Ismail Ali Sk vs Suranjana Senapati
2025 Latest Caselaw 8073 Gua

Gauhati High Court

Ismail Ali Sk vs Suranjana Senapati on 27 October, 2025

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GAHC010227732025




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

                          Case No. : Cont.Cas(C)/536/2025

          ISMAIL ALI SK
          S/O SEKANDAR ALI SK., R/O VILL AND P.O.- PAGALGANJ, P.S.-
          GOLAKGANJ, DIST- DHUBRI (ASSAM), PIN-783331


          VERSUS

          SURANJANA SENAPATI
          THE DIRECTOR, ELEMENTARY EDUCATION, ASSAM, KAHILIPARA,
          GUWAHATI-781019, ASSAM



             For the petitioner   :    Ms. R. Choudhury, Advocate


                                  -BEFORE-
             HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR
               HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
27-10-2025

(Ashutosh Kumar, C.J.) The learned counsel for the petitioner has pointed out that vide judgment dated 27.11.2024 passed in WA 201/2023, the petitioner was given liberty to approach the Director of Elementary Education, Assam for consideration of his case for provincialisation of his services under the Assam Education (Provincialisation of Services of Teachers and Re-

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organisation of Educational Institutions) Act, 2017 and in the event of such application being made, the Director of Elementary Education, Assam, was directed to have the case of the petitioner considered for provincialisation of his services, strictly, in accordance with the provisions of the Act of 2017 by passing appropriate order within a period of six months from the date of receipt of the representation of the petitioner along with the certificated copy of the judgment.

Armed with the afore-noted judgment, the petitioner made such representation on 30.11.2024 before the Director of Elementary Education, Assam but even after the passage of six months, no order was passed.

However, the learned counsel for the petitioner has fairly informed this Court that the person, namely, Saleha Khatun, whose appointment was cancelled, has preferred an SLP against the judgment, referred to above, vide SLP(C) No.6406-6407/2025 in which notices have been issued.

Since the matter is pending consideration before the Hon'ble Supreme Court, we for the time being do not consider it necessary to issue notice to the proposed contemnors and therefore postpone this case for February, 2026.

List the case on 02.02.2026.

                      JUDGE                       CHIEF JUSTICE

Comparing Assistant