Citation : 2025 Latest Caselaw 6365 Gua
Judgement Date : 27 August, 2025
Page No.# 1/4
GAHC010161612020
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5279/2020
BALEN KALITA AND 8 ORS
S/O LATE KANTESWAR KALITA
I/C PRINCIPAL, JHAWBARI HS SCHOOL, R.O VILLAGE CHAKIHARI, PO
ADLAGURI, DIST BONGAIGAON, ASSAM 783392
2: SRI DIPANKAR ROY
S/O PHILESWAR ROY
I/C HEADMASTER OF JNANCHAKI HIGH SCHOOL
R.O VILLAGE MANIKPUR
PO DOMPARA
DIST BONGAIGAON
ASSAM
783392
3: SRI DILIP KUMAR SARKAR
S/O LATE BUDORAM SARKAR
I/C HEADMASTER
SRIJANGRAM GIRLS' HIGH SCHOOL
R/O VILLAGE DEOHATI PART 1. PO DEOHATI
DIST BONGAIGAON
ASSAM 783384
4: SRI BRITHASPATI BISWAS
S/O LATE KHITISH BISWAS
ASST. HEADMASTER AURONINDO BIDYA NIKETAN HIGH SCHOOL.
RESIDENT OF VILLAGE MITHAM BENGALI (LOKD COLLEGE ROAD) PO
AND PS DHEKIAJULI
DIST SONITPUR
ASSAM 784110
5: GUNIRAM DAS
S/O LATE MATHOM DAS
ASSTT. TEACHER
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MADHAVDEV SEMINAR HS SCHOOL
RESIDENT OF VILLAHE AND PO TITABOR
DIST JORHAT
ASSAM 785630
6: JOGEN CHANDRA DHAR
S/O GANESH CHANDRA DHAR
ASSTT TEACHER (SCIENCE)
NARENGKATI HS SCHOOL RESIDENT OF VILLAGE MEDHICHUBURI
PO RANGAGARH
DIST SONITPUR
ASSAM
784110
7: MD. MAHIR UDDIN
S/O KHABIR UDDIN
HEADMASTER OF KARAGARI PATHER
ANCHALIK HIGH SCHOOL
VILLAGE KAYA KUCHI
PO CHAPAR BARI
DIST BARPETA
ASSAM 781352
8: MD. PARESH ALI
S/O SAHEB ALI
HEADMASTER OF PASCHIM DATIRBORI GIRL'S HIGH SCHOOL VILLAGE
DATIR BORI
PO CHAPAR BARI
DIST BARPETA
ASSAM
781352
9: SAFICUL ISLAM
S/O ASRAF ALI
ASST TEACHER OF PASCHIM DATIRBORI GIRL'S HIGH SCHOOL
VILLAGE DATIRBORI
PO CHAPERBORI
DIST BARPETA
ASSAM
78135
VERSUS
THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
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OF ASSAM, SECONDARY EDUCATION DEPARTMENT, DISPUR, GUWAHATI
6
2:THE DIRECTOR
SECONDARY EDUCATION ASSAM
KAHILIPARA GUWAHATI 19
3:UNIVERSITY GRANTS COMMISSION
BAHADURSHAN
JAFAR MARG
NEW DELHI 110002
4:THE NATIONAL COUNCIL FOR TEACHER EDUCATION (NCRE)
HANS BHAWAN WING II
BAHADURSHAH ZAFAR MARG
NEW DELHI 110002
5:THE CMJ UNIVERSITY
JORABAT
RIBHOI MEGHALAYA
793101(REPRESENTED BY THE DEPUTY REGISTRAR
Advocate for the Petitioner : MR A R BHUYAN, MR. M A I HUSSAIN,MR F HAQUE
Advocate for the Respondent : SC, EDU, SC, N C T E,MR. I ALAM,SC, N C T E,,SC, U G C,
BEFORE
HONOURABLE MRS. JUSTICE MARLI VANKUNG
ORDER
Date : 27.08.2025
Heard Mr. A.R. Bhuyan, learned counsel for the petitioner, who submits that there is a similar matter which is reserved for Judgment in WP(C) No. 3899/2023.
The learned counsel submits that since the issue in the said matter reserved for Judgment is the same with the instant writ petition, the outcome of the said WP(C) No. 3899/2023 may be awaited.
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Ms. D. Musahary, learned Standing Counsel for Secondary Education Department is present along with Ms. K. Barpujari appearing on behalf of Mr. A. Chamuah, learned counsel for UGC and Mr. T. Sk appearing on behalf of Mr. I. Alam, learned Standing Counsel for NCTE.
In view of the above, list the matter after 4 (four) weeks awaiting for the outcome of the said WP(C) No. 3899/2023.
Mr. J.P. Baruah appearing on behalf of Mr. R.C. Saikia, learned Senior counsel for the petitioner in WP(C) No. 605/2021 submits that since the petitioner has retired, the instant writ petition has become infructuous.
In view of the above, WP(C) No. 605/2021 attached to the instant writ petition stands disposed of on becoming infructuous.
JUDGE
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