Abdul Aziz Sheikh vs The State Of Assam And Othrs
2026 Latest Caselaw 1658 Gua

Gauhati High Court

Abdul Aziz Sheikh vs The State Of Assam And Othrs on 24 February, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

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GAHC010242432025




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

                        Case No. : WP(C)/6690/2025

         ABDUL AZIZ SHEIKH
         S.O-LATE BANEJ ALI ,
         VILL PATAKTA SOUTH SALMRA ASSAM


         VERSUS


         THE STATE OF ASSAM AND OTHRS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, ELEMENTARY EDUCATION DEPARTMENT,
         DISPUR, GUWAHATI-06, ASSAM


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


         3:THE DISTRICT ELEMENTARY EDUCATION OFFICER
          SOUTH SALMARA
         MANKACHAR
          P.O- HATSINGOMARI
          P.S- SOUTH SALMARA
          DIST- SOUTH SALMARA MANKACHAR
          PIN-783135


         4:DEPUTY INSPECTOR OF SCHOOLS
          SOUTH SALMARA
         MANKACHAR
          P.O- HATSINGIMARI
          P.S- SOUTH SALMARA
                                                                            Page No.# 2/3

             DIST- SOUTH SALMARA MANKACHAR
             PIN-783135


             5:BLOCK ELEMENTARY EDUCATION OFFICER
              SOUTH SALMARA
              P.O AND P.S- SOUTH SALMARA
              DIST- SOUTH SALMARA MANKACHAR
              PIN-783127
             ASSAM


Advocate for the Petitioner   : MR A ISLAM, MR A ISLAM,E HUSSAIN


Advocate for the Respondent : SC, ELEM. EDU,




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                         ORDER

Date : 24-02-2026

Petitioner is aggrieved because of his prolonged suspension since 09.11.2020 on which date, he was arrested. The suspension order has been passed, vide order dated 27.11.2020 and the respondent authorities have neither reinstated him into service nor reviewed the suspension order.

Mr. PK Borah, learned Standing Counsel, Elementary Education Department appearing on behalf of all the respondents submits that the petitioner himself has not informed the respondent authorities about he being released on bail.

Be that as it may, since the petitioner has filed this writ petition enclosing a copy of the bail order in the year 2025, the respondent authorities by now should be aware about his release on bail. They are therefore, required to justify Page No.# 3/3

their action, as to why the petitioner has been kept under prolonged suspension till date.

Mr. Borah, learned counsel for the respondents prays for and is granted 2 (two) weeks time to obtain instructions.

List again on 18.03.2026.

JUDGE

Comparing Assistant