Gauhati High Court
Md. Hibjur Rahman Laskar vs Syedain Abbasi on 8 August, 2025
Page No.# 1/3
GAHC010137782025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Cont.Cas(C)/407/2025
MD. HIBJUR RAHMAN LASKAR
S/O LATE ABDUL HAMID LASKAR, R/O VILL. KALACHERRA GRANT, P.O.
JAPIRBOND, P.S. LALA, HAILAKANDI, ASSAM, PIN-788160
VERSUS
SYEDAIN ABBASI, IAS AND 6 ORS.
THE SPECIAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM,
PUBLIC HEALTH ENGINEERING DEPARTMENT, DISPUR, GUWAHATI-
781006
2:JAYANT NARLIKAR
IAS
COMMISSIONER AND SECRETARY TO GOVERNMENT OF ASSAM
FINANCE DEPARTMENT
ASSAM SECRETARIAT
DISPUR
GUWAHATI-781006
3:PRANAB KUMAR DAS
CHIEF ENGINEER
PUBLIC HEALTH ENGINEERING ASSAM
HENGRABARI
GUWAHATI-781036
4:TAPAS KUMAR ROY
THE ADDITIONAL CHIEF ENGINEER
PHE
BARAK VALLEY ZONE
SILCHAR
GHUNGOOR
SILCHAR
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DIST- CACHAR
ASSAM
PIN-788014
5:TAPAS KUMAR ROY
SUPERINTENDENT ENGINEER
PHE
HAILAKANDI CIRCLE
NEAR CIRCUIT HOUSE ROAD
HAILAKANDI
ASSAM
PIN-788151
6:ATINDRA BIJOY CHOUDHURY
EXECUTIVE ENGINEER
PUBLIC HEALTH ENGINEERING
HAILAKANDI PUBLIC HEALTH ENGINEERING DIVISION
NEAR CIRCUIT HOUSE ROAD
HAILAKANDI
ASSAM
PIN-788151
7:DR. GAURAV KUMAR
THE ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
BELTOLA
GUWAHATI-78102
Advocate for the Petitioner : MR. A M S MAZUMDER, A W BARBHUIYA
Advocate for the Respondent : ,
BEFORE
HON'BLE MR. JUSTICE ANJAN MONI KALITA
ORDER
08/08/2025
Heard Mr. A M S Mazumder, learned counsel for the petitioner.
2. This is an application under Section 12 of the Contempt of Courts Act, 1971 read with Article
215 of the Constitution of India and Contempt of Court (Gauhati High Court) Rules, 1977.
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3. Mr. Mazumder, learned counsel for the petitioner submits that vide judgment and order dated
20.06.2024 passed in WP(C) No. 6582/2023 along with other writ petitions, wherein the petitioner
was also one of the petitioners in WP(C) No. 5343/2021, this Hon'ble Court has passed an order to
the following effect:-
"Under such circumstances, this Court is of the view that if other worked
charge employees working in other or similarly situated departments are extended the benefit
of pension then the cases of the writ petitioners may also be considered for grant of such
benefits by the Government."
4. In terms of the aforesaid direction passed by the Hon'ble High Court in its order dated
20.06.2024, the petitioner has submitted a representation on 07.08.2024 before the concerned
authority, i.e., the Special Chief Secretary to the Government of Assam, Public Health Engineering
Department, Dispur and others enclosing the aforesaid judgment and order dated 20.06.2024.
However, no action has been taken or the authorities have considered the case of the petitioner, who
has prayed for the similar benefit that has been forwarded to the other work charged employees who
have already worked for more than 30 years.
5. Let a notice of motion be issued, returnable in 4 (four) weeks.
6. The petitioner to take steps for service of notice on the respondent Nos. 1 to 7 within 3
(three) days by registered post with A/D as well as by usual course.
7. List this matter after 4 (four) weeks.
JUDGE
Comparing Assistant
