Kaliram Boro vs Langpi Dehangi Rural Bank And 3 Ors
2021 Latest Caselaw 1031 Gua

                                                                   Page No.# 1/3

GAHC010186842020




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

                                 Case No. : WP(C)/1746/2021

            KALIRAM BORO
            S/O LATE CHANDRA RAM BORO
            RESIDENT OF VILLAGE RONGMONJIR, PO AND PS DIPHU, DIST KARBI
            ANGLONG, ASSAM



            VERSUS

            LANGPI DEHANGI RURAL BANK AND 3 ORS
            PS DIPHU, DIST KARBI ANGLONG ASSAM 782460

            2:THE CHAIRMAN
             LANGPI DEHANGI RURAL BANK

            PS DIPHU
            DIST KARBI ANGLONG ASSAM 782460

            3:THE GENERAL MANAGER

             LANGPI DEHANGI RURAL BANK

            PS DIPHU
            DIST KARBI ANGLONG ASSAM 782460

            4:THE BRANCH MANAGER

             LANGPI DEHANGI RURAL BANK
             JIRIKINDING BRANCH
             DIST KARBI ANGLONG
             ASSAM 78246

Advocate for the Petitioner   : MR. K BORUAH
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Advocate for the Respondent :




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                              ORDER

Date : 17.03.2021

Heard Mr. K. Boruah, learned counsel for the petitioner, who submits that in pursuant

to the departmental proceeding, the petitioner was inflicted with the penalty of removal from

service. On appeal, the penalty was modified to reduction of basic pay by six stages for three

years. He submits that a criminal case was also instituted against the petitioner and the

petitioner was convicted under Section 409 IPC in GR Case No. 199/2002 by the Court of the

CJM, Karbi Anglong. The petitioner was also sentenced to undergo Rigorous Imprisonment for

4 years with a fine of Rs. 5000/-, in default Simple Imprisonment for 3 months.

The petitioner filed Criminal Appeal No. 7/2018 before the Sessions Court, Karbi

Anglong, which was dismissed vide Judgment dated 12.11.2018. He submits that thereafter

Criminal Revision No. 501/2018 has been filed in this Court, wherein the orders passed by the

learned Courts below have been suspended. He submits that the petitioner has not been paid

his pension and other pensionary benefits till date.

Issue notice returnable in four weeks.

The petitioner shall take steps for service of notice upon the respondents by registered

post with A/D within 3 days.

List the matter after 4 (four) weeks.

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JUDGE

Comparing Assistant