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Gauhati High Court

Ranjoy Saha vs Govt Of Assam And 9 Ors on 8 February, 2024

                                                         Page No.# 1/5

GAHC010134842023




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

                         Case No. : WP(C)/2154/2023
         RANJOY SAHA
         S/O- LATE PARITOSH SAHA
         R/O- TRK ROAD
         NAGAON
         P.O AND DIST- NAGAON
         ASSAM
         PIN-782001

          VERSUS

         GOVT OF ASSAM AND 9 ORS
         REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
         HIGHER EDUCATION DEPARTMENT
         DISPUR
         GUWAHATI-6

         2:THE DIRECTOR HIGHER EDUCATION ASSAM
          KAHILIPARA
          GUWAHATI-19

         3:THE GAUHATI UNIVERSITY
         REPRESENTED BY ITS REGISTRAR
         GAUHATI UNIVERSITY
         GUWAHATI-781014

         4:GOVERNING BODY
         NOWGONG GIRLS COLLEGE
         NAGAON
         REP. BY ITS PRESIDENT
         PIN-782002

         5:THE PRINCIPAL
         NOWGONG GIRLS COLLEGE
         NAGAON
                                                     Page No.# 2/5

 PIN-782002
6:DR. SANJAY BHATTACHARJEE
ASSOCIATE PROFESSOR BENGALI DEPTT.
GAUHATI UNIVERSITY
JALUKBARI
GUWAHATI
PIN-781013
7:DR. SANJAY DE
ASSOCIATE PROFESSOR
SUBJECT TEACHER OF BENGALI DEPTT.
NOWGONG COLLEGE
NAGAON
ASSAM
PIN-782001
8:PROF. RITA KALITA
EX VICE PRINCIPAL AND HOD OF STATISTICS
NOWGONG GIRLS COLLEGE
NAGAON
ASSAM
PIN-782002
9:DR. RITA RANI DEY
ASSTT. PROFFESSOR
BENGALI DEPARTMENT
NOWGONG GIRLS COLLEGE
NAGAON
ASSAM
PIN-782002
10:PROF KALPANA BHATTCHARYA
VICE PRINCIPAL AND HOD OF STATISTICS
NOWGONG GIRLS COLLEGE
NAGAON
ASSAM
PIN-782002
------------
Advocate for : MR. D K BAGCHI
Advocate for : SC
HIGHER EDU appearing for GOVT OF ASSAM AND 9 ORS


Linked Case : I.A.(Civil)/1754/2023

DR. RITA RANI DEY
ASSISTANT PROFESSOR , BENGALI DEPARTMENT, NOWGONG GIRLS
COLLEGE, NAGAON, ASSAM, PIN-782002



VERSUS
                                                          Page No.# 3/5


RANJOY SAHA AND 9 ORS.
S/O LATE PARITOSH SAHA, R/O TRK ROAD, NAGAON, P.O. AND DIST-
NAGAON, ASSAM, PIN-782001

2:THE STATE OF ASSAM
 REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
 HIGHER EDUCATION DEPARTMENT
 DISPUR
 GUWAHATI-781006

3:THE DIRECTOR OF HIGHER EDUCATION
ASSAM
 KAHILIPARA
 GUWAHATI-19

4:THE GAUHATI UNIVERSITY
 REPRESENTED BY THE REGISTRAR
 GAUHATI UNIVERSITY
 JALUKBARI
 GUWAHATI
 PIN-781013

5:GOVERNING BODY
 NOWGONG GIRLS COLLEGE
 NAGAON
 REPRESENTED BY ITS PRESIDENT
 NOWGAON COLLEGE
 NAGAON
 PIN-782002

6:THE PRINCIPAL
 NOWGAON COLLEGE
 NAGAON
 PIN-782002

7:DR. SANJOY BHATTACHARJEE
ASSOCIATE PROFESSOR
 BENGALI DEPARTMENT
 GAUHATI UNIVERSITY
 JALUKBARI
 GUWAHATI
 PIN-781013

8:PROF. RITA KALITA
 EX-VICE PRINCIPAL AND HOD OF STATISTICS DEPARTMENT
 NOWGONG GIRLS COLLEGE
 NAGAON PIN-782002
                                                                         Page No.# 4/5

           9:PROF KALPANA BHATTACHARYA
           AND HOD
            STATISTICS DEPARTMENT
            NOWGONG GIRLS COLLEGE
            NAGAON
            PIN-78200

Advocate for the Petitioner : MR. A K DUTTA
Advocate for the Respondent : MR. D K BAGCHI

                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                       ORDER

Date : 08.02.2024 Heard Mr. C. Choudhury, learned senior counsel, appearing for the writ petitioner. Also heard Mr. N. Baruah, learned counsel, appearing on behalf of the Governing Body of Nowgong Girls' College, Nagaon; Mr. P. J. Phukan, learned standing counsel, Gauhati University, appearing on behalf of respondent No. 3; Mr. S. Das, learned standing counsel, Higher Education Department, appearing on behalf of the official respondents; and Mr. B. Purkayastha, learned counsel, appearing on behalf of respondent No. 9.

Mr. Baruah, learned counsel appearing for the Governing Body of the college, in question, shall invariably bring on record the stand of the college authorities on or before 26th of February, 2024, by way of filing an affidavit-in- opposition. Thereafter, the petitioner, may file his affidavit-in-reply to such affidavit filed by the college authorities.

Mr. Das, learned standing counsel, Higher Education Department, in the meantime, if so advised, shall also bring their stand, on record, in the matter.

Page No.# 5/5 As prayed for, list it for admission on 14 th of March, 2024, on which date, an endeavour may be made by the Court to dispose of the entire matter.

The connected interlocutory application being IA(c)1754/ 2023 shall be heard along with this writ petition on the next date fixed.

JUDGE Comparing Assistant