Bikram Pathak And 608 Ors vs The State Of Assam And 4 Ors.

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GAHC010076212024

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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2581/2024
BIKRAM PATHAK AND 608 ORS
C/O GOPAL PATHAK, VILL - KHAIRANI, P.O NAYABASTI, PS. BARBARI,
DIST BAKSA, PIN 78134
2: PRASANTA DAS
C/O-LT. AJIT DAS
OF VILL- RAHA RAJA GAON PO- RAHA PS- RAHA DIST- NAGAON PIN-
782103
3: DR APURBA KR KALITA
S/O-BIREN KALITA
VILL-UPAHUPARA
P.O. P.S-MANGALDAI
DIST-DARRANG (ASSAM)
4: RAJU DEKA
C/O- LT DWIJEN DEKA
VILLAGE - 2 NO NATHKUCHI
P.O- ASSAM SYNTEX
PS- TIHU
DISTRICT NALBARI
PIN-781355
5: PARAG JYOTI DAS
C/O. HIRA DAS
OF VILL. PHULBARI
P.O. MORIGAON
P.S. MORIGAON
DIST. MORIGAON
PIN- 782105
6: AHMED HUSSAIN LASKAR
S/O MAIZ UDDIN LASKAR
OF VILL- BHAURIKHANDI PART 2

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P.O. HATIKHAL BAZAR
DIST - CACHAR
ASSAM
788116.
7: NAYANJYOTI BARMAN
C/O LT PRATAP CH BARMAN
VILL- GOBINDAPUR
P.O- NANKARBHAIRA
PS- NALBARI
DIST- NALBARI
PIN-781369
8: SAURAV PAUL
C/O- HIRENDRA CHANDRA PAUL
VILL. P.O. PALASH PATHER
P.S.-DHEKIAJULI
DIST. SONITPUR
ASSAM
PIN 784112
9: BISWAJIT MEDHI
C/O. PUSPENDRA MEDHI
VILL- DOLOICHUBA
P.O- DOLOICHUBA
P.S- MORIGAON
DIST - MORIGAON
PIN - 782105
10: ANAITUR RAHMAN
C/O. ABUL KASHEM KABIR
VILL-GORAIMARI
PO- GORAIMARI
PS-LAHARIGHAT
DIST- MORIGAON
PIN-782104
11: MD JAVED SUFIAN BHUYAN
S/0 ABU TAHER BHUYAN
VILL- NO 1 DOLABARI
PO KALIABHUMURA
PS- TEZPUR
DIST SONITPUR
ASSAM
PIN 784027
12: DEBEN KURMI
C/O - LT.KARTIK KURMI

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VILL- RANGOLI
P.O RANGOLI
P.S MORANHAT
PIN-785670
DIST CHARAIDEO
ASSAM
13: PRODIP KURMI
C/O. SURESH KURMI
OF VILL. LONGSU
P.O. DIKOM
DIST. DIBRUGARH
PIN - 786101
14: ABU HAYAT ALKAMAL TALUKDAR
S/0- AYUBAR RAHMAN TALUKDAR
VILL AND P.O- BONGHUGI
P.S. KALGACHIA
DIST- BARPETA
PIN 781321
15: SANGITA PATHAK
C/O JITUMANI KALITA
RESIDENT OF BIJOYA CRESCENT APARTMENT
FLAT NO.1A
UZAN BAZAR
KAMRUP
ASSAM
PIN- 781004
16: MEHBUBUL HAQUE
S/O. NAZRUL HAQUE
VILL. FULKUMARI
P.O- KHUDIMARI
PS- GAURIPUR
DIST- DHUBRI
PIN- 783331
17: PRONOTI SAIKIA
C/O. SRI ANAND SAIKIA
OF KAKOPOTHER TOWN
P.S. KAKOPOTHER
P.O. KAKOPOTHER
DIST. TINSUKIA
PIN- 786152
18: MUKUL SARMAH

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C/O. DIGEN CHANDRA SARMAH
P.O.- GUWALGAON
P.O.- BALIATI
P.S.- PULIBOR
DIST.- JORHAT (ASSAM)
PIN- 785703.
19: MAHTAB HUSSAIN
S/O- TAFAZUL HUSSAIN
VILL- GHILAGURI
P.O- BETBARI
DIST -SIVASAGAR
PIN-785640
20: PORANJIT GOGOI
S/O- LOHIT CHANDRA GOGOI
VILL- PUB-KHUMTAI
PO- PUB-KHUMTAI
DIST- GOLAGHAT
PIN-785622
21: SHATABDI DAS
C/O. MILON CHAKRAVARTY
RESIDENT OF VILL. SENSOWA GAON. P.O.
P.S. AND DIST.- JORHAT (ASSAM)
PIN- 785001
22: RITA SAIKIA
C/O. PIKU DUTTA
OF VILL. TARAJAN GAYAN GAON
P.O. AND DIST.- JORHAT (ASSAM)
PIN- 785001.
23: SAIUL ISLAM
S/O-LATE HUSSAIN ALI
VILL-BAMUNIGAON
P.O-BARALABARI
P.S-CHANGSARI
DIST-KAMRUP
ASSAM
PIN-781101
24: NILUTPAL PHUKAN
C/O. MINA RAM PHUKAN
RESIDENT OF MORAN PEOLI NAGAR RANIPATH
PO. MORAN
PS- MORAN
DIST. DIBRUGARH

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PIN- 785675
25: JULFIKAR RAHMAN MOZUMDAR
S/O- LT. LUTFAR RAHMAN MOZUMDAR
OF VILL- BONNYAGURI
P.O- JALESWAR
P.S- LAKHIPUR
PIN- 783132
DIST- GOALPARA
ASSAM.
26: APURBA KR BHUYAN
C/O -LT. SURYYA KUMAR BHUYAN
VILL-JOYSAGAR CHARIALI
P.O-JOYSAGAR
P.S. AND DIST- SIVASAGAR
PIN-785665
27: MUKTABIR ALOM BARBHUIYA
C/O- JALAL UDDIN BARBHUIYA
RESIDENT OF HAILAKANDI TOWN WARD NO 1
PS- HAILAKANDI
PIN- 788151
DIST- HAILAKANDI
ASSAM.
28: MANASH PRATIM TALUKDAR
C/O- BIPIN TALUKDAR
VILL ANDPO-KALAKUCHI
PS-TAMULPUR
DIST- TAMULPUR
PIN-781367
29: GUORI NATH SAIKIA
C/O- LT BHABA KANTA SAIKIA
VILL- BALIPUKHURI
PO-
DORPANG
PIN-787033 PS- BIHPURIA
DIST LAKHIMPUR
30: MUKUL MADHAB BORA
C/O LOKESWAR BORA
VILL- CHRAIDOLONI
PO- MADHABPUR
PIN- 784164
DIST- LAKHIMPUR

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31: KHALID MEHMUD
S/O. MD NURKASHEM
VILL. POLASHGURI NO. 2
P.O. SAPKATA
PS- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783360
32: SUNIRMAL NATH
S/O. LATE SUMANTA KUMAR NATH
VILL- MEGHNA BARANTAR
PO- JANAKALYAN BAZAR
P. S- NILAMBAZAR
DIST- KARIMGANJ
PIN- 788720
33: BHASKAR JYOTI DAS
C/O. HIREN DAS
VILL-CHUNGI
P.O. CHUNGI
DIST. JORHAT
PIN-785616
34: PRASANTA PHUKON
C/O. LAKHESWAR PHUKON VILL-MORAPUKHURI
P.O-DEORAJA
P.S-AMGURI
PIN-785680
DIST-SIVASAGAR
ASSAM.
35: LOHIT DEORI
C/O GHANA KANTA DEORI
VILL-KOLOWLOWA DEORI GAON
P.O. ADARSHA DEORI GAON KOLOWLOWA
PS- KHUWANG
DIST DIBRUGARH
PIN 785676
36: PABAN KUMAR SAHU
C/O. SANKAR CHANDAN SAHU
VILL. BAMUNBARI
P.O. BAMUNBARI
P.S. MORAN
DIST - DIBRUGARH
PIN - 786613.
37: RAKESH DEKA

Page No.# 7/180
C/O-LATE
DHIRENDEKA
VILL-AUGURIGAON PO-BHURBANDHA
DIST- MORIGAON
38: CH SOMORESH SINGH
C/O CH MOHAN SINGH
OF VILL LAKHIPUR
DIST- CACHAR
PIN 788126
39: SANJAY KARMAKAR
OF VILL. HOOLUNGOOREE T. E.
P.O. KHATISONNA
P.S. MARIANI
DIST- JORHAT
ASSAM
PIN- 785634
40: NOZRUL ISALM
S/O ABDUS SALAM
VILL. GOLOKERPAM
PO- DHUMERGHAT
PS- LAKHIPUR
DIST - GOALPARA
PIN- 783330
41: NILENGNEIHOI LUNKIM
D/O-LT LALRINGLIEN LUNKIM
VILL- SONGPIJANG
P.O- HAFLONG
P.S- HAFLONG
DIST- DIMA HASAO
ASSAM
PIN 788819
42: AM HUSMI
VILL AND PO- CHALANTAPARA
PS- JOGIGHOPA
DIST- BONGAIGAON
ASSAM
PIN- 783388
43: NEETASHREE DEVI
C/O-DR BIKASH NATH
VILL-CHARING TELIAL GAON
P.O- HAFALUTING
P.S-GAURISAGAR

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PIN-785661
DIST. SIVASAGAR
44: AMIRUL HUSSAIN KHAN
S/O SAYED HUSSAIN KHAN
VILL. MOIRAMARA
PO. HOWLY
PS. HOWLY
DIST. BARPETA
PIN. 781316
45: ANKUR PAYENG
C/O- DIMBESWAR PAYENG
VILL- CLUB RAOD
NACHANICHUK P.O. AND P.S. JORHAT
DIST- JORHAT
ASSAM
46: KAMAL HASAN
VILL. BIJULIBARI
PO- MAROI
PS- SIPAJHAR
PIN- 784145
DIST- DARRANG
ASSAM.
47: BALEN TALUKDAR
S/O MANIRAM TALUKDAR
VILL- DAICHAPARA
PO- BARANGHATI
PS- KAYAN
DIST- KAMRUP
PIN- 781350
48: MD AKHTAR HUSSAIN
S/O. MD. ABDUL HAMID SK
VILL. BALLAMGURI
P.O. BALLIMARI
PS- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783360
49: AZIZUR RAHMAN BABUL
S/O ASHRAF ALI AHMED
VILL. SINGIMARI HABI
PO TUKRAPARA
DIST- KAMRUP
PIN- 781137

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50: BHASHAPRIYA SAIKIA
C/O. AZIZUR RAHMAN BABUL
VILL. SINGIMARI HABI
PO. TUKRAPARA KAMRUP
PIN- 781137
51: JAYPRAKASH BHARATI
C/O- INBENI BORBORA BHARATI
OF VILL- RAHA THUKULAGAON
PO- RAHA
PS- RAHA
DIST- NAGAON PIN- 782103
52: IKBAL FARID
S/O. LT MOTIOR RAHMAN
VILL - UTTAR ATHIABARIPO
PS - BARPETA ROAD
PIN - 781315
53: ABHIJIT DEORI
C/O. LATE DHIREN DEORI
OF VILL. SISSI MUKH DEORI
P.O. SISSI MUKH
P.S. SILAPATHAR
DIST- DHEMAJI
ASSAM
PIN- 787057
54: SRIVASTAV KAUSHICK
VILL MAJJAJORI
P.O. MAJGAON
DIST NOWGAON
ASSAM.
55: RANJU KUMAR BARMAN
C/O-MATINDRA KUMAR BARMAN
OF VILL- LAILAPUR
PO-LAILAPUR
PS-DHOLAI
DIST-CAHAR
PIN-788120
56: NAZRUL ISLAM
VILL- NEW PIRADHARA
P. O. PIRADHARA
P. S. ABHAYAPURI
PIN- 783384

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DIST. BONGAIGAON
ASSAM.
57: CHITRA MOHAN DUTTA
C/O -SUSIL DUTTA
VILL-NITAIPUKHURI
P.O-NITAIPUKHURI
PIN-785671
DIST- SIBSAGAR
ASSAM.
58: DIPJYOTI BORUAH
C/O. KRISHNA BORAUAH
OF VILL. BAKATA BOROPIAL
P.O. NANGALAMORA TINALI
P.S. NEMUGURI BAKATA
DIST- CHARAIDEO
ASSAM
PIN- 785674
59: PARIMAL CH ROY
C/O LOKENDRA CH ROY
VILL- DHANPUR
P.O-DHANPUR DIST- DHUBRI
PIN- 783337
60: AJANTA BORA
C/O- BHADRA BORA
VILLAGE- BAKARI GAON
PO- BHURBANDHA
PS- MORIGAON
DISTRICT- MORIGAON
ASSAM
PIN- 782104
61: REEMA DEKA
C/O-NILAMANIBEZBARUAH
VILL-JANIGOG
PO-JANIGOG
DIST-NALBARI PIN-781334
62: ARINDAM HAZARIKA
C/O- PRAHLAD KUMAR HAZARIKA
OF VILL- PACHIGAON
P.O. JAMUGURIHAT
PS JAMUGURIHAT
DIST SONITPUR
PIN 784180

Page No.# 11/180
63: PRASANTA NEOG
C/O.
TANKESWAR NEOG
VILL- KAMAR GAON

P.O. POTIA GAON
P.S. KAMALABARI

DIST-MAJULI
PIN-785106
64: PRADYUT JYOTI SAIKIA
C/O -DILIP SAIKIA
OF VILL -NATH GAON
P.O - NEMUGURI
P.S -NEMUGURI
PIN-785674
DIST- SIVASAGAR
65: JAMILA KHATUN
D/O- JIAR ALI
VILL- USHATARI
P.O AMINKATA
PS- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783337
66: MD HASHMAT ALI
S/O LT ABDUL RAHIM
OF VILL-HARIPUR
PO BAHARIHAT
DIST BARPETA
ASSAM
PIN 781302
67: NUR ALOM
S/O. NUR MOHAMMED ALI
OF VILL. AND P.O- SALAKATI
PS AND DIST- KOKRAJHAR
PIN- 783369
68: JYOTISH NATH
S/O- LATE MALIN NATH
OF VILL- KHARADHARA
PO - BARAMCHARI
DIST- BAJALI
PIN-781355.

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69: SAFIUR RAHMAN KHAN
S/O- LATE ABDUR RAZZAQUE KHAN
VILL- GOKULKATA
P.O- SHIMULTAPU
PS- GOSSAIGAON
DIST-KOKRAJHAR
PIN- 783361
70: NAZNIN AKHTAR
C/O. RAJIB IKBAL LASKAR
OF VILL. AND P.O.- KANAKPUR PART -I
P.S.- SILCHAR
DIST - CACHAR
ASSAM
PIN - 788006.
71: NIPON NATH
C/O- BHADRESWAR NATH
OF VILL- RANGAPANI
PO- RANGAPANI
PS- MERERCHAR
DIST - BONGAIGAON
ASSAM
PIN CODE-783384
72: SAHIDUL ISLAM
C/O. NURUDDIN AHAMED
VILL. NO 1 SINGRIMARI
PO AND PS. KALAIGAON
PIN- 784525
73: MUJRINA MONNAF
W/O JAVED SUFIAN BHUYAN
OF VILL-NO 1 DOLABARI
P.O. KALIABHUMURA
PIN - 784027
74: TRIDIB GOGOI
C/O- UMA KANTA GOGOI
VILL - BETBARI LUTHURI CHETIA GAON
P.O-BETBARI
PIN-785697
DIST- SIVASAGAR
75: CHAYAN BORDOLOI
VILL-- MORANBARI DIPORA
P.O-- DIPORA PUKHURI

Page No.# 13/180
P.S-- HELEM
DIST-- BISWANATH (ASSAM)
PIN-- 784172
76: NILOMJYOTI PAGAG
C/O. LATE TANKESWA PAGAG
VILL-BORAGURI
P. O. -RANGACHAHI
DIST-MAJULI
MOBILE- 785104
77: GAUTAM DAS
C/O. GYAN RANJAN DAS
VILL- BAKRIHAWAR PT 3
P.O.- KALINAGAR
P.S- PANCHGRAM
DIST-HAILAKANDI
PIN-788801
78: OMPHU HANSEPI
C/O- HUMSON RONGPHAR
VILLAGE- BIVOPI GAON
P.O AND P.S- BAITHALANGSO
DIST- WEST KARBIANGLONG
ASSAM
PIN-782450
79: GAURI SHANKAR KALITA
C/O KABINDRA KALITA
VILL- DIPLANG
P.O- LAHKARPARA
P.S- KAYAN
DIST. KAMRUP (RURAL)
PIN- 781350
80: NAYAN PRADHAN
C/O-PURNA PRADHAN
VILL- KACHARIGAON PO- KATHIATOLI PS- KAMPUR
DIST- NAGAON PIN- 782427
81: ANANTA BORA
C/O-LILA BORA
VILL- MODERGURI GAON
PO- AZAD
PS- PANIGAON
PIN- 787031
DIST- LAKHIMPUR
ASSAM.

Page No.# 14/180
82: ABHINAB BORPATRA GOHAIN
C/O GULUK BORPATRA GOHAIN
OF VILL. BHARALUA GAON
P.O. DINJOY (CHABUA)
P.S - CHABUA
DIST. DIBRUGARH
ASSAM
PIN- 786184
83: SURAJIT BORAH
C/O. KANAK CHANDRA BORA
GASBARI
WARD NO. 8
PS. MORIGAON
PO- MORIGAON
DIST- MORIGAON
PIN 782105
84: JYOTI SANKAR KALITA
C/O-LT. MALARAM KALITA
OF VILL- AMULAPATTY WORT NO 4 PO- MORIGAON
PS- MORIGAON DIST- MORIGAON PIN- 782105.
85: JUAL SINGH GHATWAR
C/O. GOPAL GHATOWAR
VILL. AND PO. BADULIPAR
DIST - GOLAGHAT
PIN - 785611
86: ABU TALEB AHMED
C/O-RAHMOT ULLAH
VILL AND P.O- MAHTOLI
PS- BOKO
DIST- KAMRUP
PIN- 781136
87: PARTHAJIT ROY
C/O. SUBODH ROY
VILL. BAJRAJHAR
P.O. AND P.S. ROWTA
PIN- 784508
DIST. UDALGURI
ASSAM
88: MUSTAFIZUR RAHMAN
S/O. MD HUSSAIN ALI
VILL.DURABANDHI GAON

Page No.# 15/180
PO. LOCHANABORI
PS MOIRABARI
DIST. MORIGAON
PIN 782126
89: POPPY AHMED
C/O- ABU TALEB AHMED
VILL. AND P.O.- MAHTOLI
PS-BOKO
DIST- KAMRUP
PIN- 781136
90: BIDON KANTI DEY
C/O- BASUDEV DEY
OF VILL-KALINAGAR 3
PO- KALINAGAR
PIN-788801
DIST HAILAKANDI
ASSAM.
91: FREDERISK DAIMARI
S/O. PRABIN DAIMARI
OF VILL-NALBARI
WARD NO -2
P.O AND P.S-UDALGURI
DIST. UDALGURI
ASSAM
PIN-784509
92: ANUPAM MEDHI
S/O- RAMESH MEDHI
VILL. AND PO- LAPHAKUCHI
DIST-BAKSA
PIN- 781377
93: JIBARAM CHARAH
C/O-LUKUM CHARAH
VILL- UPPER CHUMOIMARI
P/O- DAKHINPAT SATRA
P.S- KAMALABARI
PIN-785102 DIST- MAJULI
ASSAM
94: PRANTOSH PODDAR
S/O- MR PHANINDRA PODDAR
VILL-GARAIMARI PATHER
P.O-PHARSHIPAM
PS. DHEKIAJULI

Page No.# 16/180
DIST-SONITPUR
PIN- 784110
95: MANASH PRATIM CHUTIA
C/O. CHANDRA CHUTIA
VILL. PUB DUNIA
PO- SANTIPUR
DIST- BISWANATH
PIN 784178
96: RAMANANDA KURMI
C/O. UMANANDA KURMI
OF VILL. AND PO - DIGORKHAL
PS- KATIGORAH
DIST. CACHAR
ASSAM
PIN - 788815
97: ALOKESH NATH
C/O. ANIL CHANDRA NATH
VILL- LAMA BAHADURPUR
PO- BRAHMAN SHASHAN
PIN-788722
DIST- KARIMGANJ
ASSAM
98: DEVI MEDHI
D/O LATE DHIREN MEDHI
OF VILL JALAGAON
P.O. JALAGAON
P.S SIMLA
DISTRICT -BAKSA.
99: SAHJAHAN ALAM
C/O-USUF ALI
VILL. AND PO-MAROI
PS -SIPAJHAR
DIST- DARRANG
PIN-784145
100: SUNIL PADUN
C/O- SUREN PADUN
VILL.- RANUCHUK
P.O.- BHURAMARA
DIST.- MAJULI (ASSAM)
PIN- 785104.
101: FARUQUE AHMED

Page No.# 17/180
C/O- LATE ASHRAF UDDIN AHMED
OF VILL. AND PO- BECHAMARI
PS- DHING
DIST- NAGAON
PIN-782123.
102: MOUSUMI BARUAH
W/O. JYOTIRMOY DAS
HOUSE NO 2
BYLANE 4
RUPKONWAR PATH
BORMOTORIA
P.O. HENGRABARI
P.S. DISPUR
PIN 781036
DIST-KAMRUP METRO
ASSAM.
103: RANJITA PATIR
C/O-- SUNIL TAYE
OF VILL. DIMOW CHARIALI
P.O-- DIMOW
P.S-- SILAPATHAR
DIST-- DHEMAJI
ASSAM
PIN-- 787059.
104: ABU EUSUF HAMDANI
VILL. KAZAIKATA PT 1
P.O. AND P.S. BILASIPARA
DHUBRI
ASSAM.
105: CHANDAN KUMAR SENAPATI
C/O- LATE LATHIRAM SENAPATI
VILL- KARAIGURI
PO- AZARBARI
P/S- DHARAMTUL
PIN- 782105
DIST-MORIGAON
ASSAM.
106: UMA DEVI
C/O-BHARGAB KR NATH
VILL-SOUTH BARAPUJIA
P.O-KHAPLANGKUCHI
DIST-NAGAON
PIN- 782103

Page No.# 18/180
107: PRAFULLA PATAR
C/O. RUMPAM PATAR
VILL. AND PO. BAMUNIJAN
PS. RAHA
DIST. NAGAON
PIN- 782425
108: HIMADREE LASKAR
W/O-AKRAMUL PARVEJ ANOWAR
OF VILL- TAPATTARI
PO- PIRADHARA
PS- ABHAYAPURI
DST. BONGAIGAON
ASSAM
PIN- 783384.
109: KASHMIRI SAIKIA
C/O. LATE MADAN SAIKIA
OF VILL. AND P.O. KHARIKATIA
P.S. TITABOR
DIST-JORHAT
ASSAM.
110: HIMANGSHU DAS
C/O. PRADIP DAS
VILL -NOTUN GARAMUR GAON GREEN PARK
JORHAT
P.O- JEC
PS- JORHAT
PIN- 785007.
111: RAJDEEP BORAH
C/O-HIREN CH. BORAH
OF VILL- KEYANPATTY PURONIGUDAM
PO- PURONIGUDAM
PS- SAMAGURI
DIST- NAGAON
PIN- 782141
112: RAKESH HAZARIKA
C/O- PROFULLA HAZARIKA
VILL. FIRST SENCHOWA
P.O.- NOBHETA
DIST.- GOLAGHAT (ASSAM)
PIN- 785622.
113: SWARNASHRI HALOI

Page No.# 19/180
C/O-PRASANNA KR HALOI
VILL-MAKHIBAHA
P.O-MAKHIBAHA
P.S-TIHU
DIST-NALBARI
PIN-781374
114: KAMESWAR BASUMATARY
S/O. GAJEN BASUMATARY
VILL AND P.O. KALBARI
PS AND DIST. TAMULPUR
PIN- 781367
115: CROSS MERCY LALLUNGHNEM
D/O- LOUIS L KEIVOM
VILL- LOWER MUOLHOI HAFLONG
P.O- HAFLONG
P.S- HAFLONG
DIST- DIMA HASAO
PIN-788819
ASSAM.
116: HIRANYA TANTI
S/O-NARAYAN CHANDRA TANTI
OF VILL-JYOTI NAGAR DHEKIAL GAON BARIKA CHUBURI
P.O. TEZPUR P.S. MAHABHAIRAB
TEZPUR DIST- SONITPUR ASSAM
PIN- 784001
117: PINKI HAZARIKA
D/O. HEMA HAZARIKA
VILL. BALIPUKHURI
P. O. DURPANG
PIN- 787033
DIST. LAKHIMPUR
ASSAM.
118: HAFIZ ABDUL WADUD
S/O- LATE ABDUL KADER
OF VILL- MAIRAJHARGAON
PO- MAIRAJHAR
PS- GOBARDHANA
DIST- BAKSA (ASSAM)
PIN- 781315
119: PHANI KANTA BHUYAN
C/O- KHIRESWAR BHUYAN
VIL- SORU ALENGI

Page No.# 20/180
P.O- BALICHAPORI
P.S- GARAMUR
DIST. MAJULI
PIN -785104
120: PRANJAL DAS
VILL - JALIKHATA
P.O - HELANA
DISTRICT - BAJALI
PIN- 781375
121: NILMANI RAY
S/O- BHAGIRATH RAY
VILL. AND PO. NOWAGAON
PS- MANIKPUR
DIST- BONGAIGAON
ASSAM
PIN CODE-783392
122: ANUPAM SAIKIA
C/O. LATE CHAKRESWAR SAIKIA
VILL- BORDIHINGIA
P.O. AND P.S- KAMARGAON
DIST- GOLAGHAT
PIN- 785619
123: NABANITA KAKATI
C/O LT BAKUL KAKATI
VILL- KAMARGAON
PO- DUNI
PS- SIPAJHAR
PIN- 784148
DIST- DARRANG
ASSAM
124: LIBIYA DAS
C/O. MANASH PRATIM CHUTIA
OF VILL. PUB DUBIA
P.O. SANTIPUR
DIST. BISWANATH
ASSAM
PIN- 784178.
125: PARESH DAS
C/O. INDRESWAR DAS
VILL -DAKHINPAT KOIBARTTA
PO-DAKHINPAT SATRA
PIN-785102

Page No.# 21/180
126: ABINASH SHAW
S/O- BIRENDER SHAW
GOSSAIGAON WARD NO 4
P.O GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783360
127: NIRGUN KUMAR CHOUHAN
C/O-LT. RAM CHANDRA CHOUHAN
VILL- BARDOBA TUP
PO- BHURAGAON
PS- BHURAGAON
DIST- MORIGAON
PIN- 782121
128: MOHAN DEORI
C/O HEMOKANTA DEORI
VILL. SINGIYONI
PO- TENGAPANI
PS - DEMOW
PIN- 785671
129: ABDUL MALEQUE
S/O- SHIRAZULHOQUE
OF VILL-SUPARIVITA
PO-TULSHIBARI
PS-LAKHIPUR
DIST-GOALPARA (ASSAM)
PIN-783132
130: BONDANA BORUAH
C/O BIDON KANTI DEY
VILL- KALINAGAR 3
PO- KALINAGAR
PIN- 788801
DIST- HAILAKANDI
ASSAM
131: HIYA DAFLARI
C/O. HEMANTA HAZARIKA
OF OF MITHA-AMTAL
MALIGAON
PO DEVKATANAGAR
DIST KAMRUP (M)
132: NITUL DUTTA

Page No.# 22/180
S/O. HIRANATH DUTTA
OF VILL. KONCH GAON
P.O. BORDOLONI
P.S. GOGAMUKH
DIST. DHEMAJI
ASSAM
PIN- 787026
133: JANJIT BAISHYA
C/O. LT SUREN BAISHYA
VILL- BALAMUGKUCHI
PO -MUGKUCHI
PIN -781334
PS- NALBARI
DIST -NALBARI
ASSAM.
134: SHAHNAZ PARVEEN
C/O HATEM ALI
HOUSE NO 09
ROSE LANE ANUPAM NAGAR HATIGAON GAUHATI PIN -781038.
135: BENZIR AHMED LASKAR
S/O- LATE AMAR UDDIN LASKOR
OF VILL -NUTHAN RAMNAGAR PART-IV
PO- DAKHIN MOHANPUR
DIST- CACHAR
ASSAM
PIN 788119
136: NABA PAYENG
VIL-TURUKPARA (AGCHIA)
PO PS-BOKO DIST-KAMRUP 781123
ASSAM
137: MADHURJYA DUTTA
C/O- BHIMA KANTA DUTTA
VILL.- ATILAGAON
P.O.
P.S. AND DIST.- JORHAT (ASSAM)
PIN- 785001
138: ASHIM JYOTI GOGOI
C/O. HITESWAR GOGOI
OF VILL. DONGARCHUK GAON
PO. BISHMILE (CHABUA)
DIST- DIBRUGARH
ASSAM

Page No.# 23/180
PIN- 786184
139: SUBAL SARKAR
C/O. LT MAHANANDA SARKAR
VILL- KUSHLAIGURI
PO PATILADAHA
P.S- MANIKPUR
DIST- BONGAIGAON
PIN 783391
140: ACHYUT KRISHNA CHUTIA
C/O-- MR MONI KANTA CHUTIA
VILL-- LATHIA
PO AND PS- GOGAMUKH
DIST- DHEMAJI
ASSAM
PIN-- 787034
141: ANUPAM BHUYAN
S/O. AJIT BHUYAN
OF VILL- KAKOJAN BONGOAN
PO - KAKOJAN
PS.TEOK
DIST. JORHAT
ASSAM
PIN NO- 785107
142: HAFIZ UDDIN
S/O-AYENALI
VILL-SALEKURA
P.O-JANIA
DIST-BARPETA
P.S-BARPETA
PIN-781314
143: KABERI DEKA
W/O. BISWAJIT MEDHI
VILL-DOLOICHUBA
PS. MORIGAON
P.O. DOLOICHUBA
DIST. MORIGAON
PIN-782105
144: JYOTI PRASAD BHASKAR
S/O. SHRI RAJAT DEKA
VILL. RAJA GAON
PO. AND PS- RAHA
DIST. NAGAON

Page No.# 24/180
PIN- 782103
145: PABITRA SAIKIA
VILL-BALIGAON
PO- SRI RAM BONAMALI

PS-JENGRAI
DIST-MAJULI
ASSAM
PIN-785105.
146: OLIUR RAHMAN
C/0 LATE MD FAIZUL HOQUE
VILL-BATAIYA
P.O- MULLAGANJ BAZAR
P.S-NILAMBAZAR
DIST-KARIMGANJ
PIN-788719
147: BAKHAR JYOTI DAS
C/O. LATE THOGIRAM DAS
VILL. KAKODUNGA BLOCK NO.2
P.O.URANGIAL
P.S. BORHOLLA
DIST- JORHAT
PIN-785631
148: KHALIDUL ISLAM
C/O- NURUL HUSSAIN
OF VILL- KUMARGAON JURBARI
PO AND PS - DERGAON
DIST - GOLAGHAT
PIN- 785614
149: MUSTAFIZUR RAHMAN
C/O- AMZAD ALI
VILL- LEZAM
PO- CHUNARI
PS- LAKHIMPUR
DIST. GOALPARA
PIN- 783129
150: PRATIM SONOWAL
C/O-DIMBESWAR SONOWAL
OF VILL- KHEREMA GAON
PO- BORHOLA
PS- BORHOLA
PIN- 785631

Page No.# 25/180
151: KUNKU MONI DAS
C/O-NIRMAL CH. DAS
OF VILL-BORAHIGAON
PO-BAMBORAHI
PS-FURKATING
DIST-GOLAGHAT
PIN-785702
152: AFSAR ALI
S/O MD. GAZI RAHMAN
OF VILL-GOBINDAPUR
PO-SITOLI
PS BAGHBAR
DIST. BARPETA
PIN 781308
153: DINA NATH MILI
C/O- KAMAL MILI
VILL.- BALIGAON. P.O. BORGAYAN
P.S. GARAMUR
DIST. MAJULI (ASSAM)
PIN- 785104.
154: NAGESWAR CHAUHAN
C/O-SRI LAILU CHAUHAN
VILL BAGISA DUVI
PO- KHERONI
PS. KHERONI
DIST. WEST KARBI ANGLONG
ASSAM
PIN 782448
155: SUBHAM HALOI
C/O. AMULYA HALOI
VILL. PANBARI
PO. BARAJOL
PS. GHOGRAPAR
PIN. 781369
DISTRICT- NALBARI
ASSAM.
156: PRODYUMNA ROY
S/O. LATE MANKUMAR ROY
OF VILL- JALDOBA PART 2
P.O. PAGLAHAT
DIST- KOKRAJHAR (BTR) (ASSAM)
P.S- KAZIGOAN

Page No.# 26/180
PIN-783334.
157: RATAN DEKA
S/0. BANAMALI DEKA
VILL -HELACHA
PO HELACHA
PS -BELSOR
DIST -NALBARI
PIN -781338
158: SHAH JAMAL ALAM
C/O- ABDUS SHAHID SHEIKH
VILL- ALOMGANJ PART-XI
P.O. ALOMGANJ
DIST.-DHUBRI (ASSAM)
PIN-783348
159: DIPAM KAARMAKAR
VILL. AND P.O. BARO CHARAI KHOLA
P.S- GOLAKGANJ
DIST - DHUBRI
PIN-783334
160: KRISHNA KANTA RAJBONGSHI
C/O. LATE RABIRAM RAJBONGSHI
OF VILL-HAJALPARA
PO-BETNA
PS- GORESWAR
DIST-TAMULPUR
PIN-781366.
161: ABDUL MANNAN KHAN
S/O SHORBESH ALI KHAN
OF VILL.KHALISA BHITA (M.PARA)
PO. KHALISABHITA
PS. LAKHIPUR
DIST. GOALPARA
ASSAM
PIN 783330
162: TRAILOKYA SAIKIA
S/O. AJIT KR SAIKIA
OF VILL-TELIA GAON
PO. MORANGI CHARIALI
DIST. GOLAGHAT
PIN-785702
163: ANUP KUMAR DAS

Page No.# 27/180
C/O. DURGESWAR DAS
PO. AND PS. PATACHARKUCHI
VILL. BARBATABARI
DIST. BAJALI
PIN- 781326
164: HARIRAM KAMAN
C/O-LATE MONCHIB KAMAN
VILL-TELIABARI
P.O-AMORPUR
P.S. SODIYA
DIST-TINSUKIA
PIN-786157
165: DHIRAM KR DAS
C/O-PUNADHAR DAS
VILL- NA BHETI WART NO 09
PO- MORIGAON
PS- MORIGAON
DIST- MORIGAON PIN- 782105
166: SANJAY KR DAS
VILL. AND P.O- JAMBARI
PIN- 781141
DIST- KAMRUP
ASSAM
167: JIBAN CHANDRA SARMAH
C/O- UMESH CHANDRA SARMA
VILLAGE- TARAGAON.PO- CHENGELIA JHAR
PS- SIPAJHAR
DISTRICT- DARRANG
ASSAM
PIN- 784145
168: ABDUL MUKTADIR AHMED
S/O- ABDUS SABUR AHMED
VILL- KOKILA PART-2
PO- KOKILA BAZAR
PS- ABHAYAPURI
DIST - BONGAIGAON
ASSAM
PIN- 783392
169: KRISHNA KANTA KARMAKAR
S/O- KARTIKKARMAKAR
VILL- UTTAR ATHIABARI (KRISHNA NAGAR)
PO AND PS- BARPETA ROAD

Page No.# 28/180
DIST- BARPETA (ASSAM)
PIN- 781315
170: NIRANJAN BARUAH
C/O. JOY CHANDRA BARUAH
OF VILL. PANBARI FOREST
VILL. AND P.O.- BHIMPATHAR
P.S.- DIGBOI
PIN.- 786171
DIST.- TINSUKIA
ASSAM.
171: PRANJAL PRATIM KUMAR
C/O. SONARAM KUMAR
TOWN- TANGLA
PO. AND PS- TANGLA
DIST- UDALGURI
PIN- 784521
172: BHRIGU KR SONOWAL
C/O. CHANDRA KANTA SONOWAL
VILL- CHERELI NA-PAM GAON
P.O. RAJABAHAR
P.S. BORHOLLA DIST- JORHAT
PIN- 785631
173: RUPAN PATAR
C/O-BIREN PATAR
VILL-TITATALA
P.O. BARIBANDHA
P.S-LAHARIGHAT
PIN-782127
DIST-MORIGAON
ASSAM.
174: RASHMI REKHA GOGOI
C/O-KASHI NATH GOGOI
OF VILL- GOGAMUKH CHARIALI MAJGAON
PO- GOGAMUKH
PS- GOGAMUKH
DIST- DHEMAJI
PIN- 787034
175: MOFIDA MONOWARA BEGUM
VILL-GOROIMARI SATRA
CHHAYGAON
DIST- KAMRUP
ASSAM

Page No.# 29/180
176: CH PUSPITA SINGHA
C/O -KH SURAJIT SINGHA
VILL- BANTARAPUR
SUNDARI PART-III
PO- SUNDARI
PS- KACHUDARAM
DIST- CACHAR
ASSAM
PIN -788099
177: DIPALI DEVI
W/O. JYOTISH NATH
PACHAGARH WARD NO. 6
FAKIRAGRAM
P.O AND PS- FAKIRAGRAM
DIST- KOKRAJHAR
PIN- 783345
178: MITALI GOGOI
C/O-HAMANTA BOROO
OF VILL-SONALI POTHER
P.O-TELISHAL.PS-MERAPANI
DIST-GOLAGHAT
ASSAM
PIN-785705
179: MANIK RONGHANG
C/O- PONDIT RONGHANG
VILL- ETPO TARO
PO AND PS- DOKMOKA
PIN- 782441
DIST- KARBI ANGLONG
ASSAM
180: MANORANJAN TALUKDAR
C/O. JOGEN TALUKDAR
VILL -ADLA PO-BAGANPARA
PS-BARBARI
DIST-BAKSA
PIN-781344
181: GOLAM MOSTAFA MOLLAH
S/O- LT.ALIM UDDIN MOLLAH
VILL- JALESWAR BIL
P.O- JALESWAR
P.S- LAKHIPUR
PIN- 783132

Page No.# 30/180
DIST- GOALPARA
ASSAM.
182: SAURAV HAZARIKA
C/O. NARESWAR HAZARIKA
VILL - MADHAB PUR
PO-MADHAB PUR
PIN-784164
183: NAZRUL ISLAM
S/O. QUTUB UDDIN AHMED
VILL-NO. 2 GALANDI
P.O-GALANDI
P.S-KHARUPETIA
DIST -DARRANG (ASSAM)
PIN-784115
184: NILUFAR SULTANA
RESIDENT OF HOWLY TOWN
WARD NO 10
P. O- HOWLY
DIST. BARPETA
PIN 781316
185: BABYMONI DOLEY
C/O-LAKHYANATH DOLEY
VILL-LAMA BOR GARAH
P.O- CHIMEN MUKH
DIST. DHEMAJI (ASSAM)
PIN-787059
186: PARISMITA CHANGMAI
C/O- LATE TULSHI NATH CHANGMAI
VILL- BOGOLIJAN P. O. BOGOLIJAN
PIN-787031
DIST
187: PALLOV JYOTI BORA
C/O-MOHENDRA BORA VILL- POTIA GAON
P.O.MELAMATI
P.S. TITABOR
DIST- JORHAT
PIN-785632
188: TRISHNA BORGOHAIN
C/O -PARAGJYOTI DAS
VILL-PHULBARI
PS- MORIGAON

Page No.# 31/180
PO-MORIGAON
PIN-782105
DIST-MORIGAON
ASSAM.
189: DIGANTA CHAUDHARY
C/O- DAYARAM CHAUDHARY
PO- BADULIPAR
PS- KAMARGAON
PIN- 785611
DIST - GOLAGHAT
ASSAM.
190: MD ROJOB ALI
C/O-LT. MD TOYAB ALI
VILL- SOYOD BARI
PO- BIRINA SAYEK
PS- TITABAR
DIST- JORHAT
PIN- 785632
191: APURBA BHUYAN
C/O-BHULA BHUYAN VILL GERUA GAON P.O. GERUA PS BHURAGAON
DIST MORIGAON PIN 782121
192: JURISHREE DUTTA
C/O-SUSIL DUTTA
VILL- NITAIPUKHURI
P.O- NITAIPUKHURI
P.S. DEMOW
PIN-785671
DIST- SIVASAGAR
193: BORNALI SAIKIA
C/O. ROBIN SAIKIA
VILL- DHUWACHALA
PO- NATUN BECHAMORA
PS- KAMALABARI
DIST- MAJULI
PIN- 785110
194: NIPEN MUNDA
C/O. BASANTA MUNDA
VILL. ROCHIPATHAR
PO- GOZPURIA
PS- MORAN
DIST. DIBRUGARH
PIN - 785675

Page No.# 32/180
195: SAMUDRA KUMAR DAS
VILL. AND PO- KULHATI PIN-781104
DIST- HAMRUP
ASSAM
196: FUNU KAKATI
C/O. PARANDEEP NATH
RESIDENT OF MORIGAON TOWN
NAVETI
WARD NO.9
PO. AND PS. MORIGAON
DIST. MORIGAON
PIN- 782105
197: NARGIS AKHTAR CHOUDHARY
W/O- DILWAR HUSSAIN
VILL- KABARIBOND PT-1
PO- PATHERKANDI
DIST- KARIMGANJ
PIN- 788724
ASSAM
198: MONALISHA DEORI
C/O. AKASH JYOTI DEORI
OF VILL. LAKHINAGAR
P.O. MANCOTTA
P.S. MILAN NAGAR
DIST- DIBRUGARH
ASSAM
PIN- 786003
199: KULDIP SAIKIA
C/O. DEBEN SAIKIA
OF VILL. DUBIA GAON
P.O. DUBIA
P.S. GOHPUR
DIST- BISWANATH
ASSAM.
200: QUEEN BARUAH
VILL - JALIKHATA
P.O - HELANA
DISTRICT - BAJALI
PIN- 781375
201: SAHINA RESHMI MAZARBHUIYA
C/O-AZIM UDDIN MAZARBHUIYA.

Page No.# 33/180
PO-TARAPUR
PS-TARAPUR
PIN-788003
DIST-CACHAR.
202: ARUP TELI
C/O. JOYLAL TELI
OF VILL. CHAHINI POTHER
P.O. DEEPLING
P.S. KAKOTIBARI
DIST. CHARAIDEO
ASSAM
PIN- 785691
203: BIJOY KUMAR DAS
S/O-LT KANDO DAS
VILL. AND PO- SOLMARA
PS- BELSOR
PIN-781338
DIST - NALBARI
ASSAM.
204: ABDUL MANNAN
S/O. LT. ABDUL RAHMAN
OF VILL. DEOPANI BASTI
P.O. DEOPANI
P.S. GELEKY
DIST. SIVSAGAR
ASSAM
PIN- 785684
205: KAMRUL PARAMANIK
S/O. BASCHU PARAMANIK
VILL- KULAMUYA
PO- MEDORTARI
PS. FAKIRGANJ
DIST. DHUBRI (ASSAM)
PIN. 783330
206: HABIBUR RAHMAN
C/O-MOHSIN ALI
VILL- SAIKIA CHUBURI PO- DEKARGAON
PS- KACHARIGAON DIST- SONITPUR PIN- 784501
207: HIROK PAUL
C/O- LT. HARISADAY PAUL
LALA
HOSPITAL ROAD

Page No.# 34/180
W/NO- 7
PO AND PS- LALA
DIST- HAILAKANDI
ASSAM
PIN - 788163
208: NIPON CHANDRA DEORI
C/O- LT SUSHIL KUMAR DEORI
VIL- BAHGORA
PO- BAHGORA
P/S - BIHPURIA
PIN- 784161
DIST- LAKHIMPUR
209: REZAUL KARIM MAZUMDAR
S/O. NAZIM UDDIN MAZUMDAR
VILL-NITAINAGAR PART 2
P.O. NITAINAGAR
DIST- HAILAKANDI
ASSAM
PIN 788152
210: NIPON GOGOI
C/O GUNEN GOGOI
VILL. TAIRAI
P.O. CHATIONAGURI
P.S. SAPEKHATI
DIST. CHARAIDEO
PIN- 785692
211: BISWAJIT BORDOLOI
C/O MATIRAM BORDOLOI
VILL JAMADARI
P.O GERUAGAON
PS BHURAGAON
PIN 782121
DIST MORIGAON (ASSAM)
212: BIKRAM CHETRY
S/O. LT BHIM BAHADUR CHETRY
VILL. KHAIRANI
PO- NAYABASTI
PS- BARBARI
DIST. BAKSA
PIN 781344
213: PANKAJ HAZARIKA
C/O RAM NATH HAZARIKA

Page No.# 35/180
VILL- JORHATIA
PO- CHARAIMORIA
PS BOGINODI
PIN-787032
DIST-LAKHIMPUR
ASSAM.
214: MAINUL HOQUE
S/O- LT ABDUL HAMID
VILL - DARANGIPARA
PO - DAGAPARA
PS - MUKALMUA
DIST-NALBARI (ASSAM)
PIN-781126
215: SANTOSH RABIDAS
C/0-LALCHAND RABIDAS
VILL-RANGIRGHAT PART-3
PO-AMJURGHAT
PS-SONAI
DIST- CACHAR
ASSAM
PIN-788119
216: MD EUSOB ALI MOLLAH
C/O-RAHIM UDDIN MOLLAH
OF VILL- CHIRAKHOWA PT-6 PO- JARUACHAR VIA ALOMGANJ
PS- FAKIRGANJ DIST- DHUBRI PIN- 783339
217: MINTON CH PRADHANI
VILL. KHALISHANIMARI
P.O. BHAWRAGURI
P.S. GOSSAIGAON
DIST. KOKRAJHAR
(BTR) ASSAM
PIN-783336
218: ALA SALMA SULTANA
C/O. MD MAKBUL HUSSAIN
OF VILL. KANAICHUBA
P.O. HOWLY MOHANPUR
PS. MANGALDAI
DIST. DARRANG
PIN- 784125
219: MD NUR AHMED BARLASKOR
S/0 SAFIQUE AHMED BARLASKOR
OF VILL- CHESRI

Page No.# 36/180
PO AND PS- BORKHOLA
DIST- CACHAR
ASSAM
PIN 788110.
220: KRISHNAJEE CHAUHAN
S/O. BALESWAR CHAUHAN
OF VILL-DIKHRENG
P.O-KHERONI
P.S-KHERONI DIST-WEST KARBI ANGLONG
PIN-782448
221: AMAR JYOTI SONOWAL
S/O. JAGAT SONOWAL
OF VILL-GARIABALI
PO- ARADHAL
PS-DHEMAJI
DIST. DHEMAJI
PIN 787057
ASSAM
222: BHASKAR BIKASH SAIKIA

S/O PRODIP CH SAIKIA
OF VILLAGE - MELAMORA
PO- MELAMORA
DISTRICT- GOLAGHAT
ASSAM
PIN- 785621
223: JINGKU GOGOI
C/O - SUKHESWAR GOGOI
VILL- SRIPANI JANAKALYAN GAON
P. O- J. K CHARIALI
P. S- SILAPATHAR
DIST-DHEMAJI
PIN-787110
224: NURUL HUDA LASKAR
S/O ASHROF UDDIN LASKAR
VILL. AND PO. NISCHINTAPUR PART I
DIST. HAILAKANDI
ASSAM
PIN. 788164
225: PARI NEOG
C/O. GHANA KT NEOG
VILL- TIHULABARI

Page No.# 37/180
P-O- KALABARI
P-S- GOHPUR
DIST- BISWANATH
PIN - 784178
226: TABIUR RAHMAN
C/O. AJIT ALI
VILL -KHANDAKARPARA
PO -BHELLA
PIN -781309
PS -BARPETA
DIST -BARPETA
ASSAM.
227: ANUP PROTIM GOGOI
S/O. BIREN GOGOI
OF VILL. JAJALI GARKUSH
P.O. BANAMALI
P.S. KAKOTOBARI
DIST- CHARAIDEO (ASSAM)
PIN- 785689
228: DEWAN HAMIDUR RAHMAN
S/O- DEWAN NURUL ISLAM
OF VILL- NUMBERPARA PT-3
PO- NUMBERPARA
PS- ABHAYAPURI
DIST- BONGAIGAON
ASSAM
PIN- 783392
229: MD NUR HUSSAIN
C/O- ABDUL SABUR MIA
VILL- HARIPUR
P.O - BAHARI (HAT)
P.S - TARABARI
DIST - BARPETA (ASSAM)
PIN- 781302
230: KHURSHIDUL ALOM
S/O- SOHRAB ALI
OF VILL- TAKIMARI RATANGAON
P.O- TAKIMARI
P.S- LAKHIPUR
DIST- GOALPARA (ASSAM)
PIN- 783129
231: JOYA BARUAH

Page No.# 38/180
C/O- LT ABDUL JALIL
OF VILL- BADARPUR
PO-BADARPUR
PS- BADARPUR DIST. KARIMGANJ
ASSAM.
232: JOYA BAURAH
C/O. PARTHAJIT ROY
VILL- BAJRAJHAR
PO. AND PS. ROWTA
PIN- 784508
DIST.- UDALGURI
ASSAM.
233: SANJEET KUMAR SINGH
C/O BACHAN SINGH
VILL-MAJH BASTI
PO. FOREST BAZAR
DIST- WEST KARBIANLONG

PIN 782448
234: REZAUL KARIM AHMED
VILL-SATSIAKHAMAR
PO. KHALISABHITA
PS-LAKHIPUR
DIST-GOALPARA
PIN-783330
235: NABAJEET NARGIARY
C/O- SUMITRA BASUMATARY
VILL. AND PO- RUPAHI
DIST - BAKSA
PIN- 781318
236: BHASKAR SARMA
C/O- HAREN SARMA
VILL - SIMALUA (NADARIAPARA)
PO- BALISATRA
PS - KAYAN
PIN - 781350
DIST - KAMRUP (ASSAM)
237: NAZIR HUSSAIN
S/O MD FARAZ ALI
VILL- TUPAMARI
PO-TUPAMARI
PS- NAGARBERA

Page No.# 39/180
DIST- KAMRUP
PIN-781127
238: PALLAB SAHARIA
S/O - LATE MANO RAM SAHARIA
VILL-NIZ RANGAMATI
P.O-RANGAMATI
P.S-MANGALDAI
DIST-DARRANG
PIN-784529
239: HIRAK JYOTI PATHORI
C/O- KAMAL PATHORI
VILL- BONGALMORA NO 1
P/S- BIHPURIA
PO-ISLAMGAON
PIN- 787055
DIST- LAKHIMPUR
240: SRIMONTA BORUAH
C/O-LT. PULIN BORUAH
VILL- MOGORAHAT CHANGMAI
P.O -MOGORAHAT
P.S - SIVASAGAR
PIN-785666
DIST- SIVASAGAR.
241: ABUL HASAN SHEIKH
S/O- ABDUL HYE SHEIKH
OF VILL- SHIMUL TAPU-3
P.O- SHIMUL TAPU
P.S- GOSSAIGAON
DIST- KOKRAJHAR
(BTC) ASSAM
PIN- 783331
242: MUKTADIR HUSSAIN
VILLAGE-SANDALARTARI
P-S AND P-O- FAKIRAGRAM
DIST-KOKRAJHAR
ASSAM
PIN- 783345
243: SAMIM AKHTAR KHAN
C/O. ABDUL KALAM KHAN
VILL. TARAJAN
PO. TARAJAN
PS- MORAN

Page No.# 40/180
DIST. DIBRUGARH
PIN - 785675
244: MAINU BORAH
C/O. ROBIN SONOWAL
VILL- MANCOTTA
HATIMORA
PO- C.R BUILDING
PS- DIBRUGARH
PIN- 786003
245: KAPIL DEV NATH
C/O. PABITRA NATH
VILL- BAMUNBORI
P.S- MIKIRBHETA
P.O- BAMUNBORI
DIST- MORIGAON
ASSAM
246: MUKIBUR RAHMAN
C/O-LT. MOHI UDDIN
OF VILL- UDMARI
PO- SINGARI MADRASSA
PS- JURIA
DIST- NAGAON PIN- 782124
247: DEEP JYOTI NATH
C/O-LT. DUTIRAM NATH
OF VILL- BAMUNBORI P.O- BAMUNBORI
P.S- MIKIRBHETA DIST- MORIGAON PIN- 782103.
248: BICHITRA BIKASH GOGOI
C/O. SURESH GOGOI
VILL. DONGARCHUK GAON
PO. BISHMILE
PS. CHABUA
DIST. DIBRUGARH PIN. 786184
249: BHASKAR BORUAH
C/O- GHANA KANTA BORUAH
VILL- BELOGURI
PO AND PS- HOWRAGHAT
PIN- 782481
DIST- KARBI ANGLONG
ASSAM.
250: TAPAN BHUYAN
C/O-HARENDRA BHUYAN

Page No.# 41/180
VILL BORUAH BARI GAON P.O MORATUNI MAJULI PIN 785106
251: RIDIP JYOTI DAS
C/O-DUTIRAM DAS
VILL- ROJABARI DORIKAGHA
P.O-DELEHI GOHAIN GAON
P.S-SIVASAGAR
PIN-785640
252: SARAT PAMEGAM
C/O-GIRIDEV PAMEGAM VILL-2NO BORGOYAN DIST-MAJULI
PIN-785104
253: SASANKA PAMEGAM
C/O-GIRIDEV PAMEGAM VILL-2NO BORGOYAN DIST-MAJULI
PIN-785104
254: SWAPAN KUMAR MANDAL
C/O- NARAYANCH MANDAL
VILL. AND P.O- GAHIYA
P.S. SARTHEBARI
DIST. BARPETA
PIN- 781311
255: EDWARD LIANNEISANG HRANGKHOL
S/O-VANLALTHANG HRANGKHOL
VILL-ZION HAFLONG
P.O-HAFLONG
P.S-HAFLONG
DIST-DIMA HASAO
PIN-788819
256: PINKU SAIKIA
C/O- LATE KHAGEN SAIKIA
VILL- DHOWACHALA GAON
P.O- NATUN BESAMORA
P. S- KAMLABARI
DIST- MAJULI
PIN-785110
257: MOUSUMI BURAGOHAIN
C/O -ANANTA BURA GOHAIN VILL-PARALIGURI P.O -PARALIGURI P.S-
DEMOW PIN -785671
DIST SIVASAGAR
258: NABAJYOTI DAS
C/O-RAM PRASAD DAS
OF VILL- MAGUR GAON P.O- SALMARA

Page No.# 42/180
P.S- KAMPUR DIST- NAGAON PIN- 782425.
259: BORNALI KONWAR
C/O -MOHENDRA KONWAR
VILL- SEPON DEROIGHAT
P.O-SEPON
PIN-785673
260: JACKIE KARMAKAR
C/O- RADHANATH KARMAKAR
VILL.- HOOLUNGOORE T.E. P.O.- MARIANI
DIST. JORHAT (ASSAM)
PIN- 785634.
261: MEGNA BORAH
C/O. DEBAJIT GAYAN
RESIDENT OF 400C
PRABIN ALAYA APARTMENT
CHACHAL ROAD
SIX MILE
GUWAHATI
PIN-781022
262: ARCHANA KUMAR
C/O. PADMADHAR KUMAR
VILL-BICHENNALA
P.O-JAMTOLA
DIST -KAMRUP (R)
PIN-781365
263: JIBON DEBNATH
S/O-NIKHIL DEBNATH
VILL. AND P.O. SALAKATI
PS AND DIST-KOKRAJHAR
PIN-783369.
264: SHIKHA MONI RAI DEHINGIA
C/O. DIMBESHWAR RAI DEHINGIA
OF VILL. DA-DHARA
P.O. PALENGI
DIST- SIVASAGAR
ASSAM.
265: RUPAM NATH GOSWAMI
C/O. SATYENDRA NATH GOSWAMI
OF VILL. SURIPARA
P.O. DHANPUR
P.S. SAPATGRAM

Page No.# 43/180
DIST. DHUBRI
PIN- 783337
266: JAYANTA SAIKIA
C/O- DIMBESWAR SAIKIA VILL-BHULUKI CHUK
P.O. TIPOMIA
P.S-BORHOLLA
DIST-JORHAT
PIN-785630
267: SAHAJAN CHOUDHURY
S/O-FAZLUR RAHMAN CHOUDHURY
VILL--SUNODARI.
PO-BISHNUNAGAR
DIST-KARIMGANJ ASSAM
788782
268: SYED IKBAL MARCHENT
S/O. MAINUL HAQUE
OF VILL - KHANDKARPARA
P.O - BHELLA
PS - BARPETA DIST. BARPETA
PIN -781309
269: HABEZ UDDIN
C/0-NAZRUL HOQUE
VILL- BARGHOPA BILAR PATHAR
P.0.-BILASHIPARA BAZAR
P.S.-SALBARI
DIST.-BAKSA
PIN781315
270: SHIVA PRASAD GOGOI
S/O- PHANIDHAR GOGOI
OF VILL-LAKHTAKIA
PO- GHUGUHA DOLE
PS- DHEMAJI
DIST-DHEMAJI
ASSAM
PIN-787057
271: RUHUL AMIN
S/O- ATAUR RAHMAN
OF VILL- SONAPUR
P.O- KADONG
DIST. BARPETA
PIN- 781314

Page No.# 44/180
272: PRAHLAD DAS
C/O- LT. NIRMAL DAS
TOWN- NAZIRA
WARD NO- 01
P.O- NAZIRA
P.S- NAZIRA
PIN- 785685
DIST- SIVASAGAR.
273: NAYAN DEKA
C/O. SUNDAR DEKA
VILL. PUB- BALIGAON
P.O. GOGAMUKH
PS. GOGAMUKH
DIST-DHEMAJI
PIN- 787034
274: DHUNTI SONOWAL
C/O- BISWAJIT SONOWAL
VILL- KAKORATOLI GAON
P.O- GELAPUKHURI ROAD
P/S- TINSUKIA
DIST- TINSUKIA
ASSAM
PIN- 786126
275: MADAN DUTTA
S/O. PRAFULLA DUTTA
OF VILL. GARAKUSH
P.O. PHULPANICHIA
P.S. GAURISAGAR
DIST- SIVASAGAR
ASSAM
PIN- 785683
276: LAKESWAR BORI
C/O. NABIN BORI
VILL - JUN GAON
PO. NITAI PUKHURI
PS. KHOWANG
DIST. DIBRUGARH
PIN -7856761
277: MOMINOOR ISLAM
C/O. LT. DHONMIAH PRAMANIK
OF VILL. KALYANPUR
P.O. AND P.S. NAGARBERA
DIST. KAMRUP

Page No.# 45/180
ASSAM
PIN.781127.
278: ZIAUR RAHMAN
S/O- AZIZOL HOQUE
VILL- SONAMOYEE
PO- AOLATOLI
PS- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN-783129
279: PRATHA PRATIM HAZARIKA
S/O. MILAN HAZARIKA
P.O. AND PS-- DHEMAJI
WARD NO - 07
DIST -- DHEMAJI
ASSAM
PIN -- 787057
280: PRANJAL HAZARIKA
C/O- ARABINDA HAZARIKA
OF VILL - GARMARA
P.O - BARAMA
P.S - BARAMA
DIST - BAKSA
PIN - 781346
281: RAKIB ALI
S/O. MUNIR ALI
OF VILL. 2 NO KAKODUNGA HABI GAON 15 NO BLOCK
P.O- GORAJAN
DIST. JORHAT
PIN- 785631
282: IMRANA BEGAM LASKAR
D/O-ALIM UDDIN LASKAR
OF VILL-GANIRGRAM PART- 4
P.O- GANIRGRAM
P.S- KATIGORAH
DIST- CACHAR
ASSAM
PIN-788025
283: SUDIP DAS
S/O. LT KALIPADA DAS
OF VILL. CHANDRAPUR
P.O. RAKESHNAGAR

