Gauhati High Court
Page No.# 1/4 vs The State Of Assam And 6 Ors on 10 November, 2023
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/4
GAHC010245542023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/6489/2023
HIMADRI SHANKAR NATH AND 4 ORS
SON OF LATE JAGAT CHANDRA NATH,
VILL- DUBAPARA, MATIA,
P.O.- DUBAPARA, P.S.- MORNOI,
DIST- GOALPARA, ASSAM, PIN- 783101.
2: SAYED AHMED
SON OF SHRI EBAD ALI
VILL- MORICHBARI RESERVE (KORTIMARI)
P.O.- DHUMERGHAT
P.S.- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN- 783330.
3: UPEN CHANDRA KALITA
SON OF NIROD CH. KALITA
VILL- BAPUJINAGAR WARD NO. 16
P.O.- BALADMARI
DIST- GOALPARA
ASSAM
PIN- 783101.
4: BIDYUT KUMAR NATH
SON OF LATE RAJ KUMAR NATH
VILL- DUBAPARA
P.O.- DUBAPARA
Page No.# 2/4
P.S.- MORNAI
DIST- GOALPARA
ASSAM
PIN- 783101.
5: SHERINAS BEGUM
W/O- SRI SHEFAT ALI
VILLAGE DHARAI
P.O.- DHARAI
DIST- GOALPARA
ASSAM
PIN- 783101
VERSUS
THE STATE OF ASSAM AND 6 ORS
REPRESENTED BY THE PRINCIPAL SECRETARY TO THE SOCIAL JUSTICE
AND EMPOWERMENT DEPARTMENT,
GOVERNMENT OF ASSAM,
DISPUR, GUWAHATI- 781006.
2:JOINT SECRETARY
DEPARTMENT OF EMPOWERMENT OF PERSONS WITH DISABILITIES
(DIVYANGJAN)
MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT
DISPUR
GUWAHATI- 781006.
3:THE DIRECTOR OF MINISTRY OF LABOUR AND EMPLOYMENT (DGE
AND T) VRC FOR HANDICAPPED
A.K. AZAD ROAD
GOPINATH NAGAR
GUWAHATI- 781016
ASSAM.
4:THE MEDICAL AUTHORITY
GOALPARA
DEPARTMENT OF EMPOWERMENT OF PERSONS WITH DISABILITIES
MINISTRY OF SOCIAL JUSTICE AND EMPOWERMENT
GOVT. OF INDIA
Page No.# 3/4
GOALPARA- 783121.
5:CHAIRMAN AND MEMEBERS OF DISTRICT STANDING MEDICAL BOARD
GOALPARA
783121.
6:THE PRINCIPAL OF GAUHATI MEDICAL COLLEGE
GUWAHATI
PIN NO. GUWAHATI- 781005
DISTRICT- KAMRUP(M)
ASSAM.
7:THE CHAIRMAN OF STATE LEVEL POLICE RECRUITMENT BOARD
ASSAM
REHABARI
GUWAHATI- 781008
Advocate for the Petitioner : MR. R C SAIKIA
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
Date : 10/11/2023 Heard Mr. R. C. Saikia, learned counsel for the petitioners. Also heard Mr. R. M. Das, learned standing counsel, Social Justice; Mr. J. K. Goswami, learned Additional Senior Government Advocate and Ms. R. Devi, learned CGC for respondent Nos. 2 and 4.
2. A special recruitment was initiated by the Government of Assam by the Advertisement dated 30.12.2018 for the persons with disability for recruitment to posts of Grade-IV under various departments under the Government of Assam. The selection was conducted by the Gauhati University and the petitioners are persons with various Benchmark disabilities. They were Page No.# 4/4 accordingly selected and their names appeared in the select list. The petitioners have been allotted the Roll Numbers 2037106, 2028792, 2032006, 2030986, 2034743 respectively and their names duly appeared in the select list. However, although they were selected they have not been given appointment. They have preferred a representation before the competent authorities by representation dated 31.05.2023 addressed to the Principal Secretary Department of Social Justice and Empowerment Department, Government of Assam. The said representation has not been disposed of as per the submission of the learned counsel for the petitioner.
3. Accordingly, let Notice be issued returnable within 4 (four) weeks.
4. Since the respective counsels have appeared on behalf of the respondents, notices waived however, extra copies of the writ petition be furnished within a period of 1 (one) week from today.
5. List this matter again after 4 (four) weeks.
6. The interim prayers of the petitioner will be considered on the next returnable date.
7. Registry is to reflect the name of the standing counsels in the cause list.
JUDGE Comparing Assistant