Gauhati High Court
Page No. 1/4 vs The State Of Assam And 6 Ors on 2 November, 2022
Page No. 1/4
GAHC010171992021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6188/2021
KISHOR KUMAR KANOO AND 10 ORS
S/O LT. JAWHAR LAL KANOO, R/O VILL. KUKITHAL BAZAR, P.O. PATHINI,
P.S. BAZARICHARA, DIST. KARIMGANJ, ASSAM
2: SUBODH KR. GHOSH
S/O LT. SUSHIL KR GHOSH
R/O VILL. BADARPUR (RETIRED COLONY)
P.O. BADARPUR
P.S. BADARPUR
DIST. KARIMGANJ
ASSAM
3: PREM CHANDRA ROY SHARMA
S/O JOGENDRA ROY SHARMA
R/O VILL. FANIRBOND
P.O. RATABARI
P.S. RATABARI
DIST. KARIMGANJ
ASSAM
4: BIDHAN DUTTA
S/O LT. BIOND BIHARI DUTTA
R/O VILL. BAITHAKAL BASTI (HARI BASAR) P.O. KATABARI
DIST. KARIMGANJ
ASSAM
5: DEBASISH DESMUKH
S/O LT. DWIJENDRA KR. DESMUKH
R/O VILL. AMBARKHANA
P.O. AMBARKHANA
DIST. KARIMGANJ
ASSAM
6: SAMIR KR. GHOSH
Page No. 2/4
S/O LT. NANIGOPAL GHOSH
R/O VILL. SHYAMA PRASAD PALLY
PO. BADARPUR
DIST. KARIMGANJ
ASSAM
7: BASANTA LAL KANOO
S/O LT. KRISHNA RAM KANOO
R/O VILL. SONAKHIRA
P.O. SONAKHIRA
DIST. KARIMGANJ
ASSAM
8: RANJIT KURMI
S/O LT. RAMPATI KURMI
R/O VILL. SONTILA
P.O. DURLAVCHERA
DIST. KARIMGANJ
ASSAM
9: RAJIB KURMI
S/O LT. MADHU SUDAN KURMI R/O VILL. AND P.O. VIDYA NAGAR
DIST. KARIMGANJ
ASSAM
10: SURESH TATWA
S/O LT. GOLAP RAM TATWA
R/O VILL. AND PO. HATIKHIRA
DIST. KARIMGANJ
ASSAM
11: RAJ KUMAR CHAKRABARTY
S/O LT. RAJENDRA CHAKRABORTY
R/O VILL. BIJAYNAGAR
P.O. RATABARI
DIST. KARIMGANJ
ASSA
VERSUS
THE STATE OF ASSAM AND 6 ORS
REP. BY THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM,
PUBLIC HEALTH ENGINEERING DEPTT. DISPUR, GUWAHATI-6
2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPTT. DISPUR-6 ASSAM
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3:THE PRINCIPAL SECRETARY
TO THE GOVT. OF ASSAM
FINANCE (EC-II) DEPTT. DISPUR-6 ASSAM
4:THE COMMISSIONER AND SECRETARY
GOVT OF ASSAM
PERSONNEL (B) DEPTT. DISPUR
GUWAHATI-6
ASSAM
5:THE SECRETARY
TO THE GOVT. OF ASSAM
SECRETARY TO THE GOVT. OF ASSAM PUBLIC HEALTH ENGINEERING
DEPTT. DISPUR
GUWAHATI-6
ASSAM
6:THE CHIEF ENGINEER
PUBLIC HEALTH ENGINEERING WATER ASSAM
HENGRABARI
GUWAHATI-36
7:THE EXECUTIVE ENGINEER
PUBLIC HEALTH ENGINEERING
KARIMGANJ DIVISION
KARIMGANJ
ASSA
Advocate for the Petitioner : MR. J I BORBHUIYA
Advocate for the Respondent : SC, FINANCE
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 02.11.2022
Heard Mr. J.I. Borbhuiya, learned counsel for the petitioners; Mr. S.M. Hassan,
learned Standing Counsel, PHE Department for the respondent nos. 1, 5, 6 & 7; Mr. B. Gogoi,
learned Standing Counsel, Finance Department for the respondent nos. 2 & 3; and Ms. S.
Barua, learned Junior Government Advocate, Assam for the respondent no. 4.
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The petitioners have projected that they have been continuously working under
the PHE Department since 1993 and as such, their cases are covered by the judgment and
order dated 08.06.2017 of the Division Bench of this Court rendered in Writ Appeal no.
45/2014 [State of Assam vs. Upen Das and other] and the notification dated 08.03.2019 of
the Finance Department. But the petitioners have been shown to be retrenched from service
on 31.10.1996 and thereafter, engaged as volunteers till date and on that premise, they have
been given only incentive @ Rs. 5,000/- per month for few months as volunteers.
A response from the respondent PHE authorities appears to be necessary.
As Mr. Hassan has prayed for 2 [two] weeks' time, list the case in the 4 th week of
November, 2022.
JUDGE
Comparing Assistant
