Page No.# 1/3 vs Sri Narayan Konwar And 2 Ors
2026 Latest Caselaw 888 Gua

Gauhati High Court

Page No.# 1/3 vs Sri Narayan Konwar And 2 Ors on 7 February, 2026

                                                                    Page No.# 1/3

GAHC010122712022




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

                           Case No. : Cont.Cas(C)/370/2022

         MUKHESWAR CHINTEY AND 3 ORS
         S/O-HEMA NATH CHINTEY,
         VILL- BORGOYAN GAON,
         P.O- AHOMONI,
         DIST- LAKHIMPUR, ASSAM

         2: SANJIB PEGU
          S/O-DEBEN PEGU

         VILL- GANDHIA MISING GAON

         P.O- GANDHIA TINIALI
          P.S- GHILAMARA

         DIST- LAKHIMPUR
         ASSAM
         PIN-787058

         3: SANJIB TAYE
          S/O-LAMU TAYE

         VILL- ARCHI BORGARAH

         P.O- BHAGAWAN

         P.S- SILAPATHAR
         DIST- DHEMAJI

         PIN-787059
         ASSAM

         4: JYOTSNA MILI
          D/O-SASHI MILI
                                                                            Page No.# 2/3

             VILL- TELAM GAMCHUK

             P.O- TELAM

             P.S- SIMEN CHAPORI
             DIST- DHEMAJI

             PIN-787061
             ASSA

             VERSUS

             SRI NARAYAN KONWAR AND 2 ORS
             SECRETARY GOVT. OF ASSAM, DEPARTMENT OF SCHOOL EDUCATION ,
             ASSAM, DISPUR, GHY-06.

             2:SURANJANA SENAPATI
             THE DIRECTOR OF ELEMENTARY EDUCATION
              KAHILIPARA
              GHY 19
              KAMRUP (M)
             ASSAM

             3:TITU GOGOI
             THE DEPTUY DIRECTOR OF ELEMENTARY EDUCATION
              KAHILIPARA
              GHY 19
              KAMRUP (M)
             ASSA

Advocate for the Petitioner   : MR J PAYENG,

Advocate for the Respondent : MR. D SAIKIA (R-1), MR. A PHUKAN (r-1),MR. N J KHATANIAR
(r-1)




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

07.02.2026

Heard Mr. J. Payeng, learned counsel for the petitioners. Also heard Mr. A. Phukan, learned counsel for the respondent.

Page No.# 3/3

Referring to this Court's earlier order dated 06.02.2026, Mr. Phukan, learned counsel for the respondent, on instruction submits that in some of the cases referred in the order dated 06.02.2026, the State of Assam has preferred a review petition and notices has also been issued.

Such review petition has been filed on the ground that though consideration of the appointment of the petitioners were directed, however, those petitioners were not having TET/D.El.Ed. qualification before the advertisement dated 11.03.2018 and they obtained such degree in the year 2019 and therefore, those writ petitioners were not having requisite qualification as on the date of advertisement.

However, Mr. Payeng, learned counsel for the petitioners submits that the fact of the case of the petitioners is different and these petitioners had already obtained the required qualification before 11.03.2018.

In view of the above, Mr. Phukan, learned counsel for the respondent shall file an affidavit clarifying their stand before the next date fixed.

List this matter again on 11.03.2026.

JUDGE

Comparing Assistant