LAWS(GAU)-2016-6-30

DIGANTA KUMAR BHUYAN S/O LT. DAMBARUDHAR BHUYAN, TENPUR, W/NO.3, GOLAGHAT TOWN, P.O. & P.S. & DIST Vs. THE STATE OF ASSAM & 3 OTHERS THROUGH THE COMMISSIONER AND SPECIAL SECY. TO THE GOVT. OF ASSAM, PWRD DEPTT., DISPUR, GHY

Decided On June 08, 2016
Diganta Kumar Bhuyan S/o Lt. Dambarudhar Bhuyan, Tenpur, W/No.3, Golaghat Town, P.O. And P.S. And Dist Appellant
V/S
The State of Assam And 3 others through the Commissioner and Special Secy. to the Govt. of Assam, Pwrd Deptt., Dispur, Ghy Respondents

JUDGEMENT

(1.) This order will dispose of both WP(C) Nos. 2979 of 2016 and 1121 of 2016.

(2.) Since the subject matter of both the writ petitions are inter-related, those were heard together on 03.06.2016 and today is fixed for delivery of order.

(3.) Heard Ms A Devi, learned counsel for the petitioner in both the cases and Mr G Rahul, learned Standing Counsel, PWD (Roads). Also heard Mr H Buragohain, learned counsel, who has appeared for respondent No. 2, i.e., Chief Engineer, PWD (Roads), Assam by filing caveat.