Gauhati High Court
Smt. Runu Hazarika vs The State Of Assam And 2 Ors on 28 November, 2024
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/2
GAHC010199992023
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5246/2023
SMT. RUNU HAZARIKA
D/O BONGSHIDHAR HAZARIKA, PRINCIPAL, ITC MY FAIR LADY
TRAINING CENTRE 15, SATYANATH BORA LANE, DIGHALIPUKHURI,
GUWAHATI, DIST- KAMRUP (M), ASSAM, PIN-781001
VERSUS
THE STATE OF ASSAM AND 2 ORS
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT
OF ASSAM, DEPARTMENT OF LABOUR AND EMPLOYMENT,
DIRECTORATE OF EMPLOYMENT AND CRAFTSMEN TRAINING, ASSAM,
REHABARI, GUWAHATI-781008
2:THE MANAGING DIRECTOR
ASSAM STATE DEVELOPMENT CORPORATION FOR SCHEDULED CASTE
LTD.
SARUMATARIA
DISPUR
GUWAHATI-781006
3:THE DIRECTOR
EMPLOYMENT AND CRAFTSMEN TRAINING
ASSAM
REHABARI
GUWAHATI-78100
Advocate for the Petitioner : MS. S B CHOUDHURY, MS. N D SARMA,Z R MAJUMDAR,MR.
S K DAS
Advocate for the Respondent : GA, ASSAM, SC, EMPLOYMENT AND CRAFTSMAN
TRAINING,MR S P DAS
Page No.# 2/2
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 28-11-2024 Ms. Toshienla, learned counsel appears on behalf of Mr. R Dhar, learned counsel for the respondent No.2.
Para 5 of the affidavit-in-opposition filed by the respondent No. 2 states that in the context of making payment to the petitioner it is the Chairman-cum- Managing Director of NSFDC, New Delhi, who is to provide funds for implementation of the training programme. However, the said Chairman-cum- Managing Director is not a party in the writ petition.
List the matter after 2 (two) weeks.
Registry to reflect the name of Mr. R Dhar as counsel appearing for the respondent No. 2 in the cause-list.
JUDGE Comparing Assistant