Suresh Das vs Smti Pomi Baruah
2025 Latest Caselaw 6906 Gua

Gauhati High Court

Suresh Das vs Smti Pomi Baruah on 1 September, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                         Page No.# 1/2

GAHC010097872024




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

                           Case No. : Cont.Cas(C)/260/2024

           SURESH DAS
           S/O- JPOGESWAR DAS ,
           R/O- BHAGADUTTA PATH, GEETANAGAR,
           P.S- GEETANAGAR, GUWAHATI,
           DIST- KAMRUP(M), ASSAM, PIN-781021

           VERSUS

           SMTI POMI BARUAH, ACS
           DIRECTOR OF HIGHER EDUCATION DEPARTMENT, ASSAM, KAHILI PARA,
           GUWAHATI-19

           2:AMARENDRA KALITA
            PRINCIPAL
            LALIT CHANDRA BHARALI COLLEGE
            MALIGAON
            GUWAHATI
           ASSA

Advocate for the Petitioner : ARCHANA KALITA, MISS. J GOGOI,MR P J DUTTA,MR H
MAZUMDER,MR B P BORAH

Advocate for the Respondent : MR S DAS(R-1), MR S MUKTAR (R-2),MR. A R TAHBILDAR(R-
1)


                                BEFORE
                    HONOURABLE MR. JUSTICE NELSON SAILO

                                      ORDER

Date : 01-09-2025

According to the petitioner, the Judgment and Order dated 19.10.2023 Page No.# 2/2

passed in WP(C) 2555/2020 has been complied with except for the payment of arrear pay and back wages to the petitioner in terms of para 41 of the said Judgment and Order.

Mr. AR Tahbildar, learned counsel for the respondent No. 1 submits that the arrear pay and back wages is still pending only for the want of the Service Book of the petitioner, which has been requisitioned from the College Principal, L.C.B. College, Maligaon. The said authority has also been informed that if the Service Book is not available, the same should be re-constructed as per letter dated 27.08.2025.

Mr. S Muktar, learned counsel appears for the respondent No. 2 and submits that the respondent No. 2 will be furnishing the Service Book to the respondent No. 1 without delay. He also submits that if the same is not available, the same may be re-constructed as may be required.

Considering the above submissions, let this matter be listed again after 2 (two) weeks, on a date to be fixed by the Registry.

JUDGE

Comparing Assistant