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Judgment
Heard Mr. B D Das, learned Senior counsel assisted by Mr. D Thaosen, learned counsel for the petitioner.
Matter pertains to non-compliance of the order dated 02.02.2021 passed in WP(C) No. 233/2020.
Perused the office notes dated 07.04.2021 and 18.06.2021.
Mr. P Nayak, learned counsel has entered appearance on behalf of the respondent No. 3 on his telephonic instruction.
Petitioner is allowed to serve notice on the respondent Nos. 1, 2, 4 and 5 by dasti/personal service to be routed through the Registry of this Court.
Such dasti/personal service on those respondent Nos. 1, 2, 4 and 5 shall be made by the petitioner by serving a copy of this petition including the
annexures appended thereto and by obtaining their signatures with date and their office seal in presence of one or more witnesses. Thereafter, the
petitioner shall file an affidavit towards completion of such dasti/personal service on those respondent Nos. 1, 2, 4 and 5.
Pendency of this petition shall not be a bar for the respondents in payment of salary to the petitioner in terms of the order dated 02.02.2021 passed in
WP(C) No. 233/2020.
List this matter on 23.07.2021.
In the meanwhile, as the present respondent No. 3 has been posted outside the State, the new incumbent be impleaded as the Commissioner and
Secretary, Finance (SIU) Department, Assam in the present proceeding.