Chila Saikia vs The State Of Assam And 7 Ors
2026 Latest Caselaw 3310 Gua

Gauhati High Court

Chila Saikia vs The State Of Assam And 7 Ors on 8 April, 2026

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                    Page No.# 1/3

GAHC010032322026




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

                          Case No. : WP(C)/1224/2026

         CHILA SAIKIA
         W/O LATE KARTIK BEZBARUAH, R/O BHOMALAHATI, P.O.
         BHOMOLAHATI, P.S. BAIHATA CHARIALI, DIST. KAMRUP, PIN 781121,
         PRESENTLY RESIDED AT CHENGMORA, JARONI, P.O. KALABARI, P.S.
         GOHPUR, DIST BISWANATH, PIN 784178



         VERSUS

         THE STATE OF ASSAM AND 7 ORS
         REPRESENTED BY PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
         HOME DEPARTMENT DISPUR, GUWAHATI- 6

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          DEPARTMENT OF FINANCE
          JANATA BHAWAN (ASSAM SECRETARIAT COMPLEX)
          GUWAHATI- 781006
          DISPUR

         3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
          JANATA BHAWAN (ASSAM SECRETARIAT COMPLEX)
          DISPUR
          GUWAHATI- 781006

         4:THE DIRECTOR GENERAL OF POLICE
         ASSAM
          ULUBARI
          GUWAHATI- 781007

         5:THE COMMANDING OFFICER
                                                                          Page No.# 2/3

             9TH APBN IN BARHAMPUR
             NAGAON
             ASSAM

            6:THE DEPUTY GENERAL MANAGER (PBBU)
             STATE BANK OF INDIA
             LOCAL HEAD OFFICE
             GUWAHATI
            ASSAM
             GUWAHATI-6

            7:THE ORIENTAL INSURANCE COMPANY LIMITED
             REPRESENTED BY ITS REGIONAL MANAGER
             G.S.ROAD
             ULUBARI
             GUWAHATI
             PIN CODE- 781007
             DISTRICT- KAMRUP (M)
            ASSAM

            8:RENU BEZ
            W/O- LATE TANKESWAR BEZ
             R/O- BHOMALAHATI
             P.O.- BHOMOLAHATI
             P.S. BAIHATA CHARIALI
             DIST- KAMRUP
             PIN- 78112

Advocate for the Petitioner   : MR. I CHOUDHURY, MR S HUSSAIN,B DEKA,MR. A S ALI,MR.
S A B KHABIR

Advocate for the Respondent : GA, ASSAM, MR V K BAROOAH(R6),MR. K K DEY(R6),SC,
FINANCE




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

08.04.2026

Pursuant to the issuance of notice by order dated 06.03.2026, steps for

service of notice have been taken on the respondents.

Page No.# 3/3

As per office note dated 02.04.2026, the respondents no.6 is represented

by Mr. VK Barooah, learned counsel, as he has filed his power on behalf of the

respondent no.6.

In so far as the respondents no. 7 & 8 are concerned, although A/D cards

have not been received, Registry's note indicate that as per the postal journal

and postal consignment report, notices have been shown to be delivered in their

respective addresses. Accordingly, taking into account the note put up by the

Registry, it is ordered that the service of notices on the respondents no. 7 & 8

are deemed to be completed.

The respondent no.6 can file affidavit in the meantime.

Let this matter be listed after 3 (three) weeks.

JUDGE

Comparing Assistant