Suresh Kumar vs N. F. Rly. Obc Employees Association And ...
2023 Latest Caselaw 4761 Gua

Gauhati High Court

Suresh Kumar vs N. F. Rly. Obc Employees Association And ... on 28 November, 2023

Author: Devashis Baruah

Bench: Devashis Baruah

                                                                   Page No.# 1/2

GAHC010020232021




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

                            Case No.: I.A.(Civil)/531/2021

         SURESH KUMAR
         JOINT SECY. OF ALL INDIA FEDERATION AND PRESIDENT OF N.F. RLY.
         O.B.C. EMPLOYEES ASSOCIATION
          MALIGAON
          GHY-11
          DIST. KAMRUP(M)
          ASSAM


          VERSUS

         N. F. RLY. OBC EMPLOYEES ASSOCIATION AND 5 ORS.
         REP. BY ITS GENERAL SECY.
         RLY. Q/NO. 186/B
         ADARSHA COLONY
         MALIGAON
         GHY- 11

         2:GENERAL SECY.

         N.F. RAILWAY OBC EMPLOYEES ASSOCIATION
         RAILWAY QUARTER NO. 186/B
         ADARSHA COLONY
         MALIGAON
         GUWAHATI 781011
         3:RAILWAY BOARD

         THROUGH ITS CHAIRMAN
         MINISTRY OF RAILWAY
         RAIL BHAWAN
         NEW DELHI
         PIN 110001
         4:JOINT DIRECTOR
         ESTT. (RES)
                                                                      Page No.# 2/2

           RAILWAY BOARD
           RAIL BHAWAN
           NEW DELHI
           PIN 110001
           5:GENERAL MANAGER (P)
           N.F. RAILWAY
           MALIGAON
           GUWAHATI 781011
           ASSAM.
           6:THE UNION OF INDIA
           REP. BY THE CHAIRMAN
           RAILWAY BOARD
           RAIL BHAWAN
           NEW DELHI- 110001
           ------------


For the applicant (s)       : Mr. G. J. Sarma, Advocate

For the respondent (s)   : Mr. B. K. Das, Advocate
                           Ms. A. Gayan, Advocate

                                BEFORE
                 HON'BLE MR. JUSTICE DEVASHIS BARUAH
                               ORDER

28.11.2023

In view of the judgment and order passed today in WP(C) No.827/2021, the instant Interlocutory Application stands closed.

JUDGE

Comparing Assistant