNA DUTTA

D/O DAYAL DUTTA

ASSISTANT TEACHER

SHANTIPUR LP SCHOOL

R/O WARD NO.11

K B ROAD

PO AND DIST. LAKHIMPUR

ASSAM

PIN-787001

34: DURNAKANTA HAZARIKA

S/O SRI KUKHAI HAZARIKA

ASSISTANT TEACHER

TUNIJAN MV SCHOOL

R/O NO.2 SONAPUR

PO SONAPUR

DIST. LAKHIMPUR

ASSAM

PIN-784160

VERSUS

THE STATE OF ASSAM AND 5 ORS.

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

EDUCATION (ELEMENTARY) DEPARTMENT

DISPUR

GUWAHATI-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GUWAHATI-19

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER

NORTH LAKHIMPUR

Page No.# 309/409

ASSAM

4:THE DI OF SCHOOLS

NORTH LAKHIMPUR

DIST. NORTH LAKHIMPUR

ASSAM

5:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

DEPARTMENT OF FINANCE

ASSAM CIVIL SECRETARIAT

DISPUR

GUWAHATI

ASSAM

PIN-781006

6:THE DIRECTOR OF PENSION

ASSAM

HOUSEFED COMPLEX

DISPUR

GUWAHATI

ASSAM

PIN-781006

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

Advocate for : MR. A K DUTTA

Advocate for : SC

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

Linked Case : WP(C)/2256/2022

CHANDAN CHANDA AND 17 ORS.

S/O-LATE DEBAL CHANDA

R/O-COLLEGE ROAD

P.O. GOALPARA

PIN-783101

DIST- GOALPARA

ASSAM

HEAD MASTER AT 269 NO. KHAGRABARI L.P. SCHOOL.

2: JYOTIKONA DAS

W/O- JYOTIN DAS

R/O- GOALTULI

P.O. BALADMARI

PIN-783101

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT NEW GOALPARA HIGH SCHOOL

(AMALGAMATED).

Page No.# 310/409

3: BIBHA DAS

D/O. LATE GAJENDRA CHANDRA ROY

R/O- KALITAPARA

P.O. GOALPARA

PIN-783101

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT BHATIPARA L.P. SCHOOL.

4: IMANUL HOQUE MONDAL

S/O- LATE DUKHI MONDAL

R/O- GOBINDAPUR

P.O. GOALPARA

PIN-783101

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT RAHMATPUR L.P. SCHOOL

5: KALPANA DEKA

D/O- LATE JOGENDRA NATH DEKA

R/O- BALADMARI

W.NO.7

P.O. BALADMARI

PIN- 783121

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT 3 NO. BALADMARI L.P. SCHOOL.

6: ANJAN SARKAR

S/O- LATE MANGAL CHANDRA SARKAR

R/O- S.N. ROAD

GOALPARA

P.O. GOALPARA

PIN- 78101

DIST-GOALPARA

ASSAM

ASSISTANT TEACHER AT HARIJAN PRAK L.P. SCHOOL .

7: RATUL CHAKRABORTY

S/O- LATE JADUNATH CHAKRABORTY

R/O- RANGJULI

P.O RANGJULI

PIN-783130

DIST.-GOALPARA

ASSAM

HEAD MASTER AT GARUCHATKA M.V. SCHOOL.

Page No.# 311/409

8: DEEPAK KUMAR DAS

S/O- LATE KAMAKHYA DAS

R/O- RANGJULI

P.O. RANGJULI

PIN-783130

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT DHANUBHANGA M.E. SCHOOL(AMALGAMATED).

9: JUDHISTHIR RABHA

S/O- LATE CHANDRA KANTA RABHA

R/O- KAYASTHAPARA

P.O. RANGJULI

PIN-783130

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT PADUPARA BIJOYPUR MEM.

10: MADHAB SARKAR

S/O- LATE DEBESHWAR SARKAR

R/O- SUTERPARA

P.O. RANGJULI

PIN-783130

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT BALBALA H.S. SCHOOL(AMALGAMATED).

11: BINOY KUMAR ROY

S/O- LATE SURESH CHANDRA RAY

R/O- KAYASTHAPARA

P.O. RANGJULI

PIN-783130

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT SIKIAJULI KUHIARBARI M.E.

SCHOOL(AMALGAMATED).

12: DAMAYANTI BARUAH

D/O- LATE BINANDA BARUAH

R/O- P.O. KHARMUZA

P.S. BAGUAN

PIN- 783101

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT KARAIKHOWA M.V. SCHOOL.

13: NOZMUL HOQUE

Page No.# 312/409

S/O-LATE MOHIRUDDIN MANDAL R/O- KALAYAMPUR

P.O. BAGUAN

PIN-783129

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT KHARMUZA H.S. SCHOOL (AMALGAMATED).

14: PRADIP RAY

S/O- LATE RAKHAL CHANDRA ROY

R/O- KHAGRABARI

P.O. BALBALA

PIN- 783120

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT GOPINATH BARDOLOI L.P. SCHOOL.

15: MINAKSHI NATH

D/O- LATE BHABENDRA NATH

R/O- DHUPDHARA

P.O. DHUPDHARA

PIN- 783123

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT LELA HIGH SCHOOL(AMALGAMATED).

16: PROLAY SANGMA

S/O- LATE SUBODH REMA

R/O- WEST KADAMTALA

P.O. MATIA

PIN-783125

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT 701 NO. GOPALPUR L.P. SCHOOL.

17: BALARAM RABHA

S/O- LATE BHABANI PRASAD RABHA

R/O- NOWAPARA

P.O.LELA (DUDHNOI)

PIN-783124

DIST- GOALPARA

ASSAM

ASSISTANT TEACHER AT 91 NO. E DOHELA KHADARJOM L.P. SCHOOL.

18: NIVA DEVI RABHA

D/O- LATE RAMESHWAR RABHA

R/O- KHARAPARA

PT-2

P.O. DUDHNOI

Page No.# 313/409

PIN-783124

DIST. GOALPARA

ASSAM

ASSISTANT TEACHER AT UPARTOLA SENIOR BASIC SCHOOL.

VERSUS

THE STATE OF ASSAM AND 8 ORS.

THROUGH

THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

SECONDARY EDUCATION DEPARTMENT. DISPUR

GUWAHATI-06

2:THE STATE OF ASSAM

REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.

OF ASSAM

ELEMENTARY EDUCATION DEPARTMENT

DISPUR

GUWAHATI-06

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

FINANCE DEPARTMENT. DISPUR

GUWAHATI-06

4:THE ADDITIONAL CHIEF SECRETARY

TO THE GOVT. OF ASSAM

FINANCE DEPARTMENT

DISPUR

GUWAHATI-06

5:THE DIRECTOR OF SECONDARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

6:THE DIRECTOR OF DISTRICT ELEMENTARY EDUCATION ASSAM

KAHILIPARA

GUWAHATI-19.

7:DISTRICT ELEMENTARY EDUCATION OFFICER

GOALPARA

P.O AND DISTRICT- GOALPARA

PIN-783101

ASSAM.

8:THE INSPECTOR OF SCHOOLS GOALPARA

DISTRICT CIRCLE

P.O AND DISTRICT- GOALPARA

ASSAM

PIN-783101.

9:THE DEPUTY INSPECTOR OF SCHOOLS

GOALPARA DISTRICT CIRCLE

Page No.# 314/409

P.O AND DISTRICT- GOALPARA

ASSAM

PIN-783101.

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

Advocate for : MR B D DAS

Advocate for : SC

SEC. EDU. appearing for THE STATE OF ASSAM AND 8 ORS.

Linked Case : WP(C)/5037/2020

SORAF UDDIN LASKAR

S/O- LT. HAJI TAJAMUL ALI LASKAR

TEACHER OF NO. 927 AMIR ALI L.P.SCHOOL

R/O- VILL- BORBOND PART-III

P.O. BORBOND

P.S. AND DIST.- HAILKANDI

ASSAM

VERSUS

THE STATE OF ASSAM AND 5 ORS.

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

EDUCATION (ELEMENTARY) DEPTT.

DISPUR

GHY-6

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

FINANCE DEPTT.

DISPUR

GHY-6

3:THE DIRECTOR

ELEMENTARY EDUCATION

ASSAM

KAHILIPARA

GHY-19

4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

P.O.

P.S. AND DIST.- HAILAKANDI

ASSAM

5:THE DISTRICT ELEMENTARY EDUCATION OFFICER

HAILAKANDI

P.O.

P.S. AND DIST.- HAILAKANDI

ASSAM

Page No.# 315/409

6:THE TREASURY OFFICER

HAILAKANDI

P.O.

P.S. AND DIST.- HAILAKANDI

ASSAM

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

Advocate for : MR. A M BARBHUIYA

Advocate for : SC

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

Linked Case : WP(C)/5895/2021

PAILODI PHONGLO

W/O- LT. HINDU BHUCHON PHONGLO

R/O- VILL- DIDAMBRA

P.O. MAIBANG

P.S. MAIBANG

DIST.- DIMA HASAO

ASSAM

VERSUS

THE STATE OF ASSAM AND 6 ORS

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

DEPTT. OF ELEMENTARY EDUCATION

DISPUR

PIN- 781006

DIST.- KAMRUP (M)

ASSAM

2:THE PRINCIPAL SECRETARY

DIMA HASAO AUTONOMOUS COUNCIL

HAFLONG

PIN- 788819

DIST.- DIMA HASAO

ASSAM

3:THE ADDL. DIRECTOR

EDUCATION (ELEMENTARY) DEPTT.

DIMA HASAO AUTONOMOUS COUNCIL

PIN- 788819

P.O. HAFLONG

DIST.- DIMA HASAO ASSAM

4:DISTRICT PRIMARY EDUCATION OFFICER

DIMA HASAO AUTONOMOUS COUNCIL

HAFLONG

Page No.# 316/409

P.O. AND P.S. HAFLONG

DIMA HASAO

ASSAM

5:THE DIRECTOR OF PENSION

GOVT. OF ASSAM

HOUSEFED COMPLEX

6TH FLOOR

HOUSEFED COMPLEX

BELTOLA

DIST.- KAMRUP (M)

ASSAM

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

FINANCE DEPTT.

DISPUR PIN- 781006

DIST.- KAMRUP (M)

ASSAM

7:THE ACCOUNTANT GENERAL (A AND E)

ASSAM

MAIDAMGAON

BELTOLA

GHY KAMRUP (M)

ASSAM

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

Advocates for the Petitioners

Mr. B. D. Das, Mr. U. K. Nair, Senior Advocates; Mr. S. C. Biswas, Mr. A.

Hussain, Mr. K. R. Patgiri, Mr. B. J. Ghosh, Ms. K. Devi, Mr. S. Chauhan, Mr. H.

Das, Mrs. P. Rai, Mr. F. U. Borbhuiya, Mr. M. H. Rajbarbhuiyan, Mr. N. Hoque, Mr.

A. M. Barbhuiya, Mr. N. Borah, Mr. S. Borthakur, Mr. A. F. N. Mollah, Mr. S. A.

Ahmed, Dr. B. Ahmed, Mr. R. M. Choudhury, Mr. A. K. Dutta, Mr. D. Gogoi, Mr. P.

J. Barman, Ms. A. Hussain, Mr. P. K. Medhi, Mr. S. K. Das, Mr. M. K. Neog, Mrs.

R. Begum, Mr. S. Deka, Mr. T. N. Srinivasan; Advocates.

Advocates for the Respondents

Mr. R. Borpujari, Standing Counsel, Finance; Mr. R. A. Mazumdar, Standing

Counsel, School Education Department and Mr. R. M. Das, Standing Counsel,

Dima Hasao.

Page No.# 317/409

BEFORE

HONOURABLE MR. JUSTICE DEVASHIS BARUAH

Date of Hearing : 23.02.2023

Date of Judgment : 31.03.2023

JUDGMENT AND ORDER (CAV)

Heard the learned senior counsels as well as all the counsels representing the

petitioners and Mr. R. Borpujari, the learned counsel appearing on behalf of the Finance

Department; Mr. R. A. Mazumdar, the learned counsel appearing on behalf of the School

Education Department and Mr. R. M. Das, the learned counsel appearing on behalf of

the Dima Hasao District Council.

2. The issue involved in the instant batch of writ petitions largely to say is as to

whether the petitioners are entitled to pension in terms with the provisions of the Assam

Services (Pension) Rules, 1969 (for short, ‘the Rules of 1969’) or as to whether the

petitioners are covered by the “New Pension Scheme” which was brought into effect

from 01.02.2005.

3. The larger issue as stated supra involves determination taking into account that in

the instant batch of the writ petitions, the services of the petitioners were recruited to the

services and posts in connection with the affairs of the Government of Assam in

different modes for which it would be relevant for this Court to deal with the method by

which the petitioners were inducted to services and posts of the Government of Assam.

Broadly speaking, it appears that the petitioners in the instant batch of writ petitions can

be compartmentalized into six different groups on the basis of their nature of

appointment. The six different groups in the opinion of this Court taking into account the

facts involved are (i) Stipendiary Teachers; (ii) Dropped Teachers; (iii) Teachers

appointed against the Scheme, i.e. the Operation Black Board; (iv) Excess Teachers; (v)

Page No.# 318/409

Ad-hoc grant teachers and lastly (vi) Teachers appointed in the 6

Schedule areas and

more particularly in the instant batch of writ petitions by the Dima Hasao District

Autonomous Council.

4. This Court would in the later part of the instant judgment deal with the specific

reasons as to why the petitioners have been grouped in the above categories. However,

before doing so, this Court finds it relevant to take into account the overall dispute

involved in the instant proceedings. The dispute arose out of compulsion due to pension

liability of the State Government of Assam which was rising exponentially. In the

meantime, the Government of India had also introduced the Contributory Pension

Scheme for its employees. Taking into account the same, a policy decision was taken by

the State Government to formulate a similar Contributory Pension Scheme applicable to

future State Government employees who joined the services and posts in connection

with the affairs of the State Government on or after 01.02.2005. In view of the said

policy decision, the Commissioner and Secretary to the Government of Assam, Finance

Department had issued a circular on 25.01.2005 wherein it was mentioned that in view

of the decision of the Government to have a Contributory Pension Scheme applicable in

future to the State Government employees who joined the services of the State

Government on or after 01.02.2005, it was mandatory to mention in all advertisements

for filling up of vacant posts under the State Government as well as in the appointment

letters of the selected candidates that they would be governed by the new set of pension

rules which have been formulated in line with the Contributory Pension Scheme

announced by the Government of India. Further to that, it was also decided that those

fresh recruits joining the services of the State Government on or after 01.02.2005 had

also to furnish an undertaking along with the joining report to the effect that they would

be governed by the New Pension Rules and not to be governed by the existing Rules of

1969. It is apposite herein to mention and take into account that in the said

communication dated 25.01.2005, the Finance Department of the Government of Assam

Page No.# 319/409

apprised all concerned Government officials that all advertisement henceforth has to

contain the following prescription which is reproduced herein below:-

“Government servants joining the service of the State Government on or after 1

February, 2005 shall not be Government by the existing Assam Services (Pension) Rules, 1969

and orders issued thereunder from time to time. So far as their pension and other retirement

benefits are concerned, they will be governed by a new set of Pension Rules, which are being

formulated in line with the Contributory Pension Scheme announced by the Government of

India recently”

5. Further to that, in respect to fresh recruits joining the services of the State

Government on or after 01.02.2005, the undertaking to be given was also prescribed in

the said communication which is also reproduced herein below:-

“I understand and accept that Government servants joining the service of the State

Government on or after 1

February, 2005 shall not be governed by the existing Assam

Services (Pension) Rules 1969 and orders issued thereunder from time to time and that their

pension and other retirement benefits will be governed by a set of new Pension Rules, which are

being formulated in line with the Contributory Pension Scheme of Government of India and

going to be notified in due course.”

6. Subsequent thereto, it further reveals that an Office Memorandum dated 06.10.2009

was issued by the Finance (Budget) Department. The said Office Memorandum brings

into effect the New Defined Contribution Pension Schemes (for short, NDCPS). A

perusal of the said Office Memorandum dated 06.10.2009 shows that there is a reference

to the communication dated 25.01.2005 whereby the Government had taken a policy

decision to introduce the Contributory Pension Scheme for employees joining the State

Government services on or after 01.02.2005 in tandem with the Government of India. It

is on the basis thereof, the Governor of Assam was pleased to introduce the “New

Defined Contributory Pension Scheme”. It was made clear that the Scheme would be

application to all new entrants joining the State Government services on regular basis

against vacant sanctioned posts on or after 01.02.2005. The details and the workability

Page No.# 320/409

of the Scheme have been mentioned in the various Clauses of the said Office

Memorandum dated 06.10.2009. It is pertinent to mention that the Office Memorandum

dated 06.10.2009 had the backing of the Cabinet decision which was approved on

04.09.2009.

7. It is also relevant to take note of that Clause 12 of the said Office Memorandum

dated 06.10.2009 stipulated about the Guidelines for the NDCPS which was appended to

the said Office Memorandum. It was mentioned that the Scheme shall be deemed to

have come into effect from 01.02.2005 as circulated by the communication dated

25.01.2005.

8. Clause 3 of the said Guidelines stipulates that the Scheme shall be applicable to all

new entrants joining the State Government services on regular basis against sanctioned

posts filled up with the approval of either the SLEC or the Finance (SIU) Department on

or after 01.02.2005. It was further made clear in the said Clause that it shall also be

applicable to all Government servants whose services were/will be regularized against

regular posts on or after 01.02.2005 with the benefit of prospective date. Clause 4 of the

said Guidelines stipulates that the teaching and non-teaching employees of

provincialised educational institutions as well as those Panchayat who joined the State

Government services on or after 01.02.2005 on regular basis shall come within the

purview of the NDCPS. Clause 5 stipulates that it is mandatory for all new employees

mentioned in the foregoing Clauses of the said guidelines who are recruited on or after

01.02.2005 to become members of NDCPS. Clause 6 stipulates that the Rules of 1969

and its amendments made from time to time thereon will not be applicable to the

Government servants who joined on or after 01.02.2005. Clause 7 is also pertinent for

the purpose of the instant dispute in as much as it stipulates that the Government

servants who were in the State Government service before 01.02.2005 but joined in a

new Government service on direct recruitment after resignation which is in the nature of

technical resignation is eligible for pension governed under the provisions of the Rules

Page No.# 321/409

of 1969. The remaining Clauses of the said Guidelines pertain to the modus operandi of

the NDCPS which however for the purpose of the instant dispute is not relevant to

discuss further. It further appears from the records that though there was a policy

decision taken in the year 2005 and the NDCPS was introduced vide the Office

Memorandum dated 06.10.2009, but the Government realized that sans any amendment

being carried out to the Rules of 1969, by way of executive instructions, it would not be

possible to overshadow the statutory effect of the Rules of 1969. Therefore, pursuant to

the approval of the Cabinet held on 05.07.2011, the Pension and Public Grievances

Department, Government of Assam in exercise of the power conferred under the proviso

to Article 309 of the Constitution issued a notification vide No.PPG(P)88/20009/37

dated 14

July, 2011 thereby amending the Rules of 1969. The said notification by

which the Rules of 1969 was amended being relevant is quoted herein below:-

“GOVERNMENT OF ASSAM

PENSION AND PUBLIC GRIEVANCES DEPARTMENT

DISPUR ::GUWAHATI::6

Order by the Governor

NOTIFICATION

Dated Dispur, the14

July, 2011

No.PPG(P)88/20009/37: In pursuance of the approval of Cabinet held on 05.07.2011 and in

exercise of the powers conferred by the proviso to Article 309 of the Constitution of Indian,

the Governor of Assam is pleased to make the following rules further to amend the Assam

Services (Pension) Rules, 1969, hereinafter referred to as the principal Rules namely:

Short title and commencement 1. (1) These rules may be called the Assam Services

(Pension) Amendment) Rules, 2011.

(2) They shall be deemed to have come into force

with effect from 01-02-2005.

Insertion of new rule 2A 2. In the principal Rules, after rule 2, the following

new rule 2A shall be inserted, namely:-

“2A. Provisions of these rules shall not apply to

Government servants appointed on or after 01.02.2005

Page No.# 322/409

to the services and posts in connection with the affairs of

the State Government of Assam which are borne on

pensionable establishment, whether temporary or

permanent. Such employees shall be governed by the

“New Defined Contribution Pension Scheme, 2009”

newly introduced by the Government of Assam.”

(Smti. G. Baruah, IAS),

Commissioner & Secy. To the Govt. of Assam,

Pension & Public Grievances Department.”

9. Further to that vide another notification No.PPG(P) 88/2009/38, the General

Provident Fund (Assam Services) Rules, 1937 was further amended. The said

notification being further relevant for the purpose of the instant dispute is reproduced

herein below:-

“GOVERNMENT OF ASSAM

PENSION AND PUBLIC GRIEVANCES DEPARTMENT

DISPUR ::GUWAHATI::6

Order by the Governor

NOTIFICATION

Dated Dispur, the14

July, 2011

No.PPG(P)88/20009/38: In pursuance of the approval of Cabinet held on 05/07/2011 and in

exercise of the powers conferred by the proviso to Article 309 of the Constitution of Indian, the

Governor of Assam is pleased to make the following rules further to amend the General

Provident Fund (Assam Services) Rules, 1937, hereinafter referred to as the principal Rules

namely:

Short title and commencement 1. (1) These rules may be called the General

Provident Fund (Assam Services) (Amendment)

Rules, 2011.

(2) They shall be deemed to have come into force

with effect from 01-02-2005.

2. In the principal Rules, in rule 4, after proviso 2, the

Page No.# 323/409

following new proviso shall be inserted, namely:-

“Provided further more that the Government Servant

appointed on or after 01.02.2005 to the services and posts

in connection with the affairs of the State Government of

Assam which are borne on pensionable establishment,

whether temporary or permanent, shall not be eligible to

join the Fund.”

(Smti. G. Baruah, IAS),

Commissioner & Secy. to the Govt. of Assam,

Pension & Public Grievances Department.”

10. It further appears that the Secretary to the Government of Assam, Pension &

Public Grievances Department had vide a Corrigendum bearing No.PPG(P)140/2009/41

dated 17.09.2011 thereby requesting all concerned to read the Government notifications

which have been quoted herein above as dated 14.07.2011 instead of 13.07.2011.

