Gauhati High Court
Page No.# 1/129 vs The State Of Assam And 19 Ors on 22 January, 2026
Page No.# 1/129
GAHC010015212020
2026:GAU-AS:769
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/470/2020
MITHU NATH AND 28 ORS.
S/O- ATINDRA.KR NATH. TOWN- LALA S.P ROAD, P.O- LALA. DIST-
HAILAKANDI,ASSAM. PIN- 788163.
2: ABUL HUSSAIN TAPADAR
S/O- AKTAR UDDIN TAPADAR.
VILL- BHOBANIPUR. P.O- AMALA.
DIST- HAILAKANDI
ASSAM. PIN- 788164.
3: KABIRUL ISLAM LASKAR
S/O- LT. MAHMUD HUSSAIN LASKAR.
VILL VICHINGCHA. P.O VICHINGCHA PT(I).
DIST- HAILAKANDI
(ASSAM)
PIN 788155.
4: SULTAN AHMED BARBHUIYA
S/O- ALA UDDIN BARBHUIYA.
VILL- UJANKUPA PT-(III)
P.O-UJANKUPA.
DIST- HAILAKANDI
ASSAM
PIN-788152
5: AMINUL ISLAM BARBHUIYA
S/O- SIRAJ UDDIN BARBHUIYA.
VILL- ALGAPUR
PART-II
P.O. KALIBARI BAZAR. DIST- HAILAKANDI
ASSAM. PIN-788150.
6: DHRUBOJYOTI DEB
S/O- LT. MUKUL CHANDRA DEB.
Page No.# 2/129
W/NO-9
HAILAKANDI
P.O- HAILAKANDI.
DIST- HAILAKANDI
(ASSAM)
PIN- 788151.
7: NIRUPAM DEY
S/O- NITESH CHANDRA DEY.
W/NO- (IV)
HAILAKANDI
P.O- HAILAKANDI.
DIST-HAILAKANDI
(ASSAM)
PIN- 788151.
8: NEPAL DAS
S/O- MAKHAN LAL DAS.
VILL- RANGABAK PT- (I)
P.O- KATLICHERRA.
DIST- HAILAKANDI. ASSAM
PIN-788161.
9: SANKU CHANDA
S/O- LT. RABINDRA KUMAR CHANDA.
VILL- RANGHABAK PT-(II)
P.O- KATLICHERRA.
DIST- HAILAKANDI
ASSAM
PIN-788161.
10: JAHIRUL ISLAM CHOUDHURY
S/O- ABDUL KHALIQUE CHOUDHURY.
TOWN- LALA
W/N- 4
G.P SARANI.
DIST- HAILAKANDI
ASSAM. P.O- LALA
PIN- 788163
11: ZAKIR HUSSAIN
S/O- LT. ABDUL HOQUE.
VILL-ALAMKHANI
P.O-SINGARIA BAZAR.
P.S- NILAM BAZAR
DIST- KARIMGANJ (ASSAM).
Page No.# 3/129
12: SAIDUL HOQUE
S/O- LT-TABARAK ALI. VILL AND P.O-PANIGHAT
DIST. KARIMGANJ.
13: SANDIP ACHARJEE
S/O- SAMARENDRA ACHARJEE.
VILL- PURBA HARINAGAR
P.O-PURBA HARINAGAR. DIST- KARIMGANJ (ASSAM)
14: AJOY RABIDAS
S/O- LT- JAGADISH RABIDAS.
VILL- BIDYANAGAR
P.O-BIDYANAGAR
P.S R.K NAGAR. DIST- KARIMGANJ (ASSAM) PIN- 788734.
15: RAHUL SINGH
S/O- JAGIR SINGH.
LAXMIBAZAR ROAD
W/NO- 08.
P.S AND P.O- KARIMGANJ
DIST- KARIMGANJ
16: BANHISHIKA PURKAYASTHA
D/O- SONTOSH PURKAYASTHA.
P.S- KARIMGANJ
P.O-KARIMGANJ.
DIST- KARIMGANJ (ASSAM)
PIN- 788710.
17: SAYED AFZAL HUSSAIN
S/O- SAYED MOKLISUR RAHMAN.
VILL- BUNDASHIL
P.O AND P.S- BADARPUR.
DIST- KARIMGANJ
(ASSAM)
PIN- 788806.
18: SUMIT PAUL
S/O- LT- SUDEB PAUL.
DAK BUNGLOW ROAD
WARD NO- II.
P.O.
P.S.
AND DIST- KARIMGANJ ( ASSAM)
PIN- 788710.
Page No.# 4/129
19: CHANDAN DEY
C/O- LT-NRIPENDRA CHANDRA DEY.
VILL- BASANTAPUR
P.O- NAIRGRAM.
DIST- KARIMGANJ (ASSAM)
PIN- 788713.
20: NAMITA DEB
D/O- NIKHIL DEB.
P.O AND P.S - SILCHAR
DIST.- CACHAR (ASSAM) PIN-788001.
21: REZONA BEGUM LASKAR
D/O- ALIM UDDIN LASKAR.
P.O-RONGPUR
P.S- RONGPUR
DIST. CACHAR
(ASSAM). PIN-788009.
22: ABBAS UDDIN LASKAR
S/O- MAKBUL ALI LASKAR.
VILL- DHANEHARI PT-(II)
P.O- SILDUBI
PIN- 788112
DIST- CACHAR (ASSAM).
23: SAMSER UDDIN BARBHUIYA
S/O- NURUDDIN BARBHUIYA.
VILL- ISLAMABAD
P.O- BHAGA BAZAR.
P.S- DHOLAI
DIST- CACHAR (ASSAM).
24: SWAPAN DEY
S/O - SAMIRAN CH. DEY.
VILL -NIZ HARITIKAR PT-(II)
P.O.- RAJARTILLA
P.S - KATIGORAH
DIST. - CACHAR (ASSAM)
PIN -788805.
25: DEBANANDA SINHA
S/O- DWIJOMANI SINHA.
VILL- NARSINGPUR PT-(V)
P.O- BEKIRPUR
P.S- DHOLAI. DIST- CACHAR (ASSAM)
Page No.# 5/129
26: HUSSAIN AHMED RAJ BARBHUIYA
S/O- LT-ASAID ALI RAJ BARBHUIYA.
VILL AND P.O.- LATTIMARA
P.S-KATIGORAH.
DIST- CACHAR (ASSAM)
PIN- 788805.
27: AKHTAR HUSSAIN CHOUDHURY
S/O- TAMIZUR RAHMAN CHOUDHURY.
VILL -MADHURBOND
P.S.- SILCHAR.
DIST- CACHAR (ASSAM)
PIN- 788001.
28: A. BIMAL SINGHA
S/O- A. HEMANGO SINGHA.
VILL -LAKHIPUR
P.O. -LAKHIPUR
P.S. LAKHIPUR DIST -CACHAR (ASSAM)
29: ASHOKE PRAJAPATI
S/O -ALAM CHAND PRAJAPATI.
VILL -BINNA KANDI T.E.
DIST -CACHA
VERSUS
THE STATE OF ASSAM AND 19 ORS.
REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM, HOME AND
POLITICAL DEPTT., DISPUR, GHY., ASSAM. PIN- 781006.
2:THE STATE COORDINATOR OF NATIONAL REGISTRAR OF CITIZENS
ASSAM
DISPUR
GHY.
ASSAM. PIN- 781006.
3:THE DY. COMMISSIONER
HAILAKANDI CUM DISTRICT REGISTRAR OF CITIZENS REGISTRATION
(DRCR)
PIN- 788151.
4:THE DY. COMMISSIONER
CACHAR
CUM DISTRICT REGISTRAR OF CITIZENS REGISTRATION (DRCR)
PIN- 788001.
Page No.# 6/129
5:THE DY. COMMISSIONER
KARIMGANJ CUM DISTRICT REGISTRAR OF CITIZENS REGISTRATION
(DRCR)
PIN- 788710.
6:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
HAILAKANDI REVENUE CIRCLE
DIST. HAILAKANDI
PIN- 788151.
7:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
KATLICHERRA REVENUE CIRCLE
DIST. HAILAKANDI
PIN- 788161.
8:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
LALA REVENUE CIRCLE
HAILAKANDI
PIN- 788163.
9:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
ALGAPUR REVENUE CIRCLE
DIST. HAILAKANDI
PIN- 788101.
10:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
HAILAKANDI REVENUE CIRCLE
DIST. HAILAKANDI
PIN- 788151.
11:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
SADAR REVENUE CIRCLE
CACHAR. 788001.
12:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
LAKHIPUR REVENUE CIRCLE
CACHAR
SILCHAR. 788103.
13:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
Page No.# 7/129
REGISTRATION (CRCR)
KATIGORAH REVENUE CIRCLE
CACHAR. 788805.
14:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
UDHARBOND REVENUE CIRCLE
CACHAR
788030.
15:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
SONAI REVENUE CIRCLE
CACHAR. 788119.
16:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
KARIMGANJ REVENUE CIRCLE
KARIMGANJ. 788710.
17:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
NILAMBAZAR REVENUE CIRCLE
KARIMGANJ. 788722.
18:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
PATHARKANDI REVENUE CIRCLE
DIST. KARIMGANJ. 788724.
19:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
BADARPUR REVENUE CIRCLE
DIST. KARIMGANJ. 788806.
20:THE CIRCLE OFFICER CUM CIRCLE REGISTRAR OF CITIZENS
REGISTRATION (CRCR)
R.K. NAGAR REVENUE CIRCLE
DIST. KARIMGANJ. 788116
Advocate for the Petitioner : MR M J QUADIR, MR. K MIRA,MR S S ISLAM
Advocate for the Respondent : GA, ASSAM, MS G HAZARIKA (R-2),SC, NRC
Page No.# 8/129
Linked Case : WP(C)/3148/2023
JYOTI PRAKASH SURIN AND 99 ORS
S/O LATE MARTIN SURIN
R/O NIKAMUL
PO- TEZPUR
PS- TEZPUR
DIST- SONITPUR
ASSAM
PIN-784001
2: RAJEN ALI
S/O LATE MAHAMMAD ALI
R/O VILL-BARIKACHUBURI
PO- TEZPUR
PS- TEZPUR
DIST- SONITPUR
ASSAM
PIN-784001
3: RIZWAN ARFAT
S/O LATE JAMALUR RAHMAN
R/O KEDAR ROAD
MACHKHOWA
GUWAHATI
PO- FANCY BAZAR
PS- FANCY BAZAR
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781001
4: BIPUL BARUAH
S/O BUDDHESWAR BARUAH
R/O YUBA NAGAR
FOREST GATE
PO- NARENGI
PS- NOONMATI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781026
5: PRANAMITA TALUKDAR
D/O RABINDRA NATH TALUKDAR
R/O NEW GUWAHATI
LASTGATE
SANKARNAGAR
PO- NOONMATI
Page No.# 9/129
PS- NOONMATI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781020
6: KRISHNA KANTA NATH
S/O DIBAKAR NATH
R/O VIL DOSOTANI
PO- GARUKHUTI
PS- SIPAJHAR
DIST- DARRANG
ASSAM
PIN-784145
7: BINOY MISSONG
S/O BIREN MISSONG
R/O H. NO.1
BHEREKI CARAI PARA
PO- BORLUNG
PS- SISIBORGAON
DIST- DHEMAJI
ASSAM
PIN-787057
8: DIANUR ISLAM
R/O VILL- SIMLABARI
PO- SIMLABARI
PS- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN-783330
9: GHANASHYAM TUMUNG
S/O LATE LOBON TUMUNG
R/O LOPHAR
SONAPUR
PO- NARTAP
PS- SONAPUR
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-782402
10: NURUL ISLAM
S/O LATE NOAB ALI
R/O VILL- BHERALDI
PO- BHERALDI
PS- BARPETA
DIST- BARPETA
Page No.# 10/129
ASSAM
PIN-781309
11: JAHIDUL ISLAM
S/O LATE ABDUL ALI AHMED
R/O VILL- BAGODI
PO- BAGODI
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781311
12: SUSHMITA DAS
D/O SHRI KALI CHARAN DAS
R/O H. NO.- 56
BIKRAMPUR PATH
JAPORIGOG
GUWAHATI
PO- JAPORIGOG
PS- DISPUR
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781005
13: KALYAN JYOTI BORA
S/O LATE SRIBATSHA BORA
R/O VILL- NABHETI
WARD NO. 9
PO- MORIGAON
PS- MORIGAON
DIST- MORIGAON
ASSAM
PIN-782105
14: SULTAN MOHAMMED MOHSHIN
S/O GULAM YAHYA
R/O VILL- BAKARSHAL
PO- JABAINPUR
PS- KARIMGANJ SADAR
DIST- KARIMGANJ
ASSAM
PIN-788713
15: IMRAN ALAM KHANDAKAR
S/O JALAL UDDIN AHMED
R/O VILL- SAHARIA PAM
PO- SAHARIA GAON
PS- MOIRABARI
Page No.# 11/129
DIST- MORIGAON
ASSAM
PIN-782126
16: RAMMA BASUMATARY
S/O LATE NARAYAN BASUMATARY
R/O SILPUKHURI
PO- PHULONI
PS- HOWRAGHAT
DIST- KARBI ANGLONG
ASSAM
PIN-782441
17: SURAJIT SAIKIA
S/O GONESH SAIKIA
R/O JYOTIKUCHI
PO- SAUKUCHI
PS- DISPUR
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781034
18: MIZANUR RAHMAN KHAN
S/O KHURSHED JAHAN KHAN
R/O VILL. NAGABANDHA
PO- NAGABANDHA
PS- LAHARIGHAT
DIST- MORIGAON
ASSAM
PIN-782106
19: CHANDAN GOGOI
S/O KHETRADHAR GOGOI
R/O PANITOLA
PO- JHANJI HANCHARA
PS- TEOK
DIST- JORHAT
ASSAM
PIN-785683
20: BIKASH JYOTI DUTTA
S/O PUNARAM DUTTA
R/O PANICHAKUA
PO- PANICHAKUA
PS- PULIBAR
DIST- JORHAT
ASSAM
Page No.# 12/129
PIN-785006
21: SHOFIQUZZAMAN AHMED
S/O ROFIZ UDDIN AHMED
R/O VILL- KHALISABHITA
PO- KHALISABHITA
PS- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN-783330
22: MD MAZIBAR RAHMAN KHANDAKAR
S/O LATE JOYNAL ABEDIN KHANDAKAR
R/O OXIGURI
PO- GOSSAIGAON
PS- GOSSAIGAON
DIST- GOSSAIGAON
ASSAM
PIN-783360
23: KAPIL DAS
S/O RAMESH CHANDRA DAS
R/O VILL- GERUA
PO- GERUA
PS- HAJO
DIST- KAMRUP
ASSAM
PIN-781102
24: MEHTAB FIRDOUS
S/O KAMAL UDDIN SHEIKH
R/O GURU NANAK NAGAR (STADIUM ROAD)
PO- BONGAIGAON
PS- BONGAIGAON
DIST- BONGAIGAON
ASSAM
PIN-783380
25: ANGKUR SAIKIA
S/O PRAFULLA SAIKIA
R/O SONARI TOWN
WARD NO 11
CHARAIDEOU
PO- SONARI
PS- SONARI
DIST- CHARAIDEO
ASSAM
PIN-785690
Page No.# 13/129
26: JYOTI PRAN HALOI
S/O LATE RAJANI KANTA HALOI
R/O BISHNUPUR (KHAT)
WARD NO.12
PO- NALBARI
PS- NALBARI
DIST- NALBARI
ASSAM
PIN-781335
27: HADIUJ ZAMAN
S/O LATE NURAT ZAMAN
R/O KATANIGAON
PO- PATHORI
PS- NAGAON SADAR
DIST- NAGAON
ASSAM
PIN-782003
28: ANUP KUMAR NATH
S/O MAHESWAR NATH
R/O VILL- PACHIMCHUBA
PO- SIPAJHAR
PS- SIPAJHAR
DIST- DARRANG
ASSAM
PIN-784145
29: SIVARAJ BRAHMA
S/O RAMA KANTA BRAHMA
R/O VILL- UTTARPARA
PO- BAGANPARA
PS- BORBORI
DIST- BAKSA
ASSAM
PIN-781344
30: NILON MUSHAHARY
S/O HAKIM MUSHAHARY
R/O VILL- SANTIPARA
PO- PATGAON
PS- SERFANGURI
DIST- KOKRAJHAR
ASSAM
PIN-783346
31: JYOTI PRASAD BORGOHAIN
Page No.# 14/129
S/O LATE DANDI BORGOHAIN
R/O VILL- GOHAIN GAON
PO- GOHAIN GAON
PS- DHEMAJI
DIST- DHEMAJI
ASSAM
PIN-787057
32: ABDUL MALEQUE
S/O ASHUR UDDIN SK
R/O AKLASHALBARI
PO- SIMLABARI
PS- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN-783330
33: GOLAM MOKTADIR HASSAN
S/O KHADEM ALI
R/O FALIMARI
FAKIRGANJ
DHUBRI
PO- JAMADARHAT
PS- FAKIRGANJ
DIST- DHUBRI
ASSAM
PIN-783330
34: ARUP JYOTI BHUYA
S/O LATE ROBIN CHANDRA BHUYA
R/O VILL- HOKIMARE GAON
PO- BAHONA
PS- JORHAT
DIST- JORHAT
ASSAM
PIN-785101
35: KANGKAN JYOTI BHARALI
S/O SARAT CHANDRA BHARALI
R/O GUWAHATI
PO- CHENIKUTHI
PS- CHANDMARI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781003
36: JAGADISH DAS
S/O HAHIRAM DAS
Page No.# 15/129
R/O BAGIBARI
PO- HAHARA (SONAPUR)
PS- KHETRI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-782402
37: MD NAZMUN NOOR
S/O LATE IRSHADUR RAHMAN
R/O VILL- UTTAR KEUTI
WARD NO-2
PO- ASHALKANDI
PS- PATHARKANDI
DIST- KARIMGANJ
ASSAM
PIN-788723
38: YAHIA KHAN
S/O MRS. LUTFA BEGUM
R/O VILL- SONARIGAON
PO- SONARIGAON
PS- DHING
DIST- NAGAON
ASSAM
PIN-782123
39: CHANDAMITA SARMAH
D/O CHANDRA KAMAL SARMAH
R/O VILL- PANI GAON
PO- PANI GAON
PS- LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
PIN-787052
40: AFSANUR RAHIM ALFAROOQUE
S/O ABDUL MOTIN SK
R/O VILL- MONIPUR PART 1
PO- MAKRIJHORA
PS- BAGRIBARI
DIST- KOKRAJHAR
ASSAM
PIN-783349
41: DHRUBANJAL HALOI
S/O LATE HARI CHARAN HALOI
R/O SRI MANTA PUR
PO- BARPETA
Page No.# 16/129
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781301
42: HARMINDER KOUR
D/O PREM SINGH
R/O LANKA PATTY
WARD NO-4
ANIL BORA ROAD
LANKA
PO- LANKA
PS- LANKA
DIST- HOJAI
ASSAM
PIN-782446
43: MD ARSHIF EQUEBAL TALUKDAR
S/O MD GAZIAR RAHMAN TALUKDAR
R/O VILL- SHIMULTAPU
PO- SHIMULTAPU
PS- GOSSAIGAON
DIST- KOKRAJHAR
ASSAM
PIN-783361
44: BARNAM KUMAR DEKA
S/O SHASHADHAR DEKA
R/O VILL- BIRKUCHI
PO- NARENGI
PS- NOONMATI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781026
45: KONKONA GOGOI
D/O LATE BINODE KR. GOGOI
R/O H. NO.14
KETEKI PATH
SAURABH NAGAR
BELTOLA
PO- BASISTHA
PS- BASISTHA
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781028
46: FULCHAN ALI AHMED
Page No.# 17/129
S/O LATE BASHAN ALI
R/O DONGRA
PO- DHAKUA
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781309
47: ASHADUZ ZAMAN KHANDAKAR
S/O EBRAHIM ALI KHANDAKAR
R/O BAGHAPARA
PO- KALAPANI
PS- MANKACHAR
DIST- SOUTH SALMARA MANKACHAR
ASSAM
PIN-783135
48: JYOTIKA DUTTA
D/O JADU DUTTA
R/O BIBIJAN WARD NO. 5
PO- TITABAR
PS- TITABAR
DIST- JORHAT
ASSAM
PIN-785630
49: MOKIBUL ISLAM
S/O LATE AHMED ALI
R/O NABINAGAR WARD NO. 19
PO- BALADMARI
PS- GOALPARA
DIST- GOALPARA
ASSAM
PIN-783121
50: IFTIKAR HUSSAIN
S/O LATE GULZAR HUSSAIN
R/O VILL- DIPTA
PO- SURADI
PS- NALBARI
DIST- NALBARI
ASSAM
PIN-781340
51: RITA BORA
D/O LATE TILESWAR BORA
R/O SEWJIPAR
GOJPURIA GAON
Page No.# 18/129
PO- KALAKHUWA
PS- JORHAT
DIST- JORHAT
ASSAM
PIN-785010
52: NGAUBUING RIAME
S/O KUTLIMBE RIAME
R/O VILL- LODI
PO- HAFLONG
PS- HAFLONG
DIST- HAFLONG
ASSAM
PIN-788819
53: DILIP WARY
S/O LATE GIRENDRA WARY
R/O VILL- DOLOGAON
PO- GARUBHASA
PS- SIDLI CHIRANG
DIST- CHIRANG
ASSAM
PIN-783373
54: IMRANAR RAHMAN
S/O ATOWAR RAHMAN
R/O VILL- BHOGOUR
PO- BHOGPUR
PS- GORESWAR
DIST- BAKSA
ASSAM
PIN-781366
55: SALIG RAM JOYSHI
S/O LATE RIKHI RAM JOYSHI
R/O VILL- 2 NO. MURPHULONI
PO- MURPHULONI
PS- BOGIJAN
DIST- GOLAGHAT
ASSAM
PIN-785702
56: BANDITA KALITA
D/O GANESH KALITA
R/O FATASHIL AMBARI TINIALI
NRIPEN BORA PATH
PO- AMBARI
PS- AMBARI
Page No.# 19/129
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781025
57: DEVYANI SARMAH
D/O LATE GOPI SARMAH
R/O H. NO.7
NABIN NAGAR JANAPATH
BYELANE BISHNUPATH
PO- ZOO ROAD
PS- GEETANAGAR
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781024
58: SAMIRAN SAIKIA
S/O GAJEN SAIKIA
R/O BALIBAT
RUKMININAGAR
PO- ASSAM SACHIVALAYA
PS- DISPUR
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781006
59: DHIRAM KUMAR DAS
S/O LATE DEBA PRASAD DAS
R/O 1 NO. GALIAHATI
PO- BARPETA
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781301
60: MOHIUDDIN AHMED
S/O ABDUL MOTLEB
R/O VILL- RAKHALKILLA
PO- SIMLABARI
PS- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN-783330
61: CHINMAY DAS
S/O NANDALAL DAS
R/O VILL- SUNDARIDIA
PO- SUNDARIDIA
PS- BARPETA
Page No.# 20/129
DIST- BARPETA
ASSAM
PIN-781314
62: NIPAK DUTTA
S/O SUREN DUTTA
R/O WARD NO.08
JAIL ROAD
PO- NORTH LAKHIMPUR
PS- NORTH LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
PIN-787001
63: SHARMISTHA BORA
D/O LATE SADHIRAM BORA
R/O VILL- AMGURI
PO- MORNOI KHORA
PS- BIHPURIA
DIST- LAKHIMPUR
ASSAM
PIN-787054
64: JAMINUL JANNAT CHOUDHURY
S/O AKBAR CHOUDHURY
R/O VILL- MALIBARI
PO- HALDHA
PS- BAIHATA CHARIALI
DIST- KAMRUP
ASSAM
PIN-781121
65: MADHURJYA BORAH
S/O LATE NITYA BORAH
R/O VILL- GANDHIA
PO- POKADOL GANDHIA
PS- BIHPURIA
DIST- LAKHIMPUR
ASSAM
PIN-784161
66: MANOJ KUMAR KALITA
S/O PRASANNA KUMAR KALITA
R/O VILL GARAKA
NEAR BSNL TELEPHONE EXCHANGE
RANGIA
PO- RANGIA
PS- RANGIA
Page No.# 21/129
DIST- KAMRUP
ASSAM
PIN-781354
67: BANDANA SONOWAL
D/O MANIK SONOWAL
R/O PANJABARI RADALI PATH
H. NO. 5
NEAR STATE BANK OF INDIA
PO- SATGAON
PS- SATGAON
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781037
68: ANKANA HAZARIKA
D/O PURNA KANTA HAZARIKA
R/O CHANDAN NAGAR
PO- JORHAT
PS- JORHAT
DIST- JORHAT
ASSAM
PIN-785001
69: JYOTIRMOY DAS
S/O BHUPEN CHANDRA DAS
R/O BAIHATA
PO- BAIHATA
PS- KAMALPUR
DIST- KAMRUP
ASSAM
PIN-781380
70: NAZIR HASAN AHMED
S/O RUMEZ UDDIN AHMED
R/O VILL- PALHAZI
PO- PALHAZI
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781309
71: MD. NEKIBUR ZAMAN
S/O LATE TAZ UDDIN AHMED
R/O VILL- SANIADI
PO- SANIADI
PS- HAJO
DIST- KAMRUP
Page No.# 22/129
ASSAM
PIN-781102
72: HEMONTA DUTTA
S/O GOLAP DUTTA
R/O VILL- NOWBOISHA GAON
GARANIYA CHUCK
PO- DECHOINAGAR
PS- JORHAT
DIST- JORHAT
ASSAM
PIN-785015
73: MEHBUBA YASMIT
D/O MOKBUL HUSSAIN
R/O TOWN- KARBALA
PO- GOBINDAPUR
PS- GOALPARA
DIST- GOALPARA
ASSAM
PIN-783101
74: AVEKESH BHARADWAJ
S/O HIMEN BORTHAKUR
R/O TRP ROAD CHALADHORA JORHAT
PO- JORHAT
PS- JORHAT
DIST- JORHAT
ASSAM
PIN-785001
75: DIGANTA KALITA
S/O DHANI RAM KALITA
R/O H. NO. 147
W. NO. 6
TETELIA
NEAR KALI MANDIR
PO- GOTANAGAR MALIGAON
PS- JALUKBARI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781033
76: KRISHNA CHANDRA CHOUDHURY
S/O KHITISH CHOUDHURY
R/O VILL- NALDOBA
PO- BIDYAPUR
PS- BONGAIGAON
Page No.# 23/129
DIST- BONGAIGAON
ASSAM
PIN-783372
77: PRANJIT GOGOI
S/O LATE PRABIN GOGOI
R/O NO. 2 BOHUPATHAR
DULIAPATHAR
PO- DULIAPATHAR
PS- NARAYANPUR
DIST- LAKHIMPUR
ASSAM
PIN-784164
78: UTTAM SAIKIA
S/O NAREN SAIKIA
R/O NAMKATANI GAON KAMALABARI MAJULI
PO- KAMALABARI
PS- MAJULI
DIST- MAJULI
ASSAM
PIN-785106.
