Binoy Deka vs The State Of Assam And 2 Ors
2024 Latest Caselaw 8027 Gua

Gauhati High Court

Binoy Deka vs The State Of Assam And 2 Ors on 4 November, 2024

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                     Page No.# 1/2

GAHC010184202014




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

                           Case No. : WP(C)/320/2014

         BINOY DEKA
         R/O VILL.- PATGIRI CHUBA, P.O.- DHEKIPARA, P.S.- SIPAJHAR, MOUZA-
         LOKRAI, SIPAJHAR, DARRANG, ASSAM- 784145.



         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REP. BY THE COMMISSIONER and SECY. TO THE GOVT. OF ASSAM,
         HEALTH and FAMILY WELFARE DEPTT., DISPUR, GHY- 6.

         2:THE MISSION DIRECTOR
          NATIONAL RURAL HEALTH MISSION
         ASSAM
          SAIKIA COMMERCIAL COMPLEX
          CHRISTIAN BASTI
          SREENAGAR ROAD
          GHY- 5.

         3:THE KASH SONAPUR SUB-DIVISIONAL HEALTH CENTRE
          REP. BY THE CHIEF MEDICAL AND HEALTH OFFICER
          SIPAJHAR
          DARRANG.

         4:THE DIRECTOR OF HEALTH SERVICES

         DISPUR
         GUWAHATI-6

         5:COMMISSIONER AND SECRETARY
         TO THE GOVERNMENT OF ASSAM
          SOCIAL WELFARE DEPARTMENT
          HAVING HIS OFFICE AT DISPUR
                                                                   Page No.# 2/2

            GUWAHATI- 781006

           6:DIRECTOR
            OF THE SOCIAL WELFARE DEPARTMENT
            HAVING HIS OFFICE AT UZANBAZAR
            GUWAHATI-781001




Advocate for the petitioner(s): X X


Advocate for the respondent(s): Mr. A Chaliha, Standing Counsel
                                 Health Department, Assam


                                  BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH


                                      ORDER

04.11.2024

It has been submitted by Mr. A Chaliha, the learned standing counsel, Health Department, Government of Assam that further 2(two) weeks time is necessary for giving effect to the judgment and order.

2. Accordingly, list this matter again on 18.11.2024.

JUDGE

Comparing Assistant