Gauhati High Court
Assam Institute Of Health Allied ... vs The State Of Assam And 4 Ors on 3 February, 2021
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010002792021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/542/2021
ASSAM INSTITUTE OF HEALTH ALLIED SCIENCE
REPRESENTED BY ITS MANAGING DIRECTOR MANASHI CHALIHA DEKA,
AGED ABOUT 46 YEARS, WIFE OF JAYANTA DEKA, RESIDENT OF
VILLAGE MAZGAON, PO TEZPUR, DIST SONITPUR, ASSAM 784001
VERSUS
THE STATE OF ASSAM AND 4 ORS
THROUGH ITS PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
DEPARTMENT OF LABOUR AND EMPLOYMENT, DISPUR, GUWAHATI
781006
2:THE UNION OF INDIA
THROUGH THE SECRETARY TO THE MINISTRY OF LABOUR AND
EMPLOYMENT
DIRECTORATE GENERAL OF EMPLOYMENT AND TRAINING
GOVT. OF INDIA
NEW DELHI
3:THE COMMISSIONER AND SECRETARY
TO THE GOVT. OF ASSAM
DEPARTMENT OF LABOUR AND EMPLOYMENT
DISPUR
GUWAHATI 781006
4:THE COMMISSIONER AND SECRETARY
TO THE GOVT.OF ASSAM
FINANCE DEPARTMENT
DISPUR GUWAHATI 781006
5:THE DIRECTOR
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EMPLOYMENT AND CRAFTSMAN TRAINING AND MEMBER SECRETARY
ASSAM SKILL DEVELOPMENT INITIATIVE SOCIETY ASSAM REHABARI
GUWAHATI 78100
Advocate for the Petitioner : MR. S K DAS
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 03/02/2021 Heard Mr. S.K. Das, learned counsel for the petitioner.
Aggrieved by non-payment of outstanding dues payable by the respondent no. 5, the present petition has been filed seeking a Writ of Mandamus.
Mr. S.P.Das, learned counsel appearing for the respondent no. 5 prays for four weeks time to seek instruction.
In view of the above, issue notice of motion returnable in four weeks.
Ms. M. Bhattacharjee, learned Additional Senior Government Advocate, Assam, has appeared and accepted notice on behalf of the respondent no. 1 and 3 while Mr. B. Sarma, learned CGC, accepts notice on behalf of the respondent no.2 and Mr. A. Chaliha, learned Standing Counsel, Finance Department, Assam, appears for the respondent no. 4. The respondent no. 5 is represented by Mr. S.P. Das.
In view of the above, no formal notice is required to be sent in this case. However, extra copies of the writ petition, requisite in numbers, be furnished to the learned departmental counsel(s) within three days from today, so as to enable them to obtain instruction facilitating disposal of the writ petition at the stage of admission hearing.
List accordingly.
JUDGE Sukhamay Comparing Assistant