Ashish Mazumder vs Assam Gramin Vikash Bank And 4 Ors
2025 Latest Caselaw 5297 Gua

Gauhati High Court

Ashish Mazumder vs Assam Gramin Vikash Bank And 4 Ors on 13 June, 2025

Author: Suman Shyam

Bench: Suman Shyam

                                                                   Page No.# 1/3

GAHC010124732025




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

                          Case No. : WP(C)/3263/2025

         ASHISH MAZUMDER
         S/O SRI RATAN KUMAR MAZUMDER, R/O SAMRIDDHI BHAWAN,
         EVERGREEN ROAD, P.O.- WEST SRIPURIA, DIST- TINSUKIA, ASSAM-786145



         VERSUS

         ASSAM GRAMIN VIKASH BANK AND 4 ORS
         (A JOINT UNDERTAKING OF THE GOVERNMENT OF INDIA, GOVERNMENT
         OF ASSAM AND PUNJAB NATIONAL BANK), HEAD OFFICE- ADAM PLAZA,
         SRIMANTA SANKARDEV PATH, CHRISTIAN BASTI, GUWAHATI-781005,
         ASSAM, REPRESENTED BY ITS CHAIRMAN

         2:THE CHAIRMAN
         ASSAM GRAMIN VIKASH BANK
          H.O.
         ADAM PLAZA
          SRIMANTA SANKARDEV PATH
          CHRISTIAN BASTI
          GUWAHATI-781005
         ASSAM

         3:THE GENERAL MANAGER
         ASSAM GRAMIN VIKASH BANK
          H.O.
         ADAM PLAZA
          SRIMANTA SANKARDEV PATH
          CHRISTIAN BASTI
          GUWAHATI-781005
         ASSAM

         4:THE HEAD OF THE DEPARTMENT
          INSPECTION AND AUDIT
                                                                             Page No.# 2/3

            ASSAM GRAMIN VIKASH BANK
            ADAM PLAZA
            SRIMANTA SANKARDEV PATH
            CHRISTIAN BASTI
            GUWAHATI-781005
            ASSAM

            5:THE CHIEF MANAGER
             HEAD OF DEPARTMENT (VIGILANCE)
            ASSAM GRAMIN VIKASH BANK
             H.O.
            ADAM PLAZA
             SRIMANTA SANKARDEV PATH
             CHRISTIAN BASTI
             GUWAHATI-781005
            ASSA

Advocate for the Petitioner : MR. B D KONWAR SR. ADV., MS M ZOMUANPUII,MR J
SINGH,MR H AGARWAL,MRS J M KONWAR

Advocate for the Respondent : SC, A G V B,




                                   BEFORE
                      HONOURABLE MR. JUSTICE SUMAN SHYAM

                                             ORDER

Date : 13-06-2025 Heard Mr. H. Agarwal, learned counsel for the writ petitioner who submits that the

case of the petitioner is covered under a previous judgment of this Court in Arup Saikia

Vs. AGVB & Ors. rendered on 28-05-2025 in connection with W.P.(C) No.

2666/2025. According to Mr. Agarwal, the petitioner in that case has already been

reinstated. Therefore, since the writ petitioner in the present case, who is under

suspension, is also a similarly situated employee, facing similar nature of departmental

enquiry, he be also directed to be reinstated pending conclusion of the departmental

proceedings.

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Mr. A. Ganguly, learned standing counsel for the Bank seeks posting of this matter

again on 18-06-2025 so as to obtain instruction and apprise this Court on the plea raised

by the petitioner's counsel.

Prayer allowed.

List for motion again on 18-06-2025.

JUDGE

Comparing Assistant