Amardeep Basfore vs Dr. M. S. Lakshmi Priya
2026 Latest Caselaw 901 Gua

Citation : 2026 Latest Caselaw 901 Gua
Judgement Date : 7 February, 2026

[Cites 0, Cited by 0]

Gauhati High Court

Amardeep Basfore vs Dr. M. S. Lakshmi Priya on 7 February, 2026

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GAHC010080032025




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

                                  Case No. : Cont.Cas(C)/461/2025

             AMARDEEP BASFORE
             S/O- LATE PUDINA BASFORE, R/O- PALTAN BAZAR, SOLAPARA ROAD,
             (NEAR NEHRU STADIUM), HOUSE NO.80, GUWAHATI, PIN-781008



             VERSUS

             DR. M. S. LAKSHMI PRIYA
             COMMISSIONER GUWAHATI MUNICIPAL CORPORATION, GUWAHATI.



Advocate for the Petitioner   : MR A DASGUPTA, MS B DAS

Advocate for the Respondent : ,




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                             ORDER

07.02.2026

Heard Ms. B. Das, learned counsel for the petitioner. Also heard Mr. A. Chaliha, learned counsel for the respondent.

By the order dated 25.04.2024, WP(C) No. 5373/2020 was withdrawn by the petitioner, however, at the penultimate paragraph, the following observation was made, "the authorities may do the needful to Page No.# 2/2

settle the retirement dues of the writ petitioner, as expeditiously as possible, preferably within 03 months from the date of receipt of a certified copy of the order".

Mr. Chaliha, learned counsel for the respondent submits that the aforesaid order has been complied with and the petitioner was getting due pensionary benefits till the month of October, 2025, however, due to some budgetary constrained, same was not paid for last three months but same will be cleared at the earliest.

In view of the aforesaid, the matter stands adjourned and be listed on 11.03.2026.

In the meantime, the learned counsel for the respondent may complete his instruction as regards continuity of payment of pensionary benefit to the petitioner.

JUDGE

Comparing Assistant