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Bhupesh Chandra Das vs The State Of Assam And Ors
2025 Latest Caselaw 8539 Gua

Citation : 2025 Latest Caselaw 8539 Gua
Judgement Date : 13 November, 2025

Gauhati High Court

Bhupesh Chandra Das vs The State Of Assam And Ors on 13 November, 2025

                                                                  Page No.# 1/2

GAHC010040212025




                                                           undefined

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

                          Case No. : WP(C)/1076/2025

         BHUPESH CHANDRA DAS
         S/O. SRI GIRISH CH. DAS, RESIDENT OF HOUSE NO. 2, NAVADOY NAGAR
         PATH, GHORAMARA, GUWAHATI, DISTRICT KAMRUP, ASSAM



         VERSUS

         THE STATE OF ASSAM AND ORS
         REPRESENTED BY THE PRINCIPAL SECRETARY, PERSSONEL
         DEPARTMENT (PERSONNEL A), ASSAM SECRETARIAT, DISPUR,
         GUWAHATI-781006.

         2:THE COMMISSIONER AND SECRETARY
          GOVT. OF ASSAM
          (PERSONNEL A) DEPARTMENT
          JANATA BHAWAN
          DISPUR
          GUWAHATI-781006.

         3:THE SECRETARY TO THE GOVT. OF ASSAM
          (PERSONNEL A) DEPARTMENT
         ASSAM SECRETARIAT
          DISPUR
          GUWAHATI-781006

         4:UNION OF INDIA
          REPRESENTED BY THE SECRETARY
          MINISTRY OF PERSONNEL
          PUBLIC GRIEVANCES AND PENSIONS (DEPARTMENT OF PERSONNEL
         AND TRAINING) GOVT. OF INDIA
          NORTH BLOCK
          RAISINA HILLS
          NEW DELHI-11000
                                                                                   Page No.# 2/2


Advocate for the Petitioner   : MS N MAHANTA, MR. K N CHOUDHURY,MR. R M DEKA,MR.
TANUZ KASHYAP

Advocate for the Respondent : DY.S.G.I., GA, ASSAM




                                          BEFORE
                   HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR
                                         ORDER

13/11/2025

Heard the learned counsel for the parties.

Ms. M Bhattacharjee, learned Additional Senior Government Advocate, appearing for the respondents submits that the writ appeal preferred by the State against the judgment and order passed in WP(C) No. 1053/2024 is being listed on 01.12.2025.

Accordingly, the learned counsel for the petitioner prays that the present writ petition be taken up again on 04.12.2025.

JUDGE

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