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Shyamala Medhi vs The State Of Assam And 5 Ors
2025 Latest Caselaw 9159 Gua

Citation : 2025 Latest Caselaw 9159 Gua
Judgement Date : 9 December, 2025

[Cites 1, Cited by 0]

Gauhati High Court

Shyamala Medhi vs The State Of Assam And 5 Ors on 9 December, 2025

                                                                  Page No.# 1/2

GAHC010176312015




                                                           undefined

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

                          Case No. : WP(C)/2814/2015

         SHYAMALA MEDHI
         W/O LT. PRANESWAR MEDHI, R/O BAPUJINAGAR, P.O. BALADMARI, P.S.
         and DIST- GOALPARA, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, PWD
         DEPTT., DISPUR, GHY-6

         2:THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM
          PENSION and PUBLIC GRIEVANCES DEPTT.
          DISPUR
          GHY-6

         3:ACCOUNT GENERAL AandE
         ASSAM
          MAIDAMGAON
          BELTOLA
          GHY-29

         4:THE CHIEF ENGINEER

          PWD ROADS
          ASSAM
          CHANDMARI
          GHY-3

         5:THE EXECUTIVE ENGINEER
          PWD
          GOALPARA RURAL ROADS DIVISION
          P.O. and DIST- GOALPARA
                                                                               Page No.# 2/2

             ASSAM
             PIN-783101

            6:THE TREASURY OFFICER
             GOALPARA DISTRICT
             PO. and P.S. GOALPARA
            ASSA

Advocate for the Petitioner   : MR.H DAS, MS.J DAS

Advocate for the Respondent : SC, PENSION, SC, PWD,SC, FINANCE,SC, AG




                                  BEFORE
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                         ORDER

Date : 09.12.2025

Heard Mr. H. Das, learned counsel for the petitioner, who submits that in view of the judgment and order of the Hon'ble Supreme Court passed in Dharam Singh & Ors. Vs. State of U.P. & Anr., decided on 19.08.2025 in Civil Appeal No(s). 8558 of 2018, he may be granted some time to make his argument. Therefore, prays for listing of the matter after 3 (three) weeks.

Mr. R. Dhar, learned Standing Counsel, PWD and Mr. B. Chakravarty, learned Standing Counsel, AG are present.

List the matter on 29.01.2026.

JUDGE

Comparing Assistant

 
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