Rashmi Rekha Saikia vs The State Of Assam And 7 Ors
2025 Latest Caselaw 9451 Gua

Gauhati High Court

Rashmi Rekha Saikia vs The State Of Assam And 7 Ors on 15 December, 2025

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GAHC010037532021




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

                          Case No. : WP(C)/1482/2021

         RASHMI REKHA SAIKIA
         W/O- LT. PRADIP KUMAR BARUAH, R/O- VILL- RANGAGARA HUJGAON,
         P.O. HOIBARGAON, P.S. NAGAON SADAR, DIST.- NAGAON, ASSAM, PIN-
         782002



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, ELEMENTARY
         EDUCATION DEPTT., DISPUR, GHY-6, DIST.- KAMRUP (M), ASSAM

         2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPTT.
          DISPUR
          GHY-06
          DIST.- KAMRUP (M)
         ASSAM

         3:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19
          DIST.- KAMRUP (M)
         ASSAM

         4:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          SIVASAGAR
         ASSAM
          P.O. SIVASAGAR
          DIST.- SIVASAGAR
         ASSAM
          PIN- 785640
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            5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
             JORHAT
            ASSAM
             P.O. JORHAT
             DIST.- JORHAT
            ASSAM
             PIN- 785001

            6:THE DIRECTOR OF PENSION
             HOUSEFED COMPLEX
             DISPUR
             GHY-06
             DIST.- KAMRUP (M)
            ASSAM

            7:THE ACCOUNTANT GENERAL (A AND E)
             MAIDAMGAON
             BELTOLA
             P.O.- BELTOLA
             GHY-29
             DIST.- KAMRUP (M)
            ASSAM

            8:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
             FINANCE DEPTT.
             DISPUR
             GHY-06
             DIST.- KAMRUP (M)
            ASSA

Advocate for the Petitioner   : MR. D BORAH, MR. R DOWARAH

Advocate for the Respondent : SC, ELEM. EDU, MR. G PEGU ( R- 2 & 6 ),GA, ASSAM,SC,
FINANCE,SC, AG




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                        ORDER

15.12.2025 Heard Mr. D. Borah, learned counsel for the petitioner and Mr. Chaliha, learned Standing Counsel for the respondents in Finance Department. Also Page No.# 3/3

heard Mr. P. N. Sarma, learned Standing Counsel for the respondents in Elementary Education Department.

Pursuant to the order of this Court, dated 08.12.2025, Mr. Chaliha has produced one Office Note, dated 30.09.2024.

Arguments concluded.

Judgment reserved.

JUDGE

Comparing Assistant