Girish Bora vs Niraj Verma
2025 Latest Caselaw 2471 Gua

Gauhati High Court

Girish Bora vs Niraj Verma on 29 January, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                    Page No.# 1/3

GAHC010034862020




                                                           undefined

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

                        Case No. : Cont.Cas(C)/92/2020

         GIRISH BORA
         S/O LATE APA RAM BORA, R/O VILL-PARALIGURI, P.O.-KAMPUR,
         NAGAON, ASSAM, PIN-782426



         VERSUS

         NIRAJ VERMA, IAS AND ORS.
         THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, URBAN
         DEVELOPMENT DEPARTMENT, DISPUR, GUWAHATI-781006

         2:MRS. CHITRALEKHA DAS
         ACS
         THE UNDER SECRETARY TO THEN GOVT. OF ASSAM
          URBAN DEVELOPMENT DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:MOHANLAL SUREKA
         ACS
         THE DIRECTOR
          MUNICIPAL ADMINISTRATION DEPARTMENT
          GOVT. OF ASSAM
          DISPUR
          GUWAHATI-781006

         4:LALIT BHARALI
         THE CHAIRMAN
          KAMPUR MUNICIPAL BOARD (FORMERLY KAMPUR TOWN COMMITTEE)
          NAGAON
         ASSAM
          PIN-782426
                                                                                 Page No.# 2/3

            5:SANJIB DALAI
            ACS
            ADDITIONAL DEPUTY COMMISSIONER
             NAGAON
             HOLDING THE OFFICE OF THE CHAIRMAN KAMPUR MUNICIPAL BOARD
             (FORMERLY KAMPUR TOWN COMMITTEE)
             KAMPUR
             NAGAON
            ASSAM
             PIN 782001.

            6:SMTI. DHARITRI BARUAH
            THE CHAIRPERSON
             KAMPUR MUNICIPAL BOARD (FORMERLY KAMPUR
            TOWN COMMITTEE) KAMPUR
             NAGAON
            ASSAM
             PIN-782001

Advocate for the Petitioner   : MR. S SARMA, MR. J DEKA,MR. T K BHUYAN,MR. A
GAUTAM,MR. S K DEKA

Advocate for the Respondent : MR. S R BORUAH (r-6), FARIDUL AMIN (R6),MR. SURAJIT DAS
(R6),MR SARFRAZ NAWAZ (R6),MS. R DUTTA (r-4),MR. S KATAKI (r-4),MR B DEURI (r-5)




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

29.01.2025

Heard Mr. J. Deka, learned counsel for the petitioner. Also heard Mr. S. Das, learned

counsel for the respondent no.6 and Mr. S. Katoki, learned counsel for the respondent no.4.

The earlier orders passed by this Court reflects that an amount of Rs.8,16,886/- has

been calculated by the respondent no.6 for release of dues on account of pay to the

petitioner from the date of judgment and order dated 01.03.2019 passed in WP(C)

No.1279/2011 till his date of his superannuation.

Page No.# 3/3

Mr. S. Das, learned counsel for the respondent no.6 would like to complete his

instructions whether the amount calculated by the respondent no.6 is the amount payable to

the petitioner or any further amount is due over and above the amount calculated.

Let these instructions be placed before the Court on the next date fixed.

Let the matter be listed on 24.02.2025.

JUDGE

Comparing Assistant