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Ranjan Kr. Bora vs The State Of Assam And 6 Ors
2022 Latest Caselaw 3511 Gua

Citation : 2022 Latest Caselaw 3511 Gua
Judgement Date : 13 September, 2022

Gauhati High Court
Ranjan Kr. Bora vs The State Of Assam And 6 Ors on 13 September, 2022
                                                                   Page No.# 1/3

GAHC010217252018




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

                        Case No. : WP(C)/6763/2018

         RANJAN KR. BORA
         S/O NIRMAL CH. BORA
         R/O VILL AND P.O. ALENGMURIA (DHEKIAL), P.S. DERGAON, DIST.
         GOLAGHAT, - 785622, ASSAM.

         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF ASSAM,
         EDUCATION (HIGHER) DEPARTMENT, DISPUR, GUWAHATI-6.

         2:COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          EDUCATION (HIGHER) DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:DIRECTOR OF HIGHER EDUCATION
         ASSAM KAHILIPARA
          GUWAHATI -19
         ASSAM.

         4:GOVERNING BODY
          REP. BY THE PRESIDENT
          PRAGJYOTISH COLLEGE
         BHARALUMUKH
          GUWAHATI -9
         ASSAM.

         5:PRAGJYOTISH COLLEGE
          BHARALUMUKH
          GUWAHATI -9
         ASSAM.

         6:SELECTION COMMITTEE
                                                                     Page No.# 2/3

            (CONSTITUTED FOR SELECTION OF PRINCIPAL OF PRAGJYOTISH
            COLLEGE)
            REP. BY THE CHAIRPERSON
            PRAGJYOTISH COLLEGE
            BHARALUMUKH
            GUWAHATI-9
            ASSAM.

            7:DR MANOJ KUMAR MAHANTA
             S/O LT. ABALA KR. MAHANTA
            R/O SOURAV NAGAR
             BELTOLA
             HOUSE NO. 178
             NEAR NAGALAND POLICE REST HOUSE
            P.O. BELTOLA
             GUWAHATI-28
            ASSAM.

            8:UNIVERSITY GRANTS COMMISSION
             BAHADURSHAH JAFAR MARG
             NEW DELHI-110002

Advocate for the Petitioner   : MR. T J MAHANTA

Advocate for the Respondent : SC, HIGHER EDU

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR

13-09-2022

Heard Mr. K.K. Mahanta, learned senior counsel assisted by Mr. R.C. Saikia, learned counsel for the petitioner.

Also heard Mr. K. Gogoi, learned Standing Counsel, Higher Education Department for Respondents No.1, 2 and 3; Mr. M.K. Choudhury, learned senior counsel assisted by Mr. M. Sarma, learned counsel for Respondents Page No.# 3/3

No.4, 5 and 6; Mr. B.C. Das, learned senior counsel assisted by Mr. J.H. Saikia, learned counsel for Respondent No. 7; and Mr. A. Chamuah, learned Standing Counsel, UGC for Respondent No.8.

Hearing concluded.

Judgment reserved.

JUDGE

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