11. This Court finds it relevant at this stage to take note of another development in the

meantime. The Director of Finance (Budget) Department issued a communication

bearing No.BW.3/2003/Part II/203 dated 24.02.2010 to the Deputy Accountant General

(P&F) stating inter-alia that the teachers who were appointed on stipendiary basis on

fixed pay prior to 01.02.2005, but brought under the regular time scale of pay on or after

01.02.2005 would not be entitled to subscribe to GPF account as per the provisions of

Assam Services (GPF) Rules, 1939 (for short, ‘the Rules of 1939’) as the services of

these employees are governed by the New Pension Scheme not by the Assam Services

(Pension) Rules, 1969.

12. Before proceeding further, this Court would like to take into account the

amendment made to the Rules of 1969 vide the Assam Service (Pension) Amendment)

Rules, 2011 (for short, “the Amending Rules”). Rule 1 (2) of the Amending Rules

stipulates that the said Amending Rules shall come into effect w.e.f. 01.02.2005 meaning

thereby that the amendment to the Rules of 1969 was brought into effect retrospectively

Page No.# 324/409

w.e.f. 01.02.2005. It is relevant to mention herein that in the present batch of writ

petitions there is no challenge to the Amending Rules. Rule 2 of the Amending Rules

further mentioned the introduction of a new Rule 2A after Rule 2 of the Rules of 1969. A

perusal of the Rule 2A stipulates that the Rules of 1969 shall not apply to Government

servants appointed on or after 01.02.2005 to the services and posts in connection with

the affairs of the State Government of Assam which are borne on pensionable

establishment whether temporary or permanent. Such employees shall be governed by

NDCPS, 2009 newly introduced by the Government of Assam. Therefore, a perusal of

Rule 2A stipulates that the Rules of 1969 shall not apply if the following conditions are

fulfilled:-

(i) The employee has to be a Government servant appointed on or after

01.02.2005 to the services and posts in connection with the affairs of the State

Government of Assam;

(ii) The appointment so made are to be borne on pensionable establishment

whether temporary or permanent.

13. From the above, it would be seen that a Government servant who has been

appointed to post which are borne on pensionable establishment whether temporary or

permanent on or after 01.02.2005 would not come within the ambit of the Rules of 1969.

14. At this stage, this Court would like to take into account that the Rules of 1969

though defines temporary appointment but do not define the term “temporary or

permanent post”. However, the Fundamental Rules and Subsidiary Rules as applicable

to the State of Assam and more particularly FR 9 (22) defines “permanent post” to mean

a post carrying a definite rate of pay sanctioned without a limit of time. Again, FR 9 (30)

defines “temporary post” to mean a post carrying a definite rate of pay sanctioned for a

limited time.

15. This Court further would also take into account that the Rules of 1969 do not

Page No.# 325/409

define the term “pensionable establishment”. However, in Note 2 of Rule 44 of the

Rules of 1969 certain services have been stated to be not in pensionable service. Note 2

of Rule 44, being relevant, is quoted herein below:-

“Note 2- The following are not in pensionable service-

(i) Government servants who are paid for work done for Government but whose whole

time is not retained for the public service.

(ii) Government servants who are paid from a contract grant whether such grant is a

fixed amount or consists of fees.

(iii) Government servants holding post which have been declared by the authority which

created them to be non-pensionable.

(iv) Government servants who are not in receipt of pay but are remunerated by-

(a) fees or commission, or

(b) the grant of a tenure of land or of any other source of revenue, or of a right

to collect money.”

16. It appears from the above quoted Note 2 of Rule 44 that the Government servants

who are paid for work done for Government but whose whole time is not retained for the

public service; the Government servants who are paid from a contract grant whether

such grant is a fixed pay or consists of fees; Government servants holding posts which

have been declared by the authority which created them to be non-pensionable and the

Government servants who are not in receipt of pay but are remunerated by (a) fees or

commission (b) the grant of tenure of land or any other source of revenue or of a right to

collect money are not in pensionable service.

17. The Rules of 1969 as already stated herein above have not defined the term

“pensionable establishment” although the term has been used in various provisions of

the said Rules of 1969 such as Rule 2A itself and Rule 139.

18. At this stage, this Court finds it relevant to refer to the judgment of the Supreme

Court in the case of K. Anbazhagan and Another vs. the Registrar General High Court of

Page No.# 326/409

Madras and Another, reported in (2018) 9 SCC 293 wherein the Supreme Court was called

upon to answer as to whether the appointments of the appellants therein were on

pensionable establishment. Likewise to the present Rules of 1969, Tamil Nadu Pension

Rules, 1978 also does not define the expression “pensionable establishment”. In such

circumstances, the Supreme Court taking into account the facts involved in the said case

to the effect that the appellants therein though appointed on Ad-hoc basis, but as would

draw a pay scale of Rs.15000-400-18600/- and other usual allowances; the appellants

were appointed in the judicial establishment of the district and were part of the

Subordinate Courts under the High Court and further to that taking into account that the

payment of salary of the appellants were made from the same source by which the other

Additional District Judges and other Judicial Officers of the State were paid was of the

opinion that the Fast Track Court so established on the basis of the scheme and the

appointments of the appellants therein were in pensionable establishment. Paragraph

Nos.27 to 32 of the said judgment, being relevant, are quoted herein below:-

27. The first issue to be answered is as to whether the appointments of the appellants were

appointment on “pensionable establishment” or not. The expression “pensionable

establishment” is not defined under the 1978 Rules. Rule 2 of the 1978 Rules which provides

for application of the Rules is as follows:

“2. Application.—Save as otherwise provided in these Rules, these Rules shall apply to

all government servants appointed to services and posts in connection with the affairs of

the State which are borne on pensionable establishments, whether temporary or

permanent, but shall not apply to—

(a) Persons in causal and daily-rated employment;

(b) Persons paid from contingencies;

(d) Members of the All-India Services;

* * *

(f) Persons who are entitled to the benefits under the Factories Act, 1948 and the

Employees Provident Fund Act, 1952 excluding those who are governed by Statutory

Page No.# 327/409

Service Rules and belong to pensionable service.”

28. The expression “pensionable establishment” has been used in Rule 2. Rule 11 sub-rule (3)

also uses the expression “non-pensionable establishment”. An indication in Chapter 12 of the

Rules i.e. Rule 84 is given that service paid for from a local fund does not qualify for pension

which indicates that services paid for from a local fund are services in “non-pensionable

establishment”. For the purposes of this case, we have to only consider as to whether the

establishment where the appellants were appointed and working was a “pensionable

establishment” or “non-pensionable establishment”.

29. We have noticed above the Government Order dated 18-12-2001 by which the State

Government created nineteen Fast Track Courts of District Judges (Additional District Judges)

in the pay scale of Rs 15,000-18,600. The appellants in their appointment Order dated 14-2-

2002 were also referred to as having been appointed as Additional District and Sessions Judges

(Fast Track Courts) on ad hoc basis. The appointment order further provided that the

appellants as Additional District and Sessions Judges will draw a pay in the scale of Rs 15,000-

400-18,600 and other usual allowances. The appellants were appointed in the judicial

establishment of the district and were part of the subordinate courts under the control of the

High Court. Clause 9 of the Government Order dated 18-12-2001 read as follows:

“9. The expenditure involved in the proposal shall be debited to 2014.00 Administration

of Justice -800-other Expenditure-II State Plan — JA Eleventh Finance Commission—

Upgradation and Special Problem Grant setting up of additional courts for disposal of

long pending cases 0.9 Grants in Adl. 03. Other grants for Specific Scheme (DPC No.

2014.00 800 JA 0934).”

30. The payment of salary to the appellants were made from same sources by which other

Additional District Judges and other Judicial Officers of the State were being paid. There is no

indication from any of the material produced before us that the appellants were appointed on

any different establishment than the judicial establishment of the district.

31. We have noticed above that this Court in Brij Mohan Lal v. Union of India in para 10 of the

judgment has directed that persons appointed under the Scheme (Fast Track Courts Scheme)

shall be governed, for the purposes of leave, reimbursement of medical expenses, TA/DA and

conduct rules and such other service benefits, by the rules and regulations which are applicable

to the members of the judicial services of the State of equivalent status.

32. By Direction 10(16), this Court had directed the State Governments to ensure compliance,

Page No.# 328/409

hence, the terms and conditions of service of the appellants were same as those other judicial

officers of the State as per order of this Court. The High Court in its judgment although

observed that Fast Track Courts cannot be said to have been created in “pensionable

establishment” but the said conclusion has been arrived at without considering relevant

materials and without giving any cogent reasons. We thus are of the view that appointment of

the appellants was in “pensionable establishment”.

19. Therefore, from the above judgment, it would be clear that in absence of the Rules

of 1969 defining what is a pensionable establishment, it is to be seen from the attending

facts involved in each case as to whether the appointments so made were to pensionable

establishment in as much as the Supreme Court in its judgment in the case of K.

Anbazhagan (supra) had observed that the same would have to be seen from the attending

facts of each case. Be that as it may, it is clear from Rule 2A of the Rules of 1969 as

brought into effect from 01.02.2005 that the Rules of 1969 shall not apply to the

Government servants appointed on or after 01.02.2005 to services and posts in

connection with the affairs of the State Government of Assam which are borne on

pensionable establishment whether temporary or permanent. The said Rules further

expressly mention that such employees shall be governed by the NDCPS, 2009. It would

further be clear that in view of Rule 2A of the Rules of 1969, such Government servants

appointed on or after 01.02.2005, would be regulated in terms with the NDCPS, 2009.

20. The questions therefore beg consideration in the batch of writ petitions are:-

(i) Whether the petitioners prior to 01.02.2005 were entitled to be covered under

the Rules of 1969?

(ii) If the answer to be first question is in the negative, are the petitioners still

entitled to claim benefit under the Rules of 1969 by virtue of they being inducted

into services and posts connected with affairs of the Government of Assam after

01.02.2005?

21. In the backdrop of the above, let this Court therefore take into consideration the

Page No.# 329/409

entitlement of the petitioners in the instant batch of writ petitions who have been

separately grouped as stated herein above.

Stipendiary Teachers

22. The case of the Stipendiary Teachers are in WP(C) No.5843/2022; WP(C)

No.5037/2020; WP(C) No.5394/2017; WP(C) No.5460/2017; WP(C)

No.5088/2019; WP(C) No.297/2021; WP(C) No.5202/2021; WP(C)

No.6051/2021; WP(C) No.373/2023; WP(C) No.5368/2022; WP(C)

No.5608/2022; WP(C) No.438/2022 and WP(C) No.234/2020.

23. This categorized group of teachers were appointed against the vacant sanctioned

posts pursuant to a selection process under the provisions of Assam Elementary

Education (Provincialisation) Act, 1974 (for short, ‘the Act of 1974’) and the Assam

Elementary Education (Provincialisation) Rules, 1977 (for short, ‘the Rules of 1977’).

At this stage, it may be relevant to mention that the Rules of 1977 as it exists today

underwent various amendments from time to time. It is pertinent to mention that notable

amendments were carried out on 10.11.2005 and thereafter on 25.10.2012. The case of

the petitioners herein relates to a period prior to amendments carried out on 10.11.2005.

These teachers were initially paid a stipend. Subsequent thereto, after undergoing the

Junior Basic teachers training for one year and becoming successful in the training, were

given regular time scale of pay as prescribed in the ROP Rules, 1990 plus other

allowances as admissible under the Rules from the date of announcement of the result.

At this stage, it is relevant to mention that the Junior Basic Training was an inhouse

Training which the Government of Assam was required to provide. The petitioners or for

that matter the other similarly situated persons so appointed could not have on their own

undergone the Training without the Government of Assam providing the Training. In

the batch of the writ petitions before this Court, all the teachers were appointed prior to

01.02.2005 as Stipendiary Teachers by the concerned Deputy Inspector of Schools

against vacant sanctioned posts. The details as regards the petitioners are given in the

Page No.# 330/409

following charts:-

STIPENDIARY TEACHER’S DETAILS

Case No. Name of PetitionersDate of appointment of

Petitioner

Confirmed

Date of regular

time scale of pay

Vacant post

arose on

W.P.(C) 5843/2022;

WP(C) No.5037/2020

Soraf Uddin

Laskar

31.03.1995 subsequently on

11.11.2002 the petitioner was

regularized against existing

vacancy which arose due to

retirement of Nripash Chandra

Das

July/2005 11.11.2002 14.02.1994

W.P.(C) 5394//2017Sri Mukunda Borah08.03.2001 as fixed pay

assistant teacher

Joined in Govt.

service on

12.03.2001,

confirmed

service from

19.10.2015

w.e.f. 20.10.2012

actually paid on

April, 2015

29.11.1975

W.P.(C) 5460/2017

Sri Sida Saikia08.03.2001 as fixed pay

assistant teacher. Appointed

against the existing vacancy of

Uma Gogoi

Joined service

on 13.03.2001

20.10.2012, but

in fact was paid

only from April,

2015.

29.11.1975

W.P.(C)5088/2019

Sri Bhupen

Buragohain

08.03.2001 as fixed pay

assistant teacher

Confirmed

service on

19.10.2015

20.10.2012 29.11.1975

W.P.(C) 297/2021Sri Dhaniran Saikia31.03.2001 30.01.2001

31.08.2006

Against the

retirement

vacancy of

Sambhuram

Goyari at

Borimuir LP

School

Sri Loknath Dutta31.03.2001 02.02.2001 31.08.2006 Against the

retirement

vacancy of

Shamshul

Ishlam at Laluk

LP School

Smti. Reena

Bhuyan

01.08.2001 01.02.2001 31.08.2006 Against the

retirement

Page No.# 331/409

vacancy of

Runu Das at

Badati Janajati

LP School

Jamiuddin 02.04.2001 04.01.2010 31.08.2006 Against the

retirement

vacancy of

Naren Doley at

Malual LP

School

W.P.(C) 5202/2021

Smt. Bharati Roy30.03.1995 Allowed to

continue as 2

teacher of the

Guttilal LP

School

21.10.2005 18.01.1995

W.P.(C) 6051/2021Sri Bhaba Handique08.03.2001

20.10.2012 29.11.1975

W.P.(C) 373/2023

Mukul Bhagabati Appointed on 31.07.1999,

joined on 01.08.1999

20.10.2012

21.05.1999

WP(C) No.5368/2022Dipali Choudhury22.05.2001 07.02.2022 22.12.2011 Against the

retirement

vacancy of

Madhab Ch.

Das

WP(C) No.5608/2022Sri Deepak Saikia08.03.2001

20.10.2012 Against the

retirement

vacancy of

Tankeswar

Hazarika at

Kinapather LP

School

Smti. Momi Assomi

Ahmed

08.03.2001

04.02.2006 Against the

retirement

vacancy of

Kanaklata Bora

at Rupjyoti LP

School

Page No.# 332/409

Smti. Jonmoni

Saikia

08.03.2001

20.09.2007 Against the

retirement

vacancy of

Upendra Nath

Neog at Rajgrah

LP School

Smti. Mira Nazir31.03.2001

20.09.2007 Against the

retirement

vacancy of Lalit

Saikia at

Majardalani LP

School

WP(C) No.438/2022Santa Sen Gupta12.03.2001 19.07.2016 20.09.2009 Against the

retirement

vacancy of

Lalita Das at

Kalibari

BidyaniketanLP

School

WP(C) No.234/2020Smti. Sulma Begum

Laskar

08.07.2003 Created on

06.08.2003 and

adjusted against

the retirement

vacancy of Md.

Nazir Ali

Mazumdar, H/T

948 No.

Dubakata LP

School

06.05.2005 Against the

retirement

vacancy of Md.

Nazir Ali

Mazumdar, H/T

948 No.

Dubakata LP

School

24. The Act of 1974 and more particularly Section 12 deals with the effect of

recognition of the Elementary Schools. It categorically stipulates that all existing

teachers as defined in Section 2 (o) of the Act of 1974 and other employees of the school

those to be appointed in an Elementary School under the Act of 1974 except autonomous

district, shall be deemed to be appointed by the State Government in their corresponding

rank.

25. The Rules of 1977 provides the methods of recruitment, payment of liability of the

Page No.# 333/409

Board and the management of the elementary schools etc. Rule 3 as it stood prior to the

Amendment dated 10.11.2005 stipulates the method of recruitment. In terms with Rule 3

(i) which stipulates the method of recruitment, the Deputy Inspector of Schools in the

month of January every year shall invite applications in prescribed form for vacancies of

Elementary School Teachers which is likely to occur in the year in his establishment.

The qualification was stipulated in Rule 3 (iii) of the Rules of 1977 to be (a)

Matriculation/High School/School Leaving Certificate Examination or any other

examination of equivalent standard shall be the minimum qualification for the post of

teacher in Lower Primary and Junior Basic Schools preference being given to candidates

trained in Senior Basic, Normal and Junior Basic Training Courses and (b) For M.V. and

Senior Basic Schools, qualification shall be Matric, Normal or P.U. or intermediate or its

equivalent.

26. Rule 3 (v), (vi) , (vii), (viii) and (ix) as stood on 23.06.1979 and prior to

10.11.2005 are reproduced herein below:-

(v) Selection Committee

There shall be a selection Committee in each Educational Sub-Division to be constituted

by the Sub-Division Level Advisory Board for Elementary Education. The Chairman of

the Sub-Division Level Advisory Board for Elementary Education and the D.I. of

Schools shall be the Chairman and Secretary of the Selection Committee respectively.

(vi) On receipt of applications, the Selection Committee shall scrutinize the mark

sheets and other necessary testimonials of the candidates and prepare a list of

candidates for interview by the Selection Committee.

The selection Committee shall then finalise the list of successful candidates in order of

merit after interview and shall put up the list before the Board for approval. While

approving the list, the Board shall be guided by the declared policies of the Government

and instructions issued by the Government from time to time. After approval of the list

by the Board the same shall be sent to the Director of Elementary Rules and

Government instruction for the time being in force.

The Deputy Inspector of Schools will appoint the selected candidates in order of merit

Page No.# 334/409

from the list approved by the Director of Elementary Education as and when required as

per Government Rules and Government instructions for the time being in force.

The list shall be valid for one year unless its validity is extended by Government.

(vii) Reservation

There shall be reservation of posts for Scheduled Castes and Scheduled Tribes as

per rules made by Government from time to time.

(viii) Physical fitness.

(a) A candidate shall be of sound health both physically and mentally and free

form organic defects or bodily infirmity likely to interfere with his/her duties.

(b) A candidate shall be required to undergo medical examination and to

produce a medical certificate of fitness.

(ix) An appointed candidate may be required to undergo such in-service training as

Government may decide from time to time.

27. Rule 4 of the Rules of 1977 as it stood in the year 1979 stipulates that except as

otherwise provided in the Act and the Rules all matters relating to pay, allowances,

leave, pension, discipline and other conditions of service shall be regulated by the

general rules framed by the Government from time to time. Rule 4 of the Rules of 1977,

being relevant is quoted herein below:-

4. Other provisions relating to candidates for services. Except as provided otherwise in

the Act and in these rules all matters relating to pay, allowances, leave, pension,

discipline and other conditions of service shall be regulated by the general rules framed

by the Government from time to time.

28. Therefore, from a reading of Rules 3 & 4 as it stood as on 22.06.1979 and prior to

10.11.2005, it would be seen that upon application being invited by the Deputy Inspector

of Schools, the Selection Committee so formed in terms with Rule 3 (v) shall scrutinize

the mark sheets and other necessary testimonials of the candidates and prepare a list of

candidates for interviews by the Selection Committee. Thereupon, the Selection

Committee shall finalize the list of successful candidates in order of merit after

interview and shall put up the list before the Board for approval. The Board, while

approving the list, shall be guided by the declared policies of the Government and the

Page No.# 335/409

instructions issued by the Government from time to time. After approval of the list by

the Board, the same shall be sent to the Director of Elementary Education for his final

approval. The Deputy Inspector of Schools will then appoint the selected candidates in

order of merit from the list approved by the Director of Elementary Education as and

when required as per the Government Rules and Government instructions for the time

being in force. Rule 3 (ix) is pertinent in as much as it stipulates that an appointed

candidate may be required to undergo such in-service training as Government may

decide from time to time. This Rule makes it clear that the Training is a follow up to an

appointment to a vacant sanctioned post to the services of the Government.

29. The condition of undergoing such in-service training was purely dependent upon

the Government providing the said Stipendiary Teachers the opportunity to avail the

training. Though it was mandated in the appointment letters of the petitioners who were

appointed on stipend that their appointment was subject to passing out the training in

question and upon passing the said training they would be given the regular time scale of

pay, but for all purposes, the writ petitioners who were appointed on a fixed stipend

were duly appointed to the Government service and their services were regulated by the

general Rules framed by the Government including for pension which were the Rules of

1969. It is also be relevant herein to take note of that the Government vide an Office

Memorandum dated 27.04.2015 had also duly admitted the fact that due to lack of

facilities, the petitioners herein along with others who were appointed on stipend could

not be sent to training and accordingly has decided to grant the regular scale of pay to

those teachers on the basis of the said Officer Memorandum dated 27.04.2015. This

clearly shows that on account of an unworkable condition, some of the petitioners herein

could not undergo the training. In the opinion of this Court, such conditions admittedly

being unworkable and the imposition thereupon to deprive the petitioners of their

benefits under the Rules of 1969 would be arbitrary and unfair. More so, when by virtue

of Section 12 of the Act of 1974 and the Rules of 1977, the petitioners duly qualify

Page No.# 336/409

under the Rules of 1969 for entitlement of pension. It would also be relevant that it is not

the case of the respondent State that the petitioners were afforded training and they

failed.