Page No.# 46/180
DIST.KARIMGANJ
ASSAM
PIN- 788701
284: TIKENDRAJIT KUMAR
C/O-DINESH KUMAR
VILL-HAJO (KUMAR PARA)
PO-HAJO
PIN-781102
DIST -KAMRUP
ASSAM.
285: KUSHAL KALITA
S/O- LT. RAJENDRA CH. DAS
OF VILL- KATASHBARI
P.O- NAYAGAON
P. S. JOGIGHOPA
PIN- 783384
DIST- BONGAIGAON
ASSAM.
286: RANJIT RABHA
S/O. MR. DILIP RABHA
VILL-BARANGABARI
PO-KACHUBARI
PIN-781367
DIST-BAKSA
BTC (ASSAM)
287: BHASKAR NEOG
C/O KAMAL NEOG
VILL. PURBAJYOTI NIGAM
P. O- PULISOMONI
DIST. BISWANATH
PIN784170
288: ANOWAR HUSSAIN
S/O SUKUR ALI
VILL- MORICHBARI RESERVE
PO- DHUMERGHAT
PS- LAKHIPUR
DIST GOALPARA
PIN- 783330
289: MD ASHRAF KAMAL BARBHUIYA
C/O LT ABDUL JALIL BORBHUIYA
VILL-SAIDBOND PART 1
PO AND PS- ALGAPAR

Page No.# 47/180
PIN- 788150
DIST - HAILAKANDI
290: DHARITRI SAIKIA
C/O - INDRESWAR SAIKIA
VILL- HINDU GAON
PO- NORTH LAKHIMPUR
PS- NORTH LAKHIMPUR
PIN-787001
DIST- LAKHIMPUR
ASSAM.
291: RANTU SONOWAL
C/O- DULESWAR SONOWAL
MORANHAT WARD NO. 9
PO-MORANHAT
PS-MORANHAT
DIST-CHARAIDEO
PIN- 785670
292: CHANDAN CHAUHAN

S/O-DHANIRAJ CHAUHAN
VILL-BELBARI NO. 2
P. O- MAILOO BAZAR
P. S-KHERONI
DIST-WEST KARBIANGLONG
293: RAM KARAN CHAUHAN
C/O. LT.NAGESWAR CHAUHAN
VILL-CHOTA MATI KHOLA
PO AND PS. KHERONI
DIST. WEST KARBI ANGLONG
PIN-782448
294: KUDDUS ALI
C/O-SAFOR ALI
OF VILL-SANIADI SAKLARPER
P.O-SANIADI
P. S-HAJO
DIST-KAMRUP (R)
PIN-781102
295: RIJU AHMED
C/O. RAMIJ ALI
OF VILL AND PO. NIZ NAMATI
P.S. TIHU

Page No.# 48/180
DIST-NALBARI
(ASSAM)
PIN-781355
296: AMIYA BORDOLOI
C/O- LABA KANTA BORDOLOI OF VILL. KANPHALA
P.O- DIGHALBORI
PS- MORIGAON
DIST- MORIGAON
ASSAM
PIN-782105
297: IVAN KERKETTA
C/O. ISRAIL KERKETTA
VILL. BHOLUKA GURI
PO- OUPHULIA CHARIALI
PS. TINGKHONG
DIST- DIBRUGARG
PIN - 786613
298: BEDANTA SAIKIA
C/O. PUTUL CH. SAIKIA VILL- MOHIMABARI
P.O. MOHIMABARI P.S. TITABOR
DIST. JORHAT
PIN-785630.
299: MRINMOY DEKA
C/O-LT. DHIREN DEKA
OF VILL- BORKOLA
PO. BORKOLA
P.S. SADAR DIST.- NAGAON
PIN- 782144
300: ASHA KURMI
D/O. PRANESWAR KURMI
VILL. AND P.O. BORBIL
P.S- THELAMARA
DIST- SONITPUR
PIN- 784149
301: JAYANTA DAS
C/O-- LT. DILIP DAS
VILL-- SUKULIBHORIA
PO-- SABOTI
PS-- NORTH LAKHIMPUR
DIST-- LAKHIMPUR
ASSAM
PIN-- 787001

Page No.# 49/180
302: DIPANKAR HAZARIKA
C/O- LT PURNA HAZARIKA
OF VILL- JAKAICHUK
P.O- TAMULBARI
P.S- TITABAR
PIN-785616
DIST- JORHAT
ASSAM
303: PIKUMONI BHUYAN
S/O BABUL BHUYAN
OF VILL- MADHUPUR
P.O. CHARIALI
DIST.- SONITPUR (NOW BISWANATH)
ASSAM.
304: RUPAM ENGTI
C/O-GANAK ENGTI
OF VILL- HALADHIBARI
P.O. NIZ DANDUA
P.S- MORIGAON DIST- MORIGAON PIN- 782104
305: MOON PHUKAN
C/O. MOHESWAR PHUKON
OF VILL. BAILUNG
P.O. PATSAKU
P.S. NEMUGURI
DIST. SIVASAGAR
ASSAM
PIN- 785673
306: MOHSINA YEASMIN
C/O. LT. RUHUL AMIN
OF VILL- RRB ROAD SOUTH HAIBARGAON
PO- HAIBARGAON
PS- SADAR
DIST. NAGAON
PIN- 782001
307: BINITA DEVI
C/O - LEKH ADHIKARI
VILL- HABIGAON
P.O. - MAZBAT
P. S. - ORANG
DIST - UDALGURI
ASSAM
PIN- 784507

Page No.# 50/180
308: ANKUMANI NATH
C/O- DARPAN KUMAR NATH
VILL.- KABEICHUBA
P.O.- BORDOULGURI
P.S.- SIPAJHAR
DIST.-DARRANG (ASSAM)
PIN- 784145
309: MANOJ KR SAIKIA
C/O-LALIT CH. SAIKIA
VILL- HUJGAON
PO- HUJ-RANGAGARA
PS- SADAR
DIST- NAGAON
PIN- 782002.
310: TWINKLE HANDIQUE
C/O-- LT. PABITRA HANDIQUE
VILL-- JAMUGURI
PO- DIGHALI-HILOIDARI
PS-- DHAKUAKHANA
DIST-- LAKHIMPUR
ASSAM
PIN-- 787055
311: POMPI DEVI
C/O. BISWA KAMAL NATH
LOTHABORI
WARD NO. 1
MORIGAON TOWN
P.O. AND PS- MORIGAON
DIST. MORIGAON
PIN 782105
312: JHARNA DEV BARMAN
C/0. RAMNATH BARMAN
VILL. PATIDAYA
P. O. PATIDAYA
P. S. MORIGAON
DISTRICT- MORIGAON
ASSAM
PIN - 782104
313: TAHAJUT HUSSAIN
S/O- ALTAB HUSSAIN
OF VILL- CHOTAJAN KATHANI PATHAR
PO- ATHABARI

Page No.# 51/180
PIN-785625
DIST- GOLAGHAT
314: HORI PROSAD GUSHAI
C/O- HORI PROSAD GUSHAIN
OF VILL-RUNGALITING T.E.
P.O.-RONGAMATI
P.S.-DERGAON
DIST. GOLAGHAT
ASSAM.
315: DIPALI BORAH
C/0. BUDHESWAR BORAH
OF VILL -KOUPATANI
P.S -GOGAMUKH
P.O KOUPATANI
PIN-787034
DISTRICT- DHEMAJI
ASSAM.
316: PEZATSAMZAILE NRIAME
C/O-RONGPIBE NRIAME
VILL-BALADHON
P. O-MAHUR
P. S-MAHUR
DIST-DIMA HASAO
ASSAM
PIN-788830
317: LIZAMONI DAS
C/O- SRIMONTA BORUAH
VILL-MOGORAHAT CHANGMAI
P.O-MOGORAHAT
P.S- SIVASAGAR
PIN-785666
318: MOITRY GOGOI
C/O ARINDAM LAHON
BORDOLOI NAGAR
SECTOR 3
PO- TINSUKIA
PS- TINSUKIA
PIN- 786125
319: SANAUL ALOM
C/O ABDUL BASITH
PO-LATHIMARA
VILL- LATHIMARA

Page No.# 52/180
PS- KATIGORAH
DIST- CACHAR
ASSAM
320: DEEPJYOTI BORUAH
C/O- PRAFULLA KR. BORUAH
OF VILL- RANGACHAHI
P.O- RANGACHAHI
P.S -JENGRAIMUKH
DIST- MAJULI
PIN- 785104
321: RUMI KURMI
C/O-NUMOL KURMI
VILL- BAGHJAN GRANT
P.O-BAGHJAN GRANT
P.S-HALWATING BAZAR
PIN-785681
DIST- SIBSAGAR
322: ARIF AHMED LASKAR
C/O- MOYNUL HAQUE LASKAR OF VILL- SOUTH JASNABAD PART 2
PO- TANTOO
PIN- 788163
PS- LALA
DIST- HAILAKANDI
ASSAM.
323: ASRAFUL RAHMAN KHANDAKAR
C/O. RUHUL AMIN KHANDAKAR
VILL- DHINGBORI PATHER
PO- KASHARI
PS- JURIA
DIST- NAGAON
PIN- 78212
324: NIPANGA NILAV MEDHI
C/O - LATE DR MOLAN CH MEDHI
MADANPUR
P.O. DEUDUAR
PS -CHANGSARI
KAMRUP (R)
PIN - 781101
325: PRANAB KUMAR HAZUWARI
C/O. BALI RAM HAZUWARI
VILL-KUSHTOLI
P/O-BARANGANI

Page No.# 53/180
PS-LAHARIGHAT
DIST-MORIGAON
ASSAM
PIN-782127
326: BADAR UDDIN BHUYAN
S/O-LATE CHANDBHUYAN
OF VILL-DAKSHIN SITOLI
P.O-SITOLI
DIST-BARPETA
PIN-781308
327: BRAJEN BAISHYA
C/O MAHENDRA BAISHYA
VILL- CHATAIBARI P.O- NIZ DHAMDHAMA
PS- GHOGRAPAR
DIST- NALBARI
PIN -781349
328: AMLAN NATH
C/O- SUREN NATH
VILL.- SUNTALISIGA GAON
P.O.- HATIGHULI
P.S.- GAURISAGAR
DIST.- SIVSAGAR (ASSSAM) PIN- 785664.
329: LUKU DAS
S/O. JIRA DAS
VILL. AND P.O. BARIMAKHA
PS. BARBARI
DIST. BAKSA
PIN- 781333
330: DEEP MOHAN CHUTIA
C/O-- JITEN CHUTIA
VILL-- TAKOWBARI
P.O-- SISSIBORGAON
P.S-- SILAPATHAR
DIST-- DHEMAJI
ASSAM
PIN-- 787110
331: RAHUL DUTTA
S/O. RANJAN DUTTA
OF VILL. BORKHOLA PART 1
P.O AND P.S . BORKHOLA
DIST. CACHAR
ASSAM

Page No.# 54/180
PIN-788110
332: GAURAV BORAH
C/O - LAKHI KANTA BORAH
VILL- NAM TARADUBI
P.S- BAITHALANGSU
PIN- 782485
P.O- TARADUBI
DIST.- KARBIANGLONG
ASSAM.
333: JAYASHREE MISHRA
D/O- PRADIP KUMAR MISHRA
VILL- KAITHALKUCHI
P.O.- KAITHALKUCHI
P.S.- BELSOR
DIST- NALBARI
PIN- 781370
334: HAROONUL RASHID
S/O-CHAND ALI
VILL-BANDIA
P.O. AND P.S- MANGALDAI
DIST-DARRANG (ASSAM)
PIN- 784125
335: RITUPARNA HAZARIKA
C/O. PURNANANDA HAZARIKA
OF VILL- KARHALIGAON
P.O- K.P. HALOWAGAON
P.S. RUPAHI HAT
DIST- NAGAON PIN- 782141.
336: SHYAMAL CH BISWAS
C/O- KRISHTA CH. BISWAS
OF VILLAGE- BAHMURA
P.O- SONKUCHI COLONY
P.S. BARPETA
DIST- BARPETA ( ASSAM)
PIN. 781314
337: KAMLESWAR SAW
S/O. GOPAL SAW
VILL AND P.O. SRIRAMPUR
P.S- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783361

Page No.# 55/180
338: ASHIM KUMAR PATOR
C/O-GIRISH CHANDRA PATAR
BILL-SIMALUGURI
P.O-NAGABANDHA
P.S MIKIRBHETA
DISTRIC - MORIGAON
PIN-782106
339: FARUQUE ABDULLAH
VILL KASIMA
PO. CHUNARI
P.S. LAKHIPUR
DIST. GOALPARA
ASSAM
PIN 783129
340: RAJIBUL HASAN TALUKDAR
S/O- LT AMIR HUSSAIN TALUKDAR
VILL- KOKILA DAKSHINPARA
PO- KOKILA BAZAR
DIST- BONGAIGAON
783392
341: JYOTISHNA GOGOI
C/O. MR HOREN GOGOI
VILL-NAPAMUA GAON
P.O.- MURMURIA
P.S.- JORHAT
PIN- 785704
DIST.- JORHAT
ASSAM.
342: ANSHUMAN HAZARIKA
C/O ARUP HAZARIKA
VILL. NO 2 NAOHOLIA
P.O. NAOHOLIA
DIST DIBRUGARH
ASSAM
PIN 786191
343: LAKHIRUPA NAYAK
C/0- SARADINDU DAS
VILL-AMJARANI
P.O- TETONBARI
P.S- GOHPUR
PIN-784171
DIST- BISWANATH
ASSAM

Page No.# 56/180
344: AMAR RAMCHIARY
C/O- PRAMOD BORO
VILL. NIZ SATHISAMUKHA
PO- SATHISAMUKHA
PIN- 781355
DIST- BORPATRA
ASSAM.
345: SAHADEV SARKAR
S/O- ANIL SARKAR
VILL- DUMERGURI PT-3
PO- DUMERGURI
PS- ABHAYAPURI
DIST- BONGAIGAON
PIN-783384
346: DIGANTA RAJKHOWA
C/O- MR GIRIDHAR RAJKHOWA
VILL- KAMAR GAON
P.O- POTIYA
P.S- KAMALABARI
DIST- MAJULI
PIN-785106
347: MASUM AHMED MAZUMDER
C/O- SIRAJ UDDIN MAZUMDER
RESIDENT OF HAILAKANDI TOWN WARD NO 1
PS. HAILAKANDI
PIN-788151
DIST HAILAKANDI
ASSAM
348: TAPASH KUMAR BISWAS
CO- JATIN CHANDRA BISWAS
VILLAGE- SONDUBA
PO- SONDUBA
PS- BHURAGAON
DIST- MORIGAON (ASSAM)
PIN 782121
349: MD MOSTUFA AHMED
C/O-ABDUL MALEK
OF VILL- BHER BHERI PO- GATANGA PS- RUPAHI HAT
DIST- NAGAON PIN- 782125
350: RITUPARNA NEOG
C/O. SAILEN NEOG

Page No.# 57/180
VILL. BHUMTAL CHUK
P.O- BARBARUAH
PS. BARBARUAH
DIST. DIBRUGARH
PIN- 786007
351: UTPAL KALITA
C/O- SRI PUSPA RAM KALITA
VILL- NORTH GUWAHATI
COLLEGE NAGAR
P.O.- COLLEGE NAGAR (AMINGAON)
DIST- KAMRUP
PIN- 781031
352: DEBRAJ HAZONG
LT BHUPENDRA HAZONG
VILL- MOUDANGA PATHAR
PS- MURAJHAR
PO- BARHAWAR
DIST- HOJAI
PIN- 782439
353: NIRMALI DEKA
C/O. MRINMOY HAZARIKA
VILL. BATABARI
PO. AND PS.- MAZBAT
DIST- UDALGURI
ASSAM
PIN- 784507
354: RAHUL BAYAN
CO- AHINDRA BAYAN
VILL AND PO -AKAYA
DIST. BAJALI
P.S. PATACHARKUCHI PIN- 781329
355: ABHIJIT SAHU
S/O. R N SAHU
VILL-WATIJUR
PO. AND PS- KHERONI
DIST- WEST KARBI ANGLON
ASSAM
356: RHITUPARNA NEOG
C/O. RUMA NEOG
OF VILL. CHARAIBAHI GAON
PO. BAMKALAKHOWA
PS - BARBARUAH

Page No.# 58/180
DIST. DIBRUGARH
PIN - 786007
357: RAIHANA SULTANA
C/O ABDUL GAFUR
VILL. SONKUCHI
P.O. BARPETA
DIST. BARPETA
ASSAM
PIN.781314
358: JYOTI PRASAD BORUAH
C/O. PHANIDHAR BORUAH
VILL-NAPAM
PO- BORDOIBAM
PS - GHILAMORA
PIN-787053
DIST- LAKHIMPUR
ASSAM.
359: KISHUR BORUAH
C/O DILIP BORUAH
VILL- NAHARBARI
PO- NOWBOICHA
PS- NORTH LAKHIMPUR
PIN -787023
DIST - LAKHIMPUR
360: PARAN SARMAH
C/O- ANIL SARMAH
VILL-MAJI KUCHI
PO -MAJI KUCHI
PS-GAHPUR
PIN-784178
DIST BISWANATH.
361: NAVA KUMAR SUTRADHAR
C/O. DWIJENDRA SUTRADHAR
VILL. SIMLAGURI
PO. SIMLAGURI
PS. GOBARDHANA
DIST. BAKSA 781313
362: NAZRUL HAQUE
C/O- LT. NAYEB ALI
VILL -BANGLIPARA
P. O.- JANIA
DIST. BARPETA

Page No.# 59/180
PIN -781314
363: SHIVA PAYENG
C/O. RABINDRA NATH PAYENG
VILL. BUWALGURI
PO- BOGOLIJAN
PS- LAKHIMPUR
DIST- LAKHIMPUR
PIN- 787031
364: PUNAM SONOWAL
C/O. RANJIT SONOWAL
VILL- CHERELI NA-PAM GAON
P.O. RAJABAHAR
P.S. BORHOLLA
DIST- JORHAT
PIN-785631
365: SHAMIMATUL KOBRA
C/O- SADEK ALI
VILL- PADMABIL
P.O- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783360
366: SANJAY KOIRY
C/O RAMNIWAS KOIRY
VILL. 2 NO CHAKALIA
PO- CHAKALIA
PS- MORANHAT
DIST- DIBRUGARH
PIN- 785675
367: SARMEN HANSE
VILL- CHEREP TOKBI GAON
PO - ERA DIGHAL PANI
PS- HOWRAGHAT
PIN- 782481
DIST-KARBI ANGLONG
ASSAM
368: CHITRALEKHA DEVI SUTRADHAR
D/O. POPIL DEV SUTRADHAR
VILL. BORO GENDRABIL
P.O. GENDRABIL
DIST. KOKRAJHAR
PIN- 783370

Page No.# 60/180
369: RAKESH CH PANDIT
C/O. AKHIL CH PANDIT
RESIDENT OF BARPETA ROAD
WARD NO 10
P.O AND PS- BARPETA ROAD
DIST- BARPETA
PIN- 781315
370: KISHOR KEMPRAI
S/O- LT KHAMPHUL KEMPRAI
VILL- HAZAGAPHER
P.S- KHERONI
P.O- FOREST BAZAR
DIST. WEST KARBI ANGLONG
PIN-782448
ASSAM.
371: BIKASH HAZAM
S/O BHAGAWAN HAZAM
OF VILL-RANGAMATI T.E
P.O.-RANGAMATI
P.S.-DERGAON
DIST- GOLAGHAT
PIN- 785614
372: MASANG SHYAM
C/O- PROBIN SHYAM
VILL-PATHAR SHYAM GAON
PS-TITABOR
PO-DEOGHORIA
PIN-782430
DIST-JORHAT
ASSAM.
373: SURESH NATH
C/O. LT GOGON NATH
OF VILL. NAPAM BELIMUKHIA
PO. HAFALUTING
PS- AMGURI
DIST. SIVASAGAR
PIN -785661
374: NALINI DAS
C/O. MADHAVI DAS
VILL.- GARAMUR PURANA KARBATYA GAON
P.O.- JORHAT ENGINEERING COLLEGE
P.S. AND DIST.- JORHAT (ASSAM)
PIN- 785007.

Page No.# 61/180
375: MASUMA BEGUM
D/O- LT ABDUL HANNAN
VILLAGE-MALUA
P.O. MALUA
DISTRICT-KARIMGANJ
PIN- 788806
ASSAM
376: KRISHNA PRIYA BARUAH
C/O. RUPAM KONWAR
OF SAMANNAY PATH DDR COLLEGE ROAD
PO. CHABUA
PS. CHABUA
DIST. DIBRUGARH
PIN -786184
377: LIPI MECH
C/O -RAJEN MECH
VILL -NAOJAN GAON (DARIKAPAR)
P.O -NAMTI PATHAR PIN-785640
DIST- SIVASAGAR
ASSAM
378: JAYANTI BALA BISWAS
D/O- CHITTARANJAN BISWAS
OF VILL- LOWKURIGURI
P. O. ANANDA BAZAR
P.S- BIJNI
DIST- CHIRANG (BTR)
PIN CODE- 783390
379: JOY PRAKASH GOGOI
C/O. ROBIN GOGOI
VILL. BOKPARA MAJGAON
PO. LAHOAL
PS. GABHARUPATHER
DIST. DIBRUGARH
PIN- 786010
380: SANJIB DAS
C/O-LANKESWAR KAIBARTA
VILL. AND P.O- SATPAKHALI
P.S.- PALASHBARI
DIST- KAMRUP
ASSAM
PIN- 781132

Page No.# 62/180
381: LAKHYA JYOTI BORA
C/O. MR. PRABHAT CH. BORA
OF VILL. MIKIR HAT HATIR GAON
P.O. SINGIA
P.S. SAMAGURI
DIST- NAGAON
ASSAM
382: NASIRUZ ZAMAN
C/O- ABU SAYED SAMSUS ZAMAN
OF VILL- MOUKHUWA
PO AND PS- MANIKPUR
DIST- BONGAIGAON
PIN -783392
383: NIRMALI PEGU
C/O. JYOTISH PEGU
VILL-CHARIGHARIA
P.O- CHARIGHARIA VIA KOKILAMUKH P.S. PULIBOR
DIST.-JORHAT
PIN-785108
384: DIPIKA DAS
C/O-NIPEN DAS
NAZIRA
TOWNWARD
NO.-7
P.O-NAZIRA
PIN-785685
DIST -SIVASAGAR
385: LIPI SONOWAL
W/O- DEEP JYOTI BARUAH
VILL- RANGACHAHI
P.O- RANGACHAHI
P.S JENGRAIMUKH
DIST- MAJULI
PIN- 785104
386: DEVASHIS BORA
C/O LATE BHADRA BORA
VILL- KARATIPAR SATRA
DANGDHARA GRANT P.O. MADHAPUR
P.S-TITABOR
DIST- JORHAT PIN-785630
387: DEBOJIT GOGOI
S/O LATE PRAKASH GOGOI

Page No.# 63/180
VILL- NO 1 SIYALEKHATI GAON
P.O- KACHARIHAT
PS- GOLAGHAT
DIST- GOLAGHAT
PIN- 781625
388: HIMANGKO HAZARIKA
C/O. PROFULLA HAZARIKA
VILL- KAKOJAN ARANDHARA GAON
P.O. KAKOJAN
P.S. TEOK
DIST- JORHAT PIN- 785107
389: SUKUMAR MANDAL
C/O. SUKUMAR MANDAL
OF VILL. MANIPUR
P.O. MANIPUR
P.S. MORIGAON
PIN- 782105.
390: NANDAN JYOTI DUTTA
C/O- NANDESWAR DUTTA
VILL.- NO.1 SONARI GAON
P.O.- ALENGMORA
P.S.- PULIBOR
DIST.- JORHAT (ASSAM)
PIN- 785001.
391: NASRIN AKHTAR
C/O- ABDUL HALIM
VILL-PURAN BIJNI
PO-BIJNI
DIST-CHIRANG
PIN-783390
392: SWAPAN BARHAI
C/O-AMARCHAN BARHAI. VILL-KHUTABARI PT I P.O-BAGDUBA
DIST-GOALPARA
PIN-783123
393: SHEBIKA SULTANA
D/O SHAR UDDIN
VILL-RUHINI PATHER
PO-MURAJHAR
PS-MURAJHAR
DIST-HOJAI
PIN 782439

Page No.# 64/180
394: PAPORI MAZUMDER
C/O- MINTU DAS VILL- MAJORKURI (DOLOPARA) PS- HAJAO PO- RANDIA
DIST- KAMRUP PIN -781102
395: LAKHYA HIRA GOGOI
VILL- SIMANTA RAJBONGSHI
VILL-JUGURKUCHI SRIPUR
PO-KHATIKUCHI DIST NALBARI PIN- 78369
396: ANUKUL TACHA
S/O SUREN TACHA
VILL BHOLABARI P.O BHOLABARI
PIN 787033
DISTRICT--LAKHIMPUR
397: ABINASH MALAKAR
C/O- BISHNU MALAKAR
VILL-NIZ HAJO
PO AND PS. HAJO
DIST-KAMRUP
ASSAM
PIN-781102
398: GANESH SARKAR
C/O. LT. RAICHARAN SARKAR
VILL- DAKHIN SOCIETY
P.O AND P.S- SILAPATHAR
DIST-- DHEMAJI
ASSAM
PIN-- 787059
399: DEBABRAT DEURI
VILL. AND P.O. SANTIPUR
PS GOHPUR
DIST BISWANATH
PIN 784178
400: DEBASISH BARUAH
S/O SAMBHU RAM SEAL
VILL-MAZDIA
PO-MUGKUCHI
PS-NALBARI
PIN-781335
DIST-NALBARI
ASSAM.
401: BARNA BORGOHAIN
C/O PROBIN BORGOHAIN

Page No.# 65/180
OF VILL- NIZARAPAR
P.O. CHAPAKHOWA
P.S SADIYA
DIST. TINSUKIA
ASSAM
PIN- 786157
402: PRINCE TAYUNG
C/O-- LANKESWAR TAYUNG
VILL-- GOGAMUKH KARPUNPULI GAON
PO AND PS-- GOGAMUKH
DIST-- DHEMAJI
ASSAM
PIN-- 787034
403: BHASWATI DUTTA
C/O PURNANANDA DUTTA
VILL- SONARI GAON
PO. AZAD
PIN-787031
PS-NORTH LAKHIMPUR
DIST- LAKHIMPUR
404: PRITEE REKHA DAS
D/O -SATISH KR DAS
VILL-MILANPUR
PO-MILANPUR
DIST- NALBARI
PIN-781337
405: SAGAR THAOSEN
S/O- NUMAL THAOSEN
VILL- PRABDISA
P.O- DIYUNGBRA
PIN-782448
DIST- DIMA HASAO
ASSAM.
406: JAHANGIR ALOM
S/O- ABDUSSATTAR AHMED
OF VILL- KOKILA PART 1
P.O- KOKILABAZAR
P.S- ABHAYAPURI
DIST- BONGAIGAON (ASSAM)
PIN-783392
407: HAMIDUL HASSAN MAHMUD AHMED
S/O- LATE ABDUS SALAM

Page No.# 66/180
OF VILL- NARARVITA PART
PO- NARARVITA
PIN- 783384
DIST- BONGAIGAON
ASSAM.
408: DIPANJALI BARUAH
C/O-LATE RAJIB KUMAR BARUAH
VILL-BARA JAMUGURI
P.S-JAJARI
PO-JAMUGURI
PIN-782142
DIST-NAGAON
ASSAM
409: AHAD ALI
S/O- BIDASHI ALI
OF VILL- ARABANDHA
P.O. BASHBARI
P.S- BAGUAN
DIST- GOALPARA (ASSAM)
PIN- 783129
410: ABHINASH MAKHA
C/O-JUWAS MAKHA
OF VILL- KHUMTAI T. E.
PO-BADULIPAR
PS- KAMARGAON
DIST-GOLAGHAT
PIN-785611
411: DIPANKAR MISSONG
C/O. RAJEN MISSONG
OF VILL. THEKERAPUKHURI GAON
PO. DEORI GAON
P.S. BARBARUAH
DIST. DIBRUGARH
PIN- 786007
412: IKBAL WADDUD
C/O. LOKMAN HAKIM
OF VILL. BORBORI
PO. LAHARIGHAT
PS. LAHARIGHAT
DIST. MORIGAON
PIN-782127
413: DEWAN SONOWAL

Page No.# 67/180
C/O. CHENIRAM SONOWAL
VILL- GAGOL DUBI MAJ GAON
P.O. BOGINADI
DIST. LAKHIMPUR
PIN- 787030
414: BINOD NATH
C/O- PHANIDHAR NATH
VILL-RANGACHAHI
P. O- RANGACHAHI
P. S-JENGRAIMUKH
DIST -MAJULI
PIN-785104
415: KAPIL KUTUM
C/O- KHAGEN KUTUM
VILL- CHUMOIMARI
P.O- POTIA
P.S- KAMALABARI
PIN- 785106
DIST- MAJULI
ASSAM.
416: RABBUL ALAM
C/O-NUR MOHAMMAD
OF VILL- LUCHANABORI PO- LUCHANABORI
PS- MOIRABARI
DIST- MORIGAON
PIN- 782126
417: DULU KONWAR
C/O. JAGESWAR KONWAR
OF VILL. AHOM NAGAR GAON
P O. NAGAR
P.S. KHOWANG
DIST. DIBRUGARH (ASSAM)
PIN - 785676
418: DIPTRA KANTA SENSUAL
C/O-TUKHESWAR SENSUA
VILL.SILAPATHER BAMGAON
P.O-SILAPATHER
P.S-SILAPATHER
DIST-DHEMAJI
PIN-787059
419: SOMBUDHON PHONGLO
S/O-JOYLAL PHONGLO

Page No.# 68/180
VILL-PANCH BHANDAR
P.O-SHAMBARI
P.S-LANKA
DIST-HOJAI (ASSAM)
PIN-782446
420: SUMITRA KUMARI SHAW
D/O. GOPAL SHAW
W/O KAJAL SAH
OF VILL AND PO- SRIRAMPUR GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783361
421: UTPAL DEV RAY
C/O-SUDDHA NATH RAY
OF VILL-DANGAIGAON
P.O DAKSHIN BIJNI
DIST-CHIRANG
PIN-783390
422: HIMANGSHU SEKHAR DAS
C/O. LATE SUREN DAS
OF VILL- MAJGAON
P.O. HARIAMUKH
PS- RAHA
DIST- NAGAON
ASSAM
PIN-782103
423: SUMITRA MANDAL
C/O-SUNIL KUMAR MANDAL
OF VILL- GARAJAN PO- GARAJAN BAZAR
PS- RUPAHIHAT
DIST- NAGAON
PIN- 782128
424: PARAG JYOTI NATH
C/O DURGESWAR NATH
VILL-MILANPUR
PO -MANGALDOI
PS-MANGALDOI
DIST- MANGALDOI
PIN 784125
425: SHAKIRUL ISLAM
S/O- HABIBOR RAHMAN
VILL- DAKERGAON
PO- KAKRIPARA

Page No.# 69/180
PS- MANKACHAR
PIN - 783131
DIST- SOUTH SALMARA MANKACHAR
ASSAM.
426: ZIARUL HOQUE
S/O- LT. SULTAN ALI
OF VILL- DOTURI
PO- KAWATIKA
PS- BIJNI
DIST-CHIRANG
ASSAM
PIN CODE-783390.
427: PINKU SAIKIA
C/O MR TUNIRAM SAIKIA
VILL - BORCHARIA
PO- AZAD
PIN- 787031
DIST LAKHIMPUR
428: JAYANTA SONOWAL
C/O- SMT. TARU SONOWAL
VILL- NA-PAM CHERELI
PO- RAJABAHAR
PIN- 785631
DIST- JORHAT
ASSAM
429: SYED ABDUL AZIZ
C/O. SYED ABUBAKKAR SIDDIK
VILL-BARSHIL
PO-MORANJANA
PIN-781354
DIST-KAMRUP
ASSAM
430: HAFIZUR ISLAM
S/O- ABDUL MALEK
OF VILL- ARAT GAON
P.O- JHOWDANGA
P.S- MANKACHAR
DIST- SOUTH SALMARA MANKACHAR
PIN-783131
431: LUKUMONI BARUAH
C/O. AJOY BORUAH
VILL- DORIA ALICHIGA GAON

Page No.# 70/180
PO. KAMALABARI
PS-GARAMUR
PIN-785106 DIST-MAJULI
ASSAM.
432: LIAKAT ALI KHAN
C/O. KURPAN ALI KHAN
OF VILL. CHAKIRVITA
P.O. KHABLARVITA
PS. BARPETA
DIST. BARPETA
PIN- 78135224.
433: SADDAM HUSSAIN
S/O-LT ABDUL KADIR
VILL-GOTLONG
P.O-KALIABHOMORA
P.S-TEZPUR
DIST-SONITPUR
PIN-784027
434: ABY EAKUB ASRAUL HUSSAIN MANDAL
S/O-AZAD HUSSAIN MANDAL
VILL-BAROIPARA
P.O-GHANSIMULI
P.S-KHARUPETIA
DIST-DARRANG
PIN-784115
435: FATEMA FERDOUS
C/O- ARIF AHMED LASKAR
VILL- SOUTH JASNABAD PART 2
PO- TANTOO
PIN- 788163
PS- LALA
DIST. HAILAKANDI
ASSAM.
436: MRIGANKA BORAH
C/O-MALACHAN BORAH
VILL- DOGATI
PO- AZAD
PS- PANIGAON
PIN-787031
DIST- LAKHIMPUR
ASSAM
437: MD NOOR ALOM

Page No.# 71/180
S/O-MD SURAT JAMAL SHEIKH
VILL- CHATAIMARI
P.O- SIMLABARI
P S- LAKHIPUR
DIST- GOALPARA
ASSAM
PIN-783330
438: BIKASH BORAH
C/O. GAGAN BORAH
VILL- DOGATI
PS- PANIGAON
PO- AZAD
PIN-787031
DIST-LAKHIMPUR
ASSAM.
439: RIMJYOTI SAIKIA
S/O. HEMA SAIKIA
OF VILL. SINGIA NO. 2
P.O. BATAMARI
P.S. GHILAMORA
DIST- LAKHIMPUR (ASSAM)
PIN- 787053
440: UJJAL KR NATH
C/O-LT. MAKHON NATH
VILL AND P.O - HATIGHULI
P.S-GOURISAGAR
PIN-785664
441: SAJEEB DEY
VILL. GAURISAGAR
DIST- SIVASAGAR
ASSAM.
442: DIPANKAR RAJBONSHI
S/O- PHANI DHAR RAJBONSHI
VILL-MURKICHIA PARA
P.O-NIZ BANGALIPARA
PS- BARAMA
DIST- NALBARI
ASSAM
443: RAJIB RAJKHOWAR
C/O. DIPEN KONWAR
VILL. 1 NO DIKHARI KONWAR GAON
PO- MORAN DIKHARI

Page No.# 72/180
PS- MORAN
DIST- DIBRUGARH
PIN - 785675
444: MD SALEH AHMED
C/O-MOZAHID ALI
VILL-KANAKPUR
P.O-KAYASTHAGRAM
P.S-NILAMBAZAR
DIST-KARIMGANJ
PIN-788729
445: TRIBENEE GOGOI
D/O PRASANTA GOGOI
VILL- BHUTAR DOLONI
P.O.- DHALPUR
P.S.- NARAYANPUR
DIST-LAKHIMPUR
PIN-784165
446: MAHBUBA NASRIN
D/O KAMAR UDDIN AHMED
OF VILL- KAPTANPUR 18
PO- KAPTANPUR
PS- LAKHIPUR
DIST. CACHAR
ASSAM
PIN 788119
447: SWEETY HAZARIKA
C/O- ARUN CHANDRA HAZARIKA
VILL.- BHETAMORA GAON (NEAR BHETAMORA ME SCHOOL)
P.O. AND P.S. PULIBOR
DIST.- JORHAT (ASSAM) PIN- 785006.
448: PRADEEP PAWE
C/O TILAK PAWE
VILL- NO 1 BONGALMORA MIRI GAON
PO- ISLAMGAON
PS- BIHPURIA
DIST-LAKHIMPUR
PIN-787054
449: NITUL KONCH
S/O- RAJEN KONCH
P.O AND P.S-- DHEMAJI
WARD NO- 5
DIST -- DHEMAJI

Page No.# 73/180
PIN- 787057
ASSAM
450: AJMIRA BEGUM
C/O. ABUL ALI
VILL. KAKODUNGA HABI GAON
P.O. GORAJAN
P.S. BORHOLLA DIST- JORHAT
PIN-785631
451: BIPLOB GOHAIN
C/O GUBIN GOHAIN
VILL BARKHAMTI GAON
PO. DIKKRANG
PS NARAYANPUR
PIN 784164
452: PRANAMI LIGIRA
C/O. MADHAB CHANDRA LIGIRA
VILL. AND PO- ITACHALI
PS- ITACHALI
DIST- NAGAON
PIN- 782003
453: JIBANITA GOHAIN
C/O. MANAB JYOTI BORUAH VILL- MORIYASAYEK
P.O. BIRINASAYEK
P.S. TITABOR
DIST- JORHAT
PIN-785632
454: MIR TOWHIDUR RAHMAN
S/O- MIR ABUL KALAM
VILL. BAGHDOKRA
P.O. KAMANDANGA
PS- TAMARHAT
DIST- DHUBRI
PIN- 783332
455: JASMINE SULTANA
C/O BAUDDIN LASKAR
OF VILL-DAKSHIN MOHANPUR BORO BAURI PART-V
P.O- SONAI
PS-SONAI
DISTRICT -CACHAR
PIN 788119
456: JYOTI PRASAD MUDOI

Page No.# 74/180
VILL- HARIAMUKH
PO- HARIAMUKH
PS- RAHA
PIN- 782103
DIST- NAGAON
ASSAM.
457: SHAHAJUL ISLAM
VILL- BOROICHALA
DIST. BONGAIGAON
P. O. KIRTANPARA.
458: ANKUR JYOTI SAIKIA
C/O-LT. CHANDRA SAIKIA
OF VILL - GARIGAON
P.O- BONGAON (BADULIPAR)
P.S - KAMARGAON
DIST- GOLAGHAT
ASSAM
PIN - 785611
459: BHASKAR JYOTI GOGOI
C/O. PRADIP GOGOI
VILL. DONGRACHUK GAON
PO. BISHMILE
PS. CHABUA
DIST- DIBRUGARH
PIN - 786184
460: GAUTAM DEKA
C/O. SUREN DEKA
VILL. AKALI BARI
P.O. OUTALA
DIST. DARRANG
PIN.784525
461: BINITA KONWAR
C/O PRAFULLA KONWAR
VILL- MALAYBARI PS KHETRI DIST- KAMRUP PIN - 782403
462: PARITOSH PAUL
S/O- NIKHIL PAUL
OF VILL- PAULPARA
P.O AND P.S-MANKACHAR
DIST-SOUTH SALMARA MANKACHAR
ASSAM
PIN-783131

Page No.# 75/180
463: BIREN CHAUHAN
C/O-HARINDER CHAUHAN
OF VILL- JENGKHA NO.2 PO- JENGKHA
PS- KHERONI
DIST- KARBI ANGLONG
PIN- 782448
464: BHAGYA JYOTI NATH
C/O-RANJIT NATH
VILL- DARANGIAL GAON PO- KAMPUR
PS- KAMPUR
DIST- NAGAON
PIN- 782426
465: SARIFUDDIN CHOWDHURY
C/O-NURUL ISLAM CHOWDHURY
OF VILL- KACHUTALI
PO- DIGARU
PS- SONAPUR
PIN- 782401
466: JANIFA ISLAM
C/O-IRSHAK AHMED
OF VILL- BENGENAATI
PO-CHOTOHAIBOR
PS- SADAR
DIST- NAGAON
PIN-782003
467: BIJAYANANDA BORAH
C/O-LOLIT CH BORAH
OF VILL- NONOI UKAH GAON
PO- NONOI
PS- SADAR
DIST- NAGAON
PIN- 782101
468: MD ABDUL KARIM

S/O- LT ABDUS SAMAD AHMED
OF VILL- PAHARPURKATULI
P.O- HABIDONGRA
DIST- BARPETA
ASSAM
PIN-781308
469: PRANJAL KR ROY
S/O. SURENDRA NATH ROY

Page No.# 76/180
VILL - NISHALDAH
P.O. GOLIBANDHA
PS - SARTHEBARI
DIST. BARPETA
PIN -781375
470: SULTANA NAJIA HASSAN
C/O-NURUDDIN AHMED
VILL- NO 1 SINGRIMARI BAGISA
P.O AND P.S- KALAIGAON
DIST. UDALGURI
PIN -784525
471: MUSTAQUE REZA
VILL- GHOGABALAPARA
PO- BARKANDA
DIST-DHUBRI
PIN-783348.
472: SADDAM HUSSAIN
VILL. AND P.O. GUABARI
P.S. GOSSAIGAON
DIST. KOKRAJHAR
PIN-783360
473: SABINA YASMIN
D/O-SIDDIQUE HUSSAIN
VILL-TAKAKATA
P.O-SONABARI
P.S. KALGACHIA
PIN-781321
DIST. BARPETA
474: MIRAUL ISLAM
S/O. LT ABDUR RASHID SK
VILL-GOKULPUR
P.O-PIAZBARI
P.S-SUKCHAR
DIST-SOUTH SALMARA MANKACHAR
ASSAM
PIN-783128
475: EKBAL KHAN
S/O-LT. ABDUL HAMID KHAN
VILL-KHARUABANDHA
P.O-FEKAMARI
P.S-SOUTH SALMARA
DIST-SOUTH SALMARA MANKACHAR

Page No.# 77/180
PIN-783135
476: SHAHIDUR ISLAM AKOND
S/O. LT ROFIQUL ISLAM AKOND
OF VILL. BERABHANGA PT. II
P.O. SUKCHAR
P.S SUKCHAR
DIST. SOUTH SALMARA MANKACHAR
PIN...783128
477: KORNEL CHETIA
C/O- DAMBARU CHETIA
OF VILL. AND P.O.- LEZAI
P.S. BARBARUAH
DISTRICT- DIBRUGARH
PIN- 786007
478: RAHUL PAYENG
C/O. LATE MUKUNDA PAYENG
OF VILL-LACHIT NAGAR
P.O.-JONAI
P.S.JONAI
DIST-DHEMAJI
ASSAM
PIN 787060
479: BIKASH BOR SAIKIA
C/O JIBESWAR BOR SAIKIA
VILL. NEW GANDHI NAGAR
P.O MAKUM
P.S. MAKUM
DIST. TINSUKIA
PIN- 786170
480: ABDUL HAKIM
S/O- ABDUL SATTAR
OF VILL- HARIRCHAR PART-I
PO- MADRASSAPARA
PS- MERERCHAR
DIST- BONGAIGAON
PIN- 783384
481: SHARMIM AKHTARA HUSSAIN
C/O- NASIRUZ ZAMAN
OF VILL- MOUKHUWA
PO AND PS- MANIKPUR
DIST- BONGAIGAON
PIN-783392.

Page No.# 78/180
482: HUNGLANGBE PAME
C/O- ALLAN PAME
OF VILL-NEW BORO HAFLONG
P. O-HAFLONG
P. S-HAFLONG
DIST- DIMA HASAO
PIN-788819
ASSAM.
483: ABUL HASHEM TALUKDAR
S/O. LATE OSMAN GONI TALUKDAR
VILL. KALADANGA CHAR
P.O BALARBHITA
P.S PANCHARATNA DIST. GOALPARA
ASSAM
PIN 783129
484: UTPAL KACHARI
C/O- BIREN KACHARI
VILL- BORHOLLA TE (A)
P.O - BORHOLLA
PIN- 785631
DIST-JORHAT
ASSAM.
485: MRIDUPABAN KALITA
S/O-NILIMA KALITA
VILL-MOHIMABARI
PO-MOHIMABARI
PS-TITABAR
DIST-JORHAT (ASSAM)
PIN-785630
486: ARINDOM KISHOR BORA
S/O - PRODIP BORA
OF VILL- RANGAMATI CHEWNI GAON
PO- BADULIPAR
PS - DERGAON
DIST- GOLAGHAT
ASSAM
PIN- 785611
487: PRASENJIT CHANDRA SARKAR
C/O- PARITOSH SARKAR
OF VILL- NOWAPARA
PO-NOWAPARA NO 1 PS- MANIKPUR
DIST- BONGAIGAON (ASSAM)

Page No.# 79/180
PIN- 783392
488: SABIR UDDIN AHMED
S/O KAMAL UDDIN AHMED
VILL. PANIJANI PT 1
P.O TULSHIBIL
PS. GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783337
489: PRANAB HAZARIKA
C/O. NITUL HAZARIKA
VILL. NAPAMUA
PO- HOWAJAN
DIST- BISWANATH
PIN- 784169
490: DEEPTI CHAUHAN
VILL- PUB SILPUTA
PO- PUB SILPUTA
PS- BAKALIAGHAT
PIN- 782482
DIST- KARBI ANGLONG
ASSAM
491: RATNESWAR HIRA
VILL-ATHGAON
P.O.-HINGULE
P.S.-KAMALPUR
DIST-KAMRUP
PIN - 781380.
492: DAVID ROY
VILL-BANIAKUCHI
PO-LAUKHATA
DIST-BAKSA
PS-SIMLA
PIN-781327
493: DIMPLE PEGU
C/O LILA KANTA PEGU
VILL. GHULI GAON
PO - DAFALAKATA
P.S- PANIGAON
PIN 787052
DIST. LAKHIMPUR
494: PALASH BORUAH

Page No.# 80/180
C/O-LT DILIP BORUAH
VILL- RONGPURIA
PO- AZAD
PS- PANIGAON
DIST-LAKHIMPUR
ASSAM
PIN- 787031
495: JOY PRAKASH TERON
C/O- BIREN CHANDRA TERON
VILL. AND P.O- SOLMARI MIKIR GAON
DIST. AND P.S- MORIGAON (ASSAM)
PIN- 782104
496: JYOTIMA PHUKAN
C/O- KABUL PHUKAN
VILLAGE - JYOTINAGAR
P.O - MORIGAON
P.S- MORIGAON
DISTRICT - MORIGAON
PIN - 782105
497: SAIFUL ISLAM
S/O- MUSHARAF HUSSAIN
VILL- NO 1 KUARI PUKHURI
P.O- KUARI PUKHURI
P.S- KHARUPETIA
DIST- DARRANG
PIN- 784115
498: JAGADISH BORA
C/O. TARINI KUMAR BORA
VILL. - DAKSHIN CHUBURI
P.O.- SIPAJHAR
P.S.- SIPAJHAR
DIST.- DARRANG
PIN - 784145
499: DEBASISH NATH

C/O- CHANDRA KANTA NATH
VILL-DALAIPARA
PO-DALONGGHAT
P.S-KALAIGAON
DIST-UDALGURI
PIN-784528
500: HIMANSHU SAIKIA

Page No.# 81/180
C/O BHARAT SAIKIA
VILL-ALIKHAPARA
PO-PATHARIGHAT
PS-SIPAJHAR
DIST -DARRANG
PIN-784144
501: MOUCHUMI DEURI
C/O. KANURAM DEURI
VILL- BANGTHAIGAON
PO- HATIAMUKH
PIN- 782411
DIST. MORIGAON
ASSAM
502: JAHID AMIN
C/O -MUSTAKIM ALI
VILL- TITABAR BEBEJIA
P.O- PURANA TITABAR
P.S- TITABAR
PIN- 785632
DIST- JORHAT
ASSAM.
503: MANASH PROTIM BORAH
C/O- TULSHI BORAH
VILL- JORBEEL KATHANIATI GAON
PO- RANGACHAHI
PS- GARMUR
DIST. MAJULI
785104
504: BIJOY KR SHARMAH
C/O. MAKHAN SHARMAH
RESIDENT OF VILL. SORAIPANI 56 NO GRANT
P.O-MOHIMABARI
P.S-TITABOR
PIN-785630
DIST -JORHAT
ASSAM.
505: SHRAWAN KISHORE GOGOI
C/O- BIJOY KUMAR GOGOI OF VILL.- BONGAON
BOHUPATHER GAON
P.O.- BADULIPARA
DIST.- GOLAGHAT (ASSAM)
PIN- 785611.

Page No.# 82/180
506: LAKHIMONI GOGOI
C/O- DHANIRAM GOGOI
VILL.- MANTANIA
P.O.- DEORAJA
P.S.- AMGURI
DIST.- SIVSAGAR (ASSAM)
PIN- 785680.
507: NILOY PRATIM SAIKIA
C/O- NAREN SAIKIA. VILL. LAHING ERAGAON
P.O. LAHING
P.S. TEOK
DIST.- JORHAT (ASSAM)
PIN- 785635.
508: TUTU DAS
C/O- LT TARUN DAS
VILL - KHELUA
P.O - HELACHA
P.S - BELSOR
DIST - NALBARI
PIN - 781338
509: BHAGYASHRI GOGOI
C/O- JITEN GOGOI
VILL- 2 NO HILOIDARI
P.O AND P.S- DHAKUAKHANA
LAKHIMPUR DISTRICT
ASSAM
PIN -787055
510: NABASHREE HATIBARUAH
C/O. SRI SONARAM HATIBARUAH
VILL. BAHUPATHER
NO. 3 PICHALA
P.O- DULIAPATHER
PS-NARAYANPUR
PIN -784164
DIST-LAKHIMPUR
511: MUMINA MOMTAZ BARBHUIYA
C/O - MASUM AHMED MAZUMDER
RESIDENT OF HAILAKANDI TOWN WARD NO 1
PS- HAILAKANDI
PIN- 788151
DIST- HAILAKANDI
ASSAM.

Page No.# 83/180
512: ACHYUT SAIKIA
C/O-ANANDARAM SAIKIA
VILL. AND PO-KHAROIGURI
P.S.- GOHPUR
DIST-BISWANATH
PIN-784169
513: NAMITA SAHU
C/O. RAMGOPAL SAHU
OF VILL. 80 NO. SOLMARI
P.O. PITHAGURI
P.S. BHPURIA
DIST- LAKHIMPUR
ASSAM
PIN- 784163
514: SATYABRAT SARMA
VILL. BORDEKPAR
P.O. BORDEKPAR
P.S. KAMALPUR
DIST. KAMRUP (R)
ASSAM
PIN- 781382
515: FARIDA YASMIN
C/O. FAZLUR RAHMAN
OF VILL. BAMUNDONGRA
P.O. HABIDONGRA
P.S. BAGHBAR
DIST- BARPETA
ASSAM.
516: BHASKAR BORAH
C/O-PRABIN BORAH
OF VILL- NONOI UKAH GAON
PO- NONOI
PS- SADAR
DIST- NAGAON
PIN- 782101
517: SHAHAN AHMED BARBHUIYA
C/O MAHMOD ALI BORBHUIYA
VILL- BORJURAI
PO-BOALIPER BAZAR
DIST- HILAKANDI PIN-788155
518: HASINA BEGAM MAZUMDER
D/O- MAINUL HAQUE MAZUMDER

Page No.# 84/180
OF VILL- BHAURIKANDI PT-I
P.O. HATIKHAL BAZAR
DIST- CACHAR
PIN- 788116
519: DEEPSIKHA BORUAH
C/O -PRAKASH GOGOI
VILL- MOUTGAON
P.O - MOUT RLY STATION
P.S- SIMALUGURI
PIN- 785686
DIST- SIVASAGAR
520: SAJIDA BEGUM
C/O-ABUL KALAM
VILL MOIRABARI P.O AND PS. MOIRABARI DIST MORIGAON
521: SUSMITA DAS
C/O-BHOGRAM DAS
OF VILL- HATIGARH
PO- BALIGAON
PS- SADAR
DIST- NAGAON
PIN- 782144
522: JISHU BORUAH
C/O-SOMESWAR BARUAH
OF VILL- GHURIA GAON
PO- HAWAJAN
PS- GOHPUR
DIST- BISWANATH PIN- 784169
523: RITAMONI BORAH
C/O-PRABIN BORAH
OF VILL- NO 1 CHINTAMONI GARH
PO- CHINTAMONI
PS- GAURISAGAR
DIST- SIVASAGAR
PIN- 785682
524: HIRA KONWAR
C/O-ROHINI KONWAR
VILL HALDHIBARI DA GAON P.O. BARPATHAR PS KHOWANG DIST.
DIBRUGARH PIN 785676
525: ELIAS KHAN
C/O-MATBAR ALI KHAN
VILL-BONBAHAR

Page No.# 85/180
P.O-KAYAKUCHI
P.S- BARPETA
DIST- BARPETA
PIN-781352
526: MANJURUL ALAM
C/O. KITAB ALI AHMED
OF VILL-AGMANDIA
P.O. MANDIA
P.S. BAGHBAR
DIST. BARPETA
PIN 781308
527: AKTARUL HOQUE
VILL. KOLIARKHAL
P.O. TILAPARA
P.S. CHAPAR
DIST. DHUBRI (ASSAM)
PIN . 783348
528: MAHFUZA BEGOM
D/O-MOSHIUR RAHMAN PRODHANI
OF VILL-SERFANGURI NO. 2
P.O. GOSSAIGAON
P.S-GOSSAIGAON
DIST-KOKRAJHAR
ASSAM
PIN-783360
529: MAXINA MORAN BORGOHAIN
C/O. SUKHEN MORAN
VILL- NIZARAPAR
P.O. CHAPAKHOWA
P.S. SADIYA
DIST- TINSUKIA
PIN- 786157
530: SIMI MAHANTA
C/O DIVYAJYOTI MAHANTA
VILL- KAKOPATHER
PO- KAKOPATHER
PS- KAKOPATHER
PIN-786152
DIST. TINSUKIA
531: DHARITRI BORBORUAH
C/O DIBAN BORBORUAH
OF VILL. BORBIL NO3

Page No.# 86/180
RAMNAGAR
PO- DIGBOI
PS- DIGBOI
PIN - 786171
532: TAJMUL AKANDA
S/O- SONA ULLA AKANDA
OF VILL- ARIMARA
PO- LALMATI
PS- ABHAYAPURI
DIST- BONGAIGAON
PIN- 783384.
533: ANJULI NUNISA
C/O-POLSAINDI NUNISA
OF VILL-SENGYA SAMBUDHAN RAJI
P. O-HAFLONG
P. S-HAFLONG
DIST-DIMA HASAO
PIN-788819
534: EDITH CHONGNEITHENG CHANGSAN
C/O-MANGKHOLEN CHANGSAN
VILL-CHANGPIJANG
P.O- MAHUR
P.S- MAHUR
DIST - DIMA HASAO
PIN- 788839
535: LINAMONI SONOWAL
C/O - MUKUL SONOWAL
OF VILL- MOKRONG NAGAON
P.O- MOKRONG
DIST- GOLAGHAT
ASSAM
PIN-785631
536: UDAY BHASKAR BORBORAH
C/O - ABHIJIT BORBORAH
VILL- JELEHUA GAON
P.O- PTC (DERGAON)
P.S- DERGAON
DIST- GOLAGHAT
PIN- 785703
537: SATPAL NAYAK
C/O-LT.BISTU NAYAK
OF VILL-BORKATHONEE TE

Page No.# 87/180
PO-HATIAKHUWA
PS-DERGAON
DIST-GOLAGHAT
ASSAM
PIN-785626
538: RITWIK GAUTAM
S/O. MADHAB BORPUZARI
OF VILL- KABORUGAON
PO- KACHARIHAT
DIST-GOLAGHAT
ASSAM
PIN-785621
539: BAHARUL ISLAM
S/O- SABUR UDDIN
OF VILL- DOTURI
P.O-KAWATIKA
P.S-BIJNI
DIST- CHIRANG
PIN -783390
540: ARUNDHATI KURMI
C/O. SUREN KURMI
OF VILL- PUKHURIA
PO. MARIANI
PS. MARIANI
DIST. JORHAT
PIN -785634
541: BIDYUT DAS
C/O. ARUN KUMAR DAS
VILL. KAKARI KATA GAON
PO- NO 1 BORGOYAN
PS. GARMUR
DIST. MAJULI
PIN - 785104
542: SIMANTA NATH
C/O- RAMNATH NATH
VILL- POHUMORA NATH GAON
P.O- RANGACHAHI NIKINIKHOWA
P. S- JENGRAIMUKH
DIST- MAJULI
PIN-785104
543: GITARTHA BORAH
C/O. SORAT BORAH

Page No.# 88/180
VILL- KATHANIBARI
P. O. KAMALABARI
P.S. MAJULI (KAMALABARI)
DIST.- MAJULI
ASSAM
PIN. - 785106
544: MONI KUMAR KAMAN
C/O-PADMADHAR KAMAN
VILL-NO 1 BOKANALA
P.O. NO 2 BOKANALA
P.S- BOGINADI
DIST-LAKHIMPUR
PIN- 87032
545: JAHANARA BEGUM
C/O JIRAN ALI
VILL. AND P.O- SRIRAMPUR
PS- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 783361
546: LANEE DAS
C/O- LT. GUNA KANTA DAS
VILL- PUB SALMARA
PO- PHULAGURI
PS- RAHA
PIN- 782103
547: NAZIMUDDIN CHOUDHURY
C/O- NURUL ISLAM CHOUDHURY
VILL- KACHUTALI
P.O- DIGARU
P.S- SONAPUR
DIST- KAMRUP (M)
PIN- 782401
548: MIZANUR RAHMAN
C/O MAJOM ALI
VILL-CHOUDHURY P
M
P.O-KALATOLI
P.S-CHHAYGSON
DIST-KAMRUP
PIN-781136
549: JUSMITA DAS
C/0- DAMBARU DHAR DAS

Page No.# 89/180
VILL- BARBARI. P.0- AND P.S- TIHU
PIN-781371
DIST- NALBARI
ASSAM
550: GAGAN RAJBONGSHI
C/O. LATE UMA KANTA RAJBONGSHI
VILL- DAGIAPARA
PO- HATIMARA
PS- SIPAJHAR
PIN- 784144
DIST- DARRANG
ASSAM.
551: MADHUSMITA BORAH
C/O-ARUN KUMAR BORAH
VILL NIZARAPAR P.O. SAGARPUR PS LALUK PIN 787023 NORTH
LAKHIMPUR
552: MIRZA SHAYEMA SHIRIN
C/O. MIRZA FIROZ NABI ALHADI
VILL AND P.O- ALOPATI. PS- ALOPATI. DIST -BARPETA
ASSAM
PIN-781127
553: NANDITA CHAUHAN
C/O- RAMA SHANKAR CHAUHAN
VILL. AND P.O - PUB-SILPUTA
P.S- AKULIAGHAT
DIST- KARBI ANGLONG
PIN- 782482
554: GAUTAM SAHEWALLA
C/O- PURUSUTTAM SAHEWALLA
VILL- 1 NO. NAMTI BONGALI GAON
P.O.-TIPHOOK
P.S.-HALWATING
PIN-785684
DIST. SIVASAGAR (ASSAM)
555: BIDYUT KUMAR DAS
C/O-- LATE BISHNU MOHAN DAS
VILL-- KHAIGARH
PO-- KHAIGARH
PS-- RAHA
PIN--782103
DIST- NAGAON
ASSAM.

