Dinesh Chandra Sinha vs The State Of Assam And 4 Ors
2026 Latest Caselaw 150 Gua

Gauhati High Court

Dinesh Chandra Sinha vs The State Of Assam And 4 Ors on 8 January, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                  Page No.# 1/3

GAHC010030942019




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

                            Case No. : WP(C)/1581/2019

         DINESH CHANDRA SINHA
         S/O- LT BIRENDRA KUMAR SINHA, VILL- GANDHI NAGAR, P.S. DHOLAI,
         P.O. BEKIRPAR- 788123, DIST- CACHAR, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
         (ELEMENTARY) DEPTT., DISPUR, GHY-6

         2:THE DIRECTOR OF ELEMENTARY EDUCATION
         ASSAM
          KAHILIPARA
          GHY-19
         ASSAM

         3:THE DIRECTOR
          STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING
         ASSAM
          KAHILIPARA
          GHY-24
         ASSAM

         4:THE PRINCIPAL
          NORMAL SCHOOL
          SILCHAR
          P.O. SILCHAR- 788001
          DIST- CACHAR
         ASSAM

         5:PADMABATI DEKA
         VICE-PRINCIPAL
                                                                           Page No.# 2/3

             NORMAL SCHOOL
             SILCHAR
             PRESENTLY WORKING AS VICE PRINCIPAL
             NORMAL SCHOOL
             JORHAT
             P.O. JORHAT- 785001
             DIST- JORHAT
             ASSA

Advocate for the Petitioner   : MR. N DHAR, MS. S DASGUPTA,MS. U BARUAH,MR. T U
LASKAR

Advocate for the Respondent : SC, ELEM. EDU, MR. B GOGOI, SC, SCERT,MS A LAHKAR
(R5),MR. S ISLAM (R5),MR. A U CHOUDHURY (R5)




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                         ORDER

Date :08.01.2026

This writ petition was filed with two specific prayers. The first prayer is for treating the suspension period of the petitioner as on duty for all purpose in terms of FR 54-B since the suspension as well as the Show-Cause Notice issued to him was set aside by this Court vide judgment dated 10.05.2018 in WP(C)/735/2015. The second prayer of the petitioner is to give him notional promotion since the respondent No.5 who is admittedly junior to him has been given promotion on 03.01.2017 to the post of Vice Principal of Normal School.

Mr. T. U. Laskar, learned counsel for the petitioner submits that the petitioner retired on superannuation on 31.01.2019 but no benefit has been given to him till date.

On perusal of the writ petition, it appears that petitioner has not mentioned about his superannuation from service either by making a statement Page No.# 3/3

or by enclosing appropriate order in that regard.

Mr. T. U. Laskar, learned counsel submits that since he is not in touch with his clients for some time, he may be given some time to file an additional affidavit to bring all necessary particulars on record.

In view of above, the matter stands adjourned to be listed again on 17.02.2026.

JUDGE

Comparing Assistant