Page No.# 1/3 vs Ajay Kumar Bhalla And Anr
2023 Latest Caselaw 679 Gua

                                                             Page No.# 1/3

GAHC010009972021




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

                           Case No. : Cont.Cas(C)/338/2020


         HEAD CONSTABLE/NURSING ASSISTANT ABDUL VAHID
         S/O LATE ALIYAR KUNJU
         FORCE NO. 882435703
         PRESENTLY POSTED AT COMPOSITE HOSPITAL
         BSF
         PATGAON
         AZARAM KAMRUP M ASSAM 781017

         2: HEAD CONSTABLE/NURSING ASSISTANT BINOD PARVAT
         S/O MUKTI PRAVAT
         FORCE NO. 941270076
          PRESENTLY POSTED AT COMPOSITE HOSPITAL
          BSF
          PATGAON
         AZARA KAMRUP M ASSAM 781017

         3: HEAD CONSTABLE / NURSING ASSISTANT SURESH CHANDRA SAHO
         S/O LATE LOKNATH SAHO
         FORCE NO. 931520264
         PRESENTLY POSTED AT COMPOSITE HOSPITAL
         BSF
         PATGAON
         AZARA KAMRUP M ASSAM 781017

          VERSUS

         AJAY KUMAR BHALLA AND ANR.
         THE SECRETARY
         GOVERNMENT OF INDIA
         MINISTRY OF HOME AFFAIRS
         NEW DELHI 110001

         2:SURJEET SINGH DESWAL
                                                                         Page No.# 2/3

          DIRECTOR GENERAL BSF
          BLOCK NO. 10. CGO COMPLEX
          LODHI ROAD
          NEW DELHI
          11000

          3:DR. NAVEEN RAM
          INSPECTOR GENERAL/DIRECTOR(MEDICAL )
          OFFICE OF THE FORCE HEAD QUARTER
          BSF
          BLOCK NO. 09
          LEVEL 4
          RK PURAM
          SECTOR 1
          NEW DELHI 110066
          ------------
          Advocate for : MR. R MAZUMDAR
          Advocate for : MR. S S ROY appearing for AJAY KUMAR BHALLA AND ANR.



                                BEFORE
                 HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                     ORDER

Date : 22.02.2023 Heard Mr. H. Bezbarua, learned counsel for the petitioner. Also heard Mr. S. S. Roy, learned counsel for the respondents.

This contempt petition is filed alleging willful disobedience of the directions contained in the order dated 11.06.2019 passed in WP(C) No. 1354/2018 by this Court. During the pendency of the contempt petition, an SLP was preferred by the respondents was being Civil Appeal No. 172/2023 was allowed and the order impugned in the Civil Appeal being order dated 11.06.2019 passed in WP(C) No. 1354/2018 was interfered with and set aside by the Apex Court.

The Apex Court vide Judgment dated 16.01.2023 in Civil Appeal No. 172/2023 (The Union of India & Ors. -Vs- Rajib Khan & Ors.) allowed the Civil Appeal and dismissed the writ petition.

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In that view of the matter, nothing survives for further consideration in the present petition. The Contempt Petition is hereby closed. Notices issued are recalled.

Copy of the Judgment dated 16.01.2023 passed in Civil Appeal No. 172/2023 is kept as part of the case record.

JUDGE

Comparing Assistant