Hirendra Nath Malakar Vs Union Of India And 4 Ors
.... Reported in 1995 3 SCC 273. IV. Therefore, Mr. Pegu, learned CGC submits that there is no illegality in the exercise and therefore, the writ petition is liable to be dismissed. 5. This Court has given anxious consideration to the arguments advanced by the learned counsel for the ...
Gauhati High Court
Halida Parbin Vs State Of Assam And 4 Ors
.... dispute as regards her residential status was raised by the selection committee. That being so, the determination made by the Director in its speaking order is interfered with inasmuch as the reason of staying away from her permanent residence, subsequent to the date of selection, cannot be a g ...
Gauhati High Court
Dr. Deepak Kumar Gogoi Vs Oil India Limited And 5 Ors
.... ding to the article of charge, the petitioner acted in a manner prejudicial to the interest of the company (5.5), wilful disobedience of lawful and reasonable order of the superior (5.6), neglect of works or negligence in performance of duty (5.9), commission of act which amount to a criminal of ...
Gauhati High Court
Nur Jaman Bin Farid And 2 Ors. Vs State Of Assam And 3 Ors
.... ers but because of a proceeding in this Court which was instituted by an unsuccessful candidate in which the petitioners were not even made parties. Subsequently, the said writ petition was also dismissed on 21.06.2018 and only thereafter the petitioners were allotted places of postings. 8. ...
Gauhati High Court
Sadhana Roy Vs State Of Assam And 3 Ors.
.... 20 which is much after the recruitment process and therefore, could not have been a relevant consideration by the authorities. It is submitted that in the additional-affidavit filed in the year 2024, only a statement has been made that the petitioner belongs to the PwD category and there is no su ...
Gauhati High Court
Krishna Kanta Handiqui State Open University Vs Jayanta Kumar Sarma
.... n of the service conditions but was terminated because his appointment itself was illegal due to lack of qualification and in the absence of any criteria fixed by the University and, therefore, in such circumstances there is no justification in granting liberty to the appellant University to init ...
Gauhati High Court
Basanta Kumar Mishra Vs State Of Assam And Anr.
.... not misappropriated any amount of money from the Devalaya. It is also submitted on behalf of the petitioner that the listed witnesses namely Sri Anup Deka, Sri Umesh Barman and Sri Manoj Mena have categorically stated about the existence of rampant groupism, which clearly indicates that the FIR w ...
Gauhati High Court
Mongve Rongpi Vs Indian Oil Corporation Limited
.... the Karbi Anglong Autonomous Council [KAAC] session and the deponent has not been entrusted with any commission/committee of Karbi Anglong Autonomous Council [KAAC]. The Deponent further respectfully states that he attended hardly one to two hours as when the session of Karbi Anglong Autonomous ...
Gauhati High Court
M/S Magus Construction Private Limited Vs State Of Assam
.... force, no Court, when it has signed its judgment or final order disposing of a case, shall alter or review the same except to correct a clerical or arithmetical error.” 10. Thus, a cursory perusal of the provision indicates that the bar is applicable when the court signs its judgment or fin ...
Gauhati High Court
Nagina Rai And 2 Ors Vs Nageswar Prasad Yadav,
.... ll has a tin roof. He also stated that since his days as child he has been seeing defendants residing on their land. He denied the suggestion that when plaintiff raised the boundary wall on the southern side defendants did not co-operate with him. He denied the suggestion that plaintiff have rai ...
Gauhati High Court
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