Page No.# 1/2 vs The Union Of India And 3 Ors
2023 Latest Caselaw 4939 Gua

Gauhati High Court

Page No.# 1/2 vs The Union Of India And 3 Ors on 7 December, 2023

Author: Achintya Malla Bujor Barua

Bench: Achintya Malla Bujor Barua

                                                              Page No.# 1/2

GAHC010064332021




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

                         Case No. : WP(C)/2448/2021

         DR. ARCHITA BHATTACHARYYA AND ANR
         W/O MRINMOY DUTTA
         RESIDENT OF HOUSE NO. 2, NEAR JAGANNATH HOMEO HALL, K.K
         BHATTA ROAD, CHENIKUTHI, PS SILPUKHURI, GUWAHATI , KAMRUPM
         ASSAM 781003

         2: DR. MOMI SARMA
         W/O AJIT SARMA
         RESIDENT OF HOUSE NO. 4 TRIBENI PATH
         RUKMINIGAON
          GUWAHATI PO KHANAPARA
          DIST KAMRUP (M) GUWAHATI ASSAM 78102

         VERSUS

         THE UNION OF INDIA AND 3 ORS
         REPRESENTED BY THE SECRETARY, DEPARTMENT OF HIGHER
         EDUCATION, MINISTRY OF HUMAN RESOURCE DEPARTMENT, SASHTRI
         BHAWAN, NEW DELHI 110001

         2:THE STATE OF ASSAM
          REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM
          HIGHER EDUCATION DEPARTMENT
          DISPUR GUWAHATI 6
          KAMRUP M ASSAM

         3:THE DIRECTOR OF HIGHER EDUCATION
         ASSAM KAHILIPARA
          GUWAHATI 19

         4:THE UNIVERSITY GRANTS COMMISSION
          REPRESENTED BY ITS CHAIRMAN HAVING REGISTERED OFFICE AT
         BAHADUR SHAH ZAFAR MARG
                                                                       Page No.# 2/2

             NEW DELHI 11000
Advocate for the Petitioner : MR S BORTHAKUR
Advocate for the Respondent : ASSTT.S.G.I.


                                     BEFORE
         HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
                                    O R D E R

07.12.2023

Heard Mr. M Dutta, learned counsel for the petitioner, Mr. K Gogoi, learned counsel for the respondents in the Higher Education Department, Government of Assam and Ms. K Borpujari, learned counsel for the respondents in the UGC.

2. It is stated that the Office Memorandum dated 25.11.2022 Annexure-4 page 39, which is assailed in this writ petition providing for the guidelines for selection of Assistant Professor, Librarian in the provincialised colleges and Government Model Colleges of Assam was later superseded by another Office Memorandum dated 24.01.2022. It is also stated that when the subsequent Office Memorandum was assailed in another writ petition, certain orders had been passed disposing of the matter and the parties are now bound by the said judgment.

3. As the later Office Memorandum which succeeded the impugned Office Memorandum had already been judicially dealt with, we are of the view that this writ petition has become infructuous and no decision is required on the Office Memorandum dated 25.11.2022.

In view of the above, the writ petition stands closed.

JUDGE Comparing Assistant