SUBAKHANA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. S Borthakur, learned senior counsel for the petitioners. Also heard Mr. K P Pathak, learned counsel for the respondents No.1, 2 and 3 being the authorities under the Secondary Education Department, Government of Assam, Mr. T C Chutia, learned counsel for the respondent no. 5 being the authorities under the SEBA and Mr. B Choudhury, learned counsel for the respondent No. 4.

(2.) Considering the nature of the grievance being raised, we are of the view that the Rastriya Madhyamik Sikshya Abhiyan (RMSA) is also a necessary party in this proceeding. Accordingly, we require the petitioners to array the RMSA through its Mission Director to be the respondent No.6.

(3.) Registry to incorporate necessary correction in the cause title. Mr. B Choudhury, learned counsel also appears for the respondent No. 6 being the RMSA.