Sabiha Begum vs Prof Dr Achyut Ch Baishya
2025 Latest Caselaw 6443 Gua

Gauhati High Court

Sabiha Begum vs Prof Dr Achyut Ch Baishya on 28 August, 2025

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GAHC010186042024




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

                               Case No. : Cont.Cas(C)/487/2024

            SABIHA BEGUM
            C/O- ANARUL ISLAM,
            R/O- HATIGAON,
            P.O AND P.S- HATIGAON, GUWAHATI-38,
            DIST- KAMRUP (M), ASSAM,



            VERSUS

            PROF DR ACHYUT CH BAISHYA
            PRINCIPAL CUM CHIEF SUPERINTENDENT GAUHATI MEDICAL COLLEGE
            AND HOSPITAL GUWAHATI-32



Advocate for the Petitioner   : MR J C BORAH,

Advocate for the Respondent : MR. B GOGOI, MR M BHUYAN,MR. D UPAMANYA




             Linked Case : Cont.Cas(C)/482/2024

            DULALUDDIN AHMED
            S/O- MD.IDRISH ALI

            R/O- VILLAGE AND P.O- BARALI MARI

            P.S- BHURAGAON

            DIST-MORIGAON
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           ASSAM
           PIN-782121


           VERSUS

          PROF DR ACHYUT CH BAISHYA
          PRINCIPAL CUM CHIEF SUPERINTEDENT GAUHATI MEDICAL COLLEGE
          AND HOSPITAL
          GUWAHATI-32


          ------------
          Advocate for : MR J C BORAH
          Advocate for : MR. B GOGOI appearing for PROF DR ACHYUT CH BAISHYA



                               BEFORE
                 HONOURABLE MRS. JUSTICE MARLI VANKUNG

                                     ORDER

Date : --28.08.2025

Heard Mr. J. C. Borah, learned counsel for the petitioner along with Mr. D. Upamanya, learned counsel for the sole respondent.

The learned counsel for the respondent submits that attempts have been made by the respondent for payment of the arrear of pay to the petitioner, however, since the funds are to be received from the Central Government, the respondents have asked the Central Government for the release of the required funds. He submitted that he may be allowed to furnish the documents showing the steps taken by the respondents for payment of the arrear of pay incompliance with the Judgment & Order of this Court dated 03.05.2024 in WP(C) No. 1724/2024.

Accordingly, the matter be listed after 2 (Two) weeks for the respondent to file his show cause reply/compliance report.

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List the matter again on 23.09.2025.

JUDGE

Comparing Assistant