30. The respondent State, however, on the basis of the communication dated

23.02.2010 issued by the Director of Finance (Budget) Department to the Deputy

Accountant General (P&A) had observed that the teachers who were appointed on

stipendiary basis on fixed pay prior to 01.02.2005, but brought under the regular time

scale of pay on or after 01.02.2005, would not be entitled to a GPF Account as well as

the provisions of the Rules of 1939 as the services of these employees are governed by

the New Pension Scheme and not by the Rules of 1969. This on the face of it, in the

opinion of this Court, is erroneous in as much as the Rule 2A of the Rules 1969 which

was brought into effect from 01.02.2005 as well as the newly inserted proviso brought

into effect by the General Provident Fund (Assam Services) (Amendment) Rules, 2011

do not in any manner mention that teachers appointed on stipendiary basis on fixed pay

prior to 01.02.2005, but brought under the regular time scale of pay on or before

01.02.2005 would not be entitled to subscribe to a GPF Account as per the provisions of

the Rules of 1939 as well as the benefits under the Rules of 1969. Even upon perusal of

the NDCPS, 2009 it does not deprive the teachers appointed on stipendiary basis who

have been granted the regular time scale of pay on or after 01.02.2005, the benefits

under the Rules of 1969. Under such circumstances, this Court, therefore, is of the

opinion that the writ petitioners herein who have been initially appointed on stipendiary

basis but granted the regular scale of pay after 01.02.2005 would be entitled to the

benefits under the Rules of 1969 or in other words would be covered under the Old

Pension Scheme in terms with the Rules of 1969. Further to that, these writ petitioners

who were appointed on stipendiary basis but granted the regular time scale of pay after

01.02.2005 would also be entitled to subscribe to the GPF Account as per the Rules of

1939. This aspect of the matter is also covered by the judgment of the Coordinate Bench

Page No.# 337/409

of this Court in the case of Manati Basumatary vs. State of Assam & Others, reported in (2021)

6 GLR 659 wherein also the issue involved is similar to the case of the writ petitioners

who were appointed on stipendiary basis. Paragraph Nos.10, 11, 12, 13 & 16 being

relevant are reproduced herein below:-

“10. It is evident on the face of the record that by relying on the OM dated 6.10.2009, the

Government of Assam in the Department of Pension and Public Grievance, had issued the

Office Memorandum dated 14.1.2016 laying down the guidelines for payment of

invalid/extraordinary/special family pension to the Government servants appointed on or after

1.2.2005.

11. The learned departmental counsel have argued that the eligibility of the petitioner’s

husband to receive regular pay scale was only with effect from 20.9.2007 and, therefore, his

appointment prior to 20.9.2007 cannot be treated to be regular. However, it is to be noted here-

in that by the order dated 12.3.2001, the petitioner's husband was appointed against a regular

vacancy. He was not allowed to draw the regular pay scale merely because he had not

completed the Junior Basic Training.

12. Rule 4 of the Assam Elementary Education (Provincialised) Services and Conduct Rules,

1981 lays down the provisions for confirmation of an employee and as per rule 4(b). Successful

completion of the departmental training is one of the criteria for confirmation of services of the

employee. From a perusal of the said rules, it is clear that the employees coming within the

purview of the Rules of 1981 would be entitled to confirmation only upon completion of the Jr.

Basic Training. Accordingly, the petitioner has been allowed to draw the regular pay scale

upon completion of the basic training. However, the Rules of 1981 does not debar appointment

of Assistant Teachers who have not completed the Jr. Basic Training. Rather, it appears that Jr.

Basic Training is a part of in-service training and fulfillment of that criteria merely has a

bearing on the confirmation of the employee and his right to receive regular pay scale.

Therefore, it cannot be said that under the Rules, non-completion of Jr. Basic Training would

make the appointment of the candidate itself as irregular. If a candidate is appointed in the post

of Assistant Teacher by following the prescription of the relevant Rules and against a regular

vacancy, his appointment cannot be termed as irregular merely on the ground that the

candidate had not acquired the qualification of having passed the basic training since the rules

do not say so.

Page No.# 338/409

13. Regular appointment in services is one thing and permitting an employee to draw a

regular pay scale upon achieving certain qualification is altogether a different thing. It may be

the case that the petitioner was not allowed to draw the regular pay scale due to want of his

qualification of having successfully completed the Junior Basis training. Completion of Junior

Basic Training, in the considered opinion of this court, was one of the condition prescribed by

the Rules for confirmation in service and also to permit drawal of regular pay scale and,

therefore, non-completion of Junior Basic Training may create a bar for the employee to avail

certain in service benefit including regular pay scale but the same by itself cannot be a valid

ground to treat the appointment itself as irregular. Moreover, unless the initial appointment of

the candidate is against a regular vacancy and in accordance with the Rules, his services

cannot be regularized merely on completion of the Jr. Basic Training. It is not the case of the

department that the initial appointment of the petitioner’s husband was de hors the Rules.

16. In another decision of this court rendered in the case of Binoy Kumar Nath and Others v.

State of Assam and Others [WP(C) Nos.5559 and 3999/2014 decided on 12.4.2018] relied upon

by Mr. R. Borpujari, the learned Single Judge has observed that the NPS scheme introduced by

the OM dated 6.10.2009 would also be applicable to those employees whose services are

regularized against regular post after 1.2.2005. However, as has been held above, this is not a

case when the service of the petitioner’s husband had been regularized after 1.2.2005. He had

merely been allowed to draw regular time scale of pay after 1.2.2005. Therefore, the ratio laid

down in the aforesaid decision, in the opinion of this court, would not be applicable in this

case.”

31. Another very important aspect of the matter to be taken note of are the provisions

of the Assam Elementary Education (Provincialisation) Service and Conduct Rules,

1981 (for short, ‘the Rules of 1981’). Rule 2 (iv) defines the term ‘Period of Service’ as

the period of continuous service against a sanctioned post. Rule 2(xii) defines ‘Service’

to mean service rendered under the State Board for Elementary Education under the

Assam Elementary Education Act, 1968 and the service rendered under the Government

before or after provincialisation both in respect of teachers and other employees. Rule 2

(xiii) defines ‘Teachers Training’ to mean the Junior Basic Training, Senior Basic

Training, Normal Training, Pre-Primary Training or any other training recognized by the

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Government. Rule 3 of the Rules of 1981 stipulates the terms and conditions. Taking

into account its relevance Rule 3 (v), (vi) & (vii) are extracted herein below:-

“3. (v) The minimum qualification for the posts of elementary schools shall be

Matriculation.

The teachers on appointment should be required to undergo Junior Basic or Normal

Teachers Training Course or any other training recognized by the Government.

(vi) Recruitment to the posts of teachers of elementary schools shall be made under the

provisions of Part I, Rule 3 of the Elementary Education (Provincialisation) Rules,

1977.

(vii) Unless otherwise directed by Government the cadre of a teacher of a provincialised

school shall be the cadre to which he is entitled to be admitted on the date of

Provincialisation as shown in the Schedule I.”

It may be relevant herein to mention that from the above, it would be seen that the

minimum qualification for the posts of elementary schools shall be Matriculation and the

teachers on appointment should be required to undergo Junior Basic or Normal Teachers

Training Course or any other training recognized by the Government. In terms with Rule

3 (vi), the recruitment to the post of teachers of elementary school shall be made as per

Rule 3 of the Rules of 1977.

32. Rule 4 of the Rules of 1981 stipulates when the member of the service would be

confirmed. The said Rule being very relevant is reproduced herein below:-

“4. Confirmation.

Subject to availability of a permanent vacancy every member of the service shall be

confirmed in the cadre/class/grade to which he/she is appointed substantively, if-

(a) he/she has completed at least 3 years’ continuous service after Provincialisation;

(b) he/she has successfully undergone necessary training as may be prescribed by this

Department and facilities for which have been offered to him/her by the department

during the period of 3 years:

Provided that those teachers who have completed 45 years of age or have completed 3

years of continuous service after Provincialisation but no facilities have been provided

to him/her for the prescribed training, will be confirmed provided there is nothing

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adverse against him/her:

Provided further that all teachers whose services have been confirmed and approved by

the State Board or the Regional Board prior to 5

September, 1975 shall be deemed to

have been duly confirmed with effect from the date of such

confirmation.”

It would show from Rule 4 (b) that a member of the service would be confirmed

when he/she had successfully undergone necessary training as may be prescribed by the

Government and facilities for which have been offered to him/her by the Department

during the period of 3 years. The proviso further mandates that in case those teachers

who had completed 45 years of age or had completed 3 years of continuous service but

no facilities have been provided to him/her for the prescribed training, such teachers will

be confirmed provided there is nothing adverse against him/her. Pertinent herein to

mention that it not the case of the respondent State there was anything adverse against

the petitioners for which they were not confirmed after 3 years of continuous service.

33. Rule 6 of the Rules of 1981 is also relevant for which the same is reproduced

herein under:-

“6. Pension and gratuity etc.

The teachers shall be entitled to pension, gratuity and other pensionary benefits

as admissible to the Government employees. The teachers who opt for pension scheme

will discontinue their C.P.F., contribution and open fresh G.P.F. account and deposit the

amount of their own C.P.F. contribution along with interest accrued thereon into the

G.P.F. account so opened.

For the purpose of pension the period of service shall be counted from the date

on which they were qualified to receive the benefit of C.P.F. during the Boards’ regime.”

This Rule categorically mandates that the teachers shall be entitled to pension,

gratuity and other pensionary benefits as admissible to the Government employees. The

said Rule does not differentiate between Trained Teachers and Untrained Teachers. The

reason is obvious in as much as Rule 3 (vii) of the Rules of 1981 stipulates the cadre of

teachers of a provincialised school in terms with Schedule I and Schedule I contains

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both trained and untrained teachers.

34. In view of the above reasons, this Court, therefore, holds that the petitioners herein

would be entitled to pension in terms with the Rules of 1969 and would further be

entitled to subscribe to GPF. The petitioners in respect to present category which also be

entitled to all other pensionary benefits as admissible to the Government employees of

equal rank who are regulated in terms with the Rules of 1969.

Dropped Teachers

35. The case of the Dropped Teachers are in WP(C) No.8822/2019; WP(C)

No.8900/2019; WP(C) No.8911/2019; WP(C) No.9187/2019; WP(C) No.770/2021;

WP(C) No.4055/2020; WP(C) No.8618/2019; WP(C) No.479/2021; WP(C)

No.5086/2021; WP(C) No.382/2022; WP(C) No.5419/2021; WP(C) No.6893/2021;

WP(C) No.947/2022; WP(C) No.8856/2019; WP(C) No.3523/2022;

WP(C) No.6307/2014; WP(C) No.8596/2019 and 5679/2021.

36. Let this Court first analyze the concept of Dropped Teachers. The petitioners in the

above writ petitions were appointed by the School Managing Committee prior to taking

over of the said schools under the provisions of the Act of 1974 read with the Rules of

1977. At the time of provincialisation of those respective schools wherein the petitioners

were working, the services of the petitioners were not provincialised. Under such

circumstances, such teachers like the petitioners are commonly referred to as ‘Dropped

Teachers’. It is the case of the petitioners that though their services were not

provincialised, but they continued to render the services in the respective schools

without any break. Under such circumstances, these petitioners along with others whose

services were not provincialised submitted repeated representations before the

respondent authorities. The respondent authorities, taking into account the grievances of

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these petitioners along with similarly situated others, issued a notification dated

21.06.2000 thereby constituting a Task Force with officials of the Government of

Assam.

37. At this stage, it may also be relevant herein to mention that the petitioners herein

claim continuity of their services since their initial appointment and further assert that

such continuation was with the knowledge and concurrence of the District Level

Officers of the Education Department. From a perusal of the notification dated

21.06.2000, the purpose behind the issuance of the notification can be discerned. The

reason behind it was for verification of dropped and honourary teachers. The concerned

Inspectors/DEO/DI of the Schools were to submit proposals to the Director of

Secondary Education/Director of Elementary Education with documents and the

Director of Secondary Education and the Director of Elementary Education as the case

may be, after verification of the records were to submit the proposals to the Task Force

for examination of the records and the Task Force, after examination of the proposals,

were to submit recommendations for the next steps to regularize such teachers and to

complete entire process within 90 days. It further appears from a perusal of the judgment

of this Court in the case of Jiban Chandra Deka and Others vs. State of Assam and Others,

reported in 2008 (3) GLT 229 that an affidavit was filed by the State in the said

proceedings wherein it was stated that the State was not unmindful of the plight of the

Dropped Teachers’ claims. Over 6000 such teachers were adjusted against regular posts

in accordance with the norms, policies and guidelines introduced from time to time. It

was also mentioned that such norms and policies have been periodically reviewed in the

light of the experience gained and the ever changing commitment and the constraints of

the State. A policy document dated 13.01.2003 was enclosed to the said affidavit which

was introduced to cover the cases of Dropped Teachers. It was stated in the said affidavit

that such cases will be dealt with by the State in accordance with the said policy and all

those who were found to be eligible would be regularized in phased manner as indicated

Page No.# 343/409

in the policy. It was also conceded that the said policy would apply to members of non-

teaching staffs also whose cases will be similarly dealt with. Before further proceeding

with the said judgment in the case of Jiban Chandra Deka (supra), this Court finds it

relevant to quote the policy document dated 13.01.2003 which is as under:-

“GOVERNMENT OF ASSAM

EDUCATION (ELEMENTARY) -----DEPARTMENT NOTIFICATION

ORDERS BY THE GOVERNOR OF ASSAM

Dated, Dispur, the 13 Jan. 2003

Memo No.--(LC).26/2002/ 341 /69:- In order to stream line the procedure of adjustment of

dropped teachers of M.E / M.E.M. / M.V and High Schools of various Districts in the state the

following criteria will be adopted with prospective effect:

i) The teacher must have put in at least two years of continuous

service immediately preceding the taking over of the concerned

schools by the Government.

ii) The appointment of dropped teachers must have been duly

approved by the concerned District Elementary Education Officer/

Inspector of Schools.

iii) The appointment of dropped teachers by the Managing

Committee must be commensurate with the enrolment of the

students in the school at the time of provincialisation.

iv) The school wise norms of number of sanctioned posts to be

maintained.

v) The provincialisation particulars submitted by the then District

Elementary Education Officer/ Inspector of Schools and available

in the respective directorates will be used as reference documents.

vi) Teachers fulfilling the above criteria will be considered for

regularisation of the services subject to the availability of

sanctioned post in the concerned districts.

Sd/-Prem Saran

Commissioner & Secretary, to the Government of Assam

Education Department.

Dispur, Dated 13 Jan. 2003

Page No.# 344/409

Memo No.---(LC). 26/2002/341/69-A Dtd. Kahilipara the 13 Jan, 03

Copy to:

1. The P.S. to the Hon’ble Minister, Education, Assam.

2. The P.S to the Secretary, Education.

3. The Director of Secondary Education, Assam, Kahilipara, Guwahati 19.

4. The Director of Elementary Education, Kahilipara, Guwahati-19.

5. Elementary/ Secondary Branch

They are hereby directed to submit proposals by

duly taking into account all the criteria mentioned

above within three months for the approval of the

Government ----proposal in piece---manner should

be submitted to Government.

By order etc.

Commissioner & Secretary, to the Government of Assam

Education Department.”

38. It further appears from the said judgment in the case of Jiban Chandra Deka (supra)

that certain changes were made to the said policy document on the basis of consensus in

respect to the Condition Nos.1 & 2 of the policy document dated 13.01.2003.

Furthermore, by way of an affidavit, the State mentioned that the regularization would

be made prospective but had agreed to give the benefit of previous services rendered, for

the purpose of pension and retirement dues. Consequently, this Court, therefore,

disposed of the said writ petitions with the direction as stipulated in paragraph No.6 of

the said judgment in the case of Jiban Chandra Deka (supra) which is reproduced herein

below:-

“(6 ) In view of the above, this bunch of cases will stand now disposed of with the following

directions:

(i) The cases of the petitioners in each of the cases will be considered in accordance

with the norms, criteria and eligibility conditions prescribed by the policy document

dated 13. 1. 2003 subject to the modification in Condition Nos. 1 and 2, as stated

Page No.# 345/409

above.

(ii) The Chief Secretary to the Government of Assam, shall within 7 days from today,

constitute a Committee to examine the cases of the petitioners in the present bunch

of cases and such other cases, as may be referred to the said Committee, from time

to time, by this Court. As the said Committee will be executing and implementing the

policy decision taken by the state, this Court considers it appropriate to leave it to

the discretion of the Chief Secretary to the Government of Assam to decide on the

composition of the Committee with the suggestion that the Committee may be a high

powered Committee consisting of 3 members and the present Secretary to the

Government of Assam, Education Department may act as the Member Secretary.

(iii) The Committee, upon due verification of the cases before it, shall within 6

months from the date of its constitution, prepare district wise list of "dropped

teachers” eligible for regularisation in terms of the norms and criteria laid down as

per direction No. 1 above. The eligible persons, on being identified, shall be

arranged in the district wise lists, in order of seniority.

(iv) Suitable adjustments in the placements assigned in the district wise lists, as may

be required, upon consideration of such other cases which may be referred to the

Committee in the future shall be made by the Committee.

(v) Appointment against available posts in each district shall be made on the basis of

the lists prepared.

(vi) All appointments made would be prospective but will carry the benefit of past

services for the purpose of computation of pensionary benefits.”

39. From a perusal of the above quoted directions, it is apparent that the cases of the

petitioners in each case would be considered in accordance with the norms, criteria,

eligibility conditions prescribed in the policy document dated 13.01.2003 subject to the

modification in Condition Nos.1 & 2 as mentioned in paragraph No.4 of the said

judgment in Jiban Chandra Deka (supra). Paragraph Nos.6 (ii), 6 (iii) & 6 (iv) stipulate the

manner of verification and scrutiny of the cases of the petitioner in the bunch of said

writ petitions. Paragraph No.6 (v) mentions that appointments shall be made against

Page No.# 346/409

available posts in each district on the basis of the lists prepared meaning thereby that

such appointments shall be made after carrying out the verification and scrutiny in terms

with paragraph Nos.6 (ii) to 6 (iv). It is further mentioned in paragraph No.6 (vi) that all

appointments made would be prospective but will carry the benefit of past services for

the purpose of computation of pensionary benefits.

40. At this stage, this Court finds it relevant to take note of that till the date of passing

of the said order in the case of Jiban Chandra Deka (supra), the petitioners therein were

not in Government service. It was also categorically mandated that it is only after

carrying out the exercise as stipulated in paragraph Nos.6 (ii) to 6 (iv), appointments

shall be made which shall be prospective meaning thereby the appointments to be made

would not be counted from the date of their initial appointment for the purpose of

seniority or pay protection. Although paragraph No.6 (vi) stipulates that the benefits of

past services for the purpose of computation of pensionary benefits would be given but

this Court fails to comprehend as to how the benefit of past services can be given, if the

appointments were to be made prospective. This aspect of the matter would be dealt

with in detail at the subsequent stage after considering as to whether the respondents can

resist the present petitions. Be that as it may, at that relevant point of time when the

policy dated 13.01.2003 was made or the judgment in the case of Jiban Chandra Deka

(supra) was pronounced on 01.09.2003, there was no policy decision of the Government

to come up with the NDCPS as well as the NDCPS, 2009 or the Amending Rules were

not in existence.

41. It appears from the records that the writ petitioners herein were appointed against

the vacant sanctioned posts after 01.02.2005. The case of the writ petitioners in the

present batch of writ petitions is that as per the direction in paragraph No.6 (vi) in the

judgment rendered in the case of in the case of Jiban Chandra Deka (supra) wherein it

categorically mandated that the past services of the petitioners would be taken up for the

purpose of computation of pensionary benefits. The petitioners, therefore, claim to be

Page No.# 347/409

entitled to the pension in terms with the Rules of 1969 and not as per the New Pension

Scheme. In that regard reference was made to the order dated 12.05.2015 passed in

WP(C) No.4169/2009; order dated 09.10.2020 passed in WA No.148/2019 and order

dated 11.02.2021 passed in Review Pet No.16/2019. In the order dated 12.05.2015, it

was held that in view of the judgment and order dated 01.09.2003 in the case of Jiban

Chandra Deka (supra) have attained finality, the services of the petitioners therein should

be counted as per the Rules of 1969 and the benefit of past services should be counted

for the purpose of pensionary benefits and accordingly the State respondents were

directed to count the benefit of past services of the petitioners therein for the purpose of

pensionary benefits as per the Rules of 1969. It was further submitted that against the

order dated 28.04.2015 passed in WP(C) No.3662/2009 where similar directions were

passed thereby granting benefits under the Rules of 1969 to the petitioners therein, a

review was filed contending that while passing the order dated 28.04.2015 in WP(C)

No.3662/2009, Rule 2A of the Rules of 1969 which was given retrospective effect from

01.02.2005 was not taken into consideration. It was further submitted that the

Coordinate Bench of this Court in the order dated 11.02.2021 in Review Pet No.16/2019

had dismissed the Review Application holding inter-alia that as the petitioners therein

became Government servants on 04.06.2008 and as on that date, the Rules of 1969 was

in force, by way of executive instructions, the statutory law could not have been

overshadowed. It is therefore the submission of the learned counsel for the petitioners

that the question of entitlement of pension as per the Rules of 1969 in respect to those

Dropped Teachers who were regularized after 01.02.2005 would be entitled to pension

in terms with the Rules of 1969 is no longer res integra. It was further submitted that the

State in terms with the various judgments or orders as referred herein above, had granted

the benefits to similarly situated persons like that of the petitioners as such to maintain

consistency in identical situations, this Court therefore, also should hold and declare that

the petitioners herein are entitled to pension under the Rules of 1969. Further to that, it

was also submitted that on the basis of the principles of constructive res judicata which

Page No.# 348/409

applies to a proceedings under Article 226 of the Constitution as well as estoppel, the

respondents are barred from resisting the claims of the petitioners in as much as the

respondents have allowed those judgments to attain finality and have granted the benefit

to those petitioners in whose favour such judgment or orders have been passed.

