Gauhati High Court
Habizur Rahman Laskar vs The State Of Assam And Ors on 18 August, 2025
Author: Soumitra Saikia
Bench: Soumitra Saikia
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GAHC010178622025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4666/2025
HABIZUR RAHMAN LASKAR
S/O LT NASIB ALI LASKAR VILL TUPKHANA PO ARUNACHAL PS SILCHAR
DIST CACHAR ASSAM PIN 788025
VERSUS
THE STATE OF ASSAM AND ORS
REP BY THE SECRETARY TO THE GOVT OF ASSAM HOME AND POLITICAL
B DEPTT ASSAM DISPUR GUWAHATI 6
2:THE DIRECTOR GENERAL OF POLICE
ULUBARI
ASSAM GUWAHATI 7
3:THE INSPECTOR GENERAL OF POLICE C R DIPHU
KARBI ANGLONG ASSAM PIN 782460
4:THE SUPERINTENDENT OF POLICE CUM DISCIPLINARY AUTHORITY
DIPHU
KARBI ANGLONG ASSAM PIN 782460
5:THE DEPUTY SUPERINTENDENT OF POLICE CUM ENQUIRY OFFICER
DIPHU
KARBI ANGLONG ASSAM PIN 78246
Advocate for the Petitioner : MR. P K DEKA, MS. N M LONGKENG,MR. P DAIMARY,MR. R.
KARIM,J MEDHI
Advocate for the Respondent : GA, ASSAM,
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BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
18.08.2025
Heard Mr. P.K. Deka, learned counsel for the petitioner. Also heard Mr. T.C.
Chutia, learned counsel for the respondents.
The petitioner is before this Court with the limited prayer seeking
consideration of his representation dated 01.04.2025, wherein he ventilates his
grievances in terms of the orders passed by the Coordinate Bench dated
12.12.2022 in WP(C) No. 1747/2022, which was deferred by the judgment and
order dated 04.04.2024 passed by the Division Bench of this Court in Writ
Appeal No. 7 of 2023.
The respondent authorities were directed to serve a copy of the enquiry
report on the writ petitioner, which has been duly served. Pursuant thereto, the
petitioner submitted his representation dated 01.04.2025 before the concerned
authorities. It is submitted that although the representation was filed in April
2025, the respondent authorities have not passed any orders till date.
The limited prayer before this Court is that the petitioner's representation
be directed to be disposed of within a time-bound period.
Mr. T.C. Chutia, learned Additional Senior Government Advocate,
representing all the respondents, does not object to the prayer made. Taking
into consideration the submissions advanced before this Court by the learned
counsel for the parties and the averments made in the writ petition, this Court is
of the view that the authorities, more particularly the Respondent No. 4 -
Superintendent of Police cum Disciplinary Authority, Diphu, Karbi Anglong, is
hereby directed to expeditiously dispose of the representation dated 01.04.2025
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filed by the petitioner, which is seen to have been received by the said authority
on the same date.
The representation shall be disposed of within a period of 90 days from
the date of receipt of the certified copy of this order.
A copy of any order passed by the authorities concerned shall be served
on the writ petitioner.
It is expected that the order passed by the Superintendent of Police on the
said representation shall be a speaking and reasoned order.
Writ petition accordingly stands disposed of.
JUDGE
Comparing Assistant
