Latika Goala vs The State Level Committee (Slc) ...
2022 Latest Caselaw 351 Gua

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GAHC010213562019




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

                                 Case No. : WP(C)/7712/2019

            LATIKA GOALA
            W/O- LATE DURGA PRASAD GOALA, VILL- SERISPUR T E, P.O SERISPUR,
            P.S AND DIST- HAILAKANDI, ASSAM



            VERSUS

            THE STATE LEVEL COMMITTEE (SLC) AND 3 ORS
            REP. BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM, DISPUR,
            GUWAHATI- 06

            2:THE DISTRICT LEVEL COMMITTEE
             HAILAKANDI
             REP. BY ITS CHAIRMAN/ DEPUTY COMMISSIONER
             HAILAKANDI
             P.O
             P.S AND DIST- HAILAKANDI
            ASSAM

            3:THE LABOUR COMMISSIONER
            ASSAM
             GUWAHATI- 16

            4:THE LABOUR OFFICER
             HAILAKANDI
             P.O
             P.S AND DIST- HAILAKANDI
            ASSA

Advocate for the Petitioner   : MR. A M BARBHUIYA

Advocate for the Respondent : GA, ASSAM
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                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                      ORDER

Date : 02.02.2022

Heard Mr. A.M. Barbhuiya, learned counsel for the petitioner is present. Mr. D. Borah, learned Govt. advocate prays for some more time to reconstruct his file.

In view of the judgment and order dated 28.01.2021 passed by the Division Bench of this Court in WA 177/2020 as well as order dated 10.01.2022 passed in this writ petition, the adjudication in the matter is in a very narrow campus. Therefore, on the prayer made by learned Govt. advocate, the learned counsel for the petitioner has provided a copy of the writ petition and the affidavit of the respondent no. 2 to the learned Govt. advocate so as to enable him to make copies and return the same.

While adjourning the matter, the Court is inclined to observe that an attempt would be made to hear and dispose of the matter on the next date fixed. List on 23.02.2022.

JUDGE

Comparing Assistant