Page No.# 1/3 vs Jishnu Baruah And 3 Ors
2021 Latest Caselaw 1705 Gua

                                                                   Page No.# 1/3

GAHC010203232019




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

                        Case No. : Cont.Cas(C)/510/2019

         AMAR DEKA
         S/O- HOMESWAR DEKA, R/O- VILL- BARPANARA, P.O- BIHDIA, P.S-
         BAIHATA CHARIALI, DIST- KAMRUP, ASSAM

         2: SYED KHAIRUL HUSSAIN
          S/O- SYED MASPUR ALI
          R/O- VILL- MURARA
          KAZIGAON
          P.O AND P.S- RANGIA
          DIST- KAMRUP
         ASSA

         VERSUS

         JISHNU BARUAH AND 3 ORS.
         ADDITIONAL CHIEF SECRETARY TO THE GOVT OF ASSAM, SOCIAL
         WELFARE DEPTT, DISPUR, GUWAHATI- 781006

         2:HEMEN DAS
          SECRETARY TO THE GOVT OF ASSAM
          SOCIAL WELFARE DEPTT
          DISPUR
          GUWAHATI- 781006

         3:JURI PHUKAN
          DIRECTOR
          SOCIAL WELFARE DEPTT
          M G ROAD
          UZAN BAZAR
          GUWAHATI- 781001

         4:SMTI. DEBOLA DEVI DAS
         THE DIRECTOR
          SOCIAL WELFARE DEPARTMENT
                                                                       Page No.# 2/3

             M.G. ROAD
             UZAN BAZAR
             GUWAHATI
             PIN-781001

Advocate for the Petitioner   : MR. N K KALITA

Advocate for the Respondent : MR. D NATH




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

26.07.2021

Heard Mr. N.K. Kalita, learned counsel for the petitioners as well as Mr. D. Nath, learned counsel for the respondent nos.1 and 2.

The learned counsel for the respondents submits that the respondent nos.1 and 2 are no longer holding the post. He has disclosed the names of the current incumbent to the learned counsel for the petitioners.

On the prayer made by the learned counsel for the petitioners, he is permitted to put the present incumbents notice of compliance of judgment and order dated 21.09.2018 and he is also permitted thereafter to file an application for impleadment, if so advised.

Accordingly, the matter stands adjourned today.

The matter be listed as and when the application for impleadment is filed by the petitioners.

JUDGE Page No.# 3/3

Comparing Assistant