Debobrata Choudhury vs The State Of Assam And 3 Ors
2026 Latest Caselaw 178 Gua

Gauhati High Court

Debobrata Choudhury vs The State Of Assam And 3 Ors on 9 January, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                  Page No.# 1/2

GAHC010130002021




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

                          Case No. : WP(C)/4481/2021

         DEBOBRATA CHOUDHURY
         RETIRED HEAD ASSISTANT
         OFFICE OF THE DEPUTY INSPECTOR OF SCHOOLS, HAILAKANDIM
         C/O SRI NILANJAN BHOWMIK
         PELLY SREE LANE, PO C.R AVENUE, SILCHAR, CACHAR, ASSAM, 788005



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY ITS COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, EDUCATION DEPARTMENT (ELE) ASSAM, SACHIVALAYA,
         DISPUR, GUWAHATI 06

         2:THE DIRECTOR OF ELEMENTARY EDUCATION ASSAM

          KAHILIPARA GUWAHATI 781019

         3:DISTRICT ELEMENTARY EDUCATION OFFICER

          HAILAKANDI
          ASSAM
          788151

         4:DEPUTY INSPECTOR OF SCHOOLS

          HAILAKANDI
          ASSAM
          788151

         5:THE SECRETARY TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
         ASSAM SACHIBALAYA
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             DISPUR
             GHY- 6.

            6:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
             FINANCE DEPARTMENT
             DISPUR
             GHY- 6
            ASSAM

Advocate for the Petitioner   : MR S NATH, MR G J SHARMA

Advocate for the Respondent : SC, ELEM. EDU, MR B GOGOI,MR G PEGU




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                         ORDER

Date : 09.01.2026

Ms. N. Phukan, learned Standing Counsel, Elementary Education Department submits that since there is a G.R Case pending against the petitioner, the final pension could not be given to him and that he is otherwise enjoying provisional pension.

To this submission, the learned counsel for the petitioner, Mr. S. Nath submits that the petitioner has already been acquitted in a criminal case vide Judgment and Order dated 31.07.2025 in G.R Case No.976/2009 and therefore prays for some time to produce the said judgment, since the same is not available today.

In view of above, list the matter on 17.02.2026.

JUDGE

Comparing Assistant