Sri Swondoijya Nath vs The State Of Assam And 4 Ors
2026 Latest Caselaw 1778 Gua

Gauhati High Court

Sri Swondoijya Nath vs The State Of Assam And 4 Ors on 27 February, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                            Page No.# 1/2

GAHC010286812025




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

                                 Case No. : WP(C)/1071/2026

            SRI SWONDOIJYA NATH
            S/O ATUL CHANDRA NATH R/O -VILLAGE- MORIJHANJI NATH GAON
            DIST.- JORHAT PIN-, 785682

            VERSUS
            THE STATE OF ASSAM AND 4 ORS.
            REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
            ASSAM, DISPUR, ASSAM

            2:COMMISSIONER AND SECRETARY
            TO THE GOVERNMENT OF ASSAM
             SECONDARY EDUCATION
             DISPUR
            ASSAM.

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

            4:THE INSPECTOR OF SCHOOLS
             GOVERNMENT OF ASSAM
             SECONDARY EDUCATION
             JORHAT DISTRICT CIRCLE.

            5:MANASH JYOTI DAS
             IN CHARGE PRINCIPAL
             MORIHJANJI SESSA SATRA H.E. SCHOOL
             P.O- MORIHJANJI
             DISTRICT- JORHAT
            ASSAM.

Advocate for the Petitioner   : MR. D P CHALIHA, MS M ROY,MR. U P CHALIHA
                                                                       Page No.# 2/2

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




                                  BEFORE
                      HONOURABLE MR. JUSTICE NELSON SAILO

                                        ORDER

Date : 27.02.2026

Heard Mr. U. P. Chaliha, learned counsel for the petitioner, who submits that the petitioner is aggrieved with the appointment of the respondent No.5 as In-Charge Principal of Morijhanji Sessa Satra H. E. School despite the fact that respondent No.5 is three years junior to the petitioner. The petitioner therefore seeks interference of this Court to the order dated 19.09.2025 passed by the Director of Secondary Education, Govt. of Assam. The learned counsel submits that pursuant to the said order the respondent No.5 has already joined.

In view of above, issue notice of motion returnable by 4 (four) weeks.

Ms. K. Phukan, learned Govt. Advocate accepts notice on behalf of respondent No.1 and Mr. P. P. Dutta, learned Standing Counsel, Secondary Education Department accepts notice on behalf of respondent Nos. 2, 3 and 4.

Petitioner to serve requisite copies of the Writ Petition to the learned counsels appearing for the respondents today within 2(two) days.

Petitioner to take steps for service of notice upon the respondent No. 5 by speed post within 3(three) days.

List the matter again after 4(four) weeks.

JUDGE

Comparing Assistant