Rofiqul Hussain vs The State Of Assam And 6 Ors
2021 Latest Caselaw 2946 Gua

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GAHC010044852020




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

                           Case No. : WP(C)/1417/2020

         ROFIQUL HUSSAIN
         S/O- LT. ANOWAR ALI, VILL. SAGALCHARA PT-III, P.O. SAGALCHARA, P.S.
         AND DIST.- DHUBRI, ASSAM, PIN- 783324.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS.
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, PWD DEPTT.,
         DISPUR, GHY.-06.

         2:THE STATE LEVEL COMMITTEE (SLC)
         ASSAM
          REP. BY ITS CHAIRMAN-CUM-CHIEF SECY. TO THE GOVT. OF ASSAM
          DISPUR
          GHY.-06.

         3:THE CHIEF ENGINEER
          PWD ROADS
         ASSAM
          CHANDMARI
          GHY.-03.

         4:THE COMM. AND SECY.
         TO THE GOVT. OF ASSAM
          FINANCE (EC-II) DEPTT.
          DISPUR
          GHY.-06.

         5:THE UNDER SECY. TO THE GOVT. OF ASSAM
          P.W.R.D. (ESST.-B) DEPTT.
          DISPUR
          GHY.-06.
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              6:THE DISTRICT LEVEL COMMITTEE (DLC)
               REP. BY THE CHAIRMAN-CUM-DY. COMMISSIONER
               DHUBRI
               PO AND DIST.- DHUBRI
              ASSAM
               PIN- 783301.

              7:THE EXECUTIVE ENGINEER
               PWD
               RURAL ROAD DIVISON
               DHUBRI
               PO AND DIST.- DHUBRI
              ASSAM
               PIN- 783301

Advocate for the Petitioner : MR R ISLAM
Advocate for the Respondent : SC, PWD


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

17.11.2021 Refuting the claim of the petitioner, Shri R. Dhar, learned State Counsel submits that the petitioner is not entitled for appointment on compassionate ground in view of the categorical finding of the Hon'ble Supreme Court in the case of State of Uttar Pradesh Vs. Premlata . In fact, the learned State Counsel has provided a copy of the said Judgment dated 05.10.2021.

This Court has noticed that in the case before the Hon'ble Supreme Court, there was a set of Rules.

For the interest of justice and to enable the learned counsel for the petitioner to go through the said Judgment, list this case on 23.11.2021.

JUDGE

Comparing Assistant