79: RIMJHIM PHUKAN
D/O BHUPEN PHUKAN
R/O CHAKIMUKH
PO- CHAKIMUKH
PS- NAZIRA
DIST- SIVASAGAR
ASSAM
PIN-785685
80: SANTOSH KUMAR DAS
S/O SATISH DAS
R/O PUTHIKHATI
PO- BATAMARI
PS- GHILAMARA
DIST- LAKHIMPUR
ASSAM
PIN-787053
81: MAYURI NEOG
D/O LATE GOKUL NEOG
R/O BARUA GAON
PO- BARUA BAMUN GAON
PS- DERGAON
DIST- GOLAGHAT
ASSAM
Page No.# 24/129
PIN-785618
82: KASMIRI PATOWARY
D/O ATUL CH PATOWARY
R/O VILL HALEM TE
PO- HALEM
PS- HALEM
DIST- SONITPUR
ASSAM
PIN-784170
83: NAJRUL ISLAM
S/O NACHIM UDDIN ALI
R/O VILL- BAISHA
PO- BHOGDIA
PS- SARTHEBARI
DIST- BARPETA
ASSAM
PIN-781305
84: BANAJIT SARMA
S/O GIRIN SARMA
R/O VILL- SOUTH JANARPAR
PO- SUALKUCHI
PS- SUALKUCHI
DIST- KAMRUP
ASSAM
PIN-781103
85: SAMONNOY SAIKIA
S/O PUNI RAM SAIKIA
R/O KAMPUR
PO- KAMPUR
PS- KAMPUR
DIST- NAGAON
ASSAM
PIN-782426
86: MOHIBUL ISLAM
S/O AZAB ALI
R/O VILL- HARDEMARA
PO- BAHALPUR
PS- CHAPAR
DIST- DHUBRI
ASSAM
PIN-783371
87: JYOTIPRASAD BARMAN
Page No.# 25/129
S/O PRIYA NATH BARMAN
R/O VILL- BALIKARIA
PO- BALIKARIA
PS- NALBARI
DIST- NALBARI
ASSAM
PIN-781341
88: SANJUKTA SARMA
D/O DILIP SARMA
R/O VILL- MAGONI
PO- GOHPUR
PS- GOHPUR
DIST- SONITPUR
ASSAM
PIN-784168
89: DHANJEET TALUKDAR
S/O NITYANANDA TALUKDAR
R/O VILL- OUHOLAGAON
VIR CHILARAI PATH
PO- CHARIDUAR
PS- CHARIDUAR
DIST- SONITPUR
ASSAM
PIN-784103
90: JOHNMAY KALITA
S/O JOGENDRA KALITA
R/O VILL- BANGLIPARA
PO- BHAWANIPUR
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781352
91: HIMANGSHU DAS
S/O BONGSHIDHAR DAS
R/O VILL- BAMUN BARADI
PO- BARADI
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781314
92: PRANJYOTI TALUKDAR
S/O SADANANDA TALUKDAR
R/O VILL- BARKULHATI
Page No.# 26/129
PO- KALAG
PS- NALBARI
DIST- NALBARI
ASSAM
PIN-781351
93: JINTU MONI DEKA
S/O LATE BIPUL CH DEKA
R/O VILL PACHARIA
PO- PACHARIA
PS- HAJO
DIST- KAMRUP
ASSAM
PIN-781104
94: PARAG PRAN VACHYAS
S/O KANAK PRAN VACHYAS
R/O VILL- JANIGOG
PO- JANIGOG
PS- NALBARI
DIST- NALBARI
ASSAM
PIN-781334
95: CHAYANIKA BORA
D/O LATE PRADIP BORA
R/O VILL- PADUMONI KHAT
PO- BAHADURCHUK
PS- NORTH LAKHIMPUR
DIST- LAKHIMPUR
ASSAM
PIN-787031
96: HIRAK JYOTI DUTTA
S/O SARBESWAR DUTTA
R/O VILL- BALIKARIA
PO- BALIKARIA
PS- NALBARI
DIST- NALBARI
ASSAM
PIN-781341
97: IRSHAD ALIM
S/O ABDUL GAFFER
R/O MOIDOMIA
NORTH LAKHIMPUR
PO- MOIDOMIA
PS- NORTH LAKHIMPUR
Page No.# 27/129
DIST- LAKHIMPUR
ASSAM
PIN-787032
98: RUPJYOTI DAS
S/O JAGANNATH DAS
R/O SUNDARIDIA
PO- SUNDARIDIA
PS- BARPETA
DIST- BARPETA
ASSAM
PIN-781314
99: NURAL GONI
S/O NURUL ISLAM
R/O VILL- GOSAIGAON
PO- BARGHULI
PS- TAMULPUR
DIST- BAKSA
ASSAM
PIN-781354
100: KIRAN SHARMA
D/O LAXMI NARAYAN SHARMA
R/O SUGAM PATH
BIRKUCHI
PO- NARENGI
PS- NOONMATI
DIST- KAMRUP METROPOLITAN
ASSAM
PIN-781026
VERSUS
THE STATE OF ASSAM AND 6 ORS
REP. BY ITS COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
HOME AND POLITICAL DEPTT. DISPUR 6
2:THE CHIEF SECRETARY
TO THE GOVT. OF ASSAM
3:THE NATIONAL REGISTRATION OF CITIZEN UPDATION PROJENT
REPRESENTED BY THE STATE COORDINATOR NATIONAL REGISTRATION
ACHYUT PLAZA
1ST FLOOR
BHARALUPAR
BHANGAGARH
GUWAHATI-05.
Page No.# 28/129
4:NRC COORINATION COMMITTEE
REPRESENTED BY CHIEF SECRETARY GOVERNMENT OF ASSAM
HOME AND POLITICAL DEPARTMENT
DISPUR-06.
5:THE STATE HR MANAGER
NRC
ACHYUT PLAZA
BHANGAGARH
GUWAHATI-05.
6:THE REGISTRAR GENERAL OF INDIA CUM REGISTRAR OF CITIZEN
REGISTRATION RGI
MINISTRY OF HOME AFFAIRS
NDCC II BUILDINGS
JAI SINGH ROAD NEW DELHI
110001 .
7:THE ADDITIONAL REGISTRAR GENERAL JS LEVEL MINISTRY OF HOME
AFFAIRS
MANSING ROAD NEW DELHI 110011
------------
Advocate for : MR B P BORAH Advocate for : SC NRC appearing for THE STATE OF ASSAM AND 6 ORS Linked Case : WP(C)/6140/2021 SADANANDA BORAH AND 5 ORS S/O- SRI HIYESH BORAH R/O- MAJ PATHARI P.O. MAJ PATHARI P.S. SADAR PIN- 782003 DIST.- NAGAON.
2: NURFAN ALI S/O- AFJAL ALI VILL.- BONMAJA P.O. PAIKAN BONMAJA PIN- 781304 DIST.- NALBARI.
3: DHANJIT KAKATI S/O- SUKLESWAR KAKATI VILL.- GONDHMOW Page No.# 29/129 P.O. GONDHMOW PIN- 781103 DIST.- KAMRUP.
4: MANUJ KUMAR DAS S/O- LATE BIREN DAS VILL.- NORAGAON P.O. AND DIST.- GOLAGHAT PIN- 785621.
5: MUKUT ALI S/O- MAHNUR ALI VILL.- DOBOK P.O. DOBOK P.S. RANGIA PIN- 781380 DIST.- KAMRUP 6: PRADIP KALITA S/O- PRASANNA KALITA VILL.- HAJO DHOPARGURI P.O. HAJO PIN- 781102 DIST.- KAMRUP.
VERSUS THE STATE OF ASSAM AND 6 ORS REP. BY ITS COMMISSIONER AND HOME AND POLITICAL DEPARTMENT TO THE GOVERNMENT OF ASSAM DISPUR 06 2:THE STATE COORDINATOR NRC ASSAM DISPUR GUWAHATI-06.
3:THE DIST. REGISTER OF CITIZENS REPRESENTED BY ITS NODAL OFFICER DISPUR GHY 06 4:THE DEPUTY COMMISSIONER NAGAON DIST. NAGAON ASSAM.
Page No.# 30/129 5:THE DEPUTY COMMISSIONER KAMRUP DIST. KAMRUP ASSAM.
6:THE DEPUTY COMMISSIONER NALBARI DIST. NALBARI ASSAM.
7:THE DEPUTY COMMISSIONER GOLAGHAT DIST. GOLAGHAT ASSAM.
------------
Advocate for : MR. B P BORAH Advocate for : SR. GA ASSAM appearing for THE STATE OF ASSAM AND 6 ORS Linked Case : WP(C)/2831/2021 BIPLAB KUMAR MEDHI AND 251 ORS S/O SARAT CHANDRA MEDHI RESIDENT OF KAHILIPARA KALYANI NAGAR KALYANI SAGAR PATH HOUSE NO 60 GUWAHATI PIN 781019.
2: RAJESH SINHA S/O HARI MOHAN SINHA RESIDENT OF HOUSE NO 17/E SOUTH BASISTHA NAGAR BENGALI BASTI BIBEK PATH GUWAHATI PIN 781029 3: RUPAM DAS S/O BALIRAM DAS RESIDENT OF VILL AND PO SANTINAGAR P.S BARPETA DIST BARPETA ASSAM PIN 781314 Page No.# 31/129 4: AMAR JYOTI DEKA S/O PROSEN DEKA RESIDENT OF RANGAPARA 1.NO.NAMONIGAON P.O RANGAPARA DIST SONITPUR ASSAM PIN 784505 5: LEKHAN HAZARIKA S/O LOKENDRA HAZARIKA RESIDENT OF VILL MADHAB GAON PO KUWARITOL DIST NAGAON ASSAM PIN 782137 6: MRIDUL DEKA S/O PRAFULLA DEKA RESIDENT OF VILL AND PO NIZ NAMATI DIST NALBARI ASSAM PIN 781355 7: KHALEDUZZAMAN AHMED S/O AMIRUZZAMAN AHMED RESIDENT OF VILL DATTAKUCHI PO DABALIAPARA DISTANDPS BARPETA ASSAM PIN 781316 8: GOLAM ABBAS S/O GOLAM MOHAMMAD RESIDENT OF VILL MUSLIMPATTI PO DISTANDPS BARPETA ASSAM PIN 781301 9: FARIDA AKHTAR W/O SARIFUJ ZAMAN RESIDENT OF MISSION ROAD WARD NO.2 PO AND PS MANGALDOI DIST DARRANG ASSAM PIN 784125 10: KASTURY NAYANA BORA Page No.# 32/129 D/O DEEPAK BORA RESIDENT OF TOWN BIJNI PO AND PS BIJNI WARD NO 3 DIST CHIRANG PIN 783390 11: H DEBASISH SINGHA S/O H DEBENDRA SINGHA RESIDENT OF VILL BIBIRGRAM PO KAPTANPUR PART XVIII PS LAKHIPUR DIST CACHAR ASSAM PIN 788119 12: JOYDEEP PAUL S/O JOHAR PAUL RESIDENT OF TARAPUR UKIL BAZAR STATION ROAD SILCHAR CACHAR PIN 788003 ASSAM 13: DEVAJIT BAISHYA S/O LATE LAKSHMI BAISHYA RESIDENT OF VILL/PO BONGSHAR PS SUALKUCHI DIST KAMRUP ASSAM PIN 781103 14: IMDADUL ISLAM S/O ABU MD INAMUL ISLAM SARKAR RESIDENT OF PO/PS BILASIPARA SURJYAKHATA WARD NO. 4 DIST DHUBRI ASSAM PIN 783348 15: MANOJ KUMAR SARMAH S/O KUMUD SARMAH RESIDENT OF VILL GERIMARI PO MANGALDAI PS MANGALDAI DIST DARRANG ASSAM Page No.# 33/129 PIN 784125 16: JAMINI MOHAN SHARMA S/O NIREN CHANDRA SHARMA RESIDENT OF VILL KONWARPARA P.O./P.S. MANGALDAI DARRANG PIN 784125 17: AKHIRUL ISLAM S/O MD BAKTA ZAMAN SK RESIDENT OF VILL BHIMAPARA (HATSINGIMARI) PO HATSINGIMARI PS SOUTH SALMARA DIST. SOUTH SALMARA MANKACHAR PIN 783135 18: JYOTI NAZRUL ISLAM S/O ABDUL AZIZ SK RESIDENT OF VILL RIVER BLOCK 3 N C PO PADMER ALGA PS FAKIRGANJ DIST.DHUBRI (ASSAM) PIN 783339 19: SEEMANTA DUTTA S/O DHIREN DUTTA RESIDENT OF VILLAGE DIMUAL P.O. DHITAIPUKHURI DIST SIVASAGAR ASSAM PIN 785685 20: MERINA LALHLIMPUII LALSIM D/O LALZAMANA LALSIM RESIDENT OF FIANGPUI HAFLONG DIMA HASAO PIN 788819 21: RAJU SHARMA S/O MITRALAL SHARMA RESIDENT OF VILL NO. 2 BAGHMARI TARALANGSO DIST. KARBI ANGLONG PO AND PS DIPHU PIN 788819 22: S M RABUL S/O PALAN UDDIN AHMED Page No.# 34/129 RESIDENT OF VILL DINGDINGA PT II P.O. CHIRAKHUTI P.S. FAKIRGANJ DIST DHUBRI PIN 783330 ASSAM.
23: ZAHIDUR ALOM S/O NAZIBUR RAHMAN RESIDENT OF VILL JALESWAR BILLPARA P.O. JALESWAR P.S. LAKHIPUR DIST GOALPARA PIN 783132 24: KOILASH SHEKHAR BORAH S/O BIPUL CHANDRA BORA RESIDENT OF OLD AMULAPATTY POST OFFICE BENGENAKHOWA GOLAGHAT PIN 785702 ASSAM.
25: IDUL ALAM MAZUMDER S/O MOIN UDDIN MAZUMDER RESIDENT OF HAILAKANDI TOWN WARD NO. 11 R. P. ROAD HAILAKANDI PIN 788155 26: BIDYUT DEKA S/O BHUMIDHAR DEKA RESIDENT OF VILLAGE/P.O JURAPUKHURI DIST HOJAI PIN 782442 27: SOUROV JYOTI BURAGOHAIN S/O BINANDA BURAGOHAIN RESIDENT OF BUMUNPUKHURI GOHAIN GOAN PO BAMUNPUKHURI PS TEOK DIST JORHAT PIN 785683 28: POYNOTPOL BORDOLOI S/O PADMESWAR BORDOLOI RESIDENT OF TARAJAN HEM BARUAH PATH JORHAT Page No.# 35/129 PIN 785001 29: PRANJYOTI NATH S/O UPEN CHANDRA NATH RESIDENT OF VILL ANDP.O. AKARABORI P.S DHING DIST NAGAON PIN 782123.
