Page No.# 1/3 vs M.S. Manivannan
2025 Latest Caselaw 3276 Gua

Gauhati High Court

Page No.# 1/3 vs M.S. Manivannan on 18 February, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                 Page No.# 1/3

GAHC010086712022




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

                        Case No. : Cont.Cas(C)/251/2022

         DIBRUGARH UNIVERSITY PENSIONERS ASSOCIATION AND ANR.
         HAVING ITS REGISTERED OFFICE AT VILLAGE TEKELACHIRING GAON,
         DIBRUGARH UNIVERSITY LINK ROAD, P.O. AND DIST.- DIBRUGARH,
         ASSAM, PIN- 786001, REPRESENTED BY ITS GENERAL SECRETARY, SRI
         CHANDRA KAMAL DAS.

         2: CHANDRA KAMAL DAS
          S/O- LATE BISWA BAHAN DAS
          R/O- SEUJEE PATH
         TEKELA CHIRING GAON
          P.O. AND DIST.- DIBRUGARH
          PIN- 786001

         VERSUS

         M.S. MANIVANNAN, IAS AND ORS.
         COMMISSIONER AND SECRETARY, GOVT. OF ASSAM, HIGHER
         EDUCATION DEPTT., ASSAM SECRETARIAT, BLOCK CM, 3RD FLOOR,
         DISPUR- 781006

         2:DR. JITEN HAZARIKA
          REGISTRAR
          DIBRUGARH UNIVERSITY
          DIBRUGARH
          PIN- 786004.

         3:SRI MANISH THAKUR
          IAS
          COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
          FINANCE DEPARTMENT
         ASSAM SECRETARIAT
          DISPUR-781006
         ASSAM
                                                                         Page No.# 2/3

Advocate for the Petitioner   : MR. K N CHOUDHURY, MS N MAHANTA,MR. D J DAS

Advocate for the Respondent : MR. K GOGOI, SC, FINANCE,SC, HIGHER EDU,MS. M SAIKIA
(R-2),MS. P BORTHAKUR (R-2),MR. R GOSWAMI (R-2),MR S DAS,MR. D SAIKIA,MR P
BORAH




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                        ORDER

18.02.2025

Mr. K.N. Choudhury, learned Senior Counsel for the petitioners submits that the various orders passed by this Court show that the action of the respondents reflect that they have been pretending to comply with the orders of this Court, without really acting upon the directions of this Court.

Mr. S. Bhuyan, learned counsel appearing for Mr. K. Gogoi, learned counsel for the respondent nos.1 & 2 submits that the Director of Higher Education, Assam, vide letter no. DHE/Budget/SD/01/2023/82 dated 13.02.2025 addressed to the Secretary to the Government of Assam, Higher Education Department, has requested that necessary steps be taken for providing an additional amount of Rs.9625.03 lakhs by way of a Supplementary Demand, in the ensuing Assembly Session February 2025.

Mr. S. Bhuyan and Mr. K. Gogoi shall on the next date produce the letter sent by the Secretary to the Government of Assam, Higher Education Department issued to the Secretary to the Government of Assam, Finance Department and other appropriate Government authorities for allocation and sanction of the additional fund of Rs.9625.03 lakhs by way of a Supplementary Demand, for complying with the judgment and order dated 19.05.2021 passed Page No.# 3/3

in WP(C) 2190/2016.

List the matter on 27.02.2025.

JUDGE

Comparing Assistant