42. On the other hand, it is the submission of the learned counsel appearing on behalf

of the Finance Department that the order dated 12.05.2015 passed in WP(C)

No.4169/2009 and the order dated 09.11.2020 passed in WA No.148/2009 are judgments

per incuriam and as such are not binding precedents upon this Court. Reference was

made in that regard to the judgment of the Supreme Court rendered in the case of

Secretary to the Govt. of Kerala, Irrigation Department & Others vs. James Varghese & Others,

reported in (2022) 9 SCC 593. As regards the order dated 11.02.2021 passed in Review Pet

No.16/2019, the learned counsel appearing on behalf of the Finance Department

submitted that the said judgment cannot be regarded as a binding precedent in view of

the Rule of sub-silentio. Reference in that regard was made to the judgment of the

Supreme Court in the case of MCD vs. Gurnam Kaur, reported in (1989) 1 SCC 1001. On the

question of constructive res judicata as well as estoppels on the ground that the State

had allowed the order dated 12.05.2015 in WP(C) No.4169/2009; order dated

09.10.2020 passed in WA No.148/2019 and order dated 11.02.2021 passed in Review

Pet No.16/2019 and other writ petitions to attain finality, the learned counsel appearing

on behalf of the respondent Finance Department submitted that the State is not

prevented or barred from challenging the subsequent decisions or resisting subsequent

writ petitions even though judgment in a case involving similar issue was allowed to

reach finality in the case of others. He submitted that it is not the case of the writ

petitioners herein that the State had adopted a pick and choose method only to exclude

the petitioners on account of malafide or ulterior motives. He further submitted that

neither the principles of res judicata nor the principles of estoppel are attracted to such

cases. Further, the administrative law principle of legitimate expectation of fairness in

Page No.# 349/409

action is also not attracted. Reference in that regard was made to the judgment of the

Supreme Court in the case of Col. (Retd.) B. J. Akkara vs. Govt. of India & Others, reported in

(2006) 11 SCC 709 as well as the recent judgment of the Supreme Court in the case of

Union of India & Others vs. Dr. O.P. Nijhawan & Others, reported in (2020) 14 SCC 420. On

merits, the learned counsel appearing on behalf of the Finance Department further

submitted that though the policy decision was taken on 13.01.2003 to bring the Dropped

Teachers within the fold of the Government servants by issuing appointment orders, but

subsequent thereto, in view of financial necessity, the Government of Assam had to take

a policy decision which was conveyed to all concerned by the communication dated

25.01.2005 that all persons appointed to Government services with effect from

01.02.2005 would be brought under the NDCPS. Therefore, the decision which was

taken in the case of Jiban Chandra Deka (supra) on 01.09.2003 was at a time when there

was no policy decision to have a Contributory Pension Scheme. The learned counsel for

the Finance Department further submitted that in all the appointment letters wherein the

petitioners were appointed to sanctioned vacant posts in the services of the Government

of Assam, it was specifically informed to them that they would come under the purview

of New Pension Scheme. The petitioners herein have thereafter joined their services

without any demurrer and almost a decade ago and now some of them have challenged

the conditions in their appointment letters that they would not come under the New

Pension Scheme and the condition that they would be regulated by the New Pension

Scheme is illegal and arbitrary. The learned counsel further submitted that if the

petitioners’ appointment in terms with the directions passed in Jiban Ch. Deka (supra) is

to be prospective meaning thereby that their entry into the Government service would be

counted from their date of appointment, it is difficult to comprehend that without being

in the Government service how can their services be taken into account for the purpose

of pension. He submitted that the directions in paragraph No.6 (vi) in the case of Jiban

Ch. Deka (supra) cannot be applied after the Amending Rules have come into effect as

well as the NDCPS, 2009. In that regards, the learned counsel for the petitioners had

Page No.# 350/409

referred to the judgment of the Supreme Court in the case of Parmeswar Nanda and Others

vs. State of Jharkhand through the Chief Secretary and Others, reported in (2020) 12 SCC 131.

Furthermore, it is the submission of the learned counsel for the respondents that the

Coordinate Bench of this Court in the order dated 12.05.2015 in WP(C) No.4169/2009

and the Division Bench in the order dated 09.10.2020 in WA No.148/2019 did not at all

take into consideration Rule 2A of the Rules of 1969 as brought into effect from

01.02.2005 and as such the said orders so passed cannot be treated as a precedent as the

said orders are per incuriam. The learned counsel for the petitioners submitted that in the

order dated 11.02.2021 in Review Pet. No.16/2019, though the Coordinate Bench in

paragraph No.3 had duly taken note of that the Rule 2A of the Rules of 1969 was

brought with retrospective effect from 01.02.2005, but in paragraph Nos.6 & 9 did not

take into consideration that the amendment was to the Rules of 1969 w.e.f. 01.02.2005

but rather came to an opinion that the Rules of 1969 was amended in the year 2011 and

as such the same cannot be treated as a precedent in view of the Rule of sub-silentio.

43. Upon hearing the learned counsel for the parties in the present category of cases,

let this Court first take into consideration as to whether the respondent State can be

allowed to resist the writ petitions after having allowed the order dated 12.05.2015 in

WP(C) No.4169/2009; the order of the Division Bench dated 09.10.2020 in WA

No.148/2019 as well as the order dated 11.02.2021 in Review Pet. No.16/2019 to attain

finality and thereupon granting benefits to those petitioners in the said proceedings.

44. The learned counsels for the petitioners have relied upon the judgments of the

Supreme Court in the case of Forward Construction Co. & Ors. Vs. Prabhat Mandal (Regd.)

Andheri & Others, reported in (1986) 1 SCC 100; Supreme Court Employees' Welfare Association

vs. Union Of India and Another, reported in (1989) 4 SCC 189 and the case of P.K. Vijayan vs

Kamalakshi Amma And Others, reported in (1994) 4 SCC 53 to submit that on the ground of

res judicata and constructive res judicata, the respondent State cannot resist the writ

petitions in view of allowing the orders above mentioned to attain finality and the

Page No.# 351/409

benefits thereupon being granted to the petitioners therein.

45. This Court has perused the judgments relied upon by the learned counsels for the

petitioners. The judgments so placed relates to res judicata and constructive res judicata.

It is well settled that the doctrine of res judicata is a universal doctrine laying down the

finality to litigation between the parties meaning thereby when a particular decision has

become final and binding between the parties, it cannot be set at naught on the ground

that such a decision is violative of Article 14 of the Constitution. It is well settled that so

far as the parties are concerned, they will always be bound by the said decision. In the

instant case, the petitioners herein were not parties to those proceedings on the basis of

which the orders dated 12.05.2015; 09.10.2020 and 11.02.2021 were passed. Under such

circumstances, the question of applying the principle of res judicata and constructive res

judicata do not arise to the facts of the instant case. This aspect would be further clear

from the judgments of the Supreme Court rendered in the case of Col. (Retd.) B. J. Akkara

(supra) as well as Dr. O.P. Nijhawan (supra). In the case of Col. (Retd.) B. J. Akkara (supra),

the issue involved therein, relevant for the purpose of the instant case, was that in the

case of Civilian Medical Officers, the nodal Ministry had issued circulars dated

17.12.1998 and 29.10.1999 (corresponding to the Defence Ministry's Circulars dated

07.06.1999 and 11.09.2001). Some civilian Medical Officer Retirees challenged the

circular dated 29.10.1999 directing that NPA shall not be added to minimum pay in the

revised scale before the Delhi High Court. The said writ petition was allowed by the

Delhi High Court vide an order dated 18.05.2002 and that the said order was not

challenged by the Union of India, but on the other hand, was implemented by adding

NPA to basic pay while stepping up the pension in the case of civilian Medical Doctors

who had retired prior to 01.01.1996. It is under such circumstances, it was the plea so

raised in the said case that the respondents having accepted and implemented the

decision of the Delhi High Court in the case of civilian Medical Officers, cannot

discriminate against the Defence Service Medical Officers placed in identical position

Page No.# 352/409

and therefore the benefit given to the civilian Medical Officers in pursuance of the

decision of the Delhi High Court should also be extended to them. The Supreme Court

in the said case observed that neither the principle of res judicata nor the principle of

estoppel is attracted and the State cannot be prevented or barred from resisting

subsequent writ petitions even though judgment in a case involving similar issue was

allowed to reach finality in the case of others. However, an exception was culled out that

if petitioners plead and prove that the State had adopted a 'pick and choose' method only

to exclude petitioners on account of malafides or ulterior motives, then the respondent

State can be barred from resisting subsequent writ petitions. Paragraph Nos.25 & 26 of

the said judgment, being relevant, is quoted herein below:-

“25. A similar contention was considered by this Court in State of Maharashtra v. Digambar’.

This Court held:

“Sometimes, as it was stated on behalf of the State, the State Government may not

choose to file appeals against certain judgments of the High Court rendered in writ

petitions when they are considered as stray cases and not worthwhile invoking the

discretionary jurisdiction of this Court under Article 136 of the Constitution, for seeking

redressal therefor. At other times, it is also possible for the State, not to file appeals

before this Court in some matters on account of improper advice or negligence or

improper conduct of officers concerned. It is further possible, that even where SLPs are

filed by the State against judgments of the High Court, such SLPs may not be

entertained by this Court in exercise of its discretionary jurisdiction under Article 136

of the Constitution either because they are considered as individual cases or because

they are considered as cases not involving stakes which may adversely affect the interest

of the State. Therefore, the circumstance of the non-filing of the appeals by the State in

some similar matters or the rejection of some SLPs in limine by this Court in some other

similar matters by itself, in our view, cannot be held as a bar against the State in filing

an SLP or SLPs in other similar matter(s) where it is considered on behalf of the State

that non-filing of such SLP or SLPs and pursuing them is likely to seriously jeopardise

the interest of the State or public interest.”

26. The said observations apply to this case. A particular judgment of the 2 High Court may not

Page No.# 353/409

be challenged by the State where the financial repercussions are negligible or where the appeal

is barred by limitation. It may also not be challenged due to negligence or oversight of the

dealing officers or on account of wrong legal advice, or on account of the non-comprehension

of the seriousness or magnitude of the issue involved. However, when similar matters

subsequently crop up and the magnitude of Db the financial implications is realised, the State is

not prevented or barred from challenging the subsequent decisions or resisting subsequent writ

petitions, even though judgment in a case involving similar issue was allowed to reach finality

in the case of others. Of course, the position would be viewed differently, if petitioners plead

and prove that the State had adopted a “pick and-choose” method only to exclude petitioners

on account of malafides or ulterior motives, Be that as it may. On the facts and circumstances,

neither the principle of res judicata nor the principle of estoppel is attracted. The

administrative law principles of legitimate expectation or fairness in action are also not

attracted. Therefore, the fact that in some cases the validity of the circular dated 29-10-1999

(corresponding to the Defence Ministry circular dated 11-9-2001) has been upheld and that

decision has attained finality will not come in the way of the State defending or enforcing its

circular dated 11-9-2001.”

46. It further appears that in a very recent judgment in the case of Dr. O.P. Nijhawan

(supra) wherein the issue involved amongst others was that some Scientists similarly

situated to the respondents therein filed Original Application claiming that order has not

been implemented and they have been denied computation of special pay for the purpose

of pension. The Central Administrative Tribunal, vide its order dated 22.01.2013,

allowed the Original Application. Thereupon, a writ petition was filed before the Delhi

High Court which was dismissed. The Union of India thereafter preferred an appeal

before the Supreme Court. In the said Appeal, it was contended on behalf of the

respondent that similar to the respondent, there were other Scientists who had filed

similar Original Applications before the Central Administrative Tribunal which were

allowed and thereupon the writ petition which was filed was dismissed by the Delhi

High Court. Subsequent thereto, the Union of India had also carried out Special Leave to

Appeals before the Supreme Court which were dismissed. It was therefore the case of

the respondents therein that as the same issues have been raised in the appeal before the

Page No.# 354/409

Supreme Court, the same ought to be also dismissed. The Supreme Court, in paragraph

No.28 of the said judgment, did not accept the said submission made on behalf of the

respondents therein to the effect that the Union of India was precluded from raising the

issue on the question of law which was earlier left open by the Court. It was further

observed that even if various orders of the Central Administrative Tribunal have attained

finality and implemented upon, then also the Union of India was not precluded to raise

the issue again in as much as the principle of res judicata or estoppel are not attracted.

Paragraph Nos.24 to 26 of the judgment in the case of (Retd.) B. J. Akkara (Supra) were

relied upon by the Supreme Court and in paragraph No.32, the Supreme Court observed

as follows:-

“32. The ratio as laid down by this Court in above case is fully attracted in the facts of the

present case, thus, we conclude that the fact that the appellant has implemented the earlier

orders passed by the Central Administrative Tribunals and the High Courts and issued order

for including special pay in the pay for the purpose of computation of pension, the Union of

India is not precluded to raise the issues again, the principle of res judicata or estoppel are not

attracted.”

47. In view of the above law laid down by the Supreme Court, this Court is therefore

of the opinion that on the principles of res judicata or estoppels, the State cannot be

barred or prevented from resisting the present writ petitions. More so, when no case of

pick and choose has been pleaded and proved.

48. In the backdrop of the above, let this Court take into consideration as to whether

the petitioners in the present category of cases are entitled to the Old Pension Scheme in

terms with Rules 1969 or they are covered in terms with the NDCPS. The genesis of the

petitioners’ claim is on the basis of the judgment of the Coordinate Bench of this Court

in the case of Jiban Chandra Deka (supra).

49. Admittedly, the petitioners in the present category of cases were brought within the

fold of the Government services after 01.02.2005. This Court in the forgoing paragraphs

Page No.# 355/409

of the instant judgment has already dealt with the policy dated 13.01.2003 and the

judgment of the Coordinate Bench of this Court in the case of Jiban Chandra Deka

(supra). At the cost of repetition it is reiterated that at the time when the judgment was

delivered in Jiban Chandra Deka (supra), i.e. dated 01.09.2003, there was no policy

decision of the Government to bring in the NDCPS. Paragraph No. 6 (vi) of the

judgment in the case of Jiban Chandra Deka (supra) had directed that all appointments

made would be prospective while carrying the benefit of past services for the purpose of

computation of pensionary benefits. It is on account of the said direction the orders

dated 12.05.2015 and 09.10.2020 in WP(C) No.4169/2009 and in WA No.148/2019

respectively were passed.

50. At this stage, this Court finds it relevant to take note of that pension though not a

bounty but the entitlement thereto is only when the condition precedent provided for in

the Statute are fulfilled. The Statute in question is the Rules of 1969. Rule 31 of the said

Rules of 1969 stipulates the conditions when a service of an officer qualifies for

pension. Rule 31, being relevant, is quoted herein below:-

“31. Conditions to qualifying service.- The service of an officer does not qualify for pension

unless it conforms to the following three conditions:

Firstly, the service must be under Government;

Secondly, the employment must be substantive and permanent;

Thirdly, the servant must be paid by Government.

Provided that the Governor may, even though either or both of conditions (1) and (2)

above are not fulfilled, —

(i) declare that any specified kind of service rendered in a non-Gazetted capacity

shall qualify for pension, and

(ii) in individual cases and subject to such conditions as he may think fit to

impose in each case allow service rendered by an officer to count for pension.”

51. A perusal of the above Rules will show that the service of an officer does not

qualify for pension unless three conditions are met, i.e. service must be under

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Government; the employment must be substantive and permanent and the service must

be paid by the Government. The proviso to the said Rule stipulates that the Governor

may even though either or both of the conditions, i.e. the service must be under the

Government and the employment must be substantive and permanent are not met, can

declare that (i) any kind of service rendered in a non-Gazetted capacity shall qualify for

pension and (ii) in individual cases and subject to such conditions as he may think fit to

impose in each case allows service rendered by an officer to count for pension. In the

case of the present category of writ petitions, admittedly prior to the petitioners’

appointments, which were given after 01.02.2005, they were not rendering service under

the Government; their employment were also not substantive and permanent in the

services of the Government and they were also not paid by the Government. Under such

circumstances, the services of the petitioners prior to their appointments to vacant

sanctioned posts after 01.02.2005, in the opinion of this Court, could not have been

taken into account for the purpose of computation of pensionary benefits. Besides, there

is also no order of the Governor in terms with the proviso to Rule 31. This Court further

fails to understand how the petitioners would meet the third condition even if the first

two conditions are done away with by declaration given by the Governor. Therefore, it is

beyond comprehension as to how the past services of the petitioners in the present

category could be taken into account for the purpose of computation of pensionary

benefits.

52. At this stage, this Court finds it also relevant to take note of the judgment in the

case of Parmeshwar Nanda (supra) wherein the appointment letters of the Project Officers

contained two clauses amongst others. In terms with Clause 4 of the appointment letter,

it was mentioned that the adjusted employees shall be covered under the Old Pension

Scheme and their service period prior to retrenchment shall be counted for the purpose

of pension. In terms with Clause 5 of the appointment letter, it was mentioned that

adjustment of the surplus Project Officers shall be considered as fresh appointment and

Page No.# 357/409

benefit of seniority on the basis of their service rendered prior to becoming surplus shall

not be admissible to them. This aspect of the matter could be seen from a perusal of the

paragraph No.18 of the said judgment which is reproduced herein under:-

“18. In the present case, Clause 11 of the notification dated 30-5-2007 issued by the

Government of Jharkhand is to the effect that absorption of the surplus personnel will be

considered as new appointments and they will not be granted benefit of seniority on the basis of

their past service. Neither will such past service entitle them to such pay protection. One of the

appointment letters appointing 65 candidates as Project Officers was issued of 20-12-2007,

such appointment letter had following clauses which read as under:

“4. Adjusted employees shall be covered under the old Pension Scheme. Their service

period prior to retrenchment shall be counted for the purpose of pension. Period of

retrenchment shall not be counted for the purpose of pension.

5. Adjustment of above surplus Project Officers shall be considered as fresh

appointment and benefit of seniority on the basis their service rendered prior to

becoming surplus shall not be admissible to them.”

The appointment letters to the other employees is on similar lines.”

53. In paragraph No.23 of the said judgment, the Supreme Court held that the

appellants therein having been appointed as fresh candidates and therefore their period

of service has to be calculated from the date of their regular appointment and therefore

they cannot claim any benefit of past services rendered by them. Paragraph No.23 of the

said judgment is therefore quoted herein below:-

“23. The case of Baliram Singh arises out of the policy of the State of Bihar wherein the past

service has been specifically ordered to be considered for pension. Since in the State of

Jharkhand, the policy decision is to treat them as fresh appointments without any benefit of

seniority and pay protection, therefore, to count the period when the appellants were working

under a Project as pensionable service is beyond comprehension. The appellants have been

appointed as fresh candidates and, therefore, their period of service for pension has to be

calculated from the date of their regular appointment and therefore they cannot get any benefit

of past service rendered by them.”

Page No.# 358/409

54. Keeping in mind the above perspective, let this Court therefore take into account

the order passed by the Coordinate Bench in the order dated 12.05.2015 in WP(C)

No.4169/2009 and the order of the Division Bench dated 09.10.2020 in WA

No.148/2019.

55. A perusal of the order dated 12.05.2015, the Coordinate Bench of this Court held at

paragraph Nos.18 & 19 as herein under:-

“18. In view of the fact that the judgment and order dated 01.09.2003 has attained finality

and as it has been directed in the Direction No. 6 that all appointments made would be

prospective but will carry the benefit of past services for the purpose of computation of

pensionary benefits, I find that the petitioners ’ service should be counted as per the Assam

Services (Pension) Rules, 1969 and the benefit of past service should be counted for the

purpose of computation of pensionary benefits.

19. Accordingly, the respondents are directed to count the benefits of past services of the

petitioners for the purpose of pensionary benefits as per the Assam Services (Pension) Rules,

1969.”

56. A perusal of the above quoted paragraphs would reveal that on the ground that the

judgment and order dated 01.09.2003 had attained finality and there was a direction in

paragraph No.6 that all appointments made would be prospective but will carry the

benefit of past services for the purpose of computation of pensionary benefit, it was held

that the petitioners’ services should be counted as per the Rules of 1969 and the benefit

of past services should be counted for the purpose of computation of pensionary benefit.

This Court had perused the entire order dated 12.05.2015 passed by the Coordinate

Bench and with great respect to my learned esteemed Brother, this Court would observe

that though the judgment was rendered in the year 2015, neither the Rule 2A nor the

Rule 31 of the Rules of 1969 was taken into consideration. This Court also with great

respect would observe that the Coordinate Bench did not also take into account that an

additional fact would have made a world of difference between conclusion in two cases

even when the same principles were applied to.

Page No.# 359/409

57. Now coming to the order dated 09.10.2020 passed by the Division Bench of this

Court in WP No.148/2019, it appears that the writ appeal was filed on the ground that

the writ petition was dismissed by another Coordinate Bench of this Court on the ground

of delay of 7 years 8 months from the date of regularization of the services of the

appellants therein. The Division Bench of this Court was only to decide as to whether

the appellants therein would be entitled to the same benefit in terms with the order dated

12.05.2015 passed in WP(C) No.4169/2009 although there was a delay in filing the writ

petition after 7 years 8 months from the date of regularization of the services of the

appellants therein. The Division Bench, without going into the issue as regard the

entitlement in terms with the judgment and order dated 01.09.2003 in Jiban Chandra Deka

(supra), opined in paragraph No.10 that even though the appellants may have

approached the Court belatedly, but taking into account the stand taken by the State

Government that they have agreed to give the benefit of previous services rendered for

the purpose of pensionary and retirement benefits, the said benefit ought to be conferred

to the appellants therein as well. It was further observed that as the petitioners/appellants

therein were still in service, the delay in approaching the Court ought not to deprive the

aforesaid benefits which have already been voluntarily given by the State Government

and accordingly allowed the said Writ Appeal. Paragraph No.10 & 11 of the said

judgment is reproduced herein under:-

“10. In view of above, we are of the opinion that even though the appellants may have

approached this Court belatedly, in view of the stand taken by the State Government that they

had agreed to give the benefit of previous service rendered for the purpose of benefit of the

pensionary and retiral benefits, the said benefit ought to be conferred on the petitioners as well.

Since the petitioners are still in service and have not yet retired from service, the grant of

pensionary benefits are not yet forthcoming now, as such, the aforesaid delay in approaching

this Court ought not deprive the aforesaid benefit which had been already voluntarily given by

the State Government.

11. In view of above, we allow the writ appeal and direct that the State respondents shall not

Page No.# 360/409

act upon the undertaking given by the appellants to the aforesaid effect in their appointment

orders and the State Government shall count the benefits of past service of all the appellants for

the purpose of pensionary benefits as per provision of Assam Services (Pension) Rules, 1969.”

58. A perusal of the above order dated 09.10.2020 in WA No.148/2019 would show

that the question before the Division Bench of this Court was as to whether the similar

benefits in terms with the order dated 12.05.2015 passed in WP(C) No.4169/2009

should be granted to the appellants therein or not on the ground of approaching the

Court late for which reason the Coordinate Bench of this Court had dismissed the writ

petition. It further transpires that the Division Bench of this Court, with great respect,

did not take into account the Amending Rules, the newly inserted Rule 2A as well as

Rule 31 of the Rules of 1969 as the same was not in issue before the Division Bench of

this Court.

59. This Court further deems it appropriate to take note of the order dated 11.02.2021

passed in Review Pet. No.16/2019. It is relevant to mention that review was sought for

to the order dated 28.04.2015 passed by this Court in WP(C) No.3662/2009 whereby

this Court had directed that in view of the judgment and order dated 01.09.2003 passed

in CR No.1571/1998, the writ petitioners in WP(C) No.3662/2019 were to given the

pensionary benefit as per the Rules of 1969 and that their past services should also be

counted for the purpose of computation of pensionary benefit in terms with the Rules of

1969. A further perusal of the order dated 11.02.2021 would show that the ground for

review was that the Rules of 1969 was amended on 14.07.2011 vide the Amending

Rules which was given retrospective effect from 01.02.2005. The Coordinate Bench of

this Court in paragraph Nos.6 & 9 though observed that the Rules of 1969 was amended

vide the Amending Rules vide notification dated 14.07.2011 with retrospective effect

given from 01.02.2005, but as the petitioners services were regularized prior to the Rules

being amended, they would be entitled to the pensionary benefit under the Rules of

1969.

