RASHMI REKHA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D Borah, learned counsel for the petitioner. Also heard Mr. P.N. Sharma, learned standing counsel, Elementary Education Department, appearing for the respondent Nos.1, 3, 4 and 5, Ms. K. Phukan, learned Junior Government Advocate, Assam, appearing for the respondent Nos. 2 and 6, Mr. C. Boruah, learned Standing Counsel, Accountant General, appearing for the respondent No.7 and Mr. A. Chaliha, learned Standing Counsel, Finance Department.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for issuing direction to the respondents to release the following:-

(3.) The background facts, leading to filing of this present petition, are briefly stated as under:-