Prabir Chandra Kakati vs The State Of Assam And 6 Ors
2024 Latest Caselaw 3775 Gua

Gauhati High Court

Prabir Chandra Kakati vs The State Of Assam And 6 Ors on 30 May, 2024

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GAHC010010042022




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

                          Case No. : WP(C)/367/2022

         PRABIR CHANDRA KAKATI
         S/O LATE SIBA CHANDRA KAKATI
         RESIDENT OF SAGARIKA PATH, PO ZOO ROAD, PS GITANAGAR, DIST
         KAMRUP M ASSAM 781024

         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REPRESENTED BY ITS CHIEF SECRETARY GOVT. OF ASSAM, DISPUR
         GUWAHATI 06

         2:THE PRINCIPAL SECRETARY
         TO THE GOVT. OF ASSAM
          PERSONNEL (A) DEPARTMENT
          GOVT. OF ASSAM
          DISPUR GUWAHATI 06

         3:APPELLATE AUTHORITY
          CONSTITUTED UNDER RULE 11 OF ASSAM SERVICES (CONFIDENTIAL
         ROLLS) RULES
          1990 REPRSENTED BY CHIEF SECRETARY GOVT. OF ASSAM
          DISPUR
          GUWAHATI 06

         4:THE SECRETARY
         TO THE GOVT. OF ASSAM
          PERSONNEL (A) DEPARTMENT
          GOVT. OF ASSAM
          DISPUR GUWAHATI 06

         5:THE UNION OF INDIA
          REPRESENTED BY SECRETARY
          MINISTRY OF PERSONNEL PUBLIC GRIEVANCES AND PENSIONS
          DEPARTMENT OF PERSONNEL AND TRAINING
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              NEW DELHI 110011

              6:UNION PUBLIC SERVICE COMMISSION
               REPRESENTED BY SECRETARY UPSC
               DHOLPUR HOUSE
               SHAH JAHAN ROAD
               NEW DELHI 110069

              7:SRI J.B EKKA
               PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
               PANCHAYAT AND RURAL DEVELOPMENT
               DISPUR GUWAHATI 06

              8:SRI.TONMOY PRATIM BORGOHAIN
               IAS
               SECRETARY TO THE GOVERNMENT OF ASSAM
               PERSONNEL DEPARTMENT
               DISPUR
               GUWAHATI-781006.

              9:SMT. PANCHALI KAKATI
              ACS
               JOINT SECRETARY TO THE GOVERNMENT OF ASSAM
               PERSONNEL DEPARTMENT
               DISPUR
               GUWAHATI-781006

Advocate for the Petitioner    : MR. K N CHOUDHURY

Advocate for the Respondent : ASSTT.S.G.I.




                                          BEFORE
                              HON'BLE MR. JUSTICE KARDAK ETE


                                             ORDER

30.05.2024.

Heard Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. M. Das, Mr. A. Das and Mr. N.K. Neog, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Senior Government Advocate, Assam appearing for the Page No.# 3/3

respondent Nos.1--4, Mr. T. Todi, learned counsel for the respondent No.6, Mr. P. Nayak, learned counsel for the respondent No.7 and Mr. B. Gogoi, learned counsel for the respondent Nos.8 & 9.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant