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Prof. Jyotirekha G. Handique vs The Krishna Kanta Handiqui State ...
2023 Latest Caselaw 2985 Gua

Citation : 2023 Latest Caselaw 2985 Gua
Judgement Date : 8 August, 2023

Gauhati High Court
Prof. Jyotirekha G. Handique vs The Krishna Kanta Handiqui State ... on 8 August, 2023
                                                                Page No.# 1/2

GAHC010056892022




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

                         Case No. : WP(C)/2017/2022

         PROF. JYOTIREKHA G. HANDIQUE
         D/O- LATE AGHANA GOGOI, SYNDICATE ECOPOLIS, BLOCK-A, UNIT-6C,
         TRIPURA ROAD, JAYANAGAR, GUWAHATI-781028, DIST.- KAMRUP(M),
         ASSAM



         VERSUS

         THE KRISHNA KANTA HANDIQUI STATE OPEN UNIVERSITY AND 4 ORS
         PATGAON, RANI GATE, GUWAHATI-781017, ASSAM (THROUGH THE
         REGISTRAR, KKHSOU).

         2:THE VICE CHANCELLOR
          KRISHNA KANTA HANDIQUI STATE OPEN UNIVERSITY
          PATGAON
          RANI GATE
          GUWAHATI-781017
         ASSAM

         3:THE REGISTRAR
          KRISHNA KANTA HANDIQUI STATE OPEN UNIVERSITY
          PATGAON
          RANI GATE
          GUWAHATI-781017
         ASSAM

         4:THE STATE OF ASSAM
          (THROUGH THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
          EDUCATION DEPARTMENT
          DISPUR
          GUWAHATI-781006).

         5:THE SPECIAL COMMISSIONER TO THE GOVT. OF ASSAM
                                                                    Page No.# 2/2

             EDUCATION DEPARTMENT
             DISPUR
             GUWAHATI-781006

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent : SC, HIGHER EDU




                                   BEFORE
                  HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR

                                        ORDER

Date : 08.08.2023

Heard Mr. K.N.Choudhury, learned senior counsel assisted by Mr. N.Gautam, learned counsel for the petitioner. Also heard Mr. D.Saikia, learned Advocate General assisted by Mr. B.Choudhury, learned counsel for the respondents.

Hearing concluded.

Judgment reserved.

JUDGE

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