Gs-173517H Sri C Chandra Kumar vs Dr. Ajay Kumar And 5 Ors
2022 Latest Caselaw 332 Gua

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GAHC010002152022




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

                          Case No. : Cont.Cas(C)/40/2022

         GS-173517H SRI C CHANDRA KUMAR
         S/O- LATE C. CHEILATHURAI, 1444 BCC (GREF), C/O- 99 APO, PIN- 931444.
         (PRESENTLY DEPLOYED AT 95 RCC (GREF), AS I/C DETT. PT. 141 UNDER
         478 RMPI (GREF), C/O- 99 APO, PIN- 930095).

         VERSUS

         DR. AJAY KUMAR AND 5 ORS.
         THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF DEFENCE, SENA
         BHAWAN, NEW DELHI-110001.

         2:DR. T.V. SOMANATHAN
         THE SECRETARY TO THE GOVT. OF INDIA
          MINISTRY OF FINANCE
          DEPARTMENT OF EXPENDITURE
          NORTH BLOCK
          NEW DELHI-110001.

         3:PRADIP KUMAR TRIPATHI
         THE SECRETARY TO THE GOVT. OF INDIA
          DEPARTMENT OF PERSONNEL AND TRAINING
         NORTH BLOCK
          NEW DELHI-110001.

         4:LT. GENERAL RAJEEV CHOUDHURY
         THE DIRECTOR GENERAL
          BORDER ROADS ORGANISATION (BRO)
          SEEMA SADAK BHAWAN
          RING ROAD
          DELHI CANTT.
          NEW DELHI-110001.

         5:SATISH SINGH (IRSMG-96)
          JOINT SECRETARY
          BORDER ROADS
          SECRETARY BORDER ROADS DEVELOPMENT BOARD
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             B WING
             4TH FLOOR
             SENA BHAWAN
             DHQ PO
             NEW DELHI-110001.

            6:DEVIKA RAGHUVANSHI
            THE PRINCIPAL CONTROLLER OF DEFENCE ACCOUNTS (PCDS BORDER
            ROADS)
             3RD FLOOR SEEMA SADAK BHAWAN
             RING ROADS
             DELHI CANTT.
             NEW DELHI-110001

Advocate for the Petitioner   : MR. I H SAIKIA

Advocate for the Respondent :


                                     BEFORE
                          HONOURABLE THE CHIEF JUSTICE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                          ORDER

Date : 01.02.2022

The matter is taken up through video conferencing. Heard Mr. I.H. Saikia, learned counsel for the petitioner. This contempt petition has been filed alleging willful and deliberate disobedience of the judgment & order dated 24.09.2021 passed by this Court in Writ Appeal No.104/2020.

Issue notice to the respondent No.6 only, returnable on 4th March, 2022.

Steps by registered post with A/D within one week. Reply be filed within three weeks.

                                          JUDGE             CHIEF JUSTICE

Comparing Assistant