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Gauhati High Court

Smt. Runu Hazarika vs The State Of Assam And 2 Ors on 5 September, 2025

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GAHC010199992023




                                                        undefined

                      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.# 2/3

             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
                HONOURABLE MR. JUSTICE KARDAK ETE

                                        ORDER

Date : 05.09.2025 Heard Ms. S. B. Choudhury, learned counsel for the petitioners.

Also heard Mr. R. Dhar, learned counsel for the respondent No. 2, who submits that he has filed an affidavit-in-opposition on behalf of the respondent No. 2.

In view of the order of the Lawazima Court dated 30.07.2025, service report in respect of respondent No. 4 is completed. However, none appears for the respondent No. 4.

In the interest of justice, let this matter be listed after 3 (three) weeks by providing another opportunity to the respondent No. 4.

Page No.# 3/3 JUDGE Comparing Assistant