Gauhati High Court
Page No.# 1/7 vs The State Of Assam And 5 Ors on 5 June, 2024
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/7
GAHC010033762024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1123/2024
DURLOVE GOHAIN AND 20 ORS.
S/O BICHITRA GOHAIN
R/O VILLAGE-AGORATOLI,
P.O.-KAZIRANGA NATIONAL PARK
DISTRICT-GOLAGHAT, ASSAM.
2: BOLIN BORAH
S/O HEMANTA BORA
R/O VILLAGE-KORDOI GURI GAON
P.O.-GOWAL GAON
P.S.-GAROMUR
DISTRICT-JORHAT
ASSAM.
3: RENUMONI DAS
D/O LATE KATIRAM DAS
R/O VILLAGE AND P.O.- BAGORI
P.S.-JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
4: BHARAT GOGOI
S/O BHADRESWAR GOGOI
R/O VILLAGE AND P.O.-BAGORI
P.S.-JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
5: BIDUR SAIKIA
S/O LATE KANPAI SAIKIA
Page No.# 2/7
R/O VILLAGE AND P.O.-BAGORI
P.S.-JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
6: KINA RAM NATH
S/O UMA KANTA NATH
R/O VILLAGE AND P.O.-BAGORI
P.S.-JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
7: AMULYA URANG
S/O LATE HIRALAL URANG
R/O VILLAGE AND P.O.-BAGORI
P.S.- JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
8: JOY PRAKASH THAKUR
S/O DINESH THAKUR
R/O VILLAGE AND P.O.-BAGORI
P.S.-JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
9: PRADIP GOGOI
S/O BUDDESWAR GOGOI @ PUNA GOGOI
R/O VILLAGE AND P.O.-BAGORI
P.S.-JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
10: BIKRAM BARUAH
S/O GOLAP CH. BARUAH
R/O VILLAGE-BAGHMARI
P.S.-KALIABOR
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DISTRICT-NAGAON
ASSAM.
11: AKKEL ALI
S/O LATE HUSSAIN ALI
R/O VILLAGE-RANGOLU PAHARGURI
P.O. AND P.S.- JAKHALABANDHA
DISTRICT-NAGAON
ASSAM.
12: RATUL GOGOI
S/O LATE SUREN GOGOI
R/O VILLAGE-MOHPARA (DAWGAON)
P.O.-KAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
13: SAMSON ENGTI
S/O LATE NAGEN ENGTI
R/O VILLAGE-PILKHANA
KOHORA
P.O.-KAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
14: ANANTA GONAK
S/O LATE ROMIO GONAK
R/O VILLAGE- KOHORA NO. 2
P.O.-KAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
15: HEMAPRABHA BORAH
D/O LATE MIHIRAM BORAH
VILLAGE-TAMULI PATHER GAON
Page No.# 4/7
P.O.-BORJURI
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
16: GONESH RABHA
S/O LATE BHADHESWAR RABHA
R/O VILLAGE-KOHORA
P.O.-KAZIRANGA NATIONAL PARK
DISTRICT-GOLAGHAT
ASSAM.
17: HIRALAL LUHAR
S/O LATE POTI LUHAR
R/O NO. 1 KOHORA
P.O.-KAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
18: MANOJ DORJI
S/O LATE HARKA BAHADUR DORJI
R/O VILLAGE- KOHORA
P.O.-KKAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
19: PRODIP KARMAKAR
S/O LATE MOHESH KARMAKAR
R/O VILLAGE-KOHORA
P.O.-KAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
Page No.# 5/7
DISTRICT-GOLAGHAT
ASSAM.
20: TILESWAR MAZHI
S/O LATE DUKHU MAZHI
R/O VILLAGE-KOHORA NO. 1
P.O.-KAZIRANGA NATIONAL PARK
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM.
21: SUNIL BHAKTA
S/O LALIT BHAKTA
R/O VILLAGE AND P.O.- MOHPARA
P.S.-BOKAKHAT
DISTRICT-GOLAGHAT
ASSA
VERSUS
THE STATE OF ASSAM AND 5 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY,
ENVIRONMENTAL AND FOREST DEPARTMENT, GOVT. OF ASSAM,
DISPUR, GUWAHATI-6.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
FINANCE DEPARTMENT
DISPUR
GUWAHATI-6.
3:THE PRINCIPAL CHIEF CONSERVATOR OF FOREST AND HEAD OF
FOREST FORCE
ASSAM
PANJABARI
GUWAHATI-37.
4:THE ADDITIONAL PRINCIPAL CHIEF CONSERVATOR OF FOREST
(WILDLIFE) AND CHIEF WILDLIFE WARDEN
ASSAM
PANJABARI
GUWAHATI-37.
Page No.# 6/7
5:THE DIVISIONAL FOREST RANGE OFFICER
EASTERN ASSAM WILDLIFE
DIVISION
BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM
PIN-785612.
6:THE FOREST RANGE OFFICER
WESTERN RANGE
BAGORI
BOKAKHAT
DISTRICT-GOLAGHAT
ASSAM
PIN-785612
Advocate for the Petitioner : MR F U BARBHUIYA
Advocate for the Respondent : SC, FOREST
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
05.06.2024
Heard Ms. S. Das, learned counsel for the petitioners. Also heard Mr. D.
Gogoi, learned standing counsel for the Forest Department appearing for the
respondent nos.1 and 3 to 6 and Mr. R. Borpujari, learned standing counsel for
the Finance Department representing respondent no.2.
2. The petitioners project themselves to be working as casual workers in
the Kaziranga National Park for more than 10 years and by filing this writ
petition under Article 226 of the Constitution of India, the claim be granted fixed
wages/ remuneration along with DA and medical allowance in terms of the
Page No.# 7/7
judgment of this Court in the case of State of Assam v Upen Das decided in WA
45/2014 reported in (2017) 4 GLR 493.
3. The learned standing counsel for the Forest department has referred to
the previous order of the Court and has submitted that the authorities requires
some more time to take an appropriate decision in the matter and therefore
prays for some time to obtain instructions.
4. Issue notice of motion returnable in 4(four) weeks.
5. Requisite extra copies of the writ petition be served upon the
departmental counsel in course of the day.
6. The pendency of this writ petition shall not be a bar for the respondent
authorities to examine the claim of the petitioner to take an appropriate decision
in the context of the prayer made by the petitioner in the writ petition.
7. List after 4(four) weeks.
JUDGE
Comparing Assistant
