Gauhati High Court
Page No.# 1/6 vs Sri Biren Chandra Phukan And Ors on 28 June, 2024
Page No.# 1/6
GAHC010175882016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/654/2016
SRI DHIREN BORO and ANR.
S/O- SRI HEMA RAM BORO, VILL. and P.O.- BAGHDOBA, P.S.- GORESWAR,
DIST.- BAKSA, BTAD, ASSAM, PIN- 781366.
2: SYED RITUL ALI
S/O- ABDUL HOQUE
VILL.- SIMILA
P.O. and P.S.- GORESWAR
DIST.- BAKSA
BTAD
ASSAM
PIN- 781364
VERSUS
SRI BIREN CHANDRA PHUKAN and ORS.
THE PRINCIPAL SECY., BODOLAND TERRITORIAL COUNCIL, KOKRAJHAR,
BTC, SECRETARIAT, BODOFA NWGWAR, DIST.- KOKRAJHAR, BTAD,
ASSAM, PIN- 783370.
2:SANJEEB KR. GOGOI
THE DY. COMMISSIONER
BAKSA
MUSHALPUR
DIST.- BAKSA
ASSAM
PIN- 781372.
3:UDAYAN HAZARIKA
THE SECY. TO THE GOVT. OF ASSAM
PERSONAL B DEPTT.
DISPUR
GHY- 6.
Page No.# 2/6
4:SRI AKASH DEEP
THE PRINCIPAL SECRETARY
BODOLAND TERRITORIAL COUNCIL
KOKRAJHAR
BTC SECRETARIAT
BODOFA NWGWR
DIST-KOKRAJHAR (BTAD)
ASSAM
PIN-783370
Advocate for the Petitioner : MR.U K DAS
Advocate for the Respondent : MR.N HAQUER
Linked Case : Cont.Cas(C)/658/2016
BISHWAJIT DAS and 10 ORS.
S/O- LT. KASTARAM DAS
R/O VILL.- BANGALIPARA
P.O.- NIZ- BANGALIPARA
P.S.- BARAMA
DIST.- BAKSA
BTAD
ASSAM
PIN- 781333.
2: SRI LOHIT BORO.
S/O. SRI NARAYAN BORO. R/O VILL.- GALDINGPARA
P.O.- PAMUA-PATHAR P.S.- BARBARI
DIST.- BAKSA BTAD
ASSAM. PIN- 781372.
3: SRI SUREN BORO
S/O. LT. JANTIRAM BORO. R/O VILL.- KADAMTALA
P.O.-BARAMA
P/S BARAMA
DIST.- BAKSA BTAD
ASSAM. PIN- 781346.
4: SRI SHUKLESHWAR BORO
S/O SRI HARESHWAR BORO. R/O. VILL. NO-1 SILAPATI
P.O.- BARIMAKHA
P.S.- BARBARI
Page No.# 3/6
DIST.- BAKSA BTAD
ASSAM. PIN- 781333.
5: SMT. KABITA BORO
WIFE OF LATE KAPIL BORO
VILLAGE and P.O.- BAGANPARA
P.S.- BARBARI
DIST.- BAKSA BTAD
ASSAM. PIN- 781344
6: MD. FAJRUL ALI
SON OF LATE NAUSAD ALI
VILLAGE- GARBHITAR
P.O.- NIZ DHAMDHAMA
P.S.- BARAMA
DIST.- BAKSA BTAD
ASSAM. PIN- 781349
7: SMTI SABITRI NARZARY
W/O SHRI DASORAM NARZARY
VILLAGE- KAREMURA
P.O.- KAREMURA
P.S.- BARBARI
DIST.- BAKSA BTAD
ASSAM. PIN- 781355.