30: PRASURJYA BORKAKOTY KALITA S/O HARMOHAN KALITA RESIDENT OF NABARUN PATH NARAYANPUR PATH HOUSE NO. 54 JATIA VIILL JATIA P.O KAHILIPARA P.S DISPUR GUWAHATI DISTRICT KAMRUP(M) ASSAM PIN 781019 31: RITUMANI DEURI S/O KHANINDRA NATH DEURI RESIDENT OF VILL AND P.O BHATTAPARA DISTRICT KAMRUP(M) ASSAM PIN 781017 32: SHANI ROY S/O SHANAKAR ROY RESIDENT OF VILL NAYABARI P.O TILLABAZAR P.S KARIMGANJ DIST KARIMGANJ ASSAM PIN 788709 33: AKSHAY KUMAR DEKA S/O LT RAJANI DEKA RESIDENT OF VILL JAGARA PO JAGARA PS BELSOR DIST NALBARI PIN 781310 34: ZIAUL ISLAM S/O JAHAN UDDIN SHEIKH RESIDENT OF VILL KAYETHPARA PT I P.O KAYETHPARA P.S ABHAYAPURI Page No.# 36/129 DIST BONGAIGAON ASSAM PIN 783389 35: NAYANJYOTI DOLEY D/O MEGHANATH DOLEY RESIDENT OF VILL PARGHAT P.O. KHURACHUK P.S. GOGAMUKH DIST DHEMAJI PIN 787034 36: JYOTISMITA SARMAH D/O LATE DIMBESWAR SARMAH RESIDENT OF VILL PACHATIA WARD 2 PO MORIGAON PS MORIGAON DIST MORIGAON PIN 782105 37: JAHANOOR RAHMAN S/O RAMJAN ALI RESIDENT OF VILL MOHAMARI PATHER PO TENGAGURI PS LAHARIGHAT DIST MORIGAON PIN 782127 38: JYOTI BORAH S/O BOLO RAM BORAH RESIDENT OF VILL SENCHOWA BALIGAON P.O. SENCHOWA P.S SADAR DIST NAGAON ASSAM PIN 782002 39: KANGKAN BAIDYA S/O KESHAB BAIDYA RESIDENT OF VILL. BAIDYATUP P.O. MADHUPUR P.S. SADAR DIST. NAGAON PIN 782003 40: HRIDAYANANDA HAZARIKA S/O MANIK CH HAZARIKA RESIDENT OF VILL BASISTHA CHARIALI PO BASISTHA PS BASISTHA DIST KAMRUP METRO PIN 781029 41: DHURJJATI DAS Page No.# 37/129 S/O LATE HAR KUMAR DAS RESIDENT OF VILL/PO/PS MORNAI DIST GOALPARA PIN 783101 42: RITESH GOHAIN S/O LATE DEVAKANTA GOHAIN RESIDENT OF KANJIKHOWA GAON P.O KANJIKHOWA (PANITOLA) TINSUKIA PIN 786183 43: RAJU DAS S/O KARUNA KANTA DAS RESIDENT OF VILL BAMUNPARA P.O. SARUPETA DIST BARPETA PIN 781318 44: ANJALI NARZARY D/O AMIYA NARZARY RESIDENT OF TANGLA JALUKBARI PO/PS TANGLA DIST UDALGURI PIN 784521 45: CHIRASMITA CHUTIA S/O NITYANANDA CHUTIA RESIDENT OF HAMDOI POOL DIST GOLAGHAT PO GOLAGHAT PIN 785621 46: ZIAUL HAQUE S/O AKBAR ALI RESIDENT OF VILL CHOURAKARA P.O. SONESWAR DIST KAMRUP ASSAM PIN 781382 47: JAYASHREE BORA D/O PURNAKANTA BORA RESIDENT OF VILL BALIJAN CHARIALI P.O OATING DIST GOLAGHAT PIN 785603 48: DIPU BARMAN Page No.# 38/129 S/O KALINDRA BARMAN RESIDENT OF VILL BALIKARIA KAZIPARA PO KAZIPARA PS NALBARI DIST NALBARI PIN 781341 49: SANJIB SAIKIA S/O NITYA NANDA SAIKIA RESIDENT OF VILL CHAUL DHUWA BALI GAON P.O.AND P.S. GOGAMUKH DISTRICT DHEMAJI ASSAM PIN 787034 50: RANJIT CHUTIA S/O HIRANYA CHUTIA RESIDENT OF MORAN DOOMAR DOLLONG GAON NEAR RAIDANG RAILWAY OVERBRIDGE P.O AND P.S MORANHAT DIST CHARAIDEO ASSAM PIN 785670 51: ANIT KUMAR BORUAH S/O MR. KHAGEN BORUAH RESIDENT OF VILL DOLOGURI P.O. KHATARGAON P.S. GOHPUR DIST BISWANATH PIN 784169 52: ANUPAMA SONOWAL D/O ROBIN SONOWAL RESIDENT OF SILAPATHAR BAMGAON DIST DHEMAJI P.O/P.S SILAPATHAR PIN 787059 53: NARESH SHARMA S/O LATE NARAYAN CHANDRA SARMA RESIDENT OF H/NO 46 JANAKPUR JANAKPUR PATH KAHILIPARA P.O. KAHILIPARA P.S. DISPUR GUWAHATI Page No.# 39/129 DIST KAMRUP (M) PIN 781019.
54: SANJIB SARMAH S/O TARA NATH SARMAH RESIDENT OF VILL KONWARPARA BASAB NAGAR NEAR K.V. MANGALDAI PO MANGALDAI PS MANGALDAI DISTRICT DARRANG ASSAM PIN 784125.
55: BHRIGU MEDHI S/O GIRISH MEDHI RESIDENT OF VILL BALIPARA PO BHALUKI DIST. BARPETA PS PATACHARKUCHI PIN 781371.
56: MRINMOY TALUKDAR S/O JYOTISH TALUKDAR RESIDENT OF VILL BELSOR P.O BELSOR P.S BELSOR DIST NALBARI PIN 781304.
57: HIRANMOY NATH S/O JYOTIRMOY NATH RESIDENT OF NALBARI TOWN WARD NO.8 P.O. NALBARI P.S. NALBARI DIST. NALBARI (ASSAM) PIN 781335.
58: RANA KUMAR CHOUDHURY S/O LT. ADYA NATH CHOUDHURY RESIDENT OF VILL ELENGIDAL P.O. BHADRA DIST NALBARI (ASSAM) PIN 781334.
59: NIREN KUMAR SARMA S/O LATE BIMAL CHANDRA SARMA RESIDENT OF TOWN MUSHALPUR C/O NIRUPAMA DRUGS STORE MUSHALPUR P.O MUSHALPUR DIST BAKSA Page No.# 40/129 PIN 781372.
60: RATAN BARO S/O MANJURA BARO RESIDENT OF VILL GELPEZAR PO MERKUCHI PS BARAMA DIST. BAKSA PIN 781346.
61: RANJANA KALITA W/O RAJIB LOCHAN DEKA RESIDENT OF VILL AND P.O KACHARI SOLMARI DIST KAMRUP(RURAL) ASSAM P.S RANGIA PIN 781354.
62: MUKUT SARMA S/O LT. RAJANI SARMA RESIDENT OF VILL BARKHALA P.O KP. BARKHALA DIST NALBARI P/S GHAGRAPAR PIN 781350.
63: ABUL HUSSAIN S/O LATE ARAB ALI RESIDENT OF VILL CHOURAKARA P.O SONESWAR DIST KAMRUP ASSAM PIN 781382.
64: RAFIQUL ISLAM S/O ALTAB HUSSAIN KHAN RESIDENT OF VILL GANAKPARA PO MOKRIKUCHI PS TARABARI DIST BARPETA PIN 781305 65: MUZAMMIL HAQUE S/O JAYNAL ABDIN RESIDENT OF VILL AND PO RADHAKUCHI PS AND DIST BARPETA PIN 781309.
66: PANKAJ DAS S/O TARANI DAS RESIDENT OF VILL BATIKURIHA P.O BHELLA DIST BARPETA PIN 781309 Page No.# 41/129 ASSAM.
67: HIMANGSHU DAS S/O LT. SAILENDRA NATH DAS RESIDENT OF VILL. 1.NO. GALIAHATI P. O. BARPETA P. S. BARPETA DIST. BARPETA PIN 781301 68: DHRUBAJIT TALUKDAR S/O KUMUD TALUKDAR RESIDENT OF VILL SATRA BARADI PO BARADI PS BARPETA DIST BARPETA PIN 781314.
69: DEEPJYOTI BHATTACHARYYA S/O PRADIP KUMAR BHATTACHARYYA RESIDENT OF VILL KHARJARA P.O. GOPAL BAZAR DIST NALBARI PIN 781353.
70: ARIFUL HASSAN S/O SUKUR MAHMUD RESIDENT OF VILL MOURIPAM PO MANDIA DIST BARPETA ASSSAM PIN 781308 71: SUJIT DEKA S/O LT. KABICHARAN DEKA RESIDENT OF VILL KAMARPARA P.O. SARTHEBARI BARPETA ASSAM PIN 781307 72: KULDIP DAS S/O KUMUD CH DAS RESIDENT OF VILL GAJIA ROAD PO GAJIA PS AND DISTRICT BARPETA PIN 781314 73: DIPANKAR DAS S/O LATE KAMALESWAR DAS RESIDENT OF H. NO. 22 Page No.# 42/129 BYELANE RAMNAGAR ADAGODAM P.O ODALBAKRA GUWAHATI DIST KAMRUP(M) ASSAM PIN 781034.
74: SHIKHA DAS W/O MANABENDRA PATGIRI RESIDENT OF PATHSALA SANTIPUR WARD NO 4 PO PATHSALA DIST BARPETA(ASSAM) PIN 781325 75: ANIMESH DEKA S/O SUDHANNA DEKA RESIDENT OF VIILL BHAWANIPUR NAHATI. P.O. BHAWANIPUR DIST BARPETA ASSAM PIN 781352 76: ANJAN DAS S/O RABINDRA NATH DAS RESIDENT OF MIRZA NARAYANPUR PO MIRZA DIST KAMRUP ASSAM PIN 781125 77: RUPASRI KALITA W/O DHANARIKSH KALITA RESIDENT OF K.K.BHAWAN WARD NO 17 BHAKARIVITA BONGAIGAON. P.O BONGAIGAON. DIST BONGAIGAON ASSAM PIN 783380.
78: MANUAR HUSSAIN S/O LT WAZED ALI AHMED RESIDENT OF NORTH BARPETA PO AND DIST BARPETA ASSAM PIN 781301.
Page No.# 43/129 79: SAYEDUL ISLAM S/O ISMAIL HUSSAIN RESIDENT OF VILL PAHARSINGPARA PO DUBAPARA DIST GOALPARA PIN 783101.
80: MITHUN SARKAR S/O SHUBRATA KR SARKAR RESIDENT OF VILL KALDOBA PT 3 PO AND PS AGOMANI DHUBRI ASSAM PIN 783335.
81: PAMELI PAUL D/O LATE SUNIRMAL PAUL RESIDENT OF HOSPITAL ROAD OPP. PUNJAB NATIONAL BANK SILCHAR CACHAR ASSAM PIN 788005.
82: PRASANTA DEB S/O AMALENDU DEB RESIDENT OF VILL DURGANAGAR PART 5 NEAR DIET ROAD UDHARBOND PO AND PS UDHARBOND PIN 788030.
83: RANJON BARUAH S/O BHUBON BARUAH RESIDENT OF P.O ANDVILL DULAKHARIA.TEOK. DISTT JORHAT. ASSAM PIN 785112.
84: NAIMUL KARIM MAZUMDER S/O ABUL FATA FAZLUL HAQUE MAZUMDER RESIDENT OF HAZI UMAR ALI CHOUDHURY LANE MADHURBOND PO/PS SILCHAR DISTRICT CACHAR PIN 788001.
85: JOTNO NARZARY S/O LATE.RAJENDRA KR. NARZARY RESIDENT OF VILL. CHIRANG KUMGURI Page No.# 44/129 P.O.TUKRAJHAR DIST CHIRANG ASSAM PIN 783394.
86: RAJIB DAS S/O BHABESH CH DAS RESIDENT OF VILL GERUWAPARA PO SARUPETA DIST BARPETA ASSAM PIN 781318.
87: PANKAJ KUMAR ROY MANDAL S/O PROFULLA KUMAR ROY MANDAL RESIDENT OF VILL SALBARI PO CHITHILA PS FAKIRAGRAM DIST KOKRAJHAR PIN 783354.
88: TUBUL ADHIKARY S/O GOPESH ADHIKARI RESIDENT OF TOWN PATHSALA LACHIT NAGAR P.O PATHSALA DIST BARPETA (ASSAM) PIN 781325.
89: SIMANTA SAIKIA S/O CHANDI NATH SAIKIA RESIDENT OF VILL AND P.O BARANGABARI P.S SIPAJHAR DISTRICT DARRANG (ASSAM) PIN 784522 90: MAINUL HAQUE S/O MD MAIDUL HOQUE CHOUDHURY RESIDENT OF VILL SANOWATARI. P.O. SANOWA. P.S SIPAJHAR PIN 784145.
91: SABITA SARMAH W/O MANOJ BARUAH RESIDENT OF VILL PACHIM CHUBA P.O. SIPAJHAR P.S. SIPAJHAR DIST DARRANG ASSAM PIN 784541 92: BHRIGU KUMAR DEKA S/O NARENDRA DEKA Page No.# 45/129 RESIDENT OF VILL METAPARA PO DHEKIPARA PS SIPAJHAR DARRANG ASSAM PIN 784145.
93: PULIN SARMA S/O HARESWAR SARMAH RESIDENT OF VILL GANAKPARA P.O. DIGHIRPAR P.S. MANGALDAI DIST DARRANG ASSAM PIN 784144.
94: JUNU DEVI PEGU D/O CHANDRA KANTA PEGU RESIDENT OF VILL JANJI P.O. KHERKATAMUKH P.S. DHAKUAKHANA DIST LAKHIMPUR ASSAM PIN 787055.
95: BHAIRAB BORUAH S/O SUPEN BORUAH RESIDENT OF VILL DIHINGIA P.O. AND P.S. HIJUGURI DIST TINSUKIA ASSAM PIN 786192.
96: ROFIJUL HOQUE BEPARI S/O HASMOT ALI BEPARI RESIDENT OF VILL ATGHARITARI P.O DIGHALTARI PS GOLOKGANJA DIST DHUBRI ASSAM PIN 783335.
97: POMPEE CHETIA D/O PHATIK CHETIA RESIDENT OF VILL PUB BALIGAON. P.O. AND P.S. GOGAMUKH. DIST DHEMAJI PIN 787034.
98: AMIR AHMED LASKAR Page No.# 46/129 S/O ABDUL MOHIT LASKAR RESIDENT OF VILL AND PO BHATIRKUPA DIST HAILAKANDI ASSAM PIN 788152.
99: ABDUL MANNAF S/O ASHOB ALI RESIDENT OF VILLAGE TIAMARI PART 2 P.O. TIAMARI P.S. GAURIPUR DIST. DHUBRI(ASSAM) PIN 783331.
100: GOLAM MOSTOFA AKANDA S/O AKTAR HUSSAIN AKANDA RESIDENT OF VILL SHIMUL KANDI PO TAKIMARI P.S. LAKHIPUR DIST GOALPARA ASSAM PIN 783129.
101: MOYNAL HAQUE S/O SHAHABUDDIN SARKAR RESIDENT OF VILLAGE SANTIPUR P.O FULERCHAR P.S SUKCHAR DIST SOUTH SALMARA PIN 783135.
102: ABDULLAH SHEIKH S/O AIN UDDIN SHEIKH RESIDENT OF VILL BORKOLIA PART II P.O BAUSHKATA P.S FAKIRGANJ DIST DHUBRI PIN 783127.
103: AZIZUR ROHMAN S/O SURAT JAMAL RESIDENT OF VILL CHOTOKOLIA PART II P.O HAMIDABAD P.S FAKIRGANJ DIST DHUBRI PIN 783330.
104: ABU BAKKAR SIDDIQUE Page No.# 47/129 S/O ABDUL GONI SHEIKH RESIDENT OF VILL JANGLIA PO HOWRARPAR P.S. AND DIST DHUBRI PIN 783324.
105: PRIYANKA ROY D/O ASHIT KUMAR ROY RESIDENT OF W/NO.2 BARUAHPATTY P.O. AND P.S. GAURIPUR DIST. DHUBRI ASSAM PIN 783331.
106: SHAMIM PARVEZ S/O ANOWAR HUSSAIN RESIDENT OF VILL AND P.O.AND P.S. SOUTH SALMARA DIST SOUTH SALMARA MANKACHAR PIN 783127.
107: MONJURUL HOQUE CHOUDHURY S/O SHAMSUL HOQUE CHAUDHURY RESIDENT OF VILL BHALUKMARI P.O HAMIDABAD P. S FAKIRGANJ DIST DHUBRI PIN 783330 108: ROFIQUL ISLAM S/O SHIRAJUL HOQUE RESIDENT OF VILL LALKURA P. O. SIMLABARI P. S BAGUAN DIST GOALPARA PIN 783101.
109: JYOTI TIWARI D/O PARSHURAM TIWARI RESIDENT OF PADUM NAGAR LANE 1 GABHARUPATHER OPPOSITE KEJRIWAL UDYAG PIN 786001.
110: KALPAJITA SONOWAL D/O LATE GIRIN SONOWAL RESIDENT OF INCOME TAX COLONY PO CR BUILDING Page No.# 48/129 DIBRUGARH PIN 786003.
111: DOYANANDA BARUAH S/O BUDHESWAR BARUAH RESIDENT OF VILL SUBHACHUK GAON P.O. GOHAIN GAON P.S. BARBARUAH DIST. DIBRUGARH PIN 786007.
112: RUPJYOTI DUTTA D/O MR.DULU DUTTA RESIDENT OF VILL KOKILA MUKH P/O TOKORU CHUCK.P/S JORHAT.DIST JORHAT PIN 785108.
113: BIMAL SHARMA S/O LATE CHURAMANI SHARMA RESIDENT OF MILAN NAGAR PO CR BUILDING DIBRUGARH PIN 786003.
114: JAYSHREE DUTTA BHARALI D/O MONMI BHATTACHARYY RESIDENT OF 3 NO NAHOLIA WELL NO 48 NEAR BHOGDOI BHABA DULIAJAN DIBRUGARH PIN 786602 115: RONTU BHARALI S/O PITAMBAR BHARALI RESIDENT OF JOKAI KUMAR GAON P.O. BONGAON DIST DIBRUGARH PIN 786003.
116: L SANJIB KUMAR SINGHA S/O LT L KUNJA MOHAN SINGHA RESIDENT OF VILL AND PO PALLARBOND PS LAKHIPUR DIST CACHAR ASSAM PIN 788101.
117: KAMAL KUMAR ROY Page No.# 49/129 S/O JAGAT CHANDRA ROY RESIDENT OF VILL WEST DIMALGAON NEAR FARRAKBAZAR P.O. TITAGURI DIST KOKRAJHAR PIN 783370 118: NAVAJYOTI SAIKIA S/O RAMA KANTA SAIKIA RESIDENT OF VILL LACHITNAGAR PO HAIBORGAON DIST NAGAON(ASSAM) PIN 782002.
119: KARTIK ROY S/O P. ROY RESIDENT OF VILL SARUBALISIYA P.O. TAMULPUR P.S. TAMULPUR DISTRICT BAKSA PIN 781367 120: GAGAN CH LAHKAR S/O K. LAHKAR RESIDENT OF LAKHARA KAMRUP(M) P.O. SAUKUCHI PIN 781040.
121: MISBAUR RAHMAN S/O IMDAD ALI AHMED RESIDENT OF VILL NAGARBERA(MANDALPARA) P.O. AND P.S. NAGARBERA DIST KAMRUP(R) PIN 781127 122: BENI MADHAV DOLEY S/O LEKHAN CHANDRA DOLEY RESIDENT OF VILL. CHANDAN NAGAR P 0 AND PS DHAKUAKHNA DIST LAKHIMPUR PIN 787055.
123: ANOWARUL ALI AHMED S/O NASIR UDDIN AHMED RESIDENT OF VILL UDAYNAGAR PO BALADMARI PS GOALPARA DIST GOLAPARA Page No.# 50/129 PIN 783121.
