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Gauhati High Court

Smt. Runu Hazarika vs The State Of Assam And 2 Ors on 30 July, 2025

                                                              Page No.# 1/2

GAHC010199992023




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

                         Case No. : WP(C)/5246/2023

         SMT. RUNU HAZARIKA
         D/O BONGSHIDHAR HAZARIKA, PRINCIPAL, ITC MY FAIR LADY
         TRAINING CENTRE 15, SATYANATH BORA LANE, DIGHALIPUKHURI,
         GUWAHATI, DIST- KAMRUP (M), ASSAM, PIN-781001



         VERSUS

         THE STATE OF ASSAM AND 2 ORS
         REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT
         OF ASSAM, DEPARTMENT OF LABOUR AND EMPLOYMENT,
         DIRECTORATE OF EMPLOYMENT AND CRAFTSMEN TRAINING, ASSAM,
         REHABARI, GUWAHATI-781008

         2:THE MANAGING DIRECTOR
         ASSAM STATE DEVELOPMENT CORPORATION FOR SCHEDULED CASTE
         LTD.
          SARUMATARIA
          DISPUR
          GUWAHATI-781006

         3:THE DIRECTOR
          EMPLOYMENT AND CRAFTSMEN TRAINING
         ASSAM
          REHABARI
          GUWAHATI-781008

         4:THE CHAIRMAN-CUM-MANAGING DIRECTOR

         NATIONAL SCHEDULED CASTES FINANCE AND DEVELOPMENT
         CORPORATION
         NSFDC
         14TH FLOOR
                                                                                  Page No.# 2/2

             SCOPE MINAR CORE '1' AND '2'
             NORTH TOWER
             LAXMI NAGAR
             NEW DELHI
             DELHI-11009

Advocate for the Petitioner   : MS. S B CHOUDHURY, MS. N D SARMA,Z R MAJUMDAR,MR.
S K DAS

Advocate for the Respondent : GA, ASSAM, MR R DHAR (R 2),SC, EMPLOYMENT AND
CRAFTSMAN TRAINING,MR S P DAS




                                      BEFORE
                    DEPUTY REGISTRAR (BENCH) - MR. SAPTARSHI DAS

                                          ORDER

Date : 30.07.2025 Case taken up before the Lawazima Court.

None appears on behalf of the petitioner.

Perused the records.

From the recent office note dated 28.07.2025, it is discernible that notice was issued to the respondent No. 4 by registered post with A/D on 17.06.2025. But, in regard to the aforesaid notice, it appears that neither the A/D card nor any un-served notice has been received by the concerned section as of yet.

Despite the aforesaid, it has been observed that the postal track consignment report regarding the notice issued to the respondent mentioned above is available with the case record, which shows that notice in respect of the respondent No. 4 has been delivered to the addressee on 25.06.2025. As such, it may be said that service in respect of the respondent No. 4 has been completed.

In view of the above, the instant matter may be placed before the Hon'ble Court.

Deputy Registrar (Bench) Comparing Assistant