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Gauhati High Court

Smt Runu Hazarika vs The State Of Assam And 3 Others on 8 April, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                 Page No.# 1/3

GAHC010059002025




                                                          undefined

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

                       Case No. : I.A.(Civil)/1038/2025

         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 3 OTHERS
         REP BY THE COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
         DEPT OF LABOUR AND EMPLOYMENT AND CRAFTSMEN TRAINING,
         GUWAHATI, 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 OF DIRECTOR

         NATIONAL SCHEDULED CASTES FINANCE AND DEVELOPMENT
         CORPORATION NSFDC
         14TH FLOOR
         SCOPE MINAR CORE
         1 AND 2 NORTH TOWER
                                                                          Page No.# 2/3

             LAXMI NAGAR
             NEW DELHI DELHI 11009

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

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




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

08.04.2025 Heard Ms. ND Sarma, learned counsel for the applicant. Also heard Ms. N. Dey, learned counsel appearing on behalf of Mr. R Dhar, learned counsel for the respondent no.2.

This Interlocutory Application has been filed seeking impleadment of the Chairman-cum-Managing Director of National Schedules Castes Finance and Development Corporation (NSFDC). It is submitted that the said opposite party is required to be arrayed as a party respondent no.4 in WP(C) No.5246/2023 so that the effective order can be passed in writ petition to consider the claims made by the writ petitioner.

Prayer is not objected to by the learned counsel for the respondents.

Accordingly, the Interlocutory Application stands allowed.

The Chairman-cum-Managing Director of National Schedules Castes Finance and Development Corporation (NSFDC) is arrayed as the respondent no.4 in WP(C) No.5246/2023. Amended cause title be filed by the learned counsel for the applicant/petitioner within 2 (two) weeks from today.

Page No.# 3/3 Copy of the order be retained in case record of WP(C) No.5246/2023.

The Interlocutory Application stands disposed of.

JUDGE Comparing Assistant