Gauhati High Court
Page No.# 1/6 vs The State Of Assam And 6 Ors on 19 October, 2023
Page No.# 1/6
GAHC010236322023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6271/2023
ILAMONI BORGOHAIN AND 14 ORS
W/O- DEBEN BORGOGAIN,
R/O- MADURI GOHAIN GAON,
P.O- MADURI,
DIST- SIVASAGAR, ASSAM
2: IDUL ALI
S/O- NIDRU ALI
R/O- VILLAGE BORTOLL
P.O- LIGIRI PUKHURI
PIN-785685
DIST- SIVASAGAR
ASSAM
3: NIKUNJA BORUAH
W/O- HARIKANTA BORUAH
R/O- VILLAGE GELAKEY MORAN
P.O- GELAKEY
PIN-785685
DIST- SIVASAGAR
ASSAM
4: SUMALA PHUKAN
S/O-BUDHESWAR PHUKAN
R/O- VILLAGE SANTAK NAGAON
P.O- NIMAIGARH
PIN-785687
Page No.# 2/6
DIST- SIVASAGAR
ASSAM
5: NITYA HAZARIKA
S/O- DOMBORUDHAR HAZARIKA
R/O- VILLAGE HUDUPARA ABHAIPURIA
P.O- CHAPONGONII
PIN-785685
DIST- SIVASAGAR
ASSAM
6: NIRU BORUAH
W/O- SAILEN BORUAH
R/O- VILLAGE DEOGHARIA DOWARAH
P.O- DEOGHARIA I
PIN-785685
DIST- SIVASAGAR
ASSAM
7: PURNIMA CHETIA
W/O- JATIN KONWAR
R/O- VILLAGE NAPAM BARUTI
P.O- GELAKEY
PIN-785696
DIST- SIVASAGAR
ASSAM
8: ATULYA GOGOI
S/O- UPEN GOGOI
R/O- VILLAGE CHUTIA GAON
P.O- GELAKEY
PIN-785696
DIST- SIVASAGAR
ASSAM
9: INDRO RAJUWAN
Page No.# 3/6
S/O- HARADHAN RAJUWAR
R/O- VILLAGE LIGIRIPUKHURI SUMONIBARI
P.O- LIGIRIPUKHURI
PIN-785696
DIST- SIVASAGAR
ASSAM
10: SAHARAJ BHUMIJ
S/O- LATE SAMBO BHUMIJ
R/O- VILLAGE MEKYPUR
P.O- MEKEYPUR
PIN-785696
DIST- SIVASAGAR
ASSAM
11: AMINA BEGUM
S/O- SAHIDUR RAHMAN
R/O- VILLAGE NAPAM BARUWATI
P.O- NAPAM BARUWATI
PIN-785685
DIST- SIVASAGAR
ASSAM
12: MD. TALEB ALI
S/O- HANIF ALI
R/O- VILLAGE KETEKIBARI
P.O-MEZENGA
PIN-785685
DIST- SIVASAGAR
ASSAM
13: MAMU BARUAH KALITA
C/O- PRASANTA KALITA
R/O- VILLAGE BAREGHAR BHAKAT
P.O- MEZENGA
PIN-785685
Page No.# 4/6
DIST- SIVASAGAR
ASSAM
14: KANCHAN GOGOI
C/O-DILIP GOGOI
R/O- VILLAGE 10 NO. KAPALWA
P.O- NAZIRA
PIN-785685
DIST- SIVASAGAR
ASSAM
15: GHANASHYAM TANTI
S/O- LATE JAYDUBAR TANTI
R/O- VILLAGE 5 NO
ATHKHEL BAGAN
P.O- ATHKHEL
PIN-785685
DIST- SIVASAGAR
ASSA
VERSUS
THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
PANCHAYAT AND RURAL DEVELOPMENT, DISPUR, GUWAHATI-06,
ASSAM.
2:THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
GOVT. OF ASSAM
PANJABARI
JURIPAR
GUWAHATI-37
ASSAM.
3:THE COMMISIONER AND SECRETARY
TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI
ASSAM.
4:THE DEPUTY COMMISSIONER
Page No.# 5/6
SIVASAGAR
PIN-785640
ASSAM
5:THE SUB DIVISIONAL OFFICER
NAZIRA SUB DIVISION
NAZIRA
PIN-785684
6:THE CHIEF EXECUTIVE OFFICER
SIVASAGAR ZILLA PARISHAD
SIVASAGAR
DISTRICT- SIVASAGAR ASSAM.
PIN-785640
7:THE BLOCK DEVELOPMENT OFFICER
NAZIRA DEVELOPMENT BLOCK
P.O- SIVASAGAR
PIN-785640
ASSAM
DIST- SIVASAGA
Advocate for the Petitioner : MR. P HAZARIKA
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
19.10.2023
Heard Mr. P. Hazarika, learned counsel for the petitioners. Perused the
averments made in the writ petition.
The writ petitioners herein claim to be the outgoing elected President and
Members of various Gaon Panchayats. They are aggrieved due to non-
payment of their remuneration for the past 48 months.
Page No.# 6/6
Mr. P. Handique, learned Standing Counsel, P & RD Department, Assam submits
that the petitioners claim are covered by the decided case of the Hon'ble
Supreme Court and therefore, he be granted some time to obtain instruction
and produce the relevant judgment for perusal by this Court.
Issue notice of motion returnable in six weeks.
Since Mr. P. Handique, learned Standing Counsel, P & RD Department, Assam
has entered appearance and accepted notice on behalf of respondent Nos.1,
2, 6 and 7, Mr. A. Chaliha, learned Standing Counsel, Finance Department,
Assam has accepted notice on behalf of respondent No.3 and Ms. M. Barman,
learned Govt. Advocate, Assam has accepted notice on behalf of respondent
Nos.4 and 5, service of notice is deemed to be complete in this case. However,
extra copies of the writ petition, requisite in numbers, be furnished to the
learned departmental counsel so as to enable them to obtain instruction.
JUDGE
Comparing Assistant
