Gauhati High Court
Page No.# 1/7 vs Page No.# 5/7 on 21 January, 2022
Page No.# 1/7
GAHC010054102020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1737/2020
MONUJ CHANGMAI AND 21 ORS.
S/O. SRI TUHKESWAR CHANGMAI, R/O. AMGURI TOWN, WARD NO.1, P.O.
AMGURI, DIST. SIVASAGAR, ASSAM, PIN-785680.
2: PAPU GOGOI
S/O. SRI LIKHOK GOGOI
R/O. MAJGAON
TAMULISINGA
P.O. GOURISAGAR
DIST. SIVASAGAR
ASSAM
PIN-785682.
3: PRASANTA CHETIA
S/O. SRI ROBIN CHETIA
VILL. NAMTI MAIGURI CHETIA GAON
P.O. NAMTI DOL DIST. SIVASAGAR
ASSAM
PIN-785684.
4: KHIROD BORAH
S/O. BINANDA BORAH
VILL. TIRULGAON
P.O. NOKACHARI
DIST. JORHAT
PIN-785635
ASSAM.
5: RATUL GOGOI
S/O. ROBIN GOGOI
VILL. TIRUAL BHETA GAON
P.O. NOKACHARI
DIST. JORHAT
Page No.# 2/7
PIN-785635
ASSAM.
6: NIPEN SONOWAL
S/O. SRI AMBIKA SONOWAL
VILL. KARSOLI KAPOHUA
P.O. KACHUKHAT
DIST. JORHAT
PIN-785633
ASSAM.
7: BISWAJIT DAS
S/O. ROHINI DAS
VILL. GORGURI BALKICHAPORI
P.O. HATIGARH
DIST. JORHAT
PIN-785101
ASSAM.
8: ATUL GOGOI
S/O. JOGESWAR GOGOI
VILL. DUPDOR BHITORUAL
P.O. DUPDOR
DIST. JORHAT
PIN-785681
ASSAM.
9: JAYANTA NEOG
S/O. GELAI NEOG
VILL. DAHATIA
P.O. POLIBOR
DIST. JORHAT
PIN-7856617
ASSAM.
10: PANJAL KALITA
S/O. SRI HANEN LAKITA
VILL. DHOLI KUMAR GAON
P.O. PANICHAKUA
DIST. JORHAT
PIN-785635
ASSAM.
11: BITUL GOGOI
S/O. PUNYA GOGOI
VILL. LAHDIGARH MORANGAON
P.O. UJONI RAJBARI
DIST. JORHAT
Page No.# 3/7
PIN-785635
ASSAM.
12: BOLIN KALITA
S/O. SRI ARUN CH KALITA
VILL. NO. 44 SILIKHABARI GAON
P.O. DEOGHORIA
DIST. JORHAT
PIN-785630
ASSAM.
13: KAMAL BORAH
S/O. DILIP BORAH
VILL. MILAN BHUMI
P.O. MUKTINAGAR
DIST. JORHAT
PIN-785631
ASSAM.
14: UTPAL SAIKIA
S/O. SRI GHAANA KANTA SAIKIA
VILL. LOHOLOI GAON
P.O. EKRANI
DIST. JORHAT
PIN-785631
ASSAM.
15: RINKU MONI DUTTA
S/O. SRI KARUNA KANTA DUTTA
VILL. NAPOMUA
P.O. KOLONI
DIST. JORHAT
PIN-785108
ASSAM.
16: DHRUBA JYOTI KALITA
S/O. BIREN KALITA
VILL. PORBOTIA GAON
P.O. PORBOTIA
DIST. JORHAT
PIN-785006
ASSAM.
17: SUSANTA DAS
S/O. LT. THULESWAR DAS
VILL. PANICHAKUA
P.O. PANICHAKUA
Page No.# 4/7
DIST. JORHAT
PIN-785006
ASSAM.
18: NOVA JYOTI SAIKIA
S/O. SRI BISWA SAIKIA
VILL. FETAGAON
P.O. DERGAON
DIST. GOLAGHAT
PIN-785614
ASSAM.
