Page No.# 1/2 vs The State Of Assam And 3 Ors
2021 Latest Caselaw 3402 Gua

                                                               Page No.# 1/2

GAHC010204812021




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

                          Case No. : WP(C)/6615/2021

         AKBAR ALI AND 3 ORS.
         S/O LATE SYED ALI
         VILL- NO. 2, MADHAB GOHAIN,
         P.O. BECHIMARI,
         DIST. UDALGURI,ASSAM, PIN-784514

         2: SRI BHUBANESWAR KALITA
          SON OF LATE GOBINDA RAM KALITA
         VILL- HAHARA
          P.O. PUTHIMARI
         DIST. KAMRUP
         ASSAM

         3: SRI DIPAK DAS
          SON OF LATE HALIRAM DAS
         R/O AZARA KONAPARA
         P.O. AZARA
         DIST. KAMRUP (M)
         ASSAM

         4: SRI RAJAT HAZARIKA
          SON OF LATE LALIT HAZARIKA
         VILL- BAHUPARA P.O. RANI P.S. PALASHBARI
          DIST. KAMRUP
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REP. BY THE PRINCIPAL SECRETARY, THE PANCHAYAT AND RURAL
         DEVELOPMENT DEPARTMENT, DISPUR, GUWAHATI-6, ASSAM

         2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
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             THE DEPARTMENT OF FINANCE
              DISPUR
              GUWAHATI-6
             ASSAM
             3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
              DEPARTMENT OF FINANCE
              DISPUR
              GUWAHATI-6
             ASSAM
             4:THE COMMISSIONER
              P AND RD DEPARTMENT
              JURIPAR
              PANJABARI ROAD
              GUWAHATI
              KAMRUP (M)
             ASSAM
              PIN-78103

Advocate for the Petitioner     : MR D DEKA

Advocate for the Respondent : SC, P AND R.D.

                                   BEFORE
                 HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                               ORDER

10.12.2021

Heard Mr. D. Deka, learned counsel for the petitioners, who submits that the petitioners, who are casual employees appointed prior to 01.04.1993, should be regularized in terms of the orders passed in WP(C) Nos.902/2017 & 907/2017. He also submits that though the petitioners are getting the minimum pay scale in terms of the Division Bench judgment of this Court in State of Assam vs. Upen Das and 836 Others, WA No.45/2014, the petitioners are entitled to have their service regularized. This Court has noticed that appointment orders of the petitioners have not been annexed in writ petition. The petitioners' counsel shall produce the same on the next date.

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant