Paran Chandra Deka vs The State Of Assam And 5 Ors
2025 Latest Caselaw 413 Gua

Gauhati High Court

Paran Chandra Deka vs The State Of Assam And 5 Ors on 9 May, 2025

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GAHC010140202024




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

                             Case No. : WA/238/2024

         PARAN CHANDRA DEKA
         S/O. LT. BANESWAR DEKA,
         R/O. BIHPURIA WARD NO. 5, P.O. AND P.S. BIHPURIA,
         DIST. LAKHIMPUR, PIN-784161, ASSAM

                   VERSUS

         1.THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECRETARY,
         SECONDARY EDUCATION DEPTT., GUWAHATI-781005

         2:THE DIRECTOR OF SECONDARY EDUCATION
          KAHILIPARA
          GUWAHATI-781019

         3:STATE SELECITON COMMITTEE ASSAM
          KAHILIPARA MAIN ROAD JATIA KAHILIPARA
          GUWAHATI-781019

         4:THE PRINCIPAL CUM MEMBER SECRETARY
          LOHIT DIKRONG HIGHER SECONDARY SCHOOL
          BIHPURIA-784161 DIST. LAKHIMPUR ASSAM.

         5:SATYAJIT BORA
          S/O. LT. PADMA BORA
          R/O. BIHPURIA WARD NO. 9 P.O. AND P.S. BIHPURIA
          DIST. LAKHIMPUR PIN-784161 ASSAM.

         6:NATIONAL COUNCIL FOR TEACHER EDUCATION EASTERN REGIONAL
         COMMITTEE REPRESENTED BY REGIONAL DIRECTOR
          NEELAKANTHA NAGAR NAYAPALLII BHUBANESWAR-75101
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For the Appellant(s)     : None.
For the Respondent(s)     : Ms. A. Das, Standing Counsel, Secondary Education

Department.

: Mr. B. Chakravarty, Advocate for respondent No.5.

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE KAUSHIK GOSWAMI

09.05.2025 (Vijay Bishnoi, CJ)

This writ appeal is preferred by the appellant being aggrieved with the judgment and order dated 04.06.2024 passed by the learned Single Judge in WP(C) No.1084/2018.

The appellant approached the Writ Court challenging the appointment of the respondent No.5 as the Principal in Lohit Dikrong Higher Secondary School, Bihpuria, Lakhimpur, pursuant to the selection process held in terms of the Advertisement dated 07.12.2017.

Mr. B. Chakravarty, learned counsel appearing for the respondent No.5 has informed this Court that the respondent No.5, after his appointment as Principal of Lohit Dikrong Higher Secondary School, Bihpuria, Lakhimpur, has already retired from service on attaining the age of superannuation on 31.01.2025.

In view of the fact that the respondent No.5 has already retired from service, we are of the view that further adjudication in the present writ appeal will be merely an academic exercise.

It is to be noticed that on 17.02.2025, when the matter was taken up, none appeared on behalf of the appellant. Today also, the matter has been Page No.# 3/3

called twice, however, none has appeared on behalf of the appellant.

In view of the above noted facts and circumstances of the case and also in view of the fact that no one has appeared on behalf of the appellant today as well as on last occasion, we are of the view that no further order is required to be passed in this writ appeal. The same is, therefore, disposed of.

                JUDGE                                 CHIEF JUSTICE




Comparing Assistant