Page No.# 361/409

60. This Court with due respect to the learned Coordinate Bench would like to observe

that the learned Coordinate Bench did not take into consideration Rule 31 of the Rules

of 1969 which categorically mandated that the services of an officer to qualify for

pension has to confirm to three conditions mentioned therein. With due respect, this

Court further would like to observe that the Amending Rules may have been notified on

14.07.2011, but was given retrospective operation from 01.02.2005 and this aspect of the

matter of giving retrospective operation was not put to challenge in the said proceedings,

and therefore, the mandate of the law in terms with the amendment would be that Rule

@A of the Rules of 1969 had come into effect as on 01.02.2005 by virtue of Rule 1(2) of

the Amending Rules.

61. Now therefore the question arises in the backdrop of the above orders rendered by

the Coordinate Bench as well as the Division Bench as to whether the same can be said

to be precedent on the basis of which this Court would be bound on the ground of

judicial discipline to follow the same.

62. It is submitted on behalf of the petitioners that this Court is bound on the ground of

judicial discipline whereas the counsel appearing on behalf of the respondent State had

categorically submitted that the above referred orders by the Coordinate Benches and

Division Bench are the orders rendered per incuriam and as such not binding upon this

Court.

63. Let this Court first take note of the concept of per incuriam. In the Seven Judges

Bench of the Supreme Court in the case of Bengal Immunity Co. Ltd. vs. State of Bihar and

Others, reported in AIR 1955 SC 661 the Acting Chief Justice Mr. S. R. Das (as His

Lordship then was) observed that in England, the Court of Appeal had imposed upon its

power of review of earlier precedents a limitation, subject to certain exceptions. The

limitation thus accepted is that it is bound to follow its own decisions and those of

Courts of Coordinate jurisdiction and the Full Court is in the same position in this

respect as a Division Court consisting of three members. The only exception to the said

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Rule were (i) the Court is entitled and bound to decide which of the two conflicting

decisions of its own it will follow; (ii) the Court is bound to refuse to follow a decision

of its own which, though not expressly overruled, cannot in its opinion stand with a

decision of the House of Lords; and (iii) the Court is not bound to follow a decision of

its own, if it is satisfied that the decision was given per incuriam, e.g., where a Statute or

a rule having statutory effect which would have affected the decision was not brought to

the attention of the earlier Court.

64. The Supreme Court in the judgment rendered in the case of State of U.P. and Another

vs. M/S Synthetics and Chemicals Ltd. and Another, reported in (1991) 4 SCC 139 explained the

concept of per incuriam as well as the Rule of sub-silentio in paragraph Nos. 40 & 41

which is quoted herein under:-

“40. Incuria literally means carelessness. In practice per incuriam appears to mean per

ignoratium. English courts have developed this principle in relaxation of the rule of stare

decisis. The quotable in law is avoided and ignored if it is rendered, in ignoratium of a statute

or other binding authority. (Young v. Bristol Aeroplane Co. Ltd. {(1944) 1KB 718 : (1944) 2 All

ER 293}). Same has been accepted, approved and adopted by this Court while interpreting

Article 141 of the Constitution which embodies the doctrine of precedents as a matter of law. In

Jaisri Sahu v. Rajdewan Dubey {(1962) 2 SCR 558 : AIR 1962 SC 83} this Court while pointing

out the procedure to be followed when conflicting decisions are placed before a bench extracted

a passage from Halsburys Laws of England incorporating one of the exceptions when the

decision of an appellate court is not binding.

41. Does this principle extend and apply to a conclusion of law, which was neither raised nor

preceded by any consideration. In other words can such conclusions be considered as

declaration of law? Here again the English courts and jurists have carved out an exception to

the rule of precedents. It has been explained as rule of sub-silentio. "A decision passes sub-

silentio, in the technical sense that has come to be attached to that phrase, when the particular

point of law involved in the decision is not perceived by the court or present to its mind."

(Salmond on Jurisprudence 12th Edn, p. 153). In Lancaster Motor Company (London) Ltd. v.

Bremith Ltd. {(1941) 1KB 675,677} the Court did not feel bound by earlier decision as it was

Page No.# 363/409

rendered without any argument, without reference to the crucial words of the rule and without

any citation of the authority. It was approved by this Court in Municipal Corporation of Delhi

v. Gumam Kaur {(1989) 1 SCC 101}. The bench held that, precedents sub-silentio and without

argument are of no moment. The courts thus have taken recourse to this principle for relieving

from injustice perpetrated by unjust precedents. A decision which is not express and is not

founded on reasons nor it proceeds on consideration of issue cannot be deemed to be a law

declared to have a binding effect as is contemplated by Article 141. Uniformity and consistency

are core of judicial discipline. But that which escapes in the judgment without any occasion is

not ratio decidendi. In B. Shama Rao v. Union Territory of Pondicherry {AIR 1967 SC 1480} it

was observed, it is trite to say that a decision is binding not because of its conclusions but in

regard to its ratio and the principles, laid down therein. Any declaration or conclusion arrived

without application of mind or preceded without any reason cannot be deemed to be

declaration of law or authority of a general nature binding as a precedent. Restraint in

dissenting or overruling is for sake of stability and uniformity but rigidity beyond reasonable

limits is inimical to the growth of law.

65. In another judgment of the Supreme Court in the case of Sundeep Kumar Bafna vs

State of Maharashtra & Another, reported in (2014) 16 SCC 623 , it was observed in paragraph

No.19 that a decision or a judgment can be per incuriam any provision in a Statute, Rule

or Regulation which was not brought to the notice of the Court. It was observed that a

decision or a judgment can also be per incuriam if it is not possible to reconcile its ratio

with that of a previously pronounced judgment of co-equal or Larger Bench; or if the

decision of a High Court is not in consonance with the view of the Supreme Court. It

was further observed that the per incuriam rule strictly and correctly is applicable to the

ratio decidendi and not to obiter dicta. Paragraph 19 of the said judgment, being

relevant, is quoted herein below:-

“19. It cannot be over-emphasised that the discipline demanded by a precedent or the

disqualification or diminution of a decision on the application of the per incuriam rule is of

great importance, since without it, certainty of law, consistency of rulings and comity of Courts

would become a costly casualty. A decision or judgment can be per incuriam any provision in a

statute, rule or regulation, which was not brought to the notice of the Court. A decision or

Page No.# 364/409

judgment can also be per incuriam if it is not possible to reconcile its ratio with that of a

previously pronounced judgment of a Co-equal or Larger Bench; or if the decision of a High

Court is not in consonance with the views of this Court. It must immediately be clarified that the

per incuriam rule is strictly and correctly applicable to the ratio decidendi and not to obiter

dicta. It is often encountered in High Courts that two or more mutually irreconcilable decisions

of the Supreme Court are cited at the Bar. We think that the inviolable recourse is to apply the

earliest view as the succeeding ones would fall in the category of per incuriam.”

66. In a recent judgment by the Supreme Court in the case of Secretary to the Govt. of

Kerala, Irrigation Department & Others vs. James Varghese & Others, reported in (2022) 9 SCC

593 while explaining the concept of per incuriam, the same principles were reiterated.

67. This Court further would take into account another judgment of the Supreme Court

rather in a different context but pertinent to the instant case. The judgment is in the case

of Regional Manager vs. Pawan Kumar Dubey and Another, reported in (1976) 3 SCC 334

wherein at paragraph No.7, it was observed that one additional or different fact can

make a world of difference between conclusions in two cases even when the same

principles are applied in each case to similar facts. Paragraph No.7 of the said judgment

is quoted herein below:-

“7. We think that the principles involved in applying Article 311(2) having been sufficiently

explained in Shamsher Singh's case it should no longer be possible to urge that Sughar Singh's

case could give rise to some misapprehension of the law. Indeed, we do not think that the

principles of law declared and applied so often have really changed. But, the application of the

same law to the differing circumstances and facts of various cases which have come up to this

Court could create the impression sometimes that there is some conflict between different

decisions of this Court. Even where there appears to be some conflict, it would, we think,

vanish when the ratio decidendi of each case is correctly understood. It is the rule deducible

from the application of law to the facts and circumstances of a case which constitutes its ratio

decidendi and not some conclusion based upon facts which may appear to be similar. One

additional or different fact can make a world of difference between conclusions in two cases

even when the same principles are applied in each case to similar facts.”

Page No.# 365/409

68. In a recent judgment of the Supreme Court in the case of Kotak Mahindra Bank

Limited vs. A. Balakrishnan, reported in (2022) 9 SCC 186, the Supreme Court reiterating

the principles as laid down in the case of Pawan Kumar Dubey (supra) observed at

paragraph No.64 that one additional or different fact can make a world of difference

between conclusions in two cases even when the same principles are applied in each

case to similar facts.

69. Let this Court first take into account the judgment of the Coordinate Bench in the

case of Jiban Chandra Deka (supra) as to whether the said judgment could have been

applied to without taking into consideration the policy decision to bring into effect the

NDCPS, the amendment brought into effect to the Rules of 1969 by insertion of Rule 2A

by the Amending Rules and the NDCPS, 2009. As already observed herein above, the

judgment in the case of Jiban Chandra Deka (supra) was rendered on 01.09.2003 and at

that relevant point of time there was no policy decision to bring into effect the

Contribution Pension Scheme, the NDCPS, 2009 as well as the insertion of Rule 2A to

the Rules of 1969. Applying the law as laid down by the Supreme Court in the case of

Pawan Kumar Dubey (supra) which categorically mandates that one additional or different

fact can make a world of difference between the conclusion in two cases even when the

same principles are applied in each case to similar facts, this Court is of the opinion that

the policy decision taken to bring the Contribution Pension Scheme in the year 2005, the

NDCPS, 2009, the insertion of Rule 2A to the Rules of 1969 by the Amending Rules

w.e.f. 01.02.2005 would have made a world of difference in applying the judgment of

the Coordinate Bench in the case of Jiban Chandra Deka (supra). Therefore, this Court is

of the opinion that merely because in paragraph No.6 (vi) of the judgment in the case of

Jiban Chandra Deka (supra), it was mentioned that the benefit of past services would be

taken into consideration for the purpose of computation of pensionary benefits the same

could not have been applied without taking into consideration the policy decision of the

Government in the year 2005, the NDCPS, 2009 as well the insertion of Rule 2A to the

Page No.# 366/409

Rules of 1969 vide the Amending Rules w.e.f. 01.02.2005. It is pertinent herein to

mention that if these relevant facts are taken into consideration, the directions in

paragraph No.6 (vi) of the judgment in the case of Jiban Chandra Deka (supra) had

become redundant. With due respect, this Court further would like to observe that the

Coordinate Bench as well as the Division bench of this Court in its order dated

12.05.2015 and the order dated 09.10.2020 have applied paragraph No.6(vi) without

taking into consideration the above aspect of the matter as well as without taking note of

the judgment of the Supreme Court in the case of Pawan Kumar Dubey (supra).

Consequently, this Court with great hesitation and utmost respect holds the order dated

12.05.2015 in WP(C) No.4169/2009 and the order dated 09.10.2020 in WA No.148/2019

as orders rendered per incuriam and hence not binding . It would also be seen from the

foregoing paragraphs of the instant judgment that the Coordinate Bench had by its order

dated 28.04.2015 in WP(C) 3662/2019 had also applied the same principle as was done

by the Coordinate Bench in its order dated 12.05.2015 in WP(C) No.4169/2009. Upon a

review being filed against the order dated 28.04.2015 in WP(C) No.3662/2019 wherein

specific attention was drawn to the effect that Rule 2A of the Rules of 1969 was inserted

vide the Amending Rules with retrospective effect from 01.02.2005, the Coordinate

Bench of this Court in its order dated 11.02.2021 in Review Pet. No.16/2019 had

dismissed the Review petition holding inter-alia that the NDCPS came into effect by

way of the Amending Rules vide notification dated 14.07.2011 with retrospective effect

given from 01.02.2005, but as the petitioners were regularized prior to the amendment

brought into effect on 04.06.2008, the Executive instructions issued could not have

overridden the statutory law. With due respect, this Court is constrained to observe that

the Amending Rules and more particularly Rule 1(2) of the Amending Rules

categorically stipulated that the Amending Rules shall come into force with effect from

01.02.2005. Therefore, the amendment to the Statutory Rules by insertion of Rule 2A

was bought to the Statute Book retrospectively from 01.02.2005. The said Rules having

not been put to challenge, more particularly Rule 1(2) of the Amending Rules, this Court

Page No.# 367/409

with due respect observes that the Coordinate Bench having not taken into account Rule

1(2) of the Amending Rules, the said order dated 11.02.2021 in Review Pet. No.16/2019

is per incuriam in view of the law laid down by the Supreme Court in the case of M/S

Synthetics and Chemicals Ltd. (supra) and Sundeep Kumar Bafna (supra) wherein it has been

categorically held that a decision or judgment can also be per incuriam if any provision

in the Statute or Rule or Regulation was not noticed by the Court. Consequently, the said

order dated 11.02.2021 with great respect to my esteemed brother was rendered per

incuriam and hence not binding.

70. The above aspect of the matter can also be seen from another angle in view of Rule

31 of the Rules of 1969 as well as the judgment of the Supreme Court in the case of

Parmeshwar Nanda (supra). This Court has already referred to Rule 31 of the Rules of

1969 in details wherein it would be seen that it is the mandate of Rule 31 that for the

service of an officer to qualify for pension, firstly it is the requirement that the service

must be under the Government; secondly the employment under the Government must

be substantive and permanent and thirdly, the service must be paid by the Government.

71. At the cost of repetition, this Court further would reiterate that it is only in terms

with the proviso to Rule 31 that the Governor may, if the Condition No.1 & 2 are not

fulfilled, i.e. the services must be under the Government and the employment under the

Government must be substantive and permanent, has the power to declare any specified

type of service rendered in the non-Gazetted capacity to qualify for pension and in

individual cases and subject to such conditions as he may think fit to impose in each

case allow service rendered by an officer to count for pension. This power in terms with

Rule 31 is only given to the Governor. However, the Governor cannot, as per the Rules

of 1969, forego the requirement of the third condition that the service must be paid by

the Government. The first part of paragraph No.6 (vi) in the judgment rendered in the

case of Jiban Chandra Deka (supra) categorically mandates that all appointments made

would be prospective meaning thereby that after carrying out such verification in terms

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with Clause 6 (ii), 6(iii) & 6 (v) shall make the appointments meaning thereby the

appointment would be reckoned only from the date of appointment. This Court finds it

difficult to comprehend as to how the past services of the petitioners herein till they have

entered into the Government service can be used for the purpose of computation of

pensionary benefits when they have not entered the Government service as well as their

appointments were neither substantive and permanent under the Government and that

too without there being any order passed by the Governor as is required under the

proviso to Rule 31. This aspect of the matter is clear from paragraph No.23 of the

judgment in the case of Parmeshwar Nanda (supra) wherein also the Supreme Court while

taking into account the parametria Rule, i.e. Rule 31 of the Jharkhand Pension Rules had

observed that it was beyond comprehension to count the period when the appellants

therein were working under the project as pensionable service in as much as the

appellants were appointed as fresh candidates and therefore, the period of services for

pension has to be calculated from the date of their regular appointment and therefore

they cannot get any benefit of past services rendered by them.

72. At the cost of repetition, this Court would reiterate that in paragraph No.18 of the

judgment in the case of Parmeshwar Nanda (supra) which has already been quoted herein

above it was specifically mentioned in the appointment letters that the service period

prior to retrenchment shall be counted for the purpose of pension in the appointment

letters. Now the question arises is as to whether the Government by way of an affidavit

agree to give the benefit of previous service rendered in the non-Government service for

the purpose of pension and retirement dues. In a recent judgment by the Supreme Court

in the case of Ashok Ram Parhad & Others vs. the State of Maharashtra, reported in 2023 SCC

Online SC 265 had observed that the Government’s resolution cannot override statutory

Rules. Under such circumstances, this Court is of the opinion that the Government could

not have bypassed the provision of Rule 31 of the Rules of 1969 and agree to give the

benefit of previous services rendered not in Government service for the purpose of

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pension and retirement dues if the Rule 31 of Rules of 1969 does not permit so. As held

by the Privy Counsel in the case of Nazir Ahmad vs. King Emperor, reported in AIR 1936 PC

253 (2), it is well settled that if a statute requires a thing to be done in a particular manner

it should be done in that manner or not at all. This very principle of law have found wide

spread acceptance and have also been reiterated by the Supreme Court in the case of

Municipal Corporation of Greater Mumbai (MCGM) vs. Abhilash Lal & Others, reported in

(2020) 13 SCC 234. In view of the above, without there being any amendment brought to

Rule 31 of the Rules of 1969 or appropriate declaration being made in terms with the

proviso to Rule 31 by the Governor (which however has not been done in the instant

case), the question of granting benefit of past services for computation of the pensionary

benefits do not arise in the facts of the instant case when the petitioners herein do not

comply to any of the three conditions as mandated under Rule 31 of the Rules of 1969. It

is also relevant to take note of that the judgment rendered in the case of Jiban Chandra

Deka (supra) was on the basis of a consensus arrived at without averting to Rule 31 of

the Rules of 1969.

73. As the entire edifice of the case of the petitioners in the present category of cases is

on the basis of the judgment of the Coordinate Bench in the case of Jiban Chandra Deka

(supra) and more particularly paragraph No.6 (vi) which is not workable for the reasons

assigned above, the orders passed by the Coordinate Bench and Divisions Bench

referred to herein above, this Court with due respect is of the opinion that the same are

not binding upon this Court and the law declared in the case of Parmeshwar Nanda (supra)

which is binding for which this Court cannot declare that the petitioners are entitled to

pension under the Rules of 1969. This Court further, in the present facts of the case, is of

the opinion that the petitioners have failed to make out a case for issuing a mandamus

upon the respondent authorities to give the benefit under the Rules of 1969 for the

reason above mentioned. The petitioners in terms with their appointment orders would

be only be entitled to pension under the NDCPS, 2009.

Page No.# 370/409

Teachers Appointed under Operation Black Board

74. The case of the teachers appointed under Operation Black Board Scheme are in

WP(C) No.2258/2022; WP(C) No.2256/2022; WP(C) No.4353/2022; WP(C)

No.5786/2020; WP(C) No.7259/2021; WP(C) No.2390/2022;WP(C) No.7256/2021;

No.4902/2021; WP(C) No.2360/2022 and 7416/2017.

75. The claim of the petitioners herein is that they should be granted the benefit of

pension in terms with the Rules of 1969 and not as per the NDCPS, 2009. Before

dealing with the issues involved in these batch of writ petitions, this Court finds it

relevant to enumerate the basic facts infra.

76. In the year 1987, the Ministry of Human Resources Development, Government of

India had introduced the Centrally Sponsored Scheme of “Operation Black Board” (for

short, “OBB”) laying down the minimum level of facility to be provided in all primary

schools of the State, such as provisions of at least two teachers for every primary

schools. On 28.04.1998, the Government of Assam created 4040 posts of Assistant

Teachers in regular time scale of pay under the OBB Scheme stating therein that the

posts would be abolished after the 9

Plan period is over and the incumbents would be

adjusted/absorbed in existing vacancies as the Government of India would not reimburse

the expenditure after the end of 9

Plan. The 9

Plan ended on 31.03.2002. The

Government of Assam took a decision that the teachers who were appointed against the

4040 posts would be adjusted against vacant posts in phase manner as per the terms laid

down during creation of the said posts. 2378 posts out of those 4040 posts were actually

filled up and the rest of the posts were abolished.

77. It further appears that the Government of Assam vide another letter dated

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08.03.2001 created 7066 posts of Lower Primary and Middle School Teachers under the

OBB Scheme in the fixed pay of Rs.1,900/- per month for Lower Primary Schools and

Rs.2,000/- for Middle School for the period from 08.03.2001 to 31.03.2002 on the

condition that “ if the Government of India is not agreed to continue the posts beyond

the 9

Plan under the CSS, then these posts will stand abolished from 01.04.2002.”

78. Prior to this development, another significant event had taken place. The Director

of Elementary Education, Assam had issued an advertisement on 28.12.1996 inviting

application for participating in a selection process in respect of 7600 posts of Assistant

Teachers in provincialised Assamese/Middle, English/Madrasa/Sr. Basic/Jr. Basic/Lower

Primary School of various districts of Assam. Although the said selection process was

initiated but there was a ban on appointment for which the said selection process could

be brought to its logical end. In the meantime, the Government of Assam as already

stated herein above vide a communication dated 08.03.2021 created 7066 (LP 4976 and

2090 Middle) posts of Lower Primary School and Middle School teachers in the fixed

pay of Rs.1,800/- per month for LP Schools and Rs.2,000/- per month for Middle

Schools with effect from 08.03.2001 to 31.03.2002 subject to certain conditions which

were:- (i) that the appointment letters are legally vetted; (ii) to be made absolutely clear

that the appointments on stipendiary/contract basis terminate automatically on

31.03.2002 and (iii) if the Government of India is not agreed to continue these posts

beyond 9

Plan period under the CSS, then those posts would stand abolished from

01.04.2002. On the very same day, the Government of Assam, by way of a WT Message,

lifted the ban on appointments on fixed pay teachers of LP Schools and ME/MV/MEM

posts created under OBB Scheme. It was also mentioned in the WT Message that no

new application would be called for and those candidates who had already applied with

treasury challan would only be called for interview. Further, the earlier select list may be

placed before the new Board for verification etc. It was categorically mentioned in the

said WT Message that the appointments were up to 31.03.2002 and will stand terminated

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on 31.03.2002.

79. It further reveals that on 23

April, 2001 that the Director of Elementary

Education, Assam, Kahilipara had issued a communication to the Secretary to the

Government of Assam thereby providing the breakup list of 7066 posts district wise.

Relevant to mention that as per the said breakup list, 2690 posts were for the Middle

Schools and 4376 were for the LP Schools.

