Santosh Kumar Singha vs The State Of Assam And Ors
2025 Latest Caselaw 7752 Gua

Gauhati High Court

Santosh Kumar Singha vs The State Of Assam And Ors on 13 October, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

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GAHC010111112025




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

                          Case No. : WP(C)/2885/2025

          SANTOSH KUMAR SINGHA
          S/O LT DHIRENDRA KUMAR SINGHA VILL NITYANANDAPUR PART II PO
          NITYANANDAPUR PS AND DIST HAILAKANDI ASSAM



          VERSUS

          THE STATE OF ASSAM AND ORS
          TO BE REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF
          ASSAM PERSONNEL DEPTT DISPUR GUWAHATI 6

          2:THE COMMISSIONER AND SECRETARY
          TO THE GOVT OF ASSAM DEPTT OF SCHOOL EDUCATION DISPUR
          GUWAHATI 6

          3:THE COMMISSIONER AND SECRETARY
          TO THE GOVT OF ASSAM HOME DEPTT DISPUR GUWAHATI 6

          4:THE STATE LEVEL COMMITTEE (SLC)
           REP BY CHIEF SECRETARY TO THE GOVT OF ASSAM DISPUR GUWAHATI
          6

          5:THE DISTRICT LEVEL COMMITTEE (DLC)
           HAILAKANDI
           REP BY ITS CHARIMAN /DISTRICTCOMMISSIONER HAILAKANDI ASSAM

          6:THE DIRECTOR GENERAL OF POLICE
          ASSAM
           GUWAHATI 6

          7:THE DIRECTOR OF ELEMENTARY EDUCATION DEPTT ASSAM
           KAHILIPARA GUWAHATI 1
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Advocate for the Petitioner : MR. A M BARBHUIYA, MS A BEGUM,MS S R
MAZARBHUIYA,S. M. ZINNA

Advocate for the Respondent : SC, ELEM. EDU, GA, ASSAM




                                 BEFORE
                  HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                       ORDER

13.10.2025

Heard Mr. AM Barbhuiya, learned counsel for the petitioner. Also heard Mr.

TC Chutia, learned Additional Senior Government Advocate, Assam and Ms. B.

Deka, learned Standing Counsel, Elementary Education Department for the

respondent nos. 2 & 7.

The grievance in the writ petition is for non-consideration of the petitioner's

claim for compassionate appointment by the State Level Committee (SLC).

Learned counsel for the petitioner has placed before the Court the order dated

23.05.2025 passed in WP(C) No.2755 of 2025 disposing of the said writ petition.

Learned counsel for the petitioner submits that the present writ petition can also

be disposed of in terms of the said order.

A perusal of the order reflects that the order dated 23.05.2025 passed by the

Co-ordinate Bench in WP(C) No.2755 of 2025, was a consent order. There was a

consensus before the Court that the petitioner's case in that writ petition stood

covered by the Judgment and Order dated 03.04.2025 passed by another Page No.# 3/3

Coordinate Bench in WP(C) No.342/2025 and other batch of connected writ

petitions.

Mr. TC Chutia, learned Additional Senior Government Advocate, Assam, on the

other hand, disputes the contention of the petitioner and submits that once the

Office Memorandum dated 18.09.2024 and the subsequent executive order

dated 30.08.2025 have been issued, the matter will require consideration and

he therefore prays for some time to complete his instructions and file affidavit.

Considering the submissions made by the learned counsel for the parties, let the

matter be listed after 4 (four) weeks.

Mr. TC Chutia, learned Additional Senior Government Advocate, Assam may

complete his instructions and file necessary affidavit.

JUDGE

Comparing Assistant