Page No.# 1/4 vs The State Of Assam And 6 Ors
2022 Latest Caselaw 2904 Gua

                                                         Page No.# 1/4

GAHC010154452022




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


                          Case No. : WP(C)/5160/2022


         MS. AMNIKA THAOSEN AND 8 ORS.
         D/O- LATE BAIDYANATH THAOSEN


         2: ANITA RANI PAUL
         W/O- LATE SUSHENDRA PAUL


         3: MAYA RANI DAS
         W/O - LATE PARESH CH. DAS


         4: ANIMA BORAH
         W/O- LATE PURNESWAR BORAH


         5: SAMU CHETRI
          S/O LATE DILBAHADUR CHETRI


         6: PRADIP NAMASUDRA
          S/O- LATE SURESH NAMASUDRA


         7: RATINDRA ROY
          S/O- LATE PABITRA ROY


         8: SHILPI PAUL
         W/O PARTHA SARATHI DEB
                                                    Page No.# 2/4

9: RANGPURNA THAOSEN
 S/O- LATE NAIOBARAN THAOSEN

ALL ARE R/O
VILL- MAIBANG
P.O AND P.S- MAIBANG
DIST- DIMA HASAO
ASSAM
 PIN-78883

VERSUS

THE STATE OF ASSAM AND 6 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, HILLS AREAS DEPARTMENT, DISPUR,
GUWAHATI-6


2:THE COMMISSIONER AND SECRETARY
TO THE GOVERNMENT OF ASSAM
 FINANCE DEPARTMENT
 DISPUR
 GUWAHATI-6


3:THE COMMISSIONER AND SECRETARY
TO THE GOVERNMENT OF ASSAM
 PUBLIC WORKS ROADS DEPARTMENT
 DISPUR
 GUWAHATI-6


4:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
 N.C HILLS AUTONOMOUS COUNCIL
 DIMA HASAO
 HAFLONG
ASSAM
 PIN-788819


5:THE EXECUTIVE ENGINEER
 PWD ( R AND B)
 MAIBANG DIVISION
 MAIBANG
DIST- DIMA HASAO
ASSAM
 PIN-788831
                                                                     Page No.# 3/4


            6:THE TREASURY OFFICER
             DIST- DIMA HASAO
             HAFLONG
            ASSAM
             PIN-788819


            7:THE TREASURY OFFICER
             MAIBANG SUB TREASURY
             MAIBANG
            DIST- DIMA HASAO
            ASSAM
             PIN-78883


Advocate for the Petitioner   : MR H TALUKDAR

Advocate for the Respondent : SC, FINANCE




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                        ORDER

Date : 10-08-2022

Heard Mr. H Talukdar, learned counsel for the petitioners, who submits that in pursuance to para 22 of the judgment of the Division Bench of this Court in WA No. 45/2014 (State of Assam vs. Upen Das & 836 Ors.), the petitioners were supposed to be given the minimum scale of pay w.e.f. 01.08.2017. However, while the minimum scale of pay have been provided to the petitioners vide order dated 29.06.2019, the arrear pay from 01.08.2017 have not been paid to the petitioners, despite the notification dated 08.03.2019 issued by the Commissioner & Secretary to the Government of Assam, Finance Department, which states that arrear from 01.08.2017 to 30.11.2018 would be paid after Cabinet approval in the financial year 2019-2020.

Page No.# 4/4

Mr. P Nayak, learned counsel for the respondents submits that he will obtain instructions with regard to the same.

List the matter on 30th August, 2022.

JUDGE

Comparing Assistant