80. The petitioners herein along with others who had applied pursuant to the

advertisement dated 28.12.1996 were appointed against the aforesaid 7066 posts created

under the OBB Scheme. A perusal of the appointment letters in the various writ petitions

which are similar in content shows that the petitioners herein were appointed against the

posts created vide the Government letter dated 08.03.2001 and appointments were

purely on temporary basis and would continue up to 31.03.2002. It was categorically

mentioned in the said appointment letters that the appointments were for a fixed period

only and no right shall accrue for continuation of service beyond the fixed term up to

31.03.2002. The Head of Account under which the salary was to be paid to the

petitioners was in respect to Centrally Sponsored Scheme pertaining to OBB. As the

appointment letters have relevance, one of such appointment letters, which are similar in

content with others is reproduced herein under:-

“::GOVT OF ASSAM::

OFFICE OF THE DEPUTY INSPECTOR OF SCHOOLS:::::GOALPARA

O R D E R

Shri/Smti. Chandan Chanda S/O, D/O/, W/O- Debal Chanda of Village-

Goalpara, P.O.- Goalpara, District- Goalpara is hereby appointed as Assistant Teacher

in Kashallya LP School on fixed pay of Rs.1800/- per month against the posts created

vide Govt. Letter No.PMA24/96/215 dtd.8.3.2001 and allotted by D.E.E., Assam vide

No.EPD/OB/14/2001/6 dated 8-3-2001. The appointment is purely temporary basis and

will continue up to 31-3-2002. The appointment made for the fixed period only and no

right shall accrue for continuation of the service beyond the fixed term up to

Page No.# 373/409

31.03.2002.

The expenditure will be dubitable to the head of accounts 2202-Genl.Edn-III-

Centrally sponsored Scheme-01-Ele-Edn-102 Assistance to Non-Govt Primary Schools-

549-Operation Black Board (i) & (ii) salaries plan 2001-2002.

Sd/- A Islam

I/C, Deputy Inspector of Schools,

Goalpara.

Memo No.Apptt/OBB/2001/8526-33 Dated: 13/3/2001

Copy to the:-

1. Secretary to the Govt. of Assam, Edn. Deptt., Assam, Guwahati-6, for favour of

information.

2. Director of Elementary Education, Assam, Kahilipara, Guwahati-19, for favour of

information.

3. District Elementary Education Officer, Goalpara, for favour of information.

4. Treasury Officer, Goalpara, for favour of information.

5. Block Elementary Education Officer, Officer, Dudhnoi/ Lakhipur/Balijana & Matia.

He is requested to ensure release of the appointee on 31.03-2002 by the Head

Pandit concerned and to recover the salary of the period of overstay (if any) from

the Head Pandit who violate the above instruction.

6. Sub-Inspector of Schools, Sader Circle.

7. Head Pandit, Kashallya L.P Schoo. He is requested to ensure release of the

appointee on the afternoon 31.03-2002 without fail. Otherwise salary due for the

period of overstay will be recovered from him.

8. Person concerned.

I/C, Deputy Inspector of Schools,

Goalpara.”

81. It further appears from the records that various persons who had been appointed

had approached this Court by filing writ petitions in the year 2001 and 2002 claiming

regularization of their services in regular sanctioned posts of Assistant Teachers of

Page No.# 374/409

LP/MV/MEM Schools; not to terminate the services at the end of March, 2002 pending

regularization of their services and to pay them the monthly salary with effect from the

respective dates of their joining.

82. The Coordinate Bench of this Court vide the judgment and order dated 08.04.2002

allowed all such writ petitions. In the said judgment in the case of Nirmali Borah & Others

and others vs. State of Assam & Others, reported in 2002 (1) GLT 462, the Coordinate Bench

while allowing the writ petitions was of the opinion that the signing of the Memorandum

between the State and the Central Government on 13.01.2000 cannot be shown as a

watershed to mark the change in the Government policy for adjusting one batch of OBB

Teachers against regularly sanctioned posts after 31.03.2002 to discontinuing the

services of another batch of OBB Teachers after 31.03.2002 for the simple reason that

the Memorandum had excluded altogether the posts in the education sector from the

purview of economic measures to be taken by the State Government. It was further

observed that there was no basis for differential treatment between the teachers

appointed against 4040 OBB posts created before the date of signing of the

memorandum and the teachers appointed against 7066 OBB posts created thereafter. The

Coordinate Bench of this Court was also of the opinion that the differential treatment

meted out between the one batch of OBB Teachers of 4040 posts with the other batch of

OBB Teachers of 7066 OBB posts was discriminatory and constitute violation of the

Article 14 of the Constitution. Accordingly, in paragraph No.25 of the said judgment in

the case of Nirmali Borah (supra), the Coordinate Bench of this Court disposed of the

with petition with a direction to the Government of Assam and the other State

respondents to regularize the services of the petitioners appointed as teachers against the

post created under the OBB Scheme by adjusting/absorbing them in regularly sanctioned

posts/vacancies of Assistant Teachers of LP/Middle Schools of Assam in a phased

manner and not to terminate their services pending such regularisation thereby allowing

them to continue in service beyond 31.3.2002 by sanctioning retention of these

Page No.# 375/409

temporary posts created under the Operation Blackboard Scheme till completion of the

process of such regularisation. Further the State respondents were further directed to pay

the monthly salary to the writ petitioners therein along with arrears for the period they

have been found actually rendering service as teachers in the respective schools within

three months from the date of the said judgment. Paragraph No.25 & 26 of the said

judgment being relevant is reproduced herein under:-

“25. In view of what has been stated above, the above mentioned batch of writ petitions are

disposed of with a direction to the Govt. of Assam and other State respondents to regularise the

services of the writ petitioners appointed as teachers against the posts created under the

Operation Blackboard Scheme by adjusting/absorbing them in regularly sanctioned posts

vacancies of Assistant Teachers of LP/Middle Schools of Assam in a phased manner and not to

terminate their services pending such regularisation allowing them to continue in service

beyond 31.3.2002 by sanctioning retention of these temporary posts created under the

Operation Blackboard Scheme till completion of the process of such regularisation.

26. The State respondents are further directed to pay the monthly salary to the writ

petitioners along with arrears for the period they have been found actually rendering service as

teachers in the respective schools, within three months from the date of this order.”

83. It appears that the State being aggrieved by the said judgment rendered in the case

of Nirmali Borah (supra) filed a Writ Appeal before the Division Bench of this Court

being WA No.376/2002. At the time of entertaining the writ appeal, there was no stay to

the directions passed by the Coordinate Bench in its judgment and order dated

08.04.2002 in Nirmali Borah (supra). The Division Bench of this Court subsequently vide

the judgment and order dated 01.07.2008 dismissed the writ appeal with the following

observations and discussions as could be seen in paragraph No.39 of the said judgment

which is reproduced herein under:-

“( 39 ) It is pertinent to mention herein that this Appeal was filed on 1.7.2002 challenging the

impugned Judgment which was rendered on 8.4.02 and no interim relief whatsoever at the time

of admission of this Appeal, was granted in favour of the State appellant staying the operation

of the impugned judgment. That being so, it is placed on record that nothing has been done by

Page No.# 376/409

the State respondents to comply with the directions given by the writ court for last 6 years save

and except the payment of salaries only upto 28.2.2006. While confirming the impugned

common judgment and keeping in view the severe hardship faced by the respondents, as

submitted on behalf of the respondents, we do order that the directions given in paragraphs-25

and 26 in the impugned Judgment and Order dated 8.4.2002, as quoted hereinabove, with all

consequential reliefs be implemented as expeditiously as possible preferably within a period of

6 (six) months from today. Having heard the learned counsel for the parties, we find enough

and sufficient force in the submissions of the learned Senior Counsel representing the

respondents. We do hereby accept the findings and views recorded by the learned Single Judge

in toto and we do not find any cogent and plausible grounds to dislodge the impugned common

judgment. Consequently, this State Appeal is bereft of any merit and the same stands dismissed.

Considering the facts and circumstances of the case, there shall be no order as to costs.”

84. A perusal of the above quoted paragraph of the Division Bench’s judgment makes

it clear that the State respondents did not comply with the direction given by the

Coordinate Bench for the last 6 years save and except the payment of salary only upto

28.02.2006. The Division Bench of this Court while confirming the judgment dated

08.04.2002 passed by the Coordinate Bench directed that keeping in view the severe

hardship faced by the respondents therein, the directions given in paragraph Nos.25 &

26 in the judgment and order dated 08.04.2002 in Nirmali Borah (supra) with all

consequential reliefs be implemented as expeditiously as possible preferably within a

period of 6 (six) months from the date of the said judgment by the Division Bench.

85. This Court before further dealing with the matter in issue finds it relevant to note

that the Division Bench of this Court in the judgment had taken into account the

judgment of the Supreme Court in the case of State of Kerala vs. Umadevi (3), reported in

(2006) 4 SCC 1. It is however relevant to take into account the judgment of the Supreme

Court in the case of State of Jammu and Kashmir and Others vs. District Bar Association,

Bandipora, reported in (2017) 3 SCC 410 wherein the Supreme Court explained the

judgment of the Supreme Court in the case of Umadevi (3) (supra) and observed that the

issues which had arisen before the Constitution Bench in Umadevi (3) (supra) were

Page No.# 377/409

primarily two issues, i.e. (i) the right of the employees seeking regularization on the

strength of long and continuous work and (ii) the correctness of the directions issued by

the courts for regularization of employees under Article 226 of the Constitution. The

Constitution Bench’s judgment in case of Umadevi (3) (supra), as observed by the

Supreme Court in the case of District Bar Association, Bandipora (supra) dealt firstly with

the right claimed by temporary employees to be regularised in service on the basis of

long, continuance, legitimate expectations, employment under the State and the

Directive Principles. It was further observed that the second salient question which the

Constitution Bench was called upon to answer as to whether the courts would be

justified in issuing directions for regularisation based on such features such as equality

and long spells of service. It was observed that in both the counts, the Constitution

Bench held against the temporary employees. It was further observed that the

Constitution Bench in the case of Umadevi (3) (supra) is not an authority for the

proposition that the Executive or the Legislature cannot frame a scheme for

regularisation. In fact the Constitution Bench in the case of Umadevi (3) (supra) did not

denude the State or its instrumentalities from framing a scheme for regularization which

is apparent from a perusal of paragraph No.53 of the judgment in the case of Umadevi (3)

(supra).

86. This Court further before proceeding with the dispute also would like to refer to

paragraph No.26 of the said judgment in the case of District Bar Association, Bandipora

(supra) wherein the Supreme Court explained the concept of regularization to mean that

regularization is not a source of recruitment nor is it intended to confer permanency

upon appointments which have been made without following the due process envisaged

under Articles 14 and 16 of the Constitution. It was observed that a scheme for

regularization essentially, in order to be held to be legally valid, must be one which is

aimed at validating certain irregular appointments which may have come to be made in

genuine and legitimate administrative exigencies. In all such cases, it was left open to

Page No.# 378/409

Courts to lift the veil to enquire whether the scheme is aimed at achieving the above

objective and is a genuine attempt at validating irregular appointments. It was further

observed that the State and its instrumentalities cannot be permitted to use this window

to validate illegal appointments. The second rider which must necessarily be placed as

per the Supreme Court is that the principle as formulated is not meant to create or invest

in a temporary or ad-hoc employee the right to seek a writ commanding the State to

frame a scheme for regularization in as much as this would simply reinvigorate a class

of claims which has been shut out permanently by the Constitution Bench in the case of

Umadevi (3) (supra). It was further observed that it would ultimately be the decision of the

State and its instrumentalities to consider whether the circumstances warrant such a

scheme be formulated. Further to that the formulation of such a scheme cannot be

accorded the status of an enforceable right. Paragraph No.26 of the judgment in the case

of District Bar Association, Bandipora (supra) being relevant is extracted herein below:-

“26. The principles will have to be formulated bearing in mind the position set out in the

above judgments. Regularisation is not a source of recruitment nor is it intended to confer

permanency upon appointments which have been made without following the due process

envisaged by Articles 14 and 16 of the Constitution. Essentially a scheme for

regularisation, in order to be held to be legally valid, must be one which is aimed at

validating certain irregular appointments which may have come to be made in genuine and

legitimate administrative exigencies. In all such cases it may be left open to Courts to lift

the veil to enquire whether the scheme is aimed at achieving the above objective and is a

genuine attempt at validating irregular appointments. The State and its instrumentalities

cannot be permitted to use this window to validate illegal appointments. The second rider

which must necessarily be placed is that the principle as formulated above is not meant to

create or invest in a temporary or ad hoc employee the right to seek a writ commanding the

State to frame a scheme for regularisation. Otherwise, this would simply reinvigorate a

class of claims which has been shut out permanently by Umadevi (3). Ultimately, it would

have to be left to the State and its instrumentalities to consider whether the circumstances

warrant such a scheme being formulated. The formulation of such a scheme cannot be

Page No.# 379/409

accorded the status of an enforceable right. It would perhaps be prudent to leave it to a

claimant to establish whether he or she falls within the exceptions carved out in paragraph

53 and falls within the ambit of a scheme that may be formulated by the State. Subject to the

riders referred to above, a scheme of regularisation could fall within the permissible limits

of Umadevi (3) and be upheld.”

87. Now coming back to the facts involved, it would further appear from the perusal of

the materials in the writ petitions that the petitioners have been given appointments

pursuant to the judgment of the Division Bench on 01.07.2008 after 01.02.2005. Now

the question therefore raised by the learned counsels for the petitioners is that it was on

account of the delay which was caused by the State in not complying with the directions

contained in paragraph Nos.25 & 26 in the judgment rendered in the case of Nirmali

Borah (supra) which has resulted in the appointment of the petitioners after 01.02.2005

and as such on account of the fault of the State to comply with the directions, the

petitioners cannot be penalized for not being given the benefit of the pension in terms

with the Rules of 1969. It is further relevant to take note of another submission made by

the learned counsels for the petitioners to the effect that the advertisement dated

28.12.1996 on the basis of which the petitioners were issued appointment letters at a

time when the pension in terms with the Rules of 1969 was holding the field and

therefore their subsequent appointments/regularization so made after 01.02.2005 cannot

denude the petitioners of their claims for pension in terms with the Rules of 1969. In that

regard various judgments of the Delhi High Court have been placed to canvas the point

that as the advertisement was issued when the Rules of 1969 was holding the field, the

subsequent appointments made to the petitioners after 01.02.2005, the petitioners cannot

be deprived of the benefit of the Rules of 1969. Reference in that regard was made to the

judgment of the Delhi High Court amongst many to Shyam Kumar Choudhary & Others vs.

Union of India & Others, reported in 2019 SCC OnLine Del 11891. The learned counsels for

the petitioners further placed reliance upon a judgment of the Division Bench of this

Court in the case of Sanjay Kumar & Another vs. Union of India & Others, reported in 2022

Page No.# 380/409

SCC OnLine Gau 214 wherein also the selection proceedings were initiated under the Old

Pension Scheme but there was delay in issuance of appointment letters for a period of 19

months and the Division Bench of this Court approving the judgment of the Delhi High

Court in the case of Shyam Kumar Choudhary (supra) held that the cases of the petitioners

in the case of Sanjay Kumar & Another (supra) would be covered under the Old Pension

Scheme of 2003.

88. On the other hand, the learned counsel appearing on behalf of the respondent

Finance Department had submitted that the advertisement so issued in the year 1996 had

nothing to do with the appointments being given to the petitioners pursuant to the

judgment rendered in the case of Nirmali Borah (supra). The learned counsel appearing on

behalf of the Finance Department submitted that the judgments in the case of Shyam

Kumar Choudhary (supra) as well as Sanjay Kumar & Another (supra) were rendered in

completely different facts in as much as in those cases, the selection proceedings were

initiated at the time when the Old Pension Scheme was holding the field and the

appointment orders in respect to those selection proceedings were issued pursuant to

coming into effect the New Pension Scheme and as such both the Delhi High Court and

the Division Bench of this Court had granted the benefits to the petitioners therein that

they would be covered by the Old Pension Scheme. The learned counsel appearing on

behalf of the respondent Finance Department further submitted that the instant case is

completely different in as much as the advertisement which was issued in the year 1996

could not be brought to a logical conclusion at that relevant time as there was a ban on

appointment. No doubt, the petitioners herein had applied in pursuance of the said

advertisement. It was only on 08.03.2001, the Government of Assam had created 7066

posts specifically for the period of only 2 years, i.e. uptill 31.03.2002. Upon creation of

those posts, the Government in its wisdom, instead of initiating a fresh process had used

the uncompleted selection process pursuant to the advertisement of 1996 for the purpose

of filling up the 7066 posts. The learned counsel appearing on behalf of the Finance

Page No.# 381/409

Department further submitted that appointment orders were specific and clear that the

said appointments were only valid uptill 31.03.2002 and the posts would be abolished. It

is, therefore, the case of the respondent Finance Department that the facts in the case of

Shyam Kumar Choudhary (supra) as well as Sanjay Kumar & Another (supra) as rendered by

the Delhi High Court as well as the Division Bench of this Court are completely

different. The learned counsel appearing on behalf of the Finance Department further in

order to distinguish the facts submitted that the petitioners very well knew that the

appointments given to them in the year 2001 were only till 31.03.2002 and that too

temporarily. The learned counsel appearing on behalf of the Finance Department

submitted that the question of the petitioners getting pension then, on the basis of the

appointment orders of 2001, did not arise at all in as much as the petitioners were

appointed temporarily in respect to posts created under a Scheme for the period uptill

31.03.2002. He further submitted that thereupon the Coordinate Bench of this Court in

Nirmali Borah (supra) vide the judgment and order dated 08.04.2002 directed the State

authorities to regularize the services of the petitioners by adjusting/absorbing them in

regularly sanctioned posts in the vacancies of Assistant Teachers of LP/Middle Schools

of Assam in phased manner. This direction of the Coordinate Bench of this Court vide

judgment and order dated 08.04.2002 was affirmed by the Division Bench on

01.07.2008 in WA No.376/2002 wherein there was specific direction issued by the

Division Bench to comply with the judgment and order dated 08.04.2002 in Nirmali

Borah (supra). It is in pursuance of the judgment delivered by the Coordinate Bench on

08.04.2002 in Nirmali Borah (supra) as well as the judgment dated 01.07.2008 in WA

No.376/2002 that the petitioners were given appointments to vacant sanctioned posts

freshly after 01.02.2005, and as such, the question of the petitioners getting any benefit

under the Rules of 1969 do not arise in the facts of the instant case. He further submitted

that some of the similarly situated persons like the petitioners had earlier approached

this Court by filing a petition in the case of Binoy Kumar Nath & Others vs. the State of

Assam & Others, reported in MANU/GH/0316/2018 wherein they claimed payment of regular

Page No.# 382/409

scale of pay from the date of the initial appointment or from the date of the judgment

dated 08.04.2002 in Nirmali Borah (supra). The learned counsel appearing on behalf of

the respondent Finance Department submitted that in the said judgment delivered in the

case of Binoy Kumar Nath (supra), the Coordinate Bench of this Court categorically held

that the petitioners therein had failed to make out a case for a direction to pay the regular

scale of pay from the date of the initial appointment or a case could be made out for a

direction for grant of regularization with retrospective effect from the date of initial

appointment or from the date of the judgment and order dated 08.04.2002 in Nirmali

Borah (supra). The learned counsel appearing on behalf of the respondent Finance

Department further submitted that in the said judgment, i.e in the case of Binoy Kumar

Nath (supra), another additional issue was taken up by the Coordinate Bench as to

whether the petitioners would be entitled to pension in terms with the Rules of 1969 or

they would be covered by the New Pension Scheme as formulated by the authorities in

the Government of Assam by the notification dated 02.05.2015, which was implemented

by the notification of 2009 w.e.f. 01.02.2005. The Coordinate Bench of this Court in the

said judgment instead of deciding the said issue, referred the matter to the Finance

Department to the Government of Assam to take a decision. The learned counsel

appearing on behalf of the respondent Finance Department further submitted with all

fairness that the Finance Department is yet to take a call on the said aspect of the matter

in view of the pendency of the present writ petitions. Be that as it may, the learned

counsel appearing on behalf of the respondent Finance Department submitted that the

said aspect of the matter can be decided by this Court on the basis of the judgment of the

Supreme Court in the case of Surendra Kumar & Others vs. Greater Noida Industrial

Development Authority & Others, reported in (2015) 14 SCC 382.

89. On merits, the learned counsel appearing on behalf of the respondent Finance

Department submitted that the petitioners were appointed against a particular scheme

and as such under no circumstances they can be said to be Government servants, and

Page No.# 383/409

therefore, the question of the services rendered by the petitioners under the scheme to be

counted for the purpose of deciding their pensionary benefits does not arise. In that

regard, the learned counsel appearing on behalf of the Finance Department relied upon

the following judgments of the Supreme Court.

(i) Parameshar Nanda (supra);

ii) State of Bihar & Others vs. Rajmati Devi & Another, reported in 2022 SCC OnLine SC

669;

(iii) Avas Vikas Sansthan & Another vs. Avas Vikas Sansthan Engineers Association &

Others, reported in (2006) 4 SCC 132;

(iv) State of Bihar vs. S. A. Hassan & Another, reported in (2002) 3 SCC 566; and

(v) Dhyan Singh & Others vs. State of Haryana & Others, reported in (2002) 10 SCC 656.

90. This Court has taken into consideration the submission made by the learned

counsels for the parties. The first question which arises is as to whether the petitioners

claim their rights to appointment to the posts presently held on the basis of the

advertisement dated 28.12.1996 or on the basis of the orders passed by this Court which

resulted in the appointment of the petitioners. From the materials on records, it is

apparent that though the advertisement was issued on 28.12.1996 for selection of 7600

teachers, but the said selection process initiated was not brought to a logical conclusion.

It was only on 08.03.2001 that the Government had taken a decision for creating 7066

posts that too for a limited period up to 31.03.2002. Though the State Government did

not initiate any fresh advertisement but on the basis of the selection proceedings through

advertisement dated 28.12.1996, the petitioners were appointed on the various dates but

it was made absolutely and categorically clear in the appointment letters that their

appointments were at fixed pay and for a period uptill 31.03.2002. In the said

appointment letters, a reference was made to the order of creation of the posts dated

08.03.2001 wherein it was categorically mentioned that if the Government of India was

Page No.# 384/409

not agreeable to continue these posts beyond the 9

Plan period under CSS then these

posts would stand abolished from 01.04.2002. The petitioners accepted those

appointments.

