Gauhati High Court
Page No.# 1/6 vs The State Of Assam And 33 Ors on 8 May, 2023
Page No.# 1/6
GAHC010074852023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2316/2023
CHANDRA KUMAR CHAKMA AND ANR
S/O SRI RABI CHAND CHAKMA, VILL-BHAICHARRA, P.O. AND P.S.-
RAMNATHPUR, DIST-HAILAKANDI, ASSAM-788162
2: MIHIR MONI CHAKMA
S/O LATE DEMAHULA CHAKMA
VILL-BHAICHARRA
P.O. AND P.S.-RAMNATHPUR
DIST-HAILAKANDI
ASSAM-78816
VERSUS
THE STATE OF ASSAM AND 33 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY, WELFARE OF
PLAIN TRIBES AND BACKWARD CLASSES DEPARTMENT, GOVT. OF
ASSAM, DISPUR, GUWAHATI, ASSAM, PIN-781006
2:THE COMMISSIONER AND SECRETARY
PLANNING AND DEVELOPMENT
GOVT. OF ASSAM
DISPUR
GUWAHATI
ASSAM
PIN-781006
3:THE JOINT SECRETARY
WELFARE OF PLAIN TRIBES AND BACKWARD CLASSES DEPARTMENT
DISPUR
GUWAHATI
ASSAM
PIN-781006
4:THE DEPUTY SECRETARY
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WELFARE OF PLAIN TRIBES AND BACKWARD CLASSES DEPARTMENT
DISPUR
GUWAHATI
ASSAM
PIN-781006
5:THE DIRECTOR
WELFARE OF PLAIN TRIBES AND BACKWARD CLASSES DEPARTMENT
RUKMINIGAON
DISPUR
GUWAHATI
ASSAM
PIN-781006
6:THE DEPUTY COMMISSIONER
HAILAKANDI
ASSAM
PIN-781532
7:LAITHOMLIEN HMAR
R/O CACHAR
ASSAM
8:GOPAL RONGMEI
R/O CACHAR
ASSAM
9:SADHAN RONGME
R/O CACHAR
ASSAM
10:THELISH MANAR
R/O CACHAR
ASSAM
11:LALHULTHANG HMAR
R/O CACHAR
ASSAM
12:BULBUL BAREH
R/O CACHAR
ASSAM
13:AMIYO SUMMER
R/O CACHAR
ASSAM
14:BIRBAL REANG
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R/O CACHAR
ASSAM
15:JACK RONGMEI
R/O HAILAKANDI
ASSAM
16:GAIDIM RONGMEI
R/O CACHAR
ASSAM
17:POUNJANGGAI RONGMEI
R/O CACHAR
ASSAM
18:STARLING RUPSEE
R/O CACHAR
ASSAM
19:ANJU RYMBAI
R/O CACHAR
ASSAM
20:ANITA HALAM
R/O KARIMGANJ
ASSAM
21:VANIELLAL CHORAI
R/O KARIMGANJ
ASSAM
22:TEMONI LAPASAM
R/O CACHAR
ASSAM
23:LALNUNMAWI THIEK
R/O CACHAR
ASSAM
24:MANNGAINEM KUKI
R/O CACHAR
ASSAM
25:LALTHIENGHLIM HMAR
R/O CACHAR
ASSAM
26:LEBENDRO RIANG
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R/O KARIMGANJ
ASSAM
27:MICHAEL CHORAI
R/O KARIMGANJ
ASSAM
28:PAUCHANG RONGMAI
R/O CACHAR
ASSAM
29:R. KATATHUI
R/O JIRIGHAT
CACHAR
ASSAM
30:BARNABAS GENGMAI
R/O LAKHIPUR
CACHAR
ASSAM
31:VANIAL SIANIA SATHRIAM
R/O DUARBOND
ASSAM
32:ROFINA NAILING
R/O DUARBOND
ASSAM
33:KADANG KAMAI
R/O SIBPUR
ASSAM
34:MELVIN LAHITHANG
R/O LAKHIPUA
CACHAR
ASSA
Advocate for the Petitioner : MS. D GHOSH
Advocate for the Respondent : GA, ASSAM
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BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
08.05.2023
1. Heard Ms. D. Ghosh, learned counsel for the petitioners, who submits that
one Sri Karuna Kumar Chakma of Hailakandi has resigned from the Barak Valley
Hill Tribes Development Council, Assam, another person from the Chakma
community should be appointed in the above council, in terms of paragraph-19
of the judgment and order dated 19.07.2011 passed in WP(C) No.1656/2011.
2. The petitioners' counsel submits in this regard that the petitioners have
submitted various representations, one of them dated 13.04.2022 to the
respondent no.1. However, the said representation has not been decided by the
respondent no.1 till date. The petitioners' counsel submits that the present writ
petition can be disposed off, if the Commissioner & Secretary, WPT&BC
Department is directed to dispose of the petitioners representation dated
13.04.2022 within a specified time period.
3. Mr. R. Dhar, learned counsel for the respondent nos.1, 3, 4 & 5 and Mr. K.
Gogoi, learned counsel for the respondent nos.2 & 5 submit that they have got
no objection to the prayer made by the petitioners' counsel.
4. In view of the consent of the parties, this writ petition is disposed off with
a direction to the respondent no.1 to take a decision on the petitioners'
representation dated 13.04.2022, within a period of 3 (three) months from the
date of receipt of a certified copy of this order, along with a copy of the writ
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petition. The decision taken by the respondent no.1 shall be communicated to
the petitioner no.1.
JUDGE
Comparing Assistant
