Dr. Jagadish Hansa vs The Union Of India And 5 Ors
2023 Latest Caselaw 3996 Gua

                                                                Page No.# 1/3

GAHC010195742023




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

                          Case No. : WP(C)/5200/2023

         DR. JAGADISH HANSA
         SON OF SRI TIKESWAR HANSA,
         PERMANENT RESIDENT OF VILL. AND P.O.- KINDIRA, SAMBALPUR,
         ODISHA, PIN- 768222.



         VERSUS

         THE UNION OF INDIA AND 5 ORS.
         REPRESENTED BY THE SECRETARY TO THE MINISTRY OF EDUCATION,
         GOVERNMENT OF INDIA,
         SHASTRI BHAWAN, NEW DELHI- 110011.

         2:THE VICE-CHANCELLOR-CUM-CHAIRPERSON
          EXECUTIVE COUNCIL
         ASSAM UNIVERSITY
          SILCHAR
          DISTRICT- CACHAR

         ASSAM
         PIN- 788011.

         3:THE REGISTRAR
         ASSAM UNIVERSITY
          SILCHAR
          DISTRICT- CACHAR

         ASSAM
         PIN- 788011.

         4:DR. PAROMITA DAS
         THE LIAISON OFFICER (FOR SC
          ST AND PWD)
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            ASSAM UNIVERSITY

            ASSOCIATE PROFESSOR

            DEPARTMENT OF MASS COMMUNICATION
            SILCHAR

            DISTRICT- CACHAR
            ASSAM

            PIN- 788011.

            5:THE UNIVERSITY GRANT COMMISSION (UGC)
             REPRESENTED BY ITS SECRETARY/ CHAIRPERSON

            GOVERNMENT OF INDIA

            BAHADUR SHAH ZAFAR MARG

            NEW DELHI- 110002.

            6:THE UNDER SECRETARY TO THE GOVT. OF INDIA
             MINISTRY OF PERSONNEL
             PUBLIC GRIEVANCE AND PENSIONS
             DEPARTMENT OF PERSONNEL AND TRAINING

            GOVERNMENT OF INDIA

            NORTH BLOCK
            NEW DELHI- 110011

Advocate for the Petitioner   : MR D K DAS

Advocate for the Respondent : DY.S.G.I.




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

27.09.2023 Page No.# 3/3

Mr. SC Keyal, learned counsel for the respondents in the Assam University had stated that the instruction as required has been received and an affidavit to that effect would be filed on or before 30.09.2023 with a copy of the same to the learned counsel for the petitioner and the petitioner may file his response by 03.10.2023.

List the matter on 05.10.2023.

In the affidavit, the respondents to clearly state as to what is the required procedure of law to incorporate the reservation vis a vis the roster points with reference to the judgment of the Supreme Court in RK Sabharwal and Ors. Vs. State of Punjab and Ors., reported in (1995) 2 SCC 745 and thereupon indicate that the required procedure of following the roster point of reservation had been followed.

The petitioner may also take any other stands as may be advised in the reply affidavit.

The affidavit of the respondents to also state as to whether de-reservation has been done and if yes related to which provisions of law.

Ms. P Agarwal, learned counsel appears for the respondents in the UGC.

Interim order passed earlier shall continue till the next date fixed.

JUDGE

Comparing Assistant