Gauhati High Court
Sardary Basphore vs The State Of Assam And 4 Ors on 16 December, 2022
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/3
GAHC010132262020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/3812/2020
SARDARY BASPHORE
S/O RAMLAL BASPHORE
RAJAMAIDAM ROAD, JORHAT, 1 ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS.
REPRESENTED BY THE SECRETARY DEPARTMENT OF ELEMENTARY
EDUCATION, GOVERNMENT OF ASSAM, DISPUR, GUWAHATI 6
2:THE SECRETARY
DEPARTMENT OF ELEMENTARY EDUCATION
GOVERNMENT OF ASSAM DISPUR
GUWAHATI 6
3:THE JOINT SECRETARY
DEPARTMENT OF ELEMENTARY EDUCATION
GOVT. OF ASSAM
DISPUR
GUWAHATI 6
4:THE DIRECTOR
STATE COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING
ASSAM KAHILIPARA
GUWAHATI 19
5:THE PRINCIPAL
POST GRADUATE TRAINING COLLEGE
IASE
JORHAT ASSAM
6:THE COMMISSIONER AND SECRETARY
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DEPARTMENT OF FINANCE
GOVERNMENT OF ASSAM.
DISPUR
GUWAHATI - 6
Advocate for the Petitioner : MR. R BARUAH
Advocate for the Respondent : MR. B. KAUSHIK, SC, ELEM. EDU (Resp. Nos. 1 to 3)
:: BEFORE ::
HON'BLE MR. JUSTICE PARTHIVJYOTI SAIKIA
O R D E R
16.12.2022 Heard the learned counsel Mr. R. Baruah appearing for the petitioner. Also heard Mr. S. Bora, the learned counsel representing the Director, SCERT, Government of Assam as well as Mr. B. Kaushik, the learned counsel appearing for respondent nos.1, 2 and 3. Mr. A. Chaliha, the learned counsel represents respondent no.6 i.e. Finance Department, Assam.
Pursuant to the earlier order of this Court, the Director, SCERT, Government of Assam has sent a fresh proposal on 16.11.2022. It has been submitted that the matter is now pending before the Finance Department, Assam.
This Court in WP(C)/7018/2016 on 06.09.2019, passed a direction asking the authority concerned to pass appropriate order(s) for the grant of regular pay attached to the post of Grade-IV Sweeper to the petitioner.
Page No.# 3/3 The Director, SCERT has sent a fresh proposal and it has been submitted that the matter is under consideration in the Finance department and Education Department.
It appears that the direction of this Court dated 06.09.2019 has been complied with. Therefore, there is no necessity for passing any fresh order on the same issue.
With the aforesaid observation, the present writ petition stands closed with a direction to consider the prayer of the petitioner.
JUDGE Comparing Assistant