PARIDHI PRISHA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D Ghosh, learned counsel for the petitioner. Also heard Mr. R. Majumdar, learned counsel for the respondent No.1 being the authorities under the Secondary Education Department, Government of Assam and Mr. TC Chutia, learned counsel for the respondents No.2 and 3 being the authorities under the Board of Secondary Education Assam (for short, SEBA) and the Assam Higher Secondary Education Council (for short, AHSEC), Mr. Girin Pegu, learned counsel for the respondent No. 5 being the District Magistrate Sonitpur.

(2.) Considering the nature of the order proposed to be passed, we are not required to hear the respondent No.4 being the authorities under the Don Bosco High School Tezpur, although a learned counsel on an earlier occasion in the hearing had represented the said respondent.

(3.) The petitioner Paridhi Prisha Saikia aged about 21 years was born on 25/11/1998 as a male and was christened as Jishnu Kanti Saikia. Over the years, there were certain physical and mental changes in the petitioner resulting in the medical opinion given by the Department of Child and Adolescent Psychiatry, National Institute of Mental Health and Neuro Sciences, Bangalore whereby the petitioner has been diagnosed as extracted below: