All Assam Newly Provincialised College Employees Association Vs State Of Assam And 2 Ors
.... h February/2010, the Governor of Assam is pleased to fix the pay of those employees who entered in Service of the Assam Government on or after 01.01.2006 in the Revised Pay Structure in the following manner:- 1. Pay fixation for those employees who entered in Service of the Assam Government ...
Gauhati High Court
Debojit Saikia Vs Indian Oil Corporation Ltd And 3 Ors.
.... the method of selection or the selections ultimately made. There is no guarantee that a person who fared well in the written test will or should be presumed to have fared well in the viva voce test also and the expert opinion about as well as experience in viva voce does not lend credence to any ...
Gauhati High Court
Bahar Uddin Barbhuiya Vs State Of Assam
.... ion of his services was on account of non-capturing of his name in the DISE data as maintained for the school till the year 2012-2013. 9. The petitioner has also brought on record an enquiry report submitted by the District Elementary Education Officer, Hailakandi, wherein the name of the p ...
Gauhati High Court
Md. Sirajul Islam Vs State Of Assam And 2 Ors
.... onwar, learned Standing Counsel for the P.&R.D. Department, submits that the Assam Cattle Preservation Act, 2021, there is no any mention of prohibition as regard to the cattle market. It only prohibits the slaughter of cows but permits the slaughter of other cattle, if the cattle is over fo ...
Gauhati High Court
Piyar Ali Sarkar Vs Nausad Ali And 4 Ors.
.... are well settled. In a recent decision dated 18.08.2022 reported in (2022) SCC OnLine 1034, (S Madhusudhan Reddy Vs. V Narayana Reddy & Ors.) a three Judges’ Bench of the Hon’ble Supreme Court, after discussing the relevant case laws has reiterated the principles laid down in the case of Ka ...
Gauhati High Court
Prashanna Baishya Vs State Of Assam And 2 Ors
.... ble Supreme Court in the case of Rajasthan State Roadways Transport Corporation vs. Paramjeet Singh reported in (2019) 6 SCC 250. In the said case, the termination of a contractual employee was not interfered with. Reliance has also been made on a judgment of this Court dated 10.09.2019 passed in ...
Gauhati High Court
Binoy Kumar Sinha Vs State Bank Of India And 4 Ors
.... ould be sub-served, if the Corporation was made to pay a sum of Rs. 50,000/- to the workman. 18. In the case of Nand Kumar vs. State of Bihar and others (supra), the Supreme Court considered the judgment of the Constitution Bench in the case of State of Karnataka vs. Uma Devi reported in (2 ...
Gauhati High Court
Dhrubajytoi Kalita Vs Bhanita Deka
.... destitution and starvation.” 10. In Chaturbhuj v. Sita Bai [(2008) 2 SCC 316 : (2008) 1 SCC (Civ) 547 : (2008) 1 SCC (Cri) 356] , reiterating the legal position the Court held : (SCC p. 320, para 6) 6. “… Section 125 CrPC is a measure of social justice and is specially enacted to pr ...
Gauhati High Court
Voyants Solutions Private Limited Vs Union Of India
.... to fulfill the requirements of principles of natural justice, a Show-Cause Notice should meet the following two requirements viz : “i) The material/ grounds to be stated on which according to the Department necessitates an action; ii) Particular penalty/action which is proposed to be ...
Gauhati High Court
Kushal Das Vs State Of Assam And 3 Ors
.... the said force. 10. The rival submissions have been duly considered and the materials placed before this Court have been carefully examined. 11. The materials on record would reflect that the petitioner was found to be regularly absent from duties without any permission. The communica ...
Gauhati High Court
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