Sri Avatar Singh vs The State Of Assam And Ors
2025 Latest Caselaw 6895 Gua

Gauhati High Court

Sri Avatar Singh vs The State Of Assam And Ors on 1 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                       Page No.# 1/3

GAHC010173342025




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

                                 Case No. : WP(C)/4414/2025

            SRI AVATAR SINGH
            S/O LATE PRITAM SINGH, RESIDENT OF ELITE RESIDENCY, ADARSHPUR,
            NEAR SARBA SIKSHA MISSION OFFICE, PO KAHILIPARA , GUWAHATI
            781019, KAMRUP M PRESENTLY POSTED AS SUPERINTENDING ENGINEER,
            PHE, HAILAKANDI, CIRCLE, HAILAKANDI, ASSAM



            VERSUS

            THE STATE OF ASSAM AND ORS
            REPRESENTED BY THE SPECIAL CHIEF SECRETARY TO THE GOVT.OF
            ASSAM. PUBLIC HEALTH ENGINEERING DEPARTMENT, DISPUR
            GUWAHATI 6

            2:THE SPECIAL CHIEF SECRETARY
            TO THE GOVT.OF ASSAM. PUBLIC HEALTH ENGINEERING DEPARTMENT
             DISPUR GUWAHATI 6

            3:THE SECRETARY TO THE GOVT. OF ASSAM
             PUBLIC HEALTH ENGINEERING DEPARTMENT
             DISPUR GUWAHATI 78100

Advocate for the Petitioner   : MR D N BHATTACHARYYA, MR. K N CHOUDHURY

Advocate for the Respondent : SC, P H E,
                                                                                   Page No.# 2/3


                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                            ORDER

Date : --01.09.2025

Heard Mr. K.N. Choudhury, learned Senior Counsel assisted by Mr. D.N. Bhattacharyya, learned counsel for the petitioner and Mr. P.N. Goswami, learned Additional Advocate General, Assam assisted by Mr. K.P. Pathak, learned counsel for all the respondents.

2. A Show Cause Notice dated 30.07.2025 has been put to challenge on the ground that the directions made in Paragraphs 16-18 of a Judgment and Order dated 27.02.2025 passed in W.P.[C.] no. 2211/2024 have not been complied with prior to issuance of the Show Cause Notice dated 30.07.2025. It is noticed that during the period between the Judgment and Order dated 27.02.2025 and the Show Cause Notice dated 30.07.2025, the petitioner preferred another writ petition, W.P.[C.] no. 3475/2025, which was disposed of on 26.06.2025.

3. Let notice be issued. As the learned counsel for the parties have expressed urgency, the notice is made returnable on 05.09.2025.

4. As Mr. Pathak, learned counsel has appeared and accepted notice for all the respondents, formal notices need not be issued to the said respondents. Mr. Bhattacharyya, learned counsel for the petitioner shall furnish requisite nos. of extra copies of the writ petition along with the annexures, to Mr. Pathak within 2 [two] working days from today.

5. The case record of W.P.[C.] no. 3475/2025 is to be tagged with the case record of this case.

6. List the case on 05.09.2025.

JUDGE Page No.# 3/3

Comparing Assistant