Gauhati High Court
Smti Barnali Sarmah vs The State Of Assam And 2 Ors on 18 May, 2026
Page No.# 1/3
GAHC010090722026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2592/2026
SMTI BARNALI SARMAH
W/O TAPAN SARMA, PRESENTLY SERVING AS MUSIC TEACHER,
GEETANAGAR HIGH SCHOOL, KAMRUP M, RO HOUSE NO 46, ZH PATH ,
9TH BYELANE, PUB SARUMATARIA, HENGRABARI, KAMRUP M, GHY,
ASSAM, PIN 781036
VERSUS
THE STATE OF ASSAM AND 2 ORS.
REPRESENTED BY THE SECRETARY TO THE GOVT OF ASSAM,
DEPARTMENT OF SCHOOL EDUCATION (SECONDARY EDUCATION
DEPARTMENT), ASSAM (CIVIL) SECRETARIAT, BLOCK-C, DISPUR,
GUWAHATI, ASSAM, PIN-781006.
2:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GHY
ASSAM
PIN 781019
3:THE INSPECTOR OF SCHOOLS
KAMRUP (M) DISTRICT CIRCLE
PANBAZAR
DIST KAMRUP (M)
ASSAM
PIN 78100
Advocate for the Petitioner : MR. B PURKAYASTHA, MR. J P BARUAH
Advocate for the Respondent : SC, SEC. EDU.,
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BEFORE
HONOURABLE MRS. JUSTICE SHAMIMA JAHAN
ORDER
Date : --18.05.2026 Heard Mr. B. Purkayastha, the learned counsel for the petitoner.
2. By this application filed under Article 226 of the Constitution of India, the petitioner has prayed for setting aside of the impugned Show Cause Notice dated 15.02.2023, issued by the Inspector of School cum Disciplinary Authority.
3. The case of the petitioner is that a departmental proceeding was initiated by respondent no. 3 for not having the NOC required for pursuing the higher qualification during her service. The petitioner states that she had procured the B.Ed Degree from IGNOU University while she was working as an Assistant Teacher in the school of Geetanagar High School and that she is eligible for promotion to the post of Headmaster and she had applied for the same. However, Show Cause Notice was issued to her for not obtaining the NOC while acquiring her B.Ed Degree being in service, which has been put to challenge in the instant writ petition.
4. Issue notice, returnable by 3 (Three) weeks.
5. Mr. U. Sharma, the learned counsel appears for all the respondents.
6. Extra copies to be furnished by the petitioner within a period of 2 (Two) days from today.
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7. It is also submitted that there is an analogous matter being WP(C) No. 2737/2025, which is to be listed along with the instant writ petition.
8. Prayer is allowed.
9. List both the matters on 12.06.2026.
JUDGE Comparing Assistant