Page No.# 90/180
556: ROUZ AHMED
S/O- ISAM UDDIN
VILL- MOIRABARI
PO MOIRABARI
PS-MOIRABARI
DIST-MORIGAON
PIN-782126
ASSAM.
557: SHAZIB HUSSAIN
C/O- ABUL HUSSAIN
VILL- TATIKATA
P.O- MOIRABARI
PIN- 782126
DIST-MORIGAON
ASSAM.
558: SABBIT ASLAM
S/O-LATE ABDUL KHALEK
VILL- DAIPAM
P.O- DAIPAM
P.S- DALGAON
DIST-DARRANG
PIN-784514
559: JUGAL KISHOR BAISHYA
C/O. PADUM BAISHYA
VILL. NAHARBARI
P.O. BHOLABARI
PS. KALAIGAON
DIST. UDALGURI
PIN. 784525
560: NABAJEET DEKA
C/O. JYOTISH CH DEKA
VILL- GUIYA
PO- SONESWAR
PS. KAMALPUR
DIST. KAMRUP(R)
PIN- 781382
561: NURUL AMIN AHMED
C/O. RIAZUDDIN AHMED
VILL-GARGARI
PO.- TINIPUKHURI
PS.- GHOGRAPAR
DIST-NALBARI

Page No.# 91/180
PIN-781367
562: RUMA SAIKIA
C/O. AJIT SAIKIA
OF VILL-TAMULBARI
P.O-TAMULBARI
P S. TITABOR
PIN-785616
DIST-JORHAT
ASSAM.
563: RICHA DOLEY
W/O. ANKUR PAYENG
VILL-CLUBROAD
NACHANICHUK
BEJIGAON BURAPATH
P.O.- JORHAT
P.S- JORHAT
PIN-785001
DIST. JORHAT
564: SABA FARHEEN
C/O. LATE BASHIRUDDIN AHMED VILL- PURANA FULBARI
MELAMATI
P.O. MELAMATI
P.S. TITABOR
DIST- JORHAT PIN-785632
565: BISWAJIT BARMAN
C/O MADHU BARMAN
VILL- RUPIABATHAN
P.O. RUPIABATHAN
P.S. BELSOR
DIST- NALBARI
PIN-781306
566: KASTUREE SIKHA BORA
C/O-UPEN BORA
VILL-BENGENAATI SATRA
P.O.BENGENAATI
P.S. KAMALABARI
DIST- MAJULI
ASSAM
PIN-785106
567: SAHAJAHAN AHMED LASKAR
C/O-RAFIK AHMED LASKAR
VILL- UTTARKRISHNAPUR 7

Page No.# 92/180
PO- MEHERPUR
PS- SHILCHAR
DIST-CACHAR
PIN- 788015
568: MD FAJIUL KARIM
VILL- BARTHAL ADHARKONA
P.S- BADARPUR
PO- ADHARKONA
PIN- 788701
DIST HAILAKANDI
ASSAM.
569: IQBAL AHMED LASKAR
S/O. FAKHAR UDDIN LASKAR.
OF VILL. CHANDPUR
P.O. CHANDPUR WEST
P.S. HAILAKANDI
DIST. HAILAKANDI
ASSAM.
570: DEBAJIT NATH
C/O- RUDRA KANTA NATH
VILL- NATUAGAON
PO. NATUAGAON
PIN- 782105
DIST- MORIGAON
ASSAM
571: RAIM TIMUNG
C/O. BIDYASING TIMUNG
VILL. ARDANG ENGTI GAON
PO- PAROKHOWA
PS- DOKMOKA
PIN- 782441
DIST- KARBI ANGLON
572: PHILIA SEB RENGMA
C/O. ATHANG SEB RENGMA
VILL. JONGPHA
CHOWKIHOLA
PO. SILONIJAN
PS. BARPATHAR
PIN- 785602
DIST- KARBI ANGLONG
573: RUPTALIN LEKTHEPI
VILL- RONGPIRBI

Page No.# 93/180
NEAR IRRIGATION SUB DIVISION COLONY
LUMDING ROAD
PO AND PS. DIPHU
DIST-KARBI ANGLONG
ASSAM
574: DURLOV PRAN HAZARIKA
C/O- DUGDHA HAZARIKA
VILL- BHAGYAPUR
PO- FALLAGANI
PS- GOLAGHAT
PIN- 785702
DIST- GOLAGHAT
ASSAM
575: MOJAFFOR ALI
S/O- SHAHJAHAN ALI
VILL- DIGJANI
P.O- BANKABHANGA
P.S- KALGACHIA
DIST- BARPETA(ASSAM)
PIN-781319
576: PRIYANKA KUNDU
C/O LT KANAILALKUNDU
VILL- MOIRABARI
P. O. AND P.S - MOIRABARI
DIST MORIGAON
PIN 782126
577: TAHERA SIDDIKA
VILL. PORAVITA
P.O. JAMADARHAT
DIST-DHUBRI
P.S. FAKIRGANJ
PIN-783330
578: ROBIUL ALOM
VILL. KAMARDIHI PT. 2
P. O TILAPARA
P. S. CHAPAR
DIST. DHUBRI (ASSAM)
PIN 783348
579: RAIHANUL ISLAM
S/O- KHAIRUL ISLAM
VILL- JHALORCHAR
P.O. JHOWDANGA

Page No.# 94/180
P.S- MANKACHAR
DIST- SS MANKACHAR
PIN - 783131
580: HIMANSHU KAUSHIK MORAN
VILL. HATIGARH
P.O- KACHIJAN
PIN - 786152
P.S. TONGONA
DIST. TINSUKIA (ASSAM).
581: BHASKAR JYOTI GOGOI
S/O. MR. DHANIRAM GOGOI
VILL- MILANPUR
P.O- PATHALIPAM
P/S- BOGINADI
DIST- LAKHIMPUR
PIN- 787056
582: MADHURJYA PHUKAN
S/O. BRIKUDAR PHUKAN
VILL. NO 1 BORALI
P.O. BORALI
PIN. 786152
PS- KAKOPATHER
DIST- TINSUKIA
ASSAM
583: HARUNUL KABIR
S/O. ABDUL KHALEQUE
OF VILL. BORO POITARY
PO. JOYBHUM
PS. BAGUAN
DIST. GOALPARA
ASSAM
PIN.783129
584: MANAS PROTIM CHETIA
C/O - MRIDUL KUMAR CHETIA
OF VILL- NAHARANI
P.O. AND P.S- SARUPATHAR
DIST - GOLAGHAT
PIN - 785601
585: SUBHAM SAHA
VILL- BASUGAON
GO-HAAT
WARD NO. 02

Page No.# 95/180
DIST -CHIRANG
BTR
ASSAM
PIN - 783372
586: BISWA DAS
C/O. AMRIT DAS
VILL- KUMARKATA
P.O- NARAGAON
P.S- PANIGAON
PIN- 787052
DIST- LAKHIMPUR
ASSAM
587: NILADRI BHATTACHARJEE
S/O ALOK BHATTACHARJEE
VILLP.O- SRIRAMPUR
PS- GOSSAIGAON
DIST- KOKRAJHAR
PIN- 78336
588: CHRISTINA MARAK
VILL. SARDOKA ENGTI GAON
PO- SILONIJAN
PS- BARPATHAR
PIN- 785602
DIST- KARBI ANGLONG
ASSAM
589: INJAMAMUL HOQUE
VILL-MISSAMARA TE
PO-RANGAMATI
PS-DERGAON
CIRCLE- DERGAON
DIST -GOLAGHAT
PIN -785614
590: SOURAV KUMAR KALITA
VILLAGE- BHABANIPUR
PO-CHHYGAON
DIST-KAMRUP
ASSAM
591: UMESH CHAUHAN
S/0- BIDYA SAGAR CHAUHAN
VILL- BAGISADUBI
PO. AND PS - KHERONI
PIN-782448

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DIST -WEST KARBI ANGLONG
ASSAM
592: UTPAL KALITA
C/O - TARUN CHANDRA KALITA
VILL AND PO - MALAYBARI
PS - KHETRI
PIN- 782403
DIST - KAMRUP (M
593: BORSHA BORAH

C/O- LAKHI PRASAD BORAH
VILL- NAHARANI
PO- KAKILA CHARIALI
PIN- 784168
DIST- BISWANATH
594: PALLABEE BHUYAN
C/O- PREMANANDA BHUYAN
VILL BADULAHATI
PO -DIKRONG
PIN- 784164
DIST-LAKHIMPUR
595: EDMUND TOPPO
C/O- RUBEN TOPPO
VILL- HARMOTI 95 FS GRANT
PO- MERBIL
PS- LALUK
PIN-784168
DIST- LAKHIMPUR
596: LAKHIMI DAS
C/O. MUHIKANTA DAS
VILL- DUKUA
DHALPUR
PO- DHALPUR
DIST- LAKHIMPUR
PS- NARAYANPUR
PIN-784165
597: KASHYAPJYOTI SAIKIA
C/O- CHENIRAM SAIKIA
VILL-MORICHAPATHER NO 1
PO- BIHPURIA
PIN-784161
PS- NARAYANPUR

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DIST-LAKHIMPUR
ASSAM.
598: RANJU DOLEY
C/O PRADIP DOLEY
VILL-MOWKHUWA
PO-JALBHARI
PIN-787055
PS -DHAKUAKHANA
DIST-LAKHIMPUR
599: EZAHIDUR RAHMAN KHAN
C/O- ANISUR RAHMAN KHAN
VILL-BORTHAL DOLOIGAON
PO- DOLOIGAON
DIST-MORIGAON
ASSAM
PIN-782126
600: AYUB RAJA
C/O- AMIRUL HUSSAIN
VILL. MOIRABARI
PS -MOIRABARI
DIST-MORIGAON
PIN -782126
601: MUZAFFAR ALI
S/O. SULTAN MAHMUD
VILL. BHOLABARI
P.O. RANIPUKHURI
P.S.- KALAIGAON
PIN- 784190
DIST-UDALGURI
ASSAM.
602: ADITI BARUAH
C/O- LATE PROBIN BARUAH
VILL.- BOTUA
P.O.- DICHAW- BOTUA
P.S.- KAKOTIBARI
DIST.- CHARAIDEW (ASSAM)
PIN- 785670.
603: IQUBAL HOSSAIN CHAUDHURY
C/O- HASAN RAJA CHAUDHURY
VILL- SUDARSHANPUR 1
PO. SAMAIRKUNA
PS- HAILAKANDI

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DIST. HAILAKANDI
PIN-788155
604: IQBAL AMIN MAZUMDER
C/O- MAJIBUR RAHMAN MAZUMDER
OF VILL-MOHANPUR
PO- RATANPUR
PS- ALGAPUR
PIN-788155
DIST HAILAKANDI
ASSAM.
605: MITHU KUNDU
S/O- KAMANA KUNDU
VILL- BHOWRAGURI
PO- BHOWRAGURI
DIST- KOKRAJHAR
PIN- 783336
ASSAM
606: RUPTAMONI TERANGPI
C/O--KHORSING TERANG
VILL--NO.1 SARTHE TERANG
P.S-- BORPATHAR
P.O-- JAPARAJAN
PIN- 782470
DIST-- KARBI ANGLING
ASSAM
607: DHIRAJ JYOTI KURMI
C/O. LT. RAJENKURMI
MOHANATINGGAON
P.O- NAMCHUNGI
PIN-785616
P.S- TITABOR
DIST-JORHAT
ASSAM
608: GAMBIR PEGU
C/O- LATE KAILAN PEGU
VILL- MAHARICHUK
P.O- KARATIPAR
P.S- GARAMUR
DIST- MAJULI
PIN -785104
609: MONU SHYAM
C/O. LATE TULASI SHYAM

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VILL- POHUKATIA SHYAM GAON
PS- BORHOLLA
PIN- 785631
DIST- JORHAT
ASSAM
VERSUS
THE STATE OF ASSAM AND 4 ORS.
TO BE REP BY THE PRINCIPAL SECRETARY TO THE GOVT OF ASSAM
HEALTH AND FAMILY WELFARE DEPTT DISPUR GUWAHATI 6
2:THE SECRETARY
TO THE GOVT OF ASSAM HEALTH AND FAMILY WELFARE DEPTT DISPUR
GUWAHATI 6
3:THE DIRECTOR OF HEALTH SERVICES
ASSAM
HENGRABARI GUWAHATI 36
4:THE DIRECTOR OF MEDICAL EDUCATION
ASSAM
SIXMILE KHANAPARA GUWAHATI 22
5:THE MISSION DIRECTOR
NATIONAL HEALTH MISSION ASSAM SAIKIA COMMERCIAL COMPLEX
SREENAGAR PATH CHRISTIAN BASTI GS ROAD GUWAHATI
Advocate for the Petitioner : MR. A M S MAZUMDER,
Advocate for the Respondent : SC, HEALTH,

–
B E F O R E –
HON’BLE MR. JUSTICE SOUMITRA SAIKIA
Advocate for the petitioner : Mr. Harin P. Raval,
Sr. Advocate

Mr. Adeel Ahmed,
Mr. A.M.S. Mazumder,

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Advocate for the respondents : Mr. D.P. Borah
S.C. Health Department
Date on which judgment is reserved : 06.11.2025

Date of pronouncement of judgment : 29.05.2026

Whether the pronouncement is of the
operative part of the judgment? : No.

Whether the full judgment has been
pronounced? : Yes.

JUDGMENT AND ORDER (CAV)
Heard Mr. Harin P. Raval, learned Senior Counsel assisted by Mr. Adeel
Ahmed, learned counsel and Mr. A.M.S. Mazumder, learned counsel for the
petitioner. Also heard Mr. D.P. Borah, learned Standing Counsel, Health
Department.
2. The petitioners 609 in numbers have approached this Court with common
causes of actions seeking certain directions to the respondents. The petitioners
had all been enrolled in the course namely “Diploma course in Medicine and
Rural Health Care” under the erstwhile “Assam Rural Health Regulatory
Authority Act, 2004” (hereinafter referred to as the Act of 2004). They had
enrolled in different batches and have successfully completed the “Diploma
course in Medicine and Rural Health Care” and were enrolled as “Community
Health Professionals” under the “Assam Community Health Professionals
(Registration & Competency) Act 2015” (hereinafter referred to as the Act of
2015). The Act of 2004 was notified by the Government of Assam in the year
2004 and under the said Act, a medical course namely “Diploma course in

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Medicine and Rural Health Care” was introduced and the same was to be
conducted in an institute to be established by the Government which
subsequently the Government by notification established the institution namely
“Medical Institute” at Jorhat, Assam, which institute was affiliated to Srimanta
Sankaradeva University of Health Sciences. The status of the said course namely
Diploma course in Medicine and Rural Health Care was medical and its duration
was three and half years (six months internship). The syllabus of the course
includes (i) Anatomy, (ii) Physiology, (iii) Biochemistry, (iv) Community Medicine,
(v) Microbiology, (vi) Pathology, (vii) Pharmacology, (viii) Medicine, (ix)
Obstetrics & Gynecology, (x) Ophthalmology, (xi) Orthopedics, (xii) ENT, (xiii)
Pediatrics, (xiv) Psychiarty, (xv) Surgery and (xvi) Internship. Pursuant to the
Act being notified, the Government of Assam issued the first advertisement in
the year 2005 inviting applications for admission into the said course. The said
advertisement was issued by the Director of Medical Education, Assam. It is the
case of the petitioners that this course postulated that only the toppers in the
Science stream in the Higher Secondary (10+2) examination in each district of
the State of Assam were qualified to apply for the said course. On the basis of
the said notification, dated 08.04.2005, the first batch of students were selected
on merit and were admitted into the Medical Institution, Jorhat for the Diploma
course in Medicine and Rural Health Care. While the petitioners had enrolled for
the courses pursuant to the advertisement issued by the Director of Medical
Education, Government of Assam and had enrolled for different batches in the
said institute, a writ petition being WP(C) No.5789 of 2005 was filed before the
High Court by the Assam Branch of Indian Medical Association challenging the
constitutional validity of the ARHRA Act of 2004, i.e. Assam Rural Health
Regulatory Authority Act, 2004. In the said writ petition the present writ

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petitioners and other stakeholders who were undergoing the said courses were
never arrayed as parties. No interim order staying the operation of the
provisions of the Act and/or the courses undergone by the petitioners was
issued by the Court while admitting the writ petition. The admissions to the said
courses were carried on in terms of the advertisement/notifications issued by
the Government of Assam. The petitioners who had successfully completed the
said courses had registered themselves under the Register of Rural Health
Practitioner and are called “Rural Health Practitioners”, and they were permitted
to practice medicine in rural areas under certain conditions. In total 629
students had completed the said diploma course and they were all appointed in
different rural areas of Assam, under the National Rural Health Mission
(presently known as National Health Mission) as “Rural Health Practitioners”.
According to the petitioners they were eligible to practice medicine and rural
health care subject to certain conditions namely:
“ (a) They shall treat only those diseases and carry out those
procedures which shall be outlined in the rules;
(b) They shall prescribe only those drugs, which shall be outlined in
rules;
(c) They shall not carry out any surgeical procedure, invasion,
investigation or treatment, Medical Termination of Pregnancy etc.,
but shall confine themselves to such medical treatment and
perform such minor surgery as may be prescribed;

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(d) They shall practice only in rural areas as defined in the Act;
(e) They may issue illness certificates and death certificates:
(f) they shall maintain name, address, age, sex, diagnosis and
treatment records of all patients treated by them; and
(g) They shall not be eligible for employment in Hospitals, Nursing
Homes and Health establishments located in Urban areas as
General Duty Physicians involved in patient care in OPD,
Emergency and Indoor Services”.
3. Being thus situated, the Gauhati High Court by judgment dated
30.10.2014 passed in WP(C) No.5789 of 2005 which was filed by the Assam
Branch of Indian Medical Association challenging the vires of the ARHRA Act of
2004 had allowed the writ petition and held that the said Act of 2004 is
unconstitutional on the ground that the said Act of 2004 is in conflict with the
Indian Medical Council Act, 1956, enacted by the Parliament, more particularly,
Section 10A of the said Act. According to the Gauhati High Court in the said
judgment, since Section 10A mandates for permission to be obtained from the
Indian Medical Council as it then was for opening any new or higher course and
the course of Rural Health Practitioners under the said Act being a new course
permission was considered to be necessary in terms of Section 10A and that not
having been obtained the same was in conflict with Section 10A of the Indian
Medical Council Act, 1956 and consequently, the ARHRA Act of 2004 was

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declared to be unconstitutional in the absence of the permission of the Central
Government as well as in the absence of the assent of the President of India,
under Article 254 of the Constitution of India, the said Act was unconstitutional
and beyond the legislative competence of the Legislative Assembly of Assam.
4. That being aggrieved by the judgment of the Gauhati High Court some of
the students who were pursuing their courses under the Act of 2004 filed a
Special Leave Petition being SLP No.32592-32593 of 2015 before the Apex Court
challenging the judgment and order dated 30.10.2014 passed in WP(C) No.
5789/2005. Meanwhile, those candidates who had completed the said diploma
and registered as “Rural Health Practitioners” submitted various representations
before the respondent authorities regarding the status of their employment as
“Rural Health Practitioners” and employed under NRHM. The respondent
authorities had assured that a new Act will shortly be promulgated and on such
assurances, they were allowed to continue their services as “Rural Health
Practitioners” as appointed earlier notwithstanding the striking down of the
Assam Rural Health Regulatory Authority Act, 2004.
5. Subsequently, the Assam Legislature enacted a new Act, namely the
“Assam Community Health Professionals (Registration and Competency) Act of
2015”. Under the said Act, a new three years course namely, “B.Sc. (Community
Health)” in short “B.Sc. (CH)” was introduced as a paramedical course and
thereby those who had earned their diploma in Medicine and Rural Health Care
and those who had been undergoing the said course, had been made equivalent
and given the same status to that of B.Sc. (CH) graduates. The “Rural Health

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Practitioners” like the petitioners, who had the right to practice medicine and
impart rural health care under the erstwhile Act of 2004, were also made
community health professional under the said Act. It was published in the
Official Gazette on 29.05.2015 and had accordingly come into force. Subsequent
thereafter, by notification dated 24.06.2015, issued by the Principal Secretary to
the Government of Assam, Health and Family Welfare Department, those who
were working as “Rural Health Practitioner” under the National Rural Health
Mission (presently known as National Health Mission) were notified and re-
designated as “Community Health Officer (CHO)”. According to the petitioners,
this status downgraded the petitioners from their earlier status from Rural
Health practitioners to paramedics and further restricted their functioning for
only supporting and supplementing medical work. According to the petitioners,
under the erstwhile Act of 2004 as “Rural Health Practitioners” they were
authorized to prescribe medicines to the patients, whereas, the students who
had completed the course as B.Sc.(CH) under the new Act of 2014 has been
appointed as “Community Health Officer (CHO)” and the petitioners had also
been designated as “Community Health Officer”. They were given revised
appointment and contract of employment.
6. Subsequently a notice dated 06.08.2015 was issued by the Director of
Medical Education, Assam calling upon the ARHRA (Assam Rural Health
Regulatory Authority) registered candidates to apply for registration as
“Community Health Professionals” at the Office of the Director of Medical
Education, on or before 20.08.2015. Consequently, the petitioners were
constrained to register themselves under the new Act, namely the “Assam
Community Health Professionals (Registration and Competency) Act, 2015” and

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were given a registration certificate bearing a separate registration number.
7. Subsequently, the respondent Authorities issued letters for creation of
posts for the petitioners as “Rural Health Practitioners” and their place of
posting as SC/PHC/CHC etc and a proposal to that effect was also submitted by
the Director of Health Services, Assam for creation of a post of “Rural Health
Practitioner” as received from the Director of Medical Education, Assam which
was submitted to the Department of Health and Family Welfare, Assam.
However, no separate cadres with payment and financial benefits have been
created. Meanwhile, two petitions being WP(C) No. 6142 of 2017 and WP(C) No.
3914 of 2017 were filed before the Gauhati High Court by some of the
petitioners, challenging the legality, validity and constitutionality of the
provisions of the “Assam Community Health Professionals (Registration and
Competency) Act 2015. Subsequently, as per order of the Apex Court, dated
24.01.2018 and 13.03.2018 passed in SLP No. 32592-32593 of 2015, both these
writ petitions were transferred to the Apex Court and were renumbered as
TC(C) No.24/2018 and TC(C) No.25/2018 and connected with the SLP
No.32592-32593 of 2015. The SLP was finally disposed of along with the
transfer cases by the judgment and order dated 24.01.2023. By the said
judgment, the validity of the Act of 2015 was upheld and although the Apex
Court disagreed with the conclusions arrived at by the Gauhati High Court in
setting aside the Act of 2004, however, for different reasons the interference of
the Act of 2004 was upheld. The petitioners, by the present writ petition is
before the Court claiming their rights which were conferred on them under the
erstwhile Act of 2004 by conferring their diplomas in course in Medicine and
Rural Health Care and thereby they were permitted to offer medical treatments

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as “Rural Health Practitioner”. The claim of the writ petitioners stems from the
fact that the status of “Rural Health Practitioner” was conferred on the
petitioners under the Act of 2004, which was an act of the legislature and under
the courses prescribed under the Act which were successfully completed, the
petitioners earned their diplomas course in Medicine and Rural Health Care and
were declared as “Rural Health Practitioner” who could offer medical treatment
under certain conditions prescribed under the Act itself. It is the claim of the
petitioners that under the new Act of 2015, their status although sought to be
conferred as “Community Health Practitioners” had downgraded their status
from Rural Health Practitioners to Paramedics. The petitioners urged that the
rights which were accrued by the petitioners under the erstwhile Act of 2004
could not be taken away or the petitioners be deprived thereof, notwithstanding
the setting aside of the Act of 2004 by the Gauhati High Court and which
ultimately came to be upheld by the Apex Court.
8. The learned Senior Counsel for the writ petitioners strenuously argued
before the Court that there can never be any deprivation of the qualifications
which the petitioners earned lawfully during the operation of the ARHRA Act of
2004. It is submitted that no relief was either paid for or granted against the
petitioners. The petitioners were never arrayed as parties in the proceedings
before the High Court. It is therefore, urged that any declaration of the said act
to be unconstitutional in the facts and circumstances of the case can never be
held to have any retrospective effect and the judgment also does not provide for
its retrospective operation. It is submitted that during the pendency of the writ
petition challenging the constitutional validity of the ARHRA Act of 2004, there
was no interim order operating and therefore, the students like the petitioners

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who had already enrolled in these courses and in the meantime completed the
courses and earned their diplomas and as a consequence thereof, the striking
down of the Act as unconstitutional cannot take away the approved rights of the
petitioners that they have acquired under the provisions of an Act which was
considered to be lawful prior to it striking down and these diplomas and the
qualifications were acquired by the petitioners well before the judgment of the
High Court holding the ARHRA Act of 2004 to be unconstitutional and thereby
striking it down. Therefore, the striking down of the Act cannot necessarily take
away the approved rights of the petitioners retrospectively.
9. It is submitted that the statute which is made by a competent legislature
is valid till it is declared as unconstitutional by a Court of law. The learned
Senior Counsel for the petitioners has urged that the Act of the Legislature
should prejudice no one. It is submitted that where injury has been caused to a
person due to no fault of his own , the principles of natural justice demand that
such person should not be rendered remediless in the facts of the present case
where the petitioners have enrolled themselves in the course as notified by the
State respondent under the valid piece of legislation at the relevant point in
time, namely the ARHRA Act of 2004. The subsequent declaration by the High
Court holding the Act to be unconstitutional ought not to take away the benefits
conferred on the writ petitioners and more particularly when they were not
given an opportunity of being heard such action was harsh and disproportionate
causing grave prejudice to the writ petitioners.
10. The further submission of the learned Senior Counsel for the petitioners

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that the legitimate expectation of the writ petitioners is fortified by the statute
of the Government of Assam taken before the Apex Court in an affidavit dated
12.01.2021 which was affirmed by the Joint Secretary, General Administrative
Department of the Government of Assam, whereby there was an averment
made that the petitioners having the requisite skill, training and expertise to
possess the limited licence to practice medicine is permissible under Section 32
of the National Medical Council Act, 2019. The learned Senior Counsel for the
petitioners has also urged that the effect of denuding the petitioners of their
recruit rights notwithstanding the valid qualifications they have acquired under
the statute ARHRA Act of 2004, prior to the same being declared
unconstitutional has the effect of trampling over their rights guaranteed under
Article 21 of the Constitution of India to live a dignified life. The learned Senior
Counsel submits that under a valid piece of legislation as it then was, the
petitioners were accrued their rights and were permitted limited licence to
render medical services within the restrictions prescribed under the Act and the
Rules. However, pursuant to the ARHRA Act of 2004 being declared
unconstitutional, the learned Senior Counsel therefore, submits that Article 21 is
the heart and soul of the Constitution which takes within its sweep the
fundamental rights of the petitioners to continue to live a dignified life and be
permitted to be employed as per the qualifications acquired by the them under
a valid piece of legislation as it then was.
11. The learned Senior Counsel has also urged the doctrine of promissory
estoppel against the State in respect of Governmental, public capacity if its
application is necessary to prevent manifest injustice. The learned Senior
Counsel strongly urged that the writ petitioners had altered their positions by

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applying to the advertisements called for by the department in terms of the
provisions of the ARHRA Act of 2004. In response to the advertisements and
notifications issued, the petitioners had applied for and were subsequently
selected and permitted to be enrolled in the diploma courses and which after
their enrollment they have successfully completed and earned their diplomas.
Subsequently, when the Act was declared unconstitutional, the doctrine of
promissory estoppels in these circumstances will be applicable against the State
to prevent manifest injustice against the writ petitioners. A promise was held
out to the petitioners under a statute which was valid at the relevant point in
time and the petitioners having altered their positions accepted the promises
and thereafter, duly completed the courses and earned their diplomas. They
were therefore, qualified to render their services in terms of the limited licence
granted to them. The learned Senior Counsel therefore, submits that in view of
the new statute replacing the earlier Indian Medical Council Act namely the
National Medical Council Act of 2019, there is a scope for issuing a direction to
the respondents for including the qualifications and the services to be rendered
by the petitioners in the schedule.
12. The learned Senior Counsel submits that the need of the ARHRA today is
to waste public resources. Significant resources have been invested in the
education and training of the petitioners by establishment of the institutes,
salaries and wages for the employees and staffs and other related expenses. If,
after the successful completion of these diploma courses, the qualifications are
nullified at this stage, it would result in wholly unreasonable wastage of public
resources, and compelling the petitioners to undergo the entire medical
education process afresh would render the exercise redundant, inefficient, and

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contrary to the object sought to be achieved. Under such circumstances, the
learned Senior Counsel for the petitioners submits that although the Apex Court
ultimately upheld the conclusion of the Gauhati High Court striking down the
ARHRA Act, 2004, it expressly disagreed with the reasoning adopted by the High
Court and rested its decision on different grounds. The Apex Court further went
on to uphold the constitutional validity of the Act of 2015. This being the
position, it is now open to the State Government to make necessary
amendments to the Act of 2015 to ensure that the petitioners are given a
suitable and dignified opportunity to gainfully engage themselves and earn their
livelihoods and at the same time, offering their services towards the society by
utilizing their training and experiences which they have earned and acquired
under the ARHRA Act of 2004. The judgments referred by the Senior Counsel
for the petitioners are discussed later in this judgments.
13. The learned Standing Counsel, Health Department on the other hand
submits that the State had conceived of the ARHRA Act of 2004 and the State
legislature had accordingly enacted the Act for having a set of professionals who
are given limited licence to practice and are identified as “Rural Health
Practitioner”. These candidates including the petitioners, underwent the
necessary training and experiences and thereafter, employed under the
N.R.H.M. (now renamed as N.H.M.) and had rendered their services. However,
the Division Bench of the Gauhati High Court held the Act to be unconstitutional
as the same was considered to be in conflict with Section 10A of the Indian
Medical Council Act of 1956. It is keeping in the interest of the candidates like
the petitioners and the State government thereafter enacted the Act of 2015.
The validity of the same, although challenged before the Gauhati High Court

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and subsequently transferred to the Apex Court ultimately came to be upheld by
the Apex Court by the judgment and order dated 24.01.2023. The learned
Standing Counsel, Health Department submits that the petitioners are now
registered as “Community Health Practitioner” and are still engaged in the
N.H.M. therefore, it is not admitted that the petitioners have not been gainfully
employed or they are allowed to perform their jobs which have lowered their
dignity or status. He therefore, submits that the grievances expressed by the
petitioners are unfounded and in the face of the orders passed by the Apex
Court, the petitioners’ interests are being taken care of under the Act of 2015.
He therefore, submits that the apprehensions expressed by the petitioners are
not well founded and therefore the writ petition does not have any merit and
should be rejected.
14. The learned counsel for the parties have been heard and the pleadings
available on record have been carefully perused.
15. At the outset, it is necessary to refer the Assam Rural Health Regulatory
Authority Act, 2004. The Assam Rural Health Regulatory Authority Act, 2004 was
enacted to provide for the establishment of a regulatory authority in the State of
Assam to regulate and register the diploma holders in Medicine & Rural Health
Care (DMRHC) and their practice of medicine in rural areas and also to regulate
opening of Medical Institutes for imparting education and training for the course
of diploma in Medicine and Rural Health Care (DMRHC). The relevant provisions
of this Act are extracted below:

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“ Section 2
(d)'Course' means the prescribed course of education and training for the Diploma
in Medicine and Rural Health Care.
(e) 'Diploma in Medicine and Rural Health Care' means the diploma awarded by
the Authority on successful completion of the course of Diploma in Medicine and
Rural Health Care under the provisions of the Act;
(g) 'Medicine' means allopathic medicine but does not include veterinary
medicines;
(h) 'Medicine and Rural Health Care' means practice of allopathic medicines and
health care system in rural areas in the State of Assam;
(i) 'Medical Institutes means institutes established under this Act for imparting
medical education both theoretical and practical for the course of Diploma in
Medicine and Rural Health Care;
(l) 'rural areas' means areas not included in a Municipal Corporation, a Municipal
Board or a Town Committee or any other area notified as urban area.;
(n) 'Rural Health Practitioners' means a holder of the diploma in Medicine and
Rural Health Care who has registered himself as such with the Authority and
obtained a certificate and a registration number

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(1) The State Government shall, by notification published in the Official Gazette,
establish an authority to be called the Assam Rural Health Regulatory Authority.
(2) The Authority shall be a body corporate having perpetual succession and a
common seal with powers to acquire, hold and dispose of property, movable or
immovable and to do all things necessary for the purpose of its functions and
continuation and may sue and he sued in its corporate name.
4 (1) The Authority shall consist of the following members, namely:-
(a)The Director of Medical Chairman Education, Assam
(b) An officer of the Directorate Vice of Health Services, Assam, not Chairman
below the rank of Additional Director-
(c) One Principal of the Medical Member Colleges of the State to be nominated by
the State Government
(d) Three medical practitioners Member of repute to be nominated by the State
Government
(e) Principal, Regional Nursing Member College
(f) Principal, Regional Dental Member College

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(g) Principals of the Medical Member institutions established under the Act.
(h) An officer of the Health & Member Family Welfare Department not below the
rank of Deputy Secretary to be nominated by the State Government
(i) Joint Director of Medical Member Education
(j) Deputy Director of the Member Directorate of Medical Secretary Education,
Assam
6. (1) Subject to the provisions of this Act and the rules made thereunder the
Authority shall exercise such powers and perform such functions as may be
necessary for carrying out the purposes of this Act.
7. The Authority may prescribe the minimum standards of the course, the
curriculum, the examination etc. in respect of the course and prescribe by
regulation the terms conditions and norms to be fulfilled, facilities to be provided
by a Medical Institute for imparting education and training for the course of
Diploma in Medicine and Rural Health Care.
8.(1) Notwithstanding anything contained in this Act or any other law for the time
being in force no person or organization other then the State Government of
Assam shall establish a Medical Institute without (a) the recommendation of the
Authority and (b) prior and expressed permission of the State Government.
17. The Authority shall cause to be maintained in the prescribed manner and

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form a register of Diploma Holders in Medicine and Rural Health Care to be known
as the State Register of Rural Health Practitioners.
(1) It shall be the duty of the Secretary to keep and maintain the State
Register of Rural Health Practitioners in accordance with the provisions of this Act
and the rules made thereunder.
(2) The State Register of Rural Health Practitioners shall be deemed to
be a public document within the meaning of the Indian Evidence Act, 1872.
(3) Every person on successful completion of the course shall be eligible
for enrolment in the State Register of Rural Health Practitioners on furnishing to
the Secretary the proof of such qualification and on payment of such fees as may
be prescribed.
(4) Every person whose name has been enrolled in the State Register of
Rural Health Practitioners shall be entitle to have a certificate issued by the
Authority under the hand and seal of the President and the Secretary and bearing
a Registration Number and shall be eligible to practise medicine and Rural Health
Care in rural areas of the State of Assam:
(5) Provided that no Rural Health Practitioner shall use the word
"Doctor" or "Dr." before and after his name. However he may identify himself as
Rural Health Practitioner or RHP.
21.(1) No person whose name is not enrolled or has been cancelled or removed
from the State Register of Rural Health Practitioners shall practise Medicine and

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Rural Health Care at any place whether rural or urban in the State of Assam.
(2) Any person who contravenes the provisions of sub-section (1) shall be
punished with imprisonment, which may extend to 6 years or fine which may
extend up to rupees thirty thousand or with both.
24. The Rural Health Practitioners shall be eligible to practise Medicine and
Rural Health Care subject to the following conditions, namely,-
(a) they shall treat only those diseases and carry out those procedures
which shall be outlined in the rules;
(b) they shall prescribe only those drugs, which shall be outlined in rules;
(c) they shall not carry out any surgical procedure, invasion, investigation or
treatment, Medical Termination or Pregnancy etc., but shall confine themselves to
such medicinal treatment and perform such minor surgery as may be prescribed.
(d) they shall practise only in rural areas as defined in the Act;
(e) they may issue illness certificates and death certificates.
(f) they shall maintain name, address, age, sex, diagnosis and treatment
records of all patients treated by them; and

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(g) they shall not be eligible for employment in Hospitals, Nursing Homes
and Health establishments located in urban areas as General Duty Physicians
involved in patient care in OPD, Emergency and Indoor Services.”
16. Pursuant to the enactment of this Act, certain regulations were framed,
namely the Regulations of the Assam Rural Health Regulatory Authority.
Wherein, the regulations prescribed the process of admission into Diploma in
Medicine and Rural Health Care Course in medical institute in the State of
Assam.
17. The regulation 7 is important and is therefore extracted below:
“ (a) The successful candidate shall be eligible to practice medicine and rural
Health Care in rural areas of the State of Assam only
(b) They can only prescribe the drugs that have already been indicated in the
annexure-II of the Regulation framed by the Authority.
(c) No rural Health Practitioner shall use the word “Doctor” “Dr.” before and after
his/her name but can identify himself/herself as Rural Health Practitioner or R.H.P.
(d) They shall be involved in implementation of National Programmes and in
combating Disease out outbreaks as well as Disaster Manager.”
The regulation also prescribes the subjects to be taught which are

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mentioned below:
“ 3. SUBJECTS TO BE TAUGHT:
(a) Anatomy
(b) Physiology & Biochemistry
(c) Community Medicine
(d) Pathology & Microbiology
(e) Pharmacology
(f) Medicine and Paediatrics
(g) Surgery and Orthopaedics
(h) Obstetrics and Gynaecology
(i) Eye & ENT
(j) Basics of Radiology and Imaging

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(k) Basics of Forensic and State Medicine
(l) Basics of Human Genetics
(m) Basics of Dentistry”
18. The list of equipments and teaching materials to be provided and also the
curriculum for the course of Diploma in Medicine and Rural Health are
prescribed elaborately under the said regulations.
19. The constitutional validity of this Act was assailed before this High Court
by the Indian Medical Association, Assam branch, by filing writ petition being
WP(C) 5789 of 2005. This challenge was primarily premised on section 10A,
which provided that no person shall establish a medical college or no medical
college shall open a “new” or higher course of study or training, including
postgraduate course of study or training, which would enable a student of such
course for training to qualify himself for a degree of any recognized medical
qualification. According to the Indian Medical Association, Assam branch for
opening the course of “Rural Health Practitioner” under the ARHRA Act of 2004,
no permission was obtained by the State of Assam and as a consequence
thereof, this Act was enacted without any authority. The legislature of the State
did not have the required legislative competence to enact the ARHRA Act of
2004 in view of section 10A.
20. The Division Bench of the Gauhati High Court upon due consideration of

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the entire matter and the arguments advanced, allowed the writ petition and
consequently interfered with and set aside the ARHRA Act of 2004 on the
ground that it is in conflict with the provisions of the Indian Medical Council Act
and therefore, it was held to be unconstitutional and was struck down.
21. Being aggrieved this matter was assailed before the Apex Court by filing
SLP No.32592-32593 of 2015. Meanwhile, the State in order to take away the
effect of the Act of 2004, brought the new Act namely the Assam Community
Health Professionals (Registration and Competency) Act, 2015. This was notified
on 29.05.2015 in the Assam Gazette. This Act was promulgated to provide for
registration norms and competency of the “Community Health Professionals”
after passing B.Sc. (Community Health) course and to give same status to the
students who have completed or have been undergoing the Diploma in Medicine
and Rural Health Care course in Medical Institute, Jorhat with that of B.Sc.
(Community Health) course to enable them to serve as paramedical personnel in
the State of Assam. Under the said Act, “Community Health Professionals” are
defined under section 2C which is mentioned below:
“ 2(c) "Community Health Professionals" means the persons who have been
registered as such by the Director and issued a Certificate of Registration in
accordance with the provisions of section 3 of this Act”
22. Section 3(2) prescribes that where the students have already completed or
have been undergoing Diploma in Medicine and Rural Health Care course in the
Medical Institute, Jorhat on the date of commencement of this new Act, they

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shall be deemed to have completed or have been undergoing the paramedical
course of B.Sc. (Community Health) for the purposes of this Act and shall
require the same status to that of B.Sc. (Community Health) graduates and they
shall also be registered by the Director and issued with a certificate of
registration as “Community Health Professionals”.
23. Under section 4 these “Community Health Professionals” may be
designated as “Community Health Officers” by the Government and shall work
in the Sub-Centre level and any such places as may be determined. The clinical
competencies as prescribed under section 5(2) of the Act are as under:
5(2) Clinical Competencies:-
“
(a) To provide primary care for simple, uncomplicated common problems of adults
and children on purely ambulatory basis at the Sub Centre clinic;
(b) To refer all the other cases to physicians and provide facilities after first aid and
pre-referral stabilization care, as required;
(c) To dispensing designated drugs prescribed by the physician;
(d) To conduct specified laboratory tests such as malarial parasite, HB test, filarial,
TLC, Pap smear, etc.;
(e) To oversee and ensure community-based care of the patients who received out

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patient or in patient care facility and are now at home.”
24. Pursuant to the enactment of the Act of 2015, the Government brought
out a notification dated 24.07.2015, whereby the candidates have completed
Diploma in Medicine and Rural Health Care course in Medical Institute and who
have already completed Diploma in Medicine and Community Health Care course
in the Medical Institute of Jorhat are identified as “Community Health Officers”
subject to submission of the certificates of registration as B.Sc. (Community
Health Professionals) issued by the Director Medical Education Assam. Prior to
this notification, the petitioners in view of the registration as “Community Health
Professionals” were notified as “Community Health Professionals” under the Act
of 2015. Thereafter, the petitioners continued to work as “Community Health
Professionals” after being designated as “Community Health Officers”. They
were engaged under various centres of the NHM.
25. However, it is the grievance of the petitioners that the services which they
had rendered as “Rural Health Professionals” are no longer permitted to be
offered by them, instead they are assisting the Officers of the Health
Department of the N.H.M. in their various administrative work including
functioning as data entry operators, etc. Being thus situated, this Act of 2015
also came to be challenged regarding its constitutional validity by some of the
candidates who had pursued or were pursuing the diploma courses which were
earlier conducted under the Act of 2004. Two petitions were filed and these
petitions subsequently came to be transferred to the Apex Court in view of the
SLP pending before the Apex Court and were connected together with the SLP.

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26. The SLP and these transferred petitions came to be taken up for hearing
by the Apex Court and by the judgment and order dated 24.01.2023, the SLP
along with the transferred petitions came to be disposed of. The Apex Court
upheld the conclusion of the Division Bench of the Gauhati High Court in holding
the Act of 2004 to be unconstitutional but the reasons on the basis of which the
Gauhati High Court had come to the conclusion were not accepted and the Apex
Court for different reasons had also arrived at the same conclusions and thereby
upheld the conclusions of the Division Bench of the Gauhati High Court. The
Apex Court, however, rejected the transferred petitions and upheld the
constitutional validity of the Act of 2015. The Apex Court by a very elaborated
and exhaustive judgment disposed of these matters. In order to appreciate the
basis of the conclusions reached by the Apex Court in paragraph 25, it is
necessary to refer to the judgment rendered in SLP Nos. 32592–32593 of 2015,
whereby the Special Leave Petition preferred by the State of Assam came to be
dismissed. The penultimate conclusions arrived at by the Apex Court are
relevant and which are extracted below:
“ 25. In the result, we arrive at the following conclusions:
(i) Entry 25 of List III of the Seventh Schedule of the Constitution of India deals with
the subject education which is in the Concurrent List under which both the
Parliament or the Union Legislature as well as the State Legislatures have
legislative competence to legislate. However, Entry 25 of List III is subject to, inter
alia, Entry 66 of List I which is the Union List. Entry 66 of List I deals with
coordination and determination of standards in institutions for higher education or
research and scientific and technical institutions. Thus, when any law is made under

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Entry 25 of List III by a State Legislature, the same is always subject to Entry 66 of
List I. In other words, if any law made by the Parliament comes within the scope of
Entry 66 of List I, then the State Legislation would have to yield to the
Parliamentary law. Thus, where one Entry is made “subject to” another Entry, it
would imply that, out of the scope of the former Entry, a field of legislation covered
by the latter Entry has been reserved to be specifically dealt with by the appropriate
legislature.
(ii) In the instant case, it is held that the IMC Act, 1956 is a legislation made by the
Parliament for the purpose of coordination and determination of standards in
medical education throughout the Country. The said law, along with the Rules and
Regulations made thereunder are for the purpose of determination of standards of
medical education throughout India. Thus, determination of standards in medical
education in India is as per the IMC Act, 1956 which is a Central Law. This is in
respect of modern medicine or allopathic medicine within the scope of Entry 66 of
List I and not under Entry 25 of List III of the Seventh Schedule. Therefore, a State
Legislature which passes a law in respect of allopathic medicine or modern
medicine would be subject to the provisions of the IMC Act, 1956 and the Rules and
Regulations made thereunder. This would imply that no State Legislature has the
legislative competence to pass any law which would be contradictory to or would be
in direct conflict with the IMC Act, 1956 and the Rules and Regulations made
thereunder. In other words, the standard in medical education insofar as modern
medicine or allopathy is concerned, having been set by the IMC Act, 1956 and the
Rules and Regulations made thereunder or by any subsequent Act in that regard,
such as the Medical Council of India Act, 2019, the State Legislature has no
legislative competence to enact a law which is in conflict with the law setting the
standards of medical education in the context of modern medicine or allopathic
medicine, which has been determined by Parliamentary Legislation as well as the
Rules. In other words, a State Legislature has no legislative competence to enact a

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law in respect of modern medicine or allopathic medicine contrary to the said
standards that have been determined by the Central Law.
In view of the above conclusion, we hold that decision of the Gauhati High Court
holding that the Assam Act to be null and void, is just and proper.
However, the Gauhati High Court has held that the State had no legislative
competence to enact the Assam Act in view of Article 254 of the Constitution on the
premise that the IMC Act and the Rules and Regulations made thereunder were
holding the field and hence, on the basis of the doctrine of occupied field, the Assam
Act was struck down as being repugnant to the Central Law. In view of the aforesaid
conclusion, we are of the view that the said reasoning is incorrect. It is reiterated
that the IMC Act and the Rules and Regulations made thereunder, which are all
Central legislations, have been enacted having regard to Entry 66 of List I and
would prevail over any State Law made by virtue of Entry 25 of List III of the
Constitution.
(iii) Hence, in view of the Indian Medical Council Act, 1956 and the Rules and
Regulations made thereunder, the Assam Act, namely, the Assam Rural Health
Regulatory Authority Act, 2004, is declared to be null and void, in view of the Assam
Legislature not having the legislative competence to enact the said Law.
(iv) Consequently, the subsequent legislation, namely, the Assam Act of 2015 i.e., the
Assam Community Professionals (Registration and Competency) Act, 2015, enacted
pursuant to the judgment of the Gauhati High Court, is a valid piece of Legislation
as it has removed the basis of the impugned judgment passed by the Gauhati High
Court. The 2015 Act is also not in conflict with the IMC, Act, 1956. This is because

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the Central Act namely, IMC, Act, 1956 does not deal with Community Health
Professionals who would practise as allopathic practitioners in the manner as they
were permitted to practise under the Assam Act, in rural areas of the State of Assam.
Hence, by a separate legislation the Community Health Professionals have been
permitted to practise as such professionals. The said legislation of 2015 is not in
conflict with IMC, Act, 1956 and the rules and regulations made thereunder. Hence,
the Act of 2015 is not hit by Entry 66 of List I of the Constitution and is within the
legislative competence of the State Legislature under the Seventh Schedule of the
Constitution.
26. In the result, the Civil Appeals arising out of SLP(C) Nos. 32592-32593 of 2015
as well as TC (C) No. 24 of 2018 and TC (C) No. 25 of 2018 stand dismissed.
Pending application(s), if any, shall stand disposed of.
27. Parties to bear their respective costs”
27. By the present petition, the petitioners seek directions to be issued to the
respondents to take steps to notify the petitioners as allopathic practitioners in
the manner they were permitted under the erstwhile ARHRA Act of 2004 in the
rural areas of the State, in terms of Paragraph 25(iv) of the judgment passed in
S.L.P. No.32592-32593 of 2015, the further direction is sought for to the
respondents to frame the Rules, Regulations and appropriate schemes in
respect of the petitioners as allopathic practitioners, in terms of Para 25(iv) of
the judgment of the Apex Court. A further direction is also sought for to the
State respondents to establish a regulatory authority to regulate and register
the petitioners as allopathic practitioners in terms of the said judgment of the

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Apex Court and such directions to the State Government to formulate a scheme
like a condensed MBBS Course for the petitioners as a one-time measure so as
to continue and complete the studies to meet the standards of the recognized
medical qualification as envisaged under the National Medical Commission Act of
2019 and to direct the respondents to create permanent posts for the
petitioners and create a separate cadre with payment and financial benefits.
28. Upon a careful perusal of the judgment of the Apex Court, it is seen that
the Apex Court has upheld the Act of 2015 as it had clearly concluded that the
Indian Medical Council Act of 1956 did not deal with “Community Health
Practitioners” to be permitted as allopathic practitioners and therefore, there
was no conflict and it is not hit by Entry 66 of list 1 of the Constitution and is
th
within the legislative competence of the State Legislature under the 7
Schedule of the Constitution.
29. The main thrust of the arguments by the learned Senior Counsel on behalf
of the petitioners before this Court is that the rights which are accrued under
the Act of 2004 could not be taken away merely because the statute under
which these rights were accrued came to be interfered with. The learned Senior
Counsel urged that the judgment of the Division Bench of the Gauhati High
Court will take effect only from the date of pronouncement which is 30.10.2014
and on which date the petitioners have already acquired their diplomas and are
registered as “Rural Health Practitioners”. Therefore, the rights of the petitioners
to function as allopathic practitioners in the rural areas as “Rural Health
Practitioners” could not have been taken away retrospectively. The sheet anchor

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of the arguments of the learned Senior Counsel for the petitioner is that the
doctrine of prospective overruling has to be read into the judgment rendered by
the Apex Court and which is evident from the conclusions arrived at by the Apex
Court in its judgment dated 24.01.2023, as although the Apex Court had
dismissed the SLP preferred by the State and thereby upheld the conclusions
arrived at by the Division Bench of the High Court but for different reasons.
30. It is submitted that the constitutional validity of the subsequent Act of
2015 was upheld as it was held that the functioning of the petitioners as
allopathic practitioners as Community Health Professionals was not in conflict
with the Indian Medical Council Act of 1956 as the same did not deal with
“Community Health Practitioners”. Therefore, the diplomas acquired by the
petitioners as “Rural Health Practitioners” cannot now be ignored by the State
and they cannot be deprived of their rights to practice in the rural areas and
render their services as allopathic practitioners in the State of Assam as “Rural
Health Practitioners”, notwithstanding the position that they are now registered
as “Community Health Practitioners/Officers” under the Act of 2015. The
accrued rights of the petitioners under the Act of 2004 cannot be taken away
and should be continued to be made available to them. This interpretation has
to be read into the new Act of 2015 and the State if required should be directed
to issue appropriate rules, regulations, notifications, orders to clarify the same.
The action of the State to equate the petitioners as paramedical staff and be
treated as “Community Health Practitioners” is therefore, bad in law and needs
to be interfered with.

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31. It is the argument before this Court that the directions of the Apex Court
as per paragraph 25 of the judgment and order dated 24.01.2023 has not been
complied with and carried out and thereby the accrued rights of the writ
petitioners have been wrongly deemed. The rest of the arguments which have
been urged before the Court like promissory estoppels, legitimate expectation
etc. need not be dealt with specifically in these proceedings as the Division
Bench judgment of this Court by the judgment and order dated 30.10.2014,
whereby the Act of 2004 was held to be constitutionally invalid has been upheld
by the Apex Court by dismissing the SLP preferred by the State against the said
judgment and furthermore, the challenge made to the subsequent Act of 2015
has also been dispelled by upholding the constitutional validity of the said Act of
2015. The Apex Court has categorically observed in the judgment that the
subsequent Act was brought into remove the thrust and the effect of the
judgment of the Division Bench of this High Court, whereby the Act of 2004 was
held to be constitutionally invalid. Under such circumstances, it cannot be said
that after interference of the Act of 2004, no separate law has been enacted
thereafter. As a consequence thereof the question of application of the doctrine
of promissory estoppel and legitimate expectation against the State would do
not require examination in this proceeding, in view of the subsequent Act of
2015 having been upheld by the Apex Court, according to the considered view
of this Court. The Apex Court by the very exhaustive and elaborate judgment
dealt with each and every aspect while examining the challenge made to the
constitutional validity of the Act of 2015 and finally concluded inter alia that this
Act of 2015 is not in conflict with any provisions of the Indian Medical Council
Act of 1956 inasmuch as the Indian Medical Council Act of 1956 does not deal
with the aspect of “Community Health Practitioners” who are permitted to

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render allopathic practice or service.
32. Before the Apex Court the controversy was with regard to the legislative
competence of the Assam State Legislature to enact the Assam Act of 2004,
which was assailed before the Gauhati High Court on the ground of legislative
th
competence as per Article 246, read with List I and List III of the 7 Schedule
of the Constitution of India and which Act was struck down by the Gauhati High
Court on the ground of repugnancy as per Article 254 of the Constitution. A
challenge was also made to the validity of the subsequent Act enacted, being
the Assam Act of 2015.
33. Upon consideration of the submissions of the learned counsel for the
parties the following points fell for consideration before the Apex Court:
” i) Whether the Assam Act is invalid and null and void on the ground that the
Assam State Legislature did not possess legislative competence to enact the
said Act?
ii) Whether the '2015 Act' is ultra vires the Constitution?
iii) What Order?”
34. The Apex Court considered the provisions of Article 246 and 254 along
with Entry 66 of List I and Entry 25 of List III by examining the various

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precedents laid down by the Apex Court. In this regard, the Apex Court
answered the points for consideration with regard to the interpretation of the
th
entries of list 7 Schedule of the Constitution as under:
“ i) The Entries in the different Lists should be read together without giving a
narrow meaning to any of them. The powers of the Union and the State
Legislatures are expressed in precise and definite terms. Hence, there can be
no broader interpretation given to one Entry than to the other. Even where an
Entry is worded in wide terms, it cannot be so interpreted as to negate or
override another Entry or make another Entry meaningless. In case of an
apparent conflict between different Entries, it is the duty of the Court to
reconcile them in the first instance.
ii) In case of an apparent overlapping between two Entries, the doctrine of pith
and substance has to be applied to find out the true nature of a legislation and
the Entry within which it would fall.
iii) Where one Entry is made 'subject to' another Entry, all that it means is that
out of the scope of the former Entry, a field of legislation covered by the latter
Entry has been reserved to be specially dealt with by the appropriate
Legislature.
iv) When one item is general and another specific, the latter will exclude the
former on a subject of legislation. If, however, they cannot be fairly reconciled,
the power enumerated in List II must give way to List I.

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v) On a close perusal of the Entries in the three Lists of the Seventh Schedule
of the Constitution, it is discerned that the Constitution has divided the topics
of legislation into the following three broad categories: (i) Entries enabling laws
to be made; (ii) Entries enabling taxes to be imposed; and (iii) Entries enabling
fees and stamp duties to be collected. Thus, the entries on levy of taxes are
specifically mentioned. Therefore, per se, there cannot be a conflict of taxation
power of Union and the State.”
35. Regarding the interplay between Entry 66 of List I and Entry 25 of List III
after examining various earlier precedents of the Apex Court and upon the
discussion of the precedents laid therein, it was held that:
“ 16.1. The field of legislation covered under Entry 25 of List III is subject to Entries 63,
64, 65 and 66 of List I. It is, therefore, necessary to dilate on the effect of providing that
th
one Entry or provision is 'subject to' another. As per Black's Law Dictionary, 5
Edition, Pg. 1278, "subject to" means "liable, subordinate, subservient, inferior,
obedient to, governed or affected by." The following decisions would illustrate the above
meanings of the phrase 'subject to:
(i) In K.R.C.S. Balakrishna Chetty & Sons & Co. vs. The State
of Madras, AIR 1961 SC 1152, ("K.R.C.S. Balakrishna Chetty & Sons
& Co.") this Court observed that the expression "subject to" has reference
to effectuating the intention of the law and the correct meaning, of the
phrase is, "conditional upon".
(ii) Similarly, in The South India Corporation (P) Ltd. vs. The

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Secretary, Board of Revenue Trivandrum and Ors., AIR 1964 SC
207, ("The South India Corporation (P) Ltd.") this Court observed that
the expression "subject to" conveys the idea of a provision yielding place to
another provision or other provisions to which it is made subject. This
understanding of the phrase "subject to" has been affirmed in K.T.
Plantation (P) Ltd. vs. State of Karnataka, (2011) 9 SCC 1, ("K.T.
Plantation (P) Ltd.”).
(iii) In Ashok Leyland Ltd. us. State of Tamil Nadu and Anr.,
(2004) 3 SCC 1, ("Ashok Leyland Ltd.") this Court held that, "Subject to'
is an expression whereby limitation is expressed."
16.2. In the facts of the present case, the Assam Act would be subject to the
provisions of the Central Act. This is because the Assam Act is stated to be
enacted on the strength of Entry 25 of List III, and the power of the State
Legislature under the said Entry is circumscribed to the limited extent of it
being subject to Entries 63, 64, 65 and 66 of List I.
16.3. Where one Entry is made 'subject to' another Entry, it means that out
of the scope of the former Entry, a field of legislation covered by the latter
Entry has been reserved to be specially dealt with by the appropriate
Legislature. In the present context, the field of legislation covered under
Entry 25 of List III is subject to Entry 66 of List I. This would imply that out
of the scope of Entry 25 of List III, a field of legislation covered by Entry 66
of List I is reserved to be dealt with by the Parliament. Hence, the field
covered by the Central Act, enacted under Entry 66 of List I, is carved out of
the scope of Entry 25 of List III and is reserved to be dealt with by the
Parliament. What is that field of legislation has to be identified. We shall

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proceed to undertake the said exercise by considering both the Central as
well as the State enactments.”
36. In respect of the various provisions of the Assam Act of 2004, when
juxtaposed with the corresponding provisions of the Central Act of Indian
Medical Association Act of 1956, the Apex Court upon a detailed examination of
the respective provisions, concluded as under:
“ i) The Central Act operates in the area of modern scientific medicine, in all its
branches, vide Section 2(f). The Assam Act seeks to regulate the practice of
allopathic medicine, in rural areas, vide Section 2(g). Essentially, modern
scientific medicine, includes allopathy, In other words, modern scientific
medicine is the genus and allopathic medicine is a species of modern scientific
medicine. This view has been adopted by this Court in A.K. Sabhapathy and
Dr. Mukhtiar Chand. Therefore, the practice in modern scientific medicine
including allopathic medicine, is governed by the Central Act. Hence, in order to
be recognised as a practitioner in any branch of modern scientific medicine,
including allopathic medicine, the qualifications that must mandatorily be
obtained are those listed in the Schedules to the Central Act.
ii) Further, Section 17 of the Assam Act provides that persons holding a
Diploma in Medicine and Rural Health Care after successful completion of the
course instituted under the Act, would be registered as Rural Health
Practitioners and would be eligible to practise 'medicine' and Health Care in
rural areas of Assam. The Assam Act permits Diploma holders to practise
'medicine, i.e., allopathic medicine, in rural areas of Assam. We are unable to
accept that allopathic medicine, which is governed by the Central Act, may be

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practised by persons who do not possess the qualifications contemplated under
the Schedules to the Central Act.
їїї) Practise in modern scientific medicine, including allopathic medicine, must
be permitted only after having successfully undergone the academic rigor, as
prescribed under the Central Act. The Central Act, in Section 33 authorizes the
Council to prescribe inter alia, the courses and period of study, practical training
to be undertaken, subjects, examination and standards of proficiency required
to be achieved. Therefore, it is problematic to hold that without having
successfully gone through meticulous training as contemplated under the
Central Act, a person may practise medicine.
iv) On a close reading of Section 15 of the Central Act, in conjunction with
Section 24 of the Assam Act, we find that Rural Health Practitioners possessing
a Diploma under the Assam Act have been authorised to perform certain
functions identical to those performed by medical practitioners who possess
qualifications prescribed under the Central Act. Such functions include
treatment of common illnesses, prescription of certain categories of drugs,
performance of minor surgeries, issuance of illness and death certificates.
Performance of such functions by persons who do not possess the
qualifications prescribed under the Central Act, could, in our view, have
dangerous consequences.
It was held that in so far as Entry 25 of List III is concerned, there are
dual restrictions which would operate on the legislative competence of a State
Legislature to enact any law under the said Entry: first is, if such a law is to be
made by the State Legislature, it is always subject to Entries 63, 64, 65 and 66

