LAWS(GAU)-2025-6-97

OMME HABIBA SIDDIKA Vs. STATE OF ASSAM

Decided On June 09, 2025
Omme Habiba Siddika Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Shri A. Z. Ahmed, learned counsel for the petitioner. Also heard Ms. D. Das Barman, learned GA, Assam; Shri B. Sarma, learned Standing Counsel, AG and Ms. P. Das, learned Standing Counsel, Secondary Education Department.

(2.) Shri A. Kakoti, learned counsel is present for the respondent no. 6, who has also filed affidavit-in-opposition.

(3.) Considering the subject matter and the stand taken by the private respondent in the affidavit-in-opposition filed on 28/5/2025, the instant petition is taken up for disposal at the admission stage itself.