Makaddas Ali vs The State Of Assam And 7 Ors
2022 Latest Caselaw 4753 Gua

                                                                  Page No.# 1/3

GAHC010207912016




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

                            Case No. : WP(C)/6443/2016

         MAKADDAS ALI
         S/O LT. SIKANDAR ALI VILL- LAKHINAGAR PART-II, P.O. MONACHERRA,
         P.S. LALA DIST. HAILAKANDI, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         PUBLIC WORKS DEPARTMENT, DISPUR, GUWAHATI-6.

         2:THE CHIEF ENGINEER
          PWD
          ROADS
         ASSAM
          CHANDMARI
          GUWAHATI -03.

         3:THE CHIEF ENGINEER
          PWD
          N.H. WORKS
         ASSAM
          CHANDMARI
          GUWAHATI -03.

         4:THE SUPERINTENDING ENGINEER

          PWD
          N.H. CIRCLE
          DISPUR
          GUWAHATI -06.

         5:THE COMMISSIONER AND SPECIAL SECRETARY
                                                                 Page No.# 2/3

             TO THE GOVT. OF ASSAM
             FINANCE DEPARTMENT DISPUR
             GUWAHATI -06.

            6:THE ASSISTANT EXECUTIVE ENGINEER

             PWD
             KARIMGANJ
             LOWAIRPOA NH DIVISION
             ASSAM
             PIN - 788710

            7:THE EXECUTIVE ENGINEER

             PWD
             KARIMGANJ NH DIVISION
             KARIMGNAJ
             ASSAM
             PIN - 788710.

            8:SRI NISHIT RANJAN DAS
             M/R WORDER C/O THE EXECUTIVE ENGINEER
             PWD KARIMGANJ NH DIVISION
             KARIMGANJ
            ASSAM
             PIN - 788710

Advocate for the Petitioner   : MD.J H KHAN

Advocate for the Respondent :




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                        ORDER

02.12.2022

Adjourned on the prayer of Mr. P Nayak, learned counsel for the PWD to make further submissions as to whether the provisions rendered by the Supreme Court in paragraph 36 of the Judgment rendered in Prem Singh Vs. Page No.# 3/3

State of Uttar Pradesh and Others reported in (2019)10 SCC 516 had been viewed in a manner different by the Supreme Court in any other subsequent decision.

List on 19.01.2023.

JUDGE

Comparing Assistant