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Page No.# 1/5 vs The State Of Assam And 5 Ors
2024 Latest Caselaw 4168 Gua

Citation : 2024 Latest Caselaw 4168 Gua
Judgement Date : 12 June, 2024

Gauhati High Court

Page No.# 1/5 vs The State Of Assam And 5 Ors on 12 June, 2024

Author: Suman Shyam

Bench: Chief Justice, Suman Shyam

                                                        Page No.# 1/51

GAHC010186982021




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

                         Case No. : WA/323/2021

         KRISHNA HANDIQUE AND 102 ORS
         S/O- BIREN HANDIQUE
         VILLAGE- MECHAGARH
         P.O- MECHAGARH
         P.S- NAZIRA
         DISTRICT- SIVASAGAR, ASSAM.

         2: BISWAJIT GOGOI
          S/O- MONIRAM GOGOI
         VILLAGE- NA-HAT
         P.O- NA-HAT
         P.S- DEMOW
         DISTRICT- SIVASAGAR
         ASSAM.

         3: KAKU KUMAR DUTTA
          S/O- THUKHESWAR DUTTA
         VILLAGE- MICHAJAN
         P.O- MICHAJAN
         P.S- NAMTI
         DISTRICT- SIVASAGAR
         ASSAM.

         4: RUPJYOTI CHETIA
          D/O DULAL CHETIA
         VILLAGE- HARIKINAR
         P.O- HATIPATTY
         P.S- GELEKY
         DISTRICT- SIVASAGAR
         ASSAM.

         5: SANTANU GOGOI
          S/O- NOREN GOGOI
         VILLAGE- VIAMARI
                                     Page No.# 2/51

P.O- PALENGI
P.S- DEMOW
DISTRICT- SIVASAGAER
ASSAM.

6: PINKI BORGOHAIN
 D/O- KAMAL BORGOHAIN
VILLAGE- GOHAIN GAON
P.O- KAIBATARDOLONE
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

7: RUMI GOGOI
 D/O- SUNESWAR GOGOI
VILLAGE- TAMULI PUKHURI
P.O- MITHAPUKHURI
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

8: MRIDUL LEKHARU
 S/O- ROHINI LEKHARU
VILLAGE- TIFUK KACHARI
P.O- DOBA TINIALI
P.S- MORANHAT
DISTRICT- SIVASAGAR
ASSAM.

9: MOON KONWAR BORAH
 D/O- DIPAK BORAH
VILLAGE- CHEREKAPAR CHANGMAI GAON
P.O- CHEREKAPAR
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

10: NITU DOLEY
 D/O- TRIDIP DOLEY
VILLAGE- WEST JAMUNAROAD
P.S AND P.O- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

11: PARAG DAS
 S/O- INDRA DAS
VILLAGE- KONWARPUR SENSUWA
P.O- CHAULKARA
                                     Page No.# 3/51

P.S. SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

12: DEEPJYOTI DAS
 S/O- NANDI RAM DAS
VILLAGE- PATHALIAL KOIBARTTA GAON
P.O- PATSAKU
P.S- BAKATA NEMUGURI
DISTRICT- SIVASAGAR
ASSAM.

13: LAKHI NATH DAS
 S/O- PRAFULLA DAS
VILLAGE- BOKATA LAKHMONI
P.O- PATSAKU
P.S- BOKOTA NEMUGURI
DISTRICT- SIVASAGAR
ASSAM.

14: RUPJYOTI KONWAR
 S/O- PUNYA PONWAR
VILLAGE- MADURI MOLAGAON
P.O- MADURI
P.S- NAZIRA
DISTRICT- SIVASAGAR
ASSAM.

15: PARTHAJIT POGOI
 S/O- GULUK CH. GOGOI
VILLAGE- CHANGMAI GAON
P.O- CHEREKAPAR
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

16: SANJIB GOGOI
 S/O- BHARAT GOGOI
VILLAGE- LALIMGAON
P.O- CHEREKAPAR
P.S- SIVSAGAR
DISTRICT- SIVASAGAR
ASSAM.

17: BIDYA BORAH
 S/O- NOBIN BORAH
VILLAGE- LEFERA GAON
P.O- SILASAKU
                                    Page No.# 4/51

P.S - SIMALUGURI
DISTRICT- SIVASAGAR
ASSAM.

18: BIDYUT BIKASH BORAH
 S/O- ARUN BORAH
VILLAGE- HAHCHARA MONIPURIA GAON
P.O- HAHCHARA KUJIBAL
P.S - SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

19: SARIFUL HUSSAIN
 S/O- SK. MOHIBUL HUSSAIN
VILLAGE- BORUAH CHUCK
P.O- KONWARPUR
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

20: GAKUL ARANDHARA
 S/O-UPEN ARANDHARA
VILLAGE AND P.O- MAJBARI
P.S- HALUWATING
DISTRICT- SIVASAGAR
ASSAM.

21: AKIBUDDIN AHMED
 S/O- MUHIRATDDIN AHMED
VILLAGE- KARDOIGURI
P.O- SUKANPUKHURI
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

22: ANKUR CHETIA
 S/O- RADHA CHETIA
VILLAGE- JABALATING
P.O- BAKHARBENGANA
P.S- NEMUGURI
DISTRICT- SIVASAGAR
ASSAM.

23: ANKITA BORUAH
 D/O- HOREN BORUAH
VILLAGE- BOKOTA NAGAON
P.O- HOLOGURI
P.S- NEMUGURI
                                     Page No.# 5/51

DISTRICT- SIVASAGAR
ASSAM.

24: MANASHJYOTI KONWAR
 S/O- BIPIN KONWAR
VILLAGE- KUJIBALI KONWAR GAON
P.O- HANCHARA LAKHMONI
P.S- BOKOTA NEMUGURI
DISTRICT SIVASAGAR
ASSAM.

25: ROMAN BORGOHAIN
 S/O- DILIP BORGOHAIN
VILLAGE- MECHAGARH GOHAIN
P.O- MECHAGARH
P.O- NAZIRA
DISTRICT- SIVASAGAR
ASSAM.

26: DIPAMONI CHANGMAI
 D/O- PITAMBAR CHANGMAI
VILLAGE- BUKANAGAR
P.O- HATICHARA KUJIBALI
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

27: MITALI SADHANIDAR
 D/O- LATE- PADMESHWAR SADHANIDAR
VILLAGE- GUWAL GAON
P.O- DIKHOMUKH
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

28: POPIMONI DAS
 D/O- LATE- PURNA DAS
VILLAGE- NAMDANG
P.O AND P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

29: SANGITA MARAR
 D/O- SURAJ KR. MARAR
VILLAGE- KETEKIBARI
P.O- MEZENGA
P.S- NAZIRA
DISTRICT- SIVASAGAR
                                 Page No.# 6/51

ASSAM.

30: RASMI REKHA GOGOI
 D/O- INDRESWAR GOGOI
VILLAGE- NAGALAMARA AHOM GAON
P.O AND P.S- NAGALAMARA
DISTRICT- SIVASAGAR
ASSAM.

31: SEWALI PEGU
 D/O- PHUKAN PEGU
VILLAGE- DEOGHARIA
P.O- RANGALI
P.S- KAKATIBARI
DISTRICT- SIVASAGAR
ASSAM.

32: KOUSTOVE MAHANTA
 S/O- INDRA MAHANTA
VILLAGE- DEOPANI
P.O- DEOPANI
P.S- GELEKEY
DISTRICT- SIVASAGAR
ASSAM.

33: JITU GOGOI
 S/O-MILON GOGOI
VILLAGE- MAJUMELIA
P.O- PHULPANI CHIGA
P.S- GAURISAGAE
DISTRICT- SIVASAGAR
ASSAM.

34: SATYAJIT BORAH
 S/O- MITHARAM BORAH
VILLAGE- OUTOLA MAJGAON
P.S AND P.O- DEMOW
DISTRICT- SIVASAGAR ASSAM.

35: BISWAJIT GOGOI
 S/O- PARAMANANDA GOGOI
VILLAGE- JATAKIA
P.O- JATAKIA
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

36: SIMANTA SAIKIA
                              Page No.# 7/51

 S/O- DANDIRAM SAIKIA
VILLAGE- KASHIBARI
P.O- BARHOITING
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

37: PRONAB CHETIA
 S/O-LATE -PUMESWAR CHETIA
VILLAGE- NO-PAM CHETIA
P.S- SINGHADUAR
P.O- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

38: ANIL KALITA
 S/O- RUDRA KALITA
VILLAGE- NAMDANG
P.S AND P.O- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

39: BISWAJIT GOGOI
 S/O- SUNIL GOGOI
VILLAGE- HANDIANE GAON
P.O- CHAMUA KHANIKOR
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

40: ARABINDRA HATIMURIA
 S/O- PADMA HATIMURIA
VILLAGE- AIDEOBARI
P.O- DEOGHARIA
P.S- GELEKY
DISTRICT- SIVASAGAR
ASSAM.

