Salam Mia vs The State Of Assam And 3 Ors
2026 Latest Caselaw 1764 Gua

Gauhati High Court

Salam Mia vs The State Of Assam And 3 Ors on 27 February, 2026

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                         Page No.# 1/3

GAHC010238932025




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

                                 Case No. : WP(C)/164/2026

            SALAM MIA
            S/O LATE ABDUL HOQUE, R/O VILL- KABARIBOND, P.O.- PATHERKANDI,
            DIST- SRIBHUMI, ASSAM, PIN-788724



            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REPRESENTED BY THE SPECIAL CHIEF SECRETARY TO THE GOVT OF
            ASSAM, PUBLIC HEALTH ENGINEERING DEPARTMENT, DISPUR,
            GUWAHATI-6

            2:THE CHIEF ENGINEER
             PUBLIC HEALTH ENGINEERING
            ASSAM
             HENGRABARI
             GUWAHATI-36

            3:THE EXECUTIVE ENGINEER (PHE)
             SRIBHUMI DIVISION
             SRIBHUMI
            ASSAM
             PIN-788712

            4:THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF ASSAM
             FINANCE DEPARTMENT
             JANATA BHAWAN
             DISPUR
             GUWAHATI-

Advocate for the Petitioner   : MR. N HAQUE, MR. A K AZAD,MR K UDDIN

Advocate for the Respondent : SC, P H E, SC, FINANCE
                                                                       Page No.# 2/3




                                     BEFORE
                    HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                     ORDER

Date : 27.02.2026

Heard Mr. K. Uddin, learned counsel for the petitioner; Ms. M. Kalita, learned Standing Counsel, PHE Department in the respondent nos. 1, 2 & 3; and Mr. M. Bhuyan, learned counsel on behalf of Mr. B. Gogoi, learned Standing Counsel, Finance Department for the respondent no. 4.

2. The case of the petitioner is that he had executed works as a Contractor on behalf of the respondent PHE Department authorities and after successfully executing the contract-works, he submitted bills for a total amount of Rs. 2,98,160/-. On 19.01.2026, the petitioner was asked to submit a statement of admission of liability from the Head of the Department. Mr. Uddin, learned counsel for the petitioner has submitted that already an application has been filed before the concerned authority seeking disbursement with regard to his claim for Rs. 2,98,160/- and the response is awaited.

3. As the petitioner's claim is with regard to execution of the contract-works to the extent of Rs. 2,98,160/-, let notice be issued. The notice is made returnable on 30.03.2026.

4. As Ms. Kalita, learned Standing Counsel, PHE Department has appeared and accepted notice on behalf of respondent nos. 1, 2 & 3 and Mr. Bhuyan, learned counsel has appeared and accepted notice on behalf of respondent no.

Page No.# 3/3

4, issuance of formal notices to the said respondents are dispensed with. However, extra copies of the writ petition along with annexures are to be furnished to Ms. Kalita and Mr. Bhuyan within 2 [two] working days from today.

5. The question of maintainability of the writ petition is kept open for consideration at an appropriate stage.

JUDGE

Comparing Assistant