Hiran Kalita vs Sabita Kalita And 6 Ors
2022 Latest Caselaw 194 Gua

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GAHC010096422021




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

                            Case No. : WA/284/2021

         HIRAN KALITA
         W/O- LATE PARBANANDA KALITA, R/O- VILL.- HOWLY, P.O. HOWLY, DIST.
         BARPETA, PIN- 781316.


         VERSUS

         SABITA KALITA AND 6 ORS.
         W/O- LATE PARBANANDA KALITA, R/O- VILL.- REHABARI, P.O. PUB-
         REHABARI, PIN- 781329, DIST. BARPETA, ASSAM

         2:ASSAM POWER DISTRIBUTION COMPANY LIMITED
          REP. BY THE CHAIRMAN BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI-781001.

         3:THE MANAGING DIRECTOR
         ASSAM POWER DISTRIBUTION COMPANY LIMITED
          BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI
          PIN- 781001.

         4:THE CHIEF GENERAL MANAGER
         ASSAM POWER DISTRIBUTION COMPANY LIMITED (LAR)
          BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI
          PIN- 781001.

         5:THE DEPUTY PERSONNEL MANAGER
          OFFICE OF THE CHIEF GENERAL MANAGER (D)
         APDCL (LAR)
          BIJULEE BHAWAN
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             5TH FLOOR
             PALTANBAZAR
             GUWAHATI-781001.

            6:THE ASSISTANT GENERAL MANAGER (F AND A) PENSION
            ASSAM ELECTRICITY GRID CORPORATION LIMITED
             BIJULEE BHAWAN
             PALTANBAZAR
             GUWAHATI
             PIN- 781001.

            7:THE ASSISTANT GENERAL MANAGER
             BARPETA ELECTRICAL DIVISION
            ASSAM POWER DISTRIBUTION COMPANY LIMITED (LAR) BARPETA
             BIJULEE BHAWAN
             PALTANBAZAR
             GUWAHATI
             PIN- 781001

Advocate for the Petitioner   : MR. B DEKA

Advocate for the Respondent : SC, APDCL

                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 20-01-2022

The matter is taken up through video conferencing. Heard Mr. B Deka, learned counsel for the appellant. Also heard Ms. SG Baruah, learned counsel for respondent No.1 and Mr. S Sharma, learned counsel for the respondent APDCL.

Hearing concluded.

Judgment reserved.

                                          JUDGE            CHIEF JUSTICE

Comparing Assistant