Jayanta Kumar Barman vs The State Of Assam And 5 Ors
2025 Latest Caselaw 8525 Gua

Gauhati High Court

Jayanta Kumar Barman vs The State Of Assam And 5 Ors on 13 November, 2025

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GAHC010160722025




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

                         Case No. : Review.Pet./201/2025

         JAYANTA KUMAR BARMAN
         PRINCIPAL IN CHARGE, BELSOR HIGHER SECONDARY SCHOOL, P.O.
         BELSOR, DIST. NALBARI, ASSAM, PIN 781304



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE SECY., SCHOOL EDUCATION DEPTT., DISPUR,
         GUWAHATI 6

         2:THE DIRECTOR OF SECONDARY EDUCATION

          ASSAM
          KAHILIPARA
          GUWAHATI 19

         3:THE INSPECTOR OF SCHOOLS

          NALBARI DIST. CIRCLE
          NALBARI
          ASSAM
          PIN 781314

         4:THE STATE SELECTION BOARD

          REPRESENTED BY THE SECY.
          SCHOOL EDUCATION DEPTT. AS CHAIRMAN
          DISPUR
          GUWAHATI 6

         5:THE SCHOOL SELECTION COMMITTEE OF BELSOR HIGHER
         SECONDARY SCHOOL
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            REPRESENTED BY THE MEMBER SECRETARY OF THE BELSOR HIGHER
            SECONDARY SCHOOL
            BELSOR
            DIST. NALBARI
            ASSAM
            PIN 781304

            6:GANGADHAR BARMAN

             S/O LATE THIRO RAM BARMAN
             R/O VILL. KAIHATI
             P.O. SOLMARA
             DIST. NALBARI
             ASSAM
             PIN 78133

Advocate for the Petitioner   : MR. I H SAIKIA, MR K KASHYAB,MR. K KALITA,MR. B
BORAH

Advocate for the Respondent : SC, SEC. EDU., MR. D GOGOI (R-6),MR S BORTHAKUR(R-6)




                                  BEFORE
                 HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                         ORDER

Date : 13-11-2025 Mr. I.H. Saikia, learned counsel for the petitioner by placing reliance on the order

dated 02-11-2025, passed by the Director of Secondary Education, Assam in compliance

with the direction passed by this Court vide judgment and order dated 06-09-2024 in W.P.

(C) No. 2776/2020 and W.P.(C) No. 6004/2022, submits that the selection process on

being re-done, the review petitioner is now found to have scored more marks than the

respondent No. 6. Accordingly, he submits that it is the review petitioner, herein, who

would now required to be appointed as the Principal of the School in question. He submits

that the respondent authority have not passed any consequential orders after issuance of Page No.# 3/4

the order dated 02-11-2025. He further submits that the review petitioner is staled to

retire from his service on reaching the age of superannuation w.e.f. 30-11-2025.

Accordingly, he submits that he would not be pressing this review petition in view of the

order dated 02-11-2025 passed by the Director of Secondary Education, Assam but prays

that the review petitioner be granted liberty to approach the respondent authorities for

passing consequential orders, in pursuance to the determination as made in the said

order dated 02-11-2025.

The said prayer made by the learned counsel for the review petitioner is reasonable

and accordingly, this Court proceeds to close the review petition being Review Petition No.

201/2025, granting liberty to the petitioner, herein, to approach the Director of Secondary

Education, Assam for issuance of consequential orders in pursuance to the order dated

02-11-2025 passed by the said authority.

Mr. S. Borthakur, learned counsel for the respondent No. 6 submits that he also be

granted liberty to take appropriate steps for challenging the order dated 02-11-2025.

It is provided that it is open to the either parties to take such steps for either

compliance of the order dated 02-11-2025 and/ or to assail the same.

With the above observation and directions, the present review petition stands

closed.

JUDGE Page No.# 4/4

Comparing Assistant