Deep Jyoti Sen vs Paresh Sarma
2023 Latest Caselaw 4109 Gua

                                                                      Page No.# 1/2

GAHC010016062019




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

                                Case No. : Cont.Cas(C)/65/2019

             DEEP JYOTI SEN
             S/O.- LT. SUBHAS CHANDRA SEN, R/O. VILLAGE SHER NAGAR, P.O. AND
             P.S. AGOMONI, DIST.- DHUBRI, ASSAM.



             VERSUS

             PARESH SARMA
             DIRECTOR OF ANIMAL HUSBANDRY AND VETERINARY, ASSAM,
             KHANAPARA, GUWAHATI- 781022.



Advocate for the Petitioner   : MR. A DAS

Advocate for the Respondent : MS. B BHUYAN




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                            ORDER

04.10.2023

Heard Mr. A. Das, learned counsel for the petitioner. Also heard Mr. H.J.

Tamuli, learned counsel for the respondents.

Mr. A. Das is permitted 4 (four) weeks time to implead the officer who is Page No.# 2/2

presently serving as the Director of Animal Husbandry and Veterinary

Department, Khanapara Government of Assam.

Mr. H.J. Tamuli, learned counsel appearing on behalf of Mr. A. Sarma,

learned counsel for the respondent submits that the present respondent has

been wrongly impleaded as he was never holding the post of a Director of

Animal Husbandry and Veterinary Department. It is submitted by the learned

counsel for the petitioner that on a date when this Court passed the judgment

and order dated 06.12.2017 in WP(C) no.7521/2017, the respondent was

serving as the Deputy Director and as such, it is submitted that the directions

passed in terms of the judgment and order dated 06.12.2017 was required to

be complied with by the Director of Animal Husbandry and Veterinary

Department and not by the Deputy Director. As such, the petitioner was wrongly

impleaded the respondent in the petition.

Accordingly, Mr. A. Das, learned counsel for the petitioner is permitted 4

(four) weeks time to implead the Director of Animal Husbandry and Veterinary

Department.

List the matter after 4 (four) weeks.

JUDGE

Comparing Assistant