Nabajyoti Barman vs The State Of Assam And 6 Ors
2023 Latest Caselaw 3367 Gua

                                                               Page No.# 1/2

GAHC010194772020




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

                          Case No. : WP(C)/490/2021

         NABAJYOTI BARMAN
         S/O LATE ATUL CHANDRA BARMAN, R/O KHATA RUPIABATHAN, P.O.
         CHAMATA, DIST. NALBARI, ASSAM.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REPRESENTED BY THE SECY. TO THE GOVT. OF ASSAM, INDUSTRIES AND
         COMMERCE DEPTT., DISPUR, GUWAHATI 781006

         2:THE DIRECTOR OF INDUSTRIES

          ASSAM
          BAMUNIMAIDAM
          GUWAHATI 21

         3:THE DEPUTY DIRECTOR

         ADMINISTRATION DIRECTORATE OF INDUSTRIAL AND COMMERCE
         ASSAM
         GUWAHATI.

         4:THE GENERAL MANAGER

          DIST. INDUSTRIES AND COMMERCE CENTRE
          NALBARI

         5:THE STATE LEVEL COMMITTEE FOR APPOINTMENT ON
         COMPASSIONATE GROUND

          REPRESENTED BY ITS MEMBER SECY. CUM SECY.
          INDUSTRIES AND COMMERCE DEPTT.
                                                                       Page No.# 2/2

             DISPUR
             GUWAHATI 6

            6:THE UNDER SECY. TO THE GOVT. OF ASSAM
             INDUSTRIES AND COMMERCE DEPTT.

            7:THE DEPUTY COMMISSIONER

             NALBARI

Advocate for the Petitioner   : MRS. K DEVI

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 25/08/2023

Heard Ms. K. Devi, learned counsel for the petitioner. Also heard Mr. A. Kalita, learned standing counsel Industries and Commerce department and Mr. C.K.S. Baruah, learned Government Advocate appears for State of Assam.

The matter is deferred to enable the learned counsel for the petitioner to peruse the Judgment and Order dated 07.12.2022 passed in WP(C)/1914/2020 wherein it was held that the guidelines prevailing at the time of the death of the employees are the guidelines which are to be applied.

Accordingly, the matter be listed after one week enabling both the parties to apprise with the relevant Judgments of the Court.

List accordingly.

JUDGE

Comparing Assistant