SAJAL KAMAL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant has questioned the judgment dtd. 31/10/2025, passed by a learned Single Judge in WP(C) Nos. 5584 and 4843 of 2023, preferred by the respondent No. 6 herein, whereby the writ petitions referred to above were disposed off by remanding the matter to the Secretary to the Government of Assam, Department of School Education, to re-examine the marks allotted to the appellant and the respondent No. 6 and to take a decision in that regard within a period of two months from the date of receipt of the certified copy of the afore- noted judgment, with a specific direction that the Secretary shall give to the appellant and the respondent No. 6 the opportunity of personal hearing before passing the order and, after the decision is arrived at by revisiting the marks allotted to the parties inter se, the consequential action should also follow.

(2.) We have heard Mr. K.N. Choudhury, learned Senior Advocate, assisted by Mr. T. Kashyap, learned Advocate for the appellant; Ms. R. Barua, learned Standing Counsel, Education (Secondary) Department for respondent Nos.1 to 4; Mr. S.K. Das, learned Advocate for respondent No.5 and Mr. P.J. Saikia, learned Senior Advocate assisted by Ms. M. Nirola and Mr. J. Hatimura, learned Advocates for respondent No.6.

(3.) Vide order dtd. 26/3/2026, passed in this appeal, this Court set out the sequence of events leading to the filing of the above-referred two writ petitions by the respondent No. 6 in the background of the long- running dispute between the parties for the post of Principal at Bamundongra Higher Secondary School, Barpeta, Assam.