Champok Kumar Dutta vs The State Of Assam And 3 Ors
2021 Latest Caselaw 922 Gua

Citation : 2021 Latest Caselaw 922 Gua
Judgement Date : 10 March, 2021

Gauhati High Court

Champok Kumar Dutta vs The State Of Assam And 3 Ors on 10 March, 2021

                                                                       Page No.# 1/2

GAHC010187982020




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

                                 Case No. : WP(C)/5687/2020

            CHAMPOK KUMAR DUTTA
            S/O. LT. NIRANJAN DUTTA, VILL. JALUK GAON, P.O. AND P.S. AMGURI,
            PIN-785680, DIST. SIVASAGAR, ASSAM.

            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, HIGHER
            EDUCATION DEPTT., DISPUR, GUWAHATI-06.

            2:THE DIRECTOR OF HIGHER EDUCATION
            ASSAM KAHILIPARA
             GUWAHATI-19.

            3:THE PRINCIPAL AMGURI COLLEGE
            AMGURI
             P.O. AND P.S. AMGURI
             DIST. SIVASAGAR
            ASSAM
             PIN-785680.

            4:THE GOVERNING BODY AMGURI COLLEGE
            AMGURI
             P.O. AND P.S. AMGURI
             DIST. SIVASAGAR
            ASSAM
             PIN-785680

Advocate for the Petitioner   : MS M BORAH

Advocate for the Respondent : SC, HIGHER EDU
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                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 10.03.2021

Mr. B. B. Borah, learned counsel for the petitioner, prays for adjournment on the ground that his senior Ms. M. Borah is having some personal difficulty.

Mr. K. Gogoi, learned counsel, appears for the Higher Education Department.

The petitioner's prayer is for regularising his service as Lecturer in Amguri College. The same, however, may be against the order dated 25.07.2018 passed by this Court in WP(C) 1404/2018. Further, the Review Petition No. 26/2009 filed against the above order dated 25.07.2018 has been disposed of as withdrawn vide order dated 30.02.2019. Further, paragraph 7 and 8 of the judgment and order dated 03.04.2018 passed in WA No. 165/2017 does not seem to support the case of the petitioner.

List this matter on 17.03.2021.

JUDGE

Comparing Assistant