Maya Saikia Vs State Of Assam And 4 Ors
.... of Goalpara and therefore there is no violation as such. In this connection, she has referred to the averments made in paragraphs 6 and 8 of the affidavit-in-opposition. Ms. Bora accordingly submits that there is no merit in the writ petition and the same is required to be dismissed. 6. Th ...
Gauhati High Court
Kiran Kumar Sarma And 7 Ors. Vs State Of Assam And 3 Ors
.... itioners. Specific reference has been made to the averments made in paragraph nos. 5, 6 & 10. 8. The rival submissions have been duly considered. 9. The petitioners had initially entered into the service pursuant to the scheme of the Central Government introduced in the year 1992. ...
Gauhati High Court
Md. Sabir Ahmed And Anr Vs State Of Assam And Anr
.... deceased Hamida Begum took place about four years ago and that Hamida died after 1 and ½ months of their marriage. She stated that her house was situated near the house of Hamida Begum and about four years back at around 8 to 8:30 AM, she had gone to the house of the accused persons/appellant i. ...
Gauhati High Court
Arup Das @ Kalamani Vs State Of Assam
.... with the axe as a result of which he had died. Further PW-6, the brother of the accused and PW-7, the mother of the accused have supported that on the day of occurrence deceased Rabin Das came to the house of the accused along with his wife (PW-1) and daughter (PW-2) who is the wife of the accus ...
Gauhati High Court
Gaurav Nath Vs State Of Assam And 9 Ors.
.... registration in terms of the law and without taking confidence of the Municipal Administration, wherein the private respondents have taken a decision to change the name of “Baidyanath Sarani, Rongpur” to “Raj Chandra Dev Sarani”. Mr. Dutta further submits that it s a usual practice that if any ...
Gauhati High Court
Mrinal Kanti Seal And Anr. Vs State Of Assam And 3 Ors.
.... he year 2020 which is much after amendment of the Rules in question. It is his contention that any directions for consideration has to be construed to be with the prescription of the Rules which presently requires that a Grade IV employee should possess the qualification of being a Graduate so t ...
Gauhati High Court
Upen Rongpi And 3 Ors Vs Assam State Transport Corporation And 13 Ors
.... s have retired from their services on attaining the age of superannuation. 5. Per contra, Shri Sahewalla, learned Senior Counsel for the respondent - ASTC has submitted that there were no Rules prescribed for filling up the post of Accounts Officer. Though an attempt was made by the Corpora ...
Gauhati High Court
Equality Forum Vs State Of Assam And 7 Ors
.... tes and for providing consequential seniority. In view of the decision rendered in the case of M. Nagraj (Supra), the State Government of Assam had constituted an “One Man Commission” with the objective of conducting a study in the matter of collecting “quantifiable data” for making recommendati ...
Gauhati High Court
Subhas Das Vs State Of Assam
.... n vernacular, shows that the tenderer has to have experience in the management/running of a fishery/fish farming. 11. Mr. A.K. Sahewalla, learned counsel for the respondent no.7 submits that he has got no comments to make in this case. 12. Clause 2.1, 2.7, 5.4 and 9.2 of the NIT states ...
Gauhati High Court
Biren Bora Vs State Of Assam And 6 Ors.
.... (2012) 2 SCC 425 and National Council for Teacher Education Vs. Venus Public Educational Society, reported in (2013) 1 SCC 223. 12. Learned counsel for the appellant has, therefore, prayed that the impugned judgment and order passed by the learned Single Judge may kindly be set aside and t ...
Gauhati High Court
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