Smti Snehalata Das vs The State Of Assam And 5 Ors
2025 Latest Caselaw 1651 Gua

Gauhati High Court

Smti Snehalata Das vs The State Of Assam And 5 Ors on 31 July, 2025

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GAHC010067082023




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

                          Case No. : WP(C)/1904/2023

         SMTI SNEHALATA DAS
         D/O DEBRAJ DAS, R/O VILL-BARAMA, P.O.-BARAMA, P.S.-BARAMA, DIST-
         BAKSA, ASSAM, ASSISTANT TECHAER OF PUB-NALBARI BALIKA L.P.
         SCHOOL



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, EDUCATION (ELEMENTARY) DEPARTMENT,
         DISPUR, GUWAHATI, KAMRUP (M), ASSAM, PIN-781006

         2:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI-19

         3:THE SECRETARY
          FINANCE (SIU) DEPARTMENT
          DISPUR
          GUWAHATI
          KAMRUP (M)
         ASSAM
          PIN-781006

         4:THE DIRECTOR OF EDUCATION
          BTC
          KOKRAJHAR
         ASSAM
          PIN-783370

         5:THE DISTRICT ELEMENTARY EDUCATION OFFICER
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             BAKSA
             MUSHALPUR
             DIST-BAKSA
             PIN-781333

            6:THE BLOCK ELEMNETARY EDUCATION OFFICER
             BAKSA
             MUSHALPUR
             DIST-BAKSA
             PIN-78133

Advocate for the Petitioner   : MRS A BUJARBARUAH, MS N DAS

Advocate for the Respondent : SC, ELEM. EDU, SC, BTC,SC, FINANCE




                                    BEFORE
                       HON'BLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

31.07.2025

Heard Ms. A. Bujarbaruah, learned counsel for the petitioner. Also heard Mr. B. Choudhury, learned standing counsel, BTC, appearing for the respondent Nos.4--6, Mr. A. Phukan, learned standing counsel, Education (Elementary) Department, appearing for the respondent Nos.1 and 2 and Ms. R.M. Barooah, learned counsel appearing for the respondent No.3.

During the course of hearing Mr. Choudhury, learned standing counsel for the respondents BTC has brought to the notice of this Court a judgment delivered by a coordinate bench of this Court in WP(C) No.6020/2017 and batch that while dealing with similarly situated teachers with the present petitioners, dismissed the said writ petitions and that the present petitioner is also covered by the said decision.

Accordingly, it is provided that Mr. Choudhury, learned standing counsel, BTC, shall bring on record the judgment and order dated 14.07.2025 passed by the coordinate bench of this Court in WP(C) No.6020/2017 and batch by filing an additional affidavit.

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Registry shall list the matter along with WP(C) No.1860/2023 on 22.08.2025.

Sd/- Robin Phukan JUDGE

Comparing Assistant