Gauhati High Court
Smt. Runu Hazarika vs The State Of Assam And 2 Ors on 29 April, 2026
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/3
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-781008
4:THE CHAIRMAN-CUM-MANAGING DIRECTOR
NATIONAL SCHEDULED CASTES FINANCE AND DEVELOPMENT
CORPORATION
NSFDC
14TH FLOOR
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SCOPE MINAR CORE '1' AND '2'
NORTH TOWER
LAXMI NAGAR
NEW DELHI
DELHI-11009
For the Petitioner(s) : Ms. S.B. Choudhury, Advocate
For the Respondent(s) : Mr. K. Gogoi, CGC
Mr. R. Dhar, Standing Counsel
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 29.04.2026 Mr. K. Gogoi, the learned CGC appearing on behalf of the respondent No. 4 submitted that pursuant to the directions passed by this Court on 09.03.2026, he duly communicated the same to the respondent No. 4 on 20.03.2026. However, he has not yet received any instructions. The learned CGC, therefore, submitted that some more time may be given to send a reminder for the instructions as sought for by this Court.
2. Taking into account the above, list the matter again on 03.06.2026.
3. In the meantime, the respondent No. 4 shall provide the Page No.# 3/3 instructions as to why the petitioner would not be entitled to the remaining 50% of the amount for which the instant writ petition has been filed.
JUDGE Comparing Assistant