Dimbeswar Gogoi Vs State Of Assam And 6 Ors
.... is of the view that 2(two) Language Teachers cannot be provincialized in view of the provisions of Section 3(1) (xi) of the Act of 2017, it is contended that the respondent no. 6 being the senior most Language Teacher, this Court may be pleased not to interfere with the provincialisation as made ...
Gauhati High Court
All Assam Newly Provincialised College Employees Association Vs State Of Assam And 2 Ors
.... he 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 on or after 01.01 ...
Gauhati High Court
Bashab Das And 10 Ors Vs State Of Assam And 7 Ors
.... rovisional pass certificates as well as the release orders on being received from the petitioners; the same were forwarded to both the Director, SCERT, Assam, as well as the Principal of Basic Training Centre, Sonari. The Director, Elementary Education, Assam, basing on the report furnished in th ...
Gauhati High Court
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
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!