Page No.# 1/3 vs Siva Prasad Bezbaruah
2024 Latest Caselaw 8621 Gua

Gauhati High Court

Page No.# 1/3 vs Siva Prasad Bezbaruah on 25 November, 2024

                                                                Page No.# 1/3

GAHC010223252024




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

                           Case No. : WA/385/2024

         THE CHAIRMAN AND MANAGING DIRECTOR AND 4 ORS
         FOOD CORPORATION OF INDIA, GOVT. OF INDIA, 16-20, BARAKHAMBA
         LANE, FIRE BRIGADE LANE, BARAKHAMBA, NEW DELHI 110001

         2: THE EXECUTIVE DIRECTOR (NE)
          FOOD CORPORATION OF INDIA
          GOVT. OF INDIA
          GLP BUILDING
          ULUBARI
          GS ROAD
          GUWAHATI 07
          DIST KAMRUP M ASSAM

         3: THE GENERAL MANAGER (REGION)
          GS ROAD
          PALTAN BAZAR
         ABOVE FBB
          MT TOWER
          (3RD TO 5TH FLOOR)
          GUWAHATI 08
          DIST KAMRUP M ASSAM

         4: THE DIVISIONAL MANAGER

          FOOD CORPORATION OF INDIA
          DIVISIONAL OFFICE AT GUWAHATI
          MITRA BUILDING
          ASHRAM ROAD
          ULUBARI
          GUWAHATI 07
          KAMRUP M ASSAM

         5: THE MANAGER (PERSONAL)
          FOOD CORPORATION OF INDIA
                                                                         Page No.# 2/3

           DISTRICT OFFICE AT GUWAHATI
           MITRA BUILDING
           ASHRAM ROAD
           ULUBARI
           GUWAHATI 07
           KAMRUP M ASSA

           VERSUS

           SIVA PRASAD BEZBARUAH
           S/O LATE DHANESWAR SIL RESIDENT OF VILLAGE JOWARDDIN, PO
           KAITHALKUCHI, PS BELSOR, NALBARI, 781370



            For the appellants   :     Mr. P.K. Roy, Sr. Advocate
                                       Mr. S.K. Chakraborty, Advocate


                                     -BEFORE-
               HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI
                   HON'BLE MR. JUSTICE KAUSHIK GOSWAMI
25-11-2024


(Vijay Bishnoi, C.J.)
      This writ appeal is preferred by the appellants being aggrieved with the
judgment and order dated 03.10.2024 passed by the learned Single Judge in
W.P.(C) 1215/2021 which was filed by the respondent herein.

Learned senior counsel for the appellants submits that the learned Single Judge has erred in observing that the temporary appointment of the respondent can be treated as Boy Service in the canteen operated by the employees of the FCI since there is no provision for appointment of Boy Service in the FCI.

Issue notice, returnable in four weeks.

Appellants to take steps for service of notice upon the respondent by registered post with A/D within three days.

Page No.# 3/3

In the meantime, effect and operation of the impugned judgment and order dated 03.10.2024 passed by the learned Single Judge in W.P.(C) 1215/2021 shall remain stayed.

                      JUDGE                   CHIEF JUSTICE



Comparing Assistant