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No.971420374 Constable/Gd Sri ... vs The Union Of India And 4 Ors
2023 Latest Caselaw 4527 Gua

Citation : 2023 Latest Caselaw 4527 Gua
Judgement Date : 6 November, 2023

Gauhati High Court
No.971420374 Constable/Gd Sri ... vs The Union Of India And 4 Ors on 6 November, 2023
                                                                      Page No.# 1/2

GAHC010230782015




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

                           Case No. : WP(C)/7845/2015

         NO.971420374 CONSTABLE/GD SRI SANTOSH KUMAR
         S/O SRI D.B. PODDAR, R/O MOHALLA SHIVPURI, W/NO.14, NEAR
         TRIMURTI CHOUK, P.O. and P.S. and DIST- SAHARSA, BIHAR, PIN-852201



         VERSUS

         THE UNION OF INDIA and 4 ORS
         REP. BY SECY. TO THE GOVT. OF INDIA, MINISTRY OF HOME AFFAIRS,
         NEW DELHI-1

         2:THE DY. INSPECTOR GENERAL OF POLICE
          CRPF
          KHATKHATI
         ASSAM
          PIN-791111

         3:THE DIRECTOR GENERAL
          CRPF
          CGO COMPLEX
          BLOCK NO.7
          LODHI ROAD
          NEW DELHI-1

         4:THE INSPECTOR GENERAL OF POLICE
          NE SECTOR
          CRPF
          SHILLONG-01
          MEGHALAYA

         5:THE COMMANDANT
          36 BATTALION
          CRPF
                                                                             Page No.# 2/2

              KHONSA
              DIST- TIRAP
              A.P.
              PIN-79111

Advocate for the Petitioner   : MR.P P BARUAH

Advocate for the Respondent : MR.M PHUKANR-1 to 5




                                     BEFORE
                      HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                           ORDER

06.11.2023

None appears for the petitioner on call. Mr. R.K. Dev Choudhury, learned Deputy SGI appears for the respondents.

Hearing was concluded in this matter on 26.09.2023 and accordingly, judgment was reserved. However, subsequently, the original records which were required for perusal of the Court were found not available and accordingly, the matter was listed today.

Mr. R.K. Dev Choudhury, learned DSGI has submitted the original records pertaining to the disciplinary proceedings conducted against the petitioner. On perusal of the records it is found that they are in Hindi and accordingly, the Registry is directed to translate the same into English.

List the matter after 4 (four) weeks.

JUDGE

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