Rashmi Rekha Majumder Vs Union Of India And 23 Ors
.... filled, for determining the ceiling of 50% reservation on total number of vacancies of that year. It is also provided that to treat the backlog reserved vacancies of OBCs also as a separate and distinct group, as that of the SCs and STs are being treated. Thus the ceiling of 50% reservation on f ...
Gauhati High Court
Union Of India Vs Lakhi Prava Sonowal Keot
.... ngs of both made by the parties and the evidence on record, even though, the bonafide of the deceased as a passenger as well as his accidental fall has not been proved as there was no ticket and no eye witness of his falling down, the fact remains that his body was found almost three meters away ...
Gauhati High Court
Mustt Monowara Begum Vs Md Moinul Haque And 8 Ors
.... cross examination of PW-1, it reveals that there was no contradiction taken by the defence counsel on that point while cross examining the PW-1. Only suggestion was given to PW-1 that she did not witness the incident and she came to know about the incident regarding death of her husband from pol ...
Gauhati High Court
Balraj Agro Industries Vs State Of Assam And 4 Ors
.... on the quality of the goods and having decided that the petitioner should be given the work order, the State respondents cannot be allowed to rescind the decision taken by the Bid Evaluation Committee to award him the work order. He submits that in terms of the decision of this Court in the case ...
Gauhati High Court
On The Death Of Smti Pesa Rani Ravani Her Legal Heirs Vs On The Death Of Hangsha Rabha His Legal Heirs
.... as his daughter during his lifetime. Though the fact cannot be dealt in second appeal as substantial question of law. 20. Having heard the learned counsel for the parties and having gone through the materials on record, the only question that falls for my consideration is as to whether ther ...
Gauhati High Court
Dipanka Borah Vs State Of Assam And 3 Ors
.... for recruitment of teachers for classes I-V being relevant is extracted herein below:- “1. Minimum Qualifications:- (i) Classes I-V (a) Senior Secondary (or its equivalent) with at least 50% marks and 2-year Diploma in Elementary Education (by whatever name known) OR ...
Gauhati High Court
Indra Mohan Kachari Vs Life Insurance Corp. Of India And 2 Ors
.... (d) render all reasonable assistance to the claimants in filling claim forms and generally in complying with the requirements laid down in relation to settlement of claims. 4) Nothing contained in these regulations shall be deemed to confer any authority on an agent to collect any moneys o ...
Gauhati High Court
Karam Ali Vs State Of Assam
.... erest of the public service on consideration that such joining or attending any educational institution or appearing at any examination may create dislocation of work or stand in the way of the efficient discharge of his duties by the Government servant concerned. Permission of study leave or an ...
Gauhati High Court
Pawan Agarwal Vs State Of Assam And Anr
.... he Officer-in-Charge Dispur Police Station Guwahati-06 Date: 28.04.2022 Sub: Lodging an F.I.R Sir, With reference to the subject cited above I, Shri. Sandeep Chandel, S/O. Thandi Ram Chandel, R/O. Near ManashMandir, Bakrapara, P.S. Basistha, would like to lodge a ...
Gauhati High Court
On The Death Of Probudhananda Dutta His Legal Heirs 1a. Vs State Of Assam And 7 Ors
.... he acquisition proceedings which were initially initiated stood lapsed and fresh acquisition proceedings were never initiated. It was also relevant that no payment was made to the petitioners. 6. In the backdrop of the above, this Court further finds it relevant to take note of the affidavi ...
Gauhati High Court
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