Page No.# 1/3 vs The State Of Assam And 2 Ors
2026 Latest Caselaw 2504 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And 2 Ors on 19 March, 2026

                                                                   Page No.# 1/3

GAHC010143352025




                                                         undefined

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

                         Case No. : WP(C)/3848/2025

         TULAN KUMAR BORA AND 5 ORS.
         SON OF- JOY RAM BORA. VILL- KAMPUR BRINDABAN NAGAR. DIST-
         NAGAON, ASSAM.

         2: BABUL BORA
          SON OF- UPEN BORA VILL- KAMAPUR TUMPRANG PWD PATH. DIST-
         NAGAON
         ASSAM.

         3: KHITAP CHANDRA MUDOI
          SON OF-RAMA KANTA MUDOI. VILL- DAB NARIKALI MUGACHINGIA
         PATH. DIST- NAGAON
         ASSAM.

         4: PRABHAT SAIKIA
          SON OF- CHENIRAM SAIKIA. VILL- MUGA CHUNGIA
          DAB NARIKALI. DIST- NAGAON
         ASSAM.

         5: APRIMA MOHAN
          C/O- KUSHA KUMAR HAZARIKA
         R/O- VILL-219 KAMPUR ROHA ROAD
         DIST- NAGAON
         ASSAM

         6: NIROLA DEKA
          CARE OF-DEBANARI KALI. VILL-DAB NARIKALI. DIST- NAGAON
         ASSAM

         VERSUS

         THE STATE OF ASSAM AND 2 ORS.
         TO BE REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
         ASSAM, SCHOOL EDUCATION (SECONDARY DEPARTMENT), DISPUR,
                                                                       Page No.# 2/3

            GUWAHATI-6

            2:THE DIRECTOR
             SECONDARY EDUCATION ASSAM
             KAHILIPARA
             GUWAHATI-19.

            3:THE INSPECTOR OF SCHOOLS
             NAGAON DISTRICT CIRCLE
             DISTRICT- NAGAON
            ASSAM

Advocate for the Petitioner : MR. A R BHUYAN, S LASKAR,MR S ABDULLAH,MR N A
MAZARBHUIYA,MR N Z CHOUDHURY

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




                                  BEFORE
                    HONOURABLE MRS. JUSTICE SHAMIMA JAHAN

                                         ORDER

Date : 19-03-2026

Heard Mr. AR Bhuyan, learned counsel for the petitioners. Also heard Ms. P Das, learned Standing Counsel, Secondary Education Department.

By this application, the petitioners contend that they being the Graduate Teachers are entitled to Grade Pay of Rs.8,700/- per month, whereas by way of a Notification issued by the Inspector of Schools, their Grade Pay was reduced from Rs.8,700/- to Rs.6,800/- in view of the order given in another analogous Writ Appeals.

Learned counsel for the petitioners submits that the appellants in the said Writ Appeals were under Graduates and were not given Grade Pay but in the instant case, all the petitioners are Graduates and as such, they will not be affected by the Notification issued by the Inspector of Schools neither by the Page No.# 3/3

order of the Hon'ble High Court.

The respondent No. 2 has filed an affidavit-in-opposition stating that the petitioners are all under Graduates during their entry into the service to which Mr. Bhuyan, learned counsel for the petitioners differs and as such he submits that he would like to file a rejoinder to the said affidavit-in-opposition bringing into record that the petitioners were all Graduates during their entry into service.

Prayer is allowed.

List the matter again on 22.04.2026.

JUDGE

Comparing Assistant