The Union Of India And 2 Ors vs Srinvas Reddy Voladri And Anr
2021 Latest Caselaw 2289 Gua

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GAHC010147312017




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

                                Case No. : I.A.(Civil)/3649/2017

            THE UNION OF INDIA and 2 ORS.




            VERSUS

            SRINVAS REDDY VOLADRI and ANR




Advocate for the Petitioner   : MR.D K DEY

Advocate for the Respondent :




             Linked Case : WP(C)/3248/2008

            SRINVAS REDDY VOLADRI
            S/O SOMI REDDY
            PO. CHINANEMILA
            MANDAL NOOTANKAL
            DIST. NALGANDA
            ANDHRA PRADESH.


             VERSUS

            THE UNION OF INDIA and ORS.
            REP. BY GENERAL MANAGER PERSONNEL
                                                                                 Page No.# 2/3

             NF RAILWAY
             MALIGAON.

             2:THE CHIEF PERSONNEL OFFICER WELFARE
             NF RAILWAY
              MALIGAON
              3:THE RAILWAY RECRUITMENT BOARD

             NF RAILWAY
             MALIGAON
             GHY
             REP. BY ITS CHAIRMAN
             4:BIKKINA KAASHI RAJU CHOUDARY

             PRIMARY TEACHER TELEGU MEDIUM
             RAILWAY D.T.P. SCHOOL
             GOSALA
             MALIGAON
             GUWAHATI
             ------------
             Advocate for : M DUTTA
             Advocate for : A JAHID appearing for THE UNION OF INDIA and ORS.



                                   BEFORE
                        HONOURABLE THE CHIEF JUSTICE
                    HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

23-09-2021

The matter is taken up through video conferencing.

Heard Mr. D.K. Dey, learned counsel for the applicants.

By order dated 14.05.2012 passed in Misc. Case No.984/2012 arising out of WP(C) No.3248/2008, an amount of Rs.55,000/- was directed to be deposited by the applicants before the Registry as compensation to the respondent No.1. The said amount was deposited on 13.06.2012. The respondent No.1, however, never collected this amount inspite of repeated reminders by the applicants. The matter has already been disposed of by this Page No.# 3/3

Court in the writ petition and subsequently in the review petition being Review Petition No.64/2013 by judgment & order dated 06.10.2015.

As far as the merit of the case is concerned, the matter has now been closed. But since the amount of Rs.55,000/- was deposited in terms of the order of this Court dated 14.05.2012, which was given to the respondent No.1 as compensation and this amount was never collected by him and moreover now the respondent No.1 has already been appointed as Goods Guard, the question of compensation being given to him no more survives.

Registry is directed to release the amount of Rs.55,000/- to the applicants as deposited by them within a period of one week from today.

The interlocutory application stands disposed of.

          JUDGE                                 CHIEF JUSTICE




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