Gauhati High Court
Smt. Runu Hazarika vs The State Of Assam And 2 Ors on 9 March, 2026
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/4
GAHC010199992023
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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.# 2/4
SCOPE MINAR CORE '1' AND '2'
NORTH TOWER
LAXMI NAGAR
NEW DELHI
DELHI-11009
For the Petitioner(s) : Ms. S. B. Choudhury, Advocate
For the Respondent(s) : Mr. R. Dhar, Standing Counsel
: Mr. S. P. Das, Standing Counsel
: Mr. G. Bokolial, Government Advocate
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 09.03.2026 Heard Ms. S. B. Choudhury, the learned counsel appearing on behalf of the Petitioner and Mr. G. Bokolial, the learned Government Advocate appearing on behalf of the Respondent No.1. I have also heard Mr. R. Dhar, the learned Standing counsel appearing on behalf of the Respondent No.2 and Mr. S. P. Das, the learned Standing counsel appearing on behalf of the Respondent No.3.
2. None has appeared on behalf of the Respondent No.4 although it appears from the records that the service upon the Respondent No.4 has been deemed to be complete.
3. The dispute in the instant case pertains to non-payment of the balance 50% amount in terms with the official Page No.# 3/4 communication dated 28.07.2010 issued by the Director, Employment and Craftsmen Training, Assam, Rehabari.
4. The materials on record show that the Petitioner along with various others were informed vide the communication dated 28.07.2010 to admit trainees after receiving 50% advance of the payment at the prescribed rates.
5. It is the case of the Petitioner that the Petitioner duly carried out the said six months training and submitted the requisite papers in the year 2011 for the remaining 50% of the payment at the prescribed rates. Various representations were submitted but as nothing was done, the Petitioner was constrained to approach this Court in the year 2023.
6. There is an apparent delay on the part of the Petitioner in approaching this Court. But the facts remains as would be seen from the affidavit filed by the Respondent No.2 that the dues of the Petitioner are duly admitted but it is on account of the Respondent No.4 declining to pay the remaining 50% amount, the Respondent No.2 is not in a position to release the remaining 50%.
7. This Court has also taken note of Annexure-D to the affidavit-in-opposition filed by the Respondent No.2 wherein it is categorically mentioned that the Sanction Order was granted to Page No.# 4/4 the Respondent No.2 i.e. the Assam State Development Corporation for carrying out training programme through the Industrial Training Institutes, Guwahati, Tinsukia, Jorhat and Dibrugarh but not through franchises or authorized centres and it is under such circumstances, the Respondent No.4 have declined to do so.
8. It is very pertinent to take note of that the Sanction so granted by the Respondent No.4 to the Respondent No.2 is not on record. As the Respondent No.4 is a Government of India undertaking, this Court has requested Mr. K. Gogoi, the learned CGC to obtain instructions.
9. Accordingly, list this matter again on 29.04.2026.
10. The Registry shall show the name of Mr. K. Gogoi, the learned Standing counsel in the Cause List.
11. The Respondent No.2 shall also produce the Sanction Order so issued by the Respondent No.4.
JUDGE Comparing Assistant