Momtaj Hossain vs The State Of Assam And 6 Ors
2022 Latest Caselaw 4114 Gua

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GAHC010163912022




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

                          Case No. : WP(C)/5357/2022

         MOMTAJ HOSSAIN
         S/O. LT. ABDUL MOZID SK, VILL. AND P.O. JHOWDANGA, DIST. SOUTH
         SALMARA MANKACHAR, ASSAM, PIN-7843131.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REP. BY ITS PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
         PANCHAYAT AND RURAL DEVELOPMENT DEPTT., DISPUR, GUWAHATI-06.

         2:THE COMMISSIONER AND SECY.
         TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPTT.
         ASSAM
          DISPUR
          GUWAHATI-06.

         3:THE COMMISSIONER AND SECY.
         TO THE OVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GUWAHATI-06.

         4:THE COMMISSIONER

          PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
          JURIPAR
          PUNJABARI
          GUWAHATI-37.

         5:THE DIRECTOR OF PENSION
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              ASSAM
              HOUSEFED COMPLEX
              GUWAHATI-06.

              6:THE CHIEF EXECUTIVE OFFICER

              SOUTH SALMARA MANKACHAR ZILLA PARISHAD
              P.O. FEKAMARI
              DIST. SOUTH SALMARA MANKACHAR
              ASSAM
              PIN-783135.

              7:THE TREASURY OFFICER

              SOUTH SALMARA MANKACHAR TREASURY
              P.O. FEKAMARI
              DIST. SOUTH SALMARA MANKACHAR
              ASSAM
              PIN-783135

Advocate for the Petitioner   : MR. M ISLAM

Advocate for the Respondent : GA, ASSAM




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

26.10.2022

Heard Mr. M. Islam, learned counsel for the petitioner; Mr. N.K. Dev Nath, learned Standing Counsel, Panchayat & Rural Development Department [P&RD] for the respondent nos. 1, 4 & 6; Mr. C.S. Hazarika, learned Junior Government Advocate, Assam for the respondent nos. 2 & 5; and Mr. R. Borpujari, learned Standing Counsel, Finance Department for the respondent nos. 3 & 7.

Mr. Islam, learned counsel for the petitioner has submitted that the case of the petitioner is similar to the petitioner in the writ petition, W.P.[C] no. 4397/2022, which was disposed of by the judgment and order dated 05.08.2022 [Annexure-14 to the writ petition].

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Mr. Dev Nath, learned Standing Counsel, P&RD and Mr. Borpujari, learned Standing Counsel, Finance Department have sought for some time to examine as to whether the case of the petitioner is similar to the petitioner in the writ petition, W.P.[C] no. 4397/2022.

List the case on 31.10.2022.

JUDGE

Comparing Assistant