Bubul Nath vs The State Of Assam And 4 Ors
2022 Latest Caselaw 1232 Gua

Citation : 2022 Latest Caselaw 1232 Gua
Judgement Date : 5 April, 2022

Gauhati High Court

Bubul Nath vs The State Of Assam And 4 Ors on 5 April, 2022

                                                             Page No.# 1/2

GAHC010183062020




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

                          Case No. : WP(C)/5484/2020

         BUBUL NATH
         S/O LATE RAJEN CH. NATH
         RESIDENT OF VILLAGE MAJAIRMUKH
         PO SRIJANGRAM
         PS ABHAYAPURI, DIST BONGAIGAON, 783386, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVT. OF ASSAM, GENERAL ADMINISTRATION DEPARTMENT, DISPUR,
         GUWAHATI 6

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

         3:THE CHIEF ELECTORAL OFFICER

          ASSAM
          DISPUR
          GUWAHATI 06

         4:THE DEPUTY COMMISSIONER
          BONGAIGAON
         ASSAM
          783380

         5:THE SUB DIVISIONAL OFFICER (CIVIL)
          NORTH SALMARA
                                                                         Page No.# 2/2

            ABHAYAPURI
            ASSAM
            L 78338

Advocate for the Petitioner    : MR H TALUKDAR

Advocate for the Respondent : GA, ASSAM




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                          ORDER

Date : -5.4.2022

In the mist of the hearing of the case Mr. H. Talukdar, learned counsel for the petitioner submits that he may be allowed sometime to file affidavit showing that similarly situated persons to the petitioner have received the benefit of the minimum scale of pay which has been extended by the Government pursuant to the judgment of the Hon'ble Gauhati High Court.

List the case on 28.4.2022 for admission hearing .

The learned counsel for the petitioner shall file affidavit prior to the date fixed for hearing.

JUDGE

Comparing Assistant