Gauhati High Court
Dr Hari Ram Das vs The State Of Assam And 4 Ors on 4 April, 2022
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/3
GAHC010149282020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4441/2020
DR HARI RAM DAS
S/O LATE RAMESH CHANDRA DAS,
RESIDENT OF WARD NO. 4, PO AND PS TANGLA, DIST UDALGURI, BTAD,
784521, ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM, PUBLIC WORKS ROAD DEPARTMENT, DISPUR, GUWAHATI
781006
2:THE CHIEF ENGINEER
PUBLIC WORKS ROADS DEPARTMENT
GOVT. OF ASSAM
CHANDMARI
GUWAHATI 781003
3:THE EXECUTIVE ENGINEER
PUBLIC WORKS ROAD DEPARTMENT MANGALDAI AND DALGAON
TERRITORIAL ROAD DIVISION
MANGALDAI
784125
4:THE EXECUTIVE ENGINEER
PUBLIC WORKS ROADS DEPARTMENT
MANGALDAI STATE ROAD DIVISION
MANGALDAI 784125
5:THE EXECUTIVE ENGINEER
PUBLIC WORKS ROADS DEPARTMENT
Page No.# 2/3
UDALGURI
(R AND B) DIVISION
78450
Advocate for the Petitioner : MR. S K DEKA
Advocate for the Respondent : SC, PWD
Linked Case : WP(C)/4465/2020
GOPAYJIT DAS
S/O- LT. RAMESH CHANDRA DAS
R/O- WARD NO. 4
P.O. AND P.S.- TANGLA
DIST.- UDALGURI
BTAD
ASSAM
PIN- 784521.
VERSUS
THE STATE OF ASSAM AND 2 ORS
REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM
PUBLIC WORKS ROADS DEPTT.
DISPUR
GHY- 6.
2:THE CHIEF ENGINEER
PUBLIC WORKS ROADS DEPTT.
GOVT. OF ASSAM
CHANDMARI
GHY- 3.
3:THE EXECUTIVE ENGINEER
PUBLIC WORKS ROADS DEPTT.
MANGALDAI AND DALGAON TERRITORIAL ROAD DIVISION
MANGALDAI.
------------
Advocate for : MR. S K DEKA
Advocate for : SC
PWD appearing for THE STATE OF ASSAM AND 2 ORS
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BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : --04.04.2022 Heard Mr. M. Das, learned counsel for the petitioner and Mr. B. Gogoi, learned Standing counsel, PWD.
Mr. M. Das, learned counsel for the petitioner submits that in the affidavit-in-opposition filed by the respondent, it has been indicated that the entire dues of the petitioner was included in the chronological list prepared for payment under the Division in accordance with the directions passed by this Court in Jatin Pathak Vs. the State of Assam & Ors. The chronological Serial Nos. of the petitioners are 4, 522, 192, 90 etc. On the basis of that, the counsel for the petitioner submits that the said affidavit was filed on 05.04.2021 and till date the petitioner has not received a single penny.
Mr. B. Gogoi, learned Standing counsel, PWD submits that he is going to take necessary instruction in the matter.
Let the matter be listed on 09.05.2022.
JUDGE Comparing Assistant