Bidya Chakravorty vs The State Of Assam And Ors
2025 Latest Caselaw 7932 Gua

Gauhati High Court

Bidya Chakravorty vs The State Of Assam And Ors on 22 October, 2025

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GAHC010072592025




                                                          undefined

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

                           Case No. : WA/119/2025

         BIDYA CHAKRAVORTY
         W/O-MRINMOY SARMA,R/O-NABAGRAHA ROAD,JNB BYE LANE, HOUSE
         NO.1,SILPUKHURI,GUWAHATI-781003



         VERSUS

         THE STATE OF ASSAM AND ORS
         REP. BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF
         ASSAM,HIGHER EDUCATION (TECHNICAL)
         DEPARTMENT,DISPUR,GUWAHATI-6

         2:THE PRINCIPAL SECRETARY TO THE GOVT OF ASSAM
          HIGHER EDUCATION (TECHNICAL) DEPARTMENT
         DISPUR
         GUWAHATI-6

         3:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
          HIGHER EDUCATION DEPARTMENT
         DISPUR
         GUWAHATI-6

         4:THE SECRETARY TO THE GOVT OF ASSAM
          HIGHER EDUCATION (TECHNICAL) DEPARTMENT
         DISPUR
         GUWAHATI-6

         5:DIRECTOR OF TECHNICAL EDUCATION
          DIRECTORATE OF TECHNICAL EDUCATION
         KAHILIPARA
         GUWAHATI
         ASSAM-781019
                                                                        Page No.# 2/4

            6:THE PRINCIPAL
            ASSAM ENGINEERING INSTITUTE
            CHANDMARI
            GUWAHATI
            ASSAM-78100

Advocate for the Petitioner   : MR. D DAS SR. ADV, MR. K MOHAMMED,MS T PARASHAR

Advocate for the Respondent : SC, HIGHER EDU,




             Linked Case : WA/124/2025

            SRI MANOJ BORA
            S/O- RUDRAKANTA BORA
            R/O-NO.2 BAMUN GAON
            CHEGALI GAON
            JORHAT-785010
            ASSAM


             VERSUS

            THE STATE OF ASSAM AND ORS
            REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
            HIGHER EDUCATION (TECHNICAL) DEPARTMENT
            DISPUR
            GUWAHATI-6

            2:THE PRINCIPAL SECRETARY TO THE GOVT OF ASSAM
            HIGHER EDUCATION (TECHNICAL) DEPARTMENT
            DISPUR
            GUWAHATI-6

            3:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
            HIGHER EDUCATION DEPARTMENT
            DISPUR
            GUWAHATI-6

            4:THE SECRETARY TO THE GOVT OF ASSAM
            HIGHER EDUCATION (TECHNICAL) DEPARTMENT
            DISPUR
            GUWAHATI-6
                                                               Page No.# 3/4

       5:DIRECTOR OF TECHNICAL EDUCATION
       ASSAM
       DIRECTORATE OF TECHNICAL EDUCATION
       KAHILIPARA
       GUWAHATI
       ASSAM
       PIN-781019

        6:THE PRINCIPAL
       JORHAT INSTITUTE OF SCIENCE AND TECHNOLOGY (JIST)
       JORHAT
       ASSAM
       PIN-785010
        ------------
        Advocate for : MR. D DAS SR. ADV
       Advocate for : SC
        HIGHER EDU appearing for THE STATE OF ASSAM AND ORS



                              BEFORE
                   HONOURABLE THE CHIEF JUSTICE
             HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                ORDER

22.10.2025 (Ashutosh Kumar, CJ)

We have heard Mr. Diganta Das, learned senior Advocate for

the appellants and Mr. K. Gogoi, learned Standing Counsel, Higher

Education Department, Assam for the respondents.

It has been candidly pointed out to us that the judgment

under appeal is based on the judgments passed by this Court in

Writ Appeal Nos.47/2025 and 49/2025 which are now under

challenge before the Supreme Court in Special Leave Appeal (C)

No.7368/2025.

Page No.# 4/4

Let both these mattes come up after the disposal of the

afore-noted SLA(C) No.7368/2025, preferably on 15.12.2025.

                            JUDGE                   CHIEF JUSTICE



Comparing Assistant