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Gauhati High Court

Dr. Jaher Ali vs The State Of Assam And 2 Ors on 21 February, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                        Page No.# 1/2

GAHC010035982025




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

                                 Case No. : WP(C)/1005/2025

            DR. JAHER ALI
            S/O LATE LALCHAN MIAH, A RESIDENT OF- VILLAGE- SONPURA, P.O.
            JANIA, P.S. KALGACHIA, DIST- BARPETA, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, HIGHER
            EDUCATION DEPARTMENT, DISPUR, GUWAHATI-6.

            2:THE JOINT SECRETARY
             GOVERNMENT OF ASSAM
             EDUCATION HIGHER DEPARTMENT
             DISPUR
             GUWAHATI-6

            3:THE DIRECTOR OF HIGHER EDUCATION

            ASSAM
            KAHILIPARA
            GUWAHATI-19

Advocate for the Petitioner   : DR. B AHMED, MS. H SARMA,MR A U AHMED

Advocate for the Respondent : SC, HIGHER EDU,




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Page No.# 2/2 Date : 21.02.2025 Heard Mr. K.N. Choudhury, learned senior counsel for the petitioner, who submits that the petitioner is a Principal of Uttar Barpeta College, whose service was provincialised in the year 2013.

2. The petitioner's case is that he was initially placed under suspension in connection with allegation of embezzlement of scholarship funds in relation to Barpeta PS Case No.1058/2022 under Sections 120(B)/468/471/420/411 IPC. The petitioner's suspension was however revoked vide order dated 17.05.2023 passed in WP(C) 2136/2023 and thereafter, the petitioner was posted as Principal of Uttar Kampith Mahavidyalaya, Nalbari vide order no. DHE/CE/CC/30/2023/35-A dated 05.08.2023. Thereafter, vide order dated 12.09.2023, the petitioner was reposted to his original place of posting as Principal of Uttar Barpeta College.

3. The grievance of the petitioner is that due to a false complaint, the petitioner has again been suspended, vide order dated 28.01.2025, issued by the Director of Higher Education, Assam.

4. Issue notice returnable on 19.03.2025. Notice also be issued on the prayer for interim relief.

5. Mr. S. Das, leaned counsel accepts notice on behalf of all the respondents.

6. List on 19.03.2025.

JUDGE Comparing Assistant