SRI MANAB NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Bhattacharjee, learned counsel for the petitioner. Also heard Mr. N. Sarma, learned Standing Counsel, Elementary Education, Assam appearing for all the respondents.

(2.) On 31.08.2015, time was granted till 07.10.2015 on the prayer of the learned Standing Counsel, Elementary Education to file affidavit-in-opposition. Subsequently, though the case was listed on a number of occasions, it does not appear that any prayer for filing affidavit-inopposition was made. On 20.11.2015, case was fixed on 28.01.2016, i.e. to-day, to enable Mr. N. Sarma, learned Standing Counsel, Elementary Education to place relevant instructions. It was also observed that pendency of the writ petition shall not be a bar for the respondents to consider the prayer of the petitioner.

(3.) Mr. Sarma has submitted that some further time may be granted as the Director of Elementary Education has sought for a report from the District Elementary Education Officer, Barpeta.