Bibhu Bhusan Deb Roy vs The State Of Assam And Anr
2024 Latest Caselaw 7861 Gua

Gauhati High Court

Bibhu Bhusan Deb Roy vs The State Of Assam And Anr on 28 October, 2024

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GAHC010150932024




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

                                  Case No. : WA/307/2024

            BIBHU BHUSAN DEB ROY
            S/O LATE BENI BHUSHAN DEB ROY
            C/O LATE MADHU SUDHAN CHOUDHURY,
            RESIDENT OF SAMSHAN ROAD (COLLEGE ROAD, PO SILCHAR, PS
            SILCHAR SADAR DIST CACHAR, ASSAM

            VERSUS

            THE STATE OF ASSAM AND ANR
            REPRESENTED BY THE LABOUR COMMISSIONER, LABOUR AND
            EMPLOYMENT DEPARTMENT, GOPINATH NAGAR, GUWAHATI 781016,
            KAMRUP M ASSAM

            2:M/S SCHLUMBERGER ASIA SERVICE LIMITED
             A COMPANY REGISTERED UNDER THE COMPANIES ACT .1956 HAVING
            ITS REGISTERED OFFICE AT NAZIRA NEAR ONGC COMPLEX
             PO NAZIRA, DIST SIBSAGAR, ASSAM 78568

For petitioner(s)/appellant(s) : Mr. A. Bhattacharjee, Advocate
                                 Mr. D.J. Chakma, Advocate
For respondent(s)             :  Mr. N.C. Das, GA, Assam

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR 28.10.2024 (Vijay Bishnoi, CJ)

As per office report, the notice issued to the respondent No. 2 has not been served till date.

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Await report in respect of the notice issued to the respondent No. 2 for two more weeks.

It is noticed that this writ appeal is filed against the impugned judgment passed by the learned Single Judge while adjudicating upon the order passed by the Industrial Tribunal, Silchar. Prima facie we are of the opinion that the learned Single Judge, while adjudicating upon the order passed by the Industrial Tribunal, has exercised his jurisdiction under Article 227 of the Constitution of India and, hence, this intra-Court writ appeal against the impugned judgment is not maintainable.

Learned counsel for the appellant may satisfy this Court on the maintainability of this writ appeal on the next date fixed.

List on 13.11.2024.

                                       JUDGE                         CHIEF JUSTICE




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