Joyjyoti Gogoi vs The State Of Assam And 5 Ors
2021 Latest Caselaw 3209 Gua

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GAHC010177082015




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

                           Case No. : WP(C)/3861/2015

         JOYJYOTI GOGOI
         S/O SRI DEBENDRA NATH GOGOI RESIDENT OF CHANDMARI P.O. and P.S.
         GOLAGHAT DIST. GOLAGHAT, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY COMMISSIONER AND SECRETARY TO HEALTH DEPTT. DISPUR,
         GUWAHATI-6.

         2:THE COMMISSIONER AND SECRETARY
          GOVT. OF ASSAM
          DEPARTMENT OF FINANCE
          DISPUR
          GUWAHATI-6.

         3:DIRECTOR OF HEALTH SERVICE

          ASSAM
          HENGRABARI
          GUWAHATI-36.

         4:JOINT DIRECTOR OF HEALTH SERVICE

          JORHAT
          ASSAM.

         5:DEPUTY COMMISSIONER

          JORHAT
          ASSAM.
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            6:TREASURY OFFICER

             JORHAT
             DIST. JORHAT
             ASSAM

Advocate for the Petitioner   : MR.D BARUAH

Advocate for the Respondent : MS.R B BORA




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                            ORDER

30-11-2021 Shri B. Baruah, learned counsel for the petitioner submits that the issue at hand has been decided in a bunch of writ petitions which has also been upheld by the Hon'ble Division Bench, amongst others i.e. W.A. No. 200/2021.

The petitioner, who is a Surveillance Worker, is aggrieved by the action of the respondent authorities in not allowing him to perform duties and he has also prayed for payment of arrear salaries.

Similarly, issue of discontinuance of Surveillance Workers as well as their termination were the subject matter of dispute in a number of writ petitions which were dismissed by the learned Single Judge.

Appeals were preferred, including W.A. 200/2021 and the Division Bench of this Court vide judgment and order dated 09.11.2021 while dismissing the appeal, as a matter of abundant precaution, has directed the respondent authorities to institute a Committee to look into the cases of those effective Surveillance Workers who claimed to have possessed genuine documents.

Shri Baruah, the learned counsel for the petitioner submits that a similar directions be issued in this regard.

Shri B. Gogoi, learned Standing Counsel, Health & Family Welfare Department does not oppose the said prayer.

In view of the aforesaid broad consensus arrived at in the Bar and also Page No.# 3/3

taking into consideration the judgment and order dated 09.11.2021 passed by the Hon'ble Division Bench, the present petition is disposed of by giving liberty to the petitioner to place the original records and documents before the Committee which shall be constituted in terms of the directions of the Hon'ble Division Bench.

It is further directed that in the event, the petitioner submits documents and records, the same would be considered and consequential steps be taken.

The writ petition accordingly stands disposed of.

JUDGE

Comparing Assistant