DIPIKA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. Bezbarua, learned counsel for the petitioners. Also heard Mr. P.J. Phukan, learned counsel for the respondents in the Gauhati University and Mr. S. Bhuyan, learned counsel for the respondents in the Higher Education Department of Government of Assam.

(2.) Considering the nature of the grievance raised we are not required to hear the Principal of Dispur Law College for the time being.

(3.) The petitioner No. 1 is originally a student of LLB course in the Dispur Law College at Guwahati. While she was undergoing the course, she got married to the petitioner No. 2 namely Akhlasul Ahmed who is a resident of village Kanaimara Part-I under Police Station South Salmara in the South Salmara Mankachar district of Assam and after marriage she is residing in her marital home in the South Salmara Mankachar district.