Nirmala Ronghangpi vs The State Of Assam And 4 Ors
2023 Latest Caselaw 5077 Gua

Gauhati High Court

Nirmala Ronghangpi vs The State Of Assam And 4 Ors on 15 December, 2023

Author: Manish Choudhury

Bench: Manish Choudhury

                                                               Page No.# 1/3

GAHC010269462023




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

                          Case No. : WP(C)/7161/2023

         NIRMALA RONGHANGPI
         W/O- LATE BIDEN ENGTI,
         R/O- VILLAGE KANGKI ENGTI GAON,
         P.O- PALAKAMATI,
         P.S- HOWRAGHAT,
         DIST- KARBI ANGLONG, ASSAM, PIN-782481



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REP. BY THE COMMISSIONER AND SECRETARY, TO THE GOVT. OF ASSAM,
         PERSONNEL (B) DEPARTMENT,
         DISPUR, GUWAHATI-06.

         2:THE COMMISSIONER AND SECRETARY
         TO THE GOVT OF ASSAM
          PANCHAYAT AND RURAL DEVELOPMENT (B) DEPARTMENT

          DISPUR
          GUWAHATI
          PIN-781006

         3:THE COMMISSIONER AND SECRETARY
         TO THE GOVT OF ASSAM
          FINANCE DEPARTMENT

          DISPUR
          GUWAHATI
          PIN-781006

         4:THE DEPUTY COMMISSIONER
          KARBI ANGLONG
                                                                      Page No.# 2/3

             ASSAM
             DISPUR
             DIPHU
             PIN-782460

            5:THE SUPERINTENDENT OF POLICE
             KARBI ANGLONG
            ASSAM
             DISPUR
             DIPHU
             PIN-78246

Advocate for the Petitioner   : MR H TALUKDAR

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 15.12.2023

Heard Mr. H. Talukdar, learned counsel for the petitioner; Ms. S. Baruah, learned Junior Government Advocate, Assam for the respondent nos. 1, 4 & 5; Mr. P. Handique, learned counsel representing the respondent no. 2; and Mr. B. Gogoi, learned Standing Counsel, Finance Department for the respondent no. 3.

The learned counsel for the respondents have sought time to obtain instructions as to whether the case of the petitioner is covered by the judgment and order dated 09.06.2010 passed in the writ petition, W.P.[C] no. 3355/2007 [Dhaniswar Basumatary vs. State of Assam and others] wherein a Division Bench of this Court has held that the Next-of-Kin of the victim who has received the benefit of ex-gratia grant of Rs. 1,00,000/- under the earlier scheme, would be entitled to enhanced amount of ex gratia payment after adjustment of the amount already paid. While observing so, the Division Bench had taken note of Page No.# 3/3

the Notification no. ABP. 121/92/Pt-V/136 dated 22.06.2004.

List the case on 20.12.2023, as sought for by the learned counsel for the respondents.

JUDGE

Comparing Assistant