STATE OF ASSAM Vs. KALPANA DEVI

JUDGEMENT

(1.) Heard Ms. D. Musahary, learned standing counsel, Education (Secondary) Department, appearing for the review petitioners. Also heard Mr. M. Chanda, learned counsel for the opposite party/respondent No.1.

(2.) This review petition is preferred by the petitioners - (1) State of Assam, represented by the Secretary to the Govt. of Assam, Department of School Education, Dispur; (2) The Director of Secondary Education, Assam, Kahilipara; and (3) The Inspector of Schools, Kamrup District Circle, KDC, Guwahati, under Article 215 of the Constitution of India, read with Chapter X of the Gauhati High Court Rules praying for review of the order, dtd. 28/11/2018, passed by this Court in WP (C) No.5914/2014.

(3.) Notably, vide order dtd. 28/11/2018, a Co-ordinate Bench of this Court had held as under: