Presently Posted As Superintending ... vs The State Of Assam
2025 Latest Caselaw 5797 Gua

Gauhati High Court

Presently Posted As Superintending ... vs The State Of Assam on 26 June, 2025

Author: Suman Shyam

Bench: Suman Shyam

                                                                       Page No.# 1/2

GAHC010136322025




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

                                 Case No. : WP(C)/3475/2025

            AVATAR SINGH
            S/O- LATE PRITAM SINGH, R/O- ELITERESIDENCY, ADARSHPUR, NEAR
            SARBA SIKSHA MISSION OFFICE , P.O- KAHILIPRA, GUWAHATI-19,
            KAMRUP METRO, ASSAM

            PRESENTLY POSTED AS SUPERINTENDING ENGINEER , PHE HAILAKANDI
            CIRCLE, HAILAKANDI



            VERSUS

            THE STATE OF ASSAM
            REPRESENTED BY ITS SPECIAL CHIEF SECRETARY , GOVT. OF ASSAM,
            PUBLIC HEALTH ENGINEERING DEPARTMENT , DISPUR, GUWAHATI-06,
            ASSAM

            2:THE SECRETARY

             GOVT. OF ASSAM
             PUBLIC HEALTH ENGINEERING DEPARTMENT
             DISPUR
             GUWAHATI-06
             ASSA

Advocate for the Petitioner   : MR D N BHATTACHARYYA, MR. K N CHOUDHURY

Advocate for the Respondent : SC, P H E,




                                    BEFORE
                       HONOURABLE MR. JUSTICE SUMAN SHYAM
                                                                                Page No.# 2/2

                                         ORDER

Date : 26-06-2025

Heard Mr. D.N. Bhattacharyya, learned counsel for the writ petitioner.

Mr. P.N. Goswami, learned Addl. AG (PHE Department), Assam has produced a copy

of the order dated 25-06-2025 to submit that the impugned show cause notice dated 23-

05-2025 issued to the petitioner has been withdrawn. Therefore, by granting liberty to the

department to take appropriate steps in terms of the judgment and order dated 27-02-

2025 passed in W.P.(C) No. 2211/2024, the writ petition be closed.

Mr. Bhattacharyya, learned counsel for the writ petitioner has also agreed to the

said recourse.

In view of the above, this writ petition stands disposed of by granting liberty to the

department, as prayed for.

JUDGE

Comparing Assistant