Khargeswar Basumatary vs The State Of Assam And 4 Ors
2021 Latest Caselaw 3159 Gua

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GAHC010111702021




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

                         Case No. : WP(C)/4322/2021

         KHARGESWAR BASUMATARY
         S/O MEGNATH BASUMATARY
         VILLAGE CHETNAGURI, PO SIMBARGAON, PS KOKRAJHAR, DIST
         KOKRAJHAR,BTR, ASSAM, 783370



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, PWD(R) DEPARTMENT, DISPUR GUWAHATI 06

         2:THE EXECUTIVE ENGINEER

          PUBLIC WORKS DEPARTMENT
          KOKRAJHAR ROAD DIVISION
          KOKRAJHAR
          ASSAM

         3:THE ASSISTANT EXECUTIVE ENGINEER
          PWD
          KOKRAJHAR RURAL ROAD DIVISION
          KOKRAJHAR
          BTR
         ASSAM

         4:THE DIRECTOR OF PENSION

          ASSAM
          DISPUR GUWAHATI 06

         5:THE ACCOUNTANT GENERAL ( A AND E)
         ASSAM
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             MAIDAMGAON
             BELTOLA
             GUWAHATI 2

Advocate for the Petitioner   : MR. M U MAHMUD

Advocate for the Respondent : GA, ASSAM




                                      BEFORE
                     HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                          ORDER

Date : 26.11.2021.

Though Shri MU Mahmud, learned counsel for the petitioner submits that the subject matter in question has already been decided by this Court in a number of cases, few of the orders have also been annexed in the writ petition, Shri P Nayak, learned Standing Counsel, Public Works Department (PWD) submits that there is another set of judgment by which similar petitions have been rejected.

Shri Nayak, learned Standing Counsel prays for some time to place one of such orders.

List this case on 30.11.2021 to enable Shri Nayak to produce before the Court a copy

of the aforesaid judgment.

JUDGE

Comparing Assistant