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Gauhati High Court
Page No.# 1/9 vs The State Of Assam And 4 Ors on 12 February, 2026
Page No.# 1/9
GAHC010109702024
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2890/2024
RAMESH CHANDRA BORA AND 8 ORS
SON OF LATE KANAK CHANDRA BORA,
RESIDENT OF VILLAGE- RAIDONGIA,
DISTRICT- NAGAON, ASSAM, PIN- 782002.
2: SANJIB KUMAR SARKAR
SON OF LATE BUDORAM SARKAR
RESIDENT OF VILLAGE- DEOHARI BHATIPARA
DISTRICT- BONGAIGAON
ASSAM
PIN- 783384.
3: BALIN DEKA
SON OF SRI DEBEN DEKA
RESIDENT OF VILLAGE- KAMARPARA
DISTRICT- DARRANG
ASSAM
PIN- 784125.
4: SAIFUDDIN AHMED
SON OF KASHEMUDDIN AHMED
RESIDENT OF VILLAGE- BANGALIPARA
PART-I
DISTRICT- DHUBRI
ASSAM
PIN- 783348.
5: NABA CHOUDHURY
Page No.# 2/9
SON OF LATE JOGESH CHOUDHURY
RESIDENT OF VILLAGE- PASCHIM NAKHETI
DISTRICT- NALBARI
ASSAM
PIN- 781339.
6: CHABIN KUMAR
SON OF LATE HAHI RAM KUMAR
RESIDENT OF VILLAGE- RAJAPUKHURI
DISTRICT- KAMRUP
ASSAM
PIN- 781132.
7: SURAJIT DEBNATH
SON OF LATE SURENDRA DEBNATH
RESIDENT OF VILLAGE- DHING
WARD NO.- 3
P.O.- CHAMUA GAON
P.S.- DHING
DISTRICT- NAGAON
ASSAM
PIN- 782123.
8: MOTIOR RAHMAN
SON OF LATE AFAZ UDDIN
RESIDENT OF VILLAGE- MILAN NAGAR
LAKHIPUR
WARD NO.- 3
P.O.- LAKHIPUR
P.S.- LAKHIPUR
DISTRICT- GOALPARA
ASSAM PIN- 783129.
9: NAZRUL ISLAM
SON OF MAHAMMAD ALI
RESIDENT OF VILLAGE- SONAPUR
Page No.# 3/9
P.O.- MUGDI
P.S.- MUKALMUA
DISTRICT- NALBARI
ASSAM
PIN- 781312
VERSUS
THE STATE OF ASSAM AND 4 ORS
BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM,
EDUCATION (SECONDARY) DEPARTMENT,
DISPUR, GUWAHATI, PIN- 781006.
2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI
PIN- 781006.
3:THE DIRECTOR
SECONDARY EDUCATION
GOVERNMENT OF ASSAM
KAHILIPARA
GUWAHATI- 781019.
4:THE CHAIRMAN
ASSAM PAY AND PRODUCTIVITY PAY COMMISSION
DEPARTMENT OF FINANCE
DISPUR
GUWAHATI
PIN- 781006.
5:THE CHAIRMAN
ANOMALY COMMITTEE
FINANCE (PAY AND RESEARCH UNIT) DEPARTMENT
DISPUR
GUWAHATI
PIN- 781006
Advocate for the Petitioner : MR. K N CHOUDHURY, MR. R M DEKA,MS N MAHANTA,MR.
D J DAS
Advocate for the Respondent : SC, SEC. EDU., SC, FINANCE
Page No.# 4/9
Linked Case : WP(C)/2121/2024
DILIP KUMAR SARMAH AND 3 ORS.
SON OF LATE PRAFULLA CHANDRA SARMA
R/O- VILLAGE- GHATUAPARA
P.O. AULACHOWKA
P.S. MANGALDAI
DISTRICT- DARRANG
ASSAM- 784529
2: TAPAN TALUKDAR
SONOF RAMKRISHNA TALIKDAR
R/O- VILLAGE- DALAIGAON (HALGIRIGHAT)
PO- BAMAKHATA
P.S. PATACHARKUCHI
DISTRICT- BARPETA
ASSAM- 781325
3: RABIN CHANDRA BARMAN
SON OF KAMESWAR BARMAN
R/O- WARD NO. 02
TIHU TOWN
P.O. TIHU
P.S. TIHU
DISTRICT- NALBARI
PIN- 781371
4: CHHATRA SINGH ROY
SON OF LATE PRAFULLA CHANDRA ROY
R/O- VILLAGE- JYOTI NAGAR
P.O. BONGAIGAON
P.S. BONGAIGAON
DISTRICT- BONGAIGAON
PIN- 783380
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY
DEPARTMENT OF SECONDARY EDUCATION
DISPUR
GUWAHATI- 781006
2:THE DIRECTOR OF SECONDARY EDUCATION
Page No.# 5/9
ASSAM
KAHILIPARA
GUWAHATI
ASSAM- 781019
3:THE UNDER SECRETARY TO THE GOVERNMENT OF ASSAM
EDUCATION (S) DEPARTMENT
DISPUR
GUWAHATI
ASSAM- 781006
4:COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
DEPARTMENT OF FINANCE
DISPUR
GUWAHATI
ASSAM- 781006
------------
Advocate for : MR B PATHAK
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS.
