Page No.# 1/4 vs The State Of Assam And 3 Ors
2022 Latest Caselaw 1185 Gua

                                                                   Page No.# 1/4

GAHC010060052022




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

                              Case No. : WP(C)/2411/2022

         LAL MIA SK AND 6 ORS
         S/O. ABDUL HAMID, VILL. ALOMGANJ, PART-IV, P.O. ALOMGANJ, DIST.
         DHUBRI, ASSAM.

         2: INTAZ ALI
          S/O. AHEJA ALI SK
         VILL. CHIRAKUTA PART-I
          P.O. CHIRAKUTA
          DIST. DHUBRI
         ASSAM.

         3: ROFIQUL ISLAM
          S/O. NAYEB ALI SK
         VILL. BANIAMARI
          PARTIV
          P.O. MAKRIJHORA
          DIST. DHUBRI
         ASSAM.

         4: SABINA BEGUM
          S/O. AZGOR ALI
         VILL. MONIRCHAR MANDARIARCHAR
          P.O. SARKARAR GAON
          DIST. DHUBRI
         ASSAM.

         5: SUBAR ALI
          S/O. MAJOM ALI SK
         VILL. KAJAIKATA PART-IV
          P.O. KAJAIKATA
          DIST. DHUBRI
         ASSAM.

         6: KAHINUR ISLAM
                                                                 Page No.# 2/4

             S/O. HELAL UDDIN
             VILL. DUBACHURI PART-II
             P.O. BARKANDA
             DIST. DHUBRI
             ASSAM.

            7: ABUL KALAM AZAD

             S/O. KORPAN ALI
             VILL. CHAND BLOCK
             JARUARCHAR
             DIST. DHUBRI
             ASSAM

            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            THROUGH THE PRINCIPAL SECRETARY, TO THE GOVT. OF ASSAM,
            PANCHAYAT AND RURAL DEVELOPMENT DEPTT., DISPUR, GUWAHATI-
            781006.

            2:THE COMMISSIONER

             PANCHAYAT AND RURAL DEVELPMENT DEPTT.
             ASSAM
             PANJABARI
             JURIPAR
             GUWAHATI-37.

            3:THE JOINT DIRECTOR

             OFFICE OF THE COMMISSIONERATE
             PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
             ASSAM
             PANJABARI
             JURIPAR
             GUWAHATI-781037.

            4:THE CHIEF EXECUTIVE OFFICER

             DHUBRI ZILLA PARISHAD
             P.O. AND DIST. DHUBRI
             ASSAM

Advocate for the Petitioner   : MR. T DEWAN

Advocate for the Respondent : SC, P AND R.D.
                                                                              Page No.# 3/4




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                         ORDER

Date : -04.04.2022

Heard Mr. R Mazumdar, learned counsel appearing on behalf of Mr. S Das, learned counsel for the petitioners who submits that the petitioners have been engaged as Tax Collectors/Road Moharar and office peon on casual basis in different Gaon Panchayats under the jurisdiction of Respondent No.4 prior to 01.09.2005. However, their names are not included in the pre-AFRBM list and as such, they have not been given the minimum scale of pay in terms of paragraph-22 of the Judgment of the Division Bench in the case of State of Assam & Ors-vs- Sri Upen Das & 836 others in WA 45/2014.

On the prayer made by the learned counsel for the petitioner, Commissioner & Secretary to the Government of Assam, Finance Department is impleaded as respondent No.5.

Registry to make necessary correction in the Cause Title.

Issue notice, returnable in 4(four) weeks.

Mr. A Bhattacharjee, learned counsel accepts notice on behalf of respondent Nos. 1 to 4 and Mr. P Nayak accepts notice on behalf of respondent No.5.

Extra copies of the writ petition be furnished to the learned counsel for the respondents within 2 days.

List the matter after 4(four) weeks.

JUDGE Page No.# 4/4

Comparing Assistant