41: PARTHAJYOTI GOGOI
 S/O- DILIP GOGOI
VILLAGE- BAMWATI
P.O- CHARING
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

42: JATIN BORUAH
 S/O- DIMBA BORUAH
                            Page No.# 8/51

VILLAGE- DEWDUBI
P.O- NA-HAT
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

43: JUN GOGOI
 S/O- JITEN GOGOI
VILLAGE- NAMTI
P.O- NAMTI
P.S-NAZIRA
DISTRICT- SIVASAGAR
ASSAM.

44: AJIT BORAH
 S/O- TARUN BORAH
VILLAGE- PURANI MELIA
P.O- PHULPANICHIGA
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

45: MAKHAN HAZARIKA
 S/O- MOHAN HAZARIKA
VILLAGE- BOKOTA KHAMUN
P.O- KIHAMUN
P.S- BOKOTA
DISTRICT- SIVASAGAR
ASSAM.

46: KIRON CHANGMAI
 S/O- SUREN CHANGMAI
VILLAGE- BOKPARA
P.O- NETAI
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

47: NITYANANDA NEOG
 S/O- RAMEN NEOG
VILLAGE- BETBARI DAWGAON
P.O- MITHAPUKHURI
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

48: RINTU GOGOI
 S/O- SATANYA GOGOI
                              Page No.# 9/51

VILLAGE- SADHANI CHUCK
P.O- DIHING MUKH
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

49: DENISH BURAGOHAIN
 S/O- ARUN BURAGOHAIN
VILLAGE- SOLADHARA
P.O- SILASAKU
P.S- SIMALUGURI
DISTRICT- SIVASAGAR
ASSAM.

50: PAPU KHANIKAR
 S/O- PRABIN KHANIKAR
VILLAGE- NA-PAM
P.O- CHARIN
 P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

51: PRASANTA KALITA
 S/O- PUWAL KALITA
VILLAGE AND P.O- SARAGUWA
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

52: BIDYUT RANJAN KONWAR
 S/O- BAIDANATH KONWAR
VILLAGE- RAISAI
P.O AND P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

53: RAKESH JULLAH
 S/O- PONESH JULLA
VILLAGE- BOKABIL
P.O- MITHAPUKHURI
P.S- SIVASAGAR
DISTRICT- SIVASAGAR
ASSAM.

54: PHANIDHAR BORAH
 S/O- AKHOTI BORAH
VILLAGE- BETBARI JULA GAON
P.O- MITHAPUKHURI
                             Page No.# 10/51

P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

55: ARJUN GOGOI
 S/O- PUTUL GOGOI
VILLAGE- NABIL
P.O- UDOIPUR
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

56: UMESH KONWAR
 S/O- TRAILUKYA KONWAR
VILLAGE- GAJALI
P.O- RAJMAI
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

57: PRANAB PHUKAN
 S/O- KAMAL PHUKAN
VILLAGE AND P.O- SARAGUWA
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

58: DEEPJYOTI CHETIA
 S/O-BENUDHAR CHETIA
VILLAGE- SANTAK BOGDOI
P.O- SONTAK
P.S- SIMALUGURI
DISTRICT- SIVASAGAR
ASSAM.

59: SURAJ GOGOI
 S/O- GUNARAM GOGOI
VILLAGE- DALAMIA
P.O- PHULPANICHIGA
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

60: JOYJYOTI LAHAN
 S/O- TUBURAM LAHON
VILLAGE- BORAKHOWA LAHAN
P.O- JATAKIA
P.S- NAZIRA
                                 Page No.# 11/51

DISTRICT- SIVASAGAR
ASSAM.

61: SUNIL GOGOI
 S/O- DHIREN GOGOI
VILLAGE AND P.O- PIOLIPHUKJON
P.S- GELEKY
DISTRICT-SIVASAGAR
ASSAM.

62: LILAMBOR GOGOI
 S/O- PHULESWAR GOGOI
VILLAGE- CHAULKORA
P.O- DEKHARIKINAR
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

63: PRONOB BORGOHAIN
 S/O-GONESH BORGOHAIN
VILLAGE- BAHUABARI
P.O- BAM RAJABARI
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

64: LAKHI BHARULUWA
 S/O KOKOI BHARALUWA
VILLAGE- BAKATA MOIM CHUCK
P.O- BAKATA
P.S- BAKATA NEMUGURI
DISTRICT- SIVASAGAR
ASSAM.

65: PRONAB GOGOI
 S/O- JUGESWAR GOGOI
VILLAGE- HATIKINAR
P.O- PEOLI PHOKAN
P.S- GELEKY
DISTRICT- SIVASAGAR
ASSAM.

66: MADHAV CHETIA
 S/O- PURNANDA CHETIA
VILLAGE- HENA ALI
P.O- BAULIMAIDAN
P.S- NAZIRA
DISTRICT- SIVASAGAR
                                Page No.# 12/51

ASSAM.

67: MOHAN SINGH GHAR
 S/O- MOHUHAR GHAR
VILLAGE AND P.O- HATIPOTI
P.S- GELEKY
DISTRICT- SIVASAGAR
ASSAM.

68: MANURANJAN GOGOI
 S/O- GHANA KANTA GOGOI
VILLAGE -NO.2 HALAGARI
P.O- MOUDUMUNI
P.S- MORANHAT
DISTRICT- SIVASAGAR
ASSAM.

69: DEBAJIT BARMAN
 S/O- ANIL BARMAN
VILLAGE- BHARALUWA
P.O- DIKHOMUKH
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

70: JAYANTA DEORI
 S/O- LATE -LAKHIMBAR DEORI
VILLAGE- KATIHARI
P.O- BAM RAJABARI
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

71: BINOD BORUAH
 S/O- LOLIT BORUAH
VILLAGE- BOGORIGURI LIKSON
P.O- RAMANIALI
P.S- SIMANALUGURI
DISTRICT- SIVASAGAR
ASSAM.

72: SIMANTA GOGOI
 S/O- RADMA GOGOI
VILLAGE- BOGARIGURI LUNPURIA
P.O- RAMANIALI
P.S- SIMALUGURI
DISTRICT- SIVASAGAR
ASSAM.
                                Page No.# 13/51


73: SAILEN CHUTIA
 S/O- DURGA CHUTIA
VILLAGE AND P.O- BOGIDOLE
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

74: BULI BORUAH
 D/O- HEMA BORUAH
VILLAGE- NAHARTOLI
P.O- KHALOIGHOGRA
P.S- MORANHAT
DISTRICT- SIVASAGAR
ASSAM.

75: MINTU GOGOI
 S/O- UMA KANTA GOGOI
VILLAGE- BORALI PUKHURI
P.O- SENSUWA
P.S- HALUWATING
DISTRICT- SIVASAGAR
ASSAM.

76: PRASANTA GOGOI
 S/O- NEREN GOGOI
VILLAGE- PATARGAON BORUA ALI
P.O AND P.S- HALUWATING
DISTRICT- SIVASAGAR
ASSAM.

77: NITUL GOGOI
 S/O- NITYANANDA GOGOI
VILLAGE- NABIL
P.O- UDAIPUR
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

78: MRIDUL BORUAH
 S/O- BISWAJIT BORUAH
VILLAGE- NO.1 AHOM GAON
P.O- SINGIBIL
P.S- GELEKY
DISTRICT- SIVASAGAR
ASSAM.

79: MONJIT HANDIQUE
                              Page No.# 14/51

 S/O- NOREN HANDIQUE
VILLAGE AND P.O- DEGHOLIA
P.S- BORBORUAH
DISTRICT- SIVASAGAR
ASSAM.

80: AMARJYOTI BORUAH
 S/O- PHONINDRA BORUAH
VILLAGE- MAJUMALIA
P.O- PHULPANICHIGS
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

81: DHRUBAJYOTI PHUKAN
 S/O- ROBIN PHUKAN
VILLAGE- BARUWATI
P.O- CHARING
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

82: NABAJYOTI NATH
 S/O- GOLAP NATH
VILLAGE- CHABUKDHARA
P.O- HATIGHULI
P.S- GAIROSAGAR
DISTRICT- SIVASAGAR
ASSAM.

83: LAKHI PEGU
 S/O- DEBAKANTA PEGU
VILLAGE- DEOGHARIA RANGALI
P.O- DEOGHARIA
P.S- KAKOTIBARI
DISTRICT- SIVASAGAR
ASSAM.

84: HIREN CHUTIA
 S/O- SUREN CHUTIA
VILLAGE- MAHMORA KHONIKOR
P.O- NAMTI
P.S- AMGURI
DISTRICT- SIVASAGAR
ASSAM.

85: BIMAL KAKARACHOWA
 S/O-HOMESWAR KUKURACHUWA
                                Page No.# 15/51

VILLAGE- BOKOTA
P.S- BOKOTA NEMUGURI
DISTRICT- SIVASAGAR
ASSAM.

