Page No.# 1/3 vs The State Of Assam And 7 Ors
2022 Latest Caselaw 651 Gua

                                                                 Page No.# 1/3

GAHC010029562022




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

                         Case No. : WP(C)/1254/2022

         NIRMAL CHANDRA DAS AND 2 ORS
         S/O LATE NIKHIL CHANDRA DAS, VILL AND P.O.-GANGANAGAR, PART-8,
         P.S.-KACHUDHRAM, DIST- CACHAR, ASSAM, PIN-788099

         2: MD. JAINAL ABDIN @ JOINAL ABDIN @ JOYNAL ABDIN
          S/O LATE SURUJ ALI
         VILL-DOBOKA TOWN
         WARD NO.-5
          P.O. AND P.S.-DOBOKA
          DIST-HOJAI
         ASSAM
          PIN-782440

         3: RAMU LAL ROUTH
          S/O MODAN LAL ROUTH
          R/O SHIB BARI ROAD
         WARD NO-16
          P.S.-KARIMGANJ
          DIST- KARIMGANJ
         ASSAM
          PIN-78871

         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY COMMISSIONER AND SECRETARY TO THE GOVT. OF
         ASSAM, HEALTH AND FAMILY WELFARE DEPARTMENT, DISPUR,
         GUWAHATI-06

         2:THE DIRECTOR OF HEALTH SERVICES
         ASSAM
          HENGRABARI
          GUWAHATI-36
                                                              Page No.# 2/3

             3:THE JOINT DIRECTOR OF HEALTH SERVICES
              SILCHAR
              DIST- CACHAR
             ASSAM
              PIN-788003

             4:THE DEPUTY SUPERINTENDENT
              S.M. DEV CIVIL HOSPITAL
              SILCHAR
              DIST-CACHAR
             ASSAM
              PIN-788003

             5:THE JOINT DIRECTOR OF HEALTH SERVICES
              DIST-HOJAI
             ASSAM
              PIN-782446

             6:THE DEPUTY SUPERINTENDENT
              DOBOKA C.H.C.
              DIST-HOJAI
             ASSAM
              PIN-782446

             7:THE JOINT DIRECTOR OF HEALTH SERVICES
              DIST-KARIMGANJ
             ASSAM
              PIN-788710

             8:THE DEPUTY SUPERINTENDENT
              GIRISHGANJ BPHC
              DIST-KARIMGANJ
             ASSAM
              PIN-78870

Advocate for the Petitioner   : MR. S BARMAN

Advocate for the Respondent : SC, HEALTH AND F W

                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                        ORDER

23.02.2022

Heard Mr. M. Dasgupta, , learned counsel for the petitioner, who Page No.# 3/3

submits that the petitioner should be given the benefit entitled to casual workers in terms with the judgment and order dated 08.06.2017 passed in WA 45/2014.

Issue Notice returnable in 4 (four) weeks.

Mr. D.P. Borah, learned counsel accepts notice for all the respondents. He submits that the petitioners are casual workers who are appointed by the Hospital Management Society, Silchar and as such they are not employees of the Government. He also submits that the issue with regard to the above is pending before the Division Bench in WA 206/2018.

List the matter after four weeks.

JUDGE

Comparing Assistant