Pradip Chandra Borah vs Pabitra Ram Khound
2026 Latest Caselaw 3118 Gua

Gauhati High Court

Pradip Chandra Borah vs Pabitra Ram Khound on 4 April, 2026

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GAHC010038832025




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

                               Case No. : Cont.Cas(C)/104/2025

            PRADIP CHANDRA BORAH
            R/O-MAZGONG PANCHAYAT OFFICE, NEAR SHANKARDEV HIGH SCHOOL,
            H.NO-2,TEZPUR, PIN-784001



            VERSUS

            PABITRA RAM KHOUND
            SECRETARY, WATER RESOURCES DEPARTMENT, DISPUR, GUWAHATI-06

            2:BHASKAR JYOTI SARMA
             INCHARGE CHIEF ENGINEER
            WATER RESOURCES DEPARTMENT
             GOVERNMENT OF ASSAM
            S GUWAHATI

            3:PRANAB BORAH
             DEPUTY CHIEF ENGINEER
            WATER RESOURCES DEPARTMENT
             GOVERNMENT OF ASSAM
             BASISTHA
             GUWAHATI

            4:DEBA PRASAD BORAH
             SUPERINTENDING ENGINEER
            TEZPUR WATER RESOURCES CIRCLE
             RUBBER BAGAN
            TEZPUR
            ASSA

Advocate for the Petitioner   : MS. B CHOWDHURY,

Advocate for the Respondent : MR R M DAS (R-2,4), D JAIN(R-2,4),MR. C SHARMA(R-2,4),MS.
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R DEKA(R-2,4)




                                   BEFORE
                  HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

04.04.2026

1. Heard Ms. B. Chowdhury, learned counsel for the petitioner.

2. This Court under its order dated 14.05.2024 passed in WP(C) No. 485/2014, dealing with the claim of the petitioner for payment of pension, issued direction to the respondent Water Resources Department to re- construct the service book of the petitioner on the basis of the material on record in the Department and directed the petitioner to approach the Department furnishing his relevant documents to the competent authority and after due verification, a direction was issued to re-construct the service book of the petitioner.

3. The learned counsel for the respondent Nos. 2 and 4 submits that she is in receipt of the instruction and will require three weeks time to file an affidavit.

4. On instruction, the learned counsel for the respondent Nos. 2 and 4 also submits that the respondent No. 4 by its communications dated 23.09.2024 and dated 20.12.2024, requested the petitioner to give the

original copy of the appointment letter of 1 st entry in the Government service and the appointment letter of joining in the Flood Control Department for re-construction of the service book.

5. The learned counsel for the petitioner shall complete her instruction, Page No.# 3/3

whether the petitioner is in receipt of such communications dated 23.09.2024 and dated 20.12.2024 and if so, whether she has furnished the required documents available with him.

6. List this matter again on 20.05.2026.

JUDGE

Comparing Assistant