Bimal Ray vs The Union Of India And 4 Ors
2022 Latest Caselaw 2729 Gua

                                                               Page No.# 1/2

GAHC010120462022




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

                          Case No. : WP(C)/4149/2022

         BIMAL RAY
         FORCE NO- 175133995,
         RANT- CT/GD,
         S/O- LT. HARI KISHORE RAY,
         VILL- KATHALGURI,
         P.O- SIMOLUGURI (SIDLI),
         P.S- DHALIGAON,
         DIST- CHIRANG (BTAD), ASSAM,
         PIN-783381



         VERSUS

         THE UNION OF INDIA AND 4 ORS
         REP BY THE COMMISSIONER SECRETARY TO THE GOVT OF INDIA,
         MINISTRY OF HOME AFFAIRS, NEW DELHI-110001

         2:THE DY INSPECTOR GENERAL OF POLICE
          GC
          CRPF
          9TH MILE
         AMERIGOG
          GUWAHATI
         ASSAM
          GUWAHATI-23

         3:THE DY INSPECTOR GENERAL OF POLICE
          DIGP GROUP CENTRE
          CRPF
          JAHODA KALAN
          NEW DELHI-110072

         4:THE DEPUTY INSPECTOR GENERAL
                                                                               Page No.# 2/2

             RANGE NEW DELHI
             CRPF
             R.K PURAM
             NEW DELHI

            5:THE COMMANDANT 54 BATTALION
             CRPF
             C/O- 56
            A.O SRINAGAR (JAMMU AND KASHMIR

Advocate for the Petitioner   : MR MINTU SAIKIA

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




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                             ORDER

Date : 03.08.2022

Ms. B. Sarma, learned CGC submits that for a temporary employee, whose service has not been confirmed, no enquiry needs to be initiated for termination of his service. She submits that she will produce the judgment passed by this Court with regard to the above on 08.08.2022.

JUDGE

Comparing Assistant