Anand Kumar Siyota vs The State Of Assam And 2 Ors
2022 Latest Caselaw 2963 Gua

                                                                      Page No.# 1/2

GAHC010156212022




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

                                 Case No. : WP(C)/5199/2022

            ANAND KUMAR SIYOTA
            S/O LT. BASANTA KR. SIYOTA,
            R/O DISPUR, LAST GATE, HARIZAN COLONY, Q. NO. 5, BLOCK NO. 6,
            DISPUR, GHY- 6, DIST.- KAMRUP (M), ASSAM.


            VERSUS

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            SECTT. ADM. (ESTT.) DEPTT., DISPUR, GUWAHATI- 6.

            2:THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM
             FINANCE (ESTT-A) DEPTT. DISPUR
             GUWAHATI- 6.

            3:THE DIRECTOR OF ARCHIVES
             GOVERNMENT OF ASSAM
             DISPUR
             GUWAHATI- 6

Advocate for the Petitioner   : MS. A TALUKDAR

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 12-08-2022

Heard Ms. A Talukdar, learned counsel for the petitioner, who submits Page No.# 2/2

that the petitioner has been working as a Sweeper on a daily wage basis and he has not been given his wages since October, 2016. She submits that the petitioner is entitled to minimum pay scale as provided in 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.).

Issue notice, returnable in 4 (four) weeks.

Mr. P Nayak, learned counsel accepts notice on behalf of respondent Nos. 1 & 2 while Ms. S Baruah, learned counsel accepts notice on behalf of respondent No. 3.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant