Gauhati High Court
Page No.# 1/6 vs The State Of Assam And Anr on 25 May, 2022
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/6
GAHC010091342022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3411/2022
PRAKASH JYOTI BORAH AND 23 ORS.
S/O. LT. MOHENDRA BORA, VILL. DEODHAR, P.O. RANTHALI, P.S.
NAGAON SADAR, DIST. NAGAON, ASSAM, PIN-782101.
2: JATIN CHUTIA
S/O. SRI BIREN CHUTIA
R/O. VILL. BOGINADI
MAJGAON
P.O. AND P.S. BOGINADI
DIST. LAKHIMPUR
ASSAM
PIN-78
3: MD. ILTUTMIS RAHMAN
S/O. NOBI BOKSH
VILL. HASILLAPARA
P.O. AND P.S. GOALPARA
DIST. GOALPARA
ASSAM.
4: FARUK HUSSAIN
S/O. AKKAS ALI
VILL. CHITALMARI BILL
P.O. CHITALMARI BILL. O.S. JURIA
DIST. NAGAON
ASSAM
PIN-782124.
5: TUKESHWAR GARE
S/O. BOGEN GARE
VILL. AMLAKHI DANGDHARA
P.O. BANHPARA
P.S. DHAKUAKHANA
DIST. LAKHIMPUR
Page No.# 2/6
ASSAM
PIN-787055.
6: UDAY KUMAR TAKOE
S/O. SRI RAJIB TAKOE
VILL. BAKULA MANGHUACHUK
P.O. MORNOI BEBEJIA
P.S. GHILAMARA
DIST. LAKHIMPUR
ASSAM
PIN-787055.
7: PRABIN RAJKONWAR
S/O. SRI PADMESWAR RAJKONWAR
VILL. KUKURA JUJA
P.O. GHATAPARA
P.S. DHAKUAKHANA
DIST. LAKHIMPUR
ASSAM
PIN-787055.
8: SHAHAJ UDDIN SHEIK
S/O. TOIMUDDIN SHEIKH
VILL. MANASHPARA
P.O. AND P.S. LAKHIPUR
DIST. GOALPARA
ASSAM
PIN-783129.
9: MD. SHABUDDIN
S/O. ABDUL SUBHAN
VILL. CHENGAJAN
P.O. BAJBATOMARI
P.S. KAMPUR
DIST. NAGAON
ASSAM
PIN-782425.
10: IKRAMUL HUSSAIN
S/O. SIRAJUL HAQUE
VILL. SINGURI
P.O. SINGURI MADRASA
P.S. JURIA
DIST. NAGAON
ASSAM
PIN-782124.
11: DEVAJIT SAIKIA
Page No.# 3/6
S/O. ANIRAM SAIKIA
VILL. GOSSAIBARI
P.O. BHAKTIDUAR
DIST. KANULI
ASSAM
PIN-785110.
12: PRONOB KR. NATH
S/O. NILOMONI NATH
VILL. BORGURI
P.O. RANGACHAH
PIN-785104
DIST. MAJULI
ASSAM.
13: SURYA KANTA LAL
S/O. BHARAT ROSHAN LAL
VILL. BHUTIAPARA
DIST. KOKRAJHAR
ASSAM.
14: PROSENJIT ROY
S/O. KALACHAND ROY
VILL. NACHANKUTI PT. 1
P.O. BILASHPUR
P.S. BONGAIGAON
DIST. BONGAIGAON
ASSAM
PIN-783372.
15: ABDUL KORIM
S/O. LT. KALU MOLLICK
VILL. JHARNAR CHAR
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM
PIN-783339.
16: MD. ABDUR RAHIM
S/O. FOYJAL HOQUE
R/O. JORUAR CHAR
P.S. FAKIRGANJ
DIST. DHUBRI
ASSAM
PIN-783339.
