Humen Gogoi vs The State Of Assam And 3 Ors
2025 Latest Caselaw 4923 Gua

Gauhati High Court

Humen Gogoi vs The State Of Assam And 3 Ors on 22 May, 2025

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GAHC010287462023




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



                                Case No. : WA/466/2023


           HUMEN GOGOI
           S/O- JITUMONI GOGOI, VILLAGE- DEOGHARIA, P.O- BENGENAGARH, P.S-
           DHEMAJI, DIST- DHEMAJI, ASSAM, PIN-787058



           VERSUS

           THE STATE OF ASSAM AND 3 ORS.
           REP. BY THE SECRETARY TO THE GOVERNMENT OF ASSAM,
           DEPARTMENT OF SCHOOL EDUCATION, DISPUR, GUWAHATI-06

           2:THE DIRECTOR
            SECONDARY EDUCATION
           ASSAM
            KAHILIPARA
            GUWAHATI-19.

           3:THE INSPECTOR OF SCHOOLS

           LAKHIMPUR DISTRICT CIRCLE
           LAKHIMPUR
           PIN-787001

           4:DILIP KUMAR BHARALUA
            EX OFFICIO HEADMASTER OF TAMARGAON TRIBAL HIGH SCHOOL

           DIST-LAKHIMPUR
           PIN-78700

For petitioner/appellant(s) :   Mr. A. Deka, Advocate
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For respondent(s)          :   Mrs. K. Devi, Advocate

Mr. R. Mazumder, Advocate

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE KARDAK ETE 22.05.2025 (Vijay Bishnoi, CJ) This writ appeal is preferred by the appellant being aggrieved with the judgment dated 12.12.2023, passed by the learned Single Judge in WP(C) 4657/2023. The appellant has preferred the said writ petition challenging the order dated 05.08.2023, issued by the Director of Secondary Education, Assam, by which, the temporary appointment of the appellant as In-Charge Headmaster of Tamar Gaon Tribal High School in the district of Lakhimpur, was altered and the respondent No.4 in the writ petition as well as in this writ appeal was allowed to hold the charge of the post of Headmaster of the said school.

Learned counsel for the appellant has submitted that after passing of the order dated 12.12.2023, the respondent No.4, to whom the charge of the Headmaster of the concerned school was given, is superannuated in the month of April, 2024.

Taking into consideration the fact that the respondent No.4, who was given the charge of the Headmaster of the concerned school has already been retired, we are not inclined to interfere with the impugned judgment dated 12.12.2023.

However, any question of law raised by the appellant in this writ appeal is kept open to be decided in appropriate case.

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With these observations, the writ appeal is disposed of.

                                      JUDGE                 CHIEF JUSTICE




Comparing Assistant