Babita Das vs The State Of Assam And 3 Ors
2024 Latest Caselaw 3030 Gua

Gauhati High Court

Babita Das vs The State Of Assam And 3 Ors on 3 May, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                                           Page No.# 1/2

GAHC010068952021




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

                               Case No. : I.A.(Civil)/1008/2021

             BABITA DAS
             D/O SRI DHARMESWAR DAS
             W/O SRI HEMCHANDRA SARKAR ORIGINAL
             R/O PAILA DIST. NALBARI AND PRESENT R/O VILL. JALAKHATA
             P.O. DNANTOLA BAZAR P.S. ABHAYAPURI IN THE DIST. BONGAIGAON
             ASSAM.

                      VERSUS

             1: THE STATE OF ASSAM AND 3 ORS.
             REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
             HEALTH AND F.W. DEPTT. DISPUR GHY 6

             2:THE DIRECTOR OF HEALTH SERVICES
             ASSAM HENGRABARI GHY 36

             3:THE JT. DIRECTOR OF HEALTH SERVICES
             BONGAIGAON ASSAM.

             4:THE SUB DIVISIONAL MEDICAL AND HEALTH OFFICER
             BOITAMARI BPHC BONGAIGAON ASSAM.

             Advocate for : MR S SARMA
             Advocate for : SC HEALTH appearing for THE STATE OF ASSAM AND 3 ORS.

                                     -B E F O R E -
               HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI
                    HON'BLE MR. JUSTICE SUMAN SHYAM

03.05.2024

(Vijay Bishnoi, CJ)

In view of the common judgment & order passed today in Writ Appeal Page No.# 2/2

No.129/2021 and other connected writ appeals, no further order is called for in the present application.

Accordingly, the interlocutory application stands closed.

                  JUDGE                            CHIEF JUSTICE




Comparing Assistant