Anjali Basumatary vs The State Of Assam And 5 Ors
2021 Latest Caselaw 17 Gua

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GAHC010152392017




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

                          Case No. : WP(C)/7671/2017

         ANJALI BASUMATARY
         W/O- LT DHRUBA BASUMATARY R/O-VILL- GHAGRA KACHARI P.S.
         DHEKIAJULI DIST- SONITPUR, ASSAM

         VERSUS

         THE STATE OF ASSAM and 5 ORS.
         REPRESENTED BY THE COMMISSIONER and SECRETARY, TO THE GOVT.
         OF ASSAM, PERSONNELB DEPTT., DISPUR, GHY-6

         2:THE SECRETARY
         TO THE GOVT. OF ASSAM
          RELIEF and REHABILITATION DEPTT.
          DISPUR
          GHY-6

         3:THE DEPUTY COMMISSIONER
          SONITPUR
          P.O. TEZPUR
          DIST- SONITPUR
         ASSAM

         4:THE SUPERINTENDENT OF POLICE
          SONITPUR
          P.O. TEZPUR
          DIST- SONITPUR
         ASSAM

         5:THE OFFICER-IN-CHARGE
          DHEKIAJULI POLICE STATION VILL and P.O. DHEKIAJULI DIST- SONITPUR
         ASSAM

         6:THE CIRCLE OFFICER
          DHEKIAJULI REVENUE CIRCLE VILL and P.O. DHEKIAJULI
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             DIST- SONITPUR
             ASSAM

Advocate for the Petitioner   : MR.G TAYE

Advocate for the Respondent : GA, ASSAM


                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : 04.01.2021

Heard Mr. S.C. Biswas, learned counsel for the petitioner. On his prayer, list the matter after 2 (two) weeks, to enable him to produce the copy of the Division Bench judgment rendered in respect of applicability of the Government Notification dated 22.06.2004.

JUDGE

Comparing Assistant