Page No.# 1/3 vs The State Of Assam And 4 Ors
2023 Latest Caselaw 4653 Gua

                                                               Page No.# 1/3

GAHC010191902020




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

                          Case No. : WP(C)/314/2021

         NAYANMONI HAZARIKA AND ANR
         W/O SRI DILIP HAZARIKA
         RESIDENT OF VILLAGE DAKHIN PITHIYAL, P AND PS DHAKUAKHANA,
         DIST LAKHIMPUR, ASSAM, 787055

         2: MRS. DEBOTI DOLEY
         W/O SRI BHABESH PEGU
         RESIDENT OF VILLAGE SANTIPUR
          JOIRAMPUR BAGHDHARA
          PO MODARGURI
          PS DHAKUAKHANA
          DIST LAKHIMPUR
         ASSA

         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
         OF ASSAM, SOCIAL WELFARE DEPARTMENT,DISPUR, GUWAHATI 06

         2:THE DIRECTOR

          SOCIAL WELFARE DEPARTMENT
          UZAN BAZAR
          GUWAHATI 1

         3:THE DISTRICT SOCIAL WELFARE OFFICER

          NORTH LAKHIMPUR
          LAKHIMPUR
          ASSAM
          787052

         4:THE CHILD DEVELOPMENT PROJECT OFFICER (CDPO) ICDS PROJECT
                                                                        Page No.# 2/3

             DHAKUAKHANA
             LAKHIMMPUR
             ASSAM
             787055

            5:THE CIRCLE OFFICER
             DHAKUAKHANA
             LAKHIMMPUR
            ASSAM
             78705

Advocate for the Petitioner   : MR. J KALITA

Advocate for the Respondent : GA, ASSAM




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 17/11/2023

Heard Mr. J. Kalita, learned counsel for the petitioners. Also heard Mr. D. Nath, learned senior Government Advocate.

It is submitted by Mr. D. Nath, learned senior Government Advocate that in connection with the issues involved in this matter, an order was passed by a Co-Ordinate Bench of this Court dated 17.12.2019 in WP(C)/2092/2015, whereby the cancellation orders of the petitioners were set aside. Although their earlier cancellation order was set aside by an order of this Court their consequential appointment orders were not issued in the respective Anganwadi centers, therefore, the present writ petition has been filed.

Mr. D. Nath, learned senior Government Advocate submits that a review petition has been preferred by the State against the Judgment and Order dated 17.12.2019 passed in WP(C) 2092/2015. It is stated that the review petition has already been filed.

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Let the matter be listed again after 2 (two) weeks enabling the department to apprise the Court about the status of the review petition, which is stated to have been filed.

JUDGE

Comparing Assistant