Gauhati High Court
Sumitra Biswas And 10 Ors vs The State Of Assam And 3 Ors on 31 August, 2020
Author: Suman Shyam
Bench: Suman Shyam
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GAHC010107102020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 3168/2020
1:SUMITRA BISWAS AND 10 ORS.
D/O- LT. SWAPAN BISWAS, R/O- VILL- WARD NO. 3, SANTINAGAR, DIST.-
KOKRAJHAR, ASSAM
2: REKHAN SANGMA
S/O- LT. MORESH SANGMA
R/O- VILL- KAZIGAON
P.O. AND P.S. KAZIGAON
PIN- 783339
DIST.- CHIRANG
ASSAM
3: RAJIB KR. BRAHMA
S/O- BALURAM MARDI
VILL- PACHIM PATGAON
P.O. DUMARIGURI
PIN- 783347
ASSAM
4: SANJIT BASUMATARY
S/O- LT. THANESWAR BASUMATARY
R/O- VILL- BACHIM ENKORBARI
P.O. CHOTTONILIBARI
DIST.- CHIRANG
ASSAM
5: ANSURA PORBIN
D/O- ABDUL AZIZ MIAH
R/O- VILL- MAGURMARI
P.O. AND P.S. FAKIRAGRAM
PIN- 783345
ASSAM
6: RAJILA ISWARY
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D/O- SHRI. LETHEN ISWARY
R/O- VILL- HATISAR
BONGAON
PIN- 783375
DIST.- CHIRANG
ASSAM
7: SUSHIMA BASUMATARY
W/O- SHRI. MANAJIT NARZARY
R/O- GAYBARI
P.O. KHAGRABARI
DIST.- CHIRANG
PIN- 783385
ASSAM
8: SRABANI DEY
D/O- LT. NILU DEY
R/O- VILL- TIPKAI BANDAR
P.O. TIPKAI
P.S. BAGRIBARI
DIST.- KOKRAJHAR
ASSAM
9: POMPI ROY
D/O- SHRI. PRODIP ROY
R/O- WARD NO. 4
P.O. AND P.S. KOKRAJHAR
ASSAM
10: MAMPI BARMAN
W/O- ABHIJIT BARMAN
R/O- WARD NO. 2
P.O. KOKRAJHAR
DIST.- KOKRAJHAR
ASSAM
11: WILTON MARAK
S/O- SHRI TONENDRA SANGMA
R/O- KAZIGAON PT 1
KOKRAJHAR
BTC
PIN- 783339
ASSA
VERSUS
1:THE STATE OF ASSAM AND 3 ORS.
REP. BY THE COMM. AND SECY., W.P.T. AND B.C. DEPTT., GOVT. OF
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ASSAM, DISPUR-05, ASSAM
2:THE PRINCIPAL SECRETARY
BODOLAND TERRITORIAL COUNCIL (BTC)
BODOFA NAGAR
P.O. AND DIST.- KOKRAJHAR
BTAD
PIN- 783370
ASSAM
3:THE SECRETARY
HEALTH AND FAMILY WELFARE DEPTT.
BODOLAND TERRITORIAL COUNCIL (BTC)
P.O. AND DIST.- KOKRAJHAR
BTAD
PIN- 783370
ASSAM
4:THE DIRECTOR OF HEALTH SERVICES
BODOLAND TERRITORIAL COUNCIL (BTC)
KOKRAJHAR
PIN- 783370
ASSA
Advocate for the Petitioner : MS. B BHUYAN
Advocate for the Respondent : GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
31.08.2020 Ms. B. Bhuyan, learned counsel appearing for the writ petitioners, submits that the petitioners were appointed as casual workers on fixed pay basis under the Directorate of Health Services by the BTC authorities. Although the petitioners have been rendering their services continuously, yet the respondents have not paid their wages since the month of March, 2020. On the contrary, it has now come to the knowledge of the petitioners that the respondents are Page No.# 4/4 seeking to terminate the services of the petitioners without following the due process of law.
Ms. R. B. Bora, learned Standing Counsel, BTC, prays for some time to obtain instruction and apprise this Court.
After hearing the submissions of learned counsel for both the parties, this writ petition is directed to be posted for motion again on 14.09.2020 as a fixed item by reflecting the name of learned Standing Counsel, BTC, in the Cause List.
Two extra copies of the writ petition be furnished to Ms. Bora, learned Standing Counsel, BTC, during the course of the day so as to enable her to obtain instruction meeting the allegations made in the writ petition.
Considering the facts and circumstances of the case in its entirety and for ends of justice, it is provided that, till the next date fixed, status quo as regards the services of the petitioners be maintained.
JUDGE Comparing Assistant