Deepika Doley vs State Of Assam And 5 Ors
2025 Latest Caselaw 8680 Gua

Gauhati High Court

Deepika Doley vs State Of Assam And 5 Ors on 19 November, 2025

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GAHC010209802016




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

                            Case No. : WP(C)/7819/2016

         DEEPIKA DOLEY
         VILL. AMOLAPATTY CHARIALI, P.O. MOHANGHAT, DIST. DIBRUGARH
         ASSAM, PIN. 876008.



         VERSUS

         STATE OF ASSAM and 5 ORS.
         REP. BY THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM,
         EDUCATION ELEMENTARY DEPTT., DISPUR, GUWAHATI-6.

         2:THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM

          FINANCE DEPTT.
          DISPUR
          GUWAHATI-6.

         3:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM

          KAHILIPARA
          GUWAHATI-19.

         4:THE DIST. ELEMENTARY EDUCATION OFFICER
          DHEMAJI

          P.O. and DIST. DHEMAJI
          ASSAM.

         5:THE DIST. ELEMENTARY EDUCATION OFFICER
          DIBRUGARH

          P.O.
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           P.S. and DIST. DIBRUGARH
           ASSAM
           PIN. 786003.

           6:THE DEPUTY INSPECTOR OF SCHOOLS
            DIBRUGARH

           P.O.
           P.S. and DIST. DIBRUGARH
           ASSAM
           PIN. 786003

Advocate for the Petitioner : MR.U K NAIR, MR J ABEDIN,MR.S C BISWAS,MR.B D
DAS,MS.R DEKA,MR.S BHUYAN

Advocate for the Respondent : , SC, FINANCE,,,SC, ELEMENTARY EDUCATION




                                 BEFORE
                    HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                      ORDER

Date : 19.11.2025

Heard Mr. J. Abedin, learned counsel for the petitioner. Also heard Mr. P.N. Sharma, learned standing counsel for the respondents in the Elementary Education Department.

Mr. Sharma, learned standing counsel for the respondents in the Elementary Education Department submits that though was directed to produce written instruction in respect of the criteria, which the petitioner did not meet, yet he submits that the Director has written a letter to the Secretary and the response is still awaited, and as such, he prays for listing the matter on Friday.

Prayer is allowed.

List the matter on 21.11.2025.

In the event of failing to produce the written instruction on next date, this Page No.# 3/3

Court will proceed to conclude the argument and thereafter, pronounce the judgment.

JUDGE

Comparing Assistant