Page No.# 1/3 vs The State Of Assam And 3 Ors
2026 Latest Caselaw 3307 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 3 Ors on 8 April, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                       Page No.# 1/3

GAHC010058202022




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

                             Case No. : WP(C)/2116/2022

          MUKUL CHANDRA SARMA AND ANR
          S/O- LATE TARINI NATH DEV SARMA, R/O- VILL.- BALADMARI, DIST.
          GOALPARA, ASSAM

          2: PABITRA KUMAR BARMAN
           S/O- LATE NARENDRA CHANDRA BARMAN
           R/O- VILL.- MEDHIPARA
           P.O. NIDANPUR
           DIST. GOALPARA
          ASSAM

          VERSUS

          THE STATE OF ASSAM AND 3 ORS
          REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
          EDUCATION (SECONDARY) DEPARTMENT, DISPUR, GUWAHATI-06.

          2:THE DIRECTOR OF SECONDARY EDUCATION
          ASSAM
           KAHILIPARA
           GUWAHATI-19.

          3:THE DISTRICT SCRUTINY COMMITTEE
           REP. BY ITS CHAIRMAN
          THE DEPUTY COMMISSIONER
           GOALPARA
          ASSAM

          4:THE INSPECTOR OF SCHOOLS
           GOALPARA
          ASSAM

Advocate for the Petitioner : MR. J LASKAR, MRS. R RONGMEI,MR. M DUTTA,MS. S
DEVI,MR N AHMED,MR R DAS
                                                                    Page No.# 2/3


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



           Linked Case : WP(C)/3072/2022

           ELA SONOWAL
           W/O KUKIL SONOWAL
           R/O VILL-DANGARI
           DIST-TINSUKIA
           ASSAM

           VERSUS

           THE STATE OF ASSAM AND 3 ORS.
           REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
           EDUCATION (SECONDARY) DEPARTMENT
           DISPUR
           GUWAHATI-6

           2:THE DIRECTOR OF SECONDARY EDUCATION
           ASSAM
           KAHILIPARA
            GUWAHATI-19

           3:THE DISTRICT SCRUTINY COMMITTEE
           REPRESENTED BY ITS CHAIRMAN
           THE DEPUTY COMMISSIONER
           TINSUKIA
           ASSAM

           4:THE INSPECTOR OF SCHOOLS
           TINSUKIA
           ASSAM
           ------------
           Advocate for : MR. J LASKAR
           Advocate for : SC
           SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS.
                                                                      Page No.# 3/3

                                  BEFORE
                      HONOURABLE MR. JUSTICE NELSON SAILO

                                    ORDER

Date : 08.04.2026

Mr. M. Dutta, learned counsel for the petitioners in WP(C)/2116/2022 submits that the issue involved in the present writ petitions are also under consideration of the Hon'ble Apex Court and the outcome of the same would have a bearing on these matters. He, therefore, submits that since the outcome is awaited, the matter may be adjourned for two (2) weeks.

In view of above, matters stand adjourned for two (2) weeks.

List the matter again on 04.05.2026.

JUDGE

Comparing Assistant