Citation : 2021 Latest Caselaw 229 Gua
Judgement Date : 25 January, 2021
Page No.# 1/5
GAHC010136202019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4131/2019
KRISHNA DAS
S/O- LT PRAFULLA CH. DAS, R/O- WARD NO. 1, UDALGURI TOWN,
RAKHAL ROAD, P.O. AND P.S. UDALGURI (BTAD), DARRANG, ASSAM
VERSUS
THE STATE OF ASSAM AND 18 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, TRANSPORT
DEPTT., DISPUR, GHY-6
2:THE JOINT COMMISSIONER AND SECY. OF TRANSPORT
BTC
KOKRAJHAR
ASSAM
PIN-783370
3:THE SECRETARY
TRANSPORT DEPTT.
BTC
KOKRAJHAR
ASSAM
PIN-783370
4:THE DIST. TRANSPORT OFFICER
DIST- UDALGURI
P.O. AND P.S. UDALGURI
ASSAM
PIN- 784509
5:SAILESWAR SHIL
S/O- LT SUBHAS SHIL
VILL- KALAIGAON
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P.O. KALAIGAON
DIST- UDALGURI
ASSAM
PIN- 784525
6:PARAMESWAR BORO
S/O- HUROU BORO VILL NO. 2 JALTHENGPAR
P.O. NAOKATA
P.S. GORESWAR
DIST- BAKSA
ASSAM
PIN- 781366
7:SUJIB DEVNATH
S/O- SRI KALYAN DEVNATH
VILL- SINGRIMARI BAGICHA
P.O. KALIAGAON
DIST- UDALLGURI
ASSAM
PIN- 784525
8:PANKAJ SHIL
S/O- LT HARIKRISHNA SHIL
VILL- THAKURIAPARA
P.O. THAKURIAPARA
DIST- UDALGURI
ASSAM
PIN- 784525
9:FLORA BORO
D/O- SRI BALEN CH. BORO
VILL- HADANPARA
W/NO. 8
P.O. AND DIST- KOKRAJHAR
ASSAM
PIN- 783370
10:MADHUMITA ROY RAJBONGSHI
C/O- SHRI MADHAB RAJBONGSHI
VILL- RABINDRA NAGAR
W/NO. 3
P.O. AND DIST- KOKRAJHAR
ASSAM
PIN- 783370
11:MADHAB BISWAS
S/O- SRI SATYALAL BISWAS
VILL- KALAIGAON
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P.O. KALAIGAON
DIST- UDALGURI
ASSAM
PIN- 784525
12:PARAMESWAR BORO
S/O- SRI HUROU BORO
VILL- NO. 2 JALTHENGPAR
P.O. NAOKATA
P.S. GORESWAR
DIST- BAKSA
ASSAM
PIN- 781366
13:GOBINDA KARMAKAR
S/O- SRI GOLAK KARMAKAR
SANTINAGAR
W/NO 1
P.O. AND DIST- KOKRAJHAR
ASSAM
PIN- 783370
14:HOWAIT RAJBONGSHI
S/O- SRI PAHARU RAJBONGSHI
VILL- SIMALUBARI
P.O. NO. 2
DARRANGAPUR
P.S. TAMULPUR
DIST- BAKSA
ASSAM
PIN- 781367
15:SUJIB DEVNATH
S/O- SRI KALYAN DEVNATH
VILL- SINGRIMARI BAGICHA
P.O. TANGLA
DIST- UDALGURI
ASSAM
PIN- 784521
16:ARIJIT ROY
S/O- SRI SUSANKA ROY
TANGLA W/NO 3 (BABUPARA)
P.O. TANGLA
DIST- UDALGURI
ASSAM
PIN- 784521
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17:PURNIMA BORA
D/O- LT BIRLANG BORO
GWJWNPURI W//NO-11
P.O. AND DIST- KOKRAJHAR
ASSAM
PIN- 783370
18:PANKAJ SHIL
S/O- LT HARIKRISHNA SHIL
VILL- THAKURIAPARA
P.O. THAKURIAPARA
DIST- UDALGURI
ASSAM
PIN- 784525
19:MITHUN SARKAR
S/O- SRI SONATAN SARKAR
VILL- NO. 2 HATIGARH
P.O. GARUFELA
P.S. KACHUGAON
DIST- KOKRAJHAR
ASSAM
PIN- 78335
Advocate for the Petitioner : DR. K U AHMED
Advocate for the Respondent : SC, BTC
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
25.01.2021 Heard Mr. K.U. Ahmed, learned counsel for the petitioner. Also heard Ms. M.D. Bora, learned counsel for the respondent No.1 as well as Mr. P. Nayak, learned Standing Counsel, BTC for the respondent Nos. 2 to 4.
As per office order dated 21.01.2021, learned counsel has entered appearance on behalf of the respondent Nos. 5 to 10, 13 to 17 & 19 and A/D card has been received back from the respondent No.12. However, there is no return of A/D card or unserved notice from the respondent No.11 & 18.
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On considering the fact that, notice was issued to the private respondents on 29.07.2019, notice is deemed to be served upon the respondent No. 11 & 18 in terms of the Section 27 of the General Clauses Act.
The petitioner's case is that the private respondents have been appointed without any advertisement being issued and without any selection process having taken place.
Mr. P. Nayak, learned Standing Counsel, BTC shall obtain instructions in this regard keeping in view the Judgment of the Apex Court in the Case of State of Orissa & ors. Vs. Mamata Mohanty, reported in (2011) 3 SCC 436 (Paragraph Nos. 35 & 36).
List on 12.02.2021.
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