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Gauhati High Court

Page No.# 1/2 vs The Gauhati High Court And 4 Ors on 23 January, 2023

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                 Page No.# 1/2

GAHC010017952022




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

                          Case No. : WP(C)/742/2022

         KESHAB CHANDRA PAUL
         S/O. LT. MAKHAN CHANDRA PAUL, R/O. KOKRAJHAR TOWN WARD NO.1,
         NEAR CIRCUIT HOUSE, P.O. AND DIST. KOKRAJHAR, BTAD, ASSAM, PIN-
         783370.



         VERSUS

         THE GAUHATI HIGH COURT AND 4 ORS
         (THE HIGH COURT OF ASSAM, MIZORAM, NAGALAND AND ARUNACHAL
         PRADESH), REP. BY THE REGISTRAR GENERAL, GUWAHATI, PIN-781001.

         2:THE REGISTRAR (ADMINISTRATION)
         THE GAUHATI HIGH COURT
          GUWAHATI-781001.

         3:THE DISTRICT AND SESSIONS JUDGE

          KOKRAJHAR
          ASSAM
          PIN-783370.

         4:THE CHAIRMAN

          SELECTION BOARD OF ESTABLISHMENT OF DIST. AND SESSIONS JUDGE
          KOKRAJHAR
          P.O. KOKRAJHAR
          PIN-783370
          ASSAM.

         5:SUBHASH MAZUMDAR

          CIVIL SHERISTADAR
                                                                                 Page No.# 2/2

             OFFICE OF THE CIVIL JUDGE
             DISTRICT AND SESSIONS JUDGE COMPLEX
             COURT PARA
             KOKRAJHAR
             BTAD
             ASSAM
             PIN-783370

Advocate for the Petitioner   : MR P K DAS

Advocate for the Respondent : SC, GHC




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

23.01.2023 There is no representation on behalf of the petitioner today on call.

Mr. H.K. Das, learned Standing Counsel, GHC for the respondent nos. 1, 2 & 3 and Mr. P. Mahanta, learned counsel for the respondent no. 5 are present.

Mr. Das, learned Standing Counsel, GHC has submitted that he will obtain instruction on behalf of the extant notification as regards minimum benchmark to be met by an employee on ACRs for promotion as well as the gradings given to the petitioner and the respondent no. 5 on the ACRs placed for promotion.

As prayed for by Mr. Das, learned Standing Counsel, list case after 2 [two] weeks on a date to be fixed by the office.

JUDGE Comparing Assistant