Smti Gita Rabha vs The State Of Assam And 5 Ors
2025 Latest Caselaw 5252 Gua

Gauhati High Court

Smti Gita Rabha vs The State Of Assam And 5 Ors on 12 June, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                    Page No.# 1/2

GAHC010253712014




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

                          Case No. : WP(C)/6411/2014

         SMTI GITA RABHA
         W/O- SRI ABANI KALITA, VILL. and P.O.- MUKALMUA, DIST.- NALBARI,
         PIN- 781126.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM,
         EDUCATION, HIGHER DEPTT., DISPUR, GHY- 6.

         2:DY. SECY. TO THE GOVT. OF ASSAM
          EDUCATION DEPTT.
          DISPUR
          GHY- 6.

         3:THE DIRECTOR
          HIGHER EDUCATION
          KAHILIPARA
          GHY- 19
          KAMRUP M
         ASSAM.

         4:GOVERNING BODY OF THE BARKHETRI COLLEGE
          MUKALMUA
          P.O.- MUKALMUA
          DIST.- NALBARI
          PIN- 781126
         ASSAM.

         5:PRINCIPAL
          BARKHETRI COLLEGE
          MUKALMUA
                                                                            Page No.# 2/2

             P.O.- MUKALMUA
             DIST.- NALBARI
             PIN- 781126.

             6:MRIDUL HOQUE CHOUDHURY
             ASSTT. PROFESSOR
              BARKHETRI COLLEGE
              MUKALMUA
              NALBARI
              PIN- 781126
             ASSAM

Advocate for the Petitioner : MS.B BARUAH, MS. K SAIKIA,MS. N DEY,MR B P
BORAH,MS.K SAIKIA,MR.P KHATANIAR,MR.R C SAIKIA

Advocate for the Respondent : FOR CAVEATOR, SC, HIGHER EDUCATION,,MR.S K MUKTAR




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                       ORDER

12.06.2025 Heard Shri RC Saikia, learned Senior Counsel assisted by Ms. K Saikia; Ms. R Bharali and Ms. MM Das, learned counsel for the petitioner. Also heard Shri K Gogoi, learned Standing Counsel, Higher Education Department, Assam as well as Shri SK Muktar, learned counsel for the respondent no. 6.

Hearing is concluded.

Judgment is reserved.

JUDGE

Comparing Assistant