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of List I or the Union List, in respect of which only the Parliament has the power
to enact a law. The second restriction is with regard to the subject of the Entry
as a whole. If the Parliament has made any law which is outside the scope of
Entries 63, 64, 65 and 66 of List I but within the scope of Entry 25 of List III, in
such a case Article 254 and the principles of repugnancy would apply if a State
Law is in conflict with such Parliamentary Law.
37. The Apex Court held that the law made by the State legislature, namely
the Assam Act, is hit by the first of the two restrictions and therefore, is null and
void as the Assam legislature lacked the legislative competence to enact such a
law and in the light of the said discussion, it was held that the Rural Health
Practitioners enlisted under the Assam Act are underqualified to perform
functions similar to those performed by medical practitioners registered in
accordance with the Central Act. In order to be recognized as a practitioner in
any branch of modern scientific medicine, including allopathic medicine,
qualifications must mandatorily be obtained as those listed under the schedule
of the Central Act.
38. It is also necessary to refer the discussions of the Apex Court in respect of
certain judgments which were pressed into service before the Apex Court as the
said judgments have also been relied upon before this Court. In respect of Dr.
Mukhtiar Chand vs. State of Punjab, (1998) 7 SCC 579, the Apex Court held
that:
“ (i) In this case the controversy was with regard to the issuance of

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declarations by the State of Punjab under clause (iii) of Rule 2(ee) of the Drugs
and Cosmetics Rules, 1945 (for short, Drugs Rules) which defines "registered
medical practitioner". The State of Punjab issued a notification dated
29.10.1967 declaring all the vaids/hakims who had been registered under the
East Punjab Ayurvedic and Unani Practitioners Act, 1949, and the PEPSU
Ayurvedic and Unani Practitioners Act, 2008, and the Punjab Ayurvedic and
Unani Practitioners Act, 1963, as persons practising modern system of medicine
for the purposes of the Drugs Act.
(i) It was contended that the right of practitioners of Indian medicine to
practice modern scientific system or medicine (allopathic medicine) is
protected under Section 17(3)(b) of the Indian Medicine Central Council
Act, 1970 (IMCC Act, 1970' for short).
(ii) While dealing with the IMC Act, 1956, the Apex observed that in
order to ensure professional standards required to practice allopathic
medicine, the IMC Act, 1956 was passed, and the said Act also deals with
the reconstitution of the Medical Council of India and maintenance of an
Indian Medical Register. Section 2(f) of the IMC Act, 1956, defines
"medicine" to mean "modern scientific medicine" in all its branches and
includes surgery and obstetrics, but does not include veterinary medicine
and surgery and the expression "recognised medical qualification" is
defined in Section 2(h) of the said Act to mean any of the medical
qualifications included in the Schedules to the Act. Further, referring to
Section 15 of the IMC Act, 1956, it was observed that qualifications
included in the Schedules shall be sufficient qualification for enrolment in
any State Medical Register; but in none of the Schedules, the
qualifications of Integrated courses figure. Consequently, by virtue of this

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section, persons holding degrees in integrated courses cannot be
registered in any State Medical Register. Hence, by Act 24 of 1964, Section
15 of the IMC Act, 1956, was modified by adding two more sub-sections.
Section 15(2)(b) thereof prohibits all persons from practicing modern
scientific medicine in all its branches in any State except a medical
practitioner enrolled in a State Medical Register. There are two types of
registration as far as the State Medical Register is concerned: the first is
under Section 25 and the second is under Section 15(1) of the said Act.
The third category of registration is in the "Indian Medical register" which
the Indian Medical Council is enjoined to maintain under Section 21 of the
said Act for which recognised medical qualification is a prerequisite.”
39. Insofar as Subhasis Baksi vs. W.B. Medical Council, (2003) 9 SCC 269 is
concerned the discussion of the Apex Court in this regard is under:
“ (i) In this case the appellants therein, who had completed the diploma
course of Community Medical Service from duly recognised institutions in the
State of West Bengal and were posted in different parts of the State, had
assailed the Notification dated 15.10.1980, issued by the Government of
West Bengal by which amendments were made to the statute of the State
Medical Faculty by introducing Article 6-F under Part B. Thereafter, a
Corrigendum was issued and the diploma course that was earlier known as
"Diploma in Medicine for Community Physicians" was rechristened as
"Diploma in Community Medical Service"
The grievance of the appellants therein was that although they could
treat certain common diseases but they had no right to issue certificates of

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sickness or death, prescriptions etc. as the same was taken away by a
Notification dated 21-11-1990. Subsequently, challenging the denial of
"consequential right to treat" such as the right to issue prescription or
certificates of sickness or death, the second-round of litigation began. A Writ
Petition was filed before the Calcutta High Court which was allowed in favour
of the appellants, subject to the condition that they would not be allowed to
pursue private practice and it was made clear that their only right was to
prescribe medicines and issue certificates and this part of the order became
final.
However, the Bengal Medical Council preferred an appeal before the
Division Bench of the Calcutta High Court. Relying on Dr. A.K. Sabhapathy
vs. State of Kerala and others, AIR 1992 SC 1310, ("Dr. A.R.
Sabhapathy") wherein it was found that "a person can practise in
allopathic system of medicine in a State or in the country only if he
possesses a recognised medical qualification" and since the appellants
therein did not possess the required qualification, it was held that their
names could not be included in the Medical Register. On this basis, the
appellants approached this Court.
This Court considered the question as to whether the right to issue
prescription or certificates could be treated as a part of right to treat. This
Court observed that once the right to treat is recognised, then the right to
prescribe medicine or issue necessary certificate flows from it, or else the
right to treat cannot be completely protected. It was further observed that
appellants therein had the right to prescribe medicine. Consequently, the
order of the Division Bench was set aside and the order of the learned Single
Judge was restored.

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A direction was issued to include the names of all the diploma-holders
concerned in the State Medical Register for the limited purpose indicated
therein.”
40. Again in Dr. A.K. Sabhapathy vs. State of Kerala, AIR 1992 SC 1310, the
Apex Court considered the said judgment.
“ (i) In this case, the validity of the first proviso to Section 38
of the Travancore Cochin Medical Practitioners' Act, 1953 (for short, "the
State Act") and the order dated 20.09.1978 and a notification dated
13.04.1981 issued by the Government of Kerala, were assailed. This
Court considered the aforesaid State Law in light of the IMC Act, 1956
("the Central Act") and observed that the expression 'modern scientific
medicine' in Section 2(f) of the Central Act refers to the Allopathic system
of medicine and that the provisions of the Central Act have been made in
relation to medical practitioners practising the said system. This view
found support from the fact that after the enactment of the Central Act,
the Parliament had enacted the IMCC Act, 1970 in relation to the system
of Indian medicine commonly known as Ayurveda, Siddha and Unani and
the Homeopathy Central Council Act, 1973 in relation to Homoeopathic
system of medicine wherein provisions similar to those contained in the
Central Act had been made in relation to the said systems of medicine.
This Court was of the view that from the provisions of the State Act,
noticed earlier, it was evident that the field of operation of the State Act
covered all the systems of medicine, namely, Allopathic, Ayurvedic,
Siddha, Unani and Homeopathic systems of medicine. Moreover, the
State Act dealt with recognition of qualifications required for registration
of a person as a medical practitioner in these systems, conditions for

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registration of medical practitioners and maintenance of register of
practitioners for each system and the constitution of separate councils for
modern medicine, homocopathic medicine and indigenous medicine.
It was observed that as compared to the State Act, the field of
operation of the Central Act is restricted and it is confined in its
application to modern scientific medicine, namely, the Allopathic system
of medicine only, wherein it also deals with recognition of medical
qualifications which may entitle a person to be registered as a medical
practitioner; constitution of the Medical Council of India to advise the
Central Government in the matter of recognition or withdrawal of
recognition of medical qualifications, to prescribe the minimum standards
of medical education required for granting recognised medical
qualifications by Universities or Medical Institutions in India and to
appoint inspectors and visitors for inspection of any medical institution,
college or hospital. It also provides for maintaining the Indian Medical
Register and for enrolment of a person possessing recognised medical
qualification in the said register and for removal of a person from the said
register. That the Central Act does not deal with the registration of
medical practitioners in the States and it proceeds on the basis that the
said registration and the maintenance of State Medical Register is to be
governed by the law made by the State. This Court was of the view that,
it cannot, therefore, be said that the Central Act lays down an exhaustive
code in respect of the subject matter dealt with by the State Act. it can,
however, be said that the Central Act and the State Act, to a limited
extent occupy the same field, viz., recognition of medical qualifications
which are required for a person to be registered as a medical practitioner
in the allopathic system of medicine. Both the enactments make provision
for recognition of such qualifications granted by the universities or

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medical institutions.
In this context, sub-section (1) of Section 15 of the Central Act, i.e.
IMC Act, 1956 as well as sub-section (1) of Section 21 of the said Act
were referred to and it was observed that the aforesaid provisions
contemplated that a person can practise in Allopathic system of medicine
in a State or in the country only if he possesses a recognised medical
qualification. Permitting a person who does not possess the recognised
medical qualification in the Allopathic system of medicine would be in
direct conflict with the provisions of the Central Act. That the first proviso
to Section 38 of the State Act in so far as it empowers the State
Government to permit a person to practise Allopathic system of medicine
even though he does not possess the recognised medical qualifications
for that system of medicine, is inconsistent with the provisions of
Sections 15 and 21 read with Sections 11 and 14 of the IMC Act, 1956
i.e., the Central Act. That the said proviso suffered from the vice of
repugnancy in so far as it covered persons who wanted to practice the
Allopathic system of medicine and that the same was void to the extent
of such repugnancy. That practitioners in the Allopathic system of
medicine must, therefore, be excluded from the scope of the first proviso
and it must be confined in its application to systems of medicines other
than the Allopathic system of medicine.
Consequently, this Court allowed the appeal in part.”
41. Upon due consideration the Apex Court also examined the areas covered
within the Legislative field of “Coordination and determination of standards”

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under Entry 66 of List I. In this context, the Apex Court held as under:
“ i) Prescription of medium of instruction, vide Gujarat University,
Ahmedabad vs. Shri Krishna Ranganath Mudhokar,
ii) Recognition/de-recognition of an Institution imparting medical education
by laying down standards for medical education vide State of Tamil Nadu
us. Adhiyaman Educational and Research Institute; Modern Dental
College and Research Centre vs. State of Madhya Pradesh;
Chintpurni Medical College and Hospital vs. State of Punjab.
iii) Calibre of teaching staff, syllabus to be taught, student-teacher ratio, ratio
between the students and the hospital beds available to each student,
laboratory facilities, standard of examination, vide Preeti Srivastava vs.
State of Madhya Pradesh.”
42. The Apex Court therefore, held:
“ The Assam Act, which is enacted by the State Legislature on the strength of
Entry 25 of List III, not only seeks to introduce a new course in the field of
medical education, but also seeks to regulate the profession of the
candidates successfully completing the said course. The Assam Act vests
with the Regulatory Authority constituted thereunder, the power to prescribe
the minimum standards of the course, duration of the course in allopathic
medicine the curriculum, the examination etc. Further, it authorises the State
Government to grant permission for the opening of a medical institute.

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Prescription of minimum standards for medical education, authority to
recognise or de-recognise an institution etc., are areas over which exclusive
legislative competence lies with the Parliament, under Entry 66 of List I. The
State Legislatures, on the other hand, under Entry 25 of List III, possess
legislative competence to legislate with respect to all other aspects of
education, except the determination of minimum standards and co-
ordination. With a view to provide a benchmark quality of medical education,
it is essential that uniform standards be laid down by the Parliament, which
are to be adhered to by institutions and medical colleges across the country.
To this end, Entry 66 of List I has been formulated with the objective of
maintaining uniform standards of education in fields of research, higher
education and technical education. Hence, State Legislatures lack legislative
competence in the areas of prescription of minimum standards for medical
education, authority to recognise or de-recognise an institution, etc. The
Assam Act which seeks to regulate such aspects of medical education is
therefore liable to be set aside on the ground that the State Legislature lacks
competence to legislate with regard to the aspects enumerated
hereinabove.”
43. The Apex Court thereafter, also considered the vires of the Assam
Community Professional (Registration and Competency) Act, 2015, which was
enacted by the State of Assam with a view to remove the basis of the impugned
judgment and in an attempt to restore the position of the diploma holders.
44. The Apex Court considered the earlier precedents rendered in Indian
Aluminium Co. v. State of Kerala (AIR 1996 SC
1431)” Hindustan Gum & Chemicals Ltd. V. State of Haryana reported in

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(1985) 4 SCC 124 ; Sri. Prithvi Cotton Mills Ltd. V.
Broach Borough Municipality AIR 1970 SC 192) to hold that it was
(
permissible for a competent legislature to overcome the effect of decision of
the Court amending the relevant provisions of the statute concerned with
retrospective effect and thereby, taking away the basis on which the decision of
the Court has been rendered and by inactive and appropriate provisions
validating the same actions of the State.
45. The Apex Court also referred to the earlier precedence rendered in State
of Orissa vs. Oriental Paper Mills Ltd., (AIR 1961 SC 1438); M/s.
Misrilal Jain vs. State of Orissa, (AIR 1977 SC 1686); M/s. Tirath Ram
Rajindra Nath, Lucknow vs. State of U.P., (AIR 1973 SC 405); State of

Himachal Pradesh vs. Narain Singh, reported in (2009) 13 SCC 165 to
hold that the defect noticed in a judicial proceedings can be cured by removing
the said defect by competent legislative amendments being brought out. The
Apex Court held that there is a distinction between encroachment on judicial
power and nullification of the effect of a judicial decision by changing the law
retrospectively. While the former is outside the competence of the legislature,
the letter is within its permissible limits.
46. The Apex Court held that:
“ The Legislature cannot directly overrule a judicial decision. But when a
competent Legislature retrospectively removes the substratum or foundation
of a judgment to make the decision ineffective, the said exercise is a valid

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legislative exercise provided it does not transgress on any other
constitutional limitation, Such legislative device which removes the vice in
previous legislation which has been declared unconstitutional is not
considered an encroachment on judicial power but an instance of
abrogation. The power of the sovereign legislature to legislate within its
field, both prospectively and retrospectively cannot be questioned. It would
be permissible for the legislature to remove a defect in earlier legislation
pointed out by a constitutional court in exercise of its powers by way of
judicial review. This defect can be removed both retrospectively and
prospectively by a legislative process and the previous actions can also be
validated. But where there is a mere validation without the defect being
legislatively removed, the legislative action will amount to overruling the
judgment by a legislative fiat which is invalid”
In the light of the discussions made, the Apex Court dismissed the petition
challenging the vires of the Assam Act of 2015. The Apex Court held that it has
been enacted with a view to restore the position of the diploma holders in
medicine and to give them continuity in service. The said Act has been enacted
by a valid legislative exercise, and does not transgress any other constitutional
limitation and in accordance with Entry 25 of List III of the Seventh Schedule
and is not in conflict with the IM Act, 1956 and the rules and regulations made
thereunder as per Entry 66 of List I of the Seventh Schedule.
47. The Apex Court however, limited its finding to the constitutionality of the
Assam Act of 2015 holding its non-repugnant with the Indian Medical Council
Act of 1956. However, the Apex Court did not render any finding with regard to
the potential conflict of provisions of the Assam Act of 2015 with the National

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Medical Commission Act of 2019.
48. In this context, the judgment of the Apex Court rendered in State of
Manipur and Others Vs. Surajkumar Okram and Others reported in (2022) 19
SCC 723 is very relevant. Before the Apex Court, the judgment dated
17.09.2020 passed in PIL and the writ petition by the Manipur High Court was
assailed. By the said judgment the Manipur High Court declared the Manipur
Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous
Provisions) Act of 2012 and the Repealing Act of 2018 were declared as
unconstitutional by the High Court. Being aggrieved by the judgment, the State
of Manipur and Members of the Manipur Legislative Assembly who were
appointed as Parliamentary Secretaries have filed the appeals. The Principles
which were culled out by the Apex Court when a statute is declared
unconstitutional are seminal and are therefore extracted below:
“ 39. The principles that can be deduced from the law laid down by this Court, as
referred to above, are:
39.1. A statue which is made by a competent legislature is valid till it is declared
unconstitutional by a Court of law.
39.2. After declaration of a statute as unconstitutional by a court of law, it is non
est for all purposes.
39.3. In declaration of the law, the doctrine of prospective overruling can be

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applied by this Court to save past transactions under earlier decisions superseded
or statutes held unconstitutional.
39.4. Relief can be moulded by this Court in exercise of its power under Article
142 of the Constitution, notwithstanding the declaration of a statue as
unconstitutional.
40. Therefore, it is clear there is no question of repeal of a statute which has been
declared as unconstitutional by a Court. The very declaration by a Court that a
statute is unconstitutional obliterates the statute entirely as though it had never
been passed. The consequences of declaration of unconstitutionality of a statue
have to be dealt with only by the court.”
49. At this stage the relevant judgments pressed into service by the learned
counsel for the petitioner may be referred to.
50. The Apex Court held that it was unable to agree with the following
observations of this Court in A.K. Sabhapathy (Dr) v. State of Kerala [1992 Supp
(3) SCC 147]: (SCC p. 160, para 16)
“ These provisions contemplate that a person can practise in Allopathic system of
medicine in a State or in the country only if he possesses a recognised medical
qualification. Permitting a person who does not possess the recognised medical
qualification in the Allopathic system of medicine would be in direct conflict with
the provisions of the Central Act.”

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51. The Apex Court in this judgment held that the Bombay Medical Act, 1912,
the Bihar and Orissa Medical Act, 1916, the Punjab Medical Registration Act,
1916, the Rajasthan Medical Act, 1952 and the Maharashtra Medical Council Act,
1965 regulates maintenance of registers of medical practitioners and the
entitlement to practise allopathic medicine. Under those Acts, State Medical
Registers are maintained. Section 7(3) of the Bombay Act of 1912 enabled the
Provincial Government, after consulting the State Medical Council, to permit the
registration of any person who was actually practising medicine in the Bombay
Presidency before 25-6-1912; this seems to be the only case of registration
without the requisite qualification. Further, persons possessing Ayurvidya
Visharad of the Tilak Maharashtra Vidyapeeth of Poona, obtained during the
years 1921-1935 (which was included in the Schedule to that Act on 30-9-1939
pursuant to Notification No. 3020/33 dated 12-9-1939) were entitled to be
registered in the State Medical Register; this is the only ayurvedic qualification
on the basis of which persons were eligible to be registered on the State Medical
Register in Maharashtra; further with regard to rural areas, the prohibition to
practise allopathic medicine under that Act did not apply provided a person had
commenced practice in any village in the rural area prior to 1912. None of the
petitioners has claimed benefit of these exceptions. This Court could not find
any other provision which enables a person, other than those possessing the
qualification prescribed in the Schedules to the Acts, to be registered in the
State Medical Register to practise allopathic medicine. So it can be observed
that if any State law relating to registration of medical practitioners permits
practise of allopathic medicine on the basis of a degree in integrated medicines,
the bar in Section 15(2)(b) of the 1956 Act will not apply.

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(emphasis supplied)
52. In this context it is worthwhile to discuss Mukhtiar Chand (Dr) v. State of
Punjab [(1998) 7 SCC 579]. In this case the validity of notifications issued by
the State Governments of Punjab and Rajasthan, under Rule 2(ee)(iii) of the
Drugs and Cosmetics Rules, 1945 whereby the Governments declaring
some vaids/hakims as persons practising modern medicines was challenged.
Upholding the validity of the notifications and the said Rule, this Court held that,
for the purpose of the Drugs Act “what is required is not the qualification in
modern scientific system of medicine but a declaration by a State Government
that a person is practising modern scientific system and that he is registered in
a Medical Register of the State”. (SCC p. 593, para 32) In Dr Mukhtiar
Chand [(1998) 7 SCC 579] this Court also clarifies that there could be two
registers for medical practitioners i.e. Indian Medical Register and State Medical
Register. As far as the State Medical Registers are concerned, the State
Government concerned according to the rules will determine the required
qualification. While recognizing the rights of vaids or hakims to prescribe
allopathic medicines, this Court also took into account the fact that qualified
allopathic doctors were not available in rural areas and persons
like vaids/hakims are catering to the medical needs of residents in such areas.
Hence the provision which allows them to practise modern medicine was found
in the public interest. In this context Dr Mukhtiar Chand [(1998) 7 SCC 579]
holds that : (SCC pp. 595-96, para 38)
“ It is thus possible that in any State, the law relating to registration of
practitioners of modern scientific medicine may enable a person to be enrolled on

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the basis of the qualifications other than the ‘recognized medical qualification’
which is a prerequisite only for being enrolled on the Indian Medical Register but
not for registration in a State Medical Register. Even under the 1956 Act,
‘recognized medical qualification’ is sufficient for that purpose. That does not mean
that it is indispensably essential. Persons holding ‘recognized medical qualification’
cannot be denied registration in any State Medical Register. But the same cannot
be insisted upon for registration in a State Medical Register. However, a person
registered in a State Medical Register cannot be enrolled on the Indian Medical
Register unless he possesses ‘recognized medical qualification’. This follows from a
combined reading of Sections 15(1), 21(1) and 23. So by virtue of such
qualifications as prescribed in a State Act and on being registered in a State
Medical Register, a person will be entitled to practise allopathic medicine under
Section 15(2)(b) of the 1956 Act.”
53. Based on this reasoning the Apex Court partially overruled A.K.
Sabhapathy [1992 Supp (3) SCC 147: AIR 1992 SC 1310] which earlier ruled
that a person could practise allopathic medicine only if he possessed a
recognized medical qualification. In Medical Council of India v. State of
Rajasthan [(1996) 7 SCC 731] (two Judges), it was observed that : (SCC p. 732,
para 4)
“ 4. It would thus be clear that the basic qualification of MBBS as primary
qualification is a precondition for a candidate for being registered in the State
Medical Register maintained by the State Board.”
54. Identical view expressed in the decision in A.K. Sabhapathy [1992 Supp
(3) SCC 147 : AIR 1992 SC 1310] on the same point having been overruled, this

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view in Medical Council of India v. State of Rajasthan [(1996) 7 SCC 731] also
stands impliedly overruled.
55. The Division Bench in the impugned judgment relied upon A.K.
Sabhapathy [1992 Supp (3) SCC 147 : AIR 1992 SC 1310] to deny the
appellants' right to prescribe medicines or to issue sickness or death certificates
and held that the appellants do not possess the “recognized medical
qualification”. In the light of the ruling in Dr Mukhtiar Chand [(1998) 7 SCC 579]
this view of the Division Bench cannot be sustained.
56. In Dr Mukhtiar Chand [(1998) 7 SCC 579] it was pointed out that : (SCC p.
601, para 48)
“… because prescribing a drug is a concomitant of the right to practise a system of
medicine. Therefore, in a broader sense, the right to prescribe drugs of a system
of medicine would be synonymous with the right to practise that system of
medicine. In that sense, the right to prescribe an allopathic drug cannot be wholly
divorced from the claim to practise allopathic medicine.”
57. In Subhasis Bakshi vs. West Bengal Medical Council reported in (2003) 9
SCC 269, the appellants are validly holding the right to treat certain diseases. So
their right to issue prescriptions or certificates cannot be detached from their
right to treat. Such right to issue certificates or prescriptions is imbibed in the
right to treat. One cannot and shall not be separated from the other. Once the
right to treat is recognized, then the right to prescribe medicine or issue

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necessary certificate flows from it. Or else the right to treat cannot be
completely protected. Hence, even assuming for a moment that the 1915
notification is not there, still the appellants' right to prescribe medicine cannot
be denied. In that view of the matter, the order of the Division Bench is set
aside and that of the learned Single Judge is restored. Therefore, the
respondents were directed to make necessary arrangements to include the
names of all the diploma-holders concerned in the State Medical Register for the
limited purpose indicated therein within a period of six months from the date of
passing the judgment and the appeal was allowed.
58. In K. Madhava Reddy vs. State of Assam reported in (2014) 6 SCC 537 the
Apex Court explained that the doctrine of prospective overruling has its origin in
American jurisprudence. It was first invoked in this country in Golak
Nath v. State of Punjab [Golak Nath v. State of Punjab, AIR 1967 SC 1643] ,
with this Court proceeding rather cautiously in applying the doctrine, was
conscious of the fact that the doctrine had its origin in another country and had
been invoked in different circumstances. The Court sounded a note of caution in
the application of the doctrine to the Indian conditions as is evident from the
following passage appearing in Golak Nath case [Golak Nath v. State of Punjab,
AIR 1967 SC 1643] wherein the Apex Court laid down the parameters within
which the power could be exercised. The Apex Court held: (AIR p. 1669, para
51)
“ 51. As this Court for the first time has been called upon to apply the doctrine
evolved in a different country under different circumstances, we would like to
move warily in the beginning. We would lay down the following propositions: (1)

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The doctrine of prospective overruling can be invoked only in matters arising under
our Constitution; (2) it can be applied only by the highest court of the country i.e.
the Supreme Court as it has the constitutional jurisdiction to declare law binding
on all the courts in India; (3) the scope of the retroactive operation of the law
declared by the Supreme Court superseding its ‘earlier decisions’ is left to its
discretion to be moulded in accordance with the justice of the cause or matter
before it.”
59. The “doctrine of prospective overruling” was, observed by the Apex Court
as a rule of judicial craftsmanship laced with pragmatism and judicial
statesmanship as a useful tool to bring about smooth transition of the operation
of law without unduly affecting the rights of the people who acted upon the law
that operated prior to the date of the judgment overruling the previous law.
60. The law in the present case was, as in Kailash Chand case [Kailash Chand
Sharma v. State of Rajasthan, (2002) 6 SCC 562: 2002 SCC (L&S) 935] is in a
state of flux. Such being the position, this Court saw no reason why the doctrine
of prospective overruling cannot be invoked in the instant case. It was held that
just because, the Apex Court had not addressed that question in Jagannadha
Rao case [V. Jagannadha Rao v. State of A.P., (2001) 10 SCC 401 : 2002 SCC
(L&S) 872] could be no reason for the Apex Court to refuse to do so in the
present case. That apart, Jagannadha Rao case [V. Jagannadha Rao v. State of
A.P., (2001) 10 SCC 401 : 2002 SCC (L&S) 872] was dealing with a different set
of norms comprising GOMs Nos. 14 and 22 referred to earlier. While the basic
question whether such GOMs permitting promotion by transfer from one
department to the cadre or zone of another may have been the same, it cannot

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be denied that the Rules with which the Apex Court was concerned
in Jagannadha Rao case [V. Jagannadha Rao v. State of A.P., (2001) 10 SCC 401
: 2002 SCC (L&S) 872] were different from those with which it was dealing in
the present case. This Court feel that on the question of application of doctrine
of prospective overruling, the judgment in Jagannadha Rao case [V. Jagannadha
Rao v. State of A.P., (2001) 10 SCC 401 : 2002 SCC (L&S) 872] will not stand as
an impediment for this Court.
61. It was held that the Article 142 empowers the Apex Court to mould the
relief to do complete justice. To conclude this point, the purpose of holding
that M. Nagaraj [M. Nagaraj v. Union of India, (2006) 8 SCC 212 : (2007) 1 SCC
(L&S) 1013] would have prospective effect is only to avoid chaos and confusion
that would ensue from its retrospective operation, as it would have a debilitating
effect on a very large number of employees, who may have availed of
reservation in promotions without there being strict compliance of the conditions
prescribed in M. Nagaraj [M. Nagaraj v. Union of India, (2006) 8 SCC 212 :
(2007) 1 SCC (L&S) 1013] . Most of them would have already retired from
service on attaining the age of superannuation. The judgment of M. Nagaraj [M.
Nagaraj v. Union of India, (2006) 8 SCC 212 : (2007) 1 SCC (L&S) 1013] was
delivered in 2006, interpreting Article 16(4-A) of the Constitution which came
into force in 1995. As making the principles laid down in M. Nagaraj [M.
Nagaraj v. Union of India, (2006) 8 SCC 212 : (2007) 1 SCC (L&S) 1013]
effective from the year 1995 would be detrimental to the interests of a number
of civil servants and would have an effect of unsettling the seniority of
individuals over a long period of time, it is necessary that the judgment of M.
Nagaraj [M. Nagaraj v. Union of India, (2006) 8 SCC 212 : (2007) 1 SCC (L&S)

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1013] should be declared to have prospective effect.
62. In T.N. Medical Officers' Assn. v. Union of India, (2021) 6 SCC 568 the
batch of cases came up for hearing before another Bench of three Judges. The
Bench was of the opinion [T.N. Medical Officers' Assn. v. Union of India, (2018)
17 SCC 478] that the batch of cases require consideration by a larger Bench and
that is how the batch of cases are referred to a larger Bench. On the basis of
the submissions made, the following reasons were mentioned:
“ (i) The decision in Dinesh Singh Chauhan [State of U.P. v. Dinesh Singh Chauhan,
(2016) 9 SCC 749 : 8 SCEC 219] has not considered the entries in the legislative
lists of the Seventh Schedule, more particularly Entry 66 of the Union List and
Entry 25 of the Concurrent List;
(ii) The main contention of the petitioners is that while coordination and
determination of standards in institutions for higher education falls within the
exclusive domain of the Union (List I Entry 66), medical education is a subject in
the Concurrent List (List III Entry 25). Though, List III Entry 25 is subject to List I
Entry 66, the State is not denuded of its power to legislate on the manner and
method of making admissions to postgraduate medical courses;
(iii) The contentions which have been raised in the present batch of petitions were
not addressed before this Court in Dinesh Singh Chauhan [State of U.P. v. Dinesh
Singh Chauhan, (2016) 9 SCC 749 : 8 SCEC 219] ;
(iv) The judgment in Dinesh Singh Chauhan [State of U.P. v. Dinesh Singh

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Chauhan, (2016) 9 SCC 749 : 8 SCEC 219] does not consider three decisions of
the Constitution Bench in R. Chitralekha v. State of Mysore [R. Chitralekha v. State
of Mysore, (1964) 6 SCR 368 : AIR 1964 SC 1823] , Chitra Ghosh v. Union of
India [Chitra Ghosh v. Union of India, (1969) 2 SCC 228 : 1 SCEC 2] and Modern
Dental College & Research Centre v. State of M.P. [Modern Dental College &
Research Centre v. State of M.P., (2016) 7 SCC 353 : 7 SCEC 1] ; and
(v) There are decisions rendered by Benches of an equal strength as in Dinesh
Singh Chauhan [State of U.P. v. Dinesh Singh Chauhan, (2016) 9 SCC 749 : 8 SCEC
219] .”
63. It is settled law that Article 21 of the Constitution of India confers on the
citizens of India a fundamental right to life and personal liberty. Right to health
is an integral part of the right to life and is a facet of Article 21. In Devika
Biswas v. Union of India [Devika Biswas v. Union of India, (2016) 10 SCC 726] ,
after considering its earlier decisions in CESC Ltd. v. Subhash Chandra
Bose [CESC Ltd. v. Subhash Chandra Bose, (1992) 1 SCC 441 : 1992 SCC (L&S)
313] and in Paschim Banga Khet Mazdoor Samity v. State of W.B. [Paschim
Banga Khet Mazdoor Samity v. State of W.B., (1996) 4 SCC 37] , it is observed in
paras 107, 108 and 109 as under : (Devika Biswas case [Devika Biswas v. Union
of India, (2016) 10 SCC 726], SCC pp. 753-54)
“ 107. It is well established that the right to life under Article 21 of the Constitution
includes the right to lead a dignified and meaningful life and the right to health is
an integral facet of this right. In CESC Ltd. v. Subhash Chandra Bose [CESC
Ltd. v. Subhash Chandra Bose, (1992) 1 SCC 441 : 1992 SCC (L&S) 313] dealing
with the right to health of workers, it was noted that the right to health must be

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considered an aspect of social justice informed by not only Article 21 of the
Constitution, but also the Directive Principles of State Policy and international
covenants to which India is a party. Similarly, the bare minimum obligations of the
State to ensure the preservation of the right to life and health were enunciated
in Paschim Banga Khet Mazdoor Samity v. State of W.B. [Paschim Banga Khet
Mazdoor Samity v. State of W.B., (1996) 4 SCC 37]
108. In Bandhua Mukti Morcha v. Union of India [Bandhua Mukti Morcha v. Union
of India, (1984) 3 SCC 161 : 1984 SCC (L&S) 389] , this Court underlined the
obligation of the State to ensure that the fundamental rights of weaker sections of
society are not exploited owing to their position in society.
109. That the right to health is an integral part of the right to life does not need
any repetition.”
64. The sum and substance of the above discussion and conjoint reading of
the decisions referred to and discussed hereinabove and the conclusions of the
Apex Court are as under:
i. That List I Entry 66 is a specific entry having a very limited
scope.
ii. It deals with “coordination and determination of standards” in
higher education.

