Karuna Ch Deka vs The State Of Assam And 8 Ors on 1 September, 2021

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Gauhati High Court

Karuna Ch Deka vs The State Of Assam And 8 Ors on 1 September, 2021

Bench: Kalyan Rai Surana

                                                                     Page No.# 1/3

GAHC010123022021




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                           Case No. : WP(C)/4245/2021

         KARUNA CH DEKA
         S/O- LT. TARINI DEKA, R/O- VILL- JAPARKUCHI, P.O. CHOWKBAZAR, P.S.
         NALBARI, PIN- 781334, DIST.- NALBARI, ASSAM



         VERSUS

         THE STATE OF ASSAM AND 8 ORS
         REP. BY THE PRINCIPAL SECY. TO THE GOVT. OF ASSAM, ENVIRONMENT
         AND FORESTS DEPTT., DISPUR, GHY-6

         2:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCE DEPTT.
          DISPUR
          GHY-6

         3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          FINANCE (B) DEPTT.
          DISPUR
          GHY-6

         4:THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS AND HOFF
          GOVT. OF ASSAM
          ENVIRONMENT AND FOREST DEPTT.
         ASSAM
         ARANYA BHAWAN
          PANJABARI
          GHY-37

         5:THE PRINCIPAL ACCOUNTANT GENERAL
         ASSAM
          MAIDAMGAON
          GHY-29
                                                                     Page No.# 2/3


            6:THE DIRECTOR OF PENSION
            ASSAM
             DISPUR
             GHY-6

            7:THE DIVISIONAL FOREST OFFICER
             NORTH KAMRUP DIVISION
             RANGIA
            ASSAM

            8:THE DIVISIONAL FOREST OFFICER
             NALBARI SOCIAL FORESTRY DIVISION
             NALBARI
            ASSAM

            9:THE TREASURY OFFICER
             NALBARI TREASURY
             NALBARI
            ASSA

Advocate for the Petitioner   : MR. J I BORBHUIYA

Advocate for the Respondent : SC, FOREST




                                           BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA


                                         ORDER

01.09.2021 Heard Mr. L. Mohan, learned counsel for the petitioner. Also heard Mr. D. Gogoi, learned Standing Counsel for the Forest Department and Mr. D. Borah, learned Standing Counsel for the Pension Department and Mr. B. Gogoi, learned Standing Counsel for the Finance Department and Mr. R.K. Talukdar, learned Standing Counsel for the Accountant General.

Issue notice returnable on 17.11.2021.

Page No.# 3/3 As all the respondents are represented, requisite additional copies of the writ petition be furnished to the learned Additional Government Advocate and to the learned Departmental counsel in course of the day today.

Considering that the petitioner has superannuated on 31.10.2019, the pendency of this writ petition shall not be a bar for the competent authority to examine the case of the petitioner and to release the retirement dues.

List on 17.11.2021.

The Registry shall reflect the name of the learned Govt. Advocate, Assam, learned Standing Counsel for the Finance Department and learned Standing Counsel, A.G. in the cause list while listing the matter next.

JUDGE Comparing Assistant

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