86: TARUN BORO
 S/O- LATE- MENESWAR BORO
VILLAGE- MICHAJAN
P.O AND - BORHAT
DISTRICT- SIVASAGAR
ASSAM.

87: CHITRA RANJAN LEKHARU
 S/O- NAGEN LEKHARU
VILLAGE- MOHCHAL
P.O- HAFALUTING
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

88: GAKUL PHUKAN
 S/O- RUPESWAR PHUKAN
VILLAGE- AKHOIYA
P.O- PATSAKU
P.S- MORANHAT
DISTRICT- SIVASAGAR
ASSAM.

89: SANKARJYOTI GOGOI
 S/O PUNARAM GOGOI
VILLAGE- HUDUPARA PACHANI
P.S- NAZIRA PACHONI
DISTRICT- SIVASAGAR
ASSAM.

90: PARTHA PRATIM SADHANIDAR
 S/O- DEBA SADHANIDAR
VILLAGE- BHESELIMARI
P.O- DEKHOWMUKH
P.S- SIBSAGAR
DISTRICT- SIVASAGTAR
ASSAM.

91: MRIDUPABAN LAHON
 S/O- SAITYADHAR LAHON
VILLAGE- DEWRI CHIGA
P.O- NETAI
P.S- DEMOW
                                  Page No.# 16/51

DISTRICT- SIVASAGAR
ASSAM.

92: LAKHIDHAR BEZBARUAH
 S/O- GIRISH BEZBARUAH
VILLAGE- DUPANI
P.O- NETAI
P.S- DEMOW
DISTRICT- SIVASAGAR
ASSAM.

93: PRONOB BORAH
 S/O- JUGEN BORAH
VILLAGE - GARKUKH
P.O- PHULPANICHIGA
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

94: BIBEK CH. DUTTA
 S/O-AKONMAN DUTTA
VILLAGE- GARKUKH
P.O- PHULAPANICHIGA
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

95: PANKAJ DUTTA
 S/O- BHABEN CH. DUTTA
VILLAGE- CHARING DULIA GAON
P.O- BARUWATI
P.S- GAURISAGAR
DISTRICT- SIVASAGAR
ASSAM.

96: MAHESJH MAJHI
 S/O- SABHILAL MAJHI
VILLAGE- HARKINA
P.O- PEOLIPUKAN
P.S- GELEKY
DISTRICT- SIVASAGAR
ASSAM.

97: BABUL GOGOI
 S/O- MANIK GOGOI
VILLAGE- MUJUMOLIA GOHAIN GAON
P.O AND P.S- DEMOW
DISTRICT- SIVASAGAR
                                 Page No.# 17/51

ASSAM.

98: PRASANTA CHETIA
 S/O- SANIT CHETIA
VILLAGE- BHADHARA NA-PAM GAON
P.O- PHADHARA
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

99: UJJAL NATH
 S/O- PADMAKANTA NATH
VILLAGE- NATH GAON
P.O- CHARING
P.S- GAURISAGAR
DISTRICT - SIVASAGAR
ASSAM.

100: MONUJ BORUAH
 S/O- JITEN BORUAH
VILLAGE- BORGOHAIN BARI
P.O- BONOMALI
P.S- KAKATIBARI
DISTRICT- SIVASAGAR
ASSAM.

101: MANTU RAJKONWAR
 S/O- MONESWAR RAJKONWAR
VILLAGE- SAGARBARI
P.O- PATSAKU
P.S- MORANHAT
DISTRICT- SIVASAGAR
ASSAM.

102: JATIN CHETIA
 S/O- GHANAKANTA CHETIA
VILLAGE-PANBECHA
P.O- BETNA
P.S- SIBASAGAR
DISTRICT- SIVASAGAR
ASSAM.

103: JAGAT BARUAH
 S/O- KONESWAR BARUAH
VILLAGE- NA-HAT
P.O- KHALOIGHOGRA GAON
P.S- MORANHAT
DISTRICT- SIVASAGAR
                                                                 Page No.# 18/51

             ASSAM

            VERSUS

            THE STATE OF ASSAM AND 5 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
            GOVERNMENT OF ASSAM, DEPARTMENT OF HOME, DISPUR, GUWAHATI-
            781006

            2:THE DIRECTOR GENERAL OF POLICE
            ASSAM
            ASSAM POLICE HEADQUARTERS
             ULUBARI
             GUWAHATI-781007

            3:THE ADDITIONAL DIRECTOR GEENRAL OF POLICE (TAP)
            ASSAM POLICE HEADQUARTER
             ULUBARI
             GUWAHATI-781007

            4:THE INSPECTOR GEENRAL OF POLICE (ADMN)
            ASSAM POLICE HEADQUARTERS
             ULUBARI
             GUWAHATI-781007

            5:THE SUPERINTENDENT OF POLICE
             SIVASAGAR
             DIST-SIVASAGAR
            ASSAM

            6:THE STATE LEVEL POLICE RECRUITMENT BOARD
            ASSAM
             REPRESENTED BY ITS CHAIRMAN
            ASSAM POLICE HOUSING CORPORATION LTD
             REHABARI
             GUWAHAT

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent : GA, ASSAM




             Linked Case : WA/50/2022
                                                    Page No.# 19/51

THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
HOME AND POLITICAL DEPARTMENT
DISPUR
GUWAHATI- 781006.

2: THE DIRECTOR GENERAL OF POLICE

ASSAM POLICE HEADQUARTERS
ULUBARI
GHY-7

3: THE INSPECTOR GENERAL OF POLICE (ADMN.)
ASSAM
ASSAM POICE HEADQUARTER
ULUBARI
GHY-7
VERSUS

SRI PALASH PHUKAN AND 165 ORS
S/O NANDESWAR PHUKON
VILL. LAPAI DIGHAL DERIALI
PO. DEMOW MUKH
P.S. SIBSAGAR.
PIN- 785663.

2:HEMANTA CHUTIA

S/O JOYRAM CHUTIA
VILL. BANMUKH CHUTIA GAON
PO. BANMUKH
P.S. SIBSAGAR
PIN- 785663.
3:BROZEN BORAH
S/O GUNA KANTA BORAH
VILL. BAGPARA NITAI PUKHURI
PO. NITAIPUKHURI
P.S. DEMOW
PIN- 785671.
4:PINKI BORGOHAIN
D/O KAMAL BORGOHAIN
VILL. GOHAIN GAON
PO. KAIBATRADOLONE
P.S. DEMOW
PIN- 785640.
5:RUMI GOGOI

D/O SUNESWAR GOGOI
                                 Page No.# 20/51

VILL. TAMULI PUKHURI
PO. MITHAPUKHURI
P.S. SIBSAGAR
PIN- 785697.
6:RIPUNJA BORAH

S/O KIRON BORAH
VILL. METEKA GHAT
PHUKAN NAGAR
PO/PS. SIBSAGAR
7:SANJIB GOGOI

S/O BHARAT GOGOI
VILL. LALIMGAON
PO. CHEREKAPAR
PO. SIBSAGAR
8:BIBHUJIT GOGOI

S/O LT. PRODIP GOGOI
VILL. CHANGMAI GAON
PO. CHEREKAPAR
P.S. SIBSAGAR
9:PARTHAJIT GOGOI

S/O GULUK CH. GOGOI
VILL. CHANGMAI GAON
PO. CHEREKAPAR
P.S. SIBSAGAR
10:BIMAN DOWARAH

S/O KHETRADHAR DOWARAH
VILL. PANBESA
PO. BETENA
P.S. SIBSAGAR
11:BIDYUT BIKASH BORAH
S/O ARUN BORAH
VILL. HAHCHARA MONIPURIA GAON
PO. HAHCHARA KUJIBALI
P.S. SIBSAGAR
12:SARIFUL HUSSAIN

S/O SK. MOHIBUL HUSSAIN
VILL. BORUAH CHUCK
PO. KONWARPOUR
P.S. SIBSAGAR
13:BISWAJIT GOGOI

S/O PARAMANANDA GOGOI
                         Page No.# 21/51

VILL. JATAKIA
PO. JATAKIA
P.S. SIBSAGAR
14:SATYAJIT BORAH

S/O MITHARAM BORAH
VILL. OUTOLA MAJGAON
PO/PS. DEMOW
15:BIDYA BORAH

S/O NOBIN BORAH
VILL. LEFERA GAON
PO. SILASAKU
P.S. SIMALUGURI
16:RITU KALITA

S/O RAMESH KALITA
VILL. RUPAPUR KALITA
PO. DEMOW
P.S. DEMOW
17:AKIBUDDIN AHMED

S/O MUHIRATDDIN AHMED
VIL. KARDOIGURI
PO. SUKANPUKHURI
P.S. SIBSAGAR
18:JAYANTA KONWAR
S/O BIREN KONWAR
VILL.NO.2 KONWAR GAON
PO. MITHA PUKHURI
P.S. SIBSAGAR
19:BISWAJIT NEOG

