Gauhati High Court
Page No.# 1/7 vs The Assam Power Distribution ... on 24 January, 2022
Page No.# 1/7
GAHC010060142020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1917/2020
JAYANTA BORA AND 18 ORS.
S/O- MILESWAR BORAH, R/O- NA ALI BHAJU GAON, NA ALI, JIADHAL
CHARIALI, DIST- DHEMAJI, ASSAM, PIN- 787057
2: DIBAKAR CHUTIA
S/O- LATE BAPIRAM CHUTIA
R/O- DHAKUAKHANA CHIRING GAON
BATAMARI
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
3: LUCHI GOGOI
S/O- SRI GHANA GOGOI
R/O- VILL- DIGHALI
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
4: RITUJIT SAIKIA
S/O- SRI JUGENDRANATH SAIKIA
R/O- VILL- KARANGA
P.O- MORNOI BEBEJIA
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
5: KHIRUD BORUAH
S/O- SRI TARANATH BORUAH
R/O- VILL- RAIDONGIA GAON
P.O- GHILAMARA
Page No.# 2/7
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
6: HIMANTA GOGOI
S/O- SRI HEMCHANDRA GOGOI
R/O- VILL- KECHERUGURI
P.O- GHILAMARA
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
7: BISWA CHUTIA
S/O- SRI HEMA CHUTIA
R/O- VILL- DHAPALIAL GAON
GHILAMARA
P.O- GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
8: BIPIN DOLEY
S/O- LATE GHANAKANTA DOLEY
R/O- SARIYANI GAON
P.O- BILMUKH
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
9: DIMBESWAR BORUAH
S/O- SRI LUHIT BORUAH
R/O- VILL- BORAJAN CHAPARI
P.O- GHILAMARA
GHILAMARA
DIST- LAKHIMPUR
ASSSAM
PIN- 787053
10: DILIP KUMAR GOGOI
S/O- SRI PADMESWAR GOGOI
R/O- VILL- SAKPARA BALAHI
P.O- MOHEMARA
GHILAMARA
DIST- LAKHIMPUR
ASSAM
Page No.# 3/7
PIN- 787055
11: RAJU DUTTA
S/O- SRI UMA DUTTA
R/O- VILL- KALITA GAON
P.O- GHILAMARA
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
12: JAYANTA BORGOHAIN
S/O- SRI PHATIK BORGOHAIN
R/O- VILL- CHETIA GAON
P.O- GHILAMARA
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
13: TILAK BORUAH
S/O- SRI PUNESWAR BORUAH
R/O- VILL- PHUKAN GAON
P.O- GHILAMARA
GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN- 787053
14: HIRA GOGOI
S/O- SRI NAREN GOGOI
R/O- VILL- GHILAGURI
P.O- O GURI DANGDHARA
DHAKUAKHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055
15: PINKU DIHINGIA
S/O- LATE MONIKANTA DIHINGIA
R/O- VILL- DHULPETA
P.O- KEKURI
DHAKUAKHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055
16: RANJIT BORDOLOI
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S/O- SRI BHADRA BORDOLOI
R/O- VILL- BALIGAON
P.O- DHAKUAKHANA
DHAKUAKHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055
17: SADANANDA PATIR
S/O- SRI BINUD PATIR
R/O- VILL- BOGORI DANGDHARA
P.O- BAKULGURI
DHAKUAKHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055
18: BUDHESWAR GOGOI
S/O- SRI DILIP KUMAR GOGOI
R/O- VILL NO.1 HILOIDARI
P.O- DIGHALA HILOIDARI
DHAKUAKHANA
DIST- LAKHIMPUR
ASSAM
PIN- 787055
19: KUKHESWAR CHETIA
S/O- LATE LAKHIDHAR CHETIA
R/O- VILL- HECHULI
P.O- JIADHAL CHARIALI
DHEMAJI
ASSAM
PIN- 78705
VERSUS
THE ASSAM POWER DISTRIBUTION COMPANY LTD. AND 7 ORS
BIJULEE BHAWAN, PALTAN BAZAR, GUWAHATI- 781001, REP. BY ITS
CHAIRMAN
2:THE MANAGING DIRECTOR
ASSAM POWER DISTRIBUTION COMPANY LIMITED
BIJULEE BHAWAN
PALTAN BAZAR
GUWAHATI- 781001
3:THE CHIEF GENERAL MANAGER (HRA)
APDCL
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BIJULEE BHAWAN
PALTAN BAZAR
GUWAHATI- 781001
4:THE CHAIRMAN
SELECTION COMMITTEE-B
APDCL/AEGCL
BIJULEE BHAWAN
PALTAN BAZAR
GUWAHATI- 781001
5:THE CEO
APDCL
NORTH LAKHIMPUR ELECTRICAL CIRCLE
NORTH LAKHIMPUR
PIN- 787001
6:THE SUB DIVISIONAL ENGINEER
APDCL
GHILAMARA ELECTRICAL SUB DIVISION
GHILAMARA
DIST- LAKHIMPUR
PIN- 787053
7:THE SUB DIVISIONAL ENGINEER
APDCL
DHEMAJI ELECTRICAL SUB DIVISION
DHEMAJI
DIST- DHEMAJI
PIN- 787057
8:THE SUB DIVISIONAL ENGINEER
APDCL
DHAKUAKHANA ELECTRICAL SUB DIVISION
DHAKUAKHANA
DIST- LAKHIMPUR
PIN- 78705
Advocate for the Petitioner : MR. A GOGOI
Advocate for the Respondent : SC, APDCL
BEFORE
THE HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY
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Order
24.01.2022
Heard the learned counsel for the petitioners and Mr. B Choudhury,
learned standing counsel for the APDCL.
The petitioners have been working as Sahayaks/Meter readers/unskilled
labours 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 petitioner Nos. 1,3,4,5,6,8,9,10,11,12,13,14,15,16,17 and 18 herein
come under the paragraph 9 and the petitioner Nos. 2 and 19 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
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objection if the cases of the petitioners are directed to be considered as per
paragraph 9 and 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 9 and 10 of the judgment in
Sudipta Bhattacharjee (supra).
This disposes this writ petition.
JUDGE
Comparing Assistant
