Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 3 Ors on 3 January, 2024
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/4
GAHC010272272023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/7077/2023
RAGHUNATH HAJONG AND 3 ORS.
(PRESIDENT OF ALL ASSAM HAJONG JATIYA PARISHAD), S/O- LATE
DURYODHAN HAJONG, R/O- NALBARI HAJONG GAON, P.O. MAJARBARI
BUDHBARIA BAZAR, P.S. SILAPATHAR, DIST. DHEMAJI, ASSAM, PIN-
787059.
2: NITYANANDA HAJONG
(AD-HOC PRESIDENT OF ALL ASSAM STUDENTS UNION)
S/O- PARENDRA HAJONG
R/O- VILL.- TULSIPAR
P.O. MAJARBARI BUDHBARIA BAZAR
P.S. SILAPATHAR
DIST. DHEMAJI
ASSAM
PIN- 787059.
3: DHANESWAR HAJONG
(AD-HOC GENERAL SECRETARY OF ALL ASSAM HAJONG STUDENTS
UNION)
S/O- LATE AMULYA HAJONG
R/O- VILL.- KOTHAKUTHI
PART-6
P.O. SALPARA
P.S. DHUPDHARA
DIST. GOALPARA
ASSAM
4: ALIK HAJONG
(SECRETARY OF ALL ASSAM HAJONG JATIYA PARISHED)
S/O- SRI BANENDRA HAJONG
R/O- VILL.- UDALGURI JANGHAL
P.O. DHANSIRI BAZAR
P.S. ORANG
DIST. UDALGURI (BTR)
Page No.# 2/4
ASSA
VERSUS
THE STATE OF ASSAM AND 3 ORS
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
DEPARTMENT OF TRIBAL AFFAIRS (PLAIN), DISPUR, GHY-6, KAMRUP(M),
ASSAM
2:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
DEPARTMENT OF WELFARE OF PLAIN TRIBES AND BACKWARD CLASSES
DISPUR
GHY-06
KAMRUP(M)
ASSAM
3:SANJIB KUMAR HAJONG
CHAIRMAN OF THE HAJONG DEVELOPMENT COUNCIL
R/O- VILL.- JOYRAMPUR
P.O. JOYRAMPUR
P.S. BORDOLONI
DIST. DHEMAJI
ASSAM
PIN- 787026.
4:PARESH CH. HAJONG
VICE-CHAIRMAN OF THE HAJONG DEVELOPMENT COUNCIL
R/O- MALTIPURA
KALTIBARI
P.O. DHAMAR
PS. LAKHIPUR
DIST. GOALPARA
ASSAM
PIN- 783129
Advocate for the Petitioner : MR S C DAS
Advocate for the Respondent : GA, ASSAM
Page No.# 3/4
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 03.01.2024 Heard Mr. S.C. Das, learned counsel for the petitioners; and Mr. R. Dhar, learned Standing Counsel, Department of Tribal Affairs for the respondent nos. 1 & 2.
The petitioners are stated to be aggrieved by the manner in which the Hajong Development Council, Assam had been constituted earlier and has been reconstituted again, more particularly, by the reconstitution of the Council vide Notification dated 02.05.2023. The primary allegation of the petitioner is that the same persons are being nominated to the Council time and again.
Mr. Dhar, learned Standing Counsel, Department of Tribal Affairs who had on 13.12.2023 sought time to obtain instructions as regards existence of any guidelines in respect of constitution and composition of Hajong Development Council, has sought for further 3 [three] weeks' time.
Considering the issue involved, let notice be issued. The notice is made returnable in 4 [four] weeks.
As Mr. Dhar, learned Standing Counsel, Department of Tribal Affairs has appeared and accepted notice on behalf of the respondent nos. 1 & 2, no formal notices need to be issued to the said respondents. Mr. Das, learned counsel for the petitioners shall, however, furnish requisite nos. of extra copies of the writ petition along with annexures, to Mr. Dhar within 2 [two] working days from today.
Page No.# 4/4 The petitioners shall take steps for service of notice upon the respondent nos. 3 & 4 by registered post with A/D within 2 [two] working days from today.
JUDGE Comparing Assistant