Rekhamoni Borah vs The State Of Assam And 5 Ors
2026 Latest Caselaw 1082 Gua

Gauhati High Court

Rekhamoni Borah vs The State Of Assam And 5 Ors on 11 February, 2026

                                                                   Page No.# 1/2

GAHC010132542022




                                                            undefined

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

                           Case No. : WP(C)/4516/2022

         REKHAMONI BORAH
         W/O. MR. JATIN CHANDRA BORAH, R/O. P.O. AND P.S. MANJA, NEAR
         MANJA PHC, PIN-782461, DIST. KARBI ANGLONG, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM,
         EDUCATION DEPTT., (SECONDARY), DISPUR, GUWAHATI-06, DIST.
         KAMRUP (M), ASSAM.

         2:THE SECRETARY

          DEPTT. OF SECONDARY EDUCATION
          KAAC
          DIPHU
          KARBI ANGLONG
          ASSAM.

         3:THE DEPUTY SECREETARY

          DEPTT. OF PERSONNEL
          KAAC
          DIPHU
          KARBI ANGLONG
          ASSAM.

         4:THE INSPECTOR OF SCHOOLS
          KARBI ANGLONG DISTRICT CIRCLE
          DIPHU.

         5:MRS. BOBITA ENGTI KATHARPI
                                                                                                Page No.# 2/2

               THE HEAD MISTRESS OF KLIRDAP HIGH SCHOOL
               LOWER DILAJI
               P.O. AND P.S. DIPHU
               DIST. KARBI ANGLONG.

              6:THE HEAD MASTER
               LONGNIT HIGH SCHOOL
               P.O. SILONI
               .S. MANJA
               DIST. KARBI ANGLONG

Advocate for the Petitioner      : MR. JYOTIRMOY ROY, MR. R HAZARIKA,MR D DAS,MS E
NATH

Advocate for the Respondent : SC, EDU, A SARMA (R-5),MR. B CHAKRAVARTY(R-5),SC, K A A
C




                                       BEFORE
                           HONOURABLE MR. JUSTICE KARDAK ETE

                                                  ORDER

Date : 11.02.2026

Heard Mr. J. Roy, learned senior counsel assisted by Mr. R. Hazarika, learned counsel for the petitioner. Also heard Mr. J. Chutia, learned Standing Counsel, KAAC and Mr. B. Chakraborty, learned counsel appearing for the respondent No.5.

After hearing the matter at some length, it is seen that no seniority list of KAAC in respect of graduate teacher is placed by either of the parties. It is also noticed that no record is received.

In view of the above, as agreed to by the learned counsel for the parties, let this matter be listed on 10.03.2026 so as to enable the learned Standing Counsel, KAAC to bring on record the District-wise seniority list and to produce the record.

JUDGE

Comparing Assistant