Atul Chandra Das vs State Of Assam And 6 Ors
2025 Latest Caselaw 9626 Gua

Citation : 2025 Latest Caselaw 9626 Gua
Judgement Date : 16 December, 2025

[Cites 0, Cited by 0]

Gauhati High Court

Atul Chandra Das vs State Of Assam And 6 Ors on 16 December, 2025

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GAHC010123172016




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

                            Case No. : WP(C)/7471/2016

         ATUL CHANDRA DAS
         S/O SRI RATNESWAR DAS R/O BAMUNBARI P.O. ASSAM SINTEX, DIST.
         NALBARI, ASSAM.



         VERSUS

         STATE OF ASSAM and 6 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY, DEPARTMENT OF
         ELEMENTARY EDUCATION, GOVT. OF ASSAM, DISPUR, GUWAHATI -
         781006

         2:THE DIRECTOR OF ELEMENTARY EDUCATION

          ASSAM
          KAHILIPARA
          GUWAHATI -19.

         3:THE DIRECTOR OF EDUCATION
          BAC KOKRAJHAR
         ASSAM.

         4:THE DISTRICT ELEMENTARY EDUCATION OFFICER

          NALBARI.

         5:THE DEPUTY INSPECTOR OF SCHOOLS

          NALBARI.

         6:THE BLOCK ELEMENTARY EDUCATION OFFICER

          TIHU
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             BARAMA
             NALBARI.

            7:THE TREASURY OFFICER
             NALBARI /TIHU
             DIST. NALBAR

Advocate for the Petitioner   : MR.M DEKA, MR.D K ROY

Advocate for the Respondent : SC, ELEMENTARY EDUCATION, SC, BTC




                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                         ORDER

16.12.2025 Heard Mr. D. K. Roy, learned counsel for the petitioner and Mr. A. Phukan, learned Standing Counsel for the respondents in Elementary Education Department. Also heard Mr. B. C. Muchahary, learned Standing Counsel for the

Pursuant to the order, dated 09.12.2025, Mr. Roy has produced one decision of the Hon'ble Supreme Court, in support of his argument.

Judgment reserved.

JUDGE

Comparing Assistant