Page No.# 1/2 vs Akash Deep
2025 Latest Caselaw 5666 Gua

Gauhati High Court

Page No.# 1/2 vs Akash Deep on 24 June, 2025

Author: Michael Zothankhuma

Bench: Michael Zothankhuma

                                                                              Page No.# 1/2

GAHC010158702023




                                                                     2025:GAU-AS:8427

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

                               Case No. : Cont.Cas(C)/483/2023

            CHANDAN DAS
            S/O- LATE KAMAL CH. DAS , R/O- BIJNI, P.O AND P.S- BIJNI, DIST-
            CHIRANG, PIN-783390

            VERSUS

            AKASH DEEP
            IAS, PRINCIPAL SECRETARY. BODOLAND TERRITORIAL COUNCIL,
            KOKRAJHAR-783370

Advocate for the Petitioner   : MR. U K NAIR, MR. A BORO,MS. L DAS

Advocate for the Respondent : MR. D SAIKIA, MS. R B BORA,MR. S BORA




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                          ORDER

Date : 24-06-2025

Heard Mr. A Boro, learned counsel for the petitioner. Also heard Ms. RB Bora, learned counsel for the sole respondent.

2. This contempt petition has been filed due to non-compliance of the directions passed in the order dated 17.08.2022 in WP(C) 713/2022, wherein the petitioner was directed to approach the committee which had been constituted to examine the claims for payment of contractual dues, in terms of Page No.# 2/2

the judgment passed by the Full Bench of this Court in Tamsher Ali & Ors. vs. State of Assam, reported in 2008 (4) GLT 1.

3. The affidavit of the respondent No. 1 is to the effect that the sanction orders that were issued in pursuance to the Scheme under which the petitioner had worked were fake orders. As such, there was no question of payment of any dues, which would cause loss to the public exchequer due to a crime being committed by certain officials. Further, the Chief Minister's Vigilance Cell, Assam is also investigating the case, in pursuance to the FIR filed by the CHD, Irrigation Department, BTC vide letter Memo No. CHD/3/M-239/Pt./2020- 21/3467 dated 20.10.2021. Further, one Sri Arun Basumatary, the then Deputy Secretary, Irrigation Department, BTC has been under investigation and a request had been made to the competent authority, to accord prosecution sanction against him. Further, charge-sheet is also to be filed.

4. In view of the stand taken by the respondent, this Court is of the view that the order 17.08.2022 passed in WP(C) 713/2022 has been complied with.

5. The contempt petition is accordingly closed.

JUDGE

Comparing Assistant