Sanjay Bodo vs Jayanta Kumar Goswami And Ors
2022 Latest Caselaw 342 Gua

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GAHC010088352020




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

                               Case No. : Cont.Cas(C)/256/2020

            SANJAY BODO
            S/O. LT. KANU BODO, VILL. DAMADI HAWAR, P.O./P.S. MAIBANG, DIST.
            DIMA HASAO, ASSAM-788831.



            VERSUS

            JAYANTA KUMAR GOSWAMI AND ORS.
            CHIEF EXECUTIVE OFFICER, ASSAM KHADI AND VILLAGE INDUSTRIES
            BOARD, CHANDMARI, GUWAHATI-781003.

            2:ANUP KUMAR CHETIA
             EXECUTIVE OFFICER (HILLS)
            ASSAM KHADI AND VILLAGE INDUSTRIES BOARD
             DIPHU-782460.

            3:BABUL LEKHARU
             CHIEF EXECUTIVE OFFICER
            ASSAM KHADI AND VILLAGE INDUSTRIES BOARD
             CHANDMARI
             GUWAHATI-781003

Advocate for the Petitioner   : MR B D DAS

Advocate for the Respondent : MR J K PARAJULI
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                                 BEFORE
                 HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                      ORDER

Date : 02.02.2022

Heard Mr. B.D. Das, learned senior counsel assisted by Mr. D. Thaosen, learned counsel for the petitioner.

Matter relates to non-compliance of judgment and order dated 18.02.2020 passed by this Court in WP(C) 7203/2018. In this regard, Mr. P.K. Munir, learned counsel appearing for the respondents has submitted that in the affidavit-in- opposition filed on 18.08.2021, a letter dated 05.08.2021 is annexed as Annexure-1, by which the petitioner was found entitled to a total arrear amount of Rs.27,29,558/- and it is submitted that the matter was thereafter sent to the Director of Handloom, Textile & Sericulture Department. It is submitted that thereafter, the matter has been placed before the Finance Department of the State for final approval so that the amount due to the petitioner can be released.

In view of the said statement, it would be appropriate if the respondents file an affidavit to bring on record the particular office where the proposal of payment of money due to the petitioner is lying so that the petitioner can take appropriate steps.

On the prayer made by the learned senior counsel for the petitioner, the Court is inclined to grant liberty to the petitioner to submit a representation before the concerned authorities of the Finance Department to pursue his relief of getting the amount due to him in terms of calculation made and shown as Page No.# 3/3

per Annexure-1 to the affidavit-in-opposition filed by the respondent no.3.

List the matter on 23.02.2022.

JUDGE

Comparing Assistant