Uddhab Chandra Das vs The State Of Assam And 4 Ors
2024 Latest Caselaw 8640 Gua

Gauhati High Court

Uddhab Chandra Das vs The State Of Assam And 4 Ors on 25 November, 2024

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GAHC010214992024




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

                           Case No. : WA/380/2024

         UDDHAB CHANDRA DAS
         S/O LATE NIRANJAN CHANDRA DAS,
         ASSISTANT COMMISSIONER OF STATE TAXES,
         OFFICE OF THE DEPUTY COMMISSIONER OF STATE TAXES,
         DHUBRI ZONE,ASSAM, DHUBRI, ASSAM

               VERSUS

         THE STATE OF ASSAM AND 4 ORS
         TO BE REPRESENTED BY THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM,
         FINANCE (TAXATION) DEPARTMENT,
         DISPUR GUWAHATI 06

         2:THE DEPARTMENTAL SELECTION COMMITTEE

         REPRESENTED BY THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
         FINANCE (TAXATION) DEPARTMENT
         DISPUR GUWAHATI 06

         3:THE PRINCIPAL SECRETARY
         TO THE GOVT. OF ASSAM
          FINANCE (TAXATION) DEPARTMENT
          DISPUR GUWAHATI 06

         4:THE COMMISSIONER OF TAXES
         ASSAM
         KAR BHAWAN
          DISPUR GUWAHATI 06

         5:THE ACCOUNTANT GENERAL (A AND E(
         ASSAM MAIDAMGAON
          BELTOLA GUWAHATI 2
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      For the appellant      :    Mr. A.M. Barbhuiya, Advocate
      For the respondents    :    Mr. A. Chaliha, S.C., Finance for

Mr. C. Boruah, S.C., A.G. For respondent No.5

-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 appellant being aggrieved with the common judgment and order dated 12.09.2024 passed by the learned Single Judge in WP(C) 4887/2021 and other connected writ petitions.

Issue notice.

Mr. A. Chaliha, learned Standing Counsel, Finance puts in appearance on behalf of respondent Nos.1 to 4 and Mr. C. Boruah, learned Standing Counsel, A.G., puts in appearance on behalf of respondent No.5. Service is, therefore, complete.

List it for admission after four weeks. In the meantime, learned counsel for the respondents may file response to the writ appeal, if so desire.

                          JUDGE                         CHIEF JUSTICE

Comparing Assistant