Nipendra Kr. Deka vs Narayan Chandra Das And 5 Ors
2022 Latest Caselaw 3416 Gua

                                                                Page No.# 1/3

GAHC010077502020




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

                       Case No. : Cont.Cas(C)/208/2020

         NIPENDRA KR. DEKA
         S/O- LATE RUDRA KANTA DEKA, RETIRED JUNIOR ENGINEER (SR GRADE)
         PUBLIC HEALTH ENGINEER, MANGALDOI DIVISION, R/O- MANGALDAI
         WARD NO.2, P.O- MANGALDAI, DIST- DARRANG, ASSAM, PIN- 784125



         VERSUS

         NARAYAN CHANDRA DAS AND 5 ORS
         THE SECRETARY TO THE GOVT OF ASSAM, DEPTT OF PUBLIC HEALTH
         ENGINEERING, ASSAM CIVIL SECRETARIAT, DISPUR, GUWAHATI, ASSAM,
         PIN- 781006

         2:MUNIM DAS
         THE CHIEF ENGINEER
          PHE (WATER) ASSAM
          HENGRABARI
          GUWAHATI
         ASSAM
          PIN- 781036

         3:BISWADEEP DAS
         THE ADDITIONAL CHIEF ENGINEER
          PHE
         TEZPUR ZONE
          GUNGUR
          DIST- SUNITPUR
         ASSAM
          PIN- 784001

         4:KANDARPA DEKA
         THE SUPERINTENDENT ENGINEER
          PHE
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             TEZPUR CIRCLE
             DIST- SUNITPUR
             ASSAM
             PIN- 784001

             5:JAYANTA KUMAR MEDHI
             THE EXECUTIVE ENGINEER
              PHE
              MANGALDAI DIVISION
              P.O- CHAPAI
              DIST- DARRANG
             ASSAM
              PIN- 784125

             6:MR. GULJARI LAL
             ACCOUNTANT GENERAL
             ASSAM
              MAIDAMGAON
              BELTOLA
              GUWAHATI-29

Advocate for the Petitioner   : MR. A K DUTTA

Advocate for the Respondent : MR. P N GOSWAMI (R3, R5)




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                         ORDER

07.09.2022 Heard Mr. B Zaman, learned counsel appearing on behalf of Mr. AK Dutta, learned counsel for the petitioner. Also heard Mr. R Dhar, learned counsel for the respondent no. 6 and Mr. R Bora, learned counsel for the respondent nos. 1, 2, 3, 4 and 5.

2. The petitioner herein has filed the present petition for the non-compliance of the judgment and order dated 28.02.2022 passed in WP(C)/1472/2020.

3. Mr. R Dhar, learned counsel has produced a copy of the letter No. Pen-3/T-15/A- 041801/2022/ 3671 dated 23.08.2022 issued to the Treasury Officer, Darrang, Page No.# 3/3

Mangaldoi by the Sr. Accounts Officer, office of the Principal Accountant General (A&E) Assam, which states that an amount of Rs. 2,53,569/- has been incorporated in GPO No.31223946117 issued in favour of the petitioner and that the same may be released to the petitioner.

4. In view of the aforesaid letter dated 23.08.2022 issued by the office of the Accountant General (A&E) Assam, which is made a part of the record and marked as Annexure 'X", this Court finds that the order dated 28.02.2022 passed in WP(C)/1472/2020 has been complied with.

5. It is, therefore, expected that the Treasury Officer, Darrang, Mangaldoi shall release the said amount mentioned in the letter dated 23.08.2022 at the earliest to the petitioner.

6. The contempt petition is accordingly closed.

JUDGE

Comparing Assistant