Simanta Pradip Bora vs The State Of Assam And 3 Ors
2025 Latest Caselaw 254 Gua

Gauhati High Court

Simanta Pradip Bora vs The State Of Assam And 3 Ors on 6 May, 2025

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GAHC010277702018




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

                          Case No. : WP(C)/8797/2018

         SIMANTA PRADIP BORA
         S/O SRI L. BORA
         RESIDENT OF VILL- RAJABAHAR GAON
         COLLEGE ROAD,
         P.O. DERGAON
         DIST. GOLAGHAT, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
         GENERAL ADMINISTRATION DEPARTMENT,
         DISPUR, GUWAHATI -06.

         2:THE COMMISSIONER

          UPPER ASSAM DIVISION

          JORHAT
          ASSAM.

         3:THE DEPUTY COMMISSIONER

          GOLAGHAT
          ASSAM

         4:THE ADDITIONAL DEPUTY COMMISSIONER

          (PERSONNEL)
          GOLAGHAT
          ASSA
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Advocate for the Petitioner : MR. K KALITA, MR B CHOUDHURY,MR. S CHOWDHURY,MS T
DEURI,MR E SHITIRI,MR. C BASUMATARY

Advocate for the Respondent : GA, ASSAM, SC, GAD,MR B GOGOI




                                 BEFORE
                HONOURABLE MR. JUSTICE N. UNNI KRISHNAN NAIR

                                      ORDER

Date : 06.05.2025

Heard the parties at length.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant