AYSHA KHATUN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N.H. Laskar, the learned counsel appearing on behalf of the Petitioner. Mr. J. Handique, the learned Government Advocate appears on behalf of the District Administration and Mr. S. Dutta, the learned Standing Counsel appears on behalf of the P&RD Department. Mr. R. Dubey, the learned Standing Counsel appears on behalf of the Respondent No. 2.

(2.) The present writ petition has been filed assailing the order dtd. 9/12/2025 passed by the District Commissioner, Goalpara, whereby in exercise of the powers conferred under Sec. 111(2)(f) [wrongly written in the impugned order as Sec. 111(1)(f)] of the Assam Panchayat Act, 1994 (for short, "the Act of 1994"), as well as Rule 62(4)(b) and (c) of the Assam Panchayat (Constitution) Rules, 1995 (for short, "the Rules of 1995"), the Petitioner was removed from the 5 No. Sardarvita Tarangapur GP Ward Constituency under the Tarangapur Gaon Panchayat of Jaleswar Anchalik Panchayat.

(3.) The Petitioner herein claims that she was born on 3/1/1996 to one Afzal Hoque of Village Kulamuya Choto Nichinpur, P.S. Fakirganj, in the district of Dhubri. The Petitioner appeared in the HSLC Examination in 2012 from Kulamuya Nichinpur High School under the Assam Board of Secondary Education. The Petitioner was issued an HSLC admit card wherein her date of birth was recorded as 3/1/1996. In the registration card, her date of birth was also recorded as 3/1/1996, and in the HSLC certificate issued by the concerned High School, her date of birth was also recorded as 3/1/1996. Be that as it may, it is very pertinent to take note of the fact that in the High School Leaving Certificate issued by the Board of Secondary Education, Assam, the Petitioner's date of birth was recorded as 1/3/1996.