Satyandra Chandra Barman vs The State Of Assam And 5 Ors
2021 Latest Caselaw 1317 Gua

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GAHC010064352021




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

                           Case No. : WP(C)/2459/2021

         SATYANDRA CHANDRA BARMAN
         S/O- LT. SITA BARMAN, R/O- VILL- PUB SUALONI, P.O. AMBAGAON, P.S.
         RUPAHIHAT, DIST.- NAGAON, ASSAM, PIN- 782120



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE UNDER SECRETARY TO THE GOVT. OF ASSAM, HEALTH
         ENGINEERING DEPTT., DISPUR, GHY-6

         2:THE SECRETARY TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPTT.
          DISPUR
          GHY-6

         3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GHY-6

         4:THE PRINCIPAL ACCOUNTANT GENERAL (A AND E)
         ASSAM
          MAIDAMGAON
          BELTOLA
          GHY-29

         5:THE CHIEF ENGINEER
          PUBLIC HEALTH ENGINEERING DEPTT.
         ASSAM
          HENGRABARI
          GHY-36
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            6:THE EXECUTIVE ENGINEER
             PUBLIC HEALTH ENGINEERING DEPTT.
             KALIABOR PHE DIVISION
             KALIABOR
             DIST.- NAGAON
            ASSA

Advocate for the Petitioner    : MR J C BORAH

Advocate for the Respondent : SC, AG




                                    BEFORE
                    HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                            ORDER

Date : 05.04.2021

Heard Mr. J.C. Bora, learned counsel for the petitioner and Mr. I. Kalita, learned counsel standing counsel for the respondent.

By filing this writ petition under Article 226 of the Constitution of India, the petitioner claims pensionery benefits having retired on 31.03.2021. It projected that the petitioner was initially appointed as Master Roll Worker under the respondent no. 6 on 01.09.1990 and his service was regularized as Khalasi w.e.f. 22.07.2005 and, as such, the petitioner has rendered 22 years 7 months service.

The petitioner claim benefits of the case of Sanjita Roy Vs. The State of Assam & Ors. (2019) 4 GLR 97 and judgment and order dated 26.02.2021 rendered by the Division Bench of this Court in WA 18/2021 ( Binapani Das Vs. the State of Assam & Ors.) and other connected cases.

Issue notice returnable on 10.05.2021.

As the learned standing counsel respondent accepts notice, requisite additional copies of the writ petition be furnished to him in course of the day today.

The respondents are put to notice that an attempt would be made for disposal of this case on the next date fixed.

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List on 10.05.2021.

JUDGE

Comparing Assistant