8: SRI PRADIP KR. NARZARY
S/O. LT. BASIRAM NARZARY. R/O VILL.- BARIKADONGA
P/O.- GERUWA ASHRAM
P.S.- BARBARI
DIST.- BAKSA BTAD
ASSAM. PIN- 781344
9: SRI AJAY DEWRY
SON OF SHRI LOWGA BORO
VILLAGE- PANBARI SERABARI SUPA
P.O.- DHANBIL
P.S.- BARBARI
DISTRICT- BAKSA. PIN- 781348.
10: SRI PHULEN BORO
SON OF DEBEN BORO
VILLAGE- BISHNUPUR
P.O.- BISHNUPUR P.S.- BARBARI
DIST.- BAKSA BTAD
Page No.# 4/6
ASSAM. PIN- 781344.
11: SRI BHAGABAN BORO.
S/O. LT. GOBINDA BORO. R/O VILL.- BALA BONGAON
P.O.- BAGANPARA
P. S.- BARBARI
DIST.- BAKSA BTAD
ASSAM. PIN- 781344.
VERSUS
SRI BIREN CHANDRA PHUKAN and ORS.
THE PRINCIPAL SECY.
BODOLAND TERRITORIAL COUNCIL
KOKRAJHAR
BTC SECRETARIAT
BODOFA NWGWAR
DIST.- KOKRAJHAR
BTAD
ASSAM
PIN- 783370.
2:SANJEEB KR. GOGOI
THE DY. COMMISSIONER
BAKSA
MUSHALPUR
DIST.- BAKSA
ASSAM
PIN- 781372.
3:UDAYAN HAZARIKA
THE SECY. TO THE GOVT. OF ASSAM
PERSONAL B DEPTT.
DISPUR
GHY- 6.
4:SRI ANURAG GOEL
PRINCIPAL SECRETARY
BODALAND TERRITORIAL REGION
KOKRAJHAR
BTC SECRETARIATE
BODOFA NWGWAR
DIST KOKRAJHAR(BTAD)
ASSAM
PIN-783370
5:SRI AKASH DEEP
THE PRINCIPAL SECRETARY
BODOLAND TERRITORIAL COUNCIL
KOKRAJHAR
BTC SECRETARIATE
BODOFA NWGWR
Page No.# 5/6
DIST-KOKRAJHAR (BTAD)
ASSAM
PIN-783370.
------------
Advocate for : MRB D SARMA
Advocate for : MR.KHAYERUDDINR appearing for SRI BIREN CHANDRA
PHUKAN and ORS.
BEFORE
HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR
ORDER
Date : 28.06.2024
The above noted contempt petitions have been so instituted alleging
violation of a common Judgment and Order dated 31.05.2016, passed by
this Court in WP(C)/387/2015 and WP(C)/297/2015.
This Court, vide the said order had directed Deputy Commissioner,
Baksa, to verify the claim of the petitioners for appointment in terms of the
OM dated 29.07.2013 and after identification of vacant posts for
accommodation of the petitioners, to issue consequential orders for their
appointment.
Mr. P. Nayak, learned Standing Counsel, BTC, has submitted that the
matter on being processed and the approvals as requisite on being obtained,
the petitioners have been approved by the BTC authorities for appointment
and in this connection, he has placed before this Court, a communication
dated 26.06.2024 as received by him in the matter.
Mr. Nayak, learned Standing Counsel, BTC, has also submitted that the
concerned departments have been now directed to issue consequential
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orders appointing to the petitioners herein against the posts so identified. Mr.
Nayak, learned Standing Counsel further submits that appointment orders in
respect of the petitioners would be issued shortly.
In view of the above, the directions passed by this Court vide the order
dated 31.05.2016, in WP(C)/387/2015 and WP(C)/297/2015 having been
complied with, no further adjudication would be called for in the contempt
petitions and accordingly, the same stands closed.
However, it is directed that the respondent authorities shall ensure that
the consequential orders of appointment be issued to the petitioners herein
within a period of 15(fifteen) days from today.
The copies of the communication dated 26.06.2024 as well as the inter
departmental communication dated 25.06.2024 are kept on record and
marked as 'X' for identification colly.
JUDGE
Comparing Assistant
