Babul Baruah vs Narayan Konwar
2022 Latest Caselaw 5155 Gua

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GAHC010263872022




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

                                Case No. : Cont.Cas(C)/783/2022

            BABUL BARUAH
            S/O- HEM CH. BARUAH, VILL.- GOWAL CHAPORI, P.O. GOAL CHAPORI,
            DIST. DHEMAJI, ASSAM



            VERSUS

            NARAYAN KONWAR
            THE REGISTER OF COOPERATIVE SOCIETIES, ASSAM, KHANAPARA,
            GUWAHATI-781022.



Advocate for the Petitioner   : MR. B K GOGOI

Advocate for the Respondent :




                           BEFORE
      HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

22.12.2022

Heard Mr. BK Gogoi, learned counsel for the petitioner. We have also requested Ms. MD Bora, learned counsel to appear on behalf of the Cooperation Department, Government of Assam.

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2. This contempt petition is instituted alleging willful and deliberate violation of the order dated 23.05.2022 in WP(C)No.3329/2022. The relevant paragraph of the order containing the judgment is extracted as below:

"In view of the consent of the parties, the writ petitioner is given the liberty to file a fresh representation to the respondent No.2, with regard to his claim for enhanced wages, which should be done within a period of 2(two) weeks from today. On receipt of the petitioner's representation along with a certified copy of this order, the respondent No.2 shall examine the petitioner's representation and take a decision on the same within a period of 6(six) weeks thereafter. The respondent No.2 shall thereafter communicate his decision to the writ petitioner."

3. A reading of the extracted portion of the order makes it discernible that the Registrar Cooperative Societies, Assam was required to pass a reasoned order on the representation of the petitioner made on 30.05.2022 by taking note of the provisions discussed in the said judgment.

4. We have been informed that in the meantime there is a change of Office of Registrar Cooperative Societies, Assam and accordingly, the petitioner to submit a fresh duplicate copy of the representation dated 30.05.2022 before the present incumbent Registrar Cooperative Societies, Assam along with a certified copy of this order as well as a copy of the order dated 23.05.2022 passed in WP(C)No.3329/2022 and the Registrar may pass a reasoned order as may be admissible under the law within a period of four weeks from the date of submission of the representation by the petitioner.

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5. Contempt petition stands disposed of in the above terms.

JUDGE

Comparing Assistant