124: KAPIL DAS S/O DILIP DAS RESIDENT OF VILL BAPUJINAGARR PO BALADMARI DIST GOALPARA PS GOALPARA PIN 783121 ASSAM 125: TRIDIP SARMA S/O BIREN SARMA RESIDENT OF VILL DHARAMTALA PO BAMUNKUCHI PS PATACHARKUCHI DIST BAJALI ASSAM PIN 781326 126: ABDUL MOKIT S/O ABUL HUSSAIN RESIDENT OF VIILL MANAPARA WARD NO 1 PO LAKHIPUR PS LAKHIPUR DIST GOALPARA PIN 783129 127: MOTIOR RAHMAN S/O BANAT ALI RESIDENT OF VILL MANASPARA WARD NO 1 PO LAKHIPUR PS LAKHIPUR DIST GOALPARA PIN 783129 128: KUSHAL KR NATH S/O DWIJEN CH NATH RESIDENT OF VIILL KUHIARBARI PO KAHI BARI PS RONGJULI DIST GOALPARA PIN 783130 129: RASHEDUL ISLAM S/O ISMAIL HUSSAIN RESIDENT OF VILL PAHARSINGPARA Page No.# 51/129 PO DUBARPARA PS MORNAI DIST GOALPARA PIN 783101 130: AKANTA MAZUMDAR S/O NALANI MAZUMDAR RESIDENT OF VILL SARAPARA PO SARAPARA PS PALASBARI DIST KAMRUP RURAL PIN 781122 131: AMINUL HOQUE S/O AKABBAR ALI RESIDENT OF VILL KAN KATA PART 1 P.O SIMLITOLA P.S RANGJULI DISTRICT GOALPARA ASSAM PIN 783130 132: NABAJYOTI KONWAR S/O LATE RABINDRA NARAYAN KONWAR RESIDENT OF VILLAGE AND POST OFFICE MELAMORA DISTRICT GOLAGHAT P.S. KAMARGAON ASSAM PIN 785702 133: PIJUSH RAJBONSHI S/O PULIN RAJBONSHI RESIDENT OF TENPUR WARD NO 3 NEAR TENPUR NAMGHAR GOLAGHAT TOWN P.S. / P.O./ DIST GOLAGHAT PIN 785621.
134: JINTIMONI BORA D/O GHANASHYAM BORA RESIDENT OF GOLAMPATTY TENPUR GOLAGHAT ASSAM.
PIN 785621 135: SATYASANDHYA KALITA D/O LATE NABA KALITA RESIDENT OF CHAMARIA SATRA Page No.# 52/129 P. O. PACHIM CHAMARIA P. S. BOKO DIST. KAMRUP (R) ASSAM PIN 781136 136: RAJIB GOGOI S/O PUNARAM GOGOI RESIDENT OF NIMAIJAN GAON P.O. SIBASAGAR DIST SIBASAGAR PIN 785640 137: HUSSAIN MD GULJAR S/O MD SHAMSUL HAQUE RESIDENT OF VILL SRI GOURI P.O. SRI GOURI P.S. BADARPUR DIST KARIMGANJ (ASSAM) PIN 788806 138: SK AMARJIT SINGHA S/O SK MANIMOHAN SINGHA RESIDENT OF VILL AND P.O. MIRIRGOOL PS LALA DIST HAILAKANDI STATE ASSAM PIN 788168 139: PRATYUSH PHOOKAN S/O LATE PRATAP KESHARI PHOOKAN RESIDENT OF OPPOSITE HARIJAN NAMGHAR DOHABORA CHUK JORHAT PIN 785001 140: MONMI BHATTACHARYYA D/O BINANDA CH BHATTACHARYY RESIDENT OF CHANDAN NAGAR BYELANE 2 P.P. JORHAT DIST JORHAT PIN 785001 141: DEVALATA DIHINGIA D/O LATE BIREN DIHINGIA RESIDENT OF BETBARI DOW GAON P.O. MITHAPUKHURI Page No.# 53/129 P.S. SIVSAGOR DIST SIVASAGOR PIN 785640 142: BARSHASHREE BARUAH D/O SUNIT KUMAR BARUAH RESIDENT OF VILL PULIBOR NEAR KRISHNA HYUNDAI PO PULIBOR RRL PS PULIBOR DIST JORHAT PIN 785006.
143: SIMA REKHA BORDOLOI DAS W/O DIPANKAR DAS RESIDENT OF VILL BIBIJAN PO AND PS TITABOR DISTRICT JORHAT PIN 785630 144: AMARJYOTI DUTTA S/O ATUL DUTTA RESIDENT OF KALIAPANI ADARSHA GAON. P. O. KALIAPANI PS TEOK DIST JORHAT PIN 785112 145: BARNALI BARMAN D/O LATE DINA NATH BARMAN RESIDENT OF KAHILIPARA PO LALGANESH PS DISPUR DIST KAMRUP(M) PIN 781034 146: MAINUL ALI S/O ABDUL MALIK RESIDENT OF VILL NAZIRAKHAT PO TEPESIA PS SONAPUR DIST KAMRUP(M) PIN 782402 147: PAPARI MAZUMDAR D/O SRI BASANTA KUMAR MAZUMDAR RESIDENT OF VILL. AND PO SARPARA PS PALASBARI DISTRICT KAMRUP Page No.# 54/129 ASSAM PIN 781122 148: DEEPSIKHA PATHAK D/O DHANANJAY PATHAK RESIDENT OF VILL BISHNUPUR P.O. BHELLA DIST BARPETA PIN 781309 149: BARASHA KALITA D/O TRAILOKYA KALITA RESIDENT OF VILL AND P.O. RAMPUR DIST KAMRUP(ASSAM) P. S. PALASHBARI PIN 781132 150: NABAJIT PATHAK S/O LATE GADADHAR PATHAK RESIDENT OF C/O LATE GADADHAR PATHAK VILL BAMUN BARADI P.O BARPETA P.S BARPETA PIN 781301 151: MANOJ SINGH S/O MUKTAR SINGH RESIDENT OF VILL AND P.O. BHAGAWATIPARA P.S. PALASHBARI DIST KAMRUP PIN 781132 152: ABDUL KHALIQUE S/O LATE MIRJAN ALI RESIDENT OF VILL KALINAGAR PART II PO KADAMTALA PS R.K. NAGAR DIST KARIMGANJ (ASSAM) PIN 788166 153: RIDIP KALITA S/O LATE HARESWAR KALITA RESIDENT OF VILL NANARA PO KARARA DIST KAMRUP STATE ASSAM PS BAIHATA CHARIALI PIN 781381 Page No.# 55/129 154: MAHESH KR DAS S/O LT. SURENDRA MOHAN DAS RESIDENT OF S/O LT. VILL PARAKUCHI P.O. MONIARI TINIALI PIN 781125 DIST KAMRUP ASSAM 155: MANTU THAKURIA S/O SHYAM CHANDRA THAKURIA RESIDENT OF S/O SHYAM CHANDRA THAKURIA VILL UPARHALI P.O BIJOYNAGAR P.S. PALASBARI DIST KAMRUP ASSAM PIN 781122 156: ASHIM DAS S/O LATE HAREN DAS RESIDENT OF VILLAGE BALAPUKHURI PO AND PS CHHAYGAON DISTRICT KAMRUP ASSAM PIN 781124 157: RAHUL BORO S/O BABUL BORO RESIDENT OF FATASIL AMBARI DATALPARA HS NO 52 P.S FATASIL AMBARI P.O DHIRENPARA GUWAHATI. DIST KAMRUP (M) PIN 781025 158: NAYAN JEET SARMAH S/O MANORANJAN SARMA RESIDENT OF BEHARBARI DEHAL PATH KAMALABARI NEAR WATER SUPPLY COMPOUND P.O BASISTHA P S BASISTHA CITY GUWAHATI DIST. KAMRUP (METRO) ASSAM Page No.# 56/129 PIN 781029 159: DHRUBAJYOTI BAISHYA S/O DHARANI DHAR BAISHYA RESIDENT OF PACHIM K K HANDIQUE NAGAR DPI GMCH LINK ROAD KAHILIPARA GUWAHATI HOUSE NO 8 PIN 781019.
160: PREETY MEDHI W/O KANGKAN DEKA RESIDENT OF VILL GOSAIKHAT P.O SANIADI P.S HAJO DIST KAMRUP(R) STATE ASSAM PIN 781102 161: SAILENDRA MALI S/O LATE KAMESWAR MALI RESIDENT OF VILL JALIMURA P.O KALAZAL DIST KAMRUP PIN 781380 162: PULAK MEDHI S/O THANESWAR MEDHI RESIDENT OF VILL GOSAIKHAT P.O SANIADI P.S HAJO DIST KAMRUP PIN 781102 163: BHASKARJYOTI GOSWAMI S/O RAM CHANDRA GOSWAMI RESIDENT OF REHABARI SUHAGPUR AM ROAD OPPOSITE APSARA CINEMA HALL NEAR ARYA HOSPITAL P.O REHABARI P.S PALTAN BAZAR PIN 781008 164: ASHWASH JYOTI BARUAH S/O PHANINDRA BARUAH RESIDENT OF SISAKOO NORTH GUWAHATI Page No.# 57/129 KAMRUP PIN 781030 165: SIRAJUL ISLAM S/O SOMSER ALI RESIDENT OF VILLAGE JAMLAI P.O NAGARBERA P.S NAGARBERA DISTRICT KAMRUP(ASSAM) PIN 781127 166: UTPAL KALITA S/O KAMALESWAR KALITA RESIDENT OF VILLAGE RAMPUR P.O RAMPUR P.S PALASBARI DISTRICT KAMRUP(ASSAM) PIN 781132 167: TRIDEEP KUMAR BORAH S/O ADITYENDRA LAL BORAH RESIDENT OF H. NO. 10 BONGAON 1ST BYE LANE LEFT P.O. BELTOLA GUWAHATI DIST KAMRUP METROPOLITAN ASSAM PIN 781028 168: SHAH NEWAZ AHMED S/O HAJI MD SUKUR ALI RESIDENT OF VILLAGE CHAURDIA P.O MAHTOLI P.S BOKO DISTRICT KAMRUP PIN 781136 169: BARNALI DAS D/O LT. NIRANJAN DAS RESIDENT OF MANIK NAGAR CHANDAN KALITA PATH H/NO 08 JAPORIGOG GUWAHATI PIN 781005 170: MAHITOSH PAUL Page No.# 58/129 S/O LT. KHIROD PAUL RESIDENT OF VILL BAGARGOOL P.O. RAKESH NAGAR P.S.AND DIST KARIMGANJ ASSAM PIN 788701 171: MEHBUB HUSSAIN BARBHUIYA S/O LT AFTAB UDDIN BARBHUIYA RESIDENT OF VILL DURGANAGAR PT V K B ROAD UDHARBAND PO AND PS UDHARBAND DISTRICT CACHAR PIN 788030 172: TAPASH KUMAR PAUL S/O LATE KAJAL MOHAN PAUL RESIDENT OF C/O MIRA PAUL VILLAGE POST OFFICE AND PS RAMKRISHNA NAGAR DIST KARIMGANJ PIN 788166 173: BABUL UDDIN LASKAR S/O MOINUL HOQUE LASKAR RESIDENT OF VILL MADHURBOND KANDIGRAM POST OFFICE AND P.S. SILCHAR DIST CACHAR ASSAM PIN 788001 174: TAIYEBUR RAHMAN LASKAR S/O MUJIBUR RAHMAN LASKAR RESIDENT OF GHANIWALA E AND D ROAD MOULANA LANE P.O. MALUGRAM P.S. SILCHAR DIST CACHAR PIN 788002 175: CHAITALI BANIK D/O LATE PHANI BHUSAN BANIK RESIDENT OF C/O LATE PHANI BHUSAN BANIK EAST BAZAR P.O AND DIST. KARIMGANJ PIN 788711 176: NIRUPAM GHOSH Page No.# 59/129 S/O NIKHIL CHANDRA GHOSH RESIDENT OF HAILAKANDI TOWN WARD NO 8 P.O LAKSHMISAHAR HAILAKANDI ASSAM PIN 788152 177: RAJENDRA PRASAD GOSWAMI S/O RATISH GOSWAMI RESIDENT OF VILL SHERPUR PO BHAKATPARA PS DHULA DIST DARANG PIN 784190 178: DIPANKAR DEY S/O SANJAY KUMAR DEY RESIDENT OF VILL PURNI PO KACHAKHANA PS GOLAKGANJ DIST DHUBRI PIN 783334 179: H MD MONIRUZZAMAN S/O MD ISMAIL HUSSAIN RESIDENT OF VILL FAKIRANIRJHAR PT 2 PO BARKANDA PS BILASHIPARA DIST DHUBRI PIN 783348 180: MANTU BARO S/O LT. RAMA KT. BARO RESIDENT OF C/O BASANTI BARO VILL AND PO SANTIPUR DIST BAKSA PS BARAMA PIN 781349 181: HIRAMAYEE DAS D/O MAHESH CH DAS RESIDENT OF HAWAJAN DEURIGAON GOHPUR DIST BISWANATH PIN 784169 182: RIMA MONI SARMA D/O SUSHIL KR. SARMA Page No.# 60/129 RESIDENT OF PATHSALA WARD NO 5 P.O MUGURIA DIST BAJALI ASSAM PIN 781325 183: ACHYUT BARUAH S/O TARANATH BORUAH RESIDENT OF VILL RAIDANGIA BORAJAN CHAPARI P.O GHILAMARA PS GHILAMARA DIST LAKHIMPUR ASSAM PIN 787053 184: PRATIBHA KUMAR D/O DHANIRAM KUMAR RESIDENT OF HENGRABARI LICHUBAGAN INDRAPUR HNO 32 PIN 781036 KAMRUP(M) ASSAM 185: DHANJIT BORAH S/O JAYANTA KR BORAH RESIDENT OF BORKHAMTI WARD NO 3 NARAYANPUR LAKHIMPUR PIN 784164 186: DEVARSISH BORTHAKUR S/O RABINDRA BORTHAKUR RESIDENT OF BRAHMIN GAON P.O. HAWAJAN DIST SONITPUR ASSAM PIN 784169 187: JATIN DUTTA S/O RUPESWAR DUTTA RESIDENT OF VILL SANDAHKHOWA P.O. SANDAHKHOWA DIST LAKHIMPUR PIN 787054 Page No.# 61/129 188: NIRANJAN GOGOI S/O BHABENDRA GOGOI RESIDENT OF VILL NA ALI MAJ GAON P.O CHARAIMORIA P.S BOGINADI DISTRICT LAKHIMPUR PIN 787032 189: MANOSHI DAS D/O ADHIR DAS RESIDENT OF VILL BILOTIA P.O NOWBOICHA LAKHIMPUR PIN 787023 190: MORAMI SHARMA D/O JADUNANDAN SARMA RESIDENT OF PANINDRA ROAD WARD NO 3 P.O. NORTH LAKHIMPUR LAKHIMPUR PIN 787001 191: MANUJ DUTTA S/O RUPESWAR DUTTA RESIDENT OF VILL BHALUKAGURI P.O BANHPARA PS DHAKUAKHANA DIST LAKHIMPUR ASSAM PIN 787055 192: MRINAL SARMAH S/O NAVA SARMAH RESIDENT OF VILL BANHPARA P.O. BANHPARA P.S. DHAKUAKHANA DIST. LAKHIMPUR ASSAM PIN 787055 193: SAHIL GOGOI S/O ROBIN CHANDRA GOGOI RESIDENT OF VILL LACHIT NAGAR PO/PS SILAPATHAR DIST DHEMAJI ASSAM PIN 787059 Page No.# 62/129 194: SASANKA MAHANTA S/O JADAV CH. MAHANTA RESIDENT OF VILL BARANGABARI P.O. KUMURAGURI DIST MORIGAON ASSAM PIN 782105 195: PALASH JYOTI NATH S/O PITAMBAR NATH RESIDENT OF VILL DAGAON PO BAMUNBORI DIST MORIGAON PIN 782103 196: KAKALI DEKA D/O MINA RAM DEKA RESIDENT OF VILL. BARUKATA P. O. KHULAGAON P. S. JAGIROAD IST. MORIGAON PIN 782411 197: BIRENDRAJEET DAS S/O RAJGOPAL DAS RESIDENT OF RAM KRISHNA ROAD CHRISTIANPATTY DIST NAGAON P.O. NAGAON P.S. SADAR PIN 782001 ASSAM 198: TASHLIMUDDIN AHMED S/O TASIRUDDIN AHMED RESIDENT OF VILL SAPMARI P.O. SAPMARI P.S. MOROGAON DIST MORIGAON PIN 782014 ASSAM 199: AFTAB UDDIN S/O ABDUL LATIF RESIDENT OF VILL P. O. AND P. S. JAJORI DIST NAGAON ASSAM PIN 782142 200: DIPSIKHA SARMA D/O TOSESWAR SARMAH Page No.# 63/129 RESIDENT OF VILL BAKARIGAON P.O. MORIGAON P. S. MORIGAON DIST MORIGAON PIN 782105 201: BIKASH BORAH S/O BIREN BORAH RESIDENT OF VILL PHUKANTAL P.O SAMAGURI P.S SAMAGURI DIST NAGAON (ASSAM) PIN 782140 202: KUKIMA DEKA W/O SRI ALOK GUHA RESIDENT OF VILL AND P.O SARAGAON P.S RAHA DIST NAGAON PIN 782103 203: ABHIJIT NATH S/O LT PURNA KT. NATH RESIDENT OF VILL TETELITAL PO CHARAIBAHI PS MIKIRBHETA DIST MORIGAON (ASSAM) PIN 782106 204: ADITYA KUMAR GAUTOM S/O DULAL CHANDRA BHATTACHARYYA RESIDENT OF BHATEMORA GAON HAROOCHARI PULIBOR P.O RRL P.S PULIBOR DIST JORHAT PIN 785006 205: CHANDRA KANTA BORA S/O NARAN BORA RESIDENT OF VILL AND P/O MALUWAHABI DIST GOLAGHAT ASSAM PIN 785622 206: GITA MONI DEVI D/O DHARMA KANTA NATH RESIDENT OF VILL BUHAGAON WARD NO 6 P.O MORIGAON Page No.# 64/129 P.S MORIGAON PIN 782105 207: MONJIT SAIKIA S/O PRAMOD SAIKIA RESIDENT OF TOWN NAGAON PANIGAON NEAR KAPILI NURSING HOME AND RESEARCH CENTER P.O. ITACHALI P.S. SADAR DIST NAGAON(ASSAM) PIN 782003.
208: NAYAN KAKATI S/O KANAK CH KAKATI RESIDENT OF VILL BARUAJANI P.O BARUAJANI DIST KAMRUP PIN 781380 209: PABITRA KUMAR SARMAH S/O KUSHA KANTA SARMAH RESIDENT OF VILL ATHGAON P.O. DHING P.S. DHING DIST. NAGAON (ASSAM) PIN 782123 210: SABBIR HUSSAIN S/O NIZAM HUSSAIN RESIDENT OF AMINPATTY KUSAL KONWAR ROAD P.S SADAR DIST NAGAON ASSAM PIN 782001 211: TONMOY BORA S/O LT.NITYA RANJAN BORAH RESIDENT OF MICRO POLY ROAD PANIGAON NAGAON ASSAM PIN 782003 212: KABITA DAS W/O SATYAJIT KHATANIAR RESIDENT OF SHIVANAGAR KOLONG PAR P. O. ITACHALI P. S. NAGAON SADAR PIN 782003 Page No.# 65/129 213: DAISY RANI TALUKDAR D/O KANAK TALUKDAR RESIDENT OF P. O NIZ NAMATI VILL NIZ NAMATI DISTRICT NALBARI PS TIHU PIN 781355 214: PRASANTA DEKA S/O SRI GIRISH CHANDRA DEKA RESIDENT OF VILL NIZ NAMATI P.O. NIZ NAMATI DIST NALBRI P.S TIHU PIN 781355.
215: ARUP KHATANIAR S/O SRI SIDDHESWAR KHATANIAR RESIDENT OF VILL KUROBAHA PO TUPLY PANBARI PS PATACHARKUCHI DIST BARPETA(BAJALI) PIN 781329 216: BHASKAR RAJBONGSHI S/O UMESH RAJBONSHI RESIDENT OF VILL BORPHUKAN KHAT PO BETNA PS GORESWAR DIST BAKSA PIN 781366 217: KULAJIT TALUKDAR S/O SRI BHABESH TALUKDAR RESIDENT OF TOWN PATHSALA (WARD NO 2 LAXMINAGAR) DIST BAJALI P.S PATACHARKUCHI PIN 781325 218: OWAKIB ULLAH S/O UMED ULLAH RESIDENT OF VILL AND P.O. JANIGOG DIST AND P.S. NALBARI PIN 781334 219: NAZRUL ISLAM S/O LATE NAFIL ALI RESIDENT OF VILL AND P.O ARIKUCHI Page No.# 66/129 DIST AND P.S NALBARI (ASSAM) PIN 781339.
220: SHAFEDUR RAHMAN S/O MAHURUDDIN RESIDENT OF VILL AND P.O BHANGNAMARI P.S BHANGNAMARI DIST NALBARI PIN 781126.
221: KHANIN BEZBARUAH S/O RAJANI KANTA BEZBARUAH RESIDENT OF VILL BHABANIPUR P.O ARIKUCHI PS NALBARI DIST NALBARI PIN 781339.
222: UTPAL KALITA S/O SARBANANDA KALITA RESIDENT OF DEBAPUR GAON P.O. DEMOW PS DEMOW DIST SIVASAGAR PIN 785662 ASSAM 223: PARTHA PRATIM KALITA S/O LT. HORENDRA NATH KALITA RESIDENT OF NAMDANG KUMAR GAON P.O. GAURISAGAR P.S. SIVASAGAR DIST SIVASAGAR PIN 785664 ASSAM 224: ABDUL MUTLIB S/O LATE NURUL ISLAM RESIDENT OF MIRIHULA NO.1 P.S. MORAN P.O.MORANHAT DIST. DIBRUGARH ASSAM PIN 785670 225: SANJIB GOGOI S/O DURNA KANTA GOGOI RESIDENT OF GUDHABILL GAON Page No.# 67/129 PO AND PS DEMOW SIVASAGAR PIN 785662 226: CHANDRAMA DEKA D/O KAMALESWER DEKA RESIDENT OF VILL DA PARBATIA MOINA CHUBURI TEZPUR P.O TEZPUR DIST SONITPUR ASSAM PIN 784001 227: ARUPA CHOUDHURY D/O LATE HEM CHANDRA CHOUDHURY RESIDENT OF VILL BEZERA PO BEZERA PS BAIHATA CHARIALI DIST KAMRUP PIN 781121 228: CHANAKYA MOHAN NATH S/O LATE DR INDRA MOHAN NATH RESIDENT OF NEW MARKET DANGORIABARI HOJAI P.S. AND P.O. HOJAI DIST HOJAI PIN 782435 ASSAM 229: NARAYAN DEKA S/O THANESWAR DEKA RESIDENT OF VILL MEDHIPARA P.O CHAPAI P.S MANGOLDOI DIST DARANG PIN 784529 ASSAM 230: DAISY DAS D/O LATE PRANKRISHNA DAINAPALI RESIDENT OF VILL TEPCHIA P.O. AND P.S. BOKO DIST KAMRUP(R) PIN 781123 231: BIRAJ MOHAN DAIMARI S/O BIRENDRA DAIMARI RESIDENT OF VILL GELABIL P.O. ORANG DIST UDALGURI PIN 784114 Page No.# 68/129 232: MRINMOYEE BHAGAWATI D/O PRABIN BHAGAWATI RESIDENT OF VILL LEHUGAON PO LEHUGAON DIST BISWANATH PIN 784176.
233: PALLAB JYOTI GOSWAMI S/O BHARAT GOSWAMI RESIDENT OF HOUSE NO. 71 VILL NIZ GOHPUR (PART) P.O. GOHPUR P.S. GOHPUR DISTRICT BISWANATH PIN 784168 ASSAM 234: JISHNU RAJKHOWA S/O BHARAT BHUSON RAJKHOWA RESIDENT OF TARAJAN SONARI GAON ROAD NO. 1 JORHAT PIN 785001 ASSAM 235: SIKHA MANI DAS D/O SATYA NATH DAS RESIDENT OF BASISTHA GANESH NAGAR P.O BASISTHA PS BASISTHA DIST KAMRUP(METRO) PIN 781029 236: RUPAM KALITA S/O NANDI KALITA RESIDENT OF VILLAGE NARPARA P.O DAKSHIN GAON DIST NALBARI PIN 781350 237: ISHAQUE AMIN S/O INAMUL MATIN RESIDENT OF DIGBOI TINALI P.O DIGBOI DIST TINSUKIA ASSAM PIN 786171 Page No.# 69/129 238: PRANJAL PRATIM BORAH S/O LATE GOLAP BORAH RESIDENT OF C.O. LATE GOLAP BORAH P. O. KAZIRANGA NEAR KAZIRANGA ORCHID PARK DISTRICT GOLAGHAT PIN 785609 239: DIMPLE KALITA S/O CHANDRA KANTA KALITA RESIDENT OF VILL MANTIKIRI PO AND PS HARISINGA DIST UDALGURI ASSAM PIN 784510 240: MRIDUL DEKA S/O GAMBHIR CH DEKA RESIDENT OF VILL LOZORA PO BARIGAON NO 2 PS SIPAJHAR DIST DARRANG ASSAM PIN 784147 241: DIPJYOTI BASUMATARY S/O ROHINI KR BASUMATARY RESIDENT OF VILL PATGAON NEAR ACCOLAND PARK P.O BONGARA P.S AZARA KAMRUP METRO PIN 781015.
242: DEWARSHI SARMA S/O MAHESH CH. SARMA RESIDENT OF VILL AND PO BHOLABARI DIST UDALGURI PS KALAIGAON PIN 784525 243: AJIT KUMAR KALITA S/O DEBEN CH KALITA RESIDENT OF RANGIA TOWN WARD NO 3 P.O. AND P.S. RANGIA DIST KAMRUP (R) Page No.# 70/129 PIN 781354 244: SUMANTA LANGTHASA S/O SHANTANU LANGTHASA RESIDENT OF VILLAGE DAMADI HAWAR PO/PS MAIBANG DIST DIMA HASAO ASSAM PIN 788831 245: MIFTAH UDDIN LASKAR S/O LATE.KHAYER UDDIN LASKAR RESIDENT OF TULARGRAM PT 1 P.O SONAI MUKH DIST. CACHAR(ASSAM) PIN 788119 246: KHAGESWAR UPADHYAYA S/O RAJU UPADHYAYA RESIDENT OF VILL BORGAON PO AND PS PHILLOBARI DIST TINSUKIA PIN 786160.
247: PANKAJ BHAGAWATI S/O LATE NARANATH BHAGABATI RESIDENT OF VILL BANGAON P.O. BANAGRAM PS BELSOR DIST NALBARI PIN 781303.
248: GYAN JYOTI SAIKIA S/O PROTUL SAIKIA RESIDENT OF SANTIPUR GAON (NEAR M.G. COLLEGE) PO AND PS JORHAT DIST JORHAT ASSAM PIN 785001 249: MARFIARA SULTANA HAQUE D/O HAMIDUL HAQUE RESIDENT OF HOUSE NO.34 NEAR NIZARA PATH JANA PATH FARM GATE PO KHANAPARA GUWAHATI PIN 781022 250: MRIGANKA SHEKHAR LAHKAR S/O MANIKLAHKAR RESIDENT OF SARBAI BANDHA Page No.# 71/129 J.B. ROAD PO AND PS JORHAT DIST JORHAT ASSAM PIN 785001 251: ASFIA AHMED D/O MD. AFTABUDDIN AHMED RESIDENT OF SIJUBARI HATIGAON MIRZA GALIB PATH HOUSE NO.15 GUWAHATI KAMRUP METRO ASSAM PIN 781038 252: KOUSHIK KONCH S/O REBA KONCH RESIDENT OF VILLAND PO NAHORPARA BARBIL PS TINGKHONG DIST DIBRUGARH ASSAM PIN 786613 VERSUS THE UNION OF INDIA AND 4 ORS REPRESENTED BY THE SECRETARY TO THE GOVT. OF INDIA MINISTRY OF HOME AFFAIRS NEW DELHI 110001 2:THE REGISTRAR GENERAL OF INDIA GOVERNMENT OF INDIA MINISTRY OF HOME AFFAIRS NPR (NRC) DIVISION NDCC II BUILDING JAI SINGH ROAD NEW DELHI 110001 3:THE CHIEF SECRETARY TO THE GOVERNMENT OF ASSAM JANATA BHAWAN DISPUR GUWAHATI 06.
4:THE SECRETARY TO THE GOVERNMENT OF ASSAM HOME AND POLITICAL DEPARTMENT JANATA BHAWAN DISPUR Page No.# 72/129 GUWAHATI 06.
5:THE STATE CO ORDINATOR NRC ASSAM OFFICE OF THE STATE CO ORDINATOR ACHYUT PLAZA 1ST FLOOR BHARALUPAR BHANGAGARH GUWAHATI 781005 ASSAM
------------
Advocate for : MR N DUTTA Advocate for : ASSTT.S.G.I. appearing for THE UNION OF INDIA AND 4 ORS Linked Case : WP(C)/577/2020 DIGANTA KUMAR DEKA AND 194 ORS. S/O- LATE LOKNATH DEKA R/O- GELAIDINGI MENAPARA P/O- MENAPARA P/S- MANGALDAI DIST- DARRANG PIN- 784146 2: MINTU KUMAR SARMA S/O- NANDESWAR SARMA R/O- VILLAGE- DUNI P/S- SIPAJHAR P/O- DUNI DIST- DARRANG PIN- 784148 3: BHASKAR JYOTI BORO S/O- NAGEN BORO R/O- DURGA GAON P/O- OUTALA P/S- MANGALDAI DIST- DARRANG Page No.# 73/129 PIN- 784525 4: SAMAR ALI S/O- SIRAJUL HOQUE R/O- WARD NO-2 MANGALDAI PO AND PS- MANGALDAI DIST- DARRANG PIN-784125 5: RANJU BORO C/O- NABIN BORO R/O- CHAPAI BARJHAR PO- RAMHARI PS- KALAIGAON DIST- DARRANG PIN- 784529 6: JITU MANI DEKA C/O- TANKESWAR DEKA R/O- GARUBANDHA PO- BORKALLA PS- MANGALDAI DIST- DARRANG PIN-784525 7: NUREDA KHATUN C/o- Nurjamal Hoque R/o- No-3 Chikonmati PO- Lalpul PS- Dalgaon Dist- Darrang Pin-784514 8: PRANAB JYOTI BARUAH S/o-Lakheswar Baruah R/o- Gerimari PS PO- Mangaldai Dist- Darrang Pin-784125 9: BINOD KUMAR DAIMARY Page No.# 74/129 S/o- Nabin Boro R/o- Chapai Barjhar PO- Ramhari PS- Kalaigaon Dist- Darrang Pin-784529 10: PRANAB KUMAR DAS S/o- LT- Ganesh Ch Das R/o- Ghahi Mazgaon PO- Ghahi Bhatipuri Dist- Nagaon Pin-782144 11: DIP JYOTI KONWAR S/O- MILAN KONWAR R/O- KAWOIMARI CAHL CHALI PO- HAOIBARGAON DIST- NAGAON PIN- 782002 12: DEEPAMANI BORA S/O- LT. MADHAB CH. BORA R/O- UPAR CHATIAL P.O- HATBOR DIST NAGAON PIN- 782126 13: HEMANTA BORA S/O- DINESH BORA R/O- DIPHALE P/O- ITACHALI DIST NAGAON PIN- 782003 14: RUPAK SARMA S/O- LT. GIRIKANTA SARMA R/O- MARIKAOLONG P/O- CHOTA HAIBAR DIST NAGAON PIN- 782001 15: KUMUD KALITA S/O- PUSPA KALITA R/O- TOWN TELIA GAON Page No.# 75/129 P/O- HAIBAR GAON DIST - NAGAON PIN- 782002 16: AZIZUL HOQUE S/O- LT. ABDUL ISLAM R/O- KUCHGAON P/O- SAIDORIA DIST- NAGAON PIN- 782125 17: KANGKANA BORA S/O- ANANDA RAM BORA R/O- SINGIA BHAKATGAON P/O- SINGIA DIST- NAGAON PIN- 782140 18: JAYA SAIKIA C/O- INDRA SAIKIA R/O- JAKHALABANDHA P/O- JAKHALABANDHA DIST-NAGAON PIN-782136 19: BIKRAM BASUMATARY S/O- PUTUL CHANDRA BASUMATARY R/O- SAHARIA GAON P/O- SONARI GAON DIST- NAGAON PIN-782123 20: UTPAL BARUAH S/O- LT. NALINI BARUAH R/O- HATIGAR P/O- BALIJAN DIST- NAGAON PIN-782144 21: HEMANTA SAIKIA S/O- LT. HARENDRA SAIKIA R/O- NAM KOROIYANI P/O MUHKHULI DIST- NAGAON PIN-
22: PURNANDA NATH S/O- RAJANI KANTA NATH Page No.# 76/129 R/O- PAHUPURI P/O- DIGHALDARI DIST- NAGAON PIN-782103 23: ANKUR BORA S/O- HEMKANTA BORA R/O- RUPAHI BHAKATGAON P/O- RUPAHI DIST- NAGAON PIN-782125 24: KUMUD MUKTIAR S/O- LT. BHOLA MUKTIAR R/O- SAMAGURI P/O- SAMAGURI DIST-NAGAON PIN-782140 25: BIDINTHA BASUMATARY C/O- KARNA BASUMATARY R/O-KATHALGURI P/O- UDALGURI DIST- UDALGURI PIN-784509 26: JYOTIPRASAD BAYAN S/O- BHAGIRATH BAYAN R/O- SANKAR NAGAR P/O- UDALGURI DIST-UDALGURI PIN-784509 27: RAJDEEP OJAH S/O- AMEN OJAH R/O-NIJARAPARA P/O- UDALGURI DIST- UDALGURI PIN-784509 28: MANUAL BASUMATARY S/O- JITEN BASUMATARY R/O- PURANI GARAIMARI P/O- UDALGURI DIST- UDALGURI PIN-784509 29: NIPEN MAHTO Page No.# 77/129 S/O- GANESH MAHATO R/O- MOWAMARI P/O- ORANG DIST- UDALGURI PIN-784114 30: ANGELINA SANGMA C/O- MARCUSH MOMIN R/O- GAROGAON P/O- MAZBAT DIST- UDALGURI PIN-784507 31: DHURABAJYOTI BORO S/O- CHANDAKANTA BORO R/O- BEZBHAGATI KHOIRABARI P/O-
DALONG GHAT DIST- UDALGURI PIN-784528 32: MANIK BASUMATARY S/O- LT. KHAGEN BASUMATARY R/O- DALCHUBA BAGARIBARI P/O-
BHERGAON DIST- UDALGURI PIN-784522 33: MINTU DEKA S/O- PRASANTA DEKA R/O-PACHIM FUTUKIBARI P/O-PURANDIA DIST-UDALGURI PIN- 784521 34: MRIDUL KUMAR BORO S/O- SANDHIRAM BORO R/O- DAKCHIN NALBARI P/O- TANGLA DIST- UDALGURI PIN- 784521 35: GAUTAM CHOUDHARY S/O- SANKAR CHOUDHARY R/O- JYOTI NAGAR P/O-UDALGURI DIST- UDALGURI Page No.# 78/129 PIN- 784509 36: MRINAL DAS S/O- MANIK CHANDRA DAS R/O-SANTOSHI NAGAR P/O- UDALGURI DIST- UDALGURI PIN- 784509 37: UTPAL NATH S/O- PANESWAR NATH R/O- CHAKABUSHI P/O- BHALUKADABA DIST- BARPETA PIN-781317 38: DIPJYOTI SARMA S/O- TARUN CH. SARMA R/O- BRINDABAN HATI P/O- BARPETA DIST- BARPETA PIN-
39: DEEPJYOTI DAS S/O- LAKHMAN CH. DAS R/O- PALANGDI HATI P/O- BARPETA DIST- BARPETA 40: RINKU OJHA C/O- LT. MANTU OJHA R/O-GAJIA NARAYANPUR P/O- GAJIA DIST- BARPETA 41: ANIL BORO S/O- LT. LARKESWAR BORO R/O- CHATALA P/O- CHATALA DIST- BARPETA PIN-
42: SANJIB KUMAR BARMAN S/O- LT. DIBAKAR CH. BARMAN R/O- CHENGA P/O- CHENGA DIST- BARPETA Page No.# 79/129 43: ARUP DAS S/O- MANORANJAN DAS R/O- RAYATPARA P/O- SARTHEBARI DIST- BARPETA 44: MIFTAJUL AHMED S/O- ATOWAR RAHMAN R/O- BAEKHETRI BARNI P/O- SARTHEBARI DIST-BARPETA 45: NURUL ISLAM S/O- LT. ABDUL HOQUE R/O- BALARPATHAR P/O- CHOWPUR DIST- BARPETA PIN 781319 46: PRANJAL CHOUDHARY S/O- RAMESH CHOUDHARY R/O- HARIPUR P/O- BHABANIPUR DIST- BARPETA PIN-
781319 47: DIPUMANI DAS C/O- LT. RAJANI KANTA DAS R/O-SARUPETA TOWN P/O- SARUPETA DIST-BARPETA PIN- 781319 48: NUR NABI C/O- KAZIM UDDIN R/O-BALARPATHAR P/O-SHOWPUR DIST- BARPETA PIN-781319 49: MANAN UDDIN AHMED S/O- AHMED ALI R/O-WARD NO 4 CD ROAD P/O-NORTH LAKHIMPUR DIST-LAKHIMPUR Page No.# 80/129 PIN- 787001 50: YASEEN UDDIN AHMED C/O- LT. SAHABUDDIN AHMED R/O-BILOTIA P/O-ANGERKHOWA DIST-LAKHIMPUR PIN-787031 51: JAHAN IDRISH AHMED S/O- MAKSED ALI HAZARIKA R/O-KHUTAKOTIA P/O-JAPISAJIA DIST-LAKHIMPUR PIN- 787031 52: KAKU GOGOI C/O-RONGMAN GOGOI R/O- WARD NO 3 P/O-BIHPURIA DIST-LAKHIMPUR PIN-784161 53: AJITA DEORI C/O-LT. NAGEN DEORI R/O-BAHGORAH P/O-BIHPURIA DIST-LAKHIMPUR PIN-784161 54: HEMANTA KUMAR SUBBA S/O- BIRBAHADUR SUBBA R/O-GHAHIGAON P/O-GHILAMARA DIST-LAKHIMPUR PIN-787053 55: KULAJIT PATHAK S/O-DHANJIT PATHAK R/O- MOINAPARA P/O- GHILAMARA DIST- LAKHIMPUR PIN-787053 56: AMINUL HUSSAIN S/O-NURUL HUSSAIN R/O- LOKAMPUR P/O- SINGRA Page No.# 81/129 DIST- LAKHIMPUR PIN-787023 57: DHANTI GOGOI C/O- GUPIRAM GOGOI R/O- PAHUMARA ATICHUCK P/O- PAHUMARA DIST- LAKHIMPUR PIN-787031 58: KUSHUMBAR BORA S/O- HEMKANTA BORA R/O- BIHUWA PAM P/O- CHARIMORIA DIST- LAKHIMPUR PIN- 787032 59: ABDUL BAKI AL SUFI S/O- ABDUL BATEN R/O- SOWARI POITARI P/O- JOYBHUN DIST- GOALPARA PIN- 783129 60: LUTFAR RAHMAN S/O- ABSAR UDDIN R/O- MAMUTPUR P/O- DOLGOMA DIST- GOALPARA PIN- 783125 61: NIKAMAL KHAKHLARY S/O- BIHAN CH. KHAKHLARY R/O- KHADARJAN P/O- DHOLA DIST- GOALPARA PIN- 783125 62: NABIN CHL RABHA S/O-LT. TEPEN RABHA R/O- KUKURKATA P/O- BANDARSHI DIST- GOALPARA PIN- 783124 63: KRISHNA DAS C/O- LT. KHANINDEA DAS R/O- BAMUNPARA Page No.# 82/129 P/O- GOALPARA DIST- GOALPARA PIN- 783101 64: BHASKAR JYOTI CHOUDHARY S/O- LALA CHOUDHURY R/O- KALIBARI AZAD ROAD P/O- GOALPARA DIST- GOALPARA PIN- 783101 65: CHANDAN BARMAN S/O-BIREN BARMAN R/O- ACHATIBOR P/O- HALIGAON DIST- CHIRANG PIN- 783385 66: SUBIMOY BANIKY S/O- SAMIR KR BANIKYA R/O-NAMALPUR P/O- SIDLI DIST- CHIRANG PIN- 783373 67: ABDUL KALAM AZAD S/O- AZIMUDDIN SEIKH R/O-BILASHPUR P/O- KAJA GAON DIST- CHIRANG PIN- 783385 68: JANARDAN BARMAN S/O-BINABANDHU BARMAN R/O- P.PADMAPUR P/O- SIDLI DIST- CHIRANG PIN- 783373 69: GUNIN PRASHAD RAY S/O- BISHNUPRASAD RAY R/O- NO-2 CHATIAN GURI P/O- BIJNI DIST- CHIRANG PIN-783390 70: BABU KR. BRAHMA S/O- BIMAL CH BRAHMA Page No.# 83/129 R/O-BIJNI TOWN WARD NO-2 P/O- BIJNI DIST- CHIRANG PIN-783390 71: KAPIL DEV BARMAN C/O- DAYAL BARMAN R/O-MOMERAMBARI P/O-RUNIKHATA DIST-CHIRANG PIN-783375 72: KARTIK WARY C/O-PRADIP WARY R/O-MADHYAM SHYMTHAIBARI P/O-GURUBHASA DIST-CHIRANG PIN-783373 73: BITU BARUAH S/O- SUKHEN BARUAH R/O- THENGAL GAON P/O- MEDELA DIST- DIBRUGARH PIN- 786001 74: BIJIT HANDIQUE S/O- PRABHAT HANDIQUE R/O- WARD NO 8 CHIRING CHAPORI P/O- DIBRUGARH DIST- DIBRUGARH PIN- 786001 75: BISWATI SARMAH S/O- DHANJIT PATHAK R/O- NIZ RAHMARIA GAON P/O- MOHMARAH DIKOM DIST- DIBRUGARH PIN- 786101 76: KALPAJIT GOHAIN S/O- GUNIN GOHAIN R/O- JERAI CHAKAHBHORIA GAON P/O- PANITOLA DIST- DIBRUGARH PIN- 786183 Page No.# 84/129 77: DEBABRAT GOGOI S/O- PROMOD GOGOI R/O- BAMPATHAR GAON P/O-
