Jahirul Islam vs The State Of Assam And 3 Ors
2025 Latest Caselaw 7526 Gua

Gauhati High Court

Jahirul Islam vs The State Of Assam And 3 Ors on 19 September, 2025

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GAHC010202402025




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

                            Case No. : I.A.(Civil)/3101/2025

           JAHIRUL ISLAM
           S/O. LT. NAIMUL ISLAM, R/O. VILL.- SILPUKHURI, P/O. SILPUKHURI, P/S.
           MIKIRBHETA, DIST. MORIGAON, ASSAM, PIN-782123



           VERSUS

           THE STATE OF ASSAM AND 3 ORS
           REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR,
           GUWAHATI-06

           2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
            PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT (P AND RD)
            DISPUR
            GUWAHATI-06

           3:THE STATE LEVEL COMMITTEE (SLC) FOR COMPASSIONATE
           APPOINTMENT
            BEING REP. BY ITS CHAIRMAN
            NAMELY
           THE CHIEF SECRETARY TO THE GOVT. OF ASSAM
            DISPUR
            GUWAHATI-06

           4:THE DISTRICT LEVEL COMMITTE (DLC) FOR COMPASSIONATE
           APPOINTMENT
            MORIGAON
            REP. BY THE DEPUTY/DISTRICT COMMISSIONER
            MORIGAON
            CUM CHAIRMAN DLC MORIGAON

Advocate for the Petitioner : K A SODIAL, K A SODIAL,MS. S T BOKTH,MR. J M A
CHOUDHURY,MR. S K TALUKDAR
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Advocate for the Respondent : PP, ASSAM,




            Linked Case : CRP/0/0

           JAHIRUL ISLAM
           ASSAM


            VERSUS

           THE STATE OF ASSAM AND 3 ORS
           ASSAM


            ------------

For petitioner/appellant(s) : Mr. S.K. Talukdar, Advocate Mr. K.A. Sodial, Advocate

For respondent(s) : Mr. P. Saikia, GA, Assam

- BEFORE -

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 19.09.2025 (Ashutosh Kumar, CJ) This Interlocutory Application has been filed by the applicant seeking condonation of delay of 153 days in preferring an appeal against the judgment and order dated 06.03.2025 passed by a learned Single Judge of this Court in WP(C) No. 350/2023 and other connected writ petitions.

We have heard Mr. S. K. Talukdar, learned counsel for the applicant/appellant and Mr. P. Saikia, learned Government Advocate, Assam, for the respondents.

Considering the reasons stated in the application, we are satisfied that Page No.# 3/3

good grounds have been assigned by the applicant/appellant for condoning the delay of 153 days in preferring the appeal.

We, therefore, condone the delay.

The Interlocutory Application stands disposed of. Registry to process the appeal and if it is found to be error-free, list the same on 14.11.2025 under appropriate heading.

                                 JUDGE                       CHIEF JUSTICE




Comparing Assistant