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Gauhati High Court

Dr. Dipanjali Devi vs The State Of Assam And 3 Ors on 17 September, 2024

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                            Page No.# 1/2

GAHC010049482023




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

                          Case No. : WP(C)/1454/2023

         DR. DIPANJALI DEVI
         W/O- LAKSHYESWAR GOSWAMI,
         RESIDENT OF MAHARSHI PATH,
         NEAR AKANSHA HOSPITAL,
         GOTANAGAR, P.O.- MALIGAON,
         P.S.- JALUKBARI, DISTRICT- KAMRUP(M),
         ASSAM, PIN- 781011.



         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM,
         HIGHER EDUCATION DEPARTMENT,
         DISPUR, GUWAHATI- 781006.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          HIGHER EDUCATION DEPARTMENT
          DISPUR
          GUWAHATI- 781006.

         3:THE DIRECTOR OF HIGHER EDUCATION
         ASSAM
          KAHILIPARA
          GUWAHATI- 781019

         KAMRUP(M)
         ASSAM.

         4:THE DEPUTY DIRECTOR OF HIGHER EDUCATION
         ASSAM
                                                                          Page No.# 2/2

             KAHILIPARA
             GUWAHATI- 781019

            KAMRUP(M)
            ASSAM

Advocate for the Petitioner   : MR. A SARMA, MR T R SEN,MR. LENTSO,MR. K KALITA

Advocate for the Respondent : SC, HIGHER EDU,




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                         ORDER

17.09.2024 Heard Shri L. Sangtam, learned counsel for the petitioner.

Shri K. Gogoi, learned Standing Counsel, Higher Education Department has however submitted that a detail exercise is going on for verification of the Ph.D. Degree obtained from the Magadh University, Bodh Gaya, Bihar by a number of candidates including the petitioner herein. He accordingly prays for and is granted 4(four) weeks time to come up for further instructions List this case immediately after the ensuing Puja Vacation.

JUDGE Comparing Assistant