MASUMA NAZNIN OJAH Vs. BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) The writ petition was heard yesterday and the case was fixed for delivery of order today.

(2.) Accordingly, this order is delivered in open Court.

(3.) I had heard Mr. S. Ali, learned counsel for the petitioner and Mr. T.C. Chutia, learned standing counsel, Board of Secondary Education, Assam (SEBA) appearing for the respondent Nos. 1 and 2. They are present today also at the time of delivery of judgment. None appears for respondent Nos. 3 and 4. Yesterday also, at the time of hearing of the writ petition, none had appeared for respondent Nos. 3 and 4.