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iii. The words “coordination and determination of standards would
mean laying down the said standards.
iv. The Medical Council of India which has been constituted under
the provisions of the Indian Medical Council Act, 1956 is the creature
of the statute in exercise of powers under List I Entry 66 and has no
power to make any provision for reservation, more particularly, for
in-service candidates by the States concerned, in exercise of powers
under List III Entry 25.
v. That Regulation 9 of the MCI Regulations, 2000 does not deal
with and/or make provisions for reservation and/or affect the
legislative competence and authority of the States concerned to
make reservation and/or make special provision like the provision
providing for a separate source of entry for in-service candidates
seeking admission to postgraduate degree courses and therefore the
States concerned to be within their authority and/or legislative
competence to provide for a separate source of entry for in-service
candidates seeking admission to postgraduate degree courses in
exercise of powers under List III Entry 25.
vi. If it is held that Regulation 9, more particularly, Regulation 9(IV)
deals with reservation for in-service candidates, in that case, it will
be ultra vires of the Indian Medical Council Act, 1956 and it will be
beyond the legislative competence under List I Entry 66.

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vii. Regulation 9 of the MCI Regulations, 2000 to the extent
tinkering with reservation provided by the State for in-service
candidates is ultra vires on the ground that it is arbitrary,
discriminatory and violative of Articles 14 and 21 of the Constitution
of India.
viii. That the State has the legislative competence and/or authority
to provide for a separate source of entry for in-service candidates
seeking admission to postgraduate degree/diploma courses, in
exercise of powers under List III Entry 25. However, it is observed
that the policy must provide that subsequent to obtaining the
postgraduate degree by the in-service doctors concerned obtaining
entry in degree courses through such separate channel serve the
State in the rural, tribal and hilly areas at least for five years after
obtaining the degree/diploma and for that they will execute bonds
for such sum the respective States may consider fit and proper.
ix. It is specifically observed and clarified that the present decision
shall operate prospectively and any admissions given earlier taking a
contrary view shall not be affected by this judgment.
65. In Sivanandan C.T –vs- High court of Kerela reported in (2024) 3 SCC 799
the Apex Court discussed that the Indian Courts in 1990s incorporated the
doctrine of legitimate expectation in the context of procedural fairness and non-
arbitrariness under Article 14 of the Constitution. In Food Corpn. of

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India v. Kamdhenu Cattle Feed Industries [Food Corpn. of India v. Kamdhenu
Cattle Feed Industries, (1993) 1 SCC 71] , it was held that public authorities
have a duty to use their powers for the purposes of public good. This duty
raises a legitimate expectation on the part of the citizens to be treated in a fair
and non-arbitrary manner in their interactions with the State and its
instrumentalities. It was held that a decision taken by an executive authority
without considering the legitimate expectation of an affected person may
amount to an abuse of power : (SCC p. 76, para 7)
“ 7. … To satisfy this requirement of non-arbitrariness in a State action, it is,
therefore, necessary to consider and give due weight to the reasonable or
legitimate expectations of the persons likely to be affected by the decision or else
that unfairness in the exercise of the power may amount to an abuse or excess of
power apart from affecting the bona fides of the decision in a given case. The
decision so made would be exposed to challenge on the ground of arbitrariness.
Rule of law does not completely eliminate discretion in the exercise of power, as it
is unrealistic, but provides for control of its exercise by judicial review.”
66. The Apex Court held that whether the expectation of a claimant is
legitimate or not is a question of fact which has to be decided after weighing
the claimant's expectation against the larger public interest. Thus, while dealing
with the claims of legitimate expectations, the court has to necessarily balance
the legitimate expectation of a claimant against the larger public interest.
67. The principle of fairness in action requires that public authorities be held
accountable for their representations, since the State has a profound impact on

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the lives of citizens. Good administration requires public authorities to act in a
predicable manner and honour the promises made or practices established
unless there is a good reason not to do so. In Nadarajah [R.
(Nadarajah) v. Secy. of State for the Home Deptt., 2005 EWCA Civ 1363] , Laws,
L.J. held that the public authority should objectively justify that there is an
overriding public interest in denying a legitimate expectation. It was held that
for a public authority to frustrate a claim of legitimate expectation, it must
objectively demonstrate by placing relevant material before the court that its
decision was in the public interest. This standard is consistent with the principles
of good administration which require that State actions must be held to
scrupulous standards to prevent misuse of public power and ensure fairness to
citizens.
68. In Union of India –vs- Bharat Forge Ltd reported in 2022 SCC online SC
1018 the Apex Court elaborately discussed that a writ of mandamus or a
direction, in the nature of a writ of mandamus, is not to be withheld, in the
exercise of powers of Article 226 on any technicalities. This is subject only to the
indispensable requirements being fulfilled. There must be a public duty. While
the duty may, indeed, arise form a statute ordinarily, the duty can be imposed
by common charter, common law, custom or even contract. The fact that a duty
may have to be unravelled and the mist around it cleared before its shape is
unfolded may not relieve the Court of its duty to cull out a public duty in a
statute or otherwise, if in substance, it exists. Equally, mandamus would lie if
the Authority, which had a discretion, fails to exercise it and prefers to act under
dictation of another Authority.

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69. A writ of mandamus or a direction in the nature thereof had been given a
very wide scope in the conditions prevailing in this country and it is to be issued
wherever there is a public duty and there is a failure to perform and the courts
will not be bound by technicalities and its chief concern should be to reach
justice to the wronged. We are not dilating on or diluting other requirements,
which would ordinarily include the need for making a demand unless a demand
is found to be futile in circumstances, which have already been catalogued in
the earlier decisions of this Court.
70. After a careful perusal of the judgment of the Apex Court it is seen that
there was no finding recorded that the training and the course undergone by
the petitioners in the Medical Institute at Jorhat at the time they have conferred
Diploma course in Medicine and Rural Health Care and they were engaged
under N.H.M. till the Act of 2004 was constitutionally invalid or the course
materials and the subjects taught or the infrastructure in the Medical Institute at
Jorhat or the faculty members who were imparting the Diploma course along
with required training were found to be deficient in any manner or that they fell
short of the standards prescribed under the Indian Medical Council Act 1956 or
the ARHRA Act of 2004. Therefore, notwithstanding that the petitioners as also
the other candidates who had successfully completed the diploma course in
Medicine and Rural Health Care and were placed under the services of various
NRHM (now NHM), the only ground in not permitting the petitioners to practice
as “Rural Health Practitioners” and offer medical services is because of the fact
that the Act of 2004 was held to be constitutionally invalid by the judgment of
the Division Bench of this Court and which judgment was upheld by the Apex
Court.

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71. Although the SLP preferred by the State came to be dismissed by the Apex
Court but the Apex Court did not accept the reasons on the basis of which the
Act was constitutionally invalid by the Division Bench. In so far as the challenge
to the Act of 2015 is concerned the Apex Court upheld the constitutional vires of
Act of 2015 and had specifically concluded at para 25 (iv) of the said judgment
that the IMC, Act, 1956 does not deal with the “Community Health
Professionals” who practiced as allopathic practioners in the manner as they
were permitted to practise under the Assam Act (the earlier Act of 2004) in the
rural areas of the State of Assam and therefore, by a separate legislation Act of
2015, the Community Health Professional have been permitted to act as such
professionals and as such the legislation of 2015 is not in conflict with Indian
Medical Council Act of 1956 and the Rules and Regulations made thereunder
and also that the Act of 2015 is not hit by entry 66 of list 1 of the Constitution
and is therefore, within the legislative competence of the State Legislature.
72. The affidavit filed by the Health Department also does not dispute the
averments made in writ petition that by Government notification
No.HLB184/2014/234 dated 24.07.2015 those who had completed Diploma in
Medicine and Rural Health Care courses in the Medical Institute at Jorhat were
notified as “Community Health Officer” (CHO) subject to submission of
Certificate of registration in B.Sc. (Community Health Professional) issued by the
Director of Medical Education in different medical sub-centers and these
petitioners were employed as “Community Health Officer” under N.H.M.
73. An additional affidavit was also filed by the petitioners to bring on record

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various minutes and communications of the Health Department in this
connection. However, it is also seen that the opinion of the learned Advocate
General of the State which was forwarded to the Director of Medical Education
has also been included in the affidavit. This Court takes a serious note of this
affidavit and expresses its strong displeasure that the opinion of the Advocate
General of the State rendered to its client namely the Health department of the
State Government has been enclosed in an additional affidavit filed by the
petitioners without disclosing the sources as to how they had access to such a
copy as from the said opinion also it is not discernible that copies were issued or
required to be circulated to the petitioners. Such conduct of the Advocate on the
record of the petitioners is deprecated. However, the learned Senior Counsel for
the petitioners as also the Advocate on record had profusely apologized during
the hearing for this misdemeanor with the assurance that such mistakes will not
be repeated in future. On such assurances this Court does not wish to proceed
any further in this matter.
74. In the said additional affidavit encloses the minutes of a meeting held on
22.06.2023 in the Office of the Secretary, Health and Family Welfare
Department. The following observations were recorded in the said minutes:
“ 1. Although as stated in Para 25 (iv) of the Hon'ble Supreme Court judgement
dated 24/01/2023 "Community Health Professionals who would practice as
allopathic practioners in the manner as they were permitted in practice under the
Assam Act, in rural areas of the State of Assam", Director of Medical Education,
Assam stated that allowing the Community Health Officers (Rural Health
Practioners) to practice as Allopathic Practitioners would be against the ethics of

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National Medical Commission. Moreover, they do not have requisite registration
under NMC nor eligible qualifications as the study course of both the posts are
different.
2. However, Director of Medical Education, Assam suggested that the Govt.
may think of post creation for providing them permanent employment in PHCs,
Rural Sub-centres with promotional avenues as they are presently employed under
NHM contractually.
3. Controller of Examinations suggested of creating a separate council which
will provide them separate registration nos. instead of agreeing to their demand of
providing them with a registration nos. of a registered Allopathic Practitioner which
will be controversial as they cannot get registered under NMC.
4. However, Executive Director, National Health Mission had informed that
creation of separate council will only help Govt. to keep a head count of RHPs and
that providing them with separate registration nos. will only fulfill the urge of them
practicing as Allopathic doctors which might be contentious. However, he
suggested that promotion to the existing RPs may be provided by creating senior
posts.
5. Joint Secretary, H & FW Deptt. suggested that of their other demands,
nomenclature, re-designation and streamlining their role and responsibilities in
Sub-centres may be looked upon by the Govt. in order to demarcate them from
the nurses who also fall under Community Health Professionals.
6. Further, Secretary, H & F W Deptt. suggested to go by and stick to NMC Act

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and stated that decisions are to be made after threadbare discussion without
violating the guidelines of the said Act and therefore in view of above, another
meeting has been scheduled on 12/07/2023 (Wednesday) in order to come to
conclusion.”
75. This was followed by another meeting held on 12.07.2023. Where the
following decisions arrived at:
“ 1. After careful consideration of the matter, the Secretary, Health & Family
Welfare Department was of the opinion that the demand of the Community Health
Officer Association of re-designation from Community Health Officer to Additional
Medical Officer (as per Subhasis Bakshi vs State of West Bengal case) may not be
entertained. As per the suggestions put forth by the Controller of Examinations,
O/o DME, Assam, and the Vice Principal, GMCH, the roles and responsibilities of
the Community Health Professionals are to be kept in line with The Assam
Community Health Professionals' (Registration and Competency) Act, 2015'
2. As decided by the Committee members, the Community Health are required to
follow clinical competencies as well as public health and general competencies as
mentioned in The Assam Community Health Professionals' (Registration and
Competency) Act, 2015'.
3. The committee had discussed also about the creation of a separate registration
Council. Under this Council, Community Health Professionals will be provided a
license to practice, subject to rules and regulations as per The Assam Community
Health Professionals' (Registration and Competency) Act, 2015'.

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4. The Areas of Jurisdiction of the Community Health Professionals shall be at the
Sub-centre level and any other places as may be determined by the Government
from time to time. Permanent employment/posts cannot be assured to the
Community Health Officers. However, they are to continue working contractually
with fixed pay and increment as per existing procedure.
6. Consequently, the Joint Secretary, H&FW Dept. suggested that she, along with
DME, Assam, will have a discussion on framing the skeleton of the Rules to be
made against the aforesaid Act, 2015. After finalizing the skeleton, the Committee
members will be sent a copy for their views and comments regarding the same.
7. Lastly, in view of the above, another meeting has been scheduled on
27/07/2023 (Thursday) in order to come to a conclusion.”
76. Subsequent thereto, another meeting was held on 27.07.2023 in the office
chamber of Secretary, Health & Family Welfare Department. In the said
meeting, the following decisions were arrived at.
“ 1. After careful consideration of the matter, the committee decided to abide by
the existing rules of The Assam Community Health Professionals' (Registration
and Competency) Act, 2015', as it is a valid piece of Legislation and is not in
conflict with the Indian Medical Council Act, 1956 and has removed the basis of
the impugned judgement passed by the Gauhati High Court.
2. Whereas, the Committee was of the opinion that although it can be read as
"This is because the Central Act namely, IMC, Act, 1956 does not deal with
Community Health Professionals who would practice as allopathic practitioners

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in the manner as they were permitted to practice under the Assam Act, in rural
areas of the State of Assam" in Para 25 (iv) of the Supreme Court judgement,
however, the Assam Rural Health Regulatory Authority Act, 2004 (Assam Act,
2004) has already been declared to be null and void in view of the IMC Act,
1956 and the rules and regulations made thereunder, considering the Assam
Legislature not having the legislative competence to enact the said Law.
3. Further, since the Community Health Professionals have already been
designated as Community Health Officers vide The Assam Community Health
Professionals' (Registration and Competency) Act, 2015', therefore the matter
of re-designation is not to be considered.
4. The Committee was however of the opinion that promotional benefit may be
given to the concerned Community Health Officers having requisite qualification
of Rural Health Practioners i.e. upgradation to the post of "Senior Community
Health Officer' once they complete 15 years of service in the Health Sector.
5. Consequently, the Community Health Officers may continue to work
contractually with fixed pay and increment as per existing procedure.
6. The roles and responsibilities of the Community Health Officers are to be
kept in line with The Assam Community Health Professionals' (Registration and
Competency) Act, 2015' alongwith the clinical competencies as well as public
health and general competencies as mentioned in said Act, 2015.
7. The Areas of Jurisdiction of the Community Health Professionals shall be at

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the Sub-centre level and Health and Wellness Centres or any other places as
may be determined by the Government from time to time.”
77. From this minutes it is evident that the State Government at a relevant
point in time had undertaken the process for granting the benefits to the writ
petitioners in terms of the judgment of the Apex Court. For reasons not
explained, this process although not concluded, appears to have been
abandoned halfway. During the hearing also, sufficient opportunities were
granted to the Department of Health & Family Welfare to apprise the Court as to
the decisions taken or likely to be taken in terms of the meetings which were
earlier held by the committee itself. However, no specific instructions were
placed before the Court with regard to the status of the committee and/or any
conclusive decisions or recommendations were arrived at by the said committee.
78. The prayers made by the writ petitioners in the writ petition are for
direction to the respondents to notify the petitioners and allopathic practitioners
in the manner they were permitted under the Act of 2004 in the rural areas of
the State of Assam. A further direction is sought for towards the declaration that
the present registration numbers of the petitioners as indicated under Section 3
of the Assam Community Health Professionals’ (Registration and Competency)
Act, 2015 should be meant to declare the petitioners as allopathic practitioners
in terms of paragraph No. 25(iv) of the judgment dated 24.01.2023 passed by
the Apex Court in SLP(C) 32592-93 of 2015. A further direction is sought for
towards issuance of the mandamous to the respondents to frame rules,
regulations and an appropriate scheme in respect of the petitioners as allopathic
practitioners in terms of the paragraph 25(iv) of the said judgment. Another

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prayer in the petition is for a direction to the respondents to formulate a scheme
like a condensed MBBS course for the petitioners as a onetime measure so as to
continue and complete the studies to meet the standards of a recognized
medical qualification as envisaged under the National Medical Commission Act of
2019 and a further direction to create permanent posts as stipulated in terms of
file No.HLA/628/2010/39 for the petitioners and thereby create a separate cadre
with payment, financial benefits including Basic Pay, Grade Pay, medical
allowance and all other service benefits.
79. The petitioners had undergone the training as envisaged under the
erstwhile ARHRA Act of 2004 in terms of the procedure prescribed therein.
There was a proper advertisement to which the petitioners applied for along
with other similarly situated candidates were scrutinized and selected and
permitted to undergo the training in the institute at Jorhat, which has now been
subsequently upgraded to a Medical College & Hospital. Even during the PIL
which was filed before the High Court, the writ petition being WP(C) No.5789 of
2005, being Indian Medical Association versus the State of Assam and Ors filed
before the Court, the petitioners were never arrayed as respondents. There was
no restraint on the courses undergone by the writ petitioners by the Court or by
the State during the pendency of the writ petition. It cannot under any
circumstances be understood to be the deficiency or fault of the writ petitioners
in undergoing the courses and not resorting to any other vocational or
professional course available, inasmuch as the same was initiated by the State
of Assam, under a statute being the ARHRA Act of 2004, which was put to
challenge in the Indian Medical Association matter before the Gauhati High
Court, the writ petitioners had successfully completed their courses and were

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engaged as Rural Health Practitioners and were given the proper registration
and responsibilities and research under the Act.
80. It was at this stage, that the Gauhati High Court by order dated
30.10.2014 came to interfere with and set aside the ARHRA Act of 2004 as ultra
vires. It was held by the Division Bench of this Court that the ARHRA Act is in
conflict with the provisions of the Indian Medical Council Act and was therefore,
held to be unconstitutional. There was no clear direction as to the status of the
present writ petitioners and other similarly situated persons and to the diplomas
which they had earned under a statute which was validly enacted by the
legislature of the State till the time it was struck down by the judgment and
order dated 30.10.2014 passed in WP(C) No. 5789 of 2005.
81. The Apex Court on the appeal preferred by the State as also by some of
the affected persons had extensively discussed the matters and had given very
clear directions as enumerated in Para 25 onwards. For convenience, the same
conclusions are extracted below:
25. In the result, we arrive at the following conclusions:
(i) Entry 25 of List III of the Seventh Schedule of the Constitution of India deals with
the subject education which is in the Concurrent List under which both the Parliament
or the Union Legislature as well as the State Legislatures have legislative competence
to legislate. However, Entry 25 of List III is subject to, inter alia, Entry 66 of List I
which is the Union List. Entry 66 of List I deals with coordination and determination of
standards in institutions for higher education or research and scientific and technical

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institutions. Thus, when any law is made under Entry 25 of List III by a State
Legislature, the same is always subject to Entry 66 of List I. In other words, if any law
made by the Parliament comes within the scope of Entry 66 of List I, then the State
Legislation would have to yield to the Parliamentary law.
Thus, where one Entry is made “subject to” another Entry, it would imply that, out
of the scope of the former Entry, a field of legislation covered by the latter Entry has
been reserved to be specifically dealt with by the appropriate legislature.
(ii) In the instant case, it is held that the IMC Act, 1956 is a legislation made by the
Parliament for the purpose of coordination and determination of standards in medical
education throughout the Country. The said law, along with the Rules and Regulations
made thereunder are for the purpose of determination of standards of medical
education throughout India. Thus, determination of standards in medical education in
India is as per the IMC Act, 1956 which is a Central Law. This is in respect of modern
medicine or allopathic medicine within the scope of Entry 66 of List I and not under
Entry 25 of List III of the Seventh Schedule. Therefore, a State Legislature which passes
a law in respect of allopathic medicine or modern medicine would be subject to the
provisions of the IMC Act, 1956 and the Rules and Regulations made thereunder. This
would imply that no State Legislature has the legislative competence to pass any law
which would be contradictory to or would be in direct conflict with the IMC Act, 1956
and the Rules and Regulations made thereunder. In other words, the standard in
medical education insofar as modern medicine or allopathy is concerned, having been
set by the IMC Act, 1956 and the Rules and Regulations made thereunder or by any
subsequent Act in that regard, such as the Medical Council of India Act, 2019, the State
Legislature has no legislative competence to enact a law which is in conflict with the
law setting the standards of medical education in the context of modern medicine or
allopathic medicine, which has been determined by Parliamentary Legislation as well
as the Rules. In other words, a State Legislature has no legislative competence to enact

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a law in respect of modern medicine or allopathic medicine contrary to the said
standards that have been determined by the Central Law.
In view of the above conclusion, we hold that decision of the Gauhati High Court
holding that the Assam Act to be null and void, is just and proper.
However, the Gauhati High Court has held that the State had no legislative
competence to enact the Assam Act in view of Article 254 of the Constitution on the
premise that the IMC Act and the Rules and Regulations made thereunder were holding
the field and hence, on the basis of the doctrine of occupied field, the Assam Act was
struck down as being repugnant to the Central Law. In view of the aforesaid conclusion,
we are of the view that the said reasoning is incorrect. It is reiterated that the IMC Act
and the Rules and Regulations made thereunder, which are all Central legislations,
have been enacted having regard to Entry 66 of List I and would prevail over any State
Law made by virtue of Entry 25 of List III of the Constitution.
(iii) Hence, in view of the Indian Medical Council Act, 1956 and the Rules and
Regulations made thereunder, the Assam Act, namely, the Assam Rural Health
Regulatory Authority Act, 2004, is declared to be null and void, in view of the Assam
Legislature not having the legislative competence to enact the said Law.
(iv) Consequently, the subsequent legislation, namely, the Assam Act of 2015 i.e., the
Assam Community Professionals (Registration and Competency) Act, 2015, enacted
pursuant to the judgment of the Gauhati High Court, is a valid piece of Legislation as it
has removed the basis of the impugned judgment passed by the Gauhati High Court.
The 2015 Act is also not in conflict with the IMC, Act, 1956. This is because the Central
Act namely, IMC, Act, 1956 does not deal with Community Health Professionals who
would practise as allopathic practitioners in the manner as they were permitted to

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practise under the Assam Act, in rural areas of the State of Assam. Hence, by a
separate legislation the Community Health Professionals have been permitted to
practise as such professionals. The said legislation of 2015 is not in conflict with IMC,
Act, 1956 and the rules and regulations made thereunder. Hence, the Act of 2015 is not
hit by Entry 66 of List I of the Constitution and is within the legislative competence of
the State Legislature under the Seventh Schedule of the Constitution.
26. In the result, the Civil Appeals arising out of SLP(C) Nos. 32592-32593 of 2015 as
well as TC (C) No. 24 of 2018 and TC (C) No. 25 of 2018 stand dismissed. Pending
application(s), if any, shall stand disposed of.”
82. The Apex Court went on to hold that the Act of 2015 is not in conflict with
the Indian Medical Council Act and therefore, the legislature had the
competence to enact the Act of 2015.
83. The Apex Court did not accept the conclusions of the Gauhati High Court
that the State had no legislative competence to enact the Assam Act in view of
Article 254 of the Constitution on the premise that the Indian Medical Council
Act and the Rules and Regulations made thereunder were holding the field and
therefore, on the basis of the doctrine of occupied field the legislature of the
State had lacked competence and consequently the Assam Act was struck
down. However, the Apex Court did not accept the said reason.
84. Reading Para 25(iv) of the judgment of the Apex Court, it is clear that the
Apex Court had impliedly applied the doctrine of prospective overruling by
holding that the subsequent piece of legislation, namely the Assam Act of 2015

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is a valid piece of legislation as it has removed the basis of the judgment of the
Gauhati High Court and that the said Act is not in conflict with the Indian
Medical Council Act of 1956 inasmuch as the IMC Act of 1956 does not deal with
Community Health Professionals who practice as allopathic practitioners in the
manner they were permitted to practice under the Assam Act, in rural areas of
the State of Assam. Hence, by a separate legislation, the Community Health
Professionals have been permitted to practice as professionals. It was held that
the Act of 2015 is not hit by entry 66 or list 1 of the Constitution and is
therefore, within the legislative competence of the State legislature under the
th
7 Schedule of the Constitution.
85. Therefore, the penultimate directions of the Apex Court by the order dated
24.01.2023 passed in SLP(C) No.32592-32593 of 2015, makes it very clear that
the benefit accrued to the writ petitioners by virtue of their diplomas and the
training which they had earned under the erstwhile Act of 2004 has been given
to the writ petitioners. Therefore, by applying the doctrine of prospective
overruling, the Apex Court has protected the writ petitioners insofar as their
stature as Rural Health Professionals is concerned by accepting the fresh
nomenclature as Community Health Professionals.
86. The Apex Court had interpreted that the Rural Health Practitioners under
the erstwhile ARHRA Act of 2004, will continue to be treated as such,
notwithstanding the change in the nomenclature as Community Health
Practitioners under the Act of 2015. The diplomas and the training and also the
exposure earned by the Rural Health Practitioners under the erstwhile Act of

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2004 cannot be taken away. In the specific findings by the Apex Court, the State
must take all steps to retain the status of these Rural Health Practitioners,
notwithstanding the change in the nomenclature as community health
professionals under the new Act of 2015. The State cannot restrict the writ
petitioners from rendering their services in the manner they earlier served as
Rural Health Practitioners, notwithstanding the change in the nomenclature as
Community Health Professionals.
87. In a country of 1.47 billion people of which about 62.5% to 63% reside in
the rural areas bringing the rural population to roughly 922 to 930 million
people, it is paramount in national interest that qualified professionals who are
capable of rendering essential health services in terms of the standards
specified and/or enumerated by the health department. That step should be
taken to ensure qualified health professionals to be made available to such
areas in addition to the regular doctors under allopathy, homeopathy,
aayurvedic as considered necessary by the State. While it is true that the rural
population must be given the best and the highest medical facilities to the
extent available, it is equally important to involve local population who may be
willing to undergo such training and attain such qualification as laid down by the
State and render such services to the rural population as involvement of
members of the local rural community will subserve the interest of better health
care to such rural communities which are particularly not having access to
specialized or higher medical institutions or facilities. The State Health
Department in conjunction with the Central Health Department will be better
suited to lay down such criteria and modalities to ensure that the Rural Health
Practitioners and/or the Community Health Practitioners are sufficiently

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equipped and trained to render at least a basic medical health care in rural
areas in addition to qualified doctors who are holding registration and affiliated
to the National Medical Council Act.
88. The State will therefore expedite the process for the recommendations
sought for from the committee which was already constituted and which had
undertaken several meetings and thereafter lay down such criteria and
modalities and requirements as may be deemed necessary so that the Rural
Health Practitioners/Community Health Practitioners are permitted to undertake
their responsibilities as was envisaged under the erstwhile Act of 2004 and the
status of which has been duly considered and taken note of by the Apex Court
in the judgment and order dated 24.01.2023 passed in SLP(C) No.32592-32593
of 2015, more particularly in terms of the directions at paragraph 25(iv). In the
event of any of the constituent Committee members are required to be re-
notified, the State Health Department will accordingly take such steps and issue
such notifications without further delay. Once these recommendations are laid
down, they shall be submitted through the appropriate department and laid
before the concerned appropriate authority in the State, so that the directions of
the Apex Court in the said judgment and order dated 24.01.2023 passed in
SLP(C) No.32592-32593 of 2015 are complied with expeditiously and without
further delay. It is also made clear that the recommendations will also work out
a separate cadre for the Rural Health Practitioners/Community Health
Professionals with complete particulars in respect of their pay, the grade, the
health benefits, all service benefits with avenues for due promotion where
required.
89. Let the constituted Committee consider the matter in its entirety and

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submit its set of recommendations within a period of 90 days from the date of
receipt of certified copy of this order. The State will thereafter, consider the
recommendations and pass appropriate orders for its implementation to ensure
that the findings of the Apex Court in the judgment and order dated 24.01.2023
passed in SLP(C) No.32592-32593 of 2015 more particularly, those in paragraph
No. 25(iv) are given effect to.
90. This writ petition stands allowed to the extent indicated above and
disposed of.

JUDGE
Comparing Assistant