MINAKSHI DAS Vs. BOARD OF SECONDARY EDUCATION, ASSAM

JUDGEMENT

(1.) Heard Mr. S. Banik, learned counsel for the petitioner.

(2.) Also heard Mr. T. C. Chutia, learned Counsel along with Mr. D. K. Roy, learned Standing Counsels for the Board of Secondary Education Assam (SEBA) representing the respondents no. 1, 2 and 3. None has appeared for the respondents nos. 4.

(3.) As consented to by the learned counsels appearing for the parties, the present proceeding is taken up for final consideration and disposal.