Page No.# 1/3 vs The State Of Assam And 5 Ors
2021 Latest Caselaw 3515 Gua

                                                             Page No.# 1/3

GAHC010198422021




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

                            Case No. : WP(C)/6842/2021

         MANU RAM DAS AND 4 ORS
         S/O- LATE DEHI RAM DAS, R/O- VILL-KARIA,PO-KARIA,
         PS AND DIST- NALBARI, ASSAM

         2: BAIKUNTHA BAISHYA
          S/O LATE NANI RAM BAISHYA
          R/O VILLAGE NIZ PAKOA
          PO- NIZ PAKOA

          DIST- NALBARI

         3: GOLOK DEKA
          S/O- LATE UPENDRA KALITA
          R/O- VILL- MURKONA
          PO- BARBARI
          DIST- NALBARI
         ASSAM

         4: HEMANTA KALITA
          S/O SRI FAFARU KALITA
          R/O VILLAGE- SONDHA
          PO- SONDHA
          DIST- NALBARI
         ASSAM

         5: DIPAK KALITA
          S/O- SRI BAIKUNTHA KALITA
          R/O- VILLAGE- SARIAHTALI
          PO- MILANPUR
          DIST- NALBAR

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
                                                                        Page No.# 2/3

             REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
             ENVIRONMENT AND FOREST DEPARTMENT, ASSAM, DISPUR, GUWAHATI-
             06

             2:THE ADDITIONAL CHIEF SECRETARY
             TO THE GOVT OF ASSAM
              ENVIRONMENT AND FOREST DEPARTMENT
             ASSAM
              DISPUR
              GUWAHATI-06

             3:THE PRINCIPAL CHIEF CONSERVATOR
              OF FOREST AND HEAD OF FOREST FORCE ASSAM
             ARANYA BHAWAN
              PANJABARI

             GUWAHATI -37

             4:THE CHIEF CONSERVATOR OF FOREST (T)
              UPPER ASSAM ZONE
              KACHARIGHAT
              GHY-01

             5:THE DIVISIONAL FOREST OFFICER
              SOCIAL FORESTRY DIVISION NALBARI
              DIST- NALBARI
              PIN- 781033

             6:THE COMMISSIONER AND SECRETARY
             TO THE GOVERNMENT OF ASSAM
              FINANCE DEPARTMENT
              DISPUR
              GUWAHATI-0

Advocate for the Petitioner   : MR. B KUMAR

Advocate for the Respondent : SC, FOREST


                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                           ORDER

17.12.2021

Heard Mr. B. Kumar, learned counsel for the petitioners, who submits that the Page No.# 3/3

petitioners' case was rejected by the respondent no.3 in relation to the petitioner's claim for payment of minimum pay scale in terms of paragraph 22 of the judgment of the Division Bench of this Court in State of Assam and Others vs. Upen Das and 836 Others, WA 45/2014.

Issue Notice returnable in 4 (four) weeks.

Mr. D. Gogoi, learned counsel accepts notice on behalf of respondent nos.1, 2, 3, 4 & 5 while Mr. P. Nayak, learned counsel accepts notice on behalf of respondent no.6.

List the matter after four weeks.

JUDGE

Comparing Assistant