DALIM UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.H.M.R. Choudhury, the learned counsel for the Petitioner and Mr. P.N. Sharma, the learned counsel for the Elementary Education Department. I have also heard Dr. B. Ahmed, the learned counsel appearing on behalf of the Respondent Nos. 6 and 7.

(2.) This Court by taking into consideration that for adjudicating the stay vacating application filed seeking vacation/modification/alteration of the order dtd. 4/3/2021 which have been registered as I.A. (Civil) No.2409/2021 would have to enter into the merits, this Court vide orders dtd. 29/4/2022 and 9/5/2022 had taken up the instant writ petition for final disposal.

(3.) The case of the Petitioner in the writ petition is that Jamira Katanala M.E. Madrassa (hereinafter referred to as "the School") was established on 1/4/1984 which got recognition of the Director of Elementary Education vide an order dtd. 29/12/2005 with effect from 1/1/2005. The said School was captured in the DISE Code of 2009-10 bearing DISE Code No.18230200808.