Ruhul Alom Choudhury vs The State Of Assam And 5 Ors
2023 Latest Caselaw 4543 Gua

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GAHC010038692023




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

                          Case No. : WP(C)/1132/2023

         RUHUL ALOM CHOUDHURY
         S/O- LT. FAKAR UDDIN CHOUDHURY, VILL- NIZVERNERPUR PART-II, P.O.
         VERNERPUR, DIST.- HAILAKANDI, ASSAM, PIN- 788163



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY ITS COMM. AND SECY. TO THE GOVT. OF ASSAM, SECRETARIAT
         ADMINISTRATION (ESTT) DEPTT., DISPUR, GHY-06

         2:THE DEPUTY SECRETARY TO THE GOVT. OF ASSAM
          SECRETARIAT ADMINISTRATION (ESTT) DEPTT.
          DISPUR
          GHY-06

         3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          HEALTH DEPTT.
          DISPUR
          GHY-06

         4:THE DIRECTOR OF HEALTH SERVICES
         ASSAM
          HENGRABARI
          GUWAHATI- 781036

         5:THE JOINT DIRECTOR OF HEALTH SERVICES AND MEMBER SECRETARY
          DISTRICT MEDICAL REIMBURSEMENT ADMISSIBILITY BOARD
         HAILAKANDI
         ASSAM
          PIN- 788151

         6:THE DY. INSPECTOR OF SCHOOL
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             HAILAKANDI
             ASSAM
             PIN- 78815

Advocate for the Petitioner   : MR. A H ALAMGIR

Advocate for the Respondent : SC, HEALTH




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

07.11.2023

Mr. A.H. Alamgir, learned counsel for the petitioner is present.

Mr. D. Upamanyu, learned Standing Counsel for the Health Department along with Mr. A. Phukan, learned Standing Counsel, Elementary Education Department is permitted to obtain relevant instructions with regard to the medical reimbursement claimed by the petitioner and the status of the process required to be undertaken by the respective Department. Learned Standing Counsel for the Health Department will also apprise this Court in respect of the action taken by the Department in view of the judgment and order rendered by this Court in WP(C) No.4492/2018 on 05/03/2021.

List the matter on 10.11.2023.

JUDGE

Comparing Assistant