Jani Gogoi vs The State Of Assam And 6 Ors
2025 Latest Caselaw 9353 Gua

Gauhati High Court

Jani Gogoi vs The State Of Assam And 6 Ors on 5 December, 2025

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GAHC010266062024




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

                         Case No. : WP(C)/6771/2024

         JANI GOGOI
         W/O SRI BRITISH PHUKAN,
         RESIDENT OF VILLAGE MAKUM, PO AND PS MAKUM, DIST. TINSUKIA,
         ASSAM 786170



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM,
         DEPARTMENT OF SCHOOL EDUCATION, DISPUR GUWAHATI 781006

         2:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM KAHILIPARA GUWAHATI 781019

         3:THE DIRECTOR OF STATE COUNCIL OF EDUCATIONAL RESEARCH AND
         TRAINING (SCERT)
         ASSAM
          KAHILIPARA GUWAHATI 19

         4:THE DISTRICT ELEMENTARY EDUCATION OFFICER (DEEO)
         TINSUKIA
         ASSAM 786125

         5:THE BLOCK ELEMENTARY EDUCATION OFFICER (BEEO)
          HAPJAN
         TINSUKIA
         ASSAM 786170

         6:THE PRINCIPAL OF BASIC TRAINING CENTRE (BTC)
          SONARI DIST. CHARAIDEO
         ASSAM 785690
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             7:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM

             FINANCE DEPARTMENT
             DISPUR GUWAHATI 78100

Advocate for the Petitioner     : MR N SARMA,

Advocate for the Respondent : SC, ELEM. EDU, SC, SCERT, ASSAM,SC, FINANCE




                                     BEFORE
                         HONOURABLE MR. JUSTICE KARDAK ETE

                                             ORDER

Date : 05.12.2025

Mr. N. Sarma, learned counsel for the petitioner submits that the grievance of the petitioner is squarely covered by the judgment and order dated 30.04.2024 passed in WP(C) 8445/2022, which he has annexed as Annexure 25 at page 795, which is taken to appeal being WA 287/2025 and subsequently, dismissed on 17.09.2025.

Mr. B. Talukdar, learned Standing Counsel, Elementary Education Department prays for some time to go through the same.

Prayer is allowed.

List after 2 (two) weeks.

JUDGE

Comparing Assistant