Tapan Kumar Sil vs The State Of Assam And 5 Ors
2025 Latest Caselaw 1196 Gua

Gauhati High Court

Tapan Kumar Sil vs The State Of Assam And 5 Ors on 4 June, 2025

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GAHC010199332023




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

                         Case No. : WP(C)/5341/2023

         TAPAN KUMAR SIL
         S/O- MONARANJAN SIL, RESIDENT OF WARD NO.6, LANKA TOWN, P.O.
         AND P.S. LANKA, NAGAON- 782446, ASSAM

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
         ELEMENTARY EDUCATION DEPARTMENT, DISPUR- 781006, ASSAM

         2:THE DIRECTOR
          ELEMENTARY EDUCATION
          KAHILIPARA
          GUWAHATI- 781019
         ASSAM

         3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          NAGAON
         ASSAM

         4:THE DIRECTORATE OF PENSION
          REPRESENTED BY ITS DIRECTOR
          HOUSEFED COMPLEX
          GUWAHATI- 781006, ASSAM

         5:THE ACCOUNTANT GENERAL (A AND E)
          BELTOLA
          GUWAHATI- 781029, ASSAM

         6:THE TREASURY OFFICER
          NAGAON
          NAGAON- 782001, ASSAM

         7:THE COMMISSIONER AND SECRETARY TO THE DEPARTMENT OF
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              FINANCE
              GOVERNMENT OF ASSAM, GUWAHATI-6

Advocate for the Petitioner   : MR. M BISWAS, MR. S BISWAS,S K DAS

Advocate for the Respondent : SC, ELEM. EDU, MS D DEVI,GA, ASSAM,MR. D BORAH (R-
4),SC, AG,SC, FINANCE


                                    BEFORE
                        HON'BLE MR. JUSTICE KARDAK ETE

                                          ORDER

04.06.2025

Mr. S. Biswas, learned counsel for the petitioner submits that the present matter is squarely covered by the judgment and order dated 12.08.2021 passed in WP(C) No.8694/2018 (Sukumar Sarkar & Ors. v. State of Assam & Ors.).

Mr. A. Phukan, learned standing counsel for the Education (Elementary) Department prays that he may be granted 2(two) weeks' time to file affidavit-in- opposition as well as to go through the judgment relied by the learned counsel for the petitioner.

Prayer is accordingly allowed.

Mr. B. Sarma, learned standing counsel, AG, appearing for the respondent No.5 and Ms. K. Phukan, learned counsel for the respondent No.4 are present.

List the matter after 2(two) weeks.

Sd/- Kardak Ete JUDGE

Comparing Assistant