91. At this stage, it may further be relevant herein to mention that in the advertisement

dated 28.12.1996, it was categorically mentioned that the scale of pay would be paid to

the teachers who were appointed however in the appointment letters, it was categorically

mentioned that they would be entitled to fixed pay of Rs.1,800.00/Rs.2,000.00 per

month. The petitioners duly accepted such appointments without any demurrer. Later on,

at the time when the period was ending, the petitioners along with similarly situated

persons approached this Court by filing writ petitions seeking the relief of

regularization; not to terminate their services and to pay them the monthly salary with

effect from respective date of their joining in services. This Court vide the judgment

dated 08.04.2002 in Nirmali Borah (supra) had directed the State to regularize the services

of the petitioners therein by adjusting/absorbing them in regular posts/vacancies of

Assistant Teachers of LP/Middle Schools of Assam in phased manner and not to

terminate the services pending regularization. The Division Bench subsequently vide an

order dated 01.07.2008 taking into account that the judgment dated 08.04.2002 was not

complied with, directed compliance to the said judgment within 6 months more

particularly to paragraph Nos.25 & 26 in Nirmali Borah (supra) which have been quoted

herein above. Subsequent thereto, the petitioners have been issued appointment letters

thereby bringing them within the fold of the regular Government cadre. Therefore, the

question of the petitioners claiming their rights to accrue on the basis of the

advertisement dated 28.12.1996, in the opinion of this Court, is completely fallacious

and misconceived in as much as the appointments of the petitioners to the Government

services are on the basis of the orders passed by the Coordinate Bench of this Court

dated 08.04.2002 and the Division Bench dated 01.07.2008 respectively. Therefore, in

the opinion of this Court, the judgments in the case of Shyam Kumar Choudhary (supra) as

Page No.# 385/409

well as Sanjay Kumar & Another (supra) cannot be made applicable to the facts of the

instant case in as much as in those cases, the selection proceedings were initiated by way

of an advertisement at that relevant point of time when the Old Pension Scheme was in

operation, but on account of the delay by the respondents therein in issuing the

appointment letters, the New Pension Scheme had kicked in.

92. This Court in the foregoing paragraphs has dealt with the concept of regularization

which has been explained by the Supreme Court in detail in case of District Bar

Association, Bandipora (supra). This Court is further of the opinion taking into account the

observation of the Supreme Court that as regularization is not a source of recruitment, it

is the requirement of law that pursuant to the scheme of regularization as framed by the

Legislature or the Executive there has to be appointment which would bring the persons

within the fold of the Government servants. Otherwise, regularization simply would be a

source of recruitment. The services of the petitioners which have been regularized

pursuant to the judgment dated 08.04.2002 and the subsequent judgment of the Division

Bench dated 01.07.2008 have led the petitioners herein being brought within the fold of

Government service and into pensionable establishment. In other words being brought to

the cadre of the school in question. In terms with the Rules governing the Elementary as

well as Secondary Schools, the induction to the cadre of the schools has to be either by

way of promotion or appointment. As in the case of the petitioners they were for the first

time brought to the general cadre of the Government of Assam. Therefore, the

regularization of their services has to be understood as appointment being given to them.

93. The Coordinate Bench of this Court in Binoy Kumar Nath (supra) in paragraph

No.52 had categorically held that the similarly situated persons, like the petitioners, have

failed to make out a case for a direction to pay the regular scale of pay from the date of

their initial appointment. It was also observed that neither a case could be made out for a

direction for grant of regularization with retrospective effect from the date of initial

appointments nor from the date of the judgment and order in the earlier writ petition, i.e.

Page No.# 386/409

WP(C) No.8764/2001. Therefore, as the question of retrospective regularization cannot

be allowed in the case of the petitioners in view of the judgment of the Coordinate

Bench in paragraph No.52, the question of the petitioners’ past services being taken into

account prior to the appointment upon regularization does not arise. This Court, at this

stage, would like to extract the paragraph No.52 of the judgment in the case of Binoy

Kumar Nath (supra) which is as under:-

“52. In view of the aforesaid discussions and conclusions arrived at, this Court is of the view

that the petitioners have failed to make out any case for a direction to pay the regular scale of

pay from the date of their initial appointment, nor a case could be made out for a direction for

grant of regularization with retrospective effect from the date of initial appointment or from the

date of the judgment and order in the earlier writ petitions i.e. WP(C) No. 8764/2001.”

94. Before further continuing, this Court would further like to take note of another

observation by the Coordinate Bench of this Court in the case of Binoy Kumar Nath

(supra) whereby the Finance Department was directed to take a wholesome decision as

to whether the class of employees who had a legal right to be appointed or regularized

prior to 01.02.2005, but because of certain other intervening circumstances, such right of

regularization was not affected prior to such date are to be governed by the Rules of

1969 or the New Contributory Pension Scheme . Paragraph No.54 to 56 of the judgment

in the case of Binoy Kumar Nath (supra) being pertinent is quoted herein under:-

“54. The new defined Contribution Pension Scheme as introduced by the Office Memorandum

dated 06.10.2009 provides that the Finance Department of the Govt. of Assam had decided to

introduce the Contributory Pension Scheme for the employees joining the State Government

service on or after 01.02.2005. The guidelines to the New Defined Contributory Pension

Scheme provides that the scheme shall be applicable to all new employees joining the State

Government service on a regular basis against the sanctioned vacant post after 01.02.2005 and

that it shall also be applicable to those government servant, whose service will be regularized

against the regular post after 01.02.2005. The said provision gives an indication that the

persons who were appointed or regularized after 01.02.2005 shall be governed by the New

Page No.# 387/409

Defined Contributory pension Scheme. From the said point of view, it is apparently clear that

the class of persons, who were either appointed or regularized prior to 01.02.2005 would be

governed by the Assam Service Pension Rules, 1969, whereas those employees who were

appointed or regularized after 01.02.2005 shall be governed by the New Defined Pension

Scheme.

55. But in between, another class of employees are also in existence like those of the present

petitioners. This class of employees had a legal right to be appointed or to be regularized prior

to 01.02.2005 and had the said legal right to be appointed or regularized been honoured by the

State respondent authorities, they would have otherwise come within the class of people who

were appointed or regularized prior to 01.02.2005 and as such, would have been governed by

the Assam Service Pension Rules, 1969. But in spite of having such legal right, the respondent

authorities had neither appointed nor regularized them prior to 01.02.2005, and on the other

hand they were regularized subsequently. Neither the Assam Service Pension Rules, 1969 nor

the New Defined Contribution Pension Scheme makes any provision for such category of

employees. Although occasionally we have the instruction from the appropriate authorities in

the Finance Department that such category of employees will be covered by the New Defined

Pension Scheme, but such instructions are more of a view expressed by the concerned official

rather than, a decision itself by the Finance Department in the Govt. of Assam.

56. In a legal parlance, a decision means a determination by the authorities by taking into

account all such relevant parameters that are required to be taken into consideration to arrive

at a definite conclusion. Accordingly, it is deemed appropriate that interest of justice will be

satisfied if the highest authority in the Finance Department of the Govt. of Assam which is

stated to be Addl. Chief Secretary in the Finance Department, takes a wholesome decision on

the aforesaid factor as to whether the class of employees, who had a legal right to be appointed

or regularized prior to 01.02.2005 but because of certain other intervening circumstance, such

right of regularization was not effected prior to such date are to be convened by the Assam

Service (Pension) Rules, 1969 or by the New Contributory Pension Scheme. In arriving at the

decision, the authority shall state in detail the relevant parameters that they would take into

consideration and the reasons thereof as to why the authority arrives at the decision that it

would take.”

95. The learned counsel appearing in behalf of the respondent Finance Department

Page No.# 388/409

submitted that till date, the Finance Department has not taken a call on the said decision

in view of the pendency of the present writ petitions. Reference was made to the

judgment of the Supreme Court in the case of Surendra Kumar (supra).

96. In the said judgment rendered in Surendra Kumar (supra) at paragraph No.11, it was

observed that when the vacancies for the post of Assistant Manager (Civil) were

advertised on 20.11.2002, the scheme for regularization of contractual employees was

not in vogue and it was only subsequently on 16.04.2003, respondent No.1 therein had

taken a policy decision regarding regularization of 27 contractual employees and the

scheme was approved by the State Government vide letter dated 05.03.2008 and it is

only thereafter, the appellants therein came to be appointed on 06.08.2010. It was

observed that when the vacancies were initially advertised, the appellants did not have

any substantive right against the notified vacancies. Further, it was observed that the

appellants cannot be said to have acquired such right to be regularised by virtue of the

decision of the learned Single Judge reported in Surendra Kumar & State of U.P., 2005 SCC

OnLine All 899 as in Umadevi (3) (supra), the Supreme Court held that the High Court

should not issue directions for regularization, unless the recruitment itself was made in

terms of the constitutional Scheme and the wide power under Article 226 are not

intended to be used for issuance of such directions for regularization. In paragraph

No.14 of the said judgment, the Supreme Court further observed in the said case that the

appellants therein were initially engaged on contractual basis and they were not

appointed against any sanctioned post before they were substantially appointed to the

said posts on 6.08.2010. It was observed that even though advertisement dated

20.11.2002 indicated that there were vacancies, the policy of regularization of

contractual employees was approved by the State Government only on 05.03.2008. The

appellants were thereafter appointed on the post of Assistant Manager (Civil) only

pursuant to the policy decision of the respondents for regularisation of contractual

employees and thus, the appellants cannot seek for regularization with retrospective

Page No.# 389/409

effect from 20.11.2002, that is when the advertisement was issued, because at that time

regularisation policy was not in vogue. By the policy of regularisation, it was intended to

give the benefit only from the date of appointment. Further it was mentioned that the

appellants therein having accepted the appointment orders and joined the posts, the

appellants cannot turn around and claim regularisation with retrospective effect.

Paragraph Nos. 10, 11 & 14 of the said judgment in the case of Surendra Kumar & Others

(supra) being relevant is reproduced herein under:-

“10. The main issue that arises for consideration is whether the policy decision extending the

benefit of regularisation to contractual employees against 60% vacant posts will be deemed to

regularise the services of the appellants from the retrospective date, that is, 20.11.2002, when

the said posts were first advertised.

11. At the outset, it is to be pointed out that when the vacancies for the post of Assistant

Manager (Civil) were advertised on 20-11-2002, the scheme for regularisation of contractual

employees was not in vogue and it was only subsequently on 16-4-2003, Respondent 1 had

taken a policy decision regarding regularisation of 27 contractual employees and the scheme

was approved by the State Government vide Letter dated 5-3-2008 and it is only thereafter, the

appellants came to be appointed on 6-8-2010. Thus, when the vacancies were initially

advertised, the appellants did not have any substantive right against the notified vacancies. The

appellants cannot be said to have acquired such right to be regularised by virtue of the decision

of the learned Single Judge in Surendra Kumar v. State of U.P. as in Umadevi (3) case, this

Court held that the High Court should not issue directions for regularisation, unless the

recruitment itself was made in terms of the constitutional scheme and the wide power under

Article 226 are not intended to be used for issuance of such directions for regularisation. The

appellants were actually regularised only by virtue of the policy decision taken by Respondent 1

and not by virtue of the decision of the High Court.

14. The appellants were initially engaged on contractual basis and they were not appointed

against any sanctioned post before they were substantially appointed on the said post on

6.08.2010. Even though advertisement dated 20.11.2002 indicated that there were vacancies,

the policy of regularization of contractual employees was approved by the State Government

only on 05.03.2008. The appellants were appointed on the post of Assistant Manager (Civil)

Page No.# 390/409

only pursuant to the policy decision of the respondents for regularisation of contractual

employees and thus, the appellants cannot seek for regularization with retrospective effect from

20.11.2002, that is when the advertisement was issued, because at that time regularisation

policy was not in vogue. By policy of regularisation, it was intended to give the benefit only

from the date of appointment. The Court cannot read anything into the policy decision which is

plain and unambiguous. Having accepted the appointment orders dated 6.08.2010 and also

joined the post, the appellants cannot turn round and claim regularisation with retrospective

effect.”

97. In the instant case, it would be seen that the directions which was issued by the

Coordinate Bench on 08.04.2002 was to regularize the services of the petitioners therein

in a phased manner. There was no time limit mentioned therein. However, the Division

Bench in its judgment dated 01.07.2008 directed compliance of paragraph Nos.25 & 26

within a period of 6 months. Under such circumstances, a question arises can it be said

that the petitioners accrued their right in respect to the posts presently held under the

Government of Assam cadre on the basis of the directions passed by this Court or on the

basis of their appointment orders?

98. It cannot also be lost sight of that as per the Constitutional Bench mandate in

Umadevi (3) (supra), this Court ought not to issue direction for regularization unless the

recruitment itself was made in terms with the Constitutional Scheme. It was also

provided in Umadevi (3) (supra) that the wide powers under Article 226 was not intended

to be used for issuance of such direction for regularization. The Supreme Court in the

case of District Bar Association, Bandipora (supra) had categorically held that regularization

is not a mode of recruitment and the scheme of regularization does not confer any

enforceable right. Under such circumstances, it cannot be said that the petitioners had

any legal right to be appointed on the basis of the judgment rendered in Nirmali Borah

(supra) prior to 01.02.2005 in as much as the duty of the Court is only to determine a

right as well as to enforce a right. Therefore, it is only when the order of appointments

have been issued, the petitioners would be entitled to the benefits that accrue on the

Page No.# 391/409

basis of their appointment. In the instant category of writ petitions, the petitioners were

issued appointment letters after 01.02.2005. Under such circumstances, this Court is

therefore of the opinion that in view of the law declared by the Supreme Court in

Surendra Kumar & Others (supra) and District Bar Association, Bandipora (supra), the

petitioners having been appointed after 01.02.2005, the question of the petitioners

getting benefit under the Rules of 1969 do not arise in the facts of the instant cases.

99. This aspect of the matter can also be seen from another angle in as much as the

Supreme Court in the case of Dhyan Singh & Others (supra); Parameshar Nanda (supra);

Avas Vikas Sansthan & Another (supra) and S. A. Hassan & Another (supra) had categorically

held that the prior service rendered in a non-Government service cannot be reckoned for

the purpose of computation of pensionary benefits. In the case of Dhyan Singh & Others

(supra), the Supreme Court categorically observed that the Supervisor in the Adult

Education Scheme cannot be held to an employment under any establishment of the

Government. It was observed that such schemes are taken up for certain contingencies

when money for the same is provided either by the Central Government or at times by

some foreign countries. But the employment under such scheme, not being a part of the

formal cadre of the State Government, it is difficult to hold that the period for which an

employee rendered service under such scheme can be counted either for the purposes of

deciding their pensionary benefits or even for fixing of their salary in the scale of pay

once they are regularly absorbed. The relevant portion of the judgment in the case of

Dhyan Singh & Others (supra) is quoted herein below:-

“XXXXXX

“ The continuance/engagement of the appellants under the specific scheme cannot be held

to an employment under any establishment of the Government. Such schemes are taken up for

certain contingencies when money for the same is provided either by the Central Government

or at times by some foreign countries. But the employment under such scheme not being a part

of the formal cadre of the State Government, it is difficult to hold that the period for which an

employee rendered service under such scheme can be counted either for the purposes of

Page No.# 392/409

deciding their pensionary benefits or even for fixing of their salary in the scale of pay once they

are regularly absorbed.

XXXXXXXXXX”

100. Similarly, in the case of Parameshar Nanda (supra), the persons therein were

employed under the Adult Education and Non-Formal Education Project who were later

absorbed by the State on closure of the Project. The question before the Supreme Court

was as to whether their past services could be taken into account for the purpose of

computation of pension. This Court in the foregoing paragraphs of the instant judgment

has already mentioned about the appointment letters issued to the appellants therein

wherein it was categorically mentioned that prior to their retrenchment, their services

shall be counted for the purpose of pension. The Supreme Court categorically held in

paragraph No.23 that when the appellants were appointed as fresh candidates, their

period of services for pension has to be calculated from the date of their regular

appointment and therefore they cannot get any benefit of their past services rendered by

them. Paragraph No.23 has already been quoted herein above. Further to that in

paragraph No.26, the Supreme Court further mentioned that the appellants therein were

absorbed as fresh appointees without pay protection and seniority as a consequence

thereof, they will not be entitled to count their past services rendered under the Project

for the purpose of pension. Paragraph No.26 of the said judgment is extracted herein

below:-

“26. Since the appellants were absorbed as fresh appointees without pay protection and

seniority, as a consequence thereof, they will not be entitled to count their past service rendered

under the Project for the purpose of pension. We, thus, do not find any error in the order passed

by the High Court which may warrant interference in the present appeals.”

101. Taking into account the said, this Court is of the unhesitant opinion that the

petitioners herein cannot claim to be entitled to pension in terms with the Rules of 1969.

Page No.# 393/409

Excess Teachers

102. The writ petitions in the excess category group are WP(C) No.225/2020; WP(C)

No.6970/2022; WP(C) No.6955/2022; WP(C) No.5640/2021; WP(C) No.1067/2021;

WP(C) No.4973/2021; WP(C) No.6949/2022; WP(C) No.6403/2021; WP(C)

No.7463/2017; WP(C) No.6969/2022; WP(C) No.6951/2022; WP(C) No.6954/2022;

WP(C) No.6961/2022; WP(C) No.336/2018; WP(C) No.6953/2022; WP(C)

No.6942/2022; WP(C) No.6575/2021; WP(C) No.6812/2022 and WP(C) No.6849/2022.

The details as regards the petitioners are given in the following charts:-

Details of Excess Teachers

Case No. Name of Petitioners Date of regularisation

order

WP(C)

No.225/2020

Burhan Uddin Laskar

August, 2005

WP(C)

No.6970/2022

Labanya Bala Nath

August, 2005

WP(C)

No.6955/2022

Dipak Ch. Pathak

August

WP(C)

No.5640/2021

Dilip Kr. Kalita

August, 2005

WP(C)

No.1067/2021

Shibu Roy

August, 2005

WP(C)

No.4973/2021

Padumi Thakuria

August, 2005

Page No.# 394/409

WP(C)

No.6949/2022

Himanta Goswami

August, 2005

WP(C)

No.6403/2021

Purnima Hore

August, 2005

WP(C)

No.7463/2017

Dwijen Chadra Kalita

August, 2005

WP(C)

No.6969/2022

Abha Rani Bhattacharyya

August, 2005

WP(C)

No.6951/2022

Bimala Kalita Deka

August, 2005

WP(C)

No.6954/2022

Amrit Chandra Mali

August, 2005

WP(C)

No.6961/2022

Bijoy Lakshmi Dutta

August, 2005

WP(C)

No.336/2018

Anwar Uddin Mazarbhuiya

August, 2005

WP(C)

No.6953/2022

Mano Ranjan Das

August, 2005

WP(C)

No.6942/2022

Haren Chndra Das

August, 2005

WP(C)

No.6575/2021

Paulami Chakraborty & 4 Ors.

August, 2005

WP(C)

No.6812/2022

Sunu Moni Kalita

August, 2005

Page No.# 395/409

WP(C)

No.6849/2022

Naba Kumar Sarma

August, 2005

103. These writ petitioners were appointed by the Deputy Inspector of Schools and they

received their salary and allowances from the date of initial appointment up to the year

1996 and thereafter they were not paid. At that relevant point of time, certain

irregularities in the appointments were detected in the Education Department and the

Education Department was unable to determine as to which of the appointments were

illegal, irregular or regular. In view of the above, an Enquiry Committee was constituted

headed by Sri S. Manoharan, IAS which in common parlance called the Manoharan

Committee. The cases of various teachers were subjected to scrutiny by the Manoharan

Committee. It is an admitted position that the Manoharan Committee had categorized

the appointments of teachers who were subjected to scrutiny into three categories. The

first category being such teachers whose entry into the service was found to be illegal;

the second category being such teachers whose entry to the services were found to be

irregular and the third category being such teachers whose entry in the service were

considered to be legitimate. While making the scrutiny, it was found that there were

various appointments which were made in excess of the vacant posts and such teachers

who were appointed in excess of the vacant posts are commonly termed as Excess

Teachers. It is an admitted position that in respect to the second category of cases, whose

entry into the service was considered to be irregular, two Cabinet decisions were taken

being dated 20.01.2000 and 24.02.2005. In the first Cabinet decision dated 20.01.2000, a

decision was taken to regularly induct into services 3511 number of teachers. In the

second Cabinet decision which was taken on 24.02.2005, a decision was taken to induct

further 2776 number of teachers. It is an admitted fact that in respect to the petitioners

before this Court, their services were regularized after 01.02.2005 on the dates so

mentioned in the chart hereinabove. They had given an undertaking at the time of

Page No.# 396/409

submitting the joining report that they would come within the ambit of New Pension

Scheme. One very important aspect of the matter is that these petitioners, pursuant to

their regularization in the year 2005 itself, have accepted their appointment order

without any demurrer and now have approached this Court in the year 2020, 2021, 2022,

i.e. almost after around 15 years.

104. This Court while dealing with the category of teachers belonging to the OBB

Scheme has dealt with the concept of regularization as observed by the Supreme Court

in the case District Bar Association, Bandipora (supra). In doing so, this Court has also

opined that as regularization is not a source of recruitment but is aimed at validating

certain irregular appointments which may have come to be made in genuine and

legitimate administrative exigencies, the State would be within its power to formulate a

Scheme within the exception curved out in paragraph No.53 of the judgment of the

Supreme Court in the case of Umadevi (3) (supra). The Manoharan Committee and the

Cabinet decisions have categorically observed that appointments of those teachers which

were irregular were to be regularized by virtue of the Cabinet decision. In a recent

judgment passed by the Coordinate Bench of this Court in the case of Abani Baruah &

Others vs. State of Assam & Others, reported in MANU/GH/0368/2022, the Coordinate Bench

dealt with the question as to whether those teachers who were appointed in excess of the

sanctioned posts as in the instant case, would be governed by the Rules of 1969. The

Coordinate Bench of this Court after taking into account Rule 31 of the Rules of 1969

held that the petitioners therein, having been appointed in excess of the available

sanctioned vacant posts, their entry into the Government services prior to 01.02.2005

were not legitimate under law and the petitioners therein have to be accepted that they

have not entered the Government service in a manner so as to be given the entitlement to

the aforesaid period to be included as a part of the Government service that they have

rendered. The Coordinate Bench of this Court further held that there was no infirmity in

the order of regularization dated 22.08.2005 which categorically provided that the

Page No.# 397/409

petitioners therein would be governed by the NDCPS. Paragraph No.17 to 21 of the said

judgment, being relevant, is quoted herein under:-

“17. On a conjoint reading of the aforesaid pronouncements laid down by the Supreme Court,

it would be discernible that in order to be in a substantive employment the conditions to be

fulfilled, amongst others, would be that the person holds the post for indefinite period, i.e., for a

long duration in contradistinction to a person who holds it for a definite or a temporary period,

the appointment to the post is made by the proper authority after the person concerned passes

the prescribed test and the post to which the appointment is made is vacant, although it may be

immaterial as to in what manner the post is designated in officialese. If all the three conditions

are simultaneously satisfied it could be understood that the person concerned was in a

substantive employment.