DIST- DIBRUGARH PIN- 786008 78: PRASANTA BHUYAN S/O-JINTU BHUYAN R/O- SOUTH AMULAPATTY P/O- MOHANBHATT DIST- DIBRUGARH PIN- 786008 79: RAHUL BAHADUR SEWA S/O- SURAJ BAHADUR SEWA R/O- POLRAN BAZAR END COLONY P/O- ZALANNAGAR DIST- DIBRUGARH PIN- 786005 80: KABITA RAE DANGIA C/O- NURNAL CH. RAE DANGIA R/O-NO.1 SESAKOSH GAON P/O- LALMATI DIST- DIBRUGARH PIN- 786007 81: MANASH JYOTI BORGOHAIN S/O- LEELA BORGOHAIN R/O- PATHALIBAM DEHINGIA GAON P/O- DIHINGIA GAON DIST- DIBRUGARH PIN- 785675 82: AI WEING WEINGKEN C/O- CHAM THI WEINGKEN R/O- SEREPAJAN P/O- NAHORKATIA DIST- DIBRUGARH PIN- 786610 83: NITYARANJAN DAS S/O- GOBIN DAS R/O- CHAGOKHATA GAON P/O- PHUTAHULA DIST- DIBRUGARH Page No.# 85/129 PIN- 786010 84: RUBUL KONWAR S/O- RAMESWAR KONWAR R/O-BETONI NAHAR PUKHURI GAON P/O- ADARSHA DEORI GAON DIST- DIBRUGARH PIN- 785676 85: MANJIT KHANIKAR S/O- PABITRA KHANIKOR R/O- NO-2 NABHAKATIA RAJGARH P/O- RAJGARH DIST- DIBRUGARH PIN- 786611 86: ARINDOM CHETIA S/O-BIDYA CHETIA R/O- BORPATHAR KOMARGAON P/O-KAMARGAON DIST-DIBRUGARH 87: RITURAAJ NEOG S/O- LT. PULEN NEOG R/O- LAZAIHULA GAON P/O- BORGURI DIST- TINISUKIA PIN- 782126 88: BHUGESWAR BARUAH S/O- BANESWAR BARUAH R/O- NO.2 HULLONG GAON P/O- CHIKARAJAN DIST- TINISUKIA PIN- 786160 89: DAYANAND NAYAK S/O- KARTIK NAYAK R/O- TONGONA GAON P/O- TONGONA DIST- TINISUKIA PIN- 786152 90: BIJU MORAN C/O- PRAFULLA MORAN R/O- HEBEDA GAON P/O- MAKUM Page No.# 86/129 DIST- TINISUKIA PIN- 786170 91: NASEEMUDDIN AHMED S/O- MANIRUDDIN AHMED R/O- RANGIA P/O- RANGIA DIST- KAMRUP(RURAL) PIN- 781354 92: DIPAK KAKATI S/O- LILADHAR KAKATI R/O- DWIGUNPAR LEZA P/O- BARUAJANI DIST- KAMRUP(RURAL) PIN- 781380 93: ABDUL FARUK S/O- LT. AKRAM HUSSAIN R/O- LARMA GOURHATI P/O- DHUHI DIST- KAMRUP(RURAL) PIN- 781350 94: HALADHAR KUMAR S/O- KARMA RAM KUMAR R/O-MUKTAPUR P/O- LOCH DIST- KAMRUP(RURAL) PIN- 781381 95: MOJAKKIR HUSSAIN S/O- JAKIR HUSSAIN R/O- MADAIKATA P/O- DHEPARGAON DIST- KAMRUP(RURAL) PIN- 781354 96: BULU MAZUMDAR C/O- LT. BIRENDRA NATH MAZUMDAR R/O- BHALUKGHATA P/O- BHALUKGHATA DIST- KAMRUP(RURAL) PIN- 781123 97: JABA MAZUMDAR C/O- BIRENDRA NATH MAZUMDAR R/O- BHALUKGHATA Page No.# 87/129 P/O- BHALUKGHATA DIST- KAMRUP(RURAL) PIN- 781123 98: DEBAJIT RABHA S/O- LT. MAJIN RABHA R/O-BORIPARA P/O- SINGRA DIST- KAMRUP(RURAL) PIN- 781135 99: ABU BAKKAR SIDDIQUE S/O- TAMIZ ALI R/O- BAMUNIGAON P/O- CHANGSARI DIST- KAMRUP(RURAL) PIN- 781101 100: FIJNUR AHMED S/O-NAJIRUDDIN AHMED R/O- NAGARBERA P/O- NAGARBERA DIST- KAMRUP (R) PIN-781127 101: ABDUL MOTLEB S/O-LT DURBESH ALI R/O-SATH RANGAPANI NO-1 P/O- BADLA BOZAR DIST- KAMRUP (ASSAM) PIN-781127 102: RAHUL MEDHI S/O- DIGEN MEDHI R/O- NAGARBERA P/O- NAGARBERA DIST- KAMRUP (R) PIN-781127 103: PAPU DAS S/O- ANNA RAM DAS R/O- PANIKHAITI P/O- PANIKHAITI DIST- KAMRUP(METRO) PIN- 781026 104: SHOHIDUL ISLAM S/O- LT. GOLAP UDDIN PRADHANI Page No.# 88/129 R/O- CHATAGURI P/O- MAKRIJHORA DIST- KAMRUP(METRO) PIN- 783348 105: RANJIT BAISYA S/O- LT. DHARANI BAISYA R/O- DOLIBARI P/O- DADARA DIST- KAMRUP(METRO) PIN- 781104 106: GANESH RAJBONGSHI S/O- SIDDHESWAR RAJBONSHI R/O- THAKURPARA P/O- NATUNJARABARI DIST- KAMRUP(METRO) PIN- 781124 107: MINTU DAS S/O- UPEN DAS R/O- HAROPARA 3RD PART P/O- JAROBARI DIST- KAMRUP(METRO) PIN- 781122 108: RANJAN DAS S/O- NARAYAN DAS R/O-
P/O-
DIST- KAMRUP(METRO) PIN- 781 109: UTPAL DAS S/O- GOPAL DAS R/O-
P/O-
DIST- KAMRUP(METRO) PIN- 781 110: DILDAR ALI S/O- LT. BASIR ALI R/O- MIKIR BHETA P/O- MIKIRBHETA DIST- MARIGAON PIN- 783106 111: RAJANIKANTA SARMA Page No.# 89/129 S/O- LT. ACHUT CH. SARMA R/O- BORBHAGIA P/O- CHARAIBAHI DIST- MARIGAON PIN- 782106 112: ABHIJIT KR. BARUAH S/O- KARNESWAR BARUAH R/O- RAJAGAON BIHARI PATTI P/O- MORIGAON DIST- MARIGAON PIN- 782105 113: RAGHUNATH DAS S/O- DIMBESWAR DAS R/O- CHIKABORI P/O- UDARI DIST- MARIGAON PIN- 782105 114: PABAN NATH S/O- LT. MIKIRA NATH R/O- KOMORAGURI P/O- KOMORAGURI DIST- MARIGAON PIN- 782105 115: TRAILOKA NATH C/O- BISHNURAM NATH R/O-LUKAKUCHI P/O- PATRABARI DIST- MARIGAON PIN- 782104 116: NANDA KR. NATH S/O- HARIDAS NATH R/O- BORIBANDHA P/O- BORIBANDHA DIST- MARIGAON PIN- 782127 117: RASIDUL HUSSAIN S/O- LT. ABDUS CHOUHAN R/O- BANIAMARI P/O- SAHAB GANJ DIST- DHUBURI PIN- 783331 Page No.# 90/129 118: ABU HANIF S/O- ABU OBAIDA R/O- GOURIPUR BEPARIPATTY WARD NO4 P/O- GOURIPUR DIST- DHUBURI PIN- 783331 119: ABDUS SAMAD KHAN S/O- YUSUF ALI KHAN R/O- DHUBURI BIDYA PARA STATION ROAD WARD NO 10 P/O- DHUBURI DIST- DHUBURI PIN- 783301 120: IMAMUDDIN SHEIKH S/O- LT. ALAUDDIN SHEIKH R/O- DHUBURI WARD NO-6 LOAN OFFICE LAND P/O- DHUBURI DIST- DHUBURI PIN- 783301 121: NAJMUL SHEIKH S/O- ABDUL GANI SK R/O- BIDYAPARA AU LAND WARD NO 10 P/O- DHUBURI DIST- DHUBURI PIN- 783301 122: AZIT MANDAL S/O- SAMSER MANDAL R/O- KALDUBA PART-2 P/O- AGOMANI DIST- DHUBURI PIN- 783335 123: BIBHUTI ROY C/O- LT. RAMPADA ROY R/O- KALDUBA PART 1 P/O- AGOMANI DIST- DHUBURI PIN- 783335 124: NUR AKHTAR SHEIKH S/O- NEFAJUDDIN SHEIKH R/O- ROWMARI P/O- CHAPAR DIST- DHUBURI PIN- 783371 Page No.# 91/129 125: SHAFIUN MAFUS C/O- SHOHIDUR RAHMAN R/O-KUKURMARI P/O- RADHAMADHABHAT DIST- DHUBRI PIN-783371 126: BOLAI KUMAR BISWAS S/O- ANUKUL CHANDRA BISWAS R/O-FAKIRMARI P/O-FAKIRMARI DIST- DHUBRI PIN- 783371 127: NAYAN BARUAH S/O- ASHOK BARUAH R/O-RAJABARI BUDDHA BIHAR GAON P/O-
DIST- JORHAT PIN- 785014 128: ANIMA SAIKIA C/O-PREMADHAR SAIKIA R/O- KAMALABARIA GAON P/O-BORBHETA DIST- JORHAT PIN- 781621 129: CHINMOYEE HAZARIKA C/O-HEMAKANTA HAZARIKA R/O-BURHAGAON P/O-TAMULBARI TITABOR DIST- JORHAT PIN- 781621 130: DIPANKAR DUTTA S/O- KAMAL DUTTA R/O- MELENG TEA FACTORY P/O-MORIYONI DIST- JORHAT PIN- 785634 131: DIPEN TANTI S/O- BINOD TANTI R/O-
P/O-JORHAT DIST- JORHAT PIN- 785010 Page No.# 92/129 132: SIBEN GOGOI S/O- NANDESWAR GOGOI R/O-NO 2 GHARFOLIA GAON P/O-SENIJAN DIST- JORHAT PIN- 785010 133: JOYPRAKASH HAZARIKA S/O- MADAN HAZARIKA R/O- NO 2 KAULAIMARI GOHAIGAON P/O-
DIST- JORHAT PIN- 785010 134: ARUP REGON S/O- GAHIN REGON R/O-
P/O-
DIST- MAJOLI PIN- 785010 135: BALIN BARUAH S/O- LT. PUWAL BARUAH R/O-
P/O-
DIST-MAJOLI PIN- 785010 136: TILEN BORAGOHAIN S/O-DEBEN BURAGOHAIN R/O-NO2 GOHAIN GAON P/O-KHALIHAMARI DIST- DHEMAJI PIN- 787053 137: ARUP CHINTEY C/O- LT JAGAT CHINTEY R/O-BHOLIKUCHI P/O- MATIKHULA 138: BINANDIA DANG C/O-LT- BHABAKANTA DANG R/O-KOPLONG MAHMARA P/O- JONAI DIST- DHEMAJI PIN-787060 Page No.# 93/129 139: SANTOSH CHAROH C/O- BIJUT CAHROH R/O- KOPLONG MAHMARA P/O- JONAI DIST- DHEMAJI PIN- 787060 140: MOSTAFIZUR ROHMAN S/O- ABDUL BATAN SEIKH R/O-HATSINGIMARI P/O-HATSINGIMARI DIST- SOUTH SALMARA PIN- 785010 141: KOBAD HUSSAIN S/O- LT. JOYANUDDIN R/O-KHARUABANDRA P/O-FAKIRAMARI DIST- SOUTH SALMARA PIN- 785010 142: MANJU DEVI S/O SHIVE PUJON SINGH R/O HOSPITAL COLONY P/O BISWANATH CHARIALI PIN-784276 143: APU BARUAH C/O-PADMESHWAR BARUA R/O- TANGNA GAON WARD NO-3 P/O DIST- BISWANATH PIN-784276 144: LAKHI BORAH C/O-LT- SARULARA BORAH R/O-DHENUDHARA PATHAR WARD NO-1 P/O DIST- BISWANATH PIN-784276 145: MANU DEVI C/O- SHIVE PUJON SINGSH R/O- HOSPITAL COLONY P/O- BISWANATH CHARIALI DIST- BISWANATH CHARIALI PIN-784276 Page No.# 94/129 146: MOGOL ALI SHEIKH S/O-TALEB ALI SHEIKH R/O- JAYPUR P/O-KOKRAJHAR DIST- KOKRAJHAR PIN-783370 147: BIJENDRA CHOUHAN S/O-LAKHAN LAL CHOUHAN R/O- GARUNAGAR WARD NO-1 P/O- KOKRAJHAR DIST- KOKRAJHAR PIN-783370 148: BIJIT LIMBU S/O-BHIM DHOJ LIMBU R/O- KHALASHI P/O- JHARBARI DIST- KOKRAJHAR PIN-783346 149: SAGAR SARKAR S/O- BHUSHAN SARKAR R/O-TOTPARA P/O-FAKIRAGRAM DIST- KOKRAJHAR PIN-783345 150: ABDUR RAJJAQUE SK S/O-ABDUR SAMAD SK R/O- USHATARI P/O- AMINKATA DIST- KOKRAJHAR PIN-783337 151: ATIKUR RAHMAN S/O-MOKBUL HUSSAIN R/O-NO 1 HOWRIAPET P/O- MAKTAIGAON DIST-KOKRAJHAR PIN-783360 152: JAMAL SHEIKH S/O- ABDUR KARIM SHEIKH R/O-RINEARAIANI P/O-BAGRIBARI DIST- KOKRAJHAR PIN-783349 Page No.# 95/129 153: ABDUL KARIM SK S/O-KAMAL UDDIN SHEIKH R/O-KHUTABAGDA P/O- ALOMGANJ DIST-KOKRAJHAR PIN-783339 154: SAMSUDDIN AHMED S/O-BEHED ALI R/O-JOYPUR P/O-TULSIBIL DIST- KOKRAJHAR PIN-783337 155: BIPUL RAY S/O-LATIKANTA RAY R/O-MOKRAPARA P/O-K/BHOTGAON DIST- KOKRAJHAR PIN-783370 156: MITHING BRAHMA S/O- RABINDRA NATH BARMAN R/O-WARD NO-10 P/O- KOKRAJHAR DIST- KOKRAJHAR PIN-783370 157: BAHARUL ISLAM S/O-IDDIS ALI R/O-GODAIMARI P/O-KASHARY DIST- HOJAI PIN-782124 158: DIPJYOTI GOSWAMI S/O-KAMAL CH. GOSWAMI R/O-GOMOTHA GAON P/O-URIAGAON DIST-HOJAI PIN-782003 159: RAJAT BORDOLOI S/O-JAGAT BORDOLOI R/O- P/O GOLAGHAT DIST- GOLAGHAT PIN-786124 160: NAZMA BEGAM S/O- ABDUL LATIF Page No.# 96/129 R/O- P/O GOLAGHAT DIST-GOLAGHAT PIN- 786124 161: ABUL HUSSAIN S/O-LT- FAZIR ALI R/O- RAJNAGAR WARD NO-11 P/O-NALBARI DIST- NALBARI PIN-781335 162: KARABI BEZBARUA S/O-LT. KESHOB CH BEZBARUAH R/O-MAJDIA P/O-CHOWK BAZAR DIST- NALBARI PIN-781335 163: SALMA AHMED S/O-RAFIQ ALI R/O-BARAMA ROAD WARD-11 P/O-NALBARI DIST- NALBARI PIN-781335 164: SANAB BANGCHIARY C/O-LT. RANJIT BANGCHIARY R/O- BANGNABARI P/O- MUSHALPUR DIST-BAKSA PIN-781372 165: DWIJENDRA KALITA S/O-LT. CHANDRA KALITA R/O- MAZDIA P/O- MUGKUCHI DIST- NALBARI PIN-781334 166: PRASANTA BISWAS S/O-DHANESWAR BISWAS R/O- 5 NO GORESWAR P/O- GORESWAR DIST- BAKSA PIN-781366 167: DIPA RANI BASUMATARY C/O-DEKAR BORO R/O- DHEPARGAON Page No.# 97/129 P/O- DHEPARGAON DIST-BAKSA PIN-781354 168: DEEP BORO S/O-AMARENDRA BORO R/O- BARIMAKHA P/O- BUNBARI DIST- BAKSA PIN-781372 169: KANMANI BORO C/O-GAJEN BORO R/O- BAGULAMARI P/O- BAGULAMARI DIST- BAKSA PIN-781372 170: JAYANTA BORO S/O-SHEKHA BORO R/O-BARIMAKHA P/O- BUNBARI DIST- BAKSA PIN-781372 171: RINGKHANG BRAHMA S/O-ANIL BRAHMA R/O- AMBARI P/O- MUSHALPUR DIST-BAKSA PIN-781372 172: CHAMPAK PATHAK S/O-ARABINDA PATHAK R/O- BELGURI PATHAR P/O- BARIMUKH DIST-BAKSA PIN-781372 173: PABITRA MACHAHARY S/O-CHAUDHURI MACHAHARY R/O-GOLDINGPARA P/O- PAMUAPATHAR DIST- BAKSA PIN-781372 174: ANAMIKA SARMA C/O-KHAGEN SARMA Page No.# 98/129 R/O- BARCHAKADAL P/O- BARCHAKADAL DIST- BAKSA PIN-781373 175: NABA KUMAR KAKATI S/O-LABEN KAKOTI R/O- PB KHAGRABARI P/O- JALAGHAT DIST- BAKSA PIN-781327 176: ANANTA NARZARY S/O-LT DWIJEN NARZARY R/O- AGRANGGURI P/O- BETBARI DIST- BAKSA PIN-781327 177: JAYANTA MECH S/O-LT BENU MECH R/O- UPPER GEREKI P/O- TEZPUR DIST- SONITPUR PIN-784001 178: BIKASH BHUYAN S/O-NRIPEN BHUYAN R/O- CHANDMARI P/O- HAZARAPARA DIST-SONITPUR PIN-784001 179: MANOJ NEWAR S/O-PADMA BAHADUR NEWAR R/O-KHATOWAL GAON P/O- SOOTEA DIST- SONITPUR PIN-784175 180: BHASKAR SAIKIA S/O-LT. JOY NARAYAN SAIKIA R/O- NAGHARIA CHUK P/O- SOOTEA DIST-SONITPUR PIN-784175 181: ANUPAM DAS Page No.# 99/129 S/O-SANTI RAM DAS R/O- KEHERUKHANDA P/O- KEHERUKHANDA DIST- SONITPUR PIN-784110 182: BIJOY SIMKHADA S/O-ROMA KANTA SIMKHADA R/O- BHARASINGRI P/O- GORUDOBA DIST-SONITPUR PIN-784149 183: GANESH KUMAR SHARMA S/O-JOGESWAR SHARMA R/O- OUBARI P/O- THELAMARA DIST- SONITPUR PIN-78149 184: NIKUNJA KATAKI S/O-LT GHANA KATAKI R/O- KATAKI CHUBURI P/O- BESSERIA DIST- SONITPUR PIN-784001.
