Badrul Islam Choudhury vs The State Of Assam And 2 Ors
2025 Latest Caselaw 9414 Gua

Gauhati High Court

Badrul Islam Choudhury vs The State Of Assam And 2 Ors on 12 December, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                         Page No.# 1/2

GAHC010251012025




                                                                  undefined

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

                                 Case No. : WP(C)/7109/2025

            BADRUL ISLAM CHOUDHURY
            SON OF LATE ABDUS SHAKUR CHOUDHURY, RESIDENT OF VILLAGE AND
            P.O. MOHAKAL, P.S. BADARPUR, DISTRICT- SRIBHUMI, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
            ASSAM, DISPUR, GUWAHATI-06.

            2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
             PERSONNEL (A) DEPARTMENT
             DISPUR
             GUWAHATI-06.

            3:THE SECRETARY TO THE GOVERNMENT OF ASSAM
             PERSONNEL (A) DEPARTMENT
             DISPUR
             GUWAHATI-6

Advocate for the Petitioner   : MS. S T BOKTH, MS. A DAS,K G CHOWDHURY

Advocate for the Respondent : GA, ASSAM,
                                                                          Page No.# 2/2


                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

Date : 12.12.2025 Heard Mr. S. K. Talukdar, learned counsel for the petitioner. Also heard Mr. C. K. S. Baruah, learned CGC appearing on behalf of all the respondents.

The challenge made in the writ petition by impugned order dated 21 st of July, 2025 Annexure-A, whereby the petitioner's earlier discharge order was substituted by the impugned order.

Learned counsel for the petitioner submits that the earlier discharge order stood interfered with by the Judgment and Order of the Division Bench rendered in WA No.59/2023 vide Judgment and Order dated 20.06.2025. Similar writ petitions are pending in the matter, the matter also required hearing.

Issue notice returnable in 4 weeks.

Since Mr. C. K. S. Baruah, learned CGC appears on behalf of all the respondents, notices are waived. However extra copies be furnished on the respondents within a period of 1 (one) week from today.

Till next returnable date, the impugned order dated 21.07.2025 shall not be given effect to.

List this matter again on 02.02.2026.

JUDGE

Comparing Assistant