Gauhati High Court
Dr Ashok Kumar Das vs The State Of Assam 9 Ors on 3 March, 2025
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/3
GAHC010039232025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1133/2025
DR ASHOK KUMAR DAS
RETIRED PRINCIPAL OF R S GIRLS COLLEGE, KARIMGANJ,
S/O LATE AKASH CHANDRA DAS, R/O TILAK CHAND ROAD PO AND
DISTRICT KARIMGANJ, ASSAM, PIN-788710
VERSUS
THE STATE OF ASSAM 9 ORS.
REPRESENTED BY THE SECRETARY, TO THE GOVERNMENT OF ASSAM,
DEPARTMENT OF HIGHER EDUCATION, BLOCK-C, ASSAM CIVIL
SECRETARIAT, JANATA BHAWAN, DISPUR, GUWAHATI, ASSAM, PIN-781006
2:THE DIRECTOR
HIGHER EDUCATION
ASSAM KAHILIPARA
G GUWAHATI ASSAM PIN-781019
3:COMMISSIONER AND SECRETARY
TO THE GOVERNMENT OF ASSAM
DEPARTMENT OF FINANCE
ASSAM CIVIL SECRETARIAT
DISPUR GUWAHATI ASSAM
4:PRINCIPAL RABINDRASADAN GIRLS COLLEGE
P.O. AND DIST. KARIMGANJ
ASSAM PIN-788710
5:DR NIBARAN CHNDRA DAS
PRESIDENT GOVERNING BODY
RABINDRASADAN GIRLS COLLEGE P.O. AND DIST. KARIMGANJ
ASSAM PIN-788710
6:DR KAILASH SARMA
ASSISTANT PROFESSOR DEPARTMENT OF ENGLISH INTERNAL AUDITOR
Page No.# 2/3
FORMER TEACHERS REPRESENTATIVE RABINDRASADAN GIRLS
COLLEGE KARIMGANJ
7:DR DIPON GHOSH
ASSISTANT PROFESSOR DEPARTMENT OF ECONOMICS
INTERNAL AUDITOR
FORMER TEACHERS REPRESENTATIVE
RABINDRASADAN GIRLS COLLEGE
P.O.AND DIST. KARIMGANJ PIN-788710
8:DR DEBASHIS DUTTA CHOUDHURY
CONVENER CONSTRUCTION COMMITTEE ASSISTANT PROFESSOR
DEPARTMENT OF MATHEMATICS
INTERNAL AUDITOR RABINDRASADAN GIRLS COLLEGE
P.O. AND DIST. KARIMGANJ
ASSAM PIN-788710
9:DR NILANJAL DE
ASSISTANT PROFESSOR DEPARTMENT OF HISTORY
RABINDRASADAN GIRLS COLLEGE
P.O.AND DIST. KARIMGANJ
ASSAM PIN-788710
10:DR DIPANKAR DAS CHOUDHURY
ASSISTANT PROFESSOR DEPARTMENT OF MATHEMATICS
CONVENOR PURCHASE COMMITTEE
INTERNAL AUDITOR
RS GIRLS COLLEGE
P.O. AND DISTRICT SRIBHUMI
ASSAM PIN-78871
Advocate for the Petitioner : MR. B PURKAYASTHA, J.P. BARUAH
Advocate for the Respondent : SC, HIGHER EDU,
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 03.03.2025 Heard Mr. B. Purkayastha, learned counsel for the petitioner, who submits that the Principal (respondent No. 4) is not issuing the No Objection Certificate for payment of leave salary and GIS.
Page No.# 3/3 The petitioner's counsel submits that pension has already been sanctioned by the respondents.
Issue notice, returnable in four weeks.
Mr. A. R. Tahbildar, learned counsel accepts notice on behalf of the respondent Nos. 1 & 2 while Mr. A. Chaliha, learned counsel accepts notice on behalf of the respondent No. 3.
The petitioner shall take steps for service of notice upon all the other respondents by registered post with A/D within three days.
List this matter after 4 (four) weeks.
JUDGE Comparing Assistant