185: SEKHAR JYOTI NATH S/O-LT TARA PRASAD NATH R/O- CHAGALI CHUBURI P/O- BIHARGURI DIST- SONITPUR PIN-784153 186: RABIN KOCH S/O-MRIDUL KOCH R/O- SAIKIA CHUBURI BARJHAR P/O- DEKARGAON DIST- SONITPUR PIN-784501 187: BANJIT NATH S/O- BIREN NATH R/O-NO-2 SOPAI CHARIALI P/O- RAKSHAJMARI DIST- SONITPUR PIN-784507 Page No.# 100/129 188: JONMANI CHAKRABARTY C/O-MOHADEV CHAKRABARTY R/O- BIDYAPUR P/O- BIDYAPUR DIST- BONGAIGAON PIN-783372 189: DAKHARATH BARMAN S/O-LT PUJARU RAM BARMAN R/O- SAONAGAON P/O- MULAGAON DIST-BONGAIGAON PIN-783380 190: PRANESWAR BARMAN S/O-LT MANI KANTA BARMAN R/O- BASHBARI PT II P/O- NORTH BOITHAMARI DIST- BONGAINGAON PIN-783380 191: SOURAV KALITA S/O- PANKAK KALITA R/O- KATASHBARI P/O- NAYAGAON DIST- BONGAINGAON PIN-783384 192: DHANJIT KUMAR RAY S/O- LT PRAFULLA KUMAR RAY R/O-NAYAPARA PART-1 P/O- CHAPRAKATA DIST-BONGAINGAON PIN-783380 193: SIMANTA BARMAN S/O- LT SUDHANGSHU RANJAN BARMAN R/O- BAKHARAPARA PART-2 WARD NO-23 P/O- BONGAINGAON DIST- BONGAINGAON PIN-783380 194: AJIT BRAHMA S/O-MADAN BRAHMA R/O- BATABARI PT-1 P/O- ABHAYAPURI Page No.# 101/129 DIST- BONGAINGAON PIN-783384 195: SARAT KUMAR SUTRADHAR S/O-MANIRAM SUTRADHAR R/O- CHARIPUNIYA P/O- BOTGURI DIST- BONGAINGAON PIN-783383 196: ASHISH ROY S/O- LT AMBIKA CHARAN CHOUDHURY R/O- BORPARA P/O- BONGAINGAON DIST- BONGAINGAON PIN-783380 197: NIRMAL CHOUDHURY S/O- LT PROBHAT CHANDRA CHOUDHURY R/O- BARPARA WARD NO-5 P/O- BONGAINGAON DIST- BONGAINGAON PIN-783380 VERSUS THE STATE OF ASSAM AND 24 ORS. REP. BY ITS COMMISSIONER AND HOME AND POLITICAL DEPTT. TO THE GOVT OF ASSAM DISPUR-6 2:THE STATE COORDINATOR NRC ASSAM DISPUR GUWAHATI-6 3:THE DISTRICT REGISTER OF CITIZENS REPRESENT BY ITS NODAL OFFICER DISPUR GHY06.
4:THE DEPUTY COMMISSIONER DARRANG DIST DARRANG ASSAM 5:THE DEPUTY COMMISSIONER NAGON DISTRICT Page No.# 102/129 NAGAON ASSAM.
6:THE DEPUTY COMMISSIONER UDALGURI DISTRICT UDALGURI ASSAM.
7:THE DEPUTY COMMISSIONER BARPETA DISTRICT BARPETA ASSAM 8:THE DEPUTY COMMISSIONER LAKHIMPUR DISTRICT LAKHIMPUR ASSAM.
9:THE DEPUTY COMMISSIONER GOALPARA DISTRICT GOALPARA ASSAM.
10:THE DEPUTY COMMISSIONER CIRANG DISTRICT CIRANG ASSAM 11:THE DEPUTY COMMISSIONER DIBRUGARH DIST. DIBRUGARH ASSAM 12:THE DEPUTY COMMISSIONER TINSUKIA DIST. TINSUKIA ASSAM 13:THE DEPUTY COMMISSIONER KAMRUP (R) DIST KAMRUP (R) ASSAM 14:THE DEPUTY COMMISSIONER KAMRUP (M) DIST. KAMRUP (M) ASSAM 15:THE DEPUTY COMMISSIONER MORIGAON DIST. MORIGAON ASSAM Page No.# 103/129 16:THE DEPUTY COMMISSIONER DHUBRI DIST. DHUBRI ASSAM 17:THE DEPUTY COMMISSIONER SOUTH SALMARA DIST SOUTH SALMARA ASSAM 18:THE DEPUTY COMMISSIONER JORHAT DIST. JORHAT ASSAM 19:THE DEPUTY COMMISSIONER MAJULI DIST. MAJULI ASSAM 20:THE DEPUTY COMMISSIONER DHEMAJI DIST. DHEMAJI ASSAM 21:THE DEPUTY COMMISSIONER BAKSA DIST. BAKSA ASSAM 22:THE DEPUTY COMMISSIONER BISWANATH DIST. BISWANATH ASSAM 23:THE DEPUTY COMMISSIONER KOKRAJHAR DIST KOKRAJHAR ASSAM 24:THE DEPUTY COMMISSIONER SONITPUR DIST SONITPUR ASSAM 25:THE DEPUTY COMMISSIONER GOLAGHAT DIST. GOLAGHAT ASSAM Page No.# 104/129 26:THE DEPUTY COMMISSIONER BANGAIGAON DIST BANGAIGAON ASSAM 27:THE DEPUTY COMMISSIONER NALBARI DIST. NALBARI ASSAM 28:THE DEPUTY COMMISSIONER HOJAI DISTL HOJAI ASSAM
------------
Advocate for : MR M J QUADIR Advocate for : GA ASSAM appearing for THE STATE OF ASSAM AND 24 ORS.
:::BEFORE:::
HON'BLE MR. JUSTICE KARDAK ETE Date on which judgment is reserved : 15.12.2025 Date of pronouncement of judgment : 22.01.2026 Whether the pronouncement is of the operative of the judgment? : No Whether the full judgment has been pronounced? : Yes Page No.# 105/129 JUDGMENT & ORDER (CAV) Heard Mr. P. K. Goswami, learned Senior Counsel assisted by Mr. B. P. Borah, learned counsel for the petitioners in WP(C) No. 3148/2023 and WP(C) No. 6140/2021; Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. P. Mahanta, learned counsel for the petitioners in WP(C) No. 2831/2021; and Mr. M. J. Quadir, learned counsel for the petitioners in WP(C) No. 470/2020 and WP(C) No. 577/2020. Also heard Mr. J. Payeng, learned Standing Counsel for the NRC and Mr. A. K. Dutta, learned CGC for the Union of India.
2. By filing these writ petitions, the petitioners, who were appointed as Circle Project Supervisors, Junior Assistants and Helpers on contractual basis under the National Register of Citizens (NRC) Updation Project in the State of Assam, have assailed the notices/orders of discontinuation from services by the respondent authorities. The petitioners have also prayed for regularization/ absorption in the sanction posts of their respective grades as the NRC updation process is a continuous process as per Rule 11 of the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003.
3. Having considered that the issues involved in these writ petitions are similar on facts and law, same were taken up analogously and disposed of by this common judgment and order.
4. In WP(C) No. 3148/2023, the petitioners were engaged as Circle Project Supervisors on contractual basis after due selection in terms of Rule 5.4 of the National Register of Citizens Updation Project (NRCP) Service Regulations, 2014 (hereinafter referred to as "NRCP Service Regulations, 2014", in short). In Page No.# 106/129 WP(C) No. 6140/2021 & WP(C) No. 577/2020, the petitioners were appointed as Helpers which constitute the Grade-IV cadre of the NRC updation process, in terms of the said NRCP Service Regulations, 2014. In WP(C) No. 470/2020 & WP(C) No. 2831/2021, the petitioners were appointed as Junior Assistants, in terms of the said NRCP Service Regulations, 2014.
5. Briefly put, the case of the petitioners is that pursuant to advertisements issued in the year 2014 for engagement of various categories of contractual posts under the NRC Updation Project in the State of Assam, the petitioners had participated in the selection process and were engaged as Circle Project Supervisors, Junior Assistants and Helpers on contractual basis in different districts and circles of the State. Their engagements were governed by the NRCP Service Regulations, 2014, framed by the Government of Assam, which prescribe the method of selection, continuance and disengagement of contractual employees.
6. The engagements of the petitioners were pursuant to the notification dated 05.12.2013, issued by the Registrar General of India under Section 18 of the Citizenship Act, 1955, notifying the decision of the Central Government to update the NRC, 1951 in the State of Assam in accordance with the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003 (hereinafter referred to as "Citizenship Registration Rules, 2003", in short). Rule 4A, read with the Schedule to the Rules, provides the special procedure for updation of NRC in Assam, while Rule 11 mandates continuous maintenance and updating of the NRC.
7. It is the contention of the petitioners that during their tenure of service, they discharged their duties satisfactorily and were periodically appraised by the duly constituted appraisal committees in terms of the NRCP Service Regulations, Page No.# 107/129 2014. They were consistently graded 'A' or 'B', and none of the petitioners were ever graded 'C' or 'D', nor were they served with any notice alleging unsatisfactory performance or misconduct. Consequently, their contractual engagements were extended from time to time.
8. The NRC updation process in Assam was carried out under the supervision of the Hon'ble Supreme Court in Assam Public Works v. Union of India (WP(C) No. 274/2009) and the final NRC list was published on 31.08.2019, which has excluded 19,06,657 persons. However, according to the petitioners, the final NRC has not yet been notified in the Official Gazette and the final NRC has not been completed or given effect by the Government of India till date. Despite this, the petitioners were issued release/termination orders primarily on the ground of non-availability of funds.
9. Mr. P. K. Goswami, learned Senior Counsel for the petitioners in WP(C) No. 3148/2023 and WP(C) No. 6140/2021, submits that the NRC updation exercise in Assam is a statutorily mandated and continuing process under Rule 11 of the Citizenship Registration Rules, 2003 and cannot be brought to a halt by executive action. The disengagement of the petitioners is in violation of the said Rules, particularly Rules 4A and 11 of the Citizenship Registration Rules, 2003, as it has resulted in halting the NRC updation process. He submits that the service conditions of the petitioners are entirely governed by the NRCP Service Regulations, 2014, which provides for engagement, continuation and termination of the officials. Under Clause 8 of the NRCP Service Regulations, 2014, termination is permissible only upon adverse appraisal of grading "D", after due notice, which admittedly is absent in the present case. The petitioners were never graded "C" or "D" and, therefore, their termination is ex facie contrary to the Regulations. He submits that the stand of the respondents to the Page No.# 108/129 effect that the NRC work has concluded or that funds are unavailable is misconceived as the NRC updation process is a continuous process as per Rule 11, which imposes a continuing obligation upon the State to maintain and update the NRC.
10. The learned Senior Counsel submits that the selective disengagement of the petitioners, while retaining the similarly situated employees, is discriminatory. While relying on the communication of the Registrar General of India dated 27.02.2025, he submits that the release of staff requires an independent assessment of necessity and application of mind prior to release of surplus staff, which is absent in the present case. The impugned release/termination orders disclose no such assessment and therefore, the action of the respondent authorities in terminating or discharging the petitioner and putting the NRC process to a halt is arbitrary, illegal and impermissible in law.
11. Mr. Goswami, learned Senior Counsel, submits that the post of Circle Project Supervisor, in which the petitioners in WP(C) No. 3148/2023 were engaged, is the most important post in the NRC framework as it serves as a link to the district and also heads the Junior Assistant, Senior Assistant and Helper and removal of the petitioners has effectively paralysed the NRC process. The petitioners were appointed through lawful selection process and have rendered long years of service in a project of National importance and thus, their removal caused grave prejudice to them. More so, due to non-issuance of NOCs, they could not even join other organization, which has caused severe and irreparable loss to the petitioners. Therefore, he submits that the impugned release/termination orders may be set aside and appropriate directions be issued for continuation and absorption of the petitioners.
Page No.# 109/129
12. Mr. K. N. Choudhury, learned Senior Counsel for the petitioners in WP(C) No. 2831/2021, submits that although the petitioners were engaged on contractual basis, their appointments followed transparent and competitive selection process and their service conditions were governed by the NRCP Service Regulations, 2014. He submits that the NRC updation process in the State of Assam has been conducted under the continuous supervision of the Hon'ble Supreme Court. Though the final NRC was published on 31.08.2019, the process has not attained finality as rejection slips have not been issued and the final NRC has not yet been notified in the Official Gazette. He submits that the disengagement of the petitioners pursuant to the letter dated 23.03.2021 of the Registrar General of India, purportedly on the ground of non-availability of funds, is wholly arbitrary and unsustainable. Financial constraint cannot override statutory obligations, particularly when Rule 11 of the Citizenship Registration Rules, 2003 mandates continuous maintenance and updation of the NRC.
13. He submits that under Clause 8 of the NRCP Service Regulations, 2014, continuation or termination is based on self appraisal report and the termination is permissible only upon adverse grading, particularly "D" or on the grounds of misconduct. The petitioners were consistently graded "A" and never put on notice for unsatisfactory performance and thus, the invocation of a general termination clause, bypassing the statutory appraisal mechanism, is impermissible in law.
14. Mr. Choudhury, learned Senior Counsel, further submits that the stand of the respondents that the petitioners were surplus staff or their work stood completed is factually incorrect and legally untenable. The duties of Junior Assistants were not confined to scanning work but involved continuous and Page No.# 110/129 statutory functions integral to the NRC framework. The State itself has repeatedly acknowledged the necessity of continuous updation of NRC under Rule 11 of Citizenship Registration Rules, 2003 and has proposed adoption of a system akin to continuous updation of electoral rolls. The respondents' own pleadings before the Hon'ble Supreme Court acknowledged that the NRC process is incomplete and requires further statutory steps, including re- verification. He submits that even contractual termination is subject to constitutional scrutiny under Articles 14 and 16 and arbitrary disengagement without adherence to statutory regulations is impermissible. Therefore, he prayed that the impugned release orders be interfered with and appropriate relief be granted to the petitioners.
15. In support of his submissions, Mr. Choudhury, learned Senior Counsel, has placed reliance upon the case of Manager, Government Branch Press & Anr. Vs. D. B. Belliappa, reported in (1979) 1 SCC 477.
16. Mr. M. J. Quadir, learned counsel for the petitioners in WP(C) No. 470/2020 and WP(C) No. 577/2020, submits that the impugned terminations of the petitioners is ex facie arbitrary, discriminatory and violative of principles of natural justice. Despite repeated representations highlighting that the NRC updation project was incomplete, the petitioners were released while retaining similarly placed contractual employees in service. Such selective disengagement amounts to discrimination and is unsustainable in law.
17. While subscribing to the submissions of learned Senior Counsels, Mr. Quadir, learned counsel, submits that under the NRCP Service Regulations, 2014, continuation or termination of contractual employees is strictly based on their performance appraisal by the appraisal committee and the employees graded "A" or "B" cannot be terminated by issuance of a simple one month Page No.# 111/129 notice. None of the petitioners were ever graded "C" or "D", nor were they issued any notice of unsatisfactory performance. Therefore, the impugned termination orders are in clear violation of Article 311 as well as Articles 14 and 16 of the Constitution. He also submits that Rule 11 of the Citizenship Registration Rules, 2003 mandates continuous maintenance and updating of the NRC and disengagement of essential staff directly violates this statutory obligation.
18. Mr. Quadir, learned counsel, submits that the petitioners were appointed through a statutorily recognized recruitment process in consonance with the constitutional scheme and have served the State during their most productive years for meager remuneration. Their abrupt release has deprived them of livelihood, infringing Article 21 of the Constitution. Therefore, he submits that the impugned termination orders may be set aside and the petitioners may be reinstated to their service with all service benefits, including absorption in the vacant Grade-IV posts of any other departments on contractual basis or continued engagement.
19. Mr. Quadir, learned counsel, placed reliance on the following judgments in support of his submissions:-
(i) Liberty Oil Mills Vs. Union of India, reported in (1984) 2 SCC 465
(ii) Kumari Shrilekha Vidyarathi & Ors. Vs. State of U.P. & Ors., reported in (1991) 1 SCC 212
20. Per contra, Mr. J. Payeng, learned Standing Counsel for the NRC, submits that the petitioners were appointed purely on contractual basis and need based terms for an initial period of 11 months and their engagements were extended Page No.# 112/129 from time to time strictly in accordance with Regulation 8 of the NRCP Service Regulations, 2014. Each petitioner executed a written contract clearly stipulating the contractual nature of engagement. He submits that Clause 10 of the agreement expressly confers right upon either party to terminate the contract by giving one month's prior notice and in the present cases, such notice was duly issued before release of the petitioners. The agreement, advertisement, engagement letters and the Service Regulations clarify that the petitioners would have no vested right to continuation, absorption or consideration for any other post under the State or Central Government.
21. Mr. Payeng, learned Standing Counsel, submits that the NRC updation process in Assam stood completed with publication of the consolidated and supplementary lists of NRC during 2018 and 2019. Works such as scanning of documents and preparation and quality check of speaking orders, were completed by 31.03.2023 and at present, there is no active NRC updation work in Assam. Consequently, there is no requirement of contractual manpower engaged for the project. The Registrar General of India has, from time to time, advised release of surplus staff owing to completion of work and non-availability of funds. Therefore, the release of the petitioners was effected in consultation with the Central Government and uniformly applied to all similarly situated contractual staff, leaving no scope for allegations of arbitrariness, discrimination or mala fides.
22. He submits that it is settled law that contractual appointees have no vested right to continue beyond the tenure of their contract. In fact, for the same project, the Judicial Members, who were appointed to NRC Tribunals on contract, were also released in similar circumstances and the challenge to such release was dismissed by the Hon'ble Supreme Court in WP(C) No. 978/2022 by Page No.# 113/129 an order dated 17.10.2023. He further submitted that although certain legal processes such as issuance of rejection slips and adjudication by NRC Appellate Tribunal have not commenced, same are presently on hold as the final NRC has not been notified by the Registrar General of India and the matter remains under consideration of the Hon'ble Supreme Court.
23. Mr. Payeng, learned Standing Counsel, submits that Regulation 8 of the NRCP Service Regulations 2014 relates only to continuation of engagement where the employer intends to extend the contract and does not restrain the power of termination under Clause 10 of the agreement. Since one month's noticed were duly given there is no violation of principles of natural justice. He further submits that though Rule 11 of the Citizenship Registration Rules, 2003 envisages continuous maintenance and updating of NRC, but as per the stand of the Central Government, no decision has presently been taken to undertake such updating exercise in Assam. Therefore, in absence of such decision, the petitioners cannot claim any enforceable right to continue in service.
24. Mr. Payeng, learned Standing Counsel, has placed reliance on the following judgments in support of his submissions:-
(i) State of Himachal Pradesh Vs. Nodha Ram & Ors., reported in 1996 (1) Supreme 358
(ii) MD, U.P Land Development Corporation & Anr. Vs. Amar Singh & Ors., reported in (2003) 5 SCC 388
(iii) Md. Samsuddin Ahmed Vs. Union of India & Ors., reported in 2008 1 GLR 299
25. Mr. A. K. Dutta, learned CGC for the Union of India, submits that the NRC updation in the State of Assam is Central Sector Scheme and was undertaken Page No.# 114/129 strictly in accordance with the provisions of the Citizenship Act, 1955 and the Citizenship Registration Rules, 2003 as well as under the continuous supervision and monitoring of the Hon'ble Supreme Court. The overall administrative and operational control is exercised through the State Coordinator appointed under Rule 15(3) of the Citizenship Registration Rules, 2003, functioning under direction of the Hon'ble Supreme Court. He submits that in order to complete the NRC updation process within the timelines fixed by the Hon'ble Supreme Court, the State Government was required to engage persons of various categories on purely contractual and need based basis. Such engagements were stage specific and directly linked to the workload at different phases of the NRC updation process. The Expenditure Finance Committee (EFC), while approving the revised cost estimates, expressly recommended optimal utilization of financial and human resources, fixation of output based targets for contractual staff and timely disengagement of surplus manpower to reduce costs. These recommendations were accepted and acted upon.
26. He submits that the winding up process of the NRC project, as approved by the Cabinet and the Central Government, was extended only up to 31.03.2021. Upon completion of the relevant stages of work, the services of contractual employees, including the petitioners, were released/terminated by issuing one month's prior notice, strictly in terms of the contractual agreements and with the approval of the Central Government. He submits that though Rule 11 of the Citizenship Registration Rules, 2003 provides continuous maintenance and updating of the NRC in Assam, but, at present, no decision has been taken by the Central Government to undertake further updation of NRC in Assam.
27. Due consideration has been extended to the submissions advanced by the learned counsel for the parties and perused the materials available on record.
Page No.# 115/129
28. The petitioners were engaged/appointed as Circle Project Supervisors, Junior Assistants and Helpers on contractual basis in different districts and circles of the State of Assam, in the year 2014 and 2015 pursuant to advertisements dated 02/03.08.2014 issued by the respondent authorities and letter dated 16.10.2015 for engagement of various categories of contractual posts under the NRC Updation Project in the State and are governed by the NRCP Service Regulations, 2014, framed by the Government of Assam, which prescribe the method of selection, continuance and disengagement of contractual employees. Their engagements were pursuant to the notification dated 05.12.2013, issued by the Registrar General of India under Section 18 of the Citizenship Act, 1955, notifying the decision of the Central Government to update the NRC, 1951 in the State of Assam in accordance with the Citizenship Registration Rules, 2003. The services of the petitioners were periodically appraised by in terms of the NRCP Service Regulations, 2014. They appears to have been graded 'A' or 'B', on which basis, their contractual engagements were extended from time to time.
29. The NRC updation process in Assam was carried out under the supervision of the Hon'ble Supreme Court in the case of Assam Public Works (Supra) and the final NRC list was published on 31.08.2019, which has excluded 19,06,657 persons. However, the final NRC has not yet been notified in the Official Gazette and the final NRC has not been given effect to by the Government of India till date. The issuance of rejection slips and adjudication by NRC Appellate Tribunal have not commenced and are on hold as the final NRC has not been notified by the Registrar General of India and the matter remains under consideration of the Hon'ble Supreme Court.
