Smt. Supriya Nath vs The State Of Assam And 7 Ors
2022 Latest Caselaw 3557 Gua

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GAHC010180842022




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

                         Case No. : WP(C)/6023/2022

         SMT. SUPRIYA NATH
         W/O LATE CHITTARANJAN NATH @ CHITTA RANJAN NATH,
         R/O SURAT NAGAR,
         P.S.- HAFLONG,
         DIST.- DIMA HASAO, ASSAM, PIN- 788830.


         VERSUS

         THE STATE OF ASSAM AND 7 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         ANIMAL HUSBANDRY AND VETERINARY OFFICER, ASSAM, DISPUR,
         GYWAHATI- 06.


         2:THE DIMA HASAO AUTONOMOUS COUNCIL
          HAFLONG
          DIMA HASAO DISTRICT.


         3:THE DIRECTOR
         ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT
         ASSAM.


         4:THE ADDITIONAL DIRECTOR
         ANIMAL HUSBANDRY AND VETERINARY DEPARTMENT
          N.C. HILLS (PRESENTLY DIMA HASAO DISTRICT) HAFLONG
         ASSAM.


         5:THE DISTRICT ANIMAL HUSBANDRY AND VETERINARY OFFICER
          N.C. HILLS (PRESENTLY DIMA HASAO DISTRICT) HAFLONG
         ASSAM.
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            6:THE ACCOUNTANT GENERAL (A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI- 29.


            7:THE COMMISSIONER AND SECREATARY TO THE GOVERNMENT OF
            ASSAM
             FINANACE DEPARTMENT
            ASSAM
             DISPUR
             GUWAHATI- 06.


            8:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
            ASSAM
             PENSION AND PUBLIC GRIEVANCES DEPARTMENT
             DISPUR
             GUWAHATI- 06


Advocate for the Petitioner   : MR. N SARKAR


Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 14-09-2022

Heard Mr. N Sarkar, learned counsel for the petitioner, who submits that the petitioner has been working as a Muster Roll employee from 1992- 1993 till 01.07.2015. Accordingly, he should be granted pension even though his service was never regularized. On the other hand, Mr. RK Talukdar, learned counsel for the respondent No. 6 submits that the petitioner's case has to be dismissed in view of the judgment of the Division Bench of this Page No.# 3/3

Court in WA No. 45/2014 (State of Assam vs. Upen Das & 836 Ors.) and the order dated 24.11.2021 passed in WP(C) No. 6193/2021 (Ujala Narzary vs. State of Assam & 4 Ors.)

List the matter after 2 (two) weeks.

JUDGE

Comparing Assistant