Page No.# 1/4 vs Syedain Abbasi And 6 Ors
2025 Latest Caselaw 1535 Gua

Gauhati High Court

Page No.# 1/4 vs Syedain Abbasi And 6 Ors on 28 July, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                   Page No.# 1/4

GAHC010141932024




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

                        Case No. : Cont.Cas(C)/380/2024

         RAJANI CHOUDHURY AND 2 ORS
         S/O- LATE MADHAB CHOUDHURY, R/O- VILLAGE- ATHARA, P.O.-
         PUTHIMARI, KAMRUP(R), ASSAM, PIN- 781380.

         2: NAKUL DAS
          S/O- LATE BASANTA RAM DAS
          R/O- VILLAGE- NO. 2 DOBOK
          P.O. DOBOK
          RANGIA
          DISTRICT- KAMRUP(R)
         ASSAM
          PIN- 781380

         3: PULAK BARMAN
          S/O- LATE RAMESH BARMAN
          R/O- KHATA RUPIA BATHAN
          P.O. CHAMATA
          DISTRICT- NALBARI
         ASSAM
          PIN- 781306

         VERSUS

         SYEDAIN ABBASI AND 6 ORS
         COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM, WATER
         RESOURCES DEPARTMENT, ASSAM SACHIVALAYA, DISPUR, GUWAHATI-6.

         2:JAYANT NARLIKAR
         THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
         ASSAM SACHIVALAYA
          GUWAHATI- 6.
                                                                       Page No.# 2/4

            3:SYEDAIN ABBASI
            THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT TO THE
            GOVERNMENT OF ASSAM
            WATER RESOURCES DEPARTMENT
            ASSAM SACHIVALAYA
             DISPUR
             GUWAHATI- 781006.

            4:BHASKAR JYOTI SARMA
             CHIEF ENGINEER
            WATER RESOURCES DEPARTMENT

            BASISTHA
            GUWAHATI
            DISTRICT- KAMRUP
            ASSAM
            PIN- 781029.

            5:MANDIRA SARMA
            ADDITIONAL CHIEF ENGINEER LOWER ASSAM ZONE
            WATER RESOURCES DEPARTMENT
             BASISTHA
             GUWAHATI
            ASSAM
             PIN- 781029.

            6:SUBRATA DEY
            THE EXECUTIVE ENGINEER GUWAHATI WEST
            WATER RESOURCE DIVISIONS
             BHARALUMUKH
             GUWAHATI
             PIN- 781009.

            7:GANESH KALITA
            THE SUB DIVISIONAL OFFICER RANGIA
            WATER RESOURCES DEPARTMENT
             DISTRICT- KAMRUP
            ASSAM
             PIN- 781301

Advocate for the Petitioner   : MR. R MAZUMDAR, MS T WAPANGLA,MR. R DEKA

Advocate for the Respondent : MR. C SHARMA (R-7), MR P NAYAK (R-2),R M BAROOAH(R-
2),MR. B GOGOI (R-2),MR A CHALIHA (R-2),ADDL. AG,ASSAM,MR. B GOGOI,D JAIN (R-
6),MS. R DEKA(R-6),MR. C SHARMA,MR R M DAS(R-6),D JAIN(R-7),MR R M DAS(R-7),MS. R
DEKA(R-7)
                                                                   Page No.# 3/4




                               BEFORE
                HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                   ORDER

28.07.2025 Heard learned counsel for the parties.

In terms of the directions contained in the Judgment and order dated 08.05.2024 passed in W.P(C) No. 7201/2022, the respondents were directed to give the benefit of minimum scale of pay to the writ petitioners. That order not being complied with, the contempt petition has been filed.

During the pendency of the contempt petition, it is submitted by Mr. R Deka that the said order has been complied with and the same is communicated by order dated 17.07.2025. Copy of the same is placed before the Court.

The said communication shows that the incumbents namely the writ petitioners have been allowed to draw the minimum scale of pay as approved earlier by Finance (EC-II) Department vide letter No. FEC(II) 80/2018/156 dated 16.09.2021.

In view of the submissions made by the respondent counsel and in view of the communication dated 17.07.2025, it is evident that the directions contained in the order dated 08.05.2024 stood complied with.

Taking into consideration the submission made that the directions contained in the order dated 08.05.2024 passed in W.P(C) No. 7201/2022 stood complied with, this Court would not like to proceed any further with Page No.# 4/4

the contempt petition.

Accordingly, the same stands closed. Notices issued are recalled.

JUDGE

Comparing Assistant