Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Nilufar Islam vs The State Of Assam And 6 Ors
2022 Latest Caselaw 1330 Gua

Citation : 2022 Latest Caselaw 1330 Gua
Judgement Date : 21 April, 2022

Gauhati High Court
Nilufar Islam vs The State Of Assam And 6 Ors on 21 April, 2022
                                                                   Page No.# 1/2

GAHC010154122018




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

                           Case No. : WP(C)/4740/2018

         NILUFAR ISLAM
         D/O. LT. SIRAJUL ISLAM, W/O. MAHBUBUL HAQUE, R/O. HOUSE NO. 13,
         OPP. ANGLES OF GOD SCHOOL, P.D. CHALIHA ROAD, SILPUKHURI, P.S.
         CHANDMARI, DIST. KAMRUP(M), ASSAM, GUWAHATI- 781003.

         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         TO BE REP. BY THE SECRETARY TO THE GOVT. OF ASSAM, EDUCATION
         DEPTT., DISPUR, GUWAHATI-6.

         2:DIRECTOR OF PUBLIC INSTRUCTION
          KAHILIPARA
          GUWAHATI-19.

         3:DIRECTOR OF HIGHER EDUCATION

          KAHILIPARA
          GUWAHATI-19.

         4:THE ACCOUNTANT GENERAL (A AND E)
         ASSAM
          MAIDAMGAON
          BELTOLA
          GUWAHATI-29
          REP. BY SENIOR ACCOUNTS OFFICER.

         5:THE DIRECTOR OF PENSION
         ASSAM
          HOUSEFED COMPLEX
          GUWAHATI-6.

         6:THE TREASURY OFFICER
          KAMRUP(M)
                                                                    Page No.# 2/2


             P.O. PANBAZAR
             DIST. KAMRUP(M)
             PIN- 781001.

            7:THE PRINCIPAL
             DAKHIN KAMRUP COLLEGE
             MIRZA
             P.O. MIRZA
             PIN 781125

Advocate for the Petitioner   : MD. I HUSSAIN

Advocate for the Respondent : SC, HIGHER EDU




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                          ORDER

Date : 21.04.2022

Heard Mr. I. Hussain, learned counsel for the petitioner. Mr. K. Gogoi , learned counsel appears on behalf of respondent, Higher Education Department, Government of Assam and Mr. S.K. Mazumdar, learned counsel appears on behalf of respondent No.7. Ms. D. Deka, learned counsel appears for the respondent No.4 and Mrs. D.D. Barman, learned counsel appearing for the respondent No.5.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter