Gauhati High Court
Abani Baruah And 44 Ors vs The State Of Assam And Ors on 5 March, 2019
Author: Ujjal Bhuyan
Bench: Ujjal Bhuyan
Page No.# 1/9
GAHC010121642012
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3543/2012
1:ABANI BARUAH and 44 ORS
S/O- JHAGI BARUAH, VILL.- BALIJAN, P.O.- CHENGAMARI, DIST.-
SONITPUR, ASSAM.
2: MAHENDRA MOHAN BORAH
C/O- LT. TANKESWAR BORAH
VILL.- BARPAM TINIALI
P.O.- SOOTEA
DIST.- SONITPUR
ASSAM.
3: LOHIT CHANDRA BORKATAKY
C/O- HAREN CH. BORKATAKY
VILL.- RANGAMARI
P.O.- PAVOI
P.S.- CHARIALI
DIST.- SONITPUR
ASSAM.
4: UTTAM MANDAL
S/O- LT. NAGENDRA MANDAL
VILL.- RABAR B. BAZAR.
5: SHIBA PRASAD BARMAN
S/O- TILL BD. BARMAN
VILL.- JALAKUBARI
P.O.- JAMUGURIHAT
DIST.- SONITPUR
ASSAM.
6: LAKHINANDAN KONCH
S/O- KHARGESWAR KONCH
VILL.- BARPATGAON
P.O.- GHORAMARA
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DIST.- SONITPUR
ASSAM.
7: LATIKA MUHARI BISWAS
D/O- SRI CHANDRANATH MUHARI
VILL.- KUMARGAON
WARD NO. 2
TEZPUR
DIST.- SONITPUR
ASSAM.
8: KULKUL DAS
S/O- MOHINI MOHAN DAS
VILL.- SHAMACHANU ROAD
DIST.- SONITPUR
ASSAM.
9: PRANATI HAZARIKA
D/O- SRI KAMAL HAZARIKA
VILL.- UDALPUR
P.O.- SOOTEA
DIST.- SONITPUR
ASSAM.
10: MINU HAZARIKA
D/O- LT. JOGESWAR HAZARIKA
VILL.- MONENEKURI
P.O.- NANDIKOSWAR
DIST.- SONITPUR
ASSAM.
11: MAINUL ISLAM
S/O- MD. TAHIRUSSING
P.O. and VILL.- DOLABARI
DIST.- SONITPUR
ASSAM.
12: DIPEN DAS
S/O- BHOLARAM DAS
VILL.- CHEGDIMARI
P.O.- PANPUR
P.S.- JAMUGURIHAT
DIST.- SONITPUR
ASSAM.
13: AJIT BORAH
S/O- THOGIRAM BORAH
VILL.- MONONAKURI
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P.O.- NANDIKESWAR
DIST.- SONITPUR
ASSAM.
14: ILA MISHRA
D/O- LAMESWAR MISHRA
VILL.- KARATAIGAON
P.O.- NIZCHUTIA
DIST.- SONITPUR
ASSAM.
15: PADMA BAHADUR NEWAR
S/O- PURANARAM NEWAR
VILL.- NO. 2
CHRISTIAN BASTI
P.O.- RANGA CHAKHUWA
DIST.- SONITPUR
ASSAM.
16: KALPANA HAZARIKA
D/O- LT. MADHAB CHANDRA HAZARIKA
VILL.- MONANAKURI
P.O.- NANDIKESWAR
DIST.- SONITPUR
ASSAM.
17: ANJALI DAS
D/O- LT. MILAN CHANDRA DAS
VILL. and P.O.- KEKARGAON
KAMARCHUBURI
DIST.- SONITPUR
ASSAM.
18: PUNIRAM BHUYAN
S/O- GANESH BHUYAN
VILL.- BARBHUYANGAON
P.O.- SOOTEA
DIST.- SONITPUR
ASSAM.
19: PANKAJ BORAH
S/O- ANANDA CH. BORAH
VILL.- DEKASUNDAR
P.O.- JAMUGURIHAT
DIST.- SANITPUR
ASSAM.
20: MANJULA MAHANTA
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D/O- LT. SARBESWAR MAHANTA
VILL.- WARD NO. 6
P.O.- DHEKIAJULI
DIST.- SONITPUR
ASSAM.
21: NISHA PROVA LAHKAR
D/O- JADAB CHANDRA LAHKAR
VILL. and P.O.- LAHKARPARA
DIST.- NALBARI
ASSAM.
22: ANI SAIKIA
C/O- KAMALA SAIKIA
VILL.- MOINAJULI WARD NO. 2
P.O.- DHEKIAJULI
DIST.- SONITPUR
ASSAM.
23: TRINAYAN SAIKIA
S/O- TARANI KANTA SAIKIA
VILL. and P.O.- DA- BESSERIA
DIST.- SONITPUR
ASSAM.
24: RAJINDRA BORAH
S/O- LHIROD CH. BORAH
VILL. and P.O.- DEPOTA
DIST.- SONITPUR
ASSAM.
25: HIMANGSHU BORAH
S/O- TILAK BORAH
VILL.- DA-BESSERIA
P.O.- BESSERIA
DIST.- SONITPUR
ASSAM.
26: NIRMALA DEVI
D/O- LT. MAHENDRA NATH
VILL.- SONTU HAYARAPARA
P.O.- TEZPUR
DIST.- SONITPUR
ASSAM.
27: RITA BORA
D/O- KAMAKHYA CHARAN BORA
VILL.- MILANPUR
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P.O.- DEPOTA
DIST.- SONITPUR
ASSAM.
28: PABAN KUMAR BORAH
S/O- LT. KIRAN CHANDRA BORAH
VILL. and P.O.- KETEKIBARI
DIST.- SONITPUR
ASSAM.
29: NARAYAN UPADHAYA
S/O- SRI BISHNU PRASAD UPADHAYA
VILL.- TINIGHARIA
P.O.- MANSIN
DIST.- SONITPUR
ASSAM.
30: IMI SAIKIA
S/O- BASANTA SAIKIA
VILL.- MISHATETELIA SAIKIA CHUBURI
P.O.- TEZPUR
DIST.- SONITPUR
ASSAM.
31: ASWINI KUMAR SARMA
S/O- TILAK CH. SARMA
VILL.- GAJENGAGURI
P.O.- ORANG
P.S.- DHEKIAJULI
DIST.- SONITPUR
ASSAM.
32: SAIFUL ISLAM
S/O- MD. LAKUB ALI
VILL.- KARAIANI
P.O.- NAPAM
DIST.- SONITPUR
ASSAM.
33: OMAR ALI
S/O- MD. ABDUL HAQUE
VILL.- BIHIAGAON
P.O.- PANCH MAIL
DIST.- SONITPUR
ASSAM.
34: RANU KALITA TAMULI
D/O- KHARGESWAR KALITA
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C/O- J.C. TAMULI HOUSING COMPLEX
TEZPUR
DIST.- SONITPUR
ASSAM.
35: DIPAK DAS
S/O- LT. PURNA KANTA DAS
P.O. and VILL.- KEHERU KHANDA
DIST.- SONITPUR
ASSAM.
36: NIRMAL DAS
S/O- LT. RIKHESWAR DAS
VILL. and P.O.- KEHERU KHANA
DIST.- SONITPUR
ASSAM.
37: KARUNA DAUKA
D/O- CHANDRA DHAR HALOI
VILL.- NIZIBARI
P.O.- SIRAJULI
DIST.- SONITPUR
ASSAM.
38: MONI DEVI
D/O- NOMAL CH. NATH
VILL. and P.O.- NARANGKATI
DIST.- SONITPUR
ASSAM.
39: RAJANI MAHANTA
S/O- LT. KRISHNA MAHANTA
VILL.- BALISIHA
DIST.- SONITPUR
ASSAM.
40: ANJANA NANDI
D/O- SRI BINOD NANDI
VILL.- WARD NO. 9
DHEKIAJULI
DIST.- SONITPUR
ASSAM.
41: DIPCHAND SATNAMI
S/O- LT. HARIRAM SATNAMI
VILL. and P.O.- BAHBERA
DIST.- SONITPUR
ASSAM.
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42: SHIBU KUMAR BRAHMA
VILL.- KAKOPATHAR
P.O.- GORUBANDHA
MISSAMARI
KDIST.- SONITPUR
ASSAM.
43: SATYAJIT AICH
S/O- SRI MANORANJAN AICH
WARD NO. 3
DHEKIAJULI
DIST.- SONITPUR
ASSAM.
44: MRIDUL BORAH
S/O- SRI GANA BORAH
VILL. and P.O.- MAZ - RAWMARI
DIST.- SONITPUR
ASSAM.
45: KHAGEN SARMA
S/O- K. SARMA
VILL.- GAGAL GAON
P.O.- KALABARI
DIST.- SONITPUR
ASSAM
VERSUS
1:THE STATE OF ASSAM AND ORS
REP. BY THE COMMISSIONER and SECY. TO EDUCATION ELEMENTARY
DEPTT., ASSAM, DISPUR, GHY- 6.
2:THE DIRECTOR OF ELEMENTARY EDUCATION
ASSAM
KAHILIPARA
GHY- 19.
3:THE DIST. ELEMENTARY EDUCATION OFFICER
TEZPUR
DIST.- SONITPUR
ASSAM.
4:THE SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT.
DISPUR
GHY- 6
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Advocate for the Petitioner : MR.H K DAS
Advocate for the Respondent : SC, EDU
BEFORE
HON'BLE MR. JUSTICE UJJAL BHUYAN
ORDER
Date : 05-03-2019 None appears for the petitioners on call though Mr. N. Sharma, learned Standing Counsel, Elementary Education Department, Govt. of Assam is present. Order dated 27.07.2012 whereby notice was issued sums up the controversy in question as under:-
"The service of the petitioners were regularised as Assistant Teacher of M. E. Schools in Sonitpur District, vide order dated 22.08.2005.
Petitioners contend that the service rendered prior to date of regularisation should be included in their pensionable service.
Prayer made is for a direction to bring the petitioners under the purview of the Assam Services (Pension) Rules, 1969.
Mr. U. K. Goswami, learned Standing Counsel submits that the writ petition is not maintainable as in the regularisation order itself a condition was incorporated, whereby the concerned teachers were required to furnish an undertaking that they would not be governed by the Assam Services (Pension) Rules, 1969 and that they would be governed by a new set of pension Rules to be framed by the Government. He further contends that as the petitioners had given the under taking, they are debarred from seeking the relief.
He also raises the question of delay in filing the writ petition."
Page No.# 9/9 Be that as it may, since there is no representation on behalf of the petitioners, writ petition is dismissed for non-prosecution.
JUDGE Comparing Assistant