Subhra Sabhapandit vs The State Of Assam And 7 Ors
2025 Latest Caselaw 9255 Gua

Gauhati High Court

Subhra Sabhapandit vs The State Of Assam And 7 Ors on 2 December, 2025

                                                                     Page No.# 1/3

GAHC010086412022




                                                              undefined

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

                          Case No. : WP(C)/2988/2022

         SUBHRA SABHAPANDIT
         W/O- DR. RANJAN CHAKRABORTY
         R/O- HOUSE NO.10, OPPOSITE BAKUL PATH, NH 37, P.S- JALUKBARI, DIST-
         KAMRUP (M), ASSAM



         VERSUS

         THE STATE OF ASSAM AND 7 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, HIGHER EDUCATION DEPARTMENT, DISPUR,
         GUWAHATI-781006

         2:THE DIRECTOR

          OF HIGHER EDUCATION
          ASSAM
          KAHILIPARA
          GUWAHATI-781019

         3:THE PRESIDENT OF GOVERNING BODY
          NALBARI COLLEGE
          NALBARI
         ASSAM
          PIN-781335

         4:THE SELECTION COMMITTEE
          REP. BY ITS CHAIRMAN
          NALBARI COLLEGE
          NALBARI
         ASSAM
         PIN-781335
                                                                        Page No.# 2/3

            5:THE PRINCIPAL CUM SECRETARY
             NALBARI COLLEGE
             NALBARI
            ASSAM
            PIN-781335

            6:CHANDANA DEKA
             D/O- PROF. GIRISH CH. DEKA
            R/O- BIDYAPUR
            P.O AND DIST- NALBARI
             WARD NO- 3
            ASSAM

            7:MAHENDRA NARAYAN CHOUDHURY BALIKA MAHAVIDYALAYA
             REP. BY ITS PRESIDENT OF GOVERNING BODY
             NALBARI
            ASSAM
            PIN-781335

            8:THE PRINCIPAL
             MAHENDRA NARAYAN CHOUDHURY BALIKA MAHAVIDYALAYA

            NALBARI
            PIN-781335
            ASSA

Advocate for the Petitioner   : MR S SARMAH, MR. I CHOWDHURY SR ADV,MR. S
HAZARIKA

Advocate for the Respondent : SC, HIGHER EDU, MS N MAHANTA (R-6),MR. J PATOWARY (R-
6),MR. K N CHOUDHURY (R-6),MR. M SARMA (R7, R8),MR. M K CHOUDHURY (R7, R8),MR P
BHARDWAJ (R3-R5),MR T N SRINIVASAN (R3-R5)




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

Date : 02.12.2025

Heard Mr. I. Choudhury, learned Senior Counsel, assisted by Mr. S. Hazarika, learned counsel for the petitioner. Also heard Mr. S. Das, learned standing counsel for the respondent Nos. 1 and 2, being the authorities in the Higher Page No.# 3/3

Education Department; Mr. K.N. Choudhury, learned Senior Counsel, assisted by Mr. J. Patowary, learned counsel for the respondent No. 6; and Mr. M. Sarma, learned counsel for the respondent Nos. 7 and 8. None appears for the respondent Nos. 3, 4 and 5.

Arguments concluded.

Judgment reserved.

JUDGE

Comparing Assistant