Gauhati High Court
Page No.# 1/5 vs The State Of Assam And 13 Ors on 19 November, 2024
Page No.# 1/5
GAHC010014602018
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/770/2018
HITESH DEV SARMA AND 5 ORS
S/O. LATE MADHAB CH. SARMA, R/O. HOUSE NO. 4, 7TH BYE LANE, ZOO
NARENGI ROAD, GUWAHATI-781021
2: DEVAJYOTI HAZARIKA
ACS
S/O. LATE LALIT KUMAR HAZARIKA
R/O. HOUSE NO. 4
DEBDARU PATH
BEHIND MLA HOSTEL
DISPUR
GUWAHATI-781006
3: SEEMA REKHA BHUYAN
ACS
W/O. LATE RAJIB KUMAR BHUYAN
R/O. HOUSE NO. 26
ARJUN PATH
NIZARAPAR
CHANDMARI
GUWAHATI-781003.
4: MRIDUL KR. MAHANTA
S/O. LATE BEDAKANTA MAHANTA
R/O. 44
MILANPUR ROAD
MILANPUR
CHANDMARI
GUWAHATI-781021
5: SYED ISFAQUR RAHMAN
S/O. LATE BEDAKANTA MAHANTA
RESIDENT OF 44
MILANPUR ROAD
Page No.# 2/5
MILANPUR
CHANDMARI
GUWAHATI-781021
6: GAUTAM TALUKDAR
S/O. LATE HARAMOHAN TALUKDAR
R/O. HOUSE NO. 8
NEAR NO. 2 MILANPUR MASJID
MILANPUR
CHANDMARI
GUWAHATI-2
VERSUS
THE STATE OF ASSAM AND 13 ORS
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM, ASSAM SECRETARIAT, DISPUR, GUWAHATI-6.
2:THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM
PERSONAL (A) DEPARTMENT
DISPUR
GUWAHATI-781006
3:THE ADDITIONAL CHIEF SECRETARY TO THE GOVT. OF ASSAM
WELFARE OF PLAINS TRIBES AND BACKWARD CLASSES DEPARTMENT
DISPUR
GUWAHATI-06
4:THE SECRETARY TO THE GOVERNMENT OF ASSAM
JUDICIAL DEPARTMENT
DISPUR
GUWAHATI-06
5:THE SELECTION BOARD/ DEPARTMENTAL PROMOTION COMMITTEE
CONSTITUTED FOR CONSIDERING PROMOTION TO THE ACS
SELECTION GRADE
REPRESENTED BY ITS MEMBER SECRETARY
THE SECRETARY TO THE GOVT. OF ASSAM
PERSONNEL (A) DEPARTMENT
DISPUR
GUWAHATI-781006.
6:THE UNION OF INDIA
REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF PERSONNEL
PUBLIC GRIEVANCES AND PENSIONS
DEPARTMENT OF PERSONNEL AND TRAINING
NORTH BLOCK
Page No.# 3/5
NEW DELHI-110001
7:THE UNION PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY
DHOLPUR HOUSE
SHAHJAHAN ROAD
NEW DELHI-110069
9:HONMILEE TERONPI
ACS (SR-89)
PRESENTLY SERVING AS SECRETARY TO THE GOVT. OF ASSAM
SKILL
EMPLOYMENT AND ENTREPRENEURSHIP DEPARTMENT
ASSAM SECRETARIAT
DISPUR GUWAHATI-781006
10:ROBINSON MUCHAHARI
ACS (SR-89)
PRESENTLY SERVING AS THE SECRETARY
BODOLAND TERRITORIAL COUNCIL
BTAD
KOKRAJHAR
IN THE RANK OF ADDITIONAL SECRETARY TO THE GOVT. OF ASSAM.
11:BHOGESWAR SHYAM
ACS(SR-89)
PRESENTLY WORKING AS ADDITIONAL SECRETARY TO THE GOVT. OF
ASSAM
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
ASSAM SECRETARIAT
DISPUR
GUWAHATI-781006
12:JURIE DEKA THAKUR
ACS (DR-92)
PRESENTLY SERVING AS ADDITIONAL SECRETARY TO THE GOVT. OF
ASSAM
REVENUE AND DISASTER MANAGEMENT DEPARTMENT
ASSAM SECRETARIAT
DISPUR
GUWAHATI-781006
13:UMANANDA DOLEY
ACS (DR-92)
PRESENTLY SERVING AS DIRECTOR
WELFARE OF PLAINS
TRIBES AND BACKWARD CLASSES
AND MANAGING DIRECTOR
Page No.# 4/5
APTDC
IN THE CADRE OF ADDITIONAL SECRETARY TO THE GOVT. OF ASSAM
ASSAM SECRETARIAT
DISPUR
GUWAHATI-781006
14:PRABHATI THOUSEN
ACS (DR-92)
PRESENTLY SERVING AS DIRECTOR
BORDER PROTECTION AND DEVELOPMENT
IN THE CADRE OF ADDITIONAL SECRETARY TO THE GOVT. OF ASSAM
ASSAM SECRETARIAT
DISPUR
GUWAHATI-781006
15:BINITA PEGU
ACS (DR-92)
PRESENTLY SERVING AS DIRECTOR
FINANCIAL INSPECTIONS AND ADDITIONAL SECRETARY
WPT AND BC DEPARTMENT
IN THE CADRE OF ADDITIONAL SECRETARY TO THE GOVT. OF ASSAM
ASSAM SECRETARIAT
DISPUR GUWAHATI-78100
Advocate for the Petitioner : MR. M K CHOUDHURY, MR. A BARKATAKI,MR. T N
SRINIVASAN,MR P BHARDWAJ,MR. N BARUAH
Advocate for the Respondent : GA, ASSAM, MR. D NATH(ASGA, R- 1,3-5),MR. A THAKUR(R-
2),MR. S S ROY(R-6),MR J CHUTIYA (R11,R12,R13,R14,R15)
Page No.# 5/5
BEFORE
HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI
ORDER
Date : 19.11.2024
Heard Mr. M. Sarma, learned Counsel for the petitioner. Also,
heard Mr. D. Nath, learned Senior Government Advocate for the State
respondent.
Mr. M. Sarma, learned Counsel for the petitioner submits that
the present writ petition is squarely covered by the Judgment and
Order dated 10.08.2023 passed in W.A no. 46/2023. He accordingly
submits that the O.M dated 03.08.2016 which is assailed in the
present writ petition has attained finality in view of the aforesaid
decision of the Division Bench of this Court. He further accordingly
submits that the present writ petition has become infructuous.
In view of the aforesaid endorsement made by the learned
counsel for the parties, this writ petition stands closed having been
rendered infructuous.
A copy of the order dated 13.06.2024 passed in WP(C) no.
5169 of 2016 in a similar situated case where this Court has handed
over is kept on record and marked as "X".
Accordingly, the writ petition stands disposed of.
JUDGE
Comparing Assistant