S/O MOHANDRA NEOG
VILL. DULIA GAON
PO. CHARING
P.S. SIBSAGAR
20:BIRAJ DUTTA

S/O JITEN DUTTA
VILL. CHARING DULIA
PO. BARUTI
P.S. GAURISAGAR
21:SIMANTA SAIKIA

S/O DANDIRAM SAIKIA
VILL. KASHIBARI
PO. BARUWATI
                            Page No.# 22/51

P.S. GAURISAGAR
22:PRONAB CHETIA

S/O LATE PUNESWAR CHETIA
VILL. NO-PAM CHETIA
PO. SINGHADOWAR
P.S. SIBSAGAR
23:BOLINDRA BORAH

S/O ROBIN BORAH
VILL. JAPIHOJIA
PO. KALUGAON
P.S. AMGURI
24:ANIL KALITA

S/O RUDRA KALITA
VILL. NAMDANG
PO/PS. GAURISAGAR
25:BISWAJIT GOGOI

S/O SUNIL GOGOI
VIL. HANDIANE GAON
PO. CHAMUA KHANIKOR
P.S. GAURISAGAR
26:ROMAN BORGOHAIN

S/O DILIP BORGOHAIN
VILL. MECHAGARH GOHAIN
PO. MECHAGARH
P.S. NAZIRA
27:KRISHNA HANDIQUE

S/O BIREN HANDIQUE
VILL. MECHAGARH
PO. MECHAGARH
P.S. NAZIRA
28:ARABINDA HATIMURIA

S/O PADMA HATIMURIA
VILL. AIDEOBARI
PO. DEOGHARIA
P.S. GELEKY
29:PARTHA JYOTI GOGOI

S/O DILIP GOGOI
VILL. BAMWATI
PO. CHARING
P.S. GAURISAGAR
                             Page No.# 23/51

30:JATIN BORUAH

S/O DIMBA BORUAH
VILL. DEWDUBI
PO. NA-HAT
P.S. DEMOW
31:HEMANTA DAS

S/O TILIKA DAS
VILL. KHAMUN
PO. KHAMUN
P.S. BOKOTA
32:KRISHNA GOGOI

S/O PUTUL GOGOI
VILL. MARAGAON
PO. MADURI
P.S. NAZIRA
33:KAKU KR. DUTTA

S/O THUKHESWAR DUTTA
VILL. MICHAJAN
PO. MICHAJAN
P.S. NAMTI
34:UZZAL BARUAH

S/O PORAFULLA BARUAH
VILL. ABHOYPURI
PO. DEORAJA
P.S. GAURISAGAR
35:INDRA GOGOI

S/O DIMBESWAR GOGOI
VILL. NAHAT
PO/PS. DEMOW
36:PADMA PHUKAN
S/O JAYRAM PHUKAN
VILL. LEPAIDHEGHAT DORIAL
PO. DEMOW MUKH
P.S. SIBSAGAR
37:MAKHAN HAZARIKA

S/O MOHAN HAZARIKA
VILL. BOKOTA KHAMUN
PO. KHAMUN
P.S. BOKOTA NEMUGURI
38:AJIT BORAH
                         Page No.# 24/51

S/O TARUN BORAH
VILL. PURANI MELIA
PO. PHULPANICHIGA
P.S. GAURISAGAR
39:RAHUL GOGOI

S/O SAHURAM GOGOI
VILL. THAWRA MAJGAON
PO. RAJMAI
P.S. DEMOW
40:BHUBON KONWAR

S/O TUKHESWAR KONWAR
VILL. NO.2 KONWARGAON
PO. METHAPUKHURI
P.S. SIBSAGAR
41:JUN GOGOI
S/O JITEN GOGOI
VILL. NAMTI
PO. NAMTI
P.S. NAZIRA
42:HIRUNONI CHETIA

S/O BINAL CHETIA
VIL. MAGANA GAON
PO. CHAULKARA
P.S. SIBSAGAR
43:KIRON CHANGMAI
S/O SUREN CHANGMAI
VILL. BOKPARA
PO. NETAI
P.S. DEMOW
44:NITYANANDA NEOG
S/O RAMEN NEOG
VILL. DAGAON
PO. MITHAPUKHURI
P.S. SIBSAGAR
45:HEMANTA GOGOI

S/O BUDHESWAR GOGOI
VILL. SADHANI CHUCK
PO. DEHING MUKH
P.S. DEMOW
46:RINTU GOGOI

S/O SATANYA GOGOI
VILL. SADHANI CHUCK
PO. DEHING MUKH
                            Page No.# 25/51

P.S. DEMOW
47:DENISH BURAGOHAIN
S/O ARUN BURAGOHAIN
VILL. SOLADHARA
PO. SILASAKU
P.S. SIMALUGURI
48:TAPAN PHUKAN

S/O PRABITRA PHUKAN
VILL. BOKOTA BAIRAJIBOR
PO. NAGALAMORA
P.S. NEMUGURI
49:INDRAJOTI BORAH

S/O ANUP KR. BORAH
VILL. NO.1 RUPAHIBAN
PO. UDOIPUR
P.S. DEMOW
50:PAPU KHANIKAR

S/O PRABIN KHANIKAR
VILL. NA-PAM
PO. CHARING
P.S. GAURISAGAR
51:NABADIP PHUKAN

S/O GIRIN PHUKAN
VIL. BONUA CHANGAMI GAON
PO. DEMOW
P.S. DEMOW
52:RAKESH JULLAH

S/O PONESH JULLAH
VILL. BOKABIL
PO. MITHAPUKHURI
P.S. SIBSAGAR
53:DEBOJIT CHUTIA

S/O AKON CHUTIA
VILL. ANIAL TALI
PO. UDAIPUR
P.S. DEMOW
54:GAUTOM HAZARIKA

S/O TANKESWAR HAZARIKA
VIL. POHUCHUNGI
PO. RAMONI ALI
P.S. SIBSAGAR
                                Page No.# 26/51

55:DIBAKAR GOGOI

S/O LUHIT GOGOI
VILL. NAHAT MAJGAON
PO. NAHAT
P.S. DEMOW
56:RANTU CHUTIA

S/O BIREN CHUTIA
VILL. BANMUKH CHUTIA MAJGAON
PO. BANMUKH
P.S. SIBSAGAR
57:PRASANTA KAITA

S/O PUWAL KALITA
VILL/PO. SARAGUWA
P.S. DEMOW
58:BIDYUT RANJAN KONWAR
S/O BAIDANATH KONWAR
VILL. RAISAI
PO/PS. DEMOW
59:PHANINDRA BORAH

S/O AKHOTI BORAH
VILL. BETBARI JULA GAON
PO. MITHAPUKHURI
P.S. SIBSAGAR
60:ARJUN GOGOI

S/O PUTUL GOGOI
VILL. NABIL
PO. UDOIPUR
P.S. DEMOW
61:UMESH KONWAR

S/O TRAILUKYA KONWAR
VILL. GAJALI
PO. RAJMAI
P.S. DEMOW
62:PRANAB PHUKAN

S/O KAMAL PHUKAN
VILL/PO. SARAGUWA
P.S. DEMOW
63:MONITRAM GOGOI

VILL. NAHAT
PO/PS. DEMOW
                         Page No.# 27/51

64:NAYANMONEY CHETIA

S/O DEBOJIT CHETIA
VILL. LAHAON GAON
PO. JATAKIA
P.S. NAZIRA
65:DEEPJYOTI CHETIA

S/O BENUDHAR CHETIA
VILL. SONTAK BOGDOI
PO. SONTAK
P.S. SIMALUGURI
66:SURAJ GOGOI

S/O GUNARAM GOGOI
VILL. DALAMIA
PO. PHULPANICHIGA
P.S. GAURISAGAR
67:RUPAM SAIKIA

S/O ANIL SAIKIA
VIL. BAILUNG GAON
PO. NAMTI DOLL
P.S. HALUWATING
68:JOYJYOTI LAHON

S/O TUBURAM LAHON
VILL. BORAKHOWA LAHON
PO. JATAKIA
P.S. NAZIRA
69:MRIDUL LEKHARU
S/O ROHINI LEKHARU
VILL. TIFUK KOCHARI
PO. DOBA TINIALI
P.S. MORANHAT
70:SUNIL GOGOI
S/O DHIREN GOGOI
VIL/PO. PEOLIPHUKON
P.S. GELEKY
71:LILAMBOR GOGOI

