Sashadhar Patowary vs The Honble Chairman
2022 Latest Caselaw 156 Gua

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GAHC010148022021




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

                                Case No. : I.A.(Civil)/1708/2021

            SASHADHAR PATOWARY
            S/O- LATE HARI CH. PATOWARY, GUWAHATI PUBLIC SCHOOL ROAD,
            PANJABARI, BATAHGHULI, P.O. BHAGARBARI, P.S. SATGAON,
            KAMRUP(M), GUWAHATI-781037.



            VERSUS

            THE HONBLE CHAIRMAN, APDCL, AEGCL, APGCL AND 3 ORS.
            BIJULEE BHAWAN, PALTANBAZAR, GUWAHATI-781001.

            2:THE CHIEF GENERAL MANAGER (D AND S)

             APDCL
             (L.A.Z.) BIJULEE BHAWAN
             PALTANBAZAR
             GUWAHATI-781001.

            3:THE CHIEF GENERAL MANAGER ( F AND A)
            APDCL
             BIJULEE BHAWAN
             PALTANBAZAR
             GUWAHATI-781001.

            4:THE ASSTT. GENERAL MANAGER (EXECUTIVE ENGINEER)
             GUWAHATI ELECTRICAL DIVISION (C) A.P.D.C.L. ULUBARI
             GUWAHATI-781007

Advocate for the Petitioner   : PETITIONER IN PERSON

Advocate for the Respondent : SC, APDCL
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           Linked Case :

           SASHADHAR PATOWARY



           VERSUS

           THE HONBLE CHAIRMAN A.P.D.C.L
           A.E.G.C.L AND A.P.G.C.L AND 3 ORS. B



           ------------
           Advocate for : PETITIONER IN PERSON
           Advocate for : appearing for THE HONBLE CHAIRMAN A.P.D.C.L
           A.E.G.C.L AND A.P.G.C.L AND 3 ORS. B



                                  BEFORE
                       HONOURABLE THE CHIEF JUSTICE
                   HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                       ORDER

18-01-2022

The matter is taken up through video conferencing.

Heard Mr. Sashadhar Patowary, petitioner-in-person. Also heard Mr. B Choudhury, learned standing counsel, APDCL, for the respondent.

This interlocutory application has been filed for condoning the delay of 2839 days in filing the review petition against the judgment and order of the Division Bench dated 04.06.2012 passed in WA No.16.2012.

The applicant/review petitioner was working as Senior Meter Reader and after facing a departmental proceeding, he was demoted to the rank of Meter Reader vide order dated 23.05.2003. The applicant/review petitioner challenged the order of penalty before the learned Single Judge in writ petition, being WP(C) No.4598/2003.

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However, the learned Single Judge did not interfere with his demotion and vide order dated 24.10.2011 disposed of the writ petition. Against the order dated 24.10.2011, the applicant/review petitioner filed an appeal, being WA No.16/2012 which was also dismissed by order of the Division Bench of this Court dated 04.06.2012. Now, at a belated stage, i.e. after more than nine years, the applicant/review petitioner seeks review of the order dated 04.06.2012.

The applicant/review petitioner, who appears in person, says that he may be provided legal assistance as he is not in a position to engage a lawyer.

Purely in the interest of justice, this Court appoints Mr. Preetam Mahanta, Advocate as Amicus Curiae, who will represent the applicant/review petitioner in this case.

Let copies of the review petition and the documents be given to Mr. Preetam Mahanta, learned Amicus Curiae within three days.

List again on 18.02.2022.

                      JUDGE                      CHIEF JUSTICE



Comparing Assistant