Gauhati High Court
Page No.# 1/8 vs Bhaskar Jyoti Mohanta on 6 August, 2022
Page No.# 1/8
GAHC010100042021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/225/2021
BISWAJIT MALAKAR AND 37 ORS.
S/O- SUKHOMOY MALAKAR, VILL- LALA BAZAR, P.O. LALA BAZAR, P.S.
LALA BAZAR, DIST.- HAILAKANDI
2: JAHIR UDDIN CHOUDHURY
S/O- LT. RAMIJ UDDIN CHOUDHURY
VILL- DILKUSH BASTI
P.O. DILKUSH T.E.
P.S. LAKHIPUR
DIST.- CACHAR
3: SUJAN CHAKROBORTY
S/O- LT. ARABINBO CHAKROBORTY
VILL AND P.O. MAZIEGRAM
P.S. AND DIST.- KARIMGANJ
ASSAM
4: ABDUL QUADIR
S/O- LT. BASHIR ALI
VILL- PACHIM MOUDANGA
P.O. BARHAWOR
P.S. MURAJHAR
DIST.- HOJAI
5: TAPAN KUMAR DEY
S/O- INDRA KR. DEY
VILL- SALCHAPRA PART-1
P.O. SALCHAPRA
P.S. SILCHAR
DIST.- CACHAR
6: SANJOY KR NATH
S/O- SUSHIL KR NATH
VILL- ALGAPUR PART-1
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P.S. KALI BARI BAZAR
DIST.- HAILAKANDI
7: SWABUL HUSSAIN BARBHUIYA
S/O- SAFIQUE UDDIN BARBHUIYA
VILL- RONGPUR PART-1 (KASHIPUR)
P.S. NATUN DAYAPUR
P.S. SILCHAR
DIST.- CACHAR
8: NAZIR UDDIN
S/O- LT. HIFZUR RAHMAN
VILL- PANIGHAT
P.O. DUHALIA
P.S. PATHARKANDI
DIST.- KARIMGANJ
ASSAM
9: ABDUL KAYUM AHMED
S/O- LT. SOLAYMAN SHEIKH
VILL- BARTARY
P.S. RANGAPANI
P.S. BAGHBAR
DIST.- BARPETA
ASSAM
10: DILBAR KHAN
S/O- NAYAN ALI KHAN
VILL- HALDHIA PATHAR
P.S. GHUGUBARI
DIST.- CACHAR
11: MONIRUL AHMED
S/O- ACHIM UDDIN AHMED
CHADAMARI
P.O. BALAPARE
P.S. JOGIGHOPA
DIST.- BONGAIGAON
ASSAM
12: SAHAJAHAN BARBHUIYA
S/O- RAHIM UDDIN BARBHUIYA
VILL- KAZIDAHAR
P.O. KAZIDAHAR
P.S. SONAI
DIST.- CACHAR
13: FAIZUL ISLAM
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S/O- BADRUL ISLAM
VILL- HATIKALI (KALAZAR)
P.O. AND P.S. MURAZAR
DIST.- HOJAI
14: DIPANKAR BARMAN
S/O- PIYARI MOHAN BARMAN
VILL- BILAIPUR
P.O. PRATAPPUR
P.S. LALA
DIST.- HAILAKANDI
15: SADUR RAHMAN
S/O- LT. HABIB ALI
VILL- MAIZDIHI
P.O. SETTLEMENT
P.S. AND DIST.- KARIMGANJ
ASSAM
16: SABIR AHMED CHOUDHURY
S/O- LT. SAFQIUR RAHMAN CHOUDHURY
VILL- KAZIDAHAR PART
1
P.S. SONAI
DIST.- CACHAR
17: PARTHO DEB
S/O- PARIMOL DEB
VILL AND P.O. KATLICHERRA
P.S. KATLICHERRA
DIST.- HAILAKANDI
18: JAHANGIR ALOM
S/O- ABDUL KARIM
VILL AND P.O. LAMAJUAR
P.S. BADARPUR
DIST.- KARIMGANJ
19: MANIK RATAN ROY
S/O- MONORANJAN ROY
VILL- RANGPUR PT-5
P.S. RANGPUR
P.S. SILCHAR
DIST.- CACHAR
ASSAM
20: BIKASH SARKAR
S/O- SURESH SARKAR
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VILL- MOUNT VIEW COLONY
P.S. DHALIGAON
DIST.- CHIRANG
21: ANANDA DAS
S/O- NARWESWAR DAS
VILL- KAMARPOTA
P.S. SIMLITOA
P.S. RANJULI
DIST.- GOALPARA
22: BIKASH SINGHA
S/O- MONORONJON SINGHA
P.S. AND P.O. MATIA
DIST.- GOALPARA
ASSAM
23: DILIP SWARGIARY
S/O- LABANI SWARGIARY
VILL- BHOGPUR
P.S. BATBARI
P.S. SIMLA
DIST.- BAKSA
24: BAHAR UDDIN LASKAR
S/O- LT. SULTHAN AHAMED LASKAR
VILL AND P.O. BHAKATPUR
P.S. SILCHAR
DIST.- CACHAR
25: RAFIZ UDDIN AHAMED
S/O- AKBOR ALI
VILL AND P.S. DUMERGURI
P.S. ABHAYAPURI
DIST.- BONGAIGAON
ASSAM
26: RANJIT KR. GAYARI
S/O- JALADHAR GAYARI
VILL- PALASHGURI
P.S. BOTGURI
P.S. ABHAYAPURI
DIST.- BONGAIGAON
ASSAM
27: NAZMUL KHAN
S/O- LT. ABDUL MASLEM KHAN
VILL- RAGHUNANDANPUR
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P.S. BOITAMARI
P.S. ABHAYAPURI
DIST.- BONGAIGAON
ASSAM
28: KOUSIK KR. NATH
S/O- ROHINI KR. NATH
VILL- NARANGABARI
P.S. BAGUAN
DIST.- GOALPARA
ASSAM
29: KANU RAM RAY
S/O- LT. KSHATISH CHANDRA RAY
VILL- BAHLPUR MAINAPARA
P.S. CHAPAR
DIST.- DHUBRI
30: MOKTAR ALI
S/O- LT. SOBAR ALI
VILL- BHASANIGAON
P.S. LAKHIGANJ
P.S. BILASIPARA
DIST.- DHUBRI
31: LOJENDRA RAY
S/O- SHITESWAR RAY
VILL- BAHALPUR (NATHPARA)
P.S. CHAPAR
DIST.- DHUBRI
32: ABDUL HAI
S/O- MODAN ALI
VILL- BATABARI
P.O. MARKULA
P.S. BAGUAN
DIST.- GOALPARA
33: BIJAN ADHIKARY
S/O- MADHUSUDHAN ADHIKARY
VILL- KORAJHAR THANA ROAD
W/NO-9
P.S.
