Arabinda Boro vs The Union Of India And 3 Ors
2022 Latest Caselaw 3163 Gua

                                                                     Page No.# 1/2

GAHC010224692014




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

                                 Case No. : WP(C)/301/2014

            ARABINDA BORO
            S/O- LT. DEBEN BORO, NPTI COMPLEX, DAKSHINGAON, KAHILIPARA,
            GHY- 19, DIST.- KAMRUP M, ASSAM.


            VERSUS

            THE UNION OF INDIA and 3 ORS
            REP. BY THE SECY. TO THE GOVT. OF INDIA, MINISTRY OF POWER, NEW
            DELHI, PIN- 110001.

            2:THE NATIONAL POWER TRAINING INSTITUTE
             REP. BY THE DIRECTOR GENERAL
             NATIONAL POWER TRAINING INSTITUTE
             FARIDABAD
             HARYANA.

            3:THE DIRECTOR
             NATIONAL POWER TRAINING INSTITUTE
             NORTH EASTERN REGION
             DAKSHINGAON
             KAHILIPARA
             GHY- 19.

            4:THE ASSTT. DIRECTOR
             NATIONAL POWER TRAINING INSTITUTE
             NORTH EASTERN REGION
             DAKSHINGAON
             KAHILIPARA
             GHY- 19

Advocate for the Petitioner   : MR.H BARUAH

Advocate for the Respondent : MR.S P CHOUDHURY
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                                  BEFORE
                      HONOURABLE MR. JUSTICE NELSON SAILO

                                    ORDER

Date : 23-08-2022

Heard Mr. PJ Phukan, learned counsel for the petitioner and also heard Mr. SP Choudhury, learned CGC appearing for all the respondents.

Hearing concluded.

Judgment reserved.

JUDGE

Comparing Assistant