PHUKAN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. K. Devi, learned counsel for the petitioner. Also heard Mr. R. Mazumdar, learned Standing Counsel, Elementary Education Department.

(2.) Ms. K. Devi, learned counsel for the petitioner, submits before this Court that the matter is squarely covered by the decision of this Court rendered in WP(C) no.2651/2017, which was disposed of on 19.09.2019.

(3.) Learned Standing Counsel for the Elementary Education Department has no objection to such consideration.