Page No.# 1/3 vs The State Of Assam And 4 Ors
2021 Latest Caselaw 1354 Gua

                                                                Page No.# 1/3

GAHC010017372021




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

                        Case No. : Review.Pet./20/2021
                              In WP(C) No. 1198/2020

         NAMITA DAS AND ANR.
         W/O- LATE BHAGABAN CH. DAS, R/O- VILL.- CHATEMARI, LAWPARA,
         MUKALMUA, DIST.- NALBARI, ASSAM.

         2: MD. TAHABBUR RAHMAN
          S/O- LATE GAFUR ALI
          R/O- VILL.- BELSOR
          DHARAMPUR
          P.S. BELSOR
          DIST.- NALBARI
         ASSAM

         VERSUS

         THE STATE OF ASSAM AND 4 ORS.
         REP. BY THE CHIEF SECRETARY, ASSAM-CUM-CHAIRMAN, STATE LEVEL
         COMMITTEE FOR COMPASSIONATE APPOINTMENT, ASSAM, DISPUR,
         GUWAHATI-6.

         2:THE SECRETARY TO THE GOVT. OF ASSAM
         WATER RESOURCE DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE SECRETARY TO THE GOVT. OF ASSAM
         A. H. AND VETERINARY DEPARTMENT
          DISPUR
          GUWAHATI-6.

         4:THE CHIEF ENGINEER

          WATER RESOURCE DEPARTMENT
          GOVT. OF ASSAM
                                                                                   Page No.# 2/3

                 CHANDMARI
                 GUWAHATI-3.

             5:THE DISTRICT ANIMAL HUSBANDARY AND VETERINARY OFFICER
              KAMRUP
              CHENIKUTHI
              GUWAHATI-3

Advocate for the Petitioner    : MR. N H BARBHUIYA

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

07-04-2021 Heard Shri N. H. Barbhuiya, learned counsel for the applicant who has filed this application for correction of a typographical error in the order dated 16.12.2020. The order pertained to the consideration of the case of the petitioner for appointment on compassionate ground. Though the order dated 16.12.2020 reflects that his case was duly considered by the District Level Committee, Kamrup and was pending consideration before the State Level Committee, in the operative part of the said order, the Department was directed to place the case of the petitioner before the District Level Committee which had already taken a decision in his favour.

The learned counsel accordingly prays for that the direction should be read to be a direction to the State Level Committee for such consideration.

Ms. M. D. Borah, learned State Counsel does not seriously object to the said prayer. Ms. S. Chutia, learned counsel representing the Water Resources Department also endorses the submission of learned counsel for the petitioner.

A reading of the order dated 16.12.2020 would make it apparent that though it was recorded that the consideration by the District Level Committee was already done and his case was rejected by the State Level Committee, the reconsideration has to be done not by the District Level Committee but by the State Level Committee. Accordingly, in the operative part of the judgment, the term "District Level Committee" be replaced by "State Level Committee".

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For all necessary purposes, the order dated 16.12.2020 would be read to mean that the reconsideration has been directed to be made by the State Level Committee in the next meeting scheduled.

A copy of this order may be treated to be a part of the order dated 16.12.2020 passed in WP(C) No. 1198/2020.

Review petition stands disposed of.

JUDGE

Comparing Assistant