Subrata Deb vs The Union Of India And 9 Ors
2021 Latest Caselaw 547 Gua

                                                                   Page No.# 1/3

GAHC010160252020




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

                         Case No. : WP(C)/4782/2020

         SUBRATA DEB
         S/O LATE JAGADISH CHANDRA DEB, C/O JAIL SUPERINTENDENT,
         DISTRICT JAIL LUNGLAI, LUNGLAI, MIZORAM



         VERSUS

         THE UNION OF INDIA AND 9 ORS.
         REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
         MINISTRY OF HOME AFFAIRS, NORTH BLOCK, NEW DELHI-110011

         2:THE DIRECTOR GENERAL OF ASSAM RIFLES
          DIRECTORATE GENERAL OF ASAM RIFLES
          LAITKOR
          SHILLONG-10
          MEGHALAYA

         3:THE INSPECTOR GENERAL OF ASSAM RIFLES (NORTH)
          C/O 99 APO
          PIN-932554

         4:THE INSPECTOR GENERAL OF ASSAM RIFLES (EAST)
          C/O 99 APO

         5:THE SECTOR COMMANDER
          HQ 7 SECTOR
         ASSAM RIFLES
          C/O 99 APO

         6:THE SECTOR COMMANDER
          HQ 6 SECTOR
         ASSAM RIFLES
          C/O 99 APO
                                                                               Page No.# 2/3


            7:THE COL. OPS AND CORD.
             EX OFFICIO COMMANDANT
             HQ 7 SECTOR
            ASSAM RIFLES C/O 99 APO

            8:IC 65988M
             RECORDING OFFICER SOE
             HQ 7 SECTOR
            ASSAM RIFLES
             C/O 99 APO

            9:IC 73434H
             LAW OFFICER
             GARC
             HQ 7 SECTOR
            ASSAM RIFLES
             C/O 99 APO

            10:THE COMMANDER
             HQ 9 SECTOR
            ASSAM RIFLES C/O 99 APO
             PIN-93482

Advocate for the Petitioner   : MR. K N CHOUDHURY

Advocate for the Respondent : ASSTT.S.G.I.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                             ORDER

17.02.2021

Heard Mr. K.N. Choudhury, learned senior counsel and has prayed for an interim direction. Reliance also been placed upon a judgment passed by the Hon'ble Tripura High Court vide order dated 13.03.2018 in WP(C) No. 710/2017, which is stated to be against the same order by which the present petitioner has been imposed the penalty.

Mr. B. Chakravarty, learned CGC representing the respondents however, submits that that the aforesaid judgment may perhaps require a re-look in view of the provisions of Rule Page No.# 3/3

184 of the Assam Rifle Rules.

Be that as it may, as agreed to by the parties, list this case on 25.02.2021.

JUDGE

Comparing Assistant