Rabindra Narayan Banikya vs State Of Assam And Ors
2022 Latest Caselaw 1933 Gua

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GAHC010170692012




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

                                Case No. : WP(C)/5569/2002



            RABINDRA NARAYAN BANIKYA



            VERSUS

            STATE OF ASSAM and ORS



            ------------
            Advocate for : MR TJ MAHANTA
            Advocate for : appearing for STATE OF ASSAM and ORS




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                         ORDER

Date : 01.06.2022

It is noticed that WP(C)/5569/2002 had been disposed of by the judgment and order dated 25.06.2012 whereby a direction was issued to the respondents therein to verify the service rendered by the writ petitioners and they are found to have rendered the service for payment of the salary from March, 1995 onwards.

As the petition had already been given a final disposal, no order is required and the Page No.# 2/2

Registry to not list this matter without any reference of the Court.

JUDGE

Comparing Assistant