Rajab Ali @ Rajib Ali vs The State Of Assam And 5 Ors
2021 Latest Caselaw 3 Gua

                                                                      Page No.# 1/2

GAHC010274272019




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

                           Case No. : WP(C)/8298/2019

         RAJAB ALI @ RAJIB ALI
         S/O- LATE RAIJUDDIN, R/O- VILL 4 NO. BHERGAON, P.O- SITOLI, DIST-
         BARPETA, ASSAM, PIN- 781308



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
         SOIL CONSERVATION DEPTT, DISPUR, GUWAHATI- 6

         2:THE COMMISSIONER AND SECRETARY
         TO THE GOVT OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPTT
          DISPUR
          GUWAHATI- 06

         3:THE DIRECTOR OF SOIL CONSERVATION
         ASSAM
          R G BARUAH ROAD
          GUWAHATI- 781005

         4:THE ACCOUNTANT GENERAL (A AND E)
          MAIDAMGAON
          BELTOLA
          GUWAHATI- 29

         5:THE DIVISIONAL OFFICER
          BARPETA SOIL CONSERVATION DIVISION
          BARPETA
          DIST- BARPETA
         ASSAM
          PIN- 781301
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              6:THE TREASURY OFFICER
               BARPETA TREASURY
               BARPETA
               DIST- BARPETA
              ASSAM
               PIN- 78130

Advocate for the Petitioner      : MR. K R PATGIRI

Advocate for the Respondent : GA, ASSAM




                                       BEFORE
                      HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN


                                                ORDER

04-01-2021.

Mr. KR Patgiri, learned counsel for the petitioner is present.

The respondent No.2 is represented by Mr. D. Nath, learned Sr. Govt. Advocate, Assam, Mr. P. Nayak, learned standing counsel, Soil Conservation appears for respondent No.1, 3, 5 & 6 and Mr. C. Baruah, learned standing counsel for the Accountant General appears for the respondent No.4.

The learned counsel for the respondents have submitted that they have no objection if the matter is decided in terms of the decision rendered in the WP(C) No.1089/2015, granting the pensionary benefits from the date of passing of the judgment dated 04.12.2018.

But the learned counsel for the petitioner has submitted that an appeal has been preferred against the finding in the WP(C) No.1089/2015, vide Writ Appeal No.181/2020 and which is now pending and the petitioner is ready to abide by the outcome of the writ appeal.

Let the matter be listed after four weeks.

JUDGE

Comparing Assistant