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Tapan Barman vs Biswajit Pegu
2025 Latest Caselaw 6347 Gua

Citation : 2025 Latest Caselaw 6347 Gua
Judgement Date : 26 August, 2025

Gauhati High Court

Tapan Barman vs Biswajit Pegu on 26 August, 2025

                                                                           Page No.# 1/2

GAHC010015462025




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

                                Case No. : Cont.Cas(C)/39/2025

            TAPAN BARMAN
            S/O-MAHESWAR BARMAN, RESIDENT OF VILLAGE TENGABARI, PO-
            SOLMARA ,
            P.S-BELSOR, DIST.-NALBARI, ASSAM,
            PIN-781338



            VERSUS

            BISWAJIT PEGU
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            DEPARTMENT OF HOME AFFAIRS, DISPUR GUWAHATI 06

            2:PRASANTA KUMAR BHUYAN
            THE CHIEF CONTROLLER
            VILLAGE DEFENSE ORGANISATION
            ASSAM
             GUWAHATI-08

            3:MS SUPRIYA DAS
            THE SUPERINTENDENT OF POLICE
             NALBARI
            ASSAM
             PIN-78133

Advocate for the Petitioner   : MR G SARMA, MR. K R PATGIRI,MS CHITRALEKHA DAS,MS.
D. DEVI

Advocate for the Respondent : MR. J K GOSWAMI (R-1), MR D J BORO(R-1)
                                                                             Page No.# 2/2



                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                         ORDER

Date : 26.08.2025 ssed

Heard Mr. K.R. Patgiri, learned counsel for the petitioner. By an order dated 18.09.2024, passed in WP(C) No.1664/2019, this court directed the respondent to reinstate the petitioner as COVDO with a further direction to consider the case of the petitioner for regularization in accordance with law and in terms of the observations made in the judgment and order dated 02.02.2017 passed in WP(C) No.1804/2015.

The learned counsel for the respondent submits that for the purpose of regularization they would like to file an affidavit and accordingly prays for an adjournment and it is his submission that the petitioner was reinstated.

Prayer is allowed.

List this matter after three weeks on a date to be fixed by the Registry.

JUDGE

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