Farhad Ali vs The State Of Assam And 5 Ors
2021 Latest Caselaw 212 Gua

Citation : 2021 Latest Caselaw 212 Gua
Judgement Date : 22 January, 2021

Gauhati High Court

Farhad Ali vs The State Of Assam And 5 Ors on 22 January, 2021

                                                                          Page No.# 1/2

GAHC010258522017




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

                                Case No. : WP(C)/24/2017

           FARHAD ALI
           S/O- LT. JABUR ALI, R/O VILL.- NIZ- BORIGOG, P.O.- KANIHA, P.S.- RANGIA,
           DIST.- KAMRUP.



           VERSUS

           THE STATE OF ASSAM and 5 ORS.
           REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM,
           ELEMENTARY EDUCATION DEPTT., DISPUR, GHY- 6.

           2:THE DIRECTOR OF ELEMENTARY EDUCATION
           ASSAM
            KAHILIPARA
            GHY- 19.

           3:THE DIST. ELEMENTARY EDUCATION OFFICER
            KAMRUP
           AMINGAON.

           4:THE BLOCK ELEMENTARY EDUCATION OFFICER
            RANGIA.

           5:THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
            FINANCE DEPTT.
            DISPUR
            GHY- 6.

            6:THE TREASURY OFFICER
             RANGIA
             KAMRUP
Advocate for the Petitioner : MR.S S BARUAH
Advocate for the Respondent : SC, EDUCATIONR 1 - 4

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK

22-01-2021

Heard Ms. N. Phukan, learned Standing counsel, Elementary Education Department, Assam for the respondent Nos. 1, 2 to 4. Also heard Mr. B. Gogoi, learned Standing counsel, Finance Department of the State for the respondent Nos. 5 & 6.

No representation on behalf of the petitioner on call though name of counsel for him has been reflected in the cause list.

It is seen that consecutively on the last two occasions i.e. on 23.01.2019 as well as on 11.01.2021, the petitioner remained unrepresented.

Matter pertains to the payment of arrear salary to the petitioner for the period from 01.12.2011 to 29.02.2012, whereas the petitioner has filed this writ petition on 21.12.2016 claiming for arrear salary for the said period.

The issue involved in this writ petition is already settled by a Division Bench judgment of this Court dated 30.05.2012 passed in WA No. 71/2007 reported in 2013 (2) GLT 1094.

In view of the above, this writ petition stands dismissed for non prosecution.

JUDGE

Comparing Assistant