Gauhati High Court

Kumud Chandra Kalita vs The Union Of India And Anr on 15 May, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

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GAHC010156892024




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

                                 Case No. : WP(C)/4127/2024

            KUMUD CHANDRA KALITA
            SON OF LATE DADHI RAM KALITA, RESIDENT OF RAILWAY QUARTER NO.
            160/A, BRICKFIELD COLONY, RANGIA, DISTRICT- KAMRUP, ASSAM



            VERSUS

            THE UNION OF INDIA AND ANR
            THROUGH THE GENERAL MANAGER, N.F. RAILWAY, MALIGAON,
            GUWAHATI

            2:DIVISIONAL RAILWAY MANAGER (P)
             N.F.RAILWAY
             RANGIY

Advocate for the Petitioner   : DR. P AGARWAL, MR. B J DAS

Advocate for the Respondent : DY.S.G.I., MR. G PEGU(CGC)




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

15.05.2025 Heard Mr. H. Rahman, learned Sr counsel for the petitioner. Also heard Mr. G. Pegu, learned CGC for the respondents.

Matter was heard at some length, however, the counsel for the Page No.# 2/2

respondents submits that the amount shown to have been payable to the petitioner has already been released which however has been disputed by the learned Sr. counsel for the petitioner.

It is submitted that the 50% of the Gross pay directed to be released by the Labour Court in the Judgment dated 31.01.2014 has not yet been released and that apart the calculation shown to be payable to the petitioner also does not include the increment which the petitioner is entitled to be paid.

Let the counsel for the parties complete their instructions from their respective clients and let the matter be listed again on 11.06.2025.

JUDGE

Comparing Assistant