Phukan Chandra Talukdar vs The Assam Power Distribution Company ...
2024 Latest Caselaw 56 Gua

Gauhati High Court

Phukan Chandra Talukdar vs The Assam Power Distribution Company ... on 5 January, 2024

                                                                   Page No.# 1/2

GAHC010284972023




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

                          Case No. : WP(C)/7388/2023

         PHUKAN CHANDRA TALUKDAR
         S/O LATE JADOV CH. TALUKDAR, R/O H.NO. 8, BIRKUCHI, JARBI DEHAL
         PATH, P.O.-NARENGI, GUWAHATI, DIST- KAMRUP (M), ASSAM, PIN-781026



         VERSUS

         THE ASSAM POWER DISTRIBUTION COMPANY LTD AND 4 ORS
         REPRESENTED BY ITS CHAIRMAN HAVING ITS REGISTERED OFFICE AT
         BIJULEE BHAWAN, PALTANBAZAR, GUWAHATI-781001

         2:THE MANAGING DIRECTOR
         ASSAM POWER GENERATION CORPORATION LTD
          BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI-781001

         3:THE MANAGING DIRECTOR
         ASSAM ELECTRICITY GRID CORPORATION LIMITED
          BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI-781001

         4:THE CHIEF GENERAL MANAGER (HRA)
         ASSAM POWER DISTRIBUTION COMPANY LTD
          BIJULEE BHAWAN
          PALTANBAZAR
          GUWAHATI-781001

         5:THE GENERAL MANAGER (HR)
          OFFICE OF THE CHIEF GENERAL MANAGER (GEN)
         ASSAM POWER GENERATION CORPORATION LTD
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Advocate for the Petitioner   : MR S MUKTAR

Advocate for the Respondent : SC, APDCL




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                          ORDER

05.01.2024

Heard Mr. S. Muktar, learned counsel for the petitioner. Also heard Mr. S. P. Sarma, learned Standing Counsel for the APDCL, Mr. D. Nath, learned Standing Counsel for the APGCL and Mr. S. Kataky, learned Standing Counsel for the AEGCL.

Mr. S. P. Sarma, learned Standing Counsel for the APDCL submits that the case of the petitioner is covered by the judgment and Order dated 03.11.2022 passed in WP(C)/1607/2022. However, Mr. Sarma, learned counsel submits that there are altogether 120 employees who are claiming similar benefit that has been given under the Judgment and Order dated 03.11.2022 passed in WP(C)/1607/2022 inasmuch as such exercise shall have a huge financial implication. Accordingly, a meeting of the Joint Consultation Committee between the State of Assam, APDCL, APGCL and AEGCL are being convened very shortly and a concrete decision will be taken therein.

In that view of the matter, Mr. Sarma, learned counsel submits that he may be granted four weeks time to have further instruction. Prayer is allowed.

List this matter on 15.02.2024.

JUDGE

Comparing Assistant