Page No.# 1/4 vs The State Of Assam And 4 Ors
2026 Latest Caselaw 1891 Gua

Gauhati High Court

Page No.# 1/4 vs The State Of Assam And 4 Ors on 7 March, 2026

                                                                  Page No.# 1/4

GAHC010225242014




                                                          2026:GAU-AS:3393

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

                         Case No. : WP(C)/1886/2014

         HARAKANTA SAIKIA and 7 ORS
         AGED ABOUT 62 YEARS, S/O LT. MUKTA RAM SAIKIA R/O HOUSEFED
         COMPLEX, NOTBOMA HATIGAON P.S. HATIGAON, GUWAHATI- 38 IN THE
         DIST. OF KAMRUP.

         2: MRS. DHANADA HAZARIKA
         AGED ABOUT 63 YRS. W/O SHRI ATUL CH. HAZARIKA SIX MILE
          JAYA NAGARSAMPRITI PATH
          BYE LANE NO. 8
          P.S. DISPUR
          GUWAHATI-22.

         3: RAMESH CH. BARMAN
         AGED ABOUT 62 YRS. S/OLT. GAJENDRA BARMAN BELTOLA TINIALI
          BISHNU RABHA PATH
          GUWAHATI- 28
          P.S. BASISTHA KAMRUP M

         4: SMTI. PRAKRITI DAS
         AGED ABOUT 65 YRS. D/O LT. INDRESWAR HAZARIKA HOUSE NO. 53
          KAHILIPARA
          KALYANI NAGAR JANANI PATH
          GUWAHATI- 19 P.S. BHAGADATTAPUR

         5: SMT. ANJANA BARTHAKUR
         AGED ABOUT 55 YRS W/O SHRI ARUP BARTHAKUR HOUSE NO. 14
          BYE LANE -5
          JATIA DISPUR
          GUWAHATI-6.

         6: SHRI DULAL ROY
         AGED ABOUT 60 YRS
          S/O LT. BRAJAMOHAN ROY R/O JYOTIKUCHI
          DHOPALIA HOUSE NO. 670
                                                          Page No.# 2/4

JAYRAM PATH BYE LANE NO. 3
GUWAHATI- 34
P.S. FATASIL AMBARI DIST. KAMRUP M

7: SHRI GAUTAM DAS
AGED ABOUT 57 YRS. S/OLT. BIPIN CH. DAS R/O CORNEL SIBA RAM PATH
KHARGHULI
 P.S. LATASIL GUWAHATI-4
 IN THE DIST. OF KAMRUP.

8: SHRI ARUN HAZARIKA
AGED ABOUT 65 YRS. S/OLT. MINA RAM HAZARIKA R/O TITABOR
TATIGAON
 P.S. TITABOR
 DIST. JORHAT

VERSUS

THE STATE OF ASSAM AND 4 ORS
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
HANDLOOM AND TEXTILE DEPARTMENT, ASSAM, GUWAHATI-1.

2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM

PUBLIC ENTERPRISES DEPARTMENT
DISPUR
GUWAHATI-6.

3:DIRECTOR

HANDLOOM and TEXTILE
ASSAM
GUWAHATI-1.

4:ASSAM GOVERNMENT MARKETING CORPORATION
 LTD.
AMBARI
 GUWAHATI-1
 REP. BY ITS MANAGING DIRECTOR.

5:EMPLOYEES PROVIDENT FUND
 ORGANISATION
 N.E. REGION
 BHANGAGARH
 GUWAHATI-5
 IN THE DIST. OF KAMRUP M
 REP. BY ITS REGIONAL PROVIDENT FUND COMMISSIONER
                                                                        Page No.# 3/4

Advocate for the Petitioner   : MR.S CHAKRABARTY, MR.L P SHARMA,MR.R THAKURIA

Advocate for the Respondent : MR.R HAZARIKA, MR. S SHARMA (R-5),MR R DHAR, SC,
HANDLOOM AND TEXTILE DEPTT. (R-1 & 3),GA, ASSAM,MR.D DEY,MR.M R LASKAR,MR.J
P DAS,SC, PF




                                  BEFORE
                 HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

07.03.2026

1. None appears for the petitioner on call. However, Mr. R. Dhar, learned Standing Counsel for the Handloom and Textile Department representing the respondent Nos. 1 and 3, is present.

2. Taking note of the fact that the counsel representing the petitioners had in the meantime expired, the Registry was directed to communicate the order dated 16.02.2024 to the petitioners.

3. Office notes reflect that such a communication has duly been served upon the petitioner No. 7, though, others could not be served as they were not found at the address.

4. The present petition is filed seeking arrears of revision of pay w.e.f. 01.01.1996 to 31.05.2001 and leave salary for unutilized leave for 90 days and the interest thereon.

5. It is a pleaded case of the petitioners that they were employees of Assam Government Marketing Corporation Limited and obtained Voluntary Retirement from service under a specific scheme. Their claim is that as per the Voluntary Retirement Scheme, they were allowed to draw unutilized leave salary for maximum 240 days but they have been Page No.# 4/4

paid only 150 days unutilized leave salary and they are entitled for arrears of revised salary as recorded hereinabove.

6. Be that as it may, as none appears for the petitioners on call, this writ petition stands dismissed for non prosecution.

JUDGE

Comparing Assistant