Gauhati High Court
Page No.# 1/5 vs The State Of Assam And 14 Ors on 18 June, 2025
Page No.# 1/5
GAHC010081182019
2025:GAU-AS:8071
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2496/2019
TATA INSTITUTE OF SOCIAL SCIENCE AND ANR.
REP. BY THE REGISTRAR OF THE TATA INSTITUTE OF SOCIAL SCIENCE
(TISS), WITH ITS OFF- CAMPUS (GHY OFF CAMPUS) AT TETELIA ROAD,
JALUKBARI, GHY, KAMRUP (M), ASSAM, PIN- 781013
2: KAMALASAN GOSWAMI
OFFICER ON SPECIAL DUTY (OSD)
TATA INSTITUTE OF SOCIAL SCIENCE
GHY CAMPUS
TETELIA ROAD
JALUKBARI
GHY
KAMRUP (M)
ASSAM
PIN- 78101
VERSUS
THE STATE OF ASSAM AND 14 ORS.
REP. BY THE PRINCIPAL SECY., HOME AND POLITICAL DEPTT., GOVT. OF
ASSAM, DISPUR, GHY-6
2:DIRECTOR GENERAL OF POLICE
ASSAM POLICE HEADQUARTERS
ULUBARI
GHY-7
3:THE COMMISSIONER OF POLICE
GHY
ANANDA RAM BARUAH ROAD
PAN BAZAAR
GHY-1
4:THE ADDL. DY. COMMISSIONER OF POLICE
Page No.# 2/5
GHY (WEST)
SADILAPUR
GHY-12
5:OFFICER-IN-CHARGE
JALUKBARI P.S.
GHY-13
6:THE CIRCLE OFFICER
AZARA CIRCLE
PIN- 781017
KAMRUP (M)
ASSAM
7:ANUBRATA SHARMA
S/O- NIREN SHARMA
ADDRESS- AT ROAD
TARAJAN
JORHAT
NEAR PUJA MANDIR
JORHAT- 785001
8:GULAL SALIL
S/O- SALIL KAUSHIK
ADDRESS- JH 45
GOMANTIKA PARISHAR
NEAR NEW MLA COLONY
JAWAHAR CHOWK
BHOPAL- 462300
MADHYA PRADESH
9:TIKENDRA CHELAK
S/O- TEJRAI CHELAK
ADDRESS- TOWN- HALDI
DIST- NUAPADA
ODISHA
PIN- 767037
10:JAYA SINGH
D/O- VIJAY SINGH
ADDRESS- 402
AWADH SHANGRILA
P.O. BALESHWAR
TA PALSANA
KHDODARA PALSANNA HIGHWAY
GUJARAT
PIN- 394317
Page No.# 3/5
11:SURAJ KAMDAR DEEPAK
S/O- MR DIPAK KAMADAR
ADDRESS- 19/21 BALAJI HOUSE
ROOM NO 68
69 5TH FLOOR
V V CHANDAN STREET
OPP. ZAKERIA MASJID
MUMBAI
MAHARASTRA- 400003
12:ADNAN KHURSHEED
S/O- MD. KHURSHEED ALAM
ADDRESS- H.NO. 0087
AZAD NAGAR (MOGLAKHAR)
PIN- 805110
NAWADA
BIHAR
13:VARUN K KHUDANIA
S/O- BALBIR SINGH
ADDRESS- 9795 B AHATA THAKUR DASS
SARAI ROHILLA
NEW ROHTAK ROAD
NEW DELHI- 110005
14:VANI SHREE
D/O- DINESH SHARMA
H.NO. 21 FF
ASHOKA ENCLAVE (PART-1)
SECTOR 35
FARIDABAD
PIN- 121003
15:NAMRATA KALITA
D/O- DHRUBAJYOTI KALITA
AMBIKANGIRI NAGAR
AGALIPATH BYE LANE 3
H.NO. 3
GHY-24
ASSA
Advocate for the Petitioner : MR. D DAS SR. ADV, R SARMAH,MR S KHOUND,MR. K
MOHAMMED
Advocate for the Respondent : GA, ASSAM,
Page No.# 4/5
BEFORE
HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY
ORDER
18.06.2025
1. None appears for the petitioners on call.
2. The petitioner No. 1 is Tata Institute of Social Sciences (Institute) and petitioner No. 2 is the Officer on Special Duty (OSD) of the said Institute.
3. The grievance raised in this writ petition is that there is some dispute between the management of petitioner No. 1 and some of the faculty members relating to service conditions. A few of the students who are unconnected with such dispute have got themselves entangled in the matter and thereafter are trying to disrupt the academic environment within the Institute campus. It the further case of the petitioners that they had also tried to obstruct recently concluded admission process. Petitioners had represented before the district administration as well as police authorities for assistance. But notwithstanding the same, the said group of students is continuously disturbing the normal functioning of the Institute.
4. Mr. K. Gogoi, learned Additional Senior Government Advocate, Assam referring to the paragraph 4 of the affidavit-in-opposition filed by the Additional Deputy Commissioner of Police, Jalukbari Division, Guwahati (West), contends that on 03.04.2018, the management of Tata Institute of Social Science informed police vide letter dated 03.04.2018 that some students and members of contractual faculty had organized demonstration and dharna and prevented the admission process from being started. After receipt of such information, Officer-in-Charge, Jalukbari Police Station, In-Charge Jalukbari Out-Post visited the campus and due to the presence of the police and Circle Officer, the situation became normal and Page No.# 5/5 the admission process could be resumed.
5. Considering the nature of allegation and the stand taken by the Additional Deputy Commissioner of Police, Jalukbari Division, Guwahati (West), this Court is of the view that nothing survives to be adjudicated in the present writ petition and accordingly, same stands closed.
6. This writ petition stands disposed of.
JUDGE Comparing Assistant