Page No.# 1/3 vs The State Of Assam And Anr
2025 Latest Caselaw 2422 Gua

Gauhati High Court

Page No.# 1/3 vs The State Of Assam And Anr on 28 January, 2025

                                                                Page No.# 1/3

GAHC010018912019




                                                          2025:GAU-AS:895

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

                          Case No. : WP(C)/660/2019

         RAJIB AGASTY AND 3 ORS.
         SON OF HEMANTA SARMA, RESIDENT OF VILL- BARI DATARA, P.O. BARI
         DATARA, P.S. NALBARI, DIST.- NALBARI, ASSAM, PIN- 781351.

         2: BIBHUTI BHUSHAN BUJAR BARUA
          SON OF HERAMBA BUJAR BARUA
          R/O. VILL- DATARA
          P.O.- DAKSHINGAON
          P.S.- GHAGRAPARA
          DIST.- NALBARI
         ASSAM
          PIN- 781350

         3: UTPAL KR. SARMA
          SON OF SRI SACHINDRA KR. SARMA
          R/O. VILLAGE- BARI DATARA
          P.O. BARI DATARA
          P.S. NALBARI
          DIST.- NALBARI
         ASSAM
          PIN- 781351.

         4: CHANDAN BHAGAWATI
          SON OF SRI RAMANI MOHAN BHAGAWATI
          R/O. RAGHUNATH CHOUDHURY PATH
          P.O. AND P.S. HATIGAON
          DIST. KAMRUP(M)
         ASSAM
          PIN- 781038

         VERSUS

         THE STATE OF ASSAM AND ANR.
         REP. BY THE SECRETARY TO THE DEPTT. OF LABOUR AND WELFARE,
                                                                        Page No.# 2/3

            ASSAM SACHIBALAYA, DISPUR, GUWAHATI-781006.

            2:MANAGEMENT OF M/S HINDUSTAN SAMACHAR
             ( A MULTI LINGUAL NATIONAL NEWS AGENCY)
             ULUBARI
             GUWAHATI-781007

Advocate for the Petitioner   : MR. S DAS, MR. N BORUAH,MR K DAS

Advocate for the Respondent : GA, ASSAM, MR. S AGARWAL (R2),MR H MAURYA (R2),MS. L
SRIVASTAVA (R2)




                                         BEFORE
                     HON'BLE MR. JUSTICE KARDAK ETE

                                        ORDER

28.01.2025

Heard Mr. S. Das, learned counsel for the petitioners. Also heard Mr. S. Baruah, learned counsel for the respondent no.1 and Mr. H. Maurya, learned counsel for the respondent no.2.

The challenge made in this writ petition is to the judgment dated 11.12.2017 passed by the learned Labour Court in reference Case No.1/2017, whereby, the petitioners have been directed to be paid monetary compensation at the rate of 40,000/- to the petitioner no.1 and Rs. 30,000/- each to the remaining three petitioners.

It is stated at the Bar that the parties have settled the issue by consent and agreed to enhance the compensation of further Rs. 10,000/- each petitioners already directed to be paid to the petitioners.

In view of above, the learned counsels for the parties have prayed for Page No.# 3/3

disposal of the present petition on the above agreed terms between the petitioners and the respondent no.2.

Having considered above, the writ petition stands disposed of on the above agreed terms by enhancing Rs. 10,000/- to each of the compensation directed to be paid to the petitioners.

JUDGE

Comparing Assistant