Gauhati High Court
Bina Moni Devi vs Raj Chakraborty And 6 Ors on 29 July, 2022
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/5
GAHC010081882022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/1359/2022
BINA MONI DEVI
W/O- LT RINKU SHARMA, R/O- VILL- NO. 1 GONDHAKOROI GAON, P.O.
GOHAINGAON, P.S. SARUPATHAR, DIST- GOLAGHAT ASSAM, PIN- 785601
VERSUS
RAJ CHAKRABORTY AND 6 ORS.
COMM. AND SPECIAL SECY. TO THE GOVT. OF ASSAM, PW (BUILDING
AND NATIONAL HIGHWAY) DEPTT., PIN- 781006
2:NRIPENDRA K. BORA
CHIEF ENGINEER
PWD (NH WORKS)
ASSAM
CHANDMARI
GHY-03
3:RUBUL CHAKRAVARTY
EXECUTIVE ENGINEER
PWD
GOLAGHAT
NH DIVISION
GOLAGHAT
PIN- 785612
4:DHIREN HAZARIKA
ACS
DC
GOLAGHAT
REGISTRAR OF CO-OPERATIVE SOCIETIES
ASSAM
KHANAPARA
Page No.# 2/5
GHY-22
5:SRI THAKUR DAS
EXECUTIVE ENGINEER
P.W.D. (N.H.) GOLAGHAT 785621
6:NIRUPAM BORTHAKUR
EXECUTIVE ENGINEER
PWD
GOLAGHAT
NH DIVISION
GOLAGHAT
PIN- 785612
7:MRIGESH NARAYAN BARUAH
ACS
D.C
DIST-GOLAGHAT
PIN- 78562
Advocate for the Petitioner : MR. A SARMA
Advocate for the Respondent :
Linked Case : Cont.Cas(C)/343/2019
BINA MONI DEVI
W/O- LT RINKU SHARMA
R/O- VILL- NO. 1 GONDHAKOROI GAON
P.O. GOHAINGAON
P.S. SARUPATHAR
DIST- GOLAGHAT ASSAM
PIN- 785601
VERSUS
RAJ CHAKRABORTY AND 3 ORS.
COMM. AND SPECIAL SECY. TO THE GOVT. OF ASSAM
PW (BUILDING AND NATIONAL HIGHWAY) DEPTT.
Page No.# 3/5
PIN- 781006
2:NRIPENDRA K. BORA
CHIEF ENGINEER
PWD (NH WORKS)
ASSAM
CHANDMARI
GHY-03
3:RUBUL CHAKRAVARTY
EXECUTIVE ENGINEER
PWD
GOLAGHAT
NH DIVISION
GOLAGHAT
PIN- 785612
4:DHIREN HAZARIKA
ACS
DC
GOLAGHAT
REGISTRAR OF CO-OPERATIVE SOCIETIES
ASSAM
KHANAPARA
GHY-22
------------
Advocate for : MR. A SARMA
Advocate for : MR. Y S MANNAN appearing for RAJ CHAKRABORTY AND 3
ORS.
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
ORDER
29.07.2022 Heard Mr. L Sangtam, learned counsel for the applicant.
Cont.Cas(C)No.343/2019 is instituted alleging willful and deliberate violation of the order dated 13.02.2019 in WP(C)No.854/2019 wherein there is a direction to the respondents to consider the claim of the petitioner for appointment under Page No.# 4/5 the die-in-harness scheme as well as for release of the terminal benefits of the deceased husband of the petitioner.
Cont.Cas(C)No.343/2019 was instituted against, amongst others, respondent contemnor No.3 Sri Rubul Chakravarty, Executive Engineer, PWD, Golaghat, NH Division and the respondent contemnor No.4 Sri Dhiren Hazarika, Deputy Commissioner Golaghat and the order of this Court dated 13.02.2019 in WP(C) No.854/2019 had been communicated to the respondent contemnors No.3 and 4 respectively. However, during the pendency of this contempt petition, the respondent contemnor No.3 Sri Rubul Chakravarty and the respondent contemnor No.4 Sri Dhiren Hazarika had been transferred out and in their places Sri Nirupam Borthakur and Sri Mrigesh Narayan Baruah are the new incumbent Executive Engineer, PWD, Golaghat, NH Division and the Deputy Commissioner Golaghat respectively. Both Sri Nirupam Borthakur and Sri Mrigesh Narayan Baruah have been communicated with the order 13.02.2019 passed in WP(C) No.854/2019. In view of the above, Sri Nirupam Borthakur Executive Engineer, PWD, Golaghat, NH Division and Sri Mrigesh Narayan Baruah, the Deputy Commissioner Golaghat are impleaded as respondent contemnors No.6 and 7 respectively in the connected Cont.Cas(C)No.343/2019.
Registry to incorporate the necessary correction in the cause-title of Cont.Cas(C)No.343/2019.
Interlocutory application stands disposed of in the above terms.
JUDGE Page No.# 5/5 Comparing Assistant