Bipin Deka vs The State Of Assam And 5 Ors
2021 Latest Caselaw 676 Gua

                                                                Page No.# 1/2

GAHC010029562021




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

                           Case No. : WP(C)/1124/2021

         BIPIN DEKA
         S/O LATE MOINA RAM DEKA, VILL. AND P.O. LOCH, P.S. BAIHATA
         CHARIALI, DIST. KAMRUP, ASSAM, PIN 781381



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECY. ENVIRONMENTAL
         AND FOREST DEPTT., GOV.T OF ASSAM, DISPUR, GUWAHATI 6

         2:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM

          FINANCE DEPTT.

         3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF
         FOREST FORCE

          ASSAM
          PANJABARI
          GUWAHATI 37

         4:THE ADDL. PRINCIPAL CHIEF CONSERVATOR OF FOREST (WILDLIFE)
         AND CHIEF WILDLIFE WARDEN

          ASSAM
          PANJABARI
          GUWAHATI 37

         5:THE DIVISIONAL FOREST RANGE OFFICER

          EASTERN ASSAM WILDLIFE
          BOKAKHAT
                                                                                 Page No.# 2/2

             DIST. GOLAGHAT
             ASSAM
             PIN 785612

            6:THE FOREST RANGE OFFICER

             WESTERN RANGE
             BAGORI
             BOKAKHAT
             DIST. GOLAGHAT
             ASSAM
             PIN 78561

Advocate for the Petitioner   : MR H R A CHOUDHURY

Advocate for the Respondent : SC, FOREST




                                BEFORE
               HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                        ORDER

Date : --24.02.2021

Heard Mr. F.U. Barbhuiya, learned counsel appearing for the petitioner. The petitioner's case in brief is that in view of the judgment dated 8/6/2017 passed in the case of State of Assam vs Upen Das & 836 Ors reported in 2017 (4) GLR 490, he is entitled to minimum scale of pay.

Mr. I. Kalita, learned counsel appears on behalf of respondent Nos. 1,3,4 and 4 and Mr. P. Nayak, learned counsel appears on behalf of respondent No.2.

List the matter again on 15/3/2021.

On that day, the learned counsel appearing for the respondents shall come with instruction as to whether the petitioner's case is covered by the judgment dated 8/6/2017 passed by this Court in the case of State of Assam vs Upen Das & 836 Ors.

JUDGE

Comparing Assistant