Gauhati High Court
Equality Forum vs The State Of Assam And 7 Ors on 11 November, 2019
Author: Ajai Lamba
Bench: Ajai Lamba, Achintya Malla Bujor Barua
Page No.# 1/6
GAHC010193002013
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4034/2013
1:EQUALITY FORUM
REP. BY ITS SECRETARY, SHRI BHABEN KALITA S/O LT. KASI KALITA R/O
NABIN NAGAR, PRABHATI APARTMENTS, HOUSE NO. 4,
GUWAHATI781024, DIST. KAMRUP, ASSAM.
VERSUS
1:THE STATE OF ASSAM AND 7 ORS
REP. BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM, DISPUR,
GUWAHATI-781006.
2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
PERSONNEL B DEPARTMENT
DISPUR
GUWAHATI-781006.
3:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
LEGISLATIVE DEPARTMENT
DISPUR
GUWAHATI- 781006.
4:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
IRRIGATION DEPARTMENT
DISPUR
GUWAHATI- 781006.
5:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
WATER RESOURCES DEPARTMENT
DISPUR
GUWAHATI- 781006.
6:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
PUBLIC WORKS DEPARTMENT
DISPUR
Page No.# 2/6
GUWAHATI- 781006.
7:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
DEPARTMENT OF WPT AND BC
DISPUR
GUWAHATI- 781006.
8:THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM
JUDICIAL DEPARTMENT
DISPUR
GUWAHATI-781006.
9:SRI DINABANDHU DEKA
S/O LATE GOPAL CHANDRA DEKA
RESIDENT OF BHETAPARA
GUWAHATI-781028
ASSAM.
10:SRI JAGDISH PRASAD HARIJAN
S/O BHOLA BASFORE
R/O HOUSE NO-11
CHANDMARI COLONY
PUB SARANIA
GUWAHATI-3
ASSAM.
11:SRI DEEP PEGU
SON OF DR NUMAL CHANDRA PEGU
RESIDENT OF MILAN NAGAR
DIBRUGARH.
12:SRI SUSONG PRATAP SING TERANG
ASSISTANT ENGINEER IN THE OFFICE OF THE ADDITIONAL CHIEF
ENGINEER
HILLSR and B. S/O LATE J0Y SING TERANG
R/O LORULANGSO
WARD NO. 5
DIPHU TOWN
KARBI ANGLONG
DISTRICT-KARBI ANGLONG
ASSAM.
13:SRI BUDDHO TERON
ASSISTANT ENGINEER IN THE OFFICE OF THE EXECUTIVE ENGINEER
HILLS R and B. S/O LATE BIREN TERON
R/O RANGKHELANG
WARD NO. 8
DIPHU TOWN
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KARBI ANGLONG
DISTRICT-KARBI ANGLONG
ASSSAM.
14:SRI LUNSE MILLICK
ASSISTANT ENGINEER IN THE OFFICE OF THE ADDITIONAL CHIEF
ENGINEER
HILLSR and B. S/O LATE DURMEN MILLICK
R/O RONGMANVE
WARD NO.5
DIPHU TOWN
KARBI ANGLONG
DISTRICT-KARBI ANGLONG
ASSAM.
15:SRI RAJENDRA PRASAD DAS
EXECUTIVE ENGINEER BASKA WATER RESOURCES DIVISION
MUSSALPUR.
16:SRI PRAGYA NANDA DAS
EXECUTIVE ENGINEER
SILCHAR WATER RESOURCES DIVISION
SILCHAR.
17:SRI RANJIT KR. DEKA
EXECUTIVE ENGINEER
MAJULI WATER RESOURCES DIVISION
MAJULI.
18:SRI SWAPAN KUMAR DAS
SON OF LATE PRAKASH CH. DAS
HOUSE NO-7
SRI RAM PATH
NANDANPUR
P.O- JAPORIGOG
P.S- DISPUR
KAMRUPM
ASSAM.
19:SHRI LAKHINANDAN PEGU
SON OF SRI MONI KANTA PEGU
RESIDENT OF HENGRABARI
P.O- DISPUR
DISTRICT- KAMRUP
ASSAM.
20:SRI NARAYAN PRASAD DAS
SON OF LATE HOMESWAR DAS
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RESIDENT OF RAHA
P.O- RAHA
P.S- RAHA
DISTRICT- NAGAON
ASSAM
Advocate for the Petitioner : MR.M K CHOUDHURY
Advocate for the Respondent : GA, ASSAM
Linked Case : WP(C) 2752/2013 1:MD. SHAKEEL SAADULLAH and ANR S/O MD. SADULLAH R/O LAKHIMI NAGAR HATIGAON GUWAHATI 2: GAUTAM DAS GUPTA S/O LT. J.N. DAS GUPTA R/O A.K. AZAD ROAD REHABARI GUWAHATI VERSUS 1:THE STATE OF ASSAM AND 5 ORS REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT. OF ASSAM DISPUR GHY-6 2:THE COMMISSIONER SECRETARY TO THE GOVT. OF ASSAM FINANCE TAXATION DEPARTMENT DISPUR GHY-6 3:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM PERSONNEL B DEPARTMENT DISPUR GHY-6 4:THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM LEGISLATIVE DEPARTMENT DISPUR Page No.# 5/6 GHY-6 5:THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM DEPARTMENT OF WPT AND BC DISPUR GHY-6 6:THE COMMISSIONER and SECRETARY TO THE GOVT. OF ASSAM JUDICIAL DEPARTMENT DISPUR GHY-6 Counsel for the petitioner(s) : Mr. M.K. Choudhury, Senior Advocate Mr. T.N. Srinivasan, Mr. G. Baishya, Advocates Counsel for the respondent(s): Dr. R.C. Borpatragohain, Advocate General, Assam Mr. M.M. Kataky, Govt. Advocate BEFORE HON'BLE THE CHIEF JUSTICE MR. AJAI LAMBA HON'BLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA 11.11.2019 (Ajai Lamba, CJ)
1. Learned Advocate General, Assam appearing for the respondents seeks adjournment.
2. List on 22.11.2019.
3. An assurance has been given to the Court that both the parties shall come prepared Page No.# 6/6 with arguments.
JUDGE CHIEF JUSTICE Comparing Assistant