Dilip Kumar Pathak vs The State Of Assam And 8 Ors
2025 Latest Caselaw 4305 Gua

Gauhati High Court

Dilip Kumar Pathak vs The State Of Assam And 8 Ors on 20 March, 2025

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GAHC010136372020




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



                         Case No. : WP(C)/4004/2020



         DILIP KUMAR PATHAK
         S/O LATE SUBODH CHANDRA PATHAK, R/O DALAHATI, P.O.-BARPETA,
         P.S.-BARPETA, DIST-BARPETA, PIN-781301



         VERSUS


         THE STATE OF ASSAM AND 8 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE
         GOVERNMENT OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT
         DEPARTMENT, DISPUR, GUWAHATI-781006

         2:THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM
          PANACHAYAT AND RURAL DEVELOPMENT DEPARTMENT
          DISPUR
          GUWAHATI-781006

         3:THE JOINT SECRETARY TO THE GOVERNMENT OF ASSAM
          PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
          DISPUR
          GUWAHATI-781006

         4:THE JOINT DIRECTOR
          PANCHAYAT AND RURAL DEPARTMENT
          PANJABARI ROAD
          JURIPAR
          GUWAHATI-781037
         ASSAM
                                                                                 Page No.# 2/3


            5:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
             PANCHAYAT AND RURAL DEVELOPMENT DEPTT.
            ASSAM
             DISPUR
             GUWAHATI-781006

            6:THE ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
             FINANCE DEPARTMENT
            ASSAM SACHIBALAYA
             DISPUR
             GUWAHATI-781006

            7:THE ACCOUNTANT GENERAL (A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI
             PIN-781029

            8:THE SENIOR ACCOUNTS OFFICER
             OFFICE OF THE ACCOUNTANT GENERAL ( A AND E)
            ASSAM
             MAIDAMGAON
             BELTOLA
             GUWAHATI-781029

            9:THE TREASURY OFFICER
             BARPETA
             MUSLIMPATTY
             BARPETA TOWN
            ASSAM-78130

Advocate for the Petitioner   : MR. N N B CHOUDHURY, MR. M DEWAN

Advocate for the Respondent : SC, PNRD, SC, FINANCE,SC, AG




                                    BEFORE
                        HONOURABLE MR. JUSTICE KARDAK ETE

                                          ORDER

Date : 20.03.2025

Heard Mr. NNB Choudhury, learned counsel for the petitioner. Also heard Mr. K. Konwar, learned Additional AG, Assam for the respondents No. 1 to 5 as well as Mr. C. Baruah, learned Page No.# 3/3

counsels for the respondents No. 7 & 8 and Mr. P. Nayak, leanred standing counsel, Finance for the respondents No. 6 & 9.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant