Gauhati High Court
Page No.# 1/6 vs The State Of Assam And 3 Ors on 24 February, 2025
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/6
GAHC010047442023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1314/2023
RAMANUJ CHAKRABORTY AND 11 ORS.
S/O- RANABIR CHAKRABORTY,
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF THE
PROJECT DIRECTOR,
DISTRICT RURAL DEVELOPMENT AGENCY , CACHAR,
P.O AND P.S- SILCHAR,
DIST- CACHAR, ASSAM, PIN-788001
2: BISWARUP DASGUPTA
S/O- LATE BENIMADHAB DASGUPTA
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF THE
PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
SILCHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
3: RATNADEEP DAS PODDAR
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
SILCHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
Page No.# 2/6
PIN-788001
4: PARSHWOTI CHAKRABORTY
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
5: ALIK HAJOM
S/O- RANABIR CHAKRABORTY
WORKING AS DRIVER
OFFICE OF THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
6: RAKHI RANI DEB
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
SILCHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
7: POULOMI CHAKRABORTY
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
Page No.# 3/6
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
SILCHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
8: DEBJANI PAUL
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
9: PRASENJIT CHAKRABORTY
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
10: PROSENJIT MAZUMDER
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
Page No.# 4/6
11: DEBASHISH PAUL
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-788001
12: HASSAN ARSHAD BARBHUIYA
WORKING AS COMPUTER ASSISTANT CUM CLERK IN THE OFFICE OF
THE PROJECT DIRECTOR
DISTRICT RURAL DEVELOPMENT AGENCY
CACHAR
P.O AND P.S- SILCHAR
DIST- CACHAR
ASSAM
PIN-78800
VERSUS
THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, DISPUR, GHY-06
2:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
JANATA BHAWAN
DISPUR
GHY-06
3:THE COMMISSIONER
PANCHAYAT AND RURAL DEVELOPMENT
ASSAM
PANJABARI
JURIPAR
GUWAHATI-37
Page No.# 5/6
4:THE CHIEF EXECUTIVE OFFICER
CACHAR ZILLA PARISHAD
CACHAR
SILCHAR
ASSAM
PIN-78800
Advocate for the Petitioner : MR S NATH, MR. S DUTTA,DR G J SHARMA
Advocate for the Respondent : SC, P AND R.D.,
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
24.02.2025
Heard Mr. S. Nath, learned counsel for the petitioners.
Mr. AK Ghosh, learned counsel appearing for the P&RD renews his prayer
for further time to complete his instructions and file necessary affidavit.
Learned counsel for the petitioner refers to the Judgment dated 8 th June,
2017 passed in W.A. 45/2014 rendered in the case of State of Assam -vs Upen
Das and Others. This judgment according to the petitioner was decided on the
same issue and therefore, the respondents are required to consider the case of
the petitioner in terms of the direction laid down in Upen Das (supra).
It is seen that sufficient opportunities have been granted to the
respondents to complete their instructions and file affidavit. However, no such
affidavit has been filed till date.
Page No.# 6/6
Accordingly, the respondents are given one final opportunity to complete
the instructions and file necessary affidavit. Learned counsel for the P&RD
Department will also obtain instructions as to whether the claims of the
petitioner can be decided in terms of the judgment rendered by the Division
Bench of this Court in Upen Das (supra) and the stands of the Department in
this regard be placed before the Court by the next Date fixed.
Let the matter be listed on 26.03.2025.
JUDGE
Comparing Assistant
