Pradip Das vs The State Of Assam And Ors
2021 Latest Caselaw 1611 Gua

                                                                    Page No.# 1/2

GAHC010121822012




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

                                 Case No. : WP(C)/3840/2012

            PRADIP DAS
            S/O LATE KANDARPA DAS, R/O VILL. BICHENKUCHI GOSSOIPARA, P.S.
            PATACHAERKUCHI, DIST- BARPETA, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ORS
            REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, WATER
            RESOURCE DEPARTMENT, DISPUR, GHY-6

            2:THE CHIEF ENGINEER
            WATER RESOURCE DEPARTMENT
             DISPUR
             GHY-3
            ASSAM

            3:THE EXECUTIVE ENGINEER
             BARPETA WATER RESOURCE DEPARTMENT
             BARPETA
            ASSAM

            4:THE ASSTT. EXECUTIVE ENGINEER
             BAJAL WATER RESOURCES SUB DIVISION PATSALA
             DIST- BARPETA
            ASSA

Advocate for the Petitioner   : MR A GONI

Advocate for the Respondent : MR. B GOSWAMI(SC, WATER RESOURCE)
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                                     BEFORE
                     HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                           ORDER

Date : 21.06.2021

This case was reserved for judgment by order dated 08.04.2021.

Upon appreciating the argument advanced by both sides, it is deemed appropriate to peruse the service records of the petitioner, namely, Pradip Das, particularly the file containing the order no. order no. BWRD/Estt/416/Pt-I/07/19 dated 28.04.2011, issued by the Executive Engineer, Barpeta Water Resource Division, Barpeta (respondent no.3), thereby dismissing him from service by invoking Article 311(2) of the Constitution of India.

Accordingly, this matter has been listed at the instance of the Court under the column "To be spoken to".

The learned counsel assisting Mr. B. Goswami, learned Additional Advocate General shall take note that the respondents are hereby directed to produce the records on 14.07.2021.

List accordingly.

JUDGE

Comparing Assistant