Hrishikesh Das vs Krishna Kumar Dwivedi And 6 Ors
2022 Latest Caselaw 2945 Gua

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GAHC010251882018




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

                        Case No. : Cont.Cas(C)/499/2018

         HRISHIKESH DAS
         S/O HITEN KUMAR DAS
         H. NO. 28
         VILL- PILLINGKATA,
         VIA- BAKRAPARA
         BASISTHA CHARIALI
         GUWAHATI - 781029.



         VERSUS

         KRISHNA KUMAR DWIVEDI AND 6 ORS.
         COMMISSIONER AND SECRETARY, PERSONNEL (A) DEPARTMENT,
         DISPUR, GUWAHATI - 781006

         2:SRI DIPAK KUMAR SARMA
         THE CHAIRMAN
         ASSAM PUBLIC SERVICE COMMISSIONER
          JAWAHAR NAGAR
          GUWAHATI- 781022.

         3:PRAKASH RANJAN GHARPHALIA

          SECRETARY
          ASSAM PUBLIC SERVICE COMMISSION

          JAWAHAR NAGAR

          KHANAPARA- 781022.

         4:SMTI RUBY BORAH
          COMMISSIONER AND SECRETARY
         PERSONNEL (A) DEPTT
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            DISPUR
            GUWAHATI-781006

            5:SRI RAJIV KUMAR BORA
             THE CHAIRMAN
            APSC
            JAWAHAR NAGAR-781022

            6:ABHIJIT BARUAH
             SECRETARY
            ASSAM PUBLIC SERVICE COMMISSION
            JAWAHAR NAGAR
            KHANAPARA
            781022

            7:SHRI NIRAJ VERMA
             PRINCIPAL SECRETARY
             DEPARTMENT OF PERSONNEL-A
            ADMINISTRATIVE REFORMS AND TRAINING
             DISPUR
             GUWAHATI-781006

Advocate for the Petitioner   : MR N DUTTA

Advocate for the Respondent : MR. C BORUAH (R2, R3)




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

Date : 12.08.2022

Heard Mr. A. Phukan, learned counsel for the petitioner and Ms. P. Sarma, learned counsel for the respondent contemnors.

2. This contempt petition is instituted alleging wilful and deliberate violation of the judgment and order dated 20.08.2017 in WP(C) No. 5576/2017, wherein in paragraph 21 thereof, there is a direction to the respondents to issue the order of appointment in favour of the writ petitioner in the post of Inspector of Page No.# 3/3

Taxes after observing all the necessary formalities.

3. A communication dated 08.10.2018 of the APSC is also brought on record which provides that the name of the petitioner Hrishikesh Das had been recommended for the post of Inspector of Taxes under the Open Category.

4. Mr. A. Phukan, learned counsel for the petitioner states that in the meantime, the petitioner has been appointed.

In view of the above, no further adjudication is required. Accordingly, contempt petition stands closed.

JUDGE

Comparing Assistant