Page No.# 1/3 vs Jishnu Baruah And 3 Ors
2022 Latest Caselaw 4900 Gua

                                                                   Page No.# 1/3

GAHC010203232019




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

                        Case No. : Cont.Cas(C)/510/2019

         AMAR DEKA
         S/O- HOMESWAR DEKA, R/O- VILL- BARPANARA, P.O- BIHDIA, P.S-
         BAIHATA CHARIALI, DIST- KAMRUP, ASSAM

         2: SYED KHAIRUL HUSSAIN
          S/O- SYED MASPUR ALI
          R/O- VILL- MURARA
          KAZIGAON
          P.O AND P.S- RANGIA
          DIST- KAMRUP
         ASSA

         VERSUS

         JISHNU BARUAH AND 3 ORS.
         ADDITIONAL CHIEF SECRETARY TO THE GOVT OF ASSAM, SOCIAL
         WELFARE DEPTT, DISPUR, GUWAHATI- 781006

         2:HEMEN DAS
          SECRETARY TO THE GOVT OF ASSAM
          SOCIAL WELFARE DEPTT
          DISPUR
          GUWAHATI- 781006

         3:JURI PHUKAN
          DIRECTOR
          SOCIAL WELFARE DEPTT
          M G ROAD
          UZAN BAZAR
          GUWAHATI- 781001

         4:SMTI. DEBOLA DEVI DAS
         THE DIRECTOR
          SOCIAL WELFARE DEPARTMENT
                                                                        Page No.# 2/3

             M.G. ROAD
             UZAN BAZAR
             GUWAHATI
             PIN-781001.

            5:Sri Bibhash Modi
             Director
             Social Welfare Department
             M.G. Road
             Uzan Bazar
             Guwahati
             Pin-78100

Advocate for the Petitioner   : MR. N K KALITA

Advocate for the Respondent : MR. D NATH




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                         ORDER

Date : 12.12.2022

Heard Mr. D. Deka, the learned counsel appearing on behalf of the petitioner and Ms. K. Phukan, the learned counsel appearing on behalf of the respondent No.5.

The instant contempt proceedings have been initiated against the order dated 21.09.2018 passed in WP(C) No.5352/2015 whereby the direction was issued to the respondent Nos. 2 and 4 to consider the case of the petitioners as was directed vide order dated 23.04.2015 passed in WP(C) No.1424/2011 and WP(C) No.3994/2011. It was further directed that the said exercise shall be carried out as expeditiously as possible and completed within a period of 4 (four) months from the date of receipt of a certified copy of the order.

Ms. K. Phukan, the learned counsel appearing on behalf of the respondent No.5 has submitted that in pursuance to the said judgment and order passed by Page No.# 3/3

this Court, an order has been passed on 15.11.2022 whereby it appears that the case of the petitioner was duly considered and it was held that the petitioner who had appeared under the Handloom & Textile Department from Kamrup District for Grade-III was non-selected candidate along with the other candidates and therefore the petitioner could not be appointed in the Handloom & Textile Department.

In that view of the matter, the instant contempt proceedings stands closed.

The closing of the contempt petition however shall not preclude the petitioner from ventilating his grievance against the order dated 15.11.2022, if permissible under law.

JUDGE

Comparing Assistant