17: SAHIDUL AHMED
S/O. RAFIJUDDIN AHMED
Page No.# 4/6
VILL. FALKUMARI
P.O. BIDYAPUR
P.S. BONGAIGAON
DIST. BONGAIGAON
ASSAM
PIN-783372.
18: RUSTAM ALI
S/O. SHANU MANDAL
VILL. ONDULAJHAR
P.O. AND P.S. DHULA
PIN-784146 DIST. DARRANG
ASSAM.
19: ANISUR RAHMAN
S/O. KAMAR UDDIN AHMED
VILL. NAGAJAN
P.O. AND P.S. KHARUPETIA
DIST. DARRANG
ASSAM
PIN-784115.
20: ABDUL ADOOT
S/O. LT. HAZI ABDUL AZIZ
VILL. BURABURI
P.O. BURABURI
P.S. MAYONG
DIST. MORIGAON
ASSAM
PIN-782411.
21: LEKHAN BORA
S/O. LT. KAMLESHWAR BORA
VILL. GOBINPUR
P.O. AND P.S. LALUK
DIST. LAKHIMPUR
ASSAM.
22: NAJRUL ISLAM
S/O. NURUL HAQUE
VILL. THALAMARAGHAT
P.O. AND P.S. THELMARA
DIST. SONITPUR
ASSAM
PIN-784149.
23: BOBIB BHORALI
S/O. LT. BUPERAM BHORALI
Page No.# 5/6
VILL. BAMPARABHATIA
P.O. AND P.S. TEZPUR
DIST. SONITPUR
ASSAM
PIN-784001.
24: BAKUL NATH
S/O. SRI HARENDRA NATH
VILL 1 NO. KAKI
P.O. 1 NO. KAKI
DIST. HOJAI
ASSAM
PIN-782442
VERSUS
THE STATE OF ASSAM AND ANR.
REP. BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM, ANIMAL
HUSBANDRY AND VETERINARY DEPTT., ASSAM, DISPUR, GUWAHATI-06.
2:THE DIRECTOR
ANIMAL HUSBANDRY AND VETERINARY DEPTT.
ASSAM
CHENIKUTHI
GUWAHATI-03
Advocate for the Petitioner : MR B SINHA
Advocate for the Respondent : GA, ASSAM
-B E F O R E-
HON'BLE MR. JUSTICE MICHAEL ZOTHANKHUMA 25.05.2022 Heard Mr. B. Sinha, learned counsel for the petitioners, who submits that in terms of the order dated 24.05.2019 passed by this Court in WP(C) No. 2837/2018, the petitioners were to be allowed to undergo the next Veterinary Field Assistant (VFA) Training Course and if the petitioners had become over aged, the said age bar was not to be taken into consideration by the authorities.
Page No.# 6/6 Petitioners' counsel submits that the Directorate of Animal Husbandry & Veterinary Department, Assam thereafter issued Admission Notice for VFA Training Course on 25.01.2021, in response to which the petitioners applied for the training course in terms of the order dated 24.05.2019 passed in WP(C) No. 2837/2018. The petitioners' applications were, however, rejected on various grounds, one of the grounds being overage.
Petitioners' counsel submits that the VFA Training Course has commenced from 09.03.2022 pursuant to the Admission Notice dated 25.01.2021. He submits that as the petitioners' over age should have been condoned by the State respondents in terms of the order dated 24.05.2019 passed in WP(C) No. 2837/2018, which they had not done. As such, the petitioners should be allowed to take part in the next VFA Training Course.
On perusing the grounds of rejection of the petitioners' applications for the VFA Training Course pursuant to the Admission Notice dated 25.01.2021, it is seen that besides the ground of overage, other reasons for rejection of their candidature have also been reflected. A prima facie reading of the order dated 24.05.2019 passed in WP(C) No. 2837/2018 shows that only the petitioner's over age was to be condoned by this Court.
Issue notice, returnable in four weeks.
Mr. J.K. Goswami, learned counsel accepts notice on behalf of the respondents. List on 18.07.2022.
JUDGE Comparing Assistant