All Assam Health Centers Female ... vs Preeti Sudan And 3 Ors
2021 Latest Caselaw 2861 Gua

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GAHC010137782019




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

                               Case No. : Cont.Cas(C)/350/2019

            ALL ASSAM HEALTH CENTERS FEMALE ATTENDANTS ASSOCIATION
            REPRESENTED BY BINITA BAISHYA, AGED ABOUT 56 YEARS, PRESIDENT
            OF ALL ASSAM HEALTH CENTERS FEMALE ATTENDANCE ASSOCIATION,
            H.Q. DIGHALIOTI, P.O. SINGARI MADRASSA, P.S. JURIA, DISTRICT-
            NAGAON, ASSAM.



            VERSUS

            PREETI SUDAN AND 3 ORS.
            THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF HEALTH AND
            FAMILY WELFARE DEPTT., NIRMAN BHAWAN, NEW DELHI- 110108.

            2:SAMIR KUMAR SINHA
             PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
             HEALTH AND FAMILY WELFARE (A) DEPTT.
             DISPUR
             GUWAHATI-6.

            3:HITESH DEV SARMA
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
             FINANCE DEPTT.
             DISPUR
             GUWAHATI-6.

            4:MALLIKA MEDHI
            ACS
            THE DIRECTOR OF HEALTH SERVICES (FAMILY WELFARE)
            ASSAM

Advocate for the Petitioner   : MR. M KHAN

Advocate for the Respondent : MR. S C KEYAL
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                                 BEFORE
                    HONOURABLE MR. JUSTICE KAKHETO SEMA

                                        ORDER

Date : 12-11-2021

Heard Mr. M.H. Ahmed, learned counsel for the petitioners and also Ms. G. Hazarika, learned counsel appearing for the respondent No. 1 and also heard Mr. D. Upadmanya, learned counsel appearing for the contemnor/respondents No. 2 &

3.

This contempt petition has been filed against non compliance of the judgment & order dated 23.10.2017, passed by this Court in W.P.(C) No. 900/2013 and other linked cases.

This Court on 24.09.2021 made it clear that if the said judgment & order dated 23.10.2017, passed in W.P.(C) No. 900/2013 is not being complied with, the Court on the next date will proceed further in the matter on merit.

It is submitted by the learned counsel for the respondents that the process of payment has been initiated and the file has been send to the learned Advocate General for the State for his opinion and only thereafter, appropriate directions can be issued by the State Government. It is seen that the judgment & order was passed on 23.10.2017 and it is unfortunate that till date the respondents had failed to comply with the direction passed by this Court, despite assurance given to this Court that the process for payment is on.

The respondents are further given 3(three) weeks time to comply with the order dated 23.10.2017, passed in W.P.(C) No. 900/2013 and other linked cases, failing which the respondents No. 2 & 3 shall give their personal appearance before this Court on the next date fixed to explain as to why the order dated 23.10.2017, passed in W.P.(C) No. 900/2013 has not been complied with.

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List these matters again after 3(three) weeks fixing 07.12.2021.

JUDGE

Comparing Assistant