30. It transpires that the petitioners were admittedly, engaged as Circle Project Page No.# 116/129 Supervisors, Junior Assistants and Helpers, purely on contractual basis and need based terms initially for a period of 11 months and their engagements were extended from time to time in accordance with Regulation 8 of the NRCP Service Regulations, 2014 and an agreements were executed clearly stipulating the contractual nature of engagement at the time of their engagements.
31. The NRC updation in the State of Assam was undertaken in accordance with the provisions of the Citizenship Act, 1955 and the Citizenship Registration Rules, 2003 as well as under the supervision and monitoring of the Hon'ble Supreme Court. The overall administrative and operational control is exercised through the State Coordinator appointed under Rule 15(3) of the Citizenship Registration Rules, 2003, functioning under the directions of the Hon'ble Supreme Court. In order to complete the NRC updation process within the timelines fixed by the Hon'ble Supreme Court, the State Government was required to engage persons of various categories on purely contractual and need based basis.
32. The winding up process of the NRC project, as approved by the Cabinet and the Central Government, was extended only up to 31.03.2021, however allowed to continue till 2023. Upon completion of the relevant stages of work, the services of contractual employees, including the petitioners, were discontinued/terminated by issuing one month's prior notice in terms of the contractual agreements and with the approval of the Central Government which cannot be found faulted. The petitioners were fully aware that their appointments were purely contractual, time bound and liable to be terminated at any stage by giving one month's notice and thus, having accepted such terms and conditions, the petitioners cannot claim any vested or enforceable right to continue in service after completion of the project.
Page No.# 117/129
33. Rule 4A, read with the Schedule to the Rules, provides the special procedure for updation of NRC in Assam, on and after the commencement of the Citizenship (Registration of Citizenship and Issue of National Identity Cards) Amendment Rules, 2009, apply to the State of Assam. It provides that the Central Government shall, for the purpose, of the National Register of Indian Citizens in the State of Assam, cause to carry out throughout the State of Assam for preparation of the National Register of Indian Citizens in the State of Assam by inviting applications from all the residents, for collection of specified particulars relating to each family and individual, residing in a local area in the State including the citizenship status based on the National Register of Citizens 1951. The Registrar General of Citizens Registration, shall notify the period and duration of the enumeration in the Official Gazette.
34. Rule 11 of the Citizenship Rules, 2003 mandates continuous maintenance and updating of the NRC in the State of Assam, which is quoted herein below:-
"11. Maintenance and updating of National Register of Indian Citizens - (1) The Registrar General of Citizen Registration shall cause to maintain the National Register of Indian Citizens in electronic or some other form which shall entail its continuous updating on the basis of extracts from various Registers specified under the Registration of Births and Deaths Act, 1969 (18 of 1969) and the Act.
(2) It shall be the responsibility of the head of each and every family to ensure that any event of birth or death occurring in the family has been duly entered in, or deleted from, the Local Register of Indian Citizens.
(3) The Chief Registrar of Births and Deaths and all other officials engaged in the registration of Births and Deaths shall assist the Registrar General of Citizen Registration in updating the National Register of Indian Citizens as required under sub-rule (1)."
35. Reading of above Rule 11 of the Citizenship Rules, 2003 shows and mandates continuous maintenance and updating of the NRC in the State of Page No.# 118/129 Assam. However, as it is the categorical stand of the Central Govt. that currently, no decision has been taken by the Central Government to undertake further updation of NRC in the State of Assam. Thus, in absence of any operative NRC updation process, there may not have any requirement of contractual manpower.
36. The State of Assam has framed the Regulation for regulating the engagement and other conditions of service of persons engaged on attachment or on contract basis for the purpose of updation of the National Register of Indian Citizens, namely, National Register of Citizens Updation Project (NRCP) Service Regulation, 2014, the relevant rules which are reproduced herein under:
"3. Status of engagement a. All engagements for the Updation Project shall be either I. Through statutory provisions or II. By way of attachment of additional responsibility by Government or Deputy Commissioners, or III. Engaged on contract basis for a limited period.
6. GENERAL CONDITIONS a. All candidates must be well versed in computer knowledge, specifically in Microsoft Excel, Word and PowerPoint.
b. A candidate for direct recruitment on contractual basis (other than for Government/Retd persons) shall not be less than 18 years and not more than 60 years of age.
C. Engagement of any additional Government retired persons for any specific tasks shall be considered by the State Coordinator on the basis of specialized knowledge and experience of the said Government retired person.
d. A person shall not be eligible for engagement to any service in the Updation Project if he is not a Citizen of India.
Page No.# 119/129 e. Any person who attempts to enlist support for his candidature directly or indirectly by any recommendation either oral or by any other means shall not be engaged f. Inclusion of a candidate's name in the selection list shall confer no right to engagement unless engaging authority is satisfied and considers engagement necessary.
g. A person engaged to a service shall join immediately within 15 days from the date of receipt of the order falling which engagement order shall be cancelled Such period may be extended, by the State Coordinator if reasons beyond the control of the candidate are found to be justified by the State Coordinator h. Any officer or staff of the Updation Project may be required to undergo such training and pass such tests as the engaging authority may prescribe. i. All contractual employees will have to sign an agreement as per Schedule IIL j. Period of engagement of all contractual employees shall ordinarily be eleven months or any period specific in the section issued by Finance Department for post creation. k. Any officer or staff of the Updation Project engaged on contract basis shall be liable to be posted anywhere within the state of Assam or in any other department of Government, corporate body, society etc in the affairs of which the Updation Project may be interested.
7. REVERSION OR DISCHARGE Any person engaged on contract service for specific period under an agreement shall also be liable to be discharged / released from NRC Updation Project, if he fails to discharge duties satisfactorily and as per terms of contract.
8. CONTINUATION OF FURTHER ENGAGEMENT OF EMPLOYEES ON CONTRACT After successful completion of the terms of agreement the following procedure will be followed for continuation of further engagement based on Appraisal made based on their Self-Appraisal which shall be conducted by following Appraisal Committees:
Chairman : State Coordinator or his representative Member : Executive Director Do : Joint/Deputy Secretary, Home & Political of Assam to be nominated by the senior most secretary, Home & Political COMMITTEE B Chairman : Deputy Commissioner or his representative Page No.# 120/129 Member : Addl. Deputy Commissioner (NRC) Do : Any Office of the rank of SDO/EAC to be nominated by the Deputy Commissioner.
Each person on contract will submit his Self Appraisal Form and after appraisal he would be awarded either of the Grades A or B or C or D. Those awarded Grade D shall be served with a notice for termination and their further continuance would be determined based on their reply submitted and decision on the reply submitted by Committee A above.
Those awarded Grade C shall be served with a notice for improvement and again appraised after a period of 3 months."
37. The above regulation provides the mode of engagement and other conditions of service of persons engaged on attachment or contract basis for the purpose of updation of the National Register of Indian Citizens. Perusal of the regulation shows that period of engagement of all contractual employees shall ordinarily be eleven months or any period specific in the section issued by Finance Department for post creation. It provides that any person engaged on contract service for specific period under an agreement shall also be liable to be discharged / released from NRC Updation Project, if he fails to discharge duties satisfactorily and as per terms of contract. It further provides that after successful completion of the terms of agreement the certain procedure will be followed for continuation of further engagement based on Appraisal made based on their Self-Appraisal which shall be conducted by the Appraisal Committees. Each person on contract will submit his Self Appraisal Form and after appraisal he would be awarded either of the Grades A or B or C or D. Those awarded Grade D shall be served with a notice for termination and their further continuance would be determined based on their reply submitted and decision on the reply by Committee. Those awarded Grade C shall be served with a Page No.# 121/129 notice for improvement and again appraised after a period of 3 months. Thus, the regulations only provides for engagement, continuation and termination of the persons engaged on contract basis during the currency of the NRC updation project and does not provide for any regularization or absorption of the services of the contract employees.
38. All the contractual employees were required to sign an agreement. The terms of the contractual engagement, inter alia, provides that the engagement is purely on a contractual basis and would not be entitled to claim right, interests or further benefits as provided for contractual engagements or consideration of further appointment to the said post or any other post under the Deputy Commissioner, State Government or Central Government. The services shall stand automatically terminated at the expiry of contract period, without any necessity of giving any notice or notice of pay and without any liability to pay any retrenchment or other compensation or other amounts. The contract of the Party may be terminated at any time if the performance of the contractual employee is found to be unsatisfactory or below the minimum expected level or if it is found to be guilty of any insubordination, dereliction of duty or any other misconduct. Either of the parties have the right to terminate the Agreement without assigning any reasons; provided that a written notice of one month is given to the other party. Both the parties may, in lieu of the written notice, give the other party a sum equivalent to the amount of his/her salary for one month or shorter notice than one month with a sum equivalent to the amount of his/her remuneration for the period of which such notice falls short of 1 month.
39. Perusal of the regulation 8 of the NRCP Service Regulations 2014 shows Page No.# 122/129 that same relates only to continuation of engagement where the employer intends to extend the contract and does not restrain the power of termination/discontinuation or disengagement. As rightly submitted by the learned counsel for the respondents, since one month's notices were duly given, there is no violation of principle of natural justice. The agreement expressly confers right upon either party to terminate the contract by giving one month's prior notice. In the present cases, such notices were duly issued before release of the petitioners and therefore, the petitioners would have no vested right to continuation or absorption.
40. Although Rule 11 of the Citizenship Registration Rules, 2003 envisages continuous maintenance and updating of NRC, but as per the stand of the Central Government, no decision has presently been taken to undertake such updating exercise in the state of Assam. Thus, in absence of such decision, the petitioners cannot claim any enforceable right to continue in service for the reason that the NRC updation Project has been discontinued for which the petitioners were engaged on contractual basis.
41. It is noticed that the NRC updation process in Assam, relating to updation of NRC, 1951, has been put on hold with the publication of the consolidated and supplementary lists of NRC. As submitted by the learned counsel for the NRC, it transpires that works of scanning of documents and preparation and quality check of speaking orders, were completed by 31.03.2023 and currently there is no active NRC updation work. Thus, it appears that there is no requirement of contractual manpower engaged for the project. It is also noticed that the Registrar General of India had advised release of surplus staff owing to completion of work and non-availability of funds. Therefore, the release of the Page No.# 123/129 petitioners by discontinuing their services appears to have been effected in consultation with the Central Government and uniformly applied to all similarly situated contractual appointees.
42. It is brought on record that the Judicial Members, who were appointed to NRC Tribunals on contractual basis under the same project and similar circumstances, were released in similar manner and circumstances and the challenge to such release was dismissed by the Hon'ble Supreme Court in WP(C) No. 978/2022 by an order dated 17.10.2023. Ordinarily, the contractual appointees have no vested right to continue beyond the tenure of their contract. In my view, the termination of services of the petitioners appears to have been effected in accordance with contractual terms, policy decisions and financial approvals and as such same does not suffer from any illegality, arbitrariness or violation of constitutional or statutory provisions.
43. Now, this court would refer and consider the case laws relied on by the learned counsel for the parties.
44. The case of D. B. Belliappa (supra), is that Belliappa was a Class IV employee. One of the terms of his contract of employment was that his appointment was purely temporary and that it was liable to termination at the will and pleasure of the appellant, without reason and without notice. The authorities served a notice on the respondent that he was guilty of an irregularity and to show cause why disciplinary action should not be taken against him. But thereafter the authority terminated the service with immediate effect as his appointment was temporary and terminable without notice and without assigning any reasons. A writ petition was filed in the High Court. The authorities took a stand that the Belliappa's appointment was temporary and Page No.# 124/129 that according to the conditions in the contract of service, it was liable to be terminated without notice. Belliappa then filed a further affidavit alleging hostile discrimination, that his Juniors were retained in service and that his record of service was good. The High Court allowed the writ petition. Before the Hon'ble Supreme Court, the authorities contended that Articles 14 and 16 are not attracted to the case of temporary employees and that the respondent could not complain against action taken in accordance with the contract of service. In that context, the Hon'ble Supreme Court has held which is reproduced herein below:
"18. Mr. Veerappa's first contention is that Articles 14 and 16 (1) of the Constitution have no application, whatever, to the case of a temporary employee whose service is terminated in accordance with the terms and conditions of his service because the tenure or the duration of the employment of such an employee is extremely precarious being dependent upon the pleasure and discretion of the employer state. In our opinion , no such generalisation can be made The protection of Articles 14 and 16(1) will be available even to such a temporary Government servant if he has been arbitrarily discriminated against and singled out for harsh treatment in preference to his juniors, similarly circumstanced. It is true that the competent authority had the discretion under the conditions of service governing the employee concerned to terminate the latter's employment without notice. But, such discretion has to be exercised in accordance with reason and fair play and not capriciously. Bereft of rationality and fairness, discretion degenerates into arbitrariness which is the very antithesis of the rule of law on which our democratic policy is founded. Arbitrary invocation or enforcement of a service condition terminating the service of a temporary employee may itself constitute denial of equal protection and offend the equality clause in Arts 14 and 16 (1). Article 16(1)guarantees "equality of opportunity for all citizens in matters relating to employment or appointment to any officer under the State". Moreover, according to the principle underlying Section 16 of the General Clauses Act, the expression "appointment" used in Article 16(1) will include termination of or removal from service, also.
21. In the instant case, no special circumstance or reason has been disclosed which would justify discriminatory treatment to Belliappa as a class apart from his junior who have been retained in service. Mr. Veerappas frantic efforts to spell out justification for differential treatment to the respondent by reference to the show-cause notice that preceded the impugned action, is entirely futile when the stand adhered to throughout by his client is that there is no nexus between the show-cause notice and the impugned action which was taken without any reason in exercise of the power vested in the competent authority under the conditions of the respondents employment.
Page No.# 125/129
22. In view of this, we have no alternative, but to hold, that the termination of Belliappas service was made arbitrarily and not on the ground of unsuitability or other reason, which would warrant discriminatory treatment to him as a class apart from others in the same cadre."
45. The case of Kumari Shrilekha Vidyarathi (supra), pertains to a case wherein the Hon'ble Supreme Court found that by one stroke, seemingly resorting to the Spoils System alien to constitutional scheme, the Government of State of Uttar Pradesh has terminated by a general order the appointments of all Government Counsel in all the districts of the State and directed preparation of fresh panels to make appointments in place of the existing incumbents by a Circular dated 6.2.1990, terminating all the existing appointments irrespective of the fact whether the term of the incumbent had expired or was subsisting. The validity of this State action was challenged. There was no dispute that the circular related to and applied equally to all the Government Counsel throughout the State irrespective of their tenure whose appointments were terminated w.e.f. 28-21990 for being replaced by new appointees. The circular applied equally to not only those Government Counsel whose tenure had already expired or whose tenure was to expire before 28-2-1990, but also to those whose tenure, as a result of their earlier appointment, was to extend beyond 28-2-1990, as well as those who were entitled to be considered for renewal of the tenure on expiry of their earlier tenure. It was a common ground that the decision of these matters will govern the appointment of all Government Counsel throughout the State of U.P. The Hon'ble Supreme Court, upon consideration, has held which is reproduced herein under:-
"22. There is an obvious difference in the contracts between private parties and contracts to which the State is a party. Private parties are concerned only with their Page No.# 126/129 personal interest whereas the State while exercising its powers and discharging its functions, acts indubitably, as is expected of it, for public good and in public interest. The impact of every State action is also on public interest. This factor alone is sufficient to import at least the minimal requirements of public law obligations and impress with this character the contracts made by the State or its instrumentality. It is a different matter that the scope of judicial review in respect of disputes falling within the domain of contractual obligations may be more limited and in doubtful cases the parties may be relegated to adjudication of their rights by resort to remedies provided for adjudication of purely contractual disputes. However, to the extent, challenge is made on the ground of violation of Art. 14 by alleging that the impugned act is arbitrary, unfair or unreasonable, the fact that the dispute also falls within the domain of contractual obligations would not relieve the State of its obligation to comply with the basic requirements of Art. 14. To this extent, the obligation is of a public character invariably in every case irrespective of there being any other right or obligation in addition thereto. An additional contractual obligation cannot divest the claimant of the guarantee under Art. 14 of non-arbitrariness at the hands of the State in any of its actions.
24. The State cannot be attributed the split personality of Dr. Jekyll and Mr. Hyde in the contractual field so as to impress on it all the characteristics of the State at the threshold while making a contract requiring it to fulfil the obligation of Art. 14 of the Constitution and thereafter permitting it to cast off its garb of State to adorn the new robe of a private body during the subsistence of the contract enabling it to act arbitrarily subject only to the contractual obligations and remedies flowing from it. It is really the nature of its personality as State which is significant and must characterize all its actions, in whatever field, and not the nature of function, contractual or otherwise, which is decisive of the nature of scrutiny permitted for examining the validity of its act. The requirement of Art. 14 being the duty to act fairly, justly and reasonably, there is nothing which militates against the concept of requiring the State always to so act, even in contractual matters. There is a basic difference between the acts of the State which must invariably be in public interest and those of a private individual, engaged in similar activities, being primarily for personal gain, which may or may not promote public interest. Viewed in this manner, in which we find no conceptual difficulty or anachronism, we find no reason why the requirement of Article 14 should not extend even in the sphere of contractual matters for regulating the conduct of the State activity.
29. It can no longer be doubted at this point of time that Art. 14 of the Constitution of India applies also to matters of governmental policy and if the policy or any action of the Government, even in contractual matters, fails to satisfy the test of reasonableness, it would be unconstitutional. (See Ramana Dayaram, Shetty v. The International Airport Authority of India (1979) 3 SCR 1014and Kasturi Lal Lakshmi Reddy v. State of Jammu and Kashmir (1980) 3 SCR 1338. In Col. A. S. Sangwan v. Union of India, 1980 (Supp) SCC 559 while the discretion to change the policy in Page No.# 127/129 exercise of the executive power, when not trammelled by the statute or rule, was held to be wide, it was emphasised as imperative and implicit in Art. 14 of the Constitution that a change in policy must be made fairly and should not give the impression that it was so done arbitrarily or by any ulterior criteria. The wide sweep of Art. 14 and the requirement of every State action qualifying for its validity on this touch-stone, irrespective of the field of activity of the State, has long been settled.....".
46. In the case of Liberty Oil Mills (Supra), the Hon'ble Supreme Court, while interpreting the Clause 8B of Import (Control) Order, 1955, which provides power to keep in abeyance applications for licences or allotment of imported goods, has held that the expression 'without assigning any reason' implies that the decision has to be communicated, but reasons for the decision have not to be stated; but the reasons must exist, otherwise, the decision would be arbitrary.
47. On careful consideration of the above case laws, I am of the view that no doubt that the principles laid down therein are settled position, however, same would not come to the aid of the petitioners as the facts in the above cases are totally different from the present cases. In the present cases, the petitioners were appointed on contractual basis for a particular period for a particular NRC updation Project, the project which has been discontinued and no longer in currency. Thus, reliance placed upon by the learned counsel for the petitioners appear to be misplaced.
48. The decisions of the Hon'ble Supreme Court in the case of Nodha Ram (supra) and Amar Singh (supra), would be relevant and applicable in the facts of the present cases wherein it has been held that when the project is completed and closed, the employees have to go along with its closure. No Page No.# 128/129 vested right is created in temporary employment. Directions cannot be given to regularise the services in the absence of any existing vacancies nor can directions be given to the State to create posts in a non-existent establishment. The Court would adopt pragmatic approach in giving directions. The directions would amount to creating of posts and continuing them despite non-availability of the work. When the project comes to close, the employees who are working in the project will not get any vested right. In other words, once the project comes to an end, services of the employees also come to an end.
49. Reverting back to present cases, the petitioners were engaged on contract basis for a particular period for a particular NRC updation Project in terms of the decision of the Central Govt. With the discontinuation of the Project, there appears no option than to dispense with the services of the petitioners. By the very nature of engagement of the petitioners, which was contractual, continuation of which was dependent on continuation of the NRC updation project. Thus, the petitioners having worked in particular project of NRC updation, which has been discontinued and not in currency, in my considered view, cannot claim any right for absorption/ regularisation much less continuation. As noted herein above, Hon'ble Supreme Court has held that when the particular project under which the employees had been working came to a closure, the said employees would not get any vested right so as to claim regularization of their services. Once the project comes to an end, the services of the employees also come to an end. The petitioners in the present cases were also engaged on contract basis appointed under particular NRC updation project. Their services automatically stood discontinued/terminated with the closure of the project. In such a situation, no mandamus can be issued directing Page No.# 129/129 the respondents to continue or absorb the petitioners in their services.
50. In view of what has been discussed herein above, this Court is of the considered view that no relief can be granted to petitioners for continuation, absorption/regularization in their contractual services. There is no any infirmity in the impugned orders dated 01.01.2020, 09.01.2020, 26.03.2021 and 31.05.2023 by which the services of the petitioners have been dispensed with. Thus, no interference to the impugned orders is called for. However, on the commencement of the process of issuing rejection slips, as provided in the impugned notices/orders, the petitioners may be re-engaged if the services of the petitioners are required.
51. Accordingly, the writ petitions stand dismissed being devoid of merit. No order as to cost(s).
JUDGE Comparing Assistant