Citation : 2022 Latest Caselaw 255 Gua
Judgement Date : 27 January, 2022
Page No.# 1/6
GAHC010208002016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/589/2016
SAILENDRA KUMAR BORAH and 22 ORS
S/O- LT. BHODHESWAR BORA, R/O VILL. and P.O. - DIPOTA, DIST.-
SONITPUR, ASSAM.
2: GIRISH SAIKIA
S/O SRI DUVESWAR SAIKIA
R/O CHENGAIGASH
P.O. CHENGAIGAR GOHPUR
DIST- SONITPUR
ASSAM
3: JULEN SAIKIA
S/O LT. LOSHAN SAIKIA
R/O GODHA BORACHUK
P.O. JAMUGURIHAT
DIST- SONITPUR
ASSAM
4: DANDESWAR KAKATI
S/O SRI PHANIDHAR KAKATI
R/O RABARCHAPARI
P.O. MADHAPUR
DIST- LAKHIMPUR
ASSAM
5: BHUBAN CHANDRA NATH
S/O LT. RAMAI CHANDRA NATH
R/O BASSERIA
P.O. BESSERIA
DIST- SONITPUR
ASSAM
6: NIRANJAN BORAH
S/O SRI GOLAP BORA
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R/O PASSIGAON
P.O. JAMUGURIHAT
DIST- SONITPUR
ASSAM
7: TRINAYAN HAZARIKA
S/O MAHI RAM HAZARIKA
R/O PASIGAON
P.O. JAMURIGHAT
DIST- SONITPUR
ASSAM
8: ANJALI SAIKIA
D/O LT. MILAN SAIKIA
R/O BAMPARBATI
P.O. TEZPUR
DIST- SONITPUR
ASSAM
9: JANARDAN BHUYAN
S/O SRI PUSPA BHUYAN
R/O BANBARI
P.O. JAMUGURI
DIST- SONITPUR
ASSAM
10: DIBYAJIT LAHAN
S/O LT. TIRTHESWAR LAHAN
R/O LAHANGAON
P.O. BAHADURCHUK
DIST- NORTH LAKHIMPUR
ASSAM
11: SURENDRA KUMAR RAJAK
S/O SRI HARI CHANDRA RAJAK
R/O NEAR HOTEL LUIT
TEZPUR
P.O. TEZPUR
DIST- SONITPUR
ASSAM
12: TRILOCHAN SAIKIA
S/O LT. GIRISH SAIKIA
R/O BIHAGURI
P.O. BIHAGURI
DIST- SONITPUR
ASSAM
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13: NILADHAR TAID
S/O SRI JUGEN TAID
R/O ALINUMGURI
P.O. BEBEJIA
DIST- NORTH LAKHIMPUR
ASSAM
14: BINOD CHANDRA GOGOI
S/O JAI CHANDRA GOGOI
R/O GOHAIGURI
P.O. KADOM
DIST- NORTH LAKHIMPUR
ASSAM
15: MEHTABUDDIN AHMED
S/O MD. SAMSUDDIN AHMED
R/O EX-POLICE LINE
P.O. TEZPUR
DIST- SONITPUR
ASSAM
16: KARNESWAR MILI
S/O KINIDHAR MILI
R/O GHUNASUTI
SIMSLUGURI GAON
P.S. N. LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
17: MINU DAS
D/O SRI CHENA TAM DAS
R/O HEM NAGAR
P.O. TEZPUR
DIST- SONITPUR
ASSAM
18: MOHENDRA BORAH
S/O SRI DASHIRAM BORA
R/O DEBESSERIA
P.O. BESSERIA
DIST- SONITPUR
ASSAM
19: BHARAT CHANDRA BORAH
S/O LT. AKAN BORA
R/O BOGA BORA CHUBURI
P.O. BESSERIA
DIST- SONITPUR
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ASSAM
20: TILAK CHANDRA NATH
S/O THAGI RAM NATH
R/O DA BESERIA
P.O. BESSERIA
DIST- SONITPUR
ASSAM
21: DHARMA KANTA GOGOI
S/O SRI JOGESWAR GOGOI
R/O KUNDERBARI
P.O. DEKARGAON
DIST- SONITPUR
ASSAM
22: RATNESWAR BORAH
S/O LT. AKAN CHANDRA BORA
R/O OGURIPAHAR
P.O. TEZPUR
DIST- SONITPUR
ASSAM
23: BAPDHAN TALUKDAR
O/O THE EXECUTIVE ENGINEER
PWD ROADS and BUILDING
MECHANICAL DIVISION
TEZPUR
DIST- SONITPUR
ASSA
VERSUS
F.M. JAKIR and ORS.
CHIEF ENGINEER, PWD ROADS, ASSAM, CHANDMARI, GHY- 3.
2:PROBIN SARMAH
EXECUTIVE ENGINEER
PWD ROADS
MECHANICAL DIVISION
TEZPUR
DIST.- SONITPUR
ASSAM.
3:Ajit Kakoti
Chief Engineer
PWD (Roads)
Assam
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Chandmari
Guwahati -3.
4:TRIDIB GOSWAMI
EXECUTIVE ENGINEER
PWD (ROADS)
MECHANICAL DIVISION
TEZPUR
DIST - SONITPUR
ASSAM.
5:SRI SAMIR SINHA
PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI - 6
DISTRICT - KAMRUP (M)
ASSAM.
6:SRI RAJESH KEMPRAI
COMMISSIONER AND SPECIAL SECRETARY TO THE GOVERNMENT OF
ASSAM
P.W.D. ROADS
ASSAM
DISPUR
GUWAHATI - 6
DISTRICT - KAMRUP (M)
ASSAM
Advocate for the Petitioner : MR. S TAI
Advocate for the Respondent : MR. H BURAGOHAIN
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
27.01.2022
On the prayer of Mr. R. Sarma, learned counsel for the petitioners, this
matter stands adjourned for two weeks so as to enable him to obtain a copy of Page No.# 6/6
the judgment and order dated 08.06.2017 passed in Writ Appeal No.45/2014
which was relied upon by the Commissioner and Special Secretary to the Govt.
of Assam, Public Works Department, while issuing the order dated 21.01.2019
disposing of the claim of the petitioners.
Mr. Nayek, learned counsel appearing for the respondent Nos.5 and 6,
submits that steps for preferring a review petition against the order dated
21.09.2015 passed by the learned Single Judge has already been initiated and
some time be granted for obtaining further instruction in the matter.
Mr. D. K. Roy, learned counsel, is present on behalf of the respondent
No.3 and Ms. J. Tamuli, learned counsel, is present on behalf of respondent
No.2.
Let this matter be listed again after two weeks.
JUDGE
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