Gauhati High Court
Ramen Deka vs The State Of Assam on 22 September, 2025
Author: Soumitra Saikia
Bench: Soumitra Saikia
Page No.# 1/2
GAHC010209262025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5626/2025
RAMEN DEKA
S/O- LATE DINESH DEKA @ DINESH CHANDRA DAS, VILL. JOJI, P.O.
LOHARGHAT, P.S. PALASBARI, KAMRUP, ASSAM
VERSUS
THE STATE OF ASSAM
REP. BY THE CHIEF SECRETARY CUM CHAIRMAN OF STATE LEVEL
COMMITTEE FOR COMPASSIONATE APPOINTMENT, GOVT. OF ASSAM,
DISPUR, GUWAHATI-06
2:THE COMMISSIONER AND SECRETARY
TO THE GOVERNMENT OF ASSAM
PERSONNEL (B) DEPARTMENT
DISPUR
GUWAHATI-06
3:THE DEPUTY SECRETARY TO THE GOVERNMENT OF ASSAM
PERSONNEL (B) DEPARTMENT
DISPUR
GUWAHATI-06
4:THE SECRETARY TO THE GOVERNMENT OF ASSAM
EXCISE DEPARTMENT
DISPUR
GUWAHATI-06
5:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
ASSAM
GENERAL ADMINISTRATION DEPARTMENT
DISPUR
GUWAHATI-0
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Advocate for the Petitioner : MR ABDUL WAHID BARBHUIYA, MR. A M S MAZUMDER
Advocate for the Respondent : GA, ASSAM, GA, ASSAM
BEFORE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
22.09.2025 Heard Mr. A.M.S. Mazumder, learned counsel for the petitioner.
Issue notice returnable within four weeks.
Mr. C.K.S. Baruah, learned Government Advocate appears for the respondent Nos. 1, 2 and 3; Mr. P.N. Goswami, learned Standing Counsel, Excise Department appears for the respondent No. 4 and Mr. A. Phukan, learned Standing Counsel, GAD appears for the respondent No.5.
Since the respondents are duly represented, notices are waived. However, extra copies be furnished within a period of one week from today.
Matter be listed after returnable date.
JUDGE Comparing Assistant