Abu Taher Laskar vs The State Of Assam And 4 Ors
2025 Latest Caselaw 3301 Gua

Gauhati High Court

Abu Taher Laskar vs The State Of Assam And 4 Ors on 19 February, 2025

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GAHC010029312025




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

                           Case No. : WP(C)/845/2025

         ABU TAHER LASKAR
         S/O- LATE TAJ UDDIN LASKAR, R/O -VILLAGE TULARGRAM PART-I, W/NO-
         02, P.O- SONAIMUKH, P.S- SONAI, DISTRICT- CACHAR, ASSAM, PIN-788119.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         REPRESENTED BY THE COMMISSIONER AND SPECIAL SECRETARY TO
         THE GOVERNMENT OF ASSAM , PUBLIC WORKS (ROAD) DEPARTMENT,
         GUWAHATI-06.

         2:THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM
          PUBLIC WORKS (ROAD) DEPARTMENT
          ESTABLISHMENT BRANCH
          DISPUR
          GUWAHATI-06.

         3:THE CHIEF ENGINEER
          PUBLIC WORKS ROAD DEPARTMENT (ESTT. CELL-II) CHANDMARI
         ASSAM
          GUWAHATI-03.

         4:THE ADDL. CHIEF ENGINEER (P)
          PUBLIC WORKS ROAD DEPARTMENT
          CHANDMARI
         ASSAM
          GUWAHATI-03.

         5:THE EXECUTIVE ENGINEER
          PUBLIC WORKS ROAD DEPARTMENT
          DHOLAI AND SONAI T.R. DIVISION
          DHOLAI
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             DIST. CACHAR
             ASSA

Advocate for the Petitioner   : MR. I H LASKAR, MR. P K DEKA,MR. P DAIMARY,J MEDHI

Advocate for the Respondent : SC, PWD ROAD,




                                    BEFORE
                    HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                         ORDER

19.02.2025

Heard Mr. P.K. Deka, learned counsel for the petitioner. Also heard Mr. R. Dhar, learned Standing Counsel, PWD.

By way of this petition under Article 226 of the Constitution of India, the petitioner is assailing the impugned Order dated 18.04.2024 passed by the respondent No. 2, whereby the claim of the petitioner for regularization of his service was rejected.

Issue notice, returnable in 2 (two) weeks.

Mr. R. Dhar, learned Standing Counsel, PWD accepts notice on behalf of all the respondents. Extra copies be served within a period of 2 (two) days from today.

List the matter on 10.03.2025.

Pertinent that Mr. P.K. Deka, learned counsel for the petitioner has submitted that the issue involved in this writ petition is covered by the decision of this Court in the case of Md. Toibur Rahman Vs. State of Assam and Page No.# 3/3

Ors., in WP(C) No. 2040/2024, however, Mr. R. Dhar, learned Standing Counsel, PWD submits that the issue involved is not covered by the aforesaid judgment.

Be that as it may, let Mr. R. Dhar, learned Standing Counsel, PWD take instructions and file return accordingly.

JUDGE

Comparing Assistant