The Union Of India And 3 Ors vs Ar No C/5016838F Rank Rect/ Clerk ...
2021 Latest Caselaw 256 Gua

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GAHC010153642018




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

                                   Case No. : WA/238/2018

             1. THE UNION OF INDIA AND 3 ORS
             REPRESENTED BY SECY. TO MINISTRY OF HOME AFFAIRS, NORTH
             BLOCK, NEW DELHI 01

             2: THE SECY. TO THE GOVT. OF INDIA MINISTRY OF PERSONNEL
             PUBLIC GRIEVANCE AND PENSION NORTH BLOCK NEW DELHI PIN 710001

             3: THE DIRECTOR GENERAL ASSAM RIFLES
             MAHANIDESHALAYA ASSAM RIFLES SHILLONG MEGHALAYA PIN 793011

             4: THE COMMANDANT ASSAM RIFLES TRAINING CENTRE AND SCHOOL
             (ARTC AND S) SUKHOVI DIMAPUR C/O-99 APONAGALAND

                                      VERSUS

             AR NO C/5016838F RANK RECT/ CLERK DHARMENDRA KUMAR
             S/O BHAGWAN KUMAR, R/O MOHILA TULSI SAGAR, NAI BASTI PASCHIM,
             P.O. PEER NAGAR, DIST. GHAZIPUR, UTTAR PRADESH, PIN 233001

Advocate for the Petitioner   : MRS. R DEVI

Advocate for the Respondent : MR. M J BARUAH


                          -BEFORE-
        HON'BLE THE CHIEF JUSTICE MR. SUDHANSHU DHULIA
              HON'BLE MR. JUSTICE SUMAN SHYAM
                                           ORDER

Date : 27-01-2021 (Sudhanshu Dhulia, CJ)

Heard Ms. R. Devi, learned Central Government counsel, appearing for the appellants. Also heard Mr. M.J. Baruah, learned counsel appearing for the respondent.

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Ms. R. Devi, learned counsel appearing for the Union of India has given a statement before this Court that though this writ appeal was filed against the judgment & order dated 19.03.2018 passed by the learned Single Judge in WP(C) No.4371/2013, the directions contained in the said order has already been complied with and, therefore, the writ appeal has become infructuous.

Mr. M.J. Baruah, learned counsel for the writ petitioner, who represents the respondent in the present appeal, accepts the factual position.

In view of the above, the writ appeal is dismissed as infructuous.

                           JUDGE                                      CHIEF JUSTICE




Comparing Assistant