Pranjal Saikia vs Paban Kumar Borthakur
2024 Latest Caselaw 353 Gua

Gauhati High Court

Pranjal Saikia vs Paban Kumar Borthakur on 22 January, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                              Page No.# 1/2

GAHC010176552023




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

                               Case No. : Cont.Cas(C)/498/2023

            PRANJAL SAIKIA
            S/O- LATE RAJANI SAIKIA,
            R/O- VILL- KHALOIATI,
            P.O.- MISSA, DISTRICT- MORIGAON,
            PIN- 782138, ASSAM.



            VERSUS

            PABAN KUMAR BORTHAKUR
            CHIEF SECRETARY AND CHAIRMAN OF STATE LEVEL COMMITTEE TO
            THE GOVERNMENT OF ASSAM,
            BLOCK-C, 3RD FLOOR, JANATA BHAWAN,
            DISPUR, GUWAHATI- 781006.



Advocate for the Petitioner   : MR. K M MAHANTA

Advocate for the Respondent : MR. A DAS




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM

                                          ORDER

Date : 22-01-2024 Heard Mr. S. Gautam, learned counsel for the petitioner. Mr. A. Das, learned counsel

for the respondents submits that the State has preferred an appeal against the order of Page No.# 2/2

the learned Single Judge wherein operation of the impugned judgment has been

suspended.

The said submission has been confirmed by the learned counsel for the writ

petitioner.

In view of the above, awaiting final decision in W.A. No. 287/2023, this matter

stands adjourned for 12 weeks.

JUDGE GS

Comparing Assistant