Pronoy Kumar Brahma And 2 Ors vs Pritam Saikia And 2 Ors
2021 Latest Caselaw 521 Gua

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GAHC010013502021




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

                             Case No. : I.A.(Civil)/192/2021
                                                in
                                     Cont.Case(C) 411/2020

           PRONOY KUMAR BRAHMA AND 2 ORS.
           S/O. LATE PURENDRA NATH BRAHMA, R/O. VILL. WEST DAHGAR KUTI,
           P.O. DOTMA, P.S. AND DIST. KOKRAJHAR, ASSAM

           2: MANORANJAN ROY
            S/O- SATYENDRA ROY
            R/O- VILL.- MUKHIGAON
            DIST.- KOKRAJHAR
           ASSAM.

           3: BIPIN KUMAR BARUAH
            S/O- SURENDRA NATH BARUAH
            R/O- VILL.- TARAJAN KAKOTI GAON
            P.O. P.S. AND DIST.- JORHAT
           ASSAM

           VERSUS

           PRITAM SAIKIA AND 2 ORS.
           THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, EDUCATION
           DEPTT., DISPUR, GUWAHATI-6

           2:SHYAM JAGANNATHAN
            IAS THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
            FINANCE DEPTT.
            DISPUR GUWAHATI-6

           3:PHANINDRA JAIDUNG
           THE DIRECTOR OF NON FORMAL AND ADULT EDUCATION
            KAHILIPARA GUWAHATI-19

Advocate for the Petitioner : MR. D BARUAH
Advocate for the Respondent :
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                                          BEFORE
                HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

                                          ORDER

15-02-2021

Heard Mr. D. Baruah, learned counsel for the applicants.

By this application, the applicants have prayed for impleadment of the present Commissioner and Secretary to the Government of Assam in the Finance Department as party respondent in the connected Cont.Case(C) No.411/2020, which is pending for disposal.

The applicants as petitioner already preferred the connected Cont.Case(C) No.411/2020 for non-compliance of the judgment order dated 08.11.2019, passed by the Court in WP(C) No.5922/2019, wherein they impleaded the then Commissioner and Secretary to the Government of Assam in the Finance Department, who is no longer continuing in that post. It is also brought to the notice of the Court that the applicants have already filed representations before the present Commissioner and Secretary to the Government of Assam in the Finance Department on 19.01.2021 intimating him about the said order dated 08.11.2019, passed by the Court in WP(C) No.5922/2019 as well as about the pendency of the connected Cont.Case(C) No.411/2020.

Considering such submission of the applicants, they are allowed to implead the present Commissioner and Secretary to the Government of Assam in the Finance Department as party respondent in the connected Cont.Case(C) No.411/2020.

With the above observation, this I.A.(C) stands allowed.

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