SAHID ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri B.P. Borah, learned counsel for the petitioners. Also heard Shri B. Kaushik, learned Standing Counsel for the Education Department and Ms. R.B. Bora, learned Standing Counsel, BTC.

(2.) Both these writ petitions being connected, are taken up for disposal by this common judgment and order.

(3.) While the first writ petition being WP(C) 679/2018 has been filed challenging an order dtd. 18/1/2018 of amalgamation of the Bijni M.E. Madrassa with the Zakir Hussain Public High School in the district of Bongaigaon, the second writ petition being WP(C)/6592/2018 has been filed against an order dtd. 30/6/2018 by which the representation of the petitioners submitted in terms of an order of this Court has been rejected.