Zahurul Islam vs The State Of Assam And 4 Ors
2025 Latest Caselaw 7758 Gua

Gauhati High Court

Zahurul Islam vs The State Of Assam And 4 Ors on 13 October, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                        Page No.# 1/2

GAHC010241632024




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

                                 Case No. : WP(C)/6001/2024

            ZAHURUL ISLAM
            S/O- LATE ABDUL AZIZ, VILL- DUMARIA PART-I, P.O. LENGTISINGA, DIST.-
            BONGAIGAON, ASSAM, PIN CODE- 783380

            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, HIGHER
            EDUCATION DEPARTMENT, DISPUR, GUWAHATI-6

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

            3:THE JOINT DIRECTOR OF HIGHER EDUCATION
             KAHILIPARA
            ASSAM
             GUWAHATI-19

            4:THE UNIVERSITY GRANTS COMMISSION (UGC)
             BAHADURSHAH ZAFAR MARG
             NEW DELHI- 110002

            5:THE REGISTRAR
             MAGADH UNIVERSITY
             BODH-GAYA
             BIHAR
             PIN- 82434

Advocate for the Petitioner   : MR. K N CHOUDHURY, MR R ISLAM,MS. A HUSSAIN

Advocate for the Respondent : SC, HIGHER EDU, SC, U G C
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                                  BEFORE
                      HONOURABLE MR. JUSTICE NELSON SAILO

                                     ORDER

Date : 13.10.2025

Mr. K. N. Choudhury, learned Senior Counsel appears for the petitioner while Mr. S. Das, learned Standing Counsel, Higher Education Department appears for the respondents along with Ms. K. Borpujari, learned counsel, who represents the respondent No. 4.

It is submitted at the bar that the matter was heard at length and reserved for judgment but the final decision has not been made and therefore the matter has to be reheard.

Mr. S. Das, learned Standing Counsel, Higher Education Department submits that he may be returned the records so that he can prepare the matter for argument.

Registry is therefore return the records submitted to the Court earlier to Mr. S. Das, during the course of the day by obtaining his acknowledgment and let the matter be listed on 23.10.2025, as agreed to by the parties.

JUDGE

Comparing Assistant