Page No.# 1/3 vs The State Of Assam And 2 Ors
2021 Latest Caselaw 377 Gua

                                                                 Page No.# 1/3

GAHC010194072020




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

                          Case No. : WP(C)/463/2021

         RATHINDRA DAS AND 9 ORS
         S/O- LT. RASHAMAY CHANDRA DAS, VILL- HILARA COLONY, P.O. HILARA,
         CACHAR, PIN- 788808, ASSAM

         2: ZIA UDDIN TALUKDAR
          S/O- LT. ABDUL SUKKUR TALUKDAR
         VILL- KATIGORAH PT-III
          P.O. LATTIMARA
          CACHAR
          PIN- 788805
         ASSAM

         3: SOBERA BEGUM
          D/O- SRI MONSOB ALI
         VILL- NEW KASHIPUR T.E.
          P.O.- BANSKANDI
          CACHAR
          PIN- 788101
         ASSAM

         4: SHOVAN DOLEY
          S/O- KANAI LAL DEY
         VILL- TARAJOUR
          P.O. KALAIN
          CACHAR
          PIN- 788815
         ASSAM

         5: BASUDEB CHAKRAVORTY
          S/O- JITENDRA CHAKRAVORTY
         VILL- BRAHMAGRAM
          P.O. KALAIN
          PIN- 788815
         ASSAM
                                                        Page No.# 2/3


6: SAHIDUL ALOM
 S/O- SAMIR UDDIN
VILL- TINTIKIRI
 P.O. HILARA
 CACHAR
 PIN- 788815
ASSAM

7: BAHARUL ALOM BARBHUIYA
 S/O- SRI ABDUL KALAM AZAD BARBHUIYA
VILL- KATIGORAH PT.- III
 P.O. KATIGORAH
 CACHAR
 PIN- 788805
ASSAM

8: PROTYUSH DAS
 S/O- LT. ASHUTOSH DAS
VILL- GOBINDAPUR PT-III
 P.O. GOBINDAPUR WEST
 CACHAR
 PIN- 78804
ASSAM

9: NIRANJAN DAS
 S/O- LT. NANDA KUMAR DAS
VILL- NIZ KATIGORAH PT.- II
 P.O. GANGAPUR
 CACHAR
 PIN- 788804
ASSAM

10: KHAIRUL ISLAM
 S/O- LT. IMAN UDDIN
VILL- JAGADISHPUR PT.- IV
 P.O. JAGADISHPUR
 CACHAR
 PIN- 788805
ASSA

VERSUS

THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, PANCHAYAT
AND RURAL DEVELOPMENT DEPTT., DISPUR, GHY-06

2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
                                                                                                  Page No.# 3/3

                 FINANCE DEPTT.
                 ASSAM SECRETARIAT
                 DISPUR
                 GHY-06

                3:THE COMMISSIONER
                 PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
                 JURIPAR
                 PANJABARI
                 GHY-37
                 KAMRUP (M)
                ASSA

Advocate for the Petitioner        : MR D DEKA

Advocate for the Respondent : SC, PNRD




                                       BEFORE
                     HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                                   ORDER

04.02.2021

Mr. D. Deka, learned counsel appearing for the petitioners submits that the petitioners should be given the benefit of payment of minimum pay scale, as provided in the judgment of the Division Bench, in the case of State of Assam -vs- Upen Das & 835 Ors.,(WA/45/2014). He submits that the impugned notification dated 03.10.2019 has however barred the grant of the same pay scale to the petitioners as they were engaged subsequent to 01.09.2005.

Issue Notice to the respondents.

Mr. B. Gogoi, learned counsel accepts notice on behalf of respondent No. 2, Finance Department whereas Mr. M. Nath, learned counsel accepts notice on behalf of the respondent Nos. 1 & 2.

List the matter after 3(three) weeks to enable the respondents counsels to obtain instructions and file affidavit, if necessary.

JUDGE

Comparing Assistant