Page No.# 1/2 vs The State Of Assam And 3 Ors
2023 Latest Caselaw 1366 Gua

                                                                 Page No.# 1/2

GAHC010068062023




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

                           Case No. : WP(C)/1816/2023

         BIPLAB PRATIM PATOWARY AND ANR
         S/O- SRI BANI KANTA PATOWARY, R/O- VILL.- LAKHIMI NAGAR GAON,
         P.O. GOGAMUKH, DIST. DHEMAJI, ASSAM

         2: KULDIP GOGOI
          S/O- ROSHESWAR GOGOI
          R/O- VILL.- BARUAH GAON
          P.O. KACHUPATHAR
          DIST. GOLAGHAT
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 3 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, FINANCE ESTABLISHMENT BRANCH)
         DEPARTMENT, DISPUR, GUWAHATI-6.

         2:THE DIRECTOR OF AUDIT

          (LOCAL FUND)
          ASSAM
          KAR BHAWAN COMPLEX
          NEW BUILDING
          6TH FLOOR
          DISPUR
          GUWAHATI-6.

         3:THE ASSISTANT DIRECTOR OF AUDIT (LOCAL FUND)

          DHEMAJI CIRCLE
          DIST. DHEMAJI
          ASSAM
          PIN- 787057.
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            4:THE ASSISTANT DIRECTOR OF AUDIT (LOCAL FUND)

             GOLAGHAT CIRCLE
             DIST. GOLAGHAT
             ASSAM
             PIN- 785621

Advocate for the Petitioner    : MR. R SARMA

Advocate for the Respondent : SC, FINANCE




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

Date : 31.03.2023

Mr. D. Mazumdar, learned Additional Advocate General appearing for the State of Assam is requested by the Court to apprise the Court the applicability of the Judgment of State of Assam Vs Upen Das rendered in W.A. no.45/2014 as well as the directions contained in State of Punjab and Ors Vs Jagjit Singh and Ors reported in (2017) 1 SCC 148 as regards the claims raised by the writ petitioner.

Mr. R. Sarma, learned counsel appears for the petitioner and Mr. A. Chaliha, learned counsel appears for all the respondents.

Accordingly, let the matter be listed on 12 th of April, 2023.

JUDGE Comparing Assistant