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Satyajit Das vs The Gauhati University And 4 Ors
2025 Latest Caselaw 5182 Gua

Citation : 2025 Latest Caselaw 5182 Gua
Judgement Date : 10 June, 2025

Gauhati High Court

Satyajit Das vs The Gauhati University And 4 Ors on 10 June, 2025

Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
                                                                  Page No.# 1/2

GAHC010078682020




                                                          undefined

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

                         Case No. : WP(C)/2348/2020

         SATYAJIT DAS
         S/O. PROF. (DR.) MANMOHAN DAS, R/O. HOUSE NO.20, PANCHAJANYA
         PATH, MATHURA NAGAR, GUWAHATI-781006, DIST. KAMRUP (M), ASSAM.



         VERSUS

         THE GAUHATI UNIVERSITY AND 4 ORS.
         GOPINATH BORDOLOI NAGAR, GUWAHATI-14, REP. BY THE VICE
         CHANCELLOR, GAUHATI UNIVERSITY.

         2:THE REGISTRAR
          GAUHATI UNIVERSITY
          GOPINATH BORDOLOI NAGAR
          GUWAHATI-14.

         3:THE CHAIRMAN
          SELECTION COMMITTEE FOR THE POST OF ASSTT. PROFESSOR OF
         FOLKLORE RESEARCH DEPTT.
          GAUHATI UNIVERSITY
          GOPINATH BORDOLOI NAGAR
          GUWAHATI-14.

         4:THE CHAIRMAN
          EXECUTIVE COUNSEL
          GAUHATI UNIVERSITY
          GOPINATH BORDOLOI NAGAR
          GUWAHATI-14.

         5:MEGHNA CHOUDHURY
         W/O DIGANTA MADHAV GOSWAMI
          HOUSE NO. 18(B) (FLAT 101)
          LAKHIMI NAGAR
                                                                       Page No.# 2/2

             BYLANE-1
             P.O BELTOLA
             GUWAHATI- 781028

Advocate for the Petitioner   : MR. Y S MANNAN, MS. M BHATTACHARYYA

Advocate for the Respondent : SC, G U, MR D MAHANTA (R-5)




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

10.06.2025 Heard Shri YS Mannan, learned counsel for the petitioner. Also heard Shri PJ Phukan, learned Standing Counsel, Gauhati University as well as Shri D Mahanta, learned counsel for the respondent no. 5.

Hearing is concluded.

Judgment is reserved.

JUDGE

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