Pranab Kumar Baruah vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7034 Gua

Gauhati High Court

Pranab Kumar Baruah vs The State Of Assam And 3 Ors on 4 September, 2025

Author: Manish Choudhury

Bench: Manish Choudhury

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GAHC010189592024




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

                          Case No. : WP(C)/4724/2024

         PRANAB KUMAR BARUAH
         S/O- LATE RANJIT KUMAR BARUAH,
         R/O- VILLAGE- GHARIALDONGA, PART -I,
         P.O- MAHAMAYAHAT,
         DIST- DHUBRI, ASSAM, PIN-783335

         VERSUS

         THE STATE OF ASSAM AND 3 ORS.
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
         IRRIGATION DEPARTMENT
          DISPUR, GUWAHATI- 781006, ASSAM.

         2:THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI- 781006
         ASSAM.

         3:THE COMMISSIONER AND SECRETARY
         TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
          DISPUR
          GUWAHATI- 781006
         ASSAM.

         4:THE ACCOUNTANT GENERAL
          (A AND E)
         ASSAM
          MAIDAMGAON
          BELTOLA
          GUWAHATI-2
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Advocate for the Petitioner   : MR. B J MUKHERJEE, MR. H BURAGOHAIN,MS R SAHA

Advocate for the Respondent : SC, IRRIGATION, GA, ASSAM,SC, AG (A AND E),SC, FINANCE

                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                          ORDER

Date : 04.09.2025

Mr. C. Bhattacharyya, learned counsel for the petitioners; Mr. N. Upadhyay, learned Standing Counsel, Irrigation Department; Ms. R.M. Baruah, learned counsel representing Mr. P. Nayak, learned Standing Counsel, Finance Department; Ms. M. Bhattacharjee, learned Additional Senior Government Advocate, Assam; and Mr. B. Sarma, learned Standing Counsel, Accountant General [A&E], Assam are present.

The learned counsel for the parties have submitted that instead of sending the case for mediation, the case can be given final consideration on the basis of the earlier Judgments of this Court.

As sought for and as agreed to by the learned counsel for the parties, list the case on 09.09.2025.

JUDGE

Comparing Assistant