Gauhati High Court

Page No.# 1/2 vs The State Of Assam And 2 Ors on 2 May, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                     Page No.# 1/2

GAHC010166942021




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

                                 Case No. : WP(C)/5431/2021

            NOOR AHMED CHOWDHURY AND ANR
            S/O MD. ABDUL MANNAN CHOWDHURY, VILLAGE AND PO AMBARI, PS
            MURAJHAR, DIST HOJAI, ASSAM

            2: RANJIT CHADRA LASKAR
             S/O BOLIN CHANDRA LASKAR
            VILLAGE NIZ DOBOKA

            PO AND PS DOBOKA
            DIST HOJAI
            ASSA

            VERSUS

            THE STATE OF ASSAM AND 2 ORS
            REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
            OF ASSAM,PANCHAYAT AND RURAL DEVELOPMENT, ASSAM, DISPUR
            GUWAHATI 781006

            2:THE COMMISSIONER OF PANCHAYAT AND RURAL DEVELOPMENT
             JURIPAR
             PANJABARI
             GUWAHATI 781037
            ASSAM

            3:HOJAI ZILLA PARISHAD
             ZILLA PARISHAD
             REPRESENTED BY THE CHIEF EXECUTIVE OFFICER
             HOJA

Advocate for the Petitioner   : MR MINTU SAIKIA,

Advocate for the Respondent : SC, PNRD,
                                                                             Page No.# 2/2


                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

02.05.2025 Heard Shri J Firdaus, learned counsel appearing on instructions of Shri M Saikia, learned counsel for the petitioners. Also heard Shri S Dutta, learned Standing Counsel, P&RD Department, Assam.

The learned counsel for the petitioners has informed that the petitioner no. 2 has passed away in the meantime and therefore, he would be pressing this petition only for the petitioner no. 1.

The claim is for regularization of service which is based on the length of service rendered.

Shri Dutta, learned Standing Counsel, however, submits that the petitioners were having the benefits of the judgment passed in the case of State of Assam Vs. Upen Das, reported (2017) 4 GLR 493 and prays for 3 weeks' time to file the affidavit-in- opposition.

However, considering that the writ petition is of the year 2021 and sufficient time has elapsed, the prayer for grant of 3 weeks' time to file the affidavit-in-opposition is not acceded to.

However, in the interest of justice, a slight accommodation is granted to enable the learned Standing Counsel to obtain the instructions.

List this case on 15.05.2025.

JUDGE

Comparing Assistant