Page No.# 1/4 vs The State Of Assam And 2 Ors
2024 Latest Caselaw 7931 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And 2 Ors on 30 October, 2024

Author: Suman Shyam

Bench: Suman Shyam

                                                               Page No.# 1/4

GAHC010226572024




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

                         Case No. : WP(C)/5586/2024

         DAYANAND RONGPI AND 8 ORS
         SON OF LT. MONSING RONGPI, RESIDENT OF RONGAGORA, WEST KARBI
         ANGLONG, P.O. AND P.S. BAITHALANGSO, DISTRICT- KARBI ANGLONG,
         ASSAM, PIN- 782450

         2: SRI SATYAJIT RAY
          SON OF SUSHIL CH. RAY
          RESIDENT OF VILLAGE- DHALIGAON
          (BGR MAINGATE)
          P.O. AND P.S. DHALIGAON
          DISTRICT- BONGAIGAON
         ASSAM
          PIN- 783385

         3: MANIK TISSO
          SON OF LT. PANIRAM JISSO
          RESIDENT OF VILLAGE- SARTHA RONGHANG
         TARABASA
          P.O. TARABASA
          P.S. HOWRAGHAT
          DISTRICT- KARBI ANGLONG
         ASSAM
          PIN- 782482

         4: AMARJIT HANSU
          SON OF LT. ALANTA HANSU
          RESIDENT OF RONGKHELAN
          DIPHU
          KARBI ANGLONG
          P.O.- RONG KHELAN
          P.S. DIPHU
         ASSAM
          PIN- 782462
                                                   Page No.# 2/4

5: SRI DON BORA
 SON OF LT. DINA NATH BORA
 RESIDENT OF VILLAGE- HOWRAGHAT
 P.O. AND P.S. HOWRAGHAT
 DISTRICT- KARBI ANGLONG
ASSAM
 PIN- 782481

6: SRI TIKSHNA JYOTI BOKALIAL
 SON OF LT. SEBAK BOKALIAL
 RESIDENT OF KOMARCHUK
 P.O. RAJGARH
 P.S. TINGKHONG
 DISTRICT- DIBRUGARH
ASSAM
 PIN- 786611

7: SRI ALAKESH DAS
 SON OF MAHADEV DAS
 RESIDENT OF VILLAGE- BRINDABANHATI (S.K.ROAD)
 P.O. AND P.S. BARPETA
 DISTRICT- BARPETA
ASSAM
 PIN- 781301

8: BANJIT DAS
 SON OF HAREKRISHNA DAS
 RESIDENT OF VILLAGE- BAMUNBARADI
 DISTRICT- BARPETA
ASSAM
 PIN- 781314

9: SMTI. GAYATRI GOGOI
 DAUGHTER OF RAMANANDA GOGOI
 RESIDENT OF MILANPUR ROAD
 CHANDMARI
 P.O. BAMUNIMAIDAN
 P.S. CHANDMARI
 DISTRICT- KAMRUP (M)
ASSAM
 PIN- 78102

VERSUS

THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
GOVERNMENT OF ASSAM, ENVIRONMENT AND FOREST DEPARTMENT,
DISPUR, GUWAHATI- 781006
                                                                           Page No.# 3/4


            2:THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS AND HEAD OF
            FOREST FORCE
            ASSAM
             PANJABARI
             GUWAHATI- 781037

            3:THE ADDITIONAL PRINCIPAL CHIEF CONSERVATOR OF FORESTS
            (ADMIN AND VIG.)
             ASSAM
             PANJABARI
             GUWAHATI- 78103

Advocate for the Petitioner   : MR. P P DUTTA, R BORDOLOI,MS. P P DAS,MS P SARMA

Advocate for the Respondent : SC, FOREST,




                                      BEFORE
                      HON'BLE MR. JUSTICE SUMAN SHYAM


                                         ORDER

30.10.2024 Heard Mr. P.P. Dutta, learned counsel for the writ petitioners. Perused the averments made in the writ petition. The petitioners are primarily aggrieved by the order dated 02.07.2022, by means of which, the earlier order dated 29.06.2021 was cancelled, thus reverting the petitioners back to the original post of Forester-I from the post of Deputy Ranger.

Mr. Dutta, learned counsel submits that the case of the petitioners is covered by the judgment and order of this Court dated 01.02.2024 passed in WP(C) No.5299/2022 and, therefore, a similar order be passed in the present case as well.

Mr. D. Gogoi, learned Standing Counsel, Forest Department, Government Page No.# 4/4

of Assam, however, prays for some time to obtain instruction(s) facilitating expeditious disposal of this case.

In view of the above, issue notice of motion, returnable on 06.12.2024. Since, Mr. D Gogoi, learned Standing Counsel, Forest Department, Government of Assam has appeared and accepted notice on behalf of all the respondents, no formal notice is required to be sent in this case.

Extra copies of the writ petition, requisite in numbers, be furnished to the learned departmental counsel, so as to enable him to obtain instruction(s).

Heard on the prayer of interim relief.

The said prayer would be considered on the returnable date. It is, however, made clear that any order adverse to the interest of the petitioner, if passed during the pendency of this writ petition, shall be subject to further order that may be passed in this proceeding.

List this case again on 06.12.2024.

JUDGE

Comparing Assistant