Gauhati High Court

Sarat Kumar Nath vs The State Of Assam And 3 Ors on 2 May, 2025

Author: Suman Shyam

Bench: Suman Shyam

Page No.# 1/2

GAHC010027852025

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

Case No. : WP(C)/1107/2025

SARAT KUMAR NATH
S/O- LATE CHANDRA KANTA NATH, RESIDENT OF VILLAGE NO.2
MORAKALONG, PO DOMAL, DIST MORIGAON, ASSAM, PIN- 782105.

VERSUS

THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVERNMENT OF
ASSAM, DISPUR, GUWAHATI-6.

2:THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM
PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT
(IN SHORT P AND RD)
DISPUR
GUWAHATI-6.

3:THE STATE LEVEL COMMITTEE (SLC) FOR COMPASSIONATE
APPOINTMENT
BEING REPRESENTED BY ITS CHAIRMAN
NAMELY
THE CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM
DISPUR
GUWAHATI-6.

4:THE DISTRICT LEVEL COMMITTEE (DLC) FOR COMPASSIONATE
APPOINTMENT
MORIGAON
REPRESENTED BY THE DEPUTY/ DISTRICT COMMISSIONER
MORIGAON
CUM CHAIRMAN
DLC MORIGAON
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Advocate for the Petitioner : MR. S K TALUKDAR, MR. J M A CHOUDHURY,T R OVUNG,MS.
S T BOKTH

Advocate for the Respondent : GA, ASSAM, SC, P AND R.D.

BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM

ORDER

Date : 02-05-2025 On the prayer of Mr. S.K. Talukdar, learned counsel for the writ petitioner, made

with the consent of the other side, this matter be listed again in the next week.

Mr. A. Chakraborty, learned Govt. Advocate, Assam is to obtain instruction and

apprise this Court as to whether, the petitioner's case can be considered by the SLC in the

light of the judgment and order dated 03-04-2025 passed by the coordinate Bench in W.P.

JUDGE

Comparing Assistant