Linked Case : WP(C)/4517/2024
JANAKI KUMAR SHARMAH AND 7 ORS
S/O- KUNJO BIHARI DEB SARMA
VILL- ATUGAON
P.O.- MULAGAON
P.S.- BONGAIGAON
DISTRICT- BONGAIGAON
ASSAM
PIN- 783380.
2: ABU BAKKAR SIDDIQUE
S/O- LT. MOSLEM UDDIN
VILLAGE- GUTIPARA PART-IV
P.O.- GUTIPARA
P.S.- BILASIPARA
DISTRICT- DHUBRI
Page No.# 6/9
ASSAM
PIN- 783349.
3: NURMAHAMMAD KHAN
S/O- LT. RAHMAN KHAN
VILL- DANAKUCHI
P.O.- SONKUCHI
P.S.- BARPETA
DISTRICT- BARPETA
ASSAM
PIN- 781380.
4: AKSHAY KUMAR DEKA
S/O- LT. PRABPDH CHANDRA DEKA
VILL- ATHARA
P.O.- POTIMARI
P.S.- RANGIA
DISTRICT- KAMRUP(RURAL)
ASSAM
PIN- 781380.
5: GIRINDRA CHOUDHURY
S/O- LT. RAMONI MOHAN CHOUDHURY
VILL- BARBANG (CHOUDHARYPARA)
P.O.- BARBANG
P.S.- PATACHARKUCHI
DIST.- BAJALI
ASSAM
PIN- 781325.
6: AFSAR ALI
S/O- LT. BAHAR ALI
Page No.# 7/9
VILL- THARIGRAMVITA
P.O.- MUTHAKHOWA
P.S.- SOUTH SALMARA
DIST.- DHUBRI
ASSAM
PIN- 783323.
7: ABDUS SOBAN
S/O- LT. HAZI KALU MUNCHY
VILL.- KUMULLIPARA
P.O.- GAREMARI
P.S.- HOWLY
DIST.- BARPETA
ASSAM.
PIN- 781314.
8: JITUMONI PACHANI
S/O- LT. PRAFULLA PACHANI
VILL- ASSOIBARI SONARI GAON
P.O.- CHOWTANG
P.S.- JORHAT
DIST.- JORHAT
ASSAM. PIN- 785101.
VERSUS
THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM
DEPARTMENT OF SECONDARY EDUCATION
DISPUR
GUWAHATI- 781006.
2:THE SECRETARY TO THE GOVERNMENT OF ASSAM
SECONDARY EDUCATION DEPARTMENT
Page No.# 8/9
DISPUR
GUWAHATI
ASSAM- 781006.
3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI- 781006.
4:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI
ASSAM- 781019.
------------
Advocate for : MR. M NATH
Advocate for : SC
SEC. EDU. appearing for THE STATE OF ASSAM AND 3 ORS
BEFORE
HONOURABLE MR. JUSTICE RAJESH MAZUMDAR
ORDER
Date : 12.02.2026
The instruction dated 04.02.2026, produced by Mr. B. Kaushik, learned counsel appearing for
the Department of School Education, reflects that the Finance Department has asked for clarification
regarding total exact number of vocational part time teachers, total financial implication and budgetary
provisions provided for in 2025-26.
2. The records sent by the Director does not reflect particularly as to the total exact number of
vocational part time teachers required for equalization of pray.
3. The letter from the Director of Secondary Education however, reflects that as on the basis of
the availability of data qualification of some teachers in respects of 158 teachers permit equalization
with those of 274 regular vocational teachers.
4. Mr. B. Kaushik, would have instructions as to when the clarification and views required by the
Finance Department would be appropriately addressed to by the Director of Secondary Education and
the Secretary Government of Assam, Department of School Education.
Page No.# 9/9
5. It is made clear that on the next date fixed this Court may take up this matter for final disposal
of the basis of the pleadings on record to determine the eligibility of the petitioner as preferred in writ
petition.
6. List this matter again on 31st of March, 2026.
JUDGE
Comparing Assistant
