Prof. Jyotirekha G. Handique vs The Krishna Kanta Handiqui State Open ...
2025 Latest Caselaw 2030 Gua

Gauhati High Court

Prof. Jyotirekha G. Handique vs The Krishna Kanta Handiqui State Open ... on 6 August, 2025

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GAHC010056892022




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                      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
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             EDUCATION DEPARTMENT
             DISPUR
             GUWAHATI-781006

Advocate for the Petitioner   : MR. K N CHOUDHURY, MR D J DAS,N GAUTAM

Advocate for the Respondent : SC, HIGHER EDU, MS RUKMINI BARUA (R1-R3),MS PADMINI
BARUA (R1-R3),MR. B CHOUDHURY (R1-R3),MR. D SAIKIA (R1-R3)




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                        ORDER

Date : 06.08.2025

Heard Mr. N. Gautam, learned counsel appearing for the petitioner. Also heard Ms. P. Baruah, learned counsel appearing on behalf of Mr. D. Saikia, learned Advocate General appearing for the respondents.

It appears that though hearing in the instant writ petition was concluded on 22.01.2021, however, since after the judgment was reserved, the matter has been released due to some development.

The learned counsels for the parties are seeking a short accommodation as the matter has been suddenly listed before this court today.

In view of the aforesaid prayer made at the bar, re-list the matter on 20.08.2025.

JUDGE

Comparing Assistant