S/O PHULESWAR GOGOI
VILL. CHAULKORA
PO. DEKHARIKINAR
P.S. SIBSAGAR
72:GAKUL ARANDHARA

S/O UPEN ARANDHARA
                          Page No.# 28/51

VILL/PO. MAJBARI
P.S. HALUWATING
73:PRONOB BORGOHAIN

S/O GONESH BORGOHAIN
VILL. BAHUABARI
PO. BAM RAJABARI
P.S. DEMOW
74:UTPAL CHETIA

S/O MEGHANATH CHETIA
VILL. SENGDHORA
PO. SANTOK
PS. SIMALUGURI
75:POPI KONWAR

D/O LT. BIJOY KONWAR
VILL. BEZGAON
PO. NA-KHANA
P.S. GAURISAGAR
76:DIPAMONY CHANGMAI

D/O PITAMBAR CHANGMAI
VILL. BUKANAGAR
PO. HATICHARA KUJIBALI
P.S. SIBSAGAR
77:RUMI PADUN
D/O HOREN PADUN
VILL. DECHAMUKH
PO. DEHING THAN
P.S. DEMOW
78:HEMA PRABHA GOGOI

D/O MUNMI GOGOI
VILL. NAHAT MAJGAON
PO. NAHAT
P.S. DEMOW
79:RUPJYOTI CHETIA

D/O DULAL CHETIA
VILL. HARIKINAR
PO. HATIPATTY
P.S. GELEKY
80:POPIMONEY DAS

D/O LT. PURNA DAS
VILL. NAMDANG
PO/PS. GAURISAGAR
                              Page No.# 29/51

81:RASMI REKHA GOGOI

D/O INDRESWAR GOGOI
VILL. NAGALAMARA AHOM GAON
PO/PS. NAGALAMARA
82:SWALI PEGU
D/O PHUKAN PEGU
VILL. DEOGHARIA
PO. RANGALI
P.S. KAKATIBARI
83:LAKHI BHARALUWA
S/O KOKOI BHARALUWA
VILL. BAKATA MOLM CHUCK
PO. BAKATA
P.S. BAKATA NEMUGURI
84:PROBAB GOGOI

S/O JUGESWAR GOGOI
VILL. HATIKINAR
PO. PEOLI PHOKAN
P.S. GELEKY
85:MADHAV CHETIA

S/O PURNANANDA CHETIA
VILL. HENA ALI
PO. BAULIMAIDAN
P.S. NAZIRA
86:MOHAN SINGH GHAR

S/O MOHUHAR GHAR
VILL/PO. HATIPATI
P.S. GELEKY
87:BHASKAR DEHINGIA

S/O GAHIN DEHINGIA
VILL. BAKATA BORBIL
PO. SARUBHANGA
88:MANURANJAN GOGOI

S/O GHANA KANTA GOGOI
VILL. NO.2 HALAGARI
PO. MARDAMANI
P.S. MORANHAT
89:DEBAJIT BARMAN

S/O ANIL BARMAN
VILL. BHARALUWA
PO. DIKHOMUKH
                                  Page No.# 30/51

P.S. GAURISAGAR
90:DIPANKAR BEZBARUAH

S/O DHANAY BEZBARUAH
VILL. DOPANI
PO. NETAI
P.S. DEMOW
91:MOON KONWAR BORAH

D/O DIPAK BORAH
VILL. CHEREKAPAR CHANGMAI GAON
PO. CHEREKAPAR
P.S. SIBSAGAR
92:MITALI SADHANIDAR

D/O LT. PADMESHWAR SADHANIDAR
VIL. GUWAL GAON
PO. DIKHOMUKH
P.S. GAURISAGAR
93:JAYANTA DEORI

S/O LT. LAKHIMBAR DEORI
VILL. KATIHARI
PO. BAMRAJABARI
P.S. DEMOW
94:BINOD BORUAH

S/O LOLIT BORUAH
VILL. BOGIGURI LIKSUN
PO. RAMONIALI
P.S. SIMALUGURI
95:SIMANTA GOGOI

S/O RADMA GOGOI
VILL. BOGARIGURI LUNPURIA
PO. RAMONIALI
P.S. SIMALUGURI
96:NITU DOLEY

D/O TRIDIP DOLEY
VILL. WEST JAMUNAROAD
PO/P.S. SIBSAGAR
97:SAILEN CHUTIA

S/O DURGA CHUTIA
VILL/PO. BOGIDOLE
P.S. SIBSAGAR
98:BULI BORAH
                            Page No.# 31/51


D/O HEMA BORAH
VILL. NAHARTOLI
PO. KHALOI GHOGURA
P.S. MORANHAT
99:HEMANTA BORUAH

S/O LILADHAR BORUAH
VILL. BORDHAYAN
PO. PATSAKU
P.S. MORANHAT
100:NANDITA MILI

D/O MANRILAN MILI
VILL. MAJARBARI
PO. DESANGMUKH
P.S. SIBSAGAR
101:MINTU GOGOI
S/O UMA KANTA GOGOI
VIL. BORALI PUKHURI
PO. SENSUWA
P.S. HALUWATING
102:RUPJYOTI KONWAR
S/O PUJYA KONWAR
VILL. MOLAGAON
PO. MADURI
P.S. NAZIRA
103:PRASANTA GOGOI

S/O NEREN GOGOI
VIL. PATARGAON BORUA ALI
PO/PS. HALUWATING
104:NITUL GOGOI

S/O NITYANANDA GOGOI
VILL. NABIL
PO. UDOIPUR
P.S. DEMOW
105:ANKUR CHETIA

S/O RADHA CHETIA
VILL. JABALATING
PO. BAKHARBENGANA
P.S. NEMUGURI
106:MRIDUL BORUAH

S/O BISWAJIT BORUAH
VILL. NO.1 AHON GAON
                           Page No.# 32/51

PO. SINGIBIL
P.S. GELEKY
107:BHASKAR CHUTIA

S/O ANANDA CHUTIA
VILL. DEGHALIA HULA
PO. NAHAT
P.S. DEMOW
108:KARUNA NATH

S/O SOMESWAR NATH
VILL. TELIAL
PO. HALUWATING
P.S. GAURISAGAR
109:JITU GOGOI

S/O KHIROD GOGOI
VILL. KONWAMARA SATRA
PO. SUKANPUKHURI
P.S. SIBSAGAR
110:MONJIT HANDIQUE

S/O NOREN HANDIQUE
VILL/PO. DEGHOLIA
P.S. BORBORUAH
111:AMARJIT BORUAH

S/O PHONINDRA BORUAH
VILL. MAJUMALIA
PO. PHULPANI SIGA
P.S. GAURISAGAR
112:PORAG DAS

S/O INDRA DAS
VILL. KONWARPUR SENSUWA
PO. CHAULKARA
P.S. SIBSAGAR
113:DHRUBAJYOTI PHUKAN

S/O ROBIN PHUKAN
VIL. BARUWATI
PO. CHARING
P.S. GAURISAGAR
114:JADUMONI PHUKAN

S/O PHULESWAR PHUKAN
VILL. MANTANIA
PO. DEORAJA
                              Page No.# 33/51

P.S. AMGURI
115:NABAJYOTI NATH
S/O GOLAP NATH
VILL. CHABUKDHARA
PO. HATIGHULI
P.S. GAURISAGAR
116:LAKHI PEGU

S/O DEBAKANTA PEGU
VILL. DEOGHARIA RANGALI
PO. DEOGHARIA
P.S. KAKOTIBARI
117:PRANJAL HAZARIKA

S/O GUNA BURAGOHAIN
VILL. BANTUNG
PO. TENGAPUKHURI
P.S. MATHURAPUR
118:PRANJAL HAZARIKA

S/O LT. LAHIT HAZARIKA
VILL/PO. SOTIANGAGURI
P.S. SAPEKHATI
119:ARUPJYOTI PHUKAN

S/O TILESWAR PHUKAN
VILL. PALENGI DHYAN GAON
PO. PALENGI
P.S. DEMOW
120:MANASH JYOTI KONWAR

S/O BIPIN KONWAR
VILL. KUJIBALI KONWAR GAON
PO. HANCHARA
P.S. SIBSAGAR
121:LAKHINATH DAS

S/O PRAFULA DAS
VILL. BOKATA LAKHMONI
P.S. BOKOTA NEMUGURI
122:HIREN CHUTIA

S/O SUREN CHUTIA
VILL. MAHMORA KHONKOR
P.S. AMGURI
123:BIMAL KAKARACHOWA

S/O HOMESWAWAR KUKURACHUWA
                             Page No.# 34/51

VILL. BOKOTA
P.S. BOKOTA NEMUGURI
124:NARAYAN GOGOI

S/O KUKHESWAR GOGOI
VIL. DHYAN
PO. PALENGI
P.S. DEMOW
125:TARUN BORO
S/O LT. MENESWAR BORO
VILL. MICHAJAN
PO/PS. BORHAT
126:JATIN CHETIA

S/O GHANAKANTA CHETIA
VILL. PANBECHA
P.S. BETNA
P.S. SIBSAGAR
127:JITU GOGOI

S/O MILOU GOGOI
VILL. MAJUMOLIA
PO. PHULPANISIGA
128:CHITRA RANJAN LEKHARU
S/O NAGEN LEKHARU
VILL. MOHCHAL
PO. HAFOLUTING
P.S. GAURISAGAR
129:PRANABJYOTI KHANIKAR
S/O BAGAI KHANIKAR
VILL. HATIGHULI
PO. GAURISAGAR
P.S. GAURISAGAR
130:NIREN BHARALI

