Dharma Kanta Nath And 18 Ors Vs Union Of India And 9 Ors
.... eads as follows: “11(10) The Labour Court or Tribunal or National Tribunal, as the case may be, shall transmit any award, order or settlement to a Civil Court having jurisdiction and such Civil Court shall execute the award, order or settlement as if it were a decree passed by it.” &nbs ...
Gauhati High Court
Tinku Das And 2 Ors. Vs State Of Assam And 9 Ors
.... Department has submitted that the issue with regard to the death certificate has been resolved in the meantime as, pursuant to earlier direction, such certificate has been issued. This aspect is also endorsed by the learned counsel for the petitioners as well as by the respondent no. 10. &n ...
Gauhati High Court
Samiran Ch Das Vs State Of Assam And 5 Ors
.... & Ors. in which the claim for pension has been negated as the employees therein were Work Charged employees and were not appointed in a substantive post. 12. Shri Borpujari, the learned Standing Counsel, Finance Department and Shri Baruah, the learned Standing Counsel, AG, A ...
Gauhati High Court
Meghalaya Oxygen (P) Ltd. Vs Assam Power Distribution Co. Ltd. And 3 Ors
.... sp; Dated 01.12.2015 ...
Gauhati High Court
Machum Ahmed Laskar Vs State Of Assam And 7 Ors
.... arges, the role to be played by a Court in exercise of powers under Article 226 of the Constitution of India while examining disciplinary proceeding is a secondary role and the duty of this Court is only to oversee whether the proceeding was held in consonance with the principles of natural just ...
Gauhati High Court
Basanta Kumar Pait And 5 Ors Vs State Of Assam And 6 Ors
.... ect list. The writ petitioners had assailed the select list by contending that the selected candidates did not possess the qualification of 2 years Certificate Course in Draftsmanship (Civil). Rather, they had undergone 3 years Diploma course, which only qualifies them to be appointed in the nex ...
Gauhati High Court
Shobalal Malla Vs State Of Assam And 5 Ors
.... tted that the fitness certificate is required to give effect to an order of regularisation and in absence of the same, the effect could not be given. 8. The learned Standing Counsel, Finance Department and the A.G., Assam have however submitted that the lis being between the pet ...
Gauhati High Court
Sahidul Islam And 7 Ors. Vs State Of Assam And 4 Ors
.... as made certain conclusion. Since such conclusions are having importance and determinative factor in adjudication of an eviction process, the same are curved out in the following manner: I. Rule 18(2) of the Settlement Rules clearly shows that Deputy Commissioner or such authority duly empow ...
Gauhati High Court
Dr. Bichitra Kumar Doley Vs State Of Assam And 6 Ors
.... siness, 2023 and more particularly to Rule 25, 28(2) and 41 and submitted that when there is question for ascertaining of a case in between the Departments and there being no clear specifications, the matter ought to be referred to the Chief Secretary who shall if necessary, obtain the order of t ...
Gauhati High Court
Nepal Chandra Mandal Vs State Of Assam And 5 Ors
.... thin or outside the State so as to sever any local or personal contact that he may have and which he may misuse for obstructing the investigation against him. The Government may also prohibit him from contacting any person, or handling records and documents till the stage of his having to prepar ...
Gauhati High Court
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