Dr. Jibendu Dutta vs The State Of Assam And Anr
2024 Latest Caselaw 4031 Gua

Gauhati High Court

Dr. Jibendu Dutta vs The State Of Assam And Anr on 6 June, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/4

GAHC010181932023




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

                                 Case No. : WP(C)/4963/2023

            DR. JIBENDU DUTTA
            S/O- LATE MAKHAN LAL DUTTA, SENIOR LECTURER, DISTRICT
            INSTITUTE OF EDUCATION AND TRAINING, CACHAR, UDHARBOND, R/O-
            FLAT NO. 3E, THE PEARL LINK VIEW, 1ST LINK ROAD, SILCHAR, DIST.-
            CACHAR, ASSAM, PIN- 788006



            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE SECRETARY, TO THE GOVT. OF ASSAM,
            DEPARTMENT OF SCHOOL EDUCATION, (ELEMENTARY EDUCATION),
            DISPUR, GUWAHATI, ASSAM, PIN- 781006

            2:THE DIRECTOR OF SCERT
            ASSAM
             KAHILIPARA
             GUWAHATI- 78101

Advocate for the Petitioner   : MR. B PURKAYASTHA

Advocate for the Respondent : SC, ELEM. EDU




             Linked Case : WP(C)/4255/2023

            SWAPNA SIKHA CHOUDHURY
            W/O- SANKAR RANJAN PATOWARY
            R/O- JITENDRA NAGAR
            WARD NO. 7
                                                      Page No.# 2/4

MANGALDOI
DIST. DARRANG
ASSAM


VERSUS

THE STATE OF ASSAM AND 13 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
DEPARTMENT OF ELEMENTARY EDUCATION
DISPUR
GUWAHATI-6.

2:THE SECRETARY TO THE GOVT. OF ASSAM
DEPARTMENT OF SCHOOL EDUCATION
 DISPUR
 GUWAHATI-6.
 3:THE DIRECTOR

STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING
ASSAM
KAHILIPARA
GUWAHATI-781019.
4:SIMANTA BARTHAKUR
SENIOR LECTURER AND PRINCIPAL I/C
DIET
GOALPARA
DUDHNOI
DIST. GOALPARA
PIN- 783124.
5:ANANTA GOGOI
SENIOR LECTURER AND PRINCIPAL I/C
DIET
JORHAT
DIST. JORHAT
PIN- 785632.
6:RAJEN DUTTA
S/O- LATE DHANIRAM DUTTA
R/O- NITAIPUKHURI
SIVASAGAR
P.S.- DIMOW
DISTRICT- SIVASAGAR
SONARI
7:NASIMUDDIN AHMED
S/O- LATE MUHIBUDDIN AHMED
R/O- BEHIND RAJDHANI MASJID
DISPUR
                                                      Page No.# 3/4

DIST.- KAMRUP(M)
8:BIMAN CH. DUTTA
S/O- LATE RATNESWAR DUTTA
R/O- SIVASAGAR BISHNU NAGAR
P.S. AND DIST.- SIVASAGAR
DISTRICT- SONARI
SIVASAGAR.
9:LABANYA KR. DAS
S/O- LATE PRANESWAR DAS
R/O- VILL. TITKAGURI
PATHSALA
DISTRICT- BARPETA.
10:MRINAL CHOUDHURY
S/O- LATE DEBENDRA NATH CHOUDHURY
R/O- KRISHNAGAR
PATHSALA
DIST.- BARPETA.
11:RUP NATH DAS
S/O- LATE RAJENDRA NATH DAS
R/O- VILL. KOLBARI
P.O.- BHABANIPUR
DISTRICT- BARPETA.
12:KISHOR KR. DAS
S/O- SRI LAKSHMI KANTA DAS
R/O- HOUSE NO.2
2 NO. MATHGARIA CABIN STOPPAGE
ZOO NARENGI ROAD
DIST.- KAMRUP(M)
GUWAHATI.
13:ALAKESH DUTTA
S/O- LATE UMESH CH. DUTTA
PRESENTLY RESIDING AT SAMGURI
NAGAON AND POSTED AS SENIOR LECTURER AT DISTRICT INSTITUTE OF
EDUCATIONAL TRAINING
SAMAGURI
NAGAON DISTRICT.
14:DAISY GOGOI
D/O- LATE DR. HEMA KANTA GOGOI
R/O- H. NO.-2 RAJGARH
BYE LANE-5
DISTRICT- KAMRUP(M)
GUWAHATI.
------------
Advocate for : MR. U K NAIR
Advocate for : SC
EDU appearing for THE STATE OF ASSAM AND 13 ORS.
                                                                        Page No.# 4/4


                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                     ORDER

Date : 06.06.2024 Heard Mr. B. Purkayastha as well as Mr. H.K. Das, learned counsel for the petitioners. Also heard Mr. B. Koushik, learned Govt. Advocate for respondent nos.1 and 2; Mr. P. Nayak, learned standing counsel for the respondent no.3; and Mr. K.N. Choudhury, learned senior counsel, assisted by Mr. S. Hazarika, learned counsel for the respondent nos.6 to 14.

2. On a query of the Court relating to filing of the affidavit-in-opposition by respondent nos.6 to 14 after the matter was heard in part, which is reflected in order dated 14.05.2024, the learned senior counsel for the respondent nos.6 to 14 has submitted that he would not rely on the said affidavit.

3. Argument is concluded.

4. Judgment reserved.

JUDGE

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