KHARGESWAR CHETIA, LAKHIMPUR Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions have been heard analogously and are being disposed of by this common judgment and order.

(2.) WP(C) NO.854/2012:-

(3.) I have heard Mr. S. K. Singha, learned counsel for the petitioner and have also heard Mr. A. Deka, learned Standing Counsel, Education Department. Mr. B. Gogoi, learned Counsel, representing the respondent No.8 has made his submission while Mr. N. Bora, learned counsel representing the Headmaster of the school made his submission. Mr. J. Payeng, learned counsel has made submission for the School Managing Committee.