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Deepa Ghosh vs The State Of Assam And 5 Ors
2025 Latest Caselaw 5094 Gua

Citation : 2025 Latest Caselaw 5094 Gua
Judgement Date : 28 May, 2025

Gauhati High Court

Deepa Ghosh vs The State Of Assam And 5 Ors on 28 May, 2025

Author: Soumitra Saikia
Bench: Soumitra Saikia
                                                                  Page No.# 1/2

GAHC010259122017




                                                           undefined

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

                         Case No. : WP(C)/1231/2017

         DEEPA GHOSH
         W/O LT. ALOK KR. GHOSH, R/O ANANDA NAGAR, BILASIPARA, W/NO.3,
         P.O. and P.S. BILASIPARA, DIST- DHUBRI, ASSAM



         VERSUS

         THE STATE OF ASSAM and 5 ORS.
         THROUGH THE COMMISSIONER AND SECY., DEPTT. OF AGRICULTURE,
         GOVT. OF ASSAM, DISPUR, JANATA BHAWAN, GHY-6

         2:THE DIRECTOR OF AGRICULTURE
         ASSAM
          KHANAPARA
          GHY-22

         3:THE DIRECTOR OF AGRICULTURE
          BTC
          KOKRAJHAR

         4:THE DISTRICT AGRICULTURE OFFICER
          CHIRANG
          KAJALGAON

         5:THE PRINCIPAL SECY.
          BTC
          KOKRAJHAR
          CHAIRMAN
          DISTRICT LEVEL SELECTION COMMITTEE
          KOKRAJHAR

         6:THE DY. COMMISSIONER
          CHIRANG DISTRICT
                                                                       Page No.# 2/2

             KAJALGAO

Advocate for the Petitioner   : MS.N S THAKURIA, MR.G K THAKURIA

Advocate for the Respondent : SC, BTC, SC, AGRI. DEPARTMENT




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

28.05.2025

List the matter after 3 (three) weeks enabling the learned counsel for the

petitioner to complete her instructions from the petitioner in respect of the OM

dated 18.09.2024, whereby the State has taken a decision not to grant

compassionate appointment any further in the light of the judgment rendered in

State of West Bengal vs. Debabrata Tiwari & Others in Civil Appeal No.8842 &

8855 of 2022.

Ms. RB Bora, learned Standing Counsel, BTC, is present.

JUDGE

Comparing Assistant

 
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