Gauhati High Court

Ranjit Baruah vs The State Of Assam And 5 Ors on 5 June, 2025

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GAHC010057382024




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

                         Case No. : WP(C)/1597/2024

         RANJIT BARUAH
         S/O- LATE PURENDRA NATH BARUAH, PROPRIETOR OF M/S RANJIT
         BARUAH, NATUN TEKELA GAON, A.T. ROAD, P.O. MOHANAGHAT,
         DIBRUGARH, PIN- 786006.



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, HEALTH AND FAMILY WELFARE
         DEPARTMENT, DISPUR, GUWAHATI-781006.

         2:THE SECRETARY GOVERNMENT OF ASSAM
          HEALTH AND F.W. (B) DEPARTMENT
          DISPUR
          GUWAHATI-781006.

         3:THE DIRECTOR OF MEDICAL EDUCATION
         ASSAM
          SIXMILE
          KHANAPARA
          GUWAHATI
          PIN- 781022.

         4:THE PRINCIPAL-CUM-CHIEF SUPERINTENDENT
         ASSAM MEDICAL COLLEGE HOSPITAL
          DIBRUGARH
          786002.

         5:THE SUPERINTENDENT
         ASSAM MEDICAL COLLEGE HOSPITAL
          DIBRUGARH-786002.
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           6:THE TENDER COMMITTEE
           ASSAM MEDICAL COLLEGE HOSPITAL
            DIBRUGARH-786002
            REPRESENTED BY ITS CHAIRMAN.

           7:AXIS CONTRACTORS AND ENGINEERS PVT. LTD.
           A PRIVATE LIMITED COMPANY REGISTERED UNDER THE COMPANIES
           ACT
            1956 HAVING ITS OFFICE AT HOUSE NO. 237
            2ND FLOOR
            R.G. BARUAH ROAD OPP. AMBIKA SERVICE STATION GUWAHATI-781024

Advocate for the Petitioner : MR. S SARMA, MR. J DEKA,MR. T K BHUYAN,MR. S K
DEKA,A GAUTAM,MR. C TALUKDAR

Advocate for the Respondent : SC, HEALTH,




                                  BEFORE
                  HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

                                        ORDER

Date : 05.06.2025

Heard Mr. S. Sarma, learned Senior Counsel assisted by Mr. A. Gautam, learned counsel appearing for the petitioner. Also heard Mr. B. Gogoi, learned Additional Advocate Genereal appearing for the State respondent.

Hearing concluded.

Reserve the matter for judgment.

JUDGE

Comparing Assistant