Kabi Chandra Talukdar vs Pabitra Ram Khaund
2025 Latest Caselaw 1506 Gua

Gauhati High Court

Kabi Chandra Talukdar vs Pabitra Ram Khaund on 28 July, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                  Page No.# 1/3

GAHC010236072023




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

                        Case No. : Cont.Cas(C)/659/2023

         KABI CHANDRA TALUKDAR
         AMAYAPUR, NEAR GITAMANDIR, H/N-38, P.O. AND P.S.- NOONMATI,
         GUWAHATI- 781020, DIST.- KAMRUP (M), ASSAM.



         VERSUS

         PABITRA RAM KHAUND, I.A.S. AND 5 ORS.
         THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         IRRIGATION DEPTT., DISPUR, GUWAHATI- 781006, ASSAM.

         2:K.M. GOPAL SANA RAJKUMAR
         THE CHIEF ENGINEER
          IRRIGATION DEPTT.
          DISPUR
          GUWAHATI- 781003
         ASSAM.

         3:MANIK NATH
         THE SUPERINTENDING ENGINEER
         TEZPUR CIRCLE(IRRIGATION)
          MAHABHAIRAB
         TEZPUR- 784001
         ASSAM.

         4:NABA KUMAR BAYAN
         THE DIRECTOR
          DESIGN
          IMPLEMENTATION (MAJOR AND MEDIUM)
          IRRIGATION
          CHANDMARI
          GUWAHATI- 781003
         ASSAM.
                                                                           Page No.# 2/3


            5:PURNENDU BARMAN
             SENIOR ACCOUNTS OFFICER
             OFFICE OF THE ACCOUNTANT GENERAL (A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI- 781029.

            6:BIRAJ KR. PATHAK
            A.F.S.
            THE TREASURY OFFICER
             NEW GUWAHATI TREASURY OFFICE
             CHANDMARI COLONY
             GUWAHATI- 781003
            ASSAM

Advocate for the Petitioner   : MR S SARMA, PARTHA R CHOUDHURY,MR. A SAXENA

Advocate for the Respondent : MR A CHALIHA (r-6), MR. N UPADHAYAY (R-1),MR. D
NATH,MR P NAYAK (r-6),MR. B GOGOI (r-6)




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                        ORDER

28.07.2025 Heard Mr. S Sarma, learned counsel for the petitioner.

In terms of the directions contained in the order dated 30.08.2022 passed in W.P(C) No. 702/2018, Mr. N Upadhyay, learned Standing Counsel, Irrigation department submits that the enquiry committee was constituted and the enquiry has been completed and a copy thereof has been placed on record. However, pursuant to the enquiry, the consequential order required to be passed has not been passed as the earlier incumbent had superannuated and a new incumbent has joined. He therefore prays for 10 days time.

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Considering that the Court is in seisin of the contempt jurisdiction, on the request made by the Standing Counsel, Irrigation Department, we permit further two weeks time to the standing Counsel to carry out the directions contained in the Judgment and order dated 30.08.2022 passed in W.P(C) No. 702/2018 and passed all necessary orders as contemplated in terms of the said directions.

Let this matter be listed again on 22.08.2025.

JUDGE

Comparing Assistant