Page No.# 1/3 vs Rajiv Mehrisi And 3 Ors
2023 Latest Caselaw 5072 Gua

Gauhati High Court

Page No.# 1/3 vs Rajiv Mehrisi And 3 Ors on 15 December, 2023

                                                                       Page No.# 1/3

GAHC010016342016




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

                         Case No. : Cont.Cas(C)/330/2016

         GAJIUR RAHMAN
         ROLL NO.5105500891, S/O SYED MAKIB ALI, VILL. BALIZAR, P.O.
         KHARSITHA, P.S. BELSOR, DIST- NALBARI, ASSAM

         2: NGACHAN ZIMIK
          IOFS
         THE REGIONAL DISRECTOR NER
          SSC
          RUKMINI NAGAR
          P.O. ASSAM SACHIVALAYA
          GHY-6
         ASSAM

         3: PRAKASH MISRA
          IPS
         THE DIRECTOR GENERAL
          F.R.P.F.
          COMPLEX
          LODHI ROAD
          NEW DELHI-3

         4: SUBHAS GOSWAMI
          IPS
         THE DIRECTOR GENERAL
          INDO TIBETAN BORDER POLICE FORCE
          CGO COMPLEX LODHI ROAD
          NEW DELHI-

         VERSUS

         RAJIV MEHRISI and 3 ORS.
         SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS, NEW
         DELHI-1
                                                                        Page No.# 2/3




Advocate for the Petitioner   : MR.H BEZBARUAH

Advocate for the Respondent :




                                     BEFORE
                    HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 15.12.2023

Heard Mr. R Mazumdar learned counsel for the petitioner. Also heard Mr. S C Keyal learned counsel for the respondent Nos.2 and 3.

The present contempt petition is filed assailing willful deliberate and intentional violation of the judgment and order dated 25.06.2015 passed by this Court in WP(C) No.861/2014.

By the aforesaid judgment dated 25.06.2015, the writ petition was allowed by directing the respondents to recommend the petitioner for appointment to the post of constable GD either in the CRPF or in the ITBP. Such decision was assailed by the respondent authorities by preferring a Writ Appeal before the hon'ble Division Bench, which was registered as Writ Appeal being WA No.9/2018.

The writ appeal was dismissed by the hon'ble Division Bench under its judgment and order dated 13.09.2023. Further, a direction was issued to the respondents to consider the appointment of the petitioner as constable at appropriate category as per the marks obtained by him subject to his clearing the physical fitness/efficiency test. However, such orders have not been complied with.

Page No.# 3/3

Mr. S.C. Keyal, learned counsel for the respondent Nos.2 and 3 herein shall obtain instructions regarding the status of implementation of the aforesaid order in the next date fixed.

Accordingly, list this matter after the bihu vacation on a date to be fixed by the registry showing the name of Mr. S C Keyal in the cause list.

JUDGE

Comparing Assistant