MAFIDA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Dr. B. Ahmed, learned counsel for the petitioners. Also heard Mr. D. Saikia, learned Advocate General for the State, assisted by Mr. N.J. Khataniar, learned Standing counsel for the Elementary Education Department, respondent nos. 1 and 2 and Mr. V. Choudhury, learned Standing counsel for the respondent nos. 3 to 7.

(2.) Issue notice of motion including notice on the prayer for interim relief, returnable on 22/11/2021.

(3.) As all the respondents are represented by their respective learned Standing counsel, requisite additional copies of the writ petition along with one additional copy for the learned Advocate General be served on the learned Standing counsel for the respondents within 2(two) days.