No. S/355752H Hav/Orl. Diganta ... vs The Union Of India And 5 Ors
2021 Latest Caselaw 439 Gua

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GAHC010021172016




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)


                                 WP(C)/7269/2016


         NO. S/355752H HAV/ORL. DIGANTA BARMAN
         SIGNAL PLATOON HQ COY
         23 ASSAM RIFLES
         C/O. 99 APO
         S/O. LT. RATNESWAR BARMAN
         R/O. 8TH MILE GANESH MANDIR
         P.O. AMERIGOG
         PIN. 781023
         P.S. BASISTHA
         DIST. KAMRUPMETROPOLITAN
         ASSAM.

          VERSUS

         THE UNION OF INDIA and 5 ORS.
         REP. BY THE SECRETARY TO THE GOVT. OF INDIA
         MINISTRY OF HOME AFFAIRS
         NEW DELHI-110001.

         2:THE DIRECTOR GENERAL OF ASSAM RIFLES

         DIRECTORATE GENERAL OF ASSAM RIFLES
         SHILLONG-793011.
         3:THE INSPECTOR GENERAL
         ASSAM RIFLES

         H/Q-9 SECTOR
         C/O. 99 APO.
         4:THE UNIT COMMANDANT
         H/Q
         23 ASSAM RIFLES
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           C/O. 99 APO.
           5:THE DEPUTY INSPECTOR GENERAL
           ASSAM RIFLES

           H/Q.-9 SECTOR
           C/O. 99 APO.
           6:THE DEPUTY COMMANDANT
           23 ASSAM RIFLES

           C/O. 99 APO
           TRANSIT CAMP
           KHANAPARA
           GUWAHATI-781022.
           ------------
           Advocate for : MR.M CHOUDHURY
           Advocate for : appearing for THE UNION OF INDIA and 5 ORS.

                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                           ORDER

08-02-2021 Shri B. Pathak, learned counsel for the petitioner submits that though this case has been listed today along with few other cases, the issue involved is not similar to the other cases.

While the bunch of other cases pertains to pre-matured retirement in exercise of Rule 48 (1) (b) of the Central Civil Service (Pension) Rules,1972 read with the Assam Rifles Rules, 2010, the case in hand pertains to retirement on medical grounds.

He further submits that a series of cases with the subject matter of retirement on medical grounds have been heard and judgment is reserved.

In that view of the matter, this case stands segregated and be listed after judgment is delivered in the bunch of cases which have already been heard.

JUDGE

Comparing Assistant