Page No.# 1/2 vs The State Of Assam And 4 Ors
2021 Latest Caselaw 1976 Gua

                                                                Page No.# 1/2

GAHC010176002020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/5195/2020
         DR MANOJ KUMAR DAS AND ANR
         S/O. MATHURA MOHAN DAS, R/O. VILL. JAYANAGAR, MALIGAON,
         GUWAHATI-781011, DIST. KAMRUP (M), ASSAM.

         2: NOVONITA BARUAH
         W/O. DR. JHON KUMAR KALITA
          R/O. HOUSE NO. 116
          OPPOSITE K.B. SOUND LAKHIMINAGAR
          HATIGAON
          GUWAHATI-781036
          DIST. KAMRUP (M)
         ASSAM

         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, HIGHER
         EDUCATION DEPTT., DISPUR, GUWAHATI-781006, ASSAM.

         2:THE DIRECTOR
          HIGHER EDUCATION DEPTT.
          KAHILIPARA
          GUWAHATI-781019.

         3:THE VICE-CHANCELLOR
          COTTON UNIVERSITY
          PANBAZAR
          GUWAHATI-781001.

         4:THE REGISTRAR
          COTTON UNIVERSITY
          PANBAZAR
          GUWAHATI-781001.

         5:COTTON UNIVERSITY
          PANBAZAR
                                                                       Page No.# 2/2

             GUWAHATI-781001
             REP. BY THE REGISTRAR
Advocate for the Petitioner : MR N DUTTA
Advocate for the Respondent : SC, HIGHER EDU

                                BEFORE
           HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                     O R D E R

25.08.2021

Mr. H Das, learned counsel for the petitioners seeks for an adjournment.

Prayer is allowed.

It is stated that as per the interim order of this Court, the Selection Committee had done the needful and the result of the selection is being placed in a sealed cover.

Mr. PD Nair, learned counsel for the respondent Cotton University prays that he would like to produce the result of the selection in a sealed cover before the Court in a confidential manner.

Prayer is allowed.

Mr. H Das, learned counsel for the petitioners states that another writ petition being WP(C) No.285/2020 is also pending on the same issue and the writ petition can also be given a final consideration by a common judgment along with this writ petition.

In view of such statement, list this matter in the next week along with WP(C) No.285/2020.

JUDGE

Comparing Assistant