Gauhati High Court
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GAHC010013122021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1433/2021
NAGEN DAS AND 33 ORS
S/O. LT. APOITE DAS, R/O. OLD CHOKE BAZAR ROAD, WARD NO.3, P.O.
AND P.S. SIVASAGAR, DIST. SIVASAGAR, ASSAM.
2: SADUQUR RAHMAN
S/O. LT. ABDUL RASHID
R/O. BAJALBARI GAON
P.O. BORUAJAN
P.S. TITABAR
DIST. JORHAT
ASSAM.
3: DIPALI GOGOI
W/O. LT. MAJOJ GOGOI
R/O. LACHIT NAGAR
WARD NO.11
P.O.
P.S. AND DIST. SIVASAGAR
ASSAM.
4: PRANITA BORGOHAIN
D/O. LT. BAPCHANDRA GOGOI
R/O. LACHIT NAGAR
P.O. KANWARPUR
P.S. AND DIST. SIVASAGAR
ASSAM.
5: NIPEN DUTTA
S/O. LT. RAMESWAR DUTTA
R/O. NAWBOISA GAON
P.O. POTIAGAON
P.S. AND DIST. JORHAT
ASSAM.
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6: ACHYUT GOGOI
S/O. LT. BONGSHI GOGOI
R/O. BOKOTA NEMUGURI POTIA GAON
P.O. AND P.S. NEMUGURI
DIST. SIVASAGAR
ASSAM.
7: TARUN CHANGMAI
S/O. LT. KAMAL CHANGMAI
R/O. TAMULI BAZAR CHANGMAIGAON
P.O. BETBARI
P.S. AND DIST. SIVASAGAR
ASSAM.
8: NAZIMUDDIN AHMED
S/O. LT. FAIZUDDIN AHMED
R/O. VILL. MECHAGAR
P.O. MECHAGAR
P.S. NAZIRA
DIST. SIVASAGAR
ASSAM.
9: RANJU SAIKIA
S/O. LT. MANIK SAIKIA
R/O. KHANIKAR GAON
P.O. GARGAON
P.S. SIMOLUGIRI
DIST. SIVASAGAR
ASSAM.
10: THANESWAR PHUKON
S/O. LT. JADAV PHUKON
R/O. LAL PALENG GAON
P.O. HOLOGURI
P.S. MORANHAT
DIST. SIVASAGAR
ASSAM.
11: DURNA MOHON
S/O. SRI SARUNATH MOHON
R/O. LAICHENG GAON
P.O. DESANGPANI
P.S. MORANHAT
DIST. SIVASAGAR
ASSAM.
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12: MONJIT BORUAH
S/O. SRI NOGEN LAL BORUAH
R/O. KHEMDOI KAKOTI GAON
P.O. KHEMDOI KAKOTI GAON
P.S. AMGURI
DIST. SIVASAGAR
ASSAM.
13: MONEN BORUA
S/O. LT. TIRTHA BORUA
R/O. JAPISOJIA DEODHAI GAON
P.O. CHANDBASA
P.S. NEMUGURI
DIST. SIVASAGAR
ASSAM.
14: MUKESH KATHBORUA
S/O. LT. DADADHAR KATHBORUA
R/O. CHOKIAL GAON
P.O. AND P.S. DERGAON
DIST. GOLAGHAT
ASSAM.
15: RANJAN KAPURIA
S/O. LT. HARISADHAN KAPURIA
R/O. MELACHOKAR MG ROAD
P.O. AND P.S. AND DIST. SIVASAGAR
ASSAM.
16: JUGEN KHANIKAR
S/O. LT. TIKHASWAR KHANIKAR
R/O. KHANIKAR GAON
P.O. GARGAON
P.S. SIMOLUGURI
DIST. SIVASAGAR
ASSAM.
17: PRAFULLA GOGOI
S/O. SRI BAPURAM GOGOI
R/O. CHERAKAPAR LALIM GAON
P.O. CHERAKAPAR
P.S. AND DIST. SIVASAGAR
ASSAM.
18: RANJIT MORAN
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S/O. SRI POHAI MORAN
R/O. SEL SELY GAON
P.O. AND P.S. GALAKEY
DIST. SIVASAGAR
ASSAM.
19: MUZIBUL HUSSAIN
S/O. LT. LUKMAN HUSSAIN
R/O. GELAKEY NA ALI
P.O. AND P.S. GALAKEY
DIST. SIVASAGAR
ASSAM.
20: PRADIP CHETIA
S/O. SRI KHOGEN CHTIA
R/O. BISHNUPUR ADARSA GAON
P.O. ATKHEL
P.S. GELAKEY
DIST. SIVASAGAR
ASSAM.
21: PRONOB GOGOI
S/O. LT. KHAGEN GOGOI
R/O. BOSHA GAON
P.O. AND P.S. GELAKEY
DIST. SIVASAGAR
ASSAM.
22: JITU GOGOI
S/O. SRI RIPUNJOY GOGOI
R/O. CHERAKAPAR LALIM GAON
P.O. CHERAKAPAR
P.S. AND DIST. SIVASAGAR
ASSAM.
23: UTTAM MAZUMDAR
S/O. LT. ANIL MAZUMDAR
R/O. ATKHEL GELAKEY
P.O. ATKHEL
P.S. GELAKEY
DIST. SIVASAGAR
ASSAM.
