Page No.# 1/2 vs Jyotishmoy Borah And 2 Ors
2025 Latest Caselaw 3863 Gua

Gauhati High Court

Page No.# 1/2 vs Jyotishmoy Borah And 2 Ors on 7 March, 2025

                                                                Page No.# 1/2

GAHC010136392024




                                                         undefined

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

                           Case No. : WA/72/2025

         THE STATE OF ASSAM AND 2 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM,
         HIGHER EDUCATION TECHNICAL DEPTT.,
         SACHIVALAYA, DISPUR, GUWAHATI- 06.

         2: THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
          HIGHER EDUCATION (TECHNICAL) DEPTT.
          DISPUR GUWAHATI- 781006.

         3: THE DIRECTOR OF TECHNICAL EDUCATION, ASSAM
          KAHILIPARA, GUWAHATI- 19

               VERSUS

         JYOTISHMOY BORAH AND 2 ORS.
         S/O LATE DINA KANTA BORAH,
         VILL. AND P.O.- HATBOR,
         P.S.- JAKHALABANDHA,
         DIST.- NAGAON, ASSAM.

         2:DR. RUPAM JYOTI NATH
          S/O LATE UTSHAV NATH
          R/O BARPARA, BONGAIGAON
          P.S.- BONGAIGAON
          DIST.- BONGAIGAON, ASSAM

         3:DHIRU BARMAN
         W/O DIPANKAR MEDHI
          R/O KAKOIJANA
          BONGAIGAON
          P.S.- ABHAYAPURI
          DIST.- BONGAIGAON
         ASSAM
                                                                        Page No.# 2/2



            For the appellants    :     Mr. A.R. Tahbildar, Advocate
            For the respondent    :

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR

07-03-2025

(Vijay Bishnoi, C.J.) Learned counsel for the appellant has submitted that against the judgment and order dated 16.05.2024, which is under challenge in this writ appeal, two writ appeals, being, WA 321/2024 and WA 344/2024 were preferred by the State of Assam. However, this Court vide order dated 25.11.2024 has dismissed the said two appeals.

In view of the fact that the writ appeals preferred by the State against the impugned judgment and order dated 16.05.2024, have already been dismissed, the present appeal is also dismissed in terms of the order dated 25.11.2024 passed in the above-referred two appeals.

                        JUDGE                          CHIEF JUSTICE




Comparing Assistant