Gauhati High Court
Surajit Kumar Bhagowati vs The State Of Assam And 5 Ors on 2 February, 2026
Author: Nelson Sailo
Bench: Nelson Sailo
Page No.# 1/3
GAHC010189742018
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5990/2018
SURAJIT KUMAR BHAGOWATI
S/O- LT PURNA CHANDRA BHAGAWATI, R/O- VILL- BHERBHERI, P.O.
HALOWAGAON, P.S. SAMAGURI, DIST- NAGAON, ASSAM- 782142
VERSUS
THE STATE OF ASSAM AND 5 ORS.
REP. BY THE COMM. ANND SECY. TO THE GOVT. OF ASSAM, HIGHER
EDUCATION DEPTT., DISPUR, GHY-6
2:THE ADDL. CHIEF SECY.
TO THE GOVT. OF ASSAM
HIGHER EDUCATION DEPTT.
DISPUR
GHY-6
3:THE DIRECTOR OF HIGHER EDUCATION
ASSAM
KAHILIPARA
GHY-19
4:THE GOVERNING BODY
NOWGONG COLLEGE
REP. BY ITS PRINCIPAL AND SECY.
NAGAON
P.O. AND DIST- NAGAON
ASSAM- 782001
5:THE PRINCIPAL
NOWGONG COLLEGE
NAGAON
P.O. AND DIST- NAGAON
Page No.# 2/3
ASSAM- 782001
6:THE ENQUIRY OFFICER
THROUGH THE PRINCIPAL AND SECY.
NOWGONG COLLEGE
NAGAON
P.O. AND DIST- NAGAON
ASSAM- 78200
Advocate for the Petitioner : MR. A J SARMA, MR G ALAM,MR. P D NAIR,MR. D NAG,MR.
H ROHMAN
Advocate for the Respondent : SC, HIGHER EDU (R1-R3), MR. S SARMA (R4, R5),MR. T K
BHUYAN (R4, R5),MR. A SARMA (R4, R5),MR. J DEKA (R6),MR. S K DEKA (R6)
Linked Case : WP(C)/1588/2014
DR. SURAJIT KUMAR BHAGOWATI
S/O SRI PURNA CHANDRA BHAGAWATI R/O VILL- BHERBHERI P.O.
HALOWAGAON
P.S. SAMAGURI DIST. NAGAON
ASSAM
PIN- 782142.
VERSUS
THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
HIGHER EDUCATION DEPARTMENT
DISPUR
GUWAHATI- 781006.
2:THE ADDITIONAL CHIEF SECRETARY
TO THE GOVT. OF ASSAM
HIGHER EDUCATION DEPARTMENT
DISPUR
GUWAHATI- 781006.
3:THE DIRECTOR OF HIGHER EDUCATION ASSAM
KAHILIPARA
GUWAHATI- 781019.
Page No.# 3/3
4:THE GOVERNING BODY
NOWGONG COLLEGE
REP. BY ITS PRINCIPAL and SECRETARY
NAGAON
P.O. and DIST. NAGAON
ASSAM-782001.
5:THE PRINCIPAL
NOWGONG COLLEGE
NAGAON
P.O. and DIST. NAGAON
ASSAM- 78201.
------------
Advocate for : MR.P D NAIR
Advocate for : MR.J DEKA appearing for THE STATE OF ASSAM AND 4 ORS
BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 02.02.2026 Mr. S. K. Deka, learned counsel for the respondent No.6 submits that he has some personal difficulty to conduct the case today and prays that the matter be adjourned for the day.
He also submits that he has taken consent of the other side.
In view of above, the matter stands adjourned, to be listed again on 24.02.2026.
JUDGE Comparing Assistant