Pranjal Das vs The State Of Assam And 6 Ors
2021 Latest Caselaw 1113 Gua

                                                                 Page No.# 1/2

GAHC010100832019




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

                         Case No. : WP(C)/3070/2019

         PRANJAL DAS
         S/O LATE DEBEN CHANDRA DAS, R/O- VILLAGE AND P.O.- SARUPETIA,
         PIN- 781318, DIST.- BARPETA, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
         ASSAM, DISPUR, GUWAHATI- 781006.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          PERSONNEL (A) DEPARTMENT
          DISPUR
          GUWAHATI- 781006.

         3:THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM
          PERSONNEL (A) DEPARTMENT
          DISPUR
          GUWAHATI- 781006.

         4:THE SECRETARY TO THE GOVERNMENT OF ASSAM
          PERSONNEL (A) DEPARTMENT
          DISPUR
          GUWAHATI- 781006.

         5:THE JOINT SECRETARY TO THE GOVERNMENT OF ASSAM
          PERSONNEL (A) DEPARTMENT
          DISPUR
          GUWAHATI-781006.

         6:THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM
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             PERSONNEL (A) DEPARTMENT
             DISPUR
             GUWAHATI-781006.

            7:THE ACCOUNTANT GENERAL (A AND E)
             MAIDAMGAON
             BELTOLA
             GUWAHATI- 781029
            ASSAM

Advocate for the Petitioner   : MR. A SARMA

Advocate for the Respondent : GA, ASSAM




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                             ORDER

22.03.2021 All sides are duly represented.

Mr. D. Doley, learned Government Advocate and Mr. A. Hassan, learned Standing counsel for the AG prays for and is granted 3(three) weeks time to file their affidavit.

In view of the judgment and order dated 23.08.2016 passed by this Court in WP(C) 3440/2010, the learned counsel for the petitioner is put to notice to make submission on the prayer made for back wages.

List the matter after 3(three) weeks.

JUDGE

Comparing Assistant