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Page No.# 1/2 vs The State Of Assam And 3 Ors
2023 Latest Caselaw 3851 Gua

Citation : 2023 Latest Caselaw 3851 Gua
Judgement Date : 20 September, 2023

Gauhati High Court
Page No.# 1/2 vs The State Of Assam And 3 Ors on 20 September, 2023
                                                                    Page No.# 1/2

GAHC010206112018




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

                                 Case No. : WP(C)/6464/2018

            ALL ASSAM GOVERNMENT DRIVER AND HANDYMAN ASSOCIATION
            REP. BY ITS GENERAL SECRETARY KAMRUL ISLAM BARBHUYAN AND
            HAVING ITS HEAD OFFICE AT DISPUR, GUWAHATI, KAMRUP(METRO),
            781006.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR,
            GUWAHATI- 781006.

            2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

             FINANCE (PRU) DEPTT.
             DISPUR
             GUWAHATI- 781006.

            3:THE ACCOUNTANT GENERAL (A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI-29.

            4:CHAIRMAN OF THE COMMITTEE
             CONSTITUTED TO EXAMINE THE ANOMALIES IN THE
            RECOMMENDATIONS OF THE 7TH PAY AND PRODUCTIVITY PAY
            COMMISSION
             DISPUR
             GUWAHATI-6

Advocate for the Petitioner   : MR. R K BORA
                                                                             Page No.# 2/2

Advocate for the Respondent : GA, ASSAM




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

20.09.2023

Heard Mr. U.K. Goswami, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned Standing Counsel, Finance Department.

Mr. B. Gogoi, learned Standing Counsel, Finance Department submits that he has received his instructions and prays for some time to submit the same by filing an affidavit.

Mr. U.K. Goswami, learned counsel for the petitioner, submits that this matter is covered by the judgment dated 11.12.2017 passed by a coordinate bench of this Court in WP(C) no.7132/2017

Mr. B. Gogoi submits that he will examine the same and address this Court in this issue on the next date.

List the mater on 06.10.2023.

JUDGE

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