AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 89 wordsH.S. Thangkhiew, J
Mr. M. L. Nongpiur, learned counsel for the respondent, submits that the matter has since been rendered infructuous in view of the decision by the District School Education Officer for re-constitution of School Managing Committee of Janapriya Higher Secondary School, Bholarbhita, West Garo Hills and to substantiate his submission the learned counsel has produced two communications dated 27th May 2026, attesting to this fact.
Mr. S. Dey, learned counsel for the petitioner, prays for and is allowed time to obtain necessary instructions.
List this matter 05.06.2026.