Page No.# 1/2 vs The State Of Assam And 3 Ors
2025 Latest Caselaw 3387 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 3 Ors on 21 February, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                     Page No.# 1/2

GAHC010055292023




                                                              2025:GAU-AS:1872

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

                                 Case No. : WP(C)/1442/2023

            PINAJ NASIRI
            D/O- LATE NASIR UDDIN BARBHUIYA, R/O- CHOUDHURY LANE, OPP.
            TATA MOTORS, SONAI ROAD, PIN- 788006, SILCHAR, DISTRICT- CACHAR



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REP. BY THE COMMISSIONER AND SECRETARY, DEPTT. OF HIGHER
            EDUCATION, GOVERNMENT OF ASSAM, DISPUR, GUWAHATI- 781006,
            ASSAM

            2:THE DIRECTOR OF TECHNICAL EDUCATION
             DIRECTORATE OF TECHNICAL EDUCATION
             KAHILIPARA
             GUWAHATI- 781019
            ASSAM

            3:THE PRINCIPAL
             BARAK VALLEY ENGINEERING COLLEGE
             NIRALA
             KARIMGANJ- 788701
            ASSAM

            4:THE PRINCIPAL
             SILCHAR POLYTECHNIC
             SILCHAR
            ASSA

Advocate for the Petitioner   : MS. S CHUTIA, MS. P CHUTIA

Advocate for the Respondent : SC, HIGHER EDU,
                                                                        Page No.# 2/2




                                BEFORE
              HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

Date : 21.02.2025

Ms. P. Chutia, learned counsel for the petitioner is present along with Mr. S. Das, learned standing counsel for the Higher Education Department.

2. The learned counsel for the petitioner submits that the facts of the present case are similar to the facts in WP(C) 8073/2019 and, as such, the present case would be covered by the judgment and order dated 07.02.2025 passed in WP(C) 8073/2019.

3. The petitioners' case herein is that they have appointed as Guest/ Part time faculty at Barak Valley Engineering Collage, Karimganj on contractual basis. The petitioners have prayed for regularization of their service in terms of the judgment of the Supreme Court of India in the case of State of Karnataka v. Umadevi, 2006 (4) SCC 1 and in the case of State of Karnataka & Ors. v. M.L. Keshari & Ors., 1010 (9) SCC 247.

4. This Court had disposed of WP(C) 8073/2019, vide judgment and order dated 07.02.2025, which is similar to the facts of this case. As the present case is a covered case, the present writ petition is also dismissed in terms of the judgment and order dated 07.02.2025 passed in WP(C) 8073/2019.

JUDGE

Comparing Assistant