Page No.# 1/3 vs Oil And Natural Gas Commission And 4 Ors
2025 Latest Caselaw 5880 Gua

Gauhati High Court

Page No.# 1/3 vs Oil And Natural Gas Commission And 4 Ors on 26 August, 2025

                                                                 Page No.# 1/3

GAHC010046252021




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

                         Case No. : WP(C)/1833/2021

         DHANSIRI VALLEY PROJECT OIL AND NATURAL GAS COMMISSION
         WORKERS ASSOCIATION AND ANR
         (D.V.P.O.N.G.C WORKERS ASSOCIATION ) JORHAT AFFILIATED TO
         BHARATIYA MAZDOOR SANGH, REPRESENTED BY ITS GENERAL
         SECRETARY BIPUL BARUAH

         2: SHRI BIPUL BARUAH
          GENERAL SECRETARY

         D.V.P.O.N.G.C WORKERS ASSOCIATION
         JORHAT
         RESIDENT OF VILLAGE HAHCHARA DHEKARI GAON
         PO DAYA CHARI ALI
         DIST SIVASAGAR
         ASSAM 78570

         VERSUS

         OIL AND NATURAL GAS COMMISSION AND 4 ORS
         A STATUTORY BODY HAVING ITS HEAD OFFICE AT DEHRADUN UTTAR
         PRADESH

         2:THE REGIONAL DIRECTOR

          OIL AND NATURAL GAS COMMISSION
          EASTERN REGION
          NAZIRA
          DIST SIBSAGAR


         3:THE GENERAL MANAGER

          OIL AND NATURAL GAS COMMISSION
          DHANSIRI VALLEY PROJECT
                                                                             Page No.# 2/3

             BISHNU BHAWAN
             JORHAT


            4:THE BASIN MANAGER

            OIL AND NATURAL GAS COMMISSION
            DHANSIRI VALLEY PROJECT
            ASSAM AND ASSAM ARAKAM BASIN
            CHENIMARA
            JORHAT
            ASSAM

            5:THE UNION OF INDIA

             REPRESENTED BY THE MINISTRY OF PETROLEUM AND CHEMICALS
             GOVT OF INDIA
             NEW DELH

Advocate for the Petitioner   : MR. S S GOSWAMI, MS. R DEKA

Advocate for the Respondent : ASSTT.S.G.I., MS. PADMINI BARUA (R-1 TO 4),MS. RUKMINI
BARUA (R-1 TO 4),MS N K DEVI (R-1 TO 4),MR N ANIX SINGH (R-1 TO 4),MR. D SAIKIA (R-1
TO 4),MR. N ANIX SINGH (r-1 to 4),MS. N K DEVI (r-1 to 4)




                                         BEFORE
                  HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY


                                          ORDER

26-08-2025

Heard Mr. S.S.Goswami, learned counsel for the petitioners and Mr. D. Saikia, learned Advocate General, Assam assisted by Ms. B. Baishya, learned counsel for the respondent Oil and Natural Gas Corporation (ONGC).

The present writ petition is filed assailing the common judgment and order dated 13.09.2019 passed in Reference Case No. 08/2017 (old Reference Case No. 1(C)/1997), more particularly, the order by which the learned Tribunal declined to issue an order of Page No.# 3/3

regularization of the petitioners under the ONGC.

After perusal of the pleadings, this Court is of the opinion that the record shall be necessary for proper adjudication of this case.

Accordingly, Registry to call for the relevant records of Reference Case No. 08/2017 (old Reference Case No. 1(C)/1997) from the Central Government Industrial Tribunal-cum- Labour Court, Kamrup (M), Guwahati.

List this matter in the 'order' column after receipt of the aforesaid record.

JUDGE

Comparing Assistant