Dr. Kishor Kr. Deka vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7113 Gua

Gauhati High Court

Dr. Kishor Kr. Deka vs The State Of Assam And 3 Ors on 8 September, 2025

                                                                      Page No.# 1/2

GAHC010231032015




                                                               undefined

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

                              Case No. : WP(C)/7982/2015

           DR. KISHOR KR. DEKA
           S/O LT. HARAKANTA DEKA, R/O W/NO.8, MILAN NAGAR, BARPETA ROAD,
           DIST- BARPETA, ASSAM, PIN-781309



           VERSUS

           THE STATE OF ASSAM and 3 ORS.
           REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
           HIGHER EDUCATION DEPTT., DISPUR, GHY-6

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

           3:THE PRINCIPAL
            B.B.K. COLLEGE
            NAGAON
            DIST- BARPETA
            PIN-781309

           4:THE GOVERNING BODY OF B.B.K. COLLEGE
            DIST- BARPETA
            PIN781309
            REP. BY ITS SECY. I.E.
           THE PRINCIPAL OF THE COLLEG

Advocate for the Petitioner : MR.G Z AHMED, MS. B D SARMAH,H THAKURIYA,MR. U K
DAS,MR. K N CHOUDHURY,MSW YHOSHII,MR.M P SARMA,MR.A CHETRY,MR.U K NAIR

Advocate for the Respondent : , ,,,SC, HIGHER EDUCATION
                                                                      Page No.# 2/2




                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                      ORDER

Date : 08.09.2025

Heard Mr. U. K. Das, learned counsel appearing for the petitioner. Also heard Mr. K. Gogoi, learned standing counsel appearing for the Higher Education Department.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant