LAWS(GAU)-2024-11-57

ISMAIL ALI SK Vs. STATE OF ASSAM

Decided On November 27, 2024
Ismail Ali Sk Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Ms. R. S. Choudhury, learned counsel appearing for the appellant in the above noted Writ Appeals. Also heard Mr. R. Majumdar, learned Standing Counsel Education (Elementary) Department appearing for the respondent nos. 1, 2, 3, 5 and 7 in the Writ Appeal No. 201/2023 and for respondent nos. 1, 2, 3, 5, 6 and 8 in Writ Appeal No. 202/2023; Ms. R. B. Bora, learned Junior Government Advocate appearing for the respondent no. 4 in both the appeals as well as Mr. M. Dutta, learned counsel appears for respondent no. 8 in Writ Appeal No. 201/2023 and for respondent no. 9 in Writ Appeal No. 202/2023.

(2.) The present Intra Court Appeals were so instituted assailing a common Judgment and Order dtd. 11/5/2023, passed by the learned Single Judge in WP(C)/5209/2016 and WP(C)/1177/2015.

(3.) For the sake of convenience, the parties are denoted in the present order in terms of their placement in WA No. 202/2023.