Page No.# 1/5 vs The State Of Assam And 4 Ors
2025 Latest Caselaw 7098 Gua

Gauhati High Court

Page No.# 1/5 vs The State Of Assam And 4 Ors on 8 September, 2025

                                                               Page No.# 1/5

GAHC010176012020




                                                        undefined

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

                          Case No. : WP(C)/5641/2020

         KAMAL CH DAS AND 4 ORS
         S/O SRI MAHESWAR DAS,
         RESIDENT OF VILLAGE BHANUKUCHI, PO GUWAKUCHI, DIST NALBARI,
         ASSAM

         2: BIRAJ KALITA
          S/O SRI MANESWAR KALITA
          RESIDENT OF VILLAGE SAPLEKUCHI
          PO KENDUKUCHI
          DIST NALBARI
         ASSAM

         3: JITUMONI BARMAN

          S/O SRI SURENDRA BARMAN

         RESIDENT OF VILLAGE AND PO MUGDI
         DIST NALBARI
         ASSAM

         4: HEMCHANDRA DAS

          S/O LATE PARIKSHIT DAS

         RESIDENT OF VILLAGE NO. 1
         NATHKUCHI
         PO NATHKUCHI
         DIST NALBARI
         ASSAM

         5: SACHIN TALUKDAR

          S/O ATUL TALUKDAR
                                                                          Page No.# 2/5

            RESIDENT OF VILLAGE BARGAON
            PO TIHU
            DIST NALBARI
            ASSA

            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, EDUCATION (ELEMENTARY) DEPARTMENT, DISPUR
            GUWAHATI 6

            2:THE DIRECTOR OF ELEMENTARY EDUCATION
            ASSAM
             KAHILIPARA
             GUWAHATI 19

            3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
             NALBARI

             NALBARI
             ASSAM

            4:THE DEPUTY INSPECTOR OF SCHOOLS
             NALBARI

             NALBARI
             ASSAM

            5:THE DEPUTY COMMISSIONER
             NALBARI

             PO
             PS AND DIST NALBARI
             ASSA

Advocate for the Petitioner   : , MS L HMAR,MR. M R CHOUDHURY,MR. K KALITA,MR. I H
SAIKIA

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




             Linked Case : WP(C)/5627/2020
                                                     Page No.# 3/5

PULAK MAZUMDAR AND 4 ORS
S/O- LT. ARUN CHANDRA MAZUMDAR
R/O- VILL- AND P.O. NIZ NAMATI
DIST.- NALBARI
ASSAM

2: LOHIT CH. DAS @ LOHIT DAS
S/O- LT. BAIKUNTHA DAS
 R/O- VILL AND P.O. TERECHIA
 DIST.- NALBARI
ASSAM

3: NILAKANTA MEDHI
S/O- LT. BHUBANESWAR MEDHI
R/O- VILL- KACHUA
P.O. KACHUA PATHAR
DIST.- NALBARI
ASSAM

4: PRAKASH KAKATI
S/O- MADHURAM KAKATI
R/O- VILL- JOWARDI
P.O. KAITHALKUCHI
DIST.- NALBARI
ASSAM

5: PARAMANANDA DEKA
S/O- LT. SATALU DEKA
R/O- VILL- KENDUKUCHI
P.O. BARKHANAJAN
DIST.- NALBARI
ASSAM
VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
EDUCATION (ELEMENTARY) DEPTT.
DISPUR
GHY-6

2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
 KAHILIPARA
 GHY-19

3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
NALBARI
P.O.
                                                        Page No.# 4/5

P.S. AND DIST.- NALBARI
ASSAM

4:THE DY. INSPECTOR OF SCHOOLS
NALBARI
P.O.
P.S. AND DIST.- NALBARI
ASSAM

5:THE DY. COMMISSIONER
NALBARI
P.O.
P.S. AND DIST.- NALBARI
ASSAM
------------
Advocate for : MR. K N CHOUDHURY
Advocate for : SC
ELEM. EDU appearing for THE STATE OF ASSAM AND 4 ORS
                                                                      Page No.# 5/5

                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                    ORDER

Date : 08.09.2025

Heard Mr. K. Kashyap, learned counsel appearing for the petitioners. Also heard Mr. P. N. Sarmah, learned standing counsel appearing for the Elementary Education Department, Assam.

Mr. P. N. Sarmah, learned standing counsel appearing for the Elementary Education Department, Assam, seeks a short accommodation in the matter.

Considering that the hearing in the matter was already once completed, however, due to exigencies, the matter was released after being reserved for judgment, by way of a last chance as prayed for, re- list the matter on 16.09.2025.

JUDGE

Comparing Assistant