Gauhati High Court
Smt. Prarthana Bordoloi vs Assam Electronics Develpment ... on 24 March, 2026
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/3
GAHC010281462025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7309/2025
SMT. PRARTHANA BORDOLOI
D/O- SRI RAJIV BORDOLOI.
R/O- HOSE NO.6, SHANTI PATH, ZOO ROAD TINI ALI, GUWAHATI, P.O.- ZOO
ROAD, P.S.- GEETA NAGAR, DIST.- KAMRUP(METRO), ASSAM, PIN - 781024.
VERSUS
ASSAM ELECTRONICS DEVELPMENT CORPORATION LTD (AMTRON)
A GOVT. OF ASSAM UNDERTAKING, REPRESENTED THROUGH ITS
MANAGING DIRECTOR, HAVING ITS OFFICE AT INDUSTRIAL ESTATE,
BAMUNIMAIDUM, GUWAHATI-781021.
2:THE MANAGING DIRECTOR
ASSAM ELECTRONICS DEVELOPMENT CORPORATION LTD.(AMTRON)
OFFICE ADDRESS- AT INDUSTRIAL ESTATE
BAMUNIMAIDUM
GUWAHATI-781021.
3:THE MANAGER
HRD DIVISION.
ASSAM ELECTRONICS DEVELOPMENT CORPORATION LTD (AMTRON).
OFFICE ADDRESS- AT INDUSTRIAL ESTATE
BAMUNIMAIDUM
GUWAHATI-781021.
4:SMT. PALLABI GOSWAMI
(UNRESERVED)
ROLL NO. 4016.
5:SRI SANDIP GHOSH
(UNRESERVED)
Page No.# 2/3
ROLL NO. 4157
6:SRI SANJAY CHAKRABORTY
(UNRESERVED) ROLL NO.4218.
7:SMTI. PRATITI PACHANI
(UNRESERVED)
ROLL NO. 4221.
8:SMT. MADHUSMITA DAS
(UNRESERVED)
ROLL NO. 4403.
9:SRI PRANJIT KALITA
(UNRESERVED)
ROLL NO. 4423.
10:SMT. BORNALI BRAHMA
(ST) (P) ROLL NO. 4414.
(NOTICE UPON THE RESPONDENT NOS. 4 TO 10 MAY BE SERVED
THROUGH THE MANAGING DIRECTOR
ASSAM ELECTRONICS DEVELOPMENT CORPORATION LTD.(AMTRON).
OFFICE ADDRESS AT INDUSTRIAL ESTATE
BAMUNIMAIDUM
GUWAHATI- 781021
Advocate for the Petitioner : MR B P SARMAH, S. KALITA,B. SAHA,MR D DAS,MR. S
SARMA
Advocate for the Respondent : SC, AMTRON, K L GUPTA
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
24.03.2026 Heard Mr. B. P. Sarmah learned counsel for the petitioner.
2. By an order dated 17.12.2025, notice was issued on Respondent No. 1, 2 and 3.
3. The petitioner has assailed the selection and appointment of candidates to Page No.# 3/3 the post of Junior Executive Officer pursuant to Advertisement No. AEDC/HRD/R/646/8482 dated 24.09.2021, which was conducted by the respondent authority.
4. Let notice be issued on Respondent No 4 to 10. Returnable after four weeks.
5. It is submitted by the learned counsel for the petitioner that the relevant addresses for the respondents are not known, but are in the custody of the Respondent Nos. 1, 2 and 3. Therefore, they be permitted to takes steps through Respondent No. 1.
6. Accordingly, the petitioner will takes steps on Respondent No. 4 to 10 through Respondent No. 1 by furnishing sufficient extra copies. Respondent No. 1 upon receipt of the materials for undertaking the steps on Respondent No. 4 to 10 as directed by the Court will ensure service of copies of the writ petition, along with enclosures upon each of the Respondent Nos. 4 to 10 and obtain receipt thereof.
7. The learned counsel for the Respondent No. 1 shall thereafter file an affidavit of compliance to that effect.
8. Let this matter be listed after four weeks.
9. Interim order, if any, will continue till the next day of listing.
JUDGE Comparing Assistant