Maitrayee Chakravarty vs The State Of Assam And 2 Ors
2025 Latest Caselaw 8314 Gua

Gauhati High Court

Maitrayee Chakravarty vs The State Of Assam And 2 Ors on 4 November, 2025

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GAHC010121292020




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

                                 Case No. : WP(C)/3619/2020

            MAITRAYEE CHAKRAVARTY
            W/O- SRI DAMODAR SARMA, R/O- BILASIPARA, P.O.- R.P.S. BILASIPARA,
            WARD NO. 14, COLLEGE ROAD, DIST.- DHUBRI, ASSAM, PIN- 783348



            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
            (HIGHER) DEPTT., DISPUR, GHY-6

            2:THE DIRECTOR OF HIGHER EDUCATION
            ASSAM
             KAHILIPARA
             GHY-19

            3:THE GOVERNING BODY OF BILASIPARA COLLEGE
             REP. BY THE PRINCIPAL CUM SECY. OF BILASIPARA COLLEGE
             BILASIPARA
             DHUBRI
            ASSAM
             PIN- 78334

Advocate for the Petitioner   : MR. D K SARMAH, MS. A TALUKDAR

Advocate for the Respondent : SC, HIGHER EDU,
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                                   BEFORE
                      HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                    ORDER

Date : 04.11.2025

Heard Ms. A. Talukdar, learned counsel for the petitioner. Also heard Mr. S. Das, learned standing counsel for the respondents in the Higher Education Department.

Argument concluded.

List the matter on 18.11.2025, so as to enable Mr. Das, learned standing counsel for the respondents in the Higher Education Department to produce the relevant judgments.

JUDGE

Comparing Assistant