18. Having taken note of the requirements to accept an employment to be a substantive

employment, we have to understand that the second condition in Rule 31 of the Pension Rules

of 1969 requires that the appointment to the post is made by the proper authority after the

person concerned passes the prescribed test and the post to which the appointment is made is

vacant i.e. a sanctioned vacant post.

19. In the aforesaid context, in the instant case, it is an admitted position that the writ

petitioners were appointed in the year 1993, may be, by following some process, but it was in

excess of the available sanctioned vacant posts. If it is accepted that the petitioners were in

employment from the year 1993 and the same may have been for a long duration, but as

regards the other conditions that the appointment to the post is to be made by a proper

authority after the person concerned passes the prescribed test and that the post to which the

appointment was made is a sanctioned vacant post, would not be satisfied in the facts and

circumstances of the present case, more so, in view of the conclusion that had already been

arrived that the petitioners were appointed in excess of the available sanctioned vacant posts.

Having been appointed in excess of the available sanctioned vacant posts, not only the

condition that the post is required to be a vacant sanctioned post would not be satisfied, even

the requirement that the person concerned would have to pass the prescribed test may also be

not satisfied as the selection or the prescribed test was done only in respect of the available

sanctioned vacant posts for which the selection process was undertaken and, therefore, even if

the petitioners may have participated in some selection process, it cannot be said that they have

Page No.# 398/409

passed the prescribed test which is a requirement to be in a substantive employment.

20. In the absence of the satisfaction of two of the conditions precedent that the petitioners

ought to have been appointed on regular basis and against sanctioned vacant posts, prior to

01.02.2005, which is the cutoff date for the applicability of the NDCPS, it has to be understood

that the present writ petitioners have not joined the Government services on a substantive and

permanent employment prior to 01.02.2005, although they may have been appointed or

continued in service in some other manner. Further, as the petitioners were not in an

employment which was substantive and permanent, they have not satisfied the requirement of

the condition of qualifying service provided in Rule 31 of the Pension Rules of 1969 that the

employment must be substantive and permanent. If the entry into Government service of the

present writ petitioners in the year 1993 were not legitimate under the law, it has to be accepted

that they have not entered the Government service in a legitimate manner, so as to be given an

entitlement to the aforesaid period of service to be also included as a part of the Government

services they had rendered.

21. When we look into the order dated 22.08.2005 by which the petitioners were regularized

in service w.e.f. the date of joining against the vacant posts, it is discernible that the petitioners

had joined the Government services on a regular basis against sanctioned vacant posts

subsequent to 01.02.2005. From such point of view, we do not find any infirmity in the order

dated 22.08.2005 which provides that the petitioners would be governed by the NDCPS.”

105. In the instant cases, as the facts are similar to the facts in the case of Abani Baruah

(supra), this Court has no reasons to differ with the observation so made in the above

quoted paragraphs.

106. This Court further may add, in view of the submissions made by the learned

counsels appearing on behalf of the petitioners, that the petitioners are entitled to the

similar treatment in view of the order dated 12.05.2015 in WP(C) No.4169/2009 as well

as the order dated 04.08.2015 in WP(C) No.5705/2011. It is also the categorical

submission that pursuant to the order dated 04.08.2015 passed in WP(C) No.5705/2011,

the petitioners therein have already been granted the relief by the Director of Education

thereby counting the past services for the purpose of computation of pensionary benefits

Page No.# 399/409

as per the provisions of the Rules of 1969.

107. This Court while dealing with the category of Dropped Teachers by following the

law laid down by the Supreme Court in the case of Col. (Retd.) B. J. Akkara (supra) as well

as Dr. O.P. Nijhawan (supra) held that the principle of res judicata or estoppel shall not bar

the State from resisting the instant writ petitions in respect to the similarly situated

persons though the order passed by this Court had already been implemented upon. At

this stage, it is relevant to mention that the order dated 12.05.2015 in WP(C)

No.4169/2009, this Court had already held that the said order shall not be a precedent in

view of the fact that the said order was passed ignoring the insertion of Rule 2A by the

Amending Rules with effect from 01.02.2005 as well as Rule 31 of the Rules of 1969.

Apart from the above, the said order dated 12.05.2015 in WP(C) No.4169/2009 was

passed in the case of Dropped Teachers and this Court is baffled with the submissions

made by the learned counsel for the petitioners that the said order should be applied to

the facts of the instant case which is in the category of Excess Teachers. As regards the

order dated 04.08.2015 passed in WP(C) No.5705/2011, this Court with due respect is

constrained to observe that it seems the attention of the Coordinate Bench of this Court

was not drawn that there is a major difference between teachers who fall in the category

of Dropped Teachers and those teachers who have been found to be irregular on account

of being appointed against non-sanctioned vacancies and thereby termed as Excess

Teachers. If the said aspect would have brought to the notice of the Coordinate Bench of

this Court, the Coordinate Bench would not have applied the judgment of the Coordinate

Bench of this Court dated 12.05.2015 passed in WP(C) No.4169/2009 to the case of

Excess Teachers.

108. Under such circumstances, this Court is further of the opinion that the claim of the

writ petitioners to be granted the benefit under the Old Pension Scheme thereby treating

the period of service rendered earlier prior to being regularized for the purpose of

pension is totally misconceived. Besides, the petitioners having accepted the order of

Page No.# 400/409

regularization passed in the year 2005 and thereupon having waited for a period of

almost 15 years, this Court is of the opinion that the petitioners are not entitled to relief

as claimed for. Taking into account the orders of Regularization, the petitioners in the

instant category of cases cannot claim rights under the Rules of 1969. They shall be

regulated under the NDCPS, 2009.

Teachers Appointed on Ad-hoc Grant Basis

109. The writ petitions in the instant category are in WP(C) No.336/2021; WP(C)

No.6031/2021 and WP(C) No.4499/2022.

110. The petitioners herein were appointed by the respective School Managing

Committees. These schools received ad-hoc grant under planned budget from time to

time. Subsequent thereto, on the basis of the Assam Venture Educational Institutions

(Provincialisation of Services) Act, 2011, the services of the employees of Venture

Educational Institutions in the State were provincialised. It is relevant to take note of

that in terms with Section 5 of the Assam Venture Educational Institutions

(Provincialisation of Services) Act, 2011, the terms and conditions of service have been

enumerated. Section 5 (2) of the said Act being relevant is quoted herein below:-

“(2) All such employees shall get such emoluments as salary and allowances as may be

prescribed with effect from the date of provincialisation of their services and the past service

rendered by them shall not be counted for any purpose whatsoever, and all such employees

shall get same pay and allowances as if they are fresh appointees and in respect of pension,

they shall be governed by the New Pension Scheme applicable to the State Government

employees of the corresponding rank.”

111. A perusal of the said Sub-Section categorically mandates that all such employees

shall get such emolument as salary and allowances as may be prescribed with effect

from the date of Provincialisation of their services and the past services rendered by

them shall not be counted for any purpose whatsoever and all such employees shall get

same pay and allowances as if they are fresh appointees and in respect of pension they

Page No.# 401/409

shall be governed by the New Pension Scheme applicable to the State Government

employees of the corresponding rank.

112. It would also transpire from a perusal of the order of provincialisation of the

services of the petitioners that they would be governed by the New Pension Scheme and

they shall submit an undertaking as per the format. The petitioners herein have duly

accepted those orders of provincialisation of their services and have submitted

undertakings to the effect that they would be governed by the New Pension Scheme. Be

that as it may, it is also pertinent herein to take note of that the Division Bench of this

Court vide its judgment and order dated 23.09.2016 in WP(C) No.3190/2012 along with

other writ petitions, had struck down the provision of the Assam Venture Educational

Institutions (Provincialisation of Services) Act, 2011 as well as the Assam Venture

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

Assam Venture Educational Institutions (Provincialisation of Services) (Amendment)

Act, 2013 on the ground that it offends the Right of Children to Free and Compulsory

Education Act, 2009 as well as the Article 21A of the Constitution of India. The

appointments of the petitioners herein were based upon the Assam Venture Educational

Institutions (Provincialisation of Services) Act, 2011 which was held to be ultra vires the

Constitution. However, by Section 24 of the Assam Education (Provincialisation of

Services of Teachers and Re-organization of Educational Institutions) Act, 2017, the

appointment of the petitioners were however saved subject to their cases be reviewed as

per the eligibility norms set out for provincialisation under the Act of 2017. Section 24

of the said Act of 2017 is quoted herein under:-

“24. Repeal and savings: The Assam Venture Educational

Institutions (Provincialisation of Services) Act, 2011 ( Assam Act No.XVII of 2011) as amended

vide the Assam Venture Educational Institutions (Provincialisation of Services) (Amendment)

Act, 2012 (Assam Act No.XXI of 2012) and the Assam Venture Educational Institutions

(Provincialisation of Services) (Amendment) Act, 2013 (Assam Act No. XX of 2013), which have

been struck down by the Hon'ble Gauhati High Court vide order dated 23.09.2016 in WP(C)

Page No.# 402/409

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.”

Taking into account the above, as the appointments of the petitioners were during

the period prior to striking down of the Assam Venture Educational Institutions

(Provincialisation of Services) Act, 2011 and they were regulated at that relevant point

of time by Section 5 (2) of the said Act of 2011, they would be bound by the said

provision, if the petitioners seek to take benefit of provincialisation of their services

under the said Act of 2011. More so, in the provincialisation orders, it was specifically

mentioned that they would be covered under the New Pension Scheme which the

petitioners have duly accepted without any demurrer.

113. It is however relevant herein to take note of another aspect of the matter in the

present batch of writ petitions which is a claim to bring in the death-cum-retirement

gratuity facility in respect to the provincialised category employees under the

Government of Assam as has already been provided by the Central Government as well

as some other State Governments. In fact, the Additional Chief Secretary to the

Government of Assam, Pension & Public Grievances Department had issued an Office

Memorandum dated 01.02.2021 thereby extending the benefit of retirement gratuity and

death gratuity to the State Government employees covered under the NDCPS. The said

Office Memorandum, being relevant, is quoted herein under:-

“GOVERNMENT OF ASSAM

PENSION & PUBLIC GRIEVANCES DEPARTMENT

DISPUR::::GUWAHATI::6

No.PPG(P)165/2014/36 Dated Dispur, the 1

February, 2021

OFFICE MEMORANDUM

Subject: Extension of benefits of ‘Retirement Gratuity and Death

Gratuity‘ to the State Government employees covered by New Defined

Contribution Pension System (National Pension System) — regarding.

Page No.# 403/409

Government servants appointed on or after 01.02.2005 are regulated by the New

Defined Contribution Pension System (known as National Pension System), notified by the

Finance (Budget) Department’s circular No. BW.3/2003/Pt.II/1, dated 25/01/2005. Later on,

orders were issued for payment of gratuity on provisional basis in respect of employees covered

under National Pension System on their retirement from Government service on invalidation or

death in service, vide this Department's OM No. PPG(P)165/2014/17, dated 14/01/2016.

2. The issue of grant of gratuity in respect of government employees covered by the

National Pension System has been under consideration of the Government for some time. After

careful examination, it has been decided that the government employees covered by National

Pension System shall be eligible for the benefit of ‘Retirement Gratuity and Death Gratuity’ on

the same terms and conditions, as are applicable to employees covered by Assam Services

(Pension) Rules, 1969.

3. These orders issue with the concurrence of Finance (Budget) Department communicated

vide their endt. dated 25/01/2021.

4. These orders will be applicable to those State Government employees who joined

Government service on or after 01.02.2005 and are covered by National Pension System and

will take effect from the same date i.e. 02.02.2005.

Sd/- V.S. Bhaskar, IAS

Addl. Chief Secretary to the Govt. of Assam

Pension & Public Grievances Department.”

114. By way of an additional affidavit, the petitioners has also brought to the attention

of this Court that the said Office Memorandum dated 01.02.2021 as quoted herein

above, has also been acted upon and in that regard various similarly situated persons

have been granted the benefits who were covered under the New Pension Scheme.

Taking into account the said Office Memorandum dated 01.02.2021 as well as the

various orders by which the benefits of the said Office Memorandum has been given to

those persons who come under the New Pension Scheme, this Court deems it proper to

observe and direct that that as the petitioners herein have been brought within the fold of

State Government employees by provincialisation of the services and are governed by

Page No.# 404/409

the New Pension Scheme, the petitioners coming under the ambit of NDCPS, 2009

would be entitled to the benefit in terms with the Office Memorandum dated 01.02.2021.

Teachers Appointed in the 6

Schedule Area

(Dima Hasao District Council)

115. The cases of the teachers of the instant category are in WP(C) No.5409/2020 and

WP(C) No.5895/2021. In these two cases, this Court had earlier reserved the judgment

on 23.02.2023. However, in the meantime, an additional affidavit-in-opposition was

filed by the District Primary Education Officer, Dima Hasao, Hallong on 15.03.2022.

Taking into account the said affidavit, this Court further heard these matters on

23.03.2023. Before dealing with the facts involved, it would be relevant to take note of

that in the 6

Schedule Areas, more particularly in the Dima Hasao District Council, the

said District Council has two sets of employees working; one category of employees is

governed by the Service Rules of the North Cachar Hill Autonomous Council (presently

known as Dima Hasao Autonomous Council) where employees are not entitled for

pension and they are known as the Normal Sector Employees. Their salaries are being

paid from the revenue earned by the Autonomous Council. The other category of

employees are governed by the Assam State Government Service Rules and they are

entitled for pension and other service benefits as declared by the State Government from

time to time and they are called District Cadre State Sector Employees. In respect to

later category of employees, their salaries are being paid by the State Government from

the State Exchequer. It is also a practice that when vacancy arises in the State Sector, the

employees working under the Normal Sector get an opportunity to apply for the same

and as per the requirement and the qualification of the candidates, they are brought

within the fold of the State Sector.

116. It is an admitted position that the petitioners in both the writ petitions were first

appointed as the Normal Sector Employees by the North Cachar Hill Autonomous

Council (as it was then existed). Subsequent thereto, when the vacancies arose in the

Page No.# 405/409

State Sector, the North Cachar Hill Autonomous Council/Dima Hasao Autonomous

Council allowed regularization of the LP School teachers thereby brining in them within

the fold of State Sector by passing appropriate orders. A perusal of the writ petition in

WP(C) No.5409/2020 would show that on 25.10.2010 and on 28.06.2013, the petitioners

herein who were serving under non-sanctioned posts (Normal), their services was

regularized to the Government sanctioned posts (Non-Plan) caused due to

retirement/death of the incumbents. In WP(C) No.5895/2021, the service of the

petitioner herein was regularized under the Government sanctioned vacancy due to

retirement/death of the incumbent. The petitioners in both the writ petitions, therefore,

prior to the order dated 25.10.2010 and 28.06.2013 were admittedly not entitled to

pension in terms with the Rules of 1969. Although, in the order it has been mentioned

that the services of the petitioners were regularized, but in the true sense, the same

cannot be said to be regularization in view of the exposition of the term ‘regularization’

by the Supreme Court in the case of District Bar Association, Bandipora (supra). In fact, the

petitioners were brought within the fold of the Government service on the basis of the

said order dated 25.10.2010 and 28.06.2013. Under such circumstances, the petitioners

cannot claim to be entitled to the pension in terms with the Rules of 1969 in view of the

mandate of Rule 31 of the Rules of 1969 and Rule 2A of the said Rules. Under such

circumstances, this Court does not find any merit in the instant writ petitions for issuing

a mandamus as sought for.

117. Lastly, this Court would also take up one further contention so raised by the

learned counsels appearing on behalf of the petitioners. The contention being that the

petitioners have rendered services for long period, and as such, it would be unjust not to

take into consideration of their past services rendered and thereby not grant them the

benefits of the Old Pension Scheme under the Rules of 1969. This Court finds it apt to

take note of the observation of the Supreme Court in the case of Uttar Haryana Bijli Vitran

Nigam Ltd. v. Surji Devi, reported in (2008) 2 SCC 310 wherein the Supreme Court

Page No.# 406/409

categorically observed that a sentiment and sympathy alone cannot be a ground for

taking a different view for what is permissible in law. Paragraph Nos.16 & 17, being

relevant, is quoted herein under:-

“16. The Scheme relating to grant of family pension was made under a statute. A person would

be entitled to the benefit thereof subject to the statutory interdicts. From a bare perusal of the

provisions contained in the Punjab Civil Services Rules, Vol. 2 vis-à-vis the Family Pension

Scheme, it would be evident that the respondent was not entitled to the grant of any family

pension. The husband of the respondent was a work-charged employee. His services had never

been regularised. It may be unfortunate that he had worked for 11 years. He expired before he

could get the benefit of the regularisation scheme but sentiments and sympathy alone cannot be

a ground for taking a view different from what is permissible in law. (See Maruti Udyog Ltd. v.

Ram Lal, State of Bihar v. Amrendra Kumar Mishra, SBI v. Mahatma Mishra, State of

Karnataka v. Ameerbi and State of M.P. v. Sanjay Kumar Pathak.)

17. The statutory provisions, as noticed hereinbefore, debar grant of family pension in favour of

the family members as the deceased employee was a work-charged employee and not a

permanent employee or temporary employee. The period during which an employee worked as

a work-charged employee could be taken into consideration only when his services are

regularised and he becomes permanent and not otherwise.”

Under such circumstances, this Court, therefore, is of the opinion that merely

because of the fact that the petitioners in the various categories of teachers other than the

Stipendiary Teachers have rendered services for long time before entering the services of

the Government that cannot entitle them to the Old Pension Scheme regulated by the

Rules of 1969.

118. In the backdrop of the above, this Court, therefore, disposes of the instant batch of

writ petitions with the following observations and directions:-

(i) The writ petitioners who come within the fold of Stipendiary Teachers

are entitled to the benefits under the Rules of 1969 and they are not covered

under the NDCPS, 2009. The said petitioners are also entitled to subscribe

to the GPF. The said petitioners would also be entitled to all other

Page No.# 407/409

pensionary benefits to which a Government servant of corresponding rank

is entitled to.

(ii) The writ petitioners who come within the fold of Dropped Teachers

are not entitled to pension in terms with the Rules of 1969 as well as also

shall not be entitled to join the fund in terms with the General Provident

Fund (Assam Service) Rules, 1937, but they shall be governed by the New

Pension Scheme applicable to the State Government employees of the

corresponding rank.

(iii) The teachers coming within the fold of Teachers Appointed under the

Operation Black Board, and more particularly, those teachers who were

appointed pursuant to the creation of 7066 posts on 08.03.2021, would not

be entitled to pension in terms with Rules of 1969 as well as also shall not

be entitled to join the fund in terms with the General Provident Fund

(Assam Service) Rules, 1937. They shall be governed by the New Pension

Scheme applicable to State Government employees of corresponding rank.

(iv) The writ petitioners who come within the fold of Excess Teachers

would not be entitled to the pension in terms with the Rules of 1969 as well

as also shall not entitled to subscribe to the fund in terms with the General

Provident Fund (Assam Service) Rules, 1937, but they shall be governed by

the New Pension Scheme applicable to the State Government employees of

the corresponding rank.

(v) The writ petitioners who come within the category of Teachers

appointed on Ad-hoc Grant Basis would not be entitled to pension in terms

with the Rules of 1969, but shall be governed by the New Pension Scheme

applicable to the State Government employees of the corresponding rank.

They would also not be entitled to join the fund in terms with the General

Provident Fund (Assam Service) Rules, 1937.

Page No.# 408/409

(vi) The Teachers who have been brought within the fold of the State

Sector Employees by regularization of their services by the Dima Hasao

Autonomous District Council on or after 01.02.2005 would not get the

benefit in terms with the Rules of 1969, but they shall be governed by the

New Pension Scheme applicable to the State Government employees of the

corresponding rank.

(vii) The teachers coming within the category of Dropped Teachers,

Operation Black Board, Excess, Ad-hoc Grant as well as Dima Hasao as

mentioned in Sub-Paragraph Nos.(ii), (iii), (iv) (v) & (vi) herein above as

they come within the ambit of the New Defined Contribution Pension

Scheme, 2009 shall be eligible for the benefit of retirement gratuity and

death gratuity on the same terms and conditions as are applicable to the

employees covered by the Rules of 1969 in view of the Office

Memorandum dated 01.02.2021.

(viii) The communication dated 23.02.2010 issued by the Director, Finance

(Budget) Department to the Deputy Accountant General (P&A) is set aside

and quashed.

(ix) It is observed that the instant judgment will come into effect

prospectively. The State Government shall not be entitled to claim refund of

any pension or pensionary benefits already granted to an employee on the

basis of the directions passed by the various orders of this Court earlier.

This direction has been given specifically for the fact that the State

Government had allowed such orders so passed by the Coordinate Bench as

well as the Division Bench of this Court to attain finality and have granted

benefit to them. These persons shall continue to be entitled to the pension

under the Rules of 1969 as per the directions of this Court earlier. The

above directions is based upon the judgment of the Supreme Court in the

Order downloaded on 24-12-2024 06:21:02 PMPage No.# 409/409

case of Umadevi (3) (supra) wherein the Supreme Court at paragraph No.53

had categorically observed that those regularizations, if any, already made

but not subjudiced need not be reopened based on the observations made in

the said judgment.

(x) This Court further is of the opinion that the persons similarly situated

to that of the writ petitioners coming within the category of Stipendiary

Teachers, but who have not been able to approach this Court on account of

various reasons, need not be deprived of the benefits of pension in terms

with the Rules of 1969 as well as to subscribe to the fund in terms with the

General Provident Fund (Assam Service) Rules, 1937. This Court,

therefore, directs the respondent authorities to grant the benefits of pension

in terms with the Rules of 1969 as well as to allow such persons to

subscribe to the fund in terms with the General Provident Fund (Assam

Service) Rules, 1937 after completing the necessary verification in that

regard. The same may be done within a period of 6 (six) months from the

date of the instant judgment.

119. Taking into account the facts involved in the instant batch of writ petitions, there is

no order as to costs.

JUDGE

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