Nazrul Islam Choudhury vs The State Of Assam And 3 Ors
2025 Latest Caselaw 4227 Gua

Gauhati High Court

Nazrul Islam Choudhury vs The State Of Assam And 3 Ors on 19 March, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                      Page No.# 1/2

GAHC010197902022




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

                                 Case No. : WP(C)/6891/2022

            NAZRUL ISLAM CHOUDHURY
            S/O- LT. ALAUDDIN CHOUDHURY, VILL AND P.O. BERENGA, P.S. SILCHAR
            SADAR, DIST.- CACHAR, ASSAM



            VERSUS

            THE STATE OF ASSAM AND 3 ORS
            TO BE REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, PUBLIC
            WORKS DEPTT., DISPUR, GHY-06

            2:THE CHIEF ENGINEER
             PWD (ROADS)
            ASSAM
             CHANDMARI
             GHY-03

            3:THE DY. COMMISSIONER
             CACHAR CUM CHAIRMAN DISTRICT LEVEL COMMITTEE FOR
            COMPASSIONATE APPOINTMENT
             DIST.- CACHAR
            ASSAM

            4:THE EXECUTIVE ENGINEER
             PWD
             SILCHAR ROAD DIVISION
             SILCHA

Advocate for the Petitioner   : MR M J QUADIR, MR. K MIRA

Advocate for the Respondent : GA, ASSAM, SC, PWD
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                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

19.03.2025

Heard Mr. M. J. Quadir, learned counsel for the petitioner. Also heard Mr. T.C. Chutia, learned Additional Senior Government Advocate for the State and Mr. R. Dhar, learned Standing Counsel for the PWD.

At a joint request of the learned counsel for the parties matter to be listed after three weeks as it is submitted that the Office Memorandum dated 18.09.2024 is under challenge before the Co-ordinate Bench of this Court, by which the Government of Assam has taken a decision that there shall be no further appointment made under the compassionate ground for those Government employees who expired before 2017. This Office Memorandum has been brought out following the judgment of the Apex Court in State of West Bengal Vs. Debabrata Tiwari & Ors. in Civil Appeal No. 8842 & 8855 of 2022 .

The learned counsel for the respondents submits that this Office Memorandum is under challenged before the Co-ordinate Bench of this Court and therefore this matter be deferred so that the status of the those writ petitions can be placed before the Court and thereafter the matter can be decided.

The prayer made is not objected by the learned counsel for the petitioner.

List this matter after four weeks.

JUDGE Comparing Assistant