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GAHC010011262022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/558/2022
HEMA NATH
S/O LATE LILA KANTA NATH, R/O VILL- BAMUNBARI, P.O.-SOLAGURI,
DIST- SONITPUR, ASSAM, PIN-784180
VERSUS
THE STATE OF ASSAM AND 5 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, IRRIGATION DEPARTMENT, DISPUR, GUWAHATI-6
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCES DEPARTMENT
DISPUR
GUWAHATI-6
3:THE CHIEF ENGINEER
IRRIGATION DEPARTMENT
2ND
BLOCK-B
KRISHNA NAGAR
CHANDMARI
GUWAHATI-03
4:THE ACCOUNTANT GENERAL (A AND E)
MAIDAMGAON
BELTOLA
GUWAHATI-29
5:THE EXECUTIVE ENGINEER
ITAKHOLA DIVISION (IRRIGATION) DEPARTMENT
TEZPUR
DIST- SONITPUR
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ASSAM
PIN-784001
6:THE TREASURY OFFICER
TEZPUR
DIST-SONITPUR
ASSAM
PIN-78400
Advocate for the Petitioner : MR. K R PATGIRI
Advocate for the Respondent : SC, IRRIGATION
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
01.02.2022 Heard Ms. U. Hazarika, learned counsel for the petitioner. The writ petitioner herein is claiming pensionary benefits on the ground that he has served the department as a Muster Roll worker for more than 20 years..
According to Ms. Hazarika, the petitioner's case is covered by the judgment of this Court rendered in Sanjita Roy vs. State of Assam and others, reported in 2019 (2) GLT 805.
Ms. D. S. Neog, learned Standing Counsel, Irrigation Department, Assam, prays for some time to obtain instruction.
Issue notice of motion returnable in four weeks. Since Ms. D. S. Neog, learned Standing Counsel, Irrigation Department, has entered appearance and accepted notice on behalf of respondent Nos.1, 3 and 5, Mr. J. K. Parajuli, learned Govt. Advocate, Assam has accepted notice on behalf of respondent No.2, Mr. A. Hasan, learned counsel, has accepted Page No.# 3/3 notice on behalf of respondent No.4 and Mr. P. Nayak, learned Standing Counsel, Finance Department, Assam has accepted notice on behalf of respondent No.6, service of notice is deemed to be complete in this case. Extra copies be furnished to the learned departmental counsel, requisite in numbers, within a week from today so as to enable them to obtain instruction facilitating disposal of the writ petition on the returnable date.
JUDGE Comparing Assistant