Page No.# 1/3 vs Pankaj Boruah And 6 Ors
2022 Latest Caselaw 5009 Gua

                                                                    Page No.# 1/3

GAHC010254882022




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

                         Case No. : I.A.(Civil)/3669/2022

         MRIDUL HAZARIKA AND 3 ORS.
         S/O MR. JOGEN HAZARIKA, R/O VILL. NO.2 PITHAGURI, P.O. PITHAGURI,
         P.S. BIHPURIA, DIST. LAKHIMPUR, ASSAM, PIN 784163.

         2: MRINAL MEDHI
          S/O LATE NARAYAN MEDHI
          R/O KUNDILNAGAR
          BASISTHA CHARIALI
          P.O. BASISTHA
          DIST. KARUP(M)
         ASSAM
         3: MD. NASIOR RAHMAN
          S/O MD. ASHOK ALI
          R/O VILLAGE MOURIPAM
          P.O. MANDIA
          P.S. BARBHAG
          DIST. BARPETA
         ASSAM
          PIN 781308.
         4: ZAKIR HUSSIAN
          S/O LATE NURUL ISLAM
          R/O VILLAGE GHILAZARI
          P.O. CHILAZARI
          P.S. HOWLY
          DIST. BARPETA
         ASSAM
          PIN 781316



         VERSUS

         PANKAJ BORUAH AND 6 ORS
         S/O. GOLOK BOARAH, R/O. VILL. MUDAI GAON, P.O. AND P.S. CHATIA,
                                                                  Page No.# 2/3

            DIST. SONITPUR, ASSAM.

            2:AIMONI BORAH ROY
             D/O. HARA KANTA BORAH
            VILL. NIZ BEHALI
             P.O. AND P.S. BEHALI
             DIST. SONITPUR
            ASSAM
             PIN 784166..

            3:MANJUMONI BORAH HAZARIKA
             D/O. BIPIN BORAH
            VILL. MALARGAON
             P.O. SOOTEA
             DIST. SONITPUR
            ASSAM
             PIN 784175.

            4:THE STATE OF ASSAM
             REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM
             HEALTH AND FAMILY WELFARE DEPARTMENT
             DISPUR
             GUWAHATI-781006.

            5:THE DIRECTOR
             HEALTH SERVICE
             HENGRABARI
             GUWAHATI-05.

            6:THE DIRECTOR OF MEDICAL EDUCATION ASSAM
             SIXMILE
             KHANAPARA GUWAHATI
             KAMRUP (M)
            ASSAM
             GUWAHATI-781006.

            7:THE PRINCIPAL CUM CHIEF SUPERINTENDENT
            TEZPUR MEDICAL COLLEGE AND HOSPITAL
            TEZPUR
            ASSAM
             PIN-784153

Advocate for the Petitioner   : MR. P K DEKA

Advocate for the Respondent : SC, HEALTH
                                                                       Page No.# 3/3

                                 BEFORE
                  HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 16.12.2022

Heard Mr. P.K.Deka, the learned counsel appearing on behalf of the petitioners. Mr. J.M.A.Choudhury, the learned counsel appearing on behalf of the opposite parties/writ petitioners in WP(C)/7106/2022 and Ms. D.Bora, the learned counsel appearing on behalf of the Health Department.

The applicants before this Court have filed the instant application seeking impleadment in the accompanying writ petition as respondent Nos. 5 to 8 on the ground that at their behest, the services of the petitioners were terminated on the basis of the judgment and order dated 27.09.2022, passed in WP(C)/6279/2018. The learned counsel for the applicants submits that as it was at their behest the services of the petitioners were terminated, they have a right to say in the instant matter and they are may not be a necessary parties but they are proper parties to the instant proceedings.

Mr.J.M.A.Choudhury, the learned counsel submits that he has no objection, if the said applicants are made parties to the accompanying writ petition.

Accordingly, the applicants herein are impleaded as the respondent Nos. 5, 6, 7 and 8 to the instant writ petition.

The Registry shall make necessary correction of the records on the basis of the instant order.

I.A. accordingly stands disposed of.

JUDGE

Comparing Assistant