Bhupesh Chandra Das vs The State Of Assam And Ors
2025 Latest Caselaw 5628 Gua

Gauhati High Court

Bhupesh Chandra Das vs The State Of Assam And Ors on 23 June, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                  Page No.# 1/2

GAHC010040212025




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

                          Case No. : WP(C)/1076/2025

         BHUPESH CHANDRA DAS
         S/O. SRI GIRISH CH. DAS, RESIDENT OF HOUSE NO. 2, NAVADOY NAGAR
         PATH, GHORAMARA, GUWAHATI, DISTRICT KAMRUP, ASSAM



         VERSUS

         THE STATE OF ASSAM AND ORS
         REPRESENTED BY THE PRINCIPAL SECRETARY, PERSSONEL
         DEPARTMENT (PERSONNEL A), ASSAM SECRETARIAT, DISPUR,
         GUWAHATI-781006.

         2:THE COMMISSIONER AND SECRETARY
          GOVT. OF ASSAM
          (PERSONNEL A) DEPARTMENT
          JANATA BHAWAN
          DISPUR
          GUWAHATI-781006.

         3:THE SECRETARY TO THE GOVT. OF ASSAM
          (PERSONNEL A) DEPARTMENT
         ASSAM SECRETARIAT
          DISPUR
          GUWAHATI-781006

         4:UNION OF INDIA
          REPRESENTED BY THE SECRETARY
          MINISTRY OF PERSONNEL
          PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF PERSONNEL
         AND TRAINING) GOVT. OF INDIA
          NORTH BLOCK
          RAISINA HILLS
          NEW DELHI-11000
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Advocate for the Petitioner   : MS N MAHANTA, MR. K N CHOUDHURY,MR. R M DEKA,MR.
TANUZ KASHYAP

Advocate for the Respondent : DY.S.G.I., GA, ASSAM




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

23.06.2025

Matter be listed on 17.07.2025 as Mr. J.K. Goswami, learned Addl. Senior Government Advocate seeks time to appraise the Court regarding the steps that have been taken by the respondent department in respect of the closure of the departmental proceedings as have been directed by the Co-ordinate Bench earlier vide judgment and order dated 29.10.2024 passed in WP(C) No. 1059 of 2024.

Let these instructions be placed before the Court on the next date fixed, on which date an attempt will be made to dispose of the writ petition.

Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. T. Kashyap, learned counsel appears for the petitioner.

Matter be listed again on 17.07.2025.

JUDGE

Comparing Assistant