Khusbu Basfor vs The Gauhati High Court And 4 Ors
2025 Latest Caselaw 7463 Gua

Gauhati High Court

Khusbu Basfor vs The Gauhati High Court And 4 Ors on 18 September, 2025

Author: Devashis Baruah

Bench: Devashis Baruah

                                                               Page No.# 1/3

GAHC010211802023




                                                        undefined

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

                           Case No. : WP(C)/5747/2023

         KHUSBU BASFOR
         W/O- SURESH BASFOR,
         GRADE IV EMPLOYEE, SDJM(M) OFFICE,
         GOSSAIGAON, DISTRICT- KOKRAJHAR,
         ASSAM.



         VERSUS

         THE GAUHATI HIGH COURT AND 4 ORS
         REPRESENTED B THE REGISTRAR GENERAL,
         GAUHATI HIGH COURT, PIN- 781001.

         2:THE STATE OF ASSAM
          REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM

         JUDICIAL DEPTT.
          DISPUR
          GUWAHATI-06.

         3:THE CHIEF JUDICIAL MAGISTRATE
          KOKRAJHAR
         ASSAM
          NEAR SBI
          COURT PARA

         KOKARJHAR
         ASSAM
         PIN- 783370.

         4:PRESIDING OFFICER
          SUB DIVISIONAL JUDICIAL MAGISTRATE (M)
          GOSSAIGAON
                                                                       Page No.# 2/3

             B.T.A.D.
             ASSAM
             PIN- 783360.

             5:COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
              FINANCE DEPTT.
              DISPUR
              GUWAHATI-06

For the Petitioner(s)       : Mr. S. K. Das, Advocate

For the Respondent(s)       : Mr. H. K. Das, SC, GHC
                            : Mr. P. Nayak, SC, Finance




                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                            ORDER

Date : 18.09.2025

Pursuant to the order passed by this Court on 14.08.2025, Mr. P. Nayak, the learned Standing counsel for the Finance Department has placed before this Court an Office Memorandum dated 30.03.2012 and relied upon Clause-8 which stipulates that sweeping and cleaning services are to be outsourced and post of sweeper shall not be filled up in any Department on any ground, including compassionate grounds, except in Government Hospitals as per the stand of the Government already submitted before the High Court and the judgment issued thereon in WP(C) No.10447/2003 based on their stand. The said Office Memorandum is kept on record and marked with the letter "X".

2. A copy of the said Office Memorandum has also been furnished to Mr. S. K. Das, the learned counsel for the Petitioner who submits that if necessary, he would challenge the same.

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3. List this matter again on 13.11.2025.

4. Liberty is given to the Petitioner to file additional pleadings.

JUDGE

Comparing Assistant