Shri Mofidul Islam vs The State Of Assam And 5 Ors
2026 Latest Caselaw 3104 Gua

Gauhati High Court

Shri Mofidul Islam vs The State Of Assam And 5 Ors on 2 April, 2026

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                 Page No.# 1/3

GAHC010067542026




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

                         Case No. : WP(C)/1895/2026

         SHRI MOFIDUL ISLAM
         SON OF LATE NAZIR HOQUE, RESIDENT OF FLAT NO. 2C, SARAIGHAT
         APARTMENT, JALUKBARI, GUWAHATI-14, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO THE GOVT.
         OF ASSAM, SOIL CONSERVATION DEPARTMENT, JANATA BHAWAN,
         DISPUR-06, ASSAM.

         2:SECRETARY TO THE GOVT OF ASSAM

          SOIL CONSERVATION DEPARTMENT
          JANATA BHAWAN
          DISPUR-06
          ASSAM

         3:THE JOINT SECRETARY TO THE GOVT OF ASSAM
          SOIL CONSERVATION DEPARTMENT
          JANATA BHAWAN
          DISPUR-06
         ASSAM

         4:THE DIRECTOR OF SOIL CONSERVATION
         ASSAM
          BHUMI SANGRAKSHAN BHAWAN
          1ST FLOOR
          RG BARUA ROAD
          GUWAHATI
         ASSAM
          PIN-781005.
                                                                        Page No.# 2/3


           5:THE DIVISIONAL OFFICER

            BAKSA SOIL CONSERVATION DIVISION
            MUSHALPUR
            ASSAM

           6:THE STATE ENQUIRY OFFICER
           ASSAM SMTI. NANDITA DUTTA
            IAS ASSAM SECRETARIAT CIVIL
            DISPUR-06
           ASSAM

Advocate for the Petitioner : MR. D DAS SR. ADV, MR. S M MUNIR,Y KHAUND,M
BARUAH,MR. K MOHAMMED

Advocate for the Respondent : GA, ASSAM,




                                  BEFORE
                   HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

02.04.2026

Heard Mr. D. Das, learned senior counsel assisted by Mr. K. Mohammed, learned counsel for the petitioner.

The petitioner is aggrieved by the order of termination passed by the authorities as also the order passed by the Disciplinary Authority.

Issue Notice, Returnable within four weeks. Ms. S. Baruah, learned Government Advocate appears and accepts notice on behalf of Respondent No. 1, 2, 3, 4, 5 and 6.

Since Ms. S. Baruah, learned Government Advocate accepts notice on behalf of all the respondents, therefore notices are waived.

However, extra copies shall be furnished within a period of 1 week from Page No.# 3/3

today.

List this matter after the returnable date.

JUDGE

Comparing Assistant