Dr Pankaja Das vs Narayan Konwar
2026 Latest Caselaw 3119 Gua

Gauhati High Court

Dr Pankaja Das vs Narayan Konwar on 4 April, 2026

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GAHC010037512025




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

                               Case No. : Cont.Cas(C)/189/2025

            DR PANKAJA DAS
            W/O- DR. BIRAJ KUMAR DAS,
            R/O- H.NO-29, MG PATH, CHRISTIAN BASTI, GUWAHATI-06, DIST- KAMRUP
            (M), ASSAM



            VERSUS

            NARAYAN KONWAR, IAS
            COMMISSIONER AND SECRETARY , HIGHER EDUCATION (TECHNICAL
            DEPARTMENT) GOVT OF ASSAM, DISPUR, GUWAHATI-06, ASSAM



Advocate for the Petitioner   : MS. M DEV, MS P DEB,MS N DEB

Advocate for the Respondent : MR. K GOGOI, SC, HIGHER EDU




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

04.04.2026

1. Heard Ms. M. Dev, learned counsel for the petitioner.

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2. The present contempt petition is filed alleging willful and deliberate violation of order dated 19.08.2024 passed by this Court in WP(C) No. 4498/2023.

3. By the aforesaid order, based on a proposal of the Senior Account Officer of the Accountant General (A&E), Assam observing the difference of pay between the petitioner and another Professor, this Court issued a direction to the respondents to consider the equalization of pay claimed by the petitioner within a period of one month from the date of receipt of a certified copy of the order.

4. Mr. K. Gogoi, learned Standing Counsel for the Higher Education Department on instruction submits that the claim of the petitioner for equalization has duly been considered by the respondents and a speaking order has been passed on 09.05.2025, expressing the inability of the respondent Department to accede to the prayer of equalization of pay in respect of the petitioner i.e. Dr. Pankaja Das with one Dr. Nabamallika Baruah.

5. A copy of the speaking order dated 09.05.2025 be furnished to the learned counsel for the petitioner.

6. In view of the aforesaid submission, the learned counsel for the petitioner seeks time to complete her instruction.

7. Prayer stands allowed.

8. List this matter again on 02.05.2026.

9. A copy of the speaking order dated 09.05.2025 passed by the Secretary to the Government of Assam, Higher Education Department, is Page No.# 3/3

kept on record.

JUDGE

Comparing Assistant