Page No.# 1/3 vs The State Of Assam And 4 Ors
2021 Latest Caselaw 672 Gua

                                                                    Page No.# 1/3

GAHC010193082020




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

                           Case No. : WP(C)/423/2021

         AKSHENDRA PATGIRI AND 4 ORS
         S/O- BIREN PATGIRI, VILL- ODALGURI, DIST.- BARPETA, ASSAM, PIN-
         784509

         2: MD. ABED ALI
          C/O- BABJAN ALI
         VILL- CHOWRAKARA
          P.S. SONESWAR
          DIST.- KAMRUP
         ASSAM
          PIN- 781382

         3: MD. AKAN ALI
          C/O- MD. TOMIZ ALI
         VILL. AND P.O. KANIHA
          DIST.- KAMRUP
         ASSAM
          PIN- 781380

         4: BEAUTI PATAR
          D/O- LT. REHASWAR PATAR
         VILL- KAHIBARI
          P.O. CHARAIBAHI
          DIST.- MORIGAON
         ASSAM
          PIN- 782103

         5: SYED SAYED ALI
          C/O- HASIM ALI
         VILL- JAHAR GAON
          P.O. PASCHIM JAHAR GAON
          DIST.- BAKSA
          BTAD
         ASSAM
                                                                      Page No.# 2/3

             PIN- 78132

            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REP. BY THE CHIEF SECY. TO THE GOVT. OF ASSAM DISPUR, GHY-6

            2:THE SECY. TO THE GOVT. OF ASSAM
             SOCIAL WELFARE DEPTT.
             DISPUR
             GHY-6

            3:THE COMM. AND SECY.
             PERSONAL (B) DEPTT.
             GOVT. OF ASSAM
             DISPUR
             GHY

            4:THE DIRECTOR OF SOCIAL WELFARE DEPTT.
            ASSAM
             UZANBAZAR
             GHY-1
             KAMRUP (M)

            5:THE STATE COMMISSIONER OF DISABILITIES
             GOVT. OF ASSAM
             BASISTHA
             GHY
             KAMRUP (M

Advocate for the Petitioner   : MR. I ALAM

Advocate for the Respondent : GA, ASSAM
                                                                                  Page No.# 3/3




                                 BEFORE
                HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                          ORDER

Date : 24.02.2021

Heard Mr. T SK, learned counsel appearing for the petitioners and also heard Ms. M. D. Bora, learned counsel appearing for the State respondents.

It is submitted by Ms. Bora that process for appointment of the physically challenged people including the petitioners is going on in terms of the judgment and order passed by this Court in WP (C) No. 1424/2011 and the petitioners will be appointed when their turn comes.

It is also submitted by both the learned counsel that there is a contempt case (C) 582/2017 connected with the said writ petition still pending in this Court.

List this matter alongwith contempt petition after two weeks.

On the next date the learned Govt. Advocate shall come with instructions as to the status of the process taken up for appointment of the petitioners.

JUDGE

Comparing Assistant