19: BISHNU BORAH
S/O. SRI UPEN BORAH
VILL. NO. 2 EKRONI GAON
P.O. DADHORA
DIST. GOLAGHAT
PIN-785614
ASSAM.
20: DEBOJIT MUNDA
S/O. LT. DHANA MUNDA
VILL. PURBAPUR GAO
ROMGIDITING
P.O. RANGAMATI
DIST. GOLAGHAT
PIN-785614
ASSAM.
21: CHAMPAK BORAH
S/O. LT. RAMDHON BORAH
VILL. BARICHOWA GAON
P.O. DADHORA
DIST. GOLAGHAT
PIN-785614
ASSAM.
22: JEHIRUL ISLAM
S/O. LT. SIDDIQ ALI
VILL. BALIBHA GAON
P.O. DERGAON
DIST. GOLAGHAT
PIN-785614
ASSAM
VERSUS
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THE ASSAM POWER DISTRIBUTION COMPANY LTD. AND 4 ORS.
REP. BY THE CHAIRMAN, APDCL, BIJULEE BHAWAN, GUWAHATI-01.
2:THE MANAGING DIRECTOR
APDCL
BIJULEE BHWAN
GUWAHATI-01.
3:CHAIRMAN OF THE SELECTION COMMITTEE-B
ADPCL/AEGCL/APGCL
COMMITTEE CONSTITUTED FOR SELECTION TO THE POST OF OFFICE
CUM FIELD ASSTT. (EXPERIENCED)
BIJULEE BHABAN
GUWAHATI-01.
4:THE CHIEF GENERAL MANAGER
HRA
APDCL
BIJULEE BHABAN
GUWAHATI-01.
5:THE CHIEF EXECUTIVE OFFICER
JORHAT ELECTRICAL CIRCLE
APDCL
JORHAT
ASSAM
Advocate for the Petitioner : MR. D BARUAH
Advocate for the Respondent : SC, APDCL
BEFORE
THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
Order
21.01.2022
Heard Mr. D Baruah, learned counsel for the petitioners and Mr. B
Choudhury, learned standing counsel for the APDCL.
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The petitioners have been working as Sahayaks under the respondent
authorities and they pray for their absorption in the APDCL.
In earlier batch of writ petitions, this court vide order dated 03.01.2022
including WP(C) 1241/2020 directed the followings:
"9. Accordingly, the respondent APDCL is directed to consider the cases of the
individual petitioners and if they are found to have been working for more than 10
years up to the judgment of Umadevi (supra) i.e. 10.04.2006 and were working
against the sanctioned vacant post, an onetime measure may be made for their
regularization. If any of the petitioners are found not to have worked for more than
10 years upto 10.04.2006, but have worked for more than 10 years in the
meantime, the respondents may consider them for a benefit of providing them the
salary atleast in the minimum pay scale that are otherwise payable to an
equivalent regularly appointed employee, which again would be consistent with
the directions of the Division Bench of this Court in the judgment dated 08.06.2017
passed in WA 45/2014, Sate of Assam Vs. Upen Das and ors.
10. As regards any of the petitioners who may not have satisfied the requirement
of having worked continuously for 10 years, we request the respondent APDCL to
also consider their case and find out a suitable economic package for them as per
the acceptability of the respondent APDCL. Ordered accordingly."
The petitioners herein come under the paragraph 10. Accordingly, they
pray that they may be granted similar relief as has been granted in WP(C)
1241/2020 and other similar cases. The learned standing counsel, Mr.
Choudhury submits that they will have no objection if the cases of the
petitioners are directed to be considered as per paragraph 10 of the judgment
passed in Sudipta Bhattacharjee Vs. The Assam Power Distribution
Company Ltd. And 5 Ors. and other connected cases.
In view of the aforesaid consensus, this court directs that the petitioners'
cases be considered in terms of the paragraph 10 of the judgment in Sudipta
Bhattacharjee (supra).
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This disposes this writ petition.
JUDGE
Comparing Assistant