S/O SAMESWAR BHARALI
VILL. BOKDARA
PO. NETIA
P.S. DEMOW
131:GAKUL PHOKUN

S/O RUPESWAR PHUKAN
VILL. AKHOIYA
PO. PATSAKU
P.S. MORANHAT
132:BHOBESH MOHAN
S/O PURNA MOHAN
VILL. PATCHAKU
                                Page No.# 35/51

P.S. BOKOTA NEMUGURI
133:SANKARJYOTI GOGOI

S/O PUNARAM GOGOI
VILL. HUDUPARA PACHANI
P.S. NAZIRA
PACHONI
134:PARTHA PRATIM SADHANIDAR

S/O DEBA SADHANIDAR
VILL. BHESELI MARI
PO. DEKHOWMUKH
P.S. SIBSAGAR
135:MRIDUPABAN LAHON

S/O SAITYADHAR LAHON
VILL. DEWRI CHIGA
PO. NETAI
P.S. DEMOW
136:PINKU CHUTIA

S/O BIJOY CHUTIA
VILL. DEHINGIA GAON
PO. JAYRAPAR
P.S. SIBSAGAR
137:CHANDRA CHULADHARA
S/O SUSHAN CHULADHARA
VILL. CHULADHARA
PO. NEMUGURI
P.S. BAKATA NEMUGURI
138:SANGITA MARAR
D/O SURAJ KR. MARAR
VILL. KETEKIBARI
PO. MEZENGA
P.S. NAZIRA
139:JINTU GOGOI

S/O NIPEN GOGOI
VILL. BHADHARA
PO. PATSAKU
P.S. BOKOTA NEMUGURI
140:BORNALI BORUAH

D/O UKHADHAR BORUAH
VILL. BAKATA NA GAON
PO. HALOGURI
P.S. BAKATA NEMUGURI
141:ANKITA BORUAH
                            Page No.# 36/51


D/O HOREN BORUAH
VILL. BOKOTA NAGAON
PO. HOLOGURI
P.S. NEMUGURI
142:LAKHIDHAR BEZBARUAH

S/O GIRISH BEZBORUAH
PO. NETAI
P.S. DEMOW
143:PRONOB BORAH

S/O JUGEN BORAH
VILL. GARKUKH
PO. PHULPANI CHIGA
P.S. GAURISAGAR
144:BITUL SOLADHARA
S/O DIPOK SOLADHARA
VILL. SOLADHARA
PO/PS. NEMUGURI
145:UTPAL KR. NATH

D/O UMA KANTA NATH
VILL. GAHARAGURI
PO/PS. HATIGHULI
146:BIBEK CH. DUTTA

S/O AKONMAN DUTTA
VILL. GARKUKH
PO. PHULAPANICHIGA
P.S. GAURISAGAR
147:PANKAJ DUTTA

S/O BHABEN CH. DUTTA
VILL. CHARING DULIA GAON
PO. BARUWATI
P.S. GAURISAGAR
148:SANTANU GOGOI

S/O NEREN GOGOI
VILL. JIAMORI GOGOI
PO. PALENGI
P.S. DEMOW
149:JAGAT BORAH

S/O KONESWAR BORAH
VILL. NA HAT
PO. KHALOIGURA GAON
                                  Page No.# 37/51

P.S. MORANHAT
150:DILIP CHETIA

S/O PUNARAM CHETIA
VILL. NO.1 BORBIL KENDRA
PO. BANAMALI
P.S. KATHANIBARI
151:RAJIB GOGOI

S/O ROMESH GOGOI
VILL. LALIM GAON
PO. CHEREKAPAR
P.S. SIBSAGAR
152:AMLANTA BORUAH

S/O PUNARAM BORUAH
VILL. BAILUNG GAON
PO. NAMTI DOLL
P.S. HALUWATING
153:ARUP BORAH

S/O KHIROD BORAH
VILL. NEMUGURI KHONGIA
PO. NEMUGURI
P.S. BOKOTA NEMUGURI
154:DEEPJYOTI DAS

S/O NANDIRAM DAS
VILL. PATHALIAL KOIBARTRA GAON
PO. PATSAKU
P.S. BAKATA NEMUGURI
155:MAHESH MAJHI
S/O SABHILAL MAJHI
VILL. HARKINA
PO. PEOLIPHUKAN
P.S. GELEKY
156:BABUL GOGOI

S/O MANIK GOGOI
VILL. MUJUMOLIA GOHAIN GAON
PO/PS. DEMOW
157:BIMAN BORUAH
S/O BIMAL BORUAH
VILL/PO. BIHUBOR
P.S. SIMALUGURI
158:PRASANTA CHETIA

S/O SANIT CHETIA
                           Page No.# 38/51

VILL. BHADHRA
P.S. SIBSAGAR
159:RUBUL BORAH

S/O DEBEN BORAH
VILL/PO. CHENAMORA
P.S. SIBSAGAR
160:KOUSTOV MAHANTA

S/O INDRA MAHANTA
VILL/PO. DEOPANI
P.S. GELEKY
161:DIPJYOTI DIHINGIA

S/O THENESWAR DIHINGIA
VILL. NOIKUSH MACHKHUWA
PO/PS. MACHKHUWA
C/O HOREN GOGOI
ONGC COLONY
QTR. NO.A-146
162:UJJAL NATH

S/O PADMAKANTA NATH
VILL. NATH GAON
PO. CHARING
P.S. GAURISAGAR
163:POLLAV SOLADHARA

S/O RAJEN SOLADHARA
VILL. SOLADHARA GAON
PO/PS. BAKATA NEMUGURI
164:MONUJ BORUAH

S/O JITEN BORUAH
VILL. BORGOHAIN BARI
PO. BORAMALI
P.S. KAKATIBARI
165:KARUN GOGOI

S/O KAMINI GOGOI
VILL. BAKATA NEMUGURI
PO. CHIRARI CHUCK
P.S. BOKOTA NEMUGURI
166:MANTU RAJKONWAR

S/O MONSWAR RAJKONWAR
VILL. SAGARBARI
PO. PATSAKU
                                                                               Page No.# 39/51

             P.S. MORANHAT ALL THE PETITIONERS ARE PERMANENT RESIDENT OF
            DISTRICT SIBSAGAR AND HAVING COMMON CAUSE OF ACTION
             167:JITU DOWARAH
            S/O- BIPUL DOWARAH
            VILL.- DEHINGIA GAON
             P.O. NETAI
             P.S. DEMOW
             PIN- 785671.
             ------------

Advocate for : SR GA ASSAM Advocate for : appearing for SRI PALASH PHUKAN AND 165 ORS For the Appellants/ Respondents: Mr. K.N. Choudhury, Sr. Advocate Mr. M.U. Ahmed, Advocate For the Respondents/ Appellants Mr. D. Mazumder, Addl. AG, Assam Mr. G.R. Dutta, Advocate

BEFORE HONOURABLE THE CHIEF JUSTICE HONOURABLE MR. JUSTICE SUMAN SHYAM

JUDGMENT & ORDER (CAV) Date : 12-06-2024

(Suman Shyam, J)

By this common judgment and order, we propose to dispose of two writ appeals,

i.e. W.A. No. 323/2021 and W.A. No. 50/2022, since common questions of law and facts

are involved in both these appeals. The facts and circumstances, giving rise to filing of the

two writ appeals, as appearing from the materials available on record, shorn of

unnecessary details, are narrated here-in-below.

2. The Inspector General of Police (Admn.) of Assam Police had published

advertisement notice dated 20-02-2009 inviting applications for recruitment in the posts Page No.# 40/51

of Armed Branch Constable in the Assam Police (for ONGC security) Battalion/ 24 th Assam

Police (IR) Battalion and 1002 vacant posts of Armed Branch Constable. According to the

advertisement notice, the recruitment rally was to be conducted in different Police

districts/ Battalions in the month of June, 2009. The advertisement notice, inter alia,

provided that 10% of the vacancies would be reserved for women candidates. In

response to the advertisement notice dated 20-02-2009, a large number of candidates

including the writ appellants had submitted their applications. It appears that the

appellants are candidates from the Sivasagar district of Assam.

3. The selection procedure, which was conducted district-wise, comprised of (a)

physical measurement and fitness test and (b) personal interview. After completion of the

selection process and publication of the employment notice containing the roll numbers of

the selected candidates, as many as 167 unsuccessful candidates, pertaining to Sivasagar

district, had approached this Court by filing W.P.(C) No. 2725/2010, inter alia, contending

that there were large scale anomalies in the selection process, and by providing cut-off

marks subsequently, the respondents had changed the rules of the game.

