Lakhyanath Pame Vs The State Of Assam And 4 Ors
.... ve permission to open classes as specified in the Regulation shall approach the Board in the form of appeal within 2 months from the date of passing the order. The Board's decision shall be final in this regard.” 6. The rival submissions have been duly considered. It is not in d ...
Gauhati High Court
Smti. Malabika Das Vs Kandarpa Baruah And Ors.
.... ourt/tribunal within the time prescribed by limitation, there is no bar to exercise by the court/tribunal of its discretion to condone delay, in the absence of a formal application. 62. A plain reading of Section 5 of the Limitation Act makes it amply clear that, it is not mandatory to file ...
Gauhati High Court
Debananda Pegu Vs The State Of Assam And 4 Ors
.... sses as specified in the Regulation shall approach the Board in the form of appeal within 2 months from the date of passing the order. The Board's decision shall be final in this regard.” 6. The rival submissions have been duly considered. It is not in dispute that the impugned ...
Gauhati High Court
Shiw Nath Singh Vs The State Of Assam And 4 Ors.
.... horities and Mr. Sahewalla, learned Senior Counsel appearing for the respondent no. 5 have contended that the Zoning Regulations, 2000 have made way to the Assam Notified Urban Areas [Other than Guwahati] Building Rules, 2014 [‘the Building Rules, 2014’] and the Building Rules, 2014 do not permit ...
Gauhati High Court
Mstt. Noor Fateh And 2 Ors Vs Assam Board Of Wakf, Guwahati And 2 Ors.
.... ; 16. The learned counsel for the petitioner further submitted that though the Assam Board of Wakf is the plaintiff No.1 but except signing on the first page of the plaint as Secretary of the Wakf, they have never participated in the said proceeding till date. He further submitted that this ...
Gauhati High Court
Santius Kujur Vs The State Of Assam And Anr.
.... particular number of witnesses shall, in any case, be required for the proof of any fact." The legislature determined, as long ago as 1872, presumably after the consideration of the pros and cons, that it shall not be necessary for proof or disproof of a fact, to call any particular number ...
Gauhati High Court
Jayanti Medhi Vs The State Of Assam And 4 Ors
.... einbelow- “7.2. On consideration of the aforesaid decisions of this Court, the following principles emerge: (i) That a provision for compassionate appointment makes a departure from the general provisions providing for appointment to a post by following a particular procedure of recruit ...
Gauhati High Court
Anwar Hussain Vs The State Of Assam And 4 Ors
.... rtance than those attaching to the post held by him, his initial pay in the time-scale shall be fixed by giving one increment in the level from which the Government servant is promoted and he or she shall be placed at a cell equal to the figure so arrived at in the level of the post to which pro ...
Gauhati High Court
Nibrity Dasgupta And Anr Vs The Union Of India And 3 Ors
.... the petitioners have filed this petition on their individual capacity and not on behalf of the workers of the ONGC. Thus, this petition is not maintainable. It is further submitted that the petition was not rejected entirely by the Court, but there was scope to ponder over the prayer and to deci ...
Gauhati High Court
Sailendra Nath Kakati Vs The Uco Bank And 2 Ors
.... and consequently shall not qualify for pensionary benefits.” From a plain reading of the aforesaid Regulation, it is evident that removal of an employee shall entail forfeiture of his entire past service and consequently such an employee shall not qualify for pensionary benefits. If we acce ...
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!
