Namita Brahma vs The State Of Assam And 5 Ors
2023 Latest Caselaw 3728 Gua

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GAHC010018222023




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

                           Case No. : WP(C)/481/2023

         NAMITA BRAHMA
         W/O- LT. JWNGLARI BRAHMA, R/O- VILL- NAYANPUR, P.O. PANBARI, P.S.
         KACHUGAON, DIST.- KOKRAJHAR, ASSAM,PIN- 783391

         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM, PANCHAYAT
         AND RURAL DEVELOPMENT DEPTT., DISPUR, GHY-6

         2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCE DEPTT.
          DISPUR
          GHY-6

         3:THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
          PANJABARI
          JURIPAR
          GHY-37

         4:THE DIRECTOR OF PENSION AND PUBLIC GRIEVANCE DEPTT.
         ASSAM
          HOUSEFED COMPLEX
          GHY-6

         5:THE CHIEF EXECUTIVE OFFICER
          DHUBRI ZILLA PARISHAD
          DHUBRI
          DIST.- DHUBRI
         ASSAM
          PIN- 783301

         6:THE TREASURY OFFICER
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             DHUBRI TREASURY
             DIST.- DHUBRI
             ASSAM
             PIN- 78330

Advocate for the Petitioner   : MR. K R PATGIRI

Advocate for the Respondent : SC, P AND R.D.




                                             BEFORE
                    HON'BLE MR. JUSTICE MANASH RANJAN PATHAK


                                             ORDER

14-09-2023

Mr. K.R. Patgiri, learned counsel for the petitioner submits that the case is covered by the decision of a Co-ordinate Bench of this Court in WP(C) No. 4397/2022 decided on 05.08.2022 ( Nur Hussain Mollah Vs. State of Assam and 6 Others) that was upheld by the Hon'ble Division Bench of this Court in WA No. 133/2023 vide judgment and order dated 05.08.2023 where the appeal was preferred by the respondents in the Panchayat and Rural Development Department.

On the next date fixed, the respondent authorities in the P&RD Department shall apprise the Court as to whether the case is covered by the decision of the Hon'ble Division Bench of this Court passed in said WA No. 133/2023, noted above, or not.

List this matter on 03.10.2023 along with WP(C) No. 2630/2020.

JUDGE

Comparing Assistant