4. After hearing the arguments of both the parties, the learned Single Judge had

disposed of W.P.(C) No. 2725/2010 by the judgment and order dated 22-02-2019 with a

direction upon the respondents to consider the case of the writ petitioners for

appointment in the post of Armed Branch Constable (AB Constable) with a further

direction that the respondent shall not fill up any post of Armed Branch Constable without

considering the case of the petitioners.

Page No.# 41/51

5. Pursuant to the aforesaid direction passed by the judgment and order dated 22-02-

2019 the Addl. Director General of Police (Admn.) Assam had conducted an enquiry into

the matter where-after, he had arrived at the conclusion that many of the writ petitioners

either (a) did not apply for the recruitment test, or (b) did not appear in the recruitment

test, or (c) failed in the Physical Efficiency Test (PET), or (d) failed in viva-voce interview,

or (e) obtained marks less than the cut-off marks, for which they were not selected. As

such, by issuing a speaking order dated 21-10-2019, the Addl. Director General of Police

(Admn.) had opined that the writ petitioners did not come within the zone of

consideration for appointment as AB Constable. It was also mentioned in the order dated

21-10-2019 that "this dispose of the Hon'ble Gauhati High Court order dated 22-02-2019".

6. In the meantime, by issuing advertisement notice dated 25-04-2018, the

respondent authorities had invited fresh applications for filling up a number of posts of AB

Constable as well as Unarmed Branch Constable in the Assam Police. Subsequently, by

issuing a corrigendum notice dated 21-08-2020 the Addl. Director of Police (Admn.) had

also notified that the expression "this dispose of the Hon'ble Gauhati High Court order

dated 22-02-2019" appearing in the order dated 21-10-2019 would stand omitted and the

same may be read as "further action will be taken in the matter subject to outcome of the

writ appeal being preferred before the Hon'ble High Court against the judgment and order

dated 22-02-2019 passed in W.P.(C) No. 2725/2010 and W.A. No. 323/2021".

7. Aggrieved by the speaking order dated 21-10-2019 as well as corrigendum dated

21-08-2020, 126 candidates, who had applied for the post of AB Constable from the

Sivasagar district, had approached this Court once again, by filing W.P.(C) No. 4133/2020, Page No.# 42/51

inter-alia, contending that the speaking order dated 21-10-2019 contravenes the

directions issued by the learned Single Judge vide judgment and order dated 22-02-2019

passed in W.P.(C) No. 2725/2010. According to these writ petitioners, the respondents

have failed to consider their case for appointing them in the post of AB Constable in terms

of the order dated 22-02-2019.

8. From the records of this case, it appears that four writ petitioners of W.P.(C) No.

2725/2010 had also filed a contempt petition numbered and registered as Contempt Case

(C) No. 698/2019 before this Court alleging willful violation of the judgment and order

dated 22-02-2019. It also appears that assailing the fresh selection process initiated by

the authorities for filling up the vacant posts of AB Constable by issuing advertisement

notice dated 25-04-2018 as well as addendum issued on 19-12-2019, those four writ

petitioners had also filed W.P.(C) No. 2725/2020 wherein, an interim order was passed by

the Court on 17-07-2020 directing the respondent authorities not to fill up 04 posts of AB

Constable in the ensuing selection process for the district of Sivasagar. Another writ

petition being W.P.(C) No. 3020/2020 was also filed by some of the petitioners with

similar grievance. It also appears that Cont. Case (C) No. 698/2009 has been closed by

this Court on 26-05-2023. However, W.P.(C) No. 2725/2020 and W.P.(C) No. 3020/2020

are still pending disposal before this Court.

9. By the judgment and order dated 08-10-2021 the learned Single Judge has

dismissed the writ petition being W.P.(C) No. 4133/2020 by observing that the petitioners

had failed to make out any case for interference. Aggrieved by the judgment and order

dated 08-10-2021, the writ petitioners have preferred W.A. No. 323/2021.

Page No.# 43/51

10. It further appears that during the pendency of W.A. No. 323/2021, the State of

Assam, along with the Director General of Police as well as Inspector General of Police

(Admn.) had preferred an appeal against the judgment and order dated 20-02-2019,

which was numbered and registered as W.A. No. 50/2022. In the said writ appeal, the

appellants have contended that the learned Single Judge has failed to record a specific

findings in the order dated 22-02-2019 as regards any illegality/ irregularity in the

selection process conducted for the district of Sivasagar nor is there any finding of fact so

as to indicate as to which are the candidates who had secured marks above the cut-off

marks but were not selected. According to the appellants, the finding of learned Single

Judge that the selection process is vitiated by irregularities is perverse and therefore, the

judgment and order dated 20-02-2019 is liable to be set aside. Due to the similarity of

issues, both the writ appeals were heard together.

11. Addressing arguments on behalf of the writ appellants in W.A. No. 323/2021, Mr.

K.N. Choudhury, learned Sr. counsel has argued that in view of the findings and

observations made by the learned Single Judge in the judgment and order dated 20-02-

2019 and the specific direction issued therein, the respondents were duty bound to issue

orders of appointment in favour of his clients. However, instead of doing so, by the

speaking order dated 21-10-2019, the respondents have not only rejected the claim of

the writ petitioners but have also recorded findings of fact which were contrary to the

direction passed by the learned Single Judge. According to Mr. Choudhury, by the

impugned speaking order 21-10-2019, the respondents have not only sat in appeal over

the order passed by the learned Single Judge on 22-02-2019 but have also committed Page No.# 44/51

contempt of this Court.

12. Mr. Choudhury further submits that realizing the mistake committed by the

authorities, corrigendum notice dated 21-08-2020 was issued. However, the aforesaid

rearguard action on the part of the respondents, according to Mr. Choudhury, cannot

justify their action in not complying with the directions passed by the learned Single

Judge vide order dated 22-02-2019 in letter & spirit. According to Mr. Choudhury, in view

of the order dated 22-02-2019, the respondents were duty bound to issue appointment

orders in favour of the appellants and therefore, the learned Single Judge has committed

manifest illegality in dismissing the writ petition by the impugned judgment and order

dated 08-10-2021.

13. Mr. D. Mazumder, learned Addl. Advocate General, Assam appearing for the

appellants in W.A. No. 50/2022, on the other hand, has argued that the judgment and

order dated 22-02-2019 passed in W.P.(C) No. 2725/2010 is not based on any proper

finding of facts recorded on the basis of materials on record nor has the learned Single

Judge recorded any finding as regards the right of the writ petitioners, if any, to be

appointed in the post of AB Constable. Under the circumstances, submits Mr. Mazumder,

the impugned judgment and order dated 22-02-2019 is vitiated by perversity and hence,

liable to be interfered with by this Court.

14. It is also the submission of Mr. Mazumder that in the absence of the selected

candidates being made parties in the writ petition, the question of interfering with their

selection/ appointment as AB Constable, after the lapse of nearly 15 years, would not

arise. Hence, no writ of mandamus could have been issued by the learned Single Judge Page No.# 45/51

vide order dated 22-02-2019 to appoint the writ petitioners, that too, without displacing

the selected candidates.

15. We have considered the submissions made at the Bar and have also gone through

the materials available on record. Since the genesis of these two appeals lie in the

judgment and order dated 22-02-2019 passed by the learned Single Judge in W.P.(C) No.

2725/2010, we propose to discuss the contents of the aforesaid judgment first in point of

time.

16. On a careful reading of the judgment and order dated 22-02-2019 we find that the

learned Single Judge had rejected the arguments made on behalf of the writ petitioners

on the question of violation of the reservation quota meant for the women candidates.

However, the argument of the writ petitioners that the authorities have changed the rules

of the game by subsequently fixing the cut-off marks found favour with the learned Single

Judge, inasmuch as it was observed that the respondents, having fixed a "cut-off mark",

have failed to strictly adhere to the same. It was further observed that some of the

candidates who had secured marks above the "cut-off mark" had not been selected.

However, the learned Single Judge has not recorded any finding of fact as to who were

those candidates who had secured marks above the cut-off mark but had not been

selected.

17. Coming to the question of selection and appointment of the writ petitioners in the

W.P.(C) No. 2725/2010, the learned Single Judge has observed that since the selected/

appointed candidates were not parties to the writ proceeding nor was there any interim

order passed in the writ petition, it would be unfair to dislodge the selected candidates Page No.# 46/51

without giving them any opportunity of being heard. On such basis, the learned Single

Judge had declined to interfere with the selection and appointment of AB Constable for

the district of Sivasagar. However, having held as above, the learned Single Judge had

issued the following direction by the judgment and order dated 22-02-2019, which are

reproduced herein-below for ready reference:-

"1) The respondents are directed to consider the case of the petitioners for their appointment to the post of Armed Branch Constable or in any other equivalent post in the vacancies available i.e. current and next available vacancies.

If the vacancies are limited, the petitioners will be considered in a phase manner till all of them are considered.

2) If it is found that the petitioners in the meantime have become overaged, the respondent authorities shall give them age relaxation as may be required.

