Gauhati High Court
Assam State Transport Corporation vs Khurshid Alam on 22 May, 2019
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/2
GAHC010121012016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil) 1830/2016
1:ASSAM STATE TRANSPORT CORPORATION
VERSUS
1:KHURSHID ALAM
Advocate for the Petitioner : MR.U BARUAH
Advocate for the Respondent : MR.M SAIKIA
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 22-05-2019 Heard Mr. J. Roy, learned counsel for the applicant as well as Mr. S. Borthakur, learned counsel appearing for the opposite party herein who is the writ petitioner in the connected writ petition.
This is an application seeking a reasonable time to make the payment of the retirement dues of the opposite party herein on instalment basis. The learned counsel for the opposite party has referred to Annexure-1 series appended to the affidavit-in-opposition filed on behalf of respondents No. 2 to 5 by the Managing Director of ASTC which was filed on 11.07.2016 in the connected writ petition which discloses that a sum of Rs.42,718/- was sanctioned vide order No.415 dated 23.05.2016 against saving fund/ Insurance benefit, a sum of Rs.3,74,880/- was sanctioned vide order No.502 dated 24.05.2016 against unutilized leave Page No.# 2/2 salary and vide order No.997 dated 24.05.2016 a sum of Rs.6,44,988/- was sanctioned in favour of petitioner against gratuity. Accordingly, it is submitted that the applicant has already availed more than 3 years of time in releasing the respective amount sanctioned in favour of the petitioner.
The learned Standing counsel for the applicant prays for and is granted 1(one) month time to obtain updated instruction in the matter.
Having seen that the applicant has already sanctioned the amount payable to the opposite parties herein, the applicants are put to notice as to why the present IA(C) 1830/16 should not be closed.
List the matter on 15.07.2019.
Let a copy of this order be provided to Mr. J. Roy, learned Standing counsel for the applicant.
JUDGE Comparing Assistant