Page No.# 1/2 vs The State Of Assam And 3 Ors
2026 Latest Caselaw 920 Gua

Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 3 Ors on 7 February, 2026

                                                                           Page No.# 1/2

GAHC010211732024




                                                                   2026:GAU-AS:1729

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

                                 Case No. : WP(C)/5193/2024

            KHAGEN DUTTA
            S/O LATE CHAKRADHAR DUTTA,
            RESIDENT OF VILLAGE BALIKORIA, PO BALIKORIA, PS AND
            DISTNALBARI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            REPRESENTED BY THE COMMSSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM, EDUCATION (SECONDARY) DEPARTMENT, DISPUR GUWAHATI
            06

            2:THE DIRECTOR OF SECONDARY EDUCATION

             ASSAM KAHILIPARA
             GUWAHATI 19

            3:THE INSPECTOR OF SCHOOLS

             NALBARI DISTRICT CIRCLE
             NALBARI


            4:THE COMMISSIONER AND SECRETARY
            TO THE GOVT. OF ASSAM
             FINANCE DEPARTMENT
             DISPUR GUWAHATI 0

Advocate for the Petitioner   : MRS. K DEVI, MS. M PHUKAN,MS S A KHALIFA

Advocate for the Respondent : SC, SEC. EDU., SC, FINANCE DEPTT.
                                                                               Page No.# 2/2




                                       BEFORE
                 HON'BLE MR. JUSTICE RAJESH MAZUMDAR
                                        ORDER

07.02.2026 Heard Ms K Devi, learned counsel appearing for the petitioner. Also heard Mr U Sarma, learned Standing Counsel appearing for the Department of School Education. Also heard Mr P Nayak, learned Additional Advocate General, appearing for the respondent No. 4.

2. Ms K Devi, learned counsel, under instructions of the petitioner, prays for the liberty to withdraw the writ petition being WP(C) No. 5193/2024.

3. Although the matter was heard for quite some time, liberty is granted.

4. Writ petition is closed as withdrawn.

JUDGE

Comparing Assistant