3) It is made clear that the respondents without considering the case of the petitioners shall not fill up any post of Armed Branch Constable."

18. As noted above, after the judgment and order dated 22-02-2019 was passed, the

Addl. Director General of Police had conducted an enquiry and found that the petitioners

were not entitled to an order of appointment as AB Constable. Accordingly, by the order

dated 21-10-2019, the relief prayed for by the writ petitioners in W.P.(C) No. 2725/2010

had been declined.

19. While considering the challenge made by the writ petitioners in W.P.(C) No.

4133/2020 which was instituted by assailing the speaking order dated 21-10-2019 as well

as the corrigendum dated 21-08-2020, it was urged that the right of the writ petitioners

to be appointed as AB Constable has been illegally denied by the authorities. Taking note

of the case projected by the writ petitioners, the learned Single Judge had observed, in

paragraph 16 of the impugned judgment that the only issue arising for determination in Page No.# 47/51

the writ petition is pertaining to the validity of the speaking order dated 21-10-2019

issued by the Addl. Director General of Police (Admn.). Having identified the above issue,

the learned Single Judge had recorded the following findings in paragraphs 21 and 22 of

the impugned judgment and order dated 08-10-2021, which are reproduced herein-below

for ready reference:-

"21) As indicated herein before, it is seen from the Speaking Order dated 21.10.2019 that 156 number of posts were allotted for Sivasagar District out of which 8 (eight) posts (i.e. 5%) were reserved for appointment on compassionate ground and therefore, recruitment for 148 posts of AB Constable was conducted in Sivasagar District pursuant to advertisement dated 20.02.2009 and that a total of 142 candidates were selected category-wise. It must be remembered that none of the appointments made in the said selection process was set aside. Therefore, if the judgment under reference is interpreted to mean that all 167 petitioners in W.P. (C) 2725/2010 are to be appointed then out of 156 posts earmarked for Sivasagar, the total appointment would be to the extent of 323 persons, as such, the interpretation as sought to be given by the learned counsel for the petitioner would lead to an anomalous situation where appointments to be made in connection with recruitment drive of 2009 would lead to excess appointment in relation to the then sanctioned and available vacant posts.

22) The Court is compelled to take note of the fact that as per the pleadings made in the writ petition, the petitioners have assailed the Speaking Order dated 21.10.2019 on the premise that it runs contradictory to the mandate of the judgment in W.P.(C) 2725/2010. However, the contents of the said speaking order relating to the marks obtained and/or secured by the petitioners are not questioned at all. The said speaking order contains 12 columns, viz., (1) Serial no.; (2) name of the petitioners; (3) Category; (4) Roll no.; (5) 16 km race for male and 0.80 km race for women, max. marks- 15, qualifying marks-8 for both; (6) 100 mtrs. sprint for male and 60 mtrs. sprint for women, max. marks- 15, qualifying marks-8 for both; (7) long jump, max. marks- 10, qualifying marks-4.5 for both; (8) high jump, max. marks- 10, qualifying marks-4.5 for both; (9) viva voce and interview, total marks- 50, qualifying marks- 25 for both; (10) Total marks obtained; (11) Category wise cut off marks General- 68.5; SC- 63; ST(P)- 65;

ST(H)- 56; OBC/MOBC- 66; Women-74.5; (12) Recruitment result of the petitioners and comments. It is seen that the respondent no. 2 had already assigned speaking reasons why the petitioners were not selected. Therefore, it is seen that in this writ petition, no attempt has been made by the petitioners to show which petitioner had scored higher than the last selected candidate in his/her respective category and/or was shown to be deserving and yet was selected and appointed. The Page No.# 48/51

petitioners have also not made any attempt to demonstrate as to which successful and/or selected candidate was undeserving, but were appointed nonetheless. Similarly, no finding was given by this Court as to which of the petitioner. Therefore, on the face of it, the contents of the said Speaking Order dated 21.10.2019 cannot be faulted with.

20. In the impugned judgment and order dated 08-10-2021, the learned Single Judge

has further observed that the petitioners had failed to demonstrate from the judgment

dated 22-02-2019 that any finding has been returned by the Court, indicating as to which

of the petitioners were illegally not selected. Having observed as above, the learned

Single Judge has further held as hereunder:-

"25) In the considered opinion of the Court the restrictive interpretation of the directions contained in the said judgment dated 22.02.2019 in W.P.(C) 2725/2010, so as to completely exclude the respondent no. 2 from revisiting marks would lead to two illegalities, firstly, (i) in respect of 148 posts advertised, the total appointment of AB Constable in 2009 recruitment process in respect of Sivasagar District would be 323 persons against 156 sanctioned posts/ vacancies to be filed up by direct recruitment in the said District. Secondly, (ii) the otherwise undeserving petitioners, who had been unsuccessful in the recruitment process for the year 2009 would be continued to be appointed in the future vacancies in AB Constables of Assam Police in Sivasagar District till such period of time till all the petitioners are appointed, as if a new category or reservation has been made for the otherwise unsuccessful petitioners."

21. Referring to the findings and observations made in paragraphs 14 to 20 of the

judgment and order dated 22-02-2019, the learned Single Judge has also observed that

the interpretation of the judgment and order dated 22-02-2019 sought to be projected by

the writ petitioners was not correct and if the same is accepted, it would amount to giving

a premium to the undeserving persons. On the basis of such findings, the learned Single

Judge has dismissed the writ petition being W.P.(C) No. 4133/2020.

22. From an analysis of the judgment and order dated 22-02-2019, we also find that Page No.# 49/51

although some observations had been made by the learned Single Judge in the judgment

dated 22-02-2019 as regards alleged irregularities in the selection process leading to

exclusion of candidates securing marks above the cut-off mark, there is no mention in the

judgment as to which are those candidates who had secured more than the cut-off mark

nor is there any finding indicating as to which candidates were illegally selected and

appointed pursuant to the impugned selection process. In the absence of any specific

finding of fact as regards any infirmity in the selection and appointment of any un-

deserving candidate in the selection process, issuance of writ of mandamus for appointing

any other candidate against those vacancies, in our considered opinion, would be wholly

impermissible in the eyes of law. At the same time, unless the selection and appointment

of the successful candidates are set-aside by the Court for cogent reasons, the question

of appointing the writ petitioners in their place also cannot arise. We are, therefore, in

complete agreement with the observation made by the learned Single Judge in paragraph

25 of the order dated 08-10-2021 to the effect that implementation of the order dated

22-02-2019, in the manner sought by the writ petitioners/ appellants, would lead to a

situation where 323 persons would have to be appointed against 156 sanctioned post for

Sivasagar district.

23. In view of the above, we are of the considered opinion that the directions

contained in the operative part of the judgment and order dated 22-02-2019 suffers from

serious infirmity inasmuch as the learned Single Judge had fallen into a serious error in

law in issuing the writ of mandamus directing the respondents to consider the case of the

writ petitioners for appointment as AB Constable against the notified vacancies without Page No.# 50/51

interfering with the selection and appointment of selected candidates. Such being the

position, we are of the unhesitant opinion that the impugned judgment and order dated

22-02-2019 passed in W.P.(C) No. 2725/2010 is unsustainable in the eyes of law and the

same is liable to be set aside.

24. We are also of the opinion that although the language employed in the speaking

order dated 21-10-2019 to the effect that "this dispose of the Hon'ble Gauhati High Court

order dated 22-02-2019" was not proper, yet, having realizing the mistake, the competent

authority had issued corrigendum dated 21-08-2020 omitting the said reference from the

impugned speaking order dated 21-10-2019. We see no reason as to why, such corrective

measure of the authorities should not be accepted by this Court to be a bona-fide action

of the State.

25. Insofar as the merit of the findings recorded in the speaking order dated 21-10-

2019 is concerned, it appears that the same is based on an elaborate exercise of fact

finding done by the Addl. Director General of Police (Admn.), whereby, relevant facts have

been brought on record. The learned counsel for the writ appellants in W.A. No. 323/2021

has not been able to point out as to why, such finding of facts recorded against the

petitioners/ appellants by the competent authority should not be accepted to be correct.

If that be so, the writ petitioners/ writ appellants cannot claim any right to be appointed

in the posts of AB Constable pursuant to the above mentioned selection process since

their candidatures have also been found to be deficient.

26. For the reasons stated hereinabove, we find ourselves in agreement with the views

and opinion expressed by the learned Single Judge in the impugned judgment and order Page No.# 51/51

dated 08-10-2021 holding that the writ petition is devoid of any merit. As such, W.A. No.

323/2021 stands dismissed.

25. For the reasons stated hereinabove, the impugned judgment and order dated 22-

02-2019 passed by the learned Single Judge in W.P.(C) No. 2725/2010 stands quashed

and set aside. Consequently, W.A. No. 50/2020 filed by the State stands allowed.

There would be no order as to cost.

                JUDGE                                  CHIEF JUSTICE

GS




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