Thaneswar Bora Vs State Of Assam And 4 Ors
.... ty can take advantage of its own illegality. 10. Accordingly, in the manner in which the service of the petitioner was handled by the respondent authorities for his entire career from 1965 up to 2006 when he retired i.e. more than 40 years, the only way we can construe is that there was an ...
Gauhati High Court
On The Death Of Anil Mahanta Vs State Of Assam And 4 Ors
.... The State of Uttar Pradesh –Vs-Mohammad Nooh reported in 1958 AIR SC 86, Mr. Konwar, argues that there is nothing in Indian Law to warrant the suggestion that decree or order of the Court or Tribunal of the First instance becomes final only on the termination of all proceeding by way of appeal o ...
Gauhati High Court
State Of Assam And 6 Ors Vs Nur Hussain Mollah B
.... published in the month of August, 2003 at para 3.20 also recognizes regularization of 1707 posts of Gaon Panchayat Secretaries and concluded that over and above 683 sanctioned provincialised posts, 1707 numbers of Gaon Panchayat Secretaries, who were engaged at a fixed remuneration were being r ...
Gauhati High Court
Jyotish Das Vs State Of Assam And 3 Ors
.... considered the submissions advanced at the bar and have also gone through the materials available on record. 7. Law is firmly settled that, transfer being an incident of service, the scope for the Writ Court to interfere with an order of transfer is extremely limited. A transfer order is g ...
Gauhati High Court
State Of Assam Vs Md. Hussain Ali
.... sions advanced by the appellant’s counsel. He placed reliance on a Division Bench judgment of this Court in the case of Dolly Borpujari v. State of Assam & Ors. 2010 (2) GLT 147 and urged that in an almost identical situation, the Division Bench of this Court considered the case ofthe appell ...
Gauhati High Court
Baharul Islam And 35 Ors Vs State Of Assam And 4 Ors
.... rs, would be that the person holds the post for indefinite period, i.e., for a long duration in contradistinction to a person who holds it for a definite or a temporary period, the appointment to the post is made by the proper authority after the person concerned passes the prescribed test and t ...
Gauhati High Court
Rajin Chandra Das Vs State Of Assam And 5 Ors
.... and submit report on the genuineness of the claim and documentary evidence in support of the claim for non-drawal of pension for such a long period and for further taking action on the mater vide a communication dated 23.09.2021. It further reveals that pursuant to the communication dated 23.09. ...
Gauhati High Court
Hafsa Begam Vs State Of Assam And 9 Ors
.... 11. Section 108 of the Evidence Act, 1872 is extracted as below: “ 108. Burden of proving that person is alive who has not been heard of for seven years.— 1[Provided that when] the question is whether a man is alive or dead, and it is proved that he has not been heard of for seven years b ...
Gauhati High Court
Mustt Junufa Bibi Vs Mustt Padma Begum @ Padma Bibi And 4 Ors
.... such validity and acceptability of marriage, the entitlement of such second or further wives for the benefits of a family pension. 13. As regards the validity and acceptability of a marriage of a second wife or further wives where the parties are governed by the Mohammedan Law, would defin ...
Gauhati High Court
Dr. Basu Maan Das Vs State Of Tripura And 2 Others
.... igible for pro-rata pension and DCRG on the length of his qualifying service under the Government till the date of permanent absorption and as such, there is no provision of Rules to bear the leave salary and pension contribution by the Government. It has been further stated in the said letter t ...
Tripura High Court- Agartala
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