Bandana Singha vs The State Of Assam And 5 Ors
2022 Latest Caselaw 4884 Gua

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GAHC010219222022




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

                         Case No. : WP(C)/6938/2022

         BANDANA SINGHA
         W/O- LATE PRAFULLA KUMAR SINGHA, HAILAKANDI TOWN, WARD NO.
         1, P.O., P.S. AND DIST. HAILAKANDI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY OF
         PUBLIC WORKS DEPARTMENT, DISPUR, GUWAHATI-06.

         2:THE CHIEF SECRETARY TO THE GOVT. OF ASSAM CUM CHAIRMAN
         STATE LEVEL COMMITTEE
          FOR APPOINTMENT ON COMPASSIONATE GROUND
          DISPUR-06.

         3:THE CHIEF ENGINEER
          PWD (ROADS)
         ASSAM
          CHANDMARI
          GUWAHATI-3.

         4:THE ADDITIONAL CHIEF ENGINEER (P)
          PUBLIC WORKS DEPARTMENT (ROADS)
         ASSAM
          CHANDMARI
          GUWAHATI-03.

         5:THE DEPUTY COMMISSIONER
          HAILAKANDI CUM CHAIRMAN DISTRICT LEVEL COMMITTEE FOR
         COMPASSIONATE APPOINTMENT
          DIST. HAILAKANDI
         ASSAM
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            6:THE EXECUTIVE ENGINEER
             PWD HAILAKANDI RURAL ROAD DIVISION
             HAILAKANDI

Advocate for the Petitioner   : MR M J QUADIR

Advocate for the Respondent : GA, ASSAM




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

Date : 09.12.2022

List next week to enable the parties to provide the relevant judgment regarding the upper age limit for compassionate appointment.

JUDGE

Comparing Assistant