P.O. AND DIST.- KORAJHAR
34: JOGABANDU NATH
S/O- LT. NOROTTAM NATH
BILASIPARA
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WARD NO.5
P.O. BILASIPARA
DIST.- DHUBRI
35: PARAMESWAR RAVA
S/O- LT. GIAN MOHAN RABHA
VILL- NALANGA PAHARTOLII
P.S. BAGUAN
DIST.- GOALPARA
ASSAM
36: AHIDUR RAHMAN
S/O- SAREMUDDIN SHEIKH
VILL- SINGIMARI
P.O. SHAKTIASHRAM
P.S. FAKIRAGRAM
DIST.- KORAJHAR
37: MOHIBUL HOQUE
S/O- ASKAR ALI AHMED
VILL- HAKAMA PT.-5
P.O. HAKAMA
P.S. BILASIPARA
DIST.- DHUBRI
38: ALTAB ALI
S/O- KERAMAT ALI
P.S. MERAPANI
P.O. CHOLLONG POTHER
DIST.- GOLAGHA
VERSUS
BHASKAR JYOTI MOHANTA
DIRECTOR GENERAL OF POLICE, ASSAM, ULUBARI, GHY-7
Advocate for the Petitioner : MR F Z MAZUMDER
Advocate for the Respondent : MR D KALITA
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BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
Date : 06-08-2022
Heard Mr. F.Z. Mazumder, learned counsel for the petitioners and Mr. D.
Nath, learned Senior Government Advocate appearing for the sole respondent
contemnor. We have taken note that this matter was heard on 13.06.2022 and
after taking note of the circumstance, it was listed for further hearing on
27.06.2022. But on 27.06.2022, none had appeared for the petitioners.
2. This contempt petition is instituted alleging wilful and deliberate violation
of the order dated 22.03.2021 in WP(C) No. 110/2020 and other writ petitions.
In paragraph 9 of the judgment dated 22.03.2021, it has been provided as
extracted:
"9. Having made the aforesaid determination, however, we are also of the view
that under the existing law the constables working in the armed branch of the
Assam Police are entitled for conversion to the unarmed branch provided they
meet the required criteria as laid down in the aforementioned Circular dated
03.12.2013 as well as the amendment rules. Accordingly, we hereby direct that
the concerned authority shall consider the cases of the petitioners, including
any other constables who may move the authority for their conversion, in
accordance with law, as provided under Rules as well as under the Circular
dated 03.12.2013."
3. A reading of the extracted portion makes it discernible that there is a
direction of the Court to consider the cases of the petitioners therein, including
any other constables who may move the authority for conversion from armed
branch to unarmed branch in the Assam Police.
4. The respondent by filing an affidavit has enclosed an order dated
19.04.2022 of the Inspector General of Police (Admn), Assam, wherein in the
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penultimate paragraph, it is provided as extracted:
"In view of the above, the petitioners of WP(C) No. 110/2020, WP(C)
No. 748/2019 and WP(C) No. 140/2020 including other willing constables of
AB Branch for conversion to UB Branch who are matriculate/HSLC passed or
equivalent in any discipline including Arts, Commerce, Science etc are not
eligible for consideration of conversion from constable (AB) to constable (UB)
in view of the Govt. notification No. HMA.144/2011/13 dated 27.12.2013 and
Assam Police Headquarters Circular No. 01/2021 dated 15.05.2021. The
Notification No. HMA.144/2011/13 Dated 27.12.2013 which was issued by the
Govt. of Assam in the year, 2013 itself."
5. A reading of the extracted portion goes to show that the respondent
authorities had given a consideration to the claim of the petitioners for
conversion from armed branch to unarmed branch but the decision resulted
against the petitioners by providing that they are not eligible for conversion
from armed branch to unarmed branch.
6. We are not expressing any view on the merit or correctness of the said
decision arrived at by the Inspector General of Police (Admn) but for the
purpose of this contempt petition, it is sufficient to take note of that the
direction to consider the claims of the petitioners for such conversion had been
considered.
7. Accordingly, contempt petitions stands closed. But, however, if the
petitioners are aggrieved by the order dated 19.04.2022 of the Inspector
General of Police (Admn), Assam, liberty remains to assail the same in any
appropriate proceeding.
JUDGE
Comparing Assistant
