Raj Kr. Manta vs The State Of Assam And 4 Ors
2022 Latest Caselaw 883 Gua

                                                                  Page No.# 1/2

GAHC010117382016




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

                             Case No. : WP(C)/5149/2016

         RAJ KR. MANTA
         S/O SRI ANILCH. MANTA, A.E.E. T/C O/O THE EXECUTIVE ENGINEER, PWD
         KOKRAJHAR ELECTRICAL DIVISION KOKRAJHAR.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         THROUGH THE COMMISSIONER and SPECIAL SECRETARY TO THE GOVT.
         OF ASSAM, PUBLIC WORKS DEPARTMENT BLD and NH DISPUR,
         GUWAHATI -06.

         2:THE SECRETARY TO THE GOVT. OF ASSAM

          DEPARTMENT
          W.P. T. and C . ETC. DISPUR
          GUWAHATI-06.

         3:THE ADDITIONAL CHIEF ENGINEER

         PUBLIC WORKS DEPARTMENT ELECTRICAL PWD OFFICE OF THE CHIEF
         ENGINEER
         ASSAM CHANDMARI
         GUWAHATI -03.

         4:THE SRIDIP KAR
          EXECUTIVE ENGINEER ELECRICAL PWD
          JORHAT
          DIST. JORHAT
         ASSAM.

         5:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM
          PWD (ROAD)
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             DISPUR
             GUWAHATI-6

Advocate for the Petitioner    : MR.N G KUNDU

Advocate for the Respondent : MS.H DASR-4




                                        BEFORE
                              HONOURABLE MR. JUSTICE K. SEMA

                                         ORDER

Date : 11.03.2022

It is submitted by Mr. P.K. Roy Choudhury, the learned counsel for the petitioner that the pronouncement of judgment in analogous matter is pending and accordingly submits that the present writ petition may be listed after 3 (three) weeks.

Prayer is allowed.

List it on 07.04.2022.

Mr. P. Nayak, learned counsel appears for the State/ respondents.

JUDGE

Comparing Assistant