24: TILAK BORO
S/O. LT. AKOMAN BORO
R/O. DORIKAPAR NAOJAN GAON
P.O. NAMTIAL PATHAR
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P.S. AND DIST. SIVASAGAR
ASSAM.
25: ROHIMOTDDIN AHMED
S/O. LT. SEMIROTDDIN AHMED
R/O. GELAKEY BOSHA GAON
P.O. AND P.S. GELAKEY
DIST. SIVASAGAR
ASSAM.
26: MUKIBUR RAHMAN
S/O. LT. AZIZUR RAHMAN
R/O. GELAKEY RANGAGARH
P.O. AND P.S. GELAKEY
DIST. SIVASAGAR
ASSAM.
27: RAJA ALI
S/O. LT. ROSE ALI
R/O. PATSAKU HONDIQUE GAON
P.O. PATSAKU
P.S. NEMUGURI
DIST. SIVASAGAR
ASSAM.
28: DEBEN DAS
S/O. LT. KRISHNALAL DAS
R/O. 2 NO. CHOULKARA GAON
P.O. AKHOIPHUTIA
P.S. AND DIST. SIVASAGAR
ASSAM.
29: THANURAM GOGOI
S/O. LT. BOGADHAR GOGOI
R/O. NO.1 LAHON GAON
P.O. AND P.S. GELAKEY
DIST. SIVASAGAR
ASSAM.
30: BHOLA BORUA
S/O. SRI CHENIRAM MAHAN BORUA
R/O. PATSAKU BORGAON
P.O. PATSAKU
P.S. NEMUGURI
DIST. SIVASAGAR
ASSAM.
31: SADANANDA NEOG
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S/O. LT. BHUBAN NEOG
R/O. DARIKIAL GAON
NEAR MOUT GAON
RIALWAY STATION
P.O. AND P.S. SIMOLUGIRI
DIST. SIVASAGAR
ASSAM.
32: BIJOY GOGOI
S/O. SRI BAPUKON GOGOI
R/O. LAKHIMI NAGAR TINI ALI
WARD NO.31
P.O.
P.S. AND DIST. SIVASAGAR
ASSAM.
33: LAKHI GOGOI
S/O. LT. BHUBAN CHANDRA GOGOI
R/O. CHERAKAPAR LALIM GAON
P.O. AND P.S. CHERAKAPAR
DIST. SIVASAGAR
ASSAM.
34: DIPAK GOGOI
S/O. LT. GODADHAR GOGOI
R/O. CHERAKAPAR LALIM GAON
P.O. AND P.S. CHERAKAPAR
DIST. SIVASAGAR
ASSAM
VERSUS
THE OIL AND NATURAL GAS CORPORATION LTD AND 2 ORS
HAVING ITS REGD. OFFICE AT NEW DELHI AND THE HEAD OFFICE AT TEL
BHAWAN, DEHRADUN.
2:THE OIL AND NATURAL GAS CORPORATION LTD.
EASTERN REGIONAL BUSINESS CENTRE
ASSAM ASSET
NAZIRA
SIVASAGAR
ASSAM.
3:THE EXECUTIVE DIRECTOR
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ONGC LTD.
EASTERN REGIONAL BUSINESS CENTRE
ASSAM ASSET
NAZIRA
SIVASAGAR
ASSAM-785640
Advocate for the Petitioner : MR. B D GOSWAMI
Advocate for the Respondent : SC, ONGC
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
28.09.2022
Heard Mr. B.D. Goswami, learned counsel for the petitioners and Mr. M.K. Das, learned
counsel for the respondent ONGC.
2. The petitioners, 34 in nos., have claimed that they are part of 144 nos. of contract
labours under the Contract Labour [Abolition and Regulation] Act, 1971 and were engaged in
different jobs in the ONGC under the local contractors. It is their case that earlier, 22 nos. of
similarly situated contractual workers including the petitioner no. 1, approached this Court by
a writ petition, W.P.[C] no. 2414/2009 and the said writ petition was disposed of by an order
dated 29.09.2015 with the following observations :-
"Consequently it is declared that if the ONGC intends to recruit regular
workmen for those posts which were earlier manned by the workers engaged by
the labour contractor, the erstwhile contract labourers should be given
preference by the ONGC in the process of regular recruitment. The benefit of age
relaxation etc. as was directed by the Apex Court must also be provided to the
eligible contract labourers. It is ordered accordingly."
3. Subsequently, some of the petitioners in the writ petition, W.P.[C] no. 2414/2009, had
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approached this Court by an another writ petition, W.P.[C] no. 9553/2019 and the said writ
petition was disposed of, in consensual terms, by an order dated 29.06.2022. The operative
part of the said order dated 29.06.2022 reads as under :-
"In view of the above, it is provided that if there is any regular recruitment
process for the post earlier manned by the petitioners, those petitioners who
have surpassed the age bar shall be entitled to apply off-line, and those
applications have to be considered in accordance with the observations made by
this Court in the judgment dated 29.09.2015."
4. Mr. Das, learned counsel for the respondent ONGC authorities has submitted that the
cases of the petitioners is also covered by the said two orders, subject to the condition that
they fulfill the conditions like the petitioners therein.
5. In view of such consensus arrived at the bar, this writ petition is also disposed of in terms
of the order dated 29.09.2015 passed in the writ petition, W.P.[C] no. 2414/2009 and the
order dated 29.06.2022 passed in the writ petition, W.P.[C] no. 9553/2019.
6. This order disposes of the writ petition. No cost.
JUDGE
Comparing Assistant
